Abdul Kayoom (K.T.M.T.M.) v. Commissioner of Income Tax

44 ITR 689Supreme Court of India1962#2250 most cited

What is Abdul Kayoom (K.T.M.T.M.) v. Commissioner of Income Tax authority for?

To determine if an expenditure is capital or revenue, one must consider the nature of the business, the expenditure, the right acquired, and their inter-relation. The concept of 'enduring benefit' is descriptive and relative, not synonymous with perpetual.

51

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2012 to 2024.

Also referred to as

Abdul Kayoom v CIT · K.T.M.T.M. Abdul Kayoom · 44 ITR 689 · capital expenditure · revenue expenditure · enduring benefit test · nature of business · nature of right acquired · section 10(2)(xv) · section 10(2)

Issues it is cited on

test of enduring benefitrelinquishment of rightsection 10(2)(xv)business transfer agreementnon-compete feesection 2(31)slump salesection 51going concernsection 40a(2)(b)enduring benefitsection 10(2)

Judgments citing Abdul Kayoom (K.T.M.T.M.) v. Commissioner of Income Tax

Shanker Trading (P) Ltd vs. The CIT

The appeals stand disposed of

ITA/1207/2005HC Delhi09 Jul 2012
For Appellant: Mr Ajay Vohra and Ms Kavita JhaFor Respondent: Mr Sanjeev Sabharwal and Ms Suruchi Aggarwal
Section 201

…purchase Khair wood, in Himachal Pradesh would be a revenue expenditure and not a capital expenditure. The learned Counsel for the Revenue has relied upon the decision of the Supreme Court in Abdul Kayoom (K.T.M.T.M.) v. Commissioner of Income Tax (1962) 44 ITR 689. In the case before the Supreme Court, the assessee firm, which carried on business in the purchase and sale of conch (chank) shells, took on lease 2012:DHC:4125-DB ITAs 53/2000, 251/2007, 253/2007, 257/2007, 223/2002 247/2002, 45/2005, 50/2005, 1207/2005, 361/2008, 482/2008, 731/2008, 1191/2008, 1183/2010, 1198/2010, 842/2011 and 246/200…

Shanker Trading (P) Ltd vs. The CIT

The appeals stand disposed of

ITA/257/2007HC Delhi09 Jul 2012
For Appellant: Mr Ajay Vohra and Ms Kavita JhaFor Respondent: Mr Sanjeev Sabharwal and Ms Suruchi Aggarwal
Section 201

…purchase Khair wood, in Himachal Pradesh would be a revenue expenditure and not a capital expenditure. The learned Counsel for the Revenue has relied upon the decision of the Supreme Court in Abdul Kayoom (K.T.M.T.M.) v. Commissioner of Income Tax (1962) 44 ITR 689. In the case before the Supreme Court, the assessee firm, which carried on business in the purchase and sale of conch (chank) shells, took on lease 2012:DHC:4119-DB ITAs 53/2000, 251/2007, 253/2007, 257/2007, 223/2002 247/2002, 45/2005, 50/2005, 1207/2005, 361/2008, 482/2008, 731/2008, 1191/2008, 1183/2010, 1198/2010, 842/2011 and 246/200…

Shanker Trading (P) Ltd vs. The CIT

The appeals stand disposed of

ITA/247/2002HC Delhi09 Jul 2012
For Appellant: Mr Ajay Vohra and Ms Kavita JhaFor Respondent: Mr Sanjeev Sabharwal and Ms Suruchi Aggarwal
Section 201

…purchase Khair wood, in Himachal Pradesh would be a revenue expenditure and not a capital expenditure. The learned Counsel for the Revenue has relied upon the decision of the Supreme Court in Abdul Kayoom (K.T.M.T.M.) v. Commissioner of Income Tax (1962) 44 ITR 689. In the case before the Supreme Court, the assessee firm, which carried on business in the purchase and sale of conch (chank) shells, took on lease 2012:DHC:4121-DB ITAs 53/2000, 251/2007, 253/2007, 257/2007, 223/2002 247/2002, 45/2005, 50/2005, 1207/2005, 361/2008, 482/2008, 731/2008, 1191/2008, 1183/2010, 1198/2010, 842/2011 and 246/200…

