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“book profits”

Special Rate ProvisionsSection 115JBSection 115JB1,713 judgments

The decision most relied on for book profits is Godrej & Boyce Mfg. Co. Ltd. v. DCIT (328 ITR 81), cited in 1,183 judgments on BharatTax.

Leading authorities on book profits

Godrej & Boyce Mfg. Co. Ltd. v. DCIT
328 ITR 81 · 2010 · High Court
1,183
citing judgments

Rule 8D, for computing disallowance under Section 14A for expenses related to exempt income, applies from Assessment Year 2008-09 onwards; for prior years, a reasonable disallowance must be made. The disallowance under Section 14A cannot exceed the actual exempt income earned.

ACIT v. Vireet Investment Pvt. Ltd.
165 ITD 27 · 2017 · ITAT
882
citing judgments

No disallowance under section 14A can be made while computing book profits under section 115JB unless the expenditure is debited to the profit and loss account and satisfies clause (f) of Explanation 1 to section 115JB(2).

Joint Investments Pvt. Ltd. v. CIT
372 ITR 694 · 2015 · High Court
803
citing judgments

Disallowance under section 14A of the Income Tax Act cannot exceed the actual amount of exempt income earned by the assessee. This principle also applies when computing book profits under section 115JB.

ACIT v. Vireet Investment Pvt. Ltd.
82 Taxmann.com 415 · 2017 · High Court
789
citing judgments

Disallowance computed under Section 14A, read with Rule 8D, cannot be added to book profits under Section 115JB for Minimum Alternate Tax (MAT) purposes. Additionally, for Section 14A disallowance, only investments that yielded exempt income during the year are considered for calculating their average value.

Apollo Tyres Ltd. v. CIT
255 ITR 273 · 2002 · Supreme Court
657
citing judgments

For the purpose of computing book profits under Section 115J, arrears of depreciation, including those arising from assets working extra shifts, are a necessary charge on profits if debited to the profit and loss account and are allowable as such.

Kedarnath Jute Mfg. Co. Ltd. v. CIT
82 ITR 363 · 1971 · Supreme Court
654
citing judgments

Tax liability for an item of income or expenditure is determined solely by the provisions of the Income-tax Act. Entries in an assessee's books of account are not conclusive and do not govern the taxability or deductibility of an item, as the legal rights and obligations under the Act prevail.

CIT v. President Industries
258 ITR 654 · 2002 · High Court
471
citing judgments

When books of account are rejected and unaccounted sales or receipts are discovered, the income addition is restricted to the net profit element embedded in these undisclosed transactions, not the entire sale proceeds or receipts, especially if corresponding purchases are not proven to be outside the books.

CIT v. Yokogawa India Ltd.
341 ITR 385 · 2012 · High Court
270
citing judgments

A provision for doubtful debts cannot be added back while computing book profits under Section 115JB of the Income-tax Act for Minimum Alternate Tax (MAT) purposes.

Judgments citing book profits

Munjal Auto Industries Limited, Vadodara, Gujarat vs. Deputy Commissioner of Income Tax Circle 2(1)(1), Vadodara, Gujarat

In the result, the appeal of the assessee is allowed for statistical purposes with the direction that the matter is restored to the file of the CIT(A) for adjudication afresh in accordance with law

ITA 271/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad17 Sept 2025AY 2018-19

Bench: Shri Siddhartha Nautiyal & Shri Makarand V.Mahadeokarasstt.Year : 2018-19 Munjal Auto Industries Ltd. Dcit, Cir.2(1)(1) 187 Gide Estate Vadodara. Waghodia Dist. Vadodara-391 760 Gujarat. Pan: Aaacg 8588 L (Applicant) (Responent) : Ms.Amrin Pathan, Ar Assessee By : Shri Yoeesh Mishra, Sr.Dr Revenue By सुनवाई क" तारीख/Date Of Hearing : 15/09/2025 घोषणा क" तारीख /Date Of Pronouncement: 17/09/2025 आदेश आदेश/O R D E R आदेश आदेश

For Appellant: Shri Yoeesh Mishra, Sr.DR
Section 115JSection 143(3)Section 14ASection 234CSection 250Section 251Section 270ASection 80G

erred in fact and in law in confirming the action of the learned AO in making disallowance u/s 14A r.w.r 8D to the book profits computed u/s 115JB of the Act. Disallowance u/s 80G 12. The learned CIT(A) erred in fact and in law in confirming the action ... view of these additions, the total income of the assessee was assessed at Rs.37,99,47,754/- under the normal provisions of the Act. Book profit under section 115JB was computed at Rs.54,84,45,854/-. 5 3.5 The assessee preferred appeal before CIT(A). The appeal was instituted

Deputy CIT, Central Circle-6, Income Tax Department vs. Santosh Hospitals Private Limited, No

ITA 1534/DEL/2024[2015-16]Status: DisposedITAT Delhi17 Sept 2025AY 2015-16

Bench: Shri Challa Nagendra Prasad & Shri Brajesh Kumar Singh

Section 115JSection 147Section 148Section 148ASection 36(1)(va)Section 37Section 40Section 68

that the assessee e-filed its return of income on 23.12.2015 declaring loss of Rs.48,93,564/- under normal provisions of the Act and book profits u/s 115JB at Rs.88,55,247/-. The assessment was completed under limited scrutiny through CASS vide order dated 29.09.2017 accepting the loss/income declared

Shyam Metalics Amd Energy Limited, Kolkata vs. DCIT, Central Circle 1(1), Kolkata

In the result, the appeal of the assessee is partly allowed for statistical purpose

ITA 1074/KOL/2025[2014-2015]Status: DisposedITAT Kolkata15 Sept 2025AY 2014-2015

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2014-15 Shyam Metalics & Engery Ltd…...………..............................……….……Appellant 83, Trinity Tower, 7Th Floor, Topsia, Kol-700046, [Pan: Aahcs5842A] Vs. Dcit, Central Circle-1(1), Kolkata…………………………...……...…..…..Respondent Appearances By: Shri Akkal Dudhewala, Ar, Appeared On Behalf Of The Appellant. Shri Praveen Kishore, Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : July 23, 2025 Date Of Pronouncing The Order : September 15, 2025 Order Per Rajesh Kumar: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 08.04.2025 Of The Commissioner Of Income Tax (Appeals)- 22, Kolkata [Hereinafter Referred To As The “Ld. Cit(A)”] Passed U/S 250 Of The Income Tax Act, 1961 [Hereinafter Referred To As The “Act”].

Section 250Section 68

This ground is therefore allowed. 12. Ground No. 3 relates to disallowance of Rs.48,74,376/- made u/s 14A r.w.r 8D while computing the book profits u/s 115JB of the Act. 13. After hearing the rival contentions and perusing the materials available on record, we find that the issue ... that the disallowance by the ld. AO u/s 14A read with Rule 8D of the Rules is not required to be made to the book profit u/s 115JB of the Act. Accordingly, we direct the 5 Shyam Metalics And Engery Ltd ld. AO to delete the addition made

Rain Cements, Hyderabad vs. DCIT., Circle-3(1), Hyderabad

In the result, appeal of the Assessee is dismissed

ITA 540/HYD/2025[2015-16]Status: DisposedITAT Hyderabad12 Sept 2025AY 2015-16

Bench: Shri Manjunatha G & Shri Ravish Sood

For Appellant: Sri Deepak Chopra, AdvocateFor Respondent: Sri Madan Mohan Meena, Sr. AR
Section 115Section 115JSection 143(1)Section 234CSection 246A

GROUNDS ON MERITS 11. That the CPC erred in law in making an adjustment of INR 2,36,92,067/- to the computation of book profits under section 115JB of the Act, which amounts to a double disallowance. 12. That the CPC erred in making an adjustment ... computation of book profits under section 1153B of the Act under column Sa of Schedule MAT to the Return of Income, without appreciating that the Appellant had suo-moto disallowed the same under column Sh of Schedule MAT to the Return of Income. 13. That, the CPC erred

DCIT, Cen Cir 2(2), Chennai vs. Jayapriya Company, Chennai

In the result, both the appeals of the Revenue are dismissed and

ITA 1252/CHNY/2025[2022-23]Status: DisposedITAT Chennai12 Sept 2025AY 2022-23

Bench: Shri Aby T. Varkey & Shri Amitabh Shukla

For Appellant: Mr.G. Baskar, AdvocateFor Respondent: Mrs. Yamuna, CIT
Section 132Section 139Section 147Section 148Section 250

orders of the authorities below, by invoking the 'Matching Concept'. It is observed by the High Court that under the mercantile system of accounting, book profits are liable to be taxed and in order to determine the net income of an Accounting Year, the revenue and other incomes

