CIT v. Yokogawa India Ltd.

391 ITR 274Supreme Court of India2017#274 most cited

What is CIT v. Yokogawa India Ltd. authority for?

Deduction under Section 10A or 10AA of the Income-tax Act is computed on the profits of the eligible unit without first setting off losses from other units or non-eligible units. Conversely, losses incurred by an eligible unit are allowed to be set off against the assessee's other taxable business profits.

286

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2012 to 2026.

Also referred to as

CIT v. Yokogawa India Ltd. · Section 10A · Section 10AA · Section 70 · set off of losses · eligible unit deduction · profits of SEZ unit · losses of other units · computation of 10A deduction · set off losses of 10AA units · gross total income

Also reported as

77 Taxmann.com 41291 CTR 1244 Taxmann 273

Sections most often in play

Section 10ASection 10AASection 139(1)Section 143(3)Section 10BSection 143(1)Section 115JBSection 139(5)

Issues it is cited on

section 70section 10aset off of lossessection 10bsection 10aasection 80hhunabsorbed depreciationsection 80hhccomputer softwaretested partyeligible businessgross total income

Judgments citing CIT v. Yokogawa India Ltd.

HCL TECHNOLOGIES LTD.,NEW DELHI vs. ACIT, NEW DELHI

The appeal is allowed as indicated above

ITA 5465/DEL/2011[2007-08]Status: DisposedITAT Delhi15 Apr 2026AY 2007-08

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…. The aforesaid principle equally applies to a case falling under Section 10-A of the Act" (emphasis supplied by us) 7.9 It was further submitted that in further appeal filed by the Revenue, the Hon'ble Supreme Court in the case of CIT vs Yokogawa India Ltd: 391 ITR 274 34 ITA Nos.- 5624/del/2010 & 5465/Del/2011 HCL Technologies Ltd. (SC) held that after amendment of section 10A by Finance Act 2000 with effect from 1-4-2001, section 10A is a provision for deduction. 7.10 Further, the assessee also relied upon CBDT Circular No. 7/2013 dated 16.07.2013 which states "...that irrespective of their continued placem…

HCL TECHNOLOGIES LTD,NEW DELHI vs. ACIT, NEW DELHI

The appeal is allowed as indicated above

ITA 5624/DEL/2010[2006-07]Status: DisposedITAT Delhi15 Apr 2026AY 2006-07

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…. The aforesaid principle equally applies to a case falling under Section 10-A of the Act" (emphasis supplied by us) 7.9 It was further submitted that in further appeal filed by the Revenue, the Hon'ble Supreme Court in the case of CIT vs Yokogawa India Ltd: 391 ITR 274 34 ITA Nos.- 5624/del/2010 & 5465/Del/2011 HCL Technologies Ltd. (SC) held that after amendment of section 10A by Finance Act 2000 with effect from 1-4-2001, section 10A is a provision for deduction. 7.10 Further, the assessee also relied upon CBDT Circular No. 7/2013 dated 16.07.2013 which states "...that irrespective of their continued placem…

RAJGOR AGRO LIMITED,AHMEDABAD vs. ITO, WARD-7(2)(1), AHMEDABAD

In the result, the appeal filed by the assessee is hereby allowed

ITA 2105/AHD/2025[2024-25]Status: DisposedITAT Ahmedabad07 Apr 2026AY 2024-25

Bench: Addl./Joint Cit(A), Who Has Confirmed The Disallowance On The Ground That The Assessee Opted For New Tax Regime Under Section 115Baa Of The Act & Filed Form No. 10-Ic On 28.12.2024. Since Both The Return Of Income & Form No. 10-Ic Have Been Filed Belatedly, The Addl./Joint Cit(A) Dismissed The Assessee’S Appeal.

Section 10BSection 10B(5)Section 115BSection 139(1)Section 143(1)Section 72

…ro Limited held that section 10B of the Act is an "exemption provision" and hence, assessee claiming such exemption has to be "strictly" comply with the exemption provisions. However, notably, the Hon`ble Supreme Court in the case of CIT v. Yokogawa India Ltd 391 ITR 274 (Supreme Court), held that section 10A of the Act is a "deduction provision" and not an "exemption provision". Therefore, apparently there seems to be a difference of opinion to whether section 10A/B provisions qualify as "Exemption" or Deduction" provisions. Therefore, since it is well-settled principle of law that deduction provisions, which ha…

ASSISTANT COMMISSIONER OF INCOME-TAX,, PUNE vs. M/S. VISTEON ENGG. CENTRE (I) PVT. LTD.,, PUNE

In the result, appeal filed by the Revenue is dismissed

ITA 625/PUN/2016[2011-12]Status: DisposedITAT Pune28 Nov 2025AY 2011-12

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.625/Pun/2016 Assessment Year : 2011-12

For Appellant: Shri Amit BobdeFor Respondent: Shri Paras S. Savla
Section 10ASection 143(3)

…l for the assessee submitted that the finding of Ld. Dispute Resolution Panel (DRP) deserves to be affirmed in view of plethora of judgements including the judgment of Hon’ble Apex Court in the case of CIT Vs. Yokogawa India Ltd. (2017) 77 taxmann.com 41 (SC)/391 ITR 274 wherein it has been held that in case of an assessee having the business of eligible and non-eligible undertakings, then for the purpose of claiming set off of unabsorbed depreciation and brought forward business loss, the assessee is first entitled to legitimate claim of exemption u/s.10A of the Act for the profits earned from eligible undertaki…

DCIT CIRCLE 4(2), NEW DELHI vs. CANON INDIA PVT. LTD., NEW DELHI

In the result, to sum up and conclude:

ITA 1038/DEL/2023[2005-06]Status: DisposedITAT Delhi10 Nov 2025AY 2005-06

Bench: Shri Challa Nagendra Prasad & Shri Naveen Chandra

For Appellant: Shri Himanshu Sinha, AdvFor Respondent: Shri Vijay B. Basanta, CIT-DR
Section 10ASection 143(3)Section 254Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘D’ BENCH, NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 585/DEL/2021 [A.Y. 2003-04] & CO No. 04/DEL/2025 [A/o ITA No. 1038/DEL/2023 [A.Y. 2005-06] Canon India Pvt Ltd Vs. The Dy. C.I.T Unit No. 214-2018, 2nd Floor Circle – 4(2) Narain Manzil, Barakhamba Road, Delhi Connaught Place, New Delhi PAN – AAACC 4175 D ITA No. 1038/DEL/2023 [A.Y. 2005-06] The Dy. C.I.T Vs. Canon India Pvt Ltd Unit No. 214-2018, 2nd Floor Circle – 4(2) New Delhi Narain Manzil, Barakhamba Road, Connaught Place, New Delhi D…

CANON INDIA PVT. LTD,GURUGRAM vs. NEAC, DELHI

In the result, to sum up and conclude:

ITA 585/DEL/2021[2003-04]Status: DisposedITAT Delhi10 Nov 2025AY 2003-04

Bench: Shri Challa Nagendra Prasad & Shri Naveen Chandra

For Appellant: Shri Himanshu Sinha, AdvFor Respondent: Shri Vijay B. Basanta, CIT-DR
Section 10ASection 143(3)Section 254Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘D’ BENCH, NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 585/DEL/2021 [A.Y. 2003-04] & CO No. 04/DEL/2025 [A/o ITA No. 1038/DEL/2023 [A.Y. 2005-06] Canon India Pvt Ltd Vs. The Dy. C.I.T Unit No. 214-2018, 2nd Floor Circle – 4(2) Narain Manzil, Barakhamba Road, Delhi Connaught Place, New Delhi PAN – AAACC 4175 D ITA No. 1038/DEL/2023 [A.Y. 2005-06] The Dy. C.I.T Vs. Canon India Pvt Ltd Unit No. 214-2018, 2nd Floor Circle – 4(2) New Delhi Narain Manzil, Barakhamba Road, Connaught Place, New Delhi D…

SEVA BHARATHI,HYDERABAD vs. CIT., EXEMPTION WARD 1(4), HYDERABAD

In the result, ITA.No.1307/Hyd

ITA 365/HYD/2025[2022-23]Status: DisposedITAT Hyderabad15 Oct 2025AY 2022-23

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.365 & 1307/Hyd/2025 िनधा"रण वष"/Assessment Year 2022-2023 Seva Bharathi, The Commissioner Of Hyderabad – 500 018. Income Tax Vs. Telangana. (Exemptions), Ward-1(4), Pan Aayts5233K Hyderabad – 500 004. (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Ca Sri Harsha राज" व "ारा/Revenue By:: Dr. Sachin Kumar, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 08.10.2025 घोषणा की तारीख/Pronouncement: 15.10.2025 आदेश/Order Per Vijay Pal Rao:

For Appellant: CA Sri HarshaFor Respondent: : Dr. Sachin Kumar, Sr. AR
Section 11Section 11(2)Section 119(2)(b)Section 12ASection 143(1)Section 250

…ro Limited held that section 10B of the Act is an "exemption provision" and hence, assessee claiming such exemption has to be "strictly" comply with the exemption provisions. However, notably, the Hon'ble Supreme Court in the case of CIT v. Yokogawa India Ltd 391 ITR 274 (Supreme Court), held that section 10A of the Act is a "deduction provision" and not an "exemption provision". Therefore, apparently there seems to be a difference of opinion to whether section 10A/B provisions qualify as "Exemption" or Deduction" provisions. Therefore, since it is well-settled principle of law that deduction provisions, which ha…

SEVA BHARATHI,HYDERABAD vs. ITO., EXEMPTION WARD 1(4), HYDERABAD

In the result, ITA.No.1307/Hyd

ITA 1307/HYD/2025[2022-23]Status: DisposedITAT Hyderabad15 Oct 2025AY 2022-23

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.365 & 1307/Hyd/2025 िनधा"रण वष"/Assessment Year 2022-2023 Seva Bharathi, The Commissioner Of Hyderabad – 500 018. Income Tax Vs. Telangana. (Exemptions), Ward-1(4), Pan Aayts5233K Hyderabad – 500 004. (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Ca Sri Harsha राज" व "ारा/Revenue By:: Dr. Sachin Kumar, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 08.10.2025 घोषणा की तारीख/Pronouncement: 15.10.2025 आदेश/Order Per Vijay Pal Rao:

For Appellant: CA Sri HarshaFor Respondent: : Dr. Sachin Kumar, Sr. AR
Section 11Section 11(2)Section 119(2)(b)Section 12ASection 143(1)Section 250

…ro Limited held that section 10B of the Act is an "exemption provision" and hence, assessee claiming such exemption has to be "strictly" comply with the exemption provisions. However, notably, the Hon'ble Supreme Court in the case of CIT v. Yokogawa India Ltd 391 ITR 274 (Supreme Court), held that section 10A of the Act is a "deduction provision" and not an "exemption provision". Therefore, apparently there seems to be a difference of opinion to whether section 10A/B provisions qualify as "Exemption" or Deduction" provisions. Therefore, since it is well-settled principle of law that deduction provisions, which ha…

INCOME TAX OFFICER, JAIPUR vs. GOENKA JEWELLERS, JAIPUR

In the result, Ground No. 2 raised by the revenue is also dismissed

ITA 402/JPR/2018[2009-10]Status: DisposedITAT Jaipur14 Aug 2025AY 2009-10

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyalito, Ward 2(1), Jaipur ...... Appellant

For Appellant: Mr. Nishit Gandhi, Adv. (thro. VH), Ld. ARFor Respondent: Mrs. Alka Gautam, CIT, Ld. DR
Section 10ASection 127Section 142(1)Section 143(3)Section 147Section 148Section 250Section 72Section 74

…IN THE INCOME TAX APPELLATE TRIBUNAL JAIPUR BENCH “B”, JAIPUR BEFORE Dr. S. SEETHALAKSHMI, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITO, Ward 2(1), Jaipur ...... Appellant Vs. M/s. Goenka Jewellers, 401, Panchratna, M.S.B. Ka Rasta, Jaipur PAN No.: AABFG 8810D …… Respondent Appellant by : Mr. Nishit Gandhi, Adv. (thro. VH), Ld. AR Respondent by : Mrs. Alka Gautam, CIT, Ld. DR Date of hearing : 14/08/2025 Date of pronouncement : 14/08/2025 O R D E R PER GAGAN GOYAL, A.M: This appeal by revenue is directed against the order of CIT(A)- 01, Jaipur dated 18.01.2018 passed u/s. 250 of the Income…

SINGULARITY LABS PRIVATE LIMITED,GANDHINAGAR vs. THE ITO, WARD-4(1)(1), AHMEDABAD

In the result, the appeal of the assessee is allowed

ITA 423/AHD/2025[2019-20]Status: DisposedITAT Ahmedabad14 Aug 2025AY 2019-20

Bench: Ms.Suchitra R. Kamble & Shri Makarand V.Mahadeokarasstt.Year : 2019-2020 Singularity Labs Private Limited Ito, Ward-4(1)(1) A Wing, Unit No.105 Vs. Ahmedabad- 380 Building No.1-A, Aqualine Properties 015. Pvt.Ltd. It/Ites Sez, Koba Gandhinagar – 382 421 Pan : Aaycs 8711 R (Applicant) (Responent) : Shri Hardik Vora, Ar Assessee By : Shri Atul Pandey, Sr.Dr Revenue By सुनवाई क" तारीख/Date Of Hearing : 13/08/2025 घोषणा क" तारीख /Date Of Pronouncement: 14/08/2025 आदेश/O R D E R Per Makarand V.Mahadeokar, Am:

For Appellant: Shri Atul Pandey, Sr.DR
Section 10ASection 115JSection 143(1)Section 143(1)(a)

…आयकर अपीलीय अिधकरण,अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD ]BEFORE MS.SUCHITRA R. KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND V.MAHADEOKAR, ACCOUNTANT MEMBER Asstt.Year : 2019-2020 Singularity Labs Private Limited ITO, Ward-4(1)(1) A Wing, Unit No.105 Vs. Ahmedabad- 380 Building No.1-A, Aqualine Properties 015. Pvt.Ltd. IT/ITES SEZ, Koba Gandhinagar – 382 421 PAN : AAYCS 8711 R (Applicant) (Responent) : Shri Hardik Vora, AR Assessee by : Shri Atul Pandey, Sr.DR Revenue by सुनवाई क" तारीख/Date of Hearing : 13/08/2025 घोषणा क" तारीख /Date of Pronouncement: 14/08/2025…

DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(1)(1), BENGALURU, BENGALURU vs. INFOSYS LIMITED, BENGALURU

In the result, appeal filed by the assessee is partly allowed and the appeal filed by the revenue is dismissed

ITA 245/BANG/2024[2019-20]Status: DisposedITAT Bangalore06 Aug 2025AY 2019-20

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2019-20

For Appellant: Sri Padam Chand Khincha – CAFor Respondent: Smt. Srinandini Das – CIT - DR
Section 1Section 10ASection 155Section 250

…submitted that the deduction under section 10AA of the Act should be computed in respect of profits of SEZ unit without setting off the losses of other units as per the ratio of the decision of the Supreme Court in the case of CIT v Yokogawa India Ltd [2017] 391 ITR 274. 9.6 The ld. DR however heavily relied on the order of the ld. CIT(A)/NFAC. 9.7 We have heard the rival submissions and perused the material on record. The Hon’ble Supreme Court in the case of CIT v Yokogawa India Ltd [2017] 391 ITR 274, inter alia, considered the followed question of law for adjudication. (IV) Whether losses of other 10A Units…

INFOSYS LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE-3(1)(1), BANGALORE

ITA 881/BANG/2023[2019-20]Status: DisposedITAT Bangalore06 Aug 2025AY 2019-20

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

Section 1Section 10ASection 155Section 250

…submitted that the deduction under section 10AA of the Act should be computed in respect of profits of SEZ unit without setting off the losses of other units as per the ratio of the decision of the Supreme Court in the case of CIT v Yokogawa India Ltd [2017] 391 ITR 274. The ld. DR however heavily relied on the order of the ld. 9.6 CIT(A)/NFAC. 9.7 We have heard the rival submissions and perused the material on record. The Hon'ble Supreme Court in the case of CIT v Yokogawa India Ltd [2017] 391 ITR 274, inter alia, considered the followed question of law for adjudication. (IV) Whether losses of other 10A Units…

MANGAL TIRTH ESTATE LTD.,CHENNAI vs. ITO, CORPORATE WARD-4(1), CHENNAI

In the result the appeal of the assessee is allowed

ITA 30/CHNY/2025[2020-21]Status: DisposedITAT Chennai07 Jul 2025AY 2020-21

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunathaआयकर अपील सं./Ita No.:30/Chny/2025 िनधा"रण वष" / Assessment Year: 2020-21 Mangal Tirth Estate Ltd., Income Tax Officer, 769, Spencer Plaza, Anna Salai, Vs. Corporate Ward- 4(1), Mount Road, Chennai. Chennai – 600 002. [Pan:Aaacm-4614-R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/Appellant By : Shri. N. V. Balaji, Advocate ""थ" की ओर से/Respondent By : Ms. Anitha, Addl. C.I.T. सुनवाई की तारीख/Date Of Hearing : 14.05.2025 घोषणा की तारीख/Date Of Pronouncement : 07.07.2025 आदेश /O R D E R Per S. R. Raghunatha, Am: This Appeal By The Assessee Is Filed Against The Order Of The Commissioner Of Income Tax, Appeal, Addl/ Jcit (A)-4, Hyderabad, For The Assessment Year 2020-21, Vide Order Dated 07.11.2024. 2. The Brief Facts Of The Case Are That The Assessee Is A Company Filed Its Return Of Income For The A.Y.2020-21 On 17.11.2020 Declaring Total Income Of Rs.11,20,57,920/-. The Return Of Income Was Processed By The Ao, Cpc, Bangalore On 29.12.2021 & Raised A Demand Of Rs.93,79,350/- By Denying The Beneficial Tax Rate As Per Section 115Baa Of The Act & By Applying The Tax Rate Of 30%.

For Appellant: Shri. N. V. Balaji, AdvocateFor Respondent: Ms. Anitha, Addl. C.I.T
Section 115BSection 119(2)(b)Section 154

…आयकर अपीलीय अिधकरण, ‘सी’ "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी मनु कुमार िग"र, "ाियक सद" एवं "ी एस. आर. रघुनाथा, लेखा सद" के सम" BEFORE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI S. R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.:30/Chny/2025 िनधा"रण वष" / Assessment Year: 2020-21 Mangal Tirth Estate Ltd., Income Tax Officer, 769, Spencer Plaza, Anna Salai, vs. Corporate Ward- 4(1), Mount Road, Chennai. Chennai – 600 002. [PAN:AAACM-4614-R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/Appellant by : Shri. N. V. Balaji, Advocate ""थ" की ओर से/Respondent by…

DCIT 2(3)(1), MUMBAI vs. ZENSAR TECHNOLOGIES LTD, MUMBAI

In the result the appeals filed by the assessee for assessment year 2011-12 and 2012-13 stands partly allowed and the appeal filed by the revenue for the assessment year 2012-13

ITA 2915/MUM/2022[2012-13]Status: DisposedITAT Mumbai23 May 2025AY 2012-13

Bench: Smt. Beena Pillai () & Smt.Renu Jauhri ()

Section 10ASection 234CSection 32

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND SMT.RENU JAUHRI (ACCOUNTANT MEMBER) I.T.A. No. 4307/Mum/2017 Assessment Year: 2011-12 Zensar Technologies Ltd Vs. The Deputy Kharadi, Plot No.4, MIDC, commissioner of Off Nagar Road, Income Tax 2(3)(1) Pune-401104 5th Floor, PAN:AAACF0742K AayakarBhavan, MH Marg, Mumbai- 400020 (Appellant) (Respondent) & I.T.A. No. 2445/Mum/2022 Assessment Year: 2012-13 Zensar Technologies Vs. Deputy Limited commissioner of Magnet House, 2nd Floor, Income Tax, Circle- N.M. Marg, Ballard Estate 2(3)(1) Mumbai-400001 Room No.552…

ZENSAR TECHNOLOGIES LIMITED,MUMBAI vs. DCIT, CIRCLE-2(3)(1), MUMBAI

In the result the appeals filed by the assessee for assessment\nyear 2011-12 and 2012-13 stands partly allowed and the\nappeal filed by the revenue for the

ITA 2445/MUM/2022[2012-2013]Status: DisposedITAT Mumbai23 May 2025AY 2012-2013
Section 10ASection 234CSection 32

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n“J” BENCH, MUMBAI\nBEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER)\nAND\nSMT. RENU JAUHRI (ACCOUNTANT MEMBER)\nI.T.A. No. 4307/Mum/2017\n Assessment Year: 2011-12\nZensar Technologies Ltd Vs. The Deputy\nKharadi, Plot No.4, MIDC,\nOff Nagar Road,\nPune-401104\nPAN:AAACF0742K\n(Appellant)\ncommissioner\nof\nIncome Tax 2(3)(1)\n5th Floor,\nAayakar Bhavan, MH\nMarg, Mumbai-\n400020\n(Respondent)\n&\nI.T.A. No. 2445/Mum/2022\n Assessment Year: 2012-13\nZensar Technologies Vs. Deputy\nLimited\nMagnet House, 2nd Floor,\nN.M. Marg, Ballard Estate\nMumbai-400001\nPAN:AA…

ZENSAR TECHNOLOGIES LIMITED,MUMBAI vs. DCIT CIRCLE - 2(3)(1), MUMBAI

In the result the appeals filed by the assessee for assessment\nyear 2011-12 and 2012-13 stands partly allowed and the\nappeal filed by the revenue for the

ITA 4307/MUM/2017[2011-12]Status: DisposedITAT Mumbai23 May 2025AY 2011-12
Section 10ASection 234CSection 32

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n“J” BENCH, MUMBAI\nBEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER)\nAND\nSMT.RENU JAUHRI (ACCOUNTANT MEMBER)\nI.T.A. No. 4307/Mum/2017\n Assessment Year: 2011-12\nZensar Technologies Ltd Vs. The Deputy commissioner of\nKharadi, Plot No.4, MIDC,\nOff Nagar Road,\nPune-401104\nPAN:AAACF0742K\n(Appellant)\nIncome Tax 2(3)(1)\n5th Floor,\nAayakarBhavan, MH Marg,\nMumbai-400020\n(Respondent)\n&\nI.T.A. No. 2445/Mum/2022\n Assessment Year: 2012-13\nZensar Technologies Vs. Deputy commissioner of\nLimited\nMagnet House, 2nd Floor,\nN.M. Marg, Ballard Estate\nMumbai-4000…

