CIT v. ITC Ltd.

236 Taxmann 612High Court2016#1006 most cited

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.

108

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2012 to 2026.

Also referred to as

CIT v. ITC Ltd. · Section 80IA · Section 80IA(8) · deduction u/s 80IA · valuation of power · inter-unit transfer of power · electricity generating company · Tariff Regulation Commission rates · fair market value · specified domestic transaction

Also reported as

64 Taxmann.com 214338 ITR 598268 CTR 400

Sections most often in play

Section 14ASection 80IASection 92BASection 115JBSection 92CA(3)Section 80GSection 92FSection 80-IA

Issues it is cited on

section 80ia(8)section 92f(ii)section 92basection 43asection 92fspecified domestic transactiondeduction u/s 80iadeduction under section 80iaeligible businesssection 92bfar analysismat credit

Judgments citing CIT v. ITC Ltd.

Birla Corporation Limited, Kolkata vs. DCIT, Cir-6(1), Kolkata

In the result, appeals filed by the Revenue for AYs 2011-12 &

ITA 494/KOL/2020[2011-12]Status: DisposedITAT Kolkata31 Oct 2022AY 2011-12

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 143(3)Section 250Section 37(1)Section 40Section 43B

…le Tribunal in the assessee’s own case for the assessment years 2008-09 and 2009-10 (Page 125 at pages 133 - 136 of Paper Book). In the said order, this Hon’ble Tribunal took note of the decision of the Hon’ble Calcutta High Court in CIT v. ITC Limited (2016) 236 Taxmann 612 (Calcutta) for the assessment year 2002-03 when the provisions of Indian Electricity Act, 1910 and Electricity (Supply) Act, 1948 were in force. It was noted that because of the provisions of the said legislation it was Page 13 of 59 I.T.A. Nos.: 494 & 495/Kol/2020 & I.T.A. Nos.: 2111 & 2112/Kol/2018 Assessment Years: 2011-12 & 2012-13 Birla…

DCIT, Circle - 6(1), Kolkata vs. M/S. Birla Corporation Ltd., Kolkata

In the result, appeals filed by the Revenue for AYs 2011-12 &

ITA 2112/KOL/2018[2012-13]Status: DisposedITAT Kolkata31 Oct 2022AY 2012-13

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 143(3)Section 250Section 37(1)Section 40Section 43B

…le Tribunal in the assessee’s own case for the assessment years 2008-09 and 2009-10 (Page 125 at pages 133 - 136 of Paper Book). In the said order, this Hon’ble Tribunal took note of the decision of the Hon’ble Calcutta High Court in CIT v. ITC Limited (2016) 236 Taxmann 612 (Calcutta) for the assessment year 2002-03 when the provisions of Indian Electricity Act, 1910 and Electricity (Supply) Act, 1948 were in force. It was noted that because of the provisions of the said legislation it was Page 13 of 59 I.T.A. Nos.: 494 & 495/Kol/2020 & I.T.A. Nos.: 2111 & 2112/Kol/2018 Assessment Years: 2011-12 & 2012-13 Birla…

DCIT, Circle - 6(1), Kolkata vs. M/S. Birla Corporation Ltd., Kolkata

In the result, appeals filed by the Revenue for AYs 2011-12 &

ITA 2111/KOL/2018[2011-12]Status: DisposedITAT Kolkata31 Oct 2022AY 2011-12

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 143(3)Section 250Section 37(1)Section 40Section 43B

…le Tribunal in the assessee’s own case for the assessment years 2008-09 and 2009-10 (Page 125 at pages 133 - 136 of Paper Book). In the said order, this Hon’ble Tribunal took note of the decision of the Hon’ble Calcutta High Court in CIT v. ITC Limited (2016) 236 Taxmann 612 (Calcutta) for the assessment year 2002-03 when the provisions of Indian Electricity Act, 1910 and Electricity (Supply) Act, 1948 were in force. It was noted that because of the provisions of the said legislation it was Page 13 of 59 I.T.A. Nos.: 494 & 495/Kol/2020 & I.T.A. Nos.: 2111 & 2112/Kol/2018 Assessment Years: 2011-12 & 2012-13 Birla…

Reliance Industries Ltd., Mumbai vs. Asstt. CIT-CC-3(4), Mumbai

In the result, appeal by the Revenue is dismissed

ITA 579/MUM/2021[2016-17]Status: DisposedITAT Mumbai14 Oct 2022AY 2016-17

Bench: Shri Pramod Kumar, Vice Preside & Shri Sandeep Singh Karhail

For Appellant: Shri Nimesh Vora a/wFor Respondent: Shri Chetan M. Kacha, Sr. AR
Section 115JSection 143Section 144C(3)Section 14ASection 250Section 250(6)Section 32Section 92CSection 92C(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDE AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.579/Mum./2021 (Assessment Year : 2016–17) Reliance Industries Ltd. Maker Chamber–IV, 3rd Floor ……………. Appellant 222, Nariman Point, Mumbai 400 021 PAN – AAACR5055K v/s Asstt. Commissioner of Income Tax …………….Respondent Central Circle–3(4), Mumbai ITA No.1438/Mum./2021 (Assessment Year : 2016–17) Asstt. Commissioner of Income Tax ……………. Appellant Central Circle–3(4), Mumbai v/s Reliance Industries Ltd. Maker Chamber–IV, 3rd Floor …………….Respondent 222, Nariman Point…

ACIT -3(4), Mumbai vs. Reliance Industries Ltd, Mumbai

In the result, appeal by the Revenue is dismissed

ITA 1438/MUM/2021[2016-17]Status: DisposedITAT Mumbai14 Oct 2022AY 2016-17

Bench: Shri Pramod Kumar, Vice Preside & Shri Sandeep Singh Karhail

For Appellant: Shri Nimesh Vora a/wFor Respondent: Shri Chetan M. Kacha, Sr. AR
Section 115JSection 143Section 144C(3)Section 14ASection 250Section 250(6)Section 32Section 92CSection 92C(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDE AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.579/Mum./2021 (Assessment Year : 2016–17) Reliance Industries Ltd. Maker Chamber–IV, 3rd Floor ……………. Appellant 222, Nariman Point, Mumbai 400 021 PAN – AAACR5055K v/s Asstt. Commissioner of Income Tax …………….Respondent Central Circle–3(4), Mumbai ITA No.1438/Mum./2021 (Assessment Year : 2016–17) Asstt. Commissioner of Income Tax ……………. Appellant Central Circle–3(4), Mumbai v/s Reliance Industries Ltd. Maker Chamber–IV, 3rd Floor …………….Respondent 222, Nariman Point…

D.C.I.T., Circle-5(1), Kolkata vs. M/S Dhunseri Ventures Ltd.(Formerly:Dhunseri Petrochem Ltd.), Kolkata

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

ITA 1989/KOL/2019[2015-16]Status: DisposedITAT Kolkata29 Aug 2022AY 2015-16

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

Section 92C

…ITA No. 1989/KOL/2019 A.Y. 2015-2016 M/s. Dhunseri Venture Ltd. (Formerly :Dhunsari Petrochem Limited) IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘C’ BENCH, KOLKATA [Physical Court Hearing] Before Shri Rajpal Yadav, Vice-President(KZ) & Shri Rajesh Kumar, Accountant Member I.T.A. No. 1989/KOL/2019 Assessment Year: 2015-2016 Deputy Commissioner of Income Tax,.................................................Appellant Circle-5(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 -Vs.- M/s. Dhunseri Ventures Limited,......................................................Respondent (Formerly:…

ACIT, Circle-10(2), Kolkata vs. M/S Philips Carbon Black Ltd., Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 2628/KOL/2019[2013-14]Status: DisposedITAT Kolkata05 Jul 2022AY 2013-14

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. No. 2628/Kol/2019 Assessment Year : 2013-14 ACIT, Circle-10(2), Kolkata Vs. M/s Philips Carbon Black Ltd. (PAN: AABCP 5762 E) Appellant Respondent Date of Hearing 11.05.2022 Date of Pronouncement 05.07.2022 For the Appellant Shri Ashim Choudhury, Advocate Shri Kinjal Buria, ACA For the Respondent Shri Manish Kanojia, CITDR Shri Tushar Dhawal Singh, CITDR ORDER Per Shri Rajesh Kumar, AM: This is an appeal preferred by the revenue against the order of the Commissioner…

Aarti Industrial Ltd., Mumbai vs. DCIT - 15(1)(1), Mumbai

In the result, appeal filed by the assesse is allowed for statistical purpose and appeal filed by the revenue is partly allowed for statistical purpose

ITA 3695/MUM/2018[2014-15]Status: DisposedITAT Mumbai30 Mar 2022AY 2014-15

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Bledcit – 15(1)(1) V. M/S. Arti Industries Ltd., Room No. 470, 4Th Floor 71, Udyog Kshetra, 2Nd Floor Aayakar Bhavan, M.K. Road Mulund-Goregoaon Link Road Mumbai - 400020 Mulund(W), Mumbai -400080 Pan: Aabca2787L Appellant Respondent & C.O. No. 145/Mum/2019 [Arising Out Of Ita.No. 3583/Mum/2018 (A.Y. 2014-15)] M/S. Arti Industries Ltd., V. Dcit – 15(1)(1) 71, Udyog Kshetra, 2Nd Floor Room No. 470, 4Th Floor Mulund-Goregoaon Link Road Aayakar Bhavan, M.K. Road Mulund(W), Mumbai -400080 Mumbai - 400020 Pan: Aabca2787L Appellant Respondent Assessee By : Shri Vijay Mehta Revenue By : Ms. Shailaja Rai & Shri Mehul Jain

For Appellant: Shri Vijay MehtaFor Respondent: Ms. Shailaja Rai &
Section 115JSection 143(3)Section 14ASection 40Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER DCIT – 15(1)(1) v. M/s. Arti Industries Ltd., Room No. 470, 4th Floor 71, Udyog Kshetra, 2nd Floor Aayakar Bhavan, M.K. Road Mulund-Goregoaon Link Road Mumbai - 400020 Mulund(W), Mumbai -400080 PAN: AABCA2787L Appellant Respondent & C.O. No. 145/MUM/2019 [ARISING OUT OF ITA.No. 3583/MUM/2018 (A.Y. 2014-15)] M/s. Arti Industries Ltd., v. DCIT – 15(1)(1) 71, Udyog Kshetra, 2nd Floor Room No. 470, 4th Floor Mulund-Goregoaon Link Road Aayakar Bh…

M/S Nectar Lifescience Ltd., Chandigarh vs. DCIT, C-1(1), Chandigarh

In the result, appeal of the assessee is allowed

ITA 1497/CHANDI/2019[2015-16]Status: DisposedITAT Chandigarh17 Feb 2022AY 2015-16
For Appellant: Shri Yogesh Monga, CAFor Respondent: Shri Sarabjeet Singh, CIT, DR
Section 144C(13)Section 144C(5)Section 271Section 80

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी सुधांशु "ीवा"तव, "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI. SUDHANSHU SRIVASTAVA, JM आयकर अपील सं./ ITA NO. 1497/Chd/2019 "नधा"रण वष" / Assessment Year : 2015-16 Nectar Lifesciences Limited The DCIT, Circle-1(1) बनाम SCO 38-39, Sector 9D Chandigarh Ayakar Bhawan, Chandigarh-160009 Sector-17, Chandigarh 160017 "थायी लेखा सं./PAN NO: AABCS6468G अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Yogesh Monga, CA राज"व क" ओर से/ R…

M/S. Foretell Business Solutions Private Limited, Bangalore vs. Income Tax Officer, Ward- 3(1)(1), Bangalore

In the result, the appeal filed by the assessee stands allowed on the alternate claim

ITA 2217/BANG/2019[2016-17]Status: DisposedITAT Bangalore30 Nov 2021AY 2016-17

Bench: Shri B.R. Baskaran & Smt Beena Pillai

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Addl. CIT (DR)
Section 143(3)Section 234BSection 234DSection 28Section 36(1)(vii)Section 36(2)Section 37Section 37(1)Section 37o

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “B” BENCH: BANGALORE BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SMT BEENA PILLAI, JUDICIAL MEMBER ITA. No. 2217/Bang/2019 Assessment Year: 2016-17 M/s. Foretell Business Solutions Pvt. Ltd., # 146, Gopal Towers, The Income Tax Officer, 1st Floor, Ramaiah Street, Ward – 3(1)(1), Old Airport Road, Bangalore. Kodihalli, vs. Bangalore – 560 008. PAN: AAACF4355J (Appellant) (Respondent) Assessee by : Shri Padamchand Khincha, CA Shri Priyadarshi Mishra, Revenue by : Addl. CIT (DR) Date of Hearing : 07.10.2021 Date of Pronouncement : 30.11.2021 ORDER PER B…

DCIT, Circle-5(1), Kolkata vs. Kesoram Industries Limited, Kolkata

In the result, all the appeals of the revenue for AYs 2012-13, 2014-

ITA 1864/KOL/2019[2015-16]Status: DisposedITAT Kolkata28 Oct 2021AY 2015-16

Bench: Hon’Ble Shri P. M. Jagtap, Vp (Kz) & Hon’Ble Shri A. T. Varkey]

Section 139(1)Section 143(3)Section 2Section 2(24)(x)Section 36Section 36(1)(va)Section 43

…M/s. Kesoram Industries Ltd., AYs 2012-13, 2014-15 &2015-16 आयकर अपील"य अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Hon’ble Shri P. M. Jagtap, VP (KZ) & Hon’ble Shri A. T. Varkey, Judicial Member] I.T.A. No. 1777/Kol/2019 Assessment Years: 2012-13 Deputy Commissioner of Income-tax, Vs M/s. Kesoram Industries Ltd. Circle-5(1), Kolkata. . (PAN: AABCK2417P) Appellant Respondent & Assessment Year: 2015-16 M/s. Kesoram Industries Ltd. Vs Deputy Commissioner of Income- (PAN: AABCK2417P) . tax, Circle-5(1), Kolkata. Appellant Respondent & I.T.A. No. 1864/Kol/2019 Ass…

DCIT, Circle - 5(1), Kolkata vs. M/S. Kesoram Industries Ltd., Kolkata

In the result, all the appeals of the revenue for AYs 2012-13, 2014-

ITA 1777/KOL/2019[2012-13]Status: DisposedITAT Kolkata28 Oct 2021AY 2012-13

Bench: Hon’Ble Shri P. M. Jagtap, Vp (Kz) & Hon’Ble Shri A. T. Varkey]

Section 139(1)Section 143(3)Section 2Section 2(24)(x)Section 36Section 36(1)(va)Section 43

…M/s. Kesoram Industries Ltd., AYs 2012-13, 2014-15 &2015-16 आयकर अपील"य अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Hon’ble Shri P. M. Jagtap, VP (KZ) & Hon’ble Shri A. T. Varkey, Judicial Member] I.T.A. No. 1777/Kol/2019 Assessment Years: 2012-13 Deputy Commissioner of Income-tax, Vs M/s. Kesoram Industries Ltd. Circle-5(1), Kolkata. . (PAN: AABCK2417P) Appellant Respondent & Assessment Year: 2015-16 M/s. Kesoram Industries Ltd. Vs Deputy Commissioner of Income- (PAN: AABCK2417P) . tax, Circle-5(1), Kolkata. Appellant Respondent & I.T.A. No. 1864/Kol/2019 Ass…

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

In the result, all the appeals of the revenue for AYs 2012-13, 2014-

ITA 1197/KOL/2019[2014-15]Status: DisposedITAT Kolkata28 Oct 2021AY 2014-15

Bench: Hon’Ble Shri P. M. Jagtap, Vp (Kz) & Hon’Ble Shri A. T. Varkey]

Section 139(1)Section 143(3)Section 2Section 2(24)(x)Section 36Section 36(1)(va)Section 43

…M/s. Kesoram Industries Ltd., AYs 2012-13, 2014-15 &2015-16 आयकर अपील"य अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Hon’ble Shri P. M. Jagtap, VP (KZ) & Hon’ble Shri A. T. Varkey, Judicial Member] I.T.A. No. 1777/Kol/2019 Assessment Years: 2012-13 Deputy Commissioner of Income-tax, Vs M/s. Kesoram Industries Ltd. Circle-5(1), Kolkata. . (PAN: AABCK2417P) Appellant Respondent & Assessment Year: 2015-16 M/s. Kesoram Industries Ltd. Vs Deputy Commissioner of Income- (PAN: AABCK2417P) . tax, Circle-5(1), Kolkata. Appellant Respondent & I.T.A. No. 1864/Kol/2019 Ass…

M/S. Kesoram Industries Ltd., Kolkata vs. DCIT, Circle - 5(1), Kolkata

In the result, all the appeals of the revenue for AYs 2012-13, 2014-

ITA 1650/KOL/2019[2015-16]Status: DisposedITAT Kolkata28 Oct 2021AY 2015-16

Bench: Hon’Ble Shri P. M. Jagtap, Vp (Kz) & Hon’Ble Shri A. T. Varkey]

Section 139(1)Section 143(3)Section 2Section 2(24)(x)Section 36Section 36(1)(va)Section 43

…M/s. Kesoram Industries Ltd., AYs 2012-13, 2014-15 &2015-16 आयकर अपील"य अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Hon’ble Shri P. M. Jagtap, VP (KZ) & Hon’ble Shri A. T. Varkey, Judicial Member] I.T.A. No. 1777/Kol/2019 Assessment Years: 2012-13 Deputy Commissioner of Income-tax, Vs M/s. Kesoram Industries Ltd. Circle-5(1), Kolkata. . (PAN: AABCK2417P) Appellant Respondent & Assessment Year: 2015-16 M/s. Kesoram Industries Ltd. Vs Deputy Commissioner of Income- (PAN: AABCK2417P) . tax, Circle-5(1), Kolkata. Appellant Respondent & I.T.A. No. 1864/Kol/2019 Ass…

Star Paper Mills Limited, Kolkata vs. DCIT, Cir. 4(2), Kolkata

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

ITA 127/KOL/2021[2016-17]Status: DisposedITAT Kolkata26 Oct 2021AY 2016-17

Bench: Shri P. M .Jagtap, Vice-(Kz) & Shri A. T. Varkey, Jm]

Section 143(3)Section 144CSection 80ISection 92B

…1 I.T.A. No.127/Kol/2021 Assessment Year: 2016-17 Star Paper Mills Limited आयकर अपील"य अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri P. M .Jagtap, Vice-President (KZ) and Shri A. T. Varkey, JM] I.T.A. No.127/Kol/2021 Assessment Year: 2016-17 Star Paper Mills Limited Vs. DCIT, Circle-4(2), Kolkata (PAN:AAECS0759B) Appellant Respondent Date of Hearing (Virtual) 22.09.2021 Date of Pronouncement 26.10.2021 For the Appellant Shri Akkal Dudhewala, FCA For the Respondent Shri Gaurav Kanaujia CIT TP, & Shri Supriyo Pal, Addl. CIT, Sr. D.R ORDER Per Shri A. T. Vark…

Jayant Agro Organics Ltd., Mumbai vs. Addl. CIT (Tp) 2 (2), Mumbai

In the result, both the appeals are allowed

ITA 6073/MUM/2019[2013-14]Status: DisposedITAT Mumbai14 Sept 2021AY 2013-14

Bench: Shri Saktijit Dey () & Shri S. Rifaur Rahman ()

Section 92C

…I.T.A. Nos.6073 &6074/Mum/2019 1 IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI S. RIFAUR RAHMAN (ACCOUNTANT MEMBER) I.T.A. No.6073/Mum/2019 - Assessment year 2013-14 I.T.A. No.6074/Mum/2019 - Assessment year 2014-15 Jayant Agro Organics Limited vs Addl. CIT (TP)-2(2), Mumbai 701, Tower A, Peninsula Business Park, Senapati Bapat Marg, Lower Parel (W), Mumbai-400 013 PAN : AAACJ7581Q APPELLANT RESPONDENT Appellant by Shri Madhur Agarwal / Shri Siddhant Banwat, AR Respondent by Shri Brajendra Kumar (DR) Date of hearing 04-08-2021 Date of pronouncemen…

Nectar Lifesciences Ltd., Chandigarh vs. ACIT, Circle- 18(1), New Delhi

In the result, the additions, made by the Assessing

ITA 567/DEL/2019[2014-15]Status: PendingITAT Delhi13 Sept 2021AY 2014-15

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri Yogesh Monga, CAFor Respondent: Ms. Meera Srivastava, CIT-DR
Section 143(3)Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-1” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No.567/DEL/2019 Assessment Year 2013-14 Nectar Lifesciences Ltd., v. ACIT, Circle-18(1), SCO 38-39, Sector-9D, New Delhi. Chandigarh. TAN/PAN: AABCS6468G (Appellant) (Respondent) Appellant by: Shri Yogesh Monga, CA Respondent by: Ms. Meera Srivastava, CIT-DR Date of hearing: 27 07 2021 Date of pronouncement: 13 09 2021 O R D E R PER AMIT SHUKLA, JM: The aforesaid appeal has been filed by the assessee against the assessment order dated 29.11.2018 passed u/s.143…

