K.G.KHOSLA & CO. v. DEPUTY COMMISSIONER OF COMMERCIAL TAX

17 STC 473Supreme Court of India1966#23053 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2021.

Judgments citing K.G.KHOSLA & CO. v. DEPUTY COMMISSIONER OF COMMERCIAL TAX

The Pr.Commissioner of vs. M/S Mahaveer Calyx

In the result, the orders passed by the Assessing

ITA/422/2017HC Karnataka05 Feb 2021

Bench: SATISH CHANDRA SHARMA,V SRISHANANDA

Section 39(1)Section 5Section 65(1)Section 9(2)

…vested right had accrued to the petitioner which could not be taken away by a retrospective amendment. In support of aforesaid submission, reliance has been placed on the decisions in 'K.G.KHOSLA & CO. Vs. DEPUTY COMMISSIONER OF COMMERCIAL TAX' (1966) 017 STC 473, 'STATE OF KARNATAKA Vs. AZAD COACH BUILDERS' 2010 VIL 12 SC, 'ABB LIMITED Vs. COMMISSIONER, DELHI VALUE ADDED TAX' (2012) 55 VST 1, 'COMMISSIONER, DELHI VALUE ADDED TAX Vs. ABB LTD.' (2016) 91 VST 188 (SC), 'TATA ENGINEERING & LOCOMOTIVE CO. Vs. THE ASSISTANT COMMISSIONER OF CENTRAL TAX' (1970) 1 SCC 622, 'KELVINATOR OF INDIA LTD. V…

The Commissioner of Income Tax (Central) vs. Akula Nageswara Rao

ITTA/422/2017HC Telangana10 Jul 2017

Bench: SANJAY KUMAR,GUDISEVA SHYAM PRASAD

Hewlett Packard Financial Services India Private vs. The State of Karnataka

STRP/412/2015HC Karnataka19 Feb 2016

Bench: S.SUJATHA,JAYANT PATEL

Section 23(1)Section 39(1)Section 5(2)Section 65(1)

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 19TH DAY OF FEBRUARY 2016 PRESENT THE HON’BLE MR.JUSTICE JAYANT PATEL AND THE HON’BLE MRS.JUSTICE S SUJATHA STRP Nos.339-411/2015 C/W STRP No.412/2015 BETWEEN: HEWLETT PACKARD FINANCIAL SERVICES INDIA PRIVATE LIMITED NO.24, SALARPURIA ARENA HOSUR MAIN ROAD ADUGODI BANGALORE – 560 030 REPRESENTED HEREIN BY ITS COMPLIANCE OFFICER MS.MYNA VENKATRAMAN ….PETITIONER (COMMON IN ALL THE CASES) (BY SRI.K P KUMAR, SENIOR COUNSEL A/W SRI:VIKRAM HUILGOL FOR M/S KING & PARTRIDGE, ADVOCATES) 2 AND: 1. THE STATE…