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“opening WDV”

DepreciationSection 43(6)Section 43(6)263 judgments

The decision most relied on for opening WDV is ACIT v. Progressive Constructions Ltd. (92 Taxmann.com 104), cited in 63 judgments on BharatTax.

Leading authorities on opening WDV

ACIT v. Progressive Constructions Ltd.
92 Taxmann.com 104 · 2018 · ITAT
63
citing judgments

Rights acquired under a concession agreement for highway construction, which generate revenue through toll collections, constitute an 'intangible asset' under section 32(1)(ii) of the Income-tax Act, 1961, eligible for depreciation, typically at 25%. This includes claiming depreciation on the opening Written Down Value (WDV) for such highway projects.

CIT v. Artex Manufacturing Co.
227 ITR 260 · 1997 · Supreme Court
36
citing judgments

In a slump sale, the slump purchase price cannot be apportioned among individual assets for claiming depreciation, as there is no indication of the price attributable to specific assets out of the total sale consideration.

DCIT v. Toyo Engineering India ltd.
33 Taxmann.com 560 · 2013 · Reported
22
citing judgments

Depreciation is not allowed on goodwill if it arises from book entries and has no identifiable cost of acquisition. This applies even when goodwill is acquired as part of a scheme of arrangement or amalgamation.

Bodal Chemicals Ltd. v. ACIT, Ahmedabad
112 Taxmann.com 217 · 2019 · ITAT
16
citing judgments

Once depreciation on an asset is allowed in the first year, the revenue is debarred from denying depreciation on the written-down value carried forward in subsequent years, absent a change in facts or law.

PCIT v. GVK Jaipur Expressway
100 Taxmann.com 96 · 2018 · Supreme Court
13
citing judgments

The Supreme Court has affirmed that developers of roadways, operating on a Build-Operate-Transfer (BOT) basis, are eligible to claim depreciation on the roads constructed. This decision supports the assessee's claim against the Revenue's challenge.

Judgments citing opening WDV

Assistant Commissioner of Income Tax-16(1), Mumbai vs. Viacom18 Media Private Limited, Mumbai

ITA 5658/MUM/2024[2013-14]Status: DisposedITAT Mumbai15 Oct 2025AY 2013-14

Bench: Shri Narender Kumar Choudhry & Ms. Padmavathy S

For Respondent: Shri Nimesh Vora, Ld. Adv
Section 115JSection 143(1)Section 143(2)Section 143(3)Section 250

name of “non-compete fee” having WDV value of Rs.112,32,50,625/- as on 01/04/2010 and for the assessment year under consideration, opening WDV worked out at Rs.63,18,28,476/-. The Assessee thus on the said amount, worked out and claimed an amount ... holding as under:- 10. The business activity of the assessee-company is satellite television broadcasting and claimed depreciation of Rs.13,57,40,506/-on opening WDV (Rs.54,29,62,024/-) of Film Software Library @ 25% stating the same as intangible asset. In the A.Y 2007-08 M/s UEPL has purchased

Bakeri Projects Private Limited, Ahmedabad vs. The Dy.CIT, Circle-1(1)(1), Ahmedabad

In the result, the appeals of the assessee on this ground are allowed

ITA 785/AHD/2023[2016-17]Status: DisposedITAT Ahmedabad10 Oct 2025AY 2016-17

Bench: Dr. Brr Kumar & Ms. Suchitra Kambleassessment Year 2016-17

For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri R.P. Rastogi, CIT-D.R
Section 143(2)Section 271(1)(c)Section 274Section 32Section 32(1)Section 32(1)(ii)Section 43(1)Section 43(6)

WDV of the block of assets has been amended to provide that written down value of Goodwill is required to be reduced from the Opening WDV in such cases, where the Goodwill is already forming part of Block of Assets. ➤ Section 50: Computation of capital gains in case of depreciable

Assistant Commissioner of Income Tax, Circle-2.1.1, Vejalpur vs. Mundra International Container Terminal Pvt. Ltd., Kutch

In the result, the grounds raised by the Revenue for AYs 2017-18 and 2018-19 are dismissed

ITA 1268/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad24 Sept 2025AY 2018-19

