CIT v. Alom Extrusions Ltd.

319 ITR 306Supreme Court of India2009#31 most cited

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

A proviso inserted into a section to remedy unintended consequences, make the section workable, or supply an obvious omission must be read retrospectively in operation to give effect to the section as a whole.

1,344

judgments rely on this decision, according to BharatTax’s citation analysis of 383,061 Indian tax judgments — from 2012 to 2026.

Also referred to as

CIT v. Alom Extrusions Ltd. · Alom Extrusions · Section 36(1)(va) · Section 43B · Section 2(24)(x) · retrospective amendment · proviso interpretation · unintended consequences · employee contribution PF ESI · deduction allowance

Also reported as

1 SCC 489

Sections most often in play

Section 36(1)(va)Section 43BSection 143(3)Section 2(24)(x)Section 143(1)Section 143(1)(a)Section 40(a)(ia)Section 50C
Read the full judgment

Issues it is cited on

section 2(24)(x)section 36(1)(va)section 43bsection 2(24)section 43section 36(1)section 36section 139(1)section 139section 143(1)section 13prescribed

Judgments citing CIT v. Alom Extrusions Ltd.

Venus Rubbers, Coimbatore vs. ADIT, Bangalore

The appeal stands allowed in terms of our above order

ITA 147/CHNY/2022[2019-20]Status: DisposedITAT Chennai11 Apr 2022AY 2019-20

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

Section 139(1)Section 253(4)Section 36(1)(va)Section 43B

…CIT v. Industrial Security & Intelligence India (P.) Ltd. [TCA No. 585 of 2015, dated 24-7- 2015] and held as under: - 5. We find that the Tribunal has rightly relied on the decision of the Supreme Court in the case of CIT V. Alom Extrusions Ltd. reported in 319 ITR 306, whereby, the Supreme Court held that omission of second proviso to Section 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 hel…

Venus Rubbers, Coimbatore vs. DCIT, Bangalore

The appeal stands allowed in terms of our above order

ITA 146/CHNY/2022[2018-19]Status: DisposedITAT Chennai11 Apr 2022AY 2018-19

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

Section 139(1)Section 253(4)Section 36(1)(va)Section 43B

…CIT v. Industrial Security & Intelligence India (P.) Ltd. [TCA No. 585 of 2015, dated 24-7- 2015] and held as under: - 5. We find that the Tribunal has rightly relied on the decision of the Supreme Court in the case of CIT V. Alom Extrusions Ltd. reported in 319 ITR 306, whereby, the Supreme Court held that omission of second proviso to Section 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 hel…

Avan Global Solutions Private Limited, Chennai vs. DCIT, CPC/1718/U6/1957321506, Chennai

The appeal stands allowed in terms of our above order

ITA 145/CHNY/2022[2017-18]Status: DisposedITAT Chennai11 Apr 2022AY 2017-18

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

Section 139(1)Section 253(4)Section 36(1)(va)Section 43B

…CIT v. Industrial Security & Intelligence India (P.) Ltd. [TCA No. 585 of 2015, dated 24-7- 2015] and held as under: - 5. We find that the Tribunal has rightly relied on the decision of the Supreme Court in the case of CIT V. Alom Extrusions Ltd. reported in 319 ITR 306, whereby, the Supreme Court held that omission of second proviso to Section 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 hel…

Raksha Technologies Private Limited, Chennai vs. ADIT, CPC, Bengaluru

The appeal stands allowed in terms of our above order

ITA 14/CHNY/2022[2018-19]Status: DisposedITAT Chennai11 Apr 2022AY 2018-19

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri G. Natrajan (Advocate) & Mrs. RFor Respondent: Shri ARV Sreenivasan (Addl. CIT) – Ld. DR
Section 139(1)Section 143(1)Section 2(24)(x)Section 36Section 36(1)(va)Section 43B

