Kopran Pharmaceuticals Ltd. v. Dy. CIT

119 ITD 355Income Tax Appellate Tribunal2009#18800 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2024.

Judgments citing Kopran Pharmaceuticals Ltd. v. Dy. CIT

Economic Explosives Limited, Nagpur vs. National E Assessment Centre, New Delhi

In the result, appeal for the assessment year 2018–19 filed by the assessee is partly allowed

ITA 242/NAG/2023[2018-19]Status: DisposedITAT Nagpur09 Sept 2024AY 2018-19

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Mani JainFor Respondent: Shri Kailash C. Kanojiya

Section 139Section 142(1)Section 143(2)

…ib); Duke Offshore Ltd. v. Dy. CIT (45 SOT 399) (9 taxmann.com 214) Economic Explosives Ltd. ITA no.177/Nag./2022 ITA no.242/Nag./2023 (Mum.); Dy. CIT v. Garware Polyester Ltd. (IT Appeal No. 5996/Mum/2013) (Mum. ITAT); Kopran Pharmaceuticals Ltd. v. Dy. CIT (119 ITD 355) (Mum.); ACTT v. Shree Cement Ltd. (IT Appeal Nos. 614, 615 & 635 (JP) of 2010); Shree Cement Ltd. v. Addl. CIT (160 TTJ (Jp.) 529); ACIT v. L. H., Sugar Factory Ltd. (ITA Nos. 417, 418, & 339/ LKW/2013) (Lucknow ITAT); Dy. CIT v. Binani Industries Ltd. (82 taxmann.com 320) (Kol. - Trib.) Hindustan Shipyard Ltd. v. DY. CIT (130 TTJ 213) (Vizag);…

Economic Explosives Limited, Nagpur vs. Assistant Commissioner of Income Tax, Central Circle 1 (2), Nagpur

In the result, appeal for the assessment year 2018–19 filed by the assessee is partly allowed

ITA 177/NAG/2022[2017-18]Status: DisposedITAT Nagpur09 Sept 2024AY 2017-18

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Mani JainFor Respondent: Shri Kailash C. Kanojiya

Section 139Section 142(1)Section 143(2)

Batliboi Ltd, Mumbai vs. DCIT Cir 2(1), Mumbai

In the result, appeal of the assessee is allowed in part

ITA 5428/MUM/2015[2011-12]Status: DisposedITAT Mumbai17 Feb 2021AY 2011-12

Bench: Shri M.Balaganesh, Am & Shri Pavan Kumar Gadale, Jm M/S. Batliboi Limited Vs. Dy. Cit, Circle 2(1) Bharat House, Aayakar Bhavan 5Th Floor, 104 5Th Floor, Mumbai-400001 Mumbai Samachar Marg Fort, Mumbai -400 001 Pan/Gir No. Aaacb4408L (Appellant) .. (Respondent)

Section 115JSection 143(3)Section 40A

…turn. On merits, he submitted that the issue is covered in favour of the department in view of the following decisions: (i) CIT v. Veekaylal Investment Co. (P.) Ltd. [2001] 249 ITR 597/116 Taxman 104 (Bom.) (ii) Kopran Pharmaceuticals Ltd. v. Dy. CIT [2009] 119 ITD 355 (Mum.) (iii) Hindustan Shipyard Ltd. v. Dy. CIT [2010] 130 TTJ 213 (Vizag) (iv) Duke Offshore Ltd. v. Dy. CIT [2011] 45 SOT 399/9 taxmann.com 214 (Mum.) (v) B & B Infotech Ltd. v. ITO [2015] 155 ITD 1040/63 taxmann.com 122 (Bang. - Trib.) His strong contention was that once the amount of waiver of loan is part of profit & loss account duly cre…

Wadinar Power Company Ltd, Mumbai vs. Addl CIT 5(3), Mumbai

ITA 131/MUM/2015[2010-11]Status: DisposedITAT Mumbai21 Sept 2016AY 2010-11

Bench: Shri Jason P. Boaz & Shri Sandeep Gosainm/S. Vadinar Power Company Ltd. Additional Cit-5(3) 5Th Floor, Tower-Ii, Equinox Aayakar Bhavan Business Park, Off Bandra Kurla Vs. M.K. Road, Mumbai 400020 Complex, Lbs Marg, Kurla (W) Mumbai 400070 Pan - Aaacv5226C Appellant Respondent

For Appellant: Shri Anuj KisnadwalaFor Respondent: Shri Dipak Kumar Sinha

Section 115JSection 143(1)Section 143(3)

…oming to this view, the AO placed reliance on the decisions of the Hon'ble Bombay High Court in the case of Veekaylal Investment Company Pvt. Ltd. reported in 249 ITR 597 and of the Coordinate Bench of this Tribunal in the case of Kopran Pharmaceuticals Ltd. (119 ITD 355) (ITAT, Mumbai) to hold that these two items (supra) are to be considered while computing the ‘book profits’ under section 115JB of the Act as they had not been routed through the Profit & Loss Account as per the provisions of Parts II & III of the Schedule-VI of the Companies Act, 1956. 2.2 Aggrieved by the order of assessment dated 29.03.2013 f…