Bhagwati Sponge (P) Ltd. v. DCIT

72 Taxmann.com 40Reported decision2016#10727 most cited

What is Bhagwati Sponge (P) Ltd. v. DCIT authority for?

Capital investment subsidies received from a state government cannot be reduced from the cost of a capital asset for the purpose of allowing depreciation. Depreciation is mandatory and must be allowed irrespective of whether it was claimed in the return.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2025.

Also referred to as

Bhagwati Sponge (P) Ltd. v. DCIT · 72 taxmann.com 40 · Section 32 · depreciation mandatory · additional depreciation · capital investment subsidy · cost of capital asset · state government subsidy

Sections most often in play

Section 143(1)Section 250Section 32Section 32(1)(iia)

Judgments citing Bhagwati Sponge (P) Ltd. v. DCIT

Heena Parthiv Thakkar, Ahmedabad vs. The ADIT, CPC, Bengaluru/the ITO, Ward-1(2)(3), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 2073/AHD/2024[2020-21]Status: DisposedITAT Ahmedabad31 Jul 2025AY 2020-21

Bench: Dr. B.R.R. Kumar, Vice-Shri Siddhartha Nautiyalheena Parthiv Thakkar, Vs. Adit, Cpc, 38, Tulsi Co-Op. Hos. Soc. Ltd. Bengaluru/ Sagar Bungalow, Gulab Tower Income Tax Officer, Road, Sola Road, Thaltej, Ward-1(2)(3), Ahmedabad-380061. Ahmedabad.

For Appellant: Shri Aseem L Thakkar, ARFor Respondent: Shri B.P. Makwana, Sr. DR
Section 143(1)Section 250Section 32(1)Section 32(1)(iia)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE DR. B.R.R. KUMAR, VICE-PRESIDENT SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER Heena Parthiv Thakkar, Vs. ADIT, CPC, 38, Tulsi Co-op. Hos. Soc. Ltd. Bengaluru/ Sagar Bungalow, Gulab Tower Income Tax Officer, Road, Sola Road, Thaltej, Ward-1(2)(3), Ahmedabad-380061. Ahmedabad. [PAN :ATOPT9514 B] (Appellant) .. (Respondent) Appellant by : Shri Aseem L Thakkar, AR Respondent by: Shri B.P. Makwana, Sr. DR Date of Hearing 15.07.2025 Date of Pronouncement 31.07.2025 O R D E R PER DR. B.R.R. KUMAR, VICE-PRESIDENT:- This appeal has been filed by the…

ACIT, Circle- 9(2), New Delhi vs. Fresenius Kabi Oncology Ltd., New Delhi

In the result, C.O is allowed for statistical purpose

ITA 2371/DEL/2018[2011-12]Status: DisposedITAT Delhi11 Apr 2022AY 2011-12

Bench: Shri B. R. R. Kumar

Section 115JSection 143(2)Section 143(3)Section 144CSection 80Section 80I

…1 ITA No. 2371/Del/2018 & C.O No. 17/Del/2021 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-1’ NEW DELHI BEFORE SHRI B. R. R. KUMAR, ACCOUNTANT MEMBER AND SH. YOGESH KUMAR U.S., JUDICIAL MEMBER (THROUGH VIDEO CONFERENCING) I.T.A. No. 2371/DEL/2018 (A.Y 2011-12) ACIT Vs Fresenius Kabi Oncology Ltd. Circle-9(2), Room No. 403, C. R. B-310, Som Datt Chambers- Building, I. P. Estate, New Delhi 1, Bhikaji Cama Place, (APPELLANT) New Delhi-110066 PAN: AABCD7720L (RESPONDENT) C.O. No. 17/DEL/2021 (Arising out of ITA No. 2371/Del/2018) Fresenius Kabi Oncology Ltd. Vs ACIT B-310, Som Datt Chambers-1,…

