CIT v. Delhi Press Patra Prakashan Ltd.

355 ITR 14High Court2013#1879 most cited

What is CIT v. Delhi Press Patra Prakashan Ltd. authority for?

For Section 80IA and 80IB deductions, the profits of an eligible industrial undertaking or unit must be computed independently based on its actual profitability and market-rate inter-unit transactions, rather than applying a global profit margin of all the assessee's units.

61

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2024.

Also referred to as

CIT v. Delhi Press Patra Prakashan Ltd. · Section 80IA deduction · Section 80IB deduction · unit-wise profit · global profit margin · inter-unit transactions · market rate · eligible unit profitability · deduction computation

Sections most often in play

Section 115JBSection 133(6)Section 143(3)Section 154Section 32Section 40A(2)Section 43BSection 55(2)(aa)
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Issues it is cited on

section 80ib(2)section 2(29ba)section 35acsection 80lasection 80ib(4)section 80lpreliminary expensessection 80ia(5)section 80ia(4)(i)section 80ia(8)infrastructure facilityresulting company

Judgments citing CIT v. Delhi Press Patra Prakashan Ltd.

Ranbaxy Laboratories Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, we direct the AO to reduce the book profit u/s 115JB of the Act by the amount of reversal of the provision of Rs

ITA 196/DEL/2013[2008-09]Status: DisposedITAT Delhi25 Apr 2016AY 2008-09

Bench: Sh. I. C.Sudhir Judicialmember & Sh. Prashant Maharishia.Y.: - 2008-09 Ranbaxy Laboratories Ltd. Vs Acit 12Th Floor, Devika Tower, Range -15 6, Nehru Place New Delhi New Delhi Pan No. Aaacr0127N (Appellant) (Respondent)

For Appellant: 1. Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Amrendra Kumar, CIT, DR
Section 143Section 143(3)Section 92D

…oth the Commissioner of Income Tax (Appeals) and the Tribunal have recorded a finding of fact that the SEEPZ unit is not formed by splitting up of the first unit.‖ (vi) CIT vs. Escorts Ltd : 338 ITR 435 (vii) CIT vs. Delhi Press Patra Prakashan Ltd. (No.2) : 355 ITR 14 (viii) CIT vs. Tata Communications Internet Services Ltd.: 251 CTR 290 ITA 196 Del 2013 Ranbaxy Laboratories limited V ACIT A.Y. 2008-09 Page 70 of 134 In view of the above, it is submitted that since deduction under sections 80IB/IC of the Act are deductions admissible for a certain term, the question whether or not the statutory conditions pr…