Section 115WE of the Income Tax Act

The decision most relied on for Section 115WE is 46 Taxmann.com 169 (Delhi); Kanji Mai & Sons. v. CIT (189 ITR 326), cited in 25 of the 68 judgments on BharatTax that turn on this section.

Leading authorities on Section 115WE

Judgments on Section 115WE

DCIT 5(1)(1), Mumbai vs. Air India Ltd, Mumbai

Appeal stand dismissed whereas the assessee’s appeal stand partly allowed in terms of our above order

ITA 1208/MUM/2015[2007-08]Status: DisposedITAT Mumbai11 Jul 2018AY 2007-08

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No. 1207/Mum/2015 (िनधा"रण वष" / Assessment Year: 2006-07) Deputy Commissioner Of Air India Limited Income Tax-5(1)(1) Old Airport बनाम/ Room No.568,5Th Floor Kalina,Santacruz (E) Vs. Aaykar Bhavan Mumbai – 400 029 Mumbai – 400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacca-9213-E (अपीलाथ"/Appellant) (""थ" / Respondent) : & Cross Objection No.171/Mum/2016 (िनधा"रणवष" / Assessment Year: 2006-07) Air India Limited Deputy Commissioner Of Old Airport Income Tax-5(1)(1) बनाम/ Kalina,Santacruz (E) Room No.568,5Th Floor Vs. Mumbai – 400 029 Aaykar Bhavan Mumbai – 400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacca-9213-E (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No. 1208/Mum/2015 (िनधा"रण वष" / Assessment Year: 2007-08) Deputy Commissioner Of Air India Limited Income Tax-5(1)(1) Old Airport बनाम/ Room No.568,5Th Floor Kalina,Santacruz (E) Vs. Aaykar Bhavan Mumbai – 400 029 Mumbai – 400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacca-9213-E (अपीलाथ"/Appellant) (""थ" / Respondent) : &

For Appellant: D.J.Shukla,Ld. ARFor Respondent: R.P.Meena, Ld. DR
Section 115W

DCIT 5(1)(1), Mumbai vs. Air India Ltd, Mumbai

Appeal stand dismissed whereas the assessee’s appeal stand partly allowed in terms of our above order

ITA 1207/MUM/2015[2006-07]Status: DisposedITAT Mumbai11 Jul 2018AY 2006-07

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No. 1207/Mum/2015 (िनधा"रण वष" / Assessment Year: 2006-07) Deputy Commissioner Of Air India Limited Income Tax-5(1)(1) Old Airport बनाम/ Room No.568,5Th Floor Kalina,Santacruz (E) Vs. Aaykar Bhavan Mumbai – 400 029 Mumbai – 400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacca-9213-E (अपीलाथ"/Appellant) (""थ" / Respondent) : & Cross Objection No.171/Mum/2016 (िनधा"रणवष" / Assessment Year: 2006-07) Air India Limited Deputy Commissioner Of Old Airport Income Tax-5(1)(1) बनाम/ Kalina,Santacruz (E) Room No.568,5Th Floor Vs. Mumbai – 400 029 Aaykar Bhavan Mumbai – 400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacca-9213-E (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No. 1208/Mum/2015 (िनधा"रण वष" / Assessment Year: 2007-08) Deputy Commissioner Of Air India Limited Income Tax-5(1)(1) Old Airport बनाम/ Room No.568,5Th Floor Kalina,Santacruz (E) Vs. Aaykar Bhavan Mumbai – 400 029 Mumbai – 400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacca-9213-E (अपीलाथ"/Appellant) (""थ" / Respondent) : &

For Appellant: D.J.Shukla,Ld. ARFor Respondent: R.P.Meena, Ld. DR
Section 115W