What is CIT v. Gupta Global Exim P. Ltd. authority for?

For claiming higher depreciation on trucks, the relevant consideration is whether the assessee was engaged in the business of hiring out trucks, not merely including transportation income in total business income.

How many judgments cite CIT v. Gupta Global Exim P. Ltd.?

34 judgments on BharatTax cite CIT v. Gupta Global Exim P. Ltd. (305 ITR 132), spanning 2014 to 2026.

Which sections of the Income Tax Act does CIT v. Gupta Global Exim P. Ltd. come up under?

It is most often cited in judgments turning on Section 142(1), Section 143(2), Section 143(3), Section 139, Section 144, Section 147.

CIT v. Gupta Global Exim P. Ltd. (305 ITR 132)

SALIM ABDULLAH RATHOD,MUNDRA vs. DY COMMISSIONER OF INCOME TAX, GANDHIDHAM CIRCLE

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

ITA 277/RJT/2023[2010-11]Status: DisposedITAT Rajkot07 Apr 2026AY 2010-11

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinhaआयकरअपीलसं./Ita No. 277/Rjt/2023 ("नधा"रणवष"/Assessment Year: (2012-13) Salim Abdullah Rathod, Dy Commissioner Of Income Tax, 6316, Swami Vivekanand Nagar New Vs. Gandhidham Kutch, Gujarat Swaminarayan Temple Road Bhutda 370465 Wadi, Gujarat, 370465 "ायीलेखासं./जीआइआरसं./Pan/Gir No.: Adnpp3110E (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri R. B. Gohil, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR

Section 143(2)Section 143(3)Section 147

…nt completed u/s. 143(3) of the Act and higher depreciation was allowed by AO, copies of the assessment order was annexed for 10-11, 9-10, 7-8, 6-7. The Ld. DR for the revenue has also relied on the judgment “Hon'ble Supreme Court in case of Gupta Global Exim 305 ITR 132 has laid down the real test for claiming depreciation at higher rates applicable for "motor lorring used in business of running them on hire. We note that at perusal the order of assessment, the AO has framed an order under Section-143(3) of the Act, however in the assessment proceeding, the AO has rejected the books of accounts and assessee has…

PREMIER POULTRY PRODUCTS PRIVATE LIMITED,HYDERABAD vs. DCIT., CIRCLE-5(1), HYDERABAD

ITA 985/HYD/2024[2015-16]Status: DisposedITAT Hyderabad18 Jul 2025AY 2015-16

Bench: Us:

For Appellant: Shri S.K. Gupta, AdvocateFor Respondent: Shri Gurpreet Singh, Sr.DR

Section 143(2)Section 143(3)Section 263

…now test the claim of the assessee company for higher rate of depreciation on the 11 Premier Poultry Products Private Ltd. motor lorries on the touchstone of the judgment of the Hon'ble Supreme Court in the case of CIT Vs. Gupta Global Exim (P.) Ltd. (2008) 305 ITR 132 (SC). The Hon'ble Apex Court in its aforesaid judgment had observed that what was relevant for consideration under sub-item 2(ii) of Item III of Appendix I to Income Tax Rules, 1962 for allowing a higher depreciation was whether the assessee company was in the business of hiring out its trucks in addition to its business of trading in timber. It…

