Deputy CIT v. ICI (India) Ltd.

23 SOT 58Income Tax Appellate Tribunal2008#12443 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 344,197 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 142ASection 143(3)Section 147Section 148Section 151Section 234ASection 234BSection 234C

Issues it is cited on

section 142adcf methodsanctioning authorityapproval under section 151valuation of sharessection 151(2)extension of limitationfull value of considerationblock of assetsshort term capital gainskelvinatorsection 48

Judgments citing Deputy CIT v. ICI (India) Ltd.

Nina Kshetry, Noida vs. ACIT, Circle Int.Tax. 2(1)(2), New Delhi

In the result, the appeal of the assesses in ITA 1876/Del/2023, ITA

ITA 1878/DEL/2023[2016-17]Status: DisposedITAT Delhi19 May 2025AY 2016-17

Bench: Sh. C.N. Prasad & Sh. Naveen Chandraassessment Year: 2016-17

Section 148

…nox Solution (P.) Ltd. [2017] 80 taxmann.com 277 (SC); CIT r Coimbatore Lodge [2010] 328 ITR 69 (Madras); CIT ECE Industries Lid. [2012] 25 taxmann.com 113 (Delhi); Coromandel Fertilisers Lid. DCIT (2004) 90 ITD 344 (HYD.); DCIT I.C.I. (India) Ltd. [2008] 23 SOT 58 (Kolkata); Novartis India Ltd. e DCIT [2014] 45 taxmann.com 341 (Mumbai - Trib.); Salera International lid. r. JCTT (2003) 1 SOT 671 (DELHI); Sankeya Chemicals (P.) Lid. r. ACIT (2006) 8 SOT 50 (MUM.) 24. The ld. AR further stated that Section 50CA is not applicable to the present proceedings as where unquoted equity shares are transferred prio…

Hersh Vardhan Kshetry, Noida vs. ACIT, Circle Int. Tax. 2(1)(2), New Delhi

In the result, the appeal of the assesses in ITA 1876/Del/2023, ITA

ITA 1877/DEL/2023[2016-17]Status: DisposedITAT Delhi19 May 2025AY 2016-17

Bench: Sh. C.N. Prasad & Sh. Naveen Chandraassessment Year: 2016-17

Section 148

…nox Solution (P.) Ltd. [2017] 80 taxmann.com 277 (SC); CIT r Coimbatore Lodge [2010] 328 ITR 69 (Madras); CIT ECE Industries Lid. [2012] 25 taxmann.com 113 (Delhi); Coromandel Fertilisers Lid. DCIT (2004) 90 ITD 344 (HYD.); DCIT I.C.I. (India) Ltd. [2008] 23 SOT 58 (Kolkata); Novartis India Ltd. e DCIT [2014] 45 taxmann.com 341 (Mumbai - Trib.); Salera International lid. r. JCTT (2003) 1 SOT 671 (DELHI); Sankeya Chemicals (P.) Lid. r. ACIT (2006) 8 SOT 50 (MUM.) 24. The ld. AR further stated that Section 50CA is not applicable to the present proceedings as where unquoted equity shares are transferred prio…

Sangita Kshetry, Noida vs. ACIT, Circle Int.Tax. 2(1)(2), New Delhi

In the result, the appeal of the assesses in ITA 1876/Del/2023, ITA

ITA 1876/DEL/2023[2016-17]Status: DisposedITAT Delhi19 May 2025AY 2016-17

Bench: Sh. C.N. Prasad & Sh. Naveen Chandraassessment Year: 2016-17

Section 148

…nox Solution (P.) Ltd. [2017] 80 taxmann.com 277 (SC); CIT r Coimbatore Lodge [2010] 328 ITR 69 (Madras); CIT ECE Industries Lid. [2012] 25 taxmann.com 113 (Delhi); Coromandel Fertilisers Lid. DCIT (2004) 90 ITD 344 (HYD.); DCIT I.C.I. (India) Ltd. [2008] 23 SOT 58 (Kolkata); Novartis India Ltd. e DCIT [2014] 45 taxmann.com 341 (Mumbai - Trib.); Salera International lid. r. JCTT (2003) 1 SOT 671 (DELHI); Sankeya Chemicals (P.) Lid. r. ACIT (2006) 8 SOT 50 (MUM.) 24. The ld. AR further stated that Section 50CA is not applicable to the present proceedings as where unquoted equity shares are transferred prio…

