Shri Maneklal Agarwal vs. The Deputy Commissioner of Income tax
Cases cited in this judgment(3)Show listHide list
Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.
- Brooke Bond India Ltd. v. CIT228 citing225 ITR 798 · 1997 · SC · Read judgment
- DCIT v. Core Health Care Ltd.165 citing298 ITR 194 · 2008 · SC · Read judgment
- CIT v. Khaitan Chemicals & Fertilizers Ltd.23 citing307 ITR 150 · 2008 · HC
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The High Court held that the ITAT failed to consider the CIT(A)'s reasoning and wrongly remanded the matter. The court quashed the ITAT's order, answering the second substantial question of law in favour of the assessee.
- The Pr Commissioner of Income Tax-3 vs M/S Indianoil Skytanking Pvt LtdKarnataka28 Jan 2026Dismissed
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The High Court held that the fuel farm facility is an integral part of the airport and thus eligible for deduction under Section 80-IA, as it has an agreement with a statutory body (BIAL). The interest on hedge transacti...
- Pr. CIT -3 vs Dlf Ltd. (Formerly Known As Dlf Universal…Delhi6 Mar 2025Dismissed
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The Tribunal held that the assessee was entitled to deduct interest expenses under Section 36(1)(iii) of the Income Tax Act, as the loans were for business purposes and used for stock-in-trade. The Court agreed with the ...
- The Principal Commissioner of Income Tax vs M/S. Apollo Tyres LtdKerala22 Sept 2021Partly Allowed
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The High Court partly allowed the appeal. It upheld the Tribunal's decision to allow pre-operative expenses as revenue expenditure but disagreed with the Tribunal's allowance of prepaid expenses, stating they should be c...
- M/S Embassy Development Corporation vs The Assistant CommissionerKarnataka8 Sept 2015Dismissed
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The Tribunal upheld the disallowance of interest expenditure, finding that the loan was diverted to a sister concern and the project had not commenced, thus lacking commercial expediency. The court agreed that the findin...
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