Sami Labs Ltd. v. ACIT

239 CTR 510High Court2011#23867 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 Sami Labs Ltd. v. ACIT

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

…the point favouring the Revenue. The Court declines to name all of them since in any event such decisions of the ITAT are not binding on it. Mr. Manchanda added one more decision of the Karnataka High Court to this list i.e., Sami Labs Ltd. v. ACIT (2011) 239 CTR 510 (Kar.). A third set of written submissions by way of rejoinder was filed by Mr. Manchanda on 11th May, 2017 where all of the above submissions were reiterated. Submissions on behalf of the Assessee 27. Mr. Ajay Vohra, learned Senior Counsel appearing for the Respondent/Assessee, took the Court through the Scheme of Section _____…

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

…the point favouring the Revenue. The Court declines to name all of them since in any event such decisions of the ITAT are not binding on it. Mr. Manchanda added one more decision of the Karnataka High Court to this list i.e., Sami Labs Ltd. v. ACIT (2011) 239 CTR 510 (Kar.). A third set of written submissions by way of rejoinder was filed by Mr. Manchanda on 11th May, 2017 where all of the above submissions were reiterated. Submissions on behalf of the Assessee 27. Mr. Ajay Vohra, learned Senior Counsel appearing for the Respondent/Assessee, took the Court through the Scheme of Section _____…

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

…the point favouring the Revenue. The Court declines to name all of them since in any event such decisions of the ITAT are not binding on it. Mr. Manchanda added one more decision of the Karnataka High Court to this list i.e., Sami Labs Ltd. v. ACIT (2011) 239 CTR 510 (Kar.). A third set of written submissions by way of rejoinder was filed by Mr. Manchanda on 11th May, 2017 where all of the above submissions were reiterated. Submissions on behalf of the Assessee 27. Mr. Ajay Vohra, learned Senior Counsel appearing for the Respondent/Assessee, took the Court through the Scheme of Section _____…

Sami Labs Ltd. v. ACIT (239 CTR 510) — Cited in 3 Judgments | BharatTax