Workmen v. Associated Rubber Industry Ltd.

COMMISSIONER OF INCOME TAX (INTERNATIONAL TAXATION)-2, DELHI vs. PT LP DISPLAY INDONESIA

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE NAVIN CHAWLA

…Neutral Citation Number: 2023:DHC:1902 OMP (ENF.) (COMM.) 145/2021 Page 1 of 133 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Order reserved on: 10 March 2023 Order pronounced on: 17 March 2023 + OMP (ENF.) (COMM.) 145/2021 DELHI AIRPORT METRO EXPRESS PRIVATE LIMITED ..... Decree Holder Through: Mr. Kapil Sibal, Sr. Adv. with Mr. Mahesh Agarwal, Mr. Rishi Agarwal, Mr. Shri Venkatesh, Ms. Megha Mehta, Ms. Niyati Kohli, Mr. Pranjit Bhattacharya, Mr. Suhael Buttan, Mr. Vineet Kumar, Ms. Manavi Agarwa…

M/S. ADIDAS INDIA MARKETING (P) LTD.,GURGAON vs. ITO, NEW DELHI

In the result, the appeal of the assessee is allowed

Bench: Shri Amit Shukla & Shri O.P. Kantassessment Year: 2010-11 M/S. Adidas India Marketing Vs. Income Tax Officer, (P.) Ltd., Ward-1(3), New Delhi 5Th Floor, Unitech Commercial Tower-Ii, Sector- 45, Block-B, Greenwoods City, Gurgaon Pan : Aaaca5313P (Appellant) (Respondent) Appellant By Shri Ajay Vohra, Sr. Adv; Ms. Shaily Gupta, Ca; & Mr. Ramit Katyal, Ca Respondent By Shri Sanjay I. Bara, Cit(Dr)

…of the insured, once the claim is settled by the insurer. The aforesaid proposition has been lucidly laid down by the Constitution bench of the apex Court in Economic Transport Organization, Delhi vs. Charan Spinning Mills Private Limited and Another : (2010) 4 SCC 114 @ Page 132 of the judgment, the Hon’ble Supreme Court observed as under: “15. A contract of insurance is a contract of indemnity. The loss/damage to the goods covered by a policy of insurance, may be caused either due to an act for which the owner (assured) may not have a remedy against any third party (as for example when the loss is on account of…

THE COMMISSIONER OF INCOME TAX - INTERNATIONAL TAXATION -3, vs. SHANGHAI ELECTRIC GROUP CO. LTD.

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA

…R 1967 SC 819] the corporate veil was lifted and evasion of income tax prevented by paying regard to the economic realities behind the legal facade. In Workmen v. Associated Rubber Industry Ltd. [Workmen v. Associated Rubber Industry Ltd., (1985) 4 SCC 114 : 1985 SCC (L&S) 957] resort was had to the principle of lifting the veil to prevent devices to avoid welfare legislation. It was emphasised that regard must be had to substance and not the form of a transaction. Generally and broadly speaking, we may say that the corporate veil may be lifted where a statute itself contemplates lifting t…

THE PR. COMMISSIONER OF INCOME TAX -CENTRAL-3 vs. HFCL INFOTEL LTD.

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA

…R 1967 SC 819] the corporate veil was lifted and evasion of income tax prevented by paying regard to the economic realities behind the legal facade. In Workmen v. Associated Rubber Industry Ltd. [Workmen v. Associated Rubber Industry Ltd., (1985) 4 SCC 114 : 1985 SCC (L&S) 957] resort was had to the principle of lifting the veil to prevent devices to avoid welfare legislation. It was emphasised that regard must be had to substance and not the form of a transaction. Generally and broadly speaking, we may say that the corporate veil may be lifted where a statute itself contemplates lifting t…