How many judgments cite Bajaj Tempo Ltd. v. CIT?

289 judgments on BharatTax cite Bajaj Tempo Ltd. v. CIT (196 ITR 188), spanning 2004 to 2026.

Which sections of the Income Tax Act does Bajaj Tempo Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 143(3), Section 80IA, Section 143(1), Section 80HHC, Section 139(1), Section 80IB.

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 80IA Section 143(1)Section 80HHC Section 139(1)Section 80IB Section 10B Section 263

Issues it is cited on

section 32(1)(iia)section 80hh section 80ia(4)section 80hhc deduction under section 80ia infrastructure facility deduction u/s 80ia tax benefit additional depreciation section 80ia section 80a section 80i

Judgments citing Bajaj Tempo Ltd. v. CIT

Assistant Commissioner of Income Tax, Circle-2(1), Rajkot vs. Bhawani Industries India LLP, Rajkot

In the result, summarised and concise ground No

ITA 249/RJT/2024[2017-18]Status: DisposedITAT Rajkot27 Aug 2025AY 2017-18

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./ Ita No. 247 To 250 & 260/Rjt/2024 "नधा"रण वष"/ Assessment Years: 2012-13, 2013-14, 2017-18 2018-19 & 2010-11 Bhawani Industries India Llp Assistant Commissioner Of बनाम/ Income-Tax, Cicle-2(1), Rajkot, C/1-B, 236/3 Gidc, Aji Industrial Room No.311, 3Rd Floor, Aaykar Estate, Rajkot-36 003 Vs. Bhawan, Race Course Ring Road, Rajkot-360 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacfb 8046 R (अपीलाथ"/Assessee) (""यथ"/Respondent) आयकर अपील सं/.Ita No.254 To 256/Rjt/2024 "नधा"रण वष"/ Assessment Years: 2010-11, 2012-13 & 2013-14 Bhawani Industries India Llp Assistant Commissioner Of Income- C/1-B, 236/3 Gidc, Aji बनाम/ Tax, Cicle-2(1), Rajkot, Room No.311, Industrial Estate, Rajkot-36 3Rd Floor, Aaykar Bhawan, Race Vs. 003 Course Ring Road, Rajkot-360 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacfb 8046 R (अपीलाथ"/Assessee) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Mehul Ranpura, Ld.Ar राज"व क" ओर से/Revenue By : Shri Sanjay Punglia, Ld. Cit-Dr & Shri Abhimanyu Singh Yadav, Sr-Dr

For Appellant: Shri Mehul Ranpura, ld.ARFor Respondent: Shri Sanjay Punglia, Ld. CIT-DR &

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

…ee Digvijay Cement Co. Ltd. (1983) 144 ITR 532 (Guj); (4). CIT v. Shri Digvijay Cement Co. Ltd. (1986) 159 ITR 253 (Guj); (5). Saurashtra Cement and Chemical Industries Ltd. v. CIT (1980) 123 ITR 669, (6). Bajaj Tempo Ltd. v. Commissioner of Income Tax (1992) 196 ITR 188 (SC); Bhavani Industries India LLP ITA Nos.247 to 250 /RJT/2024 & Ors. (AYs : 2012-13, 2013-14 & Ors.) (7). Broach District Cooperative Cotton Sales, Ginning and Pressing Society Ltd, Vs. Commissioner of Income Tax (1989) 177 ITR 418 (SC). (8). Commissioner of Income Tax v. Gwalior Rayon Silk Manufacturing Co. Ltd. (1992) 196 ITR 149 (SC) (9).…

Assistant Commissioner of Income Tax Circle-2(1), Rajkot vs. Bhawani Industries India LLP, Rajkot

