Section 8D(2)(iii) of the Income Tax Act

The decision most relied on for Section 8D(2)(iii) is Commonwealth Trust Ltd., Calicut, Kerala v. Commissioner of Income-tax Kerala II, Ernakulam (228 ITR 1), cited in 13 of the 50 judgments on BharatTax that turn on this section.

Leading authorities on Section 8D(2)(iii)

Commonwealth Trust Ltd., Calicut, Kerala v. Commissioner of Income-tax Kerala II, Ernakulam
228 ITR 1 · Supreme Court
13
citing judgments
Tops Group Electronic Systems Ltd. v. ITO
67 Taxmann.com 310 · 2016 · ITAT
12
citing judgments

A transfer pricing adjustment re-characterizing equity investment as a loan is not permissible if it questions the commercial expediency of the assessee's transaction. Such adjustments are also not applicable for assessment years commencing on or before April 1, 2016, as per Section 92CE(1) proviso (ii).

CIT v. Tingri Tea Co. Ltd. (
84 ITD 563 · 2003 · ITAT
12
citing judgments

No disallowance of interest is warranted on interest-free advances to associated concerns when the assessee possesses substantial interest-free funds, such as shareholders' funds.

CIT v. Sant Ram Mangat Ram
275 ITR 312 · 2005 · High Court
11
citing judgments

Departmental authorities cannot discard a taxpayer's consistently adopted method of accounting or valuation simply because they believe a different method should have been used. The consistent method should not be disturbed as the closing stock of one year is the opening stock of the next.

CIT v. Tingri Tea Co. Ltd.
79 ITR 294 · 1971 · High Court
9
citing judgments
PCIT v. Asphalt India Corp.
167 Taxmann.com 460 · 2024 · High Court
7
citing judgments
USV Ltd. v. DCIT, Central Circle-32, Mumbai
24 Taxmann.com 218 · 2012 · ITAT
7
citing judgments
PCIT v. PNB Housing Finance Ltd.
157 Taxmann.com 465 · 2023 · Supreme Court
6
citing judgments
Rusabh Diamonds v. Assistant Commissioner of Income-tax
34 Taxmann.com 160 · 2013 · ITAT
6
citing judgments

Judgments on Section 8D(2)(iii)

Atc Global Logistics Pvt. Ltd, Mumbai vs. Assessing Officer, Mumbai

In the result, the appeal of the assessee is allowed

ITA 367/MUM/2026[2016-17]Status: DisposedITAT Mumbai07 Apr 2026AY 2016-17

Bench: Shri Om Prakash Kant () & Shri Anikesh Banerjee () Assessment Year: 2016-17

For Appellant: Ms. Aarti S. SharmaFor Respondent: Mr. Surendra Mohan, (SR. DR)
Section 142(1)Section 143(3)Section 144Section 271(1)(b)

Macwear, Mumbai vs. DCIT, Circle 22(1), Mumbai

In the result, Assessee’s appeal is allowed for statistical purposes

ITA 6189/MUM/2025[2017-18]Status: DisposedITAT Mumbai21 Jan 2026AY 2017-18

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankarassessment Year: 2017-18 Macwear, Dcit, Circle 22(1), Macwear House, First Floor, Room No.322, 3Rd Floor, Vs. Sunmill Compound, Delisle Piramal Chamber, Lal Baug, Road, Mumbai – 400013. Parel, Pan – Aaafm1927E Mumbai - 400012 (Appellant) (Respondent) Present For: Assessee By : Shri Himanshu Gandhi, Ca Revenue By : Shri Virabhadra Mahajan, (Sr. D.R.) Date Of Hearing : 21.01.2026 Date Of Pronouncement : 21.01.2026 O R D E R Per : Narender Kumar Choudhry: This Appeal Has Been Preferred By The Assessee Against The Order Dated 05.08.2025, Impugned Herein, Passed By The Ld. Commissioner Of Income Tax (Appeals) (In Short Ld. Commissioner) U/S 250 Of The Income Tax Act, 1961 (In Short ‘The Act’) For The A.Y. 2017-18. 2. In The Instant Case, The Ao Vide Assessment Order Dated 13.11.2019 Under Section 143(3) Of The Act, Has Made An Addition Of Rs.13,01,267/- Being 1% Of The Average Investments Of Rs.13,01,26,690/-, Mainly On The Reason That The Assessee Has Failed To Provide Calculation/Submissions & Also, In The Computation Of Total Income, Has Not Disallowed Any Expenditure Attributable To The Earning Of Exempt Income As Required Under The 2 Macwear Provision Of Section 14A Of The Act. The Ld. Commissioner, On The Aforesaid Reasons, Dismissed The Appeal Of The Assessee, Affirming The Addition Made By The Ao. Thus, The Assessee Has Preferred The Instant Appeal.

For Appellant: Shri Himanshu Gandhi, CAFor Respondent: Shri Virabhadra Mahajan, (SR. D.R.)
Section 143(3)Section 14ASection 250

Nilesh Ishwar Mehta, Mumbai vs. Deputy Commissioner of Income Tax-17(1), Mumbai

In the result, the appeal is of the assessee is partly allowed

ITA 4931/MUM/2025[2014-15]Status: DisposedITAT Mumbai12 Nov 2025AY 2014-15

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankarnilesh Ishwar Mehta V/S. Deputy Commissioner Of 2301/A, 23Rd Floor, बनाम Income Tax-17(1) Parthenon Building, J.P. Room No. 117, Kautilya Road, Mumbai – 400 053, Bhavan, C-41 To C-43, G-Block, Maharashtra Bandra Kurla Complex, Bandra (East), Mumbai 400051, Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aacpm2417P Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri Himanshu Gandhi,ARFor Respondent: Shri Leyaqat Ali Aafaqui, (Sr.AR)
Section 143(3)Section 14ASection 234BSection 56(2)(vii)

Dy. Commissioner of Income Tax- CC 3(4), Mumbai vs. Pasha Finance Pvt Ltd, Mumbai

In the result, both the appeals by the Revenue are dismissed

ITA 4317/MUM/2025[2014-15]Status: DisposedITAT Mumbai31 Oct 2025AY 2014-15

Bench: Shri Sandeep Gosain & Shri Girish Agrawal

For Appellant: Shri Devendra Jain, AdvocateFor Respondent: Shri Virabhadra Mahajan, Sr. DR
Section 10(34)Section 143(3)Section 14ASection 36(1)(ii)Section 36(1)(iii)

Dy. Commissioner of Income Tax- CC 3(4), Mumbai vs. Pasha Finance Pvt Ltd, Mumbai

In the result, both the appeals by the Revenue are dismissed

ITA 4316/MUM/2025[2013-14]Status: DisposedITAT Mumbai31 Oct 2025AY 2013-14

Bench: Shri Sandeep Gosain & Shri Girish Agrawal

For Appellant: Shri Devendra Jain, AdvocateFor Respondent: Shri Virabhadra Mahajan, Sr. DR
Section 10(34)Section 143(3)Section 14ASection 36(1)(ii)Section 36(1)(iii)

Hpl Mercantile Pvt Ltd, Delhi vs. ITO Ward 11(1), Delhi

Appeal is partly allowed

ITA 5759/DEL/2025[2017-18]Status: DisposedITAT Delhi29 Oct 2025AY 2017-18

Bench: SHRI SATBEER SINGH GODARA (Judicial Member)

Section 143(3)Section 14ASection 14A(2)

DCIT, Circle - 10(1), New Delhi vs. Indian Sugar Exim Corporation Limited, South East Delhi

ITA 5033/DEL/2024[2016-17]Status: DisposedITAT Delhi13 Oct 2025AY 2016-17

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 4744/Del/2024 : Asstt. Year : 2016-17 Indian Sugar Exim Corporation Ltd. Vs Acit, C-Block, 2Nd Floor, Ansal Plaza, Circle-12(1), August Kranti Marg, Andrews Ganj, New Delhi-110002 New Delhi-110049 (Appellant) (Respondent) Pan No. Aaaci1163M

For Appellant: Sh. Sumit Jain, CAFor Respondent: Sh. Manish Gupta, Sr. DR
Section 143(3)Section 14ASection 37

Indian Sugar Exim Corporation Ltd, New Delhi vs. ACIT Circle 12(1), C R Building, New Delhi

