What is Dy. CIT v. Harjivandas Juthabhai Zaveri authority for?

Income derived from the sale of scrap generated during the manufacturing process is eligible for deduction under sections 80IB and 80IC of the Income Tax Act, 1961.

How many judgments cite Dy. CIT v. Harjivandas Juthabhai Zaveri?

44 judgments on BharatTax cite Dy. CIT v. Harjivandas Juthabhai Zaveri (258 ITR 785), spanning 2011 to 2024.

Which sections of the Income Tax Act does Dy. CIT v. Harjivandas Juthabhai Zaveri come up under?

It is most often cited in judgments turning on Section 37(1), Section 80IC, Section 10AA, Section 10B, Section 115JB, Section 115O.

Dy. CIT v. Harjivandas Juthabhai Zaveri (258 ITR 785)

Ipca Laboratories Ltd, Mumbai vs. Asst CIT (Ltu), Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 3597/MUM/2016[2009-10]Status: DisposedITAT Mumbai29 Aug 2022AY 2009-10

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR

Section 801BSection 801CSection 80ISection 92C

…t in case of CIT versus Sadhu forging Ltd 336 ITR 444 as well as Ipca Laboratories ltd; A.Y. 2005:06 to 2010–11 the decision of the honourable Gujarat High Court in Tax Appeal No. 368 of 2008 DECEMBER 21, 2013 an Dy. CIT v. Harjivandas Juthabhai Zaveri [2002] 258 ITR 785/ [2003] 132 Taxman 923 (Guj.) In view of this, we find that lower authorities have erred in not allowing deduction under Section 80IB and 80IC of the Act on the above sum. Accordingly, ground no.2 and 3 of the appeal is allowed. 038. In the result, the appeal of the assessee is partly allowed. 039. Now we come to the appeal of learned Assessing…

DCIT (Ltu) 1, Mumbai vs. Ipca Laboratories Ltd, Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 2815/MUM/2015[2010-11]Status: DisposedITAT Mumbai29 Aug 2022AY 2010-11

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR

Section 801BSection 801CSection 80ISection 92C

…t in case of CIT versus Sadhu forging Ltd 336 ITR 444 as well as Ipca Laboratories ltd; A.Y. 2005:06 to 2010–11 the decision of the honourable Gujarat High Court in Tax Appeal No. 368 of 2008 DECEMBER 21, 2013 an Dy. CIT v. Harjivandas Juthabhai Zaveri [2002] 258 ITR 785/ [2003] 132 Taxman 923 (Guj.) In view of this, we find that lower authorities have erred in not allowing deduction under Section 80IB and 80IC of the Act on the above sum. Accordingly, ground no.2 and 3 of the appeal is allowed. 038. In the result, the appeal of the assessee is partly allowed. 039. Now we come to the appeal of learned Assessing…

Ipca Laboratories Ltd, Mumbai vs. Asst CIT (Ltu), Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 2493/MUM/2015[2008-09]Status: DisposedITAT Mumbai29 Aug 2022AY 2008-09

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR

Section 801BSection 801CSection 80ISection 92C

…t in case of CIT versus Sadhu forging Ltd 336 ITR 444 as well as Ipca Laboratories ltd; A.Y. 2005:06 to 2010–11 the decision of the honourable Gujarat High Court in Tax Appeal No. 368 of 2008 DECEMBER 21, 2013 an Dy. CIT v. Harjivandas Juthabhai Zaveri [2002] 258 ITR 785/ [2003] 132 Taxman 923 (Guj.) In view of this, we find that lower authorities have erred in not allowing deduction under Section 80IB and 80IC of the Act on the above sum. Accordingly, ground no.2 and 3 of the appeal is allowed. 038. In the result, the appeal of the assessee is partly allowed. 039. Now we come to the appeal of learned Assessing…

Ipca Laboratories Ltd, Mumbai vs. DCIT (Ltu), Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 3267/MUM/2012[2007-08]Status: DisposedITAT Mumbai29 Aug 2022AY 2007-08

