M/S HINDON RIVER MILLS LTD.,GHAZIABAD vs. DCIT, GHAZIABAD

Brief facts of the case are that the assessee company is engaged in the business of manufacturing of Yarn and fabrics. The manufacturing of the assessee company is discontinued temporarily because of heavy loss and labour problems. The loss of the company has also exceeded the net-worth and therefore it was declared a seek company. It filed its return of income on 29.09.2013 declaring nil income. The assessment u/s 143(3) was made at Nil income as per order dated 15.10.2015. The only disallowance made in the return of income was with respect to depreciation of Rs. 634717/-.

The assessee preferred an appeal before the ld CIT (A) who confirmed the disallowance. Therefore, the assessee in appeal before us.

The ld AR reiterated the statement made before the lower authorities as well as submitted that the ld CIT(A) in assessee’s own case for Assessment Year 2011- 12 has allowed the depreciation vide para NO. 5.3 holding that the assessee has not closed down its business but temporarily discontinued the same and therefore, depreciation should be allowed to the assessee. He further referred to the order of the ld CIT(A) for Assessment Year 2012-13 wherein also the identical worded finding were given by the ld CIT(A) therefore, his submission was that except in Assessment Year 2013-14, the ld CIT(A) has allowed the claim of the assessee. He further submitted that though the case before us for Assessment Year 2013-14 the ld CIT (A) has not followed its own order in assessee’s own case for earlier years. He submitted that there is no change in the facts of the case. He further submitted a compilation of case laws wherein, claim of depreciation is allowed to the parties to support his claim.

The ld DR relied upon the orders of the lower authorities.

We have carefully considered the rival contentions. In the present case, the assessee is a sick industrial unit who was earlier engaged in the business of manufacturing of Yarn and Fabric. The business of the assessee was temporarily discontinued as no manufacturing operation could be carried out because of heavy loss, labour problems, and other factors. Therefore, the ld AO noted that the assessee has declared business loss of Rs. 200622734/- as per profit and loss account. As per the computation of the assessee, it has disallowed the expenses claimed of Rs. 24.49 crores and net income shown was Rs. 4.43 crores. The assessee further reduced the rental income of Rs. 4.55 crores. The assessee has claimed depreciation of Rs. 6.34 lacs that was disallowed by the LD AO stating that as the assets of the assessee were not used for about 10 years claimed it could not be allowed. The LD CIT (A) also confirmed the same. However, for Assessment Year 2011-12 and 2012-13 the ld CIT (A) has allowed the claim of deprecation on the same facts. The main reason for confirming the disallowance by the ld CIT (A) was that the assets have not been used during the year and the assessee does not have running business. On identical facts Page | 2