224\n(Panaji), Borkar Packaging Pvt. Ltd. v. ACIT

9 SOT 87Income Tax Appellate Tribunal2006#21577 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2025 to 2025.

Issues it is cited on

goodwill arising on amalgamationsection 43(6)(c)section 2(11)section 43(6)opening wdvscheme of arrangementdepreciation on goodwillsection 55section 32(1)(ii)section 43(1)commercial rightsdemerger

Judgments citing 224\n(Panaji), Borkar Packaging Pvt. Ltd. v. ACIT

The Acti, Circle-3(1)(1), Ahmedabad vs. Nirma Limited, Ahmedabad

ITA 1437/AHD/2019[2016-17]Status: DisposedITAT Ahmedabad28 Aug 2025AY 2016-17

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokarआयकर अपील सं/Ita Nos.1412 & 1413/Ahd/2019 निर्धारण वर्ष / Assessment Years: (2015-2016 & 2016-17) Nirma Limited, Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) बनाम / V/S. The Deputy Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. स्थायी लेखा सं./Pan : Aaacn5350K आयकर अपील सं/Ita Nos.1436-1437/Ahd/2019 निर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17) The Assistant Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. Nirma Limited, बनाम / V/S. Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) स्थायी लेखा सं./ Pan: Aaacn5350K & C.O Nos.11-12/Ahd/2020 In आयकर अपील सं/Ita Nos.1436-1437/Ahd/2019 निर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17) Nirma Limited, Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) The Deputy Commissioner Of बनाम/ V/S. Income Tax/The Assistant Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. स्थायी लेखा सं./ Pan: Aaacn5350K अपीलार्थी/ (Appellant) प्रत्यर्थी / (Respondent)

For Appellant: Shri Bandish Soparkar, withFor Respondent: Shri Alpesh Parmar, CIT-DR
Section 115JSection 143(3)Section 14A

…ill. The CIT(A) further placed reliance on the decisions of coordinate benches including Chowgule & Co. (P.) Ltd. v. ACIT [2011] 10 taxmann.com 224 (Panaji), Borkar Packaging Pvt. Ltd. v. ACIT [2010] 101 TTJ 99 (Panaji), Sooraj Automobiles Ltd. v. DCIT [2006] 9 SOT 87 (Delhi), and DCIT v. Toyo Engg. Ltd. [2013] 33 taxmann.com 560 (Mumbai), to hold that depreciation on self-generated goodwill is not allowable. The CIT(A) accordingly upheld the Assessing Officer's action in disallowing depreciation on goodwill of Rs. 9,71,72,064/- in A.Y. 2015–16 and Rs.7,28,79,048/- in A.Y. 2016-17. 49. Before us, the learned AR r…

The Acti, Circle-3(1)(1), Ahmedabad vs. Nirma Limited, Ahmedabad

ITA 1436/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad28 Aug 2025AY 2015-16

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokarआयकर अपील सं/Ita Nos.1412 & 1413/Ahd/2019 निर्धारण वर्ष / Assessment Years: (2015-2016 & 2016-17) Nirma Limited, Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) बनाम / V/S. The Deputy Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. स्थायी लेखा सं./Pan : Aaacn5350K आयकर अपील सं/Ita Nos.1436-1437/Ahd/2019 निर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17) The Assistant Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. Nirma Limited, बनाम / V/S. Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) स्थायी लेखा सं./ Pan: Aaacn5350K & C.O Nos.11-12/Ahd/2020 In आयकर अपील सं/Ita Nos.1436-1437/Ahd/2019 निर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17) Nirma Limited, Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) The Deputy Commissioner Of बनाम/ V/S. Income Tax/The Assistant Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. स्थायी लेखा सं./ Pan: Aaacn5350K अपीलार्थी/ (Appellant) प्रत्यर्थी / (Respondent)

For Appellant: Shri Bandish Soparkar, withFor Respondent: Shri Alpesh Parmar, CIT-DR
Section 115JSection 143(3)Section 14A

…ill. The CIT(A) further placed reliance on the decisions of coordinate benches including Chowgule & Co. (P.) Ltd. v. ACIT [2011] 10 taxmann.com 224 (Panaji), Borkar Packaging Pvt. Ltd. v. ACIT [2010] 101 TTJ 99 (Panaji), Sooraj Automobiles Ltd. v. DCIT [2006] 9 SOT 87 (Delhi), and DCIT v. Toyo Engg. Ltd. [2013] 33 taxmann.com 560 (Mumbai), to hold that depreciation on self-generated goodwill is not allowable. The CIT(A) accordingly upheld the Assessing Officer's action in disallowing depreciation on goodwill of Rs. 9,71,72,064/- in A.Y. 2015–16 and Rs.7,28,79,048/- in A.Y. 2016-17. 49. Before us, the learned AR r…

Nirma Limited, Ahmedabad vs. The Dcti, Circle-3(1)(1), Ahmedabad

ITA 1413/AHD/2019[2016-17]Status: DisposedITAT Ahmedabad28 Aug 2025AY 2016-17

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokarआयकर अपील सं/Ita Nos.1412 & 1413/Ahd/2019 निर्धारण वर्ष / Assessment Years: (2015-2016 & 2016-17) Nirma Limited, Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) बनाम / V/S. The Deputy Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. स्थायी लेखा सं./Pan : Aaacn5350K आयकर अपील सं/Ita Nos.1436-1437/Ahd/2019 निर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17) The Assistant Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. Nirma Limited, बनाम / V/S. Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) स्थायी लेखा सं./ Pan: Aaacn5350K & C.O Nos.11-12/Ahd/2020 In आयकर अपील सं/Ita Nos.1436-1437/Ahd/2019 निर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17) Nirma Limited, Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) The Deputy Commissioner Of बनाम/ V/S. Income Tax/The Assistant Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. स्थायी लेखा सं./ Pan: Aaacn5350K अपीलार्थी/ (Appellant) प्रत्यर्थी / (Respondent)

For Appellant: Shri Bandish Soparkar, withFor Respondent: Shri Alpesh Parmar, CIT-DR
Section 115JSection 143(3)Section 14A

…ill. The CIT(A) further placed reliance on the decisions of coordinate benches including Chowgule & Co. (P.) Ltd. v. ACIT [2011] 10 taxmann.com 224 (Panaji), Borkar Packaging Pvt. Ltd. v. ACIT [2010] 101 TTJ 99 (Panaji), Sooraj Automobiles Ltd. v. DCIT [2006] 9 SOT 87 (Delhi), and DCIT v. Toyo Engg. Ltd. [2013] 33 taxmann.com 560 (Mumbai), to hold that depreciation on self-generated goodwill is not allowable. The CIT(A) accordingly upheld the Assessing Officer's action in disallowing depreciation on goodwill of Rs. 9,71,72,064/- in A.Y. 2015–16 and Rs.7,28,79,048/- in A.Y. 2016-17. 49. Before us, the learned AR r…

Nirma Limited, Ahmedabad vs. The Dcti, Circle-3(1)(1), Ahmedabad

ITA 1412/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad28 Aug 2025AY 2015-16

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokarआयकर अपील सं/Ita Nos.1412 & 1413/Ahd/2019 निर्धारण वर्ष / Assessment Years: (2015-2016 & 2016-17) Nirma Limited, Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) The Deputy Commissioner बनाम / Of Income Tax, V/S. Circle 3(1)(1), Ahmedabad. स्थायी लेखा सं./Pan : Aaacn5350K आयकर अपील सं/Ita Nos.1436-1437/Ahd/2019 निर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17) The Assistant Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. Nirma Limited, बनाम / Nirma House, V/S. Ashram Road, Ahmedabad-380009. (Gujarat) स्थायी लेखा सं./ Pan: Aaacn5350K & C.O Nos.11-12/Ahd/2020 In आयकर अपील सं/Ita Nos.1436-1437/Ahd/2019 निर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17) Nirma Limited, Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) The Deputy Commissioner Of बनाम/ V/S. Income Tax/The Assistant Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. स्थायी लेखा सं./ Pan: Aaacn5350K अपीलार्थी/ (Appellant) प्रत्यर्थी / (Respondent)

For Appellant: Shri Bandish Soparkar, withFor Respondent: Shri Alpesh Parmar, CIT-DR
Section 115JSection 143(3)Section 14ASection 80I

…ill. The CIT(A) further placed reliance on the decisions of coordinate benches including Chowgule & Co. (P.) Ltd. v. ACIT [2011] 10 taxmann.com 224 (Panaji), Borkar Packaging Pvt. Ltd. v. ACIT [2010] 101 TTJ 99 (Panaji), Sooraj Automobiles Ltd. v. DCIT [2006] 9 SOT 87 (Delhi), and DCIT v. Toyo Engg. Ltd. [2013] 33 taxmann.com 560 (Mumbai), to hold that depreciation on self-generated goodwill is not allowable. The CIT(A) accordingly upheld the Assessing Officer's action in disallowing depreciation on goodwill of Rs. 9,71,72,064/- in A.Y. 2015–16 and Rs.7,28,79,048/- in A.Y. 2016-17. 49. Before us, the learned AR r…

224\n(Panaji), Borkar Packaging Pvt. Ltd. v. ACIT (9 SOT 87) — Cited in 4 Judgments | BharatTax