CIT v. Shree Rama Multi Tech Ltd.

403 ITR 426Supreme Court of India2018#5278 most cited

What is CIT v. Shree Rama Multi Tech Ltd. authority for?

Interest earned on share application money deposited with banks, even when received during an initial public issue, is a capital receipt. This capital receipt can be set off against public issue expenses.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2024.

Also referred to as

CIT v. Shree Rama Multi Tech Ltd. · 403 ITR 426 SC · interest on share application money · capital receipt · set off against public issue expenses · initial public issue · income from other sources

Sections most often in play

Section 40A(2)(b)Section 139(1)Section 234ASection 244ASection 37(1)Section 115JBSection 135Section 1922
Read the full judgment

Issues it is cited on

section 35esection 10(5)section 92esection 92baresulting companytax collected at sourcesection 244section 288section 135csr expendituredemergersection 199

Judgments citing CIT v. Shree Rama Multi Tech Ltd.

Barmer Lignite Mining Co. Ltd., C-Scheme, Jaipur vs. DCIT, Circle-6, Jaipur

Appeals of the assessee are allowed for statistical purposes in view of our detailed order (supra)

ITA 463/JPR/2023[2020-21]Status: DisposedITAT Jaipur16 Dec 2024AY 2020-21

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyal

For Appellant: Mr. P. C. Parwal, CA, Ld. ARFor Respondent: MS. Alka Gautam, CIT, Ld. DR
Section 234ASection 250Section 94E

…charges for plant and machinery given to contractors for use in construction work and interest on advances made to them. These are receipts in the nature of capital receipts which would go to reduce the capital cost. CIT vs. Shree Rama Multi Tech Ltd. (2018) 403 ITR 426 (SC) Assessee was engaged in manufacture of multi-layer tubes and other specialty packaging and plastic products. Assessee company came out with initial public issue during year under consideration and amount of share application money received by assessee was deposited with banks on which interest was earned and same was shown in return of incom…

Barmer Lignite Mining Co. Ltd., C-Scheme, Jaipur vs. DCIT, Circle-6, Jaipur

Appeals of the assessee are allowed for statistical purposes in view of our detailed order (supra)

ITA 462/JPR/2023[2018-19]Status: DisposedITAT Jaipur16 Dec 2024AY 2018-19

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyal

For Appellant: Mr. P. C. Parwal, CA, Ld. ARFor Respondent: MS. Alka Gautam, CIT, Ld. DR
Section 234ASection 250Section 94E

…charges for plant and machinery given to contractors for use in construction work and interest on advances made to them. These are receipts in the nature of capital receipts which would go to reduce the capital cost. CIT vs. Shree Rama Multi Tech Ltd. (2018) 403 ITR 426 (SC) Assessee was engaged in manufacture of multi-layer tubes and other specialty packaging and plastic products. Assessee company came out with initial public issue during year under consideration and amount of share application money received by assessee was deposited with banks on which interest was earned and same was shown in return of incom…

Barmer Lignite Mining Co. Ltd., C-Scheme, Jaipur vs. DCIT, Circle-6, Jaipur

Appeals of the assessee are allowed for statistical purposes in view of our detailed order (supra)

ITA 461/JPR/2023[2017-18]Status: DisposedITAT Jaipur16 Dec 2024AY 2017-18

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyal

For Appellant: Mr. P. C. Parwal, CA, Ld. ARFor Respondent: MS. Alka Gautam, CIT, Ld. DR
Section 234ASection 250Section 94E

…charges for plant and machinery given to contractors for use in construction work and interest on advances made to them. These are receipts in the nature of capital receipts which would go to reduce the capital cost. CIT vs. Shree Rama Multi Tech Ltd. (2018) 403 ITR 426 (SC) Assessee was engaged in manufacture of multi-layer tubes and other specialty packaging and plastic products. Assessee company came out with initial public issue during year under consideration and amount of share application money received by assessee was deposited with banks on which interest was earned and same was shown in return of incom…

Barmer Lignite Mining Co. Ltd., C-Scheme, Jaipur vs. DCIT, Circle-6, Jaipur

Appeals of the assessee are allowed for statistical purposes in view of our detailed order (supra)

