JCIT v. Lotus Energy (India) Ltd.

68 Taxmann.com 364Reported decision2016#9861 most cited

What is JCIT v. Lotus Energy (India) Ltd. authority for?

An assessee is entitled to claim additional depreciation in the year of installation, especially when following Accounting Standards and where the Assessing Officer has not denied this.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2023.

Also referred to as

JCIT v. Lotus Energy (India) Ltd · Section 32(1)(iia) · additional depreciation · year of installation · Accounting Standards · new investment · Finance Act 2005

Judgments citing JCIT v. Lotus Energy (India) Ltd.

JCIT v. Lotus Energy (India) Ltd. (68 Taxmann.com 364) — Cited in 11 Judgments | BharatTax