CIT-10 v. North Karnataka Expressway Ltd.

51 Taxmann.com 214High Court2014#3928 most cited

What is CIT-10 v. North Karnataka Expressway Ltd. authority for?

The Bombay High Court case CIT-10 v. North Karnataka Expressway Ltd. (2014) is cited for the proposition that commercial rights can be considered intangible assets eligible for depreciation under Section 32(1)(ii) of the Income Tax Act, 1961, if they possess enduring benefit.

30

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2018 to 2026.

Also referred to as

North Karnataka Expressway Ltd · CIT · CIT(A) · depreciation · intangible assets · commercial rights · enduring benefit · Section 32(1)(ii) · Section 143(3) · 51 Taxmann.com 214

Sections most often in play

Section 143(3)Section 1961Section 32(1)(ii)Section 115JBSection 143(3A)Section 143(3B)Section 251(1)(a)Section 263

Issues it is cited on

section 32(1)(i)section 119(1)ready for usesection 119(2)(a)opening wdvsection 52section 32(1)(ii)commercial rightssection 119(2)section 32(1)intangible assetsenduring benefit

Judgments citing CIT-10 v. North Karnataka Expressway Ltd.

Dy. Commissioner of Income Tax, Circle-2(2), Hyderabad vs. Guruvayoor Infrastructure Privat Limited, Hyderabad

In the result, appeal of the revenue is partly allowed for statistical purposes in above terms

ITA 1640/HYD/2019[2015-16]Status: DisposedITAT Hyderabad31 May 2022AY 2015-16

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri Venkatraman IyerFor Respondent: Shri Y.V.S.T. Sai
Section 143

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos. 380 & 381/Hyd/2020 and ITA Nos. 1639, 1640 & , 1641/Hyd/2019 A.Ys.: 2013-14, 2017-18, 2014-15, 2015-16 & 2016-17 Dy. Commissioner of Vs. Guruvayoor Income-tax, Circle – 2(2), Infrastructure Pvt. Ltd., Hyderabad. Hyderabad PAN – AAFCG 3842E (Appellant) (Respondent) Revenue by: Shri Y.V.S.T. Sai Assessee by: Shri Venkatraman Iyer Date of hearing: 19/05/2022 Date of pronouncement: 31/05/2022 O R D E R PER BENCH: These are the appeals filed by the revenue…

Dy. Commissioner of Income Tax, Circle-2(2), Hyderabad vs. Guruvayoor Infrastructure Private Limited, Hyderabad

In the result, appeal of the revenue is partly allowed for statistical purposes in above terms

ITA 1639/HYD/2019[2014-15]Status: DisposedITAT Hyderabad31 May 2022AY 2014-15

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri Venkatraman IyerFor Respondent: Shri Y.V.S.T. Sai
Section 143

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos. 380 & 381/Hyd/2020 and ITA Nos. 1639, 1640 & , 1641/Hyd/2019 A.Ys.: 2013-14, 2017-18, 2014-15, 2015-16 & 2016-17 Dy. Commissioner of Vs. Guruvayoor Income-tax, Circle – 2(2), Infrastructure Pvt. Ltd., Hyderabad. Hyderabad PAN – AAFCG 3842E (Appellant) (Respondent) Revenue by: Shri Y.V.S.T. Sai Assessee by: Shri Venkatraman Iyer Date of hearing: 19/05/2022 Date of pronouncement: 31/05/2022 O R D E R PER BENCH: These are the appeals filed by the revenue…

Addi. CIT Spl. Range-03, New Delhi vs. Delhi Airport Metro Express Pvt. Ltd., New Delhi

