21 22. In Commissioner of Income Tax v. Sri Mangayarkarasi Mills Private Limited

11 SCC 656Reported decision2011#21974 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2013 to 2018.

Judgments citing 21 22. In Commissioner of Income Tax v. Sri Mangayarkarasi Mills Private Limited

The Commissioner of Income Tax-III, Hjyderabad vs. M/S. Suryalatha Spinning Mills Limited

ITTA/158/2006HC Telangana03 Jan 2018

Bench: C.V.NAGARJUNA REDDY,T.AMARNATH GOUD

For Appellant: Mr.B.Narasimha SarmaFor Respondent: Mr.Challa Gunaranjan
Section 37Section 7Section 80H

…Mills Private Limited (3 supra). 4. In this view of the matter, the substantial question of law No.1 raised in these appeals is answered in favour of the revenue and, 2 (2005) 275 ITR 403 (Mad) 3 (2011) 11 SCC 656 4 (2007) 293 ITR 201 (SC) CVNR,J & TA, J I.T.T.A.Nos.157, 158&261 of 2006 Date: 03.01.2018 4 accordingly, on this aspect, the common order of the Tribunal is set aside. The appeals are, accordingly, party allowed in favour of the revenue only on substantial question of law No.1, while confirming the order of the Tribunal on s…

The Commissioner of Income Tax-III, Hyderabad vs. M/S Suryavanshi Spinning Mills Ltd, Sp Road, Secunderabad

ITTA/261/2006HC Telangana03 Jan 2018

Bench: C.V.NAGARJUNA REDDY,T.AMARNATH GOUD

For Appellant: Mr.B.Narasimha SarmaFor Respondent: Mr.Challa Gunaranjan
Section 37Section 7Section 80H

…Mills Private Limited (3 supra). 4. In this view of the matter, the substantial question of law No.1 raised in these appeals is answered in favour of the revenue and, 2 (2005) 275 ITR 403 (Mad) 3 (2011) 11 SCC 656 4 (2007) 293 ITR 201 (SC) CVNR,J & TA, J I.T.T.A.Nos.157, 158&261 of 2006 Date: 03.01.2018 4 accordingly, on this aspect, the common order of the Tribunal is set aside. The appeals are, accordingly, party allowed in favour of the revenue only on substantial question of law No.1, while confirming the order of the Tribunal on s…

The Commissioner of Income Tax vs. M/S Wipro Ltd

In the result, the appeals are partly allowed

ITA/133/2007HC Karnataka23 Aug 2013

Bench: B.MANOHAR,DILIP B.BHOSALE

Section 260

…1 IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 23rd DAY OF AUGUST 2013 PRESENT THE HON’BLE MR. JUSTICE DILIP B BHOSALE AND THE HON’BLE MR. JUSTICE B MANOHAR ITA.NO.133/2007 C/W ITA.NOs.68/2007, 67/2007 IN ITA.NO.133/2007 BETWEEN 1. THE COMMISSIONER OF INCOME TAX CENTRAL CIRCLE, C.R.BUILDING QUEENS ROAD, BANGALORE 2. THE DEPUTY COMMISSIONER OF INCOME TAX SPECIAL RANGE IV (A), MUMBAI ... APPELLANTS (BY SRI K V ARAVIND, ADV.,) AND M/S WIPRO LTD C/O SHRI K .R.PRADEEP, C.A. NO.1…

21 22. In Commissioner of Income Tax v. Sri Mangayarkarasi Mills Private Limited (11 SCC 656) — Cited in 3 Judgments | BharatTax