ACIT v. Janak Global Resources Pvt. Ltd.

175 ITD 365Income Tax Appellate Tribunal#9470 most cited

What is ACIT v. Janak Global Resources Pvt. Ltd. authority for?

Where an assessee has mixed funds and possesses more interest-free funds than interest-free advances made, it is presumed that such advances were given out of the available interest-free funds, precluding any disallowance of interest expenditure.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2021 to 2026.

Also referred to as

ACIT v. Janak Global Resources Pvt. Ltd. · Section 36(1)(iii) · interest free advances · interest free funds · disallowance of interest · commercial expediency · mixed funds

Sections most often in play

Section 14ASection 36(1)(iii)Section 143(3)Section 250Section 143(2)Section 147Section 148Section 263

Issues it is cited on

section 36(l)(iii)paper companyinterest free advancesbusiness expediencysection 36(1)(iii)put to usecommercial expediencyregular assessmentsection 36(1)section 36section 28section 14a

Judgments citing ACIT v. Janak Global Resources Pvt. Ltd.

Nipun Malhotra, Mandi vs. ITO, Ward, Mandi

In the result, appeal of the assessee is allowed

ITA 81/CHANDI/2022[2013-14]Status: DisposedITAT Chandigarh20 Feb 2026AY 2013-14

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita No. 81/Chd/2022 "नधा"रण वष" / Assessment Year: 2013-14 Nipun Malhotra, The Ito, 135/A, Jawahar Nagar, Vs Ward, Mandi, Himachal Pradesh. Mandi (Hp). "थायी लेखा सं./Pan No: Ablpm6589N अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Shri Ajay Jain, Ca Revenue By : Dr. Ranjit Kaur, Addl. Cit Sr.Dr Date Of Hearing : 12.02.2026 Date Of Pronouncement : 20.02.2026 Physical Hearing O R D E R

For Appellant: Shri Ajay Jain, CAFor Respondent: Dr. Ranjit Kaur, Addl. CIT Sr.DR
Section 143(3)Section 263

…terest free funds, then it is to be assumed that interest free advances were given out of interest free funds available with the assessee. For buttressing this proposition, we take note of the following judgements : a) ACIT Vs Janak Global Resources Pvt. Ltd. 175 ITD 365 (Chd) b) Bright Enterprises (P) Ltd Vs CIT 381 ITR 107 (P&H.) c) CIT Vs Kapson Associates 381 ITR 204 (P&H.) d) CIT Vs Max India Ltd. 398 ITR 209 (Pb.) A.Y.2013-14 5 e) CIT Vs Max India Ltd (2016) 388 ITR 81 (P&H) f) Gordrej & Boyce Manufacturing Co. Ltd Vs DCIT (2017) 394 ITR 449 (SC) g) CIT Vs Reliance Ind Ltd. 410 ITR 466 (SC) h) CIT v/s Reli…

M/S Knitwell India Pvt. Ltd., Chandigarh vs. DCIT, C-1(1), Chandigarh

In the result, appeal of the assessee is partly allowed

ITA 1609/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh27 Jan 2026AY 2014-15

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita No. 1609/Chd/2018 "नधा"रण वष" / Assessment Year. : 2014-15 M/S Knitwell India Pvt. Ltd., The Dcit, Plot No. 278, Industrial Area, Vs Circle 1(1), Phase-Ii, Chandigarh. Chandigarh. "थायी लेखा सं./Pan No: Aacck4673L अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Ms. Shruti Khandelwal, Advocate Revenue By : Shri Vivek Vardhan, Addl. Cit Sr.Dr Date Of Hearing : 24.11.2025 Date Of Pronouncement : 27.01.2026 O R D E R Physical Hearing Per Raj Pal Yadav, Vp

For Appellant: Ms. Shruti Khandelwal, AdvocateFor Respondent: Shri Vivek Vardhan, Addl. CIT Sr.DR
Section 143(2)Section 14ASection 36(1)(iii)

…ief, Tribunal has made reference to the decision of the Hon'ble Supreme Court in the case of Reliance Utilities & Power Ltd. reported in 313 ITR 340. Apart from the above, we are fortified with following decisions : a) ACIT Vs Janak Global Resources Pvt. Ltd. 175 ITD 365 (Chd) b) Bright Enterprises (P) Ltd Vs CIT 381 ITR 107 (P&H.) c) CIT Vs Kapson Associates 381 ITR 204 (P&H.) d) CIT Vs Max India Ltd. 398 ITR 209 (Pb.) e) CIT Vs Max India Ltd (2016) 388 ITR 81 (P&H) f) Gordrej & Boyce Manufacturing Co. Ltd Vs DCIT (2017) 394 ITR 449 (SC) g) CIT Vs Reliance Ind Ltd. 410 ITR 466 (SC) h) CIT V/s Shapoorji Pallongi…

DCIT, C-1(1), Chandigarh vs. M/S Rana Polycot Ltd., Chandigarh

In the result, all the appeals are dismissed

ITA 1050/CHANDI/2018[2009-10]Status: DisposedITAT Chandigarh23 Jul 2025AY 2009-10

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita No. 1050/Chd/2018 &

For Appellant: Shri Parikshit Aggarwal, CA and Ms. Shruti Khandelwal, AdvocateFor Respondent: Shri Sarabjeet Singh, CIT, DR
Section 36(1)(iii)

…ght from 2007 upto assessment year 2012-13. Since assessee was having more interest free funds than the advances in each year, therefore, no disallowance ought to have been made. He relied upon following judgements: a) ACIT Vs Janak Global Resources Pvt. Ltd. 175 ITD 365 (Chd) b) Bright Enterprises (P) Ltd Vs CIT 381 ITR 107 (P&H.) c) CIT Vs Kapson Associates 381 ITR 204 (P&H.) d) CIT Vs Max India Ltd. 398 ITR 209 (Pb.) e) CIT Vs Max India Ltd (2016) 388 ITR 81 (P&H) f) Gordrej & Boyce Manufacturing Co. Ltd Vs DCIT (2017) 394 ITR 449 (SC) g) CIT Vs Reliance Ind Ltd. 410 ITR 466 (SC) h) CIT v/s Reliance Utilities…

DCIT, C-1(1), Chandigarh vs. M/S Rana Polycot Ltd., Chandigarh

In the result, all the appeals are dismissed

ITA 1015/CHANDI/2018[2012-13]Status: DisposedITAT Chandigarh23 Jul 2025AY 2012-13

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita No. 1050/Chd/2018 &

For Appellant: Shri Parikshit Aggarwal, CA and Ms. Shruti Khandelwal, AdvocateFor Respondent: Shri Sarabjeet Singh, CIT, DR
Section 36(1)(iii)

…ght from 2007 upto assessment year 2012-13. Since assessee was having more interest free funds than the advances in each year, therefore, no disallowance ought to have been made. He relied upon following judgements: a) ACIT Vs Janak Global Resources Pvt. Ltd. 175 ITD 365 (Chd) b) Bright Enterprises (P) Ltd Vs CIT 381 ITR 107 (P&H.) c) CIT Vs Kapson Associates 381 ITR 204 (P&H.) d) CIT Vs Max India Ltd. 398 ITR 209 (Pb.) e) CIT Vs Max India Ltd (2016) 388 ITR 81 (P&H) f) Gordrej & Boyce Manufacturing Co. Ltd Vs DCIT (2017) 394 ITR 449 (SC) g) CIT Vs Reliance Ind Ltd. 410 ITR 466 (SC) h) CIT v/s Reliance Utilities…

DCIT, C-1(1), Chandigarh vs. M/S Rana Polycot Ltd., Chandigarh

In the result, all the appeals are dismissed

ITA 1014/CHANDI/2018[2011-12]Status: DisposedITAT Chandigarh23 Jul 2025AY 2011-12

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita No. 1050/Chd/2018 &

For Appellant: Shri Parikshit Aggarwal, CA and Ms. Shruti Khandelwal, AdvocateFor Respondent: Shri Sarabjeet Singh, CIT, DR
Section 36(1)(iii)

…ght from 2007 upto assessment year 2012-13. Since assessee was having more interest free funds than the advances in each year, therefore, no disallowance ought to have been made. He relied upon following judgements: a) ACIT Vs Janak Global Resources Pvt. Ltd. 175 ITD 365 (Chd) b) Bright Enterprises (P) Ltd Vs CIT 381 ITR 107 (P&H.) c) CIT Vs Kapson Associates 381 ITR 204 (P&H.) d) CIT Vs Max India Ltd. 398 ITR 209 (Pb.) e) CIT Vs Max India Ltd (2016) 388 ITR 81 (P&H) f) Gordrej & Boyce Manufacturing Co. Ltd Vs DCIT (2017) 394 ITR 449 (SC) g) CIT Vs Reliance Ind Ltd. 410 ITR 466 (SC) h) CIT v/s Reliance Utilities…

