1 SOT 347 (Delhi), Hero Honda Motors Ltd. v. Jt. CIT

4 SOT 393Income Tax Appellate Tribunal2005#9758 most cited

What is 1 SOT 347 (Delhi), Hero Honda Motors Ltd. v. Jt. CIT authority for?

Expenditure treated as deferred revenue expenditure is considered revenue expenditure even if it has enduring benefits, as long as it does not create a new capital asset. Such expenditure is distinct from capital expenditure.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,421 Indian tax judgments — from 2018 to 2022.

Also referred to as

Hero Honda Motors Ltd. v. Jt. CIT · 4 SOT 393 · deferred revenue expenditure · revenue expenditure · enduring benefit · capital expenditure · Section 37

Judgments citing 1 SOT 347 (Delhi), Hero Honda Motors Ltd. v. Jt. CIT

The DCIT, Circle-1(1)(1), Ahmedabad vs. M/S. Adani Enterprise Ltd, Ahmedabad

In the result appeal of the Revenue is hereby partly allowed

ITA 523/AHD/2020[2016-17]Status: DisposedITAT Ahmedabad17 Aug 2022AY 2016-17

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed

For Respondent: Shri Vartik Choksi, A.R
Section 1Section 143(3)

…Asstt. CIT [2004] 91 ITD 280 (Hyd.), Jt. CIT v. Modi Olivetti Ltd. [2005] 4 SOT 859 (Delhi), Asstt. CIT v. Medicamen Biotech Ltd. [2005] 1 SOT 347 (Delhi), Hero Honda Motors Ltd. v. Jt. CIT [2005] 3 SOT 572 (Delhi) and Charak Pharmaceuticals v. Jt. CIT [2005] 4 SOT 393 (Mum.), it has been affirmed that where any expenditure is treated as a deferred revenue expenditure, it presupposes that the concerned expenditure, creating benefit is in the revenue field and is a revenue expenditure, but considering its enduring benefits as well as the fact that it does not result in the creation of any new asset or advantage of…

The DCIT Circle-1(1)(1), Ahmedabad vs. M/S. Adani Enterprise Ltd, Ahmedabad

In the result appeal of the Revenue is hereby partly allowed

ITA 472/AHD/2020[2015-16]Status: DisposedITAT Ahmedabad17 Aug 2022AY 2015-16

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed

For Respondent: Shri Vartik Choksi, A.R
Section 1Section 143(3)

…Asstt. CIT [2004] 91 ITD 280 (Hyd.), Jt. CIT v. Modi Olivetti Ltd. [2005] 4 SOT 859 (Delhi), Asstt. CIT v. Medicamen Biotech Ltd. [2005] 1 SOT 347 (Delhi), Hero Honda Motors Ltd. v. Jt. CIT [2005] 3 SOT 572 (Delhi) and Charak Pharmaceuticals v. Jt. CIT [2005] 4 SOT 393 (Mum.), it has been affirmed that where any expenditure is treated as a deferred revenue expenditure, it presupposes that the concerned expenditure, creating benefit is in the revenue field and is a revenue expenditure, but considering its enduring benefits as well as the fact that it does not result in the creation of any new asset or advantage of…

DCIT, Circle-1(1)(1), Ahmedabad vs. Adani Enterprises Ltd., Ahmedabad

In the result appeal of the Revenue is hereby partly allowed

ITA 336/AHD/2020[2014-15]Status: DisposedITAT Ahmedabad17 Aug 2022AY 2014-15

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed

For Respondent: Shri Vartik Choksi, A.R
Section 1Section 143(3)

…Asstt. CIT [2004] 91 ITD 280 (Hyd.), Jt. CIT v. Modi Olivetti Ltd. [2005] 4 SOT 859 (Delhi), Asstt. CIT v. Medicamen Biotech Ltd. [2005] 1 SOT 347 (Delhi), Hero Honda Motors Ltd. v. Jt. CIT [2005] 3 SOT 572 (Delhi) and Charak Pharmaceuticals v. Jt. CIT [2005] 4 SOT 393 (Mum.), it has been affirmed that where any expenditure is treated as a deferred revenue expenditure, it presupposes that the concerned expenditure, creating benefit is in the revenue field and is a revenue expenditure, but considering its enduring benefits as well as the fact that it does not result in the creation of any new asset or advantage of…

DCIT, Circle-1(1)(1), Ahmedabad vs. Adani Enterprises Ltd., Ahmedabad

In the result appeal of the Revenue is hereby partly allowed

ITA 285/AHD/2020[2013-14]Status: DisposedITAT Ahmedabad17 Aug 2022AY 2013-14

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed

For Respondent: Shri Vartik Choksi, A.R
Section 1Section 143(3)

