Pr. CIT v. Gujarat Alkalis & Chemicals Ltd.

88 Taxmann.com 722High Court2017#3404 most cited

What is Pr. CIT v. Gujarat Alkalis & Chemicals Ltd. authority for?

Goodwill arising on amalgamation is a capital asset. Depreciation is allowable on goodwill if it has been acquired by the assessee. The cost of acquisition for depreciation purposes is the amount paid for goodwill at the time of amalgamation.

35

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2025.

Also referred to as

Pr. CIT v. Gujarat Alkalis & Chemicals Ltd. · goodwill arising on amalgamation · depreciation on goodwill · section 43(6)(c) · business transfer agreement · section 80IA(8) · section 43A

Sections most often in play

Section 80IASection 80IA(8)Section 40A(2)(b)Section 92CA(3)Section 143(3)Section 144C(13)Section 14ASection 40A(2)

Issues it is cited on

goodwill arising on amalgamationsection 80ia(8)section 43(6)(c)section 10b(8)deduction under section 80iasection 43asection 40a(2)(a)depreciation on goodwillsection 2(11)business transfer agreementintra group servicesdeduction u/s 80ia

Judgments citing Pr. CIT v. Gujarat Alkalis & Chemicals Ltd.

SRF LIMITED,DELHI vs. ASSISTANT / DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 10(1), NEW DELHI, DELHI

In the result, the appeal filed by the assessee is partly allowed as indicated above

ITA 5618/DEL/2024[2021-22]Status: DisposedITAT Delhi12 Dec 2025AY 2021-22
For Appellant: Shri Pradeep Dinodia, CAFor Respondent: Shri S.K. Jadhav, CIT DR
Section 143(3)Section 144C(13)Section 144C(5)Section 80Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘H’: NEW DELHI. BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR PAREEK, JUDICIAL MEMBER SRF Limited, vs. ACIT, Circle 10 (1), The Galleria, DLF Mayur Vihar, Delhi. Unit No.236 & 237, 2nd Floor, Mayur Place, Mayur Vihar Phase 1 Ext., New Delhi – 110 091. (PAN : AAACS0206P) SRF Limited, vs. ACIT, Circle 10 (1), The Galleria, DLF Mayur Vihar, Delhi. Unit No.236 & 237, 2nd Floor, Mayur Place, Mayur Vihar Phase 1 Ext., New Delhi – 110 091. (PAN : AAACS0206P) SRF Limited, vs. ACIT, Circle 10 (1), The Galleria, DLF Mayur Vihar, Delhi. Unit No.236 & 237, 2n…

SRF LIMITED ,DELHI vs. ACIT, CIRCLE-10(1), DELHI

In the result, the appeal filed by the assessee is partly allowed as indicated above

ITA 1449/DEL/2022[2018-19]Status: DisposedITAT Delhi12 Dec 2025AY 2018-19
For Appellant: Shri Pradeep Dinodia, CAFor Respondent: Shri S.K. Jadhav, CIT DR
Section 143(3)Section 144C(13)Section 144C(5)Section 80Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘H’: NEW DELHI. BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR PAREEK, JUDICIAL MEMBER SRF Limited, vs. ACIT, Circle 10 (1), The Galleria, DLF Mayur Vihar, Delhi. Unit No.236 & 237, 2nd Floor, Mayur Place, Mayur Vihar Phase 1 Ext., New Delhi – 110 091. (PAN : AAACS0206P) SRF Limited, vs. ACIT, Circle 10 (1), The Galleria, DLF Mayur Vihar, Delhi. Unit No.236 & 237, 2nd Floor, Mayur Place, Mayur Vihar Phase 1 Ext., New Delhi – 110 091. (PAN : AAACS0206P) SRF Limited, vs. ACIT, Circle 10 (1), The Galleria, DLF Mayur Vihar, Delhi. Unit No.236 & 237, 2n…

SRF LIMITED,NEW DELHI vs. ACIT, CIRCLE-10(1), DELHI

In the result, the appeal filed by the assessee is partly allowed as indicated above

