MAX LIFE INSURANCE COMPANY LIMITED,GURGAON vs. ASSISTANT COMMISSIONER OF INCOME TAX (OSD) CIRCLE 10(1), DELHI
What did the Tribunal hold?
The ITAT allowed the claim for deduction under Section 80G, directing the AO to verify the details. The ITAT also allowed the exemption for interest income, holding that such claims can be entertained at the appellate stage if facts are on record.
What were the facts?
The assessee claimed deduction under Section 80G for CSR expenditure and exemption for interest income. The Assessing Officer disallowed these claims. The assessee appealed to the CIT(A) and then to the ITAT.
What were the issues?
Whether CSR expenditure is eligible for deduction under Section 80G and if interest income from specified investments is exempt under Section 10(15)(iv)(h), even if not claimed in the original return.
Which sections of the Income-tax Act were involved?
Section 37,Section 44,Section 80G,Section 10(15)(iv)(h),Section 254
AI-generated summary — verify with the full judgment below
Cases cited in this judgment(3)Show listHide list
Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.
- National Thermal Power Co. Ltd. v. CIT5,834 citing229 ITR 383 · 1998 · SC
- Goetze (India) Ltd. v. CIT1,842 citing157 Taxmann 1 · 2006 · SC
- Siva Equipment (P) Ltd. v. ACIT19 citing423 ITR 20 · 2020 · HC
Income Tax Appellate Tribunal, DELHI ‘E’ BENCH,
Before: MS. MADHUMITA ROY, & SHRI NAVEEN CHANDRA
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
PER NAVEEN CHANDRA, A.M:-
The above captioned two cross appeals by the assessee and the Revenue are preferred against the order of the NFAC, Delhi dated
2023 for A.Y 2017-18. ITA No. 1562/DEL/2024 [A.Y. 2017-18] Assessee’s appeal
The grievances
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Similar judgments
Other orders that rely on the same authority or decide the same section.
- DCIT(OSD), Cr Building vs Max Life Insurance Company Limited, GurgaonDelhi4 Jun 2025Partly Allowed
Also relies on Siva Equipment (P) Ltd. v. ACIT
The ITAT allowed the claim for deduction under Section 80G, directing the AO to verify the details. The ITAT also allowed the exemption for interest income, holding that such claims can be entertained at the appellate st...
- M/S. Rallis India Ltd, Mumbai vs DCIT, 8(1)(1), MumbaiMumbai23 Jan 2026Partly Allowed
Also relies on Siva Equipment (P) Ltd. v. ACIT
The Tribunal directed the AO to verify and allow the TDS credit. For Section 234C interest, the matter was remitted to the AO for recomputation considering TDS and the proviso to Section 234C. The Tribunal also directed ...
- ACIT-5(1)(1), Mumbai vs M/S. Essar Shipping Ltd., MumbaiMumbai31 Jul 2023Partly Allowed
Also relies on Siva Equipment (P) Ltd. v. ACIT
The Tribunal held that there is no restriction or bar in setting off foreign dividend income against the current year's loss. The Tribunal confirmed the CIT(A)'s order on this point, dismissing the Revenue's grounds of a...
- M/S. Vinati Organics Ltd, Mumbai vs ACIT CC 2(2), MumbaiMumbai30 Nov 2022Partly Allowed
Also relies on Siva Equipment (P) Ltd. v. ACIT
The Tribunal held that the sales tax subsidy was a capital receipt and allowed the assessee's claim. However, it disallowed the deduction for education cess, stating it is part of income tax and not deductible.
- The ACIT, Circle-4, Ahmedabad vs M/S. Metrochem Industries Limited, AhmedabadMumbai31 Mar 2022Partly Allowed
Also relies on Siva Equipment (P) Ltd. v. ACIT
The Tribunal allowed some appeals partly for statistical purposes, dismissed others, and allowed some for statistical purposes. Specific issues like disallowance of depreciation, voluntary retirement scheme payments, and...
More judgments on Section 37
- Mohammed Javed Bhati, Sikar vs Income Tax Officer, Ward 1, SikarITA 994/JPR/2025[2018-19]Status: Disposed21 Oct 2026AY 2018-19
- Deputy Commissioner of Income Tax, Circle… vs Sun Pharma Advanced Research Company…ITA 933/AHD/2025[2013-14]Status: Disposed15 Oct 2026AY 2013-14
- Deputy Commissioner of Income Tax, Circle… vs Sun Pharma Advanced Research Company…ITA 932/AHD/2025[2015-16]Status: Disposed15 Oct 2026AY 2015-16
- Deputy Commissioner of Income Tax, Circle… vs Sun Pharma Advanced Research Company…ITA 931/AHD/2025[2014-15]Status: Disposed15 Oct 2026AY 2014-15
- Sun Pharma Advanced Research Company… vs The ACIT, Circle-2(1)(1), VadodaraITA 768/AHD/2025[2015-16]Status: Disposed15 Oct 2026AY 2015-16
Latest GST High Court judgments
Search GST case law →- Ankil Jagdishchandra Kholwadwala vs. Union Of INDIA And AnrBombay · 22 Oct 2026
- Imtiyaz Shaikh Z Chorlekar vs. Salman ShaikhBombay · 21 Oct 2026
- S. Nithyananda vs. State Of KarnatakaKarnataka · 17 Oct 2026
- Venkadeswara Grill Works vs. The Joint Commissioner (St)Madras · 16 Oct 2026
- Mufti Clothing And Co vs. The Assistant Commissioner (St)Madras · 16 Oct 2026
