PCIT v. Wipro Ltd.

140 Taxmann.com 223Supreme Court of India2022#490 most cited

What is PCIT v. Wipro Ltd. authority for?

Exemption provisions under Chapter III, such as Section 10B(8), must be interpreted strictly, and any claim for such exemptions must be made in the return of income. The principles governing Chapter III (incomes not forming part of total income) differ from those for Chapter VIA (deductions in computing total income).

192

judgments rely on this decision, according to BharatTax’s citation analysis of 367,514 Indian tax judgments — from 2022 to 2026.

Also referred to as

PCIT v. Wipro Ltd · Wipro Ltd · Section 10B(8) · Section 10B · Section 80A(5) · Section 139(1) · strict interpretation · exemption provisions · claim in return of income · Chapter III · Chapter VIA · deductions

Also reported as

446 ITR 1

Sections most often in play

Section 139(1)Section 143(1)Section 10BSection 143(3)Section 11Section 12ASection 119(2)(b)Section 139(5)

Issues it is cited on

section 10b(8)section 80j(6a)section 139(3)section 10bsection 10basection 108section 80a(5)section 80jsection 12a(1)(b)section 139(5)section 80jjaacarry forward of losses

Judgments citing PCIT v. Wipro Ltd.

Dcm Shriram Ltd, New Delhi vs. ACIT, Circle-7(1), New Delhi

ITA 2587/DEL/2022[2018-19]Status: DisposedITAT Delhi30 Jun 2025AY 2018-19

Bench: Shri Challa Nagendra Prasad & Shri Manish Agarwal

Section 115JSection 143(3)Section 250Section 80GSection 80ISection 92C

…ITA Nos.927 & 2587/Del/2022, 704/Del/2021, 4328 & 1495/Del/2024 Page | 1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “I” BENCH: NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No.927/Del/2022 [Assessment Year : 2015-16] DCIT, Circle-7(1), Room No.404, C.R. Building, New Delhi-110002. vs DCM Shriram Ltd., 5th Floor, Kanchenjunga Building, 18-Barakhamba Road, Connaught Place, New Delhi-110001. PAN-AAACD0079R APPELLANT RESPONDENT ITA No.704/Del/2021 [Assessment Year : 2016-17] DCM Shriram Ltd., 2nd Floor (West Wing), Worldmark 1, Aerocity, New Delhi-110037. P…

Dcm Shriiram Limited, New Delhi vs. Neac, New Delhi

ITA 704/DEL/2021[2016-17]Status: DisposedITAT Delhi30 Jun 2025AY 2016-17

Bench: Shri Challa Nagendra Prasad & Shri Manish Agarwal

Section 115JSection 143(3)Section 250Section 80GSection 80ISection 92C

…ITA Nos.927 & 2587/Del/2022, 704/Del/2021, 4328 & 1495/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “I” BENCH: NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No.927/Del/2022 [Assessment Year : 2015-16] DCIT, Circle-7(1), Room No.404, C.R. Building, New Delhi-110002. APPELLANT ITA No.704/Del/2021 [Assessment Year : 2016-17] DCM Shriram Ltd., 2nd Floor (West Wing), Worldmark 1, Aerocity, New Delhi-110037. PAN-AAACD0097R APPELLANT ITA No.2587/Del/2022 [Assessment Year : 2018-19] DCM Shriram Ltd., 2nd Floor (West Wing), Worldmark 1, Aerocity, N…

Shree Cement Limited, Bangur Nagar vs. ACIT, Central Circle, Ajmer

In the result, the appeal of the assessee - appellant in ITA No

ITA 1517/JPR/2024[2019-2020]Status: DisposedITAT Jaipur24 Jun 2025AY 2019-2020

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri Dilip B. Desai, FCAFor Respondent: Shri Arvind Kumar, CIT-DR
Section 115JSection 143(1)Section 254Section 36(1)(va)Section 80Section 801A

…ention. Along with his submission, the Ld. DR has also filed report from the office of the Assessing Officer, Ajmer. While the hearing, the ld. DR has placed heavy reliance on the decision of 74 Shree Cement Limited vs. ACIT PCIT –vs.- Wipro Limited (2022) 140 Taxmann.com 223 (SC) and contended that any claim which is not made in the return of income cannot be allowed to the assessee. 14.2 We have gone through all the submissions & documents placed on record by the ld. DR & ld. AR of the assessee-appellant. The appellant has raised six additional grounds in this appeal which we admit considering the fact as…

Bethsaida Women Development Society, Trivandrum vs. Income Tax Officer (Exemption Ward) Trivandrum, Thiruvananthapuram

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

ITA 283/COCH/2025[2017-2018]Status: DisposedITAT Cochin23 Jun 2025AY 2017-2018

Bench: Shri Inturi Rama Rao & Shri Prakash Chand Yadavassessmentyear:2017-18

For Appellant: Shri P.V. Chacko, A.RFor Respondent: Smt. Leena Lal, Sr. D.R
Section 11Section 12ASection 139

…we remit this matter back to the file of ld. CIT(A) for deciding afresh in accordance with law. The ld. CIT(A) will also Bethsaida Women Development Societey, Trivandrum Page 3 of 3 consider the judgement of Wipro rendered by Hon’ble Supreme Court reported in 446 ITR 1. With these observations, we remit this matter to the file of ld. CIT(A). Needless to say, that ld. CIT(A) will grant meaningful opportunity to the assessee before passing any order. 7. In the result, appeal filed by the assessee is allowed for statistical purposes. Order pronounced in the open court on 23rd June, 2025 (Inturi Rama Rao) Judicial…

DCIT Central Circle-17, New Delhi vs. Al Ammar Frozen Foods Exports Pvt. Ltd, New Delhi

ITA 2180/DEL/2023[2019-20]Status: DisposedITAT Delhi18 Jun 2025AY 2019-20

Bench: Shri Challa Nagendra Prasad & Shri S Rifaur Rahman

Section 115JSection 139(1)Section 139(5)Section 143(1)Section 143(1)(a)Section 36(1)(va)Section 44ASection 80I

…alone. • Non applicability of decision of Supreme Court in PCIT v. Wipro Limited 22. With regards to the issue at hand reference is also made to the decision of the Supreme Court in Principal Commissioner of Income Tax - III & Anr. v. Wipro Limited [(2022) 446 ITR 1 (SC)] which is not applicable herein. 23. The aforementioned decision has been distinguished by the Hon'ble jurisdictional High Court in the case of Shree Bhavani Power Projects (P.) Ltd. v. Income-tax Officer [(2024) 165 taxmann.com 733 (Del.)] wherein the Hon'ble High Court has noted that Wipro Limited was a decision which was rendered in the co…

Ampi Foundation, Kolkata vs. ITO, Ward 1(4), Exempt, Kolkata

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

ITA 365/KOL/2025[2022-23]Status: DisposedITAT Kolkata16 Jun 2025AY 2022-23

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishraampi Foundation, Deputy Director Of Income Unimark Asian, 16Th Floor, Tax, Cpc, Bengaluru, 52/1, Shakespeare Sarani, (Jurisdictional Assessing Kolkata - 700017 Vs Officer, Ward 1(4), (Pan: Aadta8073A) Exempt, Kolkata, 10, Middleton Row, Kolkata - 700071 (Appellant) (Respondent)

For Appellant: Siddarth Agarwal, AdvocateFor Respondent: Kallol Mistry, JCIT, Sr. DR
Section 11Section 11(1)(d)Section 12A(1)(ac)Section 12A(1)(b)Section 139(1)Section 143(1)Section 143(1)(a)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH KOLKATA BEFORE SHRI SONJOY SARMA, JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER AMPI Foundation, Deputy Director of Income Unimark Asian, 16th Floor, Tax, CPC, Bengaluru, 52/1, Shakespeare Sarani, (Jurisdictional Assessing Kolkata - 700017 Vs Officer, Ward 1(4), (PAN: AADTA8073A) Exempt, Kolkata, 10, Middleton Row, Kolkata - 700071 (Appellant) (Respondent) Present for: Appellant by : Siddarth Agarwal, Advocate Respondent by : Kallol Mistry, JCIT, Sr. DR Date of Hearing : 15.05.2025 Date of Pronouncement : 16.06.2025 O R D E R PER RAKESH MISHRA, ACCOUNT…

Sampoorna Seva Charitable Trust, Alaknanda, South Delhi vs. Income Tax Officer, Ward Exemp 2(1), Delhi, Civic Centre, New Delhi

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

ITA 5594/DEL/2024[2022-23]Status: DisposedITAT Delhi04 Jun 2025AY 2022-23

Bench: Shris.Rifaur Rahmansampoorna Seva Charitable Trust, Vs. Ito, Ward Exempt 2(1), A – 23, Alaknanda, South Delhi, Delhi. New Delhi – 110 019. (Pan : Aaxts8701R) (Appellant) (Respondent) Assessee By : Shri Shivam Malik, Advocate Revenue By : Shri Sanjay Kumar, Sr. Dr Date Of Hearing : 13.03.2025 Date Of Order : 04.06.2025 O R D E R Per S. Rifaur Rahman: 1. The Assessee Has Filed Appeal Against The Orders Of The Learned Addl/Jcit (Appeals), Indore [“Ld. Cit(A)”, For Short] Dated 08.10.2024 For The Assessment Years 2022-23 Raising Following Grounds Of Appeal :- “1. That The Denial Of Exemption Of Rs.26,35,000/- Under Section 11 Of The Income Tax Act By The Cpc Merely Due To Delay In Filing Of Form 10B Is Bad In Law. 2. That Pursuant To The Faceless Appeal Scheme, The Ld. Add.Cit/Jcit Had No Jurisdiction To Pass The Order Under Section 250 Of The Act And, Therefore, The Impugned Order, Being Without Jurisdiction, Is Bad In Law. 3. That The Addition Of Rs.26,35,000/- To The Total Income Of The Appellant Trust & Consequent Tax Demand Created At Rs.7,40,310/- Is Arbitrary & Unjust.

For Appellant: Shri Shivam Malik, AdvocateFor Respondent: Shri Sanjay Kumar, Sr. DR
Section 11Section 12ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’: NEW DELHI BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER Sampoorna Seva Charitable Trust, vs. ITO, Ward Exempt 2(1), A – 23, Alaknanda, South Delhi, Delhi. New Delhi – 110 019. (PAN : AAXTS8701R) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Shivam Malik, Advocate REVENUE BY : Shri Sanjay Kumar, Sr. DR Date of Hearing : 13.03.2025 Date of Order : 04.06.2025 O R D E R PER S. RIFAUR RAHMAN, ACCOUNTANT MEMBER : 1. The assessee has filed appeal against the orders of the Learned Addl/JCIT (Appeals), Indore [“Ld. CIT(A)”, for short] dated 08.10.2024 for the Assessme…

DCIT Central Circle-28, New Delhi vs. Jindal Itf Limited, New Delhi

In the result, the appeal of the Revenue in ITA No

ITA 1777/DEL/2023[2013-14]Status: DisposedITAT Delhi04 Jun 2025AY 2013-14

Bench: Shri Mahavir Singh & Shri Naveen Chandra

For Appellant: Shri Vinod Kumar Bindal, CAFor Respondent: Shri Dayainder Singh Sidhu, CIT-DR
Section 143(3)