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR

Section 801BSection 801CSection 80ISection 92C

…t in case of CIT versus Sadhu forging Ltd 336 ITR 444 as well as Ipca Laboratories ltd; A.Y. 2005:06 to 2010–11 the decision of the honourable Gujarat High Court in Tax Appeal No. 368 of 2008 DECEMBER 21, 2013 an Dy. CIT v. Harjivandas Juthabhai Zaveri [2002] 258 ITR 785/ [2003] 132 Taxman 923 (Guj.) In view of this, we find that lower authorities have erred in not allowing deduction under Section 80IB and 80IC of the Act on the above sum. Accordingly, ground no.2 and 3 of the appeal is allowed. 038. In the result, the appeal of the assessee is partly allowed. 039. Now we come to the appeal of learned Assessing…

Ipca Laboratories Ltd, Mumbai vs. ACIT (Ltu), Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 8120/MUM/2010[2005-06]Status: DisposedITAT Mumbai29 Aug 2022AY 2005-06

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR

Section 801BSection 801CSection 80ISection 92C

…t in case of CIT versus Sadhu forging Ltd 336 ITR 444 as well as Ipca Laboratories ltd; A.Y. 2005:06 to 2010–11 the decision of the honourable Gujarat High Court in Tax Appeal No. 368 of 2008 DECEMBER 21, 2013 an Dy. CIT v. Harjivandas Juthabhai Zaveri [2002] 258 ITR 785/ [2003] 132 Taxman 923 (Guj.) In view of this, we find that lower authorities have erred in not allowing deduction under Section 80IB and 80IC of the Act on the above sum. Accordingly, ground no.2 and 3 of the appeal is allowed. 038. In the result, the appeal of the assessee is partly allowed. 039. Now we come to the appeal of learned Assessing…

Ipca Laboratories Ltd, Mumbai vs. DCIT (Ltu), Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 8084/MUM/2010[2006-07]Status: DisposedITAT Mumbai29 Aug 2022AY 2006-07

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR

Section 801BSection 801CSection 80ISection 92C

…t in case of CIT versus Sadhu forging Ltd 336 ITR 444 as well as Ipca Laboratories ltd; A.Y. 2005:06 to 2010–11 the decision of the honourable Gujarat High Court in Tax Appeal No. 368 of 2008 DECEMBER 21, 2013 an Dy. CIT v. Harjivandas Juthabhai Zaveri [2002] 258 ITR 785/ [2003] 132 Taxman 923 (Guj.) In view of this, we find that lower authorities have erred in not allowing deduction under Section 80IB and 80IC of the Act on the above sum. Accordingly, ground no.2 and 3 of the appeal is allowed. 038. In the result, the appeal of the assessee is partly allowed. 039. Now we come to the appeal of learned Assessing…

ACIT Cen Cir 13, Mumbai vs. Ipca Laboratories Ltd, Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 7511/MUM/2010[2005-06]Status: DisposedITAT Mumbai29 Aug 2022AY 2005-06

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR

Section 801BSection 801CSection 80ISection 92C

…t in case of CIT versus Sadhu forging Ltd 336 ITR 444 as well as Ipca Laboratories ltd; A.Y. 2005:06 to 2010–11 the decision of the honourable Gujarat High Court in Tax Appeal No. 368 of 2008 DECEMBER 21, 2013 an Dy. CIT v. Harjivandas Juthabhai Zaveri [2002] 258 ITR 785/ [2003] 132 Taxman 923 (Guj.) In view of this, we find that lower authorities have erred in not allowing deduction under Section 80IB and 80IC of the Act on the above sum. Accordingly, ground no.2 and 3 of the appeal is allowed. 038. In the result, the appeal of the assessee is partly allowed. 039. Now we come to the appeal of learned Assessing…

M/S. Fdc Limited, Mumbai vs. Addll. CIT- 8 (1), Mumbai

Appeal stand dismissed

ITA 6901/MUM/2018[2010-11]Status: DisposedITAT Mumbai08 Oct 2021AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) 1. आयकरअपील िं./ I.T.A. No.6901/Mum/2018 (धििाारण वर्ा / Assessment Year: 2010-11) & 2. आयकरअपील िं./ I.T.A. No.6840/Mum/2018 (धििाारण वर्ा / Assessment Year: 2011-12) M/S Fdc Limited Acit Circle– 8(1) बिाम/ 142-48, S. V. Road {Now Acit Circle 9(3)(1)} Jogeshwari (West) R. No. 215, Aayakar Bhavan Vs. Mumbai – 400 102 Mumbai-400 020 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaacf-0253-H (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & 3. आयकरअपील िं./ I.T.A. No.7016/Mum/2018 (धििाारण वर्ा / Assessment Year: 2010-11) Acit Circle– 8(1) M/S Fdc Limited बिाम/ {Now Acit Circle 9(3)(1)} 142-48, S. V. Road R. No. 215, Aayakar Bhavan Jogeshwari (West) Vs. Mumbai-400 020 Mumbai – 400 102 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaacf-0253-H (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri S. S. Nagar, Ld. Ar Revenue By : Shri Sunil Deshpande, Ld. Cit-Dr ुनवाई की तारीख/ : 20/07/2021 Date Of Hearing घोषणा की तारीख / : 08/10/2021 Date Of Pronouncement

For Appellant: Shri S. S. Nagar, Ld. ARFor Respondent: Shri Sunil Deshpande, Ld. CIT-DR

Section 143(3)Section 154Section 92C

…1 M/s FDC Limited Assessment Years: 2010-11 & 2011-12 आयकर अपीलीय अधिकरण “के” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI माननीय श्री महावीर स िंह, उपाध्यक्ष एवुं माननीय श्री मनोज कुमार अग्रवाल ,लेखा दस्य के मक्ष। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing Through Video Conferencing Mode) 1. आयकरअपील िं./ I.T.A. No.6901/Mum/2018 (धििाारण वर्ा / Assessment Year: 2010-11) & 2. आयकरअपील िं./ I.T.A. No.6840/Mum/2018 (धििाारण वर्ा / Assessment Year: 2011-12) M/s FDC Limited ACIT Circle– 8(1) बिाम/ 142-48, S. V. Road {now ACIT Circle 9(3)(1)}…

Colgate Palmolive (India) Ltd, Mumbai vs. Addl CIT 10(3), Mumbai

The appeal of the assessee is partly allowed in terms of our aforesaid observations

ITA 1431/MUM/2014[2009-10]Status: DisposedITAT Mumbai08 Feb 2021AY 2009-10

Bench: Shri S.Rifaur Rahman () & Shri Ravish Sood () Ita No.1431 /Mum/2014 (Assessment Year: 2009-10) Colgate Palmolive (India) Ltd. Addl. Commissioner Of Income- Colgate Research Centre, Main Vs. Tax-10(3) Street, Hiranandani Gardens, Powai, Mumbai – 400076

For Appellant: Shri Percy Pardiwalla, Senior Advocate a/w ShriFor Respondent: Shri Sunil Deshpande, D.R

Section 143(3)Section 14ASection 80ISection 8o

…ch was from the sale of Scrap as income derived from industrial undertaking. Learned counsel for the assessee has placed reliance on three judgments reported in 336 ITR 444 (Del.) (CIT Vs. Sadhu Forging Ltd.), 141 ITR 745 (Mad) (CIT Vs. Wheels India Ltd.) and 258 ITR 785 (Guj.) (DCIT Vs. Harijivandas Juthabhai Zaveri). Section 80- HH contemplates deduction on profits and gains derived from the industrial undertaking. The issue is as to whether the income of Rs. 63,66,932/- can be said to be income derived from industrial undertaking or not? The assessee's submission in the above regard has been noted by CIT Appea…

DCIT 10(3), Mumbai vs. Colgate Palmolive (India) Ltd, Mumbai

The appeal of the assessee is partly allowed in terms of our aforesaid observations

ITA 1350/MUM/2014[2009-10]Status: DisposedITAT Mumbai08 Feb 2021AY 2009-10

Bench: Shri S.Rifaur Rahman () & Shri Ravish Sood () Ita No.1431 /Mum/2014 (Assessment Year: 2009-10) Colgate Palmolive (India) Ltd. Addl. Commissioner Of Income- Colgate Research Centre, Main Vs. Tax-10(3) Street, Hiranandani Gardens, Powai, Mumbai – 400076

For Appellant: Shri Percy Pardiwalla, Senior Advocate a/w ShriFor Respondent: Shri Sunil Deshpande, D.R

Section 143(3)Section 14ASection 80ISection 8o

…ch was from the sale of Scrap as income derived from industrial undertaking. Learned counsel for the assessee has placed reliance on three judgments reported in 336 ITR 444 (Del.) (CIT Vs. Sadhu Forging Ltd.), 141 ITR 745 (Mad) (CIT Vs. Wheels India Ltd.) and 258 ITR 785 (Guj.) (DCIT Vs. Harijivandas Juthabhai Zaveri). Section 80- HH contemplates deduction on profits and gains derived from the industrial undertaking. The issue is as to whether the income of Rs. 63,66,932/- can be said to be income derived from industrial undertaking or not? The assessee's submission in the above regard has been noted by CIT Appea…

ACIT Circle-3(1), Visakhapatnam vs. Dredging Corporation of India Limited, Visakhapatnam

In the result, the appeals of the assessee as well as the revenue are dismissed

ITA 464/VIZ/2017[2012-13]Status: DisposedITAT Visakhapatnam05 Oct 2018AY 2012-13

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.437/Viz/2017 (धििाारण िर्ा/ Assessment Year: 2012-2013) M/S Dredging Corporation Vs. Dcit Of India Ltd. Circle-3(1) Dredge House, Port Area Visakhapatnam Visakhapatnam [Pan : Aaacd6021B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.464/Viz/2017 (धििाारण िर्ा/ Assessment Year: 2012-2013) Acit Vs. M/S Dredging Corporation Circle-3(1) Of India Ltd. Visakhapatnam Dredge House, Port Area Visakhapatnam [Pan : Aaacd6021B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩिती की ओि से/ Assessee By : Shri G.V.N.Hari, Ar िधजस्व की ओि से/ Revenue By : Shri Deba Kumar Sonowal, Dr सुिवधई की तधिीख / Date Of Hearing : 26.09.2018 05.10.2018 घोषणध की तधिीख/Date Of Pronouncement :

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Deba Kumar Sonowal, DR

Section 115VSection 5

…d and thus increases profits of manufactured products on sale or the sale price of containers is directly added to swell the total profits. Therefore, in the light of the decision of this High Court in the case of Dy.CIT v. Harjivandas Juthabhai Zaveri [2002] 258 ITR 785 , there was no infirmity in the impugned order of the Tribunal". Applying the above said ratio, the income received by the assessee on sale of scraps and sale of assets could be treated as income directly relatable to the activity of operating qualifying ships. Accordingly, we affirm the order of Learned CIT(A) on these two types of income. 9.1 T…

Dredging Corporation of India Ltd, Visakhapatnam vs. DCIT, Circle -3(1), Visakhapatnam

In the result, the appeals of the assessee as well as the revenue are dismissed

ITA 437/VIZ/2017[2012-2013]Status: DisposedITAT Visakhapatnam05 Oct 2018AY 2012-2013

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.437/Viz/2017 (धििाारण िर्ा/ Assessment Year: 2012-2013) M/S Dredging Corporation Vs. Dcit Of India Ltd. Circle-3(1) Dredge House, Port Area Visakhapatnam Visakhapatnam [Pan : Aaacd6021B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.464/Viz/2017 (धििाारण िर्ा/ Assessment Year: 2012-2013) Acit Vs. M/S Dredging Corporation Circle-3(1) Of India Ltd. Visakhapatnam Dredge House, Port Area Visakhapatnam [Pan : Aaacd6021B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩिती की ओि से/ Assessee By : Shri G.V.N.Hari, Ar िधजस्व की ओि से/ Revenue By : Shri Deba Kumar Sonowal, Dr सुिवधई की तधिीख / Date Of Hearing : 26.09.2018 05.10.2018 घोषणध की तधिीख/Date Of Pronouncement :

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Deba Kumar Sonowal, DR

Section 115VSection 5

…d and thus increases profits of manufactured products on sale or the sale price of containers is directly added to swell the total profits. Therefore, in the light of the decision of this High Court in the case of Dy.CIT v. Harjivandas Juthabhai Zaveri [2002] 258 ITR 785 , there was no infirmity in the impugned order of the Tribunal". Applying the above said ratio, the income received by the assessee on sale of scraps and sale of assets could be treated as income directly relatable to the activity of operating qualifying ships. Accordingly, we affirm the order of Learned CIT(A) on these two types of income. 9.1 T…

The Addl. Vapi Range, Vapi vs. M/S. Hamilton Housewares Vt..Ltd., Silvassa

In the result, appeal of the Revenue is dismissed

ITA 1264/AHD/2015[2011-12]Status: DisposedITAT Surat02 Aug 2018AY 2011-12

Bench: Shri C.M.Garg & Shri O.P.Meenaआ.अ.सं./I.T.A No.1264/Ahd/2015/Srt िनधा"रण वष"/Assessment Year : 2011-12 The Assistant Commissioner Of Vs. Hamilton Housewares Pvt. Income Tax, Ltd., Vapi Circle, Vapi. 288/1, Near Dadra Gram Panchayat, Demni Road, Dadra, Silvassa. [Pan: Aabcd 1683 Q] अपीलाथ" Appellant ""यथ"/Respondent Shri A.Gopalakrishnan – Ca िनधा"रती क" ओर से /Assessee By Shri S.R.Meena – Sr.Dr राज"व क" ओर से /Revenue By सुनवाई क" तारीख/ Date Of Hearing: 08.08.2018 उ"ोषणा क" तारीख/Pronouncement On 18.09.2018

Section 143(3)Section 80HSection 80I

…income from the eligible profit for deduction u/s.80IC. In appeal, the CIT(A) observed that the AR of the appellant submitted that the jurisdictional Hon'ble Gujarat High Court has allowed this deduction u/s.80IB of the Act in the case of DCIT vs H.J.Jhaveri 258 ITR 785. Further, it was also submitted that CIT(A) has also allowed this issue in appellant’s own case for the A.Y. 2006-07 to 2010-11. Since the issue has already been decided in favour of the appellant by the CIT(A) and Tribunal, therefore the CIT(A) directed the AO to allow deduction of this income on account of sale of scrap of Rs.65,52,841/- u/s.80…

The Indian Steel & Wire Products Ltd., Kolkata vs. D.C.I.T., Circle-1(2), Kolkata

Appeal is allowed

ITA 2147/KOL/2016[2011-12]Status: DisposedITAT Kolkata15 Jun 2018AY 2011-12

Bench: Shri S.S.Godara & Shri, M. Balaganeshassessment Year :2011-12 The Indian Steel & Wire V/S. Dcit, Circle-1(2) Products Ltd., 7, Red P-7, Chowringhee Cross Place, Kolkat-001 Square, Kolkata-69 [Pan No.Aabct 1067 C] .. अपीलाथ" /Appellant ""यथ"/Respondent None अपीलाथ" क" ओर से/By Appellant Shri A. Bhattacherjee, Addl. Cit-Dr ""यथ" क" ओर से/By Respondent 11-06-2018 सुनवाई क" तार"ख/Date Of Hearing 15-06-2018 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Assessee’S Appeal For Assessment Year 2011-12 Arises Against Commissioner Of Income Tax (Appeals)-1, Kolkata’S Order Dated 29.08.2016 Passed In Case No.147/Citaaaa-1/Cir-1(2)/2014-15, Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. 2. The Assessee’S Sole Substantive Grievance Pleaded In The Instant Appeal Challenges Of Correctness Of Both The Lower Authorities Action Disallowing Its Asset Written Off Claim Amounting To ₹17,06,434/-. The Cit(A)’S Discussion On The Instant Issue Reads As Follows:- “Ground No.4: This Ground Relates To The Disallowance Of An Amount Of Rs.17,06,434/-- By The Ao Under The Assets Written Off The Ao Has Dealt With This Issue In The Assessment Order As Under: Assets Written Off. The Assessee Company In Its P//L. A/C Debited An Amount Of Rs.17,06,434/- Under Head Operation & Other Expenses’ Sub Head ‘Assets Written Off.’ The Assessee Was Asked Submit The Details Of Assets

Section 143(3)Section 80I

…redit entries. Learned Departmental Representative fails to dispute the clinching fact that the assessee’s income derived from sale of such scrap items stands assessed under the head “business income”. Hon'ble Gujarat high court in DCIT vs. Harjivandas Zaveri 258 ITR 785 (Guj) holds such an income to be eligible for u/s 80IA deduction. The Revenue thereafter fails to rebut the fact that assessee had either written off the relevant scrap assets. We see no reason to agree with both the lower authorities’ conclusion that this write off is not allowable as revenue expenditure as per the above income analogy. We make…

Sterlite Technologies Ltd, Pune vs. Asst CIT Ltu, Mumbai

The appeal of the assessee is partly allowed and disposed off in terms indicated hereinabove

