PR. COMMISSIONER OF INCOME TAX-6, NEW DELHI vs. MPS INFOTENICS LTD. (EARLIER KNOWN AS VISHESH INFOTECNICS LTD.)

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ITA/1050/2018HC DelhiDLHC01173010201815 February 2024Bench: HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV,HON'BLE MR. JUSTICE YASHWANT VARMA2 pages
AI SummaryDismissed

What did the High Court hold?

The High Court dismissed the appeals filed by the Revenue. The court followed its own previous judgment and a judgment of the Madras High Court on the issue of depreciation rate.

What were the facts?

The appeals concerned the rate of depreciation applicable to the assessee. The Revenue conceded that the issue had been decided in favour of the assessee by previous High Court judgments.

What were the issues?

The primary issue was the correct rate of depreciation to be applied to the assessee's assets.

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

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$~8-10 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 1050/2018

PR. COMMISSIONER OF INCOME TAX-6, NEW DELHI

..... Appellant

Through: Mr. Aseem Chawla, SSC.

versus

MPS INFOTENICS LTD. (EARLIER KNOWN AS VISHESH INFOTECNICS LTD.) ..... Respondent Through: Mr. Sumit K. Batra, Mr. Manish Khurana & Ms. Priyanka Jindal, Advs. 9 + ITA 1408/2018 & CM APPL. 51409/2018 (311 Days Delay)

PR. COMMISSIONER OF INCOME TAX DELHI -6

..... Appellant

Through: Mr. Aseem Chawla, SSC.

versus

M/S MPS INFOTECHNICS LTD(PREVIOUSLY KNOWN AS M/S VISHESH INFOTECHNICS LTD.) ..... Respondent Through: Mr. Sumit K. Batra, Mr. Manish Khurana & Ms. Priyanka Jindal, Advs. 10 + ITA 1409/2018 & CM APPL. 51412/2018 (311 Days Delay)

PR. COMMISSIONER OF INCOME TAX DELHI -6

..... Appellant

Through: Mr. Aseem Chawla, SSC.

versus

M/S MPS INFOTECHNICS LTD. (PREVIOUSLY KNOWN AS M/S VISHESH INFOTECNICS LTD.) ..... Respondent Through: Mr. Sumit K. Batra, Mr. Manish Khurana & Ms. This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 17/12/2024 at 15:43:37

Priyanka Jindal, Advs.

CORAM:

HON'BLE MR. JUSTICE YASHWANT VARMA HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV

O R D E R %

15.02.2024

Mr. Chawla, learned counsel appearing in support of these appeals, fairly concedes that the solitary issue with respect to the rate of depreciation stands answered in favour of the assessee in light of the judgment rendered by the Madras High Court in CIT vs Computer Age Management Services (P.) Ltd. [(2019) 109 taxmann.com 134 (Madras)] as well as of our Court in Principal Commissioner of Income-Tax vs Times Internet Ltd. [(2023) SCC OnLine Del 6934].

In view of the aforesaid and following the aforenoted two decisions, these appeals shall stand dismissed.

YASHWANT VARMA, J

PURUSHAINDRA KUMAR KAURAV, J FEBRUARY 15, 2024/kk

This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 17/12/2024 at 15:43:37

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