“Section 70(2)(xv)”

Section References (mined)Section 70Section 70(2)(xv)1 judgments

Judgments citing Section 70(2)(xv)

El El Hotels & Investments Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal filed by the Revenue is dismissed

ITA 918/DEL/2010[2006-07]Status: DisposedITAT Delhi16 Feb 2021AY 2006-07

For Appellant: Shri Ajay Wadhwa, Advocate &For Respondent: Ms Nidhi Srivastava, CIT-DR

Section 115JSection 132Section 143(3)Section 153A

Empire Jute Co. Ltd.'s case (supra), the impugned expenditure was clearly liable to be allowed as deduction from the profits under section 70(2)(xv)." 27.5 We find, the Hon’ble Supreme Court in the case of CIT vs. Ashok Leyland Ltd. (1972) 86 ITR 549 (SC) has held