CIT v. MRF Ltd.

144 ITR 678High Court1983#16740 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2012 to 2020.

Judgments citing CIT v. MRF Ltd.

DCIT Central Circle-6(2), Mumbai vs. Indiawin Sports Pvt. Ltd., Mumbai

Appeal is Allowed

ITA 59/MUM/2019[2013-14]Status: DisposedITAT Mumbai06 Mar 2020AY 2013-14

Bench: Shri M. Balaganesh, Am & Shri Amarjit Singh, Jm

For Appellant: Shri Nimesh Vora (AR)For Respondent: Shri V. Sreekar (DR)
Section 143(1)Section 143(2)

…incurred in connection with day to day operation and does not affect the capital structure of the assessee. (vi)Expenditure on technical know-how, even if of enduring character is revenue expenditure if its impact is on the running of business (CIT V MRF Ltd, 144 ITR 678 (Mad)). (vii) Acquisition of goodwill of business is acquisition of capital asset and therefore, its purchase price would be capital expenditure. Where, however, the transaction is not one for acquisition of goodwill, but for the right to use it, the expenditure would be revenue expenditure pevidas Vithaldas & Co v. CIT. 84 ITR 277 (SC)]. 5.3.5 F…

DCIT CC 6(2), Mumbai vs. Indiawin Sports P. Ltd, Mumbai

In the result, both appeal of the assessee as well as the revenue are dismissed

ITA 4678/MUM/2018[2015-16]Status: DisposedITAT Mumbai19 Feb 2020AY 2015-16

Bench: Shri C.N. Prasad, Hon'Ble & Shri G. Manjunatha, Hon'Blem/S. Indiawin Sports Private Limited V. Dy. Commissioner Of Income-Tax Court House, 3Rd Floor Central Circle – 6(2) Lokmanya Tilak Marg, Dhobi Talao Room No. 1903, Air India Building Mumbai – 400 002 Nariman Point, Mumbai – 400 021 Pan: Aadcr8195F (Appellant) (Respondent) Dy. Commissioner Of Income-Tax V. M/S. Indiawin Sports Private Limited Court House, 3Rd Floor Central Circle – 6(2) Lokmanya Tilak Marg, Dhobi Talao Room No. 1903, Air India Building Mumbai – 400 002 Nariman Point, Mumbai – 400 021 Pan: Aadcr8195F (Appellant) (Respondent)

For Appellant: Shri Rajesh LakharaFor Respondent: Shri Awungshi Gimson

…ncurred in connection with day to day operation and does not affect the capital structure of the assessee. (vi) Expenditure on technical know-how, even if of enduring character is revenue expenditure if its impact is on the running of business [CIT V MRF Ltd, 144 ITR 678 (Mad)) (vii) Acquisition of goodwill of business is acquisition of capital asset and therefore, its purchase price would be capital expenditure. Where, however, the transaction is not one for acquisition of goodwill, but for the right to use it, the expenditure would be revenue expenditure [Devidas Vithaldas & Co v. CIT, 84 ITR 277 (SC)]. 5.3.5 F…

Indiawin Sports P. Ltd, Mumbai vs. DCIT CC 6(2), Mumbai

In the result, both appeal of the assessee as well as the revenue are dismissed

ITA 4614/MUM/2018[2015-16]Status: DisposedITAT Mumbai19 Feb 2020AY 2015-16

Bench: Shri C.N. Prasad, Hon'Ble & Shri G. Manjunatha, Hon'Blem/S. Indiawin Sports Private Limited V. Dy. Commissioner Of Income-Tax Court House, 3Rd Floor Central Circle – 6(2) Lokmanya Tilak Marg, Dhobi Talao Room No. 1903, Air India Building Mumbai – 400 002 Nariman Point, Mumbai – 400 021 Pan: Aadcr8195F (Appellant) (Respondent) Dy. Commissioner Of Income-Tax V. M/S. Indiawin Sports Private Limited Court House, 3Rd Floor Central Circle – 6(2) Lokmanya Tilak Marg, Dhobi Talao Room No. 1903, Air India Building Mumbai – 400 002 Nariman Point, Mumbai – 400 021 Pan: Aadcr8195F (Appellant) (Respondent)

For Appellant: Shri Rajesh LakharaFor Respondent: Shri Awungshi Gimson

…ncurred in connection with day to day operation and does not affect the capital structure of the assessee. (vi) Expenditure on technical know-how, even if of enduring character is revenue expenditure if its impact is on the running of business [CIT V MRF Ltd, 144 ITR 678 (Mad)) (vii) Acquisition of goodwill of business is acquisition of capital asset and therefore, its purchase price would be capital expenditure. Where, however, the transaction is not one for acquisition of goodwill, but for the right to use it, the expenditure would be revenue expenditure [Devidas Vithaldas & Co v. CIT, 84 ITR 277 (SC)]. 5.3.5 F…

Indiawin Sports P.Ltd, Mumbai vs. Asst CIT Cen Cir 35, Mumbai

In the result, both the appeals of assessee are allowed

ITA 5290/MUM/2014[2009-10]Status: DisposedITAT Mumbai22 Jul 2016AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आयकर अपील सं./Ita No.5290&5291/Mum/2014 ("नधा"रण वष" / Assessment Year :2009-2010 & 2010-2011) Indianwin Sports Private Vs. Acit, Cc-35, Room Limited, Court House, 3Rd No.104, Aayakar Bhavan, Floor, Lokmanya Tilak Marg, Mumbai-400020 Dhobi Talao, Mumbai- 400002 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aadcr 8195 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Arvind Sonde राज"व क" ओर से /Revenue By : Shri B.C.S.Naik सुनवाई क" तार"ख / Date Of Hearing : 25/05/2016 घोषणा क" तार"ख/Date Of Pronouncement 22/07/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2009-2010 & 2010-2011, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act. 2. In Both These Appeals The Assessee Is Aggrieved For Decline Of Annual Payment Being Franchise Fees Paid To Bcci To Participate In The Indian Premier League (Ipl) By Holding The Same As Capital In Nature For Both The Assessment Years Under Consideration. 3. Rival Contentions Have Been Heard & Record Perused. Facts In Brief Are That The Assessee Is Engaged In The Business Of Owning, Managing & Operating 'Mumbai Indian' Team Of Indian Premier League (Ipl). The Assessee Has Been Granted Perpetual Franchisee For The 'Mumbai Indian' Team. The Assessee Is Franchise Holder Of Ipl I.E. Indian

For Appellant: Shri Arvind SondeFor Respondent: Shri B.C.S.Naik
Section 139Section 143(3)

…ncurred in connection with day to day operation and does not affect the capital structure of the assessee. (vi) Expenditure on technical know-how, even if of enduring character is revenue expenditure if its impact is on the running of business [CIT V MRF Ltd, 144 ITR 678 (Mad)). (vii) Acquisition of goodwill of business is acquisition of capital asset and therefore, its purchase price would be capital expenditure. Where, however, the transaction is not one for acquisition of goodwill, but for the right to use it, the expenditure would be revenue expenditure [Devidas Vithaldas & Co v. CIT, 84 ITR 277 (SC)]. 5.3.5…

CIT vs. Modi Revlon Pvt Ltd

ITA/1450/2010HC Delhi29 Aug 2012

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.V.EASWAR

Section 40A

…ITA Nos.1450-1451, 1640, 1652 & 825/2011 Page 1 * IN THE HIGH COURT OF DELHI AT NEW DELHI RESERVED ON: 17.08.2012 PRONOUNCED ON: 29.08.2012 + ITA No.1450/2010, CM APPL.12283/2012, ITA No.1451/2010, CM APPL.12275/2012, ITA No.1640/2010, CM APPL.12282/2012, ITA No.1652/2010, CM APPL.12284/2012, and ITA No.825/2011 CIT .... Appellant in all Appeals Through: Mr. N.P. Sahni, Sr. Standing Counsel in all the Appeals. versus MODI REVLON PVT. LTD.…

CIT v. MRF Ltd. (144 ITR 678) — Cited in 5 Judgments | BharatTax