ICDS Ltd. v. CIT

350 ITR 527Supreme Court of India2013#280 most cited

What is ICDS Ltd. v. CIT authority for?

An assessee engaged in the business of hire purchase or leasing, being the lessor, is entitled to claim depreciation on assets leased out, even if the assets are registered in the name of the lessee and used by the lessee.

280

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2013 to 2025.

Also referred to as

ICDS Ltd v CIT · 350 ITR 527 · depreciation on leased assets · lessor claim depreciation · finance lease · hire purchase · business income deduction · section 37(1) · section 32 · owner for depreciation

Also reported as

29 Taxmann.com 129212 Taxmann 550

Sections most often in play

Section 143(3)Section 37(1)Section 115JBSection 14ASection 158A(1)Section 24Section 35DDASection 36(1)(vii)

Issues it is cited on

depreciation on leased assetsrecognised provident fundsection 2(26)section 36(2)(i)section 129(1)section 35ddasection 50bsection 158asection 43b(f)approved gratuity fundsection 40a(9)section 4a

Judgments citing ICDS Ltd. v. CIT

ACIT, Circle- 5(1), New Delhi vs. Biomerieux India Pvt. Ltd., New Delhi

In the result, the appeals of the Revenue for both the AYs 2013-14 and 2014-15 are dismissed

ITA 4237/DEL/2018[2014-15]Status: DisposedITAT Delhi20 Jan 2023AY 2014-15

Bench: Shri N. K. Billaiya & Ms. Astha Chandra

Section 142(1)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos. 4236 & 4237/Del/2018 Assessment Years: 2013-14 & 2014-15 ACIT, Vs. M/s. Biomerieux India Pvt. Ltd., Circle-5(1), 43A, Okhla Industrial Estate, New Delhi Phase-3, New Delhi-1100 20 PAN AAACB4984F PAN :AAACB4984F (Appellant) (Respondent) Department by Shri Kanav Bali, Sr. DR Assessee by Ms. Snigdha Gautam, Adv. Date of hearing 02.12.2022 Date of pronouncement 20.01.2023 ORDER PER ASTHA CHANDRA, J.M: The two appeals by the Revenue are directed against com…

ACIT, Circle- 5(1), New Delhi vs. Biomerieux India Pvt. Ltd., New Delhi

In the result, the appeals of the Revenue for both the AYs 2013-14 and 2014-15 are dismissed

ITA 4236/DEL/2018[2013-14]Status: DisposedITAT Delhi20 Jan 2023AY 2013-14

Bench: Shri N. K. Billaiya & Ms. Astha Chandra

Section 142(1)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos. 4236 & 4237/Del/2018 Assessment Years: 2013-14 & 2014-15 ACIT, Vs. M/s. Biomerieux India Pvt. Ltd., Circle-5(1), 43A, Okhla Industrial Estate, New Delhi Phase-3, New Delhi-1100 20 PAN AAACB4984F PAN :AAACB4984F (Appellant) (Respondent) Department by Shri Kanav Bali, Sr. DR Assessee by Ms. Snigdha Gautam, Adv. Date of hearing 02.12.2022 Date of pronouncement 20.01.2023 ORDER PER ASTHA CHANDRA, J.M: The two appeals by the Revenue are directed against com…

Sbi Capital Markets Ltd, Mumbai vs. Asst CIT Ltu, Mumbai

In the result the, all the appeals of the assesse are partly allowed and the appeal of the revenue is dismissed

ITA 1511/MUM/2014[2005-06]Status: DisposedITAT Mumbai13 Jan 2023AY 2005-06

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singh, Accountant, Member Ita No.3790 /Mum/2004 (A.Y.1996-97)

…functioning of the unit. 7. The ld. Counsel submitted that the controversy with respect to the grant of depreciation to the Lessor in similar lease transactions has been set a rest by the judgment of Hon’ble Supreme Court in the case of I.C.D.S Ltd. Vs. CIT (350 ITR 527). With the assistance of the ld. Representative we have perused the above referred decision the relevant part of the decision from the head note is reproduced as under: “Section 32 of the Income-tax Act, 1961 Depreciation Allowance/rate of (Lease of assets) Assessment years 1991-92 to 1996-97 Whether section 32 imposes twin requirement of 'owners…

