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 366,470 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.

ITO, Chennai vs. Perfect Stone Ltd., Chennai

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

ITA 1434/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…

ITO, Chennai vs. Perfect Stone Ltd., Chennai

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

ITA 1433/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…

ITO, Chennai vs. Perfect Stone Ltd., Chennai

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

ITA 1432/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…

ITO, Chennai vs. Perfect Stone Ltd., Chennai

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

ITA 1431/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…

ITO, Chennai vs. Perfect Stone Ltd., Chennai

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

ITA 1430/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…

Delhi Watch Marketing P.Ltd, New Delhi vs. DCIT, Circle-7(1), New Delhi

In the result, the appeal is allowed

ITA 5783/DEL/2017[2014-15]Status: DisposedITAT Delhi21 Dec 2017AY 2014-15

Bench: Shri R.S. Syalassessment Year : 2014-15

For Appellant: Shri Baldev Raj, CA
Section 139(1)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : SMC : NEW DELHI BEFORE SHRI R.S. SYAL, VICE PRESIDENT Assessment Year : 2014-15 Delhi Watch Marketing P. Ltd., Vs. DCIT, 875/1, Sant Nagar, Circle-7(1), Burari, New Delhi. New Delhi. PAN: AAACD6801B Assessee By : Shri Baldev Raj, CA Deptt. By : Shri Amit Jain, Sr. DR Date of Hearing : 20.12.2017 Date of Pronouncement : 21.12.2017 ORDER This appeal by the assessee arises out of the order passed by the CIT(A) on 21.06.2017 in relation to the assessment year 2014-15. 2. The only issue raised in this appeal is against the confirmation of disallowance of Rs.4…

DCIT, New Delhi vs. M/S Usha International Ltd., New Delhi

In the result appeal of the revenue is dismissed

ITA 237/DEL/2016[2011-12]Status: DisposedITAT Delhi13 Dec 2017AY 2011-12

Bench: Shri H.S.Sidhu & Shri Prashant Maharishidcit, Vs. Usha International Ltd, Circle-27(1), 19, Kasturba Gandhi Marg, New Delhi New Delhi Pan:Aaact0066A (Appellant) (Respondent)

For Appellant: Shri VP Gupta, AdvFor Respondent: Shri Kaushlendra Tiwari, Sr. DR
Section 143(3)Section 14ASection 80G

…llowed by the ld Assessing Officer for the reason that it is employee’s contribution and deposited late. The ld CIT(A) deleted the DCIT Vs. Usha International Ltd, disallowance relying upon the decision of Hon'ble Delhi High Court in case of CIT Vs. AIMIL Ltd 321 ITR 508. 11. Ld Departmental Representative relied upon the order of the ld Assessing Officer and reasons given there under. 12. The ld AR relied upon the order of the ld CIT(A). 13. We have carefully considered the rival contentions. The issue is squarely covered in favour of the assessee by the decision of the Hon'ble Delhi High Court in case of CIT Vs…

DCIT, Cir-1(1), Kolkata vs. M/S Garden Reach Shipbuilders & Engineers Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 355/KOL/2016[2011-2012]Status: DisposedITAT Kolkata06 Dec 2017AY 2011-2012
For Appellant: Shri Arindam Bhattacharjee, Addl. CIT, ld.DRFor Respondent: Shri Sanjay Bhattacharjee, FCA, ld.AR
Section 139Section 139(1)Section 2Section 2(24)(x)Section 36Section 36(1)(va)

…provisions of section 2(24)(x) r.w.s 36(1)(va) of the Act and added the amount of Rs.3,48,38,217/- to the total income of the assessee. 4. Before the CIT-A the assessee in support of its contention relied on various following case laws:- • CIT Vs. AIMIL Ltd 321 ITR 508(Del) • CIT Vs.ANZ Information Technology P.Ltd 318 ITR 123(Kar) • CIT Vs. Sabari Enterprises 298 ITR 141 (Kar) • CIT Vs. George Williamson (Assam) Ltd 284 ITR 619(Gau) • ITAT, Delhi’s order dt. 06-09-2012 and various decisions of Courts, held that the case of assessee in depositing the Employee’s Provident Fund before the due date of filing of re…

