CIT v. Menon Impex (P.) Ltd.

259 ITR 403High Court2003#2808 most cited

What is CIT v. Menon Impex (P.) Ltd. authority for?

Interest income, such as from bank deposits or letters of credit, qualifies for deduction under sections 10A and 10AA only if it has a direct and immediate nexus with the eligible industrial undertaking's business.

42

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2011 to 2025.

Also referred to as

CIT v. Menon Impex (P.) Ltd. · section 10A deduction · section 10AA deduction · interest income · direct nexus · eligible undertaking profits · free trade zone unit · income derived from business · 259 ITR 403 · Supreme Court affirmed

Also reported as

128 Taxmann 11

Sections most often in play

Section 10ASection 10AASection 115JBSection 143(1)Section 143(3)Section 145Section 43BSection 45Q

Issues it is cited on

free trade zonesection 80hhsection 10asection 10aasection 80hhcsection 80asection 260section 260acommercial expediencygross total incomesection 80isection 10

Judgments citing CIT v. Menon Impex (P.) Ltd.

The Commissioner of Income Tax vs. M/S Motorola India Electronics (P) Ltd

ITA/428/2007HC Karnataka11 Dec 2013

Bench: N.KUMAR,RATHNAKALA

Section 10ASection 260Section 4

…- 1 - IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 11TH DAY OF DECEMBER 2013 PRESENT THE HON’BLE MR.JUSTICE N.KUMAR AND THE HON’BLE MRS.JUSTICE RATHNAKALA INCOME TAX APPEAL NO.428 OF 2007 C/W INCOME TAX APPEAL NO.447 OF 2007 BETWEEN: 1. The Commissioner of Income-Tax, Central Circle, C.R. Building, Queens Road, Bangalore. 2. The Deputy Commissioner of Income-Tax Circle – 12(1), C.R Building, Queens Road, Bangalore. .. APPELLANTS (Common in both Appeals) (By Sri K.V. Aravind, Adv.) AND: M/s. Motorola I…

The Commissioner of Income Tax -V vs. M/S Secunderabad Club

ITTA/422/2006HC Telangana27 Aug 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN