THE PR.COMMISSIONER OF INCOME TAX-4 vs. M/S. LARSEN AND TOUBRO LTD.

In this appeal under section 260A of the Income Tax Act, 1961 being aggrieved by the order dated 27th August, 2014 in ITA/4771/Mum/2005 by which   the revenue's appeal   was dismissed in relation to assessment year 1997­98, the revenue is in appeal before us.  Cross appeals were filed in the matter of orders passed under Section 143(3) read with Section 147. By a common order passed in appeals, the Tribunal allowed the appeal of the assessee in part and dismissed  the appeal of the Revenue.

The   assessee   was   aggrieved   by   reopening   of   the   assessment   under Section 147 as also disallowance of a claim of depreciation in respect of its clinker/cement factory at Gujarat. The assessee had claimed depreciation in 1 of  5 CNR No : HCBM020049122015 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:55:10

According to the Assessing Officer, use of machinery for trial production was not for the purpose of business and therefore depreciation could not be allowed.   The Assessing Officer disallowed the claim for depreciation on the ground that the plant was only used for trial runs. The Assessing Officer had found that the trial runs continued till October 1997 and this fact had not been controverted by the appellant   nor had the appellant produced any evidence to show  as to when exactly commercial production commenced.

In appeal, the Commissioner of Income Tax (Appeals) confirmed the disallowance finding that there was a long gap between the first trial run, subsequent   trial   runs   and   commercial   production.   The   CIT   (Appeals) confirmed the disallowance by concluding that the user  of the assets during the year should be actual, effective  and real user in the commercial sense and that some technical snag had developed in the plant and therefore the trial run was  stopped. 2 of  5 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:55:10

The  Tribunal  found that  there  was  no merit  in  the  action  of  the authorities below  in denying the claim of depreciation and the Tribunal relied upon an order of this Court in CIT vs. Industrial Solvents & Chemicals Pvt. Ltd., (Mumbai)1  In the facts of that case it was found that in respect of assessment year 1962­63, construction of the Assessee's building and  erection of the plant and machinery were completed by end of December, 1960 / January, 1961. The plant was initially charged with raw material  in February 1961, but the finished product was not in marketable state. The question before the Court was, on the  aforesaid facts whether the assessee could have “set up” business  by August, 1961 and therefore entitled  to expenses incurred thereafter, as expenses incurred in the course of business.     The   Assessing Officer found that the  erection of the plant was completed in the month of March 1961 and trials commenced  which continued upto September, 1961 and  expenses  claimed  came   to   be  disallowed  on  the  basis   that   this   was expenditure only on experiments preparatory to the   commencement of the business     and   not   for   carrying   on   the   business.     This   Court   thereafter considering various decisions  held in favour of the assessee  came to  the conclusion that by installation and erection of machinery in that case     the assessee had set up his business by 19th  August, 1961 was entitled to the expenses     incurred   thereafter   as   expenses   incurred   in   the   course   of   its business. 1 119 ITR 615 3 of  5 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:55:10

In the present case the Tribunal, after having considered the orders passed by the Assessing Officer and the CIT (Appeals) was of the view that there was no merit in the denial of depreciation in respect of plant and machinery and that even if the same was to be used for trial production business of manufacture of 'Clinker', the assessee  would be entitled to claim would fall within the ambit of “used for the purpose of business” and once used   the   assessee   could   not   be   deprived   of   the   benefit   of   a   claim   for depreciation merely on the basis that the period of use  was very short.

The Tribunal followed the decision of this Court in Industrial Solvents (supra) and held that once the plant  commenced operations and a reasonable quantity of  product is produced, the business is set up even if product was sub­standard and not marketable.  In the case of Industrial Solvents (supra), the Company was new and depreciation was allowed.  Following the aforesaid decision the Tribunal directed the Assessing Officer to verify the period of use and   restrict   depreciation   to   50%   if   the   Assessing   Officer   found   that   the machinery   was   used   for   less   then   180   days   during   the   year   under consideration.

In facts of the present case,   we find that the issue is no longer res integra in view of the decision of  Industrial Solvents & Chemicals (P) Ltd. 2 251 ITR 133 (GUJ) 4 of  5 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:55:10

Other question proposed by the Revenue is in relation to computation of book profit under Section 115 JA of the Income Tax Act.  The Assessing Officer   had   held   that   the   provision   is   toward   unexpected   liability   and therefore was required to be added to the book profit under Section 115JA of the Income Tax Act.  The CIT appeals deleted  the addition.  It was found that item in question was not an item of profit and loss account but was an item of the Trading Account. This aspect we find had been called into question in Income Tax Appeal (L) No. 2010 of 2006 in respect of year 1988­89 and which has been dismissed albeit on the ground of limitation. In the result, in our view no substantial questions of law arise for our consideration. Hence the appeal is not entertained. The appeal is accordingly dismissed. No costs. (A.K. MENON, J.)