DIRECTOR OF INCOME TAX vs. NEW SKIES SATELLITE B.V.

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ITA - 1123 / 2011HC Delhi30 September 201175 pages
For Petitioner: SANJEEV SABHARWAL
AI SummaryAllowed

What did the High Court hold?

The Tribunal held that the expenses incurred for foreign travel for business promotion and for acquiring technical know-how were revenue in nature. Therefore, they were allowable as deductions.

What were the facts?

The assessee claimed deduction for expenses incurred on foreign travel and business promotion. The Assessing Officer disallowed these expenses, treating them as capital expenditure. The Commissioner (Appeals) upheld the disallowance.

What were the issues?

Whether expenses incurred on foreign travel for business promotion and acquiring technical know-how are revenue or capital expenditure.

Which sections of the Income-tax Act were involved?

Section 37(1)

AI-generated summary — verify with the full judgment below

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