SREE RAJENDRA SURI GURUMANDIR TRUST ,BENGALURU vs. INCOME TAX OFFICER,(EXEMPTION) WARD-3,, BANGALORE

In the result, appeal of the assessee is allowed

ITA 2020/BANG/2024[2015-16]Status: DisposedITAT Bangalore04 Dec 2024AY 2015-16

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan Kassessment Year : 2015-16 Sree Rajendrasuri Gurumandir Trust, Vs. The Income Tax Officer (Exemptions), 25 & 25/1, Jain Temple Road, Ward – 3, Vishwweswarapuram, Bengaluru. Bengaluru – 560 004. Pan : Aajts 8921 K Appellant Respondent Assessee By : Smt. Suman Lunkar, Ar. Revenue By : Shri. Subramanian, Jcit(Dr)(Itat), Bengaluru. Date Of Hearing : 28.11.2024 Date Of Pronouncement : 04.12.2024 O R D E R Per Laxmi Prasad Sahuthis Appeal Is Filed By The Assessee Against The Order Passed By The National Faceless Appeal Centre (Nfac) [Din & Order No.Itba/Nfac/S/250/2023-24/1056681273 (1)] Dated 30.09.2023. 2. The Sole & Substantiating Ground Raised By The Assessee To Challenge Order Of Nfac Confirming The Penalty Levied By The Ao Of Rs.54,700/- Under Section 272A(2)(E) Of The Act, For Delay In Filing The Return Of Income. The Due Date For Filing Return Of Income Was 30.09.2015 But The Assessee Filed Its Return On 31.03.2017. Accordingly, Ao Levied Penalty Under Section 272A(2)(E) Of The Act Of Rs.54,700/-. Page 2 Of 9 3. At The Outset Of Hearing, The Learned Counsel Drew Our Attention That The Appeal Filed By The Assessee Is Barred By 328 Days. However, The Registry Has Not Raised Any Defect Memo For Delay In Filing The Appeal. An Application Dated 22.11.2024 Has Been Filed By The Assessee Stating Therein The Reasons For Delay In Filing The Assessee Which Is As Under:

For Appellant: Smt. Suman Lunkar, ARFor Respondent: Shri. Subramanian, JCIT(DR)(ITAT), Bengaluru

Section 12ASection 139Section 143(1)Section 272A(2)(e)Section 275(1)(c)

…ter a period of more than four years, therefore, the penalty so levied by the Assessing Officer and upheld by the CIT(A) is not justified. She also relied on the decision of the Hon'ble Delhi High Court in the case of CIT vs. NHK Japan Corporation reported in 305 ITR 132. 3.3 In the present case also, the assessee has filed return of income for the assessment year 2014-15 on 31.3.2017. There was no regular assessment and the return of income has been accepted as it is. In our opinion, copy of the return of income itself serve as an assessment order for all practical purposes. So the penalty proceedings has been i…

LAXMILAL BADOLLA ,BANGALORE vs. INCOME TAX OFFICER, WARD-2(2)(7), BANGALORE

In the result, the appeal filed by the assessee is allowed

ITA 815/BANG/2024[2016-17]Status: DisposedITAT Bangalore24 Jun 2024AY 2016-17

Bench: Shri Chandra Poojari & Shri Prakash Chand Yadavassessment Years : 2016-17

For Appellant: Smt Suman Lunkar, C.AFor Respondent: Smt Neha Shaya, Addl CIT DR

Section 143(1)Section 271BSection 271D

…ed after a period of more four years, therefore, the penalty so levied by the Assessing Officer and upheld by the CIT(A) is not justified. She also relied on the decision of the Hon'ble Delhi High Court in the case of CIT vs. NHK Japan Corporation reported in 305 ITR 132. 3.3 In the present case also, the assessee has filed return of income for the assessment year 2014-15 on 31.3.2017. There was no regular assessment and the return of income has been accepted as it is. In our opinion, copy of the return of income itself serve as an assessment order for all practical purposes. So the penalty proceedings has been i…

ASSTT. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(4), AHMEDABAD vs. MAHALAXMI INFRACONTRACT PRIVATE LIMITED, AHMEDABAD

ITA 486/AHD/2023[2018-19]Status: DisposedITAT Ahmedabad31 May 2024AY 2018-19

Bench: Shri Ramit Kochar & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 484, 485 & 486/Ahd/2023 ("नधा"रण वष" / Assessment Years : 2015-16, 2017-18 & 2018-19) बनाम/ Assistant Commissioner Mahalaxmi Infracontract Of Income Tax Private Limited Vs. Central Circle-1(4), B-21, Corporate House, Ahmedabad Opp-Pakwan-Ii, S. G. Highway, Bodakdev, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aagcm4615E (Appellant) .. (Respondent) Assessee By : Shri S. N. Divatia & Shri B. K. Patel, A.Rs. Shri Sudhendu Das, Cit. Dr Revenue By : सुनवाई क" तार"ख / Date Of 22/01/2024 & Hearing घोषणा क" तार"ख /Date Of 31/05/2024 Pronouncement

For Appellant: Shri S. N. Divatia & Shri B. K. Patel

Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos. 484, 485 & 486/Ahd/2023 ("नधा"रण वष" / Assessment Years : 2015-16, 2017-18 & 2018-19) बनाम/ Assistant Commissioner Mahalaxmi Infracontract of Income Tax Private Limited Vs. Central Circle-1(4), B-21, Corporate House, Ahmedabad Opp-Pakwan-II, S. G. Highway, Bodakdev, Ahmedabad "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAGCM4615E (Appellant) .. (Respondent) Assessee by : Shri S. N. Divatia & Shri B. K. Patel, A.Rs. Shri Sudhendu Das, CIT. DR Revenue by…

ASSTT. COMMISSIONER OF INCOME TAX,, CENTRAL CIRCLE - 1(4), AHMEDABAD vs. MAHALAXMI INFRACONTRACT PVT. LTD., AHMEDABAD

ITA 485/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad31 May 2024AY 2017-18

Bench: Shri Ramit Kochar & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 484, 485 & 486/Ahd/2023 ("नधा"रण वष" / Assessment Years : 2015-16, 2017-18 & 2018-19) बनाम/ Assistant Commissioner Mahalaxmi Infracontract Of Income Tax Private Limited Vs. Central Circle-1(4), B-21, Corporate House, Ahmedabad Opp-Pakwan-Ii, S. G. Highway, Bodakdev, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aagcm4615E (Appellant) .. (Respondent) Assessee By : Shri S. N. Divatia & Shri B. K. Patel, A.Rs. Shri Sudhendu Das, Cit. Dr Revenue By : सुनवाई क" तार"ख / Date Of 22/01/2024 & Hearing घोषणा क" तार"ख /Date Of 31/05/2024 Pronouncement

For Appellant: Shri S. N. Divatia & Shri B. K. Patel

Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos. 484, 485 & 486/Ahd/2023 ("नधा"रण वष" / Assessment Years : 2015-16, 2017-18 & 2018-19) बनाम/ Assistant Commissioner Mahalaxmi Infracontract of Income Tax Private Limited Vs. Central Circle-1(4), B-21, Corporate House, Ahmedabad Opp-Pakwan-II, S. G. Highway, Bodakdev, Ahmedabad "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAGCM4615E (Appellant) .. (Respondent) Assessee by : Shri S. N. Divatia & Shri B. K. Patel, A.Rs. Shri Sudhendu Das, CIT. DR Revenue by…

ASSTT. COMMISSIONER OF INCOME TAX, AHMEDABAD vs. MAHALAXMI INFRACONTRACT PRIVATE LIMITED, AHMEDABAD

ITA 484/AHD/2023[2015-16]Status: DisposedITAT Ahmedabad31 May 2024AY 2015-16

Bench: Shri Ramit Kochar & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 484, 485 & 486/Ahd/2023 ("नधा"रण वष" / Assessment Years : 2015-16, 2017-18 & 2018-19) बनाम/ Assistant Commissioner Mahalaxmi Infracontract Of Income Tax Private Limited Vs. Central Circle-1(4), B-21, Corporate House, Ahmedabad Opp-Pakwan-Ii, S. G. Highway, Bodakdev, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aagcm4615E (Appellant) .. (Respondent) Assessee By : Shri S. N. Divatia & Shri B. K. Patel, A.Rs. Shri Sudhendu Das, Cit. Dr Revenue By : सुनवाई क" तार"ख / Date Of 22/01/2024 & Hearing घोषणा क" तार"ख /Date Of 31/05/2024 Pronouncement

For Appellant: Shri S. N. Divatia & Shri B. K. Patel

Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos. 484, 485 & 486/Ahd/2023 ("नधा"रण वष" / Assessment Years : 2015-16, 2017-18 & 2018-19) बनाम/ Assistant Commissioner Mahalaxmi Infracontract of Income Tax Private Limited Vs. Central Circle-1(4), B-21, Corporate House, Ahmedabad Opp-Pakwan-II, S. G. Highway, Bodakdev, Ahmedabad "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAGCM4615E (Appellant) .. (Respondent) Assessee by : Shri S. N. Divatia & Shri B. K. Patel, A.Rs. Shri Sudhendu Das, CIT. DR Revenue by…

