AVM Cine Products v. Deputy Commissioner of Income Tax

123 Taxmann.com 41High Court2021#9200 most cited

What is AVM Cine Products v. Deputy Commissioner of Income Tax authority for?

Interest income earned by an assessee on margin money deposits with a bank is considered profits and gains of the assessee's business and is eligible for deduction under Section 80-IA of the Income Tax Act.

12

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2025.

Also referred to as

AVM Cine Products v. Deputy Commissioner of Income Tax · Section 80-IA · interest income · business income · margin money deposits · deduction eligibility · Madras High Court

Also reported as

421 ITR 431

Sections most often in play

Section 1961Section 115JBSection 143(3)Section 147Section 148Section 250Section 263Section 37(1)

Issues it is cited on

minimum alternate taxcsr expenditureeligible businessnational faceless assessment centrebest judgment assessmentsection 80iaprincipal commissioner of income-taxgross total incomechange of opinionfaceless assessmentsection 115jsection 115jb

Judgments citing AVM Cine Products v. Deputy Commissioner of Income Tax

Bihar State Road Development Corpn.Ltd., Patna vs. CIT (Appeal), Delhi

In the result, all the appeals filed by the assessee are partly allowed for statistical purposes

ITA 335/PAT/2024[2018-19]Status: DisposedITAT Patna24 Jul 2025AY 2018-19

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 143(3)Section 250Section 37Section 80I

…आयकर अपीलीय अधिकरण पटना पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL PATNA BENCH AT KOLKATA [वर्चुअल कोटु] [Virtual Court] श्री संजय शमाु, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI SONJOY SARMA, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. Nos.: 330, 331, 332, 333, 334 & 335/PAT/2024 AYs: 2012-13, 2013-14, 2014-15, 2014-15, 2017-18 & 2018-19 ITO, Ward-2(1), Patna Bihar State Road Development ACIT, Circle-2, Patna Corporation Limited (BSRDCL) Vs. Income Tax Department, NFAC, Delhi (Appellant) (Respondent) PAN: AADCB7567M Appearances: Assessee represented by :…

Bihar State Road Development Corporation Limited, Patna vs. ACIT, Cor-2, Patna

In the result, all the appeals filed by the assessee are partly allowed for statistical purposes

ITA 334/PAT/2024[2017-18]Status: DisposedITAT Patna24 Jul 2025AY 2017-18

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 143(3)Section 250Section 37Section 80I

…आयकर अपीलीय अधिकरण पटना पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL PATNA BENCH AT KOLKATA [वर्चुअल कोटु] [Virtual Court] श्री संजय शमाु, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI SONJOY SARMA, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. Nos.: 330, 331, 332, 333, 334 & 335/PAT/2024 AYs: 2012-13, 2013-14, 2014-15, 2014-15, 2017-18 & 2018-19 ITO, Ward-2(1), Patna Bihar State Road Development ACIT, Circle-2, Patna Corporation Limited (BSRDCL) Vs. Income Tax Department, NFAC, Delhi (Appellant) (Respondent) PAN: AADCB7567M Appearances: Assessee represented by :…

Bihar State Road Development Corporation Ltd, Patna vs. ACIT, Cir-2, P)Atna

In the result, all the appeals filed by the assessee are partly allowed for statistical purposes

ITA 333/PAT/2024[2014-15]Status: DisposedITAT Patna24 Jul 2025AY 2014-15

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 143(3)Section 250Section 37Section 80I

…आयकर अपीलीय अधिकरण पटना पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL PATNA BENCH AT KOLKATA [वर्चुअल कोटु] [Virtual Court] श्री संजय शमाु, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI SONJOY SARMA, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. Nos.: 330, 331, 332, 333, 334 & 335/PAT/2024 AYs: 2012-13, 2013-14, 2014-15, 2014-15, 2017-18 & 2018-19 ITO, Ward-2(1), Patna Bihar State Road Development ACIT, Circle-2, Patna Corporation Limited (BSRDCL) Vs. Income Tax Department, NFAC, Delhi (Appellant) (Respondent) PAN: AADCB7567M Appearances: Assessee represented by :…

Bihar State Road Development Corpn. Ltd., Patna vs. ACIT, Circle 2, Patna

In the result, all the appeals filed by the assessee are partly allowed for statistical purposes

