ACIT v. Progressive Constructions Ltd.

92 Taxmann.com 104Income Tax Appellate Tribunal2018#1815 most cited

What is ACIT v. Progressive Constructions Ltd. authority for?

Rights acquired under a concession agreement for highway construction, which generate revenue through toll collections, constitute an 'intangible asset' under section 32(1)(ii) of the Income-tax Act, 1961, eligible for depreciation, typically at 25%. This includes claiming depreciation on the opening Written Down Value (WDV) for such highway projects.

63

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2026.

Also referred to as

ACIT v. Progressive Constructions Ltd. · section 32(1)(ii) · intangible asset · depreciation on highway projects · concession agreement · toll rights depreciation · opening WDV · 25% depreciation rate · ITAT Special Bench

Also reported as

161 DTR 289

Sections most often in play

Section 143(3)Section 32(1)(ii)Section 234ASection 234BSection 234CSection 234DSection 263Section 271(1)(c)

Issues it is cited on

section 32(1)(i)ready for usesection 119(1)section 119(2)(a)section 24asection 35esection 32(1)(ii)section 269uasection 52opening wdvsection 75commercial rights

Judgments citing ACIT v. Progressive Constructions Ltd.

Gwalior Bypass Project Ltd, New Delhi vs. ACIT, Circle-10(2), New Delhi

In the result, the appeal of the assessee is allowed

ITA 1297/DEL/2019[2015-16]Status: DisposedITAT Delhi26 Jul 2022AY 2015-16

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia[Assessment Year : 2015-16] Gwalior Bypass Project Ltd., Vs Acit, C-56/41, Sector-62, Noida, Circle-10(2), Uttar Pradesh-201303. New Delhi. Pan-Aaccg6312J Appellant Respondent Appellant By Ms.Chinu Bhasin, Ca Respondent By Shri Ishtiyaque Ahmed, Cit Dr Date Of Hearing 15.07.2022 Date Of Pronouncement 26.07.2022

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “C” BENCH: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER [Assessment Year : 2015-16] Gwalior Bypass Project Ltd., vs ACIT, C-56/41, Sector-62, Noida, Circle-10(2), Uttar Pradesh-201303. New Delhi. PAN-AACCG6312J APPELLANT RESPONDENT Appellant by Ms.Chinu Bhasin, CA Respondent by Shri Ishtiyaque Ahmed, CIT DR Date of Hearing 15.07.2022 Date of Pronouncement 26.07.2022 ORDER PER KUL BHARAT, JM : The present appeal filed by the assessee for the assessment year 2015-16 is directed against the order of Ld. CIT(A)-4, New Delhi…

Deputy Commissioner of Income-Tax, Central Circle-1, Nashik vs. M/S. Ashoka Dhankuni Kharagpur Tollway Limited, Nashik

In the result, the appeal filed by Revenue in ITA No

ITA 157/PUN/2019[2015-16]Status: DisposedITAT Pune19 Jul 2022AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपीऱ सं. / Ita No.157/Pun/2019 निर्धारण वषा / Assessment Year : 2015-16

For Appellant: Shri Pramod ShingteFor Respondent: Shri Deepak Garg
Section 143(3)Section 32Section 32(1)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA No.157/PUN/2019 निर्धारण वषा / Assessment Year : 2015-16 The Deputy Commissioner of Income-tax, Central Circle 1, Nashik .......अऩीऱाथी / Appellant बिधम / V/s. M/s. Ashoka Dhankuni Kharagpur Tollway Ltd., S.No.861, Ashoka House, Ashoka Marg, Wadala, Nashik – 422011 PAN: AAJCA2569C ……प्रत्यथी / Respondent आयकर अपीऱ सं. / ITA Nos.187 & 188/PUN/2019 निर्धारण वषा / Assessment Years : 2014-15 & 2015-16 The Deputy Commissioner of Income-tax, Circle 1…

Deputy Commissioner of Income-Tax, Circle - 1, Nashik vs. M/S. Ashoka Belgaum Dharward Tollway Ltd, Nashik

In the result, the appeal filed by Revenue in ITA No

ITA 188/PUN/2019[2015-16]Status: DisposedITAT Pune19 Jul 2022AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपीऱ सं. / Ita No.157/Pun/2019 निर्धारण वषा / Assessment Year : 2015-16

For Appellant: Shri Pramod ShingteFor Respondent: Shri Deepak Garg
Section 143(3)Section 32Section 32(1)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA No.157/PUN/2019 निर्धारण वषा / Assessment Year : 2015-16 The Deputy Commissioner of Income-tax, Central Circle 1, Nashik .......अऩीऱाथी / Appellant बिधम / V/s. M/s. Ashoka Dhankuni Kharagpur Tollway Ltd., S.No.861, Ashoka House, Ashoka Marg, Wadala, Nashik – 422011 PAN: AAJCA2569C ……प्रत्यथी / Respondent आयकर अपीऱ सं. / ITA Nos.187 & 188/PUN/2019 निर्धारण वषा / Assessment Years : 2014-15 & 2015-16 The Deputy Commissioner of Income-tax, Circle 1…

Deputy Commissioner of Income-Tax, Circle - 1, Nashik vs. M/S. Ashoka Belgaum Dharward Tollway Ltd, Nashik

In the result, the appeal filed by Revenue in ITA No

ITA 187/PUN/2019[2014-15]Status: DisposedITAT Pune19 Jul 2022AY 2014-15

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपीऱ सं. / Ita No.157/Pun/2019 निर्धारण वषा / Assessment Year : 2015-16

For Appellant: Shri Pramod ShingteFor Respondent: Shri Deepak Garg
Section 143(3)Section 32Section 32(1)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA No.157/PUN/2019 निर्धारण वषा / Assessment Year : 2015-16 The Deputy Commissioner of Income-tax, Central Circle 1, Nashik .......अऩीऱाथी / Appellant बिधम / V/s. M/s. Ashoka Dhankuni Kharagpur Tollway Ltd., S.No.861, Ashoka House, Ashoka Marg, Wadala, Nashik – 422011 PAN: AAJCA2569C ……प्रत्यथी / Respondent आयकर अपीऱ सं. / ITA Nos.187 & 188/PUN/2019 निर्धारण वषा / Assessment Years : 2014-15 & 2015-16 The Deputy Commissioner of Income-tax, Circle 1…

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)

…stated hereinabove remain undisputed and hence, the same are not reiterated herein for the sake of brevity. We find that the ld. CIT(A) had placed reliance on the Special Bench decision of Hyderabad Tribunal in the case of Progressive Construction reported in 92 Taxmann.com 104 and had granted relief to the assessee. We also find that the similar issue had come up before this Tribunal in the case of DCIT.Cent.Cir-7(2), Mumbai vs. Rajahmundry Expressway Ltd., in ITA No.6518/Mum/2017 for A.Y.2008-09 dated 04/03/2020 wherein it was held as under:- “We have considered rival submissions in the light of the decisions r…

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. Commissioner of Income Tax, Circle-2(2), Hyderabad vs. Guruvayoor Infrastructure Private Limited, Hyderabad

In the result, appeal of the revenue is partly allowed for statistical purposes in above terms

ITA 381/HYD/2020[2017-18]Status: DisposedITAT Hyderabad31 May 2022AY 2017-18

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri Venkatraman IyerFor Respondent: Shri Y.V.S.T. Sai
Section 143

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos. 380 & 381/Hyd/2020 and ITA Nos. 1639, 1640 & , 1641/Hyd/2019 A.Ys.: 2013-14, 2017-18, 2014-15, 2015-16 & 2016-17 Dy. Commissioner of Vs. Guruvayoor Income-tax, Circle – 2(2), Infrastructure Pvt. Ltd., Hyderabad. Hyderabad PAN – AAFCG 3842E (Appellant) (Respondent) Revenue by: Shri Y.V.S.T. Sai Assessee by: Shri Venkatraman Iyer Date of hearing: 19/05/2022 Date of pronouncement: 31/05/2022 O R D E R PER BENCH: These are the appeals filed by the revenue…

Dy. Commissioner of Income Tax, Circle-2(2), Hyderabad vs. Guruvayoor Infrastructure Private Limited, Hyderabad

In the result, appeal of the revenue is partly allowed for statistical purposes in above terms

ITA 380/HYD/2020[2013-14]Status: DisposedITAT Hyderabad31 May 2022AY 2013-14

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri Venkatraman IyerFor Respondent: Shri Y.V.S.T. Sai
Section 143

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos. 380 & 381/Hyd/2020 and ITA Nos. 1639, 1640 & , 1641/Hyd/2019 A.Ys.: 2013-14, 2017-18, 2014-15, 2015-16 & 2016-17 Dy. Commissioner of Vs. Guruvayoor Income-tax, Circle – 2(2), Infrastructure Pvt. Ltd., Hyderabad. Hyderabad PAN – AAFCG 3842E (Appellant) (Respondent) Revenue by: Shri Y.V.S.T. Sai Assessee by: Shri Venkatraman Iyer Date of hearing: 19/05/2022 Date of pronouncement: 31/05/2022 O R D E R PER BENCH: These are the appeals filed by the revenue…

Dy. Commissioner of Income Tax, Circle-2(2), Hyderabad vs. Guruvayoor Infrastructure Private Limited, Hyderabad

In the result, appeal of the revenue is partly allowed for statistical purposes in above terms

ITA 1641/HYD/2019[2016-17]Status: DisposedITAT Hyderabad31 May 2022AY 2016-17

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri Venkatraman IyerFor Respondent: Shri Y.V.S.T. Sai
Section 143

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos. 380 & 381/Hyd/2020 and ITA Nos. 1639, 1640 & , 1641/Hyd/2019 A.Ys.: 2013-14, 2017-18, 2014-15, 2015-16 & 2016-17 Dy. Commissioner of Vs. Guruvayoor Income-tax, Circle – 2(2), Infrastructure Pvt. Ltd., Hyderabad. Hyderabad PAN – AAFCG 3842E (Appellant) (Respondent) Revenue by: Shri Y.V.S.T. Sai Assessee by: Shri Venkatraman Iyer Date of hearing: 19/05/2022 Date of pronouncement: 31/05/2022 O R D E R PER BENCH: These are the appeals filed by the revenue…

Dy. Commissioner of Income Tax, Circle-2(2), Hyderabad vs. Guruvayoor Infrastructure Privat Limited, Hyderabad

In the result, appeal of the revenue is partly allowed for statistical purposes in above terms

ITA 1640/HYD/2019[2015-16]Status: DisposedITAT Hyderabad31 May 2022AY 2015-16

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri Venkatraman IyerFor Respondent: Shri Y.V.S.T. Sai
Section 143

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos. 380 & 381/Hyd/2020 and ITA Nos. 1639, 1640 & , 1641/Hyd/2019 A.Ys.: 2013-14, 2017-18, 2014-15, 2015-16 & 2016-17 Dy. Commissioner of Vs. Guruvayoor Income-tax, Circle – 2(2), Infrastructure Pvt. Ltd., Hyderabad. Hyderabad PAN – AAFCG 3842E (Appellant) (Respondent) Revenue by: Shri Y.V.S.T. Sai Assessee by: Shri Venkatraman Iyer Date of hearing: 19/05/2022 Date of pronouncement: 31/05/2022 O R D E R PER BENCH: These are the appeals filed by the revenue…

Dy. Commissioner of Income Tax, Circle-2(2), Hyderabad vs. Guruvayoor Infrastructure Private Limited, Hyderabad

In the result, appeal of the revenue is partly allowed for statistical purposes in above terms

ITA 1639/HYD/2019[2014-15]Status: DisposedITAT Hyderabad31 May 2022AY 2014-15

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri Venkatraman IyerFor Respondent: Shri Y.V.S.T. Sai
Section 143

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos. 380 & 381/Hyd/2020 and ITA Nos. 1639, 1640 & , 1641/Hyd/2019 A.Ys.: 2013-14, 2017-18, 2014-15, 2015-16 & 2016-17 Dy. Commissioner of Vs. Guruvayoor Income-tax, Circle – 2(2), Infrastructure Pvt. Ltd., Hyderabad. Hyderabad PAN – AAFCG 3842E (Appellant) (Respondent) Revenue by: Shri Y.V.S.T. Sai Assessee by: Shri Venkatraman Iyer Date of hearing: 19/05/2022 Date of pronouncement: 31/05/2022 O R D E R PER BENCH: These are the appeals filed by the revenue…

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)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘G‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI AMARJIT SINGH, JUDICIAL MEMBER ITA No.846/Mum/2020 (Assessment Year :2014-15) & Deputy Commissioner of Vs. M/s. Gorakhpur Infrastructure Income Tax, CC-7(2) Co. Ltd., 703, 7th Floor, Tower-3 Mumbai Room No.655, Aayakar Quinox Business Park Bhavan, M.K.Road Bandra Kurla Complex, Mumbai – 400 020 LBS Marg, Mumbai – 400 070 PAN/GIR No.AACCG6417G (Appellant) .. (Respondent) Assessee by Dr. Yogesh Kamat Revenue by Shri Rakesh Joshi Date of Hearing 27/10/2021 Date of Pronouncement 30/11/2021 आदेश / O R D E…

Dy CIT CC 7(2), Mumbai vs. M/S Mumbai Nasik Expressway Ltd., Mumbai

ITA 848/MUM/2020[2012-13]Status: DisposedITAT Mumbai01 Sept 2021AY 2012-13

Bench: Shri S.Rifaur Rahman () & Shri Ravish Sood () Deputy Commissioner Of Income M/S Mumbai Nasik Expressway Tax, Central Circle – 7(2), Vs. Ltd., 803, 8Th Floor, A-Wing, Room No. 655, Aayakar Bhavan, One Bkc, Bandra Kurla Complex M.K. Road, Mumbai -400 020 Bandra (E), Mumbai – 400 051

For Appellant: NoneFor Respondent: Ms. Usha Gaikwad, D.R
Section 115JSection 143(3)Section 263Section 32(1)(ii)

…ITA No.848/Mum/2020 A.Y. 2012-13 1 DCIT,CC-7(2) Vs. M/s Mumbai Nasik Expressway Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI S.RIFAUR RAHMAN (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) Deputy Commissioner of Income M/s Mumbai Nasik Expressway Tax, Central Circle – 7(2), Vs. Ltd., 803, 8th Floor, A-Wing, Room No. 655, Aayakar Bhavan, One BKC, Bandra Kurla Complex M.K. Road, Mumbai -400 020 Bandra (E), Mumbai – 400 051 PAN No. AAECM3349K (Revenue) (Assessee ) Assessee by : None Revenue by : Ms. Usha Gaikwad, D.R Date of Hearing : 25/08/2021 Date of pronouncemen…

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

…iation claim on project cost as intangible asset is concerned, we find that this issue is now no more res integra and covered by various decisions of Tribunal including the decision of Hyderabad Tribunal Special Bench in ACIT V/s M/s Progressive Construction (92 Taxmann.com 104). The bench, after considering CBDT Circular No.9 of 2014 dated 23/04/2014, held that the assessee would be entitled to claim depreciation u/s 32(1)(ii) since the right granted to the assessee would constitute license which is an intangible asset. It was also held by the bench that the benefit of the CBDT Circular could not be thrust upon…

Joint Commissioner of Income-Tax, (OSD), Circle-5, Pune vs. Rohan and Rajdeep Infrastructure Pvt.Ltd, Pune

In the result, the appeal of Revenue in ITA No

ITA 55/PUN/2018[2008-09]Status: DisposedITAT Pune05 Jan 2021AY 2008-09

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Ravi

For Appellant: Shri Nikhil PathakFor Respondent: Shri Mahadevan A.M. Krishnan
Section 143(3)Section 32(1)(ii)

…आयकर अपीऱीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA Nos.53 to 55/PUN/2018 नििाारण वषा / Assessment Years : 2006-07 to 2008-09 The Jt. Commissioner of Income Tax (OSD), Circle – 5, Pune .......अऩीऱाथी / Appellant बिाम / V/s. Rohan and Rajdeep Infrastructure Pvt. Ltd., Level – 3, Business Bay, Plot No. 84, Wellesley Road, Near RTO, Pune – 411001 PAN : AACCR6201K ……प्रत्यथी / Respondent Assessee by : Shri Nikhil Pathak Revenue by : Shri Mahadevan A.M. Krishnan…

Joint Commissioner of Income-Tax, (OSD), Circle-5, Pune vs. Rohan and Rajdeep Infrastructure Pvt.Ltd, Pune

In the result, the appeal of Revenue in ITA No

ITA 54/PUN/2018[2007-08]Status: DisposedITAT Pune05 Jan 2021AY 2007-08

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Ravi

For Appellant: Shri Nikhil PathakFor Respondent: Shri Mahadevan A.M. Krishnan
Section 143(3)Section 32(1)(ii)

…आयकर अपीऱीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA Nos.53 to 55/PUN/2018 नििाारण वषा / Assessment Years : 2006-07 to 2008-09 The Jt. Commissioner of Income Tax (OSD), Circle – 5, Pune .......अऩीऱाथी / Appellant बिाम / V/s. Rohan and Rajdeep Infrastructure Pvt. Ltd., Level – 3, Business Bay, Plot No. 84, Wellesley Road, Near RTO, Pune – 411001 PAN : AACCR6201K ……प्रत्यथी / Respondent Assessee by : Shri Nikhil Pathak Revenue by : Shri Mahadevan A.M. Krishnan…

