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“capital expenditure”

Business ExpensesSection 37Section 373,515 judgments

The decision most relied on for capital expenditure is Empire Jute Co. Ltd. v. CIT (124 ITR 1), cited in 622 judgments on BharatTax.

Leading authorities on capital expenditure

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.

Tuticorin Alkali Chemicals & Fertilizers Ltd. v. CIT
227 ITR 172 · 1997 · Supreme Court
621
citing judgments

Interest income earned on deposits, particularly before the commencement of business operations or as a requirement for business licensing, is taxable as "income from other sources" under Section 56, and cannot be treated as business income or set off against interest on borrowed funds.

Madras Industrial Investment Corporation Ltd. v. CIT
225 ITR 802 · 1997 · Supreme Court
568
citing judgments

Expenditure that provides an enduring benefit should be amortized over its useful life, not allowed as a deduction in a single year, to prevent a distorted picture of profits. Specifically, premium paid on debentures for their issue should be amortized on a straight-line method over the life of the debentures.

South Indian Bank Ltd. v. CIT
438 ITR 1 · 2021 · Supreme Court
508
citing judgments

The mixed fund theory is affirmed, holding that no disallowance of interest expenditure under Section 14A can be made if the assessee possesses sufficient non-interest bearing funds, such as capital and reserves, to cover investments made in tax-free securities.

CIT v. Institute of Banking Personnel Selection
264 ITR 110 · 2003 · High Court
398
citing judgments

Depreciation is allowable on assets for which the cost has been fully allowed as an application of income under Section 11 in previous years, when computing the income of a charitable trust. Charitable trusts are also entitled to carry forward their deficit.

Taparia Tools Ltd. v. JCIT
372 ITR 605 · 2015 · Supreme Court
343
citing judgments

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.

Biocon Ltd. v. DCIT
35 Taxmann.com 335 · 2013 · ITAT
322
citing judgments

The discount arising from the grant of Employee Stock Option Plans (ESOPs) is an allowable business expenditure under Section 37(1) of the Income-tax Act, 1961, as it is an ascertained liability, not a contingent one, and constitutes a revenue expense rather than a capital expense.

Alembic Chemical Works Co. Ltd. v. CIT
177 ITR 377 · 1989 · Supreme Court
275
citing judgments

Expenditure that provides a commercial advantage of an enduring nature may still be classified as revenue expenditure if its purpose is to facilitate existing trading operations, improve business efficiency, or upgrade existing products, depending on the specific context and objective.

Judgments citing capital expenditure

Asstt. Commissioner of Income Tax, Central Circle-1(4), Ahmedabad vs. Mahalaxmi Infracontract Private Limited, Ahmedabad

ITA 486/AHD/2023[2018-19]Status: DisposedITAT Ahmedabad31 May 2024AY 2018-19

Bench: Shri Ramit Kochar & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 484, 485 & 486/Ahd/2023 ("नधा"रण वष" / Assessment Years : 2015-16, 2017-18 & 2018-19) बनाम/ Assistant Commissioner Mahalaxmi Infracontract Of Income Tax Private Limited Vs. Central Circle-1(4), B-21, Corporate House, Ahmedabad Opp-Pakwan-Ii, S. G. Highway, Bodakdev, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aagcm4615E (Appellant) .. (Respondent) Assessee By : Shri S. N. Divatia & Shri B. K. Patel, A.Rs. Shri Sudhendu Das, Cit. Dr Revenue By : सुनवाई क" तार"ख / Date Of 22/01/2024 & Hearing घोषणा क" तार"ख /Date Of 31/05/2024 Pronouncement

For Appellant: Shri S. N. Divatia & Shri B. K. Patel
Section 143(2)Section 143(3)

deduction of expenditure which are not being expenditure of the nature described in sections 30 to 36 and not being in the nature of capital expenditure or personal expenses of the assessee and are expended wholly and exclusively for the purposes of the business or profession shall be allowed ... allows deduction of expenditure which are not in the nature described in sections 30 to 36 and not being in the nature of capital expenditure or personal expenses of the assessee and are expended wholly and exclusively for the purposes of the business or profession shall be allowed in computing

Asstt. Commissioner of Income Tax, Central Circle - 1(4), Ahmedabad vs. Mahalaxmi Infracontract Pvt. Ltd., Ahmedabad

ITA 485/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad31 May 2024AY 2017-18

Bench: Shri Ramit Kochar & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 484, 485 & 486/Ahd/2023 ("नधा"रण वष" / Assessment Years : 2015-16, 2017-18 & 2018-19) बनाम/ Assistant Commissioner Mahalaxmi Infracontract Of Income Tax Private Limited Vs. Central Circle-1(4), B-21, Corporate House, Ahmedabad Opp-Pakwan-Ii, S. G. Highway, Bodakdev, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aagcm4615E (Appellant) .. (Respondent) Assessee By : Shri S. N. Divatia & Shri B. K. Patel, A.Rs. Shri Sudhendu Das, Cit. Dr Revenue By : सुनवाई क" तार"ख / Date Of 22/01/2024 & Hearing घोषणा क" तार"ख /Date Of 31/05/2024 Pronouncement

For Appellant: Shri S. N. Divatia & Shri B. K. Patel
Section 143(2)Section 143(3)

deduction of expenditure which are not being expenditure of the nature described in sections 30 to 36 and not being in the nature of capital expenditure or personal expenses of the assessee and are expended wholly and exclusively for the purposes of the business or profession shall be allowed ... allows deduction of expenditure which are not in the nature described in sections 30 to 36 and not being in the nature of capital expenditure or personal expenses of the assessee and are expended wholly and exclusively for the purposes of the business or profession shall be allowed in computing

Asstt. Commissioner of Income Tax, Ahmedabad vs. Mahalaxmi Infracontract Private Limited, Ahmedabad

ITA 484/AHD/2023[2015-16]Status: DisposedITAT Ahmedabad31 May 2024AY 2015-16

Bench: Shri Ramit Kochar & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 484, 485 & 486/Ahd/2023 ("नधा"रण वष" / Assessment Years : 2015-16, 2017-18 & 2018-19) बनाम/ Assistant Commissioner Mahalaxmi Infracontract Of Income Tax Private Limited Vs. Central Circle-1(4), B-21, Corporate House, Ahmedabad Opp-Pakwan-Ii, S. G. Highway, Bodakdev, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aagcm4615E (Appellant) .. (Respondent) Assessee By : Shri S. N. Divatia & Shri B. K. Patel, A.Rs. Shri Sudhendu Das, Cit. Dr Revenue By : सुनवाई क" तार"ख / Date Of 22/01/2024 & Hearing घोषणा क" तार"ख /Date Of 31/05/2024 Pronouncement

For Appellant: Shri S. N. Divatia & Shri B. K. Patel
Section 143(2)Section 143(3)

deduction of expenditure which are not being expenditure of the nature described in sections 30 to 36 and not being in the nature of capital expenditure or personal expenses of the assessee and are expended wholly and exclusively for the purposes of the business or profession shall be allowed ... allows deduction of expenditure which are not in the nature described in sections 30 to 36 and not being in the nature of capital expenditure or personal expenses of the assessee and are expended wholly and exclusively for the purposes of the business or profession shall be allowed in computing

DCIT, Chennai vs. M/S. Malar Publications Ltd., Chennai

In the result, appeal filed by the revenue is dismissed

ITA 2915/CHNY/2016[2009-10]Status: DisposedITAT Chennai31 May 2024AY 2009-10

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita No.: 2915/Chny/2016 िनधा"रण वष" / Assessment Year: 2009-10 M/S. Malar Publications Limited, Deputy Commissioner Of V. No. 86, Periyar Evr High Road, Income-Tax, Vepery, Chennai – 600 007. Corporate Circle -4(1), [Pan: Aaacm-2573-P] Chennai. (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. D. Hema Bhupal, Jcit अपीलाथ" क" ओर से/Appellant By ""यथ" क" ओर से/Respondent By : Shri. S. Sridhar, Advocate सुनवाई क" तारीख/Date Of Hearing : 07.05.2024 घोषणा क" तारीख/Date Of Pronouncement : 31.05.2024 आदेश /O R D E R

For Respondent: Shri. S. Sridhar, Advocate
Section 143(3)

appellant. The appellant furnished the depreciation statement as on 31.03.2009 from which it is seen that no depreciation was claimed whatsoever on the capital expenditure incurred in developing the software either in the preceding assessment year or in the assessment year under consideration. The Assessing Officer accepts the fact that ... facts of the present case for the following reasons. The said decisions are in relation to the expenditure made in the nature of capital expenditure and towards setting up of new project or something which is not in the normal course of business. 11. We have also gone through

ACIT, Corporate Circle-3(1), Chennai vs. M/S Standard Chargered Global Business Servies Pvt. Limited, Chennai

In the result, the appeal filed by the assessee in ITA

ITA 124/CHNY/2023[2018-19]Status: DisposedITAT Chennai30 May 2024AY 2018-19

Bench: Shri Mahavir Singhand Shri Jagadishआयकर अपील सं./Ita No.: 964/Chny/2022 िनधा"रण वष"/Assessment Year: 2018-19 Standard Chartered Global The Deputy Commissioner Business Services Pvt. Ltd., Vs. Of Income Tax, No.1, Haddows Road, Corporate Circle 3(2), Chennai. Chennai – 600 006. Pan: Aaecs 9043E (अपीलाथ"/Appellant) (""यथ"/Respondent) िनधा"रती क" ओर से/Assessee By : Shri Sriram Seshadri, Ca राज"व क" ओर से /Revenue By : Shri R. Clement Ramesh Kumar, Cit & आयकर अपील सं./Ita No.: 124/Chny/2023 िनधा"रण वष"/Assessment Year:2018-19 The Assistant Standard Chartered Global Commissioner Of Income Vs. Business Services Pvt. Tax, Ltd., Corporate Circle 3(1), No.1, Haddows Road, Chennai. Chennai – 600 006. Pan: Aaecs 9043E (अपीलाथ"/Appellant) (""यथ"/Respondent) िनधा"रती क" ओर से/Assessee By : Shri Sriram Seshadri, Ca राज"व क" ओर से /Revenue By : Shri P.Sajit Kumar, Jcit सुनवाई क" तारीख/Date Of Hearing : 28.05.2024 घोषणा क" तारीख/Date Of Pronouncement : 30.05.2024

For Appellant: Shri Sriram Seshadri, CAFor Respondent: Shri R. Clement Ramesh Kumar, CIT
Section 143(3)Section 192Section 195Section 40

Nos.2 & 3:- 2. The Ld.CIT(A) erred in failed to appreciate the fact that the principal portion included in the lease rental payments, being capital expenditure is not deductible as per the provisions of Sec.37(1) of the Income tax Act. 3. The Ld.CIT(A) erred in holding that ... Facts’, in this regard, that the A.O. failed to appreciate the fact that the expenses incurred on account of, lease rental was not a Capital expenditure and that as per lease agreement the ownership of the vehicles always rested with the lessor and not with the lessee (the appellant company

Standard Chartered Global Business Services Private Limited, Chennai vs. DCIT, NFAC, Delhi

In the result, the appeal filed by the assessee in ITA

ITA 964/CHNY/2022[2018-19]Status: DisposedITAT Chennai30 May 2024AY 2018-19

Bench: Shri Mahavir Singhand Shri Jagadishआयकर अपील सं./Ita No.: 964/Chny/2022 िनधा"रण वष"/Assessment Year: 2018-19 Standard Chartered Global The Deputy Commissioner Business Services Pvt. Ltd., Vs. Of Income Tax, No.1, Haddows Road, Corporate Circle 3(2), Chennai. Chennai – 600 006. Pan: Aaecs 9043E (अपीलाथ"/Appellant) (""यथ"/Respondent) िनधा"रती क" ओर से/Assessee By : Shri Sriram Seshadri, Ca राज"व क" ओर से /Revenue By : Shri R. Clement Ramesh Kumar, Cit & आयकर अपील सं./Ita No.: 124/Chny/2023 िनधा"रण वष"/Assessment Year:2018-19 The Assistant Standard Chartered Global Commissioner Of Income Vs. Business Services Pvt. Tax, Ltd., Corporate Circle 3(1), No.1, Haddows Road, Chennai. Chennai – 600 006. Pan: Aaecs 9043E (अपीलाथ"/Appellant) (""यथ"/Respondent) िनधा"रती क" ओर से/Assessee By : Shri Sriram Seshadri, Ca राज"व क" ओर से /Revenue By : Shri P.Sajit Kumar, Jcit सुनवाई क" तारीख/Date Of Hearing : 28.05.2024 घोषणा क" तारीख/Date Of Pronouncement : 30.05.2024

For Appellant: Shri Sriram Seshadri, CAFor Respondent: Shri R. Clement Ramesh Kumar, CIT
Section 143(3)Section 192Section 195Section 40

Nos.2 & 3:- 2. The Ld.CIT(A) erred in failed to appreciate the fact that the principal portion included in the lease rental payments, being capital expenditure is not deductible as per the provisions of Sec.37(1) of the Income tax Act. 3. The Ld.CIT(A) erred in holding that ... Facts’, in this regard, that the A.O. failed to appreciate the fact that the expenses incurred on account of, lease rental was not a Capital expenditure and that as per lease agreement the ownership of the vehicles always rested with the lessor and not with the lessee (the appellant company