“Section 36(1)(viil)”

Section References (mined)Section 36Section 36(1)(viil)1 judgments

Judgments citing Section 36(1)(viil)

Icici Home Finance Company Ltd, Mumbai vs. Addl CIT 10(1), Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 1325/MUM/2013[2009-10]Status: DisposedITAT Mumbai03 Jun 2022AY 2009-10

Bench: Shri Vikas Awasthy, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Aarti VissanjiFor Respondent: R.A. Dhyani

Section 14ASection 201Section 250Section 36(1)(viii)Section 36(1)(viil)Section 37(1)

erred in excluding the following income on the ground that the same do not qualify for deduction under section 36(1)(viil) without appreciating the facts explained by the appellant during the course of appeal hearings : Sr.No. Particulars Amount 1. Interest on Buyout Portfolio 232,73,63,039 2. Interest