Section 80-IA of the Income Tax Act

Income-tax Act, 2025: s.138

Section 80-IA of the Income-tax Act, 1961 corresponds to section 138 (Deductions in respect of profits and gains from industrial undertakings or enterprises engaged in infrastructure development, etc) of the Income-tax Act, 2025.

Read section 138 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 80-IA is Velayudhaswamy Spinning Mills (P) Ltd. v. ACIT (340 ITR 477), cited in 213 of the 612 judgments on BharatTax that turn on this section.

Leading authorities on Section 80-IA

Velayudhaswamy Spinning Mills (P) Ltd. v. ACIT
340 ITR 477 · 2012 · High Court
213
citing judgments

If unabsorbed depreciation or losses from years prior to the initial assessment year for Section 80-IA claim have already been set off against other income, they cannot be notionally carried forward again to reduce the profits of the eligible unit for computing deduction under Section 80-IA. The notional carry forward provision under Section 80-IA(5) applies only to unabsorbed depreciation or losses that have not yet been absorbed.

CIT v. Holcim India Pvt. Ltd.
272 CTR 282 · 2014 · High Court
128
citing judgments

No disallowance under Section 14A can be made when no exempt income has been earned by the assessee, and investments made for business purposes in subsidiaries do not warrant disallowance under Section 14A, even if no dividend income is earned.

CIT v. ITC Ltd.
236 Taxmann 612 · 2016 · High Court
108
citing judgments

When computing deduction under Section 80IA, specifically for inter-unit transfer of power, the benefit cannot be claimed based on rates chargeable by distribution licensees to consumers. The deduction must be computed based on the rate fixed by the Tariff Regulation Commission for sale by electricity generating companies.

CIT v. Sesa Goa Ltd.
271 ITR 331 · 2004 · Supreme Court
92
citing judgments

Extraction and processing of iron ore constitutes "production" for the purpose of claiming tax benefits like investment allowance under Section 32A and additional depreciation under Section 32(1)(iia), even if it does not amount to "manufacture".

Garware Wall Ropes Ltd. v. ACIT
65 SOT 86 · 2014 · ITAT
74
citing judgments

Disallowance under Section 14A read with Rule 8D(2)(iii) does not apply to long-term investments, including those in subsidiary/group concerns or strategic investments, and such investments should be excluded from the calculation.

Katira Constructions Limited v. Union of India and Others
352 ITR 513 · 2013 · High Court
70
citing judgments

The Gujarat High Court holds that the explanation to Section 80-IA(4) of the Income-tax Act, regarding works contracts for infrastructure facilities, is clarificatory and explanatory in nature, not an amendment with retrospective effect. Its vires are upheld as it does not levy tax retrospectively.

CIT v. Glenmark Pharmaceuticals Ltd.
324 ITR 199 · 2010 · High Court
69
citing judgments

A taxpayer is eligible for deduction under Section 80IA for developing and operating infrastructure facilities, with the decision clarifying the distinction between a contractor and a developer for this purpose.

CIT v. Jindal Steel & Power Ltd.
157 Taxmann.com 207 · 2023 · Supreme Court
58
citing judgments

For Section 80IA deductions, the market value of electricity supplied by a captive power plant (eligible unit) to its industrial unit (non-eligible unit) must be computed by comparing prices in the open market and those charged by State Electricity Boards to industrial consumers.

Indusind Bank Ltd. v. ACIT
135 ITD 165 · 2012 · ITAT
49
citing judgments

A Special Bench decision of the ITAT, as reported in 135 ITD 165, must be followed by lower benches and appellate authorities due to judicial discipline.

CIT v. Reliance Energy Limited
127 Taxmann.com 69 · 2021 · Supreme Court
47
citing judgments

Deduction under Section 80-IA or 80-IB is computed by setting it off against the gross total income to arrive at the total income of an assessee.

Judgments on Section 80-IA

Savita Oil Technologies Ltd, Mumbai vs. DCIT Cen Cir 47, Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 867/MUM/2014[2008-09]Status: DisposedITAT Mumbai24 Jun 2022AY 2008-09

Bench: Shri Aby T. Varkey, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.867/Mum/2014 (निर्धारण वर्ा / Assessment Years: 2008-09) M/S. Savita Oil बिधम/ Dcit, Central Circle-47 Technologies Ltd. Aayakar Bhavan, M. K. Vs. 66/67, Nariman Bhavan, Road, Mumbai-400020. Nariman Point, Mumbai- 400021. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaacs7934A (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Hiro Rai Revenue By: Shri Sanjeev Kashyap सुनवाई की तारीख / Date Of Hearing: 26/05/2022 घोषणा की तारीख /Date Of Pronouncement: 24/06/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax(A)-38, Mumbai Dated 21.11.2013 For The Assessment Year 2008-09. At The Outset, The Ld. Ar Of The Assessee Brought To Our Notice 2. That The Following Grounds Raised By The Assessee Is Neither Being Pressed Nor Does They Survive For The Reasons Given Therein As Under: - “(I) Ground.4- Disallowance U/S 14A In View Of Order Giving Effect To Cit(A) Order & Order U/S 154, Not Pressed Qua Balance Disallowance Of Rs.7,74,722/- (Ii) Ground No. 5 Disallowance As Capital Expenditure Since Depreciation (Ground No.6) Allowed, Not Pressed. (Iii) Ground No. 6 – Allowance Of Depreciation In Order U/S 154, Ao Has Allowed Depreciation. Hence, Does Not Survive.

