IN THE HIGH COURT OF DELHI AT NEW DELHI
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ITA 832/2010
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THE COMMISSIONER OF INCOME TAX ..... Appellant
Through: Ms. Rashmi Chopra, Advocate.
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versus
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V.L.S.FINANCE LTD. .....
Respondent
Through: Mr. V.N. Jha, Advocate
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CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE MANMOHAN
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O R D E R
14.07.2010
CM No.11721/2010 (exemption)
Allowed, subject to all just exceptions.
Accordingly, application stands disposed of.
CM No. 11722/2010 (condonation of delay)
This is an application for condonation of delay of 176 days in refiling the
appeal.
Having heard Ms. Rashmi Chopra, learned counsel for appellant and Mr. V.N.
Jha, learned counsel for respondent, we are
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ITA 832/2010 page 1 of 3.
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of the considered opinion that there is sufficient cause warranting
condonation of delay and accordingly, delay of 176 days in refiling the appeal
stands condoned.
Accordingly, application stands disposed of.
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ITA 832/2010
The present appeal preferred under Section 260A of Income Tax Act, 1961
(for brevity ?Act?) is admitted on the following substantial questions of law:-
1. Whether on a true and correct interpretation of the terms of the hire
purchase agreement and on the vehicles being registered and also used by the
hirer, the assessee can claim depreciation?
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2. Whether the ITAT erred in law and on merits in allowing depreciation on
assets given on hire purchase agreements even though the same were neither owned
nor used by the assessee in the course of its business?
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Issue notice. Mr. V.N. Jha, learned counsel has entered appearance on
behalf of the assessee.
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In view of the aforesaid, no further notice need to be issued.
Filing of paper book is dispensed with.???
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CHIEF JUSTICE
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MANMOHAN, J
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JULY 14, 2010
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ITA 832/2010 page 3 of 3.
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