Basant Industries v. Addl. Collector of Customs

81 ELT 195Reported decision1996#18312 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2022 to 2023.

Judgments citing Basant Industries v. Addl. Collector of Customs

Commissioner of Income Tax- IT and TP vs. M/s. Louis Berger International Inc

ITTA/108/2022HC Telangana25 Sept 2023

Bench: P.SAM KOSHY,LAXMI NARAYANA ALISHETTY

Commissioner of Income Tax-II vs. M/s. Andhra Pradesh Mineral Development Corporation Ltd

ITTA/94/2022HC Telangana24 Aug 2023

Bench: P.SAM KOSHY,LAXMI NARAYANA ALISHETTY

Principal Comnr. of Income Tax, Sambalpur Range vs. M/S. Tata Sponge Iron Ltd

ITA/96/2022HC Orissa17 Aug 2023

Bench: MR. JUSTICE ARINDAM SINHA,MR. JUSTICE SANJAY KUMAR MISHRA

Commissioner of Income Tax (Exemptions) Delhi vs. Servants of People Society

ITA/27/2022HC Delhi11 Feb 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE NAVIN CHAWLA

…pecial consideration in Padia Sales Corpn. v. Collector of Customs [1993 Supp (4) SCC 57] justifying the rejection of price paid as the transaction value. On the other hand in Basant Industries v. Addl. Collector of Customs [1995 Supp (3) SCC 320 : (1996) 81 ELT 195] a special quotation for an ―old and valued customer‖ was upheld as not being a special circumstance. 18. The decision in Sharp Business Machines (P) Ltd. [(1991) 1 SCC 154 : 1991 SCC (Cri) 114] relied upon by the respondent is another case where the transaction value was rejected. In that case, the importer had wrongly misdescribed the impo…

Commissioner of Income Tax (Exemptions) Delhi vs. Servants of People Society

ITA/26/2022HC Delhi11 Feb 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE NAVIN CHAWLA

…pecial consideration in Padia Sales Corpn. v. Collector of Customs [1993 Supp (4) SCC 57] justifying the rejection of price paid as the transaction value. On the other hand in Basant Industries v. Addl. Collector of Customs [1995 Supp (3) SCC 320 : (1996) 81 ELT 195] a special quotation for an ―old and valued customer‖ was upheld as not being a special circumstance. 18. The decision in Sharp Business Machines (P) Ltd. [(1991) 1 SCC 154 : 1991 SCC (Cri) 114] relied upon by the respondent is another case where the transaction value was rejected. In that case, the importer had wrongly misdescribed the impo…

Basant Industries v. Addl. Collector of Customs (81 ELT 195) — Cited in 5 Judgments | BharatTax