Section 214 of the Income Tax Act

33 judgments on BharatTax turn on Section 214.

Judgments on Section 214

M/S Vipan Kumar Sudesh Kumar vs. Income Tax Officer

ITA/25/2004HC Punjab & Haryana02 May 2014

Section 214Section 244Section 244(1)

Commissioner of Income Tax, Gujarat vs. Gujarat Flluro Chemicals Ltd

C.A. No.-003507-003507 - 2014Supreme Court18 Sept 2013

The Commissioner of Income Tax vs. M/S Pioneer Sports Works Ltd

The appeal is allowed

ITA/88/2003HC Punjab & Haryana21 Mar 2011

Section 143Section 214Section 244Section 260A

M.G.F.India Ld vs. Commissioner of Income Tax

ITA - 37 / 2009HC Delhi30 Oct 2009

The Motor & General Finance Ltd. etc. etc vs. Commissioner of Income Tax-VI, New Delhi

ITA-35/2009HC Delhi30 Oct 2009

Section 143(1)(a)Section 143(3)Section 154Section 254A

Commissioner of Income Tax vs. Mihir Textile Ltd

ITR/65/1996HC Gujarat30 Aug 2006

Section 154Section 214Section 244

Sandvik Asia Ltd vs. Commnr.of Income Tax-I, Pune

In the result, the appeals stand allowed

C.A. No.-001337-001340 - 2005Supreme Court27 Jan 2006

For Respondent: Commissioner of Income Tax-I, Pune & Ors

Section 214Section 264

Commissioner of Income-Tax vs. Industrial Machinery Mfg.Pvt. Ltd

In the result, both the questions are answered

ITR/96/1995HC Gujarat19 Jan 2006

Section 154Section 214Section 246Section 246(1)(f)Section 246(2)(a)Section 256(1)

Commissioner of Income Tax vs. Gujarat State Warehousing Corporation

ITR/83/1987HC Gujarat20 Aug 2001

Section 140Section 214Section 244

M/S.K. Govindan & Sons vs. C.I.T., Cochin

C.A. No.-001144-001144 - 1999Supreme Court01 Dec 2000

Bench: S.P.BHARUCHA Y.K.SABHARWAKM D.P.MOHAPATRO

For Respondent: C.I.T. COCHIN

Section 139(8)Section 143Section 143(3)Section 144Section 147Section 148Section 2(40)Section 217Section 256(1)

Commissioner of Income Tax vs. Saurashtra Prints Pvt. Ltd

ITA/264/1998HC Gujarat05 Apr 1999

Section 143(3)Section 154Section 210Section 214Section 256(2)

As. Glittre D/5 I/S Garonne and Ors vs. Commissioner of Income Tax, Kerala-II

CIVIL APPEAL No. 8/1984Supreme Court03 Apr 1997

Bench: 2 Judges

Section 172Section 172(4)Section 172(7)Section 214Section 44C

Modi Industries Limited, Modinagar vs. Commissioner of Income-Tax, Delhi

The appeals are allowed in the above

C.A. No.-000928-000928 - 1980Supreme Court15 Sept 1995

For Respondent: COMMISSIONER OF INCOME TAX, DELHI AND ANR. ETC. ETC

Section 143Section 144Section 18Section 18ASection 2Section 207Section 208Section 209Section 211Section 214