…Asstt. CIT [2004] 91 ITD 280 (Hyd.), Jt. CIT v. Modi Olivetti Ltd. [2005] 4 SOT 859 (Delhi), Asstt. CIT v. Medicamen Biotech Ltd. [2005] 1 SOT 347 (Delhi), Hero Honda Motors Ltd. v. Jt. CIT [2005] 3 SOT 572 (Delhi) and Charak Pharmaceuticals v. Jt. CIT [2005] 4 SOT 393 (Mum.), it has been affirmed that where any expenditure is treated as a deferred revenue expenditure, it presupposes that the concerned expenditure, creating benefit is in the revenue field and is a revenue expenditure, but considering its enduring benefits as well as the fact that it does not result in the creation of any new asset or advantage of…

Asstt. CIT, Cir- 7, Nagpur vs. M/S. Newquest Corporation Ltd., Chandrapur

ITA 328/NAG/2014[2008-09]Status: DisposedITAT Nagpur28 Jun 2022AY 2008-09

Bench: Shri Sandeep Gosain, Jm & Shri Arun Khodpia, Am Assessment Year: 2008-2009 The Acit Vs. M/S.Newquest Corporation Ltd. Circle-7, (Now Known As M/S. Avantha Nagpur Holding Ltd. Ballalrpur Paper Mills P.O. Ballarpur, Distt. Chandrapur Pan No.:Aabcb 6134 E Appellant Respondent

For Appellant: Shri K.P. Dewani (Adv.)For Respondent: ShriPiyushKolhe (CIT-DR)
Section 40

…v. Asstt.CIT [2004] 91 ITD 280 (Hyd.), it.CIT v. Modi Olivetti Ltd. [2005] 4 SOT 859 (Delhi), Asstt.CIT v. Medicamen Biotech Ltd. [2005] 1 SOT 347 (Delhi), Hero Honda Motors Ltd. v. it.CIT [2005] 3 SOT 572 (Delhi) and Charak Pharmaceuticals v. it. CIT [2005] 4 SOT 393 (Mum.), it has been affirmed that where any expenditure is treated as a deferred revenue expenditure, it presupposes that the concerned expenditure, creating benefit is in the revenue field and is a revenue expenditure, but considering its enduring benefits as well as the fact that it does not result in the creation of any new asset or advantage of…

DCIT, New Delhi vs. M/S. Citi Financial Cosumer Finance India Ltd., New Delhi

In the result, appeal filed by Revenue is dismissed

ITA 3118/DEL/2016[2010-11]Status: DisposedITAT Delhi29 Jul 2019AY 2010-11

Bench: Shri H.S. Sidhu & Shri Anadee Nath Misshra

For Appellant: Shri Gaurav Gupta, AdvFor Respondent: Shri S.S. Rana, CIT(DR)
Section 143(3)

…ITA No.- 3118/Del/2016. M/s Citi Financial Consumer Finance India Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘G’: NEW DELHI) BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No:- 3118/Del/2016 (Assessment Year: 2010-11) Dy. Commissioner of Income Tax, M/s Citi Financial Consumer Circle 6(1), New Delhi. Vs. Finance India Ltd. PAN No: AABCA3223B APPELLANT RESPONDENT Revenue by : Shri S.S. Rana, CIT(DR) Assessee by : Shri Gaurav Gupta, Adv. ORDER Per Anadee Nath Misshra , AM This appeal by Revenue has been directed against the order of Learned Commiss…

DCIT, Circle- 62(1), New Delhi vs. L&T Sucg Jv CC27, New Delhi

In the result, appeal of the Department is dismissed

ITA 4457/DEL/2018[2014-15]Status: DisposedITAT Delhi10 Jul 2019AY 2014-15

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri Saurabh Goel, C.As And Shri Nirbhay MehtaFor Respondent: Shri J.K. Mishra, CIT-DR

…V CC 27, New Delhi. expenditure, notwithstanding the fact that part of such expenditure was carried to balance-sheet as deferred revenue expenditure. Same view is taken in the case of ACIT vs. Medicaman Biotech Ltd., 1 SOT 347, JCIT vs. Charka Pharmaceuticals 4 SOT 393 and CIT vs. Modi Oliveti Ltd., 38 taxmann.com 113. 37. On the other hand, Ld. D.R. relied upon Orders of the authorities below and submitted that design charges are for whole of the period of the contract having enduring benefit. Therefore, whole expenditure cannot be allowed. It was deferred revenue expenditure in nature. Therefore, addition is ju…

L&T Sucg Jv CC27, New Delhi vs. Addl.CIT, Range-62, New Delhi

In the result, appeal of the Department is dismissed

ITA 4351/DEL/2018[2014-15]Status: DisposedITAT Delhi10 Jul 2019AY 2014-15

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri Saurabh Goel, C.As And Shri Nirbhay MehtaFor Respondent: Shri J.K. Mishra, CIT-DR

