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“PGBP income”

Income HeadsSection 28Section 283 judgments

Judgments citing PGBP income

DCIT Circle 4(2), New Delhi vs. Canon India Pvt. Ltd., New Delhi

In the result, to sum up and conclude:

ITA 1038/DEL/2023[2005-06]Status: DisposedITAT Delhi10 Nov 2025AY 2005-06

Bench: Shri Challa Nagendra Prasad & Shri Naveen Chandra

For Appellant: Shri Himanshu Sinha, AdvFor Respondent: Shri Vijay B. Basanta, CIT-DR
Section 10ASection 143(3)Section 254Section 92C

5855/DEL/2021 [A.Y. 2003-04] CO No. 04/DEL/2025 ITA No. 1038/DEL/2023 [A.Y. 2005-06] Canon India Pvt Ltd Sl. Particulars Amount (Rs.) No A PGBP Income from Non STPI Unit (4,83,42,879) B1 Gross PGBP Income from STPI Unit 3,39,03,523 B2 Less: Income Exempt ... PGBP Income from STPI Unit (b1-b2) 33,90,352 Total PGBP Income (A + B) (4,49,52,527) Income under the head 'Capital Gains (11,94,328) Income from other Sources 1,18,217 Total Income (4,48,34,310) 6. During the Assessment Year 2003-04, the assessee

Canon India Pvt. Ltd, Gurugram vs. Neac, Delhi

In the result, to sum up and conclude:

ITA 585/DEL/2021[2003-04]Status: DisposedITAT Delhi10 Nov 2025AY 2003-04

Bench: Shri Challa Nagendra Prasad & Shri Naveen Chandra

For Appellant: Shri Himanshu Sinha, AdvFor Respondent: Shri Vijay B. Basanta, CIT-DR
Section 10ASection 143(3)Section 254Section 92C

5855/DEL/2021 [A.Y. 2003-04] CO No. 04/DEL/2025 ITA No. 1038/DEL/2023 [A.Y. 2005-06] Canon India Pvt Ltd Sl. Particulars Amount (Rs.) No A PGBP Income from Non STPI Unit (4,83,42,879) B1 Gross PGBP Income from STPI Unit 3,39,03,523 B2 Less: Income Exempt ... PGBP Income from STPI Unit (b1-b2) 33,90,352 Total PGBP Income (A + B) (4,49,52,527) Income under the head 'Capital Gains (11,94,328) Income from other Sources 1,18,217 Total Income (4,48,34,310) 6. During the Assessment Year 2003-04, the assessee

Biocon Biologics Limited, Bangalore vs. The Assistant Commissioner of Income Tax, Circle 2(1)(1), Bangalore

ITA 1590/BANG/2024[2020-21]Status: DisposedITAT Bangalore23 Dec 2024AY 2020-21

Bench: Shri Prashant Maharishi & Shri Prakash Chand Yadavit(Tp)A No.1590/Bang/2024

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Shri D.K. Mishra, CIT(DR)(ITAT), Bengaluru
Section 115JSection 143(3)Section 92Section 92C

facts, by making an addition of Rs. 40,15,82,998 to the books of the Appellant (i.e., by considering the PGBP income as book profit) directly in the computation sheet annexed to the assessment order without proposing any addition to book profits either in the Show Cause Notice ... assessment order. 7.3 The Ld. AO has erred in law and on facts, in considering the PGBP income as book profits which is not as per the provisions of section 115JB of the Act. Further, no adjustment can be made for computation of the book profits unless specifically provided