BharatTax.net
← All Phrases

“Section 17(2)(iii)(a)”

Section References (mined)Section 17Section 17(2)(iii)(a)1 judgments

The decision most relied on for Section 17(2)(iii)(a) is CIT v. Smt. Leena Ramachandran (339 ITR 296), cited in 44 judgments on BharatTax.

Leading authorities on Section 17(2)(iii)(a)

CIT v. Smt. Leena Ramachandran
339 ITR 296 · 2011 · High Court
44
citing judgments

The assessee is entitled to a deduction of interest under Section 36(1)(iii) on borrowed funds utilized for acquiring shares, provided the shares are held as stock-in-trade as part of a share trading business.

Judgments citing Section 17(2)(iii)(a)

Raoul Thackersey, Mumbai vs. DCIT 12(1), Mumbai

Appeal is partly allowed in above terms

ITA 1262/MUM/2017[2011-12]Status: DisposedITAT Mumbai22 Jul 2024AY 2011-12

Bench: Shri Satbeer Singh Godara & Shri Girish Agrawal

For Appellant: Shri K. GopalFor Respondent: Smt. Mahita Nair, Sr. DR
Section 143(3)Section 14A

mind to the decisions relied upon. It is evident from the factual matrix that the addition made of Rs.1.95 crore as perquisite under section 17(2)(iii) of the Act was on the reasoning that the assessee has 26 ITA.No.1262/MUM./2017 received a benefit in lieu of salary, since ... concluded that the difference between the stamp duty value and actual sale consideration is a benefit given to the assessee as per section 17(2)(iii) of the Act. However, there is nothing on record, either in the assessment proceeding or in the order of the first appellate authority