How many judgments cite Hero Cycles Pvt. Ltd. v. CIT?

361 judgments on BharatTax cite Hero Cycles Pvt. Ltd. v. CIT (379 ITR 347), spanning 2011 to 2026.

Which sections of the Income Tax Act does Hero Cycles Pvt. Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 143(3), Section 36(1)(iii), Section 147, Section 1961, Section 143(2), Section 14A.

Hero Cycles Pvt. Ltd. v. CIT

379 ITR 347Supreme Court of India2015#208 most cited

What is Hero Cycles Pvt. Ltd. v. CIT authority for?

The Revenue cannot substitute its judgment for that of a businessman regarding the necessity or reasonableness of an expenditure. If an expense is incurred wholly and exclusively for business purposes, it is deductible, and the Revenue cannot question its commercial expediency.

361

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2011 to 2026.

Also referred to as

Hero Cycles Pvt. Ltd. v. CIT · 379 ITR 347 · 16 SCC 359 · Section 36(1)(iii) · commercial expediency · business expediency · disallowance of expenditure · interest-free advances · corporate guarantee · wholly and exclusively for business · Revenue's armchair approach · sales promotion expenditure

Also reported as

16 SCC 359

Sections most often in play

Section 143(3)Section 36(1)(iii)Section 147 Section 1961 Section 143(2)Section 14A Section 132 Section 142(1)

Read the full judgment

Issues it is cited on

interest free advances commercial expediency section 36(1)(iii)corporate guarantee business expediency section 36 book profits section 36(1)arm's length price transfer pricing adjustment associated enterprises section 92c

Judgments citing Hero Cycles Pvt. Ltd. v. CIT

Commissioner of Income Tax vs. M/s. Kokivenkateswara Reddy AND others

ITTA/210/2003HC Telangana21 Jun 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN