320 ITR 365 (Guj.) and Gujarat Flourochemicals Limited v. Commissioner of Income Tax and Others

300 ITR 328High Court2008#20410 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2013 to 2025.

Judgments citing 320 ITR 365 (Guj.) and Gujarat Flourochemicals Limited v. Commissioner of Income Tax and Others

M/s Modi Builders AND Realtors (P) Ltd vs. Asst. Commissioner of Income tax

ITTA/167/2012HC Telangana21 May 2025

Bench: P.SAM KOSHY,NARSING RAO NANDIKONDA

DCIT vs. M/S Syndicate Bank

In the result, the revenue’s appeal is dismissed

ITA 1700/BANG/2013[1990-91]Status: DisposedITAT Bangalore30 Jun 2015AY 1990-91

Bench: Smt. P. Madhavi Devi & Shri Abraham P George

For Appellant: Shri Farhat Hussain Qureshi, CIT(DR)For Respondent: Smt. Lalitha Rameswaran
Section 115J

…ome Tax and Another, (2010) 329 ITR 69 (P&H) and Gujarat High Court in Commissioner of Income Tax versus Hynoup Food and Oil Industries Limited, (2010) 320 ITR 365 (Guj.) and Gujarat Flourochemicals Limited versus Commissioner of Income Tax and Others, (2008) 300 ITR 328 (Guj.). The said cases refer to the principle of compensation when money, which is due and payable and refundable, is not paid. 13. Madhya Pradesh High Court had the occasion to deal with the similar issue in their decision in Commissioner of Income Tax versus HEG Limited, (2009) 310 ITR 341 (MP). The facts of the said case may be noticed. The as…

India Trade Promotion Org

The appeals are disposed of

ITA/168/2012HC Delhi06 Sept 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

Section 244ASection 260A

…Page 13 of 17 High Court in Commissioner of Income Tax versus Hynoup Food and Oil Industries Limited, [2010] 320 ITR 365 (Guj.) and Gujarat Flourochemicals Limited versus Commissioner of Income Tax and Others, [2008] 300 ITR 328 (Guj.). The said cases refer to the principle of compensation when money, which is due and payable and refundable, is not paid. 13. Madhya Pradesh High Court had the occasion to deal with the similar issue in their decision in Commissioner of Income Tax versus HEG Limited, [2009] 310 ITR 341 (MP). The facts of the said case may be noti…

India Trade Promotion Organisation vs. Commissioner of Income Tax

The appeals are disposed of

ITA/167/2012HC Delhi06 Sept 2013
Section 244ASection 260A

…Page 13 of 17 High Court in Commissioner of Income Tax versus Hynoup Food and Oil Industries Limited, [2010] 320 ITR 365 (Guj.) and Gujarat Flourochemicals Limited versus Commissioner of Income Tax and Others, [2008] 300 ITR 328 (Guj.). The said cases refer to the principle of compensation when money, which is due and payable and refundable, is not paid. 13. Madhya Pradesh High Court had the occasion to deal with the similar issue in their decision in Commissioner of Income Tax versus HEG Limited, [2009] 310 ITR 341 (MP). The facts of the said case may be noti…

320 ITR 365 (Guj.) and Gujarat Flourochemicals Limited v. Commissioner of Income Tax and Others (300 ITR 328) — Cited in 4 Judgments | BharatTax