CIT v. Citi Financial Consumer Finance Ltd.

335 ITR 29High Court2011#1456 most cited

What is CIT v. Citi Financial Consumer Finance Ltd. authority for?

Customer acquisition costs and advertisement expenditures are treated as revenue expenditures, not deferred expenditures, as there is no general concept of deferred expenditure for such items under Income Tax Law.

78

judgments rely on this decision, according to BharatTax’s citation analysis of 368,382 Indian tax judgments — from 2012 to 2025.

Also referred to as

CIT v. Citi Financial Consumer Finance Ltd. · 335 ITR 29 · revenue expenditure · deferred expenditure · customer acquisition cost · advertisement expenditure · section 36(1) · deductibility of expenses · capital expenditure

Sections most often in play

Section 143(3)Section 143(1)Section 144C(1)Section 144C(5)Section 194JSection 2(47)Section 234BSection 260A
Read the full judgment

Issues it is cited on

section 80ib(2)section 11bsection 80ib(4)section 36(l)(iii)section 36(l)initial assessment yearsection 43(1)sanctioning authoritysection 80hhcenduring benefitsection 80ibsection 80i

Judgments citing CIT v. Citi Financial Consumer Finance Ltd.

Rosebys Interiors India Ltd., Ahmedabad vs. The Asstt. Commissioner of Income Tax, Circel-5, Ahmedabad

In the result, this Ground of appeal of the Department is dismissed

ITA 204/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad04 Nov 2022AY 2010-11
For Appellant: Shri Mukund Bakshi, A.RFor Respondent: Shri Sudhendu Das, CIT-D.R
Section 234ASection 271Section 37

…ture would be disallowable on an application of this test. Similarly the Hon'ble Delhi High Court in CIT vs Casio India Ltd. 335 ITR 196 referred to a bunch of appeals with the lead case being ITA 1820/2010 entitled CIT vs. City Finance Consumers Finance Ltd. 335 ITR 29 Delhi had held that expenditure on advertising and sales promotion is to be treated as business expenditure u/s.37 of the Act. The High Court therein considering the appeal of the Revenue in regard to the claim of the assessee before the A.O. pertaining to an expenditure of Rs.4.18 lakhs for advertising and sales promotion wherein the A.O. had rel…

The DCIT, Circle-3(1)(1), Ahmedabad vs. M/S. Rosebys Interiors India Ltd., Ahmedabad

In the result, this Ground of appeal of the Department is dismissed

ITA 153/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad04 Nov 2022AY 2010-11
For Appellant: Shri Mukund Bakshi, A.RFor Respondent: Shri Sudhendu Das, CIT-D.R
Section 234ASection 271Section 37

…ture would be disallowable on an application of this test. Similarly the Hon'ble Delhi High Court in CIT vs Casio India Ltd. 335 ITR 196 referred to a bunch of appeals with the lead case being ITA 1820/2010 entitled CIT vs. City Finance Consumers Finance Ltd. 335 ITR 29 Delhi had held that expenditure on advertising and sales promotion is to be treated as business expenditure u/s.37 of the Act. The High Court therein considering the appeal of the Revenue in regard to the claim of the assessee before the A.O. pertaining to an expenditure of Rs.4.18 lakhs for advertising and sales promotion wherein the A.O. had rel…

The ACIT, Circle-5, Ahmedabad vs. M/S. Rosebys Interiors India Ltd., Ahmedabad

In the result, appeal of the Department is dismissed

ITA 1047/AHD/2015[2009-10]Status: DisposedITAT Ahmedabad04 Nov 2022AY 2009-10
For Appellant: Shri Mukund Bakshi, A.RFor Respondent: Shri Sudhendu Das, CIT-D.R
Section 271(1)(c)Section 37

…ture would be disallowable on an application of this test. Similarly the Hon'ble Delhi High Court in CIT vs Casio India Ltd. 335 ITR 196 referred to a bunch of appeals with the lead case being ITA 1820/2010 entitled CIT vs. City Finance Consumers Finance Ltd. 335 ITR 29 Delhi had held that expenditure on advertising and sales promotion is to be treated as business expenditure u/s.37 of the Act. The High Court therein considering the appeal of the Revenue in regard to the claim of the assessee before the A.Q. pertaining to an expenditure of Rs.4.18 lakhs for advertising and sales promotion wherein the A.O. had rel…

DCIT, New Delhi vs. M/S. Globus Spirits Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 1522/DEL/2015[2011-12]Status: DisposedITAT Delhi18 Oct 2022AY 2011-12

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia

For Appellant: Shri Parveen Kumar, CAFor Respondent: Shri Gurpreet Shah Singh, Sr. DR
Section 139(1)Section 143(3)

…he brand development expenses were incurred in the course of existing business of manufacturing and sale of liquor. He placed reliance on the following decisions (i) Empire Jute Company Vs. CIT 124 ITR 1 (SC); (ii) CIT Vs. Siti Financial Consumer Fin. Ltd., 335 ITR 29 (Del.); I.T.A. No.2275/Del/2015 & 1522/Del/2014 5 (iii) CIT Vs. Usha Iron & Ferro Metal Corporation Ltd., 296 ITR 140 (Del) (iv) CIT Vs. Salora International Ltd., 308 ITR 199 (Del); (v) CIT Vs. Liberty Group Marketing Division 315 ITR 125 (P & H); (vi) Sony India Pvt. Ltd. Vs. DCIT, 315 ITR 150 (AT) (Del.) (VII) CIT Vs. Core Health Care Lt…

DCIT, New Delhi vs. Globus Spirits Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 2275/DEL/2014[2009-10]Status: DisposedITAT Delhi18 Oct 2022AY 2009-10

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia

For Appellant: Shri Parveen Kumar, CAFor Respondent: Shri Gurpreet Shah Singh, Sr. DR
Section 139(1)Section 143(3)

…he brand development expenses were incurred in the course of existing business of manufacturing and sale of liquor. He placed reliance on the following decisions (i) Empire Jute Company Vs. CIT 124 ITR 1 (SC); (ii) CIT Vs. Siti Financial Consumer Fin. Ltd., 335 ITR 29 (Del.); I.T.A. No.2275/Del/2015 & 1522/Del/2014 5 (iii) CIT Vs. Usha Iron & Ferro Metal Corporation Ltd., 296 ITR 140 (Del) (iv) CIT Vs. Salora International Ltd., 308 ITR 199 (Del); (v) CIT Vs. Liberty Group Marketing Division 315 ITR 125 (P & H); (vi) Sony India Pvt. Ltd. Vs. DCIT, 315 ITR 150 (AT) (Del.) (VII) CIT Vs. Core Health Care Lt…

DCIT, Circle-16(1), New Delhi vs. Magic Bricks Reality Services Ltd, Delhi

In the result, the appeal of the Revenue is dismissed

ITA 6295/DEL/2018[2015-16]Status: DisposedITAT Delhi29 Aug 2022AY 2015-16

Bench: Shri G. S. Pannua N D Shri Challa Nagendra Prasad

For Appellant: Ms. Neha Gupta, C. AFor Respondent: Sr. D. R
Section 143(3)

…I.T.A. No. 6295/Del/2018 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “E” NEW DELHI ] BEFORE SHRI G. S. PANNU, PRESIDENT A N D SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आ.अ.सं./ I.T.A No. 6295/Del/2018 िनधा"रणवष"/Assessment Year: 2015-16 DCIT Magic Bricks Reality बनाम Circle : 16 (1), Services Limited, Vs. New Delhi. 10, Darya Ganj, New Delhi – 110 002. PAN : AAICM8228P अपीलाथ" / Appellant ""यथ" / Respondent Shri Mukesh Gupta, C. A.; & िनधा"रतीक"ओरसे / Assessee by : Ms. Neha Gupta, C. A.; Ms. Garima Sharma, राज"वक"ओरसे / Department by : Sr. D. R.; सुनवाईक"तारीख/ Date of hearing : 07/06/2022 उ"ोषणाक"…

