Hans Steel Rolling Mill v. CCE

3 SCC 748Reported decision2011#24342 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2016.

Judgments citing Hans Steel Rolling Mill v. CCE

Commissioner of Income Tax-3 International Taxation vs. Virage Logic International India

The appeals stand disposed of with above directions

ITA/173/2016HC Delhi09 Nov 2016

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE NAJMI WAZIRI

…there was traffic coming from the other side, the bus driver ought to have been careful, and so would the Indica car going on the right side would have been extra careful as to avoid a collision. 25. The Supreme Court in T.O. Anthony v. Karvarnan (2008) 3 SCC 748, held that when an injury is caused partly by another person’s negligence and partly by the injured person’s own lack of care, the injured person is said to be contributorily negligent. This does not completely bar them from claiming compensation; instead, the amount of damages they can recover is reduced according to the extent to which their…

M/S Shree Bhagwati Steel Rolling Mills vs. Commnr. of Central Excise

Appeal is disposed of accordingly

C.A. No.-004280-004280 - 2007Supreme Court24 Nov 2015

…this ground alone therefore the impugned judgment is set aside. That none of the other provisions of the Central Excise Act can come to the aid of the Revenue in cases like these has been laid down by this Court in Hans Steel Rolling Mill v. CCE, (2011) 3 SCC 748 as follows: “13. On going through the records it is clearly established that the appellants are availing the facilities under the compound levy scheme, which they themselves opted for and filed declarations furnishing details about the annual capacity of production and duty payable on such capacity of production. It…

M/S Shree Bhagwati Steel Rolling Mills vs. Commnr. of Central Excise

Appeal is disposed of accordingly

C.A. No.-004280-004280 - 2007Supreme Court24 Nov 2015

…this ground alone therefore the impugned judgment is set aside. That none of the other provisions of the Central Excise Act can come to the aid of the Revenue in cases like these has been laid down by this Court in Hans Steel Rolling Mill v. CCE, (2011) 3 SCC 748 as follows: “13. On going through the records it is clearly established that the appellants are availing the facilities under the compound levy scheme, which they themselves opted for and filed declarations furnishing details about the annual capacity of production and duty payable on such capacity of production. It…

Hans Steel Rolling Mill v. CCE (3 SCC 748) — Cited in 3 Judgments | BharatTax