BharatTax.net
← All Phrases

“Section 270(6)”

Section References (mined)Section 270Section 270(6)1 judgments

The decision most relied on for Section 270(6) is CIT vs. Gujarat Narmada Valley Fertilizers Company, 42 Taxman.com 270 (Guj.); 6. CIT v. UTI Bank Ltd. (154 ITD 306), cited in 16 judgments on BharatTax.

Leading authorities on Section 270(6)

CIT vs. Gujarat Narmada Valley Fertilizers Company, 42 Taxman.com 270 (Guj.); 6. CIT v. UTI Bank Ltd.
154 ITD 306 · ITAT
16
citing judgments

Interest expenditure cannot be disallowed under Section 14A if investments are made for business purposes, such as maintaining liquid funds for large government orders.

Judgments citing Section 270(6)

Priti Mishra, Allahabad vs. ACIT, Cir-1, Allahabad

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 90/ALLD/2024[2017-18]Status: DisposedITAT Allahabad25 Feb 2025AY 2017-18

Bench: Shri Subhash Malguria & Shri Nikhil Choudhary

Section 250Section 270(6)Section 270A

proceedings genuine and bona fide explanations were offered for the additions made in the assessment order and as such, the provisions contained in section 270(6) of the Act are squarely applicable in the instant case. 3. BECAUSE the additions on which the impugned penalty