ApexCou.rtinthecaseofComtnissioneroflncomeTax v. Lovely Exports (P) Ltd' 121

6 CTR 195Supreme Court of India#14298 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 357,294 Indian tax judgments — from 2011 to 2011.

Judgments citing ApexCou.rtinthecaseofComtnissioneroflncomeTax v. Lovely Exports (P) Ltd' 121

Infomediary India Pvt Ltd vs. Commissioner of Income Tax

Appeals of the assessee are allowed

ITA/1229/2010HC Delhi23 Dec 2011

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 68Section 68o

…bunaI in deleting the addition,aSCIT(A)had'confirmedtheordersoftheAo . agreeing with his reasons. The order of the Tribunal is very briefandappealwasal|owedfo|lowingthejudgmentofthe ApexCou.rtinthecaseofComtnissioneroflncomeTax Vs. Lovely Exports (P) Ltd' 121'6 CTR 195 (SC)I and CommissioneroflncomeTaxVs.DivineLeasingand Financel-td,|2ggITR268]ofthisCourt.Theentire discussion can be traced in para 3 of the'impugned order: ..3.WehaveconsideredtherivaIsubmission'A perusa|oftheorderoftheHqn,b|eSupremeCourtinthe caseofDivineLeasingandFinanceLtd.referredtosupra isinregardtoSLPriteduytheRevenueagainsttheorder ofHon'ble…

CIT vs. Laxman Industrial Resources Ltd

Appeals of the assessee are allowed

ITA/339/2011HC Delhi23 Dec 2011

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…bunaI in deleting the addition,aSCIT(A)had'confirmedtheordersoftheAo . agreeing with his reasons. The order of the Tribunal is very briefandappealwasal|owedfo|lowingthejudgmentofthe ApexCou.rtinthecaseofComtnissioneroflncomeTax Vs. Lovely Exports (P) Ltd' 121'6 CTR 195 (SC)I and CommissioneroflncomeTaxVs.DivineLeasingand Financel-td,|2ggITR268]ofthisCourt.Theentire discussion can be traced in para 3 of the'impugned order: ..3.WehaveconsideredtherivaIsubmission'A perusa|oftheorderoftheHqn,b|eSupremeCourtinthe caseofDivineLeasingandFinanceLtd.referredtosupra isinregardtoSLPriteduytheRevenueagainsttheorder ofHon'ble…

Commissioner of Income Tax vs. Vijay Foils P.Ltd

Appeals of the assessee are allowed

ITA/29/2010HC Delhi23 Dec 2011

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 68Section 68o

…bunaI in deleting the addition,aSCIT(A)had'confirmedtheordersoftheAo . agreeing with his reasons. The order of the Tribunal is very briefandappealwasal|owedfo|lowingthejudgmentofthe ApexCou.rtinthecaseofComtnissioneroflncomeTax Vs. Lovely Exports (P) Ltd' 121'6 CTR 195 (SC)I and CommissioneroflncomeTaxVs.DivineLeasingand Financel-td,|2ggITR268]ofthisCourt.Theentire discussion can be traced in para 3 of the'impugned order: ..3.WehaveconsideredtherivaIsubmission'A perusa|oftheorderoftheHqn,b|eSupremeCourtinthe caseofDivineLeasingandFinanceLtd.referredtosupra isinregardtoSLPriteduytheRevenueagainsttheorder ofHon'ble…

CIT vs. Jh Finvest Pvt Ltd

Appeals of the assessee are allowed

ITA/1710/2010HC Delhi23 Dec 2011

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 68Section 68o

…bunaI in deleting the addition,aSCIT(A)had'confirmedtheordersoftheAo . agreeing with his reasons. The order of the Tribunal is very briefandappealwasal|owedfo|lowingthejudgmentofthe ApexCou.rtinthecaseofComtnissioneroflncomeTax Vs. Lovely Exports (P) Ltd' 121'6 CTR 195 (SC)I and CommissioneroflncomeTaxVs.DivineLeasingand Financel-td,|2ggITR268]ofthisCourt.Theentire discussion can be traced in para 3 of the'impugned order: ..3.WehaveconsideredtherivaIsubmission'A perusa|oftheorderoftheHqn,b|eSupremeCourtinthe caseofDivineLeasingandFinanceLtd.referredtosupra isinregardtoSLPriteduytheRevenueagainsttheorder ofHon'ble…

Infomediary India Pvt Ltd vs. Comissioner of Income Tax

Appeals of the assessee are allowed

ITA - 1228 / 2010HC Delhi23 Dec 2011
Section 68Section 68o

…bunaI in deleting the addition,aSCIT(A)had'confirmedtheordersoftheAo . agreeing with his reasons. The order of the Tribunal is very briefandappealwasal|owedfo|lowingthejudgmentofthe ApexCou.rtinthecaseofComtnissioneroflncomeTax Vs. Lovely Exports (P) Ltd' 121'6 CTR 195 (SC)I and CommissioneroflncomeTaxVs.DivineLeasingand Financel-td,|2ggITR268]ofthisCourt.Theentire discussion can be traced in para 3 of the'impugned order: ..3.WehaveconsideredtherivaIsubmission'A perusa|oftheorderoftheHqn,b|eSupremeCourtinthe caseofDivineLeasingandFinanceLtd.referredtosupra isinregardtoSLPriteduytheRevenueagainsttheorder ofHon'ble…

Commissioner of Income Tax-III vs. Sham Mohan Pvt Ltd

Appeals of the assessee are allowed

ITA - 726 / 2011HC Delhi23 Dec 2011

…bunaI in deleting the addition,aSCIT(A)had'confirmedtheordersoftheAo . agreeing with his reasons. The order of the Tribunal is very briefandappealwasal|owedfo|lowingthejudgmentofthe ApexCou.rtinthecaseofComtnissioneroflncomeTax Vs. Lovely Exports (P) Ltd' 121'6 CTR 195 (SC)I and CommissioneroflncomeTaxVs.DivineLeasingand Financel-td,|2ggITR268]ofthisCourt.Theentire discussion can be traced in para 3 of the'impugned order: ..3.WehaveconsideredtherivaIsubmission'A perusa|oftheorderoftheHqn,b|eSupremeCourtinthe caseofDivineLeasingandFinanceLtd.referredtosupra isinregardtoSLPriteduytheRevenueagainsttheorder ofHon'ble…

Commissioner of Income Tax vs. Vijay Foils P.Ltd

Appeals of the assessee are allowed

ITA - 29 / 2010HC Delhi23 Dec 2011
Section 68Section 68o

…bunaI in deleting the addition,aSCIT(A)had'confirmedtheordersoftheAo . agreeing with his reasons. The order of the Tribunal is very briefandappealwasal|owedfo|lowingthejudgmentofthe ApexCou.rtinthecaseofComtnissioneroflncomeTax Vs. Lovely Exports (P) Ltd' 121'6 CTR 195 (SC)I and CommissioneroflncomeTaxVs.DivineLeasingand Financel-td,|2ggITR268]ofthisCourt.Theentire discussion can be traced in para 3 of the'impugned order: ..3.WehaveconsideredtherivaIsubmission'A perusa|oftheorderoftheHqn,b|eSupremeCourtinthe caseofDivineLeasingandFinanceLtd.referredtosupra isinregardtoSLPriteduytheRevenueagainsttheorder ofHon'ble…