Which sections of the Income Tax Act does CIT v. Rao Bahadur Calavala Cunnan Chetty Charities come up under?

It is most often cited in judgments turning on Section 11, Section 145, Section 10(20), Section 12A, Section 12AA, Section 143(3).

CIT v. Rao Bahadur Calavala Cunnan Chetty Charities

Q: How many judgments cite CIT v. Rao Bahadur Calavala Cunnan Chetty Charities?

98 judgments on BharatTax cite CIT v. Rao Bahadur Calavala Cunnan Chetty Charities (135 ITR 485), spanning 2012 to 2025.

135 ITR 485High Court1982#1147 most cited

What is CIT v. Rao Bahadur Calavala Cunnan Chetty Charities authority for?

The income of a charitable trust, particularly income from property held under trust, for the purpose of claiming exemption under Section 11, must be computed in a normal commercial manner, without strict reference to the computation provisions for different heads of income like Section 14 or Section 24(a). This approach ensures that the income available for application or accumulation is assessed on commercial principles.

judgments rely on this decision, according to BharatTax’s citation analysis of 367,368 Indian tax judgments — from 2012 to 2025.

Also referred to as

CIT v. Rao Bahadur Calavala Cunnan Chetty Charities · 135 ITR 485 · Section 11 exemption · computation of trust income · commercial principles · income from property held under trust · Section 14 · Section 24(a) · charitable institution income · application of income for charitable purposes

Sections most often in play

Section 11 Section 145 Section 10(20)Section 12A Section 12AA Section 143(3)Section 263 Section 36(1)(iv)

Issues it is cited on

section 4(3)section 36(1)(v)recognised provident fund approved superannuation fund section 205 section 11 exemption section 80j(6a)section 12a(b)section 10(22)approved gratuity fund section 10(23c)(iv)section 139(4a)

Judgments citing CIT v. Rao Bahadur Calavala Cunnan Chetty Charities

Asst. Commissioner of Income-Tax, Bangalore vs. M/S. the New Cambridge Educational Trust, Bangalore

In the result, both the appeals of revenue are dismissed

ITA 1388/BANG/2016[2009-10]Status: DisposedITAT Bangalore20 Sept 2017AY 2009-10

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri Pramod Singh, CIT (D.R)For Respondent: Shri P.R. Suresh, CA

Section 28

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘ A ’ BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER I.T. A. Nos.1388 & 1389/Bang/2016 (Assessment Years : 2009-10 & 2012-13) Asst. Commissioner of Income Tax, Circle-1, Bangalore. …. Appellant. Vs. The New Cambridge Educational Trust, No.957, III Main Road, Vijaynagar, Bangalore-560 040. ….. Respondent. Appellant By : Shri Pramod Singh, CIT (D.R) Respondent By : Shri P.R. Suresh, CA Date of Hearing : 09.08.2017. Date of Pronouncement : 20.09.2017. O R D E R Per Shri Vijay Pal Rao, J.M. : These two appeals by t…

ADIT (E), New Delhi vs. Fortune Society for Development and Promotion of International Business, New Delhi

In the result ground No. 2

ITA 2698/DEL/2012[2007-08]Status: DisposedITAT Delhi18 Sept 2017AY 2007-08

Bench: Shri I.C.Sudhir & Shri Prashant Maharishiadit(E), Vs. Fortune Society For Tc-Ii, New Delhi Development & Promotion Of International Business, G-4, Community Centre, Naraina Vihar, New Delhi Pan:Aaatf0849L (Appellant) (Respondent)

For Appellant: Shri Anshu Prakash, Sr. DRFor Respondent: Shri Satish Khosla, Adv

Section 11Section 11(1)Section 12Section 143Section 2

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI I.C.SUDHIR, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ADIT(E), Vs. Fortune Society for TC-II, New Delhi Development and Promotion of International Business, G-4, Community Centre, Naraina Vihar, New Delhi PAN:AAATF0849L (Appellant) (Respondent) Assessee by : Shri Anshu Prakash, Sr. DR Revenue by: Shri Satish Khosla, Adv Shri C.N. Malik, CA Shri Manish Malik, CA Date of Hearing 05/09/2017 Date of pronouncement 18/09/2017 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is an appeal by the assessee against the order of the ld…

