How many judgments cite Shriram Refrigeration Industries Ltd. v. CIT?

29 judgments on BharatTax cite Shriram Refrigeration Industries Ltd. v. CIT (127 ITR 746), spanning 2010 to 2025.

Shriram Refrigeration Industries Ltd. v. CIT

127 ITR 746High Court1981#4143 most cited

What is Shriram Refrigeration Industries Ltd. v. CIT authority for?

Payment made for acquiring the right to use technical know-how is allowable as revenue expenditure, especially when ownership and intellectual property rights remain with the foreign licensor.

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2010 to 2025.

Also referred to as

Shriram Refrigeration Industries Ltd. v. CIT · royalty payment · technical know-how · revenue expenditure · foreign company · right to use

Issues it is cited on

section 80ia(8)section 10(34)section 145a weighted deduction section 35(2ab)section 194h section 80ic section 194j section 40a(2)(b)section 2(22)transactional net margin method section 2(22)(e)

Judgments citing Shriram Refrigeration Industries Ltd. v. CIT

PR. COMMISSIONER OFLNCOME TAX -21 vs. M/S.REMFRY&SAGAR

ITA/199/2017HC Delhi31 Jan 2025

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 37

…s Court in Shriram Refrigeration Industries Ltd Vs CIT9 and where the test was formulated as warranting a determination of the purpose for which the amount had been paid. It was thus contended that 9 (1981) 127 ITR 746 (Del) Digitally Signed By:KAMLESH KUMAR Signing Date:31.01.2025 18:41:55 Signature Not Verified ITA 199/2017 & ITA 449/2022 Page 23 of 27 Courts have consistently applied the “purpose test” in order to ascertain the legitimacy of an expenditure stated to have been incurred in the course of and…

PR. COMMISSIONER OFLNCOME TAX -21 vs. M/S.REMFRY&SAGAR

ITA-199/2017HC Delhi31 Jan 2025

Section 37

MARUTI SUZUKI INDIA LTD.,NEW DELHI vs. DCIT, NEW DELHI

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

ITA 961/DEL/2015[2010-11]Status: DisposedITAT Delhi09 Feb 2023AY 2010-11

Bench: Shri Shamim Yahya & Shri Kul Bharat[Assessment Year : 2010-11] Maruti Suzuki India Ltd., Vs Dcit, Plot No.1, Nelson Mandela Road, Circle-16(1), Vasant Kunj, New Delhi-110070. New Delhi. Pan-Aaacm0829Q Appellant Respondent [Assessment Year : 2010-11] Dcit, Vs Maruti Suzuki India Ltd., Circle-16(1), Plot No.1, Nelson Mandela Road, New Delhi. Vasant Kunj, New Delhi-110070. Pan-Aaacm0829Q Appellant Respondent Appellant By Shri Ajay Vohra, Sr.Adv., Shri Neeraj Jain, Adv. & Ms. Tejasvi Jain & Ms. Somya Jain, Ca Respondent By Shri G.C.Srivastava, Adv., Shri Kalrav Mehrotra, Adv. & Shri Mayank Patawari, Ca Date Of Hearing 11.11.2022 Date Of Pronouncement 09.02.2023

Section 143(3)Section 144CSection 144C(5)Section 43Section 43B

…C); CIT vs Shriram Pistons and Rings Limited-CC 1215/2009 (SC) [dismissing the SLP filed by the revenue against the order of the Delhi High Court in ITA No.167/2008) was dismissed by the Hon’ble Supreme Court]; and Shriram Refrigeration Industries Ltd. vs CIT 127 ITR 746 (Del.). He submitted that there are series of decisions by the Hon’ble Apex Court, Hon’ble Delhi High Court and other High Courts in this regard. He drew our attention to the judgements of the Hon’ble High Court in the case of CIT vs Hero Honda Motors Ltd. 372 ITR 481 wherein the High Court has held that royalty payment made to a foreign company…

