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.

ACIT, Moradabad vs. M/S. Jubilant Organosyes Ltd., Uttar Pradesh

The appeal is dismissed

ITA 4975/DEL/2012[2008-09]Status: DisposedITAT Delhi12 Mar 2019AY 2008-09

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…er units for producing ultimate product i.e. chemicals which are sold to customers& thus, profits from power generation (which are embedded in profits from chemical sale) should be disintegrated & reduced for purpose of 115JA of Act.  CIT vs. ITC Ltd.[(2016) 268 CTR 400 (Del)] - Hon‟ble Calcutta High Court- ITA 125 of 2007 - The power generating unit of assessee did not distribute power generated to outsider this fact does not disentitle this undertaking from taking benefit of u/s 115JA, it was held that “ contention that assessee has not sold power generated by power undertaking to any outsider but has consumed…

ACIT, Moradabad vs. M/S Jubliant Organosys Ltd., Uttar Pradesh

The appeal is dismissed

ITA 2596/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Mar 2019AY 2007-08

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…er units for producing ultimate product i.e. chemicals which are sold to customers& thus, profits from power generation (which are embedded in profits from chemical sale) should be disintegrated & reduced for purpose of 115JA of Act.  CIT vs. ITC Ltd.[(2016) 268 CTR 400 (Del)] - Hon‟ble Calcutta High Court- ITA 125 of 2007 - The power generating unit of assessee did not distribute power generated to outsider this fact does not disentitle this undertaking from taking benefit of u/s 115JA, it was held that “ contention that assessee has not sold power generated by power undertaking to any outsider but has consumed…

Jubilant Organosys Ltd., Noida vs. Addl. CIT, Moradabad

The appeal is dismissed

ITA 2497/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Mar 2019AY 2007-08

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…er units for producing ultimate product i.e. chemicals which are sold to customers& thus, profits from power generation (which are embedded in profits from chemical sale) should be disintegrated & reduced for purpose of 115JA of Act.  CIT vs. ITC Ltd.[(2016) 268 CTR 400 (Del)] - Hon‟ble Calcutta High Court- ITA 125 of 2007 - The power generating unit of assessee did not distribute power generated to outsider this fact does not disentitle this undertaking from taking benefit of u/s 115JA, it was held that “ contention that assessee has not sold power generated by power undertaking to any outsider but has consumed…

Asst CIT (Ltu) 2, Mumbai vs. Reliance Industries Ltd, Mumbai

ITA 1547/MUM/2016[2010-11]Status: DisposedITAT Mumbai28 Sept 2018AY 2010-11

Bench: S/Shri B.R.Baskaran (Am) & Amarjit Singh (Jm)

Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” Bench, Mumbai Before S/Shri B.R.Baskaran (AM) & Amarjit Singh (JM) I.T.(TP)A. No. 1547/Mum/2016 (Assessment Year 2010-11) I.T.(TP)A. No. 2733/Mum/2017 (Assessment Year 2011-12) I.T.(TP)A. No. 5842/Mum/2017 (Assessment Year 2012-13) ACIT(Large Taxpayer Unit)-2 M/s. Reliance World Trade Centre 1 Vs. Industries limited 29th Floor, Cuffe Parade Maker Chambers IV Mumbai-400 005. 3rd Floor, 222 Nariman Point Mumbai-400 021. (Appellant) (Respondent) I.T.(TP)A. No. 1280/Mum/2016 (Assessment Year 2010-11) I.T.(TP)A. No. 2414/Mum/2017 (Assessment Year 2011-12) I.T.(TP)A. No.…

M/S. Cj International Hotels Ltd., New Delhi vs. DCIT, New Delhi

In the result both the appeals filed by the assessee are allowed

ITA 4535/DEL/2015[2011-12 (F.Y. 2010-11)]Status: DisposedITAT Delhi03 May 2018

Bench: Sh.R. K. Panda & Ms. Suchitra Kamble

Section 15Section 192Section 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI BEFORE SH.R. K. PANDA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER ITA No.4535/DEL/2015 & 4534/DEL/2015 Assessment Year: 2011-12 CJ International Hotels Ltd. DCIT 8, Hotels Le Meridian, Vs Circle – 49 (1) Windsor Place New Delhi New Delhi PAN: AAACC0174E (APPELLANT) (RESPONDENT) Appellant by Shri Tarandeep Singh, Advocate Respondent by Smt. Vijay Kumar Jiwani, Sr. DR Date of hearing: 01/05/2018 Date of Pronouncement: 03/05/2018 ORDER PER R.K. PANDA, AM: The above two appeals filed by the assessee are directed against the or…

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

In the result the revenue’s appeals for A

ITA 505/KOL/2017[2009-10]Status: DisposedITAT Kolkata26 Apr 2018AY 2009-10

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 10(34)Section 143(3)Section 14ASection 250

…आयकर अपील"य अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")"ी ऐ. ट". वक","यायीक सद"यएवंडॉ.अजु"नलालसैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] I.T.A. No. 773/Kol/2013 Assessment Year: 2009-10 Kesoram Industries Limited (PAN: Vs. Addl. CIT Range - 5, Kol. AABCK 2417 P) Appellant Respondent I.T.A. No. 1037/Kol/2012 Assessment Year: 2008-09 Kesoram Industries Limited (PAN: Vs. Addl. CIT Range - 5, Kol. AABCK 2417 P) Appellant Respondent I.T.A. No. 1722/Kol/2012 Assessment Year: 2008-09 Addl. CIT Range - 5, Kol. Vs. Kesoram Industries Limited…

Kesoram Industries Ltd., Kolkata vs. DCIT, Cir-5, Kolkata

In the result the revenue’s appeals for A

ITA 1188/KOL/2016[2008-09]Status: DisposedITAT Kolkata26 Apr 2018AY 2008-09

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 10(34)Section 143(3)Section 14ASection 250

…आयकर अपील"य अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")"ी ऐ. ट". वक","यायीक सद"यएवंडॉ.अजु"नलालसैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] I.T.A. No. 773/Kol/2013 Assessment Year: 2009-10 Kesoram Industries Limited (PAN: Vs. Addl. CIT Range - 5, Kol. AABCK 2417 P) Appellant Respondent I.T.A. No. 1037/Kol/2012 Assessment Year: 2008-09 Kesoram Industries Limited (PAN: Vs. Addl. CIT Range - 5, Kol. AABCK 2417 P) Appellant Respondent I.T.A. No. 1722/Kol/2012 Assessment Year: 2008-09 Addl. CIT Range - 5, Kol. Vs. Kesoram Industries Limited…

Kesoram Industries Limited, Kolkata vs. Addl C.I.T RG - 5, Kolkata

In the result the revenue’s appeals for A

ITA 773/KOL/2013[2009-10]Status: DisposedITAT Kolkata26 Apr 2018AY 2009-10

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 10(34)Section 143(3)Section 14ASection 250

…आयकर अपील"य अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")"ी ऐ. ट". वक","यायीक सद"यएवंडॉ.अजु"नलालसैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] I.T.A. No. 773/Kol/2013 Assessment Year: 2009-10 Kesoram Industries Limited (PAN: Vs. Addl. CIT Range - 5, Kol. AABCK 2417 P) Appellant Respondent I.T.A. No. 1037/Kol/2012 Assessment Year: 2008-09 Kesoram Industries Limited (PAN: Vs. Addl. CIT Range - 5, Kol. AABCK 2417 P) Appellant Respondent I.T.A. No. 1722/Kol/2012 Assessment Year: 2008-09 Addl. CIT Range - 5, Kol. Vs. Kesoram Industries Limited…

D.C.I.T Cir - 5, Kolkata vs. M/S Kesoram Industries Limited, Kolkata

In the result the revenue’s appeals for A

ITA 1995/KOL/2013[2009-10]Status: DisposedITAT Kolkata26 Apr 2018AY 2009-10

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 10(34)Section 143(3)Section 14ASection 250

…आयकर अपील"य अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")"ी ऐ. ट". वक","यायीक सद"यएवंडॉ.अजु"नलालसैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] I.T.A. No. 773/Kol/2013 Assessment Year: 2009-10 Kesoram Industries Limited (PAN: Vs. Addl. CIT Range - 5, Kol. AABCK 2417 P) Appellant Respondent I.T.A. No. 1037/Kol/2012 Assessment Year: 2008-09 Kesoram Industries Limited (PAN: Vs. Addl. CIT Range - 5, Kol. AABCK 2417 P) Appellant Respondent I.T.A. No. 1722/Kol/2012 Assessment Year: 2008-09 Addl. CIT Range - 5, Kol. Vs. Kesoram Industries Limited…

ACIT, Circle-5, Kolkata vs. M/S Kesoram Industries. Ltd, Kolkata

In the result the revenue’s appeals for A

ITA 1722/KOL/2012[2008-2009]Status: DisposedITAT Kolkata26 Apr 2018AY 2008-2009

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 10(34)Section 143(3)Section 14ASection 250

…आयकर अपील"य अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")"ी ऐ. ट". वक","यायीक सद"यएवंडॉ.अजु"नलालसैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] I.T.A. No. 773/Kol/2013 Assessment Year: 2009-10 Kesoram Industries Limited (PAN: Vs. Addl. CIT Range - 5, Kol. AABCK 2417 P) Appellant Respondent I.T.A. No. 1037/Kol/2012 Assessment Year: 2008-09 Kesoram Industries Limited (PAN: Vs. Addl. CIT Range - 5, Kol. AABCK 2417 P) Appellant Respondent I.T.A. No. 1722/Kol/2012 Assessment Year: 2008-09 Addl. CIT Range - 5, Kol. Vs. Kesoram Industries Limited…

