(a) Swati Synthetics v. ITO

23 Taxmann.com 4Reported decision#23918 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2019.

Judgments citing (a) Swati Synthetics v. ITO

THE ACIT, CIRCLE-2(1)(2),, AHMEDABAD vs. MUNDRA INTERNATIONAL CONTAINER TERMINAL PVT. LTD.,, KUTCH

In the result, the appeal of the revenue is dismissed

ITA 2171/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2013-14
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Alok Singh, CIT-D.R
Section 143(2)Section 14ASection 32

…s it loses its individual cost or WDV and depreciation has to be allowed on opening WDV of block of assets. This is supported by the various judgements as noted below. (a) Swati Synthetics Vs. ITO 38 SOT 208 (Mum) (b) DCIT Vs. Boskalis Dredging India (P) Ltd. 23 Taxmann.com 4 (Mum) It has also been noticed that the concept of block of assets has been brought in the statute w.e.f 1.4.1988 and henceforth the deprecation is to be allowed on block of assets and not on individual items. The merger of various assets into the block of asset can be altered only when the eventuafity contained in clause-c of Section 43(6)…

THE ACIT, CIRCLE-2(1)(2),, AHMEDABAD vs. M/S. MUNDRA INTERNATIONAL CONTAINER TERMINAL PVT. LTD.,, KUTCH

In the result, the appeal of the revenue is dismissed

ITA 1117/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2012-13
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Alok Singh, CIT-D.R
Section 143(2)Section 14ASection 32

…s it loses its individual cost or WDV and depreciation has to be allowed on opening WDV of block of assets. This is supported by the various judgements as noted below. (a) Swati Synthetics Vs. ITO 38 SOT 208 (Mum) (b) DCIT Vs. Boskalis Dredging India (P) Ltd. 23 Taxmann.com 4 (Mum) It has also been noticed that the concept of block of assets has been brought in the statute w.e.f 1.4.1988 and henceforth the deprecation is to be allowed on block of assets and not on individual items. The merger of various assets into the block of asset can be altered only when the eventuafity contained in clause-c of Section 43(6)…

SHIRPUR GOLD REFINERY LTD,MUMBAI vs. ITO CIR 9(3)(1), MUMBAI

ITA 7983/MUM/2011[2008-09]Status: DisposedITAT Mumbai19 May 2017AY 2008-09

Bench: S/Sh.Rajendra & Ramlal Negiआयकर आयकर अपील अपील संसंसंसं./Ita./7983/Mum/2011,िनधा"रण िनधा"रण वष" वष"/Assessment Year-2008-09 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" & आयकर आयकर अपील अपील संसंसंसं./Ita/2917/Mum/2012,िनधा"रण िनधा"रण वष" वष"/ Assessment Year-2009-10 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/S. Shirpur Gold Refinery Ltd. Dcit, -Circle -9 (3) 5, Trishala , 5Th Floor, 122, Sheikh M.St. 279, Aayakar Bhavan Zaveri Bazar Vs. Mumbai-20. Mumbai-400 002. Pan:Aaaca 4896 K (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri E. Shankaran-Dr Assessee By: S/Shri B.S. Sharma & Dalpat Shah-Ar

For Appellant: S/Shri B.S. Sharma and Dalpat Shah-ARFor Respondent: Shri E. Shankaran-DR
Section 254(1)

…आयकर अपीलीय अपीलीय अिधकरण अिधकरण, मुंबई मुंबई “ई ” खंडपीठ खंडपीठ मेमेमेमे आयकर आयकर आयकर अपीलीय अपीलीय अिधकरण अिधकरण मुंबई मुंबई खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“E”Bench Mumbai सव"ी राजे"",लेखा सद"य एवं रामलाल नेगी, "याियक सद"य Before S/Sh.Rajendra,Accountant Member and Ramlal Negi,Judicial Member आयकर आयकर अपील अपील संसंसंसं./ITA./7983/Mum/2011,िनधा"रण िनधा"रण वष" वष"/Assessment Year-2008-09 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" & आयकर आयकर अपील अपील संसंसंसं./ITA/2917/Mum/2012,िनधा"रण िनधा"रण वष" वष"/ Assessment Year-2009-10 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/s. Shirpur Gold Re…

(a) Swati Synthetics v. ITO (23 Taxmann.com 4) — Cited in 3 Judgments | BharatTax