Sbi Capital Markets Ltd., Mumbai vs. A.C.I.T. Ltu, Mumbai

In the result the, all the appeals of the assesse are partly allowed and the appeal of the revenue is dismissed

ITA 2484/MUM/2012[2005-06]Status: DisposedITAT Mumbai13 Jan 2023AY 2005-06

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singh, Accountant, Member Ita No.3790 /Mum/2004 (A.Y.1996-97)

…functioning of the unit. 7. The ld. Counsel submitted that the controversy with respect to the grant of depreciation to the Lessor in similar lease transactions has been set a rest by the judgment of Hon’ble Supreme Court in the case of I.C.D.S Ltd. Vs. CIT (350 ITR 527). With the assistance of the ld. Representative we have perused the above referred decision the relevant part of the decision from the head note is reproduced as under: “Section 32 of the Income-tax Act, 1961 Depreciation Allowance/rate of (Lease of assets) Assessment years 1991-92 to 1996-97 Whether section 32 imposes twin requirement of 'owners…

Sbi Capital Market Limited, Mumbai vs. Addl. C.I.T. Ltu, Mumbai

In the result the, all the appeals of the assesse are partly allowed and the appeal of the revenue is dismissed

ITA 1839/MUM/2011[2007-08]Status: DisposedITAT Mumbai13 Jan 2023AY 2007-08

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singh, Accountant, Member Ita No.3790 /Mum/2004 (A.Y.1996-97)

…functioning of the unit. 7. The ld. Counsel submitted that the controversy with respect to the grant of depreciation to the Lessor in similar lease transactions has been set a rest by the judgment of Hon’ble Supreme Court in the case of I.C.D.S Ltd. Vs. CIT (350 ITR 527). With the assistance of the ld. Representative we have perused the above referred decision the relevant part of the decision from the head note is reproduced as under: “Section 32 of the Income-tax Act, 1961 Depreciation Allowance/rate of (Lease of assets) Assessment years 1991-92 to 1996-97 Whether section 32 imposes twin requirement of 'owners…

Sbi Capital Markets Ltd, Mumbai vs. ACIT Ltu, Mumbai

In the result the, all the appeals of the assesse are partly allowed and the appeal of the revenue is dismissed

ITA 5144/MUM/2009[2006-07]Status: DisposedITAT Mumbai13 Jan 2023AY 2006-07

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singh, Accountant, Member Ita No.3790 /Mum/2004 (A.Y.1996-97)

…functioning of the unit. 7. The ld. Counsel submitted that the controversy with respect to the grant of depreciation to the Lessor in similar lease transactions has been set a rest by the judgment of Hon’ble Supreme Court in the case of I.C.D.S Ltd. Vs. CIT (350 ITR 527). With the assistance of the ld. Representative we have perused the above referred decision the relevant part of the decision from the head note is reproduced as under: “Section 32 of the Income-tax Act, 1961 Depreciation Allowance/rate of (Lease of assets) Assessment years 1991-92 to 1996-97 Whether section 32 imposes twin requirement of 'owners…

M/S. Sbi Capital Markets Ltd, Mumbai vs. The ACIT Cir 4(2), Mumbai

In the result the, all the appeals of the assesse are partly allowed and the appeal of the revenue is dismissed

ITA 7268/MUM/2008[2003-2004]Status: DisposedITAT Mumbai13 Jan 2023AY 2003-2004

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singh, Accountant, Member Ita No.3790 /Mum/2004 (A.Y.1996-97)

…functioning of the unit. 7. The ld. Counsel submitted that the controversy with respect to the grant of depreciation to the Lessor in similar lease transactions has been set a rest by the judgment of Hon’ble Supreme Court in the case of I.C.D.S Ltd. Vs. CIT (350 ITR 527). With the assistance of the ld. Representative we have perused the above referred decision the relevant part of the decision from the head note is reproduced as under: “Section 32 of the Income-tax Act, 1961 Depreciation Allowance/rate of (Lease of assets) Assessment years 1991-92 to 1996-97 Whether section 32 imposes twin requirement of 'owners…

