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“additional depreciation”

DepreciationSection 32(1)(iia)Section 32(1)(iia)604 judgments

The decision most relied on for additional depreciation is Bajaj Tempo Ltd. v. CIT (196 ITR 188), cited in 289 judgments on BharatTax.

Leading authorities on additional depreciation

Bajaj Tempo Ltd. v. CIT
196 ITR 188 · 1992 · Supreme Court
289
citing judgments

Provisions in taxing statutes that grant incentives, concessions, or exemptions for promoting economic growth and industrialization must be interpreted liberally and purposively. Any restrictions placed on such provisions should also be construed reasonably to advance their objective, not frustrate it.

CIT v. Chaphalkar Brothers
400 ITR 279 · 2018 · Supreme Court
136
citing judgments

A subsidy is classified as a capital receipt if its object is to enable the assessee to set up or expand a new or existing unit. Conversely, it is a revenue receipt if its purpose is to help the assessee run the business more profitably.

CIT v. Rittal India (P) Limited
380 ITR 423 · 2016 · High Court
121
citing judgments

Additional depreciation is allowable under section 32(1)(iia) for new machinery or plant even when put to use for less than 180 days, with the unabsorbed balance available for claim in the subsequent year.

CIT v. Sesa Goa Ltd.
271 ITR 331 · 2004 · Supreme Court
92
citing judgments

Extraction and processing of iron ore constitutes "production" for the purpose of claiming tax benefits like investment allowance under Section 32A and additional depreciation under Section 32(1)(iia), even if it does not amount to "manufacture".

CIT v. Shri T.P. Textiles (P.) Ltd.
394 ITR 483 · 2017 · High Court
73
citing judgments

An assessee is entitled to claim the balance 10% of additional depreciation in the succeeding assessment year if the new plant and machinery were put to use for less than 180 days in the previous year.

CIT v. Hi Tech Arai Ltd.
321 ITR 477 · 2010 · High Court
62
citing judgments

The court may allow additional depreciation under section 32(1)(iia) for new machinery if it is used in the business of any article or thing, even if not directly linked to increasing production capacity.

CIT v. VTM Ltd.
319 ITR 336 · 2009 · High Court
49
citing judgments

An assessee engaged in the manufacture or production of an article or thing is entitled to additional depreciation under Section 32(1)(iia) for new machinery or plant, such as a windmill for power generation, even if it is not directly used in the primary manufacturing activity.

South Indian Bank Ltd. v. CIT
262 ITR 579 · 2003 · High Court
48
citing judgments

For banks, bad debts written off from non-rural advances are not subject to the limitations of the provisos to sections 36(1)(vii) and 36(1)(viii), as these provisos apply only to rural advances; section 36(1)(viia) also applies exclusively to rural advances. Additionally, depreciation on investments valued at market price on the balance sheet date is eligible for deduction.

Judgments citing additional depreciation

M/S Teracom (P) Ltd, Ponda vs. The Joint Commissioner of Income Tax - 2, Panaji

In the result, the Stay applications filed by the assessee are infactious and are dismissed, and the appeals filed by the assessee are allowed for statistical purposes

ITA 3/PAN/2025[2011-12]Status: DisposedITAT Panaji03 Jul 2025AY 2011-12

Bench: Shri Pavan Kumar Gadale & Shri G D Padmahshalii T A. Nos. 2/Pan/2025 & S A.2/Pan/2025 I T A. Nos. 3/Pan/2025 & S A.3/Pan/2025 (A.Y. 2010-11 & A.Y.2011-12 ) Teracom Ltd, Vs Jcit-Range-2, 55,1 St Floor, Aayakarbhavan, Patto, . Ponda Commerce Center Panaji, Ponda-403401, Goa-403001. Goa. . Pan .No. Aabct5254B (अपीलाथ"/Appellant) (""यथ"/Respondent) Assessee By Shri.Rama Rivonkar.Ar Revenue By Shri.Capt Pradeep Arya.Dr सुनवाई क" तार"ख/Date Of Hearing 02.07.2025 घोषणा क" तार"ख/Date Of Pronouncement 03.07.2025 Order Per Pavan Kumar Gadale, Jm: These Two Appeals Are Filed By The Assesse Against The Separate Orders Of The Nfac Delhi/Cit(A) Passed U/Sec 143(3) & U/Sec 250 Of The Act. 2. Since The Issues Involved In These Appeals Are Common & Similar, Hence They Are Clubbed, Heard & A Consolidated Order Is Passed. For The Sake Of Convenience, We Shall Take Up Ita No.2/Pan/2025, A.Y 2010-11 As Lead Case & Facts Narrated. The Assessee Has Raised The Grounds Of Appeal Challenging The Order Of The Cit(A)

submitted the details. Whereas the A.O was not satisfied with the explanations and details and made additions (i) Provision for bad debts and additional depreciation on revaluation of assets in computing book profits u/sec115JB of the Act(ii)disallowance u/sec14A of the Act (iii)excess claim of deduction u/sec80IC

M/S Teracom (P) Ltd, Ponda vs. The Joint Commissioner of Income Tax - 2, Panaji

In the result, the Stay applications filed by the assessee are infactious and are dismissed, and the appeals filed by the assessee are allowed for statistical purposes

ITA 2/PAN/2025[2010-11]Status: DisposedITAT Panaji03 Jul 2025AY 2010-11

Bench: Shri Pavan Kumar Gadale & Shri G D Padmahshalii T A. Nos. 2/Pan/2025 & S A.2/Pan/2025 I T A. Nos. 3/Pan/2025 & S A.3/Pan/2025 (A.Y. 2010-11 & A.Y.2011-12 ) Teracom Ltd, Vs Jcit-Range-2, 55,1 St Floor, Aayakarbhavan, Patto, . Ponda Commerce Center Panaji, Ponda-403401, Goa-403001. Goa. . Pan .No. Aabct5254B (अपीलाथ"/Appellant) (""यथ"/Respondent) Assessee By Shri.Rama Rivonkar.Ar Revenue By Shri.Capt Pradeep Arya.Dr सुनवाई क" तार"ख/Date Of Hearing 02.07.2025 घोषणा क" तार"ख/Date Of Pronouncement 03.07.2025 Order Per Pavan Kumar Gadale, Jm: These Two Appeals Are Filed By The Assesse Against The Separate Orders Of The Nfac Delhi/Cit(A) Passed U/Sec 143(3) & U/Sec 250 Of The Act. 2. Since The Issues Involved In These Appeals Are Common & Similar, Hence They Are Clubbed, Heard & A Consolidated Order Is Passed. For The Sake Of Convenience, We Shall Take Up Ita No.2/Pan/2025, A.Y 2010-11 As Lead Case & Facts Narrated. The Assessee Has Raised The Grounds Of Appeal Challenging The Order Of The Cit(A)

submitted the details. Whereas the A.O was not satisfied with the explanations and details and made additions (i) Provision for bad debts and additional depreciation on revaluation of assets in computing book profits u/sec115JB of the Act(ii)disallowance u/sec14A of the Act (iii)excess claim of deduction u/sec80IC

DCIT., Circle-13(1), Hyderabad vs. The Singareni Collieries Company Limited, Kothagudem