Assistant Commissioner of Income-Tax, Bangalore vs. M/S.Gokula Education Foundation (Medicall), Bangalore

In the result, all the appeals are dismissed

ITA 1609/BANG/2016[2009-10]Status: DisposedITAT Bangalore14 Jul 2017AY 2009-10

Bench: Shri Sunil Kumar Yadav & Shri Inturi Rama Rao

For Appellant: Shri G.Kamaladhar, Standing CounselFor Respondent: Shri Pranav Krishna, Advocate

Section 11(6)Section 12ASection 143(1)Section 143(3)Section 28

…ioner of Income-tax, v. Seth Manilal Ranchoddas Vishram Bhavan Trust 198 ITR 598 [Guj.]; (4) Commissioner of Income-tax, v. Bhoruka Public Welfare Trust [1999] 240 ITR 513 [Cal.]; (5) Commissioner of Income-tax, v. Rao Bahadur Calavala Cunnan Chetty Charities 135 ITR 485 (Mad.)] (6) Commissioner of Income-Tax v. Market Committee, Pipli [(2011) 238 CTR (P&H) 103 Allowing depreciation in subsequent years, on the capital asset, which has already availed the benefit of deduction in computing the income of the trust in the year of its acquisition is considered by the Punjab and Haryana High Court in the case of Market…

Assistant Commissioner of Income-Tax, Bangalore vs. M/S.Gokula Education Foundation (Hospital), Bangalore

In the result, all the appeals are dismissed

ITA 1605/BANG/2016[2010-11]Status: DisposedITAT Bangalore14 Jul 2017AY 2010-11

Bench: Shri Sunil Kumar Yadav & Shri Inturi Rama Rao

For Appellant: Shri G.Kamaladhar, Standing CounselFor Respondent: Shri Pranav Krishna, Advocate

Section 11(6)Section 12ASection 143(1)Section 143(3)Section 28

DCIT, Bangalore vs. Sri. Taralabalu Bruhanmatt, Chitradurga

In the result, the appeal of revenue is dismissed

ITA 893/BANG/2016[2012-13]Status: DisposedITAT Bangalore07 Jul 2017AY 2012-13

Bench: Shri Sunil Kumar Yadav & Shri Inturi Rama Raoassessment Year : 2012-13

For Appellant: Shri G. Kamalakar, Standing CounselFor Respondent: Shri S. Ramasubramanian, CA

Section 11(6)Section 12ASection 143(1)Section 143(3)

DCIT, Bangalore vs. M/S People'S Educatation Society, Bangalore

In the result, the appeal of the Revenue is partly allowed for statistical purpose

ITA 1074/BANG/2016[2011-12]Status: DisposedITAT Bangalore09 Jun 2017AY 2011-12

Bench: Shri. A. K. Garodia & Shri. Lalit Kumari.T.A No.1074/Bang/2016 (Assessment Year : 2011-12) Deputy Commissioner Of Income-Tax (E), Circle -1, Bengaluru .. Appellant V. M/S. Peoples Education Society, 50 Feet Road, Hanumanthanagar, Bsk 1St Stage, Bengaluru 560 050 .. Respondent Pan : Aaatp3955H Assessee By : Shri. Prashanth, C, Ca Revenue By : Shri. Sanjay Kumar, Cit-Iii Heard On : 31.05.2017 Pronounced On : 09.06.2017 O R D E R Per Lalit Kumar:

For Appellant: Shri. Prashanth, C, CAFor Respondent: Shri. Sanjay Kumar, CIT-III

Section 10Section 11Section 11(1)Section 12ASection 14Section 2(45)Section 21(1)

