CIT v. Dewan Kraft System (P) Ltd.

297 ITR 305High Court2008#4394 most cited

What is CIT v. Dewan Kraft System (P) Ltd. authority for?

Profits of an eligible undertaking cannot be adjusted against losses from other undertakings when calculating deductions under sections like 80-IA, 80IB, or 80IC. The overriding provisions of these sections require that deductions are calculated based on the profits of the eligible unit itself, without set-off.

27

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2012 to 2025.

Also referred to as

CIT v. Dewan Kraft System · Section 80IA · Section 80IB · Section 80IC · eligible undertakings · set-off of losses · profits of eligible unit · industrial growth · deduction calculation

Also reported as

165 Taxmann 139

Sections most often in play

Section 80ABSection 127Section 132Section 139(1)Section 143(2)Section 143(3)Section 144Section 153A
Read the full judgment

Issues it is cited on

companytotal incomebusiness

Judgments citing CIT v. Dewan Kraft System (P) Ltd.

Sysmex India Private Limited, Mumbai vs. Dy. C.I.T. 15(3)(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 4454/MUM/2024[2017-2018]Status: DisposedITAT Mumbai09 Jan 2025AY 2017-2018

Bench: Sunil Kumar Singh, Hon’Ble

For Appellant: Shri Deepak Tikekar, C.A. & Shri Ashish Thakurdesai, C.A., A/RsFor Respondent: Shri Bhangepatil Pushkaraj Ramesh, Sr. D/R
Section 234BSection 234CSection 234DSection 244ASection 80

…eligible undertakings I.T.A. No. 4454/Mum/2024 6 ignoring the losses from other eligible undertakings. Ground of appeal No.1 raised by the assessee is allowed.” 11. The Hon’ble High Court of Delhi in the case of CIT vs. Dewan Craft Systems Pvt. Ltd. (2008) 297 ITR 305 (Del.), held as under:- “In view of overriding provisions of sub-s. (7) of s. 80-IA, deduction under s. 80_IA cannot be restricted by adjusting the profits of the eligible unit against the losses of other units of the assessee.” 12. Considering the judicial precedents (supra), we direct the AO to allow deduction u/s 80IC @ 30% on the profit of el…

ACIT, Central Circle- 30, New Delhi vs. Rajnil Sales Pvt. Ltd., New Delhi

ITA 4050/DEL/2017[2012-13]Status: DisposedITAT Delhi18 Dec 2024AY 2012-13

Bench: Shri S. Rifaur Rahman & Shri Anubhav Sharmaassessment Year: 2012-13 Acit, Vs Rajnil Sales Pvt. Ltd., Room No.91, 4Th Floor, Central Circle-30, New Delhi. 2B Grant Lane, Kolkata, West Bengal. Pan: Aabcr3491C (Appellant) (Respondent) Assessee By : Shri Ajay Wadhwa, Advocate & Ms Ragini Handa, Advocate Revenue By : Shri Pitambar Das, Cit-Dr Date Of Hearing : 25.11.2024 Date Of Pronouncement : 18.12.2024 Order Per Anubhav Sharma, Jm: This Appeal Is Preferred By The Revenue Against The Order Dated 31.03.2017 Of The Commissioner Of Income Tax (Appeals)-30, New Delhi (Hereinafter Referred As Ld. First Appellate Authority Or In Short Ld. ‘Faa’) In Appeal No.320/15-16/2297 Arising Out Of The Appeal Before It Against The Order Dated 31.03.2015 Passed U/S 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) By The Acit, Central Circle-30, New Delhi (Hereinafter Referred To As The Ld. Ao).

For Appellant: Shri Ajay Wadhwa, Advocate &For Respondent: Shri Pitambar Das, CIT-DR
Section 127Section 143(2)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : F : NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER Assessment Year: 2012-13 ACIT, Vs Rajnil Sales Pvt. Ltd., Room No.91, 4th Floor, Central Circle-30, New Delhi. 2B Grant Lane, Kolkata, West Bengal. PAN: AABCR3491C (Appellant) (Respondent) Assessee by : Shri Ajay Wadhwa, Advocate & Ms Ragini Handa, Advocate Revenue by : Shri Pitambar Das, CIT-DR Date of Hearing : 25.11.2024 Date of Pronouncement : 18.12.2024 ORDER PER ANUBHAV SHARMA, JM: This appeal is preferred by the Revenue against the order dated 31.03…

Medley Pharmaceuticals Ltd., Mumbai vs. Dy.C.I.T., Cent.Cir.44, Mumbai

In the result, the captioned appeals filed by the assessee are allowed

ITA 1387/MUM/2009[2002-2003]Status: DisposedITAT Mumbai09 Dec 2024AY 2002-2003

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri Ravi Sawana, Adv., Ms. Neha Sharma & Shri Apurva Chudhry, A/RFor Respondent: Shri Kailash C. Kanojiya, CIT, D/R
Section 80I

…industrial undertaking should necessarily be adjusted against the profit of another eligible industrial undertaking. In support, strong reliance was placed on the decisions of the Hon’ble Delhi High Court in the case of CIT vs. Dewan Kraft System (P.) Ltd. in 297 ITR 305 (Delhi). The ld. CIT(A) was of the opinion that the decision of the Hon’ble Supreme Court in the case of Synco Industries Limited vs. AO, Income tax, Mumbai (2008) 299 ITR 444 (SC), squarely applies on the facts of the case in hand wherein the Hon’ble Supreme Court has emphatically ruled that the assessee’s contention that the profits derived fro…

The Dy.CIT., Circle-1(1)(2), Surat vs. Gujarat Jhm Hotels Ltd., Surat

In the result, the grounds of appeal raised by the revenue are dismissed

ITA 27/SRT/2017[2010-11]Status: DisposedITAT Surat25 Jul 2022AY 2010-11

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court) D.C.I.T. M/S Gujarat Jhm Hotels Ltd., Circle-1(1)(2), Hotel Holiday In, Near Ambica Vs. Surat. Niketan, Athwalines, Surat- 395001. Pan : Aaacg 8562 E Appellant Respondednt C.O. No. 02/Srt/2022 (Arising Out Of Ita No. 27/Srt/2017)(Ay: 2010-11) M/S Gujarat Jhm Hotels Ltd., D.C.I.T. Hotel Holiday In, Near Bharti Circle-1(1)(1), Vs. Park, Ambikaniketan, Surat. Athwalines, Surat-395007. Pan : Aaacg 8562 E Appellant Respondednt

Section 143Section 254(1)Section 80I

…rdance with ratio laid down in the case of Sintex Industries Ltd. Vs. ACIT 37 taxmann.com 217 (Guj). The ld. CIT(A) after referring the decision in Eastern Medikit Ltd., Jindal Aluminum, Meera Cotton and Synthetics Mills P Ltd. (supra) and Dewan Kraft Systems 297 ITR 305 (Del) concluded that in the said case, it has been held that the primary step for considering the grant of deduction under Chapter VIA is to be determine the gross total income which in turn is computed by aggregating the total income from all sources in the year after aggregating the income. There is no question of adjusting loss of any other bu…

Deputy Commissioner of Income Tax, Central Circle -1(2), Bengaluru vs. M/S. Purvankara Projects Limited, Bengaluru

In the result, the appeals of the revenue are allowed for statistical purposes

ITA 348/BANG/2021[2011-12]Status: DisposedITAT Bangalore08 Nov 2021AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri Pradeep Kumar, CIT(DR)(ITAT), BengaluruFor Respondent: Shri Padamchand Khincha, CA
Section 139(1)Section 80Section 80I

…ncome of the assessee and therefore the loss in another unit cannot be set off against the profits of eligible unit. The CIT(Appeals) placed reliance on CIT v. Sona Koyo Steering Systems Ltd. (2010) 321 ITR 463 (Del), CIT v. Dewan Kraft System (P) Ltd. (2008) 297 ITR 305 (Del) and CIT v. Canara Workshop (P) Ltd. [1986] 161 ITR 320 (SC) as well as other case laws. Thus, he observed that the assessee is maintaining project-wise P&L account as also books of account and has in fact submitted project-wise Form 10CCB and according to him, the AO was not justified in observing project-wise accounts were not available. I…

Deputy Commissioner of Income Tax, Central Circle -1(2), Bangalore vs. M/S. Purvankara Projects Limited, Bengaluru

In the result, the appeals of the revenue are allowed for statistical purposes

ITA 347/BANG/2021[2010-11]Status: DisposedITAT Bangalore08 Nov 2021AY 2010-11

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri Pradeep Kumar, CIT(DR)(ITAT), BengaluruFor Respondent: Shri Padamchand Khincha, CA
Section 139(1)Section 80Section 80I

…ncome of the assessee and therefore the loss in another unit cannot be set off against the profits of eligible unit. The CIT(Appeals) placed reliance on CIT v. Sona Koyo Steering Systems Ltd. (2010) 321 ITR 463 (Del), CIT v. Dewan Kraft System (P) Ltd. (2008) 297 ITR 305 (Del) and CIT v. Canara Workshop (P) Ltd. [1986] 161 ITR 320 (SC) as well as other case laws. Thus, he observed that the assessee is maintaining project-wise P&L account as also books of account and has in fact submitted project-wise Form 10CCB and according to him, the AO was not justified in observing project-wise accounts were not available. I…

Assistant Commissioner of Income-Tax, Circle - 1, Kolhapur vs. Priyadarshini Polysacks Ltd, Kolhapur

In the result, both the appeals filed by the Revenue are partly allowed for statistical purposes

ITA 1669/PUN/2018[2014-15]Status: DisposedITAT Pune29 Oct 2021AY 2014-15

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपीऱ सं. / Ita Nos.1668 & 1669/Pun/2018 नििाारण वषा / Assessment Years : 2013-14 & 2014-15

For Appellant: Shri Pramod ShingteFor Respondent: Shri S.P. Walimbe
Section 143(3)Section 80ISection 8O

…आयकर अपीऱीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA Nos.1668 & 1669/PUN/2018 नििाारण वषा / Assessment Years : 2013-14 & 2014-15 The Asst. Commissioner of Income-tax, Circle – 1, Kolhapur .......अऩीऱाथी / Appellant बिाम / V/s. Priyadarshini Polysacks Ltd., F 41, Trade Centre, 1st Floor, Station Road, Kolhapur PAN: AABCP5804F ……प्रत्यथी / Respondent Assessee by : Shri Pramod Shingte Revenue by : Shri S.P. Walimbe सुनवाई की तारीख / Date of Hearing : 28-10…

Assistant Commissioner of Income-Tax, Circle - 1, Kolhapur vs. Priyadarshini Polysacks Ltd, Kolhapur

In the result, both the appeals filed by the Revenue are partly allowed for statistical purposes

ITA 1668/PUN/2018[2013-14]Status: DisposedITAT Pune29 Oct 2021AY 2013-14

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपीऱ सं. / Ita Nos.1668 & 1669/Pun/2018 नििाारण वषा / Assessment Years : 2013-14 & 2014-15

For Appellant: Shri Pramod ShingteFor Respondent: Shri S.P. Walimbe
Section 143(3)Section 80ISection 8O

…आयकर अपीऱीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA Nos.1668 & 1669/PUN/2018 नििाारण वषा / Assessment Years : 2013-14 & 2014-15 The Asst. Commissioner of Income-tax, Circle – 1, Kolhapur .......अऩीऱाथी / Appellant बिाम / V/s. Priyadarshini Polysacks Ltd., F 41, Trade Centre, 1st Floor, Station Road, Kolhapur PAN: AABCP5804F ……प्रत्यथी / Respondent Assessee by : Shri Pramod Shingte Revenue by : Shri S.P. Walimbe सुनवाई की तारीख / Date of Hearing : 28-10…

Dy. Commissioner of Income Tax, Circle-16(1), Hyderabad vs. Nsl Renewable Power Private Limited, Hyderabad

