CIT v. Alom Extrusion Ltd.

390 ITR 306Supreme Court of India2009#290 most cited

What is CIT v. Alom Extrusion Ltd. authority for?

The amendment to the second proviso of Section 43B, introduced by the Finance Act, 2003, is curative in nature and applies retrospectively. This means employee contributions to welfare funds like ESI and PF are deductible if paid before the due date for filing the income tax return, even if paid beyond the statutory due date.

274

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Alom Extrusion Ltd. · Alom Extrusion · Section 43B · Section 36(1)(va) · Section 2(24)(x) · Finance Act 2003 amendment · retrospective application · curative amendment · ESI PF contributions · employee welfare fund deductions · delayed payments · payment before return filing due date

Sections most often in play

Section 142(1)Section 143(2)Section 14ASection 8D

Issues it is cited on

section 43(b)section 43(5)speculative transactionsection 43b(b)section 40(a)(ii)section 2(24)(x)corporate guaranteebusiness connectionsection 36(1)(va)section 40(a)(i)section 2(24)section 36(1)

Judgments citing CIT v. Alom Extrusion Ltd.

Devi Shanker, Jaipur, Rajasthan vs. DCIT, CPC, Bangalore, Karnataka

In the result, all these appeals of the assessees are allowed

ITA 35/JPR/2022[2018-19]Status: DisposedITAT Jaipur01 Mar 2022AY 2018-19
For Appellant: Shri Surendra Shah (C.A.)For Respondent: Smt. Runi Pal (Addl. CIT) a
Section 143(1)Section 2(24)(x)Section 36(1)(va)

…inclined to follow the same and we reproduce the order of Hon’ble Calcutta High Court in the case of Vijayshree Ltd. supra wherein the Hon’ble Calcutta High Court has taken note of the Hon’ble Supreme Court decision in CIT vs. Alom Extrusion Ltd. reported in 390 ITR 306. The Hon’ble Calcutta High Court’s decision in Vijayshree Ltd. supra is reproduced as under: “This appeal is at the instance of the Revenue and is directed against an order dated 28th April, 2011 passed by the Income Tax Appellate Tribunal, “A” Bench, Kolkata in ITA No.1091/Kol/2010 relating to assessment year 2006- 07 by which the Tribunal dism…

Karni Kehar Security Co-Operative Society Limited, Jaipur vs. Deputy Commissioner of Income Tax Circle 1, Jaipur

In the result, all these appeals of the assessees are allowed

ITA 310/JPR/2021[2019-20]Status: DisposedITAT Jaipur01 Mar 2022AY 2019-20
For Appellant: Shri Surendra Shah (C.A.)For Respondent: Smt. Runi Pal (Addl. CIT) a
Section 143(1)Section 2(24)(x)Section 36(1)(va)

…inclined to follow the same and we reproduce the order of Hon’ble Calcutta High Court in the case of Vijayshree Ltd. supra wherein the Hon’ble Calcutta High Court has taken note of the Hon’ble Supreme Court decision in CIT vs. Alom Extrusion Ltd. reported in 390 ITR 306. The Hon’ble Calcutta High Court’s decision in Vijayshree Ltd. supra is reproduced as under: “This appeal is at the instance of the Revenue and is directed against an order dated 28th April, 2011 passed by the Income Tax Appellate Tribunal, “A” Bench, Kolkata in ITA No.1091/Kol/2010 relating to assessment year 2006- 07 by which the Tribunal dism…

Group Zero, Jaipur vs. Income Tax Officer Ward 6(2), Jaipur

In the result, all these appeals of the assessees are allowed

ITA 250/JPR/2021[2018-19]Status: DisposedITAT Jaipur01 Mar 2022AY 2018-19
For Appellant: Shri Surendra Shah (C.A.)For Respondent: Smt. Runi Pal (Addl. CIT) a
Section 143(1)Section 2(24)(x)Section 36(1)(va)

