LIC v. Escorts Ltd.58 and Vodafone 58

1 SCC 264Reported decision1986#2490 most cited
46

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2007 to 2026.

Sections most often in play

Section 132Section 143(3)Section 153ASection 153CSection 153DSection 131Section 142(2A)Section 147

Issues it is cited on

section 114(e)sanction under section 151section 90asection 114substantive assessmentsection 153a(1)(b)section 144aprotective assessmentsection 151(2)section 158bgsection 142(2a)kelvinator

Judgments citing LIC v. Escorts Ltd.58 and Vodafone 58

The Principal Commissioner of Income Tax-2 vs. M/s Indus Business System Ltd

ITTA/409/2017HC Telangana08 Nov 2017

Bench: CHALLA KODANDA RAM,C.V.NAGARJUNA REDDY

Principal Commissioner of Income Tax (Central)- 1 vs. Sahara India Financial Corporation Ltd

ITA/447/2017HC Delhi21 Jul 2017

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

Section 45

…parate legal entity. Each has a separate corporate veil but that does not mean that holding company and the subsidiary company within it, all constitute one company. 65. Mr Justice O. Chinnappa Reddy speaking for this Court in LIC v. Escorts Ltd.[(1986) 1 SCC 264 : AIR 1986 SC 1370 : 1985 Supp (3) SCR 909 : (1986) 59 Com Cas 548] had emphasised that the corporate veil should be lifted where the associated companies are inextricably connected as to be, in reality, part of one concern. It is neither necessary nor desirable to enumerate the classes of cases where lifting the CS(COMM) 447/2017 Pag…

The Commissioner of Income Tax vs. M/S New Asian Bar AND Restaurant

ITTA/410/2017HC Telangana10 Jul 2017

Bench: SANJAY KUMAR,GUDISEVA SHYAM PRASAD

DIT II vs. Virage Logic International

Appeals are dismissed; the applications to recall the order dismissing the execution

ITA/61/2013HC Delhi11 Nov 2016

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE SUDERSHAN KUMAR MISRA

Section 34Section 483

…e faulted. The doctrine of lifting the corporate veil has been resorted to by the Supreme Court in several decisions, such as Commissioner of Income Tax v. Sri Meenakshi Mills Ltd. AIR 1967 SC 819; Life Insurance Corporation of India v. Escorts Ltd. (1986) 1 SCC 264 and New Horizons Ltd. and Anr. v. Union of India & Ors. 1995 (1) SCC 478. In CO.APP.50/13, EFA(OS) 9/12, EFA(OS)12/12 & CO.APP.61/13 Page 30 of 31 a recent decision, State of Rajasthan v. Gotan Lime Stone Khanij Udyog (P) Ltd 2016 (4) SCC 469 it was held that: “23. The principle of lifting the corporate veil as an exception to the dist…

Central Govt.Emp. Consumer Coo vs. Commissioner of Income Tax

Appeal is dismissed and pending applications

ITA/407/2007HC Delhi19 Sept 2008

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE RAJIV SHAKDHER

Section 35Section 40Section 63Section 8(1)

…cy, where the said property is converted into that currency; (c) any other property which has resulted out of the conversion of that property. 43. The breath and scope of Section 63 has been explained by the Apex Court in LIC v. Escorts Ltd., (1986) 1 SCC 264. The Apex Court has held as under: "18. Section 50 prescribes the levy of a penalty if any person contravenes any of the provisions of the Act Digitally Signed By:SHAZAAD ZAKIR Signing Date:17.10.2025 16:09:28 Signature Not Verified CRL.A. 407/2007…

Commnr. of Income Tax, Kerala vs. M/S. Tara Agencies

Appeal is allowed and the

C.A. No.-003568-003568 - 2001Supreme Court09 Jul 2007
For Respondent: M/s Tara Agencies
Section 35B

…http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 16 CASE NO.: Appeal (civil) 3568 of 2001 PETITIONER: Commissioner of Income Tax, Kerala RESPONDENT: M/s Tara Agencies DATE OF JUDGMENT: 09/07/2007 BENCH: Ashok Bhan & Dalveer Bhandari JUDGMENT: J U D G M E N T Dalveer Bhandari, J. 1. This appeal is directed against the judgment dated 18th January, 2000 passed in ITR No. 10 of 1996 by the High Court of Kerala at Ernakulam. 2. The short question which arises for adjudication by this court is whether the respondent assessee who is engaged in purchase of different qualities of tea and blending t…