(6) 1989 Supp(1) SCC 696- P.M. Aswathanarayana Setty & Others v. State of Karnataka (7)

1 SCC 345Supreme Court of India1996#1679 most cited
67

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2005 to 2025.

Also referred to as

P.M. Aswathanarayana Setty v. State of Karnataka · Section 10(37) capital gains exemption · Section 45(5) enhanced compensation · Section 56(2)(viii) interest on compensation · Section 194LA TDS · compulsory acquisition of land · taxation of compensation · income tax assessment procedure · Section 142(1) · Section 143(1) · agricultural land capital gains

Sections most often in play

Section 1894Section 10(37)Section 1961Section 45(5)Section 56(2)(viii)Section 14Section 142(1)Section 143(1)

Issues it is cited on

section 2(viii)section 56(viii)section 45(5)(c)section 155(16)section 23(1a)section 104section 45(5)(b)section 145b(1)section 194lakeyman insurancesection 160section 96

Judgments citing (6) 1989 Supp(1) SCC 696- P.M. Aswathanarayana Setty & Others v. State of Karnataka (7)

Ecole Solutions Pvt Ltd vs. Union of India

WP/14669/2014HC Karnataka12 Jun 2015

Bench: The Hon’Ble Mr.Justice Aravind Kumar

Section 234E

…& Others vs. Shivalik Agro Poly Products & others (5) (1995) 215 ITR 758 (kar.) Union Home Products Ltd & Others vs. Union of India & others (6) 1989 Supp(1) SCC 696- P.M. Aswathanarayana Setty & Others vs. State of Karnataka (7) (1996) 1 SCC 345- Secretary Government of Madras vs. P.R. Sriramulu and another (8) (2008) 4 SCC 720- Government of Andhra Pradesh vs. P. Laxmi Devi 8. Having heard the learned advocates appearing for the parties and on perusal of the pleadings as well as case laws relied upon by the learned advocates appearing for the parties, this Co…

Commissioner of Income Tax-I vs. M/s. BDR Projects Pvt. Ltd

ITTA/441/2013HC Telangana24 Sept 2013

The Commissioner of Income Tax-IV vs. NMDC Limited

ITTA/342/2013HC Telangana21 Aug 2013

The Commissioner of Income Tax - VI vs. Sri Macha Srinivas Goud

ITTA/344/2013HC Telangana21 Aug 2013

The Commissioner of Income Tax IV vs. PVR Industries Limited

ITTA/343/2013HC Telangana21 Aug 2013

The Commissioner of Income tax IV vs. M/s L AND T Infocity Ltd

ITTA/336/2013HC Telangana20 Aug 2013

M/S.Sahakari Khand Udyog Mandal Ltd vs. Commissioner of Central Excise &Customs

C.A. No.-006832-006832 - 1999Supreme Court09 Mar 2005
For Respondent: Commissioner of Central Excise and Customs
Section 11B

…http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 9 CASE NO.: Appeal (civil) 6832-6833 of 1999 PETITIONER: Sahakari Khand Udyog Mandal Ltd. RESPONDENT: Commissioner of Central Excise and Customs DATE OF JUDGMENT: 09/03/2005 BENCH: RUMA PAL & ARIJIT PASAYAT & C.K. THAKKER JUDGMENT: JUDGMENT Thakker, J. Both these appeals arise out of a common order passed by the Customs Excise and Gold (Control) Appellate Tribunal, Western Regional Bench at Bombay (hereinafter referred to as ‘CEGAT’) on 1st June, 1999 by which it confirmed the orders in original passed by Assistant Collector Central Excise, Valsad and affirm…

(6) 1989 Supp(1) SCC 696- P.M. Aswathanarayana Setty & Others v. State of Karnataka (7) (1 SCC 345) — Cited in 67 Judgments | BharatTax