What is CIT v. ITC Ltd. authority for?

When computing deduction under Section 80IA, specifically for inter-unit transfer of power, the benefit cannot be claimed based on rates chargeable by distribution licensees to consumers. The deduction must be computed based on the rate fixed by the Tariff Regulation Commission for sale by electricity generating companies.

How many judgments cite CIT v. ITC Ltd.?

108 judgments on BharatTax cite CIT v. ITC Ltd. (236 Taxmann 612), spanning 2012 to 2026.

Which sections of the Income Tax Act does CIT v. ITC Ltd. come up under?

It is most often cited in judgments turning on Section 14A, Section 80IA, Section 92BA, Section 115JB, Section 92CA(3), Section 80G.

CIT v. ITC Ltd. (236 Taxmann 612)

Pramod Lakra, Deputy Commissioner of Income Tax, Circle 11(1), Kolkata vs. Phillips Carbon Black Ltd., Kolkata

In the result, all the appeals of the revenue are dismissed and the appeal filed by the assessee is partly allowed for statistical purposes

ITA 2457/KOL/2024[2018-19]Status: DisposedITAT Kolkata10 Jun 2025AY 2018-19

Bench: Shri Pradip Kumar Choubey&Shri Sanjay Awasthi]

Section 115JSection 143(1)Section 143(2)Section 14ASection 35Section 35(2)(ab)Section 37Section 80GSection 80ISection 92C

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “सी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA "ी "द"प कुमार चौबे, "या"यक सद"य एवं "ी संजय अव"थी, लेखा सट"य के सम" [Before Shri Pradip Kumar Choubey, Judicial Member &Shri Sanjay Awasthi,Accountant Member] I.T.A. Nos. 2456 to 2459/Kol/2024 Assessment Years: 2017-18, 2018-19, 2020-21, 2021-22 DCIT, Circle-11(1), Kolkata Vs. Phillips Carbon Black Ltd. (PAN: AABCP 5762 E) ( अपीलाथ" ) Respondent / ""यथ" Appellant / I.T.A. No. 2034/Kol/2024 Assessment Year: 2020-21 Phillips Carbon Black Ltd. Vs. ACIT, Circle- 11(1), Kolkata (PAN: AABCP 5762 E) ( अपीलाथ" ) Resp…

Pramod Lakra, Deputy Commissioner of Income Tax, Circle 11(1), Kolkata vs. Phillips Carbon Black Ltd, Kolkata

In the result, all the appeals of the revenue are dismissed and the appeal filed by the assessee is partly allowed for statistical purposes

ITA 2456/KOL/2024[2017-18]Status: DisposedITAT Kolkata10 Jun 2025AY 2017-18

Bench: Shri Pradip Kumar Choubey&Shri Sanjay Awasthi]

Section 115JSection 143(1)Section 143(2)Section 14ASection 35Section 35(2)(ab)Section 37Section 80GSection 80ISection 92C

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “सी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA "ी "द"प कुमार चौबे, "या"यक सद"य एवं "ी संजय अव"थी, लेखा सट"य के सम" [Before Shri Pradip Kumar Choubey, Judicial Member &Shri Sanjay Awasthi,Accountant Member] I.T.A. Nos. 2456 to 2459/Kol/2024 Assessment Years: 2017-18, 2018-19, 2020-21, 2021-22 DCIT, Circle-11(1), Kolkata Vs. Phillips Carbon Black Ltd. (PAN: AABCP 5762 E) ( अपीलाथ" ) Respondent / ""यथ" Appellant / I.T.A. No. 2034/Kol/2024 Assessment Year: 2020-21 Phillips Carbon Black Ltd. Vs. ACIT, Circle- 11(1), Kolkata (PAN: AABCP 5762 E) ( अपीलाथ" ) Resp…

Pcbl Limited, Kolkata vs. A.C.I.T., Circle - 11(1), Kolkata

In the result, all the appeals of the revenue are dismissed and the appeal filed by the assessee is partly allowed for statistical purposes

ITA 2034/KOL/2024[2020-2021]Status: DisposedITAT Kolkata10 Jun 2025AY 2020-2021

Bench: Shri Pradip Kumar Choubey&Shri Sanjay Awasthi]

Section 115JSection 143(1)Section 143(2)Section 14ASection 35Section 35(2)(ab)Section 37Section 80GSection 80ISection 92C

