PCIT v. Ankit

416 ITR 591High Court2019#823 most cited

What is PCIT v. Ankit authority for?

Capital receipts, including interest subsidy received under schemes like TUF, are excluded when computing book profits under Section 115JB of the Income Tax Act. This principle also extends to the reduction of provisions written back from book profits for MAT purposes.

125

judgments rely on this decision, according to BharatTax’s citation analysis of 366,418 Indian tax judgments — from 2020 to 2025.

Also referred to as

PCIT v. Ankit Metal & Power Ltd. · Ankit · Section 115JB · book profits · Minimum Alternate Tax (MAT) · exclusion from book profits · capital receipts · interest subsidy · TUF scheme · provisions written back · Section 2(24)

Sections most often in play

Section 115JBSection 14ASection 143(3)Section 2(24)Section 1961Section 153ASection 132Section 143(2)

Issues it is cited on

section 41(1)(a)minimum alternate taxsection 42section 115jabook profitssection 38section 32(1)(iia)section 43(1)additional depreciationsection 115jb(2)section 80ibsection 2(24)

Judgments citing PCIT v. Ankit

ACIT, Central Circle- 27, New Delhi vs. Uflex Ltd., New Delhi

In the result, appeals of the assessee for AY 2011-12 and subsequent

ITA 2199/DEL/2018[2013-14]Status: DisposedITAT Delhi25 Jan 2024AY 2013-14

Bench: N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri T. James Singson, CIT,DR
Section 115JSection 14ASection 801BSection 80I

…Before us the parties have consented that the issue is covered by the decision of the Tribunal in assessee’s own case for AY 2010-11 in ITA No. 1329/Del/2015 as also by the decision of Hon’ble Calcutta High Court in PCIT vs. Ankit Metal and Power Ltd. (2019) 416 ITR 591(Cal.). Uflex Ltd. Vs ACIT & ACIT vs. Uflex Ltd. 12 24. We have perused the decision (supra) of the Tribunal which held in para 14 and 15 thereof as under:- “14. Regarding issue raised vide Ground No. 7, that the aforesaid subsidy being capital in nature it will also not form part of the book profit u/s 115JB. Before us the Ld. Counsel for the…

ACIT, Central Circle- 27, New Delhi vs. Uflex Ltd., New Delhi

In the result, appeals of the assessee for AY 2011-12 and subsequent

ITA 2198/DEL/2018[2012-13]Status: DisposedITAT Delhi25 Jan 2024AY 2012-13

Bench: N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri T. James Singson, CIT,DR
Section 115JSection 14ASection 801BSection 80I

…Before us the parties have consented that the issue is covered by the decision of the Tribunal in assessee’s own case for AY 2010-11 in ITA No. 1329/Del/2015 as also by the decision of Hon’ble Calcutta High Court in PCIT vs. Ankit Metal and Power Ltd. (2019) 416 ITR 591(Cal.). Uflex Ltd. Vs ACIT & ACIT vs. Uflex Ltd. 12 24. We have perused the decision (supra) of the Tribunal which held in para 14 and 15 thereof as under:- “14. Regarding issue raised vide Ground No. 7, that the aforesaid subsidy being capital in nature it will also not form part of the book profit u/s 115JB. Before us the Ld. Counsel for the…

ACIT, Central Circle- 27, New Delhi vs. Uflex Ltd., New Delhi

In the result, appeals of the assessee for AY 2011-12 and subsequent

ITA 2197/DEL/2018[2011-12]Status: DisposedITAT Delhi25 Jan 2024AY 2011-12

Bench: N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri T. James Singson, CIT,DR
Section 115JSection 14ASection 801BSection 80I

…Before us the parties have consented that the issue is covered by the decision of the Tribunal in assessee’s own case for AY 2010-11 in ITA No. 1329/Del/2015 as also by the decision of Hon’ble Calcutta High Court in PCIT vs. Ankit Metal and Power Ltd. (2019) 416 ITR 591(Cal.). Uflex Ltd. Vs ACIT & ACIT vs. Uflex Ltd. 12 24. We have perused the decision (supra) of the Tribunal which held in para 14 and 15 thereof as under:- “14. Regarding issue raised vide Ground No. 7, that the aforesaid subsidy being capital in nature it will also not form part of the book profit u/s 115JB. Before us the Ld. Counsel for the…

Uflex Ltd., New Delhi vs. ACIT, Central Circle- 27, New Delhi

In the result, appeals of the assessee for AY 2011-12 and subsequent

ITA 1572/DEL/2018[2014-15]Status: DisposedITAT Delhi25 Jan 2024AY 2014-15

Bench: N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri T. James Singson, CIT,DR
Section 115JSection 14ASection 801BSection 80I

…Before us the parties have consented that the issue is covered by the decision of the Tribunal in assessee’s own case for AY 2010-11 in ITA No. 1329/Del/2015 as also by the decision of Hon’ble Calcutta High Court in PCIT vs. Ankit Metal and Power Ltd. (2019) 416 ITR 591(Cal.). Uflex Ltd. Vs ACIT & ACIT vs. Uflex Ltd. 12 24. We have perused the decision (supra) of the Tribunal which held in para 14 and 15 thereof as under:- “14. Regarding issue raised vide Ground No. 7, that the aforesaid subsidy being capital in nature it will also not form part of the book profit u/s 115JB. Before us the Ld. Counsel for the…

Uflex Ltd., New Delhi vs. ACIT, Central Circle- 27, New Delhi

In the result, appeals of the assessee for AY 2011-12 and subsequent

ITA 1571/DEL/2018[2013-14]Status: DisposedITAT Delhi25 Jan 2024AY 2013-14

Bench: N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri T. James Singson, CIT,DR
Section 115JSection 14ASection 801BSection 80I

…Before us the parties have consented that the issue is covered by the decision of the Tribunal in assessee’s own case for AY 2010-11 in ITA No. 1329/Del/2015 as also by the decision of Hon’ble Calcutta High Court in PCIT vs. Ankit Metal and Power Ltd. (2019) 416 ITR 591(Cal.). Uflex Ltd. Vs ACIT & ACIT vs. Uflex Ltd. 12 24. We have perused the decision (supra) of the Tribunal which held in para 14 and 15 thereof as under:- “14. Regarding issue raised vide Ground No. 7, that the aforesaid subsidy being capital in nature it will also not form part of the book profit u/s 115JB. Before us the Ld. Counsel for the…

Uflex Ltd., New Delhi vs. ACIT, Central Circle- 27, New Delhi

In the result, appeals of the assessee for AY 2011-12 and subsequent

ITA 1570/DEL/2018[2012-13]Status: DisposedITAT Delhi25 Jan 2024AY 2012-13

Bench: N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri T. James Singson, CIT,DR
Section 115JSection 14ASection 801BSection 80I

…Before us the parties have consented that the issue is covered by the decision of the Tribunal in assessee’s own case for AY 2010-11 in ITA No. 1329/Del/2015 as also by the decision of Hon’ble Calcutta High Court in PCIT vs. Ankit Metal and Power Ltd. (2019) 416 ITR 591(Cal.). Uflex Ltd. Vs ACIT & ACIT vs. Uflex Ltd. 12 24. We have perused the decision (supra) of the Tribunal which held in para 14 and 15 thereof as under:- “14. Regarding issue raised vide Ground No. 7, that the aforesaid subsidy being capital in nature it will also not form part of the book profit u/s 115JB. Before us the Ld. Counsel for the…

Uflex Ltd., New Delhi vs. ACIT, Central Circle- 27, New Delhi

In the result, appeals of the assessee for AY 2011-12 and subsequent

ITA 1569/DEL/2018[2011-12]Status: DisposedITAT Delhi25 Jan 2024AY 2011-12

Bench: N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri T. James Singson, CIT,DR
Section 115JSection 14ASection 801BSection 80I

