CIT v. Shree Balaji Alloys

80 Taxmann.com 239Supreme Court of India2017#2968 most cited

What is CIT v. Shree Balaji Alloys authority for?

Incentives like subsidies received under an industrial policy for industrialization, backward development, or employment, and not to augment profits, are treated as capital receipts.

40

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2018 to 2025.

Also referred to as

CIT v. Shree Balaji Alloys · capital receipt · revenue receipt · subsidy · industrial policy · backward development · employment · Ponni Sugars · Meghalaya Steels

Also reported as

80 Taxmann 239

Sections most often in play

Section 153ASection 80ICSection 142(2A)Section 115JBSection 115-OSection 14ASection 154Section 2(24)(xviii)

Issues it is cited on

section 80hhc(3)section 2(24)(xviii)section 43(1)section 40a(9)section 28(iv)section 92c(3)resulting companycorporate guaranteescheme of arrangementsection 80icsection 10(34)section 92ca(1)

Judgments citing CIT v. Shree Balaji Alloys

DCIT, Circle - 6(1), Kolkata vs. M/S. Birla Corporation Ltd., Kolkata

In the result, appeals filed by the Revenue for AYs 2013-14 &

ITA 2143/KOL/2018[2014-15]Status: DisposedITAT Kolkata07 Feb 2023AY 2014-15

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 115JSection 143(3)Section 14ASection 250Section 80I

…आयकर अपीलीय अधिकरण कोलकाता 'सी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE PRESIDENT & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. Nos.: 2142 & 2143/KOL/2018 Assessment Years: 2013-14 & 2014-15 DCIT, Circle-6(1), Kolkata….....................................Appellant Vs. Birla Corporation Limited....................................Respondent [PAN: AABCB 2075 J] I.T.A. Nos.: 496 & 497/KOL/2020 Assessment Years: 2013-14 & 2014-15 Birla Corporation Limited…..........…

DCIT, Circle - 6(1), Kolkata vs. M/S. Birla Corporation Ltd., Kolkata

In the result, appeals filed by the Revenue for AYs 2013-14 &

ITA 2142/KOL/2018[2013-14]Status: DisposedITAT Kolkata07 Feb 2023AY 2013-14

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 115JSection 143(3)Section 14ASection 250Section 80I

…आयकर अपीलीय अधिकरण कोलकाता 'सी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE PRESIDENT & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. Nos.: 2142 & 2143/KOL/2018 Assessment Years: 2013-14 & 2014-15 DCIT, Circle-6(1), Kolkata….....................................Appellant Vs. Birla Corporation Limited....................................Respondent [PAN: AABCB 2075 J] I.T.A. Nos.: 496 & 497/KOL/2020 Assessment Years: 2013-14 & 2014-15 Birla Corporation Limited…..........…

Shantinath Detergents Pvt. Ltd, Kolkata vs. DCIT, CC-3(2), Kolkata

In the result, the captioned appeal of the assessee is allowed

ITA 467/KOL/2021[2014-15]Status: DisposedITAT Kolkata22 Nov 2022AY 2014-15
For Appellant: Shri A.K. Tulsiyan, FCAFor Respondent: Shri Amal Shudhir Kamat, CIT
Section 139(1)Section 153ASection 154Section 250

…। आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI SANJAY GARG, HON’BLE JUDICIAL MEMBER & SHRI MANISH BORAD, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 467/Kol/2021 Assessment Year: 2014-15 Shantinath Detergents Pvt. Ltd. Deputy Commissioner of Income P-15, Kalakar Street Tax, Central Circle - 3(2), Kolkata Vs Kolkata - 700058 [PAN : AADCS4720M] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri A.K. Tulsiyan, FCA Revenue by : Shri Amal Shudhir Kamat, CIT सुनवाई क" तारीख/Date of Hearing : 29/09/2022 घोषणा क" तारीख/Date of Pronouncement : 22/11…

