Taparia Tools Ltd. v. JCIT

372 ITR 605Supreme Court of India2015#223 most cited

What is Taparia Tools Ltd. v. JCIT authority for?

An expenditure does not automatically become capital in nature merely because it results in some enduring benefit for the assessee; it can be treated as revenue expenditure if incurred for genuine business purposes.

343

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2013 to 2026.

Also referred to as

Taparia Tools Ltd. v. JCIT · 372 ITR 605 · SC · 2015 · section 37(1) · revenue expenditure · capital expenditure · enduring benefit test · deferred revenue expenditure · expenditure disallowance · business expenditure · allowability of expenditure

Also reported as

55 Taxmann.com 361276 CTR 1231 Taxmann 5

Sections most often in play

Section 143(3)Section 37(1)Section 40(a)(ia)Section 263Section 271(1)(c)Section 148Section 14ASection 115JB
Read the full judgment

Issues it is cited on

section 50(1)section 80absection 54esection 80msection 10(33)section 10(15)section 14a(1)section 54eclong-term capital assetsection 36(1)(viii)mat creditdisallowance of interest expenditure

Judgments citing Taparia Tools Ltd. v. JCIT

M/S. Alpha Design Technologies Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle- 11(1), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1519/BANG/2019[2013-14]Status: DisposedITAT Bangalore27 Jan 2021AY 2013-14

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri Prashanth Chandrashekar, CAFor Respondent: Shri Kannan Narayanan, Jt.CIT(DR)(ITAT), Bengaluru
Section 14Section 143(3)Section 148Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER ITA Nos.1516 to 1521/Bang/2019 Assessment years : 2009-10 & 2011-12 to 2015-16 M/s. Alpha Design Technologies Vs. The Income Tax Officer, Private Limited, Ward 1(1)(2), No.9, Interface Accolade, Bangalore. Service Road, HAL 2nd Stage, Indiranagar, The Deputy Commissioner of Bangalore – 560 008. Income Tax, PAN: AAECA 3323P Circle 11(1), Bangalore. APPELLANT RESPONDENT Appellant by : Shri Prashanth Chandrashekar, CA Respondent by : Shri Kannan Narayanan, Jt.CIT(DR…

M/S. Alpha Design Technologies Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle- 11(1), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1518/BANG/2019[2012-13]Status: DisposedITAT Bangalore27 Jan 2021AY 2012-13

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri Prashanth Chandrashekar, CAFor Respondent: Shri Kannan Narayanan, Jt.CIT(DR)(ITAT), Bengaluru
Section 14Section 143(3)Section 148Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER ITA Nos.1516 to 1521/Bang/2019 Assessment years : 2009-10 & 2011-12 to 2015-16 M/s. Alpha Design Technologies Vs. The Income Tax Officer, Private Limited, Ward 1(1)(2), No.9, Interface Accolade, Bangalore. Service Road, HAL 2nd Stage, Indiranagar, The Deputy Commissioner of Bangalore – 560 008. Income Tax, PAN: AAECA 3323P Circle 11(1), Bangalore. APPELLANT RESPONDENT Appellant by : Shri Prashanth Chandrashekar, CA Respondent by : Shri Kannan Narayanan, Jt.CIT(DR…

M/S. Alpha Design Technologies Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle- 11(1), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1517/BANG/2019[2011-12]Status: DisposedITAT Bangalore27 Jan 2021AY 2011-12

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri Prashanth Chandrashekar, CAFor Respondent: Shri Kannan Narayanan, Jt.CIT(DR)(ITAT), Bengaluru
Section 14Section 143(3)Section 148Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER ITA Nos.1516 to 1521/Bang/2019 Assessment years : 2009-10 & 2011-12 to 2015-16 M/s. Alpha Design Technologies Vs. The Income Tax Officer, Private Limited, Ward 1(1)(2), No.9, Interface Accolade, Bangalore. Service Road, HAL 2nd Stage, Indiranagar, The Deputy Commissioner of Bangalore – 560 008. Income Tax, PAN: AAECA 3323P Circle 11(1), Bangalore. APPELLANT RESPONDENT Appellant by : Shri Prashanth Chandrashekar, CA Respondent by : Shri Kannan Narayanan, Jt.CIT(DR…

M/S. Alpha Design Technologies Private Limited, Bangalore vs. Income Tax Officer, Ward- 1(1)(2), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1516/BANG/2019[2009-10]Status: DisposedITAT Bangalore27 Jan 2021AY 2009-10

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri Prashanth Chandrashekar, CAFor Respondent: Shri Kannan Narayanan, Jt.CIT(DR)(ITAT), Bengaluru
Section 14Section 143(3)Section 148Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER ITA Nos.1516 to 1521/Bang/2019 Assessment years : 2009-10 & 2011-12 to 2015-16 M/s. Alpha Design Technologies Vs. The Income Tax Officer, Private Limited, Ward 1(1)(2), No.9, Interface Accolade, Bangalore. Service Road, HAL 2nd Stage, Indiranagar, The Deputy Commissioner of Bangalore – 560 008. Income Tax, PAN: AAECA 3323P Circle 11(1), Bangalore. APPELLANT RESPONDENT Appellant by : Shri Prashanth Chandrashekar, CA Respondent by : Shri Kannan Narayanan, Jt.CIT(DR…

DCIT 4(3)(2), Mumbai vs. M/S.Shinano Retail Private Limited, Mumbai

In the result, the appeal of the Revenue is dismissed and the cross objection of the assessee is allowed

ITA 1205/MUM/2019[2012-13]Status: DisposedITAT Mumbai08 Jan 2021AY 2012-13

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2012-13

For Appellant: Shri Vijay Mehta, A.RFor Respondent: Shri Sandeep Raj, D.R

…ture and the income has to be computed as per the provisions of the Income Tax law only. The recent judgment on this issue is rendered by the Hon'ble Supreme Court in the case of Taparia Tools 7 CO No.257/M/2019 M/s. Shinano Retail Pvt. Ltd. Limited vs JCIT [372 ITR 605 SC] wherein at paragraph 19 of the judgment, after referring to many other decisions of Hon'ble Supreme Court, the Apex Court held as under: "9. In the instant case, as noticed above, the assessee did not want spread over of this expenditure over a period of five years as in the return filed by it, it had claimed the entire interest paid upfront…

Commissioner of Income Tax-III vs. M/S Shriram Chits (Kar) Pvt Ltd

In the result, the appeal is disposed of

ITA/66/2012HC Karnataka07 Dec 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 143(1)Section 143(2)Section 145(1)Section 260Section 260A

…arned counsel for the assessee submitted that its claim for allowing expenditure in the year pricing itself and not carrying it for the entire duration of the chits scheme stands concluded by judgment of the Supreme Court in Taparia Tools vs. JCIT, 372 ITR 605 (SC). It is also pointed out that for Assessment Years 2010-11, 2011-12, 2012-13 and 2013-14, the revenue has already accepted the 8 method of accounting of claiming bid loss during the year of pricing. It is also pointed out that in respect of Assessment Year 2017-18, the Assessing Officer has accepted the claim of bid loss and the matte…

Commissoner of Income Tax vs. M/S Shaw Wallace

In the result, the appeal fails and is hereby

ITA/501/2013HC Karnataka09 Nov 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 143(3)Section 14ASection 260Section 41(1)

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 9TH DAY OF NOVEMBER 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.501 OF 2013 BETWEEN: 1. COMMISSIONER OF INCOME TAX C.R. BUILDING, QUEENS ROAD BANGALORE-01. 2. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-6(3), ROOM No.555 ADYAKAR BHAVAN M.K. ROAD, MUMBAI-20. ... APPELLANTS (BY SRI. JEEVAN J. NEERALGI, & SRI. E.I. SANMATHI, ADVS.,) AND: M/S. SHAW WALLACE DISTILLERIES LTD., BANK OF BARODA BUILDING WALLCHAND HIRACHAND MARG BALLARD ESTATE, MUMBAI-400018.…

M/S Shetron Limited vs. The Deputy Commissioner

In the result, the appeal fails

ITA/515/2013HC Karnataka15 Oct 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 260Section 260A

…iture incurred on debenture is redeemable after over a period of time, the expenditure should be spread over. Our attention has also been invited to decision of the Supreme Court in 'TAPARIA TOOLS LIMITED VS. 8 JOINT COMMISSIONER OF INCOME TAX', (2015) 372 ITR 605 (SC). 5. On the other hand, learned counsel for the revenue submitted that the assessee has not actually incurred expenditure of Rs.5 Crores and has merely issued the debentures at a discount. It is further submitted that the decision relied upon by the assessee in case of TAPARIA TOOLS LIMITED supra has no application to the fact situati…

Kellogg India P.Ltd, Mumbai vs. Assistant Commissioner of Income Tax 15(2)(1), Mumbai

