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“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

Circular Aircon Services Pvt. Ltd., Mumbai vs. ITO, Ward 12(1)(4), Mumbai

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 2776/MUM/2023[2017-18]Status: DisposedITAT Mumbai29 Nov 2023AY 2017-18

Bench: Shri Aby T. Varkey, Jm & Shri S Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.2776/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2017-18) Circular Aircon Services बिधम/ Ito, Ward-12(1)(4) 1St Floor, Income Tax Pvt. Ltd. Vs. 1, Mehta Industrial Estate, Office, New Marine Line, Jai Prakash Road No.2, Mumbai-400020. Goregaon (E), Mumbai- 400063. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaccc6387P (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Ms. Neha Paranjpe Revenue By: Shri Satya Prakash Singh (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 20/11/2023 घोषणा की तारीख /Date Of Pronouncement: 29/11/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/(Nfac), Delhi Dated 09.06.2023 For The Assessment Year 2017-18. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A)/Nfac Dismissing The Appeal Of The Assessee Exparte & Confirming The Disallowance Made By Cpc U/S 36(1)(Va) Of The Income Tax Act, 1961 (Hereinafter “The Act”).

For Appellant: Ms. Neha ParanjpeFor Respondent: Shri Satya Prakash Singh (Sr. AR)
Section 143(1)Section 154Section 36(1)(v)Section 36(1)(va)Section 43B

Income Tax Act, 1961 (hereinafter “the Act”). 3. Brief facts are that the assessee filed its return of income showing gross total income of Rs.12,22,371/- which was processed by CPC u/s 143(1) of the Act, wherein the CPC was pleased to disallow Rs.8

Balalji Lifestyle Realtors P.Ltd, Mumbai vs. ACIT Cen Cir 7(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 3172/MUM/2017[2009-10]Status: DisposedITAT Mumbai29 Nov 2023AY 2009-10

Bench: Shri Aby T. Varkey, Jm & Shri Prashant Maharishi, Am आयकर अपील सं/ I.T.A. No.3172/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) M/S. Balaji Lifestyle बिधम/ Acit, Central Circle-7(1) Realtors Pvt. Ltd. Mumbai. Vs. 118/120, Ashoka House Zaveri Baazar, Mumbai- 400002. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aadcb0234H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri N. M. Porwal (Adv) Revenue By: Shri Ashok Kumar Ambastha (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 01/11/2023 घोषणा की तारीख /Date Of Pronouncement: 29/11/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-49, Mumbai Dated 02.03.2017 For The Assessment Year 2009-10. 2. Ground No. 1 Is General In Nature So Does Not Require Any Adjudication.

For Appellant: Shri N. M. Porwal (Adv)For Respondent: Shri Ashok Kumar Ambastha (Sr
Section 143(2)Section 147Section 148Section 153ASection 288ASection 69B

discussed above Add: Undisclosed investments u/s 69B of the Act as 2,63,00,000/- 16,34,85,656/- discussed above Gross Total Income 16,34,85,656/- Less: Chapter VIA Deductions --- Net Total Income 16,34,85,656/- Rounded off u/s 288A 16,34,85,660/- 5. Thereafter

Income Tax Officer, Wrd-1, Bhimavaram vs. Yendangandhi Large Sized Co-Operative Society Ltd, Visakhapatnam

In the result, appeal of the Revenue is dismissed

ITA 243/VIZ/2022[2018-19]Status: DisposedITAT Visakhapatnam22 Nov 2023AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.243/Viz/2022 (निर्धारण वर्ा / Assessment Year : 2018-19) Income Tax Officer Vs. M/S Yendagandhi Large Sized Ward-1 Co-Operative Society Ltd. Bhimavaram D.No.4-13, K.K.Road Yendagandi, West Godavari Dist [Pan : Aacat0967G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.01/Viz/2023 (Arising Out Of I.T.A.No.243/Viz/2022) (निर्धारण वर्ा / Assessment Year : 2018-19) M/S Yendagandhi Large Sized Co- Income Tax Officer Operative Society Ltd. Ward-1 D.No.4-13, K.K.Road Bhimavaram Yendagandi, West Godavari Dist [Pan : Aacat0967G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Assessee By : Shri G.V.N.Hari, Ar Revenue By : Shri Madhukar Aves, Dr सुिवधई की तधरीख / Date Of Hearing 10.10.2023 : घोर्णध की तधरीख/Date Of Pronouncement : 22.11.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: This Appeal Is Filed By The Revenue Against The Order Of Commissioner Of Income Tax (Appeals) [Cit(A)], National Faceless

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Madhukar Aves, DR
Section 143(1)Section 143(2)Section 143(3)Section 56Section 80PSection 80P(2)

applied. Section 80P(1) of the Act entitles the Cooperative Societies to deduct the sums specified in sub- section (2) from its gross total income while computing the total income. Sub-section (2) of section 80P, in the sub-clause (a) allows deduction to cooperative society which is engaged