Calcutta in CIT v. Vijay Shree Ltd.

43 Taxmann.com 396High Court2014#420 most cited

What is Calcutta in CIT v. Vijay Shree Ltd. authority for?

Employees' contribution to provident fund and ESI, if paid by the assessee before the due date for filing the return of income under section 139(1), is an allowable deduction under section 43B. No distinction is drawn between employer's and employee's contributions for the purpose of section 43B.

214

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2017 to 2025.

Also referred to as

CIT v. Vijay Shree Ltd. · 43 Taxmann.com 396 · Section 43B · Section 36(1)(va) · employees' contribution PF ESI · provident fund ESI deduction · payment before 139(1) due date · allowable deduction welfare funds · employer employee contribution · PF ESI payment income tax

Issues it is cited on

Judgments citing Calcutta in CIT v. Vijay Shree Ltd.