ACIT v. Ashoka Buildcon Ltd.

61 Taxmann.com 330Reported decision2015#7965 most cited

What is ACIT v. Ashoka Buildcon Ltd. authority for?

Periodic maintenance expenses incurred on a road constructed under a concessionaire agreement are allowable as a deduction under Section 37, even if such repair work is carried out only in the 5th year.

14

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2025.

Also referred to as

ACIT v. Ashoka Buildcon Ltd · section 37 · periodic maintenance · road construction · concessionaire agreement · toll collection · allowable deduction

Sections most often in play

Section 143(3)Section 32(1)(ii)Section 43(1)Section 250Section 43

Issues it is cited on

construction pesection 32(1)(ii)section 43(1)written down valuemercantile system of accountingbook profitssection 115jsection 115jbsection 43section 37scrutiny assessmentsection 14a

Judgments citing ACIT v. Ashoka Buildcon Ltd.

Mahua Bharatpur Expressways Limited (Formerly Known As Madhucon Agra- Jaipur Expressways Limited), Hyderabad vs. ACIT, Circle-16(2), Hyderabad

In the result, Revenue appeals for the A

ITA 308/HYD/2021[2013-14]Status: DisposedITAT Hyderabad02 Jun 2025AY 2013-14

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita Nos.285 & 286/Hyd/2018 (िनधा"रण वष"/Assessment Years: 2013-14 & 2014-15)

For Appellant: Shri P Murali Mohan Rao, CAFor Respondent: Shri B Balakrishna, CIT (DR)
Section 43Section 43(1)

…estimated on the basis of available information. In support of his contentions, he has relied upon the following decisions: Page 11 of 27 ITA Nos 285 286 of 2018 and ITA No.308 of 2021 Madhucon Agra Jaipur Expressways Ltd i) ACIT vs. Ashoka Buildcom Ltd (61 Taxmann.com 330) ii) CIT vs. Om Metals & Minerals (P) Ltd (60 Taxmann.com 448) iii) Rotork Controls India (P) Ltd vs. CIT(180 Taxman 422) iv) Bharat Earth Movers vs. CIT (112 Taxman 61). 13. We have considered the rival contentions as well as the relevant material available on record. There is no dispute that the assessee is under a contractual obligati…

Dy. Commissioner of Income Tax, Circle-16(2), Hyderabad vs. Madhucon Agra Jaipur Expressways Limited, Hyderabad

In the result, Revenue appeals for the A

ITA 286/HYD/2018[2014-15]Status: DisposedITAT Hyderabad02 Jun 2025AY 2014-15

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita Nos.285 & 286/Hyd/2018 (िनधा"रण वष"/Assessment Years: 2013-14 & 2014-15)

For Appellant: Shri P Murali Mohan Rao, CAFor Respondent: Shri B Balakrishna, CIT (DR)
Section 43Section 43(1)

…estimated on the basis of available information. In support of his contentions, he has relied upon the following decisions: Page 11 of 27 ITA Nos 285 286 of 2018 and ITA No.308 of 2021 Madhucon Agra Jaipur Expressways Ltd i) ACIT vs. Ashoka Buildcom Ltd (61 Taxmann.com 330) ii) CIT vs. Om Metals & Minerals (P) Ltd (60 Taxmann.com 448) iii) Rotork Controls India (P) Ltd vs. CIT(180 Taxman 422) iv) Bharat Earth Movers vs. CIT (112 Taxman 61). 13. We have considered the rival contentions as well as the relevant material available on record. There is no dispute that the assessee is under a contractual obligati…

Dy. Commissioner of Income Tax, Circle-16(2), Hyderabad vs. Madhucon Agra Jaipur Expressways Limited, Hyderabad

In the result, Revenue appeals for the A

ITA 285/HYD/2018[2013-14]Status: DisposedITAT Hyderabad02 Jun 2025AY 2013-14

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita Nos.285 & 286/Hyd/2018 (िनधा"रण वष"/Assessment Years: 2013-14 & 2014-15)

For Appellant: Shri P Murali Mohan Rao, CAFor Respondent: Shri B Balakrishna, CIT (DR)
Section 43Section 43(1)

…estimated on the basis of available information. In support of his contentions, he has relied upon the following decisions: Page 11 of 27 ITA Nos 285 286 of 2018 and ITA No.308 of 2021 Madhucon Agra Jaipur Expressways Ltd i) ACIT vs. Ashoka Buildcom Ltd (61 Taxmann.com 330) ii) CIT vs. Om Metals & Minerals (P) Ltd (60 Taxmann.com 448) iii) Rotork Controls India (P) Ltd vs. CIT(180 Taxman 422) iv) Bharat Earth Movers vs. CIT (112 Taxman 61). 13. We have considered the rival contentions as well as the relevant material available on record. There is no dispute that the assessee is under a contractual obligati…

Shapoorji Pallonji and Company Private Limited, Mumbai vs. Principle Commissioner of Income Tax (Central), -4, Mumbai

In the result, the appeal of the assessee is allowed

ITA 1149/MUM/2022[2012-13]Status: DisposedITAT Mumbai30 Sept 2022AY 2012-13
Section 115JSection 142(1)Section 143(2)Section 143(3)Section 148Section 14ASection 263Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER M/s. Shapoorji Pallonji And Vs. Principal Commissioner of company Pvt. Ltd., Income Tax (Central) 1st Floor, 41/44, S.P.Centre Mumbai – 4 Room No.663, 6th Floor, Minoo Desai Marg Colaba, Mumbai- 400 005 Aayakar Bhawan Maharshi Karve Road Mumbai – 400 020 PAN/GIR No.AAACS6994C (Appellant) .. (Respondent) Assessee by Shri Rajan Vora & Shri Nikhil Tiwari Revenue by Shri Prakash Mane Date of Hearing 13/09 /2022 Date of Pronouncement 30/09/2022 आदेश / O R D E R PER M.…

Jt. CIT (OSD) CC-7(2), Mumbai vs. M/S. Mumbai Nashik Expressway Pvt. Ltd, Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 1590/MUM/2021[2017-18]Status: DisposedITAT Mumbai14 Jul 2022AY 2017-18

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blejt.Cit(Osd)-Central Circle -7(2) V. M/S. Mumbai Nasik Expressway Pvt. Ltd., Room No. 655, Aayakar Bhavan Unit 803, 8Th Floor, A-Wing, One Bkc M.K. Road, Mumbai - 400020 Bandra Kurla Complex, Bandra (E) Mumbai -400051 Pan: Aaecm3349K (Appellant) (Respondent) Assessee By : Shri Gaurav Kabra Department By : Shri Rajesh Damor

For Appellant: Shri Gaurav KabraFor Respondent: Shri Rajesh Damor
Section 115JSection 143(1)Section 143(2)Section 143(3)Section 270ASection 32(1)(ii)Section 32(1)(m)

…nd had rightly placed reliance on the decision of the Hon’ble Supreme Court in the case of Rotork Controls India Pvt. Ltd., reported in 314 ITR 62 and on the Co-ordinate Bench decision of Pune Tribunal in the case of ACIT vs. Ashoka Buildcon Ltd., reported in 61 Taxmann.com 330. We hold that the ld. CIT(A) had passed a detailed order in this regard. Hence the order of ld. CIT(A) granting relief to the assessee does not warrant any interference. Accordingly, the ground Nos. 2 & 3 of the Revenue for all the years are dismissed.” 14. Since the issue is exactly similar and grounds as well as the facts are also ident…

Jt. CIT (OSD), CC-7(2), Mumbai vs. M/S. Andhra Expressway Ltd, Mumbai

In the result, both the appeals filed by the revenue stands dismissed

ITA 1588/MUM/2021[2014-15]Status: DisposedITAT Mumbai24 Jun 2022AY 2014-15

Bench: Shri G. S. Pannu & Shri Amit Shukla, Jm आयकरअपीलसं./ I.T.A. No. 1588/Mum/2021 (ननधधारणवर्ा / Assessment Year: 2014-15) & आयकरअपीलसं./ I.T.A. No. 1589/Mum/2021 (ननधधारणवर्ा / Assessment Year: 2013-14) Jcit (Osd), Cc-7(2), M/S Andhra Expressway Ltd. R. No. 655, Aayakar बनाम/ Ground Floor, Gammon Bhavan, M. K. Road, House, Veer Savarkar Vs. Mumbai-400020 Marg, Prabhadevi, Mumbai-400 025 स्थधयीलेखधसं./जीआइआरसं./ Pan No. Aadca3577E (अपीलधथी/Appellant) (प्रत्यथी / Respondent) : अपीलधथीकीओरसे/ Appellant By : Smt. Shailja Rai, Ld. Dr प्रत्यथीकीओरसे/Respondent By Shri Rakesh Joshi, Ld. Ar : सुनवधईकीतधरीख/ : 01.06.2022 Date Of Hearing घोर्णधकीतधरीख / : 24.06.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeals Have Been Filed By The Revenue Against The Separate Impugned Order Of Even Date 29.06.2021, Passed By 2

For Appellant: Smt. Shailja Rai, Ld. DR
Section 143(3)Section 32Section 32(1)(ii)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI G. S. PANNU, PRESIDENT & SHRI AMIT SHUKLA, JM आयकरअपीलसं./ I.T.A. No. 1588/Mum/2021 (ननधधारणवर्ा / Assessment Year: 2014-15) & आयकरअपीलसं./ I.T.A. No. 1589/Mum/2021 (ननधधारणवर्ा / Assessment Year: 2013-14) JCIT (OSD), CC-7(2), M/s Andhra Expressway Ltd. R. No. 655, Aayakar बनाम/ Ground Floor, Gammon Bhavan, M. K. Road, House, Veer Savarkar Vs. Mumbai-400020 Marg, Prabhadevi, Mumbai-400 025 स्थधयीलेखधसं./जीआइआरसं./ PAN No. AADCA3577E (अपीलधथी/Appellant) (प्रत्यथी / Respondent) : अपीलधथीकीओरसे/ Appellant by : Smt. Shailja Rai, Ld. DR प्रत्यथीकीओरसे/…

Dy CIT CC 7(2), Mumbai vs. M/S Gorakhpur Infrastructure Co Ltd., Mumbai

In the result, all the appeals of the Revenue are dismissed

ITA 574/MUM/2020[2013-14]Status: DisposedITAT Mumbai30 Nov 2021AY 2013-14
Section 143(3)Section 32Section 32(1)(ii)

…nd had rightly placed reliance on the decision of the Hon’ble Supreme Court in the case of Rotork Controls India Pvt. Ltd., reported in 314 ITR 62 and on the Co-ordinate Bench decision of Pune Tribunal in the case of ACIT vs. Ashoka Buildcon Ltd., reported in 61 Taxmann.com 330. We hold that the ld. CIT(A) had passed a detailed order in this regard. Hence the order of ld. CIT(A) granting relief to the assessee does not warrant any interference. Accordingly, the ground Nos. 2 & 3 of the Revenue for all the years are dismissed. M/s. Gorakhpur Infrastructure Co. Ltd., 4. In the result, all the appeals of the Revenu…

Dy CIT Circle- 6(3)(2), Mumbai vs. M/S Kosi Bridge Infrastructure Company Ltd, Mumbai

Appeals stand dismissed

ITA 582/MUM/2020[2012-13]Status: DisposedITAT Mumbai16 Aug 2021AY 2012-13
For Appellant: Shri Rakesh Joshi– Ld. ARFor Respondent: Shri Manoj Mishra– Ld. Sr. DR
Section 115JSection 143(3)Section 147Section 32Section 32(1)(ii)Section 37

…1 आयकर अपीलीय अधिकरण “एच” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI माननीय श्री विकास अिस्थी, न्यावयक सदस्य एवं माननीय श्री मनोज कुमार अग्रवाल ,लेखा सदस्य के समक्ष। BEFORE HON’BLE SHRI VIKAS AWASTHY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing through Video Conferencing Mode) 1. आयकरअपील सं./ I.T.A. No.582/Mum/2020 (धििाारण वर्ा / Assessment Year: 2012-13) 2. आयकरअपील सं./ I.T.A. No.576/Mum/2020 (धििाारण वर्ा / Assessment Year: 2014-15) 3. आयकरअपील सं./ I.T.A. No.581/Mum/2020 (धििाारण वर्ा / Assessment Year: 2015-16) DCIT-6(3)(2), Kosi Bridge Infrastructure Co. Ltd.…

DCIT, Circle - 8(2), Kolkata vs. M/S. Spml Infra Limited, Kolkata

In the result, this appeal of the Revenue is dismissed

ITA 1950/KOL/2018[2015-16]Status: DisposedITAT Kolkata10 Jul 2020AY 2015-16

Bench: Sri J. Sudhakar Reddy & Sri S.S. Godara)

Section 14ASection 250Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘D’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Godara, Judicial Member) I.T.A. Nos. 1212, 1410 & 1950/Kol/2018 Assessment Years: 2012-13, 2013-14 & 2015-16 DCIT, Circle-8(2), Kolkata................................................................................................Appellant Vs. M/s. SPML Infra Limited.………………..….....................................................................Respondent [PAN: AADCS 2469 K] Appearances by: Sh. Jayanta Khanra, JCIT, Sr. DR, appeared on behalf of the Revenue. Sh. S.K. Tulsian,…

DCIT, Circle - 8(2), Kolkata vs. M/S. Spml Infra Limited, Kolkata

In the result, this appeal of the Revenue is dismissed

ITA 1410/KOL/2018[2013-14]Status: DisposedITAT Kolkata10 Jul 2020AY 2013-14

Bench: Sri J. Sudhakar Reddy & Sri S.S. Godara)

Section 14ASection 250Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘D’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Godara, Judicial Member) I.T.A. Nos. 1212, 1410 & 1950/Kol/2018 Assessment Years: 2012-13, 2013-14 & 2015-16 DCIT, Circle-8(2), Kolkata................................................................................................Appellant Vs. M/s. SPML Infra Limited.………………..….....................................................................Respondent [PAN: AADCS 2469 K] Appearances by: Sh. Jayanta Khanra, JCIT, Sr. DR, appeared on behalf of the Revenue. Sh. S.K. Tulsian,…

DCIT, Circle - 8(2), Kolkata vs. M/S. Spml Infra Limited, Kolkata

In the result, this appeal of the Revenue is dismissed

ITA 1212/KOL/2018[2012-13]Status: DisposedITAT Kolkata10 Jul 2020AY 2012-13

Bench: Sri J. Sudhakar Reddy & Sri S.S. Godara)

Section 14ASection 250Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘D’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Godara, Judicial Member) I.T.A. Nos. 1212, 1410 & 1950/Kol/2018 Assessment Years: 2012-13, 2013-14 & 2015-16 DCIT, Circle-8(2), Kolkata................................................................................................Appellant Vs. M/s. SPML Infra Limited.………………..….....................................................................Respondent [PAN: AADCS 2469 K] Appearances by: Sh. Jayanta Khanra, JCIT, Sr. DR, appeared on behalf of the Revenue. Sh. S.K. Tulsian,…

M/S. Spml Infra Limited, Kolkata vs. DCIT, Circle - 8(2), Kolkata

In the result, the appeal of the assessee in ITA No

ITA 1228/KOL/2018[2011-12]Status: DisposedITAT Kolkata17 Jan 2020AY 2011-12

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1228/Kol/2018 ("नधा"रणवष" / Assessment Year:2011-12)

For Appellant: Shri S.K. Tulsiyan, Advocate & Ms. Lata Goyal, ACAFor Respondent: Shri Radhey Shyam, CIT
Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.1228/Kol/2018 ("नधा"रणवष" / Assessment Year:2011-12) M/s SPML Infra Ltd. Vs. DCIT, Circle-8(2), Kolkata 22, Camac Street, Block-A, 3rd Floor, Kolkata-700016 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AADCS 2469 K (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.1211/Kol/2018 ("नधा"रणवष" / Assessment Year: 2011-12) DCIT, Circle-8(2), Kolkata Vs. M/s SPML Infra Ltd. 22, Camac Street, Block-A, 3rd Floor, Kolkata-700016 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AADCS 2469 K (Appellant) .. (Respondent) Ap…

DCIT, Circle - 8(2), Kolkata vs. M/S. Spml Infra Limited, Kolkata

In the result, the appeal of the assessee in ITA No

ITA 1211/KOL/2018[2011-12]Status: DisposedITAT Kolkata17 Jan 2020AY 2011-12

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1228/Kol/2018 ("नधा"रणवष" / Assessment Year:2011-12)

For Appellant: Shri S.K. Tulsiyan, Advocate & Ms. Lata Goyal, ACAFor Respondent: Shri Radhey Shyam, CIT
Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.1228/Kol/2018 ("नधा"रणवष" / Assessment Year:2011-12) M/s SPML Infra Ltd. Vs. DCIT, Circle-8(2), Kolkata 22, Camac Street, Block-A, 3rd Floor, Kolkata-700016 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AADCS 2469 K (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.1211/Kol/2018 ("नधा"रणवष" / Assessment Year: 2011-12) DCIT, Circle-8(2), Kolkata Vs. M/s SPML Infra Ltd. 22, Camac Street, Block-A, 3rd Floor, Kolkata-700016 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AADCS 2469 K (Appellant) .. (Respondent) Ap…

Khetawat Properties Ltd., Kolkata vs. Pr.CIT-4, Kolkata

In the result, appeal of the assessee is allowed

ITA 578/KOL/2019[2014-15]Status: DisposedITAT Kolkata22 Nov 2019AY 2014-15

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am]

Section 115JSection 143(3)Section 263Section 263(1)

…आयकर अपील"य अधीकरण, "यायपीठ – “A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA (सम" "ी ए.ट". वक", "या"यक सद"य एवं डॉ ए.एल. सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A.L. Saini, AM] I.T.A. No. 578/Kol/2019 Assessment Year: 2014-15 Khetawat Properties Ltd. Pr. CIT-4 19A, Sarat Bose Road, Kolkata. Vs. Kolkata-700 020. (PAN: AAACL 5633 M) Appellant Respondent For the Appellant Shri Manish Tiwari, AR For the Respondent Dr. P.K. Srihari, CIT(DR) Date of Hearing 23.10.2019 Date of Pronouncement 22.11.2019 ORDER Per Shri A.T.Varkey, JM This is an appeal preferred by the assessee against…