What is Synco Industries Ltd. v. Assessing Officer (IT) & Another authority for?

When computing deductions under Chapter VI-A, such as Section 80IA, losses from other business undertakings must be set off against the profits of the eligible undertaking before calculating the deduction. No deduction under Section 80IA is permissible if the overall 'Profits & Gains of Business or Profession' results in a loss.

Which sections of the Income Tax Act does Synco Industries Ltd. v. Assessing Officer (IT) & Another come up under?

It is most often cited in judgments turning on Section 115JB, Section 115P, Section 143(1), Section 143(3), Section 14A, Section 80AB.

Synco Industries Ltd. v. Assessing Officer (IT) & Another (299 ITR 444)

Q: How many judgments cite Synco Industries Ltd. v. Assessing Officer (IT) & Another?

82 judgments on BharatTax cite Synco Industries Ltd. v. Assessing Officer (IT) & Another (299 ITR 444), spanning 2010 to 2025.

The DCIT, Circle-3(1)(2), Ahmedabad vs. M/S. Rajkamal Builders Infrastructure Pvt. Ltd., Ahmedabad

In the result this ground of appeal preferred by the assessee is allowed

ITA 2706/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad13 May 2022AY 2010-11

Bench: Shri (Dr.) Arjun Lal Saini & Ms. Madhumita Roy

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri A.P. Singh, CIT-DR and Shri V.K. Singh, Sr.DR

Section 271(1)(c)Section 36(1)(iii)Section 80I

…off loss from 8 sites aggregating Rs.67,23,899/-. As per the provisions of Section 80A(2) r.w. section 80B(5) as well as the ratio of decision laid down by Hon'ble Supreme Court in the case of Synco Industries Ltd. Vs. Assessing Officer (IT) & Another, (2008) 299 ITR 444 (SC), in order to claim the deduction under Chapter-VI-A, first of all the gross total income is to be worked out and this has to be worked out after setting-off loss in one unit /division against profit of another unit and thereafter the gross total income is to be worked out for working of deduction u/s.80-IA of the Act. In the case of the asse…

The ACIT, Circle-5, Ahmedabad vs. M/S. Rajkamal Builder Infrastructure Pvt. Ltd, Ahmedabad

In the result this ground of appeal preferred by the assessee is allowed

ITA 199/AHD/2016[2009-10]Status: DisposedITAT Ahmedabad13 May 2022AY 2009-10

Bench: Shri (Dr.) Arjun Lal Saini & Ms. Madhumita Roy

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri A.P. Singh, CIT-DR and Shri V.K. Singh, Sr.DR

Section 271(1)(c)Section 36(1)(iii)Section 80I

…off loss from 8 sites aggregating Rs.67,23,899/-. As per the provisions of Section 80A(2) r.w. section 80B(5) as well as the ratio of decision laid down by Hon'ble Supreme Court in the case of Synco Industries Ltd. Vs. Assessing Officer (IT) & Another, (2008) 299 ITR 444 (SC), in order to claim the deduction under Chapter-VI-A, first of all the gross total income is to be worked out and this has to be worked out after setting-off loss in one unit /division against profit of another unit and thereafter the gross total income is to be worked out for working of deduction u/s.80-IA of the Act. In the case of the asse…

M/S. Rajkamal Builders Infrastructure Pvt. Ltd., Ahmedabad vs. The ACIT, Circle-3(1)(2), Ahmedabad

In the result this ground of appeal preferred by the assessee is allowed

ITA 1281/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad13 May 2022AY 2012-13

Bench: Shri (Dr.) Arjun Lal Saini & Ms. Madhumita Roy

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri A.P. Singh, CIT-DR and Shri V.K. Singh, Sr.DR

