IAC v. Fulford India Ltd.

34 TTJ 285Income Tax Appellate Tribunal#14054 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2017 to 2017.

Judgments citing IAC v. Fulford India Ltd.

DCIT Cen Cir 40, Mumbai vs. Saf Yeast Co. P. Ltd, Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are partly allowed

ITA 1780/MUM/2014[2008-09]Status: DisposedITAT Mumbai24 Nov 2017AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am

For Appellant: J.P. Bairagra, ARFor Respondent: B.C.S. Naik, CIT-DR
Section 143(3)Section 80I

…equired to be furnished and the assessee has complied with the same. No specific condition for maintaining separate books. CIT(A) relied on judgements of ITAT, Mumbai Bench in IAC vs Fulford India Ltd 34 TTJ 285 and ITAT Delhi Bench in Hindustan Computers Ltd 38 TTJ 222. (g) On the issue of whether the receipts from the supply of steam would be eligible for benefit under section 80IA. CIT(A) relied on order of ITAT in 33. In the provisions of Section 80IA(4)(iv) of the Act, there is no requirement that assessee should have an independent undertaking for the generation of power alone. More over in this case, the…

DCIT Cen Cir 40, Mumbai vs. Saf Yeast Co. P. Ltd, Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are partly allowed

ITA 1778/MUM/2014[2006-07]Status: DisposedITAT Mumbai24 Nov 2017AY 2006-07

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am

For Appellant: J.P. Bairagra, ARFor Respondent: B.C.S. Naik, CIT-DR
Section 143(3)Section 80I

…ssee’s power generation undertakings. The audit report is required to be furnished and the assessee has complied with the same. No specific condition for maintaining separate books. CIT(A) relied on judgements of ITAT, Mumbai Bench in IAC vs Fulford India Ltd 34 TTJ 285 and ITAT Delhi Bench in Hindustan Computers Ltd 38 TTJ 222. (g) On the issue of whether the receipts from the supply of steam would be eligible for benefit under section 80IA. CIT(A) relied on order of ITAT in 33. In the provisions of Section 80IA(4)(iv) of the Act, there is no requirement that assessee should have an independent undertaking for…

DCIT Cen Cir 40, Mumbai vs. Saf Yeast Co. P. Ltd, Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are partly allowed

ITA 1777/MUM/2014[2005-06]Status: DisposedITAT Mumbai24 Nov 2017AY 2005-06

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am

For Appellant: J.P. Bairagra, ARFor Respondent: B.C.S. Naik, CIT-DR
Section 143(3)Section 80I

…equired to be furnished and the assessee has complied with the same. No specific condition for maintaining separate books. CIT(A) relied on judgements of ITAT, Mumbai Bench in IAC vs Fulford India Ltd 34 TTJ 285 and ITAT Delhi Bench in Hindustan Computers Ltd 38 TTJ 222. (g) On the issue of whether the receipts from the supply of steam would be eligible for benefit under section 80IA. CIT(A) relied on order of ITAT in 33. In the provisions of Section 80IA(4)(iv) of the Act, there is no requirement that assessee should have an independent undertaking for the generation of power alone. More over in this case, the…

Saf Yeast Company P.Ltd, Mumbai vs. DCIT Cen Cir 40, Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are partly allowed

ITA 1637/MUM/2014[2008-09]Status: DisposedITAT Mumbai24 Nov 2017AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am

For Appellant: J.P. Bairagra, ARFor Respondent: B.C.S. Naik, CIT-DR
Section 143(3)Section 80I

…ssee’s power generation undertakings. The audit report is required to be furnished and the assessee has complied with the same. No specific condition for maintaining separate books. CIT(A) relied on judgements of ITAT, Mumbai Bench in IAC vs Fulford India Ltd 34 TTJ 285 and ITAT Delhi Bench in Hindustan Computers Ltd 38 TTJ 222. (g) On the issue of whether the receipts from the supply of steam would be eligible for benefit under section 80IA. CIT(A) relied on order of ITAT in 33. In the provisions of Section 80IA(4)(iv) of the Act, there is no requirement that assessee should have an independent undertaking for…

Saf Yeast Company P.Ltd, Mumbai vs. DCIT Cen Cir 40, Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are partly allowed

ITA 1636/MUM/2014[2007-08]Status: DisposedITAT Mumbai24 Nov 2017AY 2007-08

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am

For Appellant: J.P. Bairagra, ARFor Respondent: B.C.S. Naik, CIT-DR
Section 143(3)Section 80I

…ssee’s power generation undertakings. The audit report is required to be furnished and the assessee has complied with the same. No specific condition for maintaining separate books. CIT(A) relied on judgements of ITAT, Mumbai Bench in IAC vs Fulford India Ltd 34 TTJ 285 and ITAT Delhi Bench in Hindustan Computers Ltd 38 TTJ 222. (g) On the issue of whether the receipts from the supply of steam would be eligible for benefit under section 80IA. CIT(A) relied on order of ITAT in 33. In the provisions of Section 80IA(4)(iv) of the Act, there is no requirement that assessee should have an independent undertaking for…

Saf Yeast Company P.Ltd, Mumbai vs. DCIT Cen Cir 40, Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are partly allowed

ITA 1635/MUM/2014[2006-07]Status: DisposedITAT Mumbai24 Nov 2017AY 2006-07

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am

For Appellant: J.P. Bairagra, ARFor Respondent: B.C.S. Naik, CIT-DR
Section 143(3)Section 80I

…ssee’s power generation undertakings. The audit report is required to be furnished and the assessee has complied with the same. No specific condition for maintaining separate books. CIT(A) relied on judgements of ITAT, Mumbai Bench in IAC vs Fulford India Ltd 34 TTJ 285 and ITAT Delhi Bench in Hindustan Computers Ltd 38 TTJ 222. (g) On the issue of whether the receipts from the supply of steam would be eligible for benefit under section 80IA. CIT(A) relied on order of ITAT in 33. In the provisions of Section 80IA(4)(iv) of the Act, there is no requirement that assessee should have an independent undertaking for…

Saf Yeast Company P.Ltd, Mumbai vs. DCIT Cen Cir 40, Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are partly allowed

ITA 1634/MUM/2014[2005-06]Status: DisposedITAT Mumbai24 Nov 2017AY 2005-06

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am

For Appellant: J.P. Bairagra, ARFor Respondent: B.C.S. Naik, CIT-DR
Section 143(3)Section 80I

…equired to be furnished and the assessee has complied with the same. No specific condition for maintaining separate books. CIT(A) relied on judgements of ITAT, Mumbai Bench in IAC vs Fulford India Ltd 34 TTJ 285 and ITAT Delhi Bench in Hindustan Computers Ltd 38 TTJ 222. (g) On the issue of whether the receipts from the supply of steam would be eligible for benefit under section 80IA. CIT(A) relied on order of ITAT in 33. In the provisions of Section 80IA(4)(iv) of the Act, there is no requirement that assessee should have an independent undertaking for the generation of power alone. More over in this case, the…

IAC v. Fulford India Ltd. (34 TTJ 285) — Cited in 7 Judgments | BharatTax