…ore the Ld. CIT (A) who wrongly allowed the claim. The ld DR heavily relied on the decision of Supreme Court in the case of M/s Goetze India Ltd (2006) 284 ITR 323 (SC). The ld DR also relied on the decision of Supreme Court in the case of Wipro Ltd (2022) 446 ITR 1(SC) and Sriram Investment Civil Appeal no 6274 of 2013 dated 04.10.2024. 22. Per contra, the ld AR forcefully submitted that the decision of Goetze India bars only the AO for entertaining claim made by the assessee other than by way of original or revised return but does not put fetters on the powers of the appellate authorities. The ld AR relied…

Narke Green Foundation Charitable Institution, Mumbai vs. CIT(Exemption), Mumbai

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

ITA 1864/MUM/2025[N.A ]Status: DisposedITAT Mumbai22 May 2025

Bench: Smt. Beena Pillai () & Shri Omkareshwar Chidara ()

Section 119Section 12ASection 143(1)(a)Section 80GSection 80G(5)

…in the statutory stipulated or extended timeline, was rightly denied approval by the Ld. CIT(Exemptions). 4. It is also pertinent to highlight that the Hon'ble Supreme Court in the landmark decision in Principal Commissioner of Income-tax v. Wipro Ltd. [2022] 446 ITR 1 (SC) has laid down the principle that when the legislature prescribes a specific mode and time frame for claiming an exemption or benefit under a taxing statute, such requirement is mandatory and cannot be diluted or construed as directory. The Court has further held that exemption provisions must be strictly construed, and non-compliance with proc…

Jindal Photo Ltd., New Delhi vs. ACIT, CC- 30, New Delhi

ITA 4492/DEL/2017[2014-15]Status: DisposedITAT Delhi21 May 2025AY 2014-15

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 139(5)Section 153A

…5/Mum/2009 (ITAT Mum) • DCIT vs. Tata Asset Management Ltd.: ITA No. 4665/Mum/2010 (ITAT Mum) • Asian Paints Ltd. vs. ACIT: ITA No. 5092/M/2007 (Mum) 23. On the issue of applicability of the decision of the Supreme Court in case of PCIT v. Wipro Ltd.: [2022] 446 ITR 1 (SC) on the facts of this case, the ld AR filed a submission stating that the same is distinguishable and submitted that in the Wipro Ltd case the Assessee was a 100% export-oriented unit and engaged in the business of running a call center and IT Enabled and Remote Processing Services. Assessee filed return of income on 31-10-2001 declaring loss o…

M/S Jindal Photo Ltd., New Delhi vs. ACIT, New Delhi

In the result, all the appeals of the assessee in ITA No

ITA 5451/DEL/2016[2013-14]Status: DisposedITAT Delhi21 May 2025AY 2013-14

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 153A

…/Mum/2009 (ITAT Mum) • DCIT vs. Tata Asset Management Ltd.: ITA No. 4665/Mum/2010 (ITAT Mum) • Asian Paints Ltd. vs. ACIT: ITA No. 5092/M/2007 (Mum) 23. On the issue of applicability of the decision of the Supreme Court in case of PCIT v. Wipro Ltd.: [2022] 446 ITR 1 (SC) on the facts of this case, the ld AR filed a submission stating that the same is distinguishable and submitted that in the Wipro Ltd case the Assessee was a 100% export-oriented unit and engaged in the business of running a call center and IT Enabled and Remote Processing Services. Assessee filed return of income on 31-10-2001 declaring los…

M/S. Jindal Photo Ltd., New Delhi vs. ACIT, New Delhi

ITA 5257/DEL/2015[2012-13]Status: DisposedITAT Delhi21 May 2025AY 2012-13

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 139(5)Section 153A

…25/Mum/2009 (ITAT Mum) • DCIT vs. Tata Asset Management Ltd.: ITA No. 4665/Mum/2010 (ITAT Mum) • Asian Paints Ltd. vs. ACIT: ITA No. 5092/M/2007 (Mum) 23. On the issue of applicability of the decision of the Supreme Court in case of PCIT v. Wipro Ltd.: [2022] 446 ITR 1 (SC) on the facts of this case, the ld AR filed a submission stating that the same is distinguishable and submitted that in the Wipro Ltd case the Assessee was a 100% export-oriented unit and engaged in the business of running a call center and IT Enabled and Remote Processing Services. Assessee filed return of income on 31-10-2001 declaring loss o…

M/S. Jindal Photo Ltd., New Delhi vs. ACIT, New Delhi

ITA 5256/DEL/2015[2011-12]Status: DisposedITAT Delhi21 May 2025AY 2011-12

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 139(5)Section 153A

…5/Mum/2009 (ITAT Mum) • DCIT vs. Tata Asset Management Ltd.: ITA No. 4665/Mum/2010 (ITAT Mum) • Asian Paints Ltd. vs. ACIT: ITA No. 5092/M/2007 (Mum) 23. On the issue of applicability of the decision of the Supreme Court in case of PCIT v. Wipro Ltd.: [2022] 446 ITR 1 (SC) on the facts of this case, the ld AR filed a submission stating that the same is distinguishable and submitted that in the Wipro Ltd case the Assessee was a 100% export-oriented unit and engaged in the business of running a call center and IT Enabled and Remote Processing Services. Assessee filed return of income on 31-10-2001 declaring loss o…

M/S. Jindal Photo Ltd., New Delhi vs. ACIT, New Delhi

ITA 5255/DEL/2015[2010-11]Status: DisposedITAT Delhi21 May 2025AY 2010-11

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 139(5)Section 153A

…5/Mum/2009 (ITAT Mum) • DCIT vs. Tata Asset Management Ltd.: ITA No. 4665/Mum/2010 (ITAT Mum) • Asian Paints Ltd. vs. ACIT: ITA No. 5092/M/2007 (Mum) 23. On the issue of applicability of the decision of the Supreme Court in case of PCIT v. Wipro Ltd.: [2022] 446 ITR 1 (SC) on the facts of this case, the ld AR filed a submission stating that the same is distinguishable and submitted that in the Wipro Ltd case the Assessee was a 100% export-oriented unit and engaged in the business of running a call center and IT Enabled and Remote Processing Services. Assessee filed return of income on 31-10-2001 declaring loss o…

M/S. Jindal Photo Ltd., New Delhi vs. ACIT, New Delhi

In the result, all the appeals of the assessee in ITA No

ITA 5254/DEL/2015[2009-10]Status: DisposedITAT Delhi21 May 2025AY 2009-10

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 153A

…/Mum/2009 (ITAT Mum) • DCIT vs. Tata Asset Management Ltd.: ITA No. 4665/Mum/2010 (ITAT Mum) • Asian Paints Ltd. vs. ACIT: ITA No. 5092/M/2007 (Mum) 23. On the issue of applicability of the decision of the Supreme Court in case of PCIT v. Wipro Ltd.: [2022] 446 ITR 1 (SC) on the facts of this case, the ld AR filed a submission stating that the same is distinguishable and submitted that in the Wipro Ltd case the Assessee was a 100% export-oriented unit and engaged in the business of running a call center and IT Enabled and Remote Processing Services. Assessee filed return of income on 31-10-2001 declaring los…

M/S. Jindal Photo Ltd., New Delhi vs. ACIT, New Delhi

ITA 5253/DEL/2015[2008-09]Status: DisposedITAT Delhi21 May 2025AY 2008-09

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 139(5)Section 153A

…5/Mum/2009 (ITAT Mum) • DCIT vs. Tata Asset Management Ltd.: ITA No. 4665/Mum/2010 (ITAT Mum) • Asian Paints Ltd. vs. ACIT: ITA No. 5092/M/2007 (Mum) 23. On the issue of applicability of the decision of the Supreme Court in case of PCIT v. Wipro Ltd.: [2022] 446 ITR 1 (SC) on the facts of this case, the ld AR filed a submission stating that the same is distinguishable and submitted that in the Wipro Ltd case the Assessee was a 100% export-oriented unit and engaged in the business of running a call center and IT Enabled and Remote Processing Services. Assessee filed return of income on 31-10-2001 declaring loss o…

