Section 80IB(10) of the Income Tax Act

Income-tax Act, 2025: s.141

Section 80IB(10) falls under section 80IB of the Income-tax Act, 1961, which corresponds to section 141 (Deduction in respect of profits and gains from certain industrial undertakings) of the Income-tax Act, 2025.

Read section 141 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 80IB(10) is K.C. Builders & Anr. v. ACIT (265 ITR 562), cited in 241 of the 838 judgments on BharatTax that turn on this section.

Leading authorities on Section 80IB(10)

K.C. Builders & Anr. v. ACIT
265 ITR 562 · 2004 · Supreme Court
241
citing judgments

When the addition made in the assessment order, on the basis of which a penalty for concealment under section 271(1)(c) is levied, is subsequently deleted, the penalty has no basis and must be cancelled.

CIT v. Ansal Housing Finance & Leasing Co. Ltd.
354 ITR 180 · 2013 · High Court
208
citing judgments

Annual Letting Value (ALV) of unsold stock-in-trade flats/shops held by a real estate developer can be assessed under Section 22 of the Income Tax Act, 1961, as income from house property. This approach was followed by the Assessing Officer (AO) based on this decision.

CIT v. Brahma Associates
333 ITR 289 · 2011 · High Court
97
citing judgments

A developer is entitled to proportionate deduction under Section 80IB(10) for housing projects even if certain conditions, such as unit built-up area limits, are not fully met across all units. Additionally, the conditions introduced by Section 80IB(10)(d) apply prospectively to projects commenced and sanctioned before April 1, 2005.

CIT v. Vandana Properties
353 ITR 36 · 2013 · High Court
88
citing judgments

The Bombay High Court holds that for deduction under Section 80IB(10), the minimum plot area of one acre refers to the aggregate area of the land on which housing projects are developed, not necessarily to each individual project if multiple projects are undertaken on a larger single plot. This means the deduction is allowable even if a sub-block within the overall project is less than one acre, provided the total plot size meets the minimum.

CIT v. Sarkar Builders
375 ITR 392 · 2015 · Supreme Court
79
citing judgments

An assessee should not be prejudiced by differences in accounting treatment if accounting principles are duly followed and the issue is revenue neutral, as hypothetical income cannot be subjected to tax.

Viswas Promoters Pvt. Ltd. v. ACIT
255 CTR 149 · 2013 · High Court
36
citing judgments

The mere fact that one block in a housing project has units exceeding the built-up area limit does not disqualify the entire project from claiming deduction under section 80IB(10). Assessees are entitled to proportionate deduction for eligible blocks or units.

(i) Viswas Promoters Pvt. Ltd. v. Assistant CIT, Circle I, Madras
29 Taxmann.com 19 · 2013 · High Court
28
citing judgments

Deduction under section 80-IB(10) is available on a proportionate basis for eligible units, even if some units in a project exceed the prescribed area limits. The entire claim should not be rejected due to partial non-compliance.

Ramco Cements Ltd. v. DCIT
373 ITR 146 · 2015 · High Court
28
citing judgments

An assessee can make a claim of deduction for the first time before the appellate authorities.

PCIT, Panaji v. Goa Tourism Development Ltd.
102 Taxmann.com 437 · 2019 · High Court
26
citing judgments

Expenditure incurred for repairs and renovation of hotel premises, which improves existing business without creating a new asset or advantage of an enduring nature, is treated as revenue expenditure.

Siddhivinayak Kohinoor Venture v. ACIT
159 TTJ 390 · 2014 · ITAT
17
citing judgments

An undertaking developing and building housing projects is eligible for deduction under section 80IB(10) if the housing project receives approval, and a separate approval for each distinct housing project within a larger development is not necessarily required.

Judgments on Section 80IB(10)

DCIT Cen Cir 1, Thane vs. Puranik Buildes P.Ltd, Thane

ITA 385/MUM/2015[2007-08]Status: DisposedITAT Mumbai03 Aug 2016AY 2007-08

Bench: S/Sh.Rajendra & C.N. Prasadआयकर अपील अपील संसंसंसं./Ita.S./385-386/Mum/2015, आयकर आयकर आयकर अपील अपील िनधा"रण वष" वष" /Assessment Year: 2007-08,2008-09 िनधा"रण िनधा"रण िनधा"रण वष" वष" Dcit-Circle-2 M/S. Puranik Builders Pvt. Ltd. Room No.13, A-Wing, 6Th Floor, Ashar It Puranik-One, Kanchan Pushpa, Opp. Suraj Park,Wagle Indl Estate, Water Park, Next To Coral Square Vs. Thane-(W)-400 064 Building, Kavesar,Gb Road, Thane(W)-400615. Pan:Aabcp 0109 R Revenue By:Shri N. Sathya Moorthy -Dr Assessee By: None सुनवाई क" तारीख / Date Of Hearing: 21.07.2016 घोषणा क" तारीख / Date Of Pronouncement: 03.08.2016 आयकर आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) "" केकेकेके अनुसार अनुसार अनुसार Per Rajendra, Am- अनुसार राजे"" "" "" लेखा सद"य सद"य राजे लेखा लेखा लेखा सद"य सद"य राजे राजे Challenging The Orders,Dated 25/06/2014,Of The Cit(A)-I,Thane The Assessing Officers(Ao.S)Have Filed The Appeals For The Above-Mentioned Ay.S.Assessee- Company Is A Builder & Developer. The Details Of The Dates Of Filing Of Returns Of Income, Returned Incomes & Assessed Incomes,Etc. Can Be Summarised As Under: A.Y. Roi Filed On Returned Assessment Dt. Assessed Dt. Of Orders Income(Rs.) Income(Rs.) Of Cit(A) 2007-08 30.10.2007 57,95,050/- 28.03.2013 2,15,82,568/- 25.06.2014 2008-09 24.09.2008 15,69,349/- 28.03.2013 1,50,63,043/- 25.06.2014

For Appellant: NoneFor Respondent: Shri N. Sathya Moorthy -DR
Section 143Section 147Section 148Section 254(1)Section 80

DCIT 3, Thane vs. Puranik Builders P.Ltd, Mumbai

ITA 4612/MUM/2013[2009-10]Status: DisposedITAT Mumbai29 Jun 2016AY 2009-10

Bench: S/Shjoginder Singh & Rajendraआयकर आयकर अपील अपील संसंसंसं./I.T.A./4612/Mum/2013,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2009-10 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Dcit, Range-3, Room No.2, B-Wing, M/S. Puranik Builders Pvt. Ltd. 6Th Floor Ashar It Park, Road No.16Z, M/S. Vmd & Co. Avms Premises, 4Th Floor, Shree Niwas House Wagle Estate,Thane. Vs. H.S. Marg,Mumbai-400 001. Pan:Aabcp 0109 R (अपीलाथ" /Appellant) (""यथ" / Respondent) ""या"ेप ""या"ेप ""या"ेप/C.O/.No.205/M/2014,Ay.2009-10, ""या"ेप M/S. Puranik Builders Pvt. Ltd. Vs. Dcit, Range-3 Thane. Mumbai-400 001. (Cross Objector) (""यथ" / Respondent) Revenue By: Shri Love Kumar-Dr Assessee By: Ms. Uma Mahadeokar सुनवाई क" तारीख / Date Of Hearing: 09.05.2016 घोषणा क" तारीख / Date Of Pronouncement: 29.06.2016 आयकर आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा लेखा सद"य लेखा लेखा सद"य सद"य राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार Per Rajendra, Am- अनुसार Challenging The Order Dt.13.02.2013 Of Cit(A)-I,Mumbai, The Assessing Officer(A.O.)And The Assessee Have Filed The Present Appeal/Cross Objection (C.O.).During The Course Of Hearing Before Us, The Ar Of The Assessee Stated That Assessee Was Not Interested In Pressing The Grounds Raised In The Co,Considering The Smallness Of Tax Effect.Therefore,C.O. Filed By The Assessee,Stands Dismissed As Not Pressed.

For Appellant: Ms. Uma MahadeokarFor Respondent: Shri Love Kumar-DR
Section 143(3)Section 254(1)Section 80I