M/S. Sbi Capital Markets Ltd., Mumbai vs. DCIT Cir. 4(2), Mumbai

In the result the, all the appeals of the assesse are partly allowed and the appeal of the revenue is dismissed

ITA 2345/MUM/2007[2003-2004]Status: DisposedITAT Mumbai13 Jan 2023AY 2003-2004

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singh, Accountant, Member Ita No.3790 /Mum/2004 (A.Y.1996-97)

…functioning of the unit. 7. The ld. Counsel submitted that the controversy with respect to the grant of depreciation to the Lessor in similar lease transactions has been set a rest by the judgment of Hon’ble Supreme Court in the case of I.C.D.S Ltd. Vs. CIT (350 ITR 527). With the assistance of the ld. Representative we have perused the above referred decision the relevant part of the decision from the head note is reproduced as under: “Section 32 of the Income-tax Act, 1961 Depreciation Allowance/rate of (Lease of assets) Assessment years 1991-92 to 1996-97 Whether section 32 imposes twin requirement of 'owners…

M/S. Sbi Capital Markets Ltd., Mumbai vs. DCIT Cir. 4(2), Mumbai

In the result the, all the appeals of the assesse are partly allowed and the appeal of the revenue is dismissed

ITA 1088/MUM/2007[2001-2002]Status: DisposedITAT Mumbai13 Jan 2023AY 2001-2002

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singh, Accountant, Member Ita No.3790 /Mum/2004 (A.Y.1996-97)

…functioning of the unit. 7. The ld. Counsel submitted that the controversy with respect to the grant of depreciation to the Lessor in similar lease transactions has been set a rest by the judgment of Hon’ble Supreme Court in the case of I.C.D.S Ltd. Vs. CIT (350 ITR 527). With the assistance of the ld. Representative we have perused the above referred decision the relevant part of the decision from the head note is reproduced as under: “Section 32 of the Income-tax Act, 1961 Depreciation Allowance/rate of (Lease of assets) Assessment years 1991-92 to 1996-97 Whether section 32 imposes twin requirement of 'owners…

M/S. Sbi Capital Markets Ltd., Mumbai vs. DCIT Cir. 4(2), Mumbai

In the result the, all the appeals of the assesse are partly allowed and the appeal of the revenue is dismissed

ITA 7538/MUM/2005[1996-1997]Status: DisposedITAT Mumbai13 Jan 2023AY 1996-1997

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singh, Accountant, Member Ita No.3790 /Mum/2004 (A.Y.1996-97)

…functioning of the unit. 7. The ld. Counsel submitted that the controversy with respect to the grant of depreciation to the Lessor in similar lease transactions has been set a rest by the judgment of Hon’ble Supreme Court in the case of I.C.D.S Ltd. Vs. CIT (350 ITR 527). With the assistance of the ld. Representative we have perused the above referred decision the relevant part of the decision from the head note is reproduced as under: “Section 32 of the Income-tax Act, 1961 Depreciation Allowance/rate of (Lease of assets) Assessment years 1991-92 to 1996-97 Whether section 32 imposes twin requirement of 'owners…

M/S. Sbi Capital Markets Ltd., Mumbai vs. CIT (A)-IV, Mumbai

In the result the, all the appeals of the assesse are partly allowed and the appeal of the revenue is dismissed

ITA 7264/MUM/2005[2002-2003]Status: DisposedITAT Mumbai13 Jan 2023AY 2002-2003

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singh, Accountant, Member Ita No.3790 /Mum/2004 (A.Y.1996-97)

…functioning of the unit. 7. The ld. Counsel submitted that the controversy with respect to the grant of depreciation to the Lessor in similar lease transactions has been set a rest by the judgment of Hon’ble Supreme Court in the case of I.C.D.S Ltd. Vs. CIT (350 ITR 527). With the assistance of the ld. Representative we have perused the above referred decision the relevant part of the decision from the head note is reproduced as under: “Section 32 of the Income-tax Act, 1961 Depreciation Allowance/rate of (Lease of assets) Assessment years 1991-92 to 1996-97 Whether section 32 imposes twin requirement of 'owners…

DCIT Cir. 4(2), Mumbai vs. M/S. S.B.I Capital Markets Ltd., Mumbai

In the result the, all the appeals of the assesse are partly allowed and the appeal of the revenue is dismissed

ITA 6729/MUM/2004[2001-2002]Status: DisposedITAT Mumbai13 Jan 2023AY 2001-2002

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singh, Accountant, Member Ita No.3790 /Mum/2004 (A.Y.1996-97)

…functioning of the unit. 7. The ld. Counsel submitted that the controversy with respect to the grant of depreciation to the Lessor in similar lease transactions has been set a rest by the judgment of Hon’ble Supreme Court in the case of I.C.D.S Ltd. Vs. CIT (350 ITR 527). With the assistance of the ld. Representative we have perused the above referred decision the relevant part of the decision from the head note is reproduced as under: “Section 32 of the Income-tax Act, 1961 Depreciation Allowance/rate of (Lease of assets) Assessment years 1991-92 to 1996-97 Whether section 32 imposes twin requirement of 'owners…

Sbi Capital Markets Ltd., Mumbai vs. DCIT Range 4(2), Mumbai

In the result the, all the appeals of the assesse are partly allowed and the appeal of the revenue is dismissed

ITA 4248/MUM/2004[2000-01]Status: DisposedITAT Mumbai13 Jan 2023AY 2000-01

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singh, Accountant, Member Ita No.3790 /Mum/2004 (A.Y.1996-97)

…functioning of the unit. 7. The ld. Counsel submitted that the controversy with respect to the grant of depreciation to the Lessor in similar lease transactions has been set a rest by the judgment of Hon’ble Supreme Court in the case of I.C.D.S Ltd. Vs. CIT (350 ITR 527). With the assistance of the ld. Representative we have perused the above referred decision the relevant part of the decision from the head note is reproduced as under: “Section 32 of the Income-tax Act, 1961 Depreciation Allowance/rate of (Lease of assets) Assessment years 1991-92 to 1996-97 Whether section 32 imposes twin requirement of 'owners…

Sbi Capital Markets Ltd., Mumbai vs. JCIT Special Range, Mumbai

In the result the, all the appeals of the assesse are partly allowed and the appeal of the revenue is dismissed

ITA 4246/MUM/2004[98-99]Status: DisposedITAT Mumbai13 Jan 2023

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singh, Accountant, Member Ita No.3790 /Mum/2004 (A.Y.1996-97)

…functioning of the unit. 7. The ld. Counsel submitted that the controversy with respect to the grant of depreciation to the Lessor in similar lease transactions has been set a rest by the judgment of Hon’ble Supreme Court in the case of I.C.D.S Ltd. Vs. CIT (350 ITR 527). With the assistance of the ld. Representative we have perused the above referred decision the relevant part of the decision from the head note is reproduced as under: “Section 32 of the Income-tax Act, 1961 Depreciation Allowance/rate of (Lease of assets) Assessment years 1991-92 to 1996-97 Whether section 32 imposes twin requirement of 'owners…

M/S. Sbi Capital Markets Ltd vs. The Jt CIT Sr-27

In the result the, all the appeals of the assesse are partly allowed and the appeal of the revenue is dismissed

ITA 3791/MUM/2004[1997-1998]Status: DisposedITAT Mumbai13 Jan 2023AY 1997-1998

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singh, Accountant, Member Ita No.3790 /Mum/2004 (A.Y.1996-97)

…functioning of the unit. 7. The ld. Counsel submitted that the controversy with respect to the grant of depreciation to the Lessor in similar lease transactions has been set a rest by the judgment of Hon’ble Supreme Court in the case of I.C.D.S Ltd. Vs. CIT (350 ITR 527). With the assistance of the ld. Representative we have perused the above referred decision the relevant part of the decision from the head note is reproduced as under: “Section 32 of the Income-tax Act, 1961 Depreciation Allowance/rate of (Lease of assets) Assessment years 1991-92 to 1996-97 Whether section 32 imposes twin requirement of 'owners…

M/S. Sbi Capital Markets Ltd vs. The ACIT RG-4(3)(3)

In the result the, all the appeals of the assesse are partly allowed and the appeal of the revenue is dismissed

ITA 3790/MUM/2004[1996-1997]Status: DisposedITAT Mumbai13 Jan 2023AY 1996-1997

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singh, Accountant, Member Ita No.3790 /Mum/2004 (A.Y.1996-97)

…functioning of the unit. 7. The ld. Counsel submitted that the controversy with respect to the grant of depreciation to the Lessor in similar lease transactions has been set a rest by the judgment of Hon’ble Supreme Court in the case of I.C.D.S Ltd. Vs. CIT (350 ITR 527). With the assistance of the ld. Representative we have perused the above referred decision the relevant part of the decision from the head note is reproduced as under: “Section 32 of the Income-tax Act, 1961 Depreciation Allowance/rate of (Lease of assets) Assessment years 1991-92 to 1996-97 Whether section 32 imposes twin requirement of 'owners…

M/S Ald Automotive Pvt. Ltd, Thane vs. PCIT, Mumbai-3, Mumbai

In the result, the appeal filed by the assessee is partly allowed

ITA 1859/MUM/2022[2015-16]Status: DisposedITAT Mumbai04 Jan 2023AY 2015-16

Bench: Shri B.R. Baskaran (Am) & Smt. Kavitha Rajagopal (Jm)

Section 143Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘A’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Smt. Kavitha Rajagopal (JM) I.T.A. No. 1859/Mum/2022 (A.Y. 2015-16) Vs. PCIT-3 M/s. ALD Automotive Pvt. Ltd. 9th Floor, Ashar IT. Park Room No. 612 B-Wing, Road No. 16/Z 6th Floor Neheru Nagar, Wagle Industrial Aayakar Bhavan Estate, Thane West M.K. Road Pincode No. - 400 604. Mumbai-400 020. PAN : AAFCA0924K (Appellant) (Respondent) Assessee by Shri Brijmohan Agarwal Department by Ms. Mamta Bansal Date of Hearing 17.10.2022 Date of Pronouncement 04.01.2023 O R D E R Per B.R.Baskaran (AM) :- The assessee has f…

Gujarat Mineral Development Corporation Ltd., Ahmedabad vs. The Dy.CIT, Circle-4, Now Circle-2(1)(1), Ahmedabad

The appeal of the assessee is partly allowed

ITA 1657/AHD/2015[2005-06]Status: DisposedITAT Ahmedabad30 Nov 2022AY 2005-06

Bench: Smt.Annapurna Gupta & T.R. Senthil Kumar & Asstt.Year: 2005-06 Gujarat Mineral Development Dcit/Jcit, Cir.4 Corporation Ltd. Vs Ahmedabad. “Khanji Bhavan” 132Ft Ring Road University Ground, Ahmedabad. Asstt.Year: 2005-06 Dcit/Jcit, Cir.4 Gujarat Mineral Development Ahmedabad. Vs Corporation Ltd. “Khanji Bhavan” 132Ft Ring Road University Ground, Ahmedabad. (Applicant) (Responent) : Assessee By Shri S.N. Soparkar, With Shri Bandish Soparkar, Ar & Shri Parin Shah, Ar Revenue By : Shri James Kurian, Cit-Dr सुनवाई क" तार"ख/Date Of Hearing : 30/08/2022 घोषणा क" तार"ख /Date Of Pronouncement: 30/11/2022 आदेश/O R D E R Per Annapurna Guptathe Present Appeals Relate To The Same Assessee, Pertain To The Same Assessment Year & Are Against Orders Passed By The

For Respondent: Shri James Kurian, CIT-DR
Section 143(3)Section 250(6)Section 271(1)(c)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘B’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD ] ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND T.R. SENTHIL KUMAR, JUDICIAL MEMBER AND Asstt.Year: 2005-06 Gujarat Mineral Development DCIT/JCIT, Cir.4 Corporation Ltd. Vs Ahmedabad. “Khanji Bhavan” 132ft Ring Road University Ground, Ahmedabad. Asstt.Year: 2005-06 DCIT/JCIT, Cir.4 Gujarat Mineral Development Ahmedabad. Vs Corporation Ltd. “Khanji Bhavan” 132ft Ri…

The DCIT, Circle-4, Ahmedabad vs. Gujarat Mineral Development Corporation Ltd., Ahmedabad

The appeal of the assessee is partly allowed

ITA 1471/AHD/2015[2005-06]Status: DisposedITAT Ahmedabad30 Nov 2022AY 2005-06

Bench: Smt.Annapurna Gupta & T.R. Senthil Kumar & Asstt.Year: 2005-06 Gujarat Mineral Development Dcit/Jcit, Cir.4 Corporation Ltd. Vs Ahmedabad. “Khanji Bhavan” 132Ft Ring Road University Ground, Ahmedabad. Asstt.Year: 2005-06 Dcit/Jcit, Cir.4 Gujarat Mineral Development Ahmedabad. Vs Corporation Ltd. “Khanji Bhavan” 132Ft Ring Road University Ground, Ahmedabad. (Applicant) (Responent) : Assessee By Shri S.N. Soparkar, With Shri Bandish Soparkar, Ar & Shri Parin Shah, Ar Revenue By : Shri James Kurian, Cit-Dr सुनवाई क" तार"ख/Date Of Hearing : 30/08/2022 घोषणा क" तार"ख /Date Of Pronouncement: 30/11/2022 आदेश/O R D E R Per Annapurna Guptathe Present Appeals Relate To The Same Assessee, Pertain To The Same Assessment Year & Are Against Orders Passed By The

For Respondent: Shri James Kurian, CIT-DR
Section 143(3)Section 250(6)Section 271(1)(c)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘B’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD ] ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND T.R. SENTHIL KUMAR, JUDICIAL MEMBER AND Asstt.Year: 2005-06 Gujarat Mineral Development DCIT/JCIT, Cir.4 Corporation Ltd. Vs Ahmedabad. “Khanji Bhavan” 132ft Ring Road University Ground, Ahmedabad. Asstt.Year: 2005-06 DCIT/JCIT, Cir.4 Gujarat Mineral Development Ahmedabad. Vs Corporation Ltd. “Khanji Bhavan” 132ft Ri…

Gujarat Mineral Development Corporation Ltd., Ahmedabad vs. The Jt.CIT., Circle-4, Ahmedabad

The appeal of the assessee is partly allowed

ITA 1747/AHD/2009[2005-06]Status: DisposedITAT Ahmedabad30 Nov 2022AY 2005-06

Bench: Smt.Annapurna Gupta & T.R. Senthil Kumar & Asstt.Year: 2005-06 Gujarat Mineral Development Dcit/Jcit, Cir.4 Corporation Ltd. Vs Ahmedabad. “Khanji Bhavan” 132Ft Ring Road University Ground, Ahmedabad. Asstt.Year: 2005-06 Dcit/Jcit, Cir.4 Gujarat Mineral Development Ahmedabad. Vs Corporation Ltd. “Khanji Bhavan” 132Ft Ring Road University Ground, Ahmedabad. (Applicant) (Responent) : Assessee By Shri S.N. Soparkar, With Shri Bandish Soparkar, Ar & Shri Parin Shah, Ar Revenue By : Shri James Kurian, Cit-Dr सुनवाई क" तार"ख/Date Of Hearing : 30/08/2022 घोषणा क" तार"ख /Date Of Pronouncement: 30/11/2022 आदेश/O R D E R Per Annapurna Guptathe Present Appeals Relate To The Same Assessee, Pertain To The Same Assessment Year & Are Against Orders Passed By The

For Respondent: Shri James Kurian, CIT-DR
Section 143(3)Section 250(6)Section 271(1)(c)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘B’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD ] ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND T.R. SENTHIL KUMAR, JUDICIAL MEMBER AND Asstt.Year: 2005-06 Gujarat Mineral Development DCIT/JCIT, Cir.4 Corporation Ltd. Vs Ahmedabad. “Khanji Bhavan” 132ft Ring Road University Ground, Ahmedabad. Asstt.Year: 2005-06 DCIT/JCIT, Cir.4 Gujarat Mineral Development Ahmedabad. Vs Corporation Ltd. “Khanji Bhavan” 132ft Ri…