DCIT, NEW DELHI vs. M/S. MARUTI SUZUKI INDIA LTD., NEW DELHI

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

ITA 1507/DEL/2015[2010-11]Status: DisposedITAT Delhi09 Feb 2023AY 2010-11

Section 143(3)Section 144CSection 144C(5)Section 43Section 43B

DCIT,C-11(1), NEW DELHI vs. HERO MOTOCORP LTD.,, NEW DELHI

Appeal of the Revenue is dismissed

ITA 1982/DEL/2019[2014-15]Status: DisposedITAT Delhi03 Feb 2023AY 2014-15

Bench: Shri Narendra Kumar Billaiya & Shri Kul Bharat

Section 14ASection 2(22)(e)Section 40Section 40a

…yment made would be regarded as revenue expenditure. - CIT v. Ciba India Ltd.: 69 ITR 692 (SC) - CIT vs. British India Corp. Ltd. [1987] 165 ITR 51 (SC) - Alembic Chemical Works Co. Ltd. v. CIT: 177 ITR 377 (SC) - Shriram Refrigeration Industries Ltd. v. CIT: 127 ITR 746 (Del HC) - Triveni Engineering Works Ltd. vs. CIT : 136 ITR 340 (Del) - Addl. CIT vs. Shama Engine Valves Ltd. : 138 ITR 217 (Del) - CIT vs. Bhai Sunder Dass & Sons P. Ltd. : 158 ITR 195 (Del) - CIT vs. Lumax Industries Ltd. : 173 Taxman 390 (Del) - Shriram Pistons & Rings Ltd. vs. CIT : 171 Taxman 81 (Del) - CIT vs. Shri Ram Pistons and Rings Lt…

FRICK INDIA LTD.,NEW DELHI vs. DCIT, NEW DELHI

Accordingly, the appeal filed by the assessee is allowed in terms of our

ITA 330/DEL/2012[2005-06]Status: DisposedITAT Delhi30 Dec 2021AY 2005-06

Bench: Shri G.S. Pannu & Shri Ravish Sood

For Appellant: Shri Tarandeep Singh, Advocate and Shri Pulkit Verma, AdvocateFor Respondent: Shri Sumit Kumar Varma, Sr. DR

Section 143(3)Section 14ASection 251(2)Section 263Section 94(7)

…drawing support from the judgments of the Hon’ble Supreme Court in the case of Ciba of India Ltd., 69 ITR 672 (SC) and Alembic Chemical Works, 177 ITR 377 (SC), as well as the judgment of the Hon’ble High Court of Delhi in the case of Shriram Refrigeration, 127 ITR 746 (Del), though tried to impress upon the A.O that its claim for deduction of the technical know-how fees of Rs. 82,73,814/- as a revenue expenditure was in order, but the same did not find favor with the A.O. Observing, that the judicial pronouncements relied upon by the assessee were prior to insertion of clause(ii) to Sec. 32(1) of the Act, i.…

FRICK INDIA LTD vs. DCIT CIRCLE-11 (1),

Accordingly, the appeal filed by the assessee is allowed in terms of our

ITA 2072/DEL/2008[2004-2005]Status: DisposedITAT Delhi30 Dec 2021AY 2004-2005

Bench: Shri G.S. Pannu & Shri Ravish Sood

For Appellant: Shri Tarandeep Singh, Advocate and Shri Pulkit Verma, AdvocateFor Respondent: Shri Sumit Kumar Varma, Sr. DR

Section 143(3)Section 14ASection 251(2)Section 263Section 94(7)

HERO MOTO CORP LTD.,NEW DELHI vs. NEAC, DELHI

ITA 706/DEL/2021[2016-17]Status: DisposedITAT Delhi26 Nov 2021AY 2016-17

Bench: Shri Kul Bharat & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri Surendra Pal

Section 143(3)Section 144BSection 144CSection 144C(13)Section 145Section 1lSection 80ISection 92C

…yment made would be regarded as revenue expenditure.  CIT v. Ciba India Ltd.: 69 ITR 692 (SC)  CIT vs. British India Corp. Ltd. [1987] 165 ITR 51 (SC)  Alembic Chemical Works Co. Ltd. v. CIT: 177 ITR 377 (SC)  Shriram Refrigeration Industries Ltd. v. CIT: 127 ITR 746 (Del HC)  Triveni Engineering Works Ltd. vs. CIT : 136 ITR 340 (Del)  Addl. CIT vs. Shama Engine Valves Ltd. : 138 ITR 217 (Del)  CIT vs. Bhai Sunder Dass& Sons P. Ltd. : 158 ITR 195 (Del)  CIT vs. Lumax Industries Ltd. : 173 Taxman 390 (Del)  Shriram Pistons & Rings Ltd. vs. CIT : 171 Taxman 81 (Del)  CIT vs. Shri Ram Pistons and Rings Ltd…

HERO MOTOCROP LTD.,NEW DELHI vs. ACIT, CIRCLE- 11(1), NEW DELHI

The appeal of the assessee is partly allowed

ITA 9187/DEL/2019[2015-16]Status: DisposedITAT Delhi13 Apr 2021AY 2015-16

Bench: Shri Sudhanshu Srivastava & Shri O.P. Kantassessment Year: 2015-16

Section 115JSection 143(3)Section 144CSection 145ASection 80ISection 92C

…yment made would be regarded as revenue expenditure: • CIT v. Ciba India Ltd.: 69 ITR 692 (SC) • CIT vs. British India Corp. Ltd. [1987] 165 ITR 51 (SC) • Alembic Chemical Works Co. Ltd. v. CIT: 177 ITR 377 (SC) • Shriram Refrigeration Industries Ltd. v. CIT: 127 ITR 746 (Del HC) • Triveni Engineering Works Ltd. vs. CIT : 136 ITR 340 (Del) • Addl. CIT vs. Shama Engine Valves Ltd. : 138 ITR 217 (Del) • CIT vs. Bhai Sunder Dass & Sons P. Ltd. : 158 ITR 195 (Del) • CIT vs. Lumax Industries Ltd. : 173 Taxman 390 (Del) • Shriram Pistons & Rings Ltd. vs. CIT : 171 Taxman 81 (Del) • CIT vs. Shri Ram Pistons and Rings Lt…

ELI LILLY AND COMPANY INDIA PVT. LTD.,GURGAON vs. DCIT, CIRCEL-1(1), GURGAON

ITA 7487/DEL/2018[2014-15]Status: DisposedITAT Delhi14 Oct 2019AY 2014-15

Bench: Shri Prashant Maharishi & Shri K.Narasimha Chary

For Appellant: Shri Ajay Vohra, AdvocateFor Respondent: Shri Vinay Kumar Karan, CIT-DR

Section 32

…llowed as Revenue deduction. In support of this contention Ld. AR placing reliance on several decisions including the decisions inCIT v. Ciba India Ltd: 69 ITR 692 (SC), CIT v. IAEC (Pumps) Ltd.: 232 ITR 316 (SC), Shriram Refrigeration Industries Ltd. v. CIT: 127 ITR 746(Del), Triveni Engineering Works Ltd. v. CIT 136 ITR 340 (Del), and CIT v. Bhai Sunder Dass& Sons (P) Ltd.: 158 ITR 195 (Del.) 12. Insofar as the aspect of enduring benefit advocated by the assessing officer is concerned, it is submitted by Ld. AR that under the agreement the assessee is obligated to discontinue the use of technical information an…

HERO MOTOCORP LTD.,NEW DELHI vs. DCIT, CIRCLE- 11(1), NEW DELHI

Appeal of the assessee is partly allowed for statistical purpose

ITA 1351/DEL/2018[2009-10]Status: DisposedITAT Delhi23 Apr 2019AY 2009-10

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

For Appellant: Amount of Proposed international

Section 115JSection 143(3)Section 144C

…ent made would be regarded as revenue expenditure. • As CIT v. Ciba India Ltd.: 69 ITR 692 (SC) • CIT vs. British India Corp. Ltd. [1987] 165 ITR 51 • Alembic Chemical Works Co. Ltd. Vs. CIT: 177 ITR 377 (S.C) • Shriram Refrigeration Industries Ltd. Vs. CIT: 127 ITR 746 (Del H.C) • Triveni Engineering Works Ltd. Vs. CIT(A): 136 ITR 340 (Del) • Addl. CIT vs. Shama Engine Valves Ltd, : 138 ITR 217 (Del) • CIT vs. Bhai Sunder Dass & Sons P. Ltd. : 158 ITR 195 (Del) • CIT vs. Lumax Industries Ltd. : 173 Taxman 390 (Del) Shriram Pistons & Rings Ltd. vs. CIT : 171 Taxman 81 (Del) • CIT vs. Shri Ram Pistons and Rings L…

MARUTI SUZUKI INDIA LTD.,NEW DELHI vs. ADDL. CIT, NEW DELHI

Appeal of the assessee is partly allowed for statistical purpose

ITA 467/DEL/2014[2009-10]Status: DisposedITAT Delhi17 Oct 2018AY 2009-10

Bench: Shri R. K. Panda & Ms Suchitra Kamblei.T.A .No. 467/Del/2014 (A.Y 2009-10)

Section 143(3)Section 144CSection 144C(5)Section 43Section 43B

…ical Works Co. Ltd. v. CIT: 177 ITR 377 (SC) CIT v. Shriram Pistons and Rings Limited -CC 12154/2009 (SC) • (dismissing the SLP filed by the revenue against the order of the Delhi High Court in ITA No. 167/2008) • Shriram Refrigeration Industries Ltd. v. CIT: 127 ITR 746(Del) • Triveni Engineering Works Ltd. v. CIT 136: ITR 340 (Del) CIT v. Sharda Motor Industrial Limited: 319 ITR 109 (Del) • • Climate Systems India Limited v. CIT: 319 ITR 113 (Del) Shriram Pistons and Rings Limited v. CIT: 307 ITR 363 (Del) • • CIT v Lumax Industries Limited 173 Taxman 390 (Del) • CIT v. J.K. Synthetics Ltd. 309 ITR 371 (Del) •…

HERO MOTOCORP LTD.,,NEW DELHI vs. ADDL.CIT, RANGE-11, NEW DELHI

In the result ground No

ITA 6990/DEL/2017[2013-14]Status: DisposedITAT Delhi20 Jun 2018AY 2013-14

Bench: Shri R. K. Panda & Ms Suchitra Kamblei.T.A. No. 6990/Del/2017 (A.Y 2013-14)

Section 143(3)Section 144C

…, the payment made would be regarded as revenue expenditure. CIT v. Ciba India Ltd.: 69 ITR 692 (SC) CIT vs. British India Corp. Ltd. [1987] 165 ITR 51 (SC) Alembic Chemical Works Co. Ltd. v. CIT: 177 ITR 377 (SC) Shriram Refrigeration Industries Ltd. v. CIT: 127 ITR 746 (Del HC) Triveni Engineering Works Ltd. vs. CIT : 136 ITR 340 (Del) Addl. CIT vs. Shama Engine Valves Ltd. : 138 ITR 217 (Del) CIT vs. Bhai Sunder Dass & Sons P. Ltd. : 158 ITR 195 (Del) CIT vs. Lumax Industries Ltd. : 1'73 Taxman 390 (Del) Shriram Pistons & Rings Ltd. vs. CIT : 171 Taxman 81 (Del)-" CIT vs. Shri Ram Pistons and Rings Ltd. : 220…

HERO MOTOCORP LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result appeal No. 2424/Del/ 2015 filed by the revenue in assessment year 2010-11 is partly allowed

ITA 1616/DEL/2017[2012-13]Status: DisposedITAT Delhi13 Jun 2018AY 2012-13

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 143(3)Section 144CSection 92C

