CIT v. Reliance Industries Ltd.

339 ITR 632High Court2011#403 most cited

What is CIT v. Reliance Industries Ltd. authority for?

No substantial question of law arises regarding a subsidy granted for setting up a new industrial unit in a backward area for employment generation, as held by the Bombay High Court. This decision was subsequently set aside by the Supreme Court.

218

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2014 to 2026.

Also referred to as

CIT v. Reliance Industries Ltd. · 339 ITR 632 · Bombay High Court · subsidy for new industrial unit · backward area development · employment generation · section 80IA · tax treatment of subsidy · no substantial question of law · Supreme Court remand

Also reported as

102 Taxmann.com 372228 Taxmann 184

Sections most often in play

Section 115JBSection 80IASection 14ASection 143(3)Section 80IA(8)Section 80IBSection 92CA(3)Section 234D

Issues it is cited on

section 80hhc(3)section 92f(ii)section 80ia(8)section 28(iv)section 92fcorporate guaranteesection 80hhcdeduction under section 80iasection 80hhsection 115jb(2)deduction u/s 80iasection 10(34)

Judgments citing CIT v. Reliance Industries Ltd.

DCIT, NEW DELHI vs. M/S SAHARA INDIA MASS COMMUNICATION LTD., MUMBAI

In the result, appeals filed by the Revenue are partly allowed

ITA 2480/DEL/2011[2007-08]Status: DisposedITAT Delhi15 Apr 2026AY 2007-08

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Rohit Jain, AdvocateFor Respondent: Ms. Monika Singh, CIT DR
Section 14ASection 40

…wance under section 14A cannot be made on the basis of mere presumption:  CIT v. Hero Cycles : 323 ITR 518(P&H)  CIT v. Metalman Auto P. Ltd.: 336 ITR 434 (P&H)  CIT v. Reliance Utilities and Power Ltd.: 313 ITR 340 (Bom)  CIT v. Reliance Industries Ltd.: 339 ITR 632 (Bom)  CIT Vs Ms.Sushma Kapoor: 319 ITR 299 (Delhi) Reliance in this regard is further placed on the following decisions wherein the Courts and various benches of the Tribunal have repeatedly held that recording of satisfaction is condition precedent for assumption of jurisdiction to apply Rule 8D of the Rules:  Eicher Motors v. CIT: 398 ITR 5…

DCIT, NEW DELHI vs. M/S SAHARA INDIA MASS COMMUNICATION LTD., MUMBAI

In the result, appeals filed by the Revenue are partly allowed

ITA 2479/DEL/2011[2006-07]Status: DisposedITAT Delhi15 Apr 2026AY 2006-07

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Rohit Jain, AdvocateFor Respondent: Ms. Monika Singh, CIT DR
Section 14ASection 40

…wance under section 14A cannot be made on the basis of mere presumption:  CIT v. Hero Cycles : 323 ITR 518(P&H)  CIT v. Metalman Auto P. Ltd.: 336 ITR 434 (P&H)  CIT v. Reliance Utilities and Power Ltd.: 313 ITR 340 (Bom)  CIT v. Reliance Industries Ltd.: 339 ITR 632 (Bom)  CIT Vs Ms.Sushma Kapoor: 319 ITR 299 (Delhi) Reliance in this regard is further placed on the following decisions wherein the Courts and various benches of the Tribunal have repeatedly held that recording of satisfaction is condition precedent for assumption of jurisdiction to apply Rule 8D of the Rules:  Eicher Motors v. CIT: 398 ITR 5…

DCIT, NEW DELHI vs. M/S SAHARA INDIA MASS COMMUNICATION LTD., MUMBAI

In the result, appeals filed by the Revenue are partly allowed

ITA 2478/DEL/2011[2005-06]Status: DisposedITAT Delhi15 Apr 2026AY 2005-06

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Rohit Jain, AdvocateFor Respondent: Ms. Monika Singh, CIT DR
Section 14ASection 40

