JCIT Spl Range 2 v. India Equipment Leasing Ltd.

46 Taxmann.com 190Reported decision2014#20920 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2024 to 2024.

Sections most often in play

Section 1961Section 36(1)(viia)(d) of the Income-tax ActSection 143(3) of the Income-tax ActSection 144B of the Income-tax ActSection 36(1)(viia)(d)Section 37(1) of the Income-tax Act

Issues it is cited on

section 36(i)section 63section 36(1)(viia)right to receivemercantile system of accountingmiscellaneous applicationappeal before cit(a)revenue expendituresection 28section 36(1)section 37(1)section 36

Judgments citing JCIT Spl Range 2 v. India Equipment Leasing Ltd.

JCIT(OSD) Corporate Circle-1(1), Chennai vs. M/S Cholamandalam Investment and Fiance Comppany Limited, Chennai

In the result, the appeals filed by the assessee in ITA

ITA 515/CHNY/2023[2018-19]Status: DisposedITAT Chennai14 Aug 2024AY 2018-19

Bench: Shri Mahavir Singhand Shri S.R. Raghunatha

For Appellant: Shri Ajit Jain, CA (Through Virtual)For Respondent: Shri Nilay Baran Som, CIT
Section 143(3)

…Y/2023 management and control of monetary and credit system of country and not for taking interest income accrued as per section 5 of the Act: i) JCIT Spl Range 2 vs India Equipment Leasing Ltd (2008) 111 ITD 37 ii) ITO versus Trade Link Securities Ltd (2014) 46 Taxmann.com 190 (Kolkata) The ld.CIT(DR) further submitted that when it comes to expenditure, the assessee claims whole of the finance charges on the footing of 'having incurred the expenditure’ in respect of its claim for deduction on account of prepaid finance charges, which the department denies on the basis of “matching principle”. It is therefore, i…

JCIT(OSD) Corporate Circle-1(1), Chennai vs. M/S Cholamandalam Investment and Fiance Comppany Limited, Chennai

In the result, the appeals filed by the assessee in ITA

ITA 514/CHNY/2023[2017-18]Status: DisposedITAT Chennai14 Aug 2024AY 2017-18

Bench: Shri Mahavir Singhand Shri S.R. Raghunatha

For Appellant: Shri Ajit Jain, CA (Through Virtual)For Respondent: Shri Nilay Baran Som, CIT
Section 143(3)

…Y/2023 management and control of monetary and credit system of country and not for taking interest income accrued as per section 5 of the Act: i) JCIT Spl Range 2 vs India Equipment Leasing Ltd (2008) 111 ITD 37 ii) ITO versus Trade Link Securities Ltd (2014) 46 Taxmann.com 190 (Kolkata) The ld.CIT(DR) further submitted that when it comes to expenditure, the assessee claims whole of the finance charges on the footing of 'having incurred the expenditure’ in respect of its claim for deduction on account of prepaid finance charges, which the department denies on the basis of “matching principle”. It is therefore, i…

Cholamandalam Investment &Finance Company Limited, Parrys, Chennai vs. ACIT- Corporate Circle -1(2), Chennai

In the result, the appeals filed by the assessee in ITA

ITA 384/CHNY/2023[AY 2017-2018]Status: DisposedITAT Chennai14 Aug 2024

Bench: Shri Mahavir Singhand Shri S.R. Raghunatha

For Appellant: Shri Ajit Jain, CA (Through Virtual)For Respondent: Shri Nilay Baran Som, CIT
Section 143(3)

…Y/2023 management and control of monetary and credit system of country and not for taking interest income accrued as per section 5 of the Act: i) JCIT Spl Range 2 vs India Equipment Leasing Ltd (2008) 111 ITD 37 ii) ITO versus Trade Link Securities Ltd (2014) 46 Taxmann.com 190 (Kolkata) The ld.CIT(DR) further submitted that when it comes to expenditure, the assessee claims whole of the finance charges on the footing of 'having incurred the expenditure’ in respect of its claim for deduction on account of prepaid finance charges, which the department denies on the basis of “matching principle”. It is therefore, i…

M/S Cholamandalam Investment & Finance Company Limited, Chennai vs. DCIT-1(2), Chennai

In the result, the appeals filed by the assessee in ITA

ITA 847/CHNY/2020[2012-13]Status: DisposedITAT Chennai14 Aug 2024AY 2012-13

Bench: Shri Mahavir Singhand Shri S.R. Raghunatha

For Appellant: Shri Ajit Jain, CA (Through Virtual)For Respondent: Shri Nilay Baran Som, CIT
Section 143(3)

…Y/2023 management and control of monetary and credit system of country and not for taking interest income accrued as per section 5 of the Act: i) JCIT Spl Range 2 vs India Equipment Leasing Ltd (2008) 111 ITD 37 ii) ITO versus Trade Link Securities Ltd (2014) 46 Taxmann.com 190 (Kolkata) The ld.CIT(DR) further submitted that when it comes to expenditure, the assessee claims whole of the finance charges on the footing of 'having incurred the expenditure’ in respect of its claim for deduction on account of prepaid finance charges, which the department denies on the basis of “matching principle”. It is therefore, i…

JCIT Spl Range 2 v. India Equipment Leasing Ltd. (46 Taxmann.com 190) — Cited in 4 Judgments | BharatTax