CIT v. Black & Veatch Consulting Pvt. Ltd.

348 ITR 72High Court2012#1820 most cited

What is CIT v. Black & Veatch Consulting Pvt. Ltd. authority for?

Depreciation, including unabsorbed depreciation, should not be reduced from the profits of an undertaking eligible for deduction under Section 10A of the Income-tax Act, 1961, when computing the deduction amount.

63

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2012 to 2025.

Also referred to as

CIT v. Black & Veatch Consulting Pvt. Ltd. · Black & Veatch · Section 10A deduction · unabsorbed depreciation · consequential depreciation · profits eligible for deduction · computation of deduction · set off of depreciation · double benefit · Section 80IA · Bombay High Court 2012

Also reported as

251 CTR 265
Read the full judgment

Issues it is cited on

section 80hhesection 92f(v)section 35absection 92f(ii)section 80ia(1)section 80ia(5)section 10basection 35asubstance over formsection 92(1)section 42r&d expenditure

Judgments citing CIT v. Black & Veatch Consulting Pvt. Ltd.

Commissioner of Income Tax Delhi -II vs. Kei Industries Limited

ITA/386/2013HC Delhi13 Mar 2015

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.K.GAUBA

Section 10BSection 143(3)Section 260A

…e profits and gains of such undertaking or unit or enterprise or eligible business, as the case may be.‖ Counsel also submitted that another judgment of the Bombay High Court in CIT v. Black and Veatch Consulting Pvt. Ltd. (decided on 09.04.2012; [2012] 348 ITR 72 (Bom)) affirms that in fact Section 10B is in the nature of a deduction and not exemption. Consequently, losses of the tax-liable unit can be set off against the profits or income of the Section 10B unit. It was submitted that the Karnataka High Court decision in Himatasingike Side Ltd (supra) was rendered in the context of a claim for depreci…

The Commissioner of Income Tax IV vs. M/s Matrix Power Pvt Ltd

ITTA/386/2013HC Telangana03 Sept 2013

Commissioner of Income Tax, Guntur vs. Agricultural Market Committee, Sattenapalli

ITTA/377/2012HC Telangana06 Nov 2012

Bench: GODA RAGHURAM,M.S.RAMACHANDRA RAO