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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

Sky Ama Infra Private Limited, Ludhiana, Punjab vs. DCIT, CC-2, Ludhiana

The appeal stand partly allowed

ITA 396/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh15 Jul 2025AY 2018-19

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.396/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2018-19) M/S Sky Ama Infra Private Limited Dcit 5Th Floor Grand Walk Mall बनाम/ Vs. Central Circle-2 Ferozepur Road, Ludhiana. 141012 Ludhiana. 141001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aarcs-5725-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Rajesh Mehru (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 10-07-2025 घोषणाकीतारीख /Date Of Pronouncement : 15-07-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2018-19 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals)-5, Ludhiana [Cit(A)] Dated 19-04-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) Of The Act On 02-02-2021. The Sole Grievance Of The Assessee Is Confirmation Of Disallowance U/S 14A For Rs.79.21 Lacs. Having Heard Rival

For Appellant: Shri Rajesh Mehru (CA) – Ld. ARFor Respondent: Dr. Ranjit Kaur (Addl. CIT) – Ld. Sr. DR
Section 115JSection 143(3)Section 14A

resulted into disallowance u/s 14A for Rs.79.21 Lacs. The same was added back while computing income under normal provisions as well as while computing ‘Book Profits’ for the purpose of MAT u/s 115JB. The assessee has ultimately paid taxes u/s 115JB. The Ld. CIT(A) confirmed the action ... Bench of Tribunal in Vireet Investments Pvt. Ltd. (82 Taxmann.com 415). Therefore, this disallowance is deleted and not to be added back while computing ‘Book Profits’ u/s 115JB. The Ld. AO is directed to re-compute the income of the assessee accordingly. 5. The appeal stand partly allowed. Order pronounced

M/S Teracom (P) Ltd, Ponda vs. The Joint Commissioner of Income Tax - 2, Panaji

In the result, the Stay applications filed by the assessee are infactious and are dismissed, and the appeals filed by the assessee are allowed for statistical purposes

ITA 3/PAN/2025[2011-12]Status: DisposedITAT Panaji03 Jul 2025AY 2011-12

Bench: Shri Pavan Kumar Gadale & Shri G D Padmahshalii T A. Nos. 2/Pan/2025 & S A.2/Pan/2025 I T A. Nos. 3/Pan/2025 & S A.3/Pan/2025 (A.Y. 2010-11 & A.Y.2011-12 ) Teracom Ltd, Vs Jcit-Range-2, 55,1 St Floor, Aayakarbhavan, Patto, . Ponda Commerce Center Panaji, Ponda-403401, Goa-403001. Goa. . Pan .No. Aabct5254B (अपीलाथ"/Appellant) (""यथ"/Respondent) Assessee By Shri.Rama Rivonkar.Ar Revenue By Shri.Capt Pradeep Arya.Dr सुनवाई क" तार"ख/Date Of Hearing 02.07.2025 घोषणा क" तार"ख/Date Of Pronouncement 03.07.2025 Order Per Pavan Kumar Gadale, Jm: These Two Appeals Are Filed By The Assesse Against The Separate Orders Of The Nfac Delhi/Cit(A) Passed U/Sec 143(3) & U/Sec 250 Of The Act. 2. Since The Issues Involved In These Appeals Are Common & Similar, Hence They Are Clubbed, Heard & A Consolidated Order Is Passed. For The Sake Of Convenience, We Shall Take Up Ita No.2/Pan/2025, A.Y 2010-11 As Lead Case & Facts Narrated. The Assessee Has Raised The Grounds Of Appeal Challenging The Order Of The Cit(A)

filed revised return of income due to amalgamation of scantec india Pvt Ltd disclosing a total income of Rs.4,15,17,397/- and the book profits computed u/sec115JB of the Act of Rs.29,75,25,833/-. The case was selected for scrutiny under CASS and the Assessing Officer ... satisfied with the explanations and details and made additions (i) Provision for bad debts and additional depreciation on revaluation of assets in computing book profits u/sec115JB of the Act(ii)disallowance u/sec14A of the Act (iii)excess claim of deduction u/sec80IC of the Act and (iv) foreign exchange on cancellation

M/S Teracom (P) Ltd, Ponda vs. The Joint Commissioner of Income Tax - 2, Panaji

In the result, the Stay applications filed by the assessee are infactious and are dismissed, and the appeals filed by the assessee are allowed for statistical purposes

ITA 2/PAN/2025[2010-11]Status: DisposedITAT Panaji03 Jul 2025AY 2010-11

Bench: Shri Pavan Kumar Gadale & Shri G D Padmahshalii T A. Nos. 2/Pan/2025 & S A.2/Pan/2025 I T A. Nos. 3/Pan/2025 & S A.3/Pan/2025 (A.Y. 2010-11 & A.Y.2011-12 ) Teracom Ltd, Vs Jcit-Range-2, 55,1 St Floor, Aayakarbhavan, Patto, . Ponda Commerce Center Panaji, Ponda-403401, Goa-403001. Goa. . Pan .No. Aabct5254B (अपीलाथ"/Appellant) (""यथ"/Respondent) Assessee By Shri.Rama Rivonkar.Ar Revenue By Shri.Capt Pradeep Arya.Dr सुनवाई क" तार"ख/Date Of Hearing 02.07.2025 घोषणा क" तार"ख/Date Of Pronouncement 03.07.2025 Order Per Pavan Kumar Gadale, Jm: These Two Appeals Are Filed By The Assesse Against The Separate Orders Of The Nfac Delhi/Cit(A) Passed U/Sec 143(3) & U/Sec 250 Of The Act. 2. Since The Issues Involved In These Appeals Are Common & Similar, Hence They Are Clubbed, Heard & A Consolidated Order Is Passed. For The Sake Of Convenience, We Shall Take Up Ita No.2/Pan/2025, A.Y 2010-11 As Lead Case & Facts Narrated. The Assessee Has Raised The Grounds Of Appeal Challenging The Order Of The Cit(A)

filed revised return of income due to amalgamation of scantec india Pvt Ltd disclosing a total income of Rs.4,15,17,397/- and the book profits computed u/sec115JB of the Act of Rs.29,75,25,833/-. The case was selected for scrutiny under CASS and the Assessing Officer ... satisfied with the explanations and details and made additions (i) Provision for bad debts and additional depreciation on revaluation of assets in computing book profits u/sec115JB of the Act(ii)disallowance u/sec14A of the Act (iii)excess claim of deduction u/sec80IC of the Act and (iv) foreign exchange on cancellation