Snj Distillers Pvt Ltd., Chennai vs. ACIT Central Circle-2(1), Chennai
In the result, the appeals filed by the Revenue for Asst
ITA 2993/CHNY/2019[2017-18]Status: DisposedITAT Chennai04 Nov 2020AY 2017-18
Bench: Shri Duvvuru Rl Reddy & Shri G. Manjunathaआयकर अपील सं./I.T.A.Nos.2703, 2704, 2705/Chny/2019, ("नधा"रण वष" / Assessment Years: 2014-15,2015-16 & 2016-17) The Dcit, Vs M/S. Snj Distillers Pvt. Ltd. Central Circle 2(1), Old No.47, New No.99, Chennai – 600 034. Canal Bank Road, Cit Nagar, Nandanam, Chenani – 600 035. Pan: Aalcs9312F (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.Nos.2194, 2195 & 2993/Chny/2019, ("नधा"रण वष" / Assessment Years: 2015-16, 2016-17 & 2017-18) Vs The Acit, M/S. Snj Distillers Pvt. Ltd. Old No.47, New No.99, Central Circle 2(1), Canal Bank Road, Chennai – 600 034. Cit Nagar, Nandanam, Chenani – 600 035. Pan: Aalcs9312F (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रतीक" ओर से/Assessee By : Shri D. Anand, Advocate : राज"कीओरसे /Revenue By Shri Ar.V. Sreenivasan, Addl.Cit : सुनवाई क" तार"ख/Date Of Hearing 13.10.2020 घोषणा क" तार"ख /Date Of Pronouncement : 04.11.2020
For Appellant: Shri D. Anand, Advocate
Section 132Section 139Section 143(1)Section 14ASection 234A
…y fulfilled. The AO as well as the Ld.CIT(A) having considered relevant facts rightly disallowed the claim of deduction u/s.32AC of the Act. In this regard, he relied upon the decision of Hon’ble Bombay High Court in the case of Wittle Anderson vs. CIT [1971] 79 ITR 630, where the court laid down that when the machinery was kept in working condition and ready for use, the machinery was entitled for depreciation. Similarly, he relied upon the decision of Hon’ble Madras High Court in the case of CIT vs. Maps Tours and Travels [2008] TMI 12123 Madras and argued that the High Court has request to grant depreciation o…
