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.

Mumbai Nasik Expressway Ltd, Mumbai vs. Pr CIT (C) 4, Mumbai

In the result, the appeal of assessee is allowed

ITA 3910/MUM/2017[2012-13]Status: DisposedITAT Mumbai15 Apr 2019AY 2012-13

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

For Appellant: Shri JD Mistry, ARFor Respondent: Smt. Lakshmi Vara Prasad Gode, DR
Section 115JSection 143(3)Section 263Section 32

…आयकर अपीलीय अधिकरण “B” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI श्री महावीर स िंह, न्याययक दस्य एविं श्री राजेश कुमार लेखा दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, JM AND SRI RAJESH KUMAR, AM Aayakr ApIla saM./ ITA No. 3910/Mum/2017 (inaQa-arNa baYa- / Assessment Year 2012-13) Mumbai Nasik Expressway The Pr. Commissioner of Limited Income Tax, Central Circle- 803, 8th Floor, A Wing, One 4, Room No. 663, 6th Floor, Vs. BKC, G Block, Bandra Kurla Aayakar Bhavan, M.K. Complex, Bandra _East, Road, Mumbai-400 020 Mumbai-400 051 .. (p`%yaqaaI- / Respondent) (ApIlaaqaI- / Appellant) स…

Income Tax Officer, Ward-4(1)(3), Bangalore vs. M/S. Milan Minerals Pvt Ltd, Bangalore

In the result, the appeal of revenue is dismissed

ITA 1454/BANG/2017[2013-14]Status: DisposedITAT Bangalore25 May 2018AY 2013-14

Bench: Shri N.V. Vasudevan & Shri Inturi Rama Rao

For Appellant: Smt. Padma Meenakshi, JCIT (D.R)For Respondent: None
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘ B ’ BEFORE SHRI N.V. VASUDEVAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER I.T. A. No.1454/Bang/2017 (Assessment Year : 2013-14) Income Tax Officer, Ward 4(1)(3), Bangalore. …. Appellant. Vs. M/s. Milan Minerals Pvt. Ltd., No.81, Ground Floor, Old Post Office Road, 2nd Block, Thyagaraj Nagar, Bangalore-560 028. ….. Respondent. Appellant By : Smt. Padma Meenakshi, JCIT (D.R) Respondent By : None. Date of Hearing : 22.5.2018. Date of Pronouncement : 25.05.2018. O R D E R Per Shri Inturi Rama Rao, A.M. : This appeal filed by the revenu…

Aditi Technologies Private Ltd, Banlgaore vs. The Deputy Commissioner of Income Tax, Circle-1(1)(1), Bangalore

In the result, the appeal filed by the assessee is partly allowed

ITA 1423/BANG/2017[2012-13]Status: DisposedITAT Bangalore25 May 2018AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Inturi Rama Rao

For Appellant: Shri L. Bharath, C.AFor Respondent: Smt. Padma Meenakshi, JCIT (D.R)
Section 10ASection 143(3)Section 14ASection 40Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘ B ’ BEFORE SHRI N.V. VASUDEVAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER I.T. A. No.1423/Bang/2017 (Assessment Year : 2012-13) M/s. Aditi Technologies Private Limited, (now known as Harman Connected Services Technologies Private Limited, No.C-4, Block, Wing A, Manyata Embassy Business Park, Outer Ring Road, Bangalore-560 011. …. Appellant. Vs. Dy. Commissioner of Income Tax, Circle 1(1)(1), Bangalore. ….. Respondent. Appellant By : Shri L. Bharath, C.A. Respondent By : Smt. Padma Meenakshi, JCIT (D.R) Date of Hearing : 22.05.2018. D…