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“amalgamation”

Mergers & RestructuringSection 2(1B)Section 2(1B)1,456 judgments

The decision most relied on for amalgamation is CIT v. Smifs Securities Ltd. (348 ITR 302), cited in 540 judgments on BharatTax.

Leading authorities on amalgamation

CIT v. Smifs Securities Ltd.
348 ITR 302 · 2012 · Supreme Court
540
citing judgments

Goodwill, whether arising from an amalgamation or a slump sale, is an intangible asset eligible for depreciation under Section 32(1) of the Income-tax Act. While the assessee must prove the existence and valuation of such goodwill, it is recognized as a depreciable asset.

PCIT v. Maruti Suzuki India Ltd.
416 ITR 613 · 2019 · Supreme Court
308
citing judgments

A notice issued under section 148 to a non-existent entity, such as an amalgamating company post-merger, is a substantive illegality, rendering assessment proceedings void ab initio. Participation in such proceedings does not estop the assessee from challenging the validity of the notice.

Spice Infotainment Ltd. v. CIT
247 CTR 500 · 2012 · High Court
114
citing judgments

An assessment framed in the name of a company that has ceased to exist due to amalgamation is invalid, even if the amalgamated company participated in the proceedings. Such a defect cannot be cured under section 292B of the Income-tax Act.

PCIT v. Mahagun Realtors Pvt. Ltd.
443 ITR 194 · 2022 · Supreme Court
95
citing judgments

An assessment framed by the Assessing Officer in the name of a defunct transferor company is valid if the assessee failed to intimate the AO about the merger or amalgamation.

Saraswati Industrial Syndicate Ltd. v. CIT
186 ITR 278 · 1990 · Supreme Court
79
citing judgments

Upon amalgamation, the amalgamating company ceases to exist in the eyes of the law. Therefore, any assessment or proceeding initiated against a non-existent amalgamating company is invalid as it is no longer considered a 'person' under the Income-tax Act.

CIT v. Amalgamations Ltd.
238 ITR 963 · 1998 · High Court
73
citing judgments

An assessment order can be deemed erroneous due to the Assessing Officer's non-application of mind or inadequate inquiry, warranting revision under Section 263. However, the Principal Commissioner of Income Tax must establish the order is both erroneous and prejudicial to the revenue, and cannot use this power merely to direct further inquiries without such a finding.

Additional/Joint/Deputy/Assistant Commissioner of Incometax/Income-tax Officer v. Mylan Laboratories Ltd.
137 Taxmann.com 178 · 2022 · High Court
60
citing judgments

Goodwill arising on amalgamation is entitled to depreciation. This principle is established by multiple High Court decisions.

Beverages 331 ITR 192 (Del) B.Raveendran Pillai v. CIT
237 Taxmann 230 · 2016 · High Court
59
citing judgments

Goodwill arising on amalgamation is an intangible asset qualifying for depreciation under Section 32 of the Income Tax Act.

Judgments citing amalgamation

Asst. Commissioner of Income Tax, Central Circle-3(2), Hyderabad vs. Ascend Telecom Infrastructure Private Limited, Secunderabad

Appeal of the assessee is allowed for statistical purposes

ITA 552/HYD/2020[2010-11]Status: DisposedITAT Hyderabad05 Sept 2024AY 2010-11

Bench: Shri Laliet Kumar & Shri Manjunatha, G.आ.अपी.सं /Ita No.552/Hyd/2020 (िनधा"रण वष"/Assessment Year: 2010-11) Asstt. Commissioner Of Vs. Ascend Telecom Income Tax, Central Circle Infrastructure (P) Ltd 3(2), Hyderabad Secunderabad Pan:Aaefa2381H (Appellant) (Respondent) आ.अपी.सं /Ita No.539/Hyd/2020 (िनधा"रण वष"/Assessment Year: 2010-11) Ascend Telecom Vs. Asstt. Commissioner Of Infrastructure (P) Ltd Income Tax, Central Secunderabad Circle 3(2), Hyderabad Pan:Aaefa2381H (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri K.R. Vasudevan राज" व "ारा/Revenue By:: Smt. T Vijayalakshmi, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 05/09/2024 घोषणा की तारीख/Pronouncement: 05/09/2024 आदेश/Order Per Manjunatha, G. A.M These Are Cross Appeals Filed By Both The Assessee As Well As The Revenue For The A.Y 2010-11 Against The Common Order Dated 31/07/2020 Of The Learned Cit (A) 11 Hyderabad.

For Appellant: Shri K.R. VasudevanFor Respondent: : Smt. T Vijayalakshmi, CIT(DR)
Section 132Section 143(2)Section 143(3)Section 153A

Telecom Infrastructure P Ltd 28/09/2010 which was revised on 23/01/2012 with a total loss of Rs.(-) 6,84,77,146/-. Subsequently, consequent to the amalgamation, the same was revised to loss of Rs.(-)112,73,62,010/- and assessed at loss of Rs.100,11,21,699/- vide assessment order passed ... search. Page 9 of 12 ITA Nos 552 and 539 of 2020 Ascend Telecom Infrastructure P Ltd 2. Disallowance of brought forward losses of Amalgamating Company for AY 2008-09 invoking section 72A of the Act during AY 2010-11 Rs. 5,28,91,316 a) The learned

Ascend Telecom Infrastructure Private Limited, Hyderabad vs. Asst. Commissioner of Income Tax, Central Circle-3(2), Hyderabad

Appeal of the assessee is allowed for statistical purposes

ITA 539/HYD/2020[2010-11]Status: DisposedITAT Hyderabad05 Sept 2024AY 2010-11

Bench: Shri Laliet Kumar & Shri Manjunatha, G.आ.अपी.सं /Ita No.552/Hyd/2020 (िनधा"रण वष"/Assessment Year: 2010-11) Asstt. Commissioner Of Vs. Ascend Telecom Income Tax, Central Circle Infrastructure (P) Ltd 3(2), Hyderabad Secunderabad Pan:Aaefa2381H (Appellant) (Respondent) आ.अपी.सं /Ita No.539/Hyd/2020 (िनधा"रण वष"/Assessment Year: 2010-11) Ascend Telecom Vs. Asstt. Commissioner Of Infrastructure (P) Ltd Income Tax, Central Secunderabad Circle 3(2), Hyderabad Pan:Aaefa2381H (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri K.R. Vasudevan राज" व "ारा/Revenue By:: Smt. T Vijayalakshmi, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 05/09/2024 घोषणा की तारीख/Pronouncement: 05/09/2024 आदेश/Order Per Manjunatha, G. A.M These Are Cross Appeals Filed By Both The Assessee As Well As The Revenue For The A.Y 2010-11 Against The Common Order Dated 31/07/2020 Of The Learned Cit (A) 11 Hyderabad.

For Appellant: Shri K.R. VasudevanFor Respondent: : Smt. T Vijayalakshmi, CIT(DR)
Section 132Section 143(2)Section 143(3)Section 153A

Telecom Infrastructure P Ltd 28/09/2010 which was revised on 23/01/2012 with a total loss of Rs.(-) 6,84,77,146/-. Subsequently, consequent to the amalgamation, the same was revised to loss of Rs.(-)112,73,62,010/- and assessed at loss of Rs.100,11,21,699/- vide assessment order passed ... search. Page 9 of 12 ITA Nos 552 and 539 of 2020 Ascend Telecom Infrastructure P Ltd 2. Disallowance of brought forward losses of Amalgamating Company for AY 2008-09 invoking section 72A of the Act during AY 2010-11 Rs. 5,28,91,316 a) The learned

M/S Amalgamations Valeo Clutch Private Limited, Kanchi8Puram vs. DCIT, Taxpayer Unit--1, Chennai

The appeal stand allowed for statistical purposes

ITA 386/CHNY/2024[2013-14]Status: DisposedITAT Chennai03 Sept 2024AY 2013-14

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.386/Chny/2024 (िनधा*रणवष* / Assessment Year: 2013-14) M/S. Amalgamations Valeo Clutch Dcit Private Limited Large Tax Payer Unit-1 बनाम/ B9, Sipcot Industrial Park, Chennai. Vaippur A Block Village, Vs. Sriperumbudur, S.O. Oragadam Kanchipuram-602 105. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaca-9038-P (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri K.Prasanna (Ca)-Ld.Ar " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 20-08-2024 घोषणाकीतारीख /Date Of Pronouncement : 03-09-2024 आदेश / O R D E R

For Appellant: Shri K.Prasanna (CA)-Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) -Ld. DR
Section 143(3)Section 37

SHRI ABY T. VARKEY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ ITA No.386/Chny/2024 (िनधा*रणवष* / Assessment Year: 2013-14) M/s. Amalgamations Valeo Clutch DCIT Private Limited Large Tax Payer Unit-1 बनाम/ B9, SIPCOT Industrial Park, Chennai. Vaippur A Block Village, Vs. Sriperumbudur, S.O. Oragadam Kanchipuram ... appeal before us. Our findings and Adjudication 4. The Ld. AR has submitted that the assessee is a 50:50 joint venture (JV) between Amalgamations Limited, India and Valeo France. The company was incorporated under the JV agreement dated 31st January 1997. The Appellant is stated to be engaged

