CIT v. Exxon Mobil Lubricants P. Ltd.

328 ITR 17High Court2010#2335 most cited
49

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2025.

Also referred to as

CIT v. Exxon Mobil Lubricants P. Ltd. · 328 ITR 17 · section 2(22)(e) · deemed dividend · closely held company · accumulated profits · resulting company · related party transaction · section 40(a)(ia) · short deduction of TDS · advance tax interest · consistency principle

Sections most often in play

Section 142(2A)Section 143(3)Section 147Section 14ASection 2(22)(e)Section 40(a)(ia)Section 40A(2)(b)Section 40A(3)
Read the full judgment

Issues it is cited on

section 40(3)section 2(19aa)short deduction of tdsinterest on interestsection 209closely held companysection 210short deduction of taxsection 211accumulated profitsrelated party transactionresulting company

Judgments citing CIT v. Exxon Mobil Lubricants P. Ltd.

Assistant Commissioner of Income Tax, Circle-3(1), Visakhapatnam vs. Hindustan Shipyard Limited, Visakhapatnam

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 199/VIZ/2022[2012-13]Status: DisposedITAT Visakhapatnam25 Jun 2024AY 2012-13

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. Nos.202, 198, 199, 188, 200/Viz/2022 (धनधाारणिर्ा/ Assessment Year : 2009-10, 2011-12, 2012-13, 2013-14 & 2014-15) Asst. Commissioner Of Income Vs. M/S. Hindustan Shipyard Tax, Circle-3(1), Limited, Visakhapatnam. Visakhapatnam. Pan: Aach 4275 P (अपीलाथी/ Appellant) (प्रत्यथी/ Respondent)

For Appellant: Sri GVN Hari, ARFor Respondent: Dr. Satyasai Rath, CIT-DR
Section 143(2)Section 143(3)Section 194ISection 40

…udicated the issue in the light of judgment of the Delhi High Court in the case of Additional CIT vs. Jay Engineering Works Limited 113 ITR 389. Our attention was also invited to the other judgment of the Delhi High Court in the case of CIT vs. Mobile Pvt Ltd 328 ITR 17 on the impugned proposition of law. Since the CIT(A) has properly adjudicated the issue and we find no infirmity therein, we confirm his order.” Following the principle of consistency, we have no hesitation to uphold the order of the Ld. CIT(A)-NFAC thereby dismissing the Grounds 2 & 3 raised by the Revenue. It is ordered accordingly. 10. In the…

Assistant Commissioner of Income Tax, Circle-3(1), Visakhapatnam vs. Hindustan Shipyard Limited, Visakhapatnam

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 198/VIZ/2022[2011-12]Status: DisposedITAT Visakhapatnam25 Jun 2024AY 2011-12

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. Nos.202, 198, 199, 188, 200/Viz/2022 (धनधाारणिर्ा/ Assessment Year : 2009-10, 2011-12, 2012-13, 2013-14 & 2014-15) Asst. Commissioner Of Income Vs. M/S. Hindustan Shipyard Tax, Circle-3(1), Limited, Visakhapatnam. Visakhapatnam. Pan: Aach 4275 P (अपीलाथी/ Appellant) (प्रत्यथी/ Respondent)

For Appellant: Sri GVN Hari, ARFor Respondent: Dr. Satyasai Rath, CIT-DR
Section 143(2)Section 143(3)Section 194ISection 40

…udicated the issue in the light of judgment of the Delhi High Court in the case of Additional CIT vs. Jay Engineering Works Limited 113 ITR 389. Our attention was also invited to the other judgment of the Delhi High Court in the case of CIT vs. Mobile Pvt Ltd 328 ITR 17 on the impugned proposition of law. Since the CIT(A) has properly adjudicated the issue and we find no infirmity therein, we confirm his order.” Following the principle of consistency, we have no hesitation to uphold the order of the Ld. CIT(A)-NFAC thereby dismissing the Grounds 2 & 3 raised by the Revenue. It is ordered accordingly. 10. In the…

Deputy Commissioner of Income Tax, Circle-1(1), Raipur vs. Chhattisgarh State Power Distribution Company Ltd., Raipur

