“Section 170(1)(b)”
The decision most relied on for Section 170(1)(b) is Tin Box Co. v. CIT (170 TTJ 432), cited in 43 judgments on BharatTax.
Leading authorities on Section 170(1)(b)
The case establishes the scope of 'software development services' for Section 10B exemption, distinguishing validation and testing from core development. It also underscores that the Assessing Officer must provide sufficient opportunity of being heard, which cannot be cured at the appellate stage.
Depreciation on goodwill arising on amalgamation was allowable prior to the amendments made by the Finance Act, 2021, which took effect from April 1, 2021.
Proceedings against a non-existent entity are void if the revenue was aware of the amalgamation before issuing the assessment order. The court distinguished the Mahagun Realtors case based on the facts, upholding the principle from Maruti Suzuki.
