AIR 1984 SC 684; M. Satyanarayana v. State of Karnataka

2 SCC 512Reported decision1986#23412 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2011 to 2015.

Judgments citing AIR 1984 SC 684; M. Satyanarayana v. State of Karnataka

M/S Star Industries vs. Commissioner of Customs(Imports) Raigad

C.A. No.-006088-006088 - 2013Supreme Court07 Oct 2015
Section 108Section 110Section 111Section 3(1)

…Page 1 JUDGMENT REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 6088 OF 2013 M/S STAR INDUSTRIES .....APPELLANT(S) VERSUS COMMISSIONER OF CUSTOMS (IMPORTS), RAIGAD .....RESPONDENT(S) J U D G M E N T A.K. SIKRI, J. The appellant (hereinafter referred to as the 'assessee') is engaged in the manufacture of Ferro-Alloys falling under Chapter 72 of Central Excise Tariff. One of the inputs for manufacture of Ferro-Alloys is Roasted Molybdenum Ore/Concentrate. The assessee has been regularly importing the aforesaid material i.e. Roasted Molybdenum Ore/Concentrate (herein…

M/S Star Industries vs. Commissioner of Customs(Imports) Raigad

C.A. No.-006088-006088 - 2013Supreme Court07 Oct 2015
Section 108Section 110Section 111Section 3(1)

…Page 1 JUDGMENT REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 6088 OF 2013 M/S STAR INDUSTRIES .....APPELLANT(S) VERSUS COMMISSIONER OF CUSTOMS (IMPORTS), RAIGAD .....RESPONDENT(S) J U D G M E N T A.K. SIKRI, J. The appellant (hereinafter referred to as the 'assessee') is engaged in the manufacture of Ferro-Alloys falling under Chapter 72 of Central Excise Tariff. One of the inputs for manufacture of Ferro-Alloys is Roasted Molybdenum Ore/Concentrate. The assessee has been regularly importing the aforesaid material i.e. Roasted Molybdenum Ore/Concentrate (herein…

Commissioner of Income Tax vs. Agricultural Market Committee

ITTA/227/2011HC Telangana27 Jun 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN

AIR 1984 SC 684; M. Satyanarayana v. State of Karnataka (2 SCC 512) — Cited in 3 Judgments | BharatTax