“Section 180(4)”

An assessee is entitled to claim the balance 10% of additional depreciation in the succeeding assessment year if the new plant and machinery were put to use for less than 180 days in the previous year.

When calculating the number of days an individual stays in India to determine their residency status, the date of arrival in India should be excluded. This principle is based on the interpretation of 'from' and 'to' in date calculations and is supported by Section 9 of the General Clauses Act.

Loose sheets and digital evidence found during a search have no evidentiary value and are legally inadmissible if they lack proper authentication under the Evidence Act. Such material cannot form the basis for additions to income.

The amendment to Section 54 of the Income-tax Act, allowing for exemption on multiple residential units, is applicable from Assessment Year 2015-16 onwards.