SREI Infrastructure Finance Ltd. v. DCIT

72 Taxmann.com 239High Court2016#7497 most cited

What is SREI Infrastructure Finance Ltd. v. DCIT authority for?

MAT credit under Section 115JAA must be set off against the total tax liability, including surcharge and cess. This implies that cess forms part of the tax for the purpose of MAT credit adjustment.

15

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2018 to 2023.

Also referred to as

SREI Infrastructure Finance Ltd. v. DCIT · Section 115JAA · MAT credit · set-off · surcharge · education cess · higher education cess · tax liability

Read the full judgment

Issues it is cited on

scientific research expendituresection 35(1)(i)section 115jaasection 115osection 237section 39transferee companysection 35(1)section 115jamat credittransferor companysection 288

Judgments citing SREI Infrastructure Finance Ltd. v. DCIT

J.B.Chemicals & Pharmaceuticals Ltd., Mumbai vs. DCIT -CC -2(1), Mumbai

The appeals of the assessee are partly allowed

ITA 2009/MUM/2019[2013-14]Status: DisposedITAT Mumbai27 Jun 2023AY 2013-14

Bench: Shri Aby T. Varkey () & Ms. Padmavathy S. ()

Section 234ASection 234CSection 35

…1 2008 & 2009/Mum/2019 ITA 4656 & 4657/M/2018 J.B. Chemicals & Pharmaceuticals Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI ABY T. VARKEY (JUDICIAL MEMBER) AND MS. PADMAVATHY S. (ACCOUNTANT MEMBER) I.T.A. No.2008/Mum/2019 - AY 2012-13 I.T.A. No.2009/Mum/2019 - AY 2013-14 I.T.A. No.4656/Mum/2018 - AY 2014-15 I.T.A. No.4657/Mum/2018 - AY 2015-16 J.B. Chemicals & Pharmaceuticals vs Dy.CIT, Circle-2(1), Mumbai 8th Floor, Pratishtha Bhawan Ltd, Neelam Centre, “B”Wing, 4th Old CGO Annexe, M.K. Road Floor, Hind Cycle Road, Worli, Mumbai-400 020 Mumbai-400 030 PAN : AAACJ1482G APPELLAN…

J.B.Chemicals & Pharmaceuticals Ltd., Mumbai vs. DCIT -CC -2(1), Mumbai

The appeals of the assessee are partly allowed

ITA 2008/MUM/2019[2012-13]Status: DisposedITAT Mumbai27 Jun 2023AY 2012-13

Bench: Shri Aby T. Varkey () & Ms. Padmavathy S. ()

Section 234ASection 234CSection 35

…1 2008 & 2009/Mum/2019 ITA 4656 & 4657/M/2018 J.B. Chemicals & Pharmaceuticals Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI ABY T. VARKEY (JUDICIAL MEMBER) AND MS. PADMAVATHY S. (ACCOUNTANT MEMBER) I.T.A. No.2008/Mum/2019 - AY 2012-13 I.T.A. No.2009/Mum/2019 - AY 2013-14 I.T.A. No.4656/Mum/2018 - AY 2014-15 I.T.A. No.4657/Mum/2018 - AY 2015-16 J.B. Chemicals & Pharmaceuticals vs Dy.CIT, Circle-2(1), Mumbai 8th Floor, Pratishtha Bhawan Ltd, Neelam Centre, “B”Wing, 4th Old CGO Annexe, M.K. Road Floor, Hind Cycle Road, Worli, Mumbai-400 020 Mumbai-400 030 PAN : AAACJ1482G APPELLAN…

J.B. Chemicals and Pharmaceutical Ltd, Mumbai vs. DCIT Cen Cir 2(1), Mumbai

The appeals of the assessee are partly allowed

ITA 4657/MUM/2018[2015-16]Status: DisposedITAT Mumbai27 Jun 2023AY 2015-16

Bench: Shri Aby T. Varkey () & Ms. Padmavathy S. ()

Section 234ASection 234CSection 35

…1 2008 & 2009/Mum/2019 ITA 4656 & 4657/M/2018 J.B. Chemicals & Pharmaceuticals Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI ABY T. VARKEY (JUDICIAL MEMBER) AND MS. PADMAVATHY S. (ACCOUNTANT MEMBER) I.T.A. No.2008/Mum/2019 - AY 2012-13 I.T.A. No.2009/Mum/2019 - AY 2013-14 I.T.A. No.4656/Mum/2018 - AY 2014-15 I.T.A. No.4657/Mum/2018 - AY 2015-16 J.B. Chemicals & Pharmaceuticals vs Dy.CIT, Circle-2(1), Mumbai 8th Floor, Pratishtha Bhawan Ltd, Neelam Centre, “B”Wing, 4th Old CGO Annexe, M.K. Road Floor, Hind Cycle Road, Worli, Mumbai-400 020 Mumbai-400 030 PAN : AAACJ1482G APPELLAN…

J.B. Chemicals and Pharmaceutical Ltd, Mumbai vs. DCIT Cen Cir 2(1), Mumbai

The appeals of the assessee are partly allowed

ITA 4656/MUM/2018[2014-15]Status: DisposedITAT Mumbai27 Jun 2023AY 2014-15

Bench: Shri Aby T. Varkey () & Ms. Padmavathy S. ()

Section 234ASection 234CSection 35

…1 2008 & 2009/Mum/2019 ITA 4656 & 4657/M/2018 J.B. Chemicals & Pharmaceuticals Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI ABY T. VARKEY (JUDICIAL MEMBER) AND MS. PADMAVATHY S. (ACCOUNTANT MEMBER) I.T.A. No.2008/Mum/2019 - AY 2012-13 I.T.A. No.2009/Mum/2019 - AY 2013-14 I.T.A. No.4656/Mum/2018 - AY 2014-15 I.T.A. No.4657/Mum/2018 - AY 2015-16 J.B. Chemicals & Pharmaceuticals vs Dy.CIT, Circle-2(1), Mumbai 8th Floor, Pratishtha Bhawan Ltd, Neelam Centre, “B”Wing, 4th Old CGO Annexe, M.K. Road Floor, Hind Cycle Road, Worli, Mumbai-400 020 Mumbai-400 030 PAN : AAACJ1482G APPELLAN…

DCIT, Circle - 3(1), Kolkata vs. M/S. the Tinplate Company of India Limited, Kolkata

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

ITA 1595/KOL/2018[2010-11]Status: DisposedITAT Kolkata29 Sept 2022AY 2010-11

Bench: Shri Rajpal Yadav, Vice-(Kz)& Shri Rajesh Kumar]

Section 139(1)Section 43B

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘सी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA "ी राजपाल यादव,उपा"य"(कोलकाता "े") एवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Rajpal Yadav, Vice-President (KZ)& Shri Rajesh Kumar, Accountant Member] I.T.A. No. 1070/Kol/2018 Assessment Year : 2010-11 The Tinplate Company of India Vs. DCIT, Circle-3, Kolkata Ltd. (PAN: AABCBT 0129 P) Appellant / (अपीलाथ!) Respondent / ("#यथ!) I.T.A. No. 1595/Kol/2018 Assessment Year : 2010-11 DCIT, Circle-3, Kolkata Vs. The Tinplate Company of India Ltd. (PAN: AABCBT 0129 P) Appellant / (अपीलाथ!) Respondent / ("#यथ!) 0…

The Tinplate Company of India Limited, Kolkata vs. DCIT, Circle - 3, Kolkata

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

ITA 1070/KOL/2018[2010-11]Status: DisposedITAT Kolkata29 Sept 2022AY 2010-11

Bench: Shri Rajpal Yadav, Vice-(Kz)& Shri Rajesh Kumar]

