Commissioner of Income Tax v. Smt. Vasantha Anirudhan

The Commissioner of Income Tax, Cochin vs. St.Thomas Cathedral Church, Trichur

Bench: HONOURABLE MR.JUSTICE C.K.ABDUL REHIM,HONOURABLE MR. JUSTICE AMIT RAWAL

…es where there is cascading effect it is for the department to urge before the court that a decision on the principle would be expedient. A decision of this court in Commissioner of Income Tax V. Smt. Vasantha Anirudhan (2018) 401 ITR 279 (Ker.) was relied upon in this regard. 6. We are of the considered opinion that in view of the remand made by the hon'ble Supreme Court in Dharmodayam Co. case, the matter requires reconsideration by the Tribunal. Of course, we take note of the fact that in the case of Dharmodayam Co. the Tribunal had ultimately found the issue in favo…

The Commissioner of Income Tax, Cochin vs. St.Thomas Cathedral Church, Irinjalakuda

Bench: HONOURABLE MR.JUSTICE C.K.ABDUL REHIM,HONOURABLE MR. JUSTICE AMIT RAWAL

…es where there is cascading effect it is for the department to urge before the court that a decision on the principle would be expedient. A decision of this court in Commissioner of Income Tax V. Smt. Vasantha Anirudhan (2018) 401 ITR 279 (Ker.) was relied upon in this regard. 6. We are of the considered opinion that in view of the remand made by the hon'ble Supreme Court in Dharmodayam Co. case, the matter requires reconsideration by the Tribunal. Of course, we take note of the fact that in the case of Dharmodayam Co. the Tribunal had ultimately found the issue in favo…

The Commissioner of Income TAx - IV vs. Orient Longman Pvt. Ltd

Bench: GODA RAGHURAM,M.S.RAMACHANDRA RAO