Finance Ltd. v. DCIT

395 ITR 291High Court2017#4569 most cited

What is Finance Ltd. v. DCIT authority for?

MAT credit granted under section 115JAA should be inclusive of surcharge and cess.

26

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2025.

Also referred to as

Srei Infrastructure Finance Ltd. v. DCIT · 395 ITR 291 · section 115JAA · MAT credit · surcharge · education cess · inclusive of surcharge and cess · Calcutta High Court

Also reported as

49 Taxmann.com 291

Sections most often in play

Section 10(34)Section 115JAASection 115JBSection 143(1)Section 143(2)Section 143(3)Section 1956Section 1957: Section 23C

Issues it is cited on

scientific research expendituresection 115jaasection 35(1)(i)section 237section 115osection 115jamat creditsection 39transferee companysection 35(1)transferor companysection 288

Judgments citing Finance Ltd. v. DCIT

Group India P. Ltd, Navi Mumbai vs. DCIT (Ltu), Mumbai

The appeals of the assessee are partly allowed

ITA 2348/MUM/2017[2008-09]Status: DisposedITAT Mumbai11 Oct 2018AY 2008-09

Bench: Shri Joginder Singh & Shri Ramit Kochar

Section 115JSection 154

…ano (ITA No. 579/JP/2013 dated 15.05.2017) where the aforesaid decision of the Hon’ble Supreme Court has been followed. Further, the ld. AR referred to the decision of Hon’ble Calcutta High Court in the case of Srei Infrastructure Finance Ltd. vs. DCIT [2016] 395 ITR 291 (Cal) wherein the earlier decision of the Hon’ble Allahabad High Court in case of CIT v. Vacment India [2014] 369 ITR 304 (All) has been distinguished and it has been held that both the surcharge and education cess are part of income tax. 5. The question of law which came up for consideration before the Hon’ble Calcutta High Court (supra) was whe…

The DCIT, Circle-2(1)(1), Ahmedabad vs. Gujarat Apollo Industries Ltd., Ahmedabad

The appeal of the asssessee is partly allowed

ITA 154/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad19 Sept 2018AY 2011-12
For Appellant: Shri M.K. Patel, A.RFor Respondent: Shri V.K. Singh, Sr. D.R
Section 143(2)Section 143(3)Section 195Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member ITA Nos. 109 to 110/Ahd/2015 Assessment Year 2010-11 to 2011-12 Gujarat Apollo Industries The Jt. CIT, Ltd., “Parishram”, 5-B, Range-4, Rashmi Society, Vs Ahmedabad Near Mithakhali Circle, (Respondent) Narvangpura, Ahmedabad PAN: AAACG7248P (Appellant) ITA Nos. 153 to 154/Ahd/2015 Assessment Year 2010-11 to 2011-12 The DCIT, Gujarat Apollo Circle-2(1)(1), Industries Ltd., Ahmedabad Vs “Parishram”, 5-B, (Appellant) Rashmi Society, Near Mithakhali Circle, Narvangpura,…

The DCIT, Circle-2(1)(1), Ahmedabad vs. Gujarat Apollo Industries Ltd., Ahmedabad

The appeal of the asssessee is partly allowed

ITA 153/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad19 Sept 2018AY 2010-11
For Appellant: Shri M.K. Patel, A.RFor Respondent: Shri V.K. Singh, Sr. D.R
Section 143(2)Section 143(3)Section 195Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member ITA Nos. 109 to 110/Ahd/2015 Assessment Year 2010-11 to 2011-12 Gujarat Apollo Industries The Jt. CIT, Ltd., “Parishram”, 5-B, Range-4, Rashmi Society, Vs Ahmedabad Near Mithakhali Circle, (Respondent) Narvangpura, Ahmedabad PAN: AAACG7248P (Appellant) ITA Nos. 153 to 154/Ahd/2015 Assessment Year 2010-11 to 2011-12 The DCIT, Gujarat Apollo Circle-2(1)(1), Industries Ltd., Ahmedabad Vs “Parishram”, 5-B, (Appellant) Rashmi Society, Near Mithakhali Circle, Narvangpura,…

Gujarat Apollo Industries Limited, Ahmedabad vs. The Jt. CIT, Range-4, Ahmedabad

The appeal of the asssessee is partly allowed

ITA 110/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad19 Sept 2018AY 2011-12
For Appellant: Shri M.K. Patel, A.RFor Respondent: Shri V.K. Singh, Sr. D.R
Section 143(2)Section 143(3)Section 195Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member ITA Nos. 109 to 110/Ahd/2015 Assessment Year 2010-11 to 2011-12 Gujarat Apollo Industries The Jt. CIT, Ltd., “Parishram”, 5-B, Range-4, Rashmi Society, Vs Ahmedabad Near Mithakhali Circle, (Respondent) Narvangpura, Ahmedabad PAN: AAACG7248P (Appellant) ITA Nos. 153 to 154/Ahd/2015 Assessment Year 2010-11 to 2011-12 The DCIT, Gujarat Apollo Circle-2(1)(1), Industries Ltd., Ahmedabad Vs “Parishram”, 5-B, (Appellant) Rashmi Society, Near Mithakhali Circle, Narvangpura,…

Gujarat Apollo Industries Limited, Ahmedabad vs. The Jt. CIT, Range-4, Ahmedabad

The appeal of the asssessee is partly allowed

ITA 109/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad19 Sept 2018AY 2010-11
For Appellant: Shri M.K. Patel, A.RFor Respondent: Shri V.K. Singh, Sr. D.R
Section 143(2)Section 143(3)Section 195Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member ITA Nos. 109 to 110/Ahd/2015 Assessment Year 2010-11 to 2011-12 Gujarat Apollo Industries The Jt. CIT, Ltd., “Parishram”, 5-B, Range-4, Rashmi Society, Vs Ahmedabad Near Mithakhali Circle, (Respondent) Narvangpura, Ahmedabad PAN: AAACG7248P (Appellant) ITA Nos. 153 to 154/Ahd/2015 Assessment Year 2010-11 to 2011-12 The DCIT, Gujarat Apollo Circle-2(1)(1), Industries Ltd., Ahmedabad Vs “Parishram”, 5-B, (Appellant) Rashmi Society, Near Mithakhali Circle, Narvangpura,…

The DCIT, Central Circle-2(1), Ahmedabad vs. Intas Pharmaceuticals Ltd., Ahmedabad

In the result, the appeal of the Revenue is allowed

ITA 1740/AHD/2014[2010-11]Status: DisposedITAT Ahmedabad26 Sept 2017AY 2010-11
For Appellant: Shri P.M. Mehta, A.RFor Respondent: Shri K. Madhusudan, Sr. D.R
Section 111JSection 115JSection 143(1)Section 154Section 234BSection 8aSection 8cSection 90Section 91

…s court. The appeal by certificate is dismissed.” We have noticed that on the identical issue the hon’ble High Court of Calcutta has decided the matter in favour of the Revenue in the case of Srei Infrastructure Finance Pvt. Ltd. vs. DCIT, Circle-11(2) [2017] 395 ITR 291(Calcutta). The relevant part of the pronouncement is reproduced as under:- “3. The question raised by the assessee has its route in the form of Income Tax Return. In other words, the assessee, we are inclined to think, was probably inspired to raise the issue by the form of income tax return for the assessment year 2008-09, the relevant portion…