CIT v. 10 ITA Nos 573 and 5754 of 2024 VIP Private Limited Dandeli Ferro Alloys (P.) Ltd.

Vitp Private Limited, Hyderabad vs. DCIT., Circle8(1), Hyderabad

In the result, the appeal of the assessee in ITA

Bench: Shri Ravish Sood (Judicial Member), Shri Madhusudan Sawdia (Accountant Member)

…filed by the Revenue questioning the correctness of the deductions under sections 80HH and 80-I, the Tribunal rejected the appeal filed by the Revenue following the decision of the Bombay High Court in the case of CIT v. Dandeli Ferro Alloys (P.) Ltd. [1995] 212 ITR 1 . The correctness of the said order is now canvassed before this court. 7. The appeal was admitted on the following questions of law: "1. Whether on the facts and in the circumstances of the case, the Income-tax Appellate Tribunal was right in holding that the amalgamated company was entitled to depreciation on the written down value of assets as i…

Vitp Private Limited, Hyderabad vs. DCIT., Circle8(1), Hyderabad

Bench: Shri Ravish Sood & Shri Madhusudan Sawdiaआ.अपी.सं / Ita Nos.573 & 574/Hyd/2024 (निर्धारण वर्ष/Assessment Year: 2017-18) Vitp Private Limited Vs. Dy. Cit Hyderabad Circle 8 (1) Pan:Aaccv2672G Hyderabad (Appellant) (Respondent) निर्धारिती द्वारा / Assessee By: Advocates Percy Perdiwala & Mahima Goud राजस्व द्वारा / Revenue By:: Shri Shahnawaz-Ul-Rahman, Cit(Dr) सुनवाई की तारीख / Date Of Hearing: 23/09/2025 घोषणा की तारीख / Pronouncement: 08/10/2025 आदेश/Order Per Madhusudan Sawdia, A.M.: These Two Appeals Are Filed By Vitp Private Limited (“The Assessee”), Feeling Aggrieved By The Order Passed By The Learned Principal Commissioner Of Income Tax-2, Hyderabad, (“Ld.Pcit”), Dated 30/03/2024 For The A.Y.2017-18. As Both The Appeals Are Interrelated & Belongs To The Same, Both Are Heard Together & One Consolidated Order Is Being Passed For The Sake Of Brevity.

…the deductions under sections 80HH and 80-I, the Tribunal rejected the appeal filed by the Revenue following the decision of the Bombay High Court in the case of CIT v. 10 ITA Nos 573 and 5754 of 2024 VIP Private Limited Dandeli Ferro Alloys (P.) Ltd. [1995] 212 ITR 1 . The correctness of the said order is now canvassed before this court. 7. The appeal was admitted on the following questions of law: "1. Whether on the facts and in the circumstances of the case, the Income-tax Appellate Tribunal was right in holding that the amalgamated company was entitled to depreciation on the written down value of assets as i…