CIT v. Tata Iron & Steels Co. Ltd.

2 SCC 366Reported decision1998#12362 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2023 to 2023.

Issues it is cited on

section 41(1)(a)waiver of loansection 43(6)(c)section 43(b)section 43(6)section 43(1)section 155written down valuesection 41(1)section 41section 30profits and gains of business or profession

Judgments citing CIT v. Tata Iron & Steels Co. Ltd.

S T I India Ltd., Indore vs. ACIT-5(1), Indore

Appeals are disposed of as under:

ITA 850/IND/2019[2013-14]Status: DisposedITAT Indore24 Aug 2023AY 2013-14

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

…view of the above, we do not find any infirmity in the order of the CIT(A) and the same is hereby upheld and the ground of revenue is dismissed.” 15. Ld. AR also relied upon the decision of Hon’ble Supreme Court in CIT Vs. Tata Iron & Steels Co. Ltd. (1998) 2 SCC 366, the relevant paragraphs are re-produced below: “4. Coming to the questions raised, we find it difficult to follow how the manner of repayment of loan can affect the cost of the assets acquired by the assessee. What is the actual cost must depend on the amount paid by the assessee to acquire the asset. The amount may have been borrowed by the asse…

ACIT-5(1), Indore vs. S T I India Ltd., Indore

Appeals are disposed of as under:

ITA 784/IND/2019[2013-14]Status: DisposedITAT Indore24 Aug 2023AY 2013-14

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

…view of the above, we do not find any infirmity in the order of the CIT(A) and the same is hereby upheld and the ground of revenue is dismissed.” 15. Ld. AR also relied upon the decision of Hon’ble Supreme Court in CIT Vs. Tata Iron & Steels Co. Ltd. (1998) 2 SCC 366, the relevant paragraphs are re-produced below: “4. Coming to the questions raised, we find it difficult to follow how the manner of repayment of loan can affect the cost of the assets acquired by the assessee. What is the actual cost must depend on the amount paid by the assessee to acquire the asset. The amount may have been borrowed by the asse…

ACIT-5(1), Indore vs. S T I India Ltd., Indore

Appeals are disposed of as under:

ITA 24/IND/2019[2015-16]Status: DisposedITAT Indore24 Aug 2023AY 2015-16

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

…view of the above, we do not find any infirmity in the order of the CIT(A) and the same is hereby upheld and the ground of revenue is dismissed.” 15. Ld. AR also relied upon the decision of Hon’ble Supreme Court in CIT Vs. Tata Iron & Steels Co. Ltd. (1998) 2 SCC 366, the relevant paragraphs are re-produced below: “4. Coming to the questions raised, we find it difficult to follow how the manner of repayment of loan can affect the cost of the assets acquired by the assessee. What is the actual cost must depend on the amount paid by the assessee to acquire the asset. The amount may have been borrowed by the asse…

ACIT-5(1), Indore vs. S T I India Ltd., Indore

Appeals are disposed of as under:

ITA 23/IND/2019[2014-15]Status: DisposedITAT Indore24 Aug 2023AY 2014-15

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

…view of the above, we do not find any infirmity in the order of the CIT(A) and the same is hereby upheld and the ground of revenue is dismissed.” 15. Ld. AR also relied upon the decision of Hon’ble Supreme Court in CIT Vs. Tata Iron & Steels Co. Ltd. (1998) 2 SCC 366, the relevant paragraphs are re-produced below: “4. Coming to the questions raised, we find it difficult to follow how the manner of repayment of loan can affect the cost of the assets acquired by the assessee. What is the actual cost must depend on the amount paid by the assessee to acquire the asset. The amount may have been borrowed by the asse…

ACIT-5(1), Indore vs. S T I India Ltd., Indore

Appeals are disposed of as under:

ITA 22/IND/2019[2012-13]Status: DisposedITAT Indore24 Aug 2023AY 2012-13

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

…view of the above, we do not find any infirmity in the order of the CIT(A) and the same is hereby upheld and the ground of revenue is dismissed.” 15. Ld. AR also relied upon the decision of Hon’ble Supreme Court in CIT Vs. Tata Iron & Steels Co. Ltd. (1998) 2 SCC 366, the relevant paragraphs are re-produced below: “4. Coming to the questions raised, we find it difficult to follow how the manner of repayment of loan can affect the cost of the assets acquired by the assessee. What is the actual cost must depend on the amount paid by the assessee to acquire the asset. The amount may have been borrowed by the asse…

S T I India Ltd., Indore vs. ACIT-5(1), Indore

Appeals are disposed of as under:

ITA 13/IND/2019[2015-16]Status: DisposedITAT Indore24 Aug 2023AY 2015-16

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

…view of the above, we do not find any infirmity in the order of the CIT(A) and the same is hereby upheld and the ground of revenue is dismissed.” 15. Ld. AR also relied upon the decision of Hon’ble Supreme Court in CIT Vs. Tata Iron & Steels Co. Ltd. (1998) 2 SCC 366, the relevant paragraphs are re-produced below: “4. Coming to the questions raised, we find it difficult to follow how the manner of repayment of loan can affect the cost of the assets acquired by the assessee. What is the actual cost must depend on the amount paid by the assessee to acquire the asset. The amount may have been borrowed by the asse…

S T I India Ltd., Indore vs. ACIT-5(1), Indore

Appeals are disposed of as under:

ITA 12/IND/2019[2014-15]Status: DisposedITAT Indore24 Aug 2023AY 2014-15

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

…view of the above, we do not find any infirmity in the order of the CIT(A) and the same is hereby upheld and the ground of revenue is dismissed.” 15. Ld. AR also relied upon the decision of Hon’ble Supreme Court in CIT Vs. Tata Iron & Steels Co. Ltd. (1998) 2 SCC 366, the relevant paragraphs are re-produced below: “4. Coming to the questions raised, we find it difficult to follow how the manner of repayment of loan can affect the cost of the assets acquired by the assessee. What is the actual cost must depend on the amount paid by the assessee to acquire the asset. The amount may have been borrowed by the asse…

S T I India Ltd., Indore vs. ACIT-5(1), Indore

Appeals are disposed of as under:

ITA 11/IND/2019[2012-13]Status: DisposedITAT Indore24 Aug 2023AY 2012-13

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

…view of the above, we do not find any infirmity in the order of the CIT(A) and the same is hereby upheld and the ground of revenue is dismissed.” 15. Ld. AR also relied upon the decision of Hon’ble Supreme Court in CIT Vs. Tata Iron & Steels Co. Ltd. (1998) 2 SCC 366, the relevant paragraphs are re-produced below: “4. Coming to the questions raised, we find it difficult to follow how the manner of repayment of loan can affect the cost of the assets acquired by the assessee. What is the actual cost must depend on the amount paid by the assessee to acquire the asset. The amount may have been borrowed by the asse…