CIT v. Metal & Chromium Plater (P.) Ltd.

415 ITR 123High Court2019#4052 most cited

What is CIT v. Metal & Chromium Plater (P.) Ltd. authority for?

In the context of Section 115J, capital gains are included for assessment. Unlike Sections 115JA and 115JB, Section 115J does not have specific provisions for adjustments to book profits.

29

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT vs Metal and Chromium Plater · Section 115J · Section 115JA · Section 115JB · book profits · capital gains · assessment

Sections most often in play

Section 115JBSection 10(38)Section 115JSection 115JASection 143(3)Section 14ASection 2(24)Section 250

Issues it is cited on

scientific research expendituresection 92f(v)section 80hhesection 35absection 80g(1)section 6(3)section 92f(ii)section 80ia(1)section 80absection 96section 80ia(5)section 42

Judgments citing CIT v. Metal & Chromium Plater (P.) Ltd.

M/S Best Trading & Agencies Ltd vs. The Deputy Commissioner of Income Tax

In the result, the orders passed by the

ITA/191/2011HC Karnataka26 Aug 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 115JSection 260Section 260A

…LTD., VS. DEPUTY 13 COMMISSIONER OF INCOME TAX’, (2017) 54 ITR (T) 425, ‘MICRO INKS LTD. VS. PRINCIPAL COMMISSIONER OF INCOME TAX’, (2018) 407 ITR 681, and ‘COMMISSIONER OF INCOME TAX-III CHENNAI VS. METAL AND CHROMIUM PLATER (P) LTD.’, (2019) 415 ITR 123. 9. Learned counsel for the revenue On the other hand, submitted that there is no whisper in the orders passed by the authorities as to how the scheme was framed. It is further submitted that in the absence of the scheme, it cannot be held that the assessee was holding funds as conduit. Therefore, the matter deserves to be remitted to…

Dy.CIT, Central Circle-6(2), Mumbai vs. M/S. Alok Industries Limited, Mumbai

In the result, the appeals of Revenue are partly allowed for statistical purposes

ITA 904/MUM/2019[2010-11]Status: DisposedITAT Mumbai16 Jul 2020AY 2010-11

Bench: Shri Shamim Yahya & Shri Pawan Singh

For Appellant: Shri Rajiv Harit (CIT-DR) &For Respondent: Shri Nimesh K. Chothani
Section 115Section 115J

…assessee submitted that the Hon'ble Bombay High Court decision in the cases referred by learned Departmental Representative have been duly considered and distinguished by the Hon'ble Madras High Court in the case of CIT vs. Metal & Chromium Plater (P.) Ltd., 415 ITR 123 (Madras). He also submitted that ITAT decision in assessee’s own case should be assumed to have considered this decision. 12. Upon careful consideration, we find ourselves in agreement with the submission of the learned Departmental Representative that the ITAT orders relied upon by the learned counsel of the assessee do not consider aforesaid H…

DCIT Central Circle 6(2), Mumbai vs. M/S Alok Industries Ltd, Mumbai

In the result, the appeals of Revenue are partly allowed for statistical purposes

ITA 903/MUM/2019[2009-10]Status: DisposedITAT Mumbai16 Jul 2020AY 2009-10

Bench: Shri Shamim Yahya & Shri Pawan Singh

For Appellant: Shri Rajiv Harit (CIT-DR) &For Respondent: Shri Nimesh K. Chothani
Section 115Section 115J

…assessee submitted that the Hon'ble Bombay High Court decision in the cases referred by learned Departmental Representative have been duly considered and distinguished by the Hon'ble Madras High Court in the case of CIT vs. Metal & Chromium Plater (P.) Ltd., 415 ITR 123 (Madras). He also submitted that ITAT decision in assessee’s own case should be assumed to have considered this decision. 12. Upon careful consideration, we find ourselves in agreement with the submission of the learned Departmental Representative that the ITAT orders relied upon by the learned counsel of the assessee do not consider aforesaid H…

DCIT Central Circle 6(2), Mumbai vs. M/S Alok Industries Ltd, Mumbai

In the result, the appeals of Revenue are partly allowed for statistical purposes

ITA 900/MUM/2019[2006-07]Status: DisposedITAT Mumbai16 Jul 2020AY 2006-07

Bench: Shri Shamim Yahya & Shri Pawan Singh

For Appellant: Shri Rajiv Harit (CIT-DR) &For Respondent: Shri Nimesh K. Chothani
Section 115Section 115J

…assessee submitted that the Hon'ble Bombay High Court decision in the cases referred by learned Departmental Representative have been duly considered and distinguished by the Hon'ble Madras High Court in the case of CIT vs. Metal & Chromium Plater (P.) Ltd., 415 ITR 123 (Madras). He also submitted that ITAT decision in assessee’s own case should be assumed to have considered this decision. 12. Upon careful consideration, we find ourselves in agreement with the submission of the learned Departmental Representative that the ITAT orders relied upon by the learned counsel of the assessee do not consider aforesaid H…

DCIT, Central Circle-6(2), Mumbai vs. M/S. Alok Industries Limited., Mumbai

In the result, the appeals of Revenue are partly allowed for statistical purposes

ITA 906/MUM/2019[2011-12]Status: DisposedITAT Mumbai16 Jul 2020AY 2011-12

Bench: Shri Shamim Yahya & Shri Pawan Singh

For Appellant: Shri Rajiv Harit (CIT-DR) &For Respondent: Shri Nimesh K. Chothani
Section 115Section 115J

…assessee submitted that the Hon'ble Bombay High Court decision in the cases referred by learned Departmental Representative have been duly considered and distinguished by the Hon'ble Madras High Court in the case of CIT vs. Metal & Chromium Plater (P.) Ltd., 415 ITR 123 (Madras). He also submitted that ITAT decision in assessee’s own case should be assumed to have considered this decision. 12. Upon careful consideration, we find ourselves in agreement with the submission of the learned Departmental Representative that the ITAT orders relied upon by the learned counsel of the assessee do not consider aforesaid H…

Dy. CIT, Central Circle-6(2), Mumbai vs. M/S. Alok Industries Limited, Mumbai

In the result, the appeals of Revenue are partly allowed for statistical purposes

ITA 905/MUM/2019[2010-11]Status: DisposedITAT Mumbai16 Jul 2020AY 2010-11

Bench: Shri Shamim Yahya & Shri Pawan Singh

For Appellant: Shri Rajiv Harit (CIT-DR) &For Respondent: Shri Nimesh K. Chothani
Section 115Section 115J

…assessee submitted that the Hon'ble Bombay High Court decision in the cases referred by learned Departmental Representative have been duly considered and distinguished by the Hon'ble Madras High Court in the case of CIT vs. Metal & Chromium Plater (P.) Ltd., 415 ITR 123 (Madras). He also submitted that ITAT decision in assessee’s own case should be assumed to have considered this decision. 12. Upon careful consideration, we find ourselves in agreement with the submission of the learned Departmental Representative that the ITAT orders relied upon by the learned counsel of the assessee do not consider aforesaid H…

DCIT Central Circle 6(2), Mumbai vs. M/S Alok Industries Ltd, Mumbai

In the result, the appeals of Revenue are partly allowed for statistical purposes

ITA 902/MUM/2019[2008-09]Status: DisposedITAT Mumbai16 Jul 2020AY 2008-09

Bench: Shri Shamim Yahya & Shri Pawan Singh

For Appellant: Shri Rajiv Harit (CIT-DR) &For Respondent: Shri Nimesh K. Chothani
Section 115Section 115J

…assessee submitted that the Hon'ble Bombay High Court decision in the cases referred by learned Departmental Representative have been duly considered and distinguished by the Hon'ble Madras High Court in the case of CIT vs. Metal & Chromium Plater (P.) Ltd., 415 ITR 123 (Madras). He also submitted that ITAT decision in assessee’s own case should be assumed to have considered this decision. 12. Upon careful consideration, we find ourselves in agreement with the submission of the learned Departmental Representative that the ITAT orders relied upon by the learned counsel of the assessee do not consider aforesaid H…

DCIT Central Circle 6(2), Mumbai vs. M/S Alok Industries Ltd, Mumbai

In the result, the appeals of Revenue are partly allowed for statistical purposes

ITA 901/MUM/2019[2007-08]Status: DisposedITAT Mumbai16 Jul 2020AY 2007-08

Bench: Shri Shamim Yahya & Shri Pawan Singh

For Appellant: Shri Rajiv Harit (CIT-DR) &For Respondent: Shri Nimesh K. Chothani
Section 115Section 115J

…assessee submitted that the Hon'ble Bombay High Court decision in the cases referred by learned Departmental Representative have been duly considered and distinguished by the Hon'ble Madras High Court in the case of CIT vs. Metal & Chromium Plater (P.) Ltd., 415 ITR 123 (Madras). He also submitted that ITAT decision in assessee’s own case should be assumed to have considered this decision. 12. Upon careful consideration, we find ourselves in agreement with the submission of the learned Departmental Representative that the ITAT orders relied upon by the learned counsel of the assessee do not consider aforesaid H…

The Commissoner of Income Tax I vs. M/s. Alpha Thought Technologies P Ltd

ITTA/191/2011HC Telangana21 Mar 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY