CIT v. Hindustan Unilever Ltd.

72 Taxmann.com 325High Court2016#1953 most cited

What is CIT v. Hindustan Unilever Ltd. authority for?

Profits of an industrial undertaking eligible for deduction under sections 80-I, 80IB, or 80IC are computed without allocating common corporate or head office expenses that lack a direct nexus to the unit's industrial activity.

59

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT v. Hindustan Unilever Ltd. · 394 ITR 73 · 72 Taxmann.com 325 · Section 80-I · Section 80IB · Section 80IC · deduction industrial undertaking · allocation common expenses · corporate office expenses · head office expenses · profit computation deduction · direct nexus

Also reported as

394 ITR 73

Sections most often in play

Section 115OSection 143(3)Section 144CSection 14ASection 234BSection 234CSection 271(1)(c)Section 37(1)
Read the full judgment

Issues it is cited on

interest on refundsection 80hsection 115jasection 80hhsection 35dsection 145asection 80hhcsection 80ibdeduction u/s 80iainterest on securitiessection 244atested party

Judgments citing CIT v. Hindustan Unilever Ltd.

J.K.Fenner (India) Limited, Madurai vs. ACIT Corporate Circle 1, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1846/CHNY/2017[2014-15]Status: DisposedITAT Chennai21 Jan 2022AY 2014-15

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI माननीय "ी वी. दुगा" राव, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI V. DURGA RAO, JUDICIAL MEMBER AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ ITA Nos.1059 to 1063/Chny/2016 & ITA Nos.947 & 1846/Chny/2017 (िनधा"रणवष" / Assessment Years: 2008-09 to 2014-15) M/s.J.K.Fenner (India) Limited The JCIT /The ACIT, बनाम/ Corporate Range-1/ Corporate (Formerly known as M/s Fenner (India) Ltd.) No.3, Madurai-Melakkal Road, Vs. Circle-1, Madurai. Kochadai, Madurai-625 016. "थायीलेखास…

ACIT, Madurai vs. J.K.Fenner (India) Ltd., Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1272/CHNY/2016[2012-13]Status: DisposedITAT Chennai21 Jan 2022AY 2012-13

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI माननीय "ी वी. दुगा" राव, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI V. DURGA RAO, JUDICIAL MEMBER AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ ITA Nos.1059 to 1063/Chny/2016 & ITA Nos.947 & 1846/Chny/2017 (िनधा"रणवष" / Assessment Years: 2008-09 to 2014-15) M/s.J.K.Fenner (India) Limited The JCIT /The ACIT, बनाम/ Corporate Range-1/ Corporate (Formerly known as M/s Fenner (India) Ltd.) No.3, Madurai-Melakkal Road, Vs. Circle-1, Madurai. Kochadai, Madurai-625 016. "थायीलेखास…

ACIT, Madurai vs. J.K.Fenner (India) Ltd., Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1078/CHNY/2016[2010-11]Status: DisposedITAT Chennai21 Jan 2022AY 2010-11

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI माननीय "ी वी. दुगा" राव, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI V. DURGA RAO, JUDICIAL MEMBER AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ ITA Nos.1059 to 1063/Chny/2016 & ITA Nos.947 & 1846/Chny/2017 (िनधा"रणवष" / Assessment Years: 2008-09 to 2014-15) M/s.J.K.Fenner (India) Limited The JCIT /The ACIT, बनाम/ Corporate Range-1/ Corporate (Formerly known as M/s Fenner (India) Ltd.) No.3, Madurai-Melakkal Road, Vs. Circle-1, Madurai. Kochadai, Madurai-625 016. "थायीलेखास…

ACIT, Madurai vs. J.K.Fenner (India) Ltd., Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1077/CHNY/2016[2009-10]Status: DisposedITAT Chennai21 Jan 2022AY 2009-10

