Fenner (India) Ltd. v. CIT

241 ITR 803High Court2000#4647 most cited

What is Fenner (India) Ltd. v. CIT authority for?

Income derived from scrap generated during the manufacturing process of an industrial undertaking is eligible for deduction under Section 80IB or 80IA of the Income Tax Act.

25

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2024.

Also referred to as

Fenner (India) Ltd. v. CIT · section 80IB · section 80IA · scrap sale · industrial undertaking · deduction · business income

Sections most often in play

Section 1961Section 115JBSection 132Section 142(1)Section 143(2)Section 143(3)Section 14ASection 153A

Issues it is cited on

section 2(7)section 120(4)(b)section 120(1)section 2(7a)section 163section 115jasection 120section 14a(2)section 156section 16book profitssection 80ib

Judgments citing Fenner (India) Ltd. v. CIT

Gail (India) Ltd., New Delhi vs. DCIT-Ltu Delhi, New Delhi

Appeal is dismissed

ITA 4454/DEL/2013[1996-97]Status: DisposedITAT Delhi26 Oct 2020AY 1996-97

Bench: Sh. R. K. Panda & Ms Suchitra Kamble

Section 80HSection 80I

…ains of the eligible undertaking and the same were eligible for deduction. The Ld. AR relied upon the following decisions: i. CIT vs. Sadhu Forging Ltd. 336 ITR 444 (Del HC) ii. CIT vs. Arvind Constructions 172 Taxman 5 (Del) iii. Fenner (India) Ltd. vs. CIT 241 ITR 803 (Mad) iv. CIT vs. Meghalaya Steels Ltd. 383 ITR 217 (SC) v. CIT vs. Indo Swiss Jewels Ltd. 284 ITR 389 (Bom) vi. DLF Power Limited in ITA No. 1195/Del/2002 (Del) vii. Asia Investments Ltd. vs. DCIT 90 ITD 630 (Mum) – Sale of scrap viii. ACIT vs. Maxcare Laboratories Ltd. 92 ITD 11 (Cuttack) Sale of scrap ix. ACIT vs. Biotech Medicals (P) Ltd. 310…

The Asstt. Commissioner of Income Tax, Vapi Circle, Vapi vs. M/S. Mitsu Limited, Daman

In the result, the appeal of the Revenue is dismissed

ITA 3510/AHD/2016[2000-01]Status: DisposedITAT Surat04 May 2020AY 2000-01

Bench: Shri Sandip Gosain & Shri O. P. Meenav. ""यथ"/Respondent आ.अ.सं././././I "नधा"र अपीलाथ" Appellant S .T.A No. ण N वष"/A Y: 1 1671/Ah 2002- M/S. Mitsu Limited, V. Assistant D/2006 03 304/2, Iind Phase, Commissioner Of Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 2 1371/Ah 2002- Assistant V. M/S. Mitsu Limited, D/2006 03 Commissioner Of 304/2, Iind Phase, Income Tax-Vapi Gidc, Vapi 396195 Circle, Vapi Pan: Aaccm 2764 Q Co.No.1 2002- M/S. Mitsu Limited, V. Assistant 3 84/Ahd/ 03 304/2, Iind Phase, Commissioner Of 2006 Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 4 1672/Ah 2003- M/S. Mitsu Limited, V. Assistant D/2006 04 304/2, Iind Phase, Commissioner Of Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 5 1764/Ah 2003- Assistant V. M/S. Mitsu Limited, D/2006 04 Commissioner Of 304/2, Iind Phase, Income Tax-Vapi Gidc, Vapi 396195 Circle, Vapi Pan: Aaccm 2764 Q 6 1000/Ah 2002- M/S. Mitsu Limited, V. Assistant D/2016 03 304/2, Iind Phase, Commissioner Of Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 7 3510/Ah 2000- Assistant V. M/S. Mitsu Limited, D/2016 01 Commissioner Of Page 2 Of 83 Mitsu Ltd. V. Acit- Vapi/I.T.A. No.1671-1371,Co-184,1672-1764,1614 &1000/Ahd/2006/A.Y.02-03,03-04,06-07.02-03 Income Tax-Vapi 304/2, Iind Phase, Circle, Vapi Gidc, Vapi 396195 Pan: Aaccm 2764 Q

Section 143

…ed during the manufacturing process and is thus, directly related to source of business income. Reliance was also placed in the case of Rolla Taineras Ltd. v. DCIT [200] 69 TTJ (Del) and Madras High Court in the case of Fenner (India) Limited v. CIT [200] 241 ITR 803 ((Mad). 87. Being aggrieved, the Revenue has filed this appeal before the Tribunal. The learned D.R. supported the order of the AO. 88. Per contra, Learned Counsel submitted the issue is covered in favour of the assessee by various decisions. It was submitted that netting of interest has been allowed by the Hon`ble Supreme Court in the case of AC…

