143 ITR 120/13 Taxman 146 and R. Parthasarathy, Asstt. Collector of Central Excise v. Dipsi Chemicals (P.) Ltd.

173 ITR 497High Court1988#23103 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 140A(3)Section 250Section 92B

Issues it is cited on

section 140asection 140retrospective amendmentcorporate guaranteesection 92barm's length priceassociated enterprisestransfer pricing adjustmentassociated enterprisesection 92international transactiontransfer

Judgments citing 143 ITR 120/13 Taxman 146 and R. Parthasarathy, Asstt. Collector of Central Excise v. Dipsi Chemicals (P.) Ltd.

DCIT Circle-5(1), Kolkata vs. S K Sarawagi and Company Pvt Ltd, Kolkata

Appeals are partly allowed

ITA 151/KOL/2024[2016-17]Status: DisposedITAT Kolkata25 Jun 2025AY 2016-17

Bench: The O/O Pcit-2, Kolkata 23.01.2024 Certificate Of Filing 2Nd Appeal Was Received From The O/O Pr. Cit-2, Kolkata 24.01.2024 Necessary Hardcopies Of Documents/ Paper/ Details Required For Filing 2Nd Appeal Before The Hon'Ble Itat, Kolkata Were Collected & Prepared. 25.01.2024 2Nd Appeal Was Filed

Section 250Section 92B

…le Bombay High Court in CIT vs. Jayantial Ramanlal & Co. [1982] 137 ITR 257/8 Taxman 188, Siemens India Ltd. vs. K. Subramanian, ITO [1983] 143 ITR 120/13 Taxman 146 and R. Parthasarathy, Asstt. Collector of Central Excise vs. Dipsi Chemicals (P.) Ltd. [1988] 173 ITR 497 (Bom.). The ITAT, Panaji Bench in ITO v. Dilip Shirodkar [2004] 2 SOT 947, also expressed the view that once a higher authority than the Tribunal has expressed a view, the Tribunal has to respectfully follow the same even though that decision may be of a non-jurisdictional High Court, it observed as under: ". . In the hierarchical judicial syst…

DCIT, Circle-5(1), Kolkata vs. S K Sarawagi and Company Private Limited, Kolkata

Appeals are partly allowed

ITA 150/KOL/2024[2015-16]Status: DisposedITAT Kolkata25 Jun 2025AY 2015-16

Bench: The O/O Pcit-2, Kolkata 23.01.2024 Certificate Of Filing 2Nd Appeal Was Received From The O/O Pr. Cit-2, Kolkata 24.01.2024 Necessary Hardcopies Of Documents/ Paper/ Details Required For Filing 2Nd Appeal Before The Hon’Ble Itat, Kolkata Were Collected & Prepared. 25.01.2024 2Nd Appeal Was Filed

Section 250Section 92B

…le Bombay High Court in CIT vs. Jayantial Ramanlal & Co. [1982] 137 ITR 257/8 Taxman 188, Siemens India Ltd. vs. K. Subramanian, ITO [1983] 143 ITR 120/13 Taxman 146 and R. Parthasarathy, Asstt. Collector of Central Excise vs. Dipsi Chemicals (P.) Ltd. [1988] 173 ITR 497 (Bom.). The ITAT, Panaji Bench in ITO v. Dilip Shirodkar [2004] 2 SOT 947, also expressed the view that once a higher authority than the Tribunal has expressed a view, the Tribunal has to respectfully follow the same even though that decision may be of a non-jurisdictional High Court, it observed as under: ". . . In the hierarchical judicial sys…

DCIT, Circle - 11(1), Kolkata vs. M/S. Graphite India Ltd., Kolkata

In the result, considering the discussions made above, the appeal filed by the Revenue is partly allowed and the cross objection filed by the assessee are dismissed

ITA 473/KOL/2018[2007-08]Status: DisposedITAT Kolkata13 Sept 2024AY 2007-08

Bench: Sri Sanjay Garg & Sri Sanjay Awasthi

Section 143(3)Section 144C(3)Section 62Section 801ASection 80I

…le Bombay High Court in CIT vs. Jayantial Ramanlal & Co. [1982] 137 ITR 257/8 Taxman 188, Siemens India Ltd. vs. K. Subramanian, ITO [1983] 143 ITR 120/13 Taxman 146 and R. Parthasarathy, Asstt. Collector of Central Excise vs. Dipsi Chemicals (P.) Ltd. [1988] 173 ITR 497 (Bom.). The ITAT, Panaji Bench in ITO v. Dilip Shirodkar [2004] 2 SOT 947, also expressed the view that once a higher authority than the Tribunal has expressed a view, the Tribunal has to respectfully follow the same even though that decision may be of a non-jurisdictional High Court, it observed as under: ". . . In the hierarchical judicial syst…