ITA 1448/DEL/2022[2017-18]Status: DisposedITAT Delhi12 Dec 2025AY 2017-18
For Appellant: Shri Pradeep Dinodia, CAFor Respondent: Shri S.K. Jadhav, CIT DR
Section 143(3)Section 144C(13)Section 144C(5)Section 80Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘H’: NEW DELHI. BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR PAREEK, JUDICIAL MEMBER SRF Limited, vs. ACIT, Circle 10 (1), The Galleria, DLF Mayur Vihar, Delhi. Unit No.236 & 237, 2nd Floor, Mayur Place, Mayur Vihar Phase 1 Ext., New Delhi – 110 091. (PAN : AAACS0206P) SRF Limited, vs. ACIT, Circle 10 (1), The Galleria, DLF Mayur Vihar, Delhi. Unit No.236 & 237, 2nd Floor, Mayur Place, Mayur Vihar Phase 1 Ext., New Delhi – 110 091. (PAN : AAACS0206P) SRF Limited, vs. ACIT, Circle 10 (1), The Galleria, DLF Mayur Vihar, Delhi. Unit No.236 & 237, 2n…

THE ACTI , CIRCLE-3(1)(1),, AHMEDABAD vs. NIRMA LIMITED,, AHMEDABAD

ITA 1437/AHD/2019[2016-17]Status: DisposedITAT Ahmedabad28 Aug 2025AY 2016-17
For Appellant: \nShri Bandish Soparkar, withFor Respondent: \nShri Alpesh Parmar, CIT-DR
Section 115JSection 143(3)Section 14A

…{ "clean_text": "आयकर अपीलीय अधिकरण, अहमदाबाद न्यायपीठ “ A", अहमदाबाद।\nIN THE INCOME TAX APPELLATE TRIBUNAL\n“ A \" BENCH, AHMEDABAD\nBEFORE SHRI SANJAY GARG, JUDICIAL MEMBER\nAND\nSHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER\nआयकर अपील सं/ITA Nos.1412 & 1413/Ahd/2019\nनिर्धारण वर्ष / Assessment Years: (2015-2016 & 2016-17)\nNirma Limited,\nNirma House,\nAshram Road,\nAhmedabad-380009.\n(Gujarat)\nबनाम /\nv/s.\nThe Deputy Commissioner\nof Income Tax,\nCircle 3(1)(1),\nAhmedabad.\nस्थायी लेखा सं./PAN : AAACN5350K\nआयकर अपील सं/ITA Nos.1436-1437/Ahd/2019\nनिर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17)\…

THE ACTI , CIRCLE-3(1)(1),, AHMEDABAD vs. NIRMA LIMITED,, AHMEDABAD

ITA 1436/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad28 Aug 2025AY 2015-16
For Appellant: \nShri Bandish Soparkar, withFor Respondent: \nShri Alpesh Parmar, CIT-DR
Section 115JSection 143(3)Section 14A

…{ "clean_text": "आयकर अपीलीय अधिकरण, अहमदाबाद न्यायपीठ “ A", अहमदाबाद।\nIN THE INCOME TAX APPELLATE TRIBUNAL\n“ A \" BENCH, AHMEDABAD\nBEFORE SHRI SANJAY GARG, JUDICIAL MEMBER\nAND\nSHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER\nआयकर अपील सं/ITA Nos.1412 & 1413/Ahd/2019\nनिर्धारण वर्ष / Assessment Years: (2015-2016 & 2016-17)\nNirma Limited,\nNirma House,\nAshram Road,\nAhmedabad-380009.\n(Gujarat)\nबनाम /\nv/s.\nThe Deputy Commissioner\nof Income Tax,\nCircle 3(1)(1),\nAhmedabad.\nस्थायी लेखा सं./PAN : AAACN5350K\nआयकर अपील सं/ITA Nos.1436-1437/Ahd/2019\nनिर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17)\…

NIRMA LIMITED,,AHMEDABAD vs. THE DCTI , CIRCLE-3(1)(1),, AHMEDABAD

ITA 1413/AHD/2019[2016-17]Status: DisposedITAT Ahmedabad28 Aug 2025AY 2016-17
For Appellant: \nShri Bandish Soparkar, withFor Respondent: \nShri Alpesh Parmar, CIT-DR
Section 115JSection 143(3)Section 14A

