What is DCIT v. Reliance Industries Ltd. authority for?

Interest, sales tax, and purchase tax subsidies received by an assessee are generally considered capital receipts, not revenue income, for income tax purposes.

How many judgments cite DCIT v. Reliance Industries Ltd.?

169 judgments on BharatTax cite DCIT v. Reliance Industries Ltd. (88 ITD 273), spanning 2015 to 2025.

Which sections of the Income Tax Act does DCIT v. Reliance Industries Ltd. come up under?

It is most often cited in judgments turning on Section 143(3), Section 153A, Section 139(1), Section 147, Section 132, Section 139(5).

DCIT v. Reliance Industries Ltd. (88 ITD 273)

Puri Oil Mills Ltd., New Delhi vs. ACIT, Circle- 20(1), New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 6971/DEL/2018[2012-13]Status: DisposedITAT Delhi30 Jun 2023AY 2012-13

Bench: Dr. B. R. R. Kumar & Sh. Yogesh Kumar U.S.

Section 143(3)Section 2(24)Section 44A

…enable the assessee to set up a new unit or to expand and existing unit then the receipt of the subsidy would be on capital account." The assessee also relies upon the following judicial precedents in its favor 1) Dy. CT v. Reliance Industries Ltd. (Mum)-SB 88 ITD 273 2) CIT v Reliance Industries Ltd. (Bom)-339 ITR 632 3. Balaji Alloys & Ors. Vs. CIT(A) (J & K) 333 ITR 335 15. The documents produced by the assessee and the contentions raised by the assessee had been adjudicated by the A.O. during the original assessment wherein the A.O. has specifically examined the issue of capital subsidy received/accru…

DCIT Cir 6(3), Mumbai vs. M/S. Grasim Industries Ltd., Mumbai

In the result, the appeal by the Revenue is partly allowed for statistical purposes

ITA 5978/MUM/2004[2003-2004]Status: DisposedITAT Mumbai13 Jun 2023AY 2003-2004

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

For Appellant: Shri J.D. Mistry a/wFor Respondent: Dr. Kishore Dhule

Section 142(1)Section 143(3)Section 250Section 43BSection 80Section 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.4754/Mum./2004 (Assessment Year : 2003–04) Grasim Industries Ltd. Aditya Birla Centre “A” Wing, 2nd Floor Ahire Marg ……………. Appellant Worli, Mumbai 400 025 PAN – AAACG4464B v/s Dy. Commissioner of Income Tax ……………. Respondent Range–6(3), Mumbai ITA no.5978/Mum./2004 (Assessment Year : 2003–04) Dy. Commissioner of Income Tax ……………. Appellant Circle–6(3), Mumbai v/s Grasim Industries Ltd. Aditya Birla Centre “A” Wing, 2nd Floor Ahire Marg ……………. Respondent Wor…

Grasim Industries Ltd., Mumbai vs. DCIT Range 6(3), Mumbai

In the result, the appeal by the Revenue is partly allowed for statistical purposes

ITA 4754/MUM/2004[2003-04]Status: DisposedITAT Mumbai13 Jun 2023AY 2003-04

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

For Appellant: Shri J.D. Mistry a/wFor Respondent: Dr. Kishore Dhule

Section 142(1)Section 143(3)Section 250Section 43BSection 80Section 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.4754/Mum./2004 (Assessment Year : 2003–04) Grasim Industries Ltd. Aditya Birla Centre “A” Wing, 2nd Floor Ahire Marg ……………. Appellant Worli, Mumbai 400 025 PAN – AAACG4464B v/s Dy. Commissioner of Income Tax ……………. Respondent Range–6(3), Mumbai ITA no.5978/Mum./2004 (Assessment Year : 2003–04) Dy. Commissioner of Income Tax ……………. Appellant Circle–6(3), Mumbai v/s Grasim Industries Ltd. Aditya Birla Centre “A” Wing, 2nd Floor Ahire Marg ……………. Respondent Wor…

DCIT, CC-2, Jaipur vs. M/S. Royal Jewellers, Jaipur

In the result, appeals of the revenue stands dismissed

ITA 173/JPR/2020[2013-14]Status: DisposedITAT Jaipur07 Jun 2023AY 2013-14

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Manish Agarwal (CA)For Respondent: Sh. Sanjay Dhariwal (CIT) &

Section 143Section 143(3)Section 153ASection 158B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA Nos. 171 to 173/JP/2020 fu/kZkj.k o"kZ@Assessment Years : 2011-12 to 2013-14 cuke The Dy. Commissioner of Income- M/s Royal Jewellers, Vs. tax, 1756, Telipara, Chaura Central Circle-02, Jaipur Rasta, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAEFR 6642 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh…

DCIT, CC-2, Jaipur vs. M/S. Royal Jewellers, Jaipur

In the result, appeals of the revenue stands dismissed

ITA 172/JPR/2020[2012-13]Status: DisposedITAT Jaipur07 Jun 2023AY 2012-13

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Manish Agarwal (CA)For Respondent: Sh. Sanjay Dhariwal (CIT) &

Section 143Section 143(3)Section 153ASection 158B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA Nos. 171 to 173/JP/2020 fu/kZkj.k o"kZ@Assessment Years : 2011-12 to 2013-14 cuke The Dy. Commissioner of Income- M/s Royal Jewellers, Vs. tax, 1756, Telipara, Chaura Central Circle-02, Jaipur Rasta, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAEFR 6642 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh…

DCIT, CC-2, Jaipur vs. M/S. Royal Jewellers, Jaipur

In the result, appeals of the revenue stands dismissed

ITA 171/JPR/2020[2011-12]Status: DisposedITAT Jaipur07 Jun 2023AY 2011-12

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Manish Agarwal (CA)For Respondent: Sh. Sanjay Dhariwal (CIT) &

Section 143Section 143(3)Section 153ASection 158B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA Nos. 171 to 173/JP/2020 fu/kZkj.k o"kZ@Assessment Years : 2011-12 to 2013-14 cuke The Dy. Commissioner of Income- M/s Royal Jewellers, Vs. tax, 1756, Telipara, Chaura Central Circle-02, Jaipur Rasta, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAEFR 6642 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh…

Dy. Commr. of Income Tax, Circle - 1(1), Rajkot vs. M/S Ajanta Mfg. Ltd., Morbi

In the result this issue is decided against the revenue and accordingly ground no

ITA 138/RJT/2021[2016-17]Status: HeardITAT Rajkot31 May 2023AY 2016-17

Bench: Smt. Annapurna Gupta& Shri Siddhartha Nautiyal(1) I.T.A. No.102/Rjt/2021 (2) I.T.A. No.138/Rjt/2021 (Assessment Years: 2015-16 & 2016-17) (1) Dcit, M/S. Ajanta Manufacturing Ltd. Circle-1(1), Orpat Industrial Estate, Rajkot Rajkot Morbi Highway, Morbi-363641 Vs. (2) Acit M/S. Ajanta Manufacturing Pvt. Circle1(1), Ltd., Rajkot Orpat Industrial Estate, Rajkot Morbi Highway, Morbi-363641 [Pan No.Aaeca6115B] (Appellant) (Respondent) .. Appellant By : Shri Vimal Desai, A.R. Respondent By: Shri Shramdeep Sinha, Citdr Date Of Hearing 25.05.2023 Date Of Pronouncement 31.05.2023

For Appellant: Shri Vimal Desai, A.RFor Respondent: Shri Shramdeep Sinha, CITDR

Section 115J

…ith law. The decision of the Apex Court setting aside the order of the High Court of Mumbai for fresh adjudication of the issue does not alter or dilute the binding decision of the Mumbai Special Bench of ITAT in the case of Reliance Industries Lt reported at 88 ITD 273 (Mumbai)(SB). ITA Nos.102&138/Rjt/2021 DCIT vs. M/s. Ajanta Manufacturing Ltd. Asst.Years –2015-16&2016-17 6.4 Respectfully following the Hon'ble ITAT's decision, Excise Duty Refund of Rs.2,06,90,959/- and Sales Tax Exemption benefit of Rs.14,54,54,616/- are treated as "Capital Receipts" and not chargeable to tax. The addition made on this accou…

Dy. Commr. of Income Tax, Circle - 1(1), Rajkot vs. M/S Ajanta Mfg. Ltd., Morbi

In the result this issue is decided against the revenue and accordingly ground no

ITA 102/RJT/2021[2015-16]Status: HeardITAT Rajkot31 May 2023AY 2015-16

Bench: Smt. Annapurna Gupta& Shri Siddhartha Nautiyal(1) I.T.A. No.102/Rjt/2021 (2) I.T.A. No.138/Rjt/2021 (Assessment Years: 2015-16 & 2016-17) (1) Dcit, M/S. Ajanta Manufacturing Ltd. Circle-1(1), Orpat Industrial Estate, Rajkot Rajkot Morbi Highway, Morbi-363641 Vs. (2) Acit M/S. Ajanta Manufacturing Pvt. Circle1(1), Ltd., Rajkot Orpat Industrial Estate, Rajkot Morbi Highway, Morbi-363641 [Pan No.Aaeca6115B] (Appellant) (Respondent) .. Appellant By : Shri Vimal Desai, A.R. Respondent By: Shri Shramdeep Sinha, Citdr Date Of Hearing 25.05.2023 Date Of Pronouncement 31.05.2023

For Appellant: Shri Vimal Desai, A.RFor Respondent: Shri Shramdeep Sinha, CITDR

Section 115J

…ith law. The decision of the Apex Court setting aside the order of the High Court of Mumbai for fresh adjudication of the issue does not alter or dilute the binding decision of the Mumbai Special Bench of ITAT in the case of Reliance Industries Lt reported at 88 ITD 273 (Mumbai)(SB). ITA Nos.102&138/Rjt/2021 DCIT vs. M/s. Ajanta Manufacturing Ltd. Asst.Years –2015-16&2016-17 6.4 Respectfully following the Hon'ble ITAT's decision, Excise Duty Refund of Rs.2,06,90,959/- and Sales Tax Exemption benefit of Rs.14,54,54,616/- are treated as "Capital Receipts" and not chargeable to tax. The addition made on this accou…

Dy CIT CC 1(4), Mumbai vs. M/S Ultratech Cement Ltd, Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 931/MUM/2020[2015-16]Status: DisposedITAT Mumbai12 May 2023AY 2015-16

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Ultratech Cement Limited V. Dcit, Central Circle-1(4) Ahura Centre, ‘B’ Wing 2Nd Floor Room No. 902, 9Th Floor Mahakali Caves Road Pratishtha Bhavan, Old Cgo Annexe Maharishi Karve Road Andheri (E), Mumbai- 400093 Mumbai- 400020 Pan: Aaacl6442L (Appellant) (Respondent) Dcit, Central Circle-1(4) V. M/S. Ultratech Cement Limited Room No. 902, 9Th Floor Ahura Centre, ‘B’ Wing 2Nd Floor Mahakali Caves Road Pratishtha Bhavan, Old Cgo Annexe Maharishi Karve Road Andheri (E), Mumbai- 400093 Mumbai- 400020 Pan: Aaacl6442L (Appellant) (Respondent)

Section 115Section 32Section 32ASection 80I

…pital receipts. The CIT(A) confirmed the action of the AO by following the decision of the Tribunal in the case of Bajaj Auto Ltd., in 90 ITD 153. It was submitted that now this issue has been decided by the Special Bench in the case of Reliance Industries in 88 ITD 273. It was further submitted that the decision of the Special Bench has been affirmed by the Hon'ble Bombay High Court in appeal no.1299 of 2008 dated 15.4.2009. Copy of the order of the High Court was also filed. On the other hand, the ld DR placed reliance on the orders of the authorities blow Page No. | 69 ITA NO. 465 & 931/MUM/2020 (A.Y: 2015-1…

Ultratech Cement Ltd, Mumbai vs. DCIT CC 1(4), Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 465/MUM/2020[2015-16]Status: DisposedITAT Mumbai12 May 2023AY 2015-16

