CIT v. Bongaigon Refinery & Petro Chemicals P. Ltd.

222 ITR 208Reported decision#8309 most cited

What is CIT v. Bongaigon Refinery & Petro Chemicals P. Ltd. authority for?

Expenditure incurred on the construction of a railway track and siding is revenue expenditure, not capital expenditure, when facts are similar to those decided in this case.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2024.

Also referred to as

CIT v. Bongaigon Refinery & Petro Chemicals P. Ltd. · revenue expenditure · capital expenditure · construction of railway track · siding expenditure · section 37

Issues it is cited on

section 62section 80ia(8)section 43aspecified domestic transactionsection 21deduction u/s 80iasection 40a(2)disallowance of interest expenditurecup methodeligible businessenduring benefitintangible assets

Judgments citing CIT v. Bongaigon Refinery & Petro Chemicals P. Ltd.

The Ramco Cements Ltd., Rajapalayam vs. ACIT Corporate Circle 2, Madurai

The appeals of the revenue stand dismissed

ITA 2196/CHNY/2019[2014-15]Status: DisposedITAT Chennai03 Jul 2024AY 2014-15

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.957/Chny/2016 (िनधा;रण वष; / Assessment Year: 2010-11) & 2. आयकरअपील सं./ Ita No.958/Chny/2016 (िनधा;रण वष; / Assessment Year: 2012-13) & 3. आयकरअपील सं./ Ita No.2196/Chny/2019 (िनधा;रण वष; / Assessment Year: 2014-15) The Ramco Cements Limited Dcit बनाम (Formerly Known As Madras Cements Ltd) Corporate Circle -2, Ramamandiram, / Vs. Madurai. Rajapalayam-626 117. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcm-8375-L (अपीलाथ"/Appellant) : (" थ" / Respondent) & 4. आयकरअपील सं./ Ita No.1274/Chny/2016 (िनधा;रण वष; / Assessment Year: 2010-11) & 5. आयकरअपील सं./ Ita No.1363/Chny/2016 (िनधा;रण वष; / Assessment Year: 2012-13) & 6. आयकरअपील सं./ Ita No.1897/Chny/2017 (िनधा;रणवष; / Assessment Year: 2013-14) Dcit The Ramco Cements Limited बनाम/ Corporate Circle -2, (Formerly Known As Madras Cements Ltd) Ramamandiram, Vs. Madurai. Rajapalayam-626 117. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcm-8375-L (अपीलाथ"/Appellant) : (" थ" / Respondent)

For Appellant: Shri J.Prabhakar (CA) &For Respondent: Mrs. Jothi Lakshmi Nayak (CIT)-Ld.DR

…and 2011-12. The assessee also referred to the decision of Hon’ble Supreme Court in the case of L.H. Sugar factory and Oil Mills P. Ltd. (125 ITR 293) as well as the decision of Hon’ble Gouhati High Court in the case of Bongaigaon Ref. & Petrochemicals Ltd. (222 ITR 208) to support the claim. However, Ld. AO held that enduring benefit would accrue to the assessee and therefore, the expenditure was capital in nature. Further, this matter was restored by Tribunal in AY 2011-12 holding that the assessee was enjoying intangible asset. The assessee disclosed the same as an asset in the Balance Sheet. It was essential…

ACIT Corporate Circle 2, Madurai vs. The Ramco Cements Limited, Chennai

The appeals of the revenue stand dismissed

ITA 1897/CHNY/2017[2013-14]Status: DisposedITAT Chennai03 Jul 2024AY 2013-14

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.957/Chny/2016 (िनधा;रण वष; / Assessment Year: 2010-11) & 2. आयकरअपील सं./ Ita No.958/Chny/2016 (िनधा;रण वष; / Assessment Year: 2012-13) & 3. आयकरअपील सं./ Ita No.2196/Chny/2019 (िनधा;रण वष; / Assessment Year: 2014-15) The Ramco Cements Limited Dcit बनाम (Formerly Known As Madras Cements Ltd) Corporate Circle -2, Ramamandiram, / Vs. Madurai. Rajapalayam-626 117. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcm-8375-L (अपीलाथ"/Appellant) : (" थ" / Respondent) & 4. आयकरअपील सं./ Ita No.1274/Chny/2016 (िनधा;रण वष; / Assessment Year: 2010-11) & 5. आयकरअपील सं./ Ita No.1363/Chny/2016 (िनधा;रण वष; / Assessment Year: 2012-13) & 6. आयकरअपील सं./ Ita No.1897/Chny/2017 (िनधा;रणवष; / Assessment Year: 2013-14) Dcit The Ramco Cements Limited बनाम/ Corporate Circle -2, (Formerly Known As Madras Cements Ltd) Ramamandiram, Vs. Madurai. Rajapalayam-626 117. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcm-8375-L (अपीलाथ"/Appellant) : (" थ" / Respondent)

For Appellant: Shri J.Prabhakar (CA) &For Respondent: Mrs. Jothi Lakshmi Nayak (CIT)-Ld.DR

…and 2011-12. The assessee also referred to the decision of Hon’ble Supreme Court in the case of L.H. Sugar factory and Oil Mills P. Ltd. (125 ITR 293) as well as the decision of Hon’ble Gouhati High Court in the case of Bongaigaon Ref. & Petrochemicals Ltd. (222 ITR 208) to support the claim. However, Ld. AO held that enduring benefit would accrue to the assessee and therefore, the expenditure was capital in nature. Further, this matter was restored by Tribunal in AY 2011-12 holding that the assessee was enjoying intangible asset. The assessee disclosed the same as an asset in the Balance Sheet. It was essential…

The Ramco Cements Limited, Chennai vs. DCIT, Madurai

The appeals of the revenue stand dismissed

ITA 958/CHNY/2016[2012-2013]Status: DisposedITAT Chennai03 Jul 2024AY 2012-2013

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.957/Chny/2016 (िनधा;रण वष; / Assessment Year: 2010-11) & 2. आयकरअपील सं./ Ita No.958/Chny/2016 (िनधा;रण वष; / Assessment Year: 2012-13) & 3. आयकरअपील सं./ Ita No.2196/Chny/2019 (िनधा;रण वष; / Assessment Year: 2014-15) The Ramco Cements Limited Dcit बनाम (Formerly Known As Madras Cements Ltd) Corporate Circle -2, Ramamandiram, / Vs. Madurai. Rajapalayam-626 117. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcm-8375-L (अपीलाथ"/Appellant) : (" थ" / Respondent) & 4. आयकरअपील सं./ Ita No.1274/Chny/2016 (िनधा;रण वष; / Assessment Year: 2010-11) & 5. आयकरअपील सं./ Ita No.1363/Chny/2016 (िनधा;रण वष; / Assessment Year: 2012-13) & 6. आयकरअपील सं./ Ita No.1897/Chny/2017 (िनधा;रणवष; / Assessment Year: 2013-14) Dcit The Ramco Cements Limited बनाम/ Corporate Circle -2, (Formerly Known As Madras Cements Ltd) Ramamandiram, Vs. Madurai. Rajapalayam-626 117. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcm-8375-L (अपीलाथ"/Appellant) : (" थ" / Respondent)

For Appellant: Shri J.Prabhakar (CA) &For Respondent: Mrs. Jothi Lakshmi Nayak (CIT)-Ld.DR

…and 2011-12. The assessee also referred to the decision of Hon’ble Supreme Court in the case of L.H. Sugar factory and Oil Mills P. Ltd. (125 ITR 293) as well as the decision of Hon’ble Gouhati High Court in the case of Bongaigaon Ref. & Petrochemicals Ltd. (222 ITR 208) to support the claim. However, Ld. AO held that enduring benefit would accrue to the assessee and therefore, the expenditure was capital in nature. Further, this matter was restored by Tribunal in AY 2011-12 holding that the assessee was enjoying intangible asset. The assessee disclosed the same as an asset in the Balance Sheet. It was essential…

