AUTOMOTIVE COACHES & COMPONENTS LTD.,CHENNAI vs. DCIT, CHENNAI

आदेश /O R D E R

PER N.R.S. GANESAN, JUDICIAL MEMBER:

This appeal of the assessee is directed against the order of

the Commissioner of Income Tax (Appeals) –I, Chennai, dated

24.03.2014 and pertains to assessment year 2008-09. The only

issue arises for consideration is with regard to disallowance of

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additional depreciation claimed by the assessee to the extent of `5,88,856/-.

submitted that the assessee claimed additional depreciation under

Section 32(1)(iia) of the Income-tax Act, 1961 (in short 'the Act') in respect of machinery installed, to the extent of ` 5,88,856/- in

respect of addition made to the plant and machinery, during the

year under consideration. The Ld.counsel further clarified that the

plant and machinery were installed in the second half of the year

under consideration, therefore, the assessee claimed 50% of

additional depreciation during the previous year. In other words,

according to the Ld. counsel, since the machinery was used for less

than 180 days in the earlier assessment year, the assessee claimed

50% depreciation. The remaining additional depreciation was

claimed during the year consideration. The Assessing Officer found

that since the plant and machinery was used for less than 180 days

during the assessment year 2007-08, the additional depreciation

has to be allowed only at 50%. The Assessing Officer, according to

the Ld. counsel, further found that there is no provision in the

Income-tax Act for allowing 50% in the succeeding assessment

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year. Placing reliance on the decision of Cochin Bench of this

Tribunal in Apollo Tyres Ltd. v. ACIT (2014) 64 SOT 203, the

Ld.counsel submitted that an identical issue was considered by the

Cochin Bench and the Cochin Bench found that the balance 50% of

the additional depreciation has to be allowed in the subsequent

year. In view of this decision of Cochin Bench, according to the Ld.

counsel, the assessee is eligible for the balance additional

depreciation in the year under consideration.

Parliament by Finance Act, 2015, amended Section 32(1) of the Act.

by providing a proviso to allow the additional depreciation on the

plant and machinery used for less than 180 days in the succeeding

assessment year. By placing reliance on the judgment of Apex

Court in CIT v. Alom Extrusions Ltd. (2009) 319 ITR 306, the

Ld.counsel submitted that amendment was made in the Income-tax

Act in order to remove the discrepancy in the matter of allowing

additional depreciation. Therefore, according to the Ld. counsel, the

amendment is applicable retrospectively during the year under

consideration also. The Ld.counsel has also placed his reliance

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on the unreported judgment of Karnataka High Court in CIT v. Rittal

India Pvt. Ltd. in ITA No.268/2014 dated 24.11.2015.

Representative, submitted that there is no provision in the Income-

tax Act for carrying forward of depreciation in the subsequent

assessment year. Admittedly, the plant and machinery was

installed only in the assessment year 2007-08 and the Assessing

Officer has allowed 50% of the additional depreciation under

Section 32(1) of the Act. The assessee is also claiming the balance

50% during the year under consideration on the ground that the

depreciation which was not allowed in the earlier assessment year

has to be carried forward. On identical circumstances, this Bench of

the Tribunal in I.P. Rings Ltd. v. DCIT in I.T.A. No.729/Mds/2014

dated 26.09.2014, found that the additional depreciation cannot be

carried forward.

perused the relevant material available on record. Section 32(1)(iia)

provides for additional depreciation at the rate of 20%. The

Assessing Officer allowed 10% of additional depreciation in respect

of the plant and machinery purchased during the year under

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consideration. The Assessing Officer found that the additions to

fixed assets were made in the second half of the financial year,

therefore, 50% of additional depreciation has been claimed. The

balance 50% was carried forward in the next year. The Assessing

Officer found that the additional depreciation is allowable only

during the year in which the machinery was installed and used for

business of the assessee. There is no provision in the Income-tax

Act for carry forward of the additional depreciation to the

subsequent assessment year. This issue was examined by the

Cochin Bench of this Tribunal in Apollo Tyres Ltd. v. ACIT (supra).

The Cochin Bench found that if additional depreciation could not be

allowed at the rate of 20% during the year in which the machinery

was installed, the balance 50% has to be allowed in the subsequent

year. In fact, the Cochin Bench of this Tribunal has observed as

follows:-

“9. We have considered the rival submissions on either side and also perused the material available on record. Section 32(1)(iia) reads as follows: "32(1)(iia) in the case of any new machinery or plant (other than ships and aircraft), which has been acquired and installed after the 31st day of March, 2005, by an assessee engaged in the business of manufacture or production of any article or thing, a further sum equal to twenty per cent of the actual cost of such machinery or plant shall be allowed as deduction under clause (ii): Provided that no deduction shall be allowed in respect of

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Any machinery or plant which, before its installation by the (A) assessee, was used either within or outside India by any other person; or

Any machinery or plant installed in any office premises or any (B) residential accommodation, including accommodation in the nature of a guest-house; or

(C) Any office appliances or road transport vehicles; or

Any machinery or plant, the whole of the actual cost of which is allowed as a deduction (whether by way of depreciation or (D) otherwise) in computing the income chargeable under the head "Profits and gains of business or profession" of any one previous year."

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be allowed. The assessee has already claimed 10% of the depreciation in the earlier assessment year since the machinery was used for less than 180 days and claiming the balance 10% in the year under consideration. Section 32(1)(iia) does not say that the year in which the additional depreciation has to be allowed. It simply says that the assessee is eligible for additional depreciation equal to 20% of the cost of the machinery provided the machinery or plant is acquired and installed after 31-03- 2005. Proviso to section 32(1)(iia) says that if the machinery was acquired by the assessing during the previous year and has put to use for the purpose of business less than 180 days, the deduction shall be restricted to 50% of the amount calculated at the prescribed rate. Therefore, if the machinery is put to use in any particular year, the assessee is entitled for 50% of the prescribed rate of additional depreciation. The Income-tax Act is silent about the allowance of the balance 10% additional depreciation in the subsequent year. Taking advantage of this position, the assessee now claims that the year in which the machinery was put to use the assessee is entitled for 50% additional depreciation since the machinery was put to use for less than 180 days and the balance 50% shall be allowed in the next year since the eligibility of the assessee for claiming 20% of the additional depreciation cannot be denied by invoking Second Proviso to section 32(1)(ii) of the Act. 12. This issue was considered by the Delhi Bench of this Tribunal in the case of Cosmo Films Ltd (supra). The revenue has taken a similar ground as taken before this Tribunal that the assessee cannot carry forward the additional depreciation to be allowed in the subsequent assessment year. The Delhi Bench of this Tribunal after considering the provisions of section 32(1)(iia) and proviso to section 321)(ii) of the Act found that when there is no restriction in the Act to deny the benefit of balance 50%, the assessee is entitled for the balance additional depreciation in the subsequent assessment year. In fact, the Delhi Bench of this Tribunal has observed as follows at pages 641 and 642 of the ITD: " Thus, the intention was not to deny the benefit to the assessees who have acquired or installed new machinery or plant. The second proviso to section 32(1)(ii) restricts the allowances only to 50% where the assets have been acquired and put to use for a period less than 180 days in the year of acquisition. This restriction is only on the basis of period of use. There I no restriction that balance of one time incentive in the form of additional sum of depreciation shall not be available in the subsequent year. Section 32(2) provides for a carry forward set up of unabsorbed depreciation. This additional benefit in the form of additional allowance u/s 32(1)(iia) is one time benefit to encourage the industrialization and in view of the decision

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of Hon'ble Supreme Court in the case of Bajaj Tempo Ltd. v. CIT [1992] 196 ITR 188, the provisions related to it have to be construed reasonably, liberally and purposive to make the provision meaningful while granting the additional allowance. This additional benefit is to give impetus to industrialization and the basic intention and purpose of these provisions can be reasonably and liberally held that the assessee deserves to get the benefit in full when there is no restriction in the statute to deny the benefit of balance of 50% when the new machinery and plant were acquired and used for less than 180 days. One time benefit extended to assessee has been earned in the year of acquisition of new machinery and plant . It has been calculated @15% but restricted to 50% only on account of usage of these plant & machinery in the year of acquisition. In section 32(1)(iia), the expression used I "shall be allowed". Thus, the assessee had earned the benefit as soon as he had purchased the new machinery and plant in full but it is restricted to 50% in that particular year on account of period usages. Such restrictions cannot divest the statutory right. Law does not prohibit that balance 50% will not be allowed in succeeding year. The extra depreciation allowable u/s 32(1)(iia) in an extra incentive which has been earned and calculated in the year of acquisition but restricted for that year to 50% on account of usage. The so earned incentive must be made available in the subsequent year. The overall deduction of depreciation u/s 32 shall definitely not exceed the total cost of machinery and plant . In view of this matter, we set aside the orders of the authorities below and direct to extend the benefit. We allow ground no.2 of the assessee's appeal. Since we have decided ground no.2 in favour of assessee, there is no need to decide the alternate claim raised in ground no.3. The same is dismissed." 13. This issue was also considered by another bench of this Tribunal at Delhi in SIL Investment Ltd (supra). At page 233 of the TTJ, the Tribunal has observed as follows: "40. There is nothing on record to show that the directions given by the learned CIT(A) are not proper. The eligibility for deduction of additional depreciation stands admitted, since 50 per cent thereof had already been allowed by the AO in the asst.yr.2005-06, i.e. the immediately preceding assessment year. Therefore, obviously, the balance 50 per cent of the deduction is to be allowed in the current year, i.e. asst. yr. 2006-07. The learned CIT(A) has merely directed the verification of the contentions of the assessee and to allow the balance additional depreciation after such factual verification.

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Accordingly, finding no merit therein, ground No.3 raised by the Department is rejected." 14. A similar view was taken by Mumbai Bench of this Tribunal in MITC Rolling Mills (P.) Ltd. (supra). In view of the above decisions of the co- ordinate benches of this Tribunal on identical set of facts this Tribunal is of the considered opinion that the balance 50% of the depreciation has to be allowed in the subsequent year, therefore, the orders of the lower authorities on this issue are set side and the assessing officer is directed to allow the claim of balance 50% additional depreciation in the year under consideration.”

We have also carefully gone through the judgment of Karnataka

High Court in Rittal India Pvt. Ltd. (supra). The Karnataka High

Court, after extracting the provisions of Section 32(1)(iia) of the Act,

found that beneficial legislation has to be interpreted liberally so as

to benefit the assessee. Karnataka High Court has also found that

the intention of the legislation is to allow additional benefit. The

Karnataka High Court opined that the proviso would not restrain the

assessee from claiming the balance of the benefit of additional

depreciation in the subsequent assessment year. Accordingly,

confirmed the order of the Bangalore Bench of this Tribunal. In fact,

the Karnataka High Court has observed as follows:-

“7. Clause (iia) of Section 32(1) of the Act, as it now stands, was substituted by the Finance Act, 2005, applicable with effect from 0l.04.2006. Prior to that, a proviso to the said Clause was there, which provided for the benefit to be given only to a new industrial undertaking, or only where a new industrial undertaking begins to manufacture or produce during any year

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previous to the relevant assessment year.

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benefit in the subsequent assessment year. The Tribunal, in our view, has righly held, that additional depreciation allowed under Section 32(1)(iia) of the Act is a one time benefit to encourage industrialization, and provisions related to it have to be construed reasonably, liberally and purposively, to make the provision meaningful while granting additional allowance. We are in full agreement with such observations made by the Tribunal.”