Section 10AA of the Income Tax Act

Income-tax Act, 2025: s.144

Section 10AA of the Income-tax Act, 1961 corresponds to section 144 (Special provisions in respect of newly established Units in Special Economic Zones) of the Income-tax Act, 2025.

Read section 144 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 10AA is Joint Investments Pvt. Ltd. v. CIT (372 ITR 694), cited in 803 of the 857 judgments on BharatTax that turn on this section.

Leading authorities on Section 10AA

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.

CIT v. Yokogawa India Ltd.
391 ITR 274 · 2017 · Supreme Court
290
citing judgments

Deduction under Section 10A or 10AA of the Income-tax Act is computed on the profits of the eligible unit without first setting off losses from other units or non-eligible units. Conversely, losses incurred by an eligible unit are allowed to be set off against the assessee's other taxable business profits.

Earthmoving Equipment Service Corporation v. DCIT 22(2), Mumbai
84 Taxmann.com 51 · 2017 · ITAT
263
citing judgments

A penalty levied under Section 271(1)(c) for concealment of income or furnishing inaccurate particulars cannot be deleted merely due to technical defects in the penalty notice, such as not ticking the specific default, if the assessee understood the charges.

CIT v. Taikisha Engineering India Ltd.
370 ITR 338 · 2015 · High Court
252
citing judgments

The disallowance under Section 14A of the Income-tax Act, read with Rule 8D, cannot exceed the actual exempt income earned by the assessee in the relevant previous year. If no exempt income is earned, no disallowance under Section 14A can be made.

Transmission Corporation of Andhra Pradesh v. CIT
239 ITR 587 · 1999 · Supreme Court
243
citing judgments

The Supreme Court lays down principles for deducting tax at source (TDS) under Section 195 on payments to non-residents, including aspects of income deemed taxable in India and the application of Double Taxation Avoidance Agreements (DTAAs) under Section 90.

CIT v. Gem Plus Jewellery India Ltd.
330 ITR 175 · 2011 · High Court
207
citing judgments

Disallowances made under various sections, such as for PF/ESIC contributions, result in an increase in business profits, and these enhanced profits are eligible for deduction under Sections 10A and 10AA. Similarly, gains from foreign exchange fluctuations directly linked to export sales are also eligible for deduction under Section 10A.

CIT v. Atul Mohan Bindal
9 SCC 589 · 2009 · Supreme Court
200
citing judgments

The Supreme Court clarifies the scope of penalty under Section 271(1)(c), holding that for its applicability, conditions stated in the provision must strictly exist, and making an incorrect claim in law does not automatically amount to furnishing inaccurate particulars of income.

ITO v. TechSpan India (P) Ltd.
92 Taxmann.com 361 · 2018 · Supreme Court
194
citing judgments

Reassessment under Section 147/148 is invalid if it constitutes a mere change of opinion by the Assessing Officer without any fresh tangible material, especially after the assessee made a full and truthful disclosure during the original scrutiny assessment under Section 143(3).

CIT v. HCL Technologies Ltd.
404 ITR 719 · 2018 · Supreme Court
174
citing judgments

When calculating deductions under sections like 10A or 10AA, any expenses or items reduced from 'export turnover' in the numerator must also be reduced from 'total turnover' in the denominator to ensure consistent application of the deduction formula.

616 (Raj.) and 9. CIT v. Hemla Embroidery Mills (P) Ltd.
217 Taxmann 207 · 2013 · High Court
170
citing judgments

Prior to the insertion of Explanation 2 to Section 36(1)(va) of the Income-tax Act, there was an ambiguity regarding the due date for payment of employees' contribution to provident fund and ESI. The ambiguity was whether the due date was as per the respective Acts or the due date for filing the assessee's return of income.

Judgments on Section 10AA

East Wind Footwear Company Limited - India Branch, Thiruvannamalai vs. DCIT International Taxation 1(1) & 1(2), Chennai

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

ITA 1655/CHNY/2017[2014-15]Status: DisposedITAT Chennai31 Jan 2020AY 2014-15

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A. No.1655/Chny/2017 िनधा"रण वष"/Assessment Year:2014-15 M/S. East Wind Footwear Company The Deputy Commissioner Of Vs. Limited – India Branch, Plot No. 3, Income Tax, D&E, Sipcot Industrial Park, Mathur, International Taxation 1(1) & 1(2), Mangal Village, Cheyyar T.K., Chennai. Thiruvannamalai, Tamil Nadu 631 701. [Pan: Aacce5043N] (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Ashik Shah, C.A. ""थ" की ओर से/Respondent By : Shri S. Ramakrishnan, Cit सुनवाई की तारीख/ Date Of Hearing : 29.01.2020 घोषणा की तारीख /Date Of Pronouncement : 31.01.2020 आदेश /O R D E R Per Duvvurul Rl Reddy: This Appeal Filed By The Assessee Is Directed Against The Final Assessment Order Passed Under Section 143(3) R.W.S. 144C(13) Of The Income Tax Act, 1961 [“Act” In Short] Dated 28.04.2017 Relevant To The Assessment Year 2014-15. The Effective Grounds Raised In The Appeal Of The Assessee Are That The Assessing Officer & The Drp Have Erred In Law In Not Allowing The Deduction Under Section 10Aa Of The Act & Computation Of Tax Payable & Levy Of Interest Under Section 234D Of The Act.

