What is DIT v. Escorts Cardiac Diseases Hospital authority for?

Liability for interest cannot be disallowed merely because it is treated as unascertained expenditure. The case also clarifies the distinction between interest expenditure as revenue versus capital in nature, generally allowing its deduction as revenue expenditure.

How many judgments cite DIT v. Escorts Cardiac Diseases Hospital?

59 judgments on BharatTax cite DIT v. Escorts Cardiac Diseases Hospital (300 ITR 75), spanning 2016 to 2025.

Which sections of the Income Tax Act does DIT v. Escorts Cardiac Diseases Hospital come up under?

It is most often cited in judgments turning on Section 143(3), Section 37(1), Section 115JAA, Section 144C, Section 144C(10), Section 234B.

DIT v. Escorts Cardiac Diseases Hospital (300 ITR 75)

JOSHI TECHNOLOGIES INTERNATIONAL INC INDIA PROJECTS,AHMEDABAD vs. THE ACIT (INT. TAXA-1), AHMEDABAD

In the result, all the three appeals filed by the assessee are partly allowed

ITA 81/AHD/2022[2018-19]Status: DisposedITAT Ahmedabad12 Dec 2025AY 2018-19

Bench: Dr. Brr Kumar & Ms. Suchitra Kambleita Nos. 80, 81 & 244/Ahd/2022 (Assessment Years 2017-18, 2018-19 & 2019-20)

For Appellant: Shri Vishal Kalra, A.RFor Respondent: Shri Sher Singh, CIT-D.R

Section 143(3)Section 32Section 80I

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before Dr. BRR Kumar, Vice President And Ms. Suchitra Kamble, Judicial Member ITA Nos. 80, 81 & 244/Ahd/2022 (Assessment Years 2017-18, 2018-19 & 2019-20) Joshi Technologies The ACIT, International Inc India Circle (Intl Taxn) 1, Projects, 701 Vs Ahmedabad. Parshwanath E. Square, Near Titanium Building, Prahladnagar Garden Satellite, Ahmedabad PAN: AAACJ9592P (Appellant) (Respondent) Assessee by: Shri Vishal Kalra, A.R. Revenue by: Shri Sher Singh, CIT-D.R. Date of hearing : 25-09-2025 Date of pronouncement : 12-12-2025 आदेश/ORDER Per Suchitra Kamb…

JOSHI TECHNOLOGIES INTERNATIONAL INC INDIA PROJECTS,AHMEDABAD vs. THE ACIT (INT. TAXA-1), AHMEDABAD

In the result, all the three appeals filed by the assessee are partly allowed

ITA 80/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad12 Dec 2025AY 2017-18

Bench: Dr. Brr Kumar & Ms. Suchitra Kambleita Nos. 80, 81 & 244/Ahd/2022 (Assessment Years 2017-18, 2018-19 & 2019-20)

For Appellant: Shri Vishal Kalra, A.RFor Respondent: Shri Sher Singh, CIT-D.R

Section 143(3)Section 32Section 80I

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before Dr. BRR Kumar, Vice President And Ms. Suchitra Kamble, Judicial Member ITA Nos. 80, 81 & 244/Ahd/2022 (Assessment Years 2017-18, 2018-19 & 2019-20) Joshi Technologies The ACIT, International Inc India Circle (Intl Taxn) 1, Projects, 701 Vs Ahmedabad. Parshwanath E. Square, Near Titanium Building, Prahladnagar Garden Satellite, Ahmedabad PAN: AAACJ9592P (Appellant) (Respondent) Assessee by: Shri Vishal Kalra, A.R. Revenue by: Shri Sher Singh, CIT-D.R. Date of hearing : 25-09-2025 Date of pronouncement : 12-12-2025 आदेश/ORDER Per Suchitra Kamb…

JOSHI TECHNOLOGIES INTERNATIONAL INC INDIA PROJECTS,AHMEDABAD vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE(INT.TAXN.)-1, AHMEDABAD

In the result, all the three appeals filed by the assessee are partly allowed

ITA 244/AHD/2022[2019-20]Status: DisposedITAT Ahmedabad12 Dec 2025AY 2019-20

Bench: Dr. Brr Kumar & Ms. Suchitra Kambleita Nos. 80, 81 & 244/Ahd/2022 (Assessment Years 2017-18, 2018-19 & 2019-20)

For Appellant: Shri Vishal Kalra, A.RFor Respondent: Shri Sher Singh, CIT-D.R

Section 143(3)Section 32Section 80I

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before Dr. BRR Kumar, Vice President And Ms. Suchitra Kamble, Judicial Member ITA Nos. 80, 81 & 244/Ahd/2022 (Assessment Years 2017-18, 2018-19 & 2019-20) Joshi Technologies The ACIT, International Inc India Circle (Intl Taxn) 1, Projects, 701 Vs Ahmedabad. Parshwanath E. Square, Near Titanium Building, Prahladnagar Garden Satellite, Ahmedabad PAN: AAACJ9592P (Appellant) (Respondent) Assessee by: Shri Vishal Kalra, A.R. Revenue by: Shri Sher Singh, CIT-D.R. Date of hearing : 25-09-2025 Date of pronouncement : 12-12-2025 आदेश/ORDER Per Suchitra Kamb…

BHARTI TELEMEDIA LIMITED,NEW DELHI vs. DCIT, CIRCLE-4(2), NEW DELHI

In the result, the appeals of the Assessee are allowed and appeals of the Revenue are dismissed

ITA 624/DEL/2024[2021-22]Status: DisposedITAT Delhi12 Dec 2025AY 2021-22

Bench: Shri C.N. Prasad & Shri M. Balaganesh

Section 35ASection 4

…v. Apparel Export Promotion Council: 244 ITR 734 (Del) - CIT v. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT v. Girish Mohan Ganeriwala: 260 ITR 417 (P&H) - CIT V. Dalmia Promoters Developers (P) Ltd: 200 CTR 426 (Del.) - Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del) - CIT v. Rajasthan Breweries Limited.: ITA 889/2009 (Del.)- Revenue's SLP dismissed (CC 1379/2014) - PCIT v. Quest Investment Advicors Pvt. Ltd.: (2018) 96 taxmann.com 157 (Bom.) 56. For the aforesaid reason too, the disallowance made by the assessing officer treating the liability for interest as unascertained is, in our respectful submiss…

DCIT, CIRCLE 4(2), NEW DELHI vs. M/S BHARTI TELEMEDIA LTD, NEW DELHI

In the result, the appeals of the Assessee are allowed and appeals of the Revenue are dismissed

ITA 4966/DEL/2024[2020-21]Status: DisposedITAT Delhi12 Dec 2025AY 2020-21

Bench: Shri C.N. Prasad & Shri M. Balaganesh

Section 35ASection 4

…v. Apparel Export Promotion Council: 244 ITR 734 (Del) - CIT v. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT v. Girish Mohan Ganeriwala: 260 ITR 417 (P&H) - CIT V. Dalmia Promoters Developers (P) Ltd: 200 CTR 426 (Del.) - Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del) - CIT v. Rajasthan Breweries Limited.: ITA 889/2009 (Del.)- Revenue's SLP dismissed (CC 1379/2014) - PCIT v. Quest Investment Advicors Pvt. Ltd.: (2018) 96 taxmann.com 157 (Bom.) 56. For the aforesaid reason too, the disallowance made by the assessing officer treating the liability for interest as unascertained is, in our respectful submiss…

BHARTI TELEMEDIA LIMITED,NEW DELHI vs. DCIT, CIRCLE-4(2), NEW DELHI

In the result, the appeals of the Assessee are allowed and appeals of the Revenue are dismissed

ITA 4960/DEL/2024[2020-21]Status: DisposedITAT Delhi12 Dec 2025AY 2020-21

Bench: Shri C.N. Prasad & Shri M. Balaganesh

Section 35ASection 4

…v. Apparel Export Promotion Council: 244 ITR 734 (Del) - CIT v. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT v. Girish Mohan Ganeriwala: 260 ITR 417 (P&H) - CIT V. Dalmia Promoters Developers (P) Ltd: 200 CTR 426 (Del.) - Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del) - CIT v. Rajasthan Breweries Limited.: ITA 889/2009 (Del.)- Revenue's SLP dismissed (CC 1379/2014) - PCIT v. Quest Investment Advicors Pvt. Ltd.: (2018) 96 taxmann.com 157 (Bom.) 56. For the aforesaid reason too, the disallowance made by the assessing officer treating the liability for interest as unascertained is, in our respectful submiss…

DCIT, CIRCLE 4(2), NEW DELHI vs. MS BHARTI TELEMEDIA LTD, NEW DELHI

In the result, the appeals of the Assessee are allowed and appeals of the Revenue are dismissed

ITA 4868/DEL/2024[2016-17]Status: DisposedITAT Delhi12 Dec 2025AY 2016-17

Bench: Shri C.N. Prasad & Shri M. Balaganesh

Section 35ASection 4

…v. Apparel Export Promotion Council: 244 ITR 734 (Del) - CIT v. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT v. Girish Mohan Ganeriwala: 260 ITR 417 (P&H) - CIT V. Dalmia Promoters Developers (P) Ltd: 200 CTR 426 (Del.) - Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del) - CIT v. Rajasthan Breweries Limited.: ITA 889/2009 (Del.)- Revenue's SLP dismissed (CC 1379/2014) - PCIT v. Quest Investment Advicors Pvt. Ltd.: (2018) 96 taxmann.com 157 (Bom.) 56. For the aforesaid reason too, the disallowance made by the assessing officer treating the liability for interest as unascertained is, in our respectful submiss…

MARUTI SUZUKI INDIA LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, all the three appeals of the assessee are allowed as indicated above and the appeal of Revenue is partly allowed

ITA 901/DEL/2017[2012-13]Status: DisposedITAT Delhi08 Oct 2025AY 2012-13

Bench: Shris.Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri G.C. Srivastava, Spl. Counsel for the Department

Section 143(3)Section 144CSection 144C(1)Section 144C(5)Section 14ASection 32Section 35Section 43B

…Radhasoami Satsang v. CIT 193 ITR 321(SC)  DIT (E) v. Apparel Export Promotion Council: 244 ITR 734 (Del)  CIT v. Neo Polypack (P) Ltd: 245 ITR 492 (Del.)  CIT v. Dalmia Promoters Developers (P) Ltd: 200 CTR 426 (Del.)  Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del) Reliance in this regard is also placed on following decisions where the change in treatment of nature of profits arising from sale of shares, accepted by the Department to be on account of capital gains in the earlier years, was held to be not permissible in view of the principals of consistency:  CIT v. S. Ramaamirtham: 306 ITR 239 (Mad.)…

DCIT, NEW DELHI vs. M/S. MARUTI SUZUKI INDIA LTD., NEW DELHI

In the result, all the three appeals of the assessee are allowed as indicated above and the appeal of Revenue is partly allowed

ITA 1024/DEL/2016[2011-12]Status: DisposedITAT Delhi08 Oct 2025AY 2011-12

Bench: Shris.Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri G.C. Srivastava, Spl. Counsel for the Department

Section 143(3)Section 144CSection 144C(1)Section 144C(5)Section 14ASection 32Section 35Section 43B

…Radhasoami Satsang v. CIT 193 ITR 321(SC)  DIT (E) v. Apparel Export Promotion Council: 244 ITR 734 (Del)  CIT v. Neo Polypack (P) Ltd: 245 ITR 492 (Del.)  CIT v. Dalmia Promoters Developers (P) Ltd: 200 CTR 426 (Del.)  Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del) Reliance in this regard is also placed on following decisions where the change in treatment of nature of profits arising from sale of shares, accepted by the Department to be on account of capital gains in the earlier years, was held to be not permissible in view of the principals of consistency:  CIT v. S. Ramaamirtham: 306 ITR 239 (Mad.)…

UJJAWAL SAWERA SAMITI,MEERUT vs. ITO WARD (EXEMPTION), DELHI

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 5606/DEL/2024[2019-20]Status: DisposedITAT Delhi15 Sept 2025AY 2019-20

Bench: Sh. Sudhir Kumar & Sh. Manish Agarwalassessment Year: 2019-20 Ujjawal Sawera Samiti, Vs. Ito Meerut -250001 Ward (Exemption) Pan No. Aaatu3244J Delhi (Appellant) (Respondent)

Section 11Section 12ASection 144Section 144B

…of that sort, its findings even though on question of facts will be liable to be set aside by this court.” Reliance also placed on the followings decisions: (i) Radhasoami Satsang v. CIT , 193 ITR 321 (ii) Director of Income Tax (E) v. Escorts cardic Diseases 300 ITR 75 (iii) CIT v ARJ Securities Printers 264 ITR 276 6. Ld. DR relied upon the order of the lower authorities. We have heard the parties and perused the material available on record. Ld. AR submitted that the registration of the trust never rejected. The assessee has filed the registration certificate (PB-page 22) before the authorities but there is no…

