“amalgamation”

Indusind Information Technology Ltd ( Now Succeeded on Amalgamation by Hinduja Group Ltd ), Mumbai vs. DCIT Central Circle 2(3), Mumbai

In the result, the appeal of the assessee is dismissed

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No.2592/MUM/2025 (A.Y. 2012-13) Indusind Technology Ltd. (Now, succeeded on amalgamation by Hinduja Group Ltd.) Hinduja House, 3-B, G Block, Bandra Kurla Complex, Bandra (East), Mumbai- 400051, Maharashtra Information v/s. बनाम Deputy Commissioner of Income ... Assessment Year [A.Y.] 2012-13. Page 2 ITA No. 2592/Mum/2025 Α.Υ. 2012-13 Indusind Information Technology Ltd. (Now, succeeded on amalgamation by Hinduja Group Ltd.) 2. The grounds of appeal are as under:- 1. On facts & circumstances of the case and in law, the Ld. CIT(A) has erred

DCIT CC 7(3), Mumbai vs. M/S Tirupati Developers, Mumbai

In the result, both the appeal of the revenue and CO of the assessee are

Bench: Ms. Kavitha Rajagopal & Smt. Renu Jauhriआयकर अपील सं./Ita No. 2165/Mum/2019 (निर्धारण वर्ष / Assessment Year :2012-13) Dcit Cc – 7(3), Room No. 655, 6Th Floor, Aayakar Bhavan, M. K. Road, Mumbai-400020 V/S. बनाम M/S. Tirupati Developers. 419, Laxmi Plaza, Laxmi Industrial Estate, New Link Road, Andheri (W.), Mumbai-400053 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaeft6810B Appellant/अपीलार्थी .. Respondent/प्रतिवादी प्रति आपत्ति सं./ Co No. 110/Mum/2021 (Arising Out Of Ita No. 2165/Mum/2019) (निर्धारण वर्ष / Assessment Year :2012-13) M/S. Tirupati Developers. V/S. Dcit Cc – 7(3), 419, Laxmi Plaza, Laxmi बनाम Room No. 655, 6Th Floor, Industrial Estate, New Aayakar Bhavan, M. K. Link Road, Andheri (W.), Road, Mumbai-400020 Mumbai-400053 Appellant/अपीलार्थी .. Respondent/प्रतिवादी स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaeft6810B निर्धारिती की ओर से /Assessee By: Shri Rushabh Mehta राजस्व की ओर से /Revenue By: Shri Biswanath Das सुनवाई की तारीख / Date Of Hearing 18.07.2025 घोषणा की तारीख/Date Of Pronouncement 21.07.2025 Page 2

observed that the assessee company is a registered NBFC since 1998 which has later merged with 8 companies through a scheme of amalgamation duly sanctioned by the Hon'ble Calcutta High Court. By providing the aforesaid documents, the assessee submits that the lender Satyam Projects Ltd is a genuine company

DCIT-2(3)(1), Mumbai vs. Indusind Bank Ltd., Mumbai

In the result, the Income Tax Appeal is

Bench: Ms Padmavathy S, Am & Shri Raj Kumar Chauhan, Jm

Ground No. 1 AY 2019-20 Ground No. 1 Claim under section 36(1)(viia) for rural Ground No. 2 & 3 advances made by amalgamating company & percentage of deduction allowable Ground No. 2 & 3 Sale of immovable properties acquired through loan be treated as Business Income / loss Ground ... purpose of allowing deduction under section 36(1)(via) the rural advances given by Bharat Financial Inclusion Ltd. (BFIL) an NBFC which got amalgamated with the assessee company from the appointed date 01.01.2018 should be included. The CIT(A) gave partial relief to the assessee with regard to the various

Indusind Bank Ltd, Mumbai vs. The DCIT-2(3)(1), Mumbai

In the result, the Income Tax Appeal is

Bench: Ms Padmavathy S, Am & Shri Raj Kumar Chauhan, Jm

Appeal Issue Claim of Beneficial rate of DTAA on tax paid on Dividend Claim under section 36(1)(viia) for rural advances made by amalgamating company & percentage of deduction allowable Sale of immovable properties acquired through loan be treated as Business Income / loss Claim of standard assets under section ... purpose of allowing deduction under section 36(1)(via) the rural advances given by Bharat Financial Inclusion Ltd. (BFIL) an NBFC which got amalgamated with the assessee company from the appointed date 01.01.2018 should be included. The CIT(A) gave partial relief to the assessee with regard to the various

Indusind Bank Ltd, 8Th Floor, Tower 1, One India Bulls Centre Delisle Road vs. The DCIT-2(3)(1), Mumbai

Bench: Ms Padmavathy S, Am & Shri Raj Kumar Chauhan, Jm

paid on Dividend Claim under section 36(1)(viia) for rural Ground No. 2 & 3 Ground No. 2 & 3 advances made by amalgamating company & percentage of deduction allowable Sale of immovable properties acquired Ground No. 4 Ground No. 4 through loan be treated as Business Income / loss Claim of standard ... purpose of allowing deduction under section 36(1)(via) the rural advances given by Bharat Financial Inclusion Ltd. (BFIL) an NBFC which got amalgamated with the assessee company from the appointed date 01.01.2018 should be included. The CIT(A) gave partial relief to the assessee with regard to the various

ACIT 531, Mumbai vs. Teleperformance Global Services Pvt. Ltd., Mumbai

In the result, the appeal of the assesse bearing ITA No

Bench: BEFOR SHRI ANIKESH BANERJEE (Judicial Member), SMT. RENU JAUHRI (Accountant Member)

decided against the assessee. The relevant observations of the ITAT at paragraph 12 is extracted as below:- “12. We find that, as per the amalgamation of SKR BPO and IGSPL all the assets and liabilities of these companies are merged with the assessee company and due to the excess value ... assessee has claimed the depreciation. The contentions raised by the Ld.AR that the AO has allowed the depreciation on goodwill on amalgamation in the A.Y 2012-13 and only on the Written down value, the assessee has claimed the depreciation as per the provisions of law. Further

Teleperformance Global Services Private Limited, Mumbai vs. Additional-Joint-Deputy-Assistant Commissioner of Income Tax-Income Tax Officer, Delhi

In the result, the appeal of the assesse bearing ITA No

Bench: BEFOR SHRI ANIKESH BANERJEE (Judicial Member), SMT. RENU JAUHRI (Accountant Member)

decided against the assessee. The relevant observations of the ITAT at paragraph 12 is extracted as below:- “12. We find that, as per the amalgamation of SKR BPO and IGSPL all the assets and liabilities of these companies are merged with the assessee company and due to the excess value ... assessee has claimed the depreciation. The contentions raised by the Ld.AR that the AO has allowed the depreciation on goodwill on amalgamation in the A.Y 2012-13 and only on the Written down value, the assessee has claimed the depreciation as per the provisions of law. Further

Teleperformance Global Services Private Limited, Mumbai vs. Additional-Joint-Deputy-Assistant Commissioner of Income Tax-Ncome Tax Officer, Delhi

In the result, the appeal of the assesse bearing ITA No

Bench: BEFOR SHRI ANIKESH BANERJEE (Judicial Member), SMT. RENU JAUHRI (Accountant Member)

decided against the assessee. The relevant observations of the ITAT at paragraph 12 is extracted as below:- “12. We find that, as per the amalgamation of SKR BPO and IGSPL all the assets and liabilities of these companies are merged with the assessee company and due to the excess value ... assessee has claimed the depreciation. The contentions raised by the Ld.AR that the AO has allowed the depreciation on goodwill on amalgamation in the A.Y 2012-13 and only on the Written down value, the assessee has claimed the depreciation as per the provisions of law. Further

Teleperformance Global Services P. Ltd., Mumbai vs. The Pr. CIT -5, Mumbai

In the result, the appeal of the assesse bearing ITA No

Bench: BEFOR SHRI ANIKESH BANERJEE (Judicial Member), SMT. RENU JAUHRI (Accountant Member)

decided against the assessee. The relevant observations of the ITAT at paragraph 12 is extracted as below:- “12. We find that, as per the amalgamation of SKR BPO and IGSPL all the assets and liabilities of these companies are merged with the assessee company and due to the excess value ... assessee has claimed the depreciation. The contentions raised by the Ld.AR that the AO has allowed the depreciation on goodwill on amalgamation in the A.Y 2012-13 and only on the Written down value, the assessee has claimed the depreciation as per the provisions of law. Further