Prakashan Ltd. (2013) 355 ITR 14 (Del); Saurashtra Cement & Chemical Industries Limited v. CIT

122 CTR 329High Court1994#22212 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2017 to 2017.

Judgments citing Prakashan Ltd. (2013) 355 ITR 14 (Del); Saurashtra Cement & Chemical Industries Limited v. CIT

Commissioner of Income Tax vs. M/S International Tractors Ltd

ITA/1082/2005HC Delhi20 Jul 2017

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 147Section 260ASection 80

…essee justified the re-opening ordered by the CIT under Section 263 of the Act. Revenue was placed reliance on the decisions in CIT v. Delhi Press Patra Prakashan Ltd. (2013) 355 ITR 14 (Del); Saurashtra Cement & Chemical Industries Limited v. CIT (1994) 122 CTR 329 (Guj); CIT v. Paul Brothers (1995) 216 ITR 548 (Bom); CIT v. Tata Communications Internet Services Ltd. (2012) 251 CTR 290 (Del); Ace Multi Axes Systems Ltd. v. Deputy CIT (2014) 367 ITR 266 (Kar) and CIT v. Sunder Forging (decision of the Punjab and Haryana High Court in ITA Nos. 242&243/2012 & 92/2014). __________________________…

Commissioner of Income Tax Delhi IV vs. International Tractors Ltd

ITA/690/2008HC Delhi20 Jul 2017

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 147Section 260ASection 80

…essee justified the re-opening ordered by the CIT under Section 263 of the Act. Revenue was placed reliance on the decisions in CIT v. Delhi Press Patra Prakashan Ltd. (2013) 355 ITR 14 (Del); Saurashtra Cement & Chemical Industries Limited v. CIT (1994) 122 CTR 329 (Guj); CIT v. Paul Brothers (1995) 216 ITR 548 (Bom); CIT v. Tata Communications Internet Services Ltd. (2012) 251 CTR 290 (Del); Ace Multi Axes Systems Ltd. v. Deputy CIT (2014) 367 ITR 266 (Kar) and CIT v. Sunder Forging (decision of the Punjab and Haryana High Court in ITA Nos. 242&243/2012 & 92/2014). __________________________…

Commissioner of Income Tax (Ltu) vs. International Tractors Limited

ITA/1189/2009HC Delhi20 Jul 2017

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 147Section 260ASection 80

…essee justified the re-opening ordered by the CIT under Section 263 of the Act. Revenue was placed reliance on the decisions in CIT v. Delhi Press Patra Prakashan Ltd. (2013) 355 ITR 14 (Del); Saurashtra Cement & Chemical Industries Limited v. CIT (1994) 122 CTR 329 (Guj); CIT v. Paul Brothers (1995) 216 ITR 548 (Bom); CIT v. Tata Communications Internet Services Ltd. (2012) 251 CTR 290 (Del); Ace Multi Axes Systems Ltd. v. Deputy CIT (2014) 367 ITR 266 (Kar) and CIT v. Sunder Forging (decision of the Punjab and Haryana High Court in ITA Nos. 242&243/2012 & 92/2014). __________________________…

Prakashan Ltd. (2013) 355 ITR 14 (Del); Saurashtra Cement & Chemical Industries Limited v. CIT (122 CTR 329) — Cited in 3 Judgments | BharatTax