CIT v. Indo Matsushita Carbon Co. Ltd.

286 ITR 201High Court2006#5325 most cited

What is CIT v. Indo Matsushita Carbon Co. Ltd. authority for?

Interest paid is outside the ambit of Section 194A if it is compensatory and not related to a deposit, debt, or loan.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2009 to 2024.

Also referred to as

CIT v. Indo Matsushita Carbon Co. Ltd. · Section 194A · compensatory interest · deposit · debt · loan · TDS

Also reported as

122 Taxmann 516

Sections most often in play

Section 194ASection 194HSection 2(28A)Section 201(1)Section 201(1A)Section 250

Issues it is cited on

section 2(28a)section 133a(2a)section 80hsection 80hhcsection 80hhsection 194hinterest under section 201(1a)interest on securitiessection 194asection 36(1)(iii)section 57section 201(1a)

Judgments citing CIT v. Indo Matsushita Carbon Co. Ltd.

C.I.T vs. Bharat Rasayan Ltd

ITA - 816 / 2007HC Delhi30 Nov 2009
Section 80

…303 ITR 411 (P&H) - (ii) . Commissioner of Income Tax v. Flender Macneil Gears Ltd., 150 ITR 83 (Cal) - (iii) Tata Sponge Iron Ltd. v. Commissioner of Income Tax 292 ITR 175 (Orissa) - (iv) Commissioner of Income Tax v. Indo Matsushita Carbon Co. Ltd., 286 ITR 201 (Mad) - 16. There is no reason to depart from the aforesaid view taken consistently by various High Courts, which is in tune with the principle laid down by the Supreme Court in *Liberty India* (supra). We answer this question in favour of the assessee and against the Revenue. ### 17. <u>ITA Nos. 545 of 2006, ITA No. 18 of 2007, ITA No. 765 of 2…

Commissioner of Income Tax Delhi I vs. Bharat Rasayan Ltd

ITA - 796 / 2007HC Delhi30 Nov 2009
Section 80

…ax 303 ITR 411 (P&H) - (ii) Commissioner of Income Tax v. Flender Macneil Gears Ltd., 150 ITR 83 (Cal) - (iii) Tata Sponge Iron Ltd. v. Commissioner of Income Tax 292 ITR 175 (Orissa) - (iv) Commissioner of Income Tax v. Indo Matsushita Carbon Co. Ltd., 286 ITR 201 (Mad) - 16. There is no reason to depart from the aforesaid view taken consistently by various High Courts, which is in tune with the principle laid down by the Supreme Court in *Liberty India* (supra). We answer this question in favour of the assessee and against the Revenue. ## 17. <u>ITA Nos. 545 of 2006, ITA No. 18 of 2007, ITA No. 765 of 20…