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“Section 16(2)(c)”

Section References (mined)Section 16Section 16(2)(c)1 judgments

The decision most relied on for Section 16(2)(c) is Delhi HC (para 16 to 17 & 22 to 23) 5. PCIT v. I.A. Hydro Energy P. Ltd. (163 Taxmann.com 408), cited in 11 judgments on BharatTax.

Leading authorities on Section 16(2)(c)

Delhi HC (para 16 to 17 & 22 to 23) 5. PCIT v. I.A. Hydro Energy P. Ltd.
163 Taxmann.com 408 · 2024 · Reported
11
citing judgments

The Departmental Representative argues that the Discounted Cash Flow (DCF) method is not applicable when a company's project has gone off track, as projections lack a basis and credentials/financials are not established.

Judgments citing Section 16(2)(c)

Income Tax Officer, New Libra Kothi, Railway Road, Sirhind vs. Bhagwan Dass, Amloh Road, Mandi Gobindgarh

In the result, appeal of the Revenue is dismissed

ITA 1025/CHANDI/2024[2021-22]Status: DisposedITAT Chandigarh27 Nov 2025AY 2021-22
For Respondent: Shri Tej Mohan Singh, Advocate
Section 115BSection 133(6)Section 143(1)Section 36(1)Section 36(1)(vii)Section 68

default of suppliers in depositing the tax collected from him, and such liability crystallized during the relevant year as per section 16(2)(c) of the CGST Act. The amount paid became a business debt written off and was therefore allowable under section 36(1)(vii), and even otherwise qualified