In the result, the appeals of the revenue are partly allowed for statistical purposes in above terms

ITA 166/HYD/2020[2016-17]Status: DisposedITAT Hyderabad03 Sept 2021AY 2016-17

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri Aliasgar RampurwalaFor Respondent: Shri P. Chandra Sekhar
Section 115JSection 143(3)Section 14ASection 80I

…s is for the reason that an assessee is eligible NSL Renewable Power Pvt. Ltd., Hyd. for deduction u/s 80IA for a period of 10 years and the first of these ten years can be selected by the assessee. 12. In the case of CIT vs. Dewan Kraft Systems () Ltd (2008) 297 ITR 305, the hon’ble Delhi High Court has clearly brought out that loss of eligible unit cannot be set off against the profits of another eligible unit. Relevant paragraphs of the Hon’ble Delhi High Court decision are as under: “13. Perusal of the above provision shows that it is a distinct and separate deeming provision which lays down the special metho…

Dy. Commissioner of Income Tax, Circle-16(1), Hyderabad vs. Nsl Renewable Power Private Limited, Hyderabad

In the result, the appeals of the revenue are partly allowed for statistical purposes in above terms

ITA 165/HYD/2020[2014-15]Status: DisposedITAT Hyderabad03 Sept 2021AY 2014-15

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri Aliasgar RampurwalaFor Respondent: Shri P. Chandra Sekhar
Section 115JSection 143(3)Section 14ASection 80I

…s is for the reason that an assessee is eligible NSL Renewable Power Pvt. Ltd., Hyd. for deduction u/s 80IA for a period of 10 years and the first of these ten years can be selected by the assessee. 12. In the case of CIT vs. Dewan Kraft Systems () Ltd (2008) 297 ITR 305, the hon’ble Delhi High Court has clearly brought out that loss of eligible unit cannot be set off against the profits of another eligible unit. Relevant paragraphs of the Hon’ble Delhi High Court decision are as under: “13. Perusal of the above provision shows that it is a distinct and separate deeming provision which lays down the special metho…

Nsl Renewable Power Private Limited, Hyderabad vs. DCIT, Circle-16(1), Hyderabad

In the result, assessee’s appeal is partly allowed

ITA 988/HYD/2017[2012-13]Status: DisposedITAT Hyderabad29 Sept 2020AY 2012-13

Bench: Smt. P. Madhavi Devi & Shri A. Mohan Alankamonyassessment Year: 2012-13

For Appellant: Sri Aliasghar RampurwalaFor Respondent: Sri Rajendra Kumar, DR
Section 115JSection 143(1)Section 143(3)Section 14ASection 154Section 271(1)Section 80I

…ITA No 988 of 2017 NSL Renewable Power P Ltd Hyderabad IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad (Through Video Conferencing) Before Smt. P. Madhavi Devi, Judicial Member AND Shri A. Mohan Alankamony, Accountant Member Assessment Year: 2012-13 NSL Renewable Power Vs. Dy. Commissioner of Private Limited, Hyderabad Income Tax, Circle 16(1) PAN:AABCN6009L Hyderabad (Appellant) (Respondent) Assessee by: Sri Aliasghar Rampurwala Revenue by: Sri Rajendra Kumar, DR Date of hearing: 16/09/2020 Date of pronouncement: 29/09/2020 ORDER Per Smt. P. Madhavi Devi, J.M. This is assessee’s ap…

Niit Technologies Ltd., New Delhi vs. ACIT, New Delhi

In the result, both the appeals of the assessee are partly allowed and the appeal of Revenue for assessment year 2007-08

ITA 5525/DEL/2013[2008-09]Status: DisposedITAT Delhi28 Jan 2020AY 2008-09

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: 1. That the Commissioner of Income-Tax (Appeals) erred on facts and in law in up
Section 14ASection 35D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA Nos. 5491 & 5492/Del/2013 Assessment Year: 2007-08 & 2008-09 ACIT, Vs. M/s. NIIT Technologies Ltd., Circle-13(1), 8, Balaji Estate, 1st Floor, New Delhi Guru Ravi Das Marg, Kalkaji, New Delhi PAN :AAACN0332P (Appellant) (Respondent) And ITA No.5524 & 5525/Del/2013 Assessment Year: 2007-08 & 2008-09 M/s. NIIT Technologies Ltd., Vs. ACIT, 8, Balaji Estate, 1st Floor, Circle-13(1), Guru Ravi Das Marg, Kalkaji, New Delhi New Delhi PAN :AAACN0332P (Appellant) (Resp…

