Section 80IAB of the Income Tax Act
The decision most relied on for Section 80IAB is CIT v. Steller Investment Ltd. (59 Taxmann 568), cited in 55 of the 31 judgments on BharatTax that turn on this section.
Leading authorities on Section 80IAB
CIT v. Steller Investment Ltd.
59 Taxmann 568 · 1991 · High Court
55
citing judgments
CIT v. Ashok Leyland Ltd.
86 ITR 549 · 1972 · Supreme Court
31
citing judgments
CIT v. Ashok Leyland Ltd. is authority for the proposition that expenditures can be considered revenue expenditures and eligible for deduction.
114 ITR 434 (CAL.); and (iv) Life Insurance Corporation of India v. CIT
119 ITR 900 · 1979 · High Court
25
citing judgments
Assessee companies are eligible for deduction under section 80IAB, even if settlement fees are considered non-allowable expenses, provided that disallowances result in operating profits for which the deduction can be claimed.
1. DIC Fine Chemicals (P.) Ltd. v. DCIT
107 Taxmann.com 213 · 2019 · Reported
17
citing judgments
1. CIT v. Deluxe Film Distributors Ltd.
114 ITR 434 · 1978 · High Court
12
citing judgments
(i) CIT v. Motor Industries Co. Ltd.
93 Taxmann 157 · 1997 · High Court
10
citing judgments
Khandelwal Rubber Products (P) Ltd. v. CIT
162 Taxmann.com 897 · 2024 · High Court
3
citing judgments
Judgments on Section 80IAB
Showing 1–20 of 31 · Page 1 of 2