Tata Steel Ltd. v. DCIT

156 Taxmann.com 104Reported decision#22793 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2024 to 2024.

Issues it is cited on

going concernintangible assetspersoncompanyinterest

Judgments citing Tata Steel Ltd. v. DCIT

ACIT, Circle - 1, Kumbakonam vs. M/S. Karaikal Port Pvt. Ltd., Karaikal

Appeals stand dismissed

ITA 1337/CHNY/2019[2013-14]Status: DisposedITAT Chennai08 Feb 2024AY 2013-14

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.1335/Chny/2019 (िनधा)रण वष) / Assessment Year: 2011-12) & आयकरअपील सं./ Ita No.1336/Chny/2019 (िनधा)रण वष) / Assessment Year: 2012-13) & आयकरअपील सं./ Ita No.1337/Chny/2019 (िनधा)रण वष) / Assessment Year: 2013-14) Acit M/S. Karaikal Port Pvt. Limited बनाम/ Circle-1, No.1, Keezhavanjore, Kumbakonam. Vs. Tr Pattinam, Pb No.33, Karaikal-609 606. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacck-8122-E (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri P. Sajit Kumar (Jcit)- Ld. Sr. Dr " थ"कीओरसे/Respondent By : Shri Vartik Chowksi (Ca)-Ld. Ar (Through Virtual Mode) सुनवाईकीतारीख/Date Of Final Hearing : 08-02-2024 घोषणाकीतारीख /Date Of Pronouncement : 08-02-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri P. Sajit Kumar (JCIT)- Ld. Sr. DRFor Respondent: Shri Vartik Chowksi (CA)-Ld. AR

…es shall stand extinguished. The same has been granted as per the decision of Hon’ble Supreme Court in the case of Ghanashyam Mishra & Sons v. Edelweiss Asset Reconstruction Ltd. The Hon’ble Delhi High Court in its recent decision of Tata Steel Ltd. vs. DCIT (156 Taxmann.com 104) inter-alia held that a successful applicant whose Resolution Plan has been approved should not be put in a position where it is called upon to liquidate dues of creditors, including statutory creditors, which were not embedded in the Resolution Plan. A successful applicant is, in law, provided with a "clean slate"; therefore, dues for t…

ACIT, Circle - 1, Kumbakonam vs. M/S. Karaikal Port Pvt. Ltd., Karaikal

Appeals stand dismissed

ITA 1336/CHNY/2019[2012-13]Status: DisposedITAT Chennai08 Feb 2024AY 2012-13

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.1335/Chny/2019 (िनधा)रण वष) / Assessment Year: 2011-12) & आयकरअपील सं./ Ita No.1336/Chny/2019 (िनधा)रण वष) / Assessment Year: 2012-13) & आयकरअपील सं./ Ita No.1337/Chny/2019 (िनधा)रण वष) / Assessment Year: 2013-14) Acit M/S. Karaikal Port Pvt. Limited बनाम/ Circle-1, No.1, Keezhavanjore, Kumbakonam. Vs. Tr Pattinam, Pb No.33, Karaikal-609 606. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacck-8122-E (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri P. Sajit Kumar (Jcit)- Ld. Sr. Dr " थ"कीओरसे/Respondent By : Shri Vartik Chowksi (Ca)-Ld. Ar (Through Virtual Mode) सुनवाईकीतारीख/Date Of Final Hearing : 08-02-2024 घोषणाकीतारीख /Date Of Pronouncement : 08-02-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri P. Sajit Kumar (JCIT)- Ld. Sr. DRFor Respondent: Shri Vartik Chowksi (CA)-Ld. AR

…es shall stand extinguished. The same has been granted as per the decision of Hon’ble Supreme Court in the case of Ghanashyam Mishra & Sons v. Edelweiss Asset Reconstruction Ltd. The Hon’ble Delhi High Court in its recent decision of Tata Steel Ltd. vs. DCIT (156 Taxmann.com 104) inter-alia held that a successful applicant whose Resolution Plan has been approved should not be put in a position where it is called upon to liquidate dues of creditors, including statutory creditors, which were not embedded in the Resolution Plan. A successful applicant is, in law, provided with a "clean slate"; therefore, dues for t…

ACIT Circle 1, Kumbakonam vs. M/S. Karaikal Port Pvt. Ltd., Karaikal

Appeals stand dismissed

ITA 1335/CHNY/2019[2011-12]Status: DisposedITAT Chennai08 Feb 2024AY 2011-12

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.1335/Chny/2019 (िनधा)रण वष) / Assessment Year: 2011-12) & आयकरअपील सं./ Ita No.1336/Chny/2019 (िनधा)रण वष) / Assessment Year: 2012-13) & आयकरअपील सं./ Ita No.1337/Chny/2019 (िनधा)रण वष) / Assessment Year: 2013-14) Acit M/S. Karaikal Port Pvt. Limited बनाम/ Circle-1, No.1, Keezhavanjore, Kumbakonam. Vs. Tr Pattinam, Pb No.33, Karaikal-609 606. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacck-8122-E (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri P. Sajit Kumar (Jcit)- Ld. Sr. Dr " थ"कीओरसे/Respondent By : Shri Vartik Chowksi (Ca)-Ld. Ar (Through Virtual Mode) सुनवाईकीतारीख/Date Of Final Hearing : 08-02-2024 घोषणाकीतारीख /Date Of Pronouncement : 08-02-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri P. Sajit Kumar (JCIT)- Ld. Sr. DRFor Respondent: Shri Vartik Chowksi (CA)-Ld. AR

…es shall stand extinguished. The same has been granted as per the decision of Hon’ble Supreme Court in the case of Ghanashyam Mishra & Sons v. Edelweiss Asset Reconstruction Ltd. The Hon’ble Delhi High Court in its recent decision of Tata Steel Ltd. vs. DCIT (156 Taxmann.com 104) inter-alia held that a successful applicant whose Resolution Plan has been approved should not be put in a position where it is called upon to liquidate dues of creditors, including statutory creditors, which were not embedded in the Resolution Plan. A successful applicant is, in law, provided with a "clean slate"; therefore, dues for t…

Tata Steel Ltd. v. DCIT (156 Taxmann.com 104) — Cited in 3 Judgments | BharatTax