What is North Karnataka Expressway Ltd. v. CIT authority for?

Depreciation is not allowable on toll roads constructed under Build-Operate-Transfer (BOT) arrangements as the assessee does not acquire ownership of the road and the right to collect toll is merely a contractual right, not an intangible asset under section 32(1)(ii).

How many judgments cite North Karnataka Expressway Ltd. v. CIT?

32 judgments on BharatTax cite North Karnataka Expressway Ltd. v. CIT (372 ITR 145), spanning 2018 to 2026.

Which sections of the Income Tax Act does North Karnataka Expressway Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 143(3), Section 263, Section 32(1)(ii), Section 115JB, Section 143(3A), Section 143(3B).

North Karnataka Expressway Ltd. v. CIT (372 ITR 145)

Assistant Commissioner of Income-Tax, Circle - 3, Pune vs. Rohan and Rajdeep Infrastructure, Pune

ITA 1837/PUN/2018[2014-15]Status: DisposedITAT Pune13 Jun 2022AY 2014-15

Bench: Shri S.S.Viswanethra Ravi, Jm & Dr. Dipak P. Ripote, Am आयकरअपीलसं. / Ita No.1836 /Pun/2018 िनधा"रणवष" / Assessment Year: 2010-11 The Assistant Commissioner Of Rohan & Rajdeep Infrastructure, Income Tax, Circle-3, Pune. Vs Cst No.2254/1, Modi Baug, Commercial Building, Ganesh Khind Road, Shivaji Nagar, Pune – 411016. Pan: Aaffr 9455 F Appellant/ Assessee Respondent /Revenue Cross Objection No.16/Pun/2021 (Arising Out Of Ita No.1836/Pun/2018 िनधा"रणवष" / Assessment Year: 2010-11 Rohan & Rajdeep Infrastructure, The Assistant Commissioner Of Cts No.2254, 1 Modibaug, Vs Income Tax, Circle-3, Pune. Commercial Complex Building, Ganeshkhind Road, Shivaji Nagar, Pune – 411016. Pan: Aaffr 9455 F Appellant/ Assessee Respondent /Revenue आयकरअपीलसं. / Ita No. 1837/Pun/2018 िनधा"रणवष" / Assessment Year: 2014-15 The Assistant Commissioner Rohan & Rajdeep Infrastructure, Of Income Tax, Circle-3, Pune. Vs Office No.8 & 9, Pradeep Chambers, S.No.813, Bhan Darker Road, Maharashtra – 411004. Pan: Aaffr 9455 F Appellant/ Assessee Respondent /Revenue Assessee By Shri Nikhil Pathak - Ar Revenue By Shri M.Jasnani - Dr Date Of Hearing 12/04/2022 Date Of Pronouncement 13/06/2022 आदेश/ Order Per Dr. Dipak P. Ripote, Am: The Set Of Three Appeals Consisting Two Appeals By The Revenue & Cross Objection Therein By The Assessee For A.Y. 2010-11 & Remaining Appeal By The Revenue For A.Y. 2014-15 Are Directed Against The Separate

Section 143(3)Section 147Section 148Section 263Section 80I

…आयकर अपीलीय अिधकरण “बी” "ायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI S.S.VISWANETHRA RAVI, JM AND DR. DIPAK P. RIPOTE, AM आयकरअपीलसं. / ITA No.1836 /PUN/2018 िनधा"रणवष" / Assessment Year: 2010-11 The Assistant Commissioner of Rohan & Rajdeep Infrastructure, Income Tax, Circle-3, Pune. Vs CST No.2254/1, Modi Baug, Commercial Building, Ganesh Khind Road, Shivaji Nagar, Pune – 411016. PAN: AAFFR 9455 F Appellant/ Assessee Respondent /Revenue Cross Objection No.16/PUN/2021 (arising out of ITA No.1836/PUN/2018 िनधा"रणवष" / Assessment Year: 2010-11 Rohan & Rajdeep Infrastructure, Th…

Assistant Commissioner of Income-Tax, Circle - 3, Pune vs. Rohan and Rajdeep Infrastructture, Pune

