CIT v. SVP Industries Limited

228 Taxmann 104Reported decision#12436 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 358,351 Indian tax judgments — from 2015 to 2017.

Judgments citing CIT v. SVP Industries Limited

Jindal Drugs Ltd, Mumbai vs. DCIT Cen Cir 8, Mumbai

In the result, appeal filed by the assessee is allowed and the appeal of the revenue is dismissed

ITA 3884/MUM/2013[2005-06]Status: DisposedITAT Mumbai12 May 2017AY 2005-06

Bench: Shri B.R. Baskaran (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2005-2006 M/S Jindal Drugs Ltd., The A.C.I.T. Central Circle-8, Bakhtawar, 6Th Floor, B & C, Room No. 805, 8Th Floor, 229, Nariman Point, Old Cgo Annex, Mumbai - 400021 Vs. M.K. Road, Mumbai - 400020 Pan: Aaacj1000A (Appellant) (Respondent) & Assessment Year: 2005-2006 The D.C.I.T. Central Circle-8, M/S Jindal Drugs Ltd., Room No. 805, 8Th Floor, Bakhtawar, 6Th Floor, B & C, Old Cgo Annex, 229, Nariman Point, M.K. Road, Vs. Mumbai – 400021 Mumbai - 400020 Pan: Pan: Aaacj1000A (Appellant) (Respondent)

For Appellant: Shri Ashok Mehta (AR)For Respondent: Mrs. Amrita Ranjan (DR)
Section 143Section 145Section 145ASection 14ASection 271Section 274Section 80I

…finished goods which were not subject to duty under excise Act. This issue is squarely covered by the decision of Hon’ble Bombay High Court in the case of Loknet Balasaheb Desai SSK Ltd. 339 ITR 288 and by the Hon’ble High Court in the case of SPV Industries 228 Taxmann 104. In the case of Loknet Balasaheb Desai SSK Ltd. (supra), the Hon’ble Bombay High Court held that excise duty liability crystallizes on the day of clearance of excisable goods and not on the date of manufacture and, therefore, excise liability was not incurred by the assessee in respect of unsold sugar lying in the stock and cannot be included…

DCIT, Circle - 10, Kolkata vs. M/S. Stadmed Private Ltd., Kolkata

In the result, Revenue’s appeal stands dismissed

ITA 200/KOL/2010[2005-06]Status: DisposedITAT Kolkata18 Jan 2017AY 2005-06

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.136 & 200/Kol/2010 Assessment Year :2005-06 Stadmed Pvt. Ltd. V/s. DCIT, Circle-10, P-7, Block-AA21, Sector-I, Salt Chowringhee Square, Lake City, Kolkat-700 064 Kolkata-69 [PAN No.AAECS 1530 Q] DCIT, Circle-10, P-7, V/s. M/s Stadmed Private Chowringhee Square, 3rd Ltd. Block-AA-21, Floor, Kolkata-69 Sector-I, Salt Lake, Kolkata-64 .. अपीलाथ" /Appellant ""यथ"/Respondent None आवेदक क" ओर से/By Assessee Shri Rajat Kumar Kureel, JCIT-SR-DR राज"व क" ओर से/By Rev…

Stadmed Private Limited, Kolkata vs. DCIT, Circle - 10, Kolkata

In the result, Revenue’s appeal stands dismissed

ITA 136/KOL/2010[2005-06]Status: DisposedITAT Kolkata18 Jan 2017AY 2005-06

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.136 & 200/Kol/2010 Assessment Year :2005-06 Stadmed Pvt. Ltd. V/s. DCIT, Circle-10, P-7, Block-AA21, Sector-I, Salt Chowringhee Square, Lake City, Kolkat-700 064 Kolkata-69 [PAN No.AAECS 1530 Q] DCIT, Circle-10, P-7, V/s. M/s Stadmed Private Chowringhee Square, 3rd Ltd. Block-AA-21, Floor, Kolkata-69 Sector-I, Salt Lake, Kolkata-64 .. अपीलाथ" /Appellant ""यथ"/Respondent None आवेदक क" ओर से/By Assessee Shri Rajat Kumar Kureel, JCIT-SR-DR राज"व क" ओर से/By Rev…

ACIT CC-8, Mumbai vs. Jindal Drugs Ltd, Mumbai

In the result, appeals filed by the assessee are allowed in part whereas the appeals filed by the Revenue are dismissed

ITA 376/MUM/2010[2007-08]Status: DisposedITAT Mumbai20 Nov 2015AY 2007-08

Bench: Shri R.C. Sharma & Shri Sandeep Gosainassessment Year: - 2005-06 Jindal Drugs Limited Vs. The Asst. Commissioner Of Bakhtawar, 6Th Floor, B&C, Income Tax, Central Circel 229, Nariman Point, – 8 Aaykar Bhavan, Mumbai – 400 021. M.K. Road, Mumbai – 400 020. Appellant Respondent Pan/Gir No. Aaacj1000A Assessment Year: - 2005-06 The Asst. Commissioner Of Vs.` Jindal Drugs Limited Bakhtawar, 6Th Floor, B&C, Income Tax, Central Circel – 8 229, Nariman Point, Old Cgo Bldg, Annexe, Mumbai – 400 021. M.K. Road, Mumbai – 400 020. Pan/Gir No. Aaacj1000A Appellant Respondent Assessment Year: - 2006-07 Jindal Drugs Limited Vs. The Asst. Commissioner Of Bakhtawar, 6Th Floor, Income Tax, Central Circel – 8, B&C, Aaykar Bhavan, 229, Nariman Point, M.K. Road, Mumbai – 400 020. Mumbai – 400 021. Pan/Gir No. Aaacj1000A Appellant Respondent

Section 143(3)Section 14ASection 36(1)(iii)Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH ‘E’ MUMBAI. BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER Assessment year: - 2005-06 Jindal Drugs Limited Vs. The Asst. Commissioner of Bakhtawar, 6th Floor, B&C, Income Tax, Central Circel 229, Nariman Point, – 8 Aaykar Bhavan, Mumbai – 400 021. M.K. Road, Mumbai – 400 020. Appellant Respondent PAN/GIR No. AAACJ1000A Assessment year: - 2005-06 The Asst. Commissioner of Vs.` Jindal Drugs Limited Bakhtawar, 6th Floor, B&C, Income Tax, Central Circel – 8 229, Nariman Point, Old CGO Bldg, Annexe, Mumbai – 400 021. M.K. Road, Mu…

ACIT CC.8, Mumbai vs. Jindal Drugs Ltd, Mumbai

In the result, appeals filed by the assessee are allowed in part whereas the appeals filed by the Revenue are dismissed

ITA 3885/MUM/2009[2006-07]Status: DisposedITAT Mumbai20 Nov 2015AY 2006-07

Bench: Shri R.C. Sharma & Shri Sandeep Gosainassessment Year: - 2005-06 Jindal Drugs Limited Vs. The Asst. Commissioner Of Bakhtawar, 6Th Floor, B&C, Income Tax, Central Circel 229, Nariman Point, – 8 Aaykar Bhavan, Mumbai – 400 021. M.K. Road, Mumbai – 400 020. Appellant Respondent Pan/Gir No. Aaacj1000A Assessment Year: - 2005-06 The Asst. Commissioner Of Vs.` Jindal Drugs Limited Bakhtawar, 6Th Floor, B&C, Income Tax, Central Circel – 8 229, Nariman Point, Old Cgo Bldg, Annexe, Mumbai – 400 021. M.K. Road, Mumbai – 400 020. Pan/Gir No. Aaacj1000A Appellant Respondent Assessment Year: - 2006-07 Jindal Drugs Limited Vs. The Asst. Commissioner Of Bakhtawar, 6Th Floor, Income Tax, Central Circel – 8, B&C, Aaykar Bhavan, 229, Nariman Point, M.K. Road, Mumbai – 400 020. Mumbai – 400 021. Pan/Gir No. Aaacj1000A Appellant Respondent