Niit Technologies Ltd., New Delhi vs. ACIT, New Delhi

In the result, both the appeals of the assessee are partly allowed and the appeal of Revenue for assessment year 2007-08

ITA 5524/DEL/2013[2007-08]Status: DisposedITAT Delhi28 Jan 2020AY 2007-08

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: 1. That the Commissioner of Income-Tax (Appeals) erred on facts and in law in up
Section 14ASection 35D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA Nos. 5491 & 5492/Del/2013 Assessment Year: 2007-08 & 2008-09 ACIT, Vs. M/s. NIIT Technologies Ltd., Circle-13(1), 8, Balaji Estate, 1st Floor, New Delhi Guru Ravi Das Marg, Kalkaji, New Delhi PAN :AAACN0332P (Appellant) (Respondent) And ITA No.5524 & 5525/Del/2013 Assessment Year: 2007-08 & 2008-09 M/s. NIIT Technologies Ltd., Vs. ACIT, 8, Balaji Estate, 1st Floor, Circle-13(1), Guru Ravi Das Marg, Kalkaji, New Delhi New Delhi PAN :AAACN0332P (Appellant) (Resp…

ACIT, New Delhi vs. M/S Niit Technologies Ltd., New Delhi

In the result, both the appeals of the assessee are partly allowed and the appeal of Revenue for assessment year 2007-08

ITA 5492/DEL/2013[2008-09]Status: DisposedITAT Delhi28 Jan 2020AY 2008-09

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: 1. That the Commissioner of Income-Tax (Appeals) erred on facts and in law in up
Section 14ASection 35D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA Nos. 5491 & 5492/Del/2013 Assessment Year: 2007-08 & 2008-09 ACIT, Vs. M/s. NIIT Technologies Ltd., Circle-13(1), 8, Balaji Estate, 1st Floor, New Delhi Guru Ravi Das Marg, Kalkaji, New Delhi PAN :AAACN0332P (Appellant) (Respondent) And ITA No.5524 & 5525/Del/2013 Assessment Year: 2007-08 & 2008-09 M/s. NIIT Technologies Ltd., Vs. ACIT, 8, Balaji Estate, 1st Floor, Circle-13(1), Guru Ravi Das Marg, Kalkaji, New Delhi New Delhi PAN :AAACN0332P (Appellant) (Resp…

ACIT, New Delhi vs. M/S Niit Technologies Ltd., New Delhi

In the result, both the appeals of the assessee are partly allowed and the appeal of Revenue for assessment year 2007-08

ITA 5491/DEL/2013[2007-08]Status: DisposedITAT Delhi28 Jan 2020AY 2007-08

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: 1. That the Commissioner of Income-Tax (Appeals) erred on facts and in law in up
Section 14ASection 35D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA Nos. 5491 & 5492/Del/2013 Assessment Year: 2007-08 & 2008-09 ACIT, Vs. M/s. NIIT Technologies Ltd., Circle-13(1), 8, Balaji Estate, 1st Floor, New Delhi Guru Ravi Das Marg, Kalkaji, New Delhi PAN :AAACN0332P (Appellant) (Respondent) And ITA No.5524 & 5525/Del/2013 Assessment Year: 2007-08 & 2008-09 M/s. NIIT Technologies Ltd., Vs. ACIT, 8, Balaji Estate, 1st Floor, Circle-13(1), Guru Ravi Das Marg, Kalkaji, New Delhi New Delhi PAN :AAACN0332P (Appellant) (Resp…

Nsl Renewable Power Private Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-16(1), Hyderabad

