CIT v. Hindustan Coca Cola Beverages P Ltd.

331 ITR 192High Court2011#652 most cited

What is CIT v. Hindustan Coca Cola Beverages P Ltd. authority for?

The Principal Commissioner of Income Tax cannot exercise revisional jurisdiction under Section 263 if the Assessing Officer has taken one of two possible views on a debatable issue during assessment proceedings.

152

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2011 to 2026.

Also referred to as

CIT v. Hindustan Coca Cola Beverages P Ltd. · Section 263 · revisional jurisdiction · debatable issue · two possible views · AO's accepted view · PCIT powers · erroneous assessment · lack of enquiry · 331 ITR 192

Also reported as

198 Taxmann 1049 Taxmann.com 104

Sections most often in play

Section 57(iv)Section 56(2)(viii)Section 10(37)Section 263Section 143(3)Section 145A(b)Section 45(5)Section 145A

Issues it is cited on

section 145bsection 45(5)section 57(iv)section 56(2)(viii)section 145a(b)section 10(37)enhanced compensationsection 145acompulsory acquisitionsection 264lack of enquirysection 143(3a)

Judgments citing CIT v. Hindustan Coca Cola Beverages P Ltd.

M/S. Aaris Group India Private Limited, Bangalore vs. Deputy Commissioner of Income-Tax, Circle-1(1)(1), Bangalore

In the result the appeal filed by the assessee stands partly allowed

ITA 177/BANG/2022[2017-18]Status: DisposedITAT Bangalore20 Jan 2023AY 2017-18

Bench: Shri Chandra Poojari & Smt. Beena Pillaiit(Tp)A No. 177/Bang/2022 (Assessment Year: 2017-18)

For Appellant: Shri Salil Kapoor, AdvocateFor Respondent: Shri Praveen Karanth, CIT-DR
Section 144CSection 234BSection 92D

…cess consideration paid by it over value of net asset acquired of the amalgamating company amounted to goodwill for which the depreciation was to be allowed. The Hon'ble Delhi High Court in the case of Hindustan Coca Cola Beverages Private Limited reported in 331 ITR 192 has upheld the findings of the Tribunal that payments made towards business acquired on slum price and a part of the price so paid was allocated to the intangible asset covered under the head goodwill." 6.12. Hon'ble Supreme Court in the case of Smifs Securities Ltd. (supra) while considering an identical issue, held that goodwill arising on amal…

Rajesh Mohanlal Bora, Nashik vs. Income-Tax Officer, Ward - 1 (1), Nashik

ITA 1609/PUN/2019[2014-15]Status: DisposedITAT Pune20 Dec 2022AY 2014-15

Bench: Hon’Ble Shri S. S. Godara & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No.1609/Pun/2019 निर्धारण वर्ा / Assessment Year : 2014-15 Rajesh Mohanlal Bora, 401, Rushiraj House, Thatte Nagar, College Road, Nashik – 422 005 Pan : Abcpb5526F . . . . . . . अपऩलधथी / Appellant बनाम / V/S. Ito Ward- 1(1) Nashik . . . . . . . प्रत्यथी / Respondent द्वारा/ Appearances Assessee By : Shri Pramod Shingte Revenue By : Shri M. G. Jasnani सपिवधई की तधरऩख / Date Of Conclusive Hearing : 03/10/2022 घोर्णध की तधरऩख / Date Of Pronouncement : 20/12/2022 आदेश / Order Per G. D. Padmahshali, Am; The Present Appeal Of The Assessee Is Assailed Against The Order Of Commissioner Of Income Tax (Appeals)-1, Nashik [For Short “Cit(A)”] Dt. 23/08/2019 Passed U/S 250 Of The Income-Tax Act, 1961 [For Short “The Act”] Which Dove Out Of Order Of Assessment Dt. 29/12/2016 Passed U/S 143(3) Of The Act By Income Tax Officer 1(1), Nashik [For Short “Ao”] For The Assessment Year [For Short “Ay”] 2014-15. Itat-Pune Page 1 Of 8

