Lakshmiji Sugar Mills Co. (P) Ltd. v. CIT

82 ITR 376Supreme Court of India1971#1741 most cited

What is Lakshmiji Sugar Mills Co. (P) Ltd. v. CIT authority for?

A one-time lease rent payment made for a lease period is generally considered capital expenditure and not deductible as a revenue expenditure.

65

judgments rely on this decision, according to BharatTax’s citation analysis of 366,369 Indian tax judgments — from 2010 to 2026.

Also referred to as

Lakshmiji Sugar Mills Co P Ltd Vs CIT · capital expenditure · revenue expenditure · commuted lease rent · enduring benefit · lease rentals · Empire Jute Co Vs CIT · Madras Auto Services (P) Ltd · section 256

Sections most often in play

Section 143(3)Section 254
Read the full judgment

Issues it is cited on

section 35abtest of enduring benefitsection 256(1)section 35abbsection 44csection 256section 35asection 10(15)resulting companyminimum alternate taxenduring benefitlegal expenses

Judgments citing Lakshmiji Sugar Mills Co. (P) Ltd. v. CIT

CIT vs. Bharti Cellular Ltd

ITA - 1679 / 2010HC Delhi19 Dec 2013

…+ % IN THE HIGH COURT OF DELHI AT NEW DELHI V ITA 1679/2010 Reserved on: 13"' August, 2013 Date of Decision: |1+^December, 2013 COMMISSIONER OF INCOME TAX Appellant Through: Mr.Kamal Sawhney, Sr. Standing Counsel Versus BHARTI CELLULAR LTD Respondent Through: MrAjay Vohra, Ms.Kavita Jha and Mr.Kaanan Kapur, Advocates ITA 1680/2010 COMMISSIONER OF INCOME TAX .....Appellant Through: Mr.Kamal Sawhney, Sr. Standing Counsel Versus BHARTI CELLULAR LTD Respondent Through: Mr.Ajay Vohra, Ms.Kavita Jha and Mr.Kaanan Kapur, Advocates ITA 114/2012 COMMISSIONER OF INCOME TAX Appellant Through: Mr.Abhishek Maratha, Senior Sta…

Commissioner of Income Tax vs. Bharti Hexacom Ltd

ITA - 1336 / 2010HC Delhi19 Dec 2013

…nature, did not belong to the assessee (there have been statutory amendments but we are not required to examine the said amendments in the present decision. The ratio is relevant). Reference was made to Lakshmiji Sugar Mills Co. P. Ltd. vs. CIT (1971) 82 ITR 376 (SC), wherein expenditure incurred on 2013:DHC:6537-DB ITA 1336/2010 & conn. cases. Page 23 of 46 construction and development of roads between different sugarcane producing centers and sugar factories was held to be revenue in nature as it was incurred for the purposes…

CIT vs. Bharti Cellular Ltd

ITA - 1680 / 2010HC Delhi19 Dec 2013

…+ % IN THE HIGH COURT OF DELHI AT NEW DELHI V ITA 1679/2010 Reserved on: 13"' August, 2013 Date of Decision: |1+^December, 2013 COMMISSIONER OF INCOME TAX Appellant Through: Mr.Kamal Sawhney, Sr. Standing Counsel Versus BHARTI CELLULAR LTD Respondent Through: MrAjay Vohra, Ms.Kavita Jha and Mr.Kaanan Kapur, Advocates ITA 1680/2010 COMMISSIONER OF INCOME TAX .....Appellant Through: Mr.Kamal Sawhney, Sr. Standing Counsel Versus BHARTI CELLULAR LTD Respondent Through: Mr.Ajay Vohra, Ms.Kavita Jha and Mr.Kaanan Kapur, Advocates ITA 114/2012 COMMISSIONER OF INCOME TAX Appellant Through: Mr.Abhishek Maratha, Senior Sta…

The Commissioner of Income Tax-II vs. Munjal Showa Ltd

Accordingly, they are dismissed without any order as to

ITA/85/2009HC Delhi06 Sept 2010
Section 143(3)

…s 529, British Insulated Helsby Cables Ltd. v. Atherton, [1926] AC 205, Assam Bengal Cement Companies Ltd. v. CIT, [1955] 27 ITR 34, Sitalpur Sugar Works 2010:DHC:4349-DB Ltd. v. CIT, [1963] 49 ITR (SC) 160, Lakshmiji Sugar Mills Co. Ltd. v. CIT, [1971] 82 ITR 376 (SC), Travancore Cochin Chemicals v. CIT, [1977] 106 ITR 900 (SC) and Sun Newspapers Ltd. and Associated Newspapers Ltd. v. Federal Commissioner of Taxation, [1938] 61 CLR 337 and came to hold as follows: “It would, in our opinion, be unrealistic to ignore the rapid advances in research in antibiotic medical microbiology and to attribute a d…

The Commissioner of Income Tax-II vs. Munjal Showa Ltd

Accordingly, they are dismissed without any order as to

ITA/86/2009HC Delhi06 Sept 2010
Section 143(3)

…s 529, British Insulated Helsby Cables Ltd. v. Atherton, [1926] AC 205, Assam Bengal Cement Companies Ltd. v. CIT, [1955] 27 ITR 34, Sitalpur Sugar Works 2010:DHC:4347-DB Ltd. v. CIT, [1963] 49 ITR (SC) 160, Lakshmiji Sugar Mills Co. Ltd. v. CIT, [1971] 82 ITR 376 (SC), Travancore Cochin Chemicals v. CIT, [1977] 106 ITR 900 (SC) and Sun Newspapers Ltd. and Associated Newspapers Ltd. v. Federal Commissioner of Taxation, [1938] 61 CLR 337 and came to hold as follows: “It would, in our opinion, be unrealistic to ignore the rapid advances in research in antibiotic medical microbiology and to attribute a d…