CIT v. AIMIL Ltd.

321 ITR 508High Court2010#20 most cited

What is CIT v. AIMIL Ltd. authority for?

Employee contributions to PF and ESIC, deposited beyond the due date under the respective Acts but within the due date for filing the income tax return under Section 139(1), are allowable deductions under Section 36(1)(va). Such disallowance cannot be made during processing under Section 143(1).

1,629

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2010 to 2026.

Also referred to as

CIT v. AIMIL Ltd. · AIMIL Ltd. · Section 36(1)(va) · Section 43B · employee contribution PF ESIC · delayed deposit provident fund · deposit before 139(1) due date · disallowance 143(1) adjustment · actual payment basis PF ESIC · Section 2(24)(x) · due date for payment of employee contribution

Also reported as

188 Taxmann 265229 CTR 118

Sections most often in play

Section 36(1)(va)Section 143(1)Section 1961Section 43BSection 139(1)Section 154Section 2(24)(x)Section 143(1)(a)
Read the full judgment

Issues it is cited on

section 43(b)section 36(va)section 34(1)(iv)section 3(b)section 43b(b)section 34(1)actual payment basissection 36(1)(iv)section 2(24)(x)section 2(24)section 36(1)(va)section 34

Judgments citing CIT v. AIMIL Ltd.

Deputy Commissioner of Income Tax, Jaipur vs. Rajasthan Rajya Vidyut Utpadan Nigam Ltd., Jaipur

In the result, ITA No. 975/JP/2017 is partly allowed for statistical

ITA 1012/JPR/2017[2005-06]Status: DisposedITAT Jaipur27 Feb 2018AY 2005-06
For Appellant: Shri P.C. Parwal (CA)For Respondent: Smt. Richa Khoda (CIT) fu/kZkfjrh dh vksj ls@
Section 139(1)Section 36Section 36(1)(va)Section 40Section 43B

…nsurance Contribution were paid by the assessee before filing of the return and proof of payment was submitted before the Assessing Officer, the amounts were deductible as deduction. The Hon'ble Delhi High Court in case of CIT vs. Aimil Ltd & Ors. reported in 321 ITR 508 held as under: “As soon as employees’ contribution towards PF or ESI is received by the assessee by way of deduction or otherwise from the salary/ wages of the employees, it will be treated as ‘income’ at the hands of the assessee. It ITA 975 & 1012/JP/2017_ 4 clearly follows there from that if the assessee does not deposit this contribution wit…

Deputy Commissioner of Income Tax, Jaipur vs. Rajasthan Rajya Vidyut Utpadan Nigam Ltd., Jaipur

In the result, the appeals filed by the Revenue are dismissed

ITA 974/JPR/2017[2003-04]Status: DisposedITAT Jaipur23 Feb 2018AY 2003-04

Bench: Hearing.” 2. The Only Common Issues Raised In These Two Appeals By The Revenue Is Regarding The Disallowance Made By The Ao In Respect Of Employee’S Contribution To Pf & Esi Beyond The Prescribed Time Limit

For Appellant: Shri P.C. Parwal (C.A.)For Respondent: Shri L.R. Meena (CIT)
Section 139(1)Section 36Section 36(1)(va)Section 43B

…surance Contribution were paid by the assessee before filing of the return and proof of payment was submitted before the Assessing Officer, the amounts were deductible as deduction. The Hon'ble Delhi High Court in case of CIT vs. Aimil Ltd & Ors. reported in 321 ITR 508 held as under:- “As soon as employees’ contribution towards PF or ESI is received by the assessee by way of deduction or otherwise from the salary/ wages of the employees, it will be treated as ‘income’ at the hands of the assessee. It clearly follows there from that if the assessee does not deposit this contribution with PF/ESI authorities, it…

Deputy Commissioner of Income Tax, Jaipur vs. Rajasthan Rajya Vidyut Utpadan Nigam Ltd., Jaipur

