DCIT v. Suyash I

65 Taxmann.com 217Reported decision2016#10706 most cited

What is DCIT v. Suyash I authority for?

Depreciation on revalued assets cannot be disallowed in the hands of an assessee if the assets were acquired in the manner specified under section 47(xiii) of the Income-tax Act. The Assessing Officer's reliance on Explanation-1 to Section 43(6) is questionable in such scenarios.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2023.

Also referred to as

DCIT v Suyash Laboratories · section 47(xiii) · section 43(6) · revalued assets · depreciation allowance · intangible assets · DVO reference · substance over form

Issues it is cited on

section 43(6)(c)section 55(2)substance over formsection 49transferee companysection 43(6)transferor companydcf methodsection 55section 43(1)going concerncommercial rights

Judgments citing DCIT v. Suyash I

ACIT-2(2)(1), Mmumbai vs. M/S. Jics Logistic Limited, Mumbai

In the result, the appeal of the revenue for assessment year the appeal of the revenue for assessment year the appeal of the revenue for assessment year

ITA 1781/MUM/2023[2017-18]Status: DisposedITAT Mumbai29 Nov 2023AY 2017-18

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2011-12 & Assessment Year: 2012-13 &

For Appellant: Mr. Satyaprakash Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2011-12 & Assessment Year: 2012-13 & ITA Nos. 1761 to 1763/MUM/2023 Assessment Year: 2013-14 to 2015-16 & ITA Nos. 1780 & 1781/MUM/2023 Assessment Year: 2016-17 & 2017-18 & Assessment Year: 2018-19 ACIT-2(2)(1), M/s Jics Logistic Ltd., Room No. 545, 5th floor, 403, 4th floor, Classic Pentagon, Vs. Aayakar Bhavan, Andheri (E), Mumbai-400020. Mumbai-400069. PAN No. AACCJ 2178 F Appellant Respondent CO No. 105/Mum/2023 (Arising out of ITA No. 1763/…

ACIT-2(2)(1), Mmumbai vs. M/S. Jics Logistic Limited, Mumbai

In the result, the appeal of the revenue for assessment year the appeal of the revenue for assessment year the appeal of the revenue for assessment year

ITA 1780/MUM/2023[2016-14]Status: DisposedITAT Mumbai29 Nov 2023AY 2016-14

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2011-12 & Assessment Year: 2012-13 &

For Appellant: Mr. Satyaprakash Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2011-12 & Assessment Year: 2012-13 & ITA Nos. 1761 to 1763/MUM/2023 Assessment Year: 2013-14 to 2015-16 & ITA Nos. 1780 & 1781/MUM/2023 Assessment Year: 2016-17 & 2017-18 & Assessment Year: 2018-19 ACIT-2(2)(1), M/s Jics Logistic Ltd., Room No. 545, 5th floor, 403, 4th floor, Classic Pentagon, Vs. Aayakar Bhavan, Andheri (E), Mumbai-400020. Mumbai-400069. PAN No. AACCJ 2178 F Appellant Respondent CO No. 105/Mum/2023 (Arising out of ITA No. 1763/…

ACIT-2(2)(1), Mmumbai vs. M/S. Jics Logistic Limited, Mumbai

In the result, the appeal of the revenue for assessment year the appeal of the revenue for assessment year the appeal of the revenue for assessment year

ITA 1779/MUM/2023[2012-13]Status: DisposedITAT Mumbai29 Nov 2023AY 2012-13

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2011-12 & Assessment Year: 2012-13 &

For Appellant: Mr. Satyaprakash Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2011-12 & Assessment Year: 2012-13 & ITA Nos. 1761 to 1763/MUM/2023 Assessment Year: 2013-14 to 2015-16 & ITA Nos. 1780 & 1781/MUM/2023 Assessment Year: 2016-17 & 2017-18 & Assessment Year: 2018-19 ACIT-2(2)(1), M/s Jics Logistic Ltd., Room No. 545, 5th floor, 403, 4th floor, Classic Pentagon, Vs. Aayakar Bhavan, Andheri (E), Mumbai-400020. Mumbai-400069. PAN No. AACCJ 2178 F Appellant Respondent CO No. 105/Mum/2023 (Arising out of ITA No. 1763/…

