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“Section 25(1)(ii)”
Section References (mined)Section 25Section 25(1)(ii)1 judgments
The decision most relied on for Section 25(1)(ii) is ACIT v. Progressive Constructions Ltd. (92 Taxmann.com 104), cited in 63 judgments on BharatTax.
Leading authorities on Section 25(1)(ii)
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.
Pr. CIT v. GVK Jaipur Expressway Ltd.
100 Taxmann.com 95 · 2018 · High Court
10
citing judgments
Depreciation on intangible assets like commercial rights can be claimed at the rate of 25% if they are considered to be in the nature of 'machinery' or 'plant' for the purpose of Section 32(1)(ii) of the Income Tax Act, 1961.
