Geetha Hotels (P.) Ltd. vs Commissioner of Income Tax

V.S. Sirpurkar, J.—The assessee is a hotel. The question referred to us as per learned senior counsel is as under :

Whether, on the facts and in the circumstances of the case, the Tribunal was right in law in rejecting the claim for extra shift allowance in respect of

the plant and machinery used in the lodging section ?

The Tribunal had taken a view that the benefit of the allowance could not be given to the hotel as the hotel could not be said to be working in

shifts. As per the Tribunal''s order, the said advantage could be given to the hotels only under sub-item (iii) and not additionally under sub-item (iv).

Learned senior counsel pointed out that the view of the Tribunal is patently erroneous and has been so viewed by the Supreme Court in the

decision in East India Hotels Limited, Calcutta Vs. Commissioner of Income Tax, Calcutta, . Learned counsel pointed out the following paragraph

from the said decision (page 4) ;

The contention of the Revenue is that an approved hotel--(the appellant is admittedly running an approved hotel)--is entitled only to the

depreciation allowance provided by sub-item (iii) and not to the extra shift depreciation allowance provided by sub-item (iv). The contention is that

an approved hotel is not entitled to both the said allowances simultaneously and that it is entitled only to the extra depreciation allowance in sub-

item (iii), but not to extra shift allowance in sub-item (iv). It is not possible to agree. The depreciation is allowed on machinery and plant and not

with reference to the nature or character of the activity carried on in the premises where the said machinery is installed. Indeed, prior to April

1,1970, there was no reference to hotels in item III. If any machinery is installed in a hotel, such machinery is certainly entitled to depreciation

allowance. Admittedly, there is no provision in the Appendix--whether before April 1, 1970, or thereafter--stating that a hotel is not entitled to

extra shift depreciation allowance. The expression ''shift'' is not defined in the Income Tax Act. It is defined only in the Factories Act . . .

These observations as per learned senior counsel clinch the issue. We are in complete agreement with the argument. This decision was followed

by the Division Bench of this court in the case of the assessee in the present case in Commissioner of Income Tax Vs. Geetha Hotels (P.) Ltd., .

We accordingly answer the question referred in favour of the assessee and against the Revenue. No costs.