(JP Morgan Chase Bank v. ADIT

42 SOT 30Income Tax Appellate Tribunal2010#24926 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2021.

Issues it is cited on

business expediencymercantile system of accountingcommercial expediencyrevenue expendituresection 37(1)cross objectionscrutiny assessmenttransfersection 143prescribedcompanysection 14

Judgments citing (JP Morgan Chase Bank v. ADIT

ACIT, Circle- 5(1), New Delhi vs. Bumi Hiway (India) Ltd., New Delhi

In the result, all the appeals of the Revenue and assessee and cross objection of the assessee are allowed for the statistical purposes

ITA 601/DEL/2018[2013-14]Status: DisposedITAT Delhi10 Aug 2021AY 2013-14

Bench: Shri O.P. Kant & Shri Kuldip Singh[Through Video Conferencing] Assessment Year: 2012-13

…erest rate swap transaction has been allowed as a deduction as the assessee had 6 ITA No. 600 & 601/Del/2018; C.O. No. 77 & 78/Del/2018; consistently followed the same method of accounting as mandated by the RBI guidelines (JP Morgan Chase Bank Vs ADIT (2010) 42 SOT 30 (MUM) (URO). viii. In a case, where assessee seeks deduction for foreign exchange loss in respect of conversion of different expenditure at a uniform rate, though it is not a foreign exchange fluctuation, the same shall be allowed as deduction - [CIT vs. Enron Oil & Gas Limited (2008) 305 ITR 75 (SC)]. 3.3.3 The appellant company has categorically…

ACIT, Circle- 5(1), New Delhi vs. Bumi Hiway (India) Ltd., New Delhi

In the result, all the appeals of the Revenue and assessee and cross objection of the assessee are allowed for the statistical purposes

ITA 600/DEL/2018[2012-13]Status: DisposedITAT Delhi10 Aug 2021AY 2012-13

Bench: Shri O.P. Kant & Shri Kuldip Singh[Through Video Conferencing] Assessment Year: 2012-13

…erest rate swap transaction has been allowed as a deduction as the assessee had 6 ITA No. 600 & 601/Del/2018; C.O. No. 77 & 78/Del/2018; consistently followed the same method of accounting as mandated by the RBI guidelines (JP Morgan Chase Bank Vs ADIT (2010) 42 SOT 30 (MUM) (URO). viii. In a case, where assessee seeks deduction for foreign exchange loss in respect of conversion of different expenditure at a uniform rate, though it is not a foreign exchange fluctuation, the same shall be allowed as deduction - [CIT vs. Enron Oil & Gas Limited (2008) 305 ITR 75 (SC)]. 3.3.3 The appellant company has categorically…

Bumi Hiway (India) P.Ltd, New Delhi vs. DCIT, Circle-5(1), New Delhi

In the result, all the appeals of the Revenue and assessee and cross objection of the assessee are allowed for the statistical purposes

ITA 488/DEL/2018[2012-13]Status: DisposedITAT Delhi10 Aug 2021AY 2012-13

Bench: Shri O.P. Kant & Shri Kuldip Singh[Through Video Conferencing] Assessment Year: 2012-13

…erest rate swap transaction has been allowed as a deduction as the assessee had 6 ITA No. 600 & 601/Del/2018; C.O. No. 77 & 78/Del/2018; consistently followed the same method of accounting as mandated by the RBI guidelines (JP Morgan Chase Bank Vs ADIT (2010) 42 SOT 30 (MUM) (URO). viii. In a case, where assessee seeks deduction for foreign exchange loss in respect of conversion of different expenditure at a uniform rate, though it is not a foreign exchange fluctuation, the same shall be allowed as deduction - [CIT vs. Enron Oil & Gas Limited (2008) 305 ITR 75 (SC)]. 3.3.3 The appellant company has categorically…

(JP Morgan Chase Bank v. ADIT (42 SOT 30) — Cited in 3 Judgments | BharatTax