West Coast Paper Mills Ltd. v. Addl. CIT

33 ITR (Trib) 560Income Tax Appellate Tribunal2014#24514 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2016 to 2016.

Judgments citing West Coast Paper Mills Ltd. v. Addl. CIT

DCIT, Cir-11, Kolkata vs. M/S Graphite India Ltd., Kolkata

In the result, assessee’s appeal is partly allowed

ITA 559/KOL/2008[2003-2004]Status: DisposedITAT Kolkata24 Aug 2016AY 2003-2004

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Ravi

Section 154Section 80Section 80HSection 80I

…ge 10 Hon’ble ITAT Mumbai Bench in the case of West Coast Paper Mills Ltd. Vs ACIT (2006) 103 ITD 19 (Mum). The same decision of ITAT Mumbai has since been reversed by ITAT Mumbai in the same assessee’s case in West Coast Paper Mills Ltd. vs. Addl. CIT (2014) 33 ITR (Trib) 560 (Mum), wherein ITAT Mumbai held that in the said order Tribunal has neither considered its earlier orders where the issue has already been decided in favour of the assessee nor considered provisions of Sec. 80-IA (8) for arriving at a different conclusion. Hence as per provisions of Sec. 80IA (8), market price cannot be arrived by reducing…

Graphite India Ltd., Kolkata vs. ACIT, R-11, Kolkata

In the result, assessee’s appeal is partly allowed

ITA 305/KOL/2008[2003-2004]Status: DisposedITAT Kolkata24 Aug 2016AY 2003-2004

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Ravi

Section 154Section 80Section 80HSection 80I

…ge 10 Hon’ble ITAT Mumbai Bench in the case of West Coast Paper Mills Ltd. Vs ACIT (2006) 103 ITD 19 (Mum). The same decision of ITAT Mumbai has since been reversed by ITAT Mumbai in the same assessee’s case in West Coast Paper Mills Ltd. vs. Addl. CIT (2014) 33 ITR (Trib) 560 (Mum), wherein ITAT Mumbai held that in the said order Tribunal has neither considered its earlier orders where the issue has already been decided in favour of the assessee nor considered provisions of Sec. 80-IA (8) for arriving at a different conclusion. Hence as per provisions of Sec. 80IA (8), market price cannot be arrived by reducing…

Graphite India Ltd., Kolkata vs. ACIT, R-11, Kolkata

In the result, assessee’s appeal is partly allowed

ITA 304/KOL/2008[2003-2004]Status: DisposedITAT Kolkata24 Aug 2016AY 2003-2004

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Ravi

Section 154Section 80Section 80HSection 80I

…ge 10 Hon’ble ITAT Mumbai Bench in the case of West Coast Paper Mills Ltd. Vs ACIT (2006) 103 ITD 19 (Mum). The same decision of ITAT Mumbai has since been reversed by ITAT Mumbai in the same assessee’s case in West Coast Paper Mills Ltd. vs. Addl. CIT (2014) 33 ITR (Trib) 560 (Mum), wherein ITAT Mumbai held that in the said order Tribunal has neither considered its earlier orders where the issue has already been decided in favour of the assessee nor considered provisions of Sec. 80-IA (8) for arriving at a different conclusion. Hence as per provisions of Sec. 80IA (8), market price cannot be arrived by reducing…

West Coast Paper Mills Ltd. v. Addl. CIT (33 ITR (Trib) 560) — Cited in 3 Judgments | BharatTax