Saurashtra Cement & Chemical Industries v. CIT: 123 ITR 669 (Guj), CIT v. Paul Brothers

247 ITR 690High Court#15434 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2016 to 2020.

Judgments citing Saurashtra Cement & Chemical Industries v. CIT: 123 ITR 669 (Guj), CIT v. Paul Brothers

DCIT (Ltu), New Delhi vs. M/S. Gail (India) Ltd., New Delhi

Appeal is dismissed

ITA 4642/DEL/2013[1996-97]Status: DisposedITAT Delhi26 Oct 2020AY 1996-97

Bench: Sh. R. K. Panda & Ms Suchitra Kamble

Section 80HSection 80I

…the assessee’s own case for the assessment year 1994-95. The Ld. AR relied upon the following decisions:  Saurashtra Cement & Chemical Industries v. CIT: 123 ITR 669 (Guj)  CIT v. Paul Brothers: 216 ITR 548 (Bom.)  CIT v Gujarat State Fertilizers Co. Ltd: 247 ITR 690 (Guj.)CIT v Fateh Granite (P) Ltd.: 314 ITR 32 (Bom.)  CIT v. Western Outdoor Interactive Pvt. Ltd: 349 ITR 309  Direct Information Private Ltd. v. ITO: 15 taxmann.com 63 (Bom)  CIT vs. Escorts Ltd : 338 ITR 435 (Del)  CIT v. Delhi Press Patra Prakashan Ltd. (No.2) : 355 ITR 14 (Del)  CIT vs. Tata Communications Internet Services Ltd.: 251…

Gail (India) Ltd., New Delhi vs. DCIT-Ltu Delhi, New Delhi

Appeal is dismissed

ITA 4454/DEL/2013[1996-97]Status: DisposedITAT Delhi26 Oct 2020AY 1996-97

Bench: Sh. R. K. Panda & Ms Suchitra Kamble

Section 80HSection 80I

…the assessee’s own case for the assessment year 1994-95. The Ld. AR relied upon the following decisions:  Saurashtra Cement & Chemical Industries v. CIT: 123 ITR 669 (Guj)  CIT v. Paul Brothers: 216 ITR 548 (Bom.)  CIT v Gujarat State Fertilizers Co. Ltd: 247 ITR 690 (Guj.)CIT v Fateh Granite (P) Ltd.: 314 ITR 32 (Bom.)  CIT v. Western Outdoor Interactive Pvt. Ltd: 349 ITR 309  Direct Information Private Ltd. v. ITO: 15 taxmann.com 63 (Bom)  CIT vs. Escorts Ltd : 338 ITR 435 (Del)  CIT v. Delhi Press Patra Prakashan Ltd. (No.2) : 355 ITR 14 (Del)  CIT vs. Tata Communications Internet Services Ltd.: 251…

DCIT, New Delhi vs. M/S. L.T. Foods Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed and the appeal of the Assessee is allowed in part and for statistical purposes

ITA 4046/DEL/2013[2007-08]Status: DisposedITAT Delhi30 Sept 2020AY 2007-08

Bench: Shri G.S. Pannu, Hon’Ble & Shri K.Narasimha Charydcit Vs. L.T. Foods Ltd., Central Circle-19, Unit No. 134, First Floor, 3Rd Floor, Ara Centre, Rectangle-I, Saket District Centre Jhandewalan Extn. New Delhi. New Delhi.

Section 115Section 132(4)Section 14ASection 153ASection 40Section 40A(3)Section 69Section 80Section 80I

…re, however, quashed by the Tribunal vide order dated 03.07.2019. 25. By placing reliance on the decisions in Saurashtra Cement & Chemical Industries v. CIT: 123 ITR 669 (Guj), CIT v. Paul Brothers: 216 ITR 548 (Bom.), CIT v Gujarat State Fertilizers Co. Ltd: 247 ITR 690 (Guj.), CIT v Fateh Granite (P) Ltd.: 314 ITR 32 (Bom.), CIT v. Western Outdoor Interactive Pvt. Ltd: 349 ITR 309, Direct Information Private Ltd. vs. ITO: 15 taxmann.com 63 and the following decisions of the Delhi High Court in the cases of CIT vs. Escorts Ltd : 338 ITR 435, CIT vs. Delhi Press Patra Prakashan Ltd. (No.2) : 355 ITR 14, and CIT…

M/S L.T. Foods Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal of the Revenue is dismissed and the appeal of the Assessee is allowed in part and for statistical purposes

ITA 4164/DEL/2013[2007-08]Status: DisposedITAT Delhi30 Sept 2020AY 2007-08

Bench: Shri G.S. Pannu, Hon’Ble & Shri K.Narasimha Charydcit Vs. L.T. Foods Ltd., Central Circle-19, Unit No. 134, First Floor, 3Rd Floor, Ara Centre, Rectangle-I, Saket District Centre Jhandewalan Extn. New Delhi. New Delhi.

