Which sections of the Income Tax Act does Velayudhaswamy Spinning Mills (P) Ltd. v. Asstt. CIT come up under?

It is most often cited in judgments turning on Section 141, Section 143(1), Section 2(24)(x), Section 250, Section 36(1)(va), Section 43B.

Velayudhaswamy Spinning Mills (P) Ltd. v. Asstt. CIT

Q: How many judgments cite Velayudhaswamy Spinning Mills (P) Ltd. v. Asstt. CIT?

11 judgments on BharatTax cite Velayudhaswamy Spinning Mills (P) Ltd. v. Asstt. CIT (21 Taxmann.com 95), spanning 2016 to 2024.

21 Taxmann.com 95High Court2012#9524 most cited

What is Velayudhaswamy Spinning Mills (P) Ltd. v. Asstt. CIT authority for?

Losses from earlier years already absorbed against profits of other businesses cannot be notionally brought forward and set off against the profits of an eligible business for the purpose of computing deduction under Section 80IA(5) of the Income-tax Act, as there is no such mandate in the said provision.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2024.

Also referred to as

Velayudhaswamy Spinning Mills · Section 80IA(5) · deduction under Section 80IA · eligible business · initial assessment year · brought forward losses · set off of losses · absorbed losses · Income Tax Act

Sections most often in play

Section 141 Section 143(1)Section 2(24)(x)Section 250 Section 36(1)(va)Section 43B

Issues it is cited on

section 80ia(5)section 80l section 2(24)(xviii)section 80ab initial assessment year deduction u/s 80ia section 43(1)unabsorbed depreciation eligible business deduction under section 80ia section 80ia section 80a

Judgments citing Velayudhaswamy Spinning Mills (P) Ltd. v. Asstt. CIT

Subodh Kumar Agarwal, Delhi vs. Deputy Commissioner of Income Tax, CPC Bangaluru, Bangalore

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

ITA 754/MUM/2024[2018-19]Status: DisposedITAT Mumbai09 Sept 2026AY 2018-19

Bench: Ms. Kavitha Rajagopal, Jm & Shri Omkareshwar Chidara, Am Subodh Kumar Agarwal Dy. Cit, Cpc Bengalore, 204, 2Nd Floor, Shokeen Plaza, Karnataka - 560 500 Vs. Plot No. 3, Pocket 7, Dwarka, Sector 12, New Delhi – 110 075 Pan/Gir No. Aabpa 7184 J (Assessee) : (Respondent)

For Appellant: NoneFor Respondent: Ms. Rajeshwari Menon

Section 143(1)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JM AND SHRI OMKARESHWAR CHIDARA, AM Subodh Kumar Agarwal Dy. CIT, CPC Bengalore, 204, 2nd Floor, Shokeen Plaza, Karnataka - 560 500 Vs. Plot No. 3, Pocket 7, Dwarka, Sector 12, New Delhi – 110 075 PAN/GIR No. AABPA 7184 J (Assessee) : (Respondent) Assessee by : None Respondent by : Ms. Rajeshwari Menon Date of Hearing : 29.07.2024 Date of Pronouncement : 25.10.2024 O R D E R Per Kavitha Rajagopal, J M: This appeal has been filed by the assessee, challenging the order of the learned Commissioner of Income Tax (Appeals) (‘ld.…

Deputy Commissioner of Income Tax Circle-1, Nagpur vs. Smt. Anju Ajay Saraf, Nagpur

In the result, Revenue’s appeal for the A

ITA 32/NAG/2020[2014-15]Status: DisposedITAT Nagpur28 May 2024AY 2014-15

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Sudesh BanthiaFor Respondent: Shri Kailash C. Kanojiya

Section 139Section 139(5)Section 143(2)Section 143(3)Section 148Section 5Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.30/Nag./2018 (Assessment Year : 2012–13) Dy. Commissioner of Income Tax ……………. Appellant Circle–1, Nagpur v/s Smt. Anju Ajay Saraf Prop: M/s. Rajlakshmi Minerals ……………. Respondent Flat no.C–2, Yogeshwar Ganga Apartment Ramdaspeth, Nagpur 440 012 PAN – AETPS5421E C.O. no.3/Nag./2018 (Arising out of ITA no.30/Nag./2018) (Assessment Year : 2012-13) Smt.l Anju Ajay Saraf Prop: M/s. Rajlakshmi Minerals ……………. Cross Objector Flat no.C–2, Yogeshwar Ganga Apartment (Original…

Deputy Commissioner of Income Tax Circle-1, Nagpur vs. Smt. Anju Ajay Saraf, Nagpur

In the result, Revenue’s appeal for the A

ITA 30/NAG/2018[2012-13]Status: DisposedITAT Nagpur28 May 2024AY 2012-13

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Sudesh BanthiaFor Respondent: Shri Kailash C. Kanojiya

Section 139Section 139(5)Section 143(2)Section 143(3)Section 148Section 5Section 80I

Dy. Commissioner of Income Tax, Circle-8, Pune vs. Advik Hi-Tech Private Limited, Pune

ITA 1203/PUN/2023[2014-15]Status: DisposedITAT Pune14 May 2024AY 2014-15

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: Shri Sharad A Shah &For Respondent: Shri Ramnath P Murkunde

Section 143Section 43(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE “A” BENCH : PUNE [THROUGH VIRTUAL HEARING] BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER I.T.A.No.1156, 1157 & 1203/PUN./2023 [E-APPEALS] Assessment Years 2014-2015 & 2018-2019 Advik Hi Tech Pvt. Ltd., The DCIT, Circle-8, Gat No.357, Plot No.99, Pratyakshakar Bhavan, Village-Kharabwadi, Tal- Khed, Chakan-410 501. Akurdi, Pune. Maharashtra. vs. Maharashtra. PIN – 411 044 PAN AACCA3106E (Appellant/Respondent) (Respondent/Appellant) For Assessee : Shri Sharad A Shah & Shri Rohit S Tapadiya For Revenue : Shri Ramnath P Murkunde…

Advik Hi Tech Pvt Ltd, Pune vs. Dy.Comm.of Income Tax, Circle 8, Pune, Akurdi Pune

ITA 1157/PUN/2023[2018-19]Status: DisposedITAT Pune14 May 2024AY 2018-19

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: Shri Sharad A Shah &For Respondent: Shri Ramnath P Murkunde

Section 143Section 43(1)

Advik Hi Tech Pvt Ltd, Chakan Pune vs. Dy.Comm. of Income Tax, Circle 8, Pune, Akurdi

ITA 1156/PUN/2023[2014-15]Status: DisposedITAT Pune14 May 2024AY 2014-15

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: Shri Sharad A Shah &For Respondent: Shri Ramnath P Murkunde

Section 143Section 43(1)

Sanjay Shankarrao Jadhao, Amravati vs. Assistant Commissioner of Income Tax, Amravati Circle, Amravati

In the result, appeal filed by the assessee is allowed

ITA 198/NAG/2023[2016-17]Status: DisposedITAT Nagpur06 May 2024AY 2016-17

Bench: Shri V. Durga Rao & Shri K.M. Roy

For Appellant: Shri K.P. DewaniFor Respondent: Shri Abhay Y. Marathe

Section 143(3)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT MEMBER ITA no.198/Nag./2023 (Assessment Year : 2016-17) Shri Sanjay Shankarrao Jadhao W–27, MIDC Area, Amravati 444 607 ……………. Applicant PAN – AARPJ6547L v/s Asstt. Commissioner of Income Tax ……………. Respondent Amravati Range, Amravati Assessee by : Shri K.P. Dewani Revenue by : Shri Abhay Y. Marathe Date of Hearing – 06/05/2024 Date of Order – 06/05/2024 O R D E R PER K.M. ROY, A.M. The instant appeal has been filed by the assessee challenging the impugned order dated 21/09/2022,…

M/S. Globe Eco Logistics Pvt. Ltd., Ahmedabad vs. The DCIT, Central Circle-2(1)(1), Ahmedabad

Appeal of the Assessee is allowed for statistical purposes

ITA 1831/AHD/2018[2012-13]Status: DisposedITAT Ahmedabad01 Jun 2022AY 2012-13

For Appellant: Written SubmissionFor Respondent: Shri S.H. Solanki Sr.D.R

Section 250(6)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH (Conducted Through Virtual Court) Before: Ms. Annapurna Gupta, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2012-13 M/s. Globe Ecologistics The Deputy Pvt. Ltd. Vinit Moondra Commissioner of C.A. 201, Sarap, Opp. Vs Income Tax, Circle- Navjivan Press Ashram 2(1)(1), Ahmedabad Road, Ahmedabad-380014 (Respondent) PAN No: AAACG3938J (Appellant) Appellant by : Written Submission Respondent by : Shri S.H. Solanki Sr.D.R. Date of hearing : 03-03-2022 Date of pronouncement : 01-06-2022 आदेश/ORDER PER : ANNAPURNA GUPTA,…

Deputy Commissioner of Income-Tax vs. K.J. Infrastructure Projects India Pvt. Ltd., Pune

In the result, appeal of the Revenue is dismissed

ITA 605/PUN/2016[2011-12]Status: DisposedITAT Pune23 Mar 2018AY 2011-12

Bench: Shri Anil Chaturvedi, Am & Shri Vikas Awasthy, Jm

For Appellant: N O N EFor Respondent: Dr. Vivek Aggarwal

Section 80ISection 80l

…आयकर अऩीऱीय अधधकरण “बी” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE श्री अननऱ चतुर्वेदी, ऱेखा सदस्य, एर्वं श्री वर्वकास अर्वस्थी, न्यानयक सदस्य के समक्ष । BEFORE SHRI ANIL CHATURVEDI, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.605/PUN/2016 ननधाारण र्वर्ा / Assessment Year : 2011-12 Dy. Commissioner of Income Tax, Central Circle – 1(2), Pune .......अऩीऱाथी / Appellant बनाम / V/s. K.J. Infrastructure Projects India Pvt. Ltd., Purandar Complex, Industrial Estate, Mukund Nagar, Pune – 411037 PAN : AADCK3385J ……प्रत्यथी / Respondent Assessee by : N O N E Revenue by : Dr. Vi…

Asst CIT 9(2)(1), Mumbai vs. Empilon Fabrics P.Ltd, Mumbai

ITA 3981/MUM/2015[2010-11]Status: DisposedITAT Mumbai01 Nov 2017AY 2010-11

Bench: Shri Shamim Yahya, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 3981/Mum/2015, (निर्धारणवर्ा / Assessment Year: 2010-11)

For Appellant: Shri T. A. KhanFor Respondent: Shri R. S. Sharma

Section 801ASection 801A(5)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM & SHRI SANDEEP GOSAIN, JM आयकरअपीलसं./ I.T.A. No. 3981/Mum/2015, (निर्धारणवर्ा / Assessment Year: 2010-11) ACIT - 9(2)(1) Empilon Fabrics Pvt. R. No. 204, 2nd floor, Ltd. बिधम/ Aayakar Bhavan, M. K. 2nd Floor, Roop Road, Mumbai-400020. Industries, A. K. Road, Vs. Sakinaka Andheri(E), Mumbai स्थायीलेखासं./जीआइआरसं./PAN/GIR No. AABCE1249F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri T. A. Khan प्रत्यथीकीओरसे/Respondentby : Shri R. S. Sharma सुनवाईकीतारीख/ : 16/10/2017 Date of Hearing घोषणाकीतारीख…

Rrb Energy Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1875/DEL/2013[2005-06]Status: DisposedITAT Delhi12 Aug 2016AY 2005-06

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: Sh. K. Sampath, AdvocateFor Respondent: Sh. K. Sonbhadra, Sr. DR

Section 143(1)Section 147Section 148Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH ‘F’ NEW DELHI BEFORE : SHRI I.C. SUDHIR, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No. 1875/Del./2013 Asstt. Year : 2005-06 RRB Energy Ltd., vs. Income-tax Officer, GA-1/B1 Extn. Mohan Coop. Indl. Estate, Ward 15(2), New Delhi New Delhi (PAN: AAACV0109N) (Appellant) (Respondent) Appellant by : Sh. K. Sampath, Advocate Respondent by : Sh. K. Sonbhadra, Sr. DR Date of hearing : 28.06.16 & 25.07.2016 Date of pronouncement : 12.08.2016 ORDER Per L.P. Sahu, Accountant Member: This is an appeal filed by the assessee against the order of ld. CIT(A)- XVI…