DCIT - 15(1)(2), MUMBAI vs. CHEMTEX GLOBAL ENGINEERING PVT. LTD., MUMBAI

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ITA 2592/MUM/2016Status: DisposedITAT Mumbai19 June 2018AY 2010-116 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the CIT(A)'s decision, agreeing that the computer software license renewal expenses were revenue in nature. The revenue's appeal was dismissed.

What were the facts?

The assessee incurred expenses for renewal of computer software licenses. The Assessing Officer treated these expenses as capital expenditure and disallowed them. The CIT(A) allowed the assessee's appeal, treating the expenses as revenue in nature.

What were the issues?

Whether expenses incurred for renewal of computer software licenses are capital or revenue expenditure.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCHES “C”, MUMBAI

Before: SHRI R.C. SHARMA (AM) & SHRI RAM LAL NEGI (JM)

For Appellant: Shri Niraj D. Sheth (AR)
For Respondent: Shri Rajat Mittal (DR), Shri Niraj D. Sheth (AR)
Hearing: 07/06/2018Pronounced: 19/06/2018

आदेश प्रतितिति अग्रेतिि/Copy of the Order forwarded to : 1. अपील र्थी / The Appellant 2. प्रत्यर्थी / The Respondent. 3. आयकर आय क्त(अपील) / The CIT(A)- 4. आयकर आय क्त / CIT

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