Section 115Section 132(4)Section 14ASection 153ASection 40Section 40A(3)Section 69Section 80Section 80I

…re, however, quashed by the Tribunal vide order dated 03.07.2019. 25. By placing reliance on the decisions in Saurashtra Cement & Chemical Industries v. CIT: 123 ITR 669 (Guj), CIT v. Paul Brothers: 216 ITR 548 (Bom.), CIT v Gujarat State Fertilizers Co. Ltd: 247 ITR 690 (Guj.), CIT v Fateh Granite (P) Ltd.: 314 ITR 32 (Bom.), CIT v. Western Outdoor Interactive Pvt. Ltd: 349 ITR 309, Direct Information Private Ltd. vs. ITO: 15 taxmann.com 63 and the following decisions of the Delhi High Court in the cases of CIT vs. Escorts Ltd : 338 ITR 435, CIT vs. Delhi Press Patra Prakashan Ltd. (No.2) : 355 ITR 14, and CIT…

DCIT, New Delhi vs. M/S. Gujarat Guardian Ltd., New Delhi

In the result, appeal filed by the revenue against the direction of the Ld

ITA 1106/DEL/2015[2010-11]Status: DisposedITAT Delhi16 Aug 2018AY 2010-11

Bench: Shri S.K.Yadav & Shri Prashant Maharishim/S. Guajarat Guardian Ltd, Vs. Dcit, 4-7/C, Dda Shopping Centre, Circle-12(1), (Now Circle- New Friends Colony, 10(2), New Delhi Cr Building, Ip Estate, Pan: Aaacg1622K New Delhi (Appellant) (Respondent) Dcit, Vs. M/S. Guajarat Guardian Ltd, Circle-12(1), (Now Circle-10(2), 4-7/C, Dda Shopping Cr Building, Ip Estate, Centre, New Delhi New Friends Colony, New Delhi Pan: Aaacg1622K (Appellant) (Respondent)

For Appellant: Shri Neeraj Jain, AdvFor Respondent: Smt Meeta Singh CIT DR
Section 144Section 144CSection 14A

…e withheld the relief for the subsequent years. (See Gujarat High Court decision in the case of Saurashtra Cement v. CIT: 123 ITR 669. Hence, the approach of the Tribunal on all the counts has been perfectly legal.” - CIT v Gujarat State Fertilizers Co. Ltd: 247 ITR 690 (Guj.) “Having heard learned counsel for the parties and critically examining the relevant provisions contained in section 80J in the light of the decisions cited before us, we are of the considered opinion that, as in the preceding assessment years, the appellant cannot be denied the benefit of deduction at the prescribed rate under section80J o…

Ranbaxy Laboratories Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, we direct the AO to reduce the book profit u/s 115JB of the Act by the amount of reversal of the provision of Rs

ITA 196/DEL/2013[2008-09]Status: DisposedITAT Delhi25 Apr 2016AY 2008-09

Bench: Sh. I. C.Sudhir Judicialmember & Sh. Prashant Maharishia.Y.: - 2008-09 Ranbaxy Laboratories Ltd. Vs Acit 12Th Floor, Devika Tower, Range -15 6, Nehru Place New Delhi New Delhi Pan No. Aaacr0127N (Appellant) (Respondent)

For Appellant: 1. Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Amrendra Kumar, CIT, DR
Section 143Section 143(3)Section 92D

…V ACIT A.Y. 2008-09 Page 68 of 134 years. (See Gujarat High Court decision in the case of Saurashtra Cement v. CIT: 123 ITR 669. Hence, the approach of the Tribunal on all the counts has been perfectly legal.‖ (iii) CIT v Gujarat State Fertilizers Co. Ltd: 247 ITR 690 (Guj.) ―Having heard learned counsel for the parties and critically examining the relevant provisions contained in section 80J in the light of the decisions cited before us, we are of the considered opinion that, as in the preceding assessment years, the appellant cannot be denied the benefit of deduction at the prescribed rate under section80J o…

Saurashtra Cement & Chemical Industries v. CIT: 123 ITR 669 (Guj), CIT v. Paul Brothers (247 ITR 690) — Cited in 6 Judgments | BharatTax