JAYA PUBLICATIONS,CHENNAI vs. DY.CIT,CENT.CIRCLE-2(2), CHENNAI

Aforesaid appeals by assessee for Assessment Years (AY) 2008- 09 & 2011-12 having common issues arises out of separate orders of learned first appellate authority. The appeal for AY 2008-09 arises out of the order of Ld. Commissioner of Income Tax (Appeals)-18, Chennai & 58/Chny/2021 - 2 - [CIT(A)] dated 28.02.2020 in the matter of assessment framed by the Ld. Assessing Officer [AO] u/s. 143(3) of the Act on 31.12.2010.

The Registry has noted a delay of 307 days in the appeals, the condonation of which has been sought by the assessee on the strength of condonation petition. The Ld. AR submitted that delay occurred due to lockdown situation arising out of Covid-19 Pandemic. Keeping in view the fact that the period starting from 15.03.2020 till 28.02.2022 is excluded by Hon’ble Supreme Court for limitation purposes in suo-moto writ petition (c) No. 3 of 2020 dated 10.01.2022, we condone the delay and admit the appeals for adjudication on merits. 3. In AY 2008-09, the assessee is aggrieved by (i) disallowance of depreciation on Computers; (ii) Denial of Deduction u/s 80G. The Ld. AR advanced arguments and assailed the estimated disallowances which have been controverted by ld. Sr. DR. Having heard rival submissions, our adjudication, would be as under. 4. The assessee being resident firm is stated to be engaged in publications. The assessee purchased computer for Rs.51.18 Lacs and claimed depreciation thereon. In support, the assessee produced the purchase invoices. However, Ld. AO held an opinion that the use of computers was not established and therefore, the depreciation would not be allowable. During appellate proceedings, the assessee submitted that the computers were used for office purposes and given to staff and news reporters for gathering the details. However, Ld. CIT(A) held that the burden of proof could not be discharged by the assessee that the computers were put to use for the purposes of business. Accordingly, the disallowance was confirmed.

So far as the depreciation claim is confirmed, we find that the assessee has purchased Computers for business purposes and claimed depreciation thereon. In support, the relevant invoices were produced. The only reason to disallow the depreciation is the conclusion of Ld. AO that the use of computers for business was not established. However, this conclusion is not supported by any concrete findings. The Computers so purchased by the assessee formed part of Block of Asset and the depreciation has been claimed as per law. The same is supported by the fact that the assessee has purchased as many as 120 computers which could not be said to be put for personal use. Therefore, we direct Ld. AO to grant depreciation as per assessee’s claim. This ground stand allowed.

Regarding donation u/s 80G, it is the submissions of Ld. AR that the donations have been given out of firm’s funds and the receipt has been issued in the name of one of the partners. Further, no such deduction has been claimed by the partner in her return of income. Concurring with these arguments, we direct Ld. AO to verify these facts and if found true, the deduction u/s 80G would be available to the & 58/Chny/2021 - 4 - assessee. This ground stand allowed for statistical purposes. The appeal stand partly allowed. AY 2011-12 8. The only grievance of the assessee, in this year, is disallowance of depreciation on computers. The same is based on assessment order for AY 2008-09. Since we have allowed depreciation in that year, the similar disallowance made in this year, would stand deleted. The appeal stand allowed.

The appeal for AY 2008-09 stand partly allowed whereas the appeal for AY 2011-12 stand allowed. Order pronounced on 08th June, 2022 Sd/- Sd/- (MAHAVIR SINGH) (MANOJ KUMAR AGGARWAL) उपा12 /VICE PRESIDENT लेखा सद9 / ACCOUNTANT MEMBER चे-ई / Chennai; िदनांक / Dated : 08-06-2022 EDN आदेश की Vितिलिप अ6ेिषत/Copy of the Order forwarded to : 1. अपीलाथ�/Appellant 2. ��यथ�/Respondent 3. आयकर आयु� (अपील)/CIT(A) 4. आयकर आयु�/CIT 5. िवभागीय �ितिनिध/DR 6. गाड� फाईल/GF