1. CIT v. Deluxe Film Distributors Ltd.

114 ITR 434High Court1978#8693 most cited

What is 1. CIT v. Deluxe Film Distributors Ltd. authority for?

Expenses incurred for business exigency and expediency are allowable as deductions under section 37 of the Income Tax Act.

12

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2025.

Also referred to as

CIT v. Deluxe Film Distributors Ltd. · section 37 · business expenses · business exigency · business expediency · deduction allowable · commercial expediency · settlement of dispute · property development

Sections most often in play

Section 115PSection 14ASection 234ASection 234BSection 271(1)(c)Section 80IABSection 143(3)Section 37

Issues it is cited on

section 80iabsection 115pdeduction under section 80iasection 14a(2)deduction u/s 80iaunabsorbed depreciationenduring benefitsection 80iainterest u/s 234acommercial expediencysection 80idisallowance u/s 14a

Judgments citing 1. CIT v. Deluxe Film Distributors Ltd.

Candor Kolkata One Hi-Tech Structures Private Limited, Mumbai vs. ACIT Circle-5(2), New Delhi

ITA 193/DEL/2021[2017-18]Status: DisposedITAT Delhi29 Aug 2025AY 2017-18

Bench: Shri Anubhav Sharma & Shri Amitabh Shukla

Section 143(3)

…IT vs. Motor Industries Co. Ltd. [1997] 93 TAXMAN 157 (KAR.); ITAs No.3154, 4598, 8377, 3155, 4597, 6847, 3211 & 6664/Del/2019; & ITA No.193/Del/2021 (ii) CIT vs. Ashok Leyland Ltd. [1972] 86 ITR 549 (SC); (iii) CIT vs. De Luxe Film Distributors Ltd. [1978] 114 ITR 434 (CAL.); and (iv) Life Insurance Corporation of India vs. CIT [1979] 119 ITR 900 (Bombay) 10.4 In the light of the aforesaid, we are inclined to decide this issue in favour of the assessee. 11. Issue No.5: The issue arises out of the determination of issue No.4 above for which the assessee has claimed that even if the settlement fee is considere…

Candor Gurgaon One Realty Projects Pvt. Ltd. (Formerly Known As Unitech Realty Projects Pvt. Ltd.), Mumbai vs. ACIT Spl. Range-2, New Delhi

ITA 8377/DEL/2019[2016-17]Status: DisposedITAT Delhi29 Aug 2025AY 2016-17

Bench: Shri Anubhav Sharma & Shri Amitabh Shukla

Section 143(3)

…IT vs. Motor Industries Co. Ltd. [1997] 93 TAXMAN 157 (KAR.); ITAs No.3154, 4598, 8377, 3155, 4597, 6847, 3211 & 6664/Del/2019; & ITA No.193/Del/2021 (ii) CIT vs. Ashok Leyland Ltd. [1972] 86 ITR 549 (SC); (iii) CIT vs. De Luxe Film Distributors Ltd. [1978] 114 ITR 434 (CAL.); and (iv) Life Insurance Corporation of India vs. CIT [1979] 119 ITR 900 (Bombay) 10.4 In the light of the aforesaid, we are inclined to decide this issue in favour of the assessee. 11. Issue No.5: The issue arises out of the determination of issue No.4 above for which the assessee has claimed that even if the settlement fee is considere…

Candor Gurgaon Two Developers and Project Ltd. (Formerly Knwon As Unitech Developers and Projects Pvt. Ltd.), Mumbai vs. Addi. CIT Spl. Range- 2, New Delhi

ITA 6847/DEL/2019[2016-17]Status: DisposedITAT Delhi29 Aug 2025AY 2016-17

Bench: Shri Anubhav Sharma & Shri Amitabh Shukla

Section 143(3)

…IT vs. Motor Industries Co. Ltd. [1997] 93 TAXMAN 157 (KAR.); ITAs No.3154, 4598, 8377, 3155, 4597, 6847, 3211 & 6664/Del/2019; & ITA No.193/Del/2021 (ii) CIT vs. Ashok Leyland Ltd. [1972] 86 ITR 549 (SC); (iii) CIT vs. De Luxe Film Distributors Ltd. [1978] 114 ITR 434 (CAL.); and (iv) Life Insurance Corporation of India vs. CIT [1979] 119 ITR 900 (Bombay) 10.4 In the light of the aforesaid, we are inclined to decide this issue in favour of the assessee. 11. Issue No.5: The issue arises out of the determination of issue No.4 above for which the assessee has claimed that even if the settlement fee is considere…

Candor Kolkata One Hi- Tech Structures Pvt. Ltd., Maharashtra vs. ACIT Special Range-2, New Delhi

ITA 6664/DEL/2019[2016-17]Status: DisposedITAT Delhi29 Aug 2025AY 2016-17

Bench: Shri Anubhav Sharma & Shri Amitabh Shukla

Section 143(3)

