ATUL LIMITED,AHMEDABAD vs. THE ACIT, CIRCLE-1(1)(1), AHMEDABAD
In the result, the appeal is partly allowed
ITA 38/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad08 May 2025AY 2017-18
Bench: S/Shri T.R. Senthil Kumar & Makarand V.Mahadeokarasstt.Year : 2017-18 Atul Limited Acit, Cir.1(1)(1) Atul House, Gi Patel Mark Vs Ahmedabad. Mithila Society, Ahmedabad. Pan : Aabca 2390 M (Applicant) (Responent) Assessee By : Shri Bandish Soparkar, Ar : Shri Prathvi Raj Meena, Cit-Dr Revenue By सुनवाई क" तारीख/Date Of Hearing : 01/05/2025 घोषणा क" तारीख /Date Of Pronouncement: 08/05/2025 आदेश/O R D E R आदेश आदेश आदेश
For Appellant: Shri Bandish Soparkar, AR
Section 115JSection 143(3)Section 144CSection 144C(13)Section 144C(5)Section 14ASection 35Section 40Section 9(1)(vii)Section 92C
35(2AB) was not allowed, the expenditure of Rs.1,63,54,602/- be allowed as deduction under section 35(1)(iv) read with section 35(2), which provides for 100% deduction of capital expenditure incurred for scientific research. The DRP, however, upheld the Assessing Officer’s disallowance, concurring that ... Form 3CL, it nonetheless represents capital expenditure on scientific research and hence qualifies for deduction under section 35(1)(iv) read with section 35(2)(i), which operates independently of DSIR certification.
The DRP had also acknowledged this position in its direction and 18
advised the Assessing Officer to consider
