1. CIT Vs.Express Hotels P.Ltd ( 281 ITR 160) (Guj) 2.CIT v. Ice Suppliers Corporation

64 ITR 195High Court1967#18149 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2021.

Judgments citing 1. CIT Vs.Express Hotels P.Ltd ( 281 ITR 160) (Guj) 2.CIT v. Ice Suppliers Corporation

DCIT Circle 1, Tirupur vs. Eastman Exports Global Clothing (P) Limited, Tirupur

In the result, appeal filed by Revenue is dismissed

ITA 2228/CHNY/2018[2012-13]Status: DisposedITAT Chennai09 Aug 2021AY 2012-13

Bench: Shri Mahavir Singh, Vice- & Shri G. Manjunathaआयकरअपीलसं./I.T.A.Nos.2227 & 2228/Chny/2018 ("नधा"रणवष" / Assessment Years: 2011-12 & 2012-13) The Deputy Commissioner Of Income Vs M/S. Eastman Exports Global Tax, Clothing Pvt.Ltd. No.10, 12, 2Nd Street, Kumar Circle-I Tirupur. Nagar South, Tirupur-641 603. Pan: Aaccc 0952E (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. T.Banusekar, C.A ""For Respondent: 07.07.2021
Section 143(3)

…prise facts and decide the issue within the framework of the provisions of section 37 of the Act. In this regard, he has relied upon the following judicial precedents:- 1. CIT Vs.Express Hotels P.Ltd ( 281 ITR 160) (Guj) 2.CIT Vs. Ice Suppliers Corporation (64 ITR 195(P&H) 3.CIT Vs. Indian Express (Madurai) (140 ITR 705)(Mad) 4.CITVs. Mahalakshmi Textile MillsLtd.(66 ITR 710)(SC) 7. The learned AR for the assessee, on the other hand, strongly supporting order of the learned CIT(A) submitted that the issue is squarely covered in favour of the assessee by the decision of ITAT., Chennai in assessee’s own cas…

DCIT Circle 1, Tirupur vs. Eastman Exports Global Clothing (P) Limited, Tirupur

In the result, appeal filed by Revenue is dismissed

ITA 2227/CHNY/2018[2011-12]Status: DisposedITAT Chennai09 Aug 2021AY 2011-12

Bench: Shri Mahavir Singh, Vice- & Shri G. Manjunathaआयकरअपीलसं./I.T.A.Nos.2227 & 2228/Chny/2018 ("नधा"रणवष" / Assessment Years: 2011-12 & 2012-13) The Deputy Commissioner Of Income Vs M/S. Eastman Exports Global Tax, Clothing Pvt.Ltd. No.10, 12, 2Nd Street, Kumar Circle-I Tirupur. Nagar South, Tirupur-641 603. Pan: Aaccc 0952E (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. T.Banusekar, C.A ""For Respondent: 07.07.2021
Section 143(3)

…prise facts and decide the issue within the framework of the provisions of section 37 of the Act. In this regard, he has relied upon the following judicial precedents:- 1. CIT Vs.Express Hotels P.Ltd ( 281 ITR 160) (Guj) 2.CIT Vs. Ice Suppliers Corporation (64 ITR 195(P&H) 3.CIT Vs. Indian Express (Madurai) (140 ITR 705)(Mad) 4.CITVs. Mahalakshmi Textile MillsLtd.(66 ITR 710)(SC) 7. The learned AR for the assessee, on the other hand, strongly supporting order of the learned CIT(A) submitted that the issue is squarely covered in favour of the assessee by the decision of ITAT., Chennai in assessee’s own cas…

Ranbaxy Laboratories Ltd., Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee in IT(TP) A No

ITA 781/DEL/2015[2010-11]Status: DisposedITAT Ahmedabad05 Sept 2019AY 2010-11

Bench: Justice P.P. Bhatt & Shri Waseem Ahmed1. आयकर अपील सं./It(Tp)A No. 1782/Del/2014 2. आयकर अपील सं./It(Tp)A No. 781/Del/2015 ("नधा"रण वष"/Assessment Years : 2009-10 & 2010-11) Ranbaxy Laboratories Ltd. The Dcit बनाम/ 12Th Floor, Devika Tower Circle-21(1), New Vs. 6, Nehru Place, New Delhi Delhi/ 110 019 Addl.Cit Range-15 New Delhi "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacr0127N .. (अपीलाथ"/Appellant) (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant By : Shri S.N.Soparkar, Shri Vartik Chokshi, Ms.Urvashi Shodhan & Shri P.Shah, Ars ""यथ" क" ओर से/Respondent By: Shri Mahesh Shah, Cit-Dr

