JUDGEMENT
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(1.) Heard Learned Counsel on both sides.
(2.) Leave granted.
(3.) The question which arises for determination in these civil appeals filed by the Assessee is as follows:
Whether interest paid in respect of borrowings for acquisition of 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 ;
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