What is CIT v. Sportking India Ltd. authority for?

Insurance compensation received for damage to stock-in-trade or raw materials is considered profit or loss from an industrial undertaking and is eligible for deduction under sections 80IA and 80IB of the Income Tax Act, 1961.

How many judgments cite CIT v. Sportking India Ltd.?

22 judgments on BharatTax cite CIT v. Sportking India Ltd. (324 ITR 283), spanning 2012 to 2025.

Which sections of the Income Tax Act does CIT v. Sportking India Ltd. come up under?

It is most often cited in judgments turning on Section 142(1), Section 143(1), Section 143(2), Section 80IA, Section 80IB, Section 80IC.

CIT v. Sportking India Ltd. (324 ITR 283)

DEPUTY COMMISSIONER OF INCOME TAX, CC-2(3), KOLKATA, AAYAKAR BHAWAN POORVA vs. KAMLANG SAW & VENEER MILLS PVT. LTD., ASSAM

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

ITA 225/KOL/2025[2018-19]Status: DisposedITAT Kolkata17 Jul 2025AY 2018-19

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey]

Section 142(1)Section 143(1)Section 143(2)Section 80Section 80I

…ustrial undertaking and shall not be the profits and gains of the business of the assessee. The Hon’ble Gujarat High Court after duly considering the decision of the Division Bench of Hon’ble Delhi High Court in the case of CIT vs. Sportking India Ltd. [2010] 324 ITR 283 has held that such compensation received from insurance company for the damage incurred by the assessee would be the profit/loss from such industrial undertaking, for the reason that if not for such loss, the assessee would have earned income which is otherwise eligible for deduction u/. 80IB of the Act. 16. From the above observation, it is evid…

THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(1),, VISAKHAPTNAM vs. DREDGING CORPORATION OF INDIA LIMITED , VISAKHAPTNAM

In the result, appeal and cross objections of the assessee as well as the appeal of the revenue are dismissed

ITA 54/VIZ/2021[2018-19]Status: DisposedITAT Visakhapatnam09 Sept 2022AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.211/Viz/2020 (निर्धारण वर्ा / Assessment Year : 2015-16) M/S Dredging Corporation Of India Ltd. Vs. Asst.Commissioner Of Dredge House, Hb Colony, Main Road Income Tax Seethammadhara, Visakhapatnam Circle-3(1) [Pan : Aaacd6021B] Visakhapatnam आयकर अपील सं./I.T.A.No.54/Viz/2021 (निर्धारण वर्ा / Assessment Year : 2015-16) Dy.Commissioner Of Vs. M/S Dredging Corporation Of Income Tax India Ltd. Circle-3(1) Dredge House, Hb Colony, Visakhapatnam Main Road, Seethammadhara Visakhapatnam [Pan : Aaacd6021B] Cross Objection No.48/Viz/2021 (Arising Out Of I.T.A No.54/Viz/2021) M/S Dredging Corporation Of India Ltd. Vs. Dy.Commissioner Of Dredge House, Hb Colony, Main Road Income Tax Seethammadhara Circle-3(1) Visakhapatnam Visakhapatnam [Pan : Aaacd6021B] निर्धारितऩ की ओर से/ Assessee By : Shri G.V.N.Hari, Ar िधजस्व की ओर से / Revenue By : Shri M.N.Murthy Naik, Cit(Dr) सुिवधई की तधरीख / Date Of Hearing 18.07.2022 : घोर्णध की तधरीख/Date Of Pronouncement : 09.09.2022

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri M.N.Murthy Naik, CIT(DR)

Section 115VSection 143(2)Section 143(3)

…आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्वूरु आर एल रेड्डी, न्याधयक सदस्य एिं श्री एस बालाकृष्णन, लेखा सदस्य के समक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.211/Viz/2020 (निर्धारण वर्ा / Assessment Year : 2015-16) M/s Dredging Corporation of India Ltd. Vs. Asst.Commissioner of Dredge House, HB Colony, Main Road Income Tax Seethammadhara, Visakhapatnam Circle-3(1) [PAN : AAACD6021B] Visakhapatnam आयकर अपील सं./I.T.A.No.54/Viz/2021 (निर्धारण वर्…

DREDGING CORPORATION OF INDIA,,VISAKHAPATNAM vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-3(1), , VISAKHAPATNAM

