Section 2(f) of the Income Tax Act

33 judgments on BharatTax turn on Section 2(f).

Judgments on Section 2(f)

Commnr. of Central Excise, Jaipur vs. M/S. Mahavir Aluminium Ltd

The appeal is allowed accordingly with no

C.A. No.-006197-006197 - 2001Supreme Court11 May 2007

For Respondent: M/S MAHAVIR ALUMINIUM LTD

Section 2Section 3

Hindustan Poles Corporation vs. Commissioner of Central Excise, Calcutta

Appeals are allowed and show cause

C.A. No.-005572-005573 - 2000Supreme Court27 Mar 2006

For Respondent: Commissioner of Central Excise, Calcutta

Siddhartha Tubes Ltd vs. Comnr.of Cutstoms & Central Excise, .M.P

The appeals are partly allowed, with no order as to costs

C.A. No.-004247-004248 - 2000Supreme Court16 Dec 2005

For Respondent: Commissioner of Customs & Central Excise, Indore (MP)

Section 2Section 35

Proctor & Gamble Hygiene&Health Care Ltd vs. Commnr. of Central Excise, Bhopal

C.A. No.-003844-003844 - 2000Supreme Court28 Nov 2005

For Respondent: Commissioner of Central Excise,Bhopal

Section 11A(1)Section 2Section 35

Commnr. of Central Excise, Hyderabad vs. M/S. Aldec Corporation

Appeals are dismissed, with

C.A. No.-007814-007817 - 2004Supreme Court26 Sept 2005

For Respondent: M/s Aldec Corporation & Others

Commnr. of Central Excise, New Delhi vs. M/S. S.R. Tissues Pvt. Ltd

C.A. No.-005293-005294 - 2001Supreme Court05 Aug 2005

For Respondent: M/s S.R. Tissues Pvt. Ltd. & Anr

Section 2Section 35

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

C.A. No.-000275-000276 - 2001Supreme Court04 Feb 2005

For Respondent: Commissioner of Central Excise-II, New Delhi

Section 11ASection 2Section 35L

Commnr., Commercial Taxes Ranchi vs. M/S Swarn Rekha Cokes & Coals P.Ltd.&Ors

In the result, Civil Appeal No

C.A. No.-007798-007798 - 2002Supreme Court07 May 2004

Bench: N.SANTOSH HEGDE B.P. SINGH.

For Respondent: M/s Swarn Rekha Cokes & Coals Pvt. Ltd. & Others

Section 3Section 7(3)(b)

I.T.C. Ltd vs. Collector of Central Excise, Patna

C.A. No.-006402-006405 - 1995Supreme Court10 Dec 2002

For Respondent: Collector of Central Excise, Patna

Collector of Central Excise, Bombay vs. S.D. Fine Chemicals (P) Ltd

C.A. No.-002532-002532 - 1992Supreme Court30 Mar 1995

For Respondent: M/S. S.D. FINE CHEMICALS PVT. LTD

Section 2Section 35

M/S. Moti Laminates vs. The Collector of Central Excise

In the result, these appeals succeed and are allowed

C.A. No.-000080-000080 - 1988Supreme Court14 Feb 1995

For Respondent: THE COLLECTOR OF CENTRAL EXCISE, AHMEDABAD

Section 2Section 35

Collector of Central Excise Jaipur vs. Associated Stone Industries

C.A. No.-001355-001355 - 1994Supreme Court17 Sept 1991

For Respondent: RAJASTHAN STATE CHEMICAL WORKS DEEDWANA, RAJASTHAN ETC. ETC

Hindustan Polymers Etc. Etc vs. Collector of Central Excise, Etc. Etc

CIVIL APPEAL No. 4339/1986Supreme Court23 Aug 1989

Bench: 3 Judges

Section 4Section 4(4)(d)