Pandian Chemicals Ltd. v. CIT

128 Taxmann 126High Court2003#10863 most cited

What is Pandian Chemicals Ltd. v. CIT authority for?

Income derived from the sale of by-products and scrap is to be considered business income. Principles laid down in Pandian Chemicals Ltd. are relevant for determining such income.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2009 to 2020.

Also referred to as

Pandian Chemicals Ltd. · 270 ITR 448 · income from sale of by-products · income from sale of scrap · business income · FAA · assessee · revenue

Also reported as

270 ITR 448

Judgments citing Pandian Chemicals Ltd. v. CIT

DCIT-Circle, Parwanoo vs. M/S Shivom Cotspin Ltd., Sirmour

In the result, this appeal of the Revenue stands partly allowed

ITA 47/CHANDI/2020[2013-14]Status: DisposedITAT Chandigarh28 Dec 2020AY 2013-14

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकरअपीलसं./Ita No.560/Chd/2019 "नधा"रणवष" / Assessment Year :2015-16 Shivam Cotspin Limited, The Dcit, Circle, बनाम Village Kheri, Parwanoo Kala Amb, Trilokpur Road, Sirmour Himachal Pradesh "थायीलेखासं./Pan No: Aajs9111L अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Rohit Goel, CAFor Respondent: Dr. Daya Inder Singh Sidhu, Addl. CIT
Section 250(6)Section 80I

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ,“बी“च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, “B”,CHANDIGARH "ी संजय गग", "या"यकसद"य एवं "ीमती अ"नपूणा" गु"ता, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकरअपीलसं./ITA No.560/CHD/2019 "नधा"रणवष" / Assessment Year :2015-16 Shivam Cotspin Limited, The DCIT, Circle, बनाम Village Kheri, Parwanoo Kala Amb, Trilokpur Road, Sirmour Himachal Pradesh "थायीलेखासं./PAN NO: AAJS9111L अपीलाथ"/Appellant ""यथ"/Respondent आयकरअपीलसं./ITA No. 957/CHD/2019 "नधा"रणवष" / Assessment Year :2015-16 The ACIT, Circle, Shivam Cotspin…

DCIT-Circle, Parwanoo vs. M/S Shivom Cotspin Ltd., Sirmour

In the result, this appeal of the Revenue stands partly allowed

ITA 46/CHANDI/2020[2012-13]Status: DisposedITAT Chandigarh28 Dec 2020AY 2012-13

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकरअपीलसं./Ita No.560/Chd/2019 "नधा"रणवष" / Assessment Year :2015-16 Shivam Cotspin Limited, The Dcit, Circle, बनाम Village Kheri, Parwanoo Kala Amb, Trilokpur Road, Sirmour Himachal Pradesh "थायीलेखासं./Pan No: Aajs9111L अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Rohit Goel, CAFor Respondent: Dr. Daya Inder Singh Sidhu, Addl. CIT
Section 250(6)Section 80I

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ,“बी“च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, “B”,CHANDIGARH "ी संजय गग", "या"यकसद"य एवं "ीमती अ"नपूणा" गु"ता, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकरअपीलसं./ITA No.560/CHD/2019 "नधा"रणवष" / Assessment Year :2015-16 Shivam Cotspin Limited, The DCIT, Circle, बनाम Village Kheri, Parwanoo Kala Amb, Trilokpur Road, Sirmour Himachal Pradesh "थायीलेखासं./PAN NO: AAJS9111L अपीलाथ"/Appellant ""यथ"/Respondent आयकरअपीलसं./ITA No. 957/CHD/2019 "नधा"रणवष" / Assessment Year :2015-16 The ACIT, Circle, Shivam Cotspin…

ACIT, Circle, Parwanoo vs. Shivom Cotspin Limited, Sirmour

In the result, this appeal of the Revenue stands partly allowed

ITA 957/CHANDI/2019[2015-16]Status: DisposedITAT Chandigarh28 Dec 2020AY 2015-16

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकरअपीलसं./Ita No.560/Chd/2019 "नधा"रणवष" / Assessment Year :2015-16 Shivam Cotspin Limited, The Dcit, Circle, बनाम Village Kheri, Parwanoo Kala Amb, Trilokpur Road, Sirmour Himachal Pradesh "थायीलेखासं./Pan No: Aajs9111L अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Rohit Goel, CAFor Respondent: Dr. Daya Inder Singh Sidhu, Addl. CIT
Section 250(6)Section 80I