Bench: Dr. B.R.R. Kumar, Vice-Shri Siddhartha Nautiyalmundra International Container Dcit, Vs. Terminal Private Limited, Circle 2(1)(1), Navinal, New Mundra Port, Post Ahmedabad Box No.8, Mundra, Kutch [Pan : Aadca 0917 C]

For Appellant: Shri S.N. Soparkar, Sr. AdvocateFor Respondent: Shri R.P. Rastogi, CIT-DR
Section 115Section 14ASection 250Section 80I

Deputy Director of Income Tax vide ITA No. 2028/ Mum/ 2019, the ITAT Mumbai has held that the assessing officer cannot dispute the opening WDV of block asset after having allowed the depreciation in the immediately preceding years and does not open to the assessing officer to take different stand

Assistant Commissioner of Income Tax, Vejalpur vs. Mundra International Container Terminal Pvt. Ltd., Kachchh

In the result, the grounds raised by the Revenue for AYs 2017-18 and 2018-19 are dismissed

ITA 1261/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad24 Sept 2025AY 2017-18

Bench: Dr. B.R.R. Kumar, Vice-Shri Siddhartha Nautiyalmundra International Container Dcit, Vs. Terminal Private Limited, Circle 2(1)(1), Navinal, New Mundra Port, Post Ahmedabad Box No.8, Mundra, Kutch [Pan : Aadca 0917 C]

For Appellant: Shri S.N. Soparkar, Sr. AdvocateFor Respondent: Shri R.P. Rastogi, CIT-DR
Section 115Section 14ASection 250Section 80I

Deputy Director of Income Tax vide ITA No. 2028/ Mum/ 2019, the ITAT Mumbai has held that the assessing officer cannot dispute the opening WDV of block asset after having allowed the depreciation in the immediately preceding years and does not open to the assessing officer to take different stand

Mundra International Container Terminal Private Limited, Mundra vs. The Deputy Commissioner of Income-Tax, Ahmedabad

In the result, the grounds raised by the Revenue for AYs 2017-18 and 2018-19 are dismissed

ITA 1241/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad24 Sept 2025AY 2017-18

Bench: Dr. B.R.R. Kumar, Vice-Shri Siddhartha Nautiyalmundra International Container Dcit, Vs. Terminal Private Limited, Circle 2(1)(1), Navinal, New Mundra Port, Post Ahmedabad Box No.8, Mundra, Kutch [Pan : Aadca 0917 C]

For Appellant: Shri S.N. Soparkar, Sr. AdvocateFor Respondent: Shri R.P. Rastogi, CIT-DR
Section 115Section 14ASection 250Section 80I

Deputy Director of Income Tax vide ITA No. 2028/ Mum/ 2019, the ITAT Mumbai has held that the assessing officer cannot dispute the opening WDV of block asset after having allowed the depreciation in the immediately preceding years and does not open to the assessing officer to take different stand

Maxxis Rubber India Pvt. Ltd., Ahmedabad vs. The Pr. CIT, Ahmedabad-1, Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 1129/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad08 Sept 2025AY 2018-19

Bench: Smt. Annapurna Gupta & Shri T.R. Senthil Kumar

For Appellant: Respondent byFor Respondent: Shri Sher Singh, CIT-DR
Section 143(3)Section 263Section 32Section 32(1)

amount of depreciation chargeable on plant and machinery is auto computed in Schedule DPM. An assessee is meant to submit the figure of opening WDV of the block, details of additions made during the year classified by the period for which such asset is put to use (more than ... found that no mechanism for the assessee to first compute and reduce the additional depreciation for the preceding year from the opening WDV and then compute the normal depreciation for the relevant Maxxis Rubber India Pvt. Ltd. vs. PCIT Asst.Year –2018-19 year, as directed by the Ld. PCIT

Apraava Renewable Energy Private Limited, Mumbai vs. The Pr.CIT, Ahmedabad-1, Ahmedabad

In the result, both the appeals filed by the assessee are allowed

ITA 694/AHD/2025[2021-22]Status: DisposedITAT Ahmedabad03 Sept 2025AY 2021-22

Bench: SHRI SANJAY GARG (Judicial Member), SMT. ANNAPURNA GUPTA (Accountant Member)

For Appellant: Shri Vartik Choksi, A.RFor Respondent: Shri Sher Singh, CIT. DR
Section 263Section 43B

assessee’s claim of depreciation far exceeded that allowable by applying the rate prescribed by the Auditor, in the Tax Audit Report, on the opening WDV and addition made to the assets. In A.Y. 2020-21, he noted the assessee to have claimed total depreciation of Rs.362.53 Crores, however ... PCIT, by applying the rate prescribed by the Auditor in the Audit Report, to the opening WDV and the addition made to assets, the assessee was noted to have claimed excess depreciation of Rs.176.39 Crores. In A.Y. 2021-22,the Ld. PCIT noted the assessee to have claimed total depreciation

Apraava Renewable Energy Private Limited, Mumbai vs. The Pr.CIT, Ahmedabad-1, Ahmedabad

In the result, both the appeals filed by the assessee are allowed

ITA 693/AHD/2025[2020-21]Status: DisposedITAT Ahmedabad03 Sept 2025AY 2020-21

Bench: SHRI SANJAY GARG (Judicial Member), SMT. ANNAPURNA GUPTA (Accountant Member)

For Appellant: Shri Vartik Choksi, A.RFor Respondent: Shri Sher Singh, CIT. DR
Section 263Section 43B

assessee’s claim of depreciation far exceeded that allowable by applying the rate prescribed by the Auditor, in the Tax Audit Report, on the opening WDV and addition made to the assets. In A.Y. 2020-21, he noted the assessee to have claimed total depreciation of Rs.362.53 Crores, however ... PCIT, by applying the rate prescribed by the Auditor in the Audit Report, to the opening WDV and the addition made to assets, the assessee was noted to have claimed excess depreciation of Rs.176.39 Crores. In A.Y. 2021-22,the Ld. PCIT noted the assessee to have claimed total depreciation

Ebix Travels Pvt. Ltd., New Delhi vs. DCIT, Circle 2(2)(1), Bangalore

In the result appeal of the assessee is partly allowed

ITA 47/BANG/2025[2021-22]Status: DisposedITAT Bangalore29 Aug 2025AY 2021-22

Bench: Shri Prashant Maharishi & Shri Soundararjan K

Section 143Section 144BSection 144CSection 234ASection 234BSection 32Section 92CSection 92D

relied only on financial Statements before AO, assessment unit and before DRP and nothing in the financial statements supports the value of intangible assets opening WDV for any of the years, nor the assessee has produced any of the initial opening written down value for the year in which ... claimed the depreciation during the year of 18,45,615/- on Patents and copyrights. ix. These patents and copyrights are coming out of the opening WDV of 73,82,458. x. There is no addition during the year. xi. On this sum the assessee has calculated depreciation at the rate

The Acti, Circle-3(1)(1), Ahmedabad vs. Nirma Limited, Ahmedabad

ITA 1437/AHD/2019[2016-17]Status: DisposedITAT Ahmedabad28 Aug 2025AY 2016-17

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokarआयकर अपील सं/Ita Nos.1412 & 1413/Ahd/2019 निर्धारण वर्ष / Assessment Years: (2015-2016 & 2016-17) Nirma Limited, Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) बनाम / V/S. The Deputy Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. स्थायी लेखा सं./Pan : Aaacn5350K आयकर अपील सं/Ita Nos.1436-1437/Ahd/2019 निर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17) The Assistant Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. Nirma Limited, बनाम / V/S. Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) स्थायी लेखा सं./ Pan: Aaacn5350K & C.O Nos.11-12/Ahd/2020 In आयकर अपील सं/Ita Nos.1436-1437/Ahd/2019 निर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17) Nirma Limited, Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) The Deputy Commissioner Of बनाम/ V/S. Income Tax/The Assistant Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. स्थायी लेखा सं./ Pan: Aaacn5350K अपीलार्थी/ (Appellant) प्रत्यर्थी / (Respondent)

For Appellant: Shri Bandish Soparkar, withFor Respondent: Shri Alpesh Parmar, CIT-DR
Section 115JSection 143(3)Section 14A

WDV of the block of assets has been amended to provide that written down value of Goodwill is required to be reduced from the Opening WDV in such cases, where the Goodwill is already forming part of Block of Assets. Section 50: Computation of capital gains in case of depreciable

