What is Bharat Earth Movers v. CIT authority for?

A business liability that has definitely arisen in an accounting year is deductible even if it needs to be quantified and discharged later, as long as its incurring is certain and can be reasonably estimated.

How many judgments cite Bharat Earth Movers v. CIT?

901 judgments on BharatTax cite Bharat Earth Movers v. CIT (245 ITR 428), spanning 2006 to 2026.

Which sections of the Income Tax Act does Bharat Earth Movers v. CIT come up under?

It is most often cited in judgments turning on Section 37(1), Section 143(3), Section 115JB, Section 14A, Section 40(a)(ia), Section 195.

Bharat Earth Movers v. CIT (245 ITR 428)

Deputy Commissioner of Income Tax-1(1)(2), Mumbai vs. Forbes Technosys Limited, Mumbai

In the result, the appeal of Revenue is partly allowed for statistical purposes

ITA 5096/MUM/2017[2010-11]Status: DisposedITAT Mumbai19 Jun 2019AY 2010-11

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

For Appellant: Shri Rajeev Gubgotra, DepartmentalFor Respondent: Shri, Laxminarayan Pant

Section 143(3)Section 250(4)Section 37Section 37(1)

…आयकर अपीलीय अधिकरण “F” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI श्री महावीर स िंह, न्याययक दस्य एविं श्री राजेश कुमार लेखा दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, JM AND SRI RAJESH KUMAR, AM Aayakr ApIla saM./ ITA No. 5096/Mum/2017 (inaQa-arNa baYa- / Assessment Year 2010-11) Dy. Commissioner of Income- M/s Forbes Technosys Ltd. tax, Circle 1(1)(2), Ground Floor, Forbes Vs. 579, Aayakar Bhawan, M.K. Building, Charanjit Rai, road, Mumbai-400 020 Marg, Fort, Mumbai-400 001 .. (p`%yaqaaI- / Respondent) (ApIlaaqaI- / Appellant) स्थायी लेखा िं./PAN No. AAACF8567A अपीलाथी की ओर े /…

At & T Global Network Services (India) Pvt. Ltd., New Delhi vs. JCIT, Special Range-1, New Delhi

In the result, both the appeals filed by the assessee are partly allowed for statistical purposes

ITA 7115/DEL/2017[2013-14]Status: DisposedITAT Delhi27 May 2019AY 2013-14

Bench: Shri R.K. Panda & Smt. Beena A. Pillai

For Appellant: Shri Kanchan Kaushal, AdvocateFor Respondent: Shri H.K. Choudhary, CIT, DR

Section 143(3)Section 144CSection 92C

…e mercantile provisions it should be allowed in the year of creation itself. The assessee has also drawn reference to the principles laid down by the Hon'ble Apex Court in the case of M/s Rotork Controls India (P) Ltd (314 ITR 62) and M/s Bharat Earth Movers (245 ITR 428). According to us the provision for circuit accruals is made in compliance of accounting standards issued by the Institute of Chartered Accountants of India and also on a proper scientific basis backed by documentation. Therefore , we hold that the circuit accruals are created on scientific basis and thus needs to be allowed in the year of creati…

M/S at & T Global Network Services (India) Pvt. Ltd., Gurgaon vs. JCIT, New Delhi

In the result, both the appeals filed by the assessee are partly allowed for statistical purposes

ITA 5535/DEL/2016[2012-13]Status: DisposedITAT Delhi27 May 2019AY 2012-13

Bench: Shri R.K. Panda & Smt. Beena A. Pillai

For Appellant: Shri Kanchan Kaushal, AdvocateFor Respondent: Shri H.K. Choudhary, CIT, DR

Section 143(3)Section 144CSection 92C

…e mercantile provisions it should be allowed in the year of creation itself. The assessee has also drawn reference to the principles laid down by the Hon'ble Apex Court in the case of M/s Rotork Controls India (P) Ltd (314 ITR 62) and M/s Bharat Earth Movers (245 ITR 428). According to us the provision for circuit accruals is made in compliance of accounting standards issued by the Institute of Chartered Accountants of India and also on a proper scientific basis backed by documentation. Therefore , we hold that the circuit accruals are created on scientific basis and thus needs to be allowed in the year of creati…

The ACIT, Circle-8, Ahmedabad vs. The Torrent Pharmaceuticals, Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 938/AHD/2012[2007-08]Status: DisposedITAT Ahmedabad15 May 2019AY 2007-08

