CIT v. Ralliwolf Ltd.

138 ITD 203Income Tax Appellate Tribunal2012#19051 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2016.

Judgments citing CIT v. Ralliwolf Ltd.

Asst CIT Ltu, Mumbai vs. Asian Paints Ltd, Mumbai

ITA 2364/MUM/2013[2004-05]Status: DisposedITAT Mumbai23 Sept 2016AY 2004-05

Bench: Shri B.R.Baskaran, Am & Shri Amarjit Singh, Jm

For Appellant: Shri K. ShivramFor Respondent: Shri Ganesh Bare
Section 142(1)Section 143(1)Section 143(2)

…d of that the assessee had no business. In support of these contentions the learned representative of the assessee has placed reliance on the law settled in CIT Vs. Ralliwolf Ltd. (1980) 121 ITR 262 (Bom.) and Sardar Sarovar Narmada Nigam Ltd. Vs. ACIT (2012) 138 ITD 203 (Ahd.) (SB) and Western India Vegetable Products Ltd. Vs. CIT (1954) 26 ITR 151 (Bom.) and CIT Vs. Saurashtra Cement and Chemical Industries Ltd. (1973) 91 ITR 170 (Guj.) 16. On the other hand learned representative of the department has strongly relied upon the finding of the CIT(A) in question. It is not in dispute that the assessee company wa…

Asst CIT Ltu, Mumbai vs. Asian Paints Ltd, Mumbai

ITA 2363/MUM/2013[2003-04]Status: DisposedITAT Mumbai23 Sept 2016AY 2003-04

Bench: Shri B.R.Baskaran, Am & Shri Amarjit Singh, Jm

For Appellant: Shri K. ShivramFor Respondent: Shri Ganesh Bare
Section 142(1)Section 143(1)Section 143(2)

…d of that the assessee had no business. In support of these contentions the learned representative of the assessee has placed reliance on the law settled in CIT Vs. Ralliwolf Ltd. (1980) 121 ITR 262 (Bom.) and Sardar Sarovar Narmada Nigam Ltd. Vs. ACIT (2012) 138 ITD 203 (Ahd.) (SB) and Western India Vegetable Products Ltd. Vs. CIT (1954) 26 ITR 151 (Bom.) and CIT Vs. Saurashtra Cement and Chemical Industries Ltd. (1973) 91 ITR 170 (Guj.) 16. On the other hand learned representative of the department has strongly relied upon the finding of the CIT(A) in question. It is not in dispute that the assessee company wa…

Asian Paints Ltd, Mumbai vs. Addl CIT Cen RG VIII, Mumbai

ITA 1295/MUM/2013[2003-04]Status: DisposedITAT Mumbai23 Sept 2016AY 2003-04

Bench: Shri B.R.Baskaran, Am & Shri Amarjit Singh, Jm

For Appellant: Shri K. ShivramFor Respondent: Shri Ganesh Bare
Section 142(1)Section 143(1)Section 143(2)

…d of that the assessee had no business. In support of these contentions the learned representative of the assessee has placed reliance on the law settled in CIT Vs. Ralliwolf Ltd. (1980) 121 ITR 262 (Bom.) and Sardar Sarovar Narmada Nigam Ltd. Vs. ACIT (2012) 138 ITD 203 (Ahd.) (SB) and Western India Vegetable Products Ltd. Vs. CIT (1954) 26 ITR 151 (Bom.) and CIT Vs. Saurashtra Cement and Chemical Industries Ltd. (1973) 91 ITR 170 (Guj.) 16. On the other hand learned representative of the department has strongly relied upon the finding of the CIT(A) in question. It is not in dispute that the assessee company wa…

Asian Paints Ltd ( Erstwhile Technical Instrument Manufacturers( India) Ltd), Mumbai vs. ACIT 10(1), Mumbai

ITA 3825/MUM/2012[2009-10]Status: DisposedITAT Mumbai23 Sept 2016AY 2009-10

Bench: Shri B.R.Baskaran, Am & Shri Amarjit Singh, Jm

For Appellant: Shri K. ShivramFor Respondent: Shri Ganesh Bare
Section 142(1)Section 143(1)Section 143(2)

…d of that the assessee had no business. In support of these contentions the learned representative of the assessee has placed reliance on the law settled in CIT Vs. Ralliwolf Ltd. (1980) 121 ITR 262 (Bom.) and Sardar Sarovar Narmada Nigam Ltd. Vs. ACIT (2012) 138 ITD 203 (Ahd.) (SB) and Western India Vegetable Products Ltd. Vs. CIT (1954) 26 ITR 151 (Bom.) and CIT Vs. Saurashtra Cement and Chemical Industries Ltd. (1973) 91 ITR 170 (Guj.) 16. On the other hand learned representative of the department has strongly relied upon the finding of the CIT(A) in question. It is not in dispute that the assessee company wa…

CIT v. Ralliwolf Ltd. (138 ITD 203) — Cited in 4 Judgments | BharatTax