Capital Bus Service Pvt. Ltd. v. CIT

123 ITR 404High Court1980#1242 most cited

What is Capital Bus Service Pvt. Ltd. v. CIT authority for?

Depreciation under section 32 is allowable even if an asset is not actively used, provided it is kept in a condition of readiness or is put ready for use, as this amounts to passive user.

91

judgments rely on this decision, according to BharatTax’s citation analysis of 366,421 Indian tax judgments — from 2008 to 2026.

Also referred to as

Capital Bus Service Pvt. Ltd. v. CIT · 123 ITR 404 · section 32 · depreciation · asset ready for use · put to use · passive user · condition of readiness · allowable depreciation · written down value

Sections most often in play

Section 143(3)Section 32Section 80IASection 115JBSection 133(6)Section 144C(13)Section 154Section 40A(2)

Issues it is cited on

ready for usesection 41(2)construction pesection 2(11)section 43(6)put to usecommercial rightswritten down valuesection 32(1)employees contribution to pfenduring benefitsection 32

Judgments citing Capital Bus Service Pvt. Ltd. v. CIT

Kifs Securities Ltd., Ahmedabad vs. The Jt.CIT, Range- 3, Ahmedabad

In the result Ground No.9 of the revenue is allowed for

ITA 2717/AHD/2014[2011-12]Status: DisposedITAT Ahmedabad29 Nov 2019AY 2011-12

Bench: Hon'Ble Justice P.P.Bhatt & Hon'Ble Manish Borad

Section 111ASection 143(3)Section 14ASection 43B

…rds the A.O's observation that the appellant failed to establish that the vehicles were used by the company, it is seen that there are various judicial pronouncements to the effect that use means kept ready for use and not actually use. The case laws cited at 123 ITR 404 (Delhi), 170 Taxman 407 (MP), 187 Taxman 442 (Mad), 201 Taxman 666 (P & H), 198 Taxman 470 & 199 Taxman 273 are in favour of the appellant. Moreover, no material has been brought on record to show that the vehicle expenses claimed were not genuine. Having considered the facts of the matter and the case laws on the issue impugned disallowance of…

DCIT, New Delhi vs. M/S Ircon International Ltd., New Delhi

In the result, all the three appeals of the assessee for A

ITA 3805/DEL/2008[2003-04]Status: DisposedITAT Delhi31 Oct 2019AY 2003-04

Bench: : Shri Bhavnesh Saini & Shri O.P. Kant

Section 80HSection 80I

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘C’, New Delhi Before : Shri Bhavnesh Saini, Judicial Member And Shri O.P. Kant, Accountant Member ITA Nos. 1825/Del/2005, 705/Del/2006 & 3804/Del/2008 Assessment Years: 2001-02, 2002-03 & 2003-04 IRCON International Limited, vs. Addl. C.I.T., Range-11, Palika Bhawan, R.K. Puram New Delhi. Sector-13, New Delhi (PAN: AAACI0684H) (Appellant) (Respondent) ITA No. 2234/Del/2005& 3805/Del/2008 Assessment Year: 2001-02& 2003-04 Dy. C.I.T., Range-11(1), vs. IRCON International Limited, New Delhi. Palika Bhawan, R.K. Puram Sector-13, New Delhi (Appellant) (Responden…

Ircon International Ltd., New Delhi vs. DCIT, Circle-11(1), Delhi

In the result, all the three appeals of the assessee for A

ITA 705/DEL/2006[2002-2003]Status: DisposedITAT Delhi31 Oct 2019AY 2002-2003

Bench: : Shri Bhavnesh Saini & Shri O.P. Kant

Section 80HSection 80I

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘C’, New Delhi Before : Shri Bhavnesh Saini, Judicial Member And Shri O.P. Kant, Accountant Member ITA Nos. 1825/Del/2005, 705/Del/2006 & 3804/Del/2008 Assessment Years: 2001-02, 2002-03 & 2003-04 IRCON International Limited, vs. Addl. C.I.T., Range-11, Palika Bhawan, R.K. Puram New Delhi. Sector-13, New Delhi (PAN: AAACI0684H) (Appellant) (Respondent) ITA No. 2234/Del/2005& 3805/Del/2008 Assessment Year: 2001-02& 2003-04 Dy. C.I.T., Range-11(1), vs. IRCON International Limited, New Delhi. Palika Bhawan, R.K. Puram Sector-13, New Delhi (Appellant) (Responden…

DCIT, Circle-11(1) vs. Ircon International Ltd

In the result, all the three appeals of the assessee for A

ITA 2234/DEL/2005[2001-2002]Status: DisposedITAT Delhi31 Oct 2019AY 2001-2002

Bench: : Shri Bhavnesh Saini & Shri O.P. Kant

Section 80HSection 80I

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘C’, New Delhi Before : Shri Bhavnesh Saini, Judicial Member And Shri O.P. Kant, Accountant Member ITA Nos. 1825/Del/2005, 705/Del/2006 & 3804/Del/2008 Assessment Years: 2001-02, 2002-03 & 2003-04 IRCON International Limited, vs. Addl. C.I.T., Range-11, Palika Bhawan, R.K. Puram New Delhi. Sector-13, New Delhi (PAN: AAACI0684H) (Appellant) (Respondent) ITA No. 2234/Del/2005& 3805/Del/2008 Assessment Year: 2001-02& 2003-04 Dy. C.I.T., Range-11(1), vs. IRCON International Limited, New Delhi. Palika Bhawan, R.K. Puram Sector-13, New Delhi (Appellant) (Responden…

Ircon International Limited, New Delhi vs. ACIT, New Delhi

In the result, all the three appeals of the assessee for A

ITA 3804/DEL/2008[2003-04]Status: DisposedITAT Delhi31 Oct 2019AY 2003-04

Bench: : Shri Bhavnesh Saini & Shri O.P. Kant

Section 80HSection 80I

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘C’, New Delhi Before : Shri Bhavnesh Saini, Judicial Member And Shri O.P. Kant, Accountant Member ITA Nos. 1825/Del/2005, 705/Del/2006 & 3804/Del/2008 Assessment Years: 2001-02, 2002-03 & 2003-04 IRCON International Limited, vs. Addl. C.I.T., Range-11, Palika Bhawan, R.K. Puram New Delhi. Sector-13, New Delhi (PAN: AAACI0684H) (Appellant) (Respondent) ITA No. 2234/Del/2005& 3805/Del/2008 Assessment Year: 2001-02& 2003-04 Dy. C.I.T., Range-11(1), vs. IRCON International Limited, New Delhi. Palika Bhawan, R.K. Puram Sector-13, New Delhi (Appellant) (Responden…

Ircon International Ltd vs. Addl. CIT, Range-11

In the result, all the three appeals of the assessee for A

ITA 1825/DEL/2005[2001-2002]Status: DisposedITAT Delhi31 Oct 2019AY 2001-2002

Bench: : Shri Bhavnesh Saini & Shri O.P. Kant

Section 80HSection 80I

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘C’, New Delhi Before : Shri Bhavnesh Saini, Judicial Member And Shri O.P. Kant, Accountant Member ITA Nos. 1825/Del/2005, 705/Del/2006 & 3804/Del/2008 Assessment Years: 2001-02, 2002-03 & 2003-04 IRCON International Limited, vs. Addl. C.I.T., Range-11, Palika Bhawan, R.K. Puram New Delhi. Sector-13, New Delhi (PAN: AAACI0684H) (Appellant) (Respondent) ITA No. 2234/Del/2005& 3805/Del/2008 Assessment Year: 2001-02& 2003-04 Dy. C.I.T., Range-11(1), vs. IRCON International Limited, New Delhi. Palika Bhawan, R.K. Puram Sector-13, New Delhi (Appellant) (Responden…