In the result, appeal and cross objections of the assessee as well as the appeal of the revenue are dismissed

ITA 211/VIZ/2020[2015-16]Status: DisposedITAT Visakhapatnam09 Sept 2022AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.211/Viz/2020 (निर्धारण वर्ा / Assessment Year : 2015-16) M/S Dredging Corporation Of India Ltd. Vs. Asst.Commissioner Of Dredge House, Hb Colony, Main Road Income Tax Seethammadhara, Visakhapatnam Circle-3(1) [Pan : Aaacd6021B] Visakhapatnam आयकर अपील सं./I.T.A.No.54/Viz/2021 (निर्धारण वर्ा / Assessment Year : 2015-16) Dy.Commissioner Of Vs. M/S Dredging Corporation Of Income Tax India Ltd. Circle-3(1) Dredge House, Hb Colony, Visakhapatnam Main Road, Seethammadhara Visakhapatnam [Pan : Aaacd6021B] Cross Objection No.48/Viz/2021 (Arising Out Of I.T.A No.54/Viz/2021) M/S Dredging Corporation Of India Ltd. Vs. Dy.Commissioner Of Dredge House, Hb Colony, Main Road Income Tax Seethammadhara Circle-3(1) Visakhapatnam Visakhapatnam [Pan : Aaacd6021B] निर्धारितऩ की ओर से/ Assessee By : Shri G.V.N.Hari, Ar िधजस्व की ओर से / Revenue By : Shri M.N.Murthy Naik, Cit(Dr) सुिवधई की तधरीख / Date Of Hearing 18.07.2022 : घोर्णध की तधरीख/Date Of Pronouncement : 09.09.2022

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri M.N.Murthy Naik, CIT(DR)

Section 115VSection 143(2)Section 143(3)

…आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्वूरु आर एल रेड्डी, न्याधयक सदस्य एिं श्री एस बालाकृष्णन, लेखा सदस्य के समक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.211/Viz/2020 (निर्धारण वर्ा / Assessment Year : 2015-16) M/s Dredging Corporation of India Ltd. Vs. Asst.Commissioner of Dredge House, HB Colony, Main Road Income Tax Seethammadhara, Visakhapatnam Circle-3(1) [PAN : AAACD6021B] Visakhapatnam आयकर अपील सं./I.T.A.No.54/Viz/2021 (निर्धारण वर्…

V. K. INDUSTRIES,MUMBAI vs. DCIT - 30(3), MUMBAI

In the result, appeal by assessee is partly allowed

ITA 6929/MUM/2017[2012-13]Status: DisposedITAT Mumbai23 Feb 2021AY 2012-13

Bench: Vikas Awasthy & Shri S.Rifaur Rahmanआअसं. 6929/मुं/2017 ("न.व. 2012-13)

For Appellant: Shri Nitin FuriaFor Respondent: Shri Vijayn Kumar G Subramaniyan

Section 28Section 80Section 80I

…ved on redemption of ERP. In support of his contentions, the ld.Authorized Representative of the assessee placed reliance on the following decisions: 4 आअसं. 6929/मुं/2017 ("न.व. 2012-13) ITA NO.6929/MUM/2017A.Y.2012-13) (i) CIT vs. Sportking India Ltd., 324 ITR 283(Del) (ii) Snam Progetti SPA vs. Addl.CIT, 132 ITR 70(Del) (iii) ITO vs. Electro Ferro Alloys Ltd. 13 ITR (Trib) 594(Ahd) 3. The ld.Authorized Representative of the assessee submitted that in ground No.2 of appeal, the assessee has raised an alternate contention without prejudice to the first contention that if, the redemption amount is not held…

ASSISTANT COMMISSIONER OF INCOME-TAX,, KOLHAPUR vs. VIJAYKUMAR RAJARAM SHAH,, KOLHAPUR

In the result, the appeal of the Revenue in ITA No

ITA 608/PUN/2016[2011-12]Status: DisposedITAT Pune26 Jun 2020AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri S. S. Viswanethra Ravi, Jm Sl.

For Appellant: Shri Dr. P. Daniel, AdvFor Respondent: Shri B. Kishore

Section 132Section 132(4)Section 143(3)

…ligible for deduction u/s. 80IA(4) of the Act receipt of insurance amount is also to be credited to Profit and Loss and not liable to tax. In this regard, the reliance is placed upon the decision of Delhi High Court in the case of CIT v. Sportking India Ltd. (324 ITR 283). (Refer Para 2 on Page no. 359 and Para 12 on Page 365 and No. 358 to 365 for the case law in Paperbook of Case Laws). 14. The Assessing Officer has not accepted the above receipts to be part of business income from eligible undertaking. According to the Assessing Officer, these receipts have got nothing to do with the business and they are not…

ASSISTANT COMMISSIONER OF INCOME-TAX vs. LAXMI CIVIL ENGINEERING SERVICES PVT. LTD.,, KOLHAPUR

In the result, the appeal of the Revenue in ITA No

ITA 1247/PUN/2015[2011-12]Status: DisposedITAT Pune26 Jun 2020AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri S. S. Viswanethra Ravi, Jm Sl.

For Appellant: Shri Dr. P. Daniel, AdvFor Respondent: Shri B. Kishore

Section 132Section 132(4)Section 143(3)

…ligible for deduction u/s. 80IA(4) of the Act receipt of insurance amount is also to be credited to Profit and Loss and not liable to tax. In this regard, the reliance is placed upon the decision of Delhi High Court in the case of CIT v. Sportking India Ltd. (324 ITR 283). (Refer Para 2 on Page no. 359 and Para 12 on Page 365 and No. 358 to 365 for the case law in Paperbook of Case Laws). 14. The Assessing Officer has not accepted the above receipts to be part of business income from eligible undertaking. According to the Assessing Officer, these receipts have got nothing to do with the business and they are not…

ASSISTANT COMMISSIONER OF INCOME-TAX vs. LAXMI CIVIL ENGINEERING SERVICES PVT. LTD.,, KOLHAPUR

In the result, the appeal of the Revenue in ITA No

ITA 1246/PUN/2015[2010-11]Status: DisposedITAT Pune26 Jun 2020AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri S. S. Viswanethra Ravi, Jm Sl.

For Appellant: Shri Dr. P. Daniel, AdvFor Respondent: Shri B. Kishore

Section 132Section 132(4)Section 143(3)

…ligible for deduction u/s. 80IA(4) of the Act receipt of insurance amount is also to be credited to Profit and Loss and not liable to tax. In this regard, the reliance is placed upon the decision of Delhi High Court in the case of CIT v. Sportking India Ltd. (324 ITR 283). (Refer Para 2 on Page no. 359 and Para 12 on Page 365 and No. 358 to 365 for the case law in Paperbook of Case Laws). 14. The Assessing Officer has not accepted the above receipts to be part of business income from eligible undertaking. According to the Assessing Officer, these receipts have got nothing to do with the business and they are not…

ASSISTANT COMMISSIONER OF INCOME-TAX vs. LAXMI CIVIL ENGINEERING SERVICES PVT. LTD.,, KOLHAPUR

In the result, the appeal of the Revenue in ITA No

ITA 1245/PUN/2015[2009-10]Status: DisposedITAT Pune26 Jun 2020AY 2009-10

Bench: Shri D. Karunakara Rao, Am & Shri S. S. Viswanethra Ravi, Jm Sl.

For Appellant: Shri Dr. P. Daniel, AdvFor Respondent: Shri B. Kishore

Section 132Section 132(4)Section 143(3)

…ligible for deduction u/s. 80IA(4) of the Act receipt of insurance amount is also to be credited to Profit and Loss and not liable to tax. In this regard, the reliance is placed upon the decision of Delhi High Court in the case of CIT v. Sportking India Ltd. (324 ITR 283). (Refer Para 2 on Page no. 359 and Para 12 on Page 365 and No. 358 to 365 for the case law in Paperbook of Case Laws). 14. The Assessing Officer has not accepted the above receipts to be part of business income from eligible undertaking. According to the Assessing Officer, these receipts have got nothing to do with the business and they are not…

LAXMI CIVIL ENGINEERING SERVICES PVT. LTD.,,KOLHAPUR vs. ASSISTANT COMMISISONER OF INCOME-TAX,,

In the result, the appeal of the Revenue in ITA No

ITA 1179/PUN/2015[2011-12]Status: DisposedITAT Pune26 Jun 2020AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri S. S. Viswanethra Ravi, Jm Sl.