Bench: Shri Waseem Ahmed & Ms. Madhumita Roysl. Ita No(S) Asset. Appeal(S) By No(S) Year(S) Appellant Vs. Respondent Appellant Respondent 1. 907/Ahd/2012 2007-08 M/S. Torrent Add. Cit, Pharmaceuticals Ltd., Range – 8, Torrent House, Off. Ahmedabad. Ashram Road, Ahmedabad. Pan No. Aaact 5456 A 2. 938/Ahd/2012 2007-08 The Acit, M/S. Torrent Ahmedabad. Pharmaceuticals Ltd. Ahmedabad. 3. 1634/Ahd/2012 2008-09 M/S. Torrent The Acit, Pharmaceuticals Ltd. Ahmedabad Ahmedabad. 4. 1725/Ahd/2012 2008-09 The Acit M/S. Torrent Ahmedabad. Pharmaceuticals Ltd., Ahmedabad.

For Appellant: Shri S. N. Soparkar & Parin Shah, A.RFor Respondent: Shri Ramesh Chandra Panday, CIT-D.R

Section 35Section 80Section 92C

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER Sl. ITA No(s) Asset. Appeal(s) by No(s) Year(s) Appellant vs. Respondent Appellant Respondent 1. 907/Ahd/2012 2007-08 M/s. Torrent Add. CIT, Pharmaceuticals Ltd., Range – 8, Torrent House, Off. Ahmedabad. Ashram Road, Ahmedabad. PAN No. AAACT 5456 A 2. 938/Ahd/2012 2007-08 The ACIT, M/s. Torrent Ahmedabad. Pharmaceuticals Ltd. Ahmedabad. 3. 1634/Ahd/2012 2008-09 M/s. Torrent The ACIT, Pharmaceuticals Ltd. Ahmedabad Ahmedabad. 4. 1725/Ah…

The Torrent Pharmaceuticals, Ahmedabad vs. The Additional CIT, Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 907/AHD/2012[2007-08]Status: DisposedITAT Ahmedabad15 May 2019AY 2007-08

Bench: Shri Waseem Ahmed & Ms. Madhumita Roysl. Ita No(S) Asset. Appeal(S) By No(S) Year(S) Appellant Vs. Respondent Appellant Respondent 1. 907/Ahd/2012 2007-08 M/S. Torrent Add. Cit, Pharmaceuticals Ltd., Range – 8, Torrent House, Off. Ahmedabad. Ashram Road, Ahmedabad. Pan No. Aaact 5456 A 2. 938/Ahd/2012 2007-08 The Acit, M/S. Torrent Ahmedabad. Pharmaceuticals Ltd. Ahmedabad. 3. 1634/Ahd/2012 2008-09 M/S. Torrent The Acit, Pharmaceuticals Ltd. Ahmedabad Ahmedabad. 4. 1725/Ahd/2012 2008-09 The Acit M/S. Torrent Ahmedabad. Pharmaceuticals Ltd., Ahmedabad.

For Appellant: Shri S. N. Soparkar & Parin Shah, A.RFor Respondent: Shri Ramesh Chandra Panday, CIT-D.R

Section 35Section 80Section 92C

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER Sl. ITA No(s) Asset. Appeal(s) by No(s) Year(s) Appellant vs. Respondent Appellant Respondent 1. 907/Ahd/2012 2007-08 M/s. Torrent Add. CIT, Pharmaceuticals Ltd., Range – 8, Torrent House, Off. Ahmedabad. Ashram Road, Ahmedabad. PAN No. AAACT 5456 A 2. 938/Ahd/2012 2007-08 The ACIT, M/s. Torrent Ahmedabad. Pharmaceuticals Ltd. Ahmedabad. 3. 1634/Ahd/2012 2008-09 M/s. Torrent The ACIT, Pharmaceuticals Ltd. Ahmedabad Ahmedabad. 4. 1725/Ah…

The ACIT, (OSD)Circle-8, Ahmedabad vs. The Torrent Pharmaceuticals Ltd., Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 1725/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad15 May 2019AY 2008-09

Bench: Shri Waseem Ahmed & Ms. Madhumita Roysl. Ita No(S) Asset. Appeal(S) By No(S) Year(S) Appellant Vs. Respondent Appellant Respondent 1. 907/Ahd/2012 2007-08 M/S. Torrent Add. Cit, Pharmaceuticals Ltd., Range – 8, Torrent House, Off. Ahmedabad. Ashram Road, Ahmedabad. Pan No. Aaact 5456 A 2. 938/Ahd/2012 2007-08 The Acit, M/S. Torrent Ahmedabad. Pharmaceuticals Ltd. Ahmedabad. 3. 1634/Ahd/2012 2008-09 M/S. Torrent The Acit, Pharmaceuticals Ltd. Ahmedabad Ahmedabad. 4. 1725/Ahd/2012 2008-09 The Acit M/S. Torrent Ahmedabad. Pharmaceuticals Ltd., Ahmedabad.

For Appellant: Shri S. N. Soparkar & Parin Shah, A.RFor Respondent: Shri Ramesh Chandra Panday, CIT-D.R

Section 35Section 80Section 92C

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER Sl. ITA No(s) Asset. Appeal(s) by No(s) Year(s) Appellant vs. Respondent Appellant Respondent 1. 907/Ahd/2012 2007-08 M/s. Torrent Add. CIT, Pharmaceuticals Ltd., Range – 8, Torrent House, Off. Ahmedabad. Ashram Road, Ahmedabad. PAN No. AAACT 5456 A 2. 938/Ahd/2012 2007-08 The ACIT, M/s. Torrent Ahmedabad. Pharmaceuticals Ltd. Ahmedabad. 3. 1634/Ahd/2012 2008-09 M/s. Torrent The ACIT, Pharmaceuticals Ltd. Ahmedabad Ahmedabad. 4. 1725/Ah…

The Torrent Pharmaceuticals Ltd., Ahmedabad vs. The ACIT., Circle-8, Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 1634/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad15 May 2019AY 2008-09

Bench: Shri Waseem Ahmed & Ms. Madhumita Roysl. Ita No(S) Asset. Appeal(S) By No(S) Year(S) Appellant Vs. Respondent Appellant Respondent 1. 907/Ahd/2012 2007-08 M/S. Torrent Add. Cit, Pharmaceuticals Ltd., Range – 8, Torrent House, Off. Ahmedabad. Ashram Road, Ahmedabad. Pan No. Aaact 5456 A 2. 938/Ahd/2012 2007-08 The Acit, M/S. Torrent Ahmedabad. Pharmaceuticals Ltd. Ahmedabad. 3. 1634/Ahd/2012 2008-09 M/S. Torrent The Acit, Pharmaceuticals Ltd. Ahmedabad Ahmedabad. 4. 1725/Ahd/2012 2008-09 The Acit M/S. Torrent Ahmedabad. Pharmaceuticals Ltd., Ahmedabad.

For Appellant: Shri S. N. Soparkar & Parin Shah, A.RFor Respondent: Shri Ramesh Chandra Panday, CIT-D.R

Section 35Section 80Section 92C

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER Sl. ITA No(s) Asset. Appeal(s) by No(s) Year(s) Appellant vs. Respondent Appellant Respondent 1. 907/Ahd/2012 2007-08 M/s. Torrent Add. CIT, Pharmaceuticals Ltd., Range – 8, Torrent House, Off. Ahmedabad. Ashram Road, Ahmedabad. PAN No. AAACT 5456 A 2. 938/Ahd/2012 2007-08 The ACIT, M/s. Torrent Ahmedabad. Pharmaceuticals Ltd. Ahmedabad. 3. 1634/Ahd/2012 2008-09 M/s. Torrent The ACIT, Pharmaceuticals Ltd. Ahmedabad Ahmedabad. 4. 1725/Ah…

M/S at & T Global Betwork Services (India) Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

In the result, the appeal of assessee in ITA No

ITA 4882/DEL/2013[2008-09]Status: DisposedITAT Delhi10 May 2019AY 2008-09

Bench: Shri N.K. Billaiya & Shri Kuldip Singh[A.Y 2008-09] At &T Global Network Services [India] Vs. The Dy. C.I.T Pvt Ltd, Vatika Triangle Circle - 2 (1) 3Rd Floor, Sushant Lok - I New Delhi Block A, Gurgaon Pan: Aafca 8810 L [A.Y 2008-09] The Dy. C.I.T Vs. At &T Global Network Services Circle 2(1) [India] Pvt Ltd, Vatika Triangle 3Rd Floor, Sushant Lok - I New Delhi Block A, Gurgaon Pan: Aafca 8810 L (Applicant) (Respondent) Assessee By : Shri Kanchan Kaushal, Adv Ms. Chinu Bhasin, Ca Department By : Shri H.K. Choudhary, Cit-Dr

