Plastiblends India Ltd. v. Additional CIT

86 Taxmann.com 137Supreme Court of India2017#3495 most cited

What is Plastiblends India Ltd. v. Additional CIT authority for?

The Supreme Court considers the submissions and the materials on record in cases where an assessee is a civil contractor engaged in infrastructure development and receives large contracts from government agencies.

34

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2024.

Also referred to as

Plastiblends India Ltd. v. Additional CIT · civil contractor · infrastructure development · government contracts · execution of contracts · allocation of contracts · assessment procedure · evidence

Judgments citing Plastiblends India Ltd. v. Additional CIT

Asr Enginering & Projects Limited (Formerly Sai Sudhir Infrastructures Limited), Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-1(3), Hyderabad

In the result, a) ITA Nos

ITA 1136/HYD/2017[2011-12]Status: DisposedITAT Hyderabad30 Aug 2019AY 2011-12

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…480 11. B. Kishore Kumar, [2015] 62 Taxmann.com 449 (Mad.) 12. Hotel Kiran, [2002] 82 ITD 453 (Pune) 13. Kermex Micro Systems (India) Ltd., [2014] 47 Taxmann.com 375 14. Jai Steel (India), Jodhpur, [2013] 36 Taxmann.com 523 15. Plastiblends India Ltd., [2017] 86 Taxmann.com 137 (SC) 16. K. Venkataramaiah Vs. A. Setharam Reddy & Ors., 1963 AIR 1526 17. ITO vs. B.N. Bhattacharya, 112 ITR 423 18. R. Dalmia Vs. CIT (Central), 113 ITR 522 19. Anaikar Traders & Estates Pvt. Ltd. Vs. CIT, 186 ITR 313 11. Considered the rival submissions and perused the material on record. From the records submitted before us, we notice…

Asr Enginering & Projects Limited (Formerly Sai Sudhir Infrastructures Limited), Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-1(3), Hyderabad

In the result, a) ITA Nos

ITA 1135/HYD/2017[2010-11]Status: DisposedITAT Hyderabad30 Aug 2019AY 2010-11

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…480 11. B. Kishore Kumar, [2015] 62 Taxmann.com 449 (Mad.) 12. Hotel Kiran, [2002] 82 ITD 453 (Pune) 13. Kermex Micro Systems (India) Ltd., [2014] 47 Taxmann.com 375 14. Jai Steel (India), Jodhpur, [2013] 36 Taxmann.com 523 15. Plastiblends India Ltd., [2017] 86 Taxmann.com 137 (SC) 16. K. Venkataramaiah Vs. A. Setharam Reddy & Ors., 1963 AIR 1526 17. ITO vs. B.N. Bhattacharya, 112 ITR 423 18. R. Dalmia Vs. CIT (Central), 113 ITR 522 19. Anaikar Traders & Estates Pvt. Ltd. Vs. CIT, 186 ITR 313 11. Considered the rival submissions and perused the material on record. From the records submitted before us, we notice…

Asr Enginering & Projects Limited (Formerly Sai Sudhir Infrastructures Limited), Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-1(3), Hyderabad

In the result, a) ITA Nos

ITA 1134/HYD/2017[2009-10]Status: DisposedITAT Hyderabad30 Aug 2019AY 2009-10

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…480 11. B. Kishore Kumar, [2015] 62 Taxmann.com 449 (Mad.) 12. Hotel Kiran, [2002] 82 ITD 453 (Pune) 13. Kermex Micro Systems (India) Ltd., [2014] 47 Taxmann.com 375 14. Jai Steel (India), Jodhpur, [2013] 36 Taxmann.com 523 15. Plastiblends India Ltd., [2017] 86 Taxmann.com 137 (SC) 16. K. Venkataramaiah Vs. A. Setharam Reddy & Ors., 1963 AIR 1526 17. ITO vs. B.N. Bhattacharya, 112 ITR 423 18. R. Dalmia Vs. CIT (Central), 113 ITR 522 19. Anaikar Traders & Estates Pvt. Ltd. Vs. CIT, 186 ITR 313 11. Considered the rival submissions and perused the material on record. From the records submitted before us, we notice…

Asr Enginering & Projects Limited (Formerly Sai Sudhir Infrastructures Limited), Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-1(3), Hyderabad

