COMMISSIONER OF INCOME TAX Vs. INFOSYS TECHNOLOGIES LTD

JUDGEMENT

(1.) IT Appeal Nos. 2975 of 2005 and 2976 of 2005 are filed by the Revenue being aggrieved by the common order dt. 31st March, 2005 passed by the Income-tax Appellate Tribunal, Bangalore Bench 'A' (hereinafter referred to as the Tribunal) in ITA Nos. 732/Bang/1998 and 734/Bang/1998 for the asst. yrs. 1995-96 and 1996-97 wherein the appeals filed by the Revenue challenging the order passed by the first appellate authority were dismissed holding that the amount spent by the assessee for acquisition of membership of the clubs should be treated as revenue expenditure.

(2.) IT Appeal No. 3011 of 2005 is filed by the Revenue being aggrieved by the common order dt. 31st March, 2005 passed by the Tribunal in ITA No. 733/Bang/1998 for the asst. yr. 1994-95 wherein the appeal filed by the Revenue challenging the order passed by the appellate authority was dismissed confirming the order passed by the appellate authority wherein the appellate authority had set aside the order of the AO holding that amount spent for acquisition of membership of the club and sum of Rs. 11,99,000 spent towards obtaining ISO-9001 certificate would amount to revenue expenditure.

(3.) IT Appeal Nos. 2975 of 2005 and 2976 of 2005 have been admitted for consideration of the substantial question of law No. (1) stated above which is common to all the three appeals.