For Appellant: Shri Dr. P. Daniel, AdvFor Respondent: Shri B. Kishore

Section 132Section 132(4)Section 143(3)

…ligible for deduction u/s. 80IA(4) of the Act receipt of insurance amount is also to be credited to Profit and Loss and not liable to tax. In this regard, the reliance is placed upon the decision of Delhi High Court in the case of CIT v. Sportking India Ltd. (324 ITR 283). (Refer Para 2 on Page no. 359 and Para 12 on Page 365 and No. 358 to 365 for the case law in Paperbook of Case Laws). 14. The Assessing Officer has not accepted the above receipts to be part of business income from eligible undertaking. According to the Assessing Officer, these receipts have got nothing to do with the business and they are not…

LAXMI CIVIL ENGINEERING SERVICES PVT. LTD.,,KOLHAPUR vs. ASSISTANT COMMISISONER OF INCOME-TAX,,

In the result, the appeal of the Revenue in ITA No

ITA 1178/PUN/2015[2010-11]Status: DisposedITAT Pune26 Jun 2020AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri S. S. Viswanethra Ravi, Jm Sl.

For Appellant: Shri Dr. P. Daniel, AdvFor Respondent: Shri B. Kishore

Section 132Section 132(4)Section 143(3)

…ligible for deduction u/s. 80IA(4) of the Act receipt of insurance amount is also to be credited to Profit and Loss and not liable to tax. In this regard, the reliance is placed upon the decision of Delhi High Court in the case of CIT v. Sportking India Ltd. (324 ITR 283). (Refer Para 2 on Page no. 359 and Para 12 on Page 365 and No. 358 to 365 for the case law in Paperbook of Case Laws). 14. The Assessing Officer has not accepted the above receipts to be part of business income from eligible undertaking. According to the Assessing Officer, these receipts have got nothing to do with the business and they are not…

LAXMI CIVIL ENGINEERING SERVICES PVT. LTD.,,KOLHAPUR vs. ASSISTANT COMMISISONER OF INCOME-TAX,,

In the result, the appeal of the Revenue in ITA No

ITA 1177/PUN/2015[2009-10]Status: DisposedITAT Pune26 Jun 2020AY 2009-10

Bench: Shri D. Karunakara Rao, Am & Shri S. S. Viswanethra Ravi, Jm Sl.

For Appellant: Shri Dr. P. Daniel, AdvFor Respondent: Shri B. Kishore

Section 132Section 132(4)Section 143(3)

…ligible for deduction u/s. 80IA(4) of the Act receipt of insurance amount is also to be credited to Profit and Loss and not liable to tax. In this regard, the reliance is placed upon the decision of Delhi High Court in the case of CIT v. Sportking India Ltd. (324 ITR 283). (Refer Para 2 on Page no. 359 and Para 12 on Page 365 and No. 358 to 365 for the case law in Paperbook of Case Laws). 14. The Assessing Officer has not accepted the above receipts to be part of business income from eligible undertaking. According to the Assessing Officer, these receipts have got nothing to do with the business and they are not…

ACIT CIRCLE-3(1),, VISAKHAPATNAM vs. DREDGING CORPORATION OF INDIA LIMITED,., VISAKHAPATNAM

In the result, the appeals of the assessee as well as the revenue are dismissed

ITA 464/VIZ/2017[2012-13]Status: DisposedITAT Visakhapatnam05 Oct 2018AY 2012-13

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.437/Viz/2017 (धििाारण िर्ा/ Assessment Year: 2012-2013) M/S Dredging Corporation Vs. Dcit Of India Ltd. Circle-3(1) Dredge House, Port Area Visakhapatnam Visakhapatnam [Pan : Aaacd6021B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.464/Viz/2017 (धििाारण िर्ा/ Assessment Year: 2012-2013) Acit Vs. M/S Dredging Corporation Circle-3(1) Of India Ltd. Visakhapatnam Dredge House, Port Area Visakhapatnam [Pan : Aaacd6021B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩिती की ओि से/ Assessee By : Shri G.V.N.Hari, Ar िधजस्व की ओि से/ Revenue By : Shri Deba Kumar Sonowal, Dr सुिवधई की तधिीख / Date Of Hearing : 26.09.2018 05.10.2018 घोषणध की तधिीख/Date Of Pronouncement :

