Tata Chemicals Ltd. v. CIT

256 ITR 395High Court2002#1322 most cited

What is Tata Chemicals Ltd. v. CIT authority for?

Interest on borrowings for business purposes is an allowable deduction under section 36(1)(iii) even if capitalized in the books of account. Modifications in business records for accurate accounting do not automatically imply fraudulent intent.

86

judgments rely on this decision, according to BharatTax’s citation analysis of 366,402 Indian tax judgments — from 2012 to 2024.

Also referred to as

Tata Chemicals Ltd v CIT · section 36(1)(iii) · capitalization of interest · allowability of interest deduction · business investment · accurate accounting · fraudulent intent · modified bills · damaged goods

Issues it is cited on

section 153b(i)(a)section 132(8)section 132(9a)section 153(1)(a)section 145a valuation of shares section 65b section 65 section 153(1)icds dumb documents section 153b

Judgments citing Tata Chemicals Ltd. v. CIT

Kodiyil Muhammed Madani Partner, Abc Sales Corporation, Taliparamba vs. ACIT, Central Circle-1, Kozhikode

In the result, appeal of the assessee is hereby dismissed

ITA 837/COCH/2024[2020-21]Status: DisposedITAT Cochin20 Dec 2024AY 2020-21

Bench: Shri Waseem Ahmed & Shri Soundararajan K

…core that genuine business adjustments, such as those made for damaged goods, should not be deemed suppressive actions unless clear evidence of intent to evade tax is shown. 13.10 Likewise, the Hon’ble Bombay High Court in case of Tata Chemicals Ltd. v. CIT (256 ITR 395), held that modifications in business records, if necessary for accurate accounting, do not automatically imply fraudulent intent, especially in cases where damaged stock or returned goods are common. The negligible proportion of modified bills compared to the overall turnover in the assessee’s case supports the argument that these modifications…

Kodiyil Muhammed Madani Partner, Abc Sales Corporation, Taliparamba vs. ACIT, Central Circle-1, Kozhikode

In the result, appeal of the assessee is hereby dismissed

ITA 836/COCH/2024[2019-20]Status: DisposedITAT Cochin20 Dec 2024AY 2019-20

Bench: Shri Waseem Ahmed & Shri Soundararajan K

…core that genuine business adjustments, such as those made for damaged goods, should not be deemed suppressive actions unless clear evidence of intent to evade tax is shown. 13.10 Likewise, the Hon’ble Bombay High Court in case of Tata Chemicals Ltd. v. CIT (256 ITR 395), held that modifications in business records, if necessary for accurate accounting, do not automatically imply fraudulent intent, especially in cases where damaged stock or returned goods are common. The negligible proportion of modified bills compared to the overall turnover in the assessee’s case supports the argument that these modifications…

Kodiyil Muhammed Madani Partner, Abc Sales Corporation, Taliparamba vs. ACIT, Central Circle-1, Kozhikode

In the result, appeal of the assessee is hereby dismissed

ITA 835/COCH/2024[2018-19]Status: DisposedITAT Cochin20 Dec 2024AY 2018-19

Bench: Shri Waseem Ahmed & Shri Soundararajan K

…core that genuine business adjustments, such as those made for damaged goods, should not be deemed suppressive actions unless clear evidence of intent to evade tax is shown. 13.10 Likewise, the Hon’ble Bombay High Court in case of Tata Chemicals Ltd. v. CIT (256 ITR 395), held that modifications in business records, if necessary for accurate accounting, do not automatically imply fraudulent intent, especially in cases where damaged stock or returned goods are common. The negligible proportion of modified bills compared to the overall turnover in the assessee’s case supports the argument that these modifications…

Abc Imports and Exports India (P) Ltd, Ernakulam vs. ACIT Central Circle, Kozhikode

In the result, appeal of the assessee is hereby dismissed

ITA 743/COCH/2024[2019-20]Status: DisposedITAT Cochin20 Dec 2024AY 2019-20

Bench: Shri Waseem Ahmed & Shri Soundararajan K

…core that genuine business adjustments, such as those made for damaged goods, should not be deemed suppressive actions unless clear evidence of intent to evade tax is shown. 13.10 Likewise, the Hon’ble Bombay High Court in case of Tata Chemicals Ltd. v. CIT (256 ITR 395), held that modifications in business records, if necessary for accurate accounting, do not automatically imply fraudulent intent, especially in cases where damaged stock or returned goods are common. The negligible proportion of modified bills compared to the overall turnover in the assessee’s case supports the argument that these modifications…