The appeal stands partly allowed in terms of our above order

ITA 137/MUM/2018[2013-14]Status: DisposedITAT Mumbai07 Sept 2020AY 2013-14

Bench: Hon’Ble Shri Vikas Awasthy, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode)

For Appellant: Shri Akhtar H. Ansari-Ld. DR
Section 143(3)Section 144C(5)Section 92(1)Section 926

…the same would be an allowable expenditure in its entirety in the year in which it has been incurred, if the assessee chooses to claim the same at one go. The said proposition stem from another decision of Hon’ble Apex Court in Taparia Tools Limited V/s JCIT 372 ITR 605. 6.5 Viewing from any angle, we are of the considered opinion that the aforesaid expenditure, being revenue in nature would be an allowable expenditure in its entirety during this year. Accordingly, the ground raised stand allowed. Ground No.3: Treatment of interest income 7.1 During assessment proceedings, it transpired that the assessee earned…

Gujarat Mineral Development Corporation Ltd., Ahmedabad vs. The ACIT, Circle-2(1)(1), Ahmedabad

In the result, both appeals filed by the assessee are allowed for statistical purposes

ITA 2278/AHD/2018[2015-16]Status: DisposedITAT Ahmedabad28 Jul 2020AY 2015-16

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri S. N. Soparkar, Sr. Advocate & Shri ParinFor Respondent: Shri Vinod Tanwani, Sr.D.R
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD (CONDUCTING THROUGH VIRTUAL COURT) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos.2277&2278/Ahd/2018 (Assessment Years: 2014-15 & 2015-16) Gujarat Mineral Development Vs. Asst. CIT Corporation Ltd. Circle-2(1)(1), Khanji Bhavan, 132ft. Ring Ahmedabad Road, University Ground, Ahmedabad-380052 [PAN No. AAA CG7 987 P] (Appellant) .. (Respondent) Appellant by : Shri S. N. Soparkar, Sr. Advocate & Shri Parin Shah, A.R. Respondent by: Shri Vinod Tanwani, Sr.D.R. Date of Hearing: 21/07/2020 Date of Pronouncement: 28/07/…

Gujarat Mineral Development Corporation Ltd., Ahmedabad vs. The ACIT, Circle-2(1)(1), Ahmedabad

In the result, both appeals filed by the assessee are allowed for statistical purposes

ITA 2277/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad28 Jul 2020AY 2014-15

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri S. N. Soparkar, Sr. Advocate & Shri ParinFor Respondent: Shri Vinod Tanwani, Sr.D.R
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD (CONDUCTING THROUGH VIRTUAL COURT) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos.2277&2278/Ahd/2018 (Assessment Years: 2014-15 & 2015-16) Gujarat Mineral Development Vs. Asst. CIT Corporation Ltd. Circle-2(1)(1), Khanji Bhavan, 132ft. Ring Ahmedabad Road, University Ground, Ahmedabad-380052 [PAN No. AAA CG7 987 P] (Appellant) .. (Respondent) Appellant by : Shri S. N. Soparkar, Sr. Advocate & Shri Parin Shah, A.R. Respondent by: Shri Vinod Tanwani, Sr.D.R. Date of Hearing: 21/07/2020 Date of Pronouncement: 28/07/…

M/S.Karmic Labs Private Limited, Mumbai vs. Income Tax Officer 15(2)(1), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 3955/MUM/2018[2014-15]Status: DisposedITAT Mumbai28 Jul 2020AY 2014-15

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2014-15 Karmic Labs Pvt.Ltd. Ito,Ward-15(2)(1) B-1, 2302, The Address, Opposite Aaykar Bhawan Vs. R-City Mall, Lbs Marg M.K.Road Ghatkopar(West) Mumbai-400 020 Mumbai-400 086

For Appellant: Shri Ketan VedFor Respondent: Shri R.Bhupathi
Section 143(3)Section 56Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “H”, MUMBAI Before Shri Rajesh Kumar, Accountant Member & Shri Amarjit Singh, Judicial Member Assessment Year: 2014-15 Karmic Labs Pvt.Ltd. ITO,Ward-15(2)(1) B-1, 2302, The address, Opposite Aaykar Bhawan Vs. R-City Mall, LBS Marg M.K.Road Ghatkopar(West) Mumbai-400 020 Mumbai-400 086 PAN: AACCK7809G (Assessee) (Revenue) Revenue By : Shri R.Bhupathi Assessee By : Shri Ketan Ved Date of Hearing : 10/07/2020 Date of Pronouncement : 28 /07/2020 O R D E R Per Rajesh Kumar, Accountant Member 1. The Assessee by way of this appeal is challenging the order of the…

Fiserv India Pvt. Ltd., New Delhi vs. ACIT Circle-9(1), New Delhi

In the result, the appeal of the assessee is allowed

ITA 5571/DEL/2019[2013-14]Status: DisposedITAT Delhi03 Jul 2020AY 2013-14

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi

For Appellant: Srhi Sachit Jolly, AdvFor Respondent: Ms. Ashima Neb, Sr. DR
Section 143Section 234BSection 37Section 37(1)

…essee and therefore the amount of stamp duty paid for has to be allowed as revenue expenditure. Further, the honourable High Court relying on the decision of the honourable Supreme Court in case of Taparia Tools Ltd versus The Joint Commissioner Of Income Tax 372 ITR 605 [231 taxman 5] also held that same is also not a deferred revenue expenditure. In view of this, we direct the lower authorities reversing the decision to allow the stamp duty charges of ₹ 68 lakhs paid by the assessee as an expenditure for the current year holding it to be revenue expenditure in nature allowable u/s 37 (1) of the act. Accordingly…

M/S. R.B. Polymers Ltd., Kolkata vs. DCIT, Circle - 4, Kolkata

Appeal is partly allowed in above terms

ITA 456/KOL/2018[2010-11]Status: DisposedITAT Kolkata12 Jun 2020AY 2010-11

Bench: Shri P.M. Jagtap, V.P & Shri S. S. Godara, Jm आयकर अपीलसं./I.T.A No.456/Kol/2018 ("नधा"रण वष" / Assessment Year: 2010-11) M/S Rb Polymers Ltd. Vs. Dcit, Circle-4, Kolkata 25, R.N. Mukherjee Road, 4Th Floor, Suite-F, Kolkata-1. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcr3117R (Appellant) .. (Respondent) Appellant By : Shri Siddharth Agarwal, Advocate Respondent By : Shri Dhrubajyoti Ray, Sr. Dr सुनवाई क" तार"ख/ Date Of Hearing : 21/02/2020 घोषणा क" तार"ख/Date Of Pronouncement : 12/06/2020 आदेश / O R D E R Per Shri S. S. Godara: This Assessee’S Appeal For Assessment Year 2010-11 Arises Against The Commissioner Of Income Tax (A) - 2, Kolkata Dated 20.02.2018 Passed In Case No.1220/Cit(A)-2/14-15 Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused. 2. The Assessee’S First & Former Substantive Ground Challenges Correctness Of Both The Lower Authorities’ Action Invoking Section 14A R.W.R 8D(2)(Ii) Disallowance Of Proportionate Interest Amounting To Rs.75614/- Pertaining To Its Exempt Income. Suffice To Say, We Notice At The Outset That The Assessee’S Investments As On 31.03.2009 & 31.03.2010 Read Figures Of Rs.1,71,25,754/- & 1,93,49,912/- (Difference Of Rs.22,24,158/-) As Against Its Non-Interest Bearing Funds In The Nature Of Share Capital Along With Reserves & Surplus Of

For Appellant: Shri Siddharth Agarwal, AdvocateFor Respondent: Shri Dhrubajyoti Ray, Sr. DR
Section 143(3)Section 14ASection 28Section 36(2)(i)Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI P.M. JAGTAP, V.P & SHRI S. S. GODARA, JM आयकर अपीलसं./I.T.A No.456/Kol/2018 ("नधा"रण वष" / Assessment Year: 2010-11) M/s RB Polymers Ltd. Vs. DCIT, Circle-4, Kolkata 25, R.N. Mukherjee Road, 4th Floor, Suite-F, Kolkata-1. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABCR3117R (Appellant) .. (Respondent) Appellant by : Shri Siddharth Agarwal, Advocate Respondent by : Shri Dhrubajyoti Ray, Sr. DR सुनवाई क" तार"ख/ Date of Hearing : 21/02/2020 घोषणा क" तार"ख/Date of Pronouncement : 12/06/2020 आदेश / O R D E R Per Shri S. S. Godara: This assessee’s appeal fo…

DCIT, New Delhi vs. M/S Ve Commercial Vehicles Ltd, New Delhi

In the result, the appeals of the revenue are dismissed

ITA 581/DEL/2016[2010-11]Status: DisposedITAT Delhi30 Apr 2020AY 2010-11

Bench: Ms. Sushma Chowladr. B. R. R. Kumarita No. 580/Del/2016 : Asstt. Year : 2009-10 Ita No. 581/Del/2016 : Asstt. Year : 2010-11 Dcit, Vs M/S Ve Commercial Vehicles Ltd., 3Rd Floor, Select City Walk, A-3, Circle-26(1), New Delhi District Centre, New Delhi-110017 (Appellant) (Respondent) Pan No. Aabce9378F

For Appellant: Sh. Gaurav Jain, AdvFor Respondent: Sh. N. K. Choudhary, CIT DR &
Section 14ASection 35

…, criteria adopted by the AO while disallowing 2/3rd of such expenditure. At the same time, this expenditure cannot be treated as capital expenditure too. Reliance is being placed on the judgment of Hon’ble Apex Court in the case of Taparia Tools Ltd. Vs JCIT 372 ITR 605 on the issue of deferred revenue expenditure. Hence, we hereby hold that the disallowance made by the AO is legally not tenable. Appeal of the revenue on this ground is dismissed. 28. In the result, the appeals of the revenue are dismissed. Order Pronounced in the Open Court on 30/04/2020. (Sushma Chowla) (Dr. B.R.R. Kumar) VICE PRESIDENT ACCOU…

DCIT, New Delhi vs. M/S Ve Commercial Vehicles Ltd, New Delhi

In the result, the appeals of the revenue are dismissed

ITA 580/DEL/2016[2009-10]Status: DisposedITAT Delhi30 Apr 2020AY 2009-10

Bench: Ms. Sushma Chowladr. B. R. R. Kumarita No. 580/Del/2016 : Asstt. Year : 2009-10 Ita No. 581/Del/2016 : Asstt. Year : 2010-11 Dcit, Vs M/S Ve Commercial Vehicles Ltd., 3Rd Floor, Select City Walk, A-3, Circle-26(1), New Delhi District Centre, New Delhi-110017 (Appellant) (Respondent) Pan No. Aabce9378F

For Appellant: Sh. Gaurav Jain, AdvFor Respondent: Sh. N. K. Choudhary, CIT DR &
Section 14ASection 35

…, criteria adopted by the AO while disallowing 2/3rd of such expenditure. At the same time, this expenditure cannot be treated as capital expenditure too. Reliance is being placed on the judgment of Hon’ble Apex Court in the case of Taparia Tools Ltd. Vs JCIT 372 ITR 605 on the issue of deferred revenue expenditure. Hence, we hereby hold that the disallowance made by the AO is legally not tenable. Appeal of the revenue on this ground is dismissed. 28. In the result, the appeals of the revenue are dismissed. Order Pronounced in the Open Court on 30/04/2020. (Sushma Chowla) (Dr. B.R.R. Kumar) VICE PRESIDENT ACCOU…

Addl. CIT, New Delhi vs. M/S V E Commercial Vehicles Ltd., New Delhi

In the result, the appeals of the revenue are dismissed

ITA 5734/DEL/2016[2011-12]Status: DisposedITAT Delhi30 Apr 2020AY 2011-12

Bench: Ms. Sushma Chowladr. B. R. R. Kumarita No. 580/Del/2016 : Asstt. Year : 2009-10 Ita No. 581/Del/2016 : Asstt. Year : 2010-11 Dcit, Vs M/S Ve Commercial Vehicles Ltd., 3Rd Floor, Select City Walk, A-3, Circle-26(1), New Delhi District Centre, New Delhi-110017 (Appellant) (Respondent) Pan No. Aabce9378F

For Appellant: Sh. Gaurav Jain, AdvFor Respondent: Sh. N. K. Choudhary, CIT DR &
Section 14ASection 35

…, criteria adopted by the AO while disallowing 2/3rd of such expenditure. At the same time, this expenditure cannot be treated as capital expenditure too. Reliance is being placed on the judgment of Hon’ble Apex Court in the case of Taparia Tools Ltd. Vs JCIT 372 ITR 605 on the issue of deferred revenue expenditure. Hence, we hereby hold that the disallowance made by the AO is legally not tenable. Appeal of the revenue on this ground is dismissed. 28. In the result, the appeals of the revenue are dismissed. Order Pronounced in the Open Court on 30/04/2020. (Sushma Chowla) (Dr. B.R.R. Kumar) VICE PRESIDENT ACCOU…

Deputy Commissioner of Income Tax Central Circle-1(3), Bangalore vs. M/S Coffeeday Global Limited, Bangalore

In the result, the appeals of the Revenue are partly allowed

ITA 3041/BANG/2018[2014-15]Status: DisposedITAT Bangalore24 Feb 2020AY 2014-15

Bench: S/Shri Chandra Poojari, Am & Smt. Beena Pillai, Jm Ita Nos. 3040 & 3041/Bang/2018 Assessment Years: 2013-14 & 2014-15 The Deputy Commissioner Of Vs. M/S. Coffee Day Global Limited, Income-Tax, Central Circle-1(3), No.23/2, Coffeeday Square, 3Rd Floor, C.R. Building, Vittal Mallya Road, Queen’S Road, Bengaluru-560 001. Bengaluru-560 001. [Pan: Aabca 5291P]

Section 14ASection 32(1)(iia)Section 43A

…ct the position would not change if the assets are acquired in India. Provisions of section 43A of the Act would be applicable only when an assessee has acquired any asset from a country outside India and not otherwise. (iii) Taparia Tools Ltd V. JCIT (2015) 55 Taxmann.com 361 (SC) The Supreme Court held that the allowability of expenditure is as per the provisions of the Act and the treatment of such expenditure in the books of accounts is immaterial. There by the Supreme court has again confirmed its own decision in the case of M/s.Kedarnath Jute Manufacturing Co., Ltd V. CIT (1971) 82 ITR 363 (SC). It is ther…

Deputy Commissioner of Income Tax Central Circle-1(3), Bangalore vs. M/S Coffeeday Global Limited, Bangalore

In the result, the appeals of the Revenue are partly allowed

ITA 3040/BANG/2018[2013-14]Status: DisposedITAT Bangalore24 Feb 2020AY 2013-14

Bench: S/Shri Chandra Poojari, Am & Smt. Beena Pillai, Jm Ita Nos. 3040 & 3041/Bang/2018 Assessment Years: 2013-14 & 2014-15 The Deputy Commissioner Of Vs. M/S. Coffee Day Global Limited, Income-Tax, Central Circle-1(3), No.23/2, Coffeeday Square, 3Rd Floor, C.R. Building, Vittal Mallya Road, Queen’S Road, Bengaluru-560 001. Bengaluru-560 001. [Pan: Aabca 5291P]

Section 14ASection 32(1)(iia)Section 43A

…ct the position would not change if the assets are acquired in India. Provisions of section 43A of the Act would be applicable only when an assessee has acquired any asset from a country outside India and not otherwise. (iii) Taparia Tools Ltd V. JCIT (2015) 55 Taxmann.com 361 (SC) The Supreme Court held that the allowability of expenditure is as per the provisions of the Act and the treatment of such expenditure in the books of accounts is immaterial. There by the Supreme court has again confirmed its own decision in the case of M/s.Kedarnath Jute Manufacturing Co., Ltd V. CIT (1971) 82 ITR 363 (SC). It is ther…

State Bank of India, Mumbai vs. Addl CIT RG 2(2), Mumbai

In the result, the appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed, as indicated above

ITA 3644/MUM/2016[2008-09]Status: DisposedITAT Mumbai03 Feb 2020AY 2008-09

Bench: Sri Mahavir Singh, Vp & Sri G Manjunatha, Am आयकर अपील सुं./ Ita No. 3644/Mum/2016 (ननर्ाारण वर्ा / Assessment Year 2008-09) State Bank Of India The Dy. Commissioner Of 3Rd Floor, Corporate Centre Income Tax, Circle -2(2)(1) बनाम/ Madam Cama Road Mumbai Vs. Nariman Point Mumbai-400021 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaacs8577K

For Appellant: Shri P.J. Pardiwalla &For Respondent: Shri Anadi Varma, CIT-DR&
Section 143(3)Section 147

…आयकर अपीलीय अधिकरण “A” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI श्री महावीर स िंह, उपाध्यक्ष एविं श्री जी. मिंजुनाथ लेखा दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, VP AND SRI G MANJUNATHA, AM आयकर अपील सुं./ ITA No. 3644/Mum/2016 (ननर्ाारण वर्ा / Assessment Year 2008-09) State Bank of India The Dy. Commissioner of 3rd Floor, Corporate Centre Income Tax, Circle -2(2)(1) बनाम/ Madam Cama Road Mumbai Vs. Nariman Point Mumbai-400021 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./PAN No. AAACS8577K आयकर अपील सुं./ ITA No. 4563/Mum/2016 (ननर्ाारण वर्ा / Assessmen…