Steel Authority of India Limited v. Commissioner of Income Tax

20 Taxmann.com 198High Court2012#16297 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2022.

Also reported as

348 ITR 150
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Judgments citing Steel Authority of India Limited v. Commissioner of Income Tax

Assistant Commissioner of Income-Tax, Circle - 6, Pune vs. M/S. Shriniwas Engineering Auto, Pune

In the result, the appeal of the Revenue is dismissed

ITA 120/PUN/2018[2013-14]Status: DisposedITAT Pune11 May 2022AY 2013-14

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhuryassessment Year : 2013-14 The Asstt. Cit Cir. 6, Pune. Appellant Vs. M/S. Shriniwas Engineering Auto C-10 Abhimanshree Society, Baner Road, Pune-411008 Pan : Aajcs 8944F Respondent Appellant By : Shri Hari Krishan Respondent By : Shri R.G. Gawli Date Of Hearing : 09-05-2022 Date Of Pronouncement : 11-05-2022 Order Per Partha Sarathi Chaudhury, Jm

For Appellant: Shri Hari KrishanFor Respondent: Shri R.G. Gawli
Section 32Section 43(1)

…ckward area is revenue receipt and full amount of the subsidy is taxable in this year. For applying explanation 10 to section 43(1) of the Act the AO relied on the decision of Hon'ble Delhi High Court in the case of Steel Authority of India Ltd. v. CIT (2012) 348 ITR 150 (Del) The CIT(A) for treating the subsidy as capital receipt relied on the decision of the Hon'ble Supreme Court in the case of CIT v. Sahney Steel and Press Works Ltd. [1985] 152 ITR 39 (SC). We find that the CIT(A) while deciding the nature of subsidy granted to the assessee has considered only the form in which the subsidy is granted and condi…

Income-Tax Officer, Ward - 6(1), Pune vs. Shriniwas Engineering Auto Components Pvt.Ltd, Pune

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

ITA 2992/PUN/2017[2014-15]Status: DisposedITAT Pune27 Apr 2022AY 2014-15

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita No.2992/Pun/2017 िनधा"रण वष" / Assessment Year: 2014-15 Ito, Ward- 6(1), Vs. Shriniwas Engineering Pune. Auto Components Pvt. Ltd., Office- 5, Manasara Apartments, 1108/4, University Road, Near Suryamukhi Datta Man, Pune- 411016. Pan : Aajcs8944F Appellant Respondent Revenue By : Shri J. P. Chadraker Assessee By : Shri Hari Krishan Date Of Hearing : 23.03.2022 Date Of Pronouncement : 27.04.2022 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Revenue Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)- 4, Pune [‘Cit(A)’ For Short] Dated 03.07.2017 For The Assessment Year 2014-15. 2. The Revenue Raised The Following Revised Grounds Of Appeal :- “1. The Cit (A) Erred Both On Facts & In Law In Passing The Order. 2. The Cit (A) Erred In Holding That There Was No Provision In Package Scheme Of Incentives, 2007 To Show That The Asseessee Is Granted Subsidy Towards Meeting A Cost Of Asset & Cit(A) Has Erred

For Appellant: Shri Hari KrishanFor Respondent: Shri J. P. Chadraker
Section 143(3)Section 43(1)

…t of the fixed assets and the provisions of Explanation 10 to section 43(1) have direct application to the facts of the present case. He also placed reliance on the decision of the Hon’ble Delhi High Court in the case of Steel Authority of India Ltd. vs. CIT, 348 ITR 150 (Delhi) and also the decision of the Hon’ble Karnataka High Court in the case of Shree Renuka Sugars Ltd. (supra). 9. On the other hand, ld. AR for the respondent-assessee submits that though the amount of subsidy was calculated in terms of certain percentage of the investments in fixed assets, it does not mean that the subsidy was granted to mee…

Telenor (India) Communications Pvt. Ltd., New Delhi vs. ACIT, Circle- 25(1), New Delhi

In the result appeal of assessee is partly allowed for statistical purposes

ITA 7541/DEL/2017[2014-15]Status: DisposedITAT Delhi04 Dec 2018AY 2014-15

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri G.S. Agarwal, Sr. Adv. &nFor Respondent: Shri S.S. Rans, CIT(DR)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No.7541/DEL/2017 Assessment Year: 2014-15 Telenor (India) v. ACIT, Circle-25(1), New Delhi. Communications Pvt. Ltd., New Delhi. TAN/PAN: AAECT 1511C (Appellant) (Respondent) Appellant by: Shri G.S. Agarwal, Sr. Adv. &n Shri K.M. Gutpa, Adv.. Respondent by: Shri S.S. Rans, CIT(DR) Date of hearing: 29 08 2018 Date of pronouncement: 26 11 2018 O R D E R PER AMIT SHUKLA, J.M.: The aforesaid appeal has been filed by the appellant assessee against impugned o…

Modern Terry Towels Ltd, Mumbai vs. Asst CIT Cir 6(3), Mumbai

In the result, the appeal filed by the assessee for AY 2008-09 is treated as partly allowed and the appeal filed for AY 2009-10 is treated as allowed

ITA 6338/MUM/2014[2008-09]Status: DisposedITAT Mumbai22 Mar 2017AY 2008-09

Bench: Shri B.R. Baskaran (Am)& Shri Ravish Sood (Jm)

