Pr. CIT v. Gujarat Alkalis & Chemicals Ltd.

88 Taxmann.com 722High Court2017#3399 most cited

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

For the purpose of computing the deduction allowable under Section 80IA, the market price of electricity supplied by a captive power plant (CPP) is to be determined by adopting the rate at which the manufacturing unit has been purchasing electricity from the open market.

35

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2025.

Also referred to as

Pr. CIT v. Gujarat Alkalis & Chemicals Ltd. · 88 Taxmann.com 722 · Section 80IA · deduction under section 80IA · captive power plant · market price of electricity · open market purchase rate

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.

DCIT(Ltu) - 1, Mumbai vs. Acc Ltd., Mumbai

In the result, appeal filed by assessee is partly allowed

ITA 3246/MUM/2018[2012-13]Status: DisposedITAT Mumbai28 Feb 2023AY 2012-13

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Blem/S. Acc Ltd., V. Dcit – Range – 1(1) Mumbai {Formerly Known As The Associated Cement Companies, Ltd.,} Cement House, 121 M.K. Road, Churchgate Mumbai - 400020 Pan: Aaact1507C (Appellant) (Respondent) 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: Aaact1507C (Appellant) (Respondent)

Section 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 M/s. ACC Ltd., V. DCIT – Range – 1(1) Mumbai {Formerly Known as The Associated Cement Companies, Ltd.,} Cement House, 121 M.K. Road, Churchgate Mumbai - 400020 PAN: AAACT1507C (Appellant) (Respondent) 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: AAACT1507C (Appellant) (Respondent) Assessee represented by : Shri Yogesh Thar…

Acc Limited (Formerly Known As the Associated Cement Companies Ltd.), Mumbai vs. Addll. CIT, RG. 1(1), Mumbai

In the result, appeal filed by assessee is partly allowed

ITA 3203/MUM/2018[2012-13]Status: DisposedITAT Mumbai28 Feb 2023AY 2012-13

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Blem/S. Acc Ltd., V. Dcit – Range – 1(1) Mumbai {Formerly Known As The Associated Cement Companies, Ltd.,} Cement House, 121 M.K. Road, Churchgate Mumbai - 400020 Pan: Aaact1507C (Appellant) (Respondent) 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: Aaact1507C (Appellant) (Respondent)

Section 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 M/s. ACC Ltd., V. DCIT – Range – 1(1) Mumbai {Formerly Known as The Associated Cement Companies, Ltd.,} Cement House, 121 M.K. Road, Churchgate Mumbai - 400020 PAN: AAACT1507C (Appellant) (Respondent) 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: AAACT1507C (Appellant) (Respondent) Assessee represented by : Shri Yogesh Thar…

Bharathi Cement Corporation Private Limited, Hyderabad vs. DCIT Circle-2(1), Hyderabad

In the result, the appeal of the assessee is allowed

ITA 159/HYD/2022[2017-18]Status: DisposedITAT Hyderabad17 Feb 2023AY 2017-18

Bench: Shri R.K. Panda & Shri Laliet Kumarassessment Year: 2017-18 Bharathi Cement Corporation Vs. Deputy Commissioner Of Private Limited, Income Tax, Hyderabad. Circle – 2(1), Hyderabad. Pan : Aadcr3079G. (Appellant) (Respondent) Assessee By: Shri S. Kalyanasundaram, Ca Revenue By: Shri Jeevan Lal Lavidiya, Cit-Dr Date Of Hearing: 14.02.2023 Date Of Pronouncement: 17.02.2023

For Appellant: Shri S. Kalyanasundaram, CAFor Respondent: Shri Jeevan Lal Lavidiya
Section 142(1)Section 143(2)Section 143(3)Section 144BSection 144CSection 144C(5)Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad Before Shri R.K. Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Assessment Year: 2017-18 Bharathi Cement Corporation Vs. Deputy Commissioner of Private Limited, Income Tax, Hyderabad. Circle – 2(1), Hyderabad. PAN : AADCR3079G. (Appellant) (Respondent) Assessee by: Shri S. Kalyanasundaram, CA Revenue by: Shri Jeevan Lal Lavidiya, CIT-DR Date of hearing: 14.02.2023 Date of pronouncement: 17.02.2023 O R D E R Per Laliet Kumar, J.M. The appeal of the assessee for A.Y. 2017-18 arises from the order of Commissioner of Income Tax…

