DEPUTY COMMISSIONER OF INCOME TAX - CENTRAL CIRCLE 1(2), MUMBAI vs. JWC LOGISTICS PARK PRIVATE LIMITED, MUMBAI

PDF · subscribers
ITA 576/MUM/2018Status: DisposedITAT Mumbai08 January 2020AY 2010-1111 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the issues were covered in favour of the assessee by the Hon'ble Bombay High Court's decision in the assessee's own case for an earlier assessment year. The facts for the current assessment years were identical.

What were the facts?

The Revenue appealed against the CIT(A)'s order allowing deduction under Section 80IA(4) for FDR interest, scrap sales, EDI charges, and profits from an Inland Container Depot (ICD). The assessee claimed these deductions on income derived from its logistics park business.

What were the issues?

Whether income from FDR interest, scrap sales, EDI charges, and profits from an Inland Container Depot are eligible for deduction under Section 80IA(4) as derived from the business of operating an infrastructure facility.

Which sections of the Income-tax Act were involved?

Section 80IA(4)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

Income Tax Appellate Tribunal, “F” BENCH, MUMBAI

Before: SHRI PAWAN SINGH, JM & SHRI S. RIFAUR RAHMAN, AM

For Appellant: Shri Sushil Kumar Poddar, DR प्रत्यथीकीओरसे/Respondentby, Shri Satish Mody, AR

Heard together (4 matters)

I.T.A. No.576/Mum/2018
I.T.A. No.577/Mum/2018
I.T.A. No.578/Mum/2018
I.T.A. No.6468/Mum/2017

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

आदेश की प्रतिलिपि अग्रेपिि/Copy of the Order forwarded to : अपीलार्थी / The Appellant 1. प्रत्यर्थी / The Respondent. 2. संबंधित आयकर आयुक्त / The CIT(A) 3. आयकर आयुक्त(अपील) / Concerned CIT 4. 5. विभागीय प्रतततिधि, आयकर अपीलीय अधिकरण, अहमदाबाद / DR, ITAT, Mumbai गार्ड फाईल / Guard file. 6. आदेशानुसार/ BY ORDER, सत्यावपत प्रतत //True Copy// -578M/18 & 6468/M/17 A.Ys 2010-11 to 2013-14 M/s. JWC Logistics Park P.Ltd. - 11 - 1. उि/सहायक िंजीकार ( Asst. Registrar) आयकर अिीिीय अधिकरण, अहमदाबाद / ITAT, Mumbai

6.

Date

More judgments on Section 80IA(4)

All 475 judgments and leading authorities on Section 80IA(4) →

Recent GST High Court judgments

Search GST case law →