Poonawalla Finvest and Agro (P) Ltd. v. ACIT

118 TTJ 68Income Tax Appellate Tribunal2008#14740 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 352,032 Indian tax judgments — from 2018 to 2018.

Judgments citing Poonawalla Finvest and Agro (P) Ltd. v. ACIT

Deputy Commissioner of Income-Tax vs. Serum Institute of India Ltd., Pune

In the result, both the appeals of the Revenue are dismissed

ITA 934/PUN/2016[2012-13]Status: DisposedITAT Pune12 Oct 2018AY 2012-13

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.549 & 550/Pun/2016 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2011-12 & 2012-13 वष"

For Appellant: Shri Rajshekhar S. AbhyankarFor Respondent: Shri Rajeev Kumar
Section 132Section 143(3)Section 14ASection 153ASection 35

….1 Relevant facts on this issue include that, during the impugned assessment year, assessee installed windmill and claimed depreciation @80% on the same. The AO relying on the decision of Tribunal in the case of Poonawalla Finvest and Agro (P) Ltd. Vs. ACIT 118 TTJ 68 22 Serum Institute of India Ltd., A.Yrs. 2011-12 and 2012-13 allowed the depreciation at the rate of 10% and 15% on building/civil construction and transformer. In the First Appellate proceedings, the CIT(A) relying on the decision of Pune Bench of the Tribunal in the case of Ghodawat Energy Pvt. Ltd. in ITA No.1986/PN/2012, dated 14-07-2014…

Deputy Commissioner of Income-Tax vs. Serum Institute of India Ltd., Pune

In the result, both the appeals of the Revenue are dismissed

ITA 607/PUN/2016[2011-12]Status: DisposedITAT Pune12 Oct 2018AY 2011-12

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.549 & 550/Pun/2016 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2011-12 & 2012-13 वष"

For Appellant: Shri Rajshekhar S. AbhyankarFor Respondent: Shri Rajeev Kumar
Section 132Section 143(3)Section 14ASection 153ASection 35

….1 Relevant facts on this issue include that, during the impugned assessment year, assessee installed windmill and claimed depreciation @80% on the same. The AO relying on the decision of Tribunal in the case of Poonawalla Finvest and Agro (P) Ltd. Vs. ACIT 118 TTJ 68 22 Serum Institute of India Ltd., A.Yrs. 2011-12 and 2012-13 allowed the depreciation at the rate of 10% and 15% on building/civil construction and transformer. In the First Appellate proceedings, the CIT(A) relying on the decision of Pune Bench of the Tribunal in the case of Ghodawat Energy Pvt. Ltd. in ITA No.1986/PN/2012, dated 14-07-2014…

Serum Institute of India Ltd., Pune vs. Deputy Commissioner of Income-Tax

In the result, both the appeals of the Revenue are dismissed

ITA 550/PUN/2016[2012-13]Status: DisposedITAT Pune12 Oct 2018AY 2012-13

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.549 & 550/Pun/2016 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2011-12 & 2012-13 वष"

For Appellant: Shri Rajshekhar S. AbhyankarFor Respondent: Shri Rajeev Kumar
Section 132Section 143(3)Section 14ASection 153ASection 35

….1 Relevant facts on this issue include that, during the impugned assessment year, assessee installed windmill and claimed depreciation @80% on the same. The AO relying on the decision of Tribunal in the case of Poonawalla Finvest and Agro (P) Ltd. Vs. ACIT 118 TTJ 68 22 Serum Institute of India Ltd., A.Yrs. 2011-12 and 2012-13 allowed the depreciation at the rate of 10% and 15% on building/civil construction and transformer. In the First Appellate proceedings, the CIT(A) relying on the decision of Pune Bench of the Tribunal in the case of Ghodawat Energy Pvt. Ltd. in ITA No.1986/PN/2012, dated 14-07-2014…

Serum Institute of India Ltd., Pune vs. Deputy Commissioner of Income-Tax

In the result, both the appeals of the Revenue are dismissed

ITA 549/PUN/2016[2011-12]Status: DisposedITAT Pune12 Oct 2018AY 2011-12

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.549 & 550/Pun/2016 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2011-12 & 2012-13 वष"

For Appellant: Shri Rajshekhar S. AbhyankarFor Respondent: Shri Rajeev Kumar
Section 132Section 143(3)Section 14ASection 153ASection 35

….1 Relevant facts on this issue include that, during the impugned assessment year, assessee installed windmill and claimed depreciation @80% on the same. The AO relying on the decision of Tribunal in the case of Poonawalla Finvest and Agro (P) Ltd. Vs. ACIT 118 TTJ 68 22 Serum Institute of India Ltd., A.Yrs. 2011-12 and 2012-13 allowed the depreciation at the rate of 10% and 15% on building/civil construction and transformer. In the First Appellate proceedings, the CIT(A) relying on the decision of Pune Bench of the Tribunal in the case of Ghodawat Energy Pvt. Ltd. in ITA No.1986/PN/2012, dated 14-07-2014…

Deputy Commissioner of Income-Tax vs. Shri Subhash Hastimal Lodha

In the result, the appeal of the Revenue is dismissed

ITA 1078/PUN/2016[2010-11]Status: DisposedITAT Pune20 Jun 2018AY 2010-11

Bench: "याियक सद"य के सम" Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं आयकर अपील सं. / Ita No. 1078/Pun/2016 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2010-11 िनधा"रण वष" िनधा"रण वष"

For Appellant: Shri Nikhil PathakFor Respondent: Shri Achal Sharma
Section 143(1)Section 32(1)

…ng land. c) Ld AR suggested that no expenses were incurred for control room, site development and internal road has claimed by. the AO and the depreciation of 10% has been allowed by Hon'ble ITAT, Pune in the case of Poonawala Finvest & Agro Pvt. Ltd. (2008) 118 TTJ 68. d) Ld AR also submitted that foundation civil work in a integral part of Wind Mill on which depreciation @ 80% is allowable and this has been held in the following cases. i) Mayura Steels Pvt. Ltd. Vs. ACIT ITA No1347/PN/2014 by ITAT ‘B’ Bench, Pune dated 26-10-2015. ii) Dr. Santosh Kalmesh Prabhu Vs. ACIT ITA No.1294/PN/2014 by ITAT ‘B’ Bench, d…

Pragati Aroma Oil Distillers (P) Ltd, Mumbai vs. DCIT 4(3), Mumbai

In the result appeal of the assessee is partly allowed and appeal of the Revenue stood dismissed

ITA 923/MUM/2016[2011-12]Status: DisposedITAT Mumbai04 Apr 2018AY 2011-12

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.923/Mum/2016 (नििाारण वर्ा / Assessment Year: 2011-12) बिाम/ Pragati Aroma Oil Distillers Dcit 4(3) (P) Ltd., 206 Anand Bhavan, R.No. 649, 6 T H Floor, 17 Babugenu Road, Aaykar Bhavan, V. Princess Street, M K Road, Marine Lines, Mumbai-400020 Mumbai 400002 स्थायी ऱेखा सं./ Pan : Aaacp2213P (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri. Mahaveer JainFor Respondent: Shri. Rajat Mittal
Section 10Section 10BSection 143(3)Section 14ASection 80I

…windmill and is clearly part and parcel of the windmill project on which depreciation at the rate of 80% is allowable." It was submitted by the assessee that AO relied upon decision of ITAT Pune in the case of Poonawala Finvest & Agro P. Ltd. v. ACIT [2008] 118 TTJ 68 [Pune] for taking a view against assessee in earlier years. It was submitted that the decision in the case of Parry Engineering & Electronics P. Ltd.(supra) was rendered after the decision of ITAT Pune in the case of Poonawala Finvest & Agro P. Ltd.(supra) and hence claim of the assessee for depreciation @80% on civil construction work related to…

Poonawalla Finvest and Agro (P) Ltd. v. ACIT (118 TTJ 68) — Cited in 6 Judgments | BharatTax