CIT v. Khaitan Chemicals & Fertilizers Ltd.

307 ITR 150High Court2008#5128 most cited

What is CIT v. Khaitan Chemicals & Fertilizers Ltd. authority for?

Prior period expenses and items debited below the line to the profit and loss account are part of the company's profit and loss account and must be considered for MAT computation under section 115JB. Provisions for ascertained liabilities like gratuity, if calculated actuarially, are also to be considered.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v Khaitan Chemicals & Fertilizers Ltd. · 307 ITR 150 · section 115JB · MAT computation · prior period expenses · profit and loss account · ascertained liability · provision for gratuity

Sections most often in play

Section 115JBSection 1961

Issues it is cited on

section 115jsection 115jbsection 115section 11company

Judgments citing CIT v. Khaitan Chemicals & Fertilizers Ltd.

SARA INTERNATIONAL PRIVATE LIMITED,NEW DELHI vs. ACIT CIRCLE 22(1), NEW DELHI

ITA 533/DEL/2024[2016-17]Status: DisposedITAT Delhi06 Aug 2025AY 2016-17

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahman

For Appellant: Shri Salil Kapoor, AdvocateFor Respondent: Shri Manish Gupta, Sr. DR
Section 115JSection 143(1)Section 143(2)

…t, it cannot be deducted for the purpose of MAT computation as per the Act, as rightly held by AO. 7.3 Further, the appellant in its submission has harped on the decision of its -Jurisdictional High Court (Delhi) in CIT v Khaitan Chemicals & Fertilizers Ltd. [307 ITR 150] pronounced in 2008, where the Court held that prior period expenses/items below the line are a part of the profit and loss account of the company and thus, such expenses below the line are to be considered for the purpose of MAT assessment. However, the Assessing Officer has relied on the judgement of Hon'ble Kerela High Court in the case of Sre…

DCIT, CIRCLE-3(1), NEW DELHI vs. APL APOLLO TUBES LTD., NEW DELHI

In the result, the appeal is allowed for statistical purposes

ITA 6942/DEL/2018[2010-11]Status: DisposedITAT Delhi12 Feb 2024AY 2010-11

Bench: Shri G.S. Pannu, Vice- & Shri Challa Nagendra Prasadassessment Year: 2010-11

Section 114JSection 115Section 115J

…hat assessee followed accounting standard 5 and made the provision for gratuity which is an ascertained liability. Learned counsel placing reliance on the decision of the Hon'ble Delhi High Court in the case of CIT vs. Khaitan Chemicals & Fertilizers Ltd. – 307 ITR 150 submits that the provision for gratuity calculated on the basis of an actuarial 3 valuation is an ascertained liability and, therefore, no justification can be made under Section 115 JB of the Act. The learned counsel also expressed no objection in restoring the matter to the file of the Assessing Officer for verification of the valuation repo…

M/S. TIKAULA SUGAR MILLS LTD.,MUZAFFARNAGAR vs. ACIT, MUZAFFARNAGAR

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

ITA 4980/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Jun 2021AY 2012-13
For Appellant: Shri Akhilesh Kumar, AdvocateFor Respondent: Shri Prakash Dubey, Sr. DR
Section 115JSection 80I

…on the following decisions, he submitted that prior period expenses/liabilities are to be adjusted in computing the net profit u/s 115JB: 1. Tamil Nadu Cements Corporation Ltd v JCIT [2012] 349 ITR 58 (Mad) 2. CIT v Khaitan Chemicals & Fertilizers Ltd. [2008] 307 ITR 150 (Del) 3. Southern Power Distribution Company of AP Ltd v DC1T [2018] 170 ITD 1 (Hyd ITAT) 169 (Del-ITAT) 4. DCIT v Railtel Corpn of India Ltd [2019] 103 taxmann.com 438(Del-A) 45-70 13. He accordingly submitted that the order of the CIT(A) be set aside and the return filed by the assessee be allowed. 14. The ld. DR, on the other hand, heavily r…

