NMDC Ltd. v. DCIT

86 Taxmann.com 55Reported decision2017#9159 most cited

What is NMDC Ltd. v. DCIT authority for?

Expenditure is not allowable if the assessee fails to discharge the onus of proving that it was incurred out of business expediency and for business purposes.

12

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2026.

Also referred to as

NMDC Ltd v DCIT · business expediency · business expenditure · onus of proof · allowability of expenses · section 37(1) · business purposes

Issues it is cited on

Judgments citing NMDC Ltd. v. DCIT