ACIT v. Gautam Sarabhai Trust No.23

81 ITD 677Income Tax Appellate Tribunal2002#18394 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 143(2)Section 271(1)(c)Section 274Section 32Section 43(1)Section 43(6)

Issues it is cited on

goodwill arising on amalgamationsection 62section 72asection 43(6)transferor companyresulting companytransferee companysection 42scheme of arrangementdepreciation on goodwillsection 32(1)(ii)section 47

Judgments citing ACIT v. Gautam Sarabhai Trust No.23

BAKERI PROJECTS PRIVATE LIMITED,AHMEDABAD vs. THE DY.CIT, CIRCLE-1(1)(1), AHMEDABAD

In the result, the appeals of the assessee on this ground are allowed

ITA 785/AHD/2023[2016-17]Status: DisposedITAT Ahmedabad10 Oct 2025AY 2016-17

Bench: Dr. Brr Kumar & Ms. Suchitra Kambleassessment Year 2016-17

For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri R.P. Rastogi, CIT-D.R
Section 143(2)Section 271(1)(c)Section 274Section 32Section 32(1)Section 32(1)(ii)Section 43(1)Section 43(6)

…keting (P.) Ltd. 122 TC 40 Ahmedabad g. Zydus Wellness Ltd. 76 TC 328 Ahmedabad h. Zydus Wellness Ltd. 113 TC 154 Supreme Court i. Dalmic Power Ltd. 420 ITR 339 Supreme Court j. Purbanchal Power Company Ltd. 145 TC 215 Calcutta k. Gautam Sarabhai Trust No. 23 81 ITD 677 Ahmedabad l. Electrocast Sales India Ltd. 170 ITD 507 Kolkata m. TVS Motors Co. Ltd. 128 ITD 47 Chennai n. KIFS International LLP 682/Ahd/2023 Ahmedabad 6. The ld. D.R. relied upon the assessment order and the order of the CIT(A). We have heard both the parties and perused all the 7. relevant material available on record. It is pertinent to note…

KIFS INTERNATIONAL LLP,AHMEDABAD vs. NATIONAL FACELESS ASSESSMENT CENTRE, DELHI PRESENTLY WITH ACIT, CENTRAL CIRCLE-1(4), AHMEDABAD

ITA 684/AHD/2023[2018-19]Status: DisposedITAT Ahmedabad08 Feb 2024AY 2018-19

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 682, 683 & 684/Ahd/2023 ("नधा"रण वष" / Assessment Years : 2016-17 To 2018-19) Kifs International Llp Acit बनाम/ B-81, Pariseema Complex, Circle-5(2)(1), Vs. C. G. Road, Ellisbridge, Narayan Chambers Ahmedabad 380006 Building, Ashram Road, Ahmedabad [Presently With Acit, Central Circle 1(4), 3Rd Floor, Aaykar Bhavan, Ashrma Road, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaqfk2892L (Appellant) .. (Respondent) Shri Tushar Hemani, Sr. Advocate & Assessee By : Shri Parimalsinh B. Parmar, A.Rs. Revenue By : Shri Ritesh Parmar, Cit. Dr & Shri Rajdeep Singh, Sr.Dr (On 08.11.2023) & Shri Kamlesh Makwana, Cit.Dr (On 30.01.2024) सुनवाई क" तार"ख / Date Of 08/11/2023 & 30.01.2024 Hearing घोषणा क" तार"ख /Date Of 08/02/2024 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: The Bunch Of Three Appeals Filed By The Assessee Are Directed Against The Common Order Dated 14.08.2023 Passed By Ld. Commissioner Of Income Tax (Appeals)-11, Ahmedabad (In Short ‘Cit(A)’) Arising Out Of The Orders Dated

For Appellant: Shri Parimalsinh B. Parmar, A.RsFor Respondent: Shri Ritesh Parmar, CIT. DR & Shri
Section 143(3)Section 147Section 32Section 32(1)Section 43(6)

…case of Sadanand Varde vs. State of Maharashtra, reported in [2001] 247 ITR 609; & 6. Wrigley India (P.) Ltd. vs. ACIT, reported in [2011] 142 TTJ 23. 14. The judgment passed by the Co-ordinate Bench in the case of ACIT vs. Gautam Sarabhai Trust No.23 [2002] 81 ITD 677 was also considered by us as the same was relied upon by the Ld. AR. Apart from that, the CBDT Circular/Directive dated 11th April, 2014 was also relied upon wherein ITA Nos. 682 to 684/Ahd/2023 (KIFS International LLP vs. ACIT) A.Ys.– 2016-17 to 2018-19 - 41 - direction has been imposed while furnishing any report regarding re- construction or a…

KIFS INTERNATIONAL LLP,AHMEDABAD vs. THE ACIT, CIRCLE-5(2)(1) PRESENTLY WITH ACIT, CENTRAL CIRCLE-1(4), AHMEDABAD

ITA 683/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad08 Feb 2024AY 2017-18

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 682, 683 & 684/Ahd/2023 ("नधा"रण वष" / Assessment Years : 2016-17 To 2018-19) Kifs International Llp Acit बनाम/ B-81, Pariseema Complex, Circle-5(2)(1), Vs. C. G. Road, Ellisbridge, Narayan Chambers Ahmedabad 380006 Building, Ashram Road, Ahmedabad [Presently With Acit, Central Circle 1(4), 3Rd Floor, Aaykar Bhavan, Ashrma Road, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaqfk2892L (Appellant) .. (Respondent) Shri Tushar Hemani, Sr. Advocate & Assessee By : Shri Parimalsinh B. Parmar, A.Rs. Revenue By : Shri Ritesh Parmar, Cit. Dr & Shri Rajdeep Singh, Sr.Dr (On 08.11.2023) & Shri Kamlesh Makwana, Cit.Dr (On 30.01.2024) सुनवाई क" तार"ख / Date Of 08/11/2023 & 30.01.2024 Hearing घोषणा क" तार"ख /Date Of 08/02/2024 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: The Bunch Of Three Appeals Filed By The Assessee Are Directed Against The Common Order Dated 14.08.2023 Passed By Ld. Commissioner Of Income Tax (Appeals)-11, Ahmedabad (In Short ‘Cit(A)’) Arising Out Of The Orders Dated

For Appellant: Shri Parimalsinh B. Parmar, A.RsFor Respondent: Shri Ritesh Parmar, CIT. DR & Shri
Section 143(3)Section 147Section 32Section 32(1)Section 43(6)

…case of Sadanand Varde vs. State of Maharashtra, reported in [2001] 247 ITR 609; & 6. Wrigley India (P.) Ltd. vs. ACIT, reported in [2011] 142 TTJ 23. 14. The judgment passed by the Co-ordinate Bench in the case of ACIT vs. Gautam Sarabhai Trust No.23 [2002] 81 ITD 677 was also considered by us as the same was relied upon by the Ld. AR. Apart from that, the CBDT Circular/Directive dated 11th April, 2014 was also relied upon wherein ITA Nos. 682 to 684/Ahd/2023 (KIFS International LLP vs. ACIT) A.Ys.– 2016-17 to 2018-19 - 41 - direction has been imposed while furnishing any report regarding re- construction or a…

KIFS INTERNATIONAL LLP,AHMEDABAD vs. THE ACIT, CIRCLE-5(2)(1) PRESENTLY WITH ACIT, CENTRAL CIRCLE-1(4), AHMEDABAD

ITA 682/AHD/2023[2016-17]Status: DisposedITAT Ahmedabad08 Feb 2024AY 2016-17

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 682, 683 & 684/Ahd/2023 ("नधा"रण वष" / Assessment Years : 2016-17 To 2018-19) Kifs International Llp Acit बनाम/ B-81, Pariseema Complex, Circle-5(2)(1), Vs. C. G. Road, Ellisbridge, Narayan Chambers Ahmedabad 380006 Building, Ashram Road, Ahmedabad [Presently With Acit, Central Circle 1(4), 3Rd Floor, Aaykar Bhavan, Ashrma Road, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaqfk2892L (Appellant) .. (Respondent) Shri Tushar Hemani, Sr. Advocate & Assessee By : Shri Parimalsinh B. Parmar, A.Rs. Revenue By : Shri Ritesh Parmar, Cit. Dr & Shri Rajdeep Singh, Sr.Dr (On 08.11.2023) & Shri Kamlesh Makwana, Cit.Dr (On 30.01.2024) सुनवाई क" तार"ख / Date Of 08/11/2023 & 30.01.2024 Hearing घोषणा क" तार"ख /Date Of 08/02/2024 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: The Bunch Of Three Appeals Filed By The Assessee Are Directed Against The Common Order Dated 14.08.2023 Passed By Ld. Commissioner Of Income Tax (Appeals)-11, Ahmedabad (In Short ‘Cit(A)’) Arising Out Of The Orders Dated

For Appellant: Shri Parimalsinh B. Parmar, A.RsFor Respondent: Shri Ritesh Parmar, CIT. DR & Shri
Section 143(3)Section 147Section 32Section 32(1)Section 43(6)

…case of Sadanand Varde vs. State of Maharashtra, reported in [2001] 247 ITR 609; & 6. Wrigley India (P.) Ltd. vs. ACIT, reported in [2011] 142 TTJ 23. 14. The judgment passed by the Co-ordinate Bench in the case of ACIT vs. Gautam Sarabhai Trust No.23 [2002] 81 ITD 677 was also considered by us as the same was relied upon by the Ld. AR. Apart from that, the CBDT Circular/Directive dated 11th April, 2014 was also relied upon wherein ITA Nos. 682 to 684/Ahd/2023 (KIFS International LLP vs. ACIT) A.Ys.– 2016-17 to 2018-19 - 41 - direction has been imposed while furnishing any report regarding re- construction or a…

ACIT, CIR-35, KOLKATA, KOLKATA vs. SHRI MANOJ MURARKA, KOLKATA

In the result, the appeal of revenue is dismissed

ITA 294/KOL/2016[2006-07]Status: DisposedITAT Kolkata13 Dec 2017AY 2006-07

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And "ी वसीम अहमद, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Shri Waseem Ahmed, Am]

Section 143(1)Section 143(3)Section 147Section 2Section 2(22)Section 2(22)(e)

…tal asset", inSection 5 Manoj Murarka., AY 2006-07 2(14), agricultural land is excluded ; hence capital gain on agricultural land is neither part of normal commercial profit nor taxable capital gains. • ACIT vs Gautam Sarabhai Trust No. 23 reported in (2202) 81 ITD 677 (AHD ITAT) It was held that : “Section 2(22) deals with various types of cases and creates a fiction by which certain amounts which are actually not distributed as dividends, are also brought within the net of dividend. It is a cardinal rule of interpretation that such a deeming section must receive a strict interpretation. The object and purpose…

ACIT v. Gautam Sarabhai Trust No.23 (81 ITD 677) — Cited in 5 Judgments | BharatTax