DCIT, C-1(1), Chandigarh vs. M/S Rana Polycot Ltd., Chandigarh

In the result, all the appeals are dismissed

ITA 1013/CHANDI/2018[2010-11]Status: DisposedITAT Chandigarh23 Jul 2025AY 2010-11

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita No. 1050/Chd/2018 &

For Appellant: Shri Parikshit Aggarwal, CA and Ms. Shruti Khandelwal, AdvocateFor Respondent: Shri Sarabjeet Singh, CIT, DR
Section 36(1)(iii)

…ght from 2007 upto assessment year 2012-13. Since assessee was having more interest free funds than the advances in each year, therefore, no disallowance ought to have been made. He relied upon following judgements: a) ACIT Vs Janak Global Resources Pvt. Ltd. 175 ITD 365 (Chd) b) Bright Enterprises (P) Ltd Vs CIT 381 ITR 107 (P&H.) c) CIT Vs Kapson Associates 381 ITR 204 (P&H.) d) CIT Vs Max India Ltd. 398 ITR 209 (Pb.) e) CIT Vs Max India Ltd (2016) 388 ITR 81 (P&H) f) Gordrej & Boyce Manufacturing Co. Ltd Vs DCIT (2017) 394 ITR 449 (SC) g) CIT Vs Reliance Ind Ltd. 410 ITR 466 (SC) h) CIT v/s Reliance Utilities…

M/S Orbit Resorts (P) Ltd., Chandigarh vs. DCIT, C-1(1), Chandigarh

In the result, both appeals are allowed

ITA 342/CHANDI/2019[2012-13]Status: DisposedITAT Chandigarh08 Apr 2025AY 2012-13

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwal

For Appellant: Shri Ashwani Kumar, CA, Shri Aditya Kumar,CA &For Respondent: Dr. Ranjit Kaur, Addl. CIT Sr.DR

…iew that alleged interest free funds can take care of this capital work-in-progress and no interest expenditure is required to be allocated. For buttressing our above view, we rely upon the following judgements : a) ACIT Vs Janak Global Resources Pvt. Ltd. 175 ITD 365 (Chd) b) Bright Enterprises (P) Ltd Vs CIT 381 ITR 107 (P&H.) c) CIT Vs Kapson Associates 381 ITR 204 (P&H.) d) CIT Vs Max India Ltd. 398 ITR 209 (Pb.) e) CIT Vs Max India Ltd (2016) 388 ITR 81 (P&H) ITA No.341 & 342/CHD/2019 A.Y.2007-08 & 2012-13 4 f) Gordrej & Boyce Manufacturing Co. Ltd Vs DCIT (2017) 394 ITR 449 (SC) g) CIT Vs Reliance Ind…

M/S Orbit Resorts (P) Ltd., Chandigarh vs. Addl. CIT, R-1, Chandigarh

In the result, both appeals are allowed

ITA 341/CHANDI/2019[2007-08]Status: DisposedITAT Chandigarh08 Apr 2025AY 2007-08

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwal

For Appellant: Shri Ashwani Kumar, CA, Shri Aditya Kumar,CA &For Respondent: Dr. Ranjit Kaur, Addl. CIT Sr.DR

…iew that alleged interest free funds can take care of this capital work-in-progress and no interest expenditure is required to be allocated. For buttressing our above view, we rely upon the following judgements : a) ACIT Vs Janak Global Resources Pvt. Ltd. 175 ITD 365 (Chd) b) Bright Enterprises (P) Ltd Vs CIT 381 ITR 107 (P&H.) c) CIT Vs Kapson Associates 381 ITR 204 (P&H.) d) CIT Vs Max India Ltd. 398 ITR 209 (Pb.) e) CIT Vs Max India Ltd (2016) 388 ITR 81 (P&H) ITA No.341 & 342/CHD/2019 A.Y.2007-08 & 2012-13 4 f) Gordrej & Boyce Manufacturing Co. Ltd Vs DCIT (2017) 394 ITR 449 (SC) g) CIT Vs Reliance Ind…

M/S Garg Furnace Ltd., Ludhiana vs. DCIT, CC-3, Ludhiana

In the result, the appeal is allowed

ITA 382/CHANDI/2023[2017-18]Status: DisposedITAT Chandigarh10 Apr 2024AY 2017-18

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Ashwani Kumar &For Respondent: Shri Amanpreet Kaur, Sr.DR
Section 36(1)(iii)Section 37

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘A’ CHANDIGARH BEFORE: SHRI A.D.JAIN, VICE PRESIDENT AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 382/CHD/2023 "नधा"रण वष" / Assessment Year. : 2017-18 M/s Garg Furnace Ltd., The DCIT, बनाम Kanganwal Road, Central Circle-3, VS VPO Juglana, Ludhiana. Chandigarh. "थायी लेखा सं./PAN /TAN No: AAACG8307R अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Ashwani Kumar & Ms. Muskan Garg, CAs राज"व क" ओर से/ Revenue by : Shri Amanpreet Kaur, Sr.DR तार"ख/Date of Hearing :…

Nahar Poly Films Ltd., Ludhiana vs. ACIT, C-7, Ludhiana

In the result, both the appeals of the assessee are partly allowed for statistical purposes

ITA 1415/CHANDI/2019[2012-13]Status: DisposedITAT Chandigarh21 Oct 2021AY 2012-13

Bench: Shri N.K. Saini & Shri R.L Negiआयकर अपील सं./Ita Nos. 1414 & 1415/Chd/2019 "नधा"रणवष" / Assessment Years : 2011-12 & 2012-13 Nahar Poly Films Limited, The Acit, बनाम 376, Industrial Area, Circle 7, Aaykar Bhawan, Ludhiana Rishi Nagar, Ludhiana "थायी लेखा सं./Pan No: Aaacn5708K अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Sh. Navdeep Sharma, AdvocateFor Respondent: Sh. Ashok Khanna, Addl. CIT
Section 115JSection 143(1)Section 143(3)Section 14ASection 155JSection 36(1)(iii)

…company M/s Monte ITA Nos.1414 & 1415-Chd-2019- Nahar Poly Films Ltd., Ludhiana 8 Carlo Fashion Ltd. ITA No 1341/Chd/2016. The Ld. counsel further relied on the following cases to substantiate his contention: - 1. ACIT vs. Janak Global Resources Pvt. Ltd 175 ITD 365 (Chd) 2. Bright Enterprises (P) Ltd. vs. CIT 381 ITR 107 (Pb.) 3. CIT vs. Kapson Associates 381 ITR 204 (Pb) 4. CIT vs. Max India 398 ITR 209 (Pb) 5. CIT vs. Reliance India Ltd 410 ITR 466 (SC) 6. Godrej & Boyce Manufacturing Co Ltd. vs. DCIT 394 ITR 449 (SC) 9. On the other hand, the Ld. DR vehemently supported the order passed by the Ld. CIT(A)…

Nahar Poly Films Ltd., Ludhiana vs. ACIT, C-7, Ludhiana

In the result, both the appeals of the assessee are partly allowed for statistical purposes

ITA 1414/CHANDI/2019[2011-12]Status: DisposedITAT Chandigarh21 Oct 2021AY 2011-12

Bench: Shri N.K. Saini & Shri R.L Negiआयकर अपील सं./Ita Nos. 1414 & 1415/Chd/2019 "नधा"रणवष" / Assessment Years : 2011-12 & 2012-13 Nahar Poly Films Limited, The Acit, बनाम 376, Industrial Area, Circle 7, Aaykar Bhawan, Ludhiana Rishi Nagar, Ludhiana "थायी लेखा सं./Pan No: Aaacn5708K अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Sh. Navdeep Sharma, AdvocateFor Respondent: Sh. Ashok Khanna, Addl. CIT
Section 115JSection 143(1)Section 143(3)Section 14ASection 155JSection 36(1)(iii)

…company M/s Monte ITA Nos.1414 & 1415-Chd-2019- Nahar Poly Films Ltd., Ludhiana 8 Carlo Fashion Ltd. ITA No 1341/Chd/2016. The Ld. counsel further relied on the following cases to substantiate his contention: - 1. ACIT vs. Janak Global Resources Pvt. Ltd 175 ITD 365 (Chd) 2. Bright Enterprises (P) Ltd. vs. CIT 381 ITR 107 (Pb.) 3. CIT vs. Kapson Associates 381 ITR 204 (Pb) 4. CIT vs. Max India 398 ITR 209 (Pb) 5. CIT vs. Reliance India Ltd 410 ITR 466 (SC) 6. Godrej & Boyce Manufacturing Co Ltd. vs. DCIT 394 ITR 449 (SC) 9. On the other hand, the Ld. DR vehemently supported the order passed by the Ld. CIT(A)…

ACIT v. Janak Global Resources Pvt. Ltd. (175 ITD 365) — Cited in 11 Judgments | BharatTax