Section 37 of the Income Tax Act

The decision most relied on for Section 37 is Empire Jute Co. Ltd. v. CIT (124 ITR 1), cited in 622 of the 4,334 judgments on BharatTax that turn on this section.

Leading authorities on Section 37

Empire Jute Co. Ltd. v. CIT
124 ITR 1 · 1980 · Supreme Court
622
citing judgments

Expenditure is classified as revenue or capital based on its practical business effect, necessity, or expediency, rather than solely on the juristic classification of rights; an enduring benefit does not automatically make an expenditure capital if it facilitates trading operations or business efficiency.

Sony Ericsson Mobile Communications India Pvt. Ltd. v. CIT
374 ITR 118 · 2015 · High Court
499
citing judgments

The existence of an international transaction for Advertising and Marketing Promotion (AMP) expenditure requires the revenue to discharge the burden of proof. An explanation inserted under Section 92B does not automatically make AMP expenditure an international transaction.

CIT v. Dalmia Cement (Bharat) Ltd.
254 ITR 377 · 2002 · High Court
417
citing judgments

When there is a nexus between an expenditure and the purpose of business, incurred on grounds of commercial expediency, the Revenue cannot question its reasonableness or assume the role of the businessman to compel profit maximization. This principle applies even if the business is not that of the assessee itself.

Eastern Investments Ltd. v. CIT
38 ITR 601 · 1960 · Supreme Court
346
citing judgments

Expenditure must be commercially expedient for carrying on the business, and it is not for revenue authorities to dictate how an assessee should conduct its business. The court will not question the business expediency of a transaction, even if a third party also benefits.

Sassoon J. David & Co. Pvt. Ltd. v. CIT
118 ITR 261 · 1979 · Supreme Court
323
citing judgments

An expense incurred by an assessee for its own business, such as advertising, marketing, and promotional (AMP) expenses, cannot be disallowed merely because it incidentally or indirectly benefits the assessee's sister concerns or associated enterprises.

Biocon Ltd. v. DCIT
35 Taxmann.com 335 · 2013 · ITAT
322
citing judgments

The discount arising from the grant of Employee Stock Option Plans (ESOPs) is an allowable business expenditure under Section 37(1) of the Income-tax Act, 1961, as it is an ascertained liability, not a contingent one, and constitutes a revenue expense rather than a capital expense.

Skycell Communications Ltd. v. DCIT
251 ITR 53 · 2001 · High Court
253
citing judgments

Technical services involve human intervention and expertise, not just routine or machine-based operations. Routine customer support and standard facility provision through technology do not constitute technical services under the Act.

India Cements Ltd. v. CIT
60 ITR 52 · 1966 · Supreme Court
247
citing judgments

Expenses incurred for obtaining a loan for the purpose of the assessee's business, such as debenture discount, bank guarantee charges, and stamp duty, are considered revenue expenditure. These liabilities, though potentially spread over time, are deductible as revenue expenses.

CIT v. Madras Auto Service (P) Ltd.
233 ITR 468 · 1998 · Supreme Court
246
citing judgments

Expenditure providing an enduring advantage, such as upfront lease rent for land, is revenue expenditure if no capital asset is acquired or generated, allowing for deduction under Section 37, even when capitalized in the books of account.

Tata Consultancy Services v. State of Andhra Pradesh
271 ITR 401 · 2004 · Supreme Court
231
citing judgments

The sale of 'canned software' in physical form is the sale of a copyrighted article and constitutes 'goods,' distinct from the underlying copyright. This case provides foundational principles for distinguishing copyrighted works from copyrighted articles and for what qualifies as 'production or manufacturing of goods or articles' under tax laws.

Judgments on Section 37

Ramco Industries Ltd., Chennai vs. ACIT, Virudhunagar

In the result, all the appeals filed by the assessee are dismissed and the appeal filed by the Revenue also dismissed