HERO MOTOCROP LTD.,NEW DELHI vs. ACIT, CIRCLE- 11(1), NEW DELHI

The appeal of the assessee is partly allowed

ITA 9187/DEL/2019[2015-16]Status: DisposedITAT Delhi13 Apr 2021AY 2015-16

Bench: Shri Sudhanshu Srivastava & Shri O.P. Kantassessment Year: 2015-16

Section 115JSection 143(3)Section 144CSection 145ASection 80ISection 92C

…erein it has been held that notes to accounts formed integral part of the accompanying financial statements: Hero Motocorp Ltd. vs. ACIT • CIT vs. Sain Processing & Wvg. Mills (P) Ltd.: (2010) 325 ITR 565 (Del) • CIT vs. Khaitan Chemicals & Fertilizers Ltd: 307 ITR 150 (Del) • Kanoi Paper Industries Ltd. vs. CIT: ITA No. 298 of 2004 (Cal) • K.K. Nag Ltd. vs. ACIT: 52 SOT 381(Pune) • Hindustan Shipyard Ltd. vs. DCIT: 130 TTJ 213(Vishakhapatnam) • Shivalik Venture (P.) Ltd. v DCIT: 173 TTJ 238 (Mum) • B & B Infotech Ltd. v ITO: 155 ITD 1040 (Bang) • J.K. Lakshmi Cement Ltd. vs. ACIT: ITA No. 1275/Kol/2010 (Kol)…

M/S GOLDEN GATE PROPERTIES LTD vs. DEPUTY COMMISSIONER OF INCOME TAX

In the result, the impugned order passed by the tribunal

ITA/258/2016HC Karnataka04 Mar 2021

Bench: ALOK ARADHE,ASHOK S.KINAGI

Section 115JSection 143(1)Section 260Section 260ASection 5Section 80I

…earing, the appellant made detailed submissions, which have been mentioned in the preceding paragraphs. The AR of the appellant also placed reliance on the following judicial pronouncements: (i) CIT vs. Khaitan Chemicals & Fertilizers Ltd., (2008) 307 ITR 150 (Delhi) (ii) CIT vs. Sain Processing & Weaving Mills Pvt. Ltd. (2010) 325 ITR 565 (Delhi) (iii) K.K.Nag Ltd. Vs. Addl. CIT, (2012) 52 SOT 381. 4.3 The information available on records reveals that the appellant had shown profit of Rs.4,07,74,114/- in the profit and loss account for the year ending 31.03.2010. While computing the bo…

THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3, GUWAHATI vs. M/S. NUMALIGARH REFINERY LTD., GUWAHATI

In the result, appeals of the assessee in I

ITA 278/GTY/2018[2015-16]Status: DisposedITAT Guwahati13 Sept 2019AY 2015-16

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR
Section 80

…sessee only on the final rejection of its request for waiver of interest in the previous year relevant year to assessment year 1970-71, the interest was an allowable expenses for assessment year 1970-71. In CIT V Khaitan Chemicals & Fertilizers Limited (2008) 307 ITR 150 (del), the Hon’ble High Court has observed that Accounting Standard (AS-5) stipulates that prior period items are income or expenses which arise ‘in the current period’ as a result of errors or omissions in the preparation of the financial statements of one or more prior periods. Therefore, incomes or expenses relatable to prior period items are…

DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE - 03, GUWAHATI vs. NUMALIGARH REFINERY LIMITED, GUWAHATI

In the result, appeals of the assessee in I

ITA 28/GTY/2017[2013-14]Status: DisposedITAT Guwahati13 Sept 2019AY 2013-14

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR
Section 80

…sessee only on the final rejection of its request for waiver of interest in the previous year relevant year to assessment year 1970-71, the interest was an allowable expenses for assessment year 1970-71. In CIT V Khaitan Chemicals & Fertilizers Limited (2008) 307 ITR 150 (del), the Hon’ble High Court has observed that Accounting Standard (AS-5) stipulates that prior period items are income or expenses which arise ‘in the current period’ as a result of errors or omissions in the preparation of the financial statements of one or more prior periods. Therefore, incomes or expenses relatable to prior period items are…

NUMALIGARH REFINERY LIMITED,GUWAHATI vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE - 03, GUWAHATI

In the result, appeals of the assessee in I

ITA 27/GTY/2017[2013-14]Status: DisposedITAT Guwahati13 Sept 2019AY 2013-14

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR
Section 80

…sessee only on the final rejection of its request for waiver of interest in the previous year relevant year to assessment year 1970-71, the interest was an allowable expenses for assessment year 1970-71. In CIT V Khaitan Chemicals & Fertilizers Limited (2008) 307 ITR 150 (del), the Hon’ble High Court has observed that Accounting Standard (AS-5) stipulates that prior period items are income or expenses which arise ‘in the current period’ as a result of errors or omissions in the preparation of the financial statements of one or more prior periods. Therefore, incomes or expenses relatable to prior period items are…

THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3, GUWAHATI vs. M/S. NUMALIGARH REFINERY LTD., GUWAHATI

In the result, appeals of the assessee in I

ITA 98/GTY/2016[2012-13]Status: DisposedITAT Guwahati13 Sept 2019AY 2012-13

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR
Section 80

…sessee only on the final rejection of its request for waiver of interest in the previous year relevant year to assessment year 1970-71, the interest was an allowable expenses for assessment year 1970-71. In CIT V Khaitan Chemicals & Fertilizers Limited (2008) 307 ITR 150 (del), the Hon’ble High Court has observed that Accounting Standard (AS-5) stipulates that prior period items are income or expenses which arise ‘in the current period’ as a result of errors or omissions in the preparation of the financial statements of one or more prior periods. Therefore, incomes or expenses relatable to prior period items are…

THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3, GUWAHATI vs. M/S. NUMALIGARH REFINERY LTD., GUWAHATI

In the result, appeals of the assessee in I

ITA 97/GTY/2016[2011-12]Status: DisposedITAT Guwahati13 Sept 2019AY 2011-12

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR
Section 80

…sessee only on the final rejection of its request for waiver of interest in the previous year relevant year to assessment year 1970-71, the interest was an allowable expenses for assessment year 1970-71. In CIT V Khaitan Chemicals & Fertilizers Limited (2008) 307 ITR 150 (del), the Hon’ble High Court has observed that Accounting Standard (AS-5) stipulates that prior period items are income or expenses which arise ‘in the current period’ as a result of errors or omissions in the preparation of the financial statements of one or more prior periods. Therefore, incomes or expenses relatable to prior period items are…

M/S. NUMALIGARH REFINERY LTD.,GUWAHATI vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3, GUWAHATI

In the result, appeals of the assessee in I

ITA 90/GTY/2016[2012-13]Status: DisposedITAT Guwahati13 Sept 2019AY 2012-13

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR
Section 80

…sessee only on the final rejection of its request for waiver of interest in the previous year relevant year to assessment year 1970-71, the interest was an allowable expenses for assessment year 1970-71. In CIT V Khaitan Chemicals & Fertilizers Limited (2008) 307 ITR 150 (del), the Hon’ble High Court has observed that Accounting Standard (AS-5) stipulates that prior period items are income or expenses which arise ‘in the current period’ as a result of errors or omissions in the preparation of the financial statements of one or more prior periods. Therefore, incomes or expenses relatable to prior period items are…

M/S. NUMALIGARH REFINERY LTD.,GUWAHATI vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3, GUWAHATI

In the result, appeals of the assessee in I

ITA 89/GTY/2016[2010-11]Status: DisposedITAT Guwahati13 Sept 2019AY 2010-11

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR
Section 80

…sessee only on the final rejection of its request for waiver of interest in the previous year relevant year to assessment year 1970-71, the interest was an allowable expenses for assessment year 1970-71. In CIT V Khaitan Chemicals & Fertilizers Limited (2008) 307 ITR 150 (del), the Hon’ble High Court has observed that Accounting Standard (AS-5) stipulates that prior period items are income or expenses which arise ‘in the current period’ as a result of errors or omissions in the preparation of the financial statements of one or more prior periods. Therefore, incomes or expenses relatable to prior period items are…

M/S. NUMALIGARH REFINERY LTD.,GUWAHATI vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3, GUWAHATI

In the result, appeals of the assessee in I

ITA 8/GTY/2014[2010-11]Status: DisposedITAT Guwahati13 Sept 2019AY 2010-11

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR
Section 80

…sessee only on the final rejection of its request for waiver of interest in the previous year relevant year to assessment year 1970-71, the interest was an allowable expenses for assessment year 1970-71. In CIT V Khaitan Chemicals & Fertilizers Limited (2008) 307 ITR 150 (del), the Hon’ble High Court has observed that Accounting Standard (AS-5) stipulates that prior period items are income or expenses which arise ‘in the current period’ as a result of errors or omissions in the preparation of the financial statements of one or more prior periods. Therefore, incomes or expenses relatable to prior period items are…

M/S. NUMALIGARH REFINERY LTD.,GUWAHATI vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3, GUWAHATI

In the result, appeals of the assessee in I

ITA 7/GTY/2014[2009-10]Status: DisposedITAT Guwahati13 Sept 2019AY 2009-10

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR
Section 80

…sessee only on the final rejection of its request for waiver of interest in the previous year relevant year to assessment year 1970-71, the interest was an allowable expenses for assessment year 1970-71. In CIT V Khaitan Chemicals & Fertilizers Limited (2008) 307 ITR 150 (del), the Hon’ble High Court has observed that Accounting Standard (AS-5) stipulates that prior period items are income or expenses which arise ‘in the current period’ as a result of errors or omissions in the preparation of the financial statements of one or more prior periods. Therefore, incomes or expenses relatable to prior period items are…

