What is CIT v. Metalman Auto P. Ltd. authority for?

A reduction in the cost of purchases from foreign suppliers and rental income from essential ATM facilities within an industrial unit are eligible for deduction under Section 80IB as they arise from the industrial undertaking.

How many judgments cite CIT v. Metalman Auto P. Ltd.?

91 judgments on BharatTax cite CIT v. Metalman Auto P. Ltd. (336 ITR 434), spanning 2015 to 2026.

Which sections of the Income Tax Act does CIT v. Metalman Auto P. Ltd. come up under?

It is most often cited in judgments turning on Section 1961, Section 143(3), Section 115JB, Section 132, Section 142(1), Section 143(2).

CIT v. Metalman Auto P. Ltd. (336 ITR 434)

ACIT, Ludhiana vs. M/S Vardhman Textiles Ltd., Ludhiana

In the result appeals of the Assessee and the Revenue are partly allowed

ITA 530/CHANDI/2008[2003-04]Status: DisposedITAT Chandigarh04 May 2018AY 2003-04

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2002-03

For Appellant: Shri. Subhash AggarwalFor Respondent: Sh. Ashish Abrol

Section 10BSection 14ASection 80H

…gh the order wherein the claims received, excess provisions written back and misc. income, foreign exchange fluctuation were allowed to the assessee relying on the judgment of Hon’ble Punjab & Haryana High Court in the case of CIT Vs. Metal Man Auto Pvt. Ltd. 336 ITR 434 and VMT spinning Co. Ltd in ITA654/CHD/2005 for the year 2001-02 wide order dated 31- 07-2006. 6.11 As a result, the ground no 1,2 of 202-03 and similar issue for the other years of the revenue stands dismissed and ground number 1 of 202-03 and similar issue for the other years of the assessee is allowed. 7. Issue No. 2 : Allocation Expenses und…

Vardhman Textile Ltd., Ludhiana vs. ACIT, Ludhiana

In the result appeals of the Assessee and the Revenue are partly allowed

ITA 475/CHANDI/2008[2003-04]Status: DisposedITAT Chandigarh04 May 2018AY 2003-04

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2002-03

For Appellant: Shri. Subhash AggarwalFor Respondent: Sh. Ashish Abrol

Section 10BSection 14ASection 80H

…gh the order wherein the claims received, excess provisions written back and misc. income, foreign exchange fluctuation were allowed to the assessee relying on the judgment of Hon’ble Punjab & Haryana High Court in the case of CIT Vs. Metal Man Auto Pvt. Ltd. 336 ITR 434 and VMT spinning Co. Ltd in ITA654/CHD/2005 for the year 2001-02 wide order dated 31- 07-2006. 6.11 As a result, the ground no 1,2 of 202-03 and similar issue for the other years of the revenue stands dismissed and ground number 1 of 202-03 and similar issue for the other years of the assessee is allowed. 7. Issue No. 2 : Allocation Expenses und…

ACIT, Ludhiana vs. Vardhman Textiles Ltd., Ludhiana

In the result appeals of the Assessee and the Revenue are partly allowed

ITA 691/CHANDI/2007[2002-03]Status: DisposedITAT Chandigarh04 May 2018AY 2002-03

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2002-03

For Appellant: Shri. Subhash AggarwalFor Respondent: Sh. Ashish Abrol

Section 10BSection 14ASection 80H

…gh the order wherein the claims received, excess provisions written back and misc. income, foreign exchange fluctuation were allowed to the assessee relying on the judgment of Hon’ble Punjab & Haryana High Court in the case of CIT Vs. Metal Man Auto Pvt. Ltd. 336 ITR 434 and VMT spinning Co. Ltd in ITA654/CHD/2005 for the year 2001-02 wide order dated 31- 07-2006. 6.11 As a result, the ground no 1,2 of 202-03 and similar issue for the other years of the revenue stands dismissed and ground number 1 of 202-03 and similar issue for the other years of the assessee is allowed. 7. Issue No. 2 : Allocation Expenses und…

M/S Vardhman Textiles Ltd., Ludhiana vs. ACIT, Ludhiana

In the result appeals of the Assessee and the Revenue are partly allowed

ITA 681/CHANDI/2007[2002-03]Status: DisposedITAT Chandigarh04 May 2018AY 2002-03

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2002-03

For Appellant: Shri. Subhash AggarwalFor Respondent: Sh. Ashish Abrol

Section 10BSection 14ASection 80H

…gh the order wherein the claims received, excess provisions written back and misc. income, foreign exchange fluctuation were allowed to the assessee relying on the judgment of Hon’ble Punjab & Haryana High Court in the case of CIT Vs. Metal Man Auto Pvt. Ltd. 336 ITR 434 and VMT spinning Co. Ltd in ITA654/CHD/2005 for the year 2001-02 wide order dated 31- 07-2006. 6.11 As a result, the ground no 1,2 of 202-03 and similar issue for the other years of the revenue stands dismissed and ground number 1 of 202-03 and similar issue for the other years of the assessee is allowed. 7. Issue No. 2 : Allocation Expenses und…

