“Section 32(0)(1)”

Section References (mined)Section 32Section 32(0)(1)1 judgments

Judgments citing Section 32(0)(1)

Assistant Commissioner of Income Tax Ltu Circle 1, Chennai vs. E I D Parry India Limited, Chennai

In the result, appeal filed by the Revenue is dismissed

ITA 3118/CHNY/2024[2011-12]Status: DisposedITAT Chennai23 Apr 2025AY 2011-12

Bench: Shri Aby T. Varkey & Shri Amitabh Shukla

For Appellant: Mr.Sudarmani, AdvocateFor Respondent: Mr.R. Raghupathy, Addl.CIT

provisions of section 32(1)(lia)? 2. Is not the finding of the Tribunal bad especially when as per the proviso to Section 32(0)(1) restricts depreciation allowable to 10% in the year in which the assets was acquired and installed and in the present case the assets