Section 32(2) of the Income Tax Act

Income-tax Act, 2025: s.33

Section 32(2) 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(2) is General Motors India (P.) Ltd. v. Dy. CIT (25 Taxmann.com 364), cited in 46 of the 321 judgments on BharatTax that turn on this section.

Leading authorities on Section 32(2)

General Motors India (P.) Ltd. v. Dy. CIT
25 Taxmann.com 364 · 2012 · High Court
46
citing judgments

Section 44AB (tax audit) does not apply where the assessee is not engaged in a business or profession and consequently has no income under the head 'profits and gains from business or profession'.

Areva T & D India Ltd. v. DCIT
20 Taxmann.com 29 · 2012 · High Court
34
citing judgments

Specified intangible assets like business claims, information, records, contracts, employees, and know-how acquired under a slump sale are considered 'business or commercial rights' eligible for depreciation under section 32(1)(ii).

CIT(A) v. Haryana Hotels Ltd.
276 ITR 521 · 2005 · High Court
11
citing judgments

An assessee is not legally required to file a return within the time prescribed under Section 139(1) to carry forward and set off unabsorbed depreciation.

400 (SC)\nc. CIT v. Xylon
153 Taxmann.com 465 · 2023 · ITAT
7
citing judgments
Commissioner of Income-tax v. RFCI Ltd.
57 Taxmann.com 17 · 2015 · Reported
6
citing judgments
Pr. CIT v. Petrofils Co-operative Limited
130 Taxmann.com 191 · 2021 · Supreme Court
5
citing judgments
Pr. CIT v. Petrofils Co-operative Limited
130 Taxmann.com 190 · 2021 · High Court
4
citing judgments
CIT v. KMC Speciality Hospitals India Private Limited
130 Taxmann.com 215 · 2021 · High Court
4
citing judgments
CIT v. Govind Nagar Sugar Ltd.
334 ITR 13 · 2011 · High Court
4
citing judgments
CIT v. Estate & Finance Ltd.
111 ITR 119 · 1978 · High Court
3
citing judgments

Judgments on Section 32(2)

DCIT, New Delhi vs. M/S. S.R.L. Ltd., New Delhi

In the result appeal filed by the revenue stands dismissed

ITA 918/DEL/2014[2006-07]Status: DisposedITAT Delhi17 Feb 2017AY 2006-07

Bench: Sh. N. K. Saini & Smt. Beena A. Pillai

For Appellant: Sh. S. S. Rana, CIT, DRFor Respondent: Ms. Shaily Gupta, Adv
Section 115JSection 154

DCIT 8(2), Mumbai vs. Khanna Hotel P.Ltd, Mumbai

ITA 1705/MUM/2013[2004-05]Status: DisposedITAT Mumbai10 Feb 2017AY 2004-05
For Appellant: Shri Apurv GandhiFor Respondent: Dr. Kailash Gaikwad
Section 143Section 254(1)Section 32Section 71

DCIT Cir. 6(3)(1), Mumbai vs. Jasra Graphics Pvt. Ltd., Mumbai

The appeal of the Revenue is dismissed

ITA 5053/MUM/2016[2011-12]Status: DisposedITAT Mumbai02 Feb 2017AY 2011-12

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwalassessment Year: 2011-12 Dcit, M/S Jasra Graphics P. Ltd. Cir.-6(3)(1), 101, Prabhadevi Industrial बनाम/ R. No.506, 5Th Floor, Estate, 408, Veer Savarkar Vs. Aayakar Bhavan, Marg, Prabhadevi, M.K. Road, Mumbai-400025 Mumbai-400020 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No. Aaacw1638F

Section 143(3)Section 148

Asst CIT Cir 1, Kalyan vs. Asb International P. Ltd, Ambernath

In the result, appeals filed by the Revenue in ITA No

ITA 7034/MUM/2013[2004-05]Status: DisposedITAT Mumbai19 Dec 2016AY 2004-05

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.7034/Mum/2013 & 7035/Mum/2013 ("नधा"रण वष" / Assessment Years : 2004-05 & 2006-07) Asstt. Commissioner Of M/S Asb International बनाम/ Income Tax – Circle 1, Pvt. Ltd., V. Kalyan, E-9, Addl Ambernath Indl. 1St Floor,, Area, Mohan Plaza, Midc Anand Nagar, Wayale Nagar, Ambernath. Khadakpada, Kalyan. "थायी लेखा सं./Pan :Aaaca8424F .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri Girish Dave &For Respondent: Shri Vijay Kumar Bora
Section 10ASection 10BSection 143(3)Section 32(2)Section 72

DCIT, New Delhi vs. M/S Xansa India Ltd., Noida

In the result, appeal of the assessee is allowed

ITA 3672/DEL/2013[2007-08]Status: DisposedITAT Delhi09 Dec 2016AY 2007-08

Bench: Shri S.V. Mehrotra & Smt Suchitra Kamblesteria India Ltd. (Estwhile Vs Acit Xansa India Ltd.) Circle-18(1) Seaview Special Economic New Delhi Zone, Building 4, Plot No. 20 & (Respondent) 21, Sector-135, Gautam Budh Nagar Noida Aaacx0385L (Appellant) Dcit Vs Xansa India Ltd. Circle-18(1) (Now Known As Steria India Ltd.,) New Delhi C-2, Sector-1 (Appellant) Noida Aaacx0385L (Respondent)

Section 10(14)Section 10ASection 143(3)Section 195Section 40a

Steria India Ltd. (Estwhile Xansa India Ltd.), Noida vs. ACIT, New Delhi

In the result, appeal of the assessee is allowed

ITA 3264/DEL/2013[2007-08]Status: DisposedITAT Delhi09 Dec 2016AY 2007-08

Bench: Shri S.V. Mehrotra & Smt Suchitra Kamblesteria India Ltd. (Estwhile Vs Acit Xansa India Ltd.) Circle-18(1) Seaview Special Economic New Delhi Zone, Building 4, Plot No. 20 & (Respondent) 21, Sector-135, Gautam Budh Nagar Noida Aaacx0385L (Appellant) Dcit Vs Xansa India Ltd. Circle-18(1) (Now Known As Steria India Ltd.,) New Delhi C-2, Sector-1 (Appellant) Noida Aaacx0385L (Respondent)

Section 10(14)Section 10ASection 143(3)Section 195Section 40a

ITO 1(3)(2), Mumbai vs. Sam Industries Ltd, Mumbai

In the result, the appeal filed by the revenue and Cross Objection filed by the assessee for the A

ITA 1275/MUM/2015[2006-07]Status: DisposedITAT Mumbai28 Oct 2016AY 2006-07

Bench: Shri B.R.Baskaran (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2006-07

For Appellant: Shri. A. K. KardamFor Respondent: Shri. Bhupendra Shah
Section 115JSection 142(1)Section 143(3)Section 148Section 43BSection 71

Goodyear South Asia Tyers P.Ltd, Aurangabad vs. Asst CIT Cir 1, Aurangabad

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

ITA 7715/MUM/2012[2008-09]Status: DisposedITAT Mumbai26 Oct 2016AY 2008-09

Bench: Shri G.S.Pannu & Shri Sandeep Gosainm/S. Goodyear South Asia Tyres- Private Limited, H-18, Midc Industrial Area, Waluj , Aurangabad- 431136 Pan: Aabcg 5544P ...... Appellant Vs. The Asstt. Commissioner Of Income Tax, Circle -1, Jeevan Suman, Lic Bldg., 2Nd Floor, Cannought Place, Town Centre, N-5, Cidco, Jalgaon Road, Aurangabad - 431003 .... Respondent

For Appellant: Shri Girish Dave &For Respondent: Shri Manoj Kumar
Section 143(3)Section 32(2)Section 92CSection 92C(2)

Ms. Sai Astha Exports Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, both the appeals filed by the assessee stand allowed

ITA 4033/DEL/2016[2014-15]Status: DisposedITAT Delhi25 Oct 2016AY 2014-15

Bench: Shri H.S. Sidhu

For Appellant: Sh. Ramesh Goyal, CAFor Respondent: Sh. F.R. Meena, Sr. DR
Section 142(1)Section 143(2)Section 144Section 71

Ms. Sai Astha Exports Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, both the appeals filed by the assessee stand allowed

