Section 80-IB of the Income Tax Act

Income-tax Act, 2025: s.141

Section 80-IB of the Income-tax Act, 1961 corresponds to section 141 (Deduction in respect of profits and gains from certain industrial undertakings) of the Income-tax Act, 2025.

Read section 141 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-IB is CIT v. Sesa Goa Ltd. (271 ITR 331), cited in 92 of the 340 judgments on BharatTax that turn on this section.

Leading authorities on Section 80-IB

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".

Girilal & Co. v. S.L. Meena, ITO
300 ITR 432 · 2008 · High Court
32
citing judgments

Reassessment proceedings after four years are valid when the assessee fails to disclose primary facts or keeps relevant material from the Assessing Officer. This applies when information was available in annexures and Explanation 2(c)(iv) to Section 147 is invoked.

10B in Pr. CIT v. Wipro Ltd.
288 Taxmann 491 · 2022 · Supreme Court
22
citing judgments
Aman Marble Industries (P.) Ltd. v. Collector of Central Excise
1 SCC 279 · 2005 · Supreme Court
18
citing judgments

The case clarified that activities like cutting marble blocks into slabs can constitute 'manufacture' for excise purposes, a principle relevant to understanding 'production' under Section 80-IA of the Income Tax Act, even if the earlier judgment did not explicitly interpret 'production'.

CIT v. G. M Knitting
12 SCC 272 · 2016 · Reported
13
citing judgments

An assessee is entitled to claim deduction under section 80-IB even if the certificate in Form 10CCB was not filed along with the return of income, provided it is filed before the final order of assessment is made.

Legato Systems (India) Pvt. Ltd. v. DCIT (
189 Taxmann 21 · 2010 · High Court
13
citing judgments
Department. 19. In CIT v. Sesa Goa Ltd.
13 SCC 548 · 2004 · Reported
10
citing judgments

The extraction and processing of iron ore, even if not amounting to the manufacture or production of an article or thing, can constitute 'production' for the purposes of claiming deductions under Section 80-IA and depreciation under Section 32-A of the Income Tax Act, 1961.

HVK International Pvt. Ltd. v. DCIT, C.C.3
72 Taxmann.com 208 · 2016 · High Court
10
citing judgments

Reopening of assessment is valid when the Assessing Officer relies on an Investigation Wing report, applies their mind to the material, and forms a belief that income has escaped assessment, even if the issue was previously examined during scrutiny assessment.

Tarasafe International (P.) Ltd. v. DDIT
168 Taxmann.com 514 · 2024 · Reported
7
citing judgments
225 (Gujarat) v. M Procon Pvt. Ltd., v. Assistant Director of Income-tax
168 Taxmann.com 517 · 2024 · High Court
7
citing judgments

Judgments on Section 80-IB

Bee Gee Construction Co, Mohali vs. Deputy Commissioner of Income Tax, Circle 3(1), Chandigarh

Appeal stand allowed

ITA 597/CHANDI/2024[2011-12]Status: DisposedITAT Chandigarh16 Jun 2025AY 2011-12

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.597/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2011-12) M/S Bee Gee Construction Co Dcit Sco-1 Neelkanth Shopping Plaza Circle 3 (1) बनाम/ Vs. Chandigarh Road Aaykar Bhawan Nac Zirakpur-140603 Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aahfb-1882-C (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकरअपीलसं./ Ita No.572/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2011-12) Dcit M/S Bee Gee Construction Co Circle 3 (1) बनाम/ Sco-1 Neelkanth Shopping Plaza Aaykar Bhawan Chandigarh Road Vs. Chandigarh Nac Zirakpur-140603 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aahfb-1882-C (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Shri Parikshit Aggarwal (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl.Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 26-05-2025 घोषणाकीतारीख /Date Of Pronouncement : 16-06-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. The Aforesaid Cross-Appeals For Assessment Year (Ay) 2011- 12Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)]

For Appellant: Shri Parikshit Aggarwal (CA) – Ld. ARFor Respondent: Sh. Vivek Vardhan (Addl.CIT) – Ld. Sr. DR
Section 139(1)Section 143(1)Section 143(3)Section 147Section 148Section 80Section 80A

Deputy Commissioner of Income Tax, Chandigarh vs. Bee Gee Construction Co, Chandigarh

Appeal stand allowed

ITA 572/CHANDI/2024[2011-12]Status: DisposedITAT Chandigarh16 Jun 2025AY 2011-12

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.597/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2011-12) M/S Bee Gee Construction Co Dcit Sco-1 Neelkanth Shopping Plaza Circle 3 (1) बनाम/ Vs. Chandigarh Road Aaykar Bhawan Nac Zirakpur-140603 Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aahfb-1882-C (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकरअपीलसं./ Ita No.572/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2011-12) Dcit M/S Bee Gee Construction Co Circle 3 (1) बनाम/ Sco-1 Neelkanth Shopping Plaza Aaykar Bhawan Chandigarh Road Vs. Chandigarh Nac Zirakpur-140603 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aahfb-1882-C (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Shri Parikshit Aggarwal (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl.Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 26-05-2025 घोषणाकीतारीख /Date Of Pronouncement : 16-06-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. The Aforesaid Cross-Appeals For Assessment Year (Ay) 2011- 12Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)]

For Appellant: Shri Parikshit Aggarwal (CA) – Ld. ARFor Respondent: Sh. Vivek Vardhan (Addl.CIT) – Ld. Sr. DR
Section 139(1)Section 143(1)Section 143(3)Section 147Section 148Section 80Section 80A