Areva T&D India Ltd. v. DCIT

345 ITR 421High Court2012#1167 most cited

What is Areva T&D India Ltd. v. DCIT authority for?

Business contracts and commercial rights of similar nature qualify as intangible assets under Section 32(1)(ii) and are eligible for depreciation. The decision also affirms that goodwill is an intangible asset eligible for depreciation.

97

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2026.

Also referred to as

Areva T&D India Ltd. v. DCIT · Areva T&D · 345 ITR 421 · Section 32(1)(ii) · depreciation intangible assets · depreciation goodwill · depreciation business contracts · depreciation commercial rights · slump sale · going concern

Sections most often in play

Section 1961Section 32(1)(ii)Section 35(1)(i)Section 35(2AB)Section 90Section 143(3)Section 170Section 234D

Issues it is cited on

business transfer agreementsection 170depreciation on goodwillsection 32(2)section 35(1)(i)section 2(43)section 32(1)(ii)slump salegoing concernsection 31(1)commercial rightsdepreciation on software

Judgments citing Areva T&D India Ltd. v. DCIT

Harita Fehrer Limited, Chennai vs. ACIT Salary Circle II, Chennai

Appeals stand allowed in terms of our above order

ITA 2254/CHNY/2018[2011-12]Status: DisposedITAT Chennai31 Jan 2023AY 2011-12

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.2254/Chny/2018 (िनधाBरण वषB / Assessment Year: 2011-12) & आयकरअपील सं./ Ita No.3480/Chny/2018 (िनधाBरण वषB / Assessment Year: 2013-14) & आयकरअपील सं./ Ita No.3481/Chny/2018 (िनधाBरण वषB / Assessment Year: 2014-15) & आयकरअपील सं./ Ita No.2746/Chny/2019 (िनधाBरण वषB / Assessment Year: 2016-17) M/S. Harita Fehrer Limited Dcit-Corporate Circle-2(2) / बनाम/ No.29, Jayalakshmi Estates, Acit, Salary Circle-Ii Vs. Haddows Road, Chennai-600 006. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacch-1037-R (अपीलाथ"/Appellant) : ( !थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri Pradeep Dinodia, (Fca), Shri Ravikumar, (Ca) & Shri Anil Kumar, (Ca) - Ld. Ars !थ"कीओरसे/Respondent By : Shri Ar.V. Sreenivasan (Add.Cit)-Ld. Dr

For Appellant: Shri Pradeep Dinodia, (FCA)For Respondent: Shri AR.V. Sreenivasan (Add.CIT)-Ld. DR
Section 143(3)Section 36(1)(vii)

…dated 29.07.2021). The Ld. AR, on the other hand, inter-alia, relied on the decision of Hon’ble High Court of Madras in Pentasoft Technologies Ltd. vs. DCIT (41 Taxmann.com 120) as well as the decision of Hon’ble High Court of Delhi in Areva T & D India Ltd. (345 ITR 421) besides the decision of Hon’ble Apex Court in CIT vs. Smifs Securities Ltd. (348 ITR 392) to support the argument that the non-compete fees would constitute intangible asset which would be eligible for depreciation at applicable rate. 7. We find that this claim has been made by the assessee for the first time in AY 2010-11. The return for that y…

Wns Global Services P. Ltd., Mumbai vs. Addl/Jt/Dy/Asstt/CIT/ITO, Nationa Faceless Assessment Centre, Dilhi

In the result, appeal filed by the assessee is allowed

ITA 1259/MUM/2021[2016-17]Status: DisposedITAT Mumbai09 Dec 2022AY 2016-17

Bench: Shri Vikas Awasthy & Shri Gagan Goyalwns Global Services Pvt. Ltd., Pl 10, Gate No.4, Godrej & Boyce Complex, Pirojshanagar, Lbs Marg, Vikhroli (West), Mumbai-400079. Pan: Aaacw2598L ...... Appellant Vs.. Addl./Jt/Dy./Acit/Ito/Nfac, Room No. 455, Circle-14(3)(1), Mumbai. ..... Respondent Appellant/Assessee By : Sh. Porus Kaka, Sr. Adv. & Sh. Manish Kant Respondent/Revenue By : Sh. Jasdeep Singh, Cit-Dr

For Appellant: Sh. Porus Kaka, Sr. Adv. &For Respondent: Sh. Jasdeep Singh, CIT-DR
Section 143(3)Section 144C(13)Section 92B

…ed by the Hon'ble CIT (A) in the Assessee's own case for AY 2009-10 and AY 2010-11 and there is no material change in facts & circumstances in AY 2016-17. Further, assessee placed reliance on the following case laws: (1) Areva T and D India Ltd. v. DCIT [2012]345 ITR 421 (Del) affirmed by Supreme Court (ii) CIT v. Smifs Securities Limited 348 [2012] ITR 302 (SC) (iii) India Capital Markets (P.) Ltd. v. DCIT [IT Appeal No. 2948 (MUM.) of 2010] (Mumbai Tribunal) (iv) Sonic Biochem Extractions Pvt Ltd [ITA no. 2088/Mum./2013] (Bom) 18. Accordingly, the commercial rights acquired by the Assessee would fall within th…

Geodis Overseas Pvt. Ltd., Gurgaon vs. DCIT, Circle-10(1), New Delhi

In the result, the appeals of the assessee for both the AYs 2014-15

ITA 2742/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Jul 2022AY 2014-15

Bench: Shri Shamim Yahya & Ms. Astha Chandra

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Ms. Anupama Singla, Sr. DR
Section 32Section 32(1)(ii)

…ons of law, no depreciation is allowable on goodwill and the legislature provides that depreciation should be allowed on all other intangible assets other than goodwill. 41. We find, the Hon’ble Delhi High Court in the case of Areva T & D India Ltd. vs. DCIT, 345 ITR 421 has decided an identical issue in favour of the assessee. In that case, the following substantial question of law was admitted: - "Whether on the facts and in the circumstances of the case, the Tribunal erred in law in holding that know-how, business contacts, business information, etc. acquired as part of the slump sale described as „ goodwill'…

Geodis Overseas Pvt. Ltd., Gurgaon vs. DCIT, Circle-10(1), New Delhi

In the result, the appeals of the assessee for both the AYs 2014-15

ITA 2741/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Jul 2022AY 2015-16

Bench: Shri Shamim Yahya & Ms. Astha Chandra

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Ms. Anupama Singla, Sr. DR
Section 32Section 32(1)(ii)

…ons of law, no depreciation is allowable on goodwill and the legislature provides that depreciation should be allowed on all other intangible assets other than goodwill. 41. We find, the Hon’ble Delhi High Court in the case of Areva T & D India Ltd. vs. DCIT, 345 ITR 421 has decided an identical issue in favour of the assessee. In that case, the following substantial question of law was admitted: - "Whether on the facts and in the circumstances of the case, the Tribunal erred in law in holding that know-how, business contacts, business information, etc. acquired as part of the slump sale described as „ goodwill'…

DCIT, Circle-10(1), New Delhi vs. Glf Lifestyle Pvt. Ltd., New Delhi

In the result, the appeals of the Revenue for the AY 2013-14 and AY

ITA 381/DEL/2018[2014-15]Status: DisposedITAT Delhi25 Jul 2022AY 2014-15

Bench: Shri Shamim Yahya & Ms. Astha Chandra

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms. Anupama Singla, Sr. DR
Section 143(2)Section 32(1)(ii)

…the books of account, which comprised, inter alia, the following: (i) business claims, (ii) business information, (iii) business records, (iv) contracts, (v) skilled employees, (vi) knowhow, and depreciation was allowed: a) Areva T & D India Ltd v DClT (2012) 345 ITR 421 (Del) b) Triune Energy Services (P.) Ltd. vs DClT [2016] 65 taxmann.com 288 (Delhi)/[2016] 237 Taxman 230 (Delhi) c) Cyber India Online Ltd .v. Assistant Commissioner of Income tax [2014] 64 SOT 1 (Delhi Trib.)(URO) d) Minda Acoustic Ltd. v .Additional Commissioner of Income tax [2015] 69 SOT 162 (Delhi Trib.) e} ThyssenKrupp Elevator (India) (P.…

DCIT, Circle-10(1), New Delhi vs. Glf Lifestyle Pvt. Ltd., New Delhi

In the result, the appeals of the Revenue for the AY 2013-14 and AY

ITA 380/DEL/2018[2013-14]Status: DisposedITAT Delhi25 Jul 2022AY 2013-14

Bench: Shri Shamim Yahya & Ms. Astha Chandra

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms. Anupama Singla, Sr. DR
Section 143(2)Section 32(1)(ii)

…the books of account, which comprised, inter alia, the following: (i) business claims, (ii) business information, (iii) business records, (iv) contracts, (v) skilled employees, (vi) knowhow, and depreciation was allowed: a) Areva T & D India Ltd v DClT (2012) 345 ITR 421 (Del) b) Triune Energy Services (P.) Ltd. vs DClT [2016] 65 taxmann.com 288 (Delhi)/[2016] 237 Taxman 230 (Delhi) c) Cyber India Online Ltd .v. Assistant Commissioner of Income tax [2014] 64 SOT 1 (Delhi Trib.)(URO) d) Minda Acoustic Ltd. v .Additional Commissioner of Income tax [2015] 69 SOT 162 (Delhi Trib.) e} ThyssenKrupp Elevator (India) (P.…

Dr. Reddy'S Laboratories Limited, Hyderabad vs. DCIT, Circle-1(2), Hyderabad

In the result, the ground No

ITA 349/HYD/2017[2001-02]Status: DisposedITAT Hyderabad08 Jul 2022AY 2001-02

Bench: Shri Laxmi Prasad Sahu & Shri K.Narasimha Charyassessment Years: 2001-02 Dr.Reddy’S Laboratories Vs. Dcit,Circle-1(2) Limited Hyderabad 8-2-337, Road No.3 Banjara Hills Hyderabad-500 034

For Appellant: Shri P.S.R.V.V.Surya Rao, CAFor Respondent: Shri Y.V.S.T.Sai,CIT-DR
Section 28Section 32Section 32(1)(ii)Section 32(2)Section 37Section 80H

…laim depreciation under section 32 of the Act. 5 Dr.Reddy’s Laboratories Limited 9. The Tribunal took note of the decision of the High Court of Delhi in the assessee's own case for the Areva T & D India Ltd. v. Dy. CIT [2012] 20 taxmann.com 29/208 Taxman 252/345 ITR 421 and allowed the appeal filed by the assessee thereby reversing the findings of the CIT(A). 10. Mrs. R. Hemalatha, learned Senior Standing Counsel appearing for the appellant/Revenue has placed reliance on the decision of the Delhi High Court in the case of Sharp Business System v. CIT [2012] 27 taxmann.com 50/211 Taxman 576 in support of her cont…

Geodis Overseas Pvt. Ltd., Gurgaon vs. DCIT, Circle-10(1), New Delhi

In the result, appeal of the Assessee is allowed

ITA 4771/DEL/2018[2013-14]Status: DisposedITAT Delhi10 Jan 2022AY 2013-14

Bench: Shri R.K. Panda & Ms. Suchitra Kamble

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Shri Kumar Padmapani Bora, Sr. DR
Section 234BSection 234DSection 250(6)Section 32Section 32(1)(ii)

…ns of law, no depreciation is allowable on goodwill and the legislature provides that depreciation should be allowed on all other intangible assets other than goodwill. 41. We find, the Hon’ble Delhi High Court in the case of Areva T & D India Ltd. vs. DCIT, 345 ITR 421 has decided an identical issue in favour of the assessee. In that case, the following substantial question of law was admitted:- "Whether on the facts and in the circumstances of the case, the Tribunal erred in law in holding that know-how, business contacts, business information, etc. acquired as part of the slump sale described as „goodwill‟ w…

DCIT, New Delhi vs. M/S Glf Lifestyle Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 4556/DEL/2016[2012-13]Status: DisposedITAT Delhi09 Dec 2021AY 2012-13

Bench: Shri G.S.Pannu & Shri Kul Bharat[Assessment Year : 2012-13] Dcit, Vs Glf Lifestyle Pvt.Ltd., Circle-10(1), Flat No.3A/1, Taj Apartment, C.R.Building, Rao Tula Ram Marg, New Delhi-110002. New Delhi-110002. Pan-Aaecg3087E Appellant Respondent Appellant By Shri Ved Jain, Adv. Respondent By Shri Umesh Takyar, Sr.Dr Date Of Hearing 03.11.2021 Date Of Pronouncement 09.12.2021

Section 143(3)Section 32(1)Section 32(1)(ii)

…business and commercial rights which include purchase of 'Samsaara' Brand', employees, intellectual property rights, business records, trademarks as reflecting in clause 2.2 of business transfer agreement (PB Pg.59) (iii) Areva T & D India Ltd. v. DCIT [2012] 345 ITR 421 (Delhi High Court) Ld. AO observed that in the above case, payment has been over and above book value of net assets which recognised as goodwill. But in case of assessee, no business is purchased. In this regard, it is submitted that in this judgment, HC observed that intangible assets being Business claims; business information; business records…

Exlservices.Com (India) Pvt. Ltd., New Delhi vs. DCIT, Ltu, Circle- 1, New Delhi

In the result, appeal of the assessee is partly allowed

ITA 7392/DEL/2018[2014-15]Status: DisposedITAT Delhi06 Sept 2021AY 2014-15

Bench: Sh. Anil Chaturvedi & Sh. Kul Bharat(Through Video Conferencing) Exlservices.Com (India) Vs. Acit Pvt. Ltd., Large Taxpayer Unit, 414, 4Th Floor, Plot No.10 Circle – 1, Nbcc Plaza & 11, Dlp Jasola Tower-B, Pushp Vihar, Dda District Centre, Saket, New Delhi New Delhi - 110025 Pan No. Aaace 5174 C (Appellant) (Respondent) Assessee By Shri Ajay Vohra, Sr. Adv. Shri Neeraj Jain, Adv. Shri Saksham Singhal, Adv. Revenue By Ms. Rinku Singh, Sr. D.R. Date Of Hearing: 31.08.2021 Date Of Pronouncement: 06.09.2021 Order Per Anil Chaturvedi, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 31.08.2018 Passed By The Commissioner Of Income Tax (Appeals)-22, New Delhi Relating To Assessment Year 2014-15. 2. The Relevant Facts As Culled From The Material On Records Are As Under :

Section 143(3)Section 14ASection 155JSection 271(1)(c)

…own case for A.Y. 2010-11 in ITA No. 302/Del/2015 and after relying on the decision of the Hon’ble Supreme Court in the case of CIT vs. Smifs Securities Ltd. (2012) 348 ITR 302 and Hon’ble Delhi High Court in the case of Areva T & D India Ltd. vs. DCIT (2012) 345 ITR 421 held that depreciation was admissible on ‘goodwill’ and thereby dismissed the Revenue’s appeal. He submitted that the aforesaid order of Tribunal was followed in subsequent year i.e. A.Y. 2012-13, 2013-14 and 2015-16 by the Co-ordinate Bench of Tribunal. He pointed to the copies of the relevant order placed in the paper book. He thereafter submit…

Geodis Overseas Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

The appeal of the assessee is allowed

ITA 483/DEL/2017[2012-13]Status: DisposedITAT Delhi17 Mar 2021AY 2012-13

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

Section 143Section 143(3)Section 144CSection 92C(3)

…ns of law, no depreciation is allowable on goodwill and the legislature provides that depreciation should be allowed on all other intangible assets other than goodwill. 41. We find, the Hon’ble Delhi High Court in the case of Areva T & D India Ltd. vs. DCIT, 345 ITR 421 has decided an identical issue in favour of the assessee. In that case, the following substantial question of law was admitted:- "Whether on the facts and in the circumstances of the case, the Tribunal erred in law in holding that know-how, business contacts, business information, etc. acquired as part of the slump sale described as „goodwill‟ w…

Exlservice.Com(India) Private Limited, New Delhi vs. ACIT, Ltu, Circle-1, New Delhi

In the result, all the appeals of the assessee in ITA Nos

ITA 8452/DEL/2019[2015-16]Status: DisposedITAT Delhi08 Mar 2021AY 2015-16

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Surender Pal, CIT-DR
Section 143(3)

…coordinate bench relying on the decision of the honourable Supreme Court in CIT versus Smif securities Ltd (2012) 348 ITR 302 and the decision of the honourable Delhi High Court in case of Areva T & D India Ltd versus Deputy Commissioner Of Income Tax (2012) 345 ITR 421 held that depreciation was admissible on goodwill amounting to 769,789,365 and dismissed the appeal of the revenue. The learned dispute resolution panel deleted the disallowance following its own direction issued in assessment year 2010 – 11. Therefore, the learned assessing officer is in appeal before us. 39. The learned departmental represent…

Exlservices.Com (India) Pvt. Ltd., New Delhi vs. DCIT, Ltu, Circle- 1, New Delhi

In the result, all the appeals of the assessee in ITA Nos

ITA 5436/DEL/2017[2013-14]Status: DisposedITAT Delhi08 Mar 2021AY 2013-14

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Surender Pal, CIT-DR
Section 143(3)

…coordinate bench relying on the decision of the honourable Supreme Court in CIT versus Smif securities Ltd (2012) 348 ITR 302 and the decision of the honourable Delhi High Court in case of Areva T & D India Ltd versus Deputy Commissioner Of Income Tax (2012) 345 ITR 421 held that depreciation was admissible on goodwill amounting to 769,789,365 and dismissed the appeal of the revenue. The learned dispute resolution panel deleted the disallowance following its own direction issued in assessment year 2010 – 11. Therefore, the learned assessing officer is in appeal before us. 39. The learned departmental represent…

Exlservice.Com (India) P.Ltd, New Delhi vs. DCIT Ltu, Circle-1, New Delhi

In the result, all the appeals of the assessee in ITA Nos

ITA 5435/DEL/2017[2012-13]Status: DisposedITAT Delhi08 Mar 2021AY 2012-13

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Surender Pal, CIT-DR
Section 143(3)

…coordinate bench relying on the decision of the honourable Supreme Court in CIT versus Smif securities Ltd (2012) 348 ITR 302 and the decision of the honourable Delhi High Court in case of Areva T & D India Ltd versus Deputy Commissioner Of Income Tax (2012) 345 ITR 421 held that depreciation was admissible on goodwill amounting to 769,789,365 and dismissed the appeal of the revenue. The learned dispute resolution panel deleted the disallowance following its own direction issued in assessment year 2010 – 11. Therefore, the learned assessing officer is in appeal before us. 39. The learned departmental represent…

Jx Nippon Two Lubricants India Pvt. Ltd, Gurgaon vs. DCIT Circle-2(1), Gurgaon

In the result, the appeal of the assessee is allowed

ITA 4985/DEL/2019[2015-16]Status: DisposedITAT Delhi02 Mar 2021AY 2015-16

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 4985/Del/2019 :Asstt. Year : 2015-16 & Sa No. 985/Del/2019 :Asstt. Year : 2015-16 Jx Nippon Two Lubricants India Pvt. Vs Dcit, Ltd., Unit No. 1003, 10Th Floor, Vatika Circle-2(1), City Point, Mg Road, Gurgaon, Gurgaon-122001 Haryana-122001 (Appellant) (Respondent) Pan No. Aadcj3601L Assessee By :Sh. Nageswarrao, Adv. Revenue By:Sh. Vedprakash Mishra, Sr.Dr Date Of Hearing:13.01.2021 Date Of Pronouncement: 02.03.2021

For Appellant: Sh. NageswarRao, AdvFor Respondent: Sh. VedPrakash Mishra, Sr.DR
Section 234ASection 271(1)(c)Section 32Section 32(1)(ii)

…lling within the purview of Sec.32. 24 SA No. 985/Del/2019 JX Nippon Two Lubricants India Pvt. Ltd. 41. In this regard, it is relevant to understand what constitutes goodwill. The Hon’ble High Court of Delhi in the case of Areva T&D India Ltd. &Ors. Vs. DCIT (345 ITR 421) has discussed the nature of goodwill and the relevant discussion is extracted as under: 42. In this regard, it would not be out of place to refer to the decision in CIT Vs B.C. Srinivasa Setty [1981] 128 ITR 294 (SC) wherein the concept of goodwill has been understood in the following terms: “Goodwill denotes the benefit arising from connectio…

M/S. Dabur India Ltd., New Delhi vs. Addl.CIT, New Delhi

In the result, the appeals filed by the Revenue are partly allowed and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 6525/DEL/2014[2008-09]Status: DisposedITAT Delhi18 Feb 2021AY 2008-09

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri Anupam Kant Garg, CIT-DR
Section 115JSection 143(1)Section 143(2)Section 143(3)Section 80GSection 80ISection 92CSection 92E

…re”, so as to qualify for depreciation under section 32 of the Act. Referring to the following decisions, he submitted that depreciation is allowable on goodwill:- 1) CIT vs. Smifs Securities Ltd.: (2012) 348 ITR 302 (SC); 2) Areva T and D India Ltd. v. DCIT: 345 ITR 421 (Del); 3) Triune Energy Services Private Limited vs. DCIT: 237 Taxman 230 (Del); 4) Zydus Wellness Ltd: [2017] 87 taxmann.com 82 (Guj); 5) CIT v. Hindustan Coca-Cola Beverages (P) Ltd.: 331 ITR 192 (Del.) - SLP filed by revenue has been dismissed by the Supreme Court in SLP No. 26151/2011; 6) PCIT vs. Ricoh India Ltd: ITA No. 1127 of 2017 (Bom HC…

DCIT, New Delhi vs. M/S. Dabur India Ltd., New Delhi

In the result, the appeals filed by the Revenue are partly allowed and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 6256/DEL/2014[2008-09]Status: DisposedITAT Delhi18 Feb 2021AY 2008-09

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri Anupam Kant Garg, CIT-DR
Section 115JSection 143(1)Section 143(2)Section 143(3)Section 80GSection 80ISection 92CSection 92E

…re”, so as to qualify for depreciation under section 32 of the Act. Referring to the following decisions, he submitted that depreciation is allowable on goodwill:- 1) CIT vs. Smifs Securities Ltd.: (2012) 348 ITR 302 (SC); 2) Areva T and D India Ltd. v. DCIT: 345 ITR 421 (Del); 3) Triune Energy Services Private Limited vs. DCIT: 237 Taxman 230 (Del); 4) Zydus Wellness Ltd: [2017] 87 taxmann.com 82 (Guj); 5) CIT v. Hindustan Coca-Cola Beverages (P) Ltd.: 331 ITR 192 (Del.) - SLP filed by revenue has been dismissed by the Supreme Court in SLP No. 26151/2011; 6) PCIT vs. Ricoh India Ltd: ITA No. 1127 of 2017 (Bom HC…

M/S. Dabur India Ltd., New Delhi vs. Addl.CIT, New Delhi

In the result, the appeals filed by the Revenue are partly allowed and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 3241/DEL/2014[2007-08]Status: DisposedITAT Delhi18 Feb 2021AY 2007-08

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri Anupam Kant Garg, CIT-DR
Section 115JSection 143(1)Section 143(2)Section 143(3)Section 80GSection 80ISection 92CSection 92E

…re”, so as to qualify for depreciation under section 32 of the Act. Referring to the following decisions, he submitted that depreciation is allowable on goodwill:- 1) CIT vs. Smifs Securities Ltd.: (2012) 348 ITR 302 (SC); 2) Areva T and D India Ltd. v. DCIT: 345 ITR 421 (Del); 3) Triune Energy Services Private Limited vs. DCIT: 237 Taxman 230 (Del); 4) Zydus Wellness Ltd: [2017] 87 taxmann.com 82 (Guj); 5) CIT v. Hindustan Coca-Cola Beverages (P) Ltd.: 331 ITR 192 (Del.) - SLP filed by revenue has been dismissed by the Supreme Court in SLP No. 26151/2011; 6) PCIT vs. Ricoh India Ltd: ITA No. 1127 of 2017 (Bom HC…

DCIT, New Delhi vs. M/S. Dabur India Ltd., New Delhi

In the result, the appeals filed by the Revenue are partly allowed and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 3114/DEL/2014[2007-08]Status: DisposedITAT Delhi18 Feb 2021AY 2007-08

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri Anupam Kant Garg, CIT-DR
Section 115JSection 143(1)Section 143(2)Section 143(3)Section 80GSection 80ISection 92CSection 92E

…re”, so as to qualify for depreciation under section 32 of the Act. Referring to the following decisions, he submitted that depreciation is allowable on goodwill:- 1) CIT vs. Smifs Securities Ltd.: (2012) 348 ITR 302 (SC); 2) Areva T and D India Ltd. v. DCIT: 345 ITR 421 (Del); 3) Triune Energy Services Private Limited vs. DCIT: 237 Taxman 230 (Del); 4) Zydus Wellness Ltd: [2017] 87 taxmann.com 82 (Guj); 5) CIT v. Hindustan Coca-Cola Beverages (P) Ltd.: 331 ITR 192 (Del.) - SLP filed by revenue has been dismissed by the Supreme Court in SLP No. 26151/2011; 6) PCIT vs. Ricoh India Ltd: ITA No. 1127 of 2017 (Bom HC…

DCIT, Circle-12(1), New Delhi vs. Infrasoft Technologies Ltd., Mumbai

ITA 1637/DEL/2019[2015-16]Status: DisposedITAT Delhi20 Oct 2020AY 2015-16

Bench: Shri R.K. Panda & Shri Kuldip Singh(Through Video Conference)

For Appellant: Shri Manish Shah, CAFor Respondent: Ms. Parul Singh, Senior DR
Section 32

…titled for depreciation on customer contracts also in view of the decision 7 ITA Nos.3475/Del./2018 ITA Nos.3850/Del./2018 ITA Nos.4330/Del./2018 ITA Nos.1637/Del./2019 rendered by the Hon’ble Delhi High Court in case of Areva T&D India Ltd. vs. DCIT (2012) 345 ITR 421 (Delhi). 13. Hon’ble Delhi High Court in Areva T&D India Ltd. (supra) has held that when goodwill in books of account comprises inter alia business claims, business information, business records, contracts, skilled employees & knowhow has been purchased for a consideration to acquire the running business, it is comparable to a licence to carr…