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Commissioner Of Income Tax v. Harrison Crossfield (india) Limited

Commissioner Of Income Tax v. Harrison Crossfield (india) Limited

(Supreme Court Of India)

Civil Appeal No. 15498 & 15499 Of 1996 | 02-08-2000

BY THE COURT :

Given the facts and circumstances of the case, we think that no interference is called for with the orders of the CIT(A), the Tribunal and the High Court. We may say that it is the CIT(A) who has put the reasoning correctly.

The appeals are dismissed. No order as to costs.

Advocate List
  • K. N. Shukla, Rajiv Nanda, Ms. Sushma Suri, C. S. Vaidyanathan, C. N. Sree Kumar, P. Sureshan, Advocates.
Bench
  • HON'BLE JUSTICE N. SANTOSH HEGDE
  • HON'BLE JUSTICE S. P. BHARUCHA
  • HON'BLE JUSTICE S. S. M. QUADRI
Eq Citations
  • [2000] 246 ITR 88 (SC)
  • (2002) 10 SCC 705
  • LQ/SC/2000/1144
Head Note

Income Tax — Deductions — Interest on capital borrowed for purchase of capital asset — Not allowable as deduction under S. 36(1)(iii) of IT Act, 1961