Eastern Power Distribution Co. of AP Ltd. v. ACIT

139 TTJ 94Income Tax Appellate Tribunal2011#19074 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2026.

Sections most often in play

Section 115JB Section 10(39)Section 115BBE Section 115J Section 143(3)Section 14A Section 2(24)(xviii)Section 263

Judgments citing Eastern Power Distribution Co. of AP Ltd. v. ACIT

Ambalal Sarabhai Enterprises Ltd., Baroda vs. The Principal Commissioner of Income Tax-1, Baroda

In the result, appeal filed by the assessee is allowed

ITA 903/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad18 Feb 2026AY 2011-12

Bench: The Itat. Considering The Same, The Order Passed By Itat Was Recalled & The Appeal Of The Assessee Fixed For Adjudication Afresh On Merits, Vide Order In Ma No.94/Ahd/2025, Dated 18.12.2025. The Present Appeal, Accordingly, Has Come Up For Hearing Before Us.

For Appellant: Shri Bandish Soparkar, ARFor Respondent: Shri Alpesh Parmar, CIT.DR

Section 115JSection 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE: SHRI SANJAY GARG, JUDICIAL MEMBER AND SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 903/Ahd/2016 (िनधा"रण वष" / Assessment Year : 2011-12) बनाम/ Ambalal Sarabhai The Principal Enterprise Ltd. Commissioner of Income Vs. Wadi Wadi, Sarabhai Marg, Tax Vadodara, Gujarat – 390023 Vadodara-1 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCA6893K (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant by : Shri Bandish Soparkar, AR ""यथ" क" ओर से/Respondent by : Shri Alpesh Parmar, CIT.DR 04/02/2026 Date of Hearing Date of Pronouncement 1…

The India Cements Limited, Chennai vs. DCIT Corporate Circle 2(1) Chennai, Chennai

In the result, appeal filed by the assessee is partly allowed

ITA 2174/CHNY/2024[2017-18]Status: DisposedITAT Chennai02 Jan 2026AY 2017-18

Section 10(39)Section 115JSection 14A

…et Systems & Services Ltd. (2008) 305 ITR 409 (SC) (iii) CIT v. Ilpea Paramount (P.) Ltd. [2010] 192 Taxman 65 (Delhi) (iv) CIT v. National Hydro Electric Power Corpn. Ltd. [2010] 45 DTR 117 (Punj. & Har.) (v) Eastern Power Distribution Co. of AP Ltd Vs ACIT (139 TTJ 94) ITA No.2174/Chny/2024 (AY 2017-18) M/s. The India Cements Ltd. :: 23 :: 8.2 Per contra, the Ld. DR supported the order of the lower authorities. 8.3 Having heard the rival submissions and after perusal of the material placed before us, we agree with the first contention of the Ld. AR that, Section 115JB being a code in itself, the provisions of S…

Sika India Pvt. Ltd., Kolkata vs. DCIT, Cir-12(2), Kolkata

In the result, appeal of the assessee is allowed in part

ITA 911/KOL/2016[2011-2012]Status: DisposedITAT Kolkata30 Oct 2019AY 2011-2012

Bench: Sri J. Sudhakar Reddy & Sri S.S. Viswanethra Ravi) Assessment Year: 2010-11 & Assessment Year: 2011-12 Sika India Pvt. Ltd………………………….……........................................................……………….…......Appellant Commercial Complex-Ii 620, Diamond Harbour Road Kolkata – 700 034 [Pan : Aaecs 1119 F] Vs. Deputy Commissioner Of Income Tax, Circle-11(2), Kolkata……..................……….…....Respondent Appearances By: Shri Himanshu Sinha, Advocate, Appeared On Behalf Of The Assessee. Dr. P.K. Srihari, Cit Sr. D/R, Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : July 31St, 2019 Date Of Pronouncing The Order : October 30Th, 2019 Order Per J. Sudhakar Reddy, Am :-

Section 143(3)

…ng book profit u/s 115JB of the I.T computing book profit u/s 115JB of the I.T. Act. In this regard, I rely on the decision of this . Act. In this regard, I rely on the decision of this Tribunal in the case of Eastern Power Distribution Co. of AP Ltd Vs ACIT (139 TTJ 94) Tribunal in the case of Eastern Power Distribution Co. of AP Ltd Vs ACIT (139 TTJ 94) Tribunal in the case of Eastern Power Distribution Co. of AP Ltd Vs ACIT (139 TTJ 94) wherein on identical set of facts this Tribunal held as follows: wherein on identical set of facts this Tribunal held as follows: "8.2 It is not in dispute that, in the instant…

Mercury Car Rentals Pvt. Ltd., Kolkata vs. DCIT, Circle - 4(2), Kolkata

In the result, the appeal of the assessee is partly allowed for statistical purpose

ITA 1442/KOL/2018[2012-13]Status: DisposedITAT Kolkata10 Apr 2019AY 2012-13

Bench: Shri A. T. Varkey, Jm] I.T.A. No. 1442/Kol/2018 Assessment Year: 2012-13 Mercury Car Rentals Pvt. Ltd. Vs. Dcit, Circle – 4(2), Kolkata [Pan: Aaccm 0488 P] Appellant Respondent

Section 143(3)

…of ascertained liabilities, I am of the considered view that the same is allowable while computing book profit u/s 115JB of the I.T. Act. In this regard, I rely on the decision of this Tribunal in the case of Eastern Power Distribution Co. of AP Ltd Vs ACIT (139 TTJ 94) wherein on identical set of facts this Tribunal held as follows: “8.2 It is not in dispute that, in the instant case, the impugned amount of Rs. 9.08 crores has been appropriated towards the terminal benefits of the employees of the assessee company viz., gratuity and pension payable, on the basis of actuarial valuation. In the following cases i…