Beverages 331 ITR 192 (Del) B.Raveendran Pillai v. CIT

237 Taxmann 230High Court2016#1971 most cited

What is Beverages 331 ITR 192 (Del) B.Raveendran Pillai v. CIT authority for?

Depreciation is allowable on goodwill arising on amalgamation when the consideration paid exceeds the value of tangible assets. It is also allowable on other intangible assets, such as licenses or business/commercial rights of similar nature, under Section 32(1)(ii).

59

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2011 to 2025.

Also referred to as

Beverages 331 ITR 192 · B. Raveendran Pillai v. CIT · Triune Energy Services · Section 32(1)(ii) Income Tax Act · depreciation intangible assets · goodwill arising on amalgamation · depreciation on goodwill · business or commercial rights · licenses depreciation · excess consideration

Also reported as

332 ITR 531

Sections most often in play

Section 115JBSection 35ADSection 35AD(7B)Section 14ASection 35AD(7A)Section 69ASection 143(3)Section 153A

Issues it is cited on

goodwill arising on amalgamationsection 2(19aa)depreciation on non-compete feesection 100depreciation on goodwillsection 35adsection 32(1)(ii)profit split methodtransferor companycommercial rightstransferee companybright line test

Judgments citing Beverages 331 ITR 192 (Del) B.Raveendran Pillai v. CIT

MAHADHAN AGRITECH LIMITED (FORMERLY KNOWN AS SMARTCHEM TECHNOLOGIES LIMITED ),MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX , CENTRAL CIRCLE -8(1), MUMBAI

In the result, the appeals filed by the assessee are allowed, and the appeal filed by the Revenue is dismissed

ITA 3937/MUM/2024[2019-20]Status: DisposedITAT Mumbai24 Jul 2025AY 2019-20

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 115JSection 132Section 143(3)Section 153ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.2228/Mum/2024 (Assessment Year :2016-17) ITA No.3937/Mum/2024 (Assessment Year :2019-20) Mahadhan AgriTech Limited Vs. Assistant Commissioner (Formerly known as of Income Tax, Central Smartchem Technologies Circle 8(1), Mumbai Ltd.) Survey No.93, Sai Hira Mundhwa, Pune-411036 PAN/GIR No.AACCA5046P (Appellant) .. (Respondent) Dy.Commissioner of Vs. Mahadhan AgriTech Income Tax, Central Limited Circle 8(1), Mumbai (Formerly known as Smartchem Technologies Ltd.) Survey N…

DCIT CENTRAL CIRCLE 8(1), MUMBAI vs. MAHADHAN AGRITECH LIMITED, PUNE

In the result, the appeals filed by the assessee are allowed, and the appeal filed by the Revenue is dismissed

ITA 3569/MUM/2024[2019-20]Status: DisposedITAT Mumbai24 Jul 2025AY 2019-20

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 115JSection 132Section 143(3)Section 153ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.2228/Mum/2024 (Assessment Year :2016-17) ITA No.3937/Mum/2024 (Assessment Year :2019-20) Mahadhan AgriTech Limited Vs. Assistant Commissioner (Formerly known as of Income Tax, Central Smartchem Technologies Circle 8(1), Mumbai Ltd.) Survey No.93, Sai Hira Mundhwa, Pune-411036 PAN/GIR No.AACCA5046P (Appellant) .. (Respondent) Dy.Commissioner of Vs. Mahadhan AgriTech Income Tax, Central Limited Circle 8(1), Mumbai (Formerly known as Smartchem Technologies Ltd.) Survey N…

MAHADHAN AGRITECH LIMITED (FORMERLY KNOWN AS SMARTCHEM TECHNOLOGIES LTD ,MUMBAI vs. COMMISSIONER OF INCOME TAX(APPEAL)--50, MUMAI

In the result, the appeals filed by the assessee are allowed, and the appeal filed by the Revenue is dismissed

ITA 2229/MUM/2024[2018-19]Status: DisposedITAT Mumbai24 Jul 2025AY 2018-19

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 115JSection 132Section 143(3)Section 153ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.2228/Mum/2024 (Assessment Year :2016-17) ITA No.3937/Mum/2024 (Assessment Year :2019-20) Mahadhan AgriTech Limited Vs. Assistant Commissioner (Formerly known as of Income Tax, Central Smartchem Technologies Circle 8(1), Mumbai Ltd.) Survey No.93, Sai Hira Mundhwa, Pune-411036 PAN/GIR No.AACCA5046P (Appellant) .. (Respondent) Dy.Commissioner of Vs. Mahadhan AgriTech Income Tax, Central Limited Circle 8(1), Mumbai (Formerly known as Smartchem Technologies Ltd.) Survey N…

