How many judgments cite Velayudhaswamy Spinning Mills (P) Ltd. v. ACIT?

213 judgments on BharatTax cite Velayudhaswamy Spinning Mills (P) Ltd. v. ACIT (340 ITR 477), spanning 2015 to 2026.

Which sections of the Income Tax Act does Velayudhaswamy Spinning Mills (P) Ltd. v. ACIT come up under?

It is most often cited in judgments turning on Section 143(3), Section 35D, Section 40(a)(i), Section 80-IA, Section 80HHC, Section 35(2AB).

Velayudhaswamy Spinning Mills (P) Ltd. v. ACIT

340 ITR 477High Court2012#424 most cited

What is Velayudhaswamy Spinning Mills (P) Ltd. v. ACIT authority for?

If unabsorbed depreciation or losses from years prior to the initial assessment year for Section 80-IA claim have already been set off against other income, they cannot be notionally carried forward again to reduce the profits of the eligible unit for computing deduction under Section 80-IA. The notional carry forward provision under Section 80-IA(5) applies only to unabsorbed depreciation or losses that have not yet been absorbed.

213

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2026.

Also referred to as

Velayudhaswamy Spinning Mills · Section 80-IA · unabsorbed depreciation · unabsorbed losses · notional carry forward · already set off · eligible business deduction · Section 80-IA(5) · initial assessment year · 340 ITR 477

Also reported as

231 CTR 36838 DTR 57

Sections most often in play

Section 143(3)Section 35D Section 40(a)(i)Section 80-IA Section 80HHC Section 35(2AB)Section 147 Section 148

Issues it is cited on

section 80ia(5)initial assessment year eligible business section 80ia(4)deduction u/s 80ia unabsorbed depreciation section 80ia section 80i gross total income disallowance under section 14a capital expenditure section 80

Judgments citing Velayudhaswamy Spinning Mills (P) Ltd. v. ACIT

ACIT (OSD) 8(2), Mumbai vs. Jayant Agro Organics Ltd, Mumbai

ITA 5056/MUM/2014[2010-11]Status: DisposedITAT Mumbai24 Feb 2016AY 2010-11

Bench: Shri Sanjay Garg & Shri Ashwani Tanejaassessment Year: 2010-11 Dcit (Osd)-8(2), M/S. Jayant Agro Organics Room No.218, 2Nd Floor, Ltd., Aayakar Bhavan, 38, Marol Co-Op Industrial M.K. Road, Vs. Estate, Mumbai - 400020 Off. M.V. Road, Sakinaka, Andheri (E), Mumbai – 59 Pan: Aaacj 7581Q (Appellant) (Respondent) Present For: Assessee By : Shri Madhur Agarwal, A.R. Revenue By : Shri K. Mohandas, D.R. Date Of Hearing : 17.02.2016 Date Of Pronouncement : 24.02.2016

For Appellant: Shri Madhur Agarwal, A.RFor Respondent: Shri K. Mohandas, D.R

Section 80I

…eduction u/s 80IA of the Act. The Ld. A.R. of the assessee has further stated that this issue is squarely in favour of the assessee by a series of decisions as mentioned below: (a) Velayudhaswamy Spinning Mills Pvt. Ltd. vs. ACIT (2010) 231 CTR (Mad) :[2012] 340 ITR 477 (Mad) (High Court) (After considering Special Bench decision). (b) CIT vs. Emrald Jewel Industry P. Ltd. [2011] 53 DTR 263 (Mad) (High Court) (After considering the above decision) (c) M/s prashant Caterers vs. ITO ITA No. 4226/M/2011 decided on 6.02.2013 (Mumbai Tribunal) 7 M/s. Jayant Agro Organics Ltd. 11. Further, the Ld AR has mentioned tha…

DCIT, Chennai vs. Protectron Electromech P Ltd., Chennai

In the result, the appeal of the Revenue is dismissed

ITA 2214/CHNY/2015[2010-11]Status: DisposedITAT Chennai05 Feb 2016AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri Chandra Poojariआयकर अपील सं./Ita No.2214/Mds/2015 "नधा"रण वष" / Assessment Year : 2010-11 The Deputy Commissioner Of M/S Protectron Electromech Income Tax, V. Pvt. Ltd., Corporate Circle – 5(2), No.9, Athipattan Street, Chennai - 600 034. Mount Road, Chennai - 600 002. Pan : Aabcp 1103 B (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri A.V. Sreekanth, JCITFor Respondent: Sh. A.S. Sriraman, Advocate

Section 80

…laimed by the assessee under Section 80-IA of the Income-tax Act, 1961 (in short 'the Act'). The CIT(Appeals) allowed the claim of the assessee by placing reliance on the judgment of Madras High Court in Velayudhaswamy Spinning Mills (P) Ltd. v. ACIT (2010) 231 CTR 368. 3. Shri A.V. Sreekanth, the Ld. Departmental Representative, submitted that the CIT(Appeals) followed the judgment of Madras High Court. However, the Department has already filed an SLP. Since the appeal is pending before the Apex Court, to keep the matter alive the Revenue has filed appeal before this Tribunal. 4. We have considered the riv…

Adobe Software India Pvt. Ltd., Noida vs. JCIT, Noida

In the result, the appeal of the assessee is partly allowed

ITA 2454/DEL/2013[2006-07]Status: DisposedITAT Delhi20 Jan 2016AY 2006-07

Bench: Smt. Diva Singh, Jm & Sh. N. K. Saini, Am Ita No. 2454/Del/2013 : Asstt. Year : 2006-07 Adobe Software India Pvt. Ltd. Vs Joint Commissioner Of Income (Now Amalgamated With Adobe Tax, Range-1, Systems India Pvt. Ltd.), Plot No. Noida 1-1A, City Centre, Sector-25A, Noida (U.P)-201301 (Appellant) (Respondent) Pan No. Aacca2982J Assessee By : Sh. Deepak Chopra & Rohan Khare, Advs. Revenue By : Sh. Amrendra Kumar, Cit Dr Date Of Hearing : 27.10.2015 Date Of Pronouncement : 20.01.2016 Order Per N. K. Saini, Am:

For Appellant: Sh. Deepak Chopra & Rohan Khare, AdvsFor Respondent: Sh. Amrendra Kumar, CIT DR

Section 143(3)Section 144CSection 153Section 170Section 292B

…wing case laws: " Deoria Oxygen Company Vs CIT 210 CTR 509 (All) " Birla Cotton Spg. & Wvg. Mills Ltd. Vs ITO 209 ITR 434 (Raj.) " CIT Vs Jagat Novel Exhibitors 356 ITR 559 (Del) " Century Enka Vs DCIT 303 ITR (AT) 1 (Mum) " Venad Properties (P.) Ltd. Vs CIT 340 ITR 463 (Del) " CIT Vs TVS Sundram Iyengar 238 ITR 328 (Mad) 11. The ld. DR submitted that there was no evidence furnished by the assessee of this germane aspect as to when the intimation of scheme of amalgamation was given by the assessee i.e. M/s Adobe Software India Pvt. Ltd. to its Jurisdictional Assessing Officer at Bangalore. It was further submitt…

DCIT, Coimbatore vs. Sri Ranganathar Valves P Ltd, Coimbatore

In the result, the appeal of the Revenue are dismissed

ITA 1734/CHNY/2015[2012-13]Status: DisposedITAT Chennai08 Jan 2016AY 2012-13

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. A.B. Koli, IRS, JCITFor Respondent: Shri. S. Sridhar, Advocate

Section 143(3)Section 80Section 80I

…essee preferred an appeal before the Commissioner of Income Tax (Appeals). 4. On appeal, the Commissioner of Income Tax (Appeals) observed that the issue is covered by the jurisdictional High Court order in the case of CIT vs. Velayuthasamy Spinning Mills 231 CTR 368 ITA No.1734/Mds/2014. :- 3 -: and allowed the claim of the assessee. Against this, the Revenue is in appeal before us. 5. We heard the rival submissions of both the parties, perused the material on record and also judicial decisions cited. The only issue arises for consideration is with regard to deduction claimed by the assessee under Sect…

