CIT v. Tarun Commercial Mills Ltd.

Makson Pharmaceuticals(India) Private Limited, Surendranagar vs. Pr. CIT, Ahmedabad-3, Ahmedabad

In the result, appeal filed by the assessee is allowed

…as Exhibit 1. In this regard, the assessee has placed reliance on the following decisions: (i) Decision of Gujarat High Court in case of CIT vs. ElconEngg. Co. Ltd. [1974] 96 ITR 672 (Gujarat) (8) Decision in case of CIT vs. Tarun Commercial Mills Ltd. [1985] 151 ITR 75 (Guj.). (iii) Decision in case of CIT vs. Subrata Dutta Choudhary [2010]c32 (I) ITCL 120 (P&H-HC) 11.2 On perusal of the submissions made by the assessee, it was observed that the assessee has claimed additional depreciation on cameras and air conditioners on the ground that they were installed at the factory premises for keeping the manufacturing…

DCIT, Circle-1(1)(1), Ahmedabad vs. Adani Petronet (Dahej) Port Pvt. Ltd, Ahmedabad

In the result, the appeal of the Revenue for AY 2014-15 and CO of the assessee for AY 2013-14 are treated as partly allowed

Bench: Shri P.M. Jagtap, Vice- & Shri Siddhartha Nautiyalassessment Year : 2012-13 Adani Petronet (Dahej) Port The Dy. Commissioner Of Pvt. Ltd., Vs Income-Tax, 9Th Floor, Shikhar Building, Circle 1(1)(1), Nr. Mithakali Circle, Ahmedabad Navrangpura, Ahmedabad-380009 Pan: Aaeca 5046 R Assessment Year : 2012-13 The Dy. Commissioner Of Adani Petronet (Dahej) Port Income-Tax, Vs Pvt. Ltd., Circle 1(1)(1), Ahmedabad-380009 Ahmedabad Pan: Aaeca 5046 R

…the case of Park Devis (India) Ltd (supra) relied upon by the learned CIT(A) in his impugned order to give relief to the assessee on this issue, the decision of Hon’ble Gujarat High Court in the case of CIT vs. Tarun Commercial Mills Ltd. , reported in [1985] 151 ITR 75 (Guj) is also in favour of the assessee wherein it was held that the air-conditioners and electric fans installed in the office premises are entitled to depreciation at the same rate as applicable to plant and machinery. Respectfully following the decision of Hon’ble jurisdictional High Court, we uphold the impugned order of learned CIT(A) allowin…

The Dy.Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. Adani Petronet( Dahej) Port Pvt. Ltd., Ahmedabad

In the result, the appeal of the Revenue for AY 2014-15 and CO of the assessee for AY 2013-14 are treated as partly allowed

Bench: Shri P.M. Jagtap, Vice- & Shri Siddhartha Nautiyalassessment Year : 2012-13 Adani Petronet (Dahej) Port The Dy. Commissioner Of Pvt. Ltd., Vs Income-Tax, 9Th Floor, Shikhar Building, Circle 1(1)(1), Nr. Mithakali Circle, Ahmedabad Navrangpura, Ahmedabad-380009 Pan: Aaeca 5046 R Assessment Year : 2012-13 The Dy. Commissioner Of Adani Petronet (Dahej) Port Income-Tax, Vs Pvt. Ltd., Circle 1(1)(1), Ahmedabad-380009 Ahmedabad Pan: Aaeca 5046 R

…the case of Park Devis (India) Ltd (supra) relied upon by the learned CIT(A) in his impugned order to give relief to the assessee on this issue, the decision of Hon’ble Gujarat High Court in the case of CIT vs. Tarun Commercial Mills Ltd. , reported in [1985] 151 ITR 75 (Guj) is also in favour of the assessee wherein it was held that the air-conditioners and electric fans installed in the office premises are entitled to depreciation at the same rate as applicable to plant and machinery. Respectfully following the decision of Hon’ble jurisdictional High Court, we uphold the impugned order of learned CIT(A) allowin…

The Dy.Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. Adani Petronet( Dahej) Port Pvt. Ltd., Ahmedabad

In the result, the appeal of the Revenue for AY 2014-15 and CO of the assessee for AY 2013-14 are treated as partly allowed

Bench: Shri P.M. Jagtap, Vice- & Shri Siddhartha Nautiyalassessment Year : 2012-13 Adani Petronet (Dahej) Port The Dy. Commissioner Of Pvt. Ltd., Vs Income-Tax, 9Th Floor, Shikhar Building, Circle 1(1)(1), Nr. Mithakali Circle, Ahmedabad Navrangpura, Ahmedabad-380009 Pan: Aaeca 5046 R Assessment Year : 2012-13 The Dy. Commissioner Of Adani Petronet (Dahej) Port Income-Tax, Vs Pvt. Ltd., Circle 1(1)(1), Ahmedabad-380009 Ahmedabad Pan: Aaeca 5046 R

…the case of Park Devis (India) Ltd (supra) relied upon by the learned CIT(A) in his impugned order to give relief to the assessee on this issue, the decision of Hon’ble Gujarat High Court in the case of CIT vs. Tarun Commercial Mills Ltd. , reported in [1985] 151 ITR 75 (Guj) is also in favour of the assessee wherein it was held that the air-conditioners and electric fans installed in the office premises are entitled to depreciation at the same rate as applicable to plant and machinery. Respectfully following the decision of Hon’ble jurisdictional High Court, we uphold the impugned order of learned CIT(A) allowin…

Adani Petronet( Dahej) Port Pvt. Ltd., Ahmedabad vs. The Dy.Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad

In the result, the appeal of the Revenue for AY 2014-15 and CO of the assessee for AY 2013-14 are treated as partly allowed

Bench: Shri P.M. Jagtap, Vice- & Shri Siddhartha Nautiyalassessment Year : 2012-13 Adani Petronet (Dahej) Port The Dy. Commissioner Of Pvt. Ltd., Vs Income-Tax, 9Th Floor, Shikhar Building, Circle 1(1)(1), Nr. Mithakali Circle, Ahmedabad Navrangpura, Ahmedabad-380009 Pan: Aaeca 5046 R Assessment Year : 2012-13 The Dy. Commissioner Of Adani Petronet (Dahej) Port Income-Tax, Vs Pvt. Ltd., Circle 1(1)(1), Ahmedabad-380009 Ahmedabad Pan: Aaeca 5046 R

…the case of Park Devis (India) Ltd (supra) relied upon by the learned CIT(A) in his impugned order to give relief to the assessee on this issue, the decision of Hon’ble Gujarat High Court in the case of CIT vs. Tarun Commercial Mills Ltd. , reported in [1985] 151 ITR 75 (Guj) is also in favour of the assessee wherein it was held that the air-conditioners and electric fans installed in the office premises are entitled to depreciation at the same rate as applicable to plant and machinery. Respectfully following the decision of Hon’ble jurisdictional High Court, we uphold the impugned order of learned CIT(A) allowin…