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“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

Karam Vir Yadav, Gurgaon vs. Assessing Officer, NFAC

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

ITA 2605/DEL/2024[2020-21]Status: DisposedITAT Delhi09 Jul 2025AY 2020-21

Bench: Shri S. Rifaur Rahman & Shri Anubhav Sharmakaramvir Yadav, Vs. Assessing Officer, 1135, Sector 46, Nfac, Delhi. Gurgaon – 122 001 (Haryana). (Pan : Abipy5863E) (Appellant) (Respondent) Assessee By : Shri Ranjan Chopra, Ca Revenue By : Shri Kailash Dan Ratnoo, Cit Dr Date Of Hearing : 30.04.2025 Date Of Order : 09.07.2025 O R D E R Per S.Rifaur Rahman: 1. This Appeal Is Filed By The Assessee Against The Order Of Ld. Commissioner Of Income-Tax (Appeals)/National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Ld. Cit (A)] Dated 29.03.2024 For Assessment Year 2020-21 Raising Following Grounds Of Appeal :- “1. That Having Regard To The Facts & Circumstances Of The Case & In Law, The Order Under Section 263 Of The Income-Tax Assessee Company, 1961. 2. That Having Regard To The Facts & Circumstances Of The Case & In Law, The Learned Pr. Cit Erred In Passing Order U/S 263 Of The Act, So Much So That, The Assessment Order Passed By The Assessing Officer Do Not Satisfy The Statutory Twin Conditions Prescribed Under Section 263 Of The Act, Viz., (I) That The Assessment

For Appellant: Shri Ranjan Chopra, CAFor Respondent: Shri Kailash Dan Ratnoo, CIT DR
Section 143(3)Section 263Section 28

wrong assumption of facts and application of law. If this order is not revised or cancelled, the assessee will enjoy the tax benefit by not filing its return truly and correctly as per the law of the jurisdictional High Court. 68. In view of facts and legal position stated above

Karunya Educational and Research Trust, Chennai vs. DCIT, Central Circle-3(1), Chennai

In the result all the five appeals of the assessee for A

ITA 799/CHNY/2025[2017-18]Status: DisposedITAT Chennai07 Jul 2025AY 2017-18

Bench: Hon'Ble Shri Manu Kumar Giri & Hon'Ble Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.799/Chny/2025, Assessment Year: 2017-18 आयकर अपील सं./Ita Nos.800/Chny/2025, Assessment Year: 2018-19 आयकर अपील सं./Ita Nos.801/Chny/2025, Assessment Year: 2019-20 आयकर अपील सं./Ita Nos.802/Chny/2025, Assessment Year: 2020-21 आयकर अपील सं./Ita Nos.803/Chny/2025, Assessment Year: 2021-22 Karunya Educational & Research Trust, No.16, Dr.D.G.S.Dhinakaran Road, Raja Annamalaipuram, Chennai-600 028. [Pan:Aaatk0225H] (अपीलार्थी/Assessee) Vs. Deputy Commissioner Of Income Tax, Central Circle-3(1), Chennai. (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr. V.Nagaprasad, Advocate & Ms.S.Revathy, F.C.A. प्रत्यर्थी की ओर से / Respondent By : Mr. M.K.Biju, Cit Dr सुनवाई की तारीख/Date Of Hearing : 05.06.2025 घोषणा की तारीख / Date Of Pronouncement : 07.07.2025 Per Bench आदेश / Order 1. These Five Appeals In Ita Nos.799/Chny/2025 To 803/Chny/2025 For

For Appellant: Mr. V.Nagaprasad, Advocate &For Respondent: Mr. M.K.Biju, CIT DR
Section 13(1)(c)Section 143(3)

Jesus Calls and KITS have been enjoying tax exemption in respect of their income over the last several decades. Already they have been enjoying tax benefit and wouldn't enjoy any other tax benefit by disintegrating and setting up new entities. TFMSS was registered as a company independently

Ashok Leyland Limited, Chennai vs. DCIT Non Corp Circle 8(1) Ltu - II, Chennai

ITA 1402/CHNY/2024[2019-20]Status: DisposedITAT Chennai07 Jul 2025AY 2019-20

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No.1402/Chny/2024 निर्धारण वर्ष/Assessment Year: 2019-20 M/S. Ashok Leyland Ltd., No.1, Sardar Patel Road, Guindy, Chennai-600 032. [Pan: Aaaса 4651 L] (अपीलार्थी/Appellant) V. The Dcit, Ncc-8(1), Ltu-Ii, Chennai. (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita No.1663/Chny/2024 निर्धारण वर्ष/Assessment Year: 2019-20 The Dcit, Ncc-8, Chennai. (अपीलार्थी/Appellant) V. M/S. Ashok Leyland Ltd., No.1, Sardar Patel Road, Guindy, Chennai-600 032. [Pan: Aaaса 4651 L] (प्रत्यर्थी/Respondent) Assessee By : Mr.R. Vijayaraghavan, Advocate Department By : Ms.Ann Marry Baby, Cit सुनवाईकीतारीख/Date Of Hearing : 04.06.2025 घोषणाकीतारीख /Date Of Pronouncement : 07.07.2025 आदेश / Order Per Aby T. Varkey, Jm: These Are Cross-Appeals Preferred By The Assessee As Well As The Revenue Against The Order Of The Learned Commissioner Of Income Tax

For Appellant: Mr.R. Vijayaraghavan, AdvocateFor Respondent: Ms.Ann Marry Baby, CIT
Section 14ASection 92C

आयकर अपीलीय अधिकरण, 'डी' न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL 'D' BENCH: CHENNAI श्री एबी टी. वर्की, न्यायिक