DCIT, CC2(2), Chennai vs. Jayapriya Company, Chennai

In the result, both the appeals of the Revenue are dismissed and

ITA 1251/CHNY/2025[2021-22]Status: DisposedITAT Chennai12 Sept 2025AY 2021-22

Bench: Shri Aby T. Varkey & Shri Amitabh Shukla

For Appellant: Mr.G. Baskar, AdvocateFor Respondent: Mrs. Yamuna, CIT
Section 132Section 139Section 147Section 148Section 250

orders of the authorities below, by invoking the 'Matching Concept'. It is observed by the High Court that under the mercantile system of accounting, book profits are liable to be taxed and in order to determine the net income of an Accounting Year, the revenue and other incomes

Brightcom Group Limited, Hyderabad vs. Asst. Commissioner of Income Tax, Circle-1(2), Hyderabad

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

ITA 1747/HYD/2019[2015-16]Status: DisposedITAT Hyderabad10 Sept 2025AY 2015-16

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdia

For Appellant: Shri P. Murali Mohan Rao, C.AFor Respondent: Dr. Narendra Kumar Naik
Section 115JSection 143(2)Section 143(3)Section 144C(5)Section 14ASection 37Section 92C

income for the assessment year 2015-16 on 30.09.2016 declaring total income of Rs.8,76,66,910/- under normal provisions ITA No.1747/Hyd/2019 13 and book profits of Rs.12,30,445/- under section 115JB of the Income Tax Act, 1961 (“the Act”). The case of the assessee was selected for scrutiny

Shillong Expressway Private Limited, Mumbai vs. DCIT, Circle 22(2), Delhi

ITA 2023/DEL/2025[2018-19]Status: DisposedITAT Delhi10 Sept 2025AY 2018-19

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwalshillong Expressway Private Dcit, Limited, Circle-22(2), 601,602, 6Th Floor, Windsor Vs. Delhi. House, Off Cst Road, Kalina, Santacruz (East), Mumbai-400098 Maharastra. Pan:Aaocs3427L (Appellant) (Respondent) Assessee By Ms. Hinal Shah, Ca & Ms. Nidhi Agarwa, Ca Department By Shri Pradumna Kumar Singh, Sr. Dr Date Of Hearing 03.09.2025 Date Of Pronouncement 03.09.2025 O R D E R Per Manish Agarwal, Am: This Appeal Is Filed By The Assessee Against The Order Of Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (‘The Cit(A) In Short), Dated 15.01.2025 U/S 250 Of The Income Tax Act, 1961 For Assessment Year 2018-19. 2. At The Time Of Hearing, The Ld. Counsel For The Assessee Filed A Letter Dated 28.08.2025 & Expresses The Desire To Withdraw The Present Appeal As The Rectification Application Filed By The Assessee Was Allowed By The Ao & Substantial Additions / Disallowance Made Stood Rectified, Copy Of Such Order Is Also Placed On Records. Relevant Extract Of The Letter Is Reproduced As Under: “The Appellant Refers To The Captioned Appeal Fixed For Hearing Before The Hon'Ble 'G' Bench Of The Income Tax Appellate Tribunal, Delhi ("Tribunal") On 03 September 2025. In This Regard, The Appellant Most Humbly Submits That Ground Nos. 1, 2 & 3 Of The Captioned Appeal Are Legal Grounds. Further, Grounds Which Pertain To The Adjustments Made On Merits As Under.

Section 115JSection 143(3)Section 154Section 234CSection 250Section 40A(3)

representing one fifth of the transition amount as referred to in section 115JB(2C) of the Act while computing the book profits under MAT computation  Ground No. 7: Incorrect consideration of rate of tax for calculating the tax liability under the normal provisions of the Act as 30% instead