ITA 248/RJT/2024[2013-14]Status: DisposedITAT Rajkot27 Aug 2025AY 2013-14

Section 143(3)Section 250Section 263Section 80Section 801CSection 80I

…ee Digvijay Cement Co. Ltd. (1983) 144 ITR 532 (Guj); (4). CIT v. Shri Digvijay Cement Co. Ltd. (1986) 159 ITR 253 (Guj); (5). Saurashtra Cement and Chemical Industries Ltd. v. CIT (1980) 123 ITR 669, (6). Bajaj Tempo Ltd. v. Commissioner of Income Tax (1992) 196 ITR 188 (SC); 12 Bhawani Industries India LLP ITA Nos. 247 to 250/RJT/2024 & Ors. (AYs: 2012-13, 2013-14 & Ors.) (7). Broach District Cooperative Cotton Sales, Ginning and Pressing Society Ltd, Vs. Commissioner of Income Tax (1989) 177 ITR 418 (SC). (8). Commissioner of Income Tax v. Gwalior Rayon Silk Manufacturing Co. Ltd. (1992) 196 ITR 149 (SC) (9).…

Assistant Commissioner of Income Tax, Circle-2(1), Rajkot vs. Bhawani Industries India LLP, Rajkot

ITA 247/RJT/2024[2012]Status: DisposedITAT Rajkot27 Aug 2025

Section 143(3)Section 250Section 263Section 80Section 801CSection 80I

…ee Digvijay Cement Co. Ltd. (1983) 144 ITR 532 (Guj); (4). CIT v. Shri Digvijay Cement Co. Ltd. (1986) 159 ITR 253 (Guj); (5). Saurashtra Cement and Chemical Industries Ltd. v. CIT (1980) 123 ITR 669, (6). Bajaj Tempo Ltd. v. Commissioner of Income Tax (1992) 196 ITR 188 (SC); 12 Bhavani Industries India LLP ITA Nos. 247 to 250/RJT/2024 & Ors. (AYs: 2012-13, 2013-14 & Ors.) (7). Broach District Cooperative Cotton Sales, Ginning and Pressing Society Ltd, Vs. Commissioner of Income Tax (1989) 177 ITR 418 (SC). (8). Commissioner of Income Tax v. Gwalior Rayon Silk Manufacturing Co. Ltd. (1992) 196 ITR 149 (SC) (9).…

Shri Mahaveer Co-Operative Credit Society Ltd, Alagur vs. Income Tax Officer, Alagur

ITA 6/BANG/2025[2016-17]Status: DisposedITAT Bangalore25 Jul 2025AY 2016-17

Bench: Shri Prashant Maharishi

Section 143(2)Section 143(3)Section 18Section 40Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL "SMC" BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT ITA No. 6/Bang/2025 Assessment year : 2016-17 Shri Mahaveer Co-operative Credit Society Ltd., Main Road, Alagur, Jamakhandi – 587 301. PAN: AABAM 6275F APPELLANT Vs. The Income Tax Officer, Ward 1, Bagalkot. RESPONDENT Appellant by Respondent by Date of hearing Date of Pronouncement Shri Sanjay D. Shriguppe, CA Shri Ganesh R. Ghale, Standing Counsel for Revenue. 02.06.2025 25.07.2025 ORDER 1. This appeal is filed by Shri Mahaveer Co-operative Credit Society Ltd. (the assessee/appellant) for the assessment…

Assistant Commissioner of Income Tax, Circle-1(1)(1), Meerut vs. Prem Sapra, New Delhi

The appeal of the revenue is dismissed

ITA 1739/DEL/2024[2021-22]Status: DisposedITAT Delhi20 Jun 2025AY 2021-22

Bench: Smt. Annapurna Gupta & Ms. Madhumita Royassessment Year: 2021-22

Section 143(3)Section 54

…fer to pages 5 & 6 of PB. 12. It is well settled that section 54 being an incentive/benevolent provision, the same ought to be liberally construed and benefit should be given to the assessee for which reliance is placed on the following judicial precedents: ➤ 196 ITR 188, Bajaj Tempo Ltd. Vs. CIT (Supreme Court). ➤196 ITR 149, CIT Vs. Gwalior Rayon Silk Co. Ltd. (Supreme Court). ➤ 156 ITR 323 CIT vs. J.H. Gotla (Supreme Court). ➤ 365 ITR 389, Sanjeev Lal vs CIT (Supreme Court). ➤244 ITR 352. CIT vs. Smt. Bharati C. Kothari (Calcutta H.C.). Thus, viewed from whatever angle, the Assessee was entitled to deduction o…