In the result, the appeals filed by the Revenue are dismissed

ITA 973/JPR/2017[2002-03]Status: DisposedITAT Jaipur23 Feb 2018AY 2002-03

Bench: Hearing.” 2. The Only Common Issues Raised In These Two Appeals By The Revenue Is Regarding The Disallowance Made By The Ao In Respect Of Employee’S Contribution To Pf & Esi Beyond The Prescribed Time Limit

For Appellant: Shri P.C. Parwal (C.A.)For Respondent: Shri L.R. Meena (CIT)
Section 139(1)Section 36Section 36(1)(va)Section 43B

…surance Contribution were paid by the assessee before filing of the return and proof of payment was submitted before the Assessing Officer, the amounts were deductible as deduction. The Hon'ble Delhi High Court in case of CIT vs. Aimil Ltd & Ors. reported in 321 ITR 508 held as under:- “As soon as employees’ contribution towards PF or ESI is received by the assessee by way of deduction or otherwise from the salary/ wages of the employees, it will be treated as ‘income’ at the hands of the assessee. It clearly follows there from that if the assessee does not deposit this contribution with PF/ESI authorities, it…

ACIT, Circle-13(1), Kolkata vs. M/S Laser Shaving India Pvt. Ltd., Kolkata

In the result, this appeal of the revenue is dismissed

ITA 1801/KOL/2016[2012-13]Status: DisposedITAT Kolkata07 Feb 2018AY 2012-13

Bench: Sri J. Sudhakar Reddy & Sri Aby T. Varkey] I.T.A. No. 1801/Kol/2016 Assessment Year: 2012-13 Assistant Commissioner Of Income Tax, Circle -13(1), Kolkata……….…….……...Appellant Aaykar Bhawna Poorva 6Th Floor Room No. 610 110, Shanti Pally Kolkata – 700 110 M/S. Laser Shaving India Pvt. Ltd……………………………………..……………………..…. Respondent The Principal Officer Malhotra House P-12, New Cit Road Kolkata – 700 073 [Pan : Aabcm 7835 R] Appearances By: Shri Navin Kumar Dugar, Fca & Smt. Swati Baid, Aca, Appeared On Behalf Of The Assessee. Shri Arindam Bhattacharjee, Addl. Cit, Sr. Dr, Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : January 25Th, 2018 Date Of Pronouncing The Order : February 7Th , 2018 O R D E R Per J. Sudhakar Reddy :- This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-5, Kolkata, (Hereinafter The ‘Ld. Cit (A)’), Passed U/S 250 Of The Income Tax Act, 1961 (The ‘Act’), Dt. 14/07/2016, For The Assessment Year 2012-13. 2. We Find That The Ld. Cit(A), In Its Order, Directed Deletion Of Disallowance U/S 43B Of The Act Being Employees Contribution Towards Esi & Pf As The Same Were Paid Before The Due Date Of Filing Of The Return Of Income. This Issue Is Admittedly Covered Against The Revenue & In Favour Of The Assessee By The Following Decisions:- Cit Vs Alom Extrusions Ltd , [2009]319 Itr 306(Sc)   Cit Vs. Kichha Sugar Company Ltd (Uttarakhand High Court), Ita No. 50 Of 2009  Cit Vs. Aimil Ltd. & Others , 321 Itr 508 (Del)

Section 250Section 43B

…ittedly covered against the revenue and in favour of the assessee by the following decisions:- CIT vs Alom Extrusions Ltd , [2009]319 ITR 306(SC)   CIT vs. Kichha Sugar Company Ltd (Uttarakhand High Court), ITA No. 50 of 2009  CIT vs. Aimil Ltd. & Others , 321 ITR 508 (Del) 2 I.T.A. No. 1801/Kol/2016 Assessment Year: 2012-13 M/s. Laser Shaving India Pvt. Ltd  CIT vs. Nipso Polyfabriks Ltd. (2013) 350 ITR 327/84 DTR 424 (HP) (High Court)  Commissioner of Income-tax, Faridabad v. Hemla Embroidery Mills (P.) Ltd. [2013] 37 taxmann.com 160 (Punjab & Haryana) 3. Respectfully following the propositions of law la…

Dy. C.I.T. 1(2), Raipur (Cg) vs. M/S Hira Ferro Alloys Ltd., Raipur

In the result, appeal filed for assessment year 2010-11 is dismissed

ITA 360/BIL/2014[2011-12]Status: DisposedITAT Raipur18 Jan 2018AY 2011-12

Bench: S/Shri N.S Saini & Pavan Kumar Gadale

For Appellant: NoneFor Respondent: Shri P.K.Mishra, CIT DR
Section 14ASection 801ASection 80ISection 8Q

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE S/SHRI N.S SAINI, ACCOUNTANT MEMBER AND PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos.358 to 360/Rpr/2014 Assessment Years : 2009-10, 2010-2011 & 2011-12 DCIT, 1(2), Aayakar Vs. Hira Ferro Alloys Ltd., B- Bhawan, Central Revenue 567, Urla Industrial Area, Building, Civil Lines, Raipur Raipur PAN/GIR No.AAACH 5679 (Appellant) .. ( Respondent) Assessee by : None Revenue by : Shri P.K.Mishra, CIT DR Date of Hearing : 16/01/ 2018 Date of Pronouncement : 18 /01/ 2018 O R D E R Per Pavan Kumar Gadale, JM These are appeal filed by the revenue again…

Dy. C.I.T. 1(2), Raipur (Cg) vs. M/S Hira Ferro Alloys Ltd., Raipur

In the result, appeal filed for assessment year 2010-11 is dismissed

ITA 359/BIL/2014[2010-11]Status: DisposedITAT Raipur18 Jan 2018AY 2010-11

Bench: S/Shri N.S Saini & Pavan Kumar Gadale

For Appellant: NoneFor Respondent: Shri P.K.Mishra, CIT DR
Section 14ASection 801ASection 80ISection 8Q

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE S/SHRI N.S SAINI, ACCOUNTANT MEMBER AND PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos.358 to 360/Rpr/2014 Assessment Years : 2009-10, 2010-2011 & 2011-12 DCIT, 1(2), Aayakar Vs. Hira Ferro Alloys Ltd., B- Bhawan, Central Revenue 567, Urla Industrial Area, Building, Civil Lines, Raipur Raipur PAN/GIR No.AAACH 5679 (Appellant) .. ( Respondent) Assessee by : None Revenue by : Shri P.K.Mishra, CIT DR Date of Hearing : 16/01/ 2018 Date of Pronouncement : 18 /01/ 2018 O R D E R Per Pavan Kumar Gadale, JM These are appeal filed by the revenue again…

Dy. C.I.T. 1(2), Raipur (Cg) vs. M/S Hira Ferro Alloys Ltd., Raipur

In the result, appeal filed for assessment year 2010-11 is dismissed

ITA 358/BIL/2014[2009-10]Status: DisposedITAT Raipur18 Jan 2018AY 2009-10

Bench: S/Shri N.S Saini & Pavan Kumar Gadale

For Appellant: NoneFor Respondent: Shri P.K.Mishra, CIT DR
Section 14ASection 801ASection 80ISection 8Q

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE S/SHRI N.S SAINI, ACCOUNTANT MEMBER AND PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos.358 to 360/Rpr/2014 Assessment Years : 2009-10, 2010-2011 & 2011-12 DCIT, 1(2), Aayakar Vs. Hira Ferro Alloys Ltd., B- Bhawan, Central Revenue 567, Urla Industrial Area, Building, Civil Lines, Raipur Raipur PAN/GIR No.AAACH 5679 (Appellant) .. ( Respondent) Assessee by : None Revenue by : Shri P.K.Mishra, CIT DR Date of Hearing : 16/01/ 2018 Date of Pronouncement : 18 /01/ 2018 O R D E R Per Pavan Kumar Gadale, JM These are appeal filed by the revenue again…

Essilor Sankar & Co-Optics P. Ltd., Coimbatore vs. DCIT Corporate Circle 2, Coimbatore

In the result, both the appeals of the assessee for the assessment

ITA 1512/CHNY/2017[2014-15]Status: DisposedITAT Chennai16 Jan 2018AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri, M. Balaganesh

For Appellant: Mr.AR.V.Sreenivasan,JCIT, DRFor Respondent: 15-01-2018

…o to Section 43B and amendment to first proviso by Finance Act, 2003 are curative and are effective retrospectively, i.e., with effect from 1.4.1988 i.e., the date of insertion of first proviso. The Delhi High Court in the case of CIT v. Amil Ltd. reported in 321 ITR 508 held that if the assessee had deposited employee’s contribution towards Provident Fund and ESI after due as prescribed under the relevant Act, but before the due date of filing of return under the Income Tax Act, no disallowance could be made in view of the provisions of Section 43B as amended by Finance Act, 2003. 6. In the present case, the ass…

Essilor Sankar & Co-Optics P. Ltd., Coimbatore vs. DCIT Corporate Circle 2, Coimbatore

In the result, both the appeals of the assessee for the assessment

ITA 1511/CHNY/2017[2013-14]Status: DisposedITAT Chennai16 Jan 2018AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri, M. Balaganesh

For Appellant: Mr.AR.V.Sreenivasan,JCIT, DRFor Respondent: 15-01-2018

…o to Section 43B and amendment to first proviso by Finance Act, 2003 are curative and are effective retrospectively, i.e., with effect from 1.4.1988 i.e., the date of insertion of first proviso. The Delhi High Court in the case of CIT v. Amil Ltd. reported in 321 ITR 508 held that if the assessee had deposited employee’s contribution towards Provident Fund and ESI after due as prescribed under the relevant Act, but before the due date of filing of return under the Income Tax Act, no disallowance could be made in view of the provisions of Section 43B as amended by Finance Act, 2003. 6. In the present case, the ass…

ITO Ward 5(3), Chennai vs. Quasar Consultancy Pvt. Ltd., Chennai

In the result, appeal of the Revenue stands dismissed

ITA 2344/CHNY/2017[2013-14]Status: DisposedITAT Chennai08 Jan 2018AY 2013-14

Bench: Shri Abraham P. George]

For Appellant: Shri. B. Sagadevan, IRS, JCIT
Section 36(1)Section 43B

…on 43B and amendment to first proviso by Finance Act, 2003 are curative in nature and are effective retrospectively, i.e., with effect from 1.4.1988 i.e., the date of insertion of first proviso. The Delhi High Court in the case of CIT V. Amil Ltd. reported in 321 ITR 508 held that if the assessee had deposited employee's contribution towards Provident Fund and ESI after due date as prescribed under the relevant Act, but before the due date of filing of return under the Income Tax Act, no disallowance could be made in view of the provisions of Section 43B as amended by Finance Act, 2003. ITA No. 2344/Mds/2017. :-…

M/S. Kalinga Institute of Training for Security & Consultancy Services, Balasore vs. ITO, Ward-1, Balasore

In the result, both appeals of the assessee are allowed

ITA 436/CTK/2017[2012-13]Status: DisposedITAT Cuttack28 Dec 2017AY 2012-13
For Appellant: Shri P.R.Mohanty, ARFor Respondent: Shri D.K.Pradhan, DR
Section 139(1)Section 2(24)(x)Section 36(1)(va)Section 43B

…19 (Kerala) and DCIT, Circle-12, Kolkata Vs. Bengal Chemicals & Pharmaceuticals Ltd. (2011) 10 taxmann.com 26 (Kolkata), confirmed the order of AO. 5. Ld.AR of the assessee relied on the decision of the Hon’ble Delhi High Court in CIT Vs. AIMIL Limited [2010] 321 ITR 508 (DEL), wherein it was held that the employees’ contribution towards EPF and ESI etc. deposited after the due date but before the time allowed for filing the return u/s.139(1) will not call for any disallowance u/s.36(1)(va) of the Act. On the other hand, ld. DR supported the orders of lower authorities. 6. I find that the Hon’ble Karnataka High C…

