JCIT, SPECIAL RANGE, PANAJI vs. CHOWGULE & COMPANY PRIVATE LIMITED, MARMUGAO

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ITA 26/PAN/2020Status: DisposedITAT Panaji20 August 2026AY 2013-1480 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal dismissed Revenue's appeal regarding disallowance of depreciation on Todou plant, following the principle of consistency. Regarding foreign travel expenses, the Tribunal sustained a disallowance of 10% instead of the 20% made by the AO.

What were the facts?

The assessee company, engaged in mining and other businesses, appealed additions made by the Assessing Officer. The Hon'ble High Court remanded the matter to the ITAT for adjudication on merits after the Tribunal had previously dismissed Revenue's appeals on legal issues.

What were the issues?

The key issues were the allowability of depreciation on a partially operational plant and the disallowance of foreign travel expenses due to lack of supporting documents.

Which sections of the Income-tax Act were involved?

Section 14A,Section 36(1)(iii)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PANAJI BENCH, ‘DB’ PANAJI

Before: DR.MANISH BORAD & SHRI VINAY BHAMORE

For Appellant: Shri Deepak Jain, CA
For Respondent: Smt. Poonam Sharma, CIT-DR
Hearing: 10.06.2026Pronounced: 20.08.2026

Heard together (2 matters)

C.O.No.1/PAN/2021
ITA No.36/PAN/2020

Read from the judgment's own cause title. This page is filed under one of them.

आदेश की प्रतिलिपि अग्रेपिि / Copy of the Order forwarded to : अपील र्थी / The Appellant. 1. प्रत्यर्थी / The Respondent. 2. 3. The Pr. CIT concerned. विभ गीय प्रतितनधि, आयकर अपीलीय अधिकरण, Panaji 4. ‘DB’ Bench / DR, ITAT, Panaji ‘DB’ Bench ग र्ड फ़ इल / Guard File. 5.

आिेश नुस र / BY ORDER,

// True Copy // Assistant Registrar, आयकर अपीलीय अधिकरण, Panaji/ ITAT, Panaji

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