Income Tax Officer, Ward-2(1), Hyderabad vs. Narasimha Reddy Duthala, Hyderabad

ITA 1113/HYD/2024[2022-23]Status: DisposedITAT Hyderabad09 May 2025AY 2022-23

Bench: Shri Manjunatha G & Shri Ravish Sood

For Respondent: MS. M. Narmada, CIT-DR

Section 54Section 54F

…ions of the assessee and also taken note of various facts and also taken note of provisions of section 54F of the Act and by following various judicial precedents including the decision of Hon'ble Supreme Court in the case of Bajaj Tempo Ltd., vs., CIT [1992] 196 ITR 188 (SC) on the issue of interpretation of taxing statute, more particularly, the benevolent provisions of exemption and deduction provisions like the present one held that, the assessee entitled for exemption under section 54F(1) of the Act because, the assessee has satisfied the substantive provisions of section 54F of the Act by investing the amou…

Sbs Biotech Unit II, Sirmour vs. Principal Commissioner of Income Tax-1, Chandigarh

In the result, the appeal of the assessee is allowed

ITA 413/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh25 Feb 2025AY 2017-18

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Ajay Jain, C.AFor Respondent: Shri Abhishek Pal Garg, DR

Section 143(1)Section 143(2)Section 147Section 148Section 263Section 801CSection 80I

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: HYBRID MODE "ी िव"म "सह यादव, लेखा सद"य एवं "ी परेश म. जोशी, "याियक सद"य BEFORE: SHRI. VIKRAM SINGH YADAV, AM &SHRI. PARESH M. JOSHI, JM आयकर अपील सं./ ITA NO. 413/Chd/2024 िनधा"रण वष" / Assessment Year : 2017-18 बनाम SBS Biotech Unit II The Pr. CIT-1 Nahan road Mauza Rampur Chandigarh Jattan, Kala Amb, Himachal Pradesh-173030 "थायी लेखा सं./PAN NO: ABOFS6830P अपीलाथ"/Appellant ""यथ"/Respondent िनधा"रती क" ओर से/Assessee by : Shri Ajay Jain, C.A राज"व क" ओर से/ Revenue by : Shri…

Grasim Industries Ltd ( Corporate Finance Division), Mumbai vs. Addl CIT RG 6(3), Mumbai

ITA 3762/MUM/2009[2006-07]Status: DisposedITAT Mumbai25 Feb 2025AY 2006-07

Bench: the CIT(A). The CIT(A) partly allowed the appeal preferred by the Assessee vide order, dated 18/05/2009. 4. Not being satisfied with the relief granted by the Id. CIT(A), the Assessee has preferred appeal before this Tribunal. The Revenue has also filed cross-appeal challenging the relief granted by the Id. CIT(A).

For Appellant: Shri J. D. Mistry Sr. AdvocateFor Respondent: Shri Kishor Dhule

Section 143(2)Section 143(3)Section 24Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL "G" BENCH, MUMBAI SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Grasim Industries Limited, (Corporate Finance Division), A-2, Aditya Birla Centre, S.K. Ahire Marg, Worli, Mumbai – 400030. Maharashtra [PAN: AAACG4464B] …………. Appellant Additional Commissioner of Income Vs Tax, Range 6(3), 5th Floor, Room No.505, Aayakar Bhavan, …………. Respondent Mumbai – 400020. Assistant Commissioner of Income Tax Circle 6(3), Mumbai, Room No. 522, 5th Floor, Aayakar Bhavan, M.K. Road, Mumbai - 400020 …………. Appellant Grasim Industries Limited, Vs Century B…

ACIT., Circle-8(1), Hyderabad vs. Ncc Hes Jv, Madhapur

In the result, all the appeals of the Revenue are dismissed

ITA 688/HYD/2024[2018-19]Status: DisposedITAT Hyderabad11 Feb 2025AY 2018-19

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdia

For Appellant: Shri S. Ramarao, AdvocateFor Respondent: Ms. M. Narmada, CIT-DR

Section 115JSection 142(1)Section 143(2)Section 143(3)Section 80I

…p 2 SCC 523/[1989] 44 Taxman 189/177 ITR 431 (SC) wherein it was held that in taxing statute, provision for concessional rate of tax should be liberally construed. Decision in Bajaj Tempo Ltd. v. Commissioner of Income-tax (1992) 3 SCC 78/[1992] 62 Taxman 480/196 ITR 188 (SC) was referred to wherein it was held that the provision granting incentive for promoting economic growth and development in taxing statute should be liberally construed and restrictions placed on it by way of exception should be construed in a reasonable and purposive manner so as to advance the objective of the provision. The decision in Sta…

Celestial Avenues Pvt Ltd Rep. by Csk Properties Pvt Ltd on Merger-PAN-Aadcc3990R, Hyderabad vs. Asst. Commissioner of Income Tax, Circle -1(2), Hyderabad

In the result, all the appeals of the assessee are allowed

ITA 212/HYD/2024[2017-18]Status: HeardITAT Hyderabad01 Jan 2025AY 2017-18

Bench: Shri Laliet Kumar, Hon’Ble & Shri G. Manjunatha G, Hon’Bleआ.अपी.सं / Ita Nos.212 To 214/Hyd/2019 (निर्धारण वर्ा / Assessment Years: 2006-07, 2007-08 & 2008-09) M/S. Sabir, Sew & The Deputy Commissioner Of Prasad, Jv, Vs. Income Tax, Hyderabad. Circle – 6(1), Hyderabad. Pan : Abcfs2425A अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent

For Appellant: Shri A. Srinivas, C.AFor Respondent: Shri Srinath Sadanala, Sr.DR

Section 132Section 143(2)Section 143(3)Section 153CSection 801ASection 801A(4)Section 80I

Fortrea Scientific Private Limited, Pune vs. ACIT, Mumbai

ITA 5701/MUM/2024[2016-17]Status: DisposedITAT Mumbai18 Dec 2024AY 2016-17

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Shri Nikhil Tiwari &For Respondent: Shri Paresh Deshpande

Section 10A

…d. v. Dy. CIT (2004) 12 SCC 7421 the Supreme Court in the 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. CIT [1992] 3 SCC 78, the Supreme Court while interpreting section 15C 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. The Gujarat High Court in the c…

Fortrea Scientific Private Limited, Mumbai vs. ACIT, Circle 11(2)(1), Mumbai

ITA 5678/MUM/2024[2016-17]Status: DisposedITAT Mumbai18 Dec 2024AY 2016-17

Section 10A

SMC Infrastructures Pvt. Ltd., Mumbai vs. DCIT, Central Circle-2, Thane

In the result, the appeal of the assessee is allowed

ITA 3497/MUM/2024[2018-19]Status: DisposedITAT Mumbai04 Dec 2024AY 2018-19

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhailassessment Year: 2018-19

For Appellant: Shri Rajiv KhandelwalFor Respondent: Shri Kishor Dhule, CIT/DR &

Section 143(2)Section 801ASection 80I

…lying objects and reasons for a grant of deduction to an enterprise engaged in the development of an infrastructure facility. The provision was intended to give an incentive to investment for infrastructural growth in the country. In Bajaj Tempo v. CIT [1992] 196 ITR 188/62 Taxman 480, the Supreme Court emphasized 8 SMC Infrastructure Pvt. Ltd. A.Y. 2018-19 that a provision in a taxing statute granting incentives for promoting growth and development should be construed liberally. In the instant case, the administrative circulars issued by the CBDT proceeded on that basis by adopting a liberal view of the scope…

Shree Shiv Sahyadri Nagari Sahakari Pathsanstha Maryadit, Pune vs. Income Tax Officer Ward 7(3) Pune, Pune

