Section 80IA(4)(iii) of the Income Tax Act

Income-tax Act, 2025: s.138

Section 80IA(4)(iii) 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(4)(iii) is CIT v. Karnal Co-operative Sugar Mills Ltd. (243 ITR 2), cited in 125 of the 69 judgments on BharatTax that turn on this section.

Leading authorities on Section 80IA(4)(iii)

CIT v. Karnal Co-operative Sugar Mills Ltd.
243 ITR 2 · 2000 · Supreme Court
125
citing judgments

Income earned from deposits or investments directly and inextricably linked to the acquisition of assets or the setting up of a business project during its construction period is incidental to the asset acquisition, reducing the project cost, or constitutes business receipts eligible for relevant deductions, rather than 'income from other sources'.

Karnataka in CIT v. Velankani Information Systems (P) Ltd.
35 Taxmann.com 1 · 2013 · High Court
10
citing judgments

Rental income derived from specialized buildings with comprehensive and inseparable facilities, leased out as part of a business, is assessable as business income, not income from house property. This is particularly true when the agreements for letting the building and providing services are contemporaneous, with the overall object being the enjoyment of the entire property as a whole for carrying on business.

CIT v. Information Technology Park Ltd.
46 Taxmann.com 239 · 2014 · High Court
6
citing judgments

Judgments on Section 80IA(4)(iii)

Rupa Infotech and Infrastructure Pvt Ltd, Mumbai vs. Dy. Commissioner of Income Tax Circle 14(1)(20, Mumbai

In the result, appeal filed by assessee stands allowed

ITA 4750/MUM/2025[2012-13]Status: DisposedITAT Mumbai05 Dec 2025AY 2012-13

Bench: Smt. Beena Pillai () & Smt. Renu Jauhri () Ι.Τ.Α. No. 4750/Mum/2025

Section 143(3)Section 147Section 148Section 801ASection 80I

Olympia Tech Park (Chennai) Pvt. Ltd., Chennai vs. ACIT, Circle-1, Ltu, Chennai

In the result, the appeal filed by the assessee is allowed

ITA 1033/CHNY/2025[2013-14]Status: DisposedITAT Chennai31 Oct 2025AY 2013-14

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita No.1033/Chny/2025 िनधा9रण वष9 /Assessment Year: 2013-14 Olympia Tech Park (Chennai) Pvt. The Asst. Commissioner Of Ltd., Vs. Income Tax, (Successor Of Khivraj Tech Park), Circle-1, Ltu, No1, Sidco Industrial Estate, Chennai. Guindy, Chennai – 600 032. Pan: Aabco 8102F

For Appellant: Shri Bhabagrahi DashFor Respondent: Shri Bipin C.N, CIT
Section 143(3)Section 154Section 80I

Assistant Commissioner of Income Tax, Nungambakkam vs. Olympia Tech Park (Chennai) Private Limited, Chennai

ITA 886/CHNY/2025[2017-18]Status: DisposedITAT Chennai04 Jul 2025AY 2017-18

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Mr.Bhabagrahi Dash, CAFor Respondent: Mr.Shiva Srinivas, CIT
Section 801A(4)Section 801A(4)(iii)Section 80I

Assistant Commissioner of Income Tax, Nungambakkam vs. Olympia Tech Park (Chennai) Private Limited, Chennai

ITA 873/CHNY/2025[2016]Status: DisposedITAT Chennai04 Jul 2025

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Mr.Bhabagrahi Dash, CAFor Respondent: Mr.Shiva Srinivas, CIT
Section 801A(4)Section 801A(4)(iii)Section 80I

Assistant Commissioner of Income Tax, Nungambakkam vs. Olympia Tech Park (Chennai) Private Limited, Chennai

ITA 832/CHNY/2025[2018-19]Status: DisposedITAT Chennai04 Jul 2025AY 2018-19

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Mr.Bhabagrahi Dash, CAFor Respondent: Mr.Shiva Srinivas, CIT
Section 801A(4)Section 801A(4)(iii)Section 80I

Deputy Commissioner of Income Tax, Circle-11(3), Bangalore vs. M/S. Gopalan Enterprises (India) Private Limited, Bangalore

In the result, all the three appeals filed by the revenue are dismissed

ITA 924/BANG/2013[2009-10]Status: DisposedITAT Bangalore13 May 2025AY 2009-10

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Shri B. Chattraj, Advocate
Section 260ASection 80I

Deputy Commissioner of Income Tax, Circle-11(3), Bangalore vs. M/S. Gopalan Enterprises (India) Private Limited, Bangalore

In the result, all the three appeals filed by the revenue are dismissed

ITA 923/BANG/2013[2008-09]Status: DisposedITAT Bangalore13 May 2025AY 2008-09

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Shri B. Chattraj, Advocate
Section 260ASection 80I

Deputy Commissioner of Income Tax, Circle-11(3), Bangalore vs. M/S. Gopalan Enterprises (India) Private Limited, Bangalore

In the result, all the three appeals filed by the revenue are dismissed

ITA 922/BANG/2013[2006-07]Status: DisposedITAT Bangalore13 May 2025AY 2006-07

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Shri B. Chattraj, Advocate
Section 260ASection 80I

M/S Pantheon Infrastructure Pvt Ltd, Mumbai vs. Dy CIT Circle- 2(1)(1), Mumbai

In the result, all the appeals of the assessee are allowed

ITA 823/MUM/2020[2014-15]Status: DisposedITAT Mumbai08 Apr 2025AY 2014-15

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 115JSection 143(3)Section 80Section 80I

M/S.Pantheon Infrastructure Private Limited, Mumbai vs. DCIT Circle-2(1)(1), Mumbai

In the result, all the appeals of the assessee are allowed

ITA 4378/MUM/2018[2013-14]Status: DisposedITAT Mumbai08 Apr 2025AY 2013-14

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 115JSection 143(3)Section 80Section 80I

M/S.Pantheon Infrastructure Private Limited, Mumbai vs. DCIT Circle-2(1)(1), Mumbai

In the result, all the appeals of the assessee are allowed

ITA 4377/MUM/2018[2012-13]Status: DisposedITAT Mumbai08 Apr 2025AY 2012-13

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 115JSection 143(3)Section 80Section 80I

DCIT, Mumbai vs. K Raheja It Park (Hyderabad) Limited, Hyderabad

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

ITA 4971/MUM/2024[2014-15]Status: DisposedITAT Mumbai31 Dec 2024AY 2014-15

Bench: Shri. Amarjit Singh, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri. Madhur AgarwalFor Respondent: Shri. Biswanath Das – CIT DR
Section 132Section 143(2)Section 143(3)Section 250Section 263Section 80GSection 80I

DCIT, CC 4(2), Mumbai vs. K Raheja It Park (Hyderabad) Limited, Hyderabad

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

ITA 4939/MUM/2024[2012-13]Status: DisposedITAT Mumbai31 Dec 2024AY 2012-13

Bench: Shri. Amarjit Singh, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri. Madhur AgarwalFor Respondent: Shri. Biswanath Das – CIT DR
Section 132Section 143(2)Section 143(3)Section 250Section 263Section 80GSection 80I

DCIT CC 4(2), Mumbai vs. K Raheja It Park (Hyderabad) Limited, Hyderabad

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

ITA 4934/MUM/2024[2013-14]Status: DisposedITAT Mumbai31 Dec 2024AY 2013-14

Bench: Shri. Amarjit Singh, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri. Madhur AgarwalFor Respondent: Shri. Biswanath Das – CIT DR
Section 132Section 143(2)Section 143(3)Section 250Section 263Section 80GSection 80I

DCIT CC 4 2 Mumbai, Mumbai vs. K Raheja It Park (Hyderabad) Limited, Hyderabad

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

ITA 4930/MUM/2024[2015-16]Status: DisposedITAT Mumbai31 Dec 2024AY 2015-16

Bench: Shri. Amarjit Singh, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri. Madhur AgarwalFor Respondent: Shri. Biswanath Das – CIT DR
Section 132Section 143(2)Section 143(3)Section 250Section 263Section 80GSection 80I

DCIT CC 4 2 Mumbai, Mumbai vs. K Raheja It Park (Hyderabad) Limited, Hyderabad

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

ITA 4929/MUM/2024[2016-17]Status: DisposedITAT Mumbai31 Dec 2024AY 2016-17

Bench: Shri. Amarjit Singh, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri. Madhur AgarwalFor Respondent: Shri. Biswanath Das – CIT DR
Section 132Section 143(2)Section 143(3)Section 250Section 263Section 80GSection 80I

DCIT CC 4 2 Mumbai, Mumbai vs. K Raheja It Park (Hyderabad) Limited, Hyderabad

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

ITA 4927/MUM/2024[2017-18]Status: DisposedITAT Mumbai31 Dec 2024AY 2017-18

Bench: Shri. Amarjit Singh, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri. Madhur AgarwalFor Respondent: Shri. Biswanath Das – CIT DR
Section 132Section 143(2)Section 143(3)Section 250Section 263Section 80GSection 80I

DCIT CC 4 2 Mumbai, Mumbai vs. K Raheja It Park (Hyderabad) Limited, Hyderabad

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

ITA 4926/MUM/2024[2018-19]Status: DisposedITAT Mumbai31 Dec 2024AY 2018-19

Bench: Shri. Amarjit Singh, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri. Madhur AgarwalFor Respondent: Shri. Biswanath Das – CIT DR
Section 132Section 143(2)Section 143(3)Section 250Section 263Section 80GSection 80I

DCIT Corporate Circle 5 (1), Chennai vs. M/S Olympia Tech Park (Chennai) Pvt Ltd (Successor of M/S Khivraj Tech Park), Chennai

ITA 1704/CHNY/2018[2012-13]Status: DisposedITAT Chennai03 Jan 2024AY 2012-13

Bench: Shri Manjunatha. G, Hon’Ble & Shri Manomohan Das, Hon’Ble

For Appellant: Shri. R. Clement Ramesh Kumar, CITFor Respondent: Shri. Ajith Chordia, CA
Section 80I

M/S Salarpuria Properties Pvt Ltd., Kolkata vs. DCIT, Cir. -1, Kolkata

The appeal is treated as dismissed

ITA 500/KOL/2020[2008-09]Status: DisposedITAT Kolkata17 Oct 2023AY 2008-09

Bench: Shri Sanjay Garg & Shri Girish Agrawali.T.A. No.500/Kol/2020 Assessment Year: 2008-09 M/S Salarpuria Properties Pvt. Ltd …………….…...……………....Appellant C/O M/S Salarpuria Jajodia & Co., 3Rd Floor, 7, Chittaranjan Avenue, Kolkata-700072. [Pan: Aagcs8492P] Vs. Dcit,Circle-1(1), Kolkata………......................................…..…..... Respondent Appearances By: Shri S. Jhajaria, Fca, Appeared On Behalf Of The Appellant. Shri Abhijit Kundu, Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : 17.10. 2023 Date Of Pronouncing The Order : 17.10.2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 20.03.2018 Of The Commissioner Of Income Tax(Appeals)-5, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Appeal Is Time Barred By 852 Days. A Separate Application For Condonation Of Delay Has Been Filed Wherein It Has Been Mentioned That Though The Impugned Order Was Passed By The Cit(A) On 20.03.2018 But The Copy Of The Same Was Never Physically Served Upon The Assessee. The Order Seemed To Have Been Served Through E-Mail, However, The E-Mail Of The Company, Due To Some Inadvertence, Was Not Opened By The Staff Of The Company During The Relevant Period & Therefore, The Assessee Company/Its Directors Were Not Aware Of The

Section 244ASection 250Section 801ASection 80I