CIT v. Mewar Oil and General Mills Ltd. (No. 1)

271 ITR 311High Court2004#4910 most cited

What is CIT v. Mewar Oil and General Mills Ltd. (No. 1) authority for?

Income from a new industrial undertaking cannot be recomputed by setting off carry forward unabsorbed depreciation or depreciation allowance from previous years if there were no carry forward losses from the prior year to be set off against the current year's income.

24

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. Mewar Oil and General Mills Ltd. · section 80-I · section 80-IA · unabsorbed depreciation · carry forward losses · recomputation of income · industrial undertaking

Sections most often in play

Section 35DSection 40(a)(i)Section 80HHCSection 35(2AB)Section 28(iiid)Section 35Section 45Section 54EC

Issues it is cited on

section 80ia(5)section 10(15)initial assessment yearsection 35dsection 31eligible businessunabsorbed depreciationsection 80iaenduring benefitput to usesection 80igross total income

Judgments citing CIT v. Mewar Oil and General Mills Ltd. (No. 1)

ADDL CIT LTU, MUMBAI vs. BAJAJ HOLDING & INVESTMENT LTD ( FOREMERLY KNOWN AS BAJAJ AUTO LTD), MUMBAI

In the result, appeal filed by the revenue is dismissed and appeal filed by the assessee stands partly allowed as indicated hereinabove

ITA 5510/MUM/2012[2007-08]Status: DisposedITAT Mumbai26 Aug 2025AY 2007-08

Bench: Smt. Beena Pillai () & Shri Renu Jauhri ()

Section 14ASection 80

…(Formerly Known as Bajaj Auto Ltd.) sub-section (5) of section 80-IA. Both are similarly worded and, therefore, we agree entirely with the Division Bench judgment of this court cited supra. In the case of CIT v. Mewar Oil and General Mills Ltd. (No. 1) [2004] 271 ITR 311 (Raj); [2004] 186 CTR (Raj) 141, the Rajasthan High Court also considered the scope of section 80-1 and held as follows (page 314 of 271 ITR): "Having considered the rival contentions which follow on the line noticed above, we are of the opinion that on finding the fact that there was no carry forward losses of 1983-84, which could be set off aga…

BAJAJ HOLDINGS & INVESTMENT LTD ( FORMERLY BAJAJ AUTO LTD),MUMBAI vs. ACIT LTU, MUMBAI

ITA 5299/MUM/2010[2006-07]Status: DisposedITAT Mumbai17 Feb 2025AY 2006-07
Section 143(3)

…corresponding provision of sub-section (5) of \nsection 80-IA. Both are similarly worded and, therefore, we agree \nentirely with the Division Bench judgment of this court cited supra. \nIn the case of CIT v. Mewar Oil and General Mills Ltd. (No. 1) \n[2004] 271 ITR 311 (Raj) ; [2004] 186 CTR (Raj) 141, the \nRajasthan High Court also considered the scope of section 80- I \nand held as follows (page 314 of 271 ITR) : \n \n “Having considered the rival contentions which follow on the \nline noticed above, we are of the opinion that on finding the \nfact that there was no carry forward losses of 1983-84, \nwhich c…

BAJAJ HOLDINGS & INVESTMENTS LTD ( FORMERLY KNOWN AS BAJAJ AUTO LTD),MUMBAI vs. ADDL CIT RG 3(1), MUMBAI

The appeals are partly allowed

ITA 6838/MUM/2008[2004-2005]Status: DisposedITAT Mumbai17 Feb 2025AY 2004-2005

Bench: SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Ms. Vasanti PatelFor Respondent: Shri Ankush Kapoor
Section 143(3)

…h is the corresponding provision of sub-section (5) of section 80-IA. Both are similarly worded and, therefore, we agree entirely with the Division Bench judgment of this court cited supra. In the case of CIT v. Mewar Oil and General Mills Ltd. (No. 1) [2004] 271 ITR 311 (Raj) ; [2004] 186 CTR (Raj) 141, the Rajasthan High Court also considered the scope of section 80- I and held as follows (page 314 of 271 ITR) : “Having considered the rival contentions which follow on the line noticed above, we are of the opinion that on finding the fact that there was no carry forward losses of 1983-84, which could be set off…

