Damodar Valley Corporation v. DCIT (72 Taxmann.com 127)

Hubtown Ltd., Mumbai vs. Pr. CIT (Central)-4, Mumbai

ITA 696/MUM/2021[2015-16]Status: DisposedITAT Mumbai26 Apr 2022AY 2015-16

Bench: Shri Vikas Awasthy & Shri M.Balaganeshआअसं.696/मुं/2021(िन.व. 2015-16) Hubtown Limited, Cts No. 469A, Hubtown Seasons, 1, R.C. Marg, Chembur (East), Mumbai-400071. Pan: Aaaca6101D ...... अपीलाथ" /Appellant बनाम Vs. Pcit (Central), Room No. 663, 6Th Floor, Aayakar Bhavan, M.K. Road, Mumbai-400020. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : Sh. Vijay Mehta "ितवादी "ारा/Respondent By : Sh. Purushottam Tripuri, Cit-Dr सुनवाई की ितिथ/ Date Of Hearing : 01/02/2022 घोषणा की ितिथ/ Date Of Pronouncement : 26/04/2022 आदेश/ Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Principle Commissioner Of Income Tax (Central)-4, Mumbai [Hereinafter Referred To As ‘The Pcit’] Dated 30.03.2021 For Assessment Year (Ay) 2015-16 Passed Under Section 263 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’).

For Appellant: Sh. Vijay MehtaFor Respondent: Sh. Purushottam Tripuri, CIT-DR

Section 263Section 80I

…आयकर अपीलीय अिधकरण मुंबई पीठ “एच” मुंबई "ी िवकास अव"थी, "ाियक सद" एवं "ी एम.बालागनेश, लेखा सद" के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER आअसं.696/मुं/2021(िन.व. 2015-16) Hubtown Limited, CTS No. 469A, Hubtown Seasons, 1, R.C. Marg, Chembur (East), Mumbai-400071. PAN: AAACA6101D ...... अपीलाथ" /Appellant बनाम Vs. PCIT (Central), Room No. 663, 6th Floor, Aayakar Bhavan, M.K. Road, Mumbai-400020. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant by : Sh. Vijay Mehta "ितवादी "ारा/Respondent by : Sh. Purushot…

DCIT Corporate Circle 1, Coimbatore vs. Chiranjeevi Wind Energy Limited, Coimbatore

The appeal stand allowed for statistical purposes

ITA 2225/CHNY/2017[2010-11]Status: DisposedITAT Chennai18 Apr 2022AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Vikram Vijayaraghavan (Advocate)-Ld. A.RFor Respondent: Shri P. Sajit Kumar (JCIT)-Ld. Sr. DR

Section 143(3)Section 32(1)(iia)Section 80I

…SC) & State of Andhra Pradesh v. National Thermal Power Corporation Ltd. 2002 (4) TMI 694 (SC). This decision has subsequently been followed by other benches of the Tribunal including in the decision of Kolkata Tribunal in Damodar Valley Corporation V/s DCIT (72 Taxmann.com 127) which has subsequently been affirmed by Hon’ble High Court of Calcutta which is reported at 134 Taxmann.com 63. 7. The revenue has relied upon the decision of coordinate bench of Tribunal in assessee’s own case for AY 2011-12, ITA Nos.319/Mds/2015 & ors. Order dated 10.07.2017 which has taken a view against the assessee by observing as un…

DCIT Corporate Circle-1, Coimbatore vs. M/S. Bannari Amman Sugars Ltd., Coimbatore

The appeal stands dismissed

ITA 1289/CHNY/2019[2010-11]Status: DisposedITAT Chennai21 Mar 2022AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri.Vikram Vijayaraghavan (Advocate)-Ld. ARFor Respondent: Shri D. Manoj Kumar, Ld. CIT-DR

Section 143(3)Section 148Section 32(1)(ii)Section 32(1)(iia)

…(SC)&State of Andhra Pradesh v. National Thermal Power Corporation Ltd. 2002 (4) TMI 694 (SC). This decision has subsequently been followed by other benches of the Tribunal including in the decision of Kolkata Tribunal in Damodar Valley Corporation V/s DCIT (72 Taxmann.com 127) which has subsequently been affirmed by Hon’ble High Court of Calcutta which is reported at 134 Taxmann.com 63. 7. We find that except for relying upon the amendment, the revenue is not able to demonstrate that the aforesaid decisions are not applicable to the facts of the case. No contrary decision has been shown to us. Under these circu…

The DCIT, Circle-1(1), Baroda vs. Gujarat Chemical Port Terminal Co.Ltd., Bharuch

In the result, Cross Objection appeal of the assessee is allowed

ITA 2998/AHD/2014[2010-11]Status: DisposedITAT Surat14 Feb 2020AY 2010-11

Bench: Shri Sandeep Gosain, Hon'Ble & Shri O.P.Meena, Hon'Bleआ.अ.सं./I.T.A No.1501/Ahd/2014 "नधा"रण वष"/Assessment Year: 2009-10 M/S.Gujarat Chemical Port Terminal V The Commissioner Of Income Tax, Vadodara. Company Ltd., S Po Lakhigam, Via Dahej, . Bharuch – 392 130. [Pan: Aaacg 6861 A] अपीलाथ" / Appellant ""यथ"/Respondent आ.अ.सं./I.T.A No.2998/Ahd/2014 "नधा"रण वष"/Assessment Year: 2010-11 The Deputy Commissioner Of Income V M/S.Gujarat Chemical Port Tax, Circle-1(1), Baroda. S Terminal Company Ltd., . Po Lakhigam, Via Dahej, Bharuch – 392 130. [Pan: Aaacg 6861 A] अपीलाथ" / Appellant ""यथ"/Respondent Cross Objection No.30/Ahd/2015 (Arising Out Of Ita No.2998/Ahd/2014) "नधा"रण वष"/Assessment Year: 2010-11 M/S.Gujarat Chemical Port Vs. The Deputy Commissioner Of Terminal Company Ltd., Income Tax, Circle-1(1), Po Lakhigam, Via Dahej, Baroda. Bharuch – 392 130. [Pan: Aaacg 6861 A] अपीलाथ" / Appellant ""यथ"/Respondent

Section 143(3)Section 263Section 263(1)Section 36Section 43A

…आयकरअपील"यअ"धकरण,सुरत"यायपीठ,सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI SANDEEP GOSAIN, Hon'ble JUDICIAL MEMBER AND SHRI O.P.MEENA, Hon'ble ACCOUNTANT MEMBER आ.अ.सं./I.T.A No.1501/AHD/2014 "नधा"रण वष"/Assessment Year: 2009-10 M/s.Gujarat Chemical Port Terminal V The Commissioner of Income Tax, Vadodara. Company Ltd., s PO Lakhigam, Via Dahej, . Bharuch – 392 130. [PAN: AAACG 6861 A] अपीलाथ" / Appellant ""यथ"/Respondent आ.अ.सं./I.T.A No.2998/AHD/2014 "नधा"रण वष"/Assessment Year: 2010-11 The Deputy Commissioner of Income V M/s.Gujarat Chemical Port Tax, Circle-1(1), Baroda. s Terminal…

M/S. Gujarat Chemical Port Terminal Co.Ltd., Bharuch vs. The CIT-I, Baroda

In the result, Cross Objection appeal of the assessee is allowed

ITA 1501/AHD/2014[2009-10]Status: DisposedITAT Surat14 Feb 2020AY 2009-10

Bench: Shri Sandeep Gosain, Hon'Ble & Shri O.P.Meena, Hon'Bleआ.अ.सं./I.T.A No.1501/Ahd/2014 "नधा"रण वष"/Assessment Year: 2009-10 M/S.Gujarat Chemical Port Terminal V The Commissioner Of Income Tax, Vadodara. Company Ltd., S Po Lakhigam, Via Dahej, . Bharuch – 392 130. [Pan: Aaacg 6861 A] अपीलाथ" / Appellant ""यथ"/Respondent आ.अ.सं./I.T.A No.2998/Ahd/2014 "नधा"रण वष"/Assessment Year: 2010-11 The Deputy Commissioner Of Income V M/S.Gujarat Chemical Port Tax, Circle-1(1), Baroda. S Terminal Company Ltd., . Po Lakhigam, Via Dahej, Bharuch – 392 130. [Pan: Aaacg 6861 A] अपीलाथ" / Appellant ""यथ"/Respondent Cross Objection No.30/Ahd/2015 (Arising Out Of Ita No.2998/Ahd/2014) "नधा"रण वष"/Assessment Year: 2010-11 M/S.Gujarat Chemical Port Vs. The Deputy Commissioner Of Terminal Company Ltd., Income Tax, Circle-1(1), Po Lakhigam, Via Dahej, Baroda. Bharuch – 392 130. [Pan: Aaacg 6861 A] अपीलाथ" / Appellant ""यथ"/Respondent

Section 143(3)Section 263Section 263(1)Section 36Section 43A

…आयकरअपील"यअ"धकरण,सुरत"यायपीठ,सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI SANDEEP GOSAIN, Hon'ble JUDICIAL MEMBER AND SHRI O.P.MEENA, Hon'ble ACCOUNTANT MEMBER आ.अ.सं./I.T.A No.1501/AHD/2014 "नधा"रण वष"/Assessment Year: 2009-10 M/s.Gujarat Chemical Port Terminal V The Commissioner of Income Tax, Vadodara. Company Ltd., s PO Lakhigam, Via Dahej, . Bharuch – 392 130. [PAN: AAACG 6861 A] अपीलाथ" / Appellant ""यथ"/Respondent आ.अ.सं./I.T.A No.2998/AHD/2014 "नधा"रण वष"/Assessment Year: 2010-11 The Deputy Commissioner of Income V M/s.Gujarat Chemical Port Tax, Circle-1(1), Baroda. s Terminal…

Infinity Infotech, Kolkata vs. DCIT, Cir-2(1), Kolkata

In the result the appeal by the assessee is allowed

ITA 329/KOL/2017[2012-13]Status: DisposedITAT Kolkata02 Jun 2017AY 2012-13

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am]

For Appellant: Shri Dilip S.Damle, FCA &For Respondent: Shri Niraj Kumar, CIT(DR)

Section 143(3)Section 14ASection 263Section 35Section 35(1)(iii)Section 35A

…It is thus clear that the Assessee was not put on notice that the CIT intends to invoke jurisdiction u/s.263 of the Act on the ground of lack of enquiry by the AO. It has been held by the ITAT Kolkata in the case of Damodar Valley Corporation Vs. DCIT (2016) 72 Taxmann.com 127 (Kolkata-Trib.) that the CIT can pass order u/s.263 of the Act on a ground other than the one set out in the show cause notice u/s.263 of the Act. The said position in law was laid down by the Hon’ble Supreme Court in the case of CIT Vs. Amitabh Bachan (supra) but with a rider that the Assessee should be given opportunity of the intended g…

Damodar Valley Corporation v. DCIT