CIT v. Nayyars Minerals Exports Pvt.Ltd.

231 ITR 864Reported decision#23803 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2020.

Judgments citing CIT v. Nayyars Minerals Exports Pvt.Ltd.

Tyco Valves & Controls (India) Pvt. Ltd., Baroda vs. The ACIT, Circle- 4, Baroda

In the result, we hereby confirm the findings of ld

ITA 2799/AHD/2012[2006-07]Status: DisposedITAT Ahmedabad22 Jan 2020AY 2006-07

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy1. आयकर अपील सं./Ita No.2779/Ahd/2012 2. आयकर अपील सं./Ita No.2799/Ahd/2012 ("नधा"रण वष"/Assessment Year : 2006-07)

For Appellant: Shri S.N. Soparkar, Sr.AdvFor Respondent: Shri Mahesh Shah, CIT-DR
Section 92C(2)

…n hire had costed less than the 20% of the total value of the machinery, therefore the impugned restrictive clause of section 10(b) was otherwise incorrectly invoked by the AO. For this proposition case laws cited was CIT vs. Nayyars Minerals Exports Pvt.Ltd. 231 ITR 864 (H.P.). A calculation in this regard has also been furnished; however, at this stage of second appeal no verification about the correctness of the said calculation is ITA No.2779/Ahd/2012 (by revenue), ITA No.2799/Ahd/2012 (by assessee)& ACIT vs. M/s.Tyco Valves & Controls (I) Pvt.Ltd. Asst.Year - 2006-07 possible. Let it be as it is; notwithsta…

The ACIT, Circle- 4, Baroda vs. Tyco Valves & Controls (India) Pvt. Ltd., Baroda

In the result, we hereby confirm the findings of ld

ITA 2779/AHD/2012[2006-07]Status: DisposedITAT Ahmedabad22 Jan 2020AY 2006-07

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy1. आयकर अपील सं./Ita No.2779/Ahd/2012 2. आयकर अपील सं./Ita No.2799/Ahd/2012 ("नधा"रण वष"/Assessment Year : 2006-07)

For Appellant: Shri S.N. Soparkar, Sr.AdvFor Respondent: Shri Mahesh Shah, CIT-DR
Section 92C(2)

…n hire had costed less than the 20% of the total value of the machinery, therefore the impugned restrictive clause of section 10(b) was otherwise incorrectly invoked by the AO. For this proposition case laws cited was CIT vs. Nayyars Minerals Exports Pvt.Ltd. 231 ITR 864 (H.P.). A calculation in this regard has also been furnished; however, at this stage of second appeal no verification about the correctness of the said calculation is ITA No.2779/Ahd/2012 (by revenue), ITA No.2799/Ahd/2012 (by assessee)& ACIT vs. M/s.Tyco Valves & Controls (I) Pvt.Ltd. Asst.Year - 2006-07 possible. Let it be as it is; notwithsta…

Tyco Valves & Controls (India) Pvt. Ltd., Baroda vs. The Dy.CIT, Baroda Cir- 4, Baroda

In the result, Assessee’s appeal is partly allowed for statistical purpose

ITA 2993/AHD/2011[2007-08-]Status: DisposedITAT Ahmedabad22 Jan 2020

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri S.N. Soparkar, Sr.AdvFor Respondent: Shri Mahesh Shah, CIT-DR
Section 10BSection 144C(5)Section 920(2)

…n hire had costed less than the 20% of the total value of the machinery, therefore the impugned restrictive clause of section 10(b) was otherwise incorrectly invoked by the AO. For this proposition case laws cited was CIT vs. Nayyars Minerals Exports Pvt.Ltd. 231 ITR 864 (H.P.). A calculation in this regard has also been furnished; however, at this stage of second appeal no verification about the correctness of the said calculation is possible. Let it be as it is; notwithstanding this alternate plea do not survive anymore because we have already taken a view in assessee's favour as discussed in above paras. In th…

CIT v. Nayyars Minerals Exports Pvt.Ltd. (231 ITR 864) — Cited in 3 Judgments | BharatTax