Abc Sales Corporation, Kasargod vs. ACIT Central Circle-1, Calicut

In the result, appeal of the assessee is hereby dismissed

ITA 536/COCH/2024[2020-21]Status: DisposedITAT Cochin20 Dec 2024AY 2020-21

Bench: Shri Waseem Ahmed & Shri Soundararajan K

…core that genuine business adjustments, such as those made for damaged goods, should not be deemed suppressive actions unless clear evidence of intent to evade tax is shown. 13.10 Likewise, the Hon’ble Bombay High Court in case of Tata Chemicals Ltd. v. CIT (256 ITR 395), held that modifications in business records, if necessary for accurate accounting, do not automatically imply fraudulent intent, especially in cases where damaged stock or returned goods are common. The negligible proportion of modified bills compared to the overall turnover in the assessee’s case supports the argument that these modifications…

Abc Sales Corporation, Taliparamba vs. ACIT Central Circle-1, Calicut

In the result, appeal of the assessee is hereby dismissed

ITA 535/COCH/2024[2020-21]Status: DisposedITAT Cochin20 Dec 2024AY 2020-21

Bench: Shri Waseem Ahmed & Shri Soundararajan K

…core that genuine business adjustments, such as those made for damaged goods, should not be deemed suppressive actions unless clear evidence of intent to evade tax is shown. 13.10 Likewise, the Hon’ble Bombay High Court in case of Tata Chemicals Ltd. v. CIT (256 ITR 395), held that modifications in business records, if necessary for accurate accounting, do not automatically imply fraudulent intent, especially in cases where damaged stock or returned goods are common. The negligible proportion of modified bills compared to the overall turnover in the assessee’s case supports the argument that these modifications…

Abc Sales Corpoation, Payyannur vs. ACIT Central Circle-1, Calicut

In the result, appeal of the assessee is hereby dismissed

ITA 534/COCH/2024[2020-21]Status: DisposedITAT Cochin20 Dec 2024AY 2020-21

Bench: Shri Waseem Ahmed & Shri Soundararajan K

…core that genuine business adjustments, such as those made for damaged goods, should not be deemed suppressive actions unless clear evidence of intent to evade tax is shown. 13.10 Likewise, the Hon’ble Bombay High Court in case of Tata Chemicals Ltd. v. CIT (256 ITR 395), held that modifications in business records, if necessary for accurate accounting, do not automatically imply fraudulent intent, especially in cases where damaged stock or returned goods are common. The negligible proportion of modified bills compared to the overall turnover in the assessee’s case supports the argument that these modifications…

Abc Buildwares India (P) Limited, Pariyaram vs. ACIT Central Circle-1, Calicut

In the result, appeal of the assessee is hereby dismissed

ITA 533/COCH/2024[2020-21]Status: DisposedITAT Cochin20 Dec 2024AY 2020-21

Bench: Shri Waseem Ahmed & Shri Soundararajan K

…core that genuine business adjustments, such as those made for damaged goods, should not be deemed suppressive actions unless clear evidence of intent to evade tax is shown. 13.10 Likewise, the Hon’ble Bombay High Court in case of Tata Chemicals Ltd. v. CIT (256 ITR 395), held that modifications in business records, if necessary for accurate accounting, do not automatically imply fraudulent intent, especially in cases where damaged stock or returned goods are common. The negligible proportion of modified bills compared to the overall turnover in the assessee’s case supports the argument that these modifications…

Abc Buildware India (P) Limited, Pariyaram vs. ACIT, Central Circle-1, Kozhikode

In the result, appeal of the assessee is hereby dismissed

ITA 532/COCH/2024[2016-17]Status: DisposedITAT Cochin20 Dec 2024AY 2016-17

Bench: Shri Waseem Ahmed & Shri Soundararajan K

…core that genuine business adjustments, such as those made for damaged goods, should not be deemed suppressive actions unless clear evidence of intent to evade tax is shown. 13.10 Likewise, the Hon’ble Bombay High Court in case of Tata Chemicals Ltd. v. CIT (256 ITR 395), held that modifications in business records, if necessary for accurate accounting, do not automatically imply fraudulent intent, especially in cases where damaged stock or returned goods are common. The negligible proportion of modified bills compared to the overall turnover in the assessee’s case supports the argument that these modifications…

Abc Buildware India (P) Limited, Pariyaram vs. ACIT Central Circle-1, Kozhikode

In the result, appeal of the assessee is hereby dismissed

ITA 531/COCH/2024[2015-16]Status: DisposedITAT Cochin20 Dec 2024AY 2015-16

Bench: Shri Waseem Ahmed & Shri Soundararajan K

…core that genuine business adjustments, such as those made for damaged goods, should not be deemed suppressive actions unless clear evidence of intent to evade tax is shown. 13.10 Likewise, the Hon’ble Bombay High Court in case of Tata Chemicals Ltd. v. CIT (256 ITR 395), held that modifications in business records, if necessary for accurate accounting, do not automatically imply fraudulent intent, especially in cases where damaged stock or returned goods are common. The negligible proportion of modified bills compared to the overall turnover in the assessee’s case supports the argument that these modifications…

