Section 11AB of the Income Tax Act

28 judgments on BharatTax turn on Section 11AB.

Judgments on Section 11AB

Commr.of Central Excise, Pune vs. M/S Skf India Ltd

In the result the appeals are allowed but with no order as to costs

C.A. No.-005190-005191 - 2008Supreme Court06 Jul 2009

Section 11ASection 37(3)

Commissioner of Central Excise, Noida vs. M/S. Accurate Meters Ltd

C.A. No.-005901-005901 - 2006Supreme Court03 Mar 2009

Section 11ASection 3Section 4Section 4(1)(a)Section 4(3)(c)

M/S. Mercantile Company vs. Commnr. of Central Excise, Calcutta

C.A. No.-001854-001855 - 2001Supreme Court11 Oct 2007

For Respondent: Commnr. of Central Excise, Calcutta

Section 11ASection 35L

Commnr. of Central Excise, Surat vs. M/S. Zandu Pharmaceutical Works Ltd

C.A. No.-007849-007849 - 2004Supreme Court10 Nov 2006

For Respondent: M/s Zandu Pharmaceutical Works Ltd

Section 11Section 11ASection 4A

Commnr. of Central Excise, Chandigarh vs. M/S. Punjab Laminates Pvt. Ltd

C.A. No.-003632-003632 - 2006Supreme Court24 Aug 2006

For Respondent: M/s. Punjab Laminates Pvt. Ltd

Commnr. of Central Excise, Delhi vs. Carrier Aircon Ltd

C.A. No.-003914-003914 - 2001Supreme Court05 Jul 2006

For Respondent: Carrier Aircon Ltd

Commnr.of Central Excise& Custom, Mumbai vs. M/S. Bell Granito Ceramica Ltd

C.A. No.-002728-002728 - 2001Supreme Court09 May 2006

For Respondent: BELL GRANITO CERAMICA LTD

Section 11Section 11ASection 35

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