…Before us the parties have consented that the issue is covered by the decision of the Tribunal in assessee’s own case for AY 2010-11 in ITA No. 1329/Del/2015 as also by the decision of Hon’ble Calcutta High Court in PCIT vs. Ankit Metal and Power Ltd. (2019) 416 ITR 591(Cal.). Uflex Ltd. Vs ACIT & ACIT vs. Uflex Ltd. 12 24. We have perused the decision (supra) of the Tribunal which held in para 14 and 15 thereof as under:- “14. Regarding issue raised vide Ground No. 7, that the aforesaid subsidy being capital in nature it will also not form part of the book profit u/s 115JB. Before us the Ld. Counsel for the…

D.C.I.T., Circle-6(1), Kolkata vs. M/S Birla Corporation Ltd., Kolkata

In the result, the appeal of the revenue as well as cross-objection of the assessee are partly allowed

ITA 1964/KOL/2019[2015-16]Status: DisposedITAT Kolkata16 Jan 2024AY 2015-16

Bench: Shri Sanjay Garg & Shri Girish Agrawali.T.A. No.1964/Kol/2019 Assessment Year: 2015-16 Dcit, Circle-6(1), Kolkata…………….......................…...……………....Appellant Vs. M/S Birla Corporation Ltd…………...........…..........................…..…..... Respondent Birla Building, 9/1, R.N. Mukherjee Road, Kolkata – 700001. [Pan: Aabcb2075J] C.O. 39/Kol/2019 (A/O I.T.A. No.1964/Kol/2019) Assessment Year: 2015-16 M/S Birla Corporation Ltd…………...........….....................…..…..... Cross-Objector Birla Building, 9/1, R.N. Mukherjee Road, Kolkata – 700001. [Pan: Aabcb2075J] Vs Dcit, Circle-6(1), Kolkata…………….......................…...……………....Respondent Appearances By: Shri Abhijit Kundu, Cit-Dr, Advocate, Appeared On Behalf Of The Department. Shri J. P. Khaitan, Sr. Counsel, Appeared On Behalf Of The Assessee. Date Of Concluding The Hearing : October 18, 2023 Date Of Pronouncing The Order : January 16, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal By The Revenue & The Corresponding Cross Objections By The Assessee Have Been Preferred Against The Order Dated 30.05.2019 Of The Commissioner Of Income Tax (Appeals)-22, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). First, We Take Up Revenue’S Appeal Ita No.1964/Kol/2019. I.T.A. No.1964/Kol/2019 & C.O. 39/Kol/2019 M/S Birla Corporation Ltd

Section 115JSection 14ASection 250Section 80I

…194 of the Paper Book – paragraphs 68 at 73-74). A still later decision in the assessee’s favour is that of the Hon’ble Calcutta High Court in PCIT v. Ankit Metal and Power Limited, I.T.A. No.1964/Kol/2019 & C.O. 39/Kol/2019 M/s Birla Corporation Ltd (2019) 416 ITR 591 (Cal) (Page 76 at Pp 84,86-87 of the Compilation of Case Laws). It is submitted that this ground is covered in favour of the assessee. We find that this Tribunal in assessee’s own case for AY 2010-11 dealt with this issue and decided in assessee’s favour observing as follows: “73. At time of hearing, it was agreed by the parties before us that id…

DCIT- 3(4), Mumbai vs. M/S Reliance Industries Limited, Mumbai

In the result, both the appeals of the assessee and both the appeals of the revenue are treated as partly allowed

ITA 2588/MUM/2022[2018-19]Status: DisposedITAT Mumbai18 Oct 2023AY 2018-19

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 14ASection 250(6)Section 32Section 35

…ed that an item, which is not liable to tax under normal provisions of the Act, cannot be subjected to tax u/s 115JB also. In support of this contention, the Ld A.R placed his reliance on the following decisions:- (a) PCIT vs. Ankit Metal and Power Ltd (2019)(416 ITR 591)(Cal) (b) CIT vs. Metal & Chromium Plater (P) Ltd (2019)(415 ITR 123)(Mad). The Ld A.R further submitted that the co-ordinate bench of the Tribunal has held in the assessee’s own case for AY 2014-15 and 2015-16 that the Notional 22 Reliance Industries Ltd. AY 2017-18 & 2018-19 Sales tax incentive (subsidy) though credited to Profit and Loss acc…

