CIT v. Sahney Steel & Press Works Ltd.

152 ITR 39High Court1985#10446 most cited
10

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2022.

Judgments citing CIT v. Sahney Steel & Press Works Ltd.

ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 6,, PUNE vs. M/S. SHRINIWAS ENGINEERING AUTO,, PUNE

In the result, the appeal of the Revenue is dismissed

ITA 120/PUN/2018[2013-14]Status: DisposedITAT Pune11 May 2022AY 2013-14

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhuryassessment Year : 2013-14 The Asstt. Cit Cir. 6, Pune. Appellant Vs. M/S. Shriniwas Engineering Auto C-10 Abhimanshree Society, Baner Road, Pune-411008 Pan : Aajcs 8944F Respondent Appellant By : Shri Hari Krishan Respondent By : Shri R.G. Gawli Date Of Hearing : 09-05-2022 Date Of Pronouncement : 11-05-2022 Order Per Partha Sarathi Chaudhury, Jm

For Appellant: Shri Hari KrishanFor Respondent: Shri R.G. Gawli
Section 32Section 43(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH, „B‟ PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER Assessment Year : 2013-14 The Asstt. CIT Cir. 6, Pune. Appellant Vs. M/s. Shriniwas Engineering auto C-10 Abhimanshree Society, Baner Road, Pune-411008 PAN : AAJCS 8944F Respondent Appellant by : Shri Hari Krishan Respondent by : Shri R.G. Gawli Date of hearing : 09-05-2022 Date of Pronouncement : 11-05-2022 ORDER PER PARTHA SARATHI CHAUDHURY, JM This appeal by the Revenue is directed against of the CIT(A)-4, Pune dated 03-07-2017 for A.Y. 2013-14 as per the grounds o…

DY.CIT, CIRCLE-2, NAGPUR vs. M/S SUNVIJAY ROLLING AND ENGINERING LTD, NAGPUR

In the result, all the three appeals by the Revenue are dismissed

ITA 161/NAG/2018[2015-2016]Status: DisposedITAT Nagpur24 May 2019AY 2015-2016

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

For Appellant: Shri K.P. DewaniFor Respondent: Shri U.U. Kasar

…आयकर अऩीऱीय अधधकरण नागऩुर न्यायऩीठ, नागऩुर में । IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.514/NAG/2016 यनधाारण वषा / Assessment Year : 2013-14 Deputy Commissioner of Income Tax, Circle – 2, Nagpur .......अऩीऱाथी / Appellant बनाम / V/s. M/s. Sanvijay Rolling & Engineering Ltd., 9, Imambada Road, Opp. Bazar Steels, Nagpur – 440018 PAN : AACCS0217J ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / ITA No.100/NAG/2018 यनधाारण वषा / Assessme…

ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-2,, NAGPUR vs. SANVIJAY ROLLING & ENGG.LIMITED,, NAGPUR

In the result, all the three appeals by the Revenue are dismissed

ITA 100/NAG/2018[2014-2015]Status: DisposedITAT Nagpur24 May 2019AY 2014-2015

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

For Appellant: Shri K.P. DewaniFor Respondent: Shri U.U. Kasar

…आयकर अऩीऱीय अधधकरण नागऩुर न्यायऩीठ, नागऩुर में । IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.514/NAG/2016 यनधाारण वषा / Assessment Year : 2013-14 Deputy Commissioner of Income Tax, Circle – 2, Nagpur .......अऩीऱाथी / Appellant बनाम / V/s. M/s. Sanvijay Rolling & Engineering Ltd., 9, Imambada Road, Opp. Bazar Steels, Nagpur – 440018 PAN : AACCS0217J ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / ITA No.100/NAG/2018 यनधाारण वषा / Assessme…

