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 366,339 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

Sections most often in play

Section 115JBSection 115USection 14ASection 244ASection 271(1)(c)Section 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)
Read the full judgment

Issues it is cited on

section 50(1)section 80absection 54esection 70(2)section 10(15)section 80msection 10(33)section 14a(1)section 54eclong-term capital assetsection 36(1)(viii)section 111a

Judgments citing CIT v. IFCI Ltd.

The Commissioner of Income-Tax vs. M/S. Syndicate Bank

The appeals are disposed of

ITA/98/2010HC Karnataka23 Jan 2020

Bench: ALOK ARADHE,RAVI V HOSMANI

Section 115JSection 14ASection 260Section 36(1)(vii)Section 36(2)(i)Section 43D

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 23RD DAY OF JANUARY 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE RAVI V.HOSMANI I.T.A. NO.98 OF 2010 C/W I.T.A. NO.100 OF 2010 I.T.A. NO.98 OF 2010 BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX C.R. BUILDING, ATTAVATA MANGALORE. 2. THE ASST. COMMISSIONER OF INCOME-TAX CIRCLE-1, UDUPI. ... APPELLANTS (By Sri. K.V. ARAVIND, ADV.) AND: M/S. SYNDICATE BANK SYNDICATE HOUSE MANIPAL. ... RESPONDENT (By Sri. T. SURYANARAYANA, ADV.) - - - 2 THIS I.T.A. IS FILED UND…

The Commissioner of Income tax III vs. Biraj Kavar Galada

ITTA/98/2010HC Telangana29 Feb 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY