What is Electrocast Sales India Ltd. v. DCIT authority for?

A scheme of amalgamation or demerger approved by the High Court, having considered public interest, cannot be disturbed by the revenue authorities solely on the ground that the assessee is not entitled to certain benefits like those under Section 72A of the Income Tax Act.

How many judgments cite Electrocast Sales India Ltd. v. DCIT?

30 judgments on BharatTax cite Electrocast Sales India Ltd. v. DCIT (170 ITD 507), spanning 2019 to 2025.

Which sections of the Income Tax Act does Electrocast Sales India Ltd. v. DCIT come up under?

It is most often cited in judgments turning on Section 143(2), Section 11, Section 12, Section 133A, Section 143(3), Section 147.

Electrocast Sales India Ltd. v. DCIT (170 ITD 507)

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

In the result appeals and Cross Objection of the assessee for Assessment Years 2011-12, 2012, 2013-14 and 2014-15 are partly allowed as indicated above

ITA 1412/MUM/2018[2012-13]Status: DisposedITAT Mumbai14 Dec 2021AY 2012-13

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Nishant ThakkarFor Respondent: Shri Sushil Kumar Mishra

Section 115Section 153CSection 32Section 35Section 80I

…ent Ltd., 95. We would be sitting on the judgment and wisdom of the Hon’ble Courts if we were to deny the benefit especially sanctioned by the Hon’ble High Courts. 96. The Kolkata Bench of the Tribunal in case of Electrocast Sales India Ltd. vs. DCIT [2018] 170 ITD 507, has held that merger scheme approved by the Hon'ble High Court having in mind the larger public interest, cannot be disturbed by the revenue. We concur with the view taken by the coordinate Bench to hold that since the scheme of amalgamation was approved by the Hon'ble High Court only after ensuring that the same is not prejudicial to the intere…

DCIT 6(2)(1), Mumbai vs. Ceat Ltd, Mumbai

In the result, appeal of the assessee is allowed, and departmental appeal is treated as infructuous

ITA 673/MUM/2017[2008-09]Status: DisposedITAT Mumbai22 Sept 2021AY 2008-09

Bench: Shri Shamim Yahya, Am & Shri Pavan Kumar Gadale, Jm Dcit-6(2)(1) M/S. Ceat Ltd. Room No.563, Aaykar Bhawan Rpg House, 463 M.K.Road, Churchgate Vs. Dr. Annie Besant Road, Worli Mumbai-400 020 Mumbai-400 030

For Appellant: Shri Vijay MehtaFor Respondent: Shri V. Sreekar & Shri Manprit Duggal

Section 143(3)Section 147Section 148Section 2Section 47

…High Court and even against the order passed by the Hon'ble Bombay High Court. The Assessing Officer now cannot have a belief contrary to the order of the Hon'ble Bombay High Court. In order to support the said case of Electrocast Sales India Ltd v. Dy. CIT [170 ITD 507 (Kol)]. It was submitted that the Assessing Officer cannot entertain a belief that investment undertaking was not a separate undertaking of assessee, especially when no objection has been taken by the Department before the Hon'ble High Court at the time of approval of scheme of demerger. 12. It was further submitted that while reopening the asse…

DCIT 4(3)(2), Mumbai vs. M/S.Shinano Retail Private Limited, Mumbai

In the result, the appeal of the Revenue is dismissed and the cross objection of the assessee is allowed

ITA 1205/MUM/2019[2012-13]Status: DisposedITAT Mumbai08 Jan 2021AY 2012-13

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2012-13

For Appellant: Shri Vijay Mehta, A.RFor Respondent: Shri Sandeep Raj, D.R

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER Assessment Year: 2012-13 DCIT 4(3)(2), M/s. Shinano Retail Pvt. Room No.649, Ltd., 6th Floor, 4th Floor, Court House, Vs. Aayakar Bhavan, Lokmanya Tilak Marg, Mumbai - 400020 Dhobi Talao, Mumbai – 400 002 PAN: AALCS 4572R (Appellant) (Respondent) CO No.257/M/2019 (Arising out of ITA No.1205/M/2019 Assessment Year: 2012-13 M/s. Shinano Retail Pvt. DCIT 4(3)(2), Ltd., Room No.649, 4th Floor, Court House, 6th Floor, Vs. Lokmanya Tilak Marg, Aayakar Bhavan, Dhobi Talao,…

Essar Capital Ltd, Mumbai vs. Pr CIT 6, Mumbai

In the result the appeal of the assessee is allowed

ITA 3759/MUM/2017[2012-13]Status: DisposedITAT Mumbai08 Jan 2021AY 2012-13

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2012-13 M/S. Vajresh Consultants Prcit 6, Ltd. (Earlier Known As Aayakar Bhavan, Essar Capital Ltd.), Mumbai - 400020 Vs. 40-B, Ridge Road, Malabar Hill, Mumbai – 400 006 Pan: Aabce 7257R (Appellant) (Respondent) Present For: Assessee By : Shri Nishant Thakkar, A.R. & Shri Hiten Chande, A.R. Revenue By : Shri R. Manjunatha Swamy, D.R. Date Of Hearing : 23.10.2020 Date Of Pronouncement : 08.01.2021 O R D E R

For Appellant: Shri Nishant Thakkar, A.R. &For Respondent: Shri R. Manjunatha Swamy, D.R

Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER Assessment Year: 2012-13 M/s. Vajresh Consultants PrCIT 6, Ltd. (Earlier known as Aayakar Bhavan, Essar Capital Ltd.), Mumbai - 400020 Vs. 40-B, Ridge Road, Malabar Hill, Mumbai – 400 006 PAN: AABCE 7257R (Appellant) (Respondent) Present for: Assessee by : Shri Nishant Thakkar, A.R. & Shri Hiten Chande, A.R. Revenue by : Shri R. Manjunatha Swamy, D.R. Date of Hearing : 23.10.2020 Date of Pronouncement : 08.01.2021 O R D E R Per Rajesh Kumar, Accountant Member: The p…