ACIT v. Leo Fasteners (

92 Taxmann.com 28Income Tax Appellate Tribunal2018#4300 most cited

What is ACIT v. Leo Fasteners ( authority for?

Deduction under Section 80IA must be computed on a standalone basis, meaning the loss from one eligible unit cannot be set off against the profits of another eligible unit.

28

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2024.

Also referred to as

ACIT v Leo Fasteners · Section 80IA · deduction computation · standalone basis · eligible unit · set off of losses · profits of another unit · ITAT

Judgments citing ACIT v. Leo Fasteners (

M/S. RAJKAMAL BUILDERS INFRASTRUCTURE PVT. LTD.,,AHMEDABAD vs. THE DCIT., CIRCLE-3(1)(2),, AHMEDABAD

In the result, assessee’s appeal is partly allowed

ITA 417/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad10 Oct 2022AY 2014-15

Bench: Shri Pramod M. Jagtap & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 417/Ahd/2018 ("नधा"रण वष" / Assessment Year : 2014-15) M/S. Rajkamal Builders The D.C.I.T. बनाम/ Infrastructure Pvt. Ltd. Circle – 3(1)(2), Vs. Ahmedabad 54, Park Hill Society, Opp: Karnavati Club Nr. Heaven Park, Ramdevnagar, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcr0326A .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Mehul K. Patel, Advocate अपीलाथ" ओर से /Appellant By : ""यथ" क" ओर से/Respondent By : Shri Vijay Kumar Jaiswal, Cit. D.R. सुनवाई क" तार"ख / Date Of 13/07/2022 Hearing घोषणा क" तार"ख /Date Of 10/10/2022 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: The Instant Appeal Filed By The Assessee Is Directed Against The Order Dated 20.12.2017 Passed By The Ld. Commissioner Of Income Tax (Appeals) – 9, Ahmedabad Arising Out Of The Order Dated 17.10.2016 Passed By The Dcit, Circle-3(1)(2), Ahmedabad Under Section 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred As To ‘The Act’) For Assessment Year 2014-15, Whereby & Whereunder Mainly The Claim Under Section 80Ia(4) Of The Act Made By The

For Respondent: Shri Vijay Kumar Jaiswal, CIT. D.R
Section 143(3)Section 234ASection 36(1)Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SHRI PRAMOD M. JAGTAP, VICE PRESIDENT & Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No. 417/Ahd/2018 ("नधा"रण वष" / Assessment Year : 2014-15) M/s. Rajkamal Builders The D.C.I.T. बनाम/ Infrastructure Pvt. Ltd. Circle – 3(1)(2), Vs. Ahmedabad 54, Park Hill Society, Opp: Karnavati Club Nr. Heaven Park, Ramdevnagar, Ahmedabad "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCR0326A .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Mehul K. Patel, Advocate अपीलाथ" ओर से /Appellant by : ""यथ" क" ओर से/Respondent by : Shri Vijay Kumar Jaiswal,…

THE JCIT(OSD), CIRCLE-3(1)(2),, AHMEDABAD vs. M/S. RAJKAMAL BUILDERS INFRASTRUCTURE PVT. LTD.,, AHMEDABAD

In the result, the appeal filed by the Revenue is dismissed

ITA 90/AHD/2019[2012-13]Status: DisposedITAT Ahmedabad08 Jun 2022AY 2012-13

Bench: Shri Waseem Ahmed & Shri Siddhartha Nautiyalassessment Year : 2012-13 Jcit, Cir.3(1)(2) Shri Rajkamal Builders Ahmedabad. Vs Infrastructure P.Ltd. Pan : Aabcr 0326 A 54, Park Hill, Nr.Heaven Park Ramdevnagar Ahmedabad 380 015. अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent) Assessee By : Shri M.K. Patel, Ar Revenue By : Shri Vijay Kumar, Jaiswal,Cit- Dr सुनवाई क" तार"ख/Date Of Hearing : 19/05/2022 घोषणा क" तार"ख /Date Of Pronouncement: 8/06/2022 आदेश/O R D E R Per Waseem Ahmed, Accounant Member: This Is Revenue’S Appeal Against The Order Of Ld.Cit(A)-9, Ahmedabad Dated 19.11.2018 Vide Which The Ld.Cit(A) Has Deleted Penalty Of Rs.1,05,74,312/- Imposed Under Section 271(1)(C) Of The Income Tax Act, 1961 ("The Act" For Short) For The Asst.Year 2012-13. 2. Sole Ground Raised By The Revenue Reads As Under: “1. The Ld.Cit(A) Has Erred In Law & On Facts In Deleting The Penalty Of Rs.1,05,74,312/- Imposed U/S.271(1)(C) Of The Act On Issue Of Disallowance Of Losses Set Off & Deduction Under Section 80Ia Of The Act Of Rs.3,11,10,071/-.”

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri Vijay Kumar, Jaiswal,CIT-
Section 143(3)Section 271(1)(c)Section 274Section 80Section 80I

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘A’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD (Conducted Through Virtual Court) ] ] BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER Assessment Year : 2012-13 JCIT, Cir.3(1)(2) Shri Rajkamal Builders Ahmedabad. Vs Infrastructure P.Ltd. PAN : AABCR 0326 A 54, Park Hill, Nr.Heaven Park Ramdevnagar Ahmedabad 380 015. अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent) Assessee by : Shri…

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