Vazir Sultan Tobacco Co. Ltd. v. CIT

184 ITR 70High Court1990#23255 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2006 to 2015.

Judgments citing Vazir Sultan Tobacco Co. Ltd. v. CIT

Aditya Birla Nuvo Ltd ( Formerly Known As Indian Rayon and Industries Ltd), Mumbai vs. Addl CIT RG 3(2), Mumbai

ITA 3703/MUM/2011[2007-08]Status: DisposedITAT Mumbai24 Nov 2015AY 2007-08
For Appellant: Shri J.D. MistriFor Respondent: Shri E. Sankaran-CIT(DR)
Section 143(3)Section 254(1)Section 43B

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, मुंबई अिधकरण मुंबई मुंबई ए खंडपीठ मुंबई खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“A”Bench Mumbai सव"ी राजे"",लेखा सद"य एवं अिमत शु"ल "याियक सद"य Before S/Sh.Rajendra,Accountant Member and Amit Shukla,Judicial Member आयकर आयकर आयकर अपील आयकर अपील अपील संसंसंसं /ITA No.3703/M/2011, िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year 2007-08) वष" Aditya Birla Nuvo Ltd. (Formerly known DCIT-LTU, as Indian Rayon and Industries Limited) World Trade Centre, 28th A4, Aditya Birla Centre, S.K. Ahire Vs. Floor, Marg, Worli, M…

Addl CIT 3(2), Mumbai vs. Aditya Birla Nuvo Ltd ( Formerly Known As Indian Rayon & Industries Ltd), Mumbai

ITA 3634/MUM/2011[2007-08]Status: DisposedITAT Mumbai24 Nov 2015AY 2007-08
For Appellant: Shri J.D. MistriFor Respondent: Shri E. Sankaran-CIT(DR)
Section 143(3)Section 254(1)Section 43B

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, मुंबई अिधकरण मुंबई मुंबई ए खंडपीठ मुंबई खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“A”Bench Mumbai सव"ी राजे"",लेखा सद"य एवं अिमत शु"ल "याियक सद"य Before S/Sh.Rajendra,Accountant Member and Amit Shukla,Judicial Member आयकर आयकर आयकर अपील आयकर अपील अपील संसंसंसं /ITA No.3703/M/2011, िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year 2007-08) वष" Aditya Birla Nuvo Ltd. (Formerly known DCIT-LTU, as Indian Rayon and Industries Limited) World Trade Centre, 28th A4, Aditya Birla Centre, S.K. Ahire Vs. Floor, Marg, Worli, M…

Commnr. of Income Tax, Mumbai vs. M/S. General Insurance Corpn.of India

C.A. No.-004422-004422 - 2001Supreme Court25 Sept 2006
For Respondent: M/s General Insurance Corporation
Section 143Section 260Section 81

…eel Tubes Limited Vs. CIT, (1994) 210 ITR 358, CIT Vs. Ajit Mills Limited, (1994) 210 ITR 658 http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 7 and the two judgments of the Andhra Pradesh High Court in Vazir Sultan Tobacco Co. Ltd. Vs. CIT, (1990) 184 ITR 70 and Vazir Sultan Tobacco Co. Ltd. Vs. CIT, (1988) 174 ITR 689 wherein it has been held that the issuance of bonus shares increases the issued and paid up capital of the company and the bonus shares of the company are directly connected with the acquisition of capital and an advantage of enduring nature. CONTENDS that the expenses incurred…

Vazir Sultan Tobacco Co. Ltd. v. CIT (184 ITR 70) — Cited in 3 Judgments | BharatTax