24 SC), CIT v. HDFC Bank Ltd (

313 ITR 414Reported decision2009#13997 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 115JBSection 234DSection 271(1)(c)Section 37(1)Section 80HHCSection 92C(4)Section 143(3)Section 43B

Issues it is cited on

section 80hhc(3)section 28(iv)section 115jasection 234dsection 80hhccorporate guaranteeright to receivesection 80hhsection 80ibsection 92ca(3)section 80iasection 254(1)

Judgments citing 24 SC), CIT v. HDFC Bank Ltd (

Uniphos Enterprises Ltd, Mumbai vs. Addl CIT Cen RG IX, Mumbai

In the result, the appeal of assessee is allowed

ITA 3878/MUM/2014[2003-04]Status: DisposedITAT Mumbai30 May 2025AY 2003-04
For Appellant: "I. TAXABILITY OF ADVANCE LICENCE BENEFIT RECEIVABLE: Rs.9,79
Section 254(1)Section 271(1)(c)Section 37(1)Section 80

…was warranted. To support her submissions the Id AR of the assessee also relied on the decision of Hon'ble Supreme Court in CIT VS Reliance Industries Ltd (86 taxmann.com 24 SC), CIT VS HDFC Bank Ltd (366 ITR 505 Bom), CIT vs Reliance Utilities and Power Ltd (313 ITR 414 SC) and assessees own case for AY 2000-01 in ITA No. 3456/Mum/2004. In alternative submissions, the Id AR of the assessee submits that the AO has to apply reasonable method for qutifying the expenditure attributable for earning exempt income. 21. On the other hand, the Id CIT-DR for the revenue relied on the orders of lower authorities. The asses…

Asst CIT CC 38, Mumbai vs. Uniphos Enterprises Ltd, Mumbai

In the result, the appeal of assessee is allowed

ITA 3534/MUM/2014[2003-04]Status: DisposedITAT Mumbai30 May 2025AY 2003-04

Bench: SHRI PAWAN SINGH (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 254(1)Section 271(1)(c)Section 37(1)Section 80

…s warranted. To support her submissions the ld AR of the assessee also relied on the decision of Hon’ble Supreme Court in CIT Vs Reliance Industries Ltd (86 taxmann.com 24 SC), CIT Vs HDFC Bank Ltd (366 ITR 505 Bom), CIT vs Reliance Utilities and Power Ltd (313 ITR 414 SC) and assessees own case for AY 2000-01 in ITA No. 3456/Mum/2004. In alternative submissions, the ld AR of the assessee submits that the AO has to apply reasonable method for qutifying the expenditure attributable for earning exempt income. 21. On the other hand, the ld CIT-DR for the revenue relied on the orders of lower authorities. The a…

Addl CIT Cen RG IX, Mumbai vs. Uniphos Enterprises Ltd ( Formlery Known As United Phosphorus Ltd), Mumbai

In the result, the appeal of assessee is allowed

ITA 6236/MUM/2010[2003-04]Status: DisposedITAT Mumbai30 May 2025AY 2003-04

Bench: SHRI PAWAN SINGH (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 254(1)Section 271(1)(c)Section 37(1)Section 80

…s warranted. To support her submissions the ld AR of the assessee also relied on the decision of Hon’ble Supreme Court in CIT Vs Reliance Industries Ltd (86 taxmann.com 24 SC), CIT Vs HDFC Bank Ltd (366 ITR 505 Bom), CIT vs Reliance Utilities and Power Ltd (313 ITR 414 SC) and assessees own case for AY 2000-01 in ITA No. 3456/Mum/2004. In alternative submissions, the ld AR of the assessee submits that the AO has to apply reasonable method for qutifying the expenditure attributable for earning exempt income. 21. On the other hand, the ld CIT-DR for the revenue relied on the orders of lower authorities. The a…

Uniphos Enterprises Ltd ( Formerly Known As United Phosphorus Ltd), Mumbai vs. Addl CIT Cen RG IX, Mumbai

In the result, the appeal of assessee is allowed

ITA 6224/MUM/2010[2003-04]Status: DisposedITAT Mumbai30 May 2025AY 2003-04

Bench: SHRI PAWAN SINGH (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 254(1)Section 271(1)(c)Section 37(1)Section 80

…s warranted. To support her submissions the ld AR of the assessee also relied on the decision of Hon’ble Supreme Court in CIT Vs Reliance Industries Ltd (86 taxmann.com 24 SC), CIT Vs HDFC Bank Ltd (366 ITR 505 Bom), CIT vs Reliance Utilities and Power Ltd (313 ITR 414 SC) and assessees own case for AY 2000-01 in ITA No. 3456/Mum/2004. In alternative submissions, the ld AR of the assessee submits that the AO has to apply reasonable method for qutifying the expenditure attributable for earning exempt income. 21. On the other hand, the ld CIT-DR for the revenue relied on the orders of lower authorities. The a…

The ACIT CC-38, Mumbai vs. M/S. United Phosphorous Ltd, Mumbai

In the result, the appeal of assessee is allowed

ITA 1822/MUM/2006[2002-2003]Status: DisposedITAT Mumbai30 May 2025AY 2002-2003

Bench: SHRI PAWAN SINGH (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 254(1)Section 271(1)(c)Section 37(1)Section 80

…s warranted. To support her submissions the ld AR of the assessee also relied on the decision of Hon’ble Supreme Court in CIT Vs Reliance Industries Ltd (86 taxmann.com 24 SC), CIT Vs HDFC Bank Ltd (366 ITR 505 Bom), CIT vs Reliance Utilities and Power Ltd (313 ITR 414 SC) and assessees own case for AY 2000-01 in ITA No. 3456/Mum/2004. In alternative submissions, the ld AR of the assessee submits that the AO has to apply reasonable method for qutifying the expenditure attributable for earning exempt income. 21. On the other hand, the ld CIT-DR for the revenue relied on the orders of lower authorities. The a…

M/S. United Phosphorus Ltd(Now Known As Uniphos Enterprises Ltd), Mumbai vs. The DCIT Cen Cir-38, Mumbai

In the result, the appeal of assessee is allowed

ITA 1787/MUM/2006[2002-2003]Status: DisposedITAT Mumbai30 May 2025AY 2002-2003

Bench: SHRI PAWAN SINGH (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 254(1)Section 271(1)(c)Section 37(1)Section 80

…s warranted. To support her submissions the ld AR of the assessee also relied on the decision of Hon’ble Supreme Court in CIT Vs Reliance Industries Ltd (86 taxmann.com 24 SC), CIT Vs HDFC Bank Ltd (366 ITR 505 Bom), CIT vs Reliance Utilities and Power Ltd (313 ITR 414 SC) and assessees own case for AY 2000-01 in ITA No. 3456/Mum/2004. In alternative submissions, the ld AR of the assessee submits that the AO has to apply reasonable method for qutifying the expenditure attributable for earning exempt income. 21. On the other hand, the ld CIT-DR for the revenue relied on the orders of lower authorities. The a…

DCIT, Chennai vs. Best & Crompton Engineering Ltd., Chennai

In the result, the appeal filed by the Revenue is partly allowed

ITA 368/CHNY/2016[2010-11]Status: DisposedITAT Chennai28 Oct 2016AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri D.S. Sunder Singhआयकर अपील सं./Ita No.368/Mds/2016 "नधा"रण वष" / Assessment Year : 2010-11 The Deputy Commissioner Of M/S Best & Crompton Engineering Ltd., Income Tax, V. No.28, Sidco Industrial Estate, Corporate Circle – 1(2), Ambattur, Chennai - 600 034. Chennai - 600 034. Pan : Aaacb 2753 N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Shiva Srinivas, JCITFor Respondent: None
Section 14A

…bution within the due date prescribed under the provisions of the relevant Act, however, it was paid within the due date for return of income. The CIT(Appeals) by placing reliance on the judgment of Madras High Court in CIT v. Nexus Computer (P) Ltd. (2009) 313 ITR 414, allowed the claim of the assessee. The Ld. D.R. submitted that he is placing his reliance on the observation made by the Assessing Officer. 4. (supra). The CIT(Appeals) has also referred to the judgment of Delhi High Court in AIMIL Ltd. (321 ITR 508). In view of the judgment of Madras High Court in Nexus Computer (P) Ltd. (supra), 3 I.T.A. N…