Hilton Roulunds Ltd. v. CIT

412 ITR 436Reported decision#20811 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2022.

Judgments citing Hilton Roulunds Ltd. v. CIT

Regan Powertech Pvt Ltd, Chennai vs. DCIT, CC-5(1), Chennai

In the result, appeal filed by the assessee in ITA No

ITA 572/CHNY/2021[2016-17]Status: DisposedITAT Chennai07 Dec 2022AY 2016-17

Bench: Shri Mahavir Singh, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.571 & 572/Chny/2021 िनधा"रण वष" /Assessment Year: 2015-16 & 2016-17 V. M/S.Regen Powertech Pvt. Ltd., The Dy. Commissioner – Sivanandam, Of Income Tax, No.1, Pulla Avenue, Corporate Circle-5(1), Shenoy Nagar, Chennai. Chennai- 600 030. [Pan: Aadcr 5531 M] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.B.Ramakrishnan, FCAFor Respondent: Mr.S. Marudhu Pandian, CIT
Section 32(1)(iia)Section 35Section 35(1)(i)Section 35(1)(iv)Section 37(1)

…w. If the rights are retained by the licensor then it is a case of assignment. Therefore, license is nothing but right to use the technical know-how which can be revoked any time. Recently, Hon’ble Delhi High Court in the case of Hilton Roulunds Ltd. vs. CIT, 412 ITR 436, after analyzing the decisions of Hon’ble Supreme Court in the cases of CIT vs. CIBA of India Ltd, 69 ITR 692, Empire Jute Co. Ltd vs. CIT, 124 ITR 1 and Alembic Chemical Works Ltd vs. CIT, 177 ITR 377 had held that license is only mere right to use the technical knowhow or trade mark. From the perusal of the license agreement, it is clear that a…

Regan Powertech Pvt Ltd, Chennai vs. DCIT, CC-5(1), Chennai

In the result, appeal filed by the assessee in ITA No

ITA 571/CHNY/2021[2015-16]Status: DisposedITAT Chennai07 Dec 2022AY 2015-16

Bench: Shri Mahavir Singh, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.571 & 572/Chny/2021 िनधा"रण वष" /Assessment Year: 2015-16 & 2016-17 V. M/S.Regen Powertech Pvt. Ltd., The Dy. Commissioner – Sivanandam, Of Income Tax, No.1, Pulla Avenue, Corporate Circle-5(1), Shenoy Nagar, Chennai. Chennai- 600 030. [Pan: Aadcr 5531 M] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.B.Ramakrishnan, FCAFor Respondent: Mr.S. Marudhu Pandian, CIT
Section 32(1)(iia)Section 35Section 35(1)(i)Section 35(1)(iv)Section 37(1)

…w. If the rights are retained by the licensor then it is a case of assignment. Therefore, license is nothing but right to use the technical know-how which can be revoked any time. Recently, Hon’ble Delhi High Court in the case of Hilton Roulunds Ltd. vs. CIT, 412 ITR 436, after analyzing the decisions of Hon’ble Supreme Court in the cases of CIT vs. CIBA of India Ltd, 69 ITR 692, Empire Jute Co. Ltd vs. CIT, 124 ITR 1 and Alembic Chemical Works Ltd vs. CIT, 177 ITR 377 had held that license is only mere right to use the technical knowhow or trade mark. From the perusal of the license agreement, it is clear that a…

Regan Powertech Pvt Ltd, Chennai vs. DCIT, CC-5(1), Chennai

In the result, the appeal filed by the Revenue is dismissed and the appeal filed by the assessee is partly allowed

