Section 32 of the Income Tax Act

Income-tax Act, 2025: s.33

Section 32 of the Income-tax Act, 1961 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 is CIT v. Smifs Securities Ltd. (348 ITR 302), cited in 540 of the 2,762 judgments on BharatTax that turn on this section.

Leading authorities on Section 32

CIT v. Smifs Securities Ltd.
348 ITR 302 · 2012 · Supreme Court
540
citing judgments

Goodwill, whether arising from an amalgamation or a slump sale, is an intangible asset eligible for depreciation under Section 32(1) of the Income-tax Act. While the assessee must prove the existence and valuation of such goodwill, it is recognized as a depreciable asset.

Sahney Steel and Press Works Ltd. v. CIT
228 ITR 253 · 1997 · Supreme Court
429
citing judgments

A subsidy is treated as a revenue receipt if the assessee is free to use the money in its business as it likes and is not obligated to spend it for a specific capital purpose, such as acquiring assets or repaying loans.

Sutlej Cotton Mills Ltd. v. CIT
116 ITR 1 · 1979 · Supreme Court
409
citing judgments

A gain arising from the cancellation of a forward exchange contract entered into for the acquisition of a capital asset constitutes a capital receipt. Income-tax liability for such transactions is determined by the specific provisions of the Income Tax Act, independent of the accounting treatment in the books of account.

Chennai Properties & Investments Ltd. v. CIT
373 ITR 673 · 2015 · Supreme Court
381
citing judgments

Income from immovable property, such as unsold flats or shops, held by an assessee as stock-in-trade in their business of acquiring and holding properties is taxable as 'business income' and not 'income from house property'. Consequently, notional annual letting value under Section 23 cannot be attributed to such stock-in-trade.

CIT v. Bokaro Steel Ltd.
236 ITR 315 · 1999 · Supreme Court
370
citing judgments

Interest earned during the pre-commencement period of a project, on advances made to contractors or on unutilized borrowed funds, if inextricably linked to the setting up of the plant, constitutes a capital receipt. Such interest is not taxable as income but can be reduced from the capital work-in-progress.

Alembic Chemical Works Co. Ltd. v. CIT
177 ITR 377 · 1989 · Supreme Court
275
citing judgments

Expenditure that provides a commercial advantage of an enduring nature may still be classified as revenue expenditure if its purpose is to facilitate existing trading operations, improve business efficiency, or upgrade existing products, depending on the specific context and objective.

Mysore Minerals Ltd. v. CIT
239 ITR 775 · 1999 · Supreme Court
215
citing judgments

For income tax purposes, the 'owner' of a property is the person who is entitled to receive income in their own right, bears the risks incidental to ownership, and utilizes the asset, even if the sale deed is not formally registered. This beneficial ownership is sufficient for claiming depreciation or capital gains exemption under relevant sections.

CIT v. Infosys Technologies Ltd.
341 ITR 293 · 2012 · High Court
205
citing judgments

A Commissioner can revise an assessment order under Section 263 if it is erroneous and prejudicial to the interests of the revenue. This includes cases where the Assessing Officer fails to make further inquiries before accepting the assessee's statements in the return.

Assam Bengal Cement Co. Ltd. v. CIT
27 ITR 34 · 1955 · Supreme Court
174
citing judgments

The Supreme Court established the foundational test for distinguishing between capital and revenue expenditure, holding that the aim and object of the expenditure and whether it brings into existence an asset or an advantage of an enduring nature determines its character, irrespective of the payment method. An advantage lasting five years or more can be considered enduring.

CIT v. P.J. Chemicals Ltd.
210 ITR 830 · 1994 · Supreme Court
158
citing judgments

This Supreme Court decision clarifies the conditions under which a capital subsidy received by an assessee should be reduced from the 'actual cost' of an asset for computing depreciation under Section 43(1) of the Income-tax Act, depending on whether the subsidy directly meets the cost of the asset.

