Products Ltd. v. JCIT

407 ITR 674High Court#20792 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 32(1)(ii)Section 35(2AB)Section 37(1)

Issues it is cited on

non-compete fee intangible assets revenue expenditure capital expenditure section 37(1)transfer prescribed company india total income business document

Judgments citing Products Ltd. v. JCIT

M/S. Indo National Limited, Chennai vs. ACIT, Corp Cricle -2(2). Chennai, Chennai

In the result, both the appeals of the assessee are partly allowed

ITA 1405/CHNY/2023[2016-17]Status: DisposedITAT Chennai19 Mar 2025AY 2016-17

Bench: Shri Aby T. Varkey & Shrimanoj Kumar Aggarwal

Section 35

…e.The appellant further relied upon Hon'ble Madras High Court case ofHatsunAgro Products Ltd. further relied upon Hon'ble Madras High Court case ofHatsunAgro Products Ltd. further relied upon Hon'ble Madras High Court case ofHatsunAgro Products Ltd. vs. JCIT (407 ITR 674) (2017) and Hon'blePunjab vs. JCIT (407 ITR 674) (2017) and Hon'blePunjab and Haryana High Court in the and Haryana High Court in the case of CIT Vs. Max India Ltd.(2018), where non case of CIT Vs. Max India Ltd.(2018), where non-compete fee was a paid to a ex compete fee was a paid to a ex- employee restraininghim from doing particular business.…

M/S. Indo National Limited, Chennai vs. ACIT Coprate Cricle-2(2), Chennai

In the result, both the appeals of the assessee are partly allowed

ITA 1404/CHNY/2023[2015-16]Status: DisposedITAT Chennai19 Mar 2025AY 2015-16

Bench: Shri Aby T. Varkey & Shrimanoj Kumar Aggarwal

Section 35

Viraj Profiles Ltd., Mumbai vs. Dy CIT-CC-3(2), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 775/MUM/2021[2013-14]Status: DisposedITAT Mumbai12 May 2023AY 2013-14

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

…judgment was overruled by the Hon’ble Supreme Court. The ld. Counsel for the assessee also placed reliance on the following judgments, which we discuss hereinafter:- a) The Hon’ble High Court of Madras in the case of Hatsun Agro Products Ltd. vs. JCIT [(2018 407 ITR 674 (Madras)] wherein the assessee was engaged in business of manufacture, marketing and distribution of ice cream and dairy based frozen products, made payment of non-compete fee, to two of its directors. The Hon’ble High Court held that the advantage of restraining individuals from engaging in competition was in field of facilitating assessee's own…

M/S. Pricewaterhouse Coopers Private Limited, Kolkata vs. ACIT, Circle - 2(2), Kolkata

In the result, appeal of the assessee is allowed partly

ITA 359/KOL/2018[2009-10]Status: DisposedITAT Kolkata21 Apr 2021AY 2009-10

Section 143(3)Section 250

…ts placed reliance on the following judgments, which we discuss , which we discuss hereinafter:- a) The Hon’ble High Court of Madras in the case of Hon’ble High Court of Madras in the case of Hatsun Agro Products Ltd. Hatsun Agro Products Ltd. vs. JCIT [(2018 407 ITR 674 (Madras)] [(2018 407 ITR 674 (Madras)] wherein the assessee was engaged in business of wherein the assessee was engaged in business of 5 Assessment Year: 2009-10 M/s. Pricewaterhouse Coopers Private Limited M/s. Pricewaterhouse Coopers Private Limited manufacture, marketing and distribution of ice cream and dairy based frozen products, marketing…