ITAs No.1096/2008, 1138/2008, & 1146/2008 Page 7 of 15 315 ITR 190 and J.K. Industries Ltd. v. UOI

143 ITR 551High Court#19131 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2011 to 2011.

Judgments citing ITAs No.1096/2008, 1138/2008, & 1146/2008 Page 7 of 15 315 ITR 190 and J.K. Industries Ltd. v. UOI

National Agricultural Co-Operative Marketing Federagin of India Ltd vs. Commissioner of Income Tax Delhi XI & Anr

ITA/1096/2008HC Delhi03 Jun 2011

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MR. JUSTICE M.L. MEHTA

…Movers v. CIT (2000) 245 ITR 428 (SC); Navjivan Roller Flour and Pulse Mills Ltd. v. DCIT (2009) ITAs No.1096/2008, 1138/2008, & 1146/2008 Page 7 of 15 315 ITR 190 and J.K. Industries Ltd. v. UOI 297 ITR 176. Faslika Electric Supply Co. v. CIT 143 ITR 551 (Delhi) 5. On the other hand, learned counsel for the Revenue submitted that it was only with the passing of award by the appellate authority on 14th September, 1990 that the interest was confirmed. She submitted that even the interest @ 18% from the date of award till the date of realisation accrued only on 28th January, 2000, when the…

National Agricultural Co-Operative Marketing Federation of India Ltd vs. Commissioner of Income Tax Delhi & Anr

ITA - 1146 / 2008HC Delhi03 Jun 2011

…in dispute. The question that needs to be decided is as to the liability of ![](_page_4_Picture_1.jpeg) ![](_page_5_Picture_1.jpeg) ![](_page_6_Picture_1.jpeg) 315 ITR 190 and *J.K. Industries Ltd. v. UOI* 297 ITR 176. Faslika Electric Supply Co. v. CIT 143 ITR 551 (Delhi) - 5. On the other hand, learned counsel for the Revenue submitted that it was only with the passing of award by the appellate authority on 14th September, 1990 that the interest was confirmed. She submitted that even the interest @ 18% from the date of award till the date of realisation accrued only on 28th January, 2000, when the High C…

National Agricultural Co-Operative Marketing Federation of India Ltd vs. Commissioner of Income Tax Delhi XI & Anr

ITA - 1138 / 2008HC Delhi03 Jun 2011

…IT** (2008) 298 ITR 161: Bharat Earth Movers v. CIT (2000) 245 ITR 428 (SC); Navjivan Roller Flour and Pulse Mills Ltd. v. DCIT (2009) ![](_page_6_Picture_1.jpeg) 315 ITR 190 and *J.K. Industries Ltd. v. UOI* 297 ITR 176. Faslika Electric Supply Co. v. CIT 143 ITR 551 (Delhi) - 5. On the other hand, learned counsel for the Revenue submitted that it was only with the passing of award by the appellate authority on 14th September, 1990 that the interest was confirmed. She submitted that even the interest @ 18% from the date of award till the date of realisation accrued only on 28th January, 2000, when the High C…

National Agricultural Co-Operative Marketing Federagin of India Ltd vs. Commissioner of Income Tax Delhi XI & Anr

ITA - 1096 / 2008HC Delhi03 Jun 2011

…00) 245 ITR 428 (SC); Navjivan Roller Flour and Pulse Mills Ltd. v. DCIT (2009) 2011:DHC:3136-DB ITAs No.1096/2008, 1138/2008, & 1146/2008 Page 7 of 15 315 ITR 190 and J.K. Industries Ltd. v. UOI 297 ITR 176. Faslika Electric Supply Co. v. CIT 143 ITR 551 (Delhi) 5. On the other hand, learned counsel for the Revenue submitted that it was only with the passing of award by the appellate authority on 14th September, 1990 that the interest was confirmed. She submitted that even the interest @ 18% from the date of award till the date of realisation accrued only on 28th January, 2000, when the…