Ballimal Naval Kishore v. CIT

224 ITR 414Supreme Court of India1997#1462 most cited

What is Ballimal Naval Kishore v. CIT authority for?

To determine if an expense is capital or revenue expenditure, the test focuses on whether the expenditure creates a capital asset or yields an enduring commercial advantage.

78

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2008 to 2025.

Also referred to as

Ballimal Naval Kishore v. CIT · 224 ITR 414 · capital expenditure · revenue expenditure · enduring benefit test · Section 37 · Section 32 · business expenditure classification · deductibility of expenses · capital asset creation · enduring commercial advantage

Also reported as

90 Taxmann 402

Sections most often in play

Section 115JB(2)Section 139Section 143(3)Section 147Section 148Section 14ASection 1961 Section 143(3)Section 1961 Section 32

Issues it is cited on

enduring benefitadditional depreciationrevenue expendituresection 32capital expendituresection 115jbsection 37section 139companyprevious yearindiabusiness

Judgments citing Ballimal Naval Kishore v. CIT

Punjab Chemicals & Crop. Protection Ltd., Chandigarh vs. DCIT, Chandigarh

The appeals of the assessee are allowed for statistical purposes

ITA 100/CHANDI/2014[2009-10]Status: DisposedITAT Chandigarh23 Jul 2018AY 2009-10

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2008-09

For Appellant: Shri. Anil KhannaFor Respondent: Mrs. Mona Mohanty
Section 111ASection 115Section 115JSection 14ASection 234BSection 6(1)(iii)

…ical test but by the test of commercial expediency. The test evolved in New Shorrock Spg. & Mfg. Co. Ltd. 's case is the most appropriate one having regard to the context in which the said expression occurs - Ballimal Naval Kishore v. CIT [1997] 90 Taxman 402/224 ITR 414 (SC). " 5.2 The above reply of the assessee was considered and in the draft assessment order, it was held that all these expenses on the repair of the fixed assets tantamount to value addition in fixed assets. Therefore, addition of Rs. 507.79 lacs was made to the total income of the assessee. The assessee was allowed to capitalize this expendit…

M/S Punjab Chemicals & Crop. Protection Ltd., Chandigarh vs. Addl. CIT, Chandigarh

The appeals of the assessee are allowed for statistical purposes

ITA 60/CHANDI/2013[2008-09]Status: DisposedITAT Chandigarh23 Jul 2018AY 2008-09

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2008-09

For Appellant: Shri. Anil KhannaFor Respondent: Mrs. Mona Mohanty
Section 111ASection 115Section 115JSection 14ASection 234BSection 6(1)(iii)

…ical test but by the test of commercial expediency. The test evolved in New Shorrock Spg. & Mfg. Co. Ltd. 's case is the most appropriate one having regard to the context in which the said expression occurs - Ballimal Naval Kishore v. CIT [1997] 90 Taxman 402/224 ITR 414 (SC). " 5.2 The above reply of the assessee was considered and in the draft assessment order, it was held that all these expenses on the repair of the fixed assets tantamount to value addition in fixed assets. Therefore, addition of Rs. 507.79 lacs was made to the total income of the assessee. The assessee was allowed to capitalize this expendit…

Carrier Air-Conditioning & Refrigeneration Ltd., Gurgaon vs. DCIT, Circle- 2(1), Gurgaon

In the result, the appeal is allowed for statistical purposes

ITA 7312/DEL/2017[2013-14]Status: DisposedITAT Delhi13 Jul 2018AY 2013-14

Bench: Shri R.S. Syal & Smt. Beena A. Pillaiassessment Year : 2005-06 Assessment Year : 2009-10 Assessment Year 2010-11 Assessment Year 2011-12 Assessment Year 2013-14