DCIT-3(2)(1), Mumbai vs. Maharashtra Airport Development Company Limited, Mumbai

ITA 87/MUM/2024[2016-17]Status: DisposedITAT Mumbai09 Sept 2025AY 2016-17

Bench: Shri Saktijit Dey & Shri Prabhash Shankarmaharashtra Airport V/S. Assistant Commissioner Of Development Company बनाम Income Tax, Circle – 3(2)(1), Limited Room No. 608, Aayakar 8, World Trade Centre, Bhavan, Maharishi Karve Tower 1, 8Th Floor, Cuffe Road, Mumbai – 400020, Parade, Mumbai – 400005, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aadcm9623M Appellant/अपीलार्थी .. Respondent/प्रतिवादी Deputy Commissioner Of V/S. Maharashtra Airport Income Tax, Circle – 3(2)(1), बनाम Development Company Room No. 608, 6Th Floor, Limited, 8, World Trade Aayakar Bhavan, Maharishi Centre, Tower 1, 8Th Floor, Karve Road, Mumbai – 400 Cuffe Parade, Colaba S.O. 020, Maharashtra Mumbai–400005, Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aadcm9623M Appellant/अपीलाथी .. Respondent/प्रतिवादी

For Appellant: Shri Rushabh Mehta, ARFor Respondent: Shri Ritesh Misra, (CIT DR)
Section 143(3)Section 57

have not added the amount of disallowance Rs. 12,01,617/- u/s. 14A of the Act arrived as per Rule 8D to the Book Profits computed u/s 115JB of the Act. 7. As per the balance sheet the assessee had made several investments but had not disallowed any such expenses ... Grant-in-aid received from the Government of Maharashtra towards the various ongoing/pending projects amounting to Rs. 184,66,84,704/- to the book profit u/s. 115JB of the Act. 9. According to the assessment order, the assessee company is a 100% Govt. holding Company wherein the Govt. of Maharashtra

Maharashtra Airport Development Company Limited, Mumbai vs. ACIT, Circle-3(2)(1), Mumbai

In the result, appeal of the Revenue is partly allowed

ITA 37/MUM/2024[2016-17]Status: DisposedITAT Mumbai09 Sept 2025AY 2016-17

Bench: Shri Saktijit Dey & Shri Prabhash Shankar

For Appellant: Shri Rushabh Mehta, ARFor Respondent: Shri Ritesh Misra, (CIT DR)
Section 143(3)Section 57

Officer ought to have not added the amount of disallowance Rs.12,01,617/- u/s.14A of the Act arrived as per Rule 8D to the Book Profits computed u/s 115JB of the Act. 7. As per the balance sheet the assessee had made several investments but had not disallowed any such ... added the Grant-in-aid received from the Government of Maharashtra towards the various ongoing/pending projects amounting to Rs.184,66,84,704/- to the book profit u/s.115JB of the Act. 9. According to the assessment order, the assessee company is a 100% Govt. holding Company wherein the Govt. of Maharashtra

Star Chemicals Bombay Private Limited, Mumbai vs. Assistant Commissioner of Income Tax Circle 3(3)(2), Mumbai

ITA 4388/MUM/2025[2017-18]Status: DisposedITAT Mumbai03 Sept 2025AY 2017-18

Bench: Shri Saktijit Dey, Vp & Ms Padmavathy S, Am

For Respondent: Shri Swapnil Choudhary, Sr. DR
Section 115JSection 14ASection 154Section 250

assessee for both the AYs pertain to the disallowance under section 14A r.w.r. 8D and the adjustment of the said disallowance to the book profits under section 115JB of the Act. 2. The assessee is a company engaged in the business of manufacturing of chemicals. The assessee filed the return ... income for AY 2017-18 on 16.10.2017 declaring total income of Rs. 11,12,10,730/- under the normal provisions of the Act and book profit of Rs. 11,38,95,095/- under section 115JB of the Act. For AY 2018-19 the assessee filed the return of income

Star Chemicals Bombay Private Limited, Mumbai vs. Assistant Commissioner of Income Tax Circle 3(3)(1), Mumbai

ITA 4387/MUM/2025[2018-19]Status: DisposedITAT Mumbai03 Sept 2025AY 2018-19

Bench: Shri Saktijit Dey, Vp & Ms Padmavathy S, Am

For Respondent: Shri Swapnil Choudhary, Sr. DR
Section 115JSection 14ASection 154Section 250

assessee for both the AYs pertain to the disallowance under section 14A r.w.r. 8D and the adjustment of the said disallowance to the book profits under section 115JB of the Act. 2. The assessee is a company engaged in the business of manufacturing of chemicals. The assessee filed the return ... income for AY 2017-18 on 16.10.2017 declaring total income of Rs. 11,12,10,730/- under the normal provisions of the Act and book profit of Rs. 11,38,95,095/- under section 115JB of the Act. For AY 2018-19 the assessee filed the return of income

M/S. Gateway Distriparks Ltd, Mumbai vs. Deputy Commissioner of Income Tax Central Circle 2(1), Mumbai

The appeal of the assessee is allowed

ITA 3300/MUM/2025[2018-19]Status: DisposedITAT Mumbai03 Sept 2025AY 2018-19

Bench: Shri Saktijit Dey, Vp & Ms Padmavathy S, Am

For Appellant: Shri Ashok Kumar Jain, ARFor Respondent: Shri Arun Kanti Datta, CIT-DR
Section 115JSection 139(1)Section 143(1)Section 143(3)Section 14ASection 154Section 250

deleted. 5. That Ld. CIT(A) has erred in confirming the action of Ld. AO in adding Rs. 3,83,74,320/- to the book profit in computing the liability U/s 115JB of the Act which is contrary to facts, provisions of law, principles of natural justice and based ... surmises and conjectures and as such the action of Ld AG needs to be undone and addition to book profit so made was liable to be deleted.” 2. The assessee is a company and is an Indo-Singaporean Joint-Venture operating a Containers Freight Station (CFS) in Navi Mumbai

M/S.Apollo Tyres Ltd, Cochin vs. The Principal Commissioner of Incometax, Cochin

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

ITA 609/COCH/2017[2013-14]Status: DisposedITAT Cochin01 Sept 2025AY 2013-14

Bench: Shri Inturi Rama Rao, Am & Shri Rahul Chaudhary, Jm Assessment Year: 2013-14 Apollo Tyres Ltd. .......... Appellant 3Rd Floor, Areekal Mansion, Panampilly Nagar, Kochi 682036 [Pan: Aaaca6990Q] Vs. Dcit, Corporate Circle-1(1), Kochi ......... Respondent Assessee By: Shri Abraham Joseph Markos, Adv. Revenue By: Shri Sanjit Kumar Das, Cit-Dr Date Of Hearing: 20.08.2025 Date Of Pronouncement: 01.09.2025

For Appellant: Shri Abraham Joseph Markos, AdvFor Respondent: Shri Sanjit Kumar Das, CIT-DR
Section 115JSection 143(3)Section 32Section 32(1)(iia)Section 35Section 43(1)Section 92C

income for AY 2013-14 was filed on 2 Apollo Tyres Ltd. 29.11.2013 declaring income of Rs. 216,63,52,237/- and also reported book profit u/s. 115JB of Rs. 475,51,57,670/-. The return of income was revised on 31.03.2015 declaring income ... book profit u/s. 115JB of Rs. 410,09,91,004/-. The assessee company also reported the following international transactions in Form 3CEB: - S.No. Description of Transaction Amount 1 Sale of tyres 4,89,75,09,019 2 Sale of semi finished goods 26,73,908 3 Sale of raw material

Kei Industries Ltd, Delhi vs. ACIT, Circle-14(2), Delhi

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

ITA 1668/DEL/2025[2014-15]Status: DisposedITAT Delhi29 Aug 2025AY 2014-15

Bench: Shri C. N. Prasad & Shri M. Balaganeshkei Industries Ltd, Vs. Asst. Cit, D-90, Okhla Industrial Circle-14(2), Area, Phase-1, Delhi New Delhi (Appellant) (Respondent) Pan: Aaack0251C

For Appellant: Ms. Gargi Sethi, AdvFor Respondent: Shri Manish Gupta, Sr. DR
Section 10Section 115JSection 143(3)Section 14A

Learned AO while computing income under normal provisions of the Act. However, no disallowance was made by the Assessee in the computation of book profits under section 115JB of the Act vide clause (f) of Explanation 1 thereon. Accordingly, the learned AO proceeded to adopt the same disallowance figure ... that is to be added back in terms of clause (f) of Explanation 1 to section 115JB(2) of the Act while computing the book profits. This action of the learned AO was upheld by the learned CIT(A). 4. We find that the Special Bench of Delhi tribunal

The Acti, Circle-3(1)(1), Ahmedabad vs. Nirma Limited, Ahmedabad

ITA 1437/AHD/2019[2016-17]Status: DisposedITAT Ahmedabad28 Aug 2025AY 2016-17

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokarआयकर अपील सं/Ita Nos.1412 & 1413/Ahd/2019 निर्धारण वर्ष / Assessment Years: (2015-2016 & 2016-17) Nirma Limited, Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) बनाम / V/S. The Deputy Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. स्थायी लेखा सं./Pan : Aaacn5350K आयकर अपील सं/Ita Nos.1436-1437/Ahd/2019 निर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17) The Assistant Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. Nirma Limited, बनाम / V/S. Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) स्थायी लेखा सं./ Pan: Aaacn5350K & C.O Nos.11-12/Ahd/2020 In आयकर अपील सं/Ita Nos.1436-1437/Ahd/2019 निर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17) Nirma Limited, Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) The Deputy Commissioner Of बनाम/ V/S. Income Tax/The Assistant Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. स्थायी लेखा सं./ Pan: Aaacn5350K अपीलार्थी/ (Appellant) प्रत्यर्थी / (Respondent)

For Appellant: Shri Bandish Soparkar, withFor Respondent: Shri Alpesh Parmar, CIT-DR
Section 115JSection 143(3)Section 14A

Assessment Year 2015–16, the assessee filed its original return of income on 28.11.2015 declaring total income at Nil and book profit u/s 115JB at Rs.2,46,69,60,565/-. A revised ITA Nos.1412-1413/Ahd/2019 with others Nirma Limited Vs. DCIT Assessment Years (2015-16 & 2016-17) 4 return was filed ... goodwill arising from amalgamation of SCL, and (vii) disallowance of deduction u/s 80IA in respect of power generation units. The AO also recomputed book profit at Rs.2,51,39,20,763/- by adding disallowance u/s 14A. 4. For Assessment Year 2016–17, the assessee filed its return of income

The Acti, Circle-3(1)(1), Ahmedabad vs. Nirma Limited, Ahmedabad

ITA 1436/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad28 Aug 2025AY 2015-16

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokarआयकर अपील सं/Ita Nos.1412 & 1413/Ahd/2019 निर्धारण वर्ष / Assessment Years: (2015-2016 & 2016-17) Nirma Limited, Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) बनाम / V/S. The Deputy Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. स्थायी लेखा सं./Pan : Aaacn5350K आयकर अपील सं/Ita Nos.1436-1437/Ahd/2019 निर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17) The Assistant Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. Nirma Limited, बनाम / V/S. Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) स्थायी लेखा सं./ Pan: Aaacn5350K & C.O Nos.11-12/Ahd/2020 In आयकर अपील सं/Ita Nos.1436-1437/Ahd/2019 निर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17) Nirma Limited, Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) The Deputy Commissioner Of बनाम/ V/S. Income Tax/The Assistant Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. स्थायी लेखा सं./ Pan: Aaacn5350K अपीलार्थी/ (Appellant) प्रत्यर्थी / (Respondent)

For Appellant: Shri Bandish Soparkar, withFor Respondent: Shri Alpesh Parmar, CIT-DR
Section 115JSection 143(3)Section 14A

Assessment Year 2015–16, the assessee filed its original return of income on 28.11.2015 declaring total income at Nil and book profit u/s 115JB at Rs.2,46,69,60,565/-. A revised ITA Nos.1412-1413/Ahd/2019 with others Nirma Limited Vs. DCIT Assessment Years (2015-16 & 2016-17) 4 return was filed ... goodwill arising from amalgamation of SCL, and (vii) disallowance of deduction u/s 80IA in respect of power generation units. The AO also recomputed book profit at Rs.2,51,39,20,763/- by adding disallowance u/s 14A. 4. For Assessment Year 2016–17, the assessee filed its return of income

Nirma Limited, Ahmedabad vs. The Dcti, Circle-3(1)(1), Ahmedabad

ITA 1413/AHD/2019[2016-17]Status: DisposedITAT Ahmedabad28 Aug 2025AY 2016-17

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokarआयकर अपील सं/Ita Nos.1412 & 1413/Ahd/2019 निर्धारण वर्ष / Assessment Years: (2015-2016 & 2016-17) Nirma Limited, Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) बनाम / V/S. The Deputy Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. स्थायी लेखा सं./Pan : Aaacn5350K आयकर अपील सं/Ita Nos.1436-1437/Ahd/2019 निर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17) The Assistant Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. Nirma Limited, बनाम / V/S. Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) स्थायी लेखा सं./ Pan: Aaacn5350K & C.O Nos.11-12/Ahd/2020 In आयकर अपील सं/Ita Nos.1436-1437/Ahd/2019 निर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17) Nirma Limited, Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) The Deputy Commissioner Of बनाम/ V/S. Income Tax/The Assistant Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. स्थायी लेखा सं./ Pan: Aaacn5350K अपीलार्थी/ (Appellant) प्रत्यर्थी / (Respondent)

