REGENT COMPUTRONICS PVT. LTD.

COMMISSIONER OF INCOME TAX Appellant

V/S

URBAN IMPROVEMENT TRUST Respondents

Referred Judgements :-

UNION OF INDIA VS. R C JAIN [REFERRED TO]
WESTERN COALFIELDS LIMITED BHARAT ALUMINIUM COMPANY LIMITED VS. SPECIAL AREA DEVELOPMENT AUTHORITY KORBA:SPECIAL AREA DEVELOPMENT AUTHORITY KORBA [REFERRED TO]
COMMISSIONER OF INCOME TAX ANDHRA PRADESH HYDERABAD VS. ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION HYDERABAD [REFERRED TO]
MUNICIPAL COMMISSIONER OF DUM DUM MUNICIPALITY VS. INDIAN TOURISM DEVELOPMENT CORPORATION [REFERRED TO]
BOARD OF TRUSTEES FOR VISAKHAPATNAM PORT TRUST VS. STATE OF ANDHRA PRADESH [REFERRED TO]
FOOD CORPORATION OF INDIA VS. MUNICIPAL COMMITTEE JALALABAD [REFERRED TO]
ADITYAPUR INDUSTRIAL AREA DEVELOPMENT AUTHORITY VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) In all these appeals common questions of law and facts are involved, hence, they are decided by this common judgement.

(2.) This Court while admitting the matter has framed the following questions of law:-"D.B. ITA No. 643/2008

(3.) Counsel for the appellant has taken us to the definition of local authority under the Income Tax Act and contended that in view of the proviso added to explanation of Sec. 10(20) of the Income Tax Act which reads as under:-

Click here to view full judgment.

COMMISSIONER OF INCOME TAX Vs. URBAN IMPROVEMENT TRUST

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address