Section 271(1)(c)Section 36(1)(iii)Section 80I

…off loss from 8 sites aggregating Rs.67,23,899/-. As per the provisions of Section 80A(2) r.w. section 80B(5) as well as the ratio of decision laid down by Hon'ble Supreme Court in the case of Synco Industries Ltd. Vs. Assessing Officer (IT) & Another, (2008) 299 ITR 444 (SC), in order to claim the deduction under Chapter-VI-A, first of all the gross total income is to be worked out and this has to be worked out after setting-off loss in one unit /division against profit of another unit and thereafter the gross total income is to be worked out for working of deduction u/s.80-IA of the Act. In the case of the asse…

The ACIT, Circle-5, Ahmedabad vs. M/S. Rajkamal Builder Infrastructure Pvt. Ltd, Ahmedabad

In the result this ground of appeal preferred by the assessee is allowed

ITA 2765/AHD/2015[2008-09]Status: DisposedITAT Ahmedabad13 May 2022AY 2008-09

Bench: Shri (Dr.) Arjun Lal Saini & Ms. Madhumita Roy

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri A.P. Singh, CIT-DR and Shri V.K. Singh, Sr.DR

Section 271(1)(c)Section 36(1)(iii)Section 80I

…off loss from 8 sites aggregating Rs.67,23,899/-. As per the provisions of Section 80A(2) r.w. section 80B(5) as well as the ratio of decision laid down by Hon'ble Supreme Court in the case of Synco Industries Ltd. Vs. Assessing Officer (IT) & Another, (2008) 299 ITR 444 (SC), in order to claim the deduction under Chapter-VI-A, first of all the gross total income is to be worked out and this has to be worked out after setting-off loss in one unit /division against profit of another unit and thereafter the gross total income is to be worked out for working of deduction u/s.80-IA of the Act. In the case of the asse…

M/S. Rajkamal Builders Infrastructure Pvt. Ltd, Ahmedabad vs. The ACIT, Circle-5, Ahmedabad

In the result this ground of appeal preferred by the assessee is allowed

ITA 2334/AHD/2014[2011-12]Status: DisposedITAT Ahmedabad13 May 2022AY 2011-12

Bench: Shri (Dr.) Arjun Lal Saini & Ms. Madhumita Roy

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri A.P. Singh, CIT-DR and Shri V.K. Singh, Sr.DR

Section 271(1)(c)Section 36(1)(iii)Section 80I

…off loss from 8 sites aggregating Rs.67,23,899/-. As per the provisions of Section 80A(2) r.w. section 80B(5) as well as the ratio of decision laid down by Hon'ble Supreme Court in the case of Synco Industries Ltd. Vs. Assessing Officer (IT) & Another, (2008) 299 ITR 444 (SC), in order to claim the deduction under Chapter-VI-A, first of all the gross total income is to be worked out and this has to be worked out after setting-off loss in one unit /division against profit of another unit and thereafter the gross total income is to be worked out for working of deduction u/s.80-IA of the Act. In the case of the asse…

M/S. Rajkamal Builders Infrastructure Pvt. Ltd, Ahmedabad vs. The ACIT, Circle-5, Ahmedabad

In the result this ground of appeal preferred by the assessee is allowed

ITA 3126/AHD/2013[2010-11]Status: DisposedITAT Ahmedabad13 May 2022AY 2010-11

Bench: Shri (Dr.) Arjun Lal Saini & Ms. Madhumita Roy

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri A.P. Singh, CIT-DR and Shri V.K. Singh, Sr.DR

Section 271(1)(c)Section 36(1)(iii)Section 80I

…off loss from 8 sites aggregating Rs.67,23,899/-. As per the provisions of Section 80A(2) r.w. section 80B(5) as well as the ratio of decision laid down by Hon'ble Supreme Court in the case of Synco Industries Ltd. Vs. Assessing Officer (IT) & Another, (2008) 299 ITR 444 (SC), in order to claim the deduction under Chapter-VI-A, first of all the gross total income is to be worked out and this has to be worked out after setting-off loss in one unit /division against profit of another unit and thereafter the gross total income is to be worked out for working of deduction u/s.80-IA of the Act. In the case of the asse…

The ACIT, Circle-5, Ahmedabad vs. Rajkamal Builder Infrastructure Pvt. Ltd, Ahmedabad

In the result this ground of appeal preferred by the assessee is allowed

ITA 1966/AHD/2012[2007-08]Status: DisposedITAT Ahmedabad13 May 2022AY 2007-08

Bench: Shri (Dr.) Arjun Lal Saini & Ms. Madhumita Roy

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri A.P. Singh, CIT-DR and Shri V.K. Singh, Sr.DR

Section 271(1)(c)Section 36(1)(iii)Section 80I

…off loss from 8 sites aggregating Rs.67,23,899/-. As per the provisions of Section 80A(2) r.w. section 80B(5) as well as the ratio of decision laid down by Hon'ble Supreme Court in the case of Synco Industries Ltd. Vs. Assessing Officer (IT) & Another, (2008) 299 ITR 444 (SC), in order to claim the deduction under Chapter-VI-A, first of all the gross total income is to be worked out and this has to be worked out after setting-off loss in one unit /division against profit of another unit and thereafter the gross total income is to be worked out for working of deduction u/s.80-IA of the Act. In the case of the asse…

Rajkamal Builder Infrastructure Pvt. Ltd, Ahmedabad vs. The Jt.CIT., (OSD)Circle-5, Ahmedabad

In the result this ground of appeal preferred by the assessee is allowed

ITA 1385/AHD/2012[2009-10]Status: DisposedITAT Ahmedabad13 May 2022AY 2009-10

Bench: Shri (Dr.) Arjun Lal Saini & Ms. Madhumita Roy

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri A.P. Singh, CIT-DR and Shri V.K. Singh, Sr.DR

Section 271(1)(c)Section 36(1)(iii)Section 80I

…off loss from 8 sites aggregating Rs.67,23,899/-. As per the provisions of Section 80A(2) r.w. section 80B(5) as well as the ratio of decision laid down by Hon'ble Supreme Court in the case of Synco Industries Ltd. Vs. Assessing Officer (IT) & Another, (2008) 299 ITR 444 (SC), in order to claim the deduction under Chapter-VI-A, first of all the gross total income is to be worked out and this has to be worked out after setting-off loss in one unit /division against profit of another unit and thereafter the gross total income is to be worked out for working of deduction u/s.80-IA of the Act. In the case of the asse…

Rajkamal Builder Infrastructure Pvt. Ltd, Ahmedabad vs. The Dy.CIT., Circle-5, Ahmedabad

In the result this ground of appeal preferred by the assessee is allowed

ITA 442/AHD/2011[2007-08]Status: DisposedITAT Ahmedabad13 May 2022AY 2007-08

Bench: Shri (Dr.) Arjun Lal Saini & Ms. Madhumita Roy

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri A.P. Singh, CIT-DR and Shri V.K. Singh, Sr.DR

Section 271(1)(c)Section 36(1)(iii)Section 80I

…off loss from 8 sites aggregating Rs.67,23,899/-. As per the provisions of Section 80A(2) r.w. section 80B(5) as well as the ratio of decision laid down by Hon'ble Supreme Court in the case of Synco Industries Ltd. Vs. Assessing Officer (IT) & Another, (2008) 299 ITR 444 (SC), in order to claim the deduction under Chapter-VI-A, first of all the gross total income is to be worked out and this has to be worked out after setting-off loss in one unit /division against profit of another unit and thereafter the gross total income is to be worked out for working of deduction u/s.80-IA of the Act. In the case of the asse…

Rajkamal Builder Infrastructure Pvt. Ltd, Ahmedabad vs. The Dy.CIT., Circle-5, Ahmedabad

In the result this ground of appeal preferred by the assessee is allowed

ITA 441/AHD/2011[2004-05]Status: DisposedITAT Ahmedabad13 May 2022AY 2004-05

Bench: Shri (Dr.) Arjun Lal Saini & Ms. Madhumita Roy

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri A.P. Singh, CIT-DR and Shri V.K. Singh, Sr.DR

Section 271(1)(c)Section 36(1)(iii)Section 80I

…off loss from 8 sites aggregating Rs.67,23,899/-. As per the provisions of Section 80A(2) r.w. section 80B(5) as well as the ratio of decision laid down by Hon'ble Supreme Court in the case of Synco Industries Ltd. Vs. Assessing Officer (IT) & Another, (2008) 299 ITR 444 (SC), in order to claim the deduction under Chapter-VI-A, first of all the gross total income is to be worked out and this has to be worked out after setting-off loss in one unit /division against profit of another unit and thereafter the gross total income is to be worked out for working of deduction u/s.80-IA of the Act. In the case of the asse…

Rajkamal Builder Infrastructure Pvt. Ltd, Ahmedabad vs. The Addl.CIT., Range-5, Ahmedabad

In the result this ground of appeal preferred by the assessee is allowed

ITA 3254/AHD/2011[2008-09]Status: DisposedITAT Ahmedabad13 May 2022AY 2008-09

Bench: Shri (Dr.) Arjun Lal Saini & Ms. Madhumita Roy

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri A.P. Singh, CIT-DR and Shri V.K. Singh, Sr.DR

Section 271(1)(c)Section 36(1)(iii)Section 80I

…off loss from 8 sites aggregating Rs.67,23,899/-. As per the provisions of Section 80A(2) r.w. section 80B(5) as well as the ratio of decision laid down by Hon'ble Supreme Court in the case of Synco Industries Ltd. Vs. Assessing Officer (IT) & Another, (2008) 299 ITR 444 (SC), in order to claim the deduction under Chapter-VI-A, first of all the gross total income is to be worked out and this has to be worked out after setting-off loss in one unit /division against profit of another unit and thereafter the gross total income is to be worked out for working of deduction u/s.80-IA of the Act. In the case of the asse…

The DCIT, Circle-5, Ahmedabad vs. Rajkamal Builder Infrastructure Pvt. Ltd, Ahmedabad

In the result this ground of appeal preferred by the assessee is allowed

ITA 722/AHD/2010[2006-07]Status: DisposedITAT Ahmedabad13 May 2022AY 2006-07

Bench: Shri (Dr.) Arjun Lal Saini & Ms. Madhumita Roy

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri A.P. Singh, CIT-DR and Shri V.K. Singh, Sr.DR

Section 271(1)(c)Section 36(1)(iii)Section 80I

…off loss from 8 sites aggregating Rs.67,23,899/-. As per the provisions of Section 80A(2) r.w. section 80B(5) as well as the ratio of decision laid down by Hon'ble Supreme Court in the case of Synco Industries Ltd. Vs. Assessing Officer (IT) & Another, (2008) 299 ITR 444 (SC), in order to claim the deduction under Chapter-VI-A, first of all the gross total income is to be worked out and this has to be worked out after setting-off loss in one unit /division against profit of another unit and thereafter the gross total income is to be worked out for working of deduction u/s.80-IA of the Act. In the case of the asse…

The DCIT, Circle-5, Ahmedabad vs. Rajkamal Builder Infrastructure Pvt. Ltd, Ahmedabad

In the result this ground of appeal preferred by the assessee is allowed

ITA 2489/AHD/2009[2005-06]Status: DisposedITAT Ahmedabad13 May 2022AY 2005-06

Bench: Shri (Dr.) Arjun Lal Saini & Ms. Madhumita Roy

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri A.P. Singh, CIT-DR and Shri V.K. Singh, Sr.DR

Section 271(1)(c)Section 36(1)(iii)Section 80I

…off loss from 8 sites aggregating Rs.67,23,899/-. As per the provisions of Section 80A(2) r.w. section 80B(5) as well as the ratio of decision laid down by Hon'ble Supreme Court in the case of Synco Industries Ltd. Vs. Assessing Officer (IT) & Another, (2008) 299 ITR 444 (SC), in order to claim the deduction under Chapter-VI-A, first of all the gross total income is to be worked out and this has to be worked out after setting-off loss in one unit /division against profit of another unit and thereafter the gross total income is to be worked out for working of deduction u/s.80-IA of the Act. In the case of the asse…