Mahindra & Mahindra Ltd, Mumbai vs. ACIT RG 2(2)(2), Mumbai

In the result, appeal by the assessee is partly allowed for statistical purpose

ITA 7287/MUM/2018[2014-15]Status: DisposedITAT Mumbai07 Nov 2022AY 2014-15

Bench: Shri Pramod Kumar & Shri Sandeep Singh Karhail

For Appellant: Shri H.P. MahajaniFor Respondent: Smt. Mahita Nair
Section 143(3)Section 144C(13)Section 144C(5)Section 14ASection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.7287/Mum./2018 (Assessment Year : 2014–15) Mahindra & Mahindra Ltd. Corporate Taxation, P.K. Kurne Chowk ……………. Appellant Worli, Mumbai 400 018 PAN – AAACM3025E v/s Asstt. Commissioner of Income Tax …………….Respondent Central Circle–2(2)(2), Mumbai Assessee by : Shri H.P. Mahajani Revenue by : Smt. Mahita Nair Date of Hearing – 16/09/2022 Date of Order – 07/11/2022 O R D E R PER SANDEEP SINGH KARHAIL, J.M. The present appeal has been filed by the assessee challe…

Birla Corporation Ltd., Kolkata vs. DCIT, Cir.-6(1), Kolkata

In the result, appeals filed by the Revenue for AYs 2011-12 &

ITA 495/KOL/2020[2012-13]Status: DisposedITAT Kolkata31 Oct 2022AY 2012-13

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 143(3)Section 250Section 37(1)Section 40Section 43B

…आयकर अपीलीय अधिकरण कोलकाता 'बी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE PRESIDENT & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. Nos.: 494 & 495/Kol/2020 Assessment Years: 2011-12 & 2012-13 Birla Corporation Limited…....................................Appellant [PAN: AABCB 2075 J] Vs. DCIT, Circle-6(1), Kolkata.....................................Respondent I.T.A. Nos.: 2111 & 2112/Kol/2018 Assessment Years: 2011-12 & 2012-13 DCIT, Circle-6(1), Kolkata….........…

Birla Corporation Limited, Kolkata vs. DCIT, Cir-6(1), Kolkata

In the result, appeals filed by the Revenue for AYs 2011-12 &

ITA 494/KOL/2020[2011-12]Status: DisposedITAT Kolkata31 Oct 2022AY 2011-12

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 143(3)Section 250Section 37(1)Section 40Section 43B

…आयकर अपीलीय अधिकरण कोलकाता 'बी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE PRESIDENT & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. Nos.: 494 & 495/Kol/2020 Assessment Years: 2011-12 & 2012-13 Birla Corporation Limited…....................................Appellant [PAN: AABCB 2075 J] Vs. DCIT, Circle-6(1), Kolkata.....................................Respondent I.T.A. Nos.: 2111 & 2112/Kol/2018 Assessment Years: 2011-12 & 2012-13 DCIT, Circle-6(1), Kolkata….........…

DCIT, Circle - 6(1), Kolkata vs. M/S. Birla Corporation Ltd., Kolkata

In the result, appeals filed by the Revenue for AYs 2011-12 &

ITA 2112/KOL/2018[2012-13]Status: DisposedITAT Kolkata31 Oct 2022AY 2012-13

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 143(3)Section 250Section 37(1)Section 40Section 43B

…आयकर अपीलीय अधिकरण कोलकाता 'बी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE PRESIDENT & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. Nos.: 494 & 495/Kol/2020 Assessment Years: 2011-12 & 2012-13 Birla Corporation Limited…....................................Appellant [PAN: AABCB 2075 J] Vs. DCIT, Circle-6(1), Kolkata.....................................Respondent I.T.A. Nos.: 2111 & 2112/Kol/2018 Assessment Years: 2011-12 & 2012-13 DCIT, Circle-6(1), Kolkata….........…

DCIT, Circle - 6(1), Kolkata vs. M/S. Birla Corporation Ltd., Kolkata

In the result, appeals filed by the Revenue for AYs 2011-12 &

ITA 2111/KOL/2018[2011-12]Status: DisposedITAT Kolkata31 Oct 2022AY 2011-12

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 143(3)Section 250Section 37(1)Section 40Section 43B

…आयकर अपीलीय अधिकरण कोलकाता 'बी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE PRESIDENT & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. Nos.: 494 & 495/Kol/2020 Assessment Years: 2011-12 & 2012-13 Birla Corporation Limited…....................................Appellant [PAN: AABCB 2075 J] Vs. DCIT, Circle-6(1), Kolkata.....................................Respondent I.T.A. Nos.: 2111 & 2112/Kol/2018 Assessment Years: 2011-12 & 2012-13 DCIT, Circle-6(1), Kolkata….........…

Asst CIT Cir 2(2)(1), Mumbai vs. Mahindra & Mahindra Ltd, Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 1739/MUM/2015[2010-11]Status: DisposedITAT Mumbai04 Oct 2022AY 2010-11

Bench: Shri M. Balaganesh () & Smt. Kavitha Rajagopal () Mahindra & Mahindra Limited Vs Asst.Commissioner Of Income-Tax, Corporation Taxation, P.K. Kurne Circle-2(2)(1), Mumbai Chowk, Worli, Mumbai-400 018 Aayakar Bhavan, M.K. Road Pan : Aaacm3025E Mumbai-400 020 Appellant Respondent Asst.Commissioner Of Income-Tax, Vs 020Mahindra & Mahindra Limited Circle-2(2)(1), Mumbai Corporation Taxation, P.K. Kurne Aayakar Bhavan, M.K. Road Chowk, Worli, Mumbai-400 018 Mumbai-400 Pan : Aaacm3025E Appellant Respondent

Section 143(3)Section 144CSection 14ASection 35Section 40Section 80I

…nd that this issue has been addressed in the following decisions of Hon’ble Supreme Court in favour of the assessee as under:- (a) Chaphalkar Brothers, case reported in (2017) 88 Taxmann.com 178 (SC) (b) Shree Balaji Alloys and others, case reported in (2017) 80 Taxmann.com 239 (SC) 10.5. Respectfully following the said decision, we hold that the subsidy in the sum of Rs.45,36,95,084/- is to be treated as capital receipt. Accordingly, the concise ground No.8 raised by the assessee is allowed.” 53. Respectfully following the above decision of the Tribunal, we hold that the said subsidy of Rs.72,48,94,000/- is to…

Mahindra & Mahindra Limited, Mumbai vs. ACIT, Cir -2(2)(1), Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 1676/MUM/2015[2010-11]Status: DisposedITAT Mumbai04 Oct 2022AY 2010-11

Bench: Shri M. Balaganesh () & Smt. Kavitha Rajagopal () Mahindra & Mahindra Limited Vs Asst.Commissioner Of Income-Tax, Corporation Taxation, P.K. Kurne Circle-2(2)(1), Mumbai Chowk, Worli, Mumbai-400 018 Aayakar Bhavan, M.K. Road Pan : Aaacm3025E Mumbai-400 020 Appellant Respondent Asst.Commissioner Of Income-Tax, Vs 020Mahindra & Mahindra Limited Circle-2(2)(1), Mumbai Corporation Taxation, P.K. Kurne Aayakar Bhavan, M.K. Road Chowk, Worli, Mumbai-400 018 Mumbai-400 Pan : Aaacm3025E Appellant Respondent

Section 143(3)Section 144CSection 14ASection 35Section 40Section 80I

…nd that this issue has been addressed in the following decisions of Hon’ble Supreme Court in favour of the assessee as under:- (a) Chaphalkar Brothers, case reported in (2017) 88 Taxmann.com 178 (SC) (b) Shree Balaji Alloys and others, case reported in (2017) 80 Taxmann.com 239 (SC) 10.5. Respectfully following the said decision, we hold that the subsidy in the sum of Rs.45,36,95,084/- is to be treated as capital receipt. Accordingly, the concise ground No.8 raised by the assessee is allowed.” 53. Respectfully following the above decision of the Tribunal, we hold that the said subsidy of Rs.72,48,94,000/- is to…

