What is Alembic Chemical Works Co. Ltd. v. CIT authority for?

Expenditure that provides a commercial advantage of an enduring nature may still be classified as revenue expenditure if its purpose is to facilitate existing trading operations, improve business efficiency, or upgrade existing products, depending on the specific context and objective.

How many judgments cite Alembic Chemical Works Co. Ltd. v. CIT?

275 judgments on BharatTax cite Alembic Chemical Works Co. Ltd. v. CIT (177 ITR 377), spanning 2008 to 2026.

Which sections of the Income Tax Act does Alembic Chemical Works Co. Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 143(3), Section 37(1), Section 250, Section 32, Section 35(1)(iv), Section 35(2AB).

Alembic Chemical Works Co. Ltd. v. CIT (177 ITR 377)

M/S. Honda Siel Power Products Ltd., Gautam Budh Nagar vs. DCIT, New Delhi

In the result, both the appeals of the assessee-company are partly allowed for statistical purposes

ITA 551/DEL/2014[2009-10]Status: DisposedITAT Delhi13 Apr 2016AY 2009-10

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: S/Sh. Neeraj Jain, AdvFor Respondent: Sh. Armendra Kumar, CIT/ DR

Section 143(3)Section 144CSection 2Section 92B

…business, it may be regarded as an integral part of the profit making process and therefore revenue in nature: • Empire Jute Co. Ltd. v. CIT: 124 ITR 1 (SC) • CIT v. Associated Cement Companies Ltd.: 172 ITR 257 (SC) • Alembic Chemical Works Co. Ltd. v. CIT: 177 ITR 377 (SC) • Arvind Mills Ltd v. CIT: 97 ITR 422 (SC) 51 ITA Nos.551/Del./2014 & 636/Del./2015 • ChandulalKeshavlal v. CIT: 38 ITR 601(SC) • Bombay Steam Navigation Co. (1953) (P.) Ltd. v. CIT: 56 ITR 52 (SC) • DevidasVithaldas& Co. v. CIT: 84 ITR 277 (SC) • Chelpark Company Ltd. v. CIT: 191 ITR 249 (Mad.) • K.T.M.T.M. Abdul Kayoom v. CIT: 44 ITR 689…

The Commissioner of Income Tax vs. M.Venkata Krishna Mohan

ITTA/325/2005HC Telangana07 Apr 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

ACIT, Circle - 5, Kolkata vs. M/S. Suman Industries Ltd., Kolkata

In the result, Revenue’s appeal is dismissed

ITA 1522/KOL/2009[2006-07]Status: DisposedITAT Kolkata29 Feb 2016AY 2006-07

Bench: Shri Mahavir Singh & Shri Waseem Ahmedassessment Year :2006-07

Section 143(3)Section 35D

…st itself restricts the application of the test to the special cases as it uses the wording ‘in the absence of special circumstances “leading to an opposite conclusion.’ 8. On the same matter again, the Supreme Court in Alembic Chemical Works Co. Ltd. v. CIT 177 ITR 377 held that an expenditure would be treated as being on capital account where an enduring advantage or benefit was received in the capital field. Where however an enduring benefit was in the revenue field and did not result in the creation of a capital asset, the expenditure would be on revenue account. According to this decision, expenditure canno…

Toscana Lasts Ltd., New Delhi vs. ITO, New Delhi

The appeal is dismissed

ITA 670/DEL/2012[2007-08]Status: DisposedITAT Delhi22 Dec 2015AY 2007-08

Bench: Shri I.C. Sudhir & Shri L.P. Sahu Assessment Year: 2007-08 Toscana Lasts Ltd., Vs. Ito, (Since Amalgamated With Avantha Ward 16(3), Reality Ltd.), Thapar House, New Delhi. 124-Janpath, New Delhi. (Pan: Aaact3805H) (Appellant) (Respondent) Assessment Year: 2007-08 Ito, Vs. Toscana Lasts Ltd., Ward 16(3), (Since Amalgamated With New Delhi. Avantha Reality Ltd.), Thapar House, 124-Janpath, New Delhi. (Pan: Aaact3805H) (Appellant) (Respondent)