M/S. Mitsu Private Limited, Vapi vs. The ACIT, Vapi Circle, Vapi

In the result, the appeal of the Revenue is dismissed

ITA 1000/AHD/2016[2002-03]Status: DisposedITAT Surat04 May 2020AY 2002-03

Bench: Shri Sandip Gosain & Shri O. P. Meenav. ""यथ"/Respondent आ.अ.सं././././I "नधा"र अपीलाथ" Appellant S .T.A No. ण N वष"/A Y: 1 1671/Ah 2002- M/S. Mitsu Limited, V. Assistant D/2006 03 304/2, Iind Phase, Commissioner Of Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 2 1371/Ah 2002- Assistant V. M/S. Mitsu Limited, D/2006 03 Commissioner Of 304/2, Iind Phase, Income Tax-Vapi Gidc, Vapi 396195 Circle, Vapi Pan: Aaccm 2764 Q Co.No.1 2002- M/S. Mitsu Limited, V. Assistant 3 84/Ahd/ 03 304/2, Iind Phase, Commissioner Of 2006 Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 4 1672/Ah 2003- M/S. Mitsu Limited, V. Assistant D/2006 04 304/2, Iind Phase, Commissioner Of Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 5 1764/Ah 2003- Assistant V. M/S. Mitsu Limited, D/2006 04 Commissioner Of 304/2, Iind Phase, Income Tax-Vapi Gidc, Vapi 396195 Circle, Vapi Pan: Aaccm 2764 Q 6 1000/Ah 2002- M/S. Mitsu Limited, V. Assistant D/2016 03 304/2, Iind Phase, Commissioner Of Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 7 3510/Ah 2000- Assistant V. M/S. Mitsu Limited, D/2016 01 Commissioner Of Page 2 Of 83 Mitsu Ltd. V. Acit- Vapi/I.T.A. No.1671-1371,Co-184,1672-1764,1614 &1000/Ahd/2006/A.Y.02-03,03-04,06-07.02-03 Income Tax-Vapi 304/2, Iind Phase, Circle, Vapi Gidc, Vapi 396195 Pan: Aaccm 2764 Q

Section 143

…ed during the manufacturing process and is thus, directly related to source of business income. Reliance was also placed in the case of Rolla Taineras Ltd. v. DCIT [200] 69 TTJ (Del) and Madras High Court in the case of Fenner (India) Limited v. CIT [200] 241 ITR 803 ((Mad). 87. Being aggrieved, the Revenue has filed this appeal before the Tribunal. The learned D.R. supported the order of the AO. 88. Per contra, Learned Counsel submitted the issue is covered in favour of the assessee by various decisions. It was submitted that netting of interest has been allowed by the Hon`ble Supreme Court in the case of AC…

Dy. C.I.T.1(2), Raipur (Cg) vs. M/S Godawari Power & Ispat Ltd., Raipur (Cg)

In the result, the appeal filed by the Revenue is partly allowed for

ITA 365/BIL/2014[2011-12]Status: DisposedITAT Raipur01 Oct 2018AY 2011-12

Bench: Shri R. K. Panda & Ms. Suchitra Kambleassessment Year : 2011-12 Dcit- 1(2), Godawari Power & Ispat Ltd., Raipur (Cg). Plot No.482/2, Industrial Growth Vs. Centre, Phase- 1, Siltara, Raipur (Cg).

For Appellant: Shri R. B. Doshi, CAFor Respondent: Shri P. K. Mishra, CIT(DR)
Section 143(2)Section 143(3)Section 14ASection 3Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year : 2011-12 DCIT- 1(2), Godawari Power & Ispat Ltd., Raipur (CG). Plot No.482/2, Industrial Growth Vs. Centre, Phase- 1, Siltara, Raipur (CG). PAN : AAACI7189K (Appellant) (Respondent) C.O. No.12/RPR/2018 (In ITA No.365/RPR/2014) Assessment Year : 2011-12 Godawari Power & Ispat Ltd., DCIT- 1(2), Plot No.482/2, Industrial Growth Raipur (CG). Centre, Phase- 1, Siltara, Vs. Raipur (CG). PAN : AAACI7189K (Appellant) (Respondent) Department by : Shri P. K.…

Asst CIT Large Tax Payer Unit, Mumbai vs. Glenmark Generics Ltd, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 5515/MUM/2013[2009-10]Status: DisposedITAT Mumbai05 Feb 2016AY 2009-10

Bench: Shri C.N. Prasad & Shri Rajesh Kumarआयकर अपील सं/ I.Ta No.5515/Mum/2013 ("नधा"रण वष" / Assessment Year:2009-10 बनाम/ The Acit, M/S. Glenmark Generics Ltd., Large Tax Payer Unit, B/2, Mahalaxmi Chambers, Vs. Centre-1, 29Th Floor, 22, Bhulabhai Desai Road, World Trade Centre, Mumbai -400 026 Cuffe Parade, Mumbai-400 005 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Aaccg 9820D (अपीलाथ" /Appellant) (""यथ" / Respondent) .. अपीलाथ" ओर से/ Appellant By: Ms. Bharti M. Singh ""यथ" क" ओर से/Respondent By: Shri Vijay Mehta सुनवाई क" तार"ख / Date Of Hearing :01.02.2016 घोषणा क" तार"ख /Date Of Pronouncement :05 .02.2016 आदेश / O R D E R Per C.N. Prasad, Jm:

For Appellant: Ms. Bharti M. SinghFor Respondent: Shri Vijay Mehta
Section 80Section 80I

…decision of the ITAT Ahmedabad Bench in the case of M/s. Arvind Fashions Ltd Vs ACIT (37 SOT 369), Hon’ble Gujarat High Court in the case of DCIT Vs Harjivandas Juthabhai Zaveri (258 ITR 785), Hon’ble Madras High Court in the case Fenner (India) Ltd. Vs CIT (241 ITR 803). However, the AO rejected the submission of the assessee and treated the scrap sale as income not derived from industrial undertaking for the purpose of computation of deduction u/s. 80IB of the Act. 4. On appeal, the Ld. CIT(A) following the decision of the Ahmedabad Bench and on the decision of the Mumbai Bench in the case of J & B Industries…