CIT v. Weizmann Homes Ltd.

33 Taxmann.com 171High Court2013#10020 most cited

What is CIT v. Weizmann Homes Ltd. authority for?

Lease equalization charges can be added back to book profits for calculating tax liability under Section 115JA when the Assessing Officer adjusts book profits.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2026.

Also referred to as

CIT v. Weizmann Homes Ltd. · 357 ITR 74 · Section 115JA · book profits · lease equalization charges · added back · assessing officer · tax liability · Karnataka High Court

Also reported as

357 ITR 74

Sections most often in play

Section 143(3)Section 14ASection 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)Section 80GSection 115JASection 147

Issues it is cited on

section 36(1)(viia)(c)section 36(1)(via)section 80g(2)(a)proximate nexussection 80g(2)section 80jsection 36(1)(viii)management feessection 114section 36(1)(viia)csr expendituresection 135

Judgments citing CIT v. Weizmann Homes Ltd.

JCIT(OSD), Range-10, New Delhi, C.R. Building ITO vs. Rural Electrification Corporation Ltd., Kasturba Nagar

ITA 609/DEL/2025[2020-21]Status: DisposedITAT Delhi12 Feb 2026AY 2020-21

Bench: Shris.Rifaur Rahman & Shri Anubhav Sharmarec Limited, C/O D-22, Second Floor, South Extension 1, New Delhi – 110 049

For Appellant: Shri Ashwani Taneja, AdvocateFor Respondent: Ms. Pooja Swroop, CITDR
Section 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘B': NEW DELHI. BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI ANUBHAV SHARMA, JUDICIAL MEMBER REC Limited, C/o D-22, Second Floor, South Extension 1, New Delhi – 110 049 ITA No.319/Del/2025 (Assessment Year: 2018-19) ITA No.320/Del/2025 (Assessment Year: 2019-20) VS. ACIT – 10 (OSD), Delhi. JCIT – 10 (OSD), Delhi. (APPELLANT) ITA No.577/Del/2025 (Assessment Year: 2018-19) ITA No.578/Del/2025 (Assessment Year: 2019-20) VS, Rural Electrification Corporation Ltd., Core-4, Scope Complex, Kasturba Nagar, 7 Lodhi Road, East Delhi 110003 (PAN :AAACR4512R) ASSES…

JCIT(OSD), Range-10, New Delhi, C.R. Building ITO vs. Rural Electrification Corporation Ltd., Kasturba Nagar

ITA 579/DEL/2025[2021-22]Status: DisposedITAT Delhi12 Feb 2026AY 2021-22

Bench: Shris.Rifaur Rahman & Shri Anubhav Sharmarec Limited, C/O D-22, Second Floor, South Extension 1, New Delhi – 110 049

For Appellant: Shri Ashwani Taneja, AdvocateFor Respondent: Ms. Pooja Swroop, CITDR
Section 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘B': NEW DELHI. BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI ANUBHAV SHARMA, JUDICIAL MEMBER REC Limited, C/o D-22, Second Floor, South Extension 1, New Delhi – 110 049 ITA No.319/Del/2025 (Assessment Year: 2018-19) ITA No.320/Del/2025 (Assessment Year: 2019-20) VS. ACIT – 10 (OSD), Delhi. (PAN :AAACR4512R) JCIT – 10 (OSD), Delhi. ITA No.577/Del/2025 (Assessment Year: 2018-19) ITA No.578/Del/2025 (Assessment Year: 2019-20) VS, Rural Electrification Corporation Ltd., Core-4, Scope Complex, Kasturba Nagar, 7 Lodhi Road, East Delhi 110003 (PAN : AAACR4512R…

JCIT(OSD), Range-10, New Delhi, Cr Building ITO vs. Rural Electrification Corporation Ltd., Kasturba Nagar

ITA 578/DEL/2025[2019-20]Status: DisposedITAT Delhi12 Feb 2026AY 2019-20

Bench: Shris.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Ashwani Taneja, AdvocateFor Respondent: Ms. Pooja Swroop, CITDR
Section 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘B': NEW DELHI. BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI ANUBHAV SHARMA, JUDICIAL MEMBER REC Limited, C/o D-22, Second Floor, South Extension 1, New Delhi – 110 049 ITA No.319/Del/2025 (Assessment Year: 2018-19) ITA No.320/Del/2025 (Assessment Year: 2019-20) VS. ACIT – 10 (OSD), Delhi. (PAN :AAACR4512R) JCIT – 10 (OSD), Delhi. ITA No.577/Del/2025 (Assessment Year: 2018-19) ITA No.578/Del/2025 (Assessment Year: 2019-20) VS, Rural Electrification Corporation Ltd., Core-4, Scope Complex, Kasturba Nagar, 7 Lodhi Road, East Delhi 110003 (PAN : AAACR451…

JCIT(OSD), Range-10, New Delhi, ITO C.R. Building vs. Rural Electrification Corporation Ltd., Kasturba Nagar

ITA 577/DEL/2025[2018-19]Status: DisposedITAT Delhi12 Feb 2026AY 2018-19

Bench: Shris.Rifaur Rahman & Shri Anubhav Sharmarec Limited, C/O D-22, Second Floor, South Extension 1, New Delhi – 110 049

For Appellant: Shri Ashwani Taneja, AdvocateFor Respondent: Ms. Pooja Swroop, CITDR
Section 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘B': NEW DELHI. BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI ANUBHAV SHARMA, JUDICIAL MEMBER REC Limited, C/o D-22, Second Floor, South Extension 1, New Delhi – 110 049 ITA No.319/Del/2025 (Assessment Year: 2018-19) ITA No.320/Del/2025 (Assessment Year: 2019-20) VS. ACIT – 10 (OSD), Delhi. (PAN :AAACR4512R) JCIT – 10 (OSD), Delhi. ITA No.577/Del/2025 (Assessment Year: 2018-19) ITA No.578/Del/2025 (Assessment Year: 2019-20) VS, Rural Electrification Corporation Ltd., Core-4, Scope Complex, Kasturba Nagar, 7 Lodhi Road, East Delhi 110003 (PAN : AAACR4512R…

Rec Limited, New Delhi vs. ACIT-10 (OSD), Delhi, New Delhi

ITA 320/DEL/2025[2019-20]Status: DisposedITAT Delhi12 Feb 2026AY 2019-20

Bench: Shri S. Rifaur Rahman & Shri Anubhav Sharmarec Limited, C/O D-22, Second Floor, South Extension 1, New Delhi – 110 049

For Appellant: Shri Ashwani Taneja, AdvocateFor Respondent: Ms. Pooja Swroop, CITDR
Section 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘B': NEW DELHI. BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI ANUBHAV SHARMA, JUDICIAL MEMBER REC Limited, C/o D-22, Second Floor, South Extension 1, New Delhi – 110 049 ITA No.319/Del/2025 (Assessment Year: 2018-19) ITA No.320/Del/2025 (Assessment Year: 2019-20) VS. ACIT – 10 (OSD), Delhi. (PAN :AAACR4512R) JCIT – 10 (OSD), Delhi. ITA No.577/Del/2025 (Assessment Year: 2018-19) ITA No.578/Del/2025 (Assessment Year: 2019-20) VS, Rural Electrification Corporation Ltd., Core-4, Scope Complex, Kasturba Nagar, 7 Lodhi Road, East Delhi 110003 (PAN : AAACR451…

DCIT, C-1(1)(1), Bengaluru vs. M/S. Bangalore International Airport Limited, Bengaluru

In the result, the CO filed by the assessee is partly allowed for statistical purposes

ITA 1401/BANG/2024[2021-22]Status: DisposedITAT Bangalore04 Sept 2025AY 2021-22

Bench: Shri Waseem Ahmed & Shri Soundararajan Kassessment Year: 2021-22

For Appellant: Shri T Suryanarayana, AdvocateFor Respondent: Shri Shivanand H Kalakeri, CIT

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K, JUDICIAL MEMBER Assessment Year: 2021-22 The Dy./Astt. Commissioner of Income Vs. Ms. Bangalore International Tax, Airport Limited, Circle – 2(1)(1), Alpha 2, Administrate Block, Bengaluru. Kempegowda International Airport, Bangalore International Airport S.O, Bangalore International Airport, Bangalore. PAN – AABCB 8973 D APPELLANT RESPONDENT CO No.33/Bang/2024 Assessment Year: 2021-22 Ms. Bangalore International Airport Vs. The Dy./Astt. Commissioner of Income Tax, Limited, Circle –…

M/S. Bangalore International Airport Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle- 1(1)(2), Bangalore

The appeal of the assessee is partly allowed

ITA 567/BANG/2020[2012-13]Status: DisposedITAT Bangalore21 Jun 2022AY 2012-13

Bench: Shri N V Vasudevan & Ms. Padmavathy Sassessment Year : 2012-13

For Appellant: Smt. Tanmayee Rajkumar, AdvocateFor Respondent: Shri Sanjay Kumar S.R., CIT(ITAT), Bengaluru
Section 115JSection 143(3)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N V VASUDEVAN, VICE PRESIDENT AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER Assessment year : 2012-13 Bangalore International Airport Ltd., Vs. The Deputy Commissioner Alpha 2, Administration Block, of Income Tax, Kempegowda International Airport, Circle 1(1)(2), Devanhalli, Bangalore – 560 300. Bengaluru. PAN: AABCB 8973D APPELLANT RESPONDENT Appellant by : Smt. Tanmayee Rajkumar, Advocate Respondent by : Shri Sanjay Kumar S.R., CIT(ITAT), Bengaluru. Date of hearing : 16.06.2022 Date of Pronouncement : 21.06.2022 O R D E R Per Padmavathy S., Ac…

M/S. Icds Limited vs. The Deputy Commissioner of Income-Tax

In the result, the appeal fails and is hereby dismissed

ITA/678/2017HC Karnataka03 Aug 2021

Bench: ALOK ARADHE,HEMANT CHANDANGOUDAR

Section 115JSection 145Section 211Section 260

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 3RD DAY OF AUGUST 2021 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR.JUSTICE HEMANT CHANDANGOUDAR I.T.A. NO.678 OF 2017 BETWEEN: M/S. ICDS LIMITED SYNDICATE HOUSE MANIPAL - 576104 REP. BY ITS WHOLETIME DIRECTOR SRI. T. MOHANDA PAI AGED 84 YEARS S/O DR. T.M.A. PAI PAN:AAACI43554. ... APPELLANT (BY MISS/SMT. JINITHA CHATTERJEE, ADV., FOR SRI. S. PARTHASARATHI, ADV.) AND: THE DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE-1 UDUPI RANGE, CANARA TOWERS MISSION HOSPITAL ROAD UDUPI-576101.…

Commissioner of Income Tax Delhi vs. M/S Mgf India Ltd

ITA/378/2004HC Delhi21 Feb 2018

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 115JSection 260A

…ITA 378/2004 & ITA 76/2007 Page 1 of 10 * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: 09.11.2017 Pronounced on: 21.02.2018 + ITA 378/2004 COMMISSIONER OF INCOME TAX, DELHI …. Appellant Through: Sh. Rahul Chaudhary, Advocate. versus M/S. MGF INDIA LTD. .... Respondent Through: Sh. Satyen Sethi, Sh. Arta Trana Panda and Ms. Gargi Sethee, Advocates. + ITA 76/2007 COMMISSIONER OF INCOME TAX, DELHI …. Appellant Through: Sh. Rahul Chaudhary, Advocate. versus M/S. MOTOR AND GENERAL FINANCE LTD. .... Respondent Through: S…

DCIT, Udupi vs. M/S Icds Ltd., Manipal

In the result, the appeals filed by the revenue are allowed

ITA 1025/BANG/2016[1998-99]Status: DisposedITAT Bangalore02 May 2017AY 1998-99

Bench: Shri Inturi Rama Rao & Shri Sudhanshu Srivastava

For Appellant: Shri R.N.Siddappaji, Addl.CITFor Respondent: Mrs.Sheetal Borker, Advocate
Section 115JSection 143(3)Section 260A

…Pursuant to the order of the Hon’ble High Court of Karnataka, the AO passed assessment order u/s 143(3) r.w.s. 260A of the Act, vide order dated 11/02/2015. Following the decision of the Hon’ble Karnataka High Court in the case of CIT vs. Weizmann Homes Ltd. (357 ITR 74) and the co-ordinate bench decision in the case of Citi Financial Retail Services (India) Ltd., [TC (A) No.701 of 2009 dated 31/08/2009] added back lease equalization charges of Rs.11,09,04,763/- to the book profits for the purpose of computing tax liability under 115JA of the Act. 5. Being aggrieved, the assessee filed an appeal before the CIT(A…

Hathway in vs. Ts Pvt Ltd

Appeal is allowed

ITA 6011/MUM/2003[1998 - 99]Status: DisposedITAT Mumbai01 Feb 2017
For Appellant: Shri Niraj ShethFor Respondent: Shri S.K. Mishra-Sr.-DR
Section 115Section 145Section 154Section 254(1)

…there was reduction in the reserve during the year under consideration, that necessary entries were made in the P&L account. He 2 6011/M/03;6531/M/03;6532/M/03;6012/M/03&7026/M/04- M/s.Hathway Investment P.Ltd. relied upon the case of Weizmann Homes Ltd. (357 ITR 74) of the Hon’ble Karnataka High Court.The Departmental Representative(DR) supported the order of the FAA. 2.3.We have heard the rival submissions and perused the material before us. We find that the AO/FAA were of the opinion that LER could not be adjusted for computing the book profit as adjusted by the assessee in its books of accounts,that they…