Kesoram Industries Ltd., Kolkata vs. Add.CIT, Range-5, Kolkata

In the result the revenue’s appeals for A

ITA 1037/KOL/2012[2008-2009]Status: DisposedITAT Kolkata26 Apr 2018AY 2008-2009

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 10(34)Section 143(3)Section 14ASection 250

…आयकर अपील"य अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")"ी ऐ. ट". वक","यायीक सद"यएवंडॉ.अजु"नलालसैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] I.T.A. No. 773/Kol/2013 Assessment Year: 2009-10 Kesoram Industries Limited (PAN: Vs. Addl. CIT Range - 5, Kol. AABCK 2417 P) Appellant Respondent I.T.A. No. 1037/Kol/2012 Assessment Year: 2008-09 Kesoram Industries Limited (PAN: Vs. Addl. CIT Range - 5, Kol. AABCK 2417 P) Appellant Respondent I.T.A. No. 1722/Kol/2012 Assessment Year: 2008-09 Addl. CIT Range - 5, Kol. Vs. Kesoram Industries Limited…

Lmj International Ltd., Kolkata vs. D.C.I.T Cir - 8, Kolkata

In the result, the appeal of the Revenue is dismissed, while the appeal of the assessee is treated as partly allowed for statistical purposes

ITA 230/KOL/2013[2009-10]Status: DisposedITAT Kolkata21 Mar 2018AY 2009-10

Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

Section 80I

…I.T.A. Nos. 230 & 340/KOL/2013 Assessment year: 2009-2010 Page 1 of 16 IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘B’ BENCH, KOLKATA Before Shri P.M. Jagtap, Accountant Member and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A. No. 230/KOL/ 2013 Assessment Year: 2009-2010 LMJ International Limited,..........................................................Appellant 15B, Hemanta Basu Sarani, 5t h Floor Kolkata-700 001 [PAN: AAACL 4483 H] -Vs.- Deputy Commissioner of Income Tax,........................................Respondent Circle-8, Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700 069 &…

K.P.R.Mill Limited, Chennai vs. ACIT Corporate Circle 2, Coimbatore

In the result, the appeal filed by the assessee is partly allowed

ITA 1915/CHNY/2017[2013-14]Status: DisposedITAT Chennai24 Jan 2018AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./Ita No.1915/Mds/2017 "नधा"रण वष" / Assessment Year : 2013-14

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Smt. Ruby George, CIT

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1915/Mds/2017 "नधा"रण वष" / Assessment Year : 2013-14 M/s K.P.R. Mill Limited, C/o Shri S. Sridhar, The Assistant Commissioner of Sh. A.S. Sriraman, Advocates, v. Income Tax, New No.14, Old No.82, Flat No.5, Corporate Circle -2, 1st Avenue, Indira Nagar, Coimbatore. Adyar, Chennai - 600 020. PAN : AACCK 0893 N (अपीलाथ"/Appellant) (""यथ"/Responde…

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…

DCIT, Circle - 11, Kolkata vs. M/S. I M C Ltd, Kolkata

Appeal is dismissed

ITA 371/KOL/2012[2007-08]Status: DisposedITAT Kolkata18 Jan 2017AY 2007-08

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 10(34)Section 115JSection 143(3)Section 14ASection 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.813 & 781/Kol/2009 Assessment Year:2005-06 M/s IMC Ltd., V/s. DCIT, Circle-11, 232/A. A.J.C. Bose P-7, Chowringhee Road, Kolkata-700 020 Square, Aayakar [PAN No.AAACI 6884 Bhawan, Kolka-69 R] DCIT, Circle-11, P-7, V/s. M/s IMC Ltd., Chowringhee Square, 232/A, AJC Bose Road, Kolkata-700 069 Kolkta-20 .. अपीलाथ" /Appellant ""यथ"/Respondent ITA No.370-371/Kol/2012 Assessment Years:2006-07 & 2007-08 DCIT, Circle-11, P-7, V/s. M/s IMC Ltd., Chowringhee Square,…