In the result ground 2 of the CO

ITA 188/RPR/2023[2018-19]Status: DisposedITAT Raipur14 Dec 2023AY 2018-19

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकरअपीलसं./Ita No.181/Rpr/2023 (Ay-2010-2011) आयकरअपीलसं./Ita No. 182/Rpr/2023 (Ay:2011-2012) आयकरअपीलसं. /Ita No. 183/Rpr/2023(Ay: 2012-2013) आयकरअपीलसं. /Ita No. 184/Rpr/2023(Ay: 2013-2014) आयकरअपीलसं./Ita No. 185/Rpr/2023(Ay: 2014-2015) आयकरअपीलसं./Ita No. 186/Rpr/2023(Ay: 2015-2016) आयकरअपीलसं./Ita No. 187/Rpr/2023(Ay: 2017-2018) आयकरअपीलसं. /Ita No. 188/Rpr/2023(Ay: 2018-2019) Deputy Commissioner Of Income Tax, V Chhattisgarh State Power Distribution Circle-1(1), Raipur S Company Limited, Aayakar Bhawan, Civil Lines, Raipur Vidhyut Seva Bhawan, Daganiya, Raipur Pan: Aadcc6047K & Cross Objection No. 10/Rpr/2023 (2011-12) Cross Objection No. 11/Rpr/2023 (2012-13) Cross Objection No. 12/Rpr/2023 (2014-15) Cross Objection No. 13/Rpr/2023 (2015-16) Cross Objection No. 14/Rpr/2023 (2018-19) Chhattisgarh State Power Distribution V Deputy Commissioner Of Income Tax, Company Limited, Circle-1(1), Raipur S Vidhyut Seva Bhawan, Aayakar Bhawan, Civil Lines, Raipur Daganiya, Raipur Pan: Aadcc6047K (अपीलाथ"/Applicant) (""यथ" / Respondent) : िनधा"रतीक"ओरसे /Assessee By : Shri Praveen Khandelwal & Praveen Goyal, Ca'S राज"वक"ओरसे /Revenue By : Shri Debashish Lahiri, Cit-Dr सुनवाईक"तार"ख/ Date Of Hearing : 24.11.2023 घोषणाक"तार"ख/Date Of Pronouncement : 14.12.2023

For Appellant: Shri Praveen Khandelwal & PraveenFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 143(2)

…ly covered by the decision of the Delhi High Court in the case of CIT vs. Exxon Mobil 62 Chhattisgarh State Power Distribution Company Limited (ITA Nos. 181,182,183,184,185,186,187,188/RPR/2023) (CO Nos. 10,11,12,13,14/RPR/2023) Lubricant Pvt Ltd reorted in 328 ITR 17. No error has been committed by the learned Tribunal in accepting the alternative plea and directing the AO to set off prior period of expenditure of Rs. 15,25,746/. The learned Tribunal has directed the Assessing Officer to set off assessees prior period of expenditure and income as per the law. Therefore, necessary consequence shall follow. Unde…

Deputy Commissioner of Income Tax, Circle-1(1), Raipur vs. Chhattisgarh State Power Distribution Company Ltd., Raipur

In the result ground 2 of the CO

ITA 187/RPR/2023[2017-18]Status: DisposedITAT Raipur14 Dec 2023AY 2017-18

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकरअपीलसं./Ita No.181/Rpr/2023 (Ay-2010-2011) आयकरअपीलसं./Ita No. 182/Rpr/2023 (Ay:2011-2012) आयकरअपीलसं. /Ita No. 183/Rpr/2023(Ay: 2012-2013) आयकरअपीलसं. /Ita No. 184/Rpr/2023(Ay: 2013-2014) आयकरअपीलसं./Ita No. 185/Rpr/2023(Ay: 2014-2015) आयकरअपीलसं./Ita No. 186/Rpr/2023(Ay: 2015-2016) आयकरअपीलसं./Ita No. 187/Rpr/2023(Ay: 2017-2018) आयकरअपीलसं. /Ita No. 188/Rpr/2023(Ay: 2018-2019) Deputy Commissioner Of Income Tax, V Chhattisgarh State Power Distribution Circle-1(1), Raipur S Company Limited, Aayakar Bhawan, Civil Lines, Raipur Vidhyut Seva Bhawan, Daganiya, Raipur Pan: Aadcc6047K & Cross Objection No. 10/Rpr/2023 (2011-12) Cross Objection No. 11/Rpr/2023 (2012-13) Cross Objection No. 12/Rpr/2023 (2014-15) Cross Objection No. 13/Rpr/2023 (2015-16) Cross Objection No. 14/Rpr/2023 (2018-19) Chhattisgarh State Power Distribution V Deputy Commissioner Of Income Tax, Company Limited, Circle-1(1), Raipur S Vidhyut Seva Bhawan, Aayakar Bhawan, Civil Lines, Raipur Daganiya, Raipur Pan: Aadcc6047K (अपीलाथ"/Applicant) (""यथ" / Respondent) : िनधा"रतीक"ओरसे /Assessee By : Shri Praveen Khandelwal & Praveen Goyal, Ca'S राज"वक"ओरसे /Revenue By : Shri Debashish Lahiri, Cit-Dr सुनवाईक"तार"ख/ Date Of Hearing : 24.11.2023 घोषणाक"तार"ख/Date Of Pronouncement : 14.12.2023

For Appellant: Shri Praveen Khandelwal & PraveenFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 143(2)

…ly covered by the decision of the Delhi High Court in the case of CIT vs. Exxon Mobil 62 Chhattisgarh State Power Distribution Company Limited (ITA Nos. 181,182,183,184,185,186,187,188/RPR/2023) (CO Nos. 10,11,12,13,14/RPR/2023) Lubricant Pvt Ltd reorted in 328 ITR 17. No error has been committed by the learned Tribunal in accepting the alternative plea and directing the AO to set off prior period of expenditure of Rs. 15,25,746/. The learned Tribunal has directed the Assessing Officer to set off assessees prior period of expenditure and income as per the law. Therefore, necessary consequence shall follow. Unde…

