37 of the Act. 15. In 'Adidas India Marketing (P) Ltd. v. Assessing Officer, Ward 1(2), New Delhi

10 Taxmann.com 18High Court2011#8122 most cited

What is 37 of the Act. 15. In 'Adidas India Marketing (P) Ltd. v. Assessing Officer, Ward 1(2), New Delhi authority for?

Expenses are considered revenue expenditure if incurred for business expediency, even if the business has not yet commenced, as the perspective of the businessman determines commercial expediency.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2022.

Also referred to as

Adidas India Marketing P Ltd. · section 37 · business expediency · commercial expediency · revenue expenditure · commencement of business · allowable expenses · businessman's perspective · explanation to section 37

Issues it is cited on

section 153a proceedingsexplanation to section 37section 158bdgoing concernprohibited by lawbusiness expediencysection 246section 246asection 30section 200commercial expediencyprincipal commissioner of income-tax

Judgments citing 37 of the Act. 15. In 'Adidas India Marketing (P) Ltd. v. Assessing Officer, Ward 1(2), New Delhi

Wilfred D'Souza, Mangaluru vs. Assistant Commissioner of Income Tax, Central Circle-2, Mangaluru

In the result, ITA Nos.323 & 324/Bang/2022 are allowed and the appeals filed by the assessee in ITA Nos

ITA 328/BANG/2022[2013-14]Status: DisposedITAT Bangalore07 Oct 2022AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Narendra Sharma, A.RFor Respondent: Smt. S. Praveena, D.R
Section 132Section 143Section 153ASection 246A

…He submitted that an expenditure may not be incurred under any legal obligation but it is allowable as business expenditure if it is incurred on ground of commercial expediency. He placed reliance on the decision of Addidas India Marketing [P] Limited Vs. AO, 10 Taxmann.com 18. 10.12 The Ld. A.R. for the assessee also stated that the Assessing Officer who completed the Assessment under section 147 r.w.s 143[3] of the Act had allowed all the expenses of M/s Great India Finance Corporation for the A.Y’s. 2008-09 & 2009-10 but while concluding assessment under section 153A of the Act, the learned Assessing Officer h…

Wilfred D'Souza, Mangaluru vs. Assistant Commissioner of Income Tax, Central Circle-2, Mangaluru

In the result, ITA Nos.323 & 324/Bang/2022 are allowed and the appeals filed by the assessee in ITA Nos

ITA 327/BANG/2022[2012-13]Status: DisposedITAT Bangalore07 Oct 2022AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Narendra Sharma, A.RFor Respondent: Smt. S. Praveena, D.R
Section 132Section 143Section 153ASection 246A

…He submitted that an expenditure may not be incurred under any legal obligation but it is allowable as business expenditure if it is incurred on ground of commercial expediency. He placed reliance on the decision of Addidas India Marketing [P] Limited Vs. AO, 10 Taxmann.com 18. 10.12 The Ld. A.R. for the assessee also stated that the Assessing Officer who completed the Assessment under section 147 r.w.s 143[3] of the Act had allowed all the expenses of M/s Great India Finance Corporation for the A.Y’s. 2008-09 & 2009-10 but while concluding assessment under section 153A of the Act, the learned Assessing Officer h…

Wilfred D'Souza, Mangaluru vs. Assistant Commissioner of Income Tax, Central Circle-2, Mangaluru

In the result, ITA Nos.323 & 324/Bang/2022 are allowed and the appeals filed by the assessee in ITA Nos

ITA 326/BANG/2022[2011-12]Status: DisposedITAT Bangalore07 Oct 2022AY 2011-12

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Narendra Sharma, A.RFor Respondent: Smt. S. Praveena, D.R
Section 132Section 143Section 153ASection 246A

…He submitted that an expenditure may not be incurred under any legal obligation but it is allowable as business expenditure if it is incurred on ground of commercial expediency. He placed reliance on the decision of Addidas India Marketing [P] Limited Vs. AO, 10 Taxmann.com 18. 10.12 The Ld. A.R. for the assessee also stated that the Assessing Officer who completed the Assessment under section 147 r.w.s 143[3] of the Act had allowed all the expenses of M/s Great India Finance Corporation for the A.Y’s. 2008-09 & 2009-10 but while concluding assessment under section 153A of the Act, the learned Assessing Officer h…

Wilfred D'Souza, Mangaluru vs. Assistant Commissioner of Income Tax, Central Circle-2, Mangaluru

In the result, ITA Nos.323 & 324/Bang/2022 are allowed and the appeals filed by the assessee in ITA Nos

