“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

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

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

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

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

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, Madurai vs. S. Rajendran, Chitharal

ITA 2904/CHNY/2024[2020-21]Status: DisposedITAT Chennai30 Jul 2025AY 2020-21

Bench: Shri Aby T Varkey & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.:2903 & 2904/Chny/2024 निर्धारण वर्ष / Assessment Years: 2015-16 & 2020-21 The Assistant Commissioner Of Income Tax, Central Circle -2, Madurai. (अपीलार्थी/Appellant) अपीलार्थी की ओर से/Appellant By प्रत्यर्थी की ओर से/Respondent By सुनवाई की तारीख/Date Of Hearing घोषणा की तारीख/Date Of Pronouncement S.Rajendran, Vs.13-85/42A, Parthittavillai Veedu, Chitharal Pο, Kanyakumari District, Nagercoil – 629 151. [Pan:Afqpr-2835-H] (प्रत्यर्थी/Respondent) Shri. M. Murali, C.I.T. & Shri. Kumar Chandan, J.C.I.T. Shri. T. Vasudevan, Advocate 20.06.2025 30.07.2025 आदेश /Order Per S. R. Raghunatha: These Appeals Filed By The Revenue Are Directed Against The Orders Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, For The Assessment Years 2015-16 & 2020-21, Vide Order Dated 19.09.2024 Respectively. Since Facts Are Identical & Issues Are Common, Appeals Filed By The Revenue Were Heard & Are Being Disposed Of By This Consolidated Order.

Section 68

verify the details of machineries since it was held that the assessee had explained to the AO that the same is opening WDV and produced all the bills with ledger account copy of A.Y.2014-15 during an enquiry. The Ld.CIT(A) concluded at Para 6. 5. 4. that “In view ... No.242/Chny/2022 dated 30.08.2023 had held that the assessee had explained to the ITO in the course of original assessment proceedings that the same is opening WDV and produced all the bills with ledger account copy of AY.2014-15 during an enquiry and on this score, the Tribunal rejected the direction

Assistant Commissioner of Income Tax, Madurai vs. S.Rajendran, Chitharal Po

ITA 2903/CHNY/2024[2015-16]Status: DisposedITAT Chennai30 Jul 2025AY 2015-16

Bench: Shri Aby T Varkey & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.:2903 & 2904/Chny/2024 निर्धारण वर्ष / Assessment Years: 2015-16 & 2020-21 The Assistant Commissioner Of Income Tax, Central Circle -2, Madurai. (अपीलार्थी/Appellant) अपीलार्थी की ओर से/Appellant By प्रत्यर्थी की ओर से/Respondent By सुनवाई की तारीख/Date Of Hearing घोषणा की तारीख/Date Of Pronouncement : : S.Rajendran, Vs.13-85/42A, Parthittavillai Veedu, Chitharal Pο, Kanyakumari District, Nagercoil – 629 151. [Pan:Afqpr-2835-H] (प्रत्यर्थी/Respondent) Shri. M. Murali, C.I.T. & Shri. Kumar Chandan, J.C.I.T. Shri. T. Vasudevan, Advocate 20.06.2025 30.07.2025 आदेश /Order Per S. R. Raghunatha: These Appeals Filed By The Revenue Are Directed Against The Orders Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, For The Assessment Years 2015-16 & 2020-21, Vide Order Dated 19.09.2024 Respectively. Since Facts Are Identical & Issues Are Common, Appeals Filed By The Revenue Were Heard & Are Being Disposed Of By This Consolidated Order. :-2-:

Section 68

Promotional Club, New Delhi vs. ITO, Ward-28(1), Delhi

In the result, the assessee’s appeal is allowed for statistical purposes

ITA 748/DEL/2025[2017-18]Status: DisposedITAT Delhi28 Jul 2025AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri Avdhesh Kumar Mishraita No.748 /Del./2025, A.Y. 2017-18 Promotional Club Income Tax Officer, D-815, New Friends Colony, Ward-28(1), Civic Centre, New Delhi - 110025 Vs. Minto Road, New Delhi Pan: Aajfp4348R (Appellant) (Respondent) Appellant By None Respondent By Shri Om Prakash, Sr. Dr Date Of Hearing 28/07/2025 Date Of Pronouncement 28/07/2025 Order Per Avdhesh Kumar Mishra, Am

Section 115BSection 234BSection 250(4)Section 250(6)Section 68

ground that there was difference in the closing written down value of plant and machinery as per ITR of AY 2016-17 and the opening WDV taken in ITR of AY 2017-18 without appreciating that in AY 2016-17 depreciation was not claimed on the above amount since ... form to show the above amount but same as duly included in written down value as per statement with accounts and therefore, figure of opening WDV was correctly taken by the appellant and depreciation thereon was duly allowable in this year. vi. That the AO also erred in disallowing depreciation

Ircon Soma Tollway (P) Ltd., New Delhi vs. Addl.CIT, Specialo Range-4, New Delhi

The appeals are dismissed as infructuous

ITA 1198/DEL/2018[2013-14]Status: DisposedITAT Delhi22 Jul 2025AY 2013-14

Bench: Shri S Rifaur Rahman & Shri Vimal Kumarassessment Year: 2012-13 Assessment Year: 2013-14 Assessment Year: 2012-13 Assessment Year: 2013-14 M/S. Ircon Soma Tollway (P) Vs. Principal Commissioner Of Ltd., B-4/45, Ground Floor, Income Tax, Range-4, Safdarjung Enclave, New Delhi New Delhi Pan No. Aabci4622C (Appellant) (Respondent)

For Appellant: Shri VK Aggarwal, AR & Shri HritikFor Respondent: Shri Dayainder Singh Sidhu, CIT DR

Section 142(1)Section 143(2)Section 143(3)Section 234BSection 250(6)Section 263

years and thereafter hand over the project to NHAI. 10.1 The assessee has claimed depreciation @ 25% amounting to Rs.205,20,77,794/-on the opening WDV plus capital expenditure ITA Nos.1197 & 1198/Del/2018 incurred during the year on built, operate and transfer road project. In fact, the project became partly operational

Ircon Soma Tollway (P) Ltd., New Delhi vs. Addl.CIT, Specialo Range-4, New Delhi

The appeals are dismissed as

ITA 1197/DEL/2018[2012-13]Status: DisposedITAT Delhi22 Jul 2025AY 2012-13

Bench: Shri S Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri VK Aggarwal, AR & Shri HritikFor Respondent: Shri Dayainder Singh Sidhu, CIT DR

Section 142(1)Section 143(2)Section 143(3)Section 234BSection 250(6)Section 263

years and thereafter hand over the project to NHAI. 10.1 The assessee has claimed depreciation @ 25% amounting to Rs.205,20,77,794/-on the opening WDV plus capital expenditure 9 ITA Nos.3389 & 3390/Del/2017 & ITA Nos.1197 & 1198/Del/2018 incurred during the year on built, operate and transfer road project. In fact

M/S Ircon Soma Tollway (P) Ltd., New Delhi vs. Pr. CIT-4, New Delhi

The appeals are dismissed as infructuous

ITA 3390/DEL/2017[2013-14]Status: DisposedITAT Delhi22 Jul 2025AY 2013-14

For Appellant: Shri VK Aggarwal, AR & Shri HritikFor Respondent: Shri Dayainder Singh Sidhu, CIT DR

Section 142(1)Section 143(2)Section 143(3)Section 234BSection 250(6)Section 263

M/S Ircon Soma Tollway (P) Ltd., New Delhi vs. Pr. CIT-4, New Delhi

The appeals are dismissed as

ITA 3389/DEL/2017[2012-13]Status: DisposedITAT Delhi22 Jul 2025AY 2012-13

Bench: Shri S Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri VK Aggarwal, AR & Shri HritikFor Respondent: Shri Dayainder Singh Sidhu, CIT DR

Section 142(1)Section 143(2)Section 143(3)Section 234BSection 250(6)Section 263

years and thereafter hand over the project to NHAI. 10.1 The assessee has claimed depreciation @ 25% amounting to Rs.205,20,77,794/-on the opening WDV plus capital expenditure 9 ITA Nos.3389 & 3390/Del/2017 & ITA Nos.1197 & 1198/Del/2018 incurred during the year on built, operate and transfer road project. In fact

Makson Pharmaceuticals(India) Private Limited, Surendranagar vs. Pr. CIT, Ahmedabad-3, Ahmedabad

In the result, appeal filed by the assessee is allowed

ITA 1017/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad21 Jul 2025AY 2018-19

For Appellant: Shri M J Ranpura, A.RFor Respondent: Shri Alpesh Parmar, CIT. DR

Section 143(3)Section 14ASection 263

stated that during the year under consideration the assessee has claimed depreciation on residential buildings at the rate of 10% on the opening WDV of Rs. 61,05,195/However, the rate of ITA No. 1017/Ahd/2024 [Makson Pharmaceuticals (India) Private Limited vs. PCIT] A.Y. 2018-19 - 10 – depreciation applicable to residential ... claim of excess depreciation of Rs.2,47,520/-, it is submitted that the assessee company has computed/claimed general depreciation allowance @15% on the opening WDV of Rs. 19,31,47,982/- which includes the amount of 50% additional depreciation of Rs. 16,50,136/- which resulted into claim of excess

M/S. Green Earth Biogas Pvt. Ltd., Surendranagar vs. The Pr. CIT-3, Ahmedabad

ITA 185/RJT/2023[2017-18]Status: DisposedITAT Rajkot17 Jul 2025AY 2017-18

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपीलसं./Ita No.185/Rjt/2023

For Appellant: Shri Hardik Vora, Ld. A.RFor Respondent: Shri Sanjay Pungalia, Ld. Sr. DR

Section 263

depreciation had been claimed in respect of newly added assets shown for Rs.73,72,28,858/-, which were acquired prior to 30.09.2016, with the opening WDV of Rs.4,18,04,396/-, on which depreciation of Rs.4,22,83,452/- had been claimed for the first half of the previous year

ACIT 531, Mumbai vs. Teleperformance Global Services Pvt. Ltd., Mumbai

In the result, the appeal of the assesse bearing ITA No

ITA 1484/MUM/2024[2014-15]Status: DisposedITAT Mumbai16 Jul 2025AY 2014-15

Bench: BEFOR SHRI ANIKESH BANERJEE (Judicial Member), SMT. RENU JAUHRI (Accountant Member)

For Appellant: Shri J.D. Mistry a/wFor Respondent: Shri Ritesh Misra, CIT DR

Section 142(1)Section 143(3)Section 144Section 144BSection 144C(13)Section 144C(3)Section 250Section 263

compilation), tax depreciation on goodwill and other intangibles was claimed as follows: C.O. 87/Mum/2024 Teleperformance Global Services Pvt Ltd Particulars Depreciation (Rs.) Opening WDV of @25% on 35,98,55,533 8,99,63,883 Rs.35,98,55,533 Goodwill of rs.5 ... respect of the goodwill arising on the HYIT-acquisition and the SKR BPO and pre-merger IGSPL-amalgamation as follows: Particulars Depreciation (Rs.) Opening WDV of Rs.35,98,55,533 @25% on 35,98,55,533 8,99 ,63,883 Goodwill of Rs.5

Teleperformance Global Services Private Limited, Mumbai vs. Additional-Joint-Deputy-Assistant Commissioner of Income Tax-Income Tax Officer, Delhi

In the result, the appeal of the assesse bearing ITA No

ITA 1452/MUM/2024[2013-2014]Status: DisposedITAT Mumbai16 Jul 2025AY 2013-2014

Bench: BEFOR SHRI ANIKESH BANERJEE (Judicial Member), SMT. RENU JAUHRI (Accountant Member)

For Appellant: Shri J.D. Mistry a/wFor Respondent: Shri Ritesh Misra, CIT DR

Section 142(1)Section 143(3)Section 144Section 144BSection 144C(13)Section 144C(3)Section 250Section 263

Teleperformance Global Services Private Limited, Mumbai vs. Additional-Joint-Deputy-Assistant Commissioner of Income Tax-Ncome Tax Officer, Delhi

In the result, the appeal of the assesse bearing ITA No

ITA 1451/MUM/2024[2014-2015]Status: DisposedITAT Mumbai16 Jul 2025AY 2014-2015

Bench: BEFOR SHRI ANIKESH BANERJEE (Judicial Member), SMT. RENU JAUHRI (Accountant Member)

For Appellant: Shri J.D. Mistry a/wFor Respondent: Shri Ritesh Misra, CIT DR

Section 142(1)Section 143(3)Section 144Section 144BSection 144C(13)Section 144C(3)Section 250Section 263

Teleperformance Global Services P. Ltd., Mumbai vs. The Pr. CIT -5, Mumbai

In the result, the appeal of the assesse bearing ITA No

ITA 977/MUM/2021[2014-15]Status: DisposedITAT Mumbai16 Jul 2025AY 2014-15

Bench: BEFOR SHRI ANIKESH BANERJEE (Judicial Member), SMT. RENU JAUHRI (Accountant Member)

For Appellant: Shri J.D. Mistry a/wFor Respondent: Shri Ritesh Misra, CIT DR

Section 142(1)Section 143(3)Section 144Section 144BSection 144C(13)Section 144C(3)Section 250Section 263

Jt. Cti (OSD), Circle-3(1)(1), Ahmedabad vs. M/S. Nirma Limited, Ahmedabad

In the result, all the appeals filed by the Revenue and the appeals for AYs 2012-

ITA 791/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad30 Jun 2025AY 2014-15

Bench: Dr. B.R.R. Kumar, Vice- & Ms. Suchitra R. Kamble

For Appellant: Shri S.N. Soparkar, Sr.AdvocateFor Respondent: Shri Alpesh Parmar, CIT-DR

Section 143(3)Section 2(24)(x)Section 234BSection 271

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. DCIT, Circle-3(1)(1), Ahmedabad

In the result, all the appeals filed by the Revenue and the appeals for AYs 2012-

ITA 516/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad30 Jun 2025AY 2014-15

Bench: Dr. B.R.R. Kumar, Vice- & Ms. Suchitra R. Kamble

For Appellant: Shri S.N. Soparkar, Sr.AdvocateFor Respondent: Shri Alpesh Parmar, CIT-DR

Section 143(3)Section 2(24)(x)Section 234BSection 271

The DCIT, Cir-3(1)(1), Ahmedabad vs. M/S. Nirma Limited, Ahmedabad

In the result, all the appeals filed by the Revenue and the appeals for AYs 2012-

ITA 2224/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad30 Jun 2025AY 2013-14

Bench: Dr. B.R.R. Kumar, Vice- & Ms. Suchitra R. Kamble

For Appellant: Shri S.N. Soparkar, Sr.AdvocateFor Respondent: Shri Alpesh Parmar, CIT-DR

Section 143(3)Section 2(24)(x)Section 234BSection 271

M/S. Nirma Limited, Ahmedabad vs. The DCIT, Circle-3(1)(1), Ahmedabad

In the result, all the appeals filed by the Revenue and the appeals for AYs 2012-

ITA 2008/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad30 Jun 2025AY 2013-14

Bench: Dr. B.R.R. Kumar, Vice- & Ms. Suchitra R. Kamble

For Appellant: Shri S.N. Soparkar, Sr.AdvocateFor Respondent: Shri Alpesh Parmar, CIT-DR

Section 143(3)Section 2(24)(x)Section 234BSection 271

M/S. Nirma Limited, Ahmedabad vs. The DCIT, Circle-3(1)(1), Ahmedabad

In the result, all the appeals filed by the Revenue and the appeals for AYs 2012-

ITA 2007/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad30 Jun 2025AY 2012-13

Bench: Dr. B.R.R. Kumar, Vice- & Ms. Suchitra R. Kamble

For Appellant: Shri S.N. Soparkar, Sr.AdvocateFor Respondent: Shri Alpesh Parmar, CIT-DR

Section 143(3)Section 2(24)(x)Section 234BSection 271

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

Alliance Nirmaan Limited, Bareilly vs. PCIT, Bareilly

In the result, the appeal of the assessee is allowed

ITA 119/LKW/2022[2017-18]Status: DisposedITAT Lucknow12 Jun 2025AY 2017-18

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 143(3)Section 263

enquiries and examination by the assessing officer. It may also be appreciated that the main reasons for selection of the case under scrutiny were "Opening WDV of fixed assets as per ITR of current year is greater than closing WDV of fixed assets as per ITR of preceding year

Arvind Fashions Limited, Ahmedabad vs. The PCIT, Ahmedabad-1, Ahmedabad

In the result, the appeal filed by the Assessee is allowed

ITA 913/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad29 May 2025AY 2018-19

Bench: DR. BRR Kumar (Vice President), Shri T. R. Senthil Kumar (Judicial Member)

Section 143(3)Section 14ASection 263

consideration. 3. Similarly, Ld. PCIT noticed from the column 18 of Tax Audit Report for the year under consideration that the assessee has shown opening WDV of intangible assets of Rs. 18,60,92,470/- and claimed depreciation