ACIT-2(2)(1), Mmumbai vs. M/S. Jics Logistic Limited, Mumbai

In the result, the appeal of the revenue for assessment year the appeal of the revenue for assessment year the appeal of the revenue for assessment year

ITA 1764/MUM/2023[2018-19]Status: DisposedITAT Mumbai29 Nov 2023AY 2018-19

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2011-12 & Assessment Year: 2012-13 &

For Appellant: Mr. Satyaprakash Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2011-12 & Assessment Year: 2012-13 & ITA Nos. 1761 to 1763/MUM/2023 Assessment Year: 2013-14 to 2015-16 & ITA Nos. 1780 & 1781/MUM/2023 Assessment Year: 2016-17 & 2017-18 & Assessment Year: 2018-19 ACIT-2(2)(1), M/s Jics Logistic Ltd., Room No. 545, 5th floor, 403, 4th floor, Classic Pentagon, Vs. Aayakar Bhavan, Andheri (E), Mumbai-400020. Mumbai-400069. PAN No. AACCJ 2178 F Appellant Respondent CO No. 105/Mum/2023 (Arising out of ITA No. 1763/…

ACIT-2(2)(1), Mmumbai vs. M/S. Jics Logistic Limited, Mumbai

In the result, the appeal of the revenue for assessment year the appeal of the revenue for assessment year the appeal of the revenue for assessment year

ITA 1763/MUM/2023[2015-16]Status: DisposedITAT Mumbai29 Nov 2023AY 2015-16

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2011-12 & Assessment Year: 2012-13 &

For Appellant: Mr. Satyaprakash Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2011-12 & Assessment Year: 2012-13 & ITA Nos. 1761 to 1763/MUM/2023 Assessment Year: 2013-14 to 2015-16 & ITA Nos. 1780 & 1781/MUM/2023 Assessment Year: 2016-17 & 2017-18 & Assessment Year: 2018-19 ACIT-2(2)(1), M/s Jics Logistic Ltd., Room No. 545, 5th floor, 403, 4th floor, Classic Pentagon, Vs. Aayakar Bhavan, Andheri (E), Mumbai-400020. Mumbai-400069. PAN No. AACCJ 2178 F Appellant Respondent CO No. 105/Mum/2023 (Arising out of ITA No. 1763/…

ACIT-2(2)(1), Mmumbai vs. M/S. Jics Logistic Limited, Mumbai

In the result, the appeal of the revenue for assessment year the appeal of the revenue for assessment year the appeal of the revenue for assessment year

ITA 1762/MUM/2023[2014-15]Status: DisposedITAT Mumbai29 Nov 2023AY 2014-15

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2011-12 & Assessment Year: 2012-13 &

For Appellant: Mr. Satyaprakash Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2011-12 & Assessment Year: 2012-13 & ITA Nos. 1761 to 1763/MUM/2023 Assessment Year: 2013-14 to 2015-16 & ITA Nos. 1780 & 1781/MUM/2023 Assessment Year: 2016-17 & 2017-18 & Assessment Year: 2018-19 ACIT-2(2)(1), M/s Jics Logistic Ltd., Room No. 545, 5th floor, 403, 4th floor, Classic Pentagon, Vs. Aayakar Bhavan, Andheri (E), Mumbai-400020. Mumbai-400069. PAN No. AACCJ 2178 F Appellant Respondent CO No. 105/Mum/2023 (Arising out of ITA No. 1763/…

ACIT-2(2)(1), Mmumbai vs. M/S. Jics Logistic Limited, Mumbai

In the result, the appeal of the revenue for assessment year the appeal of the revenue for assessment year the appeal of the revenue for assessment year

ITA 1761/MUM/2023[2013-14]Status: DisposedITAT Mumbai29 Nov 2023AY 2013-14

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2011-12 & Assessment Year: 2012-13 &

For Appellant: Mr. Satyaprakash Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2011-12 & Assessment Year: 2012-13 & ITA Nos. 1761 to 1763/MUM/2023 Assessment Year: 2013-14 to 2015-16 & ITA Nos. 1780 & 1781/MUM/2023 Assessment Year: 2016-17 & 2017-18 & Assessment Year: 2018-19 ACIT-2(2)(1), M/s Jics Logistic Ltd., Room No. 545, 5th floor, 403, 4th floor, Classic Pentagon, Vs. Aayakar Bhavan, Andheri (E), Mumbai-400020. Mumbai-400069. PAN No. AACCJ 2178 F Appellant Respondent CO No. 105/Mum/2023 (Arising out of ITA No. 1763/…

