30 Taxman 467 (Kar) (4) CIT v. Madras Refineries Ltd.

219 ITR 203High Court1996#19910 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2021 to 2022.

Judgments citing 30 Taxman 467 (Kar) (4) CIT v. Madras Refineries Ltd.

The DCIT, Circle-1, Bharuch vs. M/S. Gujarat Narmada Valley Fertilizers & Chemicals Ltd., Bharuch

In the result, this ground of appeal is also dismissed

ITA 432/SRT/2018[2012-13]Status: DisposedITAT Surat22 Aug 2022AY 2012-13

Bench: Shri Pawan Singh & Dr Arjun Lal Sainiआ.अ.सं./Ita No.431/Srt/2018 (Ay 2007-08) & (Hearing In Virtual Court) Deputy Commissioner Of Gujarat Narmada Valley Income-Tax, Circle-1 Bharuch, Fertilizers & Chemicals Vs Above Bank Of Baroda, Ltd. Station Road, Bharuch- P.O. Narmada Nagar, 320001 Dist. Bharuch-392015 Pan : Aaacg 8372 Q अपीलाथ"/Appellant ""यथ" /Respondent आ.अ.सं./Ita No.432/Srt/2018 & ""या"ेप/C.O. No.12/Srt/2021 [A/O Ita No.432/Srt/2018] (Ay 2012-13) Deputy Commissioner Of Gujarat Narmada Valley Income-Tax, Circle-1 Fertilizers & Chemicals Ltd. Vs Bharuch, Above Bank Of P.O. Narmada Nagar, Dist. Baroda, Station Road, Bharuch-392015 Pan : Aaacg 8372 Q Bharuch-320001 अपीलाथ"/Appellant ""यथ" /Respondent/Co- Objector

Section 143(3)Section 254(1)

…ble from AY 2015-16 onwards. To support his various contention, the ld AR for the assessee also relied on the following decisions,  CIT Vs Chandulal Keshavlal & Co (38 ITR 601),  CIT Vs Madras Refineries (266 ITR 170),  CIT Vs Chetan Transport Corporation (219 ITR 203),  Maharashtra State Finance Corporation Limited Vs DCIT (12 SOT 446),  Hindustan Petroleum Corporation Limited Vs DCIT (92 TTJ 168), 27 ITA No.431-432/SRT/2018 & CO 12/SRT/2021 (A.Ys 07-08 & 12-13) M/s Gujarat Narmada Valley Fertilizers & Chemicals Ltd.  Honda Motorcycle and Scooter India P Limited Vs DCIT ( 124 taxmann.com 81 Delhi-Trib),…

The DCIT, Circle-1, Bharuch vs. M/S. Gujarat Narmada Valley Fertilizers & Chemicals Ltd., Bharuch

In the result, this ground of appeal is also dismissed

ITA 431/SRT/2018[2007-08]Status: DisposedITAT Surat22 Aug 2022AY 2007-08

Bench: Shri Pawan Singh & Dr Arjun Lal Sainiआ.अ.सं./Ita No.431/Srt/2018 (Ay 2007-08) & (Hearing In Virtual Court) Deputy Commissioner Of Gujarat Narmada Valley Income-Tax, Circle-1 Bharuch, Fertilizers & Chemicals Vs Above Bank Of Baroda, Ltd. Station Road, Bharuch- P.O. Narmada Nagar, 320001 Dist. Bharuch-392015 Pan : Aaacg 8372 Q अपीलाथ"/Appellant ""यथ" /Respondent आ.अ.सं./Ita No.432/Srt/2018 & ""या"ेप/C.O. No.12/Srt/2021 [A/O Ita No.432/Srt/2018] (Ay 2012-13) Deputy Commissioner Of Gujarat Narmada Valley Income-Tax, Circle-1 Fertilizers & Chemicals Ltd. Vs Bharuch, Above Bank Of P.O. Narmada Nagar, Dist. Baroda, Station Road, Bharuch-392015 Pan : Aaacg 8372 Q Bharuch-320001 अपीलाथ"/Appellant ""यथ" /Respondent/Co- Objector

