Section 80IB(11A) of the Income Tax Act

Income-tax Act, 2025: s.141

Section 80IB(11A) 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.

71 judgments on BharatTax turn on Section 80IB(11A).

Judgments on Section 80IB(11A)

Nokha Agro Services Private Limited, Bikaner vs. ACIT Circle-1, Bikaner

In the result, the appeal of the assessee is allowed

ITA 927/JODH/2025[2016-17]Status: DisposedITAT Jodhpur21 May 2026AY 2016-17

Bench: Dr. Mitha Lal Meena, Hon’Ble & Shri Sudhir Pareek, Hon’Blenokha Agro Services Private Assistant Commissioner Of Limited, Bikaner Income Tax, Circle-1, Plot No. 18, Near Basant Vihar Bikaner Hotel, Opposite Ignp Colony Gate, Shri Ganganagar Road, Bikaner-334001 Pan No. Aaecn 7314 D Assessee By Shri Amit Kothari, Ca (Physical) Smt. Ayushi Sharma, Jcit-Dr (Virtual) Revenue By Date Of Hearing 05 / 05 / 2026. Date Of Pronouncement 21 / 05 / 2026. Order Dr. Mitha Lal Meena, A.M.: This Appeal By Assessee Is Filed Against The Order Of Ld. Commissioner Of Income Tax, Appeals Jaipur-5 [Hereinafter Referred To Cit(A)] Dated 10.09.2025 With Respect To Assessment Year 2016-17. 2. The Assessee Has Raised Following Grounds Of Appeal:

Section 143(3)Section 80I

Imagine Enterprises, Lucknow vs. DCIT-3 Lucknow New, Pratyakshkar Bhawan

The appeal is partly allowed

ITA 326/LKW/2026[2016-17]Status: DisposedITAT Lucknow08 May 2026AY 2016-17

Bench: Shri Anadee Nath Misshra

Section 143(3)Section 253(3)Section 253(5)Section 80I

Anand Foods, Dehradun vs. ITO Ward 2(2)(1), Kashipur

Appeal is allowed for statistical purposes

ITA 141/DDN/2025[2021-22]Status: DisposedITAT Dehradun12 Jan 2026AY 2021-22

Bench: Sh. Satbeer Singh Godara & Sh. Manish Agarwalita No. 141/Ddn/2025 : Asstt. Year: 2021-22 Anand Foods, Vs Income Tax Officer, C/O Matta Garg & Co., Ward-2(2)(1), 15, Astley Hall, Dehradun, Kashipur, Uttarakhand-248001 Uttarakhand-244713 (Appellant) (Respondent) Pan No. Ablfa3643B Assessee By : Sh. S. K. Matta, Ca Revenue By : Sh. Amar Pal Singh, Sr. Dr Date Of Hearing: 12.01.2026 Date Of Pronouncement: 12.01.2026 Order Per Satbeer Singh Godara: This Assessee’S Appeal For Assessment Year 2021-22, Arises Against The Addl./Jcit(A), Mysore’S Din & Order No. Itba/Apl/S/250/2025-26/1077083626(1) Dated 10.06.2025, In Proceedings U/S 154 Of The Income Tax Act, 1961. 2. Heard Both The Parties At Length. Case File Perused.

For Appellant: Sh. S. K. Matta, CAFor Respondent: Sh. Amar Pal Singh, Sr. DR
Section 143(1)Section 154Section 80I

Dodla Dairy Limited, Hyderabad vs. DCIT., Circle-8(1), Hyderabad

ITTPA 1301/HYD/2024[2021-22]Status: DisposedITAT Hyderabad26 Nov 2025AY 2021-22

Bench: Us:

For Appellant: Shri Aashik Shah, C.AFor Respondent: Ms. U. Mini Chandran
Section 143(3)Section 144Section 80Section 801BSection 80J

Dodla Dairy Limited, Hyderabad vs. DCIT Circle -8(1), Hyderabad

ITA 466/HYD/2022[2018-19]Status: DisposedITAT Hyderabad26 Nov 2025AY 2018-19

Bench: Us:

For Appellant: Shri Aashik Shah, C.AFor Respondent: Ms. U. Mini Chandran
Section 143(3)Section 144Section 80Section 801BSection 80J

Sahyadri Farmers Producer Company Limited, Nashik vs. ACIT Circle - 1, Nashik

In the result, the appeal of the assessee stands allowed

ITA 951/PUN/2025[2017-18]Status: DisposedITAT Pune08 Oct 2025AY 2017-18

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.951/Pun/2025 िनधा"रण वष" / Assessment Year : 2017-18 Sahyadri Farmers Producer Vs. Acit, Circle-1, Nashik. Company Limited, Survey No.1102/8, Behind Police Head Quarter, Adgaon, Nashik- 422003. Pan : Aapcs1516D Appellant Respondent Assessee By : Shri Kishor B. Phadke Revenue By : Shri Amit Bobde Date Of Hearing : 30.07.2025 Date Of Pronouncement : 08.10.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 03.03.2025 Passed By Ld. Addl./Jcit(A)-6, Delhi [‘Ld. Cit(A)’] For The Assessment Year 2017-18. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “ (All The Grounds Are Without Prejudice To Each Other) 1. The Learned Addl/Jcit (A)-6 Delhi Erred In Law & Fact In Upholding Disallowance U/S Boib(114) Amounting To Rs.8,73,57,770 Made By Learned Dcit, Cpc (Hereinafter

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Amit Bobde
Section 143(1)Section 801BSection 80I

Pradeep Upasana Agro & Constructions Private Limited, Farrukhabad vs. Pr CIT-1 Agra, Agra

Appeal is allowed

ITA 91/AGR/2023[2018-19]Status: DisposedITAT Agra17 Feb 2025AY 2018-19

Bench: : Shri Satbeer Singh Godara & Shri Manoj Kumar Aggarwalassessment Year: 2018-19

Section 143(3)Section 263Section 80I

Deputy Commissioner of Income Tax Circle 3(1), Visakhapatnam vs. Ramakrishna Nukala, Visakhapatnam

ITA 412/VIZ/2024[2018-19]Status: DisposedITAT Visakhapatnam04 Feb 2025AY 2018-19

Bench: Shri Laliet Kumar & Shri S. Balakrishnan

For Appellant: Shri GVN Hari, ARFor Respondent: Dr. Satyasai Rath, CIT-DR
Section 143Section 69ASection 80Section 80I

Deputy Commissioner of Income Tax, Circle 3(1), Visakhapatnam vs. Shri Ramakrishna Nukala, Visakhapatnam

In the result, the appeal of Revenue is dismissed

ITA 252/VIZ/2024[2017-18]Status: DisposedITAT Visakhapatnam04 Feb 2025AY 2017-18

Bench: Shri Laliet Kumar & Shri S. Balakrishnan

For Appellant: Shri GVN Hari, ARFor Respondent: Dr. Satyasai Rath, CIT-DR
Section 143Section 69ASection 80Section 80I

Assisstant Commissioner of Income Tax - 4(1), Indore vs. Prataap Snacks Limited, Indore

In the result revenue’s appeal is dismissed and assessee’s cross-objection is allowed

ITA 374/IND/2023[2018-19]Status: DisposedITAT Indore17 Oct 2024AY 2018-19

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

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

Assisstant Commissioner of Income Tax - 4(1), Indore vs. Prataap Snacks Limited, Indore

In the result revenue’s appeal is dismissed and assessee’s cross-objection is allowed

ITA 373/IND/2023[2020-21]Status: DisposedITAT Indore17 Oct 2024AY 2020-21

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

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

Assisstant Commissioner of Income Tax - 4(1), Indore vs. Prataap Snacks Limited, Indore

In the result revenue’s appeal is dismissed and assessee’s cross-objection is allowed

ITA 372/IND/2023[2017-18]Status: DisposedITAT Indore17 Oct 2024AY 2017-18

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

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

Assistant Commissioner of Income Tax - 4(1), Indore vs. Prataap Snacks Limited, Indore

In the result revenue’s appeal is dismissed and assessee’s cross-objection is allowed

ITA 371/IND/2023[2013-14]Status: DisposedITAT Indore17 Oct 2024AY 2013-14

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

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

Assistant Commissioner of Income Tax - 4(1), Indore vs. Prataap Snacks Limited, Indore

In the result revenue’s appeal is dismissed and assessee’s cross-objection is allowed

ITA 370/IND/2023[2012-13]Status: DisposedITAT Indore17 Oct 2024AY 2012-13

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

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

Kisanmitra Warehousing Private Limited, Latur vs. Asst. Director of Income Tax, CPC, Bengaluru

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

ITA 359/PUN/2024[2021-22]Status: DisposedITAT Pune12 Jul 2024AY 2021-22

Bench: Shri Inturi Rama Rao & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.358 & 359/Pun/2024 िनधा"रण वष" /Assessment Years : 2020-21 & 2021-22 Kisanmitra Warehousing Private Limited, Vs. Adit, Cpc, Plot No.B-113, 114, 115, 117, Bengaluru Additional Midc, Latur, Maharashtra 413 531 Pan : Aaeck0739A Appellant Respondent

For Appellant: Shri Subham RathiFor Respondent: Shri Ramnath P. Murkunde
Section 143Section 143(1)Section 44ASection 80I

Kisanmitra Warehousing Private Limited, Latur vs. Asst. Director of Income Tax, CPC, Bengaluru

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

ITA 358/PUN/2024[2020-21]Status: DisposedITAT Pune12 Jul 2024AY 2020-21

Bench: Shri Inturi Rama Rao & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.358 & 359/Pun/2024 िनधा"रण वष" /Assessment Years : 2020-21 & 2021-22 Kisanmitra Warehousing Private Limited, Vs. Adit, Cpc, Plot No.B-113, 114, 115, 117, Bengaluru Additional Midc, Latur, Maharashtra 413 531 Pan : Aaeck0739A Appellant Respondent

For Appellant: Shri Subham RathiFor Respondent: Shri Ramnath P. Murkunde
Section 143Section 143(1)Section 44ASection 80I

Sunita Ashok Bhaiya, Nagpur vs. Deputy Commissioner of Income Tax, Circel-5, Nagpur

In the result, appeal filed by the assessee for the A

ITA 43/NAG/2023[2013-14]Status: DisposedITAT Nagpur29 May 2024AY 2013-14

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Ms./Shri Shri Alfiya RozieFor Respondent: Shri Mrunmay Ramteke
Section 143(1)Section 148Section 271(1)(c)Section 80I

Sunita Ashok Bhaiya, Nagpur vs. Deputy Commissioner of Income Tax, Circle-5, Nagpur

In the result, appeal filed by the assessee for the A

ITA 42/NAG/2023[2012-13]Status: DisposedITAT Nagpur29 May 2024AY 2012-13

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Ms./Shri Shri Alfiya RozieFor Respondent: Shri Mrunmay Ramteke
Section 143(1)Section 148Section 271(1)(c)Section 80I

Sunita Ashok Bhaiya, Nagpur vs. Deputy Commissioner of Income Tax, Circle-5, Nagpur

In the result, appeal filed by the assessee for the A

ITA 41/NAG/2023[2011-12]Status: DisposedITAT Nagpur29 May 2024AY 2011-12

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Ms./Shri Shri Alfiya RozieFor Respondent: Shri Mrunmay Ramteke
Section 143(1)Section 148Section 271(1)(c)Section 80I

Sunita Ashok Bhaiya, Nagpur vs. Deputy Commissioner of Income Tax, Circle-5, Nagpur

In the result, appeal filed by the assessee for the A

ITA 40/NAG/2023[2010-11]Status: DisposedITAT Nagpur29 May 2024AY 2010-11

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Ms./Shri Shri Alfiya RozieFor Respondent: Shri Mrunmay Ramteke
Section 143(1)Section 148Section 271(1)(c)Section 80I