ITA 460/JPR/2023[2016-17]Status: DisposedITAT Jaipur16 Dec 2024AY 2016-17
Section 234ASection 250Section 94E

…charges for plant and machinery given to contractors for use in construction work and interest on advances made to them. These are receipts in the nature of capital receipts which would go to reduce the capital cost. CIT vs. Shree Rama Multi Tech Ltd. (2018) 403 ITR 426 (SC) Assessee was engaged in manufacture of multi-layer tubes and other specialty packaging and plastic products. Assessee company came out with initial public issue during year under consideration and amount of share application money received by assessee was deposited with banks on which interest was earned and same was shown in return of incom…

DCIT, Circle-6, Jaipur, Ncrb vs. Barmer Lignite Mining Company Limited, Udyog Bhawan, Jaipur

Appeals of the assessee are allowed for statistical purposes in view of our detailed order (supra)

ITA 455/JPR/2023[2020-21]Status: DisposedITAT Jaipur16 Dec 2024AY 2020-21

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyal

For Appellant: Mr. P. C. Parwal, CA, Ld. ARFor Respondent: MS. Alka Gautam, CIT, Ld. DR
Section 234ASection 250Section 94E

…charges for plant and machinery given to contractors for use in construction work and interest on advances made to them. These are receipts in the nature of capital receipts which would go to reduce the capital cost. CIT vs. Shree Rama Multi Tech Ltd. (2018) 403 ITR 426 (SC) Assessee was engaged in manufacture of multi-layer tubes and other specialty packaging and plastic products. Assessee company came out with initial public issue during year under consideration and amount of share application money received by assessee was deposited with banks on which interest was earned and same was shown in return of incom…

DCIT, Circle-6, Jaipur, Ncrb vs. Barmer Lignite Mining Company Limited, Udyog Bhawan, Jaipur

Appeals of the assessee are allowed for statistical purposes in view of our detailed order (supra)

ITA 454/JPR/2023[2018-19]Status: DisposedITAT Jaipur16 Dec 2024AY 2018-19

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyal

For Appellant: Mr. P. C. Parwal, CA, Ld. ARFor Respondent: MS. Alka Gautam, CIT, Ld. DR
Section 234ASection 250Section 94E

…charges for plant and machinery given to contractors for use in construction work and interest on advances made to them. These are receipts in the nature of capital receipts which would go to reduce the capital cost. CIT vs. Shree Rama Multi Tech Ltd. (2018) 403 ITR 426 (SC) Assessee was engaged in manufacture of multi-layer tubes and other specialty packaging and plastic products. Assessee company came out with initial public issue during year under consideration and amount of share application money received by assessee was deposited with banks on which interest was earned and same was shown in return of incom…

DCIT, Circle 6, Jaipur, Ncrb, Jpr vs. Barmer Lignite Mining Company Limited, Udyog Bhawan Jaipur

Appeals of the assessee are allowed for statistical purposes in view of our detailed order (supra)

ITA 453/JPR/2023[2017-18]Status: DisposedITAT Jaipur16 Dec 2024AY 2017-18

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyal

For Appellant: Mr. P. C. Parwal, CA, Ld. ARFor Respondent: MS. Alka Gautam, CIT, Ld. DR
Section 234ASection 250Section 94E

…charges for plant and machinery given to contractors for use in construction work and interest on advances made to them. These are receipts in the nature of capital receipts which would go to reduce the capital cost. CIT vs. Shree Rama Multi Tech Ltd. (2018) 403 ITR 426 (SC) Assessee was engaged in manufacture of multi-layer tubes and other specialty packaging and plastic products. Assessee company came out with initial public issue during year under consideration and amount of share application money received by assessee was deposited with banks on which interest was earned and same was shown in return of incom…

DCIT, Circle-6 Jaipur, Ncrb, Jaipur vs. Barmer Lignite Mining Company Limited, Udyog Bhawan, Tilak Nagar Jpr

Appeals of the assessee are allowed for statistical purposes in view of our detailed order (supra)