ITA 93/CHNY/2017[2002-2003]Status: DisposedITAT Chennai26 Dec 2019AY 2002-2003

Bench: Shri Ramit Kochar & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A. No. 201/Chny/2017 िनधा"रण वष"/Assessment Year: 2005-06 The Deputy Commissioner Of M/S. Ramco Industries Limited, Income Tax, Vs. No. 47, P S K. Nagar, Corporate Circle 2, Rajapalayam 626 108. Madurai. [Pan:Aaacr5284J] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos. 92, 93 & 94/Chny/2017 िनधा"रण वष"/Assessment Years: 2001-02, 2002-03 & 2005-06 M/S. Ramco Industries Limited, Vs. The Assistant Commissioner Of No. 47, P S K. Nagar, Income Tax, Circle 1, Rajapalayam 626 108. Virudhunagar. (अपीलाथ"/Appellant) (""थ"/Respondent) Department By : Shri Srinivasa Rao Vana, Addl. Cit Assessee By : Shri J. Prabhakar, C.A. सुनवाई की तारीख/ Date Of Hearing : 21.11.2019 घोषणा की तारीख /Date Of Pronouncement : 26.12.2019 आदेश /O R D E R Per Duvvuru Rl Reddy: Three Appeals Filed By The Assessee Are Directed Against Separate Orders Of The Ld. Commissioner Of Income Tax (Appeals) 1, Madurai, All Dated 03.10.2016 Relevant To The Assessment Years 2001-02, 2002-03 & 2005-06. The Revenue Also Filed An Appeal Against The Order Of The Ld. Cit(A) For The 2

For Appellant: Shri J. Prabhakar, C.AFor Respondent: Shri Srinivasa Rao Vana, Addl. CIT
Section 143(3)Section 37

Ramco Industries Ltd., Chennai vs. ACIT, Virudhunagar

In the result, all the appeals filed by the assessee are dismissed and the appeal filed by the Revenue also dismissed

ITA 92/CHNY/2017[2001-2002]Status: DisposedITAT Chennai26 Dec 2019AY 2001-2002

Bench: Shri Ramit Kochar & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A. No. 201/Chny/2017 िनधा"रण वष"/Assessment Year: 2005-06 The Deputy Commissioner Of M/S. Ramco Industries Limited, Income Tax, Vs. No. 47, P S K. Nagar, Corporate Circle 2, Rajapalayam 626 108. Madurai. [Pan:Aaacr5284J] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos. 92, 93 & 94/Chny/2017 िनधा"रण वष"/Assessment Years: 2001-02, 2002-03 & 2005-06 M/S. Ramco Industries Limited, Vs. The Assistant Commissioner Of No. 47, P S K. Nagar, Income Tax, Circle 1, Rajapalayam 626 108. Virudhunagar. (अपीलाथ"/Appellant) (""थ"/Respondent) Department By : Shri Srinivasa Rao Vana, Addl. Cit Assessee By : Shri J. Prabhakar, C.A. सुनवाई की तारीख/ Date Of Hearing : 21.11.2019 घोषणा की तारीख /Date Of Pronouncement : 26.12.2019 आदेश /O R D E R Per Duvvuru Rl Reddy: Three Appeals Filed By The Assessee Are Directed Against Separate Orders Of The Ld. Commissioner Of Income Tax (Appeals) 1, Madurai, All Dated 03.10.2016 Relevant To The Assessment Years 2001-02, 2002-03 & 2005-06. The Revenue Also Filed An Appeal Against The Order Of The Ld. Cit(A) For The 2

For Appellant: Shri J. Prabhakar, C.AFor Respondent: Shri Srinivasa Rao Vana, Addl. CIT
Section 143(3)Section 37

Emaar Mgf Construction Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the revenue are dismissed

ITA 914/DEL/2017[2014-15]Status: DisposedITAT Delhi26 Dec 2019AY 2014-15

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 1731/Del/2014 : Asstt. Year : 2009-10 Ita No. 1732/Del/2014 : Asstt. Year : 2010-11 Ita No. 6114/Del/2014 : Asstt. Year : 2011-12 Emmar Mgf Construction Pvt. Vs Asstt. Commissioner Of Income Ltd., First Floor, Ece House, 28, Tax, Central Circle-7, Kasturba Gandhi Marg, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K Ita No. 2001/Del/2014 : Asstt. Year : 2009-10 Ita No. 2002/Del/2014 : Asstt. Year : 2010-11 Ita No. 5827/Del/2014 : Asstt. Year : 2011-12 Deputy Commissioner Of Income Vs Emmar Mgf Construction Pvt. Tax, Central Circle-7, Ltd., First Floor, Ece House, 28, New Delhi Kasturba Gandhi Marg, New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K Ita No. 913/Del/2017 : Asstt. Year : 2013-14 Ita No. 914/Del/2017 : Asstt. Year : 2014-15 Emmar Mgf Construction Pvt. Vs Asstt. Commissioner Of Income Ltd., First Floor, Ece House, 28, Tax, Central Circle-2, Kasturba Gandhi Marg, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K Ita No. 1253/Del/2017 : Asstt. Year : 2013-14 Asstt. Commissioner Of Income Vs Emmar Mgf Construction Pvt. Tax, Central Circle-2, Ltd., First Floor, Ece House, 28, New Delhi Kasturba Gandhi Marg, New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K