…{ "clean_text": "आयकर अपीलीय अधिकरण, अहमदाबाद न्यायपीठ “ A", अहमदाबाद।\nIN THE INCOME TAX APPELLATE TRIBUNAL\n“ A \" BENCH, AHMEDABAD\nBEFORE SHRI SANJAY GARG, JUDICIAL MEMBER\nAND\nSHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER\nआयकर अपील सं/ITA Nos.1412 & 1413/Ahd/2019\nनिर्धारण वर्ष / Assessment Years: (2015-2016 & 2016-17)\nNirma Limited,\nNirma House,\nAshram Road,\nAhmedabad-380009.\n(Gujarat)\nबनाम /\nv/s.\nThe Deputy Commissioner\nof Income Tax,\nCircle 3(1)(1),\nAhmedabad.\nस्थायी लेखा सं./PAN : AAACN5350K\nआयकर अपील सं/ITA Nos.1436-1437/Ahd/2019\nनिर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17)\…

NIRMA LIMITED,,AHMEDABAD vs. THE DCTI , CIRCLE-3(1)(1),, AHMEDABAD

ITA 1412/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad28 Aug 2025AY 2015-16
For Appellant: \nShri Bandish Soparkar, withFor Respondent: \nShri Alpesh Parmar, CIT-DR
Section 115JSection 143(3)Section 14A

…{ "clean_text": "आयकर अपीलीय अधिकरण, अहमदाबाद न्यायपीठ “ A", अहमदाबाद।\nIN THE INCOME TAX APPELLATE TRIBUNAL\n“ A \" BENCH, AHMEDABAD\nBEFORE SHRI SANJAY GARG, JUDICIAL MEMBER\nAND\nSHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER\nआयकर अपील सं/ITA Nos.1412 & 1413/Ahd/2019\nनिर्धारण वर्ष / Assessment Years: (2015-2016 & 2016-17)\nNirma Limited,\nNirma House,\nAshram Road,\nAhmedabad-380009.\n(Gujarat)\nThe Deputy Commissioner\nबनाम /\nof Income Tax,\nv/s.\nCircle 3(1)(1),\nAhmedabad.\nस्थायी लेखा सं./PAN : AAACN5350K\nआयकर अपील सं/ITA Nos.1436-1437/Ahd/2019\nनिर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17)\…

M/S. LAXMI ORGANIC INDUSTRIES LIMITED ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 3(2)(1), MUMBAI

ITA 4782/MUM/2024[2020-21]Status: DisposedITAT Mumbai25 Jul 2025AY 2020-21

Bench: Shri Pawan Singh & Shri Girish Agrawal

For Appellant: Shri Percy Pardiwala, Sr. Advocate andFor Respondent: Ms. Neena Jeph, CIT DR
Section 144C(5)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No. 4782/MUM/2024 Assessment Year: 2020-21 Laxmi Organic Industries Limited Basement, Chandramukhi, Ramnath Goenka Marg, Nariman Point, Mumbai, Maharashtra, 400021 (PAN: AAACL2435R) (Appellant) Deputy Commissioner of Income Tax, Circle 3(2)(1), Mumbai Vs. (Respondent) Present for: Assessee : Shri Percy Pardiwala, Sr. Advocate and Shri Anil Lohia, Shri Sanjeev Gupta and Shri S. S Tomar Revenue : Ms. Neena Jeph, CIT DR Date of Hearing : 28.04.2025 Date of Pronouncement…

JOINT COMMISSIONER OF INCOME TAX (OSD), CORPORATE CIRCLE-1, COIMBATORE, COIMBATORE vs. M/S C R I PUMPS PRIVATE LIMITED , COIMBATORE

In the result, all the three appeals filed by the Revenue are dismissed…

ITA 267/CHNY/2025[2016]Status: DisposedITAT Chennai07 May 2025

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Amitabh Shuklaआयकर अपील सं./Ita No.265/Chny/2025, Assessment Years: 2014-15 आयकर अपील सं./Ita No.266/Chny/2025, Assessment Years: 2015-16 आयकर अपील सं./Ita No.267/Chny/2025, Assessment Years: 2016-17

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Shri Saujanya Ranjan, IRS
Section 40A(2)(a)

