M/S Hero Honda Motors Ltd, New Delhi vs. DCIT, New Delhi
In the result, appeal filed by the assessee is allowed
ITA 2148/DEL/2009[2004-05]Status: DisposedITAT Delhi02 Feb 2017AY 2004-05
Bench: Sh C.M.Garg & Shri Prashant Maharishihero Honda Motors Ltd, Dcit, 34, Basant Lok, Vasant Vihar, Circle-12(1), Vs. New Delhi New Delhi Pan:Aaacg0812J (Appellant) (Respondent)
For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. AK Saroha, CIT DR
Section 143(3)Section 195Section 263Section 32Section 37(1)Section 40Section 9
…sales, in return for service rendered by collaborator, and on factory price for supply of information of clay today development in range' of products. Tin- same was held allowable revenue expenditure. The Madras High Court in the of S.R. P Tools ltd. v. CIT; 237 ITR 684, after analyzing the terms of the agreement between the assessee find the foreign collaboration held that the technical know-how fee paid was deductible ax revenue expenditure. The court observed that the assessee had an existing business and from the mere fact that certain new product were sought to be manufactures, it could not be concluded tha…
