Section 256 of the Income Tax Act

Mcdowell & Company Ltd vs. Commnr. of Income-Tax, Bangalore

The appeal is dismissed in terms of the signed

Bench: The Board For Industrial & Financial Reconstruction (Bifr) Under Sick Industrial Companies Act (Sica). At That 1 Digitally Signed By Nidhi Ahuja Date: 2017.08.31 15:02:11 Ist Reason: Signature Not Verified

Munjal Sales Corporation vs. Commissioner of Income Tax, Lud

M/S Roadmaster Inds. of India Ltd vs. C.I.T. Patiala

Bench: The Tribunal. In The Statement Of Case, Learned Tribunal Framed The Following Two Substantial Questions Of Law :- 1. Whether On The Facts & In The Circumstances Of The Case, The Tribunal Was Right In Law In Holding That Grounds Nos.3 & 4 Raised By The Appellant In The Memorandum Of Appeal Were Wide Enough To Permit Two Additional Grounds To Be Raised In As Vijay Asija 2015.01.14 13:24 I Attest To The Accuracy & Integrity Of This Document

M/S Indian Acrylics Ltd vs. Commissioner of Income Tax and Anr

Bench: Us, Challenging Order Dated 29.11.2007 (Annexure A-3), Passed By The Income Tax Appellate Tribunal, Chandigarh Bench 'B”. Chandigarh, For Assessment Year 2003-04, On The Following Substantial Questions Of Law:- “(I) Whether In Facts & Circumstances Of The Case, The Action Of The Authorities Below In Holding The Sale Tax Subsidy Received By The Appellant As A Revenue Receipt, When The Same Has Been Rightly Held To Fall Under The Capital Receipt As Laid Down By The Hon'Ble Supreme Court In K.C.P. Ltd. V. Cit(2000) 245 Itr 421(Sc) Is Legally Sustainable In The Eyes Naresh Kumar 2015.01.12 15:11 I Attest To The Accuracy & Authenticity Of This Document Chandigarh

M/S Rikhi Ram Mahavir Parsad vs. C.I.T., Jalandhar

Commr. of Income Tax, Karnal vs. Ramesh Chand HUF

The appeals are disposed of

Assistant Commissioner, Income Tax, Rajkot vs. Saurashtra Kutch Stock Exchange Ltd

Bench: 2 Judges

Deepak Nitrite Limited vs. Commissioner of Income Tax

Sudarshan Silks and Sarees vs. Commissioner of Income Tax, Karnataka

Bench: 2 Judges

Commissioner of Income Tax vs. Sunder Shyam Trust

Commissioner of Income Tax vs. Gujarat State Forest Development Corpn Ltd

Commissioner of Income Tax vs. Apex Electricals Pvt Ltd

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

In the result, both the questions are answered

Surat Dist Coop Spinning Millsltd vs. Commissioner of Income Tax

Commissioner of Income Tax, Jabalpur vs. Mis. Durga Engineering and Foundry Works

Appeal is allowed

Bench: 3 Judges