CIT, Central, Bombay, 63 ITR 232, Auto and Metal Engineers and Others v. Union of India and Others

Ifci Ltd vs. Commissioner of Income Tax

Appeal is dismissed

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…was specifically raised by the assessee itself before the Tribunal. (See Hukumchand Mills Ltd. Vs. CIT, Central, Bombay, 63 ITR 232, Auto and Metal Engineers and Others Vs. Union of India and Others, 229 ITR 383 and The Assam Tribune Vs. CIT & Another, 285 ITR 452]. Furthermore, it would be relevant to point out that the legal position stated in Para 16 by the Tribunal is correct in law and even the assessee is not in a position to dislodge the same. It is for this reason the assessee has taken the plea of double taxation as the amount is surrendered in the Assessment Year 1998-99. ITA No.193…

Ifci Ltd vs. Commissioner of Income Tax

Appeal is dismissed

…was specifically raised by the assessee itself before the Tribunal. (See Hukumchand Mills Ltd. Vs. CIT, Central, Bombay, 63 ITR 232, Auto and Metal Engineers and Others Vs. Union of India and Others, 229 ITR 383 and The Assam Tribune Vs. CIT & Another, 285 ITR 452]. Furthermore, it would be relevant to point out that the legal position stated in Para 16 by the Tribunal is correct in law and even the assessee is not in a position to dislodge the same. It is for this reason the assessee has taken the plea of double taxation as the amount is surrendered in the Assessment Year 1998-99. 2011:DHC:5132-DB…

Ifci Ltd vs. Commissioner of Income Tax

Appeal is dismissed

…was specifically raised by the assessee itself before the Tribunal. (See Hukumchand Mills Ltd. Vs. CIT, Central, Bombay, 63 ITR 232, Auto and Metal Engineers and Others Vs. Union of India and Others, 229 ITR 383 and The Assam Tribune Vs. CIT & Another, 285 ITR 452]. Furthermore, it would be relevant to point out that the legal position stated in Para 16 by the Tribunal is correct in law and even the assessee is not in a position to dislodge the same. It is for this reason the assessee has taken the plea of double taxation as the amount is surrendered in the Assessment Year 1998-99. 2011:DHC:5133-DB…

Ifci Ltd vs. Commissioner of Income Tax

Appeal is dismissed

…was specifically raised by the assessee itself before the Tribunal. (See Hukumchand Mills Ltd. Vs. CIT, Central, Bombay, 63 ITR 232, Auto and Metal Engineers and Others Vs. Union of India and Others, 229 ITR 383 and The Assam Tribune Vs. CIT & Another, 285 ITR 452]. Furthermore, it would be relevant to point out that the legal position stated in Para 16 by the Tribunal is correct in law and even the assessee is not in a position to dislodge the same. It is for this reason the assessee has taken the plea of double taxation as the amount is surrendered in the Assessment Year 1998-99. 2011:DHC:5132-DB…