Deputy Commissioner of Income Tax, Circle-1(1), Raipur vs. Chhattisgarh State Power Distribution Company Ltd., Raipur

In the result ground 2 of the CO

ITA 186/RPR/2023[2015-16]Status: DisposedITAT Raipur14 Dec 2023AY 2015-16

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकरअपीलसं./Ita No.181/Rpr/2023 (Ay-2010-2011) आयकरअपीलसं./Ita No. 182/Rpr/2023 (Ay:2011-2012) आयकरअपीलसं. /Ita No. 183/Rpr/2023(Ay: 2012-2013) आयकरअपीलसं. /Ita No. 184/Rpr/2023(Ay: 2013-2014) आयकरअपीलसं./Ita No. 185/Rpr/2023(Ay: 2014-2015) आयकरअपीलसं./Ita No. 186/Rpr/2023(Ay: 2015-2016) आयकरअपीलसं./Ita No. 187/Rpr/2023(Ay: 2017-2018) आयकरअपीलसं. /Ita No. 188/Rpr/2023(Ay: 2018-2019) Deputy Commissioner Of Income Tax, V Chhattisgarh State Power Distribution Circle-1(1), Raipur S Company Limited, Aayakar Bhawan, Civil Lines, Raipur Vidhyut Seva Bhawan, Daganiya, Raipur Pan: Aadcc6047K & Cross Objection No. 10/Rpr/2023 (2011-12) Cross Objection No. 11/Rpr/2023 (2012-13) Cross Objection No. 12/Rpr/2023 (2014-15) Cross Objection No. 13/Rpr/2023 (2015-16) Cross Objection No. 14/Rpr/2023 (2018-19) Chhattisgarh State Power Distribution V Deputy Commissioner Of Income Tax, Company Limited, Circle-1(1), Raipur S Vidhyut Seva Bhawan, Aayakar Bhawan, Civil Lines, Raipur Daganiya, Raipur Pan: Aadcc6047K (अपीलाथ"/Applicant) (""यथ" / Respondent) : िनधा"रतीक"ओरसे /Assessee By : Shri Praveen Khandelwal & Praveen Goyal, Ca'S राज"वक"ओरसे /Revenue By : Shri Debashish Lahiri, Cit-Dr सुनवाईक"तार"ख/ Date Of Hearing : 24.11.2023 घोषणाक"तार"ख/Date Of Pronouncement : 14.12.2023

For Appellant: Shri Praveen Khandelwal & PraveenFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 143(2)

…ly covered by the decision of the Delhi High Court in the case of CIT vs. Exxon Mobil 62 Chhattisgarh State Power Distribution Company Limited (ITA Nos. 181,182,183,184,185,186,187,188/RPR/2023) (CO Nos. 10,11,12,13,14/RPR/2023) Lubricant Pvt Ltd reorted in 328 ITR 17. No error has been committed by the learned Tribunal in accepting the alternative plea and directing the AO to set off prior period of expenditure of Rs. 15,25,746/. The learned Tribunal has directed the Assessing Officer to set off assessees prior period of expenditure and income as per the law. Therefore, necessary consequence shall follow. Unde…

Deputy Commissioner of Income Tax, Circle-1(1), Raipur vs. Chhattisgarh State Power Distribution Company Ltd., Raipur

In the result ground 2 of the CO

ITA 185/RPR/2023[2014-15]Status: DisposedITAT Raipur14 Dec 2023AY 2014-15

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकरअपीलसं./Ita No.181/Rpr/2023 (Ay-2010-2011) आयकरअपीलसं./Ita No. 182/Rpr/2023 (Ay:2011-2012) आयकरअपीलसं. /Ita No. 183/Rpr/2023(Ay: 2012-2013) आयकरअपीलसं. /Ita No. 184/Rpr/2023(Ay: 2013-2014) आयकरअपीलसं./Ita No. 185/Rpr/2023(Ay: 2014-2015) आयकरअपीलसं./Ita No. 186/Rpr/2023(Ay: 2015-2016) आयकरअपीलसं./Ita No. 187/Rpr/2023(Ay: 2017-2018) आयकरअपीलसं. /Ita No. 188/Rpr/2023(Ay: 2018-2019) Deputy Commissioner Of Income Tax, V Chhattisgarh State Power Distribution Circle-1(1), Raipur S Company Limited, Aayakar Bhawan, Civil Lines, Raipur Vidhyut Seva Bhawan, Daganiya, Raipur Pan: Aadcc6047K & Cross Objection No. 10/Rpr/2023 (2011-12) Cross Objection No. 11/Rpr/2023 (2012-13) Cross Objection No. 12/Rpr/2023 (2014-15) Cross Objection No. 13/Rpr/2023 (2015-16) Cross Objection No. 14/Rpr/2023 (2018-19) Chhattisgarh State Power Distribution V Deputy Commissioner Of Income Tax, Company Limited, Circle-1(1), Raipur S Vidhyut Seva Bhawan, Aayakar Bhawan, Civil Lines, Raipur Daganiya, Raipur Pan: Aadcc6047K (अपीलाथ"/Applicant) (""यथ" / Respondent) : िनधा"रतीक"ओरसे /Assessee By : Shri Praveen Khandelwal & Praveen Goyal, Ca'S राज"वक"ओरसे /Revenue By : Shri Debashish Lahiri, Cit-Dr सुनवाईक"तार"ख/ Date Of Hearing : 24.11.2023 घोषणाक"तार"ख/Date Of Pronouncement : 14.12.2023