ITA 1836/PUN/2018[2010-11]Status: DisposedITAT Pune13 Jun 2022AY 2010-11

Bench: Shri S.S.Viswanethra Ravi, Jm & Dr. Dipak P. Ripote, Am आयकरअपीलसं. / Ita No.1836 /Pun/2018 िनधा"रणवष" / Assessment Year: 2010-11 The Assistant Commissioner Of Rohan & Rajdeep Infrastructure, Income Tax, Circle-3, Pune. Vs Cst No.2254/1, Modi Baug, Commercial Building, Ganesh Khind Road, Shivaji Nagar, Pune – 411016. Pan: Aaffr 9455 F Appellant/ Assessee Respondent /Revenue Cross Objection No.16/Pun/2021 (Arising Out Of Ita No.1836/Pun/2018 िनधा"रणवष" / Assessment Year: 2010-11 Rohan & Rajdeep Infrastructure, The Assistant Commissioner Of Cts No.2254, 1 Modibaug, Vs Income Tax, Circle-3, Pune. Commercial Complex Building, Ganeshkhind Road, Shivaji Nagar, Pune – 411016. Pan: Aaffr 9455 F Appellant/ Assessee Respondent /Revenue आयकरअपीलसं. / Ita No. 1837/Pun/2018 िनधा"रणवष" / Assessment Year: 2014-15 The Assistant Commissioner Rohan & Rajdeep Infrastructure, Of Income Tax, Circle-3, Pune. Vs Office No.8 & 9, Pradeep Chambers, S.No.813, Bhan Darker Road, Maharashtra – 411004. Pan: Aaffr 9455 F Appellant/ Assessee Respondent /Revenue Assessee By Shri Nikhil Pathak - Ar Revenue By Shri M.Jasnani - Dr Date Of Hearing 12/04/2022 Date Of Pronouncement 13/06/2022 आदेश/ Order Per Dr. Dipak P. Ripote, Am: The Set Of Three Appeals Consisting Two Appeals By The Revenue & Cross Objection Therein By The Assessee For A.Y. 2010-11 & Remaining Appeal By The Revenue For A.Y. 2014-15 Are Directed Against The Separate

Section 143(3)Section 147Section 148Section 263Section 80I

…आयकर अपीलीय अिधकरण “बी” "ायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI S.S.VISWANETHRA RAVI, JM AND DR. DIPAK P. RIPOTE, AM आयकरअपीलसं. / ITA No.1836 /PUN/2018 िनधा"रणवष" / Assessment Year: 2010-11 The Assistant Commissioner of Rohan & Rajdeep Infrastructure, Income Tax, Circle-3, Pune. Vs CST No.2254/1, Modi Baug, Commercial Building, Ganesh Khind Road, Shivaji Nagar, Pune – 411016. PAN: AAFFR 9455 F Appellant/ Assessee Respondent /Revenue Cross Objection No.16/PUN/2021 (arising out of ITA No.1836/PUN/2018 िनधा"रणवष" / Assessment Year: 2010-11 Rohan & Rajdeep Infrastructure, Th…

Sagar Damoh Toll Roads Limited, Mumbai vs. Asst CIT 8(1)(2), Mumbai

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

ITA 3147/MUM/2019[2013-14]Status: DisposedITAT Mumbai28 Apr 2022AY 2013-14

Bench: Shri Prashant Maharishi & Shri Pavan Kumar Gadalesagar Damoh Toll Vs. Acit, Circle – 8(1)(2) Roads Ltd Room No. 651, 6Th 513A, 5Th Floor, Floor, Aayakar Kohinoor City, Kirol Bhavan, Mk Road, Road, Off Lbs Marg, Mumbai – 400020. Kurla, Mumbai – 400070 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacce2160Q Appellant .. Respondent Appellant By : Shri. K. Shivaram.Ar Respondent By : Shri Ajay K. Shrivastava.Dr Date Of Hearing 22.03.2022 Date Of Pronouncement 29.03.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Of The Commissioner Of Income Tax (Appeals)-14, Mumbai Passed 143(3) & 250 Of The Act. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri. K. Shivaram.ARFor Respondent: Shri Ajay K. Shrivastava.DR

Section 143(1)Section 143(2)Section 250Section 32(1)(ii)

…filed by the revenue before the Hon’ble Tribunal, the ITAT has dismissed the revenue appeal considering the decisions of jurisdictional Honble Sagar Damoh Toll Roads Ltd, Mumbai. High Court of Bombay in the case of North Karnataka Express Highway Ltd vs. CIT 372 ITR 145 (Bom, HC) and CIT Vs. West Gujarat Expressway Ltd, 390 ITR 398 (BOM HC). The Ld. AR has demonstrated the voluminous information in the paper book supporting the claim. The Ld.DR relied on the judicial decision were the roads developed and maintained by the asseessee are eligible for depreciation@10% by considering the roads as Buildings. Whereas,…

Deputy Commissioner of Income Tax-14(2)(1), Mumbai vs. Infrastructure Leasing and Financial Services Limited, Mumbai

In the result, both, assessee’s appeal and revenue’s appeal are partly allowed for statistical purpose

ITA 4515/MUM/2017[2012-13]Status: DisposedITAT Mumbai19 Apr 2022AY 2012-13

Bench: Shri Vikas Awasthy () & S. Rifaur Rahman ()

Section 143(1)Section 143(3)Section 14A

…ts with the government and, therefore, the assessee is not the owner of the same. On appeal, the Ld.CIT(A) confirmed the disallowance in view of the judgement of the Hon’ble jurisdictional High Court in the case of North Karnataka Expressway Ltd vs CIT (2015) 372 ITR 145 (Bom), wherein it was held that the toll roads are built on land owned by the Government and that this decision was followed in the case of CIT vs West Gujarat Expressway Ltd (2017) 390 ITR 400 (Bom). The Ld.CIT(A) also found support from the decision of this Tribunal in the case of DCIT 14(3)(1) vs West Gujarat Expressway Ltd in ITA No.2118/Mum/…

Infrastructure Leasing & Financial Services Ltd, Mumbai vs. DCIT 14(2)(1), Mumbai

In the result, both, assessee’s appeal and revenue’s appeal are partly allowed for statistical purpose

ITA 4448/MUM/2017[2012-13]Status: DisposedITAT Mumbai19 Apr 2022AY 2012-13

Bench: Shri Vikas Awasthy () & S. Rifaur Rahman ()

Section 143(1)Section 143(3)Section 14A

…ts with the government and, therefore, the assessee is not the owner of the same. On appeal, the Ld.CIT(A) confirmed the disallowance in view of the judgement of the Hon’ble jurisdictional High Court in the case of North Karnataka Expressway Ltd vs CIT (2015) 372 ITR 145 (Bom), wherein it was held that the toll roads are built on land owned by the Government and that this decision was followed in the case of CIT vs West Gujarat Expressway Ltd (2017) 390 ITR 400 (Bom). The Ld.CIT(A) also found support from the decision of this Tribunal in the case of DCIT 14(3)(1) vs West Gujarat Expressway Ltd in ITA No.2118/Mum/…

North Karnataka Expressway Ltd, Mumbai vs. Asst CIT 10(1), Mumbai

The appeal of the assessee is allowed in terms of our aforesaid observations

ITA 4372/MUM/2012[2005-06]Status: DisposedITAT Mumbai24 May 2021AY 2005-06

Bench: Shri M. Balaganesh () & Shri Ravish Sood () Ita No. 4372 & 4373/Mum/2012 (Assessment Years: 2005-06 & 2006-07) North Karnataka Expressway Acit – 10(1), 4Th Floor, Aayakar Bhavan, Ltd. The Il & Fs Financial Vs. Center, Plot No. C-22; G- M.K. Road, Block, Bandra Kurla Mumbai 400 020 Complex, Bandra (East) Mumbai- 400 051 Pan No. Aabcn3062F

For Appellant: Shri Sandeep Bhalla, A.RFor Respondent: Shri Rahul Raman, CIT D.R

Section 143(3)Section 143(3)(ii)Section 234BSection 40Section 80G

…re raised by the revenue that the Hon‟ble High Court by relying on its earlier order in the case of North Karnataka Expressway ITA Nos. 4372 & 4373, 4709/Mum/2012 A.Y. 2005-06 & 2006-07 12 North Karnataka Expressway ltd. Vs. ACIT-10(1) Ltd. Vs. CIT-10 (2015) 372 ITR 145 (Bom), had concluded, that the issue therein involved was squarely covered by the said decision. Accordingly, the Hon‟ble High Court by drawing support from the observations recorded in its earlier order in the case of North Karnataka Expressway Ltd. (supra) had therein answered the aforesaid two substantial questions of law in the negative i.e i…

M/S Baul Msk Infrastructure Private Ltd, Mumbai vs. ACIT - 15(1)(2), Mumbai

Accordingly, the aforesaid issue is restored to the file of the A.O in terms of our aforesaid directions. The Ground of appeal No. 2 is allowed for statistical purpose

ITA 3244/MUM/2019[2012-13]Status: DisposedITAT Mumbai22 Apr 2021AY 2012-13

Bench: Shri Pramod Kumar () & Shri Ravish Sood () M/S Bul Msk Infrastructure Pvt. Acit -15(1)(2), Ltd., 1008, 10Th Floor –V, Vs. Room No. 403, 4Th Floor Time Square, Plot No. 3, Aayakar Bhavan, M.K. Road, Sector 14, Belapur Cbd, Mumbai 400 020 Navi Mumbai- 400614 Pan No. Aaccb9447M (Assessee) (Revenue) Assessee By : Shri Devendra Jain, A.R Revenue By : Shri Tharian Oommen, Sr. D.R Date Of Hearing : 23/03/2021 Date Of Pronouncement : 22/04/2021

For Appellant: Shri Devendra Jain, A.RFor Respondent: Shri Tharian Oommen, Sr. D.R

Section 143(1)Section 143(2)Section 143(3)Section 32Section 36(1)(iii)

…oll roads” by treating the same as plant and machinery. It is in the backdrop of the aforesaid issues which were raised by the revenue that the Hon‟ble High Court by relying on its earlier order in the case of North Karnataka Expressway Ltd. Vs. CIT-10 (2015) 372 ITR 145 (Bom), had concluded that the issue therein involved was squarely covered by the said decision. Accordingly, the Hon‟ble High Court by drawing support from the observations recorded in its earlier order in the case of North Karnataka Expressway Ltd. had therein answered the aforesaid two substantial questions of law in the negative i.e in favour…

Asst CIT 6(2)(2), Mumbai vs. Essel Sagar Damoh Toll Roads, Mumbai

ITA 7114/MUM/2016[2011-12]Status: DisposedITAT Mumbai20 Sept 2019AY 2011-12

Bench: Shri M. Balaganesh & Shri Ravish Soodasstt. Commissioner Of Income-Tax (Cir)- M/S Essel Sagar Damoh Toll Roads Ltd. 6(2)(2), Room No. 563, Aayakar Bhavan, 135, Continental Build. A.B. Road, M.K. Road, Churchgate Vs. Mumbai – 400018 Mumbai- 400 020. Pan – Aacce2160Q (Appellant) (Respondent)

For Appellant: Shri RiteshMisra, D.RFor Respondent: Shri K. Shivram, A.R

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

…r BOT project were not eligible for claim of depreciation under Sec.32 of the Act. In support of his aforesaid contention, the ld. D.R relied on the judgments of the Hon‟ble High Court of Bombay in the case of North Karnataka Expressway Ltd. Vs. CIT-10 (2015) 372 ITR 145 (Bom) and CIT-10, Mumbai Vs. M/s West Gujarat Expressway Ltd. (ITA No.2357 of 2013, dated 05.04.2016). It was averred by the ld. D.R, that as the CIT(A) had erred in dislodging the well reasoned order passed by the A.O, therefore, his order may be set aside and that of the A.O be restored. 6. Per contra, the ld. Authorized Representative (for sho…

Valecha Badwani Sendhwa Tollways Limited, Mumbai vs. Principal Commissioner of Income Tax - 11, Mumbai

In the result, the grounds of appeal raised by assessee are allowed

ITA 2848/MUM/2018[2013-14]Status: DisposedITAT Mumbai23 Apr 2019AY 2013-14

Bench: Shri G.S. Pannu, Vice- & Shri Pawan Singhvalecha Badwani Sendhwa Pcit-11 Tollways Ltd. 4Th Floor, R.No. 417, Aayakar Bhavan, Valecha Chambers, Andheri M.K. Road, Mumbai-400020. New Link Road, Andheri (W), Vs. Mumbai-400053. Pan: Aadcv6105B Appellant Respondent Valecha Lm Tools Pvt. Ltd. Pcit-11 4Th Floor, Valecha Chambers, R.No. 417, Aayakar Bhavan, Andheri New Link Road, M.K. Road, Mumbai-400020. Andheri (W), Vs. Mumbai-400053. Pan: Aadcv2787M Appellant Respondent : Shri Sumant Chadha With Appellant By Mr. Jitendra Trivedi (Ar) Respondent By : Shri S.K. Poddar (Cit-Dr) Date Of Hearing : 01.04.2019 Date Of Pronouncement : 23.04.2019

For Respondent: Shri Sumant Chadha with

Section 143(3)Section 254(1)Section 263Section 32

…ro Express Pvt. Ltd. in ITA No. 705/2017 (Del. HC) and Dimension Construction Pvt. Ltd. vs. DCIT in ITA No. 222, 223, 233 & 857/PN/2009. 10. The ld. AR further submits that the Hon’ble Bombay High Court in North-Karnataka Expressway Ltd. vs. CIT reported in 372 ITR 145 (Bom.) after considering the CBDT Circular No. 9/2014 also held that right to collect the Toll is a capital expenditure and assessee is entitled to claim depreciation on such Intangible asset as provided under section 32(1)(ii) of the Act. On the decision of Madras Industrial Investment Corporation vs. CIT [225 ITR 802] referred by ld. PCIT in…

Thiruvananthapuram Road Development Co. Ltd, Orrissa vs. DCIT 14(3)(1), Mumbai

Appeal of the assessee is disposed of in terms of the order in ITA

ITA 622/MUM/2015[2010-11]Status: DisposedITAT Mumbai23 May 2018AY 2010-11

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2010-11 Thiruvananthapuram Road Dcit-14(3)(1), Development Company Ltd. बनाम/ (Earlier Dcit-10(1), The Il & Fs Financial Centre, Room No.455, 4Th Floor, Vs. Plot No.C-22, Aayakar Bhavan, G Block, Bandra Kurla M. K. Road, Complex, Bandra (East), Mumbai-400020 Mumbai-400051 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aacct0547J Assessment Year: 2010-11 Dcit-14(3)(1), Thiruvananthapuram Road (Earlier Dcit-10(1), Development Company Ltd. बनाम/ Room No.455, 4Th Floor, The Il & Fs Financial Vs. Aayakar Bhavan, Centre, Plot No.C-22, M. K. Road, G Block, Bandra Kurla Mumbai-400020 Complex, Bandra (East), Mumbai-400051 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. Aacct0547J

Section 143Section 253Section 32

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ई, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी एन. के. "धान, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member Assessment Year: 2010-11 Thiruvananthapuram Road DCIT-14(3)(1), Development Company Ltd. बनाम/ (Earlier DCIT-10(1), The IL & FS Financial Centre, Room No.455, 4th Floor, Vs. Plot No.C-22, Aayakar Bhavan, G Block, Bandra Kurla M. K. Road, Complex, Bandra (East), Mumbai-400020 Mumbai-400051 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. AACCT0547J Assessm…

DCIT 14(3)(1), Mumbai vs. Thirvanthapuram Road Development Company Ltd, Mumbai

Appeal of the assessee is disposed of in terms of the order in ITA

ITA 4346/MUM/2015[2011-12]Status: DisposedITAT Mumbai23 May 2018AY 2011-12

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2010-11 Thiruvananthapuram Road Dcit-14(3)(1), Development Company Ltd. बनाम/ (Earlier Dcit-10(1), The Il & Fs Financial Centre, Room No.455, 4Th Floor, Vs. Plot No.C-22, Aayakar Bhavan, G Block, Bandra Kurla M. K. Road, Complex, Bandra (East), Mumbai-400020 Mumbai-400051 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aacct0547J Assessment Year: 2010-11 Dcit-14(3)(1), Thiruvananthapuram Road (Earlier Dcit-10(1), Development Company Ltd. बनाम/ Room No.455, 4Th Floor, The Il & Fs Financial Vs. Aayakar Bhavan, Centre, Plot No.C-22, M. K. Road, G Block, Bandra Kurla Mumbai-400020 Complex, Bandra (East), Mumbai-400051 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. Aacct0547J

Section 143Section 253Section 32

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ई, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी एन. के. "धान, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member Assessment Year: 2010-11 Thiruvananthapuram Road DCIT-14(3)(1), Development Company Ltd. बनाम/ (Earlier DCIT-10(1), The IL & FS Financial Centre, Room No.455, 4th Floor, Vs. Plot No.C-22, Aayakar Bhavan, G Block, Bandra Kurla M. K. Road, Complex, Bandra (East), Mumbai-400020 Mumbai-400051 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. AACCT0547J Assessm…

M/S. Rohan & Rajdeep Infrastructure, Pune vs. Pr.Commissioner of Income Tax -2, Pune

In the result, the appeal of assessee is allowed

ITA 633/PUN/2017[2012-13]Status: DisposedITAT Pune23 Feb 2018AY 2012-13

Bench: Shri Anil Chaturvedi, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Nikhil PathakFor Respondent: Shri Rajeev Kumar, CIT

Section 143(3)Section 263Section 37(1)Section 80I

…आयकर अपील"य अ"धकरण] पुणे "यायपीठ “ए” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI ANIL CHATURVEDI, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं. / ITA No.633/PUN/2017 "नधा"रण वष" / Assessment Year : 2012-13 M/s. Rohan & Rajdeep Infrastructure, ………. अपीलाथ" / Khandelwal Jain & Associates, Appellant First Floor, Alankar Cinema Building, Near Pune Railway Station, Pune – 411 001. PAN : AAFFR9455F. बनाम v/s Prl.Commissioner of Income Tax – 2, ………. ""यथ" / Pune. Respondent Assessee by : Shri Nikhil Pathak. Revenue by : Shri Rajeev Kumar, CIT. सुनवाई क" तार"ख / घोषणा क" तार"ख / Da…

North Karnataka Expressway Ltd. v. CIT