217 (Del) and Commissioner of Income Tax v. George Willamson (Assam) Limited

136 Taxmann 52High Court2004#22450 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2015 to 2015.

Judgments citing 217 (Del) and Commissioner of Income Tax v. George Willamson (Assam) Limited

CIT vs. M/S Teletube Electronics Ltd

The appeal of the Assessee is allowed

ITA - 132 / 2002HC Delhi24 Sept 2015
Section 2Section 2(47)Section 260ASection 45Section 50

…o Section 43(1) of the Act which is a sale-cum-lease transaction. He also referred to the decisions in Commissioner of Income Tax v. Cosmo Films Ltd. [2011] 12 taxmann.com 217 (Del) and Commissioner of Income Tax v. George Willamson (Assam) Limited [2004] 136 Taxmann 52 (Gau.). He submitted that the lease agreement was not intended as a tax avoidance device. The consideration was fixed on the basis of the value of the entire going concern because of the opportunity loss of the lessor. 29. Mr. Vohra distinguished the decisions in Traders and Miners Ltd. v. CIT (1955) 27 ITR 341 (Patna) and A.R. Krishna…

Teletube Electronics Ltd

The appeal of the Assessee is allowed

ITA/38/2002HC Delhi24 Sept 2015
Section 2Section 2(47)Section 260ASection 45Section 50

…o Section 43(1) of the Act which is a sale-cum-lease transaction. He also referred to the decisions in Commissioner of Income Tax v. Cosmo Films Ltd. [2011] 12 taxmann.com 217 (Del) and Commissioner of Income Tax v. George Willamson (Assam) Limited [2004] 136 Taxmann 52 (Gau.). He submitted that the lease agreement was not intended as a tax avoidance device. The consideration was fixed on the basis of the value of the entire going concern because of the opportunity loss of the lessor. 29. Mr. Vohra distinguished the decisions in Traders and Miners Ltd. v. CIT (1955) 27 ITR 341 (Patna) and A.R. Krishna…

Teletube Electronics Ltd

The appeal of the Assessee is allowed

ITA/132/2002HC Delhi24 Sept 2015
Section 2Section 2(47)Section 260ASection 45Section 50

…o Section 43(1) of the Act which is a sale-cum-lease transaction. He also referred to the decisions in Commissioner of Income Tax v. Cosmo Films Ltd. [2011] 12 taxmann.com 217 (Del) and Commissioner of Income Tax v. George Willamson (Assam) Limited [2004] 136 Taxmann 52 (Gau.). He submitted that the lease agreement was not intended as a tax avoidance device. The consideration was fixed on the basis of the value of the entire going concern because of the opportunity loss of the lessor. 29. Mr. Vohra distinguished the decisions in Traders and Miners Ltd. v. CIT (1955) 27 ITR 341 (Patna) and A.R. Krishna…

217 (Del) and Commissioner of Income Tax v. George Willamson (Assam) Limited (136 Taxmann 52) — Cited in 3 Judgments | BharatTax