For Appellant: Sh. I. P. Bansal, Adv. &For Respondent: Ms. Nidhi Srivastava, CIT DR

Emaar Mgf Construction Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the revenue are dismissed

ITA 913/DEL/2017[2013-14]Status: DisposedITAT Delhi26 Dec 2019AY 2013-14

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 1731/Del/2014 : Asstt. Year : 2009-10 Ita No. 1732/Del/2014 : Asstt. Year : 2010-11 Ita No. 6114/Del/2014 : Asstt. Year : 2011-12 Emmar Mgf Construction Pvt. Vs Asstt. Commissioner Of Income Ltd., First Floor, Ece House, 28, Tax, Central Circle-7, Kasturba Gandhi Marg, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K Ita No. 2001/Del/2014 : Asstt. Year : 2009-10 Ita No. 2002/Del/2014 : Asstt. Year : 2010-11 Ita No. 5827/Del/2014 : Asstt. Year : 2011-12 Deputy Commissioner Of Income Vs Emmar Mgf Construction Pvt. Tax, Central Circle-7, Ltd., First Floor, Ece House, 28, New Delhi Kasturba Gandhi Marg, New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K Ita No. 913/Del/2017 : Asstt. Year : 2013-14 Ita No. 914/Del/2017 : Asstt. Year : 2014-15 Emmar Mgf Construction Pvt. Vs Asstt. Commissioner Of Income Ltd., First Floor, Ece House, 28, Tax, Central Circle-2, Kasturba Gandhi Marg, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K Ita No. 1253/Del/2017 : Asstt. Year : 2013-14 Asstt. Commissioner Of Income Vs Emmar Mgf Construction Pvt. Tax, Central Circle-2, Ltd., First Floor, Ece House, 28, New Delhi Kasturba Gandhi Marg, New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K

For Appellant: Sh. I. P. Bansal, Adv. &For Respondent: Ms. Nidhi Srivastava, CIT DR

ACIT, New Delhi vs. M/S. Emaar Mgf Construction Pvt. Ltd., New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the revenue are dismissed

ITA 5827/DEL/2014[2011-12]Status: FixedITAT Delhi26 Dec 2019AY 2011-12

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 1731/Del/2014 : Asstt. Year : 2009-10 Ita No. 1732/Del/2014 : Asstt. Year : 2010-11 Ita No. 6114/Del/2014 : Asstt. Year : 2011-12 Emmar Mgf Construction Pvt. Vs Asstt. Commissioner Of Income Ltd., First Floor, Ece House, 28, Tax, Central Circle-7, Kasturba Gandhi Marg, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K Ita No. 2001/Del/2014 : Asstt. Year : 2009-10 Ita No. 2002/Del/2014 : Asstt. Year : 2010-11 Ita No. 5827/Del/2014 : Asstt. Year : 2011-12 Deputy Commissioner Of Income Vs Emmar Mgf Construction Pvt. Tax, Central Circle-7, Ltd., First Floor, Ece House, 28, New Delhi Kasturba Gandhi Marg, New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K Ita No. 913/Del/2017 : Asstt. Year : 2013-14 Ita No. 914/Del/2017 : Asstt. Year : 2014-15 Emmar Mgf Construction Pvt. Vs Asstt. Commissioner Of Income Ltd., First Floor, Ece House, 28, Tax, Central Circle-2, Kasturba Gandhi Marg, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K Ita No. 1253/Del/2017 : Asstt. Year : 2013-14 Asstt. Commissioner Of Income Vs Emmar Mgf Construction Pvt. Tax, Central Circle-2, Ltd., First Floor, Ece House, 28, New Delhi Kasturba Gandhi Marg, New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K

For Appellant: Sh. I. P. Bansal, Adv. &For Respondent: Ms. Nidhi Srivastava, CIT DR

DCIT, New Delhi vs. M/S. Emaar Mgf Construction Pvt. Ltd., New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the revenue are dismissed