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI माननीय "ी वी. दुगा" राव, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI V. DURGA RAO, JUDICIAL MEMBER AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ ITA Nos.1059 to 1063/Chny/2016 & ITA Nos.947 & 1846/Chny/2017 (िनधा"रणवष" / Assessment Years: 2008-09 to 2014-15) M/s.J.K.Fenner (India) Limited The JCIT /The ACIT, बनाम/ Corporate Range-1/ Corporate (Formerly known as M/s Fenner (India) Ltd.) No.3, Madurai-Melakkal Road, Vs. Circle-1, Madurai. Kochadai, Madurai-625 016. "थायीलेखास…

ACIT, Madurai vs. J.K.Fenner (India) Ltd., Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1076/CHNY/2016[2008-09]Status: DisposedITAT Chennai21 Jan 2022AY 2008-09

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI माननीय "ी वी. दुगा" राव, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI V. DURGA RAO, JUDICIAL MEMBER AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ ITA Nos.1059 to 1063/Chny/2016 & ITA Nos.947 & 1846/Chny/2017 (िनधा"रणवष" / Assessment Years: 2008-09 to 2014-15) M/s.J.K.Fenner (India) Limited The JCIT /The ACIT, बनाम/ Corporate Range-1/ Corporate (Formerly known as M/s Fenner (India) Ltd.) No.3, Madurai-Melakkal Road, Vs. Circle-1, Madurai. Kochadai, Madurai-625 016. "थायीलेखास…

J.K.Fenner (India) Limited, Chennai vs. JCIT, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1063/CHNY/2016[2012-13]Status: DisposedITAT Chennai21 Jan 2022AY 2012-13

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI माननीय "ी वी. दुगा" राव, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI V. DURGA RAO, JUDICIAL MEMBER AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ ITA Nos.1059 to 1063/Chny/2016 & ITA Nos.947 & 1846/Chny/2017 (िनधा"रणवष" / Assessment Years: 2008-09 to 2014-15) M/s.J.K.Fenner (India) Limited The JCIT /The ACIT, बनाम/ Corporate Range-1/ Corporate (Formerly known as M/s Fenner (India) Ltd.) No.3, Madurai-Melakkal Road, Vs. Circle-1, Madurai. Kochadai, Madurai-625 016. "थायीलेखास…

J.K.Fenner (India) Limited, Chennai vs. JCIT, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1062/CHNY/2016[2011-12]Status: DisposedITAT Chennai21 Jan 2022AY 2011-12

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI माननीय "ी वी. दुगा" राव, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI V. DURGA RAO, JUDICIAL MEMBER AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ ITA Nos.1059 to 1063/Chny/2016 & ITA Nos.947 & 1846/Chny/2017 (िनधा"रणवष" / Assessment Years: 2008-09 to 2014-15) M/s.J.K.Fenner (India) Limited The JCIT /The ACIT, बनाम/ Corporate Range-1/ Corporate (Formerly known as M/s Fenner (India) Ltd.) No.3, Madurai-Melakkal Road, Vs. Circle-1, Madurai. Kochadai, Madurai-625 016. "थायीलेखास…

J.K.Fenner (India) Limited, Chennai vs. JCIT, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1061/CHNY/2016[2010-11]Status: DisposedITAT Chennai21 Jan 2022AY 2010-11

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI माननीय "ी वी. दुगा" राव, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI V. DURGA RAO, JUDICIAL MEMBER AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ ITA Nos.1059 to 1063/Chny/2016 & ITA Nos.947 & 1846/Chny/2017 (िनधा"रणवष" / Assessment Years: 2008-09 to 2014-15) M/s.J.K.Fenner (India) Limited The JCIT /The ACIT, बनाम/ Corporate Range-1/ Corporate (Formerly known as M/s Fenner (India) Ltd.) No.3, Madurai-Melakkal Road, Vs. Circle-1, Madurai. Kochadai, Madurai-625 016. "थायीलेखास…

J.K.Fenner (India) Limited, Chennai vs. JCIT, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1060/CHNY/2016[2009-10]Status: DisposedITAT Chennai21 Jan 2022AY 2009-10

