271 ITR 444 (Raj.); CIT v. Prakash Chandra Basant Kumar

274 ITR 495High Court2005#17479 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2010 to 2016.

Judgments citing 271 ITR 444 (Raj.); CIT v. Prakash Chandra Basant Kumar

DCIT, Circle - 10, Kolkata vs. Vesuvious India Ltd., Kolkata

ITA 563/KOL/2011[2003-04]Status: DisposedITAT Kolkata30 Dec 2016AY 2003-04

Bench: Hon’Ble Sri Aby T.Varkey, Jm & Dr.Arjun Lal Saini, Am ] I.T.A Nos.563&564/Kol/2011 Assessment Years : 2003-04 & 2004-05 D.C.I.T., Circle-10, -Vs.- Vesuvious India Ltd. Kolkata Kolkata [Pan : Aaacv 8995 Q] (Respondent) (Appellant) For The Appellant : Shri Rajat Kumar Kureel, Jcit, Sr.Dr For The Respondent : Shri Harish Agarwal, Ar Date Of Hearing : 20.12.2016. Date Of Pronouncement : 30.12.2016. Order

For Appellant: Shri Rajat Kumar Kureel, JCIT, Sr.DRFor Respondent: Shri Harish Agarwal, AR

Section 143(3)Section 80Section 80HSection 80I

…aj); CIT v. Amod Stamping [2005] 274 ITR 176 (Guj); CIT v. Mittal Appliances P. Ltd [2004] 270 ITR 65 (MP); CIT v. Rochiram and Sons [2004] 271 ITR 444 (R~); CIT v. Prakash Chandra Basant Kumar [2005] 276 ITR 664 (MP); CIT v. S.B. Oil Industries P. Ltd [2005] 274 ITR 495 (P&H); CIT v. SKG Engineering P.Ltd. [2005] 119 DL T 673 and CIT v. Lucky Laboratories Ltd. [2006] 200 CTR (305). 3. Since the special leave petitions filed against the judgment of the Madhya Pradesh High Court have been dismissed and the Department has not filed the special leave petitions against the judgments of different High Courts following…

Commissioner of Incoem Tax Del vs. Unipatch Rubber Ltd

Appeal is dismissed

ITA - 38 / 2000HC Delhi05 Jan 2015

Section 260Section 80Section 80HSection 80ISection 80J

…IT v. Amod Stamping [2005] 274 ITR 176 (Guj.); CIT v. Mittal Appliances P. Ltd. [2004] 270 ITR 65 (MP); CIT v. Rochiram and Sons [2004] 271 ITR 444 (Raj.); CIT v. Prakash Chandra Basant Kumar [2005] 276 ITR 664 (MP); CIT v. S. B. Oil Industries P. Ltd. [2005] 274 ITR 495 (P&H); CIT v. SKG Engineering P. Ltd. [2005] 119 DLT 673 and CIT v. Lucky Laboratories Ltd. [2006] 200 CTR 305 (All). Since the special leave petitions filed against the judgment of the Madhya Pradesh High Court have been dismissed and the Department has not filed the special leave petitions against the judgments of different High Courts followin…

Commissioner of Income Tax Del-III vs. Unipatch Rubber Ltd

Appeal is dismissed

ITA/38/2000HC Delhi05 Jan 2015

Section 260Section 80Section 80HSection 80ISection 80J

Income Tax Bangalore vs. Shalini Bhupal

ITTA/38/2000HC Telangana20 Jun 2013

Great Eastern Exports vs. Assistant Commissioner of Income Tax

ITA/267/2008HC Delhi29 Nov 2010

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 80Section 80HSection 80I

…v. Amod Stamping {2005} 274 ITR 176 (Guj}; CIT v. Mittal Appliances P. Ltd. {2004} 270 IUTR 65 (MP); CIT v. Rochiram and Sons {2004} 271 ITR 444 (Raj); CIT v. Prakash Chandra Basant Kumar {2005} 276 ITR 664 (MP); CIT v. S.B. Oil Industries P. Ltd. (2005) 274 ITR 495 (P & H); CIT v. SKG Engineering P. Ltd. {2005} 119 DLT 673 and CIT v. Lucky Laboratories Ltd. {2006} 200 CTR 305 (All). Since the special leave petitions filed against the judgment of the Madhya Pradesh High Court have been dismissed and the Department has not filed the special leave petitions against the judgments of different High Court…