CIT v. Smifs Securities Ltd.

348 ITR 302Supreme Court of India2012#116 most cited

What is CIT v. Smifs Securities Ltd. authority for?

Goodwill, whether arising from an amalgamation or a slump sale, is an intangible asset eligible for depreciation under Section 32(1) of the Income-tax Act. While the assessee must prove the existence and valuation of such goodwill, it is recognized as a depreciable asset.

540

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2011 to 2026.

Also referred to as

Smifs Securities Ltd. · depreciation on goodwill · Section 32(1) · intangible asset · goodwill on amalgamation · slump sale · business acquisition · commercial rights · Section 32(1)(ii) · excess consideration · Section 43(1) · CIT v. Smifs Securities Ltd.

Also reported as

24 Taxmann.com 222210 Taxmann 42813 SCC 488252 CTR 233

Sections most often in play

Section 143(3)Section 32(1)Section 115JBSection 32Section 32(1)(ii)Section 14ASection 143(2)Section 43(1)

Issues it is cited on

goodwill arising on amalgamationdepreciation on goodwillbusiness transfer agreementsection 43(6)(c)section 32(1)(ii)commercial rightstransferor companysection 43(6)transferee companyslump salesection 32(1)section 170

Judgments citing CIT v. Smifs Securities Ltd.

DCIT-CENTRAL CIRCLE-3(4), MUMBAI, MUMBAI vs. TRANSWORLD FURTICHEM PRIVATE LIMITED, MUMBAI

In the result, the appeal by the Revenue for the assessment year

ITA 2696/MUM/2025[2020-21]Status: DisposedITAT Mumbai10 Apr 2026AY 2020-21

Bench: Shri Om Prakash Kant

For Appellant: Dr. K. Shivram a/w Shri Rahul HakaniFor Respondent: Shri Himanshu Joshi, SR. DR
Section 250Section 32

…laimed at the rate of 25% of the value of Trademark of Rs. 11,97,07,415, under section 32(1)(ii) of the Act. 10. The learned CIT(A), vide impugned order, following the decision of the Hon’ble Supreme Court in CIT v/s Smifs Securities Ltd, reported in (2012) 348 ITR 302 (SC), held that depreciation claimed on Trademark is allowable under section 32(1)(ii) of the Act. Being aggrieved, the Revenue is in appeal before us. As the learned CIT(A), inter alia, rejected the submission of the assessee that the AO cannot examine the depreciation claim in the successive year, when it has already accepted the claim in the…

DCIT-CENTRAL CIRCLE-3(4),MUMBAI, MUMBAI vs. TRANSWORLD FURTICHEM PRIVATE LIMITED, MUMBAI

In the result, the appeal by the Revenue for the assessment year

ITA 2695/MUM/2025[2019-20]Status: DisposedITAT Mumbai10 Apr 2026AY 2019-20

Bench: Shri Om Prakash Kant

For Appellant: Dr. K. Shivram a/w Shri Rahul HakaniFor Respondent: Shri Himanshu Joshi, SR. DR
Section 250Section 32

…laimed at the rate of 25% of the value of Trademark of Rs. 11,97,07,415, under section 32(1)(ii) of the Act. 10. The learned CIT(A), vide impugned order, following the decision of the Hon’ble Supreme Court in CIT v/s Smifs Securities Ltd, reported in (2012) 348 ITR 302 (SC), held that depreciation claimed on Trademark is allowable under section 32(1)(ii) of the Act. Being aggrieved, the Revenue is in appeal before us. As the learned CIT(A), inter alia, rejected the submission of the assessee that the AO cannot examine the depreciation claim in the successive year, when it has already accepted the claim in the…

DCIT-CENTRAL CIRCLE-3(4),MUMBAI, MUMBAI vs. TRANSWORLD FURTICHEM PRIVATE LIMITED, MUMBAI

In the result, the appeal by the Revenue for the assessment year

ITA 2694/MUM/2025[2018-19]Status: DisposedITAT Mumbai10 Apr 2026AY 2018-19

Bench: Shri Om Prakash Kant

For Appellant: Dr. K. Shivram a/w Shri Rahul HakaniFor Respondent: Shri Himanshu Joshi, SR. DR
Section 250Section 32

…laimed at the rate of 25% of the value of Trademark of Rs. 11,97,07,415, under section 32(1)(ii) of the Act. 10. The learned CIT(A), vide impugned order, following the decision of the Hon’ble Supreme Court in CIT v/s Smifs Securities Ltd, reported in (2012) 348 ITR 302 (SC), held that depreciation claimed on Trademark is allowable under section 32(1)(ii) of the Act. Being aggrieved, the Revenue is in appeal before us. As the learned CIT(A), inter alia, rejected the submission of the assessee that the AO cannot examine the depreciation claim in the successive year, when it has already accepted the claim in the…

DCIT-CENTRAL CIRCLE-3(4), MUMBAI, MUMBAI vs. TRANSWORLD FURTICHEM PRIVATE LIMITED, MUMBAI

In the result, the appeal by the Revenue for the assessment year

ITA 2693/MUM/2025[2017-18]Status: DisposedITAT Mumbai10 Apr 2026AY 2017-18

Bench: Shri Om Prakash Kant

For Appellant: Dr. K. Shivram a/w Shri Rahul HakaniFor Respondent: Shri Himanshu Joshi, SR. DR
Section 250Section 32

…laimed at the rate of 25% of the value of Trademark of Rs. 11,97,07,415, under section 32(1)(ii) of the Act. 10. The learned CIT(A), vide impugned order, following the decision of the Hon’ble Supreme Court in CIT v/s Smifs Securities Ltd, reported in (2012) 348 ITR 302 (SC), held that depreciation claimed on Trademark is allowable under section 32(1)(ii) of the Act. Being aggrieved, the Revenue is in appeal before us. As the learned CIT(A), inter alia, rejected the submission of the assessee that the AO cannot examine the depreciation claim in the successive year, when it has already accepted the claim in the…

COROMANDEL INTERNATIONAL LIMITED,HYDERABAD vs. DCIT., CIRCLE-2(2), HYDERABAD

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

ITA 738/HYD/2025[2015-2016]Status: DisposedITAT Hyderabad18 Mar 2026AY 2015-2016

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआयकर अपीलसं./I.T.A. No.738/Hyd/2025 ("नधा"रणवष"/ Assessment Year:2015-16) Coromandel International Vs. Dcit, Limited, Circle-2(2), Hyderabad. Hyderabad. Pan: Aaacc7852K (अपीलाथ"/ Appellant) (""यथ"/ Respondent) करदाताका""त"न"ध"व/ : Shri Sp Chidambaram, Advocate Assessee Represented By राज"वका""त"न"ध"व/ : Ms. U. Mini Chandran, Cit-Dr Department Represented By सुनवाईसमा"तहोनेक""त"थ/ : 02/03/2026 Date Of Conclusion Of Hearing घोषणा क" तार"ख/ : 18/03/2026 Date Of Pronouncement Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By Coromandel International Limited (“The Assessee”), Feeling Aggrieved By The Order Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (“Ld. Cit(A)”) Dated 24/02/2025 For The Assessment Year (“A.Y.”) 2015-16. Page 1 Of 17 Coromandel International Limited Vs. Dcit 2. The Assessee Has Raised The Following Grounds Of Appeal:

Section 250Section 32Section 32(1)(ii)Section 35

…ed constitutes goodwill and that goodwill is an intangible asset eligible for depreciation under section 32(1)(ii) of the Act. In this regard, the Ld. AR placed reliance on the decision of the Hon’ble Supreme Court in the case of CIT v. Smifs Securities Ltd. (348 ITR 302) wherein it has been held that goodwill is an asset within the meaning of section 32 of the Act and depreciation on goodwill is allowable. It was further contended by the Ld. AR that accounting treatment is not decisive for tax purposes and that depreciation should be allowed in view of the law laid down by the Hon’ble Supreme Court holding that…