…आयकर अपीलीय अधिकरण,’डी’ न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI माननीय श्री मनु कुमार धिरर ,न्याधयक सदस्य एवं माननीय श्री अमिताभ शुक्ला, लेखा सदस्य के सिक्ष BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND HON’BLE SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.265/Chny/2025, Assessment Years: 2014-15 आयकर अपील सं./ITA No.266/Chny/2025, Assessment Years: 2015-16 आयकर अपील सं./ITA No.267/Chny/2025, Assessment Years: 2016-17 Joint Commissioner of Income M/s. CRI Pumps Private Limited, Tax(OSD), No.7/46-1, Keeranatham Road, Corporate Circle-1, Saravanampatty Pos…

JOINT COMMISSIONER OF INCOME TAX (OSD), CORPORATE CIRCLE-1, COIMBATORE, COIMBATORE vs. M/S C R I PUMPS PRIVATE LIMITED, COIMBATORE

In the result, all the three appeals filed by the Revenue are dismissed…

ITA 266/CHNY/2025[2015]Status: DisposedITAT Chennai07 May 2025

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Amitabh Shuklaआयकर अपील सं./Ita No.265/Chny/2025, Assessment Years: 2014-15 आयकर अपील सं./Ita No.266/Chny/2025, Assessment Years: 2015-16 आयकर अपील सं./Ita No.267/Chny/2025, Assessment Years: 2016-17

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Shri Saujanya Ranjan, IRS
Section 40A(2)(a)

…आयकर अपीलीय अधिकरण,’डी’ न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI माननीय श्री मनु कुमार धिरर ,न्याधयक सदस्य एवं माननीय श्री अमिताभ शुक्ला, लेखा सदस्य के सिक्ष BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND HON’BLE SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.265/Chny/2025, Assessment Years: 2014-15 आयकर अपील सं./ITA No.266/Chny/2025, Assessment Years: 2015-16 आयकर अपील सं./ITA No.267/Chny/2025, Assessment Years: 2016-17 Joint Commissioner of Income M/s. CRI Pumps Private Limited, Tax(OSD), No.7/46-1, Keeranatham Road, Corporate Circle-1, Saravanampatty Pos…

JOINT COMMISSIONER OF INCOME TAX (OSD), CORPORATE CIRCLE-1, COIMBATORE, COIMBATORE vs. M/S C R I PUMPS PRIVATE LIMITED, COIMBATORE

In the result, all the three appeals filed by the Revenue are dismissed…

ITA 265/CHNY/2025[2014]Status: DisposedITAT Chennai07 May 2025

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Amitabh Shuklaआयकर अपील सं./Ita No.265/Chny/2025, Assessment Years: 2014-15 आयकर अपील सं./Ita No.266/Chny/2025, Assessment Years: 2015-16 आयकर अपील सं./Ita No.267/Chny/2025, Assessment Years: 2016-17

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Shri Saujanya Ranjan, IRS
Section 40A(2)(a)

…आयकर अपीलीय अधिकरण,’डी’ न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI माननीय श्री मनु कुमार धिरर ,न्याधयक सदस्य एवं माननीय श्री अमिताभ शुक्ला, लेखा सदस्य के सिक्ष BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND HON’BLE SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.265/Chny/2025, Assessment Years: 2014-15 आयकर अपील सं./ITA No.266/Chny/2025, Assessment Years: 2015-16 आयकर अपील सं./ITA No.267/Chny/2025, Assessment Years: 2016-17 Joint Commissioner of Income M/s. CRI Pumps Private Limited, Tax(OSD), No.7/46-1, Keeranatham Road, Corporate Circle-1, Saravanampatty Pos…

K.G. DENIM LIMITED,COIMBATORE vs. DCIT, TP-2(1), CHENNAI

In the result, appeal filed by the assessee is allowed

ITA 1718/CHNY/2024[2020-21]Status: DisposedITAT Chennai05 Dec 2024AY 2020-21

Bench: Shri Mahavir Singh, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita No.: 1718/Chny/2024 िनधा"रण वष" / Assessment Year: 2020-21 K G Denim Limited, Dcit, 1, Thenthirumalai, V. Tp-2(1), Jadayampalayam B.O., Chennai. Dhoddabavi, Coimbatore – 641 302. [Pan: Aaack-7940-C] (अपीलाथ"/Assessee) (""यथ"/Respondent) अपीलाथ" क" ओर से/Assessee By : Shri. Arjun Raj, Advocate : Shri. A. Sasikumar, Cit ""यथ" क" ओर से/Respondent By सुनवाई क" तारीख/Date Of Hearing : 11.09.2024 घोषणा क" तारीख/Date Of Pronouncement : 05.12.2024

For Appellant: Shri. Arjun Raj, Advocate
Section 263Section 263(1)(c)Section 801A

…cals Ltd Vs DCIT cir 1(1) (1) Vadodara 97 Taxmann.com 10 (Ahmedabad Trib) c. The Hon'ble ITAT in the case of DCIT Vs Hera Ferro Alloys Ltd 90 Tax Taxmann.com430 (Raipur -Trib) d. The Hon'ble High Court of Gujarat in the case of Gujarat Alkalis & Chemicals Ltd 88 Taxmann.com 722 (Gujarat) :-17-: ITA. No: 1718/Chny/2024 e. The Hon'ble High Court of Chhattisgarh in the case of CIT Raipur Vs Godawari Power & lspat Ltd 42 Taxmann.com 551 (Chhattisgarh) f. The Hon'ble High Court of Calcutta in the case of CIT Kolkata III Vs ITC Ltd 64 Taxmann.com 214 (Calcutta) g. The Hon'ble ITAT in the case of Star Paper Mills Ltd…

INCOME TAX OFFICER, CORPORATE WARD-6(1), CHENNAI vs. SJLT TEXTILES PVT. LTD., CHENNAI

In the result, all the three appeals filed by the Revenue are dismissed

ITA 688/CHNY/2023[2018-19]Status: DisposedITAT Chennai17 May 2024AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. Nos.686, 687 & 688/Chny/2023 िनधा"रण वष"/Assessment Years: 2015-16, 2017-18 & 2018-19 The Income Tax Officer, Vs. Sjlt Textiles, 2E, 2Nd Floor, Prince Arcade Corporate Ward 6(1), Chennai 600 034. Cathedral Road, Chennai 600 086. [Pan: Aaics2028M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Ar. V. Sreenivasan, Addl. Cit ""थ" की ओर से/Respondent By : Ms. Sandhyaarthi, C.A. सुनवाई की तारीख/ Date Of Hearing : 06.05.2024 घोषणा की तारीख /Date Of Pronouncement : 17.05.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: All The Above Three Appeals Are Filed By The Revenue Against Separate Orders Dated 30.03.2023 & 31.03.2023 Passed By The Ld. Cit(A), Nfac, Delhi For The Assessment Years 2015-16 & 2017-18 & 2018-19 Respectively.

For Appellant: Shri AR. V. Sreenivasan, Addl. CITFor Respondent: Ms. Sandhyaarthi, C.A
Section 80I

…आयकर अपीलीय अिधकरण, ’ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एसएस िव"ने" रिव, "ाियक सद" एवं "ी अिमताभ शु"ा, लेखा सद" के सम" Before Shri S.S. Viswanethra Ravi, Judicial Member & Shri Amitabh Shukla, Accountant Member आयकर अपील सं./I.T.A. Nos.686, 687 & 688/Chny/2023 िनधा"रण वष"/Assessment Years: 2015-16, 2017-18 & 2018-19 The Income Tax Officer, Vs. SJLT Textiles, 2E, 2nd Floor, Prince Arcade Corporate Ward 6(1), Chennai 600 034. Cathedral Road, Chennai 600 086. [PAN: AAICS2028M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by : Shri AR. V. Sreenivasan, Addl…

