What is CIT v. Shri T.P. Textiles (P.) Ltd. authority for?

Spill over additional depreciation under Section 32(1)(iia) is allowable, with the court considering the third proviso to Section 32(1)(ii) (w.e.f. April 1, 2016) and aligning with rulings from other High Courts.

How many judgments cite CIT v. Shri T.P. Textiles (P.) Ltd.?

73 judgments on BharatTax cite CIT v. Shri T.P. Textiles (P.) Ltd. (394 ITR 483), spanning 2018 to 2025.

Which sections of the Income Tax Act does CIT v. Shri T.P. Textiles (P.) Ltd. come up under?

It is most often cited in judgments turning on Section 143(1), Section 32(1)(iia), Section 143(3), Section 32(1), Section 115JB, Section 132(4).

CIT v. Shri T.P. Textiles (P.) Ltd. (394 ITR 483)

THE ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), AHMEDABAD vs. N K PROTEINS PRIVATE LIMITED, AHMEDABAD

In the result, no question of law arises

ITA 546/AHD/2022[2012-13]Status: DisposedITAT Ahmedabad23 Jun 2025AY 2012-13

Bench: Dr. B.R.R. Kumar, Vice-Shri T.R. Senthil Kumar

For Appellant: Shri Biren Shah, ARFor Respondent: Shri V. Nandakumar, CIT-DR

Section 142Section 143(1)Section 143(3)Section 250Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE DR. B.R.R. KUMAR, VICE-PRESIDENT SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER I.T.A. No. 464/Ahd/2022 (Assessment Year: 2012-13) Vs. N.K. Proteins Pvt. Ltd., DCIT, 7th Floor, Popular House, Circle 3(1)(1), Ashram Road, Ahmedabad Ahmedabad PAN : AAACN 9377 N (Appellant) .. (Respondent) I.T.A. No. 546/Ahd/2022 (Assessment Year: 2012-13) Vs. ACIT, N.K. Proteins Pvt. Ltd., Central Circle 1(2), 7nd Floor, Popular House, Ahmedabad Ashram Road, Ahmedabad PAN : AAACN 9377 N (Appellant) .. (Respondent) Assessee by : Shri Biren Shah, AR Revenue by: Shri V. N…

N K PROTEINS PVT. LIMITED,AHMEDABAD vs. THE DY. COMMISSIONER OF INCOME TAX, CIRCLE- 3(1)(1), AHMEDABAD

In the result, no question of law arises

ITA 464/AHD/2022[2012-13]Status: DisposedITAT Ahmedabad23 Jun 2025AY 2012-13

Bench: Dr. B.R.R. Kumar, Vice-Shri T.R. Senthil Kumar

For Appellant: Shri Biren Shah, ARFor Respondent: Shri V. Nandakumar, CIT-DR

Section 142Section 143(1)Section 143(3)Section 250Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE DR. B.R.R. KUMAR, VICE-PRESIDENT SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER I.T.A. No. 464/Ahd/2022 (Assessment Year: 2012-13) Vs. N.K. Proteins Pvt. Ltd., DCIT, 7th Floor, Popular House, Circle 3(1)(1), Ashram Road, Ahmedabad Ahmedabad PAN : AAACN 9377 N (Appellant) .. (Respondent) I.T.A. No. 546/Ahd/2022 (Assessment Year: 2012-13) Vs. ACIT, N.K. Proteins Pvt. Ltd., Central Circle 1(2), 7nd Floor, Popular House, Ahmedabad Ashram Road, Ahmedabad PAN : AAACN 9377 N (Appellant) .. (Respondent) Assessee by : Shri Biren Shah, AR Revenue by: Shri V. N…

ASSISTANT COMMISSIONER OF INCOME TAX LTU CIRCLE 1 , CHENNAI vs. E I D PARRY INDIA LIMITED, CHENNAI

In the result, appeal filed by the Revenue is dismissed

ITA 3118/CHNY/2024[2011-12]Status: DisposedITAT Chennai23 Apr 2025AY 2011-12

Bench: Shri Aby T. Varkey & Shri Amitabh Shukla

For Appellant: Mr.Sudarmani, AdvocateFor Respondent: Mr.R. Raghupathy, Addl.CIT

Section 143(1)Section 32(1)(iia)

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी अिमताभ शु"ा, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.3118/Chny/2024 िनधा"रण वष"/Assessment Year: 2011-12 v. The ACIT, M/s. E I D Parry India Ltd., Circle-1 (LTU), No.234, DARE House, Chennai. NSC Bose Road, Parrys Corner, Chennai-600 001. [PAN: AAACE 0702 C] (अपीलाथ"/Appellant) (""यथ"/Respondent) Department by : Mr.R. Raghupathy, Addl.CIT Assessee by : Mr.Sudarmani, Advocate : सुनवाईक"तारीख…

JCIT CENT. CIR. - 1(4), MUMBAI vs. GRASIM INDUSTRIES LTD, MUMBAI

The appeal of the Revenue is dismissed whereas appeal of the assessee is partly allowed for statistical purposes

ITA 1559/MUM/2018[2010-11]Status: DisposedITAT Mumbai29 Apr 2024AY 2010-11

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2010-11 Grasim Industries Limited, The Dcit Cc-1(4), Corporate Finance Division, Room No. 902, 9Th Floor, Old Vs. A-2, Aditya Birla Centre, S.K. Cgo Building, M.K. Road, Ahire Marg, Worli, Mumbai-400020. Mumbai-400030. Pan No. Aaacg 4464 B Appellant Respondent Assessment Year: 2010-11 Jcit (Osd), Central Circle- Grasim Industries Limited, 1(4), A-Wing, 2Nd Floor, Aditya Room No. 902, Pratishtha Vs. Birla Centre, S.K. Ahire Bhavan, 9Th Floor, Old Cgo Marg, Worli, Building Annexe, Mumbai-400030. Mumbai-400020. Pan No. Aaacg 4464 B Appellant Respondent Assessee By : Mr. Yogesh Thar & Mr. Chaitanya Joshi Revenue By : Dr. Kishor Dhule, Cit-Dr Date Of Hearing : 03/04/2024 : Date Of Pronouncement 29/04/2024

For Appellant: Mr. Yogesh Thar &For Respondent: Dr. Kishor Dhule, CIT-DR

Section 132(1)Section 143(3)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2010-11 Grasim Industries Limited, The DCIT CC-1(4), Corporate Finance Division, Room No. 902, 9th floor, Old Vs. A-2, Aditya Birla Centre, S.K. CGO Building, M.K. Road, Ahire Marg, Worli, Mumbai-400020. Mumbai-400030. PAN No. AAACG 4464 B Appellant Respondent Assessment Year: 2010-11 JCIT (OSD), Central Circle- Grasim Industries Limited, 1(4), A-Wing, 2nd floor, Aditya Room No. 902, Pratishtha Vs. Birla Centre, S.K. Ahire Bhavan, 9th floor, Old…

D.C.I.T.,CIRCLE-6(1), KOLKATA vs. M/S BIRLA CORPORATION LTD., KOLKATA

In the result, the appeal of the revenue as well as cross-objection of the assessee are partly allowed

ITA 1964/KOL/2019[2015-16]Status: DisposedITAT Kolkata16 Jan 2024AY 2015-16

Bench: Shri Sanjay Garg & Shri Girish Agrawali.T.A. No.1964/Kol/2019 Assessment Year: 2015-16 Dcit, Circle-6(1), Kolkata…………….......................…...……………....Appellant Vs. M/S Birla Corporation Ltd…………...........…..........................…..…..... Respondent Birla Building, 9/1, R.N. Mukherjee Road, Kolkata – 700001. [Pan: Aabcb2075J] C.O. 39/Kol/2019 (A/O I.T.A. No.1964/Kol/2019) Assessment Year: 2015-16 M/S Birla Corporation Ltd…………...........….....................…..…..... Cross-Objector Birla Building, 9/1, R.N. Mukherjee Road, Kolkata – 700001. [Pan: Aabcb2075J] Vs Dcit, Circle-6(1), Kolkata…………….......................…...……………....Respondent Appearances By: Shri Abhijit Kundu, Cit-Dr, Advocate, Appeared On Behalf Of The Department. Shri J. P. Khaitan, Sr. Counsel, Appeared On Behalf Of The Assessee. Date Of Concluding The Hearing : October 18, 2023 Date Of Pronouncing The Order : January 16, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal By The Revenue & The Corresponding Cross Objections By The Assessee Have Been Preferred Against The Order Dated 30.05.2019 Of The Commissioner Of Income Tax (Appeals)-22, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). First, We Take Up Revenue’S Appeal Ita No.1964/Kol/2019. I.T.A. No.1964/Kol/2019 & C.O. 39/Kol/2019 M/S Birla Corporation Ltd

Section 115JSection 14ASection 250Section 80I

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘सी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA "ी संजय गग", "या"यक सद"य एवं "ी "गर"श अ"वाल, लेखा सद"य के सम" Before Shri Sanjay Garg, Judicial Member and Shri Girish Agrawal, Accountant Member I.T.A. No.1964/Kol/2019 Assessment Year: 2015-16 DCIT, Circle-6(1), Kolkata…………….......................…...……………....Appellant vs. M/s Birla Corporation Ltd…………...........…..........................…..…..... Respondent Birla Building, 9/1, R.N. Mukherjee Road, Kolkata – 700001. [PAN: AABCB2075J] C.O. 39/Kol/2019 (A/o I.T.A. No.1964/Kol/2019) Assessment Year: 2015-16…

DCIT- CC - 7(3), MUMBAI vs. ACG ASSOCIATED CAPSULES PVT. LTD., MUMBAI

In the result, no question of law arises

ITA 3283/MUM/2018[2013-14]Status: DisposedITAT Mumbai04 Dec 2023AY 2013-14

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Ketan Ved/For Respondent: Shri Akhtar Hussain Ansari

Section 143(2)Section 143(3)Section 250Section 92C

…o use for less than 180 days in the previous year, the depreciation was restricted to 50%. Such a situation as in the present case, was considered by the Division Bench of the Madras High Court in Commissioner of Income Tax v/s. Shri T. P. Textiles Pvt. Ltd., 394 ITR 483, the Court referred to the judgment of the Karnataka High Court in Rittal India Pvt. Ltd., (supra) as well as the addition of third proviso to clause (ii) of subsection 1 of Section 32 of the Act and observed as under: “10.1: The plain language of section 32(1)(iia) read along with relevant proviso would have us come to the conclusion that, there…

DCIT CC- 7(3), MUMBAI vs. ACG ASSOCIATED CAPSULES PVT. LTD., MUMBAI

In the result, no question of law arises

ITA 3282/MUM/2018[2012-13]Status: DisposedITAT Mumbai04 Dec 2023AY 2012-13

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Ketan Ved/For Respondent: Shri Akhtar Hussain Ansari

Section 143(2)Section 143(3)Section 250Section 92C

…o use for less than 180 days in the previous year, the depreciation was restricted to 50%. Such a situation as in the present case, was considered by the Division Bench of the Madras High Court in Commissioner of Income Tax v/s. Shri T. P. Textiles Pvt. Ltd., 394 ITR 483, the Court referred to the judgment of the Karnataka High Court in Rittal India Pvt. Ltd., (supra) as well as the addition of third proviso to clause (ii) of subsection 1 of Section 32 of the Act and observed as under: “10.1: The plain language of section 32(1)(iia) read along with relevant proviso would have us come to the conclusion that, there…

ACG ASSOCATION CAPSULES P. LTD,MUMBAI vs. DCIT CEN CIR 7(3), MUMBAI

In the result, no question of law arises

ITA 2384/MUM/2018[2013-14]Status: DisposedITAT Mumbai04 Dec 2023AY 2013-14

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Ketan Ved/For Respondent: Shri Akhtar Hussain Ansari

Section 143(2)Section 143(3)Section 250Section 92C

…o use for less than 180 days in the previous year, the depreciation was restricted to 50%. Such a situation as in the present case, was considered by the Division Bench of the Madras High Court in Commissioner of Income Tax v/s. Shri T. P. Textiles Pvt. Ltd., 394 ITR 483, the Court referred to the judgment of the Karnataka High Court in Rittal India Pvt. Ltd., (supra) as well as the addition of third proviso to clause (ii) of subsection 1 of Section 32 of the Act and observed as under: “10.1: The plain language of section 32(1)(iia) read along with relevant proviso would have us come to the conclusion that, there…

