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 273Income Tax Appellate Tribunal2004#576 most cited

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.

169

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2015 to 2025.

Also referred to as

DCIT v. Reliance Industries Ltd. · 88 ITD 273 · capital receipt · revenue receipt · nature of subsidy · interest subsidy · sales tax subsidy · purchase tax subsidy · Special Bench ITAT · Section 2(24) · Section 43(1)

Sections most often in play

Section 143(3)Section 153A Section 139(1)Section 147 Section 132 Section 139(5)Section 148 Section 154

Issues it is cited on

section 2(24)(xviii)section 32(1)(iia)section 80h section 43(1)section 43a initial assessment year section 80hhc section 80hh block of assets additional depreciation written down value deduction under section 80ia

Judgments citing DCIT v. Reliance Industries Ltd.

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

Appeal is allowed

ITA 5720/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Jul 2016AY 2007-08

Bench: Shri I.C. Sudhir & Shri L.P. Sahu Assessment Year: 2007-08 Assessment Year: 2007-08 Maruti Suzuki India Ltd., Vs. Additional Cit, Plot No.1, Nelson Mandela Road, Range-6, Vasant Road, New Delhi. New Delhi. (Pan: Aaacm0829Q) (Appellant) (Respondent) Assessee By: S/Shri Ajay Vohra, Sr. Adv. Neeraj Jain, Rohit Jain, Adv. Romit Katyal & Ms. Tejasvi Jain, Cas Department By:Shri Amrendra Kumar, Cit(Dr)

For Appellant: S/Shri Ajay Vohra, Sr. Adv. NeerajFor Respondent: Shri Amrendra Kumar, CIT(DR)

…not be subjected to tax under the provisions of the Act. 24.10 The issue is also covered in favour of assessee by the following orders :- (a) CIT v. National Co-operative Consumer Federation Ltd.: 254 ITR 599 (Del) (b) DCIT v. Reliance Industries Ltd: (2004) 88 ITD 273 (Mum) (SB) affirmed by the Bombay High Court in 339 ITR 632 (c) CIT v. Chaphalkar Brothers: 351 ITR 309 (Mum.) (d) CIT v. Kirloskar Oil Engines Ltd: 364 ITR 88 (Mum) (e) CIT vs. Sham Lal Bansal in ITA: 472 of 2010 (P&H) (f) CIT v. Birla VXL Ltd.: 215 Taxman 117 (Guj.) (g) DCIT v. Munjal Auto Industries Ltd.: 218 Taxman 135 (Guj.) (h) DCIT v. Inox…

DCIT, New Delhi vs. M/S. Indo Rama Synthetics Ltd., Gurgaon

In the result appeal of the revenue is dismissed

ITA 5998/DEL/2013[2009-10]Status: DisposedITAT Delhi04 Jul 2016AY 2009-10

Bench: Shri I.C.Sudhir & Shri Prashant Maharishidcit, Indo Rama Synthetics Ltd., 10Th Floor, Dlf Square, Circle-11(1), Room No.312, Vs. C.R.Building, New Delhi Dlf Phase-Ii, Gurgaon Pan:Aaaci1530L (Appellant) (Respondent)

For Appellant: Smt. Paramita M. Biswas, CIT DRFor Respondent: Ms. Deepashree Rao, CA

Section 143(3)

…er submitted that the packages scheme of incentives (PSI) (1993), as applicable for assessee‟s case, was similar to the PSI- 1979, as applicable to Reliance Industries Ltd., wherein Special Bench, ITAT, Mumbai in the case of DCIT Vs. Reliance Industries Ltd., 88 ITD 273 has held that Sales Tax subsidy received under PSI- (1979) is capital receipt. It was contended that in Reliance Industries case (Supra), the Special Bench was considering the Package Scheme of Incentive, 1979 notified by the Government of Maharashtra vide Government Resolution, Industries, Energy and Labour Department, No.IDL-7079(2043)/IND-8 dat…

Jindal Steel & Power Ltd., New Delhi vs. ACIT, Hisar

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

ITA 3128/DEL/2014[2008-09]Status: DisposedITAT Delhi31 Mar 2016AY 2008-09

Bench: Sh. C.M. Garg & Sh. O.P. Kant

Section 143(3)Section 263

…s to help the assessee to setup a industrial unit in backward area , hence such a subsidy is to be treated as capital receipt and not revenue receipt. Further it was submitted that Special Bench of the Tribunal in the case of DCIT vs. Reliance Industries Ltd. 88 ITD 273 (Mum) (SB) 3128/Del/2014, AY: 2008-09 M/s. Jindal Steel & Power Ltd. dealt with a similar issue and held that exemption from liability from payment of sales tax for a period of five years is a capital receipt not liable to tax. It was specifically highlighted that the basis adopted by the CIT in the impugned order is identical to what was adopted…