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Deba Kumar Sonowal, DR

Section 115VSection 5

…hips. Accordingly, we affirm the order of Learned CIT(A) on these two types of income. 9.1 The amount received on insurance claim was held to be derived from industrial undertaking by Hon'ble Delhi High Court in the case of CIT v. Sportking India Ltd . [2010] 324 ITR 283/[2009] 183 Taxman 312. By following the ratio of the said decision, we uphold the decision of Learned CIT(A) on this issue. The Ld. D.R did not controvert or bring any other order to support that the income was from non core activity. Therefore respectfully following the order of this Tribunal we uphold the order of the Ld.CIT(A) and dismiss the…

DREDGING CORPORATION OF INDIA LTD,,VISAKHAPATNAM vs. DCIT, CIRCLE -3(1),, VISAKHAPATNAM

In the result, the appeals of the assessee as well as the revenue are dismissed

ITA 437/VIZ/2017[2012-2013]Status: DisposedITAT Visakhapatnam05 Oct 2018AY 2012-2013

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.437/Viz/2017 (धििाारण िर्ा/ Assessment Year: 2012-2013) M/S Dredging Corporation Vs. Dcit Of India Ltd. Circle-3(1) Dredge House, Port Area Visakhapatnam Visakhapatnam [Pan : Aaacd6021B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.464/Viz/2017 (धििाारण िर्ा/ Assessment Year: 2012-2013) Acit Vs. M/S Dredging Corporation Circle-3(1) Of India Ltd. Visakhapatnam Dredge House, Port Area Visakhapatnam [Pan : Aaacd6021B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩिती की ओि से/ Assessee By : Shri G.V.N.Hari, Ar िधजस्व की ओि से/ Revenue By : Shri Deba Kumar Sonowal, Dr सुिवधई की तधिीख / Date Of Hearing : 26.09.2018 05.10.2018 घोषणध की तधिीख/Date Of Pronouncement :

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Deba Kumar Sonowal, DR

Section 115VSection 5

…hips. Accordingly, we affirm the order of Learned CIT(A) on these two types of income. 9.1 The amount received on insurance claim was held to be derived from industrial undertaking by Hon'ble Delhi High Court in the case of CIT v. Sportking India Ltd . [2010] 324 ITR 283/[2009] 183 Taxman 312. By following the ratio of the said decision, we uphold the decision of Learned CIT(A) on this issue. The Ld. D.R did not controvert or bring any other order to support that the income was from non core activity. Therefore respectfully following the order of this Tribunal we uphold the order of the Ld.CIT(A) and dismiss the…

M/S VISAKA INDUSTRIES LIMITED,,SECUNDERABAD vs. ADDL.CIT, RANGE 3, HYDERABAD

In the result, appeal of Assessee is partly allowed

ITA 172/HYD/2014[2010-11]Status: DisposedITAT Hyderabad06 Apr 2018AY 2010-11

Bench: Smt. P. Madhavi Devi & Shri B. Ramakotaiahassessment Year: 2010-11 M/S Visaka Industries Vs. Addl. Commissioner Of Limited, Secunderabad. Income Tax, Range-3, Hyderabad. Pan- Aaacv7263K (Appellant) (Respondent) Assessee By : Shri M.V. Anil Kumar Revenue By : Smt. Mini Chandran

For Appellant: Shri M.V. Anil KumarFor Respondent: Smt. Mini Chandran

Section 80I

…j). 6.2 We have considered the rival contentions and perused the case law relied. Even though Ld. CIT(A) relied on the decision of Hon’ble Punjab and Haryana High Court, the judgment of Hon’ble Delhi High Court in the case of CIT Vs Sportking India Pvt Ltd., 324 ITR 283 (Del) and the 7 M/s Visaka Industries Ltd., Secunderabad.. decision of Hon’ble Gujarat High Court in the case of CIT Vs. Sri Rama Multi Tech (supra) are in favour of Assessee. In the case of CIT Vs. Sri Rama Multi Tech (supra) it was held as under: “If Assessee had either consumed the raw material in its industrial activity or sold the finished…

M/S. LIBERTY SHOES LTD.,KARNAL vs. ACIT, KARNAL

In the result, appeal of the assessee is allowed in part

ITA 2273/DEL/2013[2009-10]Status: DisposedITAT Delhi22 May 2017AY 2009-10

Bench: Shri Prashant Maharishi & Shri K.Narasimha Charyassessment Year: 2009-10 M/S Liberty Shoes Ltd., Acit, Karnal Circle, G.T. Road, Gharaunda, Vs Karnal. Karnal. Pan: Aaacl3146K (Appellant) (Respondent)

