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“Section 49(1)(iii)(c)”

Section References (mined)Section 49Section 49(1)(iii)(c)2 judgments

The decision most relied on for Section 49(1)(iii)(c) is Marketing Pvt. Ltd. v. DCIT (122 Taxmann.com 40), cited in 41 judgments on BharatTax.

Leading authorities on Section 49(1)(iii)(c)

Marketing Pvt. Ltd. v. DCIT
122 Taxmann.com 40 · 2020 · Reported
41
citing judgments

Where goodwill is recorded pursuant to a merger based on purchase consideration determined by a valuation report, and no goodwill is transferred from the predecessor's books, the fifth proviso to section 32(1) of the Income-tax Act, 1961, is not applicable, and thus depreciation on such goodwill is not allowable.

PCIT v. CIMS Hospital Pvt.Ltd.
125 Taxmann.com 227 · 2021 · High Court
17
citing judgments

The Assessing Officer can apply Rule 8D for disallowance under Section 14A only if they are not satisfied with the correctness of the assessee's claim regarding expenditure in relation to exempt income, after considering the assessee's accounts. Invocation of Rule 8D is not automatic.

Judgments citing Section 49(1)(iii)(c)

M/S Estin Tie Up Pvt. Ltd., Kolkata vs. A.C.I.T., Central Circle-1(2), Kolkata

In the result, the two cross appeals filed by the assessee as well as the Revenue are partly allowed for statistical purposes

ITA 32/KOL/2020[2013-14]Status: DisposedITAT Kolkata20 Nov 2025AY 2013-14

Bench: Shri Duvvuru Rl Reddy & Shri Rakesh Mishra

Section 143(3)Section 50C(1)Section 55A

assuming the cost of acquisitions of land in the hands of BFM Industries amounting to ₹1 Crore as per provisions of section 49(1)(iii)(c) of the Act arbitrarily without any basis or whatsoever and without referring the matter to the DVO u/s 55A of the Act read with

A.C.I.T., Central Circle-1(2), Kolkata vs. M/S Estin Tie Up Pvt. Ltd., Kolkata

In the result, the two cross appeals filed by the assessee as well as the Revenue are partly allowed for statistical purposes

ITA 141/KOL/2020[2013-14]Status: DisposedITAT Kolkata20 Nov 2025AY 2013-14

Bench: Shri Duvvuru Rl Reddy & Shri Rakesh Mishra

Section 143(3)Section 50C(1)Section 55A

assuming the cost of acquisitions of land in the hands of BFM Industries amounting to ₹1 Crore as per provisions of section 49(1)(iii)(c) of the Act arbitrarily without any basis or whatsoever and without referring the matter to the DVO u/s 55A of the Act read with