← All Phrases

“tax benefit”

Chapter X-A - GAARSection 102(10)Section 102(10)634 judgments

The decision most relied on for tax benefit is CIT v. Vegetable Products Ltd. (88 ITR 192), cited in 2,664 judgments on BharatTax.

Leading authorities on tax benefit

CIT v. Vegetable Products Ltd.
88 ITR 192 · 1973 · Supreme Court
2,664
citing judgments

When two equally plausible interpretations of a taxing provision are possible, or when conflicting views exist from non-jurisdictional High Courts, the interpretation that favors the assessee must be adopted.

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.

Union of India v. Azadi Bachao Andolan
263 ITR 706 · 2003 · Supreme Court
691
citing judgments

A citizen is free to carry on business within the law, and mere tax planning without a motive to evade taxes through colorable devices is not frowned upon. The liability to taxation, for the purpose of tax treaty application, is a legal situation, not the fiscal fact of actual payment.

CIT v. EKL Appliances Ltd.
345 ITR 241 · 2012 · High Court
422
citing judgments

Transfer pricing adjustments for outstanding receivables are permissible only if the Tax Officer establishes, through analysis over a period, a pattern indicating an international transaction intended to benefit an associated enterprise. The Tax Officer cannot question purely business decisions like royalty payments or exceed jurisdiction by applying cost-benefit analysis to determine the arm's length price of services.

CIT v. De Beers India Minerals (P.) Ltd.
346 ITR 467 · 2012 · High Court
371
citing judgments

For fees for technical or consultancy services to 'make available' technical knowledge or know-how under a DTAA, the service must transmit such knowledge, allowing the recipient to derive an enduring benefit and utilize it independently in the future.

India Vs. Azadi Bachao Andolan 263 ITR 706 (SC); and Vodafone International Holdings B.V v. Union of India
341 ITR 1 · 2012 · Supreme Court
295
citing judgments

Legitimate tax planning is permissible, allowing taxpayers to arrange their affairs to minimize tax liabilities while respecting the "look at test" for transaction genuineness and the separate entity principle in corporate taxation. The source of funds for treaty-beneficial structures does not automatically invalidate the transaction.

CIT v. Madras Auto Service (P) Ltd.
233 ITR 468 · 1998 · Supreme Court
246
citing judgments

Expenditure providing an enduring advantage, such as upfront lease rent for land, is revenue expenditure if no capital asset is acquired or generated, allowing for deduction under Section 37, even when capitalized in the books of account.

Brooke Bond India Ltd. v. CIT
225 ITR 798 · 1997 · Supreme Court
228
citing judgments

Expenditure incurred for increasing a company's share capital or expanding its capital base, such as expenses related to the issue of shares, constitutes capital expenditure. Such expenses are not deductible as revenue expenditure under Section 37(1) of the Income-tax Act, 1961, even if they incidentally benefit the business.

Judgments citing tax benefit

ITO - 25(3)(3), Mumbai vs. Rajni D. Saini, Mumbai

In the result, appeal by the Revenue is dismissed

ITA 7120/MUM/2018[2014-15]Status: DisposedITAT Mumbai09 Nov 2022AY 2014-15

Bench: Shri G. S. Pannu & Shri Vikas Awasthyआअसं. 7120/मुं/2018 (िन.व. 2014-15) Income Tax Officer- 25(3)(3), Room No.606, 6Th Floor, C-10, Pratyaksh Kar Bhavan, Bandra Kurla Complex, Bandra (E) Mumbai – 400 051 ...... अपीलाथ" /Appellant बनाम Vs. Rajni D. Saini 6, Lalit Kunj, Dadabhai Road, Vile Parle (West), Mumbai 400 056. Pan: Aacps-7288-J ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : Smt. Shailaja Rai "ितवादी "ारा/Respondent By : Dr. K. Shivram With Shri Shashi Bekal सुनवाई की ितिथ/ Date Of Hearing : 11/08/2022 घोषणा की ितिथ/ Date Of Pronouncement : 09/11/2022 आदेश/ Order This Appeal By The Revenue Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)- 37, Mumbai [ In Short ‘The Cit(A)’] Dated 4/10/2018 For The Assessment Year 2014-15. 2. The Revenue In Appeal Has Raised Eight Grounds Assailing The Findings Of Cit(A) Deleting Addition Of Rs.5,13,25,000/- U/S. 56(2)(Vii)(B) Of The Income Tax

