Ashoka Info (P.) Ltd. v. Asst. CIT

35 SOT 50Income Tax Appellate Tribunal2010#15736 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2021.

Judgments citing Ashoka Info (P.) Ltd. v. Asst. CIT

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)

…e asset allowed the claim of depreciation to the assessee therein. The Special Bench considering the facts and circumstances of the case therein and also the order of Pune Bench of Tribunal in the case of Ashoka Info (P.) Ltd. Vs. Asst. CIT reported in (2010) 35 SOT 50 (URO) (Pune) observed that the assessee therein has acquired right to operate the toll/bridge and collect toll charges in lieu of investment made by it in implementing project is a business or commercial right as envisaged u/s. 32(1)(ii) of the Act r.w. Explanation 3(b) and held the assessee is eligible to claim depreciation. The relevant paragraph…

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)

…e asset allowed the claim of depreciation to the assessee therein. The Special Bench considering the facts and circumstances of the case therein and also the order of Pune Bench of Tribunal in the case of Ashoka Info (P.) Ltd. Vs. Asst. CIT reported in (2010) 35 SOT 50 (URO) (Pune) observed that the assessee therein has acquired right to operate the toll/bridge and collect toll charges in lieu of investment made by it in implementing project is a business or commercial right as envisaged u/s. 32(1)(ii) of the Act r.w. Explanation 3(b) and held the assessee is eligible to claim depreciation. The relevant paragraph…

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)

…e asset allowed the claim of depreciation to the assessee therein. The Special Bench considering the facts and circumstances of the case therein and also the order of Pune Bench of Tribunal in the case of Ashoka Info (P.) Ltd. Vs. Asst. CIT reported in (2010) 35 SOT 50 (URO) (Pune) observed that the assessee therein has acquired right to operate the toll/bridge and collect toll charges in lieu of investment made by it in implementing project is a business or commercial right as envisaged u/s. 32(1)(ii) of the Act r.w. Explanation 3(b) and held the assessee is eligible to claim depreciation. The relevant paragraph…

AARCEE EXPORTS PVT. LTD,KOLKATA vs. DCIT, CIRCLE-11, KOLKATA, KOLKATA

In the result, the appeal of the assessee is partly allowed as stated above

ITA 882/KOL/2017[2005-06]Status: DisposedITAT Kolkata29 Nov 2017AY 2005-06

Bench: : Shri P.M. Jagtap & Shri S.S.Viswanethra Ravi

For Appellant: Shri Akkal Dudhwewala, ACA, ld.ARFor Respondent: Shri Kalyan Nath, ld.Sr.DR
Section 143(3)Section 32(1)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL : ‘D’ BENCH, KOLKATA Before : Shri P.M. Jagtap, Accountant Member and Shri S.S.Viswanethra Ravi, Judicial Member ITA No. 882/Kol/2017 A.Y 2005-06 M/s. Aarcee Exports Vs. D.C.I.T., Cir-11, Kolkata Pvt. Ltd. PAN:AACCA 1180C [Appellant] [Respondent] Appellant/Assessee by : Shri Akkal Dudhwewala, ACA, ld.AR Respondent/Department by : Shri Kalyan Nath, ld.Sr.DR Date of Hearing : 13-09-2017 Date of Pronouncement : 29-11-2017 ORDER Shri S.S.Viswanethra Ravi, JM: This appeal by the Assessee is against the order dt. 22-02- 2017 of the CIT-A, 7, Kolkata for the A.Y 2005-06.…

PADMAVATI PROPERTIES & TRUST PVT. LTD.,KOLKATA vs. ITO, WD-11(3), KOLKATA, KOLKATA

In the result, the appeal of the assessee is partly allowed

ITA 612/KOL/2014[2004-2005]Status: DisposedITAT Kolkata27 Jul 2017AY 2004-2005

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And "ी एम. बालगनेश, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Shri M. Balaganesh, Am]

Section 143(3)Section 32(1)(i)

…cified under Section 32(1)(ii) of the Act and accordingly eligible for depreciation. In the result, this issue is answered in the affirmative and decided in favour of the assessee. b) Pune Tribunal in the case of Ashoka Info (P) Ltd vs ACIT reported in (2010) 35 SOT 50 (Pune)(URO) dated 31.12.2008 wherein the head notes are as under:- Section 32 of the Income-tax Act, 1961 - Depreciation - Allowance/rate of - Assessee- company was engaged in business of development, operation and maintenance of infrastructure facilities - It entered into project of construction and development of a road which was awarded by State…

MARICO LTD.,MUMBAI vs. ADDL.C.I.T. RG. 9(2), MUMBAI

The appeal of the assessee is allowed

ITA 8858/MUM/2011[2007-08]Status: DisposedITAT Mumbai18 May 2016AY 2007-08
For Appellant: Shri P.J. Pardiwala and Shri Nitesh JoshiFor Respondent: Shri N.K. Chand-CIT
Section 254(1)

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, मुंबई अिधकरण मुंबई मुंबई “केकेकेके” खंडपीठ मुंबई खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“K”Bench Mumbai सव"ी राजे"",लेखा सद"य एवं सी. एन. "साद,"याियक सद"य Before S/Sh.Rajendra,Accountant Member and C.N. Prasad,Judicial Member आयकर अपील आयकर अपील संसंसंसं./I.T.A./8858/Mum/2011,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2007-08 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/s. Marico Ltd. ACIT-6(3), Range-9(2) Rang Sharda, K.C. Marg, Bandra (W) Aayakar Bhavan, M.K. Road Vs. Mumbai-400 050. Mumbai-400 020. PAN: AAACM 7493 G (अपीलाथ"…

Ashoka Info (P.) Ltd. v. Asst. CIT (35 SOT 50) — Cited in 6 Judgments | BharatTax