M/S. Kalinga Institute of Training for Security & Consultancy Services, Balasore vs. ITO, Ward-1, Balasore

In the result, both appeals of the assessee are allowed

ITA 435/CTK/2017[2011-12]Status: DisposedITAT Cuttack28 Dec 2017AY 2011-12
For Appellant: Shri P.R.Mohanty, ARFor Respondent: Shri D.K.Pradhan, DR
Section 139(1)Section 2(24)(x)Section 36(1)(va)Section 43B

…19 (Kerala) and DCIT, Circle-12, Kolkata Vs. Bengal Chemicals & Pharmaceuticals Ltd. (2011) 10 taxmann.com 26 (Kolkata), confirmed the order of AO. 5. Ld.AR of the assessee relied on the decision of the Hon’ble Delhi High Court in CIT Vs. AIMIL Limited [2010] 321 ITR 508 (DEL), wherein it was held that the employees’ contribution towards EPF and ESI etc. deposited after the due date but before the time allowed for filing the return u/s.139(1) will not call for any disallowance u/s.36(1)(va) of the Act. On the other hand, ld. DR supported the orders of lower authorities. 6. I find that the Hon’ble Karnataka High C…

ACIT, Chennai vs. Carat Lane Trading Pvt. Ltd., Chennai

In the result, the Revenue’s appeal is dismissed

ITA 213/CHNY/2017[2012-13]Status: DisposedITAT Chennai28 Dec 2017AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. No. 213/Mds/2017 "नधा"रण वष"/Assessment Year : 2012-13 Assistant Commissioner Of Income Tax, M/S. Carat Lane Trading Pvt. Ltd., No. 32, Rutland Gate 2Nd Street, Corporate Circle -1(2), Vs. Chennai – 600 034. Khader Nawaz Khan Road, Nungambakkam, Chennai – 600 034. [Pan: Aadcc 1791Q] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri. S. SenthamaraiKannan, Advocate
Section 194CSection 195Section 9Section 9(1)(i)

…ourt's decision dated 24.7.2015 in the case of CIT vs. Industrial Security and Intelligence India (P) Ltd in TC (A) NO.585 & 586 of 2015 and MP No.1 of 2015, it has been held therein placing reliance on the Delhi High Court's decision in the case of Aimil Ltd 321 ITR 508, that if the assessee had deposited employees contribution towards PF and ESI after the due date as prescribed under the relevant Act, but before the due date of filing of the return under the Income Tax Act, no disallowance could be made in view of the provisions u/s.43B as amended by Finance Act 2003. Respectfully following the ratio laid down…

Perfect Stone Ltd., Chennai vs. Acitcorporate Circle 5(1), Chennai

In the results, the Revenue’s appeals in ITA Nos

ITA 1616/CHNY/2017[2013-14]Status: DisposedITAT Chennai27 Dec 2017AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 1610, 1611, 1612, 1613, 1614, 1615 & 1616 /Mds/2017 "नधा"रण वष"/Assessment Years : 2007-08, 2008-09, 2009-10, 2010-11, 2011-12, 2012-13 & 2013-14

For Appellant: Shri R. Vijayaraghavan, Advocate
Section 68

…due date of filing the return and hence disallowance is unwarranted. CIT (VS) Sabari Enterprises 298 ITR 141 :-9-: I.T.A. N0s. 1610, 1611, 1612, 1613, 1614, 1615, 1616, 1430, 1431, 1432, 1433 & 1434/Mds/2017 SLP dismissed in 328 ITR (st.) 10. CIT vs. AIMIL 321 ITR 508 (Del) and the Chennai tribunal decision in the case of ACIT vs. M/s. S.M. Apparels P. Ltd., ITA No. 2119/2011, AY 2003-04.” 4.1 The AR submitted that the issues under the assessment orders are not based on the seized material. Since the regular assessment proceedings are completed U/s 143(3) , there would be no abatement of proceedings. There is…