For Appellant: Shri Satish Goel, AdvocateFor Respondent: Smt. Naina Soin Kapil, Sr. DR

Section 115JSection 143(3)Section 14ASection 40ASection 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER Assessment Year: 2009-10 M/s Liberty Shoes Ltd., ACIT, Karnal Circle, G.T. Road, Gharaunda, vs Karnal. Karnal. PAN: AAACL3146K (Appellant) (Respondent) Assessee by: Shri Satish Goel, Advocate Department by: Smt. Naina Soin Kapil, Sr. DR Date of Hearing: 28.08.2019 Date of Pronouncement: 10.10.2019 ORDER PER K. NARASIMHA CHARY, JM This is an appeal filed by the assessee challenging the order dated 19.02.2013 passed by the Learned Commissioner of Inc…

THE SUPREME INDUSTRIES LTD,MUMBAI vs. DCIT LTU, MUMBAI

In the result, the appeals of the assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3140/MUM/2012[2008-09]Status: DisposedITAT Mumbai21 Dec 2016AY 2008-09

Bench: Shri Mahavir Singh & Shri Ashwani Tanejaassessment Year: 2006-07

Section 1Section 11Section 115JSection 143(3)Section 14A

…part and parcel of the activity and being proximate thereto would also be within the ambit of gains derived from industrial undertaking for the purpose of computing deduction under section 80-IB of the Act. 3. Commissioner of Income-tax v. Sportking India Ltd.324 ITR 283 (Delhi) The Court while allowing deduction under section 80-IA of the Act held that there is definitely a nexus to the business is in case the goods of a business are destroyed and for which an insurance amount is claimed and hence amount received from the insurance company should be taken into account in determining the profits and gains of an i…

THE SUPREME INDUSTRIES LTD,MUMBAI vs. ADDL CIT LTU, MUMBAI

In the result, the appeals of the assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3139/MUM/2012[2007-08]Status: DisposedITAT Mumbai21 Dec 2016AY 2007-08

Bench: Shri Mahavir Singh & Shri Ashwani Tanejaassessment Year: 2006-07

Section 1Section 11Section 115JSection 143(3)Section 14A

…part and parcel of the activity and being proximate thereto would also be within the ambit of gains derived from industrial undertaking for the purpose of computing deduction under section 80-IB of the Act. 3. Commissioner of Income-tax v. Sportking India Ltd.324 ITR 283 (Delhi) The Court while allowing deduction under section 80-IA of the Act held that there is definitely a nexus to the business is in case the goods of a business are destroyed and for which an insurance amount is claimed and hence amount received from the insurance company should be taken into account in determining the profits and gains of an i…

THE SUPREME INDUSTRIES LTD,MUMBAI vs. ASST CIT CEN CIR 29, MUMBAI

In the result, the appeals of the assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3138/MUM/2012[2006-07]Status: DisposedITAT Mumbai21 Dec 2016AY 2006-07

Bench: Shri Mahavir Singh & Shri Ashwani Tanejaassessment Year: 2006-07

Section 1Section 11Section 115JSection 143(3)Section 14A

…part and parcel of the activity and being proximate thereto would also be within the ambit of gains derived from industrial undertaking for the purpose of computing deduction under section 80-IB of the Act. 3. Commissioner of Income-tax v. Sportking India Ltd.324 ITR 283 (Delhi) The Court while allowing deduction under section 80-IA of the Act held that there is definitely a nexus to the business is in case the goods of a business are destroyed and for which an insurance amount is claimed and hence amount received from the insurance company should be taken into account in determining the profits and gains of an i…

HYGIENIC RESEARCH INSTITUTE PVT. LTD.(ERSTWHILE HRI COSMETICS (INDIA)PVT. LTD.),MUMBAI vs. ITO, WARD- 8(2)(1), MUMBAI

Appeal is allowed in favour of the assessee,in part

ITA 4741/MUM/2014[2010-11]Status: DisposedITAT Mumbai29 Feb 2016AY 2010-11

For Appellant: Ms. Usha PrajapatiFor Respondent: Shri B.D. Naik

Section 143(3)Section 254(1)Section 41(1)Section 80I

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, ‘एच’ खंडपीठ अिधकरण खंडपीठ खंडपीठ मुंबई खंडपीठ मुंबई मुंबई मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI “H” BENCH सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"", लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं राम लाल नेगी एवं राम लाल नेगी राम लाल नेगी, , , , "याियक सद"य राम लाल नेगी "याियक सद"य "याियक सद"य "याियक सद"य Before S/Sh. Rajendra,Accountant Member & Ram Lal Negi,Judicial Member आयकर आयकर आयकर अपील आयकर अपील अपील संसंसंसं/.ITA No.4741/Mum/2014,िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष"/Assessment Year-2010-11 वष" Hygienic…