…wance under section 14A cannot be made on the basis of mere presumption:  CIT v. Hero Cycles : 323 ITR 518(P&H)  CIT v. Metalman Auto P. Ltd.: 336 ITR 434 (P&H)  CIT v. Reliance Utilities and Power Ltd.: 313 ITR 340 (Bom)  CIT v. Reliance Industries Ltd.: 339 ITR 632 (Bom)  CIT Vs Ms.Sushma Kapoor: 319 ITR 299 (Delhi) Reliance in this regard is further placed on the following decisions wherein the Courts and various benches of the Tribunal have repeatedly held that recording of satisfaction is condition precedent for assumption of jurisdiction to apply Rule 8D of the Rules:  Eicher Motors v. CIT: 398 ITR 5…

DY. CIT, CENTRAL CIRCLE-2(2), NAGPUR vs. GOPANI IRON AND POWER(INDIA) PVT. LTD., MUMBAI

In the result, all the grounds of appeal raised by revenue are rejected

ITA 139/NAG/2025[2018-19]Status: DisposedITAT Nagpur27 Mar 2026AY 2018-19

Bench: Shri Pawan Singh & Shrikhettra Mohan Roy

Section 254(1)Section 801ASection 80ASection 80A(6)

…ons;  PCIT Vs Star Paper Mills in Tax Appeal No. 214 of 2024 (Calcutta HC),  PCIT Vs DCM Shriram Limited (2015) 170 taxmann.com 631 Delhi,  IVL Dhunseri Petrochem Industries Pvt Limited Vs DCIT in ITA No. 172/Kol/2024,  CIT Vs Reliance Industries Limited (421 ITR 686 Bom),  PCIT Vs Gujarat Alkalies and Chemical Limited (2017)395 ITR 247 (Guj),  Shah Alloys Limited Vs DCIT in ITA No. 1417/Ahd/2019 5. On the other hand, the ld. Commissioner of Income Tax – Departmental Representative (ld. CIT-DR) for the reason supported the order of assessing officer/TPO. The d. CIT-DR submits that he may be given opportun…

DY. CIT, CENTRAL CIRCLE-2(2), NAGPUR vs. GOPANI IRON AND POWER(INDIA) PVT. LTD., MUMBAI

In the result, all the grounds of appeal raised by revenue are rejected

ITA 138/NAG/2025[2017-18]Status: DisposedITAT Nagpur27 Mar 2026AY 2017-18

Bench: Shri Pawan Singh & Shrikhettra Mohan Roy

Section 254(1)Section 801ASection 80ASection 80A(6)

…ons;  PCIT Vs Star Paper Mills in Tax Appeal No. 214 of 2024 (Calcutta HC),  PCIT Vs DCM Shriram Limited (2015) 170 taxmann.com 631 Delhi,  IVL Dhunseri Petrochem Industries Pvt Limited Vs DCIT in ITA No. 172/Kol/2024,  CIT Vs Reliance Industries Limited (421 ITR 686 Bom),  PCIT Vs Gujarat Alkalies and Chemical Limited (2017)395 ITR 247 (Guj),  Shah Alloys Limited Vs DCIT in ITA No. 1417/Ahd/2019 5. On the other hand, the ld. Commissioner of Income Tax – Departmental Representative (ld. CIT-DR) for the reason supported the order of assessing officer/TPO. The d. CIT-DR submits that he may be given opportun…

DY. COMMISSIONER OF INCOME TAX 5(2)(1), MUMBAI, MUMBAI vs. JSW STEEL COATED PRODUCTS LIMITED, MUMBAI

In the result, appeal of the

ITA 5143/MUM/2024[2016]Status: DisposedITAT Mumbai30 Jan 2026

Bench: Shri Pawan Singh & Shri Girish Agrawal

Section 254Section 80Section 801ASection 80A(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No. 5143/MUM/2024 (AY: 2016-17) (Physical hearing) DCIT Circle- 5(2) (1), Mumbai, M/s JSW Steel Coated Products Limited, Room No. 571, 5th Floor, vs JSW Centre, BandraKurla Complex, AayakarBhavan,M.K. Road, Bandra East, Mumbai-400051. Mumbai – 400020. [PAN:AACCM3988L] Appellant / Assessee Respondent / Revenue C.O. No. 257/Mum/2024 in ITA No. 5143/MUM/2024 (AY: 2016-17) C.O. No. 258/Mum/2024 in ITA No. 5142/MUM/2024 (AY: 2015-16) M/s JSW Steel Coated Products Limited, DCI…

DCIT-5(2)(1),MUMBAI, AAYAKAR BHAVAN vs. JSW STEEL COATED PRODUCTS LIMITED, MUMBAI

In the result, appeal of the

ITA 5142/MUM/2024[2015-16]Status: DisposedITAT Mumbai30 Jan 2026AY 2015-16

Bench: Shri Pawan Singh & Shri Girish Agrawal

Section 254Section 80Section 801ASection 80A(6)

…### IN THE INCOME TAX APPELLATE TRIBUNAL "K" BENCH, MUMBAI ## BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No. 5142/MUM/2024 (AY: 2015-16) ITA No. 5143/MUM/2024 (AY: 2016-17) (Physical hearing) | DCIT Circle- 5(2) (1), Mumbai,<br>Room No. 571, 5th Floor,<br>AayakarBhavan,M.K. Road, | vs | M/s JSW Steel Coated Products Limited,<br>JSW Centre, BandraKurla Complex,<br>Bandra East, Mumbai-400051. | |----------------------------------------------------------------------------------------|----|--------------------------------------------------------------------------------…

DALMIA CEMENT (BHARAT) LTD.,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 26, NEW DELHI

ITA 5417/DEL/2017[2014-15]Status: DisposedITAT Delhi31 Dec 2025AY 2014-15

Bench: Ms. Madhumita Roy & Shri Amitabh Shukla, Accountnat Member [Assessment Year: 2013-14] The Assistant Commissioner Of M/S Dalmia Cement Bharat Ltd. Income Tax, Circle-1, Dalmiapuram, Williams Road, Vs Tamilnadu, 621651 Cantonment, Trichy, Tamil Nadu-620001 Pan-Aadca9414C Assessee Revenue Cross Objection No.63/Chny/2018 (Arising Out Of Ita No.3157/Chny2017) [Assessment Year: 2013-14] M/S Dalmia Cement Bharat Ltd. The Assistant Commissioner Of Dalmiapuram, Income Tax, Circle-1, Tamilnadu-621651 Vs Williams Road, Cantonment, Trichy, Tamil Nadu-620001 Pan- Aadca9414C Assessee Revenue [Assessment Year: 2014-15] The Assistant Commissioner Of M/S Dalmia Cement Bharat Ltd. Income Tax, Circle-1, Dalmiapuram, Williams Road, Vs Tamilnadu, 621651 Cantonment, Trichy, Tamil Nadu-620001 Pan-Aadca9414C Assessee Revenue

Section 14ASection 32(1)(iia)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘F’: NEW DELHI BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTNAT MEMBER [Assessment Year: 2013-14] The Assistant Commissioner of M/s Dalmia Cement Bharat Ltd. Income Tax, Circle-1, Dalmiapuram, Williams Road, Vs Tamilnadu, 621651 Cantonment, Trichy, Tamil Nadu-620001 PAN-AADCA9414C Assessee Revenue Cross Objection No.63/CHNY/2018 (Arising out of ITA No.3157/CHNY2017) [Assessment Year: 2013-14] M/s Dalmia Cement Bharat Ltd. The Assistant Commissioner of Dalmiapuram, Income Tax, Circle-1, Tamilnadu-621651 Vs Williams Road, Cantonment, Tr…

DALMIA CEMENT (BHARAT) LTD.,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 26, NEW DELHI

ITA 5416/DEL/2017[2013-14]Status: DisposedITAT Delhi31 Dec 2025AY 2013-14

Bench: Ms. Madhumita Roy & Shri Amitabh Shukla, Accountnat Member [Assessment Year: 2013-14] The Assistant Commissioner Of M/S Dalmia Cement Bharat Ltd. Income Tax, Circle-1, Dalmiapuram, Williams Road, Vs Tamilnadu, 621651 Cantonment, Trichy, Tamil Nadu-620001 Pan-Aadca9414C Assessee Revenue Cross Objection No.63/Chny/2018 (Arising Out Of Ita No.3157/Chny2017) [Assessment Year: 2013-14] M/S Dalmia Cement Bharat Ltd. The Assistant Commissioner Of Dalmiapuram, Income Tax, Circle-1, Tamilnadu-621651 Vs Williams Road, Cantonment, Trichy, Tamil Nadu-620001 Pan- Aadca9414C Assessee Revenue [Assessment Year: 2014-15] The Assistant Commissioner Of M/S Dalmia Cement Bharat Ltd. Income Tax, Circle-1, Dalmiapuram, Williams Road, Vs Tamilnadu, 621651 Cantonment, Trichy, Tamil Nadu-620001 Pan-Aadca9414C Assessee Revenue

Section 14ASection 32(1)(iia)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘F’: NEW DELHI BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTNAT MEMBER [Assessment Year: 2013-14] The Assistant Commissioner of M/s Dalmia Cement Bharat Ltd. Income Tax, Circle-1, Dalmiapuram, Williams Road, Vs Tamilnadu, 621651 Cantonment, Trichy, Tamil Nadu-620001 PAN-AADCA9414C Assessee Revenue Cross Objection No.63/CHNY/2018 (Arising out of ITA No.3157/CHNY2017) [Assessment Year: 2013-14] M/s Dalmia Cement Bharat Ltd. The Assistant Commissioner of Dalmiapuram, Income Tax, Circle-1, Tamilnadu-621651 Vs Williams Road, Cantonment, Tr…

ACIT CIRCLE 1, TRICHY vs. DALMIA CEMENT BHARAT LTD., DALMIAPURAM

ITA 3158/CHNY/2017[2014-15]Status: DisposedITAT Chennai31 Dec 2025AY 2014-15

Bench: Ms. Madhumita Roy & Shri Amitabh Shukla, Accountnat Member [Assessment Year: 2013-14] The Assistant Commissioner Of M/S Dalmia Cement Bharat Ltd. Income Tax, Circle-1, Dalmiapuram, Williams Road, Vs Tamilnadu, 621651 Cantonment, Trichy, Tamil Nadu-620001 Pan-Aadca9414C Assessee Revenue Cross Objection No.63/Chny/2018 (Arising Out Of Ita No.3157/Chny2017) [Assessment Year: 2013-14] M/S Dalmia Cement Bharat Ltd. The Assistant Commissioner Of Dalmiapuram, Income Tax, Circle-1, Tamilnadu-621651 Vs Williams Road, Cantonment, Trichy, Tamil Nadu-620001 Pan- Aadca9414C Assessee Revenue [Assessment Year: 2014-15] The Assistant Commissioner Of M/S Dalmia Cement Bharat Ltd. Income Tax, Circle-1, Dalmiapuram, Williams Road, Vs Tamilnadu, 621651 Cantonment, Trichy, Tamil Nadu-620001 Pan-Aadca9414C Assessee Revenue

Section 14ASection 32(1)(iia)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘F’: NEW DELHI BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTNAT MEMBER [Assessment Year: 2013-14] The Assistant Commissioner of M/s Dalmia Cement Bharat Ltd. Income Tax, Circle-1, Dalmiapuram, Williams Road, Vs Tamilnadu, 621651 Cantonment, Trichy, Tamil Nadu-620001 PAN-AADCA9414C Assessee Revenue Cross Objection No.63/CHNY/2018 (Arising out of ITA No.3157/CHNY2017) [Assessment Year: 2013-14] M/s Dalmia Cement Bharat Ltd. The Assistant Commissioner of Dalmiapuram, Income Tax, Circle-1, Tamilnadu-621651 Vs Williams Road, Cantonment, Tr…

ACIT CIRCLE 1, TRICHY vs. DALMIA CEMENT BHARAT LTD., DALMIAPURAM

ITA 3157/CHNY/2017[2013-14]Status: DisposedITAT Chennai31 Dec 2025AY 2013-14

Bench: Ms. Madhumita Roy & Shri Amitabh Shukla, Accountnat Member [Assessment Year: 2013-14] The Assistant Commissioner Of M/S Dalmia Cement Bharat Ltd. Income Tax, Circle-1, Dalmiapuram, Williams Road, Vs Tamilnadu, 621651 Cantonment, Trichy, Tamil Nadu-620001 Pan-Aadca9414C Assessee Revenue Cross Objection No.63/Chny/2018 (Arising Out Of Ita No.3157/Chny2017) [Assessment Year: 2013-14] M/S Dalmia Cement Bharat Ltd. The Assistant Commissioner Of Dalmiapuram, Income Tax, Circle-1, Tamilnadu-621651 Vs Williams Road, Cantonment, Trichy, Tamil Nadu-620001 Pan- Aadca9414C Assessee Revenue [Assessment Year: 2014-15] The Assistant Commissioner Of M/S Dalmia Cement Bharat Ltd. Income Tax, Circle-1, Dalmiapuram, Williams Road, Vs Tamilnadu, 621651 Cantonment, Trichy, Tamil Nadu-620001 Pan-Aadca9414C Assessee Revenue

Section 14ASection 32(1)(iia)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘F’: NEW DELHI BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTNAT MEMBER [Assessment Year: 2013-14] The Assistant Commissioner of M/s Dalmia Cement Bharat Ltd. Income Tax, Circle-1, Dalmiapuram, Williams Road, Vs Tamilnadu, 621651 Cantonment, Trichy, Tamil Nadu-620001 PAN-AADCA9414C Assessee Revenue Cross Objection No.63/CHNY/2018 (Arising out of ITA No.3157/CHNY2017) [Assessment Year: 2013-14] M/s Dalmia Cement Bharat Ltd. The Assistant Commissioner of Dalmiapuram, Income Tax, Circle-1, Tamilnadu-621651 Vs Williams Road, Cantonment, Tr…

SRF LIMITED,DELHI vs. ASSISTANT / DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 10(1), NEW DELHI, DELHI

In the result, the appeal filed by the assessee is partly allowed as indicated above

ITA 5618/DEL/2024[2021-22]Status: DisposedITAT Delhi12 Dec 2025AY 2021-22
For Appellant: Shri Pradeep Dinodia, CAFor Respondent: Shri S.K. Jadhav, CIT DR
Section 143(3)Section 144C(13)Section 144C(5)Section 80Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘H’: NEW DELHI. BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR PAREEK, JUDICIAL MEMBER SRF Limited, vs. ACIT, Circle 10 (1), The Galleria, DLF Mayur Vihar, Delhi. Unit No.236 & 237, 2nd Floor, Mayur Place, Mayur Vihar Phase 1 Ext., New Delhi – 110 091. (PAN : AAACS0206P) SRF Limited, vs. ACIT, Circle 10 (1), The Galleria, DLF Mayur Vihar, Delhi. Unit No.236 & 237, 2nd Floor, Mayur Place, Mayur Vihar Phase 1 Ext., New Delhi – 110 091. (PAN : AAACS0206P) SRF Limited, vs. ACIT, Circle 10 (1), The Galleria, DLF Mayur Vihar, Delhi. Unit No.236 & 237, 2n…

SRF LIMITED ,DELHI vs. ACIT, CIRCLE-10(1), DELHI

In the result, the appeal filed by the assessee is partly allowed as indicated above

ITA 1449/DEL/2022[2018-19]Status: DisposedITAT Delhi12 Dec 2025AY 2018-19
For Appellant: Shri Pradeep Dinodia, CAFor Respondent: Shri S.K. Jadhav, CIT DR
Section 143(3)Section 144C(13)Section 144C(5)Section 80Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘H’: NEW DELHI. BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR PAREEK, JUDICIAL MEMBER SRF Limited, vs. ACIT, Circle 10 (1), The Galleria, DLF Mayur Vihar, Delhi. Unit No.236 & 237, 2nd Floor, Mayur Place, Mayur Vihar Phase 1 Ext., New Delhi – 110 091. (PAN : AAACS0206P) SRF Limited, vs. ACIT, Circle 10 (1), The Galleria, DLF Mayur Vihar, Delhi. Unit No.236 & 237, 2nd Floor, Mayur Place, Mayur Vihar Phase 1 Ext., New Delhi – 110 091. (PAN : AAACS0206P) SRF Limited, vs. ACIT, Circle 10 (1), The Galleria, DLF Mayur Vihar, Delhi. Unit No.236 & 237, 2n…

SRF LIMITED,NEW DELHI vs. ACIT, CIRCLE-10(1), DELHI

In the result, the appeal filed by the assessee is partly allowed as indicated above

ITA 1448/DEL/2022[2017-18]Status: DisposedITAT Delhi12 Dec 2025AY 2017-18
For Appellant: Shri Pradeep Dinodia, CAFor Respondent: Shri S.K. Jadhav, CIT DR
Section 143(3)Section 144C(13)Section 144C(5)Section 80Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘H’: NEW DELHI. BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR PAREEK, JUDICIAL MEMBER SRF Limited, vs. ACIT, Circle 10 (1), The Galleria, DLF Mayur Vihar, Delhi. Unit No.236 & 237, 2nd Floor, Mayur Place, Mayur Vihar Phase 1 Ext., New Delhi – 110 091. (PAN : AAACS0206P) SRF Limited, vs. ACIT, Circle 10 (1), The Galleria, DLF Mayur Vihar, Delhi. Unit No.236 & 237, 2nd Floor, Mayur Place, Mayur Vihar Phase 1 Ext., New Delhi – 110 091. (PAN : AAACS0206P) SRF Limited, vs. ACIT, Circle 10 (1), The Galleria, DLF Mayur Vihar, Delhi. Unit No.236 & 237, 2n…

JOINT COMMISSIONER OF INCOME-TAX (OSD), CORPORATE CIRCLE-1, COIMBATORE, COIMBATORE vs. M/S PREMIER MILLS PRIVATE LIMITED, COIMBATORE

In the result, the appeal of Revenue vide ITA No

ITA 514/CHNY/2025[2018]Status: DisposedITAT Chennai21 Nov 2025

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No.499/Chny/2025, Assessment Years: 2017-18 आयकर अपील सं./Ita No.514/Chny/2025, Assessment Years: 2018-19

For Appellant: Mr.Vikram Vijayaraghavan, AdvocateFor Respondent: Mr.ARV Sreenivasan, CIT
Section 80I

…e Supreme Court as well as this tribunal. It was stated that the decisions of this tribunal in India Cements IT(TP)A No.66 / Chny / 2022, Eveready Spinning Mills IT(TP)A No.2/Chny/2022, and of Reliance Page - 3 - of 10 ITA No.499 & 514 /Chny/2025 Industries 421 ITR 686, of Hon’ble Delhi Court in the case of DCM Sriram Limited etc fully support its case. It was urged that to the extent it is a covered matter. As regards Revenue’s reliance upon the decision of Hyderabad tribunal in Sanghi Industries, the Ld.Counsel argued that the decisions of Hon’ble Delhi tribunal, Delhi High Court and Mumbai tribunal have succ…

JOINT COMMISSIONER OF INCOME-TAX (OSD), CORPORATE CIRCLE-1, COIMBATORE, COIMBATORE vs. M/S PREMIER MILLS PRIVATE LIMITED, COIMBATORE

In the result, the appeal of Revenue vide ITA No

ITA 499/CHNY/2025[2017]Status: DisposedITAT Chennai21 Nov 2025

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No.499/Chny/2025, Assessment Years: 2017-18 आयकर अपील सं./Ita No.514/Chny/2025, Assessment Years: 2018-19

For Appellant: Mr.Vikram Vijayaraghavan, AdvocateFor Respondent: Mr.ARV Sreenivasan, CIT
Section 80I

…e Supreme Court as well as this tribunal. It was stated that the decisions of this tribunal in India Cements IT(TP)A No.66 / Chny / 2022, Eveready Spinning Mills IT(TP)A No.2/Chny/2022, and of Reliance Page - 3 - of 10 ITA No.499 & 514 /Chny/2025 Industries 421 ITR 686, of Hon’ble Delhi Court in the case of DCM Sriram Limited etc fully support its case. It was urged that to the extent it is a covered matter. As regards Revenue’s reliance upon the decision of Hyderabad tribunal in Sanghi Industries, the Ld.Counsel argued that the decisions of Hon’ble Delhi tribunal, Delhi High Court and Mumbai tribunal have succ…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 3(3), MUMBAI, MUMBAI vs. WELSPUN LIVING LIMITED, MUMBAI

In the result, the appeal by the Revenue for the assessment year 2015-

ITA 3697/MUM/2025[2015-16]Status: DisposedITAT Mumbai27 Oct 2025AY 2015-16

Bench: Shri Sandeep Singh Karhailshri Prabhash Shankar

For Appellant: Shri Harsh KapadiaFor Respondent: Shri Arun Kanti Datta, CIT-DR
Section 115Section 14ASection 250

…e Kutch District post devastating earthquakes on 26.01.2001. We also note that Special Bench decision of the Mumbai-tribunal in the case of Reliance Industries Limited(supra) was upheld by Hon'ble Bombay High Court in CIT v. Reliance Industries Limited (2011) 339 ITR 632 (Bom.) by holding that no substantial question of law would arises as the object of the subsidy was to set up a new unit in a backward area to generate employment but aforesaid decision of Hon'ble Bombay High court has been set aside by Hon'ble Supreme Court in Civil Appeal Number 7769 of 2011 ( arising out of SLP (C) No. 9860 of 2010) dated 09.0…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 3(3), MUMBAI, MUMBAI vs. WELSPUN LIVING LIMITED, MUMBAI

In the result, the appeal by the Revenue for the assessment year 2015-

ITA 3696/MUM/2025[2013-14]Status: DisposedITAT Mumbai27 Oct 2025AY 2013-14

Bench: Shri Sandeep Singh Karhailshri Prabhash Shankar

For Appellant: Shri Harsh KapadiaFor Respondent: Shri Arun Kanti Datta, CIT-DR
Section 115Section 14ASection 250

…e Kutch District post devastating earthquakes on 26.01.2001. We also note that Special Bench decision of the Mumbai-tribunal in the case of Reliance Industries Limited(supra) was upheld by Hon'ble Bombay High Court in CIT v. Reliance Industries Limited (2011) 339 ITR 632 (Bom.) by holding that no substantial question of law would arises as the object of the subsidy was to set up a new unit in a backward area to generate employment but aforesaid decision of Hon'ble Bombay High court has been set aside by Hon'ble Supreme Court in Civil Appeal Number 7769 of 2011 ( arising out of SLP (C) No. 9860 of 2010) dated 09.0…

GANDHI SPECIAL TUBES LIMITED,MUMBAI vs. ACIT- CIRCLE 5(1)(1), MUMBAI

ITA 2421/MUM/2025[2017-2018]Status: DisposedITAT Mumbai10 Oct 2025AY 2017-2018

Bench: Justice (Retd.) C V Bhadang, Hon’Ble & Ms. Padmavathy S, Hon’Blegandhi Special Tubes Limited, Asst. Cit Circle 5(1)(1), 201-204, 2Nd Floor Plaza 55, Mumbai. Vs. Hughes Road, Next To Dharam Palace, Mumbai 400 007. Pan Aaacg1261C (Appellant) (Respondent)

For Appellant: S/Shri Chaitanya D Joshi & Saurav SuranaFor Respondent: Shri Swapnil Choudhary-Sr AR
Section 142(1)Section 143(1)Section 80I

…1 Gandhi Special Tubes Limited IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI Before Justice (Retd.) C V Bhadang, Hon’ble President & Ms. Padmavathy S, Hon’ble Accountant Member Gandhi Special Tubes Limited, Asst. CIT Circle 5(1)(1), 201-204, 2nd Floor Plaza 55, Mumbai. Vs. Hughes Road, Next to Dharam Palace, Mumbai 400 007. PAN AAACG1261C (Appellant) (Respondent) Appellant By : S/Shri Chaitanya D Joshi & Saurav Surana Respondent By : Shri Swapnil Choudhary-Sr AR Date of Hearing : 18.09.2025 Date of Pronouncement: 10.10.2025 O R D E R Per Justice (Retd.) C V Bhadang, President: By this ap…

JCIT(OSD) CENTRAL CIRCLE 1, JHANDEWALAN vs. SAHARA INDIA REAL ESTATE CORPORATION LTD., LUCKNOW

ITA 1085/DEL/2024[2017-18]Status: DisposedITAT Delhi07 Oct 2025AY 2017-18

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahman

For Appellant: Sh. Ajay Vohra, Sr. Adv. &For Respondent: Sh. Mahesh Kumar, CIT-DR
Section 143(3)

…this presumption is established considering the finding of fact both by the CTT (Appeals) and ITAT." 20. The Hon'ble Apex Court in the case of CIT(LTU) vs. Reliance Industries Ltd, 410 ITR 466(SC)/ 102 taxmann.com 52 (SC) upheld the order of Mumbai High Court 86 Taxmann.com 24 (Bombay). The High Court in para 33 of its order held as under:- "(Para 33) We do not see how when the Assessing Officer's views are that in cases of the interest-free loans and interest given by the assessee to its subsidiary companies are in the above sums, still, the principle laid down by this court that if there are funds available to…

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