Section 143(3)Section 14ASection 36(1)(iii)Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH ‘E’ MUMBAI. BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER Assessment year: - 2005-06 Jindal Drugs Limited Vs. The Asst. Commissioner of Bakhtawar, 6th Floor, B&C, Income Tax, Central Circel 229, Nariman Point, – 8 Aaykar Bhavan, Mumbai – 400 021. M.K. Road, Mumbai – 400 020. Appellant Respondent PAN/GIR No. AAACJ1000A Assessment year: - 2005-06 The Asst. Commissioner of Vs.` Jindal Drugs Limited Bakhtawar, 6th Floor, B&C, Income Tax, Central Circel – 8 229, Nariman Point, Old CGO Bldg, Annexe, Mumbai – 400 021. M.K. Road, Mu…

Jindal Drugs Ltd, Mumbai vs. ACIT Cen Cir 8, Mumbai

In the result, appeals filed by the assessee are allowed in part whereas the appeals filed by the Revenue are dismissed

ITA 3818/MUM/2009[2006-07]Status: DisposedITAT Mumbai29 Oct 2015AY 2006-07

Bench: Shri R.C. Sharma & Shri Sandeep Gosainassessment Year: - 2005-06 Jindal Drugs Limited Vs. The Asst. Commissioner Of Bakhtawar, 6Th Floor, B&C, Income Tax, Central Circel 229, Nariman Point, – 8 Aaykar Bhavan, Mumbai – 400 021. M.K. Road, Mumbai – 400 020. Appellant Respondent Pan/Gir No. Aaacj1000A Assessment Year: - 2005-06 The Asst. Commissioner Of Vs.` Jindal Drugs Limited Bakhtawar, 6Th Floor, B&C, Income Tax, Central Circel – 8 229, Nariman Point, Old Cgo Bldg, Annexe, Mumbai – 400 021. M.K. Road, Mumbai – 400 020. Pan/Gir No. Aaacj1000A Appellant Respondent Assessment Year: - 2006-07 Jindal Drugs Limited Vs. The Asst. Commissioner Of Bakhtawar, 6Th Floor, Income Tax, Central Circel – 8, B&C, Aaykar Bhavan, 229, Nariman Point, M.K. Road, Mumbai – 400 020. Mumbai – 400 021. Pan/Gir No. Aaacj1000A Appellant Respondent

Section 143(3)Section 14ASection 36(1)(iii)Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH ‘E’ MUMBAI. BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER Assessment year: - 2005-06 Jindal Drugs Limited Vs. The Asst. Commissioner of Bakhtawar, 6th Floor, B&C, Income Tax, Central Circel 229, Nariman Point, – 8 Aaykar Bhavan, Mumbai – 400 021. M.K. Road, Mumbai – 400 020. Appellant Respondent PAN/GIR No. AAACJ1000A Assessment year: - 2005-06 The Asst. Commissioner of Vs.` Jindal Drugs Limited Bakhtawar, 6th Floor, B&C, Income Tax, Central Circel – 8 229, Nariman Point, Old CGO Bldg, Annexe, Mumbai – 400 021. M.K. Road, Mu…

ACIT Cen Cir-8, Mumbai vs. M/S. Jindal Drugs Ltd, Mumbai

In the result, appeals filed by the assessee are allowed in part whereas the appeals filed by the Revenue are dismissed