Section 139(1)Section 43B

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘सी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA "ी राजपाल यादव,उपा"य"(कोलकाता "े") एवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Rajpal Yadav, Vice-President (KZ)& Shri Rajesh Kumar, Accountant Member] I.T.A. No. 1070/Kol/2018 Assessment Year : 2010-11 The Tinplate Company of India Vs. DCIT, Circle-3, Kolkata Ltd. (PAN: AABCBT 0129 P) Appellant / (अपीलाथ!) Respondent / ("#यथ!) I.T.A. No. 1595/Kol/2018 Assessment Year : 2010-11 DCIT, Circle-3, Kolkata Vs. The Tinplate Company of India Ltd. (PAN: AABCBT 0129 P) Appellant / (अपीलाथ!) Respondent / ("#यथ!) 0…

Calleo Distribution Technologies P.Ltd, New Delhi vs. ACIT(CPC), New Delhi

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

ITA 3964/DEL/2018[2015-16]Status: DisposedITAT Delhi21 Jun 2022AY 2015-16

Bench: Shri N.K. Billaiya & Shri Yogesh Kumar U.S

For Appellant: Shri Tarandip Singh, AdvFor Respondent: Shri R.S. Yadav, Sr. DR
Section 115JSection 143(1)Section 154

…ld. CIT(A) who followed the view taken by the Hon'ble Allahabad High Court in the case of Vacment India 369 ITR 304 whereas the assessee placed strong reliance on the decision of the Hon'ble Kolkata High Court in the case of Srel Infrastructure Finance Ltd 72 Taxmann.com 239. 6. Aggrieved, the assessee is before us. 7. The ld. counsel for the assessee vehemently stated that the assessee has discharged its tax liability u/s 115JB (1) of the Act. It is the say of the ld. counsel for the assessee that in terms of provisions of section 115JA(1A) and 2A of the Act, the assessee was entitled to carry forward the M…

ACIT, Circle- 19(1), New Delhi vs. Orient Bell Ltd., New Delhi

The appeal of the Revenue is dismissed

ITA 7534/DEL/2017[2016-17]Status: DisposedITAT Delhi25 Aug 2021AY 2016-17

Bench: Ms Suchitra Kamble & Sh. Prashant Maharishi

Section 115JSection 143Section 143(1)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’ NEW DELHI BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER AND SH. PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No. 7534/DEL/2017 (A.Y 2016-17) (THROUGH VIDEO CONFERENCING) ACIT Vs Orient Bell Ltd. Circle-19(1) Iris House, Business Centre, Room No. 199C, 1st Floor, C. R. Nangal Raya, Building, New Delhi New Delhi AAACO0305P (APPELLANT) (RESPONDENT) Appellant by Sh. Gaurav Pundir, Sr. DR Respondent by Sh. R. K. Kapoor, CA Date of Hearing 26.07.2021 Date of Pronouncement 25.08.2021 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the Revenue agains…

Ajanta Pharma Ltd., Mumbai vs. DCIT, CC-7(2), Mumbai

The appeal of the assessee is allowed in terms of our aforesaid observations

ITA 4785/MUM/2019[2015-16]Status: DisposedITAT Mumbai25 May 2021AY 2015-16

Bench: Shri Rajesh Kumar () & Shri Ravish Sood () Ita No.4784 & 4785/Mum/2019 (Assessment Years: 2015-16 & 2016-17) M/S Ajanta Pharma Ltd. Dy. Commissioner Of 98, Ajanta House, Vs. Income-Tax-Central Circle 6(2),19Th Floor, Air India Govt. Industrial Area, Hindustan Naka, Building, Nariman Point, Charkop,Kandivli (West), Mumbai – 400 021. Mumbai – 400 067. Pan No. Aaaca5579P (Appellant) (Respondent)

For Appellant: Shri J.D. Mistri, Senior AdvocateFor Respondent: Shri Rajeev Harit, CIT D.R
Section 143(2)Section 37(1)