ITA 325/BANG/2022[2010-11]Status: DisposedITAT Bangalore07 Oct 2022AY 2010-11

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Narendra Sharma, A.RFor Respondent: Smt. S. Praveena, D.R
Section 132Section 143Section 153ASection 246A

…He submitted that an expenditure may not be incurred under any legal obligation but it is allowable as business expenditure if it is incurred on ground of commercial expediency. He placed reliance on the decision of Addidas India Marketing [P] Limited Vs. AO, 10 Taxmann.com 18. 10.12 The Ld. A.R. for the assessee also stated that the Assessing Officer who completed the Assessment under section 147 r.w.s 143[3] of the Act had allowed all the expenses of M/s Great India Finance Corporation for the A.Y’s. 2008-09 & 2009-10 but while concluding assessment under section 153A of the Act, the learned Assessing Officer h…

Wilfred D'Souza, Mangaluru vs. Assistant Commissioner of Income Tax, Central Circle-2, Mangaluru

In the result, ITA Nos.323 & 324/Bang/2022 are allowed and the appeals filed by the assessee in ITA Nos

ITA 324/BANG/2022[2009-10]Status: DisposedITAT Bangalore07 Oct 2022AY 2009-10

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Narendra Sharma, A.RFor Respondent: Smt. S. Praveena, D.R
Section 132Section 143Section 153ASection 246A

…He submitted that an expenditure may not be incurred under any legal obligation but it is allowable as business expenditure if it is incurred on ground of commercial expediency. He placed reliance on the decision of Addidas India Marketing [P] Limited Vs. AO, 10 Taxmann.com 18. 10.12 The Ld. A.R. for the assessee also stated that the Assessing Officer who completed the Assessment under section 147 r.w.s 143[3] of the Act had allowed all the expenses of M/s Great India Finance Corporation for the A.Y’s. 2008-09 & 2009-10 but while concluding assessment under section 153A of the Act, the learned Assessing Officer h…

Wilfred D'Souza, Mangaluru vs. Assistant Commissioner of Income Tax, Central Circle-2, Mangaluru

In the result, ITA Nos.323 & 324/Bang/2022 are allowed and the appeals filed by the assessee in ITA Nos

ITA 323/BANG/2022[2008-09]Status: DisposedITAT Bangalore07 Oct 2022AY 2008-09

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Narendra Sharma, A.RFor Respondent: Smt. S. Praveena, D.R
Section 132Section 143Section 153ASection 246A

…He submitted that an expenditure may not be incurred under any legal obligation but it is allowable as business expenditure if it is incurred on ground of commercial expediency. He placed reliance on the decision of Addidas India Marketing [P] Limited Vs. AO, 10 Taxmann.com 18. 10.12 The Ld. A.R. for the assessee also stated that the Assessing Officer who completed the Assessment under section 147 r.w.s 143[3] of the Act had allowed all the expenses of M/s Great India Finance Corporation for the A.Y’s. 2008-09 & 2009-10 but while concluding assessment under section 153A of the Act, the learned Assessing Officer h…

ACIT, Circle-4(1), Visakhapatnam vs. Sri Varalakshmi Jute Twine Mills Pvt. Ltd, Rajam

In the result, appeals filed by the Revenue in ITA

ITA 458/VIZ/2017[2013-2014]Status: DisposedITAT Visakhapatnam09 Feb 2018AY 2013-2014

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bledcit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Ito, Ward-3, Mills Pvt. Ltd., Bobbili Road, Srikakulam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L Acit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Dcit, Circle-4(1), Mills Pvt. Ltd., Bobbili Road, Visakhapatnam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L (Appellants) (Respondents)

For Appellant: Shri Yogesh A. Thar &For Respondent: Shri T. Satyanandam – Sr.DR
Section 143(1)Section 143(3)

…o. Ltd. (13 ITR 756 SC); CIT vs. Sales Magnesite P Ltd. 214 ITR 1; CIT vs. Panipat Woolen & General Mills Co. Ltd. 103 ITR 66 SC; CIT vs. Associated Electrical Agencies 266 ITR 63 (Mad); Udaipur Distillery Co. Ltd. 224 CTR 32 SC; Adidas India Marketing P Ltd. 10 Taxmann.com 18. It was contended that expediency of the expenditure is not for the Revenue to consider and relied on the decision of Hon'ble Madras High Court in Amarjothi Pictures vs. CIT 69 ITR 755, and CIT vs. Gobald Motor Services P Ltd. 100 ITR 240 (Mad). It was pointed out that the question of commercial ITA Nos. 458 & 404/VIZ/2017 (M/s. Sri Varalak…

Sri Varalakshmi Jute Twine Mills Private Limited, Rajam vs. DCIT, Circle-4(1), Visakhapatnam

In the result, appeals filed by the Revenue in ITA

ITA 404/VIZ/2017[2013-2014]Status: DisposedITAT Visakhapatnam09 Feb 2018AY 2013-2014

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bledcit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Ito, Ward-3, Mills Pvt. Ltd., Bobbili Road, Srikakulam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L Acit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Dcit, Circle-4(1), Mills Pvt. Ltd., Bobbili Road, Visakhapatnam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L (Appellants) (Respondents)

For Appellant: Shri Yogesh A. Thar &For Respondent: Shri T. Satyanandam – Sr.DR
Section 143(1)Section 143(3)

…o. Ltd. (13 ITR 756 SC); CIT vs. Sales Magnesite P Ltd. 214 ITR 1; CIT vs. Panipat Woolen & General Mills Co. Ltd. 103 ITR 66 SC; CIT vs. Associated Electrical Agencies 266 ITR 63 (Mad); Udaipur Distillery Co. Ltd. 224 CTR 32 SC; Adidas India Marketing P Ltd. 10 Taxmann.com 18. It was contended that expediency of the expenditure is not for the Revenue to consider and relied on the decision of Hon'ble Madras High Court in Amarjothi Pictures vs. CIT 69 ITR 755, and CIT vs. Gobald Motor Services P Ltd. 100 ITR 240 (Mad). It was pointed out that the question of commercial ITA Nos. 458 & 404/VIZ/2017 (M/s. Sri Varalak…

Sri Varalakshmi Jute Twine Mills Pvt. Ltd., Rajam vs. The ITO, Srikakulam

In the result, appeals filed by the Revenue in ITA

ITA 349/VIZ/2016[2012-2013]Status: DisposedITAT Visakhapatnam09 Feb 2018AY 2012-2013

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bledcit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Ito, Ward-3, Mills Pvt. Ltd., Bobbili Road, Srikakulam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L Acit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Dcit, Circle-4(1), Mills Pvt. Ltd., Bobbili Road, Visakhapatnam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L (Appellants) (Respondents)

For Appellant: Shri Yogesh A. Thar &For Respondent: Shri T. Satyanandam – Sr.DR
Section 143(1)Section 143(3)

…o. Ltd. (13 ITR 756 SC); CIT vs. Sales Magnesite P Ltd. 214 ITR 1; CIT vs. Panipat Woolen & General Mills Co. Ltd. 103 ITR 66 SC; CIT vs. Associated Electrical Agencies 266 ITR 63 (Mad); Udaipur Distillery Co. Ltd. 224 CTR 32 SC; Adidas India Marketing P Ltd. 10 Taxmann.com 18. It was contended that expediency of the expenditure is not for the Revenue to consider and relied on the decision of Hon'ble Madras High Court in Amarjothi Pictures vs. CIT 69 ITR 755, and CIT vs. Gobald Motor Services P Ltd. 100 ITR 240 (Mad). It was pointed out that the question of commercial ITA Nos. 458 & 404/VIZ/2017 (M/s. Sri Varalak…

The DCIT, Visakhapatnam vs. Sri Varalakshmi Jute Mills Pvt Ltd, Srikakulam

In the result, appeals filed by the Revenue in ITA

ITA 340/VIZ/2016[2012-2013]Status: DisposedITAT Visakhapatnam09 Feb 2018AY 2012-2013

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bledcit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Ito, Ward-3, Mills Pvt. Ltd., Bobbili Road, Srikakulam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L Acit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Dcit, Circle-4(1), Mills Pvt. Ltd., Bobbili Road, Visakhapatnam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L (Appellants) (Respondents)

For Appellant: Shri Yogesh A. Thar &For Respondent: Shri T. Satyanandam – Sr.DR
Section 143(1)Section 143(3)

…o. Ltd. (13 ITR 756 SC); CIT vs. Sales Magnesite P Ltd. 214 ITR 1; CIT vs. Panipat Woolen & General Mills Co. Ltd. 103 ITR 66 SC; CIT vs. Associated Electrical Agencies 266 ITR 63 (Mad); Udaipur Distillery Co. Ltd. 224 CTR 32 SC; Adidas India Marketing P Ltd. 10 Taxmann.com 18. It was contended that expediency of the expenditure is not for the Revenue to consider and relied on the decision of Hon'ble Madras High Court in Amarjothi Pictures vs. CIT 69 ITR 755, and CIT vs. Gobald Motor Services P Ltd. 100 ITR 240 (Mad). It was pointed out that the question of commercial ITA Nos. 458 & 404/VIZ/2017 (M/s. Sri Varalak…

