Section 43(1) of the Income Tax Act

The decision most relied on for Section 43(1) is CIT v. Ponni Sugars & Chemicals Ltd. (306 ITR 392), cited in 577 of the 136 judgments on BharatTax that turn on this section.

Leading authorities on Section 43(1)

CIT v. Ponni Sugars & Chemicals Ltd.
306 ITR 392 · 2008 · Supreme Court
577
citing judgments

The "Purpose Test" determines whether an incentive or subsidy is a capital or revenue receipt for income tax purposes. If the incentive's purpose is to enable an assessee to set up a new industry or make investments in capital assets, it is a capital receipt and not taxable.

CIT v. Smifs Securities Ltd.
348 ITR 302 · 2012 · Supreme Court
540
citing judgments

Goodwill, whether arising from an amalgamation or a slump sale, is an intangible asset eligible for depreciation under Section 32(1) of the Income-tax Act. While the assessee must prove the existence and valuation of such goodwill, it is recognized as a depreciable asset.

Sahney Steel and Press Works Ltd. v. CIT
228 ITR 253 · 1997 · Supreme Court
429
citing judgments

A subsidy is treated as a revenue receipt if the assessee is free to use the money in its business as it likes and is not obligated to spend it for a specific capital purpose, such as acquiring assets or repaying loans.

Rotork Controls India (P.) Ltd. v. CIT
180 Taxmann 422 · 2009 · Supreme Court
158
citing judgments

A provision for warranty expenses or other contingent liabilities is deductible if it represents a present liability arising from past events, provided its estimation is based on a scientific and systematic methodology, even if the exact quantum of future outflow is uncertain.

CIT v. P.J. Chemicals Ltd.
210 ITR 830 · 1994 · Supreme Court
158
citing judgments

This Supreme Court decision clarifies the conditions under which a capital subsidy received by an assessee should be reduced from the 'actual cost' of an asset for computing depreciation under Section 43(1) of the Income-tax Act, depending on whether the subsidy directly meets the cost of the asset.

CIT v. Nestle India Ltd.
14 Taxmann 99 · 1983 · High Court
125
citing judgments

Club entrance fees, if incurred wholly and exclusively for business purposes, are allowable as revenue expenditure under Section 37(1). Furthermore, an order holding a deductor liable for TDS defaults under Section 201 must be preceded by an inquiry into the deductee's actual tax payment.

CIT v. Chaphalkar Bro
88 Taxmann.com 178 · 2017 · Supreme Court
95
citing judgments

Subsidies granted under a Government Industrial Scheme to accelerate industrial development and generate employment are capital in nature, determined by the 'purpose test', regardless of the timing, source, or form of the subsidy.

CIT v. Mahalakshmi Textile Mills Ltd.
66 ITR 710 · 1967 · Supreme Court
93
citing judgments

Income tax law intends to avoid double taxation, and where an item is brought to tax in one form, appropriate relief or adjustment should be provided to prevent its taxation again in another form. This principle is applicable when considering government grants or subsidies included in income and their impact on the actual cost of assets for depreciation.

CIT v. Tata Iron & Steel Co. Ltd.
231 ITR 285 · 1998 · Supreme Court
68
citing judgments

The actual cost of an asset is distinct from the cost of borrowing money for its purchase. Foreign exchange fluctuations on loan repayment do not alter the asset's actual cost and are not covered by Section 43A.

Pr. CIT v. Welspun Steel Ltd.
264 Taxmann 252 · 2019 · High Court
64
citing judgments

Payments made to meet any portion of the actual cost, as contemplated under Explanation 10 to Section 43(1) of the Income Tax Act, are eligible for consideration.

Judgments on Section 43(1)

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