ACG ASSOCATION CAPSULES P. LTD,MUMBAI vs. DCIT CEN CIR 7(3), MUMBAI

In the result, no question of law arises

ITA 2383/MUM/2018[2012-13]Status: DisposedITAT Mumbai04 Dec 2023AY 2012-13

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Ketan Ved/For Respondent: Shri Akhtar Hussain Ansari

Section 143(2)Section 143(3)Section 250Section 92C

…o use for less than 180 days in the previous year, the depreciation was restricted to 50%. Such a situation as in the present case, was considered by the Division Bench of the Madras High Court in Commissioner of Income Tax v/s. Shri T. P. Textiles Pvt. Ltd., 394 ITR 483, the Court referred to the judgment of the Karnataka High Court in Rittal India Pvt. Ltd., (supra) as well as the addition of third proviso to clause (ii) of subsection 1 of Section 32 of the Act and observed as under: “10.1: The plain language of section 32(1)(iia) read along with relevant proviso would have us come to the conclusion that, there…

DCIT CEN CIR 1(4), MUMBAI vs. HINDALCO INDUSTRIES LTD, MUMBAI

In the result, the appeals of the revenue and assessee are dismissed

ITA 5796/MUM/2017[2008-09]Status: DisposedITAT Mumbai29 Nov 2023AY 2008-09

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T. A. No. 5559/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5576/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5560/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Hindalco Industries Ltd. बिधम/ Dcit, Central Circle-1(4) 3Rd Floor, Century Bhawan, 9Th Floor, Room No.902, Vs. Dr. A.B Road, Worli, Old Cgo Building, M. K. Mumbai-400030. Road, Mumbai-400020. आयकर अपील सं/ I.T. A. No. 5796/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5769/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5770/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Dcit, Central Circle-1(4) बिधम/ Hindalco Industries Ltd. 9Th Floor, Room No.902, 3Rd Floor, Century Vs. Old Cgo Building, M. K. Bhawan, Dr. A.B Road, Road, Mumbai-400020. Worli, Mumbai-400030. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaach1201R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri P. J. Pardiwala A/W S. M Bandi Revenue By: Shri K. C. Selvamani (Dr) सुनवाई की तारीख / Date Of Hearing: 06/11/2023 घोषणा की तारीख /Date Of Pronouncement: 29/11/2023

For Appellant: Shri P. J. Pardiwala a/w S. M BandiFor Respondent: Shri K. C. Selvamani (DR)

Section 143(3)Section 144C(5)Section 153C

…ill over additional depreciation u/s 32(1)(iia) of the Act, as well as the decision of the Hon’ble Madras High Court in the case of CIT Vs. Shri ITA. No.5796, 5769 & 5770/M/17 A.Y Nos. 2008-09 to 2010-11 Hindalco Industries Ltd. T. P Textiles Pvt. Ltd. (2017) 394 ITR 483 wherein the Hon’ble High Court had also taken into consideration the insertion of third proviso to clause (ii) sub-section (1) of section 32 of the Act w.e.f. 1st April, 2016 and reiterated the view taken by Hon’ble Karnataka High Court in the case of Rittal India Pvt. Ltd. (supra). The Hon’ble Bombay High Court has endorsed the same view in the…

DCIT CENT. CIR. - 1(4), MUMBAI vs. HINDALCO INDUSTRIES LTD., MUMBAI

In the result, the appeals of the revenue and assessee are dismissed

ITA 5770/MUM/2017[2010-11]Status: DisposedITAT Mumbai29 Nov 2023AY 2010-11

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T. A. No. 5559/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5576/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5560/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Hindalco Industries Ltd. बिधम/ Dcit, Central Circle-1(4) 3Rd Floor, Century Bhawan, 9Th Floor, Room No.902, Vs. Dr. A.B Road, Worli, Old Cgo Building, M. K. Mumbai-400030. Road, Mumbai-400020. आयकर अपील सं/ I.T. A. No. 5796/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5769/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5770/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Dcit, Central Circle-1(4) बिधम/ Hindalco Industries Ltd. 9Th Floor, Room No.902, 3Rd Floor, Century Vs. Old Cgo Building, M. K. Bhawan, Dr. A.B Road, Road, Mumbai-400020. Worli, Mumbai-400030. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaach1201R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri P. J. Pardiwala A/W S. M Bandi Revenue By: Shri K. C. Selvamani (Dr) सुनवाई की तारीख / Date Of Hearing: 06/11/2023 घोषणा की तारीख /Date Of Pronouncement: 29/11/2023

For Appellant: Shri P. J. Pardiwala a/w S. M BandiFor Respondent: Shri K. C. Selvamani (DR)

Section 143(3)Section 144C(5)Section 153C

…ill over additional depreciation u/s 32(1)(iia) of the Act, as well as the decision of the Hon’ble Madras High Court in the case of CIT Vs. Shri ITA. No.5796, 5769 & 5770/M/17 A.Y Nos. 2008-09 to 2010-11 Hindalco Industries Ltd. T. P Textiles Pvt. Ltd. (2017) 394 ITR 483 wherein the Hon’ble High Court had also taken into consideration the insertion of third proviso to clause (ii) sub-section (1) of section 32 of the Act w.e.f. 1st April, 2016 and reiterated the view taken by Hon’ble Karnataka High Court in the case of Rittal India Pvt. Ltd. (supra). The Hon’ble Bombay High Court has endorsed the same view in the…

DCIT CENT. CIR. - 1(4), MUMBAI vs. HINDALCO INDUSTRIES LTD., MUMBAI

In the result, the appeals of the revenue and assessee are dismissed

ITA 5769/MUM/2017[2009-10]Status: DisposedITAT Mumbai29 Nov 2023AY 2009-10

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T. A. No. 5559/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5576/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5560/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Hindalco Industries Ltd. बिधम/ Dcit, Central Circle-1(4) 3Rd Floor, Century Bhawan, 9Th Floor, Room No.902, Vs. Dr. A.B Road, Worli, Old Cgo Building, M. K. Mumbai-400030. Road, Mumbai-400020. आयकर अपील सं/ I.T. A. No. 5796/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5769/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5770/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Dcit, Central Circle-1(4) बिधम/ Hindalco Industries Ltd. 9Th Floor, Room No.902, 3Rd Floor, Century Vs. Old Cgo Building, M. K. Bhawan, Dr. A.B Road, Road, Mumbai-400020. Worli, Mumbai-400030. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaach1201R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri P. J. Pardiwala A/W S. M Bandi Revenue By: Shri K. C. Selvamani (Dr) सुनवाई की तारीख / Date Of Hearing: 06/11/2023 घोषणा की तारीख /Date Of Pronouncement: 29/11/2023

For Appellant: Shri P. J. Pardiwala a/w S. M BandiFor Respondent: Shri K. C. Selvamani (DR)

Section 143(3)Section 144C(5)Section 153C

…ill over additional depreciation u/s 32(1)(iia) of the Act, as well as the decision of the Hon’ble Madras High Court in the case of CIT Vs. Shri ITA. No.5796, 5769 & 5770/M/17 A.Y Nos. 2008-09 to 2010-11 Hindalco Industries Ltd. T. P Textiles Pvt. Ltd. (2017) 394 ITR 483 wherein the Hon’ble High Court had also taken into consideration the insertion of third proviso to clause (ii) sub-section (1) of section 32 of the Act w.e.f. 1st April, 2016 and reiterated the view taken by Hon’ble Karnataka High Court in the case of Rittal India Pvt. Ltd. (supra). The Hon’ble Bombay High Court has endorsed the same view in the…

HINDALCO INDUSTRIES LTD,MUMBAI vs. DCIT CEN CIR 1(4), MUMBAI

In the result, the appeals of the revenue and assessee are dismissed

ITA 5576/MUM/2017[2009-10]Status: DisposedITAT Mumbai29 Nov 2023AY 2009-10

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T. A. No. 5559/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5576/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5560/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Hindalco Industries Ltd. बिधम/ Dcit, Central Circle-1(4) 3Rd Floor, Century Bhawan, 9Th Floor, Room No.902, Vs. Dr. A.B Road, Worli, Old Cgo Building, M. K. Mumbai-400030. Road, Mumbai-400020. आयकर अपील सं/ I.T. A. No. 5796/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5769/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5770/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Dcit, Central Circle-1(4) बिधम/ Hindalco Industries Ltd. 9Th Floor, Room No.902, 3Rd Floor, Century Vs. Old Cgo Building, M. K. Bhawan, Dr. A.B Road, Road, Mumbai-400020. Worli, Mumbai-400030. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaach1201R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri P. J. Pardiwala A/W S. M Bandi Revenue By: Shri K. C. Selvamani (Dr) सुनवाई की तारीख / Date Of Hearing: 06/11/2023 घोषणा की तारीख /Date Of Pronouncement: 29/11/2023

For Appellant: Shri P. J. Pardiwala a/w S. M BandiFor Respondent: Shri K. C. Selvamani (DR)

Section 143(3)Section 144C(5)Section 153C

…ill over additional depreciation u/s 32(1)(iia) of the Act, as well as the decision of the Hon’ble Madras High Court in the case of CIT Vs. Shri ITA. No.5796, 5769 & 5770/M/17 A.Y Nos. 2008-09 to 2010-11 Hindalco Industries Ltd. T. P Textiles Pvt. Ltd. (2017) 394 ITR 483 wherein the Hon’ble High Court had also taken into consideration the insertion of third proviso to clause (ii) sub-section (1) of section 32 of the Act w.e.f. 1st April, 2016 and reiterated the view taken by Hon’ble Karnataka High Court in the case of Rittal India Pvt. Ltd. (supra). The Hon’ble Bombay High Court has endorsed the same view in the…

HINDALCO INDUSTRIES LTD.,MUMBAI vs. DCIT CENT. CIR. - 1(4), MUMBAI

In the result, the appeals of the revenue and assessee are dismissed

ITA 5559/MUM/2017[2008-09]Status: DisposedITAT Mumbai29 Nov 2023AY 2008-09

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T. A. No. 5559/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5576/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5560/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Hindalco Industries Ltd. बिधम/ Dcit, Central Circle-1(4) 3Rd Floor, Century Bhawan, 9Th Floor, Room No.902, Vs. Dr. A.B Road, Worli, Old Cgo Building, M. K. Mumbai-400030. Road, Mumbai-400020. आयकर अपील सं/ I.T. A. No. 5796/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5769/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5770/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Dcit, Central Circle-1(4) बिधम/ Hindalco Industries Ltd. 9Th Floor, Room No.902, 3Rd Floor, Century Vs. Old Cgo Building, M. K. Bhawan, Dr. A.B Road, Road, Mumbai-400020. Worli, Mumbai-400030. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaach1201R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri P. J. Pardiwala A/W S. M Bandi Revenue By: Shri K. C. Selvamani (Dr) सुनवाई की तारीख / Date Of Hearing: 06/11/2023 घोषणा की तारीख /Date Of Pronouncement: 29/11/2023

For Appellant: Shri P. J. Pardiwala a/w S. M BandiFor Respondent: Shri K. C. Selvamani (DR)

Section 143(3)Section 144C(5)Section 153C

…ill over additional depreciation u/s 32(1)(iia) of the Act, as well as the decision of the Hon’ble Madras High Court in the case of CIT Vs. Shri ITA. No.5796, 5769 & 5770/M/17 A.Y Nos. 2008-09 to 2010-11 Hindalco Industries Ltd. T. P Textiles Pvt. Ltd. (2017) 394 ITR 483 wherein the Hon’ble High Court had also taken into consideration the insertion of third proviso to clause (ii) sub-section (1) of section 32 of the Act w.e.f. 1st April, 2016 and reiterated the view taken by Hon’ble Karnataka High Court in the case of Rittal India Pvt. Ltd. (supra). The Hon’ble Bombay High Court has endorsed the same view in the…

DY CIT CC 1(4), MUMBAI vs. M/S ULTRATECH CEMENT LTD , MUMBAI

In the result, appeal filed by the Revenue is dismissed

ITA 931/MUM/2020[2015-16]Status: DisposedITAT Mumbai12 May 2023AY 2015-16

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Ultratech Cement Limited V. Dcit, Central Circle-1(4) Ahura Centre, ‘B’ Wing 2Nd Floor Room No. 902, 9Th Floor Mahakali Caves Road Pratishtha Bhavan, Old Cgo Annexe Maharishi Karve Road Andheri (E), Mumbai- 400093 Mumbai- 400020 Pan: Aaacl6442L (Appellant) (Respondent) Dcit, Central Circle-1(4) V. M/S. Ultratech Cement Limited Room No. 902, 9Th Floor Ahura Centre, ‘B’ Wing 2Nd Floor Mahakali Caves Road Pratishtha Bhavan, Old Cgo Annexe Maharishi Karve Road Andheri (E), Mumbai- 400093 Mumbai- 400020 Pan: Aaacl6442L (Appellant) (Respondent)

Section 115Section 32Section 32ASection 80I

…iia) to Section 32(1) is a benefit granted to the assessee, the law cannot be read in a manner to make such benefit void merely because it is not explicitly provided. 104. The Division Bench of the Madras High Court in case of CIT vs T. P. Textiles Pvt. Ltd. [394 ITR 483], took note of the amendment vide third proviso to clause (ii) of sub-section 1 of Section 32 of the Act and observed as under: “10.1: The plain language of section 32(1)(iia) read along with relevant proviso would have us come to the conclusion that, there is no limitation in the assessee claiming the balance 10 per cent of additional depreciat…

ULTRATECH CEMENT LTD,MUMBAI vs. DCIT CC 1(4), MUMBAI

In the result, appeal filed by the Revenue is dismissed

ITA 465/MUM/2020[2015-16]Status: DisposedITAT Mumbai12 May 2023AY 2015-16

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Ultratech Cement Limited V. Dcit, Central Circle-1(4) Ahura Centre, ‘B’ Wing 2Nd Floor Room No. 902, 9Th Floor Mahakali Caves Road Pratishtha Bhavan, Old Cgo Annexe Maharishi Karve Road Andheri (E), Mumbai- 400093 Mumbai- 400020 Pan: Aaacl6442L (Appellant) (Respondent) Dcit, Central Circle-1(4) V. M/S. Ultratech Cement Limited Room No. 902, 9Th Floor Ahura Centre, ‘B’ Wing 2Nd Floor Mahakali Caves Road Pratishtha Bhavan, Old Cgo Annexe Maharishi Karve Road Andheri (E), Mumbai- 400093 Mumbai- 400020 Pan: Aaacl6442L (Appellant) (Respondent)

Section 115Section 32Section 32ASection 80I

…iia) to Section 32(1) is a benefit granted to the assessee, the law cannot be read in a manner to make such benefit void merely because it is not explicitly provided. 104. The Division Bench of the Madras High Court in case of CIT vs T. P. Textiles Pvt. Ltd. [394 ITR 483], took note of the amendment vide third proviso to clause (ii) of sub-section 1 of Section 32 of the Act and observed as under: “10.1: The plain language of section 32(1)(iia) read along with relevant proviso would have us come to the conclusion that, there is no limitation in the assessee claiming the balance 10 per cent of additional depreciat…

HARMONY PLASTICS PVT.LTD., ,UDAIPUR vs. ACIT, CIRCLE-1, UDAIUR

In the result, the appeal of the assessee is allowed

ITA 180/JODH/2019[2015-16]Status: DisposedITAT Jodhpur21 Mar 2023AY 2015-16

Bench: Shri Kul Bharat & Shri Manish Borad180/Jodh/2019 (Assessment Year- 2015-16) M/S. Harmony Plastics Pvt Ltd. V The Acit S F-335-339, Bhamashah Industrial Circle-1 Area, Kaladwas, Udaipur Uddaipur (Appellant) (Respondent) Pan No. Aabch 5399 D

Section 143(3)Section 32Section 32(1)Section 32(1)(iia)Section 32(2)(iia)

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER 180/Jodh/2019 (ASSESSMENT YEAR- 2015-16) M/s. Harmony Plastics Pvt Ltd. V The ACIT s F-335-339, Bhamashah Industrial Circle-1 Area, Kaladwas, Udaipur Uddaipur (Appellant) (Respondent) PAN NO. AABCH 5399 D Assessee By Shri Amit Kohtari, CA Revenue By Shri S.M. Joshi, JCIT-DR Date of hearing 20/03/2023 Date of 21 /03/2023 Pronouncement O R D E R PER: SHRI MANISH BORAD, AM This is an appeal filed by the assessee against the order of the ld. CIT(A)-1, Udaipur dated 15-02-201…

ACIT LTU 1 CHENNAI, CHENNAI vs. WHEELS INDIA LIMITED, CHENNAI

In the result, appeals filed by the revenue for assessment years 2013-14 & 2014-15 are dismissed

ITA 1697/CHNY/2019[2014-15]Status: DisposedITAT Chennai08 Mar 2023AY 2014-15

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 1604 & 1605/Chny/2019 िनधा"रण वष" / Assessment Years: 2013-14 & 2014-15

For Respondent: Shri. S. Senthil Kumaran, CIT

Section 14ASection 35

…lowable. The ld. CIT(A), after considering relevant :-23-: ITA. Nos:1604,1605, 1696 & 1697/Chny/2019 facts and also by following the decision of Brakes India Ltd vs DCIT (supra), and also the decision in the case of CIT vs TP Textiles Private Limited [2017] 394 ITR 483, deleted additions made by the AO and thus, we are inclined to uphold the findings of the Ld.CIT(A) and reject ground taken by the revenue for both assessment years. 26. The next issue that came up for our consideration from ground no. 3 of revenue’s appeal for both assessment years is depreciation on UPS @ 60% as against 15% allowed by the AO.…

ACIT LTU 1 CHENNAI, CHENNAI vs. WHEELS INDIA LIMITED, CHENNAI

In the result, appeals filed by the revenue for assessment years 2013-14 & 2014-15 are dismissed

ITA 1696/CHNY/2019[2013-14]Status: DisposedITAT Chennai08 Mar 2023AY 2013-14

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 1604 & 1605/Chny/2019 िनधा"रण वष" / Assessment Years: 2013-14 & 2014-15

For Respondent: Shri. S. Senthil Kumaran, CIT

Section 14ASection 35

…lowable. The ld. CIT(A), after considering relevant :-23-: ITA. Nos:1604,1605, 1696 & 1697/Chny/2019 facts and also by following the decision of Brakes India Ltd vs DCIT (supra), and also the decision in the case of CIT vs TP Textiles Private Limited [2017] 394 ITR 483, deleted additions made by the AO and thus, we are inclined to uphold the findings of the Ld.CIT(A) and reject ground taken by the revenue for both assessment years. 26. The next issue that came up for our consideration from ground no. 3 of revenue’s appeal for both assessment years is depreciation on UPS @ 60% as against 15% allowed by the AO.…

WHEELS INDIA LTD.,CHENNAI vs. DCIT LARGE TAX PAYER UMIT-1, CHENNAI

In the result, appeals filed by the revenue for assessment years 2013-14 & 2014-15 are dismissed

ITA 1605/CHNY/2019[2014-15]Status: DisposedITAT Chennai08 Mar 2023AY 2014-15

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 1604 & 1605/Chny/2019 िनधा"रण वष" / Assessment Years: 2013-14 & 2014-15

For Respondent: Shri. S. Senthil Kumaran, CIT

Section 14ASection 35

…lowable. The ld. CIT(A), after considering relevant :-23-: ITA. Nos:1604,1605, 1696 & 1697/Chny/2019 facts and also by following the decision of Brakes India Ltd vs DCIT (supra), and also the decision in the case of CIT vs TP Textiles Private Limited [2017] 394 ITR 483, deleted additions made by the AO and thus, we are inclined to uphold the findings of the Ld.CIT(A) and reject ground taken by the revenue for both assessment years. 26. The next issue that came up for our consideration from ground no. 3 of revenue’s appeal for both assessment years is depreciation on UPS @ 60% as against 15% allowed by the AO.…

CIT v. Shri T.P. Textiles (P.) Ltd.

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