Carew and Co. Ltd. v. Union of India

2 SCC 791Reported decision1975#23544 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2012 to 2022.

Judgments citing Carew and Co. Ltd. v. Union of India

MEDIA RESEARCH USERS COUNCIL,MUMBAI vs. ADIT (E) 1(1), MUMBAI

Appeal of the revenue is dismissed

ITA 6459/MUM/2012[2006-07]Status: DisposedITAT Mumbai29 Mar 2022AY 2006-07

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Ble & Media Research Users Council V. Addl. Dit(E)– 1(1) 128, Tv Industrial Estate Piramal Chambers, Lalbaug S.K. Ahire Marg, Worli Mumbai – 400 012 Mumbai – 400012 Pan: Aaatm5433F (Appellant) (Respondent) Media Research Users Council V. Addl. Dit(E)– Range 1 128, Tv Industrial Estate Piramal Chambers, Lalbaug S.K. Ahire Marg, Worli Mumbai – 400 012 Mumbai – 400012 Pan: Aaatm5433F (Appellant) (Respondent)

For Appellant: Shri Niraj ShethFor Respondent: Shri C.T. Mathews
Section 11Section 12ASection 13Section 13(1)(c)Section 13(3)(e)Section 25

…at shareholders' only right 22 Media Research Users Council is to get dividend if and when the company declares it, to participate in the liquidation proceeds and to vote at the shareholders' meeting. Refer also to Carew and Co. Ltd. v. Union of India [(1975)2 SCC 791] and Carrasco Investments Ltd. v. Directorate of Enforcement [(1994) 79 Comp Cas 631 (Del)]. 258. Holding company, of course, if the subsidiary is a WOS, may appoint or remove any Director if it so desires by a resolution in the general body meeting of the subsidiary. Holding companies and subsidiaries can be considered as single economic entity an…

MEDIA RESEARCH USERS COUNCIL,MUMBAI vs. ADDL DIT (E) RG 1, MUMBAI

Appeal of the revenue is dismissed

ITA 7108/MUM/2010[2007-08]Status: DisposedITAT Mumbai29 Mar 2022AY 2007-08

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Ble & Media Research Users Council V. Addl. Dit(E)– 1(1) 128, Tv Industrial Estate Piramal Chambers, Lalbaug S.K. Ahire Marg, Worli Mumbai – 400 012 Mumbai – 400012 Pan: Aaatm5433F (Appellant) (Respondent) Media Research Users Council V. Addl. Dit(E)– Range 1 128, Tv Industrial Estate Piramal Chambers, Lalbaug S.K. Ahire Marg, Worli Mumbai – 400 012 Mumbai – 400012 Pan: Aaatm5433F (Appellant) (Respondent)

For Appellant: Shri Niraj ShethFor Respondent: Shri C.T. Mathews
Section 11Section 12ASection 13Section 13(1)(c)Section 13(3)(e)Section 25

…at shareholders' only right 22 Media Research Users Council is to get dividend if and when the company declares it, to participate in the liquidation proceeds and to vote at the shareholders' meeting. Refer also to Carew and Co. Ltd. v. Union of India [(1975)2 SCC 791] and Carrasco Investments Ltd. v. Directorate of Enforcement [(1994) 79 Comp Cas 631 (Del)]. 258. Holding company, of course, if the subsidiary is a WOS, may appoint or remove any Director if it so desires by a resolution in the general body meeting of the subsidiary. Holding companies and subsidiaries can be considered as single economic entity an…

M/S UNTIED ESTATE vs. M/S PEBBLE BAY DEVELOPERS PVT LTD

WP/40725/2010HC Karnataka03 Sept 2012

Bench: The Hon’Ble Mr.Justice Ravi Malimath Writ Petition Nos.40725-40726/2010 (Gm-Cpc) Between: 1. M/S. United Estate, No.16, Railway Parallel Road, Kumara Park East, Bangalore – 560 001, (Represented By Its Director, Mr. Santosh Kumar C.L.) 2. H V Gowthama, Chartered Accountant, Gowthama & Company, 23/57, 41St Cross, East End, C Main Road, 9Th Block, Jayanagar, Bangalore – 560 059. … Petitioners (By Sri K. Anandarama For M/S.Anandaram Prashanth Vikram, Adv.) And: 1. M/S. Pebble Bay Developers Pvt. Ltd., Raheja Chambers, Linking Road & Main Avenue, Santa Cruz (West) Mumbai – 400 054. Branch Office At: Onyx Centre, No.5, 4Th Floor, Museum Road

Section 151

…1 IN THE HIGH COURT OF KARNATAKA, BANGALORE ON THE 3RD DAY OF SEPTEMBER 2012 BEFORE THE HON’BLE MR.JUSTICE RAVI MALIMATH WRIT PETITION NOS.40725-40726/2010 (GM-CPC) BETWEEN: 1. M/s. United Estate, No.16, Railway Parallel Road, Kumara Park East, Bangalore – 560 001, (Represented by its Director, Mr. Santosh Kumar C.L.) 2. H V Gowthama, Chartered Accountant, Gowthama and Company, 23/57, 41st Cross, East End, C Main Road, 9th Block, Jayanagar, Bangalore – 560 059. … PETITIONERS (By Sri K. Anandarama for M/s.Anandaram Prashanth Vikram, Adv.) AND: 1. M/s. Pebble Bay Developers Pvt. Ltd., Raheja Chambers, Linking…

Carew and Co. Ltd. v. Union of India (2 SCC 791) — Cited in 3 Judgments | BharatTax