Section 80IB(4) of the Income Tax Act

Income-tax Act, 2025: s.141

Section 80IB(4) 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(4) is IPCA Laboratories Ltd. v. DCIT (266 ITR 521), cited in 122 of the 30 judgments on BharatTax that turn on this section.

Leading authorities on Section 80IB(4)

IPCA Laboratories Ltd. v. DCIT
266 ITR 521 · 2004 · Supreme Court
122
citing judgments

When the provisions of a fiscal statute are unambiguous, they must be interpreted strictly, and benefits not explicitly provided cannot be conferred by ignoring or misinterpreting the clear words in the section.

Mula Pravara Electric Co-Operative Society Ltd. v. DCIT
60 Taxmann.com 424 · 2015 · Reported
10
citing judgments

Foreign exchange loss on marked-to-market forex derivative contracts is not to be treated as a speculation loss, especially when the underlying transactions are genuine and permitted by RBI guidelines.

Addl. CIT v. Southern Structural Ltd.
110 ITR 164 · 1977 · High Court
6
citing judgments

Judgments on Section 80IB(4)

ITO-27(3)(1), Mumbai, Vashi vs. Viral Industries, Mumbai

In the result, the appeal filed by the revenue stands dismissed

ITA 6718/MUM/2024[2014-15]Status: DisposedITAT Mumbai29 Jan 2026AY 2014-15

Bench: Shri Sandeep Gosain & Shri Bijayananda Pruseth

Section 143(3)Section 250Section 801BSection 80I

Cadila Pharmaceuticals Ltd., Ahmedabad vs. The Asst. Commissioner of Income Tax, Circle-1(1)(2), Ahmedabad

In the result, appeal of the assessee is allowed and the appeal of the Revenue is dismissed

ITA 54/AHD/2020[2011-12]Status: DisposedITAT Ahmedabad12 Nov 2024AY 2011-12

Bench: Ms. Suchitra Kamble & Shri Makarand Vasant Mahadeokarassessment Year: 2011-12

Section 143(3)Section 147Section 148Section 14ASection 35Section 36(1)(iii)Section 36(1)(vii)Section 37(1)Section 80I

The Dy. Commissioner of Income Tax, Circle-1(1)(2), Ahmedabad vs. M/S. Cadila Pharmaceuticals Ltd., Ahmedabad

In the result, appeal of the assessee is allowed and the appeal of the Revenue is dismissed

ITA 1867/AHD/2019[2011-12]Status: DisposedITAT Ahmedabad12 Nov 2024AY 2011-12

Bench: Ms. Suchitra Kamble & Shri Makarand Vasant Mahadeokarassessment Year: 2011-12

Section 143(3)Section 147Section 148Section 14ASection 35Section 36(1)(iii)Section 36(1)(vii)Section 37(1)Section 80I

A.C.I.T. Central Circle 20, Mumbai vs. Nissan Copper Ltd., Gujrat

ITA 4590/MUM/2012[2006-07]Status: DisposedITAT Mumbai29 Oct 2024AY 2006-07

Bench: Smt. Beena Pillai & Smt. Renu Jauhri

For Appellant: NoneFor Respondent: Shri Kailash C Kanojiya &
Section 250Section 40Section 43B

Nissan Copper Ltd., Mumbai vs. A.C.I.T. Central Circle 20, Mumbai

ITA 2601/MUM/2012[2004-05]Status: DisposedITAT Mumbai29 Oct 2024AY 2004-05

Bench: Smt. Beena Pillai & Smt. Renu Jauhri

For Appellant: NoneFor Respondent: Shri Kailash C Kanojiya &
Section 250Section 40Section 43B

ACIT, CC- 19, New Delhi vs. Fine Aromatics, Jammu

ITA 5068/DEL/2017[2011-12]Status: DisposedITAT Delhi21 Jul 2023AY 2011-12

Bench: Sh. N. K. Billaiya & Sh. Anubhav Sharma

Section 133(6)Section 145(3)Section 153ASection 80I

ACIT, CC- 19, New Delhi vs. Fine Aromatics, Jammu

ITA 5043/DEL/2017[2009-10]Status: DisposedITAT Delhi21 Jul 2023AY 2009-10

Bench: Sh. N. K. Billaiya & Sh. Anubhav Sharma

Section 133(6)Section 145(3)Section 153ASection 80I

ACIT, CC- 19, New Delhi vs. Fine Aromatics, Jammu

ITA 5042/DEL/2017[2008-09]Status: DisposedITAT Delhi21 Jul 2023AY 2008-09

Bench: Sh. N. K. Billaiya & Sh. Anubhav Sharma

Section 133(6)Section 145(3)Section 153ASection 80I

ACIT, CC- 19, New Delhi vs. Fine Aromatics, Jammu

ITA 5032/DEL/2017[2010-11]Status: DisposedITAT Delhi21 Jul 2023AY 2010-11

Bench: Sh. N. K. Billaiya & Sh. Anubhav Sharma

Section 133(6)Section 145(3)Section 153ASection 80I

ACIT, CC- 19, New Delhi vs. Jay Ambay Aromatics, Jammu

Accordingly ground number 2 and 3 of the appeal of the learned AO are allowed for statistical purposes

ITA 5070/DEL/2017[2010-11]Status: DisposedITAT Delhi15 Jul 2021AY 2010-11

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: NoneFor Respondent: Ms. Sunita Singh [CIT] – DR
Section 133(6)Section 145Section 145(3)Section 153ASection 80I

