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.

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

…आयकर अपील"य अ"धकरण ,’ए’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं"ी एस जयरामन, लेखा सद"य केसम# BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर 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 M/s. Perfect Stone Ltd., The Income Tax Officer, No. 7, LVR Centre, Seshadri Road, Vs. Corporate Ward - 5(1), Alwarpet, 121, Uthamar Gandhi Salai, Chennai – 600 018. Chennai - 600 034. [PAN: AAACP 1931G…

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

…आयकर अपील"य अ"धकरण ,’ए’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं"ी एस जयरामन, लेखा सद"य केसम# BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर 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 M/s. Perfect Stone Ltd., The Income Tax Officer, No. 7, LVR Centre, Seshadri Road, Vs. Corporate Ward - 5(1), Alwarpet, 121, Uthamar Gandhi Salai, Chennai – 600 018. Chennai - 600 034. [PAN: AAACP 1931G…

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

…आयकर अपील"य अ"धकरण ,’ए’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं"ी एस जयरामन, लेखा सद"य केसम# BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर 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 M/s. Perfect Stone Ltd., The Income Tax Officer, No. 7, LVR Centre, Seshadri Road, Vs. Corporate Ward - 5(1), Alwarpet, 121, Uthamar Gandhi Salai, Chennai – 600 018. Chennai - 600 034. [PAN: AAACP 1931G…

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

…आयकर अपील"य अ"धकरण ,’ए’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं"ी एस जयरामन, लेखा सद"य केसम# BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर 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 M/s. Perfect Stone Ltd., The Income Tax Officer, No. 7, LVR Centre, Seshadri Road, Vs. Corporate Ward - 5(1), Alwarpet, 121, Uthamar Gandhi Salai, Chennai – 600 018. Chennai - 600 034. [PAN: AAACP 1931G…

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

…आयकर अपील"य अ"धकरण ,’ए’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं"ी एस जयरामन, लेखा सद"य केसम# BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर 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 M/s. Perfect Stone Ltd., The Income Tax Officer, No. 7, LVR Centre, Seshadri Road, Vs. Corporate Ward - 5(1), Alwarpet, 121, Uthamar Gandhi Salai, Chennai – 600 018. Chennai - 600 034. [PAN: AAACP 1931G…

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

…आयकर अपील"य अ"धकरण ,’ए’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं"ी एस जयरामन, लेखा सद"य केसम# BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर 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 M/s. Perfect Stone Ltd., The Income Tax Officer, No. 7, LVR Centre, Seshadri Road, Vs. Corporate Ward - 5(1), Alwarpet, 121, Uthamar Gandhi Salai, Chennai – 600 018. Chennai - 600 034. [PAN: AAACP 1931G…

ITO (TDS), Hisar vs. Union Bank of India, Bhiwani

In the result, the appeals of the department are allowed for statistical purposes

ITA 2313/DEL/2015[2013-14 (F.Y.- 2012-13)]Status: DisposedITAT Delhi22 Dec 2017

Bench: Sh. N. K. Saini, Am & Sh. K. N. Chary, Jm

For Appellant: Sh. Shiv Raj Kumar Batra, AdvFor Respondent: Sh. Munish Kumar Gupta, CIT DR
Section 10Section 11Section 12ASection 139Section 143(3)Section 194ASection 201Section 201(1)Section 25

…008-09 to 2012-13 have been passed on 07.08.2013 and the proviso was applicable for consideration for two financial years. However, the appellant has relied on the judgments of Hon'ble Supreme Court in the case of Allied Motors 224 ITR 677 and Alom Extrusions 319 ITR 306 to emphasize that the proviso inserted to provide remedy for unintended consequences may be considered to be clarificatory in nature having retrospective effect. Since, the ITO has passed a combined order after insertion of proviso, therefore, the effect of proviso is considered to be extended to all financial years under consideration. It is not…

ITO (TDS), Hisar vs. Union Bank of India, Bhiwani

In the result, the appeals of the department are allowed for statistical purposes

ITA 2312/DEL/2015[2012-13 (F.Y. 2011-12)]Status: DisposedITAT Delhi22 Dec 2017

Bench: Sh. N. K. Saini, Am & Sh. K. N. Chary, Jm

For Appellant: Sh. Shiv Raj Kumar Batra, AdvFor Respondent: Sh. Munish Kumar Gupta, CIT DR
Section 10Section 11Section 12ASection 139Section 143(3)Section 194ASection 201Section 201(1)Section 25

…008-09 to 2012-13 have been passed on 07.08.2013 and the proviso was applicable for consideration for two financial years. However, the appellant has relied on the judgments of Hon'ble Supreme Court in the case of Allied Motors 224 ITR 677 and Alom Extrusions 319 ITR 306 to emphasize that the proviso inserted to provide remedy for unintended consequences may be considered to be clarificatory in nature having retrospective effect. Since, the ITO has passed a combined order after insertion of proviso, therefore, the effect of proviso is considered to be extended to all financial years under consideration. It is not…

ITO (TDS), Hisar vs. Union Bank of India, Bhiwani

In the result, the appeals of the department are allowed for statistical purposes

ITA 2311/DEL/2015[2011-12 (F.Y. 2010-11)]Status: DisposedITAT Delhi22 Dec 2017

Bench: Sh. N. K. Saini, Am & Sh. K. N. Chary, Jm

For Appellant: Sh. Shiv Raj Kumar Batra, AdvFor Respondent: Sh. Munish Kumar Gupta, CIT DR
Section 10Section 11Section 12ASection 139Section 143(3)Section 194ASection 201Section 201(1)Section 25

…008-09 to 2012-13 have been passed on 07.08.2013 and the proviso was applicable for consideration for two financial years. However, the appellant has relied on the judgments of Hon'ble Supreme Court in the case of Allied Motors 224 ITR 677 and Alom Extrusions 319 ITR 306 to emphasize that the proviso inserted to provide remedy for unintended consequences may be considered to be clarificatory in nature having retrospective effect. Since, the ITO has passed a combined order after insertion of proviso, therefore, the effect of proviso is considered to be extended to all financial years under consideration. It is not…

ITO (TDS), Hisar vs. Union Bank of India, Bhiwani

In the result, the appeals of the department are allowed for statistical purposes

ITA 2310/DEL/2015[2010-11 (F.Y. 2009-10)]Status: DisposedITAT Delhi22 Dec 2017

Bench: Sh. N. K. Saini, Am & Sh. K. N. Chary, Jm

For Appellant: Sh. Shiv Raj Kumar Batra, AdvFor Respondent: Sh. Munish Kumar Gupta, CIT DR
Section 10Section 11Section 12ASection 139Section 143(3)Section 194ASection 201Section 201(1)Section 25

…008-09 to 2012-13 have been passed on 07.08.2013 and the proviso was applicable for consideration for two financial years. However, the appellant has relied on the judgments of Hon'ble Supreme Court in the case of Allied Motors 224 ITR 677 and Alom Extrusions 319 ITR 306 to emphasize that the proviso inserted to provide remedy for unintended consequences may be considered to be clarificatory in nature having retrospective effect. Since, the ITO has passed a combined order after insertion of proviso, therefore, the effect of proviso is considered to be extended to all financial years under consideration. It is not…

Denis Chem Lab Limited, Gandhinagar vs. The ACIT, Mehsana Circle, Mehsana

In the result, appeal filed by the assessee is partly allowed

ITA 2668/AHD/2015[2012-13]Status: DisposedITAT Ahmedabad21 Dec 2017AY 2012-13

Bench: Shri N.K. Billaiya & Shri Mahavir Prasaddenis Chem Lab Ltd. Acit, बनाम/ Block No.457, Mehsana Circle, Vs. Gidc Estate, Phase – I, Mehsana. Village : Chhatral, Tal. Kalol, Dist. Gandhinagar. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacd 4123 C .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Parth Patel, Ar अपीलाथ" ओर से / Appellant By : ""यथ" क" ओर से/Respondent By : Shri O.P. Pathak, Joit.Cit

For Respondent: Shri O.P. Pathak, Joit.CIT
Section 139(1)Section 143(1)Section 244ASection 36(1)(va)Section 43B

…pugned addition in utter disregard to the ratio of the following judgments of the Supreme Court, High Courts and ITAT which were specifically brought his attention: a) CIT vs. Vinay Cement Company Limited (SC)213CTR 268 b) CIT vs. Alom Extrusions Ltd. (2009) 319 ITR 306 (SC) c) CIT vs. Lakhani Rubber Works 326 ITR 415 (P&H)(2010) d) Precision Products vs. ACIT (ITA No.4/Ahd/2011)(Ahd)(2012) e) Sai Consulting Engineers (P) Limited. V. DCIT Circle 8, Abd. ITA No. 2262/Ahd/2007 f) Sabari Enterprises 298 ITR 141 (Kar) g) George Williamson 284 ITR 619 (Gau) h) Sunil Goel v. ACIT 118 TTJ (Del) 415 i) CIT v. P.M. Elect…

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

…139(1) of the Act. 3. I have heard the rival submissions and perused the relevant material on record. I find that the issue raised in the instant appeal is no more res integra. The Hon’ble Supreme Court in the case of CIT v. Alom Extrusions Limited [(2009) 319 ITR 306 (SC)] has held that the amendment to first proviso and omission of the second proviso to section 43B by the Finance Act, 2003 is retrospective. The Hon’ble Delhi High Court in the case of CIT v. Aimil Limited [(2010) 321 ITR 508 (Delhi)] has allowed deduction in respect of employees’ share when the amount was paid before the due date. When we…

JCIT, New Delhi vs. M/S. Indian Iron Steel Co. Ltd., New Delhi

In the result, appeal of the Revenue is dismissed

ITA 3994/DEL/2016[2004-05]Status: DisposedITAT Delhi15 Dec 2017AY 2004-05

Bench: Sh. N.K.Saini & Sh.K.N.Charyvs Jcit Indian Iron Steel Co. Special Range-8, Ltd. (Now Known As Room No. 237, Steel Authority Of India 2Nd Floor, C.R. Building (Ltd.), Ispat Bhawan, New Delhi Lodhi Road, New Delhi

Section 143(3)Section 2(24)(x)Section 36(1)Section 36(1)(va)Section 43B

…- should be disallowed u/s 43B of the Act and added back to the total income of the assessee. 3. In the appeal preferred by the assessee, learned CIT(A) deleted the said amount, while following the decisions reported in the case of CIT vs. Alom Extrusion Ltd. 319 ITR 306 SC and CIT vs. Venus Cement Ltd. 2013 CTR 268 and CIT vs. Vijayashree Ltd. Hence the Revenue is in this appeal before us. 4. It is contended by the learned DR that the second proviso to section 43B of the Act, providing for disallowance of items in clause (b) namely Provident Fund and ESI deposited beyond due date was omitted by Finance Act, 200…

ITO, WD-4(4), Kolkata vs. M/S Arcuttipore Tea Co. Ltd., Kolkata

In the result, the appeal of the revenue is partly allowed for statistical purpose

ITA 1190/KOL/2015[2003-2004]Status: DisposedITAT Kolkata13 Dec 2017AY 2003-2004
For Appellant: Shri David Z. Chowngthu, Addl. CIT, ld.DRFor Respondent: Shri Ankit Jalan, ld. AR
Section 2(24)(x)Section 43B

…Rs.9,16,568/- to the total income of the assessee. 6. Before the CIT-A the assessee in support of its contention relied on various following case laws:- • CIT Vs. J.H Gotla 156 ITR 323 (SC) • K.P Verghese Vs.ITO 131 ITR 597(SC) • CIT Vs. Alom Extrusion Ltd 319 ITR 306(SC) • CIT Vs. Vijyashree Ltd ITAT No. 245 of 2011 • GA No. 2607 of 2011(Cal. H.C) • Assessee’s own case ITAT Kolkata ‘A ‘Bench order for the A.Y 1998-99 7. The CIT-A after considering the submissions and case laws mentioned hereinabove restricted the addition to Rs.74,430/- by stating as under:- Decision : During the course of hearing and in th…