ASSISTANT COMMISSIONER OF INCOME TAX, CHENNAI vs. COGNIZANT TECHNOLOGY SOLUTIONS INDIA PRIVATE LIMITED, CHENNAI

ITA 1262/CHNY/2024[2010-11]Status: DisposedITAT Chennai16 May 2025AY 2010-11

Bench: Shri Aby T Varkey, Hon'Ble & Shri S. R. Raghunatha, Hon'Bleआयकर अपील सं./Ita Nos.1193, 1194, 1205, 1206 & 1207/Chny/2024 (निर्धारण वर्ष / Assessment Years: 2010-11, 2011-12, 2012-13, 2013-14 & 2014-15) Cognizant Technology Solutions Vs The Asst. Commissioner India Pvt. Ltd., Of Income Tax, No.5/535, Okkiam Thoraipakkam, Central Circle 1(1), Old Mahabalipuram Road, Chennai. Chennai - 600 096. (प्रत्यर्थी/Respondent) Pan: Aaacd 3312M (अपीलार्थी/Appellant) & आयकर अपील सं./Ita Nos.1262, 1263, 1264, 1265 & 1266/Chny/2024 (निर्धारण वर्ष / Assessment Years: 2010-11, 2011-12, 2012-13, 2013-14 & 2014-15) The Asst. Commissioner Of Vs Cognizant Technology Income Tax, Solutions India Pvt. Ltd., Central Circle 1(1), No.5/535, Okkiam Chennai. Thoraipakkam, Old Mahabalipuram Road, Chennai - 600 096. Pan: Aaacd 3312M (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) निधारिती की ओर से/Assessee By राजस्व की ओर से /Revenue By : Shri N.V. Balaji, Advocate : Shri R. Clement Ramesh Kumar, Cit & Ms. Anitha, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 11.03.2025 घोषणा की तारीख/Date Of Pronouncement : 16.05.2025 - 2 -

For Respondent: Shri N.V. Balaji, Advocate
Section 10ASection 14ASection 40Section 9(1)

…Act, the profits and set-off of losses against other taxable profits of the business made by the assessee, we respectfully following the decision of Hon'ble Madras High Court and the decision of Hon'ble Supreme Court in the case of CIT vs. Yokogawa India Ltd. 391 ITR 274 (SC) direct the AO to allow the losses incurred by the units u/s.10AA of the Act to set off with the profits taxable profits of the business made by the assessee by upholding the order of the Id.CIT(A) in this matter. 27.1 Accordingly, this issue raised in the Grounds of appeal based on chart mentioned supra, filed by the Revenue for A.Y 2010-11…

COGNIZANT TECHNOLOGY SOLUTIONS INDIA PRIVATE LIMITED,CHENNAI vs. THE ASSISTANT COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE 1(1),, CHENNAI

ITA 1207/CHNY/2024[2014-15]Status: DisposedITAT Chennai16 May 2025AY 2014-15

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita Nos.1193, 1194, 1205, 1206 & 1207/Chny/2024 ("नधा"रण वष" / Assessment Years: 2010-11, 2011-12, 2012-13, 2013-14 & 2014-15) Vs Cognizant Technology Solutions The Asst. Commissioner India Pvt. Ltd., Of Income Tax, No.5/535, Okkiam Thoraipakkam, Central Circle 1(1), Old Mahabalipuram Road, Chennai. Chennai – 600 096. Pan : Aaacd 3312M (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.1262, 1263, 1264, 1265 & 1266/Chny/2024 ("नधा"रण वष" / Assessment Years: 2010-11, 2011-12, 2012-13, 2013-14 & 2014-15) Vs The Asst. Commissioner Of Cognizant Technology Income Tax, Solutions India Pvt. Ltd., Central Circle 1(1), No.5/535, Okkiam Chennai. Thoraipakkam, Old Mahabalipuram Road, Chennai – 600 096. Pan : Aaacd 3312M (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri N.V. Balaji, AdvocateFor Respondent: Shri R. Clement Ramesh Kumar, CIT
Section 10ASection 14ASection 40Section 9(1)

…Act, the profits and set-off of losses against other taxable profits of the business made by the assessee, we respectfully following the decision of Hon’ble Madras High Court and the decision of Hon’ble Supreme Court in the case of CIT vs. Yokogawa India Ltd. 391 ITR 274 (SC) direct the AO to allow the losses incurred by the units u/s.10AA of the Act to set off with the profits taxable profits of the business made by the assessee by upholding the order of the ld.CIT(A) in this matter. - 40 - ITA Nos.1193, 1194, 1205 to 1207, 1262 to 1266/CHNY/2024 27.1 Accordingly, this issue raised in the Grounds of appeal bas…

COGNIZANT TECHNOLOGY SOLUTIONS INDIA PRIVATE LIMITED,CHENNAI vs. THE ASSISTANT COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE 1(1),, CHENNAI

ITA 1193/CHNY/2024[2010-11]Status: DisposedITAT Chennai16 May 2025AY 2010-11

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita Nos.1193, 1194, 1205, 1206 & 1207/Chny/2024 ("नधा"रण वष" / Assessment Years: 2010-11, 2011-12, 2012-13, 2013-14 & 2014-15) Vs Cognizant Technology Solutions The Asst. Commissioner India Pvt. Ltd., Of Income Tax, No.5/535, Okkiam Thoraipakkam, Central Circle 1(1), Old Mahabalipuram Road, Chennai. Chennai – 600 096. Pan : Aaacd 3312M (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.1262, 1263, 1264, 1265 & 1266/Chny/2024 ("नधा"रण वष" / Assessment Years: 2010-11, 2011-12, 2012-13, 2013-14 & 2014-15) Vs The Asst. Commissioner Of Cognizant Technology Income Tax, Solutions India Pvt. Ltd., Central Circle 1(1), No.5/535, Okkiam Chennai. Thoraipakkam, Old Mahabalipuram Road, Chennai – 600 096. Pan : Aaacd 3312M (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri N.V. Balaji, AdvocateFor Respondent: Shri R. Clement Ramesh Kumar, CIT
Section 10ASection 14ASection 40Section 9(1)

…Act, the profits and set-off of losses against other taxable profits of the business made by the assessee, we respectfully following the decision of Hon’ble Madras High Court and the decision of Hon’ble Supreme Court in the case of CIT vs. Yokogawa India Ltd. 391 ITR 274 (SC) direct the AO to allow the losses incurred by the units u/s.10AA of the Act to set off with the profits taxable profits of the business made by the assessee by upholding the order of the ld.CIT(A) in this matter. - 40 - ITA Nos.1193, 1194, 1205 to 1207, 1262 to 1266/CHNY/2024 27.1 Accordingly, this issue raised in the Grounds of appeal bas…

M/S.BODYGEAR INTERNATIONAL P. LTD,ERNAKULAM vs. THE DCIT, KOCHI

In the result, the appeal filed by the assessee stands partly allowed

ITA 274/COCH/2023[2007-08]Status: DisposedITAT Cochin14 May 2025AY 2007-08

Bench: Shri Inturi Rama Rao & Shri Soundararajan K

For Appellant: Sri.Radhesh Bhatt, CAFor Respondent: Sri.Omanakuttan, Senior AR
Section 10BSection 10B(1)Section 139(1)Section 143(3)

…report is directory in nature and can be file at any time before the completion of the assessment proceedings, placing reliance on the following judgments :- (i) CIT v. G.M.Knitting Industries Pvt. Ltd.(2015) 376 ITR 465 (ii) CIT v. Yokogwa India Ltd. (2017) 391 ITR 274 (SC) (iii) CIT v. Vegetable Products Ltd. (1973) 88 ITR 192 (SC) (iv) Tracks & Towers Infratech Pvt. Ltd. (ITA No.1514 & 1515/Hyd/2019), Hyderabad Bench. 5. On the other hand, the learned Sr.DR placing reliance on the orders of the authorities below submits that no interference is called for, as the appellant had not made the claim in the origin…

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CIT v. Yokogawa India Ltd. (391 ITR 274) — Cited in 286 Judgments | BharatTax