TC Leasing & Finance Ltd. 39 TW 211 (Raj. HC) Brahmaputra Capital & Financial Services Ltd. v. ITO

119 ITD 266Income Tax Appellate Tribunal2009#18799 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 143(3)Section 198 Section 199 Section 211 Section 234A Section 234B Section 234C Section 37BA(3)

Judgments citing TC Leasing & Finance Ltd. 39 TW 211 (Raj. HC) Brahmaputra Capital & Financial Services Ltd. v. ITO

Weir Minerals (India) Private Ltd, New Delhi vs. DCIT Circle-27(1), New Delhi

In the result, the appeal of the assessee is party allowed

ITA 4713/DEL/2019[2012-13]Status: DisposedITAT Delhi06 Jun 2025AY 2012-13

Bench: Ms. Madhumita Roy & Shri Khettra Mohan Roy[Assessment Year 2012-13]

Section 143(3)Section 234B

…ssessee firm." • Godhra Electricity Co. Ltd. v. CIT: [1997) 225 ITR 746 (SC) • CIT v. Birla Gwalior (P.) Ltd : [1973] 89 ITR 266 (SC) • Poona Electric Supply Co. Ltd. v. CIT: [1965) 57 ITR 521 (SC) • Brahamputra Capital & Financial Services Ltd. v. ITO [2009] 119 ITD 266 (Delhi) • H.M. Kashiparekh & Co. Ltd. v. CIT : [1960) 39 ITR 706 (BOM.) • CIT v. Motor Credit Co. (P.) Ltd.: [1981] 6 Taxman 63 (Madras) • M/s. Nutan Warehousing Co. Pvt. Ltd v. ACIT: IT No.471/PUN/2018 • Essar Steel Metal Trading Limited v. DCIT: I.T.A. No. 140/Mum/2023 • Satellite Television Asian Region Ltd. v. DDIT : [2013] 58 SOT 109 (Mumbai…

Pragati Power Corporation Ltd, New Delhi vs. ACIT, Circle 20(1), New Delhi

In the result, the appeal filed by the assessee is partly allowed as indicated above

ITA 1617/DEL/2023[2018-19]Status: DisposedITAT Delhi14 Aug 2024AY 2018-19

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR PAREEK (Judicial Member)

Section 115JSection 145(2)Section 32Section 36Section 36(1)(iii)Section 37Section 43ASection 46ASection 80I

…i Finance Ltd. (2009) 319 ITR 196 (Mad) CIT Chennal vs Shriram Investments Ltd. (2015) 378 ITR 533 (Mad) CIT vs Vasisth Chay Vyapar Ltd. (2019) 410 ITR 244 (SC) iv) Delhi bench of ITAT in the case of Brahmaputra Capital & Financial Services Ltd. vs ITO (2009) 119 ITD 266 have held that there was uncertainty regarding ultimate collection of interest hence assessee was justified in not showing the notional interest income which did not actually materialized during the year under consideration. v) Delhi High Court in CIT vs Metropolitan Financier (P) Ltd. (1981) 5 Taxman 216 have held that in the instant case, Prag…

M/S Traditional Gallery Pvt. Ltd., Jaipur vs. Assistant Commissioner of Income Tax, Circle-4, Jaipur

In the result, appeals of the assessee are allowed

ITA 108/JPR/2019[2014-15]Status: DisposedITAT Jaipur12 May 2022AY 2014-15

For Appellant: Shri Manish Agarwal (CA)For Respondent: Smt. Runi Pal (Addl.CIT)

Section 143(3)Section 14ASection 36(1)(iii)

…on reliance is placed on the following judgments :- Shoorj Vallabh Das & Co. 46 ITR 144 (SC) Godhra Electricity Co. Ltd. vs. CIT 225 ITR 746 (SC) CIT vs. VTC Leasing & Finance Ltd. 39 TW 211 (Raj. HC) Brahmaputra Capital & Financial Services Ltd. vs. ITO 119 ITD 266 (Delhi) The ld. A/R further submitted that while making addition of Rs. 54,68,858/- on account of notional interest and disallowance of interest expenses of Rs. 2,62,306/- on account of loan advanced to Nav Sarjan Projects Pvt. Ltd. and S.D. Education Trust, the AO has completely ignored the vital fact that entire advances made were considered…

M/S Traditional Gallery Pvt. Ltd., Jaipur vs. Assistant Commissioner of Income Tax, Circle-4, Jaipur

In the result, appeals of the assessee are allowed

ITA 107/JPR/2019[2013-14]Status: DisposedITAT Jaipur12 May 2022AY 2013-14

For Appellant: Shri Manish Agarwal (CA)For Respondent: Smt. Runi Pal (Addl.CIT)

Section 143(3)Section 14ASection 36(1)(iii)