CIT v. Coats Viyella India Ltd.
253 ITR 667High Court2002#5105 most cited
What is CIT v. Coats Viyella India Ltd. authority for?
Expenditure incurred by an assessee for facilitating workmen's access to a bridge, where the assessee does not gain ownership or an addition to asset value, is considered revenue expenditure allowable as a business deduction. This is because the expenditure is wholly and exclusively for the assessee's business operations.
23
judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2023.
Also referred to as
CIT v. Coats Viyella India Ltd. · section 37(1) · revenue expenditure · business deduction · workmen access · bridge contribution · allowable expenses
Also reported as
124 Taxmann 797
