Section 37 of the Income Tax Act

The decision most relied on for Section 37 is Empire Jute Co. Ltd. v. CIT (124 ITR 1), cited in 622 of the 4,334 judgments on BharatTax that turn on this section.

Leading authorities on Section 37

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.

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.

Eastern Investments Ltd. v. CIT
38 ITR 601 · 1960 · Supreme Court
346
citing judgments

Expenditure must be commercially expedient for carrying on the business, and it is not for revenue authorities to dictate how an assessee should conduct its business. The court will not question the business expediency of a transaction, even if a third party also benefits.

Sassoon J. David & Co. Pvt. Ltd. v. CIT
118 ITR 261 · 1979 · Supreme Court
323
citing judgments

An expense incurred by an assessee for its own business, such as advertising, marketing, and promotional (AMP) expenses, cannot be disallowed merely because it incidentally or indirectly benefits the assessee's sister concerns or associated enterprises.

Biocon Ltd. v. DCIT
35 Taxmann.com 335 · 2013 · ITAT
322
citing judgments

The discount arising from the grant of Employee Stock Option Plans (ESOPs) is an allowable business expenditure under Section 37(1) of the Income-tax Act, 1961, as it is an ascertained liability, not a contingent one, and constitutes a revenue expense rather than a capital expense.

Skycell Communications Ltd. v. DCIT
251 ITR 53 · 2001 · High Court
253
citing judgments

Technical services involve human intervention and expertise, not just routine or machine-based operations. Routine customer support and standard facility provision through technology do not constitute technical services under the Act.

India Cements Ltd. v. CIT
60 ITR 52 · 1966 · Supreme Court
247
citing judgments

Expenses incurred for obtaining a loan for the purpose of the assessee's business, such as debenture discount, bank guarantee charges, and stamp duty, are considered revenue expenditure. These liabilities, though potentially spread over time, are deductible as revenue expenses.

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.

Tata Consultancy Services v. State of Andhra Pradesh
271 ITR 401 · 2004 · Supreme Court
231
citing judgments

The sale of 'canned software' in physical form is the sale of a copyrighted article and constitutes 'goods,' distinct from the underlying copyright. This case provides foundational principles for distinguishing copyrighted works from copyrighted articles and for what qualifies as 'production or manufacturing of goods or articles' under tax laws.

Judgments on Section 37

M/S Northern Operating Services Private Limited, Bangalore vs. Joint Commissioner of Income Tax (JCIT) Special Range-5, Bangalore

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

ITA 2943/BANG/2018[2014-15]Status: DisposedITAT Bangalore01 May 2023AY 2014-15

Bench: Shri George George K, Jm & Shri Laxmi Prasad Sahu, Am It(Tp)A No.2943/Bang/2018 : Asst.Year 2014-2015 M/S.Northern Operating Services The Joint Commissioner Of Private Limited, 2Nd Floor, Income-Tax, Special Range 5 V. Rmz Ecospace, Campus 1C Bangalore. Sarjapur Outer Ring Road Bellandur Village, Varthur Hobli Bangalore – 560 103. Pan : Aaccn1652J. (Appellant) (Respondent) Appellant By : Sri.Ankur Pai, Advocate Respondent By : Sri.Sunil Kumar Singh, Cit-Dr Date Of Pronouncement : 01.05.2023 Date Of Hearing : 01.05.2023 O R D E R Per George George K, Jm : This Appeal At The Instance Of The Assessee Is Directed Against Final Assessment Order Dated 30.08.2018 Passed U/S 143(3) R.W.S. 144C(13) Of The Income-Tax Act, 1961 (“The Act” For Short). The Relevant Assessment Year Is 2014-2015. 2. The Brief Facts Of The Case Are As Follows: The Assessee Is A Company Engaged In The Business Of Providing Transaction Based Business Process Outsourcing Services To Its Group Companies. For The Assessment Year 2014-2015, The Return Of Income Was Filed On 28.11.2014 Declaring Income Of Rs.68,09,26,340. The Case Was Selected For Scrutiny & Notice U/S 143(2) Of The Act Was Issued On 29.08.2015. During The Course Of Assessment Proceedings

For Appellant: Sri.Ankur Pai, AdvocateFor Respondent: Sri.Sunil Kumar Singh, CIT-DR
Section 143(2)Section 143(3)Section 17(2)(iv)Section 37Section 92C

Deputy Commissioner of Income-Tax (Exemptions), Vijayawada vs. M/S. Andhra Pradesh Capital Region Development Authority (Apcrda), Vijayawada

In the result, appeals of the revenue as well as the cross objections of the assessee for the A

ITA 29/VIZ/2023[2018-19]Status: DisposedITAT Visakhapatnam21 Apr 2023AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.26/Viz/2023 To 29/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) Deputy Commissioner Of Income Tax Vs. M/S Andhra Pradesh Capital (Exemptions) Region Development Authority Exemptions Circle (Apcrda), 1-1 Uda Complex Vijayawada Governorpet, Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2023 To 07/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) M/S Andhra Pradesh Capital Region Vs. Deputy Commissioner Of Development Authority (Apcrda) Income Tax (Exemptions) 1-1 Uda Complex Exemptions Circle Governorpet, Vijayawada Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri Gvn Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthynaik,Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 09.03.2023 घोर्णध की तधरीख/Dt. Of Pronouncement : 21.04.2023 आदेश /O R D E R Per Shri Duvvuru R.L.Reddy: These Appeals Are Filed By The Revenue Against The Orders Of Commissioner Of Income Tax (Appeals) [Cit(A)], National Faceless Appeal Centre (Nfac) Dated 24.11.2022 Arising Out Of The Orders Passed

