Great Eastern Exports v. CIT

332 ITR 14High Court2011#8589 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2025.

Sections most often in play

Section 35(2AB)Section 37(1)Section 40(a)(i)Section 115JB Section 143(3)Section 144C Section 31(i)Section 32(1)(iia)

Issues it is cited on

india total income business

Judgments citing Great Eastern Exports v. CIT

M/S.APOLLO TYRES LTD,COCHIN vs. THE PRINCIPAL COMMISSIONER OF INCOMETAX, COCHIN

In the result, the appeal filed by the assessee stands partly allowed for statistical purposes

ITA 609/COCH/2017[2013-14]Status: DisposedITAT Cochin01 Sept 2025AY 2013-14

Bench: Shri Inturi Rama Rao, Am & Shri Rahul Chaudhary, Jm Assessment Year: 2013-14 Apollo Tyres Ltd. .......... Appellant 3Rd Floor, Areekal Mansion, Panampilly Nagar, Kochi 682036 [Pan: Aaaca6990Q] Vs. Dcit, Corporate Circle-1(1), Kochi ......... Respondent Assessee By: Shri Abraham Joseph Markos, Adv. Revenue By: Shri Sanjit Kumar Das, Cit-Dr Date Of Hearing: 20.08.2025 Date Of Pronouncement: 01.09.2025

For Appellant: Shri Abraham Joseph Markos, AdvFor Respondent: Shri Sanjit Kumar Das, CIT-DR

Section 115JSection 143(3)Section 32Section 32(1)(iia)Section 35Section 43(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI RAHUL CHAUDHARY, JM Assessment Year: 2013-14 Apollo Tyres Ltd. .......... Appellant 3rd Floor, Areekal Mansion, Panampilly Nagar, Kochi 682036 [PAN: AAACA6990Q] vs. DCIT, Corporate Circle-1(1), Kochi ......... Respondent Assessee by: Shri Abraham Joseph Markos, Adv. Revenue by: Shri Sanjit Kumar Das, CIT-DR Date of Hearing: 20.08.2025 Date of Pronouncement: 01.09.2025 O R D E R Per: Inturi Rama Rao, AM This appeal filed by the assessee is directed against the final assessment order dated 27.10.2017 passed u/s. 143(3) r.w.…

M/S ALLAHDAD TANNERY,KANPUR vs. DY. COMMISSIONER OF INCOME TAX-I, KANPUR

ITA 620/LKW/2016[2004-05]Status: DisposedITAT Lucknow20 Aug 2025AY 2004-05

Section 143(1)Section 143(2)Section 801BSection 80HSection 80ISection 8O

…noted that the Bombay High Court had in Associated Capsules Private Limited v. Deputy Commissioner of Income Tax and another [2011] 332 ITR 42 (Bom) dissented from the view taken by the Delhi High in Great Eastern Exports vs Commissioner of Income-Tax [2011] 332 ITR 14 (Delhi). While Hon'ble Mr. Justice Anil R. Dave took the view that the judgement of the Delhi' High Court in Great Eastern Exports v. €commissioner of Income-Tax [2011] 332 ITR 14 (Delhi) lays down the correct position in law and allowed the appeals of the Revenue, Hon'ble Mr. Justice Dipak Misra dissented and held that the law laid down by the Bo…

SHITAL FIBERS LTD. vs. COMMISSIONER OF INCOME TAX

C.A. No.-014318-014318 - 2015Supreme Court20 May 2025

Bench: HON'BLE MR. JUSTICE ABHAY S. OKA

Section 143(1)(a)Section 143(2)Section 147Section 148Section 80

…etc. Page 12 of 20 and Hindustan Mint and Agro Products P. Ltd. (2009) 315 ITR (AT) 401 (Delhi), which are affirmed by the Delhi High Court in the case of Great Eastern Exports (2011) 332 ITR 14. Reliance is also placed on decision of the Kerala High Court in the case of Olam Exports (India) Ltd. (2011) 332 ITR 40, which supports the case of the Revenue. 40. We find it difficult to subscribe to the views expressed by the Delhi High Court in interpreting the provisions of section 80-IA(9). In that case, in fact, the cou…

ACIT - CC-3(3), MUMBAI vs. M/S.WELSPUN INDIA LTD., MUMBAI

In the result, the appeal filed by the revenue is dismissed

ITA 2551/MUM/2021[2016-17]Status: DisposedITAT Mumbai11 Jul 2022AY 2016-17

Bench: Shri Prashant Maharishi & Shri Pavan Kumar Gadaleacit, Cc-3(3), Vs. M/Swelspun India Ltd Room No. 1923, 19Th B Wing, 9Th Floor, Floor, Air India Bldg, Trade Worldcentere, Nariman Point, Senapati Bapat Marg, Mumbai-400021. Kamala Mills Compound, Lower Parel, Mumbai - 400013 Pan/Gir No. : Aaacw1259N Appellant .. Respondent Appellant By : Shri Jasbir Chouhan.Cit.Dr Respondent By : Shri Rajiv Khandelwal.Ar Date Of Hearing 12.07.2022 Date Of Pronouncement 25.07.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm:

For Appellant: Shri Jasbir Chouhan.CIT.DRFor Respondent: Shri Rajiv Khandelwal.AR

Section 115JSection 132Section 143Section 143(2)Section 143(3)Section 14ASection 153A

…en rule of construction. " 4.15. He also relied on various other Supreme Court decisions as mentioned in the Broad Proposition advanced by the ld. counsel. Ld. counsel also referred to the Jurisdictional High Court in the case of Great Eastern Exports v. CIT 332 ITR 14, wherein also it has been held that if the language of the statute is plain and capable of one and only one meaning, that obvious meaning is to be given to the said provision. 4.17. Accordingly, ld. counsel submitted that applicability of provisions of sec. 14A is confined to computation of tax liability under the five heads of income enumerated…

BACHHRAJ FACTORIES PVT LTD.,MUMBAI vs. ACIT CIRCLE-3(1)(1), MUMBAI

In the result, the appeal of the assessee is hereby partly allowed

ITA 3986/MUM/2019[2014-15]Status: DisposedITAT Mumbai07 Apr 2021AY 2014-15

For Appellant: Shri Kirit KamdarFor Respondent: Shri Tharian Oommen (DR)

Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI M. BALAGANESH, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.3986/Mum/2019 (ननधधारण वर्ा / Assessment Years: 2014-15) बनधम/ Bachhraj Factories Pvt. Ltd. ACIT, Circle-3(1)(1) 2nd Floor, Bajaj Bhawan, R. No. 607, Aayakar Vs. 226, Nariman Point, Bhavan, M. K. Road, Mumabi-400021. New Marine Lines, Mumbai-400020. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. :AAACB4654N (प्रत्यथी / Respondent) (अपीलाथी /Appellant) .. Assessee by: Shri Kirit Kamdar Revenue by: Shri Tharian Oommen (DR) सुनवाई की तारीख / Date of Hearing: 11/02/2021 घोषणा की तारीख /Dat…

WELSPUN STEEL LTD,MUMBAI vs. DCIT CEN CIR 3(3), MUMBAI

In the result, the appeal filed by the assessee is hereby ordered to be partly allowed

ITA 6759/MUM/2017[2013-14]Status: DisposedITAT Mumbai17 Jan 2020AY 2013-14

Bench: Shri Rajesh Kumar, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.6759/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2013-14) M/S. Welspun Steel Limited बिधम/ Dcit, Central Circle-3(3) B-Wing, Trade World, 9Th Air India Building, 19Th Vs. Floor, Kamala Mill Floor, Nariman Point, Compound, S. B. Marg, Mumbai-400021. Lower Parel, Mumbai- 400013. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacw5308G (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Farrokh Irani Revenue By: Shri Awungshi Gimson (Dr) सुनवाई की तारीख / Date Of Hearing: 02/12/2019 घोषणा की तारीख /Date Of Pronouncement: 17/01/2020 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 24.10.2017 Passed By The Commissioner Of Income Tax (Appeals) -39, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2013- 14. 2. The Assessee Has Raised The Following Grounds: -

For Appellant: Shri Farrokh IraniFor Respondent: Shri Awungshi Gimson (DR)

Section 115JSection 143(2)Section 14ASection 210Section 234BSection 271(1)(c)

ATLAS METAL PROCESSORS P LTD.,CHENNAI vs. ACIT CORPORATE CIRCLE 1(1), CHENNAI

In the result, the assessee’s appeals for the assessment years

ITA 1995/CHNY/2018[2004-05]Status: DisposedITAT Chennai03 Oct 2019AY 2004-05

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. P. Muthushankar, JCIT

Section 80Section 801ASection 80HSection 80ISection 80l

…ious High Courts on this issue and :-6-: ITA No.1994 & 1995/Chny/2018 referred the matter to a larger Bench and the reference is pending as on date. It is observed that on the same issue, the Delhi High Court in the case of Great Eastern Exports Vs CIT (2011) 332 ITR 14 and the Kerala High Court in the case of Olam Exports India Ltd vs CIT [2011] 332 ITR 40 and the Gujarat High Court in the case of CIT vs Atul Intermediates [2014] 45 taxman.com 275 (Gujarat) have held in favour of revenue. The ITAT Special Bench Chennai in the case of CIT vs Rogini Garments (2007) 108 ITD 49 had also held a similar view. Res…

ATLAS METAL PROCESSORS P LTD.,CHENNAI vs. ACIT CORPORATE CIRCLE 1(1), CHENNAI

In the result, the assessee’s appeals for the assessment years

ITA 1994/CHNY/2018[2001-02]Status: DisposedITAT Chennai03 Oct 2019AY 2001-02

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. P. Muthushankar, JCIT

Section 80Section 801ASection 80HSection 80ISection 80l

M/S. INDAGRO FOODS LTD.,MUMBAI vs. ACIT - (OSD) 2(1), MUMBAI

In the result, appeal of the assessee is allowed

ITA 7342/MUM/2008[2003-2004]Status: DisposedITAT Mumbai26 Apr 2019AY 2003-2004

Bench: Shri Pawan Singh & Shri N.K. Pradhan

For Appellant: Shri Percy Pardiwala, with Ms. Vasanti PatelFor Respondent: Shri Chaitnya Anjaria and Sh. Manoj Kumar Singh (Sr.DR’s)

Section 254(1)Section 80HSection 80I

…Karnataka High Court. The decision of the Hon’ble Bombay High Court in Associated Capsules (P) Ltd (supra), wherein the simultaneous deductions under section 80IB and 80 HHC was allowed and the contrary decisions of Delhi High Court in Great Eastern Export (332 ITR 14) has been referred by Hon’ble Apex Court for larger bench on 10th December 2015 in ACIT Vs Micro Labs Ltd (380 ITR 1). This fact was confronted with ld AR for the assessee and was asked if any decision has rendered by Hon’ble Supreme Court on the reference made to larger bench till now. 28. The ld. AR for the assessee submitted that the Hon’ble…

ASST CIT CIR 6(1)(2), MUMBAI vs. ASK INVESTMENT MANAGERS P.LTD, MUMBAI

The appeal of the Revenue is allowed for statistical

ITA 534/MUM/2017[2012-13]Status: DisposedITAT Mumbai09 Oct 2018AY 2012-13

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year 2012-13 Acit M/S Ask Investment Circle-6(1)(2), Managers Pvt. Ltd. बनाम/ R. No.536, 5Th Floor, 1St Floor Bandbox House, Vs. Aayakar Bhavan, Dr. Ab Road, Worli, M. K. Road, Churchgate, Mumbai-400030 Mumbai-400020 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. Aafca2302P Shri Nitin Waghmode-Dr राज"व क" ओर से / Revenue By "नधा"रती क" ओर से / Assessee By Shri J.D. Mistri Sr. Advocate

Section 115JSection 14A

…er Supreme Court decisions as mentioned in the Broad Proposition advanced by the ld. counsel. ITA. No.534/Mum/2017 18 M/s Ask Investment Managers Pvt. Ltd. Ld. counsel also referred to the Jurisdictional High Court in the case of Great Eastern Exports v. CIT 332 ITR 14, wherein also it has been held that if the language of the statute is plain and capable of one and only one meaning, that obvious meaning is to be given to the said provision. 4.17. Accordingly, ld. counsel submitted that applicability of provisions of sec. 14A is confined to computation of tax liability under the five heads of income enumerated i…

