Punjab State Industrial Development Corpn. Ltd. v. CIT

10 SCC 184Reported decision1997#21779 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2017.

Judgments citing Punjab State Industrial Development Corpn. Ltd. v. CIT

Commissioner of Income Tax vs. M/S Virat Investment and Merca

ITA/37/2005HC Delhi19 Jan 2017

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE NAJMI WAZIRI

Section 143Section 57

…6 (Bom). Learned counsel further relied upon the judgment of the Supreme Court reported as Brooke Bond India Ltd. v. Commissioner of Income Tax, W.B.III, Calcutta, (1997) 10 SCC 362 as well as Punjab State Industrial Development Corpn. Ltd. v. CIT (1997) 10 SCC 184. 6. Counsel for the assessee relied upon the findings of the CIT (A) and also contended that the Revenue in effect accepted the nature of the transaction irrespective of the fact that the debentures were nominally allotted to LIC Mutual Funds - which was the rationale for allowing the capital loans reported in the year of commencement in…

Commissioner of Income Tax VI vs. M/S Virat Investment & Mercant

ITA/636/2004HC Delhi19 Jan 2017

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE NAJMI WAZIRI

Section 143Section 57

…6 (Bom). Learned counsel further relied upon the judgment of the Supreme Court reported as Brooke Bond India Ltd. v. Commissioner of Income Tax, W.B.III, Calcutta, (1997) 10 SCC 362 as well as Punjab State Industrial Development Corpn. Ltd. v. CIT (1997) 10 SCC 184. 6. Counsel for the assessee relied upon the findings of the CIT (A) and also contended that the Revenue in effect accepted the nature of the transaction irrespective of the fact that the debentures were nominally allotted to LIC Mutual Funds - which was the rationale for allowing the capital loans reported in the year of commencement in…

Commissioner of Income Tax VI vs. M/S Virat Investment & Mercant

ITA/709/2004HC Delhi19 Jan 2017

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE NAJMI WAZIRI

Section 143Section 57

…6 (Bom). Learned counsel further relied upon the judgment of the Supreme Court reported as Brooke Bond India Ltd. v. Commissioner of Income Tax, W.B.III, Calcutta, (1997) 10 SCC 362 as well as Punjab State Industrial Development Corpn. Ltd. v. CIT (1997) 10 SCC 184. 6. Counsel for the assessee relied upon the findings of the CIT (A) and also contended that the Revenue in effect accepted the nature of the transaction irrespective of the fact that the debentures were nominally allotted to LIC Mutual Funds - which was the rationale for allowing the capital loans reported in the year of commencement in…

Punjab State Industrial Development Corpn. Ltd. v. CIT (10 SCC 184) — Cited in 3 Judgments | BharatTax