275(Delhi); Pr. CIT v. West Bengal Infrastructure Development Finance Corpn Ltd.
What is 275(Delhi); Pr. CIT v. West Bengal Infrastructure Development Finance Corpn Ltd. authority for?
Where an expense is incurred for the purpose of acquiring a capital asset, and that asset is subsequently sold, the expenditure must be considered as part of the cost of acquisition of that asset for the purpose of calculating capital gains. This is because the expense forms an integral part of the cost of acquiring the asset, not an expenditure of revenue nature.
judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2022 to 2024.
Also referred to as
Pr. CIT v. West Bengal Infrastructure Development Finance Corpn Ltd. · section 14(2) · rule 8d disallowance · goodwill arising on amalgamation · section 9(1)(ii) · section 61 · section 43(6)(c) · section 14(1) · section 55(2) · section 10(33) · section 14a disallowance · section 36(1)(viii) · section 49 · capital gains · cost of acquisition · capital asset