ITA 332/PAT/2024[2014-15]Status: DisposedITAT Patna24 Jul 2025AY 2014-15

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 143(3)Section 250Section 37Section 80I

…आयकर अपीलीय अधिकरण पटना पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL PATNA BENCH AT KOLKATA [वर्चुअल कोटु] [Virtual Court] श्री संजय शमाु, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI SONJOY SARMA, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. Nos.: 330, 331, 332, 333, 334 & 335/PAT/2024 AYs: 2012-13, 2013-14, 2014-15, 2014-15, 2017-18 & 2018-19 ITO, Ward-2(1), Patna Bihar State Road Development ACIT, Circle-2, Patna Corporation Limited (BSRDCL) Vs. Income Tax Department, NFAC, Delhi (Appellant) (Respondent) PAN: AADCB7567M Appearances: Assessee represented by :…

Bihar State Road Development Corpn. Ltd., Patna vs. ACIT, Circle 2, Patna

In the result, all the appeals filed by the assessee are partly allowed for statistical purposes

ITA 331/PAT/2024[2013-14]Status: DisposedITAT Patna24 Jul 2025AY 2013-14

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 143(3)Section 250Section 37Section 80I

…आयकर अपीलीय अधिकरण पटना पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL PATNA BENCH AT KOLKATA [वर्चुअल कोटु] [Virtual Court] श्री संजय शमाु, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI SONJOY SARMA, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. Nos.: 330, 331, 332, 333, 334 & 335/PAT/2024 AYs: 2012-13, 2013-14, 2014-15, 2014-15, 2017-18 & 2018-19 ITO, Ward-2(1), Patna Bihar State Road Development ACIT, Circle-2, Patna Corporation Limited (BSRDCL) Vs. Income Tax Department, NFAC, Delhi (Appellant) (Respondent) PAN: AADCB7567M Appearances: Assessee represented by :…

Bihar State Road Development Corporation Limited, Patna vs. ITO Ward 2(1) Patna, Patna

In the result, all the appeals filed by the assessee are partly allowed for statistical purposes

ITA 330/PAT/2024[2012-13]Status: DisposedITAT Patna24 Jul 2025AY 2012-13

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 143(3)Section 250Section 37Section 80I

…आयकर अपीलीय अधिकरण पटना पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL PATNA BENCH AT KOLKATA [वर्चुअल कोटु] [Virtual Court] श्री संजय शमाु, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI SONJOY SARMA, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. Nos.: 330, 331, 332, 333, 334 & 335/PAT/2024 AYs: 2012-13, 2013-14, 2014-15, 2014-15, 2017-18 & 2018-19 ITO, Ward-2(1), Patna Bihar State Road Development ACIT, Circle-2, Patna Corporation Limited (BSRDCL) Vs. Income Tax Department, NFAC, Delhi (Appellant) (Respondent) PAN: AADCB7567M Appearances: Assessee represented by :…

Unipatch Rubber Ltd., Delhi vs. ACIT, Circle- 27(1), New Delhi

In the result, both the appeals are partly allowed for

ITA 7670/DEL/2018[2014-15]Status: DisposedITAT Delhi31 May 2022AY 2014-15

Bench: Shri Saktijit Dey & Dr. B.R.R. Kumar

Section 80I

…with the manufacturing activities, interest income earned would be eligible for deduction under section 80IC of the Act. In support of such contention, he relied upon a decision of the Hon’ble Madras High Court in case of AVM Cine Products v. Dy. CIT (2020)421 ITR 431 (Mad)(HC). Thus, he submitted, assessee’s claim of deduction under section 80IC of the Act in respect of interest income should be allowed. 5. Learned Departmental Representative, strongly relying upon the observations of departmental authorities, submitted that since the interest income earning activity of the assessee is not directly connecte…

Unipatch Rubber Ltd., Delhi vs. ACIT, Circle- 27(1), New Delhi

In the result, both the appeals are partly allowed for

ITA 7669/DEL/2018[2013-14]Status: DisposedITAT Delhi31 May 2022AY 2013-14

Bench: Shri Saktijit Dey & Dr. B.R.R. Kumar

Section 80I

…with the manufacturing activities, interest income earned would be eligible for deduction under section 80IC of the Act. In support of such contention, he relied upon a decision of the Hon’ble Madras High Court in case of AVM Cine Products v. Dy. CIT (2020)421 ITR 431 (Mad)(HC). Thus, he submitted, assessee’s claim of deduction under section 80IC of the Act in respect of interest income should be allowed. 5. Learned Departmental Representative, strongly relying upon the observations of departmental authorities, submitted that since the interest income earning activity of the assessee is not directly connecte…

