Commissioner of Income Tax Vs KCP Sugars Industries Corporation (P) Ltd.
.... ction it is clear that the capital borrowed is for the purpose of the business of the assessee. It is pertinent to note that we are concerned only with the provision of Section 36(1)(iii). The proviso will not be applicable to the facts of the present case since it was introduced by the Finance Act ...
Madras High Court
State of Tamil Nadu Vs Mayur Enterprises
.... alty. The Tribunal deleted the addition and also penalty without any basis and justification and also without considering the relevant materials. Therefore, the order passed by the Assessing Officer is in accordance with law and the same should be restored and the order of the Tribunal has to be set ...
Madras High Court (Madurai Bench)
Madura Coats Ltd. Vs Asstt. Commissioner of C. Ex.
.... nd the remaining four orders were passed on 22-11-2011, 23-11-2011, 24-11-2011 and 25-11-2011. From these facts, it is clear that no sufficient time has been given to the appellant before even expiry of the 10 days period and also the letter sent by the respondent was received only on 18-11-2011. Be ...
Madras High Court (Madurai Bench)
State of Tamil Nadu Vs Senthamarai Crusher, Melakunnapatty
.... is necessary to make the addition. Therefore, the Tribunal is wrong in rejecting the contention of the revenue by setting aside the order of the Appellate Assistant Commissioner and also deleting the penalty. Therefore, the order passed by the Tribunal is not in accordance with law and the same has ...
Madras High Court (Madurai Bench)
Commissioner of Customs, Tuticorin Vs Empire Exports
.... porter, as the case may be, execute a bond in an amount equal to the difference between the duty that may be finally assessed or re-assessed and the provisional duty and deposits with the proper officer such sum not exceeding twenty percent of the provisional duty as the proper officer may direct, t ...
Madras High Court (Madurai Bench)
Sai Graphic Systems Vs Commr. of Cus. (Seport-Import), Chennai
.... or equipments. 23. In view of the submissions made by the learned counsels appearing for the petitioners, as well as the respondents, and on a perusal of the records available, this Court is of the considered view that the used Digital Multifunction Print and copying Machines, imported by the pet ...
Madras High Court
Outokumpu Stainless Vs Union of India
.... every action, there has to be a cause of action, if not, the plaint or the writ petition, as the case may be, shall be rejected summarily. In yet another judgment, in the case of Alchemist Limited and Another Vs. State Bank of Sikkim and Others, the Supreme Court considered the scope of Articl ...
Madras High Court
C.C. (Imports-Seaport), Chennai-I Vs Rohan Anirudha Seolekar
.... se of Jyotendrasinhji Vs. S.I. Tripathi and others, the Apex Court has considered under what circumstance the Courts can interfere with the order of the Settlement Commission and held as follows : The scope of enquiry, whether by High Court under Article 226 or by this Court under Article 136 ...
Madras High Court
Indo Tech Transformers Ltd. Vs JT. DGFT
.... dated 4-4-2012 cancelling the petitioner''s Import Export Code No. 0488011868. But the same was not served on the petitioner and no opportunity was given to the petitioner before passing the impugned order. Questioning the same, the petitioner has filed the present writ petition. 3. The learned c ...
Madras High Court
Tablets (India) Ltd. Vs CIT
.... n the present case, the order of the Tribunal for the assessment year 1993-94 is contrary to the earlier Bench of Tribunal and inconsistent with the order of this Court cited above. The learned counsel appearing for the petitioner further submitted that the petitioner has made oral arguments regardi ...
Madras High Court
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