M/S. Rajkamal Builder Infrastructure Pvt. Ltd, Ahmedabad vs. The Dy.CIT., Circle-5, Ahmedabad

In the result this ground of appeal preferred by the assessee is allowed

ITA 118/AHD/2009[2002-03]Status: DisposedITAT Ahmedabad13 May 2022AY 2002-03

Bench: Shri (Dr.) Arjun Lal Saini & Ms. Madhumita Roy

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri A.P. Singh, CIT-DR and Shri V.K. Singh, Sr.DR

Section 271(1)(c)Section 36(1)(iii)Section 80I

…off loss from 8 sites aggregating Rs.67,23,899/-. As per the provisions of Section 80A(2) r.w. section 80B(5) as well as the ratio of decision laid down by Hon'ble Supreme Court in the case of Synco Industries Ltd. Vs. Assessing Officer (IT) & Another, (2008) 299 ITR 444 (SC), in order to claim the deduction under Chapter-VI-A, first of all the gross total income is to be worked out and this has to be worked out after setting-off loss in one unit /division against profit of another unit and thereafter the gross total income is to be worked out for working of deduction u/s.80-IA of the Act. In the case of the asse…

M/S. Chheda Electricals and Electronics Pvt.Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 1(1), Pune

In the result, both the appeals are dismissed

ITA 400/PUN/2018[2013-14]Status: DisposedITAT Pune04 May 2022AY 2013-14

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhury

Section 80ASection 80A(1)Section 80A(2)Section 80B(5)Section 80I

…the effect that the total income is reduced to Nil and is not converted into loss so as to allow carry forward of the amount of deductions under this Chapter to the next year. The Hon’ble Supreme Court in M/s. Synco Industries Ltd. Vs. AO and another (2008) 299 ITR 444 (SC) has also laid down to this extent. 6. Adverting to the facts of the instant case, it is seen that the assessee’s final gross total income was Rs.3,11,49,011/-. Thus, the total amount of deductions under Chapter VI could not have breached the amount of gross total income. The authorities have rightly restricted the amount of deduction u/s…

M/S. Chheda Electricals and Electronics Pvt.Ltd, Pune vs. Income-Tax Officer, Ward - 1(3), Pune

In the result, both the appeals are dismissed

ITA 668/PUN/2018[2014-15]Status: DisposedITAT Pune04 May 2022AY 2014-15

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhury

Section 80ASection 80A(1)Section 80A(2)Section 80B(5)Section 80I

…the effect that the total income is reduced to Nil and is not converted into loss so as to allow carry forward of the amount of deductions under this Chapter to the next year. The Hon’ble Supreme Court in M/s. Synco Industries Ltd. Vs. AO and another (2008) 299 ITR 444 (SC) has also laid down to this extent. 6. Adverting to the facts of the instant case, it is seen that the assessee’s final gross total income was Rs.3,11,49,011/-. Thus, the total amount of deductions under Chapter VI could not have breached the amount of gross total income. The authorities have rightly restricted the amount of deduction u/s…

