ONGC v. DCIT

83 ITR 151High Court#25726 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 352,026 Indian tax judgments — from 2016 to 2016.

Judgments citing ONGC v. DCIT

Addl CIT Cen Cir IX, Mumbai vs. Prism Cement Ltd, Mumbai

Appeals are disposed of in terms

ITA 8503/MUM/2010[2007-08]Status: DisposedITAT Mumbai16 May 2016AY 2007-08

Bench: Shri Joginder Singh & Shri Rajendra

Section 143(3)Section 147Section 35E

…been following the same method of accounting for foreign exchange difference by debiting /crediting the same to the profit & loss account. We find that the issue under hand is covered in favour of the assessee by the decision of the Tribunal in ONGC vs DCIT 83 ITR 151 (Del.), affirmed in 162 taxman 60 (Del.) and also by the decision from Hon’ble Apex Court in Woodword Governor India Pvt. Ltd. (supra). The relevant portion from the decision from Hon’ble Apex Court is reproduced hereunder for ready reference:- “13. As stated above, one of the main arguments advanced by the learned Additional Solicitor General…

ACIT Cen Cir Cir-34, Mumbai vs. Prism Cement Ltd, Mumbai

Appeals are disposed of in terms

ITA 3859/MUM/2010[2006-07]Status: DisposedITAT Mumbai16 May 2016AY 2006-07

Bench: Shri Joginder Singh & Shri Rajendra

Section 143(3)Section 147Section 35E

…been following the same method of accounting for foreign exchange difference by debiting /crediting the same to the profit & loss account. We find that the issue under hand is covered in favour of the assessee by the decision of the Tribunal in ONGC vs DCIT 83 ITR 151 (Del.), affirmed in 162 taxman 60 (Del.) and also by the decision from Hon’ble Apex Court in Woodword Governor India Pvt. Ltd. (supra). The relevant portion from the decision from Hon’ble Apex Court is reproduced hereunder for ready reference:- “13. As stated above, one of the main arguments advanced by the learned Additional Solicitor General…

DCIT Cen Cir 34, Mumbai vs. Prism Cement Ltd, Mumbai

Appeals are disposed of in terms

ITA 5751/MUM/2009[2005-06]Status: DisposedITAT Mumbai16 May 2016AY 2005-06

Bench: Shri Joginder Singh & Shri Rajendra

Section 143(3)Section 147Section 35E

…been following the same method of accounting for foreign exchange difference by debiting /crediting the same to the profit & loss account. We find that the issue under hand is covered in favour of the assessee by the decision of the Tribunal in ONGC vs DCIT 83 ITR 151 (Del.), affirmed in 162 taxman 60 (Del.) and also by the decision from Hon’ble Apex Court in Woodword Governor India Pvt. Ltd. (supra). The relevant portion from the decision from Hon’ble Apex Court is reproduced hereunder for ready reference:- “13. As stated above, one of the main arguments advanced by the learned Additional Solicitor General…

ONGC v. DCIT (83 ITR 151) — Cited in 3 Judgments | BharatTax