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Ultratech Cement Limited V. Dcit, Central Circle-1(4) Ahura Centre, ‘B’ Wing 2Nd Floor Room No. 902, 9Th Floor Mahakali Caves Road Pratishtha Bhavan, Old Cgo Annexe Maharishi Karve Road Andheri (E), Mumbai- 400093 Mumbai- 400020 Pan: Aaacl6442L (Appellant) (Respondent) Dcit, Central Circle-1(4) V. M/S. Ultratech Cement Limited Room No. 902, 9Th Floor Ahura Centre, ‘B’ Wing 2Nd Floor Mahakali Caves Road Pratishtha Bhavan, Old Cgo Annexe Maharishi Karve Road Andheri (E), Mumbai- 400093 Mumbai- 400020 Pan: Aaacl6442L (Appellant) (Respondent)

Section 115Section 32Section 32ASection 80I

…pital receipts. The CIT(A) confirmed the action of the AO by following the decision of the Tribunal in the case of Bajaj Auto Ltd., in 90 ITD 153. It was submitted that now this issue has been decided by the Special Bench in the case of Reliance Industries in 88 ITD 273. It was further submitted that the decision of the Special Bench has been affirmed by the Hon'ble Bombay High Court in appeal no.1299 of 2008 dated 15.4.2009. Copy of the order of the High Court was also filed. On the other hand, the ld DR placed reliance on the orders of the authorities blow Page No. | 69 ITA NO. 465 & 931/MUM/2020 (A.Y: 2015-1…

Welspun Corp Ltd, Mumbai vs. DCIT Cen Cir 22, Mumbai

In the result, the appeals filed by the revenue are dismissed and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 3890/MUM/2016[2008-09]Status: DisposedITAT Mumbai03 Apr 2023AY 2008-09

Bench: Shri Prashant Maharishi & Shri Pavan Kumar Gadale

Section 143(3)Section 14ASection 32(1)(iia)

…nefit available only if the manufacturing of prescribed goods are carried out in the new industrial undertaking. During the course of assessment proceeding the assessee has relied on the Special bench decision in the case of DCIT Vs. Reliance Industries Ltd., 88 ITD 273. With due respect, the decision of the said Tribunal is not acceptable in as much as while deciding the issue the Tribunal has not properly appreciated the principles enunciated by the supreme court in the case of Sahney Steel. Further, in the case of Reliance Industries the hon'ble Tribunal has not explained in what way all the principles enuncia…

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

…ess and to be availed within 9,10 & 12 years, as the case may be, and yet by applying purpose test, it was held that subsidy was on capital account. 5.4. Applicability of Special Bench decision of Mumbai Tribunal in the case of Reliance Industries reported in 88 ITD 273. The ld. Special Counsel for the Revenue vehemently submitted that the decision of the Hon’ble Special Bench has been reversed by the Hon’ble Supreme Court by remitting the matter back to the Hon’ble Bombay High Court. First of all, it would be relevant to bring on record the crux of the decision of the Special Bench in the case of Reliance Indust…

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

In the result, appeal filed by assessee is partly allowed

ITA 3177/MUM/2019[2010-11]Status: DisposedITAT Mumbai28 Feb 2023AY 2010-11

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

Section 143(3)Section 147Section 148Section 151

…ess and to be availed within 9,10 & 12 years, as the case may be, and yet by applying purpose test, it was held that subsidy was on capital account. 5.4. Applicability of Special Bench decision of Mumbai Tribunal in the case of Reliance Industries reported in 88 ITD 273. The ld. Special Counsel for the Revenue vehemently submitted that the decision of the Hon’ble Special Bench has been reversed by the Hon’ble Supreme Court by remitting the matter back to the Hon’ble Bombay High Court. First of all, it would be relevant to bring on record the crux of the decision of the Special Bench in the case of Reliance Indust…