DCIT-3(4), Mumbai vs. M/S Reliance Industries Limited, Mumbai

In the result, both the appeals of the assessee and both the appeals of the revenue are treated as partly allowed

ITA 2587/MUM/2022[2017-18]Status: DisposedITAT Mumbai18 Oct 2023AY 2017-18

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 14ASection 250(6)Section 32Section 35

…ed that an item, which is not liable to tax under normal provisions of the Act, cannot be subjected to tax u/s 115JB also. In support of this contention, the Ld A.R placed his reliance on the following decisions:- (a) PCIT vs. Ankit Metal and Power Ltd (2019)(416 ITR 591)(Cal) (b) CIT vs. Metal & Chromium Plater (P) Ltd (2019)(415 ITR 123)(Mad). The Ld A.R further submitted that the co-ordinate bench of the Tribunal has held in the assessee’s own case for AY 2014-15 and 2015-16 that the Notional 22 Reliance Industries Ltd. AY 2017-18 & 2018-19 Sales tax incentive (subsidy) though credited to Profit and Loss acc…

Reliance Industries Limited, Mumbai vs. Dy Commissioner of Income Tax Circle-3(4), Mumbai

In the result, both the appeals of the assessee and both the appeals of the revenue are treated as partly allowed

ITA 2318/MUM/2022[2017-18]Status: DisposedITAT Mumbai18 Oct 2023AY 2017-18

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 14ASection 250(6)Section 32Section 35

…ed that an item, which is not liable to tax under normal provisions of the Act, cannot be subjected to tax u/s 115JB also. In support of this contention, the Ld A.R placed his reliance on the following decisions:- (a) PCIT vs. Ankit Metal and Power Ltd (2019)(416 ITR 591)(Cal) (b) CIT vs. Metal & Chromium Plater (P) Ltd (2019)(415 ITR 123)(Mad). The Ld A.R further submitted that the co-ordinate bench of the Tribunal has held in the assessee’s own case for AY 2014-15 and 2015-16 that the Notional 22 Reliance Industries Ltd. AY 2017-18 & 2018-19 Sales tax incentive (subsidy) though credited to Profit and Loss acc…

Reliance Industries Ltd., Mumbai vs. ACIT Circle 3(4), Mumbai

In the result, both the appeals of the assessee and both the appeals of the revenue are treated as partly allowed

ITA 2317/MUM/2022[2018-19]Status: DisposedITAT Mumbai18 Oct 2023AY 2018-19

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 14ASection 250(6)Section 32Section 35

…ed that an item, which is not liable to tax under normal provisions of the Act, cannot be subjected to tax u/s 115JB also. In support of this contention, the Ld A.R placed his reliance on the following decisions:- (a) PCIT vs. Ankit Metal and Power Ltd (2019)(416 ITR 591)(Cal) (b) CIT vs. Metal & Chromium Plater (P) Ltd (2019)(415 ITR 123)(Mad). The Ld A.R further submitted that the co-ordinate bench of the Tribunal has held in the assessee’s own case for AY 2014-15 and 2015-16 that the Notional 22 Reliance Industries Ltd. AY 2017-18 & 2018-19 Sales tax incentive (subsidy) though credited to Profit and Loss acc…

Devendra Mehta, Jabalpur vs. Dy Commissioner of Income Tax Circle 2(1) Jabalpur, Jabalpur

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 80/JAB/2022[2016-17]Status: DisposedITAT Jabalpur20 Sept 2023AY 2016-17

Bench: Shri Om Prakash Kantshri Pavan Kumar Gadaledevendra Mehta, Vs Dcit, 1084, Sanjivani Nagar, Circle-2(1), Jabalpur-482003 (M.P.) Jabalpur. (Appellant) (Respondent) Pan No. Afppm8269P Assessee By Shri Sughosh Bhamore & Shri Hitesh Trivedi Revenue By Shri Rajesh Kumar Gupta, Sr.Dr Date Of Hearing 13/09/2023 Date Of Pronouncement 20/09/2023

