Dy CIT v. Gujarat Road and Infrastructure Co. Ltd.

31 Taxmann.com 137Reported decision2013#24410 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2024 to 2024.

Sections most often in play

Section 10(23G)Section 10(34)Section 14ASection 234DSection 36(1)(vii)Section 36(1)(viia)(c)Section 43BSection 8D

Issues it is cited on

section 36(1)(viia)(c)section 4aactual payment basissection 36(1)(viii)strategic investmentsection 36(1)(viia)section 234dinfrastructure facilitysection 10(34)mistake apparent from recorddisallowance of interest expendituresection 36(1)(vii)

Judgments citing Dy CIT v. Gujarat Road and Infrastructure Co. Ltd.

Idfc Limited, Chennai vs. DCIT, Co. Circle - II (3), Chennai

In the result, the appeal filed by the assessee in ITA

ITA 677/CHNY/2020[2010-11]Status: DisposedITAT Chennai30 Sept 2024AY 2010-11

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita No.877/Chny/2018 & 677/Chny/2020 िनधा&रण वष& /Assessment Years: 2010-11

For Appellant: Shri Farookh V. Irani, AdvocateFor Respondent: Shri A. Sasikumar, CIT
Section 14ASection 36(1)Section 36(1)(vi)Section 36(1)(vii)

…erefore, should be spread over the period of the debentures etc. ITA No.877, 878/Chny/2018 & 677/Chny/2020 :- 19 -: 17. On Section 43B of the Act, The Ld. AR relied upon the decision of ITAT, Ahmedabad in the case of Gujarat Road and Infrastructure Co Ltd 31 Taxmann.com 137 in which interest payable on deep discount bond was to be allowed. 18. The Ld. D.R has relied on the orders of lower authorities. 19. We have heard the rival submission and perused the materials available on record. The issue is covered in favour of assessee by the decision of honorable Supreme Court in the case of Madras Industrial I…

DCIT Corporate Circle 2(2), Chennai vs. Idfc Limited, Chennai

In the result, the appeal filed by the assessee in ITA

ITA 878/CHNY/2018[2010-11]Status: DisposedITAT Chennai30 Sept 2024AY 2010-11

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita No.877/Chny/2018 & 677/Chny/2020 िनधा&रण वष& /Assessment Years: 2010-11

For Appellant: Shri Farookh V. Irani, AdvocateFor Respondent: Shri A. Sasikumar, CIT
Section 14ASection 36(1)Section 36(1)(vi)Section 36(1)(vii)

…erefore, should be spread over the period of the debentures etc. ITA No.877, 878/Chny/2018 & 677/Chny/2020 :- 19 -: 17. On Section 43B of the Act, The Ld. AR relied upon the decision of ITAT, Ahmedabad in the case of Gujarat Road and Infrastructure Co Ltd 31 Taxmann.com 137 in which interest payable on deep discount bond was to be allowed. 18. The Ld. D.R has relied on the orders of lower authorities. 19. We have heard the rival submission and perused the materials available on record. The issue is covered in favour of assessee by the decision of honorable Supreme Court in the case of Madras Industrial I…

Idfc Limited, Chennai vs. DCIT Company Circle II(3), Chennai

ITA 877/CHNY/2018[2010-11]Status: DisposedITAT Chennai30 Sept 2024AY 2010-11

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita No.877/Chny/2018 & 677/Chny/2020 निर्धारण वर्ष / Assessment Years: 2010-11 Idfc Limited, (Erstwhile Known As Infrastructure Vs. Income Tax, Development Finance Company Circle-Ii(3), Limited), Krm Tower, 8Th Floor, No.1, Harrington Road, Chetpet, Chennai – 600 031. Pan: Aaaci 2663N (अपीलार्थी/Appellant) The Dy. Commissioner Of Chennai. (प्रत्यर्थी/Respondent) आयकर अपील सं./ Ita No.878/Chny/2018 निर्धारण वर्ष / Assessment Year: 2010-11 The Dy. Commissioner Of Income Tax, Corporate Circle-2(2), Chennai Idfc Limited, (Erstwhile Known As Infrastructure Development Finance Company Vs. Limited), Krm Tower, 8Th Floor, No.1, Harrington Road, Chetpet, Chennai – 600 031. Pan: Aaaci 2663N अपीलार्थी की ओर से / Assessee By प्रत्यर्थी की ओर से /Revenue By सुनवाई की तारीख /Date Of Hearing : Shri Farookh V. Irani, Advocate : Shri A. Sasikumar, Cit : 23.07.2024 घोषणा की तारीख / Date Of Pronouncement : 30.09.2024

Section 14ASection 36(1)Section 36(1)(vi)Section 36(1)(vii)Section 36(1)(viia)

…of the company over the entire period, the liability therefore, should be spread over the period of the debentures etc. 17. On Section 43B of the Act, The Ld. AR relied upon the decision of ITAT, Ahmedabad in the case of Gujarat Road and Infrastructure Co Ltd 31 Taxmann.com 137 in which interest payable on deep discount bond was to be allowed. 18. The Ld. D.R has relied on the orders of lower authorities. 19. We have heard the rival submission and perused the materials available on record. The issue is covered in favour of assessee by the decision of honorable Supreme Court in the case of Madras Industrial Invest…