Section 37(3A) of the Income Tax Act

29 judgments on BharatTax turn on Section 37(3A).

Judgments on Section 37(3A)

Commissioner of Income-Tax vs. Broach Textile Mills Ltd

ITR/65/1994HC Gujarat22 Sept 2005

Section 143(3)Section 256(1)Section 31Section 37Section 37(1)Section 80V

Commissioner of Income Tax vs. Kismet Pvt Ltd

ITR/222/1991HC Gujarat11 Sept 2003

Section 256(1)Section 263Section 273(2)(a)Section 37

Commissioner of Income-Tax vs. Cadila Chemicals Pvt Ltd

ITR/149/1993HC Gujarat06 Dec 2001

Section 256(1)Section 260(1)Section 37

Commissioner of Income Tax vs. Cadila Laboratories Pvt. Ltd

ITR/297/1993HC Gujarat06 Dec 2001

Section 256(1)Section 37

Innosearch Limited vs. Commissioner of Incom-Tax

ITR/5/1999HC Gujarat07 Nov 2001

Adprint Services Ltd vs. Commissioner of Income Tax

ITR/43/1986HC Gujarat11 Jun 2001

Section 256(2)Section 37

Eskayef (Now Known As Smithkline Beecham Pharmaceuticals (India) Ltd. Etc vs. Commissioner of Income Tax, Karnataka-II, Bangalore

In the result, we are not persuaded to take a view other than that taken

CIVIL APPEAL No. 2717/1996Supreme Court20 Jul 2000

Bench: 2 Judges

Section 3Section 37Section 3A

Commissioner of Income Tax vs. Nirma Chemicals Works

In the result, this Special Civil Application abates in

ITA/9/1999HC Gujarat04 Oct 1999

Section 154Section 256Section 37

Commissioner of Income Tax vs. M/S.Saurashta Bottling P.Ltd

ITA/92/1996HC Gujarat19 Mar 1998

Section 256(2)Section 32Section 37