DCIT., CIRCLE-13(1), HYDERABAD vs. THE SINGARENI COLLIERIES COMPANY LIMITED, KOTHAGUDEM

ITA 307/HYD/2024Status: DisposedITAT Hyderabad10 September 2025AY 2018-19Bench: SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)32 pages
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What did the Tribunal hold?

The Tribunal decided to remand the issue of closing stock difference to the AO for verification. Regarding mine development expenditure, the Tribunal held that it qualifies as plant and machinery eligible for 15% depreciation, allowing the assessee's ground and dismissing the Revenue's appeal on this point.

What were the facts?

The assessee, M/s. Singareni Collieries Co. Ltd., a public sector undertaking, filed its return of income for AY 2018-19. The Assessing Officer made additions of Rs. 349.84 crore. The CIT(A) partly allowed the assessee's appeal, leading to cross-appeals before the ITAT.

What were the issues?

Whether the difference in closing stock between standalone and consolidated financial statements warrants an addition, and whether mine development expenditure qualifies for depreciation as plant and machinery at 15%.

Which sections of the Income-tax Act were involved?

Section 143(2),Section 143(3),Section 144B,Section 40A(9),Section 32A

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Income Tax Appellate Tribunal, Hyderabad ‘A’ Bench, Hyderabad

Before: SHRI RAVISH SOOD & SHRI MADHUSUDAN SAWDIA

Hearing: 25/08/2025

Heard together (2 matters)

ITA No.285/Hyd/2024
ITA No.307/Hyd/2024

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

PER MADHUSUDAN SAWDIA, A.M.: These cross appeals are filed by M/s. Singareni Collieries Co. Ltd. (“the assessee”) and the Revenue, feeling aggrieved by the order passed by the Learned Commissioner of Income Tax (Appeals),

ITA Nos.285 & 307/Hyd/2024 2

Nationa

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