For Appellant: Shri Pramod ShingteFor Respondent: Shri M. G. Jasnani
Section 143(3)Section 194ASection 201Section 250Section 40Section 40A(3)

…ffice to state that, the position of statute and the law laid down by the Hon’ble Delhi High Court in “CIT Vs Ansel Landmark Township” reported at 377 ITR 635 and Hon’ble Apex Court in judgment in “M/s Hindustan Coca Cola Beverages Pvt Ltd Vs CIT” reported at 293 ITR 22 and in the context of circular number e Circular No. 275/201/95-IT(B) dt 29/1/1997 issued by the Central Board of Direct Taxes [for shot “CBDT”], the Hon’ble Lordships have observed that, once it is proved on record that, the payee has accounted the amount in ITAT-Pune Page 5 of 8 Rajesh Mohanlal Bora, ITA No. 1609/PUN/2019 AY: 2014-15 question…

M/S Karnataka Emta Coal Mines Limited, Bangalore vs. The Assistant Commissioner of Income Tax Circle-4(1)(1), Bangalore

In the result, assessee’s appeals are partly allowed for statistical purposes

ITA 2139/BANG/2018[2014-15]Status: DisposedITAT Bangalore14 Nov 2022AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Sheetal Borkar, A.RFor Respondent: Shri Gudimella V.P. Pavan Kumar &
Section 32(1)(ii)Section 35ESection 37

…ITA Nos.2135 to 2139/Bang/2018 M/s. Karnataka EMTA Coal Mines Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.2135 to 2139/Bang/2018 Assessment Year: 2010-11 to 2014-15 M/s. Karnataka EMTA Coal Mines Ltd. ACIT Flat No.104, No.3, Magrath Road Circle-4(1)(1) Bengaluru 560 025. Vs. Bengaluru PAN NO : AACCK4112G APPELLANT RESPONDENT Appellant by : Smt. Sheetal Borkar, A.R. Respondent by : Shri Gudimella V.P. Pavan Kumar & Dr. G. Manoj Kumar, D.Rs. Date of hearing 28 10 2022 Date of Pronoun…

M/S Karnataka Emta Coal Mines Limited, Bangalore vs. The Assistant Commissioner of Income Tax Circle-4(1)(1), Bangalore

In the result, assessee’s appeals are partly allowed for statistical purposes

ITA 2138/BANG/2018[2013-14]Status: DisposedITAT Bangalore14 Nov 2022AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Sheetal Borkar, A.RFor Respondent: Shri Gudimella V.P. Pavan Kumar &
Section 32(1)(ii)Section 35ESection 37

…ITA Nos.2135 to 2139/Bang/2018 M/s. Karnataka EMTA Coal Mines Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.2135 to 2139/Bang/2018 Assessment Year: 2010-11 to 2014-15 M/s. Karnataka EMTA Coal Mines Ltd. ACIT Flat No.104, No.3, Magrath Road Circle-4(1)(1) Bengaluru 560 025. Vs. Bengaluru PAN NO : AACCK4112G APPELLANT RESPONDENT Appellant by : Smt. Sheetal Borkar, A.R. Respondent by : Shri Gudimella V.P. Pavan Kumar & Dr. G. Manoj Kumar, D.Rs. Date of hearing 28 10 2022 Date of Pronoun…

M/S Karnataka Emta Coal Mines Limited, Bangalore vs. The Assistant Commissioner of Income Tax Circle-4(1)(1), Bangalore

In the result, assessee’s appeals are partly allowed for statistical purposes

ITA 2137/BANG/2018[2012-13]Status: DisposedITAT Bangalore14 Nov 2022AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Sheetal Borkar, A.RFor Respondent: Shri Gudimella V.P. Pavan Kumar &
Section 32(1)(ii)Section 35ESection 37

…ITA Nos.2135 to 2139/Bang/2018 M/s. Karnataka EMTA Coal Mines Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.2135 to 2139/Bang/2018 Assessment Year: 2010-11 to 2014-15 M/s. Karnataka EMTA Coal Mines Ltd. ACIT Flat No.104, No.3, Magrath Road Circle-4(1)(1) Bengaluru 560 025. Vs. Bengaluru PAN NO : AACCK4112G APPELLANT RESPONDENT Appellant by : Smt. Sheetal Borkar, A.R. Respondent by : Shri Gudimella V.P. Pavan Kumar & Dr. G. Manoj Kumar, D.Rs. Date of hearing 28 10 2022 Date of Pronoun…

M/S Karnataka Emta Coal Mines Limited, Bangalore vs. The Assistant Commissioner of Income Tax Circle-4(1)(1), Bangalore

In the result, assessee’s appeals are partly allowed for statistical purposes

ITA 2136/BANG/2018[2011-12]Status: DisposedITAT Bangalore14 Nov 2022AY 2011-12

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Sheetal Borkar, A.RFor Respondent: Shri Gudimella V.P. Pavan Kumar &
Section 32(1)(ii)Section 35ESection 37

…ITA Nos.2135 to 2139/Bang/2018 M/s. Karnataka EMTA Coal Mines Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.2135 to 2139/Bang/2018 Assessment Year: 2010-11 to 2014-15 M/s. Karnataka EMTA Coal Mines Ltd. ACIT Flat No.104, No.3, Magrath Road Circle-4(1)(1) Bengaluru 560 025. Vs. Bengaluru PAN NO : AACCK4112G APPELLANT RESPONDENT Appellant by : Smt. Sheetal Borkar, A.R. Respondent by : Shri Gudimella V.P. Pavan Kumar & Dr. G. Manoj Kumar, D.Rs. Date of hearing 28 10 2022 Date of Pronoun…

M/S Karnataka Emta Coal Mines Limited, Bangalore vs. The Assistant Commissioner of Income Tax Circle-4(1)(1), Bangalore

In the result, assessee’s appeals are partly allowed for statistical purposes

ITA 2135/BANG/2018[2010-11]Status: DisposedITAT Bangalore14 Nov 2022AY 2010-11

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Sheetal Borkar, A.RFor Respondent: Shri Gudimella V.P. Pavan Kumar &
Section 32(1)(ii)Section 35ESection 37

…ITA Nos.2135 to 2139/Bang/2018 M/s. Karnataka EMTA Coal Mines Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.2135 to 2139/Bang/2018 Assessment Year: 2010-11 to 2014-15 M/s. Karnataka EMTA Coal Mines Ltd. ACIT Flat No.104, No.3, Magrath Road Circle-4(1)(1) Bengaluru 560 025. Vs. Bengaluru PAN NO : AACCK4112G APPELLANT RESPONDENT Appellant by : Smt. Sheetal Borkar, A.R. Respondent by : Shri Gudimella V.P. Pavan Kumar & Dr. G. Manoj Kumar, D.Rs. Date of hearing 28 10 2022 Date of Pronoun…

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)

…y claimed an amount of Rs. 1,16,51,168/- and Rs. 87,38,376/- as depreciation on intangible assets. 4.1 The assessee placed reliance on a number of decisions including the decisions of Hon’ble Delhi High Court in Hindustan Coca Cola Beverages Pvt. Ltd. (2011) 331 ITR 192 (Del) and in Areva T and D India Ltd. (2012) 20 Taxman 29 (Del). 5. The contentions of the assessee were not acceptable to the Ld. AO who relying on the finding of the Hon’ble DRP in AY 2010-11 to 2013-14 made the impugned disallowance in AY 2014-15 and 2015-16. On appeal, the Ld. CIT(A) confirmed the impugned disallowance in both the AYs 2014-1…

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)

…y claimed an amount of Rs. 1,16,51,168/- and Rs. 87,38,376/- as depreciation on intangible assets. 4.1 The assessee placed reliance on a number of decisions including the decisions of Hon’ble Delhi High Court in Hindustan Coca Cola Beverages Pvt. Ltd. (2011) 331 ITR 192 (Del) and in Areva T and D India Ltd. (2012) 20 Taxman 29 (Del). 5. The contentions of the assessee were not acceptable to the Ld. AO who relying on the finding of the Hon’ble DRP in AY 2010-11 to 2013-14 made the impugned disallowance in AY 2014-15 and 2015-16. On appeal, the Ld. CIT(A) confirmed the impugned disallowance in both the AYs 2014-1…

Altimetrik India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-1(1)(1), Bangalore

In the result, the appeal by the assessee is partly allowed

ITA 477/BANG/2021[2016-17]Status: DisposedITAT Bangalore27 Jul 2022AY 2016-17

Bench: Shri George George K. & Ms. Padmavathy S

For Appellant: Smt. Rashmi R., AdvocateFor Respondent: Shri Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru
Section 143(2)Section 143(3)

…at the excess consideration paid by it over value of net asset acquired of the amalgamating company amounted to goodwill for which the depreciation was to be allowed. The Hon'ble High Court of Delhi in the case of Hindustan Coca Cola Beverages Private Limited 331 ITR 192 has upheld the findings of the Tribunal that payments made towards business acquired on slum price and a part of the price so paid was allocated to the intangible asset covered under the head goodwill." 10. Hon'ble Supreme Court in the case of Smifs Securities Ltd. (supra) while considering an identical issue, held that goodwill arising on amalga…

;Marie Gold Realtors P. Ltd., Mumbai vs. ACIT-CC-8(1), Mumbai

In the result, appeals filed by the assessee are allowed

ITA 825/MUM/2021[2012-13]Status: DisposedITAT Mumbai26 Jul 2022AY 2012-13

Bench: Shri Pavan Kumar Gadale, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Siddharth KotariFor Respondent: Shri S.N. Kabra
Section 143(2)Section 143(3)Section 32(1)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NO. 824 & 825/MUM/2021 (A.Y: 2017-18 & 2012-13) M/s. Marie Gold Realtors Pvt. Ltd., v. ACIT – Central Circle – 8(1) 21st Floor, Nirmal Building 656, Aayakar Bhavan Nariman Point M.K. Road Mumbai - 400021 Mumbai - 400020 PAN: AAECM7896B (Appellant) (Respondent) Assessee by : Shri Siddharth Kotari Department by : Shri S.N. Kabra Date of Hearing : 03.06.2022 Date of Pronouncement : 26.07.2022 O R D E R PER S. RIFAUR RAHMAN (AM) 1. These appeal are…

Marie Gold Realtors P. Ltd., Mumbai vs. ACIT-CC-8(1), Mumbai

In the result, appeals filed by the assessee are allowed

ITA 824/MUM/2021[2017-18]Status: DisposedITAT Mumbai26 Jul 2022AY 2017-18

Bench: Shri Pavan Kumar Gadale, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Siddharth KotariFor Respondent: Shri S.N. Kabra
Section 143(2)Section 143(3)Section 32(1)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NO. 824 & 825/MUM/2021 (A.Y: 2017-18 & 2012-13) M/s. Marie Gold Realtors Pvt. Ltd., v. ACIT – Central Circle – 8(1) 21st Floor, Nirmal Building 656, Aayakar Bhavan Nariman Point M.K. Road Mumbai - 400021 Mumbai - 400020 PAN: AAECM7896B (Appellant) (Respondent) Assessee by : Shri Siddharth Kotari Department by : Shri S.N. Kabra Date of Hearing : 03.06.2022 Date of Pronouncement : 26.07.2022 O R D E R PER S. RIFAUR RAHMAN (AM) 1. These appeal are…

