CIT v. DCM Sriram Consolidated Ltd.

368 ITR 720Supreme Court of India2014#17764 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2012 to 2019.

Judgments citing CIT v. DCM Sriram Consolidated Ltd.

ACIT, Moradabad vs. M/S. Jubilant Organosyes Ltd., Uttar Pradesh

The appeal is dismissed

ITA 4975/DEL/2012[2008-09]Status: DisposedITAT Delhi12 Mar 2019AY 2008-09

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…section 115JA (2) of Act. The assessee places reliance on following judgments wherein under similar circumstances profits from captive power generation business have been allowed to be reduced from book profits:  CIT vs. DCM Sriram Consolidated Ltd. [(2014) 368 ITR 720 (SC)]  Tata Iron And Steel Co. Ltd vs. The State of Bihar [1958 AIR 452] Consequently, this means that where assessee is producing something, is using produced product captively (for its own use) to produce an ultimate product and there is a transaction of sale of ultimate product and profit (if any derived from sale) embedded in final realizat…

ACIT, Moradabad vs. M/S Jubliant Organosys Ltd., Uttar Pradesh

The appeal is dismissed

ITA 2596/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Mar 2019AY 2007-08

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…section 115JA (2) of Act. The assessee places reliance on following judgments wherein under similar circumstances profits from captive power generation business have been allowed to be reduced from book profits:  CIT vs. DCM Sriram Consolidated Ltd. [(2014) 368 ITR 720 (SC)]  Tata Iron And Steel Co. Ltd vs. The State of Bihar [1958 AIR 452] Consequently, this means that where assessee is producing something, is using produced product captively (for its own use) to produce an ultimate product and there is a transaction of sale of ultimate product and profit (if any derived from sale) embedded in final realizat…

Jubilant Organosys Ltd., Noida vs. Addl. CIT, Moradabad

The appeal is dismissed

ITA 2497/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Mar 2019AY 2007-08

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…section 115JA (2) of Act. The assessee places reliance on following judgments wherein under similar circumstances profits from captive power generation business have been allowed to be reduced from book profits:  CIT vs. DCM Sriram Consolidated Ltd. [(2014) 368 ITR 720 (SC)]  Tata Iron And Steel Co. Ltd vs. The State of Bihar [1958 AIR 452] Consequently, this means that where assessee is producing something, is using produced product captively (for its own use) to produce an ultimate product and there is a transaction of sale of ultimate product and profit (if any derived from sale) embedded in final realizat…

Commissioner of Income Tax Del vs. M/S Bhushan Steels & Strips Lt

The appeals are disposed of in the above terms

ITA/444/2005HC Delhi04 Aug 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH

Section 115JSection 32

…, it stands covered in favour of the Assessee and against the Revenue by the decision of this Court in CIT v. DCM Shriram Consolidated Ltd. (2009) 322 ITR 486 (Del) which was further affirmed by the Supreme Court in CIT v. DCM Shriram Consolidated Ltd. (2014) 368 ITR 720 (SC). 6. The appeals are disposed of in the above terms. S.MURALIDHAR, J PRATHIBA M. SINGH, J AUGUST 04, 2017 j…

Som Bhupal vs. The Deputy Commissioner of Income Tax

ITTA/444/2005HC Telangana09 Nov 2012

Bench: GODA RAGHURAM,M.S.RAMACHANDRA RAO

CIT v. DCM Sriram Consolidated Ltd. (368 ITR 720) — Cited in 5 Judgments | BharatTax