…he payment made would be 91 regarded as revenue expenditure. CIT v. Ciba India Ltd.: 69 ITR 692 (SC) CIT vs. British India Corp. Ltd. [1987] 165 ITR 51 (SC) Alembic Chemical Works Co. Ltd. v. CIT: 177 ITR 377 (SC) Shriram Refrigeration Industries Ltd. v. CIT: 127 ITR 746 (Del HC) Triveni Engineering Works Ltd. vs. CIT : 136 ITR 340 (Del) Addl. CIT vs. Shama Engine Valves Ltd. : 138 ITR 217 (Del) CIT vs. Bhai Sunder Dass & Sons P. Ltd. : 158 ITR 195 (Del) CIT vs. Lumax Industries Ltd. : 1'73 Taxman 390 (Del) Shriram Pistons & Rings Ltd. vs. CIT : 171 Taxman 81 (Del)-" CIT vs. Shri Ram Pistons and Rings Ltd. : 220…

MARUTI SUZUKI INDIA LTD.,NEW DELHI vs. ADDL. CIT, NEW DELHI

In the result, the appeal of the assessee is allowed in part for statistical purposes

ITA 6021/DEL/2012[2008-09]Status: DisposedITAT Delhi09 Nov 2017AY 2008-09

Bench: Shri N.K. Saini & Shri K.N. Charry

Section 143(3)Section 144CSection 144C(5)Section 14ASection 35DSection 43BSection 92C

…emical Works Co. Ltd. v. CIT: 177 ITR 377 (SC), CIT v. Shriram Pistons and Rings Limited -CC 12154/2009 (SC) (dismissing the SLP filed by the revenue against the order of the Delhi High Court in ITA No. 167/2008), Shriram Refrigeration Industries Ltd. v. CIT: 127 ITR 746(Del), Triveni Engineering Works Ltd. v. CIT 136: ITR 340 (Del), CIT v. Sharda Motor Industrial Limited: 319 ITR 109 (Del), Climate Systems India Limited ITA No.-6021/Del/2012 v. CIT: 319 ITR 113 (Del), Shriram Pistons and Rings Limited v. CIT: 307 ITR 363 (Del), CIT v Lumax Industries Limited 173 Taxman 390 (Del), CIT v. J.K. Synthetics Ltd. 30…

ACIT 14(2)(1), MUMBAI vs. IDEA CELLULAR LTD, MUMBAI

In the result the appeal of the Department is dismissed

ITA 3372/MUM/2015[2007-08]Status: DisposedITAT Mumbai06 Feb 2017AY 2007-08

Bench: Shri Dt Garasia, Jm & Shri Ashwani Taneja, Am

For Appellant: Shri M.C. Omi Ningshen, DRFor Respondent: Ms. ManshiPadhiar, AR

Section 1Section 271Section 271(1)(c)Section 32

…1) (c). It has been held in the case of CIT vs. Yahoo India Pvt. Ltd. 216 Taxman 66 (Bom) that no penalty u/s. 271 (1) (c) is liveable when the issue is debatable. I also find that it has been held in the case of Shriram Refrigeration Industries Ltd. vs CIT (127 ITR 746); Glaxo Smithkline Asia (Pvt.) Ltd. vs ACIT (6 SOT 113) (2006) that the management service charges are revenue expenditure. That the disallowance made by the Assessing Officer is debatable one is supported by the partial confirmation of it i.e. 25% by the CIT(A) vide his order dated 28th February, 2011. In view of the above, the penalty of Rs.23…

M/S HERO HONDA MOTORS LTD,,NEW DELHI vs. DCIT, NEW DELHI

In the result, appeal filed by the assessee is allowed

ITA 2148/DEL/2009[2004-05]Status: DisposedITAT Delhi02 Feb 2017AY 2004-05

Bench: Sh C.M.Garg & Shri Prashant Maharishihero Honda Motors Ltd, Dcit, 34, Basant Lok, Vasant Vihar, Circle-12(1), Vs. New Delhi New Delhi Pan:Aaacg0812J (Appellant) (Respondent)

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. AK Saroha, CIT DR

Section 143(3)Section 195Section 263Section 32Section 37(1)Section 40Section 9

…here the assessee merely obtained the right to use the know-how for a limited period in lieu of the lump sum payment, the same was of revenue nature deductible in the computation of business income. In the case of Shriram Refrigeration Industries Ltd. v, CIT: 127 ITR 746, the Delhi High Court while holding that the lump sum payment on the facts of that case was deductible revenue expenditure, their Lordships of the Delhi High Court laid down the proposition of taw that if the collaboration agreement results in the absolute transfer of technical knowledge to the assessee the appellant could be said to have acquire…

ITO, NEW DELHI vs. M/S. MODI APOLLO INTERNATIONAL GROUP PVT. LTD., NEW DELHI

In the result, both the appeals of the Revenue for A

ITA 223/DEL/2011[2007-08]Status: DisposedITAT Delhi30 Nov 2016AY 2007-08

Bench: : Shri L.P. Sahu & Smt. Beena Pillai

For Appellant: Sh. Ajay Vohra, Sr. Advocate &For Respondent: Shri Rajesh Kumar, Sr. DR

Section 143(1)Section 195Section 35ASection 40

…rks Co. Ltd. vs. CIT: 177 ITR 377 • CIT v Shriram Pistons and Rings Limited -CC 12154/2009 (Supreme Court) (dismissing the SLP filed by the revenue against the order of the Delhi High Court in ITA No. 167/2008) • Shriram Refrigeration Industries Ltd. v, CIT: 127 ITR 746 (Del) • Triveni Engineering Works Ltd. v. CIT: 136 ITR 340 (Del) • CIT vs. Prem Heavy Engineering Works P. Limited: 282 ITR 11 (Del.) • Climate Systems India Limited v CIT; 319 ITR 113 (Del.) • Shriram Pistons and Rings Limited v CIT: 219 CTR 228 (Delhi) • Shriram Pistons and Rings Limited v CIT: 307 ITR 363 (Delhi) • CIT vs. Essel Propack: 325 I…

HERO MOTOCORP LIMITED,NEW DELHI vs. JCIT, NEW DELHI

In the result appeal of the assessee in ITA No

ITA 1545/DEL/2015[2010-11]Status: DisposedITAT Delhi24 Oct 2016AY 2010-11

Bench: Sh. I. C. Sudhir & Shri Prashant Maharishihero Motocorp Limited, Jcit, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi Pan: Aaach0812J (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. NC Sawain, CIT DR

Section 143Section 143(3)Section 144CSection 92C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―I-2‖: NEW DELHI BEFORE SH. I. C. SUDHIR, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Hero MotoCorp Limited, JCIT, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi PAN: AAACH0812J (Appellant) (Respondent) DCIT, M/s. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) DCIT, M/s. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Page 2 of 484 New Delhi Vs. Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) M/s. Hero Moto Corp. D…

DCIT, GURGAON vs. M/S. MITSUBISHI ELECTRIC AUTOMOTIVE INDIA PVT. LTD., GURGAON

In the result, the appeals of the Revenue are dismissed

ITA 5884/DEL/2014[2009-10]Status: DisposedITAT Delhi19 Oct 2016AY 2009-10

Bench: Shri G.D. Agrawalbefore Shri G.D. Agrawal & And Before Shri Before Shri G.D. Agrawalg.D. Agrawal & And Shri Sudhanshu Srivastava Shri Sudhanshu Srivastavashri Sudhanshu Srivastava Shri Sudhanshu Srivastava

For Appellant: Shri Piyush Jain, CIT-DRFor Respondent: Ms. Bhavita Kumar, Advocate

Section 148

…n by the Supreme Court and High Court and in due deference to decisions in the case of Alembic Chemical Works Co Ltd v CIT, 177 ITR 377 (SC) supra and Delhi High Court in the case of CIT v JK Synthetics Ltd 309 ITR 371, Shri Refrigeration Industries Ltd v CIT 127 ITR 746, Triveni Engr Works Ltd v CIT 136 ITR 340 Ciba of India 69 ITR 692 Hon'ble Supreme Court and other DRP concludes that royalty paid is revenue in nature. AO is directed to allow it accordingly.” 9. The above decision of DRP has been accepted by the Revenue and has become final. In view of the above, we do not find any infirmity in the order of le…

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