ITA 4744/DEL/2024[2016-17]Status: DisposedITAT Delhi13 Oct 2025AY 2016-17

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 4744/Del/2024 : Asstt. Year : 2016-17 Indian Sugar Exim Corporation Ltd. Vs Acit, C-Block, 2Nd Floor, Ansal Plaza, Circle-12(1), August Kranti Marg, Andrews Ganj, New Delhi-110002 New Delhi-110049 (Appellant) (Respondent) Pan No. Aaaci1163M

For Appellant: Sh. Sumit Jain, CAFor Respondent: Sh. Manish Gupta, Sr. DR
Section 143(3)Section 14ASection 37

DCIT, Circle 1(1)(1), Ahmedabad vs. Anil Limited, Ahmedabad

In the result, both the appeals filed by the Revenue are dismissed

ITA 403/AHD/2025[2014-15]Status: DisposedITAT Ahmedabad17 Sept 2025AY 2014-15

Bench: Dr. B.R.R. Kumar, Vice-Shri Siddhartha Nautiyal

For Appellant: Shri R P Rastogi, CIT-DRFor Respondent: None
Section 14ASection 250Section 80J

DCIT, Circle 1(1)(1), Ahmedabad vs. Anil Limited, Ahmedabad

In the result, both the appeals filed by the Revenue are dismissed

ITA 402/AHD/2025[2013-14]Status: DisposedITAT Ahmedabad17 Sept 2025AY 2013-14

Bench: Dr. B.R.R. Kumar, Vice-Shri Siddhartha Nautiyal

For Appellant: Shri R P Rastogi, CIT-DRFor Respondent: None
Section 14ASection 250Section 80J

Motilal Oswal Financial Services Limited (Successor of Mope Investment Advisors Private Limited), Mumbai vs. DCIT, Circle 7(1)(1), Mumbai

In the result, the appeal of the assesse is partly allowed

ITA 4701/MUM/2025[2016-17]Status: DisposedITAT Mumbai16 Sept 2025AY 2016-17

Bench: Shri Om Prakash Kantms Suchitra Kamblem/S. Motilal Oswal Financial The Deputy Commissioner Vs. Services Limited (Successor Of Of Income Tax, Mope Investment Advisors Circle-7(1)(1), Private Limited), Mumbai. Motilal Oswal Tower, Prabhadevi S.O, Mumbai-400025. [Pan :Aaecm6354 L] (Appellant) .. (Respondent) Appellant By : Shri Malav Sheth, Ar Respondent By: Ms Kavitha Kaushik, Sr. Dr Date Of Hearing 09.09.2025 Date Of Pronouncement 16.09.2025 O R D E R Per Suchitra Kamble:

For Appellant: Shri Malav Sheth, ARFor Respondent: Ms Kavitha Kaushik, Sr. DR
Section 143(3)Section 14ASection 80G

Bounteous Digital Private Limited, Chennai vs. Deputy Commissioner of Income Tax, Chennai

In the result, the appeal filed by the assessee is partly allowed

ITA 1600/CHNY/2025[2017-18]Status: DisposedITAT Chennai28 Aug 2025AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1600/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 Bounteous Digital Private Limited, Vs. The Deputy Commissioner Of Block A, 8Th Floor, Global Infocity Park Income Tax, No. 40, Mgr Salai, Perungudi, Corporate Circle 4(1), Chennai 600 096. Chennai. [Pan:Aaacl6079R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri A.R. Raghunathan, Ca (Virtual) ""थ" की ओर से/Respondent By : Shri C. Sivakumar, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 18.08.2025 घोषणा की तारीख /Date Of Pronouncement : 28.08.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 11.02.2025 Passed By The Addl/Jcit(A) – 10, Mumbai For The Assessment Year 2017-18. 2. The First Issue Raised By The Assessee Emanates For Our Consideration As To Whether The Ld. Cit(A) Is Justified In Confirming The Disallowance Of Csr Expenses In The Facts & Circumstances Of The Case.

