← All Phrases

“gross total income”

Chapter VI - Deductions / Set-offSection 80B(5)Section 80B(5) / Rule 3D2,282 judgments

The decision most relied on for gross total income is CIT v. Andhra Pradesh State (200 Taxmann 220), cited in 348 judgments on BharatTax.

Leading authorities on gross total income

CIT v. Andhra Pradesh State
200 Taxmann 220 · 2011 · High Court
348
citing judgments

Interest earned by a Co-operative Society from investing fixed deposits in banks is entitled to a deduction under Section 80P(2)(a)(i) of the Income-tax Act.

CIT v. Yokogawa India Ltd.
391 ITR 274 · 2017 · Supreme Court
290
citing judgments

Deduction under Section 10A or 10AA of the Income-tax Act is computed on the profits of the eligible unit without first setting off losses from other units or non-eligible units. Conversely, losses incurred by an eligible unit are allowed to be set off against the assessee's other taxable business profits.

ACG Associated Capsules (P) Ltd. v. CIT
343 ITR 89 · 2012 · Supreme Court
144
citing judgments

For calculation of deduction under Section 80HHC, if total interest is netted off after adjusting interest paid and received, the 90% reduction specified in Explanation (baa) is not applicable.

Synco Industries Ltd. v. Assessing Officer (IT) & Another
299 ITR 444 · 2008 · Supreme Court
82
citing judgments

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.

CIT v. Himatasingike Seide Ltd.
286 ITR 255 · 2006 · High Court
73
citing judgments

Deduction under Section 10A of the Income-tax Act is to be allowed only after setting off unabsorbed depreciation and brought forward business losses against the profits of the business.

CIT v. Williamson Financial Services
165 Taxmann 638 · 2007 · Supreme Court
67
citing judgments

Income-tax is levied on the total income of an assessee, not on gross receipts. The tax is on income, and deductions for expenditure are permissible.

CIT v. Reliance Energy Limited
127 Taxmann.com 69 · 2021 · Supreme Court
47
citing judgments

Deduction under Section 80-IA or 80-IB is computed by setting it off against the gross total income to arrive at the total income of an assessee.

CIT v. Tridoss Laboratories Ltd.
328 ITR 448 · 2010 · High Court
35
citing judgments

Deductions under Chapter VI-A of the Income Tax Act, such as Section 80-IA, are to be calculated and allowed with reference to the assessee's gross total income, not just business income.

Judgments citing gross total income

Alpa India Private Limited, Hyderabad vs. DCIT Circle -1(1), Hyderabad

In the result, the appeal of the assessee company is partly allowed for statistical purposes in terms of our aforesaid observations

ITA 457/HYD/2022[2018-19]Status: DisposedITAT Hyderabad26 May 2025AY 2018-19

Bench: Us:

For Appellant: Sri PVSS Prasad, CAFor Respondent: Sri B. Bala Krishna, CIT-DR
Section 115JSection 143(2)Section 143(3)Section 3Section 80Section 80I

deem it fit to cull out section 80IC of the Act, which reads as under (relevant extract): “Section. 80-IC. (1) Where the gross total income of an assessee includes any profits and gains derived by an undertaking or an enterprise from any business referred to in sub-section

Suraj International, Kolkata vs. D.C.I.T., Circle - 34, Kolkata

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

ITA 2518/KOL/2024[2012-2013]Status: DisposedITAT Kolkata26 May 2025AY 2012-2013

Bench: Shri Pradip Kumar Choubey&Shri Sanjay Awasthi]

Section 143(2)Section 143(3)Section 14ASection 288ASection 50C

depreciation on motor car Rs. 1,57,949/- v) Addition due to undisclosed contractual receipt Rs. 5,64,000/- Rs. 47,62,150/- Gross Total income Rs. 76,80,300/- Less: Carry forward business loss of AY 2011-12 [As per order u/s 143(3) dated

The Nedunchalai Nagar Co-Op House Building Society Ltd., Salem vs. ITO, War-1(1), Salem

