DCIT, NEW DELHI vs. SPECTRIS TECHNOLOGIES (P) LTD, NEW DELHI

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ITA 1892/DEL/2015Status: DisposedITAT Delhi18 September 2019AY 2005-062 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The CIT(A) deleted the addition, relying on the Supreme Court's decision in CIT Vs Smifs Securities Ltd. The Tribunal agreed with the CIT(A)'s order, declining to interfere.

What were the facts?

The Assessing Officer reopened the case to tax depreciation claimed on goodwill and non-compete fee. The AO disallowed depreciation, considering goodwill not an intangible asset for amortization as per accounting standards.

What were the issues?

Whether depreciation is allowable on goodwill and non-compete fee. Whether the AO validly assumed jurisdiction to reopen the case.

Which sections of the Income-tax Act were involved?

Section 147,Section 32

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, DELHI BENCHES ‘G’, NEW DELHI

Before: Sh. Amit ShuklaDr. B. R. R. Kumar

Hearing: 18.09.2019Pronounced: 18.09.2019

ORDER

Per Amit Shukla, Judicial Member:

1.

The present appeal has been filed by the revenue against the order of the ld. CIT(A)-8, New Delhi dated 27.01.2015.

2.

Following grounds have been raised by the assessee: “1. The ld. CIT (A) has erred in law and on facts in holding that the AO has wrongly assumed jurisdiction to reopen the case u/s 147 of the I.T. Act, New Delhi.

2. The ld. CIT (A) has erred in law and on facts in deleting addition of made on account of disallowance of depreciation on goodwill and non-competing fee amounting to Rs.2,19,90,102/-.”

3. The case has been reopened u/s 147 of the Income Tax Act, 1961 to tax the depreciation claimed by the assessee on the goodwill and non-compete fee. The Assessing Officer held that Section 32 of the Act provides that from 1st April 1999

2 Spectris Technologies P. Ltd. depreciation would allowed on intangible asset which include copy right, patents, technical know-how, franchise charges and any other commercial rights. Intangible assets, therefore, cannot include goodwill, stock exchange membership fees, intellectual property rights or investment in shares. The Assessing Officer held that as per accounting standards-26, goodwill cannot be considered as an intangible asset for the purpose of amortization. The Assessing Officer further held that though acquisition of the business is capital in nature, the payment for goodwill and non-compete fee does not result in the acquisition of any patents, copyrights, trade mark are know-how and hence, made addition of Rs.2.19 crores.

4.

The ld. CIT (A) deleted the addition based on the judgment of Hon’ble Supreme Court in the case of CIT Vs Smifs Securities Ltd. 348 ITR 302. Since, the order of the ld. CIT (A) is based on the judgment of the Apex Court, we hereby decline to interfere with the order of the ld. CIT (A).

5.

In the result, the appeal of the Revenue is dismissed. (Order Pronounced in the Open Court on 18/09/2019).

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