CIT v. Modern Threads

400 ITR 381Reported decision2018#20782 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2018 to 2018.

Judgments citing CIT v. Modern Threads

ACIT, Cir.-1(2), Pune vs. Global Infrastructure & Technologies Ltd., Pune

In the result, the appeal of Revenue in ITA

ITA 351/PUN/2007[1996-97]Status: DisposedITAT Pune28 Feb 2018AY 1996-97

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

For Appellant: NoneFor Respondent: Mrs. Nirupama Kotru
Section 143(3)Section 271(1)(c)

…adras Industrial Investment (supra) the issue was with respect to the claim of deduction of discount of debentures issued by the assessee. On the other hand, we find that the Hon’ble Rajasthan High Court recently in the case of CIT Vs. Modern Threads (2018) 400 ITR 381, has held the expenditure on issue of debentures is deductible, irrespective the nature of debentures. Similar view has also been taken by Hon’ble Gujarat High Curt in the case of CIT Vs. Office of Official Liquidator (2009) 316 ITR 181 (Guj). In view of the aforesaid facts, we find no reason to interfere with the order of Ld.CIT(A) and thus,…

M/S. Global Infrastructure & Technologies Ltd., Pune vs. ITO, WD.-3(3), Pune

In the result, the appeal of Revenue in ITA

ITA 722/PUN/2004[1996-97]Status: DisposedITAT Pune28 Feb 2018AY 1996-97

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

For Appellant: NoneFor Respondent: Mrs. Nirupama Kotru
Section 143(3)Section 271(1)(c)

…adras Industrial Investment (supra) the issue was with respect to the claim of deduction of discount of debentures issued by the assessee. On the other hand, we find that the Hon’ble Rajasthan High Court recently in the case of CIT Vs. Modern Threads (2018) 400 ITR 381, has held the expenditure on issue of debentures is deductible, irrespective the nature of debentures. Similar view has also been taken by Hon’ble Gujarat High Curt in the case of CIT Vs. Office of Official Liquidator (2009) 316 ITR 181 (Guj). In view of the aforesaid facts, we find no reason to interfere with the order of Ld.CIT(A) and thus,…

DCIT, Cir.-1(1), Pune vs. Global Infrastructure & Technologies Ltd., Mumbai

In the result, the appeal of Revenue in ITA

ITA 624/PUN/2004[1996-97]Status: DisposedITAT Pune28 Feb 2018AY 1996-97

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

For Appellant: NoneFor Respondent: Mrs. Nirupama Kotru
Section 143(3)Section 271(1)(c)

…adras Industrial Investment (supra) the issue was with respect to the claim of deduction of discount of debentures issued by the assessee. On the other hand, we find that the Hon’ble Rajasthan High Court recently in the case of CIT Vs. Modern Threads (2018) 400 ITR 381, has held the expenditure on issue of debentures is deductible, irrespective the nature of debentures. Similar view has also been taken by Hon’ble Gujarat High Curt in the case of CIT Vs. Office of Official Liquidator (2009) 316 ITR 181 (Guj). In view of the aforesaid facts, we find no reason to interfere with the order of Ld.CIT(A) and thus,…

DCIT, Cir.-1(1), Pune vs. Mantri Housing & Constructions Ltd., Pune

In the result, the appeal of Revenue in ITA

ITA 1027/PUN/2004[1998-99]Status: DisposedITAT Pune28 Feb 2018AY 1998-99

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

For Appellant: NoneFor Respondent: Mrs. Nirupama Kotru
Section 143(3)Section 271(1)(c)

…adras Industrial Investment (supra) the issue was with respect to the claim of deduction of discount of debentures issued by the assessee. On the other hand, we find that the Hon’ble Rajasthan High Court recently in the case of CIT Vs. Modern Threads (2018) 400 ITR 381, has held the expenditure on issue of debentures is deductible, irrespective the nature of debentures. Similar view has also been taken by Hon’ble Gujarat High Curt in the case of CIT Vs. Office of Official Liquidator (2009) 316 ITR 181 (Guj). In view of the aforesaid facts, we find no reason to interfere with the order of Ld.CIT(A) and thus,…

CIT v. Modern Threads (400 ITR 381) — Cited in 4 Judgments | BharatTax