Karnataka Co-op Milk Producers Federation Ltd. v. DCIT

53 DTR 81High Court2011#5538 most cited

What is Karnataka Co-op Milk Producers Federation Ltd. v. DCIT authority for?

Unabsorbed depreciation available as on April 1, 2002, can be carried forward indefinitely under Section 32(2) of the Income Tax Act, 1961.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2022.

Also referred to as

Karnataka Co-op Milk Producers Federation Ltd. v. DCIT · 53 DTR 81 · Section 32(2) · unabsorbed depreciation · carry forward · indefinite period · amended provisions

Judgments citing Karnataka Co-op Milk Producers Federation Ltd. v. DCIT

D.C.I.T Cir - 11, Kolkata. vs. M/S Epcos India Pvt Ltd, Kolkata

In the result, the appeals as well as the cross objections are dismissed

ITA 815/KOL/2013[2004-05]Status: DisposedITAT Kolkata11 May 2016AY 2004-05

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am]

For Appellant: Shri Anup Sinha, FCAFor Respondent: Shri Rajat Subhra Biswas,CIT,DR &
Section 143(2)Section 143(3)Section 32(2)

….e. beyond assessment years 2004-05/2005-06). The Hon'ble Kolkata Tribunal after analyzing and accepting the principles of the decisions of the Hon'ble Karnataka High Court in the case of Karnataka Cooperative Milk producers Federation Ltd. -vs.- DC IT (2011) 53 DTR 81 (Kar) and Hon'ble Amritsar Tribunal in the case of ITO –vs- Suraj Solvent Vanaspati Industries Ltd. (2008) 16 DTR 492 (Amritsar) and further accepting the fact that since there is no contrary decision of the Hon'ble Calcutta High Court on the aforesaid issue has held that the Assessing officer had taken a correct view of the amended provisions of t…