Cemetile Industries v. ITO
145 Taxmann.com 209Income Tax Appellate Tribunal2022#4619 most cited
What is Cemetile Industries v. ITO authority for?
Where an assessee-employer deposits the employees' share of contribution towards provident fund and ESI beyond the statutory due dates, disallowance under section 36(1)(va) is justified, and such disallowance is a proper adjustment under section 143(1)(a).
25
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2025.
Also referred to as
Cemetile Industries v. ITO · section 36(1)(va) · section 143(1)(a) · employees contribution · PF · ESI · late deposit · disallowance · deduction
Also reported as
198 ITD 322
Issues it is cited on
Judgments citing Cemetile Industries v. ITO
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