Which sections of the Income Tax Act does Additional CIT v. Tulip Star Hotels Limited come up under?

It is most often cited in judgments turning on Section 36(1)(iii), Section 143(3), Section 250.

Additional CIT v. Tulip Star Hotels Limited

Q: How many judgments cite Additional CIT v. Tulip Star Hotels Limited?

17 judgments on BharatTax cite Additional CIT v. Tulip Star Hotels Limited (21 Taxmann.com 97), spanning 2016 to 2024.

21 Taxmann.com 97Supreme Court of India2012#6578 most cited

What is Additional CIT v. Tulip Star Hotels Limited authority for?

Interest paid on borrowed funds used to acquire equity in a subsidiary is deductible under Section 36(1)(iii) if the holding company has a deep interest in the subsidiary's business and the investment is for commercial expediency. The Supreme Court noted that the S.A. Builders Ltd. case may need reconsideration in this context.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2024.

Also referred to as

Additional CIT v. Tulip Star Hotels Limited · 21 Taxmann.com 97 · SC · Section 36(1)(iii) · interest free advances · business expediency · commercial expediency · interest on borrowed funds · subsidiary company · holding company · equity capital · S.A. Builders Ltd

Sections most often in play

Section 36(1)(iii)Section 143(3)Section 250

Issues it is cited on

percentage completion method interest free advances business expediency section 36(1)(iii)commercial expediency section 36(1)section 36 revenue expenditure income-tax officer assistant commissioner transfer section 25

Judgments citing Additional CIT v. Tulip Star Hotels Limited

Kesarwani & C0., Allahabad vs. Jt.CIT., Allahabad

In the result the appeal of the assessee is partly allowed

ITA 392/ALLD/2014[2009-10]Status: DisposedITAT Allahabad29 Nov 2024AY 2009-10

For Appellant: Sh. Praveen Godbole, C.AFor Respondent: Sh. Neel Jain, CIT DR

Section 132Section 143(1)Section 153ASection 153A(1)(b)Section 271(1)(c)Section 36(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL ALLAHABAD BENCH, ALLAHABAD BEFORE SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA Nos.389, 390,391,392,425, 630 & 631/Alld/2014 AYs.2005-06, 2007-08, 2008-09, 2009-10, 2005-06, 2004-05 & 2006-07 Kesarwani & Company, Sahson, Joint Commissioner of Income Allahabad vs. Tax, Central Circle, Allahabad PAN:AADFK6562C (Appellant) (Respondent) C.O. Nos.20/Alld/2014 A.Y. 2005-06 (A/o ITA No. 425/Alld/2014) Joint Commissioner of Income Tax, Kesarwani & Company, Central Circle, Allahabad vs. Sahson, Allahabad PAN:AADFK6562C (Appellant) (R…

Kesarwani & C0, Allahabad vs. Jt CIT, Allahabad

In the result the appeal of the assessee is partly allowed

ITA 390/ALLD/2014[2007-08]Status: DisposedITAT Allahabad29 Nov 2024AY 2007-08

For Appellant: Sh. Praveen Godbole, C.AFor Respondent: Sh. Neel Jain, CIT DR

Section 132Section 143(1)Section 153ASection 153A(1)(b)Section 271(1)(c)Section 36(1)

Kesarwani & Co., Allahabad vs. Jt.CIT, Allahabad

In the result the appeal of the assessee is partly allowed

ITA 389/ALLD/2014[2005-06]Status: DisposedITAT Allahabad29 Nov 2024AY 2005-06

For Appellant: Sh. Praveen Godbole, C.AFor Respondent: Sh. Neel Jain, CIT DR

Section 132Section 143(1)Section 153ASection 153A(1)(b)Section 271(1)(c)Section 36(1)

ACIT 3(3)(1) Mumbai, Aayakar Bhavan vs. Siroya Developers Pvt. Ltd, Mumbai

In the result ground nos

ITA 2961/MUM/2024[2014-15]Status: DisposedITAT Mumbai24 Sept 2024AY 2014-15

Bench: Shri Anikesh Banerjee & Shri Gagan Goyal

For Appellant: Shri Vimal PunmiyaFor Respondent: Shri Vivek Perampurna (CIT-DR)

Section 143(3)Section 250Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER I.T.A No.2961/Mum/2024 - A.Y. 2014-15 I.T.A No.2960 /Mum/2024 - A.Y. 2015-16 Assistant Commissioner of vs Siroya Developers Pvt Ltd Income-tax-3(3)(2),Mumbai Room No.522, 808, Raheja Aayakar Bhavan, M.K. Road, Chambers, Nariman Point Mumbai- Mumbai-400020 400021 PAN: AAACS7975D APPELLANT RESPONDENT C.O. No. 166/Mum/2024 (Arising out of I.T.A No.2961/Mum/2024) (A.Y. 2014-15) & C.O. No.167/Mum/2024 (Arising out of I.T.A No.2960 /Mum/2024) (A.Y. 2015-16) Siroya Devel…

ACIT 3 (3)(1), Mumbai, Aayakar Bhavan vs. Siroya Developers Pvt. Ltd, Mumbai

In the result ground nos

ITA 2960/MUM/2024[2015-16]Status: DisposedITAT Mumbai24 Sept 2024AY 2015-16

Section 143(3)Section 250Section 36(1)(iii)

…2 Date of hearing : 10/09/2024 Date of pronouncement : 24/09/2024 ITA No.2961/Mum/2024 ITA No.2960/Mum/2024 C.O. No. 166/Mum/2024 C.O. No. 167/Mum/2024 Siroya Developers Pvt Ltd ORDER PER BENCH: Instant appeals of the revenue and the cross objections of the assessee were filed against the order of the Learned National Faceless Appeal Centre (NFAC), Delhi [for brevity, ‘Ld.CIT(A)'] passed under section 250 of the Income-tax Act, 1961 (in short, ‘the Act'), for Assessment Years 2014-15& 2015-16, respectively, date of orders01.10.2022. The impugned orders are emanated from the orders of the Learned Income-tax Office…

Shapoorji Pallonji Infrastructure Capital Co Pvt Ltd (Successor of Shapoorji Pallonji Solar Holdings, Chennai, Tamil Nadu vs. Assistant Commissioner of Income-Tax, Corp RG 6 Chennai, New Building, Chennai

In the result the appeal of the Revenue is dismissed

ITA 677/CHNY/2024[2016-17]Status: DisposedITAT Chennai28 Aug 2024AY 2016-17

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.677 /Chny/2024 निर्धारण वर्ा /Assessment Years: 2016-17

For Appellant: Shri Sandeep Bagmar, AdvocateFor Respondent: Ms.Gouthami Manivasagam, JCIT

Section 143(3)Section 250Section 35D

…आयकर अपीलीय अधिकरण, ‘ए’ न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI श्री एबी टी. वर्की, न्याययर्क सदस्य एवं श्री अमिताभ शुक्ला, लेखा सदस्य के समक्ष BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.677 /Chny/2024 निर्धारण वर्ा /Assessment Years: 2016-17 Shapoorji Pallonji Solar Holdings Assistant Commissioner of Private Limited (Successor of Income Tax Corporate Range-6, Shapoorji Pallonji Solar Holdings Chennai. Private Limited) No.14, 1st Floor, Sreyas Virat, 3rd Cross Road, Raja Annamalaipuram, Chennai-600 028 (PAN:AAGCP319…

Deputy Commissioner of Income Tax, Corporate Circle-3(1), Chennai vs. Shapoorji Pallonji Solar Holdings Private Limited, Chennai

In the result the appeal of the Revenue is dismissed

ITA 675/CHNY/2024[2016-17]Status: HeardITAT Chennai28 Aug 2024AY 2016-17

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.677 /Chny/2024 निर्धारण वर्ा /Assessment Years: 2016-17

For Appellant: Shri Sandeep Bagmar, AdvocateFor Respondent: Ms.Gouthami Manivasagam, JCIT

Section 143(3)Section 250Section 35D

…आयकर अपीलीय अधिकरण, ‘ए’ न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI श्री एबी टी. वर्की, न्याययर्क सदस्य एवं श्री अमिताभ शुक्ला, लेखा सदस्य के समक्ष BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.677 /Chny/2024 निर्धारण वर्ा /Assessment Years: 2016-17 Shapoorji Pallonji Solar Holdings Assistant Commissioner of Private Limited, Chennai Income Tax Corporate Range-6, [PAN: AAGCP3195E] Chennai. आयकर अपील सं./ITA Nos. 675 /Chny/2024 निर्धारण वर्ा /Assessment Years: 2016-17 Assistant Commissioner of Income Shapoorji Pallonji Sol…

M/S. Rmz Hotels Private Limited, Bangalore vs. National E-Assessment Centre, Delhi

In the result, the appeal of the assessee is allowed

ITA 954/BANG/2022[2018-19]Status: DisposedITAT Bangalore22 Feb 2023AY 2018-19

Bench: Shri Chandra Poojariassessment Year: 2018-19

For Appellant: Shri V. Srinivasan, A.RFor Respondent: Shri Ganesh R. Ghale, Standing Counsel for Department

Section 234Section 255Section 255(3)Section 36

…ITA No.954/Bang/2022 M/s. RMZ Hotels Private Limited, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year: 2018-19 M/s. RMZ Hotels Private Limited The Millenia Level 1 & 14, No.1 & 2 Murphy Road NFAC Vs. Ulsoor Delhi Bangalore 560 008. PAN NO : AADCR3654H APPELLANT RESPONDENT Appellant by : Shri V. Srinivasan, A.R. Respondent by : Shri Ganesh R. Ghale, Standing Counsel for Department. Date of Hearing : 08.02.2023 Date of Pronouncement : 22.02.2023 O R D E R This appeal by assessee is directed against order of CIT(A) dat…

Geetanjali Hotels & Promoters Pvt Ltd, Jaipur vs. ACIT, Jaipur

In the result, the appeals of the assessee in ITA No

ITA 299/JPR/2017[2013-14]Status: DisposedITAT Jaipur26 Sept 2022AY 2013-14

For Appellant: Shri Mahendra Gargieya ( Adv.) &For Respondent: Ms. Runi Pal (Addl.CIT)a

Section 143(3)Section 14ASection 251(2)Section 36(1)(iii)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR MkWa- ,l-lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 298 & 299/JP/2017 fu/kZkj.k o"kZ@Assessment Years : 2012-13 & 2013-14 cuke Geetanjali Hotels & Promoters Pvt. ACIT/DCIT, Ltd., Vs. Circle-2, 41, Sanjay Marg, Hathroi Fort, Jaipur. Jaipur-302001. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACG8756G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Mahend…

Geetanjali Hotels & Promoters Pvt Ltd, Jaipur vs. ACIT, Jaipur

In the result, the appeals of the assessee in ITA No

ITA 298/JPR/2017[2012-13]Status: DisposedITAT Jaipur26 Sept 2022AY 2012-13

For Appellant: Shri Mahendra Gargieya ( Adv.) &For Respondent: Ms. Runi Pal (Addl.CIT)a

Section 143(3)Section 14ASection 251(2)Section 36(1)(iii)

Samidha Foods Pvt Ltd., Raigarh vs. Asst. CIT 8 (1)(2), Mumbai

In the result, appeal of the assessee stands allowed

ITA 6497/MUM/2019[2013-14]Status: DisposedITAT Mumbai20 Dec 2021AY 2013-14

Bench: Shri Shamim Yahyai.T.A. No.6497/Mum/2019 (Assessment Year 2013-14) Vs. Acit-8(1)(2) Samidha Foods Midc, A-9/2 6Th Floor, Aaykar Bhawan Taloja Industrial Estate M.K.Road Raigarh-410 208 Mumbai-400 020 Pan : Aaecs7746Q (Appellant) (Respondent)

Section 36Section 36(1)Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” Bench, Mumbai Before Shri Shamim Yahya, Accountant Member I.T.A. No.6497/Mum/2019 (Assessment Year 2013-14) Vs. ACIT-8(1)(2) Samidha Foods MIDC, A-9/2 6th Floor, Aaykar Bhawan Taloja Industrial Estate M.K.Road Raigarh-410 208 Mumbai-400 020 PAN : AAECS7746Q (Appellant) (Respondent) Assessee by Shri Tanay Agarwal Department by Ms. Smita Verma Date of Hearing 14.10.2021 Date of Pronouncement 20 .12.2021 O R D E R Per Shri Shamim Yahya (AM) :- This appeal by the assessee is directed against the order of learned Commissioner of Income Tax (Appeals)-14 dated 31.07.2019…

M/S. Lucina Land Development Ltd., New Delhi vs. ACIT, New Delhi

In the result, grounds no

ITA 962/DEL/2017[2012-13]Status: DisposedITAT Delhi26 Nov 2021AY 2012-13

Bench: Shri Sudhanshu Srivastava & Shri O.P. Kantassessment Year: 2012-13 M/S. Lucina Land Vs. Acit, Development Ltd., Circle-15(2), M-62 & 63, 1St Floor, New Delhi Connaught Place, New Delhi Pan :Aabcl2130N (Appellant) (Respondent)

Section 143(3)Section 234BSection 36Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘E’ NEW DELHI BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2012-13 M/s. Lucina Land Vs. ACIT, Development Ltd., Circle-15(2), M-62 & 63, 1st Floor, New Delhi Connaught Place, New Delhi PAN :AABCL2130N (Appellant) (Respondent) Appellant by Sh. Gautam Jain, Adv. Sh. Lalit Mohan, CA Respondent by Ms. Sarita Kumari, CIT(DR) Date of hearing 18.11.2021 Date of pronouncement 26.11.2021 ORDER PER O.P. KANT, AM: This appeal by the assessee is directed against order dated 23/12/2016 passed by the learned Commis…

Smt. D. Sailaja, Chennai vs. DCIT, Chennai

In the result, the appeal filed by the assessee is partly allowed for statistical purposes in the manner indicated above

ITA 2350/CHNY/2016[2012-13]Status: DisposedITAT Chennai23 Dec 2019AY 2012-13

Bench: Shri Ramit Kochar & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A. No. 2350/Chny/2016 िनधा"रण वष"/Assessment Year: 2012-13 Mrs. D. Sailaja, The Deputy Commissioner Of No. 4, 10Th Street, Nandanam Vs. Income Tax, Extension, Nandanam, Non Corporate Circle Ii, Chennai 600 035. Chennai 600 034. [Pan:Aaops2743J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri J. Purshothaman, C.A. Shri Guru Bashyam, Addl. Cit ""थ" की ओर से/Respondent By : सुनवाई की तारीख/ Date Of Hearing : 26.11.2019 घोषणा की तारीख /Date Of Pronouncement : 23.12.2019 आदेश /O R D E R Per Duvvuru Rl Reddy:

For Appellant: Shri J. Purshothaman, C.A

Section 143(3)Section 14ASection 36(1)Section 36(1)(iii)

…आयकर अपीलीय अिधकरण, ‘बी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी रिमत कोचर, लेखा सद" एवं "ी धु"ु" आर.एल रे"ी, "ाियक सद" के सम" Before Shri Ramit Kochar, Accountant Member & Shri Duvvuru RL Reddy, Judicial Member आयकर अपील सं./I.T.A. No. 2350/Chny/2016 िनधा"रण वष"/Assessment Year: 2012-13 Mrs. D. Sailaja, The Deputy Commissioner of No. 4, 10th Street, Nandanam Vs. Income Tax, Extension, Nandanam, Non Corporate Circle II, Chennai 600 035. Chennai 600 034. [PAN:AAOPS2743J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by : Shri J. Purshothaman, C.A. Shri Guru Bash…

ACIT, New Delhi vs. M/S. Lucina Land Development Ltd., New Delhi

The appeal is allowed, and addition of Rs

ITA 1464/DEL/2016[2011-12]Status: DisposedITAT Delhi05 Aug 2019AY 2011-12

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

Section 139(1)Section 148Section 148(2)

…DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No. 1465/DEL/2016 (A.Y. 2010-11) I.T.A. No. 1464/DEL/2016 (A.Y. 2011-12) ACIT Vs. Lucina Land Development Ltd. Circle-15(2) F-60, 2nd Floor, Malhotra C.R.Building Building, New Delhi Connaught Place New Delhi PAN : AABCL2130N (APPELLANT) (RESPONDENT) Appellant by Sh. Gautam Jain, Adv. Sh. Lalit Mohan, CA Respondent by Smt. Rinku Singh, Sr.DR Date of Hearing 01.08.2019 Date of Pronouncement 05.08.2019 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed against the order dated 13.11.2014…

ACIT, New Delhi vs. M/S. Lucina Land Development Ltd., New Delhi

The appeal is allowed, and addition of Rs

ITA 1465/DEL/2016[2010-11]Status: DisposedITAT Delhi05 Aug 2019AY 2010-11

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

Section 139(1)Section 148Section 148(2)

DCIT 8(3), Mumbai vs. Sjr Commodities & Consultancies P.Ltd, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 6612/MUM/2014[2007-08]Status: DisposedITAT Mumbai15 Feb 2017AY 2007-08

For Appellant: Shri Rajesh P. Shah (AR)For Respondent: Ms Beena Santosh (DR)

Section 143(3)Section 253Section 254(1)Section 41(1)

…आयकर अपील"य अ"धकरण, “bZbZbZbZ” खंडपीठ मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI - ‘E’ BENCH सव"ी राजे"", लेखा सद"य एवं iou iou iou "संह,"या"यक सद"य iou Before S/Sh. Rajendra, Accountant Member & Pawan Singh, Judicial Member आयकर अपील सं/.ITA No.6612/Mum/2014,"नधा"रण वष"/Assessment Year-2007-08 DCIT-8(3), M/s SJR Commodities & बनाम Room No. 217, Aayakar Consultancies Pvt. Ltd. (Formerly Bhavan, M. K. Marg, known as Suraj Diamonds Vs. Mumbai-400020 Consultancies Pvt. Ltd.), 73C, Suraj House, Cross Road, MIDC, Andheri (E), Mumbai-400093. PAN: AAACS9779H (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व ओर से / R…

Jayneer Capital Private Ltd, Mumbai vs. Asst CIT Cir 6(1), Mumbai

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 694/MUM/2014[2008-09]Status: DisposedITAT Mumbai28 Sept 2016AY 2008-09

Bench: Shri D. Karunakara Rao & Shri Sanjay Gargi.T.A. No.694/M/2014 (Assessment Year:2008-2009) I.T.A. No.695/M/2014 (Assessment Year:2009-2010) फनाभ/ Jayneer Capital Private Limited, Acit, Circle 6(1), Continental Building, Mumbai. Vs. 135, Dr. A.B. Road, Worli, Mumbai – 400 018. स्थामी रेखा सं./ Pan : Aaacj1688G (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent) अऩीराथी की ओय से / Appellant By : Shri Niraj Seth प्रत्मथी की ओय से/ Respondent By : Shri Alok Johari, Cit

For Appellant: Shri Niraj SethFor Respondent: Shri Alok Johari, CIT

Section 10(34)Section 14ASection 36(1)(iii)

…10. On the other hand, Ld DR for the Revenue vehemently argued stating that the said judgment of the Hon‟ble Supreme Court in the case of S.A. Builders (supra) is not valid law considering the judgment of the Apex Court in the case of Tulip Star Hotels Ltd (21 Taxmann.com 97) dated 30.4.2012. Reacting to the ITAT, Kolkata Bench order in the case of EIH Associated Hotels vs. DCIT (126 TTJ 246), ld Counsel for the assessee submitted that the said order did not consider the said Supreme Court judgment in the case of Tulip Star Hotels Ltd (supra). 11. Before us, assessee claims that it has sufficient interest free…