CIT v. Jindal Steel & Power Ltd.

157 Taxmann.com 207Supreme Court of India2023#1988 most cited

What is CIT v. Jindal Steel & Power Ltd. authority for?

For Section 80IA deductions, the market value of electricity supplied by a captive power plant (eligible unit) to its industrial unit (non-eligible unit) must be computed by comparing prices in the open market and those charged by State Electricity Boards to industrial consumers.

58

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2024 to 2026.

Also referred to as

CIT v. Jindal Steel & Power Ltd. · 460 ITR 162 · section 80IA · market value electricity · eligible unit non-eligible unit transfer · specified domestic transaction · section 92CA · captive power plant · open market price · State Electricity Board rates · inter-unit transfer · transfer pricing for 80IA

Also reported as

460 ITR 162297 Taxmann 253

Sections most often in play

Section 143(3)Section 80IASection 92FSection 92CASection 80-IASection 92CA(3)Section 115JBSection 92BA

Issues it is cited on

section 80ia(8)section 92f(ii)section 92basection 92fsection 62section 43aspecified domestic transactionsection 108section 139(3)section 86cup methodcost plus method

Judgments citing CIT v. Jindal Steel & Power Ltd.

DCM SHRIRAM LIMITED,DELHI vs. ASSESSMENT UNIT, DELHI

In the result, the appeal filed by the assessee is allowed in above terms

ITA 5560/DEL/2024[2021-22]Status: DisposedITAT Delhi18 Mar 2026AY 2021-22

Bench: Shri Challa Nagemdra Prasad & Shri S. Rifaur Rahman

Section 115JSection 143(1)Section 143(1)(a)Section 143(3)Section 80Section 80ISection 92C

…ricity supplied by captive power units of the assessee in that case. In that case, the assessee had entered into an agreement with the SEB of State of Madhya Pradesh to supply surplus electricity at the rate of ₹2.32 per unit. However, the Assessee had (2024) 460 ITR 162 computed the revenue from supply of electricity to its own unit at the rate of ₹3.72 per unit. It was the Assessee's case that the market value of the electricity was ₹3.72 per unit as that was the rate charged by the SEB for supply of electricity to industrial consumers including the Assessee. The learned ITAT had accepted the assessee's stand a…

ASSISTANT COMMISSIONER OF INCOME TAX, TIRUNELVELI vs. LOYAL TEXTILE MILLS LTD, KOVILPATTI

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

ITA 2308/CHNY/2025[2020-21]Status: DisposedITAT Chennai04 Mar 2026AY 2020-21

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunatha

For Appellant: Shri. ARV Sreenivasan, CITFor Respondent: Shri. Bhupendran, Advocate (Virtual)
Section 143(3)Section 40Section 801ASection 80ISection 92CSection 92F

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी मनु कुमार "ग"र, "या"यक सद"य एवं "ी एस. आर. रघुनाथा, लेखा सद"य के सम$ BEFORE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI S. R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 2308/Chny/2025 "नधा%रण वष% / Assessment Year: 2020-21 ACIT, Loyal Textile Mills Ltd, Circle -1, vs. New No 21, Old No. 4, Tirunelveli. Mill Street, Kovilapatti, Tuticorin – 628 501. [PAN: AAACL-2632-C] (अपीलाथ'/Appellant) ()*यथ'/Respondent) अपीलाथ' क+ ओर से/Appellant by : Shri. ARV Sreenivasan, CIT )*यथ' क+ ओर से/Respondent by : S…

M/S SINGLA BUILDERS AND PROMOTERS LIMITED,RUPNAGAR, PUNJAB vs. DCIT/ACIT(CEN)-1 CHD, CHANDIGARH

The appeals stand partly allowed

ITA 487/CHANDI/2025[2013-14]Status: DisposedITAT Chandigarh06 Feb 2026AY 2013-14

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.487/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) M/S Singla Builders & Promoters Ltd. Dcit / Acit Central-1 बनाम/ Plot No 1265, Sector 82, Industrial Area C.R. Building, Sector 17 Vs. Rupnagar (Punjab) 140308 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-6503-M (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकर अपील सं. / Ita No.482/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) & 3. आयकर अपील सं. / Ita No.484/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) M/S Credo Assets Private Ltd. Dcit / Acit Central-1 बनाम/ Plot No 1265-C, Sector 82, Industrial Area C.R. Building, Sector 17 Vs. Rupnagar (Punjab) 140308 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aafcc-6400-L (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) & Shri Rajat Kumar Kureel (Cit) – Ld. Drs (Virtual) Date Of Final Hearing : 27-01-2026 Date Of Pronouncement : 03-02-2026