ITA 2001/DEL/2014[2009-10]Status: DisposedITAT Delhi26 Dec 2019AY 2009-10

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 1731/Del/2014 : Asstt. Year : 2009-10 Ita No. 1732/Del/2014 : Asstt. Year : 2010-11 Ita No. 6114/Del/2014 : Asstt. Year : 2011-12 Emmar Mgf Construction Pvt. Vs Asstt. Commissioner Of Income Ltd., First Floor, Ece House, 28, Tax, Central Circle-7, Kasturba Gandhi Marg, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K Ita No. 2001/Del/2014 : Asstt. Year : 2009-10 Ita No. 2002/Del/2014 : Asstt. Year : 2010-11 Ita No. 5827/Del/2014 : Asstt. Year : 2011-12 Deputy Commissioner Of Income Vs Emmar Mgf Construction Pvt. Tax, Central Circle-7, Ltd., First Floor, Ece House, 28, New Delhi Kasturba Gandhi Marg, New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K Ita No. 913/Del/2017 : Asstt. Year : 2013-14 Ita No. 914/Del/2017 : Asstt. Year : 2014-15 Emmar Mgf Construction Pvt. Vs Asstt. Commissioner Of Income Ltd., First Floor, Ece House, 28, Tax, Central Circle-2, Kasturba Gandhi Marg, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K Ita No. 1253/Del/2017 : Asstt. Year : 2013-14 Asstt. Commissioner Of Income Vs Emmar Mgf Construction Pvt. Tax, Central Circle-2, Ltd., First Floor, Ece House, 28, New Delhi Kasturba Gandhi Marg, New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K

For Appellant: Sh. I. P. Bansal, Adv. &For Respondent: Ms. Nidhi Srivastava, CIT DR

M/S. Emaar Mgf Construction Private Limited, New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the revenue are dismissed

ITA 1732/DEL/2014[2010-11]Status: FixedITAT Delhi26 Dec 2019AY 2010-11

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 1731/Del/2014 : Asstt. Year : 2009-10 Ita No. 1732/Del/2014 : Asstt. Year : 2010-11 Ita No. 6114/Del/2014 : Asstt. Year : 2011-12 Emmar Mgf Construction Pvt. Vs Asstt. Commissioner Of Income Ltd., First Floor, Ece House, 28, Tax, Central Circle-7, Kasturba Gandhi Marg, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K Ita No. 2001/Del/2014 : Asstt. Year : 2009-10 Ita No. 2002/Del/2014 : Asstt. Year : 2010-11 Ita No. 5827/Del/2014 : Asstt. Year : 2011-12 Deputy Commissioner Of Income Vs Emmar Mgf Construction Pvt. Tax, Central Circle-7, Ltd., First Floor, Ece House, 28, New Delhi Kasturba Gandhi Marg, New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K Ita No. 913/Del/2017 : Asstt. Year : 2013-14 Ita No. 914/Del/2017 : Asstt. Year : 2014-15 Emmar Mgf Construction Pvt. Vs Asstt. Commissioner Of Income Ltd., First Floor, Ece House, 28, Tax, Central Circle-2, Kasturba Gandhi Marg, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K Ita No. 1253/Del/2017 : Asstt. Year : 2013-14 Asstt. Commissioner Of Income Vs Emmar Mgf Construction Pvt. Tax, Central Circle-2, Ltd., First Floor, Ece House, 28, New Delhi Kasturba Gandhi Marg, New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K

For Appellant: Sh. I. P. Bansal, Adv. &For Respondent: Ms. Nidhi Srivastava, CIT DR

M/S. Emaar Mgf Construction Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the revenue are dismissed

ITA 6114/DEL/2014[2011-12]Status: FixedITAT Delhi26 Dec 2019AY 2011-12

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 1731/Del/2014 : Asstt. Year : 2009-10 Ita No. 1732/Del/2014 : Asstt. Year : 2010-11 Ita No. 6114/Del/2014 : Asstt. Year : 2011-12 Emmar Mgf Construction Pvt. Vs Asstt. Commissioner Of Income Ltd., First Floor, Ece House, 28, Tax, Central Circle-7, Kasturba Gandhi Marg, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K Ita No. 2001/Del/2014 : Asstt. Year : 2009-10 Ita No. 2002/Del/2014 : Asstt. Year : 2010-11 Ita No. 5827/Del/2014 : Asstt. Year : 2011-12 Deputy Commissioner Of Income Vs Emmar Mgf Construction Pvt. Tax, Central Circle-7, Ltd., First Floor, Ece House, 28, New Delhi Kasturba Gandhi Marg, New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K Ita No. 913/Del/2017 : Asstt. Year : 2013-14 Ita No. 914/Del/2017 : Asstt. Year : 2014-15 Emmar Mgf Construction Pvt. Vs Asstt. Commissioner Of Income Ltd., First Floor, Ece House, 28, Tax, Central Circle-2, Kasturba Gandhi Marg, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K Ita No. 1253/Del/2017 : Asstt. Year : 2013-14 Asstt. Commissioner Of Income Vs Emmar Mgf Construction Pvt. Tax, Central Circle-2, Ltd., First Floor, Ece House, 28, New Delhi Kasturba Gandhi Marg, New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K

