| Income
Tax - Judgements |
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Court
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Title
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Details
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Supreme
Court
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COMMISSIONER
OF INCOME-TAX
v.
SUNDARAM SPINNINGS MILLS.
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Civil Appeal No. 7434 of 1997 (From the Judgment and order dt. 29th February,
1996, of the Madras High Court in Tax Case No. 665 of 1983), decided on
December 1999 .
Section - 15, 256,33-IT |
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Madras
High Court
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THULASIMANI
AMMAL
v.
COMMISSIONER OF INCOME-TAX & ANR.
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Writ
Petn. No. 11242 of 1987, decided on September 30, 1999.
Section - 24, 18a, 4, 2-Gift Tax & 27-Income Tax |
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Calcutta
High Court
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COMMISSIONER
OF INCOME-TAX
v.
J. K. INDUSTRIES LTD.
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IT
Ref. No. 108 of 1993, decided on July 8, 1999. Section - 256,139,32,34,47-IT |
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Kerala
High Court
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COMMISSIONER
OF INCOME-TAX
v.
S. R. V. PRESS & PUBLICATIONS (P) LTD.
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IT
Ref. No. 141 of 1996, decided on September 30, 1999.
Section - 56,48,54e, 55,49-IT |
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Madhya
Pradesh High Court
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COMMISSIONER
OF INCOME-TAX
v.
SURESH CHANDRA MITTAL.
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IT Ref. No. 64 of 1996, decided on July 20, 1999. Section - 271,132,148-IT |
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Calcutta
High Court
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HUKUMCHAND
JUTE & INDUSTRIES LTD.
v.
COMMISSIONER OF INCOME-TAX.
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IT Ref. Nos. 17 of 1988 & 148 of 1992, decided on September 8, 1999.
Section - 144b-IT |
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Punjab
& Haryana High Court
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Civil
Writ Petn. No. 12754 of 1998, decided on March 22, 1999.
Section - 67-IT |
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Patna
High Court
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COMMISSIONER
OF INCOME-TAX
v.
HINDUSTAN MALLEABLE & FORGINGS LTD.
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Tax
Cases Nos. 76 & 77 of 1985, decided on January 28, 1999.
Section - 256,139,215,246,33-IT |
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Delhi
High Court
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COMMISSIONER
OF INCOME-TAX
v.
GAURI SHANKAR SUSHIL KUMAR & CO.
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ITC
No. 32 of 1998, decided on August 11, 1999. Section - 256,271c-IT |
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Rajasthan
High Court
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COMMISSIONER
OF INCOME-TAX
v.
HEERA LAL BHAT. (CIT v. HARI SINGH & CO.)
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D.B.
IT Ref. Case No. 23, 25 of 1999, decided on September 24, 1999.
Section - 256,40,44ad-IT |
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Karnataka
High Court
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VYSYA
BANK LTD.
v.
JOINT COMMISSIONER OF INCOME-TAX & ANR. (GLOBAL TRUST BANK LTD. v. JOINT
CIT & ANR.)
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Writ
Petn. Nos. 34820, 34919, 34920, 35026, 35027 of 1998, decided on August
2, 1999.
Section - 226,222,46-IT |
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Calcutta
High Court
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COMMISSIONER
OF INCOME-TAX
v.
J. K. INDUSTRIES LTD.
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IT
Ref. No. 216 of 1993, decided on July 8, 1999. Section - 80j-IT |
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Kerala
High Court
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P.
J. EAPEN
v.
COMMISSIONER OF INCOME-TAX.
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IT
Ref. No. 168 of 1995, decided on september 30, 1999.
Section - 256, 2, 56, 14, 10, 17, 160, 28, 41, 49, 45, 2, 17, 12b-IT |
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Calcutta
High Court
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COMMISSIONER
OF INCOME-TAX
v.
SMT. RENUKA GANGULY & ORS.
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IT Ref. No. 107 of 1992, decided on August 23, 1999.
Section - 143,147-IT |
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Madras
High Court
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TUTICORIN
VEGETABLE MARKETING CO. (P) LTD.
v.
INCOME-TAX OFFICER & ANR.
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Writ Petn. No. 10931 of 1990, decided on September 24, 1999.
Section - 234b, 234c, 207, 219, 210, 211, 220, 234a, 215, 16, 7, 5, 10,
11b, 115j, 139,142, 119, 143, 144, 147, 148, 154, 155, 201, 271, 273, 118-IT |
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Kerala
High Court
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COMMISSIONER
OF INCOME-TAX
v.
HARISONS MALAYALAM LTD.
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IT Ref. No. 7 of 1996, decided on September 28, 1999.
Section - 256,32a,33-IT |
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Kerala
High Court
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COMMISSIONER
OF INCOME-TAX
v.
K. MAHIM UDMA.
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IT Ref. Nos. 180 to 192 of 1997, decided on October 8, 1999.
Section - 256-IT |
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Kerala
High Court
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P.
C. JOSEPH & BROTHERS
v.
COMMISSIONER OF INCOME-TAX.
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IT Ref. Nos. 45 to 48 of 1997, decided on October 15, 1999.
Section - 256,271,147,148-IT |
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Bombay
High Court
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COMMISSIONER
OF INCOME-TAX
v.
SMT. MANDAKINI M. JOG.
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IT Ref. No. 84 of 1990, decided on August 3, 1999.
Section - 256,80L,67-IT |
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Madras
High Court
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COMMISSIONER
OF INCOME-TAX
v.
PRINT SYSTEM PRODUCTS.
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Tax Case Nos. 1105 & 1106 of 1988, decided on September 30, 1999.
Section - 37-IT |
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Madras
High Court
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COMMISSIONER
OF INCOME TAX
v.
MINOR SHANTHI CHANDRAN. (CIT v. MINOR KAVITHA CHANDRAN)
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T.C. No. 823, 824 of 1992, decided on April 25, 1999.
Section - 49,48,9-IT |
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Madras
High Court
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COMMISSIONER
OF INCOME-TAX
v.
SOUTHERN SULPHATES & CHEMICALS (P) LTD.
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Tax Case No. 601 of 1989, decided on March 25, 1999.
Section - 35b-IT |
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Kerala
High Court
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G.
SUKESH
v.
DEPUTY DIRECTOR OF INCOME-TAX (INVESTIGATION) & ORS.
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Original Petn. No. 18383 of 1999, decided on August 3, 1999.
Section - 131-IT |
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Kerala
High Court
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COMMISSIONER
OF INCOME-TAX
v.
PHALGHAT SHADI MAHAL TRUST.
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Civil Misc. Petn. Nos. 496, 333, 1159, 332, 1162, 1174, 1192, 1189, 1177
& 1170 of 1999 in IT Ref. Nos. 27 to 35 & 139 of 1996 (The judgment of the
High Court is reported as CIT v. Palghat Shadi Mahal Trust (1999) 153 CTR
(Ker) 46), decided on April 9, 1999.
Section - 261,13-IT |
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Madras
High Court
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COMMISSIONER
OF INCOME-TAX
v.
SAS HOTEL (P) LTD.
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Tax Case Nos. 1274 & 1275 of 1986, decided on October 26, 1998.
Section - 48-IT |
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Madras
High Court
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COMMISSIONER
OF INCOME TAX
v.
SMT. R. BHARATHI.
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Tax Case No. 864 of 1987, decided on June 10, 1998.
Section - 64-IT |
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Rajasthan
High Court
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COMMISSIONER
OF INCOME-TAX
v.
SUN STONE ENGINEERING (P) LTD.
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IT Ref. No. 23 of 1992, decided on November 27, 1995.
Section - 256-IT |
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Madras
High Court
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FESTO
ELGI (P) LTD.
v.
COMMISSIONER OF INCOME-TAX. (COMBINED INDUSTRIES LTD. v. CIT) (ELGI
EQUIPMENTS LTD. v. CIT)
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Writ Petn. No. 3549, 3550, 3551 of 1991 & W.M.P. Nos. 5472 to 5474 of 1991,
decided on September 10, 1998.
Section - 253, 263-IT |
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Madras
High Court
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INCOME-TAX
OFFICER v. J. CHITRA & ANR. (R. RENUKASESAN, ITO
v.
CHINNI MOHAN RAO)
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Criminal
Appeal No.299 of 1987, Crl. Appeal No.76 of 1990, decided on December 22,
1998.
Section - 120b, 193, 196, 276c, 277, 278, 230a, 45, 139, 136, 278, 278e-IT |
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Madras
High Court
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J.
JAYALALITHA
v.
COMMISSIONER OF INCOME-TAX & ORS.
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Writ
Petn. Nos. 17286 to 17291 of 1997, decided on September 30, 1999.
Section - 220-IT |
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Calcutta
High Court
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TIRUPATI
TRADING COMPANY
v.
COMMISSIONER OF INCOME-TAX.
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IT Ref. Nos. 119 & 121 of 1992 and Matter No. 2324 of 1992, decided on August
17, 1999.
Section - 40a,37,35b-IT |
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Delhi
High Court
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COMMISSIONER
OF INCOME-TAX
v.
RAJDEV SINGH & CO.
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IT Ref. No. 58 of 1979, decided on December 7, 1999.
Section - 256,40a-IT |
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Madras
High Court
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H.
A. G. DASTAGIR SHERIF
v.
COMMISSIONER OF INCOME-TAX & ANR.
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Writ Petn. Nos. 8452 to 8461 of 1997, decided on November 13, 1998.
Section - 220,230a-IT |
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Delhi
High Court
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COMMISSIONER
OF INCOME-TAX
v.
J. V. GUPTA & SONS (HUF).
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IT
Ref. No. 33 of 1985 & 334 of 1988, decided on December 7, 1999.
Section - 256, 16, 24, 23, 14, 15, 28, 56, 22, 27-IT |
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Karnataka
High Court
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SOUTH
CANARA DISTRICT CENTRAL CO-OPERATIVE BANK LTD.
v.
INCOME-TAX OFFICER.
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Writ Petn. No. 37905 of 1998, decided on June 28, 1999.
Section - 133-IT |
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Punjab
& Haryana High Court
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COMMISSIONER
OF INCOME-TAX
v.
MRS. RAMA MUNJAL.
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IT
Case Nos. 63 & 64 of 1998, decided on March 8, 1999.
Section - 256-IT |
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Madhya
Pradesh High Court
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COMMISSIONER
OF INCOME-TAX
v.
KSHIPRA & CO.
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Misc.
Civil Case No. 428 of 1994, decided on July 29, 1999.
Section - 275,271b-IT |
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Kerala
High Court
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T.
O. ALIAS
v.
ASSISTANT COMMISSIONER OF INCOME-TAX & ANR.
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Original
Petn. No. 8379 of 1998, decided on June 11, 1998.
Section - 154, 132, 158bc, 253, 132a, 142, 250, 271, 271a, 272a, 263-IT |
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Madras
High Court
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SANCHETI
LEASING COMANY LTD.
v.
INCOME-TAX OFFICER & ANR. (C. BALAN v. ITO.)
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Writ
Petn. No. 7072, 17141 of 1994 & W.M.P. Nos. 10903, 26026 of 1994, decided
on November 5, 1998.
Section - 281-IT |
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Karnataka
High Court
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MITTAL STEEL LTD.
v.
ASSISTANT COMMISSIONER OF INCOME-TAX & ANR.
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Writ Petn. Nos. 32477 to 32481 of 1995, decided on June 16, 1999.
Section - 201, 194, 221, 194c, 246, 191-IT |
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Delhi
High Court
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SUDHIR
SAREEN
v.
COMMISSIONER OF INCOME-TAX & ANR.
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Civil
Writ Petn. No. 124 of 1998, decided on October 27, 1998.
Section - 234, 243, 139, 140a, 154, 142, 143, 144, 264, 263-IT |
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Kerala
High Court
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COMMISSIONER
OF INCOME-TAX
v.
COCHIN SHIPYARD LTD.
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IT
Ref. No. 126 of 1996, decided on September 23, 1999.
Section - 256, 56, 14, 4-IT |
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Kerala
High Court
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ANOOP
AUTO FINANCE
v.
ASSISTANT DIRECTOR OF INCOME-TAX (INVESTIGATION) & ORS.
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Original
Petn. No. 9446 of 1999, decided on July 14, 1999. |
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