For Appellant: Shri Praveen Khandelwal & PraveenFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 143(2)

…ly covered by the decision of the Delhi High Court in the case of CIT vs. Exxon Mobil 62 Chhattisgarh State Power Distribution Company Limited (ITA Nos. 181,182,183,184,185,186,187,188/RPR/2023) (CO Nos. 10,11,12,13,14/RPR/2023) Lubricant Pvt Ltd reorted in 328 ITR 17. No error has been committed by the learned Tribunal in accepting the alternative plea and directing the AO to set off prior period of expenditure of Rs. 15,25,746/. The learned Tribunal has directed the Assessing Officer to set off assessees prior period of expenditure and income as per the law. Therefore, necessary consequence shall follow. Unde…

Deputy Commissioner of Income Tax, Circle-1(1), Raipur vs. Chhattisgarh State Power Distribution Company Ltd., Raipur

In the result ground 2 of the CO

ITA 184/RPR/2023[2013-14]Status: DisposedITAT Raipur14 Dec 2023AY 2013-14

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकरअपीलसं./Ita No.181/Rpr/2023 (Ay-2010-2011) आयकरअपीलसं./Ita No. 182/Rpr/2023 (Ay:2011-2012) आयकरअपीलसं. /Ita No. 183/Rpr/2023(Ay: 2012-2013) आयकरअपीलसं. /Ita No. 184/Rpr/2023(Ay: 2013-2014) आयकरअपीलसं./Ita No. 185/Rpr/2023(Ay: 2014-2015) आयकरअपीलसं./Ita No. 186/Rpr/2023(Ay: 2015-2016) आयकरअपीलसं./Ita No. 187/Rpr/2023(Ay: 2017-2018) आयकरअपीलसं. /Ita No. 188/Rpr/2023(Ay: 2018-2019) Deputy Commissioner Of Income Tax, V Chhattisgarh State Power Distribution Circle-1(1), Raipur S Company Limited, Aayakar Bhawan, Civil Lines, Raipur Vidhyut Seva Bhawan, Daganiya, Raipur Pan: Aadcc6047K & Cross Objection No. 10/Rpr/2023 (2011-12) Cross Objection No. 11/Rpr/2023 (2012-13) Cross Objection No. 12/Rpr/2023 (2014-15) Cross Objection No. 13/Rpr/2023 (2015-16) Cross Objection No. 14/Rpr/2023 (2018-19) Chhattisgarh State Power Distribution V Deputy Commissioner Of Income Tax, Company Limited, Circle-1(1), Raipur S Vidhyut Seva Bhawan, Aayakar Bhawan, Civil Lines, Raipur Daganiya, Raipur Pan: Aadcc6047K (अपीलाथ"/Applicant) (""यथ" / Respondent) : िनधा"रतीक"ओरसे /Assessee By : Shri Praveen Khandelwal & Praveen Goyal, Ca'S राज"वक"ओरसे /Revenue By : Shri Debashish Lahiri, Cit-Dr सुनवाईक"तार"ख/ Date Of Hearing : 24.11.2023 घोषणाक"तार"ख/Date Of Pronouncement : 14.12.2023

For Appellant: Shri Praveen Khandelwal & PraveenFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 143(2)

…ly covered by the decision of the Delhi High Court in the case of CIT vs. Exxon Mobil 62 Chhattisgarh State Power Distribution Company Limited (ITA Nos. 181,182,183,184,185,186,187,188/RPR/2023) (CO Nos. 10,11,12,13,14/RPR/2023) Lubricant Pvt Ltd reorted in 328 ITR 17. No error has been committed by the learned Tribunal in accepting the alternative plea and directing the AO to set off prior period of expenditure of Rs. 15,25,746/. The learned Tribunal has directed the Assessing Officer to set off assessees prior period of expenditure and income as per the law. Therefore, necessary consequence shall follow. Unde…

Deputy Commissioner of Income Tax, Circle-1(1), Raipur vs. Chhattisgarh State Power Distribution Company Ltd., Raipur

