M/S BHARAT COOKING COAL LIMITED ,DHANBAD vs. ACIT CIR-1 , DHANBAD

ITA 291/RAN/2017Status: DisposedITAT Ranchi06 January 2026Bench: ITAT - by IT Department SI no.1 pages
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What did the Tribunal hold?

The Tribunal held that unabsorbed depreciation is to be carried forward without limit as per the Finance Act, 2001 amendment. It also confirmed the allowability of contractual expenses where bills were received and work executed, and directed the AO to allow claims for expenses missed in the original computation.

What were the facts?

The assessee, M/s Bharat Coking Coal Ltd., filed appeals against orders related to unabsorbed depreciation, contractual expenses, and expenses related to exempt income. The revenue also filed appeals and the assessee filed cross objections.

What were the issues?

The key issues were the carry forward of unabsorbed depreciation, the disallowance of unpaid contractual expenses, and the disallowance of expenses related to exempt income.

Which sections of the Income-tax Act were involved?

Section 32(2),Section 14A

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Cases cited in this judgment(7)Show list

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आयकर अपीलीय अधिकरण, र ाँची न्य यपीठ, र ाँची IN THE INCOME TAX APPELLATE TRIBUNAL RANCHI BENCH, RANCHI BEFORE SHRI GEORGE MATHAN, JM & SHRI RATNESH NANDAN SAHAY, AM आयकर अपील सं./ITA Nos.291,293,294/RAN/2017 (A.Y :2009-10, 2011-12 & 2012-13) M/s Bharat Coking Coal Ltd, Vs. ACIT, Circle-1, Dhanbad Finance Directorate, Koyla Bhawan, Koyla Nagar, P.O.BCCL, Township, Dhanbad-826005 स्थायी लेखा सं./PAN No. : AAACB 7934 M AND आयकर अपील सं./ITA Nos.300 & 302/RAN/2017 (A.Y :2009-10 & 2011-12) ACIT, Circle-1, Dhanbad Vs. M/s Bharat Coking Coal Ltd, Finance Directorate, Koyla Bhawan, Koyla Nagar, P.O.BCCL, Township, Dhanbad-826005 स्थायी लेखा सं./PAN No. : ACB 7934 M AND Cross Objection Nos.09 & 11/RAN/2018 (Arising out of ITA Nos.300&302/Ran/2017) (A.Y :2009-10 & 2011-12) M/s Bharat Coking Coal Ltd, Vs. ACIT, Circle-1, Dhanbad Finance Directorate, Koyla Bhawan, Koyla Nagar, P.O.BCCL, Township, Dhanbad-826005 स्थायी लेखा सं./PAN No. : ACB 7934 M (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee by : Shri M.K.Chowdhary & Shri Devesh Poddar, Advocates राजस्व की ओर से /Revenue by : Shri Rajib Jain, CIT-DR सुनवाई की तारीख / Date of Hearing : 06/01/2026 घोषणा की ता

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