CIT v. Shree Balaji Alloys & Ors.

138 DTR 36Supreme Court of India2016#4137 most cited

What is CIT v. Shree Balaji Alloys & Ors. authority for?

Incentives received by an industrial unit are capital in nature if granted to promote industrial development and employment, and are therefore not chargeable to tax. The purpose for which the subsidy is given, not the time or source of its grant, determines its character.

28

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT v. Shree Balaji Alloys · capital receipts · revenue receipts · excise subsidy · interest subsidy · sales tax exemption · purpose test · MAT provisions · section 80ib · section 80i · section 115jb · section 40(a) · section 43b · section 43 · section 14a · section 115

Issues it is cited on

section 80ibsection 80icapital expenditureliable to taxsection 115jbsection 40(a)section 43bsection 43revenue expendituresection 14asection 115section 80

Judgments citing CIT v. Shree Balaji Alloys & Ors.

SHREE CEMENT LIMITED,BANGUR NAGAR vs. ACIT, CENTRAL CIRCLE, AJMER

In the result, the appeal of the assessee - appellant in ITA No

ITA 1517/JPR/2024[2019-2020]Status: DisposedITAT Jaipur24 Jun 2025AY 2019-2020

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri Dilip B. Desai, FCAFor Respondent: Shri Arvind Kumar, CIT-DR
Section 115JSection 143(1)Section 254Section 36(1)(va)Section 80Section 801A

…d Supreme Court: Present issue is also settled in favour of appellant by following judicial pronouncements of the Apex Court & as below:- - CIT –vs.- Ponni Sugars & Chemicals Ltd. (2008) 306 ITR 392 (SC) [Excise subsidy] - CIT –vs.- Shree Balaji Alloys (2016) 138 DTR 36 (SC).[ Excise Refund & Interest Subsidy] - CIT –vs.- Birla VXL Ltd. (2013) 90 DTR 376 (Guj) affirmed by Apex Court vide Civil Appeal No. 8907, 10396 & 10666 of 2013(2016) 138 DTR 36 (SC). [Sales Tax Exemption] Further, it has been consistently held in appellant’s own case by the decisions of Hon’ble Rajasthan High Court in AY 2003-04 to AY 2009-10…

D.C.I.T.,CIRCLE-6(1), KOLKATA vs. M/S BIRLA CORPORATION LTD., KOLKATA

In the result, the appeal of the revenue as well as cross-objection of the assessee are partly allowed

ITA 1964/KOL/2019[2015-16]Status: DisposedITAT Kolkata16 Jan 2024AY 2015-16

Bench: Shri Sanjay Garg & Shri Girish Agrawali.T.A. No.1964/Kol/2019 Assessment Year: 2015-16 Dcit, Circle-6(1), Kolkata…………….......................…...……………....Appellant Vs. M/S Birla Corporation Ltd…………...........…..........................…..…..... Respondent Birla Building, 9/1, R.N. Mukherjee Road, Kolkata – 700001. [Pan: Aabcb2075J] C.O. 39/Kol/2019 (A/O I.T.A. No.1964/Kol/2019) Assessment Year: 2015-16 M/S Birla Corporation Ltd…………...........….....................…..…..... Cross-Objector Birla Building, 9/1, R.N. Mukherjee Road, Kolkata – 700001. [Pan: Aabcb2075J] Vs Dcit, Circle-6(1), Kolkata…………….......................…...……………....Respondent Appearances By: Shri Abhijit Kundu, Cit-Dr, Advocate, Appeared On Behalf Of The Department. Shri J. P. Khaitan, Sr. Counsel, Appeared On Behalf Of The Assessee. Date Of Concluding The Hearing : October 18, 2023 Date Of Pronouncing The Order : January 16, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal By The Revenue & The Corresponding Cross Objections By The Assessee Have Been Preferred Against The Order Dated 30.05.2019 Of The Commissioner Of Income Tax (Appeals)-22, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). First, We Take Up Revenue’S Appeal Ita No.1964/Kol/2019. I.T.A. No.1964/Kol/2019 & C.O. 39/Kol/2019 M/S Birla Corporation Ltd

