Shree Balaji Alloys v. CIT

333 ITR 335Reported decision2011#357 most cited
242

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2013 to 2025.

Also referred to as

Shree Balaji Alloys v. CIT · 333 ITR 335 · subsidy classification · capital vs revenue subsidy · industrial policy objectives · terms and conditions of scheme · section 2(24)(xviii) · section 80IB(4) · section 115JB · section 43(1) · initial assessment year · book profits

Also reported as

198 Taxmann 1229 Taxmann.com 255

Sections most often in play

Section 153ASection 115JBSection 14ASection 139(5)Section 147Section 148Section 139(1)Section 143(3)

Issues it is cited on

section 11bsection 80ib(4)section 2(24)(xviii)initial assessment yearminimum alternate taxsection 115jasection 80hhcsection 42section 32(1)(iia)section 43(1)section 80hhbook profits

Judgments citing Shree Balaji Alloys v. CIT

DALMIA CEMENT (BHARAT) LTD.,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 26, NEW DELHI

ITA 5417/DEL/2017[2014-15]Status: DisposedITAT Delhi31 Dec 2025AY 2014-15

Bench: Ms. Madhumita Roy & Shri Amitabh Shukla, Accountnat Member [Assessment Year: 2013-14] The Assistant Commissioner Of M/S Dalmia Cement Bharat Ltd. Income Tax, Circle-1, Dalmiapuram, Williams Road, Vs Tamilnadu, 621651 Cantonment, Trichy, Tamil Nadu-620001 Pan-Aadca9414C Assessee Revenue Cross Objection No.63/Chny/2018 (Arising Out Of Ita No.3157/Chny2017) [Assessment Year: 2013-14] M/S Dalmia Cement Bharat Ltd. The Assistant Commissioner Of Dalmiapuram, Income Tax, Circle-1, Tamilnadu-621651 Vs Williams Road, Cantonment, Trichy, Tamil Nadu-620001 Pan- Aadca9414C Assessee Revenue [Assessment Year: 2014-15] The Assistant Commissioner Of M/S Dalmia Cement Bharat Ltd. Income Tax, Circle-1, Dalmiapuram, Williams Road, Vs Tamilnadu, 621651 Cantonment, Trichy, Tamil Nadu-620001 Pan-Aadca9414C Assessee Revenue

Section 14ASection 32(1)(iia)

…ase. i) CIT Vs.Ponnis Sugars and Chemicals Ltd., (306 ITR 392(SC)) ii) CIT Vs. Reliance Industries Ltd.(339 ITR 0632(Bom HC)) iii)CIT Vs.Maruti Suzuki India Ltd.(ITA No.1927/Del/2010-ITAT-Delhi iv) CIT Vs. Meghala Steels Ltd v)Shree Balaji Alloys Vs.CIT(2011) 333 ITR 335(J&K) 4.1) Further the Commissioner(Appeals) erred by endorsing the inference of the assessee a that the subsidy is of capital nature based on the "objectives" of the Industrial Policy of the Andra Pradesh government. The Objectives listed in the Policy show cases the Govt.'s intention to achieve the policy. The Objectives listed will not define s…

DALMIA CEMENT (BHARAT) LTD.,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 26, NEW DELHI

ITA 5416/DEL/2017[2013-14]Status: DisposedITAT Delhi31 Dec 2025AY 2013-14

Bench: Ms. Madhumita Roy & Shri Amitabh Shukla, Accountnat Member [Assessment Year: 2013-14] The Assistant Commissioner Of M/S Dalmia Cement Bharat Ltd. Income Tax, Circle-1, Dalmiapuram, Williams Road, Vs Tamilnadu, 621651 Cantonment, Trichy, Tamil Nadu-620001 Pan-Aadca9414C Assessee Revenue Cross Objection No.63/Chny/2018 (Arising Out Of Ita No.3157/Chny2017) [Assessment Year: 2013-14] M/S Dalmia Cement Bharat Ltd. The Assistant Commissioner Of Dalmiapuram, Income Tax, Circle-1, Tamilnadu-621651 Vs Williams Road, Cantonment, Trichy, Tamil Nadu-620001 Pan- Aadca9414C Assessee Revenue [Assessment Year: 2014-15] The Assistant Commissioner Of M/S Dalmia Cement Bharat Ltd. Income Tax, Circle-1, Dalmiapuram, Williams Road, Vs Tamilnadu, 621651 Cantonment, Trichy, Tamil Nadu-620001 Pan-Aadca9414C Assessee Revenue