Joint Commissioner of Income-Tax, (OSD), Circle-5, Pune vs. Rohan and Rajdeep Infrastructure Pvt.Ltd, Pune

In the result, the appeal of Revenue in ITA No

ITA 53/PUN/2018[2006-07]Status: DisposedITAT Pune05 Jan 2021AY 2006-07

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Ravi

For Appellant: Shri Nikhil PathakFor Respondent: Shri Mahadevan A.M. Krishnan
Section 143(3)Section 32(1)(ii)

…आयकर अपीऱीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA Nos.53 to 55/PUN/2018 नििाारण वषा / Assessment Years : 2006-07 to 2008-09 The Jt. Commissioner of Income Tax (OSD), Circle – 5, Pune .......अऩीऱाथी / Appellant बिाम / V/s. Rohan and Rajdeep Infrastructure Pvt. Ltd., Level – 3, Business Bay, Plot No. 84, Wellesley Road, Near RTO, Pune – 411001 PAN : AACCR6201K ……प्रत्यथी / Respondent Assessee by : Shri Nikhil Pathak Revenue by : Shri Mahadevan A.M. Krishnan…

Mokama Munger Highway Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-16(2), Hyderabad

In the result, all the three appeals of the assessee are partly allowed for statistical purposes

ITA 2146/HYD/2018[2015-16]Status: DisposedITAT Hyderabad03 Jul 2019AY 2015-16

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

For Appellant: Shri D.V. AnjaneyuluFor Respondent: Shri Y.V.S.T. Sai, (CIT) DR
Section 143(1)Section 143(2)

…erated the submissions made by the assessee before the authotities below and submitted that the issue of depreciation on the roads is covered by the decision of the Special Bench of the Tribunal in the case of Progressive Constructions Ltd, reported in (2018) 161 DTR 289, wherein it was held that the expenditure incurred by the assessee for construction of roads under BOT contract with the Govt. of India, has given rise to an intangible asset as defined under Explanation 3(b) r/w section Page 4 of 25 ITA Nos 1729 2145 and 2146 of 2018 Mokama Munger Highway Ltd Hyderabad. 32(1)(ii) of the Act and hence the asses…

Mokama Munger Highway Limited, Hyderabad vs. Income Tax Officer, Ward-16(4), Hyderabad

In the result, all the three appeals of the assessee are partly allowed for statistical purposes

ITA 2145/HYD/2018[2014-15]Status: DisposedITAT Hyderabad03 Jul 2019AY 2014-15

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

For Appellant: Shri D.V. AnjaneyuluFor Respondent: Shri Y.V.S.T. Sai, (CIT) DR
Section 143(1)Section 143(2)

…erated the submissions made by the assessee before the authotities below and submitted that the issue of depreciation on the roads is covered by the decision of the Special Bench of the Tribunal in the case of Progressive Constructions Ltd, reported in (2018) 161 DTR 289, wherein it was held that the expenditure incurred by the assessee for construction of roads under BOT contract with the Govt. of India, has given rise to an intangible asset as defined under Explanation 3(b) r/w section Page 4 of 25 ITA Nos 1729 2145 and 2146 of 2018 Mokama Munger Highway Ltd Hyderabad. 32(1)(ii) of the Act and hence the asses…

Mokama Munger Highway Limited, Hyderabad vs. Asst. Commissioner of Income Tax, Circle-16(2), Hyderabad

In the result, all the three appeals of the assessee are partly allowed for statistical purposes

ITA 1729/HYD/2018[2013-14]Status: DisposedITAT Hyderabad03 Jul 2019AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

For Appellant: Shri D.V. AnjaneyuluFor Respondent: Shri Y.V.S.T. Sai, (CIT) DR
Section 143(1)Section 143(2)

…erated the submissions made by the assessee before the authotities below and submitted that the issue of depreciation on the roads is covered by the decision of the Special Bench of the Tribunal in the case of Progressive Constructions Ltd, reported in (2018) 161 DTR 289, wherein it was held that the expenditure incurred by the assessee for construction of roads under BOT contract with the Govt. of India, has given rise to an intangible asset as defined under Explanation 3(b) r/w section Page 4 of 25 ITA Nos 1729 2145 and 2146 of 2018 Mokama Munger Highway Ltd Hyderabad. 32(1)(ii) of the Act and hence the asses…