Joint CIT (OSD) Cent Cir. 1(4), Mumbai vs. Grasim Industries Ltd., Mumbai

In the result, all the appeals of the Revenue are dismissed

ITA 2155/MUM/2016[1996-97]Status: DisposedITAT Mumbai29 Apr 2022AY 1996-97
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘G‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI AMARJIT SINGH, JUDICIAL MEMBER ITA No.2156/Mum/2016 (Assessment Year :1997-98) ITA No.2154/Mum/2016 (Assessment Year :1999-00) & JCIT(OSD)-Central Circle Vs. M/s. Grasim Industries 1(4), Mumbai Limited Room No.902, 9th Floor Corporate Finance Division Old CGO Building Aditya Birla Centre A Wing, 2nd Floor M.K.Road, Churchgate SK Ahire Marg, Worli Mumbai – 400 020 Mumbai – 30 PAN/GIR No. AAACG4464B (Appellant) .. (Respondent) Revenue by Shri J.D. Mistry,Senior Advocate and Shri Ronak Doshi Assessee by Shri…

Shri Ritum Jain, Kolkata vs. DCIT, CC-3(2), Kolkata

In the result, the captioned appeal of the assessee is allowed

ITA 466/KOL/2021[2014-15]Status: DisposedITAT Kolkata30 Mar 2022AY 2014-15

Bench: Shri Sanjay Garg & Shri Girish Agrawalassessment Year: 2014-15 Shri Ritum Jain Dcit, Cc-3(2), Kolkata 4A, Metro Towers, 1, Ho Chi Vs. Minh Sarani, Kolkata – 700 071. Pan: Actpj 4441 K (Appellant) (Respondent) Present For: Appellant By : Shri A.K. Tulsyan, Ar Respondent By : Smt. Ranu Biswas, Acit, Dr Date Of Hearing : 09.03.2022 Date Of Pronouncement : 30.03.2022 O R D E R Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 30.09.2021 Of The Commissioner Of Income Tax (Appeals)-21, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act [Hereinafter Referred To As The ‘Act’]. The Assessee In This Appeal Has Taken The Following Grounds Of Appeal: “1. That The Ld. Cit(A) Erred In Confirming The Action Of The Ld. Ao In Rejecting The Assessee’S Rectification Petition Filed U/S 154 Claiming The Subsidy Received By The Assessee As Industrial Promotion Assistance (Ipa) From The State Govt, Under West Bengal Industrial Promotion (Assistance To Industrial Units) Scheme, As Capital Receipt In Place Of Revenue Receipt. The Claim Of The Assessee Was Rejected By The Ld. Ao As Well As The Ld. Cit(A) On The Ground That The Same Cannot Be Claimed By The Assessee In The Rectification Petition U/S 154 Since The Same Was Not Claimed In The Return Of Income Filed By The Assessee In View Of The Decision Of Hon’Ble Apex Court In Case Of Goetze India Ltd. Vs Cit In 157 Taxman 1. The Ld. Cit(A) Did Not Consider The Fact That The Assessee’S Case Is Squarely Covered By Judicial Decisions On Similar Facts In The Case Of Sharda Cropchem Ltd. Vs Dcit In 71 Itr (Trib) 141 & Dcit & Kashmir Steel Rolling Mills In 130/Asr/2014. Therefore, The Action Of 2 Shri Ritum Jain A.Y. 2014-15 The Ld. Cit(A) In Rejecting The Claim Of The Assessee Is Unjustified & The Claim Needs To Be Allowed.

For Appellant: Shri A.K. Tulsyan, ARFor Respondent: Smt. Ranu Biswas, ACIT, DR
Section 139(5)Section 153ASection 154Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA BENCH “B”, KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2014-15 Shri Ritum Jain DCIT, CC-3(2), Kolkata 4A, Metro Towers, 1, Ho Chi Vs. Minh Sarani, Kolkata – 700 071. PAN: ACTPJ 4441 K (Appellant) (Respondent) Present for: Appellant by : Shri A.K. Tulsyan, AR Respondent by : Smt. Ranu Biswas, ACIT, DR Date of Hearing : 09.03.2022 Date of Pronouncement : 30.03.2022 O R D E R Per Sanjay Garg, Judicial Member: The present appeal has been preferred by the assessee against the order dated 30.09.2021 of the…

