Bajaj Tempo Ltd. v. CIT

196 ITR 188Supreme Court of India1992#272 most cited

What is Bajaj Tempo Ltd. v. CIT authority for?

Provisions in taxing statutes that grant incentives, concessions, or exemptions for promoting economic growth and industrialization must be interpreted liberally and purposively. Any restrictions placed on such provisions should also be construed reasonably to advance their objective, not frustrate it.

289

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2004 to 2026.

Also referred to as

Bajaj Tempo v. CIT · liberal interpretation · incentive provisions · economic growth · Section 32(1)(iia) · additional depreciation · Section 80IA · Section 80HHC · deduction provisions · tax exemptions · purposive construction

Also reported as

62 Taxmann 4803 SCC 78

Sections most often in play

Section 143(3)Section 80IASection 143(1)Section 80HHCSection 139(1)Section 80IBSection 10BSection 263

Issues it is cited on

section 32(1)(iia)section 80hhsection 80ia(4)section 80hhcdeduction under section 80iainfrastructure facilitydeduction u/s 80iatax benefitadditional depreciationsection 80iasection 80asection 80i

Judgments citing Bajaj Tempo Ltd. v. CIT

The Commissioner of Income Tax vs. Regency Creations Ltd

ITA/69/2008HC Delhi17 Sept 2012
Section 10Section 10BSection 14

…e urged that the construction or interpretation to be adopted by the Court should be in consonance with the liberal interpretation of Parliament in promoting growth and development. In this regard judgment of the Supreme Court in Bajaj Tempo Ltd. v. CIT 196 ITR 188 was relied upon. The Supreme Court in that case had held as follows: “A provision in taxing statute granting incentive for promoting growth and development should be construed liberally, the restriction on it too has to be construed so as to advance objective of the provision and not to frustrate it.” Provisions of Law 10. Before a discu…

The Commissioner of Income Tax-III vs. Sri Prem Chand

ITTA/380/2006HC Telangana02 Feb 2012

Commissioner of Income Tax-II vs. M/S The A.P.Mahesh Coop. Urban Bank Ltd

In the result, for the above reasons, these appeals fail and

ITTA/718/2006HC Telangana07 Jun 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN

Section 260ASection 46Section 80P(2)(a)

…266 ITR 282 (Bom) 6) (2010) 323 ITR 1 (HP) 7) (2010) 323 ITR 202 (All) 8) (2004) 289 ITR 6 (SC) : (2007) 17 SCC 611 9) (1978) 113 ITR 84 (SC) : (1978) 2 SCC 644 : AIR 1978 SC 1099 10) (1990) 176 ITR 117 (SC) : AIR 1990 SC 1249 11) (1992) 196 ITR 188 (SC) : AIR 1992 SC 1622 : (1992) 3 SCC 78 12) (1993) 204 ITR 412 (SC) : AIR 1993 SC 2529 : (1993) 91 STC 450 (SC) 13) (1960) 39 ITR 114 (SC) : AIR 1960 SC 789 14) (1968) 70 ITR 86 (SC) 15) (1996) 218 ITR 438 (SC) : (1996) 2 SCC 541 16) (1998) 232 ITR 282 (SC) : (1998) 6 SCC 129 : AIR 1999 SC 2955 17) (2008) 306 ITR 392 (SC) : (2008) 9 SCC…

Commissioner of Income Tax -II vs. The Agrasen Coop. Urban Bank Ltd

In the result, for the above reasons, these appeals fail and

ITTA/711/2006HC Telangana07 Jun 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN

Section 260ASection 46Section 80P(2)(a)

…266 ITR 282 (Bom) 6) (2010) 323 ITR 1 (HP) 7) (2010) 323 ITR 202 (All) 8) (2004) 289 ITR 6 (SC) : (2007) 17 SCC 611 9) (1978) 113 ITR 84 (SC) : (1978) 2 SCC 644 : AIR 1978 SC 1099 10) (1990) 176 ITR 117 (SC) : AIR 1990 SC 1249 11) (1992) 196 ITR 188 (SC) : AIR 1992 SC 1622 : (1992) 3 SCC 78 12) (1993) 204 ITR 412 (SC) : AIR 1993 SC 2529 : (1993) 91 STC 450 (SC) 13) (1960) 39 ITR 114 (SC) : AIR 1960 SC 789 14) (1968) 70 ITR 86 (SC) 15) (1996) 218 ITR 438 (SC) : (1996) 2 SCC 541 16) (1998) 232 ITR 282 (SC) : (1998) 6 SCC 129 : AIR 1999 SC 2955 17) (2008) 306 ITR 392 (SC) : (2008) 9 SCC…

The Commissioner of Income Tax-II vs. The Andhra Bank Employees Co.Operative Bank Limited

In the result, for the above reasons, these appeals fail and

ITTA/243/2007HC Telangana07 Jun 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN

Section 260ASection 46Section 80P(2)(a)

