Further, in Deputy Commissioner of Income Tax, Ahmedabad v. Core Health Care Ltd.

2 SCC 465Reported decision2008#19711 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2006 to 2022.

Judgments citing Further, in Deputy Commissioner of Income Tax, Ahmedabad v. Core Health Care Ltd.

Commr.of I.T.-I, Hyd vs. A.P.Gas Power Cor.Ltd, Hyd

ITTA/135/2003HC Telangana14 Sept 2022

Bench: C.V. BHASKAR REDDY,UJJAL BHUYAN

For Respondent: SRI CHALLA GUNARANJAN
Section 260Section 36Section 36(1)Section 37(1)

…considering whether payment of interest on borrowing is revenue expenditure or not, the Purpose for which the borrowing is made is irrelevant. in our view, Section 36(1)(il) of the i961 Act has to be read orr its own teffns. It is a Code by itself. ! t 12008) 2 SCC 465 6 Secdon 36(1)(u) attracted when the assessee 1S borrorvs the capital for the pulpose of his business. It d o oes not mattcr wjrether rhe capital is borrowed in rder to acquirc a rcvcnue asset or a capital asset, ecausc of that the section requires is thit the I) assessee must borro[r thc his business..fhis dichoto capital fot the purpose of or…

M/S Titanor Components Ltd vs. CIT & Anr

The appeals are dismissed

ITA - 190 / 2002HC Delhi22 Dec 2014
Section 143(3)Section 250Section 260A

…Page 14 of 15 asset is not its real price and the price paid includes the price of some other asset which must have been purchased.” Further, in Deputy Commissioner of Income Tax, Ahmedabad vs. Core Health Care Ltd. [2008] 2 SCC 465, the Supreme Court has held as under:- “12. Section 43 groups together all provisions in the nature of definitions or interpretations relevant to the computation of income under the head "Profits and Gains of Business". Section 43(1) defines "actual cost". The definition of "actual cost" has been amplified by excluding such portion of the c…

Titanor Components Ltd.) vs. CIT and Another

The appeals are dismissed

ITA/190/2002HC Delhi22 Dec 2014
Section 143(3)Section 250Section 260A

…Page 14 of 15 asset is not its real price and the price paid includes the price of some other asset which must have been purchased.” Further, in Deputy Commissioner of Income Tax, Ahmedabad vs. Core Health Care Ltd. [2008] 2 SCC 465, the Supreme Court has held as under:- “12. Section 43 groups together all provisions in the nature of definitions or interpretations relevant to the computation of income under the head "Profits and Gains of Business". Section 43(1) defines "actual cost". The definition of "actual cost" has been amplified by excluding such portion of the c…

Commnr. of Central Excise vs. M/S Indian Aluminium Co. Ltd

C.A. No.-000240-000240 - 2005Supreme Court29 Sept 2006
For Respondent: Indian Aluminium Co. Ltd

…ere would be some quantity of aluminium metal therein. Whether excise duty is payable on ‘dross’ came up for consideration before a Bench of this Court in Respondent’s own case i.e. in Union of India and Ors. v. Indian Aluminium Co. Ltd. and Anr., [1995] Supp 2 SCC 465 : (1995) 77 ELT 268. The said decision has been followed by a 3-Judge Bench of this Court in Collector of Central Excise, Patna v. Tata Iron & Steel Co. Ltd., [2004] 9 SCC 1. The Tribunal by reason of its impugned" judgment following Indian Aluminium (supra) and Tata Iron and Steel Co. Ltd, (supra) opined that the issue is covered by the said decis…

Further, in Deputy Commissioner of Income Tax, Ahmedabad v. Core Health Care Ltd. (2 SCC 465) — Cited in 4 Judgments | BharatTax