ITA 452/JPR/2023[2016-17]Status: DisposedITAT Jaipur16 Dec 2024AY 2016-17

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyal

For Appellant: Mr. P. C. Parwal, CA, Ld. ARFor Respondent: MS. Alka Gautam, CIT, Ld. DR
Section 234ASection 250Section 94E

…charges for plant and machinery given to contractors for use in construction work and interest on advances made to them. These are receipts in the nature of capital receipts which would go to reduce the capital cost. CIT vs. Shree Rama Multi Tech Ltd. (2018) 403 ITR 426 (SC) Assessee was engaged in manufacture of multi-layer tubes and other specialty packaging and plastic products. Assessee company came out with initial public issue during year under consideration and amount of share application money received by assessee was deposited with banks on which interest was earned and same was shown in return of incom…

Alaknanda Hydro Power Company Limited, Secunderabad vs. Dy. Commissioner of Income Tax, Circle-1(1), Hyderabad

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 745/HYD/2019[2014-15]Status: DisposedITAT Hyderabad31 Jan 2024AY 2014-15

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarआ.अपी.सं /Ita No.745/Hyd/2019 (िनधा"रण वष"/Assessment Year: 2014-15) Alakananda Hydro Power Vs. Dy. C. I. T. Company, Circle 1(1) Secunderabad Hyderabad Pan:Aafac2081B (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate H. Srinivasulu राज" व "ारा/Revenue By:: Smt. Sheetal Sarin, Dr सुनवाई की तारीख/Date Of Hearing: 18/01/2024 घोषणा की तारीख/Pronouncement: 31/01/2024 Order Per R.K. Panda, Vice-

For Appellant: Advocate H. SrinivasuluFor Respondent: : Smt. Sheetal Sarin, DR
Section 143(2)

…the cost of the project and such interest income is in the nature of capital receipts: (1) Bokaro steel Ltd- 236 ITR 315 (SC) (2) Karnal Cooperative Sugar Mill Ltd - 243 ITR 2 (SC) (3) Karnataka Power Corporate -247 ITR 268 (SC) (4) Shree Rama Multi Tech Ltd 403 ITR 426 (SC) (5) Indian oil Panipat Power consortium Ltd -315 ITR 255 (Del) (6) Adani Power Ltd -ITAT, (Ahm) -61 Taxmann.com 355 (7) VGR Foundations - 298 ITR 132 (Mad) Page 7 of 10 ITA No 745 of 2019 Alakananda Hydro Power Company (8) Bank Note paper Mill India (P) Ltd- 56ITR (Trib) 266 (|TAT, Bang) (9) Prayag Raj Power Generation Co Ltd - 158 ITD 50…

The Assistant Commissioner of Income Tax, Central Circle-2, Visakhapatnam vs. Sri Vijaya Visakha Milk Producers Company Limited, Visakhapatnam

In the result, Cross Objections filed by the assessee are dismissed as infructuous

ITA 244/VIZ/2020[2012-13]Status: DisposedITAT Visakhapatnam30 Nov 2023AY 2012-13

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. Nos. 243 & 244/Viz/2020 ("नधा"रणवष"/ Assessment Year : 2011-12 & 2012-13) Assistant Commissioner Of Vs. M/S. Sri Vijaya Visakha Milk Income Tax, Producers Company Limited, Central Circle-2, Visakhapatnam. Visakhapatnam. Pan: Aajcs 7398 P (अपीलाथ"/ Appellant) (""यथ"/ Respondent) Co Nos. 18 & 19/Viz/2023 (In आयकरअपीलसं./ I.T.A. No.243 & 244/Viz/2020 ("नधा"रणवष"/ Assessment Year : 2011-12 & 2012-13)

For Appellant: Sri GVN Hari, ARFor Respondent: Dr. Satyasai Rath, CIT-DR
Section 143(2)Section 143(3)Section 581E

