CIT v. Varinder Agro Chemicals Ltd.

309 ITR 272High Court2009#5873 most cited

What is CIT v. Varinder Agro Chemicals Ltd. authority for?

Expenditure incurred by a company on computer software is revenue in nature and allowable as a deduction, even if it results in an enduring advantage, provided it is not capital in nature.

20

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2010 to 2026.

Also referred to as

CIT v. Varinder Agro Chemicals Ltd. · computer software expenses · revenue expenditure · allowable deduction · Section 43(3) · enduring advantage · capital expenditure

Issues it is cited on

Judgments citing CIT v. Varinder Agro Chemicals Ltd.

M/S Itc Infotech India Ltd., Kolkata vs. DCIT, Cir - 2(1), Kolkata

ITA 485/KOL/2019[2008-09]Status: DisposedITAT Kolkata23 Oct 2019AY 2008-09

Bench: Shri J. Sudhakar Reddy, Am & Shri S. S. Godara, Jm आयकर अपीलसं./I.T.A No.67/Kol/2015 ("नधा"रण वष" / Assessment Year: 2008-09) Dcit, Circle-2(1), Kolkata Vs. M/S. Itc Infotech India Ltd. 37, J.L Nehru Road, Kolkata – 700071. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaaci7376Q (Appellant/Revenue) .. (Assessee ) & आयकर अपीलसं./I.T.A No.485/Kol/2019 ("नधा"रण वष" / Assessment Year: 2008-09) M/S. Itc Infotech India Ltd. Vs. Dcit, Circle-2(1), Kolkata 37, J.L Nehru Road, Kolkata – 700071. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaaci7376Q (Assessee ) .. (Revenue) Appellant/Revenue By : Dr. P. K. Srihari, Cit(Dr) Assessee By : Shri J. P Khaitan, Sr. Adv. & Bikash Chanda, Fca सुनवाईक"तार"ख/ Date Of Hearing : 06/08/2019 घोषणाक"तार"ख/Date Of Pronouncement : 23/10/2019 आदेश / O R D E R Per Shri S. S. Godara: These Revenue’S & Assessee’S Cross Appeal For Assessment Year 2008-09 Arise Against The Commissioner Of Income Tax (A) - Vi, Kolkata Dated 24.10.2014 Passed In Case No.Tp-07/Cit(A)-Vi/R-2/2012-13/Kol Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused. 2. We Come To The Revenue’S Appeal Ita No.67/Kol/2015. Its First Substantive Ground Pleads That The Cit(A) Has Erred In Law & On Facts In Reversing The

For Appellant: Shri J. P Khaitan, Sr. Adv. & Bikash Chanda, FCAFor Respondent: Dr. P. K. Srihari, CIT(DR)
Section 143(3)

…ment of software expenses as either capital or revenue and accordingly claimed these expenditure as revenue for the purpose of income tax. We also rely on the decision of the Hon'ble Punjab & Haryana High Court in CIT Vs.Varinder Agro Chemicals Limited [2009] 309 ITR 272 (P & H) (Refer Exhibit B Pages from 125 to 127 of the Paper Book- II), the extract of which is given below: The Court held that "there was nothing to show that the software used by the assessee was of enduring nature and would not become outdated. Since technology is fast changing and day-by-day systems are being developed in a new way, software…

DCIT, Cir - 2(1), Kolkata vs. M/S Itc Infotech India Ltd., Kolkata

ITA 67/KOL/2015[2008-2009]Status: DisposedITAT Kolkata23 Oct 2019AY 2008-2009

Bench: Shri J. Sudhakar Reddy, Am & Shri S. S. Godara, Jm आयकर अपीलसं./I.T.A No.67/Kol/2015 ("नधा"रण वष" / Assessment Year: 2008-09) Dcit, Circle-2(1), Kolkata Vs. M/S. Itc Infotech India Ltd. 37, J.L Nehru Road, Kolkata – 700071. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaaci7376Q (Appellant/Revenue) .. (Assessee ) & आयकर अपीलसं./I.T.A No.485/Kol/2019 ("नधा"रण वष" / Assessment Year: 2008-09) M/S. Itc Infotech India Ltd. Vs. Dcit, Circle-2(1), Kolkata 37, J.L Nehru Road, Kolkata – 700071. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaaci7376Q (Assessee ) .. (Revenue) Appellant/Revenue By : Dr. P. K. Srihari, Cit(Dr) Assessee By : Shri J. P Khaitan, Sr. Adv. & Bikash Chanda, Fca सुनवाईक"तार"ख/ Date Of Hearing : 06/08/2019 घोषणाक"तार"ख/Date Of Pronouncement : 23/10/2019 आदेश / O R D E R Per Shri S. S. Godara: These Revenue’S & Assessee’S Cross Appeal For Assessment Year 2008-09 Arise Against The Commissioner Of Income Tax (A) - Vi, Kolkata Dated 24.10.2014 Passed In Case No.Tp-07/Cit(A)-Vi/R-2/2012-13/Kol Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused. 2. We Come To The Revenue’S Appeal Ita No.67/Kol/2015. Its First Substantive Ground Pleads That The Cit(A) Has Erred In Law & On Facts In Reversing The

For Appellant: Shri J. P Khaitan, Sr. Adv. & Bikash Chanda, FCAFor Respondent: Dr. P. K. Srihari, CIT(DR)
Section 143(3)

…ment of software expenses as either capital or revenue and accordingly claimed these expenditure as revenue for the purpose of income tax. We also rely on the decision of the Hon'ble Punjab & Haryana High Court in CIT Vs.Varinder Agro Chemicals Limited [2009] 309 ITR 272 (P & H) (Refer Exhibit B Pages from 125 to 127 of the Paper Book- II), the extract of which is given below: The Court held that "there was nothing to show that the software used by the assessee was of enduring nature and would not become outdated. Since technology is fast changing and day-by-day systems are being developed in a new way, software…

Tevapharm India P.Ltd ( Formelry Known As Ratiopharm India P.Ltd), Mumbai vs. Asst CIT Cir 10(3), Mumbai

In the result, appeal of the assessee stands partly allowed

ITA 7584/MUM/2012[2008-09]Status: DisposedITAT Mumbai26 Aug 2016AY 2008-09

Bench: Shri R C Sharma & Shri Amit Shuklait(Tp)A No. : 7584/Mum/2012 (Assessment Year: 2008-09) तेवाफाम" इं"डया "ाइवेट "ल"मटेड Vs Asst. Cit -Circle-10(3), Aayakar Bhavan, M/S Tevapharm India Pvt. Ltd. M K Road, (Formerly Known As Mumbai -400 020 Ratiopharm India P Ltd), 402, Omega Harinandani Gardens, Powai Mumbai -400 076 Pan:Aabcr 7561 F ""यथ" (Respondent) अपीलाथ" (Appellant) Appellant By "ी धनेश बाफना : "मस चाँदनी शाह "ी हर"श अरोरा Shri Dhanesh Bafna Ms. Chandni Shah Shri Harish Arora Respondent By "ी एन के चाँद : Shri N K Chand सुनवाई क" तार"ख /Date Of Hearing : 09-06-2016 घोषणा क" तार"ख /Date Of Pronouncement : 25-08-2016

Section 143(3)Section 144C(5)Section 92C(2)Section 92D

…systems, these software are required and are required to be upgraded from time to time, hence same cannot be reckoned as ‘giving enduring benefit’. In support, he relied upon the following decisions:- i) CIT vs Varinder Agro Chemicals Ltd, reported in [2009] 309 ITR 272 (P&H); ii) CIT v Southern Roadways, reported in [2008] 304 ITR 84 (Mad) CIT vs Ashahi India Safety Glasses [2011] 61 DTR iii) 63 (DEL). 17. On the other hand, Ld. DR submitted that assessee was using unofficial software earlier and whenever A computer is bought there is already preloaded software. The software license fee is not an annual payme…

CIT v. Varinder Agro Chemicals Ltd. (309 ITR 272) — Cited in 20 Judgments | BharatTax