…M/s Ajanta Pharma Ltd. Vs. Dy. CIT, Central Circle 6(2), Mumbai IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI BEFORE SHRI RAJESH KUMAR (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) ITA No.4784 & 4785/MUM/2019 (Assessment Years: 2015-16 & 2016-17) M/s Ajanta Pharma Ltd. Dy. Commissioner of 98, Ajanta House, Vs. Income-tax-Central Circle 6(2),19th Floor, Air India Govt. Industrial Area, Hindustan Naka, Building, Nariman Point, Charkop,Kandivli (west), Mumbai – 400 021. Mumbai – 400 067. PAN No. AAACA5579P (Appellant) (Respondent) Assessee by : Shri J.D. Mistri, Senior Advocate Re…

Ajanta Pharma Ltd., Mumbai vs. DCIT, CC-7(2), Mumbai

The appeal of the assessee is allowed in terms of our aforesaid observations

ITA 4784/MUM/2019[2016-17]Status: DisposedITAT Mumbai25 May 2021AY 2016-17

Bench: Shri Rajesh Kumar () & Shri Ravish Sood () Ita No.4784 & 4785/Mum/2019 (Assessment Years: 2015-16 & 2016-17) M/S Ajanta Pharma Ltd. Dy. Commissioner Of 98, Ajanta House, Vs. Income-Tax-Central Circle 6(2),19Th Floor, Air India Govt. Industrial Area, Hindustan Naka, Building, Nariman Point, Charkop,Kandivli (West), Mumbai – 400 021. Mumbai – 400 067. Pan No. Aaaca5579P (Appellant) (Respondent)

For Appellant: Shri J.D. Mistri, Senior AdvocateFor Respondent: Shri Rajeev Harit, CIT D.R
Section 143(2)Section 37(1)

…M/s Ajanta Pharma Ltd. Vs. Dy. CIT, Central Circle 6(2), Mumbai IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI BEFORE SHRI RAJESH KUMAR (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) ITA No.4784 & 4785/MUM/2019 (Assessment Years: 2015-16 & 2016-17) M/s Ajanta Pharma Ltd. Dy. Commissioner of 98, Ajanta House, Vs. Income-tax-Central Circle 6(2),19th Floor, Air India Govt. Industrial Area, Hindustan Naka, Building, Nariman Point, Charkop,Kandivli (west), Mumbai – 400 021. Mumbai – 400 067. PAN No. AAACA5579P (Appellant) (Respondent) Assessee by : Shri J.D. Mistri, Senior Advocate Re…

Sayaji Industries Ltd., Ahmedabad vs. The Dy. Commissioner of Income Tax, Circle-4(1)(1), Ahmedabad

In the result, the appeal filed by the Assessee stands partly allowed for statistical purposes

ITA 2137/AHD/2018[2015-16]Status: DisposedITAT Ahmedabad13 May 2021AY 2015-16
For Appellant: Shri Aparna Parelkar, A.RFor Respondent: Shri S. S. Shukla, Sr. D.R
Section 115JSection 143(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH (Conducted Through Virtual Court) Before: Shri Rajpal Yadav, Vice President And Shri Amarjit Singh, Accountant Member Assessment Year 2015-16 Sayaji Industries Ltd. The Dy. CIT, Circle- Maize Products, 4, Pratyakshkar Ambawadi, Vs Bhavan, Panjrapole, P.O. Kathwada, Ahmedabad-380015 Ahmedabad-382430 (Respondent) PAN: AADCS0861R (Appellant) Revenue by: Shri S. S. Shukla, Sr. D.R. Assessee by: Shri Aparna Parelkar, A.R. Date of hearing : 24-03-2021 Date of pronouncement : 13-05-2021 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This assessee’…

Mortex India, Kolkata vs. ACIT, Cir-44, Kolkata

In the result, this ground of the assessee is allowed

ITA 269/KOL/2019[2013-14]Status: DisposedITAT Kolkata21 Apr 2021AY 2013-14

Bench: Sri J. Sudhakar Reddy & Sri Aby T. Varkey)

Section 250Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA (Before Sri J. Sudhakar Reddy, Accountant Member & Sri Aby T. Varkey, Judicial Member) I.T.A. Nos. 269 & 270/Kol/2019 Assessment Years: 2013-14 & 2014-15 Mortex India..........................................................................................................................Appellant [PAN: AAFFM 1720 Q] Vs. ACIT, Circle-44, Kolkata................................................................................................Respondent Appearances by: Sh. S. Agarwal, C.A., appeared on behalf of the Assessee. Sh. Dhrubajyoti Ray, Sr. D/R…

Mortex India, Kolkata vs. ACIT, Cir-44, Kolkata

In the result, this ground of the assessee is allowed

ITA 270/KOL/2019[2014-15]Status: DisposedITAT Kolkata21 Apr 2021AY 2014-15

Bench: Sri J. Sudhakar Reddy & Sri Aby T. Varkey)

Section 250Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA (Before Sri J. Sudhakar Reddy, Accountant Member & Sri Aby T. Varkey, Judicial Member) I.T.A. Nos. 269 & 270/Kol/2019 Assessment Years: 2013-14 & 2014-15 Mortex India..........................................................................................................................Appellant [PAN: AAFFM 1720 Q] Vs. ACIT, Circle-44, Kolkata................................................................................................Respondent Appearances by: Sh. S. Agarwal, C.A., appeared on behalf of the Assessee. Sh. Dhrubajyoti Ray, Sr. D/R…

M/S. Philips India Limited, Kolkata vs. Assistant Commissioner of Income Tax, Circle-12(2), Kolkata

In the result, this ground of the assessee is allowed

ITA 2612/KOL/2019[2015-16]Status: DisposedITAT Kolkata08 Jul 2020AY 2015-16

Bench: Shri J. Sudhakar Reddy & Shri S.S. Godara]

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA [Before Shri J. Sudhakar Reddy, Accountant Member & Shri S.S. Godara, Judicial Member] I.T.A. No. 2612/Kol/2019 Assessment Year: 2015-16 M/s. Philips India Limited.…………………………………………………………………………Appellant [PAN: AABCP 9487 A] Vs. ACIT, Circle-12(2), Kolkata..........................................................................................Respondent Appearances by: Sh. Arvind Sonde, Sh. Ketan K. Baid, AR & Sh. Paras Shah, AR, appeared on behalf of the Assessee. Sh. Vijay Shankar, CIT, appeared on behalf of the Revenue. Date of concluding the hearin…

Everest Industires Ltd, New Delhi vs. JCIT RG 1, Mumbai

In the result, the appeal of the revenue is treated as allowed and the appeal of the assessee is treated as partly allowed

ITA 3804/MUM/2015[2009-10]Status: DisposedITAT Mumbai31 Jan 2018AY 2009-10

Bench: S/Shri B.R. Baskaran (Am) & Ramlal Negi (Jm)

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” Bench, Mumbai Before S/Shri B.R. Baskaran (AM) & Ramlal Negi (JM) I.T.A. No. 3804/Mum/2015 (Assessment Year 2009-10) Everest Industries Limited JCIT Range-1 A-32, G-1, Genesis Vs. Ashar I.T. Park Mohan Cooperative 6th Floor, B-Wing Industrial Estate 16-Z, Wagle Mathura Road Industrial Estate New Delhi-110 044. Thane(W)-400 604. (Appellant) (Respondent) I.T.A. No. 3849/Mum/2015 (Assessment Year 2009-10) DCIT Circle-1 Everest Industries Limited Ashar I.T. Park Vs. A-32, G-1, Genesis 6th Floor, B-Wing Mohan Cooperative 16-Z, Wagle Industrial Estate Industrial Estate Mat…