92 ITR 9 (Delhi), CIT v. Mithlesh Kumari

ACIT, Circle-46(1), New Delhi vs. Dabur Invest Corp., Delhi

In the result, appeals of the Revenue are dismissed and appeal

Bench: Shri Challa Nagendra Prasad & Shri Avdhesh Kumar Mishraिनधा"रणवष"/Assessment Year: 2017-18 बनाम Acit, Dabur Invest Corp., 4Th Floor, Punjab Bhawan, Circle-46(1), Room No.106, Vs. Drum Shape Building, I.P. Estate, New Delhi. New Delhi. Pan No.Aadfd2529D अपीलाथ" Appellant ""यथ"/Respondent िनधा"रणवष"/Assessment Year: 2018-19 बनाम Acit, Dabur Invest Corp., 4Th Floor, Punjab Bhawan, Circle-46(1), Room No.106, Vs. Drum Shape Building, I.P. Estate, New Delhi. New Delhi. Pan No.Aadfd2529D अपीलाथ" Appellant ""यथ"/Respondent िनधा"रणवष"/Assessment Year: 2017-18 बनाम Dabur Invest Corp., Jcit, 4Th Floor, Punjab Bhawan, Vs. Range-46, New Delhi. New Delhi. Pan No.Aadfd2529D अपीलाथ" Appellant ""यथ"/Respondent िनधा"रणवष"/Assessment Year: 2018-19 बनाम Dabur Invest Corp., Jcit, 4Th Floor, Punjab Bhawan, Vs. Range-46, New Delhi. New Delhi. Pan No.Aadfd2529D अपीलाथ" Appellant ""यथ"/Respondent

…9 that if an asset has been acquired with the help of borrowed capital, then the interest on the borrowed capital paid year after year till the date of sale of assets has to be capitalized. Similar principle has also been reiterated in the following cases: • 215 CTR 96 (Madras) CIT vs. Trishul Capital Ltd. • 315 ITR 136 (KAR) CIT vs. Sri Hari Ram Hotels Pvt. Ltd. • 215 TTJ 515 (Delhi Trib) Zuari Investment Ltd. vs. ITO 11.1 Now as far as the claim of deduction, while computing capital gain in respect of the capitalized interest and other expenses is concerned, as stated hereinabove, that prior to Assessment Yea…

ACIT, Circle-46(1), New Delhi vs. Dabur Invest Corp, Delhi

Bench: Shri Challa Nagendra Prasad & Shri Avdhesh Kumar Mishra

…9 that if an asset has been acquired with the help of borrowed capital, then the interest on the borrowed capital paid year after year till the date of sale of assets has to be capitalized. Similar principle has also been reiterated in the following cases: • 215 CTR 96 (Madras) CIT vs. Trishul Capital Ltd. • 315 ITR 136 (KAR) CIT vs. Sri Hari Ram Hotels Pvt. Ltd. • 215 TTJ 515 (Delhi Trib) Zuari Investment Ltd. vs. ITO 11.1 Now as far as the claim of deduction, while computing capital gain in respect of the capitalized interest and other expenses is concerned, as stated hereinabove, that prior to Assessment Yea…

Dabur Invest Corp, New Delhi vs. JCIT, Range-46, New Delhi

Bench: Shri Challa Nagendra Prasad & Shri Avdhesh Kumar Mishra

…9 that if an asset has been acquired with the help of borrowed capital, then the interest on the borrowed capital paid year after year till the date of sale of assets has to be capitalized. Similar principle has also been reiterated in the following cases: • 215 CTR 96 (Madras) CIT vs. Trishul Capital Ltd. • 315 ITR 136 (KAR) CIT vs. Sri Hari Ram Hotels Pvt. Ltd. • 215 TTJ 515 (Delhi Trib) Zuari Investment Ltd. vs. ITO 11.1 Now as far as the claim of deduction, while computing capital gain in respect of the capitalized interest and other expenses is concerned, as stated hereinabove, that prior to Assessment Y…

Dabur Invest Corp, New Delhi vs. JCIT, Range-46, New Delhi

In the result, appeals of the Revenue are dismissed and appeal

Bench: Shri Challa Nagendra Prasad & Shri Avdhesh Kumar Mishraिनधा"रणवष"/Assessment Year: 2017-18 बनाम Acit, Dabur Invest Corp., 4Th Floor, Punjab Bhawan, Circle-46(1), Room No.106, Vs. Drum Shape Building, I.P. Estate, New Delhi. New Delhi. Pan No.Aadfd2529D अपीलाथ" Appellant ""यथ"/Respondent िनधा"रणवष"/Assessment Year: 2018-19 बनाम Acit, Dabur Invest Corp., 4Th Floor, Punjab Bhawan, Circle-46(1), Room No.106, Vs. Drum Shape Building, I.P. Estate, New Delhi. New Delhi. Pan No.Aadfd2529D अपीलाथ" Appellant ""यथ"/Respondent िनधा"रणवष"/Assessment Year: 2017-18 बनाम Dabur Invest Corp., Jcit, 4Th Floor, Punjab Bhawan, Vs. Range-46, New Delhi. New Delhi. Pan No.Aadfd2529D अपीलाथ" Appellant ""यथ"/Respondent िनधा"रणवष"/Assessment Year: 2018-19 बनाम Dabur Invest Corp., Jcit, 4Th Floor, Punjab Bhawan, Vs. Range-46, New Delhi. New Delhi. Pan No.Aadfd2529D अपीलाथ" Appellant ""यथ"/Respondent

…9 that if an asset has been acquired with the help of borrowed capital, then the interest on the borrowed capital paid year after year till the date of sale of assets has to be capitalized. Similar principle has also been reiterated in the following cases: • 215 CTR 96 (Madras) CIT vs. Trishul Capital Ltd. • 315 ITR 136 (KAR) CIT vs. Sri Hari Ram Hotels Pvt. Ltd. • 215 TTJ 515 (Delhi Trib) Zuari Investment Ltd. vs. ITO 11.1 Now as far as the claim of deduction, while computing capital gain in respect of the capitalized interest and other expenses is concerned, as stated hereinabove, that prior to Assessment Yea…