Ltd. v. CIT (203 Taxman 364) (Del HC) CIT v. Hero Cycle Ld. (323 ITR 518) (P&H) CIT v. UTI Bank Ltd. (

73 DTR 233High Court2012#7500 most cited

What is Ltd. v. CIT (203 Taxman 364) (Del HC) CIT v. Hero Cycle Ld. (323 ITR 518) (P&H) CIT v. UTI Bank Ltd. ( authority for?

Additional depreciation on machinery installed in a preceding year is an allowable claim. Balance additional depreciation for machinery installed in a preceding year must be allowed.

15

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2023.

Also referred to as

ACIT v. SIL Investments · section 32(1)(iia) · additional depreciation · balance additional depreciation · machinery installed · preceding year · allowance · deletion of addition

Issues it is cited on

section 115jaasection 32(1)(iia)mat creditadditional depreciationsection 32(1)put to usesection 35section 32section 115section 11previous yeartransfer

Judgments citing Ltd. v. CIT (203 Taxman 364) (Del HC) CIT v. Hero Cycle Ld. (323 ITR 518) (P&H) CIT v. UTI Bank Ltd. (

Dy CIT CC 1(4), Mumbai vs. M/S Ultratech Cement Ltd, Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 931/MUM/2020[2015-16]Status: DisposedITAT Mumbai12 May 2023AY 2015-16

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Ultratech Cement Limited V. Dcit, Central Circle-1(4) Ahura Centre, ‘B’ Wing 2Nd Floor Room No. 902, 9Th Floor Mahakali Caves Road Pratishtha Bhavan, Old Cgo Annexe Maharishi Karve Road Andheri (E), Mumbai- 400093 Mumbai- 400020 Pan: Aaacl6442L (Appellant) (Respondent) Dcit, Central Circle-1(4) V. M/S. Ultratech Cement Limited Room No. 902, 9Th Floor Ahura Centre, ‘B’ Wing 2Nd Floor Mahakali Caves Road Pratishtha Bhavan, Old Cgo Annexe Maharishi Karve Road Andheri (E), Mumbai- 400093 Mumbai- 400020 Pan: Aaacl6442L (Appellant) (Respondent)

Section 115Section 32Section 32ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI ABY T VARKEY, HON’BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER M/s. UltraTech Cement Limited v. DCIT, Central Circle-1(4) Ahura Centre, ‘B’ Wing 2nd Floor Room No. 902, 9th Floor Mahakali Caves Road Pratishtha Bhavan, Old CGO Annexe Maharishi Karve Road Andheri (E), Mumbai- 400093 Mumbai- 400020 PAN: AAACL6442L (Appellant) (Respondent) DCIT, Central Circle-1(4) v. M/s. UltraTech Cement Limited Room No. 902, 9th Floor Ahura Centre, ‘B’ Wing 2nd Floor Mahakali Caves Road Pratishtha Bhavan, Old CGO Annexe Maharishi…

Ultratech Cement Ltd, Mumbai vs. DCIT CC 1(4), Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 465/MUM/2020[2015-16]Status: DisposedITAT Mumbai12 May 2023AY 2015-16

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Ultratech Cement Limited V. Dcit, Central Circle-1(4) Ahura Centre, ‘B’ Wing 2Nd Floor Room No. 902, 9Th Floor Mahakali Caves Road Pratishtha Bhavan, Old Cgo Annexe Maharishi Karve Road Andheri (E), Mumbai- 400093 Mumbai- 400020 Pan: Aaacl6442L (Appellant) (Respondent) Dcit, Central Circle-1(4) V. M/S. Ultratech Cement Limited Room No. 902, 9Th Floor Ahura Centre, ‘B’ Wing 2Nd Floor Mahakali Caves Road Pratishtha Bhavan, Old Cgo Annexe Maharishi Karve Road Andheri (E), Mumbai- 400093 Mumbai- 400020 Pan: Aaacl6442L (Appellant) (Respondent)