DY. C.I.T. CIR-.2, NAGPUR vs. M/S SANVIJAY ROLLING & ENGINEERING LTD., NAGPUR

In the result, all the three appeals by the Revenue are dismissed

ITA 514/NAG/2016[2013-14]Status: DisposedITAT Nagpur24 May 2019AY 2013-14

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

For Appellant: Shri K.P. DewaniFor Respondent: Shri U.U. Kasar

…आयकर अऩीऱीय अधधकरण नागऩुर न्यायऩीठ, नागऩुर में । IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.514/NAG/2016 यनधाारण वषा / Assessment Year : 2013-14 Deputy Commissioner of Income Tax, Circle – 2, Nagpur .......अऩीऱाथी / Appellant बनाम / V/s. M/s. Sanvijay Rolling & Engineering Ltd., 9, Imambada Road, Opp. Bazar Steels, Nagpur – 440018 PAN : AACCS0217J ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / ITA No.100/NAG/2018 यनधाारण वषा / Assessme…

DCIT, MADURAI vs. M/S. RAMCO INDUSTRIES LTD., RAJAPALAYAM

In the result, assessee’s appeal in ITA Nos

ITA 2145/CHNY/2016[2011-12]Status: DisposedITAT Chennai14 Jul 2017AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita Nos.1875 To 1877/Mds/2016 िनधा"रण वष" / Assessment Years : 2009-10 To 2011-12 M/S. Ramco Industries Ltd., V. The Addl. Commissioner Of 47, P.S.K. Nagar, Income Tax, Rajapalayam Virudhunagar Range, Virudhunagar. Pan: Aaacr5284J (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.2143 To 2145/Mds/2016 िनधा"रण वष" / Assessment Years : 2009-10 To 2011-12 The Addl. Commissioner Of Income V. M/S. Ramco Industries Ltd., Tax, 47, P.S.K. Nagar, Virudhunagar Range, Virudhunagar. Rajapalayam Pan: Aaacr5284J (अपीलाथ"/Appellant) (""यथ"/Respondent) िनधा"रती की ओर से /Assessee By : Shri V. Jagadisan, Ca राज" की ओर से /Revenue By : Shri S. Suresh Kumar, Addl. Cit सुनवाई क" तारीख/Date Of Hearing : 02.05.2017 घोषणा क" तारीख/Date Of Pronouncement : 14.07.2017 आदेश /O R D E R आदेश आदेश आदेश

For Appellant: Shri V. Jagadisan, CAFor Respondent: Shri S. Suresh Kumar, Addl
Section 14ASection 250Section 250(6)

…d in holding that the refund of sales tax amounting to Rs.5,79,39,673/- is capital receipt and therefore exempt from tax disregarding the decision of the Hon’ble Apex court in the case CIT vs. Sahney Steel & Press Works Ltd reported in 228 ITR 253 (SC) and 152 ITR 39 (AP High court). (i) The Ld.CIT(A) has erred in directing the Ld.AO to allow 100% depreciation on the following items as against 15% / 7.5% allowed by the Ld.AO:- 1. Clarifier Bit 2. Dust collector 3. Waste desolver 4. Pulveriser machine 5. Dust collector system 6. Micro dust collector 5. Assessee’s Appeal ITA No.1876 of 2016, Assessment yea…

DCIT, MADURAI vs. M/S. RAMCO INDUSTRIES LTD., RAJAPALAYAM

In the result, assessee’s appeal in ITA Nos

ITA 2144/CHNY/2016[2010-11]Status: DisposedITAT Chennai14 Jul 2017AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita Nos.1875 To 1877/Mds/2016 िनधा"रण वष" / Assessment Years : 2009-10 To 2011-12 M/S. Ramco Industries Ltd., V. The Addl. Commissioner Of 47, P.S.K. Nagar, Income Tax, Rajapalayam Virudhunagar Range, Virudhunagar. Pan: Aaacr5284J (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.2143 To 2145/Mds/2016 िनधा"रण वष" / Assessment Years : 2009-10 To 2011-12 The Addl. Commissioner Of Income V. M/S. Ramco Industries Ltd., Tax, 47, P.S.K. Nagar, Virudhunagar Range, Virudhunagar. Rajapalayam Pan: Aaacr5284J (अपीलाथ"/Appellant) (""यथ"/Respondent) िनधा"रती की ओर से /Assessee By : Shri V. Jagadisan, Ca राज" की ओर से /Revenue By : Shri S. Suresh Kumar, Addl. Cit सुनवाई क" तारीख/Date Of Hearing : 02.05.2017 घोषणा क" तारीख/Date Of Pronouncement : 14.07.2017 आदेश /O R D E R आदेश आदेश आदेश