ACIT, Chennai vs. Grt Hotels & Resorts Pvt Ltd., Chennai

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

ITA 2030/CHNY/2015[2010-11]Status: DisposedITAT Chennai07 Jan 2016AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamony

For Appellant: Sh. A.B. Koli, JCITFor Respondent: Sh. M.P.Senthil Kumar, Advocate

Section 80

…sideration is with regard to deduction claimed by the assessee under Section 80-IA of the Income-tax Act, 1961 (in short 'the Act'). The CIT(Appeals), by placing reliance on the judgment of Madras High Court in Velayudhaswamy Spinning Mills (P) Ltd. v. ACIT (231 CTR 368) found that the assessee is eligible for deduction under Section 80-IA of the Act. According to the Ld. D.R., the Revenue has already filed an appeal before Apex Court against the judgment of Madras High Court in Velayudhaswamy Spinning Mills (P) Ltd. (supra). Since the appeal is pending before the Apex Court, to keep the matter alive the Re…

DCIT, Coimbatore vs. Indo Shell Cast Pvt. Ltd., Coimbatore

In the result, both the appeals filed by the Revenue are dismissed

ITA 1988/CHNY/2015[2012-13]Status: DisposedITAT Chennai01 Jan 2016AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamony

Section 80

…claimed by the assessee under Section 80-IA of the Income-tax Act, 1961 (in short 'the Act'). The CIT(Appeals) allowed the claim of the assessees on the basis of the judgment of the Madras High Court in Velayudhaswamy Spinning Mills (P) Ltd. v. ACIT (2010) (231 CTR 368). The only objection of the Revenue is that it has already filed a Special Leave Petition before the Supreme Court against the judgment of Madras High Court in Velayudhaswamy Spinning Mills (P) Ltd. (supra). 3 I.T.A. No.1985/Mds/15 I.T.A. No.1988/Mds/15 3. We have heard Shri G. Baskar, the Ld.counsel for the assessee also. The assessees claim…

DCIT, Tiruppur vs. Sakthi Murugan Roller Flour Mills Limited, Avanashi

In the result, both the appeals filed by the Revenue are dismissed

ITA 1985/CHNY/2015[2011-12]Status: DisposedITAT Chennai01 Jan 2016AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamony

Section 80

DCIT, Tiruppur vs. R.S.Yarns and Power P Ltd., Tiruppur

In the result, the appeal of the Revenue is dismissed

ITA 2138/CHNY/2015[2011-12]Status: DisposedITAT Chennai16 Dec 2015AY 2011-12

Bench: Shri Chandra Poojari & Shri Challa Nagendra Prasadआयकर अपील सं./I.T.A.No. 2138/Mds/2015 "नधा"रण वष" /Assessment Year : 2011-12

For Appellant: Shri. P. Radhakrishnan, IRS, JCITFor Respondent: None

Section 80Section 80I

…sessee preferred an appeal before the Commissioner of Income Tax (Appeals). On appeal, the Commissioner of Income Tax (Appeals) 4. observed that the issue is covered by the jurisdictional High Court order in the case of CIT vs. Velayuthasamy Spinning Mills 231 CTR 368 and allowed the claim of the assessee. Against this, the Revenue is in appeal before us. :- 3 -: None appeared on behalf of the assessee, thus we dispose 5. the case on merits after hearing the Departmental Representative. The only issue arises for consideration is with regard to deduction claimed by the assessee under Section 80-IA of the Act…

DCIT, Tiruppur vs. Cotton Blossom (I) Pvt Ltd., Tiruppur

In the result, the appeals of the Revenue are dismissed

ITA 1972/CHNY/2015[2011-12]Status: DisposedITAT Chennai11 Dec 2015AY 2011-12

Bench: Shri Chandra Poojari & Shri G. Pavan Kumarआयकर अपील सं./I.T.A.No. 1958/Mds/2015 "नधा"रण वष" /Assessment Year : 2012-13

For Appellant: Shri. A.V.Sreekanth, IRS, JCITFor Respondent: Shri. R. Sidharth, Advocate

