Damodar Valley Corpn v. Addl. CIT

66 Taxmann.com 25Income Tax Appellate Tribunal2016#8090 most cited

What is Damodar Valley Corpn v. Addl. CIT authority for?

The Tribunal's decision in the assessee's own case on a specific issue is binding on the Revenue for subsequent assessment years, especially when the assessee has availed the Vivad se Vishwas scheme and appeals have been dismissed on similar grounds.

14

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2024.

Also referred to as

Damodar Valley Corpn. v. Addl. CIT · 66 Taxmann.com 25 · 157 ITD 415 · ITAT · co-ordinate bench · binding precedent · Vivad se Vishwas scheme · revenue appeal · dismissal of appeal

Also reported as

157 ITD 415

Issues it is cited on

section 36(1)(viii)section 36(1)section 36section 115section 11previous yeartransferpersoncompanyindiatotal incomebusiness

Judgments citing Damodar Valley Corpn v. Addl. CIT

Union Bank of India, Mumbai vs. DCIT Ltu (2), Mumbai

ITA 424/MUM/2020[2015-16]Status: HeardITAT Mumbai06 Sept 2024AY 2015-16
Section 115JSection 211

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘SPECIAL BENCH’ MUMBAI BEFORE: JUSTICE (Retd.) SHRI C.V. BHADANG, PRESIDENT SHRI B.R. BASKARAN, ACCOUNTANT MEMBER & SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA No.424/Mum/2020 (Assessment Year: 2015-16) Union Bank of India Union Bank Bhavan 6th Floor, 239 Vidhan Bhavan Marg Nariman Point Mumbai – 400 021 Vs. DCIT, LTU(2) 6th Floor, 29th Floor World Trade Center Mumbai PAN/GIR No.AAACU0564G (Appellant) (Respondent) ITA No.3740/Mum/2018 (Assessment Year :2013-14) Central Bank of India 4th Floor, Chandermukhi Vs. Assistant Commissioner of Building Nariman Point Mumbai- 400 021 Income…

Central Bank of India, Mumbai vs. ACIT - 2(1)(2), Mumbai

ITA 3740/MUM/2018[2013-14]Status: HeardITAT Mumbai06 Sept 2024AY 2013-14
Section 115JSection 211

…ITA No.424/Mum/2020 & 3740/Mum/2018 The Union Bank of India & Central Bank of India आदेश / O R DER PER AMIT SHUKLA (J.M): In the aforesaid cases, this Special Bench has been constituted for adjudication of following question of law which is permeating in all the appeals of aforementioned banks. "Whether clause (b) to sub section (2) of section 115JB of the Income-tax Act inserted by Finance Act, 2012 w.e.f. 1-4-2013 will bring the assessee-banks constituted as 'corresponding new bank' in terms of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 within the scope of section 115JB of the Ac…

Assistant Commissioner of Income Tax, Circle - 7(1), Kolkata vs. Damodar Valley Corporation, Kolkata

ITA 892/KOL/2023[2018-2019]Status: DisposedITAT Kolkata30 Nov 2023AY 2018-2019

Bench: Sri Sanjay Garg & Dr. Manish Borad

Section 115JSection 143(2)Section 211Section 250

…आयकर अपीलीय अधिकरण कोलकाता 'सी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA श्री संजय गगग, न्याधयक सदस्य एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI SANJAY GARG, JUDICIAL MEMBER & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. Nos.: 889, 890, 891 & 892/KOL/2023 Assessment Years: 2012-13, 2016-17, 2017-18 & 2018-19 ACIT, Circle-7(1), Kolkata........................................Appellant Vs. Damodar Valley Corporation……….…………………..Respondent [PAN: AABCD 0541 M] Appearances: Department represented by: Sh. Rakesh Kumar Das, CIT, D/R. Assessee represented by: Sh. N.S. Saini, A/…

Assistant Commissioner of Income Tax, Circle - 7(1), Kolkata vs. Damodar Valley Corporation, Kolkata

ITA 891/KOL/2023[2017-2018]Status: DisposedITAT Kolkata30 Nov 2023AY 2017-2018

Bench: Sri Sanjay Garg & Dr. Manish Borad

Section 115JSection 143(2)Section 211Section 250

…आयकर अपीलीय अधिकरण कोलकाता 'सी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA श्री संजय गगग, न्याधयक सदस्य एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI SANJAY GARG, JUDICIAL MEMBER & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. Nos.: 889, 890, 891 & 892/KOL/2023 Assessment Years: 2012-13, 2016-17, 2017-18 & 2018-19 ACIT, Circle-7(1), Kolkata........................................Appellant Vs. Damodar Valley Corporation……….…………………..Respondent [PAN: AABCD 0541 M] Appearances: Department represented by: Sh. Rakesh Kumar Das, CIT, D/R. Assessee represented by: Sh. N.S. Saini, A/…

Assistant Commissioner of Income Tax, Circle - 7(1), Kolka, Kolkata vs. Damodar Valley Corporation, Kolkata

ITA 890/KOL/2023[2016-2017]Status: DisposedITAT Kolkata30 Nov 2023AY 2016-2017

Bench: Sri Sanjay Garg & Dr. Manish Borad

Section 115JSection 143(2)Section 211Section 250

…आयकर अपीलीय अधिकरण कोलकाता 'सी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA श्री संजय गगग, न्याधयक सदस्य एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI SANJAY GARG, JUDICIAL MEMBER & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. Nos.: 889, 890, 891 & 892/KOL/2023 Assessment Years: 2012-13, 2016-17, 2017-18 & 2018-19 ACIT, Circle-7(1), Kolkata........................................Appellant Vs. Damodar Valley Corporation……….…………………..Respondent [PAN: AABCD 0541 M] Appearances: Department represented by: Sh. Rakesh Kumar Das, CIT, D/R. Assessee represented by: Sh. N.S. Saini, A/…

Assistant Commissioner of Income, Circle - 7(1), Kolkata vs. Damodar Valley Corporation, Kolkata

ITA 889/KOL/2023[2012-2013]Status: DisposedITAT Kolkata30 Nov 2023AY 2012-2013

Bench: Sri Sanjay Garg & Dr. Manish Borad

Section 115JSection 143(2)Section 211Section 250

…आयकर अपीलीय अधिकरण कोलकाता 'सी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA श्री संजय गगग, न्याधयक सदस्य एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI SANJAY GARG, JUDICIAL MEMBER & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. Nos.: 889, 890, 891 & 892/KOL/2023 Assessment Years: 2012-13, 2016-17, 2017-18 & 2018-19 ACIT, Circle-7(1), Kolkata........................................Appellant Vs. Damodar Valley Corporation……….…………………..Respondent [PAN: AABCD 0541 M] Appearances: Department represented by: Sh. Rakesh Kumar Das, CIT, D/R. Assessee represented by: Sh. N.S. Saini, A/…

M/S Tata Global Beverages Limited, Kolkata vs. The DCIT, Circle-4(2), Kolkata

In the result, the appeals filed by the assessee for AY 2012-

ITA 1899/KOL/2017[2013-14]Status: DisposedITAT Kolkata13 Feb 2023AY 2013-14

Bench: Dr. Manish Borad & Sonjoy Sarma

Section 143(3)Section 14ASection 92B

…आयकर अपीलीय अधिकरण कोलकाता 'सी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA डॉ. मनीष बोरड, लेखा सदस्य एवं श्री संजय शमाा, न्याधयक सदस्य के समक्ष Before DR. MANISH BORAD, ACCOUNTANT MEMBER & SONJOY SARMA, JUDICIAL MEMBER I.T.A. No.: 1854/Kol/2016 Assessment Year: 2012-13 M/s. Tata Global Beverages Limited.........................Appellant [PAN: AABCT 0602 K] Vs. DCIT, Circle-4(2), Kolkata.....................................Respondent I.T.A. No.: 1899/Kol/2017 Assessment Year: 2013-14 M/s. Tata Global Beverages Limited.........................Appellant [PAN: AABCT 0602 K] Vs. D…

M/S Tata Global Beverages Limited, Kolkata vs. The DCIT, Circle-4(2), Kolkata

In the result, the appeals filed by the assessee for AY 2012-

ITA 1854/KOL/2016[2012-13]Status: DisposedITAT Kolkata13 Feb 2023AY 2012-13

Bench: Dr. Manish Borad & Sonjoy Sarma

Section 143(3)Section 14ASection 92B

…आयकर अपीलीय अधिकरण कोलकाता 'सी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA डॉ. मनीष बोरड, लेखा सदस्य एवं श्री संजय शमाा, न्याधयक सदस्य के समक्ष Before DR. MANISH BORAD, ACCOUNTANT MEMBER & SONJOY SARMA, JUDICIAL MEMBER I.T.A. No.: 1854/Kol/2016 Assessment Year: 2012-13 M/s. Tata Global Beverages Limited.........................Appellant [PAN: AABCT 0602 K] Vs. DCIT, Circle-4(2), Kolkata.....................................Respondent I.T.A. No.: 1899/Kol/2017 Assessment Year: 2013-14 M/s. Tata Global Beverages Limited.........................Appellant [PAN: AABCT 0602 K] Vs. D…

