Shivalik Venture (P.) Ltd. v. Dy. CIT

60 Taxmann.com 314Income Tax Appellate Tribunal2015#4093 most cited

What is Shivalik Venture (P.) Ltd. v. Dy. CIT authority for?

Sales tax subsidies should be excluded when computing book profits under Section 115JB of the Income Tax Act.

29

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2024.

Also referred to as

Shivalik Venture (P.) Ltd. v. Dy. CIT · section 115JB · book profit · sales tax subsidy · subsidy exclusion · MAT

Also reported as

70 SOT 92

Sections most often in play

Section 10AASection 115JBSection 132Section 133(6)Section 139(5)Section 153ASection 32Section 37(1)

Issues it is cited on

section 41(1)(a)section 94section 54esection 38explanation to section 37third party informationsection 43(1)section 80hprohibited by lawsection 35(2ab)benchmarking analysisspecified domestic transaction

Judgments citing Shivalik Venture (P.) Ltd. v. Dy. CIT

Budge Budge Refineries Ltd., Kolkata vs. Pr. CIT-I, Kolkata

In the result, the appeal of the assessee is dismissed

ITA 402/KOL/2020[2015-16]Status: DisposedITAT Kolkata09 Jul 2021AY 2015-16

Bench: Shri P.M. Jagtap, Hon’Ble(Kz) & Shri A. T. Varkey, Hon’Ble] [Through Virtual Court] I.T.A. No. 402/Kol/2020 Assessment Year: 2015-16 M/S. Budge Budge Refineries Ltd....................................................................................Appellant P-336, 2Nd Floor, Cit Scheme No. Vim, Phool Bagan, Kolkata – 700 054. [Pan: Aabcb 2880 M] Vs Pr. Commissioner Of Income Tax, Central – 1, Kolkata...................………………Respondent Appearances By: Shri A.K. Tibrewal, Fca Appearing On Behalf Of The Assessee. Shri Manish Kanojia, Cit, Dr Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : July 06, 2021 Date Of Pronouncing The Order : July 09 , 2021 Order Per P.M. Jagtap, Vice-(Kz)

Section 115JSection 143(3)Section 154Section 263

…IN THE INCOME TAX APPELLATE TRIBUNALKOLKATA BENCH ‘(A)’, KOLKATA [BEFORE SHRI P.M. JAGTAP, HON’BLE VICE PRESIDENT (KZ) & SHRI A. T. VARKEY, HON’BLE JUDICIAL MEMBER] [Through Virtual Court] I.T.A. No. 402/Kol/2020 Assessment Year: 2015-16 M/s. Budge Budge Refineries Ltd....................................................................................Appellant P-336, 2nd Floor, CIT Scheme No. VIM, Phool Bagan, Kolkata – 700 054. [PAN: AABCB 2880 M] Vs Pr. Commissioner of Income Tax, Central – 1, Kolkata...................………………Respondent Appearances by: Shri A.K. Tibrewal, FCA appearing on behalf of the Assesse…

Batliboi Ltd, Mumbai vs. DCIT Cir 2(1), Mumbai

In the result, appeal of the assessee is allowed in part

ITA 5428/MUM/2015[2011-12]Status: DisposedITAT Mumbai17 Feb 2021AY 2011-12

Bench: Shri M.Balaganesh, Am & Shri Pavan Kumar Gadale, Jm M/S. Batliboi Limited Vs. Dy. Cit, Circle 2(1) Bharat House, Aayakar Bhavan 5Th Floor, 104 5Th Floor, Mumbai-400001 Mumbai Samachar Marg Fort, Mumbai -400 001 Pan/Gir No. Aaacb4408L (Appellant) .. (Respondent)

