CST Vs. Jagannath Cotton Company (1995) 99 STC 83, 86 (SC) 11. Devidas Goplakrishnan v. State of Punjab

20 STC 430Supreme Court of India1967#23450 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 358,232 Indian tax judgments — from 1991 to 2020.

Judgments citing CST Vs. Jagannath Cotton Company (1995) 99 STC 83, 86 (SC) 11. Devidas Goplakrishnan v. State of Punjab

Deputy Commissioner of Income Tax Central Circle-1(3), Bangalore vs. M/S Coffeeday Global Limited, Bangalore

In the result, the appeals of the Revenue are partly allowed

ITA 3041/BANG/2018[2014-15]Status: DisposedITAT Bangalore24 Feb 2020AY 2014-15

Bench: S/Shri Chandra Poojari, Am & Smt. Beena Pillai, Jm Ita Nos. 3040 & 3041/Bang/2018 Assessment Years: 2013-14 & 2014-15 The Deputy Commissioner Of Vs. M/S. Coffee Day Global Limited, Income-Tax, Central Circle-1(3), No.23/2, Coffeeday Square, 3Rd Floor, C.R. Building, Vittal Mallya Road, Queen’S Road, Bengaluru-560 001. Bengaluru-560 001. [Pan: Aabca 5291P]

Section 14ASection 32(1)(iia)Section 43A

…rabhudas Kishoredas Tobacco Products (P) Ltd (2006) 282 ITR 568 (Guj). 9. Commissioner of Sales Tax Vs. Dr.Sukhdeo (1969) 23 STC 385, 387 (SC). 10. CST Vs. Jagannath Cotton Company (1995) 99 STC 83, 86 (SC) 11. Devidas Goplakrishnan Vs. State of Punjab (1967) 20 STC 430 (SC) 12. CIT Vs. N.C.Budharaja & Co., (1993) 204 ITR 412 (SC) 13. CIT Vs. Shree Thriven! Foods (2015) 59 Taxmann.com 292 (HP) 14. Idandas V. Anant Ram Chandra Phadke AIR 1982 SC 127 15. CIT-7 V. Radio Today Broadcasting Ltd (2015) 64 taxmann.com 164 (Delhi). 16. Pr. Commissioner of Income Tax - 1 Vs. Vijay Pataka Synthetics (2015) 63 Taxmann.com 2…

Deputy Commissioner of Income Tax Central Circle-1(3), Bangalore vs. M/S Coffeeday Global Limited, Bangalore

In the result, the appeals of the Revenue are partly allowed

ITA 3040/BANG/2018[2013-14]Status: DisposedITAT Bangalore24 Feb 2020AY 2013-14

Bench: S/Shri Chandra Poojari, Am & Smt. Beena Pillai, Jm Ita Nos. 3040 & 3041/Bang/2018 Assessment Years: 2013-14 & 2014-15 The Deputy Commissioner Of Vs. M/S. Coffee Day Global Limited, Income-Tax, Central Circle-1(3), No.23/2, Coffeeday Square, 3Rd Floor, C.R. Building, Vittal Mallya Road, Queen’S Road, Bengaluru-560 001. Bengaluru-560 001. [Pan: Aabca 5291P]

Section 14ASection 32(1)(iia)Section 43A

…rabhudas Kishoredas Tobacco Products (P) Ltd (2006) 282 ITR 568 (Guj). 9. Commissioner of Sales Tax Vs. Dr.Sukhdeo (1969) 23 STC 385, 387 (SC). 10. CST Vs. Jagannath Cotton Company (1995) 99 STC 83, 86 (SC) 11. Devidas Goplakrishnan Vs. State of Punjab (1967) 20 STC 430 (SC) 12. CIT Vs. N.C.Budharaja & Co., (1993) 204 ITR 412 (SC) 13. CIT Vs. Shree Thriven! Foods (2015) 59 Taxmann.com 292 (HP) 14. Idandas V. Anant Ram Chandra Phadke AIR 1982 SC 127 15. CIT-7 V. Radio Today Broadcasting Ltd (2015) 64 taxmann.com 164 (Delhi). 16. Pr. Commissioner of Income Tax - 1 Vs. Vijay Pataka Synthetics (2015) 63 Taxmann.com 2…

The Commissioner of Income-Tax vs. M/S Krishna Cooper & Steel Rolling Mills

C.A. No.-001404-001404 - 1979Supreme Court12 Nov 1991
For Respondent: KRISHNA COPPER STEEL ROLLING MILLSJAGADHRI ETC. ETC
Section 33(1)Section 80

…http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 15 PETITIONER: COMMISSIONER OF INCOME-TAX, HARYANA ETC. ETC. Vs. RESPONDENT: KRISHNA COPPER STEEL ROLLING MILLSJAGADHRI ETC. ETC. DATE OF JUDGMENT12/11/1991 BENCH: RANGNATHAN, S. BENCH: RANGNATHAN, S. RAMASWAMI, V. (J) II OJHA, N.D. (J) CITATION: 1992 AIR 422 1991 SCR Supl. (2) 187 1992 SCC Supl. (1) 732 JT 1991 (4) 350 1991 SCALE (2)1014 ACT: Income-tax Act, 1961--Sections 33(1)(b)(B)(i)(a), 80-I inten-__Construc- tion--Historical background-Relevance…