M/S. Jindal Photo Ltd., New Delhi vs. ACIT, New Delhi

ITA 5252/DEL/2015[2007-08]Status: DisposedITAT Delhi21 May 2025AY 2007-08

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 139(5)Section 153A

…5/Mum/2009 (ITAT Mum) • DCIT vs. Tata Asset Management Ltd.: ITA No. 4665/Mum/2010 (ITAT Mum) • Asian Paints Ltd. vs. ACIT: ITA No. 5092/M/2007 (Mum) 23. On the issue of applicability of the decision of the Supreme Court in case of PCIT v. Wipro Ltd.: [2022] 446 ITR 1 (SC) on the facts of this case, the ld AR filed a submission stating that the same is distinguishable and submitted that in the Wipro Ltd case the Assessee was a 100% export-oriented unit and engaged in the business of running a call center and IT Enabled and Remote Processing Services. Assessee filed return of income on 31-10-2001 declaring loss o…

M/S. Jindal Photo Ltd., New Delhi vs. ACIT, New Delhi

ITA 5251/DEL/2015[2006-07]Status: DisposedITAT Delhi21 May 2025AY 2006-07

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 139(5)Section 153A

…5/Mum/2009 (ITAT Mum) • DCIT vs. Tata Asset Management Ltd.: ITA No. 4665/Mum/2010 (ITAT Mum) • Asian Paints Ltd. vs. ACIT: ITA No. 5092/M/2007 (Mum) 23. On the issue of applicability of the decision of the Supreme Court in case of PCIT v. Wipro Ltd.: [2022] 446 ITR 1 (SC) on the facts of this case, the ld AR filed a submission stating that the same is distinguishable and submitted that in the Wipro Ltd case the Assessee was a 100% export-oriented unit and engaged in the business of running a call center and IT Enabled and Remote Processing Services. Assessee filed return of income on 31-10-2001 declaring loss o…

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)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Inturi Rama Rao, Accountant Member & Shri Soundararajan K, Judicial Member ITA No.274/Coch/2023 :Asst.Year 2007-2008 Bodygear International Pvt.Ltd. The Assistant Commissioner V/803, A and B, Edayar v. of Income-tax, Cir.1(2) Industrial Development Area Kochi. Muppthadam PO Alangad, Ernakulam – 683 110. PAN : AAACB9545J. (Appellant) (Respondent) Appellant by : Sri.Radhesh Bhatt, CA Respondent by : Sri.Omanakuttan, Senior AR Date of Date of Hearing : 20.03.2025 Pronouncement : 14.05.2025 O R D E R Per Inturi Rama Rao, AM : This is an appeal fil…

Dr. Prabha Atre Foundation, Mumbai vs. Income Tax Exemption Ward 1(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 124/MUM/2025[2020-21]Status: DisposedITAT Mumbai09 May 2025AY 2020-21

Bench: Sandeep Singh Karhail & Shri Girish Agrawalassessment Year: 2020-21

For Appellant: Shri Sanjiv Brahme and Shri Jayant Bhatt, ARsFor Respondent: Shri Kiran Unavekar, SR. DR
Section 11Section 12ASection 139Section 143(1)Section 143(1)(a)

…irst- appeal; when the matter reached ITAT, the Mumbai Bench has allowed exemption to assessee. Ld. AR submitted that the decision taken by ITAT is directly applicable to assessee. Ld. AR also submitted that the decision of Hon’ble Supreme Court in Wipro Ltd. 446 ITR 1 relied upon by Ld. CIT(A) is quite distinguishable for the reasons that (i) the said decision involved deduction u/s section 10B whereas the present-appeal is concerned with exemption u/s 11/12; and (ii) the said decision involved interpretation of sub-section (8) of section 10B which is a negative provision i.e. it provides that if the assessee di…