For Appellant: Shri Bandish Soparkar, withFor Respondent: Shri Alpesh Parmar, CIT-DR
Section 115JSection 143(3)Section 14A

Assessment Year 2015–16, the assessee filed its original return of income on 28.11.2015 declaring total income at Nil and book profit u/s 115JB at Rs.2,46,69,60,565/-. A revised ITA Nos.1412-1413/Ahd/2019 with others Nirma Limited Vs. DCIT Assessment Years (2015-16 & 2016-17) 4 return was filed ... goodwill arising from amalgamation of SCL, and (vii) disallowance of deduction u/s 80IA in respect of power generation units. The AO also recomputed book profit at Rs.2,51,39,20,763/- by adding disallowance u/s 14A. 4. For Assessment Year 2016–17, the assessee filed its return of income

Nirma Limited, Ahmedabad vs. The Dcti, Circle-3(1)(1), Ahmedabad

ITA 1412/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad28 Aug 2025AY 2015-16

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokarआयकर अपील सं/Ita Nos.1412 & 1413/Ahd/2019 निर्धारण वर्ष / Assessment Years: (2015-2016 & 2016-17) Nirma Limited, Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) The Deputy Commissioner बनाम / Of Income Tax, V/S. Circle 3(1)(1), Ahmedabad. स्थायी लेखा सं./Pan : Aaacn5350K आयकर अपील सं/Ita Nos.1436-1437/Ahd/2019 निर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17) The Assistant Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. Nirma Limited, बनाम / Nirma House, V/S. Ashram Road, Ahmedabad-380009. (Gujarat) स्थायी लेखा सं./ Pan: Aaacn5350K & C.O Nos.11-12/Ahd/2020 In आयकर अपील सं/Ita Nos.1436-1437/Ahd/2019 निर्धारण वर्ष / Assessment Years : (2015-16 & 2016-17) Nirma Limited, Nirma House, Ashram Road, Ahmedabad-380009. (Gujarat) The Deputy Commissioner Of बनाम/ V/S. Income Tax/The Assistant Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad. स्थायी लेखा सं./ Pan: Aaacn5350K अपीलार्थी/ (Appellant) प्रत्यर्थी / (Respondent)

For Appellant: Shri Bandish Soparkar, withFor Respondent: Shri Alpesh Parmar, CIT-DR
Section 115JSection 143(3)Section 14ASection 80I

Assessment Year 2015–16, the assessee filed its original return of income on 28.11.2015 declaring total income at Nil and book profit u/s 115JB at Rs.2,46,69,60,565/-. A revised return was filed on 23.03.2017 declaring total income of Rs. 46,72,792/-. The case was selected ... goodwill arising from amalgamation of SCL, and (vii) disallowance of deduction u/s 80IA in respect of power generation units. The AO also recomputed book profit at Rs.2,51,39,20,763/- by adding disallowance u/s 14A. 4. For Assessment Year 2016–17, the assessee filed its return of income

S C Jhonson Products Pvt Ltd, Gurgaon vs. ACIT Circle-22(2), New Delhi

In the result, appeal of the assessee is allowed

ITA 1470/DEL/2020[2007-08]Status: DisposedITAT Delhi28 Aug 2025AY 2007-08

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 1Section 139(1)Section 143(3)Section 147Section 148Section 250Section 80I

assessee, the re-assessment order was passed on 30.03.2014 wherein income of the assessee was computed at NIL under Income Tax Act and book profit of the assessee was assessed at INR 69,62,80,147/- as against the book loss declared at INR 15,58,74,356/-. 5. Aggrieved ... erred in upholding the adjustment done by the Ld. AO for a sum of Rs. 85,21,54.503/- in the book profits of the company for the purpose of computation of income under section 115.JB of the Act. That the Ld. CIT(A) erred in confirming action