In the result, a) ITA Nos

ITA 1133/HYD/2017[2008-09]Status: DisposedITAT Hyderabad30 Aug 2019AY 2008-09

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…480 11. B. Kishore Kumar, [2015] 62 Taxmann.com 449 (Mad.) 12. Hotel Kiran, [2002] 82 ITD 453 (Pune) 13. Kermex Micro Systems (India) Ltd., [2014] 47 Taxmann.com 375 14. Jai Steel (India), Jodhpur, [2013] 36 Taxmann.com 523 15. Plastiblends India Ltd., [2017] 86 Taxmann.com 137 (SC) 16. K. Venkataramaiah Vs. A. Setharam Reddy & Ors., 1963 AIR 1526 17. ITO vs. B.N. Bhattacharya, 112 ITR 423 18. R. Dalmia Vs. CIT (Central), 113 ITR 522 19. Anaikar Traders & Estates Pvt. Ltd. Vs. CIT, 186 ITR 313 11. Considered the rival submissions and perused the material on record. From the records submitted before us, we notice…

Asr Enginering & Projects Limited (Formerly Sai Sudhir Infrastructures Limited), Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-1(3), Hyderabad

In the result, a) ITA Nos

ITA 1132/HYD/2017[2007-08]Status: DisposedITAT Hyderabad30 Aug 2019AY 2007-08

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…480 11. B. Kishore Kumar, [2015] 62 Taxmann.com 449 (Mad.) 12. Hotel Kiran, [2002] 82 ITD 453 (Pune) 13. Kermex Micro Systems (India) Ltd., [2014] 47 Taxmann.com 375 14. Jai Steel (India), Jodhpur, [2013] 36 Taxmann.com 523 15. Plastiblends India Ltd., [2017] 86 Taxmann.com 137 (SC) 16. K. Venkataramaiah Vs. A. Setharam Reddy & Ors., 1963 AIR 1526 17. ITO vs. B.N. Bhattacharya, 112 ITR 423 18. R. Dalmia Vs. CIT (Central), 113 ITR 522 19. Anaikar Traders & Estates Pvt. Ltd. Vs. CIT, 186 ITR 313 11. Considered the rival submissions and perused the material on record. From the records submitted before us, we notice…

Nsl Renewable Power Private Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-16(1), Hyderabad

In the result, assessee’s appeal is allowed

ITA 2146/HYD/2017[2010-11]Status: DisposedITAT Hyderabad14 Aug 2019AY 2010-11

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahmanassessment Year:2010-11

For Appellant: Sri Aman BarasiaFor Respondent: Sri Y.V.S.T. Sai, CIT-DR
Section 115JSection 143(1)Section 143(3)Section 154Section 80I

…laim and therefore, it is not a debatable issue but is a mistake apparent from record which is rectifiable u/s 154 of the Act. Further, he placed reliance upon the decision of the Hon'ble Supreme Court in the case of Plastiblends India Ltd vs. Add. CIT (2017) 86 Taxmann.com 137 (SC) wherein the Hon'ble Supreme Court held that while computing the deduction u/s 80IA of the Act, the depreciation has to be reduced for computing the profit eligible for deduction u/s 80IA of the Act. Applying the same rationale, he submitted Page 6 of 14 ITA No 2146 of 2017 NSL Renewable Power P Ltd Hyderabad that the loss of eligi…

Dy. Commissioner of Income Tax, Central Circle-2(1), Hyd, Hyderabad vs. Megha Engineering & Infrasturcture Limited, Hyd, Hyderabad

In the result, all the appeals of the revenue are dismissed

ITA 1540/HYD/2017[2015-16]Status: DisposedITAT Hyderabad15 Feb 2019AY 2015-16

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmans.No.

For Appellant: Shri K.C. DevdasFor Respondent: Shri YVST Sai
Section 153ASection 2Section 80Section 80ISection 80l

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘B', HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER S.No. ITA No. AY Appellant Respondent 1 to 607, 608, 2010- Dy. Megha Engg. 4 609 & 11 to Commissioner & 610/H/2016 2013- of Income-tax, Infrastructure 14 Central Circle – Ltd., 2, Hyderabad Hyd. 5 1375/H/16 2014- Dy. 15 Commissioner of Income-tax, -do- Central Circle – 2, Hyd. 6 1540/H/17 2015- Dy. 16 Commissioner -do- of Income-tax, Central Circle – 2, Hyd. Revenue by: Shri YVST Sai Assessee by: Shri K.C. Devdas Date of hearing: 05/12/2018 Date of pronou…

DCIT, Central Cirlce-2(1), Hyd, Hyderabad vs. Megha Engineering & Infrasturcture Ltd, Hyderabad

In the result, all the appeals of the revenue are dismissed

ITA 610/HYD/2016[2013-14]Status: DisposedITAT Hyderabad15 Feb 2019AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmans.No.

