358 ITR 323 (Guj) & CIT v. Amod Stamping (P.)Ltd.
45 Taxmann.com 427High Court2014#8476 most cited
What is 358 ITR 323 (Guj) & CIT v. Amod Stamping (P.)Ltd. authority for?
Where interest-free funds available with the assessee are sufficient to meet the investments made, a presumption arises that such investments are out of interest-free funds, and therefore, interest paid on borrowed funds is deductible. The assessing officer must establish a direct nexus between borrowed funds and the investment in capital work-in-progress (CWIP) to disallow interest.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2012 to 2025.
Also referred to as
CIT v. Amod Stamping (P.) Ltd · CIT v. Reliance Utilities & Power Ltd · interest free funds · borrowed funds · capital work-in-progress · CWIP · disallowance of interest · section 36(1)(iii)