Kodiyil Muhammed Madani(Partner) Abc Sales Corporation, Taliparamba vs. ACIT, Central Circle, Calicut

In the result, appeal of the assessee is hereby dismissed

ITA 530/COCH/2024[2020-21]Status: DisposedITAT Cochin20 Dec 2024AY 2020-21

Bench: Shri Waseem Ahmed & Shri Soundararajan K

…core that genuine business adjustments, such as those made for damaged goods, should not be deemed suppressive actions unless clear evidence of intent to evade tax is shown. 13.10 Likewise, the Hon’ble Bombay High Court in case of Tata Chemicals Ltd. v. CIT (256 ITR 395), held that modifications in business records, if necessary for accurate accounting, do not automatically imply fraudulent intent, especially in cases where damaged stock or returned goods are common. The negligible proportion of modified bills compared to the overall turnover in the assessee’s case supports the argument that these modifications…

Kodiyil Muhammed Madani(Partner Abc Sales Corporation)., Taliparamba vs. ACIT, Central Circle-1, Calicut

In the result, appeal of the assessee is hereby dismissed

ITA 529/COCH/2024[2019-20]Status: DisposedITAT Cochin20 Dec 2024AY 2019-20

Bench: Shri Waseem Ahmed & Shri Soundararajan K

…core that genuine business adjustments, such as those made for damaged goods, should not be deemed suppressive actions unless clear evidence of intent to evade tax is shown. 13.10 Likewise, the Hon’ble Bombay High Court in case of Tata Chemicals Ltd. v. CIT (256 ITR 395), held that modifications in business records, if necessary for accurate accounting, do not automatically imply fraudulent intent, especially in cases where damaged stock or returned goods are common. The negligible proportion of modified bills compared to the overall turnover in the assessee’s case supports the argument that these modifications…

Kodiyil Muhammed Madani, Partner (Abc Sales Corporation), Taliparamba vs. ACIT Central Circle-1, Calicut

In the result, appeal of the assessee is hereby dismissed

ITA 528/COCH/2024[2018-19]Status: DisposedITAT Cochin20 Dec 2024AY 2018-19

Bench: Shri Waseem Ahmed & Shri Soundararajan K

…core that genuine business adjustments, such as those made for damaged goods, should not be deemed suppressive actions unless clear evidence of intent to evade tax is shown. 13.10 Likewise, the Hon’ble Bombay High Court in case of Tata Chemicals Ltd. v. CIT (256 ITR 395), held that modifications in business records, if necessary for accurate accounting, do not automatically imply fraudulent intent, especially in cases where damaged stock or returned goods are common. The negligible proportion of modified bills compared to the overall turnover in the assessee’s case supports the argument that these modifications…

Kodiyil Muhammed Madani, Partner (Abc Sales Corporation), Taliparamba vs. ACIT Central Circle-1, Calicut

In the result, appeal of the assessee is hereby dismissed

ITA 524/COCH/2024[2017-18]Status: DisposedITAT Cochin20 Dec 2024AY 2017-18

Bench: Shri Waseem Ahmed & Shri Soundararajan K

…core that genuine business adjustments, such as those made for damaged goods, should not be deemed suppressive actions unless clear evidence of intent to evade tax is shown. 13.10 Likewise, the Hon’ble Bombay High Court in case of Tata Chemicals Ltd. v. CIT (256 ITR 395), held that modifications in business records, if necessary for accurate accounting, do not automatically imply fraudulent intent, especially in cases where damaged stock or returned goods are common. The negligible proportion of modified bills compared to the overall turnover in the assessee’s case supports the argument that these modifications…

Kodiyil Muhammed Madani, Partner(Abc Salaes Corporation), Taliparamba vs. ACIT, Central Circle-1, Kozhikode

In the result, appeal of the assessee is hereby dismissed

ITA 523/COCH/2024[2013-14]Status: DisposedITAT Cochin20 Dec 2024AY 2013-14

Bench: Shri Waseem Ahmed & Shri Soundararajan K

…core that genuine business adjustments, such as those made for damaged goods, should not be deemed suppressive actions unless clear evidence of intent to evade tax is shown. 13.10 Likewise, the Hon’ble Bombay High Court in case of Tata Chemicals Ltd. v. CIT (256 ITR 395), held that modifications in business records, if necessary for accurate accounting, do not automatically imply fraudulent intent, especially in cases where damaged stock or returned goods are common. The negligible proportion of modified bills compared to the overall turnover in the assessee’s case supports the argument that these modifications…

Muahammed Jabir, Taliparamba vs. ACIT< Central Circle-1, Kozhikode

In the result, appeal of the assessee is hereby dismissed

ITA 522/COCH/2024[2020-21]Status: DisposedITAT Cochin20 Dec 2024AY 2020-21

Bench: Shri Waseem Ahmed & Shri Soundararajan K

…core that genuine business adjustments, such as those made for damaged goods, should not be deemed suppressive actions unless clear evidence of intent to evade tax is shown. 13.10 Likewise, the Hon’ble Bombay High Court in case of Tata Chemicals Ltd. v. CIT (256 ITR 395), held that modifications in business records, if necessary for accurate accounting, do not automatically imply fraudulent intent, especially in cases where damaged stock or returned goods are common. The negligible proportion of modified bills compared to the overall turnover in the assessee’s case supports the argument that these modifications…

Muahammed Jabir, Taliparamba vs. ACIT, Central Circle-1, Kozhikode

In the result, appeal of the assessee is hereby dismissed

ITA 521/COCH/2024[2019-20]Status: DisposedITAT Cochin20 Dec 2024AY 2019-20

Bench: Shri Waseem Ahmed & Shri Soundararajan K

…core that genuine business adjustments, such as those made for damaged goods, should not be deemed suppressive actions unless clear evidence of intent to evade tax is shown. 13.10 Likewise, the Hon’ble Bombay High Court in case of Tata Chemicals Ltd. v. CIT (256 ITR 395), held that modifications in business records, if necessary for accurate accounting, do not automatically imply fraudulent intent, especially in cases where damaged stock or returned goods are common. The negligible proportion of modified bills compared to the overall turnover in the assessee’s case supports the argument that these modifications…

Muahammed Jabir(Partner, Abc Sales Corporation), Taliparamba vs. ACIT, Central Circle-1, Kozhikode

In the result, appeal of the assessee is hereby dismissed

ITA 520/COCH/2024[2018-19]Status: DisposedITAT Cochin20 Dec 2024AY 2018-19

Bench: Shri Waseem Ahmed & Shri Soundararajan K

…core that genuine business adjustments, such as those made for damaged goods, should not be deemed suppressive actions unless clear evidence of intent to evade tax is shown. 13.10 Likewise, the Hon’ble Bombay High Court in case of Tata Chemicals Ltd. v. CIT (256 ITR 395), held that modifications in business records, if necessary for accurate accounting, do not automatically imply fraudulent intent, especially in cases where damaged stock or returned goods are common. The negligible proportion of modified bills compared to the overall turnover in the assessee’s case supports the argument that these modifications…

Muahammed Jabir, Partner Abc Sales Corporation, Taliparamba vs. ACIT Central Circle-1, Kozhikode

In the result, appeal of the assessee is hereby dismissed

ITA 519/COCH/2024[2017-18]Status: DisposedITAT Cochin20 Dec 2024AY 2017-18

Bench: Shri Waseem Ahmed & Shri Soundararajan K

…core that genuine business adjustments, such as those made for damaged goods, should not be deemed suppressive actions unless clear evidence of intent to evade tax is shown. 13.10 Likewise, the Hon’ble Bombay High Court in case of Tata Chemicals Ltd. v. CIT (256 ITR 395), held that modifications in business records, if necessary for accurate accounting, do not automatically imply fraudulent intent, especially in cases where damaged stock or returned goods are common. The negligible proportion of modified bills compared to the overall turnover in the assessee’s case supports the argument that these modifications…

Abdul Gafoor Muhammed Pottichi, Taliparamba vs. ACIT, Central Circle-1, Kozhikode

In the result, appeal of the assessee is hereby dismissed

ITA 518/COCH/2024[2020-21]Status: DisposedITAT Cochin20 Dec 2024AY 2020-21

Bench: Shri Waseem Ahmed & Shri Soundararajan K

…core that genuine business adjustments, such as those made for damaged goods, should not be deemed suppressive actions unless clear evidence of intent to evade tax is shown. 13.10 Likewise, the Hon’ble Bombay High Court in case of Tata Chemicals Ltd. v. CIT (256 ITR 395), held that modifications in business records, if necessary for accurate accounting, do not automatically imply fraudulent intent, especially in cases where damaged stock or returned goods are common. The negligible proportion of modified bills compared to the overall turnover in the assessee’s case supports the argument that these modifications…