MITSUBISHI ELECTRIC AUTOMOTIVE,GURGAON vs. DCIT, CIRCLE- 2(1), GURGAON
In the result, the appeal is partly allowed
ITA 7512/DEL/2017[2013-14]Status: DisposedITAT Delhi11 Jan 2023AY 2013-14
Bench: Shri G.S. Pannu & Shri Saktijit Deyassessment Year: 2013-14
Section 143(3)Section 144CSection 3(1)(iii)Section 43(5)
foreign loans and repayment thereon. Therefore, he observed that the
premium paid to BTMU in respect of hedging contracts are not
covered under Section 3(1)(iii) of the Act.
6. Having held so, he proceeded to hold that the hedging
transactions between the assessee and BTMU, in reality