Century Textiles and Industries Limited, Mumbai vs. Asst. Commissioner of Income Tax – 6(2)(1), Mumbai

Accordingly, the grounds raised by the Assessee are allowed

ITA 2085/MUM/2022[2009-2010]Status: DisposedITAT Mumbai13 Dec 2022AY 2009-2010
Section 80Section 801ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SMT KAVITHA RAJAGOPAL, JUDICIAL MEMBER Assistant Vs. Century Textile & Industries Ltd. 2nd Floor, Century Bhavan, Dr Commissioner of Income Tax 6(1) (1), Annie Besant Road, Worli, Mumbai- Mumbai. Room No. 400030 504, Aayakar Bhavan, M.K.Road, Churchgate Mumbai 400 020 PAN/GIR No. AAACC2659Q (Appellant) .. (Respondent) Century Textile & Industries Vs. Assistant Commissioner of Ltd. Income Tax 6(1) (1), 2nd Floor, Century Bhavan, Mumbai. Room No. 504, Dr Annie Besant Road, Aayakar Bhavan, M.K.Road, Worli, Mumbai…

Asst Comm of Income Tax -6(1) (1), Mumbai vs. Century Textiles and Industries Ltd, Mumbai

Accordingly, the grounds raised by the Assessee are allowed

ITA 1967/MUM/2022[2011-12]Status: DisposedITAT Mumbai13 Dec 2022AY 2011-12
Section 80Section 801ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SMT KAVITHA RAJAGOPAL, JUDICIAL MEMBER Assistant Vs. Century Textile & Industries Ltd. 2nd Floor, Century Bhavan, Dr Commissioner of Income Tax 6(1) (1), Annie Besant Road, Worli, Mumbai- Mumbai. Room No. 400030 504, Aayakar Bhavan, M.K.Road, Churchgate Mumbai 400 020 PAN/GIR No. AAACC2659Q (Appellant) .. (Respondent) Century Textile & Industries Vs. Assistant Commissioner of Ltd. Income Tax 6(1) (1), 2nd Floor, Century Bhavan, Mumbai. Room No. 504, Dr Annie Besant Road, Aayakar Bhavan, M.K.Road, Worli, Mumbai…

DCIT-Ltu - 2, Mumbai vs. Ambuja Cements Ltd, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 2958/MUM/2019[2010-11]Status: DisposedITAT Mumbai07 Nov 2022AY 2010-11
Section 143(3)Section 14A

…ITA Nos. 1889 and 1241/Mum/2018, 2384, 2958, 3475 and 3843/Mum/2019 Assessment years: 2010-11, 2011-12 and 2012-13 Page 1 of 99 THE INCOME TAX APPELLATE TRIBUNAL MUMBAI K BENCH, MUMBAI [Coram: Pramod Kumar (Vice President), and Sandeep S Karhail (Judicial Member)] ITA No.2384 and 3475/Mum/2019 and 1241/Mum/2018 Assessment years: 2010-11, 2011-12 and 2012-13 Ambuja Cement Limited .…………………………Appellant (formerly known as Gujarat Ambuja Cements Ltd.) Elegant Business Park, MIDC Cross Road B, Andheri (E) Mumbai 400 059 [PAN: AAACG0569P] Vs. Additional Commissioner of Income Tax Large Tax Payer Unit, Mumbai ……………...………

The Dy. CIT., Circle-4(1)(2), Ahmedabad vs. M/S. Vishal Fabrics Ltd., Ahmedabad

In the result, the appeal preferred by the Revenue is dismissed

ITA 1820/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad07 Jan 2022AY 2015-16

