CIT v. Anisminic Ltd.

72 ITR 174Reported decision1969#25550 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2026 to 2026.

Judgments citing CIT v. Anisminic Ltd.

DCIT, New Delhi vs. M/S Sahara India Mass Communication Ltd., Mumbai

In the result, appeals filed by the Revenue are partly allowed

ITA 2480/DEL/2011[2007-08]Status: DisposedITAT Delhi15 Apr 2026AY 2007-08

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Rohit Jain, AdvocateFor Respondent: Ms. Monika Singh, CIT DR
Section 14ASection 40

…MOU), the assessee's • revenue or profit should have reflected improvement The fact that a Rs. 3.30 crore expense was booked without any correlating • operational impact suggests the expense was not driven by business necessity In CIT v. Anisminic Ltd. (1969) 72 ITR 174 SC, the Court held that business expenses must be validated by the operational results they produce. An expense that produces no identifiable operational result is suspect. Proposition E: Misapplication of the Businessman's Judgment Doctrine The assessee argues: "The department cannot sit in the shoes of the businessman for deciding the nature and…

DCIT, New Delhi vs. M/S Sahara India Mass Communication Ltd., Mumbai

In the result, appeals filed by the Revenue are partly allowed

ITA 2479/DEL/2011[2006-07]Status: DisposedITAT Delhi15 Apr 2026AY 2006-07

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Rohit Jain, AdvocateFor Respondent: Ms. Monika Singh, CIT DR
Section 14ASection 40

…MOU), the assessee's • revenue or profit should have reflected improvement The fact that a Rs. 3.30 crore expense was booked without any correlating • operational impact suggests the expense was not driven by business necessity In CIT v. Anisminic Ltd. (1969) 72 ITR 174 SC, the Court held that business expenses must be validated by the operational results they produce. An expense that produces no identifiable operational result is suspect. Proposition E: Misapplication of the Businessman's Judgment Doctrine The assessee argues: "The department cannot sit in the shoes of the businessman for deciding the nature and…

DCIT, New Delhi vs. M/S Sahara India Mass Communication Ltd., Mumbai

In the result, appeals filed by the Revenue are partly allowed

ITA 2478/DEL/2011[2005-06]Status: DisposedITAT Delhi15 Apr 2026AY 2005-06

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Rohit Jain, AdvocateFor Respondent: Ms. Monika Singh, CIT DR
Section 14ASection 40

…MOU), the assessee's • revenue or profit should have reflected improvement The fact that a Rs. 3.30 crore expense was booked without any correlating • operational impact suggests the expense was not driven by business necessity In CIT v. Anisminic Ltd. (1969) 72 ITR 174 SC, the Court held that business expenses must be validated by the operational results they produce. An expense that produces no identifiable operational result is suspect. Proposition E: Misapplication of the Businessman's Judgment Doctrine The assessee argues: "The department cannot sit in the shoes of the businessman for deciding the nature and…

CIT v. Anisminic Ltd. (72 ITR 174) — Cited in 3 Judgments | BharatTax