How many judgments cite Virmati Ramkrishna v. CIT?

21 judgments on BharatTax cite Virmati Ramkrishna v. CIT (131 ITR 659), spanning 2016 to 2024.

Which sections of the Income Tax Act does Virmati Ramkrishna v. CIT come up under?

It is most often cited in judgments turning on Section 143(3), Section 37(1), Section 57, Section 57(ii), Section 57(iii), Section 58.

Virmati Ramkrishna v. CIT

131 ITR 659High Court1981#5408 most cited

What is Virmati Ramkrishna v. CIT authority for?

Expenditure incurred for the purpose of making or earning income from 'other sources' is deductible if there is a nexus between the expenditure and the income earned. The expenditure must be linked to the income earned, not just the activity that generates the income.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2024.

Also referred to as

Virmati Ramkrishna v. CIT · section 57 · section 37(1) · income from other sources · deduction of expenditure · commercial expediency · nexus between expenditure and income · earning of income

Sections most often in play

Section 143(3)Section 37(1)Section 57 Section 57(ii)Section 57(iii)Section 58

Issues it is cited on

section 57(iii)section 57 commercial expediency capital expenditure section 37(1)section 37 income from other sources section 15 business section 143 person interest

Judgments citing Virmati Ramkrishna v. CIT

Navinchandra N . Majithia, Mumbai vs. ITO 9(2)(1), Mumbai

The appeal of the assessee is partly allowed

ITA 2830/MUM/2013[1999-00]Status: DisposedITAT Mumbai18 Nov 2016AY 1999-00

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 1999-2000 Shri Navinchandra N. Income Tax Officer-9(2)(1) Majithia, Aayakar Bhavan, बनाम/ 304, Kedia Chambers, M.K. Road, Vs. Near New Era Cinema, Mumbai-400020 S.V. Road, Malad (W), Mumbai-400064 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aaepm6435F "नधा"रती क" ओर से / Assessee By M/S. Keyuri Desai Shri Sushil Kumar Poddar,Dr राज"व क" ओर से / Revenue By 16/11/2016 सुनवाई क" तार"ख / Date Of Hearing : 18/11/2016 आदेश क" तार"ख /Date Of Order:

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, बी, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “B”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी एन. के. "धान, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member Assessment Year: 1999-2000 Shri Navinchandra N. Income Tax Officer-9(2)(1) Majithia, Aayakar Bhavan, बनाम/ 304, Kedia Chambers, M.K. Road, Vs. Near New Era Cinema, Mumbai-400020 S.V. Road, Malad (W), Mumbai-400064 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. AAEPM6435F "नधा"रती क" ओर से / Assessee by M/s. Keyuri Desai Shri Sushil Kumar Poddar,DR राज"…