Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 1]

Bombay High Court

Cit (Exemptions) Mumbai vs Dawat E Hadiyah on 3 December, 2018

Author: M.S. Sanklecha

Bench: Akil Kureshi, M.S. Sanklecha

 Uday S. Jagtap                                             741-16-ITXA-39-c=.doc



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     ORDINARY ORIGINAL CIVIL JURISDICTION

                       INCOME TAX APPEAL NO. 741 OF 2016
                                    WITH
                       INCOME TAX APPEAL NO. 755 OF 2016

The Commissioner of Income Tax,(Exemptions)                .. Appellant
Mumbai

           v/s.

M/s. Dawat E. Hadiyah                                      .. Respondent

Mr. Ashok Kotangle for the appellant Mr. Firoze Andhyarujina, Senior Counsel a/w Mr. Maneck Andhyarujina I/b Sameer Dalal for the respondent CORAM : AKIL KURESHI & M.S. SANKLECHA, J.J. DATED : 3 rd DECEMBER, 2018.

P.C.

1. These Appeals under Section 260-A of the Income Tax Act, 1961 (the Act) challenges the common order dated 30 th July, 2015 passed by the Income Tax Appellate Tribunal (the Tribunal). The common impugned order relates to Assessment Years 2010-11 and 2011-12.

2. The Revenue has urged the following re-framed questions of law in both the appeals for our consideration :-

(i) Whether on the facts and in the circumstances of the case 1 of 2 ::: Uploaded on - 06/12/2018 ::: Downloaded on - 28/12/2018 23:02:49 ::: Uday S. Jagtap 741-16-ITXA-39-c=.doc and in law, the Tribunal was right in allowing the appeal of the assessee on account of disallowing depreciation on fixed assets for A.Y. 2010-11 and 2011-12 ?

(ii) Whether on the facts and in the circumstances of the case and in law, the Tribunal erred in allowing the carry forward of deficit for A.Y. 2010-11 and 2011-12 and allowing set off against the income of the subsequent years ?

3. Mr. Kotangle, learned Counsel appearing for the Revenue very fairly states that the issues raised herein stands concluded against the Revenue and in favour of the respondent assessee by the decision of the Apex Court in Commissioner of Income Tax-III, Pune Vs. Rajasthan & Gujarati Charitable Foundation Poona, (2018) 89 Taxmann.com

127. Thus, the questions as proposed do not give rise to any substantial questions of law. Thus, not entertained.

4. Both the appeals are dismissed. No order as to costs. (M.S. SANKLECHA, J.) (AKIL KURESHI, J.) 2 of 2 ::: Uploaded on - 06/12/2018 ::: Downloaded on - 28/12/2018 23:02:49 :::