ACIT v. AshinaSyntex Ltd in ITA Nos. 2001 & 2002/Ahd./

117 ITD 1Income Tax Appellate Tribunal2009#7360 most cited
15

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2025.

Issues it is cited on

section 43previous yearindiabusinesscompanyinterestsection 14

Judgments citing ACIT v. AshinaSyntex Ltd in ITA Nos. 2001 & 2002/Ahd./

M/S GUJARAT GUARDIAN LTD.,,NEW DELHI vs. DCIT,, NEW DELHI

ITA 2539/DEL/2017[2005-06]Status: DisposedITAT Delhi16 Jul 2025AY 2005-06

Bench: Shri Prakash Chand Yadav & Shri Brajesh Kumar Singh

For Appellant: Shri Ajay Vohra, Sr. A.RFor Respondent: Shri Bhopal Singh, Sr. D.R
Section 92C

…Guardian Ltd., New Delhi Page 21 of 66 34. Ld. D.R. relied on the orders of the authorities below. Finding of the Bench: - 35. After considering the rival submissions we observe that Special Bench of the Tribunal in the case of ACIT vs. Ashima Syntex Ltd: 117 ITD 1 (ALT) (SB), following the decision of other Special Bench of the Tribunal at Bombay in the case of DCIT v. Synchrome Formulations (I) Ltd: (supra), has held that deduction under section 80HHC of the Act is to be computed with reference to the profit as per books of accounts and not as per provisions of 115JB of the Act. The aforesaid decision in th…

GUJARAT GUARDIAN LTD.,,NEW DELHI vs. DCIT, NEW DELHI

ITA 159/DEL/2010[2003-04]Status: DisposedITAT Delhi16 Jul 2025AY 2003-04

Bench: Shri Prakash Chand Yadav & Shri Brajesh Kumar Singh

Section 92C

…ITA Nos.4859/Del/2009; ITA Nos.157 to 159, 4791, 4856 & 5358/Del/2010 & ITA No.2539/Del/2017 Gujarat Guardian Ltd., New Delhi IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES, ‘H’ NEW DELHI BEFORE SHRI PRAKASH CHAND YADAV, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER Sl.No. ITA No. Filed by Assessee/Revenue Assessment year Authority passing the order ITA Nos.158, 159, 4856 & 5358/Del/2010 & ITA No.2539/Del/2017 Assessment Years: 2002-03, 2003-04, 2004-05, 2006-07 & 2005-06 respectively Gujarat Guardian Ltd. 4/7C, DDA Shopping Centre New Friends Colony New Delhi 110065 Vs. DCIT Circle-1…

ROSEBYS INTERIORS INDIA LTD.,,AHMEDABAD vs. THE ASSTT. COMMISSIONER OF INCOME TAX, CIRCEL-5,, AHMEDABAD

In the result, this Ground of appeal of the Department is dismissed

ITA 204/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad04 Nov 2022AY 2010-11
For Appellant: Shri Mukund Bakshi, A.RFor Respondent: Shri Sudhendu Das, CIT-D.R
Section 234ASection 271Section 37

…capital in nature. Thus, the advertisement expenses incurred by the assessee to create brand image were allowable as revenue expenditure. 13.3 Further, in various decisions viz. ITC v. Dy. CIT [2003] 86 ITD 135 (Kol.); Asstt. CIT v. Ashima Syntex Ltd. [2009] 117 ITD 1 (Ahd.) (SB); CIT v. Citi Financial Consumers Fin. Ltd. [2012] 20 taxmann.com 452/[2011] 335 ITR 29 (Delhi); and CIT v. Casio India Ltd. [2012] 20 taxmann.com 449/[2011] 335 ITR 196 (Delhi), theCourts/tribunals have held that advertisement expenditure/brand image expenditure are allowable as revenue expenditure in the year, in which these are incurr…

THE DCIT, CIRCLE-3(1)(1),, AHMEDABAD vs. M/S. ROSEBYS INTERIORS INDIA LTD.,, AHMEDABAD

In the result, this Ground of appeal of the Department is dismissed

ITA 153/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad04 Nov 2022AY 2010-11
For Appellant: Shri Mukund Bakshi, A.RFor Respondent: Shri Sudhendu Das, CIT-D.R
Section 234ASection 271Section 37

…capital in nature. Thus, the advertisement expenses incurred by the assessee to create brand image were allowable as revenue expenditure. 13.3 Further, in various decisions viz. ITC v. Dy. CIT [2003] 86 ITD 135 (Kol.); Asstt. CIT v. Ashima Syntex Ltd. [2009] 117 ITD 1 (Ahd.) (SB); CIT v. Citi Financial Consumers Fin. Ltd. [2012] 20 taxmann.com 452/[2011] 335 ITR 29 (Delhi); and CIT v. Casio India Ltd. [2012] 20 taxmann.com 449/[2011] 335 ITR 196 (Delhi), theCourts/tribunals have held that advertisement expenditure/brand image expenditure are allowable as revenue expenditure in the year, in which these are incurr…

THE ACIT, CIRCLE-5,, AHMEDABAD vs. M/S. ROSEBYS INTERIORS INDIA LTD.,, AHMEDABAD

In the result, appeal of the Department is dismissed

ITA 1047/AHD/2015[2009-10]Status: DisposedITAT Ahmedabad04 Nov 2022AY 2009-10
For Appellant: Shri Mukund Bakshi, A.RFor Respondent: Shri Sudhendu Das, CIT-D.R
Section 271(1)(c)Section 37

…capital in nature. Thus, the advertisement expenses incurred by the assessee to create brand image were allowable as revenue expenditure. 7.2 Further, in various decisions viz. ITC v. Dy. CIT [2003] 86 ITD 135 (Kol.); Asstt. CIT v. Ashima Syntex Ltd. [2009] 117 ITD 1 (Ahd.) (SB); CIT v. Citi Financial Consumers Fin. Ltd. [2012] 20 taxmann.com I.T.A. No. 1047/Ahd/2015 A.Y. 2009-10 Page No. 12 ACIT vs. M/s. Rosebys Interiors India Ltd. 452/[2011] 335 ITR 29 (Delhi); and CIT v. Casio India Ltd. [2012] 20 taxmann.com 449/[2011] 335 ITR 196 (Delhi), the Courts/tribunals have held that advertisement expenditure/bra…

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)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’D’’BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Asstt. Sr.No. ITA No. Name of Appellant Name of Respondent Year M/s Adani Enterprises Ltd., Adani House, Nr. No.285/Ahd/2020 D.C.I.T, Mithakhali Six Roads, & 2013-14 1-2 Circle-1(1)(1), Navrangpura, C.O. Ahmedabad Ahmedabad. No.81/Ahd/2020 PAN :AABCA2804L M/s Adani Enterprises Ltd., Adani House, Nr. No.336/Ahd/2020 D.C.I.T, Mithakhali Six Roads, With 3-4 2014-15 Circle-1(1)(1), Navrangpura, C.O. Ahmedabad Ahmedabad. No.80/Ahd/2020…

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)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’D’’BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Asstt. Sr.No. ITA No. Name of Appellant Name of Respondent Year M/s Adani Enterprises Ltd., Adani House, Nr. No.285/Ahd/2020 D.C.I.T, Mithakhali Six Roads, & 2013-14 1-2 Circle-1(1)(1), Navrangpura, C.O. Ahmedabad Ahmedabad. No.81/Ahd/2020 PAN :AABCA2804L M/s Adani Enterprises Ltd., Adani House, Nr. No.336/Ahd/2020 D.C.I.T, Mithakhali Six Roads, With 3-4 2014-15 Circle-1(1)(1), Navrangpura, C.O. Ahmedabad Ahmedabad. No.80/Ahd/2020…

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)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’D’’BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Asstt. Sr.No. ITA No. Name of Appellant Name of Respondent Year M/s Adani Enterprises Ltd., Adani House, Nr. No.285/Ahd/2020 D.C.I.T, Mithakhali Six Roads, & 2013-14 1-2 Circle-1(1)(1), Navrangpura, C.O. Ahmedabad Ahmedabad. No.81/Ahd/2020 PAN :AABCA2804L M/s Adani Enterprises Ltd., Adani House, Nr. No.336/Ahd/2020 D.C.I.T, Mithakhali Six Roads, With 3-4 2014-15 Circle-1(1)(1), Navrangpura, C.O. Ahmedabad Ahmedabad. No.80/Ahd/2020…

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)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’D’’BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Asstt. Sr.No. ITA No. Name of Appellant Name of Respondent Year M/s Adani Enterprises Ltd., Adani House, Nr. No.285/Ahd/2020 D.C.I.T, Mithakhali Six Roads, & 2013-14 1-2 Circle-1(1)(1), Navrangpura, C.O. Ahmedabad Ahmedabad. No.81/Ahd/2020 PAN :AABCA2804L M/s Adani Enterprises Ltd., Adani House, Nr. No.336/Ahd/2020 D.C.I.T, Mithakhali Six Roads, With 3-4 2014-15 Circle-1(1)(1), Navrangpura, C.O. Ahmedabad Ahmedabad. No.80/Ahd/2020…

DCIT 1(3)(2), MUMBAI vs. TATA MOTORS FINANCE LTD, MUMBAI

In the result, for assessment year 2013 – 14 of appeal of the AO as well as the assessee are dismissed

ITA 7550/MUM/2016[2012-13]Status: DisposedITAT Mumbai13 Apr 2022AY 2012-13

Bench: Shri Prashant Maharishi, Am & Shri Kuldip Singh, Jm

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM And SHRI KULDIP SINGH, JM ITA No. 2640 /Mum/2019 (Assessment Year 2013-14) The Dy. Commissioner of M/s Tata Motors Finance Ltd. Income-Tax 1(3)(2), 3rd Floor, Nanavati Mahalaya, Room No. 540, 5th Floor, 18, Homi Mody Street, Fort, Vs. Aayakar Bhawan, M.K. Road, Mumbai-400 001 Mumbai-400 020 (Appellant) (Respondent) PAN No. AACCT4644A M/s Tata Motors Finance Ltd. The Dy. Commissioner of Income-Tax 1(3)(2), 3rd Floor, Nanavati Mahalaya, Room No. 540, 5th Floor, 18, Homi Mody Street, Fort, Vs. Mumbai-400 001 Aayakar Bhawan, M…

SUNIL SAIGAL,NEW DELHI vs. ITO, WARD-31(1), NEW DELHI

In the result, appeal of the Assessee is partly allowed

ITA 8674/DEL/2019[2015-16]Status: DisposedITAT Delhi16 Sept 2021AY 2015-16

Bench: Shri R.K. Panda

For Appellant: Shri Sanjay Sood, C.AFor Respondent: Shri Vijay Kumar Kataria, SR DR

…ing Expenses” at Rs.35 lakhs. However, in the computation of income this entire amount of Rs.35 lakhs is claimed as revenue expenditure. 3.2. Referring to decision of Ahmedabad Special Bench of the Tribunal in the case of ACIT vs., Ashima Syntex Ltd., [2009] 117 ITD 1 (AHD) (SB), he submitted that the Tribunal has allowed such type of expenditure as revenue in nature. Referring to the decision of Hon’ble Delhi 11 ITA.No.8674/Del./2019 Sh Sunil Saigal, New Delhi. High Court in the case of CIT vs., Citi Financial Consumer Fin. Ltd., [2012] 20 taxmann.com 452 (Del.) he submitted that the Hon’ble Delhi High Court h…

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)

…s Ltd. v. Joint Commissioner of Income Tax [(2005) 3 SOT 572 (Delhi)] ;Charak Pharmaceuticals v. JCIT [(2005) 4SOT 393 ITA No.- 3118/Del/2016. M/s Citi Financial Consumer Finance India Ltd. &5191,2687&2688/Del./2010 (Mumbai)], and ACIT vs. Ashima Syntex Ltd., 117 ITD 1 (Ahd.)(SB)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…

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 (…

DCIT 1(3), MUMBAI vs. TATA MOTORS FINANCE LTD, MUMBAI

In the result, appeal for A

ITA 3476/MUM/2013[2008-09]Status: DisposedITAT Mumbai19 Sept 2018AY 2008-09

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm

Section 143(3)

…ered rival contentions and found that Direct Marketing Agent’s Commission was allowed by CIT(A) after following the decision of Delhi High Court in the case of Citi Financial Consumer Finance Ltd., and ITAT Ahmedabad Special Bench in the case of Ashima Syntex 117 ITD 1. From the record we found that when the Assessee finalizes a vehicle financing proposal received by it from a customer through a Direct Marketing Agent (DMA), it provides and pays to the DMA, the commission due to him for introducing the customer to the Assessee. For accounting purposes, the Assessee amortizes such commission over the period of the…

ACIT, CORPORATE CIRCLE 3(1), CHENNAI vs. TECHNO DOORS PRIVATE LTD, , CHENNAI

In the result, the appeal filed by the Revenue is partly allowed for statistical purposes and the Cross Objection filed by the assessee is dismissed

ITA 16/CHNY/2018[2014-15]Status: DisposedITAT Chennai22 Jun 2018AY 2014-15

Bench: Shri A. Mohan Alankamony & Shri Duvvuru Rl Reddyआयकर अपील सं./I T.A. No. 16/Chny/2018 "नधा"रण वष"/Assessment Year:2014-15 & C.O. No. 55/Chny/2018[In I.T.A. No. 16/Chny/2018] The Assistant Commissioner Of M/S. Techno Doors Private Limited, Income Tax, Corporate Circle 3(1), Vs. Plot No. L-1, Sipcot Industrial Parks, New Block, 4Th Floor, 121, Mahatma Mambakkam, Pondur “A” Village, Gandhi Road, Nungambakkam, Sriperumpudur Taluk, Chennai 600 034. Kancheepuram 602 106. [Pan:Aacct4786F] (Appellant) (Respondent/Cross Objector) Department By : Mrs. S. Vijayaprabha, Jcit Assessee By : Shri K. Senguttuvan, Advocate सुनवाई क" तार"ख/ Date Of Hearing : 11.06.2018 घोषणा क" तार"ख /Date Of Pronouncement : 22.06.2018 आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Revenue Is Directed Against The Order Of The Commissioner Of Income Tax (Appeals) 11, Chennai Dated 25.09.2017 Relevant To The Assessment Year 2014-15. Besides Challenging Deletion Of Disallowance Of Exhibition Expenses At ₹.25,78,256/-, The Revenue Also Challenged Deletion Of Addition Of ₹.6,15,26,406/- Made At The Rate Of 5% To 2

For Appellant: Shri K. Senguttuvan, AdvocateFor Respondent: Mrs. S. Vijayaprabha, JCIT
Section 143(3)

…similar directions on this issue. 10. We have heard rival contentions. The point at issue is whether the exhibition expenses incurred by the assessee are revenue in nature or capital. By following the decision in the case of ACIT v. Ashima Syntex Ltd. (2009) 117 ITD 1 (Ahd)(SB), in the case of ACIT v. Dorcas Market Makers P. Ltd. (supra), the Coordinate Benches of the Tribunal held as under: “6. We have heard both the sides, perused the records and gone through the orders of the authorities below. The issue involved in this appeal is whether the expenditure incurred by the assessee has to be allowed in the year…