ACIT, Chennai vs. M/S. Tvs Motor Company Limited, Chennai

In the result, appeal of the revenue is dismissed

ITA 1782/CHNY/2012[2008-09]Status: DisposedITAT Chennai13 Apr 2022AY 2008-09

Bench: S/Shri Shri Chandra Mohan Garg, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaassessment Year : 2008-09 The The Asst. Asst. Commissioner Commissioner Of Of Vs. M/S. Tvs Motor Company Ltd., M/S. Tvs Motor Company Ltd., Income Tax, Company Circle Income Tax, Company Circle- Jayalakshmi Estates, 29 (Old Jayalakshmi Estates, 29 (Old Iii(2), New Block, 4Th Floor, 121, Iii(2), New Block, 4 No.8), Haddows Road, Chennai No.8), Haddows Road, Chennai Mahatma Mahatma Gandhi Gandhi Road, Road, Nungambakkam, Chennai Nungambakkam, Chennai Pan/Gir No.Aaacs 7032 B Aaacs 7032 B (Appellant) (Appellant .. ( Respondent Respondent) Assessee By : Shri Vikram Vijayaraghavan, Vikram Vijayaraghavan, Ar Revenue By : Dr. S.Palanikumar, Cit ( Cit (Dr) Date Of Hearing : 24 /2/ 2022 2 Date Of Pronouncement : 13/4/20 /2022 O R D E R Per C.M.Garg, Jm , Jm

For Appellant: Shri Vikram VijayaraghavanFor Respondent: Dr. S.Palanikumar, CIT (

Section 80Section 80HSection 80I

…f income. I have considered the rival contentions. Benefit of deduction under Chapter VI-A can be given to the assessee if the claim is in accordance with law and not otherwise. The decisions of Hon'ble Supreme Court in Synco Industries Ltd. vs. AO & Another (299 ITR 444), A.MMoosa vs. CIT (294 ITR I) and CIT Vs. Shirke Construction Equipment Ltd. (291 ITR) are directly on the subject issue. The Hon'ble Supreme Court in the case of Synco Industries Ltd (supra) has clearly held that gross total income should include both profit and loss of different units and if the result is nil, assessee is not entitled to speci…

M/S. Karnataka Power Corporation Limited, Bangalore vs. Assistant Commissioner of Income Tax, Circle- 11(5), Bangalore

In the result, both the appeals of the revenue and the assessee are dismissed

ITA 26/BANG/2020[2010-11]Status: DisposedITAT Bangalore02 Mar 2022AY 2010-11

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranassessment Year: 2010-11

For Appellant: Shri Narendra Sharma, A.RFor Respondent: Shri Sumer Singh Meena, D.R

Section 115JSection 80I

…ITA Nos.10 & 26/Bang/2020 M/s. Karnataka Power Corporation, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER Assessment Year: 2010-11 Deputy Commissioner M/s. Karnataka Power Corporation of Income-tax No.82, Shakthi Bhavan Circle-4(1)(1) Race Course Road Vs. Bangalore Bangalore PAN NO : AAACK8032D APPELLANT RESPONDENT Assessment Year: 2010-11 M/s. Karnataka Power Corporation Deputy Commissioner of Bangalore Income-tax Vs. Circle-4(1)(1) Bangalore APPELLANT RESPONDENT Appellant by : Shri Narendra Sharma…

Deputy Commissioner of Income Tax, Circle- 4(1)(1), Bangalore vs. M/S. Karnataka Power Corporation Limited, Bangalore

In the result, both the appeals of the revenue and the assessee are dismissed

ITA 10/BANG/2020[2010-11]Status: DisposedITAT Bangalore02 Mar 2022AY 2010-11

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranassessment Year: 2010-11

For Appellant: Shri Narendra Sharma, A.RFor Respondent: Shri Sumer Singh Meena, D.R

Section 115JSection 80I

…ITA Nos.10 & 26/Bang/2020 M/s. Karnataka Power Corporation, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER Assessment Year: 2010-11 Deputy Commissioner M/s. Karnataka Power Corporation of Income-tax No.82, Shakthi Bhavan Circle-4(1)(1) Race Course Road Vs. Bangalore Bangalore PAN NO : AAACK8032D APPELLANT RESPONDENT Assessment Year: 2010-11 M/s. Karnataka Power Corporation Deputy Commissioner of Bangalore Income-tax Vs. Circle-4(1)(1) Bangalore APPELLANT RESPONDENT Appellant by : Shri Narendra Sharma…