For Appellant: Shri Nageshwar Rao &For Respondent: Shri Sanjay I Bara, CIT, DR

…urchase of furniture, it becomes vivid that such premises were renovated to make them fit for use in its business. In other words, the amount was spent on complete renovation of such premises. The Hon’ble Supreme Court in Ballimal Naval Kishore vs. CIT 1997 224 ITR 414 (SC) has held that the expenditure incurred by the assessee on total renovation of cinema theatre by installing new machinery, new furniture, new sanitary fitting and new electrical installation besides extensive repair of structure of building, to be capital expenditure and not allowable as current repairs. This judgment indicates that any…

M/S Carrier Air-Conditioning & Refrigeration Ltd., Gurgaon vs. ACIT, Gurgaon

In the result, the appeal is allowed for statistical purposes

ITA 2140/DEL/2016[2011-12]Status: DisposedITAT Delhi13 Jul 2018AY 2011-12

Bench: Shri R.S. Syal & Smt. Beena A. Pillaiassessment Year : 2005-06 Assessment Year : 2009-10 Assessment Year 2010-11 Assessment Year 2011-12 Assessment Year 2013-14

For Appellant: Shri Nageshwar Rao &For Respondent: Shri Sanjay I Bara, CIT, DR

…urchase of furniture, it becomes vivid that such premises were renovated to make them fit for use in its business. In other words, the amount was spent on complete renovation of such premises. The Hon’ble Supreme Court in Ballimal Naval Kishore vs. CIT 1997 224 ITR 414 (SC) has held that the expenditure incurred by the assessee on total renovation of cinema theatre by installing new machinery, new furniture, new sanitary fitting and new electrical installation besides extensive repair of structure of building, to be capital expenditure and not allowable as current repairs. This judgment indicates that any…

M/S. Carrier Air- Conditioning & Refrigeration Ltd., Gurgaon vs. DCIT, Gurgaon

In the result, the appeal is allowed for statistical purposes

ITA 728/DEL/2015[2010-11]Status: DisposedITAT Delhi13 Jul 2018AY 2010-11

Bench: Shri R.S. Syal & Smt. Beena A. Pillaiassessment Year : 2005-06 Assessment Year : 2009-10 Assessment Year 2010-11 Assessment Year 2011-12 Assessment Year 2013-14

For Appellant: Shri Nageshwar Rao &For Respondent: Shri Sanjay I Bara, CIT, DR

…urchase of furniture, it becomes vivid that such premises were renovated to make them fit for use in its business. In other words, the amount was spent on complete renovation of such premises. The Hon’ble Supreme Court in Ballimal Naval Kishore vs. CIT 1997 224 ITR 414 (SC) has held that the expenditure incurred by the assessee on total renovation of cinema theatre by installing new machinery, new furniture, new sanitary fitting and new electrical installation besides extensive repair of structure of building, to be capital expenditure and not allowable as current repairs. This judgment indicates that any…

M/S. Carrier Air- Conditioning & Refrigeration Ltd., Gurgaon vs. ACIT, Gurgaon

In the result, the appeal is allowed for statistical purposes

ITA 1126/DEL/2014[2009-10]Status: DisposedITAT Delhi13 Jul 2018AY 2009-10

Bench: Shri R.S. Syal & Smt. Beena A. Pillaiassessment Year : 2005-06 Assessment Year : 2009-10 Assessment Year 2010-11 Assessment Year 2011-12 Assessment Year 2013-14

For Appellant: Shri Nageshwar Rao &For Respondent: Shri Sanjay I Bara, CIT, DR

…urchase of furniture, it becomes vivid that such premises were renovated to make them fit for use in its business. In other words, the amount was spent on complete renovation of such premises. The Hon’ble Supreme Court in Ballimal Naval Kishore vs. CIT 1997 224 ITR 414 (SC) has held that the expenditure incurred by the assessee on total renovation of cinema theatre by installing new machinery, new furniture, new sanitary fitting and new electrical installation besides extensive repair of structure of building, to be capital expenditure and not allowable as current repairs. This judgment indicates that any…

DCIT Circle 1, Tirunelveli vs. Rm Kv Fashion Garments Pvt Ltd, Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 761/CHNY/2018[2014-15]Status: DisposedITAT Chennai30 Apr 2018AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…nterior work, Supply of LED Down Lighters and Fixing of New CDMT with a view to bringing an enduring benefit of the business. 5.2 The CIT(A) failed to consider the decision of Hon’ble Supreme Court in the case of M/s Ballimal Naval Kishore and Anr Vs CIT(1997)224 ITR 414(SC), wherein it was held that total renovauon, ieaumg io suusiaiiitai is only capital expenditure. 5.3 The CIT(Appeals) failed to consider explanations to section 30 and 31 of Income-tax Act, 1961, wherein it is mentioned that the cost of repairs and as the case may ill not include any expenditure in the nature of capital expenditure. 5.4 The CIT…

ACIT Circle 1, Tirunelveli vs. M/S Rm Kv Fbrics Private Limited, Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 760/CHNY/2018[2014--15]Status: DisposedITAT Chennai30 Apr 2018

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…nterior work, Supply of LED Down Lighters and Fixing of New CDMT with a view to bringing an enduring benefit of the business. 5.2 The CIT(A) failed to consider the decision of Hon’ble Supreme Court in the case of M/s Ballimal Naval Kishore and Anr Vs CIT(1997)224 ITR 414(SC), wherein it was held that total renovauon, ieaumg io suusiaiiitai is only capital expenditure. 5.3 The CIT(Appeals) failed to consider explanations to section 30 and 31 of Income-tax Act, 1961, wherein it is mentioned that the cost of repairs and as the case may ill not include any expenditure in the nature of capital expenditure. 5.4 The CIT…

ACIT Circle 1, Tirunelveli vs. M/S Rm K V Silks Private Limited, Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 759/CHNY/2018[2014-15]Status: DisposedITAT Chennai30 Apr 2018AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…nterior work, Supply of LED Down Lighters and Fixing of New CDMT with a view to bringing an enduring benefit of the business. 5.2 The CIT(A) failed to consider the decision of Hon’ble Supreme Court in the case of M/s Ballimal Naval Kishore and Anr Vs CIT(1997)224 ITR 414(SC), wherein it was held that total renovauon, ieaumg io suusiaiiitai is only capital expenditure. 5.3 The CIT(Appeals) failed to consider explanations to section 30 and 31 of Income-tax Act, 1961, wherein it is mentioned that the cost of repairs and as the case may ill not include any expenditure in the nature of capital expenditure. 5.4 The CIT…

M/S Rm Kv Fbrics Private Limited, Tirunelveli vs. ACIT Circle 1, Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 614/CHNY/2018[2014-15]Status: DisposedITAT Chennai30 Apr 2018AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…nterior work, Supply of LED Down Lighters and Fixing of New CDMT with a view to bringing an enduring benefit of the business. 5.2 The CIT(A) failed to consider the decision of Hon’ble Supreme Court in the case of M/s Ballimal Naval Kishore and Anr Vs CIT(1997)224 ITR 414(SC), wherein it was held that total renovauon, ieaumg io suusiaiiitai is only capital expenditure. 5.3 The CIT(Appeals) failed to consider explanations to section 30 and 31 of Income-tax Act, 1961, wherein it is mentioned that the cost of repairs and as the case may ill not include any expenditure in the nature of capital expenditure. 5.4 The CIT…

M/S Rm K V Silks Private Limited, Tirunelveli vs. ACIT Circle 1, Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 613/CHNY/2018[2014-15]Status: DisposedITAT Chennai30 Apr 2018AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…nterior work, Supply of LED Down Lighters and Fixing of New CDMT with a view to bringing an enduring benefit of the business. 5.2 The CIT(A) failed to consider the decision of Hon’ble Supreme Court in the case of M/s Ballimal Naval Kishore and Anr Vs CIT(1997)224 ITR 414(SC), wherein it was held that total renovauon, ieaumg io suusiaiiitai is only capital expenditure. 5.3 The CIT(Appeals) failed to consider explanations to section 30 and 31 of Income-tax Act, 1961, wherein it is mentioned that the cost of repairs and as the case may ill not include any expenditure in the nature of capital expenditure. 5.4 The CIT…