Bench: Shri Waseem Ahmed& Ms. Madhumita Roy

For Appellant: Shri Gaurav Nahta, ARFor Respondent: Shri Umesh Agarwal, Sr. DR
Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD [CONDUCTED THROUGH VIRTUAL AT AHMEDABAD] BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER& Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. No. 1820/Ahd/2019 (Assessment Year: 2015-16) DCIT Vs. Vishal Fabrics Ltd. Circle-4(1)(2), B/h. Kashiram Mill Ahmedabad Compound, Ranipur, Narol, Ahmedabad-382424 [PAN No. AAACV6304R] (Appellant) .. (Respondent) Assessee by : Shri Gaurav Nahta, AR Revenue by : Shri Umesh Agarwal, Sr. DR Date of Hearing 01.12.2021 Date of Pronouncement 07.01.2022 O R D E R PER Ms. MADHUMITA ROY - JM: The instant appeal filed by the Revenue is d…

Dcm Shriiram Ltd., New Delhi vs. Addl.CIT, Special Range- 3, New Delhi

In the result appeal of assessee is partly allowed

ITA 7362/DEL/2018[2014-15]Status: DisposedITAT Delhi28 Oct 2021AY 2014-15

Bench: Shri Kul Bharat & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Pradeep Dinodia, C. A.; &For Respondent: Shri Surendra Pal [CIT] – DR
Section 133(6)Section 143Section 143(3)Section 144Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL [DELHI BENCH “I–1”: NEW DELHI] BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA. No. 7362/Del/2018 (Assessment Year: 2014-15) DCM Shriram Ltd., Addl. CIT, 1st Floor, Kanchanjunga Bldg., Special Range – 3, Vs. 18 – Barakhamba Road, New Delhi. New Delhi – 110 001. PAN: AAACD0097R (Appellant) (Respondent) Assessee by : Shri Pradeep Dinodia, C. A.; & Shri R. K. Kapoor, C. A.; Department by : Shri Surendra Pal [CIT] – DR; Date of Hearing : 02/09/2021 Date of pronouncement : 28/10/2021 O R D E R PER PRASHANT…

DCIT, Circle-5(1), Kolkata vs. Kesoram Industries Limited, Kolkata

In the result, all the appeals of the revenue for AYs 2012-13, 2014-

ITA 1864/KOL/2019[2015-16]Status: DisposedITAT Kolkata28 Oct 2021AY 2015-16

Bench: Hon’Ble Shri P. M. Jagtap, Vp (Kz) & Hon’Ble Shri A. T. Varkey]

Section 139(1)Section 143(3)Section 2Section 2(24)(x)Section 36Section 36(1)(va)Section 43

…M/s. Kesoram Industries Ltd., AYs 2012-13, 2014-15 &2015-16 आयकर अपील"य अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Hon’ble Shri P. M. Jagtap, VP (KZ) & Hon’ble Shri A. T. Varkey, Judicial Member] I.T.A. No. 1777/Kol/2019 Assessment Years: 2012-13 Deputy Commissioner of Income-tax, Vs M/s. Kesoram Industries Ltd. Circle-5(1), Kolkata. . (PAN: AABCK2417P) Appellant Respondent & Assessment Year: 2015-16 M/s. Kesoram Industries Ltd. Vs Deputy Commissioner of Income- (PAN: AABCK2417P) . tax, Circle-5(1), Kolkata. Appellant Respondent & I.T.A. No. 1864/Kol/2019 Ass…

DCIT, Circle - 5(1), Kolkata vs. M/S. Kesoram Industries Ltd., Kolkata

In the result, all the appeals of the revenue for AYs 2012-13, 2014-

ITA 1777/KOL/2019[2012-13]Status: DisposedITAT Kolkata28 Oct 2021AY 2012-13

Bench: Hon’Ble Shri P. M. Jagtap, Vp (Kz) & Hon’Ble Shri A. T. Varkey]

Section 139(1)Section 143(3)Section 2Section 2(24)(x)Section 36Section 36(1)(va)Section 43

…M/s. Kesoram Industries Ltd., AYs 2012-13, 2014-15 &2015-16 आयकर अपील"य अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Hon’ble Shri P. M. Jagtap, VP (KZ) & Hon’ble Shri A. T. Varkey, Judicial Member] I.T.A. No. 1777/Kol/2019 Assessment Years: 2012-13 Deputy Commissioner of Income-tax, Vs M/s. Kesoram Industries Ltd. Circle-5(1), Kolkata. . (PAN: AABCK2417P) Appellant Respondent & Assessment Year: 2015-16 M/s. Kesoram Industries Ltd. Vs Deputy Commissioner of Income- (PAN: AABCK2417P) . tax, Circle-5(1), Kolkata. Appellant Respondent & I.T.A. No. 1864/Kol/2019 Ass…

Kesoram Industries Ltd., Kolkata vs. D.C.I.T., Circle-5(1), Kolkata

In the result, all the appeals of the revenue for AYs 2012-13, 2014-

ITA 1197/KOL/2019[2014-15]Status: DisposedITAT Kolkata28 Oct 2021AY 2014-15

Bench: Hon’Ble Shri P. M. Jagtap, Vp (Kz) & Hon’Ble Shri A. T. Varkey]

Section 139(1)Section 143(3)Section 2Section 2(24)(x)Section 36Section 36(1)(va)Section 43

…M/s. Kesoram Industries Ltd., AYs 2012-13, 2014-15 &2015-16 आयकर अपील"य अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Hon’ble Shri P. M. Jagtap, VP (KZ) & Hon’ble Shri A. T. Varkey, Judicial Member] I.T.A. No. 1777/Kol/2019 Assessment Years: 2012-13 Deputy Commissioner of Income-tax, Vs M/s. Kesoram Industries Ltd. Circle-5(1), Kolkata. . (PAN: AABCK2417P) Appellant Respondent & Assessment Year: 2015-16 M/s. Kesoram Industries Ltd. Vs Deputy Commissioner of Income- (PAN: AABCK2417P) . tax, Circle-5(1), Kolkata. Appellant Respondent & I.T.A. No. 1864/Kol/2019 Ass…

M/S. Kesoram Industries Ltd., Kolkata vs. DCIT, Circle - 5(1), Kolkata

In the result, all the appeals of the revenue for AYs 2012-13, 2014-

ITA 1650/KOL/2019[2015-16]Status: DisposedITAT Kolkata28 Oct 2021AY 2015-16

Bench: Hon’Ble Shri P. M. Jagtap, Vp (Kz) & Hon’Ble Shri A. T. Varkey]

Section 139(1)Section 143(3)Section 2Section 2(24)(x)Section 36Section 36(1)(va)Section 43

…M/s. Kesoram Industries Ltd., AYs 2012-13, 2014-15 &2015-16 आयकर अपील"य अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Hon’ble Shri P. M. Jagtap, VP (KZ) & Hon’ble Shri A. T. Varkey, Judicial Member] I.T.A. No. 1777/Kol/2019 Assessment Years: 2012-13 Deputy Commissioner of Income-tax, Vs M/s. Kesoram Industries Ltd. Circle-5(1), Kolkata. . (PAN: AABCK2417P) Appellant Respondent & Assessment Year: 2015-16 M/s. Kesoram Industries Ltd. Vs Deputy Commissioner of Income- (PAN: AABCK2417P) . tax, Circle-5(1), Kolkata. Appellant Respondent & I.T.A. No. 1864/Kol/2019 Ass…

Star Paper Mills Limited, Kolkata vs. DCIT, Cir. 4(2), Kolkata

In the result, the appeal of the assessee is partly allowed

ITA 127/KOL/2021[2016-17]Status: DisposedITAT Kolkata26 Oct 2021AY 2016-17

Bench: Shri P. M .Jagtap, Vice-(Kz) & Shri A. T. Varkey, Jm]