For Appellant: Shri Kanchan Kaushal, AdvFor Respondent: Shri H.K. Choudhary, CIT-DR

Section 143(3)Section 144CSection 144C(1)Section 153Section 234B

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘I-2’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND SHRI KULDIP SINGH, JUDICIAL MEMBER [A.Y 2008-09] AT &T Global Network Services [India] Vs. The Dy. C.I.T Pvt Ltd, Vatika Triangle Circle - 2 (1) 3rd Floor, Sushant Lok - I New Delhi Block A, Gurgaon PAN: AAFCA 8810 L [A.Y 2008-09] The Dy. C.I.T Vs. AT &T Global Network Services Circle 2(1) [India] Pvt Ltd, Vatika Triangle 3rd Floor, Sushant Lok - I New Delhi Block A, Gurgaon PAN: AAFCA 8810 L (Applicant) (Respondent) Assessee By : Shri Kanchan Kaushal, Adv Ms. Chinu Bhasin, CA Department…

Nhpc Ltd., Faridabad vs. ACIT, Faridabad

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

ITA 3738/DEL/2015[2010-11]Status: DisposedITAT Delhi08 May 2019AY 2010-11

Bench: Sh. Bhavnesh Saini & Sh. N. S. Sainiita No. 3650/Del/2015 : Asstt. Year : 2010-11 Dy. Commissioner Of Income Vs M/S Nhpc Ltd., Tax, Circle-Ii, Nhpc Complex, Sector-33, Faridabad Faridabad (Appellant) (Respondent) Pan No. Aaacn0149C Ita No. 3738/Del/2015 : Asstt. Year : 2010-11 M/S Nhpc Ltd., Vs Asstt. Commissioner Of Income Nhpc Complex, 4Th Floor, Tax, Circle-Ii, Finance Div, Sector-33, Faridabad Faridabad-121003 (Appellant) (Respondent) Pan No. Aaacn0149C Assessee By : Sh. Ved Jain, Adv. & Sh. Himanshu Aggarwal, Ca Revenue By : Sh. Amit Katoch, Sr. Dr Date Of Hearing : 06.05.2019 Date Of Pronouncement : 08.05.2019 Order Per N. S. Saini:

For Appellant: Sh. Ved Jain, Adv. &For Respondent: Sh. Amit Katoch, Sr. DR

Section 115JSection 143(3)Section 43A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHE ‘C’, NEW DELHI Before Sh. Bhavnesh Saini, Judicial Member And Sh. N. S. Saini, Accountant Member ITA No. 3650/Del/2015 : Asstt. Year : 2010-11 Dy. Commissioner of Income Vs M/s NHPC Ltd., Tax, Circle-II, NHPC Complex, Sector-33, Faridabad Faridabad (APPELLANT) (RESPONDENT) PAN No. AAACN0149C ITA No. 3738/Del/2015 : Asstt. Year : 2010-11 M/s NHPC Ltd., Vs Asstt. Commissioner of Income NHPC Complex, 4th Floor, Tax, Circle-II, Finance Div, Sector-33, Faridabad Faridabad-121003 (APPELLANT) (RESPONDENT) PAN No. AAACN0149C Assessee by : Sh. Ved Jain, Adv. & Sh. Him…

DCIT, Faridabad vs. M/S. Nhpc Ltd., Faridabad

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

ITA 3650/DEL/2015[2010-11]Status: DisposedITAT Delhi08 May 2019AY 2010-11

Bench: Sh. Bhavnesh Saini & Sh. N. S. Sainiita No. 3650/Del/2015 : Asstt. Year : 2010-11 Dy. Commissioner Of Income Vs M/S Nhpc Ltd., Tax, Circle-Ii, Nhpc Complex, Sector-33, Faridabad Faridabad (Appellant) (Respondent) Pan No. Aaacn0149C Ita No. 3738/Del/2015 : Asstt. Year : 2010-11 M/S Nhpc Ltd., Vs Asstt. Commissioner Of Income Nhpc Complex, 4Th Floor, Tax, Circle-Ii, Finance Div, Sector-33, Faridabad Faridabad-121003 (Appellant) (Respondent) Pan No. Aaacn0149C Assessee By : Sh. Ved Jain, Adv. & Sh. Himanshu Aggarwal, Ca Revenue By : Sh. Amit Katoch, Sr. Dr Date Of Hearing : 06.05.2019 Date Of Pronouncement : 08.05.2019 Order Per N. S. Saini:

