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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

Wideangle Financial Services Ltd., Kolkata vs. ITO, Ward-6(4), Kolkata

In the result, the appeal of the assessee stands allowed

ITA 63/KOL/2024[2006-07]Status: DisposedITAT Kolkata20 Mar 2024AY 2006-07

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A. No.63/Kol/2024 Assessment Year: 2006-07 Wideangle Financial Services Ltd…….…................…...……………....Appellant 33/1, 4Th Floor, R.N. 412, Marshal House, N.S. Road, Kolkata -1. [Pan: Aaacw2477Q] Vs. Ito, Ward-6(4), Kolkata….....…..........................................…..…..... Respondent Appearances By: Shri V. H. Jariwal, Ca, Appeared On Behalf Of The Appellant. Shri P. P. Barman, Addl. Cit-Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : March 20, 2024 Date Of Pronouncing The Order : March 20, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 22.12.2023 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Assessee In This Appeal Has Agitated Against The Levy/Confirmation Of Penalty U/S 271(1)(C) Of The Act. 3. At The Outset, The Ld. Counsel For The Assessee Has Invited Our Attention To The Impugned Assessment Order To Submit That The Assessee Had Made An Expenditure Of Rs.7,00,000/- To Get Membership Of Otc Exchange Of India. The Assessee Claimed The Said Expenditure As Revenue Expenditure. However, The Assessing Officer Treated The Same

Section 250Section 271(1)(c)

assessee had made an expenditure of Rs.7,00,000/- to get membership of OTC Exchange of India. The assessee claimed the said expenditure as revenue expenditure. However, the Assessing Officer treated the same I.T.A. No.63/Kol/2024 Assessment Year: 2006-07 Wideangle Financial Services Ltd as capital expenditure observing that the said ... furnishing of inaccurate particulars of income. It is only a difference of opinion. Though, in view of the assessee, the said expenditure was a revenue expenditure, however, the Assessing Officer treated the said expenditure as capital expenditure ,but that itself, under the circumstances, is not a case of evasion

Aranyak Developers Pravate Ltd., Durgapur vs. ACIT, Cir-1, Durgapur

ITA 662/KOL/2023[2013-14]Status: DisposedITAT Kolkata19 Mar 2024AY 2013-14

Bench: Shri Sanjay Garg & Shri Rajesh Kumari.T.A. Nos. 661 & 662/Kol/2023 Assessment Year: 2012-2013 & 2013-2014 Aranyak Developers Private Limited,….…….Appellant B-80, Sector-2A, Bipin Chandra Pal Sarani, Bidhan Nagar, Durgapur, Burdwan-713212, West Bengal [Pan:Aajca5219K] -Vs.- Assistant Commissioner Of Income Tax,….Respondent Circle-1, Durgapur, Aayakar Bhawan, City Centre, Durgapur-713216, West Bengal Appearances By: Shri Manoj Kataruka, Advocate, Appeared On Behalf Of The Assessee Shri Ankur Goyal, Jcit, Sr. Dr, Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: January 10, 2024 Date Of Pronouncing The Order: March 19Th, 2024 O R D E R

Section 147Section 201(1)Section 40Section 40A(3)

assessee has agitated against the action of the lower authorities in disallowing the sum of Rs.17,85,736/- claimed by the assessee as revenue expenditure, whereas held by the ld. Assessing Officer as capital expenditure. Assessment Years: 2012-2013 & 2013-2014 Aranyak Developers Private Limited 4. Brief facts relevant ... owners during the financial year 2011-12 relevant to the assessment year under consideration as land compensation. The assessee claimed the said amount as revenue expenditure. However, the ld. Assessing Officer disallowed the same observing that the original JDA was registered agreement, whereas the subsequent agreement was not registered with

Aranyak Developers Pvt. Ltd., Durgapur vs. ACIT, Cir-1, Durgapur.

ITA 661/KOL/2023[2012-13]Status: DisposedITAT Kolkata19 Mar 2024AY 2012-13

Bench: Shri Sanjay Garg & Shri Rajesh Kumari.T.A. Nos. 661 & 662/Kol/2023 Assessment Year: 2012-2013 & 2013-2014 Aranyak Developers Private Limited,….…….Appellant B-80, Sector-2A, Bipin Chandra Pal Sarani, Bidhan Nagar, Durgapur, Burdwan-713212, West Bengal [Pan:Aajca5219K] -Vs.- Assistant Commissioner Of Income Tax,….Respondent Circle-1, Durgapur, Aayakar Bhawan, City Centre, Durgapur-713216, West Bengal Appearances By: Shri Manoj Kataruka, Advocate, Appeared On Behalf Of The Assessee Shri Ankur Goyal, Jcit, Sr. Dr, Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: January 10, 2024 Date Of Pronouncing The Order: March 19Th, 2024 O R D E R

