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Judgment
V.S. Sirpurkar, J.—The question referred is as under:
On the facts and in the circumstances of the case whether the Tribunal is correct in allowing depreciation on exchange fluctuation relating to the
asst. yr. 1979-80 ?
The question referred is already decided subsequently by the various decisions including that of the Supreme Court. In our opinion, therefore,
the Tribunal was right in giving the benefit of Section 43A in favour of the assessee. It has not been disputed before us that the value of the assets
acquired from outside India with foreign exchange suffered a modification in their value as a result the fluctuations in the foreign exchange as
between the rate determined by the Government and the actual rates. The Tribunal, in our view, has correctly held that the increased liability would
go to increase the cost of the asset. The Tribunal has also correctly held that the difference has arisen due to the refixation of the value of the
foreign currency to Indian rupee by the Government of India and has eventually correctly held that the appellant would be entitled to the
depreciation of Rs. 5,38,192. In that view, we are of the opinion that the Tribunal''s order is correct and needs no interference. Accordingly, the
question referred is answered against the Revenue and in favour of the assessee. No costs.