M/S. Jindal World Wide Ltd., Ahmedabad vs. The ACIT, Circle-2(1)(2), Ahmedabadq

In the result, appeal filed by the Assessee is partly allowed

ITA 2316/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad20 Nov 2020AY 2014-15

Bench: Shri Mahavir Prasad & Shri Amarjit Singh) (Through Virtual Court)

For Appellant: Shri Vartik Choksi, ARFor Respondent: Shri Lalit P. Jain, Sr. D.R
Section 115JSection 143(3)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH (BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER) (Through Virtual Court) ITA. No: 2316/AHD/2018 (Assessment Year: 2014-15) M/s Jindal World Wide V/S ACIT, Circle-2(1)(2), Ltd. Jindal Corporate Ahmedabad House, Opp. D Mart, Shyamal Shivranjini Cross Road, Satellite, Ahmedabad (Appellant) (Respondent) PAN: AAACJ3816G Appellant by : Shri Vartik Choksi, AR Respondent by : Shri Lalit P. Jain, Sr. D.R. (आदेश)/ORDER Date of hearing : 23 -10-2020 Date of Pronouncement : 24 -11-2020 PER MAHAVIR PRASAD, JUDICIAL MEM…

Mahindra & Mahindra Ltd, Mumbai vs. ACIT Cir 2(2)2, Mumbai

In the result, all the appeals of the assessee are partly allowed for statistical purposes and appeal of the revenue is dismissed

ITA 1449/MUM/2016[2011-12]Status: DisposedITAT Mumbai19 Jun 2020AY 2011-12

Bench: Shri Mahavir Singh, Vp & Shri M.Balaganesh, Am & Sa No.462/Mum/2019 (Arising Out Of Ita No.1449/Mum/2016) (Assessment Year : 2011-12) Mahindra & Mahindra Vs. Dy. Commissioner Of Limited, Income-Tax Corporation Taxation, Circle-2(2)(2) P.K. Kurne Chowk, Aayakar Bhavan, Worli, Mumbai – 400020 M.K.Road, Mumbai-400020 Pan/Gir No.Aaacm3025E (Appellant) .. (Respondent) & Sa No.461/Mum/2019 (Arising Out Of Ita No.7382/Mum/2017) (Assessment Year : 2013-14) Mahindra & Mahindra Vs. Dy. Commissioner Of Limited, Income-Tax Corporation Taxation, Circle-2(2)(2) P.K. Kurne Chowk, Aayakar Bhavan, Worli, Mumbai – 400020 M.K.Road, Mumbai-400020 Pan/Gir No.Aaacm3025E (Appellant) .. (Respondent) Dy. Commissioner Of Vs. Mahindra & Mahindra Limited, Income-Tax Corporation Taxation, Circle-2(2)(2) P.K. Kurne Chowk, Aayakar Bhavan, Worli, Mumbai – 400020 M.K.Road, Mumbai- 400020 Pan/Gir No.Aaacm3025E (Appellant) .. (Respondent) Mahindra & Mahindra Vs. Asst. Commissioner Of Limited, Income-Tax Corporation Taxation, Circle-2(2)(2) P.K. Kurne Chowk, Aayakar Bhavan, Worli, Mumbai – 400020 M.K.Road, Mumbai-400020 Pan/Gir No.Aaacm3025E (Appellant) .. (Respondent)

Section 143(3)Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J”, BENCH MUMBAI BEFORE SHRI MAHAVIR SINGH, VP & SHRI M.BALAGANESH, AM & SA No.462/Mum/2019 (Arising out of ITA No.1449/Mum/2016) (Assessment Year : 2011-12) Mahindra & Mahindra Vs. Dy. Commissioner of Limited, Income-Tax Corporation Taxation, Circle-2(2)(2) P.K. Kurne Chowk, Aayakar Bhavan, Worli, Mumbai – 400020 M.K.Road, Mumbai-400020 PAN/GIR No.AAACM3025E (Appellant) .. (Respondent) & SA No.461/Mum/2019 (Arising out of ITA No.7382/Mum/2017) (Assessment Year : 2013-14) Mahindra & Mahindra Vs. Dy. Commissioner of Limited, Income-Tax Corporation Taxation, Circle-2(2)(2) P.K…

