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“Section 2(298)”

Section References (mined)Section 2Section 2(298)1 judgments

The decision most relied on for Section 2(298) is 279 ITR 331/149 Taxman 15 (Guj.); 5. CIT v. Sabari Enterprises (298 ITR 141), cited in 706 judgments on BharatTax.

Leading authorities on Section 2(298)

279 ITR 331/149 Taxman 15 (Guj.); 5. CIT v. Sabari Enterprises
298 ITR 141 · 2008 · High Court
706
citing judgments

Employee contributions to provident fund or ESI, even if deposited after the due date specified in the respective welfare statutes, are allowable as a deduction under Section 36(1)(va) if paid before the due date for filing the income-tax return. This judgment aligns the treatment of employee contributions with employer contributions under Section 43B.

Guduthur Bros. v. Income-Tax Officer
40 ITR 298 · 1960 · Supreme Court
75
citing judgments

An illegality occurring after assessment proceedings have been lawfully initiated does not nullify the entire proceedings; instead, the proceedings are restored to the stage where the illegality occurred.

Judgments citing Section 2(298)

ACIT, Circle 3(1)(2), Mumbai vs. M/S Eurofinance Traininf & Publishing Pvt. Ltd., Mumbai

In the result, appeal by the Revenue is dismissed

ITA 835/MUM/2019[2013-14]Status: DisposedITAT Mumbai23 Sept 2022AY 2013-14

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

For Appellant: Shri B.V. JhaveriFor Respondent: Shri Pitta Samuel
Section 143(3)Section 250Section 254(1)Section 48Section 50Section 54E

years old. Going by the definition of long term M/s. Eurofinance Training & Publishing P. Ltd. ITA No.835/Mum./2019 capital asset contained in Section 2(298) of the Income Tax Act, 19951 (hereinafter referred to as the Act'), it was admittedly a long-term capital asset. Further, the Assessing Officer rejected