Section 10Section 133Section 143(1)Section 154

…A) to consider the ground raised by appellant. 9. That it has already been held by Calcutta High Court that the tribunal has the power to entertain the claim of 2 | P a g e deduction not claimed before the Assessing officer by filing a revised return. (2019) 416 ITR 591 (Cal). The Goetze India LTD has already been Distinguished by Tribunals (2010) 4 ITR (Trib) 44 ITAT Chennai, By high Courts (2018) 402 ITR 400 (ker) and also by Supreme Court (2022) 443 ITR 250 (SC). Alternative Ground (without Prejudice to above) 10. That LD CIT (A) erred in not considering the fact that for most of the service tenure i.e up to…

Malco Energy Ltd., Mumbai vs. Asst CIT Circle-10(2)(2), Mumbai

ITA 7314/MUM/2019[2015-16]Status: DisposedITAT Mumbai13 Sept 2023AY 2015-16

Bench: Shri Prashant Maharishi, Am & Shri Kuldip Singh, Jm Asst. Commissioner Of Income-Tax Malco Energy Limited Circle 10(2)(2), Vedanta House, Room No.209, 75, Nehru Road, Ville- 2Nd Floor, Parle, Vs. Mumbai-400 099 Aaykar Bhavan Maharashtra, India Maharishi Karve Road, Mumbai-400 020 (Appellant) (Respondent) Pan No. Aahcs6896A Assessee By : Ms. Fereshte Sethna, Shri Mrunal Parekh, Ars Revenue By : Shri Manoj Kumar, Cit Dr

For Appellant: Ms. Fereshte SethnaFor Respondent: Shri Manoj Kumar, CIT DR
Section 115J

…ation of profits. 50. In a series of decisions of the Honourable High courts and Coordinate benches it has been held that capital receipt even if credited to profit and loss account cannot form part of book profit u/s115 JB of The Act. { Ankit metals Limited 416 ITR 591 (cal) } Applying the same analogy if the capital expenditure is debited to the profit and loss account, it is also required to be added back to the book profit U/s 115 J B of The Act. 51. Honourable Karnataka High CourtIn case of GMR Industries Limited 425 ITR 504 {kar} where in it has been held that expenditure incurred for capital expenditure…

Everest Industries Ltd., Noida vs. Dy CIT Circle- 1, Thane

In the result, the appeal of the Revenue is dismissed whereas

ITA 717/MUM/2020[2006-07]Status: DisposedITAT Mumbai21 Aug 2023AY 2006-07

Bench: Shri Om Prakash Kant () & Shri Pavan Kumar Gadale () Assessment Year: 2006-07 Everest Industries Ltd., Dcit, Circle-1, D-206, Sector-63, Noida- Ashar I.T. Park, 6Th Floor, B- Vs. 201301, Uttar Pradesh, India. Wing 16-Z, Wagle Industrial Estate, Thane (W)-400 604. Pan No. Aaace 7550 N Appellant Respondent Assessment Year: 2006-07 Dcit, Circle-1, Everest Industries Ltd., Ashar I.T. Park, 6Th Floor, B- G-1, A-32, Genesis Mohan Vs. Wing 16-Z, Wagle Industrial Coop. Industries, Mathura Estate, Thane (W)-400 604. Road, New Delhi-110044. Pan No. Aaace 7550 N Appellant Respondent

For Appellant: Mr. Yogesh Thar a/w Mr. Chaitanya JoshiFor Respondent: Mr. Alok Kumar, CIT-DR

…, on the other the assessee, on the other hand, submitted that hand, submitted that identical issue in the case of PCIT Vs Ankit Metal & identical issue in the case of PCIT Vs Ankit Metal & identical issue in the case of PCIT Vs Ankit Metal & Power Ltd (2019) 416 ITR 591 has been decided in Power Ltd (2019) 416 ITR 591 has been decided in Power Ltd (2019) 416 ITR 591 has been decided in favour of the assessee by Hon’ble Calcutta High Court. favour of the assessee by Hon’ble Calcutta High Court. favour of the assessee by Hon’ble Calcutta High Court. He also relied on the decision of the Coordinate bench of He also…

DCIT, Circle-1, Thane vs. Everest Industries Ltd., Mumbai

In the result, the appeal of the Revenue is dismissed whereas

ITA 1421/MUM/2020[2006-07]Status: DisposedITAT Mumbai21 Aug 2023AY 2006-07

Bench: Shri Om Prakash Kant () & Shri Pavan Kumar Gadale () Assessment Year: 2006-07 Everest Industries Ltd., Dcit, Circle-1, D-206, Sector-63, Noida- Ashar I.T. Park, 6Th Floor, B- Vs. 201301, Uttar Pradesh, India. Wing 16-Z, Wagle Industrial Estate, Thane (W)-400 604. Pan No. Aaace 7550 N Appellant Respondent Assessment Year: 2006-07 Dcit, Circle-1, Everest Industries Ltd., Ashar I.T. Park, 6Th Floor, B- G-1, A-32, Genesis Mohan Vs. Wing 16-Z, Wagle Industrial Coop. Industries, Mathura Estate, Thane (W)-400 604. Road, New Delhi-110044. Pan No. Aaace 7550 N Appellant Respondent

For Appellant: Mr. Yogesh Thar a/w Mr. Chaitanya JoshiFor Respondent: Mr. Alok Kumar, CIT-DR

…, on the other the assessee, on the other hand, submitted that hand, submitted that identical issue in the case of PCIT Vs Ankit Metal & identical issue in the case of PCIT Vs Ankit Metal & identical issue in the case of PCIT Vs Ankit Metal & Power Ltd (2019) 416 ITR 591 has been decided in Power Ltd (2019) 416 ITR 591 has been decided in Power Ltd (2019) 416 ITR 591 has been decided in favour of the assessee by Hon’ble Calcutta High Court. favour of the assessee by Hon’ble Calcutta High Court. favour of the assessee by Hon’ble Calcutta High Court. He also relied on the decision of the Coordinate bench of He also…

Shree Cement Limited, Beawar vs. Deputy Commissioner of Income Tax, Ajmer

In the result, this appeal of the assessee is partly allowed and appeal of the Revenue is dismissed

ITA 152/JPR/2023[2014-15]Status: DisposedITAT Jaipur07 Aug 2023AY 2014-15

Bench: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Vijay Shah, CAFor Respondent: Shri Arvind Kumar, CIT
Section 115JSection 250Section 32(1)(ii)Section 80Section 80I

…within the domain of the Act. • In Sutlej Cotton Mills Ltd. -vs.- Asstt. CIT [1993] 45 ITD 22 (Cal.) (SB) held that what is specifically exempted u/s 54E could not be taxed u/s. 115J. • Hon’ble Calcutta High Court in PCIT -vs.- Ankit metal & Power Ltd. [2019] 416 ITR 591 (Cal.) have held that capital receipts are not income which is chargeable to tax u/s 115JB of the Act as well. In light of above submissions it is humbly submitted that the view of the CIT(A) that Sec. 115JB is a self-contained code which does not allow any further adjustments other than that as stated in Explanation to Sec.115JB(2) thereto is…

Acc Limited, Mumbai vs. DCIT (Ltu), Mumbai

In the result, appeal filed by department is dismissed

ITA 800/MUM/2022[2013-14]Status: DisposedITAT Mumbai30 Jun 2023AY 2013-14

Bench: Shri S. Rifaur Rahman, Hon'Ble & Ms Kavitha Rajagopal, Hon'Blem/S. Acc Limited V. Dcit (Ltu) 121, Cement House, M.K. Road 29Th Floor, Center-1 Churchgate, Mumbai-400020 World Trade Centre, Cuffe Parade Mumbai - 400005 Pan: Aaact1507C (Appellant) (Respondent) Asst. Cit – 3(4) V. M/S. Acc Limited 29Th Floor, Center-1 Cement House,121, M.K. Road World Trade Centre, Cuffe Parade Churchgate, Mumbai-400020 Mumbai-400005 Pan: Aaact1507C (Appellant) (Respondent)