…IT vs. Motor Industries Co. Ltd. [1997] 93 TAXMAN 157 (KAR.); ITAs No.3154, 4598, 8377, 3155, 4597, 6847, 3211 & 6664/Del/2019; & ITA No.193/Del/2021 (ii) CIT vs. Ashok Leyland Ltd. [1972] 86 ITR 549 (SC); (iii) CIT vs. De Luxe Film Distributors Ltd. [1978] 114 ITR 434 (CAL.); and (iv) Life Insurance Corporation of India vs. CIT [1979] 119 ITR 900 (Bombay) 10.4 In the light of the aforesaid, we are inclined to decide this issue in favour of the assessee. 11. Issue No.5: The issue arises out of the determination of issue No.4 above for which the assessee has claimed that even if the settlement fee is considere…

Addl. CIT, Range- 2, New Delhi vs. Candor Gurgaon One Realty Projects Pvt. Ltd., New Delhi

ITA 4598/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Aug 2025AY 2015-16

Bench: Shri Anubhav Sharma & Shri Amitabh Shukla

Section 143(3)

…IT vs. Motor Industries Co. Ltd. [1997] 93 TAXMAN 157 (KAR.); ITAs No.3154, 4598, 8377, 3155, 4597, 6847, 3211 & 6664/Del/2019; & ITA No.193/Del/2021 (ii) CIT vs. Ashok Leyland Ltd. [1972] 86 ITR 549 (SC); (iii) CIT vs. De Luxe Film Distributors Ltd. [1978] 114 ITR 434 (CAL.); and (iv) Life Insurance Corporation of India vs. CIT [1979] 119 ITR 900 (Bombay) 10.4 In the light of the aforesaid, we are inclined to decide this issue in favour of the assessee. 11. Issue No.5: The issue arises out of the determination of issue No.4 above for which the assessee has claimed that even if the settlement fee is considere…

Addl.CIT, Special Range-9, New Delhi vs. Candor Gurgaon Two Developers and Project Pvt Ltd, Mumbai

ITA 4597/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Aug 2025AY 2015-16

Bench: Shri Anubhav Sharma & Shri Amitabh Shukla

Section 143(3)

…IT vs. Motor Industries Co. Ltd. [1997] 93 TAXMAN 157 (KAR.); ITAs No.3154, 4598, 8377, 3155, 4597, 6847, 3211 & 6664/Del/2019; & ITA No.193/Del/2021 (ii) CIT vs. Ashok Leyland Ltd. [1972] 86 ITR 549 (SC); (iii) CIT vs. De Luxe Film Distributors Ltd. [1978] 114 ITR 434 (CAL.); and (iv) Life Insurance Corporation of India vs. CIT [1979] 119 ITR 900 (Bombay) 10.4 In the light of the aforesaid, we are inclined to decide this issue in favour of the assessee. 11. Issue No.5: The issue arises out of the determination of issue No.4 above for which the assessee has claimed that even if the settlement fee is considere…

Candor Kolkata One Hi- Tech Structures Pvt. Ltd., Maharashtra vs. ACIT Spl. Rnage-2, New Delhi

ITA 3211/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Aug 2025AY 2015-16

Bench: Shri Anubhav Sharma & Shri Amitabh Shukla

Section 143(3)

…IT vs. Motor Industries Co. Ltd. [1997] 93 TAXMAN 157 (KAR.); ITAs No.3154, 4598, 8377, 3155, 4597, 6847, 3211 & 6664/Del/2019; & ITA No.193/Del/2021 (ii) CIT vs. Ashok Leyland Ltd. [1972] 86 ITR 549 (SC); (iii) CIT vs. De Luxe Film Distributors Ltd. [1978] 114 ITR 434 (CAL.); and (iv) Life Insurance Corporation of India vs. CIT [1979] 119 ITR 900 (Bombay) 10.4 In the light of the aforesaid, we are inclined to decide this issue in favour of the assessee. 11. Issue No.5: The issue arises out of the determination of issue No.4 above for which the assessee has claimed that even if the settlement fee is considere…

Candor Gurgaon Two Developers & Project Pvt Ltd (Formerly Knwon As Unitech Developers and Projects Pvt. Ltd.), Delhi vs. Addl. CIT, Special Range- 2, New Delhi

ITA 3155/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Aug 2025AY 2015-16

Bench: Shri Anubhav Sharma & Shri Amitabh Shukla

Section 143(3)

…IT vs. Motor Industries Co. Ltd. [1997] 93 TAXMAN 157 (KAR.); ITAs No.3154, 4598, 8377, 3155, 4597, 6847, 3211 & 6664/Del/2019; & ITA No.193/Del/2021 (ii) CIT vs. Ashok Leyland Ltd. [1972] 86 ITR 549 (SC); (iii) CIT vs. De Luxe Film Distributors Ltd. [1978] 114 ITR 434 (CAL.); and (iv) Life Insurance Corporation of India vs. CIT [1979] 119 ITR 900 (Bombay) 10.4 In the light of the aforesaid, we are inclined to decide this issue in favour of the assessee. 11. Issue No.5: The issue arises out of the determination of issue No.4 above for which the assessee has claimed that even if the settlement fee is considere…