Cygnus Vanijya Private Limited, Kolkata vs. I.T.O., Ward-11(4), Kolkata

In the result, the appeal of the assessee is allowed

ITA 361/KOL/2020[2015-16]Status: DisposedITAT Kolkata09 May 2022AY 2015-16

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Manish Borad

Section 133(6)Section 142(1)Section 143(3)Section 26Section 263

…Kumar Sharma, 335 ITR 83 (Del); (iv) CIT Vs. Vikas Polymers, 236 CTR 476/194 Taxman 57; (v) Hari Iron Trading Co. Vs. CIT, 263 ITR 437 (P&H); (vi) Malabar Industrial Co, Ltd. Vs. CIT, 243 ITR 83 (S.C.); (vii) CIT Vs, Hindustan Coca Cola Beverages (P) Ltd. 331 ITR 192(Del.); (viii) CIT Vs. International Travel House Ltd., 194 Taxman 324; (ix) CIT Vs. DLF Power Ltd., 329 ITR 289(Del.); (x) CIT Vs. Eicher Ltd., 294 ITR 310 (De!.); (xi) CIT Vs. Ashish Rajpal, 320 ITR 674 (Del.); (xii) CIT Vs. Rohit Anand, 327 ITR 445 (Del); (xiii)CIT Vs. Gopal Purohit, 228 CTR 582(Bom.); (xiv) CIT Vs. PNB Finance & Industr…

Shri Shri Kailash Chand Agrawal, Korba(Cg) vs. The Dy. Commissioner of Income Tax, Korba(Cg)

Appeal of the assessee is partly allowed in aforesaid terms, with no order as to cost

ITA 275/BIL/2016[2010-11]Status: DisposedITAT Raipur01 Apr 2022AY 2010-11

Bench: Shri Ravish Sood & Shri Jamlappa D. Battullआयकर अपील सं. / Ita Nos. 275/Rpr/2016 धििाारण वर्ा / Assessment Year : 2010-2011 Shri Kailas Chand Agrawal 53, Shri Balaji Bhawan, T.P Nagar Korba (C.G.) Pan : Acqpa 4988 B .......अपीलार्थी / Appellant बिाम / V/S. Dy Commissioner Of Income Tax, Income Tax Office, Mahanandi Complex, .……प्रत्यर्थी / Respondent Korba (C.G) Appearances Assessee By : Shri G. S. Agrawal Revenue By : Shri G. N. Singh सुनवाई की तारीख / Date Of Conclusive Hearing : 09/02/2022 घोषणा की तारीख / Date Of Pronouncement : 01/04/2022 आदेश / Order Per Jamlappa D. Battull, Am; The Present Appeal Is Filed By The Assessee Against The First Appellate Order Of Commissioner Of Income Tax - Appeals, Bilaspur [For Short “Cit(A)”] Passed U/S 250 Vide Order Dt 07/03/2016, Which In Turn Sprung From The Assessment Order [For Short “Ao”] Dt 18/03/2013 Passed By The Ld Assessing Officer [For Short “Ld Ao”] U/S 143(3) Of The Income-Tax Act, 1961 [For Short “The Act”] For Assessment Year [For Short “Ay”] 2010-2011. Itat-Raipur Page 1 Of 10

For Appellant: Shri G. S. AgrawalFor Respondent: Shri G. N. Singh
Section 143(1)Section 143(3)Section 194ASection 201(1)Section 250Section 40Section 44A

…ayee. 6.6. In the aforesaid position of statute and the law laid down by the Hon’ble Delhi High Court in CIT Vs Ansel Landmark Township reported at 377 ITR 635 and Hon’ble Apex Court in judgment in M/s Hindustan Coca Cola Beverages Pvt Ltd Vs CIT reported at 293 ITR 22 and in the context of circular number e Circular No. 275/201/95-IT(B) dt 29/1/1997 issued by the Central Board of Direct Taxes [for shot “CBDT”], the Hon’ble Lordships have observed that, once it is proved on record that, the payee has accounted the amount in question as income and discharged the due taxes thereon then, no recovery of tax demand b…

Shri Shri Ajay Kumar Agrawal, Ambikapur (Cg) vs. The Incoome Tax Officer, Ambikapur (Cg)

Appeals of the assessee are allowed in terms of our aforesaid terms, with no order as to cost

ITA 261/BIL/2016[2011-12]Status: DisposedITAT Raipur14 Mar 2022AY 2011-12

Bench: Shri Ravish Sood & Shri Jamlappa D. Battullआयकर अपील सं. / Ita Nos. 260 & 261/Rpr/2016 िनधा"रण वष" / Assessment Year : 2010-11 & 2011-12 Shri Ajay Kumar Agrawal, Juna Gaddi Road, Po: Ambikapur (C.G.) Pan : Acqpa 4988 B .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer, Income Tax Office, Kharsia Road, Po: Ambikapur (C.G) .……""थ" / Respondent Appearances Assessee By : Shri G. S. Agrawal Revenue By : Shri G. N. Singh सुनवाई की तारीख / Date Of Conclusive Hearing : 04/02/2022 घोषणा की तारीख / Date Of Pronouncement : 14/03/2022 आदेश/ Order Per Jamlappa D. Battull, Am; The Present Appeals Are Filed By The Assessee Against The First Appellate Order Of Commissioner Of Income Tax - Appeals, Bilaspur [For Short “Cit(A)”] Passed U/S 250 Vide Order Dt 21/03/2016, Which In Turn Sprung From The Assessment Order [For Short “Ao”] Dt 04/03/2013 & 23/01/2014 Passed For Assessment Year [For Short “Ay”] 2010- 2011 & 2011-2012 By The Ld Assessing Officer [For Short “Ld Ao”] U/S 143(3) Of The Income-Tax Act, 1961 [For Short “The Act”].

For Appellant: Shri G. S. AgrawalFor Respondent: Shri G. N. Singh
Section 143(3)Section 194ASection 250Section 40

…ayee. 6.8. In the aforesaid position of statute and the law laid down by the Hon’ble Delhi High Court in CIT Vs Ansel Landmark Township reported at 377 ITR 635 and Hon’ble Apex Court in judgment in M/s Hindustan Coca Cola Beverages Pvt Ltd Vs CIT reported at 293 ITR 22 and in the context of circular number e Circular No. 275/201/95-IT(B) dt 29/1/1997 issued by the Central Board of Direct Taxes [for shot “CBDT”], the Hon’ble Lordships have observed that, once it is proved on record that, the payee has accounted the amount in question as income and discharged the due taxes thereon then, no recovery of tax demand b…

Shri Shri Ajay Kumar Agrawal, Ambikapur (Cg) vs. The the Income Tax Officer, Ambikapur (Cg)

Appeals of the assessee are allowed in terms of our aforesaid terms, with no order as to cost

ITA 260/BIL/2016[2010-11]Status: DisposedITAT Raipur14 Mar 2022AY 2010-11

Bench: Shri Ravish Sood & Shri Jamlappa D. Battullआयकर अपील सं. / Ita Nos. 260 & 261/Rpr/2016 िनधा"रण वष" / Assessment Year : 2010-11 & 2011-12 Shri Ajay Kumar Agrawal, Juna Gaddi Road, Po: Ambikapur (C.G.) Pan : Acqpa 4988 B .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer, Income Tax Office, Kharsia Road, Po: Ambikapur (C.G) .……""थ" / Respondent Appearances Assessee By : Shri G. S. Agrawal Revenue By : Shri G. N. Singh सुनवाई की तारीख / Date Of Conclusive Hearing : 04/02/2022 घोषणा की तारीख / Date Of Pronouncement : 14/03/2022 आदेश/ Order Per Jamlappa D. Battull, Am; The Present Appeals Are Filed By The Assessee Against The First Appellate Order Of Commissioner Of Income Tax - Appeals, Bilaspur [For Short “Cit(A)”] Passed U/S 250 Vide Order Dt 21/03/2016, Which In Turn Sprung From The Assessment Order [For Short “Ao”] Dt 04/03/2013 & 23/01/2014 Passed For Assessment Year [For Short “Ay”] 2010- 2011 & 2011-2012 By The Ld Assessing Officer [For Short “Ld Ao”] U/S 143(3) Of The Income-Tax Act, 1961 [For Short “The Act”].