In the result, appeal of the assessee is allowed

ITA 1788/PUN/2024[2019-20]Status: DisposedITAT Pune07 Nov 2024AY 2019-20

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1788/Pun/2024 िनधा"रण वष" / Assessment Year: 2019-20 Shree Shiv Sahyadri Nagari V The Income Tax Officer, Sahakari Pathanstha S Ward-7(3), Pune. Maryadit, Sai Park Road, Dighi, Pune – 411015. Pan: Aaeas1417N Appellant/ Assessee Respondent / Revenue Assessee By Shri Deepak Sasar – Ar Revenue By Smt. Shabana Parveen – Addl.Cit(Dr) Date Of Hearing 06/11/2024 Date Of Pronouncement 07/11/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], Under Section 250 Of The Income Tax Act, 1961 Dated 28.06.2024 For A.Y.2019-20. The Assessee Has Raised The Following Grounds Of Appeal : “1. The Ld.Cit(A) Has Wrongly Confirmed The Disallowance Of Deduction Of Rs.15,60,115/- Claimed By The Appellant U/S.80P(2)(A)(I) Of The Income Tax Act, 1961. 2. Alternatively, The Interest Income Earned By The Appellant From The Investments In A Co-Operative Bank Is Also Eligible For Deduction Under Section 80P(2)(D) Of The Income Tax Act, 1961. 3. The Appellant Crave Leave To Add, Delete, Amend, Alter, Vary And/Or Withdraw All Or Any One Of The Above Grounds Of Appeal.”

Section 139(1)Section 139(4)Section 143(1)Section 143(1)(a)Section 143(1)(v)Section 2Section 250Section 80ISection 80PSection 80P(2)(a)

…(CPC) ITA No. 20/Rjt/2022.  Lanjani Co-Operative Agri Service Society Ltd. (CPC) v. DCIT [2023] 146 taxmann.com 468 (Chandigarh - Trib.)  Kerala State Cooperative Marketing Federation Ltd. And Others v. CIT [1998] 5 SCC 48.  Bajaj Tempo Ltd. Vs. CIT (1992) 196 ITR 188.  Veerappampalayam Primary Agricultural Cooperative Credit Society Limited (Rep. by its secretary) vs. Deputy 3 Commissioner of Income Tax and Ors. (2021) 202 DTR 0391 (Mad).  Chakargadh Seva Sahakari Mandali Ltd. Vs. Deputy Commissioner of Income Tax (2023) 202 ITD 793 (Rajkot). Submission of ld.DR : 3. The ld.DR relied on the order of Asses…

T and T Infra Limited, Pune vs. Asst.Commissioner of Income-Tax, Circle-7, Pune

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

ITA 291/PUN/2020[2016-17]Status: DisposedITAT Pune01 Oct 2024AY 2016-17

Bench: Shri R. K. Panda & Ms Astha Chandraassessment Year : 2016-17 T & T Infra Limited Acit, Circle – 7, Pune A-1, Vishnu Vihar, Bibwewadi Vs. Kondhwa Road, Market Yard, Pune – 411037 Pan: Aaect3902H (Appellant) (Respondent) Assessee By : Shri Tarun Ghia Department By : S/Shri Ajay Kumar Keshari & Sourabh Nayak Date Of Hearing : 10-07-2024 Date Of Pronouncement : 01-10-2024 O R D E R Per Astha Chandra, Jm :

For Appellant: Shri Tarun GhiaFor Respondent: S/Shri Ajay Kumar Keshari and Sourabh Nayak

Section 143(2)Section 80I

…e. A provision inserted by the legislature to supply an obvious omission and to make a section workable has in certain circumstances been regarded as retrospective particularly when it was intended to remedy unintended consequences. Allied Motors P. Limited 1 196 ITR 188 (S.C.) V/s. C.I.T. 2 and C.I.T. V/s. Alom Extrusions Limited.3 The Tribunal having only followed these provisions, we do not find any just reason to interfere in our appellate jurisdiction. 22. Another submission which was urged on behalf of the Revenue is that under clause (iii) of sub-section (4A) of Section 80IA, one of the conditions imposed…