In the result ground 2 of the CO

ITA 183/RPR/2023[2012-13]Status: DisposedITAT Raipur14 Dec 2023AY 2012-13

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकरअपीलसं./Ita No.181/Rpr/2023 (Ay-2010-2011) आयकरअपीलसं./Ita No. 182/Rpr/2023 (Ay:2011-2012) आयकरअपीलसं. /Ita No. 183/Rpr/2023(Ay: 2012-2013) आयकरअपीलसं. /Ita No. 184/Rpr/2023(Ay: 2013-2014) आयकरअपीलसं./Ita No. 185/Rpr/2023(Ay: 2014-2015) आयकरअपीलसं./Ita No. 186/Rpr/2023(Ay: 2015-2016) आयकरअपीलसं./Ita No. 187/Rpr/2023(Ay: 2017-2018) आयकरअपीलसं. /Ita No. 188/Rpr/2023(Ay: 2018-2019) Deputy Commissioner Of Income Tax, V Chhattisgarh State Power Distribution Circle-1(1), Raipur S Company Limited, Aayakar Bhawan, Civil Lines, Raipur Vidhyut Seva Bhawan, Daganiya, Raipur Pan: Aadcc6047K & Cross Objection No. 10/Rpr/2023 (2011-12) Cross Objection No. 11/Rpr/2023 (2012-13) Cross Objection No. 12/Rpr/2023 (2014-15) Cross Objection No. 13/Rpr/2023 (2015-16) Cross Objection No. 14/Rpr/2023 (2018-19) Chhattisgarh State Power Distribution V Deputy Commissioner Of Income Tax, Company Limited, Circle-1(1), Raipur S Vidhyut Seva Bhawan, Aayakar Bhawan, Civil Lines, Raipur Daganiya, Raipur Pan: Aadcc6047K (अपीलाथ"/Applicant) (""यथ" / Respondent) : िनधा"रतीक"ओरसे /Assessee By : Shri Praveen Khandelwal & Praveen Goyal, Ca'S राज"वक"ओरसे /Revenue By : Shri Debashish Lahiri, Cit-Dr सुनवाईक"तार"ख/ Date Of Hearing : 24.11.2023 घोषणाक"तार"ख/Date Of Pronouncement : 14.12.2023

For Appellant: Shri Praveen Khandelwal & PraveenFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 143(2)

…ly covered by the decision of the Delhi High Court in the case of CIT vs. Exxon Mobil 62 Chhattisgarh State Power Distribution Company Limited (ITA Nos. 181,182,183,184,185,186,187,188/RPR/2023) (CO Nos. 10,11,12,13,14/RPR/2023) Lubricant Pvt Ltd reorted in 328 ITR 17. No error has been committed by the learned Tribunal in accepting the alternative plea and directing the AO to set off prior period of expenditure of Rs. 15,25,746/. The learned Tribunal has directed the Assessing Officer to set off assessees prior period of expenditure and income as per the law. Therefore, necessary consequence shall follow. Unde…

Deputy Commissioner of Income Tax, Circle-1(1), Raipur vs. Chhattisgarh State Power Distribution Company Ltd., Raipur

In the result ground 2 of the CO

ITA 182/RPR/2023[2011-12]Status: DisposedITAT Raipur14 Dec 2023AY 2011-12

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकरअपीलसं./Ita No.181/Rpr/2023 (Ay-2010-2011) आयकरअपीलसं./Ita No. 182/Rpr/2023 (Ay:2011-2012) आयकरअपीलसं. /Ita No. 183/Rpr/2023(Ay: 2012-2013) आयकरअपीलसं. /Ita No. 184/Rpr/2023(Ay: 2013-2014) आयकरअपीलसं./Ita No. 185/Rpr/2023(Ay: 2014-2015) आयकरअपीलसं./Ita No. 186/Rpr/2023(Ay: 2015-2016) आयकरअपीलसं./Ita No. 187/Rpr/2023(Ay: 2017-2018) आयकरअपीलसं. /Ita No. 188/Rpr/2023(Ay: 2018-2019) Deputy Commissioner Of Income Tax, V Chhattisgarh State Power Distribution Circle-1(1), Raipur S Company Limited, Aayakar Bhawan, Civil Lines, Raipur Vidhyut Seva Bhawan, Daganiya, Raipur Pan: Aadcc6047K & Cross Objection No. 10/Rpr/2023 (2011-12) Cross Objection No. 11/Rpr/2023 (2012-13) Cross Objection No. 12/Rpr/2023 (2014-15) Cross Objection No. 13/Rpr/2023 (2015-16) Cross Objection No. 14/Rpr/2023 (2018-19) Chhattisgarh State Power Distribution V Deputy Commissioner Of Income Tax, Company Limited, Circle-1(1), Raipur S Vidhyut Seva Bhawan, Aayakar Bhawan, Civil Lines, Raipur Daganiya, Raipur Pan: Aadcc6047K (अपीलाथ"/Applicant) (""यथ" / Respondent) : िनधा"रतीक"ओरसे /Assessee By : Shri Praveen Khandelwal & Praveen Goyal, Ca'S राज"वक"ओरसे /Revenue By : Shri Debashish Lahiri, Cit-Dr सुनवाईक"तार"ख/ Date Of Hearing : 24.11.2023 घोषणाक"तार"ख/Date Of Pronouncement : 14.12.2023

For Appellant: Shri Praveen Khandelwal & PraveenFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 143(2)

…ly covered by the decision of the Delhi High Court in the case of CIT vs. Exxon Mobil 62 Chhattisgarh State Power Distribution Company Limited (ITA Nos. 181,182,183,184,185,186,187,188/RPR/2023) (CO Nos. 10,11,12,13,14/RPR/2023) Lubricant Pvt Ltd reorted in 328 ITR 17. No error has been committed by the learned Tribunal in accepting the alternative plea and directing the AO to set off prior period of expenditure of Rs. 15,25,746/. The learned Tribunal has directed the Assessing Officer to set off assessees prior period of expenditure and income as per the law. Therefore, necessary consequence shall follow. Unde…

