What is CIT v. Bongaigaon Refinery and Petrochemical Ltd. authority for?

An assessee is not statutorily obliged to maintain separate books of accounts for each unit to claim deductions under Sections 80-HH and 80-I of the Income Tax Act, 1961, if the Assessing Officer allows the claim after examining unit-wise profit and loss statements.

CIT v. Bongaigaon Refinery and Petrochemical Ltd. (349 ITR 352)

Q: How many judgments cite CIT v. Bongaigaon Refinery and Petrochemical Ltd.?

20 judgments on BharatTax cite CIT v. Bongaigaon Refinery and Petrochemical Ltd. (349 ITR 352), spanning 2017 to 2023.

M/S. NEW MANGALORE PORT AUTHORITY,MANGALURU vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE-1(1) , MANGALURU

In the result, the appeal of the assessee is allowed and the cross-objection filed by the Revenue is dismissed

ITA 755/BANG/2023[2012-13]Status: DisposedITAT Bangalore19 Dec 2023AY 2012-13

Bench: Shri Chandra Poojari & Ms. Madhumita Roy

For Appellant: Shri V Srinivasan, AdvocateFor Respondent: Shri G Manoj Kumar, CIT (DR)

Section 143(1)Section 143(2)Section 143(3)Section 14ASection 80I

…aras in the case of CIT v. Micro Instrumensts Company (P&H), the case of the assessee for the first commencement year only and from next years the separate books of account are maintained. In the case of CIT v. Bongaigon Refinery and Petrochemical Ltd. [2012] 349 ITR 352 (SC), it made the relevant finding which is Page 27 of 29 ITA Nos. 755 to 757/Bang/2023 & C.O. Nos. 6 to 8/Bang/2023 important to be noted and further the Punjab and Haryana Court in the case of CIT v. Micro Instrumensts Company had relied on those para while allowing deduction. The relevant para is reproduced below: 5. At the outset, it may be…

GA INFRA PRIVATE LIMITED ,JAIPUR vs. PCIT, JAIPUR-2

In the result, appeal of the assessee is allowed

ITA 219/JPR/2023[2018-19]Status: DisposedITAT Jaipur14 Jun 2023AY 2018-19

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Manish Agarwal (C.A.)For Respondent: Shri Shailendra Sharma (CIT) a

Section 142(1)Section 143(2)Section 143(3)Section 263Section 80I

…ere furnished and after due examination of the same, claim of assessee was allowed. Thus, observations of ld. PCIT in this regard are not correct. The Supreme Court in Commissioner of Income-tax, Guwahati vs. Bongaigaon Refinery and Petrochemical Ltd., [2012] 349 ITR 352 (SC) while dealing with a claim under Sections 80-HH and 80-I held:- “9. At the outset, it may be stated that the impugned order of the High Court is cryptic. Ordinarily, we would have remitted the case to the High Court for de novo consideration. The High Court has relied upon its earlier 21 GA Infra Private Limited judgment, which, in our vie…

SAF YEAST CO. P.LTD.,MUMBA vs. ACIT CC-7(1), MUMBAI

Accordingly, ground No. 1 & 2 raised by the assessee is allowed

ITA 1800/MUM/2020[2013-14]Status: DisposedITAT Mumbai25 Oct 2021AY 2013-14

Bench: Shri S. Rifaur Rahman () & Shri Pavan Kumar Gadale () Assessment Year: 2013-14 Deputy Commissioner Of Income M/S Saf Yeast Co. Pvt. Ltd., Tax Cc-7(1), Vs. 419, Swastik Chambers, Room No. 653, Aayakar Bhavan, Chembur, M.K. Road, Mumbai-400071. Mumbai-400020. Pan No. Aadcs 9080 J Appellant Respondent Assessment Year: 2013-14 M/S Saf Yeast Co. Pvt. Ltd., Deputy Commissioner Of Income 419, Swastik Chambers, Chembur, Vs. Tax Cc-7(1), Mumbai-400071. Room No. 653, Aayakar Bhavan, M.K. Road, Mumbai-400020. Pan No. Aadcs 9080 J Appellant Respondent Assessment Year: 2014-15 M/S Saf Yeast Co. Pvt. Ltd., Deputy Commissioner Of Income 419, Swastik Chambers, Chembur, Vs. Tax Cc-7(1), Mumbai-400071. Room No. 653, Aayakar Bhavan, M.K. Road, Mumbai-400020. Pan No. Aadcs 9080 J Appellant Respondent

