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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

M/S. Tamilnadu Transmission Corpn. Ltd., Chennai vs. ACIT, CC-3(1), Chennai

The appeal stand allowed for statistical purposes

ITA 2040/CHNY/2024[2016-17]Status: DisposedITAT Chennai15 Jan 2025AY 2016-17

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.2794/Chny/2019 (िनधा*रण वष* / Assessment Year: 2016-17) & 2. आयकरअपील सं./ Ita No.2040/Chny/2024 (िनधा*रण वष* / Assessment Year: 2016-17) M/S Tamilnadu Transmission Corp. Ltd. Acit बनाम #144, Npkrr Maligai, Anna Salai, Corporate Circle-3(1), / Vs. Chennai-600 002. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Tan No. Aadct-4780-A (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri R. Vijayaraghavan (Advocate) – Ld.Ar ""थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 31-12-2024 घोषणाकीतारीख /Date Of Pronouncement : 15-01-2025 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) -Ld. DR
Section 143(3)

amount of excess interest capitalized in the earlier years have been reduced from the cost of assets and has been correctly claimed as revenue expenditure of this year. 17 The Commissioner of lncome tax (Appeals) erred in confirming the employee and other costs of Rs.7,85,32,416/- relating

Tamilnadu Transmission Corporation Ltd., Chennai vs. ACIT Corporate Circle 3(1), Chennai

The appeal stand allowed for statistical purposes

ITA 2794/CHNY/2019[2016-17]Status: DisposedITAT Chennai15 Jan 2025AY 2016-17

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.2794/Chny/2019 (िनधा*रण वष* / Assessment Year: 2016-17) & 2. आयकरअपील सं./ Ita No.2040/Chny/2024 (िनधा*रण वष* / Assessment Year: 2016-17) M/S Tamilnadu Transmission Corp. Ltd. Acit बनाम #144, Npkrr Maligai, Anna Salai, Corporate Circle-3(1), / Vs. Chennai-600 002. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Tan No. Aadct-4780-A (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri R. Vijayaraghavan (Advocate) – Ld.Ar ""थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 31-12-2024 घोषणाकीतारीख /Date Of Pronouncement : 15-01-2025 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) -Ld. DR
Section 143(3)

amount of excess interest capitalized in the earlier years have been reduced from the cost of assets and has been correctly claimed as revenue expenditure of this year. 17 The Commissioner of lncome tax (Appeals) erred in confirming the employee and other costs of Rs.7,85,32,416/- relating

Deep Energy Resources Ltd., Ahmedabad vs. The ACIT, Circle-1(1)(2), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 1129/AHD/2023[2016-17]Status: DisposedITAT Ahmedabad10 Jan 2025AY 2016-17

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. No. 1129/Ahd/2023 ("नधा"रण वष" / Assessment Year : 2016-17) बनाम/ Deep Energy Resources Assistant Commissioner Of Ltd. Income-Tax Vs. [Formerly Deep Circle – 1(1)(2), Ahmedabad Industries Ltd.] 12A & 14, Abhishree Corporate Park, Near Shell Petrol Pump, Ambli Bopal Road, Ahmedabad, Gujarat - 380058 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacd6915E (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant By : Shri Sakar Sharma, A.R. ""यथ" क" ओर से/Respondent By : Shri Santosh Kumar, Sr. Dr Date Of Hearing 01/01/2025 10/01/2025 Date Of Pronouncement

For Appellant: Shri Sakar Sharma, A.RFor Respondent: Shri Santosh Kumar, Sr. DR
Section 36(1)(iii)Section 43A

loss on account of foreign currency fluctuation has taken a forward contract and for which it has paid the premium which was claimed as revenue expenditure. Now the question arises whether such premium paid by the assessee to secure the fluctuation in the foreign currency is subject matter ... According to the Ld. CIT(A), the premium paid for forward cover was required to be capitalized and was not in the nature of revenue expenditure. We do not find any merit in the arguments of the Ld. CIT(A). The provision of Section