What is the leading case on Section 2(42)(c)?

Essar Oil Ltd. v. ACIT (42 Taxmann.com 21) is the decision most relied on for Section 2(42)(c), cited in 33 judgments on BharatTax. A CBDT notification issued under section 90(3) of the Income-tax Act is clarificatory in nature and effective from April 1, 2004, the date section 90(3) was introduced.

Which cases are most cited on Section 2(42)(c)?

Essar Oil Ltd. v. ACIT (42 Taxmann.com 21) — 33 citing judgments.

How many judgments discuss Section 2(42)(c)?

BharatTax indexes 1 ITAT, High Court and Supreme Court judgments that discuss Section 2(42)(c) (Section 2(42)(c)).

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“Section 2(42)(c)”

Section References (mined)Section 2Section 2(42)(c)1 judgments

The decision most relied on for Section 2(42)(c) is Essar Oil Ltd. v. ACIT (42 Taxmann.com 21), cited in 33 judgments on BharatTax.

Leading authorities on Section 2(42)(c)

Essar Oil Ltd. v. ACIT

42 Taxmann.com 21 · 2014 · ITAT

citing judgments

A CBDT notification issued under section 90(3) of the Income-tax Act is clarificatory in nature and effective from April 1, 2004, the date section 90(3) was introduced.

Judgments citing Section 2(42)(c)

Dy CIT Circle- 12(1)(1), Mumbai vs. M/S Archroma India Pvt Ltd., Thane

In the result, appeal filed by the revenue is dismissed

ITA 590/MUM/2020[2016-17]Status: DisposedITAT Mumbai29 Jun 2022AY 2016-17

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Bledcit – Circle – 12(1)(1) V. M/S. Archroma India Pvt. Ltd., Room No. 128C, 1St Floor 9Th Floor, D Building Aayakar Bhavan, M.K. Road Mbc Park, Ghodbunder Road Mumbai - 400020 Kasawadavali, Thane Mumbai - 400615 Pan: Aaaca8270F (Appellant) (Respondent) Assessee By : Shri Madhur Agrawal Department By : Ms. Shailaja Rai

For Appellant: Shri Madhur AgrawalFor Respondent: Ms. Shailaja Rai

Section 170Section 2(42)Section 2(42)(C)Section 32Section 32(1)(ii)Section 50BSection 5O

slump sale of business and therefore it is not in the nature of succession. In this regard he referred to the provisions of section 2(42)C and provisions of section 5OB. He further submitted that Customer Distribution Network (CDN) is an eligible intangible assets or the same ... careful consideration we note that in the present case assessee has acquired the assets under a slump sale. The income tax act under section 2(42)(C) defines slump sale as under: “slump sale means the transfer of one or more undertakings as a result of the sale