The Commissioner of Income Tax, (Central) Vs Raja Motels and Hotels (India) Pvt. Ltd.

High Court Of Punjab And Haryana At Chandigarh 10 Sep 2010 Income Tax R. No. 9 of 2000
Bench: Division Bench
Acts Referenced

Judgement Snapshot

Case Number

Income Tax R. No. 9 of 2000

Hon'ble Bench

Ajay Kumar Mittal, J; Adarsh Kumar Goel, J

Acts Referred

Income Tax Act, 1961 — Section 256(2), 32

Judgement Text

Translate:

Adarsh Kumar Goel, J.@mdashFollowing question of law has been referred for opinion of this Court u/s 256(2) of the Income Tax Act, 1961 (in

short ""the Act"") by the Income Tax Appellate Tribunal, Amritsar Bench, Amritsar (hereinafter referred to as ""the Tribunal"") arising out of its order

dated 15.7.1993 in ITA No. 620/ASR/87 in respect of assessment year 1981-82:

Whether, on the facts and in the circumstances of the case, the Income Tax Appellate Tribunal was right in law in holding that the Hotel Building

was a ''Plant'' for the purpose of grant of depreciation?

2. The assessee is running a hotel and claimed depreciation on the building @ 2.5% applicable to depreciation on plants. It was claimed that the

building itself was a plant of the hotel. This was not allowed by the Assessing Officer. The CIT (A) upheld the plea of the assessee relying upon the

judgment of the Hon''ble Supreme Court in Scientific Engineering House (P) Ltd. Vs. Commissioner of Income Tax, Andhra Pradesh, which has

been affirmed by theTribunal.

The observations of the Tribunal are as under:

We have considered the rival submissions. The point in dispute is covered in favour of the assessee and against the Revenue as per the decision of

Hon''ble Madras Bench, Calcutta Bench as well as Delhi Bench of the Tribunal as reported in 5 ITD 541, 30 ITD 388 and 25 TTJ 456 (supra).

The decision relied on by the Ld. DR in the case of R.C. Chemicals Inds. v. CIT (supra) is not applicable to the facts and circumstances of the

case and has been rightly distinguished by the Ld. CIT (A). The decision of Tribunal referred by Sh. Mehra holding the Hotel Building to be a plant

is in accordance with the principle laid down by the Hon''ble Supreme Court in the case of Scientific Engineering House (P) Ltd. Vs.

Commissioner of Income Tax, Andhra Pradesh, wherein the Hon''ble Supreme Court has even held drawings, designs, processing data also as

plant.

3. We have heard learned Counsel for the revenue. None appears for the assessee.

4. Learned Counsel for the revenue submits that the view taken by the Tribunal is erroneous and the judgment of the Hon''ble Supreme Court in

Scientific Engineering House (P) Ltd''s case relates to drawings, designs and processing data which are different from building. In respect of

building, the Hon''ble Supreme Court has held in Commissioner of Income Tax, Trivandrum Vs. M/s. Anand Theatres, that it was not plant for the

purpose of depreciation u/s 32 of the Act. We find this to be so. The matter is covered in favour of the revenue. Following the judgment of the

Hon''ble Supreme Court, the question referred is answered in favour of the revenue.

5. The reference is disposed of.

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