CIT v. Indian

56 ITR 77Supreme Court of India1965#1612 most cited

What is CIT v. Indian authority for?

For an indivisible business, expenditure cannot be apportioned between exempt and taxable income. Interest expenditure incurred for business purposes is deductible even if it does not immediately result in income.

70

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2000 to 2025.

Also referred to as

CIT v. Indian Bank Limited · 56 ITR 77 · Section 36(1)(iii) · Section 10 · interest expenditure deduction · business purpose · exempt income · apportionment of expenditure · indivisible business · income tax deduction

Sections most often in play

Section 36(1)(iii)Section 132Section 139Section 145(3)Section 147Section 250Section 36(1)(vii)Section 44AB

Issues it is cited on

disallowance of interest expenditurecross objectionsection 10section 250section 14indiatotal incomebusinessinterest

Judgments citing CIT v. Indian

M/S Eicher Goodearth Ltd

The appeals stand disposed of as above

ITA/702/2008HC Delhi18 Nov 2011
For Appellant: Mr Ajay Vohra with Ms Kavita Jha, Ms Akanksha Aggarwal andFor Respondent: Mr Sanjeev Sabharwal with Ms P. L. Bansal and Ms Sonia Mathur

…ITA 687/09 & Ors Page 1 of 38 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 18.11.2011 + ITA 687/2009 MAXOPP INVESTMENT LTD … Appellant - versus – COMMISSIONER OF INCOME-TAX, NEW DELHI … Respondent Advocates who appeared in this case: For the Appellant : Mr Ajay Vohra with Ms Kavita Jha, Ms Akanksha Aggarwal and Mr Amit Sachdeva For the Respondent/Revenue : Mr Sanjeev Sabharwal with Ms P. L. Bansal and Ms Sonia Mathur AND + ITA 112/2010 M/S EICHER GOODEARTH LTD ... Appellant - versus - COMMISSIONER OF INCOME TAX NEW DELHI ... Respondent Advocates who appeared in this case: For the Appellant :…

M/S Eicher Goodearth Ltd

The appeals stand disposed of as above

ITA/112/2010HC Delhi18 Nov 2011
For Appellant: Mr Ajay Vohra with Ms Kavita Jha, Ms Akanksha Aggarwal andFor Respondent: Mr Sanjeev Sabharwal with Ms P. L. Bansal and Ms Sonia Mathur

…ITA 687/09 & Ors Page 1 of 38 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 18.11.2011 + ITA 687/2009 MAXOPP INVESTMENT LTD … Appellant - versus – COMMISSIONER OF INCOME-TAX, NEW DELHI … Respondent Advocates who appeared in this case: For the Appellant : Mr Ajay Vohra with Ms Kavita Jha, Ms Akanksha Aggarwal and Mr Amit Sachdeva For the Respondent/Revenue : Mr Sanjeev Sabharwal with Ms P. L. Bansal and Ms Sonia Mathur AND + ITA 112/2010 M/S EICHER GOODEARTH LTD ... Appellant - versus - COMMISSIONER OF INCOME TAX NEW DELHI ... Respondent Advocates who appeared in this case: For the Appellant :…

M/S Eicher Goodearth Ltd

The appeals stand disposed of as above

ITA/932/2009HC Delhi18 Nov 2011
For Appellant: Mr Ajay Vohra with Ms Kavita Jha, Ms Akanksha Aggarwal andFor Respondent: Mr Sanjeev Sabharwal with Ms P. L. Bansal and Ms Sonia Mathur

…ITA 687/09 & Ors Page 1 of 38 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 18.11.2011 + ITA 687/2009 MAXOPP INVESTMENT LTD … Appellant - versus – COMMISSIONER OF INCOME-TAX, NEW DELHI … Respondent Advocates who appeared in this case: For the Appellant : Mr Ajay Vohra with Ms Kavita Jha, Ms Akanksha Aggarwal and Mr Amit Sachdeva For the Respondent/Revenue : Mr Sanjeev Sabharwal with Ms P. L. Bansal and Ms Sonia Mathur AND + ITA 112/2010 M/S EICHER GOODEARTH LTD ... Appellant - versus - COMMISSIONER OF INCOME TAX NEW DELHI ... Respondent Advocates who appeared in this case: For the Appellant :…

M/S Eicher Goodearth Ltd

The appeals stand disposed of as above

ITA/217/2009HC Delhi18 Nov 2011
For Appellant: Mr Ajay Vohra with Ms Kavita Jha, Ms Akanksha Aggarwal andFor Respondent: Mr Sanjeev Sabharwal with Ms P. L. Bansal and Ms Sonia Mathur

…ITA 687/09 & Ors Page 1 of 38 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 18.11.2011 + ITA 687/2009 MAXOPP INVESTMENT LTD … Appellant - versus – COMMISSIONER OF INCOME-TAX, NEW DELHI … Respondent Advocates who appeared in this case: For the Appellant : Mr Ajay Vohra with Ms Kavita Jha, Ms Akanksha Aggarwal and Mr Amit Sachdeva For the Respondent/Revenue : Mr Sanjeev Sabharwal with Ms P. L. Bansal and Ms Sonia Mathur AND + ITA 112/2010 M/S EICHER GOODEARTH LTD ... Appellant - versus - COMMISSIONER OF INCOME TAX NEW DELHI ... Respondent Advocates who appeared in this case: For the Appellant :…

M/S Eicher Goodearth Ltd

The appeals stand disposed of as above

ITA/687/2009HC Delhi18 Nov 2011
For Appellant: Mr Ajay Vohra with Ms Kavita Jha, Ms Akanksha Aggarwal andFor Respondent: Mr Sanjeev Sabharwal with Ms P. L. Bansal and Ms Sonia Mathur

…ITA 687/09 & Ors Page 1 of 38 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 18.11.2011 + ITA 687/2009 MAXOPP INVESTMENT LTD … Appellant - versus – COMMISSIONER OF INCOME-TAX, NEW DELHI … Respondent Advocates who appeared in this case: For the Appellant : Mr Ajay Vohra with Ms Kavita Jha, Ms Akanksha Aggarwal and Mr Amit Sachdeva For the Respondent/Revenue : Mr Sanjeev Sabharwal with Ms P. L. Bansal and Ms Sonia Mathur AND + ITA 112/2010 M/S EICHER GOODEARTH LTD ... Appellant - versus - COMMISSIONER OF INCOME TAX NEW DELHI ... Respondent Advocates who appeared in this case: For the Appellant :…

M/S Eicher Goodearth Ltd

The appeals stand disposed of as above

ITA/389/2010HC Delhi18 Nov 2011
For Appellant: Mr Ajay Vohra with Ms Kavita Jha, Ms Akanksha Aggarwal andFor Respondent: Mr Sanjeev Sabharwal with Ms P. L. Bansal and Ms Sonia Mathur

…ITA 687/09 & Ors Page 1 of 38 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 18.11.2011 + ITA 687/2009 MAXOPP INVESTMENT LTD … Appellant - versus – COMMISSIONER OF INCOME-TAX, NEW DELHI … Respondent Advocates who appeared in this case: For the Appellant : Mr Ajay Vohra with Ms Kavita Jha, Ms Akanksha Aggarwal and Mr Amit Sachdeva For the Respondent/Revenue : Mr Sanjeev Sabharwal with Ms P. L. Bansal and Ms Sonia Mathur AND + ITA 112/2010 M/S EICHER GOODEARTH LTD ... Appellant - versus - COMMISSIONER OF INCOME TAX NEW DELHI ... Respondent Advocates who appeared in this case: For the Appellant :…

M/S Eicher Goodearth Ltd

The appeals stand disposed of as above

ITA/853/2009HC Delhi18 Nov 2011
For Appellant: Mr Ajay Vohra with Ms Kavita Jha, Ms Akanksha Aggarwal andFor Respondent: Mr Sanjeev Sabharwal with Ms P. L. Bansal and Ms Sonia Mathur

…ITA 687/09 & Ors Page 1 of 38 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 18.11.2011 + ITA 687/2009 MAXOPP INVESTMENT LTD … Appellant - versus – COMMISSIONER OF INCOME-TAX, NEW DELHI … Respondent Advocates who appeared in this case: For the Appellant : Mr Ajay Vohra with Ms Kavita Jha, Ms Akanksha Aggarwal and Mr Amit Sachdeva For the Respondent/Revenue : Mr Sanjeev Sabharwal with Ms P. L. Bansal and Ms Sonia Mathur AND + ITA 112/2010 M/S EICHER GOODEARTH LTD ... Appellant - versus - COMMISSIONER OF INCOME TAX NEW DELHI ... Respondent Advocates who appeared in this case: For the Appellant :…

M/S Eicher Goodearth Ltd

The appeals stand disposed of as above

ITA/805/2009HC Delhi18 Nov 2011
For Appellant: Mr Ajay Vohra with Ms Kavita Jha, Ms Akanksha Aggarwal andFor Respondent: Mr Sanjeev Sabharwal with Ms P. L. Bansal and Ms Sonia Mathur

…ITA 687/09 & Ors Page 1 of 38 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 18.11.2011 + ITA 687/2009 MAXOPP INVESTMENT LTD … Appellant - versus – COMMISSIONER OF INCOME-TAX, NEW DELHI … Respondent Advocates who appeared in this case: For the Appellant : Mr Ajay Vohra with Ms Kavita Jha, Ms Akanksha Aggarwal and Mr Amit Sachdeva For the Respondent/Revenue : Mr Sanjeev Sabharwal with Ms P. L. Bansal and Ms Sonia Mathur AND + ITA 112/2010 M/S EICHER GOODEARTH LTD ... Appellant - versus - COMMISSIONER OF INCOME TAX NEW DELHI ... Respondent Advocates who appeared in this case: For the Appellant :…

M/S Eicher Goodearth Ltd

The appeals stand disposed of as above

ITA/77/2009HC Delhi18 Nov 2011
For Appellant: Mr Ajay Vohra with Ms Kavita Jha, Ms Akanksha Aggarwal andFor Respondent: Mr Sanjeev Sabharwal with Ms P. L. Bansal and Ms Sonia Mathur

…ITA 687/09 & Ors Page 1 of 38 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 18.11.2011 + ITA 687/2009 MAXOPP INVESTMENT LTD … Appellant - versus – COMMISSIONER OF INCOME-TAX, NEW DELHI … Respondent Advocates who appeared in this case: For the Appellant : Mr Ajay Vohra with Ms Kavita Jha, Ms Akanksha Aggarwal and Mr Amit Sachdeva For the Respondent/Revenue : Mr Sanjeev Sabharwal with Ms P. L. Bansal and Ms Sonia Mathur AND + ITA 112/2010 M/S EICHER GOODEARTH LTD ... Appellant - versus - COMMISSIONER OF INCOME TAX NEW DELHI ... Respondent Advocates who appeared in this case: For the Appellant :…

Rajasthan State Warehousing Corpn vs. Commr. of Income Tax

The appeal is allowed with costs

C.A. No.-004049-004049 - 1994Supreme Court23 Feb 2000
For Appellant: Whether on the facts and in the circumstances of the caseFor Respondent: COMMISSIONER OF INCOME-TAX
Section 10(29)Section 256(1)Section 37Section 37(1)

…http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 4 PETITIONER: RAJASTHAN STATE WAREHOUSING CORPORATION Vs. RESPONDENT: COMMISSIONER OF INCOME-TAX DATE OF JUDGMENT: 23/02/2000 BENCH: S.S.M.Quadri, D.P.Wadhwa JUDGMENT: SYED SHAH MOHAMMED QUADRI, J. This appeal arises from the judgment and order of the Division Bench of the High Court of Judicature for Rajasthan Bench at Jaipur in Income-tax Reference No.86 of 1987 dated November 9, 1993. The assessee is the appellant. By the order under challenge the High Court answered the following question, referred to it under Section 25…