← All Phrases

“Section 42(1)(b)”

Section References (mined)Section 42Section 42(1)(b)6 judgments

Judgments citing Section 42(1)(b)

DCIT (International Taxation), Dehradun vs. M/S. Bg Exploration & Production (India) Ltd., Dehradun

Appeal is dismissed

ITA 2134/DEL/2016[2006-07]Status: DisposedITAT Dehradun28 Apr 2025AY 2006-07

Bench: Sh. Satbeer Singh Godara & Sh. M. Balaganesh

For Appellant: Sh. Amit Arora, Adv. &For Respondent: Sh. Mithun Shete, Sr. DR
Section 143(3)Section 42(1)Section 42(1)(b)Section 44C

IN THE INCOME TAX APPELLATE TRIBUNAL DEHRADUN BENCH, DEHRADUN Before Sh. Satbeer Singh Godara, Judicial Member & Sh. M. Balaganesh, Accountant

DCIT- 3(4), Mumbai vs. M/S Reliance Industries Limited, Mumbai

In the result, both the appeals of the assessee and both the appeals of the revenue are treated as partly allowed

ITA 2588/MUM/2022[2018-19]Status: DisposedITAT Mumbai18 Oct 2023AY 2018-19

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 14ASection 250(6)Section 32Section 35

deduction. d) Disallowance of deduction claimed u/s 80G of the Act in respect of donations given under Corporate Social Responsibility. e) Disallowance under section 42(1)(b) in respect of KG-DWN-98/3 (KGD6 bloc) and Coal Bed Methane Sohagpur (CBM). 28 Reliance Industries ... uphold the same. 21. The next common issue relates urged by the revenue in both the years relates to disallowance made under section 42(1)(b) in respect of KG-DWN- 98/3 (KGD6 bloc) and Coal Bed Methane Sohagpur (CBM). 21.1 The assessee had entered into “Production Sharing Contracts

DCIT-3(4), Mumbai vs. M/S Reliance Industries Limited, Mumbai

In the result, both the appeals of the assessee and both the appeals of the revenue are treated as partly allowed

ITA 2587/MUM/2022[2017-18]Status: DisposedITAT Mumbai18 Oct 2023AY 2017-18

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 14ASection 250(6)Section 32Section 35

deduction. d) Disallowance of deduction claimed u/s 80G of the Act in respect of donations given under Corporate Social Responsibility. e) Disallowance under section 42(1)(b) in respect of KG-DWN-98/3 (KGD6 bloc) and Coal Bed Methane Sohagpur (CBM). 28 Reliance Industries ... uphold the same. 21. The next common issue relates urged by the revenue in both the years relates to disallowance made under section 42(1)(b) in respect of KG-DWN- 98/3 (KGD6 bloc) and Coal Bed Methane Sohagpur (CBM). 21.1 The assessee had entered into “Production Sharing Contracts

Reliance Industries Limited, Mumbai vs. Dy Commissioner of Income Tax Circle-3(4), Mumbai

In the result, both the appeals of the assessee and both the appeals of the revenue are treated as partly allowed

ITA 2318/MUM/2022[2017-18]Status: DisposedITAT Mumbai18 Oct 2023AY 2017-18

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 14ASection 250(6)Section 32Section 35

deduction. d) Disallowance of deduction claimed u/s 80G of the Act in respect of donations given under Corporate Social Responsibility. e) Disallowance under section 42(1)(b) in respect of KG-DWN-98/3 (KGD6 bloc) and Coal Bed Methane Sohagpur (CBM). 28 Reliance Industries ... uphold the same. 21. The next common issue relates urged by the revenue in both the years relates to disallowance made under section 42(1)(b) in respect of KG-DWN- 98/3 (KGD6 bloc) and Coal Bed Methane Sohagpur (CBM). 21.1 The assessee had entered into “Production Sharing Contracts

Reliance Industries Ltd., Mumbai vs. ACIT Circle 3(4), Mumbai

In the result, both the appeals of the assessee and both the appeals of the revenue are treated as partly allowed

ITA 2317/MUM/2022[2018-19]Status: DisposedITAT Mumbai18 Oct 2023AY 2018-19

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 14ASection 250(6)Section 32Section 35

deduction. d) Disallowance of deduction claimed u/s 80G of the Act in respect of donations given under Corporate Social Responsibility. e) Disallowance under section 42(1)(b) in respect of KG-DWN-98/3 (KGD6 bloc) and Coal Bed Methane Sohagpur (CBM). 28 Reliance Industries ... uphold the same. 21. The next common issue relates urged by the revenue in both the years relates to disallowance made under section 42(1)(b) in respect of KG-DWN- 98/3 (KGD6 bloc) and Coal Bed Methane Sohagpur (CBM). 21.1 The assessee had entered into “Production Sharing Contracts

Larsen & Toubro Ltd, Mumbai vs. DCIT 2(2), Mumbai

In the result, appeals filed by the assessee are partly allowed and the appeals filed by the Revenue are dismissed

ITA 6908/MUM/2012[2001-02]Status: DisposedITAT Mumbai29 Apr 2022AY 2001-02

Bench: Shri S.Rifaur Rahman () & Shri Amarjit Singh ()

this Tribunal for the assessment year 2000-01, by holding as under:- “14. After hearing both the parties and perusing the language of section 42(1)(b) of the Act, we observe that the language of section 42(1)(b) provides that deduction of any expenditure incurred by the assessee

Section 42(1)(b) — 6 case laws | BharatTax