Pr. CIT v. Shyam Steel Industries Ltd.

93 Taxmann.com 495High Court2018#7531 most cited

What is Pr. CIT v. Shyam Steel Industries Ltd. authority for?

A capital subsidy, the real purpose of which is to incentivize new or expanded units, is to be treated as a capital receipt, not a revenue receipt. The form or mechanism of the subsidy is irrelevant.

15

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2007 to 2024.

Also referred to as

Pr. CIT v. Shyam Steel Industries Ltd. · capital subsidy · capital receipt · revenue receipt · incentive · expansion · new units · Ponni Sugars & Chemicals Ltd.

Issues it is cited on

safe harbour rulessection 72asection 32(2)preliminary expensessafe harboursection 43aactual payment basissection 43(6)section 72section 115jb(2)benchmarking analysissection 144c(3)

Judgments citing Pr. CIT v. Shyam Steel Industries Ltd.

Principal Commissioner of Income Tax 1 Kolkata vs. M/S Sova Ispat Limited

In the result, the appeal filed by the revenue is dismissed and

ITAT/235/2024HC Calcutta25 Sept 2024

Bench: : The Hon'Ble The Chief Justice T.S Sivagnanam -A N D- Hon'Ble Justice Bivas Pattanayak Date : September 25, 2024. Appearance : Mr. Vipul Kundulia, Adv. Mr. Amit Sharma, Adv. …For Appellant.

Section 260A

…od 14 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION (IINCOME TAX) ORIGINAL SIDE ITAT/235/2024 IA NO: GA/1/2024, GA/2/2024 PRINCIPAL COMMISSIONER OF INCOME TAX 1 KOLKATA VS M/S SOVA ISPAT LIMITED BEFORE : THE HON'BLE THE CHIEF JUSTICE T.S SIVAGNANAM -A N D- HON'BLE JUSTICE BIVAS PATTANAYAK DATE : September 25, 2024. Appearance : Mr. Vipul Kundulia, Adv. Mr. Amit Sharma, Adv. …for appellant. Mr. J. P. Khaitan, Sr. Adv. Ms. Swapna Das, Adv. Mr. Siddharth Das, Adv. …for respondent. The Court :- We have heard learned advocates on either side. The…

Commissioner of Income Tax, Kolkata-II, Kolkata vs. M/S. Birla Corporation Ltd

ITA/158/2010HC Calcutta18 Dec 2023

Bench: : The Hon’Ble Justice Surya Prakash Kesarwani

Section 4A

…1 A.F.R. OD – 24 & 25 IN THE HIGH COURT AT CALCUTTA Special Jurisdiction [Income Tax] ORIGINAL SIDE ITA/158/2010 COMMISSIONER OF INCOME TAX, KOLKATA – II, KOLKATA -Versus- M/S. BIRLA CORPORATION LTD. ITA/233/2007 COMMISSIONER OF INCOME TAX, KOLKATA – I, KOLKATA -Versus- M/S. BIRLA CORPORATION LTD. BEFORE : THE HON’BLE JUSTICE SURYA PRAKASH KESARWANI And THE HON’BLE JUSTICE RAJARSHI BHARADWAJ Date : 18th December, 2023 Appearance : Sri Tilak Mitra, Adv. ..for…

Principal Commissioner of Income Tax 1 Kolkata vs. M/S Sova Ispat Ltd

In the result, the appeal filed by the revenue is dismissed and

ITAT/218/2023HC Calcutta16 Oct 2023

Bench: THE HON'BLE THE CHIEF JUSTICE T.S SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

Section 260A

…OD-2 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE ITAT/218/2023 IA NO: GA/1/2023, GA/2/2023 PRINCIPAL COMMISSIONER OF INCOME TAX - 1 KOLKATA VS M/S SOVA ISPAT LTD., KOLKATA BEFORE: THE HON'BLE THE CHIEF JUSTICE T. S. SIVAGNANAM AND The HON’BLE JUSTICE HIRANMAY BHATTACHARYYA Date : 16TH OCTOBER, 2023. Appearance: Ms. Smita Das De, Adv. ..for appellant Mr. J.P. Khaitan, Sr. Adv. Ms. Swapna Das, Adv. Mr. Siddharth Das, Adv. ….for respondent The Court :- We have heard Ms. Smita Das De, learned Advocate appearing for the appellant and Mr. J.P. Khaitan, learned…

Jsw Steels Ltd, Mumbai vs. DCIT CC 8(3), Mumbai

Appeal of the revenue is partly allowed and appeal of the assessee is dismissed

ITA 5459/MUM/2017[2009-10]Status: DisposedITAT Mumbai30 Jun 2023AY 2009-10
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘K‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.5325/Mum/2017 (Assessment Year :2009-10) ITA No.5327/Mum/2017 (Assessment Year :2011-12 Dy. Commissioner of Vs. M/s. JSW Steel Ltd. Income-Tax JSW Center Central Circle-8(3) Bandra Kurla Complex Mumbai Bandra (E) (Erstwhile DCIT,CC-46 Mumbai – 400 051 Mumbai) Mumbai – 400 020 PAN/GIR No.AAACJ4323N (Appellant) .. (Respondent) ITA No.5457/Mum/2017 (Assessment Year :2010-11) & M/s. JSW Steels Ltd. M/s. JSW Steel Ltd. Vs. Dy. Commissioner of JSW Center Income-Tax Bandra Ku…

Jsw Steels Ltd, Mumbai vs. DCIT CC 8(3), Mumbai

Appeal of the revenue is partly allowed and appeal of the assessee is dismissed

ITA 5458/MUM/2017[2011-12]Status: DisposedITAT Mumbai30 Jun 2023AY 2011-12
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘K‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.5325/Mum/2017 (Assessment Year :2009-10) ITA No.5327/Mum/2017 (Assessment Year :2011-12 Dy. Commissioner of Vs. M/s. JSW Steel Ltd. Income-Tax JSW Center Central Circle-8(3) Bandra Kurla Complex Mumbai Bandra (E) (Erstwhile DCIT,CC-46 Mumbai – 400 051 Mumbai) Mumbai – 400 020 PAN/GIR No.AAACJ4323N (Appellant) .. (Respondent) ITA No.5457/Mum/2017 (Assessment Year :2010-11) & M/s. JSW Steels Ltd. M/s. JSW Steel Ltd. Vs. Dy. Commissioner of JSW Center Income-Tax Bandra Ku…

Jsw Steels Ltd, Mumbai vs. DCIT CC 8(3), Mumbai

Appeal of the revenue is partly allowed and appeal of the assessee is dismissed

ITA 5457/MUM/2017[2010-11]Status: DisposedITAT Mumbai30 Jun 2023AY 2010-11
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘K‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.5325/Mum/2017 (Assessment Year :2009-10) ITA No.5327/Mum/2017 (Assessment Year :2011-12 Dy. Commissioner of Vs. M/s. JSW Steel Ltd. Income-Tax JSW Center Central Circle-8(3) Bandra Kurla Complex Mumbai Bandra (E) (Erstwhile DCIT,CC-46 Mumbai – 400 051 Mumbai) Mumbai – 400 020 PAN/GIR No.AAACJ4323N (Appellant) .. (Respondent) ITA No.5457/Mum/2017 (Assessment Year :2010-11) & M/s. JSW Steels Ltd. M/s. JSW Steel Ltd. Vs. Dy. Commissioner of JSW Center Income-Tax Bandra Ku…

DCIT CC 8(3)(Erstwhile DCIT, CC-46, Mumbai vs. Jsw Steels Ltd, Mumbai

Appeal of the revenue is partly allowed and appeal of the assessee is dismissed

ITA 5327/MUM/2017[2011-12]Status: DisposedITAT Mumbai30 Jun 2023AY 2011-12
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘K‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.5325/Mum/2017 (Assessment Year :2009-10) ITA No.5327/Mum/2017 (Assessment Year :2011-12 Dy. Commissioner of Vs. M/s. JSW Steel Ltd. Income-Tax JSW Center Central Circle-8(3) Bandra Kurla Complex Mumbai Bandra (E) (Erstwhile DCIT,CC-46 Mumbai – 400 051 Mumbai) Mumbai – 400 020 PAN/GIR No.AAACJ4323N (Appellant) .. (Respondent) ITA No.5457/Mum/2017 (Assessment Year :2010-11) & M/s. JSW Steels Ltd. M/s. JSW Steel Ltd. Vs. Dy. Commissioner of JSW Center Income-Tax Bandra Ku…

