Income Tax Appellate Tribunal - Chennai
Dcit, Chennai vs Sundaram Auto Components Pvt Ltd., ... on 25 November, 2016
आयकर अपील
य अ धकरण, 'सी' यायपीठ, चे नई
IN THE INCOME TAX APPELLATE TRIBUNAL
'C' BENCH, CHENNAI
ी एन.आर.एस. गणेशन, या यक सद य एवं
ी ए. मोहन अलंकामणी, लेखा सद य केसम%
BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND
SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER
आयकर अपील सं./ITA No.1300/Mds/2016
नधा'रण वष' / Assessment Year : 2011-12
The Deputy Commissioner of M/s Sundaram Auto Components
Income Tax, v. Pvt. Ltd.,
Corporate Circle 6(2), No.29, Jayalakshmi Estates,
Chennai - 600 034. Haddows Road, Nungambakkam,
Chennai - 600 034.
PAN : AAACS 7027 G
(अपीलाथ+/Appellant) (,-यथ+/Respondent)
अपीलाथ+ क. ओर से/Appellant by : Shri A.V. Sreekanth, JCIT
,-यथ+ क. ओर से/Respondent by : Sh. Saroj Kumar Parida, Advocate
सन
ु वाई क. तार
ख/Date of Hearing : 03.10.2016
घोषणा क. तार
ख/Date of Pronouncement : 25.11.2016
आदे श /O R D E R
PER N.R.S. GANESAN, JUDICIAL MEMBER:
This appeal of the Revenue is directed against the order of the Commissioner of Income Tax (Appeals) - 15, Chennai, dated 09.02.2016 and pertains to assessment year 2011-12. 2 I.T.A. No.1300/Mds/16
2. Shri A.V. Sreekanth, the Ld. Departmental Representative, submitted that the only issue arises for consideration is additional depreciation claimed by the assessee under Section 32(1)(iia) of the Income-tax Act, 1961 (in short 'the Act'). According to the Ld. D.R., the assessee was granted 10% additional depreciation during the assessment year 2010-11 and another 10% was claimed by the assessee during the year under consideration. In the absence of any provision to carry forward the balance depreciation in the Income-tax Act, according to the Ld. D.R., the assessee is not entitled to additional depreciation during the year under consideration.
3. We have heard Sh. Saroj Kumar Parida, the Ld.counsel for the assessee also. The issue of additional depreciation was considered by this Tribunal in Meenakshi (India) Ltd. v. ACIT in I.T.A. No. 206/Mds/2016 dated 07.04.2016. After referring to the judgment of Karnataka High Court in CIT v. Rittal India Pvt. Ltd. (2016) 380 ITR 423, an identical claim was allowed by this Tribunal. Since the issue is identical as in the case before Karnataka High Court in Rittal India Pvt. Ltd. (supra), this Tribunal do not find any reason to interfere with the order of the lower authority. In fact, the 3 I.T.A. No.1300/Mds/16 CIT(Appeals) has allowed the claim of the assessee by relying on the judgment of Karnataka High Court in Rittal India Pvt. Ltd. (supra). In view of the above, the order of the CIT(Appeals) is confirmed.
4. In the result, the appeal filed by the Revenue is dismissed.
Order pronounced on 25th November, 2016 at Chennai.
sd/- sd/-
(ए. मोहन अलंकामणी) (एन.आर.एस. गणेशन)
(A. Mohan Alankamony) (N.R.S. Ganesan)
लेखा सद य/Accountant Member या यक सद य/Judicial Member
चे नई/Chennai,
th
4दनांक/Dated, the 25 November, 2016.
Kri.
आदे श क. , त5ल6प अ7े6षत/Copy to:
1. अपीलाथ+/Appellant
2. ,-यथ+/Respondent
3. आयकर आयु8त (अपील)/CIT(A) -15, Chennai-34
4. आयकर आयु8त/CIT-6, Chennai-34
5. 6वभागीय , त न ध/DR
6. गाड' फाईल/GF.