Section 80I of the Income Tax Act

96 judgments on BharatTax turn on Section 80I.

Judgments on Section 80I

Commissioner of Income Tax vs. Krishan Kumar

Appeals are disposed of

ITA/1099/2010HC Delhi15 Apr 2015

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.K.GAUBA

Section 801Section 80H

Commissioner of Income Tax vs. Chander Bhan

Appeals are disposed of

ITA/1090/2010HC Delhi15 Apr 2015

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.K.GAUBA

Section 801Section 80H

Commissioner of Income Tax vs. Krishan Kumar

Appeals are disposed of

ITA/1094/2010HC Delhi15 Apr 2015

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.K.GAUBA

Section 801Section 80H

Commissioner of Income Tax vs. Chander Bhan

Appeals are disposed of

ITA/1084/2010HC Delhi15 Apr 2015
Section 80H

M/S Trimatic Engineering Co. P. Ltd vs. Asst. Commissioner of Income Tax

ITA/126/2001HC Delhi07 Apr 2015
Section 80ISection 80I(2)(iv)

Commissioner of Income Tax Del vs. Tony Elelctronics Ltd

ITA/220/2007HC Delhi05 Mar 2015

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.K.GAUBA

Section 80HSection 80I

Vijay Solvex Ltd

Appeal is dismissed

ITA/141/2004HC Rajasthan26 Feb 2015
Section 143Section 143(1)(a)Section 154Section 260ASection 32(1)Section 80H

Vijay Solvex vs. Commissioner of Income Tax

Appeal is dismissed

ITA/125/2004HC Rajasthan24 Feb 2015
Section 145Section 260ASection 80H

Vijay Solvex Ltd vs. C I T

Appeal is dismissed

ITA/199/2005HC Rajasthan24 Feb 2015
Section 260ASection 32(1)Section 80H

Miles India Ltd. (Now, Bayer Diagnostics India Ltd.) vs. Dy.C.I.T. (Asst.)

TAXAP/27/2003HC Gujarat23 Dec 2014
Section 143Section 143(3)Section 80Section 80I

Commissioner of Income Tax vs. Nirma Limited

The appeal stands disposed of

TAXAP/1213/2005HC Gujarat15 Dec 2014
Section 143(3)Section 260ASection 80Section 80H

Shri Mahnedara R. Tatel (HUF) Prop. Ushma Industries vs. Income Tax Officer

TAXAP/57/2004HC Gujarat09 Dec 2014
Section 143(1)Section 148Section 80I

Commissioner of Income Tax vs. Kherani Paper Mills (P) Ltd

ITR/13/2005HC Gujarat08 Dec 2014
Section 143(2)Section 158BSection 182Section 256(1)Section 80I

United Phosphorus Ltd vs. Additional Commissioner of Income Tax

In the result, question Nos

TAXAP/184/2008HC Gujarat05 Dec 2014

Commissioner of Income Tax vs. Kanel Oil and Export Industrieltd

Appeal is dismissed

TAXAP/1121/2006HC Gujarat05 Dec 2014
Section 80HSection 80I

Commissioner of Income Tax vs. Rama Multi Tech Ltd

Appeal is dismissed

TAXAP/1751/2005HC Gujarat04 Dec 2014
Section 143(3)Section 80H

Asst. C. I. T vs. Norma Detergents Ltd

Appeal is dismissed

TAXAP/454/2000HC Gujarat04 Dec 2014
Section 32ASection 32A(6)Section 32B(6)

Standard Tea Processing Co. Ltd vs. The Dy. Commissioner of Incometax (Asst)

Appeal is dismissed

TAXAP/987/2007HC Gujarat26 Nov 2014
Section 143(1)Section 143(2)Section 44ASection 80I

Commissioner of Income Tax vs. Austin Engineering Co. Ltd

The appeals stand disposed of accordingly

TAXAP/1216/2005HC Gujarat26 Nov 2014
Section 143(1)Section 260ASection 80Section 80HSection 80I

Ambica Specific Family Trust vs. Asstt. C I T

The appeal stands disposed of accordingly

TAXAP/415/2000HC Gujarat25 Nov 2014
Section 260ASection 80Section 80I