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “सी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA "ी "द"प कुमार चौबे, "या"यक सद"य एवं "ी संजय अव"थी, लेखा सट"य के सम" [Before Shri Pradip Kumar Choubey, Judicial Member &Shri Sanjay Awasthi,Accountant Member] I.T.A. Nos. 2456 to 2459/Kol/2024 Assessment Years: 2017-18, 2018-19, 2020-21, 2021-22 DCIT, Circle-11(1), Kolkata Vs. Phillips Carbon Black Ltd. (PAN: AABCP 5762 E) ( अपीलाथ" ) Respondent / ""यथ" Appellant / I.T.A. No. 2034/Kol/2024 Assessment Year: 2020-21 Phillips Carbon Black Ltd. Vs. ACIT, Circle- 11(1), Kolkata (PAN: AABCP 5762 E) ( अपीलाथ" ) Resp…

Deputy Commissioner of Income Tax, Circle-5(1), Kolkata vs. Dhunseri Ventures Limited, Kolkata

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

ITA 968/KOL/2024[2016-17]Status: DisposedITAT Kolkata15 May 2025AY 2016-17

Bench: Shri Pradip Kumar Choubey&Shri Sanjay Awasthi]

Section 115JSection 80ISection 92C

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “सी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA "ी "द"प कुमार चौबे, "या"यक सद"य एवं "ी संजय अव"थी, लेखा सट"य के सम" [Before Shri Pradip Kumar Choubey, Judicial Member &Shri Sanjay Awasthi,Accountant Member] I.T.A. No. 968/Kol/2024 Assessment Year: 2016-17 DCIT,Circle-5(1), Kolkata Vs. Dhunseri Ventures Ltd. (PAN: AABCD 1597 K) ( अपीलाथ" ) Respondent / ""यथ" Appellant / Date of Hearing / सुनवाई 30.04.2025 क" "त"थ Date of Pronouncement/ 15.05.2025 आदेश उ"घोषणा क" "त"थ For the assessee / Shri Akkal Dudhwewala, A.R "नधा"रती क" ओर से For the revenue / राज"व Shr…

Ivl Dhunseri Petrochem Industries Private Limited, Kolkata vs. D.C.I.T., Circle - 11(1), Kolkata

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

ITA 1712/KOL/2024[2020-2021]Status: DisposedITAT Kolkata24 Apr 2025AY 2020-2021

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyआयकर अपील सं/Ita No.1712/Kol/2024 (नििाारण वर्ा / Assessment Year : 2020-2021) Ivl Dhunseri Petrochem Vs Dcit, Circle-11(1), Kolkata Industries Pvt. Ltd. Dhunseri House, 4A Woodburn Park, L.R.Sarani, West Bengal-700020 Pan No. :Aafcd 5214 M (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररती की ओर से /Assessee By : Shri Akkal Dudhewala, Ca & Vidhi Ladia, Ca राजस्व की ओर से /Revenue By : Pradip Kumar Mondal, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 19/03/2025 घोषणा की तारीख/Date Of Pronouncement : 23/04/2025 आदेश / O R D E R Rajesh Kumar, Am : This Is An Appeal Filed By The Assessee Against The Order Dated 26/07/2024, Passed By The Assessment Unit, National Faceless Assessment Centre U/S.143(3) R.W.S.144C(13) R.W.S.144B Of The Act, For The Assessment Year 2020-2021 On The Following Grounds :- 1.(A) For That On The Facts & In The Circumstances Of The Case & In Law, The Tpo Erred In Making A Downward Adjustment Of Rs.24,72,79,392/- In Respect Of The Transfer Value Of Power By The Captive Power Plant At Haldia, West Bengal. (B) For That On The Facts & In The Circumstances Of The Case & In Law, The Methodology Followed By The Assessee To Benchmark The Arm'S Length Value Of The Power Transferred By The Eligible Unit To The Non-Eligible Unit Fulfilled The Internal Cup Parameters & In That View Of The Matter The Transfer Pricing Adjustment Made By The Tpo Was Impermissible On The Given Facts & In Law. (C) For That On The Facts & In The Circumstances Of The Case & In Law, The Manner In Which The Drp/Tpo Has Benchmarked

For Appellant: Shri Akkal Dudhewala, CA and VidhiFor Respondent: Pradip Kumar Mondal, CIT-DR

Section 115Section 143(3)Section 234ASection 270ASection 80ISection 92C

…आयकर अपीलीय अधिकरण, “सी” न्यायपीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER आयकर अपील सं/ITA No.1712/KOL/2024 (नििाारण वर्ा / Assessment Year : 2020-2021) IVL Dhunseri Petrochem Vs DCIT, Circle-11(1), Kolkata Industries Pvt. Ltd. Dhunseri House, 4A Woodburn Park, L.R.Sarani, West Bengal-700020 PAN No. :AAFCD 5214 M (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररती की ओर से /Assessee by : Shri Akkal Dudhewala, CA and Vidhi Ladia, CA राजस्व की ओर से /Revenue by : Pradip Kumar Mondal, CIT-DR…

ACIT, Central Circle, Ajmer vs. Wonder Cement Ltd, Madanganj-Kishangarh

In the result Ground No. 2 raised by the assessee is allowed

ITA 1543/JPR/2024[2020-21]Status: DisposedITAT Jaipur21 Feb 2025AY 2020-21

Bench: Shri Gagan Goyal & Shri Narinder Kumar

For Appellant: Mr. C. M. Agarwal, CA, Ld. ARFor Respondent: Mr. Sanjay Dhariwal, CIT, Ld. DR

Section 115JSection 143(3)Section 250Section 801A(8)Section 80A(6)Section 92Section 92CSection 92F

…IN THE INCOME TAX APPELLATE TRIBUNAL JAIPUR BENCH “A”, JAIPUR BEFORE SHRI GAGAN GOYAL, ACCOUNTANT MEMBER AND SHRI NARINDER KUMAR, JUDICIAL MEMBER ITA Nos. 1543/JPR/2024(A. Y. 2020-21) ACIT, Central Circle, Ajmer ...... Appellant Vs. Wonder Cement Limited, Makrana Road, Madanganj, Kishangarh-305801 PAN No. AAACW6009L …...Respondent Appellant by : Mr. C. M. Agarwal, CA, Ld. AR Respondent by : Mr. Sanjay Dhariwal, CIT, Ld. DR Date of hearing : 11/02/2025 Date of pronouncement : 21/02/2025 O R D E R PER GAGAN GOYAL, A.M: This appeal by the revenue is directed against the order of CIT(A), Jaipur-5 dated 14.10.2…

Orient Paper & Industries Ltd., Kolkata vs. D.C.I.T., Circle - 5(1), Kolkata

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

ITA 1488/KOL/2024[2020-2021]Status: DisposedITAT Kolkata17 Dec 2024AY 2020-2021

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubey

Section 143(3)Section 80ISection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH, KOLKATA Before Shri Rajesh Kumar, Accountant Member & Shri Pradip Kumar Choubey, Judicial Member I.T.A. No. 1488/KOL/2024 Assessment Year: 2020-2021 Orient Paper & Industries Limited,…..……Appellant 13th Floor, Birla Building, 9/1, R.N. Mukherjee Road, BBD Bag, Kolkata-700001 [PAN:AAACO3279J] -Vs.- Deputy Commissioner of Income Tax,……Respondent Circle-5(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances by: Shri Rakesh Jhunjhunwala, FCA, Shri Akkal Dudhwewala, FCA and Ms. Vidhi Lexlia, AR, appeared on behalf of the assessee Shri Prave…

K.G. Denim Limited, Coimbatore vs. DCIT, Tp-2(1), Chennai

In the result, appeal filed by the assessee is allowed

ITA 1718/CHNY/2024[2020-21]Status: DisposedITAT Chennai05 Dec 2024AY 2020-21

Bench: Shri Mahavir Singh, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita No.: 1718/Chny/2024 िनधा"रण वष" / Assessment Year: 2020-21 K G Denim Limited, Dcit, 1, Thenthirumalai, V. Tp-2(1), Jadayampalayam B.O., Chennai. Dhoddabavi, Coimbatore – 641 302. [Pan: Aaack-7940-C] (अपीलाथ"/Assessee) (""यथ"/Respondent) अपीलाथ" क" ओर से/Assessee By : Shri. Arjun Raj, Advocate : Shri. A. Sasikumar, Cit ""यथ" क" ओर से/Respondent By सुनवाई क" तारीख/Date Of Hearing : 11.09.2024 घोषणा क" तारीख/Date Of Pronouncement : 05.12.2024

For Appellant: Shri. Arjun Raj, Advocate

Section 263Section 263(1)(c)Section 801A

…722 (Gujarat) :-17-: ITA. No: 1718/Chny/2024 e. The Hon'ble High Court of Chhattisgarh in the case of CIT Raipur Vs Godawari Power & lspat Ltd 42 Taxmann.com 551 (Chhattisgarh) f. The Hon'ble High Court of Calcutta in the case of CIT Kolkata III Vs ITC Ltd 64 Taxmann.com 214 (Calcutta) g. The Hon'ble ITAT in the case of Star Paper Mills Ltd Vs DCIT Circle 4(2) Kolkata ITA No 127/Kol/2021 dt 26th Oct 2021 . This judgement was pronounced after considering the Reliance Industries Case which was much after the admission of SLP by the Supreme Court which was admitted as early as 2019 Without prejudice to the claim…

DCIT, Circle - 11(1), Kolkata vs. M/S. Graphite India Ltd., Kolkata

In the result, considering the discussions made above, the appeal filed by the Revenue is partly allowed and the cross objection filed by the assessee are dismissed

ITA 473/KOL/2018[2007-08]Status: DisposedITAT Kolkata13 Sept 2024AY 2007-08

Bench: Sri Sanjay Garg & Sri Sanjay Awasthi

Section 143(3)Section 144C(3)Section 62Section 801ASection 80I

…partment has accepted the decision of Hon’ble Calcutta High Court and has not preferred further appeal before the Supreme Court. The learned DR however, brought to our notice a decision of the Hon'ble Calcutta High Court in the case of CIT Vs. ITC Ltd. (2015) 64 Taxmann.com 214 (Cal) wherein the Hon'ble Calcutta High Court took the view in the context of the provisions of Sec.80IA(8) of the Act that while computing deduction u/s.80IA Assessee cannot benefit based on the rates chargeable by distribution licensee from consumer and that the benefit could only be claimed on basis of rate fixed by Tariff Regulation Co…

Income Tax Officer, Corporate Ward-6(1), Chennai vs. Sjlt Textiles Pvt. Ltd., Chennai

In the result, all the three appeals filed by the Revenue are dismissed

ITA 688/CHNY/2023[2018-19]Status: DisposedITAT Chennai17 May 2024AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. Nos.686, 687 & 688/Chny/2023 िनधा"रण वष"/Assessment Years: 2015-16, 2017-18 & 2018-19 The Income Tax Officer, Vs. Sjlt Textiles, 2E, 2Nd Floor, Prince Arcade Corporate Ward 6(1), Chennai 600 034. Cathedral Road, Chennai 600 086. [Pan: Aaics2028M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Ar. V. Sreenivasan, Addl. Cit ""थ" की ओर से/Respondent By : Ms. Sandhyaarthi, C.A. सुनवाई की तारीख/ Date Of Hearing : 06.05.2024 घोषणा की तारीख /Date Of Pronouncement : 17.05.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: All The Above Three Appeals Are Filed By The Revenue Against Separate Orders Dated 30.03.2023 & 31.03.2023 Passed By The Ld. Cit(A), Nfac, Delhi For The Assessment Years 2015-16 & 2017-18 & 2018-19 Respectively.

For Appellant: Shri AR. V. Sreenivasan, Addl. CITFor Respondent: Ms. Sandhyaarthi, C.A

Section 80I

…आयकर अपीलीय अिधकरण, ’ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एसएस िव"ने" रिव, "ाियक सद" एवं "ी अिमताभ शु"ा, लेखा सद" के सम" Before Shri S.S. Viswanethra Ravi, Judicial Member & Shri Amitabh Shukla, Accountant Member आयकर अपील सं./I.T.A. Nos.686, 687 & 688/Chny/2023 िनधा"रण वष"/Assessment Years: 2015-16, 2017-18 & 2018-19 The Income Tax Officer, Vs. SJLT Textiles, 2E, 2nd Floor, Prince Arcade Corporate Ward 6(1), Chennai 600 034. Cathedral Road, Chennai 600 086. [PAN: AAICS2028M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by : Shri AR. V. Sreenivasan, Addl…

Incometax Officer, Corporate Ward 6(1), Chennai vs. Sjlt Textiles, Chennai

In the result, all the three appeals filed by the Revenue are dismissed

ITA 687/CHNY/2023[2017-18]Status: DisposedITAT Chennai17 May 2024AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. Nos.686, 687 & 688/Chny/2023 िनधा"रण वष"/Assessment Years: 2015-16, 2017-18 & 2018-19 The Income Tax Officer, Vs. Sjlt Textiles, 2E, 2Nd Floor, Prince Arcade Corporate Ward 6(1), Chennai 600 034. Cathedral Road, Chennai 600 086. [Pan: Aaics2028M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Ar. V. Sreenivasan, Addl. Cit ""थ" की ओर से/Respondent By : Ms. Sandhyaarthi, C.A. सुनवाई की तारीख/ Date Of Hearing : 06.05.2024 घोषणा की तारीख /Date Of Pronouncement : 17.05.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: All The Above Three Appeals Are Filed By The Revenue Against Separate Orders Dated 30.03.2023 & 31.03.2023 Passed By The Ld. Cit(A), Nfac, Delhi For The Assessment Years 2015-16 & 2017-18 & 2018-19 Respectively.

