← All Phrases

“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

ACIT Spl. Range-7, New Delhi vs. Prudent-Agri Commodities India Private Limited, New Delhi

In the result, the appeal filed by the Revenue partly allowed

ITA 1743/DEL/2019[2014-15]Status: DisposedITAT Delhi09 Jul 2025AY 2014-15

Bench: Shri Shamim Yahya & Shri Vimal Kumara.Y.: 2014-15 Acit, Special Range-7, Prudent Agri Commodities C.R. Building, New Delhi Vs India Pvt. Ltd., (Earlier M/S Sunder Agri Commodities India Pvt. Ltd.) 68/2, Rnm Centre, Janpath New Delhi – 110 001 (Pan: Aascs3922N) (Appellant) (Respondent) Assessee By : Shri Salil Kapoor, Adv., Ms. Ananya Kapoor, Adv., Sh. Sumit Lal Chandani, Adv. & Sh. Shivam Yadav, Adv. Department By : Ms. Harpreet Kaur Hansra, Sr. Dr. Date Of Hearing : 26.06.2025 Date Of Pronouncement : 09.07.2025 Order Per Shamim Yahya, Am : This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Cit(A)-Xxv, New Delhi Dated 21.12.2018 Pertaining To Assessment Year 2014-15. 2. Brief Facts Of The Case Are That Assessee Company E-Filed Its Return Of Income For Ay 2014-15 On 26.11.2014 Declaring An Income Of Rs. 1,06,26,080/- The Case Was Selected For Scrutiny Assessment Under Cass & Statutory Notice U/S. 143(2) Of The Act Was Issued On 28.08.2015. Thereafter, Notice Under Section 142(1) Of The I.T. Act, 1961 Was Issued On 06.06.2016 & 12.09.2016

For Appellant: Shri Salil Kapoor, AdvFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 10(35)Section 142(1)Section 143(2)Section 14ASection 37

assessee has not paid any interest on the advances received against export. It was submitted before the AO that the foreign exchange loss is revenue expenditure allowable as deduction under Section 37 of the Act. AO rejected the above submission and 2 held that foreign exchange loss is a direct ... mutual funds. In our view, the Ld. CIT(A) has correctly held that foreign currency loss of Rs. 2,62,19,098/- was revenue expenditure and was allowable under section 28. The case laws referred by the Ld. CIT(A) are germane and support the decision

Ashok Leyland Limited, Chennai vs. DCIT Non Corp Circle 8(1) Ltu - II, Chennai

ITA 1402/CHNY/2024[2019-20]Status: DisposedITAT Chennai07 Jul 2025AY 2019-20

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No.1402/Chny/2024 निर्धारण वर्ष/Assessment Year: 2019-20 M/S. Ashok Leyland Ltd., No.1, Sardar Patel Road, Guindy, Chennai-600 032. [Pan: Aaaса 4651 L] (अपीलार्थी/Appellant) V. The Dcit, Ncc-8(1), Ltu-Ii, Chennai. (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita No.1663/Chny/2024 निर्धारण वर्ष/Assessment Year: 2019-20 The Dcit, Ncc-8, Chennai. (अपीलार्थी/Appellant) V. M/S. Ashok Leyland Ltd., No.1, Sardar Patel Road, Guindy, Chennai-600 032. [Pan: Aaaса 4651 L] (प्रत्यर्थी/Respondent) Assessee By : Mr.R. Vijayaraghavan, Advocate Department By : Ms.Ann Marry Baby, Cit सुनवाईकीतारीख/Date Of Hearing : 04.06.2025 घोषणाकीतारीख /Date Of Pronouncement : 07.07.2025 आदेश / Order Per Aby T. Varkey, Jm: These Are Cross-Appeals Preferred By The Assessee As Well As The Revenue Against The Order Of The Learned Commissioner Of Income Tax

For Appellant: Mr.R. Vijayaraghavan, AdvocateFor Respondent: Ms.Ann Marry Baby, CIT
Section 14ASection 92C

striking down prima facie incorrect assumptions made by the AO in regards to management of investments. 4. Disallowance of 100% R&D Revenue Expenditure capitalised in books of accounts - Rs.2,34,28,46,960: 4. 1. CIT(A)-NFAC erred in disallowing 100% revenue expenditure ... Nos.1402 & 1663/Chny/2024 (AY 2019-20) M/s. Ashok Leyland Ltd. :: 4 :: purposes, the expenses have been carved out of the total capitalisation and claimed as revenue expenditure in line with DSIR guidelines. 4. 3. Without prejudice, expenditure in R&D approved facility, whether Revenue or capitalised are fully allowable

All India Womens Conference Kanpur, Kanpur vs. The Income Tax Officer, Ward-1(1)(1), Civil Lines Kanpur

ITA 510/LKW/2024[2022-23]Status: DisposedITAT Lucknow04 Jul 2025AY 2022-23

Bench: Shri. Sudhanshu Srivastavaassessment Year: 2022-23 All India Womens Conference V. The Income Tax Officer Kanpur Ward 1(1)(1) 16/4, Mahila Park, Civil Lines Civil Lines Sarsaiya Ghat, Kanpur Kanpur Tan/Pan:Aacta1200E (Appellant) (Respondent) Appellant By: Shri Swaran Singh, C.A. Respondent By: Shri Sanjeev Krishna Sharma, D.R. O R D E R This Appeal Has Been Preferred By The Assessee Against The Order Dated 25.06.2024, Passed By The Addl/Jcit(A)-2, Kolkata For Assessment Year 2022-23. 2.0 The Brief Facts Of The Case Are That The Assessee Is A Society Registered Under The Societies Registration Act Xxi Of 1860 & Running Working Women’S Hostel At Subsidized Rate Under The Name & Style Of ‘All India Womens Conference’, Kanpur. The Assessee-Society Is Also Registered Under Section 10Ac Of The Income Tax Act, 1961 (Hereinafter Called “The Act’). During The Year Under Consideration, The Assessee-Society E-Filed Its Return Of Income, Declaring Nil Income. The Assessee-Society During The Year Under Consideration Had Shown Gross Receipts Of Rs.10,52,829/- And

For Appellant: Shri Swaran Singh, C.AFor Respondent: Shri Sanjeev Krishna Sharma, D.R
Section 10Section 10ASection 143(1)

facts in sustaining the determining the total income at Rs.10,52,829/- being gross receipts of the appellant, no deduction of revenue expenditure was claimed as per audited Profit & Loss Account has been given, therefore the impugned Intimation passed under section 143(1) of the Income ... therefore, the CPC, Bangalore, while processing the return of income under section 143(1) of the Act, did not consider the revenue expenditure incurred by the assessee to the tune of Rs.10,19,724/- and assessed the income of the assessee at Rs.10,52,829/-, i.e., at the gross receipts

Udaan Sewa Samiti, Kanpur Nagar vs. CPC Banglore, Kanpur

The appeal of the assessee stands allowed for statistical purposes

ITA 150/LKW/2024[2020-21]Status: DisposedITAT Lucknow03 Jul 2025AY 2020-21

Bench: Shri. Sudhanshu Srivastavaassessment Year: 2020-21 Udaan Seva Samiti V. The Cpc 250/4, Juhi Lal Colony Bangalore Kanpur Nagar Uttar Pradesh Tan/Pan:Aaaau7543F (Appellant) (Respondent) Appellant By: Shri Samrat Chandra, C.A. Respondent By: Shri Sanjeev Krishna Sharma, D.R. O R D E R This Appeal Has Been Preferred By The Assessee Against The Order Dated 23.11.2023, Passed By The Addl/Jcit(A)-2, Mumbai For Assessment Year 2019-20. 3.1 The Brief Facts Of The Case Are That The Assessee Is A Society Registered Under Section 12Aa Of The Income Tax Act, 1961 (Hereinafter Called “The Act’). The Assessee-Society Filed Its Return Of Income For The Year Under Consideration Under Section 139(1) On 26.01.2021, Declaring Total Income At Nil. The Assessee-Society Had Claimed Exemption Of Rs.12,97,442/- Relating To The Amount Applied For Charitable & Religious Purposes During The Previous Year. The Central Processing Centre (Cpc) Processed The Return Under Section 143(1) Of The Act

For Appellant: Shri Samrat Chandra, C.AFor Respondent: Shri Sanjeev Krishna Sharma, D.R
Section 12ASection 139(1)Section 143(1)

That the L.D CIT(Appeals) erred in Law as well as on Facts in not considering that the amount of Rs.12,97,442/- being revenue expenditure debited to Profit & Loss A/c during the previous year is liable to be deductible from the income of the appellant in the computation ... grounds of appeal raised by the assessee, I direct the AO to allow the benefit of expenditure of Rs.12,97,442/- incurred as revenue expenditure incurred towards charitable and religious purposes in India and compute the income of the assessee accordingly. Accordingly, the appeal of the assessee is restored