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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

National Dairy Development Board, Anand vs. The Dy.CIT, Anand Circle, Anand

In the result, the appeals filed by the Revenue in ITA Nos

ITA 722/AHD/2023[2012-13]Status: DisposedITAT Ahmedabad23 Jun 2025AY 2012-13

Bench: DR. BRR Kumar (Vice President), Shri T. R. Senthil Kumar (Judicial Member)

Section 115JSection 143(3)Section 14ASection 35DSection 36(1)Section 36(1)(viii)Section 37(1)

employees under VRS scheme after retirement – Section 35DDA, Section 37(1)  Applicability of MAT u/s 115JB  Adjustment of withdrawal from reserves and provisions to book profit u/s 115JB I.T.A Nos: 722 to 728/Ahd/2023 and ors. A.Ys. 2012-13 to 2018-19 Page No 3 National Dairy Development Boardi vs. DCIT ... Issue No. 7: Applicability of MAT u/s 115JB. The Ld. Counsel for the assessee submitted as follows: • The AO applied section 115JB - MAT on book profits on the ground that the Assessee is a company. • The ITAT in the Assessee’s own case vide order dated 02.05.2025 has held that

Aravali Power Comany Private Ltd., Jhajjar vs. DCIT Circle-1(1), Delhi

In the result, all the five appeals of the assessee in

ITA 4604/DEL/2024[2019-20]Status: DisposedITAT Delhi23 Jun 2025AY 2019-20

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

For Appellant: Shri Ved Jain, AdvFor Respondent: Shri Jitender Singh, CIT-DR
Section 115JSection 28

made by the AO treating the sale proceeds of fly ash as income of the assessee while computing book profits under the provisions of section 115JB of the Income Tax Act. (ii) That the abovesaid addition has been confirmed rejecting the contention of the assessee that the amount received ... earmarked, the resultant funds were not "diverted" at source; they remained a part of the company's income for the purposes of computing book profit. The Court clarified that "the reserve created under Section 45-IC... is not a diversion of income at source" because it is derived from

Aravali Power Company Private Limited, Jhajjar vs. DCIT, Circle-1(1), Delhi

In the result, all the five appeals of the assessee in

ITA 4603/DEL/2024[2018-19]Status: DisposedITAT Delhi23 Jun 2025AY 2018-19

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

For Appellant: Shri Ved Jain, AdvFor Respondent: Shri Jitender Singh, CIT-DR
Section 115JSection 28

made by the AO treating the sale proceeds of fly ash as income of the assessee while computing book profits under the provisions of section 115JB of the Income Tax Act. (ii) That the abovesaid addition has been confirmed rejecting the contention of the assessee that the amount received ... earmarked, the resultant funds were not "diverted" at source; they remained a part of the company's income for the purposes of computing book profit. The Court clarified that "the reserve created under Section 45-IC... is not a diversion of income at source" because it is derived from

Aravali Power Company Pvt. Ltd., New Delhi vs. DCIT, Circle-1(1), Delhi

In the result, all the five appeals of the assessee in

ITA 2561/DEL/2024[2020-21]Status: DisposedITAT Delhi23 Jun 2025AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

For Appellant: Shri Ved Jain, AdvFor Respondent: Shri Jitender Singh, CIT-DR
Section 115JSection 28

made by the AO treating the sale proceeds of fly ash as income of the assessee while computing book profits under the provisions of section 115JB of the Income Tax Act. (ii) That the abovesaid addition has been confirmed rejecting the contention of the assessee that the amount received ... earmarked, the resultant funds were not "diverted" at source; they remained a part of the company's income for the purposes of computing book profit. The Court clarified that "the reserve created under Section 45-IC... is not a diversion of income at source" because it is derived from

Aravali Power Company Pvt. Ltd., New Delhi vs. DCIT, Circle-3(1), Delhi

In the result, all the five appeals of the assessee in

ITA 2560/DEL/2024[2017-18]Status: DisposedITAT Delhi23 Jun 2025AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

For Appellant: Shri Ved Jain, AdvFor Respondent: Shri Jitender Singh, CIT-DR
Section 115JSection 28

made by the AO treating the sale proceeds of fly ash as income of the assessee while computing book profits under the provisions of section 115JB of the Income Tax Act. (ii) That the abovesaid addition has been confirmed rejecting the contention of the assessee that the amount received ... earmarked, the resultant funds were not "diverted" at source; they remained a part of the company's income for the purposes of computing book profit. The Court clarified that "the reserve created under Section 45-IC... is not a diversion of income at source" because it is derived from

Aravali Power Company Pvt. Ltd., New Delhi vs. DCIT, Circle-3(1), New Delhi

In the result, all the five appeals of the assessee in

ITA 9105/DEL/2019[2016-17]Status: DisposedITAT Delhi23 Jun 2025AY 2016-17

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

For Appellant: Shri Ved Jain, AdvFor Respondent: Shri Jitender Singh, CIT-DR
Section 115JSection 28

made by the AO treating the sale proceeds of fly ash as income of the assessee while computing book profits under the provisions of section 115JB of the Income Tax Act. (ii) That the abovesaid addition has been confirmed rejecting the contention of the assessee that the amount received ... earmarked, the resultant funds were not "diverted" at source; they remained a part of the company's income for the purposes of computing book profit. The Court clarified that "the reserve created under Section 45-IC... is not a diversion of income at source" because it is derived from

M/S Union Bank of India, Mumbai vs. Deputy Commissioner of Income Tax, Cricle -Ltu 2, Mumbai

In the result, appeal of the assessee is allowed

ITA 2956/MUM/2024[2019-20]Status: DisposedITAT Mumbai20 Jun 2025AY 2019-20

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri C. Naresh, A/RFor Respondent: Shri Vivek Perampurna, CIT D/R
Section 115JSection 143(3)Section 14ASection 263

held by Hon'ble Apex court in the case of Vijaya Bank (323 ITR 166) and hence cannot be added back in computing book profits. 5. The Ld. PCIT erred in directing the AO to make further disallowance u/s 14A under normal computation and 115JB and to tax recovery ... that the amount represented an actual liability and does not fall under any of the Explanation to section 115JB(2) providing for additions to book profits. 9.2 The Ld. PCIT failed to note that that the provisions are reduced from advances these amounts are written off as held

Gujarat State Electricity Corporation Ltd., Baroda vs. The Dy.CIT., Circle-1(1), Baroda

In the result, the appeal filed by the Assessee is allowed for statistical purpose

ITA 1246/AHD/2012[2003-04]Status: DisposedITAT Ahmedabad19 Jun 2025AY 2003-04

Bench: DR. BRR Kumar (Vice President), Shri T. R. Senthil Kumar (Judicial Member)

Section 115JSection 143(3)Section 147Section 148Section 234BSection 271Section 69

Electricity (Supply) Act, 1948. 2. That on facts and in law, it be held that the appellant is not liable to be taxed on “Book Profit” u/s. 115JB of the Act as per the law applicable for the year under consideration. I.T.A No. 1246/Ahd/2012 A.Y. 2003-04 Page ... principle of "Substance Over Form". The primary purpose of introducing provision relating to MAT was to tax companies that, despite having significant book profits, paid minimal or no tax due to various deductions under the Act. However, the legislative framework before the 2012 amendment did not specifically include electricity companies

Mcleod Russel India Limited, Kolkata vs. A.C.I.T., Circle-4(1), Kolkata

The appeals of the assessee are partly allowed

ITA 458/KOL/2022[2018-2019]Status: DisposedITAT Kolkata17 Jun 2025AY 2018-2019

Bench: the due date of filing of return under Section 139(1) of the Act.

