Commr. of I.Tax v. Foramer France

250 CTR 116High Court2012#15448 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2023.

Judgments citing Commr. of I.Tax v. Foramer France

ITO 8(1)(4), Mumbai vs. Sentia Developers Ltd, Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 2661/MUM/2017[2010-11]Status: DisposedITAT Mumbai06 Jan 2023AY 2010-11

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant () Assessment Year: 2009-10

For Appellant: Shri K. Gopal, Adv./Om KandalkarFor Respondent: Shri Byomakesh Pradipta Kumar
Section 143(3)Section 148Section 28

…tan Petroleum Corporation Ltd. vs. Dy. CIT (2010) 328 ITR 534 (Bom) • (2010) 328 ITR 534 (Bom) • Nihilent Technologies (P) Ltd v Dy CIT (2011) 59 DTR 281 (Bom) Nihilent Technologies (P) Ltd v Dy CIT (2011) 59 DTR 281 (Bom) Shriram Foundry Ltd v. Dy.CIT (2012) 250 CTR 116 (Bom.) • Shriram Foundry Ltd v. Dy.CIT (2012) 250 CTR 116 (Bom.) Monitor India(P) Ltd v. UOI ( 2012) 68 DTR 313 (Bom) • Monitor India(P) Ltd v. UOI ( 2012) 68 DTR 313 (Bom) • HCL Corporation Ltd. v. ACIT (2012) 66 DTR 473 (Delhi)(High Court) HCL Corporation Ltd. v. ACIT (2012) 66 DTR 473 (Delhi)(High Court) HCL Corporation Ltd. v. ACIT (2012) 66…

Shree Global Tradefin Ltd, Mumbai vs. DCIT Cen Cir 5(1), Mumbai

The appeals of the assessee are partly allowed

ITA 7313/MUM/2017[2007-08]Status: DisposedITAT Mumbai15 Oct 2018AY 2007-08

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 133ASection 143(3)Section 147Section 148Section 153C

…ITR 494 (Bom) Balkrishna Hiralal Wani V/s. LTax Officer & Othrs. 321 ITR 519 (Bom) Jashan Textile Mills P. Ltd. V/s. Dy. CIT & Othrs. 284 ITR 542 (Bom) Commr. of .Tax V/s. Foramer France. 264 ITR 566 (SC) Shree Ram Foundry Ltd. Vs Dy. Commr. of Income Tax 250 CTR 116 (Bombay) Sound Casting (P) Ltd. V/s. Dy. CIT & Othrs. 250 CTR 119 (Bom) Titanor Components Limited Vs _ Asstt. Commr. of Income Tax , Circle -2 Writ Petition No.71 of 2005 (Bombay) Wel Intertrade P. Ltd. V/s. Income Tax Officer 308 ITR 22 (Delhi) Another plea raised by the assessee was that once the original proceedings are quashed then noth…

Shree Global Tradefin Ltd, Mumbai vs. DCIT Cen Cir 5(1), Mumbai

The appeals of the assessee are partly allowed

ITA 7312/MUM/2017[2008-09]Status: DisposedITAT Mumbai15 Oct 2018AY 2008-09

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 133ASection 143(3)Section 147Section 148Section 153C

…ITR 494 (Bom) Balkrishna Hiralal Wani V/s. LTax Officer & Othrs. 321 ITR 519 (Bom) Jashan Textile Mills P. Ltd. V/s. Dy. CIT & Othrs. 284 ITR 542 (Bom) Commr. of .Tax V/s. Foramer France. 264 ITR 566 (SC) Shree Ram Foundry Ltd. Vs Dy. Commr. of Income Tax 250 CTR 116 (Bombay) Sound Casting (P) Ltd. V/s. Dy. CIT & Othrs. 250 CTR 119 (Bom) Titanor Components Limited Vs _ Asstt. Commr. of Income Tax , Circle -2 Writ Petition No.71 of 2005 (Bombay) Wel Intertrade P. Ltd. V/s. Income Tax Officer 308 ITR 22 (Delhi) Another plea raised by the assessee was that once the original proceedings are quashed then noth…