SREE RAJENDRA SURI GURUMANDIR TRUST,BENGALURU vs. INCOME TAX OFFICE, EXEMPTIONS, WARD-3, BANGALORE

In the result, appeal of the assessee is allowed

ITA 754/BANG/2023[2014-15]Status: DisposedITAT Bangalore05 Dec 2023AY 2014-15

Bench: Shri Chandra Poojari & Smt. Madhumita Royassessment Year: 2014-15

For Appellant: Smt. Suman Lumkar, A.RFor Respondent: Shri Nischal B., D.R

Section 12ASection 139(4)Section 250Section 272A(2)(e)Section 274Section 275(1)Section 275(1)(c)

…y so levied by the Assessing Officer and upheld by the CIT(A) is not justified. She also relied on Sree Rajendra Suri Gurumandir Trust, Bangalore Page 5 of 7 the decision of the Hon'ble Delhi High Court in the case of CIT vs. NHK Japan Corporation reported in 305 ITR 132. 3.3 In the present case also, the assessee has filed return of income for the assessment year 2014-15 on 31.3.2017. There was no regular assessment and the return of income has been accepted as it is. In our opinion, copy of the return of income itself serve as an assessment order for all practical purposes. So the penalty proceedings has been i…

WALIA CONSTRUCATION COMPANY ,PATHANKOT vs. PRINCIPAL COMMISSIONER OF INCOME TAX -1, AMRITSAR

In the result, appeal of the assessee ITA No

ITA 139/ASR/2023[2017-18]Status: DisposedITAT Amritsar21 Aug 2023AY 2017-18

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143Section 143(3)Section 263

…hire. The inference is that the vehicle I.T.A. No. 139/Asr/2023 7 Assessment Year: 2017-18 that runs on hire would depreciate faster. Such view has become final and is no longer res-integra after the decision of Hon'ble Gupta Global Exim Pvt. Ltd. (2008) 305 ITR 132 SC. The Hon’ble Supreme Court held as under: Under sub-item 2(ii) of Item III of Appendix I of the Income Tax Rules, 1962, higher rate of depreciation is admissible on motor trucks used in a business of running them on hire. Therefore, the user of the same in the business of transportation of the assessee is the test. 6.5 Further, in Circular No…

THE ASSTT. COMMR. OF INCOME TAX, GANDHIDHAM CIRCLE,, GANDHIDHAM vs. M/S P.C. PATEL & CO.,, BHUJ

In the result, the appeal filed by the Revenue is hereby dismissed

ITA 194/RJT/2018[2014-15]Status: DisposedITAT Rajkot05 Jul 2023AY 2014-15

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 143(3)

…rucks except for some minor variation. It was because of these findings that the dumpers were held to be road transport vehicles in said decision and development rebate was denied. The judgment of the Supreme Court in CIT v. Gupta Global Exim (P.) Ltd. [2008] 171 Taxmann 474 pertain to the correct test which the authorities below had to apply pertain to whether the appellant was in the business of transportation and whether the vehicles were used in the said business. It may please be noted that as per circular no. 652, in order to derive the benefit of higher depreciation, motor lorries must be hired out to some…

ACIT,CENTRAL CIRCLE-2, BHUBANESWAR vs. BHARAT CARRIERS LIMITED, KHURDA

In the result, appeal of the revenue is dismissed

ITA 217/CTK/2020[2010-11]Status: DisposedITAT Cuttack17 May 2022AY 2010-11

Bench: S/ S/Shri Chandra Mohan Garg, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaassessment Year : 2010-2011 2011 Acit, Central Circle Acit, Central Circle-2, Vs. Bharat Carriers Ltd., National Bharat Carriers Ltd., National Bhubaneswar Bhubaneswar High High Way Way-16, Pahala, Bhubaneswar. Bhubaneswar. Pan/Gir No. No.Aabcb 7622 H (Appellant (Appellant) .. ( Respondent Respondent) C.O.No.22/Ctk/2021 (In Ita No.217/Ctk/2020) .217/Ctk/2020) Assessment Year : 2010-2011 2011 Bharat Carriers Ltd., National Bharat Carriers Ltd., National Vs. Acit, Central Circle Acit, Central Circle-2, High Way- -16, Pahala, Bhubaneswar Bhubaneswar Bhubaneswar. Bhubaneswar. Pan/Gir No. Pan/Gir No.Aabcb 7622 H Cross Objector Cross Objector .. (Appellant) (Appellant)

For Appellant: Shri M.K. ShethFor Respondent: Shri Sovesh Chandra Mohanty, Addl

…se in assessee's business of transportation of goods on hire. The inference is that the vehicle that runs on hire would depreciate faster. Such view has become final and is no longer res-integra after the decision of Hon'ble Gupta Global Exim Pvt. Ltd. (2008) 305 ITR 132 SC. The Hon’ble Supreme Court held as under: Under sub-item 2(ii) of Item III of Appendix I of the Income Tax Rules, 1962, higher rate of depreciation is admissible on motor trucks used in a business of running them on hire. Therefore, the user of the same in the business of transportation of the assessee is the test. 6.5 Further, in Circular No.…

M.PALANISAMY ,COIMBATORE vs. ACIT NON CORPORATE CIRCLE 2 , COIMBATORE

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 1642/CHNY/2017[2011-12]Status: DisposedITAT Chennai28 Feb 2022AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunatha

For Appellant: 04.01.2022For Respondent: Mr. S.Sridhar, Advocate

Section 40A(2)(a)

…tomers for transportation of sand, rather they were used in its own sand business for delivery purpose. Therefore, the lorries / tippers cannot be claimed as used in the business of hiring. 4.0.2 In the case of CIT vs. Gupta Global Exim (P) Ltd V. CIT [2008] 305 ITR 132, the Hon’ble Supreme Court held that running the trucks on hire. Mere inclusion of transportation income in the total business income was not the determinative factor for deciding whether trucks were used by the assessee during the relevant year in a business of running them on hire. The principle laid down in this decision has been applied by va…

ACIT NON CORP CIRCLE 2 , COIMBATORE vs. M.PALANISAMY, COIMBATORE

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 1515/CHNY/2017[2012-13]Status: DisposedITAT Chennai28 Feb 2022AY 2012-13

Bench: Shri V. Durga Rao & Shri G. Manjunatha

For Appellant: 04.01.2022For Respondent: Mr. S.Sridhar, Advocate

Section 40A(2)(a)

…tomers for transportation of sand, rather they were used in its own sand business for delivery purpose. Therefore, the lorries / tippers cannot be claimed as used in the business of hiring. 4.0.2 In the case of CIT vs. Gupta Global Exim (P) Ltd V. CIT [2008] 305 ITR 132, the Hon’ble Supreme Court held that running the trucks on hire. Mere inclusion of transportation income in the total business income was not the determinative factor for deciding whether trucks were used by the assessee during the relevant year in a business of running them on hire. The principle laid down in this decision has been applied by va…

ACIT NON CORP CIRCLE 2 , COIMBATORE vs. M.PALANISAMY, COIMBATORE

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 1514/CHNY/2017[2011-12]Status: DisposedITAT Chennai28 Feb 2022AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunatha

For Appellant: 04.01.2022For Respondent: Mr. S.Sridhar, Advocate

Section 40A(2)(a)

…tomers for transportation of sand, rather they were used in its own sand business for delivery purpose. Therefore, the lorries / tippers cannot be claimed as used in the business of hiring. 4.0.2 In the case of CIT vs. Gupta Global Exim (P) Ltd V. CIT [2008] 305 ITR 132, the Hon’ble Supreme Court held that running the trucks on hire. Mere inclusion of transportation income in the total business income was not the determinative factor for deciding whether trucks were used by the assessee during the relevant year in a business of running them on hire. The principle laid down in this decision has been applied by va…

THE ASSISTANT COMMR. OF INCOME TAX, GANDHIDHAM CIRCLE,, GANDHIDHAM vs. M/S H.D. ENTERPRISE,, BHUJ

The appeals of the Revenue are dismissed

ITA 237/RJT/2016[2013-14]Status: DisposedITAT Rajkot28 Feb 2020AY 2013-14

Bench: Shri Waseem Ahmed & Ms. Madhumita Roysr. Asstt. Name Of Name Of Ita No. No. Year Appellant Respondent Deputy Commissioner Of M/S. H.D. Income-Tax, Enterprise, 1St Floor, Pooja 1. 110/Rjt/2016 2011-12 Gandhidham Circle, Complex, Station Gandhidham- Road, Bhuj-Kutch Kutch Assistant Commissioner Of Income-Tax 2. 205/Rjt/2016 2012-13 Gandhidham -Do- Circle, Gandhidham- Kutch 3. 237/Rjt/2016 2013-14 -Do- -Do- (अपीलाथ" /Appellant) (""यथ" / Respondent) .. अपीलाथ" ओर से / Appellant By : Shri M. N. Maurya, Cit Dr ""यथ" क" ओर से/Respondent By : Shri D. M. Rindani, Ar सुनवाई क" तार"ख / Date Of Hearing 25/02/2020 घोषणा क" तार"ख /Date Of Pronouncement 28/02/2020 आदेश / O R D E R Per Bench: These Appeals Filed By The Revenue Are Directed Against The Orders Dated 11.01.2016, 03.03.2016 & 25.04.2016 Passed By The Ld. Cit(A)-3, Rajkot Arising Out Of The Orders All Dated 24.03.2014 Passed By The Ita Nos.110,205&237/Rjt/2016 A.Y.2011-12,2012-13&2013-14 Assessing Officer, Gandhidham Under Sections 143(3) Of The Income Tax Act, 1961(Hereinafter Referred To As “The Act”) For A.Ys. 2011-12, 2012- 13 & 2013-14 Respectively. Since All The Appeals Relate To The Same Assessee & The Issues Are Identical, These Are Heard Analogously & Are Being Disposed By A Common Order.

For Appellant: Shri M. N. Maurya, CIT DRFor Respondent: Shri D. M. Rindani, AR

…rucks except for some minor variation. It was because of these findings that the dumpers were held to be road transport vehicles in said decision and development rebate was denied. The judgment of the Supreme Court in CIT v. Gupta Global Exim (P.) Ltd. [2008] 171 Taxmann 474 pertain to the correct test which the authorities below had to apply pertain to whether the appellant was in the business of transportation and whether the vehicles were used in the said business. It may please be noted that as per circular no. 652, in order to derive the benefit of higher depreciation, motor lorries must be hired out of some…

THE ASSISTANT COMMR. OF INCOME TAX, GANDHIDHAM CIRCLE,, GANDHIDHAM vs. M/S H.D. ENTERPRISE,, BHUJ

The appeals of the Revenue are dismissed

ITA 205/RJT/2016[2012-13]Status: DisposedITAT Rajkot28 Feb 2020AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Roysr. Asstt. Name Of Name Of Ita No. No. Year Appellant Respondent Deputy Commissioner Of M/S. H.D. Income-Tax, Enterprise, 1St Floor, Pooja 1. 110/Rjt/2016 2011-12 Gandhidham Circle, Complex, Station Gandhidham- Road, Bhuj-Kutch Kutch Assistant Commissioner Of Income-Tax 2. 205/Rjt/2016 2012-13 Gandhidham -Do- Circle, Gandhidham- Kutch 3. 237/Rjt/2016 2013-14 -Do- -Do- (अपीलाथ" /Appellant) (""यथ" / Respondent) .. अपीलाथ" ओर से / Appellant By : Shri M. N. Maurya, Cit Dr ""यथ" क" ओर से/Respondent By : Shri D. M. Rindani, Ar सुनवाई क" तार"ख / Date Of Hearing 25/02/2020 घोषणा क" तार"ख /Date Of Pronouncement 28/02/2020 आदेश / O R D E R Per Bench: These Appeals Filed By The Revenue Are Directed Against The Orders Dated 11.01.2016, 03.03.2016 & 25.04.2016 Passed By The Ld. Cit(A)-3, Rajkot Arising Out Of The Orders All Dated 24.03.2014 Passed By The Ita Nos.110,205&237/Rjt/2016 A.Y.2011-12,2012-13&2013-14 Assessing Officer, Gandhidham Under Sections 143(3) Of The Income Tax Act, 1961(Hereinafter Referred To As “The Act”) For A.Ys. 2011-12, 2012- 13 & 2013-14 Respectively. Since All The Appeals Relate To The Same Assessee & The Issues Are Identical, These Are Heard Analogously & Are Being Disposed By A Common Order.

