Commissioner of Income Tax v. Gujarat Alkalies Chemicals Limited

395 ITR 247High Court2017#2342 most cited

What is Commissioner of Income Tax v. Gujarat Alkalies Chemicals Limited authority for?

Deduction under Section 80IA is allowable for captive power generation. The price for calculating this deduction is the rate at which the electricity board supplies power to its consumers, rather than the rate at which power generating companies supply to the electricity board.

49

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2026.

Also referred to as

Commissioner v. Gujarat Alkalies Chemicals Limited · 395 ITR 247 · Section 80IA · deduction captive power · 80IA(8) · specified domestic transaction · Section 92BA · Section 92F · electricity transfer price · consumer electricity rate · Arm's Length Price

Sections most often in play

Section 80IASection 115JBSection 80A(6)Section 14ASection 80IA(8)Section 92BASection 92FSection 143(3)
Read the full judgment

Issues it is cited on

section 80ia(8)section 92f(ii)section 86section 92basection 92fspecified domestic transactiondeduction under section 80iasection 80iaeligible businesstested partydeduction u/s 80iasection 92b

Judgments citing Commissioner of Income Tax v. Gujarat Alkalies Chemicals Limited

Dy. CIT, Central Circle-2(2), Nagpur vs. Gopani Iron and Power(India) Pvt. Ltd., Mumbai

In the result, all the grounds of appeal raised by revenue are rejected

ITA 139/NAG/2025[2018-19]Status: DisposedITAT Nagpur27 Mar 2026AY 2018-19

Bench: Shri Pawan Singh & Shrikhettra Mohan Roy

Section 254(1)Section 801ASection 80ASection 80A(6)

…HC),  PCIT Vs DCM Shriram Limited (2015) 170 taxmann.com 631 Delhi,  IVL Dhunseri Petrochem Industries Pvt Limited Vs DCIT in ITA No. 172/Kol/2024,  CIT Vs Reliance Industries Limited (421 ITR 686 Bom),  PCIT Vs Gujarat Alkalies and Chemical Limited (2017)395 ITR 247 (Guj),  Shah Alloys Limited Vs DCIT in ITA No. 1417/Ahd/2019 5. On the other hand, the ld. Commissioner of Income Tax – Departmental Representative (ld. CIT-DR) for the reason supported the order of assessing officer/TPO. The d. CIT-DR submits that he may be given opportunity to file his written submission within four weeks from the date of h…

Dy. CIT, Central Circle-2(2), Nagpur vs. Gopani Iron and Power(India) Pvt. Ltd., Mumbai

In the result, all the grounds of appeal raised by revenue are rejected

ITA 138/NAG/2025[2017-18]Status: DisposedITAT Nagpur27 Mar 2026AY 2017-18

Bench: Shri Pawan Singh & Shrikhettra Mohan Roy

Section 254(1)Section 801ASection 80ASection 80A(6)

…HC),  PCIT Vs DCM Shriram Limited (2015) 170 taxmann.com 631 Delhi,  IVL Dhunseri Petrochem Industries Pvt Limited Vs DCIT in ITA No. 172/Kol/2024,  CIT Vs Reliance Industries Limited (421 ITR 686 Bom),  PCIT Vs Gujarat Alkalies and Chemical Limited (2017)395 ITR 247 (Guj),  Shah Alloys Limited Vs DCIT in ITA No. 1417/Ahd/2019 5. On the other hand, the ld. Commissioner of Income Tax – Departmental Representative (ld. CIT-DR) for the reason supported the order of assessing officer/TPO. The d. CIT-DR submits that he may be given opportunity to file his written submission within four weeks from the date of h…

Dy. Commissioner of Income Tax 5(2)(1), Mumbai vs. Jsw Steel Coated Products Limited, Mumbai

In the result, appeal of the

ITA 5143/MUM/2024[2016]Status: DisposedITAT Mumbai30 Jan 2026

Bench: Shri Pawan Singh & Shri Girish Agrawal

Section 254Section 80Section 801ASection 80A(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No. 5143/MUM/2024 (AY: 2016-17) (Physical hearing) DCIT Circle- 5(2) (1), Mumbai, M/s JSW Steel Coated Products Limited, Room No. 571, 5th Floor, vs JSW Centre, BandraKurla Complex, AayakarBhavan,M.K. Road, Bandra East, Mumbai-400051. Mumbai – 400020. [PAN:AACCM3988L] Appellant / Assessee Respondent / Revenue C.O. No. 257/Mum/2024 in ITA No. 5143/MUM/2024 (AY: 2016-17) C.O. No. 258/Mum/2024 in ITA No. 5142/MUM/2024 (AY: 2015-16) M/s JSW Steel Coated Products Limited, DCI…

