Section 37(2) of the Income Tax Act

35 judgments on BharatTax turn on Section 37(2).

Judgments on Section 37(2)

Commissioner of Income Tax vs. Samsung India Electronics Ltd

In the result, all the three appeals filed by the revenue are dismissed with

ITA/98/2010HC Delhi03 Sept 2012
Section 260ASection 37(2)

The Commissioner of Income Tax vs. Ing Vysya Bank Ltd

In the result, this appeal is allowed in part,

ITA/2886/2005HC Karnataka06 Jun 2012

Bench: B.MANOHAR,D.V.SHYLENDRA KUMAR

Section 143Section 260Section 36(1)(vii)Section 37(2)Section 80M

Commissioner of Income Tax Delhi VI vs. Triveni Engineering & Industries Ltd

Appeals are disposed of accordingly

ITA - 266 / 2009HC Delhi06 Aug 2010
Section 32(1)Section 37(2)Section 40ASection 43ASection 43B

Commissioner of Income Tax Delhi VI vs. Triveni Engineering & Industries Ltd

Appeals are disposed of accordingly

ITA/280/2008HC Delhi05 Aug 2010

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MS. JUSTICE REVA KHETRAPAL

Section 32(1)Section 37(2)Section 40ASection 43ASection 43B

Commissioner of Income Tax Delhi VI vs. Triveni Engineering & Industries Ltd

Appeals are disposed of accordingly

ITA - 235 / 2008HC Delhi05 Aug 2010
Section 32(1)Section 37(2)Section 40ASection 43ASection 43B

Commissioner of Income Tax Delhi vs. Triveni Engineering & Industries Ltd

Appeals are disposed of accordingly

ITA - 258 / 2009HC Delhi05 Aug 2010
Section 32(1)Section 37(2)Section 40ASection 43ASection 43B

Commissioner of Income Tax Delhi VI vs. Triveni Engineering & Industries Ltd

Appeals are disposed of accordingly

ITA - 236 / 2008HC Delhi05 Aug 2010
Section 32(1)Section 37(2)Section 40ASection 43ASection 43B

The Commissioner Income Tax vs. M/S Atlas Cycle Industries Ltd

The appeals are dismissed

ITA/115/2004HC Punjab & Haryana20 Jul 2010
Section 260ASection 37(2)

Comm. of Income Tax Rohtak vs. M/S Atlas Cycle Ind

ITA/161/2002HC Punjab & Haryana20 Jul 2010
Section 216Section 260ASection 31Section 37Section 37(1)Section 37(2)

Ester Industries Limited

Appeals are disposed of with the

ITA/699/2007HC Delhi06 Mar 2009
For Appellant: Ms Prem Lata Bansal, AdvocateFor Respondent: Mr R Santhanam, Advocate
Section 260ASection 37(2)Section 43B

Ester Industries Limited

Appeals are disposed of with the

ITA/698/2007HC Delhi06 Mar 2009
For Appellant: Ms Prem Lata Bansal, AdvocateFor Respondent: Mr R Santhanam, Advocate
Section 260ASection 37(2)Section 43B

Ester Industries Limited

Appeals are disposed of with the

ITA/697/2007HC Delhi06 Mar 2009
For Appellant: Ms Prem Lata Bansal, AdvocateFor Respondent: Mr R Santhanam, Advocate
Section 260ASection 37(2)Section 43B

Prakash Cotion Mills Pvt. Ltd vs. Commissioner of Income Tax (Central) Bombay

In the result, we allow that appeal partly and remit the,case relating

CIVIL APPEAL No. 1279/1977Supreme Court06 Apr 1993

Bench: 2 Judges

Section 256Section 37Section 37(1)Section 37(2)

Prakash Cotton Mills Private Limited vs. The Commissioner of Income Tax(Central)

In the result, we allow that appeal partly and remit the

C.A. No.-001279-001279 - 1977Supreme Court06 Apr 1993
For Respondent: COMMISSIONER OF INCOME TAX (CENTRAL) BOMBAY
Section 256Section 37Section 37(1)Section 37(2)

H.M.M Limited vs. Director of Entry Tax, West Bengal & Others

CIVIL APPEAL No. 861/1980Supreme Court15 Apr 1983

Bench: 3 Judges

Section 37