CIT v. Investa Industrial Corporation Ltd.

119 ITR 360Reported decision#18802 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2021 to 2025.

Judgments citing CIT v. Investa Industrial Corporation Ltd.

Brahm Precision Materials Pvt. Ltd., Aurangabad vs. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, New Delhi

In the result, appeal of the assessee for A

ITA 425/PUN/2025[2020-21]Status: DisposedITAT Pune13 Oct 2025AY 2020-21

Bench: Dr. Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1183/Pun/2023 And

Section 143(3)Section 250Section 68

…required to be treated as business loss. The Assessee placed reliance, inter alia, on a judgment of the Hon'ble Supreme Court in the case of Patnaik & Co. Ltd. Vs. CIT, 161 ITR 365 and of this Court in the case of CIT vs. Investa Industrial Corporation Ltd., 119 ITR 360. The alternate argument and which was canvassed without prejudice need not detain us. 7. The Commissioner and the Tribunal concurrently found that the Camelot was fully owned subsidiary of the Assessee and engaged in the manufacturing of tooth brushes exclusively for the sole client namely the Assessee. Shares purchased of Camelot were also sold…

Brahm Precision Materials Pvt Ltd, Aurangabad vs. CIT(A), National Faceless Appeal Centre (NFAC) Delhi

In the result, appeal of the assessee for A

ITA 1183/PUN/2023[2018-19]Status: DisposedITAT Pune13 Oct 2025AY 2018-19

Bench: Dr. Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1183/Pun/2023 And

Section 143(3)Section 250Section 68

…required to be treated as business loss. The Assessee placed reliance, inter alia, on a judgment of the Hon'ble Supreme Court in the case of Patnaik & Co. Ltd. Vs. CIT, 161 ITR 365 and of this Court in the case of CIT vs. Investa Industrial Corporation Ltd., 119 ITR 360. The alternate argument and which was canvassed without prejudice need not detain us. 7. The Commissioner and the Tribunal concurrently found that the Camelot was fully owned subsidiary of the Assessee and engaged in the manufacturing of tooth brushes exclusively for the sole client namely the Assessee. Shares purchased of Camelot were also sold…

The DCIT, Circle-4, Ahmedabad vs. Ghcl Limited, Ahmedabad

ITA 976/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad05 Mar 2021AY 2009-10
For Appellant: Shri S. N. Soparkar, Sr. A.R. &For Respondent: Shri Mohd. Usman, CIR-D.R. &
Section 143(2)Section 144C(2)(b)Section 144C(5)Section 14ASection 37(1)Section 92C

…equired to be treated as business loss. The Assessee placed reliance, inter alia, on a judgment of the Hon'ble Supreme Court in the case of Patnaik. &. Co. Ltd. Vs. C1T, 161 ITR 365 and of this Court in the case of CIT vs. Investa Industrial Corporation Ltd., 119 ITR 360, The alternate argument and which was canvassed without prejudice need not detain us. 7. The Commissioner and the Tribunal concurrently found that the Camelot was fu.ly owned subsidiary of the Assessee and engaged in the manufacturing of tooth brushes exclusively for the sole client namely the Assessee. Shares purchased of Carnelot were also sold…

Ghcl Limited, Ahmedabad vs. The Dy.CIT., Circle-4, Ahmedabad

ITA 1042/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad05 Mar 2021AY 2009-10
For Appellant: Shri S. N. Soparkar, Sr. A.R. &For Respondent: Shri Mohd. Usman, CIR-D.R. &
Section 143(2)Section 144C(2)(b)Section 144C(5)Section 14ASection 37(1)Section 92C

…equired to be treated as business loss. The Assessee placed reliance, inter alia, on a judgment of the Hon'ble Supreme Court in the case of Patnaik. &. Co. Ltd. Vs. C1T, 161 ITR 365 and of this Court in the case of CIT vs. Investa Industrial Corporation Ltd., 119 ITR 360, The alternate argument and which was canvassed without prejudice need not detain us. 7. The Commissioner and the Tribunal concurrently found that the Camelot was fu.ly owned subsidiary of the Assessee and engaged in the manufacturing of tooth brushes exclusively for the sole client namely the Assessee. Shares purchased of Carnelot were also sold…

CIT v. Investa Industrial Corporation Ltd. (119 ITR 360) — Cited in 4 Judgments | BharatTax