CIT v. Rothman Cycle Ind. Pvt.Ltd.

231 ITR 526Supreme Court of India#23800 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2017 to 2017.

Judgments citing CIT v. Rothman Cycle Ind. Pvt.Ltd.

Dwarka Prasad Agarwal, Mumbai vs. ITO 21(1)(3), Mumbai

In the result, appeal of the Revenue is dismissed

ITA 4592/MUM/2016[2011-12]Status: DisposedITAT Mumbai05 Oct 2017AY 2011-12

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Arvind SondeFor Respondent: Shri B Puresh
Section 139Section 143(1)Section 143(2)Section 147Section 148

…m); iii) Nayantara G Agarwal V/s CIT -207 ITR 639 (Bom); iv) Onam Agarbathi Co V/s DCIT-310 ITR 56 (Kar); v) Pravinbhai M Kheni V/s ACIT -28 taxmann.com 111(Guj); vi) CIT V/s Rothman Cycle Ind. Pvt.Ltd (2011) 203 taxman 302; vii) CIT V/s Bharti Devi Sarabhi -231 ITR 526 (SC); viii) Moti Trust Kota vs Commr. Of Income Tax, 1999 236 ITR 37 SC, The ld. DR filed detailed written submissions and finally prayed before the Bench in view of the facts and circumstances of the case and position of law and the ratio laid down in the various decisions relied , the order passed by the ld.CIT(A) should be upheld. 8. In the r…

Dwarka Prasad Agarwal, Mumbai vs. ITO 21(1)(3), Mumbai

In the result, appeal of the Revenue is dismissed

ITA 4591/MUM/2016[2010-11]Status: DisposedITAT Mumbai05 Oct 2017AY 2010-11

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Arvind SondeFor Respondent: Shri B Puresh
Section 139Section 143(1)Section 143(2)Section 147Section 148

…m); iii) Nayantara G Agarwal V/s CIT -207 ITR 639 (Bom); iv) Onam Agarbathi Co V/s DCIT-310 ITR 56 (Kar); v) Pravinbhai M Kheni V/s ACIT -28 taxmann.com 111(Guj); vi) CIT V/s Rothman Cycle Ind. Pvt.Ltd (2011) 203 taxman 302; vii) CIT V/s Bharti Devi Sarabhi -231 ITR 526 (SC); viii) Moti Trust Kota vs Commr. Of Income Tax, 1999 236 ITR 37 SC, The ld. DR filed detailed written submissions and finally prayed before the Bench in view of the facts and circumstances of the case and position of law and the ratio laid down in the various decisions relied , the order passed by the ld.CIT(A) should be upheld. 8. In the r…

ACIT 21(2), Mumbai vs. Kiran Aggarwal, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1055/MUM/2016[2011-12]Status: DisposedITAT Mumbai05 Oct 2017AY 2011-12

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Arvind SondeFor Respondent: Shri B Puresh
Section 139Section 143(1)Section 143(2)Section 147Section 148

…m); iii) Nayantara G Agarwal V/s CIT -207 ITR 639 (Bom); iv) Onam Agarbathi Co V/s DCIT-310 ITR 56 (Kar); v) Pravinbhai M Kheni V/s ACIT -28 taxmann.com 111(Guj); vi) CIT V/s Rothman Cycle Ind. Pvt.Ltd (2011) 203 taxman 302; vii) CIT V/s Bharti Devi Sarabhi -231 ITR 526 (SC); viii) Moti Trust Kota vs Commr. Of Income Tax, 1999 236 ITR 37 SC, The ld. DR filed detailed written submissions and finally prayed before the Bench in view of the facts and circumstances of the case and position of law and the ratio laid down in the various decisions relied , the order passed by the ld.CIT(A) should be upheld. 8. In the r…

CIT v. Rothman Cycle Ind. Pvt.Ltd. (231 ITR 526) — Cited in 3 Judgments | BharatTax