Section 115JSection 14ASection 250Section 80I

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘सी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA "ी संजय गग", "या"यक सद"य एवं "ी "गर"श अ"वाल, लेखा सद"य के सम" Before Shri Sanjay Garg, Judicial Member and Shri Girish Agrawal, Accountant Member I.T.A. No.1964/Kol/2019 Assessment Year: 2015-16 DCIT, Circle-6(1), Kolkata…………….......................…...……………....Appellant vs. M/s Birla Corporation Ltd…………...........…..........................…..…..... Respondent Birla Building, 9/1, R.N. Mukherjee Road, Kolkata – 700001. [PAN: AABCB2075J] C.O. 39/Kol/2019 (A/o I.T.A. No.1964/Kol/2019) Assessment Year: 2015-16…

ACIT 1(1), MUMBAI vs. BLUE STAR LTD, MUMBAI

In the result, the appeal filed by the assessee is partly allowed and the appeal filed

ITA 5550/MUM/2011[2006-07]Status: DisposedITAT Mumbai30 Nov 2023AY 2006-07

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm Blue Star Ltd. The Addl. Cit, Range 1(1), Kasturi Building, Mohan T Advani Aaykar Bhavan, Mumbai Vs. Chowk, Jamshedji Tata Road, Mumbai-400 020 Pan/Gir No. Aaacb 4487 D (Assessee) (Revenue) : The Addl. Cit, Range 1(1), Blue Star Ltd. Aaykar Bhavan, Mumbai Kasturi Building, Mohan T Advani Vs. Chowk, Jamshedji Tata Road, Mumbai-400 020 Pan/Gir No. Aaacb 4487 D (Revenue) : (Assessee)

For Appellant: Shri Niraj Sheth
Section 115Section 145ASection 250Section 40Section 43B

…which the subsidiary is given has to be considered by the purpose test and the time and source as to when it was granted becomes irrelevant. The ld. AR also relied on the decision of the Hon'ble Supreme Court in the case of Shree. Balaji Alloys & Ors [2016] 138 DTR 36 (SC) and the Hon'ble High Court decision in the case of CIT vs. 13 ITA No. 4792 & 5550/Mum/2011 (A.Y.2006-07) Blue Star Ltd. Harinagar Sugar Mills Ltd. (ITA No. 1132 of 2014 vide order dated 04.01.2017)along with the various other decisions. 23. The ld. DR controverted the said fact and stated that the assessee has not raised this issue before…

BLUE STAR LTD,MUMBAI vs. ADDL CIT RG 1(1), MUMBAI

In the result, the appeal filed by the assessee is partly allowed and the appeal filed

ITA 4792/MUM/2011[2006-07]Status: DisposedITAT Mumbai30 Nov 2023AY 2006-07

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm Blue Star Ltd. The Addl. Cit, Range 1(1), Kasturi Building, Mohan T Advani Aaykar Bhavan, Mumbai Vs. Chowk, Jamshedji Tata Road, Mumbai-400 020 Pan/Gir No. Aaacb 4487 D (Assessee) (Revenue) : The Addl. Cit, Range 1(1), Blue Star Ltd. Aaykar Bhavan, Mumbai Kasturi Building, Mohan T Advani Vs. Chowk, Jamshedji Tata Road, Mumbai-400 020 Pan/Gir No. Aaacb 4487 D (Revenue) : (Assessee)

For Appellant: Shri Niraj Sheth
Section 115Section 145ASection 250Section 40Section 43B

