“Section 32(1)(ii)(a)”

Section References (mined)Section 32Section 32(1)(ii)(a)2 judgments

DCIT-14(1)(1), MUMBAI vs. MAHANAGAR GAS LTD, MUMBAI

In the result, both the appeals filed by the Revenue are dismissed

ITA 587/MUM/2024[2017-18]Status: DisposedITAT Mumbai17 Sept 2024AY 2017-18

Bench: Ms. Kavitha Rajagopal, Jm & Shri Girish Agrawal, Am

For Appellant: Shri P. P. JayramanFor Respondent: Smt. Sanyogita Nagpal

Section 115JSection 143(2)Section 143(3)Section 2Section 250Section 32(1)(ii)Section 32A

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JM AND SHRI GIRISH AGRAWAL, AM ITA

DCIT-14(1)(1), MUMBAI vs. MAHANAGAR GAS LTD, MUMBAI

In the result, both the appeals filed by the Revenue are dismissed

ITA 586/MUM/2024[2018-19]Status: DisposedITAT Mumbai17 Sept 2024AY 2018-19

Section 115JSection 143(2)Section 143(3)Section 2Section 250Section 32(1)(ii)Section 32A

compressing natural gas into CNG constitutes 'manufacture' or 'production' for the purpose of claiming deduction under Section 32AC and additional depreciation under Section 32(1)(ii)(a) of the Income