MAHADHAN AGRITECH LIMITED (FORMERLY KNOWN AS SMARTECH TECHNOLOGIES LTD ,MUMBAI vs. COMMISSIONER OF INCOME TAX (APPEALS)-MUMBAI.50, MUMBAI

In the result, the appeals filed by the assessee are allowed, and the appeal filed by the Revenue is dismissed

ITA 2227/MUM/2024[2017-18]Status: DisposedITAT Mumbai24 Jul 2025AY 2017-18

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 115JSection 132Section 143(3)Section 153ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.2228/Mum/2024 (Assessment Year :2016-17) ITA No.3937/Mum/2024 (Assessment Year :2019-20) Mahadhan AgriTech Limited Vs. Assistant Commissioner (Formerly known as of Income Tax, Central Smartchem Technologies Circle 8(1), Mumbai Ltd.) Survey No.93, Sai Hira Mundhwa, Pune-411036 PAN/GIR No.AACCA5046P (Appellant) .. (Respondent) Dy.Commissioner of Vs. Mahadhan AgriTech Income Tax, Central Limited Circle 8(1), Mumbai (Formerly known as Smartchem Technologies Ltd.) Survey N…

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
For Appellant: Shri Yogesh Thar & Ms. S.Jayaram, ARsFor Respondent: Shri Rajesh Kumar Yadav, (CIT DR)
Section 143(3)Section 32Section 43BSection 80G

…the same is eligible for depreciation. Reliance has\nbeen placed on the addition of Hon'ble Supreme Court in CIT v. Smifs Securities Ltd.,\n348 ITR 302 (SC).\n28. We find that Hon'ble Delhi High Court in Triune Energy Services Private Limited\nvs DCIT: [2016] 237 Taxmann 230 (Delhi), by referring to Accounting Standard 10,\nheld that consideration paid in excess of value of tangible assets is classifiable as\ngoodwill eligible for depreciation. We further find that the coordinate bench of the\nTribunal in Altimetrik India (P) Ltd vs DCIT, [2022] 194 ITD 124 (Bangalore-Trib.)\nheld that consideration paid by the a…

EENADU TELEVISION PRIVATE LIMITED,HYDERABAD vs. ACIT., CIRCLE-5(1), HYDERABAD

ITA 563/HYD/2024[2020-2021]Status: DisposedITAT Hyderabad16 May 2025AY 2020-2021

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Appellant: Shri V. Siva Kumar, AdvocateFor Respondent: Shri B. Bala Krishna, CIT-DR

…t was a license or "business or commercial right of similar nature" was upheld. The appellant also relied upon the decision of this Court in Hindustan Coco Cola Beverages P. Ltd. (supra) and the judgement of the Kerala High Court in B. Ravindran Pillai v. CIT 332 ITR 531 (Ker). As would be evident from Section 32(1)(ii), depreciation can be allowed in respect of intangible assets. Parliament has spelt-out the nature of such assets by express reference to „know-how…

ACIT, CIRCLE-5(1), HYDERABAD vs. EENADU TELEVISION PRIVATE LIMITED, HYDERABAD

ITA 654/HYD/2023[2017-18]Status: DisposedITAT Hyderabad16 May 2025AY 2017-18

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Appellant: Shri V. Siva Kumar, AdvocateFor Respondent: Shri B. Bala Krishna, CIT-DR

…t was a license or "business or commercial right of similar nature" was upheld. The appellant also relied upon the decision of this Court in Hindustan Coco Cola Beverages P. Ltd. (supra) and the judgement of the Kerala High Court in B. Ravindran Pillai v. CIT 332 ITR 531 (Ker). As would be evident from Section 32(1)(ii), depreciation can be allowed in respect of intangible assets. Parliament has spelt-out the nature of such assets by express reference to „know-how…

MANJU DUDALA,HYDERABAD. vs. INCOME TAX OFFICER, WARD-11(3), HYDERABAD.

In the result, appeal ITA

ITA 665/HYD/2024[2017-18]Status: DisposedITAT Hyderabad08 Jan 2025AY 2017-18

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Appellant: Shri V. Siva Kumar, AdvocateFor Respondent: Shri B. Bala Krishna, CIT-DR

…t was a license or "business or commercial right of similar nature" was upheld. The appellant also relied upon the decision of this Court in Hindustan Coco Cola Beverages P. Ltd. (supra) and the judgement of the Kerala High Court in B. Ravindran Pillai v. CIT 332 ITR 531 (Ker). As would be evident from Section 32(1)(ii), depreciation can be allowed in respect of intangible assets. Parliament has spelt-out the nature of such assets by express reference to „know-how‟, „patents‟, „copyrights‟, „trademarks‟, „licenses‟ and „franchises‟. So far as patents, copyrights, trademarks, licenses and franchises are concerned,…

PRIMETALS TECHNOLOGIES INDIA PVT. LTD.,KOLKATA vs. ACIT, CIRCLE - 1(1), KOLKATA, KOLKATA

In the result, appeals of the assessee for Assessment Year 2017-18

ITA 372/KOL/2022[2018-2019]Status: DisposedITAT Kolkata16 May 2024AY 2018-2019

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 371 & 372/Kol/2022 Assessment Year: 2017-18 & 2018-19 Primetals Technologies India Pvt. Ltd. Acit, Circle-1(1), Kolkata 5Th Floor, Tower-C Vs Dlf, It Park-I 08 Majore Arterial Road New Town Kolkata - 700156 [Pan : Aaecv9657M] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Ajoy Vora, Sr. Advocate & Pooja Saraf, Ar Revenue By : Shri Rakesh Kumar Das, Cit, D/R सुनवाई क" तारीख/Date Of Hearing : 21/02/2024 घोषणा क" तारीख /Date Of Pronouncement: 16/05/2024 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeals Are Directed At The Instance Of The Assessee Against The Final Assessment Orders Framed U/S 143(3) R.W.S. 144C & 144C(5) Of The Income Tax Act, 1961 (Hereinafter ‘The Act’) By The Deputy Commissioner Of Income Tax, Circle – 1(1), Kolkata (Hereinafter The “Ld. Ao”) Even Dt. 29/04/2022, Passed In Pursuance Of The Directions Of The Ld. Dispute Resolution Panel -2, New Delhi, Dt. 18/02/2022 For Assessment Year 2017-18 & Dt. 04/03/2022 For Assessment Year 2018-19, Passed U/S 144C(5) Of The Act. 2. The Assessee Has Raised The Following Grounds Of Appeal For Assessment Year 2017-18:- “Ground 1:

For Appellant: Shri Ajoy Vora, Sr. Advocate and Pooja Saraf, ARFor Respondent: Shri Rakesh Kumar Das, CIT, D/R
Section 143(3)Section 144CSection 144C(5)Section 156Section 32(1)Section 92C

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 371 & 372/Kol/2022 Assessment Year: 2017-18 & 2018-19 Primetals Technologies India Pvt. Ltd. ACIT, Circle-1(1), Kolkata 5th Floor, Tower-C Vs DLF, IT Park-I 08 Majore Arterial Road New Town Kolkata - 700156 [PAN : AAECV9657M] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Ajoy Vora, Sr. Advocate and Pooja Saraf, AR Revenue by : Shri Rakesh Kumar Das, CIT, D/R सुनवाई क" तारीख/Date of Hearing : 21/02…

PRIMETALS TECHNOLOGIES INDIA PRIVATE LIMITED,KOLKATA vs. ACIT, CIRCLE-1(1), KOLKATA, KOLKATA

In the result, appeals of the assessee for Assessment Year 2017-18

ITA 371/KOL/2022[2017-2018]Status: DisposedITAT Kolkata16 May 2024AY 2017-2018

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 371 & 372/Kol/2022 Assessment Year: 2017-18 & 2018-19 Primetals Technologies India Pvt. Ltd. Acit, Circle-1(1), Kolkata 5Th Floor, Tower-C Vs Dlf, It Park-I 08 Majore Arterial Road New Town Kolkata - 700156 [Pan : Aaecv9657M] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Ajoy Vora, Sr. Advocate & Pooja Saraf, Ar Revenue By : Shri Rakesh Kumar Das, Cit, D/R सुनवाई क" तारीख/Date Of Hearing : 21/02/2024 घोषणा क" तारीख /Date Of Pronouncement: 16/05/2024 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeals Are Directed At The Instance Of The Assessee Against The Final Assessment Orders Framed U/S 143(3) R.W.S. 144C & 144C(5) Of The Income Tax Act, 1961 (Hereinafter ‘The Act’) By The Deputy Commissioner Of Income Tax, Circle – 1(1), Kolkata (Hereinafter The “Ld. Ao”) Even Dt. 29/04/2022, Passed In Pursuance Of The Directions Of The Ld. Dispute Resolution Panel -2, New Delhi, Dt. 18/02/2022 For Assessment Year 2017-18 & Dt. 04/03/2022 For Assessment Year 2018-19, Passed U/S 144C(5) Of The Act. 2. The Assessee Has Raised The Following Grounds Of Appeal For Assessment Year 2017-18:- “Ground 1:

For Appellant: Shri Ajoy Vora, Sr. Advocate and Pooja Saraf, ARFor Respondent: Shri Rakesh Kumar Das, CIT, D/R
Section 143(3)Section 144CSection 144C(5)Section 156Section 32(1)Section 92C

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 371 & 372/Kol/2022 Assessment Year: 2017-18 & 2018-19 Primetals Technologies India Pvt. Ltd. ACIT, Circle-1(1), Kolkata 5th Floor, Tower-C Vs DLF, IT Park-I 08 Majore Arterial Road New Town Kolkata - 700156 [PAN : AAECV9657M] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Ajoy Vora, Sr. Advocate and Pooja Saraf, AR Revenue by : Shri Rakesh Kumar Das, CIT, D/R सुनवाई क" तारीख/Date of Hearing : 21/02…

MERCK SPECIALITIES PRIVATE LIMITED,MUMBAI vs. THE DY. COMMISSIONER OF INCOME TAX, CIRCLE 7(1)(1), MUMBAI

In the result, (a) both the appeals of the assessee are treated as allowed for statistical purposes

ITA 3261/MUM/2022[2016-2017]Status: DisposedITAT Mumbai30 Oct 2023AY 2016-2017

Bench: Shri B.R. Baskaran (Am) & Shri Narender Kumar Choudhry (Jm)

…and granted depreciation @25% on intangible assets. It is only in respect of depreciation claimed on goodwill, the AO did not grant the relief to the assessee. 28. We find that Hon'ble Delhi High Court in Triune Energy Services Private Limited vs DCIT: [2016] 237 Taxmann 230 (Delhi), by referring to Accounting Standard 10, held that consideration paid in excess of value of tangible assets is classifiable as goodwill eligible for depreciation. We further find that the coordinate bench of the Tribunal in Altimetrik India (P) Ltd vs DCIT, [2022] 194 ITD 124 (Bangalore-Trib.) held that consideration paid by the amalg…

MERCK SPECIALIITIES PRIVATE LIMITED,MUMBAI vs. THE DY.COMMISSIONER OF INCOME TAX, CIRCLE 7(1)(1), MUMBAI

In the result, (a) both the appeals of the assessee are treated as allowed for statistical purposes

ITA 3260/MUM/2022[2015-16]Status: DisposedITAT Mumbai30 Oct 2023AY 2015-16

Bench: Shri B.R. Baskaran (Am) & Shri Narender Kumar Choudhry (Jm)

…and granted depreciation @25% on intangible assets. It is only in respect of depreciation claimed on goodwill, the AO did not grant the relief to the assessee. 28. We find that Hon'ble Delhi High Court in Triune Energy Services Private Limited vs DCIT: [2016] 237 Taxmann 230 (Delhi), by referring to Accounting Standard 10, held that consideration paid in excess of value of tangible assets is classifiable as goodwill eligible for depreciation. We further find that the coordinate bench of the Tribunal in Altimetrik India (P) Ltd vs DCIT, [2022] 194 ITD 124 (Bangalore-Trib.) held that consideration paid by the amalg…

DY.CIT, CIRCLE-7(1)(1, MUMBAI vs. M/S MERCK SPECIALITIES PRIVATE LIMITED, MUMBAI

In the result, (a) both the appeals of the assessee are treated as allowed for statistical purposes

ITA 3198/MUM/2022[2015-16]Status: DisposedITAT Mumbai30 Oct 2023AY 2015-16

Bench: Shri B.R. Baskaran (Am) & Shri Narender Kumar Choudhry (Jm)

…and granted depreciation @25% on intangible assets. It is only in respect of depreciation claimed on goodwill, the AO did not grant the relief to the assessee. 28. We find that Hon'ble Delhi High Court in Triune Energy Services Private Limited vs DCIT: [2016] 237 Taxmann 230 (Delhi), by referring to Accounting Standard 10, held that consideration paid in excess of value of tangible assets is classifiable as goodwill eligible for depreciation. We further find that the coordinate bench of the Tribunal in Altimetrik India (P) Ltd vs DCIT, [2022] 194 ITD 124 (Bangalore-Trib.) held that consideration paid by the amalg…

DY.CIT, CIRCLE-7(1)(1), MUMBAI vs. M/S MERCK SPECIALITIES PRIVATE LIMITED, MUMBAI

In the result, (a) both the appeals of the assessee are treated as allowed for statistical purposes

ITA 3197/MUM/2022[2016-17]Status: DisposedITAT Mumbai30 Oct 2023AY 2016-17

Bench: Shri B.R. Baskaran (Am) & Shri Narender Kumar Choudhry (Jm)

…and granted depreciation @25% on intangible assets. It is only in respect of depreciation claimed on goodwill, the AO did not grant the relief to the assessee. 28. We find that Hon'ble Delhi High Court in Triune Energy Services Private Limited vs DCIT: [2016] 237 Taxmann 230 (Delhi), by referring to Accounting Standard 10, held that consideration paid in excess of value of tangible assets is classifiable as goodwill eligible for depreciation. We further find that the coordinate bench of the Tribunal in Altimetrik India (P) Ltd vs DCIT, [2022] 194 ITD 124 (Bangalore-Trib.) held that consideration paid by the amalg…

MERCK SPECIALITIES P.LTD,MUMBAI vs. ASST CIT CIR 7(2)(1), MUMBAI

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

ITA 1727/MUM/2017[2012-13]Status: DisposedITAT Mumbai31 Jan 2023AY 2012-13
Section 143(3)Section 144C(5)Section 92C

…and granted depreciation @25% on intangible assets. It is only in respect of depreciation claimed on goodwill, the AO did not grant the relief to the assessee. 28. We find that Hon’ble Delhi High Court in Triune Energy Services Private Limited vs DCIT: [2016] 237 Taxmann 230 (Delhi), by referring to Accounting Standard 10, held that consideration paid in excess of value of tangible assets is classifiable as goodwill eligible for depreciation. We further find that the coordinate bench of the Tribunal in Altimetrik India (P) Ltd vs DCIT, [2022] 194 ITD 124 (Bangalore–Trib.) held that consideration paid by the amalg…

MERCK SPECIALITIES PVT. LTD,MUMBAI vs. THE DY. COMMISSIONER OF INCOME TAX,CIRCLE-7(2)(1), MUMBAI

In the result, appeal by the assessee is partly allowed for statistical purpose

ITA 2056/MUM/2016[2011-12]Status: DisposedITAT Mumbai14 Oct 2022AY 2011-12

Bench: Shri Pramod Kumar & Shri Sandeep Singh Karhail

For Appellant: Ms. Aarti Vissanji a/wFor Respondent: Ms. Vatsalaa Jha
Section 143(3)Section 144C(1)Section 4Section 5Section 92CSection 92C(1)

…nd granted depreciation @25% on intangible assets. It is only in respect of depreciation claimed on goodwill, the AO did not grant the relief to the assessee. 28. We find that Hon’ble Delhi High Court in Triune Energy Services Private Limited vs DCIT: [2016] 237 Taxmann 230 (Delhi), by referring to Accounting M/s. Merck Specialties Pvt. Ltd. ITA No.2056/Mum./2016 Standard 10, held that consideration paid in excess of value of tangible assets is classifiable as goodwill eligible for depreciation. We further find that the coordinate bench of the Tribunal in Altimetrik India (P) Ltd vs DCIT, [2022] 194 ITD 124 (Ban…

METALLURGICAL SERVICES P. LTD.,MUMBAI vs. PR. CIT-6, MUMBAI

In the result, the impugned order is set-aside and the appeal of assessee is allowed

ITA 835/MUM/2021[2015-16]Status: DisposedITAT Mumbai13 Sept 2022AY 2015-16

Bench: Shri G. S. Pannu & Shri Vikas Awasthyआअसं. 835/मुं/2021 (िन.व. 2015-16) Metallurgical Services Private Limited, Mehta House, Ashok Silk Mills Lane, Opp. Damodar Park, Off Lbs Marg, Ghatkopar (W), Mumbai 400 086 Pan: Aafcm-5665-D ...... अपीलाथ" /Appellant बनाम Vs. Principal Commissioner Of Income Tax, Mumba-6, Room No.501, 5Th Floor, Aaykar Bhavan, M.K.Road, Mumbai-400020 ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : S/Shri Siddesh Chougule & Ajit Jain "ितवादी "ारा/Respondent By : S/Shri Amol Kirtane & Mehul Jain सुनवाई की ितिथ/ Date Of Hearing : 17/06/2022 घोषणा की ितिथ/ Date Of Pronouncement : 13/09/2022 आदेश/ Order

For Appellant: S/Shri Siddesh Chougule & Ajit JainFor Respondent: S/Shri Amol Kirtane & Mehul Jain
Section 263Section 92BSection 92B(1)

…आयकर अपीलीय अिधकरण मुंबई पीठ “ डी”, मुंबई "ी जी. एस. प"ू,अ"" एवं "ी िवकास अव"थी, "ाियक सद" के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI G. S. PANNU, PRESIDENT & SHRI VIKAS AWASTHY, JUDICIAL MEMBER आअसं. 835/मुं/2021 (िन.व. 2015-16) Metallurgical Services Private Limited, Mehta House, Ashok Silk Mills Lane, Opp. Damodar Park, Off LBS Marg, Ghatkopar (W), Mumbai 400 086 PAN: AAFCM-5665-D ...... अपीलाथ" /Appellant बनाम Vs. Principal Commissioner of Income Tax, Mumba-6, Room No.501, 5th Floor, Aaykar Bhavan, M.K.Road, Mumbai-400020 ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appell…

ACIT 13 (3)(2), MUMBAI vs. M/S ZELLE BIOTECHNOLOGY PVT LTD., MUMBAI

In the result, appeal filed by the Revenue is dismissed

ITA 7675/MUM/2019[2016-17]Status: DisposedITAT Mumbai27 Jul 2022AY 2016-17

Bench: Shri Kuldip Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bleacit-13(3)(2) V. M/S. Zelle Biotechnology Pvt. Ltd., Room No. 229/219, 2Nd Floor 110, Udyog Bhavan Aayakar Bhavan, M.K. Road Sonawala Road, Goregaon (E) Mumbai - 400020 Mumbai – 400063 Pan: Aaacz2106R (Appellant) (Respondent) Assessee By : Shri Meet Shah Department By : Shri Hoshang B. Irani

For Appellant: Shri Meet ShahFor Respondent: Shri Hoshang B. Irani
Section 143(2)Section 143(3)Section 32Section 32(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI KULDIP SINGH, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ACIT-13(3)(2) v. M/s. Zelle Biotechnology Pvt. Ltd., Room No. 229/219, 2nd Floor 110, Udyog Bhavan Aayakar Bhavan, M.K. Road Sonawala Road, Goregaon (E) Mumbai - 400020 Mumbai – 400063 PAN: AAACZ2106R (Appellant) (Respondent) Assessee by : Shri Meet Shah Department by : Shri Hoshang B. Irani Date of Hearing : 29.06.2022 Date of Pronouncement : 27.07.2022 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by the Revenue against order of the Learne…

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)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos. 380 & 381/Del/2018 Assessment Years: 2013-14 & 2014-15 DCIT, Vs. M/s. GLF Lifestyle Pvt. Ltd. Circle -10(1), Flat No. 3A/1, Taj Apartment, New Delhi. Rao Tula Ram Marg, New Delhi-110 002 PAN AAECG3087E (Appellant) (Respondent) Assessee by: Shri Ved Jain, Advocate Shri Ashish Goel, Advocate Department by : Ms. Anupama Singla, Sr. DR Date of Hearing 26.05.2022 Date of 25 .07.2022 pronouncement O R D E R PER ASTHA CHANDRA The appeals by the Revenue are directed a…

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)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos. 380 & 381/Del/2018 Assessment Years: 2013-14 & 2014-15 DCIT, Vs. M/s. GLF Lifestyle Pvt. Ltd. Circle -10(1), Flat No. 3A/1, Taj Apartment, New Delhi. Rao Tula Ram Marg, New Delhi-110 002 PAN AAECG3087E (Appellant) (Respondent) Assessee by: Shri Ved Jain, Advocate Shri Ashish Goel, Advocate Department by : Ms. Anupama Singla, Sr. DR Date of Hearing 26.05.2022 Date of 25 .07.2022 pronouncement O R D E R PER ASTHA CHANDRA The appeals by the Revenue are directed a…

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