For Appellant: Shri AR. V. Sreenivasan, Addl. CITFor Respondent: Ms. Sandhyaarthi, C.A

Section 80I

…आयकर अपीलीय अिधकरण, ’ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एसएस िव"ने" रिव, "ाियक सद" एवं "ी अिमताभ शु"ा, लेखा सद" के सम" Before Shri S.S. Viswanethra Ravi, Judicial Member & Shri Amitabh Shukla, Accountant Member आयकर अपील सं./I.T.A. Nos.686, 687 & 688/Chny/2023 िनधा"रण वष"/Assessment Years: 2015-16, 2017-18 & 2018-19 The Income Tax Officer, Vs. SJLT Textiles, 2E, 2nd Floor, Prince Arcade Corporate Ward 6(1), Chennai 600 034. Cathedral Road, Chennai 600 086. [PAN: AAICS2028M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by : Shri AR. V. Sreenivasan, Addl…

Incometax Officer, Corporate Ward 6(1), Chennai vs. Sjlt Textiles, Chennai

In the result, all the three appeals filed by the Revenue are dismissed

ITA 686/CHNY/2023[2015-16]Status: DisposedITAT Chennai17 May 2024AY 2015-16

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. Nos.686, 687 & 688/Chny/2023 िनधा"रण वष"/Assessment Years: 2015-16, 2017-18 & 2018-19 The Income Tax Officer, Vs. Sjlt Textiles, 2E, 2Nd Floor, Prince Arcade Corporate Ward 6(1), Chennai 600 034. Cathedral Road, Chennai 600 086. [Pan: Aaics2028M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Ar. V. Sreenivasan, Addl. Cit ""थ" की ओर से/Respondent By : Ms. Sandhyaarthi, C.A. सुनवाई की तारीख/ Date Of Hearing : 06.05.2024 घोषणा की तारीख /Date Of Pronouncement : 17.05.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: All The Above Three Appeals Are Filed By The Revenue Against Separate Orders Dated 30.03.2023 & 31.03.2023 Passed By The Ld. Cit(A), Nfac, Delhi For The Assessment Years 2015-16 & 2017-18 & 2018-19 Respectively.

For Appellant: Shri AR. V. Sreenivasan, Addl. CITFor Respondent: Ms. Sandhyaarthi, C.A

Section 80I

…आयकर अपीलीय अिधकरण, ’ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एसएस िव"ने" रिव, "ाियक सद" एवं "ी अिमताभ शु"ा, लेखा सद" के सम" Before Shri S.S. Viswanethra Ravi, Judicial Member & Shri Amitabh Shukla, Accountant Member आयकर अपील सं./I.T.A. Nos.686, 687 & 688/Chny/2023 िनधा"रण वष"/Assessment Years: 2015-16, 2017-18 & 2018-19 The Income Tax Officer, Vs. SJLT Textiles, 2E, 2nd Floor, Prince Arcade Corporate Ward 6(1), Chennai 600 034. Cathedral Road, Chennai 600 086. [PAN: AAICS2028M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by : Shri AR. V. Sreenivasan, Addl…

DCIT, Circle-6(1), Kolkata vs. M/S. Ifb Agro Industries Ltd., Kolkata

In the result, both the appeals filed by the revenue in ITA No

ITA 491/KOL/2019[2014-15]Status: DisposedITAT Kolkata09 Feb 2024AY 2014-15

Bench: Dr. Manish Borad&Shri Anikesh Banerjee]

Section 143(3)Section 14ASection 250Section 80ISection 92C

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “सी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA डॉ मनीष बोरड, लेखा सद"य एवं "ी अ"नकेश बनज", "या"यक सद"य के सम" [Before Dr. Manish Borad, Accountant Member &Shri Anikesh Banerjee, Judicial Member] I.T.A. Nos. 490 & 491/Kol/2019 Assessment Years: 2013-14 & 2014-15 DCIT, Circle-6(1), Kolkata Vs. M/s IFB Agro Industries Ltd. (PAN: AAACI 6487 L) Appellant / (अपीलाथ") Respondent / ($%यथ") 01.02.2024 Date of Hearing / सुनवाई क( "त*थ Date of Pronouncement/ 08 .02.2024 आदेश उ-घोषणा क( "त*थ For the Appellant/ Shri J.P. Khaitan, Sr. Counsel Shri P. Jhunjhunwala, Adv…

DCIT, Circle-6(1), Kolkata vs. M/S. Ifb Agro Industries Ltd., Kolkata

In the result, both the appeals filed by the revenue in ITA No

ITA 490/KOL/2019[2013-14]Status: DisposedITAT Kolkata09 Feb 2024AY 2013-14

Bench: Dr. Manish Borad&Shri Anikesh Banerjee]

Section 143(3)Section 14ASection 250Section 80ISection 92C

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “सी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA डॉ मनीष बोरड, लेखा सद"य एवं "ी अ"नकेश बनज", "या"यक सद"य के सम" [Before Dr. Manish Borad, Accountant Member &Shri Anikesh Banerjee, Judicial Member] I.T.A. Nos. 490 & 491/Kol/2019 Assessment Years: 2013-14 & 2014-15 DCIT, Circle-6(1), Kolkata Vs. M/s IFB Agro Industries Ltd. (PAN: AAACI 6487 L) Appellant / (अपीलाथ") Respondent / ($%यथ") 01.02.2024 Date of Hearing / सुनवाई क( "त*थ Date of Pronouncement/ 08 .02.2024 आदेश उ-घोषणा क( "त*थ For the Appellant/ Shri J.P. Khaitan, Sr. Counsel Shri P. Jhunjhunwala, Adv…

D.C.I.T., Circle-6(1), Kolkata vs. M/S Birla Corporation Ltd., Kolkata

In the result, the appeal of the revenue as well as cross-objection of the assessee are partly allowed

ITA 1964/KOL/2019[2015-16]Status: DisposedITAT Kolkata16 Jan 2024AY 2015-16

Bench: Shri Sanjay Garg & Shri Girish Agrawali.T.A. No.1964/Kol/2019 Assessment Year: 2015-16 Dcit, Circle-6(1), Kolkata…………….......................…...……………....Appellant Vs. M/S Birla Corporation Ltd…………...........…..........................…..…..... Respondent Birla Building, 9/1, R.N. Mukherjee Road, Kolkata – 700001. [Pan: Aabcb2075J] C.O. 39/Kol/2019 (A/O I.T.A. No.1964/Kol/2019) Assessment Year: 2015-16 M/S Birla Corporation Ltd…………...........….....................…..…..... Cross-Objector Birla Building, 9/1, R.N. Mukherjee Road, Kolkata – 700001. [Pan: Aabcb2075J] Vs Dcit, Circle-6(1), Kolkata…………….......................…...……………....Respondent Appearances By: Shri Abhijit Kundu, Cit-Dr, Advocate, Appeared On Behalf Of The Department. Shri J. P. Khaitan, Sr. Counsel, Appeared On Behalf Of The Assessee. Date Of Concluding The Hearing : October 18, 2023 Date Of Pronouncing The Order : January 16, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal By The Revenue & The Corresponding Cross Objections By The Assessee Have Been Preferred Against The Order Dated 30.05.2019 Of The Commissioner Of Income Tax (Appeals)-22, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). First, We Take Up Revenue’S Appeal Ita No.1964/Kol/2019. I.T.A. No.1964/Kol/2019 & C.O. 39/Kol/2019 M/S Birla Corporation Ltd

Section 115JSection 14ASection 250Section 80I

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘सी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA "ी संजय गग", "या"यक सद"य एवं "ी "गर"श अ"वाल, लेखा सद"य के सम" Before Shri Sanjay Garg, Judicial Member and Shri Girish Agrawal, Accountant Member I.T.A. No.1964/Kol/2019 Assessment Year: 2015-16 DCIT, Circle-6(1), Kolkata…………….......................…...……………....Appellant vs. M/s Birla Corporation Ltd…………...........…..........................…..…..... Respondent Birla Building, 9/1, R.N. Mukherjee Road, Kolkata – 700001. [PAN: AABCB2075J] C.O. 39/Kol/2019 (A/o I.T.A. No.1964/Kol/2019) Assessment Year: 2015-16…

DCIT, CC-1(3), Kolkata vs. Rungta Mines Limited, Kolkata

In the result, the appeal of the revenue stands dismissed

ITA 802/KOL/2023[2018-19]Status: DisposedITAT Kolkata15 Dec 2023AY 2018-19

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A Nos.801&802/Kol/2023 Assessment Years: 2017-18 & 2018-19 Dcit, Cc-1(3), Kolkata …….........................................................……Appellant Vs. Rungta Mines Ltd..........................................……........……...…..…..Respondent 8A, Express Tower, 42A, Shakespeare Sarani, Kolkata- 700017. [Pan: Aabcr6463N] Appearances By: Shri Siddharth Agarwal, Advocate, Appeared On Behalf Of The Appellant. Shri S. Dutta, Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : September 20, 2023 Date Of Pronouncing The Order : December 15, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Captioned Appeals Have Been Preferred By The Assessee Against The Separate Orders Both Dated 31.05.2023 Of The Commissioner Of Income Tax (Appeals) – 22, Kolkata (Hereinafter Referred To As The ‘Cit(A)’) Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Respectively. Since, The Facts & Issues Involved In Both The Appeals Are Common & The Same Have Been Heard Together, Therefore, These Are Being Adjudicated By This Common Order. Ita No.801/Kol/2023 Is Taken As The Lead Case. 2. Ita No.801/Kol/2023 – The Assessee In This Appeal Has Taken The Following Grounds Of Appeal:

Section 250Section 80Section 80ISection 92BSection 92F

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA "ी संजय गग", "या"यक सद"य एवं "ी मनीष बोरड, लेखा सद"य के सम" Before Shri Sanjay Garg, Judicial Member and Dr. Manish Borad, Accountant Member I.T.A Nos.801&802/Kol/2023 Assessment years: 2017-18 & 2018-19 DCIT, CC-1(3), Kolkata …….........................................................……Appellant vs. Rungta Mines Ltd..........................................……........……...…..…..Respondent 8A, Express Tower, 42A, Shakespeare Sarani, Kolkata- 700017. [PAN: AABCR6463N] Appearances by: Shri Siddharth Agarwal, Advocat…

DCIT CC-1(3), Kolkata vs. Rungta Mines Limited, Kolkata

In the result, the appeal of the revenue stands dismissed

ITA 801/KOL/2023[2017-18]Status: DisposedITAT Kolkata15 Dec 2023AY 2017-18

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A Nos.801&802/Kol/2023 Assessment Years: 2017-18 & 2018-19 Dcit, Cc-1(3), Kolkata …….........................................................……Appellant Vs. Rungta Mines Ltd..........................................……........……...…..…..Respondent 8A, Express Tower, 42A, Shakespeare Sarani, Kolkata- 700017. [Pan: Aabcr6463N] Appearances By: Shri Siddharth Agarwal, Advocate, Appeared On Behalf Of The Appellant. Shri S. Dutta, Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : September 20, 2023 Date Of Pronouncing The Order : December 15, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Captioned Appeals Have Been Preferred By The Assessee Against The Separate Orders Both Dated 31.05.2023 Of The Commissioner Of Income Tax (Appeals) – 22, Kolkata (Hereinafter Referred To As The ‘Cit(A)’) Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Respectively. Since, The Facts & Issues Involved In Both The Appeals Are Common & The Same Have Been Heard Together, Therefore, These Are Being Adjudicated By This Common Order. Ita No.801/Kol/2023 Is Taken As The Lead Case. 2. Ita No.801/Kol/2023 – The Assessee In This Appeal Has Taken The Following Grounds Of Appeal:

Section 250Section 80Section 80ISection 92BSection 92F

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA "ी संजय गग", "या"यक सद"य एवं "ी मनीष बोरड, लेखा सद"य के सम" Before Shri Sanjay Garg, Judicial Member and Dr. Manish Borad, Accountant Member I.T.A Nos.801&802/Kol/2023 Assessment years: 2017-18 & 2018-19 DCIT, CC-1(3), Kolkata …….........................................................……Appellant vs. Rungta Mines Ltd..........................................……........……...…..…..Respondent 8A, Express Tower, 42A, Shakespeare Sarani, Kolkata- 700017. [PAN: AABCR6463N] Appearances by: Shri Siddharth Agarwal, Advocat…

DCIT, Kol., Kolkata vs. Rungta Mines Limited, Kolkata

In the result, the appeal of the revenue stands dismissed

ITA 286/KOL/2023[2019-20]Status: DisposedITAT Kolkata14 Dec 2023AY 2019-20

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A No.286/Kol/2023 Assessment Year: 2019-20 Dcit, Kolkata.................................................................................Appellant Vs. Rungta Mines Ltd.................................................……...…..…..Respondent 8A, Express Tower, 42A, Shakespeare Sarani, Kolkata – 700017. [Pan: Aabcr6463N] Appearances By: Shri Raman Garg, Cit-Dr, Appeared On Behalf Of The Appellant. Shri Siddharth Agarwal, Advocate, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing :October 18, 2023 Date Of Pronouncing The Order : December 14, 2023 आदेश / Order संजय गग", "या"यकसद"य"वारा/ Per Sanjay Garg: The Present Appeal Has Been Preferred By The Revenue Against The Order Dated 20.01.2023 Of The Commissioner Of Income Tax (Appeals)-22, Kolkata (Hereinafter Referred To As The ‘Cit(A)’) Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Revenue In This Appeal Has Taken The Following Grounds Of Appeal: “1. That On The Facts & Circumstances Of The Case, The Ld. Cit(A) Has Erred In Not Appreciating That Arm'S Length Price & Fair Market Value Are Two Different Concepts & The Role Of The Tpo Is Limited To Determination Of Arm'S Length Price