For Appellant: Shri Ashik Shah, C.AFor Respondent: Shri S. Ramakrishnan, CIT
Section 10ASection 115JSection 143(1)Section 143(3)Section 234D

Senco Gold Ltd As Successor to Senco Gold Impex Pvt. Ltd., Kolkata vs. DCIT, Circle - 11(2), Kolkata

ITA 839/KOL/2018[2010-11]Status: DisposedITAT Kolkata27 Nov 2019AY 2010-11

Bench: Shri J. Sudhakar Reddy, Am & Shri S. S. Godara, Jm आयकर अपीलसं./I.T.A Nos.838/Kol/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Senco Gold Ltd. As Successor To Vs. Cit-4, Kolkata. Senco Gold Impex Pvt. Ltd. C/O Senco Gold Ltd., Diamond Prestige, 41A, A.J.C. Bose Road, 10Th Floor, Unit No.1001, Kolkata – 700017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aakcs2962C (Appellant) .. (Respondent) आयकर अपीलसं./I.T.A No. 839/Kol/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Senco Gold Ltd. As Successor To Vs. Dcit, Circle-11(2), Kolkata. Senco Gold Impex Pvt. Ltd. C/O Senco Gold Ltd., Diamond Prestige, 41A, A.J.C. Bose Road, 10Th Floor, Unit No.1001, Kolkata – 700017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aakcs2962C (Appellant) .. (Respondent) Appellant By : Shri Miraj D. Shah, Ar Respondent By : Smt. Ranu Biswas, Addl. Cit सुनवाईक"तार"ख/ Date Of Hearing : 18/09/2019 घोषणाक"तार"ख/Date Of Pronouncement : 27/11/2019 आदेश / O R D E R Per Shri S. S. Godara: These Two Assessee’S Appeal For Assessment Year 2010-11 Arises From The Commissioner Of Income Tax-4, Kolkata & Commissioner Of Income Tax(Appeals)-4, Kolkata’S Orders Dated 27.08.18 & 22.02.18, Involving Proceedings U/S 263/143(3) Of The Income Tax Act 1961; In Short ‘The Act’, Respectively.

For Appellant: Shri Miraj D. Shah, ARFor Respondent: Smt. Ranu Biswas, Addl. CIT
Section 10ASection 263

Senco Gold Ltd As Successor to Senco Gold Impex Pvt. Ltd., Kolkata vs. CIT - 4, Kolkata

ITA 838/KOL/2018[2010-11]Status: DisposedITAT Kolkata27 Nov 2019AY 2010-11

Bench: Shri J. Sudhakar Reddy, Am & Shri S. S. Godara, Jm आयकर अपीलसं./I.T.A Nos.838/Kol/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Senco Gold Ltd. As Successor To Vs. Cit-4, Kolkata. Senco Gold Impex Pvt. Ltd. C/O Senco Gold Ltd., Diamond Prestige, 41A, A.J.C. Bose Road, 10Th Floor, Unit No.1001, Kolkata – 700017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aakcs2962C (Appellant) .. (Respondent) आयकर अपीलसं./I.T.A No. 839/Kol/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Senco Gold Ltd. As Successor To Vs. Dcit, Circle-11(2), Kolkata. Senco Gold Impex Pvt. Ltd. C/O Senco Gold Ltd., Diamond Prestige, 41A, A.J.C. Bose Road, 10Th Floor, Unit No.1001, Kolkata – 700017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aakcs2962C (Appellant) .. (Respondent) Appellant By : Shri Miraj D. Shah, Ar Respondent By : Smt. Ranu Biswas, Addl. Cit सुनवाईक"तार"ख/ Date Of Hearing : 18/09/2019 घोषणाक"तार"ख/Date Of Pronouncement : 27/11/2019 आदेश / O R D E R Per Shri S. S. Godara: These Two Assessee’S Appeal For Assessment Year 2010-11 Arises From The Commissioner Of Income Tax-4, Kolkata & Commissioner Of Income Tax(Appeals)-4, Kolkata’S Orders Dated 27.08.18 & 22.02.18, Involving Proceedings U/S 263/143(3) Of The Income Tax Act 1961; In Short ‘The Act’, Respectively.

For Appellant: Shri Miraj D. Shah, ARFor Respondent: Smt. Ranu Biswas, Addl. CIT
Section 10ASection 263