In the result, assessee’s appeal is allowed

ITA 2146/HYD/2017[2010-11]Status: DisposedITAT Hyderabad14 Aug 2019AY 2010-11

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahmanassessment Year:2010-11

For Appellant: Sri Aman BarasiaFor Respondent: Sri Y.V.S.T. Sai, CIT-DR
Section 115JSection 143(1)Section 143(3)Section 154Section 80I

…vs. ACIT (2012) 26n Taxmann.com 317 (Bang.Trib.) iii) Meera Cotton & Synthetic Mills (P) Ltd vs. ACIT (2009) 29 SOT 177 (Mum.Trib). iv) Sriram Properties (P) LTd vs. ACIT (2013) 36 Taxmann.com 398 (Chennai.Trib). v) CIT vs. Dewan Kraft Systems (P) Ltd (2008) 297 ITR 305 (Del. HC) Page 5 of 14 ITA No 2146 of 2017 NSL Renewable Power P Ltd Hyderabad 5. Therefore, he prayed that the AO has correctly allowed the claim of deduction u/s 80IA of the Act in the assessment order passed u/s 143(3) of the Act. 6. The learned Counsel for the assessee further submitted that the CIT (A)’s observation that the deduction u…

Sheetal Infoservices Pvt. Ltd, New Delhi vs. ITO Ward-23(2), New Delhi

In the result, the appeal of the assessee is allowed

ITA 4604/DEL/2019[2015-16]Status: DisposedITAT Delhi22 Jul 2019AY 2015-16

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 4604/Del/2019 : Asstt. Year : 2015-16 Sheetal Infoservices Pvt. Ltd., Vs Income Tax Officer, L-7A(Lgf), South Extension, Ward-23(2), Part-2, New Delhi-110049 New Delhi-110002 (Appellant) (Respondent) Pan No. Aamcs0742A Assessee By : Sh. Raj Kumar Gupta, Ca Revenue By : Sh. S. S. Rana, Cit Dr Date Of Hearing: 04.07.2019 Date Of Pronouncement: 22.07.2019

For Appellant: Sh. Raj Kumar Gupta, CAFor Respondent: Sh. S. S. Rana, CIT DR
Section 131Section 143(3)Section 147Section 150(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘G’, NEW DELHI Before Sh. H. S. Sidhu, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 4604/Del/2019 : Asstt. Year : 2015-16 Sheetal Infoservices Pvt. Ltd., Vs Income Tax Officer, L-7A(LGF), South Extension, Ward-23(2), Part-2, New Delhi-110049 New Delhi-110002 (APPELLANT) (RESPONDENT) PAN No. AAMCS0742A Assessee by : Sh. Raj Kumar Gupta, CA Revenue by : Sh. S. S. Rana, CIT DR Date of Hearing: 04.07.2019 Date of Pronouncement: 22.07.2019 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The assessee has raised following grounds of appeal: “1. Tha…

ACIT 25(3), Mumbai vs. Punit Constructions, Mumbai

In the result, the appeal filed by the assessee is allowed and the appeal filed by the Revenue is dismissed

ITA 6980/MUM/2014[2011-12]Status: DisposedITAT Mumbai21 Feb 2018AY 2011-12

Bench: Sri Joginder Singh, Jm & G. Manjunatha, Am M/S Punit Construction Co. Jcit-25(3), 5Th C-11, 3Rd Floor, Floor, Agarwal Golden Chamber, Plot No. 13/A, Fun Pratyaksh Kar Bhavan, Vs. Republic Road, Off New Link Bkc, Bandra(E), Road, Andheri(W), Mumbai-400051 Mumbai-400053 Appellant .. Respondent Pan No. Aaafp1231E Acit-25(3), M/S Punit Construction Co. Room No.308, 3Rd Floor, Agarwal Residency, Bldg. No.C-11, Pratyaksh Kar Shankar Lane, Vs. Bhavan, Bkc, Bandra(E), Kandivali(W), Mumbai-400051 Mumbai-400067

For Appellant: Dr. K. Shivram/Aditya AjgaonkarFor Respondent: HN Singh, CIT DR
Section 143(2)Section 143(3)Section 80Section 80I