In the result, assessee’s appeals for the A

ITA 308/HYD/2024[AY-2020-2]Status: DisposedITAT Hyderabad12 Jun 2025

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita Nos.283, 284 & 286/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2015-16, 2016-17 & 2020-21) Singareni Collieries Vs. Acit, Circle – 1 Company Limited Khammam & Kothagudem Acit, Circle 13(1) Pan:Aaact8873F Hyderabad & आ.अपी.सं /Ita Nos.300, 301 & 308/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2015-16, 2016-17 & 2020-21) Vs. Singareni Collieries Dy. Cit, Circle 13(1) Company Limited Hyderabad Kothagudem Pan:Aaact8873F (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri M.V.Anil Kumar, Advocate राज" व "ारा/Revenue By:: Shri B Balakrishna, Cit (Dr) सुनवाई की तारीख/Date Of Hearing: 10/06/2025 घोषणा की तारीख/Pronouncement: 12/06/2025 आदेश/Order Per Bench: These 3 Sets Of Cross Appeals Filed By The Assessee As Well As The Revenue Are Directed Against The 3 Separate Orders All Dated 30/01/2024 Of The Learned Cit (A)-Nfac Delhi, For The A.Ys 2015-16, 2016-17 & 2020-21 Respectively. The Assessee As Well As The Revenue Have Raised The Following Grounds Of Appeals For 3 A.Ys:

For Appellant: Shri M.V.Anil Kumar, AdvocateFor Respondent: : Shri B Balakrishna, CIT (DR)
Section 40A(9)

business of manufacture or production of any article or thing, or in the business of generation, transmission or distribution of power qualifies for an additional depreciation of 20% of the actual cost of such machinery or plant. Clause (ii) of Section Page ... Section 32(1)(iia), a beneficial provision applicable to the states of Andhra Pradesh, Bihar, Telangana, and West Bengal. This proviso allows an enhanced additional depreciation of 35% instead of 20% for undertakings or enterprises engaged in manufacturing or producing any article or thing, provided they were

DCIT., Circle-13(1), Hyderabad vs. The Singareni Collieries Company Ltd, Kothagudem

In the result, assessee’s appeals for the A

ITA 300/HYD/2024[2015--16]Status: DisposedITAT Hyderabad12 Jun 2025

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita Nos.283, 284 & 286/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2015-16, 2016-17 & 2020-21) Singareni Collieries Vs. Acit, Circle – 1 Company Limited Khammam & Kothagudem Acit, Circle 13(1) Pan:Aaact8873F Hyderabad & आ.अपी.सं /Ita Nos.300, 301 & 308/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2015-16, 2016-17 & 2020-21) Vs. Singareni Collieries Dy. Cit, Circle 13(1) Company Limited Hyderabad Kothagudem Pan:Aaact8873F (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri M.V.Anil Kumar, Advocate राज" व "ारा/Revenue By:: Shri B Balakrishna, Cit (Dr) सुनवाई की तारीख/Date Of Hearing: 10/06/2025 घोषणा की तारीख/Pronouncement: 12/06/2025 आदेश/Order Per Bench: These 3 Sets Of Cross Appeals Filed By The Assessee As Well As The Revenue Are Directed Against The 3 Separate Orders All Dated 30/01/2024 Of The Learned Cit (A)-Nfac Delhi, For The A.Ys 2015-16, 2016-17 & 2020-21 Respectively. The Assessee As Well As The Revenue Have Raised The Following Grounds Of Appeals For 3 A.Ys:

For Appellant: Shri M.V.Anil Kumar, AdvocateFor Respondent: : Shri B Balakrishna, CIT (DR)
Section 40A(9)

business of manufacture or production of any article or thing, or in the business of generation, transmission or distribution of power qualifies for an additional depreciation of 20% of the actual cost of such machinery or plant. Clause (ii) of Section Page ... Section 32(1)(iia), a beneficial provision applicable to the states of Andhra Pradesh, Bihar, Telangana, and West Bengal. This proviso allows an enhanced additional depreciation of 35% instead of 20% for undertakings or enterprises engaged in manufacturing or producing any article or thing, provided they were

Singareni Collieries Company Limited, Kothagudem vs. DCIT., Circle-13(1), Hyderabad