Deputy Commissioner of Income Tax, Circle-1(1), Raipur vs. Chhattisgarh State Power Distribution Company Ltd., Raipur

In the result ground 2 of the CO

ITA 181/RPR/2023[2010-11]Status: DisposedITAT Raipur14 Dec 2023AY 2010-11

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकरअपीलसं./Ita No.181/Rpr/2023 (Ay-2010-2011) आयकरअपीलसं./Ita No. 182/Rpr/2023 (Ay:2011-2012) आयकरअपीलसं. /Ita No. 183/Rpr/2023(Ay: 2012-2013) आयकरअपीलसं. /Ita No. 184/Rpr/2023(Ay: 2013-2014) आयकरअपीलसं./Ita No. 185/Rpr/2023(Ay: 2014-2015) आयकरअपीलसं./Ita No. 186/Rpr/2023(Ay: 2015-2016) आयकरअपीलसं./Ita No. 187/Rpr/2023(Ay: 2017-2018) आयकरअपीलसं. /Ita No. 188/Rpr/2023(Ay: 2018-2019) Deputy Commissioner Of Income Tax, V Chhattisgarh State Power Distribution Circle-1(1), Raipur S Company Limited, Aayakar Bhawan, Civil Lines, Raipur Vidhyut Seva Bhawan, Daganiya, Raipur Pan: Aadcc6047K & Cross Objection No. 10/Rpr/2023 (2011-12) Cross Objection No. 11/Rpr/2023 (2012-13) Cross Objection No. 12/Rpr/2023 (2014-15) Cross Objection No. 13/Rpr/2023 (2015-16) Cross Objection No. 14/Rpr/2023 (2018-19) Chhattisgarh State Power Distribution V Deputy Commissioner Of Income Tax, Company Limited, Circle-1(1), Raipur S Vidhyut Seva Bhawan, Aayakar Bhawan, Civil Lines, Raipur Daganiya, Raipur Pan: Aadcc6047K (अपीलाथ"/Applicant) (""यथ" / Respondent) : िनधा"रतीक"ओरसे /Assessee By : Shri Praveen Khandelwal & Praveen Goyal, Ca'S राज"वक"ओरसे /Revenue By : Shri Debashish Lahiri, Cit-Dr सुनवाईक"तार"ख/ Date Of Hearing : 24.11.2023 घोषणाक"तार"ख/Date Of Pronouncement : 14.12.2023

For Appellant: Shri Praveen Khandelwal & PraveenFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 143(2)

…ly covered by the decision of the Delhi High Court in the case of CIT vs. Exxon Mobil 62 Chhattisgarh State Power Distribution Company Limited (ITA Nos. 181,182,183,184,185,186,187,188/RPR/2023) (CO Nos. 10,11,12,13,14/RPR/2023) Lubricant Pvt Ltd reorted in 328 ITR 17. No error has been committed by the learned Tribunal in accepting the alternative plea and directing the AO to set off prior period of expenditure of Rs. 15,25,746/. The learned Tribunal has directed the Assessing Officer to set off assessees prior period of expenditure and income as per the law. Therefore, necessary consequence shall follow. Unde…

ACIT, Circle-7(1), New Delhi vs. Delhi State Industrial Infrastructure Development Corp. Ltd, New Delhi

In the result, the appeal of the Revenue is allowed for statistical purpose

ITA 6434/DEL/2018[2014-15]Status: DisposedITAT Delhi26 Jul 2022AY 2014-15

Bench: Shri Shamim Yahya & Shri Yogesh Kumar Us

For Appellant: Sh. Yogesh Jain, CA & ShFor Respondent: Md. Gayasuddin Ansari
Section 115JSection 143(3)

…1 ACIT Vs. Delhi State Industrial & Infrastructual IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘B’ NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR US, JUDICIAL MEMBER I.T.A. No. 6434/DEL/2018 (A.Y 2014-15) ACIT Delhi State Industrial Circle-7(1) Vs. Infrastructure Development Room No. 413, C. R. Building, Corp. Ltd. New Delhi N-36, Bombay Life Building, (APPELLANT) Connaught Circus, New Delhi PAN No. AAACD1257F (RESPONDENT) Assessee by : Sh. Yogesh Jain, CA & Sh. Shobhit Kansal, CA Department by: Md. Gayasuddin Ansari, Sr. D. R Date of Hearing 21.07.2022 Date of Pronoun…

DCIT, New Delhi vs. M/S. Shilpi Cabletronics Ltd., New Delhi

In the result, the appeal of the Revenue is allowed for statistical

ITA 1047/DEL/2016[2011-12]Status: DisposedITAT Delhi01 Jun 2022AY 2011-12

Bench: Shri Shamim Yahya & Ms. Astha Chandra[Assessment Year: 2011-12]

Section 133(6)

