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“Section 43(8)”
Section References (mined)Section 43Section 43(8)1 judgments
The decision most relied on for Section 43(8) is CIT v. Varinder Agro Chemicals Ltd. (309 ITR 272), cited in 20 judgments on BharatTax.
Leading authorities on Section 43(8)
CIT v. Varinder Agro Chemicals Ltd.
309 ITR 272 · 2009 · High Court
20
citing judgments
Expenditure incurred by a company on computer software is revenue in nature and allowable as a deduction, even if it results in an enduring advantage, provided it is not capital in nature.
93 ITR 43 (Del) (8) CIT Vs. Girish Choudhary (2008) 296 ITR 619 (Del) (9) Jayanti Lal Patel v. ACIT
87 TTJ 151 · 2004 · ITAT
11
citing judgments
The Assessing Officer is not empowered to reject the books of accounts under section 145(3) of the Income-tax Act, 1961, without substantiating the defects and deficiencies.
63 to 71 2. CIT v. Rajaram Bandekar
202 ITR 514 · 1993 · High Court
10
citing judgments
Interest expenditure incurred on a loan taken for acquiring capital assets is treated as revenue expenditure if the capital assets have been put to use.