ITA 570/CHNY/2021[2014-15]Status: DisposedITAT Chennai15 Jul 2022AY 2014-15

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No.476/Chny/2020 िनधा"रण वष"/Assessment Year: 2014-15 The Joint Commissioner Of Vs. M/S. Regen Powertech Pvt. Ltd., Income Tax, Sivanandam, No. 1, Pulla Avenue, Corporate Circle 5(1), Shenoy Nagar, Chennai 600 030. Chennai 600 034. [Pan:Aadcr5531M] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.570/Chny/2021 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Regen Powertech Pvt. Ltd., Vs. The Deputy Commissioner Of Sivanandam, No. 1, Pulla Avenue, Income Tax, Corporate Circle 5(1), Shenoy Nagar, Chennai 600 030. Chennai 600 034. (अपीलाथ"/Appellant) (""थ"/Respondent) Department By : Shri R. Venkateswara Reddy, Cit Assessee By : Shri B. Ramakrishnan, Fca सुनवाई की तारीख/ Date Of Hearing : 09.05.2022 घोषणा की तारीख /Date Of Pronouncement : 15.07.2022 आदेश /O R D E R Per V. Durga Rao: Both The Cross Appeals Filed By The Revenue & The Assessee Are Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 3, Chennai, Dated 16.12.2019 For The Assessment Year 2014-

For Appellant: Shri B. Ramakrishnan, FCAFor Respondent: Shri R. Venkateswara Reddy, CIT
Section 37(1)Section 41(1)Section 43B

…it is a case 16 I.T.A. No. 476 /Chny/20 & I.T.A. No. 570/Chny/21 of assignment. Therefore license is nothing but right to use the technical knowhow which can be revoked any time. Recently, Hon'ble Delhi High Court in the case of Hilton Roulunds Ltd vs. CIT, 412 ITR 436, after analyzing the decisions of the Hon'ble Supreme Court in the case of CIT vs CIBA of India Ltd, 69 ITR 692, Empire Jute Co. Ltd vs. CIT, 124 ITR T and Alembic Chemical works ltd vs CIT, 177 ITR 377 had held that license is only mere right to use the technical knowhow or trade mark. From the perusal of the license agreement, it is clear that…

JCIT(OSD) Corporate Circle 5 (1), Chennai vs. Regen Powertech Private Limited, Chennai

In the result, the appeal filed by the Revenue is dismissed and the appeal filed by the assessee is partly allowed

ITA 476/CHNY/2020[2014-15]Status: DisposedITAT Chennai15 Jul 2022AY 2014-15

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No.476/Chny/2020 िनधा"रण वष"/Assessment Year: 2014-15 The Joint Commissioner Of Vs. M/S. Regen Powertech Pvt. Ltd., Income Tax, Sivanandam, No. 1, Pulla Avenue, Corporate Circle 5(1), Shenoy Nagar, Chennai 600 030. Chennai 600 034. [Pan:Aadcr5531M] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.570/Chny/2021 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Regen Powertech Pvt. Ltd., Vs. The Deputy Commissioner Of Sivanandam, No. 1, Pulla Avenue, Income Tax, Corporate Circle 5(1), Shenoy Nagar, Chennai 600 030. Chennai 600 034. (अपीलाथ"/Appellant) (""थ"/Respondent) Department By : Shri R. Venkateswara Reddy, Cit Assessee By : Shri B. Ramakrishnan, Fca सुनवाई की तारीख/ Date Of Hearing : 09.05.2022 घोषणा की तारीख /Date Of Pronouncement : 15.07.2022 आदेश /O R D E R Per V. Durga Rao: Both The Cross Appeals Filed By The Revenue & The Assessee Are Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 3, Chennai, Dated 16.12.2019 For The Assessment Year 2014-

For Appellant: Shri B. Ramakrishnan, FCAFor Respondent: Shri R. Venkateswara Reddy, CIT
Section 37(1)Section 41(1)Section 43B

…it is a case 16 I.T.A. No. 476 /Chny/20 & I.T.A. No. 570/Chny/21 of assignment. Therefore license is nothing but right to use the technical knowhow which can be revoked any time. Recently, Hon'ble Delhi High Court in the case of Hilton Roulunds Ltd vs. CIT, 412 ITR 436, after analyzing the decisions of the Hon'ble Supreme Court in the case of CIT vs CIBA of India Ltd, 69 ITR 692, Empire Jute Co. Ltd vs. CIT, 124 ITR T and Alembic Chemical works ltd vs CIT, 177 ITR 377 had held that license is only mere right to use the technical knowhow or trade mark. From the perusal of the license agreement, it is clear that…

Hilton Roulunds Ltd. v. CIT (412 ITR 436) — Cited in 4 Judgments | BharatTax