For Appellant: Shri M. N. Maurya, CIT DRFor Respondent: Shri D. M. Rindani, AR

…rucks except for some minor variation. It was because of these findings that the dumpers were held to be road transport vehicles in said decision and development rebate was denied. The judgment of the Supreme Court in CIT v. Gupta Global Exim (P.) Ltd. [2008] 171 Taxmann 474 pertain to the correct test which the authorities below had to apply pertain to whether the appellant was in the business of transportation and whether the vehicles were used in the said business. It may please be noted that as per circular no. 652, in order to derive the benefit of higher depreciation, motor lorries must be hired out of some…

THE DY. COMMR. OF INCOME TAX, GANDHIDHAM CIRCLE,, GANDHIDHAM vs. M/S H.D. ENTERPRISE,, BHUJ

The appeals of the Revenue are dismissed

ITA 110/RJT/2016[2011-12]Status: DisposedITAT Rajkot28 Feb 2020AY 2011-12

Bench: Shri Waseem Ahmed & Ms. Madhumita Roysr. Asstt. Name Of Name Of Ita No. No. Year Appellant Respondent Deputy Commissioner Of M/S. H.D. Income-Tax, Enterprise, 1St Floor, Pooja 1. 110/Rjt/2016 2011-12 Gandhidham Circle, Complex, Station Gandhidham- Road, Bhuj-Kutch Kutch Assistant Commissioner Of Income-Tax 2. 205/Rjt/2016 2012-13 Gandhidham -Do- Circle, Gandhidham- Kutch 3. 237/Rjt/2016 2013-14 -Do- -Do- (अपीलाथ" /Appellant) (""यथ" / Respondent) .. अपीलाथ" ओर से / Appellant By : Shri M. N. Maurya, Cit Dr ""यथ" क" ओर से/Respondent By : Shri D. M. Rindani, Ar सुनवाई क" तार"ख / Date Of Hearing 25/02/2020 घोषणा क" तार"ख /Date Of Pronouncement 28/02/2020 आदेश / O R D E R Per Bench: These Appeals Filed By The Revenue Are Directed Against The Orders Dated 11.01.2016, 03.03.2016 & 25.04.2016 Passed By The Ld. Cit(A)-3, Rajkot Arising Out Of The Orders All Dated 24.03.2014 Passed By The Ita Nos.110,205&237/Rjt/2016 A.Y.2011-12,2012-13&2013-14 Assessing Officer, Gandhidham Under Sections 143(3) Of The Income Tax Act, 1961(Hereinafter Referred To As “The Act”) For A.Ys. 2011-12, 2012- 13 & 2013-14 Respectively. Since All The Appeals Relate To The Same Assessee & The Issues Are Identical, These Are Heard Analogously & Are Being Disposed By A Common Order.

For Appellant: Shri M. N. Maurya, CIT DRFor Respondent: Shri D. M. Rindani, AR

…rucks except for some minor variation. It was because of these findings that the dumpers were held to be road transport vehicles in said decision and development rebate was denied. The judgment of the Supreme Court in CIT v. Gupta Global Exim (P.) Ltd. [2008] 171 Taxmann 474 pertain to the correct test which the authorities below had to apply pertain to whether the appellant was in the business of transportation and whether the vehicles were used in the said business. It may please be noted that as per circular no. 652, in order to derive the benefit of higher depreciation, motor lorries must be hired out of some…

ARIHANT CONSTRUCTIONS, ,VISAKHAPATNAM vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-4(1), , VISAKHAPATNAM

In the result, appeals of the assessee for the A

ITA 324/VIZ/2019[2014-15]Status: DisposedITAT Visakhapatnam23 Aug 2019AY 2014-15

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.321-325/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2011-12 To 2015-16) M/S Arihant Constructions Vs. Asst.Commissioner Of Income Tax M/S B.V.Rao & Co Llp Circle-4(1) Chartered Accountants Visakhapatnam Ff-1, Satya Lakshmi Vinayaka Towers, Madhuranagar Visakhapatnam [Pan : Aarfa0600P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri B.V.Rao, Ar प्रत्यधथी की ओर से / Respondent By : Shri D.V.Subba Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 05.08.2019 घोर्णध की तधरीख/Date Of Pronouncement : 23 .08.2019

For Appellant: Shri B.V.Rao, ARFor Respondent: Shri D.V.Subba Rao, DR

Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.321-325/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2011-12 to 2015-16) M/s Arihant Constructions Vs. Asst.Commissioner of Income Tax M/s B.V.Rao & CO LLP Circle-4(1) Chartered Accountants Visakhapatnam FF-1, Satya Lakshmi Vinayaka Towers, Madhuranagar Visakhapatnam [PAN : AARFA0600P] (अपीलार्थी/ Appellant) (प्…

ARIHANT CONSTRUCTIONS, ,VISAKHAPATNAM vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-4(1),, VISAKHAPATNAM

In the result, appeals of the assessee for the A

ITA 323/VIZ/2019[2013-14]Status: DisposedITAT Visakhapatnam23 Aug 2019AY 2013-14

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.321-325/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2011-12 To 2015-16) M/S Arihant Constructions Vs. Asst.Commissioner Of Income Tax M/S B.V.Rao & Co Llp Circle-4(1) Chartered Accountants Visakhapatnam Ff-1, Satya Lakshmi Vinayaka Towers, Madhuranagar Visakhapatnam [Pan : Aarfa0600P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri B.V.Rao, Ar प्रत्यधथी की ओर से / Respondent By : Shri D.V.Subba Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 05.08.2019 घोर्णध की तधरीख/Date Of Pronouncement : 23 .08.2019

For Appellant: Shri B.V.Rao, ARFor Respondent: Shri D.V.Subba Rao, DR

Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.321-325/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2011-12 to 2015-16) M/s Arihant Constructions Vs. Asst.Commissioner of Income Tax M/s B.V.Rao & CO LLP Circle-4(1) Chartered Accountants Visakhapatnam FF-1, Satya Lakshmi Vinayaka Towers, Madhuranagar Visakhapatnam [PAN : AARFA0600P] (अपीलार्थी/ Appellant) (प्…

ARIHANT CONSTRUCTIONS, ,VISAKHAPATNAM vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-4(1),, VISAKHAPATNAM

In the result, appeals of the assessee for the A

ITA 322/VIZ/2019[2012-13]Status: DisposedITAT Visakhapatnam23 Aug 2019AY 2012-13

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.321-325/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2011-12 To 2015-16) M/S Arihant Constructions Vs. Asst.Commissioner Of Income Tax M/S B.V.Rao & Co Llp Circle-4(1) Chartered Accountants Visakhapatnam Ff-1, Satya Lakshmi Vinayaka Towers, Madhuranagar Visakhapatnam [Pan : Aarfa0600P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri B.V.Rao, Ar प्रत्यधथी की ओर से / Respondent By : Shri D.V.Subba Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 05.08.2019 घोर्णध की तधरीख/Date Of Pronouncement : 23 .08.2019

For Appellant: Shri B.V.Rao, ARFor Respondent: Shri D.V.Subba Rao, DR

Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.321-325/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2011-12 to 2015-16) M/s Arihant Constructions Vs. Asst.Commissioner of Income Tax M/s B.V.Rao & CO LLP Circle-4(1) Chartered Accountants Visakhapatnam FF-1, Satya Lakshmi Vinayaka Towers, Madhuranagar Visakhapatnam [PAN : AARFA0600P] (अपीलार्थी/ Appellant) (प्…

CIT v. Gupta Global Exim P. Ltd.

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