Corporation of India Ltd. v. UOI and Ors.

3 SCC 404Reported decision2011#24461 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2025.

Judgments citing Corporation of India Ltd. v. UOI and Ors.

STATE BANK OF PATIALA vs. COMMISSIONER OF INCOME TAX

The appeals are allowed by way of remand to Tribunal which would pass fresh

ITA/390/2011HC Punjab & Haryana03 Dec 2025

Bench: MR. JUSTICE AMARINDER SINGH GREWAL,MR. JUSTICE JAGMOHAN BANSAL

Section 14ASection 41(4)

…IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH **** 203 ITA-390-2011 (O&M) Date of Decision: 03.12.2025 STATE BANK OF PATIALA ...Petitioner Vs. COMMISSIONER OF INCOME TAX, PATIALA …Respondent Sr. No. Case No. Petitioner(s) Respondent(s) 2. ITA-391-2011 (O&M) State Bank of Patiala, Patiala, Punjab The Commissioner of Income Tax, Patiala 3. ITA-392-2011 (O&M) State Bank of Patiala, Patiala, Punjab The Commissioner of Income Tax, Patiala 4. ITA-393-2011 (O&M) State Bank of Patiala, Patiala, Punjab Th…

M/S STEEL AUTHORITY OF INDIA LTD. vs. COMMISSIONER OF CENTRAL EXCISE

In the result, the appeal is allowed on the above

C.A. No.-003611-003611 - 2015Supreme Court28 Jul 2022

Bench: HON'BLE THE CHIEF JUSTICE

…NON­REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 3611 OF 2015 M/S STEEL AUTHORITY OF INDIA LIMITED ...APPELLANT(S) VERSUS COMMISSIONER OF CENTRAL EXCISE, BOLPUR ...RESPONDENT(S) J U D G M E N T B.R. GAVAI, J. 1. The appeal challenges the order dated 12th November 2013 passed by the Division Bench of the High Court of Calcutta, thereby dismissing the appeal being CEXA No. 23 of 2013 filed by the present appellant, which was in turn filed, challenging the order dated 26th April 2013 passed by the Customs, Excise and Service Tax Appellate Trib…

PR COMMISSIONER OF INCOME TAX-3 vs. M/s HINDUSTHAN

Appeal stands dismissed with the observations recorded hereinabove

ITA/186/2022HC Karnataka14 Jun 2022

Bench: P.S.DINESH KUMAR,C.M. POONACHA

Section 14ASection 260

…re other private companies who also manufacture similar machines. He contended that the companies/institutions like HAL10, ISRO11 and the like are fully owned by the Government 7 (2007) 7 SCC 39 8 (2011) 3 SCC 404 9 Hindustan Machine Tools Ltd. 10 Hindustan Aeronautics Ltd. 11 Indian Space Research Organisation 8 of India and regulated by respective Ministries and HAL in this case is fully regulated the Ministry of Defence. Therefore, litigation with Ministry of Finance is not desirable. 8. He also adverted to Section 48 of Reserve Bank of I…

Corporation of India Ltd. v. UOI and Ors. (3 SCC 404) — Cited in 3 Judgments | BharatTax