Section 14ASection 32(1)(iia)

…ase. i) CIT Vs.Ponnis Sugars and Chemicals Ltd., (306 ITR 392(SC)) ii) CIT Vs. Reliance Industries Ltd.(339 ITR 0632(Bom HC)) iii)CIT Vs.Maruti Suzuki India Ltd.(ITA No.1927/Del/2010-ITAT-Delhi iv) CIT Vs. Meghala Steels Ltd v)Shree Balaji Alloys Vs.CIT(2011) 333 ITR 335(J&K) 4.1) Further the Commissioner(Appeals) erred by endorsing the inference of the assessee a that the subsidy is of capital nature based on the "objectives" of the Industrial Policy of the Andra Pradesh government. The Objectives listed in the Policy show cases the Govt.'s intention to achieve the policy. The Objectives listed will not define s…

ACIT CIRCLE 1, TRICHY vs. DALMIA CEMENT BHARAT LTD., DALMIAPURAM

ITA 3158/CHNY/2017[2014-15]Status: DisposedITAT Chennai31 Dec 2025AY 2014-15

Bench: Ms. Madhumita Roy & Shri Amitabh Shukla, Accountnat Member [Assessment Year: 2013-14] The Assistant Commissioner Of M/S Dalmia Cement Bharat Ltd. Income Tax, Circle-1, Dalmiapuram, Williams Road, Vs Tamilnadu, 621651 Cantonment, Trichy, Tamil Nadu-620001 Pan-Aadca9414C Assessee Revenue Cross Objection No.63/Chny/2018 (Arising Out Of Ita No.3157/Chny2017) [Assessment Year: 2013-14] M/S Dalmia Cement Bharat Ltd. The Assistant Commissioner Of Dalmiapuram, Income Tax, Circle-1, Tamilnadu-621651 Vs Williams Road, Cantonment, Trichy, Tamil Nadu-620001 Pan- Aadca9414C Assessee Revenue [Assessment Year: 2014-15] The Assistant Commissioner Of M/S Dalmia Cement Bharat Ltd. Income Tax, Circle-1, Dalmiapuram, Williams Road, Vs Tamilnadu, 621651 Cantonment, Trichy, Tamil Nadu-620001 Pan-Aadca9414C Assessee Revenue

Section 14ASection 32(1)(iia)

…ase. i) CIT Vs.Ponnis Sugars and Chemicals Ltd., (306 ITR 392(SC)) ii) CIT Vs. Reliance Industries Ltd.(339 ITR 0632(Bom HC)) iii)CIT Vs.Maruti Suzuki India Ltd.(ITA No.1927/Del/2010-ITAT-Delhi iv) CIT Vs. Meghala Steels Ltd v)Shree Balaji Alloys Vs.CIT(2011) 333 ITR 335(J&K) 4.1) Further the Commissioner(Appeals) erred by endorsing the inference of the assessee a that the subsidy is of capital nature based on the "objectives" of the Industrial Policy of the Andra Pradesh government. The Objectives listed in the Policy show cases the Govt.'s intention to achieve the policy. The Objectives listed will not define s…