Shree Global Tradefin Ltd, Mumbai vs. DCIT Cen Cir 5(1), Mumbai

The appeals of the assessee are partly allowed

ITA 7311/MUM/2017[2009-10]Status: DisposedITAT Mumbai15 Oct 2018AY 2009-10

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 133ASection 143(3)Section 147Section 148Section 153C

…ITR 494 (Bom) Balkrishna Hiralal Wani V/s. LTax Officer & Othrs. 321 ITR 519 (Bom) Jashan Textile Mills P. Ltd. V/s. Dy. CIT & Othrs. 284 ITR 542 (Bom) Commr. of .Tax V/s. Foramer France. 264 ITR 566 (SC) Shree Ram Foundry Ltd. Vs Dy. Commr. of Income Tax 250 CTR 116 (Bombay) Sound Casting (P) Ltd. V/s. Dy. CIT & Othrs. 250 CTR 119 (Bom) Titanor Components Limited Vs _ Asstt. Commr. of Income Tax , Circle -2 Writ Petition No.71 of 2005 (Bombay) Wel Intertrade P. Ltd. V/s. Income Tax Officer 308 ITR 22 (Delhi) Another plea raised by the assessee was that once the original proceedings are quashed then noth…

Shree Global Tradefin Ltd, Mumbai vs. DCIT Cen Cir 5(1), Mumbai

The appeals of the assessee are partly allowed

ITA 7310/MUM/2017[2010-11]Status: DisposedITAT Mumbai15 Oct 2018AY 2010-11

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 133ASection 143(3)Section 147Section 148Section 153C

…ITR 494 (Bom) Balkrishna Hiralal Wani V/s. LTax Officer & Othrs. 321 ITR 519 (Bom) Jashan Textile Mills P. Ltd. V/s. Dy. CIT & Othrs. 284 ITR 542 (Bom) Commr. of .Tax V/s. Foramer France. 264 ITR 566 (SC) Shree Ram Foundry Ltd. Vs Dy. Commr. of Income Tax 250 CTR 116 (Bombay) Sound Casting (P) Ltd. V/s. Dy. CIT & Othrs. 250 CTR 119 (Bom) Titanor Components Limited Vs _ Asstt. Commr. of Income Tax , Circle -2 Writ Petition No.71 of 2005 (Bombay) Wel Intertrade P. Ltd. V/s. Income Tax Officer 308 ITR 22 (Delhi) Another plea raised by the assessee was that once the original proceedings are quashed then noth…

ACIT 31(1), Mumbai vs. Gundecha Builders, Mumbai

In the result, the cross objection filed by the assessee is allowed

ITA 4266/MUM/2015[2007-08]Status: DisposedITAT Mumbai18 Jul 2018AY 2007-08

Bench: Shri Joginder Singh() & Shri G Manjunatha ()

Section 143(2)Section 143(3)Section 147Section 148Section 80I

…R 161 (Bom) d) Prashant Project Ltd. vs. Asst. CIT (2011) 333 JTR 368 (Bom) e) Hindustan Petroleum Corporation Ltd. vs. Dy. CIT (2010) 328 JTR 534 (Bom) f) ' NIhttent Technologies (P) Ltd v Dy CIT (2011) 59 DTR 281 (Bom) g) Shrlrsm Foundry Ltd v. Dy.CJT(2012) 250 CTR 116 (Bom.) h) ' Monitor India (P) Ltd v. UOI ( 2012) 68 DTR 313 (Bom) i) HCL Corporation Ltd. v. ACIT (2012) 66 DTR 473 (Ddhi)(High Court) j) Kimplas Trenton Fittings Ltd. v.ACJT(2012) 340 ITR 299'(Bom.) k) Weilntertrade (P) Ltd &Anr vs. JTO (2009) 308 ITR 22 7. The Ld.DR, on the other hand, strongly supported order of Ld.CIT(A) and submitted that t…

Commr. of I.Tax v. Foramer France (250 CTR 116) — Cited in 6 Judgments | BharatTax