Section 18 of the Income Tax Act

The decision most relied on for Section 18 is Shivsagar Veg Restaurant v. ACIT (317 ITR 433), cited in 202 of the 67 judgments on BharatTax that turn on this section.

Leading authorities on Section 18

Shivsagar Veg Restaurant v. ACIT
317 ITR 433 · 2009 · High Court
202
citing judgments

Orders that are inordinately delayed are liable to be recalled and heard afresh, and the Appellate Tribunal President should frame guidelines for timely disposal of appeals.

Catholic Syrian Bank Ltd. v. ACIT
38 SOT 553 · 2010 · ITAT
37
citing judgments

Amortization of premium on purchase of government securities is allowable as a deduction if it is in line with RBI's prudential norms and the assessee follows a consistent accounting system.

CIT v. Federal Bank
301 ITR 188 · 2008 · High Court
19
citing judgments

Interest on securities becomes due and receivable only upon maturity and cannot be taxed prior to maturity. The entitlement to interest arises only at that point.

Kannur District Cooperative Bank v. CIT
365 ITR 343 · 2014 · High Court
19
citing judgments

Cooperative banks are eligible to claim deduction under both limbs of Section 36(1)(viia) for all types of loans and advances extended by their rural branches.

Delhi in Commissioner of Income-tax–III v. Shri Vardhman Overseas Ltd.
16 Taxmann.com 350 · 2011 · High Court
10
citing judgments

Section 68 of the Income Tax Act, 1961 does not apply to credit balances brought forward from previous years, as it pertains to fresh credits received during the relevant financial year.

CIT v. Tamil Nadu Mercantile Bank Ltd.
291 ITR 137 · 2007 · High Court
10
citing judgments

Interest on securities is taxable only on specified dates when it becomes due for payment, not on an accrual basis, especially after the deletion of Section 18 of the Income-tax Act, 1961.

Satpal & Sons (HUF) v. ACIT
85 Taxmann.com 283 · 2017 · Reported
7
citing judgments
Cheftalk Food and Hospitality Services (P) Ltd. v. Income Tax Officer
165 Taxmann.com 415 · 2024 · High Court
4
citing judgments
Prem Chand Shaw (Jaiswal) v. Asstt. CIT
238 Taxmann 423 · Reported
4
citing judgments
Madhuri Sameer Gokhale v. Addl.Joint ITO
172 Taxmann.com 696 · 2025 · High Court
3
citing judgments

Judgments on Section 18