DCIT, New Delhi vs. M/S. Indus Towers Ltd., New Delhi

Appeal is allowed

ITA 2242/DEL/2014[2009-10]Status: DisposedITAT Delhi07 Jun 2019AY 2009-10

Bench: Shri G. D. Agrawal & Ms Suchitra Kamble

Section 133(6)Section 143(1)Section 143(2)Section 37(1)Section 44A

…truction. Details of 14,484 self- constructed towers were submitted as additional evidences before CIT(A) and sample RFAI certificates were furnished to CIT(A). The Ld. AR relied upon the following judicial decisions: i) Capital Bus Service (P.) Ltd. vs. CIT 123 ITR 404 (Del.) wherein it is held that depreciation must be granted in case asset is ready for use. ii) CIT vs. Insilco (2009) 179 Taxman 55 (Del) iii) CIT vs. Max India Ltd. ITA No. 186 of 2013 (P & H High Court) iv) CIT vs. Reliance Utilities & Power Ltd. (2009) 178 Taxman 135 (Bom) v) East India Pharmaceutical Works Ltd. vs. CIT (1997) 91 Taxman 1…

Indus Towers Ltd., Gurgaon vs. Addl. CIT, New Delhi

Appeal is allowed

ITA 1040/DEL/2014[2009-10]Status: DisposedITAT Delhi07 Jun 2019AY 2009-10

Bench: Shri G. D. Agrawal & Ms Suchitra Kamble

Section 133(6)Section 143(1)Section 143(2)Section 37(1)Section 44A

…truction. Details of 14,484 self- constructed towers were submitted as additional evidences before CIT(A) and sample RFAI certificates were furnished to CIT(A). The Ld. AR relied upon the following judicial decisions: i) Capital Bus Service (P.) Ltd. vs. CIT 123 ITR 404 (Del.) wherein it is held that depreciation must be granted in case asset is ready for use. ii) CIT vs. Insilco (2009) 179 Taxman 55 (Del) iii) CIT vs. Max India Ltd. ITA No. 186 of 2013 (P & H High Court) iv) CIT vs. Reliance Utilities & Power Ltd. (2009) 178 Taxman 135 (Bom) v) East India Pharmaceutical Works Ltd. vs. CIT (1997) 91 Taxman 1…

Jindal Steel & Power Ltd., New Delhi vs. ACIT, Hisar

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

ITA 893/DEL/2014[2009-10]Status: DisposedITAT Delhi29 Apr 2019AY 2009-10

Bench: Sh. Bhavnesh Saini & Sh. N. S. Sainiita No. 893/Del/2014 : Asstt. Year : 2009-10 Jindal Steel & Power Ltd., Vs Asstt. Commissioner Of Jindal Centre, 12, Bhikaji Cama Income Tax, Hisar Circle, Place, New Delhi-110066 Hisar (Appellant) (Respondent) Pan No. Aaacj7079D Assessee By : Sh. Salil Kapoor, Adv., Sh. Sumit Lal Chandani, Adv., Ms. Ananya Kapoor, Adv. & Ms. Pallavi Saigal, Adv. Revenue By : Sh. Sanjay I. Bara, Cit Dr Date Of Hearing :05.03.2019 Date Of Pronouncement : 29.04.2019 Order Per N. S. Saini: This Is An Appeal Filed By The Assessee Against The Order Of Assessing Officer U/S 143(3)/144C(13) Of The Income Tax Act, 1961 Dated 29.10.2018 For Assessment Years 2013-14

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Sh. Sanjay I. Bara, CIT DR
Section 143(3)Section 144CSection 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHE ‘I-1’, NEW DELHI Before Sh. Bhavnesh Saini, Judicial Member And Sh. N. S. Saini, Accountant Member ITA No. 893/Del/2014 : Asstt. Year : 2009-10 Jindal Steel & Power Ltd., Vs Asstt. Commissioner of Jindal Centre, 12, Bhikaji Cama Income Tax, Hisar Circle, Place, New Delhi-110066 Hisar (APPELLANT) (RESPONDENT) PAN No. AAACJ7079D Assessee by : Sh. Salil Kapoor, Adv., Sh. Sumit Lal Chandani, Adv., Ms. Ananya Kapoor, Adv. & Ms. Pallavi Saigal, Adv. Revenue by : Sh. Sanjay I. Bara, CIT DR Date of Hearing :05.03.2019 Date of Pronouncement : 29.04.2019 ORDER Per N.…

Assistant Commissioner of Income Tax, Circle-1, Kota vs. M/S Shree Agencies Pvt. Ltd., Kota

In the result, the ground of appeal is allowed for statistical purposes

ITA 949/JPR/2018[2010-11]Status: DisposedITAT Jaipur01 Jan 2019AY 2010-11
For Appellant: Shri P. C. Parwal (CA)For Respondent: Shri Ran Singh (Addl.CIT) fu/kZkfjrh dh vksj ls@
Section 14ASection 36(1)(iii)

…jendran Prop 11 ACIT, Kota Vs. Ms Shree Agencies Pvt. Ltd., Kota Arasi Fabrics, Karur vs. Deputy Commissioner of Income Tax, Circle-II, Trichy (in ITA No. 823/Mds/2011), the decision of Gujarat High Court in case of Asstt. CIT vs. Ashima Syntex Ltd., [2002] 251 ITR 133 (Guj.) and the decision of Punjab and Haryana High Court in case of CIT vs. Oswal Woollen Mills Ltd. 289 ITR 261 sides various other decisions and the following legal proposition laid down therein held that the legal opinion also favours the allowability of depreciation in the instant case. Accordingly, depreciation of Rs. 2,51,48,014/- was direc…

ACIT 2(1)(2), Mumbai vs. Hindustan Platinum P.Ltd, Navi Mumbai

In the result the ground of appeal raised by revenue is

ITA 1097/MUM/2017[2006-07]Status: DisposedITAT Mumbai26 Sept 2018AY 2006-07

Bench: Sh. G.S. Pannu & Sh.Pawan Singhacit,2(1). Hindustan Platinum Pvt. Ltd., Room No.561, 5Th Floor, C-12, Ttc Industrial Area, Aaykar Bhavan Pawane, M.K.Road, Mumbai - 20 Navi Mumbai 400 703. Vs. Pan:Aaach 1111J

For Appellant: Ms Pooja Swaroop Sr DRFor Respondent: Ms. Heena Doshi AR
Section 143(3)Section 147Section 254(1)Section 32

…on on account of use of Wind Mills. The Tribunal firstly noticed that there was evidence to show that there was installation and commissioning of Wind Mills on 30/3/2002. Thereafter the Tribunal also held as follows: "14. In ACIT vs. Ashima Syntex Ltd. (2201) 251 ITR 133 (Guj), it has been held at page 133 head note: "......... Even trial production of a machinery would fall within the ambit of "used for the purpose of business". Further, as the statute does not prescribe the minimum time limit for "use" of the machinery, the assessee cannot be denied the benefit of depreciation on the ground that the machinery w…

DCIT, Najibabad vs. Dr. Sirish Kumar, Bijnor

In the result, the appeal of the Revenue is allowed partly for statistical purposes and the cross objection of the assessee is dismissed

ITA 4578/DEL/2015[2011-12]Status: DisposedITAT Delhi24 Sept 2018AY 2011-12

Bench: Sh. Amit Shukla & Sh. O.P. Kantassessment Year: 2011-12 Dcit, Vs. Sh. Sirish Kumar, Circle – Najibabad, Prop. Shree Hospital, Kiratpur Najibabad Road, Bijnor. Pan :Apjpk1955N (Appellant) (Respondent) & C.O. No.65/Del/2016 [In Ita No.4578/Del/2015] Assessment Year: 2011-12 Sh. Sirish Kumar, Vs. Dcit, Prop. Shree Hospital, Circle – Najibabad, Kiratpur Road, Bijnor. Najibabad Pan :Apjpk1955N (Appellant) (Respondent) Department By Sh. Ravi Kant Gupta, Sr.Dr Assessee By Sh. Paramjeet Singh, Ca

Section 68Section 69CSection 80

…in certain cases even though the machinery was not in use or was kept idle. The above decisions were followed by the Allahabad High Court in Niranjan Lai Ram Chandra v. CIT (1963) 49 ITR 177. In Capital Bus Service (P.) C.O. No.65/Del/2016 Ltd. v. CIT (1980) 123 ITR 404 the Delhi High Court held that, the allowance for normal depreciation does not depend upon the actual working of the machinery. It is sufficient if the machinery in question is employed by the assessee for the purpose of the business and for no other business and it is kept by him. ready for actual use. The only objection of the AO is that the ap…

M/S. Container Corporation of India Ltd., New Delhi vs. DCIT, New Delhi

In the result appeal filed by revenue stands dismissed

ITA 77/DEL/2015[2010-11]Status: DisposedITAT Delhi23 Aug 2018AY 2010-11

Bench: Shri Rk Panda & And Smt. Beena A Pillaia.Y. 2010-11 M/S Container Corporation Acit, Circle 6(2) Vs. Of India Ltd. New Delhi Concor Bhawan, C-3 Mathura Road, Opp. Apollo Hospital New Delhi 110 076 Pan: Aaacc1205A A.Y. 2010-11 Dcit, Circle 3(1) M/S Container Vs. New Delhi Corporation Of India Ltd. Concor Bhawan, C-3 Mathura Road, Opp. Apollo Hospital New Delhi 110 076 Pan: Aaacc1205A (Assessee) (Respondent)

Section 14ASection 32Section 80

…rded machinery). 7. On the aspect of passive user, there are two decisions of two Division Benches of this Court in the cases reported as CIT v. Refrigeration and Allied Industries Ltd. [2001] 247 ITR 12_ (Delhi) and Capital Bus Services P. Ltd. v. CIT [1980] 123 ITR 404 (Delhi). Page 19 of 25 ITA 77/Del/2015 A.Y. 2010-11 M/s Container Corpn. Of India Ltd. vs. DCIT, Circle 3(1) & ITA186/Del/2015 A.Y. 2010-11 ACIT Circle 6(2) vs. M/s Container Corpn. Of India Ltd In this view of the matter, we need not refer to the judgments of any other court as we are bound by the earlier judgments of this court. In fact, we a…

ACIT, New Delhi vs. M/S. Container Corporation of India Ltd., New Delhi

In the result appeal filed by revenue stands dismissed

ITA 186/DEL/2015[2010-11]Status: DisposedITAT Delhi23 Aug 2018AY 2010-11

Bench: Shri Rk Panda & And Smt. Beena A Pillaia.Y. 2010-11 M/S Container Corporation Acit, Circle 6(2) Vs. Of India Ltd. New Delhi Concor Bhawan, C-3 Mathura Road, Opp. Apollo Hospital New Delhi 110 076 Pan: Aaacc1205A A.Y. 2010-11 Dcit, Circle 3(1) M/S Container Vs. New Delhi Corporation Of India Ltd. Concor Bhawan, C-3 Mathura Road, Opp. Apollo Hospital New Delhi 110 076 Pan: Aaacc1205A (Assessee) (Respondent)

Section 14ASection 32Section 80

…rded machinery). 7. On the aspect of passive user, there are two decisions of two Division Benches of this Court in the cases reported as CIT v. Refrigeration and Allied Industries Ltd. [2001] 247 ITR 12_ (Delhi) and Capital Bus Services P. Ltd. v. CIT [1980] 123 ITR 404 (Delhi). Page 19 of 25 ITA 77/Del/2015 A.Y. 2010-11 M/s Container Corpn. Of India Ltd. vs. DCIT, Circle 3(1) & ITA186/Del/2015 A.Y. 2010-11 ACIT Circle 6(2) vs. M/s Container Corpn. Of India Ltd In this view of the matter, we need not refer to the judgments of any other court as we are bound by the earlier judgments of this court. In fact, we a…

DCIT, Corporate Circle-1(2), Bhubaneswar vs. M/S. National Aluminium Company Limited, Bhubaneswar

In the result, appeal of the assessee i

ITA 339/CTK/2016[2010-11]Status: DisposedITAT Cuttack27 Apr 2018AY 2010-11

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अऩीऱ सं./Ita No.339 & 340/Ctk/2016 Dcit, Corporate Circle1(2)/ Vs. National Aluminium Company Acit, Circle-2(2), Limited, Bhubaneswar Nalco Bhavan, P/1, Nayapalli, Bhubaneswar स्थायी लेखा सं./ जीआइआर सं./ Pan/Gir No. : Aaacn 7449 M (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. & आयकर अऩीऱ सं./Ita No.352 & 353/Ctk/2016 & Ita No.374/Ctk/2014 (नििाारण वषा / Assessment Year :2010-11, 2012-13 & 2011-12) National Aluminium Company Vs. Jcit Range-2/ Limited, Acit, Corporate Circle-1(2) Nalco Bhavan, P/1, Nayapalli, Bhubaneswar Bhubaneswar स्थायी लेखा सं./ जीआइआर सं./ Pan/Gir No. : Aaacn 7449 M (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. & Cross Objection No.01/Ctk/2015 & 25/Ctk/2016 (Arising Out Of Ita Nos.376/Ctk/14 & Ita No.340/Ctk/2016) (नििाारण वषा / Assessment Year :2011-2012 & 2012-2013) National Aluminium Company Vs. Acit, Circle-2(2)/ Limited, Dcit, Corporate Circle- Nalco Bhavan, P/1, Nayapalli, 1(2), Bhubaneswar Bhubaneswar स्थायी लेखा सं./ जीआइआर सं./ Pan/Gir No. : Aaacn 7449 M (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri Ved Jain/B.K.Mahapatra, ARsFor Respondent: Shri Saad Kidwai, CIT DR
Section 14A

…ble income. Therefore, the expenditure incurred by the assessee company on such trial operation has been claimed as revenue expenditure and relied on the following judicial decisions :- a) Gujarat High Court in the case of ACIT v. Ashima Synthetic Ltd. [2001] 251 ITR 133 b) Bombay High Court in the case of Pr.CIT v. M/s Larsen & Turbo Ltd. ITA No. 421/2015 dated 06.11.2017 c) Rajasthan High Court in the case of Pr. CIT v. Sankalp International in ITA No. 319/2017 20. Contra, ld. DR relied on the order of AO. 21. We have heard rival submissions and perused the material on record. Prima facie, we find that both the…

Assistant Commissioner of Income-Tax vs. Maharashtra Water Conservation Corporation, Aurangabad

Accordingly, the order of Commissioner of Income Tax (Appeals) is upheld and ground No. 2 raised in appeals by Revenue for both the assessment years are dismissed

ITA 883/PUN/2015[2010-11]Status: DisposedITAT Pune23 Mar 2018AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos. 883 & 1568/Pun/2015 "नधा"रण वष" / Assessment Years: 2010-11 & 2011-12

For Respondent: Smt. Nirupama Kotru &
Section 143(2)

…nt Corporation Vs. ITO in ITA No.2367 to 2369/PN/2012 for assessment years 2006-07, 2008-09 and 2009-10 decided on 29.11.2013 and the decision of Hon'ble Delhi High Court in the case of Capital Bus Service (P.) Ltd. Vs. Commissioner of Income-Tax reported as 123 ITR 404. A.Ys.2010-11 & 2011-12 6. We have heard the submissions made by representatives of rival sides and have perused the orders of Authorities below. We have also considered the decisions and documents on which the ld. AR of assessee has placed reliance to support his submission. Two issues have been raised by the Revenue in its appeals. The first i…

Assistant Commissioner of Income-Tax, Aurangabad vs. Maharashtra Water Conservation Corporation, Aurangabad

Accordingly, the order of Commissioner of Income Tax (Appeals) is upheld and ground No. 2 raised in appeals by Revenue for both the assessment years are dismissed

ITA 1568/PUN/2015[2011-12]Status: DisposedITAT Pune23 Mar 2018AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos. 883 & 1568/Pun/2015 "नधा"रण वष" / Assessment Years: 2010-11 & 2011-12

For Respondent: Smt. Nirupama Kotru &
Section 143(2)

…nt Corporation Vs. ITO in ITA No.2367 to 2369/PN/2012 for assessment years 2006-07, 2008-09 and 2009-10 decided on 29.11.2013 and the decision of Hon'ble Delhi High Court in the case of Capital Bus Service (P.) Ltd. Vs. Commissioner of Income-Tax reported as 123 ITR 404. A.Ys.2010-11 & 2011-12 6. We have heard the submissions made by representatives of rival sides and have perused the orders of Authorities below. We have also considered the decisions and documents on which the ld. AR of assessee has placed reliance to support his submission. Two issues have been raised by the Revenue in its appeals. The first i…

