Indian Oil Corporation Limited v. Municipal Indian Oil Corporation Limited v. Municipal Corporation and Another

4 SCC 96Reported decision1995#14158 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2022 to 2023.

Judgments citing Indian Oil Corporation Limited v. Municipal Indian Oil Corporation Limited v. Municipal Corporation and Another

Everest Industries Ltd., Noida vs. Dy CIT Circle- 1, Thane

In the result, the In the result, the assessee and Revenue are are educated as under:

ITA 715/MUM/2020[2008-09]Status: DisposedITAT Mumbai31 Jan 2023AY 2008-09

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant () Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2012-13 & Assessment Year: 2013-14 Everest Industries Limited, Dcit, Circle-1, D-206, Sector-63, Noida- Ashar I.T. Park, 6Th Floor, B- 201301, Vs. Wing, 16-Z, Wagle Industrial Uttar Pradesh Estate, Thane(W)- 400 604. Pan No. Aaace 7550 N Appellant Respondent Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2012-13 & Assessment Year: 2013-14

For Appellant: Mr. Yogesh Thar/
Section 115J

…d. v. State of Orissa (2015) 2 Hyder Consulting (UK) Ltd. v. State of Orissa (2015) 2 SCC 189and Indian Oil Corporation Limited v. Municipal Indian Oil Corporation Limited v. Municipal Indian Oil Corporation Limited v. Municipal Corporation and Another (1995) 4 SCC 96 Corporation and Another (1995) 4 SCC 96, held , held that the earliest decision on a point of law would continue to be a good law, especially decision on a point of law would continue to be a good law, especially decision on a point of law would continue to be a good law, especially when the latter especially when the latter decisions have not the l…

DCIT Circle-1, Thane vs. M/S Everest Industries Ltd., Delhi

In the result, the In the result, the assessee and Revenue are are educated as under:

ITA 654/MUM/2020[2012-13]Status: DisposedITAT Mumbai31 Jan 2023AY 2012-13

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant () Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2012-13 & Assessment Year: 2013-14 Everest Industries Limited, Dcit, Circle-1, D-206, Sector-63, Noida- Ashar I.T. Park, 6Th Floor, B- 201301, Vs. Wing, 16-Z, Wagle Industrial Uttar Pradesh Estate, Thane(W)- 400 604. Pan No. Aaace 7550 N Appellant Respondent Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2012-13 & Assessment Year: 2013-14

For Appellant: Mr. Yogesh Thar/
Section 115J

…d. v. State of Orissa (2015) 2 Hyder Consulting (UK) Ltd. v. State of Orissa (2015) 2 SCC 189and Indian Oil Corporation Limited v. Municipal Indian Oil Corporation Limited v. Municipal Indian Oil Corporation Limited v. Municipal Corporation and Another (1995) 4 SCC 96 Corporation and Another (1995) 4 SCC 96, held , held that the earliest decision on a point of law would continue to be a good law, especially decision on a point of law would continue to be a good law, especially decision on a point of law would continue to be a good law, especially when the latter especially when the latter decisions have not the l…

DCIT Circle-1, Thane vs. M/S Everest Industries Ltd., Delhi

In the result, the In the result, the assessee and Revenue are are educated as under:

ITA 653/MUM/2020[2013-14]Status: DisposedITAT Mumbai31 Jan 2023AY 2013-14

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant () Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2012-13 & Assessment Year: 2013-14 Everest Industries Limited, Dcit, Circle-1, D-206, Sector-63, Noida- Ashar I.T. Park, 6Th Floor, B- 201301, Vs. Wing, 16-Z, Wagle Industrial Uttar Pradesh Estate, Thane(W)- 400 604. Pan No. Aaace 7550 N Appellant Respondent Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2012-13 & Assessment Year: 2013-14

For Appellant: Mr. Yogesh Thar/
Section 115J

…d. v. State of Orissa (2015) 2 Hyder Consulting (UK) Ltd. v. State of Orissa (2015) 2 SCC 189and Indian Oil Corporation Limited v. Municipal Indian Oil Corporation Limited v. Municipal Indian Oil Corporation Limited v. Municipal Corporation and Another (1995) 4 SCC 96 Corporation and Another (1995) 4 SCC 96, held , held that the earliest decision on a point of law would continue to be a good law, especially decision on a point of law would continue to be a good law, especially decision on a point of law would continue to be a good law, especially when the latter especially when the latter decisions have not the l…

DCIT, Circle-1, Thane vs. Everest Industries Ltd., Mumbai

In the result, the In the result, the assessee and Revenue are are educated as under:

ITA 1423/MUM/2020[2008-09]Status: DisposedITAT Mumbai31 Jan 2023AY 2008-09

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant () Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2012-13 & Assessment Year: 2013-14 Everest Industries Limited, Dcit, Circle-1, D-206, Sector-63, Noida- Ashar I.T. Park, 6Th Floor, B- 201301, Vs. Wing, 16-Z, Wagle Industrial Uttar Pradesh Estate, Thane(W)- 400 604. Pan No. Aaace 7550 N Appellant Respondent Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2012-13 & Assessment Year: 2013-14

For Appellant: Mr. Yogesh Thar/
Section 115J

…d. v. State of Orissa (2015) 2 Hyder Consulting (UK) Ltd. v. State of Orissa (2015) 2 SCC 189and Indian Oil Corporation Limited v. Municipal Indian Oil Corporation Limited v. Municipal Indian Oil Corporation Limited v. Municipal Corporation and Another (1995) 4 SCC 96 Corporation and Another (1995) 4 SCC 96, held , held that the earliest decision on a point of law would continue to be a good law, especially decision on a point of law would continue to be a good law, especially decision on a point of law would continue to be a good law, especially when the latter especially when the latter decisions have not the l…

Everest Industries Ltd, Noida vs. Dy CIT Cirlce-1, Thane

In the result, the In the result, the assessee and Revenue are are educated as under:

ITA 7794/MUM/2019[2013-14]Status: DisposedITAT Mumbai31 Jan 2023AY 2013-14

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant () Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2012-13 & Assessment Year: 2013-14 Everest Industries Limited, Dcit, Circle-1, D-206, Sector-63, Noida- Ashar I.T. Park, 6Th Floor, B- 201301, Vs. Wing, 16-Z, Wagle Industrial Uttar Pradesh Estate, Thane(W)- 400 604. Pan No. Aaace 7550 N Appellant Respondent Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2012-13 & Assessment Year: 2013-14

For Appellant: Mr. Yogesh Thar/
Section 115J

…d. v. State of Orissa (2015) 2 Hyder Consulting (UK) Ltd. v. State of Orissa (2015) 2 SCC 189and Indian Oil Corporation Limited v. Municipal Indian Oil Corporation Limited v. Municipal Indian Oil Corporation Limited v. Municipal Corporation and Another (1995) 4 SCC 96 Corporation and Another (1995) 4 SCC 96, held , held that the earliest decision on a point of law would continue to be a good law, especially decision on a point of law would continue to be a good law, especially decision on a point of law would continue to be a good law, especially when the latter especially when the latter decisions have not the l…

Everest Industries Ltd, Noida vs. Dy CIT Cirlce-1, Thane

In the result, the In the result, the assessee and Revenue are are educated as under:

ITA 7793/MUM/2019[2012-13]Status: DisposedITAT Mumbai31 Jan 2023AY 2012-13

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant () Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2012-13 & Assessment Year: 2013-14 Everest Industries Limited, Dcit, Circle-1, D-206, Sector-63, Noida- Ashar I.T. Park, 6Th Floor, B- 201301, Vs. Wing, 16-Z, Wagle Industrial Uttar Pradesh Estate, Thane(W)- 400 604. Pan No. Aaace 7550 N Appellant Respondent Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2012-13 & Assessment Year: 2013-14

For Appellant: Mr. Yogesh Thar/
Section 115J

…d. v. State of Orissa (2015) 2 Hyder Consulting (UK) Ltd. v. State of Orissa (2015) 2 SCC 189and Indian Oil Corporation Limited v. Municipal Indian Oil Corporation Limited v. Municipal Indian Oil Corporation Limited v. Municipal Corporation and Another (1995) 4 SCC 96 Corporation and Another (1995) 4 SCC 96, held , held that the earliest decision on a point of law would continue to be a good law, especially decision on a point of law would continue to be a good law, especially decision on a point of law would continue to be a good law, especially when the latter especially when the latter decisions have not the l…

M/S.Sheetal Real vs. Income Tax Officer

In the result, the appeal fails and the substantial questions of law

ITA/83/2010HC Orissa08 Feb 2022

Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE R.K.PATTANAIK

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 260ASection 372A

…ndia Pharmaceuticals Works Limited Versus Commissioner of Income Tax, West Bengal 8 and also the decision of the division bench of this Court in C.E.S.C. Limited Versus Commissioner of 81997 4 SCC 96 ITA/83/2010 REPORTABLE Page 19 of 60 Income Tax, Kolkata-II in ITA No. 105 of 2004 dated 26.11.2004 which was relied on by the learned senior…

Indian Oil Corporation Limited v. Municipal Indian Oil Corporation Limited v. Municipal Corporation and Another (4 SCC 96) — Cited in 7 Judgments | BharatTax