TITAN COMPANY LIMITED,HOSUR vs. ASSISTANT COMMISSIONER OF INCOME TAX - LTU 2 (IC), CHENNAI

In the result the appeal raised by the assessee is partly allowed

ITA 1742/CHNY/2024[2011- 12]Status: DisposedITAT Chennai04 Dec 2024

Bench: Shri Ss Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./Ita No.1742/Chny/2024 निर्धारण वर्ा /Assessment Years: 2011-12 Titan Company Limited, Assistant Commissioner Of No.3, Sipcot Industrial Complex, Income Tax, Hosur, Krishnagiri, Ltu-2, Tamil Nadu-635126 Chennai [Pan: Aaact5131A] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) : Shri Abhay Kumar, C.A अपीलार्थी की ओर से/ Assessee By : Ms.Komali Krishna, Cit प्रत्यर्थी की ओर से /Revenue By सुनवाई की तारीख/Date Of Hearing : 10.09.2024 घोषणा की तारीख /Date Of Pronouncement : 04.12.2024

For Appellant: Ms.Komali Krishna, CIT
Section 147Section 250Section 80Section 80C(2)(a)Section 80I

…ndings were arrived at by the Hon'ble Special Bench after considering & discussing a large no. of conflicting decisions on this issue, including the judgment of Hon'ble Rajasthan High Court in the case of CIT vs. Mewar Oil and General Mills Ltd. (No.1) [2004] 271 ITR 311 which has been relied upon by the appellant in its submissions before the AO. 7.9 In view of the above comprehensive discussions, I find no infirmity in the action of the AO in making the addition of Rs. 2,12,94,94,977/- on the above issue in the impugned re-assessment order dated 27.12.2017 by reducing the quantum of deduction allowable u/s 80IC…

ITO, NEW DELHI vs. M/S ANSAL HOUSING & CONSTRUCTION LTD., NEW DELHI

In the result, the cross-objection filed by the assessee is dismissed

ITA 2731/DEL/2010[2007-08]Status: DisposedITAT Delhi26 Jul 2024AY 2007-08

Bench: Shri G.S.Pannu & Shri Kul Bharat[Assessment Year : 2007-08] Dcit, Vs Ansal Housing & Construction Ltd., Central Circle-20, Ugf-15, Indraprastha Building, 21, New Delhi. Barakhamba Road, New Delhi. Pan-Aaaca0377R Appellant Respondent

Section 143(3)Section 14ASection 80Section 80I

…g (P.) Ltd.: 371 ITR 1 (Mad.) • CIT v. Ramraj Handlooms: Tax Case (Appeal) No. 301 of 2015 (Mad.) • Prasad Productions v. DCIT: Tax Case (Appeal) No. 524 of 2008 (Mad.) • CIT vs Sh. Anil H. Lad: 45 taxmann.com 98 (Kar.) • CIT V. Mewar Oil & General Mills Ltd: 271 ITR 311 (Raj.) • ACIT v. Intex: 154 ITD 365 (Chennai) • DCIT v. ITC Ltd.: 154 ITD 136 (Kol.) In that view of the matter, losses of earlier years which had already been set off against other income in earlier years, could not be notionally set off again while computing current income admissible for deduction under section 80-IB(10) of the Act during the r…

ACIT, CHENNAI vs. M/S. TVS MOTOR COMPANY LIMITED, CHENNAI

In the result, appeal of the revenue is dismissed

ITA 1782/CHNY/2012[2008-09]Status: DisposedITAT Chennai13 Apr 2022AY 2008-09

Bench: S/Shri Shri Chandra Mohan Garg, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaassessment Year : 2008-09 The The Asst. Asst. Commissioner Commissioner Of Of Vs. M/S. Tvs Motor Company Ltd., M/S. Tvs Motor Company Ltd., Income Tax, Company Circle Income Tax, Company Circle- Jayalakshmi Estates, 29 (Old Jayalakshmi Estates, 29 (Old Iii(2), New Block, 4Th Floor, 121, Iii(2), New Block, 4 No.8), Haddows Road, Chennai No.8), Haddows Road, Chennai Mahatma Mahatma Gandhi Gandhi Road, Road, Nungambakkam, Chennai Nungambakkam, Chennai Pan/Gir No.Aaacs 7032 B Aaacs 7032 B (Appellant) (Appellant .. ( Respondent Respondent) Assessee By : Shri Vikram Vijayaraghavan, Vikram Vijayaraghavan, Ar Revenue By : Dr. S.Palanikumar, Cit ( Cit (Dr) Date Of Hearing : 24 /2/ 2022 2 Date Of Pronouncement : 13/4/20 /2022 O R D E R Per C.M.Garg, Jm , Jm

For Appellant: Shri Vikram VijayaraghavanFor Respondent: Dr. S.Palanikumar, CIT (
Section 80Section 80HSection 80I

…Section 801, 80IA 80IB of the Income Tax Act and held that Chapter VI-A provides for incentives in the form of tax deductions essentially belong to the category of "profit-linked incentives". This Court also placed reliance on the decision reported in (2004) 271 ITR 311 (Raj) (CIT V. Mewar Oil and General Mills Ltd.), and came to the conclusion that once the losses and other deduction have set off against the income of the previous year, it should not be reopened again for the purpose of computation of current year income under Section 801 or 80IA of the Income Tax Act and the assessee should not be denied the a…

M/S. HAVELLS INDIA LTD.,NEW DELHI vs. ACIT, NEW DELHI

The appeal of the assessee is partly allowed for statistical purpose

ITA 4695/DEL/2012[2008-09]Status: DisposedITAT Delhi10 Nov 2020AY 2008-09

Bench: Shri Anil Chaturvedi & Ms Suchitra Kamble(Through Video Conferencing) Vs Havells India Ltd. Acit 1, Raj Narian Marg, Ltu Civil Lines New Delhi New Delhi Aaach0351E (Respondent) (Appellant)

Section 251Section 40Section 80I

…d depreciation from eligible business of earlier assessment years which were already set-off against income of assessee from other business activities in such assessment years. The Hon’ble Rajasthan High Court in case of CIT vs. Mewar Oil & General Mills Ltd. 271 ITR 311, while considering identical issue, observed that losses of earlier years already set off against income of previous year should not be reopened again for computing deduction under Section 80I of the Act. Thus, the Ld. AR submitted that the action of the Assessing Officer/CIT(A) in reducing the amount of deduction claimed by assessee under Sectio…

KIRLOSKAR OIL ENGINES LTD.,,PUNE vs. ADDITIONAL COMMISSIONER OF INCOME-TAX,,

In the result, the appeal of Revenue is partly allowed for statistical purpose in the terms aforesaid

ITA 1831/PUN/2014[2009-10]Status: DisposedITAT Pune17 Jul 2019AY 2009-10

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri C.H. NaniwadekarFor Respondent: Shri Sudhendu Das
Section 14Section 14A

…he corresponding provision of sub-s. (5) of s. 80-IA. Both are similarly worded and therefore we agree entirely with the Division Bench judgment of this Court cited supra. In the case of CIT vs. Mewar Oil & General Mills Ltd. (2004) 186 CTR (Raj) 141 : (2004) 271 ITR 311 (Raj), the Rajasthan High Court also considered the scope of s. 80-I and held as follows : "Having considered the rival contentions which follow on the line noticed above, we are of the opinion that on finding the fact that there was no carry forward losses of 1983-84, which could be set off against the income of the current asst. yr. 1984-85, th…

THE ITO, WARD-3(1)(2),, AHMEDABAD vs. M/S. PARRY ENGINEERING & ELECTRONICS PVT. LTD.,, AHMEDABAD

In the result, appeal of the Revenue is dismissed

ITA 1140/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad13 May 2019AY 2013-14

Bench: Shri Rajpal Yadav & Shri Pradipkumar Kedia"नधा"रण वष"/ Asstt. Year: 2013-14 Ito, Ward-3(1)(2) M/S.Parry Engineering & Electronics Ahmedabad. B-608, Nirman Complex Vs. Opp: Havmor Restaurant Navrangpura Ahmedabad 380 009. Pan Aaacp 6747 J

For Respondent: Shri S.K. Dev, Sr.DR
Section 80GSection 80I

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ । IN THE INCOME TAX APPELLATE TRIBUNAL, “A” BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI PRADIPKUMAR KEDIA, ACCOUNTANT MEMBER "नधा"रण वष"/ Asstt. Year: 2013-14 ITO, Ward-3(1)(2) M/s.Parry Engineering & Electronics Ahmedabad. B-608, Nirman Complex Vs. Opp: Havmor Restaurant Navrangpura Ahmedabad 380 009. PAN AAACP 6747 J (Applicant) (Responent) Revenue by : Shri S.K. Dev, Sr.DR : Shri G.C. Pipara, AR Assessee by सुनवाई क" तार"ख/Date of Hearing : 10/05/2019 घोषणा क" तार"ख /Date of Pronouncement: 13/05/2019 आदेश/O R D E R PER RAJPAL YADAV, JUDICIAL MEMBE…