Torrent Solargen Limited, Ahmedabad vs. The Dy.CIT, Circle-4(1)(2), Ahmedabad

In the result, appeal preferred by the assessee is allowed

ITA 90/AHD/2023[2016-17]Status: DisposedITAT Ahmedabad30 Aug 2024AY 2016-17

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. No. 90/Ahd/2023 (िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2016-17) िनधा"रण वष" िनधा"रण वष" Torrent Solargen Limited Dcit बनाम बनाम/ बनाम बनाम “Samanvay”, 600, Circle- 4(1)(2), Vs. Tapovan, Amabawadi, Ahmedabad Ahmedabad, Gujarat, 380015 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aadct0483G (Appellant) .. (Respondent) Shri Vartik Chokshi, Advocate अपीलाथ" ओर से /Appellant By : ""यथ" क" ओर से/Respondent By : Shri Prasad Rao Waghe Annasaheb, Sr. Dr 27/08/2024 Date Of Hearing Date Of Pronouncement 30/08/2024 O R D E R Per Shri Narendra Prasad Sinha, Am: This Appeal Is Filed By The Assessee (Tsl) Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi, (In Short ‘The Cit(A)’) Dated 08.09.2022 For The Assessment Year 2016- 17. 2. There Was A Delay Of 95 Days In Filing Of This Appeal. The Assessee Has Filed An Affidavit Explaining The Reason For Delay. It

For Respondent: Shri Prasad Rao Waghe Annasaheb
Section 154Section 244A

claimed in the ITR was issued. ITA No.90/Ahd/2023 [Torrent Solargen Limited vs. DCIT] A.Y. 2016-17 - 3 – 5. By a Scheme of Amalgamation approved by Hon’ble High Court, Gujarat vide order dated 14.10.2016, Solar & Wind Energy undertaking of the assessee company were transferred to Torrent Power Limited (TPL). Pursuant ... credit for tax as shown by the assessee in its original return was now claimed in the revised return of TPL pursuant to the Amalgamation. However, the credit for TDS and advance tax of the assessee company was not allowed in the hands of Torrent Power Ltd. Therefore, the assessee

Assistant Commissioner of Income Tax, Chennai vs. Buhari Holdings Privae Limited, Chennai

Appeal of the assessee is allowed

ITA 325/CHNY/2024[2010-11]Status: DisposedITAT Chennai29 Aug 2024AY 2010-11

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.325/Chny/2024 (िनधा"रणवष" / Assessment Year: 2010-2011) The Assistant Commissioner Of Vs. M/S. Buhari Holdings Pvt. Ltd, Income Tax, No.4, Buhari Towers, Corporate Circle 1(2) Moores Road, Chennai. Chennai 600 006. [Pan Aaacb 2679M] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. G. Baskar, Advocate ""यथ" क" ओर से /Respondent By : Shri Arv Srinivasan, Irs, Addl Cit. सुनवाई क" तार"ख/Date Of Hearing : 20.06.2024 घोषणा क" तार"ख /Date Of Pronouncement : 29.08.2024 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri. G. Baskar, AdvocateFor Respondent: Shri ARV Srinivasan, IRS, Addl CIT
Section 143(3)Section 147Section 14ASection 28

Income Tax Act, 1961, which represented the amount credited to Capital Reserves on account of allotment of shares allotted by the amalgamated company. M/s Kemcos Land Developers Pvt Ltd, with respect to the shares held in the amalgamating company, M/s Transcar India Pvt Ltd, by the assesse ... seen from the schedule 19 notes on accounts forming part of accounts, vide sl.no.6(B) it is stated that due to amalgamation of M/S. Transcar India Private Limited with M/s.Kemcos Developers Private Limited, 1,75,275 equity shares of Rs.100/- each amounted

Ramakrishnan Prabhu Jyothi, Coimbatore vs. Acot, Ncc-5, Coimbatore

ITA 690/CHNY/2020[2016-17]Status: DisposedITAT Chennai23 Aug 2024AY 2016-17

Bench: Shri Ss Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.690/Chny/2020 निर्धारण वर्ष /Assessment Years: 2016-17 Ramakrishnan Prabhu Jyothi, Race Course, Coimbatore, Tamil Nadu-641018, [Pan: Adjpp4946N] Asst. Commissioner Of Income Tax, Non-Corporate Circle-5, Coimbatore. (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Appellant By : Shri N.P.Vijay Kumar, Advocate प्रत्यर्थी की ओर से /Respondent By : Shri Nilay Baran Som, Cit सुनवाई की तारीख/Date Of Hearing : 27.05.2024 घोषणा की तारीख /Date Of Pronouncement : 23.08.2024 आदेश / Order Per Amitabh Shukla, A.M : This Appeal Is Filed Against The Order Bearing Din & Order No.Itba/Apl/S/250/2029-20/1026334108(1) Dated 09.03.2020 Of The Learned Commissioner Of Income Tax [Herein After “Cit(A), For The

For Appellant: Shri N.P.Vijay Kumar, AdvocateFor Respondent: Shri Nilay Baran Som, CIT
Section 142ASection 142A(1)Section 142A(6)Section 143(1)Section 153Section 153(1)Section 250

आयकर अपीलीय अधिकरण, 'ए' न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL 'A' BENCH: CHENNAI श्री यस यस विश्वनेत्र रवि