…hence, the profit from power generation has to be considered as one eligible business. The CIT(A) distinguished case laws relied upon by the assessee on facts and observed that the Hon’ble Delhi High Court in the case of CIT vs. Deewan Craft Systems Pvt. Ltd. 297 ITR 305 has considered the issue in the light of two manufacturing units set up by the assessee in two different locations, and out of two units one unit is eligible unit and the second unit is non-eligible unit, under those circumstances, the Court held that the profit of eligible unit alone needs to be considered without setting off loss from non-eligi…

Punit Construction Co., Mumbai vs. CIT 25, Mumbai

In the result, the appeal filed by the assessee is allowed and the appeal filed by the Revenue is dismissed

ITA 6337/MUM/2014[211-12]Status: DisposedITAT Mumbai21 Feb 2018

Bench: Sri Joginder Singh, Jm & G. Manjunatha, Am M/S Punit Construction Co. Jcit-25(3), 5Th C-11, 3Rd Floor, Floor, Agarwal Golden Chamber, Plot No. 13/A, Fun Pratyaksh Kar Bhavan, Vs. Republic Road, Off New Link Bkc, Bandra(E), Road, Andheri(W), Mumbai-400051 Mumbai-400053 Appellant .. Respondent Pan No. Aaafp1231E Acit-25(3), M/S Punit Construction Co. Room No.308, 3Rd Floor, Agarwal Residency, Bldg. No.C-11, Pratyaksh Kar Shankar Lane, Vs. Bhavan, Bkc, Bandra(E), Kandivali(W), Mumbai-400051 Mumbai-400067

For Appellant: Dr. K. Shivram/Aditya AjgaonkarFor Respondent: HN Singh, CIT DR
Section 143(2)Section 143(3)Section 80Section 80I

…hence, the profit from power generation has to be considered as one eligible business. The CIT(A) distinguished case laws relied upon by the assessee on facts and observed that the Hon’ble Delhi High Court in the case of CIT vs. Deewan Craft Systems Pvt. Ltd. 297 ITR 305 has considered the issue in the light of two manufacturing units set up by the assessee in two different locations, and out of two units one unit is eligible unit and the second unit is non-eligible unit, under those circumstances, the Court held that the profit of eligible unit alone needs to be considered without setting off loss from non-eligi…

M/S. Heaven Distillelry P. Ltd vs. The ITO WD-5(2)(1)

Appeal of the assessee is allowed, as above

ITA 9041/MUM/2004[2000-2001]Status: DisposedITAT Mumbai30 Nov 2016AY 2000-2001

Bench: Shri G.S.Pannu & Shri Joginder Singhm/S. Heaven Distillery Pvt. Ltd., C/O. G.P.Mehta & Co., 807, Tulsiani Chambers, Nariman Point, Mumbai 400 021. Pan: Aaach 8471K ...... Appellant Vs. The Income Tax Officer, Ward 5(2)(1), Mumbai. .... Respondent

For Appellant: S/Shri Salil Aggarwal&For Respondent: Shri Deepak Ripote
Section 143(2)Section 143(3)Section 282(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI G.S.PANNU, ACCOUNTANT MEMBER AND SHRI JOGINDER SINGH, JUDICIAL MEMBER M/s. Heaven Distillery Pvt. Ltd., C/o. G.P.Mehta & Co., 807, Tulsiani Chambers, Nariman Point, Mumbai 400 021. PAN: AAACH 8471K ...... Appellant Vs. The Income Tax Officer, Ward 5(2)(1), Mumbai. .... Respondent Appellant by : S/Shri Salil Aggarwal& G.P.Mehta Respondent by : Shri Deepak Ripote Date of hearing : 12/07/2016 Date of pronouncement : 30/11/2016 ORDER PER G.S.PANNU,A.M: The captioned appeal filed by the assessee pertaining to assessment year 2000-01 i…

CIT v. Dewan Kraft System (P) Ltd. (297 ITR 305) — Cited in 27 Judgments | BharatTax