“deduction under section 80IA”

Vodafone West Limited, (Formerly Known As Vodafone Essar Gujarat Limited), Ahmedabad vs. The Dy.CIT, Circle-4(1)(2), Ahmedabad

In the result, the appeal by the Revenue is partly allowed for statistical

Bench: Shri Vikram Singh Yadavshri Sandeep Singh Karhail

held that the foreign exchange gain earned by the assessee is directly related to its telecommunication business, and therefore, would be eligible for deduction under section 80IA of the Act. The relevant findings of the learned DRP, vide its direction issued under section 144C(5) of the Act, are reproduced ... related to providing telecommunication services by the assessee but it is primarily related to the leasing of the assets, and therefore, deduction under section 80IA of the Act is not available to the assessee on the income earned from such leasing. 46. The learned DRP, vide its directions, following

The Dy CIT, Circle-4(1)(2), Ahmedabad vs. Vodafone West Limited, Ahmedabad

In the result, the appeal by the Revenue is partly allowed for statistical

Bench: Shri Vikram Singh Yadavshri Sandeep Singh Karhail

held that the foreign exchange gain earned by the assessee is directly related to its telecommunication business, and therefore, would be eligible for deduction under section 80IA of the Act. The relevant findings of the learned DRP, vide its direction issued under section 144C(5) of the Act, are reproduced ... related to providing telecommunication services by the assessee but it is primarily related to the leasing of the assets, and therefore, deduction under section 80IA of the Act is not available to the assessee on the income earned from such leasing. 46. The learned DRP, vide its directions, following

Rupa Infotech and Infrastructure Pvt Ltd, Mumbai vs. Dy. Commissioner of Income Tax Circle 14(1)(20, Mumbai

In the result, appeal filed by assessee stands allowed

Bench: Smt. Beena Pillai () & Smt. Renu Jauhri () Ι.Τ.Α. No. 4750/Mum/2025

eligible for deduction U/s.80IA is that, the assessee purchased stock-in-trade of Rs.2,69,08,750/- that formed part of deduction under section 80IA. The Ld.AO held that, deduction u/s 80IA is permissible only for developing, operating and maintaining software park and not for trading. It was submitted

DCIT, New Delhi vs. M/S. Vodafone Essar Digilink Ltd., New Delhi

Bench: SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SHRI OMKARESHWAR CHIDARA (Accountant Member)

while computing the profits eligible for deduction u/s 80IA of the Act.” 11.1. Ground No.1 raised by the Assessee pertains to computation of deduction under Section 80IA of the Act. It is admitted position that the Assessee had claimed and was allowed deduction under Section 80IA ... period of 10 consecutive Assessment Years once the deduction has been claimed. For the Assessment Year 2010-2011, the Assessee did not claim deduction under Section 80IA of the Act on account of losses. However, while making the assessment, the assessed income of the Assessee had turned positive. Therefore

Vodafone Digilink Limited, New Delhi vs. Deputy Commissioner of Income-Tax, New Delhi

computing the profits eligible for deduction u/s 80IA of the Act.” 11. 1. Ground No.1 raised by the Assessee pertains to computation of deduction under Section 80IA of the Act. It is admitted position that the Assessee had claimed and was allowed deduction under Section 80IA ... period of 10 consecutive Assessment Years once the deduction has been claimed. For the Assessment Year 2010-2011, the Assessee did not claim deduction under Section 80IA of the Act on account of losses. However, while making the assessment, the assessed income of the Assessee had turned positive. Therefore

ACIT (Cir.) - 6(1)(2), Mumbai vs. Bhandar Power Ltd., Mumbai

In the result, appeal of the Revenue is dismissed

Bench: Shri Amit Shukla & Shri Girish Agrawalassessment Year: 2013-14 Assistant Commissioner Of Bhandar Power Ltd. Income Tax, 14Th Floor, Essar House, Circle 6(1)(2), 11, K. K. Marg, Mahalaxmi, Vs. Mumbai Mumbai - 400034 (Pan: Aaacb6693B) (Appellant) (Respondent) Present For: Assessee : Shri Vijay Mehta, Fca & Shri Tarang Mehta, Advocate Revenue : Shri Satyaprakash R. Singh, Cit Dr Date Of Hearing : 29.07.2025 Date Of Pronouncement : 13.10.2025 O R D E R Per Girish Agrawal: This Appeal Filed By The Revenue Is Against The Order Of Ld. Cit(A), Delhi, Vide Order Dated 25.01.2018 Passed Against The Assessment Order By Ito 6(1)(4), Mumbai, U/S. 143(3) Of The Income-Tax Act, 1961 (Hereinafter Referred To As The “Act”), Dated 20.12.2016, For Assessment Year 2013-14. 2. Grounds Taken By The Revenue Are Reproduced As Under: 1. On The Facts & In The Circumstances Of The Case & In Law, The Cit(A) Is Not Justified In Deleting The Disallowance Of Deduction U/S 80Ia Of The Income Tax Act Of Rs. 203,13,43,740/-Without Considering The Fact That The Provisions Of Section 801A(10) Is Clearly Attracted In This Case Hence The Assessee Is Not Eligible For Claiming Deduction U/S 801A Of The Income Tax Act.

Based on these facts, there can be no dispute that its entire 21 Bhandar Power Ltd. AY 2013-14 income is eligible for deduction under section 80IA. In this connection, the fact that the revenues earned do not correspond with the actual power generated cannot be a basis for restricting