CIT v. Salora International Ltd.

308 ITR 199High Court2009#1058 most cited

What is CIT v. Salora International Ltd. authority for?

Advertisement and brand promotion expenses are revenue in nature; merely improving brand recognition or deriving an enduring benefit does not automatically convert them into capital expenditure.

103

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2011 to 2026.

Also referred to as

CIT v. Salora International Ltd. · 308 ITR 199 · Section 37(1) · revenue expenditure · capital expenditure · advertisement expenses · brand promotion · marketing expenditure · enduring benefit test · deduction

Sections most often in play

Section 143(3)Section 10(2A)Section 14ASection 1961Section 260ASection 36(1)(iii)Section 37Section 37(1)
Read the full judgment

Issues it is cited on

test of enduring benefitprofit split methodbright line testamp expendituresection 92fenduring benefitsection 92brevenue expenditurecapital expenditurearm's length priceassociated enterprisestransfer pricing adjustment

Judgments citing CIT v. Salora International Ltd.

WINDSTON SPRINGS PVT LTD,MUMBAI vs. DY. CIT -8(3)(2), MUMBAI

In the result, the appeal for assessment year 2015-16 is allowed

ITA 704/MUM/2025[2014-15]Status: DisposedITAT Mumbai08 Jan 2026AY 2014-15

Bench: Shri Saktijit Dey & Shri Jagadish

For Appellant: Respondent byFor Respondent: Shri Arun Kanti Datta, CIT D.R
Section 36(1)(iii)Section 50

…sale proceeds of the old building. It was also submitted that the building was completed and ready for use and that depreciation was allowable. Reliance was placed on the decisions in CIT v. Insilco Ltd. (320 ITR 322) and CIT v. Salora International Ltd. (308 ITR 199). 7. The Ld. Departmental Representative (“Ld.DR”) relied on the orders of the lower authorities. 8. We have considered the rival submissions and perused the material available on record. From the depreciation chart, it is evident that the assessee had residential buildings with an opening written down value of Rs. 17,38,479/- and had made ad…

WINDSTON SPRINGS PVT LTD,MUMBAI vs. DY. CIT -8(3)(2), MUMBAI

In the result, the appeal for assessment year 2015-16 is allowed

ITA 703/MUM/2025[2015-16]Status: DisposedITAT Mumbai08 Jan 2026AY 2015-16

Bench: Shri Saktijit Dey & Shri Jagadish

For Appellant: Respondent byFor Respondent: Shri Arun Kanti Datta, CIT D.R
Section 36(1)(iii)Section 50

…sale proceeds of the old building. It was also submitted that the building was completed and ready for use and that depreciation was allowable. Reliance was placed on the decisions in CIT v. Insilco Ltd. (320 ITR 322) and CIT v. Salora International Ltd. (308 ITR 199). 7. The Ld. Departmental Representative (“Ld.DR”) relied on the orders of the lower authorities. 8. We have considered the rival submissions and perused the material available on record. From the depreciation chart, it is evident that the assessee had residential buildings with an opening written down value of Rs. 17,38,479/- and had made ad…

MAHINDRA AND MAHINDRA LIMITED (AS SUCESSOR TO MAHINDRA TWO WHEELERS LIMITED WHICH IN TURN IS SUCESSOR TO MAHINDRA TRUCKS AND BUSES LIMITED),MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 2(2)(1), MUMBAI

ITA 4964/MUM/2025[2018-19]Status: DisposedITAT Mumbai25 Sept 2025AY 2018-19
Section 115JSection 143(1)Section 143(3)Section 234ASection 234CSection 250Section 254(1)Section 270ASection 28Section 37

…ture. 3. CIT v. Amway India Enterprises Citation: (2012) 346 ITR 341 (Delhi HC) Ratio: Expenditure on distributor incentives, market development, brand promotion and visibility held to be revenue in nature. 4. CIT v. Salora International Ltd. Citation: (2009) 308 ITR 199 (Delhi HC) Ratio: Advertisement expenses are revenue in nature; merely improving brand recognition does not convert them into capital expenditure. 5. Madras Industrial Investment Corporation Ltd. v. CIT Citation: (1997) 225 ITR 802 (SC) Relevant Principle: Revenue expenditure may give enduring benefit; spreading over years possible, but does not…

