ACIT, LTU CIRCLE 1 CHENNAI, CHENNAI vs. CARBORUNDUM UNIVERSAL LIMITED, CHENNAI

ITA 117/CHNY/2025Status: DisposedITAT Chennai23 June 2025AY 2018-19Bench: SHRI MANU KUMAR GIRI (Judicial Member), SHRI S.R.RAGHUNATHA (Accountant Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal condoned the delay in filing the appeals. It upheld the CIT(A)'s decision regarding additional depreciation and depreciation on brand value, and also the deletion of disallowance for export commission. The tribunal also confirmed the CIT(A)'s allowance of deduction for CSR expenditure under Section 80G, following a coordinate bench's decision.

What were the facts?

The Revenue filed appeals against the CIT(A) orders concerning assessment years 2013-14, 2014-15, and 2018-19. The appeals involved issues related to additional depreciation, depreciation on brand value, disallowance of export commission, and CSR expenditure.

What were the issues?

Whether additional depreciation is allowable for assets used less than 180 days, whether depreciation on brand value is permissible, and the deductibility of export commission and CSR expenditure.

Which sections of the Income-tax Act were involved?

Section 32(1)(iia),Section 40(a)(ia),Section 37,Section 80G,Section 135

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Cases cited in this judgment(7)Show list

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Income Tax Appellate Tribunal, ‘C’ BENCH, CHENNAI

Before: SHRI MANU KUMAR GIRI & SHRI S.R.RAGHUNATHA

Hearing: 09.04.2025Pronounced: 23.06.2025

PER BENCH: These three appeals by the Revenue are filed against the orders of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, dated 10.09.2024/11.11.2024 for the assessment years 2013-14, 2014-15 & 2018-19. - 2 - ITA Nos.117, 139 & 140/Chny/2025 2)

At the outset, we find that there is a delay of 51 days and 49 days in the appeals filed by the Revenue in

The order continues below.

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