ITA 286/HYD/2024[2020-21]Status: DisposedITAT Hyderabad12 Jun 2025AY 2020-21

Bench: Shri Vijay Pal Rao, Vice- & Shri Manjunatha, G.आ.अपी.सं / Ita Nos.283, 284 & 286/Hyd/2024 (निर्धारण वर्ष/Assessment Years: 2015-16, 2016-17 & 2020-21) Singareni Collieries Vs. Acit, Circle – 1 Company Limited Khammam & Kothagudem Acit, Circle 13(1) Pan:Aaact8873F Hyderabad & आ.अपी.सं / Ita Nos.300, 301 & 308/Hyd/2024 (निर्धारण वर्ष/Assessment Years: 2015-16, 2016-17 & 2020-21) Vs. Dy. Cit, Circle 13(1) Hyderabad Singareni Collieries Company Limited Kothagudem Pan:Aaact8873F (Appellant) (Respondent) निर्धारिती द्वारा / Assessee By: Shri M.V.Anil Kumar, Advocate राजस्व द्वारा / Revenue By:: Shri B Balakrishna, Cit (Dr) सुनवाई की तारीख / Date Of Hearing: 10/06/2025 घोषणा की तारीख / Pronouncement: 12/06/2025 आदेश/Order Per Bench: These 3 Sets Of Cross Appeals Filed By The Assessee As Well As The Revenue Are Directed Against The 3 Separate Orders All Dated 30/01/2024 Of The Learned Cit (A)-Nfac Delhi, For The A.Ys 2015-16, 2016-17 & 2020-21 Respectively. The Assessee As Well As The Revenue Have Raised The Following Grounds Of Appeals For 3 A.Ys:

For Appellant: Shri M.V.Anil Kumar, AdvocateFor Respondent: : Shri B Balakrishna, CIT (DR)
Section 194Section 32ASection 37Section 40Section 40A(9)

ITA Nos 283 284 286 and 300 301 and 308 of 2024 Singareni Collieries Company Ltd आयकर अपीलीय अधिकरण, हैदराबाद

Singareni Collieries Company Limited, Kothagudem vs. ACIT., Circle-1, Khammam

In the result, assessee’s appeals for the A

ITA 284/HYD/2024[2016-17]Status: DisposedITAT Hyderabad12 Jun 2025AY 2016-17

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita Nos.283, 284 & 286/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2015-16, 2016-17 & 2020-21) Singareni Collieries Vs. Acit, Circle – 1 Company Limited Khammam & Kothagudem Acit, Circle 13(1) Pan:Aaact8873F Hyderabad & आ.अपी.सं /Ita Nos.300, 301 & 308/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2015-16, 2016-17 & 2020-21) Vs. Singareni Collieries Dy. Cit, Circle 13(1) Company Limited Hyderabad Kothagudem Pan:Aaact8873F (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri M.V.Anil Kumar, Advocate राज" व "ारा/Revenue By:: Shri B Balakrishna, Cit (Dr) सुनवाई की तारीख/Date Of Hearing: 10/06/2025 घोषणा की तारीख/Pronouncement: 12/06/2025 आदेश/Order Per Bench: These 3 Sets Of Cross Appeals Filed By The Assessee As Well As The Revenue Are Directed Against The 3 Separate Orders All Dated 30/01/2024 Of The Learned Cit (A)-Nfac Delhi, For The A.Ys 2015-16, 2016-17 & 2020-21 Respectively. The Assessee As Well As The Revenue Have Raised The Following Grounds Of Appeals For 3 A.Ys:

For Appellant: Shri M.V.Anil Kumar, AdvocateFor Respondent: : Shri B Balakrishna, CIT (DR)
Section 40A(9)

business of manufacture or production of any article or thing, or in the business of generation, transmission or distribution of power qualifies for an additional depreciation of 20% of the actual cost of such machinery or plant. Clause (ii) of Section Page ... Section 32(1)(iia), a beneficial provision applicable to the states of Andhra Pradesh, Bihar, Telangana, and West Bengal. This proviso allows an enhanced additional depreciation of 35% instead of 20% for undertakings or enterprises engaged in manufacturing or producing any article or thing, provided they were

