CIT v. Meghalaya Steels Ltd.

332 ITR 91High Court2011#5373 most cited

What is CIT v. Meghalaya Steels Ltd. authority for?

Central excise duty refund, granted based on exemption notifications, is not considered income and is eligible for deduction under Section 80-IC of the Income Tax Act. This is because the refund is a mechanism to operationalize an exemption rather than an increase in profit.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2023.

Also referred to as

CIT v. Meghalaya Steels Ltd. · 332 ITR 91 · Section 80-IC · central excise duty refund · exemption notification · not income · business income · deduction

Also reported as

34 Taxmann.com 34

Judgments citing CIT v. Meghalaya Steels Ltd.

M/S. Spinks Impex, New Delhi vs. ACIT, New Delhi

The appeal of the assessee is allowed partly for statistical purpose

ITA 480/DEL/2014[2010-11]Status: DisposedITAT Delhi25 Apr 2016AY 2010-11

Bench: Sh. I.C. Sudhir & Sh. O.P. Kantassessment Year: 2009-10 M/S. Spinks Impex, C/O- M.K. Bhatt Vs. Income Tax Officer, Ward- 39(3) & Co., Ca, 302, E 10/12, Triveni New Delhi Complex, Jawahar Park, Laxmi Nagar, Delhi. Gir/Pan : Aaxfs9150Q (Appellant) (Respondent) & Assessment Year: 2010-11 M/S. Spinks Impex, C/O- M.K. Bhatt Asstt. Commissioner Of Income Vs. & Co., Ca, 302, E 10/12, Triveni Tax, Circle-37(1), New Delhi Complex, Jawahar Park, Laxmi Nagar, Delhi. Gir/Pan : Aaxfs9150Q (Appellant) (Respondent) Appellant By Sh. M.K. Bhatt, Ca Respondent By Smt. Anima Barnwal, Sr.Dr Date Of Hearing 07.04.2016 Date Of Pronouncement 25.04.2016 Order Per O.P. Kant, A.M.: These Appeals Of The Assessee Are Preferred Against Two Separate Orders Dated 03/01/2013 & 20/11/2013 Of The Ld. Commissioner Of Income- Tax(Appeals)-Xxviii, New Delhi For Assessment Years 2009-10 & 2010-11 Respectively. The Grounds Raised In The Both The Appeals Are Common & Consolidated Order.

Section 143(3)Section 35DSection 37Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’: NEW DELHI BEFORE SH. I.C. SUDHIR, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2009-10 M/s. Spinks Impex, C/o- M.K. Bhatt Vs. Income Tax Officer, Ward- 39(3), & Co., CA, 302, E 10/12, Triveni New Delhi Complex, Jawahar Park, Laxmi Nagar, Delhi. GIR/PAN : AAXFS9150Q (Appellant) (Respondent) And Assessment Year: 2010-11 M/s. Spinks Impex, C/o- M.K. Bhatt Asstt. Commissioner of Income Vs. & Co., CA, 302, E 10/12, Triveni Tax, Circle-37(1), New Delhi Complex, Jawahar Park, Laxmi Nagar, Delhi. GIR/PAN : AAXFS9150Q (Appellant) (Respondent)…

Spinks Impex, Delhi vs. ITO, New Delhi

The appeal of the assessee is allowed partly for statistical purpose

ITA 1211/DEL/2013[2009-10]Status: DisposedITAT Delhi25 Apr 2016AY 2009-10

Bench: Sh. I.C. Sudhir & Sh. O.P. Kantassessment Year: 2009-10 M/S. Spinks Impex, C/O- M.K. Bhatt Vs. Income Tax Officer, Ward- 39(3) & Co., Ca, 302, E 10/12, Triveni New Delhi Complex, Jawahar Park, Laxmi Nagar, Delhi. Gir/Pan : Aaxfs9150Q (Appellant) (Respondent) & Assessment Year: 2010-11 M/S. Spinks Impex, C/O- M.K. Bhatt Asstt. Commissioner Of Income Vs. & Co., Ca, 302, E 10/12, Triveni Tax, Circle-37(1), New Delhi Complex, Jawahar Park, Laxmi Nagar, Delhi. Gir/Pan : Aaxfs9150Q (Appellant) (Respondent) Appellant By Sh. M.K. Bhatt, Ca Respondent By Smt. Anima Barnwal, Sr.Dr Date Of Hearing 07.04.2016 Date Of Pronouncement 25.04.2016 Order Per O.P. Kant, A.M.: These Appeals Of The Assessee Are Preferred Against Two Separate Orders Dated 03/01/2013 & 20/11/2013 Of The Ld. Commissioner Of Income- Tax(Appeals)-Xxviii, New Delhi For Assessment Years 2009-10 & 2010-11 Respectively. The Grounds Raised In The Both The Appeals Are Common & Consolidated Order.

Section 143(3)Section 35DSection 37Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’: NEW DELHI BEFORE SH. I.C. SUDHIR, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2009-10 M/s. Spinks Impex, C/o- M.K. Bhatt Vs. Income Tax Officer, Ward- 39(3), & Co., CA, 302, E 10/12, Triveni New Delhi Complex, Jawahar Park, Laxmi Nagar, Delhi. GIR/PAN : AAXFS9150Q (Appellant) (Respondent) And Assessment Year: 2010-11 M/s. Spinks Impex, C/o- M.K. Bhatt Asstt. Commissioner of Income Vs. & Co., CA, 302, E 10/12, Triveni Tax, Circle-37(1), New Delhi Complex, Jawahar Park, Laxmi Nagar, Delhi. GIR/PAN : AAXFS9150Q (Appellant) (Respondent)…