Zee Enterprises Ltd. v. Addl. CIT

102 Taxmann.com 78Reported decision2019#22489 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 115JBSection 32(1)(ii)Section 80HHCSection 80IA(9)Section 80IBSection 80IB(13)Section 80ICSection 92E

Issues it is cited on

depreciation on non-compete feenon-compete feesection 92er&d expendituresection 32(1)(ii)commercial rightssection 80hhcsection 80hhsection 80ibsection 32(1)enduring benefitintangible assets

Judgments citing Zee Enterprises Ltd. v. Addl. CIT

MARICO LTD,MUMBAI vs. DCIT CEN CIR-35,, MUMBAI

ITA 7044/MUM/2008[2005-2006]Status: DisposedITAT Mumbai11 Apr 2025AY 2005-2006

Bench: Shri Pawan Singh, Jm & Ms Padmavathy S, Am

Section 115JSection 80HSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JM & MS PADMAVATHY S, AM I.T.A. No.3533/Mum/2008 (Assessment Year: 2004-05) M/s Marico Ltd., ACIT, CC-35, Rang Sharda, K.C. Marg, Pratyaksha Kar Bhavan, Bandra (W), Mumbai-400050. Vs. Bandra Kurla Complex, PAN: AAACM7493G Mumbai-400051. Appellant) : Respondent) I.T.A. No.3152/Mum/2008 (Assessment Year: 2004-05) ACIT, CC-35, M/s Marico Ltd., Room No. 104, 1st Floor, Rang Sharda, K.C. Marg, Bandra Reclamation, 2nd Floor, Aayakar Bhavan, Vs. Mumbai-400020. Mumbai-400050. PAN: AAACM7493G Appellant) : Respondent) I.T.A. No.7044/Mum/2008 (A…

M/S. MARICO LTD,MUMBAI vs. THE ACIT CEN CIR-35, MUMBAI

ITA 3533/MUM/2008[2004-2005]Status: DisposedITAT Mumbai11 Apr 2025AY 2004-2005

Bench: Shri Pawan Singh, Jm & Ms Padmavathy S, Am

Section 115JSection 80HSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JM & MS PADMAVATHY S, AM I.T.A. No.3533/Mum/2008 (Assessment Year: 2004-05) M/s Marico Ltd., ACIT, CC-35, Rang Sharda, K.C. Marg, Pratyaksha Kar Bhavan, Bandra (W), Mumbai-400050. Vs. Bandra Kurla Complex, PAN: AAACM7493G Mumbai-400051. Appellant) : Respondent) I.T.A. No.3152/Mum/2008 (Assessment Year: 2004-05) ACIT, CC-35, M/s Marico Ltd., Room No. 104, 1st Floor, Rang Sharda, K.C. Marg, Bandra Reclamation, 2nd Floor, Aayakar Bhavan, Vs. Mumbai-400020. Mumbai-400050. PAN: AAACM7493G Appellant) : Respondent) I.T.A. No.7044/Mum/2008 (A…

THE ACIT CC-35, MUMBAI vs. M/S. MARICO LTD, MUMBAI

ITA 3152/MUM/2008[2004-2005]Status: DisposedITAT Mumbai11 Apr 2025AY 2004-2005

Bench: Shri Pawan Singh, Jm & Ms Padmavathy S, Am

Section 115JSection 80HSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JM & MS PADMAVATHY S, AM I.T.A. No.3533/Mum/2008 (Assessment Year: 2004-05) M/s Marico Ltd., ACIT, CC-35, Rang Sharda, K.C. Marg, Pratyaksha Kar Bhavan, Bandra (W), Mumbai-400050. Vs. Bandra Kurla Complex, PAN: AAACM7493G Mumbai-400051. Appellant) : Respondent) I.T.A. No.3152/Mum/2008 (Assessment Year: 2004-05) ACIT, CC-35, M/s Marico Ltd., Room No. 104, 1st Floor, Rang Sharda, K.C. Marg, Bandra Reclamation, 2nd Floor, Aayakar Bhavan, Vs. Mumbai-400020. Mumbai-400050. PAN: AAACM7493G Appellant) : Respondent) I.T.A. No.7044/Mum/2008 (A…