ACIT, CIRCLE 22(2), NEW DELHI vs. SNAPDEAL LTD., NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 184/DEL/2023[2017-18]Status: DisposedITAT Delhi26 Apr 2024AY 2017-18

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Astha Chandraasstt. Year: 2017-18

For Appellant: Shri Salil Kapoor, AdvocateFor Respondent: Shri Dharamvir Singh, CIT-DR

…ous and repeated publicity and advertisements to remain in public eye, to do business by attracting customers. It is an expenditure of trading nature. The aforesaid aspect has been highlighted by the Delhi High Court in CIT v. Salora International Ltd. [2009] 308 ITR 199 (Delhi) and CIT v. Casio India Ltd. [2011] 355 ITR 196/[2012] 20 taxmann.com 449 (Delhi)." (iv) SBI Cards and Payment Services (P) Ltd. (229 Taxman 356) "13. The Delhi High Court has repeatedly held that advertisement expenditures in the present day context should normally be treated as revenue expenditure, unless there are special circumstance…

ACIT CIRCLE-19(1), NEW DELHI vs. OPPO MOBILES INDIA (P) LTD, NEW DELHI

In the result, appeal of the Revenue is dismissed

ITA 3789/DEL/2019[2015-16]Status: DisposedITAT Delhi23 Jan 2024AY 2015-16

Bench: Shri N.K. Billaiya & Ms. Astha Chandraasstt. Year 2015-16

For Appellant: Shri Ravi Sharma, AdvFor Respondent: Shri Subhra Jyoti Chakraborty, CIT(DR)
Section 143(3)Section 37(1)

…ITA No.- 3789/Del/2019 M/s Oppo Mobiles India (P) Ltd. INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Asstt. Year 2015-16 ACIT, Vs. M/s Oppo Mobiles India (P) Circle 19(1), Ltd., New Delhi. 16, Okhla Industrial Area, Phase-I, New Delhi-110020. PAN No.- AABCO9247K (Appellant) (Respondent) Revenue by: Shri Subhra Jyoti Chakraborty, CIT(DR) Assessee by: Shri Ravi Sharma, Adv. Ms. Shruti Khimta, AR Date of Hearing: 23.01.2024 Date of 23.01.2024 pronouncement: O R D E R PER ASTHA CHANDRA, JM This appeal filed by the…

DCIT CENTRAL CIRCLE-2(4) , MUMBAI vs. RUSTOMJEE EVERSHINE JOINT VENTURE , MUMBAI

In the result, the appeals filed by the revenue for AY 2013-14 &

ITA 1825/MUM/2022[2014-15]Status: DisposedITAT Mumbai31 Jul 2023AY 2014-15

Bench: Shri Aby T. Varkey, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.1349/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2013-14) Dcit, Central Circle-2(4) बिधम/ Rustomjee Evershine Room No. 802, 8Th Floor, Joint Venture Vs. Prathishtha Bhavan, M. K. Global City, Narangi Road, Churchgate, Mumbai- Bypass Road, Close To 400020. Viva College, Virar (W), Virar-401303. Cross Objection No. 27/Mum/2023 Arising Out Of I.T.A. No.1349/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2013-14) Rustomjee Evershine Joint बिधम/ Dcit, Central Circle-2(4) Room No. 802, 8Th Floor, Venture Vs. Global City, Narangi Prathishtha Bhavan, M. K. Bypass Road, Close To Viva Road, Churchgate, College, Virar (W), Virar- Mumbai-400020. 401303. आयकर अपील सं/ I.T.A. Nos.1824 & 1825/Mum/2022 (निर्धारण वर्ा / Assessment Years: 2016-17 & 2014-15) Dcit, Central Circle-2(4) बिधम/ Rustomjee Evershine Room No. 802, 8Th Floor, Joint Venture Vs. Prathishtha Bhavan, M. K. Global City, Narangi Road, Churchgate, Mumbai- Bypass Road, Close To 400020. Viva College, Virar (W), Virar-401303. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaaar7687M (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Naresh Kumar Revenue By: Shri P. D. Chougule (Addl. Cit) सुनवाई की तारीख / Date Of Hearing: 25/05/2023 घोषणा की तारीख /Date Of Pronouncement: 31/07/2023