The Acti, Circle-3(1)(1), Ahmedabad vs. Nirma Limited, Ahmedabad

ITA 1436/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad28 Aug 2025AY 2015-16

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokarआयकर अपील सं/Ita Nos.1412 & 1413/Ahd/2019 निर्धारण वर्ष / Assessment Years: (2015-2016 & 2016-17) Nirma Limited, Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) बनाम / V/S. The Deputy Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. स्थायी लेखा सं./Pan : Aaacn5350K आयकर अपील सं/Ita Nos.1436-1437/Ahd/2019 निर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17) The Assistant Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. Nirma Limited, बनाम / V/S. Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) स्थायी लेखा सं./ Pan: Aaacn5350K & C.O Nos.11-12/Ahd/2020 In आयकर अपील सं/Ita Nos.1436-1437/Ahd/2019 निर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17) Nirma Limited, Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) The Deputy Commissioner Of बनाम/ V/S. Income Tax/The Assistant Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. स्थायी लेखा सं./ Pan: Aaacn5350K अपीलार्थी/ (Appellant) प्रत्यर्थी / (Respondent)

For Appellant: Shri Bandish Soparkar, withFor Respondent: Shri Alpesh Parmar, CIT-DR
Section 115JSection 143(3)Section 14A

WDV of the block of assets has been amended to provide that written down value of Goodwill is required to be reduced from the Opening WDV in such cases, where the Goodwill is already forming part of Block of Assets. Section 50: Computation of capital gains in case of depreciable

Nirma Limited, Ahmedabad vs. The Dcti, Circle-3(1)(1), Ahmedabad

ITA 1413/AHD/2019[2016-17]Status: DisposedITAT Ahmedabad28 Aug 2025AY 2016-17

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokarआयकर अपील सं/Ita Nos.1412 & 1413/Ahd/2019 निर्धारण वर्ष / Assessment Years: (2015-2016 & 2016-17) Nirma Limited, Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) बनाम / V/S. The Deputy Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. स्थायी लेखा सं./Pan : Aaacn5350K आयकर अपील सं/Ita Nos.1436-1437/Ahd/2019 निर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17) The Assistant Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. Nirma Limited, बनाम / V/S. Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) स्थायी लेखा सं./ Pan: Aaacn5350K & C.O Nos.11-12/Ahd/2020 In आयकर अपील सं/Ita Nos.1436-1437/Ahd/2019 निर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17) Nirma Limited, Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) The Deputy Commissioner Of बनाम/ V/S. Income Tax/The Assistant Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. स्थायी लेखा सं./ Pan: Aaacn5350K अपीलार्थी/ (Appellant) प्रत्यर्थी / (Respondent)

For Appellant: Shri Bandish Soparkar, withFor Respondent: Shri Alpesh Parmar, CIT-DR
Section 115JSection 143(3)Section 14A

WDV of the block of assets has been amended to provide that written down value of Goodwill is required to be reduced from the Opening WDV in such cases, where the Goodwill is already forming part of Block of Assets. Section 50: Computation of capital gains in case of depreciable

Nirma Limited, Ahmedabad vs. The Dcti, Circle-3(1)(1), Ahmedabad

ITA 1412/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad28 Aug 2025AY 2015-16

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokarआयकर अपील सं/Ita Nos.1412 & 1413/Ahd/2019 निर्धारण वर्ष / Assessment Years: (2015-2016 & 2016-17) Nirma Limited, Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) The Deputy Commissioner बनाम / Of Income Tax, V/S. Circle 3(1)(1), Ahmedabad. स्थायी लेखा सं./Pan : Aaacn5350K आयकर अपील सं/Ita Nos.1436-1437/Ahd/2019 निर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17) The Assistant Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. Nirma Limited, बनाम / Nirma House, V/S. Ashram Road, Ahmedabad-380009. (Gujarat) स्थायी लेखा सं./ Pan: Aaacn5350K & C.O Nos.11-12/Ahd/2020 In आयकर अपील सं/Ita Nos.1436-1437/Ahd/2019 निर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17) Nirma Limited, Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) The Deputy Commissioner Of बनाम/ V/S. Income Tax/The Assistant Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. स्थायी लेखा सं./ Pan: Aaacn5350K अपीलार्थी/ (Appellant) प्रत्यर्थी / (Respondent)

