EID Perry India Ltd. v. CCT

117 STC 457Supreme Court of India2000#22119 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 344,197 Indian tax judgments — from 2019 to 2022.

Judgments citing EID Perry India Ltd. v. CCT

Mohammed Sherief vs. The Commissioner of Income Tax

ITA/6/2019HC Kerala02 Nov 2022

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR.JUSTICE BASANT BALAJI

For Respondent: M/S VIVANTA BY TAJ MALABAR
Section 17ASection 4

…IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI & THE HONOURABLE MR.JUSTICE BASANT BALAJI WEDNESDAY, THE 4TH DAY OF JANUARY 2023 / 14TH POUSHA, 1944 OP (TAX) NO. 6 OF 2019 AGAINST THE ORDER IN TA 55/2017 OF KERALA AGRL. INCOME TAX AND SALES TAX, APPELLATE TRIBUNAL, ADDITIONAL BENCH, ERNAKULAM PETITIONER: STATE OF KERALA REPRESENTED BY THE DEPUTY COMMISSIONER OF STATE TAX (LAW), STATE GST DEPARTMENT, ERNAKULAM BY GOVERNMENT PLEADER, M.M JASMIN RESPONDENT: M/S VIVANTA BY TAJ MALABAR, W. ISLAND, COCHIN-682 009 BY ADVS. SRI.M.GOPIKRISHNAN NAMBIAR…

M/S Keval ( India ) Ltd, Indore vs. DCIT-R-1 (1), Indore

In the result both the appeals of the assessee ITA No

ITA 653/IND/2017[2007-08]Status: DisposedITAT Indore04 Apr 2019AY 2007-08

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Borad

Section 132Section 14ASection 153Section 153ASection 271Section 271(1)(c)Section 43(5)

…nvestment & Securities Ltd 310 ITR 121 (Del HC) (2009) iii) Krishna Soya Product Pvt. Ltd vs. DCIT, Indore ITA No.496/Ind/2015 order dated 28.09.2017 (Indore Bench) iv) CIT Navinchandra & Co (2014) 42 Taxmann.com 28 (Guj) v) EID Perry India Ltd vs. CCT (2000) 117 STC 457 (SC) vi) Dilip N Shroff vs. JCIT (2007) 291 ITR 519 (SC) vii) CIT vs Shree Praveen B. Gada (2011) 18 ITJ 65 (MPHC) viii) CIT vs. Amit Jain (2013) 258 ctr 88 (Del HC) ix) CIT vs. Jasvinder Singh Ahuja (2013) 259 CTR 213 (Del HC) Keval (India) Ltd ITA No.652 & 653/Ind/2017 9. Per contra Ld. Departmental Representative vehemently argued and suppor…

M/S Keval (India) Ltd, Indore vs. DCIT-R 1(1), Indore

In the result both the appeals of the assessee ITA No

ITA 652/IND/2017[2005-06]Status: DisposedITAT Indore04 Apr 2019AY 2005-06

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Borad

Section 132Section 14ASection 153Section 153ASection 271Section 271(1)(c)Section 43(5)

…nvestment & Securities Ltd 310 ITR 121 (Del HC) (2009) iii) Krishna Soya Product Pvt. Ltd vs. DCIT, Indore ITA No.496/Ind/2015 order dated 28.09.2017 (Indore Bench) iv) CIT Navinchandra & Co (2014) 42 Taxmann.com 28 (Guj) v) EID Perry India Ltd vs. CCT (2000) 117 STC 457 (SC) vi) Dilip N Shroff vs. JCIT (2007) 291 ITR 519 (SC) vii) CIT vs Shree Praveen B. Gada (2011) 18 ITJ 65 (MPHC) viii) CIT vs. Amit Jain (2013) 258 ctr 88 (Del HC) ix) CIT vs. Jasvinder Singh Ahuja (2013) 259 CTR 213 (Del HC) Keval (India) Ltd ITA No.652 & 653/Ind/2017 9. Per contra Ld. Departmental Representative vehemently argued and suppor…

EID Perry India Ltd. v. CCT (117 STC 457) — Cited in 3 Judgments | BharatTax