ITA 4342/MUM/2008[2005-2006]Status: DisposedITAT Mumbai29 Oct 2015AY 2005-2006

Bench: Shri R.C. Sharma & Shri Sandeep Gosainassessment Year: - 2005-06 Jindal Drugs Limited Vs. The Asst. Commissioner Of Bakhtawar, 6Th Floor, B&C, Income Tax, Central Circel 229, Nariman Point, – 8 Aaykar Bhavan, Mumbai – 400 021. M.K. Road, Mumbai – 400 020. Appellant Respondent Pan/Gir No. Aaacj1000A Assessment Year: - 2005-06 The Asst. Commissioner Of Vs.` Jindal Drugs Limited Bakhtawar, 6Th Floor, B&C, Income Tax, Central Circel – 8 229, Nariman Point, Old Cgo Bldg, Annexe, Mumbai – 400 021. M.K. Road, Mumbai – 400 020. Pan/Gir No. Aaacj1000A Appellant Respondent Assessment Year: - 2006-07 Jindal Drugs Limited Vs. The Asst. Commissioner Of Bakhtawar, 6Th Floor, Income Tax, Central Circel – 8, B&C, Aaykar Bhavan, 229, Nariman Point, M.K. Road, Mumbai – 400 020. Mumbai – 400 021. Pan/Gir No. Aaacj1000A Appellant Respondent

Section 143(3)Section 14ASection 36(1)(iii)Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH ‘E’ MUMBAI. BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER Assessment year: - 2005-06 Jindal Drugs Limited Vs. The Asst. Commissioner of Bakhtawar, 6th Floor, B&C, Income Tax, Central Circel 229, Nariman Point, – 8 Aaykar Bhavan, Mumbai – 400 021. M.K. Road, Mumbai – 400 020. Appellant Respondent PAN/GIR No. AAACJ1000A Assessment year: - 2005-06 The Asst. Commissioner of Vs.` Jindal Drugs Limited Bakhtawar, 6th Floor, B&C, Income Tax, Central Circel – 8 229, Nariman Point, Old CGO Bldg, Annexe, Mumbai – 400 021. M.K. Road, Mu…

Jindal Drugs Ltd, Mumbai vs. M/S. ACIT Cen Cir-8, Mumbai

In the result, appeals filed by the assessee are allowed in part whereas the appeals filed by the Revenue are dismissed

ITA 2592/MUM/2008[2005-2006]Status: DisposedITAT Mumbai29 Oct 2015AY 2005-2006

Bench: Shri R.C. Sharma & Shri Sandeep Gosainassessment Year: - 2005-06 Jindal Drugs Limited Vs. The Asst. Commissioner Of Bakhtawar, 6Th Floor, B&C, Income Tax, Central Circel 229, Nariman Point, – 8 Aaykar Bhavan, Mumbai – 400 021. M.K. Road, Mumbai – 400 020. Appellant Respondent Pan/Gir No. Aaacj1000A Assessment Year: - 2005-06 The Asst. Commissioner Of Vs.` Jindal Drugs Limited Bakhtawar, 6Th Floor, B&C, Income Tax, Central Circel – 8 229, Nariman Point, Old Cgo Bldg, Annexe, Mumbai – 400 021. M.K. Road, Mumbai – 400 020. Pan/Gir No. Aaacj1000A Appellant Respondent Assessment Year: - 2006-07 Jindal Drugs Limited Vs. The Asst. Commissioner Of Bakhtawar, 6Th Floor, Income Tax, Central Circel – 8, B&C, Aaykar Bhavan, 229, Nariman Point, M.K. Road, Mumbai – 400 020. Mumbai – 400 021. Pan/Gir No. Aaacj1000A Appellant Respondent

Section 143(3)Section 14ASection 36(1)(iii)Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH ‘E’ MUMBAI. BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER Assessment year: - 2005-06 Jindal Drugs Limited Vs. The Asst. Commissioner of Bakhtawar, 6th Floor, B&C, Income Tax, Central Circel 229, Nariman Point, – 8 Aaykar Bhavan, Mumbai – 400 021. M.K. Road, Mumbai – 400 020. Appellant Respondent PAN/GIR No. AAACJ1000A Assessment year: - 2005-06 The Asst. Commissioner of Vs.` Jindal Drugs Limited Bakhtawar, 6th Floor, B&C, Income Tax, Central Circel – 8 229, Nariman Point, Old CGO Bldg, Annexe, Mumbai – 400 021. M.K. Road, Mu…

CIT v. SVP Industries Limited (228 Taxmann 104) — Cited in 8 Judgments | BharatTax