In the result, appeal filed by the assessee is allowed

ITA 339/CHNY/2025[2020-21]Status: DisposedITAT Chennai26 May 2025AY 2020-21

Bench: Shri Aby T. Varkey & Shri S.R.Raghunatha

Section 56Section 80PSection 80P(2)Section 80P(2)(d)

existing house. The AO noted that the assessee has filed its return of income (RoI) for AY 2020-21 on 15.01.2021 offering gross total income at Rs.2,24,59,265/- and total income at Rs.Nil after claiming total deduction of Rs.2,49,36,071/- u/s.80P of the Income ... respect of income of co-operative societies. 80P.(1) Where, in the case of an assessee being a co-operative society, the gross total income includes any income referred to in sub- The Nedunchalai Nagar Co-op. House – Building Society Ltd. :: 4 :: section (2), there shall be deducted, in accordance

Erode Block All Cooperative Employees Cooperateive Thrift and Credit Society Ltd, Erode vs. Deputy Director of Income Tax, Bengaluru

In the result, appeal filed by the assessee is allowed

ITA 3050/CHNY/2024[2021-22]Status: DisposedITAT Chennai26 May 2025AY 2021-22

Bench: Shri Aby T. Varkey & Shri S.R.Raghunatha

Section 143(1)Section 154Section 80P(2)Section 80P(2)(d)

respect of income of co-operative societies. 80P.(1) Where, in the case of an assessee being a co-operative society, the gross total income includes any income referred to in sub- section (2), there shall be deducted, in accordance with and subject to the provisions of this section

Su Prabhat Co Operative Housing Society Ltd, Mumbai vs. Income Tax Officer, Mumbai

The appeal of the Assessee stands allowed

ITA 1930/MUM/2025[2020-2021]Status: DisposedITAT Mumbai26 May 2025AY 2020-2021

Bench: Shri Narender Kumar Choudhryassessment Year: 2020-21 Suprabhat Co-Operative Income Tax Officer, Ward Housing Society 19(3)(1), Mumbai 76, Suprabhat Co-Operative Pratishtha Bhavan, 3Rd & 4Th Vs. Housing Society Ltd, Bhulabhai Floor, 101, M.K. Road, Desai Road, Walkeshwar 400026 Mumbai 400020 Pan: Aaaas5937P (Appellant) (Respondent) Present For: Assessee By : Shri. Rajendra Bhende, Ca Revenue By : Smt. Smitha V. Nair (Cit Dr) Date Of Hearing : 15.05.2025 Date Of Pronouncement : 26.05.2025 O R D E R Per: Narender Kumar Choudhry: This Appeal Has Been Preferred By The Assessee Against The Order Dated 26.12.2024, Impugned Herein, Passed By The Commissioner Of Income Tax, Appeal Addl./Jcit (A)-1 Bengaluru/ U/S 250 Of The Income Tax Act, 1961 (In Short ‘The Act’) For The A.Y. 2020-21. 2. Considering The Reason For Delay Of 21 Days In Filing Of The Instant Appeal As Stated By The Assessee Which Is Duly Supported By Duly Sworn Affidavit, Prima Facie Appears To Be Bonafide, Genuine & Un-Intentional, Thus, The Delay Of 21 Days Is Condoned.

For Appellant: Shri. Rajendra Bhende, CAFor Respondent: Smt. Smitha V. Nair (CIT DR)
Section 10B(8)Section 139(1)Section 139(5)Section 143(1)Section 250Section 80PSection 80P(1)Section 80P(2)(d)

Housing Society. Thus, if any income as referred to in sub- section (2) to section 80P of the Act is included in the gross total income of the Assessee, the same shall be allowed as a deduction. It is pertinent 4 ITA No. 1930/Mum/2025 AY: 202-21 Suprabhat Co-operative

Saidas Co-Op Housing Society Limited, Mumbai vs. Income Tax Officer, Kautilya Bhavan

In the result, the appeal filed by the Assessee stands allowed

ITA 1824/MUM/2025[2021-22]Status: DisposedITAT Mumbai26 May 2025AY 2021-22

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankarassessment Year: 2021-22

For Appellant: Shri Vishal Gala, Ld. A.RFor Respondent: Shri Kiran Unaverkar, Ld. Sr.D.R
Section 144Section 2(19)Section 250Section 70Section 80PSection 80P(1)Section 80P(2)(d)

Housing Society. Thus, if any income as referred to in sub-section (2) to section 80P of the Act is included in the gross total income of the Assessee, the same shall be allowed as a deduction. It is pertinent to note that since the Assessee is registered under

Fazlur Rehman Ansari, Mumbai vs. National Faceless Appeal Centre, Delhi

In the result, the appeal filed by the Assessee stands allowed in the aforesaid terms

