2013) 7. ACIT v. 3i Infotech Ltd.(TD 417 ITAT 2013) 8. CIT & Others Vs. Sapthagiri Distilleries Ltd.

366 ITR 270Reported decision#20623 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2020 to 2020.

Judgments citing 2013) 7. ACIT v. 3i Infotech Ltd.(TD 417 ITAT 2013) 8. CIT & Others Vs. Sapthagiri Distilleries Ltd.

Siva Industries and Holdings Limited, Chennai vs. DCIT, Chennai

In the result, the assessee’s appeals in ITA No 1392/2016 for the

ITA 1973/CHNY/2016[2010-11]Status: HeardITAT Chennai21 Jan 2020AY 2010-11

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

Section 250(6)

…4. CIT v. T.I & M Sales Ltd. (259 ITR 116) 5. CIT Madras v South India Flour Mills Pvt. Ltd. (75 ITR 147) 6. Parle Soft Drinks Pvt. Ltd. vs KIT (TS 467 ITAT 2013) 7. ACIT vs 3i Infotech Ltd.(TD 417 ITAT 2013) 8. CIT & Others Vs. Sapthagiri Distilleries Ltd. (366 ITR 270) 9. Khanna and Anandham vs. CIT in ITA No.1286/2008, dt. 29.01.2013 5.3.2 Considering the facts of the case, submissions made by the appellant, perusal of all the agreements and remand report, I am of the view that receipt of Rs.35 crones is nothing but interest on money given to M/S Sahara India Commercial Corporation Ltd., The appellant has fur…

DCIT, Chennai vs. Siva Ventures Ltd., Chennai

In the result, the assessee’s appeals in ITA No 1392/2016 for the

ITA 1421/CHNY/2016[2008-2009]Status: DisposedITAT Chennai21 Jan 2020AY 2008-2009

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

Section 250(6)

…4. CIT v. T.I & M Sales Ltd. (259 ITR 116) 5. CIT Madras v South India Flour Mills Pvt. Ltd. (75 ITR 147) 6. Parle Soft Drinks Pvt. Ltd. vs KIT (TS 467 ITAT 2013) 7. ACIT vs 3i Infotech Ltd.(TD 417 ITAT 2013) 8. CIT & Others Vs. Sapthagiri Distilleries Ltd. (366 ITR 270) 9. Khanna and Anandham vs. CIT in ITA No.1286/2008, dt. 29.01.2013 5.3.2 Considering the facts of the case, submissions made by the appellant, perusal of all the agreements and remand report, I am of the view that receipt of Rs.35 crones is nothing but interest on money given to M/S Sahara India Commercial Corporation Ltd., The appellant has fur…

DCIT, Chennai vs. Siva Ventures Limited, Chennai

In the result, the assessee’s appeals in ITA No 1392/2016 for the

ITA 663/CHNY/2015[2010-11]Status: DisposedITAT Chennai21 Jan 2020AY 2010-11

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

Section 250(6)

…4. CIT v. T.I & M Sales Ltd. (259 ITR 116) 5. CIT Madras v South India Flour Mills Pvt. Ltd. (75 ITR 147) 6. Parle Soft Drinks Pvt. Ltd. vs KIT (TS 467 ITAT 2013) 7. ACIT vs 3i Infotech Ltd.(TD 417 ITAT 2013) 8. CIT & Others Vs. Sapthagiri Distilleries Ltd. (366 ITR 270) 9. Khanna and Anandham vs. CIT in ITA No.1286/2008, dt. 29.01.2013 5.3.2 Considering the facts of the case, submissions made by the appellant, perusal of all the agreements and remand report, I am of the view that receipt of Rs.35 crones is nothing but interest on money given to M/S Sahara India Commercial Corporation Ltd., The appellant has fur…

DCIT, Chennai vs. Siva Ventures Ltd., Chennai

In the result, the assessee’s appeals in ITA No 1392/2016 for the

ITA 1075/CHNY/2014[2009-10]Status: DisposedITAT Chennai21 Jan 2020AY 2009-10

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

Section 250(6)

…4. CIT v. T.I & M Sales Ltd. (259 ITR 116) 5. CIT Madras v South India Flour Mills Pvt. Ltd. (75 ITR 147) 6. Parle Soft Drinks Pvt. Ltd. vs KIT (TS 467 ITAT 2013) 7. ACIT vs 3i Infotech Ltd.(TD 417 ITAT 2013) 8. CIT & Others Vs. Sapthagiri Distilleries Ltd. (366 ITR 270) 9. Khanna and Anandham vs. CIT in ITA No.1286/2008, dt. 29.01.2013 5.3.2 Considering the facts of the case, submissions made by the appellant, perusal of all the agreements and remand report, I am of the view that receipt of Rs.35 crones is nothing but interest on money given to M/S Sahara India Commercial Corporation Ltd., The appellant has fur…