…owever, the disallowance of LC discount charges paid to 9 suppliers of Rs.3,07,60,733/- is deleted. Shilpi Cabletronics Ltd. 8. Ld. CIT(A) also referred to the decision of the Hon’ble Delhi High Court as under:- (a) CIT Vs. Exxon Mobil Lubricants Pvt. Ltd. 328 ITR 17 (Del) "Section 37(1) of the Income-tax Act, 1961 - Business expenditure - Year in which deductible - Assessment year 2003-04 - In course of its assessment, Assessing Officer found that, although assessee had entered into an agreement in August, 2002 with 'E' Ltd. with retrospective effect, i.e., from 1-1-2002, yet it had incurred expenses during…

Thyssenkrupp Electrical Steel India Pvt.Ltd, Nashik vs. Deputy Commissioner of Income Tax, Nashik

In the result, the appeal of assessee is partly allowed

ITA 297/PUN/2017[2011-12]Status: DisposedITAT Pune21 Jun 2021AY 2011-12

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Ravi

For Appellant: Shri Farooq V. IraniFor Respondent: Shri T. Vijaya Bhaskar Reddy
Section 143(3)

…आयकर अपीऱीय अधिकरण “सी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, PUNE (Through Virtual Court) BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA No.297/PUN/2017 नििाारण वषा / Assessment Year : 2011-12 ThyssenKrupp Electrical Steel India Pvt. Ltd., Gonde Village, Wadivarthe, Taluka-Igatpuri, Nashik – 422403 PAN : AAACE7791B ......अऩीऱाथी / Appellant बिाम / V/s. Deputy Commissioner of Income Tax, Circle – 1, Nashik ……प्रत्यथी / Respondent Assessee by : Shri Farooq V. Irani Revenue by : Shri T. Vijaya Bhaskar Reddy सुनवाई की ता…

Jindal Stainless Ltd., Hisar vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed in part for

ITA 6518/DEL/2016[2010-11]Status: DisposedITAT Delhi30 Sept 2020AY 2010-11

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble[Assessment Year: 2009-10] [Assessment Year: 2010-11]

For Appellant: Shri Ajay Vohra, AdvFor Respondent: Shri M. Barnwal, Sr. DR
Section 14A

…not be netted off against the prior period income, which in our opinion is most logical way of treating the same. 64. For this proposition, we draw support from the decision of the Hon'ble High Court of Delhi in the case of Exxon Mobil Lubricants (P) Ltd. 328 ITR 17, wherein the High Court observed that expenses pertaining to prior period were allowable in the relevant year in which the same were crystallized. On facts of the case, we direct the Assessing Officer to allow set off of prior period expenses with prior period income. This ground is, accordingly, allowed. 65. In the result, the appeal of the as…

Jindal Stainless Ltd., Hisar vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed in part for

ITA 6517/DEL/2016[2009-10]Status: DisposedITAT Delhi30 Sept 2020AY 2009-10

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble[Assessment Year: 2009-10] [Assessment Year: 2010-11]

For Appellant: Shri Ajay Vohra, AdvFor Respondent: Shri M. Barnwal, Sr. DR
Section 14A

…not be netted off against the prior period income, which in our opinion is most logical way of treating the same. 64. For this proposition, we draw support from the decision of the Hon'ble High Court of Delhi in the case of Exxon Mobil Lubricants (P) Ltd. 328 ITR 17, wherein the High Court observed that expenses pertaining to prior period were allowable in the relevant year in which the same were crystallized. On facts of the case, we direct the Assessing Officer to allow set off of prior period expenses with prior period income. This ground is, accordingly, allowed. 65. In the result, the appeal of the as…

DCIT, New Delhi vs. M/S. Jindal Stainless Ltd., Haryana

In the result, the appeal of the assessee is allowed in part for

ITA 5095/DEL/2016[2007-08]Status: DisposedITAT Delhi30 Sept 2020AY 2007-08

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble[Assessment Year: 2009-10] [Assessment Year: 2010-11]

For Appellant: Shri Ajay Vohra, AdvFor Respondent: Shri M. Barnwal, Sr. DR
Section 14A

…not be netted off against the prior period income, which in our opinion is most logical way of treating the same. 64. For this proposition, we draw support from the decision of the Hon'ble High Court of Delhi in the case of Exxon Mobil Lubricants (P) Ltd. 328 ITR 17, wherein the High Court observed that expenses pertaining to prior period were allowable in the relevant year in which the same were crystallized. On facts of the case, we direct the Assessing Officer to allow set off of prior period expenses with prior period income. This ground is, accordingly, allowed. 65. In the result, the appeal of the as…

DCIT, New Delhi vs. M/S. Jindal Stainless Ltd., Hisar

In the result, the appeal of the assessee is allowed in part for

ITA 6539/DEL/2016[2010-11]Status: DisposedITAT Delhi30 Sept 2020AY 2010-11

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble[Assessment Year: 2009-10] [Assessment Year: 2010-11]

For Appellant: Shri Ajay Vohra, AdvFor Respondent: Shri M. Barnwal, Sr. DR
Section 14A