For Appellant: Shri S.N.Soparkar, Shri Vartik ChokshiFor Respondent: Shri Mahesh Shah, CIT-DR
Section 143(3)Section 144CSection 92D

…rged by either party at the earlier stage of the proceedings. Some of these decisions, only to name a few, are CIT v. Indian Express (Madurai) (P.) Ltd. [1983] 140 ITR 705 (Mad.), CIT v. AC Paul [1983] 142 ITR 811 (Mad.) and CIT v. Ice Suppliers Corpn. [1967] 64 ITR 195 (Punj.). In fact, the jurisdictional High Court has explained the ratio in the case of Hukumchand Mills Ltd. (supra) very elaborately. It has particularly explained the following observation of the Supreme Court in the case of Hukumchand Mills Ltd. (supra) : "The Tribunal has, however, discretion not to admit any fresh plea being put forward when…

M/S. Ranbaxy Laboratories Limited, New Delhi vs. Addl. CIT, New Delhi

In the result, the appeal of the assessee in IT(TP) A No

ITA 1782/DEL/2014[2009-10]Status: DisposedITAT Ahmedabad05 Sept 2019AY 2009-10

Bench: Justice P.P. Bhatt & Shri Waseem Ahmed1. आयकर अपील सं./It(Tp)A No. 1782/Del/2014 2. आयकर अपील सं./It(Tp)A No. 781/Del/2015 ("नधा"रण वष"/Assessment Years : 2009-10 & 2010-11) Ranbaxy Laboratories Ltd. The Dcit बनाम/ 12Th Floor, Devika Tower Circle-21(1), New Vs. 6, Nehru Place, New Delhi Delhi/ 110 019 Addl.Cit Range-15 New Delhi "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacr0127N .. (अपीलाथ"/Appellant) (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant By : Shri S.N.Soparkar, Shri Vartik Chokshi, Ms.Urvashi Shodhan & Shri P.Shah, Ars ""यथ" क" ओर से/Respondent By: Shri Mahesh Shah, Cit-Dr

For Appellant: Shri S.N.Soparkar, Shri Vartik ChokshiFor Respondent: Shri Mahesh Shah, CIT-DR
Section 143(3)Section 144CSection 92D

…rged by either party at the earlier stage of the proceedings. Some of these decisions, only to name a few, are CIT v. Indian Express (Madurai) (P.) Ltd. [1983] 140 ITR 705 (Mad.), CIT v. AC Paul [1983] 142 ITR 811 (Mad.) and CIT v. Ice Suppliers Corpn. [1967] 64 ITR 195 (Punj.). In fact, the jurisdictional High Court has explained the ratio in the case of Hukumchand Mills Ltd. (supra) very elaborately. It has particularly explained the following observation of the Supreme Court in the case of Hukumchand Mills Ltd. (supra) : "The Tribunal has, however, discretion not to admit any fresh plea being put forward when…

Ranbaxy Laboratories Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, we direct the AO to reduce the book profit u/s 115JB of the Act by the amount of reversal of the provision of Rs

ITA 196/DEL/2013[2008-09]Status: DisposedITAT Delhi25 Apr 2016AY 2008-09

Bench: Sh. I. C.Sudhir Judicialmember & Sh. Prashant Maharishia.Y.: - 2008-09 Ranbaxy Laboratories Ltd. Vs Acit 12Th Floor, Devika Tower, Range -15 6, Nehru Place New Delhi New Delhi Pan No. Aaacr0127N (Appellant) (Respondent)

For Appellant: 1. Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Amrendra Kumar, CIT, DR
Section 143Section 143(3)Section 92D

…ged by either party at the earlier stage of the proceedings. Some of these decisions, only to name a few, are CIT v. Indian Express (Madurai) (P.) Ltd. [1983] 140 ITR 7051 (Mad.), CIT v. AC Paul [1983] 142 ITR 811 (Mad.) and CIT v. Ice Suppliers Corpn. [1967] 64 ITR 195 (Punj.). In fact, the jurisdictional High Court has explained the ratio in the case of Hukumchand Mills Ltd. (supra) very elaborately. It has particularly explained the following observation of the Supreme Court in the case of Hukumchand Mills Ltd. (supra) : "The Tribunal has, however, discretion not to admit any fresh plea being put forward when…

1. CIT Vs.Express Hotels P.Ltd ( 281 ITR 160) (Guj) 2.CIT v. Ice Suppliers Corporation (64 ITR 195) — Cited in 5 Judgments | BharatTax