What is CIT v. Asahi India Safety Glass Ltd. authority for?

Expenses incurred for software license purchase, development of miscellaneous software, and maintenance of websites are considered revenue in nature. Such expenses are deductible in the year they are incurred.

How many judgments cite CIT v. Asahi India Safety Glass Ltd.?

129 judgments on BharatTax cite CIT v. Asahi India Safety Glass Ltd. (346 ITR 329), spanning 2013 to 2026.

Which sections of the Income Tax Act does CIT v. Asahi India Safety Glass Ltd. come up under?

It is most often cited in judgments turning on Section 143(3), Section 36(1)(vii), Section 37(1), Section 14A, Section 36(2), Section 80HHC.

CIT v. Asahi India Safety Glass Ltd. (346 ITR 329)

HCL TECHNOLOGIES LTD.,NEW DELHI vs. ACIT, NEW DELHI

The appeal is allowed as indicated above

ITA 5465/DEL/2011[2007-08]Status: DisposedITAT Delhi15 Apr 2026AY 2007-08

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…penses are to be regarded as incurred on revenue field as per the test laid down by the Special Bench of Tribunal in the case of Amway India Enterprises: 111 ITD 112 (Del) (SB) – affirmed by Delhi High Court in the case of CIT vs Asahi India Safety Glass Ltd: 346 ITR 329 (Del), in as much as (i) such computer so"ware does not have u"lity for long dura"on and hence do not result in enduring benefit and (ii) such so"ware does not cons"tute profit earning apparatus and merely enable the appellant to efficiently conduct its business. The Delhi High Court in the case of Oracle India Pvt Ltd vs CIT: 221 Taxman 249 (Del…

HCL TECHNOLOGIES LTD,NEW DELHI vs. ACIT, NEW DELHI

The appeal is allowed as indicated above

ITA 5624/DEL/2010[2006-07]Status: DisposedITAT Delhi15 Apr 2026AY 2006-07

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…penses are to be regarded as incurred on revenue field as per the test laid down by the Special Bench of Tribunal in the case of Amway India Enterprises: 111 ITD 112 (Del) (SB) – affirmed by Delhi High Court in the case of CIT vs Asahi India Safety Glass Ltd: 346 ITR 329 (Del), in as much as (i) such computer so"ware does not have u"lity for long dura"on and hence do not result in enduring benefit and (ii) such so"ware does not cons"tute profit earning apparatus and merely enable the appellant to efficiently conduct its business. The Delhi High Court in the case of Oracle India Pvt Ltd vs CIT: 221 Taxman 249 (Del…

ADDL CIT LTU, MUMBAI vs. BAJAJ HOLDING & INVESTMENT LTD ( FOREMERLY KNOWN AS BAJAJ AUTO LTD), MUMBAI

In the result, appeal filed by the revenue is dismissed and appeal filed by the assessee stands partly allowed as indicated hereinabove

ITA 5510/MUM/2012[2007-08]Status: DisposedITAT Mumbai26 Aug 2025AY 2007-08

Bench: Smt. Beena Pillai () & Shri Renu Jauhri ()

Section 14ASection 80

…ue has been considered by following decisions of this Tribunal in assessee’s own case as well as various other decision. a) ITATAY 2003-04 (ITA No. 1496/Mum/2007, b) ITATAY 2002-03 (ITA No. 3043/Mum/ 2010, c) Asahi Safety Glass vs Commissioner of Income-tax) (346 ITR 329) (Del HC) j) Amway India Enterprises vs CIT (346 ITR 341) (Del HC) g) Raychem RPG Ltd [2012] 346 ITR 138 (Bombay) h) Aker Powergas Pvt. Ltd (ITA No. 1276 of 2017) (Bombay High Court) i) M/s. Group M Media India Pvt. Ltd (ITA No.3088/M/2019, Mumbai Tribunal) k) M/s. Kotak Mahindra Bank Limited (As successor in business of erstwhile ING Vysya Bank…

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

…after referring to the judgement of Hon'ble Delhi High Court in the case of Asahi India Safety Glass Ltd. 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 Page 23 of 66 reported in 346 ITR 329 and CIT Vs. Amway India reported in 346 ITR 341 has held that the expenses incurred by the assessee on account of software license purchase and development of other miscellaneous software and maintenance of web sites are revenue in nature. Respectfully following the verdict of the coordinate bench, we dismiss the appeal of the revenue and sustain…

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

…er dated 22.8.2014 for the AYs 2007-08 & 2008-09, wherein the coordinate bench of this Tribunal in paras 43 & 44 has discussed this issue and after referring to the judgement of Hon'ble Delhi High Court in the case of Asahi India Safety Glass Ltd. reported in 346 ITR 329 and CIT Vs. Amway India reported in 346 ITR 341 has held that the expenses incurred by the assessee on account of software license purchase and development of other miscellaneous software and maintenance of web sites are revenue in nature. Respectfully following the verdict of the coordinate bench, we dismiss the appeal of the revenue and sustain…

THE DY. COMMISSIONER OF INCOME TAX, CIRCLE-2(1)(1),, BARODA vs. M/S. SUN PHARMA LABORATORIES LTD.,, MUMBAI

In the result, the Department’s appeal is partly allowed

ITA 741/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad09 Oct 2024AY 2015-16

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 115JSection 143(3)Section 14ASection 36(1)(va)Section 37(1)Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Smt. Annapurna Gupta, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member Asst Year 2015-16 Sun Pharma Laboratories Ltd., The D.C.I.T, Plot No.201/B-1, Sun House, Circle-2(1(1), Western Express Highway, V Vadodara. Goregaon East, s Mumbai-400063. PAN: AACCS6163P (Appellant) (Respondent) Asst Year 2015-16 The D.C.I.T, Sun Pharma Laboratories Ltd., Circle-2(1(1), Plot No.201/B-1, Vadodara. Vs Sun House, Western Express Highway, Goregaon East, Mumbai-400063. PAN: AACCS6163P (Appellant) (Respondent) Assessee Represented: Shri SN Soparka…

SUN PHARMA LABORATORIES LTD.,,MUMBAI vs. THE DY. COMMISSIONER OF INCOME TAX, CIRCLE-2(1)(1),, BARODA

In the result, the Department’s appeal is partly allowed

ITA 712/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad09 Oct 2024AY 2015-16

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 115JSection 143(3)Section 14ASection 36(1)(va)Section 37(1)Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Smt. Annapurna Gupta, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member Asst Year 2015-16 Sun Pharma Laboratories Ltd., The D.C.I.T, Plot No.201/B-1, Sun House, Circle-2(1(1), Western Express Highway, V Vadodara. Goregaon East, s Mumbai-400063. PAN: AACCS6163P (Appellant) (Respondent) Asst Year 2015-16 The D.C.I.T, Sun Pharma Laboratories Ltd., Circle-2(1(1), Plot No.201/B-1, Vadodara. Vs Sun House, Western Express Highway, Goregaon East, Mumbai-400063. PAN: AACCS6163P (Appellant) (Respondent) Assessee Represented: Shri SN Soparka…

M/S. BAJAJ AUTO LTD.,MUMBAI vs. ADDL. CIT. RG. - 3(1), MUMBAI

ITA 1496/MUM/2007[2003-2004]Status: DisposedITAT Mumbai09 Sept 2024AY 2003-2004

Section 115JSection 14ASection 250Section 35DSection 40Section 80H

…ORDER 2 ITA Nos. 1496 & 1420/Mum/2007 M/s. Bajaj Auto Limited PER GAGAN GOYAL, A.M: These cross appeals by Assessee and Revenue are directed against the order of the Ld. CIT(A) – XXVII, Mumbai dated 29.11.2006 passed u/s. 250 of the Income Tax Act, 1961 (in short ‘the Act') for A.Y. 2003-04 respectively. The revenue has raised the following grounds of appeal in ITA No. 1420/Mum/2007 for Α.Υ. 2003-04: - 1. "On the facts and in the circumstances of the case and in law, the Ld. CIT(A) erred in directing the AO to allow 1/10th deduction amounting to Rs. 1,17,19,960/- u/s. 35D of the Act in respect of expenditure incu…

DY. COMMISSIONER OF INCOME TAX , CIRCLE-2(2), HYDERABAD vs. HSBC ELECTRONIC DATA PROCESSING INDIA PRIVATE LIMITED, , HYDERABAD

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

ITA 1632/HYD/2017[2010-11]Status: DisposedITAT Hyderabad05 Aug 2024AY 2010-11

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdia

For Appellant: Shri Rajan Vora, C.AFor Respondent: : Shri Kumar Pranav, CIT-DR

Section 10ASection 115Section 115JSection 251(1)(a)Section 37(1)Section 41(1)

…treated as capital expenditure, it was stated that the expenditure was incurred for running the business more efficiently and hence the same qualifies as revenue expenditure. Assessee in support relied on the decisions in the case of Asahi India Safety Glass (245 CTR 529), Southern Roadways Ltd., (183 Taxmann 234), IBM India Ltd (290 ITR 183). Assessing Officer, after considering the explanation of the assessee and after examining the nature of software purchased, held that the purchases are capital in nature and further held that the same is eligible for depreciation @ 25%. During the appellate proceedings it is…

BAJAJ HOLDNGS & INVESTMENT LTD ( ERSTWHILE BAJAJ AUTO LTD),MUMBAI vs. ADDL CIT RG 3(1), MUMBAI

In the result, the appeal of the assessee is partly allowed and appeal of the revenue is dismissed

ITA 3043/MUM/2010[2002-013]Status: DisposedITAT Mumbai24 Jun 2024AY 2002-013

Bench: Shri Vikas Awasthy & Shri Amarjit Singhbajaj Holdings & Vs. Additional Commissioner Investment Ltd. Of Income-Tax, Range 3(1) Erstwile Bajaj Auto Ltd.) Aayakar Bhavan, Bajaj Bhavan, 226, M.K. Road, Nariman Point, Mumbai – 400 020 Mumbai – 400 021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No:Aaacb3370K Appellant .. Respondent Dcit-3(4) Vs. M/S Bajaj Holding & Room No. 481-2, 4Th Floor, Investment Limited Aaykar Bhavan, (Erstwhile Bajaj Auto Ltd) Mumbai – 400020 226, Bajaj Bhavan, 2Nd Floor, Jamnalal Bajaj Marg, Nariman Point Mumbai – 400 021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No:Aaacb3370K Appellant .. Respondent Appellant By : Percy Pardiwala & Vasanti Patel Respondent By : Ankush Kapoor

For Appellant: Percy Pardiwala &For Respondent: Ankush Kapoor

Section 143(3)Section 2(47)

…P a g e | 1 ITA No.3043 & 2899/Mum/2010 Bajaj Holdings & Investments Ltd. Vs. ACIT, Range 3(1) IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Bajaj Holdings & Vs. Additional Commissioner Investment Ltd. of Income-tax, Range 3(1) Erstwile Bajaj Auto Ltd.) Aayakar Bhavan, Bajaj Bhavan, 226, M.K. Road, Nariman Point, Mumbai – 400 020 Mumbai – 400 021 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No:AAACB3370K Appellant .. Respondent DCIT-3(4) Vs. M/s Bajaj Holding and Room No. 481-2, 4th Floor, Investment Limited Aaykar Bhavan, (Ers…

ADDL CIT RG 3(1), MUMBAI vs. BAJAJ AUTO LTD, MUMBAI

In the result, the appeal of the assessee is partly allowed and appeal of the revenue is dismissed

ITA 2899/MUM/2010[2002-03]Status: DisposedITAT Mumbai24 Jun 2024AY 2002-03

Bench: Shri Vikas Awasthy & Shri Amarjit Singhbajaj Holdings & Vs. Additional Commissioner Investment Ltd. Of Income-Tax, Range 3(1) Erstwile Bajaj Auto Ltd.) Aayakar Bhavan, Bajaj Bhavan, 226, M.K. Road, Nariman Point, Mumbai – 400 020 Mumbai – 400 021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No:Aaacb3370K Appellant .. Respondent Dcit-3(4) Vs. M/S Bajaj Holding & Room No. 481-2, 4Th Floor, Investment Limited Aaykar Bhavan, (Erstwhile Bajaj Auto Ltd) Mumbai – 400020 226, Bajaj Bhavan, 2Nd Floor, Jamnalal Bajaj Marg, Nariman Point Mumbai – 400 021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No:Aaacb3370K Appellant .. Respondent Appellant By : Percy Pardiwala & Vasanti Patel Respondent By : Ankush Kapoor

For Appellant: Percy Pardiwala &For Respondent: Ankush Kapoor

Section 143(3)Section 2(47)

…P a g e | 1 ITA No.3043 & 2899/Mum/2010 Bajaj Holdings & Investments Ltd. Vs. ACIT, Range 3(1) IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Bajaj Holdings & Vs. Additional Commissioner Investment Ltd. of Income-tax, Range 3(1) Erstwile Bajaj Auto Ltd.) Aayakar Bhavan, Bajaj Bhavan, 226, M.K. Road, Nariman Point, Mumbai – 400 020 Mumbai – 400 021 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No:AAACB3370K Appellant .. Respondent DCIT-3(4) Vs. M/s Bajaj Holding and Room No. 481-2, 4th Floor, Investment Limited Aaykar Bhavan, (Ers…

ACIT CIR 7(1), MUMBAI vs. NOVARTIS INDIA ( FORMELRY KNOWN AS HINDUSTAN CIBA GIEGY LTD), MUMBAI

In the result, (i) the appeal filed by the assessee is partly allowed for statistical purpose (ii) the appeal filed by the revenue is dismissed and (iii) the Cross Objections filed by the assessee ...

ITA 2188/MUM/2012[2003-04]Status: DisposedITAT Mumbai28 May 2024AY 2003-04

Bench: Pavan Kumar Gadale & Shri Girish Agrawal & Co 76/Mum/2013 (A.Y 2003-04) Novartis India Limited Vs. Deputy Commissioner Of Income–Tax–14(1)(1) Inspire Bkc, 7Th Floor, Room No 432, Bandra Kurla Complex, Aaykar Bhawan, Bandra (E) M.K. Marg, Mumbai-400051. Mumbai-400020. Pan/Gir No. Aaach2914F (अपीलाथ"/Appellant) (""यथ"/Respondent) Deputy Commissioner Vs. Novartis India Limited Of Income–Tax–14(1)(1) Inspire Bkc, 7Th Floor, Room No 432, Bandra Kurla Complex, Aaykar Bhawan, Bandra (E) M.K. Marg, Mumbai-400051 Mumbai-400020 Pan/Gir No. Aaach2914F (अपीलाथ"/Appellant (""यथ"/Respondent)

Section 37(1)Section 41(3)Section 80H

…(A.Y.: 2003-04) Novartis India Limited, Mumbai revenue is before us. The ld.DR strongly supported the findings of the AO, Counsel for the assess strongly relied upon the decision of the Hon’ble Delhi High Court in the case of Asahi India safety glass limited 245 CTR 529.We have considered the rival submissions and perused the orders of the lower authorities. It is not in dispute that the expenditure has been incurred on application software The Hon’ble Delhi High Court in the case of Asahi Safety Glass ltd.(Supra) has held that application software arc of revenue in nature as the AO has not doubted that the expe…

ADDL CIT R G 7(1), MUMBAI vs. NOVARTIS INDIA LTD ( FORMERLY KNOWN AS HINDUSTAN CIBA GIEGY LTD. ), MUMBAI

ITA 6772/MUM/2010[2002-03]Status: DisposedITAT Mumbai20 Mar 2024AY 2002-03

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Novartis India Limited V. Asst. Commissioner Of Income –Tax - 7(2)(2) {Earlier Addl. Commissioner Of Income –Tax – 7(1)} 6Th& 7Th Floor 1St Floor, Aayakar Bhavan Inspire Bkc M.K. Road, Mumbai - 400020 “G” Block, Bkc Main Road Bandra Kurla Complex, Bandra (E) Mumbai – 400051 Pan: Aaach2914F (Appellant) (Respondent) Addl. Commissioner Of Income –Tax – 7(1) V. M/S. Novartis India Limited Room No. 622, Aayakar Bhavan {Earlier Known As Hindustan Ciba Giegy Ltd.,} Sandoz House, Dr. A.B. Road M.K. Road, Mumbai - 400020 Worli, Mumbai – 400018 Pan: Aaach2914F (Appellant) (Respondent) Co No.190/Mum/2011 [Arising Out Of Ita No.6772/Mum/2010 (A.Y. 2002-03)] M/S. Novartis India Limited V. Addl. Commissioner Of Income –Tax – 7(1)} Room No. 622, Aayakar Bhavan {Earlier Known As Hindustan Ciba Giegy Ltd.,} Sandoz House, Dr. A.B. Road M.K. Road, Mumbai - 400020 Worli, Mumbai – 400018 Pan: Aaach2914F (Appellant) (Respondent)

Section 120(4)(b)Section 127Section 143(2)Section 143(3)Section 2

…raw the depreciation allowed. Aggrieved by this revenue is before us. The ld.DR strongly supported the findings of the AO, Counsel for the assess strongly relied upon the decision of the Hon’ble Delhi High Court in the case of Asahi India safety glass limited 245 CTR 529.We have considered the rival submissions and perused the orders of the lower authorities. It is not in dispute that the expenditure has been incurred on application software The Hon’ble Delhi High Court in the case of Asahi Safety Glass ltd.(Supra) has held that application software arc of revenue in nature as the AO has not doubted that the expe…

THE PR. COMMISSIONER OF INCOME TAX -7 vs. ST MICROELECTRONICS PVT. LTD.

ITA/715/2023HC Delhi07 Dec 2023

Bench: HON'BLE MR. JUSTICE RAJIV SHAKDHER,HON'BLE MR. JUSTICE GIRISH KATHPALIA

…e test to determine the nature of the expense [See Empire Jute Company Limited vs. Commissioner of Income Tax, [1980] 3 Taxman 69 (SC)]. 16.1 A coordinate Bench of this court, in Commissioner of Income Tax vs. Asahi India Safety Glass Ltd. (Delhi), (2012) 346 ITR 329, after noticing the aforementioned judgment of the Supreme Court, qua a para materia issue, concerning expenses incurred for purchasing software applications, made the following observations: “9. The revenue in support of its stand has taken recourse to the test of enduring benefit. It is in our view, now somewhat trite to say that the test…

THE PR. COMMISSIONER OF INCOME TAX -7 vs. ST MICROELECTRONICS PVT. LTD.

ITA - 715 / 2023HC Delhi07 Dec 2023

…e test to determine the nature of the expense [See Empire Jute Company Limited vs. Commissioner of Income Tax, [1980] 3 Taxman 69 (SC)]. 16.1 A coordinate Bench of this court, in Commissioner of Income Tax vs. Asahi India Safety Glass Ltd. (Delhi), (2012) 346 ITR 329, after noticing the aforementioned judgment of the Supreme Court, qua a para materia issue, concerning expenses incurred for purchasing software applications, made the following observations: “9. The revenue in support of its stand has taken recourse to the test of enduring benefit. It is in our view, now somewhat trite to say that the test…

DCIT RG. - 6(3), MUMBAI vs. M/S. KANSAI NEROLAC PAINTS LTD., MUMBAI

Accordingly we see no infirmity in the decision of CIT(A) and uphold the decision of the CIT(A). This ground of the revenue is dismissed

ITA 4607/MUM/2017[2011-12]Status: DisposedITAT Mumbai04 Dec 2023AY 2011-12