THE COMMISSIONER OF INCOME TAX (CENTRAL)-I vs. MOHAN MEAKINS LIMITED

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ITA/252/2014HC Delhi22 January 20153 pages
AI SummaryRemanded

What did the High Court hold?

The Delhi High Court directed that for detailed judgment, reference should be made to a specific decision dated 22.01.2015 in ITA No.429/2013. This implies the current judgment follows the principles laid down in that prior decision.

What were the facts?

This judgment consolidates numerous appeals filed by the Commissioner of Income Tax against various companies. The appeals pertain to issues arising from assessments made by the Income Tax Department.

What were the issues?

The core issue revolves around the tax treatment and assessment of income for the respondent companies, as challenged by the Income Tax Department. The specific grounds of appeal are not detailed in this excerpt.

AI-generated summary — verify with the full judgment below

ITA Nos.430-433/2013, 522/2013, 530/2013, 534-537/2013, 252-256/2014, 418-423/2014, 447/2014, 759-761/2014 & 782-784/2014

Page | 1

$~66 to 87, 93 to 95 & 103 to 105 * IN THE HIGH COURT OF DELHI AT NEW DELHI Decided on: 22.01.2015 + ITA 430/2013 + ITA 431/2013 + ITA 432/2013

THE COMMISSIONER OF INCOME TAX (CENTRAL)-I..... Appellant Through Mr. Balbir Singh, sr. standing counsel with Mr. Abhishek Singh Baghel, Adv.

versus

MOHAN MEAKINS LIMITED

..... Respondent Through Mr. C S Aggarwal, Sr. Adv. with Mr. Prakash Kumar, Adv.

+ ITA 433/2013

THE COMMISSIONER OF INCOME TAX (CENTRAL)-III.... Appellant Through Mr. Balbir Singh, sr. standing counsel with Mr. Abhishek Singh Baghel, Adv.

versus

NATIONAL INDUSTRIES CORPORATION LTD. ..... Respondent Through Mr. C S Aggarwal, Sr. Adv. with Mr. Prakash Kumar, Adv. + ITA 522/2013 + ITA 530/2013 + ITA 534/2013 + ITA 535/2013 + ITA 536/2013 + ITA 537/2013

THE COMMISSIONER OF INCOME TAX CENTRAL - III..... Appellant Through Mr. Balbir Singh, sr. standing counsel with Mr. Abhishek Singh Baghel, Adv.

versus

SUPERIOR INDUSTRIES LTD.

..... Respondent

Through Dr. Rakesh Gupta, Adv.

+ ITA 252/2014 + ITA 253/2014 + ITA 254/2014 2015:DHC:686-DB

ITA Nos.430-433/2013, 522/2013, 530/2013, 534-537/2013, 252-256/2014, 418-423/2014, 447/2014, 759-761/2014 & 782-784/2014

Page | 2

+ ITA 255/2014 + ITA 256/2014

THE COMMISSIONER OF INCOME TAX CENTRAL-III..... Appellant Through Mr. Rohit Madan and Mr. Ruchir Bhatia, Advs.

versus

DCM SHRIRAM INDUSTRIES LTD.

..... Respondent

Through None + ITA 418/2014 + ITA 419/2014 + ITA 420/2014 + ITA 421/2014 + ITA 422/2014 + ITA 423/2014 + ITA 447/2014

COMMISSIONER OF INCOME TAX-

..... Appellant Through Mr. Kamal Sawhney, sr. standing counsel

versus

SARAYA INDUSTRIES LTD.

..... Respondent

Through None

+ ITA 759/2014 + ITA 760/2014 + ITA 761/2014

THE COMMISSIONER OF INCOME TAX CENTRAL-III..... Appellant Through Mr. Rohit Madan and Mr. Ruchir Bhatia, Advs.

versus

M/S LORDS DISTILLERY LIMITED

..... Respondent Through Mr. C S Aggarwal, Sr. Adv. with Mr. Prakash Kumar, Adv.

+ ITA 782/2014 + ITA 783/2014 + ITA 784/2014 2015:DHC:686-DB

ITA Nos.430-433/2013, 522/2013, 530/2013, 534-537/2013, 252-256/2014, 418-423/2014, 447/2014, 759-761/2014 & 782-784/2014

Page | 3

THE COMMISSIONER OF INCOME TAX CENTRAL-III..... Appellant

Through Mr. Rohit Madan, Adv.

versus

NATIONAL INDUSTRIAL CORPORATION LTD ..... Respondent Through Mr. Salil Aggarwal and Mr. Vikas Jain, Adv.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE R.K.GAUBA

MR. JUSTICE S. RAVINDRA BHAT (OPEN COURT)

For detailed judgment, the decision dated 22.01.2015 in ITA No.429/2013 may be referred to.

S. RAVINDRA BHAT (JUDGE)

R.K.GAUBA (JUDGE) JANUARY 22, 2015 vld 2015:DHC:686-DB

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