REGENT COMPUTRONICS PVT. LTD.

COMMISSIONER OF INCOME TAX Appellant

V/S

K Rajendranathan Nair Respondents

Referred Judgements :-

GEORGE OAKES PRIVATE LIMITED ADDISON AND COMPANY PRIVATE LIMITED RANE MADRAS LIMITED VS. STATE OF MADRAS [REFERRED TO]
COLLIS LINE PRIVATE LIMITED VS. INCOME TAX OFFICER [REFERRED TO(KER) ;]
CIT V. COCHIN REFINERIES LTD. [REFERRED TO(KER) AND]
COMMISSIONER OF INCOME TAX VS. CHLORIDE INDIA LTD [REFERRED TO]
NANJI TOPANBHAI AND CO VS. ASSISTANT COMMISSIONER OF INCOME TAX [REFERRED TO(KER)]
COMMISSIONER OF INCOME TAX VS. JOSE THOMAS [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. T C USHA [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. KANTILAL CHHOTALAL [REFERRED TO(BOM)]
COMMISSIONER OF INCOME TAX VS. K K DOSHI AND CO [REFERRED TO(BOM) AND IN]
COMMISSIONER OF INCOME TAX VS. SUDARSHAN CHEMICALS INDUSTRIES LIMITED [REFERRED TO(BOM)]

JUDGEMENT

(1.) INCOME -tax Appeals Nos. 72 and 105 of 2000 are filed by the same assessee for the assessment years 1990 -91 and 1993 -94. I. T. A. No. 30 of 2000 is filed by a different assessee in respect of the assessment year 1992 -93. I. T. A. No. 86 of 2000 is filed by yet another assessee for the assessment year 1991 -92. In all these cases common questions of law arise for consideration and therefore we are disposing of all these appeals by a common judgment.

(2.) IN all the appeals the following two questions of law arise for consideration:

(3.) THOUGH in I. T. A. No. 105 of 2000 one more question is there it is a facet of the two questions which are extracted above, which reads as follows :

Click here to view full judgment.

COMMISSIONER OF INCOME TAX Vs. K RAJENDRANATHAN NAIR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address