Section 115JSection 139(1)Section 143(3)Section 14ASection 2(24)(x)Section 36(1)(va)Section 37

Assessing Officer erred in law and facts in adding the disallowance made of Rs.44,07,000/- u/s 14A read with Rule 8D to the book profit computed u/s 115JB of the Act. 11. For that the Assessing Officer erred in law and facts in not allowing the credit ... that the Assessing Officer erred in law and in facts in adding the disallowance made u/s 14A read with Rule 8D to the book profit computed u/s 115JB of the Act. 6. For that the Assessing Officer erred in law and on facts in making disallowance

Mecleod Russel India Ltd., Kolkata vs. A.C.I.T., Circle - 4(1), Kolkata

The appeals of the assessee are partly allowed

ITA 454/KOL/2022[2017-2018]Status: DisposedITAT Kolkata17 Jun 2025AY 2017-2018

Bench: the due date of filing of return u/s 139(1) of the Act.

Section 115JSection 139(1)Section 143(3)Section 14ASection 2(24)(x)Section 36(1)(va)Section 37

Assessing Officer erred in law and facts in adding the disallowance made of Rs.44,07,000/- u/s 14A read with Rule 8D to the book profit computed u/s 115JB of the Act. 11. For that the Assessing Officer erred in law and facts in not allowing the credit ... that the Assessing Officer erred in law and in facts in adding the disallowance made u/s 14A read with Rule 8D to the book profit computed u/s 115JB of the Act. 6. For that the Assessing Officer erred in law and on facts in making disallowance

Churu Trading Co Pvt Ltd(Since Merged With Sprit Infrapower & Multiventures Pvt Ltd), Mumbai vs. DCIT Ward 8(2)(1), Mumbai

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

ITA 233/MUM/2025[2008-09]Status: DisposedITAT Mumbai17 Jun 2025AY 2008-09

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan () Assessment Year: 2008-09 Churu Trading Co Pvt. Ltd., Addl./Joint/Dy./Asst. Cit, Pan – Aaacc4853G (Since Merged Income-Tax Officer, National E- With Sprit Infrapower & Vs. Assessment Centre, Ward-8(2)(1), Multiventures Pvt. Ltd.) 6Th Floor, Aayakar Bhavan, 18Th Floor, A Wing, Marathom Churchgate, Futurex, N.M. Joshi Marg, Mumbai-400021. Lower Parel, Mumbai-400013. Pan No. Aalcs 5905 J Appellant Respondent

For Appellant: Mr. Nishit GandhiFor Respondent: Mr. R.A. Dhyani, CIT-DR
Section 10(38)Section 115JSection 147Section 148Section 69

submitted that in the facts and in the circumstances of the case, and in law, no such addition was called for. Book Profit - Provision for Non Performing Assets written back 4.1 The Ld. CIT (A) erred in confirming the action of the AO in making an addition to the Book ... prescribed for NBFC issued by RBI (b) When the said Provision was made, the same was not claimed as a deduction earlier from the Book Profit, hence adding the same again would amount to double taxation of the said notional item; (c) The addition is contrary to law and judicial

ACIT Circle, 3(4), Mumbai vs. Union Bank of India, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 2119/MUM/2024[2020-21]Status: DisposedITAT Mumbai11 Jun 2025AY 2020-21

Bench: Shri Saktijit Dey & Shri Narendra Kumar Billaiyaआयकर अपील सं./Ita No. 2037/Mum/2024 (निर्धारण वर्ष / Assessment Year :2020-21) आयकर अपील सं./Ita No. 2038/Mum/2024 (निर्धारण वर्ष / Assessment Year :2021-22) Union Bank Of India, Finance & Accounts, Union Bank Bhavan, 239, Vidhan Bhavan Marg, Nariman Point, Mumbai, Maharashtra- 400021 V/S. बनाम Dcit, Circle- (Ltu) 2, Mumbai Room No. 421, 4Th Floor, Aayakar Bhavan, M. K. Road, Mumbai-400020 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaacu0564G Appellant/अपीलार्थी .. Respondent/प्रतिवादी आयकर अपील सं./Ita No. 2119/Mum/2024 (निर्धारण वर्ष / Assessment Year :2020-21) आयकर अपील सं./Ita No. 2118/Mum/2024 (निर्धारण वर्ष / Assessment Year :2021-22) Acit, Circle-3(4), Mumbai Room No. 559, 5Th Floor, Aayakar Bhavan, M. K. Road, Mumbai-400020 V/S. Union Bank Of India, Finance & Accounts, Union बनाम Bank Bhavan, 239, Vidhan Bhavan Marg, Nariman Point, Mumbai, Maharashtra- 400021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaacu0564G Appellant/अपीलार्थी .. Respondent/प्रतिवादी Page 2

For Appellant: Shri C. NareshFor Respondent: Shri Vikas K. Suryawanshi
Section 144Section 14A

coordinate bench, ground No. 7.2 is dismissed. 12. Ground No. 7.3 relates to the non-granting of credit towards foreign taxes in computing book profits. 13. Before embarking on these grounds, we will first consider ground No. 8, which relates to the applicability of provisions of section 115JB ... 115JB is fulfilled in the present case of the assessees. Sub-section (1) of Section 115JB mandates charge of income based on book profits subject to fulfilment of certain conditions and also provides the rate on which such tax shall be charged. The Section starts with non- obstante clause

ACIT, Circle -3(4), Mumbai vs. Union Bank of India, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 2118/MUM/2024[2021-22]Status: DisposedITAT Mumbai11 Jun 2025AY 2021-22

Bench: Shri Saktijit Dey & Shri Narendra Kumar Billaiyaआयकर अपील सं./Ita No. 2037/Mum/2024 (निर्धारण वर्ष / Assessment Year :2020-21) आयकर अपील सं./Ita No. 2038/Mum/2024 (निर्धारण वर्ष / Assessment Year :2021-22) Union Bank Of India, Finance & Accounts, Union Bank Bhavan, 239, Vidhan Bhavan Marg, Nariman Point, Mumbai, Maharashtra- 400021 V/S. बनाम Dcit, Circle- (Ltu) 2, Mumbai Room No. 421, 4Th Floor, Aayakar Bhavan, M. K. Road, Mumbai-400020 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaacu0564G Appellant/अपीलार्थी .. Respondent/प्रतिवादी आयकर अपील सं./Ita No. 2119/Mum/2024 (निर्धारण वर्ष / Assessment Year :2020-21) आयकर अपील सं./Ita No. 2118/Mum/2024 (निर्धारण वर्ष / Assessment Year :2021-22) Acit, Circle-3(4), Mumbai Room No. 559, 5Th Floor, Aayakar Bhavan, M. K. Road, Mumbai-400020 V/S. बनाम Union Bank Of India, Finance & Accounts, Union Bank Bhavan, 239, Vidhan Bhavan Marg, Nariman Point, Mumbai, Maharashtra- 400021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaacu0564G Appellant/अपीलार्थी .. Respondent/प्रतिवादी Page 2

For Appellant: Shri C. NareshFor Respondent: Shri Vikas K. Suryawanshi
Section 144Section 14A

coordinate bench, ground No. 7.2 is dismissed. 12. Ground No. 7.3 relates to the non-granting of credit towards foreign taxes in computing book profits. 13. Before embarking on these grounds, we will first consider ground No. 8, which relates to the applicability of provisions of section 115JB ... 115JB is fulfilled in the present case of the assessee. Sub-section (1) of Section 115JB mandates charge of income based on book profits subject to fulfilment of certain conditions and also provides the rate on which such tax shall be charged. The Section starts with non- obstante clause

M/S Union Bank of India, Mumbai vs. DCIT, Circle-(Ltu) 2, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 2038/MUM/2024[2021-22]Status: DisposedITAT Mumbai11 Jun 2025AY 2021-22

Bench: Shri Saktijit Dey & Shri Narendra Kumar Billaiyaआयकर अपील सं./Ita No. 2037/Mum/2024 (निर्धारण वर्ष / Assessment Year :2020-21) आयकर अपील सं./Ita No. 2038/Mum/2024 (निर्धारण वर्ष / Assessment Year :2021-22)

