Mahindra & Mahindra Limited v. DCIT

24 Taxmann.com 267Reported decision2012#5622 most cited

What is Mahindra & Mahindra Limited v. DCIT authority for?

Interest paid on debentures until their conversion into shares is considered interest on borrowed money and is subject to TDS provisions. Such interest cannot be treated as dividend.

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judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2025.

Also referred to as

Mahindra & Mahindra Limited v. DCIT · Section 143(3) · Section 194H · Section 115A · CCDs · interest on debentures · TDS on interest · conversion of debentures to shares · dividend · borrowed money

Issues it is cited on

Judgments citing Mahindra & Mahindra Limited v. DCIT