Bookmark
PDF
Share
CaseIQ

The Commissioner Of Income Tax-25, Mumbai v. M/S. Saroj Sales Organization

Bombay High Court

Sep 19, 2014

Judgment

Subsequent
References

CaseIQ

Case Information

CITATION CODES

citation codes

CASE NO.

Income Tax Appeal No. 1316 of 2009, Income Tax Appeal No. 6786 of 2010, Income Tax Appeal No. 1184 of 2011, Income Tax Appeal No. 2408 of 2011, Income Tax Appeal No. 2422 of 2011, Income Tax Appeal No. 2620 of 2011, Income Tax Appeal No. 3 of 2012, Income Tax Appeal No. 148 of 2012, Income Tax Appeal No. 149 of 2012, Income Tax Appeal No. 150 of 2012, Income Tax Appeal No. 151 of 2012, Income Tax Apeal No. 200 of 2012, Income Tax Appeal No. 202 of 2012, Income Tax Appeal No. 249 of 2012, Income Tax Appeal No. 346 of 2012, Income Tax Apeal No. 347 of 2012, Income Tax Appeal No. 412 of 2012, Income Tax Appeal No. 592 of 2012, Income Tax Appeal No. 679 of 2012, Income Tax Apeal No. 755 of 2012, Income Tax Appeal No. 764 of 2012, Income Tax Appeal No. 956 of 2012, Income Tax Appeal No. 1231 of 2012, Income Tax Apeal No. 1406 of 2012, Income Tax Appeal No. 1436 of 2012, Income Tax Appeal No. 212 of 2013, Income Tax Appeal No. 367 of 2013, Income Tax Apeal No. 472 of 2013, Income Tax Appeal No. 473 of 2013, Income Tax Appeal No. 489 of 2013, Income Tax Appeal No. 490 of 2013, Income Tax Apeal No. 1160 of 2013

Attorney(S)

Mr. A.R Malhotra with Mr. N.A Kazi for Revenue in ITXA Nos. 2422/11, 148/12, 149/12, 150/12, 151/12, 345/12, 956/12, 1231/12, 1406/12, 1436/12, 212/13 and 367/13.

Mr. Vimal Gupta, Sr. Counsel with Mr. Vipul Baypayee for Revenue in ITXA Nos. 200/12 and 202/12.

Mr. Tejveer Singh for Revenue in ITXA Nos. 1316/09, 2620/11, 3/12, 412/12, 489/13 and 490/13.

Mr. Abhay Ahuja for Appellant/Revenue in ITXA Nos. 592/12 and 679/12.

Mr. Suresh Kumar for Revenue in ITXA Nos. 1184/11 and 347/12.

Mrs. S.V Bharucha for Revenue in ITXA No. 2408/11.

Mr. Charanjeet Chanderpal for Revenue in ITXA No. 249/12.

Ms. Padma Divakar for Revenue in ITXA Nos. 6786/10, 472/13, 473/13 and 1160/13.

Mr. J.D Mistry, Sr. Counsel with Mr. A.K Jasani for Assessee in ITXA No. 308/12.

Ms. A. Vissanjee with Mr. S.J Mehta for Assessee in ITXA No. 1316/09.

Mr. A.K Jasani for Assessee in ITXA Nos. 6786/10, 1184/11, 2408/11, 2422/11, 200/12, 202/12, 346/12, 956/12, 1231/12, 1406/12, 212/13, 367/13, 472/13, 473/13, 489/13, 490/13 and 1160/13.

Dr. K. Shivram, Sr. Counsel with Mr. Ajay Singh, Mr. Rahul K. Hakani and Ms. Neelam Jadhav for Assessee in ITXA Nos. 148/12 and 1436/12.

Mr. K. Gopal with Mr. Jitendra Singh and Ms. Neha Paranjpe for Assessee in ITXA No. 592/12.

Ms. Vasanti B. Patel for Assessee in ITXA No. 249/12.

Mr. P.J Pardiwalla, Sr. Counsel with Mr. Sameer Dalal i/b Mr. S.G Lakhani for Assessee in ITXA Nos. 149/12, 150/12 and 764/12.

Mr. Pankaj R. Toprani for Assessee in ITXA Nos. 347/12 and 755/12.

JUDGES

S.C Dharmadhikari

B.P Colabawalla, JJ.

ACTS

No Acts

See more information ... Less ...

1. It is common ground before us that the substantial questions of law framed in these Appeals are identical and/or similar to the questions framed in Income Tax Appeal No. 201 of 2012 and Income Tax Appeal No. 308 of 2012, which have been decided by us today. In view of our judgment in Income Tax Appeal No. 201 of 2012 with Income Tax Appeal No. 308 of 2012 and for the reasons stated therein, we answer the substantial questions of law raised in these appeals in favour of the Assessees and against the Revenue. The appeals are disposed off in the aforesaid terms. No order as to costs.