Addl. CIT, New Delhi vs. M/S. Jasper Infotech Pvt. Ltd., New Delhi

ITA 2605/DEL/2017[2012-13]Status: DisposedITAT Delhi10 Nov 2021AY 2012-13

Bench: Ms Suchitra Kamble & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: N o n eFor Respondent: Ms. Sarita Singh [CIT] – D. R
Section 143(3)

…s promotion expenditure should normally be treated as revenue expenditure unless there are special circumstances to hold that said expenditure was capital in nature. The gist of these decisions are discussed as under: (i) Citi Financial Consumer Finance Ltd. (335 ITR 29) (in this case SLP filed by the department also stands dismissed) "14. Applying the aforesaid principle to the facts of this case, it clearly emerges that the expenditure on publicity and advertisement is to be treated as revenue in nature allowable fully in the year in which it was incurred. Concededly, there is no advantage which has accrued to…

Asst.C.I.T., Bangalore vs. M/S Wipro Ltd., Bangalore

ITA 609/BANG/2016[2011-12]Status: DisposedITAT Bangalore05 Oct 2020AY 2011-12

Bench: Shri B.R. Baskaran, Accountantmember & Shri Pavan Kumar Gadaleit(Tp)A No.99/Bang/2014 Assessmentyear:2009-10

Section 143(3)

…penditure should be treated as revenue in nature because advertisements do not have long lasting effect. The Ld. A.R. also placed reliance on another decision rendered by Hon’ble Delhi High Court in the case of CIT Vs. Citi Financial Consumer Fin. Ltd. (2011) 335 ITR 29, wherein also identical view has been expressed. 30.4 We find merit in the contentions of the assessee, since the decision rendered by Hon’ble Delhi High Court supports the contentions of the assessee. For the sake of convenience, we extract below the observations made by Hon’ble Delhi High Court in the two cases referred by Ld. A.R. In the case…

DCIT, Bangalore vs. M/S Wipro Ltd., Bangalore

ITA 467/BANG/2015[2010-11]Status: DisposedITAT Bangalore05 Oct 2020AY 2010-11

Bench: Shri B.R. Baskaran, Accountantmember & Shri Pavan Kumar Gadaleit(Tp)A No.99/Bang/2014 Assessmentyear:2009-10

Section 143(3)

…penditure should be treated as revenue in nature because advertisements do not have long lasting effect. The Ld. A.R. also placed reliance on another decision rendered by Hon’ble Delhi High Court in the case of CIT Vs. Citi Financial Consumer Fin. Ltd. (2011) 335 ITR 29, wherein also identical view has been expressed. 30.4 We find merit in the contentions of the assessee, since the decision rendered by Hon’ble Delhi High Court supports the contentions of the assessee. For the sake of convenience, we extract below the observations made by Hon’ble Delhi High Court in the two cases referred by Ld. A.R. In the case…

ACIT (Ltu), New Delhi vs. M/S Havells India Ltd., New Delhi

In the result, appeal of the assessee is partly allowed

ITA 466/DEL/2011[2007-08]Status: DisposedITAT Delhi25 Aug 2020AY 2007-08

Bench: Shri Amit Shukla & Shri Prashant Maharishihavells India Ltd, Vs. Dcit, 1/7 Ram Kishore Road, Circle-12(1), Civil Lines, New Delhi Cr Building Ip Estate, Pan: Aaach0351E New Delhi (Appellant) (Respondent) Havells India Ltd, Vs. Dcit, 1/7 Ram Kishore Road, Ltu, Nbcc Plaza, Civil Lines, New Delhi Pusp Vihar, Sector-4, Saket, Pan: Aaach0351E New Delhi (Appellant) (Respondent) Acit (Ltu), Vs. Havells India Ltd, Nbcc Plaza, Pusp Vihar, Sector- 1/7 Ram Kishore Road, 4, Saket, New Delhi Civil Lines, New Delhi Pan: Aaach0351E (Appellant) (Respondent)

For Appellant: Shri Rohit Jain, AdvFor Respondent: Shri Saras Kumar, Sr. DR
Section 143(3)Section 144ASection 14ASection 80H

…CIT v. Jai Parabolic Springs Ltd.: 306 ITR 42 (Delhi HC), v. CIT v. Salora International: 308 ITR 199/ 177 Taxman 456 (Del. HC) vi. CIT v. Pepsico India Holdings (P) Ltd.: ITA No.319,1185,1448,1822 & 2091 of 2010 vii. CIT v. Citi Financial Consumer Fin. Ltd: 335 ITR 29 (Delhi) viii. CIT v. Casio India Ltd.: 335 ITR 196 (Del.) ix. CIT v. Geoffrey Manners and Co. Ltd.: 315 ITR 134(Bom) x. CIT v. Liberty Group Marketing Division: 315 ITR 125 (P&H) xi. CIT v. Rakhra Technologies (P)Ltd.: 243 CTR 505(P&H) xii. DCIT v. Core Healthcare Limited: 308 ITR 263 (Gujarat HC) xiii. CIT v. Brilliant Tutorials (P) Limited: 292…

M/S Havells India Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal of the assessee is partly allowed

ITA 6073/DEL/2010[2007-08]Status: DisposedITAT Delhi25 Aug 2020AY 2007-08

Bench: Shri Amit Shukla & Shri Prashant Maharishihavells India Ltd, Vs. Dcit, 1/7 Ram Kishore Road, Circle-12(1), Civil Lines, New Delhi Cr Building Ip Estate, Pan: Aaach0351E New Delhi (Appellant) (Respondent) Havells India Ltd, Vs. Dcit, 1/7 Ram Kishore Road, Ltu, Nbcc Plaza, Civil Lines, New Delhi Pusp Vihar, Sector-4, Saket, Pan: Aaach0351E New Delhi (Appellant) (Respondent) Acit (Ltu), Vs. Havells India Ltd, Nbcc Plaza, Pusp Vihar, Sector- 1/7 Ram Kishore Road, 4, Saket, New Delhi Civil Lines, New Delhi Pan: Aaach0351E (Appellant) (Respondent)

For Appellant: Shri Rohit Jain, AdvFor Respondent: Shri Saras Kumar, Sr. DR
Section 143(3)Section 144ASection 14ASection 80H

…CIT v. Jai Parabolic Springs Ltd.: 306 ITR 42 (Delhi HC), v. CIT v. Salora International: 308 ITR 199/ 177 Taxman 456 (Del. HC) vi. CIT v. Pepsico India Holdings (P) Ltd.: ITA No.319,1185,1448,1822 & 2091 of 2010 vii. CIT v. Citi Financial Consumer Fin. Ltd: 335 ITR 29 (Delhi) viii. CIT v. Casio India Ltd.: 335 ITR 196 (Del.) ix. CIT v. Geoffrey Manners and Co. Ltd.: 315 ITR 134(Bom) x. CIT v. Liberty Group Marketing Division: 315 ITR 125 (P&H) xi. CIT v. Rakhra Technologies (P)Ltd.: 243 CTR 505(P&H) xii. DCIT v. Core Healthcare Limited: 308 ITR 263 (Gujarat HC) xiii. CIT v. Brilliant Tutorials (P) Limited: 292…

M/S Havells India Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal of the assessee is partly allowed

ITA 6072/DEL/2010[2004-05]Status: DisposedITAT Delhi25 Aug 2020AY 2004-05

Bench: Shri Amit Shukla & Shri Prashant Maharishihavells India Ltd, Vs. Dcit, 1/7 Ram Kishore Road, Circle-12(1), Civil Lines, New Delhi Cr Building Ip Estate, Pan: Aaach0351E New Delhi (Appellant) (Respondent) Havells India Ltd, Vs. Dcit, 1/7 Ram Kishore Road, Ltu, Nbcc Plaza, Civil Lines, New Delhi Pusp Vihar, Sector-4, Saket, Pan: Aaach0351E New Delhi (Appellant) (Respondent) Acit (Ltu), Vs. Havells India Ltd, Nbcc Plaza, Pusp Vihar, Sector- 1/7 Ram Kishore Road, 4, Saket, New Delhi Civil Lines, New Delhi Pan: Aaach0351E (Appellant) (Respondent)

For Appellant: Shri Rohit Jain, AdvFor Respondent: Shri Saras Kumar, Sr. DR
Section 143(3)Section 144ASection 14ASection 80H

…CIT v. Jai Parabolic Springs Ltd.: 306 ITR 42 (Delhi HC), v. CIT v. Salora International: 308 ITR 199/ 177 Taxman 456 (Del. HC) vi. CIT v. Pepsico India Holdings (P) Ltd.: ITA No.319,1185,1448,1822 & 2091 of 2010 vii. CIT v. Citi Financial Consumer Fin. Ltd: 335 ITR 29 (Delhi) viii. CIT v. Casio India Ltd.: 335 ITR 196 (Del.) ix. CIT v. Geoffrey Manners and Co. Ltd.: 315 ITR 134(Bom) x. CIT v. Liberty Group Marketing Division: 315 ITR 125 (P&H) xi. CIT v. Rakhra Technologies (P)Ltd.: 243 CTR 505(P&H) xii. DCIT v. Core Healthcare Limited: 308 ITR 263 (Gujarat HC) xiii. CIT v. Brilliant Tutorials (P) Limited: 292…

Mazars, Mumbai vs. Income Tax Officer Ward 17(2)(3), Mumbai

In the result, the appeal is allowed

ITA 2505/MUM/2018[2013-14]Status: DisposedITAT Mumbai30 Sept 2019AY 2013-14

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2013-14 Mazars Income Tax Officer Ward 17(2)(3), Esplanade House, Aayakarbhavan, M.K. Road, Vs. 2Nd Floor, 29 Mumbai-400020. Hazarimalsomani Marg, Fort, Mumbai-400001 Pan No. Aatfm2606D Appellant Respondent

For Appellant: Mr. M.M. Golvala&For Respondent: Smt. Jothilakshmi Nayak, DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2013-14 Mazars Income Tax Officer Ward 17(2)(3), Esplanade House, AayakarBhavan, M.K. Road, Vs. 2nd floor, 29 Mumbai-400020. HazarimalSomani Marg, Fort, Mumbai-400001 PAN No. AATFM2606D Appellant Respondent Assessee by : Mr. M.M. Golvala& Ms. Heta Shah, ARs Revenue by : Smt. Jothilakshmi Nayak, DR Date of Hearing : 26/09/2019 Date of pronouncement : 30/09/2019 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. The relevant assessm…

Vatika Ltd., New Delhi vs. DCIT, New Delhi

ITA 1512/DEL/2014[2008-09]Status: DisposedITAT Delhi14 Aug 2019AY 2008-09

Bench: Smt Beena A Pillai & Shri Prashant Maharishi

For Appellant: Shri C.S. Aggarwal, Sr. AdvFor Respondent: Smt Naina Soin Kapil, Sr. DR
Section 195Section 250Section 251(1)(a)Section 251(2)Section 271Section 40a

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SMT BEENA A PILLAI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 6476/Del/2013 & 1512/Del/2014 (Assessment Year: 2008-09) Vatika Ltd, Vs. DCIT, 621-A, Devika Towers, 6, Central Circle-20, Nehru Place, New Delhi New Delhi PAN: AABCV5647G (Appellant) (Respondent) Assessee by : Shri C.S. Aggarwal, Sr. Adv Shri Ravi Pratap Mall, Adv Revenue by: Smt Naina Soin Kapil, Sr. DR Date of Hearing 15/05/2019 Date of pronouncement 14/08/2019 O R D E R PER PRASHANT MAHARISHI, A. M. 1. These are the two appeals filed by the same assessee…

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

…through the record in the light of the above submissions, and found that in ITA No.5621 and 5494/Del/2014 for the Assessment Year 2004-05 while following the decision of the Hon’ble Delhi High Court in the case of CIT vs Citi Financial Consumer Fin Ltd (2011) 335 ITR 29 (Delhi), it was held that the entire expenditure on publicity and advertisement is allowable fully in the year in which it is incurred and a similar view is adopted for the Assessment Year 2002-03, 2004-05 in ITA No. 5622 and 5497/Del/2014. The same view is taken by the Tribunal in ITA 4080/Del/2013 and 1287/Del/2015 for the Assessment Years 2006-…

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

…through the record in the light of the above submissions, and found that in ITA No.5621 and 5494/Del/2014 for the Assessment Year 2004-05 while following the decision of the Hon’ble Delhi High Court in the case of CIT vs Citi Financial Consumer Fin Ltd (2011) 335 ITR 29 (Delhi), it was held that the entire expenditure on publicity and advertisement is allowable fully in the year in which it is incurred and a similar view is adopted for the Assessment Year 2002-03, 2004-05 in ITA No. 5622 and 5497/Del/2014. The same view is taken by the Tribunal in ITA 4080/Del/2013 and 1287/Del/2015 for the Assessment Years 2006-…

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

…through the record in the light of the above submissions, and found that in ITA No.5621 and 5494/Del/2014 for the Assessment Year 2004-05 while following the decision of the Hon’ble Delhi High Court in the case of CIT vs Citi Financial Consumer Fin Ltd (2011) 335 ITR 29 (Delhi), it was held that the entire expenditure on publicity and advertisement is allowable fully in the year in which it is incurred and a similar view is adopted for the Assessment Year 2002-03, 2004-05 in ITA No. 5622 and 5497/Del/2014. The same view is taken by the Tribunal in ITA 4080/Del/2013 and 1287/Del/2015 for the Assessment Years 2006-…

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

…through the record in the light of the above submissions, and found that in ITA No.5621 and 5494/Del/2014 for the Assessment Year 2004-05 while following the decision of the Hon’ble Delhi High Court in the case of CIT vs Citi Financial Consumer Fin Ltd (2011) 335 ITR 29 (Delhi), it was held that the entire expenditure on publicity and advertisement is allowable fully in the year in which it is incurred and a similar view is adopted for the Assessment Year 2002-03, 2004-05 in ITA No. 5622 and 5497/Del/2014. The same view is taken by the Tribunal in ITA 4080/Del/2013 and 1287/Del/2015 for the Assessment Years 2006-…

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

…through the record in the light of the above submissions, and found that in ITA No.5621 and 5494/Del/2014 for the Assessment Year 2004-05 while following the decision of the Hon’ble Delhi High Court in the case of CIT vs Citi Financial Consumer Fin Ltd (2011) 335 ITR 29 (Delhi), it was held that the entire expenditure on publicity and advertisement is allowable fully in the year in which it is incurred and a similar view is adopted for the Assessment Year 2002-03, 2004-05 in ITA No. 5622 and 5497/Del/2014. The same view is taken by the Tribunal in ITA 4080/Del/2013 and 1287/Del/2015 for the Assessment Years 2006-…

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

…through the record in the light of the above submissions, and found that in ITA No.5621 and 5494/Del/2014 for the Assessment Year 2004-05 while following the decision of the Hon’ble Delhi High Court in the case of CIT vs Citi Financial Consumer Fin Ltd (2011) 335 ITR 29 (Delhi), it was held that the entire expenditure on publicity and advertisement is allowable fully in the year in which it is incurred and a similar view is adopted for the Assessment Year 2002-03, 2004-05 in ITA No. 5622 and 5497/Del/2014. The same view is taken by the Tribunal in ITA 4080/Del/2013 and 1287/Del/2015 for the Assessment Years 2006-…