DCIT CORPORATE CIRCLE 1 (2), CHENNAI vs. M/S CONSOLIDATED CONSTRUCTION CONSORTIUM LTD, CHENNAI
In the result, aforesaid grounds of appeal filed by the Revenue stands dismissed
ITA 2799/CHNY/2019[2011-12]Status: DisposedITAT Chennai10 Jul 2024AY 2011-12
Bench: Shri Aby T. Varkey & Shri S.R.Raghunathaआयकर अपील सं./Ita No.2799/Chny/2019 िनधा"रण वष"/Assessment Year: 2011-12 V. The Dcit, M/S. Consolidated Corporate Circle-1(2), Construction Chennai. Consortium Ltd., No.3, Ii Link Street, Mylapore, Chennai-600 004. [Pan: Aaacc 4214 B] (अपीलाथ"/Appellant) (""यथ"/Respondent)
For Appellant: Shri A. Sasikumar, CITFor Respondent: Shri S. Sridhar, Advocate
Section 10Section 37(1)Section 40A(2)(b)
additional depreciation claimed towards ready-mix concrete. The assessee has claimed additional depreciation on plant & machinery. According to the Assessing Officer, as per section 32(2)(a) of the Act, the additional depreciation is available for the assessee which is engaged in manufacture or production. Since the assessee is engaged
