What is CIT v. Reliance Industries Ltd. authority for?

When mixed funds are available, interest-free advances are presumed to be made from the assessee's own interest-free funds, preventing disallowance of interest expenditure under section 36(1)(iii). This principle also applies to section 14A disallowance, where interest expenditure is not disallowed if surplus funds are available and no direct nexus is established with borrowed funds for investments earning exempt income.

How many judgments cite CIT v. Reliance Industries Ltd.?

501 judgments on BharatTax cite CIT v. Reliance Industries Ltd. (410 ITR 466), spanning 2016 to 2026.

Which sections of the Income Tax Act does CIT v. Reliance Industries Ltd. come up under?

It is most often cited in judgments turning on Section 36(1)(iii), Section 14A, Section 143(3), Section 1961, Section 40(a)(ia), Section 1962.

CIT v. Reliance Industries Ltd. (410 ITR 466)

M/S. Ashok Leyland Ltd., Chennai vs. DCIT, Ncc-8(1), Ltu-II, Chennai

In the result, the appeal of the assessee is partly allowed

ITA 2379/CHNY/2024[2012-13]Status: DisposedITAT Chennai12 Feb 2025AY 2012-13

Bench: Shri Aby T. Varkey & Shri Amitabh Shukla

For Appellant: Mr.R. VijayaraghavanFor Respondent: Mr.Nathala Ravi Babu, CIT

Section 14A

…ances. Such a proposition of law has been upheld Such a proposition of law has been upheld by the Hon’ble Supreme Court in the case of by the Hon’ble Supreme Court in the case of CIT v. Reliance Industries CIT v. Reliance Industries Ltd., reported in [2019] 410 ITR 466 (SC) and , reported in [2019] 410 ITR 466 (SC) and the Hon’ble Supreme the Hon’ble Supreme Court in the case of South Indian Bank Ltd. v. CIT South Indian Bank Ltd. v. CIT reported in [(2021) reported in [(2021) 130 taxmann.com 178 (SC)] reiterated the position of law and also 130 taxmann.com 178 (SC)] reiterated the position of law and also 13…

Assistant Commissioner of Income Tax, Madurai vs. Ramco Industries Limited, Chennai

In the result, appeal of the Revenue is dismissed

ITA 2787/CHNY/2024[2010]Status: DisposedITAT Chennai05 Feb 2025

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita No.2787/Chny/2024 िनधा"रण वष"/Assessment Year: 2010-11 Vs. M/S.Ramco Industries Limited The Acit, Corporate Circle-2, 98A, Auras Corporation Centre, Madurai. Dr.Radhakrishnan Road, Mylapore, Chennai-600 004. [Pan: Aaacr-5284-J] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Ms.R.Anita,Addl.CITFor Respondent: Mr. S.Muralidhar, F.C.A &

Section 143(3)Section 14ASection 263

…ndustries Ltd :: 5 :: presumption is that interest free funds were utilized for interest free investment and advances. Such a proposition of law has been upheld by the Hon’ble Supreme Court in the case of CIT v. Reliance Industries Ltd., reported in [2019] 410 ITR 466 (SC); and the Hon’ble Supreme Court in the case of South Indian Bank Ltd. v. CIT reported in [(2021) 130 taxmann.com 178 (SC)] reiterated the position of law and also clarified that it is the assessee who has the right to assert from which part of the mixed funds the investment was made, and the Revenue can’t arbitrarily estimate a proportiona…

Maithan Alloys Ltd, Kolkata vs. DCIT, Cir. 1(1), Kolkata

In the result, the appeals of the assessee are partly allowed

ITA 544/KOL/2024[2014-15]Status: DisposedITAT Kolkata21 Jan 2025AY 2014-15

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

Section 143(3)Section 14ASection 36(1)(iii)

…interest free funds in the form of trade payables of Rs.37.05 crores. The Id. counsel has submitted that the issue is squarely covered by the recent decision of the Hon'ble Supreme Court in the case of CIT (LTU) v. Reliance Industries Ltd. reported in (2019) 410 ITR 466, wherein, the Hon'ble Supreme Court confirmed the proposition of law that if the own funds/interest free funds are available with the assessee to meet the investment, presumption will be that the assessee has used own interest free funds for the said investment. In view of this, we do not find any infirmity in the order of the CIT(A)." 07. Theref…

Subhash Chand, Faridabad vs. ITO, Ward- 2(4), Faridabad

In the result, the appeal of the assessee is allowed

ITA 989/DEL/2018[2014-15]Status: DisposedITAT Delhi20 Jan 2025AY 2014-15

Bench: Shri Yogesh Kumar U.S & Shri Manish Agarwal[Assessment Year : 2017-18] V.V. Transport, Vs Acit, 96-A, Sindhu Bhawan, Rohtak Subhash Nagar, Rohtak, Haryana-124001. Pan-Aadfv5250G Appellant Respondent Appellant By Ms. Sakshi Pandey, Adv. Respondent By Shri Om Prakash, Sr. Dr Date Of Hearing 15.05.2025 Date Of Pronouncement 08.08.2025 Order Per Manish Agarwal, Am : The Present Appeal Is Filed By The Assessee Against The Order Dated 05.01.20248 Passed By Ld. Commissioner Of Income Tax (A)/Addl/Jcit(A)-7, Kolkata [“Ld.Cit(A)”] In Appeal No.Cit(A), Rohtak/10584/2019-20 U/S 250 Of The Income Tax Act, 1961 [“The Act”] Arising From The Assessment Order Dated 20.12.2019 Passed U/S 143(3) Of The Act Pertaining To Assessment Year 2017-18. 2. Brief Facts Of The Case Are That The Assessee Is A Partnership Firm, Engaged In The Business Of Running Of Petrol Pump. The Return Of Income For The Year Under Appeal Was Filed On 28.10.2017, Declaring Total Income Of Inr 4,29,25,730/-. The Case Of The Assessee Was Selected For Complete Scrutiny For The Reasons Of Cash Deposits During Demonetization Period & Notice U/S 143(2) Was Issued On 24.09.2018. After Considering The Submissions & The Books Of Accounts Submitted, The Ao Had Taken No Adverse Inference On The Issue Of Cash Deposited During Demonetization Period However, He Has Made Disallowance Of Inr 12,20,700/- By Holding That The Assessee Has Made Interest Free Advances To Staff & To One Of The Partners Whereas It Is Paying Interest On The Borrowings. In First Appeal, Ld.Cit(A) Has Deleted The Disallowance Made Out Of The Interest Payments Towards The Staff Advances Given However, Confirmed The Disallowance On Account Of Advances Given To The Partner Of Inr 1 Crore.

Section 143(2)Section 143(3)Section 234ASection 250Section 36

…failed to prove the nexus between the borrowed funds and the advance made which incidentally was not given during the year under appeal and was advanced in the preceding AYs. The Hon’ble Supreme Court in the case of CIT vs Reliance Industries Ltd. reported in 410 ITR 466 (SC) has held that where mixed funds are available, it could be presumed that the advance is given out of interest free funds. In view of the discussion made herein above and by respectfully following the judgement of Hon’ble Supreme Court (supra), we hold that the assessee has sufficient interest free funds in the shape of partners capital to ma…

Shridev Procon Ltd., (Earlier Known As Dev Procon Ltd), Ahmedabad vs. The DCIT, Central Circle-2(1), Ahmedabad

In the result, the appeal of the assessee is partly allowed

ITA 300/AHD/2020[2015-16]Status: DisposedITAT Ahmedabad11 Dec 2024AY 2015-16

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.300/Ahd/2020 िनधा"रण वष" /Assessment Year : 2015-16 Shridev Procon Limited Deputy Commissioner Of बनाम/ (Earlier Known As Dev Procon Income Tax, V/S. Limited) Central Circle – 2 (1) Dev House Ahmedabad B/H. Rajpat Club, S.G.Highway Ahmedabad – 380 052 "थायी लेखा सं./Pan: Aaccd 1788 P (अपीलाथ%/ Appellant) (&' यथ%/ Respondent) Assessee By : Shri Dhrunal Bhatt, Ar & Shri Gulab Thakor, Ar Revenue By : Ms. Ketaki Desai, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 03/12/2024 घोषणा की तारीख /Date Of Pronouncement: 11/12/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Appellant: Shri Dhrunal Bhatt, AR &For Respondent: Ms. Ketaki Desai, Sr.DR

Section 143(1)Section 143(3)Section 36(1)(iii)Section 36(1)(va)Section 37Section 68

…nce the assessee has sufficient interest free funds to lend any addition made by AO is not justified. The AR placed reliance on following decisions of co- ordinate bench which followed the decision of Hon’ble Supreme Court in case of Reliance Industries Ltd. (410 ITR 466): - Chetankumar Raojibhai Patel (ITA No. 533/Ahd/2020) - SidiqbhaiUsmanbhai Kaliwala (ITA No. 1945/Ahd/2018) 17. We have carefully considered the submissions made by the AR, the findings of the AO, and the decision of the CIT(A) in this matter. The AO disallowed Rs.27,83,725/- under Section 36(1)(iii) of the Act on the grounds that substantial a…

ACIT, Circle-6(1), New Delhi vs. Chl Limited, New Delhi

In the result, appeals of the Assessee in ITA Nos

ITA 9298/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Dec 2024AY 2015-16

Bench: Before Shri Shamim Yahya & Shri Yogesh Kumar U.S.Ita No. 8777 To 8780 /Del/2019 (A.Y 2013-14 To 2016-17) Chl Limited Acit The Hotel Surya New Circle-6(1) Friends Colony, Vs. New Delhi New Delhi Pan No: Aaacc2587M (Appellant) (Respondent) Acit Chl Limited Circle-6(1) The Hotel Surya New New Delhi Vs. Friends Colony, New Delhi Pan No: Aaacc2587M (Appellant) (Respondent) Appellant By Sh. Satish Khosla, Adv, Sh. Manish Malik, Adv & Sh. Pankaj Jain, Ar Respondent By Sh. Rajesh Kumar Dhanesta, Sr. Dr Date Of Hearing 06/11/2024 Date Of Pronouncement 10/12/2024

Section 14ASection 36(1)(iii)

…nsel for the Assessee relied on the following Judgments and sought for allowing the Grounds of the Assessee and prayed for dismissal of the Ground of the Revenue: - a) South Indian Bank Vs. CIT-(2001) 438 ITR 1(SC) b) CIT (LTU) Vs. Reliance Industries Ltd.-410 ITR 466(SC) 3.4. Per contra, the Department's Representative relying on the Assessment Orders sought for dismissal of the Grounds of the Assessee and prayed for allowing the Ground of the Revenue. CHL Ltd. Vs. ACIT& ACIT Vs. CHL Ltd 4. We have heard both the parties and perused the material available on record. It is not in dispute that the Assessee ha…

Chl Limited, New Delhi vs. ACIT, Circle-6(1), New Delhi

In the result, appeals of the Assessee in ITA Nos

ITA 8780/DEL/2019[2016-17]Status: DisposedITAT Delhi10 Dec 2024AY 2016-17

Bench: Before Shri Shamim Yahya & Shri Yogesh Kumar U.S.Ita No. 8777 To 8780 /Del/2019 (A.Y 2013-14 To 2016-17) Chl Limited Acit The Hotel Surya New Circle-6(1) Friends Colony, Vs. New Delhi New Delhi Pan No: Aaacc2587M (Appellant) (Respondent) Acit Chl Limited Circle-6(1) The Hotel Surya New New Delhi Vs. Friends Colony, New Delhi Pan No: Aaacc2587M (Appellant) (Respondent) Appellant By Sh. Satish Khosla, Adv, Sh. Manish Malik, Adv & Sh. Pankaj Jain, Ar Respondent By Sh. Rajesh Kumar Dhanesta, Sr. Dr Date Of Hearing 06/11/2024 Date Of Pronouncement 10/12/2024

Section 14ASection 36(1)(iii)

…nsel for the Assessee relied on the following Judgments and sought for allowing the Grounds of the Assessee and prayed for dismissal of the Ground of the Revenue: - a) South Indian Bank Vs. CIT-(2001) 438 ITR 1(SC) b) CIT (LTU) Vs. Reliance Industries Ltd.-410 ITR 466(SC) 3.4. Per contra, the Department's Representative relying on the Assessment Orders sought for dismissal of the Grounds of the Assessee and prayed for allowing the Ground of the Revenue. CHL Ltd. Vs. ACIT& ACIT Vs. CHL Ltd 4. We have heard both the parties and perused the material available on record. It is not in dispute that the Assessee ha…

Chl Limited, New Delhi vs. ACIT, Circle-6(1), New Delhi

In the result, appeals of the Assessee in ITA Nos

ITA 8779/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Dec 2024AY 2015-16

Bench: Before Shri Shamim Yahya & Shri Yogesh Kumar U.S.Ita No. 8777 To 8780 /Del/2019 (A.Y 2013-14 To 2016-17) Chl Limited Acit The Hotel Surya New Circle-6(1) Friends Colony, Vs. New Delhi New Delhi Pan No: Aaacc2587M (Appellant) (Respondent) Acit Chl Limited Circle-6(1) The Hotel Surya New New Delhi Vs. Friends Colony, New Delhi Pan No: Aaacc2587M (Appellant) (Respondent) Appellant By Sh. Satish Khosla, Adv, Sh. Manish Malik, Adv & Sh. Pankaj Jain, Ar Respondent By Sh. Rajesh Kumar Dhanesta, Sr. Dr Date Of Hearing 06/11/2024 Date Of Pronouncement 10/12/2024

Section 14ASection 36(1)(iii)

…nsel for the Assessee relied on the following Judgments and sought for allowing the Grounds of the Assessee and prayed for dismissal of the Ground of the Revenue: - a) South Indian Bank Vs. CIT-(2001) 438 ITR 1(SC) b) CIT (LTU) Vs. Reliance Industries Ltd.-410 ITR 466(SC) 3.4. Per contra, the Department's Representative relying on the Assessment Orders sought for dismissal of the Grounds of the Assessee and prayed for allowing the Ground of the Revenue. CHL Ltd. Vs. ACIT& ACIT Vs. CHL Ltd 4. We have heard both the parties and perused the material available on record. It is not in dispute that the Assessee ha…

Chl Limited, New Delhi vs. ACIT, Circle-6(1), New Delhi

In the result, appeals of the Assessee in ITA Nos

ITA 8778/DEL/2019[2014-15]Status: DisposedITAT Delhi10 Dec 2024AY 2014-15

Bench: Before Shri Shamim Yahya & Shri Yogesh Kumar U.S.Ita No. 8777 To 8780 /Del/2019 (A.Y 2013-14 To 2016-17) Chl Limited Acit The Hotel Surya New Circle-6(1) Friends Colony, Vs. New Delhi New Delhi Pan No: Aaacc2587M (Appellant) (Respondent) Acit Chl Limited Circle-6(1) The Hotel Surya New New Delhi Vs. Friends Colony, New Delhi Pan No: Aaacc2587M (Appellant) (Respondent) Appellant By Sh. Satish Khosla, Adv, Sh. Manish Malik, Adv & Sh. Pankaj Jain, Ar Respondent By Sh. Rajesh Kumar Dhanesta, Sr. Dr Date Of Hearing 06/11/2024 Date Of Pronouncement 10/12/2024

Section 14ASection 36(1)(iii)

…nsel for the Assessee relied on the following Judgments and sought for allowing the Grounds of the Assessee and prayed for dismissal of the Ground of the Revenue: - a) South Indian Bank Vs. CIT-(2001) 438 ITR 1(SC) b) CIT (LTU) Vs. Reliance Industries Ltd.-410 ITR 466(SC) 3.4. Per contra, the Department's Representative relying on the Assessment Orders sought for dismissal of the Grounds of the Assessee and prayed for allowing the Ground of the Revenue. CHL Ltd. Vs. ACIT& ACIT Vs. CHL Ltd 4. We have heard both the parties and perused the material available on record. It is not in dispute that the Assessee ha…

