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“Section 32(2)”

Section References (mined)Section 32Section 32(2)106 judgments

The decision most relied on for Section 32(2) is CIT v. Smifs Securities Ltd. (348 ITR 302), cited in 540 judgments on BharatTax.

Leading authorities on Section 32(2)

CIT v. Smifs Securities Ltd.
348 ITR 302 · 2012 · Supreme Court
540
citing judgments

Goodwill, whether arising from an amalgamation or a slump sale, is an intangible asset eligible for depreciation under Section 32(1) of the Income-tax Act. While the assessee must prove the existence and valuation of such goodwill, it is recognized as a depreciable asset.

Sahney Steel and Press Works Ltd. v. CIT
228 ITR 253 · 1997 · Supreme Court
429
citing judgments

A subsidy is treated as a revenue receipt if the assessee is free to use the money in its business as it likes and is not obligated to spend it for a specific capital purpose, such as acquiring assets or repaying loans.

Sutlej Cotton Mills Ltd. v. CIT
116 ITR 1 · 1979 · Supreme Court
409
citing judgments

A gain arising from the cancellation of a forward exchange contract entered into for the acquisition of a capital asset constitutes a capital receipt. Income-tax liability for such transactions is determined by the specific provisions of the Income Tax Act, independent of the accounting treatment in the books of account.

CIT v. Bokaro Steel Ltd.
236 ITR 315 · 1999 · Supreme Court
370
citing judgments

Interest earned during the pre-commencement period of a project, on advances made to contractors or on unutilized borrowed funds, if inextricably linked to the setting up of the plant, constitutes a capital receipt. Such interest is not taxable as income but can be reduced from the capital work-in-progress.

CIT v. Yokogawa India Ltd.
341 ITR 385 · 2012 · High Court
270
citing judgments

A provision for doubtful debts cannot be added back while computing book profits under Section 115JB of the Income-tax Act for Minimum Alternate Tax (MAT) purposes.

Director of Income-tax (Exemption) v. Framjee Cawasjee Institute
109 CTR 463 · 1993 · High Court
191
citing judgments

A charitable trust is allowed to claim depreciation on its assets for computing its income, even if the capital expenditure incurred on acquiring those assets was treated as an application of income in the year of acquisition.

Challapalli Sugars Ltd. v. CIT
98 ITR 167 · 1975 · Supreme Court
185
citing judgments

Interest on borrowed capital utilized for acquiring a capital asset is capitalized until business commences. Once business is set up, this interest is deductible under section 36(1)(iii) even if the asset has not yet been put to use, accepting commercial accounting standards in the absence of contrary statutory provisions.

Assam Bengal Cement Co. Ltd. v. CIT
27 ITR 34 · 1955 · Supreme Court
174
citing judgments

The Supreme Court established the foundational test for distinguishing between capital and revenue expenditure, holding that the aim and object of the expenditure and whether it brings into existence an asset or an advantage of an enduring nature determines its character, irrespective of the payment method. An advantage lasting five years or more can be considered enduring.

Judgments citing Section 32(2)

Polakulath Narayanan Renai Medicity, Kochi vs. The DCIT Non Corp Circle 1(1), Kochi

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 253/COCH/2023[2014-15]Status: DisposedITAT Cochin05 Aug 2024AY 2014-15

Bench: Shri Chandra Poojari & Shri Soundararajan K.Polakulath Narayanan Renai Dcit, Non Corporate Circle 1(1) Medicity C.R. Building, I.S. Press Road Main Road, Palarivattom Vs. Kochi 682018 Kochi 682025 Pan – Aaifp7597B (Appellant) (Respondent) Assessee By: Shri Mathew Joseph, Ca Revenue By: Ms. Swarnalatha, Sr.Dr Date Of Hearing: 10.07.2024 Date Of Pronouncement: 05.08.2024 O R D E R Per: Soundararajan K.,J.M. This Appeal Filed By The Assessee Challenges The Order Of The National Faceless Appeal Centre, Delhi [Cit(A)] Dated 23.04.2023 In Respect Of Assessment Year (Ay) 2014-15. 2. The Brief Facts Of The Case Are That The Assessee Is Running A Hospital & During The Assessment Year The Assessing Authority Had Capitalised The Interest Component Of The Interior Works For The Reason That The Work Was Done Over A Period Of Time & Hence The Interest Till The Completion Of The Work Is To Be Capitalised. The Assessing Officer (Ao) Also Capitalised The Interest Component On The Capital Asset I.E.On The Sewage Plant Since The Same Was Put Into Use At The Fag End Of The Assessment Year. The Ao Also Treated The Interest On Fixed Deposits As Margin Money Under The Head ‘Income From Other

For Appellant: Shri Mathew Joseph, CAFor Respondent: Ms. Swarnalatha, Sr.DR
Section 139(5)

32(2) while levying tax of Rs.4,05,940/- on Rs. 11,07,430/-, According to section 32(2) unabsorbed depreciation can be set off against any head of income. 4 Polakulath Narayanan Renai Medicity 5. Additional ground (ii). Omission to consider the revised return. The revised return filed