Act. In CIT v. S.K. Sahana and Sons.

Commissioner of Income Tax Delhi VI vs. Triveni Engineering & Industries Ltd

Appeals are disposed of accordingly

…anted the said depreciation allowance if he is not the owner for the entire period of the previous year or if he is not the owner on the last day of the previous vear in question. There is no such stipulation in the Act. In CIT V. S.K. Sahana and Sons {1946} 14 ITR 106 (Pat), also, full depreciation was allowed even though the assessee was the owner during the previous year only for 5 ½ months. In the said decision Fazl Ali C.J. and Manohar Lall J. made the following significant observation (page 108). " it is not disputed that the assessee was the owner of the building, machinery, etc. during the accounting ye…

Commissioner of Income Tax Delhi VI vs. Triveni Engineering & Industries Ltd

Appeals are disposed of accordingly

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MS. JUSTICE REVA KHETRAPAL

…ITA 235/2008,ITA 266/2009,ITA 258/2009,ITA 236/2008, ITA 280/2008 Page 1 of 17 * IN THE HIGH COURT OF DELHI AT NEW DELHI ITA 235/2008,ITA 266/2009 ITA 258/2009,ITA 236/2008 ITA 280/2008 % Date of Decision: August 5,2010 (i) ITA 280/2008 COMMISSIONER OF INCOME TAX ..... Appellant Through Ms. Rashmi Chopra, Advocate Versus TRIVENI ENGINEERING & INDUSTRIES LTD. ..... Respondent Through Mr. Ajay Vohra, Advocate with Mr. Kavita Jha, Advocate & Ms.Akansha Aggarwal…

Commissioner of Income Tax Delhi VI vs. Triveni Engineering & Industries Ltd

Appeals are disposed of accordingly

…anted the said depreciation allowance if he is not the owner for the entire period of the previous year or if he is not the owner on the last day of the previous year in question. There is no such stipulation in the Act. In CIT V. S.K. Sahana and Sons {1946} 14 ITR 106 (Pat), also, full depreciation was allowed even though the assessee was the owner during the previous year only for 5 ½ months. In the said decision Fazl Ali C.J. and Manohar Lall J. made the following significant observation (page 108). " it is not disputed that the assessee was the owner of the building, machinery, etc. during the accounting ye…

Commissioner of Income Tax Delhi vs. Triveni Engineering & Industries Ltd

Appeals are disposed of accordingly

…anted the said depreciation allowance if he is not the owner for the entire period of the previous year or if he is not the owner on the last day of the previous vear in question. There is no such stipulation in the Act. In CIT V. S.K. Sahana and Sons {1946} 14 ITR 106 (Pat), also, full depreciation was allowed even though the assessee was the owner during the previous year only for 5 ½ months. In the said decision Fazl Ali C.J. and Manohar Lall J. made the following significant observation (page 108). " it is not disputed that the assessee was the owner of the building, machinery, etc. during the accounting ye…

Commissioner of Income Tax Delhi VI vs. Triveni Engineering & Industries Ltd

Appeals are disposed of accordingly

…anted the said depreciation allowance if he is not the owner for the entire period of the previous year or if he is not the owner on the last day of the previous year in question. There is no such stipulation in the Act. In CIT V. S.K. Sahana and Sons {1946} 14 ITR 106 (Pat), also, full depreciation was allowed even though the assessee was the owner during the previous year only for 5 ½ months. In the said decision Fazl Ali C.J. and Manohar Lall J. made the following significant observation (page 108). " it is not disputed that the assessee was the owner of the building, machinery, etc. during the accounting ye…