CIT v. Bipali Textiles Pvt Ltd.

189 ITR 61Reported decision1991#23413 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2016.

Judgments citing CIT v. Bipali Textiles Pvt Ltd.

HARNAM SYNTEX P. LTD,MUMBAI vs. ITO 8(2)-2, MUMBAI

In the result, appeal of the revenue is dismissed and both the appeals of the assessee are allowed

ITA 4459/MUM/2011[2006-07]Status: DisposedITAT Mumbai04 Jan 2016AY 2006-07

Bench: Shri Amit Shukla & Shri Ramit Kochar

For Respondent: Ms. Ritika Agarwal
Section 143(3)Section 145A

…from that, various decisions were also relied upon, the compilation of which have been filed in the separate paper book, along with the synopsis thereof. She drew our attention to the decision in the case of CIT vs Bipali Textiles Pvt Ltd, reported in [1991] 189 ITR 61, wherein, Hon’ble Bombay High Court after referring to CBDT Circular dated 22.11.1955 which had clarified that the activities of twisting and crimping of yarn is to be treated as manufacturing activity, held that such a question of law, whether activities of twisting and crimping of yarn can be treated as activity of manufacturing or not should no…

HARNAM SYNTEX P. LTD,MUMBAI vs. DCIT 8(2), MUMBAI

In the result, appeal of the revenue is dismissed and both the appeals of the assessee are allowed

ITA 4458/MUM/2011[2005-06]Status: DisposedITAT Mumbai04 Jan 2016AY 2005-06

Bench: Shri Amit Shukla & Shri Ramit Kochar

For Respondent: Ms. Ritika Agarwal
Section 143(3)Section 145A

…from that, various decisions were also relied upon, the compilation of which have been filed in the separate paper book, along with the synopsis thereof. She drew our attention to the decision in the case of CIT vs Bipali Textiles Pvt Ltd, reported in [1991] 189 ITR 61, wherein, Hon’ble Bombay High Court after referring to CBDT Circular dated 22.11.1955 which had clarified that the activities of twisting and crimping of yarn is to be treated as manufacturing activity, held that such a question of law, whether activities of twisting and crimping of yarn can be treated as activity of manufacturing or not should no…

DCIT CIR 8(2), MUMBAI vs. HARNAM SYNTEX P. LTD, MUMBAI

In the result, appeal of the revenue is dismissed and both the appeals of the assessee are allowed

ITA 4151/MUM/2011[2005-06]Status: DisposedITAT Mumbai04 Jan 2016AY 2005-06

Bench: Shri Amit Shukla & Shri Ramit Kochar

For Respondent: Ms. Ritika Agarwal
Section 143(3)Section 145A

…from that, various decisions were also relied upon, the compilation of which have been filed in the separate paper book, along with the synopsis thereof. She drew our attention to the decision in the case of CIT vs Bipali Textiles Pvt Ltd, reported in [1991] 189 ITR 61, wherein, Hon’ble Bombay High Court after referring to CBDT Circular dated 22.11.1955 which had clarified that the activities of twisting and crimping of yarn is to be treated as manufacturing activity, held that such a question of law, whether activities of twisting and crimping of yarn can be treated as activity of manufacturing or not should no…

CIT v. Bipali Textiles Pvt Ltd. (189 ITR 61) — Cited in 3 Judgments | BharatTax