Section 143(3)Section 144CSection 80ISection 92B

…1 I.T.A. No.127/Kol/2021 Assessment Year: 2016-17 Star Paper Mills Limited आयकर अपील"य अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri P. M .Jagtap, Vice-President (KZ) and Shri A. T. Varkey, JM] I.T.A. No.127/Kol/2021 Assessment Year: 2016-17 Star Paper Mills Limited Vs. DCIT, Circle-4(2), Kolkata (PAN:AAECS0759B) Appellant Respondent Date of Hearing (Virtual) 22.09.2021 Date of Pronouncement 26.10.2021 For the Appellant Shri Akkal Dudhewala, FCA For the Respondent Shri Gaurav Kanaujia CIT TP, & Shri Supriyo Pal, Addl. CIT, Sr. D.R ORDER Per Shri A. T. Vark…

Jayant Agro Organics Ltd., Mumbai vs. Addl. CIT (Tp) 2 (2), Mumbai

In the result, both the appeals are allowed

ITA 6073/MUM/2019[2013-14]Status: DisposedITAT Mumbai14 Sept 2021AY 2013-14

Bench: Shri Saktijit Dey () & Shri S. Rifaur Rahman ()

Section 92C

…I.T.A. Nos.6073 &6074/Mum/2019 1 IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI S. RIFAUR RAHMAN (ACCOUNTANT MEMBER) I.T.A. No.6073/Mum/2019 - Assessment year 2013-14 I.T.A. No.6074/Mum/2019 - Assessment year 2014-15 Jayant Agro Organics Limited vs Addl. CIT (TP)-2(2), Mumbai 701, Tower A, Peninsula Business Park, Senapati Bapat Marg, Lower Parel (W), Mumbai-400 013 PAN : AAACJ7581Q APPELLANT RESPONDENT Appellant by Shri Madhur Agarwal / Shri Siddhant Banwat, AR Respondent by Shri Brajendra Kumar (DR) Date of hearing 04-08-2021 Date of pronouncemen…

Jindal Steel & Power Ltd., New Delhi vs. ACIT, Hisar

In the result, the appeal of the assessee is partly allowed

ITA 893/DEL/2014[2009-10]Status: DisposedITAT Delhi29 Apr 2019AY 2009-10

Bench: Sh. Bhavnesh Saini & Sh. N. S. Sainiita No. 893/Del/2014 : Asstt. Year : 2009-10 Jindal Steel & Power Ltd., Vs Asstt. Commissioner Of Jindal Centre, 12, Bhikaji Cama Income Tax, Hisar Circle, Place, New Delhi-110066 Hisar (Appellant) (Respondent) Pan No. Aaacj7079D Assessee By : Sh. Salil Kapoor, Adv., Sh. Sumit Lal Chandani, Adv., Ms. Ananya Kapoor, Adv. & Ms. Pallavi Saigal, Adv. Revenue By : Sh. Sanjay I. Bara, Cit Dr Date Of Hearing :05.03.2019 Date Of Pronouncement : 29.04.2019 Order Per N. S. Saini: This Is An Appeal Filed By The Assessee Against The Order Of Assessing Officer U/S 143(3)/144C(13) Of The Income Tax Act, 1961 Dated 29.10.2018 For Assessment Years 2013-14

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Sh. Sanjay I. Bara, CIT DR
Section 143(3)Section 144CSection 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHE ‘I-1’, NEW DELHI Before Sh. Bhavnesh Saini, Judicial Member And Sh. N. S. Saini, Accountant Member ITA No. 893/Del/2014 : Asstt. Year : 2009-10 Jindal Steel & Power Ltd., Vs Asstt. Commissioner of Jindal Centre, 12, Bhikaji Cama Income Tax, Hisar Circle, Place, New Delhi-110066 Hisar (APPELLANT) (RESPONDENT) PAN No. AAACJ7079D Assessee by : Sh. Salil Kapoor, Adv., Sh. Sumit Lal Chandani, Adv., Ms. Ananya Kapoor, Adv. & Ms. Pallavi Saigal, Adv. Revenue by : Sh. Sanjay I. Bara, CIT DR Date of Hearing :05.03.2019 Date of Pronouncement : 29.04.2019 ORDER Per N.…