Gujarat Steel Tubes Ltd. v. CIT

210 ITR 358Reported decision1994#17204 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2006 to 2024.

Sections most often in play

Section 10(10C)Section 10(15)(iv)Section 10(34)Section 14ASection 35DDASection 36(1)(iv)Section 37Section 44C

Issues it is cited on

section 10(10c)section 35ddasection 35ddapproved gratuity fundsection 44csection 10(15)section 35dretrospective amendmentsection 36(1)(iv)right to receivesection 192section 10(34)

Judgments citing Gujarat Steel Tubes Ltd. v. CIT

DCIT 2(2)(2), Mumbai vs. The Hongkong and Shanghai Banking Corp Ltd, Mumbai

In the result, assessee’s appeals are allowed wherein

ITA 4786/MUM/2016[2005-06]Status: DisposedITAT Mumbai30 Apr 2024AY 2005-06

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

Section 10(15)(iv)Section 10(34)Section 143(3)Section 14A

…CIT (180 Taxman 422)  Supreme Court in the case of Kedarnath Jute Mfg. Co. Ltd vs CIT (82 ITR 363)  Supreme Court in the case of CIT vs Bharat Carbon & Ribbon Mfg. Co. (P) Ltd (239 ITR 505)  Gujarat High Court in the case of Gujarat Steel Tubes Ltd vs CIT (210 ITR 358) 116. We find that the decision of the ITAT Delhi Special Bench in the case of NAFED (ITA No. 1999 & 2000/Del/2008) dated 16.10.2015 which has been relied upon by the income-tax department has been reversed by the Delhi High Court vide order dated 19 April 2017 (393 ITR 666). Further, the Special Leave Petition filed by the income tax department…

The Hong Kong & Shanghai Banking Corporation Ltd., Mumbai vs. Jt. Director of Income Tax (International Taxation) - Range -3, Mumbai

In the result, assessee’s appeals are allowed wherein

ITA 4765/MUM/2016[2005-06]Status: DisposedITAT Mumbai30 Apr 2024AY 2005-06

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

Section 10(15)(iv)Section 10(34)Section 143(3)Section 14A

…CIT (180 Taxman 422)  Supreme Court in the case of Kedarnath Jute Mfg. Co. Ltd vs CIT (82 ITR 363)  Supreme Court in the case of CIT vs Bharat Carbon & Ribbon Mfg. Co. (P) Ltd (239 ITR 505)  Gujarat High Court in the case of Gujarat Steel Tubes Ltd vs CIT (210 ITR 358) 116. We find that the decision of the ITAT Delhi Special Bench in the case of NAFED (ITA No. 1999 & 2000/Del/2008) dated 16.10.2015 which has been relied upon by the income-tax department has been reversed by the Delhi High Court vide order dated 19 April 2017 (393 ITR 666). Further, the Special Leave Petition filed by the income tax department…

DDIT (It) 3(1), Mumbai vs. Hongkong & Sanghai Banking Corporation Ltd, Mumbai

In the result, assessee’s appeals are allowed wherein

ITA 7824/MUM/2010[2004-05]Status: DisposedITAT Mumbai30 Apr 2024AY 2004-05

Bench: IN THE INCOME TAX APPELLATE TRIBUNAL, ‘H’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA (Judicial Member), SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No.7336/Mum/2010 (Assessment Year :2004-05) & ITA No.4765/Mum/2016 (Assessment Year :2005-06) The Hongkong & Shanghai Banking Corporation Ltd. Srnior Vice President Tax, India Area Management 5th Floor, Hongkong Bank Building, 52/60, MG Road Fort, Mumbai – 400 001 (Appellant) Vs. The Joint Director of Income Tax (International Taxation)-3, Mumbai 1st Flo

Section 10(15)(iv)Section 10(34)Section 143(3)Section 14A

…CIT (180 Taxman 422)  Supreme Court in the case of Kedarnath Jute Mfg. Co. Ltd vs CIT (82 ITR 363)  Supreme Court in the case of CIT vs Bharat Carbon & Ribbon Mfg. Co. (P) Ltd (239 ITR 505)  Gujarat High Court in the case of Gujarat Steel Tubes Ltd vs CIT (210 ITR 358) 116. We find that the decision of the ITAT Delhi Special Bench in the case of NAFED (ITA No. 1999 & 2000/Del/2008) dated 16.10.2015 which has been relied upon by the income-tax department has been reversed by the Delhi High Court vide order dated 19 April 2017 (393 ITR 666). Further, the Special Leave Petition filed by the income tax department…

The Hongkong & Shanghai Banking Corporation Ltd, Mumbai vs. DDIT (It) 3(1), Mumbai

In the result, assessee’s appeals are allowed wherein

ITA 7336/MUM/2010[2004-05]Status: DisposedITAT Mumbai30 Apr 2024AY 2004-05

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GAGAN GOYAL, ACCOUNTANT MEMBER & The Hongkong & Shanghai Banking Corporation Ltd. Srnior (Vice President)

Section 10(15)(iv)Section 10(34)Section 143(3)Section 14A

…CIT (180 Taxman 422)  Supreme Court in the case of Kedarnath Jute Mfg. Co. Ltd vs CIT (82 ITR 363)  Supreme Court in the case of CIT vs Bharat Carbon & Ribbon Mfg. Co. (P) Ltd (239 ITR 505)  Gujarat High Court in the case of Gujarat Steel Tubes Ltd vs CIT (210 ITR 358) 116. We find that the decision of the ITAT Delhi Special Bench in the case of NAFED (ITA No. 1999 & 2000/Del/2008) dated 16.10.2015 which has been relied upon by the income-tax department has been reversed by the Delhi High Court vide order dated 19 April 2017 (393 ITR 666). Further, the Special Leave Petition filed by the income tax department…

Commnr. of Income Tax, Mumbai vs. M/S. General Insurance Corpn.of India

C.A. No.-004422-004422 - 2001Supreme Court25 Sept 2006
For Respondent: M/s General Insurance Corporation
Section 143Section 260Section 81

…. AND the judgments of the Gujarat High Court in Ahmedabad Manufacturing and Calico Pvt. Ltd. Vs. Commissioner of Income-Tax, (1986) 162 ITR 800, CIT Vs. Mihir Textiles Limtied, (1994) 206 ITR 112 (Gujarat), Gujarat Steel Tubes Limited Vs. CIT, (1994) 210 ITR 358, CIT Vs. Ajit Mills Limited, (1994) 210 ITR 658 http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 7 and the two judgments of the Andhra Pradesh High Court in Vazir Sultan Tobacco Co. Ltd. Vs. CIT, (1990) 184 ITR 70 and Vazir Sultan Tobacco Co. Ltd. Vs. CIT, (1988) 174 ITR 689 wherein it has been held that the issuance of bonus shares…