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.

How many judgments cite Taparia Tools Ltd. v. JCIT?

343 judgments on BharatTax cite Taparia Tools Ltd. v. JCIT (372 ITR 605), spanning 2013 to 2026.

Which sections of the Income Tax Act does Taparia Tools Ltd. v. JCIT come up under?

It is most often cited in judgments turning on Section 143(3), Section 37(1), Section 40(a)(ia), Section 263, Section 271(1)(c), Section 148.

Taparia Tools Ltd. v. JCIT (372 ITR 605)

Tanfac Industreis Limited, Chennai vs. ACIT, Chennai

The appeal stands partly allowed for statistical purposes

ITA 545/CHNY/2019[2010-11]Status: DisposedITAT Chennai27 Jun 2023AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.545/Chny/2019 (िनधा*रण वष* / Assessment Year: 2010-11) M/S. Tanfac Industries Ltd. Acit, बनाम 66, (Old No.62 & 63), Oxford Centre Corporate Circle-3(1), Sir Cp Ramasamy Iyer Road, Chennai. / Vs. Chennai-600 018. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaact-2591-A (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri R.Vijayaraghavan (Advocate)-Ld.Ar " थ" की ओर से/Respondent By : Shri D.Hema Bhupal (Jcit)- Ld. Sr. Dr

For Appellant: Shri R.Vijayaraghavan (Advocate)-Ld.ARFor Respondent: Shri D.Hema Bhupal (JCIT)- Ld. Sr. DR

Section 143(3)Section 37Section 43B

…ciated that the Appellant's books of accounts are subject to audit and such large expenditure cannot form part of the particular expenditure unless supported by proper document. 3.3 The appellant relies on the Supreme Court's judgment in Taparia Tools Limited 372 ITR 605 wherein the Court held that "when this course of action was permissible in law to the assessee as it was in consonance with the provisions of the Act which permit the assessee to claim the expenditure in the year in which it was incurred, merely because a different treatment was given in the books of account cannot be a factor which would deprive…

DCIT 7(3), Mumbai vs. Wyeth Ltd ( Formerly Known As Wyeth Lederle Ltd), Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 3508/MUM/2010[2004-05]Status: DisposedITAT Mumbai09 Jun 2023AY 2004-05

Bench: Shri Vikas Awasthy, Hon’Ble & Shri S. Rifaur Rahman, Hon'Blepfizer Limited V. Acit- Special Range 23 (Earlier Known As Wyeth Lederle Limited) [Now The Dcit-Circle 7(3)] The Capital, G-Block Aayakar Bhavan Bandra Kurla Complex Mumbai- 400020 Bandra (E), Mumbai -400012 Pan: Aaacp3334M (Appellant) (Respondent) Acit- Ltu V. M/S. Wyeth Limited 28Th Floor, Centre - 1 (Formerly Known As Wyeth Lederle Ltd) Rbc Mahindra Towers World Trade Centre 4Th Floor, A- Wing Cuffe Parade, Mumbai Dr G.M. Bhosale Road Worli, Mumbai- 400055 Pan: Aaacw2641Q (Appellant) (Respondent) Assessee Represented By : Shri Vishal Kalra Department Represented By : Smt. Sujatha Iyangar

Section 43(6)Section 80H

…v. CIT [1976] 102 ITR 665 (Mad.) Cases wherein it is held that treatment in the books of accounts is irrelevant for determining the tax allowability of the expense i. Kedarnath Jute Mfg Co. vs CIT: [1971] 82 ITR 363 (SC) ii. Taparia Tools Ltd vs JCIT: [2015] 372 ITR 605 (SC) iii. Coforge Ltd vs ACIT: [2021] 436 ITR 546 (Del) 27. On the other hand, Ld.DR relied on the orders of the Authorities below. 28. Considered the rival submissions and material placed on record, we observe that the assessee has taken land and premises on lease admeasuring 90000 sqmts, which is situated within the industrial complex. They h…

ACIT Circle-2 (1)(1), Mumbai vs. M/S Deutsche Asset Management (India) Pvt Ltd, Mumbai

In the result, the appeal of the revenue and the cross objection of the assessee are dismissed

ITA 7227/MUM/2019[2015-16]Status: DisposedITAT Mumbai30 May 2023AY 2015-16

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 139(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘D’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale (JM) I.T.A. No. 7227/Mum/2019 (A.Y. 2015-16) Vs. M/s. Deutsche Asset ACIT, Circle-2(1)(1) Room No. 561 Management (India) Pvt. Ltd. 5th Floor, Aayakar 14th Floor, The Capital Bhavan, M.K.Road C-70, G-Block, Bandra Kurla Mumbai-400 020. Complex, Bandra East Mumbai-400 051. (Appellant) (Respondent) C.O. No. 95/Mum/2021 (A.Y. 2015-16) Vs. ACIT,Circle-2(1)(1) M/s. Deutsche Asset Management (India) Pvt. Ltd. Room No. 561 14th Floor, The Capital 5th Floor, Aayakar C-70, G-Block, Bandra Kurla Bhava…

DCIT-2(3), Mumbai vs. M/S. Zensar Technologies Ltd., Mumbai

In the result, the appeal is partly allowed

ITA 5653/MUM/2009[2004-05]Status: DisposedITAT Mumbai19 Apr 2023AY 2004-05

Bench: Amit Shukla () & Ms. Padmavathy S. ()

Section 10ASection 80Section 92

…1 ITA 5653/Mum/2009 M/s Zensar Technologies Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE AMIT SHUKLA (JUDICIAL MEMBER) AND MS. PADMAVATHY S. (ACCOUNTANT MEMBER) I.T.A. No.5653/Mum/2009 (Assessment year 2004-05) DCIT-2(3), Mumbai vs M/s Zensar Technologies Ltd Magnet House, 2nd Floor Room No.555, Aayakar Bhavan M.K. Road, Mumbai-400 020 N.M. Marg, Ballard Estate Mumbai-400 001 PAN : AAACF0742K APPELLANT RESPONDENT Assessee represented by Shri Nitesh Joshi Department represented by Shri Manoj Kumar – CIT DR Date of hearing 12-04-2023 Date of pronouncement 19-04-2023 O R D E R PER :…