Katira Construction Ltd. v. UOI

31 Taxmann.com 250High Court2013#1473 most cited

What is Katira Construction Ltd. v. UOI authority for?

A person entering into a works contract with an enterprise eligible for deduction under Section 80-IA is not entitled to claim the tax benefit under Section 80-IA of the Act.

77

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2025.

Also referred to as

Katira Construction Ltd. v. UOI · Section 80-IA · deduction · infrastructure facility · works contract · eligibility for tax benefit

Issues it is cited on

Judgments citing Katira Construction Ltd. v. UOI