…n CIT v. Industrial Security & Intelligence India (P.) Ltd. [TCA No. 585 of 2015, dated 24-7-2015] and held as under: - 5. We find that the Tribunal has rightly relied on the decision of the Supreme Court in the case of CIT V. Alom Extrusions Ltd. reported in 319 ITR 306, whereby, the Supreme Court held that omission of second proviso to Section 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 hel…

The Madras Silks India Pvt Ltd, Chennai vs. ACIT, Circle 1, Tirupur

Appeal is allowed

ITA 134/CHNY/2022[2017-2018]Status: DisposedITAT Chennai11 Apr 2022AY 2017-2018

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: NoneFor Respondent: Shri ARV Sreenivasan (Addl. CIT) – Ld. Sr. DR
Section 139(1)Section 143(3)Section 2(24)(x)Section 36(1)(va)Section 43B

…n CIT v. Industrial Security & Intelligence India (P.) Ltd. [TCA No. 585 of 2015, dated 24-7-2015] and held as under: - 5. We find that the Tribunal has rightly relied on the decision of the Supreme Court in the case of CIT V. Alom Extrusions Ltd. reported in 319 ITR 306, whereby, the Supreme Court held that omission of second proviso to Section 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 hel…

Vaiyapuri Venkatasubramanian, Thiruppur vs. DCIT, CPC, Bengaluru

The appeal stands allowed in terms of our above order

ITA 121/CHNY/2022[2018-19]Status: DisposedITAT Chennai11 Apr 2022AY 2018-19

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

Section 139(1)Section 253(4)Section 36(1)(va)Section 43B

…CIT v. Industrial Security & Intelligence India (P.) Ltd. [TCA No. 585 of 2015, dated 24-7- 2015] and held as under: - 5. We find that the Tribunal has rightly relied on the decision of the Supreme Court in the case of CIT V. Alom Extrusions Ltd. reported in 319 ITR 306, whereby, the Supreme Court held that omission of second proviso to Section 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 hel…

M/S Imperial Granites Pvt. Ltd., Chennai vs. ADIT, CPC, Bengaluru

The appeal stands allowed in terms of our above order

ITA 104/CHNY/2022[2019-20]Status: DisposedITAT Chennai11 Apr 2022AY 2019-20

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

Section 139(1)Section 253(4)Section 36(1)(va)Section 43B

…CIT v. Industrial Security & Intelligence India (P.) Ltd. [TCA No. 585 of 2015, dated 24-7- 2015] and held as under: - 5. We find that the Tribunal has rightly relied on the decision of the Supreme Court in the case of CIT V. Alom Extrusions Ltd. reported in 319 ITR 306, whereby, the Supreme Court held that omission of second proviso to Section 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 hel…

M/S Gbr Minerals Pvt. Ltd., Chennai vs. Income Tax Officer, Corporate Ward2(2), Chennai

The appeal stands allowed in terms of our above order

ITA 103/CHNY/2022[2018-19]Status: DisposedITAT Chennai11 Apr 2022AY 2018-19
Section 139(1)Section 253(4)Section 36(1)(va)Section 43B

…n CIT v. Industrial Security & Intelligence India (P.) Ltd. [TCA No. 585 of 2015, dated 24-7-2015] and held as under: - 5. We find that the Tribunal has rightly relied on the decision of the Supreme Court in the case of CIT V. Alom Extrusions Ltd. reported in 319 ITR 306, whereby, the Supreme Court held that omission of second proviso to Section 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 hel…

M/S Rane Brake Lining Limited, Chennai vs. ADIT, CPC, Banglore

The appeals stand partly allowed in terms of our above order

ITA 101/CHNY/2022[2018-19]Status: DisposedITAT Chennai11 Apr 2022AY 2018-19

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Saroj Kumar Parida (Advocate) -Ld. ARFor Respondent: Shri ARV Sreenivasan (Addl. CIT) – Ld. DR
Section 139(1)Section 143(1)Section 2(24)(x)Section 36(1)(va)Section 43BSection 44A

