M/s. Sutlej Cotton Mills Pvt. Ltd. v. CIT (SC) (

156 ITR 202High Court1985#19294 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2017 to 2022.

Judgments citing M/s. Sutlej Cotton Mills Pvt. Ltd. v. CIT (SC) (

Asstt. CIT, Cir- 7, Nagpur vs. M/S. Newquest Corporation Ltd., Chandrapur

ITA 328/NAG/2014[2008-09]Status: DisposedITAT Nagpur28 Jun 2022AY 2008-09

Bench: Shri Sandeep Gosain, Jm & Shri Arun Khodpia, Am Assessment Year: 2008-2009 The Acit Vs. M/S.Newquest Corporation Ltd. Circle-7, (Now Known As M/S. Avantha Nagpur Holding Ltd. Ballalrpur Paper Mills P.O. Ballarpur, Distt. Chandrapur Pan No.:Aabcb 6134 E Appellant Respondent

For Appellant: Shri K.P. Dewani (Adv.)For Respondent: ShriPiyushKolhe (CIT-DR)
Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL, NAGPUR BENCH, NAGPUR BEFORE SHRI SANDEEP GOSAIN, JM & SHRI ARUN KHODPIA, AM Assessment Year: 2008-2009 The ACIT Vs. M/s.Newquest Corporation Ltd. Circle-7, (now known as M/s. Avantha Nagpur Holding Ltd. Ballalrpur Paper Mills P.O. Ballarpur, Distt. Chandrapur PAN No.:AABCB 6134 E Appellant Respondent ITA No. 329 & 330/NAG/2014 Assessment Year: 2009-2010 & 2010-11 The ACIT Vs. M/s. Avantha Holdings Ltd Circle-7, (earlier known as Nagpur Newquest Corporation Ltd) Ballalrpur Paper Mills P.O. Ballarpur, Distt. Chandrapur PAN No.:AABCB 6134 E Appellant Respondent Revenue by :Shri…

DCIT, Chennai vs. Sical Logistics Ltd., Chennai

ITA 1697/CHNY/2014[2010-11]Status: DisposedITAT Chennai18 Aug 2017AY 2010-11

Bench: Shri Chandra Poojari & Shri Duvvuru Rl Reddy

For Appellant: Shri Milind Madhukar, JCIT &For Respondent: Shri S. Sridhar, Advocate
Section 10Section 14A

…ata Locomotive & Engineering Ltd. vs. CIT (60 ITR 405-SC) 2. Mahindra & Mahindra Ltd. vs. CIT (91 ITR 130-Mum) 3. Sutlej Cotton Mills Ltd. vs. CIT (116 ITR 17) 4. Union Corporate India Ltd. vs. CIT (19 CTR 351-Cal.) 5. Tiruvani Engineering Works Ltd. vs. CIT (156 ITR 202-Del.) 6. Calcutta Electricity Supply Corporation Ltd. (59 CTR 232-Cal.) 7. EID Parry Ltd. vs. CIT (69 ITR 49-Mad.)/174 ITR 11(Mad). 8. Gujarat Namadha Valley Fertilizers Ltd. vs. DCIT (73 TTJ 787-Ahd.) 18.15 The CIT(Appeals) observed that any foreign currency or any currency is neither a commodity nor shares. The sale of Goods Act specifically…

DCIT, Chennai vs. Sical Logistics Ltd., Chennai

ITA 1696/CHNY/2014[2009-10]Status: DisposedITAT Chennai18 Aug 2017AY 2009-10

Bench: Shri Chandra Poojari & Shri Duvvuru Rl Reddy

For Appellant: Shri Milind Madhukar, JCIT &For Respondent: Shri S. Sridhar, Advocate
Section 10Section 14A

…ata Locomotive & Engineering Ltd. vs. CIT (60 ITR 405-SC) 2. Mahindra & Mahindra Ltd. vs. CIT (91 ITR 130-Mum) 3. Sutlej Cotton Mills Ltd. vs. CIT (116 ITR 17) 4. Union Corporate India Ltd. vs. CIT (19 CTR 351-Cal.) 5. Tiruvani Engineering Works Ltd. vs. CIT (156 ITR 202-Del.) 6. Calcutta Electricity Supply Corporation Ltd. (59 CTR 232-Cal.) 7. EID Parry Ltd. vs. CIT (69 ITR 49-Mad.)/174 ITR 11(Mad). 8. Gujarat Namadha Valley Fertilizers Ltd. vs. DCIT (73 TTJ 787-Ahd.) 18.15 The CIT(Appeals) observed that any foreign currency or any currency is neither a commodity nor shares. The sale of Goods Act specifically…

DCIT, Chennai vs. Sical Logistics Ltd., Chennai

ITA 1695/CHNY/2014[2008-09]Status: DisposedITAT Chennai18 Aug 2017AY 2008-09

Bench: Shri Chandra Poojari & Shri Duvvuru Rl Reddy

For Appellant: Shri Milind Madhukar, JCIT &For Respondent: Shri S. Sridhar, Advocate
Section 10Section 14A

…ata Locomotive & Engineering Ltd. vs. CIT (60 ITR 405-SC) 2. Mahindra & Mahindra Ltd. vs. CIT (91 ITR 130-Mum) 3. Sutlej Cotton Mills Ltd. vs. CIT (116 ITR 17) 4. Union Corporate India Ltd. vs. CIT (19 CTR 351-Cal.) 5. Tiruvani Engineering Works Ltd. vs. CIT (156 ITR 202-Del.) 6. Calcutta Electricity Supply Corporation Ltd. (59 CTR 232-Cal.) 7. EID Parry Ltd. vs. CIT (69 ITR 49-Mad.)/174 ITR 11(Mad). 8. Gujarat Namadha Valley Fertilizers Ltd. vs. DCIT (73 TTJ 787-Ahd.) 18.15 The CIT(Appeals) observed that any foreign currency or any currency is neither a commodity nor shares. The sale of Goods Act specifically…

M/s. Sutlej Cotton Mills Pvt. Ltd. v. CIT (SC) ( (156 ITR 202) — Cited in 4 Judgments | BharatTax