Pr.Commissioner of Income Tax v. GVK Project & Technical Services Ltd.

106 Taxmann.com 161Supreme Court of India2019#18641 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2022 to 2022.

Issues it is cited on

software technology parksection 43ainterest free advancesdisallowance of interest expenditureput to usemercantile system of accountingsection 36(1)(iii)commercial expediencydisallowance under section 14adisallowance u/s 14arevenue expenditurecapital expenditure

Judgments citing Pr.Commissioner of Income Tax v. GVK Project & Technical Services Ltd.

Tanglin Developments Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-1(3), Bangalore

In the result, assessee’s appeals are allowed

ITA 146/BANG/2021[2017-18]Status: DisposedITAT Bangalore31 Jan 2022AY 2017-18

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri C Ramesh, C.AFor Respondent: Shri Jairam Raipura, CIT(DR OSD)
Section 43A

…be made. The position of law as explained in the below mentioned decisions are that quantification of a disallowance is with reference to exempt income earned and not otherwise. (i) Pr.Commissioner of Income Tax V. GVK Project & Technical Services Ltd (2019) 106 Taxmann.com 161 (SC). (ii) Pr.Commissioner of Income Tax V. Oil Industry Development Board (2019) 103 Taxmann.com 326 (SC). (iii)Pr.Commissioner of Income Tax, Patiala V. State Bank of Patiala (2018) 99 Taxmann.com 286 (SC). (iv) Commissioner of Income Tax V. Reliance Industries Ltd (2019) 102 Taxmann.com 52 (SC). (v) Pr.Commissioner of Income Tax-2 V. C…

Tanglin Developments Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-1(3), Bangalore

In the result, assessee’s appeals are allowed

ITA 145/BANG/2021[2015-16]Status: DisposedITAT Bangalore31 Jan 2022AY 2015-16

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri C Ramesh, C.AFor Respondent: Shri Jairam Raipura, CIT(DR OSD)
Section 43A

…be made. The position of law as explained in the below mentioned decisions are that quantification of a disallowance is with reference to exempt income earned and not otherwise. (i) Pr.Commissioner of Income Tax V. GVK Project & Technical Services Ltd (2019) 106 Taxmann.com 161 (SC). (ii) Pr.Commissioner of Income Tax V. Oil Industry Development Board (2019) 103 Taxmann.com 326 (SC). (iii)Pr.Commissioner of Income Tax, Patiala V. State Bank of Patiala (2018) 99 Taxmann.com 286 (SC). (iv) Commissioner of Income Tax V. Reliance Industries Ltd (2019) 102 Taxmann.com 52 (SC). (v) Pr.Commissioner of Income Tax-2 V. C…

Tanglin Developments Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-1(3), Bangalore

In the result, assessee’s appeals are allowed

ITA 144/BANG/2021[2014-15]Status: DisposedITAT Bangalore31 Jan 2022AY 2014-15

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri C Ramesh, C.AFor Respondent: Shri Jairam Raipura, CIT(DR OSD)
Section 43A

…be made. The position of law as explained in the below mentioned decisions are that quantification of a disallowance is with reference to exempt income earned and not otherwise. (i) Pr.Commissioner of Income Tax V. GVK Project & Technical Services Ltd (2019) 106 Taxmann.com 161 (SC). (ii) Pr.Commissioner of Income Tax V. Oil Industry Development Board (2019) 103 Taxmann.com 326 (SC). (iii)Pr.Commissioner of Income Tax, Patiala V. State Bank of Patiala (2018) 99 Taxmann.com 286 (SC). (iv) Commissioner of Income Tax V. Reliance Industries Ltd (2019) 102 Taxmann.com 52 (SC). (v) Pr.Commissioner of Income Tax-2 V. C…

Tanglin Developments Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-1(3), Bangalore

In the result, assessee’s appeals are allowed

ITA 143/BANG/2021[2013-14]Status: DisposedITAT Bangalore31 Jan 2022AY 2013-14

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri C Ramesh, C.AFor Respondent: Shri Jairam Raipura, CIT(DR OSD)
Section 43A

…be made. The position of law as explained in the below mentioned decisions are that quantification of a disallowance is with reference to exempt income earned and not otherwise. (i) Pr.Commissioner of Income Tax V. GVK Project & Technical Services Ltd (2019) 106 Taxmann.com 161 (SC). (ii) Pr.Commissioner of Income Tax V. Oil Industry Development Board (2019) 103 Taxmann.com 326 (SC). (iii)Pr.Commissioner of Income Tax, Patiala V. State Bank of Patiala (2018) 99 Taxmann.com 286 (SC). (iv) Commissioner of Income Tax V. Reliance Industries Ltd (2019) 102 Taxmann.com 52 (SC). (v) Pr.Commissioner of Income Tax-2 V. C…