Expand

O P Jindal Global University

trademarkclick

January February March April May June July August September October November December

Cit vs Honda Sielpower Products Ltd.
2007 Latest Caselaw 1192 Del

Citation : 2007 Latest Caselaw 1192 Del
Judgement Date : 3 July, 2007

Delhi High Court

Cit vs Honda Sielpower Products Ltd. on 3 July, 2007

Bench: M B Lokur, V Gupta

JUDGMENT

1. The issue raised in the present appeal is with regard to the increased claim of depreciation under Section 43 A of the Income Tax Act, 1961 on the increased liability due to foreign exchange rate fluctuation on the last date of the previous year.

2. A Division Bench of this Court in CIT v. Woodward Governor India (P) Ltd. (2007) 162 Taxman 60 has held that the assessed is entitled to the claim of depreciation.

3. Under the circumstances, no substantial question of law arises and the appeal is dismissed.

Download the LatestLaws.com Mobile App

Join latestlaws whatsapp group

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

start up India

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs