Sharp Business System v. CIT III
27 Taxmann.com 50High Court2012#2190 most cited
What is Sharp Business System v. CIT III authority for?
A non-compete fee, being a capital expenditure, is not allowable as a deduction from income and does not qualify for depreciation under Section 32(1)(ii) of the Income-tax Act, 1961.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2017 to 2026.
Also referred to as
Sharp Business System v CIT III · non-compete fee · depreciation on non-compete fee · Section 32(1)(ii) · capital expenditure deduction · allowability of non-compete fee · non-compete fee not deductible · Income-tax Act 1961 · Section 147 escaped assessment
