How many judgments cite CIT v. Heartland KG Information Limited?

41 judgments on BharatTax cite CIT v. Heartland KG Information Limited (359 ITR 1), spanning 2015 to 2025.

Which sections of the Income Tax Act does CIT v. Heartland KG Information Limited come up under?

It is most often cited in judgments turning on Section 10A, Section 10A(2), Section 10A(2)(iii), Section 10B, Section 10B(2), Section 10B(2)(iii).

CIT v. Heartland KG Information Limited

359 ITR 1High Court2013#2895 most cited

What is CIT v. Heartland KG Information Limited authority for?

A change in shareholding or ownership of an undertaking does not affect its eligibility for deduction under Section 80IA if the business itself is not reconstructed. The benefit is tied to the undertaking, not the owner.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Heartland KG Information Limited · section 80IA · deduction · change in ownership · shareholding · reconstruction of business · eligible undertaking

Also reported as

39 Taxmann.com 132

Sections most often in play

Section 10A Section 10A(2)Section 10A(2)(iii)Section 10B Section 10B(2)Section 10B(2)(iii)Section 115BBE Section 133A

Issues it is cited on

section 80ia(4)going concern section 10b tax benefit deduction under section 80ia eligible business deduction u/s 80ia section 10a section 80ia section 80i section 10 scrutiny assessment

Judgments citing CIT v. Heartland KG Information Limited

ACIT 20(1), Mumbai vs. Cream Jewellery, Mumbai

In the result, appeal of the revenue stands dismissed

ITA 833/MUM/2012[2008-09]Status: DisposedITAT Mumbai15 Oct 2015AY 2008-09

Bench: Shri D. Karunakara Rao & Shri Amit Shukla

For Respondent: Shri Deepak Tralshwala

Section 10ASection 10A(2)(iii)Section 143(3)

…s covered in favour of the assessee by the decision of the Hon’ble jurisdictional High Court in the case of CIT vs Sonata Software Ltd, reported in [2012] 343 ITR 397 and Madras High Court in the case of CIT vs Heartland KG Information Ltd, reported in [2013] 359 ITR 1. 6. On the other hand, Ld. DR strongly relied upon the order of the AO. 5 Cream Jewellery ITA 833/M/2012 7. After considering the relevant finding given in the impugned orders and also the decisions relied upon by the Ld. Counsel, we find that the AO has denied the exemption on the ground that undertaking has been formed by transfer of ‘undertakin…