ITO v. Pritam Juice

Addl CIT -- 10(1), Mumbai vs. Agc Network Ltd ( Formerly Known As Avaya Global Connect Ltd), Mumbai

In the result, Revenue’s appeal is dismissed

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

…contention, the learned Departmental Representative relied upon the following decisions:– i) RPG Enterprises Ltd. v/s DCIT, [2016] 386 ITR 401 (Bom.); ii) Vardhman Developers Ltd. v/s ITO, [2015] 68 SOT 107 (Mum.) (URO); and iii) ITO v/s Pritam Juice, [2010] 124 ITD 237 (Mum.). 20. We have considered rival submissions and perused the material on record. We have also applied our mind to the decisions relied upon. The issue before us is, whether the expenditure incurred by the assessee towards repair/renovation of leased premise is of capital or revenue nature. On a perusal of the details of expenditure incurred,…