For Respondent: Mr. Hemant Chimanlal Leuwa, DR

Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI S. RIFAUR RAHMAN (ACCOUNTANT MEMBER) AND SHRI PAVAN KUMAR GADALE (JUDICIAL MEMBER) Assessment Year: 2013-14 Deputy Commissioner of Income M/s Saf Yeast Co. Pvt. Ltd., Tax CC-7(1), Vs. 419, Swastik Chambers, Room No. 653, Aayakar Bhavan, Chembur, M.K. Road, Mumbai-400071. Mumbai-400020. PAN No. AADCS 9080 J Appellant Respondent Assessment Year: 2013-14 M/s Saf Yeast Co. Pvt. Ltd., Deputy Commissioner of Income 419, Swastik Chambers, Chembur, Vs. Tax CC-7(1), Mumbai-400071. Room No. 653, Aayakar Bhavan, M.K. Road, Mumbai-400020. PAN No. AADCS…

DY CIT - CC- 7(1), MUMBAI vs. M/S. SAF YEAST CO.PVT. LTD., MUMBAI

Accordingly, ground No. 1 & 2 raised by the assessee is allowed

ITA 1714/MUM/2020[2013-14]Status: DisposedITAT Mumbai25 Oct 2021AY 2013-14

Bench: Shri S. Rifaur Rahman () & Shri Pavan Kumar Gadale () Assessment Year: 2013-14 Deputy Commissioner Of Income M/S Saf Yeast Co. Pvt. Ltd., Tax Cc-7(1), Vs. 419, Swastik Chambers, Room No. 653, Aayakar Bhavan, Chembur, M.K. Road, Mumbai-400071. Mumbai-400020. Pan No. Aadcs 9080 J Appellant Respondent Assessment Year: 2013-14 M/S Saf Yeast Co. Pvt. Ltd., Deputy Commissioner Of Income 419, Swastik Chambers, Chembur, Vs. Tax Cc-7(1), Mumbai-400071. Room No. 653, Aayakar Bhavan, M.K. Road, Mumbai-400020. Pan No. Aadcs 9080 J Appellant Respondent Assessment Year: 2014-15 M/S Saf Yeast Co. Pvt. Ltd., Deputy Commissioner Of Income 419, Swastik Chambers, Chembur, Vs. Tax Cc-7(1), Mumbai-400071. Room No. 653, Aayakar Bhavan, M.K. Road, Mumbai-400020. Pan No. Aadcs 9080 J Appellant Respondent

For Respondent: Mr. Hemant Chimanlal Leuwa, DR

Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI S. RIFAUR RAHMAN (ACCOUNTANT MEMBER) AND SHRI PAVAN KUMAR GADALE (JUDICIAL MEMBER) Assessment Year: 2013-14 Deputy Commissioner of Income M/s Saf Yeast Co. Pvt. Ltd., Tax CC-7(1), Vs. 419, Swastik Chambers, Room No. 653, Aayakar Bhavan, Chembur, M.K. Road, Mumbai-400071. Mumbai-400020. PAN No. AADCS 9080 J Appellant Respondent Assessment Year: 2013-14 M/s Saf Yeast Co. Pvt. Ltd., Deputy Commissioner of Income 419, Swastik Chambers, Chembur, Vs. Tax CC-7(1), Mumbai-400071. Room No. 653, Aayakar Bhavan, M.K. Road, Mumbai-400020. PAN No. AADCS…