For Appellant: Shri V. Jagadisan, CAFor Respondent: Shri S. Suresh Kumar, Addl
Section 14ASection 250Section 250(6)

…d in holding that the refund of sales tax amounting to Rs.5,79,39,673/- is capital receipt and therefore exempt from tax disregarding the decision of the Hon’ble Apex court in the case CIT vs. Sahney Steel & Press Works Ltd reported in 228 ITR 253 (SC) and 152 ITR 39 (AP High court). (i) The Ld.CIT(A) has erred in directing the Ld.AO to allow 100% depreciation on the following items as against 15% / 7.5% allowed by the Ld.AO:- 1. Clarifier Bit 2. Dust collector 3. Waste desolver 4. Pulveriser machine 5. Dust collector system 6. Micro dust collector 5. Assessee’s Appeal ITA No.1876 of 2016, Assessment yea…

DCIT, MADURAI vs. M/S. RAMCO INDUSTRIES LTD., RAJAPALAYAM

In the result, assessee’s appeal in ITA Nos

ITA 2143/CHNY/2016[2009-10]Status: DisposedITAT Chennai14 Jul 2017AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita Nos.1875 To 1877/Mds/2016 िनधा"रण वष" / Assessment Years : 2009-10 To 2011-12 M/S. Ramco Industries Ltd., V. The Addl. Commissioner Of 47, P.S.K. Nagar, Income Tax, Rajapalayam Virudhunagar Range, Virudhunagar. Pan: Aaacr5284J (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.2143 To 2145/Mds/2016 िनधा"रण वष" / Assessment Years : 2009-10 To 2011-12 The Addl. Commissioner Of Income V. M/S. Ramco Industries Ltd., Tax, 47, P.S.K. Nagar, Virudhunagar Range, Virudhunagar. Rajapalayam Pan: Aaacr5284J (अपीलाथ"/Appellant) (""यथ"/Respondent) िनधा"रती की ओर से /Assessee By : Shri V. Jagadisan, Ca राज" की ओर से /Revenue By : Shri S. Suresh Kumar, Addl. Cit सुनवाई क" तारीख/Date Of Hearing : 02.05.2017 घोषणा क" तारीख/Date Of Pronouncement : 14.07.2017 आदेश /O R D E R आदेश आदेश आदेश

For Appellant: Shri V. Jagadisan, CAFor Respondent: Shri S. Suresh Kumar, Addl
Section 14ASection 250Section 250(6)

…d in holding that the refund of sales tax amounting to Rs.5,79,39,673/- is capital receipt and therefore exempt from tax disregarding the decision of the Hon’ble Apex court in the case CIT vs. Sahney Steel & Press Works Ltd reported in 228 ITR 253 (SC) and 152 ITR 39 (AP High court). (i) The Ld.CIT(A) has erred in directing the Ld.AO to allow 100% depreciation on the following items as against 15% / 7.5% allowed by the Ld.AO:- 1. Clarifier Bit 2. Dust collector 3. Waste desolver 4. Pulveriser machine 5. Dust collector system 6. Micro dust collector 5. Assessee’s Appeal ITA No.1876 of 2016, Assessment yea…

