Section 11A(1) of the Income Tax Act

25 judgments on BharatTax turn on Section 11A(1).

Judgments on Section 11A(1)

Lipi Boilers Ltd. Through Its Chief Executive vs. The Commissioner of Central Excise, Aurangabad

C.A. No.-000856-000857 - 2011Supreme Court10 Nov 2025

Bench: HON'BLE MR. JUSTICE J.B. PARDIWALA

Section 11A(1)Section 35L(1)(b)

Commissioner Central Excise and Customs vs. M/S.Reliance Industries Ltd. Through Its Director

In the result both the appeals filed by the Revenue are

C.A. No.-006033-006035 - 2009Supreme Court04 Jul 2023

Bench: HON'BLE MR. JUSTICE KRISHNA MURARI

Section 11ASection 11A(1)

The Commissioner of Central Excise, Customs and Service Tax, Calicut vs. M/S. Cera Board and Doors, Kannur, Kerala

The appeals are disposed of accordingly

C.A. No.-007240-007248 - 2009Supreme Court19 Aug 2020

Bench: HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

Section 11ASection 11A(1)Section 35L(1)(b)

Commissioner of Central Excise, Pune vs. Hindustan National Glass & Inds. Ltd

In the result, the appeal is allowed, the order passed

C.A. No.-001829-001829 - 2008Supreme Court14 Jan 2016
Section 11ASection 11A(1)

Commissioner of Central Excise Vapi vs. M/S Global Health Care Products Ltd.&Ors

C.A. No.-005902-005909 - 2005Supreme Court28 Jul 2015
Section 11A(1)Section 12Section 4Section 4A

Commissioner of Central Excise Vapi vs. M/S Global Health Care Products Ltd.&Ors

C.A. No.-005902-005909 - 2005Supreme Court28 Jul 2015
Section 11A(1)Section 12Section 4Section 4A

M/S. Man Industries (India) Ltd vs. Commnr. of Central Excise, Indore

C.A. No.-002830-002830 - 2005Supreme Court08 May 2015
Section 11A(1)

M/S. Man Industries (India) Ltd vs. Commnr. of Central Excise, Indore

C.A. No.-002830-002830 - 2005Supreme Court08 May 2015
Section 11A(1)

Nirlon Ltd vs. Commnr. of Central Excise, Mumbai

The appeal is allowed in part and disposed of in the

C.A. No.-007642-007642 - 2004Supreme Court23 Apr 2015
Section 4Section 4(1)Section 4(2)

Commnr., Customs & Cent.Excise Aurangabad vs. M/S. Roofit Industries Ltd

Appeal is allowed restoring the order passed by the Adjudicating

C.A. No.-005541-005541 - 2004Supreme Court23 Apr 2015
Section 11ASection 11A(1)Section 35LSection 4

Nirlon Ltd vs. Commnr. of Central Excise, Mumbai

The appeal is allowed in part and disposed of in the

C.A. No.-007642-007642 - 2004Supreme Court23 Apr 2015
Section 4Section 4(1)Section 4(2)

Commnr., Customs & Cent.Excise Aurangabad vs. M/S. Roofit Industries Ltd

Appeal is allowed restoring the order passed by the Adjudicating

C.A. No.-005541-005541 - 2004Supreme Court23 Apr 2015
Section 11ASection 11A(1)Section 35LSection 4

Commissioner of Central Excise, Belgaum vs. M/S. Mysore Kirloskar Ltd., Karnataka

C.A. No.-006468-006468 - 2002Supreme Court09 May 2008

Commnr. of Central Excise, Jaipur vs. M/S. Dugar Tetenal India Ltd

C.A. No.-004055-004055 - 2002Supreme Court07 Mar 2008
For Respondent: Dugar Tetenal India Limited
Section 11A(1)Section 4(4)

Commnr.of Central Excise, Mumbai-IV vs. M/S.Damnet Chemicals Pvt.Ltd., Etc

C.A. No.-003821-003823 - 2005Supreme Court10 Sept 2007
For Respondent: M/s. Damnet Chemicals Pvt. Ltd. Etc
Section 11ASection 35L

Proctor & Gamble Hygiene&Health Care Ltd vs. Commnr. of Central Excise, Bhopal

C.A. No.-003844-003844 - 2000Supreme Court28 Nov 2005
For Respondent: Commissioner of Central Excise,Bhopal
Section 11A(1)Section 2Section 35

M/S. Gopal Zarda Udyog vs. Comnr. of Central Excise, New Delhi

Appeals are partly allowed, with no order as to costs

C.A. No.-005747-005749 - 2000Supreme Court30 Sept 2005
For Respondent: The Commissioner of Central Excise,New Delhi
Section 11A(1)Section 6

M/S Dharampal Satyapal vs. Comnr. of Central Excise, New Delhi

C.A. No.-001506-001508 - 2000Supreme Court21 Apr 2005
For Respondent: Commissioner of Central Excise, Delhi-I, New Delhi
Section 11ASection 11A(1)Section 35

The Tata Iron and Steel Co.Ltd., Bihar vs. The Collector of Central Excise, Patna

The appeals are disposed of accordingly with no order as to costs

C.A. No.-005421-005421 - 1999Supreme Court02 Mar 2005
For Respondent: Collector of Central Excise, Patna
Section 11Section 35L

D.C.L. Polyester Ltd., Nagpur vs. Collector of Central Excise & Customs

In the result, civil appeal is dismissed, with no order as to

C.A. No.-006559-006559 - 1999Supreme Court22 Feb 2005
For Respondent: Collector of Central Excise & Customs, Nagpur
Section 35L