DCIT, Cir-10(1), Kolkata vs. M/S Maa Amba Infrastructure (P) Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1309/KOL/2015[2012-2013]Status: DisposedITAT Kolkata23 Mar 2018AY 2012-2013

Bench: Hon’Ble Shri Aby. T. Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A No. 1309/Kol/2015 Assessment Year : 2012-13 Dcit, Circle-10(1), Kolkata -Vs- M/S Maa Amba Infrastructure (P) Ltd. [Pan: Aaecm 6507 F] (Appellant) (Respondent)

For Appellant: Shri Saurabh Kumar, Addl. CIT Sr. DRFor Respondent: Shri Akkal Dudhewala, AR

Section 143(3)Section 22

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri Aby. T. Varkey, JM & Shri M.Balaganesh, AM ] I.T.A No. 1309/Kol/2015 Assessment Year : 2012-13 DCIT, Circle-10(1), Kolkata -vs- M/s Maa Amba Infrastructure (P) Ltd. [PAN: AAECM 6507 F] (Appellant) (Respondent) For the Appellant : Shri Saurabh Kumar, Addl. CIT Sr. DR For the Respondent : Shri Akkal Dudhewala, AR Date of Hearing : 19.03.2018 Date of Pronouncement : 23.03.2018 ORDER Per M.Balaganesh, AM 1. This appeal by the Revenue arises out of the order of the Learned Commissioner of Income Tax(Appeals)-4, Kolkata [in short t…

Tata Lokheed Martin Aerostructures Ltd., Hyderabad vs. DCIT - 1(3), Mumbai

ITA 2144/MUM/2016[2011-12]Status: DisposedITAT Mumbai12 Jan 2018AY 2011-12

Bench: Sh. Shamim Yahya, Am & Sh. Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 2144/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2011-12)

For Appellant: Ms. Aarati VisanjiFor Respondent: Sh. M. V. Rajguru

Section 10(34)Section 14A

…ACIT [2015] 58 taxmann.com 369 (Mumbai - Tribunal) (d) CIT v. Walfort Share and Stock Brokers Private Limited (2009) 310 ITR 421 (Born) [Affirmed in 326 ITR I (SC)] (e) CIT v. Reliance Industries Ltd. 339 ITR 632 (Born) (f) CIT v. Metalman Auto P. Ltd. (2011) 336 ITR 434 (P&H) (g) CIT v. Hero Cycles Ltd. (2010) 323 ITR 518 (P&H) (h) CIT v. Winsome Textile Industries Ltd. 319 hR 204 (P&H) (i) Godrej & Boyce Manufacturing Co Ltd, 328 ITR 81 (Bombay High Court) (j) Wimco Seedlings Ltd. v. DCIT (2007) 107 lTD 267 (De) (TM) (k) Relaxo Footwears Ltd.,V. ACIT (2012) 50 SOT 102 (DEL); (I) Chanakya International Pvt. Ltd.…

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, the appeal of the assessee is allowed in part for statistical purposes

ITA 6021/DEL/2012[2008-09]Status: DisposedITAT Delhi09 Nov 2017AY 2008-09

Bench: Shri N.K. Saini & Shri K.N. Charry

Section 143(3)Section 144CSection 144C(5)Section 14ASection 35DSection 43BSection 92C

…vs. Hero Cycles: 323 ITR 518, assessing officer does not have power to compute disallowance under section 14A as per provisions of Rule 8D, even for assessment years 2008-09 and onwards. He submitted that similar view is taken in CIT v. Metalman Auto P. Ltd.: 336 ITR 434 (P&H) , CIT v. Reliance Utilities and Power Ltd.: 313 ITR 340 (Bom) , CIT v. Torrent Power Ltd.: 363 ITR 474 (Guj). ITA No.-6021/Del/2012 6.3. Reference can also be made to the decisions in Chemical & Mettallurgical Design Co. Ltd : ITA No. 803/2008 (Delhi), CIT Vs Ms. Sushma Kapoor : 319 ITR 299 (Delhi), ACIT v. Eicher Limited: 101 TTJ 369 (De…

DCIT (Ltu), New Delhi vs. M/S. Exl Service.Com (India) Pvt. Ltd., New Delhi

In the result, the appeal by the assessee as well as ofthe department are partly allowed for statistical purposes

ITA 615/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Jan 2017AY 2010-11

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 302/Del/2015 : Asstt. Year : 2010-11 Exl Service.Com (India) Pvt. Ltd., Vs Deputy Commissioner Of Income 414, 4Th Floor, Dlf Jasola, Tax, Large Tax Payer Unit, Tower-B, Plot No. 10 & 11, Dda New Delhi District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Ita No. 615/Del/2015 : Asstt. Year : 2010-11 Deputy Commissioner Of Income Vs Exl Service.Com (India) Pvt. Ltd., 414, 4Th Floor, Dlf Jasola, Tower- Tax, Circle-1 (Ltu), New Delhi-110017 B, Plot No. 10 & 11, Dda District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Pan No. Aaace5174C Assessee By : Sh. Ajay Vohra, Adv. Sh. Abhishek Agarwal, Adv. Revenue By : Sh. Piyush Jain, Cit Dr Date Of Hearing : 07.10.2017 Date Of Pronouncement : 03.01.2017 Order Per N. K. Saini, Am:

For Appellant: Sh. Ajay Vohra, AdvFor Respondent: Sh. Piyush Jain, CIT DR

Section 143(3)Section 92D

…reliance was placed on the following case laws: " Godrej & Boyce Mfg. Co. Ltd., Mumbai Vs DCIT 328 ITR 81 (Bom.) " Chemical & Metallurgical Design Co. Ltd. in ITA No. 803/2008 (Del.) " CIT Vs Ms. Sushma Kapoor 319 ITR 299 (Del) " CIT Vs Metalman Auto P. Ltd. 336 ITR 434 (P&H) " CIT Vs Reliance Industries Ltd. 339 ITR 632 (Bom) " CIT Vs Torrent Power Ltd. 363 ITR 474 (Guj.) " Maxpax Investment Ltd. Vs ACIT 104 TTJ 881 (Del. Trib.) " ACIT Vs Eicher Ltd. 101 TTJ 369 (Del.) " Maruti Udyog Ltd. Vs DCIT 92 ITD 119 (Del.) " Wimco Seedlings Ltd. Vs DCIT 107 ITD 267 (Del.) ™ " DLF Ltd. Vs CIT 27 SOT 22 (Del.) " ACIT Vs J…

Exl Service.Com (India) Pvt. Ltd., New Delhi vs. DCIT (Ltu), New Delhi

In the result, the appeal by the assessee as well as ofthe department are partly allowed for statistical purposes

ITA 302/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Jan 2017AY 2010-11

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 302/Del/2015 : Asstt. Year : 2010-11 Exl Service.Com (India) Pvt. Ltd., Vs Deputy Commissioner Of Income 414, 4Th Floor, Dlf Jasola, Tax, Large Tax Payer Unit, Tower-B, Plot No. 10 & 11, Dda New Delhi District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Ita No. 615/Del/2015 : Asstt. Year : 2010-11 Deputy Commissioner Of Income Vs Exl Service.Com (India) Pvt. Ltd., 414, 4Th Floor, Dlf Jasola, Tower- Tax, Circle-1 (Ltu), New Delhi-110017 B, Plot No. 10 & 11, Dda District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Pan No. Aaace5174C Assessee By : Sh. Ajay Vohra, Adv. Sh. Abhishek Agarwal, Adv. Revenue By : Sh. Piyush Jain, Cit Dr Date Of Hearing : 07.10.2017 Date Of Pronouncement : 03.01.2017 Order Per N. K. Saini, Am:

For Appellant: Sh. Ajay Vohra, AdvFor Respondent: Sh. Piyush Jain, CIT DR

Section 143(3)Section 92D

…reliance was placed on the following case laws: " Godrej & Boyce Mfg. Co. Ltd., Mumbai Vs DCIT 328 ITR 81 (Bom.) " Chemical & Metallurgical Design Co. Ltd. in ITA No. 803/2008 (Del.) " CIT Vs Ms. Sushma Kapoor 319 ITR 299 (Del) " CIT Vs Metalman Auto P. Ltd. 336 ITR 434 (P&H) " CIT Vs Reliance Industries Ltd. 339 ITR 632 (Bom) " CIT Vs Torrent Power Ltd. 363 ITR 474 (Guj.) " Maxpax Investment Ltd. Vs ACIT 104 TTJ 881 (Del. Trib.) " ACIT Vs Eicher Ltd. 101 TTJ 369 (Del.) " Maruti Udyog Ltd. Vs DCIT 92 ITD 119 (Del.) " Wimco Seedlings Ltd. Vs DCIT 107 ITD 267 (Del.) ™ " DLF Ltd. Vs CIT 27 SOT 22 (Del.) " ACIT Vs J…