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.

M/s Asian Hotels (North) Ltd vs. Commissioner of Income Tax-I

The appeals are allowed to the extent indicated above”

ITA/395/2012HC Delhi25 Jul 2012
Section 192Section 201Section 201(1)Section 221

…OURT) % 1. The question sought to be raised in this appeal by the assessee is whether the amount paid as tip to the employees is to be subjected to the TDS in terms of Section 192 of the Income Tax Act. 2. In CIT v. ITC Ltd., now reported in (2011) 338 ITR 598 (Delhi) and CIT v. C.J. International Hotels Ltd., 2011-TIOL-287-H.C.-DEL- IT, it has been held that Section 192 applies and tax should have been 2012:DHC:4559-DB ITA 395/2012 Page 2 deducted by the employer-hotel and this position is not disputed by learned counsel for the appellant. 3. In view of the above decis…

M/s Asian Hotels (North) Ltd vs. Commissioner of Income Tax-I

The appeals are allowed to the extent indicated above”

ITA/408/2012HC Delhi25 Jul 2012
Section 192Section 201Section 201(1)Section 221

…OURT) % 1. The question sought to be raised in this appeal by the assessee is whether the amount paid as tip to the employees is to be subjected to the TDS in terms of Section 192 of the Income Tax Act. 2. In CIT v. ITC Ltd., now reported in (2011) 338 ITR 598 (Delhi) and CIT v. C.J. International Hotels Ltd., 2011-TIOL-287-H.C.-DEL- IT, it has been held that Section 192 applies and tax should have been 2012:DHC:4568-DB ITA 408/2012 Page 2 deducted by the employer-hotel and this position is not disputed by learned counsel for the appellant. 3. In view of the above decis…

M/s Asian Hotels (North) Ltd vs. Commissioner of Income Tax-I

The appeals are allowed to the extent indicated above”

ITA/407/2012HC Delhi25 Jul 2012
Section 192Section 201Section 201(1)Section 221

…OURT) % 1. The question sought to be raised in this appeal by the assessee is whether the amount paid as tip to the employees is to be subjected to the TDS in terms of Section 192 of the Income Tax Act. 2. In CIT v. ITC Ltd., now reported in (2011) 338 ITR 598 (Delhi) and CIT v. C.J. International Hotels Ltd., 2011-TIOL-287-H.C.-DEL- IT, it has been held that Section 192 applies and tax should have been 2012:DHC:4567-DB ITA 407/2012 Page 2 deducted by the employer-hotel and this position is not disputed by learned counsel for the appellant. 3. In view of the above decis…

M/s Asian Hotels (North) Ltd vs. Commissioner of Income Tax-I

The appeals are allowed to the extent indicated above”

ITA/406/2012HC Delhi25 Jul 2012
Section 192Section 201Section 201(1)Section 221

…OURT) % 1. The question sought to be raised in this appeal by the assessee is whether the amount paid as tip to the employees is to be subjected to the TDS in terms of Section 192 of the Income Tax Act. 2. In CIT v. ITC Ltd., now reported in (2011) 338 ITR 598 (Delhi) and CIT v. C.J. International Hotels Ltd., 2011-TIOL-287-H.C.-DEL- IT, it has been held that Section 192 applies and tax should have been 2012:DHC:4560-DB ITA 406/2012 Page 2 deducted by the employer-hotel and this position is not disputed by learned counsel for the appellant. 3. In view of the above decis…

Asian Hotels North Ltd

The appeals are allowed to the extent indicated above”

ITA - 395 / 2012HC Delhi25 Jul 2012
Section 192Section 201Section 201(1)Section 221

…OURT) % 1. The question sought to be raised in this appeal by the assessee is whether the amount paid as tip to the employees is to be subjected to the TDS in terms of Section 192 of the Income Tax Act. 2. In CIT v. ITC Ltd., now reported in (2011) 338 ITR 598 (Delhi) and CIT v. C.J. International Hotels Ltd., 2011-TIOL-287-H.C.-DEL- IT, it has been held that Section 192 applies and tax should have been 2012:DHC:4559-DB ITA 395/2012 Page 2 deducted by the employer-hotel and this position is not disputed by learned counsel for the appellant. 3. In view of the above decis…

Asian Hotels North Ltd

The appeals are allowed to the extent indicated above”

ITA - 406 / 2012HC Delhi25 Jul 2012
Section 192Section 201Section 201(1)Section 221

…OURT) % 1. The question sought to be raised in this appeal by the assessee is whether the amount paid as tip to the employees is to be subjected to the TDS in terms of Section 192 of the Income Tax Act. 2. In CIT v. ITC Ltd., now reported in (2011) 338 ITR 598 (Delhi) and CIT v. C.J. International Hotels Ltd., 2011-TIOL-287-H.C.-DEL- IT, it has been held that Section 192 applies and tax should have been 2012:DHC:4560-DB ITA 406/2012 Page 2 deducted by the employer-hotel and this position is not disputed by learned counsel for the appellant. 3. In view of the above decis…

Asian Hotels North Ltd

The appeals are allowed to the extent indicated above”

ITA - 408 / 2012HC Delhi25 Jul 2012
Section 192Section 201Section 201(1)Section 221

…OURT) % 1. The question sought to be raised in this appeal by the assessee is whether the amount paid as tip to the employees is to be subjected to the TDS in terms of Section 192 of the Income Tax Act. 2. In CIT v. ITC Ltd., now reported in (2011) 338 ITR 598 (Delhi) and CIT v. C.J. International Hotels Ltd., 2011-TIOL-287-H.C.-DEL- IT, it has been held that Section 192 applies and tax should have been 2012:DHC:4568-DB ITA 408/2012 Page 2 deducted by the employer-hotel and this position is not disputed by learned counsel for the appellant. 3. In view of the above decis…

Asian Hotels North Ltd

The appeals are allowed to the extent indicated above”

ITA - 407 / 2012HC Delhi25 Jul 2012
Section 192Section 201Section 201(1)Section 221

…OURT) % 1. The question sought to be raised in this appeal by the assessee is whether the amount paid as tip to the employees is to be subjected to the TDS in terms of Section 192 of the Income Tax Act. 2. In CIT v. ITC Ltd., now reported in (2011) 338 ITR 598 (Delhi) and CIT v. C.J. International Hotels Ltd., 2011-TIOL-287-H.C.-DEL- IT, it has been held that Section 192 applies and tax should have been 2012:DHC:4567-DB ITA 407/2012 Page 2 deducted by the employer-hotel and this position is not disputed by learned counsel for the appellant. 3. In view of the above decis…