HYDERABAD RING ROAD PROJECT PRIVATE LIMITED,INDIA vs. ACIT, CIRCLE

In the result Appeal of the assessee in ITA No

ITA 4090/DEL/2025[2017-18]Status: DisposedITAT Delhi11 Mar 2026AY 2017-18

Bench: Ms. Madhumita Roy & Shri Naveen Chandra

For Appellant: Shri Chinu Bhasin, AdvFor Respondent: Shri Mahesh Kumar, CIT-DR
Section 143(3)

…and hon’ble Delhi Page 9 of 23 ITA No. 4090/DEL/2025 CO No. 81/DEL/2025 Hyderabad Ring Road Project Vs ACIT [A.Y. 2017-18] High Court in the following cases: (i)Techno Shares & Stocks v/s CIT, [2010] 327 ITR 323 (SC);(ii) CIT v/s Smifs Securities Ltd., [2012] 348 ITR 302 (SC)and (iii) Areva T. and D India Ltd. v/s DCIT, [2012] 345 ITR 421 (Delhi High Court). 18. The ld counsel of the assessee further distinguished the Madras High Court decision by stating that firstly, the scope of work in L & T Infrastructure Development Projects Ltd case was construction, operation and maintenance of the respective toll bridges…

ACIT, CIRCLE - 10(1), DELHI vs. M/S HYDERABAD RING ROAD PROJECT PRIVATE LIMITED, DELHI

In the result Appeal of the assessee in ITA No

ITA 3599/DEL/2025[2017-18]Status: DisposedITAT Delhi11 Mar 2026AY 2017-18

Bench: Ms. Madhumita Roy & Shri Naveen Chandra

For Appellant: Shri Chinu Bhasin, AdvFor Respondent: Shri Mahesh Kumar, CIT-DR
Section 143(3)

…and hon’ble Delhi Page 9 of 23 ITA No. 4090/DEL/2025 CO No. 81/DEL/2025 Hyderabad Ring Road Project Vs ACIT [A.Y. 2017-18] High Court in the following cases: (i)Techno Shares & Stocks v/s CIT, [2010] 327 ITR 323 (SC);(ii) CIT v/s Smifs Securities Ltd., [2012] 348 ITR 302 (SC)and (iii) Areva T. and D India Ltd. v/s DCIT, [2012] 345 ITR 421 (Delhi High Court). 18. The ld counsel of the assessee further distinguished the Madras High Court decision by stating that firstly, the scope of work in L & T Infrastructure Development Projects Ltd case was construction, operation and maintenance of the respective toll bridges…

ACIT CENTRAL CIRCLE 2(3), AHMEDABAD vs. INTAS PHARMACEUTICALS LIMITED, AHMEDABAD

In the result, the appeal of the Revenue is dismissed

ITA 1842/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad24 Feb 2026AY 2016-17

Bench: Ms. Suchitra R. Kamble & Shri Narendra Prasad Sinhaasst. Commissioner Of M/S. Intas Pharmaceuticals Ltd., Vs. Income-Tax, Corporate House, S.G. Highway, Central Circle 2(3), Nr. Sola Bridge, Thaltej, Ahmedabad Ahmedabad-380 054 [Pan : Aaaci 5120 L] (Appellant) .. (Respondent) Appellant Represented By : Shri Sher Singh, Cit (Dr) Respondent Represented By: Shri S. N. Soparkar, Sr. Advocate & Ms. Urvashi Sodhan, Ar Date Of Hearing 07.01.2026 Date Of Pronouncement 24.02.2026 O R D E R Per Ms. Suchitra R. Kamble:-

Section 250

…amalgamation duly sanctioned by the Hon’ble NCLT. The Co-ordinate Bench, after considering the provisions of section 32(1)(ii) read with Explanation 3(b) and relying on the binding precedent of the Hon’ble Supreme Court in CIT v. Smifs Securities Ltd. [(2012) 348 ITR 302 (SC)], held that such goodwill constitutes an intangible asset eligible for depreciation under the Act. We find the reasoning adopted by the Co- ordinate Bench in Suzlon Energy Ltd. to be legally sound and applicable to the present case. Here too, the goodwill arose as a consequence of the amalgamation of ILPL with the assessee, was recognised in…

TRENT LIMITED ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX 2(3)(1), MUMBAI

ITA 5165/MUM/2025[2018-19]Status: DisposedITAT Mumbai05 Feb 2026AY 2018-19

Bench: Shri Anikesh Banerjee & Shri Makarand Vasant Mahadeokar

Section 115JSection 142(1)Section 143(3)Section 144BSection 2(11)Section 250Section 32Section 32(1)Section 32(1)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER & SHRI MAKARAND VASANT MAHADEOKAR, ACCOUNTANT MEMBER ITA No. 5165/Mum/2025 (Assessment Year: 2018-19) Trent Limited, Bombay House, Mumbai-400 001 DCIT-2(3)(1) 552, 5th Floor, Vs. Aayakar Bhavan, M. K. Road, Mumbai-400 020 PAN/GIR No. AAACL1838J (Applicant) (Respondent) Assessee by Shri Nikhil Tiwari, Ld. AR Revenue by Shri Ritesh Misra, Ld. DR Date of Hearing 28.01.2026 Date of Pronouncement 05.02.2026 आदेश / ORDER PER MAKARAND VASANT MAHADEOKAR, AM: This appeal is filed by the assessee against the order passed by…

EDGEVERVE SYSTEMS LIMITED,BANGALORE vs. ACIT, CIRCLE-2(2)(1), BANGALORE

ITA 294/BANG/2025[2021-22]Status: DisposedITAT Bangalore30 Jan 2026AY 2021-22

Bench: Shri Waseem Ahmed & Shri Soundararajan K

For Appellant: Shri Padamchand Kincha, CAFor Respondent: Shri Shivanad Kalakeri, CIT (DR)
Section 250Section 254Section 37Section 90

…uirements under AS-26 and Indian GAAP, which by itself does not confer eligibility to claim depreciation under the Income-tax Act. The AO also referred to judicial precedents and held that the Hon'ble Supreme Court decision in Smifs Securities Ltd reported in 348 ITR 302 was limited to the issue of goodwill being an intangible asset and does not override the restriction contained in the fifth proviso to section 32(1) of the Act. 22.5 In view of the above facts and circumstances, the AO concluded that the intangible assets claimed by the assessee were not eligible for depreciation under section 32(1) of the Act. A…

EDGEVERVE SYSTEMS LIMITED ,BANGALORE vs. ACIT, CIRCLE-2(2)(1), BANGALORE

In the result, both the appeals of the assessee are partly allowed for statistical purposes

ITA 293/BANG/2025[2020-21]Status: DisposedITAT Bangalore30 Jan 2026AY 2020-21

Bench: Shri Waseem Ahmed & Shri Soundararajan K

For Appellant: Shri Padamchand Kincha, CAFor Respondent: Shri Shivanad Kalakeri, CIT (DR)
Section 250Section 254Section 37Section 90

…uirements under AS-26 and Indian GAAP, which by itself does not confer eligibility to claim depreciation under the Income-tax Act. The AO also referred to judicial precedents and held that the Hon’ble Supreme Court decision in Smifs Securities Ltd reported in 348 ITR 302 was limited to the issue of goodwill being an intangible asset and does not override the restriction contained in the fifth proviso to section 32(1) of the Act. 22.5 In view of the above facts and circumstances, the AO concluded that the intangible assets claimed by the assessee were not eligible for depreciation under section 32(1) of the Act. A…

EDGEVERVE SYSTEMS LIMITED ,BANGALORE vs. ACIT, CIRCLE-2(2)(1), BANGALORE

In the result, both the appeals of the assessee are partly allowed for statistical purposes

ITA 292/BANG/2025[2019-20]Status: DisposedITAT Bangalore30 Jan 2026AY 2019-20

Bench: Shri Waseem Ahmed & Shri Soundararajan K

For Appellant: Shri Padamchand Kincha, CAFor Respondent: Shri Shivanad Kalakeri, CIT (DR)
Section 250Section 254Section 37Section 90

…uirements under AS-26 and Indian GAAP, which by itself does not confer eligibility to claim depreciation under the Income-tax Act. The AO also referred to judicial precedents and held that the Hon’ble Supreme Court decision in Smifs Securities Ltd reported in 348 ITR 302 was limited to the issue of goodwill being an intangible asset and does not override the restriction contained in the fifth proviso to section 32(1) of the Act. 22.5 In view of the above facts and circumstances, the AO concluded that the intangible assets claimed by the assessee were not eligible for depreciation under section 32(1) of the Act. A…

EDGEVERVE SYSTEMS LIMITED,BANGALORE vs. ACIT, CIRCLE-2(2)(1), BANGALORE

ITA 291/BANG/2025[2018-19]Status: DisposedITAT Bangalore30 Jan 2026AY 2018-19

Bench: Shri Waseem Ahmed & Shri Soundararajan K

For Appellant: Shri Padamchand Kincha, CAFor Respondent: Shri Shivanad Kalakeri, CIT (DR)
Section 250Section 254Section 37Section 90

…uirements under AS-26 and Indian GAAP, which by itself does not confer eligibility to claim depreciation under the Income-tax Act. The AO also referred to judicial precedents and held that the Hon'ble Supreme Court decision in Smifs Securities Ltd reported in 348 ITR 302 was limited to the issue of goodwill being an intangible asset and does not override the restriction contained in the fifth proviso to section 32(1) of the Act. 22.5 In view of the above facts and circumstances, the AO concluded that the intangible assets claimed by the assessee were not eligible for depreciation under section 32(1) of the Act. A…

EDGEVERVE SYSTEMS LIMITED ,BANGALORE vs. ACIT, CIRCLE-2(2)(1), BANGALORE

In the result, both the appeals of the assessee are partly allowed for statistical purposes

ITA 290/BANG/2025[2017-18]Status: DisposedITAT Bangalore30 Jan 2026AY 2017-18

Bench: Shri Waseem Ahmed & Shri Soundararajan K

For Appellant: Shri Padamchand Kincha, CAFor Respondent: Shri Shivanad Kalakeri, CIT (DR)
Section 250Section 254Section 37Section 90

…uirements under AS-26 and Indian GAAP, which by itself does not confer eligibility to claim depreciation under the Income-tax Act. The AO also referred to judicial precedents and held that the Hon’ble Supreme Court decision in Smifs Securities Ltd reported in 348 ITR 302 was limited to the issue of goodwill being an intangible asset and does not override the restriction contained in the fifth proviso to section 32(1) of the Act. 22.5 In view of the above facts and circumstances, the AO concluded that the intangible assets claimed by the assessee were not eligible for depreciation under section 32(1) of the Act. A…

KOVALAM RESORT PRIVATE LIMITED ,MUMBAI vs. DY. COMMISSIONER OF INCOME TAX 2(1)(1), MUMBAI

In the result, the appeal of the assessee for Assessment Year

ITA 6580/MUM/2025[2012-13]Status: DisposedITAT Mumbai30 Jan 2026AY 2012-13

Bench: Shri Anikesh Banerjee & Shri Makarand Vasant Mahadeokar1. Ita No. 6580/Mum/2025 (Assessment Year: 2012-13) 2. Ita No. 6578/Mum/2025 (Assessment Year: 2013-14) & 3. Ita No. 6579/Mum/2025 (Assessment Year: 2014-15) Kovalam Resort Private Dcit 2(1)(1), Limited 561, Aayakar The Leela, Sahar, Andheri Vs. Bhavan, M. K. East, Mumbai-400 059 Road, Mumbai- 400 020 Pan/Gir No. Aaeck4804H (Applicant) (Respondent) Assessee By Shri Dharan Gandi & Shri Ravi Gupta, Ld. Ars Revenue By Shri Ritesh Misra, Ld. Dr Date Of Hearing 22.01.2026 Date Of Pronouncement 30.01.2026

Section 115JSection 142(1)Section 143(1)Section 143(2)Section 143(3)

…of tangible assets necessarily represents goodwill or commercial rights. It was argued that such goodwill is an intangible asset eligible for depreciation under section 32(1)(ii) of the Act, as held by the Hon’ble Supreme Court in Smifs Securities Ltd. [2012] 348 ITR 302. 31. In support of the above alternative plea, the learned Authorised Representative placed on record the working of goodwill furnished before the learned CIT(A), based on both the approved valuer’s report and the Departmental Valuation Officer’s report, as under: Calculation of Goodwill (Amount in Rs. Crores) Particulars As per Approved As pe…

KOVALAM RESORT PRIVATE LIMTIED ,MUMBAI vs. DY. COMMISSIONER OF INCOME TAX 2(1)(1), MUMBAI

In the result, the appeal of the assessee for Assessment Year

ITA 6579/MUM/2025[2014-15]Status: DisposedITAT Mumbai30 Jan 2026AY 2014-15

Bench: Shri Anikesh Banerjee & Shri Makarand Vasant Mahadeokar1. Ita No. 6580/Mum/2025 (Assessment Year: 2012-13) 2. Ita No. 6578/Mum/2025 (Assessment Year: 2013-14) & 3. Ita No. 6579/Mum/2025 (Assessment Year: 2014-15) Kovalam Resort Private Dcit 2(1)(1), Limited 561, Aayakar The Leela, Sahar, Andheri Vs. Bhavan, M. K. East, Mumbai-400 059 Road, Mumbai- 400 020 Pan/Gir No. Aaeck4804H (Applicant) (Respondent) Assessee By Shri Dharan Gandi & Shri Ravi Gupta, Ld. Ars Revenue By Shri Ritesh Misra, Ld. Dr Date Of Hearing 22.01.2026 Date Of Pronouncement 30.01.2026

Section 115JSection 142(1)Section 143(1)Section 143(2)Section 143(3)

…of tangible assets necessarily represents goodwill or commercial rights. It was argued that such goodwill is an intangible asset eligible for depreciation under section 32(1)(ii) of the Act, as held by the Hon’ble Supreme Court in Smifs Securities Ltd. [2012] 348 ITR 302. 31. In support of the above alternative plea, the learned Authorised Representative placed on record the working of goodwill furnished before the learned CIT(A), based on both the approved valuer’s report and the Departmental Valuation Officer’s report, as under: Calculation of Goodwill (Amount in Rs. Crores) Particulars As per Approved As pe…

ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 14(1)(2), MUMBAI vs. LIGHTHOUSE LEARNING PRIVATE LIMITED, MUMBAI

In the result, the appeal filed by the revenue stands dismissed

ITA 5433/MUM/2024[2020-21]Status: DisposedITAT Mumbai30 Jan 2026AY 2020-21

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

Section 14ASection 250Section 32(1)Section 32(1)(ii)Section 43(1)Section 43(6)

…o depreciation claim of Rs. 209,42,61,048/- on goodwill whose valuation was done at Rs. 834,77,96,858/- by placing reliance on 2 Lighthouse Learning Pvt Ltd, Mumbai. the decision of the Hon'ble Supreme Court in the case of CIT v. Smifs Securities Ltd. (2012) 348 ITR 302(SC)? 2. Whether on the facts and in the circumstances of the case, the Ld. CIT(A) was correct in placing reliance on the decision of the Hon'ble Supreme Court in the case of CIT v. Smifs Securities Ltd. (2012) 348 ITR 302(SC) ignoring the fact that the issue involved in that case was only whether goodwill is an intangible asset eligible for depr…

ACIT- 6(1)(2), MUMBAI, MUMBAI vs. SIYARAM SILK MILLS LIMITED, MUMBAI

In the result, the appeal of the revenue bearing ITA No

ITA 5692/MUM/2025[2017-18]Status: DisposedITAT Mumbai07 Jan 2026AY 2017-18

Bench: Shri Anikesh Banerjee & Shri Prabhash Shankar

Section 143(3)Section 250Section 32

…sallowed and added to the total income of the assessee. The aggrieved assessee challenged the order before the Ld.CIT(A). The Ld.CIT(A) respectfully relied on the order of the Hon’ble Supreme Court in the case of CIT vs Smifs Securities Ltd reported in (2012) 348 ITR 302 (SC) and allowed the claim of the assessee. The said ground of appeal was allowed. Being aggrieved, revenue filed an appeal before us. 3. The Ld.AR stated that the depreciation on goodwill upon amalgamation was duly accounted for in books of accounts in earlier years, i.e. for the assessment year 2016-17. The assessee has claimed the depreciation…

DCIT, BANGALORE vs. M/S THOMSON REUTERS INDIA SERVICES PVT. LTD.,, BANGALORE

In the result, appeal filed by revenue in IT(TP)

ITA 843/BANG/2015[2010-11]Status: DisposedITAT Mumbai31 Dec 2025AY 2010-11

Bench: Smt. Beena Pillai () & Shri Girish Agrawal ()

Section 10ASection 10A(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND SHRI GIRISH AGRAWAL (ACCOUNTANT MEMBER) I.T.A. No. 234/Bang/2015 Assessment Year: 2010-11 I.T.A. No. 843/Bang/2015 Assessment Year: 2010-11 Deputy Commissioner of Vs. M/s. Thomson Corporation Income Tax, Circle-5(1)(1), (International) Pvt. Ltd. Bangalore No. 36/2 & 124, Yamalur Village Varthur Hobli, Off: HAL Airport Road Bengaluru - 560037 [PAN: AAACW1663L] (Appellant) (Respondent) I.T.A. No. 542/Bang/2015 Assessment Year: 2010-11 M/s. Thomson Corporation Vs. Deputy Commissioner of Income (International) Pvt.…

JOSHI TECHNOLOGIES INTERNATIONAL INC INDIA PROJECTS,AHMEDABAD vs. THE ACIT (INT. TAXA-1), AHMEDABAD

In the result, all the three appeals filed by the assessee are partly allowed

ITA 81/AHD/2022[2018-19]Status: DisposedITAT Ahmedabad12 Dec 2025AY 2018-19

Bench: Dr. Brr Kumar & Ms. Suchitra Kambleita Nos. 80, 81 & 244/Ahd/2022 (Assessment Years 2017-18, 2018-19 & 2019-20)

For Appellant: Shri Vishal Kalra, A.RFor Respondent: Shri Sher Singh, CIT-D.R
Section 143(3)Section 32Section 80I

…goodwill was claimed and allowed in previous years. In the present Assessment Year, the assessee has claimed depreciation on goodwill at the rate of 25% i.e. Rs. 80,739/-. The Ld. AR relied upon the following decisions: i) CIT vs. Smifs Securities Ltd. (2012) 348 ITR 302 (SC) ii) ITAT order dated 19.05.2023 in assessee’s own case for A.Y. 2007-08 ITA No. 3456/Ahd/2010 para 37-38 iii) ITAT order dated 27.10.2023 in assessee’s own case for A.Y. 2009-10 in ITA No. 767/Ahd/2014 para 15-16 iv) ITAT order dated 27.10.2023 in assessee’s own case for A.Y. 2010-11 in ITA No. 766/Ahd/2014 para 47 v) ITAT order dated 27.10.…

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