CIT v. IFCI Ltd.

12 Taxmann.com 268High Court2011#5175 most cited

What is CIT v. IFCI Ltd. authority for?

The Delhi High Court's decision in CIT vs. IFCI Ltd. is quoted with approval by the Bombay High Court, indicating concurrence on the issue of disallowance of entrance fees and subscriptions paid to clubs.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT vs. IFCI Ltd. · 2011 · Delhi High Court · Bombay High Court · CIT vs. LIC Housing Finance Ltd. · disallowance of entrance fees · subscription paid to clubs · business expenditure · deduction

Issues it is cited on

Judgments citing CIT v. IFCI Ltd.

CIT v. IFCI Ltd. (12 Taxmann.com 268) — Cited in 22 Judgments | BharatTax