Section 143(3)Section 254(1)

…ble from AY 2015-16 onwards. To support his various contention, the ld AR for the assessee also relied on the following decisions,  CIT Vs Chandulal Keshavlal & Co (38 ITR 601),  CIT Vs Madras Refineries (266 ITR 170),  CIT Vs Chetan Transport Corporation (219 ITR 203),  Maharashtra State Finance Corporation Limited Vs DCIT (12 SOT 446),  Hindustan Petroleum Corporation Limited Vs DCIT (92 TTJ 168), 27 ITA No.431-432/SRT/2018 & CO 12/SRT/2021 (A.Ys 07-08 & 12-13) M/s Gujarat Narmada Valley Fertilizers & Chemicals Ltd.  Honda Motorcycle and Scooter India P Limited Vs DCIT ( 124 taxmann.com 81 Delhi-Trib),…

Sri. B. Rudragouda, Bellary vs. The Deputy Commissioner of Income Tax, Circle- 1, Bellary

In the result, the appeal is allowed

ITA 315/BANG/2020[2016-17]Status: DisposedITAT Bangalore15 Apr 2021AY 2016-17

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri Chythanya K.K., AdvocateFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 37Section 37(1)

…ors Co. [1997] 223 ITR 101 (SC) (2) CIT v. Infosys Technologies Ltd. [2014] 360 ITR 714 (Kar) (3) Mysore Kirloskar Ltd. v. CIT [1987] 30 Taxman 467 (Kar) (4) CIT v. Madras Refineries Ltd. [2004] 266 ITR 170 (Mad) (5) CIT v. Cheran Transport Corpn. Ltd. [1996] 219 ITR 203 (Mad) (6) CIT v. Madura Coats Ltd. [2009] 24 DTR (Mad) 24 (7) CIT v. Velumanickam Lodge [2009] 317 ITR 338 (Mad) (8) CIT v. Jayendra Kumar Hiralal [2010] 327 ITR 147 (Guj.) (9) Mahindra & Mahindra Ltd. v. CIT [2003] 261 ITR 501 (Bom) (10) CIT v. Rajasthan Spinning & Weaving Mils Ltd. [2005] 274 ITR 465 (Raj) (11) CIT (LTU) v. Gail (India) Ltd. 20…

Sri. B. Rudragouda, Bellary vs. The Assistant Commissioner of Income Tax, Circle- 1, Bellary

In the result, the appeal is allowed

ITA 314/BANG/2020[2015-16]Status: DisposedITAT Bangalore15 Apr 2021AY 2015-16

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri Chythanya K.K., AdvocateFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 37Section 37(1)

…ors Co. [1997] 223 ITR 101 (SC) (2) CIT v. Infosys Technologies Ltd. [2014] 360 ITR 714 (Kar) (3) Mysore Kirloskar Ltd. v. CIT [1987] 30 Taxman 467 (Kar) (4) CIT v. Madras Refineries Ltd. [2004] 266 ITR 170 (Mad) (5) CIT v. Cheran Transport Corpn. Ltd. [1996] 219 ITR 203 (Mad) (6) CIT v. Madura Coats Ltd. [2009] 24 DTR (Mad) 24 (7) CIT v. Velumanickam Lodge [2009] 317 ITR 338 (Mad) (8) CIT v. Jayendra Kumar Hiralal [2010] 327 ITR 147 (Guj.) (9) Mahindra & Mahindra Ltd. v. CIT [2003] 261 ITR 501 (Bom) (10) CIT v. Rajasthan Spinning & Weaving Mils Ltd. [2005] 274 ITR 465 (Raj) (11) CIT (LTU) v. Gail (India) Ltd. 20…

30 Taxman 467 (Kar) (4) CIT v. Madras Refineries Ltd. (219 ITR 203) — Cited in 4 Judgments | BharatTax