Jhaveri Stock Brokers P. Ltd (2007) 291 ITR 500 (SC) (v) Eveready Industries India Ltd. v. JCIT

243 ITR 540High Court2000#24046 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 143(3)Section 147 Section 148 Section 40A(2)(a)

Judgments citing Jhaveri Stock Brokers P. Ltd (2007) 291 ITR 500 (SC) (v) Eveready Industries India Ltd. v. JCIT

DCIT, NEW DELHI vs. M/S SAHARA INDIA MASS COMMUNICATION LTD., MUMBAI

In the result, the appeal of the revenue stands dismissed as above

ITA 3130/DEL/2011[2003-04]Status: DisposedITAT Delhi30 May 2025AY 2003-04

Bench: Shri Vikas Awasthy & Shri Avdhesh Kumar Mishra

Section 143(3)Section 147Section 148

…re Hotels P. Ltd. vs. ITO: 338 ITR 51 (Del. HC)  Sarthak Securities vs. ITO: 329 ITR 110 (Del. HC)  Girdhar Gopal Dalmia v. Uol and Ors: 451 ITR 320 (Cal HC)  PCIT. GRD Commodities Ltd.: 149 taxmann.com 233 (Cal HC)  Eveready Industries India Lad vs. JCIT 243 ITR 540 (Gauhati)  CIT vs. Smt Paramjit Jaur: 168 Taxman 39 (P&H HC)  Sterlite Industries (India) Lituted vs. ACIT: 305 ITR 339 (Mad)  Intimate Jewels Pvt. Ltd. vs. ITO: ITA No. 4498/Del/2010 (Del) Sahara One Media & Entertainment. Ltd. 7. We have heard both the parties at length and have perused the material available on the record. We have perused t…

RATNAGIRI STAINLESS P. LTD,MUMBAI vs. ITO 5(3)(1), MUMBAI

In the result, appeal filed by the assessee in ITA No

ITA 4463/MUM/2016[2009-10]Status: DisposedITAT Mumbai04 Apr 2017AY 2009-10

Bench: Shri C.N. Prasad & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 4463/Mum/2016 ("नधा"रण वष" / Assessment Year : 2009-10) M/S Ratnagiri Stainless Pvt. Income Tax Officer 5(3)(1), बनाम/ Ltd., Mumbai. V. 21/23, Laxmi Niwas, 2 Nd Parsiwada Lane, Opp V.P. Road Police Station, Mumbai – 400 004. "थायी लेखा सं./Pan : Aadcr2993P (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Appellant: Shri N.M. PorwalFor Respondent: Ms. Pooja Swaroop,DR

Section 143(3)Section 147Section 148Section 234A

…आयकर अपील"य अ"धकरण “H” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 4463/Mum/2016 ("नधा"रण वष" / Assessment Year : 2009-10) M/s Ratnagiri Stainless Pvt. Income Tax Officer 5(3)(1), बनाम/ Ltd., Mumbai. v. 21/23, Laxmi Niwas, 2 nd Parsiwada Lane, Opp V.P. Road Police Station, Mumbai – 400 004. "थायी लेखा सं./PAN : AADCR2993P (अपीलाथ" /Appellant) .. (""यथ" / Respondent) Assessee by : Shri N.M. Porwal Revenue by : Ms. Pooja Swaroop,DR सुनवाई क" तार"ख /Date of Hearing : 02-03-2017…

DCIT 3(1), MUMBAI vs. TATA STEEL INTERNATIONAL (INDIA) LTD, ( FORMELRY KNOWN AS CORUS INTERNATIONAL INDIA P. LTD), MUMBAI

In the result, the revenue’s appeal is dismissed

ITA 1790/MUM/2013[2006-07]Status: DisposedITAT Mumbai22 Jan 2016AY 2006-07

Bench: Shri Saktijit Dey, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Nishit Gandhi

Section 115WSection 115w

…rs vs. DDIT dated 20 August, 2011 (Uttarakhand High Court) (iii) Siemens Information System Ltd. vs. ACIT (2007) 295 ITR 333 (Bom) (iv) ACIT vs. Rajesh Jhaveri Stock Brokers P. Ltd (2007) 291 ITR 500 (SC) (v) Eveready Industries India Ltd. vs. JCIT [2000]-243 ITR 540 (Gau.) (vi) Bawa Abhai Singh vs. Dy. CIT [2002]-253 ITR 83 (Del.) And ultimately, prayed for upholding the order of the first appellate authority which was perfect and as per law. 7. We have heard the rival submissions and perused the material on record. We find from the records, orders of authorities below that the issue of contribution to…