…266 ITR 282 (Bom) 6) (2010) 323 ITR 1 (HP) 7) (2010) 323 ITR 202 (All) 8) (2004) 289 ITR 6 (SC) : (2007) 17 SCC 611 9) (1978) 113 ITR 84 (SC) : (1978) 2 SCC 644 : AIR 1978 SC 1099 10) (1990) 176 ITR 117 (SC) : AIR 1990 SC 1249 11) (1992) 196 ITR 188 (SC) : AIR 1992 SC 1622 : (1992) 3 SCC 78 12) (1993) 204 ITR 412 (SC) : AIR 1993 SC 2529 : (1993) 91 STC 450 (SC) 13) (1960) 39 ITR 114 (SC) : AIR 1960 SC 789 14) (1968) 70 ITR 86 (SC) 15) (1996) 218 ITR 438 (SC) : (1996) 2 SCC 541 16) (1998) 232 ITR 282 (SC) : (1998) 6 SCC 129 : AIR 1999 SC 2955 17) (2008) 306 ITR 392 (SC) : (2008) 9 SCC…

Commissioner of Income Tax-II, Hyderabad vs. M/s. The A.P.Vardhaman(Mahila)Cooperative Urban

In the result, for the above reasons, these appeals fail and

ITTA/715/2006HC Telangana07 Jun 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN

Section 260ASection 46Section 80P(2)(a)

…266 ITR 282 (Bom) 6) (2010) 323 ITR 1 (HP) 7) (2010) 323 ITR 202 (All) 8) (2004) 289 ITR 6 (SC) : (2007) 17 SCC 611 9) (1978) 113 ITR 84 (SC) : (1978) 2 SCC 644 : AIR 1978 SC 1099 10) (1990) 176 ITR 117 (SC) : AIR 1990 SC 1249 11) (1992) 196 ITR 188 (SC) : AIR 1992 SC 1622 : (1992) 3 SCC 78 12) (1993) 204 ITR 412 (SC) : AIR 1993 SC 2529 : (1993) 91 STC 450 (SC) 13) (1960) 39 ITR 114 (SC) : AIR 1960 SC 789 14) (1968) 70 ITR 86 (SC) 15) (1996) 218 ITR 438 (SC) : (1996) 2 SCC 541 16) (1998) 232 ITR 282 (SC) : (1998) 6 SCC 129 : AIR 1999 SC 2955 17) (2008) 306 ITR 392 (SC) : (2008) 9 SCC…

M/S Lotus Trans Travels P. Ltd vs. Commissioner of Income Tax

Appeals are dismissed

ITA-241/2004HC Delhi24 Dec 2010
Section 80Section 80H

…n to its logical conclusion. 8. His concluding submission was that section 80 HHD being a beneficial provision, intended to boost earning precious foreign exchange for the country, must receive liberal construction (refer Bajaj Tempo Ltd. Vs. CIT, 196 ITR 188, P.R. Prabhakar and CIT Vs. Baby Marine Exports, (supra)) 9. Learned counsel for the department, on the other hand, contended that since the interest income was not “derived from” 2010:DHC:6287-DB services rendered to foreign tourists, the same did not qualify for deduction under Section 80HHD of the Act. It was also argued that i…

Commnr.of Income Tax, Thiruvananthapuram vs. M/S Baby Marine Exports Kollam

Appeals stand disposed of in terms of our

C.A. No.-006146-006146 - 2005Supreme Court30 Mar 2007
For Respondent: M/s Baby Marine Exports, Kollam
Section 80Section 80H

…he said judgment observed that Section 80HHC has been incorporated with a view to provide incentive to export houses and this Section must receive liberal interpretation. In Bajaj Tempo Ltd. v. Commissioner of Income Tax, Bombay reported in (1992) 3 SCC 78, this Court while interpreting Section 15-C of the Income Tax Act, 1922 observed that the Section, read as a whole, was a provision, directed towards encouraging industrialization by permitting an assessee setting up a new undertaking to claim benefit of not paying tax to certain extent on the capital employed. Similarly, Section 80 HHC has a…

Ipca Laboratory Ltd vs. Dy. Commnr. of Income Tax, Mumbai

C.A. No.-001697-001697 - 2003Supreme Court11 Mar 2004
For Respondent: Deputy Commissioner of Income Tax, Mumbai
Section 260ASection 80Section 80H

…be set off for computing profits for the purpose of Section 80HHC. In this case it was also noticed that the object was to encourage exports. Mr. Dastur also relied upon the case of Bajaj Tempo Ltd. vs. Commissioner of Income Tax reported in (1992) Vol. 196 ITR 188. In this case it has been held that provisions granting incentive should be construed liberally and that if a literal construction would defeat the purpose of the section then it becomes necessary to resort to a construction which is reasonable and purposeful to make the provision meaningful. Mr. Dastur also relied upon a Circular issued…