CIT v. Guruji Entertainment Net Work Ltd.

14 SOT 556Income Tax Appellate Tribunal2007#22496 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2019 to 2025.

Judgments citing CIT v. Guruji Entertainment Net Work Ltd.

Assistant Commissioner of Income Tax-16(1), Mumbai vs. Viacom18 Media Private Limited, Mumbai

ITA 5658/MUM/2024[2013-14]Status: DisposedITAT Mumbai15 Oct 2025AY 2013-14

Bench: Shri Narender Kumar Choudhry & Ms. Padmavathy S

For Respondent: Shri Nimesh Vora, Ld. Adv
Section 115JSection 143(1)Section 143(2)Section 143(3)Section 250

…-2007]. the decisions of the Tribunal in the following cases, where it was held that 'Goodwill' was not similar to the items-specified in clause (ii), and therefore, was not eligible for depreciation. (i) Guruji Entertainment Network Ltd. v. Asstt. CIT [2007] 14 SOT 556 (Delhi) (ii) Bharatbhai J. Vyas' case (supra). that reliance was also placed on the decision of ITAT in the case of M.M. Nissim & Co. v. Asstt. CIT [2007] 18 SOT 274 (Мит.) 8. 3. The sum and substance of the above is that the 'right' acquired by the assessee through the non-compete agreement, on the facts of the present case, was not an 'asset' a…

DCIT, Circle- 62(1), New Delhi vs. L&T Sucg Jv CC27, New Delhi

In the result, appeal of the Department is dismissed

ITA 4457/DEL/2018[2014-15]Status: DisposedITAT Delhi10 Jul 2019AY 2014-15

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri Saurabh Goel, C.As And Shri Nirbhay MehtaFor Respondent: Shri J.K. Mishra, CIT-DR

…e of revenue nature is fully allowable in the year in which it was incurred irrespective of the fact that benefit from the said expenditure may accrue even in subsequent year. He has relied upon order in the case of CIT vs. Guruji Entertainment Net Work Ltd., 14 SOT 556 in which it was held that the expenditure incurred on account of production was deferred in the books of account but total amount of expenditure was claimed in computing the income tax. It was held that the same were to be allowed as revenue 82 ITA.No.4351 & 4457/Del./2018 L & T SUCG JV CC 27, New Delhi. expenditure, notwithstanding the fact that…

L&T Sucg Jv CC27, New Delhi vs. Addl.CIT, Range-62, New Delhi

In the result, appeal of the Department is dismissed

ITA 4351/DEL/2018[2014-15]Status: DisposedITAT Delhi10 Jul 2019AY 2014-15

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri Saurabh Goel, C.As And Shri Nirbhay MehtaFor Respondent: Shri J.K. Mishra, CIT-DR

…e of revenue nature is fully allowable in the year in which it was incurred irrespective of the fact that benefit from the said expenditure may accrue even in subsequent year. He has relied upon order in the case of CIT vs. Guruji Entertainment Net Work Ltd., 14 SOT 556 in which it was held that the expenditure incurred on account of production was deferred in the books of account but total amount of expenditure was claimed in computing the income tax. It was held that the same were to be allowed as revenue 82 ITA.No.4351 & 4457/Del./2018 L & T SUCG JV CC 27, New Delhi. expenditure, notwithstanding the fact that…

CIT v. Guruji Entertainment Net Work Ltd. (14 SOT 556) — Cited in 3 Judgments | BharatTax