INCOMETAX OFFICER, CORPORATE WARD 6(1), CHENNAI vs. SJLT TEXTILES, CHENNAI

In the result, all the three appeals filed by the Revenue are dismissed

ITA 687/CHNY/2023[2017-18]Status: DisposedITAT Chennai17 May 2024AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. Nos.686, 687 & 688/Chny/2023 िनधा"रण वष"/Assessment Years: 2015-16, 2017-18 & 2018-19 The Income Tax Officer, Vs. Sjlt Textiles, 2E, 2Nd Floor, Prince Arcade Corporate Ward 6(1), Chennai 600 034. Cathedral Road, Chennai 600 086. [Pan: Aaics2028M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Ar. V. Sreenivasan, Addl. Cit ""थ" की ओर से/Respondent By : Ms. Sandhyaarthi, C.A. सुनवाई की तारीख/ Date Of Hearing : 06.05.2024 घोषणा की तारीख /Date Of Pronouncement : 17.05.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: All The Above Three Appeals Are Filed By The Revenue Against Separate Orders Dated 30.03.2023 & 31.03.2023 Passed By The Ld. Cit(A), Nfac, Delhi For The Assessment Years 2015-16 & 2017-18 & 2018-19 Respectively.

For Appellant: Shri AR. V. Sreenivasan, Addl. CITFor Respondent: Ms. Sandhyaarthi, C.A
Section 80I

…आयकर अपीलीय अिधकरण, ’ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एसएस िव"ने" रिव, "ाियक सद" एवं "ी अिमताभ शु"ा, लेखा सद" के सम" Before Shri S.S. Viswanethra Ravi, Judicial Member & Shri Amitabh Shukla, Accountant Member आयकर अपील सं./I.T.A. Nos.686, 687 & 688/Chny/2023 िनधा"रण वष"/Assessment Years: 2015-16, 2017-18 & 2018-19 The Income Tax Officer, Vs. SJLT Textiles, 2E, 2nd Floor, Prince Arcade Corporate Ward 6(1), Chennai 600 034. Cathedral Road, Chennai 600 086. [PAN: AAICS2028M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by : Shri AR. V. Sreenivasan, Addl…

INCOMETAX OFFICER, CORPORATE WARD 6(1), CHENNAI vs. SJLT TEXTILES, CHENNAI

In the result, all the three appeals filed by the Revenue are dismissed

ITA 686/CHNY/2023[2015-16]Status: DisposedITAT Chennai17 May 2024AY 2015-16

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. Nos.686, 687 & 688/Chny/2023 िनधा"रण वष"/Assessment Years: 2015-16, 2017-18 & 2018-19 The Income Tax Officer, Vs. Sjlt Textiles, 2E, 2Nd Floor, Prince Arcade Corporate Ward 6(1), Chennai 600 034. Cathedral Road, Chennai 600 086. [Pan: Aaics2028M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Ar. V. Sreenivasan, Addl. Cit ""थ" की ओर से/Respondent By : Ms. Sandhyaarthi, C.A. सुनवाई की तारीख/ Date Of Hearing : 06.05.2024 घोषणा की तारीख /Date Of Pronouncement : 17.05.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: All The Above Three Appeals Are Filed By The Revenue Against Separate Orders Dated 30.03.2023 & 31.03.2023 Passed By The Ld. Cit(A), Nfac, Delhi For The Assessment Years 2015-16 & 2017-18 & 2018-19 Respectively.

For Appellant: Shri AR. V. Sreenivasan, Addl. CITFor Respondent: Ms. Sandhyaarthi, C.A
Section 80I

…आयकर अपीलीय अिधकरण, ’ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एसएस िव"ने" रिव, "ाियक सद" एवं "ी अिमताभ शु"ा, लेखा सद" के सम" Before Shri S.S. Viswanethra Ravi, Judicial Member & Shri Amitabh Shukla, Accountant Member आयकर अपील सं./I.T.A. Nos.686, 687 & 688/Chny/2023 िनधा"रण वष"/Assessment Years: 2015-16, 2017-18 & 2018-19 The Income Tax Officer, Vs. SJLT Textiles, 2E, 2nd Floor, Prince Arcade Corporate Ward 6(1), Chennai 600 034. Cathedral Road, Chennai 600 086. [PAN: AAICS2028M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by : Shri AR. V. Sreenivasan, Addl…

STAR PAPER MILLS LTD.,KOLKATA vs. D.C.I.T., CIRCLE - 4(1), KOLKATA, KOLKATA

In the result, appeal of the assessee is allowed

ITA 424/KOL/2022[2018-2019]Status: DisposedITAT Kolkata10 Jul 2023AY 2018-2019

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 424/Kol/2022 Assessment Year: 2018-19 Star Paper Mills Ltd. Dcit, Circle-4(1), Kolkata Duncan House Vs 31, N.S. Road Kolkata - 700001 [Pan : Aaecs0759B] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Akkal Dudhewala, Fca Revenue By : Shri G. Hukugha Sema, Cit D/R सुनवाई क" तारीख/Date Of Hearing : 13/04/2023 घोषणा क" तारीख /Date Of Pronouncement: 10/07/2023 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The Assistant Commissioner Of Income Tax, Circle- 4(1), Kolkata (Hereinafter The “Ld. Cit(A)”) Dt. 20/06/2022, Passed U/S 144C(13) Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2018-19 Which Is Arising Out Of The Directions Of The Dispute Resolution Panel -2, New Delhi (Hereinafter Referred To As The ‘Ld. Drp) U/S 144C(5) Of The Act Dt. 29/04/2022. The Assessee Has Raised The Following Grounds Of Appeal:- “1. For That On The Facts & In The Circumstances Of The Case & In Law, The Ao/Tpo In Complete Disregard Of The Binding Precedent In Assessee'S Own Case For 2

For Appellant: Shri Akkal Dudhewala, FCAFor Respondent: Shri G. Hukugha Sema, CIT D/R
Section 144C(13)Section 144C(5)Section 80Section 92B

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 424/Kol/2022 Assessment Year: 2018-19 Star Paper Mills Ltd. DCIT, Circle-4(1), Kolkata Duncan House Vs 31, N.S. Road Kolkata - 700001 [PAN : AAECS0759B] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Akkal Dudhewala, FCA Revenue by : Shri G. Hukugha Sema, CIT D/R सुनवाई क" तारीख/Date of Hearing : 13/04/2023 घोषणा क" तारीख /Date of Pronouncement: 10/07/2023 आदेश/O R D E R PER DR. MANISH BORAD, ACCO…

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…

DCIT(LTU) - 1, MUMBAI vs. ACC LTD., MUMBAI

In the result, appeal filed by assessee is partly allowed and appeal filed by the revenue is dismissed

ITA 3178/MUM/2019[2011-12]Status: DisposedITAT Mumbai28 Feb 2023AY 2011-12

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

Section 14Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER ITA.No. 3139/MUM/2019 (A.Y. 2011-12) M/s. ACC Ltd., V. Deputy CIT (LTU) 29th Floor, Centre-1 Cement House, 121 World Trade Centre, Cuffe Parade M.K. Road, Churchgate Mumbai - 400005 Mumbai - 400020 PAN: AAACT1507C (Appellant) (Respondent) ITA.No. 3178/MUM/2019 (A.Y. 2011-12) DCIT (LTU)-1 V. M/s. ACC Ltd., 29th Floor, Centre No.1 Cement House, 121 World Trade Centre, Cuffe Parade M.K. Road, Churchgate Mumbai - 400005 Mumbai - 400020 PAN: AA…

ACC LTD.,MUMBAI vs. ADDL CIT(LTU) , MUMBAI

In the result, appeal filed by assessee is partly allowed and appeal filed by the revenue is dismissed

ITA 3139/MUM/2019[2011-12]Status: DisposedITAT Mumbai28 Feb 2023AY 2011-12

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

Section 14Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER ITA.No. 3139/MUM/2019 (A.Y. 2011-12) M/s. ACC Ltd., V. Deputy CIT (LTU) 29th Floor, Centre-1 Cement House, 121 World Trade Centre, Cuffe Parade M.K. Road, Churchgate Mumbai - 400005 Mumbai - 400020 PAN: AAACT1507C (Appellant) (Respondent) ITA.No. 3178/MUM/2019 (A.Y. 2011-12) DCIT (LTU)-1 V. M/s. ACC Ltd., 29th Floor, Centre No.1 Cement House, 121 World Trade Centre, Cuffe Parade M.K. Road, Churchgate Mumbai - 400005 Mumbai - 400020 PAN: AA…

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Pr. CIT v. Gujarat Alkalis & Chemicals Ltd. (88 Taxmann.com 722) — Cited in 35 Judgments | BharatTax