Q. Who were the advocates involved in the case Dineshkumar Gulabchand Agrawal vs Commissioner of Income Tax and Another?

For the Appearing Parties Anand Parchure, V.R. Chaudhary, Advocates.

Q. What are the equivalent citations for Dineshkumar Gulabchand Agrawal vs Commissioner of Income Tax and Another ?

The equivalence citation are[2004] 141 TAXMAN 62 (BOM) ; [2004] 267 ITR 768 (BOM) ; LQ/BomHC/2003/27 ;

Q. What was the bench assigned for the case Dineshkumar Gulabchand Agrawal vs Commissioner of Income Tax and Another?

HONBLE MR. JUSTICE V.C. DAGA , HONBLE MR. JUSTICE V.M. KANADE

Dineshkumar Gulabchand Agrawal Vs. Commissioner Of Income Tax And Another On 09 January, 2003

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Dineshkumar Gulabchand Agrawal v. Commissioner Of Income Tax And Another

(High Court Of Judicature At Bombay)

Income Tax Appeal No. 2 Of 2001 | 09-01-2003

(1) HEARD learned counsel appearing on behalf of the appellant.

(2) LEARNED counsel appearing on behalf of the appellant has raised a question as framed in the appeal memo and tried to contend that even if the vehicle was not actually used but since it was ready for use, the assessee was entitled to claim the benefit of depreciation on such assets. He sought to place reliance on the judgment of this court in the case of Whittle Anderson Ltd. v. CIT [1971] 79 ITR 613. [LQ/BomHC/1968/209] In the above judgment, this court was concerned with the interpretation of the expression "use" or "used", whereas we are concerned with the interpretation of the word "used". It appears that after the above judgment, there was an amendment to Section 32 of the Income-tax Act, The word "used" denotes actually used and not merely ready for use. The expression "used" means actually used for the purposes of the business. The view is taken by the Tribunal. In this view of the matter, no substantial question of law is involved. The appeal is dismissed in limine with no order as to costs.