For Appellant: Shri C. NareshFor Respondent: Shri Vikas K. Suryawanshi
Section 144Section 14A

coordinate bench, ground No. 7.2 is dismissed. 12. Ground No. 7.3 relates to the non-granting of credit towards foreign taxes in computing book profits. 13. Before embarking on these grounds, we will first consider ground No. 8, which relates to the applicability of provisions of section 115JB ... 115JB is fulfilled in the present case of the assessee's. Sub-section (1) of Section 115JB mandates charge of income based on book profits subject to fulfilment of certain conditions and also provides the rate on which such tax shall be charged. The Section starts with non- obstante clause

M/S Union Bank of India, Mumbai vs. Deputy Commissioner of Income Tax, Circle-(Ltu)-2, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 2037/MUM/2024[2020-21]Status: DisposedITAT Mumbai11 Jun 2025AY 2020-21

Bench: Shri Saktijit Dey & Shri Narendra Kumar Billaiyaआयकर अपील सं./Ita No. 2037/Mum/2024 (निर्धारण वर्ष / Assessment Year :2020-21) आयकर अपील सं./Ita No. 2038/Mum/2024 (निर्धारण वर्ष / Assessment Year :2021-22) Union Bank Of India, Finance & Accounts, Union Bank Bhavan, 239, Vidhan Bhavan Marg, Nariman Point, Mumbai, Maharashtra- 400021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaacu0564G Appellant/अपीलार्थी V/S. बनाम Dcit, Circle- (Ltu) 2, Mumbai Room No. 421, 4Th Floor, Aayakar Bhavan, M. K. Road, Mumbai-400020 .. Respondent/प्रतिवादी आयकर अपील सं./Ita No. 2119/Mum/2024 (निर्धारण वर्ष / Assessment Year :2020-21) आयकर अपील सं./Ita No. 2118/Mum/2024 (निर्धारण वर्ष / Assessment Year :2021-22) Acit, Circle-3(4), Mumbai Room No. 559, 5Th Floor, Aayakar Bhavan, M. K. Road, Mumbai-400020 V/S. Union Bank Of India, बनाम | Finance & Accounts, Union Bank Bhavan, 239, Vidhan Bhavan Marg, Nariman Point, Mumbai, Maharashtra- 400021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaacu0564G Appellant/अपीलार्थी .. Respondent/प्रतिवादी Page 2

For Appellant: Shri C. NareshFor Respondent: Shri Vikas K. Suryawanshi
Section 144Section 14A

coordinate bench, ground No. 7.2 is dismissed. 12. Ground No. 7.3 relates to the non-granting of credit towards foreign taxes in computing book profits. 13. Before embarking on these grounds, we will first consider ground No. 8, which relates to the applicability of provisions of section 115JB ... 115JB is fulfilled in the present case of the assessees. Sub-section (1) of Section 115JB mandates charge of income based on book profits subject to fulfilment of certain conditions and also provides the rate on which such tax shall be charged. The Section starts with non- obstante clause

Assistant Commissioner of Income Tax Corporate Circle 1 1, Chennai vs. Hitachi Solutions India Private Limited, Kanchipuram

In the result, the appeal filed by the assessee is allowed and the appeal filed

ITA 1715/CHNY/2024[2018-19]Status: DisposedITAT Chennai06 Jun 2025AY 2018-19

Bench: SHRI GEORGE GEORGE K, VICE PRESIDENT AND\nSHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER\nआयकर अपीलसं./IT(TP)A No.: 17/CHNY/2024\nनिर्धारण वर्ष / Assessment Year: 2018-19\nHitachi Solutions India Private\nLimited,\nBlock 5, 10th Floor, 1/124,\nDLF IT Park, Shivaji Gardens,\nMount Poonamallee Road,\nChennai - 600 089.\nThe Deputy Commissioner of\nIncome Tax,\nVs. Corporate Circle- 1(1),\nNo.121, M.G.Road,\nChennai - 600 034.\n[PAN:AAACZ-1544-R]\n(अपीलार्थी/Appellant)\n(प्रत्यर्थी/Respondent)\nआयकर

