Jindal Steel and Power Ltd. v. ACIT

106 TTJ 943Income Tax Appellate Tribunal2007#12002 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2017 to 2018.

Judgments citing Jindal Steel and Power Ltd. v. ACIT

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

In the result the appeal of the assessee for AY 2009-10 is partly allowed

ITA 1875/MUM/2014[2009-10]Status: DisposedITAT Mumbai16 May 2018AY 2009-10

Bench: Shri B.R. Baskaran (Am)& Shri Pawan Singh (Jm)

Section 80I

…sence of any such specific form of exercising option, the method adopted by the assessee for charging depreciation while computing the eligible profits is justified. The reliance placed by the assessee on the case of Jindal Steel and Power Ltd vs. ACIT (2007) 106 TTJ 943, wherein it was held that: "As per second proviso to rule 5(1A), the assessee may instead of the depreciation specified in Appendix 1A on his option be allowed depreciation under sub-rule (1) r/w Appendix I, i.e. on WDV basis if such option was exercised by the assessee before the due date for furnishing the return of income under s. 139(1). It…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI N.K. PRADHAN, AM ITA No. 1635/Mum/2014 (A.Y. 2006-07) ITA No. 1637/Mum/2014 (A.Y. 2008-09) Saf Yeast Company Private Deputy Commissioner of Limited, 419, Swastik Income Tax, Central Circle- Vs. Chambers, Chembur, 40, Mumbai Mumbai-400 071 Appellant .. Respondent PAN No. AADCS9080J ITA No. 1778/Mum/2014 (A.Y. 2006-07) ITA No. 1780/Mum/2014 (A.Y. 2008-09) Deputy Commissioner of Saf Yeast Company Private Income Tax, Central Circle- Limited, 419, Swastik Vs. 40, Mumbai Chambers, Chembur, Mumbai-400 071 Appellant .. Respond…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI N.K. PRADHAN, AM ITA No. 1635/Mum/2014 (A.Y. 2006-07) ITA No. 1637/Mum/2014 (A.Y. 2008-09) Saf Yeast Company Private Deputy Commissioner of Limited, 419, Swastik Income Tax, Central Circle- Vs. Chambers, Chembur, 40, Mumbai Mumbai-400 071 Appellant .. Respondent PAN No. AADCS9080J ITA No. 1778/Mum/2014 (A.Y. 2006-07) ITA No. 1780/Mum/2014 (A.Y. 2008-09) Deputy Commissioner of Saf Yeast Company Private Income Tax, Central Circle- Limited, 419, Swastik Vs. 40, Mumbai Chambers, Chembur, Mumbai-400 071 Appellant .. Respond…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI N.K. PRADHAN, AM ITA No. 1635/Mum/2014 (A.Y. 2006-07) ITA No. 1637/Mum/2014 (A.Y. 2008-09) Saf Yeast Company Private Deputy Commissioner of Limited, 419, Swastik Income Tax, Central Circle- Vs. Chambers, Chembur, 40, Mumbai Mumbai-400 071 Appellant .. Respondent PAN No. AADCS9080J ITA No. 1778/Mum/2014 (A.Y. 2006-07) ITA No. 1780/Mum/2014 (A.Y. 2008-09) Deputy Commissioner of Saf Yeast Company Private Income Tax, Central Circle- Limited, 419, Swastik Vs. 40, Mumbai Chambers, Chembur, Mumbai-400 071 Appellant .. Respond…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI N.K. PRADHAN, AM ITA No. 1635/Mum/2014 (A.Y. 2006-07) ITA No. 1637/Mum/2014 (A.Y. 2008-09) Saf Yeast Company Private Deputy Commissioner of Limited, 419, Swastik Income Tax, Central Circle- Vs. Chambers, Chembur, 40, Mumbai Mumbai-400 071 Appellant .. Respondent PAN No. AADCS9080J ITA No. 1778/Mum/2014 (A.Y. 2006-07) ITA No. 1780/Mum/2014 (A.Y. 2008-09) Deputy Commissioner of Saf Yeast Company Private Income Tax, Central Circle- Limited, 419, Swastik Vs. 40, Mumbai Chambers, Chembur, Mumbai-400 071 Appellant .. Respond…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI N.K. PRADHAN, AM ITA No. 1635/Mum/2014 (A.Y. 2006-07) ITA No. 1637/Mum/2014 (A.Y. 2008-09) Saf Yeast Company Private Deputy Commissioner of Limited, 419, Swastik Income Tax, Central Circle- Vs. Chambers, Chembur, 40, Mumbai Mumbai-400 071 Appellant .. Respondent PAN No. AADCS9080J ITA No. 1778/Mum/2014 (A.Y. 2006-07) ITA No. 1780/Mum/2014 (A.Y. 2008-09) Deputy Commissioner of Saf Yeast Company Private Income Tax, Central Circle- Limited, 419, Swastik Vs. 40, Mumbai Chambers, Chembur, Mumbai-400 071 Appellant .. Respond…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI N.K. PRADHAN, AM ITA No. 1635/Mum/2014 (A.Y. 2006-07) ITA No. 1637/Mum/2014 (A.Y. 2008-09) Saf Yeast Company Private Deputy Commissioner of Limited, 419, Swastik Income Tax, Central Circle- Vs. Chambers, Chembur, 40, Mumbai Mumbai-400 071 Appellant .. Respondent PAN No. AADCS9080J ITA No. 1778/Mum/2014 (A.Y. 2006-07) ITA No. 1780/Mum/2014 (A.Y. 2008-09) Deputy Commissioner of Saf Yeast Company Private Income Tax, Central Circle- Limited, 419, Swastik Vs. 40, Mumbai Chambers, Chembur, Mumbai-400 071 Appellant .. Respond…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI N.K. PRADHAN, AM ITA No. 1635/Mum/2014 (A.Y. 2006-07) ITA No. 1637/Mum/2014 (A.Y. 2008-09) Saf Yeast Company Private Deputy Commissioner of Limited, 419, Swastik Income Tax, Central Circle- Vs. Chambers, Chembur, 40, Mumbai Mumbai-400 071 Appellant .. Respondent PAN No. AADCS9080J ITA No. 1778/Mum/2014 (A.Y. 2006-07) ITA No. 1780/Mum/2014 (A.Y. 2008-09) Deputy Commissioner of Saf Yeast Company Private Income Tax, Central Circle- Limited, 419, Swastik Vs. 40, Mumbai Chambers, Chembur, Mumbai-400 071 Appellant .. Respond…

Jindal Steel and Power Ltd. v. ACIT (106 TTJ 943) — Cited in 8 Judgments | BharatTax