Steel and Press Works Ltd. v. CIT A.P.-1 Hyderabad

M/S. NANDA MINT & PINE CHEMICALS LTD.,NEW DELHI vs. ACIT, NEW DELHI

In the result, appeal of the Revenue is dismissed

Bench: Smt. Diva Singh & Sh. O.P. Kantassessment Year: 2009-10 M/S. Nanda Mint & Pine Vs. Asstt. Commissioner Of Income Tax, Chemicals Ltd., 1/10, Munshi Circle-13(1), New Delhi Niketan, Asaf Ali Road, Near Kamala Market, New Delhi Gir/Pan : Aaccn0965G (Appellant) (Respondent) Appellant By S/Sh. K. Sampath & Raj Kumar, Advocates Respondent By Sh. P. Dam Kanunjna, Sr.Dr & Assessment Year: 2008-09 Asstt. Commissioner Of Income Vs. M/S. Nanda Mint & Pine Chemicals Tax, Circle-13(1), Room No. 406, Ltd., 1/10, Munshi Niketan, Asaf Ali C.R. Building, I.P. Estate, New Road, Near Kamala Market, New Delhi Delhi Gir/Pan : Aaccn0965G (Appellant) (Respondent) Appellant By Smt. Parmita M. Biswas, Cit(Dr) Respondent By S/Sh. K. Sampath & Raj Kumar, Advocates Date Of Hearing 09.03.2016 Date Of Pronouncement 08.04.2016 Order Per O.P. Kant, A.M.: These Two Appeals Of The Revenue & The Assessee Are Preferred Against Two Separate Orders Dated 08.07.2011 & 14.11.2012 Of The Commissioner Of Income-Tax( Appeals)-Xvi, New Delhi For Assessment Year 2008-09 & 2009- Ays: 2008-09 & 2009-10 10 Respectively. Since The Common Issue Of Deduction Under Section 80Ib Of The Income-Tax Act, 1961 Is Involved In Both The Appeals, These Appeals Are Heard Together & Disposed Of By This Consolidated Order.

…ctual location of the industrial unit in the remote area, so that the industry could become competitive and economically viable." (Paras 14 and 15) 25. The decision in Sahney Steel and Press Works Ltd. v. Commissioner of Income Tax, A.P. - I, Hyderabad (1997) 7 SCC 764, dealt with subsidy received from the State Government in the form of refund of sales tax paid on raw materials, machinery, and finished goods; subsidy on power consumed by the industry; and exemption from water rate. It was held that such subsidies were treated as assistance given for the purpose of carrying on the business of the assessee. 26. We…

ACIT, NEW DELHI vs. M/S. NANDA MAINT & PINE CHAMICALS LTD., NEW DELHI

In the result, appeal of the Revenue is dismissed

Bench: Smt. Diva Singh & Sh. O.P. Kantassessment Year: 2009-10 M/S. Nanda Mint & Pine Vs. Asstt. Commissioner Of Income Tax, Chemicals Ltd., 1/10, Munshi Circle-13(1), New Delhi Niketan, Asaf Ali Road, Near Kamala Market, New Delhi Gir/Pan : Aaccn0965G (Appellant) (Respondent) Appellant By S/Sh. K. Sampath & Raj Kumar, Advocates Respondent By Sh. P. Dam Kanunjna, Sr.Dr & Assessment Year: 2008-09 Asstt. Commissioner Of Income Vs. M/S. Nanda Mint & Pine Chemicals Tax, Circle-13(1), Room No. 406, Ltd., 1/10, Munshi Niketan, Asaf Ali C.R. Building, I.P. Estate, New Road, Near Kamala Market, New Delhi Delhi Gir/Pan : Aaccn0965G (Appellant) (Respondent) Appellant By Smt. Parmita M. Biswas, Cit(Dr) Respondent By S/Sh. K. Sampath & Raj Kumar, Advocates Date Of Hearing 09.03.2016 Date Of Pronouncement 08.04.2016 Order Per O.P. Kant, A.M.: These Two Appeals Of The Revenue & The Assessee Are Preferred Against Two Separate Orders Dated 08.07.2011 & 14.11.2012 Of The Commissioner Of Income-Tax( Appeals)-Xvi, New Delhi For Assessment Year 2008-09 & 2009- Ays: 2008-09 & 2009-10 10 Respectively. Since The Common Issue Of Deduction Under Section 80Ib Of The Income-Tax Act, 1961 Is Involved In Both The Appeals, These Appeals Are Heard Together & Disposed Of By This Consolidated Order.

…ctual location of the industrial unit in the remote area, so that the industry could become competitive and economically viable." (Paras 14 and 15) 25. The decision in Sahney Steel and Press Works Ltd. v. Commissioner of Income Tax, A.P. - I, Hyderabad (1997) 7 SCC 764, dealt with subsidy received from the State Government in the form of refund of sales tax paid on raw materials, machinery, and finished goods; subsidy on power consumed by the industry; and exemption from water rate. It was held that such subsidies were treated as assistance given for the purpose of carrying on the business of the assessee. 26. We…

COMMISSIONER OF INCOME TAX vs. M/S HANDICRAFTS & HANDLOOMS EX

The appeal is disposed of without any order as to costs

…ssioner of Income Tax, Delhi. 3. The contention of the Revenue is that this decision in respondent’s case stands impliedly overruled by decision of the Supreme Court in Sahney Steel and Press Works Ltd. Hyderabad. Vs. Commissioner of Income Tax (1997) 7 SCC 764. 4. The assessment order records that respondent is a Government company and operates as channelizing agency for sale of handicrafts and handlooms abroad. There is no discussion in the assessment order regarding addition of Rs.25 lakhs on account of grant received by respondent assessee. However, this additional ground of appeal was taken…

COMMISSIONER OF INCOME TAX vs. CORPN. OF INDIA LTD

The appeal is disposed of without any order as to costs

…ssioner of Income Tax, Delhi. 3. The contention of the Revenue is that this decision in respondent’s case stands impliedly overruled by decision of the Supreme Court in Sahney Steel and Press Works Ltd. Hyderabad. Vs. Commissioner of Income Tax (1997) 7 SCC 764. 4. The assessment order records that respondent is a Government company and operates as channelizing agency for sale of handicrafts and handlooms abroad. There is no discussion in the assessment order regarding addition of Rs.25 lakhs on account of grant received by respondent assessee. However, this additional ground of appeal was taken…