M/s. Altimetrik India Pvt.Ltd. v. DCIT

137 Taxmann.com 9Income Tax Appellate Tribunal2022#6488 most cited

What is M/s. Altimetrik India Pvt.Ltd. v. DCIT authority for?

Consideration paid by an amalgamated company in excess of the net assets of the amalgamating company is to be considered as goodwill arising on amalgamation and is eligible for depreciation.

18

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2025.

Also referred to as

Altimetrik India Pvt. Ltd v. DCIT · goodwill on amalgamation · amalgamated company · amalgamating company · net assets · capital asset · depreciation · section 32(1) · section 115JB

Sections most often in play

Section 115JBSection 35ADSection 35AD(7B)Section 14ASection 43(1)Section 35AD(7A)Section 37(1)Section 69A

Issues it is cited on

section 2(19aa)goodwill arising on amalgamationsection 35adresulting companytransferee companysection 170commercial substancetransferor companydepreciation on goodwillnav methoddcf methodsection 32(1)(ii)

Judgments citing M/s. Altimetrik India Pvt.Ltd. v. DCIT

MAHADHAN AGRITECH LIMITED (FORMERLY KNOWN AS SMARTCHEM TECHNOLOGIES LIMITED ),MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX , CENTRAL CIRCLE -8(1), MUMBAI

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

ITA 3937/MUM/2024[2019-20]Status: DisposedITAT Mumbai24 Jul 2025AY 2019-20

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 115JSection 132Section 143(3)Section 153ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.2228/Mum/2024 (Assessment Year :2016-17) ITA No.3937/Mum/2024 (Assessment Year :2019-20) Mahadhan AgriTech Limited Vs. Assistant Commissioner (Formerly known as of Income Tax, Central Smartchem Technologies Circle 8(1), Mumbai Ltd.) Survey No.93, Sai Hira Mundhwa, Pune-411036 PAN/GIR No.AACCA5046P (Appellant) .. (Respondent) Dy.Commissioner of Vs. Mahadhan AgriTech Income Tax, Central Limited Circle 8(1), Mumbai (Formerly known as Smartchem Technologies Ltd.) Survey N…

DCIT CENTRAL CIRCLE 8(1), MUMBAI vs. MAHADHAN AGRITECH LIMITED, PUNE

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

ITA 3569/MUM/2024[2019-20]Status: DisposedITAT Mumbai24 Jul 2025AY 2019-20

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 115JSection 132Section 143(3)Section 153ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.2228/Mum/2024 (Assessment Year :2016-17) ITA No.3937/Mum/2024 (Assessment Year :2019-20) Mahadhan AgriTech Limited Vs. Assistant Commissioner (Formerly known as of Income Tax, Central Smartchem Technologies Circle 8(1), Mumbai Ltd.) Survey No.93, Sai Hira Mundhwa, Pune-411036 PAN/GIR No.AACCA5046P (Appellant) .. (Respondent) Dy.Commissioner of Vs. Mahadhan AgriTech Income Tax, Central Limited Circle 8(1), Mumbai (Formerly known as Smartchem Technologies Ltd.) Survey N…

MAHADHAN AGRITECH LIMITED (FORMERLY KNOWN AS SMARTCHEM TECHNOLOGIES LTD ,MUMBAI vs. COMMISSIONER OF INCOME TAX(APPEAL)--50, MUMAI

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

ITA 2229/MUM/2024[2018-19]Status: DisposedITAT Mumbai24 Jul 2025AY 2018-19

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 115JSection 132Section 143(3)Section 153ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.2228/Mum/2024 (Assessment Year :2016-17) ITA No.3937/Mum/2024 (Assessment Year :2019-20) Mahadhan AgriTech Limited Vs. Assistant Commissioner (Formerly known as of Income Tax, Central Smartchem Technologies Circle 8(1), Mumbai Ltd.) Survey No.93, Sai Hira Mundhwa, Pune-411036 PAN/GIR No.AACCA5046P (Appellant) .. (Respondent) Dy.Commissioner of Vs. Mahadhan AgriTech Income Tax, Central Limited Circle 8(1), Mumbai (Formerly known as Smartchem Technologies Ltd.) Survey N…

MAHADHAN AGRITECH LIMITED (FORMERLY KNOWN AS SMARTECH TECHNOLOGIES LTD ,MUMBAI vs. COMMISSIONER OF INCOME TAX (APPEALS)-MUMBAI.50, MUMBAI

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

ITA 2227/MUM/2024[2017-18]Status: DisposedITAT Mumbai24 Jul 2025AY 2017-18

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 115JSection 132Section 143(3)Section 153ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.2228/Mum/2024 (Assessment Year :2016-17) ITA No.3937/Mum/2024 (Assessment Year :2019-20) Mahadhan AgriTech Limited Vs. Assistant Commissioner (Formerly known as of Income Tax, Central Smartchem Technologies Circle 8(1), Mumbai Ltd.) Survey No.93, Sai Hira Mundhwa, Pune-411036 PAN/GIR No.AACCA5046P (Appellant) .. (Respondent) Dy.Commissioner of Vs. Mahadhan AgriTech Income Tax, Central Limited Circle 8(1), Mumbai (Formerly known as Smartchem Technologies Ltd.) Survey N…

ADITYA BIRLA FINANCE LIMITED,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME-TAX - 2(1)(1), MUMBAI

In the result, the appeal is partly allowed

ITA 4821/MUM/2024[AY 2017-18]Status: DisposedITAT Mumbai08 Jul 2025
For Appellant: Shri Yogesh Thar & Ms. S.Jayaram, ARsFor Respondent: Shri Rajesh Kumar Yadav, (CIT DR)
Section 143(3)Section 32Section 43BSection 80G

…rring to Accounting Standard 10,\nheld that consideration paid in excess of value of tangible assets is classifiable as\ngoodwill eligible for depreciation. We further find that the coordinate bench of the\nTribunal in Altimetrik India (P) Ltd vs DCIT, [2022] 194 ITD 124 (Bangalore-Trib.)\nheld that consideration paid by the amalgamated company over and above the net\nPage | 23\nITA No. 4821/Mum/2024\nA.Y. 2017-18\nAditya Birla Finance Limited\nassets of the amalgamating company should be considered as goodwill arising on\namalgamation.\n29. Thus, once the AO has allowed the claim of depreciation on intangible as…

ADP INDIA PRIVATE LIMITED,CHENNAI vs. NATIONAL FACELESS ASSESSMENT CENTRE, DELHI

In the result, the appeal in ITA No

ITA 2672/CHNY/2024[2020-21]Status: DisposedITAT Chennai21 May 2025AY 2020-21

Bench: Shri George George Kand Shri Jagadishआयकर अपीलसं/.Ita Nos.: 2670, 2671, 2672 & 2698/Chny/2024 िनधा"रण वष"/Assessment Years: 2016-17, 2017-18, 2018-19 & 2020-21 Adp India Private Limited, The Deputy Commissioner Of Thamarai Tech Park, 6Th Floor, Vs. Income Tax, Sp Plot No. 16 To 20 & 20A, Thiru Vi Ka Corporate Circle 1(1), Industrial Estate, Inner Ring Road, Chennai. Guindy Industrial Estate So, Guindy, Chennai 600 032. [Pan: Aadcm-5547-J] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri Sandeep Bagmar, Advocate ""यथ" क" ओर से/Respondent By : Shri V. Justin, Cit & Ms. R. Anita, Addl. Cit सुनवाई क" तारीख/Date Of Hearing : 08.05.2025 घोषणा क" तारीख/Date Of Pronouncement : 21.05.2025 आदेश/ O R D E R Per George George K: These Four Appeals Filed At The Instance Of The Assessee Are Directed Against Four Separate Orders Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (All Dated 21.08.2024) Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’). The Relevant Assessment Years Are 2016-17, 2017-18, 2018-19 & 2020-21. Ita Nos.2670 To 2672 & 2698/Chny/2024

For Appellant: Shri Sandeep Bagmar, AdvocateFor Respondent: Shri V. Justin, CIT &
Section 142(1)Section 143(1)Section 143(2)Section 250Section 32Section 43(1)

…आयकर अपीलीय अिधकरण,‘सी’ "ायपीठ, चे" IN THE INCOME TAX APPELLATE TRIBUNAL‘C’ BENCH, CHENNAI "ी जॉज" जॉज" के, उपा"" एवं"ी जगदीश,लेखा सद" के सम" BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENTAND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपीलसं/.ITA Nos.: 2670, 2671, 2672 & 2698/CHNY/2024 िनधा"रण वष"/Assessment Years: 2016-17, 2017-18, 2018-19, & 2020-21 ADP India Private Limited, The Deputy Commissioner of Thamarai Tech Park, 6th Floor, Vs. Income Tax, SP Plot No. 16 to 20 & 20A, Thiru Vi Ka Corporate Circle 1(1), Industrial Estate, Inner Ring Road, Chennai. Guindy Industrial Estate SO, Guindy, Chennai 600 032. [PAN: AADCM…

ADP INDIA PRIVATE LIMITED,CHENNAI vs. DEPUTY COMMISSIONER OF INCOME TAX CORPORATE CIRCLE 1(1), CHENNAI

In the result, the appeal in ITA No

ITA 2670/CHNY/2024[2016-17]Status: DisposedITAT Chennai21 May 2025AY 2016-17

Bench: Shri George George Kand Shri Jagadishआयकर अपीलसं/.Ita Nos.: 2670, 2671, 2672 & 2698/Chny/2024 िनधा"रण वष"/Assessment Years: 2016-17, 2017-18, 2018-19 & 2020-21 Adp India Private Limited, The Deputy Commissioner Of Thamarai Tech Park, 6Th Floor, Vs. Income Tax, Sp Plot No. 16 To 20 & 20A, Thiru Vi Ka Corporate Circle 1(1), Industrial Estate, Inner Ring Road, Chennai. Guindy Industrial Estate So, Guindy, Chennai 600 032. [Pan: Aadcm-5547-J] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri Sandeep Bagmar, Advocate ""यथ" क" ओर से/Respondent By : Shri V. Justin, Cit & Ms. R. Anita, Addl. Cit सुनवाई क" तारीख/Date Of Hearing : 08.05.2025 घोषणा क" तारीख/Date Of Pronouncement : 21.05.2025 आदेश/ O R D E R Per George George K: These Four Appeals Filed At The Instance Of The Assessee Are Directed Against Four Separate Orders Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (All Dated 21.08.2024) Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’). The Relevant Assessment Years Are 2016-17, 2017-18, 2018-19 & 2020-21. Ita Nos.2670 To 2672 & 2698/Chny/2024

For Appellant: Shri Sandeep Bagmar, AdvocateFor Respondent: Shri V. Justin, CIT &
Section 142(1)Section 143(1)Section 143(2)Section 250Section 32Section 43(1)

…आयकर अपीलीय अिधकरण,‘सी’ "ायपीठ, चे" IN THE INCOME TAX APPELLATE TRIBUNAL‘C’ BENCH, CHENNAI "ी जॉज" जॉज" के, उपा"" एवं"ी जगदीश,लेखा सद" के सम" BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENTAND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपीलसं/.ITA Nos.: 2670, 2671, 2672 & 2698/CHNY/2024 िनधा"रण वष"/Assessment Years: 2016-17, 2017-18, 2018-19, & 2020-21 ADP India Private Limited, The Deputy Commissioner of Thamarai Tech Park, 6th Floor, Vs. Income Tax, SP Plot No. 16 to 20 & 20A, Thiru Vi Ka Corporate Circle 1(1), Industrial Estate, Inner Ring Road, Chennai. Guindy Industrial Estate SO, Guindy, Chennai 600 032. [PAN: AADCM…

DCIT., CIRCLE 8(1), HYDERABAD vs. EAST INDIA PETROLEUM LIMITED, HYDERABAD

In the result, appeal filed by the Revenue is dismissed

ITA 1087/HYD/2024[2018-19]Status: DisposedITAT Hyderabad06 Feb 2025AY 2018-19

Bench: Shri Manjunatha G. & Shri K.Narsimha Charyआ.अपी.सं /Ita No.1087/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2018-19) Deputy Commissioner Of Vs. East India Petroleum Income Tax Limited Circle-8(1)(Incharge) Hyderabad Hyderabad [Pan : Aaace4494K] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri H.Srinivasulu, Ar रधजस् व द्वधरध/Revenue By: Ms.M.Narmada, Cit-Dr सुिवधई की तधरीख/Date Of Hearing: 16/01/2025 घोर्णध की तधरीख/Date Of 06/02/2025 Pronouncement: आदेश / Order Per. Manjunatha G., A.M: This Appeal Filed By The Revenue Is Directed Against Order Dated 19.08.2024 Of The Commissioner Of Income Tax (Appeals) [“Ld.Cit(A)”], National Faceless Appeal Centre (Nfac), Delhi, Pertaining To A.Y.2018-19. 2. The Brief Facts Of The Case Are That The Assessee, Engaged In The Business Of Providing Terminalling Services To Oil Marketing Companies For Storage Of Bulk Liquid Products Including Fuels Like High Speed Diesel, Motor Spirit, Petroleum

For Appellant: Shri H.Srinivasulu, ARFor Respondent: Ms.M.Narmada, CIT-DR
Section 32

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad Before Shri Manjunatha G., Accountant Member and Shri K.Narsimha Chary, Judicial Member आ.अपी.सं /ITA No.1087/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2018-19) Deputy Commissioner of Vs. East India Petroleum Income Tax Limited Circle-8(1)(incharge) Hyderabad Hyderabad [PAN : AAACE4494K] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee by: Shri H.Srinivasulu, AR रधजस् व द्वधरध/Revenue by: Ms.M.Narmada, CIT-DR सुिवधई की तधरीख/Date of Hearing: 16/01/2025 घोर्णध की तधरीख/Date of 06/02/2025 Pronouncement: आदेश /…

MERCK SPECIALITIES PRIVATE LIMITED,MUMBAI vs. THE DY. COMMISSIONER OF INCOME TAX, CIRCLE 7(1)(1), MUMBAI

In the result, (a) both the appeals of the assessee are treated as allowed for statistical purposes

ITA 3261/MUM/2022[2016-2017]Status: DisposedITAT Mumbai30 Oct 2023AY 2016-2017

Bench: Shri B.R. Baskaran (Am) & Shri Narender Kumar Choudhry (Jm)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘D’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Narender Kumar Choudhry (JM) I.T.A. Nos. 3260 & 3261/Mum/2022 (A.Y. 2015-16 and 2016-17) C.O Nos. 18 & 19/Mum/2023 (A.Y 2015-16 & 2016-17) Merck Specialities Private Ltd. Vs. Dy. Commissioner of Income Tax 8th floor, Godrej One, Vikhroli - 7(1)(1), Mumbai. S.O, Mumbai 400 079. PAN : AAECM2634B (Appellant/Cross Objector) (Respondent) I.T.A. Nos. 3197 & 3198/Mum/2022 (A.Y. 2016-17 & 2015-16) Dy. Commissioner of Income Vs. Merck Specialities Private Ltd. Tax - 7(1)(1), Mumbai. 8th floor, Godrej One, Vikhroli S.O,…

MERCK SPECIALIITIES PRIVATE LIMITED,MUMBAI vs. THE DY.COMMISSIONER OF INCOME TAX, CIRCLE 7(1)(1), MUMBAI

In the result, (a) both the appeals of the assessee are treated as allowed for statistical purposes

ITA 3260/MUM/2022[2015-16]Status: DisposedITAT Mumbai30 Oct 2023AY 2015-16

Bench: Shri B.R. Baskaran (Am) & Shri Narender Kumar Choudhry (Jm)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘D’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Narender Kumar Choudhry (JM) I.T.A. Nos. 3260 & 3261/Mum/2022 (A.Y. 2015-16 and 2016-17) C.O Nos. 18 & 19/Mum/2023 (A.Y 2015-16 & 2016-17) Merck Specialities Private Ltd. Vs. Dy. Commissioner of Income Tax 8th floor, Godrej One, Vikhroli - 7(1)(1), Mumbai. S.O, Mumbai 400 079. PAN : AAECM2634B (Appellant/Cross Objector) (Respondent) I.T.A. Nos. 3197 & 3198/Mum/2022 (A.Y. 2016-17 & 2015-16) Dy. Commissioner of Income Vs. Merck Specialities Private Ltd. Tax - 7(1)(1), Mumbai. 8th floor, Godrej One, Vikhroli S.O,…

DY.CIT, CIRCLE-7(1)(1, MUMBAI vs. M/S MERCK SPECIALITIES PRIVATE LIMITED, MUMBAI

In the result, (a) both the appeals of the assessee are treated as allowed for statistical purposes

ITA 3198/MUM/2022[2015-16]Status: DisposedITAT Mumbai30 Oct 2023AY 2015-16

Bench: Shri B.R. Baskaran (Am) & Shri Narender Kumar Choudhry (Jm)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘D’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Narender Kumar Choudhry (JM) I.T.A. Nos. 3260 & 3261/Mum/2022 (A.Y. 2015-16 and 2016-17) C.O Nos. 18 & 19/Mum/2023 (A.Y 2015-16 & 2016-17) Merck Specialities Private Ltd. Vs. Dy. Commissioner of Income Tax 8th floor, Godrej One, Vikhroli - 7(1)(1), Mumbai. S.O, Mumbai 400 079. PAN : AAECM2634B (Appellant/Cross Objector) (Respondent) I.T.A. Nos. 3197 & 3198/Mum/2022 (A.Y. 2016-17 & 2015-16) Dy. Commissioner of Income Vs. Merck Specialities Private Ltd. Tax - 7(1)(1), Mumbai. 8th floor, Godrej One, Vikhroli S.O,…

DY.CIT, CIRCLE-7(1)(1), MUMBAI vs. M/S MERCK SPECIALITIES PRIVATE LIMITED, MUMBAI

In the result, (a) both the appeals of the assessee are treated as allowed for statistical purposes

ITA 3197/MUM/2022[2016-17]Status: DisposedITAT Mumbai30 Oct 2023AY 2016-17

Bench: Shri B.R. Baskaran (Am) & Shri Narender Kumar Choudhry (Jm)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘D’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Narender Kumar Choudhry (JM) I.T.A. Nos. 3260 & 3261/Mum/2022 (A.Y. 2015-16 and 2016-17) C.O Nos. 18 & 19/Mum/2023 (A.Y 2015-16 & 2016-17) Merck Specialities Private Ltd. Vs. Dy. Commissioner of Income Tax 8th floor, Godrej One, Vikhroli - 7(1)(1), Mumbai. S.O, Mumbai 400 079. PAN : AAECM2634B (Appellant/Cross Objector) (Respondent) I.T.A. Nos. 3197 & 3198/Mum/2022 (A.Y. 2016-17 & 2015-16) Dy. Commissioner of Income Vs. Merck Specialities Private Ltd. Tax - 7(1)(1), Mumbai. 8th floor, Godrej One, Vikhroli S.O,…

M/S SHRIRAM PROPERTIES LIMITED,CHENNAI vs. PCIT-CENTRAL1, CHENNAI

In the result, appeal filed by the assessee is allowed

ITA 431/CHNY/2022[2017-18]Status: DisposedITAT Chennai20 Mar 2023AY 2017-18

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita No.: 431/Chny/2022 िनधा"रण वष" / Assessment Year: 2017-18

For Appellant: Shri. Ananthan, CA & Ms. Lalitha. RFor Respondent: Shri. S. Senthil Kumaran, CIT
Section 143(3)Section 263Section 56(2)(vii)

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी वी दुगा" राव, "याियक सद"य एवं "ी मंजुनाथ. जी, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER AND SHRI MANJUNATHA. G, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 431/Chny/2022 िनधा"रण वष" / Assessment Year: 2017-18 M/s. Shriram Properties Principal Commissioner of Limited, v. Income Tax (Central), New No.9, Lakshmi Neela Rite Chennai -1. Choice Chambers, Bazullah Road, T-Nagar, Chennai – 600 017. [PAN: AAFCS-5801-D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : S…

MERCK SPECIALITIES P.LTD,MUMBAI vs. ASST CIT CIR 7(2)(1), MUMBAI

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

ITA 1727/MUM/2017[2012-13]Status: DisposedITAT Mumbai31 Jan 2023AY 2012-13
Section 143(3)Section 144C(5)Section 92C

…eferring to Accounting Standard 10, held that consideration paid in excess of value of tangible assets is classifiable as goodwill eligible for depreciation. We further find that the coordinate bench of the Tribunal in Altimetrik India (P) Ltd vs DCIT, [2022] 194 ITD 124 (Bangalore–Trib.) held that consideration paid by the amalgamated company over and above the net 13 M/s. Merck Specialities Pvt. Ltd assets of the amalgamating company should be considered as goodwill arising on amalgamation. 29. Thus, once the AO has allowed the claim of depreciation on intangible assets acquired by the assessee upon amalgamati…

M/S. AARIS GROUP INDIA PRIVATE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE-1(1)(1), BANGALORE

In the result the appeal filed by the assessee stands partly allowed

ITA 177/BANG/2022[2017-18]Status: DisposedITAT Bangalore20 Jan 2023AY 2017-18

Bench: Shri Chandra Poojari & Smt. Beena Pillaiit(Tp)A No. 177/Bang/2022 (Assessment Year: 2017-18)

For Appellant: Shri Salil Kapoor, AdvocateFor Respondent: Shri Praveen Karanth, CIT-DR
Section 144CSection 234BSection 92D

…CIT v/s. Smifs Securities Ltd. (supra). He also submitted that similar view has been taken by the following decisions: Page 20 IT(TP)A No. 177/Bang/2022 a) Decision of the Bangalore Bench of the ITAT in the case of Altimetrik India (P.) Ltd. v/s. DCIT [2022] 194 ITD 124 (Bangalore - Trib.); b) Decision of the Mumbai Bench of the ITAT in the case of Keva Fragrances Pvt. Ltd. v/s. DCIT [ITA No. 334/M/2020]; (c ) Decision of the Hyderabad Bench of the ITAT in the case of Mylan Laboratories Ltd. v/s. DCIT [2020] 180 ITD 558; and 6.9. The Ld.AR submitted that proviso to section 32 do not apply, as in the present fact…

MERCK SPECIALITIES PVT. LTD,MUMBAI vs. THE DY. COMMISSIONER OF INCOME TAX,CIRCLE-7(2)(1), MUMBAI

In the result, appeal by the assessee is partly allowed for statistical purpose

ITA 2056/MUM/2016[2011-12]Status: DisposedITAT Mumbai14 Oct 2022AY 2011-12

Bench: Shri Pramod Kumar & Shri Sandeep Singh Karhail

For Appellant: Ms. Aarti Vissanji a/wFor Respondent: Ms. Vatsalaa Jha
Section 143(3)Section 144C(1)Section 4Section 5Section 92CSection 92C(1)

…ITA No.2056/Mum./2016 Standard 10, held that consideration paid in excess of value of tangible assets is classifiable as goodwill eligible for depreciation. We further find that the coordinate bench of the Tribunal in Altimetrik India (P) Ltd vs DCIT, [2022] 194 ITD 124 (Bangalore–Trib.) held that consideration paid by the amalgamated company over and above the net assets of the amalgamating company should be considered as goodwill arising on amalgamation. 29. Thus, once the AO has allowed the claim of depreciation on intangible assets acquired by the assessee upon amalgamation of subsidiary company, which were…

TRIVITRON HEALTH CARE PVT. LTD.,CHENNAI vs. DCIT, CHENNAI

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

ITA 1340/CHNY/2019[2014-15]Status: DisposedITAT Chennai12 Oct 2022AY 2014-15

Bench: Shri Mahavir Singh, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita No.1340/Chny/2019 िनधा"रण वष" /Assessment Year: 2014-15 V. M/S.Trivitron Healthcare Pvt. Ltd., The Dy. Commissioner- “Sapthagiri Bhavan”, Of Income Tax, New No.15, Old No.25, Corporate Circle-3(1), Trivitron Sapthagiri Bhawan, Chennai. 4Th Street, Abhiramapuram, Chennai. [Pan: Aaact 9378 H] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Respondent: Mr.M.Rajan, CIT
Section 119Section 143Section 143(3)Section 263Section 36(1)(va)

…आयकर अपीलीय अिधकरण, ’सी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी महावीर िसंह, माननीय उपा"", एवं "ी जी. मंजूनाथा, , माननीय लेखा सद" के सम" BEFORE SHRI MAHAVIR SINGH, HON’BLE VICE PRESIDENT AND SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1340/Chny/2019 िनधा"रण वष" /Assessment Year: 2014-15 v. M/s.Trivitron Healthcare Pvt. Ltd., The Dy. Commissioner- “Sapthagiri Bhavan”, of Income Tax, New No.15, Old No.25, Corporate Circle-3(1), Trivitron Sapthagiri Bhawan, Chennai. 4th Street, Abhiramapuram, Chennai. [PAN: AAACT 9378 H] (अपीलाथ"/Appellant) (""यथ"/Respondent…

TRIVITRON HEALTHCARE P LTD.,CHENNAI vs. PCIT, CHENNAI

In the result, appeal filed by the assessee is allowed

ITA 97/CHNY/2021[2015-16]Status: DisposedITAT Chennai24 Jun 2022AY 2015-16

Bench: Shri V. Durga Rao & Shri G. Manjunatha

For Appellant: Mr. M.Rajan, CITFor Respondent: 17.05.2022
Section 2Section 263Section 32(1)

…आयकर अपील"य अ"धकरण,’सी’ "याय पीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी वी. दुगा" राव, "या"यक सद"य एवं "ी जी . मंजुनाथ, लेखा सद"य के सम$ BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A. No. 97/ Chny/ 2021 ("नधा"रणवष" / Assessment Year: 2015-16) M/s. Trivitron Healthcare P.Ltd. Vs The Principal Commissioner 15, Old No.25, Trivitron Sapthagiri of Income Tax, Chennai-3 Bhawan, IV Street, Abhiramapuram Chennai. Chennai-600 018. PAN: AAACT 9378H (अपीलाथ"/Appellant) (""यथ"/Respondent) : Mr. S.Sridhar, Advocate अपीलाथ"क"ओरसे/ Appellant…

M/s. Altimetrik India Pvt.Ltd. v. DCIT (137 Taxmann.com 9) — Cited in 18 Judgments | BharatTax