RAMCO INDUSTRIES LTD.,CHENNAI vs. ADDL. CIT, VIRUDHUNAGAR

In the result, assessee’s appeal in ITA Nos

ITA 1875/CHNY/2016[2009-2010]Status: DisposedITAT Chennai14 Jul 2017AY 2009-2010

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita Nos.1875 To 1877/Mds/2016 िनधा"रण वष" / Assessment Years : 2009-10 To 2011-12 M/S. Ramco Industries Ltd., V. The Addl. Commissioner Of 47, P.S.K. Nagar, Income Tax, Rajapalayam Virudhunagar Range, Virudhunagar. Pan: Aaacr5284J (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.2143 To 2145/Mds/2016 िनधा"रण वष" / Assessment Years : 2009-10 To 2011-12 The Addl. Commissioner Of Income V. M/S. Ramco Industries Ltd., Tax, 47, P.S.K. Nagar, Virudhunagar Range, Virudhunagar. Rajapalayam Pan: Aaacr5284J (अपीलाथ"/Appellant) (""यथ"/Respondent) िनधा"रती की ओर से /Assessee By : Shri V. Jagadisan, Ca राज" की ओर से /Revenue By : Shri S. Suresh Kumar, Addl. Cit सुनवाई क" तारीख/Date Of Hearing : 02.05.2017 घोषणा क" तारीख/Date Of Pronouncement : 14.07.2017 आदेश /O R D E R आदेश आदेश आदेश

For Appellant: Shri V. Jagadisan, CAFor Respondent: Shri S. Suresh Kumar, Addl
Section 14ASection 250Section 250(6)

…d in holding that the refund of sales tax amounting to Rs.5,79,39,673/- is capital receipt and therefore exempt from tax disregarding the decision of the Hon’ble Apex court in the case CIT vs. Sahney Steel & Press Works Ltd reported in 228 ITR 253 (SC) and 152 ITR 39 (AP High court). (i) The Ld.CIT(A) has erred in directing the Ld.AO to allow 100% depreciation on the following items as against 15% / 7.5% allowed by the Ld.AO:- 1. Clarifier Bit 2. Dust collector 3. Waste desolver 4. Pulveriser machine 5. Dust collector system 6. Micro dust collector 5. Assessee’s Appeal ITA No.1876 of 2016, Assessment yea…

CITI GROUP GLOBAL MARKETS MAURITIUS P.LTD,MUMBAI vs. ASST DIT (IT) 1(2), MUMBAI

ITA 2593/MUM/2014[2007-08]Status: DisposedITAT Mumbai20 Sept 2016AY 2007-08
For Appellant: Shri Arvind SondeFor Respondent: Shri T.R. Paite-Sr.AR
Section 115ASection 143(3)Section 2Section 254(1)

…ayment, that it was not interest.He relied upon the order of the Tribunal dt.14.8.2013 in the case of Genesis Indian Investment Company Ltd.(ITA/2878/Mum/2006).He referred to the cases of Sainiram Doomgarmal(42 ITR392) ; Sahani Steel Works & Press Works Ltd. (152 ITR 39); K.G. Subramaniam (195 ITR 199) and Hindustan Conducors P.Ltd.(247ITR 762). XXXXXX The Department Representative (DR) contended that additional consideration was received for delay in making the payment of sales consideration, that it could not be taken as part of total sale value, that Oracle had deducted TDS while making payment to the assesse…

MORGAN STANLEY MAURITIUS COMPANY LTD,MUMBAI vs. DDIT (IT) 4(1), MUMBAI

ITA 1625/MUM/2014[2007-08]Status: DisposedITAT Mumbai27 Jan 2016AY 2007-08
For Appellant: Shri Arvind Sonde-ARFor Respondent: Jasbir Chauhan-CIT-DR
Section 143(3)Section 144C(1)Section 148Section 2Section 254(1)

…ayment, that it was not interest.He relied upon the order of the Tribunal dt.14.8.2013 in the case of Genesis Indian Investment Company Ltd.(ITA/2878/Mum/2006).He referred to the cases of Sainiram Doomgarmal(42 ITR392) ; Sahani Steel Works & Press Works Ltd. (152 ITR 39); K.G. Subramaniam (195 ITR 199) and Hindustan Conducors P.Ltd.(247ITR 762). With regard to reopening,he contended that it was a case of change of opinion,that no new material was discovered by the AO,that all the information was available on the record.He relied upon the cases of Kelvinator of India Ltd.(320ITR561) and Coca Cola Export Corporati…