DCIT-5(2)(1), Mumbai, Aayakar Bhavan vs. Jsw Steel Coated Products Limited, Mumbai

In the result, appeal of the

ITA 5142/MUM/2024[2015-16]Status: DisposedITAT Mumbai30 Jan 2026AY 2015-16

Bench: Shri Pawan Singh & Shri Girish Agrawal

Section 254Section 80Section 801ASection 80A(6)

…EB). It was also held Hon'ble Jurisdictional High Court also considered the decision of Calcutta High Court in ITC Limited (supra) and not followed it, rather relied on the decision of Gujarat High Court in PCIT vs Gujarat Alkalies and Chemical Limited (2017) 395 ITR 247, ACIT Vs Pragati Glass Work Private Limted ( Tax Appeal No, 1646 of 2010) and Chhattisgarh High Court in CIT Vs Godawari Power & Ispat Limited (2014) 42 taxmann.com 551 (Chg). The ld CIT(A) also relied on the decision of Hon'ble Apex Court in CIT Vs Jindal Steel and Power Limited in Civil Appeal No. 13771 of 2015, wherein it was held that value o…

The India Cements Ltd., Chennai vs. DCIT, Corporate Circle-1(1), Chennai

The appeal of the assessee is allowed

ITA 2663/CHNY/2025[2021-22]Status: DisposedITAT Chennai13 Jan 2026AY 2021-22

Bench: Shri George George Kand Ms. Padmavathy.Sआयकर अपील सं./Ita No.2663/Chny/2025 धििाजरण वर्ज /Assessment Year: 2021-22

For Respondent: Mr. Shiva Srinivas, CIT
Section 139(1)Section 143Section 250Section 43BSection 80Section 80I

…iles vs. The Assistant Commissioner of Income Tax, wherein one of us is a party. This view of ours is also supported by the decision of the Hon’ble Gujarat High Court in the case of Commissioner of Income Tax vs. Gujarat Alkalies Chemicals Limited reported in 395 ITR 247(Guj.), wherein it has been held that the deduction u/s.80IA was allowable to the for generation of power for captive consumption and that the rate of power generation at which the electricity board supplied power to its consumers rather than the rate at which the power generating companies supply its power to the electricity board was to be taken…

The India Cements Limited, Chennai vs. DCIT Corporate Circle 2(1) Chennai, Chennai

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

ITA 2174/CHNY/2024[2017-18]Status: DisposedITAT Chennai02 Jan 2026AY 2017-18
Section 10(39)Section 115JSection 14A

…ITA No.2174/Chny/2024 (AY 2017-18) M/s. The India Cements Ltd. :: 2 :: 2. Ground No. 1 of the appeal is general in nature which doesn't require any adjudication and is therefore dismissed. 3. Ground No.2 raised by the assessee relates to the disallowance of ₹1,07,44,451/- made by the AO u/s 14A of the Income Tax Act 1961 (herein after the Act) in terms of Rule 8D of the Income Tax Rules 1962 (herein after the Rules). Briefly stated, the AO had observed from the balance-sheet that the assessee held substantial investments which were capable of yielding tax-free income and therefore, according to him, the expenditu…

Joint Commissioner of Income-Tax (OSD), Corporate Circle-1, Coimbatore vs. M/S Premier Mills Private Limited, Coimbatore

In the result, the appeal of Revenue vide ITA No

ITA 514/CHNY/2025[2018]Status: DisposedITAT Chennai21 Nov 2025

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No.499/Chny/2025, Assessment Years: 2017-18 आयकर अपील सं./Ita No.514/Chny/2025, Assessment Years: 2018-19

For Appellant: Mr.Vikram Vijayaraghavan, AdvocateFor Respondent: Mr.ARV Sreenivasan, CIT
Section 80I