For Appellant: Sh. Ved Jain, Adv. &For Respondent: Sh. Amit Katoch, Sr. DR

Section 115JSection 143(3)Section 43A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHE ‘C’, NEW DELHI Before Sh. Bhavnesh Saini, Judicial Member And Sh. N. S. Saini, Accountant Member ITA No. 3650/Del/2015 : Asstt. Year : 2010-11 Dy. Commissioner of Income Vs M/s NHPC Ltd., Tax, Circle-II, NHPC Complex, Sector-33, Faridabad Faridabad (APPELLANT) (RESPONDENT) PAN No. AAACN0149C ITA No. 3738/Del/2015 : Asstt. Year : 2010-11 M/s NHPC Ltd., Vs Asstt. Commissioner of Income NHPC Complex, 4th Floor, Tax, Circle-II, Finance Div, Sector-33, Faridabad Faridabad-121003 (APPELLANT) (RESPONDENT) PAN No. AAACN0149C Assessee by : Sh. Ved Jain, Adv. & Sh. Him…

DCIT, Cir-4(1), Kolkata vs. M/S Mcleod Russel India Ltd., Kolkata

In the result, both the appeals of the Revenue are dismissed

ITA 115/KOL/2016[2009-2010]Status: DisposedITAT Kolkata03 May 2019AY 2009-2010

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 143(3)Section 43B

…ngle of AS- 15 (Revised). With regard to the deductibility of remaining three provisions on mercantile basis, he fully supported the order of the Ld. CIT(A).He relied on the decisions of the Hon’ble Supreme Court in the case of Bharat Earth Movers Ltd Vs CIT (245 ITR 428) &Rotork Control (I) Ltd (189 Taxman 422); Vishakapatnam Bench of this Tribunal in the case of RashtriyaIspath Nigam Ltd (ITA No.13/Vizag/2013) dated 22.11.2017 and the decision of coordinate Bench of this Tribunal in the case of Eveready Industries India Ltd for AY 1997-98 in ITA No. 959/Kol/2002which has since been upheld by the Hon’ble Calcutt…

DCIT, Cir-4(1), Kolkata vs. M/S Mcleod Russel India Ltd., Kolkata

In the result, both the appeals of the Revenue are dismissed

ITA 114/KOL/2016[2008-09]Status: DisposedITAT Kolkata03 May 2019AY 2008-09

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 143(3)Section 43B

…ngle of AS- 15 (Revised). With regard to the deductibility of remaining three provisions on mercantile basis, he fully supported the order of the Ld. CIT(A).He relied on the decisions of the Hon’ble Supreme Court in the case of Bharat Earth Movers Ltd Vs CIT (245 ITR 428) &Rotork Control (I) Ltd (189 Taxman 422); Vishakapatnam Bench of this Tribunal in the case of RashtriyaIspath Nigam Ltd (ITA No.13/Vizag/2013) dated 22.11.2017 and the decision of coordinate Bench of this Tribunal in the case of Eveready Industries India Ltd for AY 1997-98 in ITA No. 959/Kol/2002which has since been upheld by the Hon’ble Calcutt…

ACIT, Bangalore vs. M/S Cec Soma Cici Jv, Bangalore

In the result, both the appeals are dismissed

ITA 126/BANG/2016[2011-12]Status: DisposedITAT Bangalore03 May 2019AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Jason P Boaz

For Appellant: Dr. Pradeep Kumar, CIT(DR)For Respondent: Shri V Srinivasan, Advocate

Section 37(1)

…he Hon’ble Supreme Court held that the liability of the assessee was unconditional and was therefore an accrued liability. The estimated expenditure to be incurred in future was to be allowed as a deduction. The Hon’ble Supreme Court in the case of BEML Ltd., 245 ITR 428 taken a view that provision can be allowed as a deduction provided 2 conditions are satisfied namely. 1) The incurring of the liability must be certain and 2) the basis of quantification of the future expenses should be scientific and reasonable. 18. In our view both the conditions laid down by the Hon’ble Supreme Court have been satisfied in t…