ACIT-2(2)(1), Mmumbai vs. M/S. Jics Logistic Limited, Mumbai

In the result, the appeal of the revenue for assessment year the appeal of the revenue for assessment year the appeal of the revenue for assessment year

ITA 1760/MUM/2023[2011-12]Status: DisposedITAT Mumbai29 Nov 2023AY 2011-12

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2011-12 & Assessment Year: 2012-13 &

For Appellant: Mr. Satyaprakash Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2011-12 & Assessment Year: 2012-13 & ITA Nos. 1761 to 1763/MUM/2023 Assessment Year: 2013-14 to 2015-16 & ITA Nos. 1780 & 1781/MUM/2023 Assessment Year: 2016-17 & 2017-18 & Assessment Year: 2018-19 ACIT-2(2)(1), M/s Jics Logistic Ltd., Room No. 545, 5th floor, 403, 4th floor, Classic Pentagon, Vs. Aayakar Bhavan, Andheri (E), Mumbai-400020. Mumbai-400069. PAN No. AACCJ 2178 F Appellant Respondent CO No. 105/Mum/2023 (Arising out of ITA No. 1763/…

M/S. Pik Studios P. Ltd (Formerly Known As Pik Pen Private Limited), Mumbai vs. ITO 8(2)(4), Mumbai

In the result, these appeals by the assessee stand dismissed

ITA 6681/MUM/2018[1999-11]Status: DisposedITAT Mumbai05 Mar 2020AY 1999-11

Bench: Shri Shamim Yahya & Shri Amarjit Singh.

Section 154Section 32Section 43(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER. S.No. I.T.A. No. Asstt. Year. 1. 6681/Mum/2018 1999-2000 2. 6682/Mum/2018 2000-2001 3. 6683/Mum/2018 2001-2002 4. 6684/Mum/2018 2002-2003 5. 6685/Mum/2018 2003-2004 6. 6686/Mum/2018 2004-2005 7. 6687/Mum/2018 2005-2006 8. 6688/Mum/2018 2006-2007 9. 6689/Mum/2018 2008-2009 10. 6690/Mum/2018 2009-2010 11. 6691/Mum/2018 2011-2012 12. 6692/Mum/2018 2012-2013 13. 2470/Mum/2017 2010-2011 M/s PIK Studios P. Ltd. Vs. Dy. Commissioner of Income- (Formerly known as PIK Pens tax-8(…

The ACIT, Mehsana Circle, Mehsana vs. M/S. Neptune Industries Ltd., Mehsana

In the result, the appeal filed by the Revenue is dismissed

ITA 2701/AHD/2011[2008-09]Status: DisposedITAT Ahmedabad30 Jul 2019AY 2008-09

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./Ita No.2701/Ahd/2011 "नधा"रण वष"/Asstt. Year: 2008-2009 A.C.I.T., M/S.Neptune Industries Ltd. Mehsana Circle, Vs. Gidc Estate, Phase-Ii, Mehsana. Dediyasan, Mehsana. Pan : Aabcn4995M

For Appellant: Shri S.N. Divatia, A.R
Section 47Section 49A(2)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ A’’ BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No.2701/AHD/2011 "नधा"रण वष"/Asstt. Year: 2008-2009 A.C.I.T., M/s.Neptune Industries Ltd. Mehsana Circle, Vs. GIDC Estate, Phase-II, Mehsana. Dediyasan, Mehsana. PAN : AABCN4995M (Applicant) (Respondent) : Revenue by Shri S.K. Dev, Sr.D.R Assessee by : Shri S.N. Divatia, A.R सुनवाई क" तार"ख/Date of Hearing : 17/07/2019 घोषणा क" तार"ख /Date of Pronouncement: 30/07/2019 आदेश/O R D E R PER WASEEM AHMED, ACCOUNTANT MEM…

DCIT v. Suyash I (65 Taxmann.com 217) — Cited in 10 Judgments | BharatTax