How many judgments cite CIT v. My Home Power Ltd.?

123 judgments on BharatTax cite CIT v. My Home Power Ltd. (365 ITR 82), spanning 2015 to 2026.

Which sections of the Income Tax Act does CIT v. My Home Power Ltd. come up under?

It is most often cited in judgments turning on Section 1961, Section 143(3), Section 14A, Section 2(24), Section 80IA, Section 115BBG.

CIT v. My Home Power Ltd.

365 ITR 82High Court2014#846 most cited

What is CIT v. My Home Power Ltd. authority for?

Receipts from the sale of carbon credits are capital receipts, not business income, as they arise from environmental concerns and not from business operations. Such receipts are not taxable under Sections 2(24), 28, 45, or 56 of the Act, especially prior to the introduction of Section 115BBG.

123

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. My Home Power Ltd. · My Home Power Ltd. carbon credits · carbon credit taxability · capital receipt carbon credits · business income carbon credits · Section 2(24) · 28 · 45 · 56 · Section 115BBG prospective · environmental concerns receipts · not taxable carbon credits · Andhra Pradesh High Court carbon credits

Also reported as

46 Taxmann.com 314225 Taxmann 8

Sections most often in play

Section 1961 Section 143(3)Section 14A Section 2(24)Section 80IA Section 115BBG Section 115JB Section 2003)

Issues it is cited on

safe harbour rules section 72a section 32(2)preliminary expenses section 43(6)safe harbour section 28(iv)section 43a actual payment basis additional depreciation section 32(1)(iia)section 72

Judgments citing CIT v. My Home Power Ltd.

Addl Cirt G 3(2), Mumbai vs. Aditya Birla Nuvo Ltd, Mumbai

Appeal of the assessee is partly allowed

ITA 3178/MUM/2012[2008-09]Status: DisposedITAT Mumbai09 Dec 2015AY 2008-09

For Appellant: Shri J.D. MistriFor Respondent: Shri E. Sankaran-CIT(DR)

Section 143(3)Section 145Section 14ASection 254(1)

…आयकर अपीलीय अिधकरण, मुंबई ‘ए’ खंडपीठ Income-tax Appellate Tribunal -“A”Bench Mumbai सव"ी राजे"",लेखा सद"य एवं अिमत शु"ल "याियक सद"य Before S.Sh.Rajendra,Accountant Member and Amit Shukla,Judicial member आयकर आयकर आयकर अपील आयकर अपील अपील संसंसंसं /ITA No.3178/M/2012, िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year 2008-09 वष" DCIT-LTU, Aditya Birla Nuvo Ltd. (Formerly World Trade Centre, 28th Floor, known as Indian Rayon and Industries Limited)A4, Aditya Birla Centre, Centre-1, Cuffe Parade Vs. S.K. Ahire Marg,Worli, Mumbai-400 005. Mumbai-400 030. PAN:AACI 1747 H आयकर आयकर अपील अपील संसंसं…

Aditya Birla Nuvo Ltd ( Formerly Known As Indian Rayon and Industries Ltd), Mumbai vs. Addl CIT RG 3(2), Mumbai

ITA 3703/MUM/2011[2007-08]Status: DisposedITAT Mumbai24 Nov 2015AY 2007-08

For Appellant: Shri J.D. MistriFor Respondent: Shri E. Sankaran-CIT(DR)

Section 143(3)Section 254(1)Section 43B

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, मुंबई अिधकरण मुंबई मुंबई ए खंडपीठ मुंबई खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“A”Bench Mumbai सव"ी राजे"",लेखा सद"य एवं अिमत शु"ल "याियक सद"य Before S/Sh.Rajendra,Accountant Member and Amit Shukla,Judicial Member आयकर आयकर आयकर अपील आयकर अपील अपील संसंसंसं /ITA No.3703/M/2011, िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year 2007-08) वष" Aditya Birla Nuvo Ltd. (Formerly known DCIT-LTU, as Indian Rayon and Industries Limited) World Trade Centre, 28th A4, Aditya Birla Centre, S.K. Ahire Vs. Floor, Marg, Worli, M…

Addl CIT 3(2), Mumbai vs. Aditya Birla Nuvo Ltd ( Formerly Known As Indian Rayon & Industries Ltd), Mumbai

ITA 3634/MUM/2011[2007-08]Status: DisposedITAT Mumbai24 Nov 2015AY 2007-08

For Appellant: Shri J.D. MistriFor Respondent: Shri E. Sankaran-CIT(DR)

Section 143(3)Section 254(1)Section 43B