West Coast Paper Mills Ltd. v. Asstt. Commissioner of Income Tax

103 ITD 19Income Tax Appellate Tribunal2006#4946 most cited

What is West Coast Paper Mills Ltd. v. Asstt. Commissioner of Income Tax authority for?

A DG Unit generating power for captive consumption is eligible for deduction under section 80-IA.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2022.

Also referred to as

West Coast Paper Mills Ltd · 80IA · captive power · deduction · independent undertaking · eligible for deduction

Also reported as

286 ITR 252

Judgments citing West Coast Paper Mills Ltd. v. Asstt. Commissioner of Income Tax

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

…passed by the ITAT Mumbai Bench in the earlier years following the decision of ITA No.304-05 & 559/Kol/2008 A.Y 03-04 Graphit e India Ltd. vs. Addl. CIT, Rng-11, Kol. Page 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…

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

…passed by the ITAT Mumbai Bench in the earlier years following the decision of ITA No.304-05 & 559/Kol/2008 A.Y 03-04 Graphit e India Ltd. vs. Addl. CIT, Rng-11, Kol. Page 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…

Sayli Iron & Steel Co. P.Ltd, Mumbai vs. DCIT Cen Cir 10, Mumbai

In the result appeal filed by the assessee is hereby allowed

ITA 8628/MUM/2011[2002-03]Status: DisposedITAT Mumbai17 Aug 2016AY 2002-03

Bench: Shri D. Karunakara Rao, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.8628/Mum/11 ("नधा"रण वष" / Assessment Year: 2002-03) Sayli Iron & Steel Co. Pvt. Deputy Commissioner Of बनाम/ Ltd. Income Tax Central Circle Vs. 103, Steel Centre, 10 Ahmedabad Street, Mumbai Masjid Bunder(West) Mumbai - 400009 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaecs4042F

For Appellant: NoneFor Respondent: Shri Abhishek Meshram
Section 143(1)Section 143(2)Section 145ASection 2(24)(x)

…the careful thought to the contention raised by the learned representative of the parties and perusing the record carefully, it came into notice that the CIT(A) has decided the case by relying upon the case of West coast paper A.Y. 2002-03 mills reported in 103 ITD 19. Ld representative of assessee is relaying on the law settled in CIT V/s. Mahalaxmi Glass Works Pvt. Ltd.(Supra) and by relying on decision of CIT V/s. Mahavir Alluminum Ltd.(Supra). wherein it has been held that if there is a change in valuation of closing stock in one end, there must necessarily be a corresponding change at the other end otherwi…