32(1)(iia) of the Act CIT v. Diamines & Chemicals Ltd.

109 DTR 62High Court2014#18680 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,627 Indian tax judgments — from 2017 to 2020.

Judgments citing 32(1)(iia) of the Act CIT v. Diamines & Chemicals Ltd.

M/S. Maharaja Shree Umaid Mills Ltd. Jaipur, Jaipur vs. DCIT Circle-6, Jaipur, Circle-6

In the result, appeal of the assessee is allowed

ITA 783/JPR/2019[2012-13]Status: DisposedITAT Jaipur26 Feb 2020AY 2012-13

For Appellant: Sh. P. C. Parwal (CA)For Respondent: Sh. B. K. Gupta (CIT) &

Section 115JSection 143(3)Section 147Section 148Section 32

…aw arises.” Further, reliance in this connection was placed on following cases:- • PCIT Vs. NTPC Sail Power Co. (P) Ltd. (2019) 178 DTR 53 (Del.) • Principal CIT Vs. Kanishk Steel Industries (2016) 96 CCH 0292 (Mad.) • CIT Vs. Diamines & Chemicals Ltd. (2014) 109 DTR 62 (Guj.) • JCIT Vs. Mineral Enterprises Ltd. (2013) 144 ITD 680 (Bang.) • CIT Vs. VTM Ltd. (2009) 319 ITR 336 (Mad.) • Giriraj Enterprises Vs. DCIT (2017) 149 DTR 95 (Pune) • Sanwaria Agroils Ltd. Vs. ACIT (2017) 165 ITD 604 (Indore) 17. It was further submitted that the expression ‘article or thing’ used in section 32(1)(iia) is not defined in the…

DCIT 2(2)(1), Mumbai vs. Kishco Ltd, Mumbai

Appeal stand dismissed

ITA 387/MUM/2017[2009-10]Status: DisposedITAT Mumbai04 Jul 2018AY 2009-10

Bench: Shri Joginder Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No.387/Mum/2017 (िनधा"रणवष" / Assessment Year: 2009-10) Deputy Commissioner Of Income Tax Kishco Limited Circle-2(2)(1) Plot No.54Efgh बनाम/ Room No.545 Behind 53/54 Aaykar Bhavan, M.K.Road Vs. Government Industrial Estate Mumbai-400 020 Charkop, Kandival (E) Mumbai-400 067 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaack-2894-K (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: Paresh Shaparia, Ld.ARFor Respondent: Rajat Mittal, Ld. DR

Section 154Section 32Section 32(1)(iia)

…ITA No.387/Mum/2017 Kishco Limited Assessment Year-2009-10 आयकर अपीलीय अिधकरण “एच” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI जोिग"र िसंह,"ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम"। BEFORE SHRI JOGINDER SINGH, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./I.T.A. No.387/Mum/2017 (िनधा"रणवष" / Assessment Year: 2009-10) Deputy Commissioner of Income Tax Kishco Limited Circle-2(2)(1) Plot No.54EFGH बनाम/ Room No.545 Behind 53/54 Aaykar Bhavan, M.K.Road Vs. Government Industrial Estate Mumbai-400 020 Charkop, Kandival (E) Mumbai-400 067 "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAACK-2…

M/S. Sanwaria Agroils Limited, Bhopal vs. The ACIT 1(1), Bhopal

In the result, the appeal of the assessee is partly allowed

ITA 620/IND/2013[2007-08]Status: DisposedITAT Indore04 May 2017AY 2007-08

Bench: Shri Chandra Mohan Garg & Shri O.P.Meena

Section 143Section 147Section 148Section 234BSection 32

…etting up of a wind mill has nothing to do with the power industry, namely, manufacture of oil seeds etc. is totally not germane to the specific provision contained in section 32(1)(iia) of the Act. 37. In the case of CIT Vs. Diamines & Chemicals Ltd. (2014) 109 DTR 62 (Guj.) (HC): The assessee already in the business of manufacture of chemicals, is eligible for additional depreciation u/s 32(1)(iia) in respect of windmill electricity generating machinery acquired by it. 38. The submissions of the Ld. D.R. that manufacture of electricity does not transform in physical form in view of definition contained in sect…

ACIT, Kota vs. Mangalam Cement Ltd., Kota

ITA 82/JPR/2014[2008-09]Status: DisposedITAT Jaipur30 Jan 2017AY 2008-09

For Appellant: Shri P.C. Parwal (CA)For Respondent: Shri H.V. Gurjar (CIT)

Section 143(3)Section 147Section 148Section 32(1)Section 32(1)(i)Section 32(1)(ii)Section 32(1)(iia)Section 43B

…ontention that the setting up of a wind mill has nothing to do with the power industry, namely, manufacture of oil seeds etc. is totally not germane to the specific provision contained in section 32(1)(iia) of the Act CIT Vs. Diamines & Chemicals Ltd. (2014) 109 DTR 62 (Guj.) (HC): The assessee already in the business of manufacture of chemicals, is eligible for additional depreciation u/s 32(1)(iia) in respect of windmill electricity generating machinery acquired by it. JCIT vs. Mineral Enterprises Ltd. (2013) 144 ITD 680 (Bang.)(Trib.): The assessee was engaged in manufacture of article or thing. By exercisin…