For Appellant: Smt. Shailaja RaiFor Respondent: Dr. K. Shivram with Shri Shashi Bekal
Section 56(2)(vii)

immovable property are made through banking channel. The allegation of the Assessing Officer that there is 4 diversion of payment does not demonstrate any tax benefit received by the assessee. In any case, the gifts received by the assessee have no bearing on the issue of section

Asst CIT 28(1), Navi Mumbai vs. Bharat Tukaram Bhor, Navi Mumbai

Appeal is dismissed

ITA 897/MUM/2020[2009-10]Status: DisposedITAT Mumbai31 Oct 2022AY 2009-10

Bench: Shri Amit Shukla, Jm & Shri S Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 895/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Acit–28(1), बिधम/ 218/219, Raheja Arcade, R. No. 306, 3Rd Floor, 6Th Sector- 11, Cbd Belapur, Tower, Vashi Rly Station Vs. Navi Mumbai- 400 614 Complex, Vashi, Navi Mumbai-400 703 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 288/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2010-11) Ito 28(1)(2), Bharat Tukaram Bhor Pro. M/S Jai Gurudeo Bldr Tower No. 6 Flr Vashi Rly बिधम/ & Developers, 218/219, Station Complex, Navi Vs. Raheja Arcade, Sector-11, Mumbai- 400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 287/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Addlcit Rg 22(3), Pro. M/S Jai Gurudeo Bldr Tower No. 6, 3Rd Flr Vashi बिधम/ & Developers, 218/219, Rly Station Complex, Vashi, Vs. Raheja Arcade, Sector-11, Navi Mumbai-400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143Section 143(3)Section 80I

intent of giving "a boost to the development of that particular business in places that require such help" However, the intent of granting a tax benefit is no longer a basis for the assessee to seek a favourable interpretation. Even if purely for the sake of argument it is presumed

Asst CIT 28(1), Navi Mumbai vs. Bharat Tukaram Bhor, Navi Mumbai

Appeal is dismissed

ITA 896/MUM/2020[2010-11]Status: DisposedITAT Mumbai31 Oct 2022AY 2010-11

Bench: Shri Amit Shukla, Jm & Shri S Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 895/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Acit–28(1), बिधम/ 218/219, Raheja Arcade, R. No. 306, 3Rd Floor, 6Th Sector- 11, Cbd Belapur, Tower, Vashi Rly Station Vs. Navi Mumbai- 400 614 Complex, Vashi, Navi Mumbai-400 703 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 288/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2010-11) Ito 28(1)(2), Bharat Tukaram Bhor Pro. M/S Jai Gurudeo Bldr Tower No. 6 Flr Vashi Rly बिधम/ & Developers, 218/219, Station Complex, Navi Vs. Raheja Arcade, Sector-11, Mumbai- 400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 287/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Addlcit Rg 22(3), Pro. M/S Jai Gurudeo Bldr Tower No. 6, 3Rd Flr Vashi बिधम/ & Developers, 218/219, Rly Station Complex, Vashi, Vs. Raheja Arcade, Sector-11, Navi Mumbai-400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143Section 143(3)Section 80I

intent of giving "a boost to the development of that particular business in places that require such help" However, the intent of granting a tax benefit is no longer a basis for the assessee to seek a favourable interpretation. Even if purely for the sake of argument it is presumed

Asst CIT 28(1), Navi Mumbai vs. Bharat Tukaram Bhor, Navi Mumbai

Appeal is dismissed

ITA 895/MUM/2020[2011-12]Status: DisposedITAT Mumbai31 Oct 2022AY 2011-12

Bench: Shri Amit Shukla, Jm & Shri S Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 895/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Acit–28(1), बिधम/ 218/219, Raheja Arcade, R. No. 306, 3Rd Floor, 6Th Sector- 11, Cbd Belapur, Tower, Vashi Rly Station Vs. Navi Mumbai- 400 614 Complex, Vashi, Navi Mumbai-400 703 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 288/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2010-11) Ito 28(1)(2), Bharat Tukaram Bhor Pro. M/S Jai Gurudeo Bldr Tower No. 6 Flr Vashi Rly बिधम/ & Developers, 218/219, Station Complex, Navi Vs. Raheja Arcade, Sector-11, Mumbai- 400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 287/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Addlcit Rg 22(3), Pro. M/S Jai Gurudeo Bldr Tower No. 6, 3Rd Flr Vashi बिधम/ & Developers, 218/219, Rly Station Complex, Vashi, Vs. Raheja Arcade, Sector-11, Navi Mumbai-400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143Section 143(3)Section 80I

intent of giving "a boost to the development of that particular business in places that require such help" However, the intent of granting a tax benefit is no longer a basis for the assessee to seek a favourable interpretation. Even if purely for the sake of argument it is presumed

Bharat Tularam Bhoir, Navi Mumbai vs. DCIT 28 (1), Mumbai

Appeal is dismissed

ITA 289/MUM/2020[2009-10]Status: DisposedITAT Mumbai31 Oct 2022AY 2009-10

Bench: Shri Amit Shukla, Jm & Shri S Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 895/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Acit–28(1), बिधम/ 218/219, Raheja Arcade, R. No. 306, 3Rd Floor, 6Th Sector- 11, Cbd Belapur, Tower, Vashi Rly Station Vs. Navi Mumbai- 400 614 Complex, Vashi, Navi Mumbai-400 703 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 288/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2010-11) Ito 28(1)(2), Bharat Tukaram Bhor Pro. M/S Jai Gurudeo Bldr Tower No. 6 Flr Vashi Rly बिधम/ & Developers, 218/219, Station Complex, Navi Vs. Raheja Arcade, Sector-11, Mumbai- 400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 287/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Addlcit Rg 22(3), Pro. M/S Jai Gurudeo Bldr Tower No. 6, 3Rd Flr Vashi बिधम/ & Developers, 218/219, Rly Station Complex, Vashi, Vs. Raheja Arcade, Sector-11, Navi Mumbai-400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143Section 143(3)Section 80I

intent of giving "a boost to the development of that particular business in places that require such help" However, the intent of granting a tax benefit is no longer a basis for the assessee to seek a favourable interpretation. Even if purely for the sake of argument it is presumed

Bharat Tukaram Bhoir, Navi Mumbai vs. ITO 28 (1)92), Mumbai

Appeal is dismissed

ITA 288/MUM/2020[2010-11]Status: DisposedITAT Mumbai31 Oct 2022AY 2010-11

Bench: Shri Amit Shukla, Jm & Shri S Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 895/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Acit–28(1), बिधम/ 218/219, Raheja Arcade, R. No. 306, 3Rd Floor, 6Th Sector- 11, Cbd Belapur, Tower, Vashi Rly Station Vs. Navi Mumbai- 400 614 Complex, Vashi, Navi Mumbai-400 703 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 288/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2010-11) Ito 28(1)(2), Bharat Tukaram Bhor Pro. M/S Jai Gurudeo Bldr Tower No. 6 Flr Vashi Rly बिधम/ & Developers, 218/219, Station Complex, Navi Vs. Raheja Arcade, Sector-11, Mumbai- 400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 287/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Addlcit Rg 22(3), Pro. M/S Jai Gurudeo Bldr Tower No. 6, 3Rd Flr Vashi बिधम/ & Developers, 218/219, Rly Station Complex, Vashi, Vs. Raheja Arcade, Sector-11, Navi Mumbai-400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143Section 143(3)Section 80I

intent of giving "a boost to the development of that particular business in places that require such help" However, the intent of granting a tax benefit is no longer a basis for the assessee to seek a favourable interpretation. Even if purely for the sake of argument it is presumed

Bharat Tukaram Bhoir, Mumbai vs. Addlcit RG 22 (3), Mumbai

Appeal is dismissed

ITA 287/MUM/2020[2011-12]Status: DisposedITAT Mumbai31 Oct 2022AY 2011-12

Bench: Shri Amit Shukla, Jm & Shri S Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 895/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Acit–28(1), बिधम/ 218/219, Raheja Arcade, R. No. 306, 3Rd Floor, 6Th Sector- 11, Cbd Belapur, Tower, Vashi Rly Station Vs. Navi Mumbai- 400 614 Complex, Vashi, Navi Mumbai-400 703 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 288/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2010-11) Ito 28(1)(2), Bharat Tukaram Bhor Pro. M/S Jai Gurudeo Bldr Tower No. 6 Flr Vashi Rly बिधम/ & Developers, 218/219, Station Complex, Navi Vs. Raheja Arcade, Sector-11, Mumbai- 400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 287/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Addlcit Rg 22(3), Pro. M/S Jai Gurudeo Bldr Tower No. 6, 3Rd Flr Vashi बिधम/ & Developers, 218/219, Rly Station Complex, Vashi, Vs. Raheja Arcade, Sector-11, Navi Mumbai-400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143Section 143(3)Section 80I

intent of giving "a boost to the development of that particular business in places that require such help" However, the intent of granting a tax benefit is no longer a basis for the assessee to seek a favourable interpretation. Even if purely for the sake of argument it is presumed