Tamil Nadu Petro Products Ltd. v. ACIT

338 ITR 648Reported decision#11520 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2023.

Judgments citing Tamil Nadu Petro Products Ltd. v. ACIT

DCIT, CC-1(3), Kolkata vs. Rungta Mines Limited, Kolkata

In the result, the appeal of the revenue stands dismissed

ITA 802/KOL/2023[2018-19]Status: DisposedITAT Kolkata15 Dec 2023AY 2018-19

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A Nos.801&802/Kol/2023 Assessment Years: 2017-18 & 2018-19 Dcit, Cc-1(3), Kolkata …….........................................................……Appellant Vs. Rungta Mines Ltd..........................................……........……...…..…..Respondent 8A, Express Tower, 42A, Shakespeare Sarani, Kolkata- 700017. [Pan: Aabcr6463N] Appearances By: Shri Siddharth Agarwal, Advocate, Appeared On Behalf Of The Appellant. Shri S. Dutta, Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : September 20, 2023 Date Of Pronouncing The Order : December 15, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Captioned Appeals Have Been Preferred By The Assessee Against The Separate Orders Both Dated 31.05.2023 Of The Commissioner Of Income Tax (Appeals) – 22, Kolkata (Hereinafter Referred To As The ‘Cit(A)’) Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Respectively. Since, The Facts & Issues Involved In Both The Appeals Are Common & The Same Have Been Heard Together, Therefore, These Are Being Adjudicated By This Common Order. Ita No.801/Kol/2023 Is Taken As The Lead Case. 2. Ita No.801/Kol/2023 – The Assessee In This Appeal Has Taken The Following Grounds Of Appeal:

Section 250Section 80Section 80ISection 92BSection 92F

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA "ी संजय गग", "या"यक सद"य एवं "ी मनीष बोरड, लेखा सद"य के सम" Before Shri Sanjay Garg, Judicial Member and Dr. Manish Borad, Accountant Member I.T.A Nos.801&802/Kol/2023 Assessment years: 2017-18 & 2018-19 DCIT, CC-1(3), Kolkata …….........................................................……Appellant vs. Rungta Mines Ltd..........................................……........……...…..…..Respondent 8A, Express Tower, 42A, Shakespeare Sarani, Kolkata- 700017. [PAN: AABCR6463N] Appearances by: Shri Siddharth Agarwal, Advocat…

DCIT CC-1(3), Kolkata vs. Rungta Mines Limited, Kolkata

In the result, the appeal of the revenue stands dismissed

ITA 801/KOL/2023[2017-18]Status: DisposedITAT Kolkata15 Dec 2023AY 2017-18

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A Nos.801&802/Kol/2023 Assessment Years: 2017-18 & 2018-19 Dcit, Cc-1(3), Kolkata …….........................................................……Appellant Vs. Rungta Mines Ltd..........................................……........……...…..…..Respondent 8A, Express Tower, 42A, Shakespeare Sarani, Kolkata- 700017. [Pan: Aabcr6463N] Appearances By: Shri Siddharth Agarwal, Advocate, Appeared On Behalf Of The Appellant. Shri S. Dutta, Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : September 20, 2023 Date Of Pronouncing The Order : December 15, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Captioned Appeals Have Been Preferred By The Assessee Against The Separate Orders Both Dated 31.05.2023 Of The Commissioner Of Income Tax (Appeals) – 22, Kolkata (Hereinafter Referred To As The ‘Cit(A)’) Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Respectively. Since, The Facts & Issues Involved In Both The Appeals Are Common & The Same Have Been Heard Together, Therefore, These Are Being Adjudicated By This Common Order. Ita No.801/Kol/2023 Is Taken As The Lead Case. 2. Ita No.801/Kol/2023 – The Assessee In This Appeal Has Taken The Following Grounds Of Appeal:

Section 250Section 80Section 80ISection 92BSection 92F

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA "ी संजय गग", "या"यक सद"य एवं "ी मनीष बोरड, लेखा सद"य के सम" Before Shri Sanjay Garg, Judicial Member and Dr. Manish Borad, Accountant Member I.T.A Nos.801&802/Kol/2023 Assessment years: 2017-18 & 2018-19 DCIT, CC-1(3), Kolkata …….........................................................……Appellant vs. Rungta Mines Ltd..........................................……........……...…..…..Respondent 8A, Express Tower, 42A, Shakespeare Sarani, Kolkata- 700017. [PAN: AABCR6463N] Appearances by: Shri Siddharth Agarwal, Advocat…

DCIT, Kol., Kolkata vs. Rungta Mines Limited, Kolkata

In the result, the appeal of the revenue stands dismissed

ITA 286/KOL/2023[2019-20]Status: DisposedITAT Kolkata14 Dec 2023AY 2019-20

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A No.286/Kol/2023 Assessment Year: 2019-20 Dcit, Kolkata.................................................................................Appellant Vs. Rungta Mines Ltd.................................................……...…..…..Respondent 8A, Express Tower, 42A, Shakespeare Sarani, Kolkata – 700017. [Pan: Aabcr6463N] Appearances By: Shri Raman Garg, Cit-Dr, Appeared On Behalf Of The Appellant. Shri Siddharth Agarwal, Advocate, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing :October 18, 2023 Date Of Pronouncing The Order : December 14, 2023 आदेश / Order संजय गग", "या"यकसद"य"वारा/ Per Sanjay Garg: The Present Appeal Has Been Preferred By The Revenue Against The Order Dated 20.01.2023 Of The Commissioner Of Income Tax (Appeals)-22, Kolkata (Hereinafter Referred To As The ‘Cit(A)’) Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Revenue In This Appeal Has Taken The Following Grounds Of Appeal: “1. That On The Facts & Circumstances Of The Case, The Ld. Cit(A) Has Erred In Not Appreciating That Arm'S Length Price & Fair Market Value Are Two Different Concepts & The Role Of The Tpo Is Limited To Determination Of Arm'S Length Price

Section 250Section 80Section 80ISection 92BSection 92F

…riff rate at which the manufacturing undertakings being the captive consumers were provided electricity by the SEBs. 25. We also note that similar issue was also considered by the Hon’ble Madras High Court in the case of Tamil Nadu Petro Products Ltd. vs ACIT 338 ITR 648 wherein the Hon’ble High Court held that there is no difficulty in holding that captive consumption of the power generated by the assessee from its own power plant would enable the assessee to derive profits and gains by working out the cost of such consumption of power in as much as the assessee is able to save to that extent which would certain…

Kesoram Industries Limited, Kolkata vs. DCIT, Circle-5(1), Kolkata

In the result the revenue’s appeals for A

ITA 505/KOL/2017[2009-10]Status: DisposedITAT Kolkata26 Apr 2018AY 2009-10

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 10(34)Section 143(3)Section 14ASection 250

…ff/ rate at which the manufacturing undertakings being the captive consumers were provided electricity by the SEBs. 25. We also note that similar issue was also considered by the Hon’ble Madras High Court in the case of Tamil Nadu Petro Products Ltd. vs ACIT 338 ITR 648 wherein the Hon’ble High Court held that there is no difficulty in holding that captive consumption of the power generated by the assessee from its own power plant would enable the assessee to derive profits and gains by working out the cost of such consumption of power in as much as the assessee is able to save to that extent which would certain…

Kesoram Industries Ltd., Kolkata vs. DCIT, Cir-5, Kolkata

In the result the revenue’s appeals for A

ITA 1188/KOL/2016[2008-09]Status: DisposedITAT Kolkata26 Apr 2018AY 2008-09

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 10(34)Section 143(3)Section 14ASection 250

