Section 80IA(10) of the Income Tax Act

Income-tax Act, 2025: s.138

Section 80IA(10) falls under section 80IA of the Income-tax Act, 1961, which 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 80IA(10) is Digital Equipment India Ltd. v. DCIT (103 TTJ 329), cited in 27 of the 93 judgments on BharatTax that turn on this section.

Leading authorities on Section 80IA(10)

Digital Equipment India Ltd. v. DCIT
103 TTJ 329 · 2006 · ITAT
27
citing judgments

A mere substantial profit does not inherently indicate an arrangement to earn profits beyond ordinary levels to abuse tax concessions under Section 80-IA(9) or (10). The Assessing Officer must provide specific evidence of such an arrangement.

Addl. CIT v. Delhi Press Patra Prakashan
10 SOT 74 · 2006 · ITAT
19
citing judgments

An Assessing Officer cannot arbitrarily adjust the profit margin of a specific unit by comparing it to the overall profit margin of the assessee, especially when the units have different business natures and separate books of accounts are maintained.

Livingstones Jewellery P. Ltd. v. Deputy CIT
31 SOT 323 · 2009 · ITAT
15
citing judgments

Disallowance under section 14A of the Income Tax Act is justified when the Assessing Officer records dissatisfaction with the assessee's claim that no expenditure was incurred.

CIT v. H.P. Global Soft Ltd.
342 ITR 263 · 2012 · High Court
15
citing judgments

The Assessing Officer cannot invoke provisions related to profit attribution or adjustment under section 80IA(9) (analogous to 80IA(8) and 80IA(10)) without material evidence to show an arrangement between the assessee and associated enterprises that resulted in profits exceeding what might be ordinarily expected.

CIT v. Schmetz India (P.) Ltd.
26 Taxmann.com 336 · 2012 · High Court
12
citing judgments

Extraordinary profits alone do not prove an "arranged" manner for claiming higher deductions under Section 10A; the Assessing Officer must prove an arrangement between parties that resulted in such profits.

84 TTJ 241 (Del) RRB Consultatnts & Engg. (P) Ltd. v. ITO
221 Taxmann 71 · 2014 · High Court
7
citing judgments
Tube Investments of India v. CIT
260 ITR 94 · High Court
5
citing judgments
CIT v. Arun Excello Foundation (P.) Ltd.
29 Taxmann 149 · 2013 · High Court
4
citing judgments
Magnum Power Generation Ltd. v. DCIT
16 Taxmann.com 75 · 2011 · High Court
3
citing judgments
Karumuthu Thiagaraja Chetty & Co. v. Commissioner of Excess Profits Tax
42 ITR 788 · Reported
3
citing judgments

Judgments on Section 80IA(10)

Asst CIT 15(3)(1), Mumbai vs. Zydus Nycomed Healthcare P. Ltd, Navi Mumbai

In the result, appeal filed by the revenue is hereby dismissed

ITA 3336/MUM/2016[2009-10]Status: DisposedITAT Mumbai28 Aug 2019AY 2009-10

Bench: Shri M. Balaganesh, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. Nos.3336/Mum/2016 (निर्धारण वर्ा / Assessment Years: 2009-10) Acit 15(3)(1) बिधम/ M/S. Zydus Nycomed Room No.451, 4Th Floor, Healthcare Pvt. Ltd. Vs. C-4 Mid, Vill. Pawane, Aaykar Bhavan, Maharshi Thane Belapur Road, Vashi, Karve Road, Mumbai- Navi Mumbai-400705. 400020. आयकर अपील सं/ I.T.A. Nos.4670/Mum/2016 (निर्धारण वर्ा / Assessment Years: 2011-12) बिधम/ Dcit-15(3)(1) M/S. Zydus Nycomed Room No. 451, 4Th Floor, Healthcare Pvt. Ltd. Vs. C-4 Mid, Vill. Pawane, Aayakar Bhavan,Maharshi Thane Belapur Road, Vashi, Karve Road, Mumbai- Navi Mumbai-400705. 400020. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacz0736D (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Manjunatha Swamy (Dr) Assessee By: Shri B. V. Jhaveri (Ar) सुनवाई की तारीख / Date Of Hearing: 01/08/2019 घोषणा की तारीख /Date Of Pronouncement: 28/08/2019 आदेश / O R D E R Per Amarjit Singh (Jm): The Revenue Has Filed The Above Mentioned Appeals Against The Different Order Passed By The Commissioner Of Income Tax (Appeals)-24, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Ys. 2009- 10 & 2011-12. I.T.A. Nos.3336/Mum/2016 4670/Mum/2016 A.Y. 2009-10 & 2011-12

For Appellant: Shri B. V. Jhaveri (AR)For Respondent: Shri Manjunatha Swamy (DR)
Section 10BSection 115JSection 143(1)Section 143(2)Section 80ISection 92C

M/S. Honeywell Automation India Ltd., Pune vs. Deputy Commissioner of Income-Tax, Pune

In the result, the appeal of the assessee in ITA No

ITA 287/PUN/2015[2010-11]Status: DisposedITAT Pune19 Jul 2019AY 2010-11

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपील सं. / Ita No.412/Pun/2014 िनधा"रण वष" / Assessment Year : 2009-10 M/S. Honeywell Automation India Limited, 56/57, Hadapsar Industrial Estate, Hadapsar, Pune-411013. अपीलाथ"/Appellant Pan : Aaact3904F …. Vs. Jcit, Range-7, …. ""थ" / Respondent Pune. आयकर अपील सं. / Ita No.568/Pun/2014 िनधा"रण वष" / Assessment Year : 2009-10 Dcit, Circle-7, अपीलाथ"/Appellant Pune. …. Vs. M/S. Honeywell Automation India Limited, 56/57, Hadapsar Industrial Estate, Hadapsar, Pune-411013. …. ""थ" / Respondent Pan : Aaact3904F आयकर अपील सं. / Ita No.287/Pun/2015 िनधा"रण वष" / Assessment Year : 2010-11 M/S. Honeywell Automation India Limited, 56/57, Hadapsar Industrial Estate, Hadapsar, Pune-411013. अपीलाथ"/Appellant Pan : Aaact3904F …. Vs. Dcit, Circle-11, …. ""थ" / Respondent Pune. Assessee By : Shri Kamal Sawhney & Shri Rhea Amar Revenue By : Shri A. K. Modi सुनवाई क" तारीख / घोषणा क" तारीख / Date Of Hearing : 06.05.2019 Date Of Pronouncement: 19.07.2019 आदेश / Order Per D. Karunakara Rao, Am : There Are Three Appeals Under Consideration. The Appeals In Ita No.412/Pun/2014 & Ita No.568/Pun/2014 Are The Cross Appeals Filed By The Assessee As Well As By The Revenue Against The Order Of The Assessing Officer/Tpo/Drp For The Assessment Year 2009-10. The Appeal In Ita No.287/Pun/2015 Is Filed By The Assessee Against The Order Of The Assessing Officer/Tpo/Drp For The Assessment Year 2010-11. 2. First, We Shall Take Up The Said Cross Appeals Relating To The Assessment Year 2009-10 For Adjudication.

For Appellant: Shri Kamal Sawhney &For Respondent: Shri A. K. Modi
Section 10ASection 10A(7)Section 1OSection 253Section 80I

Deputy Commissioner of Income-Tax, Pune vs. Honeywell Automation India Ltd., Pune

