CIT v. Sadhu Forging Ltd.

336 ITR 444High Court2011#1559 most cited

What is CIT v. Sadhu Forging Ltd. authority for?

Receipts from the sale of scrap generated during manufacturing or production activities are eligible for deduction under Section 80-IB of the Income-tax Act.

73

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2013 to 2024.

Also referred to as

CIT v. Sadhu Forging Ltd. · 336 ITR 444 · section 80-IB · scrap sale · manufacturing · production · profit based deduction · eligible for deduction

Also reported as

172 Taxmann 5

Sections most often in play

Section 1961Section 14ASection 80IBSection 115JBSection 132Section 153ASection 142(1)Section 143(2)
Read the full judgment

Issues it is cited on

section 2(15a)section 17(2)(iiia)profit split methodsection 92ca(4)section 17(2)comparable uncontrolled price methodcost plus methodinterest on interestsection 43asection 32(1)(iia)section 80hsection 80ib

Judgments citing CIT v. Sadhu Forging Ltd.

DCIT 1 (1)(2), Mumbai vs. M/S Hindustan Unilever Ltd., Mumbai

In the result, the appeal filed by the assessee and Revenue are partly

ITA 6913/MUM/2019[2005-06]Status: DisposedITAT Mumbai14 Nov 2024AY 2005-06

Bench: Justice (Retd.) Shri C.V. Bhadang & Shri B.R. Baskaran

For Appellant: Shri Nishant Thakkar a/wFor Respondent: Shri Azhar Zain Vayal Parambath
Section 80HSection 80I

…ujarat High Courts in the following cases, wherein it was held that the income arising on sale of scraps is held to be eligible for deduction u/s 80IB/80IC of the Act:- ITA Nos. 6783/Mum/2019 6913/Mum/2019 C.O.No. 96/Mum/2021 (a) CIT vs. Sadhu Forging Ltd (336 ITR 444)(Del) (b) CIT vs. Harjivandas Juthabhai Zaveri (258 ITR 785)(Guj) Accordingly, the Co-ordinate Bench directed the AO to allow deduction u/s 80IC of the Act in respect of income from sale of scrap:- 4.2. The Ld D.R, on the contrary, placed reliance on the decision rendered by Mumbai Bench of Tribunal in the case of Parekh Plast India P Ltd (201…

Hindusthan Unilever Ltd, Mumbai vs. Dy CIT Range 1(1)(2), Mumbai

In the result, the appeal filed by the assessee and Revenue are partly

ITA 6783/MUM/2019[2005-06]Status: DisposedITAT Mumbai14 Nov 2024AY 2005-06

Bench: Justice (Retd.) Shri C.V. Bhadang & Shri B.R. Baskaran

For Appellant: Shri Nishant Thakkar a/wFor Respondent: Shri Azhar Zain Vayal Parambath
Section 80HSection 80I

…ujarat High Courts in the following cases, wherein it was held that the income arising on sale of scraps is held to be eligible for deduction u/s 80IB/80IC of the Act:- ITA Nos. 6783/Mum/2019 6913/Mum/2019 C.O.No. 96/Mum/2021 (a) CIT vs. Sadhu Forging Ltd (336 ITR 444)(Del) (b) CIT vs. Harjivandas Juthabhai Zaveri (258 ITR 785)(Guj) Accordingly, the Co-ordinate Bench directed the AO to allow deduction u/s 80IC of the Act in respect of income from sale of scrap:- 4.2. The Ld D.R, on the contrary, placed reliance on the decision rendered by Mumbai Bench of Tribunal in the case of Parekh Plast India P Ltd (201…

Ipca Laboratories Ltd., Mumbai vs. Dy CIT -CC-5(2), Mumbai

In the result, both the appeals of the assessee as well as the revenue for AYs 2009-10, 2010-11, 2011-12, 2012-13 & 2014-15 are partly allowed

ITA 881/MUM/2021[2012-13]Status: DisposedITAT Mumbai08 Apr 2024AY 2012-13

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T. A. No. 880/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 879/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 882/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2011-12) & आयकर अपील सं/ I.T. A. No. 881/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 883/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2014-15)

For Appellant: Shri Madhur Agrawal (Adv)For Respondent: Shri K. C Selvamani (DR)
Section 115JSection 132Section 143(3)Section 153ASection 35Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM आयकर अपील सं/ I.T. A. No. 880/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 879/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 882/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2011-12) & आयकर अपील सं/ I.T. A. No. 881/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 883/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2014-15) IPCA Laboratories Ltd बिधम/ DCIT, Central Circle-5(2) 19th Floor, Air India 48 Kandivli I…

DCIT -CC5(2) Central RG., -5, Mumbai vs. M/S. Ipca Laboratories Ltd, Mumbai

ITA 2563/MUM/2021[2009-10]Status: DisposedITAT Mumbai08 Apr 2024AY 2009-10

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T. A. No. 880/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 879/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 882/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2011-12) & आयकर अपील सं/ I.T. A. No. 881/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 883/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2014-15) Ipca Laboratories Ltd 48 Kandivli Industries Estate, Charkop Kandivli West, Mumbai-400067. बनाम/ Vs. Dcit, Central Circle-5(2) 19Th Floor, Air India Building, Nariman Point, Mumbai-400021. आयकर अपील सं/ I.T. A. No. 2563/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 2565/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 2567/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2011-12) & आयकर अपील सं/ I.T. A. No. 2569/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 2571/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2014-15)

Section 115JSection 132Section 143(3)Section 153ASection 35Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM आयकर अपील सं/ I.T. A. No. 880/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 879/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 882/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2011-12) & आयकर अपील सं/ I.T. A. No. 881/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 883/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2014-15) IPCA Laboratories Ltd 48 Kandivli Industries Estate, Charkop Kandivli West, Mumbai-400067. बन…

ACIT, Central Circle- 27, New Delhi vs. Uflex Ltd., New Delhi

In the result, appeals of the assessee for AY 2011-12 and subsequent

ITA 2200/DEL/2018[2014-15]Status: DisposedITAT Delhi25 Jan 2024AY 2014-15

Bench: N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri T. James Singson, CIT,DR
Section 115JSection 14ASection 801BSection 80I

…nerated during manufacturing cannot be said to have been derived from industrial activity as it does not flow directly from such activity. 28.1 On appeal, the Ld. CIT(A) relying on the decision of Hon’ble Delhi High Court in CIT vs. Sadhu Forging Ltd. (2011) 336 ITR 444 (Delhi) held in para 13.1 of the appellate order that income from sale of scrap is to be treated as Uflex Ltd. Vs ACIT & ACIT vs. Uflex Ltd. 14 derived from the business of the industrial undertaking of the assessee. The Revenue is dissatisfied and is before the Tribunal. 29. The Ld. CIT-DR supported the finding of the Ld. AO. The Ld. AR submit…

ACIT, Central Circle- 27, New Delhi vs. Uflex Ltd., New Delhi

In the result, appeals of the assessee for AY 2011-12 and subsequent

ITA 2199/DEL/2018[2013-14]Status: DisposedITAT Delhi25 Jan 2024AY 2013-14

Bench: N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri T. James Singson, CIT,DR
Section 115JSection 14ASection 801BSection 80I

…nerated during manufacturing cannot be said to have been derived from industrial activity as it does not flow directly from such activity. 28.1 On appeal, the Ld. CIT(A) relying on the decision of Hon’ble Delhi High Court in CIT vs. Sadhu Forging Ltd. (2011) 336 ITR 444 (Delhi) held in para 13.1 of the appellate order that income from sale of scrap is to be treated as Uflex Ltd. Vs ACIT & ACIT vs. Uflex Ltd. 14 derived from the business of the industrial undertaking of the assessee. The Revenue is dissatisfied and is before the Tribunal. 29. The Ld. CIT-DR supported the finding of the Ld. AO. The Ld. AR submit…

ACIT, Central Circle- 27, New Delhi vs. Uflex Ltd., New Delhi

In the result, appeals of the assessee for AY 2011-12 and subsequent

ITA 2198/DEL/2018[2012-13]Status: DisposedITAT Delhi25 Jan 2024AY 2012-13

Bench: N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri T. James Singson, CIT,DR
Section 115JSection 14ASection 801BSection 80I

…nerated during manufacturing cannot be said to have been derived from industrial activity as it does not flow directly from such activity. 28.1 On appeal, the Ld. CIT(A) relying on the decision of Hon’ble Delhi High Court in CIT vs. Sadhu Forging Ltd. (2011) 336 ITR 444 (Delhi) held in para 13.1 of the appellate order that income from sale of scrap is to be treated as Uflex Ltd. Vs ACIT & ACIT vs. Uflex Ltd. 14 derived from the business of the industrial undertaking of the assessee. The Revenue is dissatisfied and is before the Tribunal. 29. The Ld. CIT-DR supported the finding of the Ld. AO. The Ld. AR submit…

ACIT, Central Circle- 27, New Delhi vs. Uflex Ltd., New Delhi

In the result, appeals of the assessee for AY 2011-12 and subsequent

ITA 2197/DEL/2018[2011-12]Status: DisposedITAT Delhi25 Jan 2024AY 2011-12

Bench: N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri T. James Singson, CIT,DR
Section 115JSection 14ASection 801BSection 80I

…nerated during manufacturing cannot be said to have been derived from industrial activity as it does not flow directly from such activity. 28.1 On appeal, the Ld. CIT(A) relying on the decision of Hon’ble Delhi High Court in CIT vs. Sadhu Forging Ltd. (2011) 336 ITR 444 (Delhi) held in para 13.1 of the appellate order that income from sale of scrap is to be treated as Uflex Ltd. Vs ACIT & ACIT vs. Uflex Ltd. 14 derived from the business of the industrial undertaking of the assessee. The Revenue is dissatisfied and is before the Tribunal. 29. The Ld. CIT-DR supported the finding of the Ld. AO. The Ld. AR submit…

Uflex Ltd., New Delhi vs. ACIT, Central Circle- 27, New Delhi

In the result, appeals of the assessee for AY 2011-12 and subsequent

ITA 1572/DEL/2018[2014-15]Status: DisposedITAT Delhi25 Jan 2024AY 2014-15

Bench: N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri T. James Singson, CIT,DR
Section 115JSection 14ASection 801BSection 80I

…nerated during manufacturing cannot be said to have been derived from industrial activity as it does not flow directly from such activity. 28.1 On appeal, the Ld. CIT(A) relying on the decision of Hon’ble Delhi High Court in CIT vs. Sadhu Forging Ltd. (2011) 336 ITR 444 (Delhi) held in para 13.1 of the appellate order that income from sale of scrap is to be treated as Uflex Ltd. Vs ACIT & ACIT vs. Uflex Ltd. 14 derived from the business of the industrial undertaking of the assessee. The Revenue is dissatisfied and is before the Tribunal. 29. The Ld. CIT-DR supported the finding of the Ld. AO. The Ld. AR submit…

Uflex Ltd., New Delhi vs. ACIT, Central Circle- 27, New Delhi

In the result, appeals of the assessee for AY 2011-12 and subsequent

ITA 1571/DEL/2018[2013-14]Status: DisposedITAT Delhi25 Jan 2024AY 2013-14

Bench: N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri T. James Singson, CIT,DR
Section 115JSection 14ASection 801BSection 80I

…nerated during manufacturing cannot be said to have been derived from industrial activity as it does not flow directly from such activity. 28.1 On appeal, the Ld. CIT(A) relying on the decision of Hon’ble Delhi High Court in CIT vs. Sadhu Forging Ltd. (2011) 336 ITR 444 (Delhi) held in para 13.1 of the appellate order that income from sale of scrap is to be treated as Uflex Ltd. Vs ACIT & ACIT vs. Uflex Ltd. 14 derived from the business of the industrial undertaking of the assessee. The Revenue is dissatisfied and is before the Tribunal. 29. The Ld. CIT-DR supported the finding of the Ld. AO. The Ld. AR submit…

Uflex Ltd., New Delhi vs. ACIT, Central Circle- 27, New Delhi

In the result, appeals of the assessee for AY 2011-12 and subsequent

ITA 1570/DEL/2018[2012-13]Status: DisposedITAT Delhi25 Jan 2024AY 2012-13

Bench: N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri T. James Singson, CIT,DR
Section 115JSection 14ASection 801BSection 80I

…nerated during manufacturing cannot be said to have been derived from industrial activity as it does not flow directly from such activity. 28.1 On appeal, the Ld. CIT(A) relying on the decision of Hon’ble Delhi High Court in CIT vs. Sadhu Forging Ltd. (2011) 336 ITR 444 (Delhi) held in para 13.1 of the appellate order that income from sale of scrap is to be treated as Uflex Ltd. Vs ACIT & ACIT vs. Uflex Ltd. 14 derived from the business of the industrial undertaking of the assessee. The Revenue is dissatisfied and is before the Tribunal. 29. The Ld. CIT-DR supported the finding of the Ld. AO. The Ld. AR submit…

Uflex Ltd., New Delhi vs. ACIT, Central Circle- 27, New Delhi

In the result, appeals of the assessee for AY 2011-12 and subsequent

ITA 1569/DEL/2018[2011-12]Status: DisposedITAT Delhi25 Jan 2024AY 2011-12

Bench: N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri T. James Singson, CIT,DR
Section 115JSection 14ASection 801BSection 80I

…nerated during manufacturing cannot be said to have been derived from industrial activity as it does not flow directly from such activity. 28.1 On appeal, the Ld. CIT(A) relying on the decision of Hon’ble Delhi High Court in CIT vs. Sadhu Forging Ltd. (2011) 336 ITR 444 (Delhi) held in para 13.1 of the appellate order that income from sale of scrap is to be treated as Uflex Ltd. Vs ACIT & ACIT vs. Uflex Ltd. 14 derived from the business of the industrial undertaking of the assessee. The Revenue is dissatisfied and is before the Tribunal. 29. The Ld. CIT-DR supported the finding of the Ld. AO. The Ld. AR submit…

DCIT 7(3), Mumbai vs. Wyeth Ltd ( Formerly Known As Wyeth Lederle Ltd), Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 3508/MUM/2010[2004-05]Status: DisposedITAT Mumbai09 Jun 2023AY 2004-05

Bench: Shri Vikas Awasthy, Hon’Ble & Shri S. Rifaur Rahman, Hon'Blepfizer Limited V. Acit- Special Range 23 (Earlier Known As Wyeth Lederle Limited) [Now The Dcit-Circle 7(3)] The Capital, G-Block Aayakar Bhavan Bandra Kurla Complex Mumbai- 400020 Bandra (E), Mumbai -400012 Pan: Aaacp3334M (Appellant) (Respondent) Acit- Ltu V. M/S. Wyeth Limited 28Th Floor, Centre - 1 (Formerly Known As Wyeth Lederle Ltd) Rbc Mahindra Towers World Trade Centre 4Th Floor, A- Wing Cuffe Parade, Mumbai Dr G.M. Bhosale Road Worli, Mumbai- 400055 Pan: Aaacw2641Q (Appellant) (Respondent) Assessee Represented By : Shri Vishal Kalra Department Represented By : Smt. Sujatha Iyangar

Section 43(6)Section 80H

…ing case laws: - “Cases wherein it is held that sale of scraps is eligible for deduction under section 80IB of the Act:- a. PCIT vs Berger Paints India Limited : (2022) 137 taxmann.com 312 (Calcutta) dated 02.02.2022. b. CIT vs Sadhu Forging Limited : (2011) 336 ITR 444 (Del) c. CIT vs Micro Inks Limited : TA No. 15/2011 (Guj) d. PCIT vs Hamilton Houseware Private Limited: TA No. 733/2017 (Guj) e. CIT vs JikarASaiyed: (2014) 221 Taxman 451 (Guj) 99. Considered the rival submissions and material placed on record, we observe that the assessee has generated certain scraps out of its Page No. 70 ITA NO. 3508/MUM/20…

The ACIT, Circle-4(1)(2), Ahmedabad vs. M/S. Torrent Power Limited, Ahmedabad

ITA 2047/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad28 Dec 2022AY 2013-14
For Appellant: Shri Vartik Choksi, A.RFor Respondent: Shri Ritesh Parmar, CIT. D.R
Section 14ASection 36Section 80

…001-02 -Whether in view of orders passed in cases of Dy, CIT v. Harjivanda$JuthabhaiZaveri[2002j 258 ITR 785/[2003] 132 Taxman 923 (Guj.)and CIT v. ITA nos.14 & 2047/AHD/2018 With C.O.No.41 & 120/Ahd/2019 A.Ys. 2012-13 & 2013-14 15 Sadhu Forging Ltd. [2011] 336 ITR 444/200 Taxman 1/11 taxmann.com 322 (Delhi), Tribunal was justified in holding that assesses, engaged in manufacturing card boxes, was entitled to deduction under section 80-iB in respect of income arising from sale of scrap - Held, yes [Para 6][ln favour of assessee" Relying upon the binding decision of the Hon'ble Court, supra, AO is directed to al…

The ACIT, Circle-4(1)(2), Ahmedabad vs. M/S. Torrent Power Ltd., Ahmedabad

ITA 14/AHD/2018[2012-13]Status: DisposedITAT Ahmedabad28 Dec 2022AY 2012-13
For Appellant: Shri Vartik Choksi, A.RFor Respondent: Shri Ritesh Parmar, CIT. D.R
Section 14ASection 36Section 80

…001-02 -Whether in view of orders passed in cases of Dy, CIT v. Harjivanda$JuthabhaiZaveri[2002j 258 ITR 785/[2003] 132 Taxman 923 (Guj.)and CIT v. ITA nos.14 & 2047/AHD/2018 With C.O.No.41 & 120/Ahd/2019 A.Ys. 2012-13 & 2013-14 15 Sadhu Forging Ltd. [2011] 336 ITR 444/200 Taxman 1/11 taxmann.com 322 (Delhi), Tribunal was justified in holding that assesses, engaged in manufacturing card boxes, was entitled to deduction under section 80-iB in respect of income arising from sale of scrap - Held, yes [Para 6][ln favour of assessee" Relying upon the binding decision of the Hon'ble Court, supra, AO is directed to al…

DCIT Cent. Cir. 5(2), Mumbai vs. Ipca Laboratories Ltd., Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 5227/MUM/2016[2010-11]Status: DisposedITAT Mumbai29 Aug 2022AY 2010-11

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR
Section 801BSection 801CSection 80ISection 92C

…It cannot said that sale of empty containers is altogether different business of the assessee. We further held that this issue is squarely covered in favour of the assessee by the decision of honourable Delhi High Court in case of CIT versus Sadhu forging Ltd 336 ITR 444 as well as Ipca Laboratories ltd; A.Y. 2005:06 to 2010–11 the decision of the honourable Gujarat High Court in Tax Appeal No. 368 of 2008 DECEMBER 21, 2013 an Dy. CIT v. Harjivandas Juthabhai Zaveri [2002] 258 ITR 785/ [2003] 132 Taxman 923 (Guj.) In view of this, we find that lower authorities have erred in not allowing deduction under Section 8…

Ipca Laboratories Ltd, Mumbai vs. DCIT Ltu, Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 3811/MUM/2016[2010-11]Status: DisposedITAT Mumbai29 Aug 2022AY 2010-11

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR
Section 801BSection 801CSection 80ISection 92C

…It cannot said that sale of empty containers is altogether different business of the assessee. We further held that this issue is squarely covered in favour of the assessee by the decision of honourable Delhi High Court in case of CIT versus Sadhu forging Ltd 336 ITR 444 as well as Ipca Laboratories ltd; A.Y. 2005:06 to 2010–11 the decision of the honourable Gujarat High Court in Tax Appeal No. 368 of 2008 DECEMBER 21, 2013 an Dy. CIT v. Harjivandas Juthabhai Zaveri [2002] 258 ITR 785/ [2003] 132 Taxman 923 (Guj.) In view of this, we find that lower authorities have erred in not allowing deduction under Section 8…

Asst CIT (Ltu) 1, Mumbai vs. Ipca Laboratories Ltd, Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 3691/MUM/2016[2009-10]Status: DisposedITAT Mumbai29 Aug 2022AY 2009-10

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR
Section 801BSection 801CSection 80ISection 92C

…It cannot said that sale of empty containers is altogether different business of the assessee. We further held that this issue is squarely covered in favour of the assessee by the decision of honourable Delhi High Court in case of CIT versus Sadhu forging Ltd 336 ITR 444 as well as Ipca Laboratories ltd; A.Y. 2005:06 to 2010–11 the decision of the honourable Gujarat High Court in Tax Appeal No. 368 of 2008 DECEMBER 21, 2013 an Dy. CIT v. Harjivandas Juthabhai Zaveri [2002] 258 ITR 785/ [2003] 132 Taxman 923 (Guj.) In view of this, we find that lower authorities have erred in not allowing deduction under Section 8…

Ipca Laboratories Ltd, Mumbai vs. Asst CIT (Ltu), Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 3597/MUM/2016[2009-10]Status: DisposedITAT Mumbai29 Aug 2022AY 2009-10

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR
Section 801BSection 801CSection 80ISection 92C

…It cannot said that sale of empty containers is altogether different business of the assessee. We further held that this issue is squarely covered in favour of the assessee by the decision of honourable Delhi High Court in case of CIT versus Sadhu forging Ltd 336 ITR 444 as well as Ipca Laboratories ltd; A.Y. 2005:06 to 2010–11 the decision of the honourable Gujarat High Court in Tax Appeal No. 368 of 2008 DECEMBER 21, 2013 an Dy. CIT v. Harjivandas Juthabhai Zaveri [2002] 258 ITR 785/ [2003] 132 Taxman 923 (Guj.) In view of this, we find that lower authorities have erred in not allowing deduction under Section 8…

DCIT (Ltu) 1, Mumbai vs. Ipca Laboratories Ltd, Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 2815/MUM/2015[2010-11]Status: DisposedITAT Mumbai29 Aug 2022AY 2010-11

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR
Section 801BSection 801CSection 80ISection 92C

…It cannot said that sale of empty containers is altogether different business of the assessee. We further held that this issue is squarely covered in favour of the assessee by the decision of honourable Delhi High Court in case of CIT versus Sadhu forging Ltd 336 ITR 444 as well as Ipca Laboratories ltd; A.Y. 2005:06 to 2010–11 the decision of the honourable Gujarat High Court in Tax Appeal No. 368 of 2008 DECEMBER 21, 2013 an Dy. CIT v. Harjivandas Juthabhai Zaveri [2002] 258 ITR 785/ [2003] 132 Taxman 923 (Guj.) In view of this, we find that lower authorities have erred in not allowing deduction under Section 8…