(i) Gotan Lime Syndicate v. CIT

25 ITR 533Income Tax Appellate Tribunal#23959 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2025 to 2025.

Also reported as

84 ITD 470

Sections most often in play

Section 147Section 14ASection 195Section 37(1)Section 40(a)(ia)Section 148

Issues it is cited on

interest on intereststatutory duesdisallowance under section 40(a)(ia)percentage completion methodinterest free advancesdisallowance of interest expenditurebusiness expediencysection 195principal commissioner of income-taxdisallowance under section 14asection 40(a)section 40(a)(ia)

Judgments citing (i) Gotan Lime Syndicate v. CIT

Dy. Commissioner of Income Tax, Noida vs. M/S Bright Buildtech Pvt. Ltd, Delhi

ITA 1244/DEL/2025[2016]Status: DisposedITAT Delhi22 Dec 2025

Bench: Shris.Rifaur Rahman & Shri Yogesh Kumar U.S.

For Appellant: Shri Rohit Kapoor, AdvocateFor Respondent: Shri Abhijeet Kumar, Sr. DR

…to interest on NCD, this should have capitalized and expenditure on the NCD, assessee should have claimed as deferred revenue expenditure during the life of the debenture. In this regard he relied on the following case law: (i) Gotan Lime Syndicate vs. CIT - 25 ITR 533 (ii) DCIT vs. ATV Projects India Limited - 84 ITD 470 On the other hand, the ld. AR of the assessee submitted that that the interest expenses claimed in the Profit & Loss account includes debenture issue expenses amounting to Rs.57,06,000 is duly explained as under Particulars Amount (Rs.) Internal Page no. of CIT(A) order Interest on Non-Converti…

Dy. Commissioner of Income Tax, Noida vs. M/S Bright Buildtech Pvt. Ltd., Delhi

ITA 1240/DEL/2025[2015]Status: DisposedITAT Delhi22 Dec 2025

Bench: Shris.Rifaur Rahman & Shri Yogesh Kumar U.S.

For Appellant: Shri Rohit Kapoor, AdvocateFor Respondent: Shri Abhijeet Kumar, Sr. DR

…to interest on NCD, this should have capitalized and expenditure on the NCD, assessee should have claimed as deferred revenue expenditure during the life of the debenture. In this regard he relied on the following case law: (i) Gotan Lime Syndicate vs. CIT - 25 ITR 533 (ii) DCIT vs. ATV Projects India Limited - 84 ITD 470 On the other hand, the ld. AR of the assessee submitted that that the interest expenses claimed in the Profit & Loss account includes debenture issue expenses amounting to Rs.57,06,000 is duly explained as under Particulars Amount (Rs.) Internal Page no. of CIT(A) order Interest on Non-Converti…

Preeti Goyal, New Delhi vs. DCIT Central Circle-31, New Delhi

ITA 1240/DEL/2024[2021-22]Status: DisposedITAT Delhi04 Feb 2025AY 2021-22

Bench: Shris.Rifaur Rahman & Shri Yogesh Kumar U.S.

For Appellant: Shri Rohit Kapoor, AdvocateFor Respondent: Shri Abhijeet Kumar, Sr. DR

…to interest on NCD, this should have capitalized and expenditure on the NCD, assessee should have claimed as deferred revenue expenditure during the life of the debenture. In this regard he relied on the following case law: (i) Gotan Lime Syndicate vs. CIT - 25 ITR 533 (ii) DCIT vs. ATV Projects India Limited - 84 ITD 470 On the other hand, the ld. AR of the assessee submitted that that the interest expenses claimed in the Profit & Loss account includes debenture issue expenses amounting to Rs.57,06,000 is duly explained as under Particulars Amount (Rs.) Internal Page no. of CIT(A) order Interest on Non-Converti…

(i) Gotan Lime Syndicate v. CIT (25 ITR 533) — Cited in 3 Judgments | BharatTax