ACIT v. Leo Fasteners (

92 Taxmann.com 28Income Tax Appellate Tribunal2018#4239 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 366,339 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 (

The DCIT, Circle-5, Ahmedabad vs. Rajkamal Builder Infrastructure Pvt. Ltd, Ahmedabad

In the result this ground of appeal preferred by the assessee is allowed

ITA 722/AHD/2010[2006-07]Status: DisposedITAT Ahmedabad13 May 2022AY 2006-07

Bench: Shri (Dr.) Arjun Lal Saini & Ms. Madhumita Roy

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri A.P. Singh, CIT-DR and Shri V.K. Singh, Sr.DR
Section 271(1)(c)Section 36(1)(iii)Section 80I

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ । IN THE INCOME TAX APPELLATE TRIBUNAL, “C” BENCH, AHMEDABAD BEFORE SHRI (Dr.) ARJUN LAL SAINI, ACCOUNTANT MEMBER AND Ms. MADHUMITA ROY, JUDICIAL MEMBER Sr.No. ITA No(s). Asstt. Year(s) 1-4 118/Ahd/2009 : 2002-03 441/Ahd/2011 : 2004-05 442/Ahd/2011 : 2007-08 3254/Ahd/2011 : 2008-09 5-9 1385/Ahd/2012 : 2009-10 3126/Ahd/2013 : 2010-11 2917/Ahd/2016 : 2010-11 2334/Ahd/2014 : 2011-12 1499/Ahd/2018 : 2011-12 10-11 1281/Ahd/2016 : 2012-13 2916/Ahd/2016 : 2013-14 12-13 2201/Ahd/2018 : 2015-16 2202/Ahd/2018 : 2016-17 : 14 CO No.195/Ahd/2015 : 2008-09 IN Rajkamal Builders Infrastru…

The DCIT, Circle-5, Ahmedabad vs. Rajkamal Builder Infrastructure Pvt. Ltd, Ahmedabad

In the result this ground of appeal preferred by the assessee is allowed

ITA 2489/AHD/2009[2005-06]Status: DisposedITAT Ahmedabad13 May 2022AY 2005-06

Bench: Shri (Dr.) Arjun Lal Saini & Ms. Madhumita Roy

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri A.P. Singh, CIT-DR and Shri V.K. Singh, Sr.DR
Section 271(1)(c)Section 36(1)(iii)Section 80I

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ । IN THE INCOME TAX APPELLATE TRIBUNAL, “C” BENCH, AHMEDABAD BEFORE SHRI (Dr.) ARJUN LAL SAINI, ACCOUNTANT MEMBER AND Ms. MADHUMITA ROY, JUDICIAL MEMBER Sr.No. ITA No(s). Asstt. Year(s) 1-4 118/Ahd/2009 : 2002-03 441/Ahd/2011 : 2004-05 442/Ahd/2011 : 2007-08 3254/Ahd/2011 : 2008-09 5-9 1385/Ahd/2012 : 2009-10 3126/Ahd/2013 : 2010-11 2917/Ahd/2016 : 2010-11 2334/Ahd/2014 : 2011-12 1499/Ahd/2018 : 2011-12 10-11 1281/Ahd/2016 : 2012-13 2916/Ahd/2016 : 2013-14 12-13 2201/Ahd/2018 : 2015-16 2202/Ahd/2018 : 2016-17 : 14 CO No.195/Ahd/2015 : 2008-09 IN Rajkamal Builders Infrastru…

M/S. Rajkamal Builder Infrastructure Pvt. Ltd, Ahmedabad vs. The Dy.CIT., Circle-5, Ahmedabad

In the result this ground of appeal preferred by the assessee is allowed

ITA 118/AHD/2009[2002-03]Status: DisposedITAT Ahmedabad13 May 2022AY 2002-03

Bench: Shri (Dr.) Arjun Lal Saini & Ms. Madhumita Roy

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri A.P. Singh, CIT-DR and Shri V.K. Singh, Sr.DR
Section 271(1)(c)Section 36(1)(iii)Section 80I

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ । IN THE INCOME TAX APPELLATE TRIBUNAL, “C” BENCH, AHMEDABAD BEFORE SHRI (Dr.) ARJUN LAL SAINI, ACCOUNTANT MEMBER AND Ms. MADHUMITA ROY, JUDICIAL MEMBER Sr.No. ITA No(s). Asstt. Year(s) 1-4 118/Ahd/2009 : 2002-03 441/Ahd/2011 : 2004-05 442/Ahd/2011 : 2007-08 3254/Ahd/2011 : 2008-09 5-9 1385/Ahd/2012 : 2009-10 3126/Ahd/2013 : 2010-11 2917/Ahd/2016 : 2010-11 2334/Ahd/2014 : 2011-12 1499/Ahd/2018 : 2011-12 10-11 1281/Ahd/2016 : 2012-13 2916/Ahd/2016 : 2013-14 12-13 2201/Ahd/2018 : 2015-16 2202/Ahd/2018 : 2016-17 : 14 CO No.195/Ahd/2015 : 2008-09 IN Rajkamal Builders Infrastru…

ACIT, Chennai vs. M/S. Tvs Motor Company Limited, Chennai

In the result, appeal of the revenue is dismissed

ITA 1782/CHNY/2012[2008-09]Status: DisposedITAT Chennai13 Apr 2022AY 2008-09

Bench: S/Shri Shri Chandra Mohan Garg, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaassessment Year : 2008-09 The The Asst. Asst. Commissioner Commissioner Of Of Vs. M/S. Tvs Motor Company Ltd., M/S. Tvs Motor Company Ltd., Income Tax, Company Circle Income Tax, Company Circle- Jayalakshmi Estates, 29 (Old Jayalakshmi Estates, 29 (Old Iii(2), New Block, 4Th Floor, 121, Iii(2), New Block, 4 No.8), Haddows Road, Chennai No.8), Haddows Road, Chennai Mahatma Mahatma Gandhi Gandhi Road, Road, Nungambakkam, Chennai Nungambakkam, Chennai Pan/Gir No.Aaacs 7032 B Aaacs 7032 B (Appellant) (Appellant .. ( Respondent Respondent) Assessee By : Shri Vikram Vijayaraghavan, Vikram Vijayaraghavan, Ar Revenue By : Dr. S.Palanikumar, Cit ( Cit (Dr) Date Of Hearing : 24 /2/ 2022 2 Date Of Pronouncement : 13/4/20 /2022 O R D E R Per C.M.Garg, Jm , Jm

For Appellant: Shri Vikram VijayaraghavanFor Respondent: Dr. S.Palanikumar, CIT (
Section 80Section 80HSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, ‘ D ‘ CHENNAI BENCH, CHENNAI BEFORE S/SHRI SHRI CHANDRA MOHAN GARG, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER Assessment Year : 2008-09 The The Asst. Asst. Commissioner Commissioner of of Vs. M/s. TVS Motor Company Ltd., M/s. TVS Motor Company Ltd., Income Tax, Company Circle Income Tax, Company Circle- Jayalakshmi Estates, 29 (old Jayalakshmi Estates, 29 (old III(2), New Block, 4th floor, 121, III(2), New Bloc…

The ACIT, Bharuch Circle, Bharuch vs. Bharuch Enviro Infrastructure Ltd., Ankleshwar

In the result, this ground of appeal is allowed for statistical purpose

ITA 1867/AHD/2014[2008-09]Status: DisposedITAT Surat24 Dec 2021AY 2008-09

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 143(3)Section 254(1)Section 44ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr. ARJUN LAL SAINI, ACCOUNTANT MEMBER ITA No. 1849 & 1867/AHD/2014 (AY 2008-09) (Hearing in Virtual Court) Bharuch Enviro Infrastructure Dy. Commissioner of Income Ltd. Tax, Bharuch Circle 117-118,GIDC Estate, Bharuch-392001 Ankleshwar, Gujarat-393 002 PAN : AAACB 8075 F Vs Assistant Commissioner of income Bharuch Enviro Infrastructure Tax, Bharuch Circle, Above Bank Ltd. of Baroda, 117-118,GIDC Estate, Station Road, Bharuch-392001 Ankleshwar, Gujarat-393 002 Applicant Respondent Assessee by Shri Saurabh Sopar…

Bharuch Enviro Infrastructure Ltd., Bharuch vs. The Dy.CIT., Bharuch Circle, Bharuch

In the result, this ground of appeal is allowed for statistical purpose

ITA 1849/AHD/2014[2008-09]Status: DisposedITAT Surat24 Dec 2021AY 2008-09

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 143(3)Section 254(1)Section 44ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr. ARJUN LAL SAINI, ACCOUNTANT MEMBER ITA No. 1849 & 1867/AHD/2014 (AY 2008-09) (Hearing in Virtual Court) Bharuch Enviro Infrastructure Dy. Commissioner of Income Ltd. Tax, Bharuch Circle 117-118,GIDC Estate, Bharuch-392001 Ankleshwar, Gujarat-393 002 PAN : AAACB 8075 F Vs Assistant Commissioner of income Bharuch Enviro Infrastructure Tax, Bharuch Circle, Above Bank Ltd. of Baroda, 117-118,GIDC Estate, Station Road, Bharuch-392001 Ankleshwar, Gujarat-393 002 Applicant Respondent Assessee by Shri Saurabh Sopar…

Nsl Renewable Power Private Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-16(1), Hyderabad

In the result, assessee’s appeal is allowed

ITA 2146/HYD/2017[2010-11]Status: DisposedITAT Hyderabad14 Aug 2019AY 2010-11

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahmanassessment Year:2010-11

For Appellant: Sri Aman BarasiaFor Respondent: Sri Y.V.S.T. Sai, CIT-DR
Section 115JSection 143(1)Section 143(3)Section 154Section 80I

…s to be computed on a standalone basis and the loss from one eligible unit cannot be set off against the profits of another eligible unit. In support of this contention, he placed reliance upon the following case law: i) Punit Construction Co. vs. JCIT (2018) 92 Taxmann.com 28 (Mum.Trib). ii) Jindal Aluminium Ltd vs. ACIT (2012) 26n Taxmann.com 317 (Bang.Trib.) iii) Meera Cotton & Synthetic Mills (P) Ltd vs. ACIT (2009) 29 SOT 177 (Mum.Trib). iv) Sriram Properties (P) LTd vs. ACIT (2013) 36 Taxmann.com 398 (Chennai.Trib). v) CIT vs. Dewan Kraft Systems (P) Ltd (2008) 297 ITR 305 (Del. HC) Page 5 of 14 ITA No 2…

DCIT 3(3)(1), Mumbai vs. S.D. Corporation P.Ltd, Mumbai

In the result the grounds of appeal raised by the revenue is rejected

ITA 6395/MUM/2017[2010-11]Status: DisposedITAT Mumbai24 Jun 2019AY 2010-11

Bench: Shri Pawan Singh & Shri M. Balaganeshdcit-3(3)(1) M/S S.D. Corporation Pvt. Ltd. Room No. 609, 6Th Floor, Admin Office, S.P. Centre, Vs. Aayakar Bhavan, M.K. 41/44, Minoo Desai Marg, Road, Mumbai-400020 Colaba, Mumbai-400005. Pan: Aadcs4496C Appellant Respondent Appellant By : Shri Satish Rajore (Sr. Dr) Respondent By : Shri Dilip Lakhani (Sr. Advisor Of Deloite Haskins & Sell Llp) Date Of Hearing : 13.06.2019 Date Of Pronouncement : 24.06.2019 Order Under Section 254(1)Of Income Tax Act

For Appellant: Shri Satish Rajore (Sr. DR)For Respondent: Shri Dilip Lakhani (Sr. Advisor of Deloite Haskins and Sell LLP)
Section 143(3)Section 254(1)Section 80ASection 80I

…IN THE INCOME-TAX APPELLATE TRIBUNAL “G” BENCH MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER DCIT-3(3)(1) M/s S.D. Corporation Pvt. Ltd. Room No. 609, 6th Floor, Admin Office, S.P. Centre, Vs. Aayakar Bhavan, M.K. 41/44, Minoo Desai Marg, Road, Mumbai-400020 Colaba, Mumbai-400005. PAN: AADCS4496C Appellant Respondent Appellant by : Shri Satish Rajore (Sr. DR) Respondent by : Shri Dilip Lakhani (Sr. Advisor of Deloite Haskins and Sell LLP) Date of Hearing : 13.06.2019 Date of Pronouncement : 24.06.2019 ORDER UNDER SECTION 254(1)OF INCOME TAX ACT PER PAWAN SINGH,…