CIT v. Shahi Export House

195 Taxmann 163High Court2010#4993 most cited
23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2011 to 2026.

Sections most often in play

Section 143(3)Section 147Section 148Section 194ISection 2(13)Section 22Section 250Section 35AD
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Issues it is cited on

section 24(1)section 43(5)speculative transactionsection 75section 80hsection 80hhcsection 80hhsection 80icfurnishing inaccurate particularseligible businessrule 46asection 28

Judgments citing CIT v. Shahi Export House

Commissioner of Income Tax Del vs. M/S Maruti Udyog Ltd

The appeal is dismissed with the aforesaid observations

ITA/1041/2005HC Delhi30 Nov 2011

Bench: The Tribunal Was Whether Interest Income Earned By The Assessee Could Be Assessed Under 2011:Dhc:6112-Db

For Appellant: Mr Sanjeev SabharwalFor Respondent: Mr S.Ganesh Sr. Advocate with Mr S.Sukumaran
Section 260ASection 80H

…ITA. No. 1041/2005 Page 1 of 4 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 30.11.2011 + ITA No.1041/2005 COMMISSIONER OF INCOME TAX DEL ..... Appellant versus M/S MARUTI UDYOG LTD ..... Respondent Advocates who appeared in this case:- For the Appellant : Mr Sanjeev Sabharwal For the Respondent : Mr S.Ganesh Sr. Advocate with Mr S.Sukumaran, Mr Anand Sukumar & Mr Bhupesh Kumar Pathak CORAM:- HON'BLE MR JUSTICE BADAR DURREZ AHMED HON'BL…

Commissioner of Income Tax Delhi-V vs. Nectar Life Science Ltd

ITA/125/2009HC Delhi20 Oct 2011

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE R.V.EASWAR

Section 80H

…15 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 125/2009 COMMISSIONER OF INCOME TAX DELHI-V..... Appellant Through Mr. Anupam Tripathi, Sr. Standing Counsel. versus NECTAR LIFE SCIENCE LTD. ..... Respondent Through Mr. S. Krishnan, Advocate. CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE R.V.EASWAR O R D E R % 20.10.2011 On 28th August, 2009, the following questions of law were framed:- “a) Whether the Ld. ITAT has erred in l…

CIT vs. Nectar Lifesciences Ltd

The appeal is disposed of

ITA/1543/2010HC Delhi20 Oct 2011

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE R.V.EASWAR

Section 260ASection 80Section 80H

…16 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 1543/2010 CIT ..... Appellant Through Mr. Anupam Tripathi, Sr. Standing Counsel. versus NECTAR LIFESCIENCES LTD ..... Respondent Through Mr. S. Krishnan, Advocate. CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE R.V.EASWAR O R D E R % 20.10.2011 The present appeal under Section 260A of the Income Tax Act, 1961 (Act, for short) filed by the Revenue relates to computation of deduct…