CIT v. Godawari Power & Ispat Ltd.

42 Taxmann.com 551High Court2014#1051 most cited

What is CIT v. Godawari Power & Ispat Ltd. authority for?

Inter-unit transfer of power by an industrial undertaking eligible for Section 80IA deduction constitutes a specified domestic transaction under Section 92BA, requiring valuation at arm's length. This decision clarifies the application of Section 80IA(8) and transfer pricing regulations for such transactions.

104

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2017 to 2026.

Also referred to as

CIT v. Godawari Power & Ispat Ltd. · Godawari Power & Ispat · Section 80IA deduction · Section 80IA(8) · specified domestic transaction · Section 92BA · inter-unit power transfer · captive power plant · arm's length price · transfer pricing domestic · 80A(6) · Chhattisgarh High Court

Also reported as

223 Taxmann 234

Sections most often in play

Section 80IASection 115JBSection 143(3)Section 14ASection 41(1)Section 80A(6)Section 80IA(8)Section 92CA(3)

Issues it is cited on

section 80ia(8)section 92basection 43asection 92fdeduction under section 80iaspecified domestic transactionsection 80iadeduction u/s 80iatested partycup methodeligible businesssection 92b

Judgments citing CIT v. Godawari Power & Ispat Ltd.

Saf Yeast Company P.Ltd, Mumbai vs. DCIT Cen Cir 40, Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are partly allowed

ITA 1636/MUM/2014[2007-08]Status: DisposedITAT Mumbai24 Nov 2017AY 2007-08

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am

For Appellant: J.P. Bairagra, ARFor Respondent: B.C.S. Naik, CIT-DR
Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI N.K. PRADHAN, AM ITA No. 1635/Mum/2014 (A.Y. 2006-07) ITA No. 1637/Mum/2014 (A.Y. 2008-09) Saf Yeast Company Private Deputy Commissioner of Limited, 419, Swastik Income Tax, Central Circle- Vs. Chambers, Chembur, 40, Mumbai Mumbai-400 071 Appellant .. Respondent PAN No. AADCS9080J ITA No. 1778/Mum/2014 (A.Y. 2006-07) ITA No. 1780/Mum/2014 (A.Y. 2008-09) Deputy Commissioner of Saf Yeast Company Private Income Tax, Central Circle- Limited, 419, Swastik Vs. 40, Mumbai Chambers, Chembur, Mumbai-400 071 Appellant .. Respond…

Saf Yeast Company P.Ltd, Mumbai vs. DCIT Cen Cir 40, Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are partly allowed

ITA 1635/MUM/2014[2006-07]Status: DisposedITAT Mumbai24 Nov 2017AY 2006-07

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am

For Appellant: J.P. Bairagra, ARFor Respondent: B.C.S. Naik, CIT-DR
Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI N.K. PRADHAN, AM ITA No. 1635/Mum/2014 (A.Y. 2006-07) ITA No. 1637/Mum/2014 (A.Y. 2008-09) Saf Yeast Company Private Deputy Commissioner of Limited, 419, Swastik Income Tax, Central Circle- Vs. Chambers, Chembur, 40, Mumbai Mumbai-400 071 Appellant .. Respondent PAN No. AADCS9080J ITA No. 1778/Mum/2014 (A.Y. 2006-07) ITA No. 1780/Mum/2014 (A.Y. 2008-09) Deputy Commissioner of Saf Yeast Company Private Income Tax, Central Circle- Limited, 419, Swastik Vs. 40, Mumbai Chambers, Chembur, Mumbai-400 071 Appellant .. Respond…

Saf Yeast Company P.Ltd, Mumbai vs. DCIT Cen Cir 40, Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are partly allowed

ITA 1634/MUM/2014[2005-06]Status: DisposedITAT Mumbai24 Nov 2017AY 2005-06

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am

For Appellant: J.P. Bairagra, ARFor Respondent: B.C.S. Naik, CIT-DR
Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI N.K. PRADHAN, AM ITA No. 1635/Mum/2014 (A.Y. 2006-07) ITA No. 1637/Mum/2014 (A.Y. 2008-09) Saf Yeast Company Private Deputy Commissioner of Limited, 419, Swastik Income Tax, Central Circle- Vs. Chambers, Chembur, 40, Mumbai Mumbai-400 071 Appellant .. Respondent PAN No. AADCS9080J ITA No. 1778/Mum/2014 (A.Y. 2006-07) ITA No. 1780/Mum/2014 (A.Y. 2008-09) Deputy Commissioner of Saf Yeast Company Private Income Tax, Central Circle- Limited, 419, Swastik Vs. 40, Mumbai Chambers, Chembur, Mumbai-400 071 Appellant .. Respond…

Addl CIT Large Tax Payer Unit, Mumbai vs. Reliance Industries Ltd, Mumbai

In the result, appeals of the Revenue are dismissed whereas appeals of the assessee are allowed in part in terms indicated hereinabove

ITA 4361/MUM/2012[2007-08]Status: DisposedITAT Mumbai12 Apr 2017AY 2007-08

Bench: Shri R.C.Sharma, Am & Shri Ravish Sood, Jm Addl. Commissioner Of Vs. M/S. Reliance Industries Ltd.,3Rd Income Tax, Large Tax Floor, Maker Payer Unit, Mumbai Chamber-Iv, 222, Nariman Point, Mumbai – 400 021 Pan/Gir No. Aaacr5055K Appellant) .. Respondent) M/S. Reliance Industries Vs. Addl. Commissioner Of Income Ltd.,3Rd Floor, Maker Tax, Large Tax Payer Unit, Chamber-Iv, 222, Mumbai Nariman Point, Mumbai – 400 021 Pan/Gir No. Aaacr5055K Appellant) .. Respondent) M/S. Reliance Industries Vs. Asst. Commissioner Of Income Ltd.,3Rd Floor, Maker Tax, Large Tax Payer Unit, Chamber-Iv, 222, Mumbai Nariman Point, Mumbai – 400 021 Pan/Gir No. Aaacr5055K Appellant) .. Respondent) Asst. Commissioner Of Vs. M/S. Reliance Industries Ltd.,3Rd Income Tax, Large Tax Floor, Maker Payer Unit, Mumbai Chamber-Iv, 222, Nariman Point, Mumbai – 400 021 Pan/Gir No. Aaacr5055K Appellant) .. Respondent) M/S. Reliance Industries Vs. Asst. Commissioner Of Income Ltd.,3Rd Floor, Maker Tax, Large Tax Payer Unit

Section 143(3)Section 14ASection 195Section 40Section 43BSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “K”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAVISH SOOD, JM Addl. Commissioner of Vs. M/s. Reliance Industries Ltd.,3rd Income Tax, Large Tax Floor, Maker Payer Unit, Mumbai Chamber-IV, 222, Nariman Point, Mumbai – 400 021 PAN/GIR No. AAACR5055K Appellant) .. Respondent) M/s. Reliance Industries Vs. Addl. Commissioner of Income Ltd.,3rd Floor, Maker Tax, Large Tax Payer Unit, Chamber-IV, 222, Mumbai Nariman Point, Mumbai – 400 021 PAN/GIR No. AAACR5055K Appellant) .. Respondent) M/s. Reliance Industries Vs. Asst. Commissioner of Income Ltd.,3rd Floor, Maker Tax, Large…