Section 115JSection 143(3)Section 40A

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT), ‘B‘ BENCH MUMBAI BEFORE SHRI M.BALAGANESH, AM & SHRI PAVAN KUMAR GADALE, JM M/s. Batliboi Limited Vs. Dy. CIT, Circle 2(1) Bharat House, Aayakar Bhavan 5th Floor, 104 5th Floor, Mumbai-400001 Mumbai Samachar Marg Fort, Mumbai -400 001 PAN/GIR No. AAACB4408L (Appellant) .. (Respondent) Assessee by Shri S. Vankatraman Revenue by Shri Shishir Dhamija Date of Hearing 05/01/2021 Date of Pronouncement 17/02/2021 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.5428/Mum/2015 for A.Y.2011-12 arises out of the order by the ld. Commissioner of Inc…

DCIT, Ltu-2, Kolkata vs. M/S Century Plyboards (I), Ltd, Kolkata

In the result, the appeal of the revenue is dismissed and cross objections of assessee are allowed

ITA 2149/KOL/2019[2014-15]Status: DisposedITAT Kolkata04 Nov 2020AY 2014-15

Bench: Shri P.M. Jagtap(Kz) &Shri A. T. Varkey, Jm] Assessment Year: 2014-15

Section 10(34)Section 115JSection 14A

…1 ITA No. 2149/Kol/2019 & C.O. No. 22/Kol/2020 M/s Century Plyboards (I) Ltd. A.Y. 2014-15 आयकर अपील"य अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")"ी पी. एम.जगताप,उपा"य" एवं "ी ए.ट". वक!,"या"यक सद$य) [Before Shri P.M. Jagtap, Vice President (KZ) &Shri A. T. Varkey, JM] Assessment Year: 2014-15 DCIT, Circle-2, LTU, Kolkata Vs. M/s Century Plyboards (I) Ltd. (PAN: AABCC 1682 J) Appellant Respondent & C.O. No. 22/Kol/2020 In ITA No.2149/Kol/2019 Assessment Year: 2014-15 M/s Century Plyboards (I) Ltd. Vs. DCIT, Circle-2, LTU, Kolkata (PAN: AABCC 1682 J) Cross Objec…

Tata Metaliks Limited, Kolkata vs. DCIT, Circle - 3(1), Kolkata

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

ITA 788/KOL/2018[2012-13]Status: DisposedITAT Kolkata04 Oct 2019AY 2012-13
For Appellant: Shri Ashish Agarwal &For Respondent: Shri Radhey Shyam, CIT
Section 115JSection 43B

…I.T.A No.788/Kol/2018 & I.T.A No.1143/Kol/2018 Tata Metaliks Ltd. Assessment Year: 2012-13 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA Before: Shri J. Sudhakar Reddy, Accountant Member and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A No.788/Kol/2018 (Assessment Year: 2012-13) Tata Metaliks Ltd. Appellant [PAN: AABCT1389B] Vs DCIT, Circle-3(1), Kolkata Respondent/Revenue & I.T.A No.1143/Kol/2018 (Assessment Year: 2012-13) DCIT, Circle-3(1), Kolkata Respondent/Revenue Vs Tata Metaliks Ltd. Appellant [PAN: AABCT1389B] For the Appellant : Shri Ashish Agarwal & Ms. Neha Jhunjhunwala, AR For the R…

DCIT, Circle - 3(1), Kolkata vs. M/S. Tata Metaliks Limited, Kolkata

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

ITA 1143/KOL/2018[2012-13]Status: DisposedITAT Kolkata04 Oct 2019AY 2012-13
For Appellant: Shri Ashish Agarwal &For Respondent: Shri Radhey Shyam, CIT
Section 115JSection 43B

…I.T.A No.788/Kol/2018 & I.T.A No.1143/Kol/2018 Tata Metaliks Ltd. Assessment Year: 2012-13 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA Before: Shri J. Sudhakar Reddy, Accountant Member and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A No.788/Kol/2018 (Assessment Year: 2012-13) Tata Metaliks Ltd. Appellant [PAN: AABCT1389B] Vs DCIT, Circle-3(1), Kolkata Respondent/Revenue & I.T.A No.1143/Kol/2018 (Assessment Year: 2012-13) DCIT, Circle-3(1), Kolkata Respondent/Revenue Vs Tata Metaliks Ltd. Appellant [PAN: AABCT1389B] For the Appellant : Shri Ashish Agarwal & Ms. Neha Jhunjhunwala, AR For the R…