ITA 201/MUM/2024[2017-18]Status: DisposedITAT Mumbai26 May 2025AY 2017-18

Bench: Shri Narender Kumar Choudhryआयकर अपील सं./Ita No.201/Mum/2024 (निर्धारण वर्ा / Assessment Year :2017-2018) Fazlur Rehman Ansari, Vs. Ito-27(1)(4), Vashi, Room No.336, Navi Mumbai Behind Dawar Bakery, Narayan Nagar Nss Road, Ghatkopar(West), Mumbai-400072 स्थायी लेखा सं./Pan No. : Adppa 6415 R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent)

For Appellant: Shri Vimal Punmiya, CAFor Respondent: Shri Srinivas P., Sr.DR
Section 115BSection 143(1)Section 250

profit declared by the Assessee and added the same to total income of the Assessee. 20. Admittedly, there is a difference between the gross total income shown by the Assessee and the gross income as appears in the profit & loss account. Further, the Assessee during the AY under consideration

Hyderabad Infratech Private Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-2(2), Hyderabad

In the result, the appeal of the assessee is partly allowed

ITA 1856/HYD/2019[2015-16]Status: DisposedITAT Hyderabad23 May 2025AY 2015-16

Bench: Shri Ravish Sood & Shri Madhusudan Sawdia

For Appellant: Shri T. Suryanarayana &For Respondent: Ms. M. Narmada, CIT-DR
Section 143(3)Section 92C

respect of profits and gains by an undertaking or enterprise engaged in development of Special Economic Zone. 80-IAB. (1) Where the gross total income of an assessee, being a Developer, includes any profits and gains derived by an undertaking or an enterprise from any business of developing a Special

Lintas Employees Hobbies and Craft Trust, Mumbai vs. Income Tax Officer Ward 22(2)(1), Mumbai

ITA 1802/MUM/2025[2020-21]Status: DisposedITAT Mumbai23 May 2025AY 2020-21

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankar

Section 10(15)Section 10(35)Section 143(1)Section 154Section 250

IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “K (SMC)”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI

Lintas Employees Hobbies and Craft Trust, Mumbai vs. Income Tax Officer Ward 22(2)(1), Mumbai

ITA 1801/MUM/2025[2019-20]Status: DisposedITAT Mumbai23 May 2025AY 2019-20

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankar

For Appellant: Ms. Priya Gada, Ld. A.RFor Respondent: Shri Kiran Unavekar, Ld. Sr. D.R
Section 10(15)Section 10(35)Section 143(1)Section 154Section 250

IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “K (SMC)”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI

DCIT 2(3)(1), Mumbai vs. Zensar Technologies Ltd, Mumbai

In the result the appeals filed by the assessee for assessment year 2011-12 and 2012-13 stands partly allowed and the appeal filed by the revenue for the assessment year 2012-13

ITA 2915/MUM/2022[2012-13]Status: DisposedITAT Mumbai23 May 2025AY 2012-13

Bench: Smt. Beena Pillai () & Smt.Renu Jauhri ()

Section 10ASection 234CSection 32

Australia (88.82) Japan (333.65) Finland 6.39 Company as whole before tax 8,623.46 3.3 It was noted that, the assessee worked on gross total income of Rs.16,38,89,226/- in the revised return after claiming deduction of Rs.17,50,000/- u/s.80G. Thus declared total income of Rs.16 ... exercise to be undertaken under Chapter VI of the Act for arriving at the total income of the assessee from the gross total income. The somewhat discordant use of the expression "total income of the assessee" in Section 10A has already been dealt with earlier and in the overall scenario

Zensar Technologies Limited, Mumbai vs. DCIT, Circle-2(3)(1), Mumbai

In the result the appeals filed by the assessee for assessment

ITA 2445/MUM/2022[2012-2013]Status: DisposedITAT Mumbai23 May 2025AY 2012-2013

Bench: Smt. Beena Pillai () & Smt. Renu Jauhri ()

Section 10ASection 234CSection 32

Australia (88.82) Japan (333.65) Finland 6.39 Company as whole before tax 8,623.46 3.3 It was noted that, the assessee worked on gross total income of Rs.16,38,89,226/- in the revised return after claiming deduction of Rs.17,50,000/- u/s.80G. Thus declared total income of Rs.16 ... exercise to be undertaken under Chapter VI of the Act for arriving at the total income of the assessee from the gross total income. The somewhat discordant use of the expression "total income of the assessee" in Section 10A has already been dealt with earlier and in the overall scenario