…n CIT v. Industrial Security & Intelligence India (P.) Ltd. [TCA No. 585 of 2015, dated 24-7-2015] and held as under: - 5. We find that the Tribunal has rightly relied on the decision of the Supreme Court in the case of CIT V. Alom Extrusions Ltd. reported in 319 ITR 306, whereby, the Supreme Court held that omission of second proviso to Section 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 hel…

Amazing Export Corporation, Palladam vs. DCIT, CPC, Benguluru

The appeal stands allowed in terms of our above order

ITA 100/CHNY/2022[2018-19]Status: DisposedITAT Chennai11 Apr 2022AY 2018-19
Section 139(1)Section 253(4)Section 36(1)(va)Section 43B

…n CIT v. Industrial Security & Intelligence India (P.) Ltd. [TCA No. 585 of 2015, dated 24-7-2015] and held as under: - 5. We find that the Tribunal has rightly relied on the decision of the Supreme Court in the case of CIT V. Alom Extrusions Ltd. reported in 319 ITR 306, whereby, the Supreme Court held that omission of second proviso to Section 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 hel…

Lohman Castings Pvt Ltd, Anakapalle vs. Income Tax Officer, Ward-1, Anakapalle

In the result, appeals of the assessee are allowed

ITA 263/VIZ/2021[2019-20]Status: DisposedITAT Visakhapatnam08 Apr 2022AY 2019-20

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अऩीऱ सं./I.T.A.No.262 & 263/Viz/2021 (ननधधारण वषा / Assessment Year : 2019-20) Lohman Castings Pvt. Ltd. Vs. Income Tax Officer C5 To C7, Nh-5 Ward-1 Industrial Development Area Anakapalle Anakapalle [Pan : Aaacl5905E] (अपीऱार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Ms. Hemalatha, ARFor Respondent: Shri SPG Mudaliar, DR
Section 139Section 139(1)Section 143(1)Section 154Section 36(1)(va)Section 43B

…आयकरअपीऱीयअधिकरण, विशाखापटणम पीठ, विशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्िूरु आर एऱ रेड्डी, न्याययक सदस्य एिं श्री एस बाऱाकृष्णन, ऱेखा सदस्य के समक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अऩीऱ सं./I.T.A.No.262 & 263/Viz/2021 (ननधधारण वषा / Assessment Year : 2019-20) Lohman Castings Pvt. Ltd. Vs. Income Tax Officer C5 to C7, NH-5 Ward-1 Industrial Development Area Anakapalle Anakapalle [PAN : AAACL5905E] (अपीऱार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अऩीऱधथी की ओर से/ Appellant by : Ms. Hem…

Lohman Castings Pvt Ltd, Anakapalli vs. Income Tax Officer, Ward-1, Anakapalli

In the result, appeals of the assessee are allowed

ITA 262/VIZ/2021[2019-20]Status: DisposedITAT Visakhapatnam08 Apr 2022AY 2019-20

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अऩीऱ सं./I.T.A.No.262 & 263/Viz/2021 (ननधधारण वषा / Assessment Year : 2019-20) Lohman Castings Pvt. Ltd. Vs. Income Tax Officer C5 To C7, Nh-5 Ward-1 Industrial Development Area Anakapalle Anakapalle [Pan : Aaacl5905E] (अपीऱार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Ms. Hemalatha, ARFor Respondent: Shri SPG Mudaliar, DR
Section 139Section 139(1)Section 143(1)Section 154Section 36(1)(va)Section 43B

…आयकरअपीऱीयअधिकरण, विशाखापटणम पीठ, विशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्िूरु आर एऱ रेड्डी, न्याययक सदस्य एिं श्री एस बाऱाकृष्णन, ऱेखा सदस्य के समक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अऩीऱ सं./I.T.A.No.262 & 263/Viz/2021 (ननधधारण वषा / Assessment Year : 2019-20) Lohman Castings Pvt. Ltd. Vs. Income Tax Officer C5 to C7, NH-5 Ward-1 Industrial Development Area Anakapalle Anakapalle [PAN : AAACL5905E] (अपीऱार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अऩीऱधथी की ओर से/ Appellant by : Ms. Hem…

Vardhaman Enterprises, Visakhapatnam vs. Assessing Officer, Ward-2(2), Visakhapatnam

In the result, appeal of the assessee is allowed

ITA 123/VIZ/2021[2018-19]Status: DisposedITAT Visakhapatnam07 Apr 2022AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अऩीऱ सं./I.T.A.No.123/Viz/2021 (ननधधारण वषा / Assessment Year : 2018-19) Vardhaman Enterprises Vs. Income Tax Officer 47-11-2, Dwarakanagar Ward 2(3) Visakhapatnam Visakhapatnam [Pan : Aakfv3922G] (अपीऱार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Shri I Kama Sastry, ARFor Respondent: Shri SPG Mudaliar, DR
Section 139(1)Section 143(1)Section 143(3)Section 36Section 36(1)(va)Section 43B

…आयकरअपीऱीयअधिकरण, विशाखापटणम पीठ, विशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्िूरु आर एऱ रेड्डी, न्याययक सदस्य एिं श्री एस बाऱाकृष्णन, ऱेखा सदस्य के समक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अऩीऱ सं./I.T.A.No.123/Viz/2021 (ननधधारण वषा / Assessment Year : 2018-19) Vardhaman Enterprises Vs. Income Tax Officer 47-11-2, Dwarakanagar Ward 2(3) Visakhapatnam Visakhapatnam [PAN : AAKFV3922G] (अपीऱार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अऩीऱधथी की ओर से/ Appellant by : Shri I Kama Sastry, AR प्रत्य…

Rameshwar Rai, Bareilly vs. Income Tax Officer -2, Bareilly

In the result, the appeal of the assessee stands allowed

ITA 75/LKW/2021[2018-2019]Status: DisposedITAT Lucknow06 Apr 2022AY 2018-2019

Bench: Shri. A. D. Jainassessment Year: 2018-19 Rameshwar Rai V. The Ito-2 5, Civil Lines Bareilly Opp. Rohila Motel Bareilly Tan/Pan:Afypr0788R (Appellant) (Respondent) Appellant By: Written Submission By The Assessee. Respondent By: Shri Harish Gidwani, D.R. Date Of Hearing: 08 03 2022 Date Of Pronouncement: 06 04 2022 O R D E R This Is Assessee’S Appeal Against The Order Of The Ld. Cit(A), Nfac, New Delhi, Dated 5.8.2021, For Assessment Year 2018-19, Raising The Following Grounds Of Appeal: 1. That The Id. Cit (Appeals) (Nfac) Has Grossly Erred On Facts & Law In Confirming The Addition Of Rs.3,37,008/- Made By The A.O. On A/C Of Employee'S Contribution Of Esi & P.F. Being Late Payment While It Has Been Deposited Before The Due Date Of Filing The Return, After Ignoring The Facts & Law As Laid Down By Hon'Ble Allahabad High Court Which Is A Jurisdictional High Court. 2. While Confirming The Addition The Id. Cit (A) Has Grossly Erred In Applying The Case Laws Of Various High Courts When The Law Laid Down By Jurisdictional High Court Was Already Available & Hon'Ble Supreme Court Had Already Dismissed Slp Filed By Deptt. Against The Order Of Rajasthan High Court. 3. The Addition Further Suffers From An Illegality Wherein The A.O. Has Erred In Making The Adjustments In Returned

For Appellant: Written submission by the assesseeFor Respondent: Shri Harish Gidwani, D.R
Section 143Section 234

…he case of ‘Sagun Foundry (P.) Ltd. vs. CIT’, [2017] 78 taxmann.com 47 (Allahabad), wherein, the Hon'ble High Court Page 3 of 17 has relied upon and referred to the decision of the Hon'ble Supreme Court in the case of ‘CIT vs. Alom Extrusions Ltd.’, [2009] 319 ITR 306. It was submitted that therefore, the addition sustained by learned CIT(A) be deleted. 2. The ld. D. R., on the other hand, placing reliance on the order of the ld. CIT(A), has submitted that the ld. CIT(A) has relied on a number of case laws for sustaining the addition. In this regard, our attention was invited to the findings of learned CIT(A).…

Ultra Value, Lucknow vs. ITO (1)(1), Lucknow

In the result, the appeal of the assessee stands allowed

ITA 109/LKW/2021[2019-2020]Status: DisposedITAT Lucknow06 Apr 2022AY 2019-2020

Bench: Shri. A. D. Jainassessment Year: 2019-20 Ultra Value V. The Ito (1)(1) C-1619/12, Rajajipuram Lucknow Lucknow Tan/Pan:Aaefu0694G (Appellant) (Respondent) Appellant By: Shri Ashok Seth, C.A. Respondent By: Shri Harish Gidwani, D.R. Date Of Hearing: 08 03 2022 Date Of Pronouncement: 06 04 2022 O R D E R This Is Assessee’S Appeal Against The Order Of The Ld. Cit(A), Nfac, New Delhi, Dated 21.9.2021 For Assessment Year 2019-20, Raising The Following Grounds Of Appeal: 1. That The Income Returned Should Have Been Accepted. 2. That Application Filed U/S 154 Should Have Been Accepted. 3. The Addition Made By Learned Lower Court Was Not Within The Preview Of Adjustments Which Could Be Made U/S 143(1)(A). 4. That In The Facts & Legal Aspects Of The Case Learned Lower Court Erred In Holding That Amendment Made To Section 36(1)(Va) By Finance Act, 2021 Were Retrospective In Nature. 5. That The Learned Lower Court Erred In Facts & Legal Aspects Of The Case In Confirming The Addition Made Of Page 2 Of 17

For Appellant: Shri Ashok Seth, C.AFor Respondent: Shri Harish Gidwani, D.R
Section 139(1)Section 143(1)(a)Section 154Section 36(1)(va)Section 43B

…he case of ‘Sagun Foundry Page 3 of 17 (P.) Ltd. vs. CIT’, [2017] 78 taxmann.com 47 (Allahabad), wherein, the Hon'ble High Court has relied upon and referred to the decision of the Hon'ble Supreme Court in the case of ‘CIT vs. Alom Extrusions Ltd.’, [2009] 319 ITR 306. It was submitted that therefore, the addition sustained by learned CIT(A) be deleted. 4. The ld. D. R., on the other hand, placing reliance on the order of the ld. CIT(A), has submitted that the ld. CIT(A) has relied on a number of case laws for sustaining the addition. In this regard, our attention was invited to the findings of learned CIT(A).…

Jagmini Micro Knit Pvt. Ltd, Kanpur vs. DCIT 2(1)(1), Kanpur

In the result, the appeal of the assessee stands allowed

ITA 98/LKW/2021[2019-2020]Status: DisposedITAT Lucknow05 Apr 2022AY 2019-2020

Bench: Shri. A. D. Jain & Shri T. S. Kapoorassessment Year: 2019-20 Jagmani Micro Knit Pvt. Ltd. V. The Dcit 2, Sarvodaya Nagar Circle 2(1)(1) Kanpur Kanpur Tan/Pan:Aaach3405B (Appellant) (Respondent) Appellant By: Shri Pradeep Kapoor, C.A. Respondent By: Shri Harish Gidwani, D.R. Date Of Hearing: 03 03 2022 Date Of Pronouncement: 05 04 2022 O R D E R

For Appellant: Shri Pradeep Kapoor, C.AFor Respondent: Shri Harish Gidwani, D.R
Section 139(1)Section 143(1)Section 143(1)(a)Section 36(1)Section 36(1)(va)Section 43B

…High Court, in the case of ‘Sagun Foundry (P.) Ltd. vs. CIT’, [2017] 78 taxmann.com 47 (Allahabad), wherein, the Hon'ble High Court has relied upon and referred to the decision of the Hon'ble Supreme Court in the case of ‘CIT vs. Alom Extrusions Ltd.’, [2009] 319 ITR 306. It was submitted that therefore, the addition sustained by learned CIT(A) be deleted. 5. The ld. D. R., on the other hand, placing reliance on the order of the ld. CIT(A), has submitted that the ld. CIT(A) has relied on a number of case laws for sustaining the addition. In Page 4 of 17 this regard, our attention was invited to the findings of…

Jai Singh Jadesa, Indore vs. DCIT CPC, Bangalore

In the result, appeal of the assessee is allowed

ITA 214/IND/2021[2018-19]Status: DisposedITAT Indore04 Apr 2022AY 2018-19

Bench: Ms. Suchitra Kamble & Shri Bhagirath Mal Biyani

For Appellant: Shri G.B. Agrawal, A.RFor Respondent: Shri R.P. Maurya, Sr. D.R
Section 143(1)Section 143(1)(a)Section 234ASection 36(1)(va)Section 43B

…vs. Nagarjuna Fertilizers and Chemicals Limited (2015) 232 Taxmann 349 (Andhra Pradesh HC) * DCIT vs. Raghuvir Synthetics Limited in Appeal No.333 of 2004 (Guj. HC) * Kamal Textiles vs. ITO (1991) 59 Taxmann 555 (M.P. HC) * CIT v. Alom Extrusions Ltd. [2009] 319 ITR 306 ... 6. The Ld. D.R. submitted that the CIT(A) has rightly dismissed the appeal of the assessee thereby stating that the Finance Act, 2021 has amended Section 43B of the Act as well as Section 36(1)(va) by inserting Explanation 5 to Section 43B of the Act and Explanation 2 to Section 36(1)(va) of the Act wherein it is categorically stated that th…

Bhagyashri Nagri Sahakari Pat Sanstha Maryadit, Chandrapur vs. Pr. Commissioner of Income Tax -3, Nagpur

In the result, appeal of the assessee in ITA No

ITA 112/NAG/2019[2014-15]Status: DisposedITAT Nagpur01 Apr 2022AY 2014-15

Bench: Shri Ravish Sood & Shri Jamlappa D Battullआयकर अपील सं. / Ita No.122/Nag/2018 "नधा"रण वष" / Assessment Year : 2013-14 M/S. Bhagyashri Nagri Sahakari Pt. Sanstha Maryadit At Nawargaon, Dist. Chandrapur, Pan : Aaalb0066F .......अपीलाथ" / Appellant बनाम / V/S. The Pr. Commissioner Of Income Tax-3, Nagpur. ……""यथ" / Respondent आयकर अपील सं. / Ita No. 112/Nag/2019 "नधा"रण वष" / Assessment Year : 2014-15 M/S. Bhagyashri Nagrisahakari Pt. Sanstha Maryadit At Nawargaon, Dist. Chandrapur, Pan : Aaalb0066F .......अपीलाथ" / Appellant बनाम / V/S. The Pr. Commissioner Of Income Tax-3, Nagpur. ……""यथ" / Respondent

For Appellant: Shri K.P Dewani, ARFor Respondent: Shri Pradeep Headoo, DR
Section 143(2)Section 143(3)Section 263Section 36Section 80PSection 80P(2)(a)

…आयकर अपील"य अ"धकरण "यायपीठ,नागपुर म" । IN THE INCOME TAX APPELLATE TRIBUNAL BENCH, NAGPUR (Through Virtual Hearing at Raipur) BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI JAMLAPPA D BATTULL, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.122/NAG/2018 "नधा"रण वष" / Assessment Year : 2013-14 M/s. Bhagyashri Nagri Sahakari Pt. Sanstha Maryadit At Nawargaon, Dist. Chandrapur, PAN : AAALB0066F .......अपीलाथ" / Appellant बनाम / V/s. The Pr. Commissioner of Income Tax-3, Nagpur. ……""यथ" / Respondent आयकर अपील सं. / ITA No. 112/NAG/2019 "नधा"रण वष" / Assessment Year : 2014-15 M/s. Bhagyashri NagriSahakari Pt. Sanstha Ma…

