Section 11B of the Income Tax Act

28 judgments on BharatTax turn on Section 11B.

Judgments on Section 11B

Smt. Sumandevi Dineshkumar Tulsyan, Nashik vs. Income-Tax Officer, Ward - 1(5), Nashik

ITA 814/PUN/2018[2014-15]Status: DisposedITAT Pune28 Nov 2025AY 2014-15

Bench: Shri R. K. Panda & Ms. Astha Chandra

For Appellant: Shri Pramod S ShingteFor Respondent: Shri Rajesh Haladkar (through virtual)
Section 10(38)Section 133ASection 142(1)Section 143(2)Section 144A

Minish Rameshbhai Vyas, Mumbai vs. Asst. CIT 32 (2), Mumbai

ITA 4262/MUM/2024[2012-2013]Status: DisposedITAT Mumbai23 Apr 2025AY 2012-2013

Bench: SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SHRI GIRISH AGRAWAL (Accountant Member)

For Appellant: Ms. Mona SolankiFor Respondent: Shri Rajesh Meshram
Section 143(3)Section 147Section 148Section 250Section 68Section 69

Commissioner of Central Excise Mumbai 1 vs. M/S Morarjee Gokuldas Spg.and Wvg.Co. Ltd

C.A. No.-003039-003039 - 2011Supreme Court24 Mar 2023

Bench: This Court Is Whether The Separate Notice Under Section 11A Of The Central Excise Act Is Necessary For The Recovery Of The Amount When An Erroneous Refund Is Granted Through The Speaking Order Is Reviewed Under Section 35E Of The Act? 2.1 The Facts Leading To The Present Appeal In Nutshell Are As Under: 2.2 The Respondent Herein Was At The Relevant Time A Manufacturer Of Cotton Yarn Which It Consumed Captively In Its Composite Mills For Weaving Of Fabric. In October, 1980 Vide Judgment In The Case Of M/S. J.K. Cotton 2

Section 11ASection 35E

M/S Continental Automotive Components (India) Pvt. Ltd vs. C.C.C.E & S.T. Bangalore

CEA/35/2018HC Karnataka05 May 2020

Bench: ARAVIND KUMAR,E.S.INDIRESH

Section 11BSection 35G

Sri.Mallikarjun Lingappa Pujari S/O Lingappa Pujar vs. The Assistant Commissioner of Centeral Excise

Appeal stands allowed in terms of the above

CEA/200001/2015HC Karnataka13 Sept 2019

Bench: S.SUJATHA,N.K.SUDHINDRARAO

Section 11BSection 11B(5)(ec)Section 11B(5)(f)Section 12ASection 35GSection 77Section 78

The Pr.Commissioner of Income Tax-2 Chandigarh vs. Sh.Ravinder Singh Nagi Plot No. 797 Janta Land & Promoters Ltd Sec 90-91 Greater Mohali

ITA/46/2018HC Punjab & Haryana09 Sept 2019

Bench: MR. JUSTICE AJAY TEWARI,MR. JUSTICE HARNARESH SINGH GILL

Section 11BSection 83

M/S. South Eastern Coalfields Ltd vs. Commnr. of Central Excise, Trichy/Madurai

C.A. No.-007625-007625 - 2005Supreme Court20 Feb 2019

Bench: HON'BLE MR. JUSTICE AJAY RASTOGI

Section 11B

Western Coalfields Ltd vs. Commissioner of Central Excise Madurai

C.A. No.-000807-000807 - 2006Supreme Court20 Feb 2019

Bench: HON'BLE MR. JUSTICE AJAY RASTOGI

Section 11B

M/S Western Coalfields Ltd vs. Commnr. of Central Excise, Kolkata

C.A. No.-004992-004992 - 2012Supreme Court20 Feb 2019

Bench: HON'BLE MR. JUSTICE AJAY RASTOGI

Section 11B

Western Coalfields Ltd vs. Commissioner of Central Excise and Customs

C.A. No.-009693-009694 - 2011Supreme Court20 Feb 2019

Bench: HON'BLE MR. JUSTICE AJAY RASTOGI

Section 11B

M/Ssouth Eastern Coalfields Ltd. ( A Subsidiary of Coal India Ltd) Represented by General Manager ( vs. The Commissioner of Central Excise and Customs

C.A. No.-008439-008440 - 2011Supreme Court20 Feb 2019

Bench: HON'BLE MR. JUSTICE AJAY RASTOGI

Section 11B

M/S. Spentex Industries Ltd vs. Commissioner of C.Excise

C.A. No.-001978-001978 - 2007Supreme Court09 Oct 2015

Bench: A.K. SIKRI ROHINTON FALI NARIMAN

Section 11B

Commnr. of Central Excise, Tiruchirapalli vs. M/S. Dalmia Cement (Bharat) Ltd

C.A. No.-003600-003600 - 2006Supreme Court02 Sept 2015
Section 11BSection 35G(3)

Commnr. of Central Excise, Tiruchirapalli vs. M/S. Dalmia Cement (Bharat) Ltd

C.A. No.-003600-003600 - 2006Supreme Court02 Sept 2015
Section 11BSection 35G(3)

Commissioner of Income Tax-I Ludhiana vs. M/S Sunder Forging Ind., Area C Sua Road Ludhina

ITA/242/2012HC Punjab & Haryana23 Jul 2015
Section 11BSection 40A(2)(b)Section 80Section 80I

M/S. Oswal Chemicals & Fertilizers Ltd vs. Commnr. of Central Excise, Bolpur

C.A. No.-002807-002807 - 2004Supreme Court30 Mar 2015
Section 11BSection 12A

M/S. Oswal Chemicals & Fertilizers Ltd vs. Commnr. of Central Excise, Bolpur

C.A. No.-002807-002807 - 2004Supreme Court30 Mar 2015
Section 11BSection 12A

Commnr. of Central Excise, Chennai vs. M/S. Grasim Industries

The appeal is allowed in the above terms

C.A. No.-008359-008359 - 2003Supreme Court13 Mar 2015
Section 11

Commnr. of Central Excise, Chennai vs. M/S. Grasim Industries

The appeal is allowed in the above terms

C.A. No.-008359-008359 - 2003Supreme Court13 Mar 2015
Section 11

CIT vs. Pawan Kansal

ITA/1130/2011HC Delhi26 Jul 2012

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.V.EASWAR

Section 11BSection 80Section 80I
Section 11B of the Income Tax Act — Case Laws | BharatTax