Assistant Commissioner of Income Tax, Ahmedabad Vs. Arvind Polycot Ltd [2008] Insc 152 (8 February 2008)
S.H. Kapadia & B. Sudershan Reddy
CIVIL APPEAL NO 1182 OF 2008 [Arising out of S.L.P. (C) No.20771 of 2006] KAPADIA, J.
Leave granted.
2. In this civil appeal filed by the Department the question of law arises for determination which question is as follows:
"Whether interest paid in respect of borrowings on capital assets not put to use in the concerned financial year can be permitted as allowable deduction under Section 36(1)(iii) of the Income-tax Act, 1961?"
3. Our answer to the above-mentioned question is squarely covered by our decision in favour of the assessee and against the Department in the case of Dy. Commr. of Income Tax, Ahmedabad v. M/s. Core Health Care Ltd. in Civil Appeal Nos.3952-55 of 2002.
4. Accordingly the said question is answered in favour of assessee and against the Department. Consequently the Department's civil appeal is dismissed with no order as to costs.
