Godrej Boyce and Manufacturing Co Ltd. v. DCIT

328 ITR 8High Court2010#20513 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2020.

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Judgments citing Godrej Boyce and Manufacturing Co Ltd. v. DCIT

ACIT, Circle- 21(1), New Delhi vs. Religare Finvest Ltd., New Delhi

In the result, for assessment year 2007-08 the appeal of the assessee as well as Revenue are dismissed

ITA 2364/DEL/2018[2007-08]Status: DisposedITAT Delhi24 Aug 2020AY 2007-08

Bench: Shri O.P. Kant & Shri Kuldip Singh, Judicialmember

Section 143(2)Section 143(3)Section 14A

…ld be made towards exempted income. 3.9 We have heard rival submission of the parties on the issue in dispute. The Hon’ble Bombay High Court in its decision dated 12/-8/2010 in the case of Godrej Boyce and Manufacturing Co Ltd Vs DCIT , Mumbai and Anr. (2010) 328 ITR 8 (Bom) held the Rule 8D of the ‘Rules’ to be prospective from assessment year 2008-09. Further, Hon’ble Supreme Court recently in Civil Appeal No. 2165 of 2012 in the case of CIT-5, Mumbai Vs M/s Essar Teleholding Ltd approved the decision of the Hon’ble Bombay High court in the case of Godrej Boyce and Manufacturing Co .Ltd observing as under: , 9…

Religare Finvest Ltd, New Delhi vs. Addl.Ciy, Range-21, New Delhi

In the result, for assessment year 2007-08 the appeal of the assessee as well as Revenue are dismissed

ITA 1947/DEL/2018[2007-08]Status: DisposedITAT Delhi24 Aug 2020AY 2007-08

Bench: Shri O.P. Kant & Shri Kuldip Singh, Judicialmember

Section 143(2)Section 143(3)Section 14A

…ld be made towards exempted income. 3.9 We have heard rival submission of the parties on the issue in dispute. The Hon’ble Bombay High Court in its decision dated 12/-8/2010 in the case of Godrej Boyce and Manufacturing Co Ltd Vs DCIT , Mumbai and Anr. (2010) 328 ITR 8 (Bom) held the Rule 8D of the ‘Rules’ to be prospective from assessment year 2008-09. Further, Hon’ble Supreme Court recently in Civil Appeal No. 2165 of 2012 in the case of CIT-5, Mumbai Vs M/s Essar Teleholding Ltd approved the decision of the Hon’ble Bombay High court in the case of Godrej Boyce and Manufacturing Co .Ltd observing as under: , 9…

M/S Religare Finvest Ltd., New Delhi vs. DCIT, New Delhi

In the result, for assessment year 2007-08 the appeal of the assessee as well as Revenue are dismissed

ITA 6474/DEL/2016[2009-10]Status: DisposedITAT Delhi24 Aug 2020AY 2009-10

Bench: Shri O.P. Kant & Shri Kuldip Singh, Judicialmember

Section 143(2)Section 143(3)Section 14A

…ld be made towards exempted income. 3.9 We have heard rival submission of the parties on the issue in dispute. The Hon’ble Bombay High Court in its decision dated 12/-8/2010 in the case of Godrej Boyce and Manufacturing Co Ltd Vs DCIT , Mumbai and Anr. (2010) 328 ITR 8 (Bom) held the Rule 8D of the ‘Rules’ to be prospective from assessment year 2008-09. Further, Hon’ble Supreme Court recently in Civil Appeal No. 2165 of 2012 in the case of CIT-5, Mumbai Vs M/s Essar Teleholding Ltd approved the decision of the Hon’ble Bombay High court in the case of Godrej Boyce and Manufacturing Co .Ltd observing as under: , 9…

ACIT, New Delhi vs. M/S Religare Finvest Ltd., New Delhi

In the result, for assessment year 2007-08 the appeal of the assessee as well as Revenue are dismissed

ITA 5872/DEL/2016[2009-10]Status: DisposedITAT Delhi24 Aug 2020AY 2009-10

Bench: Shri O.P. Kant & Shri Kuldip Singh, Judicialmember

Section 143(2)Section 143(3)Section 14A

…ld be made towards exempted income. 3.9 We have heard rival submission of the parties on the issue in dispute. The Hon’ble Bombay High Court in its decision dated 12/-8/2010 in the case of Godrej Boyce and Manufacturing Co Ltd Vs DCIT , Mumbai and Anr. (2010) 328 ITR 8 (Bom) held the Rule 8D of the ‘Rules’ to be prospective from assessment year 2008-09. Further, Hon’ble Supreme Court recently in Civil Appeal No. 2165 of 2012 in the case of CIT-5, Mumbai Vs M/s Essar Teleholding Ltd approved the decision of the Hon’ble Bombay High court in the case of Godrej Boyce and Manufacturing Co .Ltd observing as under: , 9…