Schedule DOA – Depreciation on other assets (Other than assets on which full capital expenditure is allowable as deduction)

Schedule DOA in the Income Tax Return forms reports depreciation on other assets, specifically those assets where the entire capital expenditure is not otherwise allowed as a deduction under any other provision of the Income Tax Act. This schedule covers blocks of assets like buildings (excluding land), furniture and fittings, intangible assets, and ships, each with their respective prescribed depreciation rates.

The schedule begins by capturing the written down value (WDV) of the asset block at the start of the previous year, then factors in any additions made during the year. Additions are split between those held for 180 days or more, which qualify for full depreciation, and those held for less than 180 days, which are eligible only for half the rate. Any sales or realisations during the year reduce the value eligible for depreciation.

The net figure is then used to calculate the allowable depreciation for the year at the applicable rate. If any portion of depreciation is disallowed under section 38(2) of the Act, i.e., where an asset is used partly for business and partly for other purposes, this is adjusted here. The final amount shows the net depreciation allowed for the block. If the block has ceased to exist due to complete sale or transfer of assets, the resulting capital gain or loss under section 50 is computed.