ACIT CIRCLE 1, TRICHY vs. DALMIA CEMENT BHARAT LTD., DALMIAPURAM

ITA 3157/CHNY/2017[2013-14]Status: DisposedITAT Chennai31 Dec 2025AY 2013-14

Bench: Ms. Madhumita Roy & Shri Amitabh Shukla, Accountnat Member [Assessment Year: 2013-14] The Assistant Commissioner Of M/S Dalmia Cement Bharat Ltd. Income Tax, Circle-1, Dalmiapuram, Williams Road, Vs Tamilnadu, 621651 Cantonment, Trichy, Tamil Nadu-620001 Pan-Aadca9414C Assessee Revenue Cross Objection No.63/Chny/2018 (Arising Out Of Ita No.3157/Chny2017) [Assessment Year: 2013-14] M/S Dalmia Cement Bharat Ltd. The Assistant Commissioner Of Dalmiapuram, Income Tax, Circle-1, Tamilnadu-621651 Vs Williams Road, Cantonment, Trichy, Tamil Nadu-620001 Pan- Aadca9414C Assessee Revenue [Assessment Year: 2014-15] The Assistant Commissioner Of M/S Dalmia Cement Bharat Ltd. Income Tax, Circle-1, Dalmiapuram, Williams Road, Vs Tamilnadu, 621651 Cantonment, Trichy, Tamil Nadu-620001 Pan-Aadca9414C Assessee Revenue

Section 14ASection 32(1)(iia)

…ase. i) CIT Vs.Ponnis Sugars and Chemicals Ltd., (306 ITR 392(SC)) ii) CIT Vs. Reliance Industries Ltd.(339 ITR 0632(Bom HC)) iii)CIT Vs.Maruti Suzuki India Ltd.(ITA No.1927/Del/2010-ITAT-Delhi iv) CIT Vs. Meghala Steels Ltd v)Shree Balaji Alloys Vs.CIT(2011) 333 ITR 335(J&K) 4.1) Further the Commissioner(Appeals) erred by endorsing the inference of the assessee a that the subsidy is of capital nature based on the "objectives" of the Industrial Policy of the Andra Pradesh government. The Objectives listed in the Policy show cases the Govt.'s intention to achieve the policy. The Objectives listed will not define s…

SRF LIMITED,NEW DELHI vs. DCIT, CIRCLE- 1, LTU, NEW DELHI

In the result, the appeal being ITA No

ITA 4539/DEL/2017[2013-14]Status: DisposedITAT Delhi12 Dec 2025AY 2013-14

Bench: Shris.Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri Pradeep Dinodia, CAFor Respondent: Shri S.K. Jadhav, CIT DR
Section 10ASection 143(3)Section 144C(5)Section 14ASection 92BSection 92C

…Lt. (2013) 90 DTR 376 (Guj.)(HC);  Hydro Carbons & Chemicals vs.- ACIT (ITA No. 1982- 86/Kol/09)  Indo Rama Synthetics (I) Ltd. vs. ACIT (2012) 33 CCH 526 (Del.)(ITAT).  CIT v Gloster Jute mills Ltd ITA no. 766/Kol/2010  Shree Balaji Alloys v. CIT [2011] 333 ITR 335/198 Taxman 122/9 taxmann.com 255 (J&K) 25. The ld. AR has further submitted the department has in subsequent years accepted the assessee’s claim of interest subsidy on TUF scheme as capital in nature as no addition has been made in subsequent years. 26. Ld DR relied upon the orders of authorities below. 27. We have heard the rival contentions, pe…

SRF LTD.,NEW DELHI vs. ACIT, NEW DELHI

In the result, the appeal being ITA No

ITA 80/DEL/2016[2011-12]Status: DisposedITAT Delhi12 Dec 2025AY 2011-12

Bench: Shris.Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri Pradeep Dinodia, CAFor Respondent: Shri S.K. Jadhav, CIT DR
Section 10ASection 143(3)Section 144C(5)Section 14ASection 92BSection 92C

…Lt. (2013) 90 DTR 376 (Guj.)(HC);  Hydro Carbons & Chemicals vs.- ACIT (ITA No. 1982- 86/Kol/09)  Indo Rama Synthetics (I) Ltd. vs. ACIT (2012) 33 CCH 526 (Del.)(ITAT).  CIT v Gloster Jute mills Ltd ITA no. 766/Kol/2010  Shree Balaji Alloys v. CIT [2011] 333 ITR 335/198 Taxman 122/9 taxmann.com 255 (J&K) 25. The ld. AR has further submitted the department has in subsequent years accepted the assessee’s claim of interest subsidy on TUF scheme as capital in nature as no addition has been made in subsequent years. 26. Ld DR relied upon the orders of authorities below. 27. We have heard the rival contentions, pe…

