Section 35AB of the Income Tax Act

56 judgments on BharatTax turn on Section 35AB.

Judgments on Section 35AB

The Commissioner of Income Tax vs. M/S Amco Power Systems Ltd

ITA/1046/2008HC Karnataka07 Oct 2015

Bench: B.MANOHAR,VINEET SARAN

Section 260

M/S Diffusion Engineers Ltd vs. The Deputy Commissioner of Income Tax

The appeal stands allowed

ITA/1010/2008HC Karnataka17 Apr 2015

Bench: S.SUJATHA,VINEET SARAN

Section 260Section 35Section 35ASection 37Section 37(1)

The. Commissioner Ofincometax-IV vs. M/S Denso India Ltd

In the result, the above

ITA/767/2014HC Delhi13 Jan 2015
Section 32(1)Section 35ASection 37(1)

The. Commissioner Ofincometax-IV vs. M/S Denso India Ltd

In the result, the above

ITA/796/2014HC Delhi13 Jan 2015
Section 32(1)Section 35ASection 37(1)

Dy. C. I. T. (Asstt.) vs. Anil Starch Products Ltd

In the result, the third question is

TAXAP/453/2000HC Gujarat24 Nov 2014
Section 260ASection 35ASection 37

Commissioner of Income Tax vs. Bhagwati Spherocast Ltd

Appeals are dismissed

TAXAP/224/2003HC Gujarat20 Nov 2014
Section 35A

Dy.C.I.T.(Asstt.) vs. Sayaji Industries Ltd

In the result, the third question is answered in the negative,

TAXAP/331/2004HC Gujarat03 Nov 2014
Section 35ASection 37Section 37(3)Section 37(4)

Escorts Employees Ancillaries Ltd vs. CIT Hy.Rohtak

ITR/49/1998HC Punjab & Haryana10 Jan 2014
Section 35A

CIT, Faridabad vs. M/S Mark Auto Industries Ltd. Gurgaon

The appeal is dismissed

ITA/57/2009HC Punjab & Haryana08 Oct 2012
Section 139Section 2(24)(x)Section 260ASection 30Section 32Section 35ASection 40Section 43B

Commissioner of Income Tax vs. Bharat Seats Limited

ITA - 1011 / 2007HC Delhi08 Oct 2010

CIT, Hisar vs. M/S Parkash Industries Ltd. Srivan

ITA/73/2010HC Punjab & Haryana16 Feb 2010
Section 154Section 201Section 260ASection 32Section 35Section 35A

Commr.of Income Tax-II, Chandigarh vs. M/S Swaraj Engines Ltd

The Appeal is allowed accordingly with no order as to costs

C.A. No.-003347-003347 - 2008Supreme Court06 May 2008
Section 35A

Dy. C.I.T vs. Rajesh Malleables Ltd

In the result, this tax appeal is dismissed answering

TAXAP/365/2001HC Gujarat23 Apr 2008
Section 35A

Dy. Commissioner of Income Tax (Asstt.) vs. Sayaji Industries Ltd

In the result, the question is answered in the

TAXAP/91/2003HC Gujarat23 Apr 2008
Section 35A

Commissioner of Income Tax vs. Hindustan Zinc Ltd

The appeal is allowed

ITA/76/2002HC Rajasthan21 Nov 2007
Section 260ASection 35Section 35ASection 40Section 9(1)(vii)

Commissioner of Income Tax vs. M/S Gujarat Guardian Ltd

The appeal is dismissed

ITA/76/2006HC Delhi24 May 2007

Bench: HON'BLE MR. JUSTICE VIKRAMAJIT SEN

Section 260ASection 35A