OM SAI INDUSTRIES,PARWANOO, SOLAN, HIMACHAL PRADESH vs. INCOME TAX OFFICER, PARWANOO,HIMACHAL PRADESH

ITA 350/CHANDI/2026Status: DisposedITAT Chandigarh19 August 2026AY 2014-157 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the commencement of manufacturing operations within the prescribed timeline is the primary requirement for Section 80-IC deduction, not the timing of the first sale. Substantial documentary evidence, including government certificates, supported the assessee's claim.

What were the facts?

The assessee claimed deduction under Section 80-IC for manufacturing juicer parts and electrical coatings. The Assessing Officer denied the deduction, citing a bogus first sale bill and the late acquisition of machinery. The CIT(A) upheld the AO's decision.

What were the issues?

Whether the assessee commenced manufacturing operations within the stipulated period to be eligible for deduction under Section 80-IC, and if the denial of deduction based on a disputed first sale bill and machinery acquisition date was justified.

Which sections of the Income-tax Act were involved?

Section 80-IC

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, CHANDIGARH

Before: HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM & HON’BLE SHRI RAJESH DAMODARLAL SHARMA, JM

Pronounced: 19.08.2026

Heard together (3 matters)

ITA No.350/CHANDI/2026
ITA No.351/CHANDI/2026
ITA No.352/CHANDI/2026

Read from the judgment's own cause title. This page is filed under one of them.

RAJESH DAMODARLAL SHARMA (Judicial Member)

1.

Aforesaid appeals by the assessee for Assessment Years (AY) 2014-15 to 2016-17 involve identical facts & issues. The registry has noted delay of 79 days in the appeals, the condonation of which has

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 80-IC

All 262 judgments and leading authorities on Section 80-IC →

Recent GST High Court judgments

Search GST case law →