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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

Assistant Commissioner of Income Tax, Chennai vs. R R Industries Limited, Chennai

In the result, appeal filed by the revenue stands dismissed

ITA 2502/CHNY/2024[2018-19]Status: DisposedITAT Chennai24 Feb 2025AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal & Hon’Ble Shri Manu Kumar Giriआयकरअपील सं./ Ita No.2502/Chny/2024 (िनधा"रणवष" / Assessment Year: 2018-2019) The Assistant Commissioner Of Vs. R R Industries Limited, Income Tax, Tvk Industrial Estate, Company Circle 1(1) Guindy, Chennai. Chennai 600 032. [Pan:Aaacr 3594H] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri M.K. Rangaswamy, Fca ""यथ" क" ओर से /Respondent By : Ms. D. Komali Krishna, Cit. सुनवाई क" तार"ख/Date Of Hearing : 16.12.2024 घोषणा क" तार"ख /Date Of Pronouncement : 24.02.2025 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri M.K. Rangaswamy, FCAFor Respondent: Ms. D. Komali Krishna, CIT
Section 143(3)Section 36(1)(iii)

Id.CIT(A) disregarded the findings of the AO, that the assessee could not produce the supporting details to prove the commercial expediency. Just because the investments were made in the subsidiary companies, it cannot be construed that the same were in made due to business expediency ... claimed an interest of 8.95 crores on this loan amount for AY 2018-19. He further argued that the assessee has not proved the commercial expediency. 7. Per contra, the ld. counsel for the assessee read out the entire submissions filed before the ld.CIT(A) as discussed in para

Mohan Sharma(Individual), Ballabgarh vs. ITO, Warde-1(5), Faridabad

In the result, the appeal filed by the assessee is allowed

ITA 1145/DEL/2018[2014-15]Status: DisposedITAT Delhi24 Feb 2025AY 2014-15

Bench: Shri Satbeer Singh Godara & Shris.Rifaur Rahmandalmia (Bros) Pvt. Ltd., Vs. Dcit, Circle 7 (1), C/O Shri Vinod Kumar Bindal & Co., New Delhi. Chartered Accountants, Shiv Sushil Bhawan, D-219, Vivek Vihar, Phase 1, Delhi – 110 095. (Pan :Aaacd3525G) (Appellant) (Respondent) Assessee By : Shri Vinod Kumar Bindal, Advocate Ms. Rinky Sharma, Itp Revenue By : Shri Rajesh Kumar Dhanesta, Sr. Dr Date Of Hearing : 03.07.2025 Date Of Order : 22.09.2025 O R D E R Per S. Rifaur Rahman: 1. The Assessee Has Filed Appeal Against The Order Of The Learned Addl./Jcit (A)-7, Kolkata [“Ld. Jcit(A)”, For Short] Dated 19.01.2024 For The Assessment Year 2015-16 Raising Following Grounds Of Appeal :- “1. The Learned Cit (A) Erred In Law & On Facts In Confirming The Disallowance Of Vehicle Running Expenses Amounting To Rs.4,00,204/- Though Evidences Placed On Record. Thus, The Addition Made On Surmises & Conjectures Must Be Deleted.

For Appellant: Shri Vinod Kumar Bindal, AdvocateFor Respondent: Shri Rajesh Kumar Dhanesta, Sr. DR
Section 14ASection 37

inclined to allow the above claim of the assessee as incurred for the purposes of business and these were incurred as a matter of commercial expediency and exigency to the business of the assessee. 8. In the result, the appeal filed by the assessee is allowed. Order pronounced