The Dy. Commissioner of Income Tax, Circle-3(3)(1), Ahmedabad vs. M/S. Nandan Exim Ltd., Ahmedabad

In the result, Revenue’s appeal is dismissed

ITA 1811/AHD/2016[2009-10]Status: DisposedITAT Ahmedabad09 Apr 2019AY 2009-10

Bench: Shri Pramod Kumar, Hon’Ble&Smt. Madhumita Royआयकरअपीलसं.Ita No. 1811/Ahd/2016 "नधा"रणवष"/Asstt. Year: 2009-10 Dcit Vs. M/S. Nandan Exim Ltd. Cir-3(1)(1), Chiripal House, Ahmedabad Satellite Road, Ahmedabad- 380015 Pan:Aaa Cn5 327 L अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent)

For Appellant: ShriS.K. Dev, Sr. DRFor Respondent: ShriS.N. Soparkar, AR
Section 143(3)Section 148Section 36Section 36(1)(iii)

…आयकरअपील"यअ"धकरण, अहमदाबाद"यायपीठ ‘A’- अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘A’ BEFORE SHRI PRAMOD KUMAR, HON’BLE VICE PRESIDENT &SMT. MADHUMITA ROY, JUDICIAL MEMBER आयकरअपीलसं.ITA No. 1811/Ahd/2016 "नधा"रणवष"/Asstt. Year: 2009-10 DCIT Vs. M/s. Nandan Exim Ltd. Cir-3(1)(1), Chiripal House, Ahmedabad Satellite Road, Ahmedabad- 380015 PAN:AAA CN5 327 L अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent) Assessee by : ShriS.K. Dev, Sr. DR Revenue by : ShriS.N. Soparkar, AR सुनवाईक"तार"ख/Date of Hearing : 15/01/2019 घोषणाक"तार"ख/Date of Pronouncement: 09/04/2019 आदेश/O R D E R PER MADHUMITA ROY-…

The DCIT, Circle-2(1)(1), Ahmedabad vs. M/S. Hitachi Home & Life Solutions (India) Ltd., Ahmedabad

In the result, Assessee’s appeal in ITA No

ITA 931/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad04 Mar 2019AY 2010-11

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri S.N. Soparkar, AdvocateFor Respondent: Shri N.R.Soni, CIT-DR &
Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “ D ” BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER Sl. ITA No(s) Assessment Appeal(s) by Nos. Year (s) Appellant vs. Respondent Appellant Respondent 1. 2399/Ahd/2013 2008-09 The DCIT Hitachi Home & Life Circle-4 Solution (India) Ltd. 9th Floor Abhijeet Ahmedabad Mithakhali, Ahmedabad PAN:AAACA 2392K (Revenue) (Assessee) 2. 2286/Ahd/2014 2009-10 -do-Revenue do-Assessee 3. 931/Ahd/2016 2010-11 -do-Revenue -do-Assessee 4. 860/Ahd/2016 2010-11 by Assessee by Revenue Revenue by : Shri N.R.Soni, CIT-DR & Shri Vinod Ta…

Hitachi Home & Life Solutions (I) Ltd., Ahmedabad vs. The Dy.Commissioner of Income Tax, Circle-4, Ahmedabad

In the result, Assessee’s appeal in ITA No

ITA 860/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad04 Mar 2019AY 2010-11

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri S.N. Soparkar, AdvocateFor Respondent: Shri N.R.Soni, CIT-DR &
Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “ D ” BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER Sl. ITA No(s) Assessment Appeal(s) by Nos. Year (s) Appellant vs. Respondent Appellant Respondent 1. 2399/Ahd/2013 2008-09 The DCIT Hitachi Home & Life Circle-4 Solution (India) Ltd. 9th Floor Abhijeet Ahmedabad Mithakhali, Ahmedabad PAN:AAACA 2392K (Revenue) (Assessee) 2. 2286/Ahd/2014 2009-10 -do-Revenue do-Assessee 3. 931/Ahd/2016 2010-11 -do-Revenue -do-Assessee 4. 860/Ahd/2016 2010-11 by Assessee by Revenue Revenue by : Shri N.R.Soni, CIT-DR & Shri Vinod Ta…

The DCIT, Circle-4, Ahmedabad vs. Hitachi Home & Life Solutions (India) Ltd., Ahmedabad

In the result, Assessee’s appeal in ITA No

ITA 2286/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad04 Mar 2019AY 2009-10

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri S.N. Soparkar, AdvocateFor Respondent: Shri N.R.Soni, CIT-DR &
Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “ D ” BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER Sl. ITA No(s) Assessment Appeal(s) by Nos. Year (s) Appellant vs. Respondent Appellant Respondent 1. 2399/Ahd/2013 2008-09 The DCIT Hitachi Home & Life Circle-4 Solution (India) Ltd. 9th Floor Abhijeet Ahmedabad Mithakhali, Ahmedabad PAN:AAACA 2392K (Revenue) (Assessee) 2. 2286/Ahd/2014 2009-10 -do-Revenue do-Assessee 3. 931/Ahd/2016 2010-11 -do-Revenue -do-Assessee 4. 860/Ahd/2016 2010-11 by Assessee by Revenue Revenue by : Shri N.R.Soni, CIT-DR & Shri Vinod Ta…

The DCIT, Circle-4, Ahmedabad vs. Hitachi Home & Life Solution(India) Ltd., Ahmedabad

In the result, Assessee’s appeal in ITA No

ITA 2399/AHD/2013[2008-09]Status: DisposedITAT Ahmedabad04 Mar 2019AY 2008-09

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri S.N. Soparkar, AdvocateFor Respondent: Shri N.R.Soni, CIT-DR &
Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “ D ” BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER Sl. ITA No(s) Assessment Appeal(s) by Nos. Year (s) Appellant vs. Respondent Appellant Respondent 1. 2399/Ahd/2013 2008-09 The DCIT Hitachi Home & Life Circle-4 Solution (India) Ltd. 9th Floor Abhijeet Ahmedabad Mithakhali, Ahmedabad PAN:AAACA 2392K (Revenue) (Assessee) 2. 2286/Ahd/2014 2009-10 -do-Revenue do-Assessee 3. 931/Ahd/2016 2010-11 -do-Revenue -do-Assessee 4. 860/Ahd/2016 2010-11 by Assessee by Revenue Revenue by : Shri N.R.Soni, CIT-DR & Shri Vinod Ta…

DCIT Corporate Circle 5(1), Chennai vs. Regen Powertech Pvt Ltd., Chennai

In the result, the appeal filed by the Revenue is dismissed

ITA 2050/CHNY/2017[2010-11]Status: DisposedITAT Chennai08 Feb 2018AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./Ita No.2050/Mds/2017 "नधा"रण वष" / Assessment Year : 2010-11 The Deputy Commissioner Of M/S Regen Powertech Pvt. Ltd., Krm Plaza, 7Th Floor, North Tower, Income Tax, V. Corporate Circle – 5(1), No.2, Harrington Road, Chennai - 600 034. Chennai - 600 031. Pan : Aadcr 5531 M (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Smt. Ruby George, CITFor Respondent: Sh. B. Ramakrishnan, CA

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "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./ITA No.2050/Mds/2017 "नधा"रण वष" / Assessment Year : 2010-11 The Deputy Commissioner of M/s Regen Powertech Pvt. Ltd., KRM Plaza, 7th floor, North Tower, Income Tax, v. Corporate Circle – 5(1), No.2, Harrington Road, Chennai - 600 034. Chennai - 600 031. PAN : AADCR 5531 M (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Smt. Ruby…