THE DCIT, CIRCLE-4(1)(2),, AHMEDABAD vs. M/S. ZAVERI & CO. LTD.,, AHMEDABAD

In the result, the appeal of the revenue is dismissed

ITA 864/AHD/2017[2011-12]Status: DisposedITAT Ahmedabad04 Mar 2019AY 2011-12
Section 10ASection 115JSection 143(3)Section 14ASection 1O

…ITA Nos.630 & 864 /Ahd/2017 Assessment Year: 2011-12 Page 1 of 25 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD ‘D’ BENCH, AHMEDABAD [Coram: Justice P P Bhatt, President and Pramod Kumar, Vice President] Assessment Year: 2011-12 Zaveri & Co. Pvt. Ltd., ..…………….. Appellant Swagat Building, C.G. Road, Ahmedabad. [PAN: AAACZ 2014 N] vs. Deputy Commissioner of Income Tax, Circle – 8, Ahmedabad. …………......Respondent Assessment Year: 2011-12 Deputy Commissioner of Income Tax, Circle – 4(1)(2), Ahmedabad. ...…………......Appellant Vs. Zaveri & Co. Pvt. Ltd., …………......Respondent Swagat Building, C.G. Road, Ahmedab…

M/S. ZAVERI & CO. PVT. LTD.,,AHMEDABAD vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-8,, AHMEDABAD

In the result, the appeal of the revenue is dismissed

ITA 630/AHD/2017[2011-12]Status: DisposedITAT Ahmedabad04 Mar 2019AY 2011-12
Section 10ASection 115JSection 143(3)Section 14ASection 1O

…ITA Nos.630 & 864 /Ahd/2017 Assessment Year: 2011-12 Page 1 of 25 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD ‘D’ BENCH, AHMEDABAD [Coram: Justice P P Bhatt, President and Pramod Kumar, Vice President] Assessment Year: 2011-12 Zaveri & Co. Pvt. Ltd., ..…………….. Appellant Swagat Building, C.G. Road, Ahmedabad. [PAN: AAACZ 2014 N] vs. Deputy Commissioner of Income Tax, Circle – 8, Ahmedabad. …………......Respondent Assessment Year: 2011-12 Deputy Commissioner of Income Tax, Circle – 4(1)(2), Ahmedabad. ...…………......Appellant Vs. Zaveri & Co. Pvt. Ltd., …………......Respondent Swagat Building, C.G. Road, Ahmedab…

THE ITO, WARD-5(2),, AHMEDABAD vs. PARRY ENGINNERING & ELECTRONICS PVT.LTD.,, AHMEDABAD

In the result, appeals of the revenue are dismissed

ITA 1034/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad06 Jun 2018AY 2011-12

Bench: Shri Pramod Kumar & Shri Rajpal Yadavसव"ी Izeksn Dqekj Izeksn Dqekj Izeksn Dqekj लेखा सद"य, एवं राजपाल यादव "या"यक सद"य के सम"। Izeksn Dqekj आयकर अपील सं./ Ita Nos. 1033 & 1034/Ahd/2015 "नधा"रण वष"/Assessment Years: 2010-11 & 2011-12 Income Tax Officer, Parry Engineering & Ward-3(1)(2), Vs Electronics Pvt. Ltd. Ahmedabad. B-608, Nirman Complex, Opp. Havmore Restaurant, Navrangpura, Ahmedabad. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacp 6747 J अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue By : Shri Saurabh Singh, Sr.D.R. Assessee By : Shri G. C. Pipara, A.R.

