Section 32(1)(i) of the Income Tax Act

Income-tax Act, 2025: s.33

Section 32(1)(i) falls under section 32 of the Income-tax Act, 1961, which corresponds to section 33 (Deduction for depreciation) of the Income-tax Act, 2025.

Read section 33 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 32(1)(i) is PCIT v. GVK Jaipur Expressway (100 Taxmann.com 96), cited in 13 of the 28 judgments on BharatTax that turn on this section.

Leading authorities on Section 32(1)(i)

PCIT v. GVK Jaipur Expressway
100 Taxmann.com 96 · 2018 · Supreme Court
13
citing judgments

Developers of roadways constructed on a Build-Operate-Transfer (BOT) basis are entitled to claim depreciation at the rate of 10% on the roads.

Pradesh 132 (SC) Director of Income Tax v. Infrasoft Ltd.
39 Taxmann.com 4 · 2013 · High Court
9
citing judgments
ITO v. Smart Sensors & Transducers Ltd.
104 Taxmann.com 129 · 2019 · Reported
3
citing judgments
Share Aids (P) Ltd. v. ITO
124 Taxmann.com 256 · 2021 · High Court
3
citing judgments

Judgments on Section 32(1)(i)

Aricent Technologies (Holdings) Ltd., New Delhi vs. Addl. CIT, Special Range- 1, New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 5708/DEL/2019[2015-16]Status: DisposedITAT Delhi23 Dec 2019AY 2015-16

Bench: Ms. Sushma Chowla, Jm & Dr.B.R.R.Kumar, Am

For Appellant: Sh. Ajay Vohra, Sr.AdvFor Respondent: Sh. Sanjay I.Bara, CIT DR
Section 144Section 153Section 32Section 37Section 40

Mackintosh Burn Ltd., Kolkata vs. DCIT, Circle - 11(2), Kolkata

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

ITA 1736/KOL/2017[2007-08]Status: DisposedITAT Kolkata16 Jan 2019AY 2007-08

Bench: Shri S. S. Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1736/Kol/2017 ("नधा"रणवष" / Assessment Year: 2007-08)

For Appellant: Shri SripatiCharanGiri, ARFor Respondent: Shri Ajoy Kr. Singh, CIT-DR
Section 143(3)Section 147

Kadodara Power Pvt.Ltd., Surat vs. The ACIT., Circle-1, Surat

In the result, the appeal of the assessee is partly allowed

ITA 143/AHD/2016[2006-07]Status: DisposedITAT Surat02 Aug 2018AY 2006-07

Bench: Shri C.M.Garg & Shri O.P.Meenaआ.अ.सं./I.T.A No.143/Ahd/2016 िनधा"रण वष"/A.Y.:2006-07 M/S. Kadodara Power Pvt. Ltd. Vs. Assistant Commissioner Of Plot No. 30-33& 60-63, Block Income Tax, Circle-1, Surat No.179/2, Kadodara Char Rasta, Palsana, Surat 394327 Pan: Aacck5249E अपीलाथ" Appellant ""यथ"/Respondent

Section 32Section 32(1)(i)Section 32(1)(ii)

Asst CIT 9(2)(1), Mumbai vs. Etam Future Fashions P.Ltd, Mumbai

In the result, appeal filed by the revenue is allowed

ITA 3982/MUM/2015[2010-11]Status: DisposedITAT Mumbai05 Jan 2018AY 2010-11
Section 32(1)(i)Section 32(1)(iii)

Padmavati Properties & Trust Pvt. Ltd., Kolkata vs. ITO, WD-11(3), Kolkata

In the result, the appeal of the assessee is partly allowed

ITA 612/KOL/2014[2004-2005]Status: DisposedITAT Kolkata27 Jul 2017AY 2004-2005

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And "ी एम. बालगनेश, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Shri M. Balaganesh, Am]

Section 143(3)Section 32(1)(i)

Pr. Commissioner of Income Tax-06 vs. M/S Nalwa Steel & Power Limited( Earlier Known As Nalwa Sponge Iron Ltd. )

The appeal is allowed in the above terms

ITA/339/2016HC Delhi14 Dec 2016

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE NAJMI WAZIRI

Section 31(1)Section 32(1)Section 32(1)(i)Section 32(1)(iia)

Mahindra Navistar Automotives Ltd, Pune vs. DCIT 2(2)

In the result, the assessee’s appeals are partly allowed for statistical purposes

ITA 3324/MUM/2013[2007-08]Status: DisposedITAT Mumbai13 May 2016AY 2007-08

Bench: Shri Joginder Singh, Jm & Shri Sanjay Arora, Am आयकर अपील सं./I.T.A. Nos. 3324 & 4645/Mum/2013 ("नधा"रण वष" / Assessment Years: 2007-08 & 2008-09) Mahindra Navistar Automotives Dy. Cit, 2(2), Limited, Mumbai बनाम/ 128 A, Sanghavi Compound, Off. Mumbai Pune Highway, Vs. Opp. Jayashree Cinema, Chinchwad, Pune-411 019 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacm 7863 L (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri H. P. Mahajani ""यथ" क" ओर से/Respondent By : Shri N. P. Singh सुनवाई क" तार"ख / : 17.02.2016 Date Of Hearing घोषणा क" तार"ख / : 13.05.2016 Date Of Pronouncement आदेश / O R D E R Per Sanjay Arora, A. M.: These Are A Set Of Two Appeals By The Assessee Agitating Its Assessments, I.E., As Modified By The First Appellate Authority, For Two Consecutive Years Being Assessment Under The Income Tax Act, 1961 (‘The Act’ Hereinafter) For The Assessment Years (A.Ys.) 2007-08 & 2008-09. The Appeals Raising Common Issues Were Listed For & Are Accordingly Heard Together & Are Being Disposed Of, By The Common, Consolidated Order.

For Appellant: Shri H. P. MahajaniFor Respondent: Shri N. P. Singh
Section 32(1)(i)Section 32(1)(ii)Section 35(1)Section 37(1)Section 40

M/S. I 2 Technologies India P. Ltd., Mumbai vs. ACIT, Cir-8(2), Mumbai

The appeal of the assessee is partly allowed, that of the Revenue is allowed

ITA 1122/MUM/2006[2002-2003]Status: DisposedITAT Mumbai10 Mar 2016AY 2002-2003

Bench: Shri G.S.Pannu & Shri Amarjit Singhm/S. I 2 Technologies India Pvt. Ltd. 143-C, S.D.F-V, Seepz, Andheri East, Mumbai 400096 Pan:Aabcc 5420G ... Appellant

For Appellant: Shri Arvind SondeFor Respondent: Shri Sambit Mishra
Section 143(3)Section 1OSection 92C(4)