DCIT 1(1), INDORE vs. PSC INFRATECH , INDORE

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ITA 961/IND/2019Status: DisposedITAT Indore02 March 2023AY 2010-11Bench: SHRI VIJAY PAL RAO (Judicial Member)4 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 upheld the CIT(A)'s order, finding no error in allowing 30% depreciation on dumpers. The assessee was engaged in civil contracting and also in the business of plying dumpers on hire, with hire charges separately accounted for.

What were the facts?

The assessee claimed 30% depreciation on dumpers. The AO disallowed 50% of this depreciation, arguing the dumper hire charges were not separately accounted for. The CIT(A) allowed the full depreciation after reviewing documents showing separate accounting for dumper hire charges.

What were the issues?

Whether the assessee is eligible for higher depreciation on dumpers when engaged in the business of plying dumpers on hire and separately accounting for hire charges.

Which sections of the Income-tax Act were involved?

Section 32

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, INDORE SMC BENCH, INDORE

Before: SHRI VIJAY PAL RAO

For Respondent: Shri Ashish Porwal Sr. DR
Hearing: 28.02.2023Pronounced: 02.03.2023

DCIT 1(1) M/s. PSC INFRATECH Indore Indore बनाम/ Vs. (Revenue) (Respondent ) P.A. N. – AAKFP1890K Revenue by None Respondent by Shri Ashish Porwal Sr. DR Date of Hearing: 28.02.2023 Date of Pronouncement: 02.03.2023 आदेश / O R D E R

This appeal by the Department is directed against the order dated 24.09.2019 of Ld. Commissioner of Income (Appeals)-1, Indore (in short Ld. CIT(A) for A.Y. 2010-11. The revenue has raised solitary grounds as under: “ Whether on the facts and in the circumstance of the case and in the law, the Ld. CIT(A) was justified in deleting the addition of Rs.4,18,104/- made on account of excess depreciation on dumper claimed by assessee without appreciating the findings of the AO during the assessment proceedings.”

SMC – of 2019 2 PCS Infratech

2.

None has appeared on behalf of the respondent-assessee despite repeated notices sent through registered Post as well as e-mail. Accordingly, the Bench proposes to hear and dispose of this appeal ex-parte.

3.

I have heard the ld. DR and carefully perused the impugned order of Ld. CIT(A). ld. DR has relied upon the order of the Ld. AO. Having considered this submission of Ld. DR it is noted that the assessee has claimed depreciation @ 30% on the dumper which is not eligible for the higher depreciation and accordingly the Ld. AO has disallowed 50% of the same. The Ld. CIT(A) has considered this issue and allowed the claim of the depreciation @ 30% in para 4.1 as under:

4.1 During the course of appeal proceedings as well as the assessment proceedings, the appellant has contended that the total receipts shown in the P & L account included an amount of Rs.97,70,446/- on account of dumper hire charges which was separately accounted for. The dumper hiring account in the books along with the bills and vouchers pertaining to same were shown to the AO during the course of assessment proceedings. Similarly, during appeal proceedings, the appellant has filed the copy of account of M/s Sai India Construction Pvt. Ltd. at paper book page nos. 25 to 33 wherein the dumper hiring charges have been found duly accounted for separately. I have gone through the written submissions and various documents filed during the course of appeal proceedings and assessment proceedings. It is found that the AO has simply proceeded from the nature of business and nature of receipt specified in Form No. 3CD, but on factual matrix, on examination of documents it has been found that the appellant was civil contractor and also in the business of plying the dumper on hire. But, while accounting for the receipts, both have been shown as combined receipt. Therefore, in my considered opinion, the appellant is eligible for depreciation @ 30% and the circular of CBDT is not applicable on the facts of the appellant's case. Accordingly, AO is directed to delete the addition of Rs.4,18,104/-. This ground of appeal is allowed.

SMC – of 2019 3 PCS Infratech

4.

The Ld. CIT(A) has considered this fact that the assessee has shown sum of Rs.97,70,446/- on account of dumper hire charges which was separately accounted for. The ld. CIT(A) has recorded the fact that the assessee was civil contractor as well as in the business of plying dumpers on hire. Ld. AO has not disputed these facts recorded by the Ld. CIT(A) that the assessee is also in the business of leasing out the dumper and separately accounted the dumper hire charges which is also specifically mentioned in the audit report in form- 3CD. Accordingly, in the facts and circumstances of the case, I do not find any error or illegal in the impugned order of the Ld. CIT(A) same is upheld.

5.

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

Order was pronounced in the open court on 02.03.2023.

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