274 ITR 495 (P&H); CIT v. SKG Engineering P. Ltd.

200 CTR 305High Court2006#19755 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2010 to 2015.

Judgments citing 274 ITR 495 (P&H); CIT v. SKG Engineering P. Ltd.

Commissioner of Incoem Tax Del vs. Unipatch Rubber Ltd

Appeal is dismissed

ITA - 38 / 2000HC Delhi05 Jan 2015
Section 260Section 80Section 80HSection 80ISection 80J

…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 following the view taken by the Madhya Pradesh High Court, we do not find any merit in this appeal. The Department havi…

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

…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 following the view taken by the Madhya Pradesh High Court, we do not find any merit in this appeal. The Department havi…

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

…ITA 267 OF 2008, ITA 1316 OF 2008, ITA 4 OF 2009, Page 1 of 37 ITA 907 OF 2009, ITA 906 OF 2008, ITA 1002 OF 2008 REPORTABLE * IN THE HIGH COURT OF DELHI AT NEW DELHI ITA 267 OF 2008, ITA 1316 OF 2008 ITA 4 OF 2009, ITA 907 OF 2009 ITA 906 OF 2008, ITA 1002 OF 2008 % Judgment reserved on:13.07.2010 Date of Decision:29.11.2010. (1) ITA 267 OF 2008 M/s Great Eastern Exports ….APPELLANT Through: Mr. Kanan Kapoor, Advocate Versus The Commissioner o f Income Tax ….RESPONDENT Through: Ms. Prem…

274 ITR 495 (P&H); CIT v. SKG Engineering P. Ltd. (200 CTR 305) — Cited in 4 Judgments | BharatTax