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“revenue expenditure”

Business ExpensesSection 37Section 373,350 judgments

The decision most relied on for revenue expenditure is CIT v. Woodward Governor India Pvt. Ltd. (312 ITR 254), cited in 968 judgments on BharatTax.

Leading authorities on revenue expenditure

CIT v. Woodward Governor India Pvt. Ltd.
312 ITR 254 · 2009 · Supreme Court
968
citing judgments

Foreign exchange fluctuations, whether gains or losses, are inextricably linked to the underlying business transaction and must be accounted for under the mercantile system. The Supreme Court also affirmed the standard accounting principle of valuing stock at cost or net realisable value, whichever is lower.

CIT v. Excel Industries Ltd.
358 ITR 295 · 2013 · Supreme Court
935
citing judgments

When an income or expenditure is revenue neutral across different assessment years, where any benefit derived is offset by a corresponding liability or reversal, no additional tax liability arises, particularly concerning income recognition under the mercantile system of accounting.

Rotork Controls India Pvt. Ltd. v. CIT
314 ITR 62 · 2009 · Supreme Court
739
citing judgments

A provision for expenses, such as warranty, is a deductible liability for income tax purposes if it constitutes a present obligation arising from past events, and a reliable estimate of the amount of obligation is possible.

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.

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.

Umacharan Shaw & Bros. v. CIT
37 ITR 271 · 1959 · Supreme Court
567
citing judgments

An income tax assessment or addition cannot be sustained solely on the basis of suspicion, surmises, or conjectures, as strong suspicion does not amount to proof. The revenue authorities must rely on concrete evidence and material to frame an assessment.

Sony Ericsson Mobile Communications India Pvt. Ltd. v. CIT
374 ITR 118 · 2015 · High Court
499
citing judgments

The existence of an international transaction for Advertising and Marketing Promotion (AMP) expenditure requires the revenue to discharge the burden of proof. An explanation inserted under Section 92B does not automatically make AMP expenditure an international transaction.

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.

Judgments citing revenue expenditure

Shri Mahendra Kumar Goyal, HUF, Pali vs. ITO, Ward-2, Pali

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

ITA 213/JODH/2018[2012-13]Status: DisposedITAT Jodhpur17 Aug 2023AY 2012-13

Bench: Shri Pavan Kumar Gadale & Shri Dr. Dipak P. Ripoteshri Mahendra Kumar Vs. Ito – Ward-2 Goyal Huf, Pali, Marwar, M/S Merita &Co,Ca Pali-306401, 244,Kamalanehru Rajasthan Nagar,Opp;Prakartic Chikitsa Kendra, Chopasni Road, Jodhpur-348008, Rajasthan Pan/Gir No. : Aaehm7139L Appellant .. Respondent Assessee By : Shri N. R Mertia, Ca Revenue By : Ms. Nidhi Nair, Jcit -Dr Date Of Hearing 14.08.2023 Date Of Pronouncement 17.08.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Of The Commissioner Of Income Tax (Appeals)(Cit(A)-I, Jodhpur Passed U/S 143(3) & 250 Of The Income Tax Act, 1961. The Assessee Has Raised The Fallowing Grounds Of Appeal As Under: Sh. Mahendra Kumar Goyal Huf, Pali. 1. In The Facts & Circumstances Of The Case The Ld. Commissioner Of Income Tax (Appeals-1), Jodhpur Has Erred In Law & Facts In Maintaining The Disallowance Of Interest Made By Ld. A.O Of Rs. 4,61,473/- (3,11,690/- + 1,49,783/-) By Invoking Sec. 36(1)(Iii) Of The Act Which The Ld. Cit(A) Erroneously & Unjustifiedly Held As Right Actions On The Part Of The Id. A.O. The Actions Being Erroneous & Unjustified May Kindly Be Cancelled. The Hon'Ble Itat May Kindly Allow The Appeal By Allowing The Claimed Interest As Revenue Expenditure.

For Appellant: Shri N. R Mertia, CAFor Respondent: Ms. Nidhi Nair, JCIT -DR
Section 143(1)Section 143(2)Section 143(3)Section 36(1)(iii)

actions being erroneous and unjustified may kindly be cancelled. The Hon'ble ITAT may kindly allow the appeal by allowing the claimed interest as revenue expenditure. 2. That in the facts and in the circumstances of the case the ld. CIT(A) also erred in law and facts