Ballimal Naval Kishore v. CIT

2 SCC 449Reported decision1996#2850 most cited

What is Ballimal Naval Kishore v. CIT authority for?

The Court approved the test for 'current repairs' under section 31(i) of the Income-tax Act, stating that expenditure qualifies as repairs if its object is to preserve and maintain an existing asset. It does not qualify as repairs if its object is to bring a new asset into existence or obtain a new or improved asset.

41

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2003 to 2023.

Also referred to as

Ballimal Naval Kishore v. CIT · current repairs · Section 31(i) · income tax deductions · revenue expenditure · capital expenditure distinction · existing asset preservation · asset maintenance · New Shorrock test

Judgments citing Ballimal Naval Kishore v. CIT

Itw Signode India Ltd vs. Collector of Central Excise

Appeal is allowed in part but

C.A. No.-007868-007868 - 1995Supreme Court19 Nov 2003
For Respondent: Collector of Central Excise
Section 11A

…C (Tax) 416 : 1985 Supp 1 SCR 292) held that the retroactivity of the amending provisions was not such as to incur any infirmity under Article 19(1)(g)." In Delhi Cloth & General Mills Co. Ltd. and Another Vs. State of Rajasthan and Others [(1996) 2 SCC 449] a question arose as to whether a village which was not held to have been included within the limits of a town municipality as mandatory provisions in that part had not been followed could be so included with retrospective effect by a Validating Act by seeking to set at naught a full Bench decision of the Rajasthan High Court. Referring to Pr…