…which the subsidiary is given has to be considered by the purpose test and the time and source as to when it was granted becomes irrelevant. The ld. AR also relied on the decision of the Hon'ble Supreme Court in the case of Shree. Balaji Alloys & Ors [2016] 138 DTR 36 (SC) and the Hon'ble High Court decision in the case of CIT vs. 13 ITA No. 4792 & 5550/Mum/2011 (A.Y.2006-07) Blue Star Ltd. Harinagar Sugar Mills Ltd. (ITA No. 1132 of 2014 vide order dated 04.01.2017)along with the various other decisions. 23. The ld. DR controverted the said fact and stated that the assessee has not raised this issue before…

DCIT CIRCLE 1, TIRUPUR vs. M/S EASTERN EXPORTS GLOBAL CLOTHING (P) LIMITED, TIRUPUR

The appeal of the revenue stand dismissed

ITA 548/CHNY/2018[2014-15]Status: DisposedITAT Chennai10 Feb 2023AY 2014-15

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri T. Banusekar, (CA)- Ld. ARFor Respondent: Shri S. Senthil Kumaran, (CIT)-Ld. DR
Section 143(3)Section 28Section 32(1)

…e object of creating avenues for perpetual employment, to eradicate the social problem of unemployment in the State by accelerated industrial development would be capital in nature. This decision has been affirmed by Hon'ble Supreme Court which is reported as 138 DTR 36 (SC). 9. Applying the ratio of these decisions to the facts of the case before us, it could be seen that the purpose of the scheme was to offset infrastructure inefficiencies. There was no requirement to map the expenditure associated with the subsidy and in fact, the assessee was not required to furnish any utilization certificate. Therefore, the…

DCIT CIRCLE 1, TIRUPUR vs. EASTMAN EXPORTS GLOBAL CLOTHING (P) LIMITED, TIRUPUR

The appeal of the revenue stand dismissed

ITA 2229/CHNY/2018[2015-16]Status: DisposedITAT Chennai10 Feb 2023AY 2015-16

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri T. Banusekar, (CA)- Ld. ARFor Respondent: Shri S. Senthil Kumaran, (CIT)-Ld. DR
Section 143(3)Section 28Section 32(1)

…e object of creating avenues for perpetual employment, to eradicate the social problem of unemployment in the State by accelerated industrial development would be capital in nature. This decision has been affirmed by Hon'ble Supreme Court which is reported as 138 DTR 36 (SC). 9. Applying the ratio of these decisions to the facts of the case before us, it could be seen that the purpose of the scheme was to offset infrastructure inefficiencies. There was no requirement to map the expenditure associated with the subsidy and in fact, the assessee was not required to furnish any utilization certificate. Therefore, the…

GREENLAM INDUSTRIES LIMITED,TINSUKIA vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-TINSUKIA, TINSUKIA

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

ITA 402/GTY/2019[2015-16]Status: DisposedITAT Guwahati19 Dec 2022AY 2015-16

Bench: Sri Rajpal Yadav(Kz) & Dr. Manish Borad

Section 115JSection 143(2)Section 143(3)Section 244ASection 25Section 250Section 251(1)(a)Section 31(3)(a)

….A. No.: 402/Gau/2019 Assessment Year: 2015-16 Greenlam Industries Limited. Court in the case of CIT vs. Ponni Sugars & Chemicals Ltd. (2008) 306 ITR 392 (SC), Sahney Steel & Press Works Ltd. vs. CIT (1997) 228 ITR 253 (SC), CIT vs. Shree Balaji Alloys (2016) 138 DTR 36 (SC), CIT vs. Chaphalkar Brothers Pune [2018] 252 Taxman 360 (SC). Reliance also placed on the judgment of Hon'ble Jurisdictional High Court in the case of PCIT vs. Ankit Metals & Power Ltd. (2019) ITA 155 of 2018 (Cal.) and in the case of CIT vs. Rasoi Ltd. (2011) 335 ITR 438 (Cal). Reliance was also placed on the judgment of Hon'ble Special Benc…

THE ACIT 4 (1), INDORE vs. M/S SINGNET INDUSTRIES LTD , INDORE

In the result ground no 2 of the appeal is allowed

ITA 357/IND/2020[2017-18]Status: DisposedITAT Indore24 Nov 2022AY 2017-18

Bench: Ms. Madhumita Roy & Shri Bhagirath Mal Biyani

For Appellant: Shri P. K. Mitra, CIT.DRFor Respondent: Shri Ajay Tulsiya & Shri Kapil
Section 142(1)Section 143(2)Section 143(3)Section 2(24)

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER & SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER I.T.A. No.357/Ind/2020 (Assessment Year: 2017-18) The ACIT 4(1), Vs. M/s. Singnet Industries Indore Ltd. Survey No. 314/3, SDA Compound, Lasudiya Mori, Indore, Madhya Pradesh - 452001 PAN No. AABCS3489F (Appellant) .. (Respondent) Appellant by : Shri P. K. Mitra, CIT.DR Respondent by : Shri Ajay Tulsiya & Shri Kapil Shah, A.Rs. Date of Hearing 19.09.2022 Date of Pronouncement 24 .11.2022 O R D E R PER Ms. MADHUMITA ROY - JM: The instant appeal filed by the R…

PODDAR PIGMENTS LTD.,NEW DELHI vs. DCIT, CICLE-20(1), NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 6560/DEL/2018[2007-08]Status: DisposedITAT Delhi31 Aug 2022AY 2007-08

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia

For Appellant: Shri P.C. Parwal, CAFor Respondent: Shri Toufel Tahir, Sr.D.R
Section 143(3)Section 254

…VAT reimbursement related to encourage setting up of the new units and to generate fresh employment opportunities in the State is not taxable since it constituted capital receipt. I.T.A. No.6560/Del/2018 5 (iii) CIT & Anr. Shree Balaji Alloys & Ors. (2016) 138 DTR 36 (SC) Excise refund and interest subsidy received by the assessee in pursuance of the incentives announced and sanctioned vide Government of India, Ministry of Commerce and Industry’s Office Memorandum dt. 14.06.2002 and Central Excise Notification Nos. 56 and 57 dt. 14.11.2002 and other notifications issued on the subject, pertaining to the Indus…

ACIT, SANGRUR vs. M/S H.M.STEELS LTD, DIRBA

In the result, this appeal of the Revenue is partly allowed

ITA 1101/CHANDI/2016[2011-12]Status: DisposedITAT Chandigarh05 Nov 2018AY 2011-12

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumarआयकर अपील सं Ita No. 366/Chd/2013 "नधा"रण वष" / Assessment Year : 2008-09

For Appellant: Sh. N.K.Garg, AdvocateFor Respondent: Smt. Chanderkanta, Sr.DR
Section 234BSection 80Section 80ISection 8O

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ -“ए”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER आयकर अपील सं ITA No. 366/CHD/2013 "नधा"रण वष" / Assessment Year : 2008-09 M/s H.M. Steels Ltd., Vs. The Addl CIT. Sangrur Road, Sangrur Range, Sangrur Dibra, Distt.Sangrur PAN No. AABCH0164Q आयकर अपील सं./ ITA No. 583/CHD/2014 "नधा"रण वष" / Assessment Year : 2009-10 The DCIT, Vs. M/s H.M. Steels Ltd., Circle, Sangrur Road, Dibra, Sangrur Distt.Sangrur PAN…

H.M. STEELS LTD.,SANGRUR vs. ACIT, SANGRUR

In the result, this appeal of the Revenue is partly allowed

ITA 590/CHANDI/2014[2010-11]Status: DisposedITAT Chandigarh05 Nov 2018AY 2010-11

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumarआयकर अपील सं Ita No. 366/Chd/2013 "नधा"रण वष" / Assessment Year : 2008-09

