CIT v. Indian Petrochemicals Corpn. Ltd.

74 Taxmann.com 163High Court2016#5310 most cited

What is CIT v. Indian Petrochemicals Corpn. Ltd. authority for?

Deductions under Section 80HHC are allowable while computing book profits under Section 115JA, even if the assessee has no taxable income under normal provisions.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2025.

Also referred to as

CIT v. Indian Petrochemicals Corpn. Ltd. · 74 Taxmann.com 163 · section 115JA · section 80HHC · book profit · minimum alternate tax · deduction · normal provisions

Sections most often in play

Section 115JBSection 144BSection 143(3)Section 144C(3)Section 147Section 201(1A)Section 234CSection 250

Issues it is cited on

section 144b(1)section 92f(ii)profit split methodsection 54esection 80ia(8)section 115jcminimum alternate taxsection 92basection 115jacost plus methodsection 54ecfunctional analysis

Judgments citing CIT v. Indian Petrochemicals Corpn. Ltd.

Gujarat Chemical Port Terminal Co.Ltd., Baroda vs. The ACIT., Circle-1(1), Baroda

ITA 3077/AHD/2011[2004-05]Status: DisposedITAT Ahmedabad13 Nov 2017AY 2004-05

Bench: Shri Pramod Kumar & Shri S. S. Godara.

For Appellant: Shri Milin Mehta, A.RFor Respondent: Vasundhara Upmanyu, CIT. D.R
Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH AHMEDABAD BEFORE SHRI PRAMOD KUMAR, ACCOUNTANT MEMBER, AND SHRI S. S. GODARA, JUDICIAL MEMBER. ITA No. 3077 to 3079/Ahd/2011 (Assessment Years: 2004-05 & 2006-07) Gujarat Chemical Port Terminal Co. Ltd., 2nd Floor, Gujan Tower, Off Alembic, Gorwa Road, Baroda-23 Appellant Vs. Asst. Commissioner of Income-tax, Circle 1(1), Aayakar Bhavan, Race Course, Vadodara - 07 Respondent & ITA No. 3115 to 3120/Ahd/2011 (Assessment Years: 2002-03 to 2006-07 ) The DCIT, Cir.1(1), Baroda Appellant Vs. Gujarat Chemical Port Terminal Co. Ltd., Materials Bhavan,…

Neha Home Builders Pvt. Ltd., Mumbai vs. DCIT 9(2), Mumbai

ITA 2963/MUM/2016[2012-13]Status: DisposedITAT Mumbai21 Apr 2017AY 2012-13
For Appellant: Shri Vimal Punmiya-ARFor Respondent: Shri Rahul Raman-CIT-DR
Section 115Section 115JSection 143Section 254(1)Section 5Section 80I

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई “ एच मुंबई एच एच” खंडपीठ एच खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“H”Bench Mumbai सव"ी सव"ी राजे"" राजे"",लेखा लेखा सद"य सद"य एवं एवं, राम लाल नेगी राम लाल नेगी, "याियक "याियक सद"य सद"य सव"ी सव"ी राजे"" राजे"" लेखा लेखा सद"य सद"य एवं एवं राम लाल नेगी राम लाल नेगी "याियक "याियक सद"य सद"य Before S/Shri Rajendra,Accountant Member and Ram Lal Negi,Judicial Member आयकर अपील आयकर अपील संसंसंसं./I.T.A./2963/Mum/2016, िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2012-13 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष…