My Home Power Ltd. v. DCIT

27 Taxmann.com 27Income Tax Appellate Tribunal2012#4585 most cited

What is My Home Power Ltd. v. DCIT authority for?

The sale of certified emission reductions or carbon credits constitutes business income and is treated as trading receipts. This treatment is affirmed by considering the manufacturing process and is supported by a series of tribunal decisions.

26

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2026.

Also referred to as

My Home Power Ltd. v DCIT · certified emission reductions · carbon credit · business income · trading receipts · manufacturing process · ITAT · 151 TTJ 616 · 21 ITR 186

Also reported as

63 SOT 227151 TTJ 61621 ITR 186

Sections most often in play

Section 80IASection 143(3)Section 28(iv)Section 36(1)(iii)Section 143(1)Section 2(11)Section 24Section 32

Issues it is cited on

section 32(1)(iia)section 28(iv)initial assessment yeardepreciation on goodwilladditional depreciationcorporate guaranteeput to usededuction under section 80iadividend distribution taxsection 32(1)intangible assetsdeduction u/s 80ia

Judgments citing My Home Power Ltd. v. DCIT

DCIT, New Delhi vs. M/S. Srf Ltd., Gurgaon

In the result, the appeal of the Revenue is dismissed, and the appeal of the assessee is allowed in part for statistical purpose

ITA 3849/DEL/2013[2008-09]Status: DisposedITAT Delhi15 Nov 2017AY 2008-09

Bench: Sh.G.D.Agrawal, Hon’Ble & Sh.K.N.Charyvs Srf Ltd., Dcit, Circle-9(1), Room No.163, Block-C, Sector-45, Gurgaon. C.R. Building, New Delhi. Pan-Aaacs0206P (Appellant) (Respondent) Vs Jcit (Osd), Srf Ltd., Unitech Crest, Greenwood City, Circle-9(1), Block-C, Sector-45, Gurgaon-122003. New Delhi. Pan-Aaacs0206P (Appellant) (Respondent) Appellant By Sh.S.S.Rana, Cit Dr Respondent By Sh. Pradeep Dinodia, Ca & Sh. R.K.Kapoor, Ca Date Of Hearing 12.10.2017 Date Of Pronouncement 15.11.2017

Section 14Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’ NEW DELHI BEFORE SH.G.D.AGRAWAL, HON’BLE PRESIDENT AND SH.K.N.CHARY, JUDICIAL MEMBER vs SRF Ltd., DCIT, Circle-9(1), Room No.163, Block-C, Sector-45, Gurgaon. C.R. Building, New Delhi. PAN-AAACS0206P (Appellant) (Respondent) vs JCIT (OSD), SRF Ltd., Unitech Crest, Greenwood City, Circle-9(1), Block-C, Sector-45, Gurgaon-122003. New Delhi. PAN-AAACS0206P (Appellant) (Respondent) Appellant by Sh.S.S.Rana, CIT DR Respondent by Sh. Pradeep Dinodia, CA & Sh. R.K.Kapoor, CA Date of Hearing 12.10.2017 Date of Pronouncement 15.11.2017 ORDER PER K.N.CHARY, JUDICIAL ME…

Srf Ltd., Gurgaon vs. JCIT (OSD), New Delhi

In the result, the appeal of the Revenue is dismissed, and the appeal of the assessee is allowed in part for statistical purpose

ITA 3437/DEL/2013[2008-09]Status: DisposedITAT Delhi15 Nov 2017AY 2008-09

Bench: Sh.G.D.Agrawal, Hon’Ble & Sh.K.N.Charyvs Srf Ltd., Dcit, Circle-9(1), Room No.163, Block-C, Sector-45, Gurgaon. C.R. Building, New Delhi. Pan-Aaacs0206P (Appellant) (Respondent) Vs Jcit (Osd), Srf Ltd., Unitech Crest, Greenwood City, Circle-9(1), Block-C, Sector-45, Gurgaon-122003. New Delhi. Pan-Aaacs0206P (Appellant) (Respondent) Appellant By Sh.S.S.Rana, Cit Dr Respondent By Sh. Pradeep Dinodia, Ca & Sh. R.K.Kapoor, Ca Date Of Hearing 12.10.2017 Date Of Pronouncement 15.11.2017

Section 14Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’ NEW DELHI BEFORE SH.G.D.AGRAWAL, HON’BLE PRESIDENT AND SH.K.N.CHARY, JUDICIAL MEMBER vs SRF Ltd., DCIT, Circle-9(1), Room No.163, Block-C, Sector-45, Gurgaon. C.R. Building, New Delhi. PAN-AAACS0206P (Appellant) (Respondent) vs JCIT (OSD), SRF Ltd., Unitech Crest, Greenwood City, Circle-9(1), Block-C, Sector-45, Gurgaon-122003. New Delhi. PAN-AAACS0206P (Appellant) (Respondent) Appellant by Sh.S.S.Rana, CIT DR Respondent by Sh. Pradeep Dinodia, CA & Sh. R.K.Kapoor, CA Date of Hearing 12.10.2017 Date of Pronouncement 15.11.2017 ORDER PER K.N.CHARY, JUDICIAL ME…

Atul Shivdas Ganatra, Mumbai vs. DCIT 22(1), Mumbai

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

ITA 4899/MUM/2014[2010-11]Status: DisposedITAT Mumbai26 Aug 2016AY 2010-11

Bench: Shri Shailendra Kumar Yadav & Shri Rajesh Kumar.

