CIT v. Siddharth Tubes Ltd.

296 ITR 221Reported decision#13948 most cited

7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2023 to 2023.

Judgments citing CIT v. Siddharth Tubes Ltd.

Asst CIT (Ltu) 1, Mumbai vs. Grasim Industries Limited (As A Successor to Aditya Birla Nuvo Ltd, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1248/MUM/2017[2011-12]Status: DisposedITAT Mumbai28 Dec 2023AY 2011-12

Bench: Shri Vikas Awasthy, Jm & Ms Padmavathy S, Am

For Appellant: Shri Yogesh Thar, ARFor Respondent: Ms. A. Alankrutha, Sr. DR

Section 10BSection 115JSection 14ASection 234BSection 271(1)(c)Section 32(1)(iia)Section 37Section 40Section 43BSection 80I

…ial activity is not necessary while claiming a deduction under section 80-1B. [Para 5.2] In the circumstances, the judgment of the Tribunal deserved to be sustained." The Hon'ble Madhya Pradesh High Court in the case of CIT vs. Siddharth Tubes Ltd reported in 296 ITR 221 had decided that :- "Held that from the facts placed on record one was not able to say that any refund had been diverted for the purpose other then the business of the industrial undertaking and, therefore, there was no hesitation in holding that the amount refunded had the result of inflating the profits and gains of the industrial undertaking.…

Grasim Industries Limited (As A Successor to Aditya Birla Nuvo Ltd), Mumbai vs. Addl CIT Ltu, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1065/MUM/2017[2011-12]Status: DisposedITAT Mumbai28 Dec 2023AY 2011-12

Bench: Shri Vikas Awasthy, Jm & Ms Padmavathy S, Am

For Appellant: Shri Yogesh Thar, ARFor Respondent: Ms. A. Alankrutha, Sr. DR

Section 10BSection 115JSection 14ASection 234BSection 271(1)(c)Section 32(1)(iia)Section 37Section 40Section 43BSection 80I

…ial activity is not necessary while claiming a deduction under section 80-1B. [Para 5.2] In the circumstances, the judgment of the Tribunal deserved to be sustained." The Hon'ble Madhya Pradesh High Court in the case of CIT vs. Siddharth Tubes Ltd reported in 296 ITR 221 had decided that :- "Held that from the facts placed on record one was not able to say that any refund had been diverted for the purpose other then the business of the industrial undertaking and, therefore, there was no hesitation in holding that the amount refunded had the result of inflating the profits and gains of the industrial undertaking.…

Dy CIT CC 1 (4), Mumbai vs. M/S Aditya Birla Nuvo Ltd (Now Merged Eith Grasim Industries Ltd), Mumbai

In the result, appeal of the assessee for A

ITA 7643/MUM/2019[2009-10]Status: DisposedITAT Mumbai10 Jan 2023AY 2009-10

Section 143Section 143(3)Section 145ASection 147Section 148Section 801ASection 80I

…ial activity is not necessary while claiming a deduction under section 80-1B. [Para 5.2] In the circumstances, the judgment of the Tribunal deserved to be sustained." The Hon'ble Madhya Pradesh High Court in the case of CIT vs. Siddharth Tubes Ltd reported in 296 ITR 221 had decided that :- "Held that from the facts placed on record one was not able to say that any refund had been diverted for the purpose other then the business of the industrial undertaking and, therefore, there was no hesitation in holding that the amount refunded had the result of inflating the profits and gains of the industrial undertaking.…

Grasim Industries Ltd (Successor to Aditya Birla Nuvo Ltd), Mumbai vs. Dy CIT CC 1 (4), Mumbai

In the result, appeal of the assessee for A

ITA 7642/MUM/2019[2010-11]Status: DisposedITAT Mumbai10 Jan 2023AY 2010-11

Section 143Section 143(3)Section 145ASection 147Section 148Section 801ASection 80I

…ial activity is not necessary while claiming a deduction under section 80-1B. [Para 5.2] In the circumstances, the judgment of the Tribunal deserved to be sustained." The Hon'ble Madhya Pradesh High Court in the case of CIT vs. Siddharth Tubes Ltd reported in 296 ITR 221 had decided that :- "Held that from the facts placed on record one was not able to say that any refund had been diverted for the purpose other then the business of the industrial undertaking and, therefore, there was no hesitation in holding that the amount refunded had the result of inflating the profits and gains of the industrial undertaking.…

Grasim Industries Ltd (Successor to Aditya Birla Nuvo Ltd), Mumbai vs. Dy CIT CC 1 (4), Mumbai

In the result, appeal of the assessee for A

ITA 7641/MUM/2019[2009-10]Status: DisposedITAT Mumbai10 Jan 2023AY 2009-10

Section 143Section 143(3)Section 145ASection 147Section 148Section 801ASection 80I

…ial activity is not necessary while claiming a deduction under section 80-1B. [Para 5.2] In the circumstances, the judgment of the Tribunal deserved to be sustained." The Hon'ble Madhya Pradesh High Court in the case of CIT vs. Siddharth Tubes Ltd reported in 296 ITR 221 had decided that :- "Held that from the facts placed on record one was not able to say that any refund had been diverted for the purpose other then the business of the industrial undertaking and, therefore, there was no hesitation in holding that the amount refunded had the result of inflating the profits and gains of the industrial undertaking.…

Grasim Industries Ltd (Successor to Aditya Birla Nuvo Ltd), Mumbai vs. Dy CIT CC 1 (4), Mumbai

In the result, appeal of the assessee for A

ITA 7640/MUM/2019[2008-09]Status: DisposedITAT Mumbai10 Jan 2023AY 2008-09

Section 143Section 143(3)Section 145ASection 147Section 148Section 801ASection 80I

…ial activity is not necessary while claiming a deduction under section 80-1B. [Para 5.2] In the circumstances, the judgment of the Tribunal deserved to be sustained." The Hon'ble Madhya Pradesh High Court in the case of CIT vs. Siddharth Tubes Ltd reported in 296 ITR 221 had decided that :- "Held that from the facts placed on record one was not able to say that any refund had been diverted for the purpose other then the business of the industrial undertaking and, therefore, there was no hesitation in holding that the amount refunded had the result of inflating the profits and gains of the industrial undertaking.…

Dy CIT CC 1 (4), Mumbai vs. M/S Aditya Birla Nuvo Ltd ( Now Merged With Grasim Industrial Ltd), Mumbai

In the result, appeal of the assessee for A

ITA 7609/MUM/2019[2008-09]Status: DisposedITAT Mumbai10 Jan 2023AY 2008-09

Section 143Section 143(3)Section 145ASection 147Section 148Section 801ASection 80I

…ial activity is not necessary while claiming a deduction under section 80-1B. [Para 5.2] In the circumstances, the judgment of the Tribunal deserved to be sustained." The Hon'ble Madhya Pradesh High Court in the case of CIT vs. Siddharth Tubes Ltd reported in 296 ITR 221 had decided that :- "Held that from the facts placed on record one was not able to say that any refund had been diverted for the purpose other then the business of the industrial undertaking and, therefore, there was no hesitation in holding that the amount refunded had the result of inflating the profits and gains of the industrial undertaking.…

CIT v. Siddharth Tubes Ltd. (296 ITR 221) — Cited in 7 Judgments | BharatTax