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI माननीय "ी वी. दुगा" राव, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI V. DURGA RAO, JUDICIAL MEMBER AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ ITA Nos.1059 to 1063/Chny/2016 & ITA Nos.947 & 1846/Chny/2017 (िनधा"रणवष" / Assessment Years: 2008-09 to 2014-15) M/s.J.K.Fenner (India) Limited The JCIT /The ACIT, बनाम/ Corporate Range-1/ Corporate (Formerly known as M/s Fenner (India) Ltd.) No.3, Madurai-Melakkal Road, Vs. Circle-1, Madurai. Kochadai, Madurai-625 016. "थायीलेखास…

J.K.Fenner (India) Limited, Chennai vs. JCIT, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1059/CHNY/2016[2008-09]Status: DisposedITAT Chennai21 Jan 2022AY 2008-09

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI माननीय "ी वी. दुगा" राव, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI V. DURGA RAO, JUDICIAL MEMBER AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ ITA Nos.1059 to 1063/Chny/2016 & ITA Nos.947 & 1846/Chny/2017 (िनधा"रणवष" / Assessment Years: 2008-09 to 2014-15) M/s.J.K.Fenner (India) Limited The JCIT /The ACIT, बनाम/ Corporate Range-1/ Corporate (Formerly known as M/s Fenner (India) Ltd.) No.3, Madurai-Melakkal Road, Vs. Circle-1, Madurai. Kochadai, Madurai-625 016. "थायीलेखास…

Commissioner of Income Tax (Large Taxpayers Units), Kolkata vs. M/S. Hindustan Copper Ltd

ITAT/8/2018HC Calcutta01 Dec 2021

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

Section 260ASection 32Section 32(2)

…OD-12 ITAT/8/2018 IA No.GA/2/2018 (Old No.GA/64/2018) IN THE HIGH COURT AT CALCUTTA Special Jurisdiction (Income Tax) ORIGINAL SIDE COMMISSIONER OF INCOME TAX, (LARGE TAXPAYERS UNITS), KOLKATA -Versus- M/S. HINDUSTAN COPPER LIMITED Appearance: Ms. Sucharita Biswas, Adv. ...for the appellant. Mr. J. P. Khaitan, Sr. Adv. Mr. Sourav Chunder, Adv. Mr. Biman Kumar Saha, Adv. Mr. Jayanta Dutta, Adv. Mr. Atanu Mondal, Adv. ...for the respondent. BEFORE: The Hon’ble JUSTICE T.S. SIVAGNANAM -And- The Hon’ble JUSTICE HIRANMAY BHATTACHARYYA Date : 1st December, 2021. The Court : Thi…

Amc Cookware (India) Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax Circle 1(1)(2), Bangalore

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

ITA 182/BANG/2017[2012-13]Status: DisposedITAT Bangalore29 Nov 2021AY 2012-13

Bench: Shri Chandra Poojari & Shri George George K

For Appellant: Shri K.P. Srinivas, CAFor Respondent: Shri Deva Rathna Kumar, CIT (DR)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “A” BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K, JUDICIAL MEMBER IT(TP)A. No. 182/Bang/2017 Assessment Year: 2012-13 M/s. AMC Cookware (India) Pvt. Ltd., The Deputy #1180, 12th B Main, Commissioner of 1st Cross, HAL 2nd Stage, Income Tax, Indira Nagar, Circle 1 (1) (2), vs. Bangalore-560008. Bangalore. PAN: AACCA4970G (Appellant) (Respondent) Assessee by : Shri K.P. Srinivas, CA Revenue by : Shri Deva Rathna Kumar, CIT (DR) Date of Hearing : 08.11.2021 Date of Pronouncement : 29.11.2021 ORDER PER SHRI CHANDRA…

Principal Commissioner of Income Tax, Kolkata - 4, Kolkata vs. M/S Jct Liimited

ITAT/162/2017HC Calcutta25 Nov 2021

Bench: : The Hon’Ble Justice T.S. Sivagnanam A N D The Hon’Ble Justice Hiranmay Bhattacharyya Date: November 25, 2021. Appearance : Mr. P.K. Bhowmick, Adv. … For The Appellant Mr. Asim Choudhury, Adv. … For The Respondent The Court : This Appeal Filed By The Revenue Under Section 260A Of The Income Tax Act, 1961 (The Act, In Brevity) Is Directed Against The Order Dated 1St June, 2016 Passed By The Income Tax Appellate Tribunal “D” Bench, Kolkata In Ita No.1983/Kol/2013 For The Assessment Year 2008-09. The Revenue Has Framed The Following Substantial Questions Of Law For Our Consideration: “(A) Whether On The Facts & In The Circumstances Of The Case The Learned Tribunal Was Erred In Law In

Section 2Section 260ASection 263Section 32

…OD – 36 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE IA NO:GA/2/2017 (OLD NO. GA/1419/2017) IN ITAT/162/2017 PRINCIPAL COMMISSIONER OF INCOME TAX, KOLKATA-4, KOLKATA VS. M/S. JCT LIMITED BEFORE : THE HON’BLE JUSTICE T.S. SIVAGNANAM A N D THE HON’BLE JUSTICE HIRANMAY BHATTACHARYYA Date: November 25, 2021. Appearance : Mr. P.K. Bhowmick, Adv. … for the appellant Mr. Asim Choudhury, Adv. … for the respondent The Court : This appeal filed by the revenue under Section 260A of the Income Tax Act, 1961 (the Act, in brevity) is directed against the order dated 1st June, 2016 passed by the…

M/S. Interarch Building Products Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 1137/DEL/2013[2006-07]Status: DisposedITAT Delhi17 Nov 2021AY 2006-07

Bench: Shri O.P. Kant & Shri Kuldip Singh[Through Video Conferencing] Assessment Year: 2006-07 Interarch Building Vs. Dcit Products Pvt. Ltd., Circle -11 (1) Farm No.8 Khasra New Delhi No.56/23/2, Dera Mandi Village, Mehrauli New Delhi-110047 Pan No.Aaaci0106J (Appellant) (Respondent)

Section 143(3)Section 14ASection 80Section 80ISection 94

…ustrial unit while working out the profits of the industrial undertaking eligible for deduction u/s 80IB and 80IC of IT Act: (i) 350 ITR 366-371 Zandu Pharmaceuticals Works Ltd. vs. CIT (ii) 273 ITR 152 (Mad) Bush Boake Allen India Pvt. Ltd. vs. ACIT (iii) 394 ITR 73 (Bom) CIT vs. Hindustan Unilever Ltd. (iv) 350 ITR 41-51 (Del) CIT vs. EHPT India P. Ltd. 20. In view of the above arguments, the learned Counsel submitted that deduction u/s 80IB in respect of the profits of the ‘Greater Noida’ unit and profits u/s 80IC in respect of ‘Pant Nagar’ unit be worked out without allocating the ‘head office’ expense…

ITO Corporate Ward 3(2), Chennai vs. Ttg Industries Private Ltd., Chennai

In the result, the appeal filed by the Revenue is dismissed

ITA 1934/CHNY/2018[2006-07]Status: DisposedITAT Chennai27 Apr 2021AY 2006-07

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

For Appellant: Shri G. Johnson, Addl. CITFor Respondent: Shri Saroj Kumar Parida, Advocate
Section 154Section 32

…11. A similar issue was considered by a Division Bench of the Bombay High Court in the case of CIT-3 Vs. M/s.Bajaj Hindustan Ltd. [reported in 2018- TIOL-2730-HC-MUM-IT] following the decision in the case of CIT Vs. Hindustan Unilever Ltd. [reported in (2017) 394 ITR 73]. The special leave petition filed by the Revenue against the above decision was dismissed by the Hon'ble Supreme Court in the decision reported in 2019-TIOL36-SC-IT [PCIT-3 Vs. M/s.Bajaj Hindustan Ltd]. 12. In the decision of the Punjab & Haryana High Court in the case of CIT Vs. GTM Synthetics Ltd. [reported in (2012) 347 ITR 0458], an identical…

DCIT Cen Cir 3(2), Mumbai vs. Jsw Ispat Steel Ltd, Mumbai

In the result, both the appeals of revenue are dismissed

ITA 2820/MUM/2019[2009-10]Status: DisposedITAT Mumbai09 Apr 2021AY 2009-10

Bench: Shri Mahavir Singh () & Shri M.Balaganesh () Assessment Year: 2009-10 & Assessment Year: 2011-12 Deputy Commissioner Of Income- Jsw Ispat Steel Ltd. Tax, Cc. 3(2), Vs. Jsw Centre, Central Range-3, Behind Maratheudyogbhavan, Room No. 1913, Air India Building, Bkc, Bandra (E), Mumbai-400051 Nariman Point, Mumbai-400021. Pan No. Aaaci6293E Appellant Respondent Revenue By : Mr. Narendra Jangnali & Shri T.S. Khalsa, Drs Assessee By : Ms.Vanita Shah Shri Gaurav Khabra, Ars Date Of Hearing : 05/02/2021 Date Of Pronouncement : 09/04/2021

For Appellant: Ms.Vanita ShahFor Respondent: Mr. Narendra Jangnali &
Section 32(2)

…expired. 2. On the facts and circumstances of the case and in the law, the Ld. CIT(A) erred in allowing the carry forward of unabsorbed depreciation Rs. 504,17,11,121/- based on the decision of Hon’ble Bombay High Court in the case of Hindustan Unilever Ltd. (394 ITR 73) without appreciating the fact that the department has not accepted the above decision and filed SLP against above order. 3. We have heard rival contentions and gone through the facts and circumstances of the case. The short point in dispute in both the years is the AO not allowing the carry forward of unabsorbed depreciation of Rs. 504, 17,11,121…

Neelkanth Palm Realty, Mumbai vs. Asst CIT Cir 15(3), Mumbai

ITA 2703/MUM/2014[2009-10]Status: DisposedITAT Mumbai08 Dec 2020AY 2009-10

Bench: Shri C. N. Prasad, Jm & Shri Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 2703/Mum/2014 (निर्धारणवर्ा / Assessment Year: 2009-10)

For Appellant: Shri Nitesh Joshi & ShriFor Respondent: Ms. Kavita P. Kaushik, DR
Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI C. N. PRASAD, JM & SHRI SHRI S. RIFAUR RAHMAN, AM आयकरअपीलसं./ I.T.A. No. 2703/Mum/2014 (निर्धारणवर्ा / Assessment Year: 2009-10) M/s Neelkanth Palm Realty, ACIT Circle 15(3), बिधम/ Matru Mandir, Tardeo, Fine House, Anandji Lane, 5th floor, M. G. Road, Mumbai. Vs. Ghatkopar(E), Mumbai-400 077 स्थायीलेखासं./जीआइआरसं./ PAN No. AAEFN5224B (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant : Shri Nitesh Joshi & Shri Gyneshwar Katarm, ARs by प्रत्यथीकीओरसे/Respondentby : Ms. Kavita P. Kaushik, DR Virtual Date of Hearing 21.10.2020…

ACIT 7(2)(1), Mumbai vs. Mattel Toys (India) P. Ltd, Mumbai

In the result, the appeal of the revenue is dismissed and Cross Objection of the assessee is allowed