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ,“बी“च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, “B”,CHANDIGARH "ी संजय गग", "या"यकसद"य एवं "ीमती अ"नपूणा" गु"ता, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकरअपीलसं./ITA No.560/CHD/2019 "नधा"रणवष" / Assessment Year :2015-16 Shivam Cotspin Limited, The DCIT, Circle, बनाम Village Kheri, Parwanoo Kala Amb, Trilokpur Road, Sirmour Himachal Pradesh "थायीलेखासं./PAN NO: AAJS9111L अपीलाथ"/Appellant ""यथ"/Respondent आयकरअपीलसं./ITA No. 957/CHD/2019 "नधा"रणवष" / Assessment Year :2015-16 The ACIT, Circle, Shivam Cotspin…

Shivom Cotspin Limited, Kala Amb vs. DCIT, Circle, Parwanoo

In the result, this appeal of the Revenue stands partly allowed

ITA 560/CHANDI/2019[2015-16]Status: DisposedITAT Chandigarh28 Dec 2020AY 2015-16

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकरअपीलसं./Ita No.560/Chd/2019 "नधा"रणवष" / Assessment Year :2015-16 Shivam Cotspin Limited, The Dcit, Circle, बनाम Village Kheri, Parwanoo Kala Amb, Trilokpur Road, Sirmour Himachal Pradesh "थायीलेखासं./Pan No: Aajs9111L अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Rohit Goel, CAFor Respondent: Dr. Daya Inder Singh Sidhu, Addl. CIT
Section 250(6)Section 80I

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ,“बी“च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, “B”,CHANDIGARH "ी संजय गग", "या"यकसद"य एवं "ीमती अ"नपूणा" गु"ता, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकरअपीलसं./ITA No.560/CHD/2019 "नधा"रणवष" / Assessment Year :2015-16 Shivam Cotspin Limited, The DCIT, Circle, बनाम Village Kheri, Parwanoo Kala Amb, Trilokpur Road, Sirmour Himachal Pradesh "थायीलेखासं./PAN NO: AAJS9111L अपीलाथ"/Appellant ""यथ"/Respondent आयकरअपीलसं./ITA No. 957/CHD/2019 "नधा"रणवष" / Assessment Year :2015-16 The ACIT, Circle, Shivam Cotspin…

M/S Sjvn Ltd. ( Formerly Satluj Jal Vidyut Nigam Limited), Shimla vs. DCIT, Circle, Shimla

ITA 835/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh28 Mar 2019AY 2014-15
For Appellant: Shri Rajiv Sood, CAFor Respondent: Smt.Mona Mohanti, CIT DR
Section 250(6)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘B’, CHANDIGARH "ी संजय गग", "याय"क सद"य एवं "ीमती अ"नपूणा" गु"ता, लेखा सद"य BEFORE: SHRI SANJAY GARG, JUDICIAL MEMBER AND SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.826/Chd/2018 "नधा"रण वष" / Assessment Year : 2013-14 The A.C.I.T., M/s Satluj Jal Vidyut Nigam बनाम Circle Shimla. Ltd., Shakti Sadan, Shanan, New Shimla. "थायी लेखा सं./PAN NO: AAICS1307F आयकर अपील सं./ ITA No.834/Chd/2018 "नधा"रण वष" / Assessment Year : 2013-14 SJVN Ltd. बनाम The A.C.I.T., (Formerly Satluj Jal Circle Shimla.…

M/S Sjvn Ltd. ( Formerly Satluj Jal Vidyut Nigam Limited), Shimla vs. DCIT, Circle, Shimla

ITA 834/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh28 Mar 2019AY 2013-14
For Appellant: Shri Rajiv Sood, CAFor Respondent: Smt.Mona Mohanti, CIT DR
Section 250(6)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘B’, CHANDIGARH "ी संजय गग", "याय"क सद"य एवं "ीमती अ"नपूणा" गु"ता, लेखा सद"य BEFORE: SHRI SANJAY GARG, JUDICIAL MEMBER AND SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.826/Chd/2018 "नधा"रण वष" / Assessment Year : 2013-14 The A.C.I.T., M/s Satluj Jal Vidyut Nigam बनाम Circle Shimla. Ltd., Shakti Sadan, Shanan, New Shimla. "थायी लेखा सं./PAN NO: AAICS1307F आयकर अपील सं./ ITA No.834/Chd/2018 "नधा"रण वष" / Assessment Year : 2013-14 SJVN Ltd. बनाम The A.C.I.T., (Formerly Satluj Jal Circle Shimla.…

