“Section 36(1)(ili)”

Section References (mined)Section 36Section 36(1)(ili)4 judgments

DCIT, CENTRAL CIRCLE-13, NEW DELHI vs. HEBE INFRASTRUCTURE PVT LTD, DELHI

In the result the appeal of the revenue is dismissed

ITA 2455/DEL/2022[2015-16]Status: DisposedITAT Delhi28 May 2025AY 2015-16

Bench: Shri Sudhir Kumar & Shri Manish Agarwal[Assessment Year: 2015-16]

Section 132Section 143(2)Section 153Section 153ASection 36(1)Section 36(1)(iii)

1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘C’: NEW DELHI BEFORE SHRI SUDHIR KUMAR, JUDICIAL MEMBER AND SHRI

RAJESH AGRAWAL,RAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, RAIPUR-1(1), RAIPUR

In the result, the appeal of the assessee is allowed in terms of our aforesaid observations

ITA 249/RPR/2022[2010-11]Status: DisposedITAT Raipur19 Oct 2023AY 2010-11

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No.249/Rpr/2022 "नधा"रण वष" / Assessment Year : 2010-11 Rajesh Agrawal C/O. M/S. Chhattisgarh Steel Traders, 15/343, Main Road, Jawahar Nagar, Raipur (C.G.)-492 001. Pan : Acppa2905F .......अपीलाथ" / Appellant बनाम / V/S. The Deputy Commissioner Of Income Tax, Raipur-1(1), Raipur (C.G.) ……""यथ" / Respondent

For Appellant: Shri Ravi Agrawal, CAFor Respondent: Shri Satya Prakash Sharma, Sr. DR

Section 143(2)Section 143(3)Section 36(1)(iii)

claimed by the appellant as deduction. On the facts of the Case, there is no borrowing of Capital and, therefore, the requirement of section 36(1)(ili) is not fulfilled. Without prejudice to the above observation, the entire series of transactions are illusory, colourable and not genuinely for the Purpose

TATA HOUSING DEVELOPMENT COMPANY LTD.,MUMBAI vs. DCIT- 8(3)(1), MUMBAI

In the result, the appeal filed by the assessee ITA

ITA 3491/MUM/2019[2015-16]Status: DisposedITAT Mumbai28 Jun 2022AY 2015-16

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singhm/S Tata Housing Vs. Dcit – 8(3)(1) Development Company Room No. 615, Ltd.,E Block, Voltas Aayakar Bhavan, Compound, Tb Kadam Mk Marg, Marg, Chinchpokli, Mumbai – 400020. Mumbai – 400033. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. :Aaact0191Q Appellant .. Respondent Dcit – 8(3)(1) Vs. M/S. Tata Housing Room No. 615, Aayakar Development Company Bhavan, Ltd.,E Block, Voltas Mk Marg, Compound, Tb Kadam Mumbai – 400020. Marg, Chinchpokli, Mumbai – 400033. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. :Aaact0191Q Appellant .. Respondent

For Appellant: Shri.Madhur Agarwal.ARFor Respondent: Shri.Ajay Kumar. CIT DR

Section 115JSection 143(2)Section 143(3)Section 14ASection 36(1)Section 36(1)(iii)

scheduled banks on payment basis in its return of income as followed by it every year consistently and in accordancewith the provisions of section 36(1) (ili) of the ITA which was also upheld by ITAT and CIT(A) in appellant's own case for earlier years. Copy of ITAT ... deduction in computing total income of the appellant in the previous year in which such sum is paid. Further, on combined reading of section 36(1) (ili) and section 43B, your honorwill appreciate if the following conditions are futiled the interest expenditure shall be allowed as deduction in the computing

VEERATH GOPALAN NAIR,MUMBAI vs. ACIT CIRCLE-3, KALYAN

In the result, the appeal filed by the assessee is partly allowed

ITA 2468/MUM/2019[2011-12]Status: DisposedITAT Mumbai11 May 2022AY 2011-12

Bench: Shri Vikas Awasthy () & Shri Om Prakash Kant () Assessment Year: 2011-12 Shri Veerath Gopalan Nair, The Asst. Commissioner Of Gr. Floor, Gurumilan Chs Ltd., Opp. Income Tax Circle-3, Tilak Nagar Post Office, Dombivali (E), Vs. Kalyan-421 301. Mumbai-421 201. Pan No. Aajpn 9435 H Appellant Respondent Assessee By : None Revenue By : Mr. S.N. Kabra, Dr Date Of Hearing : 13/04/2022 Date Of Pronouncement : 11/05/2022

For Appellant: NoneFor Respondent: Mr. S.N. Kabra, DR

Section 144Section 14A

IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI VIKAS AWASTHY (JUDICIAL MEMBER) AND SHRI OM PRAKASH