ACIT v. GE Plastic India Ltd.

137 ITD 309Income Tax Appellate Tribunal2012#9375 most cited

What is ACIT v. GE Plastic India Ltd. authority for?

Depreciation is not allowable on a non-compete fee as it is considered a revenue expenditure and not an intangible asset that is eligible for depreciation.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2024 to 2024.

Also referred to as

ACIT v. GE Plastic India Ltd. · 137 ITD 309 · depreciation on non-compete fee · non-compete fee as revenue expenditure · intangible asset · Section 32(1)(ii) · Section 43(6) · business income · ITAT

Sections most often in play

Section 143(3)Section 14ASection 153ASection 153DSection 2(11)Section 32(1)(ii)Section 41(2)Section 43(6)

Issues it is cited on

depreciation on non-compete feesection 24(1)section 41(2)rule 8d disallowancesection 2(1)non-compete feesection 14a disallowancesection 2(11)section 43(6)section 24(a)section 32(1)(ii)commercial rights

Judgments citing ACIT v. GE Plastic India Ltd.

Metro Tyres Ltd, New Delhi vs. DCIT, Central Circle-5, New Delhi

ITA 4734/DEL/2017[2014-15]Status: DisposedITAT Delhi20 Dec 2024AY 2014-15

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1031/Del/2013 : Asstt. Year : 2007-08 Metro Tyres Ltd., Vs Addl. Cit, 101, Jyoti Bhawan, Dr. Mukherjee Range-6, Nagar, Commercial Complex, New Delhi New Delhi-110009 (Appellant) (Respondent) Pan No. Aaacm3394A

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 14ASection 24Section 32(1)(ii)

…ence, it is held that the contentions of the assessee are without merit; this question too is answered against the appellant and in favour of the Revenue.” 5.4 The assessee had placed reliance on the following judgment: a) ACIT v. GE Plastic India Ltd. [2012] 137 ITD 309 (Ahmedabad ITAT). b) Serum Institute of India Ltd. v. ACIT [2011] 135 ITD 69 (Pune ITAT). c) Income Tax Officer v. Medicorp Technologies India Ltd. [2009] 122 TTJ 394 (Chennai ITAT). d) Assistant Commissioner of Income Tax v. Real Image Tech. (P) Ltd. (2009) 120 TTJ 983 (Chennai ITAT). e) CIT v. Smifs Securities Ltd. [2012] 24 taxmann.com 222, th…

M/S. Metro Tyres Ltd., New Delhi vs. DCIT, New Delhi

ITA 5966/DEL/2016[2013-14]Status: DisposedITAT Delhi20 Dec 2024AY 2013-14

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1031/Del/2013 : Asstt. Year : 2007-08 Metro Tyres Ltd., Vs Addl. Cit, 101, Jyoti Bhawan, Dr. Mukherjee Range-6, Nagar, Commercial Complex, New Delhi New Delhi-110009 (Appellant) (Respondent) Pan No. Aaacm3394A

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 14ASection 24Section 32(1)(ii)

…ence, it is held that the contentions of the assessee are without merit; this question too is answered against the appellant and in favour of the Revenue.” 5.4 The assessee had placed reliance on the following judgment: a) ACIT v. GE Plastic India Ltd. [2012] 137 ITD 309 (Ahmedabad ITAT). b) Serum Institute of India Ltd. v. ACIT [2011] 135 ITD 69 (Pune ITAT). c) Income Tax Officer v. Medicorp Technologies India Ltd. [2009] 122 TTJ 394 (Chennai ITAT). d) Assistant Commissioner of Income Tax v. Real Image Tech. (P) Ltd. (2009) 120 TTJ 983 (Chennai ITAT). e) CIT v. Smifs Securities Ltd. [2012] 24 taxmann.com 222, th…

DCIT, New Delhi vs. M/S. Metro Tyres Ltd., New Delhi

ITA 418/DEL/2016[2011-12]Status: DisposedITAT Delhi20 Dec 2024AY 2011-12

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1031/Del/2013 : Asstt. Year : 2007-08 Metro Tyres Ltd., Vs Addl. Cit, 101, Jyoti Bhawan, Dr. Mukherjee Range-6, Nagar, Commercial Complex, New Delhi New Delhi-110009 (Appellant) (Respondent) Pan No. Aaacm3394A

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 14ASection 24Section 32(1)(ii)

…ence, it is held that the contentions of the assessee are without merit; this question too is answered against the appellant and in favour of the Revenue.” 5.4 The assessee had placed reliance on the following judgment: a) ACIT v. GE Plastic India Ltd. [2012] 137 ITD 309 (Ahmedabad ITAT). b) Serum Institute of India Ltd. v. ACIT [2011] 135 ITD 69 (Pune ITAT). c) Income Tax Officer v. Medicorp Technologies India Ltd. [2009] 122 TTJ 394 (Chennai ITAT). d) Assistant Commissioner of Income Tax v. Real Image Tech. (P) Ltd. (2009) 120 TTJ 983 (Chennai ITAT). e) CIT v. Smifs Securities Ltd. [2012] 24 taxmann.com 222, th…

M/S Metro Tyres Ltd, New Delhi vs. DCIT, New Delhi

ITA 379/DEL/2016[2012-13]Status: DisposedITAT Delhi20 Dec 2024AY 2012-13

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1031/Del/2013 : Asstt. Year : 2007-08 Metro Tyres Ltd., Vs Addl. Cit, 101, Jyoti Bhawan, Dr. Mukherjee Range-6, Nagar, Commercial Complex, New Delhi New Delhi-110009 (Appellant) (Respondent) Pan No. Aaacm3394A

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 14ASection 24Section 32(1)(ii)

…ence, it is held that the contentions of the assessee are without merit; this question too is answered against the appellant and in favour of the Revenue.” 5.4 The assessee had placed reliance on the following judgment: a) ACIT v. GE Plastic India Ltd. [2012] 137 ITD 309 (Ahmedabad ITAT). b) Serum Institute of India Ltd. v. ACIT [2011] 135 ITD 69 (Pune ITAT). c) Income Tax Officer v. Medicorp Technologies India Ltd. [2009] 122 TTJ 394 (Chennai ITAT). d) Assistant Commissioner of Income Tax v. Real Image Tech. (P) Ltd. (2009) 120 TTJ 983 (Chennai ITAT). e) CIT v. Smifs Securities Ltd. [2012] 24 taxmann.com 222, th…

M/S Metro Tyres Ltd, New Delhi vs. DCIT, New Delhi

ITA 378/DEL/2016[2011-12]Status: DisposedITAT Delhi20 Dec 2024AY 2011-12

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1031/Del/2013 : Asstt. Year : 2007-08 Metro Tyres Ltd., Vs Addl. Cit, 101, Jyoti Bhawan, Dr. Mukherjee Range-6, Nagar, Commercial Complex, New Delhi New Delhi-110009 (Appellant) (Respondent) Pan No. Aaacm3394A

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 14ASection 24Section 32(1)(ii)

…ence, it is held that the contentions of the assessee are without merit; this question too is answered against the appellant and in favour of the Revenue.” 5.4 The assessee had placed reliance on the following judgment: a) ACIT v. GE Plastic India Ltd. [2012] 137 ITD 309 (Ahmedabad ITAT). b) Serum Institute of India Ltd. v. ACIT [2011] 135 ITD 69 (Pune ITAT). c) Income Tax Officer v. Medicorp Technologies India Ltd. [2009] 122 TTJ 394 (Chennai ITAT). d) Assistant Commissioner of Income Tax v. Real Image Tech. (P) Ltd. (2009) 120 TTJ 983 (Chennai ITAT). e) CIT v. Smifs Securities Ltd. [2012] 24 taxmann.com 222, th…

