Weaving Mills Ltd. 224 CTR 1 (SC) (iii) Dilip N Shroff v. JCIT

122 TTJ 721Income Tax Appellate Tribunal#5403 most cited

What is Weaving Mills Ltd. 224 CTR 1 (SC) (iii) Dilip N Shroff v. JCIT authority for?

A decision of the Supreme Court in CIT Vs Rajasthan Spinning and Weaving Mills Ltd. 224 CTR 1 (SC) is cited as authority.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2022.

Also referred to as

CIT Vs Rajasthan Spinning and Weaving Mills Ltd. 224 CTR 1 (SC) · Supreme Court · case law · income tax assessment · judicial precedent

Judgments citing Weaving Mills Ltd. 224 CTR 1 (SC) (iii) Dilip N Shroff v. JCIT

Harrington House, Chennai vs. ACIT, Chennai

In the result, the appeals of the assessee in ITA Nos

ITA 89/CHNY/2016[2005-06]Status: DisposedITAT Chennai28 Apr 2016AY 2005-06

Bench: Shri Chandra Poojari & Shri G. Pavan Kumarआयकर अपील सं./I.T.A. No. 89,90 & 91/Mds/2016 "नधा"रण वष" /Assessment Year : 2005-06, 2006-07 & 2007-2008

For Appellant: Shri. R. Vijayaraghavan, AdvocateFor Respondent: Shri. A.V. Sreekanth, IRS, JCIT
Section 139(1)Section 143(2)Section 148Section 271(1)(c)

…decisions: (i) CIT Vs Reliance Petro Products Pvt. Ltd. 322 ITR 158 (SC). (ii) CIT Vs Rajasthan Spinning and Weaving Mills Ltd. 224 CTR 1 (SC) (iii) Dilip N Shroff Vs JCIT 291 ITR 519(SC) (iv) CIT Vs VIP Industries 122 TTJ 289 (Mum) (v) CIT Vs Kamby Software 122 TTJ 721 (Mum) (vi) CIT Vs Siddarth Enterprises 184 Taxmann 460 (P&H)’’. ITA Nos.89, 90 & 91/Mds/2016. :- 7 -: The ld. Commissioner of Income Tax (Appeals) considered submissions, judicial decisions and findings of the Assessing Officer and made elaborate discussions and observation at page 5 to 12 of his order and dealt on various High Court and Tr…