PINE PACKAGING PVT LTD

ITA - 656 / 2011HC Delhi29 Mar 2012

Section 80Section 80I

…ITA No. 656/2011 Page 1 of 21 * IN THE HIGH COURT OF DELHI AT NEW DELHI + INCOME TAX APPEAL NO. 656/2011 Reserved on: 20th January, 2012 % Date of Decision: 29th March, 2012 PINE PACKAGING PRIVATE LIMITED ...Appellant Through Dr. Rakesh Gupta, Mr. Ashwani Taneja & Ms. Rani Kiyala, Advocates. VERSUS COMMISSIONER OF INCOME TAX …..Respondent Through Mr. Anupam Tripathi, Sr. Standing Counsel & Ms. Anus…

CIT v. Sportking India Ltd.

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Judgments citing CIT v. Sportking India Ltd.

DEPUTY COMMISSIONER OF INCOME TAX, CC-2(3), KOLKATA, AAYAKAR BHAWAN POORVA vs. KAMLANG SAW & VENEER MILLS PVT. LTD., ASSAM

THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(1),, VISAKHAPTNAM vs. DREDGING CORPORATION OF INDIA LIMITED , VISAKHAPTNAM

DREDGING CORPORATION OF INDIA,,VISAKHAPATNAM vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-3(1), , VISAKHAPATNAM

V. K. INDUSTRIES,MUMBAI vs. DCIT - 30(3), MUMBAI

ASSISTANT COMMISSIONER OF INCOME-TAX,, KOLHAPUR vs. VIJAYKUMAR RAJARAM SHAH,, KOLHAPUR

ASSISTANT COMMISSIONER OF INCOME-TAX vs. LAXMI CIVIL ENGINEERING SERVICES PVT. LTD.,, KOLHAPUR

ASSISTANT COMMISSIONER OF INCOME-TAX vs. LAXMI CIVIL ENGINEERING SERVICES PVT. LTD.,, KOLHAPUR

ASSISTANT COMMISSIONER OF INCOME-TAX vs. LAXMI CIVIL ENGINEERING SERVICES PVT. LTD.,, KOLHAPUR

LAXMI CIVIL ENGINEERING SERVICES PVT. LTD.,,KOLHAPUR vs. ASSISTANT COMMISISONER OF INCOME-TAX,,

LAXMI CIVIL ENGINEERING SERVICES PVT. LTD.,,KOLHAPUR vs. ASSISTANT COMMISISONER OF INCOME-TAX,,

LAXMI CIVIL ENGINEERING SERVICES PVT. LTD.,,KOLHAPUR vs. ASSISTANT COMMISISONER OF INCOME-TAX,,

ACIT CIRCLE-3(1),, VISAKHAPATNAM vs. DREDGING CORPORATION OF INDIA LIMITED,., VISAKHAPATNAM

DREDGING CORPORATION OF INDIA LTD,,VISAKHAPATNAM vs. DCIT, CIRCLE -3(1),, VISAKHAPATNAM

M/S VISAKA INDUSTRIES LIMITED,,SECUNDERABAD vs. ADDL.CIT, RANGE 3, HYDERABAD

M/S. LIBERTY SHOES LTD.,KARNAL vs. ACIT, KARNAL

THE SUPREME INDUSTRIES LTD,MUMBAI vs. DCIT LTU, MUMBAI

THE SUPREME INDUSTRIES LTD,MUMBAI vs. ADDL CIT LTU, MUMBAI

THE SUPREME INDUSTRIES LTD,MUMBAI vs. ASST CIT CEN CIR 29, MUMBAI

HYGIENIC RESEARCH INSTITUTE PVT. LTD.(ERSTWHILE HRI COSMETICS (INDIA)PVT. LTD.),MUMBAI vs. ITO, WARD- 8(2)(1), MUMBAI

PINE PACKAGING PVT LTD