AI Structured Summary
Not yet generated for this judgment
Judgment
Rajiv Shakdher, J
This appeal concerns Assessment Year (AY) 2009-10.
Via the above-captioned appeal, the appellant/revenue has assailed the common order of the Income Tax Appellate Tribunal [in short, “Tribunal”] dated 22.07.2020 passed in ITA No.1954/Del/2014. The following questions of law have been proposed by the appellant/revenue in the above-captioned appeal:
“(i). Whether in the facts and circumstances of the case and in law Hon'ble ITAT is correct in deleting the addition of Rs. 61,01,74,000/- made by AO, on account of disallowance of license fee?
(ii) Whether in the facts and circumstances of the case and in law Hon'ble ITAT is correct in reducing the disallowance u/s 14A of the Act to Rs. 8,34,934/- from Rs.39,25,411/- made by the Assessing Office in accordance with Rule 8D and according to CBDT Circular 5/2014 dated 11/02/2014?
(iii) Whether in the facts and circumstances of the case and in law Hon'ble IT AT is correct in allowing higher depreciation @60% as against depreciation @15% allowed by the AO overlooking the functional test proving and establishing perversity in the order passed by them both on facts and in law, especially when the case of BSES Rajdhani Powers has been overruled by Hon'ble Madras High Court in the case of Dinamalar Vs ITO Ward 1(1) Madurai [(2016) 74 taxmann.com 14 (Madras)]?
(iv). Whether in the facts and circumstances of the case and in law Hon'ble ITAT is correct in confirming the order of CIT(A) deleting the addition of Rs.33,90,330/- made by AO on account of disallowance of depreciation on energy saving & pollution control devices, which were not put to use by the assessee, during the year under consideration?
(v) Whether in the facts and circumstances of the case and in law Hon'ble ITAT is correct in confirming of the order of CIT(A) directing that the amount of Rs.25,00,000/- received from Govt. of Goa, as subsidy, be treated as capital in nature and to reduce the same from block of assets on a proportionate basis, especially when a classificatory amendment has been made w.e.f. A Y 2016-17?”
Insofar as proposed question no. (i) is concerned, it is covered by the decision dated 11.05.2011 of the coordinate bench of this court rendered in ITA 662/2005. Via this decision, appellant/revenue’s appeal was dismissed. Likewise, proposed question nos. (ii) and (iv) are covered by our judgement dated 17.05.2023, rendered in ITA 281/2023. Via the aforesaid judgement, we concluded that no substantial question of law arose for consideration and thus, sustained the view taken by the Tribunal.
The remaining questions i.e., proposed question nos. (iii) and (v) were also subject matter of another appeal preferred by the appellant/revenue i.e., ITA 303/2023 in which arguments were heard and judgement was reserved on 24.05.2023.
4.1. The said appeal also arises out of the common order dated 22.07.2020 rendered by the Tribunal (which is impugned in the instant appeal).
In ITA 303/2023, the appeal of the appellant/revenue has been dismissed and the questions of law, as framed, have been answered in favour of the respondent/assessee.
Hence, in the above-captioned appeal, no substantial question arises for our consideration.
The appeal is, accordingly, closed.