In the result, appeal of the Revenue in ITA No

ITA 5660/DEL/2019[2014-15]Status: DisposedITAT Delhi24 Jan 2022AY 2014-15

Bench: Shri N.K. Billaiya & Shri Kul Bharat

For Appellant: NoneFor Respondent: Shri Yagyasaini Kakkar, CIT-DR

…he disallowance of Rs. 1,35,85,30,780/- made by the Assessing Officer on account of depreciation claimed. 3. None appeared on behalf of the assessee and the ld. DR moved an application seeking adjournment intending to file paper book and placing reliance on 51 Taxmann.com 214 [Bom] in the case of North Karnataka Expressway Ltd. 4. We do not find any reason to adjourn the appeal qua the findings of the ld. CIT(A) which read as under: “4.2 I have considered the facts of the case and the submissions made by the ld. counsel for the assessee. It is observed that on similar issue, appeal has been allowed in favou…

Mokama Munger Highway Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-16(2), Hyderabad

In the result, all the three appeals of the assessee are partly allowed for statistical purposes

ITA 2146/HYD/2018[2015-16]Status: DisposedITAT Hyderabad03 Jul 2019AY 2015-16

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

For Appellant: Shri D.V. AnjaneyuluFor Respondent: Shri Y.V.S.T. Sai, (CIT) DR
Section 143(1)Section 143(2)

…ITA Nos 1729 2145 and 2146 of 2018 Mokama Munger Highway Ltd Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad Before Smt. P. Madhavi Devi, Judicial Member AND Shri S.Rifaur Rahman, Accountant Member ITA Nos.1729, 2145 & 2146/Hyd/2018 (Assessment Years: 2013-14 to 2015-16) M/s. Mokama Munger Vs Asstt. Commissioner of Highway Ltd Hyderabad Income Tax, Circle 16(2) PAN: AAGCM5878F Hyderabad (Appellant) (Respondent) For Assessee : Shri D.V. Anjaneyulu For Revenue : Shri Y.V.S.T. Sai, (CIT) DR Date of Hearing: 16.04.2019 Date of Pronouncement: 03.07.2019 O R D E R Per Smt. P.…

Mokama Munger Highway Limited, Hyderabad vs. Income Tax Officer, Ward-16(4), Hyderabad

In the result, all the three appeals of the assessee are partly allowed for statistical purposes

ITA 2145/HYD/2018[2014-15]Status: DisposedITAT Hyderabad03 Jul 2019AY 2014-15

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

For Appellant: Shri D.V. AnjaneyuluFor Respondent: Shri Y.V.S.T. Sai, (CIT) DR
Section 143(1)Section 143(2)

…ITA Nos 1729 2145 and 2146 of 2018 Mokama Munger Highway Ltd Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad Before Smt. P. Madhavi Devi, Judicial Member AND Shri S.Rifaur Rahman, Accountant Member ITA Nos.1729, 2145 & 2146/Hyd/2018 (Assessment Years: 2013-14 to 2015-16) M/s. Mokama Munger Vs Asstt. Commissioner of Highway Ltd Hyderabad Income Tax, Circle 16(2) PAN: AAGCM5878F Hyderabad (Appellant) (Respondent) For Assessee : Shri D.V. Anjaneyulu For Revenue : Shri Y.V.S.T. Sai, (CIT) DR Date of Hearing: 16.04.2019 Date of Pronouncement: 03.07.2019 O R D E R Per Smt. P.…

Mokama Munger Highway Limited, Hyderabad vs. Asst. Commissioner of Income Tax, Circle-16(2), Hyderabad

In the result, all the three appeals of the assessee are partly allowed for statistical purposes

ITA 1729/HYD/2018[2013-14]Status: DisposedITAT Hyderabad03 Jul 2019AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

For Appellant: Shri D.V. AnjaneyuluFor Respondent: Shri Y.V.S.T. Sai, (CIT) DR
Section 143(1)Section 143(2)

…ITA Nos 1729 2145 and 2146 of 2018 Mokama Munger Highway Ltd Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad Before Smt. P. Madhavi Devi, Judicial Member AND Shri S.Rifaur Rahman, Accountant Member ITA Nos.1729, 2145 & 2146/Hyd/2018 (Assessment Years: 2013-14 to 2015-16) M/s. Mokama Munger Vs Asstt. Commissioner of Highway Ltd Hyderabad Income Tax, Circle 16(2) PAN: AAGCM5878F Hyderabad (Appellant) (Respondent) For Assessee : Shri D.V. Anjaneyulu For Revenue : Shri Y.V.S.T. Sai, (CIT) DR Date of Hearing: 16.04.2019 Date of Pronouncement: 03.07.2019 O R D E R Per Smt. P.…