Singareni Collieries Company Limited, Kothagudem vs. ACIT., Circle- 1, Khammam

In the result, assessee’s appeals for the A

ITA 283/HYD/2024[2015-16]Status: DisposedITAT Hyderabad12 Jun 2025AY 2015-16

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita Nos.283, 284 & 286/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2015-16, 2016-17 & 2020-21) Singareni Collieries Vs. Acit, Circle – 1 Company Limited Khammam & Kothagudem Acit, Circle 13(1) Pan:Aaact8873F Hyderabad & आ.अपी.सं /Ita Nos.300, 301 & 308/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2015-16, 2016-17 & 2020-21) Vs. Singareni Collieries Dy. Cit, Circle 13(1) Company Limited Hyderabad Kothagudem Pan:Aaact8873F (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri M.V.Anil Kumar, Advocate राज" व "ारा/Revenue By:: Shri B Balakrishna, Cit (Dr) सुनवाई की तारीख/Date Of Hearing: 10/06/2025 घोषणा की तारीख/Pronouncement: 12/06/2025 आदेश/Order Per Bench: These 3 Sets Of Cross Appeals Filed By The Assessee As Well As The Revenue Are Directed Against The 3 Separate Orders All Dated 30/01/2024 Of The Learned Cit (A)-Nfac Delhi, For The A.Ys 2015-16, 2016-17 & 2020-21 Respectively. The Assessee As Well As The Revenue Have Raised The Following Grounds Of Appeals For 3 A.Ys:

For Appellant: Shri M.V.Anil Kumar, AdvocateFor Respondent: : Shri B Balakrishna, CIT (DR)
Section 40A(9)

business of manufacture or production of any article or thing, or in the business of generation, transmission or distribution of power qualifies for an additional depreciation of 20% of the actual cost of such machinery or plant. Clause (ii) of Section Page ... Section 32(1)(iia), a beneficial provision applicable to the states of Andhra Pradesh, Bihar, Telangana, and West Bengal. This proviso allows an enhanced additional depreciation of 35% instead of 20% for undertakings or enterprises engaged in manufacturing or producing any article or thing, provided they were

The Assistant Commissioner of Income Tax, Circle-1, Eluru vs. The Andhra Sugars Limited, Tanuku

In the result, appeal of the Revenue is dismissed

ITA 380/VIZ/2019[2012-13]Status: DisposedITAT Visakhapatnam09 Jun 2025AY 2012-13

Bench: Shri Vijay Pal Rao, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No. 380/Viz/2019 (धनिाारणिर्ा/ Assessment Year: 2012-13) Assistant Commissioner Of Vs. M/S. Andhra Sugars Ltd., Income Tax, Circle-1, Tanuku. Eluru. Pan: Aaact6357Q (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) सी.ओ सं. / C.O. No. 140/Viz/2019 [आयक अपील सं. से उत्पन्न / Arising Out Of I.T.A. No. 380/Viz/2019(A.Y. 2012-13)] M/S. Andhra Sugars Ltd., Vs. Assistant Commissioner Of Tanuku. Income Tax, Circle-1, Pan: Aaact6357Q Eluru. अपीलार्थीकीओरसे/ Assessee By : Shri C. Subrahmanyam, Ca प्रत्यार्थीकीओरसे/ Revenue By : Dr.Satyasai Rath, Cit-Dr

For Appellant: Shri C. Subrahmanyam, CAFor Respondent: Dr.Satyasai Rath, CIT-DR
Section 143(2)Section 143(3)Section 14ASection 80I

80IA of Rs. 3,62,29,004/-. The case was selected for scrutiny under CASS to verify large deduction claimed under Chapter VIA, additional depreciation claimed and larger interest expenses relating to exempted investments U/s. 14A of the Act. Thereafter, notice U/s. 143(2) of the Act was issued ... Rules r.w.s 14 of the Act. 4. The Ld. CIT(a) erred in deleting the addition made on account of disallowance of additional depreciation on plant and machinery of wind mill units installed during the year. 5. The Ld. CIT(A) has failed to note that the benefit of additional