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“Section 52(2)(x)”

Section References (mined)Section 52Section 52(2)(x)1 judgments

The decision most relied on for Section 52(2)(x) is Embassy Development Corporation v. ACIT (52 Taxmann.com 234), cited in 12 judgments on BharatTax.

Leading authorities on Section 52(2)(x)

Embassy Development Corporation v. ACIT
52 Taxmann.com 234 · 2015 · High Court
12
citing judgments

Disallowance of interest on borrowed funds advanced to a sister concern is confirmed where the funds were not utilized for business expediency and constituted a loan transaction, particularly when the advance was not utilized for the project within a reasonable time.

Judgments citing Section 52(2)(x)

DCIT, Circle-2(1)(1), Surat vs. Surendran Nanoo, Kerala

ITA 821/SRT/2024[2017-18]Status: DisposedITAT Surat26 Sept 2025AY 2017-18

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Prusethआयकर अपील सं./Ita No.821/Srt/2024 Assessment Year: 2017-18 (Hybrid Hearing)

Section 143(3)Section 250Section 250(2)Section 68

IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER