What is Sharp Business System v. CIT authority for?

Depreciation is allowable on a non-compete fee as it constitutes an intangible asset, even if the right acquired cannot be transferred, provided it is treated as part of a block of assets.

How many judgments cite Sharp Business System v. CIT?

50 judgments on BharatTax cite Sharp Business System v. CIT (254 CTR 233), spanning 2016 to 2026.

Which sections of the Income Tax Act does Sharp Business System v. CIT come up under?

It is most often cited in judgments turning on Section 32(1)(ii), Section 143(3), Section 14A, Section 153A, Section 153D, Section 2(11).

Sharp Business System v. CIT (254 CTR 233)

Deputy Commissioner of Income Tax, Circle 4(2), New Delhi, I.P.Estate vs. Beacon Higher Education Services Private Limited, Vasant Kunj, New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 2574/DEL/2024[2017-18]Status: DisposedITAT Delhi11 Feb 2026AY 2017-18

Bench: Shri Vimal Kumar, Hon’Ble & Mrs. Renu Jauhri, Hon’Ble

For Appellant: Shri Y K Kapur, AdvocateFor Respondent: Shri Jitender Singh, CIT DR

Section 143(3)Section 2Section 250Section 32Section 72A

…1867_DEL_2020_Beacon Higher Education Services Pvt Ltd VS acit 2574_DEL_2024_DCIT VS Beacon Higher Education Services Pvt Ltd IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI BEFORE SHRI VIMAL KUMAR, HON’BLE JUDICIAL MEMBER & MRS. RENU JAUHRI, HON’BLE ACCOUNTANT MEMBER ITA No. 1867/DEL/2020; Assessment Year: 2016-17 Beacon Higher Education Vs ACIT CIR 4(2) Services Pvt. Ltd New Delhi S-40, 2nd Floor, Vasant Square Mall, Plot A, Sector B Vasant Kunj, New Delhi-70 (APPELLANT) (RESPONDENT) PAN No. AAECB1283F ITA No. 2574/DEL/2024; Assessment Year: 2017-18 DCIT Circle-4(2) Vs Beacon Higher Education D…

Beacon Higher Education Services Pvt Ltd, New Delhi vs. ACIT Circle-4(2), New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 1867/DEL/2020[2016-17]Status: DisposedITAT Delhi11 Feb 2026AY 2016-17

Bench: Shri Vimal Kumar, Hon’Ble & Mrs. Renu Jauhri, Hon’Ble

For Appellant: Shri Y K Kapur, AdvocateFor Respondent: Shri Jitender Singh, CIT DR

Section 143(3)Section 2Section 250Section 32Section 72A

…1867_DEL_2020_Beacon Higher Education Services Pvt Ltd VS acit 2574_DEL_2024_DCIT VS Beacon Higher Education Services Pvt Ltd IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI BEFORE SHRI VIMAL KUMAR, HON’BLE JUDICIAL MEMBER & MRS. RENU JAUHRI, HON’BLE ACCOUNTANT MEMBER ITA No. 1867/DEL/2020; Assessment Year: 2016-17 Beacon Higher Education Vs ACIT CIR 4(2) Services Pvt. Ltd New Delhi S-40, 2nd Floor, Vasant Square Mall, Plot A, Sector B Vasant Kunj, New Delhi-70 (APPELLANT) (RESPONDENT) PAN No. AAECB1283F ITA No. 2574/DEL/2024; Assessment Year: 2017-18 DCIT Circle-4(2) Vs Beacon Higher Education D…

Kerala Transport Development Finance Corporation Ltd, Trivandrum vs. The PCIT, Trivandrum

In the result, appeal filed by the assessee stands allowed

ITA 443/COCH/2023[2018-19]Status: DisposedITAT Cochin15 Jul 2025AY 2018-19

Bench: Shri Inturi Rama Rao, Am & Sonjoy Sarma, Jm Assessment Year:2018-19 Kerala Transport Development Finance .......... Appellant Corporation Limited, Thiruvananthapuram. Pan: Aabck1318F Vs.

For Appellant: Smt. Anoopa, AdvocateFor Respondent: Smt. Veni Raj, CIT-DR

Section 115JSection 143(3)Section 263Section 32

…1 Kerala Transport Development Finance Corporation Ltd vs. PCIT IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SONJOY SARMA, JM Assessment Year:2018-19 Kerala Transport Development Finance .......... Appellant Corporation Limited, Thiruvananthapuram. PAN: AABCK1318F vs. Principal Commissioner of Income Tax .......... Respondent Trivendrum. Appellant by: Smt. Anoopa, Advocate Respondent by: Smt. Veni Raj, CIT-DR Date of Hearing: 12.06.2025 Date of Pronouncement: 15.07.2025 O R D E R Per: Inturi Rama Rao, AM This appeal filed by the assessee-company is directed against…

M/S Inditrade Capital Ltd (Previously Known As "Jrg Securities Ltd"), Kochi vs. The ITO, Corporate Ward1(1), Kochi

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

ITA 243/COCH/2023[2017-18]Status: DisposedITAT Cochin14 May 2025AY 2017-18

Bench: Shri Inturi Rama Rao & Shri Sandeep Singh Karhail

For Appellant: Sri.Aneesh Vishwanathan, CAFor Respondent: Smt.Leena Lal, Senior AR

Section 143(3)Section 32(1)(ii)

…considering the detailed submissions and judicial precedents quoted by the Appellant. 1.2 On the facts and circumstances of the case, the CIT(A) has erred in purely relying only on the decision of Delhi High Court in case of Sharp Business System v CIT (2012) 254 CTR 233 and Fortis Hospitals Ltd (ITA 132/2021), by treating non- compete fee as Capital in nature and not eligible for depreciation, without considering the fact that the High Court of Madras, recently in 2021, in the case of CIT v. Areva T & D India Ltd. (129 taxmann.com 55), after considering on the decision of the Delhi High Court in case of Sharp Bu…

M/S Inditrade Capital Ltd (Previously Known As, Kochi vs. The ITO, Corporate Ward1(1), Kochi

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

ITA 242/COCH/2023[2014-15]Status: DisposedITAT Cochin14 May 2025AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Sandeep Singh Karhail

For Appellant: Sri.Aneesh Vishwanathan, CAFor Respondent: Smt.Leena Lal, Senior AR

Section 143(3)Section 32(1)(ii)

…considering the detailed submissions and judicial precedents quoted by the Appellant. 1.2 On the facts and circumstances of the case, the CIT(A) has erred in purely relying only on the decision of Delhi High Court in case of Sharp Business System v CIT (2012) 254 CTR 233 and Fortis Hospitals Ltd (ITA 132/2021), by treating non- compete fee as Capital in nature and not eligible for depreciation, without considering the fact that the High Court of Madras, recently in 2021, in the case of CIT v. Areva T & D India Ltd. (129 taxmann.com 55), after considering on the decision of the Delhi High Court in case of Sharp Bu…

M/S Inditrade Capital Ltd (Previously Known As, Kochi vs. The ITO, Corporate Ward1(1), Kochi

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

ITA 241/COCH/2023[2013-14]Status: DisposedITAT Cochin14 May 2025AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Sandeep Singh Karhail

For Appellant: Sri.Aneesh Vishwanathan, CAFor Respondent: Smt.Leena Lal, Senior AR

Section 143(3)Section 32(1)(ii)

…considering the detailed submissions and judicial precedents quoted by the Appellant. 1.2 On the facts and circumstances of the case, the CIT(A) has erred in purely relying only on the decision of Delhi High Court in case of Sharp Business System v CIT (2012) 254 CTR 233 and Fortis Hospitals Ltd (ITA 132/2021), by treating non- compete fee as Capital in nature and not eligible for depreciation, without considering the fact that the High Court of Madras, recently in 2021, in the case of CIT v. Areva T & D India Ltd. (129 taxmann.com 55), after considering on the decision of the Delhi High Court in case of Sharp Bu…

M/S Inditrade Capital Ltd (Previously Known As, Kochi vs. The ITO, Corporate Ward1(1), Kochi

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

ITA 240/COCH/2023[2012-13]Status: DisposedITAT Cochin14 May 2025AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Sandeep Singh Karhail

For Appellant: Sri.Aneesh Vishwanathan, CAFor Respondent: Smt.Leena Lal, Senior AR

Section 143(3)Section 32(1)(ii)

…considering the detailed submissions and judicial precedents quoted by the Appellant. 1.2 On the facts and circumstances of the case, the CIT(A) has erred in purely relying only on the decision of Delhi High Court in case of Sharp Business System v CIT (2012) 254 CTR 233 and Fortis Hospitals Ltd (ITA 132/2021), by treating non- compete fee as Capital in nature and not eligible for depreciation, without considering the fact that the High Court of Madras, recently in 2021, in the case of CIT v. Areva T & D India Ltd. (129 taxmann.com 55), after considering on the decision of the Delhi High Court in case of Sharp Bu…

M/S Inditrade Capital Ltd (Previously Known As, Kochi vs. The ITO, Corporate Ward1(1), Kochi

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

ITA 239/COCH/2023[2011-12]Status: DisposedITAT Cochin14 May 2025AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Sandeep Singh Karhail

For Appellant: Sri.Aneesh Vishwanathan, CAFor Respondent: Smt.Leena Lal, Senior AR

Section 143(3)Section 32(1)(ii)

…considering the detailed submissions and judicial precedents quoted by the Appellant. 1.2 On the facts and circumstances of the case, the CIT(A) has erred in purely relying only on the decision of Delhi High Court in case of Sharp Business System v CIT (2012) 254 CTR 233 and Fortis Hospitals Ltd (ITA 132/2021), by treating non- compete fee as Capital in nature and not eligible for depreciation, without considering the fact that the High Court of Madras, recently in 2021, in the case of CIT v. Areva T & D India Ltd. (129 taxmann.com 55), after considering on the decision of the Delhi High Court in case of Sharp Bu…