M/S. Venkateswara Hospitals, Chennai vs. ACIT, Ncc - 2 (1), Chennai

The appeal stands partly allowed in terms of our above order

ITA 2376/CHNY/2019[2017-18]Status: DisposedITAT Chennai15 Feb 2022AY 2017-18

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Arjunraj (CA) – Ld. ARFor Respondent: Shri G. Johnson (Addl.CIT) – Ld. DR

Section 143(1)Section 80Section 80I

…s need to be computed as if such eligible business were the only source of income of the assessee. However, both these case laws were held to be not applicable to the case of the assessee. Rather the decision of Hon’ble Supreme Court in Synco Industries Ltd. (299 ITR 444) was relied upon to conclude that the gross total income was to be determined after adjusting the losses. If gross total income was ‘nil’, the assessee would not be entitled for deduction under Chapter-VI-A. Since the assessee had net loss from business for Rs.51.53 Lacs, the said deduction was rightly denied. Aggrieved the assessee is in further…

Synco Industries Ltd. v. Assessing Officer (IT) & Another

What is Synco Industries Ltd. v. Assessing Officer (IT) & Another authority for?

Also referred to as

Sections most often in play

Issues it is cited on

Judgments citing Synco Industries Ltd. v. Assessing Officer (IT) & Another

The DCIT, Circle-3(1)(2), Ahmedabad vs. M/S. Rajkamal Builders Infrastructure Pvt. Ltd., Ahmedabad

The ACIT, Circle-5, Ahmedabad vs. M/S. Rajkamal Builder Infrastructure Pvt. Ltd, Ahmedabad

M/S. Rajkamal Builders Infrastructure Pvt. Ltd., Ahmedabad vs. The ACIT, Circle-3(1)(2), Ahmedabad

The ACIT, Circle-5, Ahmedabad vs. M/S. Rajkamal Builder Infrastructure Pvt. Ltd, Ahmedabad

M/S. Rajkamal Builders Infrastructure Pvt. Ltd, Ahmedabad vs. The ACIT, Circle-5, Ahmedabad

M/S. Rajkamal Builders Infrastructure Pvt. Ltd, Ahmedabad vs. The ACIT, Circle-5, Ahmedabad

The ACIT, Circle-5, Ahmedabad vs. Rajkamal Builder Infrastructure Pvt. Ltd, Ahmedabad

Rajkamal Builder Infrastructure Pvt. Ltd, Ahmedabad vs. The Jt.CIT., (OSD)Circle-5, Ahmedabad

Rajkamal Builder Infrastructure Pvt. Ltd, Ahmedabad vs. The Dy.CIT., Circle-5, Ahmedabad

Rajkamal Builder Infrastructure Pvt. Ltd, Ahmedabad vs. The Dy.CIT., Circle-5, Ahmedabad

Rajkamal Builder Infrastructure Pvt. Ltd, Ahmedabad vs. The Addl.CIT., Range-5, Ahmedabad

The DCIT, Circle-5, Ahmedabad vs. Rajkamal Builder Infrastructure Pvt. Ltd, Ahmedabad

The DCIT, Circle-5, Ahmedabad vs. Rajkamal Builder Infrastructure Pvt. Ltd, Ahmedabad

M/S. Rajkamal Builder Infrastructure Pvt. Ltd, Ahmedabad vs. The Dy.CIT., Circle-5, Ahmedabad

M/S. Chheda Electricals and Electronics Pvt.Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 1(1), Pune

M/S. Chheda Electricals and Electronics Pvt.Ltd, Pune vs. Income-Tax Officer, Ward - 1(3), Pune

ACIT, Chennai vs. M/S. Tvs Motor Company Limited, Chennai

M/S. Karnataka Power Corporation Limited, Bangalore vs. Assistant Commissioner of Income Tax, Circle- 11(5), Bangalore

Deputy Commissioner of Income Tax, Circle- 4(1)(1), Bangalore vs. M/S. Karnataka Power Corporation Limited, Bangalore

M/S. Venkateswara Hospitals, Chennai vs. ACIT, Ncc - 2 (1), Chennai