Rajasthan Central Stores (P.) Ltd. v. CIT

156 ITR 90Reported decision1985#22791 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 115BAASection 147Section 37Section 69CSection 153CSection 69A

Issues it is cited on

section 10(2)(xv)section 115baabusiness connectionblock of assetsput to useborrowed satisfactionon-moneyloose papersunexplained expenditurerevenue expendituresection 115bsection 69c

Judgments citing Rajasthan Central Stores (P.) Ltd. v. CIT

Mahalaxmi Infracontract Limited, Ahmedabad vs. The Dy.CIT, Central Circle-1(4), Ahmedabad

In the result, appeal of the assessee is allowed

ITA 1702/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad12 Mar 2025AY 2017-18

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Dhinal Shah, A.RFor Respondent: Shri V Nandakumar, CIT DR & B.P. Srivastava
Section 10(2)(xv)Section 3(2)Section 3(3)Section 3(5)Section 37

…ed expenditure laid out wholly or exclusively for the purpose of the business. There was also no dispute that it was in the nature of revenue expenditure. 6. Following this decision, the Rajasthan High Court in Rajasthan Central Stores (P.) Ltd. v. CIT [1985] 156 ITR 90 held that interest paid on account of the delay in remitting to the Government sales tax, is permissible deduction. Similar view was taken by the Calcutta High Court in ITA Nos. 1577&1578/Ahd/2024 & 1702/Ahd/2024 DCIT vs. Mahalaxmi Infracontract Ltd. & Mahalaxmi Infracontract Ltd. vs. DCIT Asst. Years –2020-21, 2021-22 & 2017-18 - 4– Balrampur Su…

Deputy Commissioner of Income Tax (Central Circle)-1(4), Ahmedabad vs. Mahalaxmi Infracontract Limited, Ahmedabad

In the result, appeal of the assessee is allowed

ITA 1578/AHD/2024[2021-22]Status: DisposedITAT Ahmedabad12 Mar 2025AY 2021-22

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Dhinal Shah, A.RFor Respondent: Shri V Nandakumar, CIT DR & B.P. Srivastava
Section 10(2)(xv)Section 3(2)Section 3(3)Section 3(5)Section 37

…ed expenditure laid out wholly or exclusively for the purpose of the business. There was also no dispute that it was in the nature of revenue expenditure. 6. Following this decision, the Rajasthan High Court in Rajasthan Central Stores (P.) Ltd. v. CIT [1985] 156 ITR 90 held that interest paid on account of the delay in remitting to the Government sales tax, is permissible deduction. Similar view was taken by the Calcutta High Court in ITA Nos. 1577&1578/Ahd/2024 & 1702/Ahd/2024 DCIT vs. Mahalaxmi Infracontract Ltd. & Mahalaxmi Infracontract Ltd. vs. DCIT Asst. Years –2020-21, 2021-22 & 2017-18 - 4– Balrampur Su…

Deputy Commissioner of Income Tax (Central Circle) -1(4), Ahmedabad vs. Mahalaxmi Infracontract Limited, Ahmedabad

In the result, appeal of the assessee is allowed

ITA 1577/AHD/2024[2020-21]Status: DisposedITAT Ahmedabad12 Mar 2025AY 2020-21

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Dhinal Shah, A.RFor Respondent: Shri V Nandakumar, CIT DR & B.P. Srivastava
Section 10(2)(xv)Section 3(2)Section 3(3)Section 3(5)Section 37

…ed expenditure laid out wholly or exclusively for the purpose of the business. There was also no dispute that it was in the nature of revenue expenditure. 6. Following this decision, the Rajasthan High Court in Rajasthan Central Stores (P.) Ltd. v. CIT [1985] 156 ITR 90 held that interest paid on account of the delay in remitting to the Government sales tax, is permissible deduction. Similar view was taken by the Calcutta High Court in ITA Nos. 1577&1578/Ahd/2024 & 1702/Ahd/2024 DCIT vs. Mahalaxmi Infracontract Ltd. & Mahalaxmi Infracontract Ltd. vs. DCIT Asst. Years –2020-21, 2021-22 & 2017-18 - 4– Balrampur Su…

Rajasthan Central Stores (P.) Ltd. v. CIT (156 ITR 90) — Cited in 3 Judgments | BharatTax