For Appellant: Shri G. C. Pipara, A.RFor Respondent: Shri Saurabh Singh, Sr.D.R
Section 143(1)Section 143(2)Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘,’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SHRI PRAMOD KUMAR, ACCOUNTANT MEMBER AND SHRI RAJPAL YADAV, JUDICIAL MEMBER सव"ी izeksn dqekj izeksn dqekj izeksn dqekj लेखा सद"य, एवं राजपाल यादव "या"यक सद"य के सम"। izeksn dqekj आयकर अपील सं./ ITA Nos. 1033 & 1034/Ahd/2015 "नधा"रण वष"/Assessment Years: 2010-11 & 2011-12 Income Tax Officer, Parry Engineering & Ward-3(1)(2), Vs Electronics Pvt. Ltd. Ahmedabad. B-608, Nirman Complex, Opp. Havmore Restaurant, Navrangpura, Ahmedabad. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACP 6747 J अपीलाथ"/ (Appe…

THE ACIT, CIRCLE-5,, AHMEDABAD vs. PARRY ENGINNERING & ELECTRONICS PVT.LTD.,, AHMEDABAD

In the result, appeals of the revenue are dismissed

ITA 1033/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad06 Jun 2018AY 2010-11

Bench: Shri Pramod Kumar & Shri Rajpal Yadavसव"ी Izeksn Dqekj Izeksn Dqekj Izeksn Dqekj लेखा सद"य, एवं राजपाल यादव "या"यक सद"य के सम"। Izeksn Dqekj आयकर अपील सं./ Ita Nos. 1033 & 1034/Ahd/2015 "नधा"रण वष"/Assessment Years: 2010-11 & 2011-12 Income Tax Officer, Parry Engineering & Ward-3(1)(2), Vs Electronics Pvt. Ltd. Ahmedabad. B-608, Nirman Complex, Opp. Havmore Restaurant, Navrangpura, Ahmedabad. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacp 6747 J अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue By : Shri Saurabh Singh, Sr.D.R. Assessee By : Shri G. C. Pipara, A.R.

For Appellant: Shri G. C. Pipara, A.RFor Respondent: Shri Saurabh Singh, Sr.D.R
Section 143(1)Section 143(2)Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘,’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SHRI PRAMOD KUMAR, ACCOUNTANT MEMBER AND SHRI RAJPAL YADAV, JUDICIAL MEMBER सव"ी izeksn dqekj izeksn dqekj izeksn dqekj लेखा सद"य, एवं राजपाल यादव "या"यक सद"य के सम"। izeksn dqekj आयकर अपील सं./ ITA Nos. 1033 & 1034/Ahd/2015 "नधा"रण वष"/Assessment Years: 2010-11 & 2011-12 Income Tax Officer, Parry Engineering & Ward-3(1)(2), Vs Electronics Pvt. Ltd. Ahmedabad. B-608, Nirman Complex, Opp. Havmore Restaurant, Navrangpura, Ahmedabad. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACP 6747 J अपीलाथ"/ (Appe…

BLOW PACKAGING (INDIA) PRIVATE LTD.,CHENNAI vs. ACIT, CHENNAI

In the result, the assessee’s appeal is allowed

ITA 812/CHNY/2017[2011-12]Status: DisposedITAT Chennai29 Aug 2017AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. No. 812/Mds/2017 "नधा"रण वष"/Assessment Year : 2011-12 M/S. Blow Packaging (India) Private Ltd., Assistant Commissioner Of Income (Formerly M/S. Blow Packaging (India) Vs. Tax, Ltd) Company Circle -1(2), No. 55D. Sidco Industrial Estate, Chennai. Ambattur, Chennai – 600 098. [Pan: Aaacb 3145L] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Ms.PavunaSundari, JCIT
Section 80I

…आयकर अपील"य अ"धकरण ,’ए’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी एन गणेशन . एस . आर . , "या"यक सद"य एवं"ी एस जयरामन, लेखा सद"य केसम# BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. No. 812/Mds/2017 "नधा"रण वष"/Assessment Year : 2011-12 M/s. Blow Packaging (India) Private Ltd., Assistant Commissioner of Income (Formerly M/s. Blow Packaging (India) Vs. Tax, Ltd) Company Circle -1(2), No. 55D. SIDCO Industrial Estate, Chennai. Ambattur, Chennai – 600 098. [PAN: AAACB 3145L] (अपीलाथ"/Appellant) (""यथ"/Respondent) : None अपीला…

SAURABH AGROTECH (P) LTD.,ALWAR vs. ACIT, ALWAR

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

ITA 779/JPR/2016[2012-13]Status: DisposedITAT Jaipur10 Mar 2017AY 2012-13
For Appellant: Shri P.C. Parwal, CAFor Respondent: Shri R.A. Verma (Addl.CIT)
Section 14ASection 80

