Pentasoft Technologies Ltd. v. DCIT
41 Taxmann.com 120High Court2014#2007 most cited
What is Pentasoft Technologies Ltd. v. DCIT authority for?
A non-compete fee paid as part of a business acquisition or transaction constitutes an intangible asset, eligible for depreciation under Section 32(1)(ii) of the Income-tax Act.
58
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2025.
Also referred to as
Pentasoft Technologies Ltd. v. DCIT · Section 32(1)(ii) · Section 32(1) · non-compete fee · depreciation on non-compete fee · intangible asset · business transfer agreement · commercial rights · slump sale · transferee company
Also reported as
264 CTR 187222 Taxmann 209
Issues it is cited on
Judgments citing Pentasoft Technologies Ltd. v. DCIT
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