Pradip J. Mehta v. Commissioner of Income Tax, Ahmedabad

Pr Commissioner of Income Tax-2, Hyderabad vs. M/S I Space Global Services [India] Pvt Ltd., Hyderabad

Appeal stands disposed of

Bench: RAMESH RANGANATHAN,KONGARA VIJAYA LAKSHMI

…sion, taking into consideration the facts of the case, as such it is required to first dealt with the facts of both the cases. Reference in this regard be made to the judgment rendered in Pradip J. Mehta v. Commissioner of Income Tax, Ahmedabad [(2008) 14 SCC 283], wherein at paragraph 23, it has been held as under :- “23. Although, the judgments referred to above were cited at the Bar in the High Court, which were taken note of by the learned Judges of the Bench of the High Court, but without either recording its agreement or dissent, it answered the two questions referred to it in favour of the Re…

The Pr. Commissioner of Income Tax vs. Shri M.Surya Narayana Raju

Appeal stands disposed of

Bench: RAMESH RANGANATHAN,KONGARA VIJAYA LAKSHMI

…sion, taking into consideration the facts of the case, as such it is required to first dealt with the facts of both the cases. Reference in this regard be made to the judgment rendered in Pradip J. Mehta v. Commissioner of Income Tax, Ahmedabad [(2008) 14 SCC 283], wherein at paragraph 23, it has been held as under :- “23. Although, the judgments referred to above were cited at the Bar in the High Court, which were taken note of by the learned Judges of the Bench of the High Court, but without either recording its agreement or dissent, it answered the two questions referred to it in favour of the Re…

The Pr. Commissioner of Income Tax (Central), Hyd vs. M/S Gomati Agro Farms Pvt Ltd., Hyd

Appeal stands disposed of

Bench: C.V.NAGARJUNA REDDY,T.AMARNATH GOUD

…sion, taking into consideration the facts of the case, as such it is required to first dealt with the facts of both the cases. Reference in this regard be made to the judgment rendered in Pradip J. Mehta v. Commissioner of Income Tax, Ahmedabad [(2008) 14 SCC 283], wherein at paragraph 23, it has been held as under :- “23. Although, the judgments referred to above were cited at the Bar in the High Court, which were taken note of by the learned Judges of the Bench of the High Court, but without either recording its agreement or dissent, it answered the two questions referred to it in favour of the Re…

The Commissioner of Income Tax (Central) vs. K. V. Srinivasa Rao

Appeal stands disposed of

…sion, taking into consideration the facts of the case, as such it is required to first dealt with the facts of both the cases. Reference in this regard be made to the judgment rendered in Pradip J. Mehta v. Commissioner of Income Tax, Ahmedabad [(2008) 14 SCC 283], wherein at paragraph 23, it has been held as under :- “23. Although, the judgments referred to above were cited at the Bar in the High Court, which were taken note of by the learned Judges of the Bench of the High Court, but without either recording its agreement or dissent, it answered the two questions referred to it in favour of the Re…