BharatTax.net
← All Phrases

“Section 35(1)(viii)”

Section References (mined)Section 35Section 35(1)(viii)1 judgments

The decision most relied on for Section 35(1)(viii) is Velankani Information Systems Ltd. v. DCIT (97 Taxmann.com 599), cited in 24 judgments on BharatTax.

Leading authorities on Section 35(1)(viii)

Velankani Information Systems Ltd. v. DCIT
97 Taxmann.com 599 · 2018 · ITAT
24
citing judgments

Interest paid on delayed remittances of service tax is compensatory in nature and not a penalty hit by the Explanation to Section 37(1) of the Income Tax Act, 1961, making it a allowable business expenditure.

Judgments citing Section 35(1)(viii)

Shri Rajkot Distt. Co. Op. Bank Ltd., Rajkot-Gujarat vs. The Asstt. Commr. of Income Tax, Circle-1(2), Rajkot-Gujarat

In the result, the appeal of the assessee is allowed

ITA 288/RJT/2018[2014-15]Status: DisposedITAT Rajkot19 Jul 2023AY 2014-15

Bench: Shri Annapurna Gupta (Accountant Member), Shri Siddhartha Nautiyal (Judicial Member)

For Appellant: Shri D.M. Rindani, Ld. A.RFor Respondent: Shri B.D. Gupta, Ld. Sr. D.R
Section 250Section 30(1)(viii)Section 35(1)(viii)Section 36(1)(vi)Section 36(1)(viii)

IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT [CONDUCTED THROUGH VIRTUAL COURT] Before: Shri Annapurna Gupta, Accountant Member And