…inclined to follow the same and we reproduce the order of Hon’ble Calcutta High Court in the case of Vijayshree Ltd. supra wherein the Hon’ble Calcutta High Court has taken note of the Hon’ble Supreme Court decision in CIT vs. Alom Extrusion Ltd. reported in 390 ITR 306. The Hon’ble Calcutta High Court’s decision in Vijayshree Ltd. supra is reproduced as under: “This appeal is at the instance of the Revenue and is directed against an order dated 28th April, 2011 passed by the Income Tax Appellate Tribunal, “A” Bench, Kolkata in ITA No.1091/Kol/2010 relating to assessment year 2006- 07 by which the Tribunal dism…

Shakti Industries, Ahmedgarh vs. ADIT, CPC/DCIT-Circle-4, Ludhiana

In the result, both the appeals of the assessees are allowed

ITA 307/CHANDI/2021[2019-20]Status: DisposedITAT Chandigarh01 Mar 2022AY 2019-20
For Appellant: Shri Navneet Sehgal, CAFor Respondent: Dr. Ranjeet Kaur, Sr. DR
Section 139(1)Section 36(1)(va)

…inclined to follow the same and we reproduce the order of Hon’ble Calcutta High Court in the case of Vijayshree Ltd. supra wherein the Hon’ble Calcutta High Court has taken note of the Hon’ble Supreme Court decision in CIT vs. Alom Extrusion Ltd. reported in 390 ITR 306. The Hon’ble Calcutta High Court’s decision in Vijayshree Ltd. supra is reproduced as under: “This appeal is at the instance of the Revenue and is directed against an order dated 28th April, 2011 passed by the Income Tax Appellate Tribunal, “A” Bench, Kolkata in ITA No. 1091/Kol/2010 relating to assessment year 2006-07 by which the Tribunal dis…

Kesri Singh, Jaipur vs. ACIT Circle 3, Jaipur

In the result, the appeal of the assessees is allowed

ITA 19/JPR/2022[2018-19]Status: DisposedITAT Jaipur25 Feb 2022AY 2018-19

Bench: The Due Date Of Filing Of The Return For The Year. Kesri Singh Vs. Acit

For Appellant: Shri Neeraj Rathore (C.A.)For Respondent: Smt. Monisha Choudhary (JCIT) a
Section 139(1)Section 143(1)Section 36(1)(va)

…inclined to follow the same and we reproduce the order of Hon’ble Calcutta High Court in the case of Vijayshree Ltd. supra wherein the Hon’ble Calcutta High Court has taken note of the Hon’ble Supreme Court decision in CIT vs. Alom Extrusion Ltd. reported in 390 ITR 306. The Hon’ble Calcutta High Court’s decision in Vijayshree Ltd. supra is reproduced as under: “This appeal is at the instance of the Revenue and is directed against an order dated 28th April, 2011 passed by the Income Tax Appellate Tribunal, “A” Bench, Kolkata in ITA No.1091/Kol/2010 relating to assessment year 2006- 07 by which the Tribunal dism…

Alsisar Mahal, Jaipur vs. ACIT, Circle 1 Jaipur, Jaipur

In the result, the appeal of the assessees is allowed

ITA 295/JPR/2021[2018-19]Status: DisposedITAT Jaipur25 Feb 2022AY 2018-19

Bench: The Due Date Of Filing The Return Amounting To Rs.105036 During The Year. 2. That The Order Passed By The Learned Ao Is Bade In Law & As Well As On Facts. Alsisar Mahal Vs. Acit

For Appellant: Shri Neeraj Rathore (C.A.)For Respondent: Smt. Monisha Choudhary (JCIT) a
Section 139(1)Section 36(1)(va)

…inclined to follow the same and we reproduce the order of Hon’ble Calcutta High Court in the case of Vijayshree Ltd. supra wherein the Hon’ble Calcutta High Court has taken note of the Hon’ble Supreme Court decision in CIT vs. Alom Extrusion Ltd. reported in 390 ITR 306. The Hon’ble Calcutta High Court’s decision in Vijayshree Ltd. supra is reproduced as under: “This appeal is at the instance of the Revenue and is directed against an order dated 28th April, 2011 passed by the Income Tax Appellate Tribunal, “A” Bench, Kolkata in ITA No.1091/Kol/2010 relating to assessment year 2006- 07 by which the Tribunal dism…

M/S Gupta Builders and Promoters Private Limited, Chandigarh vs. DCIT, CPC/DCIT, Circle-2(1), Chandigarh

In the result, both the appeals of the assessees are allowed

ITA 324/CHANDI/2021[2018-19]Status: DisposedITAT Chandigarh24 Feb 2022AY 2018-19
For Appellant: NoneFor Respondent: Smt. Priyanka Dhar, Sr. DR
Section 139(1)Section 143(1)Section 36Section 36(1)(va)

…inclined to follow the same and we reproduce the order of Hon’ble Calcutta High Court in the case of Vijayshree Ltd. supra wherein the Hon’ble Calcutta High Court has taken note of the Hon’ble Supreme Court decision in CIT vs. Alom Extrusion Ltd. reported in 390 ITR 306. The Hon’ble Calcutta High Court’s decision in Vijayshree Ltd. supra is reproduced as under: “This appeal is at the instance of the Revenue and is directed against an order dated 28th April, 2011 passed by the Income Tax Appellate Tribunal, “A” Bench, Kolkata in ITA No. 1091/Kol/2010 relating to assessment year 2006-07 by which the Tribunal dism…

Srg Earth Resources Pvt Ltd, Kolkata vs. ACIT, Cir. 5(1), Kolkata

In the result, grounds raised by the assessee company are allowed and accordingly the appeal of the assessee is allowed as aforesaid

ITA 95/KOL/2021[2016-17]Status: DisposedITAT Kolkata24 Feb 2022AY 2016-17

Bench: Shri Rajpal Yadav, Vice- & Shri Girish Agrawalassessment Year: 2016-17 Srg Earth Resources Acit, Circle-5(1), Private Limited Kolkata 16, Ganesh Chandra Vs. Avenue, Gandhi House, Dalhousie, Kolkata – 700013. Pan: Aajcs2276A (Appellant) (Respondent) Present For: Appellant By : Shri S.S. Gupta, Ar Respondent By : Md. Ghayas Uddin, Cit(Dr) Date Of Hearing : 09.02.2022 Date Of Pronouncement : 24.02.2022 O R D E R Per Girish Agrawal: This Appeal Is Directed Against The Order Passed U/S 263 Of The Income-Tax Act, 1961 (‘The Act’), By The Ld. Pcit, Kolkata-2 For A.Y. 2016-17 Vide Order Dated 22.02.2021. 2. Facts Briefly Stated As Culled Out From The Records Are That The Assessee Company Is Engaged In The Business Of Operation & Maintenance Of Coke Oven Plant For Various Steel Manufacturing Companies. The Assessee Company Filed Its Return Of Income For The Assessment Year 2016-17 On 08.10.2016 Declaring Total Income Of Rs. 1,46,03,550/-. The Case Of The Assessee Company Was Selected For Scrutiny Through Cass & Statutory Notices U/S 143(2) & 142(1) Of The Act Were Issued & Duly Served Upon The Assessee Company In Response To Which Compliance Letters, Submissions & Copies Of 2 Srg Earth Resources Private Limited A.Y. 2016-17 Relevant Documents Were Furnished By The Assessee Company. Assessment Order U/S 143(3) Of The Income-Tax Act, 1961 (The Act) Was Passed On 14.12.2018 Determining Total Income At Rs. 1,47,86,650/-.

For Appellant: Shri S.S. Gupta, ARFor Respondent: MD. Ghayas Uddin, CIT(DR)
Section 143(2)Section 143(3)Section 263

…e provision of Section 36(1)(va) read with Section 2(24)(x) of the Act was correct or not. It appears that the Tribunal below, in view of the decision of the Supreme Court in the case of Commissioner of Income Tax vs. Alom Extrusion Ltd., reported in 2009 Vol.390 ITR 306, held that the deletion was justified. Being dissatisfied, the Revenue has come up with the present appeal. After hearing Mr. Sinha, learned advocate, appearing on behalf of the appellant and after going through the decision of the Supreme Court in the case of Commissioner of Income Tax vs. Alom Extrusion Ltd., we find that the Supreme Court in t…

Prahlad Narayan Bairwa, Jaipur vs. ADIT, CPC, Bengaluru

In the result, all these appeals of the assessees are allowed

ITA 33/JPR/2022[2019-20]Status: DisposedITAT Jaipur22 Feb 2022AY 2019-20
For Appellant: Shri Rohan Sogani (C.A.)For Respondent: Smt. Runi Pal (Addl. CIT) a
Section 143(1)Section 143(1)(a)Section 36(1)(va)

…inclined to follow the same and we reproduce the order of Hon’ble Calcutta High Court in the case of Vijayshree Ltd. supra wherein the Hon’ble Calcutta High Court has taken note of the Hon’ble Supreme Court decision in CIT vs. Alom Extrusion Ltd. reported in 390 ITR 306. The Hon’ble Calcutta High Court’s decision in Vijayshree Ltd. supra is reproduced as under: “This appeal is at the instance of the Revenue and is directed against an order dated 28th April, 2011 passed by the Income Tax Appellate Tribunal, “A” Bench, Kolkata in ITA No.1091/Kol/2010 relating to assessment year 2006- 07 by which the Tribunal dism…

The Earth House Resorts LLP, Jaipur vs. ITO, WD-2(3), Jaipur

In the result, all these appeals of the assessees are allowed

ITA 28/JPR/2022[2019-22]Status: DisposedITAT Jaipur22 Feb 2022AY 2019-22
For Appellant: Shri Rohan Sogani (C.A.)For Respondent: Smt. Runi Pal (Addl. CIT) a
Section 143(1)Section 143(1)(a)Section 36(1)(va)

…inclined to follow the same and we reproduce the order of Hon’ble Calcutta High Court in the case of Vijayshree Ltd. supra wherein the Hon’ble Calcutta High Court has taken note of the Hon’ble Supreme Court decision in CIT vs. Alom Extrusion Ltd. reported in 390 ITR 306. The Hon’ble Calcutta High Court’s decision in Vijayshree Ltd. supra is reproduced as under: “This appeal is at the instance of the Revenue and is directed against an order dated 28th April, 2011 passed by the Income Tax Appellate Tribunal, “A” Bench, Kolkata in ITA No.1091/Kol/2010 relating to assessment year 2006- 07 by which the Tribunal dism…

Jairaj, Jaipur vs. ADIT, CPC, Bengaluru

In the result, all these appeals of the assessees are allowed

ITA 26/JPR/2022[2019-20]Status: DisposedITAT Jaipur22 Feb 2022AY 2019-20
For Appellant: Shri Rohan Sogani (C.A.)For Respondent: Smt. Runi Pal (Addl. CIT) a
Section 143(1)Section 143(1)(a)Section 36(1)(va)

…inclined to follow the same and we reproduce the order of Hon’ble Calcutta High Court in the case of Vijayshree Ltd. supra wherein the Hon’ble Calcutta High Court has taken note of the Hon’ble Supreme Court decision in CIT vs. Alom Extrusion Ltd. reported in 390 ITR 306. The Hon’ble Calcutta High Court’s decision in Vijayshree Ltd. supra is reproduced as under: “This appeal is at the instance of the Revenue and is directed against an order dated 28th April, 2011 passed by the Income Tax Appellate Tribunal, “A” Bench, Kolkata in ITA No.1091/Kol/2010 relating to assessment year 2006- 07 by which the Tribunal dism…

Jairaj, Jaipur vs. ADIT, CPC, Bengaluru

In the result, all these appeals of the assessees are allowed

ITA 25/JPR/2022[2018-19]Status: DisposedITAT Jaipur22 Feb 2022AY 2018-19
For Appellant: Shri Rohan Sogani (C.A.)For Respondent: Smt. Runi Pal (Addl. CIT) a
Section 143(1)Section 143(1)(a)Section 36(1)(va)

…inclined to follow the same and we reproduce the order of Hon’ble Calcutta High Court in the case of Vijayshree Ltd. supra wherein the Hon’ble Calcutta High Court has taken note of the Hon’ble Supreme Court decision in CIT vs. Alom Extrusion Ltd. reported in 390 ITR 306. The Hon’ble Calcutta High Court’s decision in Vijayshree Ltd. supra is reproduced as under: “This appeal is at the instance of the Revenue and is directed against an order dated 28th April, 2011 passed by the Income Tax Appellate Tribunal, “A” Bench, Kolkata in ITA No.1091/Kol/2010 relating to assessment year 2006- 07 by which the Tribunal dism…

Jairaj, Jaipur vs. ADIT, CPC, Bengaluru

In the result, all these appeals of the assessees are allowed

ITA 24/JPR/2022[2017-18]Status: DisposedITAT Jaipur22 Feb 2022AY 2017-18
For Appellant: Shri Rohan Sogani (C.A.)For Respondent: Smt. Runi Pal (Addl. CIT) a
Section 143(1)Section 143(1)(a)Section 36(1)(va)

…inclined to follow the same and we reproduce the order of Hon’ble Calcutta High Court in the case of Vijayshree Ltd. supra wherein the Hon’ble Calcutta High Court has taken note of the Hon’ble Supreme Court decision in CIT vs. Alom Extrusion Ltd. reported in 390 ITR 306. The Hon’ble Calcutta High Court’s decision in Vijayshree Ltd. supra is reproduced as under: “This appeal is at the instance of the Revenue and is directed against an order dated 28th April, 2011 passed by the Income Tax Appellate Tribunal, “A” Bench, Kolkata in ITA No.1091/Kol/2010 relating to assessment year 2006- 07 by which the Tribunal dism…

Pratap Technocrats Private Limited, Jaipur Rajasthan vs. ADIT, CPC, Bengaluru/ DCIT, Cr.1 Jaipur, Bengaluru, Karnataka

In the result, all these appeals of the assessees are allowed

ITA 18/JPR/2022[2018-19]Status: DisposedITAT Jaipur22 Feb 2022AY 2018-19
For Appellant: Shri Rohan Sogani (C.A.)For Respondent: Smt. Runi Pal (Addl. CIT) a
Section 143(1)Section 143(1)(a)Section 36(1)(va)

…inclined to follow the same and we reproduce the order of Hon’ble Calcutta High Court in the case of Vijayshree Ltd. supra wherein the Hon’ble Calcutta High Court has taken note of the Hon’ble Supreme Court decision in CIT vs. Alom Extrusion Ltd. reported in 390 ITR 306. The Hon’ble Calcutta High Court’s decision in Vijayshree Ltd. supra is reproduced as under: “This appeal is at the instance of the Revenue and is directed against an order dated 28th April, 2011 passed by the Income Tax Appellate Tribunal, “A” Bench, Kolkata in ITA No.1091/Kol/2010 relating to assessment year 2006- 07 by which the Tribunal dism…

M/S Stewart Holl (India) Ltd., Kolkata vs. DCIT, Cir-4(2), Kolkata

In the result, the appeal of the assessee stands allowed

ITA 361/KOL/2021[2018-19]Status: HeardITAT Kolkata21 Feb 2022AY 2018-19
Section 139(1)Section 2(24)(x)Section 250Section 36(1)(va)Section 43B

…inclined to follow the same and we reproduce the order of Hon’ble Calcutta High Court in the case of Vijayshree Ltd. supra wherein the Hon’ble Calcutta High Court has taken note of the Hon’ble Supreme Court decision in CIT vs. Alom Extrusion Ltd. reported in 390 ITR 306. The Hon’ble Calcutta High Court’s decision in Vijayshree Ltd. supra is reproduced as under: “This appeal is at the instance of the Revenue and is directed against an order dated 28th April, 2011 passed by the Income Tax Appellate Tribunal, “A” Bench, Kolkata in ITA No. 1091/Kol/2010 relating to assessment year 2006-07 by which the Tribunal dismi…

DCIT Circle-2 (1)(2), Mumbai vs. M/S Foods and Inns Ltd., Mumbai

In the result, appeals filed by the Revenue are dismissed and cross objections filed by the assessee is allowed for statistical purpose

ITA 6862/MUM/2019[2015-16]Status: DisposedITAT Mumbai21 Feb 2022AY 2015-16

Bench: Shri Laliet Kumar, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Nitin KulkarniFor Respondent: Shri Achal Sharma
Section 14ASection 40Section 43(5)

…made. For this proposition, the assessee referred to several case laws as under: (i) CIT v, AIMIL Ltd. (Delhi High Court) 312 ITR 508 CO NOs.132, 133 & 135/MUM/2021 M/s. Food and Inns Ltd., (ii) Vinay Cements 213 CTR 268 (SC) (iii) Alom Extrusions Ltd. (2009) 309 ITR 306 (SC) (iv) Dharmendra Sharma 297 ITR 320 (Del.) (v) P.M. Electronics Ltd. 313 ITR 161 (Del.) (vi) CIT v. Hindustan Organics Chemicals Ltd. 366 ITR 1 (Bom.) (vii) CIT v. Bank of Rajasthan Ltd. 233 ITR 530 (Bom.) (viii) CIT v. Magus Customers Dialog Pvt.Ltd. 371 ITR 244 (Kar) 7.2 Considering the above, the learned CIT(A) deleted the addition. 7.3. A…

Dy CIT Circle-2 (1)(2), Mumbai vs. M/S Foods and Inns Ltd., Mumbai

In the result, appeals filed by the Revenue are dismissed and cross objections filed by the assessee is allowed for statistical purpose

ITA 6860/MUM/2019[2014-15]Status: DisposedITAT Mumbai21 Feb 2022AY 2014-15

Bench: Shri Laliet Kumar, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Nitin KulkarniFor Respondent: Shri Achal Sharma
Section 14ASection 40Section 43(5)

…made. For this proposition, the assessee referred to several case laws as under: (i) CIT v, AIMIL Ltd. (Delhi High Court) 312 ITR 508 CO NOs.132, 133 & 135/MUM/2021 M/s. Food and Inns Ltd., (ii) Vinay Cements 213 CTR 268 (SC) (iii) Alom Extrusions Ltd. (2009) 309 ITR 306 (SC) (iv) Dharmendra Sharma 297 ITR 320 (Del.) (v) P.M. Electronics Ltd. 313 ITR 161 (Del.) (vi) CIT v. Hindustan Organics Chemicals Ltd. 366 ITR 1 (Bom.) (vii) CIT v. Bank of Rajasthan Ltd. 233 ITR 530 (Bom.) (viii) CIT v. Magus Customers Dialog Pvt.Ltd. 371 ITR 244 (Kar) 7.2 Considering the above, the learned CIT(A) deleted the addition. 7.3. A…

Dy CIT Circle-2 (1)(2), Mumbai vs. M/S Foods and Inns Ltd., Mumbai

In the result, appeals filed by the Revenue are dismissed and cross objections filed by the assessee is allowed for statistical purpose

ITA 6859/MUM/2019[2013-14]Status: DisposedITAT Mumbai21 Feb 2022AY 2013-14

Bench: Shri Laliet Kumar, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Nitin KulkarniFor Respondent: Shri Achal Sharma
Section 14ASection 40Section 43(5)

…made. For this proposition, the assessee referred to several case laws as under: (i) CIT v, AIMIL Ltd. (Delhi High Court) 312 ITR 508 CO NOs.132, 133 & 135/MUM/2021 M/s. Food and Inns Ltd., (ii) Vinay Cements 213 CTR 268 (SC) (iii) Alom Extrusions Ltd. (2009) 309 ITR 306 (SC) (iv) Dharmendra Sharma 297 ITR 320 (Del.) (v) P.M. Electronics Ltd. 313 ITR 161 (Del.) (vi) CIT v. Hindustan Organics Chemicals Ltd. 366 ITR 1 (Bom.) (vii) CIT v. Bank of Rajasthan Ltd. 233 ITR 530 (Bom.) (viii) CIT v. Magus Customers Dialog Pvt.Ltd. 371 ITR 244 (Kar) 7.2 Considering the above, the learned CIT(A) deleted the addition. 7.3. A…

Tej Pal Gupta, Panchkula vs. DCIT Central Cirle - 1, Chandigarh

In the result, both the appeals of the assessees are allowed

ITA 382/CHANDI/2021[2018-19]Status: DisposedITAT Chandigarh15 Feb 2022AY 2018-19

Bench: Shri N.K. Saini & Shri Sudhanshu Srivastavaआयकर अपील सं./ Ita No. 382/Chd/2021 "नधा"रण वष" / Assessment Year : 2018-19 Sh. Tej Pal Gupta, The Dcit, बनाम H. No. 346, Cpc, Sector 21, Bengaluru Panchkula "थायी लेखा सं./Pan No: Aaupg1545N अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Sh. Neeraj Jain, CAFor Respondent: Dr. Ranjeet Kaur, CIT DR
Section 139(1)Section 143(1)Section 36(1)Section 36(1)(va)Section 43B

…inclined to follow the same and we reproduce the order of Hon’ble Calcutta High Court in the case of Vijayshree Ltd. supra wherein the Hon’ble Calcutta High Court has taken note of the Hon’ble Supreme Court decision in CIT vs. Alom Extrusion Ltd. reported in 390 ITR 306. The Hon’ble Calcutta High Court’s decision in Vijayshree Ltd. supra is reproduced as under: “This appeal is at the instance of the Revenue and is directed against an order dated 28th April, 2011 passed by the Income Tax Appellate Tribunal, “A” Bench, Kolkata in ITA No. 1091/Kol/2010 relating to assessment year 2006-07 by which the Tribunal dism…

Shri Vinod Jain, Ludhiana vs. ADIT, CPC/ITO-Ward-7(4), Ludhiana

In the result, both the appeals of the assessees are allowed

ITA 314/CHANDI/2021[2019-20]Status: DisposedITAT Chandigarh15 Feb 2022AY 2019-20
For Appellant: Smt. Monvica Kaushal, CAFor Respondent: Dr. Ranjeet Kaur, Sr. DR
Section 139(1)Section 143(1)Section 36(1)(va)

…inclined to follow the same and we reproduce the order of Hon’ble Calcutta High Court in the case of Vijayshree Ltd. supra wherein the Hon’ble Calcutta High Court has taken note of the Hon’ble Supreme Court decision in CIT vs. Alom Extrusion Ltd. reported in 390 ITR 306. The Hon’ble Calcutta High Court’s decision in Vijayshree Ltd. supra is reproduced as under: “This appeal is at the instance of the Revenue and is directed against an order dated 28th April, 2011 passed by the Income Tax Appellate Tribunal, “A” Bench, Kolkata in ITA No. 1091/Kol/2010 relating to assessment year 2006-07 by which the Tribunal dism…