Section 28(iiic) of the Income Tax Act

Income-tax Act, 2025: s.26

Section 28(iiic) falls under section 28 of the Income-tax Act, 1961, which corresponds to section 26 (Income under head “Profits and gains of business or profession") of the Income-tax Act, 2025.

Read section 26 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 28(iiic) is (CIT v. Baby Marine Exports (290 ITR 323), cited in 68 of the 25 judgments on BharatTax that turn on this section.

Leading authorities on Section 28(iiic)

(CIT v. Baby Marine Exports
290 ITR 323 · 2007 · Supreme Court
68
citing judgments

For supporting manufacturers claiming deduction under Section 80HHC(3A), the reduction of export incentives specified in Explanation (baa) of Section 80HHC, which refers to amounts under Section 28(iiia) to (iiie), does not apply.

CIT v. Eastern Seafoods Exports (P.) Ltd.
215 ITR 64 · 1995 · High Court
5
citing judgments
CIT v. Sushil Kumar Gupta
210 Taxmann 257 · 2012 · Supreme Court
4
citing judgments
CIT v. M/s Carpet India
109 Taxmann.com 35 · 2019 · Supreme Court
3
citing judgments
CIT v. Carpet India
255 Taxmann 438 · 2018 · Supreme Court
3
citing judgments

Judgments on Section 28(iiic)

Deputy Commissioner of Income Tax, Circle-1 Tirupur, Tirupur vs. Armstront Knitting Mills, Tirupur

In the result, the appeal filed by the Revenue is dismissed

ITA 1429/CHNY/2025[2019-20]Status: DisposedITAT Chennai01 Aug 2025AY 2019-20

Bench: Shri George George Kand Ms Padmavathy Sआयकर अपील सं./Ita No.: 1429/Chny/2025 िनधा"रण वष"/Assessment Year: 2019-20

For Appellant: Shri S.B. Rajendra KumarFor Respondent: Shri Suraj Nahar, CA
Section 143(1)Section 2(24)Section 2(24)(xviii)Section 250

Deputy Commissioner of Income Tax, Circle-1 Tirupur, Tiruppur vs. Armstrong Knitting Mills, Tirupur

In the result, the appeal filed by the Revenue is dismissed

ITA 1422/CHNY/2025[2018]Status: DisposedITAT Chennai01 Aug 2025

Bench: Shri George George Kand Ms Padmavathy Sआयकर अपील सं./Ita No.: 1422/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19

For Appellant: Shri S.B. Rajendra KumarFor Respondent: Shri Suraj Nahar, CA
Section 143(1)Section 2(24)Section 2(24)(xviii)Section 250

New Balance It Services India Pvt. Ltd., Pune vs. Income Tax Officer(1)- Circle 2, Punepune, Pune

ITA 246/PUN/2024[2022-23]Status: DisposedITAT Pune05 Jun 2024AY 2022-23

Bench: Hon’Ble Shri S. S. Godara & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No. 0245 & 0246/Pun/2024 निर्धारण वषा / Assessment Year : 2020-21 & 2022-23 New Balance It Services India Pvt. Ltd. Level-1, Wing-A, Tower-06, Cybercity, Magarpatta, Pune-411013. Pan : Aaccn5091R . . . . . . . अपीलार्थी / Appellant बिधम / V/S. Income Tax Officer-1, Circle-2, Pune . . . . . . . प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee By : Mr Rajendra Agiwal [‘Ld. Ar’] Revenue By : Mr Ramnath Murkunde [‘Ld. Dr’] सुनवाई की तारीख / Date Of Conclusive Hearing : 28/05/2024 घोषणा की तारीख / Date Of Pronouncement : 05/06/2024 आदेश / Order Per G. D. Padmahshali, Am; This Twin Appeals Are Instituted U/S 253(1)(Aa) Of The Income Tax Act [‘The Act’] By The Assessee Challenging The Respective First Appellate Orders Dt. 19/12/2023 Passed U/S 250 Of The Act By The Commissioner Of Income Tax Appels [‘Cit(A)’] For The Assessment Years 2020-21 & 2022-23 [‘Ay’] Which In Turn Arisen Out Of Separate Orders Of Intimation Passed U/S 143(1) Of The Act.

For Appellant: Mr Rajendra Agiwal [‘Ld. AR’]For Respondent: Mr Ramnath Murkunde [‘Ld. DR’]
Section 139(1)Section 143(1)Section 143(1)(a)Section 145Section 145(2)Section 250Section 253(1)(aa)Section 28

New Balance It Services India Pvt. Ltd., Pune vs. Income Tax Officer(1)- Circle 2, Pune

ITA 245/PUN/2024[2021-22]Status: DisposedITAT Pune05 Jun 2024AY 2021-22

Bench: Hon’Ble Shri S. S. Godara & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No. 0245 & 0246/Pun/2024 निर्धारण वषा / Assessment Year : 2020-21 & 2022-23 New Balance It Services India Pvt. Ltd. Level-1, Wing-A, Tower-06, Cybercity, Magarpatta, Pune-411013. Pan : Aaccn5091R . . . . . . . अपीलार्थी / Appellant बिधम / V/S. Income Tax Officer-1, Circle-2, Pune . . . . . . . प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee By : Mr Rajendra Agiwal [‘Ld. Ar’] Revenue By : Mr Ramnath Murkunde [‘Ld. Dr’] सुनवाई की तारीख / Date Of Conclusive Hearing : 28/05/2024 घोषणा की तारीख / Date Of Pronouncement : 05/06/2024 आदेश / Order Per G. D. Padmahshali, Am; This Twin Appeals Are Instituted U/S 253(1)(Aa) Of The Income Tax Act [‘The Act’] By The Assessee Challenging The Respective First Appellate Orders Dt. 19/12/2023 Passed U/S 250 Of The Act By The Commissioner Of Income Tax Appels [‘Cit(A)’] For The Assessment Years 2020-21 & 2022-23 [‘Ay’] Which In Turn Arisen Out Of Separate Orders Of Intimation Passed U/S 143(1) Of The Act.