M/S Bhagyashri Nagri Sah. Pat Sansth Maryadit, Chandrapur vs. Pr. CIT-3, Nagpur

In the result, appeal of the assessee in ITA No

ITA 122/NAG/2018[2013-2014]Status: DisposedITAT Nagpur01 Apr 2022AY 2013-2014

Bench: Shri Ravish Sood & Shri Jamlappa D Battullआयकर अपील सं. / Ita No.122/Nag/2018 "नधा"रण वष" / Assessment Year : 2013-14 M/S. Bhagyashri Nagri Sahakari Pt. Sanstha Maryadit At Nawargaon, Dist. Chandrapur, Pan : Aaalb0066F .......अपीलाथ" / Appellant बनाम / V/S. The Pr. Commissioner Of Income Tax-3, Nagpur. ……""यथ" / Respondent आयकर अपील सं. / Ita No. 112/Nag/2019 "नधा"रण वष" / Assessment Year : 2014-15 M/S. Bhagyashri Nagrisahakari Pt. Sanstha Maryadit At Nawargaon, Dist. Chandrapur, Pan : Aaalb0066F .......अपीलाथ" / Appellant बनाम / V/S. The Pr. Commissioner Of Income Tax-3, Nagpur. ……""यथ" / Respondent

For Appellant: Shri K.P Dewani, ARFor Respondent: Shri Pradeep Headoo, DR
Section 143(2)Section 143(3)Section 263Section 36Section 80PSection 80P(2)(a)

…आयकर अपील"य अ"धकरण "यायपीठ,नागपुर म" । IN THE INCOME TAX APPELLATE TRIBUNAL BENCH, NAGPUR (Through Virtual Hearing at Raipur) BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI JAMLAPPA D BATTULL, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.122/NAG/2018 "नधा"रण वष" / Assessment Year : 2013-14 M/s. Bhagyashri Nagri Sahakari Pt. Sanstha Maryadit At Nawargaon, Dist. Chandrapur, PAN : AAALB0066F .......अपीलाथ" / Appellant बनाम / V/s. The Pr. Commissioner of Income Tax-3, Nagpur. ……""यथ" / Respondent आयकर अपील सं. / ITA No. 112/NAG/2019 "नधा"रण वष" / Assessment Year : 2014-15 M/s. Bhagyashri NagriSahakari Pt. Sanstha Ma…

Dynamic Cables Limited, Jaipur vs. Commissioner of Income Tax Appeals National Faceless Appeal, Delhi

In the result, the appeal of the assessee is allowed

ITA 329/JPR/2021[2019-20]Status: DisposedITAT Jaipur31 Mar 2022AY 2019-20

Bench: Filing Income Tax Return Even After Supreme Court Judgement & High Court Judgement (Including Rajasthan High Court & Itat Jaipur Bench) On This Issue In Favour Of The Assessee.

For Appellant: Shri Mukesh Gupta, CAFor Respondent: Shri A.S. Nehra, Addl. CIT
Section 36(1)(va)Section 5

…DT) 3306 (SC) 2. CIT vs State Bank of Bikaner & Jaipur (2014) 99 DTR 131(Raj) 3. CIT vs Jaipur Vidhyut Vitran Nigam Ltd. (2014) 262 CTR 62 (Raj) 4. CIT vs Udaipur Dugdh Utpadak Sahakari Sangh Ltd. 2014 Pub (DT) 3815 (Raj) 5. CIT vs Alom Extrusions Ltd. (2009) 319 ITR 306 (SC) 6. CIT vs Vinay Cement Ltd (2009) 313 ITR 1St. (SC) 6.3 During the course of hearing, the ld. DR relied on the orders of the lower authorities. 6.4 We have considered the rival submissions as well as the relevant material on record. There is no dispute that prior to the amendment brought by the Finance Bill, 2021 in Section 36(1)(va) as…