M/S. Imc Ltd., Kolkata vs. DCIT, Circle - 11, Kolkata

Appeal is dismissed

ITA 813/KOL/2009[2005-06]Status: DisposedITAT Kolkata18 Jan 2017AY 2005-06

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 10(34)Section 115JSection 143(3)Section 14ASection 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.813 & 781/Kol/2009 Assessment Year:2005-06 M/s IMC Ltd., V/s. DCIT, Circle-11, 232/A. A.J.C. Bose P-7, Chowringhee Road, Kolkata-700 020 Square, Aayakar [PAN No.AAACI 6884 Bhawan, Kolka-69 R] DCIT, Circle-11, P-7, V/s. M/s IMC Ltd., Chowringhee Square, 232/A, AJC Bose Road, Kolkata-700 069 Kolkta-20 .. अपीलाथ" /Appellant ""यथ"/Respondent ITA No.370-371/Kol/2012 Assessment Years:2006-07 & 2007-08 DCIT, Circle-11, P-7, V/s. M/s IMC Ltd., Chowringhee Square,…

DCIT, Circle - 11, Kolkata vs. M/S. Imc Ltd., Kolkata

Appeal is dismissed

ITA 781/KOL/2009[2005-06]Status: DisposedITAT Kolkata18 Jan 2017AY 2005-06

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 10(34)Section 115JSection 143(3)Section 14ASection 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.813 & 781/Kol/2009 Assessment Year:2005-06 M/s IMC Ltd., V/s. DCIT, Circle-11, 232/A. A.J.C. Bose P-7, Chowringhee Road, Kolkata-700 020 Square, Aayakar [PAN No.AAACI 6884 Bhawan, Kolka-69 R] DCIT, Circle-11, P-7, V/s. M/s IMC Ltd., Chowringhee Square, 232/A, AJC Bose Road, Kolkata-700 069 Kolkta-20 .. अपीलाथ" /Appellant ""यथ"/Respondent ITA No.370-371/Kol/2012 Assessment Years:2006-07 & 2007-08 DCIT, Circle-11, P-7, V/s. M/s IMC Ltd., Chowringhee Square,…

ACIT, New Delhi vs. M/S. C.J. International Hotels Ltd., New Delhi

In the result, the appeals of the assessee for both the

ITA 21/DEL/2015[2006-07 (F.Y.- 2005-06)]Status: DisposedITAT Delhi10 Mar 2016

Bench: Shri R.S. Syal, Am & Shri A.T. Varkey, Jm

For Appellant: Shri Tarandeep Singh, CA
Section 133ASection 192Section 194CSection 194JSection 201Section 201(1)

…elief under sub-sections (1)/(1A) of section 201 by treating such default as a bona fide belief of the assessee in not deducting tax at source. This was so decided by relying on the judgment of the Hon’ble Delhi High Court captioned as CIT vs. ITC Ltd. (2011) 338 ITR 598 (Del), which also include the assessee as one of the respondents. The Revenue is aggrieved against the relief allowed in the first appeal on this issue. 8.2. We have heard the rival submissions and perused the relevant material on record. There is no dispute on the fact that the amount in question represents tips added in the customer bills an…

ACIT, New Delhi vs. M/S. C.J. International Hotels Ltd., New Delhi

In the result, the appeals of the assessee for both the

ITA 5347/DEL/2011[2006-07 (F.Y. 2005-06)]Status: DisposedITAT Delhi10 Mar 2016

Bench: Shri R.S. Syal, Am & Shri A.T. Varkey, Jm

For Appellant: Shri Tarandeep Singh, CA
Section 133ASection 192Section 194CSection 194JSection 201Section 201(1)

…elief under sub-sections (1)/(1A) of section 201 by treating such default as a bona fide belief of the assessee in not deducting tax at source. This was so decided by relying on the judgment of the Hon’ble Delhi High Court captioned as CIT vs. ITC Ltd. (2011) 338 ITR 598 (Del), which also include the assessee as one of the respondents. The Revenue is aggrieved against the relief allowed in the first appeal on this issue. 8.2. We have heard the rival submissions and perused the relevant material on record. There is no dispute on the fact that the amount in question represents tips added in the customer bills an…

M/S. Cj International Hotels Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, the appeals of the assessee for both the

ITA 4791/DEL/2011[2006-07 (F.Y. 2005-06)]Status: DisposedITAT Delhi10 Mar 2016

Bench: Shri R.S. Syal, Am & Shri A.T. Varkey, Jm

For Appellant: Shri Tarandeep Singh, CA
Section 133ASection 192Section 194CSection 194JSection 201Section 201(1)

…elief under sub-sections (1)/(1A) of section 201 by treating such default as a bona fide belief of the assessee in not deducting tax at source. This was so decided by relying on the judgment of the Hon’ble Delhi High Court captioned as CIT vs. ITC Ltd. (2011) 338 ITR 598 (Del), which also include the assessee as one of the respondents. The Revenue is aggrieved against the relief allowed in the first appeal on this issue. 8.2. We have heard the rival submissions and perused the relevant material on record. There is no dispute on the fact that the amount in question represents tips added in the customer bills an…