…pecified by section 2(45). This proposition is laid down by various judgements of Hon’ble High Courts, namely, (i) CIT v Trustee of H.E.H. Nizam's Supplemental Religious Endowment Trust 127 ITR 378 (AP); (ii) CIT v Rao Bahadur Calavala Cunnan Chetty Charities 135 ITR 485 (Mad.) & (iii) CIT v Estate of V.L.Ethiraj 136 ITR 12 (Mad.). d) The Hon7ble Karnataka High Court in the case of CIT Vs. Society of the Sisters of St. Anne (146 ITR 28), held that the income "19. The depreciation if it is not allowed as a necessary deduction for computing the income from the charitable institutions, then there is no way to pres…

ITO, Bangalore vs. Sharddha Trust, Bangalore

In the result, the appeal filed by the revenue is treated as partly allowed for statistical purposes

ITA 899/BANG/2016[2011-12]Status: DisposedITAT Bangalore07 Apr 2017AY 2011-12

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Raoincome-Tax Officer (Exemptions), Ward-3, Bengaluru. … Appellant Vs. Shraddha Trust, No.37/10, Yellappa Chetty Layout, Ulsoor Road, Bengaluru-560042. … Respondent Pan: Aacts 7373J

For Appellant: Shri G.Kamaladhar, Standing Counsel for DepartmentFor Respondent: None

Section 11(6)Section 12ASection 143(1)Section 143(3)Section 28

…me-tax, v. Seth Manilal Ranchoddas Vishram Bhavan Trust 198 ITR 598 [Guj.]; (4) Commissioner of Income-tax, v. Bhoruka Public Welfare Trust [1999] 240 ITR 513 [Cal.]; (5) Commissioner of Income-tax, v. Rao Bahadur Calavala Cunnan Page 8 of 16 Chetty Charities 135 ITR 485 (Mad.)] (6) Commissioner of Income-Tax v. Market Committee, Pipli [(2011) 238 CTR (P&H) 103 Allowing depreciation in subsequent years, on the capital asset, which has already availed the benefit of deduction in computing the income of the trust in the year of its acquisition is considered by the Punjab and Haryana High Court in the case of Market…

ITO, Bangalore vs. Stracey Memorial Educational Society, Bangalore

In the result, the appeal filed by the revenue for the assessment year 2011-12 is treated as partly allowed for statistical purposes

ITA 854/BANG/2016[2011-12]Status: DisposedITAT Bangalore07 Apr 2017AY 2011-12

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri G.Kamaladhar, Standing Counsel for DepartmentFor Respondent: Shri C.R.Nulvi, CA

Section 11(6)Section 143(1)Section 143(3)Section 28

Dy.DIT, Bangalore vs. Maharani Lakshmi Ammani College Trust, Bangalore

In the result, the revenue’s appeals are dismissed

ITA 391/BANG/2016[2009-10]Status: DisposedITAT Bangalore31 Mar 2017AY 2009-10

Bench: Shri Vijay Pal Rao & Shri S. Jayaraman

For Appellant: Ms. Neera Malhotra, CIT (DR) (ITAT)-2, BengaluruFor Respondent: Shri P.R. Suresh, C.A

Section 11(1)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘ B ’ BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER I.T. A. No.391 & 392/Bang/2016 (Assessment Years : 2009-10 & 2012-13) Dy. Commissioner of Income Tax (Exemptions), Circle 17(2), Bangalore. …. Appellant. Vs. M/s. Maharani Lakshmi Ammani College Trust, 18th Cross, Science Post, Malleswaram, Bangalore. ….. Respondent. PAN AAATM 8971C Appellant By : Ms. Neera Malhotra, CIT (DR) (ITAT)-2, Bengaluru. Respondent By : Shri P.R. Suresh, C.A. Date of Hearing : 21.2.2017. Date of Pronouncement : 31.03.2017. O R D E R Per…

Seth Walchand Hirachand Memorial Trust, Mumbai vs. ITO (E) II(1), Mumbai

In the result, the appeal filed by the assessee is hereby ordered to be Allowed

ITA 4852/MUM/2016[2010-11]Status: DisposedITAT Mumbai29 Mar 2017AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Amarjit Singh, Jm

For Appellant: Ms. Vaibhavi PatelFor Respondent: Shri M. C. Omi Ningshan

Section 10(33)Section 11Section 11(1)(a)Section 12ASection 142(1)Section 143(2)

…g decisions:- (i) Commissioner Of Income-Tax. Vs. Seethakathi Trust (295 ITR 520.) (ii) Brahmin Educational Society vs Assistant Commissioner Of Income tax (227 ITR 317) (iii) Commissioner of Income Tax vs. Rao Bahadur Calavala Cunnan Chetty Charities [1982] (135 ITR 485 ) (iv) Bar Council Of Uttar Pradesh vs Commissioner Of Income- Tax (143 ITR 584) (v) Commissioner of Income-tax. v. Bar Council of Maharashtra. (130 ITR 28) 9.4 The Ld. Senior Counsel referred the observations of these decisions and submitted that once the income is exempt u/s 10, same cannot be said to be taxed u/s 11 to 13. He has further conte…

Patanjali Yogpeeth (Nyas), Delhi vs. ADIT(Exemption), New Delhi

Appeal is allowed

ITA 2267/DEL/2013[2009-10]Status: DisposedITAT Delhi09 Feb 2017AY 2009-10

Bench: Shri I.C. Sudhir & Shri L. P. Sahu

For Appellant: Shri Ajay Vohra, Sr. Adv.; &For Respondent: Shri N. C. Swain, CIT [DR]

Section 11(1)(a)Section 11(5)Section 13Section 142Section 2(15)

…se and not the sense in which the income is arrived at for the purpose of assessment to tax on application of some artificial provisions. Your Honour’s kind attention, in this regard, is invited to the decision of Rao Bahadur Calavala Cunnan Chetty Charities: 135 ITR 485 (Mad), wherein their Lordships observed as under: “…………. Section 11 contemplates an application of the income for charitable purposes. The charity can accumulate 25 per cent of the income. The application as well as the accumulation has necessarily to be the income as accounted for in the accounts, and not as computed under the I.T. Act, subject…

ACIT, Karnal vs. M/S Galaxy Global Educational Trsut, Kurukshetra

In the result both the appeals of the revenue are dismissed

ITA 2652/DEL/2013[2009-10]Status: DisposedITAT Delhi06 Feb 2017AY 2009-10

Bench: Shri P.K. Bansal & Shri. C.M. Gargassessment Year: 2009-10 Acit Galaxy Global Educational Trust Central Circle Village Dinarpur Vs. Karnal Kurukshetra

For Appellant: Sh. A.K. Saroha, CIT (DR)For Respondent: Sh. Amol Sinha, Advocate, Sh. Ashok Jain

Section 11Section 13Section 68Section 69Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” Bench, New Delhi BEFORE SHRI P.K. BANSAL, ACCOUNTANT MEMBER AND SHRI. C.M. GARG, JUDICIAL MEMBER Assessment Year: 2009-10 ACIT Galaxy Global Educational Trust Central Circle Village Dinarpur Vs. Karnal Kurukshetra PAN-AABTG1656M (Appellant) (Respondent) Assessment Year: 2010-11 ACIT Galaxy Global Educational Trust Central Circle Village Dinarpur Vs. Karnal Kurukshetra PAN-AABTG1656M (Appellant) (Respondent) Appellant by : Sh. A.K. Saroha, CIT (DR) Respondent by : Sh. Amol Sinha, Advocate, Sh. Ashok Jain & Ashu Goel, CA Date of hearing : 28-12-2016 Date of pronouncem…

Bhartiya Vichar Darshan, Navi Mumbai vs. ITO (E) 1(1), Mumbai

In the result, the appeal is dismissed

ITA 6313/MUM/2014[2010-11]Status: DisposedITAT Mumbai28 Dec 2016AY 2010-11

Bench: Shri Joginder Singh () & Shri N.K. Pradhan () Assessment Year 2010-11

For Appellant: Shri Mihir Tanna, ARFor Respondent: Shri Purushottam Kumar, DR

Section 11Section 14Section 143(3)Section 2(15)Section 24

…e appellant is denied, therefore, the income of the assessee during the year is liable to be computed in ‘commercial manner’ without classification under various heads as per decisions in the cases of CIT vs. Rao Bahadur Calavala Cunnan Chetty Charities (Mad) 135 ITR 485, DIT vs. Girdharilal Shewnarain Tantia Trust (1993) 199 ITR 215 (Cal) and CIT vs. Programme for Community Organization (1997) 228 ITR. 2.2 We have heard the rival submissions and perused the relevant material on record. The purpose of bringing the amendment in section 2(15) relating to trust registered under advancement of any other object of ge…

M/S. Raja Muthiah Chettiar Charitable and Educational Trust, Chennai vs. DDIT, Chennai

In the result, the appeal of the assessee stands dismissed

ITA 2129/CHNY/2016[2010-11]Status: DisposedITAT Chennai23 Nov 2016AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri D.S. Sunder Singh

For Appellant: Shri Saroj Kumar Parida, AdvocateFor Respondent: Shri A.V.Sreekanth, JCIT

Section 11Section 12ASection 32Section 42

…ay Adventists Pvt. Ltd. v. ITO Chennai ITAT 14. ACIT v. Mamallan Educational Trust Chennai ITAT 15. DCIT v. Mamallan Educational Trust Chennai ITAT 16. ITO v. Sri Ranganathar Trust Chennai ITAT 17. ITO v. KGISL Trust Chennai ITAT 18. CIT v. Rao Bahadur (1982) 135 ITR 485 CalavalaCunnanChetty Charities (Mad) 19. Devi Karumariamman Educational Trust (2015) 60 taxmann.com v. DCIT (Exemptions) 439 (Madras) 20. ITO v. The GRD Trust Chennai ITAT After going through all the judgments / decisions, we find that the conflict between the commercial principle or customary practice in computing income and the provisions of S…

M/S. Sakthi Foundation, Chennai vs. DCIT, Chennai

In the result, both the appeals of the assessee stand dismissed

ITA 2076/CHNY/2016[2011-12]Status: DisposedITAT Chennai28 Oct 2016AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri D.S. Sunder Singh

For Appellant: Shri R.Vijayaraghavan, AdvocateFor Respondent: Shri B.Sahadevan, JCIT

Section 11Section 32

…iation of Seventh Day Adventists Pvt. Ltd. v. ITO Chennai ITAT 14. ACIT v. Mamallan Educational Trust Chennai ITAT 15. DCIT v. Mamallan Educational Trust Chennai ITAT 16. ITO v. Sri Ranganathar Trust Chennai ITAT 17. ITO v. KGISL Trust Chennai ITAT 18. (1982) 135 ITR 485 (Mad) CIT v. Rao Bahadur CalavalaCunnanChetty Charities 19. Devi Karumariamman Educational Trust (2015) 60 taxmann.com v. DCIT (Exemptions) 439 (Madras) 20. ITO v. The GRD Trust Chennai ITAT After going through all the judgments / decisions, we find that the conflict between the commercial principle or customary practice in computing income and…

Souther India Mills Association, Chennai vs. DCIT, Coimbatore

In the result, both the appeals of the assessee stand dismissed

ITA 2075/CHNY/2016[2011-12]Status: DisposedITAT Chennai28 Oct 2016AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri D.S. Sunder Singh

For Appellant: Shri R.Vijayaraghavan, AdvocateFor Respondent: Shri B.Sahadevan, JCIT

Section 11Section 32

M/S. Lord Jesus Education Society, Gurgaon vs. ACIT, Gurgaon

In the result, the Appeal filed by the Assessee stands allowed for statistical purposes

ITA 1648/DEL/2015[2010-11]Status: DisposedITAT Delhi02 Aug 2016AY 2010-11

Bench: Shri H.S. Sidhu

For Appellant: Sh. Hiren Mehta, CAFor Respondent: None

Section 12ASection 142(1)

…e Society 180 ITR 579 (M.P.); c) CIT Vs. Society of the Sisters of St. Anne 146 ITR 28 (Kar.); d) CIT Vs. Trustee of H.E.H. the Nizam's Supplemental Religious Endowment Trust 127 ITR 378 (A.P.); 13 e) CIT Vs. Rao Bahadur CalavalaCunnanChetty charities 135 ITR 485 (Mad.) were referred to in affirmation. C. The High Court of Kerala in Lissie Medical Institutions Vs. CIT 348 ITR 344 (Kar.) has taken a different view. Noticing the said judgment as well as circular/ clarification dated 02.02.2012 issued by CBDT, Division Bench of Delhi High Court re- examined the entire issue in DIT (E) Vs. Indian Trade…

Anand Education Society, New Delhi vs. ADIT (E), New Delhi

In the result, appeal of the assessee is allowed and that of the department is dismissed

ITA 761/DEL/2013[2009-10]Status: DisposedITAT Delhi15 Jul 2016AY 2009-10

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 761/Del/2013 : Asstt. Year : 2009-10 Anand Education Society, Vs Asstt. Director Of Income Tax(E) 30, Community Centre, Ashok Trust Circle-Ii, Vihar, Phase-I, New Delhi New Delhi-110052 (Appellant) (Respondent)

For Appellant: Sh. Ved Jain, Adv. & Ashish Chadha, CAFor Respondent: Sh. K. K. Jaiswal, DR

Section 11Section 12ASection 13(3)Section 147

…as earlier expressed by the Andhra Pradesh High Court in Commissioner of Income-tax v. Nizam's Suppl. Religious Endowment Trust (1981) 127 ITR 378 and by the Madras High Court in Commissioner of Income-Tax vs Rao Bahadur Calavala Cunnan Chetty Chanties (1982) 135 ITR 485. The Madhya Pradesh High Court in CIT vs. Raipur Pallottine Society (supra) has held, following the judgment of the Karnataka High court cited above, that in computing the income of a charitable institution/trust, depreciation of assets owned by the trust/institution is a necessary deduction on commercial principles. The Gujarat High Court, after…

ADIT (E), New Delhi vs. Anand Education Society, New Delhi

In the result, appeal of the assessee is allowed and that of the department is dismissed

ITA 1005/DEL/2013[2009-10]Status: DisposedITAT Delhi15 Jul 2016AY 2009-10

For Appellant: Sh. Ved Jain, Adv. & Ashish Chadha, CAFor Respondent: Sh. K. K. Jaiswal, DR

Section 11Section 12ASection 13(3)Section 147

Sanghamithra Rural Financial Services, Bangalore vs. DDIT, Bangalore

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

ITA 1205/BANG/2015[2009-10]Status: DisposedITAT Bangalore13 Jul 2016AY 2009-10

Bench: Smt. Asha Vijayaraghavansanghamithra Rural Financial Services, 612, 1 ‘C’ Main Road, Domlur Layout, Bangalore-560 071. ….. Appellant Pan: Aaecs 0038H Vs. The Dy. Director Of Income-Tax(Exemptions), Circle-17(1), Bangalore. ….. Respondent Appellant By : Shri Ravishankar S.V, Advocate Respondent By : Shri Sunil Kumar Agarwala, Jcit(Dr) Date Of Hearing : 13-06-2016 Date Of Pronouncement : 13-07-2016

For Appellant: Shri Ravishankar S.V, AdvocateFor Respondent: Shri Sunil Kumar Agarwala, JCIT(DR)

Section 11Section 11(1)Section 12ASection 25Section 35(2)(iv)

…s 35(2)(iv) of the IT Act. It was further submitted that the said decision has no application to the facts of the assessee’s case. The ld. counsel for the assessee submitted that the following decisions are directly applicable to charitable institutions: (i) 135 ITR 485 Madras (ii) (ii) 113 ITR 84 SC Page 4 of 11 (iii) Karnataka High Court in the case of Society of the Sisters of St. Anne (1984), 146 ITCL 28, & (iv) 36 ITCL 537, Delhi High Court. 6. The ld. counsel for the assessee further submitted that the Bangalore Tribunal has been consistently allowing deduction on depreciation and also additions to fix…