For Appellant: Shri Darpan Kirpalani, Advocate by VirtualFor Respondent: Shri A. Sasikumar, C.I.T
Section 143(3)Section 153Section 153(1)Section 153(4)

income on 30.11.2018, declaring Rs.2,73,79,990/- taxable income under the normal provisions of the Income-tax Act, 1961(the 'Act') and book profits of Rs.6,66,95,090/- as per the provisions of Section 115JB of the Act. Accordingly, Rs.1,35,98,362/- tax liability was determined under

Schindler India Private Limited, Mumbai vs. Deputy Commissioner of Income Tax-Range 15(3)(2), Mumbai

ITA 7311/MUM/2018[2014-15]Status: DisposedITAT Mumbai06 Jun 2025AY 2014-15

Bench: Shri Vikram Singh Yadav & Shri Sandeep Singh Karhail

Section 115Section 115JSection 143(3)Section 36(1)(va)

facts and in the circumstances of the case and in law, the Ld. AO/ DRP have erred in increasing the book profit by the amount of provision of bad and doubtful debts of Rs.1,09,72,163/-under clause (i) of the Explanation to section 115JB of the Income ... challenged the action of the AO as confirmed by the DRP in terms of addition of provision of bad and doubtful debts to the books profits computed u/s.115JB of the Act. 8. In this regard, during the course of hearing the Ld.AR submitted that the assessee has claimed a deduction

Schindler India Pvt. Ltd., Mumbai vs. DCIT-Cir-15(3)(2), Mumbai

ITA 7326/MUM/2017[2013-14]Status: DisposedITAT Mumbai06 Jun 2025AY 2013-14

Bench: Shri Vikram Singh Yadav & Shri Sandeep Singh Karhail

For Appellant: Ms. Chandani ShahFor Respondent: Shri Ajay Chandra, CIT-DR
Section 115Section 115JSection 143(3)Section 36(1)(va)

facts and in the circumstances of the case and in law, the Ld. AO/ DRP have erred in increasing the book profit by the amount of provision of bad and doubtful debts of Rs.1,09,72,163/-under clause (i) of the Explanation to section 115JB of the Income ... challenged the action of the AO as confirmed by the DRP in terms of addition of provision of bad and doubtful debts to the books profits computed u/s.115JB of the Act. 8. In this regard, during the course of hearing the Ld.AR submitted that the assessee has claimed a deduction

DCIT, Circle - 19(1), Delhi vs. Pc Jeweller Limited, Delhi

ITA 3084/DEL/2024[2016-17]Status: DisposedITAT Delhi06 Jun 2025AY 2016-17

Bench: Ms. Madhumita Roy & Shri Khettra Mohan Roy

Section 115JSection 143(1)Section 35D

Assessment Year 2015-16 on 30.11.2015 declaring total income at ₹4,22,28,69,410/-under the normal provisions of the Act and book profit of ₹3,78,22,63,064/-under section 115JB of the Act. The Return of income filed by the assessee was processed under Section ... intimation dated 24.07.2016 at the same return of income of ₹ 4,22,28,69,410/-under the normal provisions of the Act and book profit of ₹ 5,39,31,62,130/-under Section 115JB of the Act. Being aggrieved by and dissatisfied with the said order under intimation the assessee

Deputy Commissioner of Income Tax, Cr Building vs. Pc Jeweller Limited, Delhi

ITA 2581/DEL/2024[2015-16]Status: DisposedITAT Delhi06 Jun 2025AY 2015-16

Bench: Ms. Madhumita Roy & Shri Khettra Mohan Roy

Section 115JSection 143(1)Section 35D

Assessment Year 2015-16 on 30.11.2015 declaring total income at ₹4,22,28,69,410/-under the normal provisions of the Act and book profit of ₹3,78,22,63,064/-under section 115JB of the Act. The Return of income filed by the assessee was processed under Section ... intimation dated 24.07.2016 at the same return of income of ₹ 4,22,28,69,410/-under the normal provisions of the Act and book profit of ₹ 5,39,31,62,130/-under Section 115JB of the Act. Being aggrieved by and dissatisfied with the said order under intimation the assessee