Section 80IAB of the Income Tax Act

Income-tax Act, 2025: s.139

Section 80IAB of the Income-tax Act, 1961 corresponds to section 139 (Deductions in respect of profits and gains by an undertaking or enterprise engaged in development of Special Economic Zone) of the Income-tax Act, 2025.

Read section 139 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 80IAB is CIT v. Steller Investment Ltd. (59 Taxmann 568), cited in 55 of the 88 judgments on BharatTax that turn on this section.

Leading authorities on Section 80IAB

Judgments on Section 80IAB

DCIT 3(2)(1), Mumbai vs. Maharashtra Airport Developement. Co Ltd, Mumbai

In the result, appeal filed by Revenue is dismissed

ITA 1586/MUM/2016[2008-09]Status: DisposedITAT Mumbai30 May 2018AY 2008-09

Bench: Shri Saktijit Dey & Shri Rajesh Kumard C I T - 3(2)(1) M/S. Maharashtra Airport Room No. 674, 6Th Floor Development Co. Ltd. Aayakar Bhavan, M.K. Road Vs. 12Th Floor, World Trade Mumbai 400020 Centre Tower No. 1 Cuffe Parade, Mumbai 400005 Pan –Aadcm9623M Appellant Respondent Co No. 45/Mum/2018 (Assessment Year:2008-09) M/S. Maharashtra Airport D C I T - 3(2)(1) Development Co. Ltd. Room No. 674, 6Th Floor 12Th Floor, World Trade Vs. Aayakar Bhavan, M.K. Road Centre Tower No. 1 Mumbai 400020 Cuffe Parade, Mumbai 400005 Pan –Aadcm9623M Cross Objector Appellant In Appeal Revenue By: Shri Abhijit Patankar Assesseeby: Shri Salil Kapoor & Shri Sumit Lal Chandani Date Of Hearing: 11.04.2018 Date Of Pronouncement: 30.05.2018 O R D E R Per Saktijit Dey, Jm The Aforesaid Appeal Of The Department & The Cross Objection By The Assessee Are Directed Against The Order Dated 11.12.2015 Of The Commissioner Of Income Tax (Appeals)-8, Mumbai For A.Y. 2008-09. Ita No. 1586/Mum/2016 – A.Y. 2008-09 2. The Basic Grievance Of The Department In This Appeal Is Against The Decision Of The Learned Cit(A) In Holding The Assessment Order Passed Under Section 143(3) R.W.S. 147 Of The Income Tax Act (Hereinafter “The Act”) As Bad In Law & Void.

For Appellant: Shri Salil Kapoor &For Respondent: Shri Abhijit Patankar
Section 143(3)Section 147Section 148Section 80I