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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

M/S Tata Elxsi Limited, Bangalore vs. Assistant Commissioner of Income Tax Special Range-7, Bangalore

In the result the appeal filed by assessee stands allowed for statistical purposes

ITA 907/BANG/2019[2013-14]Status: DisposedITAT Bangalore28 Feb 2022AY 2013-14

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2013-14 M/S. Tata Elxsi Ltd., The Assistant Itpl Road, Commissioner Of Hoody, Income Tax, Whitefield Road, Ao As Special Range 7, Bangalore – 560 048. Vs. Bangalore. Pan: Aaact7872Q Appellant Respondent : Shri Padam Chand Assessee By Khincha, Ca : Shri Sanjay Kumar, Cit Revenue By (Dr) Date Of Hearing : 21-12-2021 Date Of Pronouncement : 28-02-2022 Order Per Beena Pillaipresent Appeal By The Assessee Has Been Filed By Assessee Against The Order Dated 25.03.2019 By Ld.Cit(A)-7, Bangalore For Assessment Year 2013-14 On Following Grounds Of Appeal: “1. General Ground 1.1 The Learned Deputy Commissioner Of Income Tax- Circle 7(1)(1) (`A0'), Bangalore Has Erred In Passing The Assessment Order Under Section 143(3) Of The Income Tax Act, 1961 (`The Act') In The Manner Passed By Him & The Commissioner Of Income Tax-(Appeals)-7 (`Cit(A)') Has Erred In Partly Confirming The Said Assessment Order. The Said Order To The Extent Prejudicial To The Appellant Is Bad In Law & Liable To Be Quashed. 2. Grounds Relating To Disallowance Of Deduction Under Section 80Jjaa Of The Act 2.1. The Learned Ao Has Erred In Disallowing Deduction Under Section 80Jjaa Amounting To Rs. 13,14,23,244/-

For Respondent: Shri Padam Chand
Section 143(3)Section 234BSection 28Section 37Section 80J

Page 3 of 14 4.2. The learned AO and CIT(A) have erred in not appreciating and ignoring that payment of guarantee arose from commercial expediency and the same should be allowed under section 37 / 28 of the Act. 4.3. The entire basis, reasons and rationale given by both ... guarantee the borrowings of A2E2. The Ld.AR thus submitted that the repayment of the borrowings as a guarantor was therefore on account of commercial expediency. On the contrary, the Ld.DR submitted that this issue is connected with the loss claimed by assessee in respect of the assessee’s share

DCIT, CC-7(3), Mumbai vs. M/S Classic Creations Impex Pvt Ltd., Mumbai

ITA 4585/MUM/2019[2009-10]Status: DisposedITAT Mumbai18 Feb 2022AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील िं./ I.T.A. No. 4585/Mum/2019 (धििाारण वर्ा / Assessment Year: 2009-10 Dcit, Cc – 7(3), M/S Classic Creations Impex Pvt. Ltd. बिाम K-Wing, 3Rd Floor, Tex Centre R. No. 655, Aaykar Bhavan M. K. Road, Mumbai-400 020 (Next To Hdfc Bank), Chandivali, / Vs. Andheri(W), Mumbai-400 072 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aabcc-3350-M (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri Rushabh Mehta – Ld. Ar Revenue By : Shri Dharamvir Singh – Ld. Dr ुनवाई की तारीख/ : 24/11/2021 Date Of Hearing घोषणा की तारीख / : 18/02/2022 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 2009-10 Arises Out Of The Order Of Learned Commissioner Of Income-Tax (Appeals)-49, Mumbai [Cit(A)] Dated 12/04/2019 In The Matter Of Assessment Framed By Learned Assessing Officer (Ao) U/S 143(3) R.W.S. 147 On 19/12/2016. The Sole Ground Urged By The Revenue Read As Under: - In The Circumstances & On The Facts Of The Case & In Law, The Cit(A) Has Erred In Deleting The Addition Of Rs.3,23,50,000/- Made By The Ao As Unexplained Cash Credit Received From M/S. Emma Auto Ancillary Pvt. Ltd. In The Form Of Share

For Appellant: Shri Rushabh Mehta – Ld. ARFor Respondent: Shri Dharamvir Singh – Ld. DR
Section 131Section 132Section 143(1)Section 143(3)Section 148Section 68

alleged that the funds invested in the assessee company were sourced from other fictitious entities. No logic explains the commercial expediency for investor entity to make investment in the assessee company. To verify the transactions, summons was issued u/s 131 to directors of investor entity but none attended. The field

Ibm India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-3(1)(1), Bangalore

In the result, appeal by the assessee stands allowed as indicated hereinabove

ITA 289/BANG/2021[2015-16]Status: DisposedITAT Bangalore14 Feb 2022AY 2015-16

Bench: Shri. B.R. Baskaran & Smt. Beena Pillaiit(Tp)A No. 289/Bang/2021 Assessment Year : 2015-16 M/S. Ibm India Pvt. Ltd., The Deputy No. 12, Subramanya Commissioner Of Arcade, Income-Tax, Bannerghatta Road, Circle 3 (1)(1), Bangalore – 560 029. Vs. Bangalore. Pan: Aaaci4403L Appellant Respondent Assessee By : Shri Ajay Roti, Ca Revenue By : Shri Pradeep Kumar, Cit Dr Date Of Hearing : 12-01-2022 Date Of Pronouncement : 14-02-2022 Order Per Beena Pillaipresent Appeal By The Assessee Has Been Filed By Assessee Against The Final Assessment Order Dated 30.04.2021 U/S. 143(3) R.W.S. 144C(13) R.W.S. 144B Of The Act Passed By The National Faceless Assessment Centre, Delhi Relating To Assessment Year 2015-16 On Following Grounds Of Appeal: “The Grounds Stated Hereunder Are Independent Of & Without Prejudice To One Another. The Appellant Submits As Under: 1. Assessment Order Bad In Law 1.1. At The Outset, M/S Ibm India Private Limited (Hereinafter Referred To As 'The Appellant' Or 'The Company') Prays That The Order Dated April 30. 2021

For Appellant: Shri Ajay Roti, CAFor Respondent: Shri Pradeep Kumar, CIT DR
Section 10ASection 143(3)Section 144BSection 144C(13)

part of its AMP function of promoting 'brand' of the AE. In this regard, the learned TPO/ learned JAO erred in questioning the commercial expediency of the Appellant. The Hon'ble DRP / NeAC erred in upholding the same. 10. Without prejudice to Objection in Ground No. 9 above, the learned