CIT v. Oil India Ltd.

198 ITR 370High Court1992#12354 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2019 to 2019.

Judgments citing CIT v. Oil India Ltd.

Oil India Ltd., Dibrugarh vs. The Assistant Commissioner of Income Tax, Circle-2, Dibrugarh

ITA 33/GTY/2018[2008-09]Status: DisposedITAT Guwahati26 Aug 2019AY 2008-09

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 251Section 80I

…nature of “new” undertaking so as to ITA No.120-123/G/2008 & 87/G/10, 33/G/18, 325/G/13 & 09/G/14 ACIT, Cir-2 Dib Vs. Oil India Ltd. Page 8 be eligible for sec. 80IB deduction. She cites hon'ble Calcutta high court’s decision in CIT vs. Oil India Ltd. (1992) 198 ITR 370 (Cal) in the taxpayer’s case itself for assessment year 1992-73. She takes us to para 12 & 13 therein. The tribunal’s findings had held the assessee’s oil wells to be “plant” for the purpose of sec. 32(2A) development rebate. It had stated therein that an oil well is an apparatus use for the purpose of deriving income from crude oil after drillin…

Oil India Ltd., Dibrugarh vs. Assistant Commissioner of Income Tax, Circle -2, Dibrugarh

ITA 9/GTY/2014[2010-11]Status: DisposedITAT Guwahati26 Aug 2019AY 2010-11

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 251Section 80I

…nature of “new” undertaking so as to ITA No.120-123/G/2008 & 87/G/10, 33/G/18, 325/G/13 & 09/G/14 ACIT, Cir-2 Dib Vs. Oil India Ltd. Page 8 be eligible for sec. 80IB deduction. She cites hon'ble Calcutta high court’s decision in CIT vs. Oil India Ltd. (1992) 198 ITR 370 (Cal) in the taxpayer’s case itself for assessment year 1992-73. She takes us to para 12 & 13 therein. The tribunal’s findings had held the assessee’s oil wells to be “plant” for the purpose of sec. 32(2A) development rebate. It had stated therein that an oil well is an apparatus use for the purpose of deriving income from crude oil after drillin…

Oil India Ltd., Dibrugarh vs. Assistant Commissioner of Income Tax, Range -2, Dibrugarh

ITA 325/GTY/2013[2009-10]Status: DisposedITAT Guwahati26 Aug 2019AY 2009-10

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 251Section 80I

…nature of “new” undertaking so as to ITA No.120-123/G/2008 & 87/G/10, 33/G/18, 325/G/13 & 09/G/14 ACIT, Cir-2 Dib Vs. Oil India Ltd. Page 8 be eligible for sec. 80IB deduction. She cites hon'ble Calcutta high court’s decision in CIT vs. Oil India Ltd. (1992) 198 ITR 370 (Cal) in the taxpayer’s case itself for assessment year 1992-73. She takes us to para 12 & 13 therein. The tribunal’s findings had held the assessee’s oil wells to be “plant” for the purpose of sec. 32(2A) development rebate. It had stated therein that an oil well is an apparatus use for the purpose of deriving income from crude oil after drillin…

Oil India Ltd., Dibrugarh vs. Additional Commissioner of Income Tax, Range -2, Dibrugarh

ITA 87/GTY/2010[2007-08]Status: DisposedITAT Guwahati26 Aug 2019AY 2007-08

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 251Section 80I

…nature of “new” undertaking so as to ITA No.120-123/G/2008 & 87/G/10, 33/G/18, 325/G/13 & 09/G/14 ACIT, Cir-2 Dib Vs. Oil India Ltd. Page 8 be eligible for sec. 80IB deduction. She cites hon'ble Calcutta high court’s decision in CIT vs. Oil India Ltd. (1992) 198 ITR 370 (Cal) in the taxpayer’s case itself for assessment year 1992-73. She takes us to para 12 & 13 therein. The tribunal’s findings had held the assessee’s oil wells to be “plant” for the purpose of sec. 32(2A) development rebate. It had stated therein that an oil well is an apparatus use for the purpose of deriving income from crude oil after drillin…

The Assistant Commissioner of Income Tax, Circle-2, Dibrugarh vs. Oil India Ltd., Dibrugarh

ITA 123/GTY/2008[2006-07]Status: DisposedITAT Guwahati26 Aug 2019AY 2006-07

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 251Section 80I

…nature of “new” undertaking so as to ITA No.120-123/G/2008 & 87/G/10, 33/G/18, 325/G/13 & 09/G/14 ACIT, Cir-2 Dib Vs. Oil India Ltd. Page 8 be eligible for sec. 80IB deduction. She cites hon'ble Calcutta high court’s decision in CIT vs. Oil India Ltd. (1992) 198 ITR 370 (Cal) in the taxpayer’s case itself for assessment year 1992-73. She takes us to para 12 & 13 therein. The tribunal’s findings had held the assessee’s oil wells to be “plant” for the purpose of sec. 32(2A) development rebate. It had stated therein that an oil well is an apparatus use for the purpose of deriving income from crude oil after drillin…

The Assistant Commissioner of Income Tax, Circle-2, Dibrugarh vs. Oil India Ltd., Dibrugarh

ITA 122/GTY/2008[2005-06]Status: DisposedITAT Guwahati26 Aug 2019AY 2005-06

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 251Section 80I

…nature of “new” undertaking so as to ITA No.120-123/G/2008 & 87/G/10, 33/G/18, 325/G/13 & 09/G/14 ACIT, Cir-2 Dib Vs. Oil India Ltd. Page 8 be eligible for sec. 80IB deduction. She cites hon'ble Calcutta high court’s decision in CIT vs. Oil India Ltd. (1992) 198 ITR 370 (Cal) in the taxpayer’s case itself for assessment year 1992-73. She takes us to para 12 & 13 therein. The tribunal’s findings had held the assessee’s oil wells to be “plant” for the purpose of sec. 32(2A) development rebate. It had stated therein that an oil well is an apparatus use for the purpose of deriving income from crude oil after drillin…

The Assistant Commissioner of Income Tax, Circle-2, Dibrugarh vs. Oil India Ltd., Dibrugarh

ITA 121/GTY/2008[2004-05]Status: DisposedITAT Guwahati26 Aug 2019AY 2004-05

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 251Section 80I

…nature of “new” undertaking so as to ITA No.120-123/G/2008 & 87/G/10, 33/G/18, 325/G/13 & 09/G/14 ACIT, Cir-2 Dib Vs. Oil India Ltd. Page 8 be eligible for sec. 80IB deduction. She cites hon'ble Calcutta high court’s decision in CIT vs. Oil India Ltd. (1992) 198 ITR 370 (Cal) in the taxpayer’s case itself for assessment year 1992-73. She takes us to para 12 & 13 therein. The tribunal’s findings had held the assessee’s oil wells to be “plant” for the purpose of sec. 32(2A) development rebate. It had stated therein that an oil well is an apparatus use for the purpose of deriving income from crude oil after drillin…

The Assistant Commissioner of Income Tax, Circle-2, Dibrugarh vs. Oil India Ltd., Dibrugarh

ITA 120/GTY/2008[2003-04]Status: DisposedITAT Guwahati26 Aug 2019AY 2003-04

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 251Section 80I

…nature of “new” undertaking so as to ITA No.120-123/G/2008 & 87/G/10, 33/G/18, 325/G/13 & 09/G/14 ACIT, Cir-2 Dib Vs. Oil India Ltd. Page 8 be eligible for sec. 80IB deduction. She cites hon'ble Calcutta high court’s decision in CIT vs. Oil India Ltd. (1992) 198 ITR 370 (Cal) in the taxpayer’s case itself for assessment year 1992-73. She takes us to para 12 & 13 therein. The tribunal’s findings had held the assessee’s oil wells to be “plant” for the purpose of sec. 32(2A) development rebate. It had stated therein that an oil well is an apparatus use for the purpose of deriving income from crude oil after drillin…

CIT v. Oil India Ltd. (198 ITR 370) — Cited in 8 Judgments | BharatTax