BALAJI POWERTRONICS,NEW DELHI vs. DCIT, CIRCLE- 43(1), NEW DELHI

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 2743/DEL/2022[2017-18]Status: DisposedITAT Delhi02 Dec 2025AY 2017-18

Bench: Shri M Balaganesh & Shri Vimal Kumarassessment Year: 2017-18 M/S. Balaji Powertronics, Vs. Dcit, Circle-43(1), H-56, Udyog Nagar, New Delhi Main Rohtak Road, Delhi – 1100 41 Pan :Aagfb0501M (Appellant) (Respondent)

Section 142(1)Section 143(2)Section 143(3)Section 144BSection 144CSection 144C(13)Section 144C(5)Section 270ASection 80Section 928A

…of local resources. The said fact is evident from Office Memorandum dated 07-01-2003. Copy of the office memorandum and scheme is attached as Annexure-13. (Page No. 177 to 179 of PB). Hon'ble High Court of J&K in the case of M/s. Shree Balaji Alloys vs. CIT (333 ITR 335) held that Excise Duty subsidy, Interest Subsidy received with the object of creating avenues for perpetual employment, to eradicate the social problem of unemployment in the state by accelerated industrial development is capital 10 receipt. Copy of the order of Hon'ble High Court is attached. (Page No. 192 to 200 of PB). The same view has been…

GANESH POLYCHEM LIMITED,MUMBAI vs. DCIT, CC-3(2), MUMBAI

The appeal of the assessee is allowed for statistical purposes

ITA 2145/MUM/2025[2017-18]Status: DisposedITAT Mumbai05 Sept 2025AY 2017-18

Bench: Shri Saktijit Dey & Ms Padmavathy S, Am

For Appellant: Shri Sanjay Parekh, ARFor Respondent: Shri Arun Kanti Datta, CIT-DR
Section 115JSection 132Section 139(1)Section 153ASection 250

…x expounded in the following decisions: • CIT V. Ponni Sugar and Chemicals Limited: 306 ITR 392 • CIT vs. Chaphalkar Brothers: 351 ITR 309 (Bom HC) affirmed by Hon’ble Supreme Court vide orderdated 07.12.2017 in 400 ITR 279 (SC) • Shree Balaji Alloys vs. CIT: 333 ITR 335 (J&K) - SLP dismissed • DCIT vs. Reliance Industries Limited: 88 ITD 273 (Mum SB) vi) It was further stated by the Ld. Counsel that the finding of the AO/CIT(A) are erroneous as nature of the export incentives is determined of application of "purpose test" as has been held in Ponni Sugar (supra). vii) The NTPC judgement lays down the following co…

DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1 TIRUPUR, TIRUPUR vs. ARMSTRONT KNITTING MILLS, TIRUPUR

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

ITA 1429/CHNY/2025[2019-20]Status: DisposedITAT Chennai01 Aug 2025AY 2019-20

Bench: Shri George George Kand Ms Padmavathy Sआयकर अपील सं./Ita No.: 1429/Chny/2025 िनधा"रण वष"/Assessment Year: 2019-20

For Appellant: Shri S.B. Rajendra KumarFor Respondent: Shri Suraj Nahar, CA
Section 143(1)Section 2(24)Section 2(24)(xviii)Section 250

…2013-14 and other judicial pronouncements detailed below:- ii. Hon’ble Madras High Court in the case of CIT v Eastern Seafoods Exports (P.) Ltd. [1995] 215 ITR 64 iii. Hon’ble High Court of Jammu & Kashmir in the case of Shree Balaji Alloys & Ors. V CIT[2011] 333 ITR 335 iv. Hon’ble ITAT, Chennai in the case of M/s Eastman Exports Global Clothing Pvt. Ltd. v. Hon’ble CIT(A), NFAC in the case of K M KNIT WEAR, DIN & Order No : ITBA/NFAC/S/250/2021-22/1037187733(1) vi. Hon’ble ITAT, Chennai in the case of ACIT vs. M/s Eastman Exports Global Clothing Pvt. Ltd. ITA No.3326/CHNY/2019 and 326/CHNY/2024 for AY 2017-18 a…

DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1 TIRUPUR, TIRUPPUR vs. ARMSTRONG KNITTING MILLS, TIRUPUR

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

ITA 1422/CHNY/2025[2018]Status: DisposedITAT Chennai01 Aug 2025

Bench: Shri George George Kand Ms Padmavathy Sआयकर अपील सं./Ita No.: 1422/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19

For Appellant: Shri S.B. Rajendra KumarFor Respondent: Shri Suraj Nahar, CA
Section 143(1)Section 2(24)Section 2(24)(xviii)Section 250

…2013-14 and other judicial pronouncements detailed below:- ii. Hon’ble Madras High Court in the case of CIT v Eastern Seafoods Exports (P.) Ltd. [1995] 215 ITR 64 iii. Hon’ble High Court of Jammu & Kashmir in the case of Shree Balaji Alloys & Ors. V CIT[2011] 333 ITR 335 iv. Hon’ble ITAT, Chennai in the case of M/s Eastman Exports Global Clothing Pvt. Ltd. v. Hon’ble CIT(A), NFAC in the case of K M KNIT WEAR, DIN & Order No : ITBA/NFAC/S/250/2021-22/1037187733(1) vi. Hon’ble ITAT, Chennai in the case of ACIT vs. M/s Eastman Exports Global Clothing Pvt. Ltd. ITA No.3326/CHNY/2019 and 326/CHNY/2024 for AY 2017-18 a…

LESHARK GLOBAL LLP ,MUMBAI vs. DCIT CC 4(1), MUMBAI

In the result, all the appeals for A

ITA 3183/MUM/2025[2018-19]Status: DisposedITAT Mumbai31 Jul 2025AY 2018-19
Section 143(3)Section 153ASection 153CSection 153DSection 56Section 69

…in the\nfollowing decisions:\n\n• CIT V. Ponni Sugar and Chemicals Limited: 306 ITR 392\n\n• CIT vs. Chaphalkar Brothers: 351 ITR 309 (Bom HC)\naffirmed by Hon'ble Supreme Court vide orderdated\n07.12.2017 in 400 ITR 279 (SC)\n\n• Shree Balaji Alloys vs. CIT: 333 ITR 335 (J&K) SLP\ndismissed\n\n• DCIT vs. Reliance Industries Limited: 88 ITD 273 (Mum SB)\n\nvi) It was further stated by the Ld. Counsel that the finding\nof the AO/CIT(A) are erroneous as nature of the export\nincentives is determined of application of \"purpose test\" as\nhas been held in Ponni Sugar (supra).\n\nvii) The NTPC judgement lays down the…

LESHARK GLOBAL LLP ,MUMBAI vs. DCIT CC 4(1), MUMBAI

In the result, all the appeals for A

ITA 3182/MUM/2025[2017-18]Status: DisposedITAT Mumbai31 Jul 2025AY 2017-18
Section 143(3)Section 153ASection 153CSection 153DSection 56Section 69

…the\nfollowing decisions:-\n\n• CIT V. Ponni Sugar and Chemicals Limited: 306 ITR 392\n\n• CIT vs. Chaphalkar Brothers: 351 ITR 309 (Bom HC)\naffirmed by Hon'ble Supreme Court vide order dated\n07.12.2017 in 400 ITR 279 (SC)\n\n• Shree Balaji Alloys vs. CIT: 333 ITR 335 (J&K) SLP\ndismissed\n\n• DCIT vs. Reliance Industries Limited: 88 ITD 273 (Mum SB)\nvi) It was further stated by the Ld. Counsel that the finding\nof the AO/CIT(A) are erroneous as nature of the export\nincentives is determined of application of \"purpose test\" as\nhas been held in Ponni Sugar (supra).\nvii) The NTPC judgement lays down the fol…

LESHARK GLOBAL LLP ,MUMBAI vs. DCIT CC 4(1), MUMBAI

In the result, all the appeals for A

ITA 3181/MUM/2025[2016-17]Status: DisposedITAT Mumbai31 Jul 2025AY 2016-17
Section 143(3)Section 153ASection 153CSection 153DSection 56Section 69

