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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

D G Land Developers Private Limited, Mumbai vs. Assistant Commissioner of Income Tax, Central Circle -4(4), Mumbai

In the result, both the appeals are allowed for statistical

ITA 408/MUM/2024[2014-15]Status: DisposedITAT Mumbai22 Aug 2024AY 2014-15

Bench: Shri Om Prakash Kant () & Shri Sunil Kumar Singh () Assessment Year: 2014-15 D G Land Developers Pvt. Ltd., Acit, Central Circle-4(4), 104/105 Raghunath Kripa Building, Room No. 1922, 19Th Floor, Aarey Road, Goregaon East, Vs. Air India Building, Mumbai-400063. Nariman Point, Mumbai-400021. Pan No. Aaecd 4091 M Appellant Respondent Assessment Year: 2015-16 D G Land Developers Pvt. Ltd., Dy. Cit-12(2)(1), Now Dy. 104/105 Raghunath Kripa Building, Cit Central Circle-4(4), Aarey Road, Goregaon East, Vs. Room No. 1922, 19Th Floor, Mumbai-400063. Air India Building, Nariman Point, Mumbai-400021. Pan No. Aaecd 4091 M Appellant Respondent

For Appellant: Mr. Sanjeev Mehta a/w SaurabhFor Respondent: 31/07/2024
Section 132Section 133ASection 143(3)Section 153C

claimed the expenses incurred on administration, employee cost etc incurred on administration, employee cost etc under incurred on administration, employee cost etc the head ‘revenue expenditure’. The assessee contented that it was nue expenditure’. The assessee contented that it was nue expenditure’. The assessee contented that it was following ... expenses on project on project which were not directly attributable to the were not directly attributable to the project were considered project were considered revenue expenditure. However, the Assessing Officer was of the view that . However, the Assessing Officer was of the view that . However, the Assessing Officer

Hi-Style India Private Limited, Chennai vs. DCIT, Corp Circle 2(2)/CIT(A), Chennai

In the result, the appeal filed by the assessee is allowed

ITA 910/CHNY/2024[2014-15]Status: DisposedITAT Chennai21 Aug 2024AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.910/Chny/2024 िनधा"रण वष"/Assessment Years: 2014-15 Hi-Style India Private Limited, Vs. The Deputy Commissioner Of 1652 G, 2Nd Avenue, Anna Nagar, Income Tax, Chennai 600 040. Corporate Circle 2(2), Chennai. [Pan: Aacch2545L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Babu Peram, C.A. ""थ" की ओर से/Respondent By : Ms. R. Anita, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 14.08.2024 घोषणा की तारीख /Date Of Pronouncement : 21.08.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 06.02.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2014-15. 2. The Assessee Raised 2 Grounds Of Appeal Amongst Which, The Only Issue Emanates For Our Consideration Is Whether The Ld. Cit(A) Is Justified

For Appellant: Shri Babu Peram, C.AFor Respondent: Ms. R. Anita, Addl. CIT
Section 143(3)Section 260ASection 263

Madras confirmed the order of the Tribunal in holding the expenditure incurred towards painting, re-laying of the damaged floors, partitions, etc. are revenue expenditure. Further, he drew our attention to the decision of the Hon’ble Supreme Court in the case of CIT v. Madras Auto Services ... argued that the amount spent on leased premises is revenue expenditure. Further, he referred to another decision in the case of CIT v. Amrutanjan Finance Ltd. [2011] 15 taxmann.com 392 (Mad.), wherein, the Hon’ble Madras High Court held that the assessee therein is entitled to 100% depreciation on false