CIT v. Monnet Industries Ltd.

332 ITR 627High Court2011#5376 most cited

What is CIT v. Monnet Industries Ltd. authority for?

Expenditure incurred for expansion of an ongoing business is often treated as revenue expenditure, and the functional test should be applied to determine the nature of expenditure, rather than solely classifying it as capital expenditure.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2012 to 2021.

Also referred to as

CIT v. Monnet Industries · software expenditure · revenue expenditure · capital expenditure · functional test · business expansion · ITAT · AO

Also reported as

221 CTR 266

Sections most often in play

Section 143(3)Section 144C(13)Section 80A(6)Section 80IASection 80IA(8)

Issues it is cited on

section 35absection 35abbsection 35asection 35commercial expediencyrevenue expenditurecapital expendituresection 139companyindiasection 143business

Judgments citing CIT v. Monnet Industries Ltd.

Commissioner of Income Tax vs. Havells India Ltd

In the result the appeals filed by the revenue are disposed of with no

ITA/55/2012HC Delhi21 May 2012
Section 195Section 201Section 260ASection 40Section 9(1)(vii)

…ITA 55/2012 & 57/2012 Page 1 of 22 * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: 7th May, 2012 % Date of Decision: 21st May, 2012 + ITA No.55/2012 + ITA No.57/2012 COMMISSIONER OF INCOME TAX .....Appellant Through: Mr. Sanjeev Sabharwal, Sr. Standing Counsel. Versus HAVELLS INDIA LTD. ....Respondents Through: Mr. Ajay Vohra, Ms. Kavita Jha & Mr. Somnath Shukla, Advocates. CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE R.V. EASWAR 1. Whether Reporters of local papers may be allowed to…

CIT vs. Havells India Ltd

In the result the appeals filed by the revenue are disposed of with no

ITA - 55 / 2012HC Delhi21 Apr 2012
Section 195Section 201Section 260ASection 40Section 9(1)(vii)

…ITA 55/2012 & 57/2012 Page 1 of 22 * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: 7th May, 2012 % Date of Decision: 21st May, 2012 + ITA No.55/2012 + ITA No.57/2012 COMMISSIONER OF INCOME TAX .....Appellant Through: Mr. Sanjeev Sabharwal, Sr. Standing Counsel. Versus HAVELLS INDIA LTD. ....Respondents Through: Mr. Ajay Vohra, Ms. Kavita Jha & Mr. Somnath Shukla, Advocates. CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE R.V. EASWAR 1. Whether Reporters of local papers may be allowed to…