…ed in the\nfollowing decisions:\n• CIT V. Ponni Sugar and Chemicals Limited: 306 ITR 392\n•\nCIT vs. Chaphalkar Brothers: 351 ITR 309 (Bom HC)\naffirmed by Hon'ble Supreme Court vide order dated\n07.12.2017 in 400 ITR 279 (SC)\n•\nShree Balaji Alloys vs. CIT: 333 ITR 335 (J&K) SLP\ndismissed\n• DCIT vs. Reliance Industries Limited: 88 ITD 273 (Mum SB)\nvi) It was further stated by the Ld. Counsel that the finding\nof the AO/CIT(A) are erroneous as nature of the export\nincentives is determined of application of \"purpose test\" as\nhas been held in Ponni Sugar (supra).\nvii) The NTPC judgement lays down the follo…

LESHARK GLOBAL LLP ,MUMBAI vs. DCIT CC 4(1), MUMBAI

In the result, all the appeals for A

ITA 3180/MUM/2025[2015-16]Status: DisposedITAT Mumbai31 Jul 2025AY 2015-16

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 143(3)Section 153ASection 153CSection 153DSection 56Section 69

…x expounded in the following decisions: • CIT V. Ponni Sugar and Chemicals Limited: 306 ITR 392 • CIT vs. Chaphalkar Brothers: 351 ITR 309 (Bom HC) affirmed by Hon‟ble Supreme Court vide orderdated 07.12.2017 in 400 ITR 279 (SC) • Shree Balaji Alloys vs. CIT: 333 ITR 335 (J&K) - SLP dismissed • DCIT vs. Reliance Industries Limited: 88 ITD 273 (Mum SB) vi) It was further stated by the Ld. Counsel that the finding of the AO/CIT(A) are erroneous as nature of the export incentives is determined of application of "purpose test" as has been held in Ponni Sugar (supra). vii) The NTPC judgement lays down the following co…

LESHARK GLOBAL LLP ,MUMBAI vs. DCIT CC 4(1), MUMBAI

In the result, all the appeals for A

ITA 3179/MUM/2025[2014-15]Status: DisposedITAT Mumbai31 Jul 2025AY 2014-15
Section 143(3)Section 153ASection 153CSection 153DSection 56Section 69

…unded in the\nfollowing decisions:\n• CIT V. Ponni Sugar and Chemicals Limited: 306 ITR 392\n• CIT vs. Chaphalkar Brothers: 351 ITR 309 (Bom HC)\naffirmed by Hon'ble Supreme Court vide orderdated\n07.12.2017 in 400 ITR 279 (SC)\n• Shree Balaji Alloys vs. CIT: 333 ITR 335 (J&K) SLP\ndismissed\n• DCIT vs. Reliance Industries Limited: 88 ITD 273 (Mum SB)\nvi) It was further stated by the Ld. Counsel that the finding\nof the AO/CIT(A) are erroneous as nature of the export\nincentives is determined of application of \"purpose test\" as\nhas been held in Ponni Sugar (supra).\nvii) The NTPC judgement lays down the follo…

LESHARK GLOBAL LLP ,MUMBAI vs. DCIT CC 4(1), MUMBAI

In the result, all the appeals for A

ITA 3178/MUM/2025[2013-14]Status: DisposedITAT Mumbai31 Jul 2025AY 2013-14

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 143(3)Section 153ASection 153CSection 153DSection 56Section 69

…x expounded in the following decisions: • CIT V. Ponni Sugar and Chemicals Limited: 306 ITR 392 • CIT vs. Chaphalkar Brothers: 351 ITR 309 (Bom HC) affirmed by Hon‟ble Supreme Court vide orderdated 07.12.2017 in 400 ITR 279 (SC) • Shree Balaji Alloys vs. CIT: 333 ITR 335 (J&K) - SLP dismissed • DCIT vs. Reliance Industries Limited: 88 ITD 273 (Mum SB) vi) It was further stated by the Ld. Counsel that the finding of the AO/CIT(A) are erroneous as nature of the export incentives is determined of application of "purpose test" as has been held in Ponni Sugar (supra). vii) The NTPC judgement lays down the following co…