Zensar Technologies Limited, Mumbai vs. DCIT Circle - 2(3)(1), Mumbai

In the result the appeals filed by the assessee for assessment

ITA 4307/MUM/2017[2011-12]Status: DisposedITAT Mumbai23 May 2025AY 2011-12

Bench: Smt. Beena Pillai () & Smt.Renu Jauhri ()

Section 10ASection 234CSection 32

Australia (88.82) Japan (333.65) Finland 6.39 Company as whole before tax 8,623.46 3.3 It was noted that, the assessee worked on gross total income of Rs.16,38,89,226/- in the revised return after claiming deduction of Rs.17,50,000/- u/s.80G. Thus declared total income of Rs.16 ... exercise to be undertaken under Chapter VI of the Act for arriving at the total income of the assessee from the gross total income. The somewhat discordant use of the expression "total income of the assessee" in Section 10A has already been dealt with earlier and in the overall scenario

Kundalika Nagari Sahakari Patsanstha Maryadit, Roha vs. ITO, Ward 1, Panvel

In the result, appeal of the assessee is allowed

ITA 790/PUN/2025[2020-21]Status: DisposedITAT Pune22 May 2025AY 2020-21

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.790/Pun/2025 िनधा"रण वष" / Assessment Year: 2020-21 Kundalika Nagari Sahakari V The Income Tax Officer, Patsanstha Maryadit, S Ward-1, Panvel. Ground Floor, Varun Apartment, Near Bhate Vachanalaya, Sonar Ali, Roha – 402109. Maharashtra. Pan: Aacak6478R Appellant/ Assessee Respondent / Revenue Assessee By None Revenue By Shri Madhan Thirmanpallil – Addl.Cit(Dr) – Virtual Hearing. Date Of Hearing 13/05/2025 Date Of Pronouncement 22/05/2025

Section 143(3)Section 250Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

unnecessary to probe any further as to whether the co-operative society is classified as X or Y. 29. Thirdly, the gross total income must include income that is referred to in sub-section (2). 30. Fourthly, sub-clause (2)(a)(i) with which we are directly concerned, then speaks

Deputy Commissioner of Income Tax, Central Circle - 2(4), Bengaluru vs. Sri Adichunchanagiri Shikhana Trust, Mandya

ITA 1207/BANG/2024[2011-12]Status: DisposedITAT Bangalore22 May 2025AY 2011-12

Bench: Shri Prashant Maharishi & Shri Soundararajan K.

For Appellant: Shri Bharath L, CAFor Respondent: Smt. Vidya K., Jt.CIT (DR)(ITAT), Bengaluru
Section 143(3)Section 234ASection 69ASection 69C

issued on 4.12.2014. The assessee responded to by filing return of income on 9.6.2014 showing Nil income. The assessee has gross total income of Rs.63.97 crores and assessee has claimed exemption u/s.11 of the Act. Consequently a notice u/s.143(2) of the act was issued on 2.8.2015 and notice u/s.142

M/S. Sri . Adichunchanagiri Shilkshana Trust, Mandya vs. The Deputy Commissioner of Income Tax, Central Circle-2(4), Bengaluru

ITA 1096/BANG/2024[2011-12]Status: DisposedITAT Bangalore22 May 2025AY 2011-12

Bench: Shri Prashant Maharishi & Shri Soundararajan K.

For Appellant: Shri Bharath L, CAFor Respondent: Smt. Vidya K., Jt.CIT (DR)(ITAT), Bengaluru
Section 143(3)Section 69ASection 69C

issued on 4.12.2014. The assessee responded to by filing return of income on 9.6.2014 showing Nil income. The assessee has gross total income of Rs.63.97 crores and assessee has claimed exemption u/s.11 of the Page 6 of 127 ITA Nos.1096 & 1207/Bang/2024 Act. Consequently a notice u/s.143

Shree Jamkandorna Taluka Co-Op. Sales and Purchase Union Ltd., Janmkandorana, Rajkot vs. Income Tax Office, Ward 2(1)(2), Rajkot

