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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

Iqra Education Society, Jalgaon vs. ACIT Exemption Circle, Aurangabad

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 309/PUN/2025[2018-19]Status: DisposedITAT Pune03 Sept 2025AY 2018-19

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.309/Pun/2025 िनधा"रण वष" / Assessment Year : 2018-19 Iqra Education Society, Vs. Acit, Exemption Sagar Nagar Mehrun, Circle, Aurangabad. Jalgaon- 425001. Pan : Aaati0900R Appellant Respondent Assessee By : Shri Vinay V. Kawadia (Virtual) Revenue By : Shri Amol Khairnar Date Of Hearing : 04.08.2025 Date Of Pronouncement : 03.09.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 10.12.2024 Passed By Ld. Addl./Jcit(A)-2, Chandigarh [‘Ld. Cit(A)’] For The Assessment Year 2018-19. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1) Under The Facts & Circumstances Of The Case & In Law The Learned Cit(A). Nfac Has Erred In Confirming The Addition Of Rs. 9,64,09,885/- Made By Cpc. Bengaluru By Disallowing The Claim Of Exemption U/S 11 While Processing Itr U/S 143(1) Of The Act Simply On The Technical Ground That Audit Report In Form 10B

For Appellant: Shri Vinay V. Kawadia (Virtual)For Respondent: Shri Amol Khairnar
Section 11Section 12ASection 143(1)

NFAC has erred in confirming the action of CPC, Bengaluru in taxing the gross receipts of Rs. 9,64,09,885/- without allowing the revenue expenditure incurred of Rs. 9,61,79,029/- in as much as only income can be taxed and not the gross receipts under the facts ... NFAC has erred in confirming the action of CPC, Bengaluru in taxing the gross receipts of Rs. 9,64,09,885/- without allowing the revenue expenditure incurred of Rs. 9,61,79,029/- in as much as only income can be taxed and not the gross receipts under the facts

ACIT, New Delhi vs. Satilila Charitable Society, New Delhi

In the result, appeal of the Revenue is allowed for statistical purpose

ITA 2792/DEL/2024[2017-18]Status: DisposedITAT Delhi02 Sept 2025AY 2017-18

Bench: Shri Vikas Awasthy & Shri M. Balaganeshआअसं.2792/िद"ी/2024 (िन.व. 2017-18) Assistant Commissioner Of Income Tax, ...... अपीलाथ"/Appellant 2408, E-2 Block, Civic Centre, New Delhi 110001 बनाम Vs. Satilila Charitable Society, B-12, Greater Kailash Enclave-I, New Delhi 110048 ..... "ितवादी/Respondent Pan No: Aacts-8808-A Assessee By : S/Shri Hemant Kumar, Deepak Upadhyay & Alok Gupta, Chartered Accountants Department By : Shri Mahesh Kumar, Cit(Dr) सुनवाई क" ितिथ/ Date Of Hearing : 04/06/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 02/09/2025 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Revenue Is Directed Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [In Short ‘The Cit(A)’] Dated 30.03.2024, For Assessment Year 2017-18. 2. The Revenue Has Assailed The Order Of Cit(A) On Following Grounds:- “1. The Ld. Cit(A) Has Erred In Allowing Relief To The Assessee Without Appreciating The Fact That, The Assessee Intentionally Not Cooperated In Assessment Proceedings In Spite Of Having Knowledge Of The Notices/Letters Issued To It.

For Appellant: S/Shri Hemant Kumar, Deepak Upadhyay & Alok GuptaFor Respondent: Shri Mahesh Kumar, CIT(DR)
Section 12ASection 144

scrutiny assessment proceeding, the AO in an ex-parte proceedings, without rejecting books of account made ad-hoc disallowance of 50% of revenue expenditure. The assessee had furnished additional evidences before the CIT(A). The CIT(A) sought remand 3 ITA No. 2792 /DEL/2024 (A.Y. 2017-18) report from