Section 32(1)(1) — 3 judgments | BharatTax

SHREE CEMENT LIMITED,BANGUR NAGAR vs. ACIT, CENTRAL CIRCLE, AJMER

In the result, the appeal of the assessee - appellant in ITA No

ITA 1517/JPR/2024[2019-2020]Status: DisposedITAT Jaipur24 Jun 2025AY 2019-2020

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri Dilip B. Desai, FCAFor Respondent: Shri Arvind Kumar, CIT-DR

Section 115JSection 143(1)Section 254Section 36(1)(va)Section 80Section 801A

hence, directed the AO to grant depreciation @25% on such leasehold rights in accordance with the provision of section 32(1)(1) of the Act. The decision of the ITAT was not accepted. In this regard.it is submitted that an additional ground was raised by the assessee before

PFIZER LTD,MUMBAI vs. DCIT - 14(2) (2), MUMBAI

In the result, appeal filed by the assessee is partly allowed

ITA 2132/MUM/2018[2014-15]Status: DisposedITAT Mumbai22 Sept 2023AY 2014-15

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm M/S Pfizer Limited The Capital, 1802/1901, Acit-14(2)(2) Plot No.C-70, G-Block, 461, 4T H Floor, Aaykar Bhavan Bandra Kurla Complex, Vs. Mumbai-400 020 Bandra (East), Mumbai-400 051 (Appellant) (Respondent) Pan No. Aaacp3334M

For Appellant: Shri P.J. Pardiwala Sr. AdvocateFor Respondent: Shri Ajay Kumar Sharma, CIT

Section 32Section 35D

money, only by book entry goodwill has been created in the books. 1.3 Taxpayers claim that they are eligible for depreciation under section 32(1)(1) of the Act is not acceptable. The relevant portion of the section 32 of the Act reads as under: 32. Depreciation (1

ACIT - 14(2) (2), MUMBAI vs. PFIZER LTD, MUMBAI