Blaze & Central (P.) Ltd. v. Commissioner of Income-tax

120 ITR 33High Court1979#3762 most cited

What is Blaze & Central (P.) Ltd. v. Commissioner of Income-tax authority for?

Payments made to ward off business rivalry or acquire an existing business are capital in nature. This is especially true if the benefit obtained is for a specified period and involves the acquisition of business in a specified area.

31

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2012 to 2020.

Also referred to as

Blaze & Central (P.) Ltd. v. CIT · non-compete fee · relinquishment of right · ward off business rivalry · capital expenditure · acquisition of business · enduring benefit

Also reported as

1 Taxmann 546

Issues it is cited on

Judgments citing Blaze & Central (P.) Ltd. v. Commissioner of Income-tax