High Courts in CIT v. Vegetable Products Limited

106 ITR 965Reported decision#21902 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2005 to 2007.

Judgments citing High Courts in CIT v. Vegetable Products Limited

M/S.Virtual Soft Systems Ltd vs. Commissioner of Income Tax, Delhi-I

C.A. No.-007115-007115 - 2005Supreme Court06 Feb 2007
For Respondent: Commissioner of Income Tax, Delhi-I
Section 260ASection 271(1)(c)Section 68

…vehicle would not amount to storage within the meaning of the Orissa Order." To the similar effect, is the view taken by this Court and the various High Courts in CIT v. Vegetable Products Limited [88 ITR 192, 195 (SC)], CWT v. Ram Narain Agrawal [106 ITR 965-968 (All.)], Tolaram Relumal v. State of Bombay [AIR 1954 SC 496, at page 498], TMT Thangalakshmi v. ITO [205 ITR 176 (Mad.)], CIT v. A.K. Das [77 ITR 31, at page 52 (Cal.)], CIT v. T.V. Sundaram Iyengar & Sons (P) Ltd. [101 ITR 764, at page 773 (SC)], Engineers Impex Pvt. Ltd. & Others v. D.D. Sharma [244 ITR 247 (Del.)]. Every stat…

M/S.Virtual Soft Systems Ltd vs. Commissioner of Income Tax, Delhi-I

C.A. No.-007115-007115 - 2005Supreme Court06 Feb 2007
For Respondent: Commissioner of Income Tax, Delhi-I
Section 260ASection 271(1)(c)Section 68

…vehicle would not amount to storage within the meaning of the Orissa Order." To the similar effect, is the view taken by this Court and the various High Courts in CIT v. Vegetable Products Limited [88 ITR 192, 195 (SC)], CWT v. Ram Narain Agrawal [106 ITR 965-968 (All.)], Tolaram Relumal v. State of Bombay [AIR 1954 SC 496, at page 498], TMT Thangalakshmi v. ITO [205 ITR 176 (Mad.)], CIT v. A.K. Das [77 ITR 31, at page 52 (Cal.)], CIT v. T.V. Sundaram Iyengar & Sons (P) Ltd. [101 ITR 764, at page 773 (SC)], Engineers Impex Pvt. Ltd. & Others v. D.D. Sharma [244 ITR 247 (Del.)]. Every stat…

The Commissioner of Income Tax vs. M/S Welcome Seeds Ltd

ITA/183/2001HC Delhi29 Jul 2005

…mendments would not apply. They submitted that these amendments, though styled as declaratory, were, in fact, substantive. Accordingly, they submitted, that the amendments could not have retrospective operation. They relied upon Commissioner Of lilealtlt-tax, 106 ITR 965 6U, Commissioner Of fncome-tax, West Bengal I v. Vegetable Products Ltd: 88 ITR 192 (SC), K' M' Sharma v. Income-tox Officer: 254 ITR 772, Brii Mohan v. Commissioner Of fncome-tsx, New Delhi: 120 ITR 7, Gem Granites v. Commissioner Of fncome' tax: 271 ITR 322, CCE, Coimbatore v. Elsi Eauioments Ltd: 2001 (128) ELT 52 (SC), B. N. Sharma v. Commiss…

High Courts in CIT v. Vegetable Products Limited (106 ITR 965) — Cited in 3 Judgments | BharatTax