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“alternate minimum tax”

Special Rate ProvisionsSection 115JCSection 115JC13 judgments

The decision most relied on for alternate minimum tax is ACIT v. Vireet Investment Pvt. Ltd. (82 Taxmann.com 415), cited in 789 judgments on BharatTax.

Leading authorities on alternate minimum tax

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.

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.

PCIT v. Ankit
416 ITR 591 · 2019 · High Court
125
citing judgments

Capital receipts, including interest subsidy received under schemes like TUF, are excluded when computing book profits under Section 115JB of the Income Tax Act. This principle also extends to the reduction of provisions written back from book profits for MAT purposes.

Ajanta Pharma Ltd. v. CIT
327 ITR 305 · 2010 · Supreme Court
85
citing judgments

Section 115JB is a self-contained code for computing book profit, which relies on audited financial statements subject to adjustments under Explanation 1. Restrictions on export profit deductions under Section 80HHC(1B) for normal tax computation do not automatically apply when computing book profits under Section 115JB.

CIT v. Echjay Forgings (P) Ltd.
251 ITR 15 · 2001 · High Court
75
citing judgments

Wealth tax paid by an assessee cannot be added back to net profit for the purpose of computing book profit under section 115J or section 115JB, as wealth tax is not included in the definition of 'income-tax' under the Explanation to these sections.

Indo Rama Synthetics (I) Ltd. v. CIT
330 ITR 363 · 2011 · Supreme Court
74
citing judgments

For Minimum Alternate Tax (MAT) under Section 115JB, the book profit must reflect the true working results of the company. Capital receipts that are not income cannot be included in book profit, and adjustments based on notes on accounts can be made to arrive at the real profit.

Rain Commodities Ltd. v. DCIT
41 DTR 449 · 2010 · ITAT
71
citing judgments

The ITAT Special Bench in Rain Commodities Ltd. held that certain capital receipts, such as forfeited share warrants, if credited to the profit and loss account, are liable for book profits tax under Section 115JB (Minimum Alternate Tax).

Judgments citing alternate minimum tax

Dhl Global Forwarding Freight Shared Services (India) LLP, Mumbai vs. Principal Commissioner of Income-Tax (PCIT)-41, Mumbai

In the result, the appeal of the assessee is allowed

ITA 2109/MUM/2025[2020-21]Status: DisposedITAT Mumbai27 Oct 2025AY 2020-21

Bench: Shri Sandeep Gosain & Shri Prabhash Shankarm/S Dhl Global Forwarding V/S. Principal Commissioner Of Freight Shared Services बनाम Income Tax (Pcit) – 41, Room (India) Llp No. 541, Kautilya Bhavan, C-41 5Th Floor, A Wing 247 Park, To C-43, G Block, Bandra Kurla Lbs Road, Vikhroli West, Complex, Bandra (East), Mumbai–400083, Maharashtra Mumbai–400051, Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aapfd3128F Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri Ajit Kumar Jain a/w S.Chaugule, ARsFor Respondent: Shri Umashankar Prasad, (CIT-DR)
Section 10ASection 143(3)Section 263Section 40a

normal provisions of the Act for the purpose of Computation of Total Income and no addition to be done under the provisions of Alternate Minimum Tax (‘AMT’). 3. The assessee has acquired a Global Service Centre business of DHL Logistics Private Limited with effective from 1st January ... excess MAT Credit Forward to the extent of Rs. 1,11,46,575/-, it was submitted that the assessee had paid taxes under Alternate Minimum Tax (“AMT”) provisions and claimed carry forward of AMT amounting to Rs. 2,35,20,860/- under Schedule AMTC

Eastman International, Ludhiana vs. Deputy Commissioner of Income Tax, Circle-1, Ludhiana

In the result, appeal of the Assessee is allowed

ITA 782/CHANDI/2024[2020-21]Status: DisposedITAT Chandigarh09 Jun 2025AY 2020-21

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Ashwani Kumar &For Respondent: Shri Vivek Vardhan, Addl. CIT, Sr. DR
Section 115JSection 143(3)Section 250Section 41(1)Section 68Section 80I

after claiming deduction u/s 80IA at Rs. 12,81,92,907/-. However, the tax was paid as per provisions of Section 115JC -alternate minimum tax at an Income of Rs. 12,81,92,907/- The assessment was framed by National Faceless Assessment Centre, Delhi at a total income

Dipti Enterprise, Mumbai vs. Income Tax Officer Ward 33(1)(4), Mumbai

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

ITA 1653/MUM/2025[2014-15]Status: DisposedITAT Mumbai08 May 2025AY 2014-15

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

For Appellant: Shri Devendra Jain, A/RFor Respondent: Shri Govindrao J. Ninawe, Sr. D/R
Section 115JSection 194ISection 4Section 4(6)(b)Section 5

making additions of Rs.1,87,44,874/- to the book profit and computing tax thereon pursuant to the provisions of section 115JC (Alternate Minimum Tax whereas the said provisions were inapplicable to the Appellant. 6. In the facts and circumstances of the case and in law, the Learned ... making additions of Rs.1,87,44,874/- to the book profit and computing tax thereon pursuant to the provisions of section 115JC (Alternate Minimum Tax whereas the said provisions were inapplicable to the Appellant. 6. In the facts and circumstances of the case and in law, the Learned

Theia Healthcare, Judge Colony 1 St Crossstreettambaram Sanatorium vs. Income Tax Officer, Chennai

The appeal stands dismissed

ITA 3225/CHNY/2024[2023-2024]Status: DisposedITAT Chennai29 Apr 2025AY 2023-2024

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.3225/Chny/2024 (िनधा'रण वष' / Assessment Year: 2023-24) M/S Theia Healthcare Income Tax Officer बनाम/ Plot No.10, Sf-1 Ncw 10(3), 2Nd Floor, Tamabaram Nungambakkam Vs. Sanatorium – 600047 Chennai - 600034 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aagft-2488-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri V.V.Rajkumar (Ca) – Ld. Ar " थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam (Jcit) – Ld. Sr. Dr

For Appellant: Shri V.V.Rajkumar (CA) – Ld. ARFor Respondent: Ms. Gouthami Manivasagam (JCIT) – Ld. Sr. DR
Section 115JSection 143(1)Section 80JSection 80P

intimation issued by CPC u/s 143(1) on 17-01-2024. The assessee being resident firm is aggrieved by computation of Alternative Minimum Tax (AMT) u/s 115JC of the Act. Having heard rival submissions and upon perusal of case records, the appeal is disposed-off as under. 2. The assessee ... provide that where the regular income-tax payable for a previous year by a person, other than a company, is less than the alternate minimum tax payable for such previous year, the adjusted total income shall be deemed to be the total income of that person for such previous year

Dy.Commissioner of Income Tax, Central Circle-1, Aurangabad vs. Siddhi Vinayak Construction, Aurangabad

In the result, the appeal filed by the Revenue is allowed for statistical purposes

ITA 988/PUN/2024[2020-21]Status: DisposedITAT Pune24 Apr 2025AY 2020-21

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2020-21

For Appellant: Shri Shubham N RathiFor Respondent: Shri Ajay Kumar Keshari - CIT
Section 115JSection 139(1)Section 80I

80IB(10) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) was disallowed and the tax was calculated under Alternate Minimum Tax as per the provisions of section 115JC of the Act. 2 3. Aggrieved with such order of the CPC, Bengaluru, the assessee filed an appeal ... before the Ld. CIT(A) challenging the computation of tax by applying the Alternate Minimum Tax. The assessee also took an additional ground before the Ld. CIT(A) challenging the disallowance of deduction of Rs.6,12,05,192/- u/s 80IB(10) of the Act. Based on the arguments advanced

Sbs Biotech Unit II, Sirmour vs. Principal Commissioner of Income Tax-1, Chandigarh

In the result, the appeal of the assessee is allowed

ITA 413/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh25 Feb 2025AY 2017-18

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Ajay Jain, C.AFor Respondent: Shri Abhishek Pal Garg, DR
Section 143(1)Section 143(2)Section 147Section 148Section 263Section 801CSection 80I

assessee would like to submit that even after claiming 100% deduction under section 80-IC, it has duly discharged its tax obligation under Alternate Minimum Tax (AMT), being higher than the tax computed as per normal provisions of the Act.” 16. It was submitted that the AO, after verifying

Nandi Sahakari Sakkare Karkhane Niyamit, Vijayapur vs. Income Tax Officer Appeal, Vijayapur

In the result, appeal filed by the assessee is allowed

ITA 447/BANG/2024[2013-14]Status: DisposedITAT Bangalore06 Jan 2025AY 2013-14

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2013-14

For Appellant: Sri. Chetan V Chougale & Sri Praveen P Ghali, CAFor Respondent: Sri. A. Sreenivasa Rao, CIT - DR
Section 115JSection 132ASection 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 250

income of Rs. NIL and agriculture income of Rs. 15,32,936/- and accordingly, tax payable was also NIL. The AO calculated the alternate minimum tax payable u/s. 115JC amounting to Rs. 1,59,210/-. 3.1 Thereafter, the case was reopened u/s 147 of the Act on the basis