ACIT, Circle, Shimla vs. M/S Satluj Jal Vidyut Nigam Limited, Shimla

ITA 827/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh28 Mar 2019AY 2014-15
For Appellant: Shri Rajiv Sood, CAFor Respondent: Smt.Mona Mohanti, CIT DR
Section 250(6)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘B’, CHANDIGARH "ी संजय गग", "याय"क सद"य एवं "ीमती अ"नपूणा" गु"ता, लेखा सद"य BEFORE: SHRI SANJAY GARG, JUDICIAL MEMBER AND SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.826/Chd/2018 "नधा"रण वष" / Assessment Year : 2013-14 The A.C.I.T., M/s Satluj Jal Vidyut Nigam बनाम Circle Shimla. Ltd., Shakti Sadan, Shanan, New Shimla. "थायी लेखा सं./PAN NO: AAICS1307F आयकर अपील सं./ ITA No.834/Chd/2018 "नधा"रण वष" / Assessment Year : 2013-14 SJVN Ltd. बनाम The A.C.I.T., (Formerly Satluj Jal Circle Shimla.…

ACIT, CC-Xx, Kolkata vs. M/S. Paharpur Cooling Towers Limited, Kolkata

In the result, this ground is allowed

ITA 1370/KOL/2010[2001-02]Status: DisposedITAT Kolkata15 Mar 2017AY 2001-02

Bench: Shri M. Balaganesh, Am & Shri S. S. Viswanethra Ravi, Jm]

For Appellant: Shri Sallong Yaden, Addl. CITFor Respondent: Shri Navin Verma & Nitin Agarwal, ARs
Section 143(3)

…igh Court reported in 233 ITR 497 (Mad) in the case of Pandian Chemicals Ltd was approved by the Hon’ble Supreme Court in 262 ITR 278 (SC). He further argued that the issue is squarely covered in favour of the revenue in Pandian Chemicals Ltd case reported in 270 ITR 448 (Mad). He stated that the assessee had not furnished any details to prove as to how the scrap was generated and how it was treated in the books and accordingly prayed for set aside of this issue to the file of the ld AO. In response to this, the ld AR argued that the assessee had 12 ITA No.1370-1374/Kol/2010 Paharpur Cooling towers Ltd. AYs 2001-…

Marico Ltd., Mumbai vs. Addl.C.I.T. RG. 9(2), Mumbai

The appeal of the assessee is allowed

ITA 8858/MUM/2011[2007-08]Status: DisposedITAT Mumbai18 May 2016AY 2007-08
For Appellant: Shri P.J. Pardiwala and Shri Nitesh JoshiFor Respondent: Shri N.K. Chand-CIT
Section 254(1)

…ected the AO to follow the orders of his predecessor for the earlier years and allowed the appeal filed by the assessee. 8858/11 &8713/11-Marico With regard to income from sale of by-products and scrap,the FAA held that in the case of Pandian Chemicals Ltd.(270 ITR 448)certain principles were laid down. Relying upon the said judgement,he upheld the order of the AO. Relying upon the judgements of Pfizer Ltd (supra) and Pandian Chemicals Ltd. (supra),the FAA allowed the claim made by the assessee with regard to insurance claim. He further held that lease rent income of blow moulding machine, provided to the sub…

The Commissioner of Income Tax-III vs. Sportking India Limited

ITA/1232/2008HC Delhi19 Aug 2009
Section 143(3)Section 260Section 80Section 80I

…ITA-1232/2008 Page 1 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA No. 1232/2008 Reserved on : July 15, 2009 Date of decision : August 19, 2009 THE COMMISSIONER OF INCOME TAX-III ...Appellant. Through: Mr. Sanjeev Sabharwal, Mr. Mohan Prasad Gupta, Mr. Arvind Kumar Verma, Advocates VERSUS SPORTKING INDIA LIMITED ....Respondent Through: Mr. Kaanan Kapoor, Advocate CORAM: HON’BLE MR. JUSTICE A.K.SIKRI HON’BLE MR. JUSTICE VALMIKI J.MEHTA 1. Whether the Reporters of local paper…