What is Techno Shares & Stocks Ltd. v. CIT-IV authority for?

The Supreme Court in Techno Shares & Stocks Ltd. v. CIT-IV held that depreciation is not available on a BSE membership card under section 32(1)(ii) of the Income Tax Act as it is not a depreciable asset for the purpose of business or commercial rights of a similar nature.

How many judgments cite Techno Shares & Stocks Ltd. v. CIT-IV?

40 judgments on BharatTax cite Techno Shares & Stocks Ltd. v. CIT-IV (193 Taxmann 248), spanning 2017 to 2025.

Techno Shares & Stocks Ltd. v. CIT-IV (193 Taxmann 248)

Aditya Birla Finance Limited, Mumbai vs. Assistant Commissioner of Income-Tax - 2(1)(1), Mumbai

In the result, the appeal is partly allowed

ITA 4821/MUM/2024[AY 2017-18]Status: DisposedITAT Mumbai08 Jul 2025

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Yogesh Thar & Ms. S.Jayaram, ARsFor Respondent: Shri Rajesh Kumar Yadav, (CIT DR)

Section 135Section 143(3)Section 32Section 43BSection 80G

…including the goodwill were nil in the books of the amalgamating subsidiary company for the year ending 31/03/2010. During the course of hearing, learned DR placed reliance upon decision of Hon'ble Supreme Court in Techno- Shares and Stocks Ltd vs CIT, [2010] 193 Taxmann 248 (SC) and submitted that assessee has to establish that goodwill as licensed/franchise. We find that in the aforesaid decision the Hon'ble Supreme Court was dealing with the issue of depreciation on BSE membership card under section 32(1)(ii) of the Act. Therefore, same is not applicable to the facts of the present case. Before concluding, it…

Merck Specialities Private Limited, Mumbai vs. The Dy. Commissioner of Income Tax, Circle 7(1)(1), Mumbai

In the result, (a) both the appeals of the assessee are treated as allowed for statistical purposes

ITA 3261/MUM/2022[2016-2017]Status: DisposedITAT Mumbai30 Oct 2023AY 2016-2017

Bench: Shri B.R. Baskaran (Am) & Shri Narender Kumar Choudhry (Jm)

…ing 31/03/2010. During the course of hearing, learned DR placed reliance upon decision of Hon'ble Supreme Court in Techno- Shares and Stocks Ltd vs CIT, 8 Merck Specialities Pvt. Ltd. ITA Nos. 3197, 3198, 3260 & 3261/Mum/2022 CO Nos. 18 & 19/Mum/2023 [2010] 193 Taxmann 248 (SC) and submitted that assessee has to establish that goodwill as licensed/franchise. We find that in the aforesaid decision the Hon'ble Supreme Court was dealing with the issue of depreciation on BSE membership card under section 32(1)(ii) of the Act. Therefore, same is not applicable to the facts of the present case. Before concluding, it…

Merck Specialiities Private Limited, Mumbai vs. The Dy.Commissioner of Income Tax, Circle 7(1)(1), Mumbai

In the result, (a) both the appeals of the assessee are treated as allowed for statistical purposes

ITA 3260/MUM/2022[2015-16]Status: DisposedITAT Mumbai30 Oct 2023AY 2015-16

Bench: Shri B.R. Baskaran (Am) & Shri Narender Kumar Choudhry (Jm)

…ing 31/03/2010. During the course of hearing, learned DR placed reliance upon decision of Hon'ble Supreme Court in Techno- Shares and Stocks Ltd vs CIT, 8 Merck Specialities Pvt. Ltd. ITA Nos. 3197, 3198, 3260 & 3261/Mum/2022 CO Nos. 18 & 19/Mum/2023 [2010] 193 Taxmann 248 (SC) and submitted that assessee has to establish that goodwill as licensed/franchise. We find that in the aforesaid decision the Hon'ble Supreme Court was dealing with the issue of depreciation on BSE membership card under section 32(1)(ii) of the Act. Therefore, same is not applicable to the facts of the present case. Before concluding, it…

Dy.CIT, Circle-7(1)(1, Mumbai vs. M/S Merck Specialities Private Limited, Mumbai

In the result, (a) both the appeals of the assessee are treated as allowed for statistical purposes

ITA 3198/MUM/2022[2015-16]Status: DisposedITAT Mumbai30 Oct 2023AY 2015-16

Bench: Shri B.R. Baskaran (Am) & Shri Narender Kumar Choudhry (Jm)

…ing 31/03/2010. During the course of hearing, learned DR placed reliance upon decision of Hon'ble Supreme Court in Techno- Shares and Stocks Ltd vs CIT, 8 Merck Specialities Pvt. Ltd. ITA Nos. 3197, 3198, 3260 & 3261/Mum/2022 CO Nos. 18 & 19/Mum/2023 [2010] 193 Taxmann 248 (SC) and submitted that assessee has to establish that goodwill as licensed/franchise. We find that in the aforesaid decision the Hon'ble Supreme Court was dealing with the issue of depreciation on BSE membership card under section 32(1)(ii) of the Act. Therefore, same is not applicable to the facts of the present case. Before concluding, it…

Dy.CIT, Circle-7(1)(1), Mumbai vs. M/S Merck Specialities Private Limited, Mumbai

In the result, (a) both the appeals of the assessee are treated as allowed for statistical purposes

ITA 3197/MUM/2022[2016-17]Status: DisposedITAT Mumbai30 Oct 2023AY 2016-17

Bench: Shri B.R. Baskaran (Am) & Shri Narender Kumar Choudhry (Jm)

…ing 31/03/2010. During the course of hearing, learned DR placed reliance upon decision of Hon'ble Supreme Court in Techno- Shares and Stocks Ltd vs CIT, 8 Merck Specialities Pvt. Ltd. ITA Nos. 3197, 3198, 3260 & 3261/Mum/2022 CO Nos. 18 & 19/Mum/2023 [2010] 193 Taxmann 248 (SC) and submitted that assessee has to establish that goodwill as licensed/franchise. We find that in the aforesaid decision the Hon'ble Supreme Court was dealing with the issue of depreciation on BSE membership card under section 32(1)(ii) of the Act. Therefore, same is not applicable to the facts of the present case. Before concluding, it…