Valecha Badwani Sendhwa Tollways Limited, Mumbai vs. Principal Commissioner of Income Tax - 11, Mumbai

In the result, the grounds of appeal raised by assessee are allowed

ITA 2848/MUM/2018[2013-14]Status: DisposedITAT Mumbai23 Apr 2019AY 2013-14

Bench: Shri G.S. Pannu, Vice- & Shri Pawan Singhvalecha Badwani Sendhwa Pcit-11 Tollways Ltd. 4Th Floor, R.No. 417, Aayakar Bhavan, Valecha Chambers, Andheri M.K. Road, Mumbai-400020. New Link Road, Andheri (W), Vs. Mumbai-400053. Pan: Aadcv6105B Appellant Respondent Valecha Lm Tools Pvt. Ltd. Pcit-11 4Th Floor, Valecha Chambers, R.No. 417, Aayakar Bhavan, Andheri New Link Road, M.K. Road, Mumbai-400020. Andheri (W), Vs. Mumbai-400053. Pan: Aadcv2787M Appellant Respondent : Shri Sumant Chadha With Appellant By Mr. Jitendra Trivedi (Ar) Respondent By : Shri S.K. Poddar (Cit-Dr) Date Of Hearing : 01.04.2019 Date Of Pronouncement : 23.04.2019

For Respondent: Shri Sumant Chadha with
Section 143(3)Section 254(1)Section 263Section 32

…IN THE INCOME-TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE SHRI G.S. PANNU, VICE-PRESIDENT AND SHRI PAWAN SINGH, JUDICIAL MEMBER Valecha Badwani Sendhwa PCIT-11 Tollways Ltd. 4th Floor, R.No. 417, Aayakar Bhavan, Valecha Chambers, Andheri M.K. Road, Mumbai-400020. New Link Road, Andheri (W), Vs. Mumbai-400053. PAN: AADCV6105B Appellant Respondent Valecha LM Tools Pvt. Ltd. PCIT-11 4th Floor, Valecha Chambers, R.No. 417, Aayakar Bhavan, Andheri New Link Road, M.K. Road, Mumbai-400020. Andheri (W), Vs. Mumbai-400053. PAN: AADCV2787M Appellant Respondent : Shri Sumant Chadha with Appellant by Mr. Jitendra Trive…

DCIT - 9(1)(2), Mumbai vs. Atlanta Infra Assets Ltd., Mumbai

In the result, appeals of assessee and Revenue are allowed in part in terms indicated hereinabove

ITA 4769/MUM/2016[2012-13]Status: DisposedITAT Mumbai30 Jul 2018AY 2012-13

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm Dy. Commisioner Of Income Vs. M/S. Atlanta Infra Assets Limited Tax – 9(1)(2) 101, Shree Amba Shanti Room No.260A, Chambers Mumbai Andheri Kurla Road Andheri (E), Mumbai – 400 059 Pan/Gir No. Aaccb7416Q Appellant) .. Respondent) Co No.19/Mum/2018 M/S. Atlanta Infra Assets Limited Vs. Dy. Commissioner Of Income 101, Shree Amba Shanti Chambers Tax – 9(1)(2) Andheri Kurla Road Room No.260A, Andheri (E), Mumbai – 400 059 Mumbai Pan/Gir No. Aaccb7416Q Appellant) .. Respondent) Revenue By Shri H.N. Singh Assessee By Shri Vijay Mehta Date Of Hearing 13/06/2018 Date Of Pronouncement 30/07/2018

For Respondent: - i) "Whether on the facts and in the circumstances of the case
Section 143(3)Section 14ASection 32