Section 115Section 32Section 32ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI ABY T VARKEY, HON’BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER M/s. UltraTech Cement Limited v. DCIT, Central Circle-1(4) Ahura Centre, ‘B’ Wing 2nd Floor Room No. 902, 9th Floor Mahakali Caves Road Pratishtha Bhavan, Old CGO Annexe Maharishi Karve Road Andheri (E), Mumbai- 400093 Mumbai- 400020 PAN: AAACL6442L (Appellant) (Respondent) DCIT, Central Circle-1(4) v. M/s. UltraTech Cement Limited Room No. 902, 9th Floor Ahura Centre, ‘B’ Wing 2nd Floor Mahakali Caves Road Pratishtha Bhavan, Old CGO Annexe Maharishi…

Navin Flurine International, Mumbai vs. Dy CIT 7(3)(1), Mumbai

In the result, appeal of the Revenue is fully dismissed

ITA 6532/MUM/2019[2012-13]Status: DisposedITAT Mumbai30 Nov 2022AY 2012-13

Bench: Shri Aby T Varkey & Shri Gagan Goyal

For Appellant: Ms. Aarti Vissanji &For Respondent: Sh. Manoj Kumar Sinha, DR
Section 115JSection 14ASection 35Section 41(1)

…duly endorsed by the following judicial pronouncements. (a) Century Enka Ltd Vs DCIT (2015) 37 ITR (Trib) 644 Kolkata. (b) Apollo Tyres Ltd Vs ACIT (Cochin Tribunal) (c) MITC Rolling Mills P Ltd Vs ACIT (Mumbai Tribunal) (d) ACIT V SIL Investments Ltd (2012) 73 DTR 233 (Delhi Tribunal) (e) DCIT Vs Cosmo Films Ltd (2012) 139 TD 628 (Delhi Tribunal)" 9.2 The above contention of the assessee is not acceptable on plain reading of the Act. For reference clause (in) of section 32(1) of the Act is reproduced as follows: [(iia) in the case of any new machinery or plant (other than ships and aircraft), which has been acq…

DCIT, Circle-11(1), New Delhi vs. Haldiram Snacks Pvt. Ltd., New Delhi

In the result, the Revenue’s appeal is dismissed

ITA 448/DEL/2019[2015-16]Status: DisposedITAT Delhi23 Aug 2022AY 2015-16

Bench: Shri N.K. Billaiya & Ms. Astha Chandraassessment Year: 2015-16

For Appellant: Shri Ajay Wadhwa, AdvocateFor Respondent: Shri Anuj Garg, Sr. DR
Section 32

…, Bangalore v. Rittal India (P.) Ltd.[2016] 380 ITR 0428 (High Court of Karnataka) • Dy. CIT v. Cosmo Films Ltd. [2012] 13 ITR (T) 340 (Delhi). • MITC Rolling Mills P. Ltd. vs. ACIT 10(2), ITAT Mumbai, ITA No.2789/Mum/2012 • ACIT v. SIL Investment Ltd. [2012] 73 DTR 233 (Del.)(Trib.) 5.2.5 Thus, in view of the legal position as interpreted by the Hon'ble Courts from Time to time and particularly in view of the observation of Hon’ble Madras High Court in CIT vs. T.P. Textiles (supra), the claim of the appellant with regard to the balance additional depreciation of machinery installed in preceding year is allowed.…

Jt. CIT (OSD)- CC - 1(4), Mumbai vs. Ultratech Cement Ltd., Mumbai

In the result appeals and Cross Objection of the assessee for Assessment Years 2011-12, 2012, 2013-14 and 2014-15 are partly allowed as indicated above

ITA 3764/MUM/2018[2014-15]Status: DisposedITAT Mumbai14 Dec 2021AY 2014-15

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Nishant ThakkarFor Respondent: Shri Sushil Kumar Mishra
Section 115Section 153CSection 32Section 35Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “J” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs.1412, 1413 2461 & 2462/MUM/2018 (A.Ys: 2012-13, 2011-12, 2013-14 & 2014-15) UltraTech Cement Ltd., v. DCIT, Central Circle -1(4) Ahura Centre, “B" Wing Pratishtha Bhavan, Old. C.G.O. Bldg., 2nd Floor, Mahakali Caves Road M.K. Road, Churchgate, Mumbai Andheri (E), Mumbai - 400093 PAN: AAACL6442L (Appellant) (Respondent) ITA NOs. 2871, 2872 &2873/MUM/2018 (A.Ys: 2011-12, 2012-13, 2013-14) DCIT, Central Circle -1(4) v. UltraTech Cement Lt…

