Navin Bharat Industries Ltd. v. DCIT

90 ITD 1Income Tax Appellate Tribunal2004#8015 most cited

What is Navin Bharat Industries Ltd. v. DCIT authority for?

Losses of units eligible for deduction under section 10A cannot be set off against the profits of other units eligible for section 10A deduction when calculating the eligible deduction. However, brought forward losses of units showing positive income for section 10A purposes can be set off.

14

judgments rely on this decision, according to BharatTax’s citation analysis of 366,421 Indian tax judgments — from 2015 to 2023.

Also referred to as

Navin Bharat Industries Ltd v. DCIT · section 10A · deduction u/s 10A · set off losses 10A units · brought forward losses · positive income for 10A

Judgments citing Navin Bharat Industries Ltd. v. DCIT

Wipro Limited, Bangalore vs. Assistant Commissioner of Income Tax, Circle-7(1)(1), Bangalore

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

ITA 370/BANG/2021[2016-17]Status: DisposedITAT Bangalore14 Jun 2023AY 2016-17

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahu

For Appellant: Shri Sandeep Huilgol, AdvocateFor Respondent: Dr. Manjunath Karkihallli, CIT(DR)(ITAT), Bengaluru
Section 10ASection 143(2)Section 143(3)Section 80G

…aking in which there is a loss. This is the basis of not setting off of losses of 10A units against the profit of 10A units for computing deduction u/s 10A. This is in view of the decision of the Third Member in the case of Navin Bharat Industries Ltd v. DCIT 90 ITD 1. In view of the judgment of the jurisdictional High Court in the case of Himmatsingh (supra), the assessing officer will set off brought forward losses of the units for which the assessee has disclosed positive income for the purpose of claiming deduction u/s 10A". 16.5 Respectfully following the decisions of the Hon’ble Tribunal referred supra, we…

M/S. Wipro Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-7(1)(2), Bangalore

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

ITA 2556/BANG/2019[2015-16]Status: HeardITAT Bangalore23 May 2022AY 2015-16

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranit(Tp)A No.2556/Bang/2019 Assessment Year : 2015-16

For Appellant: Shri S. Ganesh, Sr. ARFor Respondent: Shri T. Roumuan Paite, D.R
Section 143(3)

…aking in which there is a loss. This is the basis of not setting off of losses of 10A units against the profit of 10A units for computing deduction u/s 10A. This is in view of the decision of the Third Member in the case of Navin Bharat Industries Ltd v. DCIT 90 ITD 1. In view of the judgment of the jurisdictional High Court in the case of Himmatsingh (supra), the assessing officer will set off brought forward losses of the units for which the assessee has disclosed positive income for the purpose of claiming deduction u/s 10A". 16.5 Respectfully following the decisions of the Hon’ble Tribunal referred supra, we…

Tata Consultancy Services Ltd, Mumbai vs. Asst CIT Ltu-1, Mumbai

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

ITA 1650/MUM/2016[2011-12]Status: DisposedITAT Mumbai06 Apr 2022AY 2011-12

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Porus Kaka, Sr. AdvocateFor Respondent: Ms. Vatsalaa Jha, CIT–DR
Section 115JSection 143(3)Section 144C(1)Section 144C(13)Section 144C(5)Section 2(43)Section 37Section 40Section 90Section 91

…"Yokogawa India Ltd. and other connected appeals", 341 ITR 385 (Kar. HC) iv) "Black and Veatch Consulting Pvt. Ltd.", 348 ITR 72 (Bom.HC) v) "Scientific Atlanta India Technology Pvt. Ltd.", 2 ITR (T) 66 (Chennai Tribunal - SB). vi) "Navin Bharat Industries", 90 ITD 1 (Mumbai ITAT) vii) "Capgenimi India (P) Limited", 141 TTJ 33 (Mumbai ITAT) 42. In this regard, a co-ordinate Bench of the Tribunal in "Navin Bharat Industries" (supra), has held that where expenditure is incurred in relation to income not includible in the total income, loss cannot be construed to be expenditure and section 14A of the Act is applica…

Asst.C.I.T., Bangalore vs. M/S Wipro Ltd., Bangalore

ITA 609/BANG/2016[2011-12]Status: DisposedITAT Bangalore05 Oct 2020AY 2011-12

Bench: Shri B.R. Baskaran, Accountantmember & Shri Pavan Kumar Gadaleit(Tp)A No.99/Bang/2014 Assessmentyear:2009-10

Section 143(3)