…the profit and it cannot be claimed as interest. The Ld. DR relied on the following case laws: (i) Krishak Bharati Cooperative Ltd vs. CIT [2014] 45 taxmann.com 437 (Delhi); (ii) Commissioner of Income Tax-IV, Ahmedabad vs. Shree Rama Multi Tech Ltd [2018] 403 ITR 426 (SC); (iii) Commissioner of Income Tax, Bangalore vs. GMR Industries Ltd [2020] 122 taxmann.com 8 (Karnataka) The Ld. DR therefore pleaded that the order of the Ld. AO be upheld. 7. On the contrary, the Ld. Authorized Representative [Ld. AR] submitted that the assessee-company is a special category company under the Companies Act and is cover…

The Assistant Commissioner of Income Tax, Central Circle-2, Visakhapatnam vs. Sri Vijaya Visakha Milk Producers Company Limited, Visakhapatnam

In the result, Cross Objections filed by the assessee are dismissed as infructuous

ITA 243/VIZ/2020[2011-12]Status: DisposedITAT Visakhapatnam30 Nov 2023AY 2011-12

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. Nos. 243 & 244/Viz/2020 ("नधा"रणवष"/ Assessment Year : 2011-12 & 2012-13) Assistant Commissioner Of Vs. M/S. Sri Vijaya Visakha Milk Income Tax, Producers Company Limited, Central Circle-2, Visakhapatnam. Visakhapatnam. Pan: Aajcs 7398 P (अपीलाथ"/ Appellant) (""यथ"/ Respondent) Co Nos. 18 & 19/Viz/2023 (In आयकरअपीलसं./ I.T.A. No.243 & 244/Viz/2020 ("नधा"रणवष"/ Assessment Year : 2011-12 & 2012-13)

For Appellant: Sri GVN Hari, ARFor Respondent: Dr. Satyasai Rath, CIT-DR
Section 143(2)Section 143(3)Section 581E

…the profit and it cannot be claimed as interest. The Ld. DR relied on the following case laws: (i) Krishak Bharati Cooperative Ltd vs. CIT [2014] 45 taxmann.com 437 (Delhi); (ii) Commissioner of Income Tax-IV, Ahmedabad vs. Shree Rama Multi Tech Ltd [2018] 403 ITR 426 (SC); (iii) Commissioner of Income Tax, Bangalore vs. GMR Industries Ltd [2020] 122 taxmann.com 8 (Karnataka) The Ld. DR therefore pleaded that the order of the Ld. AO be upheld. 7. On the contrary, the Ld. Authorized Representative [Ld. AR] submitted that the assessee-company is a special category company under the Companies Act and is cover…

Assistant Commissioner of Income-Tax, Circle -6, Pune vs. M/S. Sion Panvel Tollways Pvt.Ltd, Pune

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

ITA 489/PUN/2018[2013-14]Status: DisposedITAT Pune16 Nov 2022AY 2013-14

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhury

Section 57

…with the business of the assessee much less with the improvement of State Highway and both the transactions are independent of each other. 11. The ld. AR also relied on the judgment of the Hon’ble Supreme Court in CIT Vs. Shree Rama Multi Tech Ltd. (2018) 403 ITR 426 (SC) for canvassing a view that interest income should be adjusted against the capital costs for developing highway. In that case, the assessee came out with a public issue and certain share application money was received which was 12 M/s. Sion Panvel Tollways Pvt. Ltd., A.Yrs. 2013-14 & 2014-15 deposited with the bank on which interest was e…

Assistant Commissioner of Income-Tax, Circle -6, Pune vs. M/S. Sion Panvel Tollways Pvt.Ltd, Pune

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

ITA 249/PUN/2018[2014-15]Status: DisposedITAT Pune16 Nov 2022AY 2014-15

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhury

Section 57

…with the business of the assessee much less with the improvement of State Highway and both the transactions are independent of each other. 11. The ld. AR also relied on the judgment of the Hon’ble Supreme Court in CIT Vs. Shree Rama Multi Tech Ltd. (2018) 403 ITR 426 (SC) for canvassing a view that interest income should be adjusted against the capital costs for developing highway. In that case, the assessee came out with a public issue and certain share application money was received which was 12 M/s. Sion Panvel Tollways Pvt. Ltd., A.Yrs. 2013-14 & 2014-15 deposited with the bank on which interest was e…

Everest Organics Ltd vs. The Commissioner of Income Tax

ITTA/138/2004HC Telangana21 Sept 2022

Bench: C.V. BHASKAR REDDY,UJJAL BHUYAN

For Appellant: Ms. K. NeerajaFor Respondent: Sri B. Narasimha Sarma, representing
Section 260

…ed counsel for the parties ald perused the materials on record as well as the decision of the Supreme Court in Shree Rama Multi Tech Ltd., (supra). I 3. The question before the Supreme Court for consideration was whether interest accrued on account of '(2O18) 403 ITR 426 (SC) 1 deposit of :;hare application money is taxalt.e irtcome at the 14 . The above question was framed <>r. t he following factual be::kground. Respor-rdent/ assesso( is errgaged in the manu acture ol multi-layer tubes an<l c,ther specialty packaging and plastic products. For the e-ss3ssment years under cor sideration, respondent/ assesseo cl…

Sri. B. Rudragouda, Bellary vs. The Deputy Commissioner of Income Tax, Circle- 1, Bellary

In the result, the appeal is allowed

ITA 315/BANG/2020[2016-17]Status: DisposedITAT Bangalore15 Apr 2021AY 2016-17

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri Chythanya K.K., AdvocateFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 37Section 37(1)

…35) of 1955 dated 11.04.1955. He submitted that the Courts have held that there cannot be any estoppel against assessee and claim should be allowed in accordance with the provisions of law and cited the following decisions:- CIT v. Shree Rama Multi Tech Ltd., 403 ITR 426 (SC) CIT v. K. Venkatesh Dutt, 319 ITR 331 (Kar) Alapati Venkataramiah v. CIT, 57 ITR 185 (SC) CIT v. C. Parakh & Co. (I) Ltd., 29 ITR 661 (SC) CIT v. Bharat General Reinsurance Co. Ltd., 81 ITR 303 (Del) CIT v. Rewari Central Co-op. Bank Ltd., 263 ITR 598 (P&H) CIT v. S.E. Railway Employees Co-op. Credit Society Ltd., 390 ITR 524 (Cal) CIT vs. M…

Sri. B. Rudragouda, Bellary vs. The Assistant Commissioner of Income Tax, Circle- 1, Bellary

In the result, the appeal is allowed

ITA 314/BANG/2020[2015-16]Status: DisposedITAT Bangalore15 Apr 2021AY 2015-16

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri Chythanya K.K., AdvocateFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 37Section 37(1)

…35) of 1955 dated 11.04.1955. He submitted that the Courts have held that there cannot be any estoppel against assessee and claim should be allowed in accordance with the provisions of law and cited the following decisions:- CIT v. Shree Rama Multi Tech Ltd., 403 ITR 426 (SC) CIT v. K. Venkatesh Dutt, 319 ITR 331 (Kar) Alapati Venkataramiah v. CIT, 57 ITR 185 (SC) CIT v. C. Parakh & Co. (I) Ltd., 29 ITR 661 (SC) CIT v. Bharat General Reinsurance Co. Ltd., 81 ITR 303 (Del) CIT v. Rewari Central Co-op. Bank Ltd., 263 ITR 598 (P&H) CIT v. S.E. Railway Employees Co-op. Credit Society Ltd., 390 ITR 524 (Cal) CIT vs. M…

Narayandada Chavan Sahkari Soot Girni Limited(Formerly M/S Shirla Taluka Shetkari Sah Soot Girni Ltd), Sangli vs. ITO, Ward2(5), Sangli

In the result, the appeal of assessee is allowed

ITA 2095/PUN/2019[2011-12]Status: DisposedITAT Pune18 Mar 2021AY 2011-12

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Ravi

For Appellant: Shri M.K. KulkarniFor Respondent: Shri Vitthal Bhosale
Section 143(3)Section 56

…f the view that AO was not justified in taxing the interest received on such fixed deposits as „Income from other sources‟ and for which we place reliance on the decision of Hon‟ble Apex Court in the case of CIT Vs. Shriram Multi Tech Ltd., reported in (2018) 403 ITR 426 SC wherein the Hon‟ble Apex Court has held that if the share application money that is received is deposited in the bank in the light of statutory mandatory requirement, the interest earned from share application money when inextricably linked with the requirement to raise share capital cannot be considered to be revenue receipt. It further obser…

