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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

ACIT Cir 7(1), Mumbai vs. Novartis India ( Formelry Known As Hindustan Ciba Giegy Ltd), Mumbai

In the result, (i) the appeal filed by the assessee is partly allowed for statistical purpose (ii) the appeal filed by the revenue is dismissed and (iii) the Cross Objections filed by the assessee ...

ITA 2188/MUM/2012[2003-04]Status: DisposedITAT Mumbai28 May 2024AY 2003-04

Bench: Pavan Kumar Gadale & Shri Girish Agrawal & Co 76/Mum/2013 (A.Y 2003-04) Novartis India Limited Vs. Deputy Commissioner Of Income–Tax–14(1)(1) Inspire Bkc, 7Th Floor, Room No 432, Bandra Kurla Complex, Aaykar Bhawan, Bandra (E) M.K. Marg, Mumbai-400051. Mumbai-400020. Pan/Gir No. Aaach2914F (अपीलाथ"/Appellant) (""यथ"/Respondent) Deputy Commissioner Vs. Novartis India Limited Of Income–Tax–14(1)(1) Inspire Bkc, 7Th Floor, Room No 432, Bandra Kurla Complex, Aaykar Bhawan, Bandra (E) M.K. Marg, Mumbai-400051 Mumbai-400020 Pan/Gir No. Aaach2914F (अपीलाथ"/Appellant (""यथ"/Respondent)

Section 37(1)Section 41(3)Section 80H

C.O.76/Mum/2013(A.Y.: 2003-04) Novartis India Limited, Mumbai 1,22,12,738 in nature of application software on the ground that the same is capital expenditure of enduring nature. GROUND NO. 3 (a) The CIT(A) erred in upholding the action of the AO in disallowing advances written ... Whereas the AO has dealt on the facts and information and is of the opinion that such expenses has enduring benefits and treated as capital expenditure at Para 4.3 & 4.4 of the order as under: 4.3 It is also to be noted that on similar issues, in the case

DCIT, Chennai vs. M/S, Sundaram Finance Ltd., Chennai

In the result, revenue’s appeal for all the years stand partly allowed for statistical purposes

ITA 31/CHNY/2018[2014-15]Status: DisposedITAT Chennai17 May 2024AY 2014-15

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./Ita No. 10/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 2. आयकरअपीलसं./Ita No. 11 /Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 3. आयकरअपीलसं./Ita No. 12/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) M/S. Sundaram Finance Ltd. Dcit बनाम/ 21, Patullos Road, Large Taxpayer Unit -1, Vs. Chennai – 600 002. Chennai – 600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपीलसं./Ita No. 29/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 5. आयकरअपीलसं./Ita No.30/Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 6. आयकरअपीलसं./Ita No. 31/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) Dcit M/S. Sundaram Finance Ltd. बनाम/ Large Taxpayer Unit -1, 21, Patullos Road, Vs. Chennai – 600 034. Chennai – 600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri R. Vijayaraghavan, (Advocate) - Ld. Ar Department By : Shri V. Nandakumar, Cit –Ld. Dr

For Appellant: Shri R. Vijayaraghavan, (Advocate) - Ld. ARFor Respondent: Shri V. Nandakumar, CIT –Ld. DR
Section 143(3)Section 14ASection 176

issued by the Institute of Chartered Accountants of India. 7.1 The Commissioner of Income Tax (Appeals) erred in treating the software development costs as capital expenditure and allowed depreciation @ 60% as against the claim of the appellant that it is business expenditure as these are revenue in nature and revenue

DCIT, Chennai vs. M/S, Sundaram Finance Ltd., Chennai

In the result, revenue’s appeal for all the years stand partly allowed for statistical purposes

ITA 30/CHNY/2018[2013-14]Status: DisposedITAT Chennai17 May 2024AY 2013-14

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./Ita No. 10/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 2. आयकरअपीलसं./Ita No. 11 /Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 3. आयकरअपीलसं./Ita No. 12/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) M/S. Sundaram Finance Ltd. Dcit बनाम/ 21, Patullos Road, Large Taxpayer Unit -1, Vs. Chennai – 600 002. Chennai – 600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपीलसं./Ita No. 29/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 5. आयकरअपीलसं./Ita No.30/Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 6. आयकरअपीलसं./Ita No. 31/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) Dcit M/S. Sundaram Finance Ltd. बनाम/ Large Taxpayer Unit -1, 21, Patullos Road, Vs. Chennai – 600 034. Chennai – 600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri R. Vijayaraghavan, (Advocate) - Ld. Ar Department By : Shri V. Nandakumar, Cit –Ld. Dr

For Appellant: Shri R. Vijayaraghavan, (Advocate) - Ld. ARFor Respondent: Shri V. Nandakumar, CIT –Ld. DR
Section 143(3)Section 14ASection 176

issued by the Institute of Chartered Accountants of India. 7.1 The Commissioner of Income Tax (Appeals) erred in treating the software development costs as capital expenditure and allowed depreciation @ 60% as against the claim of the appellant that it is business expenditure as these are revenue in nature and revenue

DCIT, Chennai vs. M/S, Sundaram Finance Ltd., Chennai

In the result, revenue’s appeal for all the years stand partly allowed for statistical purposes

ITA 29/CHNY/2018[2012-13]Status: DisposedITAT Chennai17 May 2024AY 2012-13

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./Ita No. 10/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 2. आयकरअपीलसं./Ita No. 11 /Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 3. आयकरअपीलसं./Ita No. 12/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) M/S. Sundaram Finance Ltd. Dcit बनाम/ 21, Patullos Road, Large Taxpayer Unit -1, Vs. Chennai – 600 002. Chennai – 600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपीलसं./Ita No. 29/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 5. आयकरअपीलसं./Ita No.30/Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 6. आयकरअपीलसं./Ita No. 31/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) Dcit M/S. Sundaram Finance Ltd. बनाम/ Large Taxpayer Unit -1, 21, Patullos Road, Vs. Chennai – 600 034. Chennai – 600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri R. Vijayaraghavan, (Advocate) - Ld. Ar Department By : Shri V. Nandakumar, Cit –Ld. Dr

For Appellant: Shri R. Vijayaraghavan, (Advocate) - Ld. ARFor Respondent: Shri V. Nandakumar, CIT –Ld. DR
Section 143(3)Section 14ASection 176

issued by the Institute of Chartered Accountants of India. 7.1 The Commissioner of Income Tax (Appeals) erred in treating the software development costs as capital expenditure and allowed depreciation @ 60% as against the claim of the appellant that it is business expenditure as these are revenue in nature and revenue

Sundaram Finance Ltd, Chennai vs. DCIT, Large Taxpayer Unit-1, Chennai

In the result, revenue’s appeal for all the years stand partly allowed for statistical purposes

ITA 12/CHNY/2018[2014-15]Status: DisposedITAT Chennai17 May 2024AY 2014-15

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./Ita No. 10/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 2. आयकरअपीलसं./Ita No. 11 /Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 3. आयकरअपीलसं./Ita No. 12/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) M/S. Sundaram Finance Ltd. Dcit बनाम/ 21, Patullos Road, Large Taxpayer Unit -1, Vs. Chennai – 600 002. Chennai – 600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपीलसं./Ita No. 29/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 5. आयकरअपीलसं./Ita No.30/Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 6. आयकरअपीलसं./Ita No. 31/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) Dcit M/S. Sundaram Finance Ltd. बनाम/ Large Taxpayer Unit -1, 21, Patullos Road, Vs. Chennai – 600 034. Chennai – 600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri R. Vijayaraghavan, (Advocate) - Ld. Ar Department By : Shri V. Nandakumar, Cit –Ld. Dr

For Appellant: Shri R. Vijayaraghavan, (Advocate) - Ld. ARFor Respondent: Shri V. Nandakumar, CIT –Ld. DR
Section 143(3)Section 14ASection 176

issued by the Institute of Chartered Accountants of India. 7.1 The Commissioner of Income Tax (Appeals) erred in treating the software development costs as capital expenditure and allowed depreciation @ 60% as against the claim of the appellant that it is business expenditure as these are revenue in nature and revenue

Sundaram Finance Ltd, Chennai vs. DCIT, Large Taxpayer Unit-1, Chennai

In the result, revenue’s appeal for all the years stand partly allowed for statistical purposes

ITA 11/CHNY/2018[2013-14]Status: DisposedITAT Chennai17 May 2024AY 2013-14

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./Ita No. 10/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 2. आयकरअपीलसं./Ita No. 11 /Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 3. आयकरअपीलसं./Ita No. 12/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) M/S. Sundaram Finance Ltd. Dcit बनाम/ 21, Patullos Road, Large Taxpayer Unit -1, Vs. Chennai – 600 002. Chennai – 600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपीलसं./Ita No. 29/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 5. आयकरअपीलसं./Ita No.30/Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 6. आयकरअपीलसं./Ita No. 31/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) Dcit M/S. Sundaram Finance Ltd. बनाम/ Large Taxpayer Unit -1, 21, Patullos Road, Vs. Chennai – 600 034. Chennai – 600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri R. Vijayaraghavan, (Advocate) - Ld. Ar Department By : Shri V. Nandakumar, Cit –Ld. Dr

For Appellant: Shri R. Vijayaraghavan, (Advocate) - Ld. ARFor Respondent: Shri V. Nandakumar, CIT –Ld. DR
Section 143(3)Section 14ASection 176

issued by the Institute of Chartered Accountants of India. 7.1 The Commissioner of Income Tax (Appeals) erred in treating the software development costs as capital expenditure and allowed depreciation @ 60% as against the claim of the appellant that it is business expenditure as these are revenue in nature and revenue

Sundaram Finance Ltd, Chennai vs. DCIT, Large Taxpayer Unit-1, Chennai

In the result, revenue’s appeal for all the years stand partly allowed for statistical purposes

ITA 10/CHNY/2018[2012-13]Status: DisposedITAT Chennai17 May 2024AY 2012-13

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./Ita No. 10/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 2. आयकरअपीलसं./Ita No. 11 /Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 3. आयकरअपीलसं./Ita No. 12/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) M/S. Sundaram Finance Ltd. Dcit बनाम/ 21, Patullos Road, Large Taxpayer Unit -1, Vs. Chennai – 600 002. Chennai – 600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपीलसं./Ita No. 29/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 5. आयकरअपीलसं./Ita No.30/Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 6. आयकरअपीलसं./Ita No. 31/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) Dcit M/S. Sundaram Finance Ltd. बनाम/ Large Taxpayer Unit -1, 21, Patullos Road, Vs. Chennai – 600 034. Chennai – 600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri R. Vijayaraghavan, (Advocate) - Ld. Ar Department By : Shri V. Nandakumar, Cit –Ld. Dr

For Appellant: Shri R. Vijayaraghavan, (Advocate) - Ld. ARFor Respondent: Shri V. Nandakumar, CIT –Ld. DR
Section 143(3)Section 14ASection 176

issued by the Institute of Chartered Accountants of India. 7.1 The Commissioner of Income Tax (Appeals) erred in treating the software development costs as capital expenditure and allowed depreciation @ 60% as against the claim of the appellant that it is business expenditure as these are revenue in nature and revenue