…ff/ rate at which the manufacturing undertakings being the captive consumers were provided electricity by the SEBs. 25. We also note that similar issue was also considered by the Hon’ble Madras High Court in the case of Tamil Nadu Petro Products Ltd. vs ACIT 338 ITR 648 wherein the Hon’ble High Court held that there is no difficulty in holding that captive consumption of the power generated by the assessee from its own power plant would enable the assessee to derive profits and gains by working out the cost of such consumption of power in as much as the assessee is able to save to that extent which would certain…

Kesoram Industries Limited, Kolkata vs. Addl C.I.T RG - 5, Kolkata

In the result the revenue’s appeals for A

ITA 773/KOL/2013[2009-10]Status: DisposedITAT Kolkata26 Apr 2018AY 2009-10

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 10(34)Section 143(3)Section 14ASection 250

…ff/ rate at which the manufacturing undertakings being the captive consumers were provided electricity by the SEBs. 25. We also note that similar issue was also considered by the Hon’ble Madras High Court in the case of Tamil Nadu Petro Products Ltd. vs ACIT 338 ITR 648 wherein the Hon’ble High Court held that there is no difficulty in holding that captive consumption of the power generated by the assessee from its own power plant would enable the assessee to derive profits and gains by working out the cost of such consumption of power in as much as the assessee is able to save to that extent which would certain…

D.C.I.T Cir - 5, Kolkata vs. M/S Kesoram Industries Limited, Kolkata

In the result the revenue’s appeals for A

ITA 1995/KOL/2013[2009-10]Status: DisposedITAT Kolkata26 Apr 2018AY 2009-10

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 10(34)Section 143(3)Section 14ASection 250

…ff/ rate at which the manufacturing undertakings being the captive consumers were provided electricity by the SEBs. 25. We also note that similar issue was also considered by the Hon’ble Madras High Court in the case of Tamil Nadu Petro Products Ltd. vs ACIT 338 ITR 648 wherein the Hon’ble High Court held that there is no difficulty in holding that captive consumption of the power generated by the assessee from its own power plant would enable the assessee to derive profits and gains by working out the cost of such consumption of power in as much as the assessee is able to save to that extent which would certain…

ACIT, Circle-5, Kolkata vs. M/S Kesoram Industries. Ltd, Kolkata

In the result the revenue’s appeals for A

ITA 1722/KOL/2012[2008-2009]Status: DisposedITAT Kolkata26 Apr 2018AY 2008-2009

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 10(34)Section 143(3)Section 14ASection 250

…ff/ rate at which the manufacturing undertakings being the captive consumers were provided electricity by the SEBs. 25. We also note that similar issue was also considered by the Hon’ble Madras High Court in the case of Tamil Nadu Petro Products Ltd. vs ACIT 338 ITR 648 wherein the Hon’ble High Court held that there is no difficulty in holding that captive consumption of the power generated by the assessee from its own power plant would enable the assessee to derive profits and gains by working out the cost of such consumption of power in as much as the assessee is able to save to that extent which would certain…

Kesoram Industries Ltd., Kolkata vs. Add.CIT, Range-5, Kolkata

In the result the revenue’s appeals for A

ITA 1037/KOL/2012[2008-2009]Status: DisposedITAT Kolkata26 Apr 2018AY 2008-2009

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 10(34)Section 143(3)Section 14ASection 250

…ff/ rate at which the manufacturing undertakings being the captive consumers were provided electricity by the SEBs. 25. We also note that similar issue was also considered by the Hon’ble Madras High Court in the case of Tamil Nadu Petro Products Ltd. vs ACIT 338 ITR 648 wherein the Hon’ble High Court held that there is no difficulty in holding that captive consumption of the power generated by the assessee from its own power plant would enable the assessee to derive profits and gains by working out the cost of such consumption of power in as much as the assessee is able to save to that extent which would certain…

Tamil Nadu Petro Products Ltd. v. ACIT (338 ITR 648) — Cited in 9 Judgments | BharatTax