ITA 4032/DEL/2016[2012-13]Status: DisposedITAT Delhi25 Oct 2016AY 2012-13

Bench: Shri H.S. Sidhu

For Appellant: Sh. Ramesh Goyal, CAFor Respondent: Sh. F.R. Meena, Sr. DR
Section 142(1)Section 143(2)Section 144Section 71

Msource(India)Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 1178/BANG/2014[2004-05]Status: DisposedITAT Bangalore18 Oct 2016AY 2004-05

Bench: Shri S.K.Yadav & Shri A. K. Garodia

For Appellant: Shri P. C. Khincha, C. AFor Respondent: Miss Neera Malhotra, CIT(DR)
Section 10Section 10ASection 115Section 115JSection 234CSection 32(2)Section 72(2)

Van Oord Dredging and Marine Contractors, Mumbai vs. Addl DIT (It) RG 2, Mumbai

In the result, appeal of the assessee stands partly allowed

ITA 7589/MUM/2012[2009-10]Status: DisposedITAT Mumbai07 Oct 2016AY 2009-10

Bench: Shri G S Pannu & Shri Amit Shukla & Ita No. : 7589/Mum/2012 (Assessment Year: 2009-10) Van Oord Dredging & Marine Vs Addl. Director Of Income-Tax Contractors Bv, (International Taxation)-Range-2, 2Nd Floor, Central Plaza, First Floor, Room No.108, Cst Road, Kalina, Scindhia House, Ballard Estate, Mumbai -400 098 Mumbai -400 038 "थयी लेखा सं.:Pan : Aaach 3500 M अपीलाथ" (Appellant) ""यथ" (Respondent) Applicant By : "ी Shri Porus Kaka Respondent By : "ी Jshri N K Chand सुनवाई क" तार"ख /Date Of Hearing : 11-07-2016 घोषणा क" तार"ख /Date Of Pronouncement : 07-10-2016 आदेश Order अिमत शु"ला, "याियक सद"य: Per Amit Shukla, J.M.: The Aforesaid Appeal Has Been Filed By The Assessee Against Final Assessment Order Dated 30.10.2012, Passed Under Section 143(3) R.W.S. 144C(13) In Pursuance Of Direction Given By The Dispute Resolution Panel (Drp) Under Section 144C(5) Vide Order Dated 29.09.2012, For The Assessment Year 2009-10. In The Grounds Of Appeal, The Assessee Has Raised Following Grounds:- “1. On The Facts & In The Circumstances Of The Case & In Aw, The Learned Ao, Based On Directions Of Drp Erred In Making Addition Of Rs.24,80,29,144 (I.E. Management Service Fees Of Rs.22,57,89,998 & Reimbursement Of 2 Van Oord Dredging & Marine Contractors Bv

Section 143(3)Section 144C(5)

M/S. A.T. Kearney India Private Limited, Gurgaon vs. ITO, New Delhi

In the result the ground No

ITA 511/DEL/2014[2007-08]Status: DisposedITAT Delhi23 Sept 2016AY 2007-08

Bench: Smt Diva Singh & Shri Prashant Maharishiat Kearney India Private Ito, Limited, Ward-1(1), Vs. 6Th Floor, Tower-D, Global New Delhi Business Park, Gurgaon Pan:Aadca1436G (Appellant) (Respondent) At Kearney India Private Ito, Limited, Ward-1(1), Vs. 6Th Floor, Tower-D, Global New Delhi Business Park, Gurgaon Pan:Aadca1436G (Appellant) (Respondent)

For Appellant: Shri Salil Kapoor, AdvFor Respondent: Sh. Amit Ray, Sr. DR
Section 10ASection 10A(7)Section 115JSection 147Section 148Section 80I

M/S. A.T. Kearney India Private Limited, Gurgaon vs. ITO, New Delhi

In the result the ground No

ITA 510/DEL/2014[2005-06]Status: DisposedITAT Delhi23 Sept 2016AY 2005-06

Bench: Smt Diva Singh & Shri Prashant Maharishiat Kearney India Private Ito, Limited, Ward-1(1), Vs. 6Th Floor, Tower-D, Global New Delhi Business Park, Gurgaon Pan:Aadca1436G (Appellant) (Respondent) At Kearney India Private Ito, Limited, Ward-1(1), Vs. 6Th Floor, Tower-D, Global New Delhi Business Park, Gurgaon Pan:Aadca1436G (Appellant) (Respondent)