…not be netted off against the prior period income, which in our opinion is most logical way of treating the same. 64. For this proposition, we draw support from the decision of the Hon'ble High Court of Delhi in the case of Exxon Mobil Lubricants (P) Ltd. 328 ITR 17, wherein the High Court observed that expenses pertaining to prior period were allowable in the relevant year in which the same were crystallized. On facts of the case, we direct the Assessing Officer to allow set off of prior period expenses with prior period income. This ground is, accordingly, allowed. 65. In the result, the appeal of the as…

M/S. Stp Limited, Kolkata vs. DCIT, Circle-10, Kolkata

In the result, appeal filed by the assessee is dismissed

ITA 749/KOL/2017[2011-12]Status: DisposedITAT Kolkata05 Feb 2020AY 2011-12

Bench: Shri S. S. Godara, Jm & Dr. A.L. Saini, Am Vs. Dcit, Circle-10, Kolkata M/S Stp Limited C/O. G.P. Agarwal & Associates, 7A, Kiran Shankar Ray Road, 2Nd Floor, Kol-1. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaecs6339M .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri D. K. Kothari, FCAFor Respondent: Smt. Ranu Biswas, Addl. CIT
Section 143(3)

…of the managing agents accrued. 4 M/s STP Limited b) Saurashtra Cement & Chemical Industries Ltd. 213 ITR 523/80 Taxman 61 (Guj] c) Addl. Comm -vs- farasol Ltd. 19871 163 ITR 364 [1985] 22 Taxman 418 [Raj] d) Exxon Mobil Lubricants (P) Ltd. [Delhi [2010] 328 ITR 17. Hon’ble High Court was of the view that liability of the assessee under the agreement had arisen and accrued in August, 2002, when the agreement was executed and, therefore, the liability of the assessee to pay for period January, 2002 to March 2002 arose and crystallized in August, 2002. 6. However, ld CIT(A) rejected the contention of the asses…

DCIT (Ltu), New Delhi vs. M/S. Mahanagar Telephone Nigam Ltd., New Delhi

Appeal is partly allowed for statistical purpose

ITA 3299/DEL/2016[2011-12]Status: DisposedITAT Delhi12 Jun 2019AY 2011-12

Bench: Shri R. K. Panda & Ms Suchitra Kamblemahanagar Telephone Nigam Ltd. Vs Dcit 5Th Floor, 9, Cgo Complex, Large Taxpayer Unit Lodhi Road, New Delhi New Delhi Aaacm0828R ((Appellant) (Respondent) Dcit Vs Mahanagar Telephone Large Taxpayer Unit Nigam Ltd. Circle-1, Nbcc Plaza Pushp Vihar 5Th Floor, 9, Cgo Complex, New Delhi Lodhi Road, New Delhi Aaacm0828R ((Appellant) (Respondent)

Section 142(1)Section 143(1)Section 143(2)Section 14A

…owance of prior period expense has to be computed by netting off the prior period income against the prior period expenditure. The Ld. AR relied upon the judgment of Hon’ble Jurisdictional High Court in the case of CIT v. Exxon Mobil Lubricants P. Ltd. [2010] 328 ITR 17. Further, the Ld. AR also relied upon the following judgments: i) ITAT Delhi in the case of MTNL v. DCIT in ITA No. 3404/Del/2013 ii) ITAT Mumbai in the case of Mazagaon Dock Ltd. v. ITO in ITA No. 5034/Mum/2011 dated 01.02.2016 iii) ITAT Ahmedabad in the case of Shah Alloys Ltd. v. JCIT in ITA No. 2315/Ahd/2010 dated 27.03.2015 Therefore, in v…

M/S Mahanagar Telephone Nigam Ltd., New Delhi vs. DCIT, New Delhi

Appeal is partly allowed for statistical purpose

ITA 2368/DEL/2016[2011-12]Status: DisposedITAT Delhi12 Jun 2019AY 2011-12

Bench: Shri R. K. Panda & Ms Suchitra Kamblemahanagar Telephone Nigam Ltd. Vs Dcit 5Th Floor, 9, Cgo Complex, Large Taxpayer Unit Lodhi Road, New Delhi New Delhi Aaacm0828R ((Appellant) (Respondent) Dcit Vs Mahanagar Telephone Large Taxpayer Unit Nigam Ltd. Circle-1, Nbcc Plaza Pushp Vihar 5Th Floor, 9, Cgo Complex, New Delhi Lodhi Road, New Delhi Aaacm0828R ((Appellant) (Respondent)

Section 142(1)Section 143(1)Section 143(2)Section 14A

…owance of prior period expense has to be computed by netting off the prior period income against the prior period expenditure. The Ld. AR relied upon the judgment of Hon’ble Jurisdictional High Court in the case of CIT v. Exxon Mobil Lubricants P. Ltd. [2010] 328 ITR 17. Further, the Ld. AR also relied upon the following judgments: i) ITAT Delhi in the case of MTNL v. DCIT in ITA No. 3404/Del/2013 ii) ITAT Mumbai in the case of Mazagaon Dock Ltd. v. ITO in ITA No. 5034/Mum/2011 dated 01.02.2016 iii) ITAT Ahmedabad in the case of Shah Alloys Ltd. v. JCIT in ITA No. 2315/Ahd/2010 dated 27.03.2015 Therefore, in v…