CIT v. Bombay Samachar Ltd.

74 ITR 723High Court1969#2259 most cited

What is CIT v. Bombay Samachar Ltd. authority for?

When an assessee has mixed funds from both own sources and borrowings in a cash credit account, the debit balance is presumed to have been met from the company's own funds. This principle is applied to assess the allowability of interest deduction under Section 36(1)(iii) for capital borrowed for business purposes.

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judgments rely on this decision, according to BharatTax’s citation analysis of 366,405 Indian tax judgments — from 2010 to 2025.

Also referred to as

CIT v. Bombay Samachar Ltd. · 74 ITR 723 · Section 36(1)(iii) · interest deduction · borrowed capital · own funds · mixed funds · cash credit account · presumption of funds · diversion of funds

Issues it is cited on

Judgments citing CIT v. Bombay Samachar Ltd.

Sh. Hanuman Prasad Goyal, Bikaner vs. ITO, Suratgarh

In the result, this appeal of the assessee stands allowed

ITA 151/JODH/2017[2013-14]Status: DisposedITAT Jodhpur02 Sept 2021AY 2013-14

Bench: Shri Sandeep Gosain & Shri Vikram Singh Yadavhanuman Prasad Goyal, Vs. I.T.O. Prop.-Goyal Enterprises, Ward-Suratgarh. Dhan Mandi, Gharsana. Pan No. Abvpg 7484 Q Assessee By Shri Virendra Jain, Adv. Revenue By Miss. Kajal Singh, Jcit-Dr Date Of Hearing 12/08/2021 Date Of Pronouncement 06/09/2021 O R D E R Per: Sandeep Gosain, J.M. The Present Appeal Has Been Filed By The Assessee Against The Order Passed By The Ld. Cit(A), Bikaner Dated 30/12/2016 For The A.Y. 2013-14, Wherein Following Grounds Have Been Taken By The Assessee: “1. On The Facts & Circumstances Of The Case, Ld. Cit(A) Has Erred In Confirming The Disallowance Made By A.O. On Account Of Interest Paid To Creditors Rs. 8,89,780/-. It Was Having No Force Or Solid Base Hence It Should Be Deleted. 2. On The Facts & Circumstances Of The Case, Ld. Ao Has Erred In Charging Interest U/S 234B & 234C Of The It Act, 1961. 3. The Appellant May Please Be Permitted To Raise Any Additional Or Alternative Grounds At Or Before Hearing.” 2. The Hearing Of The Appeal Was Concluded Through Video Conference In View Of The Prevailing Situation Of Covid-19 Pandemic.

For Appellant: “1. On the facts and circumstances of the case
Section 143(3)Section 234BSection 402

…(1980) 18 CTR (Del) 295, CIT v Indo Kopp Ltd (2008) 167 Taxman 172 (Del), C I T v R a m L a l R a j a r a m ( 1 9 9 9 ) 1 5 7 C T R ( A l l ) 1 1 9 , M a d h a v P r a s a d J a t i a v C I T ( 1 9 7 9 ) 1 0 C T R ( S C ) 3 7 5 and CIT v Bombay samachar Ltd (74 ITR 723) (Bom). 9. After careful analysis of the orders passed by the authorities below and the arguments advanced by the assessee, we are of the view that while making the additions, the A.O. had merely relied upon the decision in the case of S.A. Builders Ltd. Vs CIT (SC) 288 ITR 1 and Punjab Stainless Steel Industries Vs CIT 324 ITR 396 (Del). However…