For Appellant: Shri K.C. DevdasFor Respondent: Shri YVST Sai
Section 153ASection 2Section 80Section 80ISection 80l

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘B', HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER S.No. ITA No. AY Appellant Respondent 1 to 607, 608, 2010- Dy. Megha Engg. 4 609 & 11 to Commissioner & 610/H/2016 2013- of Income-tax, Infrastructure 14 Central Circle – Ltd., 2, Hyderabad Hyd. 5 1375/H/16 2014- Dy. 15 Commissioner of Income-tax, -do- Central Circle – 2, Hyd. 6 1540/H/17 2015- Dy. 16 Commissioner -do- of Income-tax, Central Circle – 2, Hyd. Revenue by: Shri YVST Sai Assessee by: Shri K.C. Devdas Date of hearing: 05/12/2018 Date of pronou…

DCIT, Central Cirlce-2(1), Hyd, Hyderabad vs. Megha Engineering & Infrasturcture Ltd, Hyderabad

In the result, all the appeals of the revenue are dismissed

ITA 609/HYD/2016[2012-13]Status: DisposedITAT Hyderabad15 Feb 2019AY 2012-13

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmans.No.

For Appellant: Shri K.C. DevdasFor Respondent: Shri YVST Sai
Section 153ASection 2Section 80Section 80ISection 80l

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘B', HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER S.No. ITA No. AY Appellant Respondent 1 to 607, 608, 2010- Dy. Megha Engg. 4 609 & 11 to Commissioner & 610/H/2016 2013- of Income-tax, Infrastructure 14 Central Circle – Ltd., 2, Hyderabad Hyd. 5 1375/H/16 2014- Dy. 15 Commissioner of Income-tax, -do- Central Circle – 2, Hyd. 6 1540/H/17 2015- Dy. 16 Commissioner -do- of Income-tax, Central Circle – 2, Hyd. Revenue by: Shri YVST Sai Assessee by: Shri K.C. Devdas Date of hearing: 05/12/2018 Date of pronou…

DCIT, Central Cirlce-2(1), Hyd, Hyderabad vs. Megha Engineering & Infrasturcture Ltd, Hyderabad

In the result, all the appeals of the revenue are dismissed

ITA 608/HYD/2016[2011-12]Status: DisposedITAT Hyderabad15 Feb 2019AY 2011-12

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmans.No.

For Appellant: Shri K.C. DevdasFor Respondent: Shri YVST Sai
Section 153ASection 2Section 80Section 80ISection 80l

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘B', HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER S.No. ITA No. AY Appellant Respondent 1 to 607, 608, 2010- Dy. Megha Engg. 4 609 & 11 to Commissioner & 610/H/2016 2013- of Income-tax, Infrastructure 14 Central Circle – Ltd., 2, Hyderabad Hyd. 5 1375/H/16 2014- Dy. 15 Commissioner of Income-tax, -do- Central Circle – 2, Hyd. 6 1540/H/17 2015- Dy. 16 Commissioner -do- of Income-tax, Central Circle – 2, Hyd. Revenue by: Shri YVST Sai Assessee by: Shri K.C. Devdas Date of hearing: 05/12/2018 Date of pronou…

DCIT, Central Cirlce-2(1), Hyd, Hyderabad vs. Megha Engineering & Infrasturcture Ltd, Hyderabad

In the result, all the appeals of the revenue are dismissed

ITA 607/HYD/2016[2010-11]Status: DisposedITAT Hyderabad15 Feb 2019AY 2010-11

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmans.No.

For Appellant: Shri K.C. DevdasFor Respondent: Shri YVST Sai
Section 153ASection 2Section 80Section 80ISection 80l

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘B', HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER S.No. ITA No. AY Appellant Respondent 1 to 607, 608, 2010- Dy. Megha Engg. 4 609 & 11 to Commissioner & 610/H/2016 2013- of Income-tax, Infrastructure 14 Central Circle – Ltd., 2, Hyderabad Hyd. 5 1375/H/16 2014- Dy. 15 Commissioner of Income-tax, -do- Central Circle – 2, Hyd. 6 1540/H/17 2015- Dy. 16 Commissioner -do- of Income-tax, Central Circle – 2, Hyd. Revenue by: Shri YVST Sai Assessee by: Shri K.C. Devdas Date of hearing: 05/12/2018 Date of pronou…

DCIT, Central Circle-2(1), Hyd, Hyderabad vs. Megha Engineering & Infrasturctures Limited, Hyd, Hyderabad

In the result, all the appeals of the revenue are dismissed

ITA 1375/HYD/2016[2014-15]Status: DisposedITAT Hyderabad15 Feb 2019AY 2014-15

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmans.No.

