Commissioner of Income Tax v. Nalwa Investments

322 ITR 223Reported decision#20491 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2015.

Judgments citing Commissioner of Income Tax v. Nalwa Investments

Commissioner of Income Tax Delhi II vs. Medicare Investments Ltd

ITA - 840 / 2008HC Delhi20 Mar 2015

…tly accepted and acted upon, because the consequential “appeal effect” given by the AO became the subject matter of further appeal which was eventually decided by this court. That is now a reported decision - Commissioner of Income Tax v Nalwa Investments 322 ITR 223- by a Division Bench of this Court. The court first narrated the facts as follows: “5. In 1994, JISCO which was desirous of making a rights issue of secured redeemable non-convertible debentures (hereinafter referred to as "SRNCD") approached the Securities and Exchange Board of India (hereinafter referred to as "the SEBI") for necessary app…

Commissioner of Income Tax vs. M/S. Abhinandan Investment Ltd

ITA/26/2001HC Delhi20 Mar 2015

…tly accepted and acted upon, because the consequential “appeal effect” given by the AO became the subject matter of further appeal which was eventually decided by this court. That is now a reported decision - Commissioner of Income Tax v Nalwa Investments 322 ITR 223- by a Division Bench of this Court. The court first narrated the facts as follows: “5. In 1994, JISCO which was desirous of making a rights issue of secured redeemable non-convertible debentures (hereinafter referred to as "SRNCD") approached the Securities and Exchange Board of India (hereinafter referred to as "the SEBI") for necessary app…

Commissioner of Income Tax vs. M/S. Abhinandan Investment Ltd

ITA/25/2001HC Delhi20 Mar 2015

…tly accepted and acted upon, because the consequential “appeal effect” given by the AO became the subject matter of further appeal which was eventually decided by this court. That is now a reported decision - Commissioner of Income Tax v Nalwa Investments 322 ITR 223- by a Division Bench of this Court. The court first narrated the facts as follows: “5. In 1994, JISCO which was desirous of making a rights issue of secured redeemable non-convertible debentures (hereinafter referred to as "SRNCD") approached the Securities and Exchange Board of India (hereinafter referred to as "the SEBI") for necessary app…

Commissioner of Income Tax vs. M/S. Abhinandan Investment Ltd

ITA/840/2008HC Delhi20 Mar 2015

…tly accepted and acted upon, because the consequential “appeal effect” given by the AO became the subject matter of further appeal which was eventually decided by this court. That is now a reported decision - Commissioner of Income Tax v Nalwa Investments 322 ITR 223- by a Division Bench of this Court. The court first narrated the facts as follows: “5. In 1994, JISCO which was desirous of making a rights issue of secured redeemable non-convertible debentures (hereinafter referred to as "SRNCD") approached the Securities and Exchange Board of India (hereinafter referred to as "the SEBI") for necessary app…

Commissioner of Income Tax v. Nalwa Investments (322 ITR 223) — Cited in 4 Judgments | BharatTax