M/S. NUMALIGARH REFINERY LTD.,GUWAHATI vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3, GUWAHATI

In the result, appeals of the assessee in I

ITA 5/GTY/2014[2007-08]Status: DisposedITAT Guwahati13 Sept 2019AY 2007-08

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR
Section 80

…sessee only on the final rejection of its request for waiver of interest in the previous year relevant year to assessment year 1970-71, the interest was an allowable expenses for assessment year 1970-71. In CIT V Khaitan Chemicals & Fertilizers Limited (2008) 307 ITR 150 (del), the Hon’ble High Court has observed that Accounting Standard (AS-5) stipulates that prior period items are income or expenses which arise ‘in the current period’ as a result of errors or omissions in the preparation of the financial statements of one or more prior periods. Therefore, incomes or expenses relatable to prior period items are…

M/S KALYANI BUILDWELL PRIVATE LTD,AGRA vs. ACIT CIRCLE4(1), AGRA

In the result, the appeal is partly allowed for statistical purpose

ITA 292/AGR/2016[2011-12]Status: DisposedITAT Agra22 Mar 2019AY 2011-12

Bench: Shri Sudhanshu Srivastava & Dr. Mitha Lal Meenam/S Kalyani Buildwell (P) Ltd., Vs. Asstt. Commissioner Of Kalyani Point, Near Tulsi Income-Tax, Circle-4(1), Agra Cinema, Bye-Pass Road, Agra Pan No: Aacck7095G (Assessee) (Revenue)

Section 133ASection 43B

…imately connected to the business of the assessee u/s 28 and hence, the said claim of expenses of lease deed is allowable expenditure u/s 37 of the Act. In support, he placed reliance on the following case laws:- a) CIT vs. Khaitan Chemical & Fertilizers Ltd.326 ITR 114 b) CIT vs. Mahalakshmi Textile Mills Ltd. 66 ITR 710 (SC) c) CIT vs. Mysore Sugar Co. Ltd. reported in 46 ITR 649 SC) d) CIT vs. Nainital Bank Ltd. reported in 55 ITR 707 (SC) 7.2.1 The Ld AR further contented that, in immediately succeeding Assessment Years i.e. 2012-13 and 2013-14, the claim of lease deed expenses was allowed by the Ld AO for 1…

DCIT, NEW DELHI vs. M/S. DELHI POWER CO. LTD.,, NEW DELHI

In the result, the appeal of the department is allowed for statistical purposes

ITA 5493/DEL/2014[2010-11]Status: DisposedITAT Delhi17 Oct 2018AY 2010-11

Bench: Sh. N. K. Saini, Am & Sh. K. N. Chary, Jm Ita No. 5493/Del/2014 : Asstt. Year : 2010-11 Dy. Commissioner Of Income Vs M/S Delhi Power Co. Ltd., 2Nd Floor, Pre-Fabricated Building, Tax, Circle-10(1), New Delhi Rajghat Power House, New Delhi-110002 (Appellant) (Respondent) Pan No. Aabcd5265G Assessee By : Sh. Ashish Goel, Ca Revenue By : Ms. Rachna Singh, Cit Dr Date Of Hearing : 11.10.2018 Date Of Pronouncement : 17.10.2018 Order Per N. K. Saini, Am: This Is An Appeal By The Department Against The Order Dated 21.07.2014 Of Ld. Cit(A)-Xiii, Delhi.

For Appellant: Sh. Ashish Goel, CAFor Respondent: Ms. Rachna Singh, CIT DR
Section 143(1)Section 144

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Sh. N. K. Saini, AM and Sh. K. N. Chary, JM ITA No. 5493/Del/2014 : Asstt. Year : 2010-11 Dy. Commissioner of Income Vs M/s Delhi Power Co. Ltd., 2nd Floor, Pre-Fabricated Building, Tax, Circle-10(1), New Delhi Rajghat Power House, New Delhi-110002 (APPELLANT) (RESPONDENT) PAN No. AABCD5265G Assessee by : Sh. Ashish Goel, CA Revenue by : Ms. Rachna Singh, CIT DR Date of Hearing : 11.10.2018 Date of Pronouncement : 17.10.2018 ORDER Per N. K. Saini, AM: This is an appeal by the department against the order dated 21.07.2014 of ld. CIT(A)-XII…