Chl Limited, New Delhi vs. ACIT, Circle-6(1), New Delhi

In the result, appeals of the Assessee in ITA Nos

ITA 8777/DEL/2019[2013-14]Status: DisposedITAT Delhi10 Dec 2024AY 2013-14

Bench: Before Shri Shamim Yahya & Shri Yogesh Kumar U.S.Ita No. 8777 To 8780 /Del/2019 (A.Y 2013-14 To 2016-17) Chl Limited Acit The Hotel Surya New Circle-6(1) Friends Colony, Vs. New Delhi New Delhi Pan No: Aaacc2587M (Appellant) (Respondent) Acit Chl Limited Circle-6(1) The Hotel Surya New New Delhi Vs. Friends Colony, New Delhi Pan No: Aaacc2587M (Appellant) (Respondent) Appellant By Sh. Satish Khosla, Adv, Sh. Manish Malik, Adv & Sh. Pankaj Jain, Ar Respondent By Sh. Rajesh Kumar Dhanesta, Sr. Dr Date Of Hearing 06/11/2024 Date Of Pronouncement 10/12/2024

Section 14ASection 36(1)(iii)

…nsel for the Assessee relied on the following Judgments and sought for allowing the Grounds of the Assessee and prayed for dismissal of the Ground of the Revenue: - a) South Indian Bank Vs. CIT-(2001) 438 ITR 1(SC) b) CIT (LTU) Vs. Reliance Industries Ltd.-410 ITR 466(SC) 3.4. Per contra, the Department's Representative relying on the Assessment Orders sought for dismissal of the Grounds of the Assessee and prayed for allowing the Ground of the Revenue. CHL Ltd. Vs. ACIT& ACIT Vs. CHL Ltd 4. We have heard both the parties and perused the material available on record. It is not in dispute that the Assessee ha…

DCIT Pondicherry Circle, Pondicherry vs. Ravikumar Distilleries Ltd., Pondicherry

Accordingly. The ground stand partly allowed

ITA 1395/CHNY/2018[2012-13]Status: DisposedITAT Chennai03 Dec 2024AY 2012-13

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1.आयकरअपील सं./ Ita No.974/Chny/2018 (िनधा)रणवष) / Assessment Year: 2012-13) M/S. Ravikumar Distilleries Limited Dcit बनाम/ #17, Kamaraj Salai, Pondicherry Circle, Vs. Pondicherry-605 011. Puducherry-605 001. "थायीलेखासं./जीआइआरसं./Pan/Gir No.Aabcr-4195-D (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2.आयकरअपील सं./ Ita No.1395/Chny/2018 (िनधा)रणवष) / Assessment Year: 2012-13) Dcit M/S. Ravikumar Distilleries Limited बनाम Pondicherry Circle, # C-9 & C-10, Industrial Estate, / Vs. Puducherry-605 001. Thattanchavady, Pondicherry-605 009. "थायीलेखासं./जीआइआरसं./Pan/Gir No.Aabcr-4195-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Assessee By : Shri N. Arjun Raj (Advocate) - Ld.Ar " थ"कीओरसे/Revenue By : Shri A.Sasikumar (Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 21-11-2024 घोषणाकीतारीख /Date Of Pronouncement : 03-12-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri N. Arjun Raj (Advocate) - ld.ARFor Respondent: Shri A.Sasikumar (CIT) - Ld. Sr. DR

Section 143(3)Section 14ASection 194JSection 36(1)(iii)Section 40Section 69

…आयकर अपीलीय अिधकरण “डी” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, CHENNAI माननीय "ी मनोज कुमार अ"वाल ,लेखा सद# एवं माननीय "ी मनु कुमार िग'र, "ाियक सद# के सम(। BEFORE HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM AND HON’BLE SHRI MANU KUMAR GIRI, JM 1.आयकरअपील सं./ ITA No.974/Chny/2018 (िनधा)रणवष) / Assessment Year: 2012-13) M/s. Ravikumar Distilleries Limited DCIT बनाम/ #17, Kamaraj Salai, Pondicherry Circle, Vs. Pondicherry-605 011. Puducherry-605 001. "थायीलेखासं./जीआइआरसं./PAN/GIR No.AABCR-4195-D (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2.आयकरअपील सं./ ITA No.1395/Chny/2018 (िनधा)रणवष) / Asse…

Gpa Capital Foods Private Limited, Delhi vs. Assistant Commissioner of Income Tax (OSD), Circle 10, Delhi

In the result, the appeal filed by the assessee is allowed

ITA 2846/DEL/2024[2018-19]Status: DisposedITAT Delhi29 Nov 2024AY 2018-19

Bench: Shri Pradip Kumar Kedia & Shri Vimal Kumargpa Capital Foods Pvt. Assistant Limited Vs Commissioner Of Income Tax (Osd), F-1734-1735, Dsiidc . Industrial Area, Narela Circle-10, Delhi-110 040 Delhi-110 002 Pan : Aajca 1965 A (Appellant) (Respondent)

Section 142(1)Section 143(2)Section 143(3)Section 36(1)(iii)Section 40A(2)Section 40A(2)(b)

…, the Learned AO in such circumstances is not justified in drawing presumption that in the work in progress the interest-bearing funds have been used. Such presumption is contrary to decision of Hon'ble Apex Court in the case of CIT vs Reliance Industries Ltd 410 ITR 466 (SC) dt: 02.01.2019 wherein it was held that if the interest free funds available to the assessee are sufficient to meet its investment, it could be presumed that the investments are made from the interest free funds available with the assessee and not from borrowed funds. -9- ITA No.2846/Del/2024 GPA Capital Foods Pvt. Ltd. vs. ACIT 6. Learne…

Siwana Agri Marketing Limited (Now Merged With Vital Connections LLP), Ahmedabad vs. Assistant Commissioner of Income Tax, Circle 4(1)(1), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 1094/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad27 Nov 2024AY 2017-18

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.1094/Ahd/2024 िनधा"रण वष" /Assessment Year : 2017-18 Siwana Agri Marketing Ltd. The Acit बनाम/ (Now Merged With Vital Circle-4(1)(1) V/S. Connections Llp) Ahmedabad 401, Ashopalav Apartments Near Suvidha Shopping Centre Paldi Ahmedabad – 380 007 (Gujarat) "थायी लेखा सं./Pan: Aaccs 9598 J (अपीलाथ&/ Appellant) ('( यथ&/ Respondent) Assessee By : Shri Prakash D. Shah, Ar Revenue By : Shri Atul Pandey, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 25/11/2024 घोषणा की तारीख /Date Of Pronouncement: 27/11/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Appellant: Shri Prakash D. Shah, ARFor Respondent: Shri Atul Pandey, Sr.DR

Section 143(3)Section 250Section 36(1)(iii)Section 36(2)

…, no such disallowance can be made. The AR placed reliance on the Siwana Agri Marketing Ltd. (now merged with Vital Connections LLP) vs. ACIT Asst. Year : 2017-18 judgement of Hon’ble Supreme Court in case of CIT(LTU) Vs. Reliance Industries Ltd. reported at 410 ITR 466 [2019]. 5.2. The AR also argued that the reliance placed by the AO and CIT(A) on older judgments such as S.A. Builders v. CIT [Appeal (civil) 5811 of 2006 (SC)] was misplaced in light of the later, the Hon’ble Supreme Court ruling in Reliance Industries Ltd. 5.3. Regarding the ground relating to sundry balances written off, the AR stated that a…

Dy. Commissioner of Income Tax, Aayakar Bhawan vs. Rockman Industries Limited, Focal Point

In the result order of CIT(A) is sustained as passed and the appeal of the Revenue is partly allowed for statistical purposes

ITA 84/CHANDI/2024[2020-21]Status: DisposedITAT Chandigarh25 Nov 2024AY 2020-21