Indian Molases Co. v. CIT

37 ITR 666Reported decision1959#24702 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2011 to 2014.

Judgments citing Indian Molases Co. v. CIT

Oswal Agro Mills Ltd vs. Commissioner of Income Tax

The appeal stands disposed of with no order as to

ITA - 41 / 2000HC Delhi07 Feb 2014
For Appellant: Mr C.S. Aggarwal, Sr. Advocate withFor Respondent: Mr Sanjeev Sabharwal, Sr. Standing Counsel
Section 260A(1)Section 43B

…by the Hon‟ble Bombay High Court in the case of Standard Mills Co. vs. CIT (1998) 229 ITR 336 and in the case of CIT vs. Indian Smelting & Refining Co. Ltd. (1998) 230 ITR 194. The Hon‟ble Supreme Court in the case of Indian Molases Co. vs. CIT (1959) 37 ITR 666 held that expenditure which is deducted from income-tax purposes is one which is towards liability actually existing at the time but the putting aside of money which may become expenditure on the happening of an 2014:DHC:738-DB ITA No.41/2000 Page 8 of 24 event is not expenditure. The Hon‟ble Supreme Court further explaine…

Oswal Agro Mills Ltd vs. Commissioner of Income Tax

The appeal stands disposed of with no order as to

ITA/41/2000HC Delhi07 Feb 2014
For Appellant: Mr C.S. Aggarwal, Sr. Advocate withFor Respondent: Mr Sanjeev Sabharwal, Sr. Standing Counsel
Section 260A(1)Section 43B

…by the Hon‟ble Bombay High Court in the case of Standard Mills Co. vs. CIT (1998) 229 ITR 336 and in the case of CIT vs. Indian Smelting & Refining Co. Ltd. (1998) 230 ITR 194. The Hon‟ble Supreme Court in the case of Indian Molases Co. vs. CIT (1959) 37 ITR 666 held that expenditure which is deducted from income-tax purposes is one which is towards liability actually existing at the time but the putting aside of money which may become expenditure on the happening of an 2014:DHC:738-DB ITA No.41/2000 Page 8 of 24 event is not expenditure. The Hon‟ble Supreme Court further explaine…

Commissioner of Income Tax vs. Sri. B. Venkatesam

The appeal stands disposed of with no order as to

ITTA/41/2000HC Telangana01 Dec 2011
For Appellant: Mr C.S. Aggarwal, Sr. Advocate withFor Respondent: Mr Sanjeev Sabharwal, Sr. Standing Counsel
Section 260A(1)Section 43B

…by the Hon‟ble Bombay High Court in the case of Standard Mills Co. vs. CIT (1998) 229 ITR 336 and in the case of CIT vs. Indian Smelting & Refining Co. Ltd. (1998) 230 ITR 194. The Hon‟ble Supreme Court in the case of Indian Molases Co. vs. CIT (1959) 37 ITR 666 held that expenditure which is deducted from income-tax purposes is one which is towards liability actually existing at the time but the putting aside of money which may become expenditure on the happening of an ITA No.41/2000 Page 8 of 24 event is not expenditure. The Hon‟ble Supreme Court further explained the meaning of…