DCIT, Circle- 17(2), New Delhi vs. Nalwa Steel and Power Ltd., New Delhi

In the result, appeal filed by the learned assessing officer is partly allowed

ITA 4022/DEL/2017[2012-13]Status: DisposedITAT Delhi31 May 2021AY 2012-13

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi(Through Video Conferencing) The Deputy Commissioner Versus M/S Nalwa Steel & Power Of Income Tax Circle – 17 Ltd (2), New Delhi 28, Najafgarh Road New Delhi Pan :- Aabcn 3209L (Appellant) (Respondent)

For Appellant: Sri Salil Kapoor, advocateFor Respondent: Ms Rakhi Bimal senior departmental representative
Section 115JSection 143Section 194HSection 32Section 40Section 43Section 80I

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) THE DEPUTY COMMISSIONER versus M/s Nalwa steel and Power OF INCOME TAX CIRCLE – 17 Ltd (2), New Delhi 28, najafgarh Road New Delhi PAN :- AABCN 3209L (Appellant) (Respondent) Assessee by : Sri Salil Kapoor, advocate Ms Ananya Kapoor advocate Revenue by: Ms Rakhi Bimal senior departmental representative Date of Hearing 21/5/2021 Date of pronouncement 31/05/2021 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This appeal is filed by The Deputy…

D.C.I.T., Circla-10(2), Kolkata vs. M/S Balarampur Chini Mills Ltd., Kolkata

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

ITA 1672/KOL/2019[2016-17]Status: DisposedITAT Kolkata05 May 2021AY 2016-17

Bench: Sri J. Sudhakar Reddy & Sri Aby T. Varkey)

Section 142(1)Section 143Section 143(2)Section 250Section 3Section 6Section 8Section 80ASection 80ISection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Sri Aby T. Varkey, Judicial Member) I.T.A. No. 1672/Kol/2019 Assessment Year: 2016-17 DCIT, Circle-10(2), Kolkata..............................................................................................Appellant Vs. M/s. Balarampur Chini Mills Ltd...............................................................................Respondent [PAN: AAACB 9373 Q] Appearances by: Sh. Gaurav Kanojia, CIT, appeared on behalf of the Revenue. Sh. S.K. Tulsiyan, Adv. & Ms. Puja Somani, C.A., a…

Jindal Steel & Power Ltd., New Delhi vs. ACIT, Hisar

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

ITA 893/DEL/2014[2009-10]Status: DisposedITAT Delhi29 Apr 2019AY 2009-10

Bench: Sh. Bhavnesh Saini & Sh. N. S. Sainiita No. 893/Del/2014 : Asstt. Year : 2009-10 Jindal Steel & Power Ltd., Vs Asstt. Commissioner Of Jindal Centre, 12, Bhikaji Cama Income Tax, Hisar Circle, Place, New Delhi-110066 Hisar (Appellant) (Respondent) Pan No. Aaacj7079D Assessee By : Sh. Salil Kapoor, Adv., Sh. Sumit Lal Chandani, Adv., Ms. Ananya Kapoor, Adv. & Ms. Pallavi Saigal, Adv. Revenue By : Sh. Sanjay I. Bara, Cit Dr Date Of Hearing :05.03.2019 Date Of Pronouncement : 29.04.2019 Order Per N. S. Saini: This Is An Appeal Filed By The Assessee Against The Order Of Assessing Officer U/S 143(3)/144C(13) Of The Income Tax Act, 1961 Dated 29.10.2018 For Assessment Years 2013-14

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Sh. Sanjay I. Bara, CIT DR
Section 143(3)Section 144CSection 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHE ‘I-1’, NEW DELHI Before Sh. Bhavnesh Saini, Judicial Member And Sh. N. S. Saini, Accountant Member ITA No. 893/Del/2014 : Asstt. Year : 2009-10 Jindal Steel & Power Ltd., Vs Asstt. Commissioner of Jindal Centre, 12, Bhikaji Cama Income Tax, Hisar Circle, Place, New Delhi-110066 Hisar (APPELLANT) (RESPONDENT) PAN No. AAACJ7079D Assessee by : Sh. Salil Kapoor, Adv., Sh. Sumit Lal Chandani, Adv., Ms. Ananya Kapoor, Adv. & Ms. Pallavi Saigal, Adv. Revenue by : Sh. Sanjay I. Bara, CIT DR Date of Hearing :05.03.2019 Date of Pronouncement : 29.04.2019 ORDER Per N.…