For Appellant: Shri A.R. Raghunathan, CA (Virtual)For Respondent: Shri C. Sivakumar, Addl. CIT
Section 143(2)Section 30Section 36Section 37Section 37(1)Section 80G

Rana Sugars Ltd., Chandigarh vs. DCIT, Circle 1(1), Chandigarh

Appeal stand dismissed

ITA 513/CHANDI/2023[2011-12]Status: DisposedITAT Chandigarh04 Aug 2025AY 2011-12

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.1048/Chandi/2018 (िनधा"रणवष" / Assessment Year: 2010-11) & 2. आयकरअपीलसं./ Ita No.1049/Chandi/2018 (िनधा"रणवष" / Assessment Year: 2011-12) Dcit-Central Circle-1 M/S Rana Sugars Limited Chandigarh Sco No.49-50, Sector 8-C बनाम/ Vs. Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcr-6744-C (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकरअपीलसं./ Ita No.512/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2010-11) & 4. आयकरअपीलसं./ Ita No.513/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2011-12) M/S Rana Sugars Limited Dcit-Central Circle-1 Sco No.49-50, Sector 8-C Chandigarh बनाम/ Vs. Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcr-6744-C (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Shri Parikshit Aggarwal (Ca) & Ms. Shruti Khandelwal (Advocate) – Ld. Ars. ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) – Ld. Dr & Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr

For Appellant: Shri Parikshit Aggarwal (CA) and Ms. ShrutiFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR & Dr. Ranjit
Section 143(3)Section 14ASection 36(1)(iii)

Rana Sugars Ltd., Chandigarh vs. DCIT, Circle 1(1), Chandigarh

Appeal stand dismissed

ITA 512/CHANDI/2023[2010-11]Status: DisposedITAT Chandigarh04 Aug 2025AY 2010-11

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.1048/Chandi/2018 (िनधा"रणवष" / Assessment Year: 2010-11) & 2. आयकरअपीलसं./ Ita No.1049/Chandi/2018 (िनधा"रणवष" / Assessment Year: 2011-12) Dcit-Central Circle-1 M/S Rana Sugars Limited Chandigarh Sco No.49-50, Sector 8-C बनाम/ Vs. Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcr-6744-C (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकरअपीलसं./ Ita No.512/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2010-11) & 4. आयकरअपीलसं./ Ita No.513/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2011-12) M/S Rana Sugars Limited Dcit-Central Circle-1 Sco No.49-50, Sector 8-C Chandigarh बनाम/ Vs. Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcr-6744-C (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Shri Parikshit Aggarwal (Ca) & Ms. Shruti Khandelwal (Advocate) – Ld. Ars. ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) – Ld. Dr & Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr

For Appellant: Shri Parikshit Aggarwal (CA) and Ms. ShrutiFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR & Dr. Ranjit
Section 143(3)Section 14ASection 36(1)(iii)

DCIT, C-1(1), Chandigarh vs. M/S Rana Sugars Ltd, Chandigarh

Appeal stand dismissed

ITA 1049/CHANDI/2018[2011-12]Status: DisposedITAT Chandigarh04 Aug 2025AY 2011-12

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.1048/Chandi/2018 (िनधा"रणवष" / Assessment Year: 2010-11) & 2. आयकरअपीलसं./ Ita No.1049/Chandi/2018 (िनधा"रणवष" / Assessment Year: 2011-12) Dcit-Central Circle-1 M/S Rana Sugars Limited Chandigarh Sco No.49-50, Sector 8-C बनाम/ Vs. Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcr-6744-C (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकरअपीलसं./ Ita No.512/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2010-11) & 4. आयकरअपीलसं./ Ita No.513/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2011-12) M/S Rana Sugars Limited Dcit-Central Circle-1 Sco No.49-50, Sector 8-C Chandigarh बनाम/ Vs. Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcr-6744-C (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Shri Parikshit Aggarwal (Ca) & Ms. Shruti Khandelwal (Advocate) – Ld. Ars. ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) – Ld. Dr & Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr

For Appellant: Shri Parikshit Aggarwal (CA) and Ms. ShrutiFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR & Dr. Ranjit
Section 143(3)Section 14ASection 36(1)(iii)

DCIT, C-1(1), Chandigarh vs. M/S Rana Sugars Ltd, Chandigarh

Appeal stand dismissed

ITA 1048/CHANDI/2018[2010-11]Status: DisposedITAT Chandigarh04 Aug 2025AY 2010-11

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.1048/Chandi/2018 (िनधा"रणवष" / Assessment Year: 2010-11) & 2. आयकरअपीलसं./ Ita No.1049/Chandi/2018 (िनधा"रणवष" / Assessment Year: 2011-12) Dcit-Central Circle-1 M/S Rana Sugars Limited Chandigarh Sco No.49-50, Sector 8-C बनाम/ Vs. Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcr-6744-C (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकरअपीलसं./ Ita No.512/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2010-11) & 4. आयकरअपीलसं./ Ita No.513/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2011-12) M/S Rana Sugars Limited Dcit-Central Circle-1 Sco No.49-50, Sector 8-C Chandigarh बनाम/ Vs. Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcr-6744-C (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Shri Parikshit Aggarwal (Ca) & Ms. Shruti Khandelwal (Advocate) – Ld. Ars. ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) – Ld. Dr & Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr

For Appellant: Shri Parikshit Aggarwal (CA) and Ms. ShrutiFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR & Dr. Ranjit
Section 143(3)Section 14ASection 36(1)(iii)

Joint Commissioner of Income Tax (OSD), Central Circle 2(1), Mumbai vs. Gateway Distriparks Ltd, Raigad

In the result, the appeal filed by the revenue bearing ITA

ITA 2432/MUM/2025[2016-17]Status: DisposedITAT Mumbai21 Jul 2025AY 2016-17

Bench: Shri Narendra Kumar Billaiya, Account Member & Shri Anikesh Banerjeejoint Commissioner Of Vs Gateway Distriparks Ltd Income-Tax (Osd), Central Sector 6, Dronagiri, Taluka Uran, Circle 2(1), Mumbai, Raigad. 8Th 804, Floor, Pratishtha Bhavan, M.K. Road, Mumbai- Pan: Aaacg3425C 400 020 Applicant Respondent

For Appellant: Shri Ashok Kumar JainFor Respondent: Shri Arun Kanti Datta – CIT DR
Section 115JSection 139(1)Section 143(3)Section 144Section 14ASection 250

DCIT Central Circle-1(1), Mumbai vs. Edel Finance Company Limited, Mumbai

In the result, both the appeal and cross objection are dismissed

ITA 2288/MUM/2025[2017-18]Status: DisposedITAT Mumbai05 Jun 2025AY 2017-18

Bench: Shri Saktijit Dey, Vp & Shri Narendra Kumar Billaiya, Am Dcit, Central Circle-1(1) Edel Finance Company Limited 11Th Floor, Edelweiss House, Pratishtha Bhavan, M. K. Road, Mumbai-400 020 Vs. Off Cst Road, Kalina, Santacruz (E), Mumbai-400 098

For Appellant: Shri Siddhesh ChauguleFor Respondent: Shri Hemanshu Joshi
Section 14ASection 14A(2)

Sicpa India Private Limited, Delhi vs. Deputy Commissioner of Income Tax, Central Circle-6, Delhi

Appeal is partly allowed for statistical purposes to the above limited extent

ITA 1876/DEL/2025[2021-22]Status: DisposedITAT Delhi04 Jun 2025AY 2021-22

Bench: Sh. Satbeer Singh Godaraita No. 1876/Del/2025 : Asstt. Year : 2021-22 Sicpa India Pvt. Ltd., Vs Dcit, 308-312, Mercantile House, 15, K. Central Circle-6, G. Marg, New Delhi-110001 New Delhi-110055 (Appellant) (Respondent) Pan No. Aadcs6121L Assessee By: Sh. Akash Singhal, Ca Revenue By : Sh. Akhilesh Kumar Yadav, Sr. Dr Date Of Hearing: 04.06.2025 Date Of Pronouncement: 04.06.2025 Order This Assessee’S Appeal For Assessment Year 2021-22, Arises Against The Cit(A)-24, New Delhi’S Din & Order No. Itba/Apl/M/250/2024-25/1072728002(1) Dated 30.01.2025, In Proceedings U/S 143(3) Of The Income Tax Act, 1961 (In Short “The Act”).

For Appellant: Sh. Akash Singhal, CAFor Respondent: Sh. Akhilesh Kumar Yadav, Sr. DR
Section 143(3)Section 14A

Deputy Commissioner of Income Tax, Central Circle-20, Delhi vs. Jindal Pipes Ltd., Delhi

The appeals of the Revenue are dismissed

ITA 3924/DEL/2023[2016-17]Status: DisposedITAT Delhi30 May 2025AY 2016-17

Bench: Shri S. Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Shri Kailash Dan Ratnoo, CIT-DR
Section 143(3)Section 37(1)