Longulf Trading (India) P.Ltd, Mumbai vs. DCIT 8(2), Mumbai

In the result, appeal filed by the assessee for assessment year 2008-2009

ITA 592/MUM/2013[2008-09]Status: DisposedITAT Mumbai01 May 2019AY 2008-09

Bench: Shri G.S. Pannu (Vp) & Shri Ram Lal Negi (Jm) Assessment Year: 2008-09 M/S Longulf Trading (India) The Dcit 8 (2), Private Limited, Mumbai A-Wing, 5Th Floor, Unit 1B, Time Square, Vs. Andheri Kurla Road, Marol, Andheri (East), Mumbai - 400059 Pan: Aaacl1075D (Appellant) (Respondent) Assessee By : Shri Sanjay R. Parikh (Ar) Revenue By : Shri Rajesh Kumar Yadav & Jothi Lakshmi Nayak (Drs) Date Of Hearing: 08/02/2019 Date Of Pronouncement: 01/05/2019 O R D E R Per Ram Lal Negi, Jm This Appeal Has Been Filed By The Assessee Against Order Dated 31/10/2012 Passed By The Ld. Commissioner Of Income Tax (Appeals)-17, Mumbai, For The Assessment Year 2008-09, Whereby The Ld. Cit (A) Has Dismissed The Appeal Filed By The Assessee Against Assessment Order Passed U/S 143 (3) Of The Income Tax Act, 1961 (For Short ‘The Act’) & Further Directed The Ao To Disallow The Net Provision For Loss Of Rs. 51,515/-. 2. Brief Facts Of The Case Are That The Assessee An Exporter Engaged In The Business Of Supply Of Agriculture Commodities Industrial Chemical & Food Additives, Textiles & Engineering Goods Etc., Filed Its Return Of Income For The Assessment Year Under Consideration Declaring The Total Income Of Rs. 5,34,39,100/-. Since, The Case Was Selected For Scrutiny, The Ao Issued Notice U/S 143 (2) & 142 (1) Of The Act. In Response Thereof The Finance Manager Of 2 Assessment Year: 2008-09

For Appellant: Shri Sanjay R. Parikh (AR)For Respondent: Shri Rajesh Kumar Yadav &

Section 143

…re of hedging contract because it is a contract entered into against possible financial losses. 2.3.5 The Bench applying the law, laid down in the cases of CIT vs. Woodward Governor India (P) Ltd. (2009) 312 ITR 254 (SC) and Bharat Earth Movers vs. CII (2000) 245 ITR 428 (SC), further held that it is settled principle that deduction is allowable tinder the IT Act in respect of those liabilities which crystallise during the previous year. Therefore, the concept of crystallisation of liability under IT Act assumes significance vis-à-vis commercial principles in vogue. As per the commercial principles of policy of p…

Mjunction Services Ltd, Kolkata vs. DCIT, Circle - 8(1), Kolkata

In the result, the appeal of the assessee is allowed in part

ITA 171/KOL/2018[2012-13]Status: DisposedITAT Kolkata26 Apr 2019AY 2012-13

Bench: Sri J. Sudhakar Reddy & Sri S.S. Godarai.T.A. No.171/Kol/2018 (Assessment Year: 2012-13)

Section 115JSection 14ASection 250

…omputed on scientific basis by using actuarial valuation as claimed. If so, the proposition of law laid down by the Hon’ble 4 Mjunction Services Limited I.T.A. No.171/Kol/2018 Assessment Year: 2012-13 Supreme Court in the case of Bharat Earth Movers vs. CIT; 245 ITR 428(SC) is to be applied by the Assessing Officer. As this aspect as to whether the provisions, in question, have been made by actuarial valuation has to be verified, we set aside Ground Nos.3 &4 to the file of the Assessing Officer for fresh adjudication in accordance with law. 14. In the result, the appeal of the assessee is allowed in part. Kolkat…

