M/S EXPEDITORS INTERNATIONAL (INDIA) PVT LTD,NEW DELHI vs. DEPUTY COMMISSIONER OF INCOME-TAX, NEW DELHI
What did the Tribunal hold?
The Tribunal held that education cess is not a tax in the nature of income tax and is therefore allowable as a deduction under Section 37 of the Income Tax Act. The proceeds are not credited to the Consolidated Fund but to a separate fund for elementary education.
What were the facts?
The assessee claimed education cess paid on income tax as an allowable deduction. The revenue disallowed this deduction, arguing it was not permissible under Section 40(a)(ii) of the Income Tax Act.
What were the issues?
Whether education cess paid on income tax is an allowable business expenditure under Section 37 of the Income Tax Act, or if it is disallowed under Section 40(a)(ii).
Which sections of the Income-tax Act were involved?
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Cases cited in this judgment(11)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
- Sesa Goa Ltd. v. JCIT291 citing117 Taxmann.com 96 · 2020 · HC
- CIT v. Dunlop Rubber Co. Ltd.95 citing142 ITR 493 · 1983 · HC
- CIT v. Industrial Engineering Projects (P) Ltd.94 citing202 ITR 1014 · 1993 · HC
- 18 Media Pvt. Ltd. v. ADIT (International Taxation)85 citing44 Taxmann.com 1 · 2014 · ITAT
- IDS Software Solutions P. Ltd. v. ITO50 citing122 TTJ 410 · 2009 · ITAT
- Reckitt Benckiser (I) Pvt. Ltd. v. Deputy Commissioner of Income-tax38 citing117 Taxmann.com 519 · 2020 · ITAT
- 1 AIR 195415 citing1 AIR 1954
- Chintamani Hatcheries (P.) Ltd. v. DCIT14 citing75 ITD 116 · 2000 · ITAT
- Ghatge Patil Ltd. v. ACIT10 citing11 Taxmann.com 168 · 2011
- CIT v. Dunlop Rubber Co. Ltd.9 citing96 TTJ 486 · ITAT
Heard together (4 matters)
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IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-2’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member
ITA No. 2242/Del/2015 : Asstt. Year: 2009-10 M/s Expeditors International (India) Vs DCIT, Pvt. Ltd., No. 6, Ground Floor, Circle-11(1), Sector-C, Pocket-8, Vasant Kunj, New Delhi New Delhi-110070 (APPELLANTT (RESPONDENT) PAN No. AAACE1795K ITA No. 2260/Del/2015 : Asstt. Year: 2009-10 ACIT, Vs M/s Expeditors International Circle-8(2), (India) Pvt. Ltd., No. 6, Ground New Delhi-110002 Floor, Sector-C, Pocket-8, Vasant Kunj, New Delhi-110070 (APPELLANTT (RESPONDENT) PAN No. AAACE1795K ITA No. 5994/Del/2017 : Asstt. Year: 2010-11 ACIT, Vs M/s Expeditors International (India) Circle-8(2), Pvt. Ltd., No. 6, Ground Floor, New Delhi-110002 Sector-C, Pocket-8, Vasant Kunj, New Delhi-110070 (APPELLANTT (RESPONDENT) PAN No. AAACE1795K ITA No. 17/Del/2021 : Asstt. Year: 2010-11 M/s Expeditors International (India) Vs ACIT, Pvt. Ltd., Room No. 7B, 1st Floor, Circle-7(1), Import Building No. 3, International New Delhi Cargo Terminal, Indira Gandhi International Airport, New Delhi-110037 (APPELLANTT (RESPONDENT) PAN No. AAACE1795K
ITA Nos. 2242 & 2260
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