Shanker Trading (P) Ltd vs. The CIT

The appeals stand disposed of

ITA/253/2007HC Delhi09 Jul 2012
For Appellant: Mr Ajay Vohra and Ms Kavita JhaFor Respondent: Mr Sanjeev Sabharwal and Ms Suruchi Aggarwal
Section 201

…purchase Khair wood, in Himachal Pradesh would be a revenue expenditure and not a capital expenditure. The learned Counsel for the Revenue has relied upon the decision of the Supreme Court in Abdul Kayoom (K.T.M.T.M.) v. Commissioner of Income Tax (1962) 44 ITR 689. In the case before the Supreme Court, the assessee firm, which carried on business in the purchase and sale of conch (chank) shells, took on lease 2012:DHC:4124-DB ITAs 53/2000, 251/2007, 253/2007, 257/2007, 223/2002 247/2002, 45/2005, 50/2005, 1207/2005, 361/2008, 482/2008, 731/2008, 1191/2008, 1183/2010, 1198/2010, 842/2011 and 246/200…

Shanker Trading (P) Ltd vs. The CIT

The appeals stand disposed of

ITA/251/2007HC Delhi09 Jul 2012
For Appellant: Mr Ajay Vohra and Ms Kavita JhaFor Respondent: Mr Sanjeev Sabharwal and Ms Suruchi Aggarwal
Section 201

…purchase Khair wood, in Himachal Pradesh would be a revenue expenditure and not a capital expenditure. The learned Counsel for the Revenue has relied upon the decision of the Supreme Court in Abdul Kayoom (K.T.M.T.M.) v. Commissioner of Income Tax (1962) 44 ITR 689. In the case before the Supreme Court, the assessee firm, which carried on business in the purchase and sale of conch (chank) shells, took on lease 2012:DHC:4115-DB ITAs 53/2000, 251/2007, 253/2007, 257/2007, 223/2002 247/2002, 45/2005, 50/2005, 1207/2005, 361/2008, 482/2008, 731/2008, 1191/2008, 1183/2010, 1198/2010, 842/2011 and 246/200…

Shanker Trading (P) Ltd vs. The CIT

The appeals stand disposed of

ITA/361/2008HC Delhi09 Jul 2012
For Appellant: Mr Ajay Vohra and Ms Kavita JhaFor Respondent: Mr Sanjeev Sabharwal and Ms Suruchi Aggarwal
Section 201

…purchase Khair wood, in Himachal Pradesh would be a revenue expenditure and not a capital expenditure. The learned Counsel for the Revenue has relied upon the decision of the Supreme Court in Abdul Kayoom (K.T.M.T.M.) v. Commissioner of Income Tax (1962) 44 ITR 689. In the case before the Supreme Court, the assessee firm, which carried on business in the purchase and sale of conch (chank) shells, took on lease 2012:DHC:4126-DB ITAs 53/2000, 251/2007, 253/2007, 257/2007, 223/2002 247/2002, 45/2005, 50/2005, 1207/2005, 361/2008, 482/2008, 731/2008, 1191/2008, 1183/2010, 1198/2010, 842/2011 and 246/200…

Shanker Trading (P) Ltd vs. The CIT

The appeals stand disposed of

ITA/223/2002HC Delhi09 Jul 2012
For Appellant: Mr Ajay Vohra and Ms Kavita JhaFor Respondent: Mr Sanjeev Sabharwal and Ms Suruchi Aggarwal
Section 201

…purchase Khair wood, in Himachal Pradesh would be a revenue expenditure and not a capital expenditure. The learned Counsel for the Revenue has relied upon the decision of the Supreme Court in Abdul Kayoom (K.T.M.T.M.) v. Commissioner of Income Tax (1962) 44 ITR 689. In the case before the Supreme Court, the assessee firm, which carried on business in the purchase and sale of conch (chank) shells, took on lease 2012:DHC:4120-DB ITAs 53/2000, 251/2007, 253/2007, 257/2007, 223/2002 247/2002, 45/2005, 50/2005, 1207/2005, 361/2008, 482/2008, 731/2008, 1191/2008, 1183/2010, 1198/2010, 842/2011 and 246/200…

Shanker Trading (P) Ltd vs. The CIT

The appeals stand disposed of

ITA/246/2005HC Delhi09 Jul 2012
For Appellant: Mr Ajay Vohra and Ms Kavita JhaFor Respondent: Mr Sanjeev Sabharwal and Ms Suruchi Aggarwal
Section 201

…purchase Khair wood, in Himachal Pradesh would be a revenue expenditure and not a capital expenditure. The learned Counsel for the Revenue has relied upon the decision of the Supreme Court in Abdul Kayoom (K.T.M.T.M.) v. Commissioner of Income Tax (1962) 44 ITR 689. In the case before the Supreme Court, the assessee firm, which carried on business in the purchase and sale of conch (chank) shells, took on lease 2012:DHC:4116-DB ITAs 53/2000, 251/2007, 253/2007, 257/2007, 223/2002 247/2002, 45/2005, 50/2005, 1207/2005, 361/2008, 482/2008, 731/2008, 1191/2008, 1183/2010, 1198/2010, 842/2011 and 246/200…

Shanker Trading (P) Ltd vs. The CIT

The appeals stand disposed of

ITA/53/2000HC Delhi09 Jul 2012
For Appellant: Mr Ajay Vohra and Ms Kavita JhaFor Respondent: Mr Sanjeev Sabharwal and Ms Suruchi Aggarwal
Section 201

…purchase Khair wood, in Himachal Pradesh would be a revenue expenditure and not a capital expenditure. The learned Counsel for the Revenue has relied upon the decision of the Supreme Court in Abdul Kayoom (K.T.M.T.M.) v. Commissioner of Income Tax (1962) 44 ITR 689. In the case before the Supreme Court, the assessee firm, which carried on business in the purchase and sale of conch (chank) shells, took on lease 2012:DHC:4113-DB ITAs 53/2000, 251/2007, 253/2007, 257/2007, 223/2002 247/2002, 45/2005, 50/2005, 1207/2005, 361/2008, 482/2008, 731/2008, 1191/2008, 1183/2010, 1198/2010, 842/2011 and 246/200…

Shanker Trading (P) Ltd vs. The CIT

The appeals stand disposed of

ITA/1191/2008HC Delhi09 Jul 2012
For Appellant: Mr Ajay Vohra and Ms Kavita JhaFor Respondent: Mr Sanjeev Sabharwal and Ms Suruchi Aggarwal
Section 201

…purchase Khair wood, in Himachal Pradesh would be a revenue expenditure and not a capital expenditure. The learned Counsel for the Revenue has relied upon the decision of the Supreme Court in Abdul Kayoom (K.T.M.T.M.) v. Commissioner of Income Tax (1962) 44 ITR 689. In the case before the Supreme Court, the assessee firm, which carried on business in the purchase and sale of conch (chank) shells, took on lease 2012:DHC:4105-DB ITAs 53/2000, 251/2007, 253/2007, 257/2007, 223/2002 247/2002, 45/2005, 50/2005, 1207/2005, 361/2008, 482/2008, 731/2008, 1191/2008, 1183/2010, 1198/2010, 842/2011 and 246/200…

Shanker Trading (P) Ltd vs. The CIT

The appeals stand disposed of

ITA/482/2008HC Delhi09 Jul 2012
For Appellant: Mr Ajay Vohra and Ms Kavita JhaFor Respondent: Mr Sanjeev Sabharwal and Ms Suruchi Aggarwal
Section 201

…purchase Khair wood, in Himachal Pradesh would be a revenue expenditure and not a capital expenditure. The learned Counsel for the Revenue has relied upon the decision of the Supreme Court in Abdul Kayoom (K.T.M.T.M.) v. Commissioner of Income Tax (1962) 44 ITR 689. In the case before the Supreme Court, the assessee firm, which carried on business in the purchase and sale of conch (chank) shells, took on lease 2012:DHC:4127-DB ITAs 53/2000, 251/2007, 253/2007, 257/2007, 223/2002 247/2002, 45/2005, 50/2005, 1207/2005, 361/2008, 482/2008, 731/2008, 1191/2008, 1183/2010, 1198/2010, 842/2011 and 246/200…