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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

Escorts Heart and Super Specialty Hospital Ltd., New Delhi vs. Assistant Director of Income Tax, Bengaluru

In the result, the appeal of the assessee is allowed

ITA 858/DEL/2025[2019-20]Status: DisposedITAT Delhi19 Dec 2025AY 2019-20

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal[Assessment Year : 2019-20] Escorts Heart & Super Vs Asst. Dit Speicality Hospital Ltd., Cpc C/O-Escorts Heart & Super Income Tax Specialty Hospital Centra, Department Okhla Road, Delhi-110025. Bengaluru Pan-Aabce6721G Appellant Respondent Appellant By Shri R.M.Mehta, Ca Respondent By Shri Om Parkash, Sr.Dr Date Of Hearing 30.09.2025 Date Of Pronouncement 19.12.2025 Order Per Manish Agarwal, Am : The Present Appeal Is Filed By Assessee Against The Order Dated 17.12.2024 By Ld. Commissioner Of Income Tax (A)/Addl/Jcit(A)- 1, Nashik [“Ld.Cit(A)”] In Appeal No. Nfac/2018-19/10019921 Passed U/S 250 Of The Income Tax Act, 1961 [“The Act”] Against The Intimation Order Dated 25.10.2020 Passed U/S 143(1) Of The Act Pertaining To Assessment Year 2019-20. 2. Brief Facts Of The Case Are That Assessee Filed Its Return Of Income On 15.06.2020, Declaring Total Income At Nil. The Return Was Processed By Cpc On 25.10.2020 Wherein Cpc Has Made Addition Of Inr 38,02,910/- On Account Of Amount Paid Towards Increase In Authorized Share Capital & Directly Debited In The Retained Earnings In The Order Passed U/S 143(1) Of The Act.

Section 143(1)Section 250

case where assessee has claimed the expenses on account of the fee paid to ROC for increase in share capital as revenue expenditure in P&L Account and accordingly, we find no reason for making disallowance on this amount therefore, the same is hereby, deleted. Accordingly, all the grounds