CIT v. Girish Mohan Ganeriwala

200 CTR 426High Court#9509 most cited

What is CIT v. Girish Mohan Ganeriwala authority for?

A liability for interest, even if accrued during the year, is not deductible unless it is certain and the amount is ascertainable in that assessment year.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2025.

Also referred to as

CIT v. Girish Mohan Ganeriwala · section 37(1) · accrued liability · unascertained interest · allowable deduction · assessment year

Sections most often in play

Section 37(1)Section 143(3)Section 35ABBSection 133(6)Section 143Section 250Section 251(1)(a)Section 251(2)

Issues it is cited on

section 80lacompensatory interestsection 35abbsection 80lsection 72aproximate nexuscarry forward of lossessection 72related party transactionunabsorbed depreciationenduring benefitsection 35

Judgments citing CIT v. Girish Mohan Ganeriwala

Bharti Telemedia Limited, New Delhi vs. DCIT, Circle-4(2), New Delhi

In the result, the appeals of the Assessee are allowed and appeals of the Revenue are dismissed

ITA 624/DEL/2024[2021-22]Status: DisposedITAT Delhi12 Dec 2025AY 2021-22

Bench: Shri C.N. Prasad & Shri M. Balaganesh

Section 35ASection 4

…Chemicals & Drugs Ltd. vs. CIT: 388 ITR 1 (SC) - DIT (E) v. Apparel Export Promotion Council: 244 ITR 734 (Del) - CIT v. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT v. Girish Mohan Ganeriwala: 260 ITR 417 (P&H) - CIT V. Dalmia Promoters Developers (P) Ltd: 200 CTR 426 (Del.) - Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del) - CIT v. Rajasthan Breweries Limited.: ITA 889/2009 (Del.)- Revenue's SLP dismissed (CC 1379/2014) - PCIT v. Quest Investment Advicors Pvt. Ltd.: (2018) 96 taxmann.com 157 (Bom.) 56. For the aforesaid reason too, the disallowance made by the assessing officer treating the liability for…

DCIT, Circle 4(2), New Delhi vs. M/S Bharti Telemedia Ltd, New Delhi

In the result, the appeals of the Assessee are allowed and appeals of the Revenue are dismissed

ITA 4966/DEL/2024[2020-21]Status: DisposedITAT Delhi12 Dec 2025AY 2020-21

Bench: Shri C.N. Prasad & Shri M. Balaganesh

Section 35ASection 4

…Chemicals & Drugs Ltd. vs. CIT: 388 ITR 1 (SC) - DIT (E) v. Apparel Export Promotion Council: 244 ITR 734 (Del) - CIT v. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT v. Girish Mohan Ganeriwala: 260 ITR 417 (P&H) - CIT V. Dalmia Promoters Developers (P) Ltd: 200 CTR 426 (Del.) - Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del) - CIT v. Rajasthan Breweries Limited.: ITA 889/2009 (Del.)- Revenue's SLP dismissed (CC 1379/2014) - PCIT v. Quest Investment Advicors Pvt. Ltd.: (2018) 96 taxmann.com 157 (Bom.) 56. For the aforesaid reason too, the disallowance made by the assessing officer treating the liability for…

Bharti Telemedia Limited, New Delhi vs. DCIT, Circle-4(2), New Delhi

In the result, the appeals of the Assessee are allowed and appeals of the Revenue are dismissed

ITA 4960/DEL/2024[2020-21]Status: DisposedITAT Delhi12 Dec 2025AY 2020-21

Bench: Shri C.N. Prasad & Shri M. Balaganesh

Section 35ASection 4

…Chemicals & Drugs Ltd. vs. CIT: 388 ITR 1 (SC) - DIT (E) v. Apparel Export Promotion Council: 244 ITR 734 (Del) - CIT v. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT v. Girish Mohan Ganeriwala: 260 ITR 417 (P&H) - CIT V. Dalmia Promoters Developers (P) Ltd: 200 CTR 426 (Del.) - Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del) - CIT v. Rajasthan Breweries Limited.: ITA 889/2009 (Del.)- Revenue's SLP dismissed (CC 1379/2014) - PCIT v. Quest Investment Advicors Pvt. Ltd.: (2018) 96 taxmann.com 157 (Bom.) 56. For the aforesaid reason too, the disallowance made by the assessing officer treating the liability for…

DCIT, Circle 4(2), New Delhi vs. Ms Bharti Telemedia Ltd, New Delhi

In the result, the appeals of the Assessee are allowed and appeals of the Revenue are dismissed

ITA 4868/DEL/2024[2016-17]Status: DisposedITAT Delhi12 Dec 2025AY 2016-17

Bench: Shri C.N. Prasad & Shri M. Balaganesh

Section 35ASection 4

…Chemicals & Drugs Ltd. vs. CIT: 388 ITR 1 (SC) - DIT (E) v. Apparel Export Promotion Council: 244 ITR 734 (Del) - CIT v. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT v. Girish Mohan Ganeriwala: 260 ITR 417 (P&H) - CIT V. Dalmia Promoters Developers (P) Ltd: 200 CTR 426 (Del.) - Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del) - CIT v. Rajasthan Breweries Limited.: ITA 889/2009 (Del.)- Revenue's SLP dismissed (CC 1379/2014) - PCIT v. Quest Investment Advicors Pvt. Ltd.: (2018) 96 taxmann.com 157 (Bom.) 56. For the aforesaid reason too, the disallowance made by the assessing officer treating the liability for…

Maruti Suzuki India Ltd., New Delhi vs. DCIT, New Delhi

In the result, all the three appeals of the assessee are allowed as indicated above and the appeal of Revenue is partly allowed

ITA 901/DEL/2017[2012-13]Status: DisposedITAT Delhi08 Oct 2025AY 2012-13

Bench: Shris.Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri G.C. Srivastava, Spl. Counsel for the Department
Section 143(3)Section 144CSection 144C(1)Section 144C(5)Section 14ASection 32Section 35Section 43B

…CIT vs. Excel Industries (P) Limited: 358 ITR 295 (SC)  Radhasoami Satsang v. CIT 193 ITR 321(SC)  DIT (E) v. Apparel Export Promotion Council: 244 ITR 734 (Del)  CIT v. Neo Polypack (P) Ltd: 245 ITR 492 (Del.)  CIT v. Dalmia Promoters Developers (P) Ltd: 200 CTR 426 (Del.)  Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del) Reliance in this regard is also placed on following decisions where the change in treatment of nature of profits arising from sale of shares, accepted by the Department to be on account of capital gains in the earlier years, was held to be not permissible in view of the principals of co…

DCIT, New Delhi vs. M/S. Maruti Suzuki India Ltd., New Delhi

In the result, all the three appeals of the assessee are allowed as indicated above and the appeal of Revenue is partly allowed

ITA 1024/DEL/2016[2011-12]Status: DisposedITAT Delhi08 Oct 2025AY 2011-12

Bench: Shris.Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri G.C. Srivastava, Spl. Counsel for the Department
Section 143(3)Section 144CSection 144C(1)Section 144C(5)Section 14ASection 32Section 35Section 43B

…CIT vs. Excel Industries (P) Limited: 358 ITR 295 (SC)  Radhasoami Satsang v. CIT 193 ITR 321(SC)  DIT (E) v. Apparel Export Promotion Council: 244 ITR 734 (Del)  CIT v. Neo Polypack (P) Ltd: 245 ITR 492 (Del.)  CIT v. Dalmia Promoters Developers (P) Ltd: 200 CTR 426 (Del.)  Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del) Reliance in this regard is also placed on following decisions where the change in treatment of nature of profits arising from sale of shares, accepted by the Department to be on account of capital gains in the earlier years, was held to be not permissible in view of the principals of co…

B.K. Sales Corporation, New Delhi vs. ACIT, Circle- 36(1), New Delhi

In the result, this appeal of the assessee is allowed

ITA 1498/DEL/2018[2014-15]Status: DisposedITAT Delhi26 Jun 2024AY 2014-15

Bench: Shri Shamim Yahya & Ms. Madhumita Roym/S. B.K. Sales Corporation, Vs. Acit, Circle 36 (1), D-1, Gf 5, Virat Bhawan, New Delhi. Commercial Complex, Dr. Mukherjee Nagar, New Delhi – 110 009. (Pan : Aaafb4846K) (Appellant) (Respondent) Assessee By : Shri Ashwani Kumar, Ca Shri Ankur Agarwal, Ca Revenue By : Shri Kanv Bali, Sr. Dr Date Of Hearing : 12.06.2024 Date Of Order : 26.06.2024 Order Per Shamim Yahya: This Appeal By The Assessee Is Directed Against The Order Of The Ld. Cit (Appeals)-12, New Delhi Dated 06.12.2017 For The Assessment Year 2014-15. 2. Grounds Of Appeal Taken By The Assessee Read As Under :- “1. Revenue : Disallowance Of Service Charges/Commission Paid To Six Hufs Rs.3196047 – A. The Ld. Assessing Officer Has Ignored I. The Basic Fact Of The Assessee Being A Service Recipient Getting Such Services From Various Unrelated Entities.

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Kanv Bali, Sr. DR
Section 143Section 250Section 251(1)(a)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’ : NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER and MS. MADHUMITA ROY, JUDICIAL MEMBER M/s. B.K. Sales Corporation, vs. ACIT, Circle 36 (1), D-1, GF 5, Virat Bhawan, New Delhi. Commercial Complex, Dr. Mukherjee Nagar, New Delhi – 110 009. (PAN : AAAFB4846K) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Ashwani Kumar, CA Shri Ankur Agarwal, CA REVENUE BY : Shri Kanv Bali, Sr. DR Date of Hearing : 12.06.2024 Date of Order : 26.06.2024 ORDER PER SHAMIM YAHYA, ACCOUNTANT MEMBER : This appeal by the assessee is directed against the order of the ld. CIT (Appeal…

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

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

ITA 4081/DEL/2010[2003-04]Status: PendingITAT Delhi12 Mar 2024AY 2003-04

Bench: Shri Saktijit Dey & Shri N.K. Billaiya

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Rajesh Kumar, CIT-DR

…) • Radhasoami Satsang v. CIT 193 ITR 321 (SC) • DIT (E) v. Apparel Export Promotion Council: 244 ITR 734 (Del) • CIT v. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) • CIT v. Girish Mohan Ganeriwala: 260 ITR 417 (P&H) • CIT V. Dalmia Promoters Developers (P) Ltd: 200 CTR 426 (Del.) • Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del) The Ld. AR further submitted that against the total accrued liability claimed during the year amounting to Rs.36.38 crores, the entire amount has either been paid or written-back and offered for tax as part of his chargeable income in assessment year 2010-11. The amount of write-back…

M/S. Dolphin Drilling Pte. Ltd., New Delhi vs. ADIT, Dehradun

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

ITA 355/DEL/2012[2007-08]Status: DisposedITAT Delhi27 Feb 2019AY 2007-08

Bench: : Shri Amit Shukla & Shri L.P. Sahuassessment Year: 2007-08

Section 143(3)Section 92C

…he High Courts, including this Hon’ble Court.: • CIT vs Neo Polypack (P) Ltd: 245 ITR 492 9Del) • DIT (E) V. Apparel Export Promotion Council: 244 ITR 734 (Del) • CIT V. Girish Mohan Ganeriwala: 260 ITR 417 (P&H) • CIT V. Dalmial Promoters Developers (P) Ltd: 200 CTR 426 (Del) • CIT vs. A.K.J. Security Printers: 264 ITR 276(Del) • M/S Escorts Cardiac Diseases Hospital : 300 ITR 75 (Del) • Giesecke & Devrient India Private Limited. Vs DCIT (ITA No. 5400/Del/2010) • Lloyds TSB Global Services Private Limited (ITA No. 5928/Mum/2012) • ARJ Security Printers (264 ITR 276) 19 • Deutsche Asset Management (India) Privat…

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

Appeal of the assessee is partly allowed for statistical purpose

ITA 467/DEL/2014[2009-10]Status: DisposedITAT Delhi17 Oct 2018AY 2009-10

Bench: Shri R. K. Panda & Ms Suchitra Kamblei.T.A .No. 467/Del/2014 (A.Y 2009-10)

Section 143(3)Section 144CSection 144C(5)Section 43Section 43B

…) • Radhasoami Satsang v. CIT 193 ITR 321 (SC) DIT (E) v. Apparel Export Promotion Council: 244 ITR 734 (Del) • CIT v. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) • • CIT v. Girish Mohan Ganeriwala: 260 ITR 417 (P&H) • CIT V. Dalmia Promoters Developers (P) Ltd: 200 CTR 426 (Del.) • Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del) The Ld. AR further submitted that against the total accrued liability claimed during the year amounting to Rs.36.38 crores, the entire amount has either been paid or written-back and offered for tax as part of his chargeable income in assessment year 2010-11. The amount of write-back c…

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

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

ITA 6021/DEL/2012[2008-09]Status: DisposedITAT Delhi09 Nov 2017AY 2008-09

Bench: Shri N.K. Saini & Shri K.N. Charry

Section 143(3)Section 144CSection 144C(5)Section 14ASection 35DSection 43BSection 92C

…95 (SC), Radhasoami Satsang v. CIT 193 ITR 321(SC), DIT (E) v. Apparel Export Promotion Council: 244 ITR 734 (Del), CIT v. Neo Polypack (P) Ltd: 245 ITR 492 (Del.), CIT v. Girish Mohan Ganeriwala: 260 ITR 417 (P&H), CIT V. Dalmia Promoters Developers (P) Ltd: 200 CTR 426 (Del.), Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del). Since the issue now stands covered in favour of the assessee by the order of the Tribunal in the assessee own case for the assessment year 2007-08, ITA No.-6021/Del/2012 wherein the Tribunal held that provision for foreseen price increase made by the appellant represented an accrued/c…

CIT v. Girish Mohan Ganeriwala (200 CTR 426) — Cited in 11 Judgments | BharatTax