ACIT 1(3)(1), MUMBAI vs. SUMITOMO CHEMICAL (I) P.LTD, MUMBAI

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ITA 578/MUM/2017Status: DisposedITAT Mumbai25 June 2018AY 2010-115 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the grounds of appeal raised by the revenue were covered by its own previous decisions for earlier assessment years, specifically regarding the allowability of depreciation on machinery and goodwill.

What were the facts?

The revenue appealed against the CIT(A)'s order concerning the assessment year 2010-11. The assessee argued that the grounds of appeal were covered by previous tribunal decisions in their favor for earlier assessment years.

What were the issues?

Whether depreciation on machinery acquired from Bilag, including incidental expenses, is allowable. Whether depreciation on goodwill is allowable.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(3),Section 28(va)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, “J” BENCH, MUMBAI

For Appellant: Shri Paras S. Savla AR

This appeal by the revenue is directed against the order of Commissioner of Income Tax (Appeals)-58, Mumbai, [in short CIT(A)] in appeal No. CIT(A)-58/348(TR)2-14-15 dated 21.10.2016. The Assessment was framed by the Asst. Commissioner of Income Tax, 1(3)(1), Mumbai (in short ACIT) for the assessment year 2010-11 vide order dated 16.4.2014 under section 143(3) read with section. 144C(3) of the Income Tax Act, 1961(hereinafter ‘the Act’).

2.

At the outset of hearing, the Ld. A.R. of the assessee submits that the grounds of appeal raised by revenue in the present appeal are covered in favour of assessee in assessee’s own case for assessment year 2006-07 in ITQA No.3078/Mum/2012 dated 28.3.2014, which was subsequently followed in assessment year 2007-08 and in assessment year 2009-10. The Ld. A.R. of the assessee further submits that the Ld. CIT(A) while passing impugned order followed the decision of Tribunal for assessment year 2006-07. The Ld. A.R. of the assessee also filed copy of order of Tribunal in dated 28.3.104 for assessment year 2006-07, in ITA No.3077/Mum/2012 dated 25.3.2018, in ITA No.7461/Mum/2013 for assessment year 2008-09 dated 25.3.2018 and in ITA No.3915/Mum/2015 for assessment year 2009-10 dated 15.3.2017.

3.

The Ld. D.R. for the revenue after going through the grounds of appeal a copy of the orders furnished by Ld. A.R. of the assessee, fairly considered that the grounds of appeal raised by revenue are really covered in favour of the assessee.

4.

We have considered the contentions of both the parties and perused the orders of authorities below. Ground No.1 relates to deleting the disallowance of excess claim of depreciation of ₹42,84,671/-. We have noted that similar ground of appeal was raised by assessee in assessment year 2006-07 and the Tribunal while deciding the appeal of assessee in dated 28.3.4014 passed the following order:

“31. We have heard the arguments and have perused the details as appended in the APB. The acquisition of the machinery from Bilag is not disputed, it is also not disputed that the machinery is a capital asset and whatever expense is incurred on such outlay, it shall bear the character of capital and added to the cost. Since this is a fact, then applying the ratio laid down by Hon'ble Bombay High Court in the case of Ciba of India Ltd. vs CIT, reported in 70 Taxman 505 (Bom), wherein it has been held "... this being so, ... this amount would form part of the cost of the assessment for the purpose of depreciation..."

32.

In such a case, the additional depreciation, claimed by the assessee on Bilag machinery is to be allowed. We also accept that the action of the assessee did not suffer from any infirmity.

33.

We, therefore, set aside the order of the CIT(A) and direct the AO to allow the depreciation on the machinery that had been acquired from Bilag, and also include incidental expenses incurred on acquisition of assets, as laid down by the Hon'ble Bombay High Court in Ciba (supra}. This would also include legal and professional expenses of Rs. 53,88,637/- as incidental expenses, raised as an additional GOA.”

5.

We have further noted that the order of assessment year 2006-07 was further followed by Tribunal in assessment year 2007- 08 in dated 25.3.2018, in assessment year 2008-09 vide ITA No.7461/Mum/2013 dated 25.3.2018 and in assessment year 2009-10 vide ITA No.3915/Mum/2015 dated 15.3.2017.

6.

Considering the decision of Tribunal for A.Y. 2006-07, which was consistently followed by coordinate bench in subsequent assessment years i.e. 2007-08 to 2009-10, we do not find any merit in the ground of appeal raised by revenue, therefore, the same is dismissed.

7.

Ground Nos.2 & 3 relates to allowing the depreciation on goodwill. We have noted that similar ground of appeal was raised by assessee in appeal for assessment year 2006-07 in and the Tribunal passed the following order:

“45. We have gone through the submissions made by the assessee and we find that the issue of goodwill stands covered by the Hon’ble Supreme Court in the case of Smifs Securities Ltd reported in 348 ITR 302, wherein the Hon’ble Supreme Court has held that intangibles like goodwill are eligible for depreciation.

46.

However in so far as non compete fee is concerned, the nature of this payment is now covered under section 28(va) of the Income Tax Act, 1961 hence, it would be revenue in nature.

47.

We, therefore, direct the AO to allow the depreciation on goodwill as per law and consider the payment of non compete fee, in terms of section 28(va), to consider to allow ₹3,05,40,600/- as revenue expenditure.”

8.

We have further noted that the order of assessment year 2006-07 was further in appeal for assessment years 2007-08 to 2009-10. Considering the decision of Tribunal in assessment year in 2006-07 in dated 28.3.2014, which was subsequently followed in the assessment years 2007-08 to 2009- 10, we do not find any merit in the ground raised by the r evenue.

9.

In the result, the appeal filed by the revenue is dismissed.

Order pronounced in the open court on 25-06-2018.

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