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)

Gopalan Enterprises (P) Ltd vs. Addl C.I.T

In the result, the appeal of the revenue is partly allowed for statistical

ITA 158/BANG/2014[2010-11]Status: DisposedITAT Bangalore05 May 2017AY 2010-11

Bench: Shri A. K. Garodia & Shri Vijay Pal Rao

For Appellant: Shri K. R. Pradeep, C. AFor Respondent: Smt. Neera Malhotra, CIT DR
Section 14ASection 23

I.T.O WD - 56(2), Kolkata vs. Salarpuria Soft Zone, Kolkata

In the result, the appeals of assessee are allowed and that of revenue are dismissed

ITA 813/KOL/2013[2009-10]Status: DisposedITAT Kolkata29 Feb 2016AY 2009-10

Bench: Shri Mahavir Singh, Jm & Shri Wasim Ahmed, Am]

For Appellant: Shri Sidharth Jhajahria, CAFor Respondent: Shri: Niraj Kumar, CIT-Dr
Section 143(3)Section 80I

M/S Salarpuria Soft Zone, Kolkata vs. J.C.I.T RG - 56, Kolkata

In the result, the appeals of assessee are allowed and that of revenue are dismissed

ITA 666/KOL/2013[2009-10]Status: DisposedITAT Kolkata29 Feb 2016AY 2009-10

Bench: Shri Mahavir Singh, Jm & Shri Wasim Ahmed, Am]

For Appellant: Shri Sidharth Jhajahria, CAFor Respondent: Shri: Niraj Kumar, CIT-Dr
Section 143(3)Section 80I

M/S Salarpuria Soft Zone, Kolkata vs. J.C.I.T RG - 56, Kolkata

In the result, the appeals of assessee are allowed and that of revenue are dismissed

ITA 665/KOL/2013[2008-2009]Status: DisposedITAT Kolkata29 Feb 2016AY 2008-2009

Bench: Shri Mahavir Singh, Jm & Shri Wasim Ahmed, Am]

For Appellant: Shri Sidharth Jhajahria, CAFor Respondent: Shri: Niraj Kumar, CIT-Dr
Section 143(3)Section 80I

I.T.O WD - 56(2), Kolkata vs. Salarpuria Soft Zone, Kolkata

In the result, the appeals of assessee are allowed and that of revenue are dismissed

ITA 581/KOL/2013[2008-2009]Status: DisposedITAT Kolkata29 Feb 2016AY 2008-2009

Bench: Shri Mahavir Singh, Jm & Shri Wasim Ahmed, Am]

For Appellant: Shri Sidharth Jhajahria, CAFor Respondent: Shri: Niraj Kumar, CIT-Dr
Section 143(3)Section 80I

Dosti Corporaton (Pinnacle), Mumbai vs. Asst CIT RG 12(1), Mumbai

In the result, the appeal filed by the assessee is allowed for statistical purpose

ITA 1405/MUM/2015[2011-12]Status: DisposedITAT Mumbai15 Oct 2015AY 2011-12

Bench: Shri N.K. Billaiya & Shri Amarjit Singhआयकर अपील सं/ I.T.A. No.1405/Mum/2015 ("नधा"रण वष" / Assessment Year:2011-12 बनाम/ Dosti Corporation The Acit, Circle 12(1), (Pinnacle), 1St Floor, Vs. Natvarlal Vepari & Co., Aayakar Bhavan, Chartered Accountants, Mumbai-400 020 Oricon House, 4Th Floor, 12, K. Dubash Marg, Fort, Mumbai-400 023 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aagfd 2142J (अपीलाथ" /Appellant) (""यथ" / Respondent) .. अपीलाथ" ओर से/ Appellant By: Shri N. Jayendra ""यथ" क" ओर से/Respondent By: Shri Anilkumar Dhondial सुनवाई क" तार"ख / Date Of Hearing : 15.10.2015 घोषणा क" तार"ख /Date Of Pronouncement : 15.10.2015 आदेश / O R D E R Per N.K. Billaiya, Am: This Appeal By The Assessee Is Preferred Against The Order Of The Ld. Cit(A)-28, Mumbai Dated 16.12.2014 Pertaining To Assessment Year 2011-12. 2. The Assessee Has Raised Two Substantive Grounds Of Appeal. At The Very Outset, The Ld. Counsel For The Assessee Stated That He Is Not Pressing Ground No.1, The Same Is Dismissed As Not Pressed.

For Appellant: Shri N. JayendraFor Respondent: Shri Anilkumar
Section 80I

Hical Aerospace Private Limted

In the result, the appeal is disposed of

COP/3/2015HC Karnataka18 Sept 2015

Bench: KRISHNA S DIXIT

Section 143(3)Section 260Section 80I

Deputy Commissioner of Income-Tax, Bangalore vs. M/S Gopalan Enterprises India P Ltd, Bangalore

In the result, Revenue’s appeals for Assessment Years 2005-06 and 2011-12 are dismissed

ITA 1058/BANG/2014[2011-12]Status: DisposedITAT Bangalore04 Sept 2015AY 2011-12

Bench: Smt. P. Madhavi Devi & Shri Jason P. Boazi.T. A. Nos.1058 & 1059/Bang/2014 (Assessment Years : 2005-06 & 2011-12) Dy. Commissioner Of Income Tax, Circle 11(3), Bangalore. …. Appellant. Vs. M/S. Gopalan Enterprises India Pvt. Ltd., No.5, Richmond Road, Bangalore-561 203. ….. Respondent. Appellant By : Dr.P.K. Srihari, Addl. Cit (D.R.) Respondent By : Ms. Girija G.P., C.A. Date Of Hearing : 30.7.2015. Date Of Pronouncement : 4.9.2015. O R D E R

For Appellant: Dr.P.K. Srihari, Addl. CIT (D.R.)For Respondent: Ms. Girija G.P., C.A
Section 143(3)Section 80I

Official Liquidator

In the result, the appeal is disposed of

OLR/3/2015HC Karnataka06 Feb 2015

Bench: RAVI MALIMATH

Section 143(3)Section 260Section 80I