How many judgments cite Amline Textiles (P.) Ltd. v. ITO?

12 judgments on BharatTax cite Amline Textiles (P.) Ltd. v. ITO (27 SOT 152), spanning 2016 to 2025.

Which sections of the Income Tax Act does Amline Textiles (P.) Ltd. v. ITO come up under?

It is most often cited in judgments turning on Section 115JB, Section 143(3), Section 147, Section 115J, Section 132(1), Section 139(1).

Amline Textiles (P.) Ltd. v. ITO

27 SOT 152Income Tax Appellate Tribunal2009#8930 most cited

What is Amline Textiles (P.) Ltd. v. ITO authority for?

The calculation of book profits under Section 115JB of the Income-tax Act, 1961, should be done on a composite and consolidated basis, not year-to-year. Unabsorbed depreciation and brought forward losses must be adjusted on an accumulated basis for set-off purposes.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2025.

Also referred to as

Amline Textiles · 27 SOT 152 · Section 115JB · Section 115J · book profits · unabsorbed depreciation · brought forward losses · MAT calculation · composite basis · accumulated basis · Mumbai ITAT

Sections most often in play

Section 115JB Section 143(3)Section 147 Section 115J Section 132(1)Section 139(1)Section 139(5)Section 142(1)

Issues it is cited on

mli unabsorbed depreciation section 115jb(2)book profits section 115j section 115jb section 115 section 11 section 143 section 14 section 143(3)india

Judgments citing Amline Textiles (P.) Ltd. v. ITO

M/S. Bay Forge Pvt. Ltd., Chennai vs. ACIT, Co, Circle-1(3), Chennai

In the result, the appeal of the assessee is allowed

ITA 2329/CHNY/2024[2005-06]Status: DisposedITAT Chennai10 Dec 2025AY 2005-06

Bench: Shri George George K & Shri S.R. Raghunatha

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. Shiva Srinivas, C.I.T

Section 115Section 115JSection 143(3)Section 147

…d of in a composite manner. Such a finding by the AO is completely contrary to the provisions of Section 115JB of the Act :-5-: ITA. No.:2329 /Chny/2024 in this regard. In support of his arguments, the ld.AR relied on the decision of Amline Textiles [2009] 27 SOT 152 (Mumbai Trib.) dated 04.11.2008, which is squarely on the impugned issue in the present appeal. 13. Further, the ld.AR submitted that the AO relied upon the decisions of Fab trade and Kongarar Textiles. They were u/s.115J of the Act and the language of Section 115J is completely different than Section 115JB, with which this appeal is for. In fact…

M/S. Bodal Chemicals Ltd., Ahmedabad vs. The Dy.CIT, Circle-1, Ahmedabad

In the result, the appeals being IT(SS)A No

ITA 318/AHD/2022[2009-10]Status: DisposedITAT Ahmedabad31 Jul 2025AY 2009-10

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinha

For Appellant: Shri S.S. Nagar, ARFor Respondent: Shri Kamlesh Makwana, CIT-DR and Shri B.P. Srivastava, Sr.DR

Section 115JSection 132(1)Section 139(1)Section 139(5)Section 142(1)Section 143(2)Section 143(3)Section 153ASection 153A(1)(a)Section 153A(1)(b)

…ther the above addition was deleted by the CIT-(A) vide its order dated 03.09.2010. Being aggrieved by the order of the CIT-(A), revenue filed appeal before Tribunal. In this regard, Tribunal has issued direction to follow Amline Textiles (P) Ltd. vs. I.T.O. [27 SOT 152]. The Ld. AR submitted that in original assessment neither the CIT (A) nor Tribunal or the Dept. has directed to adjust the general reserves and amalgamating company reserves while calculating brought forward losses and unabsorbed depreciation available for set off. The AO in the assessment order passed u/s 143(3) of the Act allowed the deduction…

The Dhamra Port Company Limited, Odisha vs. DCIT, Circle 1(2), Bhubaneswar, Aayakar Bhawan, Rajaswa Vihar, Orissa

In the result, appeal of the assessee is allowed with the direction

ITA 309/CTK/2024[2017-18]Status: HeardITAT Cuttack18 Nov 2024AY 2017-18

Section 115JSection 143(3)Section 250

…the books of accounts of the assessee as against year-to-year figure of unabsorbed depreciation or brought forward loss as directed by the ld. CIT(A). 6. Ld. AR also placed reliance on the following judicial pronouncements :- i) Amline Textiles (P.) Ltd., 27 SOT 152 (Mumbai-Trib) ii) Bangalore Internal Airport Ltd., 459 ITR 158 (Karnataka HC) iii) Bangalore International Airport Ltd., 154 taxmann.com 395 (SC) iv) N.K.Industries, ITA No.2131/Ahd/2012 (Ahmedabad-Trib.) 5 Besides, during the course of hearing the ld. AR also filed a written submission which is as under :- BEFORE THE HON’BLE MEMBERS OF CUTTACK…

Deputy Commissioner of Income Tax, Circle-1(1)(1), Bangalore vs. Asia Power Projects Private Limited, Bangalore

In the result, appeal filed by the Revenue is dismsised

ITA 1140/BANG/2023[2017-18]Status: DisposedITAT Bangalore27 Mar 2024AY 2017-18

Bench: Shri George George K & Shri Chandra Poojarind Shri Laxmi Prasad Sahuassessment Year : 2017-16 Dcit, Vs. M/S. Asia Power Projects Private Limited, Circle – 1(1)(1), 4 Lake Side Residency, No.4, Bengaluru. Annaswamy Mudaliar Road, Bengaluru – 560 042. Pan : Aadca 0485 B Appellant Respondent Assessee By : Shri. Chavali Narayana, Ca Revenue By : Shri. D. K. Mishra, Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 27.02.2024 Date Of Pronouncement : 27.02.2024

For Appellant: Shri. Chavali Narayana, CAFor Respondent: Shri. D. K. Mishra, CIT(DR)(ITAT), Bengaluru

Section 115JSection 143(2)Section 143(3)Section 250Section 36(1)(va)Section 43B

…ard Book Loss in the computation of income under Section 115JB of the Act by relying on decision of Hon'ble Jurisdictional Tribunal rendered in case of M/s. BIAL vide ITA No. 662/Bang/2014 which in turn relied upon decision of Amline Textile (P) Ltd. vs. ITO (27 SOT 152) even when said decision has not reached finality and such a claim is contrary to the Page 2 of 5 provisions of section 115JB and Board's Circular No. 495 dated 22/9/1987 and ignoring application of Explanation (iii) to said section? 2. Whether in the facts and circumstances of the case, the Ld. CIT(A) was right m law in holding that Assessee is…

ACIT, Circle-10 (2), New Delhi vs. Gutermann India Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue stands dismissed

ITA 1706/DEL/2019[2015-16]Status: DisposedITAT Delhi26 Apr 2023AY 2015-16

For Appellant: Shri Gaurav Jain, AdvocateFor Respondent: Shri Anuj Garg, Sr. DR

Section 115J

…y held that for the purpose of computing the amount of deduction the comparison of brought forward loss and unabsorbed depreciation has to be made on accumulated basis. The judgments relied upon by the appellant are as under: " Amline Textiles (P) Ltd. v. ITO 27 SOT 152 " Central India Polyesters Ltd. v. CIT ITA No. 210 to 212/Nag/2013 " ACIT v. Arvind Mills Ltd. (ITA No. 3440/AHD/2010) 6.1.5 In view of the aforesaid decisions of the Hon'ble ITAT and in view of the principles laid down by the Hon'ble Supreme Court in the case of CIT v. Vegetable Products Limited 88 ITR 192, in the presence of two views, the view…

The Pr Commissioner of Income Tax vs. M/S Bangalore International

Appeal is dismissed; and

ITA/329/2017HC Karnataka19 Sept 2022

Bench: P.S.DINESH KUMAR,UMESH M ADIGA

Section 115JSection 260

…- 1 - ITA No. 329 of 2017 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 19TH DAY OF SEPTEMBER, 2022 PRESENT THE HON'BLE MR JUSTICE P.S.DINESH KUMAR AND THE HON'BLE MR JUSTICE UMESH M ADIGA INCOME TAX APPEAL NO. 329 OF 2017 BETWEEN: 1. THE PR COMMISSIONER OF INCOME TAX CIT(A), 5TH FLOOR, BMTC BUILDING, 80 FEET ROAD, KORAMANGALA, BENGALURU-560095. 2. THE DEPUTY COMMISSIONER OF INCOME-TAX CIRCLE-11(2), PRESENT ADDRESS, CIRCLE-1(1)(2), 2ND FLOOR, BMTC BUILDING, 80 FEET ROAD, KORAMANGALA, BENGALURU-560095. …APPELLANTS (B…

