Tourism Finance Corporation of India v. JCIT, Spl. Range

31 SOT 495Income Tax Appellate Tribunal2009#15599 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2015 to 2026.

Sections most often in play

Section 14ASection 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)Section 80GSection 143(3)Section 36(1)(vi)

Issues it is cited on

section 36(1)(viia)(c)section 36(1)(via)section 80g(2)(a)proximate nexussection 80g(2)section 80jsection 36(1)(viii)management feessection 114section 36(1)(viia)csr expendituresection 135

Judgments citing Tourism Finance Corporation of India v. JCIT, Spl. Range

JCIT(OSD), Range-10, New Delhi, C.R. Building ITO vs. Rural Electrification Corporation Ltd., Kasturba Nagar

ITA 609/DEL/2025[2020-21]Status: DisposedITAT Delhi12 Feb 2026AY 2020-21

Bench: Shris.Rifaur Rahman & Shri Anubhav Sharmarec Limited, C/O D-22, Second Floor, South Extension 1, New Delhi – 110 049

For Appellant: Shri Ashwani Taneja, AdvocateFor Respondent: Ms. Pooja Swroop, CITDR
Section 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)

…duction u/s 36(1)(via)( c) of the Act. The assessee relied on the decision in the case of Infrastructure Development Finance Co. Ltd (2016) (67 taxmann.con 61) and also decision of coordinate bench decision in the case of Tourism Finance Corporation of India (31 SOT 495) (2009). With regard to mode of computation of deduction u/s 36(1)(viii) and 36(1)(viia) (c), it was submitted that as held in the assessee's own case, the coordinate bench had decided in favour of the assessee that the deduction u/s 36(1)(viii) and 36(1)(via) are interdependent on each other. 6.4 After considering the above submissions of the ass…

JCIT(OSD), Range-10, New Delhi, C.R. Building ITO vs. Rural Electrification Corporation Ltd., Kasturba Nagar

ITA 579/DEL/2025[2021-22]Status: DisposedITAT Delhi12 Feb 2026AY 2021-22

Bench: Shris.Rifaur Rahman & Shri Anubhav Sharmarec Limited, C/O D-22, Second Floor, South Extension 1, New Delhi – 110 049

For Appellant: Shri Ashwani Taneja, AdvocateFor Respondent: Ms. Pooja Swroop, CITDR
Section 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)

…duction u/s 36(1)(via)( c) of the Act. The assessee relied on the decision in the case of Infrastructure Development Finance Co. Ltd (2016) (67 taxmann.con 61) and also decision of coordinate bench decision in the case of Tourism Finance Corporation of India (31 SOT 495) (2009). With regard to mode of computation of deduction u/s 36(1)(viii) and 36(1)(viia) (c), it was submitted that as held in the assessee's own case, the coordinate bench had decided in favour of the assessee that the deduction u/s 36(1)(viii) and 36(1)(via) are interdependent on each other. 6.4 After considering the above submissions of the ass…

JCIT(OSD), Range-10, New Delhi, Cr Building ITO vs. Rural Electrification Corporation Ltd., Kasturba Nagar

ITA 578/DEL/2025[2019-20]Status: DisposedITAT Delhi12 Feb 2026AY 2019-20

Bench: Shris.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Ashwani Taneja, AdvocateFor Respondent: Ms. Pooja Swroop, CITDR
Section 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)

…duction u/s 36(1)(via)( c) of the Act. The assessee relied on the decision in the case of Infrastructure Development Finance Co. Ltd (2016) (67 taxmann.con 61) and also decision of coordinate bench decision in the case of Tourism Finance Corporation of India (31 SOT 495) (2009). With regard to mode of computation of deduction u/s 36(1)(viii) and 36(1)(viia) (c), it was submitted that as held in the assessee's own case, the coordinate bench had decided in favour of the assessee that the deduction u/s 36(1)(viii) and 36(1)(via) are interdependent on each other. 6.4 After considering the above submissions of the ass…

JCIT(OSD), Range-10, New Delhi, ITO C.R. Building vs. Rural Electrification Corporation Ltd., Kasturba Nagar

ITA 577/DEL/2025[2018-19]Status: DisposedITAT Delhi12 Feb 2026AY 2018-19

Bench: Shris.Rifaur Rahman & Shri Anubhav Sharmarec Limited, C/O D-22, Second Floor, South Extension 1, New Delhi – 110 049

For Appellant: Shri Ashwani Taneja, AdvocateFor Respondent: Ms. Pooja Swroop, CITDR
Section 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)

…duction u/s 36(1)(via)( c) of the Act. The assessee relied on the decision in the case of Infrastructure Development Finance Co. Ltd (2016) (67 taxmann.con 61) and also decision of coordinate bench decision in the case of Tourism Finance Corporation of India (31 SOT 495) (2009). With regard to mode of computation of deduction u/s 36(1)(viii) and 36(1)(viia) (c), it was submitted that as held in the assessee's own case, the coordinate bench had decided in favour of the assessee that the deduction u/s 36(1)(viii) and 36(1)(via) are interdependent on each other. 6.4 After considering the above submissions of the ass…

Rec Limited, New Delhi vs. ACIT-10 (OSD), Delhi, New Delhi

ITA 320/DEL/2025[2019-20]Status: DisposedITAT Delhi12 Feb 2026AY 2019-20

Bench: Shri S. Rifaur Rahman & Shri Anubhav Sharmarec Limited, C/O D-22, Second Floor, South Extension 1, New Delhi – 110 049

For Appellant: Shri Ashwani Taneja, AdvocateFor Respondent: Ms. Pooja Swroop, CITDR
Section 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)

…duction u/s 36(1)(via)( c) of the Act. The assessee relied on the decision in the case of Infrastructure Development Finance Co. Ltd (2016) (67 taxmann.con 61) and also decision of coordinate bench decision in the case of Tourism Finance Corporation of India (31 SOT 495) (2009). With regard to mode of computation of deduction u/s 36(1)(viii) and 36(1)(viia) (c), it was submitted that as held in the assessee's own case, the coordinate bench had decided in favour of the assessee that the deduction u/s 36(1)(viii) and 36(1)(via) are interdependent on each other. 6.4 After considering the above submissions of the ass…

Infrastructue Development Finance Company Limited, Chennai vs. ACIT, Chennai

In the result, the appeal of the assessee in ITA

ITA 1197/CHNY/2012[2007-08]Status: DisposedITAT Chennai22 May 2015AY 2007-08

Bench: Shri Chandra Poojari & Shri V. Durga Raoआयकर अपील सं./ I.T.A. No.1197/Mds/2012 ("नधा"रण वष" / Assessment Year : 2007-2008)

For Appellant: Shri. Farrokh V. Irani, AdvocateFor Respondent: Shri. N. Rengaraj, IRS, CIT
Section 143(3)Section 263

…cing infrastructure projects can be substantiated by from the loan agreements (Debenture is merely the form in which "infrastructure loan" has been given. He relied on the judgment of Tourism Finance Corporation of India vs. JCIT, Spl. Range -20, New Delhi 31 SOT 495 (Delhi). 26. On the other hand, the ld. Departmental Representative submitted that the interest received on debentures was considered by the Assessing Officer as eligible for deduction u/s.36(1)(viii) of the Act. According to him, inclusion of interest received on debentures cannot be considered for eligible u/s.36(1)(viii). I.T.A.No.1197/M…

Tourism Finance Corporation of India v. JCIT, Spl. Range (31 SOT 495) — Cited in 6 Judgments | BharatTax