Commissioner of Central Excise v. M/s Gurukripa Resins Private Limited

13 SCC 180Reported decision2011#22345 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2020.

Judgments citing Commissioner of Central Excise v. M/s Gurukripa Resins Private Limited

Vadakkenchery Service Co-Operative Bank Limited vs. The Income Tax Officer

ITA/202/2019HC Kerala08 Jan 2020

Bench: HONOURABLE MR.JUSTICE C.K.ABDUL REHIM,HONOURABLE MR. JUSTICE R. NARAYANA PISHARADI

For Appellant: KUTHANNUR SERVICE CO-OPERATIVE BANK LIMITED

…l not be open to the assessee to project an interpretation on the concerned provision in tune with the circular, but against the law laid down by the Court. 11. In Commissioner of Central Excise v. M/s Gurukripa Resins Private Limited : (2011) 13 SCC 180, the Supreme Court has held as follows: “It is well settled proposition of law that Circulars and instructions issued by the Central Board of I.T.A.Nos.197 of 2019 & conn.cases 17 Excise and Customs are no doubt binding in law on the authorities under the respective Statutes but when this Court or the High Court declares the law o…

Vadakkenchery Service Co Op Bank Ltd vs. The Income Tax Officer

ITA/199/2019HC Kerala08 Jan 2020

Bench: HONOURABLE MR.JUSTICE C.K.ABDUL REHIM,HONOURABLE MR. JUSTICE R. NARAYANA PISHARADI

For Appellant: KUTHANNUR SERVICE CO-OPERATIVE BANK LIMITED

…l not be open to the assessee to project an interpretation on the concerned provision in tune with the circular, but against the law laid down by the Court. 11. In Commissioner of Central Excise v. M/s Gurukripa Resins Private Limited : (2011) 13 SCC 180, the Supreme Court has held as follows: “It is well settled proposition of law that Circulars and instructions issued by the Central Board of I.T.A.Nos.197 of 2019 & conn.cases 17 Excise and Customs are no doubt binding in law on the authorities under the respective Statutes but when this Court or the High Court declares the law o…

Kuthannur Service Co-Operative Bank Limited vs. The Income Tax Officer

ITA/197/2019HC Kerala08 Jan 2020

Bench: HONOURABLE MR.JUSTICE C.K.ABDUL REHIM,HONOURABLE MR. JUSTICE R. NARAYANA PISHARADI

For Appellant: KUTHANNUR SERVICE CO-OPERATIVE BANK LIMITED

…l not be open to the assessee to project an interpretation on the concerned provision in tune with the circular, but against the law laid down by the Court. 11. In Commissioner of Central Excise v. M/s Gurukripa Resins Private Limited : (2011) 13 SCC 180, the Supreme Court has held as follows: “It is well settled proposition of law that Circulars and instructions issued by the Central Board of I.T.A.Nos.197 of 2019 & conn.cases 17 Excise and Customs are no doubt binding in law on the authorities under the respective Statutes but when this Court or the High Court declares the law o…

Commissioner of Central Excise v. M/s Gurukripa Resins Private Limited (13 SCC 180) — Cited in 3 Judgments | BharatTax