B.T. Patil & Sons Belgaum Constructions (P.) Ltd. v. ACIT, Circle- 2, Kolhapur

59 SOT 61Income Tax Appellate Tribunal2013#5299 most cited

What is B.T. Patil & Sons Belgaum Constructions (P.) Ltd. v. ACIT, Circle- 2, Kolhapur authority for?

Contractors developing infrastructure facilities can be eligible for deductions under Section 80-IA if they undertake financial and technical risks, are liable for liquidated damages, and employ a qualified team, as established by referencing the CIT v. ABG Heavy Industries Ltd. case.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2025.

Also referred to as

B.T. Patil & Sons Belgaum Constructions · Section 80-IA · Section 80IA(4) · infrastructure facility · deduction for contractors · financial risk · technical risk · liquidated damages · qualified team · CIT v. ABG Heavy Industries Ltd.

Issues it is cited on

section 80ia(13)section 80iabsection 80ia(4)(i)section 8osection 80ia(4)infrastructure facilitydeduction under section 80iadeduction u/s 80iasection 194cmaterial facts necessary for assessmentsection 80iatax benefit

Judgments citing B.T. Patil & Sons Belgaum Constructions (P.) Ltd. v. ACIT, Circle- 2, Kolhapur

Unity Infrasporjects Ltd, Mumbai vs. Asst CIT Cen Cir 8(2), Mumbai

ITA 139/MUM/2018[2008-09]Status: DisposedITAT Mumbai19 Feb 2020AY 2008-09

Bench: Shri Pawan Singh, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 7270 & 7075/Mum/2017 (निर्धारणवर्ा / Assessment Year: 2008-09 & 2013-14)

For Appellant: Shri Sushil KumarFor Respondent: Shri Rakesh Mohan, AR
Section 143(2)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JM & SHRI S. RIFAUR RAHMAN, AM आयकरअपीलसं./ I.T.A. No. 7270 & 7075/Mum/2017 (निर्धारणवर्ा / Assessment Year: 2008-09 & 2013-14) M/s Unity Infraprojects DCIT CC – 8(2), 6th floor, Room No. 658, Ltd. बिधम/ Aayakar Bhavan, M. K. 1252, Pushpanjali Vs. Road, Mumbai-400 020 Apartment, Old Prabhadevi, Mumbai-400 025 स्थायीलेखासं./जीआइआरसं./PAN No. AAACU4560E (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & आयकरअपीलसं./ I.T.A. No. 139 & 140/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2008-09 & 2013-14) DCIT CC – 8(2), M/s Unity Infraprojects 6…

ACIT/DCIT 31(2), Mumbai vs. Patel Pratibha Jv, Mumbai

In the result, appeal of the revenue is dismissed

ITA 200/MUM/2015[2010-11]Status: DisposedITAT Mumbai28 Sept 2016AY 2010-11
For Appellant: Shri Harshwardhan DatarFor Respondent: Shri Pradeep Kumar
Section 143(3)Section 40A(2)Section 41Section 44A

…ication under section 254 of the Income Tax Act 1961 in light of the decision of Hon. Bombay High Court in matter of ABG Heavy Industries Limited (Stated Supra). Apart from above, he submitted that after recall, fresh decision has been pronounced by Hon. ITAT 59 SOT 61 and it has been held that assessee is eligible for the deduction under section 80lA of the Act. During the course of hearing he has produced copies of various judicial decisions to substantiate the fact. 7.13. I have gone through the facts on record as well as the contentions of the AO. It is the requirement as per section 80-1A (4)(i)(b) that the…