Suzlon Energy Ltd., Ahmedabad vs. The ACIT(OSD) Circle-8, Ahmedabad

In the result the appeal filed by the Assessee in ITA No

ITA 1621/AHD/2019[2008-09]Status: DisposedITAT Ahmedabad29 Oct 2024AY 2008-09

Bench: Shri T.R. SENTHIL KUMAR (Judicial Member), Shri Makarand Vasant Mahadeokar (Accountant Member)

Section 143(3)Section 90

IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri T.R. SENTHIL KUMAR, Judicial Member And Shri Makarand Vasant

The DCIT, Circle-4(1)(1), Ahmedabad vs. Suzlon Energy Ltd., Ahmedabad

In the result the appeal filed by the Assessee in ITA No

ITA 1517/AHD/2019[2008-09]Status: DisposedITAT Ahmedabad29 Oct 2024AY 2008-09

Bench: Shri T.R. SENTHIL KUMAR (Judicial Member), Shri Makarand Vasant Mahadeokar (Accountant Member)

Section 143(3)Section 90

IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri T.R. SENTHIL KUMAR, Judicial Member And Shri Makarand Vasant

Mega Engineers & Builders, Port Blair vs. DCIT, Cir. 3(2), Port Blair

In the result, the appeal of assessee is allowed

ITA 312/KOL/2024[2017-18]Status: DisposedITAT Kolkata09 Oct 2024AY 2017-18

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey]

Section 194C

scope and effect of section 115JA was elaborated in the Department Circular No. 762 dated lS.2.1998. The relevant portion is reproduced hereunder:- "Alternate minimum tax on companies- 46.1 In recent times, the number of zero-tax companies and companies marginal tax has grown. Studies have shown that in spite

Blueprint Infrahomes LLP, Jaipur vs. ADIT CPC Bengaluru Or ITO Ward 6(1) Jaipur, Jaipur

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

ITA 68/JPR/2023[2021-22]Status: DisposedITAT Jaipur30 Aug 2023AY 2021-22

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Shrawan Kumar Gupta (Adv.)For Respondent: Smt. Monisha Choudhary (Addl. CIT)
Section 143(1)Section 234ASection 801BSection 80I

also filed the Form 29C on 08.02.2022 which is for computing Adjustment of 5 Blueprint Infrahomes LLP vs. ITO total income and Alternate Minimum Tax of the person other than a company. All these have been filed before 15.03.2022. Further the assessee has also under impression that the Honble Supreme ... filling is allowable. 7. That we have also filed the Form 29C on 08.02.2022 which is for computing Adjustment of total income and Alternate Minimum Tax of the person other than a company. All these have been filed before 15.03.2022. And we were also under impression that the Honble Supreme

Renu Khunteta, Jaipur vs. ITO, Ward3(2), Jaipur

In the result, appeal of the assessee is dismissed

ITA 220/JPR/2023[2013-14]Status: DisposedITAT Jaipur24 Aug 2023AY 2013-14

Bench: Or At The Time Of Hearing.”

For Appellant: Sh. H. M. Singhvi (CA)For Respondent: Smt. Monisha Choudhary (Addl. CIT)
Section 115JSection 143(1)Section 143(2)Section 143(3)Section 154Section 801ASection 80I

tax act, where the regular income tax payable for a previous year by a person, other than a company, is less than the alternate minimum tax (AMT) payable for such previous year, the adjusted total income shall be deemed to be the total income of that person for such previous ... material available on record, it is a fact that the regular income tax payable by the appellant is less than the alternate minimum tax (AMT) payable for such previous year. Further, as per material available on record in this case, as per provisions of 115JC(2), the adjusted total income

Ankur Condiominium, Mumbai vs. ACIT CPC, Bangalore

ITA 1581/MUM/2019[2014-15]Status: DisposedITAT Mumbai02 May 2022AY 2014-15
For Appellant: Sh. Hitesh Shah, CAFor Respondent: Sh. B.K. Bagchi, DR
Section 115JSection 143(1)

would show that the assessee has declared loss of Rs.2,30,670/-. At the same time the assessee in the column - Schedule of Alternate Minimum Tax u/s. 115JC has declared Rs.1,88,580/- (Interest Income). The assessee before the CIT(A) has made claim of exemption on the principle