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“Section 32(1)(tia)”

Section References (mined)Section 32Section 32(1)(tia)1 judgments

The decision most relied on for Section 32(1)(tia) is CIT v. Raymonds Ltd. (71 DTR 265), cited in 20 judgments on BharatTax.

Leading authorities on Section 32(1)(tia)

CIT v. Raymonds Ltd.
71 DTR 265 · 2012 · High Court
20
citing judgments

The 'book profit' for the purpose of Section 115JA of the Income Tax Act, 1961, is the net profit as shown in the profit and loss account prepared in accordance with the Companies Act, 1956.

Judgments citing Section 32(1)(tia)

DCIT Cent, Cir-2(2), Mumbai vs. M/S. Vinati Organics Ltd, Mumbai

In the result, the appeal filed by the revenue is partly allowed and the assessee appeal is allowed for statistical purpose

ITA 1799/MUM/2021[2013-14]Status: DisposedITAT Mumbai22 Jun 2022AY 2013-14

Bench: Shri M. Balaganesh () & Shri Pavan Kumar Gadale () Assessment Year: 2013-14

For Appellant: Mr. Sidhharth Kothari, ARFor Respondent: Mr. S.N. Kabra, DR
Section 143(2)Section 143(3)Section 14ASection 195Section 32Section 4

Court in the case of Shri T.P. Textiles (P.) Ltd.,(supra). The Hon'ble High Court has held that the plain language of Section 32(1)(tia) read along with the relevant proviso will lead to conclusion that there is no limitation placed on the assessee claiming 10% of additional