Section 55 of the Income Tax Act
The decision most relied on for Section 55 is CIT v. Mythreyi Pai (152 ITR 247), cited in 44 of the 41 judgments on BharatTax that turn on this section.
Leading authorities on Section 55
CIT v. Mythreyi Pai
152 ITR 247 · 1985 · High Court
44
citing judgments
Interest paid on a loan to acquire shares can be considered part of the cost of acquisition under Section 48 for computing capital gains, provided it has not been claimed as a deduction against other income. This prevents a double deduction of the same expenditure.
CIT v. Sambhaji Nagar Co-op. Hsg. Society Ltd.
370 ITR 325 · 2015 · High Court
23
citing judgments
Commissioner of Income Tax v. Raman Kumar Suri
29 Taxmann.com 231 · 2013 · High Court
19
citing judgments
Habib Hussain v. CIT
48 ITR 859 · 1963 · High Court
14
citing judgments
CIT v. Shri Hariram Hotels Pvt. Ltd.
325 ITR 136 · 2010 · High Court
10
citing judgments
MSCI EM UCITS ETF USD ACC v. DCIT
164 Taxmann.com 56 · 2024 · ITAT
9
citing judgments
CIT v. Sri Hariram Hotels (Purchase) Ltd.
188 Taxmann 170 · 2010 · High Court
9
citing judgments
Chitra Publicity Co. (P) Ltd. v. ACIT
127 TTJ 1 · 2010 · ITAT
8
citing judgments
CiT v. Sri. Hari Ram Hotels P. Ltd.
27 Taxmann.com 104 · 2012 · ITAT
7
citing judgments
CIT v. Fort Gloster Industries (P.) Ltd.
79 ITR 48 · 1971 · High Court
6
citing judgments
Judgments on Section 55
Showing 1–20 of 41 · Page 1 of 3