KRISHAK BHARTI COOPERATIVE LTD vs. ASST. COMMISSIONER OF INCOME TAX

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ITA - 177 / 2024HC Delhi13 March 20243 pages
For Petitioner: SUREKHA RAMAN
AI SummaryDismissed

What did the High Court hold?

The High Court dismissed the appeal, following its previous decision on identical issues. The court found no grounds to entertain the current appeal, stating it would meet a similar fate.

What were the facts?

The assessee challenged the ITAT's order rejecting their claim for amortized lease premium paid to authorities for land use. The assessee argued it was a revenue expenditure, not capital. The High Court noted similar issues were dismissed in a prior appeal.

What were the issues?

Whether a lump sum payment of lease premium for land use constitutes a capital expenditure or a revenue expenditure eligible for amortization.

Which sections of the Income-tax Act were involved?

Not explicitly mentioned in the provided text, but the core issue relates to capital vs. revenue expenditure.

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(3)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

$~104 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 177/2024

KRISHAK BHARTI COOPERATIVE LTD ..... Appellant Through: Ms. Surekha Raman and Ms. Chinnimaya S. Advs.

versus

ASST. COMMISSIONER OF INCOME TAX..... Respondent Through: Mr. Abhishek Maratha, Sr. Standing Counsel along with Ms. Nupur Sharma and Mr. Parth Semwal, Advs.

CORAM:

HON'BLE MR. JUSTICE YASHWANT VARMA

HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR

KAURAV

O R D E R %

13.03.2024

CM APPLS. 15213/2024 & 15214/2024 (Exemptions)

Allowed, subject to all just exceptions.

The applications stand disposed of. ITA 177/2024

1.

The assessee impugns the final order dated 30 October 2023 passed by the Income Tax Appellate Tribunal [‘ITAT’] and has proposed the following questions of law:- “a. Whether the Tribunal is justified in rejecting the claim of the Assessee for allowing amortized portion of lease premium paid upfront to Noida Authority and U.P. State Industrial Development Corporation Ltd. (UPSIDC) for Shahjahanpur for use of the land, on the ground that such payment amounts to a Capital expenditure rather than Revenue expenditure? This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/03/2026 at 12:05:12

b. Whether the payment of lease premium in lump sum changes the nature of expenditure from that of a Revenue Expenditure to Capital Expenditure either while calculating deduction or otherwise?

c. Has not the Tribunal failed to appreciate the true meaning and effect in law of the terms of the lease deed between the Appellant and Authority granting lease namely Noida and Shahjahanpur (UPSIDC)?

d. Whether the Tribunal was justified in holding that the lease amount paid would amount to a Capital Expenditure rather than a Revenue Expenditure especially when neither ownership nor any rights of an ownership was created by payment of the premium in lump sum?

e. Whether the Tribunal has erred in not appreciating that there is no addition to the capital structure but lease premium paid in lump sum enables Appellant to carry on its business paying nominal rent and hence lease premium paid is revenue expenditure?

f. Whether the Tribunal has failed to appreciate that lease premium written off every year is for the exhausted period of the lump sum premium paid for use of land for business purposes and hence Revenue Expenditure?

g. Did not the Tribunal err in law in not following the judgment of the High Court in Madars Industrial Investment Corporation Ltd vs. CIT reported in 225 ITR 802, CIT vs. Gemini Arts P. Ltd reported in 254 ITR 201. And JCIT vs. Sun Pharmaceuticals Ind. Ltd reported in 227 CTR (Guj) 206 while disallowing the amortization of lease premium?

h. Whether the Tribunal erred in not following the principle of consistency from year to year laid down in the case of Radhasaomi Satsang vs. CIT(193ITR 321@329) while disallowing the amortization of lease premium.” 2. However, we find that identical issues formed subject matter of ITA 154/2023 which has come to be dismissed by an order dated 15 March 2023 and which reads thus:- “3. This appeal concerns Assessment Year (AY) 2016-17. 4. The challenge in the appeal is directed to the order dated 15.11.2022 passed by the Income Tax Appellate Tribunal [in short, “Tribunal”]. 5. The issue which arises for consideration is: whether lump sum payment made towards lease premium should be treated as capital expenditure? 6. Ms Surekha Raman, learned counsel for the appellant/assessee, This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/03/2026 at 12:05:12

has fairly placed before us, an order of the coordinate bench of this Court dated 29.07.2022 passed in ITA No.236/2022. 6.1 The coordinate bench, following the decision dated 12.07.2012 rendered by another coordinate bench in ITA No. 205/2010, titled: Krishak Bharti Cooperative Vs. Deputy Commissioner of Income Tax has dismissed the appeal of the appellant/ assessee. 7. We have been informed by Ms Surekha Raman, that a Special Leave Petition (SLP) [i.e., SLP(C) No.35813/2012] has been preferred vis-a-vis the decision rendered by the coordinate bench of this Court in ITA No.205/2010, which is pending consideration. 8. Accordingly, the instant appeal is closed, with a caveat, that if the Supreme Court was to reach a different conclusion, parties will abide by the decision so rendered.”

3.

Following the view so taken, we find no ground to entertain the instant appeal. It shall meet a similar fate. 4. The appeal shall consequently stand dismissed.

YASHWANT VARMA, J.

PURUSHAINDRA KUMAR KAURAV, J. MARCH 13, 2024 RW This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/03/2026 at 12:05:12

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