Ajinkyatara Sahakari Soot Girni Ltd, Satara vs. Income Tax Officer, Satara

In the result, the appeal of assessee is partly allowed for statistical purposes

ITA 379/PUN/2017[2013-14]Status: DisposedITAT Pune31 Aug 2020AY 2013-14

Bench: Shri P.M. Jagtap(Kz) & Shri S.S. Viswanethra Raviआयकर अपील सं. / Ita No.379/Pun/2017 "नधा"रण वष" / Assessment Year:2013-14

For Appellant: Shri Pramod ShingteFor Respondent: Shri Alok Malviya

…ces” and directed the AO to allow the set off of the interest against the capital expenditure incurred during the pre-installation stage taking support from decision of Hon’ble Supreme Court in the case of CIT Vs. Shriram Multi Tech Ltd., reported in (2018) 403 ITR 426 SC. For ready reference Para No.6 of order of this Tribunal (supra) is reproduced herein below : “6. We have heard the rival submissions and perused the material on record. The issue in the present case is with respect to the taxability of the interest of the amount received by the assessee towards share capital in the fixed deposits. It is an…

Mumbai International Airport P.Ltd, Mumbai vs. DCIT 10(2)(2), Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 2018/MUM/2018[2013-14]Status: DisposedITAT Mumbai10 Jan 2020AY 2013-14

Bench: Shri G. Manjunatha & Shri Ravish Soodmumbai International Airport Vs. Dcit,Circle-10(2)(2) Private Limited Room No.209,Aaykar Bhawan Finance Department M.K.Road 1St Floor, Terminal 1B Mumbai-400 020 Chhatrapati Shivaji Internaitonal Airport Santacruz (E) Mumbai-400 099 Pan/Gir No.Aaecm6285C (Appellant) .. (Respondent) & Dcit-10(2)(2) Vs. Mumbai International Room No.216-A,Aaykar Bhawan Airport Private Limited M.K.Road Finance Department, 1St Floor, Terminal 1B Mumbai-400 020 Chhatrapati Shivaji Internaitonal Airport Santacruz (E) Mumbai-400 099

Section 143(3)Section 14ASection 40

…old that the addition of Rs. 7,35,675, needs to be deleted. I order accordingly. The Ground of appeal no.l, raised by the assessee is allowed." 23. The assessee has raised upon the judgment of the Supreme Court in the case of CIT v Shree Rama Multi Tech Ltd. [403 ITR 426 (SCJ]. In that case, the assessee had invested share application money in bank deposits and earned interest of Rs. 1,71,30,202/- which was initially shown as 'income from other sources' but later the assessee claimed that the same should be set off against 'public issue expenses'. Since the assessee was unable to give specific working of interest…

DCIT, Chennai vs. Indo Tech Transformers Limited, Chennai

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

ITA 1379/CHNY/2017[2006-07]Status: DisposedITAT Chennai16 Sept 2019AY 2006-07

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Mr. R.Vijayaraghavan, AdvFor Respondent: Mr. M.S.Nethrapal, JCIT
Section 143(3)Section 14ASection 80I

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी जॉज" माथन, "या"यक सद य एवं "ी इंटूर" रामा राव, लेखा सद य के सम( BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1379/Chny/2017 "नधा"रण वष" /Assessment Year: 2006-07 Vs. The Dy. Commissioner of- M/s.Indo Tech Transformers- Income Tax, Ltd., Corporate Circle-2(2), DP-36, SIDCO Industrial Chennai. Estate, Thirumazhisai, Chennai-602 107. [PAN: AAACI 5775 P] (अपीलाथ*/Appellant) (+,यथ*/Respondent) Department by : Mr. M.S.Nethrapal, JCIT Assessee by : Mr.…

CIT v. Shree Rama Multi Tech Ltd. (403 ITR 426) — Cited in 22 Judgments | BharatTax