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
Section 143(1)Section 32(1)(iia)
escaped assessment warranting reopening.
6. The assessing officer was of the view that the assessee has claimed arrears of depreciation under section 32(1)(rio) amounting to Rs. 4,33,414/-in respect of the asset under the head Plant and Machinery acquired in the 2nd half of the financial