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Smt. Kusum Bansal (CIT) & Shri Rajat Kumar
Section 127Section 132Section 142ASection 143(3)Section 153ASection 153BSection 69ASection 69B

…i (92 SCL 157 SC); the decision of Hon’ble Delhi High Court in the case of Best Infrastructure (I) Pvt. Ltd. (397 ITR 82); the decision of Hon’ble Madras High Court in the case of M. Narayan & Bros. (339 ITR 192). In the decision of Jindal Steel & Power Ltd. (157 Taxmann.com 207), it was held by Hon’ble Apex Court that retraction which is filed within a reasonable time must take precedence over original statement. In the present case, the retraction was within a span of 8 days mentioning the reasons for retraction of statement as duly supported by the sworn affidavit and medical report. If this statement was igno…

M/S CREDO ASSETS PVT. LTD.,RUPNAGAR PUNJAB vs. DCIT/ACIT(CEN)-1 CHD, CHANDIGARH

The appeals stand partly allowed

ITA 482/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh06 Feb 2026AY 2017-18

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.487/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) M/S Singla Builders & Promoters Ltd. Dcit / Acit Central-1 बनाम/ Plot No 1265, Sector 82, Industrial Area C.R. Building, Sector 17 Vs. Rupnagar (Punjab) 140308 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-6503-M (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकर अपील सं. / Ita No.482/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) & 3. आयकर अपील सं. / Ita No.484/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) M/S Credo Assets Private Ltd. Dcit / Acit Central-1 बनाम/ Plot No 1265-C, Sector 82, Industrial Area C.R. Building, Sector 17 Vs. Rupnagar (Punjab) 140308 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aafcc-6400-L (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) & Shri Rajat Kumar Kureel (Cit) – Ld. Drs (Virtual) Date Of Final Hearing : 27-01-2026 Date Of Pronouncement : 03-02-2026

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Smt. Kusum Bansal (CIT) & Shri Rajat Kumar
Section 127Section 132Section 142ASection 143(3)Section 153ASection 153BSection 69ASection 69B

…i (92 SCL 157 SC); the decision of Hon’ble Delhi High Court in the case of Best Infrastructure (I) Pvt. Ltd. (397 ITR 82); the decision of Hon’ble Madras High Court in the case of M. Narayan & Bros. (339 ITR 192). In the decision of Jindal Steel & Power Ltd. (157 Taxmann.com 207), it was held by Hon’ble Apex Court that retraction which is filed within a reasonable time must take precedence over original statement. In the present case, the retraction was within a span of 8 days mentioning the reasons for retraction of statement as duly supported by the sworn affidavit and medical report. If this statement was igno…

M/S CREDO ASSETS PVT. LTD.,RUPNAGAR PUNJAB vs. DCIT/ACIT(CEN)-1 CHD, CHANDIGARH

The appeals stand partly allowed

ITA 484/CHANDI/2025[2018-19]Status: DisposedITAT Chandigarh03 Feb 2026AY 2018-19

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.487/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) M/S Singla Builders & Promoters Ltd. Dcit / Acit Central-1 बनाम/ Plot No 1265, Sector 82, Industrial Area C.R. Building, Sector 17 Vs. Rupnagar (Punjab) 140308 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-6503-M (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकर अपील सं. / Ita No.482/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) & 3. आयकर अपील सं. / Ita No.484/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) M/S Credo Assets Private Ltd. Dcit / Acit Central-1 बनाम/ Plot No 1265-C, Sector 82, Industrial Area C.R. Building, Sector 17 Vs. Rupnagar (Punjab) 140308 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aafcc-6400-L (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) & Shri Rajat Kumar Kureel (Cit) – Ld. Drs (Virtual) Date Of Final Hearing : 27-01-2026 Date Of Pronouncement : 03-02-2026

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Smt. Kusum Bansal (CIT) & Shri Rajat Kumar
Section 127Section 132Section 142ASection 143(3)Section 153ASection 153BSection 69ASection 69B

…i (92 SCL 157 SC); the decision of Hon’ble Delhi High Court in the case of Best Infrastructure (I) Pvt. Ltd. (397 ITR 82); the decision of Hon’ble Madras High Court in the case of M. Narayan & Bros. (339 ITR 192). In the decision of Jindal Steel & Power Ltd. (157 Taxmann.com 207), it was held by Hon’ble Apex Court that retraction which is filed within a reasonable time must take precedence over original statement. In the present case, the retraction was within a span of 8 days mentioning the reasons for retraction of statement as duly supported by the sworn affidavit and medical report. If this statement was igno…

DY. COMMISSIONER OF INCOME TAX 5(2)(1), MUMBAI, MUMBAI vs. JSW STEEL COATED PRODUCTS LIMITED, MUMBAI

In the result, appeal of the

ITA 5143/MUM/2024[2016]Status: DisposedITAT Mumbai30 Jan 2026

Bench: Shri Pawan Singh & Shri Girish Agrawal

Section 254Section 80Section 801ASection 80A(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No. 5143/MUM/2024 (AY: 2016-17) (Physical hearing) DCIT Circle- 5(2) (1), Mumbai, M/s JSW Steel Coated Products Limited, Room No. 571, 5th Floor, vs JSW Centre, BandraKurla Complex, AayakarBhavan,M.K. Road, Bandra East, Mumbai-400051. Mumbai – 400020. [PAN:AACCM3988L] Appellant / Assessee Respondent / Revenue C.O. No. 257/Mum/2024 in ITA No. 5143/MUM/2024 (AY: 2016-17) C.O. No. 258/Mum/2024 in ITA No. 5142/MUM/2024 (AY: 2015-16) M/s JSW Steel Coated Products Limited, DCI…

DCIT-5(2)(1),MUMBAI, AAYAKAR BHAVAN vs. JSW STEEL COATED PRODUCTS LIMITED, MUMBAI

In the result, appeal of the

ITA 5142/MUM/2024[2015-16]Status: DisposedITAT Mumbai30 Jan 2026AY 2015-16

Bench: Shri Pawan Singh & Shri Girish Agrawal

Section 254Section 80Section 801ASection 80A(6)

…### IN THE INCOME TAX APPELLATE TRIBUNAL "K" BENCH, MUMBAI ## BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No. 5142/MUM/2024 (AY: 2015-16) ITA No. 5143/MUM/2024 (AY: 2016-17) (Physical hearing) | DCIT Circle- 5(2) (1), Mumbai,<br>Room No. 571, 5th Floor,<br>AayakarBhavan,M.K. Road, | vs | M/s JSW Steel Coated Products Limited,<br>JSW Centre, BandraKurla Complex,<br>Bandra East, Mumbai-400051. | |----------------------------------------------------------------------------------------|----|--------------------------------------------------------------------------------…

DEPUTY COMMISSIONER OF INCOME TAX, DELHI vs. GAURAV DALMIA, DELHI

In the result, additional ground 1 under Rule 27 of the assessee is

ITA 4162/DEL/2025[2016-17]Status: DisposedITAT Delhi29 Jan 2026AY 2016-17

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

For Appellant: Shri Salil Aggarwal, Sr. AdvFor Respondent: Shri Mahesh Kumar, CIT-DR
Section 132(4)Section 153ASection 153DSection 69A

…made in the hands of Sh. Rakesh Aggarwal, whereas, he was assessed by same assessing officer (kindly see pages 64 to 75 of CIT (A) order). Reliance is placed on the judgment of Hon'ble Supreme Court in the case of CIT vs Jindal Steel & Power Ltd. reported in 460 ITR 162 on the proposition that "statement cannot override evidences more so when the same is retracted". 3.6 Valuation report submitted during assessment proceedings not accepted by the AO: At the outset, it is imperative to give a background as to why the appellant had obtained the impugned valuation report. In this regard, following would be pertinen…

THE INDIA CEMENTS LTD.,CHENNAI vs. DCIT, CORPORATE CIRCLE-1(1), CHENNAI

The appeal of the assessee is allowed

ITA 2663/CHNY/2025[2021-22]Status: DisposedITAT Chennai13 Jan 2026AY 2021-22

Bench: Shri George George Kand Ms. Padmavathy.Sआयकर अपील सं./Ita No.2663/Chny/2025 धििाजरण वर्ज /Assessment Year: 2021-22

For Respondent: Mr. Shiva Srinivas, CIT
Section 139(1)Section 143Section 250Section 43BSection 80Section 80I

…hus, we direct the Assessing Officer to delete additions made towards TP adjustment in respect of deduction claimed u/s. 80IA of the Act.” 4. The Ld. AR further submitted that the Hon'ble Supreme Court in the case of CIT vs. Jindal Steel and Power Ltd. [2024] 460 ITR 162 (SC), has held a similar view while considering identical issue Accordingly, the ld. AR argued that the impugned issued is covered by the decisions of the Hon'ble Supreme Court and the Co-ordinate Bench. 5. The Ld. Departmental Representative (DR), on the other hand, argued that the issue under consideration does not pertain to the quantum of de…

SATIA INDUSTRIES LIMITED,MUKTSAR vs. DCIT/ACIT CIRCLE I, BATHINDA, BATHINDA

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

ITA 702/ASR/2024[2021-22]Status: DisposedITAT Amritsar16 Dec 2025AY 2021-22

Bench: Dr. M. L. Meena & Sh. Udayan Dasgupta

For Appellant: Sh. Rohit Kapoor, Adv. &
Section 143(3)Section 144C(1)Section 144C(2)Section 144C(5)Section 80Section 80GSection 80ISection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR (PHYSICAL HEARING) BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA, JUDICIAL MEMBER I.T.A. No. 702/Asr/2024 Assessment Year: 2021-22 Satia Industries Limited Vs. DCIT/ACIT Circle 1, Vill. Rupana, Malout Road, Bathinda Distt. Muktsar-152026, Punjab [PAN: AACCS 7233A] (Respondent) (Appellant) Appellant by : Sh. Rohit Kapoor, Adv. & Sh. V.S. Aggarwal, I.T.P. : Respondent by Mrs. Roshanta Kumari Meena, CIT-DR Date of Hearing : 22.09.2025 Date of Pronouncement : 16.12.2025 ORDER Per Udayan Dasgupta, J.M.: This appeal is filed again…

ADITYA BIRLA NUVO LTD (SINCE AMALGAMATED WITH GRASIM INDUSTRIES LIMITED),MUMBAI vs. DCIT CC-1(4) EARLIER WITH ACIT(LTU) 1, MUMBAI

ITA 563/MUM/2018[2013-14]Status: DisposedITAT Mumbai17 Nov 2025AY 2013-14

Bench: SHRI AMIT SHUKLA, JUDICIAL MEMBER &\nSMT RENU JAUHRI, ACCOUNTANT MEMBER\nITA No.563/Mum/2018\n(Assessment Year :2013-14)\nAditya BirlaNuvo Ltd. Vs. Dy. CIT, Central Circle – 1(4)\n(Since Amalgamated with\nGrasim Industries Limited)\nA2 Aditya Birla Centre, S. K.\nAhire Marg, Worli, Mumbai\nEarlier with Asst. CIT(LTU) 1\nRoom No. 902, Old CGO\nBuilding, 9th Floor, M. K. Road,\nMumbai-400 020\nPAN/GIR No.AAACI1747H\n(Appellant) .. (Respondent)\nITA No.1885/Mum/2018\n(Assessment Year :2013-14)

Section 255(4)Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘K’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SMT RENU JAUHRI, ACCOUNTANT MEMBER ITA No.563/Mum/2018 (Assessment Year :2013-14) Aditya BirlaNuvo Ltd. Vs. Dy. CIT, Central Circle – 1(4) (Since Amalgamated with Grasim Industries Limited) A2 Aditya Birla Centre, S. K. Ahire Marg, Worli, Mumbai Earlier with Asst. CIT(LTU) 1 Room No. 902, Old CGO Building, 9th Floor, M. K. Road, Mumbai-400 020 PAN/GIR No.AAACI1747H (Appellant) .. (Respondent) ITA No.1885/Mum/2018 (Assessment Year :2013-14) Dy. CIT, Central Circle – 1(4) Vs. Aditya BirlaNuvo Ltd. Earlier with Asst. C…

DEPUTY COMMISSIONER OF INCOME TAX, DELHI vs. INDIAN HYDRO ELECTRIC POWER PVT. LTD., DELHI

ITA 3907/DEL/2023[2019-20]Status: DisposedITAT Delhi07 Nov 2025AY 2019-20

Bench: Shri Sudhir Kumar & Shri Manish Agarwal

Section 132Section 132(4)Section 153ASection 250Section 68Section 69C

…ITA Nos.3906 & 3907/Del/2023 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “C” BENCH: NEW DELHI BEFORE SHRI SUDHIR KUMAR, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA Nos.3906 & 3907/Del/2023 [Assessment Years : 2018-19 & 2019-20] DCIT, Central Circle-20, vs Indian Hydro Electric Room No.269A, 2nd Floor Power Pvt. Ltd. E-2, ARA Centre 921A, 9th Floor, Devika Jhandewalan Extension Towers, Nehru Place New Delhi-110055. Delhi-110019. PAN-AADCT7087J APPELLANT RESPONDENT Revenue by Shri Dayainder Singh Sidhu, CIT DR Assessee by Shri Gaurav Jain, Adv. & Shri Tarun Chanana, Adv Date of Hearing 20.08.2025…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-20, DELHI vs. INDIAN HYDRO ELECTRIC POWER PVT. LTD., DELHI

ITA 3906/DEL/2023[2018-19]Status: DisposedITAT Delhi07 Nov 2025AY 2018-19

Bench: Shri Sudhir Kumar & Shri Manish Agarwal

Section 132Section 132(4)Section 153ASection 250Section 68Section 69C

…ITA Nos.3906 & 3907/Del/2023 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “C” BENCH: NEW DELHI BEFORE SHRI SUDHIR KUMAR, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA Nos.3906 & 3907/Del/2023 [Assessment Years : 2018-19 & 2019-20] DCIT, Central Circle-20, vs Indian Hydro Electric Room No.269A, 2nd Floor Power Pvt. Ltd. E-2, ARA Centre 921A, 9th Floor, Devika Jhandewalan Extension Towers, Nehru Place New Delhi-110055. Delhi-110019. PAN-AADCT7087J APPELLANT RESPONDENT Revenue by Shri Dayainder Singh Sidhu, CIT DR Assessee by Shri Gaurav Jain, Adv. & Shri Tarun Chanana, Adv Date of Hearing 20.08.2025…

DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1, TIRUNELVELI, TIRUNELVELI vs. M/S.LOYAL TEXTILE MILLS LIMITED, KOVILPATTI

In the result, both appeals filed by the Revenue are dismissed

ITA 193/CHNY/2025[2018-19]Status: DisposedITAT Chennai30 Oct 2025AY 2018-19

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri S. R. Raghunathaआयकर अपील सं./Ita No.192/Chny/2025, A.Y.: 2017-18 आयकर अपील सं./Ita No.193/Chny/2025, A.Y.: 2018-19 V. Deputy Commissioner Of Income M/S.Loyal Textile Mills Tax, Limited, Circle-1, New No.21, Old No.4, Tirunelveli. Mill Street, Kovilpatti, Tamil Nadu-628 501. [Pan: Aaacl2632C] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) : अपीलार्थी की ओर से/ Appellant By Mr.Bhupendran, Advocate. : प्रत्यर्थी की ओर से /Respondent By Mr.Krishna Murthy At, Jcit सुनवाईकीतारीख/Date Of Hearing : 22.10.2025 घोषणाकीतारीख /Date Of Pronouncement : 30.10.2025

Section 115JSection 143(3)Section 40Section 801ASection 80ISection 92CSection 92F

…आयकर अपीलीय अधिकरण, ’डी न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI माननीय श्री मनु कुमार गिरि, न्यागयक सदस्य एवं माननीय श्री एस.आर.रघुनाथा ,लेखा सदस्य के समक्ष । BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND HON’BLE SHRI S. R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.192/Chny/2025, A.Y.: 2017-18 आयकर अपील सं./ITA No.193/Chny/2025, A.Y.: 2018-19 v. Deputy Commissioner of Income M/s.Loyal Textile Mills Tax, Limited, Circle-1, New No.21, Old No.4, Tirunelveli. Mill Street, Kovilpatti, Tamil Nadu-628 501. [PAN: AAACL2632C] (अपीलार्थी/Appellant) (प्रत्यर्थी/Responde…

