ADDL. CIT, SPECIAL RANGE- 9, NEW DELHI vs. THE FERTILIZER CORPORATION OF INDIA LTD., NOIDA

PDF · subscribers
ITA 5610/DEL/2017Status: DisposedITAT Delhi10 March 2022AY 2013-143 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that depreciation is intended to compensate for the diminishing value of fixed assets due to wear and tear, irrespective of whether production is ongoing. Linking depreciation to production is against legislative intent.

What were the facts?

The assessee, a government undertaking, was undergoing restructuring and had ceased manufacturing operations. The Assessing Officer disallowed depreciation on plant and machinery, arguing they were not put to use. However, depreciation had been allowed in previous years on the same assets.

What were the issues?

Whether depreciation can be disallowed on assets that are not actively used for production, despite being held for business purposes and having been depreciated in prior years.

Which sections of the Income-tax Act were involved?

Section 32

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

Income Tax Appellate Tribunal, DELHI BENCH ‘G’, NEW DELHI

Before: Sh. Saktijit DeyDr. B. R. R. Kumar

Hearing: 03.03.2022Pronounced: 10.03.2022

Per Dr. B. R. R. Kumar, Accountant Member:

1.

The present appeal has been filed by the Revenue against the order of the ld. CIT(A)-9, New Delhi dated 28.06.2017.

2.

The assessee is 100% Government of India Undertakings under the Ministry of Chemicals & Fertilizers. As it was incurring continuous losses, it was ultimately referred to the Board for Industrial and Financial Restructuring (BIFR) due to erosion of its net worth. The GOI has decided to restructure the Corporation by inducting other PSUs such as SAIL, NTPC, RCF, etc. for its different plants. This being the state of affairs, the matter was taken up by the CCEA for further action. In the relevant assessment year, the assessee could not carry out its manufacturing activity and its plant and machinery remained

2 The Fertilizer Corporation of India Ltd. idle. Government of India has decided to close the operations of all the units of the appellant in 2002. However, GOI later decided, to revive the closed units of the assessee company (FCIL) & HFCL for setting up new plants leveraging the available assets and infrastructure in the closed fertilizer units, in order to bridge the demand-supply gap of urea in the country. In fact, it is observed from the annual report of the appellant that there was no production of urea at any of the plants during the year, due to the decision of the GOI for closure of the plants in 2002. Further there is no production in any of the units and activities restricted to security arrangement and settlement of dues of employees. Even the marketing offices were closed and there is no marketing activity.

3.

The AO disallowed depreciation of Rs.3.12 crores on the grounds that no manufacturing activity was carried during the year. We find that the depreciation on the same items has been allowed in the earlier years. The main contention of the Assessing Officer was that the concerned assets were not put to use during the year. In the impugned order, it is observed that the reason for the disallowance is that no manufacturing was carried out during the year meaning thereby that the assets concerned were not put to use.

4.

In this connection, the ld. AR of the assessee filed a copy of the order of the ld. CIT(A) dated 25.02.2016 in the assessee’s own case for A.Y. 2005-06 wherein this issue was considered and the assessee’s claim towards depreciation was allowed. The assessee has contended that under the concept of block of assets, individual assets lose their identity even though they are individually identifiable and hence the depreciation is 3 The Fertilizer Corporation of India Ltd. to be allowed on block of assets and not individual assets. The assessee has relied on the decision of the Hon’ble jurisdictional High Court in the case of CIT vs. Oswal Agro Mills Ltd. 341 ITR 467 (Del) as well as that of ITAT Mumbai in Swati Synthetics Ltd. vs. ITO (2010) 38 SOT 208.

5.

The assessee has also submitted that in earlier year’s appeals the company has been allowed depreciation.

6.

We cannot subscribe to the view that, “though depreciation has been allowed in the earlier years on the plant & machinery which has been put to use and the depreciation cannot be allowed on the grounds that there was lull in the production activity”. The purpose of depreciation is to compensate the diminishing value of the fixed assets which are meant for business purpose. The value of the asset invariably befall down from year to year due to wear & tear and the compensation was envisaged in the form of depreciation. Hence, linking the claim of depreciation to production in the midst of manufacture progression is against the legislative intent. Hence, we decline to interfere with the order of the ld. CIT(A).

7.

In the result, the appeal of the Revenue is dismissed. Order Pronounced in the Open Court on 10/03/2022.

More judgments on Section 32

All 2,762 judgments and leading authorities on Section 32 →

Recent GST High Court judgments

Search GST case law →