For Appellant: Shri G. S. AgrawalFor Respondent: Shri G. N. Singh
Section 143(3)Section 194ASection 250Section 40

…ayee. 6.8. In the aforesaid position of statute and the law laid down by the Hon’ble Delhi High Court in CIT Vs Ansel Landmark Township reported at 377 ITR 635 and Hon’ble Apex Court in judgment in M/s Hindustan Coca Cola Beverages Pvt Ltd Vs CIT reported at 293 ITR 22 and in the context of circular number e Circular No. 275/201/95-IT(B) dt 29/1/1997 issued by the Central Board of Direct Taxes [for shot “CBDT”], the Hon’ble Lordships have observed that, once it is proved on record that, the payee has accounted the amount in question as income and discharged the due taxes thereon then, no recovery of tax demand b…

M/S. Altimetrik India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle- 1(1)(1), Bangalore

In the result appeal filed by the assessee stands allowed

ITA 2511/BANG/2019[2015-16]Status: DisposedITAT Bangalore03 Feb 2022AY 2015-16
For Appellant: Shri Sharath Rao, AdvocateFor Respondent: Shri Pradeep Kumar, CIT (DR)
Section 143(1)Section 143(3)Section 32(1)(ii)Section 43(1)Section 43(6)(c)

…at the excess consideration paid by it over value of net asset acquired of the amalgamating company amounted to goodwill for which the depreciation was to be allowed. The Hon'ble High Court of Delhi in the case of Hindustan Coca Cola Beverages Private Limited 331 ITR 192 has upheld the findings of the Tribunal that payments made towards business acquired on slum price and a part of the price so paid was allocated to the intangible asset covered under the head goodwill.” Page 8 of 9 IT(TP)A No. 2511/Bang/2019 10. Hon’ble Supreme Court in the case of Smifs Securities Ltd. (supra) while considering an identical iss…

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)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “C” BENCH: NEW DELHI (THROUGH VIDEO CONFERENCING) BEFORE SHRI G.S.PANNU, PRESIDENT & SHRI KUL BHARAT, JUDICIAL MEMBER [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 ORDER PER KUL BHARAT, JM : The present appeal filed by the Revenue for the assessment year 2012-13 is directed ag…

M/S. Arun Excello Urban Infrastructure Pvt. Ltd., Chennai vs. ACIT, Corporate Circle - 1(1), Chennai

In the result appeal filed by Revenue in ITA No

ITA 731/CHNY/2020[2016-17]Status: DisposedITAT Chennai30 Nov 2021AY 2016-17

Bench: Shri Mahavir Singh, Vice- & Shri G.Manjunatha

For Appellant: Ms. R.Anita, Addl.CITFor Respondent: 09.11.2021
Section 234ASection 234BSection 32Section 32(1)(ii)

…lar view and held that goodwill acquired by the petitioner pursuant to business transfer agreement would qualify for depreciation u/s.32 of the Income Tax Act, 1961. The Hon’ble Delhi High Court in the case of CIT Vs Hindustan Coca Cola Beverages P.Ltd., 331 ITR 192 had also taken a similar view. The co- ordinate Bench of the Tribunal in the case of Hinduja Foundation vs. ACIT (2017) 83 taxmann.com 52 had considered an identical issue and after considering relevant facts and also by following the decision of the Hon’ble Supreme Court in the case of CIT vs. Smifs Securities Ltd. (supra) held that any oth…

Arun Excello Urban Infrastructure Pvt. Ltd., Chennai vs. DCIT, Chennai

In the result appeal filed by Revenue in ITA No

ITA 537/CHNY/2020[2014-15]Status: DisposedITAT Chennai30 Nov 2021AY 2014-15

Bench: Shri Mahavir Singh, Vice- & Shri G.Manjunatha

For Appellant: Ms. R.Anita, Addl.CITFor Respondent: 09.11.2021
Section 234ASection 234BSection 32Section 32(1)(ii)

…lar view and held that goodwill acquired by the petitioner pursuant to business transfer agreement would qualify for depreciation u/s.32 of the Income Tax Act, 1961. The Hon’ble Delhi High Court in the case of CIT Vs Hindustan Coca Cola Beverages P.Ltd., 331 ITR 192 had also taken a similar view. The co- ordinate Bench of the Tribunal in the case of Hinduja Foundation vs. ACIT (2017) 83 taxmann.com 52 had considered an identical issue and after considering relevant facts and also by following the decision of the Hon’ble Supreme Court in the case of CIT vs. Smifs Securities Ltd. (supra) held that any oth…