For Appellant: Shri K.C. DevdasFor Respondent: Shri YVST Sai
Section 153ASection 2Section 80Section 80ISection 80l

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘B', HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER S.No. ITA No. AY Appellant Respondent 1 to 607, 608, 2010- Dy. Megha Engg. 4 609 & 11 to Commissioner & 610/H/2016 2013- of Income-tax, Infrastructure 14 Central Circle – Ltd., 2, Hyderabad Hyd. 5 1375/H/16 2014- Dy. 15 Commissioner of Income-tax, -do- Central Circle – 2, Hyd. 6 1540/H/17 2015- Dy. 16 Commissioner -do- of Income-tax, Central Circle – 2, Hyd. Revenue by: Shri YVST Sai Assessee by: Shri K.C. Devdas Date of hearing: 05/12/2018 Date of pronou…

Plastiblends India Limited, Mumbai vs. Deputy Commissioner of Income Tax-10(3)(2), Mumbai

In the result the appeal of the assessee in ITA no

ITA 5426/MUM/2017[2013-14]Status: DisposedITAT Mumbai30 Jan 2019AY 2013-14

Bench: Shri Pawan Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.5426/Mum/2017 (नििाारण वर्ा / Assessment Year : 2013-14) बिाम/ Plastiblends India Ltd., Dcit-10(3)(2) Fortune Terraces, Room No. 509 A-Wing, 10Th Floor, Aayakar Bhawan V. New Link Road, M K Road, Andheri (W), Mumbai-400020 Mumbai- 400053 स्थायी ऱेखा सं./ Pan:Aaacp6287B (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri. Gautam A Thacker Revenue By : Shri. D.G Pansari (Dr) सुनवाई की तारीख /Date Of Hearing : 16.01.2019 घोषणा की तारीख /Date Of Pronouncement : 30.01.2019 आदेश / O R D E R Per Ramit Kochar: This Appeal, Filed By Assessee, Being Ita No. 5426/Mum/2017, Is Directed Against Appellate Order Dated 30.05.2017 In Appeal No. Cit(A)-17/It-464/15-16 Passed By Learned Commissioner Of Income Tax (Appeals)-17, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2013-14, The Appellate Proceedings Had Arisen Before Learned Cit(A) From The Assessment Order Dated 09.02.2016 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Ay 2013-14. I.T.A. No.5426/Mum/2017

For Appellant: Shri. Gautam A ThackerFor Respondent: Shri. D.G Pansari (DR)
Section 10(34)Section 143(3)Section 14ASection 253

…आयकर अपीऱीय अधिकरण “C” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.5426/Mum/2017 (नििाारण वर्ा / Assessment Year : 2013-14) बिाम/ Plastiblends India Ltd., DCIT-10(3)(2) Fortune Terraces, Room No. 509 A-Wing, 10th floor, Aayakar Bhawan v. New Link Road, M K Road, Andheri (W), Mumbai-400020 Mumbai- 400053 स्थायी ऱेखा सं./ PAN:AAACP6287B (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee by: Shri. Gautam A Thacker Revenue by : Shri. D.G Pansari (DR) सुनवाई की तारीख /Dat…

Plastiblends India Ltd, Mumbai vs. DCIT RG 8(2), Mumbai

In the result, the appeal is dismissed

ITA 4121/MUM/2016[2012-13]Status: DisposedITAT Mumbai31 May 2018AY 2012-13

Bench: Shri Joginder Singh () & Shri N.K. Pradhan () Assessment Year: 2012-13 Plastiblends India Ltd. Deputy Commissioner Of Kolsite House, 31 Shah Income Tax Circle-8(2), Vs. Industrial Estate Off Veera Mumbai. Desai Road, Andheri (W) Mumbai-400053. Pan No. Aaacp6287B Appellant Respondent Assessee By : Mr. Nitesh Joshi, Ar Revenue By : Mr. T.A. Khan, Dr Date Of Hearing : 31/05/2018 Date Of Pronouncement: 31/05/2018

For Appellant: Mr. Nitesh Joshi, ARFor Respondent: Mr. T.A. Khan, DR
Section 10(34)Section 143(3)Section 14ASection 32(1)Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI JOGINDER SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2012-13 Plastiblends India Ltd. Deputy Commissioner of Kolsite House, 31 Shah Income Tax Circle-8(2), Vs. Industrial Estate Off Veera Mumbai. Desai Road, Andheri (W) Mumbai-400053. PAN No. AAACP6287B Appellant Respondent Assessee by : Mr. Nitesh Joshi, AR Revenue by : Mr. T.A. Khan, DR Date of Hearing : 31/05/2018 Date of pronouncement: 31/05/2018 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. The relevant assessment year is 2…