M/S. Ici India Limited, Kolkata vs. DCIT, Circle - 10, Kolkata

In the result, Revenue’s appeal is partly allowed

ITA 852/KOL/2007[2003-04]Status: DisposedITAT Kolkata10 Jun 2016AY 2003-04

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.2613/Kol/2005 & Assessment Year :2002-03 ACIT, Circle-10, 3, V/s. AKZO Novel India Ltd. Govt. Place (West) (formerly known as Kolkata-700 001 M/s ICI India Ltd.)2. 34, Chowringhee Road, Kolkata-700 071 AKZO Novel India Ltd., V/s. DCIT, Circle-10, 34,Chowringhee 3 Govt. Place (West), Road, Kolkata-700 071 Kolkata-01 [PAN No.AAACI 6297 A] .. अपीलाथ" /Appellant ""यथ"/Respondent ITA No. 1019 & 852/Kol/2007 Assessment Year: 2003-04 DCIT, Circle-10, 3, V/s. AKZO…

DCIT, Circle - 10, Kolkata vs. M/S. Ici India Ltd., Kolkata

In the result, Revenue’s appeal is partly allowed

ITA 1019/KOL/2007[2003-04]Status: DisposedITAT Kolkata10 Jun 2016AY 2003-04

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.2613/Kol/2005 & Assessment Year :2002-03 ACIT, Circle-10, 3, V/s. AKZO Novel India Ltd. Govt. Place (West) (formerly known as Kolkata-700 001 M/s ICI India Ltd.)2. 34, Chowringhee Road, Kolkata-700 071 AKZO Novel India Ltd., V/s. DCIT, Circle-10, 34,Chowringhee 3 Govt. Place (West), Road, Kolkata-700 071 Kolkata-01 [PAN No.AAACI 6297 A] .. अपीलाथ" /Appellant ""यथ"/Respondent ITA No. 1019 & 852/Kol/2007 Assessment Year: 2003-04 DCIT, Circle-10, 3, V/s. AKZO…

M/S. Ici India Limited, Kolkata vs. DCIT, Circle - 10, Kolkata

In the result, Revenue’s appeal is partly allowed

ITA 488/KOL/2006[2002-03]Status: DisposedITAT Kolkata10 Jun 2016AY 2002-03

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.2613/Kol/2005 & Assessment Year :2002-03 ACIT, Circle-10, 3, V/s. AKZO Novel India Ltd. Govt. Place (West) (formerly known as Kolkata-700 001 M/s ICI India Ltd.)2. 34, Chowringhee Road, Kolkata-700 071 AKZO Novel India Ltd., V/s. DCIT, Circle-10, 34,Chowringhee 3 Govt. Place (West), Road, Kolkata-700 071 Kolkata-01 [PAN No.AAACI 6297 A] .. अपीलाथ" /Appellant ""यथ"/Respondent ITA No. 1019 & 852/Kol/2007 Assessment Year: 2003-04 DCIT, Circle-10, 3, V/s. AKZO…

ACIT, Circle - 10, Kolkata vs. M/S. Ici India Ltd., Kolkata

In the result, Revenue’s appeal is partly allowed

ITA 2613/KOL/2005[2002-03]Status: DisposedITAT Kolkata10 Jun 2016AY 2002-03

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.2613/Kol/2005 & Assessment Year :2002-03 ACIT, Circle-10, 3, V/s. AKZO Novel India Ltd. Govt. Place (West) (formerly known as Kolkata-700 001 M/s ICI India Ltd.)2. 34, Chowringhee Road, Kolkata-700 071 AKZO Novel India Ltd., V/s. DCIT, Circle-10, 34,Chowringhee 3 Govt. Place (West), Road, Kolkata-700 071 Kolkata-01 [PAN No.AAACI 6297 A] .. अपीलाथ" /Appellant ""यथ"/Respondent ITA No. 1019 & 852/Kol/2007 Assessment Year: 2003-04 DCIT, Circle-10, 3, V/s. AKZO…

M/S Hindustan Engineering & Industries Ltd., Kolkata vs. A.D.I.T Range - 5, Kolkata.

In the result, appeal of assessee is allowed

ITA 330/KOL/2013[2009-10]Status: DisposedITAT Kolkata15 Mar 2016AY 2009-10

Bench: Shri Mahavir Singh, Jm & Shri M. Balaganesh, Am]

For Appellant: Shri Siddharth Jhajharia, FCAFor Respondent: Shri G. Mallikarjuna, CIT, DR
Section 143(3)Section 2Section 50BSection 5O

…PAL had transferred business advantages like licences, quotas, permission to use the name "Premier", work-force and other intangibles. 34. The Hon'ble ITAT Kolkata “D” Bench in the case of CIT vs. I C I (India) Ltd. (ITA No. 1020/Ko1/2007) reported in (2008) 23 SOT 58 (Kol) has held that the question is whether it is a "slump sale" of the undertaking as a whole or it is the sale of the depreciable assets within the meaning of s. 50. The fertilizer business of the assessee has been transferred as a going concern to CCFC. All assets and liabilities relating to fertilizer business has been transferred, only assets…

Deputy CIT v. ICI (India) Ltd. (23 SOT 58) — Cited in 8 Judgments | BharatTax