Expeditors International (India) (P) Ltd. v. Addl.CIT

HCL TECHNOLOGIES LTD.,NEW DELHI vs. ACIT, NEW DELHI

The appeal is allowed as indicated above

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

…i of 2008, dated 13-4-2009 (Delhi ITAT) ACIT vs. Cargo Motors (P) Ltd: ITA No. 2900/D/08 ACIT vs. Citi Corp Maruti Financial Ltd: ITA No. 3749 & 3750/D/08 Climate Systems India Ltd. vs. ACIT: ITA No. 1698/D/08 Expeditors International India (P) Ltd. vs. ACIT: 118 TTJ 652 DCIT v. International Travel House ltd.: ITA No. 4135/Del/2013 (Del.) DCIT v. Ushodaya Enterprises Ltd.: 155 ITD 701 Coil Company (P.) Ltd v ACIT: 65 SOT 27 (Delhi - Trib.) DCIT v Mentor Graphics, (Noida) (P.) Ltd: IT Appeal No. 2634 (DELHI) OF 2011 (Delhi Trib) ITO v Cryobanks International (I) (P.) Ltd.: 151 ITD 552 (Delhi - Trib.) Casio India…

HCL TECHNOLOGIES LTD,NEW DELHI vs. ACIT, NEW DELHI

The appeal is allowed as indicated above

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

…i of 2008, dated 13-4-2009 (Delhi ITAT) ACIT vs. Cargo Motors (P) Ltd: ITA No. 2900/D/08 ACIT vs. Citi Corp Maruti Financial Ltd: ITA No. 3749 & 3750/D/08 Climate Systems India Ltd. vs. ACIT: ITA No. 1698/D/08 Expeditors International India (P) Ltd. vs. ACIT: 118 TTJ 652 DCIT v. International Travel House ltd.: ITA No. 4135/Del/2013 (Del.) DCIT v. Ushodaya Enterprises Ltd.: 155 ITD 701 Coil Company (P.) Ltd v ACIT: 65 SOT 27 (Delhi - Trib.) DCIT v Mentor Graphics, (Noida) (P.) Ltd: IT Appeal No. 2634 (DELHI) OF 2011 (Delhi Trib) ITO v Cryobanks International (I) (P.) Ltd.: 151 ITD 552 (Delhi - Trib.) Casio India…

ADDI. CIT SPECIAL RANGE - 6, NEW DELHI vs. NATIONAL FERTILIZERS LTD., NOIDA

In the result appeal of the Revenue is dismissed

Bench: Shri Anil Chaturvedi & Shri N.K. Choudhary

…sential part of computer system but can only be treated as plant. 16. On an appeal, the learned CIT(A) allowed the assessee’s claim after following the decision of Tribunal, ‘F’ Bench, Delhi in the case of Expeditors International (India) Pvt. Ltd. Vs. ACIT, 118 TTJ 652 (Del), where it 26 ITA.No.7966/Del./2019 National Fertilizers Ltd. was held that printers, scanner, UPS would form integral part of the computer and as such, they are eligible for depreciation at a higher rate as applicable to the computer. 17. Both the parties were heard and orders of the authorities below have been perused. 18. In the case of…

NATIONAL FERTILIZERS LTD.,NEW DELHI vs. ADDL. CIT, RANGE- 18, NEW DELHI

In the result, the appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

Bench: Shri Anil Chaturvedia N D Shri Challa Nagendra Prasad

…ssential part of computer system but can only be treated as plant. 16. On an appeal, the learned CIT(A) allowed the assessee’s claim after following the decision of Tribunal, ‘F’ Bench, Delhi in the case of Expeditors International (India) Pvt. Ltd. Vs. ACIT, 118 TTJ 652 (Del), where it was held that printers, scanner, UPS would form integral part of the computer and as such, they are eligible for depreciation at a higher rate as applicable to the computer. 17. Both the parties were heard and orders of the authorities below have been perused. Cross I.T.A. Nos. 1148 & 1041/Del/2018 18. In the case of CIT vs. BSE…

ACIT, CIRCLE- 17(2), , NEW DELHI vs. NATIONAL FERTILIZERS LTD., NEW DELHI

In the result, the appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

Bench: Shri Anil Chaturvedia N D Shri Challa Nagendra Prasad

…ssential part of computer system but can only be treated as plant. 16. On an appeal, the learned CIT(A) allowed the assessee’s claim after following the decision of Tribunal, ‘F’ Bench, Delhi in the case of Expeditors International (India) Pvt. Ltd. Vs. ACIT, 118 TTJ 652 (Del), where it was held that printers, scanner, UPS would form integral part of the computer and as such, they are eligible for depreciation at a higher rate as applicable to the computer. 17. Both the parties were heard and orders of the authorities below have been perused. Cross I.T.A. Nos. 1148 & 1041/Del/2018 18. In the case of CIT vs. BSE…

M/S FRICK INDIA LTD.,NEW DELHI vs. DCIT, NEW DELHI

Bench: Sh. R.K.Panda & Sh. Anubhav Sharmam/S. Frick India Ltd. Vs. Acit, Range-11, 809, Surya Kiran Building, C.R.Building, 19, Kasturba Gandhi Marg I.P.Estate New Delhi- 110 001 New Delhi-110002 Pan – Aaacf0410C (Appellant) (Respondent)

…in the appellate order dated 30.11.10 that while depreciation @ 60% would be allowed on Printers (following the decision of ITAT in ITO vs. Simran Majumdar 101 TTJ 501; Container Corporation of India vs. ACIT 30 SOT 284; Expeditors International vs. Addl. CIT 118 TTJ 652 depreciation of 15% only is admissible on UPS in term of decision in Nestle India in 111 TTJ 498. The AO is accordingly directed to grant 60% depreciation on printers and 15% on UPS after calling for necessary details”. 6.2 It was submitted on behalf of the assessee that it is settled proposition of law that in the term “Computer” includes parap…

ACIT, CIRCLE- 17(2), , NEW DELHI vs. NATIONAL FERTILIZERS LTD., NEW DELHI

Appeal are dismissed

Bench: Ms Suchitra Kamble & Sh. Prashant Maharishi

…ssential part of computer system but can only be treated as plant. 16. On an appeal, the learned CIT(A) allowed the assessee’s claim after following the decision of Tribunal, ‘F’ Bench, Delhi in the case of Expeditors International (India) Pvt. Ltd. Vs. ACIT, 118 TTJ 652 (Del), where it was held that printers, scanner, UPS would form integral part of the computer and as such, they are eligible for depreciation at a higher rate as applicable to the computer. 17. Both the parties were heard and orders of the authorities below have been perused. 18. In the case of CIT vs. BSES Yamuna Powers Ltd. (ITA No. 1267/2010),…