ITA 4383/MUM/2014[2010-11]Status: DisposedITAT Mumbai16 Feb 2017AY 2010-11

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2010-11 Sterlite Technologies Acit,(L.T.U.), Limited, 29Th Centre No. 1, बनाम/ 4Th Floor, Godrej Millennium World Trade Centre, Vs. 9, Koregaon Road, Pune, Cuffe Parade, Maharashtra-411001, Mumba-400001 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aaecs8719B "नधा"रती क" ओर से / Assessee By Shri B.V. Jhaveri Shri B.S. Bist-Dr राज"व क" ओर से / Revenue By सुनवाई क" तार"ख / Date Of Hearing : 13/02/2017 16/02/2017 आदेश क" तार"ख /Date Of Order:

Section 14ASection 80ASection 80I

…ates to the claim for deduction u/s 80IC of the Act on the receipts from sale of scrap. This issue has been decided in favour of the assessee in the following cases:- (a) CIT Vs. Sadhu Forging Ltd (336 ITR 444)(Delhi) (b) CIT Vs. Harjivandas Juthabhai Zaveri (258 ITR 785)(Guj) Following the above said decision, we set aside the order passed by 8 Sterlite Technologies Limited Ld CIT(A) and direct the AO to allow deduction u/s 80IC of the Act on the receipts from sale of scrap. 20. The next issue urged by the assessee relates to the disallowance made u/s 14A of the Act. The revenue has also urged this issue in resp…

Asst CIT Ltu, Mumbai vs. Sterlite Technologies Ltd, Mumbai

In the result, both the appeals of the assessee are allowed and both the appeals of the revenue are treated as partly allowed

ITA 2139/MUM/2014[2008-09]Status: DisposedITAT Mumbai20 Jan 2017AY 2008-09

Bench: Shri B.R. Baskaran (Am)& Ramlal Negi (Jm)

Section 80ASection 80I

…of the Act on the receipts from sale of scrap. This issue has been decided in favour of the assessee in the following cases:- (a) CIT Vs. Sadhu Forging Ltd (336 ITR 444)(Delhi) 8 M/s. Sterlite Technologies Limited (b) CIT Vs. Harjivandas Juthabhai Zaveri (258 ITR 785)(Guj) Following the above said decision, we set aside the order passed by Ld CIT(A) and direct the AO to allow deduction u/s 80IC of the Act on the receipts from sale of scrap. 20. The next issue urged by the assessee relates to the disallowance made u/s 14A of the Act. The revenue has also urged this issue in respect of relief granted by the Ld…

The Supreme Industries Ltd, Mumbai vs. DCIT Ltu, Mumbai

In the result, the appeals of the assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3140/MUM/2012[2008-09]Status: DisposedITAT Mumbai21 Dec 2016AY 2008-09

Bench: Shri Mahavir Singh & Shri Ashwani Tanejaassessment Year: 2006-07

Section 1Section 11Section 115JSection 143(3)Section 14A

…or which an insurance amount is claimed and hence amount received from the insurance company should be taken into account in determining the profits and gains of an industrial undertaking under section 80-IA of the Act. 4. DCIT v. Harjivandas Juthabhai Zaveri 258 ITR 785 (Guj) The amount received by the assessee for job work, sale of empty soda ash, bardatui, empty barrels, plastic wastes etc. are eligible to be considered for deduction available under section 80-IA of the Act. 5. Arvind Fashions Ltd. v. ACIT ITA No. 1037/Ahd/2005 decided on Dec 18, 2009 (AHD) Sale of scrap integrally forms part of the manufactur…

The Supreme Industries Ltd, Mumbai vs. Addl CIT Ltu, Mumbai

In the result, the appeals of the assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3139/MUM/2012[2007-08]Status: DisposedITAT Mumbai21 Dec 2016AY 2007-08

Bench: Shri Mahavir Singh & Shri Ashwani Tanejaassessment Year: 2006-07

Section 1Section 11Section 115JSection 143(3)Section 14A

…or which an insurance amount is claimed and hence amount received from the insurance company should be taken into account in determining the profits and gains of an industrial undertaking under section 80-IA of the Act. 4. DCIT v. Harjivandas Juthabhai Zaveri 258 ITR 785 (Guj) The amount received by the assessee for job work, sale of empty soda ash, bardatui, empty barrels, plastic wastes etc. are eligible to be considered for deduction available under section 80-IA of the Act. 5. Arvind Fashions Ltd. v. ACIT ITA No. 1037/Ahd/2005 decided on Dec 18, 2009 (AHD) Sale of scrap integrally forms part of the manufactur…

