“NCLT approved scheme”

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

equity investors having interest in the demerged business. 49. In terms of the rationale, para 23.12 & para 32 of Part IV of the NCLT approved scheme of arrangement, the assessee has recorded goodwill and identifiable intangible assets arising pursuant to the duly approved scheme of arrangement and has claimed depreciation

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)

equity investors having interest in the demerged business. 49. In terms of the rationale, para 23.12 & para 32 of Part IV of the NCLT approved scheme of arrangement, the assessee has recorded goodwill and identifiable intangible assets arising pursuant to the duly approved scheme of arrangement and has claimed depreciation

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)

equity investors having interest in the demerged business. 49. In terms of the rationale, para 23.12 & para 32 of Part IV of the NCLT approved scheme of arrangement, the assessee has recorded goodwill and identifiable intangible assets arising pursuant to the duly approved scheme of arrangement and has claimed depreciation

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)

equity investors having interest in the demerged business. 49. In terms of the rationale, para 23.12 & para 32 of Part IV of the NCLT approved scheme of arrangement, the assessee has recorded goodwill and identifiable intangible assets arising pursuant to the duly approved scheme of arrangement and has claimed depreciation

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)

equity investors having interest in the demerged business. 49. In terms of the rationale, para 23.12 & para 32 of Part IV of the NCLT approved scheme of arrangement, the assessee has recorded goodwill and identifiable intangible assets arising pursuant to the duly approved scheme of arrangement and has claimed depreciation

Dy. Commissioner of Income Tax-1(1)(1), Aayakar Bhawan vs. Bennett Coleman and Co. Ltd., Second Floor

Accordingly, Ground No.1 raised by the appellant is allowed

Bench: SHRI AMARJIT SINGH, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

During the course of the assessment proceedings for the year under consideration i.e. AY 2018-19, on receipt of the copy of the NCLT approved scheme, the appellant brought this fact of merger to the notice of the ld. Jurisdictional Assessing Officer (‘JAO’) vide email dated 05/10/2020 (Annexure