Icici Home Finance Company Ltd, Mumbai vs. Addl CIT 10(1), Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 1325/MUM/2013[2009-10]Status: DisposedITAT Mumbai03 Jun 2022AY 2009-10

Bench: Shri Vikas Awasthy, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Aarti VissanjiFor Respondent: R.A. Dhyani
Section 14ASection 201Section 250Section 36(1)(viii)Section 36(1)(viil)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 1325/MUM/2013 (A.Y: 2009-10) M/s. ICICI Home Finance Company Ltd., v. Addl. CIT-Range-10(1) 7th Floor, West Wing, South Tower 4th Floor ICICI Bank Towers Aayakar Bhavan, M.K. Road Bandra Kurla Complex Mumbai - 400020 Bandra (E), Mumbai -400051 PAN: AAACI6285N (Appellant) (Respondent) DCIT-Range-10(1) v. M/s. ICICI Home Finance Company Ltd., Room No. 455, 4th Floor 7th Floor, West Wing, South Tower Aayakar Bhavan, M.K. Road ICICI Bank Towers Mumbai…

The Dy. CIT, Gandhinagar Circle, Gandhinagar vs. Gujarat Water Supply and Sewerage Board, Gandhinagar

In the result, appeal filed by the Revenue is dismissed

ITA 2751/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad09 Oct 2019AY 2013-14

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad)

For Appellant: Shri O.P. Sharma, CIT/DRFor Respondent: Smt. Arti N. Shah
Section 115JSection 3Section 42(2)Section 77

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH (BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMBER) ITA. No: 2751/AHD/2017 (Assessment Year: 2013-14) Dy. CIT, Gandhinagar V/S Gujarat Water Supply and Circle, Gandhinagar Sewerage Board Jalseva Bhavan, Sector-10A, Gandhinagar-382010 (Appellant) (Respondent) PAN: AACCG 3119R Appellant by : Shri O.P. Sharma, CIT/DR Respondent by : Smt. Arti N. Shah (आदेश)/ORDER Date of hearing : 24-09-2019 Date of Pronouncement : 09 -10-2019 PER MAHAVIR PRASAD, JUDICIAL MEMBER 1. This appeal filed by the Revenue is dir…

Dy. C.I.T.1(2), Raipur (Cg) vs. M/S Godawari Power & Ispat Ltd., Raipur (Cg)

In the result, the appeal filed by the Revenue is partly allowed for

ITA 365/BIL/2014[2011-12]Status: DisposedITAT Raipur01 Oct 2018AY 2011-12

Bench: Shri R. K. Panda & Ms. Suchitra Kambleassessment Year : 2011-12 Dcit- 1(2), Godawari Power & Ispat Ltd., Raipur (Cg). Plot No.482/2, Industrial Growth Vs. Centre, Phase- 1, Siltara, Raipur (Cg).

For Appellant: Shri R. B. Doshi, CAFor Respondent: Shri P. K. Mishra, CIT(DR)
Section 143(2)Section 143(3)Section 14ASection 3Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year : 2011-12 DCIT- 1(2), Godawari Power & Ispat Ltd., Raipur (CG). Plot No.482/2, Industrial Growth Vs. Centre, Phase- 1, Siltara, Raipur (CG). PAN : AAACI7189K (Appellant) (Respondent) C.O. No.12/RPR/2018 (In ITA No.365/RPR/2014) Assessment Year : 2011-12 Godawari Power & Ispat Ltd., DCIT- 1(2), Plot No.482/2, Industrial Growth Raipur (CG). Centre, Phase- 1, Siltara, Vs. Raipur (CG). PAN : AAACI7189K (Appellant) (Respondent) Department by : Shri P. K.…

DCIT Cir 3(2)(1), Mumbai vs. Indian Express Newspapaers (Mumbai) Ltd, Mumbai

In the result, the appeal Revenue is dismissed

ITA 3664/MUM/2016[2012-13]Status: DisposedITAT Mumbai31 May 2018AY 2012-13

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am

For Appellant: V Mohan, ARFor Respondent: V Vidhyadhar, DR
Section 10(38)Section 143(3)Section 14ASection 8D

…v. Magarpatta Township Development & Construction Co. Ltd (2015] 152 lTD 469 (Pune). Fali S Nariman vs. Addl. CIT [2015] 68 SOT 134 (Mum. ITAT) ACIT vs. Pawan Kumar Jhunjhunwala [2016] 66 Iaxmann.com 13 (kol. ITAT) Damodar Valley Corporation vs. CIT [2016] 66 Taxmann.com 25 (Kol. ITAT) CIT vs. Om Prakash Khaitan [2015] 376 ITR 390 (Delhi) 5 DCIT v. Subramanya Constructions & Development Co. Ltd. (ITA No. 404/2013): and JM Financial Limited vs. ACIT (l.T.A No. 4521/Mum/2012 5.1.5 I find that a similar issue had come up in the appellants case for assessment year 2010-11 and decided by my learned predecessor i…

ACIT 3(2)(1), Mumbai vs. Mukund Global Finance Ltd, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 809/MUM/2017[2012-13]Status: DisposedITAT Mumbai15 May 2017AY 2012-13

Bench: Shri R.C.Sharma, Am Acit – 3 (2) (1), Mumbai Vs. M/S. Mukund Global 3Rd Finance Ltd., Floor, Bajaj Bhavan, 226, Jamnalal Bajaj Marg, Nariman Point, Mumbai – 400 021 Pan/Gir No. Aaacm8384N Appellant) Respondent) ..

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

…nstruction Co. Ltd 3 M/s.Mukund Global Finance Ltd., [2015] 152 ITD 469 (Pune); • Fali S Nariman vs. Addnl. CIT [2015] 68 SOT 134 (Mum. ITAT) • ACIT vs. Pawan Kumar Jhunjhunwala [2016] 66 Taxmann.com 13 (Kol. ITAT) • Damodar Valley Corporation vs. CIT [2016] 66 Taxmann.com 25 (Kol. ITAT) • CIT vs. Om Prakash Khaitan [2015] 376 ITR 390 (Delhi) • DCIT v. Subramanya Constructions & Development Co. Ltd. (ITA No. 404/2013); and • JM Financial Limited vs. ACIT (I.T.A No. 4521/Mum/2012 5.2.4 The A.O. has not challenged or disputed the fact that the appellant's fund in term of share capital and Reserve & surplus is Rs.…

D.C.I.T., Circle-4, Kolkata vs. M/S. Rossell India Ltd., Kolkata

In the result, Revenue’s appeal stands dismissed

ITA 2774/KOL/2013[2009-2010]Status: DisposedITAT Kolkata15 Mar 2017AY 2009-2010

Bench: Shri Aby.T Varkey & Shri Waseem Ahmedassessment Year:2009-10 Dcit, Circle-4, Kolkata V/S. M/S Rossell India Ltd. P-7, Chowringhee 21/1A/3, Darga Road, Square, Kolkata-69 Jindal Towers, Block B, 4Th Floor, Park Circus, Kolkta-700 017 [Pan Noaabcr 3736 J] .. अपीलाथ" /Appellant ""यथ"/Respondent

Section 10(34)Section 115JSection 143(3)Section 14A

…CIT vs. REI Agro Ltd. [ITAT 161 of 2013 dtd. 23.12.2003 Cal HC] Integrated Coal Mining Ltd vs. DCIT (2016) 67 taxmann.com 260 (Kol) ITA No.2774/Kol/2013 A.Y 2009-10 DCIT Cir-4, Kol Vs. M/s Rossell India Ltd. Page 12 Damodar Valley Corporation vs. ACIT (2016) 157 ITD 415 (Kol) ACIT vs. Champion Commercial Co. Ltd. (2013) 152 TTJ 241 (Kol) CIT vs. Taikisha Engineering India Ltd. (2015) 370 ITR 272 (Del) Maxopp Investments Ltd vs. CIT (2012) 347 ITR 272 (Del) CIT vs. Consolidated Photo & Finvest Ltd. (2013) 358 ITR 310(Del) Auchtel Products Ltd. vs. ACIT (2012) 52 SOT 39 (Mum) Without prejudice to above, assuming…

Damodar Valley Corpn v. Addl. CIT (66 Taxmann.com 25) — Cited in 14 Judgments | BharatTax