Judgments on Section 32

DCIT (E) 2(1), Mumbai vs. The Gem & Jewellery Export Promotion Council, Mumbai

In the result, 5 appeals filed by the Revenue are dismissed

ITA 5756/MUM/2015[2010-11]Status: DisposedITAT Mumbai18 Jul 2016AY 2010-11

Bench: Shri Karunakara Rao, Am & Shri Sanjay Garg, Jm आयकर अपीऱ सुं./I.T.A. No.5756/M/2015 (नििाारण वर्ा / Assessment Year: 2010-2011) आयकर अपीऱ सुं./I.T.A. No.5757/M/2015 (नििाारण वर्ा / Assessment Year: 2009-2010) Dcit (E)-2(1), फनाभ/ The Gem & Jewellery Export Mumbai. Promotion Council, Vs. Tower-A, Aw 1010, G Block, Bharat Diamond Bourse, Bandra Kurla Complex, Bandra (E), Mumbai – 400 051. स्थामी रेखा सं./ Pan : Aaatt3202H (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent) Appellant By: Shri C.W. Angolkar, Sr. Ar None आयकर अपीऱ सुं./I.T.A. No.4696/M/2015 (नििाारण वर्ा / Assessment Year: 2008-2009) फनाभ/ Ito (E)-2(3), Shushrusha Citizen’S Coop. R.No.513, Piramal Chambers, Hospitals Ltd., Vs. Lalbaug Parel, 698, Ranade Road, Dadar, Mumbai – 400 012. Mumbai – 400 028. Pan:Aaats0257K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. Appellant By:Shri K. Ravi Kiran, Sr. Ar Respondent By: Shri Mihir A. Tanna आयकर अपीऱ सुं./I.T.A. No.5744/M/2015 (नििाारण वर्ा / Assessment Year: 2010-2011) फनाभ/ Ito (E)-2(3), Sameeksha Trust, R.No.513, Piramal Chambers, 320-321, A-Z Industrial Premises Vs. Lalbaug Parel, Coop Society, Ganpatrao Kadam Mumbai – 400 012. Marg, Lower Parel, Mumbai-013. Pan:Aaats0581L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. Appellant By:Shri K. Ravi Kiran, Sr. Ar Shri Dhavi Sanghvi आयकर अपीऱ सुं./I.T.A. No.4988/M/2015 (नििाारण वर्ा / Assessment Year: 2010-2011) Dcit (E)-2(1), फनाभ/ Samundra Institue Of Maritime 510, 5Th Floor, Piramal Studies Trust, Vs. 507, 5Th Floor, Sai Commercial Chambers, Lalbaug, Mumbai – 400 012. Complex, Bks Devashi Marg, Govandi, Mumbai – 400 088. Pan:Aaacts9557L (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent) Shri K. Ravi Kiran Shri Suresh Mukadam

For Appellant: Shri C.W. Angolkar, Sr. ARFor Respondent: Shri Mihir A. Tanna
Section 11Section 32

Andhra Chamber of Commerce, Chennai vs. ADIT, Chennai

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

ITA 164/CHNY/2015[2009-10]Status: DisposedITAT Chennai06 Jul 2016AY 2009-10

Bench: Shri Chandra Poojari & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A.No.164/Mds/2015 "नधा"रण वष"/Assessment Year:2009-10 M/S. Andhra Chamber Of Commerce, The Assistant Director Of No. 23, Third Cross Street, Vs. Income Tax [Exemptions] - Iii, West Cit Nagar, Nandanam, Chennai 600 034. Chennai 600 035. [Pan: Aaaca7746C] (अपीलाथ" /Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से / Appellant By : Shri R. Vijayaraghavan, Advocate ""यथ" क" ओर से/Respondent By : Smt. R. Ilavarasi, Jcit सुनवाई क" तार"ख/ Date Of Hearing : 11.04.2016 घोषणा क" तार"ख /Date Of Pronouncement : 06.07.2016 आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) Vii, Chennai, Dated 12.09.2014 Relevant To The Assessment Year 2009-10. The First Ground Raised In The Appeal Of The Assessee Is With Regard To Denial Of Exemption Under Section 11 Of The Income Tax Act [“Act” In Short]. The Ld. Cit(A) Has Erred In Holding That The Assessee Is Not Entitled To Exemption Under Section 11 Of The Act & Second Ground Relates To Confirmation Of Disallowance Of Depreciation.

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Smt. R. Ilavarasi, JCIT
Section 11Section 12ASection 143(1)Section 143(2)Section 143(3)Section 2(15)