ACIT v. Rajasthan Spinning

274 ITR 463High Court2005#5484 most cited

What is ACIT v. Rajasthan Spinning authority for?

Expenditure is admissible as revenue if activities are closely linked with the welfare of a specific industry, despite conferring an enduring benefit.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2022.

Also referred to as

ACIT v. Rajasthan Spinning · revenue expenditure · admissible expenditure · enduring benefit · mining industry · welfare of industry · section 37(1) · business benefit

Issues it is cited on

section 8d(2)(ii)section 14(2)section 8dsection 33bsection 134section 198section 80ia(5)section 197asection 14a(1)set off of lossessection 40(a)(ii)initial assessment year

Judgments citing ACIT v. Rajasthan Spinning

Rajasthan State Industrial Development & Investment Corp. Ltd., Jaipur vs. DCIT, Jaipur

In the result, appeals of the assessee are partly allowed and appeals of the Revenues are dismissed

ITA 311/JPR/2014[2009-10]Status: DisposedITAT Jaipur23 Feb 2018AY 2009-10
Section 143(3)

…holly and exclusively for the purpose of the business and accordingly allowable u/s 37(1) of the Act. In support of his contention he has relied upon the decision of Hon’ble jurisdiction High Court in case of ACIT vs. Rajasthan Spinning & weaving Mills Ltd. 274 ITR 463. 31. We have considered the rival submissions as well as relevant material on record. The main object of the assessee is provided to developing, maintaining and operating industrial parks/SEZ units. Therefore, the assessee is in the business of providing infrastructure facilities to the industries in the State. The Centre for Development of St…