CIT v. Ooty Dasaprakash

237 ITR 902High Court1999#4828 most cited

What is CIT v. Ooty Dasaprakash authority for?

Expenditure incurred on repairs, modernization, and replacement of existing building components, furniture, and fittings for a hotel business is considered revenue expenditure, not capital expenditure. The construction of a building on leasehold land can also be treated as revenue expenditure.

24

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2014 to 2025.

Also referred to as

CIT v. Ooty Dasaprakash · revenue expenditure · capital expenditure · repairs · modernization · hotel business · building · furniture · fittings · leasehold land

Judgments citing CIT v. Ooty Dasaprakash

ACIT 4(2), Mumbai vs. Networth Stock Broking Ltd, Mumbai

In the result, the appeal of assessee in ITA No

ITA 3228/MUM/2012[2007-08]Status: DisposedITAT Mumbai10 Mar 2017AY 2007-08

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

Section 143(3)Section 36(1)(ii)Section 43B

…td. 13 ITR 385 (Mad) 3) Instalment Supply Put. Ltd Vs. CIT [149 ITR 52 (Del)] Page 27 of 43 ITA No.3228,2268,3332&2288/Mum/2012 Networth Stock Broking Ltd.; 2007-08 & 2008-09 4) Allied Metal Products Vs. CIT 1137 ITR 689 P&HJ 5,) CIT Vs. Ooty Dasaprakash [237 ITR 902 (Mad)/ 6) Kotak Securities Vs Addl. CIT (supra) 7) CIT Vs Escorts Finance Limited (2006) (Del) 205 CTR Del 574 8) CIT Vs Amway India Enterprises (supra) 5.5.7 Having regard to the facts and circumstances of the case and in the light of the aforesaid judicial decisions, the assessee’s claim of repairs and maintenance is allowed. Ground No. 4 i…

Networth Stock Broking Ltd, Mumbai vs. ACIT Cir 4(2), Mumbai

In the result, the appeal of assessee in ITA No

ITA 2288/MUM/2012[2008-09]Status: DisposedITAT Mumbai10 Mar 2017AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

Section 143(3)Section 36(1)(ii)Section 43B

…td. 13 ITR 385 (Mad) 3) Instalment Supply Put. Ltd Vs. CIT [149 ITR 52 (Del)] Page 27 of 43 ITA No.3228,2268,3332&2288/Mum/2012 Networth Stock Broking Ltd.; 2007-08 & 2008-09 4) Allied Metal Products Vs. CIT 1137 ITR 689 P&HJ 5,) CIT Vs. Ooty Dasaprakash [237 ITR 902 (Mad)/ 6) Kotak Securities Vs Addl. CIT (supra) 7) CIT Vs Escorts Finance Limited (2006) (Del) 205 CTR Del 574 8) CIT Vs Amway India Enterprises (supra) 5.5.7 Having regard to the facts and circumstances of the case and in the light of the aforesaid judicial decisions, the assessee’s claim of repairs and maintenance is allowed. Ground No. 4 i…

ACIT 4(2), Mumbai vs. Networth Stock Broking Ltd, Mumbai

In the result, the appeal of assessee in ITA No

ITA 2268/MUM/2012[2008-09]Status: DisposedITAT Mumbai10 Mar 2017AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

Section 143(3)Section 36(1)(ii)Section 43B

…td. 13 ITR 385 (Mad) 3) Instalment Supply Put. Ltd Vs. CIT [149 ITR 52 (Del)] Page 27 of 43 ITA No.3228,2268,3332&2288/Mum/2012 Networth Stock Broking Ltd.; 2007-08 & 2008-09 4) Allied Metal Products Vs. CIT 1137 ITR 689 P&HJ 5,) CIT Vs. Ooty Dasaprakash [237 ITR 902 (Mad)/ 6) Kotak Securities Vs Addl. CIT (supra) 7) CIT Vs Escorts Finance Limited (2006) (Del) 205 CTR Del 574 8) CIT Vs Amway India Enterprises (supra) 5.5.7 Having regard to the facts and circumstances of the case and in the light of the aforesaid judicial decisions, the assessee’s claim of repairs and maintenance is allowed. Ground No. 4 i…

M/S Comfort Living Hotels P. Ltd vs. Commissioner of Income Tax-III

The appeal is hereby allowed

ITA/67/2001HC Delhi10 Mar 2014

…hand submitted that the facts in Ballimal Naval Kishore (supra) were closer to the facts of this case and that the impugned order cannot be characterized as unreasonable. He also relied upon the Madras High Court ruling in CIT v. Ooty Dasaprakash, (1999) 237 ITR 902. 5. In our opinion, in this case, the ITAT has not adequately dealt with the reasoning of the CIT(A) who had, in fact, carried out the site inspection after which he held that the entire expenses had to be treated as revenue expenditure. We also notice that the ITAT does not clearly point to the creation of any new asset. Rather, it is onl…