Cffl v. Sugali Swgar Warks (P) I-td

236 ITR 5181Reported decision#15391 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2011 to 2011.

Judgments citing Cffl v. Sugali Swgar Warks (P) I-td

The Motor & General Finance Lt vs. Commissioner of Income Tax VI

ITA/123/2007HC Delhi18 Feb 2011

Bench: CASES PERTAINING TO SPECIAL BENCHES

…remained unclaimed with the assessee for a longtime and the claim of such money becomes barred by limitation. The Court has held that the ratio of CIT Vs. Kesaria Tea Co. Ltd. \QOO2) 254 ITR 434 I and of the decision in Cffl Vs. Sugali Swgar Warks (P) I-td, | 236 ITR 5181 related to statutory liabilities. . Further, in the following cases, the amounts transferred to the profit and loss account were held to be chargeable receipts of the assessee from trade:- (a) (b) (c) (d) CIT Vs, AVM , 146 ITR 355. Punjab Steel Scrap Merchants Ass. Vs. ClT, 43 ITR 164. CIT Vs. Batlibol, 149 ITR 664. Punjab Distilling lndustries…

Commissioner of Income Tax Del vs. The Motor & General Finance Lt

ITA/231/2007HC Delhi18 Feb 2011

Bench: CASES PERTAINING TO SPECIAL BENCHES

…remained unclaimed with the assessee for a longtime and the claim of such money becomes barred by limitation. The Court has held that the ratio of CIT Vs. Kesaria Tea Co. Ltd. \QOO2) 254 ITR 434 I and of the decision in Cffl Vs. Sugali Swgar Warks (P) I-td, | 236 ITR 5181 related to statutory liabilities. . Further, in the following cases, the amounts transferred to the profit and loss account were held to be chargeable receipts of the assessee from trade:- (a) (b) (c) (d) CIT Vs, AVM , 146 ITR 355. Punjab Steel Scrap Merchants Ass. Vs. ClT, 43 ITR 164. CIT Vs. Batlibol, 149 ITR 664. Punjab Distilling lndustries…

Commissioner of Income Tax Del vs. The Motor & General Finance Lt

ITA/209/2007HC Delhi18 Feb 2011

Bench: CASES PERTAINING TO SPECIAL BENCHES

…remained unclaimed with the assessee for a longtime and the claim of such money becomes barred by limitation. The Court has held that the ratio of CIT Vs. Kesaria Tea Co. Ltd. \QOO2) 254 ITR 434 I and of the decision in Cffl Vs. Sugali Swgar Warks (P) I-td, | 236 ITR 5181 related to statutory liabilities. . Further, in the following cases, the amounts transferred to the profit and loss account were held to be chargeable receipts of the assessee from trade:- (a) (b) (c) (d) CIT Vs, AVM , 146 ITR 355. Punjab Steel Scrap Merchants Ass. Vs. ClT, 43 ITR 164. CIT Vs. Batlibol, 149 ITR 664. Punjab Distilling lndustries…

The Motor & General Finance Lt vs. Commissioner of Income Tax VI

ITA/117/2007HC Delhi18 Feb 2011

Bench: CASES PERTAINING TO SPECIAL BENCHES

…remained unclaimed with the assessee for a longtime and the claim of such money becomes barred by limitation. The Court has held that the ratio of CIT Vs. Kesaria Tea Co. Ltd. \QOO2) 254 ITR 434 I and of the decision in Cffl Vs. Sugali Swgar Warks (P) I-td, | 236 ITR 5181 related to statutory liabilities. . Further, in the following cases, the amounts transferred to the profit and loss account were held to be chargeable receipts of the assessee from trade:- (a) (b) (c) (d) CIT Vs, AVM , 146 ITR 355. Punjab Steel Scrap Merchants Ass. Vs. ClT, 43 ITR 164. CIT Vs. Batlibol, 149 ITR 664. Punjab Distilling lndustries…

The Motor & General Finance Lt vs. Commissioner of Income Tax VI

ITA/124/2007HC Delhi18 Feb 2011

Bench: CASES PERTAINING TO SPECIAL BENCHES

…remained unclaimed with the assessee for a longtime and the claim of such money becomes barred by limitation. The Court has held that the ratio of CIT Vs. Kesaria Tea Co. Ltd. \QOO2) 254 ITR 434 I and of the decision in Cffl Vs. Sugali Swgar Warks (P) I-td, | 236 ITR 5181 related to statutory liabilities. . Further, in the following cases, the amounts transferred to the profit and loss account were held to be chargeable receipts of the assessee from trade:- (a) (b) (c) (d) CIT Vs, AVM , 146 ITR 355. Punjab Steel Scrap Merchants Ass. Vs. ClT, 43 ITR 164. CIT Vs. Batlibol, 149 ITR 664. Punjab Distilling lndustries…

The Commissioner of Income Tax vs. The Motor & General Finance Lt

ITA/331/2007HC Delhi18 Feb 2011

Bench: CASES PERTAINING TO SPECIAL BENCHES

…remained unclaimed with the assessee for a longtime and the claim of such money becomes barred by limitation. The Court has held that the ratio of CIT Vs. Kesaria Tea Co. Ltd. \QOO2) 254 ITR 434 I and of the decision in Cffl Vs. Sugali Swgar Warks (P) I-td, | 236 ITR 5181 related to statutory liabilities. . Further, in the following cases, the amounts transferred to the profit and loss account were held to be chargeable receipts of the assessee from trade:- (a) (b) (c) (d) CIT Vs, AVM , 146 ITR 355. Punjab Steel Scrap Merchants Ass. Vs. ClT, 43 ITR 164. CIT Vs. Batlibol, 149 ITR 664. Punjab Distilling lndustries…

Cffl v. Sugali Swgar Warks (P) I-td (236 ITR 5181) — Cited in 6 Judgments | BharatTax