How many judgments cite CIT v. Woodward Governor India (P.) Ltd.?

180 judgments on BharatTax cite CIT v. Woodward Governor India (P.) Ltd. (179 Taxmann 326), spanning 2010 to 2026.

Which sections of the Income Tax Act does CIT v. Woodward Governor India (P.) Ltd. come up under?

It is most often cited in judgments turning on Section 143(3), Section 37(1), Section 43B, Section 142(1), Section 147, Section 14A.

CIT v. Woodward Governor India (P.) Ltd.

179 Taxmann 326Supreme Court of India2009#530 most cited

What is CIT v. Woodward Governor India (P.) Ltd. authority for?

Realized hedging losses on forward contracts are allowable deductions, and foreign exchange losses incurred in relation to External Commercial Borrowings (ECBs) are allowable business deductions under Section 37(1) of the Income-tax Act.

180

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2010 to 2026.

Also referred to as

CIT v. Woodward Governor India (P.) Ltd. · Section 37(1) · foreign exchange loss · forex loss · hedging loss · forward contracts · External Commercial Borrowings · ECB · business expenditure · allowability of loss · mercantile system

Also reported as

284 ITR 584

Sections most often in play

Section 143(3)Section 37(1)Section 43B Section 142(1)Section 147 Section 14A Section 263 Section 43AA

Issues it is cited on

section 145(1)section 43a section 43(5)section 145(2)strategic investment mercantile system of accounting section 35d profits and gains of business or profession section 30 icds put to use enduring benefit

Judgments citing CIT v. Woodward Governor India (P.) Ltd.

ASSITANT COMMISSIONER OF INCOME TAX , DEHRADUN vs. POWER MACHINES, NEW DELHI

In the result, appeal preferred by the revenue is dismissed

ITA 133/DDN/2024[2013-14]Status: DisposedITAT Dehradun27 Feb 2026AY 2013-14

Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI S. RIFAUR RAHMAN (Accountant Member)

For Appellant: Shri Ansaul Sachar, AdvFor Respondent: Sh. Mohan Lal Joshi, Sr. DR

Section 143(3)Section 144Section 271(1)(c)Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘DB’: NEW DELHI. BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ACIT vs. Power Machines International Taxation 24 Ferozeshah Road Aayakar Bhawan 13A New Delhi Subhash Road, Dehradun (PAN: AADCP2816R) (APPELLANT) (RESPONDENT) ASSESSEE BY: Shri Ansaul Sachar, Adv. REVENUE BY: Sh. Mohan Lal Joshi, Sr. DR Date of Hearing: 14.01.2026 Date of Order : 27.02.2026 ORDER PER S. RIFAUR RAHMAN, ACCOUNTANT MEMBER : The Revenue has filed appeal against the order of the Learned Commissioner of Income Tax (Appeals), Noida…

NOMURA CAPITAL (INDIA) PRIVATE LIMITED ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 7(1)(1), MUMBAI

In the result, grounds raised by the assessee are allowed

ITA 2851/MUM/2025[2012-13]Status: DisposedITAT Mumbai05 Feb 2026AY 2012-13

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

For Appellant: Shri Madhur Agarwal, AdvocateFor Respondent: Shri Leyaqat Ali Aafaqui, Sr. DR

Section 143(3)Section 145

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2012-13 Nomura Capital (India) Private Deputy Commissioner of Income Limited Tax - Circle -7(1)(1), Level 11 Ceejay House, Dr Mumbai Annie Besant Road, Plot F, Vs. Shiv Sagar Estate Worli, Mumbai – 400 018 (PAN: AADCN0596Q) (Appellant) (Respondent) Present for: Assessee : Shri Madhur Agarwal, Advocate Revenue : Shri Leyaqat Ali Aafaqui, Sr. DR Date of Hearing : 11.11.2025 Date of Pronouncement : 05.02.2026 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This a…

DCIT, CIRCLE-1 & TPS, HUBBALLI vs. HUBLI SCAN CENTRE PVT. LTD., DHARWAD

In the result the grounds raised by the learned assessing officer are allowed as indicated above

ITA 554/BANG/2025[2018]Status: DisposedITAT Bangalore15 Dec 2025

Bench: Shri Prashant Maharishi, Vice – & Shri Keshav Dubeyassessment Year : 2018-19 M/S. Hubli Scan Centre Pvt. The Deputy Commissioner Ltd., Of Income Tax, 6-13 Lgf, Eureka Junction, Circle-1 & Tps, Travelers Bungalow Road Vs. Hubballi Dharwad - 580029 Pan: Aaach9520M Appellant Respondent

For Appellant: Shri Chytanya V Mudrabettu, Advocate

Section 143(3)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE – PRESIDENT AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year : 2018-19 M/s. Hubli Scan Centre Pvt. The Deputy Commissioner Ltd., of Income Tax, 6-13 LGF, Eureka Junction, Circle-1 & TPS, Travelers Bungalow Road Vs. Hubballi Dharwad - 580029 PAN: AAACH9520M APPELLANT RESPONDENT Assessee by : Shri Chytanya V Mudrabettu, Advocate : Shri Balusamy N - JCIT Revenue by Date of Hearing : 23-09-2025 Date of Pronouncement : 15-12-2025 ORDER PER PRASHANT MAHARISHI, VICE – PRESIDENT 1. ITA No. 554/Bang/2025 is filed by Dep…

ASSISTANT COMMISSIONER OF INCOME TAX, NEW DELHI vs. LURGI INDIA INTERNATIONAL SERVICES PRIVATE LIMITED, NEW DELHI

In the result, the appeal of Revenue is dismissed as above

ITA 5826/DEL/2024[2018-19]Status: DisposedITAT Delhi26 Nov 2025AY 2018-19

Bench: allowing carry forward of losses.”

Section 142(1)Section 37Section 79

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’: NEW DELHI BEFORESHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER ITA No.5826/Del/2024, A.Y. 2018-19 Asstt. Commissioner of Vs. Lurgi IndianInternational Income Tax, Circle-13(1), Services Private Limited, Room No. 316A A-24/10 Mohan Coop. C. R. Building, I P Estate, Industrial Estate, Mathura New Delhi Road, New Delhi-110044 PAN: AABCL2352C (Appellant) (Respondent) Appellant by Shri Manish Gupta, Sr. DR Shri Ajay Kumar Arora, Sr. DR Respondent by Shri Tapan Misra, Advocate Shri Shubham Jain, Advocate Date of Hear…

HYDERABAD YADGIRI TOLLWAY PRIVATE LIMITED,AHMEDABAD vs. THE PR.CIT-1, AHMEDABAD

The appeal of the assessee is dismissed

ITA 1332/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad30 Oct 2025AY 2018-19

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinhaassessment Year: 2018-19

Section 143Section 143(3)Section 263Section 43A

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH, AHMEDABAD BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER Assessment Year: 2018-19 Hyderabad Yadgiri Tollway Principal Commissioner of Private Limited, Income Tax-1, Sadbhav House, Aayakar Bhavan (Vejalpur), Opp. Law Garden Police Nr. Sachin Tower, Chowki, 100 Foot Road, Vs. Ellisbridge, Anandnagar-Prahladnagar Ahmedabad – 380 006. Road, (Gujarat). Ahmedabad – 380 015. [PAN – AACCH 3521 J] (Gujarat) (Appellant) (Respondent) Assessee by Shri Dhinal Shah, AR Revenue by Shri R. P. Rastogi, CIT-DR Date of Hearing 24.…