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“commercial expediency”

Business ExpensesSection 37Section 371,685 judgments

The decision most relied on for commercial expediency is S.A. Builders Ltd. v. CIT (288 ITR 1), cited in 1,484 judgments on BharatTax.

Leading authorities on commercial expediency

S.A. Builders Ltd. v. CIT
288 ITR 1 · 2007 · Supreme Court
1,484
citing judgments

Interest paid on borrowed funds cannot be disallowed merely because the assessee made interest-free advances, provided those advances were made for business purposes and commercial expediency. The Revenue cannot dictate a businessman's commercial decisions, but the assessee bears the onus to prove the business expediency.

Empire Jute Co. Ltd. v. CIT
124 ITR 1 · 1980 · Supreme Court
622
citing judgments

Expenditure is classified as revenue or capital based on its practical business effect, necessity, or expediency, rather than solely on the juristic classification of rights; an enduring benefit does not automatically make an expenditure capital if it facilitates trading operations or business efficiency.

CIT v. Reliance Industries Ltd.
410 ITR 466 · 2019 · Supreme Court
501
citing judgments

When mixed funds are available, interest-free advances are presumed to be made from the assessee's own interest-free funds, preventing disallowance of interest expenditure under section 36(1)(iii). This principle also applies to section 14A disallowance, where interest expenditure is not disallowed if surplus funds are available and no direct nexus is established with borrowed funds for investments earning exempt income.

CIT v. Dalmia Cement (Bharat) Ltd.
254 ITR 377 · 2002 · High Court
417
citing judgments

When there is a nexus between an expenditure and the purpose of business, incurred on grounds of commercial expediency, the Revenue cannot question its reasonableness or assume the role of the businessman to compel profit maximization. This principle applies even if the business is not that of the assessee itself.

Hero Cycles Pvt. Ltd. v. CIT
379 ITR 347 · 2015 · Supreme Court
361
citing judgments

The Revenue cannot substitute its judgment for that of a businessman regarding the necessity or reasonableness of an expenditure. If an expense is incurred wholly and exclusively for business purposes, it is deductible, and the Revenue cannot question its commercial expediency.

CIT v. Abhishek Industries Ltd.
286 ITR 1 · 2006 · High Court
359
citing judgments

For interest on borrowed capital to be deductible under Section 36(1)(iii), there must be a nexus between the use of the borrowed funds and the purpose of the business. This decision has been overruled by the Supreme Court in Munjal Sales Corporation v. CIT (2008).

Eastern Investments Ltd. v. CIT
38 ITR 601 · 1960 · Supreme Court
346
citing judgments

Expenditure must be commercially expedient for carrying on the business, and it is not for revenue authorities to dictate how an assessee should conduct its business. The court will not question the business expediency of a transaction, even if a third party also benefits.

Sassoon J. David & Co. Pvt. Ltd. v. CIT
118 ITR 261 · 1979 · Supreme Court
323
citing judgments

An expense incurred by an assessee for its own business, such as advertising, marketing, and promotional (AMP) expenses, cannot be disallowed merely because it incidentally or indirectly benefits the assessee's sister concerns or associated enterprises.

Judgments citing commercial expediency

Rana Sugars Ltd., Chandigarh vs. DCIT, Circle 1(1), Chandigarh

Appeal stand dismissed

ITA 513/CHANDI/2023[2011-12]Status: DisposedITAT Chandigarh04 Aug 2025AY 2011-12

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.1048/Chandi/2018 (िनधा"रणवष" / Assessment Year: 2010-11) & 2. आयकरअपीलसं./ Ita No.1049/Chandi/2018 (िनधा"रणवष" / Assessment Year: 2011-12) Dcit-Central Circle-1 M/S Rana Sugars Limited Chandigarh Sco No.49-50, Sector 8-C बनाम/ Vs. Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcr-6744-C (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकरअपीलसं./ Ita No.512/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2010-11) & 4. आयकरअपीलसं./ Ita No.513/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2011-12) M/S Rana Sugars Limited Dcit-Central Circle-1 Sco No.49-50, Sector 8-C Chandigarh बनाम/ Vs. Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcr-6744-C (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Shri Parikshit Aggarwal (Ca) & Ms. Shruti Khandelwal (Advocate) – Ld. Ars. ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) – Ld. Dr & Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr

For Appellant: Shri Parikshit Aggarwal (CA) and Ms. ShrutiFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR & Dr. Ranjit
Section 143(3)Section 14ASection 36(1)(iii)

were borrowed by the assessee at higher interest rates. The funds diverted to its sister concerns were not related to any business consideration or commercial expediency. Finally, Ld. AO applied interest rate of 12% on these advances and computed interest disallowance of Rs.540.98 Lacs and made additions accordingly

Rana Sugars Ltd., Chandigarh vs. DCIT, Circle 1(1), Chandigarh

Appeal stand dismissed

ITA 512/CHANDI/2023[2010-11]Status: DisposedITAT Chandigarh04 Aug 2025AY 2010-11

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.1048/Chandi/2018 (िनधा"रणवष" / Assessment Year: 2010-11) & 2. आयकरअपीलसं./ Ita No.1049/Chandi/2018 (िनधा"रणवष" / Assessment Year: 2011-12) Dcit-Central Circle-1 M/S Rana Sugars Limited Chandigarh Sco No.49-50, Sector 8-C बनाम/ Vs. Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcr-6744-C (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकरअपीलसं./ Ita No.512/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2010-11) & 4. आयकरअपीलसं./ Ita No.513/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2011-12) M/S Rana Sugars Limited Dcit-Central Circle-1 Sco No.49-50, Sector 8-C Chandigarh बनाम/ Vs. Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcr-6744-C (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Shri Parikshit Aggarwal (Ca) & Ms. Shruti Khandelwal (Advocate) – Ld. Ars. ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) – Ld. Dr & Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr

For Appellant: Shri Parikshit Aggarwal (CA) and Ms. ShrutiFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR & Dr. Ranjit
Section 143(3)Section 14ASection 36(1)(iii)

were borrowed by the assessee at higher interest rates. The funds diverted to its sister concerns were not related to any business consideration or commercial expediency. Finally, Ld. AO applied interest rate of 12% on these advances and computed interest disallowance of Rs.540.98 Lacs and made additions accordingly

DCIT, C-1(1), Chandigarh vs. M/S Rana Sugars Ltd, Chandigarh

Appeal stand dismissed

ITA 1049/CHANDI/2018[2011-12]Status: DisposedITAT Chandigarh04 Aug 2025AY 2011-12

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.1048/Chandi/2018 (िनधा"रणवष" / Assessment Year: 2010-11) & 2. आयकरअपीलसं./ Ita No.1049/Chandi/2018 (िनधा"रणवष" / Assessment Year: 2011-12) Dcit-Central Circle-1 M/S Rana Sugars Limited Chandigarh Sco No.49-50, Sector 8-C बनाम/ Vs. Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcr-6744-C (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकरअपीलसं./ Ita No.512/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2010-11) & 4. आयकरअपीलसं./ Ita No.513/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2011-12) M/S Rana Sugars Limited Dcit-Central Circle-1 Sco No.49-50, Sector 8-C Chandigarh बनाम/ Vs. Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcr-6744-C (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Shri Parikshit Aggarwal (Ca) & Ms. Shruti Khandelwal (Advocate) – Ld. Ars. ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) – Ld. Dr & Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr

For Appellant: Shri Parikshit Aggarwal (CA) and Ms. ShrutiFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR & Dr. Ranjit
Section 143(3)Section 14ASection 36(1)(iii)

were borrowed by the assessee at higher interest rates. The funds diverted to its sister concerns were not related to any business consideration or commercial expediency. Finally, Ld. AO applied interest rate of 12% on these advances and computed interest disallowance of Rs.540.98 Lacs and made additions accordingly

DCIT, C-1(1), Chandigarh vs. M/S Rana Sugars Ltd, Chandigarh

Appeal stand dismissed

ITA 1048/CHANDI/2018[2010-11]Status: DisposedITAT Chandigarh04 Aug 2025AY 2010-11

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.1048/Chandi/2018 (िनधा"रणवष" / Assessment Year: 2010-11) & 2. आयकरअपीलसं./ Ita No.1049/Chandi/2018 (िनधा"रणवष" / Assessment Year: 2011-12) Dcit-Central Circle-1 M/S Rana Sugars Limited Chandigarh Sco No.49-50, Sector 8-C बनाम/ Vs. Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcr-6744-C (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकरअपीलसं./ Ita No.512/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2010-11) & 4. आयकरअपीलसं./ Ita No.513/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2011-12) M/S Rana Sugars Limited Dcit-Central Circle-1 Sco No.49-50, Sector 8-C Chandigarh बनाम/ Vs. Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcr-6744-C (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Shri Parikshit Aggarwal (Ca) & Ms. Shruti Khandelwal (Advocate) – Ld. Ars. ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) – Ld. Dr & Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr

For Appellant: Shri Parikshit Aggarwal (CA) and Ms. ShrutiFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR & Dr. Ranjit
Section 143(3)Section 14ASection 36(1)(iii)

were borrowed by the assessee at higher interest rates. The funds diverted to its sister concerns were not related to any business consideration or commercial expediency. Finally, Ld. AO applied interest rate of 12% on these advances and computed interest disallowance of Rs.540.98 Lacs and made additions accordingly

Dow Chemical International, Mumbai vs. Addl /Joint/Dy. /Asstt Comm of Income Tax /ITO, Mumbai

The appeal is dismissed as withdrawn

ITA 1940/MUM/2021[2016-17]Status: DisposedITAT Mumbai31 Jul 2025AY 2016-17

Bench: Shri Anikesh Banerjee & Smt. Renu Jauhri, Accou Ntant Member आयकर अपील सुं./Ita No. 1940/Mum/2021 (नििाारण वर्ा / Assessment Year: 2016-17) Dow Chemical V/S. The Dcit/Acit, Ward International Private बिाम 14(1)(2), Mumbai Limited The Godrej It Park, P2, 1St Additional/Joint/Deputy Floor, Block B, 02 Lbs /Assistant Commissioner Of Road, Godrej Business Income Tax/Income District Phirojshanagar, Tax Officer, National Vikhroli (W), Mumbai E-Assessment Centre, Delhi 400079 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaacd4467B Appellant/अपीलार्थी .. Respondent/प्रनिवादी निर्ााररती की ओर से /Assessee By: Shri Hitesh Thakkar राजस्व की ओर से /Revenue By: Shri Bhagirath Ramawat Sr Dr

For Appellant: Shri Hitesh ThakkarFor Respondent: Shri Bhagirath Ramawat SR DR
Section 143(3)Section 144C(13)Section 153Section 92C

service in uncontrolled condition and it cannot be hypothetical or imaginary value but real value on which similar transactions have taken place. Benefit test/ commercial expediency for availing services 16 Failed to appreciate the business model and business realities of the Appellant and the role of its AE and concluding