DCIT- CC- 1(4), Mumbai vs. Ultratech Cement Ltd., Mumbai

In the result appeals and Cross Objection of the assessee for Assessment Years 2011-12, 2012, 2013-14 and 2014-15 are partly

ITA 2873/MUM/2018[2013-14]Status: DisposedITAT Mumbai14 Dec 2021AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Nishant ThakkarFor Respondent: Shri Sushil Kumar Mishra
Section 115Section 153CSection 32Section 35Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “J” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs.1412, 1413 2461 & 2462/MUM/2018 (A.Ys: 2012-13, 2011-12, 2013-14 & 2014-15) UltraTech Cement Ltd., v. DCIT, Central Circle -1(4) Ahura Centre, “B" Wing Pratishtha Bhavan, Old. C.G.O. Bldg., M.K. Road, Churchgate, Mumbai 2nd Floor, Mahakali Caves Road Andheri (E), Mumbai - 400093 PAN: AAACL6442L (Appellant) (Respondent) ITA NOs. 2871, 2872 &2873/MUM/2018 (A.Ys: 2011-12, 2012-13, 2013-14) DCIT, Central Circle -1(4) v. UltraTech Cement Lt…

DCIT -CC-1(4), Mumbai vs. Ultratech Cement Ltd., Mumbai

In the result appeals and Cross Objection of the assessee for Assessment Years 2011-12, 2012, 2013-14 and 2014-15 are partly

ITA 2872/MUM/2018[2012-13]Status: DisposedITAT Mumbai14 Dec 2021AY 2012-13

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Nishant ThakkarFor Respondent: Shri Sushil Kumar Mishra
Section 115Section 153CSection 32Section 35Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “J” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs.1412, 1413 2461 & 2462/MUM/2018 (A.Ys: 2012-13, 2011-12, 2013-14 & 2014-15) UltraTech Cement Ltd., v. DCIT, Central Circle -1(4) Ahura Centre, “B" Wing Pratishtha Bhavan, Old. C.G.O. Bldg., M.K. Road, Churchgate, Mumbai 2nd Floor, Mahakali Caves Road Andheri (E), Mumbai - 400093 PAN: AAACL6442L (Appellant) (Respondent) ITA NOs. 2871, 2872 &2873/MUM/2018 (A.Ys: 2011-12, 2012-13, 2013-14) DCIT, Central Circle -1(4) v. UltraTech Cement Lt…

DCIT - CC - 1(4), Mumbai vs. Ultratech Cement Ltd., Mumbai

In the result appeals and Cross Objection of the assessee for Assessment Years 2011-12, 2012, 2013-14 and 2014-15 are partly

ITA 2871/MUM/2018[2011-12]Status: DisposedITAT Mumbai14 Dec 2021AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Nishant ThakkarFor Respondent: Shri Sushil Kumar Mishra
Section 115Section 153CSection 32Section 35Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “J” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs.1412, 1413 2461 & 2462/MUM/2018 (A.Ys: 2012-13, 2011-12, 2013-14 & 2014-15) UltraTech Cement Ltd., v. DCIT, Central Circle -1(4) Ahura Centre, “B" Wing Pratishtha Bhavan, Old. C.G.O. Bldg., M.K. Road, Churchgate, Mumbai 2nd Floor, Mahakali Caves Road Andheri (E), Mumbai - 400093 PAN: AAACL6442L (Appellant) (Respondent) ITA NOs. 2871, 2872 &2873/MUM/2018 (A.Ys: 2011-12, 2012-13, 2013-14) DCIT, Central Circle -1(4) v. UltraTech Cement Lt…

Ultratech Cement Ltd, Mumbai vs. DCIT Cen Cir 1(4), Mumbai

In the result appeals and Cross Objection of the assessee for Assessment Years 2011-12, 2012, 2013-14 and 2014-15 are partly

