Section 3(1) of the Income Tax Act

28 judgments on BharatTax turn on Section 3(1).

Judgments on Section 3(1)

M/S. C.T. Cotton Yarn Ltd vs. Commnr. of Central Excise, Indore

The appeals are allowed in part, the orders of the Tribunal

C.A. No.-006451-006452 - 2000Supreme Court22 Sept 2006

For Respondent: COMMISSIONER OF CENTRAL EXCISE, INDORE

Section 11ASection 3(1)

Commissioner of Income Tax vs. Bhanumati and Sons Trust

ITR/210/1995HC Gujarat05 Feb 2004

Section 143(3)Section 176Section 256(1)Section 263

Commissioner of Income Tax vs. Hazarat Pir Shah-E-Alam Roza Estate Trust

ITR/135/1988HC Gujarat11 Apr 2002

Section 11Section 256(1)

M/S.Siv Industries Ltd vs. Commnr.of Central Excise & Customs

C.A. No.-001787-001787 - 1998Supreme Court10 Mar 2000

For Respondent: COMMISSIONER OF CENTRAL EXCISE & CUSTOMS

Section 12Section 14Section 3Section 3(1)

Thermax Private Limited vs. Collector of Customs (Bombay) New Customs House

CIVIL APPEAL No. 4693/1990Supreme Court19 Aug 1992

Bench: 3 Judges

Section 3(1)Section 8Section 8(1)

Thermax Pvt. Ltd vs. The Collector of Customs, Bombay

C.A. No.-004693-004694 - 1990Supreme Court19 Aug 1992

For Respondent: COLLECTOR OF CUSTOMS (BOMBAY) NEW COUSTOMS HOUSE

Section 3(1)Section 8Section 8(1)

Inspecting Assistant Commissioner of Agricultural Income Tax and Sales Tax, Kozhlkode vs. Poomulli Manakkal Parameswaran Namboodripad

CIVIL APPEAL No. 62/1969Supreme Court18 Aug 1971

Bench: 2 Judges

F. N. Roy vs. Collector of Customs, Calcutta

WRIT PETITION (CIVIL) No. 438/1955Supreme Court16 May 1957

Bench: 5 Judges

Section 167Section 183Section 3(2)