DCIT CIR 6(2), MUMBAI vs. KANSAI NEROLAC PAINTS LTD, MUMBAI

O R D E R

PER AMARJIT SINGH, JM:

1. On the facts and circumstances of the case and in law the Ld. CIT(A) erred in treating UPS as an integral part of computer and accordingly allowed depreciation at 60% ignoring the fact that it can be attached to any gadget for A.Y.2009-10 power backup and can exist independently and certainly is not an integral part of computer.

2. The appellant prays that the order of the Ld. CIT(A) on the above ground be set aside to the file of the AO or confirm the order of the AO.

3. The appellant craves leave to amend or alter any ground or add a new ground which may be necessary.”

3. The brief facts of the case are that the assessee filed its return of income on 30.09.2009 declaring total income to the tune of Rs.1,20,38,37,694/-. Thereafter the assessee filed the revised return of income on 19.11.2010 declaring total income to the tune of Rs.1,21,34,17,724/-. The assessee company was engaged in the business of manufacturing of paints and varnishes. The case was selected for scrutiny and notices u/s 143(2) and 142(1) of the Act were issued and served upon the assessee. The assessee claimed the depreciation @ 60% upon the UPS purchased more than 180 days and 30% purchased less than 180 days. The AO restricted the depreciation @ 15% upon the UPS purchased more than 180 days and 7.5% purchased less than 180 days. After some disallowance, the total income of the assessee was assessed in sum of Rs.1,23,75,80,490/- u/s 143(3) of the Act. Thereafter, the assessee filed an appeal before the CIT(A) who partly allowed the claim of the assessee but the revenue was not satisfied on account of admitting the claim of the assessee in connection with the allowance of depreciation @ 60% upon the UPS purchased more than 180 days and 30% upon the UPS purchased less than 180 days, therefore, the present appeal has been filed before us.

“6.3 I have considered the facts of the case, submissions of the appellant as against the findings / observations of the AO in his order ids 143(3)/144C(3) of the I.T. Act. The contentions and submissions of the appellant are being discussed and decided here in under: i. The Assessing officer has disallowed the depreciation on UPS, which was claimed at the rates applicable to die computers, relying on the judgment of Hon’ble FIAT in the case of Nestle India. The AO made the disallowance of depreciation which was claimed at a rate of 60% and allowed depreciation at a rate of 15% only treating as plant and machinery. ii. The appellant before mc contended that UPS is an integral part of computer system and cannot be used as a standalone generator. Since UPS is necessary for proper continuous functioning of computer applying functional test, same has to be capitalized as computer and deprecation @60% is allowable. The appellant relied on the judgment of the I4on'ble Delhi High Court in the case of USES Yamuna Power Ltd. and Orient Ceramics & Industries Ltd. (supra). It was also stated that the 1- .AT Delhi, in the case American Express Services India has considered the decision in case of Nestlé India relied upon by AO in his order and Delhi High Court decision in Orient Ceramic & Industries Ltd. and decided the issue in favour of the assessee allowing depreciation © 60% on UPS. In this regard it is noted that the Hon'ble High Court Delhi in the case of Orient Ceramic & Industries Ltd. have finally decided the issue observing