The Ramco Cements Limited, Chennai vs. DCIT, Madurai

The appeals of the revenue stand dismissed

ITA 957/CHNY/2016[2010-2011]Status: DisposedITAT Chennai03 Jul 2024AY 2010-2011

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.957/Chny/2016 (िनधा;रण वष; / Assessment Year: 2010-11) & 2. आयकरअपील सं./ Ita No.958/Chny/2016 (िनधा;रण वष; / Assessment Year: 2012-13) & 3. आयकरअपील सं./ Ita No.2196/Chny/2019 (िनधा;रण वष; / Assessment Year: 2014-15) The Ramco Cements Limited Dcit बनाम (Formerly Known As Madras Cements Ltd) Corporate Circle -2, Ramamandiram, / Vs. Madurai. Rajapalayam-626 117. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcm-8375-L (अपीलाथ"/Appellant) : (" थ" / Respondent) & 4. आयकरअपील सं./ Ita No.1274/Chny/2016 (िनधा;रण वष; / Assessment Year: 2010-11) & 5. आयकरअपील सं./ Ita No.1363/Chny/2016 (िनधा;रण वष; / Assessment Year: 2012-13) & 6. आयकरअपील सं./ Ita No.1897/Chny/2017 (िनधा;रणवष; / Assessment Year: 2013-14) Dcit The Ramco Cements Limited बनाम/ Corporate Circle -2, (Formerly Known As Madras Cements Ltd) Ramamandiram, Vs. Madurai. Rajapalayam-626 117. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcm-8375-L (अपीलाथ"/Appellant) : (" थ" / Respondent)

For Appellant: Shri J.Prabhakar (CA) &For Respondent: Mrs. Jothi Lakshmi Nayak (CIT)-Ld.DR

…and 2011-12. The assessee also referred to the decision of Hon’ble Supreme Court in the case of L.H. Sugar factory and Oil Mills P. Ltd. (125 ITR 293) as well as the decision of Hon’ble Gouhati High Court in the case of Bongaigaon Ref. & Petrochemicals Ltd. (222 ITR 208) to support the claim. However, Ld. AO held that enduring benefit would accrue to the assessee and therefore, the expenditure was capital in nature. Further, this matter was restored by Tribunal in AY 2011-12 holding that the assessee was enjoying intangible asset. The assessee disclosed the same as an asset in the Balance Sheet. It was essential…

DCIT, Madurai vs. The Ramco Cements Limited, Rajapalayam

The appeals of the revenue stand dismissed

ITA 1363/CHNY/2016[2012-13]Status: DisposedITAT Chennai03 Jul 2024AY 2012-13

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.957/Chny/2016 (िनधा;रण वष; / Assessment Year: 2010-11) & 2. आयकरअपील सं./ Ita No.958/Chny/2016 (िनधा;रण वष; / Assessment Year: 2012-13) & 3. आयकरअपील सं./ Ita No.2196/Chny/2019 (िनधा;रण वष; / Assessment Year: 2014-15) The Ramco Cements Limited Dcit बनाम (Formerly Known As Madras Cements Ltd) Corporate Circle -2, Ramamandiram, / Vs. Madurai. Rajapalayam-626 117. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcm-8375-L (अपीलाथ"/Appellant) : (" थ" / Respondent) & 4. आयकरअपील सं./ Ita No.1274/Chny/2016 (िनधा;रण वष; / Assessment Year: 2010-11) & 5. आयकरअपील सं./ Ita No.1363/Chny/2016 (िनधा;रण वष; / Assessment Year: 2012-13) & 6. आयकरअपील सं./ Ita No.1897/Chny/2017 (िनधा;रणवष; / Assessment Year: 2013-14) Dcit The Ramco Cements Limited बनाम/ Corporate Circle -2, (Formerly Known As Madras Cements Ltd) Ramamandiram, Vs. Madurai. Rajapalayam-626 117. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcm-8375-L (अपीलाथ"/Appellant) : (" थ" / Respondent)

For Appellant: Shri J.Prabhakar (CA) &For Respondent: Mrs. Jothi Lakshmi Nayak (CIT)-Ld.DR

…and 2011-12. The assessee also referred to the decision of Hon’ble Supreme Court in the case of L.H. Sugar factory and Oil Mills P. Ltd. (125 ITR 293) as well as the decision of Hon’ble Gouhati High Court in the case of Bongaigaon Ref. & Petrochemicals Ltd. (222 ITR 208) to support the claim. However, Ld. AO held that enduring benefit would accrue to the assessee and therefore, the expenditure was capital in nature. Further, this matter was restored by Tribunal in AY 2011-12 holding that the assessee was enjoying intangible asset. The assessee disclosed the same as an asset in the Balance Sheet. It was essential…

DCIT, Madurai vs. The Ramco Cements Ltd., Rajapalayam

The appeals of the revenue stand dismissed

ITA 1274/CHNY/2016[2010-11]Status: DisposedITAT Chennai03 Jul 2024AY 2010-11

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.957/Chny/2016 (िनधा;रण वष; / Assessment Year: 2010-11) & 2. आयकरअपील सं./ Ita No.958/Chny/2016 (िनधा;रण वष; / Assessment Year: 2012-13) & 3. आयकरअपील सं./ Ita No.2196/Chny/2019 (िनधा;रण वष; / Assessment Year: 2014-15) The Ramco Cements Limited Dcit बनाम (Formerly Known As Madras Cements Ltd) Corporate Circle -2, Ramamandiram, / Vs. Madurai. Rajapalayam-626 117. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcm-8375-L (अपीलाथ"/Appellant) : (" थ" / Respondent) & 4. आयकरअपील सं./ Ita No.1274/Chny/2016 (िनधा;रण वष; / Assessment Year: 2010-11) & 5. आयकरअपील सं./ Ita No.1363/Chny/2016 (िनधा;रण वष; / Assessment Year: 2012-13) & 6. आयकरअपील सं./ Ita No.1897/Chny/2017 (िनधा;रणवष; / Assessment Year: 2013-14) Dcit The Ramco Cements Limited बनाम/ Corporate Circle -2, (Formerly Known As Madras Cements Ltd) Ramamandiram, Vs. Madurai. Rajapalayam-626 117. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcm-8375-L (अपीलाथ"/Appellant) : (" थ" / Respondent)

For Appellant: Shri J.Prabhakar (CA) &For Respondent: Mrs. Jothi Lakshmi Nayak (CIT)-Ld.DR

…and 2011-12. The assessee also referred to the decision of Hon’ble Supreme Court in the case of L.H. Sugar factory and Oil Mills P. Ltd. (125 ITR 293) as well as the decision of Hon’ble Gouhati High Court in the case of Bongaigaon Ref. & Petrochemicals Ltd. (222 ITR 208) to support the claim. However, Ld. AO held that enduring benefit would accrue to the assessee and therefore, the expenditure was capital in nature. Further, this matter was restored by Tribunal in AY 2011-12 holding that the assessee was enjoying intangible asset. The assessee disclosed the same as an asset in the Balance Sheet. It was essential…

ACIT 1(1), Mumbai vs. Hindustan Petroleum Corporation Ltd, Mumbai

In the result the appeal of the revenue is dismissed

ITA 5537/MUM/2011[2007-08]Status: DisposedITAT Mumbai06 Mar 2020AY 2007-08

Bench: Shri Pramod Kumar (Vp) & Shri Ram Lal Negi (Jm) Assessment Year: 2007-08 Hindustan Petroleum Corporation The Addl. Commissioner Of Limited, Income Tax, 17, Jamshedji Tata Road, Range 1 (1), Mumbai - 400020 Vs. Mumbai Pan: Aaach1118B (Appellant) (Respondent) & Assessment Year: 2007-08 The Acit-1(1), M/S Hindustan Petroleum Room No. 579, Aayakar Bhavan, Corporation Limited, Mumbai – 20 17, Jamshedji Tata Road, Vs. Mumbai - 400020 Pan: Aaach1118B (Appellant) (Respondent)

For Appellant: Ms. Aarti Sathe (ARs)For Respondent: Shri B. Srinivas (CIT DR)
Section 143Section 37

…ibunal in AY 2003-04 in ITA No. 2736/Mum/2009 is extracted below: 14.We have considered the rival contentions of the parties and perused the material available on record. The Hon’ble Guwahati High Court in CIT vs. Bongaigon Refinery & Petro Chemicals P. Ltd. (222 ITR 208) while dealing with almost on similar grounds base on similar facts held that expenditure as incurred on construction of Railway Track and siding is revenue expenditure and not a Capital expenditure. Thus, respectfully following the decision of Hon’ble Gujarat High Court, this ground of appeal is allowed in favour of assessee. Therefore, consiste…

Hindustan Petroleum Corporaiton Ltd, Mumbai vs. Addl CIT RG 1(1), Mumbai

In the result the appeal of the revenue is dismissed

ITA 4946/MUM/2011[2007-08]Status: DisposedITAT Mumbai06 Mar 2020AY 2007-08

Bench: Shri Pramod Kumar (Vp) & Shri Ram Lal Negi (Jm) Assessment Year: 2007-08 Hindustan Petroleum Corporation The Addl. Commissioner Of Limited, Income Tax, 17, Jamshedji Tata Road, Range 1 (1), Mumbai - 400020 Vs. Mumbai Pan: Aaach1118B (Appellant) (Respondent) & Assessment Year: 2007-08 The Acit-1(1), M/S Hindustan Petroleum Room No. 579, Aayakar Bhavan, Corporation Limited, Mumbai – 20 17, Jamshedji Tata Road, Vs. Mumbai - 400020 Pan: Aaach1118B (Appellant) (Respondent)

For Appellant: Ms. Aarti Sathe (ARs)For Respondent: Shri B. Srinivas (CIT DR)
Section 143Section 37

…ibunal in AY 2003-04 in ITA No. 2736/Mum/2009 is extracted below: 14.We have considered the rival contentions of the parties and perused the material available on record. The Hon’ble Guwahati High Court in CIT vs. Bongaigon Refinery & Petro Chemicals P. Ltd. (222 ITR 208) while dealing with almost on similar grounds base on similar facts held that expenditure as incurred on construction of Railway Track and siding is revenue expenditure and not a Capital expenditure. Thus, respectfully following the decision of Hon’ble Gujarat High Court, this ground of appeal is allowed in favour of assessee. Therefore, consiste…

Hindustan Petroleum Corporation Ltd, Mumbai vs. Addl CIT RG 1(1), Mumbai

In the result we affirm the order of ld CIT(A) id affirmed and

ITA 5378/MUM/2010[2006-07]Status: DisposedITAT Mumbai09 Oct 2019AY 2006-07

Bench: Shri Shamim Yahya () & Shri Pawan Singh () Hindustan Petroleum The Addl.Cit, Range-1(1), Corporation Ltd., Mumbai 17, Jamashedji Tata Road, V/S Mumbai-400 020 Pan: Aaach1118B Appellant Respondent

Section 14ASection 37Section 37(1)

…nal in AY 2003-04 in ITA No. 2736/Mum/2009 is extracted below: 14. We have considered the rival contentions of the parties and perused the material available on record. The Hon’ble Guwahati High Court in CIT vs. Bongaigon Refinery & Petro Chemicals P. Ltd. (222 ITR 208) while dealing with almost on similar grounds base on similar facts held that expenditure as incurred on construction of Railway Track and siding is revenue expenditure and not a Capital expenditure. Thus, respectfully following the decision of Hon’ble Gujarat High Court, this ground of appeal is allowed in favour of assessee. Therefore, consist…

M/S. Tata Motors Ltd., Mumbai vs. Jt. CIT Spl. RG. - 2, Mumbai

Appeal of the AO is dismissed

ITA 7148/MUM/2004[1998-1999]Status: DisposedITAT Mumbai06 Jan 2017AY 1998-1999
For Appellant: Shri Dinesh VyasFor Respondent: Shri-Anand Mohan-CIT-DR
Section 254(1)Section 37

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई “ “ “ “ ई” ” ” ” खंडपीठ मुंबई खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“E”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"",लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं, , , , सी एवं सी सी. एन सी एन एन. "साद एन "साद "साद,, "याियक "साद "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Shri Rajendra,Accountant Member and C.N. Prasad,Judicial Member आयकर आयकर अपील अपील संसंसंसं/ ITA/6214/M/2003: िनधा"रण िनधा"रण वष" वष"/Assessment Year-1997-98 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष…

Tata Motors Ltd vs. DCIT RG - 2(1)

Appeal of the AO is dismissed

ITA 6214/MUM/2003[1997 - 98]Status: DisposedITAT Mumbai06 Jan 2017
For Appellant: Shri Dinesh VyasFor Respondent: Shri-Anand Mohan-CIT-DR
Section 254(1)Section 37

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई “ “ “ “ ई” ” ” ” खंडपीठ मुंबई खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“E”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"",लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं, , , , सी एवं सी सी. एन सी एन एन. "साद एन "साद "साद,, "याियक "साद "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Shri Rajendra,Accountant Member and C.N. Prasad,Judicial Member आयकर आयकर अपील अपील संसंसंसं/ ITA/6214/M/2003: िनधा"रण िनधा"रण वष" वष"/Assessment Year-1997-98 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष…

M/S. Hindustan Petroleum Corporation Ltd., Mumbai vs. Addl. CIT. RG. - 1(1), Mumbai

In the result, appeal of the Revenue is dismissed

ITA 2736/MUM/2007[2003-2004]Status: DisposedITAT Mumbai23 Nov 2016AY 2003-2004

Bench: Shri R.C. Sharma & Shri Pawan Singh

For Respondent: Shri Rahul Raman, (CIT-DR)
Section 14ASection 253Section 32(1)(ii)Section 35Section 35ASection 36(1)(iii)Section 37(1)Section 80MSection 86

…. DR for the Revenue relied upon the order of authorities below. 14. We have considered the rival contentions of the parties and perused the material available on record. The Hon’ble Guwahati High Court in CIT vs. Bongaigon Refinery & Petro Chemicals P. Ltd. (222 ITR 208) while dealing with almost on similar grounds base on similar facts held that expenditure as incurred on construction of Railway Track and siding is revenue expenditure and not a Capital expenditure. Thus, respectfully following the decision of Hon’ble Gujarat High Court, this ground of appeal is allowed in favour of assessee. 15. Ground No.7 rel…

ACIT, Circle-3, Kolkata vs. M/S Tata Metalics Ltd., Kolkata

In the result, all the four appeals of the Revenue are dismissed, while all the four appeals of the assessee are treated as partly allowed as indicated above

ITA 956/KOL/2012[2005-06]Status: DisposedITAT Kolkata04 Mar 2016AY 2005-06

Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

…sessee and the expenditure did not result in bringing into existence any capital asset for the Company. The ld. CIT(Appeals) also relied on the decision of the Hon’ble Gauhati High Court in the case of Bongaigaon Refinery & Petro Chemicals Limited reported in 222 ITR 208. 29. We have heard the arguments of both the sides and also perused the relevant material available on record. As agreed by the ld. representatives of both the sides, this issue involved in Grounds No. 7 & 8 of the Revenue’s appeal is squarely covered in favour of the assessee, inter alia, by the decision of the Hon’ble Gauhati High Court in the…

CIT v. Bongaigon Refinery & Petro Chemicals P. Ltd. (222 ITR 208) — Cited in 13 Judgments | BharatTax