Landmark Cases on Business Income and Deductions
2,356 decisions, ranked by how many judgments on BharatTax rely on them.
Expenditure incurred on repair and maintenance of a building is revenue expenditure, especially when it does not create a new asset or provide an enduring business advantage.
No disallowance under section 40A(3) can be made if the net profit of the assessee is estimated after rejecting the books of accounts.
An ad hoc disallowance of purchases cannot be made if the corresponding sales have been accepted. Excluding both purchases and sales where transactions are fictitious would result in profits lower than the returned income.
Deductions under Section 80-IA are available for the generation of power for captive consumption. This is particularly relevant when an undertaking generates power and uses it within the same business, such as a cement plant using power generated from its own power plant.
Section 14A of the Income Tax Act is not applicable to investments made in tax-free securities if interest-free funds are available with the assessee. This is because there is a presumption that such investments are made out of these available interest-free funds.
Expenditure incurred in a prior period, but crystallising in the current assessment year upon receipt of bills, is allowable as a deduction.
Whether the replacement of parts of machinery constitutes revenue or capital expenditure is primarily a question of fact, dependent on the context of the assessee's business. An enduring benefit alone is not conclusive of capital expenditure.
Electricity is considered 'goods' under tax law, and its generation and transmission constitute 'manufacture' or 'production'.
The assessee's past years' declared profits are the best guide for applying Gross Profit (GP) or Net Profit (NP) rates. Deviating from this history requires justification and consideration of comparable cases only when necessary.
The setting up of a business and the commencement of a business are distinct events and do not necessarily occur on the same date. Expenses incurred before the commencement of business but after the setting up of business may be considered for determining profits.
Arbitrary valuation of stock, not at cost or market rate, is not a valid method of accounting, and past acceptance by the tax officer does not validate it.
It is difficult to assess the period of benefit derived from advertisement expenditure and to ascertain whether any brand name was created in a competitive environment.
An Assessing Officer (AO) cannot make ad-hoc disallowances of expenses without identifying specific unverifiable or non-genuine expenses. Rejecting books of account by applying an arbitrary percentage without pointing out specific defects is impermissible.
The deletion of a disallowance under Section 36(1)(iii) by the Dispute Resolution Panel (DRP) is upheld when relied upon by other judgments.
Expenditure incurred on grounds of commercial expediency to indirectly facilitate carrying on a business is allowable as a deduction under Section 37(1).
An addition cannot be made under section 69C for unexplained expenditure if the on-money/unaccounted receipts have already been considered as revenue receipts, as this would constitute double addition.
The definition of 'business' is a word of large and indefinite import, encompassing anything that occupies a person's attention and labour for the purpose of profit.
A purchase made without the intention to resell, where a resale occurs due to changed circumstances, is considered a realization of capital and does not make the transaction a business venture. However, if a purchase is made with the intention to resell, the nature of the venture (capital account or trade) depends on the assessee's conduct and case circumstances.
Section 43B and Section 36(1)(va) of the Income-tax Act should be interpreted liberally, with any ambiguity regarding the due dates for employee contribution payments to provident fund being resolved in favour of the assessee. Deductions should be allowed for payments made within the previous year, even if there is a slight delay.
Business is a word of large and indefinite import, encompassing any activity carried on continuously, in an organized manner, with a set purpose, and a view to earn profit. It has a more extensive meaning than trade.
An undertaking's income qualifies for deduction under section 80-IB of the Income-tax Act if it is eligible under section 80-IA(ia).
Income from letting property is not business income if the letting is merely a means of realizing the annual value of the property. However, if the assessee undertakes an adventure or concern in the nature of trade by providing additional services beyond mere letting, the income can be taxed under the head 'Profits and gains of business or profession'.
Disallowance of expenditure under Section 14A cannot exceed the amount of tax-exempt income, especially when the assessee has sufficient interest-free funds to cover investments yielding such income.
Payment of commission for guaranteeing the repayment of a loan is an allowable revenue expense. This is because such a payment is made for the purpose of the business and does not result in the acquisition of a capital asset or enduring advantage.
The Assessing Officer (AO) must consider the legitimate business needs and benefits of a company from the perspective of a prudent businessman, rather than dictating the company's business needs or methods.
Amounts transferred to contingency reserve and dividend control reserve are allowed as deductions on revenue account.
Expenditure arising from Employee Stock Option Plan (ESOP) compensation is an allowable revenue expenditure deductible under section 37(1) of the Income Tax Act, 1961.
Expenditure incurred for holding assets is deductible even if no income is actually earned from those assets for a period. The mere fact that assets were not in use does not disentitle the assessee from claiming deductions for holding expenses.
Expenditure incurred by an assessee for facilitating workmen's access to a bridge, where the assessee does not gain ownership or an addition to asset value, is considered revenue expenditure allowable as a business deduction. This is because the expenditure is wholly and exclusively for the assessee's business operations.
Interest, rent, and miscellaneous receipts are considered operational income derived from incidental business activities. Courts may err in not following jurisdictional High Court decisions regarding the classification of such income, particularly when calculating deductions under Section 80HHC.
Interest paid on borrowed capital for setting up a new division within the same business is allowable as a deduction. This applies even if the new unit does not commence production during the relevant assessment years.
The mere existence of an agreement and actual payment does not conclusively establish that an expense was incurred wholly and exclusively for the purpose of business. The assessee must prove that the business has commenced and expenses relate to business activity.
Where an assessee fails to discharge the onus to prove the genuineness of purchases, and such purchases are held to be bogus, the assessing officer can estimate and add profits to the assessee's income.
Compounding fees paid for illegal activities, such as unauthorized construction, are not deductible as business expenditure under Section 37(1) of the Income Tax Act because they represent expenses incurred for compounding a criminal offense.
Expenditure incurred on the purchase and evaluation of seismic data of foreign blocks for the purpose of exploration and production of hydrocarbons is allowable as business expenditure under section 37(1) of the Income-tax Act, 1961.
Expenditure incurred for issuing FCCB (Foreign Currency Convertible Bonds) is revenue expenditure as it is an expense for raising a loan, irrespective of future conversion into equity. A loan given by an assessee to its subsidiary is a capital asset under Section 2(14) of the Income Tax Act.
The deduction under Section 80HH is calculated on gross profits and gains, before applying specific income computation sections. This was established by distinguishing it from the treatment of dividends under Section 80M.
The Delhi High Court's decision in CIT vs. IFCI Ltd. is quoted with approval by the Bombay High Court, indicating concurrence on the issue of disallowance of entrance fees and subscriptions paid to clubs.
Any receipt that can properly be described as income is taxable under the Income Tax Act unless expressly exempted. This includes payments received as compensation for the cessation of business or employment, even if voluntary.
A deposit received in connection with a business is not necessarily a trading receipt if it cannot be dealt with by the assessee as part of its trade.
ESOP compensation expenditure and the discount on the issue of ESOPs are allowable as deductions under Section 37(1) of the Income Tax Act.
Section 14A of the Income Tax Act does not apply to insurance companies as their assessments are governed by Section 44 of the Act and Rule 5 of the First Schedule.
Disallowance under Section 14A read with Rule 8D concerning shares held in stock is adjudicated in favour of the assessee.
Laws providing tax concessions to encourage industrial activity are to be liberally construed. This principle is applied to ensure that the object of such beneficial provisions is achieved.
For the purpose of computing business income and for deductions under sections like 80-IHC or 80-IA, only net interest (interest received minus interest paid) is to be considered, not gross interest. The principle of netting applies when dealing with interest income and expenditure related to business profits.
Acquiring land with the intention of selling it after development constitutes a business venture, resulting in profit that is taxable as business income. This is because the activity is undertaken with a view to profit and can only be described as a business venture.
A pro-rata allocation of administrative expenditure is permissible when determining income eligible for deduction under section 80M, allowing the assessee's grounds while dismissing those of the revenue.
The principle of consistency suggests that if income-tax authorities have consistently accepted a certain treatment of income or expenditure over multiple assessment years without questioning it, they should generally continue to do so, absent significant new information or changed circumstances. This principle aims to provide certainty and predictability in tax matters.