Bansal Classes Pvivate Ltd., Kota vs. JCIT, Kota

In the result, revenue’s ground of appeal is allowed for statistical purposes

ITA 698/JPR/2014[2010-11]Status: DisposedITAT Jaipur31 Oct 2017AY 2010-11
Section 40A(2)(b)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh dqy Hkkjr] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI KUL BHARAT, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 698/JP/2014 fu/kZkj.k o"kZ@Assessment Year :2010-11 cuke M/s Bansal Classes Private JCIT, Range-1, Vs. Limited, Kota Kota LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCB8403D vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 738/JP/2014 fu/kZkj.k o"kZ@Assessment Year :2010-11 cuke Asstt. Commissioner of Income- M/s Bansal Classes Pvt. Ltd. Vs. tax,…

DCIT, New Delhi vs. M/S. Fortune Park Hotels Ltd., Gurgaon

In the result, appeal of the revenue is dismissed

ITA 5999/DEL/2013[2010-11]Status: DisposedITAT Delhi21 Oct 2015AY 2010-11

Bench: Sh. A.T.Varkey, Jm & Sh. Prashant Maharishi, Am A Y 2010-11

For Appellant: Sh. Hemant Gupta, SR. DRFor Respondent: Sh. Rohit Jain, Adv. Sh. Deepesh Jain, CA
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI BEFORE SH. A.T.VARKEY, JM AND SH. PRASHANT MAHARISHI, AM A Y 2010-11 DCIT Vs Fortune Park Hotels Ltd. Circle – 11(1) Corporate Office, ITC Ltd. Green New Delhi Centre-10 Institutional Area, Sector-32 Gurgaon (APPELLANT) (RESPONDENT) PAN No. AAACF6741Q Appellant by : Sh. Hemant Gupta, SR. DR Respondent by : Sh. Rohit Jain, Adv. Sh. Deepesh Jain, CA Date of Hearing : 12.10.2015 Date of Pronouncement : 21.10.2015 ORDER Per Prashant Maharishi, AM: 01. This appeal is preferred by revenue against order of CIT(A) XIII dated 12 August, 2013 raising…

DCIT, New Delhi vs. M/S Dlf Homes Panchkula Pvt. Ltd., New Delhi

In the result appeal of the department is dismissed

ITA 4344/DEL/2012[2009-10]Status: DisposedITAT Delhi14 Oct 2015AY 2009-10

Bench: Sh. N. K. Saini, Am & Sh. C. M. Garg, Jm Ita No. 4344/Del/2012 : Asstt. Year : 2009-10 Dcit, Vs M/S Dlf Homes Panchkula Pvt. Ltd. Circle-10(1), 1-E, Naaz Cinema Complex, New Delhi Jhandewalan Extn., New Delhi (Appellant) (Respondent) Pan No. Aabch8735M Assessee By : Sh. R. S. Singvi, Ca Revenue By: Smt. Parwinder Kaur, Sr. Dr Date Of Hearing : 31.07.2015 Date Of Pronouncement : 14.10.2015 Order Per N.K. Saini, A.M. This Is An Appeal By The Department Against The Order Dated 24.05.2012 Of The Ld. Cit(A)-Xiii, New Delhi.

For Appellant: Sh. R. S. Singvi, CAFor Respondent: Smt. Parwinder Kaur, Sr. DR
Section 4Section 5A

…s CIT (1976) 102 ITR 25 (Guj.) " CIT Vs Herbalife International India (P) Ltd. 297 ITR 303 (Del) " CIT Vs Agra Beverages Corporation (P.) Ltd. (2011) 11 Taxmann.com 350 (Del) " Adidas India Marketing (P.) Ltd. Vs Assessing Officer, Ward 1(2), New Delhi (2011) 10 Taxmann.com 18 (Del) " CIT Vs Salora International Ltd. (2009) 308 ITR 0199 9. Now the department is in appeal. The ld. DR strongly supported the assessment order dated 29.12.2011 and reiterated the observations made in the said order. It was further stated that the assessee did not commence its business activity, therefore, the expenses incurred were cap…

37 of the Act. 15. In 'Adidas India Marketing (P) Ltd. v. Assessing Officer, Ward 1(2), New Delhi (10 Taxmann.com 18) — Cited in 13 Judgments | BharatTax