Madras in CIT v. S&S Power Switch Gears Ltd.

218 CTR 701Reported decision#6586 most cited

What is Madras in CIT v. S&S Power Switch Gears Ltd. authority for?

Unabsorbed depreciation from one assessment year can be carried forward and added to the depreciation allowance of the subsequent year, becoming the allowance for that subsequent year.

17

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2022.

Also referred to as

CIT v. S&S Power Switch Gears Ltd. · 218 CTR 701 · unabsorbed depreciation · carry forward · depreciation allowance · subsequent year · set-off

Judgments citing Madras in CIT v. S&S Power Switch Gears Ltd.

ACIT, Madurai vs. J.K.Fenner (India) Limited, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 967/CHNY/2017[2013-14]Status: DisposedITAT Chennai21 Jan 2022AY 2013-14

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…High Court in Synbiotics Ltd. V/s ACIT (370 ITR 119), the decision of Hon’ble Karnataka High Court in Karnataka Co-op Milk Producers Federation Ltd. V/s DCIT (53 DTR 81) and the decision of Hon’ble High Court of Madras in CIT V/s S&S Power Switch Gears Ltd. (218 CTR 701) to support the same. 8. The Ld. CIT(A) concurred with assessee’s submissions that the issue stood covered in assessee’s favor by the decision of Hon’ble Gujarat High Court in the case of General Motors India (P) Ltd. V/s DCIT (354 ITR 233). In the Board circular also, it was held that the unabsorbed depreciation available to the assessee as on…

J.K.Fenner (India) Limited, Chennai vs. ACIT, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 947/CHNY/2017[2013-14]Status: DisposedITAT Chennai21 Jan 2022AY 2013-14

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…High Court in Synbiotics Ltd. V/s ACIT (370 ITR 119), the decision of Hon’ble Karnataka High Court in Karnataka Co-op Milk Producers Federation Ltd. V/s DCIT (53 DTR 81) and the decision of Hon’ble High Court of Madras in CIT V/s S&S Power Switch Gears Ltd. (218 CTR 701) to support the same. 8. The Ld. CIT(A) concurred with assessee’s submissions that the issue stood covered in assessee’s favor by the decision of Hon’ble Gujarat High Court in the case of General Motors India (P) Ltd. V/s DCIT (354 ITR 233). In the Board circular also, it was held that the unabsorbed depreciation available to the assessee as on…

ACIT Corporate Circle 1, Madurai vs. J.K.Fenner (India) Ltd., Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1883/CHNY/2017[2014-15]Status: DisposedITAT Chennai21 Jan 2022AY 2014-15

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…High Court in Synbiotics Ltd. V/s ACIT (370 ITR 119), the decision of Hon’ble Karnataka High Court in Karnataka Co-op Milk Producers Federation Ltd. V/s DCIT (53 DTR 81) and the decision of Hon’ble High Court of Madras in CIT V/s S&S Power Switch Gears Ltd. (218 CTR 701) to support the same. 8. The Ld. CIT(A) concurred with assessee’s submissions that the issue stood covered in assessee’s favor by the decision of Hon’ble Gujarat High Court in the case of General Motors India (P) Ltd. V/s DCIT (354 ITR 233). In the Board circular also, it was held that the unabsorbed depreciation available to the assessee as on…

J.K.Fenner (India) Limited, Madurai vs. ACIT Corporate Circle 1, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1846/CHNY/2017[2014-15]Status: DisposedITAT Chennai21 Jan 2022AY 2014-15

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…High Court in Synbiotics Ltd. V/s ACIT (370 ITR 119), the decision of Hon’ble Karnataka High Court in Karnataka Co-op Milk Producers Federation Ltd. V/s DCIT (53 DTR 81) and the decision of Hon’ble High Court of Madras in CIT V/s S&S Power Switch Gears Ltd. (218 CTR 701) to support the same. 8. The Ld. CIT(A) concurred with assessee’s submissions that the issue stood covered in assessee’s favor by the decision of Hon’ble Gujarat High Court in the case of General Motors India (P) Ltd. V/s DCIT (354 ITR 233). In the Board circular also, it was held that the unabsorbed depreciation available to the assessee as on…

ACIT, Madurai vs. J.K.Fenner (India) Ltd., Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1272/CHNY/2016[2012-13]Status: DisposedITAT Chennai21 Jan 2022AY 2012-13

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…High Court in Synbiotics Ltd. V/s ACIT (370 ITR 119), the decision of Hon’ble Karnataka High Court in Karnataka Co-op Milk Producers Federation Ltd. V/s DCIT (53 DTR 81) and the decision of Hon’ble High Court of Madras in CIT V/s S&S Power Switch Gears Ltd. (218 CTR 701) to support the same. 8. The Ld. CIT(A) concurred with assessee’s submissions that the issue stood covered in assessee’s favor by the decision of Hon’ble Gujarat High Court in the case of General Motors India (P) Ltd. V/s DCIT (354 ITR 233). In the Board circular also, it was held that the unabsorbed depreciation available to the assessee as on…

ACIT, Madurai vs. J.K.Fenner (India) Ltd., Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1078/CHNY/2016[2010-11]Status: DisposedITAT Chennai21 Jan 2022AY 2010-11

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…High Court in Synbiotics Ltd. V/s ACIT (370 ITR 119), the decision of Hon’ble Karnataka High Court in Karnataka Co-op Milk Producers Federation Ltd. V/s DCIT (53 DTR 81) and the decision of Hon’ble High Court of Madras in CIT V/s S&S Power Switch Gears Ltd. (218 CTR 701) to support the same. 8. The Ld. CIT(A) concurred with assessee’s submissions that the issue stood covered in assessee’s favor by the decision of Hon’ble Gujarat High Court in the case of General Motors India (P) Ltd. V/s DCIT (354 ITR 233). In the Board circular also, it was held that the unabsorbed depreciation available to the assessee as on…

ACIT, Madurai vs. J.K.Fenner (India) Ltd., Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1077/CHNY/2016[2009-10]Status: DisposedITAT Chennai21 Jan 2022AY 2009-10

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…High Court in Synbiotics Ltd. V/s ACIT (370 ITR 119), the decision of Hon’ble Karnataka High Court in Karnataka Co-op Milk Producers Federation Ltd. V/s DCIT (53 DTR 81) and the decision of Hon’ble High Court of Madras in CIT V/s S&S Power Switch Gears Ltd. (218 CTR 701) to support the same. 8. The Ld. CIT(A) concurred with assessee’s submissions that the issue stood covered in assessee’s favor by the decision of Hon’ble Gujarat High Court in the case of General Motors India (P) Ltd. V/s DCIT (354 ITR 233). In the Board circular also, it was held that the unabsorbed depreciation available to the assessee as on…

ACIT, Madurai vs. J.K.Fenner (India) Ltd., Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1076/CHNY/2016[2008-09]Status: DisposedITAT Chennai21 Jan 2022AY 2008-09

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…High Court in Synbiotics Ltd. V/s ACIT (370 ITR 119), the decision of Hon’ble Karnataka High Court in Karnataka Co-op Milk Producers Federation Ltd. V/s DCIT (53 DTR 81) and the decision of Hon’ble High Court of Madras in CIT V/s S&S Power Switch Gears Ltd. (218 CTR 701) to support the same. 8. The Ld. CIT(A) concurred with assessee’s submissions that the issue stood covered in assessee’s favor by the decision of Hon’ble Gujarat High Court in the case of General Motors India (P) Ltd. V/s DCIT (354 ITR 233). In the Board circular also, it was held that the unabsorbed depreciation available to the assessee as on…

J.K.Fenner (India) Limited, Chennai vs. JCIT, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1063/CHNY/2016[2012-13]Status: DisposedITAT Chennai21 Jan 2022AY 2012-13

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…High Court in Synbiotics Ltd. V/s ACIT (370 ITR 119), the decision of Hon’ble Karnataka High Court in Karnataka Co-op Milk Producers Federation Ltd. V/s DCIT (53 DTR 81) and the decision of Hon’ble High Court of Madras in CIT V/s S&S Power Switch Gears Ltd. (218 CTR 701) to support the same. 8. The Ld. CIT(A) concurred with assessee’s submissions that the issue stood covered in assessee’s favor by the decision of Hon’ble Gujarat High Court in the case of General Motors India (P) Ltd. V/s DCIT (354 ITR 233). In the Board circular also, it was held that the unabsorbed depreciation available to the assessee as on…

J.K.Fenner (India) Limited, Chennai vs. JCIT, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1062/CHNY/2016[2011-12]Status: DisposedITAT Chennai21 Jan 2022AY 2011-12

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…High Court in Synbiotics Ltd. V/s ACIT (370 ITR 119), the decision of Hon’ble Karnataka High Court in Karnataka Co-op Milk Producers Federation Ltd. V/s DCIT (53 DTR 81) and the decision of Hon’ble High Court of Madras in CIT V/s S&S Power Switch Gears Ltd. (218 CTR 701) to support the same. 8. The Ld. CIT(A) concurred with assessee’s submissions that the issue stood covered in assessee’s favor by the decision of Hon’ble Gujarat High Court in the case of General Motors India (P) Ltd. V/s DCIT (354 ITR 233). In the Board circular also, it was held that the unabsorbed depreciation available to the assessee as on…

J.K.Fenner (India) Limited, Chennai vs. JCIT, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1061/CHNY/2016[2010-11]Status: DisposedITAT Chennai21 Jan 2022AY 2010-11

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…High Court in Synbiotics Ltd. V/s ACIT (370 ITR 119), the decision of Hon’ble Karnataka High Court in Karnataka Co-op Milk Producers Federation Ltd. V/s DCIT (53 DTR 81) and the decision of Hon’ble High Court of Madras in CIT V/s S&S Power Switch Gears Ltd. (218 CTR 701) to support the same. 8. The Ld. CIT(A) concurred with assessee’s submissions that the issue stood covered in assessee’s favor by the decision of Hon’ble Gujarat High Court in the case of General Motors India (P) Ltd. V/s DCIT (354 ITR 233). In the Board circular also, it was held that the unabsorbed depreciation available to the assessee as on…

J.K.Fenner (India) Limited, Chennai vs. JCIT, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1060/CHNY/2016[2009-10]Status: DisposedITAT Chennai21 Jan 2022AY 2009-10

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…High Court in Synbiotics Ltd. V/s ACIT (370 ITR 119), the decision of Hon’ble Karnataka High Court in Karnataka Co-op Milk Producers Federation Ltd. V/s DCIT (53 DTR 81) and the decision of Hon’ble High Court of Madras in CIT V/s S&S Power Switch Gears Ltd. (218 CTR 701) to support the same. 8. The Ld. CIT(A) concurred with assessee’s submissions that the issue stood covered in assessee’s favor by the decision of Hon’ble Gujarat High Court in the case of General Motors India (P) Ltd. V/s DCIT (354 ITR 233). In the Board circular also, it was held that the unabsorbed depreciation available to the assessee as on…

J.K.Fenner (India) Limited, Chennai vs. JCIT, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1059/CHNY/2016[2008-09]Status: DisposedITAT Chennai21 Jan 2022AY 2008-09

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…High Court in Synbiotics Ltd. V/s ACIT (370 ITR 119), the decision of Hon’ble Karnataka High Court in Karnataka Co-op Milk Producers Federation Ltd. V/s DCIT (53 DTR 81) and the decision of Hon’ble High Court of Madras in CIT V/s S&S Power Switch Gears Ltd. (218 CTR 701) to support the same. 8. The Ld. CIT(A) concurred with assessee’s submissions that the issue stood covered in assessee’s favor by the decision of Hon’ble Gujarat High Court in the case of General Motors India (P) Ltd. V/s DCIT (354 ITR 233). In the Board circular also, it was held that the unabsorbed depreciation available to the assessee as on…

ACIT Corporate Circle 3(1), Chennai vs. Tamil Nadu Civil Supplies Corporation, Chennai

In the result, the appeal filed by the Revenue is dismissed

ITA 1902/CHNY/2018[2008-09]Status: DisposedITAT Chennai27 Nov 2018AY 2008-09

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddyआयकर अपील सं./I T.A. No. 1902/Chny/2018 िनधा"रण वष"/Assessment Year:2008-09 The Assistant Commissioner Of Tamil Nadu Civil Supplies Corporation, Income Tax, Corporate Circle 3(1), Vs. No. 12, Thambuswamy Road, Kilpauk, New Block, 4Th Floor, 121, Mahatma Chennai 600 010. Gandhi Road, Nungambakkam, [Pan:Aabct0551H] Chennai 600 034. (Appellant) (Respondent) अपीलाथ" की ओर से / Appellant By : Mrs. Pavuna Sundari, Jcit ""थ" की ओर से/Respondent By : Shri P. Selvamoorthy, Ca सुनवाई की तारीख/ Date Of Hearing : 20.11.2018 घोषणा की तारीख /Date Of Pronouncement : 27.11.2018 आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Revenue Is Directed Against The Order Of The Commissioner Of Income Tax (Appeals) 11, Chennai Dated 14.03.2018 Relevant To The Assessment Year 2008-09. The Only Effective Ground Raised In The Appeal Of The Revenue Is That The Ld. Cit(A) Has Erred In Directing The Assessing Officer To Allow The Assessee’S Claim Of Unabsorbed Depreciation To The Tune Of ₹.2,76,64,000/-.

For Appellant: Mrs. Pavuna Sundari, JCITFor Respondent: Shri P. Selvamoorthy, CA
Section 143(3)Section 147Section 32(2)

…imited in I.T.A. No. 1713/Mds/2011 dated 18.01.2012, wherein, the Tribunal has observed and held as under: “In view of the above circular, arid also in view of the decision of the jurisdictional High Court, in the case of CIT Vs S & S Power Switchgear Ltd., (218 CTR 701)(Mad) the entire depreciation that was brought forward to the A.Y. 1996- 97 and the net unabsorbed depreciation computed for the A.Y. 1996-97 and carried forward to the A.Y.1997-98 becomes the depredation allowance of A.Y. 1997-98. The unabsorbed" depreciation allowance after set off against the income of the current year, will become the unabsor…

DCIT, Chennai vs. Sterling Holiday Financial Services Ltd., Chennai

In the result, the appeal filed by the Revenue is dismissed

ITA 1128/CHNY/2016[2007-08]Status: DisposedITAT Chennai31 Oct 2017AY 2007-08

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./Ita No.1128/Mds/2016 "नधा%रण वष% /Assessment Year: 2007-08

Section 143(3)Section 32(1)Section 32(2)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम$ BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1128/Mds/2016 "नधा%रण वष% /Assessment Year: 2007-08 Vs. The Dy. Commissioner of- M/s.Sterling Holiday Financial Income Tax, Services Ltd., III Floor, Corporate Circle-6(2), ‘Padma Complex’, 320 Anna Aayakar Bhavan, New Block, Salai, Nandanam, 7th Floor, 121, M.G.Road, Chennai-600 035. Chennai-600 034. [PAN: AAACS 4955 K] (अपीलाथ(/Appellant) ()*य…

Ford India (P) Ltd, Chennai vs. Dy CIT Ltu, Chennai

In the result, the assessee’s appeal is allowed

ITA 2345/CHNY/2012[2008-09]Status: DisposedITAT Chennai12 May 2017AY 2008-09

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singhआयकर अपील सं./Ita Nos.2344 & 2345/Mds/2012 "नधा*रण वष* /Assessment Year: 2005-06 & 2008-09

For Respondent: 28.02.2017
Section 143(3)

…(T) 208 (Mumbai Tribunal) • Hindustan Unilever Ltd. v. ACIT [2012] 22 ITR(T) 737 (Mumbai Tribunal) ITA Nos.2344 & 2345/Mds/2012 :- 21 -: In addition to the above, the jurisdictional Madras High Court in the case of CIT V. S & S Power Switchgear Ltd. [2009] (218 CTR 701) (Madras) had upheld the principle that that the unabsorbed depreciation allowance of one year shall be added to the depreciation allowance of the next year and will be deemed to be the allowance of that year. Furthermore, the Hon’ble Chennai Tribunal in the case of DCIT V. Tamil Nadu State Transport Corporation (Villupuram) Limited [2012] I.T.A.…

Ford India (P) Ltd, Chennai vs. Dy CIT Ltu, Chennai

In the result, the assessee’s appeal is allowed

ITA 2344/CHNY/2012[2005-06]Status: DisposedITAT Chennai12 May 2017AY 2005-06

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singhआयकर अपील सं./Ita Nos.2344 & 2345/Mds/2012 "नधा*रण वष* /Assessment Year: 2005-06 & 2008-09

For Respondent: 28.02.2017
Section 143(3)

…(T) 208 (Mumbai Tribunal) • Hindustan Unilever Ltd. v. ACIT [2012] 22 ITR(T) 737 (Mumbai Tribunal) ITA Nos.2344 & 2345/Mds/2012 :- 21 -: In addition to the above, the jurisdictional Madras High Court in the case of CIT V. S & S Power Switchgear Ltd. [2009] (218 CTR 701) (Madras) had upheld the principle that that the unabsorbed depreciation allowance of one year shall be added to the depreciation allowance of the next year and will be deemed to be the allowance of that year. Furthermore, the Hon’ble Chennai Tribunal in the case of DCIT V. Tamil Nadu State Transport Corporation (Villupuram) Limited [2012] I.T.A.…

Madras in CIT v. S&S Power Switch Gears Ltd. (218 CTR 701) — Cited in 17 Judgments | BharatTax