…0-11 and 2011-12. The learned CIT(A) in those cases has held that the appellant cannot be considered as "owner" of the BOT rights. Reliance is placed on the jurisdictional Bombay High Court decision in the case of North Karnataka Expressway Ltd vs. CIT (2014) 51 Taxmann.com 214. 7. However, the CIT(A) directed the AO to consider entire cost of BOT project of Rs.380,11,68,820/- without reducing grant received of Rs.53,68,00,000/- for the purpose of amortisation. However, the CIT(A) allowed amortization of the expenditure on the basis of Circular No.9/14. The CIT(A) also deleted addition made u/s.14A and restricted…

Thiruvananthapuram Road Development Co. Ltd, Orrissa vs. DCIT 14(3)(1), Mumbai

Appeal of the assessee is disposed of in terms of the order in ITA

ITA 622/MUM/2015[2010-11]Status: DisposedITAT Mumbai23 May 2018AY 2010-11

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2010-11 Thiruvananthapuram Road Dcit-14(3)(1), Development Company Ltd. बनाम/ (Earlier Dcit-10(1), The Il & Fs Financial Centre, Room No.455, 4Th Floor, Vs. Plot No.C-22, Aayakar Bhavan, G Block, Bandra Kurla M. K. Road, Complex, Bandra (East), Mumbai-400020 Mumbai-400051 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aacct0547J Assessment Year: 2010-11 Dcit-14(3)(1), Thiruvananthapuram Road (Earlier Dcit-10(1), Development Company Ltd. बनाम/ Room No.455, 4Th Floor, The Il & Fs Financial Vs. Aayakar Bhavan, Centre, Plot No.C-22, M. K. Road, G Block, Bandra Kurla Mumbai-400020 Complex, Bandra (East), Mumbai-400051 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. Aacct0547J

Section 143Section 253Section 32

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ई, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी एन. के. "धान, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member Assessment Year: 2010-11 Thiruvananthapuram Road DCIT-14(3)(1), Development Company Ltd. बनाम/ (Earlier DCIT-10(1), The IL & FS Financial Centre, Room No.455, 4th Floor, Vs. Plot No.C-22, Aayakar Bhavan, G Block, Bandra Kurla M. K. Road, Complex, Bandra (East), Mumbai-400020 Mumbai-400051 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. AACCT0547J Assessm…

DCIT 14(3)(1), Mumbai vs. Thirvanthapuram Road Development Company Ltd, Mumbai

Appeal of the assessee is disposed of in terms of the order in ITA

ITA 4346/MUM/2015[2011-12]Status: DisposedITAT Mumbai23 May 2018AY 2011-12

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2010-11 Thiruvananthapuram Road Dcit-14(3)(1), Development Company Ltd. बनाम/ (Earlier Dcit-10(1), The Il & Fs Financial Centre, Room No.455, 4Th Floor, Vs. Plot No.C-22, Aayakar Bhavan, G Block, Bandra Kurla M. K. Road, Complex, Bandra (East), Mumbai-400020 Mumbai-400051 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aacct0547J Assessment Year: 2010-11 Dcit-14(3)(1), Thiruvananthapuram Road (Earlier Dcit-10(1), Development Company Ltd. बनाम/ Room No.455, 4Th Floor, The Il & Fs Financial Vs. Aayakar Bhavan, Centre, Plot No.C-22, M. K. Road, G Block, Bandra Kurla Mumbai-400020 Complex, Bandra (East), Mumbai-400051 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. Aacct0547J

Section 143Section 253Section 32

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ई, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी एन. के. "धान, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member Assessment Year: 2010-11 Thiruvananthapuram Road DCIT-14(3)(1), Development Company Ltd. बनाम/ (Earlier DCIT-10(1), The IL & FS Financial Centre, Room No.455, 4th Floor, Vs. Plot No.C-22, Aayakar Bhavan, G Block, Bandra Kurla M. K. Road, Complex, Bandra (East), Mumbai-400020 Mumbai-400051 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. AACCT0547J Assessm…