DCIT, Circle - 3(1), Kolkata vs. M/S. Tata Metaliks Limited, Kolkata

ITA 1481/KOL/2017[2011-12]Status: DisposedITAT Kolkata12 Sept 2018AY 2011-12

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 115JSection 143(3)Section 43B

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member ITA No.1153 & 1481/Kol/2017 Assessment Year :2011-12 Tata Metaliks Ltd. V/s. Income Tax Officer Tata Centre, 10th Floor, Ward-3(2), Aayakar Bhavan, 4th Floor, P-7, 43 Jawaharlal Nehru Road, Kolkat-71 Chowriinghee Square, [PAN No.AABCT 1389 B] Kolakta-69 DCIT, Circle-3(1), M/s Tata Metaliks Ltd., P-7, Chowringhee Square, 43, Chowringhee Road, Aayka Bhawan, 4th Floor, V/s. Kolkata-71 Room No.19, Kolkata-69 .. अपीलाथ" /Appellant ""यथ"…

M/S Tata Metaliks Ltd., Kolkata vs. DCIT, Cir-3(1), Kolkata

ITA 1153/KOL/2017[2011-12]Status: DisposedITAT Kolkata12 Sept 2018AY 2011-12

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 115JSection 143(3)Section 43B

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member ITA No.1153 & 1481/Kol/2017 Assessment Year :2011-12 Tata Metaliks Ltd. V/s. Income Tax Officer Tata Centre, 10th Floor, Ward-3(2), Aayakar Bhavan, 4th Floor, P-7, 43 Jawaharlal Nehru Road, Kolkat-71 Chowriinghee Square, [PAN No.AABCT 1389 B] Kolakta-69 DCIT, Circle-3(1), M/s Tata Metaliks Ltd., P-7, Chowringhee Square, 43, Chowringhee Road, Aayka Bhawan, 4th Floor, V/s. Kolkata-71 Room No.19, Kolkata-69 .. अपीलाथ" /Appellant ""यथ"…

DCIT, Cir-3(1), Kolkata vs. M/S Tata Metaliks Ltd., Kolkata

In the result, Revenue’s appeal is dismissed

ITA 478/KOL/2016[2010-2011]Status: DisposedITAT Kolkata27 Apr 2018AY 2010-2011

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 115JSection 139(1)Section 143(3)Section 234C

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.439 & 478/Kol/2016 Assessment Year :2010-11 Tata Metaliks Ltd. V/s. Income Tax Officer, Tata Centre, 10th Floor, Ward-3(2), P-7, 43, Chowringhee Road, Chowringhee Square, 4th Floor, Kolkata-69 Kolkata-71 [PAN No.AABCT 1389 B] DCIT, Circle-3(1), Tata Metaliks Ltd. Tat Centre, 10th Floor, P-7, Chowringhee V/s. Square, Aayakar 43, Chowringhee Bhawan, 4th Floor, Room Road, Kolkata-71 No.19, Kolkata-69 .. अपीलाथ" /Appellant…

Tata Metaliks Ltd., Kolkata vs. ITO, WD-3(2), Kolkata

In the result, Revenue’s appeal is dismissed

ITA 439/KOL/2016[2010-11]Status: DisposedITAT Kolkata27 Apr 2018AY 2010-11

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 115JSection 139(1)Section 143(3)Section 234C

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.439 & 478/Kol/2016 Assessment Year :2010-11 Tata Metaliks Ltd. V/s. Income Tax Officer, Tata Centre, 10th Floor, Ward-3(2), P-7, 43, Chowringhee Road, Chowringhee Square, 4th Floor, Kolkata-69 Kolkata-71 [PAN No.AABCT 1389 B] DCIT, Circle-3(1), Tata Metaliks Ltd. Tat Centre, 10th Floor, P-7, Chowringhee V/s. Square, Aayakar 43, Chowringhee Bhawan, 4th Floor, Room Road, Kolkata-71 No.19, Kolkata-69 .. अपीलाथ" /Appellant…