Perfect Stone Ltd., Chennai vs. Acitcorporate Circle 5(1), Chennai

In the results, the Revenue’s appeals in ITA Nos

ITA 1615/CHNY/2017[2012-13]Status: DisposedITAT Chennai27 Dec 2017AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 1610, 1611, 1612, 1613, 1614, 1615 & 1616 /Mds/2017 "नधा"रण वष"/Assessment Years : 2007-08, 2008-09, 2009-10, 2010-11, 2011-12, 2012-13 & 2013-14

For Appellant: Shri R. Vijayaraghavan, Advocate
Section 68

…due date of filing the return and hence disallowance is unwarranted. CIT (VS) Sabari Enterprises 298 ITR 141 :-9-: I.T.A. N0s. 1610, 1611, 1612, 1613, 1614, 1615, 1616, 1430, 1431, 1432, 1433 & 1434/Mds/2017 SLP dismissed in 328 ITR (st.) 10. CIT vs. AIMIL 321 ITR 508 (Del) and the Chennai tribunal decision in the case of ACIT vs. M/s. S.M. Apparels P. Ltd., ITA No. 2119/2011, AY 2003-04.” 4.1 The AR submitted that the issues under the assessment orders are not based on the seized material. Since the regular assessment proceedings are completed U/s 143(3) , there would be no abatement of proceedings. There is…

Perfect Stone Ltd., Chennai vs. Acitcorporate Circle 5(1), Chennai

In the results, the Revenue’s appeals in ITA Nos

ITA 1614/CHNY/2017[2011-12]Status: DisposedITAT Chennai27 Dec 2017AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 1610, 1611, 1612, 1613, 1614, 1615 & 1616 /Mds/2017 "नधा"रण वष"/Assessment Years : 2007-08, 2008-09, 2009-10, 2010-11, 2011-12, 2012-13 & 2013-14

For Appellant: Shri R. Vijayaraghavan, Advocate
Section 68

…due date of filing the return and hence disallowance is unwarranted. CIT (VS) Sabari Enterprises 298 ITR 141 :-9-: I.T.A. N0s. 1610, 1611, 1612, 1613, 1614, 1615, 1616, 1430, 1431, 1432, 1433 & 1434/Mds/2017 SLP dismissed in 328 ITR (st.) 10. CIT vs. AIMIL 321 ITR 508 (Del) and the Chennai tribunal decision in the case of ACIT vs. M/s. S.M. Apparels P. Ltd., ITA No. 2119/2011, AY 2003-04.” 4.1 The AR submitted that the issues under the assessment orders are not based on the seized material. Since the regular assessment proceedings are completed U/s 143(3) , there would be no abatement of proceedings. There is…

Perfect Stone Ltd., Chennai vs. Acitcorporate Circle 5(1), Chennai

In the results, the Revenue’s appeals in ITA Nos

ITA 1613/CHNY/2017[2010-11]Status: DisposedITAT Chennai27 Dec 2017AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 1610, 1611, 1612, 1613, 1614, 1615 & 1616 /Mds/2017 "नधा"रण वष"/Assessment Years : 2007-08, 2008-09, 2009-10, 2010-11, 2011-12, 2012-13 & 2013-14

For Appellant: Shri R. Vijayaraghavan, Advocate
Section 68

…due date of filing the return and hence disallowance is unwarranted. CIT (VS) Sabari Enterprises 298 ITR 141 :-9-: I.T.A. N0s. 1610, 1611, 1612, 1613, 1614, 1615, 1616, 1430, 1431, 1432, 1433 & 1434/Mds/2017 SLP dismissed in 328 ITR (st.) 10. CIT vs. AIMIL 321 ITR 508 (Del) and the Chennai tribunal decision in the case of ACIT vs. M/s. S.M. Apparels P. Ltd., ITA No. 2119/2011, AY 2003-04.” 4.1 The AR submitted that the issues under the assessment orders are not based on the seized material. Since the regular assessment proceedings are completed U/s 143(3) , there would be no abatement of proceedings. There is…

Perfect Stone Ltd., Chennai vs. Acitcorporate Circle 5(1), Chennai

In the results, the Revenue’s appeals in ITA Nos

ITA 1612/CHNY/2017[2009-10]Status: DisposedITAT Chennai27 Dec 2017AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 1610, 1611, 1612, 1613, 1614, 1615 & 1616 /Mds/2017 "नधा"रण वष"/Assessment Years : 2007-08, 2008-09, 2009-10, 2010-11, 2011-12, 2012-13 & 2013-14

For Appellant: Shri R. Vijayaraghavan, Advocate
Section 68

…due date of filing the return and hence disallowance is unwarranted. CIT (VS) Sabari Enterprises 298 ITR 141 :-9-: I.T.A. N0s. 1610, 1611, 1612, 1613, 1614, 1615, 1616, 1430, 1431, 1432, 1433 & 1434/Mds/2017 SLP dismissed in 328 ITR (st.) 10. CIT vs. AIMIL 321 ITR 508 (Del) and the Chennai tribunal decision in the case of ACIT vs. M/s. S.M. Apparels P. Ltd., ITA No. 2119/2011, AY 2003-04.” 4.1 The AR submitted that the issues under the assessment orders are not based on the seized material. Since the regular assessment proceedings are completed U/s 143(3) , there would be no abatement of proceedings. There is…

Perfect Stone Ltd., Chennai vs. Acitcorporate Circle 5(1), Chennai

In the results, the Revenue’s appeals in ITA Nos

ITA 1611/CHNY/2017[2008-09]Status: DisposedITAT Chennai27 Dec 2017AY 2008-09

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 1610, 1611, 1612, 1613, 1614, 1615 & 1616 /Mds/2017 "नधा"रण वष"/Assessment Years : 2007-08, 2008-09, 2009-10, 2010-11, 2011-12, 2012-13 & 2013-14

For Appellant: Shri R. Vijayaraghavan, Advocate
Section 68

…due date of filing the return and hence disallowance is unwarranted. CIT (VS) Sabari Enterprises 298 ITR 141 :-9-: I.T.A. N0s. 1610, 1611, 1612, 1613, 1614, 1615, 1616, 1430, 1431, 1432, 1433 & 1434/Mds/2017 SLP dismissed in 328 ITR (st.) 10. CIT vs. AIMIL 321 ITR 508 (Del) and the Chennai tribunal decision in the case of ACIT vs. M/s. S.M. Apparels P. Ltd., ITA No. 2119/2011, AY 2003-04.” 4.1 The AR submitted that the issues under the assessment orders are not based on the seized material. Since the regular assessment proceedings are completed U/s 143(3) , there would be no abatement of proceedings. There is…

Perfect Stone Ltd., Chennai vs. Acitcorporate Circle 5(1), Chennai

In the results, the Revenue’s appeals in ITA Nos

ITA 1610/CHNY/2017[2007-08]Status: DisposedITAT Chennai27 Dec 2017AY 2007-08

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 1610, 1611, 1612, 1613, 1614, 1615 & 1616 /Mds/2017 "नधा"रण वष"/Assessment Years : 2007-08, 2008-09, 2009-10, 2010-11, 2011-12, 2012-13 & 2013-14

For Appellant: Shri R. Vijayaraghavan, Advocate
Section 68

…due date of filing the return and hence disallowance is unwarranted. CIT (VS) Sabari Enterprises 298 ITR 141 :-9-: I.T.A. N0s. 1610, 1611, 1612, 1613, 1614, 1615, 1616, 1430, 1431, 1432, 1433 & 1434/Mds/2017 SLP dismissed in 328 ITR (st.) 10. CIT vs. AIMIL 321 ITR 508 (Del) and the Chennai tribunal decision in the case of ACIT vs. M/s. S.M. Apparels P. Ltd., ITA No. 2119/2011, AY 2003-04.” 4.1 The AR submitted that the issues under the assessment orders are not based on the seized material. Since the regular assessment proceedings are completed U/s 143(3) , there would be no abatement of proceedings. There is…