Indian Smelting & Refinery v. CIT

116 Taxmann 606Supreme Court of India2001#13305 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2017.

Judgments citing Indian Smelting & Refinery v. CIT

CIT vs. JAGDISH PRASAD GUPTA

ITA/933/2011HC Delhi18 Aug 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH

Section 260A

…ITA 711/2011 & batch matters Page 1 of 39 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: July 20, 2017 Decision on: August18, 2017 + ITA No. 695/2010 JAGDISH PRASAD GUPTA ..... Appellant Through: Mr. C. S. Agarwal, Sr. Advocate with Mr. Rajeev Saxena, Mr. Shashwat Bajpai, Mr. Sharad Agarwal, Advocates. versus CIT ..... Respondent Through:- Mr. Ashok K. Manchanda, Sr. S…

CIT vs. JAGDISH PRASAD GUPTA

ITA/935/2011HC Delhi18 Aug 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH

Section 260A

…ITA 711/2011 & batch matters Page 1 of 39 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: July 20, 2017 Decision on: August18, 2017 + ITA No. 695/2010 JAGDISH PRASAD GUPTA ..... Appellant Through: Mr. C. S. Agarwal, Sr. Advocate with Mr. Rajeev Saxena, Mr. Shashwat Bajpai, Mr. Sharad Agarwal, Advocates. versus CIT ..... Respondent Through:- Mr. Ashok K. Manchanda, Sr. S…

PR. COMMISSIONER OF INCOME TAX-10 vs. JAGDISH PRASHAD GUPTA

ITA/424/2016HC Delhi18 Aug 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH

Section 260A

…ITA 711/2011 & batch matters Page 1 of 39 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: July 20, 2017 Decision on: August18, 2017 + ITA No. 695/2010 JAGDISH PRASAD GUPTA ..... Appellant Through: Mr. C. S. Agarwal, Sr. Advocate with Mr. Rajeev Saxena, Mr. Shashwat Bajpai, Mr. Sharad Agarwal, Advocates. versus CIT ..... Respondent Through:- Mr. Ashok K. Manchanda, Sr. S…

CIT vs. JAGDISH PRASAD GUPTA

ITA/787/2011HC Delhi18 Aug 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH

Section 260A

…ITA 711/2011 & batch matters Page 1 of 39 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: July 20, 2017 Decision on: August18, 2017 + ITA No. 695/2010 JAGDISH PRASAD GUPTA ..... Appellant Through: Mr. C. S. Agarwal, Sr. Advocate with Mr. Rajeev Saxena, Mr. Shashwat Bajpai, Mr. Sharad Agarwal, Advocates. versus CIT ..... Respondent Through:- Mr. Ashok K. Manchanda, Sr. S…

CIT vs. JAGDISH PRASAD GUPTA

ITA/1535/2010HC Delhi18 Aug 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH

Section 260A

…ITA 711/2011 & batch matters Page 1 of 39 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: July 20, 2017 Decision on: August18, 2017 + ITA No. 695/2010 JAGDISH PRASAD GUPTA ..... Appellant Through: Mr. C. S. Agarwal, Sr. Advocate with Mr. Rajeev Saxena, Mr. Shashwat Bajpai, Mr. Sharad Agarwal, Advocates. versus CIT ..... Respondent Through:- Mr. Ashok K. Manchanda, Sr. S…

CIT vs. JAGDISH PRASAD GUPTA

ITA/711/2011HC Delhi18 Aug 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH

Section 260A

…ITA 711/2011 & batch matters Page 1 of 39 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: July 20, 2017 Decision on: August18, 2017 + ITA No. 695/2010 JAGDISH PRASAD GUPTA ..... Appellant Through: Mr. C. S. Agarwal, Sr. Advocate with Mr. Rajeev Saxena, Mr. Shashwat Bajpai, Mr. Sharad Agarwal, Advocates. versus CIT ..... Respondent Through:- Mr. Ashok K. Manchanda, Sr. S…

JAGDISH PRASAD GUPTA

ITA/695/2010HC Delhi18 Aug 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH

Section 260A

…ITA 711/2011 & batch matters Page 1 of 39 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: July 20, 2017 Decision on: August18, 2017 + ITA No. 695/2010 JAGDISH PRASAD GUPTA ..... Appellant Through: Mr. C. S. Agarwal, Sr. Advocate with Mr. Rajeev Saxena, Mr. Shashwat Bajpai, Mr. Sharad Agarwal, Advocates. versus CIT ..... Respondent Through:- Mr. Ashok K. Manchanda, Sr. S…

Indian Smelting & Refinery v. CIT (116 Taxmann 606) — Cited in 7 Judgments | BharatTax