DCIT, Circle - 1(1), Kolkata vs. M/S. Exide Industries Ltd., Kolkata

Appeal is dismissed

ITA 1378/KOL/2017[2002-03]Status: DisposedITAT Kolkata24 Apr 2019AY 2002-03

Bench: Shri J.Sudhakar Reddy & Shri S.S.Godaraassessment Year: 2002-03 Dcit, Circle-1(1), M/S Exide Industries Ltd. बनाम P-7, Chowringhee Exide House, 59E, / Square, R.No.20, V/S. Chowringhee Road, 7Th Floor, Kolkta-69 Kolkata-700 020 [Pan No.Aaace 6641 E] .. अपीलाथ" /Appellant ""यथ" /Respondent Shri C.J.Singh,Jcit-Sr-Dr अपीलाथ" क" ओर से/By Appellant Shri A. Sinha, Aca ""यथ" क" ओर से/By Respondent 24-01-2019 सुनवाई क" तार"ख/Date Of Hearing 24-04-2019 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Revenue’S Appeal For Assessment Year 2002-03 Arises Against The Commissioner Of Income Tax (Appeals)-22, Kolkata’S Order Dated 27.03.2017 Passed In Case No.123/Cit(A)-22/02-0310-11/Kol, Involving Proceedings U/S 143(3) R.W.S. 251 R.W.S. 254 Of The Income Tax Act, 1961; In Short ‘The Act’. 2. The Revenue Pleads The Following Substantive Grounds In Its Instant Appeal:- “1. Whether On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Is Justified In Deleting Rs.3.85 Crores Routed Through P&L A/C Under The Head Dealers Incentive Disregarding The Fact That The Assessing Officer'S Addition Has Been Based On Discrepancies, Crystal Clear As It Looks, In Terms Of The Supporting Credit Notes Furnished By The Assessee. 2. Whether On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Is Justified In Deleting The Addition Of Rs.2.04 Crores Routed Through Balance Sheet On Account Of Dealers Incentive – This Is The Area Of Contention Because The

Section 143(3)

…can be permitted in respect of those expenses or losses which have accrued in the relevant accounting year. In making these submissions, he relied on the following decisions: “i) CIT –Vs- Govardhan Lal (1968) 69 ITR 675 (SC); ii) Bharat Earth Movers –Vs- CIT 245 ITR 428 (SC); iii) Calcutta Co. Ltd. –Vs- CIT 37 ITR 1 (SC); iv) CIT –Vs- Swadeshi Mining Manufacturing Company Ltd. 112 ITR 276 (Cal) and v) Hukumchand Jute & Industries Ltd. –Vs- CIT 241 ITR 517 (Cal). 8. Concluding his arguments and further making reliance on a decision of the Hon’ble Supreme Court in the case of Kedarnath Jute Mfg. Co. Ltd. –Vs- CIT…

Deputy Commissioner of Income Tax Circle -IV, Kapurthala vs. M/S Punjab Gramin Bank, Kapurthala

ITA 731/ASR/2017[2014-15]Status: DisposedITAT Amritsar05 Apr 2019AY 2014-15

Bench: Shri N.K. Saini & Shri Ravish Sood

For Appellant: Shri Ranjan Sehgal, A.RFor Respondent: Smt. Parvinder Kaur, C.I.T, D.R

Section 143(3)Section 260ASection 36(1)(viia)Section 40Section 43B

…e. Admittedly, the assessee had paid a premium of Rs. 45,53,677/- for taking the Group Insurance Leave Encashment Scheme Policy during the year. In our considered view, as observed by the Hon’ble Supreme Court in the case of Bharat Earth Movers Vs. CIT (2000) 245 ITR 428 (SC), if a business liability arises in the accounting year, then the deduction has to be allowed though the liability may have to be quantified and discharged at a future date. Rather, what would be relevant is the certainty in respect of the incurring of the liability while considering its allowability as a deduction during the year under consi…

Deputy Commissioner of Income Tax 8(3)(1), Mumbai vs. The Maharashtra Agro Industries Development Corporation Limited, Mumbai

In the result, both the appeals of the Revenue are dismissed and the appeal of the assessee is partly allowed

ITA 211/MUM/2018[2011-12]Status: DisposedITAT Mumbai05 Apr 2019AY 2011-12

Bench: Shri Rajesh Kumar & Shri Ram Lal Negi

For Appellant: Shri Ashok J. Patil, A.RFor Respondent: Shri D.G. Pansari, D.R

…counts of the assessee is an ascertained liability based upon the recommendation of 6th pay commission and thus Ld. CIT(A) rightly allowed the appeal of the assessee by following the decision of Hon’ble Supreme Court in the case of Bharat Earth Movers vs. CIT 245 ITR 428 (SC) and prayed before the Bench that the appeal of the Revenue may be dismissed as the case of the assessee is squarely covered by the decision of the Apex Court. 7. After hearing both the parties and perusing the material on record, we find that the issue before us whether the provisions created in the books of accounts to the tune of Rs.1254.…

The Maharashtra Agro Industries Developemnt Corporation Ltd, Mumbai vs. DCIT Cir 8(3)(1), Mumbai

In the result, both the appeals of the Revenue are dismissed and the appeal of the assessee is partly allowed