JCIT, GHAZIABAD vs. M/S. SYSTEM CONTROLS & TRANSFORMERS PVT. LTD., GHAZIABAD

In the result, the appeal filed by revenue is allowed and the appeal filed by assessee is

ITA 5335/DEL/2011[1994-95]Status: DisposedITAT Delhi13 Jan 2017AY 1994-95

Bench: Smt Diva Singh & Shri Anadi N. Mishrasystem Controls & Transformers Pvt. Jcit, Ltd., Range-2, Cgo-2, Vs. Ghaziabad Urban Cooperative Bank Ltd, Hapur Road, Ghaziabad Ghaziabad (Appellant) (Respondent)

For Appellant: S/sh. Sanjiv Sapra, Adv & A.S. Jindal

Section 145(2)Section 234BSection 40A(3)

…ved in many judicial decisions, including in Goodyear India Pvt. Ltd. & Others Vs. State of Haryana 188 ITR 402 (SC); Shashikant Laxman Kale Vs. UOI 185 ITR 104 (SC); CIT Vs. Page 23 of 28 R.K.B.K. Ltd. 331 ITR 269 (Calcutta); Great Eastern Exports Vs. CIT 332 ITR 14 (Del.) and American Hotel and Lodging Associating Educational Institution Vs. CBDT 289 ITR 46 (Del.). (C.10) In view of the foregoing paragraphs (C), (C.l), (C.2), (C.3), (C.4), (C.5), (C.5.1), (C.6); (C.7), (C.8) and (C.9) we set aside the order of Ld. CIT(A) and confirm the GP addition of Rs. 74,82,642/- made by the AO. As far as specific add…

DCIT, CIRCLE - 10, KOLKATA, KOLKATA vs. VESUVIOUS INDIA LTD., KOLKATA

ITA 563/KOL/2011[2003-04]Status: DisposedITAT Kolkata30 Dec 2016AY 2003-04

Bench: Hon’Ble Sri Aby T.Varkey, Jm & Dr.Arjun Lal Saini, Am ] I.T.A Nos.563&564/Kol/2011 Assessment Years : 2003-04 & 2004-05 D.C.I.T., Circle-10, -Vs.- Vesuvious India Ltd. Kolkata Kolkata [Pan : Aaacv 8995 Q] (Respondent) (Appellant) For The Appellant : Shri Rajat Kumar Kureel, Jcit, Sr.Dr For The Respondent : Shri Harish Agarwal, Ar Date Of Hearing : 20.12.2016. Date Of Pronouncement : 30.12.2016. Order

For Appellant: Shri Rajat Kumar Kureel, JCIT, Sr.DRFor Respondent: Shri Harish Agarwal, AR

Section 143(3)Section 80Section 80HSection 80I

…e method of computing the deduction provided under other provisions under heading C of Chapter VI-A of the Act. In these circumstances, we find it difficult to concur with the views expressed by the Delhi High Court in the case of Great Eastern Exports [2011] 332 ITR 14. For the same reason, we find it difficult to subscribe to the views expressed by the Kerala High Court in the case of Olam Exports [2011] 332 ITR 40. In the result, we hold that section 80-IA(9) does not affect the computability of deduction under various provisions under heading C of Chapter VI-A, but it affects the allowability of deductions co…

KTM INDIA vs. ACIT CIRCLE,

In the result, the appeal of the assessee is partly allowed

ITA 141/DEL/2008[2004-2005]Status: DisposedITAT Delhi04 Dec 2015AY 2004-2005

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: Dr. Rakesh Gupta &For Respondent: Richa Rastogi, Sr. DR

Section 29Section 80HSection 80I

…d. vs. DCIT & Anr. 332 ITR 0042, wherein the issue has been decided in favour of the assessee and against the Revenue. He has also 7 ITA No.141/Del./2008 referred to the decision of Hon’ble Delhi High Court in the case of Great Eastern Exports vs. CIT (2011) 332 ITR 14 (Del.) which has been decided against the assessee and in favour of the Revenue. In this situation, the ld. Counsel for the assessee contended that where two views were possible, the view favourable to the assessee should be adopted in terms of decision of Hon’ble Supreme Court in the case of CIT vs. Vegetable Products Ltd. 88 ITR 192 (SC). He, th…