…of 15 years of its choice. The initial assessment has been taken as 2007-08 and from assessment year the assessee is eligible for claiming deduction u/s 80IA for 10 years. The decision of Hon’ble Rajasthan High Court in case of Mewar Oil & General Mills Ltd. 271 ITR 311 (Raj.) was also taken into consideration and in view of these facts, the ld. CIT(A) held that assessee was correct in claiming the deduction u/s 80IA from assessment year 2007-08. Finding of CIT(A) has been reproduced somewhere above in this order which is self explanatory. Therefore, we see no reason to interfere with the finding of ld. CIT(A).…

DCIT, CC-XIX, KOLKATA, KOLKATA vs. M/S INTERNATIONAL CONVEYORS PVT. LTD., KOLKATA

In the result, appeals filed by the revenue in IT(SS)A No

ITA 1366/KOL/2014[2008-2009]Status: DisposedITAT Kolkata05 Dec 2016AY 2008-2009

Bench: Dr. A.L.Saini, Am & Shri K. Narasimha Chary, Jm It(Ss)A No.131/Kol/2014 ("नधा"रण वष" / Assessment Year :2008-2009) Dcit, Cc-Xix, Kolkata Vs. M/S.International Conveyors Pvt.Ltd.,10,Middletion Row, Kolkata-700071 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaci 6161 K .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Dcit, Cc-Xix, Kolkata Vs. M/S International Conveyors Pvt.Ltd.,10,Middletion Row, Kolkata-700071 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaci 6161 K .. (अपीलाथ" /Appellant) (""यथ" / Respondent) It(Ss)A No.90/Kol/2014 ("नधा"रण वष" / Assessment Year :2009-2010) Dcit, Cc-Xix, Kolkata Vs. M/S International Conveyors Pvt.Ltd.,10,Middletion Row, Kolkata-700071 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaci 6161 K (अपीलाथ" /Appellant) .. (""यथ" / Respondent) It(Ss)A No.91/Kol/2014 ("नधा"रण वष" / Assessment Year :2010-2011) Dcit, Cc-Xix, Kolkata Vs. M/S International Conveyors Pvt.Ltd.,10,Middletion Row, Kolkata-700071 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaci 6161 K .. (अपीलाथ" /Appellant) (""यथ" / Respondent) It(Ss)A No.92/Kol/2014 ("नधा"रण वष" / Assessment Year :2011-2012) Dcit, Cc-Xix, Kolkata Vs. M/S International Conveyors Pvt.Ltd.,10,Middletion Row, Kolkata-700071 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaci 6161 K .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri A.K.Tibrewal, FCAFor Respondent: Shri Niraj Kumar, CIT DR
Section 14ASection 153Section 153ASection 43BSection 80

…current assessment year on the current year profit. Accordingly, we allow the claim of the assessee". The Hon'ble Court also relied on another decision of Rajasthan High Court as under- " In the case of CIT v. Mewar Oil and General Mills Ltd. (No.1) [2004] 271 ITR 311 (Raj) ; [2004] 186 CTR (Raj) 141, the Rajasthan High Court also considered the scope of section 80-I and held as follows (page 314 of 271 ITR): "Having considered the rival contentions which follow on the line noticed above, we are of the opinion that on finding the fact there was no carry forward losses of 1983-84, which could be set off agains…

GAMZEN PLAST P.LTD,MUMBAI vs. ITO 6(3)(1), MUMBAI

In the result, appeal of the assessee is allowed in part in terms indicated hereinabove

ITA 7449/MUM/2014[2010-11]Status: DisposedITAT Mumbai04 Oct 2016AY 2010-11
For Appellant: Shri. B.V.JhaveriFor Respondent: Shri. Jeevanlal Lavedia
Section 143(3)Section 80Section 80I

…is the corresponding provision of sub-section (5) of section 80-IA. Both are similarly worded and, therefore, we agree entirely with the Division Bench judgment of this court cited supra. In the case of Cl T v. Mewar Oil an d General Mills Ltd. (No. 1) [2004] 271 ITR 311 (Raj); [2004] 186 CTR (Raj) 141, the Rajasthan High Court also considered the scope of section 80-1 and held as follows (page 314 of271 ITR): "Having considered the rival contentions which follow on the line noticed above, we are of the opinion that on finding the fact that there was no carry forward losses of 1983-84, which could be set off agai…

