PCIT, Panaji v. Goa Tourism Development Ltd.
102 Taxmann.com 437High Court2019#4437 most cited
What is PCIT, Panaji v. Goa Tourism Development Ltd. authority for?
Expenditure incurred for repairs and renovation of hotel premises, which improves existing business without creating a new asset or advantage of an enduring nature, is treated as revenue expenditure.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2019 to 2024.
Also referred to as
PCIT v Goa Tourism Development Ltd. · repairs and renovation expenditure · revenue expenditure · capital expenditure · enduring advantage · improvement of existing business