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

Goldseal Engineering Products Pvt.Ltd, Mumbai vs. ACIT 15(1)(2), Mumbai

In the result, appeal filed by the assessee in ITA no

ITA 6107/MUM/2017[2014-15]Status: DisposedITAT Mumbai18 Jun 2019AY 2014-15

Bench: Shri Sandeep Gosain & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.6107/Mum/2017 (नििाारण वर्ा / Assessment Year : (2014-15) बिाम/ M/S. Gold Seal Engineering Acit 15(1)(2), Mumbai Products P . Ltd ., Gr. Floor, Gold Seal House , V. Village Road, Bhandup (W), Mumbai-40 0078 स्थायी ऱेखा सं./ Pan: Aaacg1492R (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri. C. V. Dharkar Revenue By: Shri. B.Staynaryana Raju (Dr) सुनवाई की तारीख /Date Of Hearing : 18.06.2019 घोषणा की तारीख /Date Of Pronouncement : 18 .06.2019 आदेश / O R D E R Per Ramit Kochar: This Appeal, Filed By Assessee, Being Ita No. 6107/Mum/2017, Is Directed Against Appellate Order Dated 14.06.2017 In Appeal No. Cit(A)-24/Acit-15(1)(2)/It-326/2016-17, Passed By Learned Commissioner Of Income Tax(Appeals)-24, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2014-15, The Appellate Proceedings Had Arisen Before Learned Cit(A) From The Assessment Order Dated 23.12.2016 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Ay 2014-15. I.T.A. No.6107/Mum/2017

For Appellant: Shri. C. V. DharkarFor Respondent: Shri. B.Staynaryana Raju (DR)
Section 143(3)Section 24Section 32Section 38

DDIT (It) -4(2)(2), Mumbai vs. M/S. Societe International De Telecommunication Aeronautiques SC (Sita), Mumbai

In the result, the appeal of Revenue and CO of the assessee, both are dismissed

ITA 668/MUM/2018[2012-13]Status: DisposedITAT Mumbai11 Jun 2019AY 2012-13

Bench: Sri Mahavir Singh, Jm & Sri Nk Pradhan, Am Aayakr Apila Sam./ Ita No. 668/Mum/2018 (Inaqa-Arna Baya- / Assessment Year 2012-13) Dy. Commissioner Of Income Societe Internationael De Tax, (It)-4(2)(2), Telecommunications Room No. 1613, 16 Th Floor, Aeronautiques Sc (Sita) Air India Building, Nariman C/O, A.F.L. House, Ground Vs. Point, Mumbai-400 021 Floor Lok Bharti Complex, Marol Maroshi Road, Marol, Andheri (East), Mumbai-400 059 .. (P`%Yaqaai- / Respondent) (Apilaaqai- / Appellant) स्थायी लेखा सं./Pan No. Aafcs2907Q प्रत्याक्षेप M./ Co No. 81/Mum/2019 (Arising In Ita No. 668/Mum/2018 For Ay 2012-13) Societe Internationael De Dy. Commissioner Of Telecommunications Income Tax, (It)-4(2)(2), Room No. 1613, 16 Th Floor, Aeronautiques Sc (Sita) C/P, A.F.L. House, Ground Air India Building, Nariman Vs. Floor Lok Bharti Complex, Point, Mumbai-400 021 Marol Maroshi Road, Marol, Andheri (East), Mumbai-400 059 (Apilaaqai- / Appellant) .. (P`%Yaqaai- / Respondent) अपीलाथी की ओर से / Appellant By : Shri Nishant Samaiya, Dr प्रत्यथी की ओर से / Respondent By : Shri Nitesh Joshi, Ar सुनवाई की तारीख / Date Of Hearing: 11-06-2019 घोषणा की तारीख / Date Of Pronouncement : 11-06-2019

For Appellant: Shri Nishant Samaiya, DRFor Respondent: Shri Nitesh Joshi, AR
Section 143(3)