DCIT, New Delhi vs. M/S. Metro Tyres Ltd., New Delhi

ITA 5354/DEL/2015[2010-11]Status: DisposedITAT Delhi20 Dec 2024AY 2010-11

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1031/Del/2013 : Asstt. Year : 2007-08 Metro Tyres Ltd., Vs Addl. Cit, 101, Jyoti Bhawan, Dr. Mukherjee Range-6, Nagar, Commercial Complex, New Delhi New Delhi-110009 (Appellant) (Respondent) Pan No. Aaacm3394A

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 14ASection 24Section 32(1)(ii)

…ence, it is held that the contentions of the assessee are without merit; this question too is answered against the appellant and in favour of the Revenue.” 5.4 The assessee had placed reliance on the following judgment: a) ACIT v. GE Plastic India Ltd. [2012] 137 ITD 309 (Ahmedabad ITAT). b) Serum Institute of India Ltd. v. ACIT [2011] 135 ITD 69 (Pune ITAT). c) Income Tax Officer v. Medicorp Technologies India Ltd. [2009] 122 TTJ 394 (Chennai ITAT). d) Assistant Commissioner of Income Tax v. Real Image Tech. (P) Ltd. (2009) 120 TTJ 983 (Chennai ITAT). e) CIT v. Smifs Securities Ltd. [2012] 24 taxmann.com 222, th…

M/S. Metro Tyres Ltd., Delhi vs. DCIT, New Delhi

ITA 5041/DEL/2015[2010-11]Status: DisposedITAT Delhi20 Dec 2024AY 2010-11

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1031/Del/2013 : Asstt. Year : 2007-08 Metro Tyres Ltd., Vs Addl. Cit, 101, Jyoti Bhawan, Dr. Mukherjee Range-6, Nagar, Commercial Complex, New Delhi New Delhi-110009 (Appellant) (Respondent) Pan No. Aaacm3394A

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 14ASection 24Section 32(1)(ii)

…ence, it is held that the contentions of the assessee are without merit; this question too is answered against the appellant and in favour of the Revenue.” 5.4 The assessee had placed reliance on the following judgment: a) ACIT v. GE Plastic India Ltd. [2012] 137 ITD 309 (Ahmedabad ITAT). b) Serum Institute of India Ltd. v. ACIT [2011] 135 ITD 69 (Pune ITAT). c) Income Tax Officer v. Medicorp Technologies India Ltd. [2009] 122 TTJ 394 (Chennai ITAT). d) Assistant Commissioner of Income Tax v. Real Image Tech. (P) Ltd. (2009) 120 TTJ 983 (Chennai ITAT). e) CIT v. Smifs Securities Ltd. [2012] 24 taxmann.com 222, th…

M/S. Metro Tyres Ltd., Delhi vs. DCIT, New Delhi

ITA 5039/DEL/2015[2009-10]Status: DisposedITAT Delhi20 Dec 2024AY 2009-10

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1031/Del/2013 : Asstt. Year : 2007-08 Metro Tyres Ltd., Vs Addl. Cit, 101, Jyoti Bhawan, Dr. Mukherjee Range-6, Nagar, Commercial Complex, New Delhi New Delhi-110009 (Appellant) (Respondent) Pan No. Aaacm3394A

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 14ASection 24Section 32(1)(ii)

…ence, it is held that the contentions of the assessee are without merit; this question too is answered against the appellant and in favour of the Revenue.” 5.4 The assessee had placed reliance on the following judgment: a) ACIT v. GE Plastic India Ltd. [2012] 137 ITD 309 (Ahmedabad ITAT). b) Serum Institute of India Ltd. v. ACIT [2011] 135 ITD 69 (Pune ITAT). c) Income Tax Officer v. Medicorp Technologies India Ltd. [2009] 122 TTJ 394 (Chennai ITAT). d) Assistant Commissioner of Income Tax v. Real Image Tech. (P) Ltd. (2009) 120 TTJ 983 (Chennai ITAT). e) CIT v. Smifs Securities Ltd. [2012] 24 taxmann.com 222, th…

