What is ACIT v. Niko Resources Ltd. authority for?

Section 42 of the Income-tax Act allows deductions specified in an agreement between the assessee and the Central Government. Expenses incurred for business activities may be allowed as business expenditure even if not specifically deductible under Section 42.

How many judgments cite ACIT v. Niko Resources Ltd.?

12 judgments on BharatTax cite ACIT v. Niko Resources Ltd. (123 TTJ 310), spanning 2018 to 2025.

Which sections of the Income Tax Act does ACIT v. Niko Resources Ltd. come up under?

It is most often cited in judgments turning on Section 115JAA, Section 143(3), Section 144C, Section 144C(10), Section 234B, Section 234D.

ACIT v. Niko Resources Ltd. (123 TTJ 310)

Joshi Technologies International Inc India Projects, Ahmedabad vs. The ACIT (Int. Taxa-1), Ahmedabad

In the result, all the three appeals filed by the assessee are partly allowed

ITA 81/AHD/2022[2018-19]Status: DisposedITAT Ahmedabad12 Dec 2025AY 2018-19

Bench: Dr. Brr Kumar & Ms. Suchitra Kambleita Nos. 80, 81 & 244/Ahd/2022 (Assessment Years 2017-18, 2018-19 & 2019-20)

For Appellant: Shri Vishal Kalra, A.RFor Respondent: Shri Sher Singh, CIT-D.R

Section 143(3)Section 32Section 80I

…PSC effective from February 20, 2018 as well as it is evident that amount of Rs. 11,20,70,905/- ought to be eligible for deduction under Section 42 of the Act. The Ld. AR relied upon the decision of the Tribunal in case of ACIT vs. Niko Resources Ltd. (2009) 123 TTJ 310 (Ahd. – Tri.) wherein it has been held that Section 42 of the Act allows deduction specified in the agreement entered into by the assessee with the Central Government. The Ld. AR submitted that the Assessing Officer ignored the detailed working and sample invoices given by the assessee during the assessment proceedings vide submissions dated 26.0…

Joshi Technologies International Inc India Projects, Ahmedabad vs. The ACIT (Int. Taxa-1), Ahmedabad

In the result, all the three appeals filed by the assessee are partly allowed

ITA 80/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad12 Dec 2025AY 2017-18

Bench: Dr. Brr Kumar & Ms. Suchitra Kambleita Nos. 80, 81 & 244/Ahd/2022 (Assessment Years 2017-18, 2018-19 & 2019-20)

For Appellant: Shri Vishal Kalra, A.RFor Respondent: Shri Sher Singh, CIT-D.R

Section 143(3)Section 32Section 80I

…PSC effective from February 20, 2018 as well as it is evident that amount of Rs. 11,20,70,905/- ought to be eligible for deduction under Section 42 of the Act. The Ld. AR relied upon the decision of the Tribunal in case of ACIT vs. Niko Resources Ltd. (2009) 123 TTJ 310 (Ahd. – Tri.) wherein it has been held that Section 42 of the Act allows deduction specified in the agreement entered into by the assessee with the Central Government. The Ld. AR submitted that the Assessing Officer ignored the detailed working and sample invoices given by the assessee during the assessment proceedings vide submissions dated 26.0…

Joshi Technologies International Inc India Projects, Ahmedabad vs. Assistant Commissioner of Income Tax, Circle(Int.Taxn.)-1, Ahmedabad

In the result, all the three appeals filed by the assessee are partly allowed

ITA 244/AHD/2022[2019-20]Status: DisposedITAT Ahmedabad12 Dec 2025AY 2019-20

Bench: Dr. Brr Kumar & Ms. Suchitra Kambleita Nos. 80, 81 & 244/Ahd/2022 (Assessment Years 2017-18, 2018-19 & 2019-20)

For Appellant: Shri Vishal Kalra, A.RFor Respondent: Shri Sher Singh, CIT-D.R

Section 143(3)Section 32Section 80I

…PSC effective from February 20, 2018 as well as it is evident that amount of Rs. 11,20,70,905/- ought to be eligible for deduction under Section 42 of the Act. The Ld. AR relied upon the decision of the Tribunal in case of ACIT vs. Niko Resources Ltd. (2009) 123 TTJ 310 (Ahd. – Tri.) wherein it has been held that Section 42 of the Act allows deduction specified in the agreement entered into by the assessee with the Central Government. The Ld. AR submitted that the Assessing Officer ignored the detailed working and sample invoices given by the assessee during the assessment proceedings vide submissions dated 26.0…