Srinivasa Fashions Pvt. Ltd., Chennai vs. DCIT, Corporate Circle-6(2), Chennai

In the result, the assessee’s appeals in ITA Nos 1965, 1966 & 1967 are

ITA 2096/CHNY/2017[2009-10]Status: DisposedITAT Chennai30 Nov 2017AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 1965, 1966, 1967, 1968 /Mds/2016 & 2096/Mds/2017 "नधा"रण वष"/Assessment Years : 2008-09, 2008-09, 2010-11, 2011-12& 2009-10 M/S. Srinivasa Fashions Pvt. Ltd., Deputy Commissioner Of Income Tax, 1A, Regency Apartments, Vs. Corporate Circle -6(2), No. 5, 1St Lane, Aayakar Bhavan, New Block, 7Th Floor, 121 M.G. Road, Nungambakkam High Road, Chennai - 600 034. Chennai - 600 034. [Pan: Aaics 9511R]

For Appellant: ShriT. Banusekar, CAFor Respondent: Shri S. Bharath, CIT
Section 10ASection 143(3)Section 148Section 32(1)(ii)Section 47

…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.’’ :-20-: I.T.A. N0s. 1130…

Srinivasa Fashions Pvt Ltd., Chennai vs. DCIT, Chennai

In the result, the assessee’s appeals in ITA Nos 1965, 1966 & 1967 are

ITA 1968/CHNY/2016[2011-12]Status: DisposedITAT Chennai30 Nov 2017AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 1965, 1966, 1967, 1968 /Mds/2016 & 2096/Mds/2017 "नधा"रण वष"/Assessment Years : 2008-09, 2008-09, 2010-11, 2011-12& 2009-10 M/S. Srinivasa Fashions Pvt. Ltd., Deputy Commissioner Of Income Tax, 1A, Regency Apartments, Vs. Corporate Circle -6(2), No. 5, 1St Lane, Aayakar Bhavan, New Block, 7Th Floor, 121 M.G. Road, Nungambakkam High Road, Chennai - 600 034. Chennai - 600 034. [Pan: Aaics 9511R]

For Appellant: ShriT. Banusekar, CAFor Respondent: Shri S. Bharath, CIT
Section 10ASection 143(3)Section 148Section 32(1)(ii)Section 47

…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.’’ :-20-: I.T.A. N0s. 1130…

Srinivasa Fashions Pvt Ltd., Chennai vs. DCIT, Chennai

In the result, the assessee’s appeals in ITA Nos 1965, 1966 & 1967 are

ITA 1967/CHNY/2016[2010-11]Status: DisposedITAT Chennai30 Nov 2017AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 1965, 1966, 1967, 1968 /Mds/2016 & 2096/Mds/2017 "नधा"रण वष"/Assessment Years : 2008-09, 2008-09, 2010-11, 2011-12& 2009-10 M/S. Srinivasa Fashions Pvt. Ltd., Deputy Commissioner Of Income Tax, 1A, Regency Apartments, Vs. Corporate Circle -6(2), No. 5, 1St Lane, Aayakar Bhavan, New Block, 7Th Floor, 121 M.G. Road, Nungambakkam High Road, Chennai - 600 034. Chennai - 600 034. [Pan: Aaics 9511R]

For Appellant: ShriT. Banusekar, CAFor Respondent: Shri S. Bharath, CIT
Section 10ASection 143(3)Section 148Section 32(1)(ii)Section 47

…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.’’ :-20-: I.T.A. N0s. 1130…

