Section 254 of the Income Tax Act

Income-tax Act, 2025: s.363

Section 254 of the Income-tax Act, 1961 corresponds to section 363 (Orders of Appellate Tribunal) of the Income-tax Act, 2025.

Read section 363 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 254 is Asia Satellite Telecommunications Co. Ltd. v. DIT (332 ITR 340), cited in 359 of the 1,576 judgments on BharatTax that turn on this section.

Leading authorities on Section 254

Asia Satellite Telecommunications Co. Ltd. v. DIT
332 ITR 340 · 2011 · High Court
359
citing judgments

Payments for the use of equipment, such as satellite transponders, do not constitute 'royalty' under Section 9(1)(vi) of the Income-tax Act, 1961, or under applicable tax treaties, especially when there is no transfer of the right to use a process or underlying technology.

CIT v. Jai Parabolic Springs Ltd.
306 ITR 42 · 2008 · High Court
349
citing judgments

An assessee can make an additional claim for deduction or file a revised computation of income during assessment proceedings, even if a revised return of income has not been filed. Such additional claims or grounds can also be admitted at the appellate stage.

CIT v. Tasgaon Taluka S.S.K. Ltd.
103 Taxmann.com 57 · 2019 · Supreme Court
306
citing judgments

The Supreme Court holds that the issue of payment of excessive price on purchase of sugarcane by assesses is no longer res integra. The court elaborately dealt with this issue.

CIT v. Krishna Sahakari Sakhar Karkhana Limited
27 Taxmann.com 162 · 2012 · Supreme Court
263
citing judgments

The Supreme Court restores the matter for ascertaining whether the difference between the fair market price and concessional price of sugar supplied by a cooperative sugar factory to its members should be added to its total income, considering relevant factors like state cooperative society directions.

Bangalore Club v. CIT
350 ITR 509 · 2013 · Supreme Court
247
citing judgments

The Supreme Court affirmed the doctrine of mutuality, holding that contributions received from and returned to members for a common purpose do not constitute taxable profits. However, income from transactions with non-members or interest earned from investments in external entities (like cooperative banks) may break the mutuality chain and be taxable under Section 56, falling outside the scope of Section 80P deductions.

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.

Assam Bengal Cement Co. Ltd. v. CIT
27 ITR 34 · 1955 · Supreme Court
174
citing judgments

The Supreme Court established the foundational test for distinguishing between capital and revenue expenditure, holding that the aim and object of the expenditure and whether it brings into existence an asset or an advantage of an enduring nature determines its character, irrespective of the payment method. An advantage lasting five years or more can be considered enduring.

CIT v. Associated Cement Companies Ltd.
172 ITR 257 · 1988 · Supreme Court
126
citing judgments

An expenditure is classified as either capital or revenue; the 'enduring benefit' test is a key criterion for this distinction, and income tax law does not generally recognize deferred revenue expenditure unless specifically provided.

CIT v. Visakhapatnam Port Trust
144 ITR 146 · 1983 · High Court
124
citing judgments

Sections 4 and 5 of the Income Tax Act, which define total income and chargeability, are subject to Section 90, meaning that Double Taxation Avoidance Agreements (DTAAs) override the Act's provisions in case of a conflict.

Sugar Factory & Oils Mills (P) Ltd. v. CIT
125 ITR 293 · 1980 · Supreme Court
110
citing judgments

Expenditure incurred for improving business operations or facilitating business conduct, even if the advantage endures indefinitely, is generally on revenue account if it leaves the fixed capital untouched.

Judgments on Section 254

Lala Gauri Mal Butail Trust, Palampur vs. Income Tax Officer (E), Solan

The appeal stand allowed

ITA 1102/CHANDI/2024[2016-17]Status: DisposedITAT Chandigarh18 Aug 2025AY 2016-17

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.1102/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2016-17) Lala Gauri Mal Butail Trust Ito-Exemptions Ward बनाम/ Vs. C/O Bundla Tea State, Po Bundla Solan (Hp) Tehsil Palampur H.P. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaatl-3208-R (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Shri Sudhir Sehgal (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 05-08-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2016-17 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 11-09-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) R.W.S. 254 R.W.S. 144B Of The Act On 11-01-2022. Having Heard Rival Submissions & Upon Perusal Of Case Records, The Appeal Is Disposed-Off As Under.

