Commissioner of Income-tax v. RFCI Ltd.

57 Taxmann.com 17Reported decision2015#15976 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 115JBSection 139(5)Section 250Section 32(1)(ii)Section 32(2)Section 37(1)Section 40(a)(ia)Section 80-IC

Issues it is cited on

scheme of arrangementdepreciation on goodwillcommercial rightssection 32(1)(ii)demergersection 80icsection 32(1)unabsorbed depreciationintangible assetsput to useamalgamationsection 80i

Judgments citing Commissioner of Income-tax v. RFCI Ltd.

Deputy Commissioner of Income Tax Circle 3(1)(1), Ahmedabad vs. Reckitt Benckiser Healthcare India Private Limited, Haryana

ITA 1248/AHD/2025[2022-23]Status: DisposedITAT Ahmedabad16 Jul 2025AY 2022-23

Bench: S/Shri T.R. Senthil Kumar & Makarand V.Mahadeokar

For Appellant: Shri Rignesh Das, CIT-DR
Section 250Section 40Section 80Section 80I

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण,अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD ]BEFORE S/SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER AND MAKARAND V.MAHADEOKAR, ACCOUNTANT MEMBER ITA No.1245 to 1248/Ahd/2025 Asstt.Year : 2012-13 to 2013-14 and 2020-21 & 2022-23 Dy.Commissioner of Reckit Benkiser Healthcare Income Tax Vs. India P. Ltd.405B, 6th and Circle 3(1)(1) 7th Floor (Tower-G) Vejalpur, Ahmedabad. DLF Cyber Park Udyog Vihar Phase-III Sector 20, G…

Deputy Commissioner of Income Tax Circle 3(1)(1), Ahmedabad vs. Reckitt Benckiser Healthcare India Private Limited, Haryana

ITA 1247/AHD/2025[2020-21]Status: DisposedITAT Ahmedabad16 Jul 2025AY 2020-21

Bench: S/Shri T.R. Senthil Kumar & Makarand V.Mahadeokar

For Appellant: Shri Rignesh Das, CIT-DR
Section 250Section 40Section 80Section 80I

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण,अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD ]BEFORE S/SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER AND MAKARAND V.MAHADEOKAR, ACCOUNTANT MEMBER ITA No.1245 to 1248/Ahd/2025 Asstt.Year : 2012-13 to 2013-14 and 2020-21 & 2022-23 Dy.Commissioner of Reckit Benkiser Healthcare Income Tax Vs. India P. Ltd.405B, 6th and Circle 3(1)(1) 7th Floor (Tower-G) Vejalpur, Ahmedabad. DLF Cyber Park Udyog Vihar Phase-III Sector 20, G…

Deputy Commissioner of Income Tax Circle 3(1)(1), Ahmedabad vs. Reckitt Benckiser Healthcare India Private Limited, Haryana

ITA 1246/AHD/2025[2013-14]Status: DisposedITAT Ahmedabad16 Jul 2025AY 2013-14

Bench: S/Shri T.R. Senthil Kumar & Makarand V.Mahadeokar

For Appellant: Shri Rignesh Das, CIT-DR
Section 250Section 40Section 80Section 80I

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण,अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD ]BEFORE S/SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER AND MAKARAND V.MAHADEOKAR, ACCOUNTANT MEMBER ITA No.1245 to 1248/Ahd/2025 Asstt.Year : 2012-13 to 2013-14 and 2020-21 & 2022-23 Dy.Commissioner of Reckit Benkiser Healthcare Income Tax Vs. India P. Ltd.405B, 6th and Circle 3(1)(1) 7th Floor (Tower-G) Vejalpur, Ahmedabad. DLF Cyber Park Udyog Vihar Phase-III Sector 20, G…

Deputy Commissioner of Income Tax Circle 3(1)(1) Ahmedabad, Ahmedabad vs. Reckitt Benckiser Healthcare India Private Limited, Gurgaon

ITA 1245/AHD/2025[2012-13]Status: DisposedITAT Ahmedabad16 Jul 2025AY 2012-13

Bench: S/Shri T.R. Senthil Kumar & Makarand V.Mahadeokar

For Appellant: Shri Rignesh Das, CIT-DR
Section 250Section 40Section 80Section 80I

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण,अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD ]BEFORE S/SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER AND MAKARAND V.MAHADEOKAR, ACCOUNTANT MEMBER ITA No.1245 to 1248/Ahd/2025 Asstt.Year : 2012-13 to 2013-14 and 2020-21 & 2022-23 Dy.Commissioner of Reckit Benkiser Healthcare Income Tax Vs. India P. Ltd.405B, 6th and Circle 3(1)(1) 7th Floor (Tower-G) Vejalpur, Ahmedabad. DLF Cyber Park Udyog Vihar Phase-III Sector 20, G…

Assistant Commissioner of Income Tax, Indore vs. Commander Industries Private Limited, Indore

ITA 24/IND/2024[2020-21]Status: DisposedITAT Indore25 Oct 2024AY 2020-21
Section 139(1)Section 142(1)Section 143(2)Section 32(1)Section 43(1)Section 43(6)(c)Section 47

…ITANo.24/Ind/2024 & CO No.12/Ind/2024 Commander Industries Private Ltd. ORDER PER VIJAY PAL RAO, JM : This appeal by revenue and CO by the Assessee are directed against the order dated 15.11.2023 of the Commissioner of Income Tax (Appeal), National Faceless Appeal Centre (NFAC), Delhi for A.Y.2020-21. The revenue has raised following grounds of appeal: “1.Whether on the bets and circumstances of the case, the (TRA) is correct in allowing the difference of book value and purchase consideration as goodwill which has neither been purchased nor generated but is merely accounting entry. 2. "Whether on the facts and ci…

The Dy. Commissioner of Income Tax, Circle-2(1)(2), Ahmedabad vs. M/S. Landmark Cars (East) Pvt. Ltd., Ahmedabad

In the result, appeal of the Revenue is dismissed

ITA 2419/AHD/2016[2013-14]Status: DisposedITAT Ahmedabad27 Mar 2019AY 2013-14

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediaआयकर अपील सं./I.T.A. No. 2419/Ahd/2016 ("नधा"रण वष" / Assessment Year : 2013-14)

For Appellant: Rajesh Meena, Sr. DR

…n the case of CIT SMIFS Securities Ltd. [2012] 348 ITR 302, has held that a goodwill is an asset under Explanation 3(b) to Section 32(1) of I. T. Act and entitled for depreciation. Hon'ble Himachal Pradesh High Court In the case of CIT Vs. RFCL Limited [2015] 57 Taxmann.com 17, has held that the assessee is entitled to claim depreciation on consideration paid and accounted for as goodwill. Hon'ble ITAT, Delhi in the case of Cyber India Online Ltd. Vs. ACIT [2014] 42 Taxmann.com 108, has held that where assessee company acquired running business of a company for a lump sum consideration and it recorded book value…