Pr. CIT v. Welspun Steel Ltd.

264 Taxmann 252High Court2019#1780 most cited

What is Pr. CIT v. Welspun Steel Ltd. authority for?

Payments made to meet any portion of the actual cost, as contemplated under Explanation 10 to Section 43(1) of the Income Tax Act, are eligible for consideration.

64

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2021 to 2025.

Also referred to as

PCIT vs. Welspun Steel Ltd. · Section 43(1) · Explanation 10 · actual cost · capital investment · subsidy · incentives · taxability

Also reported as

103 Taxmann.com 436

Sections most often in play

Section 43(1)Section 32Section 115JBSection 2(24)(xviii)Section 143(3)Section 143(2)Section 36(1)(va)Section 142(1)

Issues it is cited on

section 2(24)(xviii)section 33acsection 72asection 32(2)safe harbour rulespreliminary expensessection 207section 43(1)section 211safe harbourminimum alternate taxsection 43(6)

Judgments citing Pr. CIT v. Welspun Steel Ltd.

Shir Bajrang Power and Ispat Ltd., Raipur vs. Dy. Commissioner of Income Tax, Circle-1(1), Raipur

In the result, appeal of the assessee is allowed

ITA 32/RPR/2021[2011-12]Status: DisposedITAT Raipur21 Sept 2021AY 2011-12

Bench: Shri Pradip Kumar Kedia & Shri N. K. Choudhryआयकर अपील सं./I.T.A. No. 32/Rpr/2021) ("नधा"रण वष" / Assessment Year : 2011-12)

For Appellant: Shri R. K. Singh, CIT.DR

…IN THE INCOME TAX APPELLATE TRIBUNAL “RAIPUR” BENCH, RAIPUR BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI N. K. CHOUDHRY, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No. 32/RPR/2021) ("नधा"रण वष" / Assessment Year : 2011-12) Shri Bajrang Power and Deputy Commissioner बनाम/ Ispat Limited of Income Tax, Vs. Village – Borjhara, Urla Circle 1(1), Raipur Guma road, Raipur-493221, Chhattisgarh "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AACCB2944D .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Amit Maloo Jain, C.A. अपीलाथ" ओर से /Appellant by : Shri R. K. Singh, CIT.DR ""यथ" क" ओर से/Respondent by : सुनवाई क"…

Deputy Commissioner of Income-Tax, Pune vs. Inox Air Products Limited, Pune

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

ITA 1118/PUN/2017[2014-15]Status: DisposedITAT Pune06 Jul 2021AY 2014-15

Bench: Shri Inturi Rama Rao, Am & Shri Partha Sarathi Chaudhury, Jm आयकर अपील सं. / Ita No.1042/Pun/2017 िनधा"रण वष" / Assessment Year : 2014-15

For Appellant: Shri C.H. NaniwadekarFor Respondent: Shri Deepak Garg

…आयकर अपील"य अ"धकरण] पुणे "यायपीठ “बी” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE (Through Virtual Court) BEFORE SHRI INTURI RAMA RAO, AM AND SHRI PARTHA SARATHI CHAUDHURY, JM आयकर अपील सं. / ITA No.1042/PUN/2017 िनधा"रण वष" / Assessment Year : 2014-15 Inox Air Products Private Limited, ………. अपीलाथ" / Solitaire, Office No.4, First Floor, Appellant Near Aga-Khan Palace, Nagar Road, Pune. PAN : AAAC15569D. बनाम v/s The Addl.Commissioner of Income Tax, ………. ""यथ" / Circle – 11, Pune. Respondent आयकर अपील सं. / ITA No.1118/PUN/2017 िनधा"रण वष" / Assessment Year : 2014-15 The Addl.Commissi…

Inox Air Products Private Ltd., Pune vs. Assistant Commissioner of Income Tax, Pune

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

ITA 1042/PUN/2017[2014-15]Status: DisposedITAT Pune06 Jul 2021AY 2014-15

Bench: Shri Inturi Rama Rao, Am & Shri Partha Sarathi Chaudhury, Jm आयकर अपील सं. / Ita No.1042/Pun/2017 िनधा"रण वष" / Assessment Year : 2014-15

For Appellant: Shri C.H. NaniwadekarFor Respondent: Shri Deepak Garg

…आयकर अपील"य अ"धकरण] पुणे "यायपीठ “बी” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE (Through Virtual Court) BEFORE SHRI INTURI RAMA RAO, AM AND SHRI PARTHA SARATHI CHAUDHURY, JM आयकर अपील सं. / ITA No.1042/PUN/2017 िनधा"रण वष" / Assessment Year : 2014-15 Inox Air Products Private Limited, ………. अपीलाथ" / Solitaire, Office No.4, First Floor, Appellant Near Aga-Khan Palace, Nagar Road, Pune. PAN : AAAC15569D. बनाम v/s The Addl.Commissioner of Income Tax, ………. ""यथ" / Circle – 11, Pune. Respondent आयकर अपील सं. / ITA No.1118/PUN/2017 िनधा"रण वष" / Assessment Year : 2014-15 The Addl.Commissi…

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…