THE PR. COMMISSIONR OF INCOME TAX-4 vs. GODAVARI SHILPKALA LTD.

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ITA/378/2016HC DelhiDLHC01136998201625 July 2016Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE NAJMI WAZIRI2 pages
AI SummaryDismissed

What did the High Court hold?

The Tribunal held that although the benefit of the expenses might be enduring, no new asset was created. Therefore, the expenses should be treated as revenue expenditure, affirming the CIT(A)'s decision.

What were the facts?

The Revenue appealed against an ITAT order that deleted an addition of Rs. 74,67,248 made by the Assessing Officer on account of repairs and maintenance expenses. The core issue was whether these expenses were revenue in nature.

What were the issues?

Whether repairs and maintenance expenses, even if providing an enduring benefit, should be treated as revenue expenditure if no new asset is created.

AI-generated summary — verify with the full judgment below

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ITA No. 378/2016 Page 1 of 2

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 1. +

ITA 378/2016

THE PR. COMMISSIONR OF INCOME TAX-4 ..... Appellant

Through: Mr. Puneet Rai, Advocate.

versus

GODAVARI SHILPKALA LTD.

..... Respondent

CORAM: JUSTICE S.MURALIDHAR JUSTICE NAJMI WAZIRI

O R D E R %

25.07.2016

1.

This appeal by the Revenue is against the order dated 2nd November 2015 passed by the ITAT in ITA No.5634/Del/2013 for the Assessment Year (‘AY’) 2009-10.

2.

The question sought to be urged by the Revenue is whether the ITAT was justified in concurring with the Commissioner of Income Tax (Appeals) [‘CIT(A)’] who deleted the addition made by the Assessing Officer (‘AO’) of Rs.74,67,248 on account of repairs and maintenance expenses.

3.

The question that arose was whether the said expenses were of revenue in nature since the benefit was of enduring in nature? Factually it was found both by the CIT (A) as well as ITAT that although the benefit may be of enduring nature no new asset came into existence and that, in the facts and circumstances of the case, the expenses should be treated only as revenue

ITA No. 378/2016 Page 2 of 2

expenditure.

4.

Learned counsel for the Revenue has relied upon the decisions of the Supreme Court in Assam Bengal Cement Co.Ltd. v. Commissioner of Income Tax, West Bengal (1955) 27 ITR 34 (SC) and Ballimal Naval Kishore v. Commissioner of Income Tax (1997) 90 Taxman 402(SC).

5.

The Court finds that the specific findings reached in those cases turned on the facts. As far as the present case is concerned, factually it was concluded that no new asset came into existence. In the circumstances, the decision of the CIT (A), affirmed by the ITAT, to delete the addition made by the AO by treating the expenses as a revenue expenditure appears to be a plausible one.

6.

No substantial question of law arises for consideration.

7.

The appeal is dismissed.

S.MURALIDHAR, J

NAJMI WAZIRI, J JULY 25, 2016 mg

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