…ssees on the ground that the Department has filed a Special Leave Petition against the judgment of Madras High Court in Velayudhaswamy Spinning Mills (P) :- 6 -: ITA Nos.1958, 1959, 1960, 1961, 1964, 1965, 1966, 1967, 1968, 1971, 1972/Mds/2015 Ltd vs. ACIT 231 CTR 368. However, the Commissioner of Income Tax (Appeals) by following the judgment of Madras High Court allowed the claim of the assessees. 3. Now the only contention of the Department before this Tribunal is that the Revenue has not accepted the judgment of Madras High Court and an appeal has already been filed along with Special Leave Petition a…

DCIT, Tiruppur vs. S V A Syntex Pvt Ltd., Tiruppur

In the result, the appeals of the Revenue are dismissed

ITA 1971/CHNY/2015[2011-12]Status: DisposedITAT Chennai11 Dec 2015AY 2011-12

Bench: Shri Chandra Poojari & Shri G. Pavan Kumarआयकर अपील सं./I.T.A.No. 1958/Mds/2015 "नधा"रण वष" /Assessment Year : 2012-13

For Appellant: Shri. A.V.Sreekanth, IRS, JCITFor Respondent: Shri. R. Sidharth, Advocate

DCIT, Tiruppur vs. Sulochana Cotton Spinning Mills Pvt Ltd., Tiruppur

In the result, the appeals of the Revenue are dismissed

ITA 1968/CHNY/2015[2011-12]Status: DisposedITAT Chennai11 Dec 2015AY 2011-12

Bench: Shri Chandra Poojari & Shri G. Pavan Kumarआयकर अपील सं./I.T.A.No. 1958/Mds/2015 "नधा"रण वष" /Assessment Year : 2012-13

For Appellant: Shri. A.V.Sreekanth, IRS, JCITFor Respondent: Shri. R. Sidharth, Advocate

DCIT, Coimbatore vs. Ambika Cotton Mills Ltd., Coimbatore

In the result, the appeals of the Revenue are dismissed

ITA 1958/CHNY/2015[2012-13]Status: DisposedITAT Chennai11 Dec 2015AY 2012-13

Bench: Shri Chandra Poojari & Shri G. Pavan Kumarआयकर अपील सं./I.T.A.No. 1958/Mds/2015 "नधा"रण वष" /Assessment Year : 2012-13

For Appellant: Shri. A.V.Sreekanth, IRS, JCITFor Respondent: Shri. R. Sidharth, Advocate

DCIT, Coimbatore vs. Salona Cotspin Ltd., Coimbatore

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

ITA 483/CHNY/2015[2011-12]Status: DisposedITAT Chennai13 Nov 2015AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita No.483/Mds/2015 "नधा"रण वष" / Assessment Year : 2011-12

For Appellant: Dr. B. Nischal, JCITFor Respondent: Shri G. Baskar, Advocate

Section 80

…claimed by the assessee under Section 80-IA of the Income-tax Act, 1961 (in short 'the Act'). The CIT(Appeals) allowed the claim of the assessee on the basis of the judgment of the Madras High Court in Velayudhaswamy Spinning Mills (P) Ltd. v. ACIT (2010) (231 CTR 368). The only objection of the Revenue is that it has already filed a Special Leave Petition before the Supreme Court against the judgment of Madras High Court in Velayudhaswamy Spinning Mills (P) Ltd. (supra). 3. We have heard Shri G. Baskar, the Ld.counsel for the assessee also. The assessee claimed deduction under Section 80- IA of the Act. Ho…

Indiana Gratings P.Ltd, Mumbai vs. DCIT RG 8(2), Mumbai

ITA 6012/MUM/2013[2010-11]Status: DisposedITAT Mumbai04 Nov 2015AY 2010-11

Bench: Shri R.C.Sharma & Shri Pawan Singhassessment Year: 2010-11 Dcit, Range 8(2), 2Nd Indiana Gratings Pvt. Ltd., Indiana House, Makwana Road, Off M. Vasanji Floor, Aayakar Bhavan, Mumbai- Road, Marol Naka, Andheri (E), 400020 Vs. Mumbai-400059 Pan: Aaaci2546Q (Appellant) (Respondent)

For Respondent: Shri Manoj Mishra (DR)

Section 143(3)Section 271(1)(c)Section 40Section 801ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “I”, MUMBAI BEFORE SHRI R.C.SHARMA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER Assessment Year: 2010-11 DCIT, Range 8(2), 2nd Indiana Gratings Pvt. Ltd., Indiana House, Makwana Road, Off M. Vasanji Floor, Aayakar Bhavan, Mumbai- Road, Marol Naka, Andheri (E), 400020 Vs. Mumbai-400059 PAN: AAACI2546Q (Appellant) (Respondent) Assessee by Shri K.Shivram & Rahul Sarda Revenue by : Shri Manoj Mishra (DR) Date of hearing : 20.08.2015 Date of Pronouncement : 04.11.2015 O R D E R PER PAWAN SINGH, JM: 1. This appeal is filed by the assessee against the…

Supreme Enterprises, Mumbai vs. Addl CIT 2(3), Mumbai

The appeal of the assessee is hereby allowed

ITA 8592/MUM/2011[2006-07]Status: DisposedITAT Mumbai16 Oct 2015AY 2006-07

Bench: Shri R.C. Sharma & Shri Sanjay Gargassessment Year: 2006-07 M/S. Supreme Enterprises, Addl. Cit 2(3), Ground Floor, Aayakar Bhavan, Regent Chamber, Vs. M.K. Road, 208, Nariman Point, Mumbai Mumbai – 400 021 Pan: Aaafs 7716D (Appellant) (Respondent) Present For: Assessee By : Shri S.M. Agrawal, A.R. Revenue By : Shri Ashwani Rai, (Inspector O & It ) On Behalf Of Sr. A.R. Shri Neil Philip, D.R. Date Of Hearing : 06.10.2015 Date Of Pronouncement : 16.10.2015 O R D E R

For Appellant: Shri S.M. Agrawal, A.RFor Respondent: Shri Ashwani Rai, (Inspector O & IT ) on behalf of Sr. A.R. Shri Neil Philip, D.

Section 80Section 801A(4)(iv)Section 80ISection 80i

…deduction u/s 80-IA of the Act. The Ld AR of the assessee has further stated that this issue is squarely in favour of the assessee by a series of decisions as mentioned below: (a) Velayudhaswamy Spinning Mills Pvt. Ltd. vs. ACIT (2010) 231 CTR (Mad) :[2012] 340 ITR 477 (Mad) (High Court) (After considering Special Bench decision). (b) CIT vs. Emrald Jewel Industry P. Ltd. [2011] 53 DTR 263 (Mad) (High Court) (After considering the above decision) (c) M/s prashant Caterers vs. ITO ITA No. 4226/M/2011 decided on 6.02.2013 (Mumbai Tribunal) 3. Further, the Ld AR has mentioned that in the decisions of Hon'ble Madr…

Commissioner of Income Tax (Central)-I vs. Chetan Gupta

The appeal is dismissed but, in the facts and circumstances of the

ITA/72/2014HC Delhi15 Sept 2015

Section 143(1)Section 147Section 148

…Prasad 280 ITR 541 (All); CIT v. Hotline International Pvt. Ltd. 296 ITR 333 (Del); Sri Nath Suresh Chand Ram Naresh v. CIT 280 ITR 396 (All); P.N. Sasikumar v. CIT (1988) 170 ITR 80 (Ker); Venad Properties (P) Limited v. Commissioner of Income Tax (2012) 340 ITR 463 (Del) and Mayawati v. CIT (2010) 321 ITR 349 (Del). 23. In reply, Mr. Ajay Vohra submitted that notice to an Assessee under Section 148 and 143 (2) of the Act was different from a notice under Section 142 (1) for instance. Service of notice on the Assessee strictly in terms of Section 148 read with Section 282 (1) of the Act is a jurisdic…

ITO, Tiruppur vs. Gangai Garments, Tiruppur

In the result, both the appeals of the Revenue stand dismissed

ITA 1636/CHNY/2015[2012-13]Status: DisposedITAT Chennai11 Sept 2015AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri Chandra Poojariआयकर अपील सं./Ita No.1635/Mds/2015 "नधा"रण वष" / Assessment Year : 2012-13

For Appellant: Sh. P. Radhakrishnan, JCITFor Respondent: Sh. S. Sridhar, Advocate

Section 80

…rt 'the Act') in respect of windmills. The Assessing Officer rejected the claim of the assessees on the ground that the Department has filed a Special Leave Petition against the judgment of Madras High Court in Velayudhaswamy Spinning Mills (P) Ltd. v. ACIT (231 CTR 368). However, the CIT(Appeals) by following the judgment of Madras High Court allowed the claim of the assessees. 3 I.T.A. No.1635/Mds/15 I.T.A. No.1636/Mds/15 3. Now the only contention of the Department before this Tribunal is that the Revenue has not accepted the judgment of Madras High Court and an appeal has already been filed along with Sp…

DCIT, Coimbatore vs. Sri Ranganathar Industries P Ltd., Coimbatore

In the result, both the appeals of the Revenue stand dismissed

ITA 1635/CHNY/2015[2012-13]Status: DisposedITAT Chennai11 Sept 2015AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri Chandra Poojariआयकर अपील सं./Ita No.1635/Mds/2015 "नधा"रण वष" / Assessment Year : 2012-13

For Appellant: Sh. P. Radhakrishnan, JCITFor Respondent: Sh. S. Sridhar, Advocate

Section 80

DCIT, Coimbatore vs. Indo Shell Cast Pvt. Ltd., Coimbatore

In the result, the appeal of the Revenue is dismissed

ITA 1376/CHNY/2015[2009-10]Status: DisposedITAT Chennai21 Aug 2015AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri Chandra Poojariआयकर अपील सं./Ita No.1376/Mds/2015 "नधा"रण वष" / Assessment Year : 2009-10

For Appellant: Shri A.V. Sreekanth, JCITFor Respondent: Shri G. Baskar, Advocate

Section 80

…Shri G. Baskar, the Ld.counsel for the assessee. The assessee claimed deduction under Section 80-IA of the Act in respect of two windmills, on the basis of the judgment of Madras High Court in the case of Velayudhaswamy Spinning Mills (P) Ltd. v. ACIT (2012) 340 ITR 477. However, the Assessing Officer disallowed the claim of the assessee on the ground that a Special Leave Petition was filed before the Apex Court against the judgment of the Madras High Court in Velayudhaswamy Spinning Mills (supra). However, on appeal by the assessee, the CIT(Appeals) allowed the claim of the assessee by following the judgment…

ACIT, Chennai vs. M/S. Neyveli Lignite Corporation Ltd., Neyveli

In the result, the Revenue’s appeals in ITA Nos

ITA 222/CHNY/2009[2000-01]Status: DisposedITAT Chennai26 Jun 2015AY 2000-01

Bench: Shri N.R.S. Ganesan & Shri Chandra Poojari] आयकर अपील सं./I.T.A.Nos. 374/2004, 529/2006 & 222/2009 "नधा"रण वष" /Assessment Years : 2001-02, 2002-03 & 2000-01. The Assistant Commissioner Vs. M/S. Neyveli Lignite Of Income Tax, Corporation Ltd, Company Circle Iv(4), Neyveli 607 801. Chennai

For Respondent: Shri. E.S. Nagendra Prasad

Section 31Section 37

…आयकर अपील"य अ"धकरण, ए "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी चं" पूजार", लेखा सद"य के सम" । [BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER] आयकर अपील सं./I.T.A.Nos. 374/2004, 529/2006 & 222/2009 "नधा"रण वष" /Assessment years : 2001-02, 2002-03 & 2000-01. The Assistant Commissioner Vs. M/s. Neyveli Lignite of Income Tax, Corporation Ltd, Company Circle IV(4), Neyveli 607 801. Chennai [PAN AAACN 1121C] ITA Nos. 782/2005 & 177/2009. (Assessment years: Nil, 2001-2002) M/s. Neyveli Lignite Corporat…