DEPUTY COMMISSIONER OF INCOME TAX, TIRUNELVELI vs. M/S.LOYAL TEXTILE MILLS LIMITED, KOVILPATTI

In the result, both appeals filed by the Revenue are dismissed

ITA 192/CHNY/2025[2017-18]Status: DisposedITAT Chennai30 Oct 2025AY 2017-18

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri S. R. Raghunathaआयकर अपील सं./Ita No.192/Chny/2025, A.Y.: 2017-18 आयकर अपील सं./Ita No.193/Chny/2025, A.Y.: 2018-19 V. Deputy Commissioner Of Income M/S.Loyal Textile Mills Tax, Limited, Circle-1, New No.21, Old No.4, Tirunelveli. Mill Street, Kovilpatti, Tamil Nadu-628 501. [Pan: Aaacl2632C] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) : अपीलार्थी की ओर से/ Appellant By Mr.Bhupendran, Advocate. : प्रत्यर्थी की ओर से /Respondent By Mr.Krishna Murthy At, Jcit सुनवाईकीतारीख/Date Of Hearing : 22.10.2025 घोषणाकीतारीख /Date Of Pronouncement : 30.10.2025

Section 115JSection 143(3)Section 40Section 801ASection 80ISection 92CSection 92F

…आयकर अपीलीय अधिकरण, ’डी न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI माननीय श्री मनु कुमार गिरि, न्यागयक सदस्य एवं माननीय श्री एस.आर.रघुनाथा ,लेखा सदस्य के समक्ष । BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND HON’BLE SHRI S. R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.192/Chny/2025, A.Y.: 2017-18 आयकर अपील सं./ITA No.193/Chny/2025, A.Y.: 2018-19 v. Deputy Commissioner of Income M/s.Loyal Textile Mills Tax, Limited, Circle-1, New No.21, Old No.4, Tirunelveli. Mill Street, Kovilpatti, Tamil Nadu-628 501. [PAN: AAACL2632C] (अपीलार्थी/Appellant) (प्रत्यर्थी/Responde…

ASSISTANT COMMISSIONER OF INCOME TAX, TIRUPUR vs. SRI SHANMUGAVEL MILLS PRIVATE LIMITED, TIRUPUR

In the result, appeal filed by the Revenue is dismissed

ITA 1048/CHNY/2025[2017]Status: DisposedITAT Chennai24 Oct 2025

Bench: Shri Aby T. Varkey & Shri Amitabh Shukla

For Appellant: Mr.Suraj Nahar, CAFor Respondent: Mr.Saddik Ahmed, Sr.AR
Section 143(3)Section 80ISection 92C

…rieved, the assessee preferred an appeal before the Ld.CIT(A) who was pleased to allow the appeal by citing the decision of the Hon’ble Supreme Court in the case of CIT v. Jindal Steel & Power Ltd., reported in Sri Shanmugavel Mills Pvt. Ltd :: 4 :: [2024] 460 ITR 162 (SC) wherein it was held that the market value of the power supplied for captive consumption should be considered at the rate at which the State Electricity Board supplied power to its end consumers and not at the rate at which an assessee sells to the State Electricity Board. 5. Aggrieved by the aforesaid action of the Ld.CIT(A), the Revenue…

GANDHI SPECIAL TUBES LIMITED,MUMBAI vs. ACIT- CIRCLE 5(1)(1), MUMBAI

ITA 2421/MUM/2025[2017-2018]Status: DisposedITAT Mumbai10 Oct 2025AY 2017-2018

Bench: Justice (Retd.) C V Bhadang, Hon’Ble & Ms. Padmavathy S, Hon’Blegandhi Special Tubes Limited, Asst. Cit Circle 5(1)(1), 201-204, 2Nd Floor Plaza 55, Mumbai. Vs. Hughes Road, Next To Dharam Palace, Mumbai 400 007. Pan Aaacg1261C (Appellant) (Respondent)

For Appellant: S/Shri Chaitanya D Joshi & Saurav SuranaFor Respondent: Shri Swapnil Choudhary-Sr AR
Section 142(1)Section 143(1)Section 80I

…i - Trib.). Further reliance is placed on the decision of jurisdictional High Court in CIT vs Reliance Industries Ltd. [2019] 102 taxmann.com 372 (Bom) and [2024] 161 taxmann.com 423 (Bom) and decision of Supreme Court in CIT vs Jindal Steel & Power Ltd., 460 ITR 162 (SC). It is alternatively submitted that the allowance/deduction cannot be disturbed in the subsequent year unless and until the deduction for the initial assessment year is upset/withdrawn. 7. The learned DR has supported the impugned order. It is submitted that the Assessing Officer has rightly come to the conclusion that the rate of Rs.2.86…

