Council), V.Damodaran v. CIT Kerala 64 ITR 26(Ker.), Champion Engineering Works Ltd. v. CIT
87 ITR 650High Court1973#3718 most cited
What is Council), V.Damodaran v. CIT Kerala 64 ITR 26(Ker.), Champion Engineering Works Ltd. v. CIT authority for?
A payment made to eliminate competition is a capital expenditure, not a deductible business expense, as it secures an enduring benefit.
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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
Council) · V.Damodaran v. CIT Kerala 64 ITR 26(Ker.) · Champion Engineering Works Ltd. v. CIT 87 ITR 650 · non-compete fee · capital expenditure · enduring benefit · business transfer agreement · section 10(2)(xv) · section 40a(2)(b) · section 40a(2)