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND MS KAVITHA RAJAGOPAL, HON'BLE JUDICIAL MEMBER M/s. ACC Limited v. DCIT (LTU) 121, Cement House, M.K. Road 29th Floor, Center-1 Churchgate, Mumbai-400020 World Trade Centre, Cuffe Parade Mumbai - 400005 PAN: AAACT1507C (Appellant) (Respondent) Asst. CIT – 3(4) v. M/s. ACC Limited 29th Floor, Center-1 Cement House,121, M.K. Road World Trade Centre, Cuffe Parade Churchgate, Mumbai-400020 Mumbai-400005 PAN: AAACT1507C (Appellant) (Respondent) Assessee represented by : Shri Yogesh Thar, Shri Chai…

Asst. Commissioner of Income Tax-3(4), Mumbai-400005 vs. M/S. Acc Limited, Mumbai-400020

In the result, appeal filed by department is dismissed

ITA 1171/MUM/2022[2013-14]Status: DisposedITAT Mumbai30 Jun 2023AY 2013-14

Bench: Shri S. Rifaur Rahman, Hon'Ble & Ms Kavitha Rajagopal, Hon'Blem/S. Acc Limited V. Dcit (Ltu) 121, Cement House, M.K. Road 29Th Floor, Center-1 Churchgate, Mumbai-400020 World Trade Centre, Cuffe Parade Mumbai - 400005 Pan: Aaact1507C (Appellant) (Respondent) Asst. Cit – 3(4) V. M/S. Acc Limited 29Th Floor, Center-1 Cement House,121, M.K. Road World Trade Centre, Cuffe Parade Churchgate, Mumbai-400020 Mumbai-400005 Pan: Aaact1507C (Appellant) (Respondent)

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND MS KAVITHA RAJAGOPAL, HON'BLE JUDICIAL MEMBER M/s. ACC Limited v. DCIT (LTU) 121, Cement House, M.K. Road 29th Floor, Center-1 Churchgate, Mumbai-400020 World Trade Centre, Cuffe Parade Mumbai - 400005 PAN: AAACT1507C (Appellant) (Respondent) Asst. CIT – 3(4) v. M/s. ACC Limited 29th Floor, Center-1 Cement House,121, M.K. Road World Trade Centre, Cuffe Parade Churchgate, Mumbai-400020 Mumbai-400005 PAN: AAACT1507C (Appellant) (Respondent) Assessee represented by : Shri Yogesh Thar, Shri Chai…

Everest Industries Ltd., Noida vs. Dy CIT Circle- 1, Thane

In the result, appeals of the Revenue as well appeals of the In the result, appeals of the Revenue as well appeals of the In the result, appeals of the Revenue as well appeals of the assessee are a...

ITA 720/MUM/2020[2016-17]Status: DisposedITAT Mumbai30 Jun 2023AY 2016-17

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant ()

For Appellant: Mr. Yogesh Thar/For Respondent: Mr. Biswanath Das, CIT-DR/

…6. The Ld. counsel of the assessee, on the other hand, submitted that identical issue in the case of PCIT Vs Ankit submitted that identical issue in the case of PCIT Vs Ankit submitted that identical issue in the case of PCIT Vs Ankit Metal & Power Ltd (2019) 416 ITR 591 has been decided in Metal & Power Ltd (2019) 416 ITR 591 has been decided in Metal & Power Ltd (2019) 416 ITR 591 has been decided in favour of the assessee by Hon’ble Calcutta High Court. favour of the assessee by Hon’ble Calcutta High Court. favour of the assessee by Hon’ble Calcutta High Court. He also relied on the decision of the Coordinate…