Empire Jute Co. Ltd. v. CIT

124 ITR 1Supreme Court of India1980#95 most cited

What is Empire Jute Co. Ltd. v. CIT authority for?

Expenditure is classified as revenue or capital based on its practical business effect, necessity, or expediency, rather than solely on the juristic classification of rights; an enduring benefit does not automatically make an expenditure capital if it facilitates trading operations or business efficiency.

622

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2008 to 2026.

Also referred to as

Empire Jute Co. Ltd. v. CIT · Section 37(1) · Section 37 · revenue expenditure · capital expenditure · enduring benefit test · test of enduring benefit not conclusive · business necessity · commercial expediency · practical business point of view · facilitation of trading operations · business efficiency

Also reported as

3 Taxmann 69

Sections most often in play

Section 143(3)Section 37(1)Section 37Section 14ASection 271(1)(c)Section 234ASection 234BSection 115P

Issues it is cited on

test of enduring benefitenduring benefitrevenue expenditurecapital expenditurecomputer softwaresection 35commercial expediencysection 37section 37(1)section 80isection 40(a)disallowance u/s 14a

Judgments citing Empire Jute Co. Ltd. v. CIT

M/S. United Spirits Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle-7(1)(1), Bengaluru

In the result, the appeal filed by the assessee is partly allowed

ITA 2701/BANG/2017[2013-14]Status: DisposedITAT Bangalore04 Apr 2022AY 2013-14

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am It(Tp)A No.2701/Bang/2017 : Asst.Year 2013-2014 M/S.United Spirits Limited The Deputy Commissioner Of Ub Towers, Income-Tax, Circle 7(1)(1) V. No.24 Vittal Mallya Road Bangalore. Bangalore – 560 001. Pan : Aaccm8043J. (Appellant) (Respondent) Appellant By : Sri.Percy Pardiwala, Senior Advocate Respondent By : Sri.Pradeep Kumar, Cit-Dr Date Of Pronouncement : 05.04.2022 Date Of Hearing : 24.03.2022 O R D E R Per George George K, Jm : This Appeal At The Instance Of The Assessee Is Directed Against Final Assessment Order Dated 12.10.2017 Passed U/S 143(3) R.W.S. 144C(13) Of The I.T.Act. The Relevant Assessment Year Is 2013-2014. 2. The Brief Facts Of The Case Are As Follows: The Assessee Is A Company Engaged In The Manufacture & Sale Of Alcoholic Beverage. The Assessee Filed Its Return Of Income For The Assessment Year 2013-2014 On 28.11.2013 Which Was Selected For Scrutiny Assessment. During The Course Of Assessment, The Assessee’S Case Was Also Referred To The Transfer Pricing Officer (Tpo). The Tpo Vide Order Dated 26.10.2016, Recommended Transfer Pricing Adjustments. The A.O., Thereafter, Passed A Draft Assessment Order Dated 30.12.2016. 2 It(Tp)A No.2701/Bang/2017 M/S.United Spirits Limited.

For Appellant: Sri.Percy Pardiwala, Senior AdvocateFor Respondent: Sri.Pradeep Kumar, CIT-DR
Section 143(3)Section 14ASection 234BSection 234CSection 36(1)(iii)

…capital field and it cannot be said to have been incurred to facilitate trading operation of the assessee. 7. Learned Counsel appearing for both the sides placed reliance upon the judgment of the Supreme Court in the case of Empire Jute Co. Ltd. v. CIT [1980] 124 ITR 1/3 Taxman 69, in support of their contentions. Mr. Aravind, learned counsel for the Revenue tried to distinguish the ratio laid down by the Supreme Court in this case on the basis of factual matrix involved therein. As against this, learned counsel appearing for the respondent/assessee placed reliance upon the principle laid down by the Supreme Cour…

M/S.Psn Automobiles P. Ltd, Cochin vs. The ACIT, Kochi

In the result, the appeal filed by the assessee is partly allowed

ITA 358/COCH/2020[2006-07]Status: DisposedITAT Cochin16 Mar 2022AY 2006-07

Bench: Shri George Mathan, Jm & Shri M. Balaganesh, Am M/S. Psn Automobiles Pvt. Ltd. Acit, Corporate Circle 1(3) 34/652, Civil Line Road Kochi Vs. Padivattom, Edappally P.O. Cochin 682024 Pan – Aabcp6075A Appellant Respondent

For Appellant: Shri P.M. Veeramani, CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 32(1)

…ncurred by the assessee which gives enduring benefit on the revenue field would have to be treated only as revenue expenditure. Reliance in this regard is placed on the decision of the Hon'ble Supreme Court in the case of Empire Jute Mills Ltd. vs. CIT (1980) 124 ITR 1 (SC). The learned A.R. also rightly placed reliance on the decision of the Hon'ble Jurisdictional High Court in the case of Indus Motor Co. (P) Ltd. vs. DCIT reported in (2017) 88 taxmann.com 229 (Kerala) wherein similar issue has been addressed after considering the provisions of Explanation 1 to Section 32(1) of the Income Tax Act, 1961. The rele…

Historic Tbs Asia Llc, New Delhi vs. Deputy Commissioner of Income-Tax, New Delhi

In the result, the appeal of the assessee in ITA No

ITA 1274/DEL/2015[2007-08]Status: DisposedITAT Delhi11 Mar 2022AY 2007-08

Bench: Shri N.K. Billaiya & Shri Anubhav Sharma

For Appellant: Shri Ravi Sharma, AdvFor Respondent: Ms. Anupama Anand, CIT-DR
Section 143(3)Section 144CSection 147Section 148Section 199Section 234BSection 27i

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘D’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No. 1274/DEL/2015 [A.Y 2007-08] Historic TBS Asia LLC Vs. The Dy. C.I.T. [Formerly Turner Broadcasting System Circle 21(2) Asia Pacific Inc.] New Delhi C/o Pricewater House Coopers Pvt Ltd Sucheta Bhawan, Gate No. 2, 1st Floor 11A, Vishnu Digamber Marg, New Delhi PAN: AABCT 6252 D (Applicant) (Respondent) Assessee By : Shri Ravi Sharma, Adv Department By : Ms. Anupama Anand, CIT-DR Date of Hearing : 07.03.2022 Date of Pronouncement : 11.03.2022 ORDER…

ACIT, Circle-4(2), New Delhi vs. Benetton India P.Ltd, Gurgaon

In the result, the appeal of the Revenue is dismissed

ITA 1091/DEL/2018[2012-13]Status: DisposedITAT Delhi07 Mar 2022AY 2012-13

Bench: Dr. B. R. R. Kumarms. Astha Chandraita No. 1091/Del/2018 : Asstt. Year : 2012-13 Acit, Vs M/S Benetton India Pvt. Ltd., Circle-4(2), B-25, Infocity, Sector-43, New Delhi-110002 Gurgaon, Haryana-122002 (Appellant) (Respondent) Pan No. Aaacd1013F Assessee By : Sh. Atul Jain, Adv. Revenue By : Sh. M. K. Das, Sr. Dr Date Of Hearing: 02.03.2022 Date Of Pronouncement: 07.03.2022

For Appellant: Sh. Atul Jain, AdvFor Respondent: Sh. M. K. Das, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Ms. Astha Chandra, Judicial Member ITA No. 1091/Del/2018 : Asstt. Year : 2012-13 ACIT, Vs M/s Benetton India Pvt. Ltd., Circle-4(2), B-25, Infocity, Sector-43, New Delhi-110002 Gurgaon, Haryana-122002 (APPELLANT) (RESPONDENT) PAN No. AAACD1013F Assessee by : Sh. Atul Jain, Adv. Revenue by : Sh. M. K. Das, Sr. DR Date of Hearing: 02.03.2022 Date of Pronouncement: 07.03.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the Revenue against the order of ld. CIT(A…

M/S Value & Budget Housing Corporation Pvt Ltd, Bangalore vs. Income Tax Officer Circle-7(1)(2), Bangalore

ITA 1388/BANG/2018[2014-15]Status: DisposedITAT Bangalore02 Feb 2022AY 2014-15

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.Ramasubramaniyan, CAFor Respondent: Smt.Priyadarshini Besaganni, JCIT-DR
Section 142(1)Section 143(2)Section 14ASection 35D

…s with a view to increase its capital did not constitute revenue expenditure. According to the learned counsel, the said view of the High Court is not in consonance with the law laid by the this Court in Empire Jute Company Ltd. v. Commissioner of Income Tax, 124 ITR 1; Commissioner of Income Tax. Bombay-11 v. Associated Cements Co. Ltd., 172 ITR 257 and Alembic Chemical works Co. Ltd. v. Commissioner of Income Tax. Gujarat, 177 ITR 377. The learned counsel has also invited our attention to the decisions of the High Courts of Andhra Pradesh, Kerala and Madras High Court in Kisenchand Chellaram (India) P. Ltd. (su…

M/S Value & Budget Housing Corporation Pvt Ltd, Bangalore vs. Assistant Commissioner of Income Tax Circle-7(1)(2), Bangalore

ITA 1387/BANG/2018[2013-14]Status: DisposedITAT Bangalore02 Feb 2022AY 2013-14

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.Ramasubramaniyan, CAFor Respondent: Smt.Priyadarshini Besaganni, JCIT-DR
Section 142(1)Section 143(2)Section 14ASection 35D

…s with a view to increase its capital did not constitute revenue expenditure. According to the learned counsel, the said view of the High Court is not in consonance with the law laid by the this Court in Empire Jute Company Ltd. v. Commissioner of Income Tax, 124 ITR 1; Commissioner of Income Tax. Bombay-11 v. Associated Cements Co. Ltd., 172 ITR 257 and Alembic Chemical works Co. Ltd. v. Commissioner of Income Tax. Gujarat, 177 ITR 377. The learned counsel has also invited our attention to the decisions of the High Courts of Andhra Pradesh, Kerala and Madras High Court in Kisenchand Chellaram (India) P. Ltd. (su…

M/S Value & Budget Housing Corporation Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax Circle-7(1)(2), Bangalore

ITA 1370/BANG/2018[2012-13]Status: DisposedITAT Bangalore02 Feb 2022AY 2012-13

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.Ramasubramaniyan, CAFor Respondent: Smt.Priyadarshini Besaganni, JCIT-DR
Section 142(1)Section 143(2)Section 14ASection 35D

…s with a view to increase its capital did not constitute revenue expenditure. According to the learned counsel, the said view of the High Court is not in consonance with the law laid by the this Court in Empire Jute Company Ltd. v. Commissioner of Income Tax, 124 ITR 1; Commissioner of Income Tax. Bombay-11 v. Associated Cements Co. Ltd., 172 ITR 257 and Alembic Chemical works Co. Ltd. v. Commissioner of Income Tax. Gujarat, 177 ITR 377. The learned counsel has also invited our attention to the decisions of the High Courts of Andhra Pradesh, Kerala and Madras High Court in Kisenchand Chellaram (India) P. Ltd. (su…

Tata Realty and Infrastructure Ltd, Mumbai vs. Ast CIT 2(3)(1), Mumbai

ITA 763/MUM/2020[2015-16]Status: DisposedITAT Mumbai28 Jan 2022AY 2015-16
For Appellant: Aarti VissanjiFor Respondent: Sanjeev Kashyap
Section 115JSection 143(2)Section 143(3)

…or biddings for airports, valuation of equity shares for SPV, fees for reviewing of joint draft agreement of companies, valuation fees of loan parcel etc. The ld. CIT(A) has also referred the decision of Hon’ble Supreme Court in the case of Empire Jute Mills (124 ITR 1) wherein held that if the advantage consists merely in facilitating the assessee’s trading operations or enabling the management and conduct of ITA Nos. 763 &730/Mum/2020 A.Y. 2015-16 14 Tata Realty & Infrastructure Limited Vs. ACIT 2(3)(1) the assessee’s business to be carried on more efficiently or more profitably while leaving the fixed capital…

Jt CIT(OSD) 2(3)(1), Mumbai vs. M/S Tata Realty and Infrastructure Ltd., Mumbai

ITA 730/MUM/2020[2015-16]Status: DisposedITAT Mumbai28 Jan 2022AY 2015-16
For Appellant: Aarti VissanjiFor Respondent: Sanjeev Kashyap
Section 115JSection 143(2)Section 143(3)

…or biddings for airports, valuation of equity shares for SPV, fees for reviewing of joint draft agreement of companies, valuation fees of loan parcel etc. The ld. CIT(A) has also referred the decision of Hon’ble Supreme Court in the case of Empire Jute Mills (124 ITR 1) wherein held that if the advantage consists merely in facilitating the assessee’s trading operations or enabling the management and conduct of ITA Nos. 763 &730/Mum/2020 A.Y. 2015-16 14 Tata Realty & Infrastructure Limited Vs. ACIT 2(3)(1) the assessee’s business to be carried on more efficiently or more profitably while leaving the fixed capital…

Ircon International Ltd., New Delhi vs. Addl.CIT, Special Range- 4, New Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 7155/DEL/2017[2013-14]Status: DisposedITAT Delhi28 Jan 2022AY 2013-14

Bench: Sh. A. D. Jaindr. B. R. R. Kumar

For Appellant: Sh. Rakesh Gupta, Adv. &For Respondent: Ms. Meenakshi J. Goswami, CIT(DR)
Section 801ASection 80I

…are regular business expenses which are incidental to the business of the assessee and in no way provide any enduring benefit to the assessee. Therefore, applying the ratio laid down by the Hon’ble Supreme Court in the case of M/s Empire Jute Co. Ltd. Vs. CIT 124 ITR 1, the addition made by the AO in this regard is deleted by the ld. CIT(A). 32. In the absence of any material contrary to the findings of the ld. CIT(A) brought before us, we decline to interfere with the order of the ld. CIT(A). The appeal of the revenue on this ground is dismissed. ITA No. 2403/Del/2013: A.Y. 2009-10 (Assessee): Disallowance of…

Ircon International Ltd., New Delhi vs. Addl. CIT, Circle-12(2), New Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 5460/DEL/2017[2012-13]Status: DisposedITAT Delhi28 Jan 2022AY 2012-13

Bench: Sh. A. D. Jaindr. B. R. R. Kumar

For Appellant: Sh. Rakesh Gupta, Adv. &For Respondent: Ms. Meenakshi J. Goswami, CIT(DR)
Section 801ASection 80I

…are regular business expenses which are incidental to the business of the assessee and in no way provide any enduring benefit to the assessee. Therefore, applying the ratio laid down by the Hon’ble Supreme Court in the case of M/s Empire Jute Co. Ltd. Vs. CIT 124 ITR 1, the addition made by the AO in this regard is deleted by the ld. CIT(A). 32. In the absence of any material contrary to the findings of the ld. CIT(A) brought before us, we decline to interfere with the order of the ld. CIT(A). The appeal of the revenue on this ground is dismissed. ITA No. 2403/Del/2013: A.Y. 2009-10 (Assessee): Disallowance of…

DCIT, New Delhi vs. M/S. Ircon International Ltd., New Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 528/DEL/2013[2007-08]Status: DisposedITAT Delhi28 Jan 2022AY 2007-08

Bench: Sh. A. D. Jaindr. B. R. R. Kumar

For Appellant: Sh. Rakesh Gupta, Adv. &For Respondent: Ms. Meenakshi J. Goswami, CIT(DR)
Section 801ASection 80I

…are regular business expenses which are incidental to the business of the assessee and in no way provide any enduring benefit to the assessee. Therefore, applying the ratio laid down by the Hon’ble Supreme Court in the case of M/s Empire Jute Co. Ltd. Vs. CIT 124 ITR 1, the addition made by the AO in this regard is deleted by the ld. CIT(A). 32. In the absence of any material contrary to the findings of the ld. CIT(A) brought before us, we decline to interfere with the order of the ld. CIT(A). The appeal of the revenue on this ground is dismissed. ITA No. 2403/Del/2013: A.Y. 2009-10 (Assessee): Disallowance of…

Viacom 18 Media P. Ltd, Mumbai vs. ACIT, Circle - 16 (1), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 6853/MUM/2018[2014-15]Status: DisposedITAT Mumbai03 Jan 2022AY 2014-15

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Blem/S. Viacom 18 Media Pvt. Ltd., V. Acit – 16(1) Zion Bizworld, Subhash Road-A 4Th Floor, Room No. 439 Near Garware Office, Vile Parle (E) Aayakar Bhavan Mumbai - 400057 M.K. Road Mumbai - 400020 Pan: Aaacm9164E (Appellant) (Respondent) Assessee By : Shri Nimesh Vora Department By : S.N. Kabra

For Appellant: Shri Nimesh VoraFor Respondent: S.N. Kabra

…relied upon the following decisions:– i) CIT v/s Finlay Mills Ltd., 20 ITR 475 (SC); ii) PCIT v. Zydus Wellness Ltd., 247 Taxman 397 (Guj); iii) Cadia Healthcare Ltd (Ahd.); iv) Alembic Chemical Works Co. Ltd., 177 ITR 377 (SC); v) Empire Jute Co Ltd v/s CIT 124 ITR 1 (SC); and vi) USV Ltd v/s DCIT, 24 Taxmann.com 218 (Mum. Trib.). 140. The learned Departmental Representative relied upon the observations of the authorities below. 141. Considered the rival submissions and perused the material on record in the light of the decisions relied upon. We find that the issue for our adjudication is covered by the decisio…

Kotak Mahindra Bank Limited (As Successor in Business of Erstwhile Ing Vysya Bank Limited), Bangalore vs. Commissioner of Income Tax (Appeals)-I, Bangalore

In the result, the appeal of the revenue is dismissed and the grounds of appeal of the assessee remanded by the High Court for fresh consideration are allowed

ITA 748/BANG/2011[2001-02]Status: DisposedITAT Bangalore03 Jan 2022AY 2001-02

Bench: Shri N.V. Vasudevanand Shri B. R. Baskaran

For Appellant: Shri. S. Ananthan, CAFor Respondent: Shri. Sumeer Singh Meena, JCIT(DR)(ITAT), Bengaluru
Section 115JSection 143(3)

…r outlay is capital or revenue and what is relevant is the purpose of the outlay said its intended object and effect considered in a common sense way having regard to the business realities. The Hon'ble Supreme Court in the case of Empire Jute Co. Ltd. v. CIT 124 ITR 1, there may be cases where expenditure, even if incurred for obtaining an advantage of enduring benefit, may nonetheless be on revenue account and the test of enduring benefit may break down. It is not every advantage of enduring nature acquired by an assessee that brings the case within the principles laid down in this test. What is material to con…

ACIT, Bangalore vs. M/S the Vysya Bank Ltd., Bangalore

In the result, the appeal of the revenue is dismissed and the grounds of appeal of the assessee remanded by the High Court for fresh consideration are allowed

ITA 733/BANG/2011[2001-02]Status: DisposedITAT Bangalore03 Jan 2022AY 2001-02

Bench: Shri N.V. Vasudevanand Shri B. R. Baskaran

For Appellant: Shri. S. Ananthan, CAFor Respondent: Shri. Sumeer Singh Meena, JCIT(DR)(ITAT), Bengaluru
Section 115JSection 143(3)

…r outlay is capital or revenue and what is relevant is the purpose of the outlay said its intended object and effect considered in a common sense way having regard to the business realities. The Hon'ble Supreme Court in the case of Empire Jute Co. Ltd. v. CIT 124 ITR 1, there may be cases where expenditure, even if incurred for obtaining an advantage of enduring benefit, may nonetheless be on revenue account and the test of enduring benefit may break down. It is not every advantage of enduring nature acquired by an assessee that brings the case within the principles laid down in this test. What is material to con…

DCIT, Circle- 11(2), New Delhi vs. Hughes Communication India Ltd., New Delhi

In the result, all the appeals being ITA No

ITA 5827/DEL/2017[2011-12]Status: DisposedITAT Delhi31 Dec 2021AY 2011-12

Bench: Shri G.S.Pannu & Shri Kul Bharat[Assessment Year : 2011-12] Dcit Vs Hughes Communication India Ltd. Cirlce-11(2) 1, Shivaji Marg, Westend Greens, New Delhi Nh-8, New Delhi Aaach0765L Appellant Respondent [Assessment Year : 2013-14] & [Assessment Year : 2014-15] Acit Vs Hughes Communication India Ltd. Cirlce-11(2) 1, Shivaji Marg, Westend Greens, New Delhi Nh-8, New Delhi Aaach0765L Appellant Respondent Sh. Ajay Vohra, Sr. Adv & Sh. Deepesh Appellant By Jain, Ca Respondent By Sh. Vinay Kumar Karan Cit(Dr) & Sh. Kumar Padmapani Bora , Sr. Dr Date Of Hearing 25.11.2021 Date Of Pronouncement 31.12.2021

…Co. Ltd. vs. CIT (1955) 27ITR 34 (SC) • Bombay Steam Navigation Co. (1953) (P.) Ltd. vs. CIT (1965) 56 ITR 52 (SC) • KS Radhakrishan Kapoor vs. CIT 47 ITR 938 (All) • CIT vs. Menora Hosiery Works P. Ltd. (1977) 109 ITR 714 (Bom) • Empire Jute Co. Ltd. vs. CIT 124 ITR 1 (SC) • Alembic Chemical Co. Ltd. vs. CIT 177 ITR 377 (SC) • Kirloskar Oil Engines Ltd vs. CIT (1994) 206 ITR 13 (Bom) • CIT vs. Assam Oil Co. Ltd. 107 ITR 261 (Cal) • Mahan agar Telephone Nigam Limited vs. Addl. CIT 100 TTJ1 (ITAT Delhi) • ITO vs. Evergrowth Telecom Ltd. in ITA No.5652/Mum/07 (ITAT Mumbai) • CIT vs. Kirloskar Computer Services 221…

Grasim Industries Ltd vs. Addl. CIT Range 6(3)

In the result, appeal filed by the assesse and revenue are partly allowed

ITA 4753/MUM/2004[2002-03]Status: DisposedITAT Mumbai14 Dec 2021AY 2002-03

Bench: Shri Saktijit Dey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blegrasim Industries Limited V. Addl. Cit, Range 6(3) Corporate Finance Division 5Th Floor, Room No. 505 Aditya Birla Centre “A” Wing Aayakar Bhavan 2Nd Floor, S.K. Ahire Marg, Worli Mumbai Mumbai-400025 Pan: Aaacg4464B Appellant Respondent Dy. Cit, Range 6(3), V. Grasim Industries Limited, 5Th Floor, Room No. 505, Corporate Finance Division, Aayakar Bhavan, Aditya Birla Centre, “A” Wing, Mumbai-20. 2Nd Floor, S.K. Ahire Marg Worli, Mumbai-400025 Pan: Aaacg4464B Appellant Respondent Assessee By : Shri J.D. Mistry Revenue By : Shri Sandeep Raj & Shri Vijay Kumar Menon

For Appellant: Shri J.D. MistryFor Respondent: Shri Sandeep Raj &
Section 143(3)Section 36(1)(vii)Section 43BSection 80Section 80H

…e Ld.CIT(A). 87. Before us, the Ld. AR of the assessee brought to our notice various decisions which are in favour of the assesse viz., Ambala Cantt Electric Supply Corp. Ltd [133 ITR 343 (P&H), K. Ravindranath Nair [247 ITR 178 (SC)], Empire Jute Co. Ltd., [124 ITR 1 (SC)], Western India Oil Distribution Co. Ltd., [77 ITR 140 (Bom)], Simson & Company Ltd., [230 ITR 794 (Mad)], Health & Co. (P.) Ltd., [114 ITR 605, Single Tea & Agricultural Industries Ltd 250 ITR 274 (Cal.)] and Dalmia Dadri Cement Ltd., [77 ITR 410 P & H)] and requested the same be adopted in the case of assessee also. 88. Ld. DR vehemently su…

Torrent Power Ltd., Ahmedabad vs. The ACIT., Range-8, Ahmedabad

In the result cross objection filed by the assessee is partly allowed for statistical purposes

ITA 776/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad08 Dec 2021AY 2008-09

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri S.N. Soparkar, Sr. AdvocateFor Respondent: Shri Vinod Tanwani, CIT.D.R
Section 143(3)Section 254

…ts accompanying the appellant's appeal before him: (a) That in arriving at its decision in DCIT v. Sun Pharmaceutical Industries Ltd. (227 CTR 206), the jurisdictional Gujarat High had applied the decisions of the Supreme Court in Empire Jute Co. Ltd. v. CIT (124 ITR 1) and CIT v. Madras Auto Service P. Ltd. (233 ITR 468) wherein it had been held that unless the expenditure was in the capital field, it could not be regarded as expenditure for the acquisition of an enduring benefit; ITA nos.1577/AHD/2015 with 8 others Asstt. Years 2006-07 & others 4 (b) that the Gujarat High Court had applied the above decisions…

M/S Infosys Bpm Limited, Bangalore vs. Joint Commissioner of Income Tax Special Range-3, Bangalore

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

ITA 2884/BANG/2018[2009-10]Status: DisposedITAT Bangalore22 Nov 2021AY 2009-10

Bench: Shri George George K. & Shri B.R. Baskaranassessment Year:2009-10

For Appellant: Shri Padamchand Khincha, A.RFor Respondent: Shri Sumer Singh, D.R
Section 10ASection 115JSection 143(3)Section 14ASection 40

…respect of a brand which is to be used in a business which is yet to be commenced, it is M/s. Infosys BPM Limited, Bangalore Page 22 of 32 capital expenditure. Further as held by Hon’ble Supreme Court in case of Empire Jute Co. Ltd vs CIT reported in (1980) 3 Taxmann 69, it is not appropriate to hold that test of enduring benefit is a conclusive test in all cases and to hold such expenditure to be always capital expenditure. In the present facts of case, assessee incurred such expenses in the process of an ongoing business activity and therefore it was not right on behalf of authorities below to hold such expe…

The Gadchiroli Dist. Central Co Op. Bank Ltd., Gadchiroli vs. The Jt, CIT, Chandrapur Range, Chandrapur

In the result, the appeal filed by the assessee stands allowed

ITA 337/NAG/2016[2011-12]Status: DisposedITAT Nagpur15 Nov 2021AY 2011-12
For Appellant: NoneFor Respondent: Smt. Agnes Thomas
Section 143(3)Section 37(1)

…आयकर अपीलीय अिधकरण "यायपीठ, नागपुर म" । IN THE INCOME TAX APPELLATE TRIBUNAL BENCH, NAGPUR (At e-Court, PUNE) BEFORE SHRI INTURI RAMA RAO, AM AND SHRI S. S. VISWANETHRA RAVI, JM आयकर अपील सं. / ITA No.337/NAG/2016 िनधा"रण वष" / Assessment Year : 2011-12 The Gadchiroli Dist. Central Co-Op. Bank Ltd., Dhanora Road, Gadchiroli- 442605. .......अपीलाथ" / Appellant PAN : AAAJT0723H बनाम / V/s. Jt. CIT, Chandrapur Range, ……""यथ" / Respondent Chandrapur. Assessee by : None Revenue by : Smt. Agnes Thomas सुनवाई क" तारीख / Date of Hearing : 10.11.2021 घोषणा क" तारीख / Date of Pronouncement : 15.11.2021 आदेश / ORDER PER INT…