For Appellant: Shri Hiro RaiFor Respondent: Shri Sanjeev Kashyap
Section 143(3)Section 14ASection 154Section 158BSection 80Section 801ASection 80I

ACIT, Cen, Cir-4(4), Kolkata vs. M/S Electrosteel Castings Ltd., Kolkata

In the result, both, the appeal of the revenue and the cross objections of the assessee are dismissed

ITA 2304/KOL/2019[2015-16]Status: DisposedITAT Kolkata17 May 2022AY 2015-16

Bench: Shri Rajpal Yadav, Vice- & Shri Girish Agrawalita Nos.2303 & 2304/Kol/2019 Assessment Years: 2014-15 & 2015-16 Assistant Commissioner M/S. Electrosteel Casting Ltd. Vs. Of Income-Tax, Central (Pan: Aaace4975B) Circle-4(4), Kolkata. (Appellant) (Respondent) & C.O. Nos. 24 & 25/Kol/2020 In Ita Nos.2303 & 2304/Kol/2019 Assessment Years: 2014-15 & 2015-16 M/S. Electrosteel Casting Assistant Commissioner Of Vs. Ltd. Income-Tax, Central Circle- 4(4), Kolkata. (Cross Objector) (Respondent) Present For: Department By - Shri Deba Kumar Sonowal & Shri Tushar Dhawal Singh, Cit Assessee By - Shri S. K. Tulsiyan, Advocate & Ms. Puja Somani, Ca Date Of Hearing : 17.03.2022 Date Of Pronouncement : 17.05.2022 O R D E R Per Girish Agrawal: Both These Appeals By The Revenue & The Cross Objection By The Assessee Are Directed Against The Separate Orders Passed By The Ld. Cit(A)-22 Kolkata Vide Appeal No. 46/Cit(A)-22/2014-15/17-18/Kol & 133/Cit(A)-22/2015-16/18-19/Kol Dated 31.07.2019 For A.Ys. 2014-15 & 2015-16 Against The Separate Assessment Orders Passed U/S 143(3) R.W.S. 144C Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Passed By Dcit, Central Circle – 4(4), Kolkata, Dated 29.01.2018 & Acit, Central Circle-4(4), Kolkata Dated 29.12.2018 Respectively. C.O. Nos. 24 & 25/Kol/2020 Electrosteel Casting Ltd. Ays 2014-15 & 2015-16 2. Shri Deba Kumar Sonowal & Tushar Dhawal Singh, Cit Appeared For The Revenue & Sri S. K. Tulsiyan, Advocate & Ms. Puja Somani, Ca Appeared For The Assessee.

Section 143(3)Section 14ASection 37(1)

ACIT, Cen.Cir.-4(4), Kolkata vs. M/S Electrsteel Castings Ltd., Kolkata

In the result, both, the appeal of the revenue and the cross objections of the assessee are dismissed

ITA 2303/KOL/2019[2014-15]Status: DisposedITAT Kolkata17 May 2022AY 2014-15

Bench: Shri Rajpal Yadav, Vice- & Shri Girish Agrawalita Nos.2303 & 2304/Kol/2019 Assessment Years: 2014-15 & 2015-16 Assistant Commissioner M/S. Electrosteel Casting Ltd. Vs. Of Income-Tax, Central (Pan: Aaace4975B) Circle-4(4), Kolkata. (Appellant) (Respondent) & C.O. Nos. 24 & 25/Kol/2020 In Ita Nos.2303 & 2304/Kol/2019 Assessment Years: 2014-15 & 2015-16 M/S. Electrosteel Casting Assistant Commissioner Of Vs. Ltd. Income-Tax, Central Circle- 4(4), Kolkata. (Cross Objector) (Respondent) Present For: Department By - Shri Deba Kumar Sonowal & Shri Tushar Dhawal Singh, Cit Assessee By - Shri S. K. Tulsiyan, Advocate & Ms. Puja Somani, Ca Date Of Hearing : 17.03.2022 Date Of Pronouncement : 17.05.2022 O R D E R Per Girish Agrawal: Both These Appeals By The Revenue & The Cross Objection By The Assessee Are Directed Against The Separate Orders Passed By The Ld. Cit(A)-22 Kolkata Vide Appeal No. 46/Cit(A)-22/2014-15/17-18/Kol & 133/Cit(A)-22/2015-16/18-19/Kol Dated 31.07.2019 For A.Ys. 2014-15 & 2015-16 Against The Separate Assessment Orders Passed U/S 143(3) R.W.S. 144C Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Passed By Dcit, Central Circle – 4(4), Kolkata, Dated 29.01.2018 & Acit, Central Circle-4(4), Kolkata Dated 29.12.2018 Respectively. C.O. Nos. 24 & 25/Kol/2020 Electrosteel Casting Ltd. Ays 2014-15 & 2015-16 2. Shri Deba Kumar Sonowal & Tushar Dhawal Singh, Cit Appeared For The Revenue & Sri S. K. Tulsiyan, Advocate & Ms. Puja Somani, Ca Appeared For The Assessee.

Section 143(3)Section 14ASection 37(1)