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“ICDS”

ICDS & AccountingSection 145(2)Section 145(2)865 judgments

The decision most relied on for ICDS is ICDS Ltd. v. CIT (350 ITR 527), cited in 280 judgments on BharatTax.

Leading authorities on ICDS

ICDS Ltd. v. CIT
350 ITR 527 · 2013 · Supreme Court
280
citing judgments

An assessee engaged in the business of hire purchase or leasing, being the lessor, is entitled to claim depreciation on assets leased out, even if the assets are registered in the name of the lessee and used by the lessee.

SB) in Indusind Bank Ltd. v. ADIT
19 Taxmann.com 173 · 2012 · Reported
28
citing judgments

A Special Bench decision of the Tribunal rendered prior to a Supreme Court decision is subordinate to the Supreme Court ruling.

ICDS Ltd. v. CIT
10 SCC 529 · Reported
24
citing judgments

The Supreme Court remands a matter when an assessee is deprived of the opportunity to cross-examine individuals whose statements were relied upon by the Revenue under Section 132(4) of the Income Tax Act.

ICDS Limited v. CIT (
69 Taxmann.com 317 · 2016 · High Court
24
citing judgments

In lease transactions, only the lessor is entitled to claim depreciation, regardless of whether the lease is a finance lease or an operating lease. This is because the substantial risks and rewards of ownership are not transferred to the lessee.

Manipal Finance Corporation Limited v. ACTT Circle-1 Udupi
49 Taxmann.com 353 · 2014 · High Court
19
citing judgments

This case discusses the allowability of depreciation on leased assets in finance leases, a matter that has been addressed by the Supreme Court in ICDS Ltd vs CIT.

CIT v. G Narasimhan
236 ITR 327 · 1999 · Supreme Court
15
citing judgments

Accumulated profits for the purpose of deemed dividend under section 2(22)(e) are to be computed in accordance with the Income Computation and Disclosure Standards (ICDS) rather than opening balances as per Indian GAAP. This case also touches upon the definition of 'transfer' under section 2(47).

Chamber of Tax Consultants & Anr. v. UOI
87 Taxmann.com 92 · 2017 · High Court
10
citing judgments

The Delhi High Court held that Income Computation and Disclosure Standards (ICDS) notified under Section 145(2) were ultra vires the provisions of the Income Tax Act, as they exceeded delegated legislative power. Subsequently, Section 43CB was introduced to provide statutory backing for certain ICDS provisions, such as those related to construction contracts using the percentage of completion method.

Judgments citing ICDS

Deputy Commissioner of Income Tax, Central Circle - 1(3), Chennai vs. Casa Grande Homes Private Limited, Chennai

In the result, the appeal filed by the Revenue is dismissed

ITA 1709/CHNY/2025[2017-18]Status: DisposedITAT Chennai29 Oct 2025AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1709/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 The Deputy Commissioner Of Vs. Casa Grande Homes Private Limited, New No. 111, Old No. 59, 6Th Floor, Income Tax, Central Circle 1(3), Thiruvanmiyur, Chennai 600 041. Chennai. [Pan:Aagcc1182Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. Gouthami Manivasagam, Jcit ""थ" की ओर से/Respondent By : Shri G. Reddi Prakash, Ca सुनवाई की तारीख/ Date Of Hearing : 17.09.2025 घोषणा की तारीख /Date Of Pronouncement : 29.10.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Revenue Is Directed Against The Order Dated 12.02.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals) – 18, Chennai For The Assessment Year 2017-18. 2. We Find That This Appeal Is Filed With A Delay Of 44 Days. The Dcit Central Circle 1(3)(I/C), Chennai Filed An Affidavit For Condonation Of Delay Stating The Reasons. Upon Hearing Both The Parties & On Examination Of The Said Affidavit, We Find The Reasons Stated By The Appellant-Revenue

For Appellant: Ms. Gouthami Manivasagam, JCITFor Respondent: Shri G. Reddi Prakash, CA
Section 145(2)

before ITAT. 5. The ld. DR Ms. Gouthami Manivasagam, JCIT submits that the assessee’s real estate development activity falls within the ambit of ICDS- III as classified by the CBDT vide circular No. 10/2017, but, however, the ld. CIT(A) failed to apply ICDS-III and instead relied ... ICAI Guidance Note, which is subordinate to ICDS for tax purposes under section 145(2) of the Act. The ld. DR relied on the decision of the Hon’ble High Court of Delhi in the case of DLF v. CIT [2019] 416 ITR 358 (Del) and submits that where ICDS