Manohar Bros. (Capacitors) v. Collector of Customs-II, 2

9 SCC 285Reported decision1998#25833 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 358,221 Indian tax judgments — from 2011 to 2022.

Judgments citing Manohar Bros. (Capacitors) v. Collector of Customs-II, 2

K.R.Raseena vs. Commissioner of Incometax

ITA/85/2018HC Kerala14 Mar 2022

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR.JUSTICE BASANT BALAJI

Section 119Section 119(2)(a)Section 158BSection 245D

…es Ltd. W.A. No. 85 of 2018 7 [MANU/DE/2696/2010], Commissioner of Income Tax, Mumbai v. Anjum M.H. Ghaswala and Others [(2002) 1 SCC 633], Commissioner of Income Tax v. Sant Ram Mangat Ram Jewellers and Others [(2003) 9 SCC 285], Union of India and Another v. Azadi Bachao Andolan and Another [(2004) 10 SCC 1], Union Home Products Ltd. v. Union of India and another [MANU/KA/0154/1995]. 6. Per contra, it is the submission of Sri. Jose Joseph, the learned Standing Counsel for the Income Tax Department that the Writ Appeal is wholly misconceived because…

Commissioner of Income Tax-I vs. M/s. BDR Projects Pvt. Ltd

ITTA/441/2013HC Telangana24 Sept 2013

Commr. of Customs vs. Sayed Ali

C.A. No.-004294-004295 - 2002Supreme Court18 Feb 2011
Section 111Section 130ESection 2(34)Section 28Section 28(1)

…ourt in Union of India & Ors. Vs. Ram Narain Bishwanath & Ors.2 as also on a larger bench decision of the Tribunal in Konia Trading Co. (supra) and another decision of the Tribunal in Manohar Bros. (Capacitors) Vs. Collector of Customs-II, 2 (1998) 9 SCC 285 6 Bombay3, the latter having attained finality on the dismissal of revenue’s appeal by this Court (See : Collector Vs. Manohar Bros. (Capacitors)4). 10. Per contra, Mr. Joseph Vellapally, learned senior counsel appearing on behalf of the respondents in C.A. Nos. 4294-4295 of 2002, contended that the statutory powers conferred under Section 28…