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“Section 36(1)(hi)”

Section References (mined)Section 36Section 36(1)(hi)2 judgments

The decision most relied on for Section 36(1)(hi) is CIT v. Hi Line Pens Pvt. Ltd. (306 ITR 182), cited in 40 judgments on BharatTax.

Leading authorities on Section 36(1)(hi)

CIT v. Hi Line Pens Pvt. Ltd.
306 ITR 182 · 2008 · High Court
40
citing judgments

Expenditure incurred on improvements like flooring, partition, wiring, and false ceiling in existing premises is treated as revenue expenditure, not capital expenditure, even if it provides some lasting benefit. Such expenses are deductible if made for efficiently carrying on the business.

Sushee Hi Tech Constructions (P.) Ltd. v. Dy. CIT
33 Taxmann.com 236 · 2013 · ITAT
34
citing judgments

Contracts involving development, operation, maintenance, financial involvement, and defect correction are eligible for deduction under section 80-IA(4), even when allotted by government bodies. Such contracts are not considered simple works contracts for the purpose of denying this deduction.

Hi-tech India Pvt. Ltd. v. UoI
129 Taxmann 709 · 2003 · High Court
24
citing judgments

The employer's responsibility for timely payment of employees' contribution to provident fund remains even if wages are paid in the succeeding month. Belated remittance of employees' contribution to the provident fund is not eligible for deduction under Section 36(1)(va) of the Income Tax Act.

Judgments citing Section 36(1)(hi)

DCIT, C-V, Ludhiana vs. M/S Hero Cycles Ltd., Ludhiana

In the result, appeal of the Department is dismissed and the appeal of the assessee is allowed

ITA 588/CHANDI/2018[2012-13]Status: DisposedITAT Chandigarh08 Sept 2025AY 2012-13

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY, AM आयकर अपील सं. / ITA No. 588/Chd/2018 निर्धारण वर्ष / Assessment Years : 2012-13 The DCIT C-V, Ludhiana बनाम M/s Hero Cycles Ltd. Hero Nagar, G.T. Road Ludhiana स्थायी लेखा सं./PAN NO: AAACH4073P अपीलार्थी/Appellant प्रत्यर्थी / Respondent आयकर अपील सं. / ITA No. 473/Chd/2018 निर्धारण वर्ष / Assessment Years : 2012-13 M/s Hero Cycles Ltd. Hero Nagar, G.T. Road Ludhiana बनाम The ACIT C-V, Ludhiana स्थायी लेखा सं./PAN NO: AAACH4073P

For Appellant: Shri Ashwani Kumar, Shri Ashish Aggarwal &For Respondent: Shri Manav Bansal, CIT, DR
Section 10(38)Section 143(1)Section 14ASection 36(1)(iii)

give an interest free loan to a sister concern (e.g., a subsidiary of the assessee) should be allowed as a deduction under section 36(1) (Hi) of the Income-tax Act, 1961, one has to enquire whether the loan was given by the assessee as a measure of commercial expediency

M/S Standard Financial Consultants Pvt. Ltd., Kolkata vs. DCIT, Cir.7(2), Kolkata

In the result, assessee’s appeal stands allowed

ITA 178/KOL/2021[2015-16]Status: HeardITAT Kolkata08 Jan 2024AY 2015-16

Bench: Sri Rajesh Kumar & Sonjoy Sarma

Section 194ASection 2Section 40

आयकर अपीलीय अधिकरण कोलकाता 'ए' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA श्री राजेश