For Appellant: Shri K. Shivaram, A.RFor Respondent: A. Ramachandran, D.R
Section 32(1)(iia)Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “A” BENCH, MUMBAI BEFORE SHRI SHAILENDRA KUMAR YADAV, JUDICIAL MEMBER, AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER. ITA. No. 4899/Mum/2014 (Assessment Year:2010-11) Shri Atul Shivdas Ganatra 104, Kaveri Building, Neelkanth Valley, Rajawadi Road 7, Ghatkopar (E), Mumbai – 400 077 Appellant Vs. D.C.I.T., 22(1), Mumbai Respondent PAN: AABPG2055L अपीलाथ" की ओर से /By Appellant : Shri K. Shivaram, A.R. ""यथ" क" ओर से/By Respondent : A. Ramachandran, D.R. सुनवाई क" तार"ख/Date of Hearing : 11.08.2016 घोषणा क" तार"ख/Date of Pronouncement : 26.08.2016 ORDER PER SHAILENDRA K…

Addl Cirt G 3(2), Mumbai vs. Aditya Birla Nuvo Ltd, Mumbai

Appeal of the assessee is partly allowed

ITA 3178/MUM/2012[2008-09]Status: DisposedITAT Mumbai09 Dec 2015AY 2008-09
For Appellant: Shri J.D. MistriFor Respondent: Shri E. Sankaran-CIT(DR)
Section 143(3)Section 145Section 14ASection 254(1)

…he AO,he rejected the appeal filed by the assessee. 9.3.Before us, the AR contended that the issue of CER had been dealt and decided by the Tribunal/Courts in favour of the assessee .He referred to the cases of My Home Power Ltd. (365ITR82);My Home Power Ltd.(63 SOT 227);M/s. Shree Cements Limited(ITA / 503/ JP/2012); BEST Corporation Pvt. Ltd.(ITA 1958/Mds/2014 dt.20.05.2015) and M/s. Subhash Kabini Power Corporation Ltd.(ITA No.258/Bang/2014) dt.28/11/2014).The DR supported the order of FAA.We have heard the rival submissions and perused the material. In the case of My Home Power the Hon’ble Andhra Pradesh High…

Aditya Birla Nuvo Ltd ( Formerly Known As Indian Rayon and Industries Ltd), Mumbai vs. Addl CIT RG 3(2), Mumbai

ITA 3703/MUM/2011[2007-08]Status: DisposedITAT Mumbai24 Nov 2015AY 2007-08
For Appellant: Shri J.D. MistriFor Respondent: Shri E. Sankaran-CIT(DR)
Section 143(3)Section 254(1)Section 43B

…he AO,he rejected the appeal filed by the assessee. 9.3.Before us,the AR contended that the issue of CER had been dealt and decided by the Tribunal/Courts in favour of the assessee .He referred to the cases of My Home Power Ltd. (365ITR 82);My Home Power Ltd.(63 SOT 227);M/s. Shree Cements Limited(ITA / 503/ JP/2012); BEST Corporation Pvt. Ltd.(ITA 1958/Mds/2014 dt.20.05.2015) and M/s. Subhash Kabini Power Corporation Ltd.(ITA No.258/Bang/2014) dt.28/11/2014).The DR supported the order of FAA. 9.4.We have heard the rival submissions and perused the material. In the case of My Home Power the Hon’ble Andhra Pradesh…

Addl CIT 3(2), Mumbai vs. Aditya Birla Nuvo Ltd ( Formerly Known As Indian Rayon & Industries Ltd), Mumbai

ITA 3634/MUM/2011[2007-08]Status: DisposedITAT Mumbai24 Nov 2015AY 2007-08
For Appellant: Shri J.D. MistriFor Respondent: Shri E. Sankaran-CIT(DR)
Section 143(3)Section 254(1)Section 43B

…he AO,he rejected the appeal filed by the assessee. 9.3.Before us,the AR contended that the issue of CER had been dealt and decided by the Tribunal/Courts in favour of the assessee .He referred to the cases of My Home Power Ltd. (365ITR 82);My Home Power Ltd.(63 SOT 227);M/s. Shree Cements Limited(ITA / 503/ JP/2012); BEST Corporation Pvt. Ltd.(ITA 1958/Mds/2014 dt.20.05.2015) and M/s. Subhash Kabini Power Corporation Ltd.(ITA No.258/Bang/2014) dt.28/11/2014).The DR supported the order of FAA. 9.4.We have heard the rival submissions and perused the material. In the case of My Home Power the Hon’ble Andhra Pradesh…