THE TATA POWER CO. LTD,MUMBAI vs. ITO RG 2(1)(1), MUMBAI

In the result, the appeal filed by the assessee company in ITA No

ITA 3078/MUM/2009[2002-03]Status: DisposedITAT Mumbai19 May 2016AY 2002-03

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 3078/Mum/2009 ("नधा"रण वष" / Assessment Year : 2002-03) The Tata Power Co. Ltd, The Asst. Commissioner Of बनाम/ Corporate Center, Block ‘B, Income Tax- Circle V. 5 Th Floor, 2(3),Aayakar Bhavan, 34, Sant Tukaram Road, Maharshi Karve Road, Carnac Bunder, Mumbai – 400 020. Mumbai – 400 009. "थायी लेखा सं./Pan : Aaact0054A (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri Manjunatha Swamy
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 80I

…provision of sub-section (5) of section 80-IA. Both are similarly worded and, therefore, we agree entirely with the Division Bench judgment of this court cited supra. In the ITA 3078/Mum/2009 42 case of CIT v. Mewar Oil and General Mills Ltd. (No. 1) [2004] 271 ITR 311 (Raj) ; [2004] 186 CTR (Raj) 141, the Rajasthan High Court also considered the scope of section 80-I and held as follows (page 314 of 271 ITR) : "Having considered the rival contentions which follow on the line noticed above, we are of the opinion that on finding the fact that there was no carry forward losses of 1983-84, which could be set off a…

DCIT 5(2), MUMBAI vs. LAHOTI OVERSEAS LTD, MUMBAI

In the result, appeal of the assessee company in ITA

ITA 3812/MUM/2012[2003-04]Status: DisposedITAT Mumbai30 Mar 2016AY 2003-04

Bench: Shri Amit Shukla & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 3812/Mum/2012 ("नधा"रण वष" / Assessment Year : 2003-04) Dy. Commissioner Of Income M/S Lahoti Overseas Ltd., बनाम/ Tax , 5(2),Room No. 571, 307, Arun Chambers, V. 5 Th Floor, Tardeo Road, Tardeo, Aayakar Bhavan, Mumbai - 400034. M.K. Road, Mumbai – 400 020. "थायी लेखा सं./Pan : Aaacl2578 H .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri Yogesh TharFor Respondent: Shri Ganesh Bare (Sr.DR)
Section 133ASection 143(3)Section 147Section 148Section 151(1)

…is the corresponding provision of sub-section (5) of section 80- IA. Both are similarly worded and, therefore, we agree entirely with the Division Bench judgment of this court cited supra. In the case of CIT v. Mewar Oil and General Mills Ltd. (No. 1) [2004] 271 ITR 311 (Raj) ; [2004] 186 CTR (Raj) 141, the Rajasthan High Court also considered the scope of section 80-I and held as follows (page 314 of 271 ITR) : "Having considered the rival contentions which follow on the line noticed above, we are of the opinion that on finding the fact that there was no carry forward losses of 1983-84, which could be set off a…

ACIT, CHENNAI vs. M/S. NEYVELI LIGNITE CORPORATION LTD., NEYVELI

In the result, the Revenue’s appeals in ITA Nos

ITA 222/CHNY/2009[2000-01]Status: DisposedITAT Chennai26 Jun 2015AY 2000-01

Bench: Shri N.R.S. Ganesan & Shri Chandra Poojari] आयकर अपील सं./I.T.A.Nos. 374/2004, 529/2006 & 222/2009 "नधा"रण वष" /Assessment Years : 2001-02, 2002-03 & 2000-01. The Assistant Commissioner Vs. M/S. Neyveli Lignite Of Income Tax, Corporation Ltd, Company Circle Iv(4), Neyveli 607 801. Chennai

For Respondent: Shri. E.S. Nagendra Prasad
Section 31Section 37

…et off against the profit of the eligible business as no such mandate is provided in S. 80-IA(5) – CIT vs. TTK Pharma Ltd (Tax Case (Appeal ) No.298 of 2004, dt. 23rd Dec., 2009) Followed; CIT vs. Mewar Oil & General Mills Ltd (2004) 186 CTR (Raj) 141; (2004) 271 ITR 311 (Raj) concurred with; Mohan Breweries & Distilleries Ltd vs. Asst. CIT (2008) 114 TTJ (Chennai) 532: (2008) 3 DTR (Chennai) (Trib) 477 affirmed’’. Being so, we are inclined to dismiss the appeal of the Revenue as the first year of claim of assessee was assessment year 1999-2000 and 80IA(2) permits the assessee to claim deduction for any ten yea…

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