Candor Gurgaon One Realty Projects Pvt. Ltd. (Formerly Known As Unitech Realty Projects Pvt. Ltd.), Mumbai vs. Addl. CIT, Range- 2, New Delhi

ITA 3154/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Aug 2025AY 2015-16

Bench: Shri Anubhav Sharma & Shri Amitabh Shukla

Section 143(3)

…IT vs. Motor Industries Co. Ltd. [1997] 93 TAXMAN 157 (KAR.); ITAs No.3154, 4598, 8377, 3155, 4597, 6847, 3211 & 6664/Del/2019; & ITA No.193/Del/2021 (ii) CIT vs. Ashok Leyland Ltd. [1972] 86 ITR 549 (SC); (iii) CIT vs. De Luxe Film Distributors Ltd. [1978] 114 ITR 434 (CAL.); and (iv) Life Insurance Corporation of India vs. CIT [1979] 119 ITR 900 (Bombay) 10.4 In the light of the aforesaid, we are inclined to decide this issue in favour of the assessee. 11. Issue No.5: The issue arises out of the determination of issue No.4 above for which the assessee has claimed that even if the settlement fee is considere…

Amit Kumar, Panipat Haryana vs. DCIT, NFAC (Delhi)

ITA 193/DEL/2024[2017-18]Status: DisposedITAT Delhi20 Feb 2025AY 2017-18

Bench: Shri Anubhav Sharma & Shri Amitabh Shukla

Section 143(3)

…IT vs. Motor Industries Co. Ltd. [1997] 93 TAXMAN 157 (KAR.); ITAs No.3154, 4598, 8377, 3155, 4597, 6847, 3211 & 6664/Del/2019; & ITA No.193/Del/2021 (ii) CIT vs. Ashok Leyland Ltd. [1972] 86 ITR 549 (SC); (iii) CIT vs. De Luxe Film Distributors Ltd. [1978] 114 ITR 434 (CAL.); and (iv) Life Insurance Corporation of India vs. CIT [1979] 119 ITR 900 (Bombay) 10.4 In the light of the aforesaid, we are inclined to decide this issue in favour of the assessee. 11. Issue No.5: The issue arises out of the determination of issue No.4 above for which the assessee has claimed that even if the settlement fee is considere…

M/S Maya Ventures Private Limited vs. The Assistant Commissioner of Income Tax-4(1)(2)

The appeal is allowed

ITA/136/2018HC Karnataka18 Feb 2021

Bench: SATISH CHANDRA SHARMA,V SRISHANANDA

Section 143(1)Section 143(3)Section 260

…ccount of business exigency and expediency, deduction is allowable u/s 37 of IT Act. He submitted that these written submissions should be considered to decide this issue. The judgments cited are as under. 1. CIT Vs. Deluxe Film Distributors Ltd., (114 ITR 434) (Call) 2. Dalmia Jain and Co. Ltd., Vs. CIT (81 ITR 754) (SC) 3. CIT Vs. Bhowrisankara Steam Ferry Co. (87 ITR 650) (AP) 4. DCIT Vs. B.Kumara Gowda (396 ITR 386) (Kar) He also submitted that the amount in question was paid to Shri Ramesh for settling dispute with his sister so the development work of the property can be carrie…

Asst.C.I.T., Bangalore vs. M/S Maya Ventures Pvt. Ltd., Bangalore

In the result, the appeal filed by the revenue is allowed

ITA 840/BANG/2015[2010-11]Status: DisposedITAT Bangalore28 Sept 2017AY 2010-11
For Appellant: Shri R. Ramakrishnan, CAFor Respondent: Shri B.R. Ramesh, JCIT (DR)
Section 37

…enses on account of business exigency and expediency, deduction is allowable u/s. 37 of IT Act. He submitted that these written submissions should be considered to decide this issue. The judgments cited are as under. 1. CIT Vs. Deluxe Film Distributors Ltd. (114 ITR 434) (Cal) 2. Dalmia Jain and Co. Ltd. Vs. CIT (81 ITR 754) (SC) 3. CIT Vs. Bhowrisankara Steam Ferry Co. (87 ITR 650)(AP) 4. DCIT Vs. B. Kumara Gowda (396 ITR 386) (Kar) He also submitted that the amount in question was paid to Shri Ramesh for settling dispute with his sister so the development work of the property can be Page 3 of 4 carried out sm…

1. CIT v. Deluxe Film Distributors Ltd. (114 ITR 434) — Cited in 12 Judgments | BharatTax