Commissioner of Income Tax vs Sri Ramakrishna Steel Industries Ltd.

K. Raviraja Pandian, J.

The question referred to us, at the instance of the revenue, for our consideration is, Whether on the facts and in the circumstances of the case, the

Appellate Tribunal is right in holding that the expenses in connection with issue of right shares are revenue in nature?"" The assessment year is 1987-

88.

The assessee is a company. During the relevant previous year, the assessee had incurred certain expenditure in connection with the issue of right

shares and claimed the said expenditure as a revenue deduction. It was not accepted by the assessing officer. On appeal, the Commissioner of

Income Tax allowed the claim of the assessee holding that the expenditure incurred by the assessee is of revenue nature. That was confirmed by

the Tribunal on further appeal. Hence the reference.

The issue has now been settled by the Supreme Court in the case of Brooke Bond India Limited Vs. Commissioner of Income Tax, West

Bengal-III, Calcutta, , wherein it was held that the expenditure incurred by the company in connection with the issue of shares with a view to

increase its capital is directly related to the expansion of the capital base of company, and is capital expenditure, even though it may incidentally

help in the business of the company and in the profit making. Hence the question is answered in favour of the revenue and against the assessee.