CIT v. V.S Dempo & Co. (P.) Ltd.

115 CTR 163High Court1993#22070 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2023 to 2025.

Sections most often in play

Section 10B(2)(c)Section 143(3)Section 145Section 14ASection 195Section 195(1)Section 195(2)Section 195(3)

Issues it is cited on

section 14atransfercompanysection 14indiabusinessdocumentinterest

Judgments citing CIT v. V.S Dempo & Co. (P.) Ltd.

T vs. Motor Company Ltd., Chennaivs.ACIT, Chennai

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

ITA 672/CHNY/2017[2012-13]Status: DisposedITAT Chennai24 Jan 2025AY 2012-13

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकरअपीलसं./Ita No.672/Chny/2017 िनधा"रणवष"/Assessment Year: 2012-13 M/S.Tvs Motor Co. Ltd., V. The Acit, No.29, Haddows Road, Corporate Circle – 3(1), Chennai-600 006. Chennai. [Pan: Aaacs 7032 B] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Vikram VijayaraghavanFor Respondent: Shri A. Sasikumar, CIT
Section 143(3)

…h Court in the case of CIT v. V.S. Dempo& 1 and the Hon'ble Bombay High Court in the case of CIT v. V.S. Dempo& 1 and the Hon'ble Bombay High Court in the case of CIT v. V.S. Dempo& Co. (P.) Ltd. [1994] 72 Co. (P.) Ltd. [1994] 72 Taxman 134/206 ITR 291/[1993] 115 CTR 163. Taxman 134/206 ITR 291/[1993] 115 CTR 163. 15. In view of the above, we hold that the assessee is entitled to claim 15. In view of the above, we hold that the assessee is entitled to claim 15. In view of the above, we hold that the assessee is entitled to claim the amortization of premium paid on foreign exchange contracts the amortization of pr…

DCIT, Central Circle-20, New Delhi vs. Avantha Realty Ltd (Previous Known As Janpath Investment & Holding Ltd), Delhi

In the result, the appeal of the assessee as well as of the revenue are dismissed

ITA 1333/DEL/2022[2004-05]Status: DisposedITAT Delhi09 Jun 2023AY 2004-05

Bench: Shri Chandra Mohan Garg & Dr. B.R.R. Kumarassessment Year: 2004-05 The Dcit, Central Circle-20, Delhi Avantha Realty Ltd., (Previous Known As Janpath Vs. Investment & Holding Ltd.) 124, Thapar House, Janpath, Central Delhi 110001 Pan Aaacj 8030 A (Appellant) (Respondent) Assessment Year: 2004-05 Avantha Realty Ltd., The Dcit, Central Circle-20, Delhi (Previous Known As Janpath Investment & Holding Ltd.) Vs. 124, Thapar House, Janpath, Central Delhi 110001 Pan Aaacj 8030 A (Appellant) (Respondent)

For Appellant: Shri Upvan Gupta, Adv

…as it is incidental to the nature of business therefore the ld. CIT(A) was right in allowing relief to the assessee. The ld. counsel also placed reliance on the judgment of the Hon’ble Bombay High Court in the case of CIT vs. V.S Dempo & Co. (P.) Ltd. (1993) 115 CTR 163 (Bom.). 13. On careful consideration of above submission, first of all, we note that the Assessing Officer has not doubted the quantum and reason that the assessee sustained loss on fluctuation of foreign currency rates of Rs. 16,06,000/-. It is noted by the Assessing Officer that the assessee company is non banking financial company and it prov…

Avantha Realty Limited (Previously Known As Janpath Investment & Holding Ltd.), Gurgaon vs. ACIT Central Circle-20, Delhi

In the result, the appeal of the assessee as well as of the revenue are dismissed

ITA 1196/DEL/2022[2004-2005]Status: DisposedITAT Delhi09 Jun 2023AY 2004-2005

Bench: Shri Chandra Mohan Garg & Dr. B.R.R. Kumarassessment Year: 2004-05 The Dcit, Central Circle-20, Delhi Avantha Realty Ltd., (Previous Known As Janpath Vs. Investment & Holding Ltd.) 124, Thapar House, Janpath, Central Delhi 110001 Pan Aaacj 8030 A (Appellant) (Respondent) Assessment Year: 2004-05 Avantha Realty Ltd., The Dcit, Central Circle-20, Delhi (Previous Known As Janpath Investment & Holding Ltd.) Vs. 124, Thapar House, Janpath, Central Delhi 110001 Pan Aaacj 8030 A (Appellant) (Respondent)

For Appellant: Shri Upvan Gupta, Adv

…as it is incidental to the nature of business therefore the ld. CIT(A) was right in allowing relief to the assessee. The ld. counsel also placed reliance on the judgment of the Hon’ble Bombay High Court in the case of CIT vs. V.S Dempo & Co. (P.) Ltd. (1993) 115 CTR 163 (Bom.). 13. On careful consideration of above submission, first of all, we note that the Assessing Officer has not doubted the quantum and reason that the assessee sustained loss on fluctuation of foreign currency rates of Rs. 16,06,000/-. It is noted by the Assessing Officer that the assessee company is non banking financial company and it prov…

CIT v. V.S Dempo & Co. (P.) Ltd. (115 CTR 163) — Cited in 3 Judgments | BharatTax