Section 28Section 41(1)Section 43(1)

…the loan. Accordingly he reduced the same from the WDV of the capital assets and accordingly allowed the depreciation. The Ld CIT(A), by placing reliance on the decision rendered by Hon’ble Delhi High Court in the case of Steel Authority of India Ltd Vs. CIT (20 Taxmann.com 198), confirmed the disallowance of depreciation so made. 7. The Ld A.R placed reliance on the decision rendered by co-ordinate bench of the Tribunal in the case of JCIT Vs. M/s Garware Chemicals Ltd (ITA No.1438/Mum/2012 & 1478/Mum/2012 dated 08.11.2013) and submitted that the co-ordinate bench has followed the decision rendered by Hon’ble K…

DCIT, New Delhi vs. M/S Spice Communication Ltd., Noida

In the result, the appeal in ITA No

ITA 988/DEL/2011[2006-07]Status: DisposedITAT Delhi25 May 2016AY 2006-07

Bench: Sh. I.C. Sudhir & Sh. O.P. Kantassessment Year: 2006-07 Deputy Commissioner Of Income Vs. M/S. Spice Communication Ltd., Tax, Circle 9(1), Room No. 163, C/O- Idea Cellular Ltd., A-68, C.R. Building, New Delhi Sector-64, Noida. Gir/Pan : Aagcs6070H (Appellant) (Respondent) & C.O. No. 77/Del/2011 [In Ita No. 988/Del/2011] Assessment Year: 2006-07 M/S. Spice Communication Ltd., Vs. Deputy Commissioner Of Income C/O- Idea Cellular Ltd., A-68, Tax, Circle 9(1), Room No. 163, Sector-64, Noida. C.R. Building, New Delhi Gir/Pan : Aagcs6070H (Appellant) (Respondent) & Assessment Year: 2006-07 M/S. Idea Cellular Ltd., A-68, Vs. Acit, Circle-50(1), New Delhi Sector-64, Noida Gir/Pan : Aaacb2100P (Appellant) (Respondent) Assessee By Sh. Ronak G. Doshi, Ca Department By Sh. B.K. Singh, Cit(Dr) Date Of Hearing 05.04.2016 Date Of Pronouncement 25.05.2016 & C.O. No. 77/Del/2011

Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’: NEW DELHI BEFORE SH. I.C. SUDHIR, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2006-07 Deputy Commissioner of Income Vs. M/s. Spice Communication Ltd., Tax, Circle 9(1), Room No. 163, C/o- Idea Cellular Ltd., A-68, C.R. Building, New Delhi Sector-64, Noida. GIR/PAN : AAGCS6070H (Appellant) (Respondent) And C.O. No. 77/Del/2011 [In ITA No. 988/Del/2011] Assessment Year: 2006-07 M/s. Spice Communication Ltd., Vs. Deputy Commissioner of Income C/o- Idea Cellular Ltd., A-68, Tax, Circle 9(1), Room No. 163, Sector-64, Noida. C.R. Building,…

Idea Cellular Ltd., Noida vs. ACIT, New Delhi

In the result, the appeal in ITA No

ITA 801/DEL/2011[2006-07]Status: DisposedITAT Delhi25 May 2016AY 2006-07

Bench: Sh. I.C. Sudhir & Sh. O.P. Kantassessment Year: 2006-07 Deputy Commissioner Of Income Vs. M/S. Spice Communication Ltd., Tax, Circle 9(1), Room No. 163, C/O- Idea Cellular Ltd., A-68, C.R. Building, New Delhi Sector-64, Noida. Gir/Pan : Aagcs6070H (Appellant) (Respondent) & C.O. No. 77/Del/2011 [In Ita No. 988/Del/2011] Assessment Year: 2006-07 M/S. Spice Communication Ltd., Vs. Deputy Commissioner Of Income C/O- Idea Cellular Ltd., A-68, Tax, Circle 9(1), Room No. 163, Sector-64, Noida. C.R. Building, New Delhi Gir/Pan : Aagcs6070H (Appellant) (Respondent) & Assessment Year: 2006-07 M/S. Idea Cellular Ltd., A-68, Vs. Acit, Circle-50(1), New Delhi Sector-64, Noida Gir/Pan : Aaacb2100P (Appellant) (Respondent) Assessee By Sh. Ronak G. Doshi, Ca Department By Sh. B.K. Singh, Cit(Dr) Date Of Hearing 05.04.2016 Date Of Pronouncement 25.05.2016 & C.O. No. 77/Del/2011

Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’: NEW DELHI BEFORE SH. I.C. SUDHIR, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2006-07 Deputy Commissioner of Income Vs. M/s. Spice Communication Ltd., Tax, Circle 9(1), Room No. 163, C/o- Idea Cellular Ltd., A-68, C.R. Building, New Delhi Sector-64, Noida. GIR/PAN : AAGCS6070H (Appellant) (Respondent) And C.O. No. 77/Del/2011 [In ITA No. 988/Del/2011] Assessment Year: 2006-07 M/s. Spice Communication Ltd., Vs. Deputy Commissioner of Income C/o- Idea Cellular Ltd., A-68, Tax, Circle 9(1), Room No. 163, Sector-64, Noida. C.R. Building,…

Steel Authority of India Limited v. Commissioner of Income Tax (20 Taxmann.com 198) — Cited in 6 Judgments | BharatTax