I.T.O.Ward-27(3), Haldia vs. Shri Azazul Haque, Puba Medinipur

In the result, the appeal of the revenue is dismissed

ITA 565/KOL/2019[2010-11]Status: DisposedITAT Kolkata23 Feb 2022AY 2010-11

Bench: Shri Sanjay Garg & Shri Rajesh Kumarassessment Year: 2010-11 Ito, Ward-27(3), Haldia Shri Azazul Haque, [Prop. Of M/S. Haque Transport], Vs. Vill. + Po – Naranda, Panskura, Dist. Purba Medinipur, 721139 Pan: Abaph9858E (Appellant) (Respondent) Present For: Appellant By : Smt. Swati Baid, Fca Respondent By : Smt. Ranu Biswas, Addl. Cit. Date Of Hearing : 15.12.2021 Date Of Pronouncement : 23.02.2022 O R D E R Per Rajesh Kumar: The Present Appeal Has Been Preferred By The Revenue Against The Order Passed U/S 250 Of The Act Dated 03.01.2019 By The Commissioner Of Income Tax (Appeals) [Hereinafter Referred To As The Cit(A)] Relevant To Ay 2010-11 Which In Turns Arise Out Of The Assessment Order Framed By The Ao U/S 143(3) R.W.S. 263 Of The Act.

For Appellant: Smt. Swati Baid, FCAFor Respondent: Smt. Ranu Biswas, Addl. CIT
Section 143(1)Section 143(3)Section 154Section 250Section 263Section 32Section 32(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA BENCH “C”, KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2010-11 ITO, Ward-27(3), Haldia Shri Azazul Haque, [Prop. of M/s. Haque Transport], Vs. Vill. + PO – Naranda, Panskura, Dist. Purba Medinipur, 721139 PAN: ABAPH9858E (Appellant) (Respondent) Present for: Appellant by : Smt. Swati Baid, FCA Respondent by : Smt. Ranu Biswas, Addl. CIT. Date of Hearing : 15.12.2021 Date of Pronouncement : 23.02.2022 O R D E R PER RAJESH KUMAR, ACCOUNTANT MEMBER: The present appeal has been preferred by the revenue again…

M/S Fastway Transmission (P) Ltd., Chandigarh vs. DCIT, CC-II, Chandigarh

In the result the captioned appeals of the assessee are

ITA 140/CHANDI/2019[2015-16]Status: DisposedITAT Chandigarh28 Apr 2020AY 2015-16

Bench: Shri N.K. Saini & Shri Sanjay Gargआयकर अपील सं./ Ita No.547/Chd/2017 "नधा"रण वष" / Assessment Year : 2013-14

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Chandrajit Singh, CIT (DR) on 4.12.2019
Section 250(6)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “ए ” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’, CHANDIGARH "ी एन. के. सैनी, उपा"य" एवं "ी संजय गग", "या"यक सद"य BEFORE SHRI N.K. SAINI, VICE PRESIDENT & SHRI SANJAY GARG, JUDICIAL MEMBER आयकर अपील सं./ ITA No.547/Chd/2017 "नधा"रण वष" / Assessment Year : 2013-14 आयकर अपील सं./ ITA No.139/Chd/2019 "नधा"रण वष" / Assessment Year : 2012-13 आयकर अपील सं./ ITA No.842/Chd/2018 "नधा"रण वष" / Assessment Year : 2014-15 आयकर अपील सं./ ITA No.140/Chd/2019 "नधा"रण वष" / Assessment Year : 2015-16 M/s Fastway Transmission (P) बनाम The A.C.I.T., Ltd., Plot No.17, Ind…

M/S Fastway Transmission (P) Ltd., Chandigarh vs. DCIT, CC-II, Chandigarh

In the result the captioned appeals of the assessee are

ITA 139/CHANDI/2019[2012-13]Status: DisposedITAT Chandigarh28 Apr 2020AY 2012-13

Bench: Shri N.K. Saini & Shri Sanjay Gargआयकर अपील सं./ Ita No.547/Chd/2017 "नधा"रण वष" / Assessment Year : 2013-14

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Chandrajit Singh, CIT (DR) on 4.12.2019
Section 250(6)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “ए ” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’, CHANDIGARH "ी एन. के. सैनी, उपा"य" एवं "ी संजय गग", "या"यक सद"य BEFORE SHRI N.K. SAINI, VICE PRESIDENT & SHRI SANJAY GARG, JUDICIAL MEMBER आयकर अपील सं./ ITA No.547/Chd/2017 "नधा"रण वष" / Assessment Year : 2013-14 आयकर अपील सं./ ITA No.139/Chd/2019 "नधा"रण वष" / Assessment Year : 2012-13 आयकर अपील सं./ ITA No.842/Chd/2018 "नधा"रण वष" / Assessment Year : 2014-15 आयकर अपील सं./ ITA No.140/Chd/2019 "नधा"रण वष" / Assessment Year : 2015-16 M/s Fastway Transmission (P) बनाम The A.C.I.T., Ltd., Plot No.17, Ind…

M/S Fastway Transmission (P) Ltd., Chandigarh vs. ACIT, Chandigarh

In the result the captioned appeals of the assessee are

ITA 547/CHANDI/2017[2013-14]Status: DisposedITAT Chandigarh28 Apr 2020AY 2013-14

Bench: Shri N.K. Saini & Shri Sanjay Gargआयकर अपील सं./ Ita No.547/Chd/2017 "नधा"रण वष" / Assessment Year : 2013-14

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Chandrajit Singh, CIT (DR) on 4.12.2019
Section 250(6)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “ए ” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’, CHANDIGARH "ी एन. के. सैनी, उपा"य" एवं "ी संजय गग", "या"यक सद"य BEFORE SHRI N.K. SAINI, VICE PRESIDENT & SHRI SANJAY GARG, JUDICIAL MEMBER आयकर अपील सं./ ITA No.547/Chd/2017 "नधा"रण वष" / Assessment Year : 2013-14 आयकर अपील सं./ ITA No.139/Chd/2019 "नधा"रण वष" / Assessment Year : 2012-13 आयकर अपील सं./ ITA No.842/Chd/2018 "नधा"रण वष" / Assessment Year : 2014-15 आयकर अपील सं./ ITA No.140/Chd/2019 "नधा"रण वष" / Assessment Year : 2015-16 M/s Fastway Transmission (P) बनाम The A.C.I.T., Ltd., Plot No.17, Ind…

ACIT, New Delhi vs. M/S. Fresenius Kabi Oncology Ltd., New Delhi

In the result, the appeals of the department are dismissed

ITA 6264/DEL/2015[2009-10]Status: DisposedITAT Delhi31 Dec 2018AY 2009-10

Bench: Sh. N. K. Saini, Hon’Ble & Smt. Beena A. Pillai

For Appellant: Sh. K. M. Gupta, Adv. &For Respondent: Sh. Sanjay I. Bara, CIT DR
Section 133(6)Section 143(1)Section 143(3)Section 32Section 92(1)Section 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’, NEW DELHI Before Sh. N. K. Saini, Hon’ble Vice President and Smt. Beena A. Pillai, Judicial Member ITA No. 3013/Del/2015 : Asstt. Year : 2008-09 ITA No. 6264/Del/2015 : Asstt. Year : 2009-10 Asstt. Commissioner of Income Vs M/s Fresenius Kabi Oncology Ltd. Tax, Circle-9(2), (earlier known as M/s Dabur New Delhi Pharma Ltd.), B-310, Som Datt Chambers-1, Bhikaji Cama Place, New Delhi-110066 (APPELLANT) (RESPONDENT) PAN No. AABCD7720L Assessee by : Sh. K. M. Gupta, Adv. & Ms. Shrwti Khimta, Adv. Revenue by : Sh. Sanjay I. Bara, CIT DR Date of Hearing : 19.12…

DCIT, New Delhi vs. M/S. Fresenius Kabi Oncology Ltd., New Delhi

In the result, the appeals of the department are dismissed

ITA 3013/DEL/2015[2008-09]Status: DisposedITAT Delhi31 Dec 2018AY 2008-09

Bench: Sh. N. K. Saini, Hon’Ble & Smt. Beena A. Pillai

For Appellant: Sh. K. M. Gupta, Adv. &For Respondent: Sh. Sanjay I. Bara, CIT DR
Section 133(6)Section 143(1)Section 143(3)Section 32Section 92(1)Section 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’, NEW DELHI Before Sh. N. K. Saini, Hon’ble Vice President and Smt. Beena A. Pillai, Judicial Member ITA No. 3013/Del/2015 : Asstt. Year : 2008-09 ITA No. 6264/Del/2015 : Asstt. Year : 2009-10 Asstt. Commissioner of Income Vs M/s Fresenius Kabi Oncology Ltd. Tax, Circle-9(2), (earlier known as M/s Dabur New Delhi Pharma Ltd.), B-310, Som Datt Chambers-1, Bhikaji Cama Place, New Delhi-110066 (APPELLANT) (RESPONDENT) PAN No. AABCD7720L Assessee by : Sh. K. M. Gupta, Adv. & Ms. Shrwti Khimta, Adv. Revenue by : Sh. Sanjay I. Bara, CIT DR Date of Hearing : 19.12…

DCIT, New Delhi vs. M/S. Fresenius Kabi Oncology Ltd., Gurgaon

Accordingly, ITA No. 3495/Del/2014 stands partly allowed

ITA 575/DEL/2014[2005-06]Status: DisposedITAT Delhi03 Oct 2018AY 2005-06

Bench: Shri R. K. Panda & Shri Sudhanshu Srivastavaassessment Year: 2005-06

For Appellant: Shri K. M. Gupta, AdvFor Respondent: Shri Sanjay I. Bara, CIT-DR
Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-1”, NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2005-06 DCIT, Circle- 11(1), Fresenius Kabi Oncology Ltd., New Delhi. (Earlier known as M/s Dabur Pharma Ltd.), Vs. Echelon Institutional Area, Plot No.11, Sector- 32, Gurgaon-122001 PAN : AABCD7720L (Appellant) (Respondent) Assessment Year : 2007-08 DCIT, Circle- 11(1), Fresenius Kabi Oncology Ltd., New Delhi. (Earlier known as M/s Dabur Pharma Ltd.), Vs. B-310, Som Dutt Chambers- I, Bhikaji Cama Place, New Delhi-110066 PAN : AABCD7720L…

DCIT, New Delhi vs. M/S. Fresenius Kabi Oncology Ltd., New Delhi

Accordingly, ITA No. 3495/Del/2014 stands partly allowed

ITA 3495/DEL/2014[2007-08]Status: DisposedITAT Delhi03 Oct 2018AY 2007-08

Bench: Shri R. K. Panda & Shri Sudhanshu Srivastavaassessment Year: 2005-06

For Appellant: Shri K. M. Gupta, AdvFor Respondent: Shri Sanjay I. Bara, CIT-DR
Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-1”, NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2005-06 DCIT, Circle- 11(1), Fresenius Kabi Oncology Ltd., New Delhi. (Earlier known as M/s Dabur Pharma Ltd.), Vs. Echelon Institutional Area, Plot No.11, Sector- 32, Gurgaon-122001 PAN : AABCD7720L (Appellant) (Respondent) Assessment Year : 2007-08 DCIT, Circle- 11(1), Fresenius Kabi Oncology Ltd., New Delhi. (Earlier known as M/s Dabur Pharma Ltd.), Vs. B-310, Som Dutt Chambers- I, Bhikaji Cama Place, New Delhi-110066 PAN : AABCD7720L…