Deputy Commercial Tax Officer, Tirupur v. Cameo Experts

147 STC 218High Court2006#19173 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2015.

Judgments citing Deputy Commercial Tax Officer, Tirupur v. Cameo Experts

M/S Hindustan Petroleum Corporation Ltd vs. Union of India

WP/10559/2015HC Karnataka07 Oct 2015

Bench: The Hon'Ble Mrs.Justice B.V.Nagarathna

Section 105Section 35F

…have followed the reasoning in Hoosein Kasam Dada, which has been distinguished herein and held to be not applicable to the present cases. Those judgments were rendered in the cases of Deputy Commercial Tax Officer, Tirupur v. Cameo Experts [(2006)147 STC 218(Mad)], and Fifth Avenue Sourcing (P) Ltd. v. Commissioner of Service Tax Chennai, (W.P.No.12546/2015 disposed on 12/6/2015); Muthoot Finance Limited v. Union of India and M/s. K.Rama Mohana Rao and Co. v. Union of India (Interim Order) respectively. -: 116 :- Accordingly, Point No.2 is answered by holding that amended Sectio…

Exora Business Parks Private Limited vs. Union of India

WP/54018/2014HC Karnataka07 Oct 2015

Bench: The Hon'Ble Mrs.Justice B.V.Nagarathna

Section 105Section 35F

…have followed the reasoning in Hoosein Kasam Dada, which has been distinguished herein and held to be not applicable to the present cases. Those judgments were rendered in the cases of Deputy Commercial Tax Officer, Tirupur v. Cameo Experts [(2006)147 STC 218(Mad)], and Fifth Avenue Sourcing (P) Ltd. v. Commissioner of Service Tax Chennai, (W.P.No.12546/2015 disposed on 12/6/2015); Muthoot Finance Limited v. Union of India and M/s. K.Rama Mohana Rao and Co. v. Union of India (Interim Order) respectively. -: 116 :- Accordingly, Point No.2 is answered by holding that amended Sectio…

Prestige Garden Constructions Private Limited vs. Union of India

WP/54017/2014HC Karnataka07 Oct 2015

Bench: The Hon'Ble Mrs.Justice B.V.Nagarathna

Section 105Section 35F

…have followed the reasoning in Hoosein Kasam Dada, which has been distinguished herein and held to be not applicable to the present cases. Those judgments were rendered in the cases of Deputy Commercial Tax Officer, Tirupur v. Cameo Experts [(2006)147 STC 218(Mad)], and Fifth Avenue Sourcing (P) Ltd. v. Commissioner of Service Tax Chennai, (W.P.No.12546/2015 disposed on 12/6/2015); Muthoot Finance Limited v. Union of India and M/s. K.Rama Mohana Rao and Co. v. Union of India (Interim Order) respectively. -: 116 :- Accordingly, Point No.2 is answered by holding that amended Sectio…

M/S Hewlett Packard India Sales Pvt.Ltd vs. Union of India

WP/21492/2015HC Karnataka07 Oct 2015

Bench: The Hon'Ble Mrs.Justice B.V.Nagarathna

Section 105Section 35F

…have followed the reasoning in Hoosein Kasam Dada, which has been distinguished herein and held to be not applicable to the present cases. Those judgments were rendered in the cases of Deputy Commercial Tax Officer, Tirupur v. Cameo Experts [(2006)147 STC 218(Mad)], and Fifth Avenue Sourcing (P) Ltd. v. Commissioner of Service Tax Chennai, (W.P.No.12546/2015 disposed on 12/6/2015); Muthoot Finance Limited v. Union of India and M/s. K.Rama Mohana Rao and Co. v. Union of India (Interim Order) respectively. -: 116 :- Accordingly, Point No.2 is answered by holding that amended Sectio…

Deputy Commercial Tax Officer, Tirupur v. Cameo Experts (147 STC 218) — Cited in 4 Judgments | BharatTax