…iles vs. The Assistant Commissioner of Income Tax, wherein one of us is a party. This view of ours is also supported by the decision of the Hon’ble Gujarat High Court in the case of Commissioner of Income Tax vs. Gujarat Alkalies Chemicals Limited reported in 395 ITR 247(Guj.), wherein it has been held that the deduction u/s.80IA was allowable to the for generation of power for captive consumption and that the rate of power generation at which the electricity board supplied power to its consumers rather than the Page - 7 - of 10 ITA No.499 & 514 /Chny/2025 rate at which the power generating companies supply its…

Joint Commissioner of Income-Tax (OSD), Corporate Circle-1, Coimbatore vs. M/S Premier Mills Private Limited, Coimbatore

In the result, the appeal of Revenue vide ITA No

ITA 499/CHNY/2025[2017]Status: DisposedITAT Chennai21 Nov 2025

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No.499/Chny/2025, Assessment Years: 2017-18 आयकर अपील सं./Ita No.514/Chny/2025, Assessment Years: 2018-19

For Appellant: Mr.Vikram Vijayaraghavan, AdvocateFor Respondent: Mr.ARV Sreenivasan, CIT
Section 80I

…iles vs. The Assistant Commissioner of Income Tax, wherein one of us is a party. This view of ours is also supported by the decision of the Hon’ble Gujarat High Court in the case of Commissioner of Income Tax vs. Gujarat Alkalies Chemicals Limited reported in 395 ITR 247(Guj.), wherein it has been held that the deduction u/s.80IA was allowable to the for generation of power for captive consumption and that the rate of power generation at which the electricity board supplied power to its consumers rather than the Page - 7 - of 10 ITA No.499 & 514 /Chny/2025 rate at which the power generating companies supply its…

K.R.Pulp and Papers Ltd., Delhi vs. ACIT, Central Circle-19, Delhi

ITA 4456/DEL/2024[2020-21]Status: DisposedITAT Delhi04 Jul 2025AY 2020-21

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 143(2)Section 143(3)Section 144CSection 144C(5)Section 80ISection 92C

…hus, required no modification on the same. He also placed reliance on the following judgements passed by Various Hon'ble Supreme Court and High Courts and ITAT:- (i) “PCIT vs Nalwa Steel & Power Ltd. in ITA No.725/Del/2019; (ii) Gujarat Alkalies and Chemicals 395 ITR 247 (Guj.); (iii) CIT vs Godavari Power & Ispat Ltd. 42 Taxmann.com 551 (Chhattisgarh); (iv) ACIT vs ACB India Ltd. in ITA No.5469/Del/2019 dated 31.12.2024; (υ) DCIT vs M/s. Balrampur Chini Mills Ltd. in ITA No.1672/Kol/2019 dated 05.05.2021; (vi) ITA Nos.138, 139, 191 & 192/Kol/2018 dated 28.02.2019 Electrosteel Casting Limited vs. DCIT (pages 98-1…

K R Pulp and Papers Ltd., Delhi vs. DCIT Central Circle-19, Delhi

ITA 755/DEL/2022[2017-18]Status: DisposedITAT Delhi04 Jul 2025AY 2017-18

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 143(2)Section 143(3)Section 144CSection 144C(5)Section 801ASection 801A(4)(iv)Section 80ISection 92C

…hus, required no modification on the same. He also placed reliance on the following judgements passed by Various Hon'ble Supreme Court and High Courts and ITAT:- (i) “PCIT vs Nalwa Steel & Power Ltd. in ITA No.725/Del/2019; (ii) Gujarat Alkalies and Chemicals 395 ITR 247 (Guj.); (iii) CIT vs Godavari Power & Ispat Ltd. 42 Тахтапп.com 551 (Chhattisgarh); (iv) ACIT vs ACB India Ltd. in ITA No.5469/Del/2019 dated 31.12.2024; (υ) DCIT vs M/s. Balrampur Chini Mills Ltd. in ITA No.1672/Kol/2019 dated 05.05.2021; (vi) ITA Nos.138, 139, 191 & 192/Kol/2018 dated 28.02.2019 Electrosteel Casting Limited vs. DCIT (pages 98-1…

ACIT, Central Circle, Ajmer vs. Wonder Cement Ltd, Madanganj-Kishangarh

In the result Ground No. 2 raised by the assessee is allowed

ITA 1543/JPR/2024[2020-21]Status: DisposedITAT Jaipur21 Feb 2025AY 2020-21

Bench: Shri Gagan Goyal & Shri Narinder Kumar

For Appellant: Mr. C. M. Agarwal, CA, Ld. ARFor Respondent: Mr. Sanjay Dhariwal, CIT, Ld. DR
Section 115JSection 143(3)Section 250Section 801A(8)Section 80A(6)Section 92Section 92CSection 92F

…the purposes of section 92CA of the Act. • Chhattisgarh High Court in case of CIT, Raipur Vs. Godavari Power & Ispat Limited (2014) 42 taxmann.com 551 (Chhattisgarh) [PB 82-87] • Gujarat High Court in case of PCIT Vs. Gujarat Alkalis and Chemicals Ltd. (2017) 395 ITR 247 (Guj) and ACIT, Bharuch Circle, Bharuch, Through Commissioner vs. Pragati Glass Works Pvt. Ltd (2012) 80 CCH 0433 [PB 88-91] • Bombay HC in case of CIT (LTU) vs. Reliance Industries Limited (2020) 421 ITR 0686 (Bom) [PB 92-95] • Rajasthan HC in the case of CIT vs. Shree Cement Limited (ITA No 85/ 2014) [PB 96- 110] • Kolkata ITAT in case of DCIT…

Tata Chemicals Ltd, Mumbai vs. DCIT - 2 (3)(1), Mumbai

ITA 3093/MUM/2023[2019-20]Status: DisposedITAT Mumbai28 May 2024AY 2019-20
For Appellant: Shri Nitesh Joshi a/w SamkitFor Respondent: Shri K.C. Selvamani, CIT-DR
Section 143(3)Section 144CSection 144C(5)Section 80Section 80ISection 92Section 92B

…ed 34 judgments of various Tribunals as well as the High Courts, and particularly the judgement of (i) Hon“ble Chhattisgarh High Court in CIT vs. Godawari Power & Ispat Ltd (2014) 42 taxmann.com 551; (ii) PCIT vs. Gujarat Alkalies & Chemicals Ltd. reported in 395 ITR 247 (Guj), wherein the Hon'ble Gujarat High Court specifically said that generation of power for captive consumption has to be computed considering the rate of power at each electricity board supplied power to its customers. He further referred to the decision of another Jurisdictional High Court in the case of CIT vs. ITA No.468/Mum/2022 M/s. Tata C…

DCIT, CC-1(3), Kolkata vs. Rungta Mines Limited, Kolkata

In the result, the appeal of the revenue stands dismissed

ITA 802/KOL/2023[2018-19]Status: DisposedITAT Kolkata15 Dec 2023AY 2018-19

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A Nos.801&802/Kol/2023 Assessment Years: 2017-18 & 2018-19 Dcit, Cc-1(3), Kolkata …….........................................................……Appellant Vs. Rungta Mines Ltd..........................................……........……...…..…..Respondent 8A, Express Tower, 42A, Shakespeare Sarani, Kolkata- 700017. [Pan: Aabcr6463N] Appearances By: Shri Siddharth Agarwal, Advocate, Appeared On Behalf Of The Appellant. Shri S. Dutta, Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : September 20, 2023 Date Of Pronouncing The Order : December 15, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Captioned Appeals Have Been Preferred By The Assessee Against The Separate Orders Both Dated 31.05.2023 Of The Commissioner Of Income Tax (Appeals) – 22, Kolkata (Hereinafter Referred To As The ‘Cit(A)’) Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Respectively. Since, The Facts & Issues Involved In Both The Appeals Are Common & The Same Have Been Heard Together, Therefore, These Are Being Adjudicated By This Common Order. Ita No.801/Kol/2023 Is Taken As The Lead Case. 2. Ita No.801/Kol/2023 – The Assessee In This Appeal Has Taken The Following Grounds Of Appeal:

Section 250Section 80Section 80ISection 92BSection 92F

…of CIT vs ITC Ltd. [2015] 64 taxmann.com 214, Hon'ble Chhattisgarh High Court in case of CIT v. Godawari Power &Ispat Ltd. [2014] 42 taxmann.com 551 (Chattisgarh) &Hon'ble Gujarat High Court in the case of of Pr. CIT Vs Gujarat Alkalies& Chemicals Ltd [2017] 395 ITR 247 (Guj.), held that the valuation of electricity provided by eligible unit to another non-eligible unit for the purposes of Section 80IA(8) should be at rate at which electricity distribution companies were allowed to supply electricity to consumers. 23. We further rely on the decision of the Hon'ble ITAT, Kolkata in the case of Dy. CIT v. Birla Co…

DCIT CC-1(3), Kolkata vs. Rungta Mines Limited, Kolkata

In the result, the appeal of the revenue stands dismissed

ITA 801/KOL/2023[2017-18]Status: DisposedITAT Kolkata15 Dec 2023AY 2017-18

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A Nos.801&802/Kol/2023 Assessment Years: 2017-18 & 2018-19 Dcit, Cc-1(3), Kolkata …….........................................................……Appellant Vs. Rungta Mines Ltd..........................................……........……...…..…..Respondent 8A, Express Tower, 42A, Shakespeare Sarani, Kolkata- 700017. [Pan: Aabcr6463N] Appearances By: Shri Siddharth Agarwal, Advocate, Appeared On Behalf Of The Appellant. Shri S. Dutta, Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : September 20, 2023 Date Of Pronouncing The Order : December 15, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Captioned Appeals Have Been Preferred By The Assessee Against The Separate Orders Both Dated 31.05.2023 Of The Commissioner Of Income Tax (Appeals) – 22, Kolkata (Hereinafter Referred To As The ‘Cit(A)’) Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Respectively. Since, The Facts & Issues Involved In Both The Appeals Are Common & The Same Have Been Heard Together, Therefore, These Are Being Adjudicated By This Common Order. Ita No.801/Kol/2023 Is Taken As The Lead Case. 2. Ita No.801/Kol/2023 – The Assessee In This Appeal Has Taken The Following Grounds Of Appeal:

Section 250Section 80Section 80ISection 92BSection 92F

…of CIT vs ITC Ltd. [2015] 64 taxmann.com 214, Hon'ble Chhattisgarh High Court in case of CIT v. Godawari Power &Ispat Ltd. [2014] 42 taxmann.com 551 (Chattisgarh) &Hon'ble Gujarat High Court in the case of of Pr. CIT Vs Gujarat Alkalies& Chemicals Ltd [2017] 395 ITR 247 (Guj.), held that the valuation of electricity provided by eligible unit to another non-eligible unit for the purposes of Section 80IA(8) should be at rate at which electricity distribution companies were allowed to supply electricity to consumers. 23. We further rely on the decision of the Hon'ble ITAT, Kolkata in the case of Dy. CIT v. Birla Co…

DCIT, Kol., Kolkata vs. Rungta Mines Limited, Kolkata

In the result, the appeal of the revenue stands dismissed

ITA 286/KOL/2023[2019-20]Status: DisposedITAT Kolkata14 Dec 2023AY 2019-20

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A No.286/Kol/2023 Assessment Year: 2019-20 Dcit, Kolkata.................................................................................Appellant Vs. Rungta Mines Ltd.................................................……...…..…..Respondent 8A, Express Tower, 42A, Shakespeare Sarani, Kolkata – 700017. [Pan: Aabcr6463N] Appearances By: Shri Raman Garg, Cit-Dr, Appeared On Behalf Of The Appellant. Shri Siddharth Agarwal, Advocate, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing :October 18, 2023 Date Of Pronouncing The Order : December 14, 2023 आदेश / Order संजय गग", "या"यकसद"य"वारा/ Per Sanjay Garg: The Present Appeal Has Been Preferred By The Revenue Against The Order Dated 20.01.2023 Of The Commissioner Of Income Tax (Appeals)-22, Kolkata (Hereinafter Referred To As The ‘Cit(A)’) Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Revenue In This Appeal Has Taken The Following Grounds Of Appeal: “1. That On The Facts & Circumstances Of The Case, The Ld. Cit(A) Has Erred In Not Appreciating That Arm'S Length Price & Fair Market Value Are Two Different Concepts & The Role Of The Tpo Is Limited To Determination Of Arm'S Length Price

Section 250Section 80Section 80ISection 92BSection 92F

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘सी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA "ी संजय गग", "या"यक सद"यएवं "ी मनीष बोरडलेखा सद"य के सम" , Before Shri Sanjay Garg, Judicial Member and Dr. Manish Borad, Accountant Member I.T.A No.286/Kol/2023 Assessment year: 2019-20 DCIT, Kolkata.................................................................................Appellant vs. Rungta Mines Ltd.................................................……...…..…..Respondent 8A, Express Tower, 42A, Shakespeare Sarani, Kolkata – 700017. [PAN: AABCR6463N] Appearances by: Shri Raman Garg, CIT-DR, appeared on be…

M/S. Tata Chemicals Ltd, Mumbai vs. DCIT2(3) (1) -, Mumbai

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

ITA 468/MUM/2022[2017-18]Status: DisposedITAT Mumbai10 Oct 2023AY 2017-18
Section 143Section 234Section 234BSection 80

…ed 34 judgments of various Tribunals as well as the High Courts, and particularly the judgement of (i) Hon‟ble Chhattisgarh High Court in CIT vs. Godawari Power & Ispat Ltd (2014) 42 taxmann.com 551; (ii) PCIT vs. Gujarat Alkalies & Chemicals Ltd. reported in 395 ITR 247 (Guj), wherein the Hon‟ble Gujarat High Court specifically said that generation of power for captive consumption has to be computed considering the rate of power at each electricity board supplied power to its customers. He further referred to the decision of another Jurisdictional High Court in the case of CIT vs. 12 M/s. Tata Chemicals Ltd. Re…

Star Paper Mills Ltd., Kolkata vs. D.C.I.T., Circle - 4(1), Kolkata

In the result, appeal of the assessee is allowed

ITA 424/KOL/2022[2018-2019]Status: DisposedITAT Kolkata10 Jul 2023AY 2018-2019

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 424/Kol/2022 Assessment Year: 2018-19 Star Paper Mills Ltd. Dcit, Circle-4(1), Kolkata Duncan House Vs 31, N.S. Road Kolkata - 700001 [Pan : Aaecs0759B] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Akkal Dudhewala, Fca Revenue By : Shri G. Hukugha Sema, Cit D/R सुनवाई क" तारीख/Date Of Hearing : 13/04/2023 घोषणा क" तारीख /Date Of Pronouncement: 10/07/2023 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The Assistant Commissioner Of Income Tax, Circle- 4(1), Kolkata (Hereinafter The “Ld. Cit(A)”) Dt. 20/06/2022, Passed U/S 144C(13) Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2018-19 Which Is Arising Out Of The Directions Of The Dispute Resolution Panel -2, New Delhi (Hereinafter Referred To As The ‘Ld. Drp) U/S 144C(5) Of The Act Dt. 29/04/2022. The Assessee Has Raised The Following Grounds Of Appeal:- “1. For That On The Facts & In The Circumstances Of The Case & In Law, The Ao/Tpo In Complete Disregard Of The Binding Precedent In Assessee'S Own Case For 2

For Appellant: Shri Akkal Dudhewala, FCAFor Respondent: Shri G. Hukugha Sema, CIT D/R
Section 144C(13)Section 144C(5)Section 80Section 92B

…Ltd. 33 I.T.A. No. 424/Kol/2022 Assessment Year: 2018-19 Star Paper Mills Ltd. [2014] 42 taxmann.com 551/223 Taxman 234, in which the Court held and observed as under: ……. 10. Gujarat High Court in case of Pr. CIT v. Gujarat Alkalies & Chemicals Ltd. [2017] 395 ITR 247/88 taxmann.com 722 also had occasion to examine such an issue. It referred to earlier order in case of Asstt. CIT v. Pragati Glass Works (P.) Ltd. [Tax Appeal No. 1646 of 2010, dated 30-1-2012] in which following observations were made:— ……. 11. Judgment of Calcutta High Court in case of CIT v. ITC Ltd. [2016] 236 Taxman 612/[2015] 64 taxmann.com…

Acc Limited, Mumbai vs. DCIT (Ltu), Mumbai

In the result, appeal filed by department is dismissed

ITA 800/MUM/2022[2013-14]Status: DisposedITAT Mumbai30 Jun 2023AY 2013-14

Bench: Shri S. Rifaur Rahman, Hon'Ble & Ms Kavitha Rajagopal, Hon'Blem/S. Acc Limited V. Dcit (Ltu) 121, Cement House, M.K. Road 29Th Floor, Center-1 Churchgate, Mumbai-400020 World Trade Centre, Cuffe Parade Mumbai - 400005 Pan: Aaact1507C (Appellant) (Respondent) Asst. Cit – 3(4) V. M/S. Acc Limited 29Th Floor, Center-1 Cement House,121, M.K. Road World Trade Centre, Cuffe Parade Churchgate, Mumbai-400020 Mumbai-400005 Pan: Aaact1507C (Appellant) (Respondent)

Section 14A

…19 and ors.] (AY 2011-12) (Para 80- 85; internal page 47-50) (ii) CIT v. Reliance Industries Ltd [2020] 421 ITR 686 (Bombay) (iii) CIT v. Godawari Power &Ispat Ltd. [(2014) 223 Taxman 234 (Chattisgarh HC)] (iv) PCIT v. Gujarat Alkalies& Chemicals Ltd. [(2017) 395 ITR 247 (Gujarat HC)] (v) West Coast Paper Mills Ltd. v. JCIT (2006) 100 TTJ 833 (Mumbai Trib.) – (vi) Eveready Spinning Mills (P.) Ltd. v. ACIT (50 SOT 8) (Chennai) (URO) (vi) ACIT vs. Godavari Power &Ispat LTD (2011) 133 ITD 502 (Bilaspur) (vii) BalrampurChini Mills Ltd (ITA 1672/Kol/2019) (Kolkata ITAT) 57. During the course of appellate hearing, Ld A…

Asst. Commissioner of Income Tax-3(4), Mumbai-400005 vs. M/S. Acc Limited, Mumbai-400020

In the result, appeal filed by department is dismissed

ITA 1171/MUM/2022[2013-14]Status: DisposedITAT Mumbai30 Jun 2023AY 2013-14

Bench: Shri S. Rifaur Rahman, Hon'Ble & Ms Kavitha Rajagopal, Hon'Blem/S. Acc Limited V. Dcit (Ltu) 121, Cement House, M.K. Road 29Th Floor, Center-1 Churchgate, Mumbai-400020 World Trade Centre, Cuffe Parade Mumbai - 400005 Pan: Aaact1507C (Appellant) (Respondent) Asst. Cit – 3(4) V. M/S. Acc Limited 29Th Floor, Center-1 Cement House,121, M.K. Road World Trade Centre, Cuffe Parade Churchgate, Mumbai-400020 Mumbai-400005 Pan: Aaact1507C (Appellant) (Respondent)

Section 14A

…19 and ors.] (AY 2011-12) (Para 80- 85; internal page 47-50) (ii) CIT v. Reliance Industries Ltd [2020] 421 ITR 686 (Bombay) (iii) CIT v. Godawari Power &Ispat Ltd. [(2014) 223 Taxman 234 (Chattisgarh HC)] (iv) PCIT v. Gujarat Alkalies& Chemicals Ltd. [(2017) 395 ITR 247 (Gujarat HC)] (v) West Coast Paper Mills Ltd. v. JCIT (2006) 100 TTJ 833 (Mumbai Trib.) – (vi) Eveready Spinning Mills (P.) Ltd. v. ACIT (50 SOT 8) (Chennai) (URO) (vi) ACIT vs. Godavari Power &Ispat LTD (2011) 133 ITD 502 (Bilaspur) (vii) BalrampurChini Mills Ltd (ITA 1672/Kol/2019) (Kolkata ITAT) 57. During the course of appellate hearing, Ld A…

DCIT(Ltu) - 1, Mumbai vs. Acc Ltd., Mumbai

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

ITA 3178/MUM/2019[2011-12]Status: DisposedITAT Mumbai28 Feb 2023AY 2011-12

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

Section 14Section 143(3)Section 14A

…019 and ors.] (AY 2011-12) (Para 80-85; internal page 47-50) (ii) CIT v. Reliance Industries Ltd [2020] 421 ITR 686 (Bombay) (iii) CIT v. Godawari Power &Ispat Ltd. [(2014) 223 Taxman 234 (Chattisgarh HC)] (iv) PCIT v. Gujarat Alkalies& Chemicals Ltd. [(2017) 395 ITR 247 (Gujarat HC)] (v) West Coast Paper Mills Ltd. v. JCIT (2006) 100 TTJ 833 (Mumbai Trib.) – (vi) Eveready Spinning Mills (P.) Ltd. v. ACIT (50 SOT 8) (Chennai) (URO) (vi) ACIT vs. Godavari Power &Ispat LTD (2011) 133 ITD 502 (Bilaspur) (vii) BalrampurChini Mills Ltd (ITA 1672/Kol/2019) (Kolkata ITAT) 57. During the course of appellate hearing, Ld…