CIT v. P. Alikunju

166 ITR 611Reported decision1987#22986 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2018.

Judgments citing CIT v. P. Alikunju

M/S Xerox India Ltd., Gurgaon vs. DCIT, New Delhi

In the result appeal of the revenue is dismissed and appeal of the assessee is allowed

ITA 2896/DEL/2013[1998-99]Status: DisposedITAT Delhi05 Nov 2018AY 1998-99

Bench: Shri Amit Shukla & Shri L.P. Sahu

For Appellant: Shri Ajay Wadhwa, AdvocateFor Respondent: Shri Amit Jain, Sr.DR
Section 143(3)Section 36(1)(ii)Section 43B

…is allowable u/s 36(1)(ii) read with section 43B the list of such judgments relied upon by him are as under :- i. Hon’ble Bombay High Court in the case of Sesa Goa Ltd. (2009) 316 ITR 399; ii. Hon’ble Kerala High Court in the case of CIT v. P. Alikunju (1987) 166 ITR 611; iii. Hon’ble Madras High Court in the case of CIT vs. D. Mohamed Ismail (1997) 227 ITR 211 (Madras); iv. Hon’ble Kerala High Court in the case of CIT vs. Travancore Titanium Products Ltd. (1993) 203 ITR 714 (Kerala). 6. On the other hand, Ld. DR strongly relied upon the order of the Ld. CIT(A). 7. After considering the rival submissions and on…

M/S Xerox India Ltd., Gurgaon vs. DCIT, New Delhi

In the result appeal of the revenue is dismissed and appeal of the assessee is allowed

ITA 2895/DEL/2013[2006-07]Status: DisposedITAT Delhi05 Nov 2018AY 2006-07

Bench: Shri Amit Shukla & Shri L.P. Sahu

For Appellant: Shri Ajay Wadhwa, AdvocateFor Respondent: Shri Amit Jain, Sr.DR
Section 143(3)Section 36(1)(ii)Section 43B

…is allowable u/s 36(1)(ii) read with section 43B the list of such judgments relied upon by him are as under :- i. Hon’ble Bombay High Court in the case of Sesa Goa Ltd. (2009) 316 ITR 399; ii. Hon’ble Kerala High Court in the case of CIT v. P. Alikunju (1987) 166 ITR 611; iii. Hon’ble Madras High Court in the case of CIT vs. D. Mohamed Ismail (1997) 227 ITR 211 (Madras); iv. Hon’ble Kerala High Court in the case of CIT vs. Travancore Titanium Products Ltd. (1993) 203 ITR 714 (Kerala). 6. On the other hand, Ld. DR strongly relied upon the order of the Ld. CIT(A). 7. After considering the rival submissions and on…

DCIT, New Delhi vs. M/S. Xerox India Ltd., New Delhi

In the result appeal of the revenue is dismissed and appeal of the assessee is allowed

ITA 2845/DEL/2013[2006-07]Status: DisposedITAT Delhi05 Nov 2018AY 2006-07

Bench: Shri Amit Shukla & Shri L.P. Sahu

For Appellant: Shri Ajay Wadhwa, AdvocateFor Respondent: Shri Amit Jain, Sr.DR
Section 143(3)Section 36(1)(ii)Section 43B

…is allowable u/s 36(1)(ii) read with section 43B the list of such judgments relied upon by him are as under :- i. Hon’ble Bombay High Court in the case of Sesa Goa Ltd. (2009) 316 ITR 399; ii. Hon’ble Kerala High Court in the case of CIT v. P. Alikunju (1987) 166 ITR 611; iii. Hon’ble Madras High Court in the case of CIT vs. D. Mohamed Ismail (1997) 227 ITR 211 (Madras); iv. Hon’ble Kerala High Court in the case of CIT vs. Travancore Titanium Products Ltd. (1993) 203 ITR 714 (Kerala). 6. On the other hand, Ld. DR strongly relied upon the order of the Ld. CIT(A). 7. After considering the rival submissions and on…

CIT v. P. Alikunju (166 ITR 611) — Cited in 3 Judgments | BharatTax