Assistant Commissioner of Income-Tax, Central Circle-2(1), Bengaluru vs. M/S.Ozone Properties Pvt. Ltd., Bengaluru

In the result, the appeal filed by the revenue stands allowed for statistical purposes

ITA 95/BANG/2022[2014-2015]Status: DisposedITAT Bangalore09 Sept 2022AY 2014-2015

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2014-15 M/S. Ozone Properties The Assistant Pvt. Ltd., Commissioner Of No. 38, Ozone Group, Income Tax, Ulsoor Road, Central Circle – 2(1), Ulsoor, Bangalore. Vs. Bangalore – 560 042. Pan: Aaaco6672M Appellant Respondent & C.O.No. 01/Bang/2022 (In Ita No. 95/Bang/2022) (By Assessee) Assessee By : Shri Kodandapani, Ca : Dr. Manjunath Karkihalli, Revenue By Cit Dr Date Of Hearing : 01-09-2022 Date Of Pronouncement : 09-09-2022 Order Per Beena Pillaipresent Appeal Is Filed By Assessee & Revenue Against Order Dated 30.11.2021 Passed By Ld.Cit(A)-11, Bangalore For A.Y. 2014-15 On Following Grounds Of Appeal:

For Appellant: Shri Kodandapani, CA

Section 115JSection 143(3)Section 153ASection 154

…es or unabsorbed depreciation whichever is less is to be allowed while computing book profits, till the last of them is wiped off. Assessee placed reliance on the decision of Hon’ble Mumbai Tribunal in case of Amline Textiles P Ltd. vs. ITO reported in [2009] 27 SOT 152 (ITAT Mumbai). 3. The Ld.CIT(A) thereafter held as under: “4.3 The submissions of the appellant have duly been considered. In rectification the most important aspect which needs to be looked into is whether the amendment proposed to be made would fall within the scope of Section 154 or not. Scope of rectification is limited to correcting error of…

Asit C.Mehta Investment Intermediates P.Ltd, Mumbai vs. DCIT 4(1), Mumbai

In the result, appeal by the assessee is allowed

ITA 449/MUM/2019[2004-05]Status: DisposedITAT Mumbai30 Jul 2021AY 2004-05

Bench: Vikas Awasthyआअसं. 449/मुं/2019 ("न.व. 2004-05) Asit C. Mehta Investment Intermediates P. Ltd., 5Th Floor, Nucleus House, Saki Vihar Rd. Andheri (E), Mumbai 400 072. Pan: Aaaca-5009-N ...... अपीलाथ" /Appellant बनाम Vs. Dy. Commissioner Of Income Tax- Cir.4(1), Aaykar Bhavan, M.K. Road, Mumbai 400 020. ..... ""तवाद"/Respondent

For Appellant: Shri Yogesh TharFor Respondent: Ms. Shreekala Pardeshi &

Section 115JSection 143(3)Section 154Section 263Section 271(1)(c)

…essee claimed set off of unabsorbed depreciation of preceding assessment year by following year on year approach. The assessee’s working of claim was in line with the subsequent decision of Tribunal in the case of Amline Textiles Pvt. Ltd. vs. ITO reported as 27 SOT 152(Mum). In assessment proceedings the Assessing Officer rejected assessee’s claim of unabsorbed depreciation by adopting aggregation approach. The Assessing Officer held that there is no loss in the books of account for Financial Year 2002-03, therefore, the deduction claimed in computation of book profits under section 115JB of the Act was rejected…

Kpm Projects Pvt. Ltd., Salem vs. DCIT, Circle-1, Salem

In the result, the appeal filed by the assessee stands allowed for statistical purposes

ITA 1810/CHNY/2019[2012-13]Status: DisposedITAT Chennai13 Jan 2020AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri Ramit Kocharआयकर अपील सं./I.T.A.No.1810/Chny/2019 ("नधा"रण वष" / Assessment Year: 2012-13) Vs The M/S. Kpm Projects Pvt. Ltd., Deputy Commissioner Of H-93, C-Block, Tnhb, Income Tax, Alagapuram Housing Unit, Circle – 1, Salem – 636 007. Salem. Pan: Aacck1416B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri T.S. Lakshmivenkataraman, Ca ""यथ" क" ओर से/Respondent By : Shri A. Sundararajan, Addl.Cit

For Appellant: Shri T.S. Lakshmivenkataraman, CAFor Respondent: Shri A. Sundararajan, Addl.CIT

Section 115JSection 72

…Ld.AR submitted that the Assessing Officer found that the assessee can claim only lower of the business loss or depreciation loss in a particular year. Referring to a decision of the Mumbai Bench of this Tribunal in Amline Textiles (P.) Ltd., vs. ITO, [2009] 27 SOT 152, the Ld.AR submitted that Section 72 is not applicable while computation of the book profit. Therefore the Assessing Officer is not correct in observing that the eligible loss is to be applied on year to year basis. This observation according to the Ld.AR is contrary to the decision of the Mumbai Bench of this Tribunal. 3. On the contrary, Shri A…

Perstorp Chemicals India P.Ltd, Navi Mumbai vs. ITO 10(2)(2), Mumbai

Appeal is partly allowed

ITA 4364/MUM/2012[2007-08]Status: DisposedITAT Mumbai03 Jan 2018AY 2007-08

For Appellant: Shri Mayur KisnadwalaFor Respondent: S/Shri V. Jenardhanan -DR

Section 254(1)Section 92

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई “केकेकेके ” ” ” ” खंडपीठ मुंबई खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal “K”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"", लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं रिवश सूद एवं रिवश सूद रिवश सूद, "याियक रिवश सूद "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Sh. Rajendra,Accountant Member & Ravish Sood, Judicial Member आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./I.T.A./4364/Mum/2012, िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 2007-08 वष" आयकर आयकर अ…

Bangalore International Airport Ltd., Bangalore vs. DCIT, Bangalore

In the result, the assessee’s appeal is partly allowed for statistical purposes

ITA 510/BANG/2014[2010-11]Status: DisposedITAT Bangalore27 Sept 2016AY 2010-11

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Raobangalore International Airport Ltd. Administration Block, Bial, Devanahalli Bangalore-560 300. … Appellant Pan:Aabc8973D Vs. Deputy Commissioner Of Income-Tax, Circle 11(2), Bangalore. … Respondent & Deputy Commissioner Of Income-Tax, Circle 11(2), Bangalore. … Appellant Vs. Bangalore International Airport Ltd. Bangalore-560 300. … Respondent

For Appellant: Shri Sampath Raghunathan, AdvocateFor Respondent: Shri Sanjay Kumar, CIT(DR)

Section 115JSection 143(1)Section 143(3)Section 43B

…me to time; and v. Secondary and Higher Education Cess on income- tax, if any, as levied by the Central Acts from time to time. The said provisions have been considered by the co-ordinate bench of the Tribunal in the case of Amline Textiles (P.) Ltd.vs. ITO (27 SOT 152) and held as follows: “8. Section 115JB is a special provision for payment of tax by certain companies. Sub-section (1) contains the non obstante clause and provides that where the income-tax payable on the total income of a company as computed under this Act is less than 10 per cent of its book profit, then such book profit shall be deemed to be…

DCIT, Bangalore vs. M/S Bangalore International Airport Ltd., Bangalore

In the result, the assessee’s appeal is partly allowed for statistical purposes

ITA 662/BANG/2014[2010-11]Status: DisposedITAT Bangalore21 Sept 2016AY 2010-11

For Appellant: Shri Sampath Raghunathan, AdvocateFor Respondent: Shri Sanjay Kumar, CIT(DR)

Section 115JSection 143(1)Section 143(3)Section 43B