(1) Regional Transport Officer, Chittore v. Associated Transport Madras(P) Ltd and Ors.

4 SCC 597Reported decision1980#20758 most cited
4

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

Judgments citing (1) Regional Transport Officer, Chittore v. Associated Transport Madras(P) Ltd and Ors.

The Managing Director vs. Smt Siddamma

MSA/41/2016HC Karnataka05 Mar 2021

Bench: JOHN MICHAEL CUNHA

Section 4(2)Section 5

…anner alone and performance of that thing in all other manner is prohibited. [See:'NAZIR AHMED VS KING EMPEROR AIR 1932 PC 238 (PRIVY COUNCIL), 'COMMISSIONER OF INCOME TAX, CHANDIGARH VS. PEARL MECHANICAL ENGINEERING AND FOUNDRY WORKS PVT.', (2004) 4 SCC 597, 'COMMISSIONER OF INCOME TAX, MUMBAI VS. ANJUM M GHASWALA', AIR 2001 SC 3868, 'COMPETENT AUTHORITY VS. BANGALORE JUTE FACTORY', 2005 (13) SCC 477, 'THE GOA FOUNDATION 28 VS. SESA STERLITE LTD. AND ORS.', (2018) 4 SCC 218]. (D) In the instant case, the statute namely PTCL, specifically provides that the permission for transfer/acqu…

The Commissioner of Income vs. M/Sadishwar India

ITA/41/2016HC Karnataka20 Sept 2017

Bench: K.S.MUDAGAL,H.G.RAMESH

Section 4(2)Section 5

…anner alone and performance of that thing in all other manner is prohibited. [See:'NAZIR AHMED VS KING EMPEROR AIR 1932 PC 238 (PRIVY COUNCIL), 'COMMISSIONER OF INCOME TAX, CHANDIGARH VS. PEARL MECHANICAL ENGINEERING AND FOUNDRY WORKS PVT.', (2004) 4 SCC 597, 'COMMISSIONER OF INCOME TAX, MUMBAI VS. ANJUM M GHASWALA', AIR 2001 SC 3868, 'COMPETENT AUTHORITY VS. BANGALORE JUTE FACTORY', 2005 (13) SCC 477, 'THE GOA FOUNDATION 28 VS. SESA STERLITE LTD. AND ORS.', (2018) 4 SCC 218]. (D) In the instant case, the statute namely PTCL, specifically provides that the permission for transfer/acqu…

The Commissioner Of Income Tax (Central) vs. Madhu Enterprises

ITTA/455/2017HC Telangana06 Jul 2017

Bench: SANJAY KUMAR,GUDISEVA SHYAM PRASAD

…e made for the period commencing from 23.09.2015 to 16.2.2017. 13. Reliance has been placed by the petitioners on the following decisions:- (1) Regional Transport Officer, Chittore Vs Associated Transport Madras(P) Ltd and Ors, reported in (1980) 4 SCC 597, relevant paragraph- 3 and 4. (2) Accountant General & Anr Vs. S. Doriswamy & Ors, reported in (1981) 4 SCC 93, relevant paragraph- 4 and 7; (3) Commissioner of Central Excise & Customs, Kerala Vs. Larsen & Tubro Ltd, reported in (2016) 1 SCC 170, relevant paragraphs-29, 30, 31,32, 33, 35, 37, 38, 39 and 41. (4) Jayam and Company Vs Assistant Com…

S.l. Shiva Raj vs. Commissioner of Income Tax

ITTA/134/2016HC Telangana14 Jul 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

…e made for the period commencing from 23.09.2015 to 16.2.2017. 13. Reliance has been placed by the petitioners on the following decisions:- (1) Regional Transport Officer, Chittore Vs Associated Transport Madras(P) Ltd and Ors, reported in (1980) 4 SCC 597, relevant paragraph- 3 and 4. (2) Accountant General & Anr Vs. S. Doriswamy & Ors, reported in (1981) 4 SCC 93, relevant paragraph- 4 and 7; (3) Commissioner of Central Excise & Customs, Kerala Vs. Larsen & Tubro Ltd, reported in (2016) 1 SCC 170, relevant paragraphs-29, 30, 31,32, 33, 35, 37, 38, 39 and 41. (4) Jayam and Company Vs Assistant Com…

(1) Regional Transport Officer, Chittore v. Associated Transport Madras(P) Ltd and Ors. (4 SCC 597) — Cited in 4 Judgments | BharatTax