…7/Bang/2015 & 609/Bang/2016 M/s. Wipro Limited, Bangalore Page 9 of 202 losses of 10A units against the profit of 10A units for computing deduction u/s 10A. This is in view of the decision of the Third Member in the case of Navin Bharat Industries Ltd v. DCIT 90 ITD 1. In view of the judgment of the jurisdictional High Court in the case of Himmatsingh (supra), the assessing officer will set off brought forward losses of the units for which the assessee has disclosed positive income for the purpose of claiming deduction u/s 10A". 16.5 Respectfully following the decisions of the Hon’ble Tribunal referred supra, we…

DCIT, Bangalore vs. M/S Wipro Ltd., Bangalore

ITA 467/BANG/2015[2010-11]Status: DisposedITAT Bangalore05 Oct 2020AY 2010-11

Bench: Shri B.R. Baskaran, Accountantmember & Shri Pavan Kumar Gadaleit(Tp)A No.99/Bang/2014 Assessmentyear:2009-10

Section 143(3)

…7/Bang/2015 & 609/Bang/2016 M/s. Wipro Limited, Bangalore Page 9 of 202 losses of 10A units against the profit of 10A units for computing deduction u/s 10A. This is in view of the decision of the Third Member in the case of Navin Bharat Industries Ltd v. DCIT 90 ITD 1. In view of the judgment of the jurisdictional High Court in the case of Himmatsingh (supra), the assessing officer will set off brought forward losses of the units for which the assessee has disclosed positive income for the purpose of claiming deduction u/s 10A". 16.5 Respectfully following the decisions of the Hon’ble Tribunal referred supra, we…

ACIT, New Delhi vs. M/S Theolia Wind Power Pvt. Ltd., New Delhi

ITA 503/DEL/2012[2008-09]Status: DisposedITAT Delhi29 Jul 2019AY 2008-09

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Anil Kumar Chopra, FCAFor Respondent: Smt. Naina Soin Kapil, Senior DR
Section 14A

…) 22 taxmann.com 88 (Ahd.)(SB), Hoshand D Nanvati vs. ACIT (2012) 25 taxmann.com 141 9 ITA No.503/Del./2012 ITA No.134/Del./2014 (Mum.), DCIT vs. Af-Taab Investment Co. Ltd. ITA No.6573/Mum/2014 dated 16.11.2017, Navin Bharat Industries Ltd. vs. DCIT (2004) 90 ITD 1 (Mum.)(TM) and Woodward Governor India P. Ltd. vs. CIT 312 ITR 254 (SC). Ld. AR for the assessee further contended that exchange fluctuation loss is allowable as business loss and relied upon the cases of Oil & Natural Gas Corporation Ltd vs. CIT 322 ITR 180 (SC), CIT vs. Woodward Governor India P. Ltd. 312 ITR 254 (SC), Taiko Chander Nagar Chemic…

M/S. Theolia Wind Power Pvt. Ltd., New Delhi vs. ACIT, New Delhi

ITA 134/DEL/2014[2009-10]Status: DisposedITAT Delhi29 Jul 2019AY 2009-10

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Anil Kumar Chopra, FCAFor Respondent: Smt. Naina Soin Kapil, Senior DR
Section 14A

…) 22 taxmann.com 88 (Ahd.)(SB), Hoshand D Nanvati vs. ACIT (2012) 25 taxmann.com 141 9 ITA No.503/Del./2012 ITA No.134/Del./2014 (Mum.), DCIT vs. Af-Taab Investment Co. Ltd. ITA No.6573/Mum/2014 dated 16.11.2017, Navin Bharat Industries Ltd. vs. DCIT (2004) 90 ITD 1 (Mum.)(TM) and Woodward Governor India P. Ltd. vs. CIT 312 ITR 254 (SC). Ld. AR for the assessee further contended that exchange fluctuation loss is allowable as business loss and relied upon the cases of Oil & Natural Gas Corporation Ltd vs. CIT 322 ITR 180 (SC), CIT vs. Woodward Governor India P. Ltd. 312 ITR 254 (SC), Taiko Chander Nagar Chemic…

DCIT, New Delhi vs. M/S. Avtec Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 2775/DEL/2014[2008-09]Status: DisposedITAT Delhi10 Sept 2018AY 2008-09

Bench: Shri N.K. Billaiya & Shri Kuldip Singh

For Appellant: Shri Salil Kapoor, AdvocateFor Respondent: Smt. Anchal Khandelwal, Senior DR
Section 10ASection 80I

