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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

Income Tax Officer, Corporate Ward -3(1), Chennai vs. Tsl Techno Services Limited(Ttk Healthcare Private Limited ), Chennai

In the result, appeal filed by the revenue is dismissed

ITA 1772/CHNY/2024[2020-21]Status: DisposedITAT Chennai25 Oct 2024AY 2020-21

Bench: Shri S.S. Viswanethra Ravi, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita No.: 1772/Chny/2024 िनधा"रणवष" / Assessment Year: 2020-21 Income Tax Officer, Tsl Techno Services Limited, Corporate Ward -3(1), V. (Ttk Healthcare Private Ltd), Chennai – 600 034. No.6, Cathedral Road, Gopalapuram, Chennai – 600 086. [Pan: Aabct-3312-J] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Mr. Vikram Vijayaraghavan, Advocate ""यथ"क"ओरसे/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाईकीतारीख/Date Of Hearing : 15.10.2024 घोषणाकीतारीख/Date Of Pronouncement : 25.10.2024 आदेश /O R D E R

For Appellant: Mr. Vikram Vijayaraghavan, AdvocateFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 142(1)Section 143(2)Section 143(3)Section 260ASection 32(1)

Nos.1826 to 1830/11, 2027/11 dt31.10.2012 and ITA Nos.1587 to 1589/Mds/2015 dt. 13.11.2015 has held that the expenditure incurred towards logo charges is allowable as revenue expenditure. The Assessing Officer rejected the submissions of assessee and held that the payment of logo charges is only a capital expenditure which provides ... which was disallowed by the AO is paid with an approval of the Central Government and the same has been upheld as revenue expenditure stating that the :-5-: ITA. No: 1772/Chny/2024 expenditure is reasonable and not excessive by this Tribunal in assessee’s own case for the assessment year