CIT v. Central India Industries Ltd.

82 ITR 555Supreme Court of India1971#25713 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2022.

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Judgments citing CIT v. Central India Industries Ltd.

Dy CIT CC-1(4), Mumbai vs. M/S Grasim Industries Ltd., Mumbai

ITA 41/MUM/2021[2018-19]Status: DisposedITAT Mumbai30 Nov 2022AY 2018-19

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri. J.D Mistry, Sr. AdvFor Respondent: Shri Anil Singh
Section 115OSection 115QSection 2

…the Ld. CIT(A) failed to consider the market value of shares on the most proximate date which should be considered for the purpose of correct valuation of shares ignoring the judgment of Hon’ble Apex Court in the case of CIT Vs. Central India Industries Ltd. 82 ITR 555 (SC).” ITA Nos. 1935/MUM/2020 & 41/MUM/2021 Grasim Industries Ltd. 2018-19 4. Whether on the facts and in the circumstances of the case and in law, the Ld. CIT(A) was justified in holding that deemed dividend cannot exceed the general reserves of company considering the fact that the profit/surplus was distributed by Grasim Industries Limited dire…

Grasim Industries Ltd., Mumbai vs. Dy CIT, Central Circle-1(4), Mumbai

ITA 1935/MUM/2020[2018-19]Status: DisposedITAT Mumbai30 Nov 2022AY 2018-19

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri. J.D Mistry, Sr. AdvFor Respondent: Shri Anil Singh
Section 115OSection 115QSection 2

…the Ld. CIT(A) failed to consider the market value of shares on the most proximate date which should be considered for the purpose of correct valuation of shares ignoring the judgment of Hon’ble Apex Court in the case of CIT Vs. Central India Industries Ltd. 82 ITR 555 (SC).” ITA Nos. 1935/MUM/2020 & 41/MUM/2021 Grasim Industries Ltd. 2018-19 4. Whether on the facts and in the circumstances of the case and in law, the Ld. CIT(A) was justified in holding that deemed dividend cannot exceed the general reserves of company considering the fact that the profit/surplus was distributed by Grasim Industries Limited dire…

M/S Givo Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal filed by the assessee stands allowed for statistical purposes

ITA 2041/DEL/2013[2006-07]Status: DisposedITAT Delhi27 Jul 2016AY 2006-07

Bench: Shri G. D. Agrawal, Hon’Ble & Smt. Beena A. Pillai

For Appellant: Shri Vinod Kumar Bindal, CAFor Respondent: Shri T. Vasanthan, Sr. DR
Section 143(1)Section 143(2)Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘C’, NEW DELHI BEFORE SHRI G. D. AGRAWAL, HON’BLE VICE PRESIDENT AND SMT. BEENA A. PILLAI, JUDICIAL MEMBER I.T.A. No.2041/Del/2013 (Assessment Year2006-07) Givo Ltd., Vs. DCIT, Circle 12(1), C/o Vinod Kumar New Delhi Bindal & Co. C.A., Shiv Sushil Bhawan, D-219, Vivek Vihar I, New Delhi – 110 095 GIR / PAN :AAACG3928L (Appellant) (Respondent) Appellant by :Shri Vinod Kumar Bindal, CA Respondent by :Shri T. Vasanthan, Sr. DR Date of hearing: 13.07.2016 Date of Pronouncement: 27.07.2016 ORDER PER BEENA A. PILLAI, JM: The present appeal has been filed by the asses…

CIT v. Central India Industries Ltd. (82 ITR 555) — Cited in 3 Judgments | BharatTax