Sankhla Polymers (P) Ltd. v. ITO

352 ITR 452High Court2013#15687 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 115JBSection 143(3)Section 144BSection 144C(3)Section 201(1A)Section 234CSection 32(1)(ii)Section 37(1)
Read the full judgment

Issues it is cited on

profit split methodsection 54esection 115jcsection 54ecfunctional analysisminimum alternate taxsection 40(a)(ii)section 112section 80ib(10)section 115japrejudicial to interest of revenuesection 92f

Judgments citing Sankhla Polymers (P) Ltd. v. ITO

Shree Cement Limited, Bangur Nagar vs. ACIT, Central Circle, Ajmer

In the result, the appeal of the assessee - appellant in ITA No

ITA 1517/JPR/2024[2019-2020]Status: DisposedITAT Jaipur24 Jun 2025AY 2019-2020

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri Dilip B. Desai, FCAFor Respondent: Shri Arvind Kumar, CIT-DR
Section 115JSection 143(1)Section 254Section 36(1)(va)Section 80Section 801A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 1517/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2019-20 cuke Shree Cement Limited Assistant Commissioner of Vs. Admin Block Masuda Road, Income Tax, Beawar [Raj.] , H. O. Beawar, Central Circle, Ajmer Ajmer LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCS 8796 G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh…

Shree Cement Limited, Beawar vs. National Faceless Assessment Centre, Delhi

In the result, the appeal of the Revenue in ITA No

ITA 500/JPR/2023[215-16]Status: DisposedITAT Jaipur21 Feb 2024

Bench: or at the time of hearing of this appeal.

For Appellant: Sh. Dilip B Desai(C.A.)For Respondent: Sh. Alka Gautam (CIT) (V.H) &
Section 115JSection 143Section 143(3)Section 144BSection 144B(1)(xvi)Section 80Section 80I

…cted to MAT and hence are required to be excluded while computing Book profit u/s 115JB of the Act. 48. Coming to decisions relied up on by the Ld. CIT(Appeals) while deciding the issue against the assessee in case of Sankhla Polymers (P) Ltd vs ITO (2013) 352 ITR 452 (Kar) where in honourable High court has rendered the decision on the question raised as to whether provisions of Section 115JB are constitutionally valid or not. In the present case, the appellant is not challenging the constitutional validity of Section 115JB. The assessee itself has computed Book Profit as per section 115JB of ACIT vs. Shree…

Shree Cement Limited, Beawar vs. National Faceless Assessment Centre, Deputy Commissionerof Income Tax, Circle -2, Ajmer

In the result, the appeal of the Revenue in ITA No

ITA 496/JPR/2023[2016-17]Status: DisposedITAT Jaipur21 Feb 2024AY 2016-17

Bench: or at the time of hearing of this appeal.

For Appellant: Sh. Dilip B Desai(C.A.)For Respondent: Sh. Alka Gautam (CIT) (V.H) &
Section 115JSection 143Section 143(3)Section 144BSection 144B(1)(xvi)Section 80Section 80I

…cted to MAT and hence are required to be excluded while computing Book profit u/s 115JB of the Act. 48. Coming to decisions relied up on by the Ld. CIT(Appeals) while deciding the issue against the assessee in case of Sankhla Polymers (P) Ltd vs ITO (2013) 352 ITR 452 (Kar) where in honourable High court has rendered the decision on the question raised as to whether provisions of Section 115JB are constitutionally valid or not. In the present case, the appellant is not challenging the constitutional validity of Section 115JB. The assessee itself has computed Book Profit as per section 115JB of ACIT vs. Shree…

Shree Cement Limited, Beawar vs. Deputy Commissioner of Income Tax, Ajmer

In the result, this appeal of the assessee is partly allowed and appeal of the Revenue is dismissed

ITA 152/JPR/2023[2014-15]Status: DisposedITAT Jaipur07 Aug 2023AY 2014-15

Bench: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Vijay Shah, CAFor Respondent: Shri Arvind Kumar, CIT
Section 115JSection 250Section 32(1)(ii)Section 80Section 80I

…ove. Decisions relied by Ld. CIT(A) are distinguishable and not applicable in the present case of the appellant: Ld. CIT(A), while deciding the issue against the appellant has relied on the following decisions:- - Sankhla Polymers (P) Ltd. -vs.- ITO (2013) 352 ITR 452 (Kar - HC) - Jaintia Alloys (P) Ltd. & Ors. -vs.- UOI (2010) 320 ITR 442 (Gua - HC) Shree Cement Limited, Beawar. - Bishnu Krishna Shrestha -vs.- CIT & Ors. (2019) 414 ITR 405 (Raj - HC) - Sidcul Industrial Association -vs.- State of Uttarakhand (2011) 331 ITR 491 (Uttarakhand - HC) The appellant would humbly like to submit that the aforesaid…

M/S. Chheda Electricals and Electronics Pvt.Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 1(1), Pune

In the result, both the appeals are dismissed

ITA 400/PUN/2018[2013-14]Status: DisposedITAT Pune04 May 2022AY 2013-14

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhury

Section 80ASection 80A(1)Section 80A(2)Section 80B(5)Section 80I

…ntitled to deduction u/s 80IB(10) while computing book profit u/s 115JB of the Act in the light of sub-section (5). 16. During the course of hearing, our attention was drawn towards some other judgments, inter alia, Sankhla Polymers (P) Ltd. Vs. ITO (2013) 352 ITR 452 (Karnataka), and Jaintia Alloys M/s. Chheda Electricals and Electronics Pvt. Ltd., (P) Ltd. and others Vs. Union of India and others (2010) 320 ITR 442 (Guwahati) having bearing on the issue under consideration. 17. In the case of Jaintia Alloys (P) Ltd. (supra), the assessee filed writ petition challenging the validity of the provisions of s…

M/S. Chheda Electricals and Electronics Pvt.Ltd, Pune vs. Income-Tax Officer, Ward - 1(3), Pune

In the result, both the appeals are dismissed

ITA 668/PUN/2018[2014-15]Status: DisposedITAT Pune04 May 2022AY 2014-15

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhury

Section 80ASection 80A(1)Section 80A(2)Section 80B(5)Section 80I

…ntitled to deduction u/s 80IB(10) while computing book profit u/s 115JB of the Act in the light of sub-section (5). 16. During the course of hearing, our attention was drawn towards some other judgments, inter alia, Sankhla Polymers (P) Ltd. Vs. ITO (2013) 352 ITR 452 (Karnataka), and Jaintia Alloys M/s. Chheda Electricals and Electronics Pvt. Ltd., (P) Ltd. and others Vs. Union of India and others (2010) 320 ITR 442 (Guwahati) having bearing on the issue under consideration. 17. In the case of Jaintia Alloys (P) Ltd. (supra), the assessee filed writ petition challenging the validity of the provisions of s…

Sankhla Polymers (P) Ltd. v. ITO (352 ITR 452) — Cited in 6 Judgments | BharatTax