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“Section 10(238)”
Section References (mined)Section 10Section 10(238)1 judgments
The decision most relied on for Section 10(238) is CIT v. Amritaben R. Shah (238 ITR 777), cited in 37 judgments on BharatTax.
Leading authorities on Section 10(238)
CIT v. Amritaben R. Shah
238 ITR 777 · 1999 · High Court
37
citing judgments
Expenditure incurred to acquire controlling interest in a company, rather than to earn dividend income, is not allowable as a deduction under section 57(iii) as it is in the nature of capital expenditure.
Murli Industries Limited v. ACIT
441 ITR 8 · 2022 · High Court
22
citing judgments
Income tax proceedings initiated against a corporate debtor under section 148 for assessment years prior to the approval of a resolution plan under the Insolvency and Bankruptcy Code (IBC) are invalid, as the IBC aims to provide certainty by extinguishing all claims not part of the resolution plan.