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.

How many judgments cite CIT v. Yokogawa India Ltd.?

290 judgments on BharatTax cite CIT v. Yokogawa India Ltd. (391 ITR 274), spanning 2012 to 2026.

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

It is most often cited in judgments turning on Section 10A, Section 10AA, Section 139(1), Section 143(3), Section 10B, Section 143(1).

CIT v. Yokogawa India Ltd. (391 ITR 274)

ACIT-1(1), Indore vs. Flexituff Ventures International Limited, Dhar

Appeal is dismissed

ITA 195/IND/2024[2013-14]Status: DisposedITAT Indore30 Jan 2025AY 2013-14

Bench: Us Assailing The Order Of First-

Section 10ASection 143(3)Section 14A

…the Pr. CIT-I, Indore u/s 263 on the issue that the assessee has claimed exemption before set-off of losses from gross income and thereafter the losses was set off from remaining income. 6. Adjudication of ground no 3; In the case of Yokogawa India Ltd (2017) 391 ITR 274 (SC), the supreme court has held that exemption u/s 10A of the Act should be allowed to the assessee independently prior to the commencement of the exercise to be undertaken under Chapter VI of the Act for arriving on the total income of the assessee from the gross total income. Hon'ble Court further held that though Section 10A of the Act as ame…

DCIT Circle 1(1), Pune, Swargate vs. Entrata India Pvt. Ltd, Pune

In the result, the appeal filed by the Revenue in ITA

ITA 66/PUN/2024[2013-14]Status: DisposedITAT Pune24 Dec 2024AY 2013-14

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.133/Pun/2024 िनधा"रण वष" / Assessment Year: 2013-14 Entrata India Pvt. Ltd., Vs. Dcit, Circle-1(1), Pune. International Tech Park, Block-1, Wing-A, 14Th Floor, Kharadi, Pune- 411014. Pan : Aaacw7089A Appellant Respondent आयकर अपील सं. / Ita No.66/Pun/2024 िनधा"रण वष" / Assessment Year: 2013-14 Dcit, Circle-1(1), Pune. Vs. Entrata India Pvt. Ltd., International Tech Park, Block-1, Wing-A, 14Th Floor, Kharadi, Pune- 411014. Pan : Aaacw7089A Appellant Respondent Assessee By : Shri Kishor B. Phadke Revenue By : Shri Ramnath P. Murkunde Date Of Hearing 14.11.2024 : Date Of Pronouncement : 24.12.2024 आदेश / Order Per Vinay Bhamore, Jm: These Are The Cross Appeals Filed By The Assessee As Well As By The Revenue Are Directed Against The Order Dated 24.11.2023 Passed By Ld. Cit(A)-13, Pune [‘Cit(A)’] For The Assessment Year 2013-14. 2. First, We Shall Take Up The Appeal Of The Assessee In Ita No.133/Pun/2024 For Adjudication.

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Ramnath P. Murkunde

Section 10ASection 115JSection 143(2)Section 143(3)Section 32

…ed that CBDT has issued a circular in this regard. 20. Ld. AR appearing from the side of the assessee submitted before us that the order passed by Ld. CIT(A) is based on the judgement passed by Hon’ble Supreme Court in the case of CIT vs. Yokogawa India Ltd., 391 ITR 274 (SC) and the decision of Jurisdictional Tribunal passed in the case of KPIT Cummins Infosystems Ltd. vs. DCIT, ITA No.1736/PUN/2012 order dated 30.11.2015, and therefore, it was held by Ld. CIT(A) that deduction u/s 10AA is to be computed without setting off of brought forward unabsorbed deprecation of Rs.38,68,211/- by observing as under :- “4.3…

Entrata India Pvt. Ltd., Pune vs. DCIT, Circle-1(1), Pune

In the result, the appeal filed by the Revenue in ITA

ITA 133/PUN/2024[2013-14]Status: DisposedITAT Pune24 Dec 2024AY 2013-14

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.133/Pun/2024 िनधा"रण वष" / Assessment Year: 2013-14 Entrata India Pvt. Ltd., Vs. Dcit, Circle-1(1), Pune. International Tech Park, Block-1, Wing-A, 14Th Floor, Kharadi, Pune- 411014. Pan : Aaacw7089A Appellant Respondent आयकर अपील सं. / Ita No.66/Pun/2024 िनधा"रण वष" / Assessment Year: 2013-14 Dcit, Circle-1(1), Pune. Vs. Entrata India Pvt. Ltd., International Tech Park, Block-1, Wing-A, 14Th Floor, Kharadi, Pune- 411014. Pan : Aaacw7089A Appellant Respondent Assessee By : Shri Kishor B. Phadke Revenue By : Shri Ramnath P. Murkunde Date Of Hearing 14.11.2024 : Date Of Pronouncement : 24.12.2024 आदेश / Order Per Vinay Bhamore, Jm: These Are The Cross Appeals Filed By The Assessee As Well As By The Revenue Are Directed Against The Order Dated 24.11.2023 Passed By Ld. Cit(A)-13, Pune [‘Cit(A)’] For The Assessment Year 2013-14. 2. First, We Shall Take Up The Appeal Of The Assessee In Ita No.133/Pun/2024 For Adjudication.

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Ramnath P. Murkunde

Section 10ASection 115JSection 143(2)Section 143(3)Section 32

…ed that CBDT has issued a circular in this regard. 20. Ld. AR appearing from the side of the assessee submitted before us that the order passed by Ld. CIT(A) is based on the judgement passed by Hon’ble Supreme Court in the case of CIT vs. Yokogawa India Ltd., 391 ITR 274 (SC) and the decision of Jurisdictional Tribunal passed in the case of KPIT Cummins Infosystems Ltd. vs. DCIT, ITA No.1736/PUN/2012 order dated 30.11.2015, and therefore, it was held by Ld. CIT(A) that deduction u/s 10AA is to be computed without setting off of brought forward unabsorbed deprecation of Rs.38,68,211/- by observing as under :- “4.3…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “F” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA No. 5678/Mum/2024 5701/Mum/2024 Α.Υ. 2016-17 2016-17 Appellant Fortrea Scientific Private Limited, Qubix Business Park Private Limited, Blue Ridge, IT6, 1st Floor, S.No. 154/6, Near Rajiv Gandhi Infotech Park, Hinjewadi Ph1, Pune Man, Wakad B.O., Pune PAN: AAKCS7755B Respondent Asst. Commissioner of Income Tax, Circle-11(2)(1), Aayakar Bhavan, Maharshi Karve Road, Mumbai. For Assessee : Shri Nikhil Tiwari & Shri Pranay Gandhi For Revenue : Shri Paresh Deshpand…

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

…2 ITA No. 5678/Mum/24 & ITA No. 5701/Mum/24 appeal in ITA ITA No. 5701/Mum/2024 is a duplicate appeal and the same may be dismissed as infructuous. Accordingly, the No. 5701/Mum/2024 is dismissed as infructuous. ITA No. 5678/Mum/2024: 2. This appeal is directed against the order dated 02-09-2024 passed by Ld CIT(A), NFAC, Delhi and it relates to the assessment year 2016-17. The main issue contested in this appeal relates to denial of deduction claimed u/s. 10AA of the Income Tax Act, 1961 (‘the Act') for the reason that Form 56F was not filed along with return of income of the assessee. 3. The Ld A.R submitted th…

Bansal Corelam Pvt Ltd., New Delhi vs. ITO Ward-32(3), New Delhi

Accordingly, the grounds raised by the assessee are allowed

ITA 1856/DEL/2023[2021-22]Status: DisposedITAT Delhi26 Nov 2024AY 2021-22

Bench: Shri Satbeer Singh Godara & Shri M. Balaganeshbansal Corelam Pvt. Ltd Vs. Ito, C-167, Mp Enclave, Maurya Ward-32(3), Enclave, Pitampura, New New Delhi Delhi (Appellant) (Respondent) Pan:Aadcb7341M

For Appellant: Shri Gurjeet Singh, CAFor Respondent: Shri Poojan Rana, Sr. DR

Section 10BSection 10B(5)Section 115BSection 139(1)Section 139(4)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…

Aet Laboratories Private Limited, Medak vs. DCIT, Circle-8(1), Hyderabad

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

ITA 963/HYD/2017[2010-11]Status: DisposedITAT Hyderabad26 Aug 2024AY 2010-11

Bench: Shri Laliet Kumar & Shri Manjunatha, G.आ.अपी.सं /Ita No.963/Hyd/2017 (िनधा"रण वष"/Assessment Year: 2010-11) Aet Laboratories (P) Ltd Vs. Dy. C. I. T. Medak Circle 8(1) Pan:Aadcm6591L Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri A Srinivas, Ca राज" व "ारा/Revenue By:: Shri Srinath Sadanala, Dr सुनवाई की तारीख/Date Of Hearing: 26/08/2024 घोषणा की तारीख/Pronouncement: 26/08/2024 आदेश/Order

For Appellant: Shri A Srinivas, CAFor Respondent: : Shri Srinath Sadanala, DR

Section 10B

…on of the ITAT Chennai Benches in the case of M/s. International Agricultural Processing vs. CIT vide order dated 25.05.2022 where the Tribunal by following the decision of the Hon'ble Supreme Court in the case of CIT vs. Yokogawa India Ltd reported in (2017) 391 ITR 274 held that while computing profit and gains of an entity, the stage at which the computation of income is under Chapter VI of the Act and thus, before allowing set off of forward business loss or unabsorbed depreciation, exemption should be allowed. Page 5 of 11 ITA No 963 of 2017 AET Laboratories P Ltd Medak 8. The learned DR, on the other han…

Cap Gemini Technology Services India Limited(Formerly Known As Igate Global Solution Limited)-M/S Patni Telecom Solutions Pvt Ltd, Changed Name to M/S.Igate Information Services Private Limited Merged With Igate Global Solutions Limited, Hyderabad vs. ITO, Ward - 2(1), Hyderabad

In the result, appeal raised by the assessee is dismissed

ITA 446/HYD/2015[2010-11]Status: DisposedITAT Hyderabad23 Jul 2024AY 2010-11

Bench: Shri Laliet Kumar & Shri Manjunatha, G.आ.अपी.सं /Ita No.446/Hyd/2015 (िनधा"रण वष"/Assessment Year: 2010-11) Cap Gemini Vs. Income Tax Officer Technology Services Ward 2(1) India Ltd(Formerly Igate Hyderabad Global Solutions Ltd) Hyderabad Pan:Aacca4255G (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate A.V. Raghuram राज" व "ारा/Revenue By:: Shri Kumar Pranav, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 04/07/2024 घोषणा की तारीख/Pronouncement: 23/07/2024 आदेश/Order

For Appellant: Advocate A.V. RaghuramFor Respondent: : Shri Kumar Pranav, CIT(DR)

Section 10ASection 143(3)Section 92C(2)

…e 7 of 17 ITA No 446 of 2015 CAP GEMINI TECHNOLOGY SERVICES INDIA LTD 14. The learned Counsel for the assessee submitted that the issue is squarely covered by the judgment of Hon'ble Supreme Court in the case of CIT vs. Yokogawa India Ltd reported in (2017) 391 ITR 274 (S.C). 15. Aggrieved with such final assessment order assessee is in appeal before the Tribunal. 16. During the course of arguments, the ld.AR has made submissions in respect of comparables which are captured hereinbelow. E-Infochips Bangalore Ltd 17. With regard to the inclusion of E-Infochips Bangalore Ltd, the assessee submitted that the t…

Aprameya Engineering Limited, Ahmedabad vs. Ward 1(1)(1), Income Tax Officer, Ahmedabad

In the result, the order of the CIT(A) is set aside, and the appeal of the assessee is partly allowed

