Industrial Investment Corp. Ltd., 394 ITR 255 and Electronic Corporation of Tamilnadu Ltd. v. DCIT

417 ITR 283High Court2019#24916 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2022 to 2026.

Judgments citing Industrial Investment Corp. Ltd., 394 ITR 255 and Electronic Corporation of Tamilnadu Ltd. v. DCIT

Principal Commissioner of Income Tax 1 Kolkata vs. Russel Credit Limited

ITAT/153/2025HC Calcutta20 Feb 2026

Bench: HON'BLE JUSTICE RAJARSHI BHARADWAJ,HON'BLE JUSTICE UDAY KUMAR

Section 143(3)Section 260ASection 263

…IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION (Income Tax) (Original Side) Reserved on : 10.02.2026. Pronounced on : 20.02.2026 ITAT 153 OF 2025 With IA No. GA 2 of 2025 Principal Commissioner of Income Tax-1, Kolkata ...Appellant -Vs- Russel Credit Limited ...Respondent Present:- Mr. Prithu D…

Jakhau Salt Company P Ltd., Chennai vs. DCIT, Corporate Circle-1(1), Chennai

In the result, appeal filed by the assessee is allowed

ITA 367/CHNY/2022[2017-18]Status: DisposedITAT Chennai24 Feb 2023AY 2017-18

Bench: Shri Mahavir Singh, Hon’Ble & Shri Manjunatha.G, Hon’Bleआयकरअपीलसं./Ita No.367/Chny/2022 िनधा"रणवष"/Assessment Year: 2017-18 V. M/S. Jakhau Salt Co. P. Ltd., The Dy. Commissioner – No.2, North Crescent Road, Of Income Tax, T. Nagar, Chennai-600 017. Corporate Circle-1(1), Chennai. [Pan:Aaacw 0867 G] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Mr.S.Sridhar, Adv. ""यथ" क" ओर से /Respondent By : Mr.S. Senthil Kumaran, Cit : सुनवाईक"तारीख/Date Of Hearing 09.01.2023 : घोषणाक"तारीख /Date Of Pronouncement 24.02.2023

For Appellant: Mr.S.Sridhar, AdvFor Respondent: Mr.S. Senthil Kumaran, CIT

Section 143(3)Section 263

…d to sell its investment which resulted in loss and said loss is in the nature of business loss. In this regard, he relied upon the decision of the Hon’ble Madras High Court in the case of Electronic Corporation of Tamil Nadu Ltd. v. DCIT reported in [2019] 417 ITR 283 (Madras). The assessee had also relied upon the decision of the Hon’ble Bombay High Court in the case of CIT v. Colgate Palmolive (India) Ltd. reported in [2015] 370 ITR 728 (Bom.). :: 9 :: 8. The Ld. DR, on the other hand, supporting the order of the Ld. CIT(A) submitted that the assessment order passed by the AO is erroneous in so far as it…

Seshasayee Paper and Boards Ltd., Erode vs. DCIT Namakkal Circle, Namakkal

In the result, the appeal filed by the assessee is partly allowed

ITA 2835/CHNY/2017[2003-04]Status: DisposedITAT Chennai22 Jul 2022AY 2003-04

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri P. Sajit Kumar, JCIT

Section 143(3)Section 243Section 244Section 244A

…A). He also relied on the Jurisdictional High Court decision in the case of Indian Commerce & Industries Co. (P) Ltd., vs. CIT 213 ITR 533, CIT vs. Tamilnadu Industrial Investment Corp. Ltd., 394 ITR 255 and Electronic Corporation of Tamilnadu Ltd., vs. DCIT, 417 ITR 283. 10. On the other hand, the ld. Senior DR Shri P. Sajit Kumar argued that the investments made in equity capital, non convertible debentures, zero coupon redeemable preference shares cannot be held as revenue for the reason that these are invested in equity capital and assessee has acquired interest in Ponni Sugars (Orissa) Ltd. He also stated th…