Income Tax Vs. Meghalaya Steels Limited (2016) 383 ITR 217 (SC) and Saraf Exports v. Commissioner of Income Tax

453 ITR 625Supreme Court of India2023#20905 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2023 to 2025.

Sections most often in play

Section 143(3)Section 154 Section 263 Section 288 Section 36(1)(vi)Section 50 Section 80IB(7A)

Judgments citing Income Tax Vs. Meghalaya Steels Limited (2016) 383 ITR 217 (SC) and Saraf Exports v. Commissioner of Income Tax

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

…by assessee and profit from exchange fluctuations being independent of export earnings could not be included in profits of business while calculating deduction under section 80HHC Held, yes [Paras 12.2 and 13] [in ‘favour of revenue]” 3.Saraf Exports Vs. CIT 453 ITR 625 SC 10.04.2023 The Hon'ble Apex Court held that “ Section 80-IB, read with section 28, of the Income-tax Act, 1961 Deductions Profits and gains from industrial undertakings other than infrastructure development undertakings (Computation of deduction) Assessment year 2008-09 assessee-partnership firm was engaged in business of manufacturing and exp…

P vs. Multiplex (India) Ltd., Meerutvs.ACIT, Circle- 2, Meerut

The appeal of the assessee stands dismissed

ITA 7697/DEL/2018[2008-09]Status: DisposedITAT Delhi22 Jul 2024AY 2008-09

Bench: Shri Vikas Awasthy & Shri Avdhesh Kumar Mishra

Section 143(3)Section 154Section 263Section 36(1)(vi)Section 80I

…ent. In support of this contention, the Ld. AR placed reliance on the decision of the Hon’ble Supreme Court in the case of Radhasoami Satsang, 193 ITR 321. The Ld. AR, placing reliance on the decision of the Hon’ble Supreme Court in the case of Saraf Exports, 453 ITR 625, emphasized that the present case is akin to this case wherein the Hon’ble Supreme Court explained the phrase ‘derived from industrial undertaking’. 5. The Ld. Sr. Departmental Representative (In short, the ‘Sr. DR’), placing reliance on the reasoning and case laws relied upon by the CIT and CIT(A), submitted that the appellant/assessee was not…

Rajesh Kumar Drolia (HUF) vs. Commissioner of Income Tax (Central) - III, Kolkata

ITA/27/2012HC Calcutta07 May 2024

Bench: : The Hon’Ble Justice Surya Prakash Kesarwani

Section 80I

…rt of his 4 submission learned counsel for the appellant has relied upon judgments of Hon’ble Supreme Court in Commissioner of Income Tax Vs. Meghalaya Steels Limited (2016) 383 ITR 217 (SC) and Saraf Exports Vs. Commissioner of Income Tax (2023) 453 ITR 625 (SC). 5. Learned counsel for the respondent has supported the impugned order of the ITAT. DISCUSSION AND FINDINGS 6. We have carefully considered the submissions of the learned counsel for the parties and perused the paper books. 7. Before we proceed to examine the rival submissions of the learned counsel for the parties, it would be a…

ACIT, Circle - 2(1), Kolkata vs. M/S. Ixia Technologies Pvt. Limited, Kolkata

In the result, appeal of the revenue is dismissed

ITA 2292/KOL/2018[2009-10]Status: DisposedITAT Kolkata11 Oct 2023AY 2009-10

Bench: Shri Rajpal Yadav & Shri Girish Agrawalassessment Year: 2009-10 Assistant Commissioner Of Ixia Technologies Pvt. Income-Tax, Circle-2(1), Limited (Now Merged With Kolkata. Keysight Technologies India Vs. Pvt. Limited) Infinity Tower-Ii, Block-Gp, Sector-V, 8Th Floor, Salt Lake City, Kolkata-700091. (Pan: Aaccc5468K) (Appellant) (Respondent)

For Appellant: Shri Rahul Shah, ARFor Respondent: Shri B. K. Singh, JCIT, Sr. DR

Section 10Section 10ASection 143(3)Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2009-10 Assistant Commissioner of Ixia Technologies Pvt. Income-tax, Circle-2(1), Limited (now merged with Kolkata. Keysight Technologies India Vs. Pvt. Limited) Infinity Tower-II, Block-GP, Sector-V, 8th Floor, Salt lake City, Kolkata-700091. (PAN: AACCC5468K) (Appellant) (Respondent) Present for: Appellant by : Shri Rahul Shah, AR Respondent by : Shri B. K. Singh, JCIT, Sr. DR Date of Hearing : 24.07.2023 Date of Pronouncement : 11.10.2023 ORDER PER GIRISH…