ITA 456/AHD/2024[2022-23]Status: DisposedITAT Ahmedabad11 Jun 2024AY 2022-23

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokar, Accountnat Member Assessment Year: 2022-23 Aprameya Engineering Limited The Income Tax Officer 908, 9Th Floor, Vs Ward-1(1)(1) Venus Atlantis Ahmedabad Corporate Park Anandnagar, Prahlad Nagar Ahmedabad – 380 015 (Gujarat) Pan: Aawca 3138 N अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Sunil Talati, Ca Revenue By : Shri Ketan Gajjar, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 03/06/2024 घोषणा क" तार"ख /Date Of Pronouncement: 11/06/2024 आदेश/O R D E R Per Makarand V. Mahadeokarthis Appeal By The Assessee Is Directed Against The Order Of The Add/Jt. Commissioner Of Income Tax (Appeals) – 5 Mumbai (Hereinafter Referred As “The Cit(A)”), Dated 23-02-2024, Which Dismissed The Assessee'S Appeal Against The Intimation Under Section 143(1) Of The Income Tax Act, 1961 (Hereinafter Referred As “The Act”), Passed By The Central Processing Centre (Cpc) For The Assessment Year (Ay) 2022-23. The Primary Issue Is The Rejection Of The Assessee'S Claim For Taxation At A Lower Rate Under Section Aprameya Engineering Ltd. Vs. Ito Asst. Year : 2022-23

For Appellant: Shri Sunil Talati, CAFor Respondent: Shri Ketan Gajjar, Sr.DR

Section 115BSection 119(2)(b)Section 143(1)

…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…

M/S. Birlasoft Limited (Formerly Known As Kpit Cummins Infosystems Ltd., Pune vs. Assistant Commissioner of Income Tax, Circle-11(5), Bangalore

In the result, the appeal filed by the assessee stands allowed as indicated hereinabove

ITA 739/BANG/2010[2005-06]Status: DisposedITAT Bangalore14 May 2024AY 2005-06

Bench: Smt Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2005-06 M/S. Birlasoft Ltd. (Formerly Known As Kpit Technologies Ltd.) The Assistant # 35 & 36, Rajiv Commissioner Gandhi Infotech Park, Of Income Tax, Phase – 1, Midc Circle – 11(5), Hinjawadi, Bangalore. Vs. Pune – 411 057. Pan: Aaack7308N Appellant Respondent

For Appellant: Shri Padam Chand Khincha, CAFor Respondent: Shri D.K. Mishra, CIT –DR

Section 10ASection 10BSection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SMT BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2005-06 M/s. Birlasoft Ltd. (formerly known as KPIT Technologies Ltd.) The Assistant # 35 & 36, Rajiv Commissioner Gandhi Infotech Park, of Income Tax, Phase – 1, MIDC Circle – 11(5), Hinjawadi, Bangalore. Vs. Pune – 411 057. PAN: AAACK7308N APPELLANT RESPONDENT Assessee by : Shri Padam Chand Khincha, CA Revenue by : Shri D.K. Mishra, CIT –DR Date of Hearing : 02-04-2024 Date of Pronouncement : 14-05-2024 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Prese…

ACIT, Central Circle-1(1), Chennai vs. M/S Cognizant Technology Solutions India Pvt. Ltd., Chennai

Appeal is dismissed

ITA 462/CHNY/2023[2018-19]Status: DisposedITAT Chennai06 Mar 2024AY 2018-19

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.462/Chny/2023 (िनधा*रण वष* / Assessment Year: 2018-19) Acit M/S. Cognizant Technology Solutions India Pvt. Ltd. Central Circle-1(1), बनाम/ Vs. Chennai. No.5/535, Old Mahabalipuram Road, Okkiyam Thoraipakkam, Chennai-600 097. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacd-3312-M (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri V. Nandakumar (Cit)- Ld. Dr " थ"कीओरसे/Respondent By : Shri N.V. Balaji (Advocate)-Ld. Ar सुनवाईकीतारीख/Date Of Final Hearing : 06-03-2024 घोषणाकीतारीख /Date Of Pronouncement : 06-03-2024 आदेश / O R D E R

For Appellant: Shri V. Nandakumar (CIT)- Ld. DRFor Respondent: Shri N.V. Balaji (Advocate)-Ld. AR

Section 115JSection 143(3)

…आयकर अपीलीय अिधकरण “बी” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI माननीय "ी महावीर िसंह, उपा ! एवं माननीय "ी मनोज कुमार अ&वाल ,लेखा सद) के सम!। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ ITA No.462/Chny/2023 (िनधा*रण वष* / Assessment Year: 2018-19) ACIT M/s. Cognizant Technology Solutions India Pvt. Ltd. Central Circle-1(1), बनाम/ Vs. Chennai. No.5/535, Old Mahabalipuram Road, Okkiyam Thoraipakkam, Chennai-600 097. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAACD-3312-M (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant by :…