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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

Orbit Aviation Private Limited, Chandigarh vs. Deputy Commissioner of Income Tax, Cir-1(1), Chandigarh

The appeal stand partly allowed for statistical purposes

ITA 341/CHANDI/2025[2022-23]Status: DisposedITAT Chandigarh16 Sept 2025AY 2022-23

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं. / Ita No.341/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) M/S Orbit Aviation Private Limited Dcit-Circle-1(1) बनाम/ 1St Floor Metro Plaza, Sco 54-55 Aaykar Bhawan Vs. Sector 9-D, Chandigarh Cr Building, Chandigarh. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaco-9386-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Aditya Kumar (Ca) A/W Shri Ashwani Kumar (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Sh. Anil Kumar Sharma (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 27-08-2025 घोषणाकीतारीख /Date Of Pronouncement : 16-09-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2022-23 Arises Out Of An Order Of Learned Addl. / Joint Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 10-01-2025 In The Matter Of An Intimation Issued By Cpc U/S 143(1) On 07-08-2023 Making Disallowance U/S 43B For Rs.1,07,54,593/- On Account Of Gst Payable At Year-End But Remaining Unpaid By Due Date Of Furnishing Of Return Of Income U/S 139(1). Having

For Appellant: Shri Aditya Kumar (CA) a/w Shri Ashwani KumarFor Respondent: Sh. Anil Kumar Sharma (Addl. CIT) - Ld. Sr. DR
Section 139(1)Section 143(1)Section 143(1)(a)Section 145Section 43BSection 44A

differentiated as such merely on the basis of method of accounting for the purpose of disallowance u/s 43B. The provisions of Sec.145 / 145A and ICDS mandate inclusion of this component in the turnover. Accordingly, the argument that the expenditure was not routed through Profit & Loss account under ‘exclusive method’ would