NITTA GELATIN INDIA LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed the captioned writ petition challenging Exts.P7, P12 and P14 issued by the 2nd respondent with reference to the provisions of Sec. 35(2AB)(1) of the Income Tax Act, 1961.

(2.) The brief facts are as under:-

(3.) The petitioner contends that it is eligible for the benefits extended under Sec. 35(2AB)(1) of the Income Tax Act in the form of deductions extended thereunder. The benefits under the provisions of Sec. 35(2AB)(1), require quantification and approval from the side of the authorized authority - the 2nd respondent herein. The units in Kerala were admittedly approved. The approval as regards the unit in Maharashtra was issued as evidenced by Ext.P1 dtd. 14/6/2017.