ITA 3069/MUM/2017[2012-13]Status: DisposedITAT Mumbai05 Apr 2019AY 2012-13

Bench: Shri Rajesh Kumar & Shri Ram Lal Negi

For Appellant: Shri Ashok J. Patil, A.RFor Respondent: Shri D.G. Pansari, D.R

…counts of the assessee is an ascertained liability based upon the recommendation of 6th pay commission and thus Ld. CIT(A) rightly allowed the appeal of the assessee by following the decision of Hon’ble Supreme Court in the case of Bharat Earth Movers vs. CIT 245 ITR 428 (SC) and prayed before the Bench that the appeal of the Revenue may be dismissed as the case of the assessee is squarely covered by the decision of the Apex Court. 7. After hearing both the parties and perusing the material on record, we find that the issue before us whether the provisions created in the books of accounts to the tune of Rs.1254.…

DCIT, New Delhi vs. M/S. Quippo Oil & Gas Infra Ltd., New Delhi

Appeal of the revenue is dismissed

ITA 5710/DEL/2014[2008-09]Status: DisposedITAT Delhi03 Apr 2019AY 2008-09

Bench: Shri R. K. Panda & Ms Suchitra Kamblequippo Oil & Gas Infra Ltd. Vs The Additional D-2, 5Th Floor, Southern Park, Commissioner Of Income Saket Place Tax, New Delhi Aaacq1278P Range-14 New Delhi (Appellant) (Respondent) Dcit Vs Quippo Oil & Gas Infra Ltd. Circle-14(1) D-2, 5Th Floor, Southern New Delhi Park, Saket Place New Delhi Aaacq1278P (Appellant) (Respondent)

Section 115JSection 143(3)Section 37Section 43B

…shment only on payment basis is ultra vires. Provision for leave encashment is an ascertained liability since it is determined on the basis of actuarial valuation. The Ld. AR relied upon the decision of Apex Court in case of Bharat Earth Movers vs. CIT (2000) 245 ITR 428 (SC) wherein it was held that if a business liability has arisen in the accounting year, the deduction should be allowed although the liability may have to be quantified and discharged at a future date. It should also be capable of being estimated with reasonable certainty though the actual quantification may not be possible. If these requirement…

Bharat Earth Movers v. CIT

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Judgments citing Bharat Earth Movers v. CIT

Deputy Commissioner of Income Tax-1(1)(2), Mumbai vs. Forbes Technosys Limited, Mumbai

At & T Global Network Services (India) Pvt. Ltd., New Delhi vs. JCIT, Special Range-1, New Delhi

M/S at & T Global Network Services (India) Pvt. Ltd., Gurgaon vs. JCIT, New Delhi

The ACIT, Circle-8, Ahmedabad vs. The Torrent Pharmaceuticals, Ahmedabad

The Torrent Pharmaceuticals, Ahmedabad vs. The Additional CIT, Ahmedabad

The ACIT, (OSD)Circle-8, Ahmedabad vs. The Torrent Pharmaceuticals Ltd., Ahmedabad

The Torrent Pharmaceuticals Ltd., Ahmedabad vs. The ACIT., Circle-8, Ahmedabad

M/S at & T Global Betwork Services (India) Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

Nhpc Ltd., Faridabad vs. ACIT, Faridabad

DCIT, Faridabad vs. M/S. Nhpc Ltd., Faridabad

DCIT, Cir-4(1), Kolkata vs. M/S Mcleod Russel India Ltd., Kolkata

DCIT, Cir-4(1), Kolkata vs. M/S Mcleod Russel India Ltd., Kolkata

ACIT, Bangalore vs. M/S Cec Soma Cici Jv, Bangalore

Longulf Trading (India) P.Ltd, Mumbai vs. DCIT 8(2), Mumbai

Mjunction Services Ltd, Kolkata vs. DCIT, Circle - 8(1), Kolkata

DCIT, Circle - 1(1), Kolkata vs. M/S. Exide Industries Ltd., Kolkata

Deputy Commissioner of Income Tax Circle -IV, Kapurthala vs. M/S Punjab Gramin Bank, Kapurthala

Deputy Commissioner of Income Tax 8(3)(1), Mumbai vs. The Maharashtra Agro Industries Development Corporation Limited, Mumbai

The Maharashtra Agro Industries Developemnt Corporation Ltd, Mumbai vs. DCIT Cir 8(3)(1), Mumbai

DCIT, New Delhi vs. M/S. Quippo Oil & Gas Infra Ltd., New Delhi