M/S Metro Tyres Ltd., New Delhi vs. DCIT, New Delhi

ITA 5767/DEL/2013[2009-10]Status: DisposedITAT Delhi20 Dec 2024AY 2009-10

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1031/Del/2013 : Asstt. Year : 2007-08 Metro Tyres Ltd., Vs Addl. Cit, 101, Jyoti Bhawan, Dr. Mukherjee Range-6, Nagar, Commercial Complex, New Delhi New Delhi-110009 (Appellant) (Respondent) Pan No. Aaacm3394A

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 14ASection 24Section 32(1)(ii)

…ence, it is held that the contentions of the assessee are without merit; this question too is answered against the appellant and in favour of the Revenue.” 5.4 The assessee had placed reliance on the following judgment: a) ACIT v. GE Plastic India Ltd. [2012] 137 ITD 309 (Ahmedabad ITAT). b) Serum Institute of India Ltd. v. ACIT [2011] 135 ITD 69 (Pune ITAT). c) Income Tax Officer v. Medicorp Technologies India Ltd. [2009] 122 TTJ 394 (Chennai ITAT). d) Assistant Commissioner of Income Tax v. Real Image Tech. (P) Ltd. (2009) 120 TTJ 983 (Chennai ITAT). e) CIT v. Smifs Securities Ltd. [2012] 24 taxmann.com 222, th…

M/S. Metro Tyres Ltd., New Delhi vs. DCIT, New Delhi

ITA 2266/DEL/2013[2008-09]Status: DisposedITAT Delhi20 Dec 2024AY 2008-09

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1031/Del/2013 : Asstt. Year : 2007-08 Metro Tyres Ltd., Vs Addl. Cit, 101, Jyoti Bhawan, Dr. Mukherjee Range-6, Nagar, Commercial Complex, New Delhi New Delhi-110009 (Appellant) (Respondent) Pan No. Aaacm3394A

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 14ASection 24Section 32(1)(ii)

…ence, it is held that the contentions of the assessee are without merit; this question too is answered against the appellant and in favour of the Revenue.” 5.4 The assessee had placed reliance on the following judgment: a) ACIT v. GE Plastic India Ltd. [2012] 137 ITD 309 (Ahmedabad ITAT). b) Serum Institute of India Ltd. v. ACIT [2011] 135 ITD 69 (Pune ITAT). c) Income Tax Officer v. Medicorp Technologies India Ltd. [2009] 122 TTJ 394 (Chennai ITAT). d) Assistant Commissioner of Income Tax v. Real Image Tech. (P) Ltd. (2009) 120 TTJ 983 (Chennai ITAT). e) CIT v. Smifs Securities Ltd. [2012] 24 taxmann.com 222, th…

M/S. Metro Tyres Ltd., New Delhi vs. Addl. CIT, New Delhi

ITA 1031/DEL/2013[2007-08]Status: DisposedITAT Delhi20 Dec 2024AY 2007-08

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1031/Del/2013 : Asstt. Year : 2007-08 Metro Tyres Ltd., Vs Addl. Cit, 101, Jyoti Bhawan, Dr. Mukherjee Range-6, Nagar, Commercial Complex, New Delhi New Delhi-110009 (Appellant) (Respondent) Pan No. Aaacm3394A

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 14ASection 24Section 32(1)(ii)

…ence, it is held that the contentions of the assessee are without merit; this question too is answered against the appellant and in favour of the Revenue.” 5.4 The assessee had placed reliance on the following judgment: a) ACIT v. GE Plastic India Ltd. [2012] 137 ITD 309 (Ahmedabad ITAT). b) Serum Institute of India Ltd. v. ACIT [2011] 135 ITD 69 (Pune ITAT). c) Income Tax Officer v. Medicorp Technologies India Ltd. [2009] 122 TTJ 394 (Chennai ITAT). d) Assistant Commissioner of Income Tax v. Real Image Tech. (P) Ltd. (2009) 120 TTJ 983 (Chennai ITAT). e) CIT v. Smifs Securities Ltd. [2012] 24 taxmann.com 222, th…

ACIT v. GE Plastic India Ltd. (137 ITD 309) — Cited in 11 Judgments | BharatTax