CIT-1, Lucknow v. U.P. Rajya Vidyut Utpadan Nigam Ltd.

37 Taxmann.com 164High Court2013#5270 most cited

What is CIT-1, Lucknow v. U.P. Rajya Vidyut Utpadan Nigam Ltd. authority for?

The provision of Section 43B of the Income Tax Act, 1961, is not applicable to interest payable on loans obtained from the Government of India. Consequently, disallowance under Section 43B for non-payment of such interest is not permissible.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2025.

Also referred to as

CIT-1 · Lucknow v. U.P. Rajya Vidyut Utpadan Nigam Ltd · section 43B · interest on government loans · deduction · disallowance · non-payment

Sections most often in play

Section 43BSection 142(1)Section 143(2)Section 143(3)Section 145Section 270ASection 36(1)(iv)Section 37

Issues it is cited on

section 3asection 120(4)(b)section 4asection 36(1)(v)section 10(20)section 61section 46section 40a(7)section 36(1)(iv)section 142(2)section 124section 45

Judgments citing CIT-1, Lucknow v. U.P. Rajya Vidyut Utpadan Nigam Ltd.

Visakhapatnam Port Authority, Visakhapatnam vs. The Addl. CIT., Visakhapatnam

In the result, CO raised by the assessee is disposed off as discussed herein above

ITA 25/VIZ/2014[2010-11]Status: DisposedITAT Visakhapatnam27 Sept 2023AY 2010-11

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.25/Viz/2014 ("नधा"रणवष"/ Assessment Year :2010-11) Visakhapatnam Port Authority, Vs. Addl. Cit, (Formerly Known As M/S. Range-1, Visakhapatnam Port Trust) Visakhapatnam. Visakhapatnam. Pan: Aaalv0035C (अपीलाथ"/ Appellant) (""यथ"/ Respondent)

…आयकरअपील"यअ"धकरण, "वशाखापटणमपीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ीदु"वू"आरएलरे"डी, "या"यकसद"यएवं"ीएसबालाकृ"णन, लेखासद"यकेसम" BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./ I.T.A. No.25/Viz/2014 ("नधा"रणवष"/ Assessment Year :2010-11) Visakhapatnam Port Authority, Vs. Addl. CIT, (Formerly known as M/s. Range-1, Visakhapatnam Port Trust) Visakhapatnam. Visakhapatnam. PAN: AAALV0035C (अपीलाथ"/ Appellant) (""यथ"/ Respondent) आयकरअपीलसं./ I.T.A. No.26/Viz/2014 ("नधा"रणवष"/ Assessment Year :2011-1…

The Karnataka Sahakri Sakkare Karkhane Niyamitha, Haveri vs. The Income Tax Officer Ward-2, Haveri

In the result, the appeal filed by assessee stands allowed for statistical purposes

ITA 3276/BANG/2018[2012-13]Status: DisposedITAT Bangalore02 Jun 2022AY 2012-13
For Respondent: Shri Mahesh Kumar
Section 143(2)Section 40Section 43BSection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2012-13 M/s. The Karnataka Sahakari The Income Tax Sakkare Karkhane Niyamitha, Officer, Sangoor, Ward – 2, Dist: Haveri – 581 110. Haveri. PAN: AAAAT0991N Vs. APPELLANT RESPONDENT : Shri Mahesh Kumar, Assessee by Advocate Revenue by : Shri Pradeep Kumar, CIT DR Date of Hearing : 19-04-2022 Date of Pronouncement : 02-06-2022 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal is filed by assessee against the order dated 04.09.2018 passed by the Ld.CI…