The appeal is allowed for the statical purpose

ITA 58/RJT/2024[2018-19]Status: DisposedITAT Rajkot20 May 2025AY 2018-19

Bench: Dr. Arjun Lal Saini, Am. & Dinesh Mohan Sinha, Jm आयकरअपीलसं./Ita No.58/Rjt/2024 "नधा"रणवष" / Assessment Year: (2018-19) (Hybrid Hearing) Shree Jamkandorna Taluka Co-Op. Vs. Income Tax Officer, Sales & Purchase Union Ltd Ward2(1)(2), C/O. Sarda & Sarda, Cas, Rajkot. 1St Floor, “Sakar”, Dr. Radhakrishnan Road, Opp. Rajkumar College, Rajkot-360001. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaaas2296M (Appellant) (Respondent) Appellant By : Shri Vimal Desai, Ld. Ar Respondent By : Shri Abhimanyu Singh Yadav , Ld. Sr. (Dr) Date Of Hearing : 25/02/2025 Date Of Pronouncement : 20/05/2025 आदेश / O R D E R

For Appellant: Shri Vimal Desai, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav , Ld. Sr. (DR)
Section 139(5)Section 143(1)Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(2)(f)

submission (a) The applicant is the Co-Operative Society engaged in supplying fertilizer and seeds to other small Co-Operative Societies. (b) The Gross Total Income of Society is exempt U/s.80P(2)(a)(iii), 80P(2)(a)(iv) & 80P(2)(d) of the Act. (c) Details of Income & Deduction ... other equipment amount to Rs. 12,88,603/- and Rs. 2,58,602/-. That the assessee is a co. operative society &the gross total income of the assessee is exempt u/s 80P(2)(a)(iii) & 80P(2)(a)(iv) & 80P(2)(d) of the Act.That the society is indulge

Radial International Mining Services Private Limited, New Delhi vs. Pr, CIT (Central), New Delhi

In the result, appeal of the assessee is dismissed

ITA 1651/DEL/2023[2018-19]Status: DisposedITAT Delhi20 May 2025AY 2018-19

Bench: Shri Vikas Awasthy & Shri Avdhesh Kumar Mishra

Section 139Section 142(1)Section 143(2)Section 22Section 263

filed by the assessee u/s 139 of the Income Tax Act, 1961 on 29.10.2018 vide ack. No. 353401251291018 declaring gross total income at Rs. Nil/-. 2. The case was manually selected for scrutiny. 2 Radial International Mining Services Pvt. Ltd. 3. Accordingly, a notice u/s 143(2) dated

Thrissur District Police Co Operative Society Ltd, Thrissur vs. Income Tax Officer, Thrissur

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

ITA 409/COCH/2024[2016-17]Status: DisposedITAT Cochin19 May 2025AY 2016-17

Bench: Shri Inturi Rama Rao & Shri Keshav Dubey

For Appellant: Shri M.Ramdas, CAFor Respondent: Smt. Leena Lal, Sr. A.R
Section 154Section 250Section 253(5)

assessee has filed the present appeal before this Tribunal. 8. Before us, the ld. AR of the assessee vehemently submitted that the entire gross total income of ₹1, 53,59,677/- are related to the loans provided to members. The amount of ₹ 99,73, 924 is the profit ... District Police Cooperative Society Ltd., Thrissur Page 15 of 19 the adjusted Net Profit amounting to Rs. 1,53,59,677/- declared as gross total income? Further, whether the entire net profit as claimed to be from providing the credit facilities to its members& treated as profits and gains

Thrissur District Police Co Operative Society Ltd, Thrissur vs. Income Tax Officer, Thrissur

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

ITA 408/COCH/2024[2014-15]Status: DisposedITAT Cochin19 May 2025AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Keshav Dubey

For Appellant: Shri M.Ramdas, CAFor Respondent: Smt. Leena Lal, Sr. A.R
Section 154Section 250Section 253(5)

assessee has filed the present appeal before this Tribunal. 8. Before us, the ld. AR of the assessee vehemently submitted that the entire gross total income of ₹1, 53,59,677/- are related to the loans provided to members. The amount of ₹ 99,73, 924 is the profit ... District Police Cooperative Society Ltd., Thrissur Page 15 of 19 the adjusted Net Profit amounting to Rs. 1,53,59,677/- declared as gross total income? Further, whether the entire net profit as claimed to be from providing the credit facilities to its members& treated as profits and gains