…see by relying upon the decision rendered by Hon’ble Bombay High Court in M/s. Hindustan Unilever Ltd. vs. DCIT – 325 ITR 102 (Bom.), ITAT, Bangalore Bench in Mindtree Consulting P. Ltd. vs. ACIT – 102 TTJ 691, Navin Bharat Industries Ltd. vs. DCIT – (2004) 90 ITD 1 (Mum.)(TM), ITAT, Delhi Bench in Honeywell International (India) P. Ltd. vs. DCIT – 108 TTJ 924 (Del.) and CBDT Circular No.7/DV/2013 dated 16.07.2013, that the provisions of section 10A is not in the nature of exemption and as such, the assessee was entitled to set off of losses sustained by eligible unit u/s 10A against the normal business inc…

DCIT, Circle - 1, Kolkata vs. M/S. Gloster Jute Mills Limited, Kolkata

In the result, appeal by the Revenue is dismissed

ITA 95/KOL/2011[2007-08]Status: DisposedITAT Kolkata01 Mar 2017AY 2007-08

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am] I.T.A No.95/Kol/2011 Assessment Year : 2007-08

For Appellant: Shri Ajay Vohra, Sr.AdvocateFor Respondent: Shri Sital Chandra Das, JCIT

…4 (Del) - DCIT vs Birla Soft Ltd : [2014] 32 ITR{T) 117 (Del) 15 16 M/s. Gloster Jute Mills Ltd. A.Yr.2007-08 - Sonata Software Ltd vs ACIT : IT A No. 8032/Mum/2011 (Mum) - Sandoz (P.) Ltd vs DCIT : [2013]145 ITD 551 (Mum) - Navin Bharat Industries vs ACIT : 90 ITD 1 (Mum) - Sovika Infotek Ltd vs ITa: 23 SOT 271 (Mum) - Patni Computers Systems Ltd vs DCIT : 135 ITD 398 (Pune) 21. Attention was also drawn to CBDT vide Circular No. 279/Misc/M-116/2012-ITJ dated 16-07-2013, has clarified that income/ loss from various sources i.e. eligible and non eligible units under the same head of income are to be aggregated i…

Wockhardt Hospitals Ltd, Mumbai vs. Addl CIT RG 10(1), Mumbai

In the result appeal filed by the assessee company in ITA no

ITA 3002/MUM/2013[2009-10]Status: DisposedITAT Mumbai08 Aug 2016AY 2009-10

Bench: Shri Joginder Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 805/Mum/2011 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 3002/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10) M/S Wockhardt Hospitals Deputy Commissioner Of बनाम/ Ltd., Income Tax – Range 10(1), V. Wockhardt Towers, Aayakar Bhavan, Bandra-Kurla Complex, Mumbai-400 020 Bandra(E), Mumbai – 400051. "थायी लेखा सं./Pan : Aaacw3342G (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri S.K. Bepari D.R
Section 115JSection 36

…nor any dividend was earned during the year as well as in future years. In these circumstances, by relying on the following the decisions, ld. AR contended that no disallowance should be made u/s.36(1)(iii) of the Act :- i) ACIT vs. Choice Trading Corp.Ltd., 90 ITD 1 ii) ATE Enterprises Ltd. Vs. JCIT, 102 ITD 110; and 7. We have considered rival contentions and perused the record. The assessee has claimed to have investment for acquiring land for constructing its hospital. On such investment, neither during the year nor in the future years assessee has earned any dividend income. Keeping in view the judicial pro…

Wockhardt Hospitals Ltd., Mumbai vs. DCIT 10(1), Mumbai

In the result appeal filed by the assessee company in ITA no

ITA 805/MUM/2011[2008-09]Status: DisposedITAT Mumbai08 Aug 2016AY 2008-09

Bench: Shri Joginder Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 805/Mum/2011 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 3002/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10) M/S Wockhardt Hospitals Deputy Commissioner Of बनाम/ Ltd., Income Tax – Range 10(1), V. Wockhardt Towers, Aayakar Bhavan, Bandra-Kurla Complex, Mumbai-400 020 Bandra(E), Mumbai – 400051. "थायी लेखा सं./Pan : Aaacw3342G (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri S.K. Bepari D.R
Section 115JSection 36

…nor any dividend was earned during the year as well as in future years. In these circumstances, by relying on the following the decisions, ld. AR contended that no disallowance should be made u/s.36(1)(iii) of the Act :- i) ACIT vs. Choice Trading Corp.Ltd., 90 ITD 1 ii) ATE Enterprises Ltd. Vs. JCIT, 102 ITD 110; and 7. We have considered rival contentions and perused the record. The assessee has claimed to have investment for acquiring land for constructing its hospital. On such investment, neither during the year nor in the future years assessee has earned any dividend income. Keeping in view the judicial pro…