…V CC 27, New Delhi. expenditure, notwithstanding the fact that part of such expenditure was carried to balance-sheet as deferred revenue expenditure. Same view is taken in the case of ACIT vs. Medicaman Biotech Ltd., 1 SOT 347, JCIT vs. Charka Pharmaceuticals 4 SOT 393 and CIT vs. Modi Oliveti Ltd., 38 taxmann.com 113. 37. On the other hand, Ld. D.R. relied upon Orders of the authorities below and submitted that design charges are for whole of the period of the contract having enduring benefit. Therefore, whole expenditure cannot be allowed. It was deferred revenue expenditure in nature. Therefore, addition is ju…

ITO, New Delhi vs. M/S. Citi Financial Cosumer Finance India Ltd., New Delhi

ITA 2638/DEL/2016[2009-10]Status: DisposedITAT Delhi23 May 2019AY 2009-10

Bench: Shri N.K. Billaiya & Shri Kuldip Singhito, Ward 6 (2), Vs. M/S. Citi Financial Consumer Finance New Delhi. India Ltd., 3, Local Shopping Centre, Pushpa Bhawan, Pushp Vihar, New Delhi – 110 062. (Pan : Aabca3223B) (Appellant) (Respondent) Assessee By : Shri C.S. Agarwal, Senior Advocate Shri Shailesh Gupta, Advocate Revenue By : Shri H.K. Choudhary, Cit Dr Date Of Hearing : 02.05.2019 Date Of Order : 23.05.2019

For Appellant: Shri C.S. Agarwal, Senior AdvocateFor Respondent: Shri H.K. Choudhary, CIT DR
Section 143Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-2’ : NEW DELHI) BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITO, Ward 6 (2), vs. M/s. Citi Financial Consumer Finance New Delhi. India Ltd., 3, Local Shopping Centre, Pushpa Bhawan, Pushp Vihar, New Delhi – 110 062. (PAN : AABCA3223B) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri C.S. Agarwal, Senior Advocate Shri Shailesh Gupta, Advocate REVENUE BY : Shri H.K. Choudhary, CIT DR Date of Hearing : 02.05.2019 Date of Order : 23.05.2019 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Appellant, Income-tax Officer, Ward 6 (…

Deputy Commissioner of Income-Tax, Circle - 8, Pune vs. M/S. Dynomerk Controls, Pune

In the result, the appeal of Revenue is dismissed

ITA 904/PUN/2018[2013-14]Status: DisposedITAT Pune16 Jan 2019AY 2013-14

Bench: "ी "वकास अव"थी, "या"यक सद"य के सम" Shri Vikas Awasthy, Jm

For Appellant: Shri Suhas BoraFor Respondent: Shri M.K. Verma
Section 143(2)

…आयकर अपील"य अ"धकरण] पुणे "यायपीठ “एक सद"य” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE "ी "वकास अव"थी, "या"यक सद"य के सम" SHRI VIKAS AWASTHY, JM आयकर अपील सं. / ITA No.904/PUN/2018 "नधा"रण वष" / Assessment Year : 2013-14 The Dy.Commissioner of Income Tax, ………. अपीलाथ" / Circle-8, Pune. Appellant. बनाम v/s M/s. Dynomerk Controls, ………. ""यथ" / S-Block, No.101, Respondent Bhosari, Pune – 411 026 PAN : AAAFD8448D Assessee by : Shri Suhas Bora. Revenue by : Shri M.K. Verma. सुनवाई क" तार"ख / घोषणा क" तार"ख / Date of Hearing : 10.01.2019 Date of Pronouncement: 16.01.2019. आदेश / OR…

M/S. Biotronik Medical Devices India Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed partly

ITA 2427/DEL/2015[2009-10]Status: DisposedITAT Delhi12 Oct 2018AY 2009-10

Bench: Smt. Diva Singh & Shri O.P. Kantassessment Year: 2009-10

Section 133ASection 143(2)Section 143(3)

…a Batteries Ltd. Vs ACIT (2004) 91 ITD 280 (Hyd.) " JCIT Vs Modi Olivetti Ltd. (2005) 4 SOT 859 (Delhi) " ACIT Vs Medicamen Biotech Ltd. (2005) 1 SOT 347 (Delhi) " Hero Honda Motors Ltd. Vs JCIT (2005) 3 SOT 572 (Delhi) " Charak Pharmaceuticals Vs JCIT (2005) 4 SOT 393 (Mumbai) " CIT Vs Industrial Finance Corporation of India (2209) 185 Taxman 296 (Delhi) " ACIT Vs Ashina Syntex Lid. (ITA Nos. 2001 & 2002, A HD (Spl. Bench) " CIT Vs Pancea Biotech Ltd. (ITA No. 22/2012) (Del). 10 We have considered the submissions of Id. Senior DR. The assessee’s claim was that heavy expenditure on sales promotion was incurred be…

1 SOT 347 (Delhi), Hero Honda Motors Ltd. v. Jt. CIT (4 SOT 393) — Cited in 11 Judgments | BharatTax