What is CIT v. Techno Shares & Stocks Ltd. authority for?

Depreciation is not allowable on all intangible assets, but only on those specifically enumerated in Section 32(1)(ii) of the Income Tax Act.

How many judgments cite CIT v. Techno Shares & Stocks Ltd.?

13 judgments on BharatTax cite CIT v. Techno Shares & Stocks Ltd. (225 CTR 337), spanning 2017 to 2025.

CIT v. Techno Shares & Stocks Ltd. (225 CTR 337)

Shree Cement Limited, Bangur Nagar vs. ACIT, Central Circle, Ajmer

In the result, the appeal of the assessee - appellant in ITA No

ITA 1517/JPR/2024[2019-2020]Status: DisposedITAT Jaipur24 Jun 2025AY 2019-2020

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri Dilip B. Desai, FCAFor Respondent: Shri Arvind Kumar, CIT-DR

Section 115JSection 143(1)Section 254Section 36(1)(va)Section 80Section 801A

…epreciation u's. 32(1)(ii) of the Act considering it as intangible rights and, accordingly, dismiss the ground of appeal of the assessee. 50 Shree Cement Limited vs. ACIT Further Hon'ble High Court of Bombay in the case of CIT vs. Techno Shares Stocks Ltd., 225 CTR 337 (Bom), wherein, it has been held that the depreciation under section 32 is restricted to the tangible intangible assets which are specifically enumerated therein and depreciation is not allowable on all tangible intangible assets. In the decision of ITAT Mumbai Benches in the case of Dabur India ltd. vs. ACIT, 159 TTJ 563 (Mumbai), wherein also,…

Jm Morgan Stanley Securities P. Ltd, Mumbai vs. Addl CIT 4(3), Mumbai

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

ITA 7118/MUM/2010[2006-07]Status: DisposedITAT Mumbai25 Nov 2022AY 2006-07

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Sunil M. LalaFor Respondent: Ms. Vatsalaa Jha

Section 143(3)Section 144C(13)Section 144C(5)Section 14ASection 40Section 40A(2)

…ts own case for assessment years 2000–01 to 2002–03, wherein assessee’s claim of depreciation on BSE and NSE memberships was allowed. The AO by placing reliance upon the decision of the Hon’ble jurisdictional High Court in CIT vs Techno Shares and Stocks Ltd, 225 CTR 337, disallowed the claim of depreciation on BSE and NSE membership cards. The learned DRP vide directions issued under section 144C (5) of the Act rejected the objections filed by the assessee by following the aforesaid decision of the Hon’ble jurisdictional High Court. Being aggrieved, the assessee is in appeal before us. J.M. Morgan Stanley Securi…

Jx Nippon Two Lubricants India Pvt. Ltd, Gurgaon vs. DCIT Circle-2(1), Gurgaon

In the result, the appeal of the assessee is allowed

ITA 4985/DEL/2019[2015-16]Status: DisposedITAT Delhi02 Mar 2021AY 2015-16

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 4985/Del/2019 :Asstt. Year : 2015-16 & Sa No. 985/Del/2019 :Asstt. Year : 2015-16 Jx Nippon Two Lubricants India Pvt. Vs Dcit, Ltd., Unit No. 1003, 10Th Floor, Vatika Circle-2(1), City Point, Mg Road, Gurgaon, Gurgaon-122001 Haryana-122001 (Appellant) (Respondent) Pan No. Aadcj3601L Assessee By :Sh. Nageswarrao, Adv. Revenue By:Sh. Vedprakash Mishra, Sr.Dr Date Of Hearing:13.01.2021 Date Of Pronouncement: 02.03.2021

For Appellant: Sh. NageswarRao, AdvFor Respondent: Sh. VedPrakash Mishra, Sr.DR

Section 234ASection 271(1)(c)Section 32Section 32(1)(ii)

…d as know-how, patent, copyright or trademark or franchise; and it cannot be considered as license. or business or commercial, right of similar nature and relied on the decision of the Hon’ble Bombay High Court in the case of CIT Vs. Techno Shares Stocks Ltd (225 CTR 337). The Hon’ble Tribunal following the decision of the Hon’ble Delhi High Court in the case of Areva T&D India Ltd. & Others (345 ITR 421) and the Apex Court decision in the case of Smifs Securities Ltd held that the client acquisition cost would fall within the category of ‘business or commercial rights’ referred in clause (ii) of Sec. 32(1) and w…

Mahanadi Coalfields Ltd., Sambalpur vs. DCIT, Circle-2(1), Sambalpur

In the result, appeal of the assessee is partly allowed for

ITA 174/CTK/2018[2015-16]Status: DisposedITAT Cuttack05 Jun 2020AY 2015-16

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita No.174/Ctk/2018 (नििाारण वषा / Assessment Year : 2015 - 2016) Mahanadi Coalfields Ltd., Vs. Dcit, Circle-2(1), Sambalpur Jagriti Vihar, Burla, Sambalpur स्थायी ऱेखा सं./Pan No. : Aabcm 5188 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri S.S.Podar, Ca राजस्व की ओर से /Revenue By : Shri S.M.Keshkamat, Citdr सुनवाई की तारीख / Date Of Hearing : 15/01/2020 घोषणा की तारीख/Date Of Pronouncement : 05/06/2020 आदेश / O R D E R Per L.P.Sahu, Am :

For Appellant: Shri S.S.Podar, CAFor Respondent: Shri S.M.Keshkamat, CITDR

Section 143(3)Section 14ASection 32Section 35ESection 37Section 37(1)

…n vide order dated 03.01.2018 in the case of assessee for the assessment year 2008-09. Photocopies of order dated 20/03/2018 & 03/01/2018 are placed at Page No.l0l to 165 & 186- 199 of P IB-VOL-I. 2.10 The decisions in the case of CIT Vs. Techno Shares Ltd., 225 CTR 337 (Bom) & Dabur India Ltd. Vs. ACIT, 159 TTJ 563 (Mumbai) as cited by the Ld. DR and relied by your honour for earlier years were discussed in the order dated 03.01.2018 . 2.11 That both the decision relied upon by the Ld. DR are not applicable to the fact & circumstances of the present case as discussed below: a. CIT Vs. Techno Shares Ltd., 225…