Gujarat Flourochemicals Ltd. v. Commissioner of Income Tax & Ors.

377 ITR 307High Court2015#12752 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2022.

Judgments citing Gujarat Flourochemicals Ltd. v. Commissioner of Income Tax & Ors.

GMR INFRASTRUCTURE LIMITED,BENGALURU vs. ASSISTANT DIRECTOR OF INCOME TAX, CPC, BANGALORE

In the result, the appeal filed by the assessee stands allowed for statistical purposes

ITA 362/BANG/2022[2020-21]Status: DisposedITAT Bangalore19 Jul 2022AY 2020-21
For Appellant: Shri Sunil Jain, CA
Section 115JSection 143(1)Section 237Section 244ASection 250

…6.2021 in respect of additional interest that might be applicable to assessee u/s. 244(1A) has held to be available only after 01/06/2016 as observed by Hon’ble Gujarat High Court in case of Gujarat Page 7 of 8 Flourochemicals Ltd. vs. CIT reported in [2015] 377 ITR 307 (Guj.). In the present facts of the case, assessee is no doubt eligible for interest on the refund that was withheld till the date of issue of the refund order. Further, in the present facts, the assessee had already received interest on refund u/s. 244A of the Act though it was computed with a shortfall. Interest on interest as available to asse…

ACIT, CIRCLE -2(1)(1), MUMBAI vs. M/S. BHARAT PETROLEUM CORPORATION LIMITED, MUMBAI

In the result, appeals of the revenue are dismissed and appeals of the assessee are partly allowed for statistical purpose

ITA 5233/MUM/2019[2003-04]Status: DisposedITAT Mumbai30 Jun 2021AY 2003-04

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Shri Ketan Ved
Section 156Section 220(2)Section 234Section 234CSection 244A

…before the Court after making reference to its earlier judgment in the case of Gujarat Flourochemicals Limited [Supra]. It was in this background that the Gujarat High Court in the case of Gujarat Flourochemicals Limited v. Commissioner of Income tax, [2015] 377 ITR 307 [Guj.] was examining the issue of payment of interest for delayed refund made by the Revenue. The Court noticed observations of the Apex Court that the interest on the amount of refund, if provided by the statute, such would govern the field. The Court was of the opinion that in case of Gujarat Flourochemicals Limited [Supra], the Supreme Court d…

ACIT, CIRCLE-2(1)(1), MUMBAI, MUMBAI vs. M/S BHARAT PETROLEUM CORPORATION LIMITED, MUMBAI

In the result, appeals of the revenue are dismissed and appeals of the assessee are partly allowed for statistical purpose

ITA 5232/MUM/2019[2002-03]Status: DisposedITAT Mumbai30 Jun 2021AY 2002-03

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Shri Ketan Ved
Section 156Section 220(2)Section 234Section 234CSection 244A

…before the Court after making reference to its earlier judgment in the case of Gujarat Flourochemicals Limited [Supra]. It was in this background that the Gujarat High Court in the case of Gujarat Flourochemicals Limited v. Commissioner of Income tax, [2015] 377 ITR 307 [Guj.] was examining the issue of payment of interest for delayed refund made by the Revenue. The Court noticed observations of the Apex Court that the interest on the amount of refund, if provided by the statute, such would govern the field. The Court was of the opinion that in case of Gujarat Flourochemicals Limited [Supra], the Supreme Court d…

ACIFFT, CIRCLE-2(1)(1), MUMBAI vs. M/S BHARAT PETROLEUM CORPORATION LIMITED, MUMBAI

In the result, appeals of the revenue are dismissed and appeals of the assessee are partly allowed for statistical purpose

ITA 5231/MUM/2019[2001-02]Status: DisposedITAT Mumbai30 Jun 2021AY 2001-02

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Shri Ketan Ved
Section 156Section 220(2)Section 234Section 234CSection 244A

…before the Court after making reference to its earlier judgment in the case of Gujarat Flourochemicals Limited [Supra]. It was in this background that the Gujarat High Court in the case of Gujarat Flourochemicals Limited v. Commissioner of Income tax, [2015] 377 ITR 307 [Guj.] was examining the issue of payment of interest for delayed refund made by the Revenue. The Court noticed observations of the Apex Court that the interest on the amount of refund, if provided by the statute, such would govern the field. The Court was of the opinion that in case of Gujarat Flourochemicals Limited [Supra], the Supreme Court d…