ITA 2462/MUM/2018[2014-15]Status: DisposedITAT Mumbai14 Dec 2021AY 2014-15

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Nishant ThakkarFor Respondent: Shri Sushil Kumar Mishra
Section 115Section 153CSection 32Section 35Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “J” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs.1412, 1413 2461 & 2462/MUM/2018 (A.Ys: 2012-13, 2011-12, 2013-14 & 2014-15) UltraTech Cement Ltd., v. DCIT, Central Circle -1(4) Ahura Centre, “B" Wing Pratishtha Bhavan, Old. C.G.O. Bldg., M.K. Road, Churchgate, Mumbai 2nd Floor, Mahakali Caves Road Andheri (E), Mumbai - 400093 PAN: AAACL6442L (Appellant) (Respondent) ITA NOs. 2871, 2872 &2873/MUM/2018 (A.Ys: 2011-12, 2012-13, 2013-14) DCIT, Central Circle -1(4) v. UltraTech Cement Lt…

Ultratech Cement Ltd, Mumbai vs. DCIT Cen Cir 1(4), Mumbai

In the result appeals and Cross Objection of the assessee for Assessment Years 2011-12, 2012, 2013-14 and 2014-15 are partly

ITA 2461/MUM/2018[2013-14]Status: DisposedITAT Mumbai14 Dec 2021AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Nishant ThakkarFor Respondent: Shri Sushil Kumar Mishra
Section 115Section 153CSection 32Section 35Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “J” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs.1412, 1413 2461 & 2462/MUM/2018 (A.Ys: 2012-13, 2011-12, 2013-14 & 2014-15) UltraTech Cement Ltd., v. DCIT, Central Circle -1(4) Ahura Centre, “B" Wing Pratishtha Bhavan, Old. C.G.O. Bldg., M.K. Road, Churchgate, Mumbai 2nd Floor, Mahakali Caves Road Andheri (E), Mumbai - 400093 PAN: AAACL6442L (Appellant) (Respondent) ITA NOs. 2871, 2872 &2873/MUM/2018 (A.Ys: 2011-12, 2012-13, 2013-14) DCIT, Central Circle -1(4) v. UltraTech Cement Lt…

Ultratech Cement Ltd, Mumbai vs. DCIT Cen Cir 1(4), Mumbai

In the result appeals and Cross Objection of the assessee for Assessment Years 2011-12, 2012, 2013-14 and 2014-15 are partly

ITA 1413/MUM/2018[2011-12]Status: DisposedITAT Mumbai14 Dec 2021AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Nishant ThakkarFor Respondent: Shri Sushil Kumar Mishra
Section 115Section 153CSection 32Section 35Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “J” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs.1412, 1413 2461 & 2462/MUM/2018 (A.Ys: 2012-13, 2011-12, 2013-14 & 2014-15) UltraTech Cement Ltd., v. DCIT, Central Circle -1(4) Ahura Centre, “B" Wing Pratishtha Bhavan, Old. C.G.O. Bldg., M.K. Road, Churchgate, Mumbai 2nd Floor, Mahakali Caves Road Andheri (E), Mumbai - 400093 PAN: AAACL6442L (Appellant) (Respondent) ITA NOs. 2871, 2872 &2873/MUM/2018 (A.Ys: 2011-12, 2012-13, 2013-14) DCIT, Central Circle -1(4) v. UltraTech Cement Lt…

Ultratech Cement Ltd, Mumbai vs. DCIT Cen Cir 1(4), Mumbai

In the result appeals and Cross Objection of the assessee for Assessment Years 2011-12, 2012, 2013-14 and 2014-15 are partly allowed as indicated above

ITA 1412/MUM/2018[2012-13]Status: DisposedITAT Mumbai14 Dec 2021AY 2012-13

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Nishant ThakkarFor Respondent: Shri Sushil Kumar Mishra
Section 115Section 153CSection 32Section 35Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “J” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs.1412, 1413 2461 & 2462/MUM/2018 (A.Ys: 2012-13, 2011-12, 2013-14 & 2014-15) UltraTech Cement Ltd., v. DCIT, Central Circle -1(4) Ahura Centre, “B" Wing Pratishtha Bhavan, Old. C.G.O. Bldg., 2nd Floor, Mahakali Caves Road M.K. Road, Churchgate, Mumbai Andheri (E), Mumbai - 400093 PAN: AAACL6442L (Appellant) (Respondent) ITA NOs. 2871, 2872 &2873/MUM/2018 (A.Ys: 2011-12, 2012-13, 2013-14) DCIT, Central Circle -1(4) v. UltraTech Cement Lt…

Bharat Bijlee Ltd, Mumbai vs. Addl CIT RG 6(1), Mumbai

In the result, these appeals filed by the assessee stand allowed for statistical purposes

ITA 383/MUM/2015[2011-12]Status: DisposedITAT Mumbai07 Aug 2017AY 2011-12

Bench: Shri Shamim Yahya, Am & Shri Ravish Sood, Jm

For Appellant: Shri Ronak DoshiFor Respondent: Ms.Arju Garodia
Section 14ASection 234C

…ually been incurred for the r.w.r. 8D(2)(iii) purpose of earning exempt income. of the Rules Maxopp Investments Ltd. v. CIT (203 Taxman 364) (Del HC) CIT v. Hero Cycle Ld. (323 ITR 518) (P&H) CIT v. UTI Bank Ltd. (215 Taxman 8) (Guj.) ACIT v. SIL Investments (73 DTR 233) (Del-T) 8 ITA Nos.382 & 383/Mum/2015. M/s.Bharat Bijlee Limited 8. The learned Counsel of the assessee further submitted that in view of the decisions as above, the issue in this appeal should be referred to the Assessing Officer for fresh consideration. He reiterated that assessee has sufficient interest-free funds and assessee has actually not…

Bharat Bijlee Ltd, Mumbai vs. DCIT Cir 6(1), Mumbai

In the result, these appeals filed by the assessee stand allowed for statistical purposes

ITA 382/MUM/2015[2010-11]Status: DisposedITAT Mumbai07 Aug 2017AY 2010-11

Bench: Shri Shamim Yahya, Am & Shri Ravish Sood, Jm

For Appellant: Shri Ronak DoshiFor Respondent: Ms.Arju Garodia
Section 14ASection 234C

…ually been incurred for the r.w.r. 8D(2)(iii) purpose of earning exempt income. of the Rules Maxopp Investments Ltd. v. CIT (203 Taxman 364) (Del HC) CIT v. Hero Cycle Ld. (323 ITR 518) (P&H) CIT v. UTI Bank Ltd. (215 Taxman 8) (Guj.) ACIT v. SIL Investments (73 DTR 233) (Del-T) 8 ITA Nos.382 & 383/Mum/2015. M/s.Bharat Bijlee Limited 8. The learned Counsel of the assessee further submitted that in view of the decisions as above, the issue in this appeal should be referred to the Assessing Officer for fresh consideration. He reiterated that assessee has sufficient interest-free funds and assessee has actually not…

Grasim Bhiwani Textiles Ltd, Mumbai vs. Asst CIT Cir 4(2), Mumbai

In the result, appeal for A

ITA 790/MUM/2014[2009-10]Status: DisposedITAT Mumbai31 May 2016AY 2009-10
For Appellant: Shri J.D.Mistri & Madhur AgrawalFor Respondent: Shri P.Nagendra Kumar
Section 143(3)Section 154Section 32Section 32(1)Section 32(1)(iia)

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘जी’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “G”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANJAY GARG, JM आमकय अऩीर सं./ITA Nos.790&791/Mum/2014 (नििाारण वषा / Assessment Years :2009-10 & 2010-11) Grasim Bhiwani Textiles Vs. ACIT, Circle-4(2), Mumbai Limited, 409, Cotton Exchange Building, Kalbadevi Road, Mumbai- 400002 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AACCG 9347 F (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee by : Shri J.D.Mistri & Madhur Agrawal याजस्व की ओर से /Revenue by : Shri P.Nagendra Kumar सुनवाई की तायीख / Date o…

Ltd. v. CIT (203 Taxman 364) (Del HC) CIT v. Hero Cycle Ld. (323 ITR 518) (P&H) CIT v. UTI Bank Ltd. ( (73 DTR 233) — Cited in 15 Judgments | BharatTax