Simple Foods Products Ltd. v. CIT

84 Taxmann.com 239High Court2017#1743 most cited

What is Simple Foods Products Ltd. v. CIT authority for?

Once a deduction under Section 80IA is granted in an earlier assessment year for a project, based on the nature of the agreement and the assessee being treated as the developer, the same deduction cannot be denied in subsequent years for the continuing project unless there is a material change in facts or conditions.

65

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2025.

Also referred to as

Simple Foods Products Ltd v CIT · 84 Taxmann.com 239 · Section 80IA · deduction under section 80IA · initial assessment year · subsequent assessment years · continuing projects · developer of facility · denial of deduction · consistency of tax treatment · material change in facts

Issues it is cited on

Judgments citing Simple Foods Products Ltd. v. CIT

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Simple Foods Products Ltd. v. CIT (84 Taxmann.com 239) — Cited in 65 Judgments | BharatTax