477 (Kerala) (vii)Desney Broadcasting (India) (P.) Ltd. v. Principal Commissioner of Income Tax

163 Taxmann.com 40Reported decision2024#22949 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2024 to 2025.

Issues it is cited on

goodwill arising on amalgamation section 43(6)transferor company depreciation on goodwill section 43(1)commercial rights written down value block of assets section 32(1)intangible assets amalgamation section 32

Judgments citing 477 (Kerala) (vii)Desney Broadcasting (India) (P.) Ltd. v. Principal Commissioner of Income Tax

Aditya Birla Finance Limited, Mumbai vs. Assistant Commissioner of Income-Tax - 2(1)(1), Mumbai

In the result, the appeal is partly allowed

ITA 4821/MUM/2024[AY 2017-18]Status: DisposedITAT Mumbai08 Jul 2025

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Yogesh Thar & Ms. S.Jayaram, ARsFor Respondent: Shri Rajesh Kumar Yadav, (CIT DR)

Section 135Section 143(3)Section 32Section 43BSection 80G

…IN THE INCOME-TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No.4821/MUM/2024 (A.Y. 2017-18) Aditya Birla Finance Limited v/s. Assistant Commissioner of Limited, Tower 1, 18th Floor, बनाम Income Tax, Circle One World Center, 841, 2(1)(1), Aayakar Bhavan, Senapati Bapat Marg, Mumbai Mumbai 400 020, 400 013, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AABCB5769M Appellant/अपीलार्थी .. Respondent/प्रतिवादी Appellant by : Shri Yogesh Thar & Ms. S.Jayaram, ARs Respondent by : Shri Rajesh Kumar Yadav, (CIT DR) Date o…

Rexel India Private Limited, Pune vs. Deputy Commissioner of Income Tax, Pune

In the result, appeal of the assessee is partly allowed for statistical

ITA 981/PUN/2024[AY 2016-17]Status: DisposedITAT Pune05 May 2025

Section 143(2)Section 32(1)Section 43(1)Section 43(6)

…आयकर अपीलीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL "B" BENCH, PUNE BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.981/PUN/2024 निर्धारण वर्ष / Assessment Year: 2016-17 Rexel India Private Limited, Office No. 407-414, 4th Floor, Insignia, 46, Sasoon Road, Pune-411001 Maharashtra PAN AAFCR6724C Vs. DCIT, PUNE Appellant/Assessee Respondent/Revenue Assessee by Department by Date of hearing Date of Pronouncement Shri Nikhil Pathak Shri Mallikarjun Utture, CIT 05/02/2025 05/05/2025 आदेश / ORDER PER MS. ASTHA CHANDRA, JM The appeal…

Assistant Commissioner of Income Tax, Indore vs. Commander Industries Private Limited, Indore

ITA 24/IND/2024[2020-21]Status: DisposedITAT Indore25 Oct 2024AY 2020-21

Section 139(1)Section 142(1)Section 143(2)Section 32(1)Section 43(1)Section 43(6)(c)Section 47

…ITANo.24/Ind/2024 & CO No.12/Ind/2024 Commander Industries Private Ltd. ORDER PER VIJAY PAL RAO, JM : This appeal by revenue and CO by the Assessee are directed against the order dated 15.11.2023 of the Commissioner of Income Tax (Appeal), National Faceless Appeal Centre (NFAC), Delhi for A.Y.2020-21. The revenue has raised following grounds of appeal: “1.Whether on the bets and circumstances of the case, the (TRA) is correct in allowing the difference of book value and purchase consideration as goodwill which has neither been purchased nor generated but is merely accounting entry. 2. "Whether on the facts and ci…