“slump exchange”

Mahadhan Agritech Limited (Formerly Known As Smartchem Technologies Ltd), Mumbai vs. Assistant Commissioner of Income Tax Central Circle 8(1), Mumbai

In the result, the appeals filed by the assessee are

assessee company. As per the scheme, the fertilizer and TAN divisions owned by DFPCL were transferred to SCM by way of slump exchange. Further, the said divisions were demerged from SCM to assessee company. (ii) The net value of assets transferred in demerger was Rs. 743 crores. The sales consideration ... purpose and methodology of valuation followed in both reports were 49 ITA No.2227/Mum/2024 and others Mahadhan Agritech Limited different. Valuation for the purposes of slump exchange was done at NAV method and valuation for the purposes of demerger was done as per market as well as DCF Method

Mahadhan Agritech Limited (Formerly Known As Smartchem Technologies Limited ), Mumbai vs. Deputy Commissioner of Income Tax, Central Circle -8(1), Mumbai

In the result, the appeals filed by the assessee are allowed, and the appeal filed by the Revenue is dismissed

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

assessee company. As per the scheme, the fertilizer and TAN divisions owned by DFPCL were transferred to SCM by way of slump exchange. Further, the said divisions were demerged from SCM to assessee company. (ii) The net value of assets transferred in demerger was Rs. 743 crores. The sales consideration ... purpose of proposed demerger. The purpose and methodology of valuation followed in both reports were different. Valuation for the purposes of slump exchange was done at NAV method and valuation for the purposes of demerger was done as per market as well as DCF Method. 57. In determining the equity

DCIT Central Circle 8(1), Mumbai vs. Mahadhan Agritech Limited, Pune

In the result, the appeals filed by the assessee are allowed, and the appeal filed by the Revenue is dismissed

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

assessee company. As per the scheme, the fertilizer and TAN divisions owned by DFPCL were transferred to SCM by way of slump exchange. Further, the said divisions were demerged from SCM to assessee company. (ii) The net value of assets transferred in demerger was Rs. 743 crores. The sales consideration ... purpose of proposed demerger. The purpose and methodology of valuation followed in both reports were different. Valuation for the purposes of slump exchange was done at NAV method and valuation for the purposes of demerger was done as per market as well as DCF Method. 57. In determining the equity

Mahadhan Agritech Limited (Formerly Known As Smartchem Technologies Ltd, Mumbai vs. Commissioner of Income Tax(Appeal)--50, Mumai

In the result, the appeals filed by the assessee are allowed, and the appeal filed by the Revenue is dismissed

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

assessee company. As per the scheme, the fertilizer and TAN divisions owned by DFPCL were transferred to SCM by way of slump exchange. Further, the said divisions were demerged from SCM to assessee company. (ii) The net value of assets transferred in demerger was Rs. 743 crores. The sales consideration ... purpose of proposed demerger. The purpose and methodology of valuation followed in both reports were different. Valuation for the purposes of slump exchange was done at NAV method and valuation for the purposes of demerger was done as per market as well as DCF Method. 57. In determining the equity

Mahadhan Agritech Limited (Formerly Knwon As Smartech Technologies Ltd ), Mumbai vs. Commissioner of Income Tax (Appeals)-Mumbai-50, Mumbai

In the result, the appeals filed by the assessee are

assessee company. As per the scheme, the fertilizer and TAN divisions owned by DFPCL were transferred to SCM by way of slump exchange. Further, the said divisions were demerged from SCM to assessee company. (ii) The net value of assets transferred in demerger was Rs. 743 crores. The sales consideration ... purpose and methodology of valuation followed in both reports were ITA No.2227/Mum/2024 and others Mahadhan Agritech Limited 50 different. Valuation for the purposes of slump exchange was done at NAV method and valuation for the purposes of demerger was done as per market as well as DCF Method

Mahadhan Agritech Limited (Formerly Known As Smartech Technologies Ltd, Mumbai vs. Commissioner of Income Tax (Appeals)-Mumbai.50, Mumbai

In the result, the appeals filed by the assessee are allowed, and the appeal filed by the Revenue is dismissed

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

assessee company. As per the scheme, the fertilizer and TAN divisions owned by DFPCL were transferred to SCM by way of slump exchange. Further, the said divisions were demerged from SCM to assessee company. (ii) The net value of assets transferred in demerger was Rs. 743 crores. The sales consideration ... purpose of proposed demerger. The purpose and methodology of valuation followed in both reports were different. Valuation for the purposes of slump exchange was done at NAV method and valuation for the purposes of demerger was done as per market as well as DCF Method. 57. In determining the equity

Isc Speciality Chemicals LLP, Mumbai vs. ITO Ward 19(1)(5), Mumbai

In the result the appeal filed by the assessee stands partly allowed

Bench: Smt. Beena Pillai () & Shri Girish Agrawal ()

above, the conversion of private limited company into LLP in lieu of interest in the LLP given to the shareholders is case of "slump exchange" and therefore, not chargeable to tax. 8. Without prejudice to the above, section 50B ought to have been invoked and since the undertaking has been

Satish Bachubhai Amlani, Fort-Mumbai vs. Asstt. Commissioner of Income Tax-17(3), Bandra-Mumbai

In the result, the appeal by the assessee is allowed

Bench: Shri Amarjit Singhshri Sandeep Singh Karhailsatish Bachubhai Amlani 7301 Elphinstone House, 17 Murzban Road, Fort, Mumbai, Maharashtra–400001 ……………. Appellant Pan: Aabpa4047J

amounting to Rs. 9,83,137. Accordingly, the assessee was asked to show cause as to why the transaction should not be considered a slump exchange instead of a slump sale. The assessee was also asked to show cause as to why the transaction should not be considered ... books of M/s Satish Enterprise Private Limited. Accordingly, the AO held that the transaction carried out by the assessee should be considered a slump exchange in opposition to a slump sale and the loss claimed by the assessee cannot be allowed. In further appeal, the learned CIT(A) upheld