M/s. Escort Ltd. v. Union of India

299 ITR 43Reported decision#24298 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2016.

Judgments citing M/s. Escort Ltd. v. Union of India

DDIT (E) I(1), Mumbai vs. M.L. Charitable Trust, Mumbai

The appeal of the Revenue is dismissed

ITA 3653/MUM/2013[2009-10]Status: DisposedITAT Mumbai02 Nov 2016AY 2009-10

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 11

…& 3893/Mum/2013 C.O. No.142/Mum/2014 decision of the this court in the case of CIT vs Institute of Banking Personnel Services reported in 264 ITR 110 and ignoring the ratio of Apex Court decision in the case of M/s. Escort Ltd. Vs Union of India reported in 299 ITR 43? 2) The Tribunal by impugned order has allowed the claim of the respondent assessee by following the decision in the case of CIT vs Institute of Banking Personnel Services reported in 264 ITR 110. The Revenue has not been able to point out any distinctions in this case which would warrant a taking of different view. In these circumstances, we see…

DDIT (E) I(1), Mumbai vs. M.L. Charitable Trust, Mumbai

The appeal of the Revenue is dismissed

ITA 3652/MUM/2013[2008-09]Status: DisposedITAT Mumbai02 Nov 2016AY 2008-09

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 11

…& 3893/Mum/2013 C.O. No.142/Mum/2014 decision of the this court in the case of CIT vs Institute of Banking Personnel Services reported in 264 ITR 110 and ignoring the ratio of Apex Court decision in the case of M/s. Escort Ltd. Vs Union of India reported in 299 ITR 43? 2) The Tribunal by impugned order has allowed the claim of the respondent assessee by following the decision in the case of CIT vs Institute of Banking Personnel Services reported in 264 ITR 110. The Revenue has not been able to point out any distinctions in this case which would warrant a taking of different view. In these circumstances, we see…

M.L. Charitable Trust, Mumbai vs. DDIT (E) I(1), Mumbai

The appeal of the Revenue is dismissed

ITA 3893/MUM/2013[2008-09]Status: DisposedITAT Mumbai27 Oct 2016AY 2008-09

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 11

…& 3893/Mum/2013 C.O. No.142/Mum/2014 decision of the this court in the case of CIT vs Institute of Banking Personnel Services reported in 264 ITR 110 and ignoring the ratio of Apex Court decision in the case of M/s. Escort Ltd. Vs Union of India reported in 299 ITR 43? 2) The Tribunal by impugned order has allowed the claim of the respondent assessee by following the decision in the case of CIT vs Institute of Banking Personnel Services reported in 264 ITR 110. The Revenue has not been able to point out any distinctions in this case which would warrant a taking of different view. In these circumstances, we see…

M/s. Escort Ltd. v. Union of India (299 ITR 43) — Cited in 3 Judgments | BharatTax