In the result, the appeal of the assessee in ITA No

ITA 568/PUN/2014[2009-10]Status: DisposedITAT Pune19 Jul 2019AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपील सं. / Ita No.412/Pun/2014 िनधा"रण वष" / Assessment Year : 2009-10 M/S. Honeywell Automation India Limited, 56/57, Hadapsar Industrial Estate, Hadapsar, Pune-411013. अपीलाथ"/Appellant Pan : Aaact3904F …. Vs. Jcit, Range-7, …. ""थ" / Respondent Pune. आयकर अपील सं. / Ita No.568/Pun/2014 िनधा"रण वष" / Assessment Year : 2009-10 Dcit, Circle-7, अपीलाथ"/Appellant Pune. …. Vs. M/S. Honeywell Automation India Limited, 56/57, Hadapsar Industrial Estate, Hadapsar, Pune-411013. …. ""थ" / Respondent Pan : Aaact3904F आयकर अपील सं. / Ita No.287/Pun/2015 िनधा"रण वष" / Assessment Year : 2010-11 M/S. Honeywell Automation India Limited, 56/57, Hadapsar Industrial Estate, Hadapsar, Pune-411013. अपीलाथ"/Appellant Pan : Aaact3904F …. Vs. Dcit, Circle-11, …. ""थ" / Respondent Pune. Assessee By : Shri Kamal Sawhney & Shri Rhea Amar Revenue By : Shri A. K. Modi सुनवाई क" तारीख / घोषणा क" तारीख / Date Of Hearing : 06.05.2019 Date Of Pronouncement: 19.07.2019 आदेश / Order Per D. Karunakara Rao, Am : There Are Three Appeals Under Consideration. The Appeals In Ita No.412/Pun/2014 & Ita No.568/Pun/2014 Are The Cross Appeals Filed By The Assessee As Well As By The Revenue Against The Order Of The Assessing Officer/Tpo/Drp For The Assessment Year 2009-10. The Appeal In Ita No.287/Pun/2015 Is Filed By The Assessee Against The Order Of The Assessing Officer/Tpo/Drp For The Assessment Year 2010-11. 2. First, We Shall Take Up The Said Cross Appeals Relating To The Assessment Year 2009-10 For Adjudication.

For Appellant: Shri Kamal Sawhney &For Respondent: Shri A. K. Modi
Section 10ASection 10A(7)Section 1OSection 253Section 80I

M/S. Honeywell Automation India Limited, Pune vs. Joint Commissioner of Income-Tax, Pune

In the result, the appeal of the assessee in ITA No

ITA 412/PUN/2014[2009-10]Status: DisposedITAT Pune19 Jul 2019AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपील सं. / Ita No.412/Pun/2014 िनधा"रण वष" / Assessment Year : 2009-10 M/S. Honeywell Automation India Limited, 56/57, Hadapsar Industrial Estate, Hadapsar, Pune-411013. अपीलाथ"/Appellant Pan : Aaact3904F …. Vs. Jcit, Range-7, …. ""थ" / Respondent Pune. आयकर अपील सं. / Ita No.568/Pun/2014 िनधा"रण वष" / Assessment Year : 2009-10 Dcit, Circle-7, अपीलाथ"/Appellant Pune. …. Vs. M/S. Honeywell Automation India Limited, 56/57, Hadapsar Industrial Estate, Hadapsar, Pune-411013. …. ""थ" / Respondent Pan : Aaact3904F आयकर अपील सं. / Ita No.287/Pun/2015 िनधा"रण वष" / Assessment Year : 2010-11 M/S. Honeywell Automation India Limited, 56/57, Hadapsar Industrial Estate, Hadapsar, Pune-411013. अपीलाथ"/Appellant Pan : Aaact3904F …. Vs. Dcit, Circle-11, …. ""थ" / Respondent Pune. Assessee By : Shri Kamal Sawhney & Shri Rhea Amar Revenue By : Shri A. K. Modi सुनवाई क" तारीख / घोषणा क" तारीख / Date Of Hearing : 06.05.2019 Date Of Pronouncement: 19.07.2019 आदेश / Order Per D. Karunakara Rao, Am : There Are Three Appeals Under Consideration. The Appeals In Ita No.412/Pun/2014 & Ita No.568/Pun/2014 Are The Cross Appeals Filed By The Assessee As Well As By The Revenue Against The Order Of The Assessing Officer/Tpo/Drp For The Assessment Year 2009-10. The Appeal In Ita No.287/Pun/2015 Is Filed By The Assessee Against The Order Of The Assessing Officer/Tpo/Drp For The Assessment Year 2010-11. 2. First, We Shall Take Up The Said Cross Appeals Relating To The Assessment Year 2009-10 For Adjudication.

For Appellant: Shri Kamal Sawhney &For Respondent: Shri A. K. Modi
Section 10ASection 10A(7)Section 1OSection 253Section 80I