Gas Ltd. v. DCIT

221 Taxmann 80High Court2014#5004 most cited

What is Gas Ltd. v. DCIT authority for?

Expenditure incurred in a prior period, but crystallising in the current assessment year upon receipt of bills, is allowable as a deduction.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2025.

Also referred to as

Gas Ltd. v. DCIT · 221 Taxmann 80 · prior period expenditure · allowable deduction · mercantile system of accounting · crystallization of expense · receipt of bills · business expenditure

Sections most often in play

Section 36(1)(iii)Section 143(3)Section 153A(1)(b)Section 195Section 35DSection 37(1)Section 40(a)(ia)Section 40A(2)(b)

Issues it is cited on

section 35abbsection 35ddsection 5(2)(b)waiver of loanclarificatory amendmentsection 40a(ia)azadi bachao andolanshort deduction of taxsection 80ia(4)section 194hsection 5(2)right to receive

Judgments citing Gas Ltd. v. DCIT

Dy. Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. M/S. Acalmar Oils & Fats Ltd., Ahmedabad

In the result, the appeal is dismissed

ITA 2055/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad12 Feb 2018AY 2011-12

Bench: Shri Pramod Kumar] Assessment Year : 2011-12

Section 115JSection 143(3)Section 14ASection 36(1)(vii)

…SMC-ITA No. 2055/Ahd/2016 DCIT Vs. Acalmar Oils & Fats Ltd Assessment year: 2011-12 Page 1 of 4 IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD [ Before Shri Pramod Kumar, Accountant Member ] Assessment Year : 2011-12 Dy. Commissioner of Income-tax ......…………......Appellant Circle 1(1)(1), Ahmedabad Vs. Acalmar Oils & Fats Limited .......................Respondent ‘A’ Wing, Room No.309, 3rd Floor, Pratyakhash Kar Bhavan, Ambawadi, Ahmedabad-380015 [PAN : AADCA 3673 P] Appearances by: Santosh Karnani for the appellant Ira Kapoor for the respondent Date of concluding the hearing : 20.11.2017 Date o…

Lakshmi Builder & Developers, Mumbai vs. ACIT 31(2), Mumbai

In the result, both the appeals are partly allowed

ITA 2997/MUM/2016[2010-11]Status: DisposedITAT Mumbai24 Jan 2018AY 2010-11

Bench: Shri Saktijit Dey & Shri G. Manjunatha

For Appellant: Shri Dinesh Vyas, Sr. CounselFor Respondent: Shri Manjunatha Swamy, CIT

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER ITA no.2997/Mum./2006 (Assessment Year : 1999–2000) Asstt. Commissioner of Income Tax ……………. Appellant (OSD), Circle–2(1), Mumbai v/s M/s. Tata Morots Ltd. (Earlier known as M/s. Tata Finance Ltd.) Ahura Centre, 4th Floor ……………. Respondent Mahakali Caves Road Andheri (E), Mumbai 400 093 PAN – AAACT1629F ITA no.2735/Mum./2006 (Assessment Year : 1999–2000) M/s. Tata Morots Ltd. (Earlier known as M/s. Tata Finance Ltd.) Ahura Centre, 4th Floor ……………. Appellant Mahakali Caves…

ACIT (OSD) - 2(1), Mumbai vs. M/S. Tata Finance Ltd., Mumbai

In the result, both the appeals are partly allowed

ITA 2997/MUM/2006[1999-2000]Status: DisposedITAT Mumbai24 Jan 2018AY 1999-2000

Bench: Shri Saktijit Dey & Shri G. Manjunatha

For Appellant: Shri Dinesh Vyas, Sr. CounselFor Respondent: Shri Manjunatha Swamy, CIT

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER ITA no.2997/Mum./2006 (Assessment Year : 1999–2000) Asstt. Commissioner of Income Tax ……………. Appellant (OSD), Circle–2(1), Mumbai v/s M/s. Tata Motors Ltd. (Earlier known as M/s. Tata Finance Ltd.) Ahura Centre, 4th Floor ……………. Respondent Mahakali Caves Road Andheri (E), Mumbai 400 093 PAN – AAACT1629F ITA no.2735/Mum./2006 (Assessment Year : 1999–2000) M/s. Tata Motors Ltd. (Earlier known as M/s. Tata Finance Ltd.) Ahura Centre, 4th Floor ……………. Appellant Mahakali Caves…