DCIT Circle 1, Tirunelveli vs. Rmkv Fashion Garments Pvt. Ltd., Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 1626/CHNY/2017[2013-14]Status: DisposedITAT Chennai30 Apr 2018AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…nterior work, Supply of LED Down Lighters and Fixing of New CDMT with a view to bringing an enduring benefit of the business. 5.2 The CIT(A) failed to consider the decision of Hon’ble Supreme Court in the case of M/s Ballimal Naval Kishore and Anr Vs CIT(1997)224 ITR 414(SC), wherein it was held that total renovauon, ieaumg io suusiaiiitai is only capital expenditure. 5.3 The CIT(Appeals) failed to consider explanations to section 30 and 31 of Income-tax Act, 1961, wherein it is mentioned that the cost of repairs and as the case may ill not include any expenditure in the nature of capital expenditure. 5.4 The CIT…

DCIT Circle 1, Tirunelveli vs. Rmkv Fashion Garments Pvt. Ltd., Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 1625/CHNY/2017[2012-13]Status: DisposedITAT Chennai30 Apr 2018AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…nterior work, Supply of LED Down Lighters and Fixing of New CDMT with a view to bringing an enduring benefit of the business. 5.2 The CIT(A) failed to consider the decision of Hon’ble Supreme Court in the case of M/s Ballimal Naval Kishore and Anr Vs CIT(1997)224 ITR 414(SC), wherein it was held that total renovauon, ieaumg io suusiaiiitai is only capital expenditure. 5.3 The CIT(Appeals) failed to consider explanations to section 30 and 31 of Income-tax Act, 1961, wherein it is mentioned that the cost of repairs and as the case may ill not include any expenditure in the nature of capital expenditure. 5.4 The CIT…

DCIT Circle 1, Tirunelveli vs. Rmkv Fabrics Pvt. Ltd., Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 1624/CHNY/2017[2013-14]Status: DisposedITAT Chennai30 Apr 2018AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…nterior work, Supply of LED Down Lighters and Fixing of New CDMT with a view to bringing an enduring benefit of the business. 5.2 The CIT(A) failed to consider the decision of Hon’ble Supreme Court in the case of M/s Ballimal Naval Kishore and Anr Vs CIT(1997)224 ITR 414(SC), wherein it was held that total renovauon, ieaumg io suusiaiiitai is only capital expenditure. 5.3 The CIT(Appeals) failed to consider explanations to section 30 and 31 of Income-tax Act, 1961, wherein it is mentioned that the cost of repairs and as the case may ill not include any expenditure in the nature of capital expenditure. 5.4 The CIT…

DCIT Circle 1, Tirunelveli vs. Rmkv Fabrics Pvt. Ltd., Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 1623/CHNY/2017[2012-13]Status: DisposedITAT Chennai30 Apr 2018AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…nterior work, Supply of LED Down Lighters and Fixing of New CDMT with a view to bringing an enduring benefit of the business. 5.2 The CIT(A) failed to consider the decision of Hon’ble Supreme Court in the case of M/s Ballimal Naval Kishore and Anr Vs CIT(1997)224 ITR 414(SC), wherein it was held that total renovauon, ieaumg io suusiaiiitai is only capital expenditure. 5.3 The CIT(Appeals) failed to consider explanations to section 30 and 31 of Income-tax Act, 1961, wherein it is mentioned that the cost of repairs and as the case may ill not include any expenditure in the nature of capital expenditure. 5.4 The CIT…

DCIT Circle 1, Tirunelveli vs. Rmkv Silks Pvt. Ltd., Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 1622/CHNY/2017[2013-14]Status: DisposedITAT Chennai30 Apr 2018AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…nterior work, Supply of LED Down Lighters and Fixing of New CDMT with a view to bringing an enduring benefit of the business. 5.2 The CIT(A) failed to consider the decision of Hon’ble Supreme Court in the case of M/s Ballimal Naval Kishore and Anr Vs CIT(1997)224 ITR 414(SC), wherein it was held that total renovauon, ieaumg io suusiaiiitai is only capital expenditure. 5.3 The CIT(Appeals) failed to consider explanations to section 30 and 31 of Income-tax Act, 1961, wherein it is mentioned that the cost of repairs and as the case may ill not include any expenditure in the nature of capital expenditure. 5.4 The CIT…

DCIT Circle 1, Tirunelveli vs. Rmkv Silks Pvt. Ltd., Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 1621/CHNY/2017[2012-13]Status: DisposedITAT Chennai30 Apr 2018AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…nterior work, Supply of LED Down Lighters and Fixing of New CDMT with a view to bringing an enduring benefit of the business. 5.2 The CIT(A) failed to consider the decision of Hon’ble Supreme Court in the case of M/s Ballimal Naval Kishore and Anr Vs CIT(1997)224 ITR 414(SC), wherein it was held that total renovauon, ieaumg io suusiaiiitai is only capital expenditure. 5.3 The CIT(Appeals) failed to consider explanations to section 30 and 31 of Income-tax Act, 1961, wherein it is mentioned that the cost of repairs and as the case may ill not include any expenditure in the nature of capital expenditure. 5.4 The CIT…

Rm.K.V.Fabrics Private Limited, Tirunelveli vs. DCIT Circle 1(1), Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 1594/CHNY/2017[2013-14]Status: DisposedITAT Chennai30 Apr 2018AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…nterior work, Supply of LED Down Lighters and Fixing of New CDMT with a view to bringing an enduring benefit of the business. 5.2 The CIT(A) failed to consider the decision of Hon’ble Supreme Court in the case of M/s Ballimal Naval Kishore and Anr Vs CIT(1997)224 ITR 414(SC), wherein it was held that total renovauon, ieaumg io suusiaiiitai is only capital expenditure. 5.3 The CIT(Appeals) failed to consider explanations to section 30 and 31 of Income-tax Act, 1961, wherein it is mentioned that the cost of repairs and as the case may ill not include any expenditure in the nature of capital expenditure. 5.4 The CIT…

Rm.K.V.Silks Private Limited, Tirunelveli vs. DCIT Circle 1, Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 1593/CHNY/2017[2013-14]Status: DisposedITAT Chennai30 Apr 2018AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…nterior work, Supply of LED Down Lighters and Fixing of New CDMT with a view to bringing an enduring benefit of the business. 5.2 The CIT(A) failed to consider the decision of Hon’ble Supreme Court in the case of M/s Ballimal Naval Kishore and Anr Vs CIT(1997)224 ITR 414(SC), wherein it was held that total renovauon, ieaumg io suusiaiiitai is only capital expenditure. 5.3 The CIT(Appeals) failed to consider explanations to section 30 and 31 of Income-tax Act, 1961, wherein it is mentioned that the cost of repairs and as the case may ill not include any expenditure in the nature of capital expenditure. 5.4 The CIT…

DCIT, New Delhi vs. M/S. Interocean Ocean Shipping India Pvt. Ltd., New Delhi

In the result the appeal of the revenue is dismissed

ITA 956/DEL/2015[2010-11]Status: DisposedITAT Delhi27 Feb 2018AY 2010-11

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri S.R. Mehra, CAFor Respondent: Smt. Gudrun Nehar, Sr. DR
Section 143(3)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No.:- 956/Del/2015 Assessment Year: 2010-11 DCIT, New Delhi. M/s. Interocean Ocean Shipping India Pvt. Ltd., 552, Bank Colony, Vs. Devli Village, New Delhi – 110 062. (Appellant) (Respondent) Department by: Smt. Gudrun Nehar, Sr. DR Assessee by : Shri S.R. Mehra, CA Date of Hearing 22/02/2018 Date of 27/02/2018 pronouncement O R D E R PER AMIT SHUKLA, J.M. The aforesaid appeal has been filed by the revenue against impugned order dated 24.11.2014, passed by Ld…