For Appellant: Shri Salil Kapoor, AdvFor Respondent: Sh. Amit Ray, Sr. DR
Section 10ASection 10A(7)Section 115JSection 147Section 148Section 80I

Income Tax Officer-Ward-7(2), Kolkata vs. Winsome Breweries Ltd., New Delhi

In the result, the appeal filed by the Revenue is dismissed

ITA 2659/KOL/2013[2011-12]Status: DisposedITAT Kolkata21 Sept 2016AY 2011-12

Bench: Shri N.V.Vasudevan, J.M. &Dr.A.L.Saini, A.M.)

For Appellant: Shri Sallong Yaden, Addl.CITFor Respondent: Shri Manoj Kataruka, Advocate
Section 143(1)Section 143(2)Section 32(2)

DCIT, Bangalore vs. M/S Hitachi Koki India Ltd., Bangalore

ITA 950/BANG/2015[2008-09]Status: DisposedITAT Bangalore08 Sept 2016AY 2008-09

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Raodeputy Commissioner Of Income-Tax, Circle 3(1)(2), Bangalore. … Appellant Vs. M/S.Hitachi Koki India Ltd., Plot No.9A, 1St Phase, Peenya Industrial Area, Bangalore-560058. … Respondent Pan:Aaach 4391L & Cross Objn.No.195/Bang/2015 (In Ita No.950/Bang/2015) (Assessment Year: 2008-09) (By The Assessee) ****** Revenue By : Shri Sunil Kumar Agarwal, Jcit(Dr). Assessee By : Shri Padamchand Khincha, Ca.

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Shri Sunil Kumar Agarwal, JCIT(DR)
Section 143(2)Section 143(3)Section 154Section 32(2)

Indore Steel & Iron Mills Ltd, Mumbai vs. ITO 3(2)(1), Mumbai

In the result, appeal of the assessee stands allowed

ITA 6661/MUM/2014[2010-11]Status: DisposedITAT Mumbai16 Aug 2016AY 2010-11

Bench: Shri Amit Shukla & Shri Ramit Kochar

Section 143(3)Section 154Section 32(2)

ACIT, Cen. Cir-VI, Kolkata vs. M/S J. K. Tyre & Industries Ltd., Kolkata

In the result the appeal by the revenue is dismissed

ITA 143/KOL/2014[2008-2009]Status: DisposedITAT Kolkata12 Aug 2016AY 2008-2009

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am] I.T.A No. 143/Kol/2014 Assessment Year : 2008-09

For Appellant: NoneFor Respondent: Shri Akkal Dudhwewala, FCA
Section 143(3)Section 147Section 32Section 32(2)

U.S. Instruments P.Ltd, Mumbai vs. ITO 1(3)(4), Mumbai

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

ITA 1584/MUM/2016[2011-12]Status: DisposedITAT Mumbai29 Jul 2016AY 2011-12

Bench: Shri Joginder Singh & Shri Ashwani Tanejaassessment Year: 2011-12 U.S. Instruments P. Ito 1(3)(4) Ltd., Aayakar Bhavan बनाम/ C/O H.N. Motiwalla & Vs. Co. 508 Sharda Mumbai Chamber, 33 New Marine Lines, Mumbai -400020 (Assessee) (Revenue) P.A. No.Aaacu0667J Appellant By Shri H. N. Motiwalla (Ar) Revenue By Shri N. V. Nadkarni (Dr)

Section 143(3)Section 32(2)Section 57

Exevo India Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result appeal filed by the assessee stands allowed

ITA 907/DEL/2016[2011-12]Status: DisposedITAT Delhi25 Jul 2016AY 2011-12

Bench: Shri Pramod Kumar & Smt. Beena A. Pillai

For Appellant: Shri Deepak Chopra, AdvFor Respondent: Shri Amrendra Kumar, CIT DR
Section 143(2)Section 143(3)Section 144CSection 90