How many judgments cite Hindustan Chemical Works Ltd. v. CIT?

23 judgments on BharatTax cite Hindustan Chemical Works Ltd. v. CIT (124 ITR 561), spanning 2016 to 2025.

Which sections of the Income Tax Act does Hindustan Chemical Works Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 14A, Section 24, Section 32, Section 40A(2)(b), Section 43B, Section 80IB.

Hindustan Chemical Works Ltd. v. CIT

124 ITR 561High Court1980#5102 most cited

What is Hindustan Chemical Works Ltd. v. CIT authority for?

Expenditure incurred for holding assets is deductible even if no income is actually earned from those assets for a period. The mere fact that assets were not in use does not disentitle the assessee from claiming deductions for holding expenses.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2025.

Also referred to as

Hindustan Chemical Works Ltd. vs. CIT · 124 ITR 561 · deduction of expenditure · holding assets · income not earned · actual use of assets · depreciation · business purpose

Also reported as

122 DTR 106

Sections most often in play

Section 14A Section 24 Section 32 Section 40A(2)(b)Section 43B Section 80IB Section 131 Section 142(1)

Issues it is cited on

section 40a(2)(a)actual payment basis opening wdv set off of losses section 80h section 145a section 80hh section 40a(2)(b)block of assets section 40a(2)written down value section 80ib

Judgments citing Hindustan Chemical Works Ltd. v. CIT

DCIT, Chennai vs. Ae & E Chennai Works Limited, Chennai

In the result, the appeals of the Revenue in ITA Nos

ITA 2173/CHNY/2015[2003-04]Status: DisposedITAT Chennai28 Jun 2016AY 2003-04

Bench: Shri A.Mohan Alankamony & Shri. G. Pavan Kumar

For Respondent: Shri. Ravi Sharma, Advocate

Section 143(2)Section 143(3)Section 148Section 44B

…apply to the facts of the case. The appellant will be entitled to claim some depreciation and repairs and maintenance as claimed by it. This view is fortified by the decision of the Hon'ble Bombay High Court in the case of Hindustan Chemical Works Ltd v. CIT 124 ITR 561 (Bom). On the facts of that case it was found This was really a case where the company had completely gone out of its production, it had stopped production, it had decided to discontinue its business and either sell away the plant and machinery and buildings or, in the absence of proper purchasers being found, had decided to develop its real prop…

ITO 2(3)(3), Mumbai vs. Sterlite Paper Ltd ( Sterlite Infra Ltd), Mumbai

In the result, the appeal filed by the assessee is hereby allowed

ITA 4056/MUM/2012[2008-09]Status: DisposedITAT Mumbai22 Jun 2016AY 2008-09

Bench: Shri B.R.Baskaran, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.3865/Mum/2012 ("नधा"रण वष" / Assessment Year: 2008-09) M/S. Sterlite Infra Ltd. Income Tax Officer 2(3)(3) बनाम/ (Earlier Known As Sterlite Aayakar Bhawan, M.K.Road, Vs. Paper Ltd.) Mumbai - 400020 No.1, Sai Flats No.55, Pillayar Koil Street, Kangam Tharamani, Chennai - 600113 आयकर अपील सं/ I.T.A. No.4056/M/12 ("नधा"रण वष" / Assessment Year: 2008-09) Acit 2(3) बनाम/ M/S. Sterlite Infra Ltd. R.No.552, 5Th Floor, (Earlier Known As Sterlite Vs. Aayakar Bhavan, M. K.Road, Paper Ltd.) Mumbai - 400020 Khautau Bldg, 2Nd Floor, Sbs Road, Bank St., Fort, Mumbai - 400023 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aafcs1424A

For Appellant: Shri Vimal PunmiyaFor Respondent: Shri Chandrajit Singh

Section 142(1)Section 143(1)Section 41(1)

…of CIT Vs. Malayalam Plantations Limited (1964) 53 ITR 140(SC) and CIT Vs. Birla Cotton Spinning & Weaving Mills Ltd. (1971) 82 ITR 166 (SC) and CIT Vs. R.B.Bansilal Abirchand Firm (1971) 79 ITR 104 (Bom HC( and Hindustan Chemical Works Limited Vs. CIT (1980) 124 ITR 561 (Bom. HC) etc. Therefore, in A.Y. 2008-09 view of the said circumstances we are of the view that the CIT(A) has passed the order judiciously and correctly which does not require to be interfere with at this appellate stage. Accordingly this issue is decided in favour of assessee and against the revenue In the result, the appeal filed by the ass…

Sterlite Infra Ltd (Earlier Known As Sterlite Paper Ltd), Chennai vs. ITO 2(3)(3), Mumbai

In the result, the appeal filed by the assessee is hereby allowed

ITA 3865/MUM/2012[2008-09]Status: DisposedITAT Mumbai22 Jun 2016AY 2008-09

For Appellant: Shri Vimal PunmiyaFor Respondent: Shri Chandrajit Singh

Section 142(1)Section 143(1)Section 41(1)