PR. COMMISSIONER OF INCOME TAX-5 vs. TRIGENT SOFTWARE LTD.

The present appeals under section 260A of Income Tax Act, Shraddha Talekar, PS 1/10 CNR No : HCBM020269712017 Uploaded on - 02/12/2022 Downloaded on - 27/10/2026 22:48:00 1961 (‘the Act’) are preferred against the order dated 6th June 2017 passed by the Income Tax Appellate Tribunal, “G” Bench, Mumbai in ITA Nos. 3629/Mum./2015 & 7668/Mum./13 for the assessment years 2006-07 and 2007-08, respectively.

In both appeals, the following question of law has been framed, for our consideration : “Whether on the facts and circumstances of the case and in law, the ITAT was right in allowing the capital expenditure in connection with the development of new products as revenue expenditure?”

Income Tax Appeal No. 634 of 2018 :

In Income Tax Appeal No. 640 of 2018 :-

Appeals came to be preferred by the assessee before the Commissioner of Income Tax (Appeals) against the orders of assessment dated 19th March 2013 and 31st December 2013, respectively. The appeals were allowed by the Commissioner of Income Tax (Appeals) partly by holding that the expenditure for the development of a new product by the assessee was in the assessee’s existing line of business, and therefore, relying upon the decisions of Delhi High Court in the case of Indo Rama Synthetic (I) Ltd. Vs. Vs. Commissioner of Income-tax 1 and of Mumbai ITAT in the case of IL & FS Education & Technology progress for the assessment years 2004-05 to 2007-08, the deduction had to be allowed as a revenue expenditure in the year in which the project in question was abandoned.

The revenue preferred an appeal against the order of the CIT 1 [2011] 333 ITR 18 (Delhi) 2 ITA No.765, Mumbai (2009) dt. 10-04-2013. Shraddha Talekar, PS 4/10 Uploaded on - 02/12/2022 Downloaded on - 27/10/2026 22:48:00 (A), dated 31st March 2015 which too, came to be dismissed, by placing reliance upon the judgment of Delhi High Court in the case of Indo Rama Synthetic (I) Ltd. (Supra) and IL & FS Education & Technology Services Pvt. Ltd. (Supra). The ITAT upheld the views expressed by the CIT (A), by virtue of its order dated 6th June 2017 impugned in the present appeals.

Learned counsel for the appellant urged that the view expressed by the ITAT was unsustainable inasmuch as the expenditure could not have been allowed as revenue expenditure as the assessee had treated the said expenditure as capital in nature and had entered the same in its books of accounts as “Capital work in progress”. That expenditure was incurred in 5/10 Uploaded on - 02/12/2022 Downloaded on - 27/10/2026 22:48:00 Perry India Ltd. 4 and Indo Rama Synthetic (I) Ltd. (Supra).

Heard learned counsel for the parties.

The issue as to whether a particular expenditure incurred was of capital or revenue in nature has been the subject matter of legal debate before various Courts in the Country. As held by the Apex Court in the case of Empire Jute Co. Ltd. (Supra), since there does not exist an all-embracing formula which can provide a ready solution to the problem; no touchstone has been devised and that every case has to be decided on its own facts keeping in mind the broad picture of the whole operation in respect of which the expenditure has been incurred. However, it referred to one celebrated test laid down in the case of British Insulated & Helsby Cables Ltd. Vs. Atherton 5. The principle as stated therein was as under : “When an expenditure is made, not only once and for all, but with a view to bringing into existence an asset or an advantage for the enduring beneft of a trade, there is very good reason (in the absence of special circumstances leading to an opposite conclusion) for treating such an expenditure as properly attributable not to revenue but to capital." 4 257 ITR 253 5 10TC 155 Shraddha Talekar, PS 6/10 Uploaded on - 02/12/2022 Downloaded on - 27/10/2026 22:48:00

However, notwithstanding that a reference had been made to the said principle of law, the Apex Court held that the “enduring beneft test” was not a certain or conclusive test and cannot be applied mechanically without regard to the particular facts and circumstances of a given case and that what was material to consider was the nature of the advantage and that it is only where the advantage was in the capital feld that the expenditure would be disallowable on an application of this test. If the advantage consisted merely in facilitating the assessee's trading operations or enabling the management and conduct of the assesse's business to be carried on more effciently or more proftably, while leaving the fxed capital untouched, the expenditure would be on revenue account, even though the advantage may endure for an indefnite future. The Apex Court held : 11 When dealing with cases of this kind where the question is whether expenditure incurred by an assessee is capital or revenue expenditure, it is necessary to bear in mind what Dixon, J. said in Hallstrom's Property Limited v. Federal Commissioner of Taxation 72 CLR 634 "What is an outgoing of capital and what is an outgoing on account of revenue depends on what the expenditure is calculated to effect from a practical and business point of view rather than upon the justice classifcation of the legal rights, if any, secured, employed or exhausted in the process." Shraddha Talekar, PS 7/10 Uploaded on - 02/12/2022 Downloaded on - 27/10/2026 22:48:00 The question must be viewed in the larger context of business necessity or expediency. If the outgoing expenditure. is so related to the carrying on or the conduct of the business that it may be regarded as an integral part of the proft-earning process and not for acquisition of an asset or a right of a permanent character, the possession of which is a condition of the carrying on of the business, the expenditure may be regarded as revenue expenditure. See Bombay Steam Navigation Co. (1953) Pvt. Ltd. v. Commissioner of Income-tax(2) The same test was formulated' by Lord Clyde in Robert Addze & Son's Collieries Ltd. v. Inland Revenue(3) in these words: "Is it part of the company's working expenses, is it expenditure laid out as part of the process of proft earning ? or, on the other hand, is it a capital outlay, is it expenditure necessary for the acquisition of property or of rights of permanent character, the possession of which is a condition of carrying on its trade at all ?"

In Indo Rama Synthetic (I) Ltd. (Supra), it was held that if the expenditure was incurred for starting a new business which was not carried out by the assessee earlier, then such expenditure would be held to be of a capital nature and it would be irrelevant as to whether the project really materialised or not. However, if the expenditure incurred was in respect of the same business, which was already carried on by the assessee, even if it was for the expansion of the business, I.e., to start a new unit and there was unity of control and a common fund, then such an expense was to be treated as business expenditure. It was held that in such a case whether a new business/asset came into existence or not Shraddha Talekar, PS 8/10 Uploaded on - 02/12/2022 Downloaded on - 27/10/2026 22:48:00 would become a relevant factor and that if there was no creation of a new asset, then the expenditure incurred would be of revenue nature and that if the new asset came into existence which was of an enduring beneft, then such expenditure would be of a capital nature.

We are of the view that the view already expressed by the ITAT in the order impugned requires no interference. We fnd no merit in the present appeals, and the same are accordingly dismissed. [ ABHAY AHUJA, J.] [ DHIRAJ SINGH THAKUR, J. ] Shraddha Talekar, PS 10/10 Uploaded on - 02/12/2022 Downloaded on - 27/10/2026 22:48:00 Powered by TCPDF (www.tcpdf.org)