Section 170 of the Income Tax Act
The decision most relied on for Section 170 is Techno Shares and Stocks Ltd. v. CIT (327 ITR 323), cited in 130 of the 33 judgments on BharatTax that turn on this section.
Leading authorities on Section 170
Membership rights and business contracts, as 'business or commercial rights of similar nature' to a license or franchise, qualify as intangible assets eligible for depreciation under Section 32(1)(ii) of the Income-tax Act.
Business contracts and commercial rights of similar nature qualify as intangible assets under Section 32(1)(ii) and are eligible for depreciation. The decision also affirms that goodwill is an intangible asset eligible for depreciation.
A procedural defect in serving notices, such as issuing them after the assessee's death without proper service on legal representatives, can invalidate reassessment proceedings and render assessment orders void. However, an omission or defect in serving notices does not erase a tax liability created by substantive provisions, though it may render an order irregular.
Judgments on Section 170
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