Ravindra Singh Arora v. ACIT

53 SOT 124Income Tax Appellate Tribunal2012#25208 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2018 to 2022.

Judgments citing Ravindra Singh Arora v. ACIT

M/S Avantika Infraventure (P) Ltd., Allahabad vs. DCIT, Central Circle, Varanasi

In the result, the appeals of the assessee for the Assessment Years

ITA 23/VNS/2020[2013-2014]Status: DisposedITAT Varanasi13 Oct 2022AY 2013-2014

Bench: Shri.Vijay Pal Rao & Shri Ramit Kochar

For Appellant: NoneFor Respondent: Sh. R.K. Vishwakarma, CIT DR
Section 153ASection 234ASection 36

…, this issue is squarely covered against the assessee by this judgment of Hon'ble Delhi High Court and respectfully following the same, this issue is decided against the assessee". The Hon'ble ITAT Hyderabad in the case of Ravindra Singh Arora Vs. ACIT (2012) 53 SOT 124 (Hyderabad) in regard to disallowance of interest u/s.36(1)(iii) has held as under: 37. Section 36(1)(iii) of the Act provides for deductions of interest on the loans raised for business purposes. Once the assessee claims any such deduction in the books of accounts, the onus will be on the assessee to satisfy the. Assessing Officer that whatever l…

M/S Avantika Infraventure (P) Ltd., Allahabad vs. DCIT, Central Circle, Varanasi

In the result, the appeals of the assessee for the Assessment Years

ITA 22/VNS/2020[2012-2013]Status: DisposedITAT Varanasi13 Oct 2022AY 2012-2013

Bench: Shri.Vijay Pal Rao & Shri Ramit Kochar

For Appellant: NoneFor Respondent: Sh. R.K. Vishwakarma, CIT DR
Section 153ASection 234ASection 36

…, this issue is squarely covered against the assessee by this judgment of Hon'ble Delhi High Court and respectfully following the same, this issue is decided against the assessee". The Hon'ble ITAT Hyderabad in the case of Ravindra Singh Arora Vs. ACIT (2012) 53 SOT 124 (Hyderabad) in regard to disallowance of interest u/s.36(1)(iii) has held as under: 37. Section 36(1)(iii) of the Act provides for deductions of interest on the loans raised for business purposes. Once the assessee claims any such deduction in the books of accounts, the onus will be on the assessee to satisfy the. Assessing Officer that whatever l…

Jain Irrigation Systems Ltd., Jalgaon vs. Dy. CIT, Jalgaon

In the result, the appeal of assessee is partly allowed

ITA 1070/PUN/2013[2008-09]Status: DisposedITAT Pune28 Feb 2018AY 2008-09

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

For Appellant: Shri Nikhil PathakFor Respondent: Shri Dr. Vivek Aggarwal
Section 143(3)Section 253Section 28Section 36Section 37

…above. There is no doubt whatsoever, that the appellant has used borrowed funds for non-business purposes and hence claim of interest on those funds u/s 36(1)(iii) is not tenable. The Hon’ble ITAT Hyderabad in the case of Ravindra Singh Arora Vs. ACIT (2012) 53 SOT 124 (Hyderabad) in regard to disallowance of interest u/s 36(1)(iii) has held as under : 37. Section 36(1)(iii) of the Act provides for deductions of interest on the loans raised for business purposes. Once the assessee claims any such deduction in the books of accounts, the onus will be on the assessee to satisfy the Assessing Officer that whatever…

Ravindra Singh Arora v. ACIT (53 SOT 124) — Cited in 3 Judgments | BharatTax