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.

53

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 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

Sections most often in play

Section 32(1)(ii)Section 143(3)Section 14ASection 153ASection 153DSection 2(11)Section 41(2)Section 43(6)
Read the full judgment

Issues it is cited on

depreciation on non-compete feesection 24(1)section 41(2)rule 8d disallowancenon-compete feesection 2(1)section 14a disallowancesection 2(11)section 43(6)section 24(a)section 32(1)(ii)commercial rights

Judgments citing Sharp Business System v. CIT III

Larsen & Toubro Ltd, Mumbai vs. DCIT 2(2), Mumbai

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

ITA 6908/MUM/2012[2001-02]Status: DisposedITAT Mumbai29 Apr 2022AY 2001-02

Bench: Shri S.Rifaur Rahman () & Shri Amarjit Singh ()

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI S.RIFAUR RAHMAN (ACCOUNTANT MEMBER) AND SHRI AMARJIT SINGH (JUDICIAL MEMBER) I.T.A No.6908/Mum/2012 - A.Y. 2001-02 I.T.A No.2117/Mum/2013 - A.Y. 2002-03 Larsen & Toubro Limited vs Deputy Commissioner of Income- Taxation Department, L&T tax, Range-2(2), Mumbai House N.M. Marg, Ballard Estate Mumbai-400 001 PAN : AAACL0140P APPELLANT RESPONDENT I.T.A No.6878 /Mum/2012 - A.Y. 2001-02 I.T.A No.2284/Mum/2013 - A.Y. 2002-03 Deputy Commissioner of vs Larsen & Toubro Limited Income-tax, Range-2(2), Taxation Department, L&T House Mumbai N.M. Mar…

Fortis Hospitals Ltd vs. ACIT Circle 9(2) New Delhi

ITA-132/2021HC Delhi29 Jul 2021

Bench: The Learned

Section 143(3)Section 194LSection 254(2)Section 260ASection 32(1)(ii)

…ITA 132/2021 Page 1 of 12 $~23 * IN THE HIGH COURT OF DELHI AT NEW DELHI Date of Decision: 29th July, 2021 + ITA 132/2021 FORTIS HOSPITALS LTD. ..... Appellant Through Mr.Ajay Vohra, Sr.Adv. with Mr. Aniket D. Agrawal, Ms. Manisha Sharma, Advocates versus ACIT, CIRCLE – 9(2), NEW DELHI ..... Respondent Through Mr.Sanjay Kumar, Sr.SC and Ms.Easha Kadian, Adv. CORAM: HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAW…

Fortis Hospitals Ltd

ITA/132/2021HC Delhi29 Jul 2021

Bench: The Learned

Section 143(3)Section 194LSection 254(2)Section 260ASection 32(1)(ii)

…ITA 132/2021 Page 1 of 12 $~23 * IN THE HIGH COURT OF DELHI AT NEW DELHI Date of Decision: 29th July, 2021 + ITA 132/2021 FORTIS HOSPITALS LTD. ..... Appellant Through Mr.Ajay Vohra, Sr.Adv. with Mr. Aniket D. Agrawal, Ms. Manisha Sharma, Advocates versus ACIT, CIRCLE – 9(2), NEW DELHI ..... Respondent Through Mr.Sanjay Kumar, Sr.SC and Ms.Easha Kadian, Adv. CORAM: HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAW…

ACIT (Ltu), New Delhi vs. M/S Havells India Ltd., New Delhi

In the result, appeal of the assessee is partly allowed

ITA 466/DEL/2011[2007-08]Status: DisposedITAT Delhi25 Aug 2020AY 2007-08

Bench: Shri Amit Shukla & Shri Prashant Maharishihavells India Ltd, Vs. Dcit, 1/7 Ram Kishore Road, Circle-12(1), Civil Lines, New Delhi Cr Building Ip Estate, Pan: Aaach0351E New Delhi (Appellant) (Respondent) Havells India Ltd, Vs. Dcit, 1/7 Ram Kishore Road, Ltu, Nbcc Plaza, Civil Lines, New Delhi Pusp Vihar, Sector-4, Saket, Pan: Aaach0351E New Delhi (Appellant) (Respondent) Acit (Ltu), Vs. Havells India Ltd, Nbcc Plaza, Pusp Vihar, Sector- 1/7 Ram Kishore Road, 4, Saket, New Delhi Civil Lines, New Delhi Pan: Aaach0351E (Appellant) (Respondent)

For Appellant: Shri Rohit Jain, AdvFor Respondent: Shri Saras Kumar, Sr. DR
Section 143(3)Section 144ASection 14ASection 80H

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―C‖: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Havells India Ltd, Vs. DCIT, 1/7 Ram Kishore Road, Circle-12(1), Civil Lines, New Delhi CR Building IP Estate, PAN: AAACH0351E New Delhi (Appellant) (Respondent) Havells India Ltd, Vs. DCIT, 1/7 Ram Kishore Road, LTU, NBCC Plaza, Civil Lines, New Delhi Pusp Vihar, Sector-4, Saket, PAN: AAACH0351E New Delhi (Appellant) (Respondent) ACIT (LTU), Vs. Havells India Ltd, NBCC Plaza, Pusp Vihar, Sector- 1/7 Ram Kishore Road, 4, Saket, New Delhi Civil Lines, New Delhi PAN: AAACH…

M/S Havells India Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal of the assessee is partly allowed

ITA 6073/DEL/2010[2007-08]Status: DisposedITAT Delhi25 Aug 2020AY 2007-08

Bench: Shri Amit Shukla & Shri Prashant Maharishihavells India Ltd, Vs. Dcit, 1/7 Ram Kishore Road, Circle-12(1), Civil Lines, New Delhi Cr Building Ip Estate, Pan: Aaach0351E New Delhi (Appellant) (Respondent) Havells India Ltd, Vs. Dcit, 1/7 Ram Kishore Road, Ltu, Nbcc Plaza, Civil Lines, New Delhi Pusp Vihar, Sector-4, Saket, Pan: Aaach0351E New Delhi (Appellant) (Respondent) Acit (Ltu), Vs. Havells India Ltd, Nbcc Plaza, Pusp Vihar, Sector- 1/7 Ram Kishore Road, 4, Saket, New Delhi Civil Lines, New Delhi Pan: Aaach0351E (Appellant) (Respondent)

For Appellant: Shri Rohit Jain, AdvFor Respondent: Shri Saras Kumar, Sr. DR
Section 143(3)Section 144ASection 14ASection 80H

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―C‖: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Havells India Ltd, Vs. DCIT, 1/7 Ram Kishore Road, Circle-12(1), Civil Lines, New Delhi CR Building IP Estate, PAN: AAACH0351E New Delhi (Appellant) (Respondent) Havells India Ltd, Vs. DCIT, 1/7 Ram Kishore Road, LTU, NBCC Plaza, Civil Lines, New Delhi Pusp Vihar, Sector-4, Saket, PAN: AAACH0351E New Delhi (Appellant) (Respondent) ACIT (LTU), Vs. Havells India Ltd, NBCC Plaza, Pusp Vihar, Sector- 1/7 Ram Kishore Road, 4, Saket, New Delhi Civil Lines, New Delhi PAN: AAACH…

M/S Havells India Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal of the assessee is partly allowed

ITA 6072/DEL/2010[2004-05]Status: DisposedITAT Delhi25 Aug 2020AY 2004-05

Bench: Shri Amit Shukla & Shri Prashant Maharishihavells India Ltd, Vs. Dcit, 1/7 Ram Kishore Road, Circle-12(1), Civil Lines, New Delhi Cr Building Ip Estate, Pan: Aaach0351E New Delhi (Appellant) (Respondent) Havells India Ltd, Vs. Dcit, 1/7 Ram Kishore Road, Ltu, Nbcc Plaza, Civil Lines, New Delhi Pusp Vihar, Sector-4, Saket, Pan: Aaach0351E New Delhi (Appellant) (Respondent) Acit (Ltu), Vs. Havells India Ltd, Nbcc Plaza, Pusp Vihar, Sector- 1/7 Ram Kishore Road, 4, Saket, New Delhi Civil Lines, New Delhi Pan: Aaach0351E (Appellant) (Respondent)

For Appellant: Shri Rohit Jain, AdvFor Respondent: Shri Saras Kumar, Sr. DR
Section 143(3)Section 144ASection 14ASection 80H

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―C‖: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Havells India Ltd, Vs. DCIT, 1/7 Ram Kishore Road, Circle-12(1), Civil Lines, New Delhi CR Building IP Estate, PAN: AAACH0351E New Delhi (Appellant) (Respondent) Havells India Ltd, Vs. DCIT, 1/7 Ram Kishore Road, LTU, NBCC Plaza, Civil Lines, New Delhi Pusp Vihar, Sector-4, Saket, PAN: AAACH0351E New Delhi (Appellant) (Respondent) ACIT (LTU), Vs. Havells India Ltd, NBCC Plaza, Pusp Vihar, Sector- 1/7 Ram Kishore Road, 4, Saket, New Delhi Civil Lines, New Delhi PAN: AAACH…

Coventya India Private Limited, Pune vs. Deputy Commissioner of Income Tax, Pune

In the result, the appeal of assessee is allowed

ITA 975/PUN/2017[2013-14]Status: DisposedITAT Pune17 Feb 2020AY 2013-14

Bench: Shri Anil Chaturvedi & Shri Partha Sarathi Chaudhury

For Appellant: Shri Kishor PhadkeFor Respondent: Shri S.P. Walimbe
Section 143(3)Section 32Section 36(1)(v)Section 37

…आयकर अपीऱीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA Nos.974 & 975/PUN/2017 नििाारण वषा / Assessment Years : 2012-13 & 2013-14 Coventya India Private Limited, Gat No.520 B, Shelkewadi, Rihe Andhale Road, Ghotawade, Mulshi, Pune - 412115 PAN: AAECC5710A .......अऩीऱाथी / Appellant बिाम / V/s. Deputy Commissioner of Income Tax, Circle 1(1), Pune ……प्रत्यथी / Respondent Assessee by : Shri Kishor Phadke Revenue by : Shri S.P. Walimbe सुनवाई की तारीख / Da…

Coventya India Private Limited, Pune vs. Deputy Commissioner of Income Tax, Pune

In the result, the appeal of assessee is allowed

ITA 974/PUN/2017[2012-13]Status: DisposedITAT Pune17 Feb 2020AY 2012-13

Bench: Shri Anil Chaturvedi & Shri Partha Sarathi Chaudhury

For Appellant: Shri Kishor PhadkeFor Respondent: Shri S.P. Walimbe
Section 143(3)Section 32Section 36(1)(v)Section 37

…आयकर अपीऱीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA Nos.974 & 975/PUN/2017 नििाारण वषा / Assessment Years : 2012-13 & 2013-14 Coventya India Private Limited, Gat No.520 B, Shelkewadi, Rihe Andhale Road, Ghotawade, Mulshi, Pune - 412115 PAN: AAECC5710A .......अऩीऱाथी / Appellant बिाम / V/s. Deputy Commissioner of Income Tax, Circle 1(1), Pune ……प्रत्यथी / Respondent Assessee by : Shri Kishor Phadke Revenue by : Shri S.P. Walimbe सुनवाई की तारीख / Da…

Imcd Group B.V. - India Branch (Currently Knon As Imdc India Pvt. Ltd.), Mumbai vs. DCIT (It), Circle 2(2)(1), Mumbai

In the result, appeals of the Revenue as well as the assessee are rejected

ITA 2735/MUM/2018[2013-14]Status: DisposedITAT Mumbai28 Nov 2019AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri G. Manjunatha, Hon'Ble

For Appellant: Shri R. Sandeep BagmarFor Respondent: Kumari Padmapani Bora
Section 32(1)(ii)Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI G. MANJUNATHA, HON'BLE ACCOUNTANT MEMBER ITA.NOs. 2433 & 3078/MUM/2018 (A.Ys: 2013-14 & 2014-15) DCIT (IT) - Circle – 14(2)(1) v. IMCD Group B.V. India Branch Room No. 432, 4th Floor {currently known as IMCD India Pvt. Ltd.,} Flat No. 1402, C-38/39 Aayakar Bhavan, M.K. Road G-Block, Crenscenzo Building Mumbai – 400 020 B.K.C., Bandra (E), Mumbai - 51 PAN: AABCI8417R (Appellant) (Respondent) ITA.NOs. 2735 & 3403/MUM/2018 (A.Ys: 2013-14 & 2014-15) IMCD Group B.V. India Branch v. DCIT (IT) - Circle…

DCIT -14(2)(1), Mumbai vs. Imcd Group B.V. India Branch (Now Imcd India Private Limited), Mumbai

In the result, appeals of the Revenue as well as the assessee are rejected

ITA 2433/MUM/2018[2013-14]Status: DisposedITAT Mumbai28 Nov 2019AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri G. Manjunatha, Hon'Ble

For Appellant: Shri R. Sandeep BagmarFor Respondent: Kumari Padmapani Bora
Section 32(1)(ii)Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI G. MANJUNATHA, HON'BLE ACCOUNTANT MEMBER ITA.NOs. 2433 & 3078/MUM/2018 (A.Ys: 2013-14 & 2014-15) DCIT (IT) - Circle – 14(2)(1) v. IMCD Group B.V. India Branch Room No. 432, 4th Floor {currently known as IMCD India Pvt. Ltd.,} Flat No. 1402, C-38/39 Aayakar Bhavan, M.K. Road G-Block, Crenscenzo Building Mumbai – 400 020 B.K.C., Bandra (E), Mumbai - 51 PAN: AABCI8417R (Appellant) (Respondent) ITA.NOs. 2735 & 3403/MUM/2018 (A.Ys: 2013-14 & 2014-15) IMCD Group B.V. India Branch v. DCIT (IT) - Circle…

Foodworld Supermarkets Ltd, Bangalore vs. Deputy Commissioner of Income Tax Circle-3(1)(1), Bangalore

In the result, all the appeals of the assessee are allowed and all the appeals of the Revenue are dismissed

ITA 2071/BANG/2017[2001-02]Status: DisposedITAT Bangalore15 May 2019AY 2001-02

Bench: Shri B.R Baskaran & Shri Pavan Kumar Gadale

For Appellant: Shri Padamchand Khincha, C.AFor Respondent: Smt. Swapna Das, JCIT
Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH : BANGALORE BEFORE SHRI B.R BASKARAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos.2551, 2552, 2553 & 2554/Bang/2017 Assessment year : 2001-02, 2002-03, 2004-05 & 2005-06 The Dy. Commissioner of Income-tax, Vs. M/s Foodworld Supermarkets Ltd., Circle-3(1)(1), 740, Eswari Industrial Estate, Bangalore. Gate-2, Hulimavu, Bannerghatta Raod, Bangalore-560 076. PAN – AAACF 4045 K. APPELLANT RESPONDENT ITA Nos.2071, 2072, 2074 & 2075/Bang/2017 Assessment year : 2001-02, 2002-03, 2004-05 & 2005-06 M/s Foodworld Supermarkets Ltd., Vs. The…

DCIT (It) 2(2)(1), Mumbai vs. Imcd Group B.V. India Branch, Mumbai

The appeal of the revenue is dismissed

ITA 1544/MUM/2016[2012-13]Status: DisposedITAT Mumbai11 Jul 2018AY 2012-13

Bench: Shri Shamim Yahya, Am & Shri Ravish Sood, Jm Deputy Commissioner Of Income M/S Imcd Group B.V. India Tax (It)-2(2)(1), Room No. 136, Branch, C/O Vatsaraj & Co., बिधम/ 1St Floor Scindia House, 1St Floor, Fort Chambers, Vs. N.M. Road, Mumbai-400 038 “C” Block, 65 Tamarind Lane Fort, Mumbai-400 023 स्थामी रेखा सं./ जीआइआय सं./ Pan No. Aabci8417R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) :

For Appellant: Shri Samuel Darse, D.RFor Respondent: Shri Raghunathan Sampath. A.R
Section 143(2)Section 143(3)Section 32

…P a g e | 1 ITA No. 1544/Mum/2016 AY. 2012-13 Deputy Commissioner of Income tax Vs. M/s IMCD Group BV India IN THE INCOME TAX APPELLATE TRIBUNAL “L” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI RAVISH SOOD, JM Deputy Commissioner of Income M/s IMCD Group B.V. India Tax (IT)-2(2)(1), Room No. 136, Branch, C/o Vatsaraj & Co., बिधम/ 1st Floor Scindia House, 1st Floor, Fort Chambers, Vs. N.M. Road, Mumbai-400 038 “C” Block, 65 Tamarind Lane Fort, Mumbai-400 023 स्थामी रेखा सं./ जीआइआय सं./ PAN No. AABCI8417R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : अऩीराथी की ओय से / Appellant by : Shri Samuel Darse,…

Pitney Bowes India (P) Ltd., New Delhi vs. DCIT, New Delhi

In the result, out of the five appeals of the assessee, the ITA Nos

ITA 289/DEL/2013[2005-06]Status: DisposedITAT Delhi29 May 2017AY 2005-06

Bench: Sh. I.C. Sudhir & Sh. O.P. Kant

Section 143(3)Section 147Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’, NEW DELHI BEFORE SH. I.C. SUDHIR, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER ITA Nos. 289 to 293/Del/2013 Assessment Years: 2005-06 to 2009-10 Vs. DCIT, Circle-14(1) / Addl.CIT, M/s. Pitney Bowes India (P) Ltd., 2nd Floor, 45, Okhla Industrial Range-14 / Income Tax Officer, Estate, Phase-III, New Delhi Ward -14(3), New Delhi PAN : AADCP3417C (Appellant) (Respondent) Appellant by S/sh. G.C. Srivastava, Adv.; Manoneet Dalal, Adv.; Anubhav Jain and Anshul Kumar, CA Respondent by Sh. F.R. Meena, Sr.DR Date of hearing 30.03.2017 Date of pronouncement 29.…