CIT v. YD Ventures Ltd.

437 ITR 81High Court2021#24991 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2025 to 2025.

Issues it is cited on

section 80abretention moneycomputer assisted scrutiny selectionsection 14a(1)clarificatory amendmentsection 253(3)section 80ia(4)section 80cextension of limitationsection 129section 80icsection 10(34)

Judgments citing CIT v. YD Ventures Ltd.

ACIT, Range-I, Lucknow vs. M/S Apco Infratech Pvt. Ltd., Lucknow

ITA 454/LKW/2020[2017-18]Status: DisposedITAT Lucknow02 Apr 2025AY 2017-18

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 143(1)Section 143(2)Section 143(3)Section 80I

…he year in which the expenditure is incurred. The Court observed that the expenses should be attributed to the investment made in exempt income, and the AO should apply Rule 8D where the expenditure is not directly identifiable. CIT v. YD Ventures Ltd. (2021) 437 ITR 81 (Delhi): The Delhi High Court affirmed that the interest on borrowed funds, when invested in funds generating exempt dividend income, is disallowable under Section 14A. The Court upheld the principle that any expenditure incurred to earn exempt income must be disallowed, irrespective of whether the exempt income is received in the relevant year or…

ACIT, Range-I, Lucknow vs. M/S Apco Infratech Pvt. Ltd., Lucknow

ITA 453/LKW/2020[2016-17]Status: DisposedITAT Lucknow02 Apr 2025AY 2016-17

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 143(1)Section 143(2)Section 143(3)Section 80I

…he year in which the expenditure is incurred. The Court observed that the expenses should be attributed to the investment made in exempt income, and the AO should apply Rule 8D where the expenditure is not directly identifiable. CIT v. YD Ventures Ltd. (2021) 437 ITR 81 (Delhi): The Delhi High Court affirmed that the interest on borrowed funds, when invested in funds generating exempt dividend income, is disallowable under Section 14A. The Court upheld the principle that any expenditure incurred to earn exempt income must be disallowed, irrespective of whether the exempt income is received in the relevant year or…

M/S. Apco Infratech Pvt. Ltd., Lucknow vs. ACIT-I, Lucknow

In the result, appeals vide I

ITA 357/LKW/2020[2017-18]Status: DisposedITAT Lucknow02 Apr 2025AY 2017-18

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 143(1)Section 143(2)Section 143(3)Section 80I

…e year in which the expenditure is incurred. The Court observed that the expenses should be attributed to the investment made in exempt income, and the AO should apply Rule 8D where the expenditure is not directly identifiable. CIT v. YD Ventures Ltd. (2021) 437 ITR 81 (Delhi): The Delhi High Court affirmed that the interest on borrowed funds, when invested in funds generating exempt dividend income, is disallowable under Section 14A. The Court upheld the principle that any expenditure incurred to earn exempt income must be disallowed, irrespective of whether the exempt income is received in the relevant year or…

CIT v. YD Ventures Ltd. (437 ITR 81) — Cited in 3 Judgments | BharatTax