(i) CIT v. Kelvinator of India Limited

6 DTR 318Reported decision#18097 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2017.

Judgments citing (i) CIT v. Kelvinator of India Limited

M/S Sheetu Educational Service Pvt Ltd., Indore vs. The DCIT 5(1), Indore

In the result, all the appeals of the assessee for assessment year 2005-06 to 2010-11 are partly allowed as per our

ITA 354/IND/2016[2010-11]Status: DisposedITAT Indore28 Feb 2017AY 2010-11

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 147Section 234BSection 27

…zed Representative of the assessee has filed detailed written submissions relying upon the various judicial pronouncements, which are mentioned as under :- (i) CIT vs. Kelvinator of India Limited, 320 ITR 561 ( S. C. ). (ii) Shah Unmesh Indravadan vs. ITO, 6 DTR 318. (Ahm. I.T.A.T. ) M/s.Sheetu Educational Services P.Ltd. I.T.A.Nos. 24 to 26/Ind2015 and 352 to 354/Ind/2016 Page 26 of 66 (iii) K. G. Hotel (P) Ltd vs. ACIT, 113 ITR 99 (I.T.A.T. Agra Bench) (iv) CIT vs. Orient Craft Limited, I.T.A.No. 555/2012 dated 12.12.2012 (Del) (v) A.N.Lakshman Shenoy v. ITO,(1958) 34 ITR 275 (S.C.) (vi) Sheo Nath Singh…

M/S Sheetu Educational Service Pvt Ltd., Indore vs. The DCIT 5(1), Indore

In the result, all the appeals of the assessee for assessment year 2005-06 to 2010-11 are partly allowed as per our

ITA 352/IND/2016[2008-09]Status: DisposedITAT Indore28 Feb 2017AY 2008-09

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 147Section 234BSection 27

…zed Representative of the assessee has filed detailed written submissions relying upon the various judicial pronouncements, which are mentioned as under :- (i) CIT vs. Kelvinator of India Limited, 320 ITR 561 ( S. C. ). (ii) Shah Unmesh Indravadan vs. ITO, 6 DTR 318. (Ahm. I.T.A.T. ) M/s.Sheetu Educational Services P.Ltd. I.T.A.Nos. 24 to 26/Ind2015 and 352 to 354/Ind/2016 Page 26 of 66 (iii) K. G. Hotel (P) Ltd vs. ACIT, 113 ITR 99 (I.T.A.T. Agra Bench) (iv) CIT vs. Orient Craft Limited, I.T.A.No. 555/2012 dated 12.12.2012 (Del) (v) A.N.Lakshman Shenoy v. ITO,(1958) 34 ITR 275 (S.C.) (vi) Sheo Nath Singh…

M/S. Sheetu Educational Services P. Ltd., Indore vs. The DCIT 5(1), Indore

In the result, all the appeals of the assessee for assessment year 2005-06 to 2010-11 are partly allowed as per our

ITA 26/IND/2015[2007-08]Status: DisposedITAT Indore28 Feb 2017AY 2007-08

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 147Section 234BSection 27

…zed Representative of the assessee has filed detailed written submissions relying upon the various judicial pronouncements, which are mentioned as under :- (i) CIT vs. Kelvinator of India Limited, 320 ITR 561 ( S. C. ). (ii) Shah Unmesh Indravadan vs. ITO, 6 DTR 318. (Ahm. I.T.A.T. ) M/s.Sheetu Educational Services P.Ltd. I.T.A.Nos. 24 to 26/Ind2015 and 352 to 354/Ind/2016 Page 26 of 66 (iii) K. G. Hotel (P) Ltd vs. ACIT, 113 ITR 99 (I.T.A.T. Agra Bench) (iv) CIT vs. Orient Craft Limited, I.T.A.No. 555/2012 dated 12.12.2012 (Del) (v) A.N.Lakshman Shenoy v. ITO,(1958) 34 ITR 275 (S.C.) (vi) Sheo Nath Singh…

M/S. Sheetu Educational Services P. Ltd., Indore vs. The DCIT 5(1), Indore

In the result, all the appeals of the assessee for assessment year 2005-06 to 2010-11 are partly allowed as per our

ITA 25/IND/2015[2006-07]Status: DisposedITAT Indore28 Feb 2017AY 2006-07

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 147Section 234BSection 27

…zed Representative of the assessee has filed detailed written submissions relying upon the various judicial pronouncements, which are mentioned as under :- (i) CIT vs. Kelvinator of India Limited, 320 ITR 561 ( S. C. ). (ii) Shah Unmesh Indravadan vs. ITO, 6 DTR 318. (Ahm. I.T.A.T. ) M/s.Sheetu Educational Services P.Ltd. I.T.A.Nos. 24 to 26/Ind2015 and 352 to 354/Ind/2016 Page 26 of 66 (iii) K. G. Hotel (P) Ltd vs. ACIT, 113 ITR 99 (I.T.A.T. Agra Bench) (iv) CIT vs. Orient Craft Limited, I.T.A.No. 555/2012 dated 12.12.2012 (Del) (v) A.N.Lakshman Shenoy v. ITO,(1958) 34 ITR 275 (S.C.) (vi) Sheo Nath Singh…

M/S. Sheetu Educational Services P Ltd., Indore vs. The DCIT 5(1) Range-5, Indore

In the result, all the appeals of the assessee for assessment year 2005-06 to 2010-11 are partly allowed as per our

ITA 24/IND/2015[2005-06]Status: DisposedITAT Indore28 Feb 2017AY 2005-06

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 147Section 234BSection 27

…zed Representative of the assessee has filed detailed written submissions relying upon the various judicial pronouncements, which are mentioned as under :- (i) CIT vs. Kelvinator of India Limited, 320 ITR 561 ( S. C. ). (ii) Shah Unmesh Indravadan vs. ITO, 6 DTR 318. (Ahm. I.T.A.T. ) M/s.Sheetu Educational Services P.Ltd. I.T.A.Nos. 24 to 26/Ind2015 and 352 to 354/Ind/2016 Page 26 of 66 (iii) K. G. Hotel (P) Ltd vs. ACIT, 113 ITR 99 (I.T.A.T. Agra Bench) (iv) CIT vs. Orient Craft Limited, I.T.A.No. 555/2012 dated 12.12.2012 (Del) (v) A.N.Lakshman Shenoy v. ITO,(1958) 34 ITR 275 (S.C.) (vi) Sheo Nath Singh…

(i) CIT v. Kelvinator of India Limited (6 DTR 318) — Cited in 5 Judgments | BharatTax