For Appellant: Shri Bandish Soparkar, withFor Respondent: Shri Alpesh Parmar, CIT-DR
Section 115JSection 143(3)Section 14ASection 80I

WDV of the block of assets has been amended to provide that written down value of Goodwill is required to be reduced from the Opening WDV in such cases, where the Goodwill is already forming part of Block of Assets. Section 50: Computation of capital gains in case of depreciable

Deputy Commissioner of Income Tax Circle 1(1)(1) Vadodara, Vadodara vs. M/S. Inox Wind Energy Limited, Vadodara

In the result, the appeal filed by the Revenue stands dismissed

ITA 654/AHD/2025[2015]Status: DisposedITAT Ahmedabad26 Aug 2025

Bench: Ms Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.654/Ahd/2025 िनधा"रण वष" /Assessment Year : 2015-16 The Deputy Commissioner M/S. Inox Wind Energy Of Income Tax, बनाम/ Limited, V/S. Circle-1(1)(1), Abs Tower S. No.1837 & Vadodara. 1834, Op Road, Vadodara-390007. (Gujarat) "थायी लेखा सं./Pan: Aafc14628K अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue By : Shri Rignesh Das, Cit-Dr Assessee By : Shri Bandish Soparkar, Ar सुनवाई की तारीख/Date Of Hearing : 21/08/2025 घोषणा की तारीख /Date Of Pronouncement: 26/08/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: ] ] This Appeal By The Revenue Is Directed Against The Order Of The Commissioner Of Income-Tax (Appeals)-11, Ahmedabad [Hereinafter Referred To As “The Cit(A)”] Dated 27.01.2025, Arising Out Of The Assessment Order Passed By The Assessing Officer Under Section 143(3) Of The Income-Tax Act, 1961 [Hereinafter Referred To As “The Act”], On 18.12.2017 For The Assessment Year 2015-16. Dcit Vs. Inox Wind Energy Limited Assessment Year 2015-16

For Appellant: Shri Bandish Soparkar, ARFor Respondent: Shri Rignesh Das, CIT-DR
Section 115JSection 142(1)Section 143(2)Section 143(3)Section 14A

year under appeal (A.Y. 2015-16), being the fourth year of succession, depreciation was claimed at Rs. 36,24,015/- on the opening WDV of Rs. 45,30,019/-. This working reconciles with the accountant’s certificate in Form 3CEA, which certified the block of depreciable assets transferred under slump

Novateur Electrical and Digital Systems Pvt Ltd., Mumbai vs. Asst CIT 10(3)(1), Mumbai

In the result, appeal of the assessee is partly allowed and that by the Revenue is dismissed

ITA 944/MUM/2020[2012-13]Status: DisposedITAT Mumbai25 Aug 2025AY 2012-13

Bench: Smt. Beena Pillai & Shri Girish Agrawalassessment Year: 2012-13

For Appellant: Shri Nikhil Tiwari and Shri Lekh Mehta, CAsFor Respondent: Shri Pankaj Kumar, CIT DR
Section 143(3)Section 32Section 92CSection 92C(2)

present case, goodwill is acquired through slump sale and not under amalgamation. c) erred in upholding disallowance on the ground that depreciation on opening WDV of goodwill is not the issue under consideration for AY 2012-13; without appreciating the fact that the appellant had acquired the switchgear division ... Division from IAFL in Assessment Year 2011-12 Depreciation claimed in AY 2011-12 at rate of 25% 81,30,26,569 Opening WDV in AY 2012-13 243,90,79,707 Depreciation claimed in AY 2012-13 at rate of 25% 60,97,69,927 5.6. In the year

Dy CIT 10(3)(1), Mumbai vs. M/S Novateur Electricals and Digital Systems Pvt Ltd., Mumbai

In the result, appeal of the assessee is partly allowed and that by the Revenue is dismissed