HOUSING DEVELOPMENT & INFRASTRUCTURE LTD,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 5(4), MUMBAI

In the result, appeal of the assessee is partly allowed as indicated above

ITA 5986/MUM/2017[2013-14]Status: DisposedITAT Mumbai10 Sept 2018AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri Dr. K. ShivaramFor Respondent: Shri Anadi Varma
Section 115JSection 143(3)Section 263Section 80

…37(1) of the Act, as the contract is terminated and said expenses are allowable as deduction. He placed reliance on the decision of the Hon'ble Bombay High Court in the case of CIBA of India Ltd. v. CIT [202 ITR 01] and Khaitan chemicals & Fertilizers Ltd., [326 ITR 114] in support of the above submissions. 42. Ld. DR vehemently supported the orders of the authorities below and filed written submissions. 43. We have heard the rival submissions and perused the orders of the authorities below and the case laws relied on and the written submissions. We find that the alternative contention of the assessee that if…

DCIT, CIRCLE-2(1), TIRUPATHI vs. M/S. SOUTHERN POWER DISTRIBUTION COMPANY OF ANDHRA PRADESH LIMITED,, TIRUPATHI

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

ITA 1533/HYD/2013[2007-08]Status: DisposedITAT Hyderabad27 Apr 2018AY 2007-08

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahmanm/S. Southern Power Vs Dy. Commissioner Of Income Distribution Company Of Tax, Circle 2(1) Andhra Pradesh Ltd Tirupati Tirupati 517 503 Pan: Aahcs 4056 Q Dy. Commissioner Of Vs M/S. Southern Power Distribution Income Tax, Company Of Andhra Pradesh Ltd Circle 2(1) Tirupati 517 503 Tirupati Pan: Aahcs 4056 Q

For Appellant: Shri A.V. RaghuramFor Respondent: Smt. U. Mini Chandran, DR
Section 115JSection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad Before Smt. P. Madhavi Devi, Judicial Member AND Shri S.Rifaur Rahman, Accountant Member M/s. Southern Power Vs Dy. Commissioner of Income Distribution Company of Tax, Circle 2(1) Andhra Pradesh Ltd Tirupati Tirupati 517 503 PAN: AAHCS 4056 Q Dy. Commissioner of Vs M/s. Southern Power Distribution Income Tax, Company of Andhra Pradesh Ltd Circle 2(1) Tirupati 517 503 Tirupati PAN: AAHCS 4056 Q For Assessee : Shri A.V. Raghuram For Revenue : Smt. U. Mini Chandran, DR Dates of Hearing: 06/04/2017, 05/01/2018 & 23/04/2018 Date of Pronouncement…

M/S. SOUTHERN POWER DISTRIBUTION COMPANY OF ANDHRA PRADESH LTD.,,HYDERABAD vs. DEPUTY COMMISSIONER OF INCOME TAX,, HYDERABAD

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

ITA 1460/HYD/2013[2009-10]Status: DisposedITAT Hyderabad27 Apr 2018AY 2009-10

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahmanm/S. Southern Power Vs Dy. Commissioner Of Income Distribution Company Of Tax, Circle 2(1) Andhra Pradesh Ltd Tirupati Tirupati 517 503 Pan: Aahcs 4056 Q Dy. Commissioner Of Vs M/S. Southern Power Distribution Income Tax, Company Of Andhra Pradesh Ltd Circle 2(1) Tirupati 517 503 Tirupati Pan: Aahcs 4056 Q

For Appellant: Shri A.V. RaghuramFor Respondent: Smt. U. Mini Chandran, DR
Section 115JSection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad Before Smt. P. Madhavi Devi, Judicial Member AND Shri S.Rifaur Rahman, Accountant Member M/s. Southern Power Vs Dy. Commissioner of Income Distribution Company of Tax, Circle 2(1) Andhra Pradesh Ltd Tirupati Tirupati 517 503 PAN: AAHCS 4056 Q Dy. Commissioner of Vs M/s. Southern Power Distribution Income Tax, Company of Andhra Pradesh Ltd Circle 2(1) Tirupati 517 503 Tirupati PAN: AAHCS 4056 Q For Assessee : Shri A.V. Raghuram For Revenue : Smt. U. Mini Chandran, DR Dates of Hearing: 06/04/2017, 05/01/2018 & 23/04/2018 Date of Pronouncement…

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CIT v. Khaitan Chemicals & Fertilizers Ltd. (307 ITR 150) — Cited in 23 Judgments | BharatTax