Section 250Section 80Section 80ISection 92BSection 92F

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘सी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA "ी संजय गग", "या"यक सद"यएवं "ी मनीष बोरडलेखा सद"य के सम" , Before Shri Sanjay Garg, Judicial Member and Dr. Manish Borad, Accountant Member I.T.A No.286/Kol/2023 Assessment year: 2019-20 DCIT, Kolkata.................................................................................Appellant vs. Rungta Mines Ltd.................................................……...…..…..Respondent 8A, Express Tower, 42A, Shakespeare Sarani, Kolkata – 700017. [PAN: AABCR6463N] Appearances by: Shri Raman Garg, CIT-DR, appeared on be…

Commissioner of Income Tax vs. M/S Jindal Steel Through Its Managing Director

Appeals are hereby dismissed

C.A. No.-013771-013771 - 2015Supreme Court06 Dec 2023

Bench: HON'BLE MRS. JUSTICE B.V. NAGARATHNA

Section 260ASection 80

…2023 INSC 1053 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.13771 OF 2015 COMMISSIONER OF INCOME TAX APPELLANT(S) VERSUS M/S JINDAL STEEL & POWER LIMITED THROUGH ITS MANAGING DIRECTOR RESPONDENT(S) WITH CIVIL APPEAL NO.13773 OF 2015 CIVIL APPEAL NO.5524 OF 2017 CIVIL APPEAL NO.7425 OF 2019 CIVIL APPEAL NO. OF 2023 (ARISING FROM SLP (CIVIL) NO.15564 OF 2020) CIVIL APPEAL NO.13775 OF 2015 CIVIL APPEAL NO.13774 OF 2015 CIVIL APPEAL NO.9920 OF 2016 CIVIL APPEAL NO.6986 OF 2016 CIVIL APPEAL NOS.9781-9782 OF 2017 CIVIL APPEAL…

Star Paper Mills Ltd., Kolkata vs. D.C.I.T., Circle - 4(1), Kolkata

In the result, appeal of the assessee is allowed

ITA 424/KOL/2022[2018-2019]Status: DisposedITAT Kolkata10 Jul 2023AY 2018-2019

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 424/Kol/2022 Assessment Year: 2018-19 Star Paper Mills Ltd. Dcit, Circle-4(1), Kolkata Duncan House Vs 31, N.S. Road Kolkata - 700001 [Pan : Aaecs0759B] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Akkal Dudhewala, Fca Revenue By : Shri G. Hukugha Sema, Cit D/R सुनवाई क" तारीख/Date Of Hearing : 13/04/2023 घोषणा क" तारीख /Date Of Pronouncement: 10/07/2023 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The Assistant Commissioner Of Income Tax, Circle- 4(1), Kolkata (Hereinafter The “Ld. Cit(A)”) Dt. 20/06/2022, Passed U/S 144C(13) Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2018-19 Which Is Arising Out Of The Directions Of The Dispute Resolution Panel -2, New Delhi (Hereinafter Referred To As The ‘Ld. Drp) U/S 144C(5) Of The Act Dt. 29/04/2022. The Assessee Has Raised The Following Grounds Of Appeal:- “1. For That On The Facts & In The Circumstances Of The Case & In Law, The Ao/Tpo In Complete Disregard Of The Binding Precedent In Assessee'S Own Case For 2

For Appellant: Shri Akkal Dudhewala, FCAFor Respondent: Shri G. Hukugha Sema, CIT D/R

Section 144C(13)Section 144C(5)Section 80Section 92B

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 424/Kol/2022 Assessment Year: 2018-19 Star Paper Mills Ltd. DCIT, Circle-4(1), Kolkata Duncan House Vs 31, N.S. Road Kolkata - 700001 [PAN : AAECS0759B] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Akkal Dudhewala, FCA Revenue by : Shri G. Hukugha Sema, CIT D/R सुनवाई क" तारीख/Date of Hearing : 13/04/2023 घोषणा क" तारीख /Date of Pronouncement: 10/07/2023 आदेश/O R D E R PER DR. MANISH BORAD, ACCO…

CIT v. ITC Ltd.

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Judgments citing CIT v. ITC Ltd.

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DCIT, Circle-6(1), Kolkata vs. M/S. Ifb Agro Industries Ltd., Kolkata

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DCIT CC-1(3), Kolkata vs. Rungta Mines Limited, Kolkata

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Commissioner of Income Tax vs. M/S Jindal Steel Through Its Managing Director

Star Paper Mills Ltd., Kolkata vs. D.C.I.T., Circle - 4(1), Kolkata