ACIT, CC- 19, New Delhi vs. Jay Ambay Aromatics, Jammu

Accordingly ground number 2 and 3 of the appeal of the learned AO are allowed for statistical purposes

ITA 5069/DEL/2017[2008-09]Status: DisposedITAT Delhi15 Jul 2021AY 2008-09

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: NoneFor Respondent: Ms. Sunita Singh [CIT] – DR
Section 133(6)Section 145Section 145(3)Section 153ASection 80I

ACIT, CC- 19, New Delhi vs. Jay Ambay Aromatics, Jammu

Accordingly ground number 2 and 3 of the appeal of the learned AO are allowed for statistical purposes

ITA 5034/DEL/2017[2012-13]Status: DisposedITAT Delhi15 Jul 2021AY 2012-13

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: NoneFor Respondent: Ms. Sunita Singh [CIT] – DR
Section 133(6)Section 145Section 145(3)Section 153ASection 80I

ACIT, CC- 19, New Delhi vs. Jay Ambay Aromatics, Jammu

Accordingly ground number 2 and 3 of the appeal of the learned AO are allowed for statistical purposes

ITA 5033/DEL/2017[2011-12]Status: DisposedITAT Delhi15 Jul 2021AY 2011-12

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: NoneFor Respondent: Ms. Sunita Singh [CIT] – DR
Section 133(6)Section 145Section 145(3)Section 153ASection 80I

ACIT, CC- 19, New Delhi vs. Jay Ambay Aromatics, Jammu

Accordingly ground number 2 and 3 of the appeal of the learned AO are allowed for statistical purposes

ITA 5031/DEL/2017[2009-10]Status: DisposedITAT Delhi15 Jul 2021AY 2009-10

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: NoneFor Respondent: Ms. Sunita Singh [CIT] – DR
Section 133(6)Section 145Section 145(3)Section 153ASection 80I

DCIT 9(1), Mumbai vs. Eurobond Industries P.Ltd, Mumbai

In the result all these appeals are allowed statistical purposes

ITA 6611/MUM/2014[2009-10]Status: DisposedITAT Mumbai02 Mar 2021AY 2009-10
Section 131Section 80I

Ass CIT 1(3)(1), Mumbai vs. Raman and Weil P. Ltd, Mumbai

In the result, appeals filed by the revenue are hereby ordered to be dismissed

ITA 1953/MUM/2017[2011-12]Status: DisposedITAT Mumbai25 Jun 2019AY 2011-12

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. Nos.1953 To 1955/Mum/2017 (निर्धारण वर्ा / Assessment Years: 2006-07, 2007-08 & 2008-09) Acit-1(3)(1) बिधम/ M/S. Raman & Weil Pvt. Room No. 540, 5Th Floor, Ltd. Vs. 15, Chetau Marine, B-Road, Aayakar Bhavan, M.K. Churchgate, Mumbai- Road, Mumbai-400020. 400020. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacr5065M (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri R. Sindhu Assessee By: Shri Percy Pardiwalla/Nishant Thakkur/Jasmin Amalsadvala सुनवाई की तारीख / Date Of Hearing: 13/05/2019 घोषणा की तारीख /Date Of Pronouncement: 25/06/2019 आदेश / O R D E R Per Amarjit Singh (Jm): The Revenue Has Filed The Above Mentioned Appeals Against The Different Order Passed By The Commissioner Of Income Tax (Appeals)-3, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Ys. 2006-07, 2007-08 & 2008-09. Ita. No.1953/M/2017 2. The Revenue Has Filed The Present Appeals Against The Order Dated 26.12.2016 Passed By The Commissioner Of Income Tax (Appeals)-3

For Appellant: Shri Percy Pardiwalla/NishantFor Respondent: Shri R. Sindhu
Section 143(1)Section 143(2)Section 145ASection 14ASection 14A(2)Section 801B(4)

Asst CIT 31(1), Mumbai vs. Diamond Tools Industries, Mumbai

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

ITA 6936/MUM/2016[2006-07]Status: DisposedITAT Mumbai13 Jun 2018AY 2006-07

Bench: Shri Mahavir Singh() & Shri G Manjunatha ()

Section 143(2)Section 143(3)Section 147Section 148Section 80Section 80I

Nemchand J Gala, Mumbai vs. DCIT CC 12, Mumbai

In the result, all the appeals filed by the assessee and Revenue are allowed for statistical purposes

ITA 40/MUM/2015[2008-09]Status: DisposedITAT Mumbai24 Jan 2018AY 2008-09

Bench: Shri Joginder Singh & Shri Rajesh Kumar

Section 132Section 41(1)(a)Section 41(1)(c)Section 68Section 69Section 69CSection 80D

Nemchand J Gala, Mumbai vs. DCIT CC 12, Mumbai

In the result, all the appeals filed by the assessee and Revenue are allowed for statistical purposes

ITA 39/MUM/2015[2007-08]Status: DisposedITAT Mumbai24 Jan 2018AY 2007-08

Bench: Shri Joginder Singh & Shri Rajesh Kumar

Section 132Section 41(1)(a)Section 41(1)(c)Section 68Section 69Section 69CSection 80D

Nemchand J Gala, Mumbai vs. DCIT CC 12, Mumbai

In the result, all the appeals filed by the assessee and Revenue are allowed for statistical purposes

ITA 38/MUM/2015[2006-07]Status: DisposedITAT Mumbai24 Jan 2018AY 2006-07

Bench: Shri Joginder Singh & Shri Rajesh Kumar

Section 132Section 41(1)(a)Section 41(1)(c)Section 68Section 69Section 69CSection 80D