Section 147Section 201(1)Section 40Section 40A(3)

assessee has agitated against the action of the lower authorities in disallowing the sum of Rs.17,85,736/- claimed by the assessee as revenue expenditure, whereas held by the ld. Assessing Officer as capital expenditure. Assessment Years: 2012-2013 & 2013-2014 Aranyak Developers Private Limited 4. Brief facts relevant ... owners during the financial year 2011-12 relevant to the assessment year under consideration as land compensation. The assessee claimed the said amount as revenue expenditure. However, the ld. Assessing Officer disallowed the same observing that the original JDA was registered agreement, whereas the subsequent agreement was not registered with

M/S. City Union Bank, Kumbakonam vs. DCIT, Circle - 2 (1), Trichy

In the result, appeal filed by the revenue for assessment year 2017-18 is partly allowed for statistical purposes

ITA 672/CHNY/2020[2017-18]Status: DisposedITAT Chennai11 Mar 2024AY 2017-18

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 1120 & 1121/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 M/S. City Union Bank Ltd., Asst. Commissioner Of Income- Administrative Office V. Tax, “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 672/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 M/S. City Union Bank Ltd., Deputy Commissioner Of Administrative Office V. Income-Tax, “Narayana” Circle -2(1), 24-B, Gandhi Nagar, Trichy. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos.: 1418 & 1419/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 Asst. Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 636/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 Deputy Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -2(1), 24-B, Gandhi Nagar

For Respondent: Shri. Nilay Baran Som, CIT

ALSEC Technologies Ltd [2017] 12 TMI 1581, where it has been held that difference between market price and the employees stock option plan is revenue expenditure and allowable u/s 37(1) of the Act. 6.4 In this view of the matter and by following the decision of Hon’ble Madras

DCIT Circle-2(1), Trichy vs. City Union Bank Limited, Kumbakonam

In the result, appeal filed by the revenue for assessment year 2017-18 is partly allowed for statistical purposes

ITA 636/CHNY/2020[2017-18]Status: DisposedITAT Chennai11 Mar 2024AY 2017-18

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 1120 & 1121/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 M/S. City Union Bank Ltd., Asst. Commissioner Of Income- Administrative Office V. Tax, “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 672/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 M/S. City Union Bank Ltd., Deputy Commissioner Of Administrative Office V. Income-Tax, “Narayana” Circle -2(1), 24-B, Gandhi Nagar, Trichy. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos.: 1418 & 1419/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 Asst. Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 636/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 Deputy Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -2(1), 24-B, Gandhi Nagar

For Respondent: Shri. Nilay Baran Som, CIT

ALSEC Technologies Ltd [2017] 12 TMI 1581, where it has been held that difference between market price and the employees stock option plan is revenue expenditure and allowable u/s 37(1) of the Act. 6.4 In this view of the matter and by following the decision of Hon’ble Madras

ACIT Circle 1, Kumbakonam vs. City Union Bank Ltd., Kumbakonam

In the result, appeal filed by the revenue for assessment year 2017-18 is partly allowed for statistical purposes

ITA 1419/CHNY/2019[2016-17]Status: DisposedITAT Chennai11 Mar 2024AY 2016-17

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 1120 & 1121/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 M/S. City Union Bank Ltd., Asst. Commissioner Of Income- Administrative Office V. Tax, “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 672/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 M/S. City Union Bank Ltd., Deputy Commissioner Of Administrative Office V. Income-Tax, “Narayana” Circle -2(1), 24-B, Gandhi Nagar, Trichy. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos.: 1418 & 1419/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 Asst. Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 636/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 Deputy Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -2(1), 24-B, Gandhi Nagar

For Respondent: Shri. Nilay Baran Som, CIT

ALSEC Technologies Ltd [2017] 12 TMI 1581, where it has been held that difference between market price and the employees stock option plan is revenue expenditure and allowable u/s 37(1) of the Act. 6.4 In this view of the matter and by following the decision of Hon’ble Madras

ACIT Circle 1, Kumbakonam vs. City Union Bank Ltd., Kumbakonam

In the result, appeal filed by the revenue for assessment year 2017-18 is partly allowed for statistical purposes

ITA 1418/CHNY/2019[2015-16]Status: DisposedITAT Chennai11 Mar 2024AY 2015-16

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 1120 & 1121/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 M/S. City Union Bank Ltd., Asst. Commissioner Of Income- Administrative Office V. Tax, “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 672/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 M/S. City Union Bank Ltd., Deputy Commissioner Of Administrative Office V. Income-Tax, “Narayana” Circle -2(1), 24-B, Gandhi Nagar, Trichy. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos.: 1418 & 1419/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 Asst. Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 636/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 Deputy Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -2(1), 24-B, Gandhi Nagar

For Respondent: Shri. Nilay Baran Som, CIT

ALSEC Technologies Ltd [2017] 12 TMI 1581, where it has been held that difference between market price and the employees stock option plan is revenue expenditure and allowable u/s 37(1) of the Act. 6.4 In this view of the matter and by following the decision of Hon’ble Madras