1. K Ravindranathan Nair v. CIT

352 ITR 320High Court#24623 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2021 to 2021.

Judgments citing 1. K Ravindranathan Nair v. CIT

ACIT 8(1), Mumbai vs. Aventis Pharma Ltd, Mumbai

In the result, appeal is dismissed

ITA 2072/MUM/2010[2002-03]Status: DisposedITAT Mumbai11 Aug 2021AY 2002-03

Bench: Shri Pramod Kumar () & Shri Saktijit Dey ()

Section 271(1)(c)

…e High Court. Thus, he 9 ITA 3092/Mum/2016 ITA 2072/Mum/2010 submitted, the issue is squarely covered in favour of the assessee. In addition, he relied upon the following decisions:- 1. K Ravindranathan Nair vs CIT 247 ITR 178 (SC) 2. CIT vs Foseco India Ltd 352 ITR 320 (Bom) 3. Foseco India Ltd vs ACIT ITA No.4667/M/2005 12. The learned departmental representative, though, fairly submitted that the issue is covered by the earlier decisions of the Tribunal, however, relied upon the observations of the assessing officer and learned Commissioner (Appeals). 13. We have considered rival submissions and perused mate…

ACIT Cir. - 8(1), Mumbai vs. M/S. Aventis Pharma Ltd., Mumbai

In the result, appeal is dismissed

ITA 3187/MUM/2006[2002-2003]Status: DisposedITAT Mumbai11 Aug 2021AY 2002-2003

Bench: Shri Pramod Kumar () & Shri Saktijit Dey ()

Section 271(1)(c)

…e High Court. Thus, he 9 ITA 3092/Mum/2016 ITA 2072/Mum/2010 submitted, the issue is squarely covered in favour of the assessee. In addition, he relied upon the following decisions:- 1. K Ravindranathan Nair vs CIT 247 ITR 178 (SC) 2. CIT vs Foseco India Ltd 352 ITR 320 (Bom) 3. Foseco India Ltd vs ACIT ITA No.4667/M/2005 12. The learned departmental representative, though, fairly submitted that the issue is covered by the earlier decisions of the Tribunal, however, relied upon the observations of the assessing officer and learned Commissioner (Appeals). 13. We have considered rival submissions and perused mate…

M/S. Aventis Pharma Ltd., Mumbai vs. ACIT - 8(1), Mumbai

In the result, appeal is dismissed

ITA 3092/MUM/2006[2002-2003]Status: DisposedITAT Mumbai11 Aug 2021AY 2002-2003

Bench: Shri Pramod Kumar () & Shri Saktijit Dey ()

Section 271(1)(c)

…e High Court. Thus, he 9 ITA 3092/Mum/2016 ITA 2072/Mum/2010 submitted, the issue is squarely covered in favour of the assessee. In addition, he relied upon the following decisions:- 1. K Ravindranathan Nair vs CIT 247 ITR 178 (SC) 2. CIT vs Foseco India Ltd 352 ITR 320 (Bom) 3. Foseco India Ltd vs ACIT ITA No.4667/M/2005 12. The learned departmental representative, though, fairly submitted that the issue is covered by the earlier decisions of the Tribunal, however, relied upon the observations of the assessing officer and learned Commissioner (Appeals). 13. We have considered rival submissions and perused mate…

1. K Ravindranathan Nair v. CIT (352 ITR 320) — Cited in 3 Judgments | BharatTax