Section 11A(1) of the Income Tax Act

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

Judgments on Section 11A(1)

M/S. O.K. Play (India) Ltd vs. Commnr. of Central Excise Delhi-III

C.A. No.-006980-006983 - 2004Supreme Court03 Feb 2005

For Respondent: Comm.of Central Excise,Delhi-III, Gurgaon

Section 11A(1)Section 35L

Commnr. of Central Excise, Pondicherry vs. M/S. Acer India Ltd

C.A. No.-010185-010186 - 2003Supreme Court24 Sept 2004

For Respondent: M/s. ACER India Ltd

Section 11ASection 4

M/S. Rollatainers Ltd vs. Commnr. of Central Excise, Delhi

C.A. No.-006581-006581 - 2002Supreme Court29 Jul 2004

For Respondent: Commissioner of Central Excise,Delhi-III

M/S. Amco Batteries Ltd., Bangalore vs. Commnr. of Central Excise, Bangalore

In the result, Section 33-B of the Amended Act is held to be

C.A. No.-005941-005942 - 1999Supreme Court26 Feb 2003

For Respondent: Collector of Central Excise, Bangalore

Commissioner of Sales Tax, U.P vs. Prag Ice & Oil Mills

Accordingly partly allowed, the

C.A. No.-006069-006069 - 1994Supreme Court15 Apr 1998

Bench: S.C. AGRAWAL S. SAGHIR AHMAD

For Respondent: COLLECTOR OF CENTRAL EXCISE