TRP Nos.100001, 100002, 100003 of 2017 M/s.J.K. Cement Works, Bagalkot v. The State of Karnataka 25

1 GSTR 200Supreme Court of India2010#21733 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2017.

Judgments citing TRP Nos.100001, 100002, 100003 of 2017 M/s.J.K. Cement Works, Bagalkot v. The State of Karnataka 25

M/S J K Cement Works vs. The State of Karnataka

STRP/100001/2014HC Karnataka23 Mar 2017

Bench: H.B.PRABHAKARA SASTRY,VINEET KOTHARI

Section 63Section 65Section 65(1)

…on the decision of the Hon’ble Supreme Court in the case of Maruti Suzuki Limited Vs. Commissioner of Central Date of Order: 23.03.2017 STRP Nos.100001, 100002, 100003 of 2017 M/s.J.K. Cement Works, Bagalkot Vs. The State of Karnataka 23 / 39 Excise, [2010] 1 GSTR 200 (SC) : [2009] 240 ELT 641 (SC) : [2009] 9 SCC 193, held that installation of electrical and electronic goods which have nexus to the manufacturing process like the Speeder System used in that case to provide backup electricity in the manufacturing process, the Court allowed the input tax credit in respect of the tax paid on such Speeder System und…

The Commissioner of Income Tax vs. Praveen V Doddanavar

ITA/100003/2014HC Karnataka20 Feb 2017

Bench: SREENIVAS HARISH KUMAR,VINEET KOTHARI

Section 63Section 65Section 65(1)

…on the decision of the Hon’ble Supreme Court in the case of Maruti Suzuki Limited Vs. Commissioner of Central Date of Order: 23.03.2017 STRP Nos.100001, 100002, 100003 of 2017 M/s.J.K. Cement Works, Bagalkot Vs. The State of Karnataka 23 / 39 Excise, [2010] 1 GSTR 200 (SC) : [2009] 240 ELT 641 (SC) : [2009] 9 SCC 193, held that installation of electrical and electronic goods which have nexus to the manufacturing process like the Speeder System used in that case to provide backup electricity in the manufacturing process, the Court allowed the input tax credit in respect of the tax paid on such Speeder System und…

The Bailhongal Urban Cooperative Bank Ltd vs. The Commissioner of Income Tax

ITA/100001/2014HC Karnataka16 Dec 2015

Bench: S.ABDUL NAZEER,P.S.DINESH KUMAR

Section 63Section 65Section 65(1)

…on the decision of the Hon’ble Supreme Court in the case of Maruti Suzuki Limited Vs. Commissioner of Central Date of Order: 23.03.2017 STRP Nos.100001, 100002, 100003 of 2017 M/s.J.K. Cement Works, Bagalkot Vs. The State of Karnataka 23 / 39 Excise, [2010] 1 GSTR 200 (SC) : [2009] 240 ELT 641 (SC) : [2009] 9 SCC 193, held that installation of electrical and electronic goods which have nexus to the manufacturing process like the Speeder System used in that case to provide backup electricity in the manufacturing process, the Court allowed the input tax credit in respect of the tax paid on such Speeder System und…

TRP Nos.100001, 100002, 100003 of 2017 M/s.J.K. Cement Works, Bagalkot v. The State of Karnataka 25 (1 GSTR 200) — Cited in 3 Judgments | BharatTax