CIT v. Mahavir Spinning Mills Ltd.

303 ITR 353High Court2008#24384 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2017 to 2021.

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Judgments citing CIT v. Mahavir Spinning Mills Ltd.

P I Industries Limited, Udaipur vs. Pr. CIT, Udaipur

ITA 4/JODH/2021[2016-17]Status: DisposedITAT Jodhpur08 Sept 2021AY 2016-17

Bench: Shri Sandeep Gosain & Shri Vikram Singh Yadavassessment Year:2016-17 Pi Industries Limited, Vs. Pr.Cit, Udaisagar Road, Udaipur. Udaipur-313001. Pan No. Aabcp 2183 M

Section 115JSection 143(3)Section 263Section 32ASection 35(1)(iv)Section 80ISection 92C

…0 dated 28.08.2017 (Rajasthan) d. CIT v. Deepak Real Estate Developers (India) Pvt. Ltd. (DBITA 581/2011 dated 03.03.2014 Rajasthan High Court) e. CIT v. Reliance Communication Ltd. (2016) 76 Taxmann.com 226 (SC), f. CIT vs. Mahavir Spinning Mills Ltd. (2008) 303 ITR 353 g. CIT vs. PANKAJ DHIRAJLAL DHRUVE (2008) 305 ITR 332 8 ITA 04/Jodh/2021 PI Industries Ltd. Vs PCIT h. CIT vs. Nahar Exports Ltd. (2008) 173 TAXMAN 3 i. Virendra Kumar Jhamb vs. CIT (2009) 222 CTR (Bom) 88 j. CIT V/s. GirdhariLal (2002) 258 ITR 331 (Raj) (DB) k. CIT V/s. ArvindJewllers (2002) 259 ITR 502 l. CIT V/s. Shiv HariMadhu Sudan (1998) 2…

Secure Meters Limited, Udaipur vs. Pr. CIT, Udaipur

ITA 2/JODH/2021[2016-17]Status: DisposedITAT Jodhpur02 Sept 2021AY 2016-17

Bench: Shri Sandeep Gosain & Shri Vikram Singh Yadavassessment Year:2016-17 Secure Meters Limited, Vs. Pr.Cit, E-Class, Pratap Nagar Udaipur. Industrial Area, Udaipur-313001. Pan No. Aaccs 8785 M

Section 115JSection 143(3)Section 263Section 43ASection 92C

…0 dated 28.08.2017 (Rajasthan) d. CIT v. Deepak Real Estate Developers (India) Pvt. Ltd. (DBITA 581/2011 dated 03.03.2014 Rajasthan High Court) e. CIT v. Reliance Communication Ltd. (2016) 76 Taxmann.com 226 (SC), f. CIT vs. Mahavir Spinning Mills Ltd. (2008) 303 ITR 353 g. CIT vs. PANKAJ DHIRAJLAL DHRUVE (2008) 305 ITR 332 h. CIT vs. Nahar Exports Ltd. (2008) 173 TAXMAN 3 i. Virendra Kumar Jhamb vs. CIT (2009) 222 CTR (Bom) 88 j. CIT V/s. GirdhariLal (2002) 258 ITR 331 (Raj) (DB) k. CIT V/s. ArvindJewllers (2002) 259 ITR 502 l. CIT V/s. Shiv HariMadhu Sudan (1998) 233 ITR 649 (Raj) m. CIT V/s. Mehsana District C…

Shri Dron Sureshkumar Rao, Baroda vs. The Income Tax Officer, Ward-2(4), Baroda

In the result, appeal of the assessee is allowed

ITA 1378/AHD/2013[2008-09]Status: DisposedITAT Ahmedabad04 Dec 2017AY 2008-09

Bench: Shri Rajpal Yadav

For Appellant: Shri Tushar Hemani, ARFor Respondent: Ms.Sonia Kumar, SR.DR
Section 43(5)

…t to be allowed. Reliance is placed on the following decisions wherein the ratio of the order of the Hon'ble Supreme Court in the case of Goetze India Ltd. 284 ITR 323 is examined: • Romeo International 221 CTR 491 (P&H) • CIT vs. Mahavir Spinning Mills Ltd. 303 ITR 353 (P&H) 4 • Earesson Net Work Power India Pvt. Ltd. 19 DTR 441 (Mum.) • Chicago Pneumatic India Limited 15 SOT 252 (Mum) • MoserBaer95ITR148(AT)(Del.) Without prejudice to the above, it is with respect submitted that there may be restrictions with regard to additional claim, not made in the return of income, on the Ld. A.O. However, such restricti…

CIT v. Mahavir Spinning Mills Ltd. (303 ITR 353) — Cited in 3 Judgments | BharatTax