SANJANA CRYOGENIC STORAGES LTD,MUMBAI vs. DCIT (CENTRAL) - 8(3), MUMBAI, MUMBAI

ITA 4999/MUM/2026Status: DisposedITAT Mumbai07 August 2026AY 2018-193 pages
AI SummaryDismissed

What were the facts?

The assessee appealed against the disallowance of proportionate depreciation on intangible assets, which was upheld by the Commissioner (Appeals). The assessee sought to defer the decision as similar issues for other assessment years were pending before the Bombay High Court.

What did the Tribunal hold?

The Tribunal noted that no details of the pending High Court cases were provided. However, the assessee's counsel conceded that the current decision was against the assessee, subject to the outcome of the High Court's decision.

What were the issues?

Whether the appeal should be deferred pending the decision of the High Court on identical issues. The allowability of proportionate depreciation on intangible assets.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 250,Section 158A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI

Before: SHRI NARENDER KUMAR CHOUDHRY & SHRI RAKESH KUMAR LODHA

For Appellant: Shri Lalchand Choudhary

PER SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER:

This appeal has been preferred by the Assessee against the order dated 28.02.2026, impugned herein, passed by National Faceless Appeal Centre (NFAC) / Ld. Commissioner of Income Tax (Appeals), Mumbai, [in short “Ld. Commissioner] u/s 250 of the Income Tax Act, 1961 [in short “the Act”] for the A.Y 2018-19. 2 Sanjana Cryogenic Storages Ltd.

2.

In the instant case, the AO vide assessment order dated 23.08.2021 passed u/s 143(3) of the A

The order continues below.

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