G Shoe Export, Mumbai vs. ACIT 25(1), Mumbai

In the result, appeal of the Revenue is dismissed whereas appeal of the assessee is allowed in part

ITA 5736/MUM/2014[2010-11]Status: DisposedITAT Mumbai24 Jan 2018AY 2010-11

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm Acit 25(1) Vs. M/S. G. Shoe Export 2Nd Floor, Bandra Kurla 1, Hitex Industrial Estate Complex, S.V.Road, Dahisar (E) Bandra Mumbai – 400 068 Mumbai – 400 081 Pan/Gir No. Aacfg5376P Appellant) Respondent) .. M/S. G. Shoe Export Vs. Acit 25(1) 2Nd 1, Hitex Industrial Estate Floor, Bandra Kurla S.V.Road, Dahisar (E) Complex, Mumbai – 400 068 Bandra Mumbai – 400 081 Pan/Gir No. Aacfg5376P Appellant) .. Respondent)

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM ACIT 25(1) Vs. M/s. G. Shoe Export 2nd Floor, Bandra Kurla 1, Hitex Industrial Estate Complex, S.V.Road, Dahisar (E) Bandra Mumbai – 400 068 Mumbai – 400 081 PAN/GIR No. AACFG5376P Appellant) Respondent) .. M/s. G. Shoe Export Vs. ACIT 25(1) 2nd 1, Hitex Industrial Estate Floor, Bandra Kurla S.V.Road, Dahisar (E) Complex, Mumbai – 400 068 Bandra Mumbai – 400 081 PAN/GIR No. AACFG5376P Appellant) .. Respondent) Assessee by Shri N.R.Agrawal Revenue by Shri V.V.Vidhyadhar Date of Hearing 04/01/2018 Date of…

M/S. Business India Television International Ltd., Mumbai vs. ITO, New Delhi

In the result, the appeal of the Revenue as well as the appeal of the assessee for the Assessment Year 2002-03 is dismissed; whereas the appeal of the assessee for the Assessment

ITA 1358/DEL/2013[2009-10]Status: DisposedITAT Delhi18 Dec 2017AY 2009-10

Bench: Shri Amit Shukla & Shri O. P. Kant

For Appellant: Shri Subhakant Sahu, Sr.DRFor Respondent: Shri S.R. Wadhwa, Adv
Section 143(3)Section 144Section 68

…iation on the assets which were kept ready for use. Reliance was placed on the following decisions; i. CIT vs. Refrigeration & Allied Industries Ltd., 247 ITR 12 ii. CIT vs. GeoTech Construction Corporation 244 ITR 452, iii. Capital Bus Services (P), Ltd., 123 ITR 404. 18. Ld. CIT (A) after referring to the judgments of Hon'ble 13 I.T.A. No.4371, 4419/Del/2010 & 1358/Del/2013 Ltd., 187 Taxman 111; and CIT vs. Yamaha Motor India (P). Ltd, 226 CTR 304, held that in the concept of ‘block of assets’ used for the purpose of business would mean use of ‘block of asset’ and not an individual asset. If the plant and…

Jitendra Nath Patnaik, Keonjhar vs. JCIT, Range-1, Cuttack

In the result, appeal filed by the assessee is dismissed

ITA 136/CTK/2016[2012-13]Status: DisposedITAT Cuttack31 Aug 2017AY 2012-13

Bench: S/Shri N.S Saini & Pavan Kumar Gadaleassessment Year : 2012-2013

For Appellant: Shri S.C.Bhadra, ARFor Respondent: Shri D.K.Pradhan, DR

…This test is to be applied for the claim of depreciation by the assessee every year. He observed that the assessee has relied on the Asse ssment Year : 20 12- 201 3 decision of Hon’ble Delhi High Court in the case of Capital Bus Service (P) Ltd vs CIT (1980 123 ITR 404 (Del), wherein, it was held that the word “used” in this section may be given a wider meaning and embraces passive as well as active user. Machinery which is kept idle may well depreciate, particularly during the monsoon season. It seems that the ultimate test is, whether, without the particular user of the machinery relied upon the profits s…