The Supreme Industries Ltd, Mumbai vs. Asst CIT Cen Cir 29, Mumbai

In the result, the appeals of the assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3138/MUM/2012[2006-07]Status: DisposedITAT Mumbai21 Dec 2016AY 2006-07

Bench: Shri Mahavir Singh & Shri Ashwani Tanejaassessment Year: 2006-07

Section 1Section 11Section 115JSection 143(3)Section 14A

…or which an insurance amount is claimed and hence amount received from the insurance company should be taken into account in determining the profits and gains of an industrial undertaking under section 80-IA of the Act. 4. DCIT v. Harjivandas Juthabhai Zaveri 258 ITR 785 (Guj) The amount received by the assessee for job work, sale of empty soda ash, bardatui, empty barrels, plastic wastes etc. are eligible to be considered for deduction available under section 80-IA of the Act. 5. Arvind Fashions Ltd. v. ACIT ITA No. 1037/Ahd/2005 decided on Dec 18, 2009 (AHD) Sale of scrap integrally forms part of the manufactur…

M/S A.P. Processors, Delhi vs. ITO, New Delhi

In the result, ITA No.4345/Del/2015 of the assessee is partly allowed for

ITA 4346/DEL/2015[2010-11]Status: DisposedITAT Delhi21 Oct 2016AY 2010-11

Bench: Smt Diva Singh

Section 32(1)(iia)

….No.-4345 & 4346/Del/2015 (A.P.PROCESSORS VS ITO) Page 3 of 7 Allied Industries Ltd. (2010) 326 ITR 27 (P&H); (iv) CIT vs. Rane (Madras) Ltd. (1998) 148 CTR (Mad) 404 : (1999) 238 ITR 377 (Mad) and (v) Dy, CIT vs. Harjivandas Juthabhai Zaveri & Anr. (2002) 258 ITR 785 (Guj.) strengthens our aforesaid view. In view of the above detailed discussions and precedents, we hold that assessee is a manufacturer and eligible for deduction u/s 32(1)(iia) of the Act and so we allow the additional depreciation @20% on Rs. 49,83,575/- which comes Rs.9,96,715/- and accordingly decide the ground no. 3 in favor of the Assessee…

Dy. CIT v. Harjivandas Juthabhai Zaveri

What is Dy. CIT v. Harjivandas Juthabhai Zaveri authority for?

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Issues it is cited on

Judgments citing Dy. CIT v. Harjivandas Juthabhai Zaveri

Ipca Laboratories Ltd, Mumbai vs. Asst CIT (Ltu), Mumbai

DCIT (Ltu) 1, Mumbai vs. Ipca Laboratories Ltd, Mumbai

Ipca Laboratories Ltd, Mumbai vs. Asst CIT (Ltu), Mumbai

Ipca Laboratories Ltd, Mumbai vs. DCIT (Ltu), Mumbai

Ipca Laboratories Ltd, Mumbai vs. ACIT (Ltu), Mumbai

Ipca Laboratories Ltd, Mumbai vs. DCIT (Ltu), Mumbai

ACIT Cen Cir 13, Mumbai vs. Ipca Laboratories Ltd, Mumbai

M/S. Fdc Limited, Mumbai vs. Addll. CIT- 8 (1), Mumbai

Colgate Palmolive (India) Ltd, Mumbai vs. Addl CIT 10(3), Mumbai

DCIT 10(3), Mumbai vs. Colgate Palmolive (India) Ltd, Mumbai

ACIT Circle-3(1), Visakhapatnam vs. Dredging Corporation of India Limited, Visakhapatnam

Dredging Corporation of India Ltd, Visakhapatnam vs. DCIT, Circle -3(1), Visakhapatnam

The Addl. Vapi Range, Vapi vs. M/S. Hamilton Housewares Vt..Ltd., Silvassa

The Indian Steel & Wire Products Ltd., Kolkata vs. D.C.I.T., Circle-1(2), Kolkata

Sterlite Technologies Ltd, Pune vs. Asst CIT Ltu, Mumbai

Asst CIT Ltu, Mumbai vs. Sterlite Technologies Ltd, Mumbai

The Supreme Industries Ltd, Mumbai vs. DCIT Ltu, Mumbai

The Supreme Industries Ltd, Mumbai vs. Addl CIT Ltu, Mumbai

The Supreme Industries Ltd, Mumbai vs. Asst CIT Cen Cir 29, Mumbai

M/S A.P. Processors, Delhi vs. ITO, New Delhi