For Appellant: Shri GVN Hari, ARFor Respondent: Shri M.N.MurthyNaik,CIT(DR)
Section 143(2)Section 143(3)Section 250Section 3

Deputy Commissioner of Income-Tax (Exemptions), Vijayawada vs. M/S. Andhra Pradesh Capital Region Development Authority (Apcrda), Vijayawada

In the result, appeals of the revenue as well as the cross objections of the assessee for the A

ITA 28/VIZ/2023[2017-18]Status: DisposedITAT Visakhapatnam21 Apr 2023AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.26/Viz/2023 To 29/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) Deputy Commissioner Of Income Tax Vs. M/S Andhra Pradesh Capital (Exemptions) Region Development Authority Exemptions Circle (Apcrda), 1-1 Uda Complex Vijayawada Governorpet, Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2023 To 07/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) M/S Andhra Pradesh Capital Region Vs. Deputy Commissioner Of Development Authority (Apcrda) Income Tax (Exemptions) 1-1 Uda Complex Exemptions Circle Governorpet, Vijayawada Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri Gvn Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthynaik,Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 09.03.2023 घोर्णध की तधरीख/Dt. Of Pronouncement : 21.04.2023 आदेश /O R D E R Per Shri Duvvuru R.L.Reddy: These Appeals Are Filed By The Revenue Against The Orders Of Commissioner Of Income Tax (Appeals) [Cit(A)], National Faceless Appeal Centre (Nfac) Dated 24.11.2022 Arising Out Of The Orders Passed

For Appellant: Shri GVN Hari, ARFor Respondent: Shri M.N.MurthyNaik,CIT(DR)
Section 143(2)Section 143(3)Section 250Section 3

Deputy Commissioner of Income-Tax (Exemptions), Vijayawada vs. M/S. Andhra Pradesh Capital Region Development Authority (Apcrda), Vijayawada

In the result, appeals of the revenue as well as the cross objections of the assessee for the A

ITA 27/VIZ/2023[2016-17]Status: DisposedITAT Visakhapatnam21 Apr 2023AY 2016-17

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.26/Viz/2023 To 29/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) Deputy Commissioner Of Income Tax Vs. M/S Andhra Pradesh Capital (Exemptions) Region Development Authority Exemptions Circle (Apcrda), 1-1 Uda Complex Vijayawada Governorpet, Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2023 To 07/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) M/S Andhra Pradesh Capital Region Vs. Deputy Commissioner Of Development Authority (Apcrda) Income Tax (Exemptions) 1-1 Uda Complex Exemptions Circle Governorpet, Vijayawada Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri Gvn Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthynaik,Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 09.03.2023 घोर्णध की तधरीख/Dt. Of Pronouncement : 21.04.2023 आदेश /O R D E R Per Shri Duvvuru R.L.Reddy: These Appeals Are Filed By The Revenue Against The Orders Of Commissioner Of Income Tax (Appeals) [Cit(A)], National Faceless Appeal Centre (Nfac) Dated 24.11.2022 Arising Out Of The Orders Passed

For Appellant: Shri GVN Hari, ARFor Respondent: Shri M.N.MurthyNaik,CIT(DR)
Section 143(2)Section 143(3)Section 250Section 3

Deputy Commissioner of Income-Tax (Exemptions), Vijayawada vs. M/S. Andhra Pradesh Capital Region Development Authority (Apcrda), Vijayawada

In the result, appeals of the revenue as well as the cross objections of the assessee for the A

ITA 26/VIZ/2023[2014-15]Status: DisposedITAT Visakhapatnam21 Apr 2023AY 2014-15

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.26/Viz/2023 To 29/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) Deputy Commissioner Of Income Tax Vs. M/S Andhra Pradesh Capital (Exemptions) Region Development Authority Exemptions Circle (Apcrda), 1-1 Uda Complex Vijayawada Governorpet, Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2023 To 07/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) M/S Andhra Pradesh Capital Region Vs. Deputy Commissioner Of Development Authority (Apcrda) Income Tax (Exemptions) 1-1 Uda Complex Exemptions Circle Governorpet, Vijayawada Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri Gvn Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthynaik,Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 09.03.2023 घोर्णध की तधरीख/Dt. Of Pronouncement : 21.04.2023 आदेश /O R D E R Per Shri Duvvuru R.L.Reddy: These Appeals Are Filed By The Revenue Against The Orders Of Commissioner Of Income Tax (Appeals) [Cit(A)], National Faceless Appeal Centre (Nfac) Dated 24.11.2022 Arising Out Of The Orders Passed

For Appellant: Shri GVN Hari, ARFor Respondent: Shri M.N.MurthyNaik,CIT(DR)
Section 143(2)Section 143(3)Section 250Section 3