For Appellant: Shri Sudhir Sehgal (CA) – Ld. ARFor Respondent: Sh. Vivek Vardhan (Addl. CIT) – Ld. Sr. DR
Section 11(2)Section 143(3)

ACIT, C-4(1), Chandigarh vs. M/S Glaxosmithkline Consumer Healthcare Ltd., Gurgaon

The appeal stands dismissed

ITA 1355/CHANDI/2018[1997-98]Status: DisposedITAT Chandigarh18 Aug 2025AY 1997-98

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No.1355/Chandi/2018 (िनधा"रण वष" / Assessment Year: 1997-98) Dcit-1(1)(1) M/S Hindustan Unilever Ltd. R.N.579A, 5Th Floor (Legal Successor Of M/S Glaxosmithkline बनाम/ Aaykar Bhawan Consumer Healthcare Ltd.) Vs. Mumbai – 400020 Unilever House, B.D. Swant Marg, Chakala Andheri (East), Mumbai – 400 099 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaach-1004-N (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Rohit Jain (Advocate) & Ms. Somya Jain, Ca – Ld. Ars ""थ"कीओरसे/Respondent By : Shri Rohit Sharma (Cit) A/W Sh. Vivek Vardhan (Addl. Cit) – Ld. Drs सुनवाईकीतारीख/Date Of Hearing : 27-06-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 1997-98 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals)-2, Chandigarh Dated 02-08-2018 In The Matter Of An Assessment Framed By Ld. Assessing Officer (Ao) U/S 143(3) R.W.S. 254 Of The Act On 31-03-2017. The Revenue Has Filed Revised Form No.36 On 10-09-2024 Which Is On Record. The Grounds Of Appeal Read As Under: -

For Appellant: Shri Rohit Jain (Advocate) and Ms. SomyaFor Respondent: Shri Rohit Sharma (CIT) a/w Sh. Vivek
Section 143(2)Section 143(3)Section 154Section 234DSection 43B

Shri Ganesh Sahakari Sakhar Kharkhana Limited, Ahmednagar vs. DCIT Ahmednagar Circle, Ahmednagar

ITA 119/PUN/2025[2009-10]Status: DisposedITAT Pune18 Aug 2025AY 2009-10

Bench: Shri R.K. Panda & Ms. Astha Chandraआयकर अपील सं. / Ita No.119/Pun/2025 निर्धारण वर्ष / Assessment Year : 2009-10 Shri Ganesh Sahakari Sakhar Karkhana Ltd., A/P. Ranjangaon Khurd, Tal.-Rahata, Dist.-Ahmednagar – 413719 Vs. Dcit, Ahmednagar Circle, Ahmednagar Pan: Aaeas0636H अपीलार्थी / Appellant प्रत्यर्थी / Respondent आयकर अपील सं. / Ita Nos.2510, 2511 & 2512/Pun/2024 निर्धारण वर्ष / Assessment Years : 2010-11, 2012-13 & 2013-14 Shri Ganesh Sahakari Sakhar Karkhana Ltd., A/P. Ranjangaon Khurd, Tal.-Rahata, Dist.-Ahmednagar – 413719 Vs. Dcit, Ahmednagar Circle, Ahmednagar Pan : Aaeas0636H अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee By : Shri Hanmant Dattatry Dhavale Department By : Shri Amol Khairnar Date Of Hearing : 15-07-2025 Date Of Pronouncement : 18-08-2025 आदेश / Order Per Astha Chandra, Jm : The Above Four Appeals Filed By The Assessee Are Directed Against The Separate Orders Dated 20.12.2024 & 25.10.2024 Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi [“Cit(A)"] Pertaining To Assessment Years ("Ays”) 2009-10 & 2010-11, 2012-13 & 2013-14 Respectively. For The Sake Of Convenience, All These Appeals Were Heard Together & Are Being Disposed Of By This Common Order. Ita No. 2510/Pun/2024 For Ay 2010-11 Is Taken Up As A Lead Case.

For Appellant: Shri Hanmant Dattatry DhavaleFor Respondent: Shri Amol Khairnar
Section 143(3)Section 144BSection 155(19)Section 254Section 40A(2)

Shri Ganesh Ssk Ltd, Ahmednagar vs. D.C.I.T, Ahmednagar, Circle-Ahmednagar

ITA 2510/PUN/2024[2010-11]Status: DisposedITAT Pune18 Aug 2025AY 2010-11

Bench: Shri R.K. Panda & Ms. Astha Chandraआयकर अपील सं. / Ita No.119/Pun/2025 निर्धारण वर्ष / Assessment Year : 2009-10 Shri Ganesh Sahakari Sakhar Karkhana Ltd., A/P. Ranjangaon Khurd, Tal.-Rahata, Dist.-Ahmednagar – 413719 Vs. Dcit, Ahmednagar Circle, Ahmednagar Pan: Aaeas0636H अपीलार्थी / Appellant प्रत्यर्थी / Respondent आयकर अपील सं. / Ita Nos.2510, 2511 & 2512/Pun/2024 निर्धारण वर्ष / Assessment Years : 2010-11, 2012-13 & 2013-14 Shri Ganesh Sahakari Sakhar Karkhana Ltd., A/P. Ranjangaon Khurd, Tal.-Rahata, Dist.-Ahmednagar – 413719 Vs. Dcit, Ahmednagar Circle, Ahmednagar Pan : Aaeas0636H अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee By : Shri Hanmant Dattatry Dhavale Department By : Shri Amol Khairnar Date Of Hearing : 15-07-2025 Date Of Pronouncement : 18-08-2025 आदेश / Order Per Astha Chandra, Jm : The Above Four Appeals Filed By The Assessee Are Directed Against The Separate Orders Dated 20.12.2024 & 25.10.2024 Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi [“Cit(A)"] Pertaining To Assessment Years ("Ays”) 2009-10 & 2010-11, 2012-13 & 2013-14 Respectively. For The Sake Of Convenience, All These Appeals Were Heard Together & Are Being Disposed Of By This Common Order. Ita No. 2510/Pun/2024 For Ay 2010-11 Is Taken Up As A Lead Case. 2

For Appellant: Shri Hanmant Dattatry DhavaleFor Respondent: Shri Amol Khairnar
Section 143(3)Section 144BSection 155(19)Section 254Section 40A(2)

Sankar Charan Marandi, Mayurbhanj vs. ACIT, Baleshwar

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 409/CTK/2025[2017-18]Status: DisposedITAT Cuttack13 Aug 2025AY 2017-18

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.409/Ctk/2025 (नििाारण वर्ा / Assessment Year : 2017-2018) Sankar Charan Marandi Vs Acit, Baleswar Sukhuapada, Kuliana, Mayurbhnaj-757030 Pan No. : Ahxpm 6042 L (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. नििााररती की ओर से /Assessee By : None राजस्व की ओर से /Revenue By : Shri Vijay Singh, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 13/08/2025 घोषणा की तारीख/Date Of Pronouncement : 13/08/2025 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Dated 27.11.2024 Passed In Appeal No.Cit(A),Cuttack/10628/2019-20 For The Assessment Year 2017-2018. 2. The Appeal Of The Assessee Is Barred By 172 Days. In This Regard, The Assessee Has Filed An Application For Condonation Of Delay Supported With An Affidavit Stating Therein Sufficient Reasons For Delay, Which Are Plausible & Not Found To Be False. Ld. Sr. Dr Also Did Not Raise Any Serious Objection To Condone The Delay. Accordingly, Delay Of 172 Days In Filing The Present Appeal By The Assessee Is Condoned & The Appeal Is Admitted For Hearing. 3. None Appeared On Behalf Of The Assessee Even The Case Was Called For Hearing. Shri Vijay Singh, Ld.Sr. Dr Appeared On Behalf Of The Revenue.

For Appellant: NoneFor Respondent: Shri Vijay Singh, Sr. DR