Srinivasa Fashions Pvt Ltd., Chennai vs. DCIT, Chennai

In the result, the assessee’s appeals in ITA Nos 1965, 1966 & 1967 are

ITA 1966/CHNY/2016[2008-09]Status: DisposedITAT Chennai30 Nov 2017AY 2008-09

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 1965, 1966, 1967, 1968 /Mds/2016 & 2096/Mds/2017 "नधा"रण वष"/Assessment Years : 2008-09, 2008-09, 2010-11, 2011-12& 2009-10 M/S. Srinivasa Fashions Pvt. Ltd., Deputy Commissioner Of Income Tax, 1A, Regency Apartments, Vs. Corporate Circle -6(2), No. 5, 1St Lane, Aayakar Bhavan, New Block, 7Th Floor, 121 M.G. Road, Nungambakkam High Road, Chennai - 600 034. Chennai - 600 034. [Pan: Aaics 9511R]

For Appellant: ShriT. Banusekar, CAFor Respondent: Shri S. Bharath, CIT
Section 10ASection 143(3)Section 148Section 32(1)(ii)Section 47

…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.’’ :-20-: I.T.A. N0s. 1130…

Srinivasa Fashions Pvt Ltd., Chennai vs. DCIT, Chennai

In the result, the assessee’s appeals in ITA Nos 1965, 1966 & 1967 are

ITA 1965/CHNY/2016[2008-09]Status: DisposedITAT Chennai30 Nov 2017AY 2008-09

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 1965, 1966, 1967, 1968 /Mds/2016 & 2096/Mds/2017 "नधा"रण वष"/Assessment Years : 2008-09, 2008-09, 2010-11, 2011-12& 2009-10 M/S. Srinivasa Fashions Pvt. Ltd., Deputy Commissioner Of Income Tax, 1A, Regency Apartments, Vs. Corporate Circle -6(2), No. 5, 1St Lane, Aayakar Bhavan, New Block, 7Th Floor, 121 M.G. Road, Nungambakkam High Road, Chennai - 600 034. Chennai - 600 034. [Pan: Aaics 9511R]

For Appellant: ShriT. Banusekar, CAFor Respondent: Shri S. Bharath, CIT
Section 10ASection 143(3)Section 148Section 32(1)(ii)Section 47

…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.’’ :-20-: I.T.A. N0s. 1130…

DCIT, Chennai vs. Srinivasa Fashions Ltd., Chennai

In the result, the assessee’s appeals in ITA Nos 1965, 1966 & 1967 are

ITA 1130/CHNY/2016[2011-12]Status: DisposedITAT Chennai30 Nov 2017AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 1965, 1966, 1967, 1968 /Mds/2016 & 2096/Mds/2017 "नधा"रण वष"/Assessment Years : 2008-09, 2008-09, 2010-11, 2011-12& 2009-10 M/S. Srinivasa Fashions Pvt. Ltd., Deputy Commissioner Of Income Tax, 1A, Regency Apartments, Vs. Corporate Circle -6(2), No. 5, 1St Lane, Aayakar Bhavan, New Block, 7Th Floor, 121 M.G. Road, Nungambakkam High Road, Chennai - 600 034. Chennai - 600 034. [Pan: Aaics 9511R]

For Appellant: ShriT. Banusekar, CAFor Respondent: Shri S. Bharath, CIT
Section 10ASection 143(3)Section 148Section 32(1)(ii)Section 47

…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.’’ :-20-: I.T.A. N0s. 1130…

M/S. Powerware India Pvt. Ltd., Bhubaneswar vs. ITO, Ward-1(2), Bhubaneswar

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

ITA 206/CTK/2017[2012-13]Status: DisposedITAT Cuttack29 Nov 2017AY 2012-13

Bench: Shri N.S.Sainiआयकर अपीऱ सं./Ita No.206/Ctk/2017 (नििाारण वषा / Assessment Year :2012-2013) M/S Powerware India Pvt. Ltd. Vs. Ito, Ward-1(2), 6A, Zone-B, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar- 751010 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Aaccp 1607 R (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri NoneFor Respondent: Shri D.K.Pradhan, DR
Section 194ASection 194CSection 36(1)(va)Section 40

…sallowed the deduction for Rs.1,25,576/- and added the same to the total income of the assessee. On appeal, the CIT(A) confirmed the action of AO. 10. 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. 11. I find that the Hon’ble Karnataka High…

ITO Corporate Ward 4(4), Chennai vs. Layam Flexi Solutions Private Limited, Chennai

