Section 11AC of the Income Tax Act

40 judgments on BharatTax turn on Section 11AC.

Judgments on Section 11AC

Commnr. of Central Excise, Chandigarh vs. M/S. Pepsi Foods Ltd

C.A. No.-001921-001923 - 2003Supreme Court10 Dec 2010
Section 35Section 4

Aurangabad Electricals Ltd vs. Commissioner of Central Excise & Customs

C.A. No.-002694-002694 - 2006Supreme Court12 Nov 2010
Section 11ASection 11A(1)Section 11A(2)Section 4(1)(a)

Commnr. of Central Excise, Aurangabad vs. M/S. Bajaj Auto Ltd

C.A. No.-003860-003860 - 2006Supreme Court12 Nov 2010

Bench: Us In This Appeal Filed Under Section 130-E Of The Customs Act, 1962 (Hereinafter Referred To As ‘The Act’). 1

Section 11ASection 130

Commr.of Central Excise, Visakhapatnam vs. M/S.Ncc Blue Water Products Ltd

C.A. No.-004608-004609 - 2005Supreme Court24 Sept 2010
Section 11ASection 3Section 3(1)Section 35

C. I. T vs. Atul Mohan Bindal

In the result, appeal is allowed and the judgment of the

CIVIL APPEAL No. 5769/2009Supreme Court24 Aug 2009

Bench: 2 Judges

Section 260ASection 271(1)Section 271(1)(c)

C.I.T, Delhi vs. Atul Mohan Bindal

In the result, appeal is allowed and the judgment of the

C.A. No.-005769-005769 - 2009Supreme Court24 Aug 2009
Section 10Section 143Section 260ASection 271(1)(c)

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)

Commnr. of Central Excise, Tamil Nadu vs. M/S. Southern Structurals Ltd

C.A. No.-000180-000180 - 2003Supreme Court06 Aug 2008
Section 11ASection 4

Commnr. of Central Excise, New Delhi vs. M/S. India Thermit Corpn. Ltd

C.A. No.-008350-008354 - 2002Supreme Court01 May 2008
For Respondent: India Thermit Corporation Ltd. & Others
Section 11ASection 35

Commnr. of Central Excise, Chandigarh vs. M/S. Gurdaspur Distillery

C.A. No.-004270-004270 - 2002Supreme Court05 Mar 2008
For Respondent: M/s. Gurdaspur Distillery
Section 11ASection 35L

Commnr. of Central Excise, Allahabad vs. M/S. Somaiya Organics (India) Ltd

The appeal is allowed to the aforesaid extent

C.A. No.-004975-004975 - 2002Supreme Court12 Nov 2007

Bench: The Cegat Challenge Was To The Order Passed By The Commissioner Of Central Excise, Allahabad. 2. Factual Background In A Nutshell Is As Follows:

For Respondent: M/s Somaiya Organics (India) Ltd
Section 4(1)(b)

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 Cent. Ex. & Customs, Surat-II vs. M/S. Nirmala Dyechem

The appeals are allowed

C.A. No.-007145-007146 - 2004Supreme Court29 Nov 2006
For Respondent: Nirmala Dyechem and Anr
Section 11A

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
Section 11A

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. Impression Prints vs. Commissioner of Central Excise, Delhi-1

C.A. No.-003536-003536 - 2000Supreme Court24 Aug 2005
For Respondent: Commissioner of Central Excise, Delhi-1

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

Commnr. of Central Excise vs. M/S. Dabur India Ltd

C.A. No.-008927-008928 - 2003Supreme Court01 Apr 2005
For Respondent: M/s Dabur India Limited & Anr
Section 11A

Escorts Jcb Ltd vs. Comnr. of Central Excise, Delhi-II

In the result the Civil Appeal No

C.A. No.-007230-007230 - 1999Supreme Court24 Oct 2002
For Respondent: Commissioner of Central Excise Delhi-II, M/s. Escorts JCB Limited
Section 11ASection 2Section 4