RELIANCE INFRASTRUCTURE LTD,MUMBAI vs. ACIT 14(1)(2), MUMBAI

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ITA 476/MUM/2022Status: DisposedITAT Mumbai27 March 2023AY 2017-182 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal directed the Assessing Officer (AO) to allow the deduction under Section 80IA without allocation of head office expenses, correcting a previous wording that allowed it against gross total income.

What were the facts?

This is a corrigendum to a previous order by the ITAT Mumbai. It rectifies an inadvertent mistake in paragraph 73 of the original order dated 23.03.2023.

What were the issues?

The issue pertains to the correct method of allowing deduction under Section 80IA, specifically regarding the allocation of head office expenses.

Which sections of the Income-tax Act were involved?

Section 80IA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “J”, BENCH

Before: SHRI AMIT SHUKLA, JM & SHRI M. BALAGANESH, AM

ORDER

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