For Appellant: Sh. N.K.Garg, AdvocateFor Respondent: Smt. Chanderkanta, Sr.DR
Section 234BSection 80Section 80ISection 8O

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ -“ए”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER आयकर अपील सं ITA No. 366/CHD/2013 "नधा"रण वष" / Assessment Year : 2008-09 M/s H.M. Steels Ltd., Vs. The Addl CIT. Sangrur Road, Sangrur Range, Sangrur Dibra, Distt.Sangrur PAN No. AABCH0164Q आयकर अपील सं./ ITA No. 583/CHD/2014 "नधा"रण वष" / Assessment Year : 2009-10 The DCIT, Vs. M/s H.M. Steels Ltd., Circle, Sangrur Road, Dibra, Sangrur Distt.Sangrur PAN…

H.M. STEELS LTD.,SANGRUR vs. ACIT, SANGRUR

In the result, this appeal of the Revenue is partly allowed

ITA 589/CHANDI/2014[2009-10]Status: DisposedITAT Chandigarh05 Nov 2018AY 2009-10

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumarआयकर अपील सं Ita No. 366/Chd/2013 "नधा"रण वष" / Assessment Year : 2008-09

For Appellant: Sh. N.K.Garg, AdvocateFor Respondent: Smt. Chanderkanta, Sr.DR
Section 234BSection 80Section 80ISection 8O

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ -“ए”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER आयकर अपील सं ITA No. 366/CHD/2013 "नधा"रण वष" / Assessment Year : 2008-09 M/s H.M. Steels Ltd., Vs. The Addl CIT. Sangrur Road, Sangrur Range, Sangrur Dibra, Distt.Sangrur PAN No. AABCH0164Q आयकर अपील सं./ ITA No. 583/CHD/2014 "नधा"रण वष" / Assessment Year : 2009-10 The DCIT, Vs. M/s H.M. Steels Ltd., Circle, Sangrur Road, Dibra, Sangrur Distt.Sangrur PAN…

DCIT, SANGRUR vs. M/S H.M. STEEL LTD., SANGRUR

In the result, this appeal of the Revenue is partly allowed

ITA 584/CHANDI/2014[2010-11]Status: DisposedITAT Chandigarh05 Nov 2018AY 2010-11

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumarआयकर अपील सं Ita No. 366/Chd/2013 "नधा"रण वष" / Assessment Year : 2008-09

For Appellant: Sh. N.K.Garg, AdvocateFor Respondent: Smt. Chanderkanta, Sr.DR
Section 234BSection 80Section 80ISection 8O

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ -“ए”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER आयकर अपील सं ITA No. 366/CHD/2013 "नधा"रण वष" / Assessment Year : 2008-09 M/s H.M. Steels Ltd., Vs. The Addl CIT. Sangrur Road, Sangrur Range, Sangrur Dibra, Distt.Sangrur PAN No. AABCH0164Q आयकर अपील सं./ ITA No. 583/CHD/2014 "नधा"रण वष" / Assessment Year : 2009-10 The DCIT, Vs. M/s H.M. Steels Ltd., Circle, Sangrur Road, Dibra, Sangrur Distt.Sangrur PAN…

DCIT, SANGRUR vs. M/S H.M. STEEL LTD., SANGRUR

In the result, this appeal of the Revenue is partly allowed

ITA 583/CHANDI/2014[2009-10]Status: DisposedITAT Chandigarh05 Nov 2018AY 2009-10

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumarआयकर अपील सं Ita No. 366/Chd/2013 "नधा"रण वष" / Assessment Year : 2008-09

For Appellant: Sh. N.K.Garg, AdvocateFor Respondent: Smt. Chanderkanta, Sr.DR
Section 234BSection 80Section 80ISection 8O

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ -“ए”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER आयकर अपील सं ITA No. 366/CHD/2013 "नधा"रण वष" / Assessment Year : 2008-09 M/s H.M. Steels Ltd., Vs. The Addl CIT. Sangrur Road, Sangrur Range, Sangrur Dibra, Distt.Sangrur PAN No. AABCH0164Q आयकर अपील सं./ ITA No. 583/CHD/2014 "नधा"रण वष" / Assessment Year : 2009-10 The DCIT, Vs. M/s H.M. Steels Ltd., Circle, Sangrur Road, Dibra, Sangrur Distt.Sangrur PAN…

DCIT, SANGRUR vs. M/S H.M. STEEL LTD., SANGRUR

In the result, this appeal of the Revenue is partly allowed

ITA 585/CHANDI/2013[2008-09]Status: DisposedITAT Chandigarh05 Nov 2018AY 2008-09

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumarआयकर अपील सं Ita No. 366/Chd/2013 "नधा"रण वष" / Assessment Year : 2008-09

For Appellant: Sh. N.K.Garg, AdvocateFor Respondent: Smt. Chanderkanta, Sr.DR
Section 234BSection 80Section 80ISection 8O

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ -“ए”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER आयकर अपील सं ITA No. 366/CHD/2013 "नधा"रण वष" / Assessment Year : 2008-09 M/s H.M. Steels Ltd., Vs. The Addl CIT. Sangrur Road, Sangrur Range, Sangrur Dibra, Distt.Sangrur PAN No. AABCH0164Q आयकर अपील सं./ ITA No. 583/CHD/2014 "नधा"रण वष" / Assessment Year : 2009-10 The DCIT, Vs. M/s H.M. Steels Ltd., Circle, Sangrur Road, Dibra, Sangrur Distt.Sangrur PAN…

M/S H.M. STEEL LTD.,SANGRUR vs. ADDL. CIT, SANGRUR

In the result, this appeal of the Revenue is partly allowed

ITA 366/CHANDI/2013[2008-09]Status: DisposedITAT Chandigarh05 Nov 2018AY 2008-09

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumarआयकर अपील सं Ita No. 366/Chd/2013 "नधा"रण वष" / Assessment Year : 2008-09

For Appellant: Sh. N.K.Garg, AdvocateFor Respondent: Smt. Chanderkanta, Sr.DR
Section 234BSection 80Section 80ISection 8O

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ -“ए”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER आयकर अपील सं ITA No. 366/CHD/2013 "नधा"रण वष" / Assessment Year : 2008-09 M/s H.M. Steels Ltd., Vs. The Addl CIT. Sangrur Road, Sangrur Range, Sangrur Dibra, Distt.Sangrur PAN No. AABCH0164Q आयकर अपील सं./ ITA No. 583/CHD/2014 "नधा"रण वष" / Assessment Year : 2009-10 The DCIT, Vs. M/s H.M. Steels Ltd., Circle, Sangrur Road, Dibra, Sangrur Distt.Sangrur PAN…

ASST CIT (LTU) 2, MUMBAI vs. RELIANCE INDUSTRIES LTD, MUMBAI

ITA 1547/MUM/2016[2010-11]Status: DisposedITAT Mumbai28 Sept 2018AY 2010-11

Bench: S/Shri B.R.Baskaran (Am) & Amarjit Singh (Jm)

Section 43B

…ding that the Sales tax incentive is capital in nature. Before us, the assessee placed reliance on the following case laws also to support the decision rendered by the co-ordinate bench in the earlier years on this issue:- (a) Shree Balaji Alloys Ltd vs. CIT (138 DTR 36)(SC) (b) CIT Vs. Rasoi Ltd (335 ITR 438)(Cal) (c) CIT vs. Bougainvillea Multipled Entertainment Centre P Ltd (373 ITR 014)(Delhi) (d) CIT vs. Kirloskar Oil Engines Ltd (364 ITR 88)(Mum) (e) Associated Cement Cos. Ltd vs. CIT (ITA No.7594 & 7644/M/04) 4 M/s. Reliance Industries limited 8. We notice that the Ld CIT(A) has followed by the decis…

M/S BRAZA TYRES (P) LTD.,PAONTA SAHIB vs. DCIT, CIRCLE , SHIMLA

Appeal of the assessee is treated as allowed for statistical purposes

ITA 1417/CHANDI/2017[2013-14]Status: DisposedITAT Chandigarh21 Aug 2018AY 2013-14
For Appellant: Sh. Harry Rikhy, AdvocateFor Respondent: Sh. Surinder Meena, JCIT
Section 14ASection 36Section 80I

…o, EXN-F(1)2/2004 dated 30-03- 2005 in the state of Himachal Pradesh is a Capital Receipt and not liable to tax under the provisions of the Income Tax Act, 1961. Similarly, held by the Hon 'ble Supreme Court in the cases of CIT Vs. Shree Balaji Alloys & Ors. (138 DTR 36) and CIT Vs. Chaphalkar Brothers (400 1TR 279). 5. Ground No.1 : Ground No.1 is general in nature and does not require any specific adjudication. 6. Ground No. 2 & Additional ground of appeal : The additional ground taken by the assessee is an alternative to ground No.2 of the appeal. The issue involved is relating to taxability of the sales ta…

M/S CHINQ MICRON CHEM (P) LTD.,PAONTA SAHIB vs. DCIT, CIRCLE , SHIMLA

Appeal of the assessee is treated as allowed for statistical purposes

ITA 1416/CHANDI/2017[2013-14]Status: DisposedITAT Chandigarh21 Aug 2018AY 2013-14
For Appellant: Sh. Harry Rikhy, AdvocateFor Respondent: Sh. Surinder Meena, JCIT
Section 14ASection 36Section 80I

…o, EXN-F(1)2/2004 dated 30-03- 2005 in the state of Himachal Pradesh is a Capital Receipt and not liable to tax under the provisions of the Income Tax Act, 1961. Similarly, held by the Hon 'ble Supreme Court in the cases of CIT Vs. Shree Balaji Alloys & Ors. (138 DTR 36) and CIT Vs. Chaphalkar Brothers (400 1TR 279). 5. Ground No.1 : Ground No.1 is general in nature and does not require any specific adjudication. 6. Ground No. 2 & Additional ground of appeal : The additional ground taken by the assessee is an alternative to ground No.2 of the appeal. The issue involved is relating to taxability of the sales ta…

DEPUTY COMMISSIONER OF INCOME TAX, LUDHIANA vs. M/S VARDHMAN ACRYLICS LIMITED, LUDHIANA

The appeal of the assessee is hereby allowed and that of the Revenue is hereby dismissed

ITA 743/CHANDI/2016[2012-13]Status: DisposedITAT Chandigarh20 Aug 2018AY 2012-13

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaassessment Year : 2011-12

For Appellant: Sh. Vineet Jain (on 13.12.2017)For Respondent: Sh. Ashish Abrol, CIT DR (on 13.12.2017)
Section 14ASection 25

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER Assessment Year : 2011-12 M/s Vardhman Acrylics Ltd., Vs. The ACIT, Circle-1, Chandigarh Road, Ludhiana Ludhiana PAN No.AAACV7602E Assessment Year : 2011-12 The DCIT, Circle-1, Vs. M/s Vardhman Acrylics Ltd., Ludhiana Chandigarh Road, Ludhiana PAN No.AAACV7602E Assessment Year : 2012-13 M/s Vardhman Acrylics Ltd., Vs. The DCIT, Circle-1, Chandigarh Road, Ludhiana Ludhiana PAN No.AAACV7602E & Assessment Year : 2012-13 The DCIT, Circle-1, Vs. M/s Vardhman Acrylics L…

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CIT v. Shree Balaji Alloys & Ors. (138 DTR 36) — Cited in 28 Judgments | BharatTax