Section 11B of the Income Tax Act

28 judgments on BharatTax turn on Section 11B.

Judgments on Section 11B

CIT vs. Pawan Kansal

ITA - 1130 / 2011HC Delhi26 Jul 2012

Section 11BSection 80Section 80I

P. Rajyalakshmi vs. The Addl. C.I.T. Range 6

ITTA/137/2011HC Telangana27 Jul 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN

Central Warehousing Corporation vs. ACIT

The appeals stand disposed of in the aforesaid

ITA - 473 / 2010HC Delhi14 Jan 2011

Section 10Section 143Section 147Section 148Section 3

M/S.Sahakari Khand Udyog Mandal Ltd vs. Commissioner of Central Excise &Customs

C.A. No.-006832-006832 - 1999Supreme Court09 Mar 2005

For Respondent: Commissioner of Central Excise and Customs

Commnr. of Central Excise, Mumbai vs. M/S. Allied Photographics India Ltd

Appeal stands allowed

C.A. No.-002687-002687 - 2001Supreme Court18 Mar 2004

For Respondent: M/s Allied Photographics India Ltd

Section 11Section 4

Comnr. of Central Excise, Chennai vs. M/S. T.V.S. Suzuki Ltd., Hosur

In the result, we find no merit in appeal

C.A. No.-002416-002416 - 2000Supreme Court06 Aug 2003

For Respondent: T.V.S. SUZUKI LTD. HOSUR

Section 1Section 11Section 11ASection 11B

Associated Cement Co. Ltd vs. Commercial Tax Officer, Kota & Ors

In the result, we allow the appeal in part and set aside the

CIVIL APPEAL No. 852/1980Supreme Court02 Sept 1981

Bench: 3 Judges

Section 10Section 10(3)Section 11Section 7Section 7ASection 9Section 9(2)

The Assotd. Cement Companies Ltd vs. The Commercial Tax Officer

In the result, we allow the appeal in part and set

C.A. No.-000852-000852 - 1980Supreme Court02 Sept 1981

For Respondent: COMMERCIAL TAX OFFICER, KOTA & ORS

Section 10Section 10(3)Section 11Section 11BSection 7Section 7ASection 9Section 9(2)