Principal Commissioner of Income Tax 1 Kolkata vs. Bothra Shipping Services Pvt Ltd

In the result, the appeals are dismissed and the substantial

ITAT/85/2024HC Calcutta25 Sept 2024

Bench: THE HON'BLE THE CHIEF JUSTICE T.S SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

Section 80I

…ons in the context of the industrial policy. In such a case, the exemption notifications have to be read liberally keeping in mind the objects envisaged 17 (1989) Supp 2 SCC 523 18 (1992) 3 SCC 78 19 (2006) 4 SCC 57 ITAT NOS. 85 OF 2024 AND 86 OF 2024 REPORTABLE Page 13 of 21 by the industrial policy and not in a strict sense as in the case of exemptions from tax liability under the taxing statute." 17. The Hon’ble Supreme Court took note of the Hon’ble Five Judges Bench of the Hon’ble Supreme Court in C…

Principal Commissioner of Income Tax 1 Kolkata vs. Bothra Shipping Services Pvt Ltd

In the result, the appeals are dismissed and the substantial

ITAT/86/2024HC Calcutta25 Sept 2024

Bench: THE HON'BLE THE CHIEF JUSTICE T.S SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

Section 80I

The Principal Commissioner of Income Tax, Kottayam vs. M/S.Sahyadri Co-Operative Credit Soceity Limited

The appeal is disposed of as indicated above

ITA/1/2018HC Kerala04 Sept 2024

Bench: HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR,HONOURABLE MR. JUSTICE SYAM KUMAR V.M.

For Appellant: THE PRINCIPAL COMMISSIONER OF INCOME TAXFor Respondent: M/S. SAHYADRI CO-OPERATIVE CREDIT SOCIETY LTD

…of cooperative sector in the economic life of the country. It was done pursuant to the declared policy of the Government. Therefore, such a provision has to be read liberally, reasonably and in favour of the assessee (see Bajaj Tempo Ltd. v. CIT [(1992) 3 SCC 78]). It is also trite that such a provision has to be construed as to effectuate the object of the legislature and not to defeat it (see CIT v. Mahindra and Mahindra Ltd. [(1983) 4 SCC 392]). Therefore, it hardly needs to be emphasised that all those cooperative societies which fall within the purview of Section 80-P of the Act are entitled to d…

The Principal Commissioner of Income Tax vs. M/S.Sahyadri Co-Operative Credit Society Ltd

The appeal is disposed of as indicated above

ITA/196/2019HC Kerala04 Sept 2024

Bench: HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR,HONOURABLE MR. JUSTICE SYAM KUMAR V.M.

For Appellant: THE PRINCIPAL COMMISSIONER OF INCOME TAXFor Respondent: M/S. SAHYADRI CO-OPERATIVE CREDIT SOCIETY LTD

Assistant Commissioner of Income Tax, Circle-1, Nagpur vs. M/S. Gondwan A Engineers Ltd, Nagpur

In the result, appeal filed by the Revenue is partly allowed

ITA 420/NAG/2019[2014-15]Status: DisposedITAT Nagpur14 Aug 2024AY 2014-15

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Respondent: Shri Kailash C. Kanojiya

Section 139(1)Section 139(5)Section 8Section 801ASection 801A(4)Section 80ASection 80I

…reported in 77 ITR 518. The second judgment cited by him was in the case of M/s. Fertilizer Corporation of India Ltd. Vs. State of Bihar, reported in (1988) Supp. SCC 73. The third judgment cited by him is in the case of Bajaj Tempo Ltd. Vs. CIT, reported in 196 ITR 188. The fourth judgment cited by him is a Division Bench judgment of this Court in the case of CIT Vs. Berger Paints (India) Ltd. reported in 254 ITR 503. The fifth and the last judgment cited by Mr. Khaitan is in the case of Commissioner of Central Excise, New Delhi vs. Harichand Srigopal, reported in 260 Excise Law Times 3. In the case of CIT, Pun…