State Industries Promotion Corporation of Tamilnad Limited, Chennai vs. DCIT Corporate Ward 6(2), Chennai

In the result, the appeals filed by the assessee in ITA

ITA 954/CHNY/2019[2014-15]Status: DisposedITAT Chennai08 Apr 2022AY 2014-15

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri M.Rajan, CIT
Section 143(3)Section 263Section 263(1)Section 80I

…आयकर अपीलीय अिधकरण, ‘सी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 1311 & 1312/CHNY/2018 िनधा"रण वष" /Assessment Years:2013-14 & 2014-15 & आयकर अपील सं./ITA Nos.: 2093 & 954/CHNY/2019 िनधा"रण वष" /Assessment Years:2013-14 & 2014-15 State Industries Promotion The DCIT / ACIT, Corporation of Tamilnadu Ltd., v. Corporate Circle 6(2), No.19-A, Rukmani Lakshmipathy Chennai - 34. Road, Egmore, Chennai – 600 008.…

State Industries Promotion Corporation of Tamil Nadu Limited, Chennai vs. ACIT, Chennai

In the result, the appeals filed by the assessee in ITA

ITA 2093/CHNY/2019[2013-14]Status: DisposedITAT Chennai08 Apr 2022AY 2013-14

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri M.Rajan, CIT
Section 143(3)Section 263Section 263(1)Section 80I

…आयकर अपीलीय अिधकरण, ‘सी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 1311 & 1312/CHNY/2018 िनधा"रण वष" /Assessment Years:2013-14 & 2014-15 & आयकर अपील सं./ITA Nos.: 2093 & 954/CHNY/2019 िनधा"रण वष" /Assessment Years:2013-14 & 2014-15 State Industries Promotion The DCIT / ACIT, Corporation of Tamilnadu Ltd., v. Corporate Circle 6(2), No.19-A, Rukmani Lakshmipathy Chennai - 34. Road, Egmore, Chennai – 600 008.…

M/S State Industries Promotion Corporation of Tamilnadu Ltd, Chennai vs. DCIT Corporate Circle 6 (2), Chennai

In the result, the appeals filed by the assessee in ITA

ITA 1312/CHNY/2018[2014-15]Status: DisposedITAT Chennai08 Apr 2022AY 2014-15

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri M.Rajan, CIT
Section 143(3)Section 263Section 263(1)Section 80I

…आयकर अपीलीय अिधकरण, ‘सी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 1311 & 1312/CHNY/2018 िनधा"रण वष" /Assessment Years:2013-14 & 2014-15 & आयकर अपील सं./ITA Nos.: 2093 & 954/CHNY/2019 िनधा"रण वष" /Assessment Years:2013-14 & 2014-15 State Industries Promotion The DCIT / ACIT, Corporation of Tamilnadu Ltd., v. Corporate Circle 6(2), No.19-A, Rukmani Lakshmipathy Chennai - 34. Road, Egmore, Chennai – 600 008.…

M/S State Industries Promotion Corporation of Tamilnadu Ltd, Chennai vs. DCIT Corporate Circle 6 (2), Chennai

In the result, the appeals filed by the assessee in ITA

ITA 1311/CHNY/2018[2013-14]Status: DisposedITAT Chennai08 Apr 2022AY 2013-14

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri M.Rajan, CIT
Section 143(3)Section 263Section 263(1)Section 80I

…आयकर अपीलीय अिधकरण, ‘सी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 1311 & 1312/CHNY/2018 िनधा"रण वष" /Assessment Years:2013-14 & 2014-15 & आयकर अपील सं./ITA Nos.: 2093 & 954/CHNY/2019 िनधा"रण वष" /Assessment Years:2013-14 & 2014-15 State Industries Promotion The DCIT / ACIT, Corporation of Tamilnadu Ltd., v. Corporate Circle 6(2), No.19-A, Rukmani Lakshmipathy Chennai - 34. Road, Egmore, Chennai – 600 008.…

AVM Cine Products v. Deputy Commissioner of Income Tax (123 Taxmann.com 41) — Cited in 12 Judgments | BharatTax