Sitalpur Sugar Works v. CIT

49 ITR 160Supreme Court of India1963#5536 most cited

What is Sitalpur Sugar Works v. CIT authority for?

Expenditure is capital in nature if it is incurred for acquiring an asset or advantage of enduring benefit, or if it forms part of the profit-earning structure of the business.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2011 to 2024.

Also referred to as

Sitalpur Sugar Works v CIT · capital vs revenue expenditure · enduring benefit · profit-earning structure · acquisition of assets · expenditure classification

Issues it is cited on

section 274(1)section 43b(f)section 2(45)section 36(l)(iii)section 211section 271(l)section 32(1)(iia)house property incomesection 140full and true disclosuresection 271(l)(c)additional depreciation

Judgments citing Sitalpur Sugar Works v. CIT

Airports Authority of India vs. Commissioner of Income Tax

Appeals are disposed of in the aforesaid terms

ITA - 432 / 2008HC Delhi16 Dec 2011

…ITA Nos.ITA 432/2008,433/2008,ITA 437/2008,ITA 517/2008 Page 1 of 26 ITA 792/2008,ITA 1250/2008,ITA 1251/2008 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 432 OF 2008 ITA 433 OF 2008 ITA 437 OF 2008 ITA 517 OF 2008 ITA 792 OF 2008 ITA 1250 OF 2008 ITA 1251 OF 2008 Judgment Reserved On: 2.12.2011 % Judgment Pronounced On:16.12.2011 (1) ITA 432/2008 AIRPORT AUTHORITY OF INDIA . . . APPELLANT Through :. Mr. O.S. Bajpai, Sr. Advocate with Ms. Manasvini Bajpai and Mr. V.N. Jha, Advocates. VERSUS C…