For Appellant: Shri Naresh KumarFor Respondent: Shri P. D. Chougule (Addl. CIT)

…income offered in that particular year. Therefore from this angle as well this expenditure is allowable. 6.13 The Ld. AR in this regard has relied upon various case laws which are discussed as under: 6.14 In the case of CIT V. Salora International Ltd (2009) 308 ITR 199(Delhi), the Hon'ble Delhi High Court held that Advertisement expenditure for launching products is an allowable revenue and expenditure and therefore does not call for any interference and therefore, no substantial question of law arises. In doing so the Hon'ble court confirmed the finding of ITAT Tribunal that the assessee had to incur such expe…

DCIT CENTRAL CIRCLE-2(4) , MUMBAI vs. RUSTOMJEE EVERSHINE JOINT VENTURE , MUMBAI

In the result, the appeals filed by the revenue for AY 2013-14 &

ITA 1824/MUM/2022[2016-17]Status: DisposedITAT Mumbai31 Jul 2023AY 2016-17

Bench: Shri Aby T. Varkey, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.1349/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2013-14) Dcit, Central Circle-2(4) बिधम/ Rustomjee Evershine Room No. 802, 8Th Floor, Joint Venture Vs. Prathishtha Bhavan, M. K. Global City, Narangi Road, Churchgate, Mumbai- Bypass Road, Close To 400020. Viva College, Virar (W), Virar-401303. Cross Objection No. 27/Mum/2023 Arising Out Of I.T.A. No.1349/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2013-14) Rustomjee Evershine Joint बिधम/ Dcit, Central Circle-2(4) Room No. 802, 8Th Floor, Venture Vs. Global City, Narangi Prathishtha Bhavan, M. K. Bypass Road, Close To Viva Road, Churchgate, College, Virar (W), Virar- Mumbai-400020. 401303. आयकर अपील सं/ I.T.A. Nos.1824 & 1825/Mum/2022 (निर्धारण वर्ा / Assessment Years: 2016-17 & 2014-15) Dcit, Central Circle-2(4) बिधम/ Rustomjee Evershine Room No. 802, 8Th Floor, Joint Venture Vs. Prathishtha Bhavan, M. K. Global City, Narangi Road, Churchgate, Mumbai- Bypass Road, Close To 400020. Viva College, Virar (W), Virar-401303. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaaar7687M (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Naresh Kumar Revenue By: Shri P. D. Chougule (Addl. Cit) सुनवाई की तारीख / Date Of Hearing: 25/05/2023 घोषणा की तारीख /Date Of Pronouncement: 31/07/2023

For Appellant: Shri Naresh KumarFor Respondent: Shri P. D. Chougule (Addl. CIT)

…income offered in that particular year. Therefore from this angle as well this expenditure is allowable. 6.13 The Ld. AR in this regard has relied upon various case laws which are discussed as under: 6.14 In the case of CIT V. Salora International Ltd (2009) 308 ITR 199(Delhi), the Hon'ble Delhi High Court held that Advertisement expenditure for launching products is an allowable revenue and expenditure and therefore does not call for any interference and therefore, no substantial question of law arises. In doing so the Hon'ble court confirmed the finding of ITAT Tribunal that the assessee had to incur such expe…

DCIT CENTRAL CIRCEL-2(4), MUMBAI vs. RUSTOMJI EVERSHINE JOINT VENTURE, MUMBAI

In the result, the appeals filed by the revenue for AY 2013-14 &

ITA 1349/MUM/2022[2013-2014]Status: DisposedITAT Mumbai31 Jul 2023AY 2013-2014

Bench: Shri Aby T. Varkey, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.1349/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2013-14) Dcit, Central Circle-2(4) बिधम/ Rustomjee Evershine Room No. 802, 8Th Floor, Joint Venture Vs. Prathishtha Bhavan, M. K. Global City, Narangi Road, Churchgate, Mumbai- Bypass Road, Close To 400020. Viva College, Virar (W), Virar-401303. Cross Objection No. 27/Mum/2023 Arising Out Of I.T.A. No.1349/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2013-14) Rustomjee Evershine Joint बिधम/ Dcit, Central Circle-2(4) Room No. 802, 8Th Floor, Venture Vs. Global City, Narangi Prathishtha Bhavan, M. K. Bypass Road, Close To Viva Road, Churchgate, College, Virar (W), Virar- Mumbai-400020. 401303. आयकर अपील सं/ I.T.A. Nos.1824 & 1825/Mum/2022 (निर्धारण वर्ा / Assessment Years: 2016-17 & 2014-15) Dcit, Central Circle-2(4) बिधम/ Rustomjee Evershine Room No. 802, 8Th Floor, Joint Venture Vs. Prathishtha Bhavan, M. K. Global City, Narangi Road, Churchgate, Mumbai- Bypass Road, Close To 400020. Viva College, Virar (W), Virar-401303. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaaar7687M (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Naresh Kumar Revenue By: Shri P. D. Chougule (Addl. Cit) सुनवाई की तारीख / Date Of Hearing: 25/05/2023 घोषणा की तारीख /Date Of Pronouncement: 31/07/2023

For Appellant: Shri Naresh KumarFor Respondent: Shri P. D. Chougule (Addl. CIT)

…income offered in that particular year. Therefore from this angle as well this expenditure is allowable. 6.13 The Ld. AR in this regard has relied upon various case laws which are discussed as under: 6.14 In the case of CIT V. Salora International Ltd (2009) 308 ITR 199(Delhi), the Hon'ble Delhi High Court held that Advertisement expenditure for launching products is an allowable revenue and expenditure and therefore does not call for any interference and therefore, no substantial question of law arises. In doing so the Hon'ble court confirmed the finding of ITAT Tribunal that the assessee had to incur such expe…

PERFETTI VAN MELLE INDIA PVT. LTD.,GURGAON vs. ACIT, CIRCLE-3(1), GURGAON

In the result, the appeals filed by the assessee stand partly allowed

ITA 454/DEL/2022[2017-18]Status: DisposedITAT Delhi30 May 2023AY 2017-18
For Appellant: Shri Deepak Chopra, AdvocateFor Respondent: Shri Rajesh Kumar, CIT DR
Section 92B

…e profit earning machinery in motion or not for earning profits.". (Also see, CIT v. Spice Distribution Ltd., I. T. A. No. 597 of 2014, decided by the Delhi High Court on September 19, 2014 [2015] 374 ITR 30 (Delhi) and CTT v. Salora International Ltd. [2009] 308 ITR 199 (Delhi). 16 ITA Nos.889 & 890/Del./2021 ITA No.454/Del./2022 Accepting the parameters of the "bright line test" and if the said para meters and tests are applied to Indian companies with reputed brands and substantial AMP expenses would lead to difficulty and unforeseen tax implications and complications. Tata, Hero, Mahindra, TVS, Baja], Godrej…

PERFETTI VAN MELLE INDIA PVT. LTD.,GURGAON vs. ACIT, CIRCLE-3(1), GURGAON

In the result, the appeals filed by the assessee stand partly allowed

ITA 890/DEL/2021[2012-13]Status: DisposedITAT Delhi30 May 2023AY 2012-13
For Appellant: Shri Deepak Chopra, AdvocateFor Respondent: Shri Rajesh Kumar, CIT DR
Section 92B

…e profit earning machinery in motion or not for earning profits.". (Also see, CIT v. Spice Distribution Ltd., I. T. A. No. 597 of 2014, decided by the Delhi High Court on September 19, 2014 [2015] 374 ITR 30 (Delhi) and CTT v. Salora International Ltd. [2009] 308 ITR 199 (Delhi). 16 ITA Nos.889 & 890/Del./2021 ITA No.454/Del./2022 Accepting the parameters of the "bright line test" and if the said para meters and tests are applied to Indian companies with reputed brands and substantial AMP expenses would lead to difficulty and unforeseen tax implications and complications. Tata, Hero, Mahindra, TVS, Baja], Godrej…

PERFETTI VAN MELLE INDIA PVT. LTD.,GURGAON vs. ACIT, CIRCLE-3(1), GURGAON

In the result, the appeals filed by the assessee stand partly allowed

ITA 889/DEL/2021[2011-12]Status: DisposedITAT Delhi30 May 2023AY 2011-12
For Appellant: Shri Deepak Chopra, AdvocateFor Respondent: Shri Rajesh Kumar, CIT DR
Section 92B

…e profit earning machinery in motion or not for earning profits.". (Also see, CIT v. Spice Distribution Ltd., I. T. A. No. 597 of 2014, decided by the Delhi High Court on September 19, 2014 [2015] 374 ITR 30 (Delhi) and CTT v. Salora International Ltd. [2009] 308 ITR 199 (Delhi). 16 ITA Nos.889 & 890/Del./2021 ITA No.454/Del./2022 Accepting the parameters of the "bright line test" and if the said para meters and tests are applied to Indian companies with reputed brands and substantial AMP expenses would lead to difficulty and unforeseen tax implications and complications. Tata, Hero, Mahindra, TVS, Baja], Godrej…

PERFETTI VAN MELLE INDIA PVT. LTD.,GURGAON vs. ACIT, CIRCLE-3(1), GURGAON

In the result, the appeal of the assessee is partly allowed

ITA 888/DEL/2021[2009-10]Status: DisposedITAT Delhi01 Feb 2023AY 2009-10

Bench: Shri Anil Chaturvedi & Shri Yogesh Kumar U.S.

For Appellant: ShriFor Respondent: Shri Rajesh Kumar
Section 143(3)Section 144CSection 254Section 92C

…e profit earning machinery in motion or not for earning profits.". (Also see, CIT v. Spice Distribution Ltd., I. T. A. No. 597 of 2014, decided by the Delhi High Court on September 19, 2014 [2015] 374 ITR 30 (Delhi) and CTT v. Salora International Ltd. [2009] 308 ITR 199 (Delhi). Accepting the parameters of the "bright line test" and if the said para meters and tests are applied to Indian companies with reputed brands and substantial AMP expenses would lead to difficulty and unforeseen tax implications and complications. Tata, Hero, Mahindra, TVS, Baja], Godrej, Videocon group and several others are both manufact…

PEPSICO INDIA HOLDINGS PVT. LTD.,GURGAON vs. ACIT, CENTRAL CIRCLE-7, NEW DELHI

In the result, the appeal of the assessee is allowed and the Stay

ITA 749/DEL/2022[2018-19]Status: DisposedITAT Delhi23 Nov 2022AY 2018-19

Bench: Shri Shamim Yahya & Ms. Astha Chandra[Assessment Year: 2018-19]

Section 144BSection 144B(2)Section 92BSection 92CSection 92F

…he profit earning machinery in motion or not for earning profits." (Also see, CIT v. Spice Distribution Ltd., I. T. A. No. 597 of 2014, decided by the Delhi High Court on September 19, 2014 [2015] 374 ITR 30 (Delhi) and CTT v. Salora International Ltd. [2009] 308 ITR 199 (Delhi). Accepting the parameters of the "bright line test" and if the said para meters and tests are applied to Indian companies with reputed brands and substantial AMP expenses would lead to difficulty and unforeseen tax implications and complications. Tata, Hero, Mahindra, TVS, Baja], Godrej, Videocon group and several others are both manufac…

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

…ire Jute Co. Ltd. v. CIT[1980] 124 ITR 1 (SC) and the I.T.A. Nos. 153 & 204/Ahd/2017 A.Y. 2010-11 Page No. 17 DCIT vs. M/s. Rosebys Interiors India Ltd. & Rosebys Interiors India Ltd. vs. ACIT judgment of this court in CIT v. Salora International Ltd. [2009] 308 ITR 199 (Delhi). In the case of DC/7 vs. Core Healthcare Ltd. 308 ITR 263 (Gui.) guirat high court has discussed the issue in detail as under "The assessee carried the matter further in appeal before the Tribunal and succeeded. The Tribunal held that making of accounting entries in the books of account was not determinative of the character and/or natur…

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

…ire Jute Co. Ltd. v. CIT[1980] 124 ITR 1 (SC) and the I.T.A. Nos. 153 & 204/Ahd/2017 A.Y. 2010-11 Page No. 17 DCIT vs. M/s. Rosebys Interiors India Ltd. & Rosebys Interiors India Ltd. vs. ACIT judgment of this court in CIT v. Salora International Ltd. [2009] 308 ITR 199 (Delhi). In the case of DC/7 vs. Core Healthcare Ltd. 308 ITR 263 (Gui.) guirat high court has discussed the issue in detail as under "The assessee carried the matter further in appeal before the Tribunal and succeeded. The Tribunal held that making of accounting entries in the books of account was not determinative of the character and/or natur…

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

…e Court in the cases of Calcutta Co. Ltd. v. CIT [1959] 37 ITR 1 (SC), CIT v. Associated Cement Companies Ltd. [1988] 172 ITR 257 (SC), Empire Jute Co. Ltd. v. CIT [1980] 124 ITR 1 (SC) and the judgment of this court in CIT v. Salora International Ltd. [2009] 308 ITR 199 (Delhi). In the case of DCIT vs. Core Healthcare Ltd. 308 ITR 263 (Guf.) gujrat high court has discussed the issue in detail as under I.T.A. No. 1047/Ahd/2015 A.Y. 2009-10 Page No. 6 ACIT vs. M/s. Rosebys Interiors India Ltd. "The assesses carried the matter further in appeal before the Tribunal and succeeded. The Tribunal held that making of a…

PEPSICO INDIA HOLDINGS PVT. LTD.,GURGAON vs. ACIT, CC-07, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 304/DEL/2022[2017-18]Status: DisposedITAT Delhi31 Oct 2022AY 2017-18

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

For Appellant: Ms. Priya TandonFor Respondent: [CIT] - D.R
Section 143(3)Section 144C(13)Section 144C(5)Section 92BSection 92CSection 92F

…I.T.A. No. 304/Del/2022 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “I” NEW DELHI ] BEFORE SHRI G. S. PANNU, PRESIDENT A N D SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आ.अ.सं./ I.T.A No.304/Del/2022 िनधा"रणवष"/Assessment Year : 2017-18 M/s. PepsiCo India Holdings ACIT, बनाम Pvt. Ltd., Vs. Level 3-6, Near Golf Course Central Circle : 7, Extension Road, Gurugram – 122 101. New Delhi. PAN : AAACP1272G अपीलाथ" / Appellant ""यथ"/ Respondent िनधा"रतीक"ओरसे /Assessee by : Ms. Priya Tandon, Advocate; Shri Mahesh Shah, राज"वक"ओरसे / Department by : [CIT] - D.R.; 09/09/2022 सुनवाईक"तारीख/ Date of hearing : 3…

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)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.2275/DEL/2014 Assessment Year 2009-10 DCIT, v. Globus Spirits Ltd., Circle-12(1), C-631 New Friends Colony, New Delhi. New Delhi. TAN/PAN: AAACG2634B (Appellant) (Respondent) I.T.A. No.1522/DEL/2015 Assessment Year 2011-12 DCIT, v. Globus Spirits Ltd., Circle-10(1), C-631 New Friends Colony, New Delhi. New Delhi. TAN/PAN: AAACG2634B (Appellant) (Respondent) Appellant by: Shri Parveen Kumar, CA Respondent by: Shri Gurpreet Shah Singh, Sr. DR Date of hearin…

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)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.2275/DEL/2014 Assessment Year 2009-10 DCIT, v. Globus Spirits Ltd., Circle-12(1), C-631 New Friends Colony, New Delhi. New Delhi. TAN/PAN: AAACG2634B (Appellant) (Respondent) I.T.A. No.1522/DEL/2015 Assessment Year 2011-12 DCIT, v. Globus Spirits Ltd., Circle-10(1), C-631 New Friends Colony, New Delhi. New Delhi. TAN/PAN: AAACG2634B (Appellant) (Respondent) Appellant by: Shri Parveen Kumar, CA Respondent by: Shri Gurpreet Shah Singh, Sr. DR Date of hearin…

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)

…us and repeated publicity and advertisements to remain in public eye, to do business by attracting customers. It is an expenditure of trading nature. The aforesaid aspect has been highlighted by the Delhi High Court in CIT Vs. Salora International Ltd. (2009) 308 ITR 199 (Delhi) and CIT Vs. Casio India Ltd. (2011) 355 ITR 196/(2012) 20 taxmann.com 449 (Delhi).” 22. Ratio of the above decisions are applicable to the facts of the assessee’s case. Therefore, in view of the above discussion, we hold that the ld. CIT (Appeals) had rightly held that the expenditure incurred by the assessee on advertisement and business…

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