M/S. Century Textiles and Industries Ltd, Mumbai vs. The ACIT Cir 6(2), Mumbai

The appeal of the assessee stands allowed

ITA 5677/MUM/2008[2005-2006]Status: DisposedITAT Mumbai07 Apr 2016AY 2005-2006

Bench: Shri Amit Shukla & Shri Rajesh Kumar

Section 105Section 106Section 10BSection 115JSection 143Section 143(3)Section 14ASection 263

…bar Industrial Co. Ltd. vs CIT, reported in 243 ITR 83; (iii) The losses of eligible unit are in accordance with the various decisions of the Tribunal and in support reliance was placed on the following two decisions: i) Navin Bharati Industries Ltd. v DCIT (90 ITD 1)(Mum)(TM); ii) Mindtree Consulting Pvt Ltd. v ACIT (102 TTJ 691)(Bang). (iv) If the relevant records and material has been placed by the assessee, which has been considered by the AO and a particular view has been taken then different view cannot स"चुर" टे"सटाइ"स अँड इंड"""ज़ "ल"मटेड 6 Century Textiles and Industries Ltd ITA No. 5677/Mum/2008 be t…

M/S. Century Textiles and Industries Ltd, Mumbai vs. The ACIT RG 6(2), Mumbai

The appeal of the assessee stands allowed

ITA 4875/MUM/2008[2004-2005]Status: DisposedITAT Mumbai07 Apr 2016AY 2004-2005

Bench: Shri Amit Shukla & Shri Rajesh Kumar

Section 105Section 106Section 10BSection 115JSection 143Section 143(3)Section 14ASection 263

…bar Industrial Co. Ltd. vs CIT, reported in 243 ITR 83; (iii) The losses of eligible unit are in accordance with the various decisions of the Tribunal and in support reliance was placed on the following two decisions: i) Navin Bharati Industries Ltd. v DCIT (90 ITD 1)(Mum)(TM); ii) Mindtree Consulting Pvt Ltd. v ACIT (102 TTJ 691)(Bang). (iv) If the relevant records and material has been placed by the assessee, which has been considered by the AO and a particular view has been taken then different view cannot स"चुर" टे"सटाइ"स अँड इंड"""ज़ "ल"मटेड 6 Century Textiles and Industries Ltd ITA No. 5677/Mum/2008 be t…

Tata Consultancy Services Ltd, Mumbai vs. Addl CIT 2(3), Mumbai

The appeal is partly allowed

ITA 6820/MUM/2010[2005-06]Status: DisposedITAT Mumbai04 Nov 2015AY 2005-06

Bench: Sh. A.D. Jain & Sh. Rajendraassessment Year: 2005-06 Pan : Aaacr4849R M/S. Tata Consultancy Services Ltd. Vs. Addl. Commr. Of Income-Tax, 9Th Floor, Nirmal Building, Range 2(3), Nariman Point, Mumbai. Mumbai. (Appellant) (Respondent) Appellant By:Sh. Dinesh Vyas, Sr. Advocate Respondent By:Sh. N.K. Chand, Cit(Dr) Date Of Hearing : 30/07/2015 Date Of Pronouncement: 04/11/2015 Order Per A.D. Jain, Jm

For Appellant: Sh. Dinesh Vyas, Sr. AdvocateFor Respondent: Sh. N.K. Chand, CIT(DR)
Section 14ASection 30Section 40Section 70Section 90Section 91

…“Yokogawa India Ltd. and other connected appeals”, 341 ITR 385 (Kar. HC) iv) “Black and Veatch Consulting Pvt. Ltd.”, 348 ITR 72 (Bom. HC) v) “Scientific Atlanta India Technology Pvt. Ltd.”, 2 ITR (T) 66 (Chennai Tribunal – SB). vi) “Navin Bharat Industries”, 90 ITD 1 (Mumbai ITAT) vii) “Capgenimi India (P) Limited”, 141 TTJ 33 (Mumbai ITAT) 42. In this regard, a co-ordinate Bench of the Tribunal in “Navin Bharat Industries” (supra), has held that where expenditure is incurred in relation to income not includible in the total income, loss cannot be construed to be expenditure and section 14A of the Act is appli…

Navin Bharat Industries Ltd. v. DCIT (90 ITD 1) — Cited in 14 Judgments | BharatTax