CIT v. Asahi India Safety Glass Ltd.

346 ITR 329High Court2012#799 most cited

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.

129

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2013 to 2026.

Also referred to as

Asahi India Safety Glass Ltd. · 346 ITR 329 · CIT v Asahi · Section 37(1) · revenue expenditure · capital expenditure · software license purchase · software development · website maintenance · business deduction · deductibility of software expenses · computer software expenditure

Also reported as

15 Taxmann.com 382203 Taxmann 277245 CTR 529

Sections most often in play

Section 143(3)Section 36(1)(vii)Section 37(1)Section 14ASection 36(2)Section 80HHCSection 2(47)Section 28(iiid)
Read the full judgment

Issues it is cited on

section 35denduring benefitgoing concernsection 80hhccommercial rightssection 80hhcomputer softwarebenchmarking analysiscup methodsection 35section 92ca(3)intangible assets

Judgments citing CIT v. Asahi India Safety Glass Ltd.

Triveni Engineering & Industries Ltd., Noida vs. Addl. CIT, New Delhi

ITA 1955/DEL/2016[2001-02]Status: DisposedITAT Delhi06 Aug 2020AY 2001-02

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 115JSection 143(1)Section 143(2)Section 14A

…1 ITA Nos. 1955 to 1959/Del/2016 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCING) Triveni Engineering & Industries Vs Addl. CIT(A) Ltd. Range-16 8th Floor Express Trade Tower, New Delhi 15-16, Sector-16A Noida AABCT6370L (APPELLANT) (RESPONDENT) ITA No. 1956 to 1959/DEL/2016 ( A.Y 2002-03 to 2005-06) Triveni Engineering & Industries Vs ACIT Ltd. Circle-16(1) 8th Floor Express Trade Tower, New Delhi 15-16, Sector-16A Noida AABCT6370L (APPELLANT) (RESPONDENT) Appellant by Sh. Rohit…

The DCIT, Circle-1(1)(1), Ahmedabad vs. Arvind Smartspaces Ltd., Ahmedabad

In the result, the appeal filed by the Revenue and CO filed by the assessee is dismissed

ITA 1507/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad09 Mar 2020AY 2014-15

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita No.1507/Ahd/2018 With C.O. 79/Ahd/2019 "नधा"रण वष"/Asstt. Year: 2014-2015 D.C.I.T, Arvind Smartspaces Ltd., Circle-1(1)(1), Vs. 24, Government Sevant’S Society, Ahmedabad. Nr. Municpal Market, Off. C.G. Road, Navrangpura, Ahmedabad-380009. Pan: Aahca5001H

For Appellant: Shri Vartik Chokshi, A.R
Section 14ASection 199Section 36(1)(iii)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’A’’ BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1507/AHD/2018 With C.O. 79/Ahd/2019 "नधा"रण वष"/Asstt. Year: 2014-2015 D.C.I.T, Arvind Smartspaces Ltd., Circle-1(1)(1), Vs. 24, Government Sevant’s Society, Ahmedabad. Nr. Municpal Market, Off. C.G. Road, Navrangpura, Ahmedabad-380009. PAN: AAHCA5001H (Applicant) (Respondent) : Revenue by Shri D.P Gupta, CIT. D.R Assessee by : Shri Vartik Chokshi, A.R सुनवाई क" तार"ख/Date of Hearing : 10/01/2020 घोषणा क" तार"ख /D…

ACIT, Gurgaon vs. M/S. Dlf Projects Ltd., Gurgaon

In the result, ITA Nos.4960/Del/2015 and 2595/Del/2016 filed by the assessee for assessment years 2010-11 and 2011-12 are allowed and ITA

ITA 5135/DEL/2015[2010-11]Status: DisposedITAT Delhi10 Dec 2019AY 2010-11

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year: 2010-11 Assessment Year : 2011-12 Dlf Projects Ltd., Vs Addl.Cit, 3Rd Floor, Shopping Mall, Range-1, Arjun Marg, Gurgaon. Clf City Phase-1, Gurgaon. Pan: Aaccd3093R Assessment Year: 2010-11 Acit, Vs. Dlf Projects Ltd., 3Rd Floor, Shopping Mall, Circle-1(1), Gurgaon. Arjun Marg, Clf City Phase-1, Gurgaon. Pan: Aaccd3093R (Appellants) (Respondents) Assessee By : Shri R.S. Singhvi & Shri Satyajit Goel, Ca Deptt. By : Shri Saras Kumar, Sr. Dr Date Of Hearing : 28.11.2019 Date Of Pronouncement : 10.12.2019 Order Per R.K. Panda, Am:

For Appellant: Shri R.S. Singhvi &
Section 32

…ation would be allowed as revenue expenditure. Similarly, in the following cases it has been held that the expenses incurred for either upgrade the system or to run the system is allowable as revenue in nature. a) CIT Vs. Asahi India Safety Glass Ltd. (2012) 346 ITR 329 (Delhi) b) Chief CIT Vs. O.K. Play India Ltd. (2012) 346 ITR 57 ( P & HS.37(1) & ITA No.2595/Del/2016 c) CIT Vs. GE Capaital Services Ltd. (2007) 164 Taxman 46 (Del.) d) Oracle India Pvt.Ltd. Vs. CIT (Delhi High Court) ITA Nos. 25/2012, 287/2008,417/2009, 447/2009, 461/2009 and 683/2009 e) CIT Vs. Southern Roadways Ltd. (2007) 288-ITR-15 (Mad.) f…

Dlf Projects Ltd., Gurgaon vs. Addl. CIT, Gurgaon

In the result, ITA Nos.4960/Del/2015 and 2595/Del/2016 filed by the assessee for assessment years 2010-11 and 2011-12 are allowed and ITA

ITA 4960/DEL/2015[2010-11]Status: DisposedITAT Delhi10 Dec 2019AY 2010-11

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year: 2010-11 Assessment Year : 2011-12 Dlf Projects Ltd., Vs Addl.Cit, 3Rd Floor, Shopping Mall, Range-1, Arjun Marg, Gurgaon. Clf City Phase-1, Gurgaon. Pan: Aaccd3093R Assessment Year: 2010-11 Acit, Vs. Dlf Projects Ltd., 3Rd Floor, Shopping Mall, Circle-1(1), Gurgaon. Arjun Marg, Clf City Phase-1, Gurgaon. Pan: Aaccd3093R (Appellants) (Respondents) Assessee By : Shri R.S. Singhvi & Shri Satyajit Goel, Ca Deptt. By : Shri Saras Kumar, Sr. Dr Date Of Hearing : 28.11.2019 Date Of Pronouncement : 10.12.2019 Order Per R.K. Panda, Am:

For Appellant: Shri R.S. Singhvi &
Section 32

…ation would be allowed as revenue expenditure. Similarly, in the following cases it has been held that the expenses incurred for either upgrade the system or to run the system is allowable as revenue in nature. a) CIT Vs. Asahi India Safety Glass Ltd. (2012) 346 ITR 329 (Delhi) b) Chief CIT Vs. O.K. Play India Ltd. (2012) 346 ITR 57 ( P & HS.37(1) & ITA No.2595/Del/2016 c) CIT Vs. GE Capaital Services Ltd. (2007) 164 Taxman 46 (Del.) d) Oracle India Pvt.Ltd. Vs. CIT (Delhi High Court) ITA Nos. 25/2012, 287/2008,417/2009, 447/2009, 461/2009 and 683/2009 e) CIT Vs. Southern Roadways Ltd. (2007) 288-ITR-15 (Mad.) f…

Swaro vs. Ki India Pvt. Ltd., New Delhi

Appeals of the assessee are allowed

ITA 2493/DEL/2019[2014-15]Status: DisposedITAT Delhi16 Oct 2019AY 2014-15

Bench: Shri H.S.Sidhu & Shri Prashant Maharishi

For Appellant: Shri Nitesh Gupta, CAFor Respondent: Ms. Ashima Neb, Sr. DR
Section 143

…417 – 3419/Del/2017 for assessment year 2007 – 08 to 2009 – 10 and 2011 – 12 wherein as per Para number 26 of the above order, the coordinate bench following the decision of the honourable Delhi High Court in case of CIT vs Ashai India safety Glass Ltd (2011) 246 ITR 329 (Delhi) and the guidelines laid down in the case of CIT vs JK synthetics 309 ITR 371 held that software and electronic data processing charges incurred by the assessee are revenue in nature and the assessee is entitled to claim the same as allowable deduction. The issue in these appeals is identical to the issue decided by the coordinate bench in…

Assistant Commissoner of Income-Tax vs. Thermax Ltd., Pune

In the result, appeal of the Revenue is partly allowed for statistical purpose

ITA 713/PUN/2014[2005-06]Status: DisposedITAT Pune05 Sept 2019AY 2005-06

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अऩीऱ सं. / Ita No.402/Pun/2013 यनधाारण वषा / Assessment Year : 2004-05 The Deputy Commissioner Of Income Tax, Circle-10, Pune. .......अऩीऱाथी / Appellant बनाम / V/S. Thermax Ltd. (Formerly Known As Thermax Babcock & Wilcox Ltd. Amalgamated With Thermax Ltd.) Mumbai Pune Road, Shivaji Nagar, Pune-411 004. Pan: Aaact3908K ……प्रत्यथी / Respondent

For Appellant: Shri H.P. MahajaniFor Respondent: Shri Vishwash Mundhe

…आयकर अऩीऱीय अधधकरण “ए” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE श्री डी. करुणाकरा राव,ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.402/PUN/2013 यनधाारण वषा / Assessment Year : 2004-05 The Deputy Commissioner of Income Tax, Circle-10, Pune. .......अऩीऱाथी / Appellant बनाम / V/s. Thermax Ltd. (formerly known as Thermax Babcock & Wilcox Ltd. amalgamated with Thermax Ltd.) Mumbai Pune Road, Shivaji Nagar, Pune-411 004. PAN: AAACT3908K ……प्रत्यथी / Respondent प्रत्याक्षेऩ सं./CO.No.22/PUN…

Thermax Limited, Pune vs. Additional Commissioner of Income-Tax

In the result, appeal of the Revenue is partly allowed for statistical purpose

ITA 508/PUN/2014[2005-06]Status: DisposedITAT Pune05 Sept 2019AY 2005-06

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अऩीऱ सं. / Ita No.402/Pun/2013 यनधाारण वषा / Assessment Year : 2004-05 The Deputy Commissioner Of Income Tax, Circle-10, Pune. .......अऩीऱाथी / Appellant बनाम / V/S. Thermax Ltd. (Formerly Known As Thermax Babcock & Wilcox Ltd. Amalgamated With Thermax Ltd.) Mumbai Pune Road, Shivaji Nagar, Pune-411 004. Pan: Aaact3908K ……प्रत्यथी / Respondent

For Appellant: Shri H.P. MahajaniFor Respondent: Shri Vishwash Mundhe

…आयकर अऩीऱीय अधधकरण “ए” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE श्री डी. करुणाकरा राव,ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.402/PUN/2013 यनधाारण वषा / Assessment Year : 2004-05 The Deputy Commissioner of Income Tax, Circle-10, Pune. .......अऩीऱाथी / Appellant बनाम / V/s. Thermax Ltd. (formerly known as Thermax Babcock & Wilcox Ltd. amalgamated with Thermax Ltd.) Mumbai Pune Road, Shivaji Nagar, Pune-411 004. PAN: AAACT3908K ……प्रत्यथी / Respondent प्रत्याक्षेऩ सं./CO.No.22/PUN…

Dy. CIT, Circle-10, Pune vs. Thermax Babcock & Wilcox Ltd., Pune

In the result, appeal of the Revenue is partly allowed for statistical purpose

ITA 402/PUN/2013[2004-05]Status: DisposedITAT Pune05 Sept 2019AY 2004-05

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अऩीऱ सं. / Ita No.402/Pun/2013 यनधाारण वषा / Assessment Year : 2004-05 The Deputy Commissioner Of Income Tax, Circle-10, Pune. .......अऩीऱाथी / Appellant बनाम / V/S. Thermax Ltd. (Formerly Known As Thermax Babcock & Wilcox Ltd. Amalgamated With Thermax Ltd.) Mumbai Pune Road, Shivaji Nagar, Pune-411 004. Pan: Aaact3908K ……प्रत्यथी / Respondent

For Appellant: Shri H.P. MahajaniFor Respondent: Shri Vishwash Mundhe

…आयकर अऩीऱीय अधधकरण “ए” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE श्री डी. करुणाकरा राव,ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.402/PUN/2013 यनधाारण वषा / Assessment Year : 2004-05 The Deputy Commissioner of Income Tax, Circle-10, Pune. .......अऩीऱाथी / Appellant बनाम / V/s. Thermax Ltd. (formerly known as Thermax Babcock & Wilcox Ltd. amalgamated with Thermax Ltd.) Mumbai Pune Road, Shivaji Nagar, Pune-411 004. PAN: AAACT3908K ……प्रत्यथी / Respondent प्रत्याक्षेऩ सं./CO.No.22/PUN…

ACIT, New Delhi vs. M/S Dhara Vegetable Oil & Foods Co. Ltd., New Delhi

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

ITA 505/DEL/2011[2006-07]Status: DisposedITAT Delhi05 Aug 2019AY 2006-07

Bench: Sh. N. K. Billaiya & Sh. Laliet Kumar

Section 41Section 41(1)Section 44

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI BEFORE SH. N. K. BILLAIYA, ACCOUNTANT MEMBER AND SH. LALIET KUMAR, JUDICIAL MEMBER ITA No.1113 & 505/DEL/2011 Assessment Year: 2005-06 & 2006-07 ACIT Dhara Vegetable Oil & Circle – 5(1), Vs Foods Co. Ltd. (Now New Delhi merged with Mother Dairy Fruit & Vegetabel Ltd) Safdarjung Enclave Opp. Kamal Cinema, New Delhi (APPELLANT) (RESPONDENT) ITA No.1021 & 1022/DEL/2011 Assessment Year: 2004-05 & 2005-06 Dhara Vegetable Oil & Foods ACIT Co. Ltd. (Now merged with Vs Circle – 5(1), Mother Dairy Fruit & New Delhi Vegetabel Ltd) Parparganj, New Delhi…

ACIT, New Delhi vs. M/S. Dhara Vegetable Oil & Foods Co. Ltd., New Delhi

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

ITA 1113/DEL/2011[2005-06]Status: DisposedITAT Delhi05 Aug 2019AY 2005-06

Bench: Sh. N. K. Billaiya & Sh. Laliet Kumar

Section 41Section 41(1)Section 44

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI BEFORE SH. N. K. BILLAIYA, ACCOUNTANT MEMBER AND SH. LALIET KUMAR, JUDICIAL MEMBER ITA No.1113 & 505/DEL/2011 Assessment Year: 2005-06 & 2006-07 ACIT Dhara Vegetable Oil & Circle – 5(1), Vs Foods Co. Ltd. (Now New Delhi merged with Mother Dairy Fruit & Vegetabel Ltd) Safdarjung Enclave Opp. Kamal Cinema, New Delhi (APPELLANT) (RESPONDENT) ITA No.1021 & 1022/DEL/2011 Assessment Year: 2004-05 & 2005-06 Dhara Vegetable Oil & Foods ACIT Co. Ltd. (Now merged with Vs Circle – 5(1), Mother Dairy Fruit & New Delhi Vegetabel Ltd) Parparganj, New Delhi…

Dhara Vegetable Oil Foods Company Ltd., New Delhi vs. ACIT, New Delhi

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

ITA 1022/DEL/2011[2005-06]Status: DisposedITAT Delhi05 Aug 2019AY 2005-06

Bench: Sh. N. K. Billaiya & Sh. Laliet Kumar

Section 41Section 41(1)Section 44

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI BEFORE SH. N. K. BILLAIYA, ACCOUNTANT MEMBER AND SH. LALIET KUMAR, JUDICIAL MEMBER ITA No.1113 & 505/DEL/2011 Assessment Year: 2005-06 & 2006-07 ACIT Dhara Vegetable Oil & Circle – 5(1), Vs Foods Co. Ltd. (Now New Delhi merged with Mother Dairy Fruit & Vegetabel Ltd) Safdarjung Enclave Opp. Kamal Cinema, New Delhi (APPELLANT) (RESPONDENT) ITA No.1021 & 1022/DEL/2011 Assessment Year: 2004-05 & 2005-06 Dhara Vegetable Oil & Foods ACIT Co. Ltd. (Now merged with Vs Circle – 5(1), Mother Dairy Fruit & New Delhi Vegetabel Ltd) Parparganj, New Delhi…

Dhara Vegetable Oil Foods Company Ltd., New Delhi vs. ACIT, New Delhi

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

ITA 1021/DEL/2011[2004-05]Status: DisposedITAT Delhi05 Aug 2019AY 2004-05

Bench: Sh. N. K. Billaiya & Sh. Laliet Kumar

Section 41Section 41(1)Section 44

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI BEFORE SH. N. K. BILLAIYA, ACCOUNTANT MEMBER AND SH. LALIET KUMAR, JUDICIAL MEMBER ITA No.1113 & 505/DEL/2011 Assessment Year: 2005-06 & 2006-07 ACIT Dhara Vegetable Oil & Circle – 5(1), Vs Foods Co. Ltd. (Now New Delhi merged with Mother Dairy Fruit & Vegetabel Ltd) Safdarjung Enclave Opp. Kamal Cinema, New Delhi (APPELLANT) (RESPONDENT) ITA No.1021 & 1022/DEL/2011 Assessment Year: 2004-05 & 2005-06 Dhara Vegetable Oil & Foods ACIT Co. Ltd. (Now merged with Vs Circle – 5(1), Mother Dairy Fruit & New Delhi Vegetabel Ltd) Parparganj, New Delhi…

Addl. CIT, New Delhi vs. M/S. Swarovski India Pvt. Ltd., New Delhi

In the result, all the appeals of the assessee and the Revenue are allowed for statistical purpose

ITA 3419/DEL/2017[2009-10]Status: DisposedITAT Delhi25 Jul 2019AY 2009-10

Bench: Shri Pramod Kumar & Shri K. Narasimha Chary

For Appellant: S/Sh Kamal Sawhney &For Respondent: Shri Rakesh Kumar, Sr. DR
Section 143(3)Section 144CSection 92C

…ng the capital asset. It could further be found from the record that no fixed amount expenses are incurred. 26. We, therefore, while respectfully following the decision of the Hon’ble Delhi High Court in the case of CIT vs. Asahi India Safety Glass Ltd (2011) 246 ITR 329 (Delhi) and the guidelines laid down in the case of CIT vs. JK synthetics 309 ITR 371 hold that the Software and Electronic Data Processing (“EDP”) charges incurred by the assessee are Revenue in nature and the assessee is entitled to claim the same as allowable deduction. We, therefore, delete the addition made on this account. 27. In respect o…

Addl. CIT, New Delhi vs. M/S. Swarovski India Pvt. Ltd., New Delhi

In the result, all the appeals of the assessee and the Revenue are allowed for statistical purpose

ITA 3418/DEL/2017[2008-09]Status: DisposedITAT Delhi25 Jul 2019AY 2008-09

Bench: Shri Pramod Kumar & Shri K. Narasimha Chary

For Appellant: S/Sh Kamal Sawhney &For Respondent: Shri Rakesh Kumar, Sr. DR
Section 143(3)Section 144CSection 92C

…ng the capital asset. It could further be found from the record that no fixed amount expenses are incurred. 26. We, therefore, while respectfully following the decision of the Hon’ble Delhi High Court in the case of CIT vs. Asahi India Safety Glass Ltd (2011) 246 ITR 329 (Delhi) and the guidelines laid down in the case of CIT vs. JK synthetics 309 ITR 371 hold that the Software and Electronic Data Processing (“EDP”) charges incurred by the assessee are Revenue in nature and the assessee is entitled to claim the same as allowable deduction. We, therefore, delete the addition made on this account. 27. In respect o…

Addl. CIT, New Delhi vs. M/S. Swarovski India Pvt. Ltd., New Delhi

In the result, all the appeals of the assessee and the Revenue are allowed for statistical purpose

ITA 3417/DEL/2017[2007-08]Status: DisposedITAT Delhi25 Jul 2019AY 2007-08

Bench: Shri Pramod Kumar & Shri K. Narasimha Chary

For Appellant: S/Sh Kamal Sawhney &For Respondent: Shri Rakesh Kumar, Sr. DR
Section 143(3)Section 144CSection 92C

…ng the capital asset. It could further be found from the record that no fixed amount expenses are incurred. 26. We, therefore, while respectfully following the decision of the Hon’ble Delhi High Court in the case of CIT vs. Asahi India Safety Glass Ltd (2011) 246 ITR 329 (Delhi) and the guidelines laid down in the case of CIT vs. JK synthetics 309 ITR 371 hold that the Software and Electronic Data Processing (“EDP”) charges incurred by the assessee are Revenue in nature and the assessee is entitled to claim the same as allowable deduction. We, therefore, delete the addition made on this account. 27. In respect o…

Swaro vs. Ki India Pvt. Ltd., New Delhi

In the result, all the appeals of the assessee and the Revenue are allowed for statistical purpose

ITA 2578/DEL/2017[2008-09]Status: DisposedITAT Delhi25 Jul 2019AY 2008-09

Bench: Shri Pramod Kumar & Shri K. Narasimha Chary

For Appellant: S/Sh Kamal Sawhney &For Respondent: Shri Rakesh Kumar, Sr. DR
Section 143(3)Section 144CSection 92C

…ng the capital asset. It could further be found from the record that no fixed amount expenses are incurred. 26. We, therefore, while respectfully following the decision of the Hon’ble Delhi High Court in the case of CIT vs. Asahi India Safety Glass Ltd (2011) 246 ITR 329 (Delhi) and the guidelines laid down in the case of CIT vs. JK synthetics 309 ITR 371 hold that the Software and Electronic Data Processing (“EDP”) charges incurred by the assessee are Revenue in nature and the assessee is entitled to claim the same as allowable deduction. We, therefore, delete the addition made on this account. 27. In respect o…

Swaro vs. Ki India Pvt. Ltd., New Delhi

In the result, all the appeals of the assessee and the Revenue are allowed for statistical purpose

ITA 2577/DEL/2017[2007-08]Status: DisposedITAT Delhi25 Jul 2019AY 2007-08

Bench: Shri Pramod Kumar & Shri K. Narasimha Chary

For Appellant: S/Sh Kamal Sawhney &For Respondent: Shri Rakesh Kumar, Sr. DR
Section 143(3)Section 144CSection 92C

…ng the capital asset. It could further be found from the record that no fixed amount expenses are incurred. 26. We, therefore, while respectfully following the decision of the Hon’ble Delhi High Court in the case of CIT vs. Asahi India Safety Glass Ltd (2011) 246 ITR 329 (Delhi) and the guidelines laid down in the case of CIT vs. JK synthetics 309 ITR 371 hold that the Software and Electronic Data Processing (“EDP”) charges incurred by the assessee are Revenue in nature and the assessee is entitled to claim the same as allowable deduction. We, therefore, delete the addition made on this account. 27. In respect o…

Swaro vs. Ki India Pvt. Ltd., New Delhi

In the result, all the appeals of the assessee and the Revenue are allowed for statistical purpose

ITA 964/DEL/2016[2011-12]Status: DisposedITAT Delhi25 Jul 2019AY 2011-12

Bench: Shri Pramod Kumar & Shri K. Narasimha Chary

For Appellant: S/Sh Kamal Sawhney &For Respondent: Shri Rakesh Kumar, Sr. DR
Section 143(3)Section 144CSection 92C

…ng the capital asset. It could further be found from the record that no fixed amount expenses are incurred. 26. We, therefore, while respectfully following the decision of the Hon’ble Delhi High Court in the case of CIT vs. Asahi India Safety Glass Ltd (2011) 246 ITR 329 (Delhi) and the guidelines laid down in the case of CIT vs. JK synthetics 309 ITR 371 hold that the Software and Electronic Data Processing (“EDP”) charges incurred by the assessee are Revenue in nature and the assessee is entitled to claim the same as allowable deduction. We, therefore, delete the addition made on this account. 27. In respect o…

Swaro vs. Ki India Pvt. Ltd., New Delhi

In the result, all the appeals of the assessee and the Revenue are allowed for statistical purpose

ITA 2579/DEL/2017[2009-10]Status: DisposedITAT Delhi25 Jul 2019AY 2009-10

Bench: Shri Pramod Kumar & Shri K. Narasimha Chary

For Appellant: S/Sh Kamal Sawhney &For Respondent: Shri Rakesh Kumar, Sr. DR
Section 143(3)Section 144CSection 92C

…ng the capital asset. It could further be found from the record that no fixed amount expenses are incurred. 26. We, therefore, while respectfully following the decision of the Hon’ble Delhi High Court in the case of CIT vs. Asahi India Safety Glass Ltd (2011) 246 ITR 329 (Delhi) and the guidelines laid down in the case of CIT vs. JK synthetics 309 ITR 371 hold that the Software and Electronic Data Processing (“EDP”) charges incurred by the assessee are Revenue in nature and the assessee is entitled to claim the same as allowable deduction. We, therefore, delete the addition made on this account. 27. In respect o…

ACIT, New Delhi vs. M/S. Swarovski India Pvt. Ltd., Gurgaon

In the result, all the appeals of the assessee and the Revenue are allowed for statistical purpose

ITA 1055/DEL/2016[2011-12]Status: DisposedITAT Delhi25 Jul 2019AY 2011-12

Bench: Shri Pramod Kumar & Shri K. Narasimha Chary

For Appellant: S/Sh Kamal Sawhney &For Respondent: Shri Rakesh Kumar, Sr. DR
Section 143(3)Section 144CSection 92C

…ng the capital asset. It could further be found from the record that no fixed amount expenses are incurred. 26. We, therefore, while respectfully following the decision of the Hon’ble Delhi High Court in the case of CIT vs. Asahi India Safety Glass Ltd (2011) 246 ITR 329 (Delhi) and the guidelines laid down in the case of CIT vs. JK synthetics 309 ITR 371 hold that the Software and Electronic Data Processing (“EDP”) charges incurred by the assessee are Revenue in nature and the assessee is entitled to claim the same as allowable deduction. We, therefore, delete the addition made on this account. 27. In respect o…