ITO, NEW DELHI vs. M/S ANSAL HOUSING & CONSTRUCTION LTD., NEW DELHI

In the result, the cross-objection filed by the assessee is dismissed

ITA 2731/DEL/2010[2007-08]Status: DisposedITAT Delhi26 Jul 2024AY 2007-08

Bench: Shri G.S.Pannu & Shri Kul Bharat[Assessment Year : 2007-08] Dcit, Vs Ansal Housing & Construction Ltd., Central Circle-20, Ugf-15, Indraprastha Building, 21, New Delhi. Barakhamba Road, New Delhi. Pan-Aaaca0377R Appellant Respondent

Section 143(3)Section 14ASection 80Section 80I

…mi Satsang v. CIT: 193 ITR 321 (SC) • DIT (E) v. Apparel Export Promotion Council: 244 ITR 734 (Del) • CIT v. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) • CIT v. Dalmia Promoters Developers (P) Ltd: 281 ITR 346 (Del.) • DIT v. Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del.) • CIT v. P. KhrishnaWarrier: 208 ITR 823 (Ker) • CIT v Harishchandra Gupta 132 ITR 799 (Ori) • CIT v. SewaBharti Haryana Pradesh: 325 ITR 599 (P&H) • CIT v. Rajasthan Breweries Limited.: ITA 889/2009 (Del) - SLP dismissed vide SLP (CC) No. 137912014 by the Hon'ble Supreme Court on 07.02.2014. In that view of the matter, the assessee is ent…

B.K. SALES CORPORATION,NEW DELHI vs. ACIT, CIRCLE- 36(1), NEW DELHI

In the result, this appeal of the assessee is allowed

ITA 1498/DEL/2018[2014-15]Status: DisposedITAT Delhi26 Jun 2024AY 2014-15

Bench: Shri Shamim Yahya & Ms. Madhumita Roym/S. B.K. Sales Corporation, Vs. Acit, Circle 36 (1), D-1, Gf 5, Virat Bhawan, New Delhi. Commercial Complex, Dr. Mukherjee Nagar, New Delhi – 110 009. (Pan : Aaafb4846K) (Appellant) (Respondent) Assessee By : Shri Ashwani Kumar, Ca Shri Ankur Agarwal, Ca Revenue By : Shri Kanv Bali, Sr. Dr Date Of Hearing : 12.06.2024 Date Of Order : 26.06.2024 Order Per Shamim Yahya: This Appeal By The Assessee Is Directed Against The Order Of The Ld. Cit (Appeals)-12, New Delhi Dated 06.12.2017 For The Assessment Year 2014-15. 2. Grounds Of Appeal Taken By The Assessee Read As Under :- “1. Revenue : Disallowance Of Service Charges/Commission Paid To Six Hufs Rs.3196047 – A. The Ld. Assessing Officer Has Ignored I. The Basic Fact Of The Assessee Being A Service Recipient Getting Such Services From Various Unrelated Entities.

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Kanv Bali, Sr. DR

Section 143Section 250Section 251(1)(a)Section 271(1)(c)

… DIT(E) v. Apparel Export Promotion Council [(2000) 244 ITR 734 (Del)];  CIT v. Neo Polypack (P) Ltd [(2000) 245 ITR 492 (Del)];  CIT v. Dalmia Promoters Developers (P) Ltd [200 CTR 426 (Del)];  DIT (E) v Escorts Cardiac Diseases Hospital Society [(2008) 300 ITR 75 (Del)].” 10. Per contra, ld. DR for the Revenue relied upon the order of the ld. CIT(A). 11. We note that it is the contention of the assessee that the assessee is in the trade practice to pay commission to the agents in the line of business in which it is engaged and that the entire commission has been paid in the normal course of business and n…

MARUTI SUZUKI INDIA LTD.,NEW DELHI vs. ADDL. CIT, NEW DELHI

In the result, the appeal of the assessee in ITA No

ITA 4081/DEL/2010[2003-04]Status: PendingITAT Delhi12 Mar 2024AY 2003-04

Bench: Shri Saktijit Dey & Shri N.K. Billaiya

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Rajesh Kumar, CIT-DR

…v. Apparel Export Promotion Council: 244 ITR 734 (Del) • CIT v. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) • CIT v. Girish Mohan Ganeriwala: 260 ITR 417 (P&H) • CIT V. Dalmia Promoters Developers (P) Ltd: 200 CTR 426 (Del.) • Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del) The Ld. AR further submitted that against the total accrued liability claimed during the year amounting to Rs.36.38 crores, the entire amount has either been paid or written-back and offered for tax as part of his chargeable income in assessment year 2010-11. The amount of write-back could, in law, be taxed by the Assessing Officer in asse…