LESHARK GLOBAL LLP ,MUMBAI vs. DCIT CC 4(1), MUMBAI

In the result, all the appeals for A

ITA 3177/MUM/2025[2012-13]Status: DisposedITAT Mumbai31 Jul 2025AY 2012-13
Section 143(3)Section 153ASection 153CSection 153DSection 56Section 69

…pounded in the following decisions:-\n• CIT V. Ponni Sugar and Chemicals Limited: 306 ITR 392\n• CIT vs. Chaphalkar Brothers: 351 ITR 309 (Bom HC) affirmed by Hon'ble Supreme Court vide orderdated 07.12.2017 in 400 ITR 279 (SC)\n• Shree Balaji Alloys vs. CIT: 333 ITR 335 (J&K) SLP dismissed\n• DCIT vs. Reliance Industries Limited: 88 ITD 273 (Mum SB)\nvi) It was further stated by the Ld. Counsel that the finding of the AO/CIT(A) are erroneous as nature of the export incentives is determined of application of \"purpose test\" as has been held in Ponni Sugar (supra).\nvii) The NTPC judgement lays down the following…

SYLVAN GREENS PRIVATE LIMITED,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 6, JAIPUR

In the result, the appeal of the assessee is allowed

ITA 414/JPR/2025[2015-16]Status: DisposedITAT Jaipur25 Jul 2025AY 2015-16

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Smt. Neelam Bhala, AdvocateFor Respondent: Shri Gorav Avasthi, JCIT-DR
Section 142(1)Section 143(3)Section 147Section 148Section 250Section 801C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,’’B” 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, AM vk;djvihyla-@ITA No.414/JPR/2025 fu/kZkj.ko"kZ@AssessmentYear : 2015-16 Sylvan Greens Private Ltd. cuke The DCIT Vs. 4-A, Kamla Nehru Market Circle-6 East Ajmeri Gate, Jaipur – 302 004 Jaipur LFkk;hys[kk la-@thvkbZvkjla-@PAN/GIR No.: AAFCS5914 H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby :Smt. Neelam Bhala, Advocate jktLo dh vksjls…

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

…ce’ u/s 2(24)(xviii). Such incentives were held to be capital receipts, not chargeable to tax, by relying upon the decisions of Jurisdictional HC in PCIT -vs- Nitin Spinners Ltd. (2020) 116 Taxman.com 26 (Raj) and J&K HC in Shree Balaji Alloys -vs- CIT (2011) 333 ITR 335 (SLP rejected by SC in both the cases). Similar view has been taken by Hon’ble Chennai Tribunal in ACIT –vs.- Eastman Exports Global Clothing (P) Ltd. & others (I.T.A. Nos. 3326/Chny/2019 dated 20- 09-2024) wherein it has been held that benefits received in the form of reward does not fall within the provisions of Sec. 2(24)(xviii) of the Act. In…

DEPUTY COMMISSIONER OF INCOME TAX, CR BUILDING vs. PC JEWELLER LIMITED, DELHI

ITA 2581/DEL/2024[2015-16]Status: DisposedITAT Delhi06 Jun 2025AY 2015-16

Bench: Ms. Madhumita Roy & Shri Khettra Mohan Roy

Section 115JSection 143(1)Section 35D

…ion as revenue receipt. 17. In support of its case, while raising the additional ground of appeal before Ld. CIT(A), the assessee relied on various judgments, including – 21 ITA Nos.2581 & 3084/Del/2024 C.O. Nos.67 & 96/Del/2024 - Shree Balaji Alloys vs.- CIT 333 ITR 335; - M/s Dabur India Limited vs. Addl. CIT (ITA No. 3423/Del/2015); - M/s Greenply Industries Limited vs. ACIT (ITA No. 232/Gau / 2019); - M/s Ambuja Cements Limited vs. Addl. CIT (ITA No. 2384 / Mum / 2019); - M/s ACC Limited vs. Addl. CIT (ITA No. 6802/Del/2014).And - M/s Crystal Crop Protection (P) Ltd. vs. DCIT (ITA No. 1539/D2016) 18. Needless…

Showing 1–20 of 242 · Page 1 of 13

...