DCIT CC 8(3)(Erstwhile DCIT, CC-46, Mumbai vs. Jsw Steels Ltd, Mumbai

Appeal of the revenue is partly allowed and appeal of the assessee is dismissed

ITA 5326/MUM/2017[2010-11]Status: DisposedITAT Mumbai30 Jun 2023AY 2010-11
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘K‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.5325/Mum/2017 (Assessment Year :2009-10) ITA No.5327/Mum/2017 (Assessment Year :2011-12 Dy. Commissioner of Vs. M/s. JSW Steel Ltd. Income-Tax JSW Center Central Circle-8(3) Bandra Kurla Complex Mumbai Bandra (E) (Erstwhile DCIT,CC-46 Mumbai – 400 051 Mumbai) Mumbai – 400 020 PAN/GIR No.AAACJ4323N (Appellant) .. (Respondent) ITA No.5457/Mum/2017 (Assessment Year :2010-11) & M/s. JSW Steels Ltd. M/s. JSW Steel Ltd. Vs. Dy. Commissioner of JSW Center Income-Tax Bandra Ku…

DCIT CC 8(3), Mumbai vs. Jsw Steels Ltd, Mumbai

Appeal of the revenue is partly allowed and appeal of the assessee is dismissed

ITA 5325/MUM/2017[2009-10]Status: DisposedITAT Mumbai30 Jun 2023AY 2009-10
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘K‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.5325/Mum/2017 (Assessment Year :2009-10) ITA No.5327/Mum/2017 (Assessment Year :2011-12 Dy. Commissioner of Vs. M/s. JSW Steel Ltd. Income-Tax JSW Center Central Circle-8(3) Bandra Kurla Complex Mumbai Bandra (E) (Erstwhile DCIT,CC-46 Mumbai – 400 051 Mumbai) Mumbai – 400 020 PAN/GIR No.AAACJ4323N (Appellant) .. (Respondent) ITA No.5457/Mum/2017 (Assessment Year :2010-11) & M/s. JSW Steels Ltd. M/s. JSW Steel Ltd. Vs. Dy. Commissioner of JSW Center Income-Tax Bandra Ku…

DCIT CC 8(3), Mumbai vs. Jsw Steels Ltd, Mumbai

Appeal of the revenue is partly allowed and appeal of the assessee is dismissed

ITA 4632/MUM/2017[2008-09]Status: DisposedITAT Mumbai30 Jun 2023AY 2008-09
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘K‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.5325/Mum/2017 (Assessment Year :2009-10) ITA No.5327/Mum/2017 (Assessment Year :2011-12 Dy. Commissioner of Vs. M/s. JSW Steel Ltd. Income-Tax JSW Center Central Circle-8(3) Bandra Kurla Complex Mumbai Bandra (E) (Erstwhile DCIT,CC-46 Mumbai – 400 051 Mumbai) Mumbai – 400 020 PAN/GIR No.AAACJ4323N (Appellant) .. (Respondent) ITA No.5457/Mum/2017 (Assessment Year :2010-11) & M/s. JSW Steels Ltd. M/s. JSW Steel Ltd. Vs. Dy. Commissioner of JSW Center Income-Tax Bandra Ku…

Jsw Steel Limited, Mumbai vs. ACIT, CC-46, Mumbai

Appeal of the revenue is partly allowed and appeal of the assessee is dismissed

ITA 4287/MUM/2017[2008-09]Status: DisposedITAT Mumbai30 Jun 2023AY 2008-09
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘K‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.5325/Mum/2017 (Assessment Year :2009-10) ITA No.5327/Mum/2017 (Assessment Year :2011-12 Dy. Commissioner of Vs. M/s. JSW Steel Ltd. Income-Tax JSW Center Central Circle-8(3) Bandra Kurla Complex Mumbai Bandra (E) (Erstwhile DCIT,CC-46 Mumbai – 400 051 Mumbai) Mumbai – 400 020 PAN/GIR No.AAACJ4323N (Appellant) .. (Respondent) ITA No.5457/Mum/2017 (Assessment Year :2010-11) & M/s. JSW Steels Ltd. M/s. JSW Steel Ltd. Vs. Dy. Commissioner of JSW Center Income-Tax Bandra Ku…

DCIT, Cir-11(1), Kolkata vs. M/S. Emami Biotech Ltd., Kolkata

In the result, both the appeals of the Revenue are dismissed

ITA 2564/KOL/2019[2014-15]Status: DisposedITAT Kolkata26 Mar 2021AY 2014-15

Bench: Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 115J

…I.T.A. Nos.2563&2564/Kol/2019 M/s Emami Agrotech Limited Assessment Years: 2013-14 & 2014-15 आयकर अपील"य अधीकरण, "यायपीठ –“B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri J. Sudhakar Reddy, AM and Shri A. T. Varkey, JM] I.T.A. Nos.2563&2564/Kol/2019 Assessment Years:2013-14 & 2014-15 DCIT, Circle-11(1), Kolkata M/s Emami Agrotech Limited. v. (PAN:AABCN7953M) Appellant Respondent Date of Hearing 11.03.2021 Date of Pronouncement 26.03.2021 For the Appellant Shri Imokaba Jamir, CIT For the Respondent Shri A.K. Tibrewal, FCA ORDER Per Shri A. T. Varkey, JM: This is an appeal…

DCIT, Cir-11(1), Kolkata vs. M/S. Emami Biotech Ltd., Kolkata

In the result, both the appeals of the Revenue are dismissed

ITA 2563/KOL/2019[2013-14]Status: DisposedITAT Kolkata26 Mar 2021AY 2013-14

Bench: Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 115J

…I.T.A. Nos.2563&2564/Kol/2019 M/s Emami Agrotech Limited Assessment Years: 2013-14 & 2014-15 आयकर अपील"य अधीकरण, "यायपीठ –“B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri J. Sudhakar Reddy, AM and Shri A. T. Varkey, JM] I.T.A. Nos.2563&2564/Kol/2019 Assessment Years:2013-14 & 2014-15 DCIT, Circle-11(1), Kolkata M/s Emami Agrotech Limited. v. (PAN:AABCN7953M) Appellant Respondent Date of Hearing 11.03.2021 Date of Pronouncement 26.03.2021 For the Appellant Shri Imokaba Jamir, CIT For the Respondent Shri A.K. Tibrewal, FCA ORDER Per Shri A. T. Varkey, JM: This is an appeal…

Income Tax Officer 1 (1), Indore vs. M/S Agya Auto Limited, Indore

In the result Revenue’s appeal is dismissed

ITA 540/IND/2018[2015-16]Status: DisposedITAT Indore09 Feb 2021AY 2015-16

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2015-16 M/S. Agya Auto Ltd, The Income Tax Vs. 121 A.B. Road, Vijay Nagar, Officer 1(1), Indore Scheme No.54, Indore (Revenue ) (Respondent) Pan No.Aacca6203C Revenue By Smt. Vinita Dubey, Sr.Dr Respondent By S/Shri Manoj Gupta & Pankaj Shah, Cas Date Of Hearing 04.01.2021 Date Of Pronouncement 09.02.2021 O R D E R

Section 139(1)Section 143(2)Section 143(3)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2015-16 M/s. Agya Auto Ltd, The Income Tax Vs. 121 A.B. Road, Vijay Nagar, Officer 1(1), Indore Scheme No.54, Indore (Revenue ) (Respondent) PAN No.AACCA6203C Revenue by Smt. Vinita Dubey, Sr.DR Respondent by S/Shri Manoj Gupta & Pankaj Shah, CAs Date of Hearing 04.01.2021 Date of Pronouncement 09.02.2021 O R D E R PER MANISH BORAD, AM. The above captioned appeal filed at the instance of revenue pertaining to Asse…

Commissioner of of Income Tax, Kolkata - I vs. M/S. Birla Corporation Ltd

ITA/233/2007HC Calcutta22 Jun 2007

Bench: : The Hon’Ble Justice Surya Prakash Kesarwani

Section 4A

…1 A.F.R. OD – 24 & 25 IN THE HIGH COURT AT CALCUTTA Special Jurisdiction [Income Tax] ORIGINAL SIDE ITA/158/2010 COMMISSIONER OF INCOME TAX, KOLKATA – II, KOLKATA -Versus- M/S. BIRLA CORPORATION LTD. ITA/233/2007 COMMISSIONER OF INCOME TAX, KOLKATA – I, KOLKATA -Versus- M/S. BIRLA CORPORATION LTD. BEFORE : THE HON’BLE JUSTICE SURYA PRAKASH KESARWANI And THE HON’BLE JUSTICE RAJARSHI BHARADWAJ Date : 18th December, 2023 Appearance : Sri Tilak Mitra, Adv. ..for…

Pr. CIT v. Shyam Steel Industries Ltd. (93 Taxmann.com 495) — Cited in 15 Judgments | BharatTax