ITA 1189/MUM/2020[2012-13]Status: DisposedITAT Mumbai25 Aug 2025AY 2012-13

Bench: Smt. Beena Pillai & Shri Girish Agrawalassessment Year: 2012-13

For Appellant: Shri Nikhil Tiwari and Shri Lekh Mehta, CAsFor Respondent: Shri Pankaj Kumar, CIT DR
Section 143(3)Section 32Section 92CSection 92C(2)

present case, goodwill is acquired through slump sale and not under amalgamation. c) erred in upholding disallowance on the ground that depreciation on opening WDV of goodwill is not the issue under consideration for AY 2012-13; without appreciating the fact that the appellant had acquired the switchgear division ... Division from IAFL in Assessment Year 2011-12 Depreciation claimed in AY 2011-12 at rate of 25% 81,30,26,569 Opening WDV in AY 2012-13 243,90,79,707 Depreciation claimed in AY 2012-13 at rate of 25% 60,97,69,927 5.6. In the year

Deputy Commissioner of Income Tax, Chennai vs. Ashok Leyland Limited, Chennai

In the result, appeal filed by the Revenue is partly allowed

ITA 2905/CHNY/2024[2012-13]Status: DisposedITAT Chennai14 Aug 2025AY 2012-13

Bench: Shri Aby T. Varkey & Shri Amitabh Shukla

For Appellant: Mr.R. VijayaraghavanFor Respondent: Ms.Ann Marry Baby, CIT
Section 143(2)Section 92B

aircraft and has claimed depreciation @40% on the same. During this year, depreciation was claimed at Rs.4,73,63,414/-, l.e., 40% of opening WDV. M/s. Ashok Leyland Ltd. :: 9 :: Further, the assessee has claimed to have incurred operating expenditure on this aircraft to the tune of Rs.5

Procter and Gamble Health Private Limited, Mumbai vs. The Pr. Commissioner of Income Tax -8, Mumbai

In the result, appeal of the assessee is allowed

ITA 2326/MUM/2025[2018-19]Status: DisposedITAT Mumbai14 Aug 2025AY 2018-19

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

For Appellant: Ms. Aarti Vissanji & Shri Ajay BhandariFor Respondent: Shri R A Dhyani, CIT D/R
Section 143(3)Section 144BSection 263Section 40Section 50CSection 56(2)(x)Section 68

Short term capital gains on depreciable asset Sale Proceed of Ashutosh Flat Less: Transfer Fees Paid to Society Less: Brokerage Paid Net Consideration Less: Opening WDV of block of asset of Flat Short term capital gains Gross Total Income Deduction under Chapter VI-A Less Deduction under section 80JJAA TOTAL

DCIT-Central Circle-1(4), Mumbai vs. Navkar Corporation Limited, Navi Mumbai

In the result, we affirm the order of the Ld

ITA 1846/MUM/2025[2018-19]Status: DisposedITAT Mumbai12 Aug 2025AY 2018-19

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 115JSection 143(3)Section 32Section 80Section 801ASection 801A(4)(i)Section 801A(5)Section 801A(8)Section 80I

certain trolleys and trucks etc., which have purchased in different years beginning from the year 2008-2017 and depreciation has been claimed there against opening WDV as on 01/04/2017 and same has been computed at Rs.4,13,86,407/- and depreciation claimed till date was at Rs.3 ... reproduced herein below. Particulars Furniture Total Plant& Machinery 10% 15% 1,71,34,83,990 8,80,54,618 180,15,38,608 Opening WDV as on 01-04- 2017 Additions during the year

Deputy Commissioner of Income Tax, Circle-1, Aurangabad vs. Endurance Technologies Limited, Aurangabad

In the result, the appeal filed by the Revenue is dismissed

ITA 1682/PUN/2024[2013-14]Status: DisposedITAT Pune31 Jul 2025AY 2013-14

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2013-14

For Appellant: S/Shri Nikhil Pathak and Abhay AvachatFor Respondent: S/Shri Amol Khairnar, CIT-DR and Ramnath P Murkunde
Section 143(3)Section 154Section 2Section 263Section 271(1)(c)Section 43(1)

Government of Maharashtra under the Package Scheme Incentive-2007, and has not reduced the same amount from the cost of assets or from the opening WDV as per provisions of explanation 10 to sub section of section 43(1) of the Income Tax Act, 1961. 3. The order