For Appellant: Mr Rajendra Agiwal [‘Ld. AR’]For Respondent: Mr Ramnath Murkunde [‘Ld. DR’]
Section 139(1)Section 143(1)Section 143(1)(a)Section 145Section 145(2)Section 250Section 253(1)(aa)Section 28

M/S. Saraf Exports vs. Commissioner of Income Tax, Jaipur - III

C.A. No.-004822-004822 - 2022Supreme Court10 Apr 2023

Bench: HON'BLE MR. JUSTICE M.R. SHAH

Section 143(2)Section 75Section 80

Narayan J. Pagarani, Mumbai vs. ACIT 21 (1), Mumbai

In the result, appeals filed by the assessee are allowed

ITA 659/MUM/2019[2004-05]Status: DisposedITAT Mumbai29 Jul 2022AY 2004-05

Bench: Shri Pavan Kumar Gadale, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Rajesh SanghviFor Respondent: Shri S.N. Kabra
Section 142(1)Section 143(1)Section 143(3)Section 44ASection 80H

Narayan J. Pagarani, Mumbai vs. ACIT - 21 (1), Mumbai

In the result, appeals filed by the assessee are allowed

ITA 658/MUM/2019[2003-04]Status: DisposedITAT Mumbai29 Jul 2022AY 2003-04

Bench: Shri Pavan Kumar Gadale, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Rajesh SanghviFor Respondent: Shri S.N. Kabra
Section 142(1)Section 143(1)Section 143(3)Section 44ASection 80H

Sangeeta Bahl, New Delhi vs. ITO, Ward-50(3), New Delhi

In the result, both the Appeal of the Assessees are dismissed

ITA 5710/DEL/2018[2015-16]Status: DisposedITAT Delhi24 Apr 2019AY 2015-16

Bench: Shri H.S. Sidhu

Section 143(3)Section 28Section 44A

Sanjay Bahl, New Delhi vs. ITO, Ward-50(3), New Delhi

In the result, both the Appeal of the Assessees are dismissed

ITA 5709/DEL/2018[2015-16]Status: DisposedITAT Delhi24 Apr 2019AY 2015-16

Bench: Shri H.S. Sidhu

Section 143(3)Section 28Section 44A

Sans Frontiers, New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 3006/DEL/2015[2010-11]Status: DisposedITAT Delhi09 Dec 2016AY 2010-11

Bench: Shri S.V. Mehrotraassessment Year : 2010-11 Sans Frontiers, Ito, Ward – 32(3), 171, (New No.36), New Delhi. Western Avenue, Vs. Sainik Farms, New Delhi – 110 062. Pan : Aacfs 1846 G (Appellant) (Respondent)

For Appellant: Shri Satish Khosla, AdvFor Respondent: Shri F. R. Meena, Sr.DR
Section 10BSection 143(3)Section 28Section 80HSection 80I

CIT vs. Maithon Power Ltd

The appeal is dismissed but with no order as to costs

ITA/5/2015HC Delhi21 Jul 2015

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

Section 260ASection 28Section 5

M/S.Prashant Proteins Ltd vs. Dy.Commissioner of Income Tax

TAXAP/289/2002HC Gujarat01 Dec 2014
Section 143(3)Section 260ASection 80Section 80H

Commissioner of Income Tax vs. Atlas Dye Chem Industries

TAXAP/1694/2005HC Gujarat07 Nov 2014
Section 143Section 28Section 3Section 80H

C I T vs. Dee Kay Knitwears

ITA/562/2007HC Punjab & Haryana18 Jul 2013
Section 80Section 80H

Commr. of Income Tax, Ldh vs. M/S Dee Kay Knitwears

ITA/172/2006HC Punjab & Haryana18 Jul 2013

Bench: Us As Per Roster. 2.

Section 28Section 80

Commissioner of Income Tax vs. Orient Crafts Ltd

ITA/955/2009HC Delhi01 Jun 2012

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE R.V.EASWAR

Section 260ASection 28Section 5Section 80H

The Commissioner of Income Tax vs. Orient Craft Ltd

ITA - 1010 / 2008HC Delhi01 Jun 2012
Section 260ASection 28Section 5Section 80H

The Commissioner of Income Tax vs. Orient Carft Ltd

ITA - 996 / 2008HC Delhi01 Jun 2012
Section 260ASection 28Section 5Section 80H

The Commissioner of Income Tax vs. Orient Craft Ltd

ITA - 994 / 2008HC Delhi01 Jun 2012
Section 260ASection 28Section 5Section 80H

The Commissioner of Income Tax vs. Orient Craft Ltd

ITA - 993 / 2008HC Delhi01 Jun 2012
Section 260ASection 28Section 5Section 80H