For Appellant: Shri P.C. Yadav, AdvFor Respondent: Shri Manoj K. Chopra, Sr. DR

Section 36(1)(vii)Section 37

…t no new assets has come into existence and the expenses are incurred for repairing the old assets for the smooth running of business. In support, he cited the decision of Hon'ble Supreme Court in the case of Alemic Chemical Works Co. Ltd. vs. CIT (1989) – 177 ITR 377 (S.C) and of Hon'ble Delhi High Court in the case of Delhi Press Samachar Patra Pvt. Ltd. – 322 ITR 590 (Del.). The Learned AR submitted further that assessee was in possession of huge losses, therefore, it can be safely assumed that no prudent person will claim expenses on higher side to enhance the accumulated losses. Consumption of law mate…

Asst CIT 7(2), Mumbai vs. Rpg Life Science Ltd (Earlier Known As Summit Securities Ltd), Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 6714/MUM/2012[1999-00]Status: DisposedITAT Mumbai24 Nov 2015AY 1999-00

Bench: S/Shri B.R.Baskaran, Am & Amarjit Singh, Jm आमकय अऩीर सं./I.T.A. No.6714/Mum/2012 (ननधधायण वषा / Assessment Year: 1999-2000) बनाम/ Dy. Commissioner Of Income M/S R P G Life Sciences Ltd (Earlier Known As Summit Tax 7(2), Vs. Securities Ltd.), Room No.624, 6Th Floor, Ceat Mahal, 463, Aayakar Bhavan, Dr.Annie Besant Road, M K Road, Worli, Mumbai-400020 Mumbai-400025 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

Section 148Section 271(1)(c)

…ort from the subsequent decision rendered by the Hon’ble Bombay High Court in the case of Essel Propack Ltd (supra). Before us, the assessee also placed reliance on the decisions rendered by Hon’ble Supreme Court in the case of Alembic Chemical works Co. Ltd (177 ITR 377); Assam Bengal Cement Vs. CIT (27 ITR 34 @ 46), M.K. Bros Vs. CIT (86 ITR 38). Thus, we notice that the assessee has made a claim on the basis of certain judicial pronouncements and the same was not acceptable to the AO. Thus, the impugned issue becomes debatable issue. Accordingly, we are of the view that, merely because the claim of the assesse…

Shriram Capital Limited, Chennai vs. DCIT, Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 513/CHNY/2015[2011-2012]Status: DisposedITAT Chennai25 Jun 2015AY 2011-2012

Bench: Shri Chandra Poojari & Shri Challa Nagendra Prasadआयकर अपील सं./ I.T.A. Nos.512 &513 /Mds/2015 ("नधा"रण वष" / Assessment Year : 2010-2011 & 2011- 2012)

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. N. Rengaraj, IRS, CIT

Section 14A

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI "ी चं" पूजार", लेखा सद"य एवं "ी च"ला नागे"" "साद, "या"यक सद"य के सम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER & SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आयकर अपील सं./ I.T.A. Nos.512 &513 /Mds/2015 ("नधा"रण वष" / Assessment Year : 2010-2011 & 2011- 2012) Shriram Capital Limited, The Deputy Commissioner of Mookambika Complex, Vs Income Tax, No.4, Lady Desika Road, Corporate Circle 6 (1), Mylapore, Chennai. Chennai 600 004. [PAN:AABCS 2726B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से / Appella…

Shriram Capital Limited, Chennai vs. DCIT, Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 512/CHNY/2015[2010-2011]Status: DisposedITAT Chennai25 Jun 2015AY 2010-2011

Bench: Shri Chandra Poojari & Shri Challa Nagendra Prasadआयकर अपील सं./ I.T.A. Nos.512 &513 /Mds/2015 ("नधा"रण वष" / Assessment Year : 2010-2011 & 2011- 2012)

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. N. Rengaraj, IRS, CIT

Section 14A

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI "ी चं" पूजार", लेखा सद"य एवं "ी च"ला नागे"" "साद, "या"यक सद"य के सम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER & SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आयकर अपील सं./ I.T.A. Nos.512 &513 /Mds/2015 ("नधा"रण वष" / Assessment Year : 2010-2011 & 2011- 2012) Shriram Capital Limited, The Deputy Commissioner of Mookambika Complex, Vs Income Tax, No.4, Lady Desika Road, Corporate Circle 6 (1), Mylapore, Chennai. Chennai 600 004. [PAN:AABCS 2726B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से / Appella…

The Commissioner of Income Tax Delhi-IV vs. Daikin Air-Conditioning India Pvt. Ltd

ITA-112/2015HC Delhi27 Mar 2015

….3, 17, 17.1, 18, 18.2 and 22. The exercise of determining whether, regardless of nomenclature, any expenditure is in the revenue or the capital stream cannot be stereo typed into any formula. As noticed in Alembic Chemicals Work Co. Ltd. vs. CIT (1989) 177 ITR 377, (“in the infinite variety of situational diversities in which the concept of what is capital expenditure and what is revenue arises it is well nigh impossible to formulate any general-rule, even in generality of cases sufficiently accurate and reasonably comprehensive, to draw any clear line of demarcation.)” The exercise, therefore, is nec…

DCIT, Bangalore vs. Sri. Ramprasad Padmanabhan, Bangalore

In the result, Revenue’s appeal for Assessment Year 2006-07 is dismissed

ITA 718/BANG/2014[2006-07]Status: DisposedITAT Bangalore20 Feb 2015AY 2006-07

Bench: Shri Rajpal Yadav & Shri Jason P. Boaz

For Appellant: Dr. K. Shankar Prasad, JCIT (D.R)For Respondent: None

Section 143(3)Section 147Section 148

…o rights is a permanent acquisition which is irrevocable and all the concomitant rights follow viz., re-recording, re-creating, authority to transfer such copy rights which bring enduring benefit to the assessee. In the case of Arvind Mills Ltd. Vs. CIT (SC) 197 ITR 422, it is held that capital expenditure with business activities which resulted in efficiently carrying on day to day business. 3. For these and other grounds that may be urged at the time of hearing, it is prayed that the order of the CIT (Appeals) in so far as it relates to the above grounds may be reversed and that of the Assessing Officer may be…

Hcl Ltd vs. The Commissioner of Income-Tax

ITA - 93 / 2002HC Delhi03 Feb 2015

Section 260A

…held that intellectual property rights in scientific processes, technology etc. have limited time scale benefit and have invariably a short life span, due to rapid progress and advancement in such fields. In Alembic Chemicals Works Co. Ltd. vs. CIT (1989) 177 ITR 377 (SC) with reference to rapid advances and research in micro biology, it was observed that it would not be correct to attribute a degree of durability and 2015:DHC:1088-DB ITA Nos. 93/2002 & 120/2008 Page 34 of 35 permanence to tech…

Hcl Limited

ITA/93/2002HC Delhi03 Feb 2015

Section 260A

…held that intellectual property rights in scientific processes, technology etc. have limited time scale benefit and have invariably a short life span, due to rapid progress and advancement in such fields. In Alembic Chemicals Works Co. Ltd. vs. CIT (1989) 177 ITR 377 (SC) with reference to rapid advances and research in micro biology, it was observed that it would not be correct to attribute a degree of durability and 2015:DHC:1088-DB ITA Nos. 93/2002 & 120/2008 Page 34 of 35 permanence to tech…

Commissioner of Income Tax vs. Shri Krishan Kumar

The appeals stand dismissed

ITA - 50 / 2000HC Delhi02 Dec 2014

…(ITAT Mum.) (v) Gramophone Co. of India Ltd. Vs. DCIT [1994] 48 ITD 145 (ITAT Cal.) (vi) CIT Vs. Modern Theatres Ltd. [1963] 50 ITR 548 (Mad.) (vii) Empire Jute Co. Ltd. Vs. CIT [1980] 124 ITR 1 (SC) (viii) Alembic Chemical Works Co. Ltd. Vs. CIT [1989] 177 ITR 377 (SC) (ix) Gotan Lime Syndicate Vs. CIT [1966] 59 ITR 718 (SC) 29. Having considered the submissions made by the learned counsel for the parties, at the outset, we note that during the submissions, a reference was made to a reference case No. ITR 301/1994 decided by 2014:DHC:6619-DB ITA No.50/2000 & connected appeals…

Commissioner of Income Tax vs. Shri Krishan Kumar

The appeals stand dismissed

ITA/50/2000HC Delhi02 Dec 2014

…(ITAT Mum.) (v) Gramophone Co. of India Ltd. Vs. DCIT [1994] 48 ITD 145 (ITAT Cal.) (vi) CIT Vs. Modern Theatres Ltd. [1963] 50 ITR 548 (Mad.) (vii) Empire Jute Co. Ltd. Vs. CIT [1980] 124 ITR 1 (SC) (viii) Alembic Chemical Works Co. Ltd. Vs. CIT [1989] 177 ITR 377 (SC) (ix) Gotan Lime Syndicate Vs. CIT [1966] 59 ITR 718 (SC) 29. Having considered the submissions made by the learned counsel for the parties, at the outset, we note that during the submissions, a reference was made to a reference case No. ITR 301/1994 decided by 2014:DHC:6619-DB ITA No.50/2000 & connected appeals…