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

In the result, appeal filed by assessee is partly allowed

ITA 3176/MUM/2019[2009-10]Status: DisposedITAT Mumbai28 Feb 2023AY 2009-10

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

Section 143(3)Section 147Section 148Section 151Section 55A

…ess and to be availed within 9,10 & 12 years, as the case may be, and yet by applying purpose test, it was held that subsidy was on capital account. 5.4. Applicability of Special Bench decision of Mumbai Tribunal in the case of Reliance Industries reported in 88 ITD 273. The ld. Special Counsel for the Revenue vehemently submitted that the decision of the Hon’ble Special Bench has been reversed by the Hon’ble Supreme Court by remitting the matter back to the Hon’ble Bombay High Court. First of all, it would be relevant to bring on record the crux of the decision of the Special Bench in the case of Reliance Indust…

Acc Ltd., Mumbai vs. Addl CIT(Ltu), Mumbai

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

ITA 3139/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

…ess and to be availed within 9,10 & 12 years, as the case may be, and yet by applying purpose test, it was held that subsidy was on capital account. 5.4. Applicability of Special Bench decision of Mumbai Tribunal in the case of Reliance Industries reported in 88 ITD 273. The ld. Special Counsel for the Revenue vehemently submitted that the decision of the Hon’ble Special Bench has been reversed by the Hon’ble Supreme Court by remitting the matter back to the Hon’ble Bombay High Court. First of all, it would be relevant to bring on record the crux of the decision of the Special Bench in the case of Reliance Indust…

Acc Ltd., Mumbai vs. Addl CIT(Ltu), Mumbai

In the result, appeal filed by assessee is partly allowed

ITA 3137/MUM/2019[2010-11]Status: DisposedITAT Mumbai28 Feb 2023AY 2010-11

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

Section 143(3)Section 147Section 148Section 151

…ess and to be availed within 9,10 & 12 years, as the case may be, and yet by applying purpose test, it was held that subsidy was on capital account. 5.4. Applicability of Special Bench decision of Mumbai Tribunal in the case of Reliance Industries reported in 88 ITD 273. The ld. Special Counsel for the Revenue vehemently submitted that the decision of the Hon’ble Special Bench has been reversed by the Hon’ble Supreme Court by remitting the matter back to the Hon’ble Bombay High Court. First of all, it would be relevant to bring on record the crux of the decision of the Special Bench in the case of Reliance Indust…

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

In the result, appeal filed by assessee is partly allowed

ITA 3136/MUM/2019[2009-10]Status: DisposedITAT Mumbai28 Feb 2023AY 2009-10

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

Section 143(3)Section 147Section 148Section 151Section 55A

…ess and to be availed within 9,10 & 12 years, as the case may be, and yet by applying purpose test, it was held that subsidy was on capital account. 5.4. Applicability of Special Bench decision of Mumbai Tribunal in the case of Reliance Industries reported in 88 ITD 273. The ld. Special Counsel for the Revenue vehemently submitted that the decision of the Hon’ble Special Bench has been reversed by the Hon’ble Supreme Court by remitting the matter back to the Hon’ble Bombay High Court. First of all, it would be relevant to bring on record the crux of the decision of the Special Bench in the case of Reliance Indust…

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

In the result, appeal filed by assessee is partly allowed

ITA 3135/MUM/2019[2009-10]Status: DisposedITAT Mumbai28 Feb 2023AY 2009-10

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

Section 143(3)Section 147Section 148Section 151Section 55A

…ess and to be availed within 9,10 & 12 years, as the case may be, and yet by applying purpose test, it was held that subsidy was on capital account. 5.4. Applicability of Special Bench decision of Mumbai Tribunal in the case of Reliance Industries reported in 88 ITD 273. The ld. Special Counsel for the Revenue vehemently submitted that the decision of the Hon’ble Special Bench has been reversed by the Hon’ble Supreme Court by remitting the matter back to the Hon’ble Bombay High Court. First of all, it would be relevant to bring on record the crux of the decision of the Special Bench in the case of Reliance Indust…

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

In the result, appeal filed by assessee is partly allowed

ITA 268/MUM/2019[2008-09]Status: DisposedITAT Mumbai28 Feb 2023AY 2008-09

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Blem/S. Acc Limited V. Addl. Cit -Ltu (Formerly Known As The Associated Cement 29Th Floor, Center-1 Companies Ltd.) World Trade Centre, Cuffe Parade Cement House, 121, M.K. Road Mumbai-400005 Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent) Dy. Cit - Ltu-1 V. M/S. Acc Limited 29Th Floor, Center-1 (Formerly Known As The Associated Cement Companies Ltd.) World Trade Centre, Cuffe Parade Cement House, 121, M.K. Road Mumbai-400005 Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent)

Section 143(3)Section 14A

…ess and to be availed within 9,10 & 12 years, as the case may be, and yet by applying purpose test, it was held that subsidy was on capital account. 5.4. Applicability of Special Bench decision of Mumbai Tribunal in the case of Reliance Industries reported in 88 ITD 273. The ld. Special Counsel for the Revenue vehemently submitted that the decision of the Hon’ble Special Bench has been reversed by the Hon’ble Supreme Court by remitting the matter back to the Hon’ble Bombay High Court. First of all, it would be relevant to bring on record the crux of the decision of the Special Bench in the case of Reliance Indust…

Acc Ltd ( Formelry Known As the Associated Cement Companies Ltd), Mumbai vs. Addll CIT, (Ltu), Mumbai

In the result, appeal filed by assessee is partly allowed

ITA 6638/MUM/2018[2008-09]Status: DisposedITAT Mumbai28 Feb 2023AY 2008-09

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Blem/S. Acc Limited V. Addl. Cit -Ltu (Formerly Known As The Associated Cement 29Th Floor, Center-1 Companies Ltd.) World Trade Centre, Cuffe Parade Cement House, 121, M.K. Road Mumbai-400005 Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent) Dy. Cit - Ltu-1 V. M/S. Acc Limited 29Th Floor, Center-1 (Formerly Known As The Associated Cement Companies Ltd.) World Trade Centre, Cuffe Parade Cement House, 121, M.K. Road Mumbai-400005 Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent)

Section 143(3)Section 14A

…ess and to be availed within 9,10 & 12 years, as the case may be, and yet by applying purpose test, it was held that subsidy was on capital account. 5.4. Applicability of Special Bench decision of Mumbai Tribunal in the case of Reliance Industries reported in 88 ITD 273. The ld. Special Counsel for the Revenue vehemently submitted that the decision of the Hon’ble Special Bench has been reversed by the Hon’ble Supreme Court by remitting the matter back to the Hon’ble Bombay High Court. First of all, it would be relevant to bring on record the crux of the decision of the Special Bench in the case of Reliance Indust…

DCIT v. Reliance Industries Ltd.

What is DCIT v. Reliance Industries Ltd. authority for?

Also referred to as

Sections most often in play

Issues it is cited on

Judgments citing DCIT v. Reliance Industries Ltd.

Puri Oil Mills Ltd., New Delhi vs. ACIT, Circle- 20(1), New Delhi

DCIT Cir 6(3), Mumbai vs. M/S. Grasim Industries Ltd., Mumbai

Grasim Industries Ltd., Mumbai vs. DCIT Range 6(3), Mumbai

DCIT, CC-2, Jaipur vs. M/S. Royal Jewellers, Jaipur

DCIT, CC-2, Jaipur vs. M/S. Royal Jewellers, Jaipur

DCIT, CC-2, Jaipur vs. M/S. Royal Jewellers, Jaipur

Dy. Commr. of Income Tax, Circle - 1(1), Rajkot vs. M/S Ajanta Mfg. Ltd., Morbi

Dy. Commr. of Income Tax, Circle - 1(1), Rajkot vs. M/S Ajanta Mfg. Ltd., Morbi

Dy CIT CC 1(4), Mumbai vs. M/S Ultratech Cement Ltd, Mumbai

Ultratech Cement Ltd, Mumbai vs. DCIT CC 1(4), Mumbai

Welspun Corp Ltd, Mumbai vs. DCIT Cen Cir 22, Mumbai

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

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

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

Acc Ltd., Mumbai vs. Addl CIT(Ltu), Mumbai

Acc Ltd., Mumbai vs. Addl CIT(Ltu), Mumbai

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

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

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

Acc Ltd ( Formelry Known As the Associated Cement Companies Ltd), Mumbai vs. Addll CIT, (Ltu), Mumbai