M/S. Jindal Steel & Power Limited, New Delhi vs. ACIT, Hisar

In the result the appeal of the assessee is partly allowed

ITA 3052/DEL/2014[2008-09]Status: DisposedITAT Delhi31 Mar 2016AY 2008-09

Bench: Sh. C.M. Garg & Sh. O.P. Kant

Section 271(1)Section 271(1)(c)

…claim was made before the Assessing Officer by filing revised computation of income, since the time for filing the revised return had expired, by relying on the decision of the Special Bench of the Tribunal in the case of DCIT v. Reliance Industries Limited: 88 ITD 273. 17 ITA No. 3052/Del/2014, AY:2008-06 M/s. Jindal Steel and Power Ltd. The Assessing Officer, however, did not accept the claim of the appellant on the ground that the decision of the Special Bench of the Tribunal is not applicable, since the same was rendered in the context of different scheme. c) Revised return of income under section 139(5) of…

Jindal Steel Power Ltd., New Delhi vs. CIT, Hisar

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

ITA 3283/DEL/2013[2008-09]Status: DisposedITAT Delhi31 Mar 2016AY 2008-09

Bench: Sh. C.M. Garg & Sh. O.P. Kant

Section 143(3)Section 263

Svg Fashions Ltd ( Formelry Known As Deepak Suitings Ltd), Mumbai vs. DCIT 4(3), Mumbai

In the result, the appeal filed by the assessee stands allowed

ITA 4154/MUM/2012[2009-10]Status: DisposedITAT Mumbai23 Dec 2015AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita No.5644/Mum/2011

For Appellant: Shri Hariom TulsyanFor Respondent: Shri Ranjeesh K. Arvind

Section 143(3)

…ndustrial development and removing backwardness of the area that lagged behind in industrial development is to be treated as capital receipt. 8. Ld. A.R. also submitted that similar view was given in following decisions:- DCIT –vs.- Reliance Industries (2004) 88 ITD 273 (Mum.)(SB); CIT –vs.- Chaphalkar Brothers (2013) 351 ITR 309 (Bom.); CIT –vs.- Birla VXL Ltd. (2013) 90 DTR 376 (Guj.)(HC); Hydro Carbons & Chemicals –vs.- ACIT (ITA No. 1982-86/Kol/09 dated 29.04.2011); Indo Rama Synthetics (I) Ltd. –vs.- ACIT (2012) 33 CCH 526 (Del.)(ITAT). 13 ITA Nos.5644/11, ITA No.8565/M/10 & ITA Nos.296&4154/12 9. Ld. Depa…

Svg Fashions Ltd (Formelry Knwon As Deepak Suitings Ltd), Mumbai vs. DCIT 4(3), Mumbai

In the result, the appeal filed by the assessee stands allowed

ITA 296/MUM/2012[2008-09]Status: DisposedITAT Mumbai23 Dec 2015AY 2008-09

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita No.5644/Mum/2011

For Appellant: Shri Hariom TulsyanFor Respondent: Shri Ranjeesh K. Arvind

Section 143(3)

Svg Fashions Ltd (Formerly Known As Deepak Suitings Ltd), Mumbai vs. DCIT 4(3), Mumbai

In the result, the appeal filed by the assessee stands allowed

ITA 5644/MUM/2011[2005-06]Status: DisposedITAT Mumbai23 Dec 2015AY 2005-06

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita No.5644/Mum/2011

For Appellant: Shri Hariom TulsyanFor Respondent: Shri Ranjeesh K. Arvind

Section 143(3)

Addl CIT RG 1, Mumbai vs. Indian Petrochemicals Corporation Ltd ( Now Merged With Reliance Indl. Ltd), Baroda

In the result, the appeal filed by the assessee for the assessment year 2005-06 is allowed and both the appeals filed by the Revenue are dismissed

ITA 3921/MUM/2009[2005-06]Status: DisposedITAT Mumbai18 Nov 2015AY 2005-06

Bench: S/Shri B.R.Baskaran (Am) & Ramlal Negi, (Jm) आमकय अऩीर सं./I.T.A. No.1426/Ahd/2009 (ननधधायण वषा / Assessment Year :2005-06) बनाम/ Indian Petrochemicals Corp.Ltd., The Addl. Commissioner Of Income (Now Merged With Reliance Tax, Range 1, Vs. Industries Ltd) Baroda, P O Petrochemicals, Gujarat Dist-Vadodara -391346 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “आई” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE S/SHRI B.R.BASKARAN (AM) AND RAMLAL NEGI, (JM) आमकय अऩीर सं./I.T.A. No.1426/Ahd/2009 (ननधधायण वषा / Assessment Year :2005-06) बनाम/ Indian Petrochemicals Corp.Ltd., The Addl. Commissioner of Income (Now merged with Reliance Tax, Range 1, Vs. Industries Ltd) Baroda, P O Petrochemicals, Gujarat Dist-Vadodara -391346 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.3921/Mum/2009 (ननधधायण वषा / Assessment Year :2005-06 बनाम/ Asstt. Commissioner –LTU, M/s Indian Petrochemicals Corp.Ltd…