CIT v. Hoechst Dyes and Chemicals Pvt Ltd.

240 ITR 1Supreme Court of India1999#8903 most cited

What is CIT v. Hoechst Dyes and Chemicals Pvt Ltd. authority for?

Electrical installations, including wiring, call bells, buzzers, and door locks, are considered furniture and fittings, not plant and machinery, and are thus eligible for depreciation at the rate of 10%.

12

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Hoechst Dyes and Chemicals Pvt Ltd · 240 ITR 1 · SC · 1999 · electrical installations · furniture and fittings · plant and machinery · depreciation rate 10% · Bombay High Court decision

Sections most often in play

Section 10BSection 201Section 40(a)(i)Section 40(a)(ia)Section 72Section 90(2)Section 10ASection 139(1)

Issues it is cited on

section 72section 90(2)section 80hhcsection 10bsection 80hhunabsorbed depreciationsection 40(a)(i)section 10asection 90gross total incomesection 201section 40(a)

Judgments citing CIT v. Hoechst Dyes and Chemicals Pvt Ltd.

Strides Pharma Science Limited, Navi Mumbai vs. DCIT Corporate Circle 6(2), Chennai

In the result, the appeals of assessee for A

ITA 769/CHNY/2019[2011-12]Status: DisposedITAT Chennai25 Jul 2025AY 2011-12

Bench: Shri Ss Viswanethra Ravi & Shri Jagadishआयकर अपील सं./Ita No.2380/Chny/2018 िनधा9रण वष9 /Assessment Year: 2009-10 M/S. Shasun Pharmaceuticals Ltd., The Dy. Commissioner Of (Merged With M/S. Strides Shasun Vs. Income Tax, Ltd., Now Known As Strides Pharma Non Corporate Circle-6(1), Science Ltd.,) Chennai. No.28, Batra Centre, Sardar Patel Road, Guindy, Chennai – 600 032. [Pan: Aadcs 8104P] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Ms. Maithili, Addl. CIT
Section 10B

…ion as to whether electrical installations would fall under the category of furniture and fittings or plant and machinery has been decided by a Division Bench of the Bombay High Court in Commissioner of Income Tax v. Hoechst Dyes and Chemicals P. Ltd. ((1999) 240 ITR 1). The Bench concludes that electrical installations, wiring for lighting, installation of call bell indicators/buzzers/door locks, etc., would qualify as furniture and fittings entitled to depreciation at the rate of 10%.” Since the issue is covered against the assessee by the decision of Hon’ble Jurisdictional High Court, supra, these grounds of…

DCIT Circle-15 (3)(1), Mumbai vs. M/S. Shasun Pharmaceuticals Ltd Now Know As Strides Pharma Science Ltd, Chennai

In the result, the appeals of assessee for A

ITA 5404/MUM/2019[2010-11]Status: DisposedITAT Chennai25 Jul 2025AY 2010-11

Bench: Shri Ss Viswanethra Ravi & Shri Jagadishआयकर अपील सं./Ita No.2380/Chny/2018 िनधा9रण वष9 /Assessment Year: 2009-10 M/S. Shasun Pharmaceuticals Ltd., The Dy. Commissioner Of (Merged With M/S. Strides Shasun Vs. Income Tax, Ltd., Now Known As Strides Pharma Non Corporate Circle-6(1), Science Ltd.,) Chennai. No.28, Batra Centre, Sardar Patel Road, Guindy, Chennai – 600 032. [Pan: Aadcs 8104P] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Ms. Maithili, Addl. CIT
Section 10B

…ion as to whether electrical installations would fall under the category of furniture and fittings or plant and machinery has been decided by a Division Bench of the Bombay High Court in Commissioner of Income Tax v. Hoechst Dyes and Chemicals P. Ltd. ((1999) 240 ITR 1). The Bench concludes that electrical installations, wiring for lighting, installation of call bell indicators/buzzers/door locks, etc., would qualify as furniture and fittings entitled to depreciation at the rate of 10%.” Since the issue is covered against the assessee by the decision of Hon’ble Jurisdictional High Court, supra, these grounds of…

Strides Pharma Science Ltd., Mumbai vs. DCIT, CC - 6 (2), Chennai

In the result, the appeals of assessee for A

ITA 2335/CHNY/2019[2010-11]Status: DisposedITAT Chennai25 Jul 2025AY 2010-11

Bench: Shri Ss Viswanethra Ravi & Shri Jagadishआयकर अपील सं./Ita No.2380/Chny/2018 िनधा9रण वष9 /Assessment Year: 2009-10 M/S. Shasun Pharmaceuticals Ltd., The Dy. Commissioner Of (Merged With M/S. Strides Shasun Vs. Income Tax, Ltd., Now Known As Strides Pharma Non Corporate Circle-6(1), Science Ltd.,) Chennai. No.28, Batra Centre, Sardar Patel Road, Guindy, Chennai – 600 032. [Pan: Aadcs 8104P] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Ms. Maithili, Addl. CIT
Section 10B

…ion as to whether electrical installations would fall under the category of furniture and fittings or plant and machinery has been decided by a Division Bench of the Bombay High Court in Commissioner of Income Tax v. Hoechst Dyes and Chemicals P. Ltd. ((1999) 240 ITR 1). The Bench concludes that electrical installations, wiring for lighting, installation of call bell indicators/buzzers/door locks, etc., would qualify as furniture and fittings entitled to depreciation at the rate of 10%.” Since the issue is covered against the assessee by the decision of Hon’ble Jurisdictional High Court, supra, these grounds of…

DCIT-15(3)(2), Chennai vs. M/S.Shasun Pharmaceuticals Private Limited (Merged With Strides Shasun Limited), Chennai

In the result, the appeals of assessee for A

ITA 4945/MUM/2018[2009-10]Status: DisposedITAT Chennai25 Jul 2025AY 2009-10

Bench: Shri Ss Viswanethra Ravi & Shri Jagadishआयकर अपील सं./Ita No.2380/Chny/2018 िनधा9रण वष9 /Assessment Year: 2009-10 M/S. Shasun Pharmaceuticals Ltd., The Dy. Commissioner Of (Merged With M/S. Strides Shasun Vs. Income Tax, Ltd., Now Known As Strides Pharma Non Corporate Circle-6(1), Science Ltd.,) Chennai. No.28, Batra Centre, Sardar Patel Road, Guindy, Chennai – 600 032. [Pan: Aadcs 8104P] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Ms. Maithili, Addl. CIT
Section 10B

…ion as to whether electrical installations would fall under the category of furniture and fittings or plant and machinery has been decided by a Division Bench of the Bombay High Court in Commissioner of Income Tax v. Hoechst Dyes and Chemicals P. Ltd. ((1999) 240 ITR 1). The Bench concludes that electrical installations, wiring for lighting, installation of call bell indicators/buzzers/door locks, etc., would qualify as furniture and fittings entitled to depreciation at the rate of 10%.” Since the issue is covered against the assessee by the decision of Hon’ble Jurisdictional High Court, supra, these grounds of…

Shasun Pharmaceuticals Ltd., Chennai vs. DCIT Corporate Circle 6(1), Chennai

In the result, the appeals of assessee for A

ITA 2380/CHNY/2018[2009-10]Status: DisposedITAT Chennai25 Jul 2025AY 2009-10

Bench: Shri Ss Viswanethra Ravi & Shri Jagadishआयकर अपील सं./Ita No.2380/Chny/2018 िनधा9रण वष9 /Assessment Year: 2009-10 M/S. Shasun Pharmaceuticals Ltd., The Dy. Commissioner Of (Merged With M/S. Strides Shasun Vs. Income Tax, Ltd., Now Known As Strides Pharma Non Corporate Circle-6(1), Science Ltd.,) Chennai. No.28, Batra Centre, Sardar Patel Road, Guindy, Chennai – 600 032. [Pan: Aadcs 8104P] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Ms. Maithili, Addl. CIT
Section 10B

…ion as to whether electrical installations would fall under the category of furniture and fittings or plant and machinery has been decided by a Division Bench of the Bombay High Court in Commissioner of Income Tax v. Hoechst Dyes and Chemicals P. Ltd. ((1999) 240 ITR 1). The Bench concludes that electrical installations, wiring for lighting, installation of call bell indicators/buzzers/door locks, etc., would qualify as furniture and fittings entitled to depreciation at the rate of 10%.” Since the issue is covered against the assessee by the decision of Hon’ble Jurisdictional High Court, supra, these grounds of…

DCIT, Chennai vs. Shriram Epc Limited, Chennai

In the result, the appeal filed by the Revenue in ITA

ITA 2014/CHNY/2016[2012-13]Status: DisposedITAT Chennai08 Jan 2020AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy]

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. A. Sundararajan, Addl. CIT
Section 143(3)

…eciation, these assets are to be considered to the block of assets to which they relate and depreciation to be considered accordingly. 2.9 CIT(A) failed to appreciate the decision of Bombay High Court in the case of CIT Vs Hoechst Dyes and Chemicals Pvt Ltd (240 ITR 1) wherein it is held that the electrical fittings and other apparatus do not qualify as plant but forms part of electrical fittings. 3. The Ld CIT(A) erred in directing the AO to delete the disallowance of foreign exchange loss of Rs.1,44,68,263/- 3.1 The Ld CIT(A) ought to have noted that the assessee entered into FE forward contract against paym…

DCIT, Chennai vs. Shriram Epc Limited, Chennai

In the result, the appeal filed by the Revenue in ITA

ITA 2013/CHNY/2016[2011-12]Status: DisposedITAT Chennai08 Jan 2020AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy]

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. A. Sundararajan, Addl. CIT
Section 143(3)

…eciation, these assets are to be considered to the block of assets to which they relate and depreciation to be considered accordingly. 2.9 CIT(A) failed to appreciate the decision of Bombay High Court in the case of CIT Vs Hoechst Dyes and Chemicals Pvt Ltd (240 ITR 1) wherein it is held that the electrical fittings and other apparatus do not qualify as plant but forms part of electrical fittings. 3. The Ld CIT(A) erred in directing the AO to delete the disallowance of foreign exchange loss of Rs.1,44,68,263/- 3.1 The Ld CIT(A) ought to have noted that the assessee entered into FE forward contract against paym…

DCIT, Chennai vs. Shriram Epc Limited, Chennai

In the result, the appeal filed by the Revenue in ITA

ITA 2012/CHNY/2016[2010-11]Status: DisposedITAT Chennai08 Jan 2020AY 2010-11

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy]

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. A. Sundararajan, Addl. CIT
Section 143(3)

…eciation, these assets are to be considered to the block of assets to which they relate and depreciation to be considered accordingly. 2.9 CIT(A) failed to appreciate the decision of Bombay High Court in the case of CIT Vs Hoechst Dyes and Chemicals Pvt Ltd (240 ITR 1) wherein it is held that the electrical fittings and other apparatus do not qualify as plant but forms part of electrical fittings. 3. The Ld CIT(A) erred in directing the AO to delete the disallowance of foreign exchange loss of Rs.1,44,68,263/- 3.1 The Ld CIT(A) ought to have noted that the assessee entered into FE forward contract against paym…

DCIT, Chennai vs. Shriram Epc Limited, Chennai

In the result, the appeal filed by the Revenue in ITA

ITA 2011/CHNY/2016[2009-10]Status: DisposedITAT Chennai08 Jan 2020AY 2009-10

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy]

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. A. Sundararajan, Addl. CIT
Section 143(3)

…eciation, these assets are to be considered to the block of assets to which they relate and depreciation to be considered accordingly. 2.9 CIT(A) failed to appreciate the decision of Bombay High Court in the case of CIT Vs Hoechst Dyes and Chemicals Pvt Ltd (240 ITR 1) wherein it is held that the electrical fittings and other apparatus do not qualify as plant but forms part of electrical fittings. 3. The Ld CIT(A) erred in directing the AO to delete the disallowance of foreign exchange loss of Rs.1,44,68,263/- 3.1 The Ld CIT(A) ought to have noted that the assessee entered into FE forward contract against paym…

Shriram Epc Ltd., Chennai vs. DCIT, Chennai

In the result, the appeal filed by the Revenue in ITA

ITA 1740/CHNY/2016[2012-13]Status: DisposedITAT Chennai08 Jan 2020AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy]

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. A. Sundararajan, Addl. CIT
Section 143(3)

…eciation, these assets are to be considered to the block of assets to which they relate and depreciation to be considered accordingly. 2.9 CIT(A) failed to appreciate the decision of Bombay High Court in the case of CIT Vs Hoechst Dyes and Chemicals Pvt Ltd (240 ITR 1) wherein it is held that the electrical fittings and other apparatus do not qualify as plant but forms part of electrical fittings. 3. The Ld CIT(A) erred in directing the AO to delete the disallowance of foreign exchange loss of Rs.1,44,68,263/- 3.1 The Ld CIT(A) ought to have noted that the assessee entered into FE forward contract against paym…

Shriram Epc Ltd., Chennai vs. DCIT, Chennai

In the result, the appeal filed by the Revenue in ITA

ITA 1604/CHNY/2016[2011-12]Status: DisposedITAT Chennai08 Jan 2020AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy]

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. A. Sundararajan, Addl. CIT
Section 143(3)

…eciation, these assets are to be considered to the block of assets to which they relate and depreciation to be considered accordingly. 2.9 CIT(A) failed to appreciate the decision of Bombay High Court in the case of CIT Vs Hoechst Dyes and Chemicals Pvt Ltd (240 ITR 1) wherein it is held that the electrical fittings and other apparatus do not qualify as plant but forms part of electrical fittings. 3. The Ld CIT(A) erred in directing the AO to delete the disallowance of foreign exchange loss of Rs.1,44,68,263/- 3.1 The Ld CIT(A) ought to have noted that the assessee entered into FE forward contract against paym…

Public Education Society, Bangalore vs. Dy.DIT, Bangalore

ITA 664/BANG/2015[2011-12]Status: DisposedITAT Bangalore25 Aug 2015AY 2011-12

Bench: Shri D. Manmohanassessment Year : 2011-12

For Appellant: Shri P. Prathik, C.AFor Respondent: Shri P.K. Sreehari, Addl. CIT(DR)
Section 11Section 11(1)(a)Section 12A

…nly the net income has to be taken by applying commercial principles. Though the assessee relied upon the decision of the Hon’ble Kerala High Court in Programme for Community Organisation, 228 ITR 620 (Ker), which was affirmed by the Hon’ble Supreme Court in 240 ITR 1 (SC), the AO was of the view that the said case law is applicable only in respect of amount received in the form of donations and not the amount received by carrying on the activity such as imparting education. As per the computation of the AO, the balance amount works out to Rs.57,19,387, out of which the assessee has incurred capital expenditure…

CIT v. Hoechst Dyes and Chemicals Pvt Ltd. (240 ITR 1) — Cited in 12 Judgments | BharatTax