Co. Vs. CTO (48 STC 466) (v). K. Co. Gopal Rao Vs. CWT (181 CTR 94)(AP) (vi). CWT v. R.K Indrajeet Singh(

208 ITR 658High Court#23579 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2010 to 2016.

Judgments citing Co. Vs. CTO (48 STC 466) (v). K. Co. Gopal Rao Vs. CWT (181 CTR 94)(AP) (vi). CWT v. R.K Indrajeet Singh(

Taurian Iron & Steel Co. P.Ltd, Mumbai vs. Addl CIT RG 4(3), Mumbai

In the result, appeal of the assessee is partly allowed, in terms indicated hereinabove

ITA 5920/MUM/2012[2008-09]Status: DisposedITAT Mumbai16 Sept 2016AY 2008-09

For Appellant: Shri K.B.DesaiFor Respondent: Shri N.K.Chand

Section 143(3)Section 250(6)

…ITR 772, 779)(SC) (iii). Aditya Cement Staff Club Vs. UOI (266 ITR 70)(Raj) (iv). Associated Cement Co. Vs. CTO (48 STC 466) (v). K. Co. Gopal Rao Vs. CWT (181 CTR 94)(AP) (vi). CWT Vs. R.K Indrajeet Singh(86 Taxman 507)(Raj) (vii). CWT Vs. Man Bahadur Singh (208 ITR 658)(Raj) (viii). Gulabrai Hanumanbux Vs. CWT (198 ITR 13 1)(Guj) (ix). ACIT Vs. Hasmat Rai Raj Pal (167 ITR 794)(A11). (x). CIT Vs. Ochhavalal Lalbhai Dharia (125 I TR 301)(Guj) (xi). CIT Vs. Dharamchand Anand Kumar (128 ITR 219)(MP) (xii). Trilok Chand Jain Vs. Dugi Lal Pindi Lal & Ors (95 ITR 34)(Del). (xiii). CIT Vs. Roshanlal Kathilal (87 ITR 71…

Commissioner of Income Tax vs. Kuber Tobacco Products Pvt Ltd

The appeal stands disposed of

ITA/1159/2010HC Delhi06 Oct 2010

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MS. JUSTICE REVA KHETRAPAL

Section 143(2)Section 158Section 292Section 2g

…Sant Bobo Mohon Singh vs. CIT, 90ITR 197 (All); Kopwrchond Shrimal vs. CIT' 131 ITR 451 (SC); 4) s) ITA No. lI59/2010 Page 5 of 17 6) Rasikkomani vs. CIT, 203 ITR 848 (Bom); 7) Jai Prakash Singh vs. CIT' 219 IfR !37 (SC); and S) CWT vs. Mtur Bahsdur Singh, 208 ITR 658 (Roi.). 7. The Tribunal after considering the rival submissions of the parties by its order dated 14.01 .2009 rendered the following findings, rclying upon the dicta laid down by the Supreme Court in the case of I{srimthar:wi Tes Estute Ltd. vs. Stute of Keralu U966J 60 ITR 262 (which is a decision rendered by five Judges of the Hon'ble Supreme…

Commissioner of Income Tax vs. Kuber Tobacco Products Pvt Ltd

The appeal stands disposed of

ITA - 1161 / 2010HC Delhi06 Oct 2010

Section 132ASection 143(2)Section 158BSection 292

…Baba Mohan Singh vs. CIT, 90 ITR 197 (All); - 5) Kapurchand Shrimal vs. CIT, 131 ITR 451 (SC); ![](_page_6_Picture_1.jpeg) - 6) Rasikkamani vs. CIT, 203 ITR 848 (Bom.); - 7) Jai Prakash Singh vs. CIT, 219 ITR 737 (SC); and - 8) CWT vs. Man Bahadur Singh, 208 ITR 658 (Raj.). - 7. The Tribunal after considering the rival submissions of the parties by its order dated 14.01.2009 rendered the following findings, relying upon the dicta laid down by the Supreme Court in the case of *Karimtharuvi Tea Estate Ltd. vs. State of Kerala [1966] 60 ITR* 262 (which is a decision rendered by five Judges of the Hon'ble Suprem…