Mysore Cements Ltd. v. DC of Commercial Taxes

93 STC 464Reported decision1994#21637 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2019 to 2019.

Judgments citing Mysore Cements Ltd. v. DC of Commercial Taxes

Income Tax Officer, Bangalore vs. Late Smt. Lakshmamma, Bangalore

In the result, all the appeals of the revenue are treated as allowed for statistical purposes

ITA 1696/BANG/2016[2007-2008]Status: DisposedITAT Bangalore20 Feb 2019AY 2007-2008

Bench: Shri N.V.Vasudevan, Vp & Shri B.R.Baskaran, Am

For Respondent: Miss Neera Malhotra, CIT-DR
Section 143(3)Section 154

…the decision rendered by the Hon’ble Supreme Court in the case of ACIT v. Saurashtra Kutch Stock Exchange Ltd. (305 ITR 227) and also the decision rendered by the Hon’ble Karnataka High Court in the case of Mysore Cements Ltd. v. DC of Commercial Taxes (1994) 93 STC 464 in order to contend that the subsequent order passed by the Hon’ble Supreme Court and High Court would give rise to the mistake apparent from record. The LdA.R submitted that the prayer made by the assessees to exclude the capital gains in these years isin accordance with the decision rendered by the jurisdictional High Court in the case of Dr. T.…

Income Tax Officer, Bangalore vs. Late Smt. Lakshmamma, Bangalore

In the result, all the appeals of the revenue are treated as allowed for statistical purposes

ITA 1695/BANG/2016[2006-07]Status: DisposedITAT Bangalore20 Feb 2019AY 2006-07

Bench: Shri N.V.Vasudevan, Vp & Shri B.R.Baskaran, Am

For Respondent: Miss Neera Malhotra, CIT-DR
Section 143(3)Section 154

…the decision rendered by the Hon’ble Supreme Court in the case of ACIT v. Saurashtra Kutch Stock Exchange Ltd. (305 ITR 227) and also the decision rendered by the Hon’ble Karnataka High Court in the case of Mysore Cements Ltd. v. DC of Commercial Taxes (1994) 93 STC 464 in order to contend that the subsequent order passed by the Hon’ble Supreme Court and High Court would give rise to the mistake apparent from record. The LdA.R submitted that the prayer made by the assessees to exclude the capital gains in these years isin accordance with the decision rendered by the jurisdictional High Court in the case of Dr. T.…

Income Tax Officer, Bangalore vs. Late Sri.A.S.Narayana Raju, Bangalore

In the result, all the appeals of the revenue are treated as allowed for statistical purposes

ITA 1694/BANG/2016[2007-2008]Status: DisposedITAT Bangalore20 Feb 2019AY 2007-2008

Bench: Shri N.V.Vasudevan, Vp & Shri B.R.Baskaran, Am

For Respondent: Miss Neera Malhotra, CIT-DR
Section 143(3)Section 154

…the decision rendered by the Hon’ble Supreme Court in the case of ACIT v. Saurashtra Kutch Stock Exchange Ltd. (305 ITR 227) and also the decision rendered by the Hon’ble Karnataka High Court in the case of Mysore Cements Ltd. v. DC of Commercial Taxes (1994) 93 STC 464 in order to contend that the subsequent order passed by the Hon’ble Supreme Court and High Court would give rise to the mistake apparent from record. The LdA.R submitted that the prayer made by the assessees to exclude the capital gains in these years isin accordance with the decision rendered by the jurisdictional High Court in the case of Dr. T.…

Income Tax Officer, Bangalore vs. Late Sri.A.S.Narayana Raju, Bangalore

In the result, all the appeals of the revenue are treated as allowed for statistical purposes

ITA 1693/BANG/2016[2006-07]Status: DisposedITAT Bangalore20 Feb 2019AY 2006-07

Bench: Shri N.V.Vasudevan, Vp & Shri B.R.Baskaran, Am

For Respondent: Miss Neera Malhotra, CIT-DR
Section 143(3)Section 154

…the decision rendered by the Hon’ble Supreme Court in the case of ACIT v. Saurashtra Kutch Stock Exchange Ltd. (305 ITR 227) and also the decision rendered by the Hon’ble Karnataka High Court in the case of Mysore Cements Ltd. v. DC of Commercial Taxes (1994) 93 STC 464 in order to contend that the subsequent order passed by the Hon’ble Supreme Court and High Court would give rise to the mistake apparent from record. The LdA.R submitted that the prayer made by the assessees to exclude the capital gains in these years isin accordance with the decision rendered by the jurisdictional High Court in the case of Dr. T.…