Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5759 OF 2012
| RESP | |
|---|---|
| C.I.T-I LUDHIANA<br>WITH<br>CIVIL APPEAL NO.5760 OF 2012<br>WITH<br>CIVIL APPEAL NO.5761 OF 2012<br>WITH<br>CIVIL APPEAL NO.5762 OF 2012<br>WITH<br>CIVIL APPEAL NO.5763 OF 2012<br>WITH |
CIVIL APPEAL NO.5764 OF 2012
JUDGMENT
WITH
CIVIL APPEAL NO.5765 OF 2012
WITH
CIVIL APPEAL NOS.5766-5771 OF 2012
WITH
CIVIL APPEAL NO.5772 OF 2012
WITH
CIVIL APPEAL NO.2531 OF 2013
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WITH
CIVIL APPEAL NO.10916 OF 2013
J U D G M E N T
KURIAN, J.
1. The issue in these appeals pertains to the question
| her the proceed<br>uded in the total | |
| 2.<br>Inco | In the recen<br>me Tax Vs. Punja |
in [2014] 364 ITR 144 (SC) it has been held that sale proceeds
generated from the sale of scrap would not be included in the
total turnover for the purpose of deduction under Section 80HHC
of the Income Tax Act, 1961.
3. The appeals are allowed in terms of the judgment referred to
above.
.................J.
[KURIAN JOSEPH]
JUDGMENT
....................J.
[ROHINTON FALI NARIMAN]
NEW DELHI;
FEBRUARY 18, 2016
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