BHARAT PETROLEUM CORPORATION LIMITED,MUMBAI vs. DY. CIT RANGE-2(1)(1), MUMBAI

In the result, appeals of the revenue are dismissed and appeals of the assessee are partly allowed for statistical purpose

ITA 4893/MUM/2019[2002-03]Status: DisposedITAT Mumbai30 Jun 2021AY 2002-03

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Shri Ketan Ved
Section 156Section 220(2)Section 234Section 234CSection 244A

…before the Court after making reference to its earlier judgment in the case of Gujarat Flourochemicals Limited [Supra]. It was in this background that the Gujarat High Court in the case of Gujarat Flourochemicals Limited v. Commissioner of Income tax, [2015] 377 ITR 307 [Guj.] was examining the issue of payment of interest for delayed refund made by the Revenue. The Court noticed observations of the Apex Court that the interest on the amount of refund, if provided by the statute, such would govern the field. The Court was of the opinion that in case of Gujarat Flourochemicals Limited [Supra], the Supreme Court d…

BHARAT PETROLEUM CORPORATION LIMITED,MUMBAI vs. DY. CIT RANGE-2(1)(1), MUMBAI

In the result, appeals of the revenue are dismissed and appeals of the assessee are partly allowed for statistical purpose

ITA 4892/MUM/2019[2003-04]Status: DisposedITAT Mumbai30 Jun 2021AY 2003-04

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Shri Ketan Ved
Section 156Section 220(2)Section 234Section 234CSection 244A

…before the Court after making reference to its earlier judgment in the case of Gujarat Flourochemicals Limited [Supra]. It was in this background that the Gujarat High Court in the case of Gujarat Flourochemicals Limited v. Commissioner of Income tax, [2015] 377 ITR 307 [Guj.] was examining the issue of payment of interest for delayed refund made by the Revenue. The Court noticed observations of the Apex Court that the interest on the amount of refund, if provided by the statute, such would govern the field. The Court was of the opinion that in case of Gujarat Flourochemicals Limited [Supra], the Supreme Court d…

COMMISSIONER OF INCOME TAX vs. M/S. SYNDICATE BANK

In the result, we do not find any merit in this appeal, the

ITA/582/2013HC Karnataka07 Oct 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 154Section 243(1)Section 244(1)Section 246ASection 260Section 260A

…taking into account Section 244-A(i) of the Act. It is not applicable to the case of the assessee. It is also 11 submitted that the Division Bench of the Gujarat High Court in the case of Gujarat Flora Chemicals –v- Commissioner of Income Tax (377 ITR 307) has directed refund of the amount by way of compensation in exercising the powers under Article 226 of the Constitution of India. The learned counsel for the Revenue further submitted that in the case of Tata Chemicals (supra), the Hon’ble Supreme Court was dealing with the interest on refund and not interest on interest. Therefore, the a…

TORRENT PHARMACEUTICALS LTD.,,AHMEDABAD vs. THE ACIT, (OSD),CIRCLE-8,, AHMEDABAD

In the result, appeal of the assessee is partly allowed

ITA 3052/AHD/2013[1995-96]Status: DisposedITAT Ahmedabad16 Oct 2017AY 1995-96

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasadआयकर अपील सं./I.T.A. No.3052/Ahd/2013 ("नधा"रण वष" / Assessment Year : 1995-96) Torrent Pharmaceuticals Ltd. The Acit (Osd) बनाम/ Torrent House Circle-8 Vs. Nr. Dinesh Hall Ahmedabad Asrham Road, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaact 5456 A .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से / Appellant By : Shri S.N. Soparkar & Shri Parin Shah, Ars ""यथ" क" ओर से/Respondent By : Shri Mudit Nagapl, Sr.Dr

For Appellant: Shri S.N. Soparkar and Shri Parin Shah, ARsFor Respondent: Shri Mudit Nagapl, Sr.DR

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘बी’, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ B ” BENCH, AHMEDABAD सव"ी "द"प कुमार के"डया, लेखा सद"य एवं महावीर "साद, "या"यक सद"य के सम" । BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No.3052/Ahd/2013 ("नधा"रण वष" / Assessment Year : 1995-96) Torrent Pharmaceuticals Ltd. The ACIT (OSD) बनाम/ Torrent House Circle-8 Vs. Nr. Dinesh Hall Ahmedabad Asrham Road, Ahmedabad "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACT 5456 A .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से / Appellant by : Shri S.N…

Gujarat Flourochemicals Ltd. v. Commissioner of Income Tax & Ors. (377 ITR 307) — Cited in 8 Judgments | BharatTax