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

ITA 2106/CHNY/2017[2014-15]Status: DisposedITAT Chennai29 Nov 2017AY 2014-15

Bench: Shri Chandra Poojari

For Respondent: Mr.RameshNanavati,C.A
Section 143(3)Section 244Section 36Section 36(1)(va)Section 40ASection 43B

…iso to sec.43B and amendment to the first proviso by Finance Act, 2003 are curative in nature and are effective retrospectiel i.e. w.e.f 01.04.1988 i.e the date of insertion of first proviso. The Delhi High Court in the case of CIT Vs. AIMIL 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 provisions 43B as amended by Finance Act, 2003. 6. In the present case, the assessee had…

ITO Corporate Ward 4(4), Chennai vs. Layam Flexi Solutions Private Limited, Chennai

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

ITA 2105/CHNY/2017[2013-14]Status: DisposedITAT Chennai29 Nov 2017AY 2013-14

Bench: Shri Chandra Poojari

For Respondent: Mr.RameshNanavati,C.A
Section 143(3)Section 244Section 36Section 36(1)(va)Section 40ASection 43B

…iso to sec.43B and amendment to the first proviso by Finance Act, 2003 are curative in nature and are effective retrospectiel i.e. w.e.f 01.04.1988 i.e the date of insertion of first proviso. The Delhi High Court in the case of CIT Vs. AIMIL 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 provisions 43B as amended by Finance Act, 2003. 6. In the present case, the assessee had…

Auto Shell Cast Pvt Ltd., Coimbatore vs. DCIT, Coimbatore

In the result, the appeal of the assessee is allowed

ITA 931/CHNY/2017[2013-14]Status: DisposedITAT Chennai28 Nov 2017AY 2013-14

Bench: Shri Abraham P.George & Shri George Mathanआयकर अपील सं./I.T.A. No.931/Mds/2017 "नधा"रण वष" /Assessment Year : 2013-2014

For Respondent: Shri M. Palanichamy, JCIT
Section 14ASection 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. 6. In the present case, th…

Subhalaxmi Agencies Pvt. Ltd., Nayagarh vs. JCIT, Ramge-2, Bhubaneswar

In the result, appeal of the revenue is partly allowed and that of

ITA 132/CTK/2016[2011-12]Status: DisposedITAT Cuttack21 Nov 2017AY 2011-12

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

For Appellant: Shri S.K.Agarwal, ARFor Respondent: Shri D.K.Pradhan, DR
Section 194ASection 194CSection 194JSection 40

…Transports Ltd., (2014), 368 ITR 749 has held that employees contribution to PF and ESI is allowable if the same is deposited before the due date of filing of return of income u/s.39(1) of the Act. The Hon’ble Delhi High Court in CIT Vs. AIMIL Limited [2010] 321 ITR 508 (DEL) has 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). The Hon’ble Patna High Court in the case of Bihar State Warehousing Corporation Ltd vs CIT, (2016) 71 taxmann.com 247(Patna) after…

DCIT, Gurgaon vs. M/S. Leaseforces Staffing India Pvt. Ltd., Gurgaon

The appeal of the Revenue is dismissed

ITA 6267/DEL/2014[2011-12]Status: DisposedITAT Delhi06 Nov 2017AY 2011-12

Bench: Sh. Bhavnesh Saini & Sh. O.P. Kant

Section 143(2)Section 2(24)(x)Section 36Section 36(1)(va)Section 43B

…bution was put forward in a detailed and lucid manner. Hence, in view of the detailed reasons given in this order, Grounds no. 2 to 4 of the appeal are allowed.” 9. We find that Hon’ble jurisdictional Delhi High Court in the case of CIT Vs. AIMIL Ltd., (2010) 321 ITR 508 has considered the employee’s contribution deposited after due dates prescribed under the relevant acts, and allowed the benefit of the deduction to such contribution, if paid before the return is filed. The relevant finding of the Hon’ble jurisdictional High Court is reproduced as under: 17. We may only add that if the employees’ contribution i…