PRAMOD LAKRA, DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-11(1), KOLKATA, KOLKATA vs. BALRAMPUR CHINI MILLS LTD , KOLKATA

In the result all the four appeals of the revenue are dismissed

ITA 1082/KOL/2025[2021-22]Status: DisposedITAT Kolkata26 Aug 2025AY 2021-22

Bench: Shri Rajesh Kumar, Am & Shripradip Kumar Choubey, Jm

For Appellant: Shri S.K. Tulsiyan, &For Respondent: Shri Praveen Kishore, DR
Section 80Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY, JM ITA Nos.1079 to 1082/KOL/2025 (Assessment Year:2017-18, 2018-19, 2020-21 & 2021-22) Balrampur Chini Mills Ltd. DCIT, Circle 11(1) FMC Fortuna, 2nd Floor, Aaykar Bhavan, 6 th Floor, P-7, 234/3A, AJC Bose Road, Chowringhee Square, Vs. Minto Park, Kolkata-700020 Kolkata-700069, West Bengal West Bengal (Appellant) (Respondent) PAN No. AAACB9373Q Assessee by : Shri S.K. Tulsiyan, & Ms. Lata Goyal, Ars Revenue by : Shri Praveen Kishore, DR Date of hearing: 23.07.2025 Date of pronouncement: 26.08.2025…

PRAMOD LAKRA, DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-11(1), KOLKATA, KOLKATA vs. BALRAMPUR CHINI MILLS LTD , KOLKATA

In the result all the four appeals of the revenue are dismissed

ITA 1081/KOL/2025[2020-21]Status: DisposedITAT Kolkata26 Aug 2025AY 2020-21

Bench: Shri Rajesh Kumar, Am & Shripradip Kumar Choubey, Jm

For Appellant: Shri S.K. Tulsiyan, &For Respondent: Shri Praveen Kishore, DR
Section 80Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY, JM ITA Nos.1079 to 1082/KOL/2025 (Assessment Year:2017-18, 2018-19, 2020-21 & 2021-22) Balrampur Chini Mills Ltd. DCIT, Circle 11(1) FMC Fortuna, 2nd Floor, Aaykar Bhavan, 6 th Floor, P-7, 234/3A, AJC Bose Road, Chowringhee Square, Vs. Minto Park, Kolkata-700020 Kolkata-700069, West Bengal West Bengal (Appellant) (Respondent) PAN No. AAACB9373Q Assessee by : Shri S.K. Tulsiyan, & Ms. Lata Goyal, Ars Revenue by : Shri Praveen Kishore, DR Date of hearing: 23.07.2025 Date of pronouncement: 26.08.2025…

PRAMOD LAKRA, DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-11(1), KOLKATA, KOLKATA vs. BALRAMPUR CHINI MILLS LTD , KOLKATA

In the result all the four appeals of the revenue are dismissed

ITA 1080/KOL/2025[2018-19]Status: DisposedITAT Kolkata26 Aug 2025AY 2018-19

Bench: Shri Rajesh Kumar, Am & Shripradip Kumar Choubey, Jm

For Appellant: Shri S.K. Tulsiyan, &For Respondent: Shri Praveen Kishore, DR
Section 80Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY, JM ITA Nos.1079 to 1082/KOL/2025 (Assessment Year:2017-18, 2018-19, 2020-21 & 2021-22) Balrampur Chini Mills Ltd. DCIT, Circle 11(1) FMC Fortuna, 2nd Floor, Aaykar Bhavan, 6 th Floor, P-7, 234/3A, AJC Bose Road, Chowringhee Square, Vs. Minto Park, Kolkata-700020 Kolkata-700069, West Bengal West Bengal (Appellant) (Respondent) PAN No. AAACB9373Q Assessee by : Shri S.K. Tulsiyan, & Ms. Lata Goyal, Ars Revenue by : Shri Praveen Kishore, DR Date of hearing: 23.07.2025 Date of pronouncement: 26.08.2025…

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CIT v. Jindal Steel & Power Ltd. (157 Taxmann.com 207) — Cited in 58 Judgments | BharatTax