ITA 3903/MUM/2016[2010-11]Status: DisposedITAT Mumbai10 Sept 2020AY 2010-11

Bench: Shri M.Balaganesh, Am & Shri Ram Lal Negi, Jm Acit-7(2)(1) Vs. M/S. Mattel Toys (India) R. No. 573, 5Th Floor Pvt. Ltd. 4Th Floor, B Wing Aayakar Bhavan M.K. Road Phoenix House Mumbai – 400 020 Senapati Bapat Marg Lower Parel, Mumbai – 400 013 Pan/Gir No.Aaccm2563P (Appellant) .. (Respondent) Co No.152/Mum/2019 (Arising Out Of Ita No.3903/Mum/2016) (Assessment Year :2010-11) M/S. Mattel Toys (India) Vs. Acit-7(2)(1) R. No. 573, 5Th Floor Pvt. Ltd. 4Th Floor, B Wing Aayakar Bhavan Phoenix House M.K. Road Senapati Bapat Marg Mumbai – 400 020 Lower Parel, Mumbai – 400 013 Pan/Gir No.Aaccm2563P (Appellant) .. (Respondent)

Section 143(3)

…ctor of Income Tax in Income Tax Appeal No.841 & 842/2011 dated 03/08/2018 for A.Yrs. 2003-04 and 2004-05 on identical issue, by placing reliance on the decision of the Hon’ble Bombay High Court in the case of CIT vs. Hindustan Unilever Pvt. Ltd., reported in 394 ITR 73 and several other Bombay High Court decisions, had dismissed the claim of the revenue and accepted the elaborate decision rendered by the Hon’ble Gujarat High Court in the case of General Motors India Pvt. Ltd., in 354 ITR 244. The Hon’ble Bombay High Court in the said decision had also referred to the fact that Special Leave Petition preferred by…

Sumitomo Chemical (I) P.Ltd, Mumbai vs. DCIT 1(3)(1), Mumbai

In the result, assessee’s appeal is partly allowed

ITA 6432/MUM/2017[2013-14]Status: DisposedITAT Mumbai27 Jul 2020AY 2013-14

Bench: Shri Saktijit Deyand Shri S. Rifaur Rahman

For Appellant: Ms. Karishma PhatarphekarFor Respondent: Shri Bhoopathi
Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J”BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBERAND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA no.6432/Mum./2017 (Assessment Year : 2013–14) Sumitomo Chemical India Pvt. Ltd. 195/7, 7th Floor, Moti Mahal ……………. Appellant J.T. Road, Churchgate Mumbai 400 020 PAN–AAECS3750L v/s Dy. Commissioner of Income Tax ……………. Respondent Circl–13(1), Mumbai Assessee by :Ms. Karishma Phatarphekar Revenue by :Shri Bhoopathi Date of Hearing – 06.07.2020 Date of Order – 27.07.2020 O R D E R PER SAKTIJIT DEY. J.M. The captioned appeal has been filed by the assessee challenging t…

Kellogg India Pvt. Ltd., Mumbai vs. ITO 15(2)(1), Mumbai

In the result, appeal of the assessee, is partly allowed

ITA 2262/MUM/2016[2011-12]Status: DisposedITAT Mumbai24 Feb 2020AY 2011-12

Bench: Shri R.C.Sharma & Shri Vikas Awasthy

For Appellant: S/Shri Hirali Desai & Karan MehtaFor Respondent: Ms. Nillu Jaggi
Section 143(3)Section 271(1)(c)Section 32Section 72Section 72(2)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI R.C.SHARMA, ACCOUNTANT MEMBER AND SHRI VIKAS AWASTHY, JUDICIAL MEMBER ITA NO.2314/MUM/2017(A.Y.2012-13) Kellogg India Private Limited, 1001-1002, 10th Floor, Hiranandani Knowledge Park, Hiranandani Business Park, Powai, Mumbai 400 076. PAN:AAACK 1748A ...... Appellant Vs. Income Tax Officer-15(2)(1), Room No.452, 4th Floor, Aaykar Bhavan, M.K.Road, Mumbai 400 020 ..... Respondent Income Tax Officer-15(2)(1), Room No.452, 4th Floor, Aaykar Bhavan, M.K.Road, Mumbai 400 020 ..... Appellant Vs. Kellogg India Private Limited, 1001-1002,…