ACIT Non Corporate Circle 7(1), Chennai vs. Subhadra Ramamoorthy, Chennai

In the result, appeals of the Revenue are allowed for 12

ITA 1629/CHNY/2017[2009-10]Status: DisposedITAT Chennai07 Dec 2017AY 2009-10

Bench: Shri Abraham P.George & Shri George Mathan

For Appellant: Shri. G. Baskar, AdvoocateFor Respondent: Dr. S. Pandian, IRS, JCIT
Section 269USection 50C

…transfer, as the date of transfer is 03.03.2008 i.e. before the insertion of the words" or assessable" though w.e.f 01.10.2009 on the statue. 2.2. The CIT (A) failed to consider the judgment of the Hon'ble Supreme Court in the case of Alom Extrusions Ltd. ( 319 ITR 306) for the proposition that where the amendments are curative in nature, they are effective retrospectively. 2.3. The CIT (A) failed to consider the judgment of the Hon'ble Calcutta High Court in the case of M/s. Bagri Impex Pvt. Ltd Vs. ACIT 214 Taxman 305( Cal) took a view that the amendment to the provision of Section 50C of the Act by the Fina…

ACIT Non Corporate Circle 7(1), Chennai vs. Tas Ramamurthy, Chennai

In the result, appeals of the Revenue are allowed for 12

ITA 1628/CHNY/2017[2009-10]Status: DisposedITAT Chennai07 Dec 2017AY 2009-10

Bench: Shri Abraham P.George & Shri George Mathan

For Appellant: Shri. G. Baskar, AdvoocateFor Respondent: Dr. S. Pandian, IRS, JCIT
Section 269USection 50C

…transfer, as the date of transfer is 03.03.2008 i.e. before the insertion of the words" or assessable" though w.e.f 01.10.2009 on the statue. 2.2. The CIT (A) failed to consider the judgment of the Hon'ble Supreme Court in the case of Alom Extrusions Ltd. ( 319 ITR 306) for the proposition that where the amendments are curative in nature, they are effective retrospectively. 2.3. The CIT (A) failed to consider the judgment of the Hon'ble Calcutta High Court in the case of M/s. Bagri Impex Pvt. Ltd Vs. ACIT 214 Taxman 305( Cal) took a view that the amendment to the provision of Section 50C of the Act by the Fina…

DCIT, Cir-10(2), Kolkata vs. M/S S & Ib Services Pvt. Ltd., Kolkata

In the result, the appeal filed by the revenue is dismissed

ITA 1401/KOL/2015[2012-2013]Status: DisposedITAT Kolkata06 Dec 2017AY 2012-2013

Bench: : Shri P.M. Jagtap & Shri S.S.Viswanethra Ravi

For Appellant: Shri Kalyan Nath,Addl.CIT, ld.Sr.DRFor Respondent: None appeared

…d perused the record. We find that the issue in hand is squarely covered by the decisions of the Hon’ble Supreme Court and High Court of Calcutta High Court in the cases of Vinay Cement Ltd, Alom Extrusions Ltd reported in (2009) 313 ITR (St.1)(SC), in (2009) 319 ITR 306(SC) respectively and Vijay Shree Ltd. We find that the impugned amount towards employees’ contribution to Provident Fund were deposited well before the due date of filing of return. We find that the Hon’ble High Court of Calcutta in the case of Vijay Shree Ltd supra has upheld the finding of the Tribunal basing on same identical facts on the rati…

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

…आयकर अपील"य अ"धकरण ,’ ए ’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य केसम# BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर 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, Chenna…

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

…आयकर अपील"य अ"धकरण ,’ ए ’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य केसम# BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर 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, Chenna…

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

…आयकर अपील"य अ"धकरण ,’ ए ’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य केसम# BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर 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, Chenna…