For Appellant: Sh. I. P. Bansal, Adv. &For Respondent: Ms. Nidhi Srivastava, CIT DR

DCIT, New Delhi vs. M/S. Emaar Mgf Construction Pvt. Ltd., New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the revenue are dismissed

ITA 2002/DEL/2014[2010-11]Status: FixedITAT Delhi26 Dec 2019AY 2010-11

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 1731/Del/2014 : Asstt. Year : 2009-10 Ita No. 1732/Del/2014 : Asstt. Year : 2010-11 Ita No. 6114/Del/2014 : Asstt. Year : 2011-12 Emmar Mgf Construction Pvt. Vs Asstt. Commissioner Of Income Ltd., First Floor, Ece House, 28, Tax, Central Circle-7, Kasturba Gandhi Marg, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K Ita No. 2001/Del/2014 : Asstt. Year : 2009-10 Ita No. 2002/Del/2014 : Asstt. Year : 2010-11 Ita No. 5827/Del/2014 : Asstt. Year : 2011-12 Deputy Commissioner Of Income Vs Emmar Mgf Construction Pvt. Tax, Central Circle-7, Ltd., First Floor, Ece House, 28, New Delhi Kasturba Gandhi Marg, New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K Ita No. 913/Del/2017 : Asstt. Year : 2013-14 Ita No. 914/Del/2017 : Asstt. Year : 2014-15 Emmar Mgf Construction Pvt. Vs Asstt. Commissioner Of Income Ltd., First Floor, Ece House, 28, Tax, Central Circle-2, Kasturba Gandhi Marg, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K Ita No. 1253/Del/2017 : Asstt. Year : 2013-14 Asstt. Commissioner Of Income Vs Emmar Mgf Construction Pvt. Tax, Central Circle-2, Ltd., First Floor, Ece House, 28, New Delhi Kasturba Gandhi Marg, New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K

For Appellant: Sh. I. P. Bansal, Adv. &For Respondent: Ms. Nidhi Srivastava, CIT DR

M/S. Emaar Mgf Construction Private Limited, New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the revenue are dismissed

ITA 1731/DEL/2014[2009-10]Status: DisposedITAT Delhi26 Dec 2019AY 2009-10

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 1731/Del/2014 : Asstt. Year : 2009-10 Ita No. 1732/Del/2014 : Asstt. Year : 2010-11 Ita No. 6114/Del/2014 : Asstt. Year : 2011-12 Emmar Mgf Construction Pvt. Vs Asstt. Commissioner Of Income Ltd., First Floor, Ece House, 28, Tax, Central Circle-7, Kasturba Gandhi Marg, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K Ita No. 2001/Del/2014 : Asstt. Year : 2009-10 Ita No. 2002/Del/2014 : Asstt. Year : 2010-11 Ita No. 5827/Del/2014 : Asstt. Year : 2011-12 Deputy Commissioner Of Income Vs Emmar Mgf Construction Pvt. Tax, Central Circle-7, Ltd., First Floor, Ece House, 28, New Delhi Kasturba Gandhi Marg, New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K Ita No. 913/Del/2017 : Asstt. Year : 2013-14 Ita No. 914/Del/2017 : Asstt. Year : 2014-15 Emmar Mgf Construction Pvt. Vs Asstt. Commissioner Of Income Ltd., First Floor, Ece House, 28, Tax, Central Circle-2, Kasturba Gandhi Marg, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K Ita No. 1253/Del/2017 : Asstt. Year : 2013-14 Asstt. Commissioner Of Income Vs Emmar Mgf Construction Pvt. Tax, Central Circle-2, Ltd., First Floor, Ece House, 28, New Delhi Kasturba Gandhi Marg, New Delhi-110001 (Appellant) (Respondent) Pan No. Aabce7912K

For Appellant: Sh. I. P. Bansal, Adv. &For Respondent: Ms. Nidhi Srivastava, CIT DR