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.

DCIT Cir 3(1), Mumbai vs. Advani Hotels & Resorts Ltd, Mumbai

In the result, subject our observations made above, the assessee’s appeals for A

ITA 3101/MUM/2013[2009-10]Status: DisposedITAT Mumbai31 Aug 2016AY 2009-10

Bench: Shri B.R. Baskaran & Shri Sanjay Gargassessment Year: 2004-05 Assessment Year: 2005-06 Assessment Year: 2009-10 M/S. Advani Hotels & Resorts Dy. Commissioner Of Income (India) Ltd., Tax, Circle -3(1), 6Th Floor, Room No.607 18A & 18B, Jolly Maker Vs. Chambers Ii, Aayakar Bhavan, Nariman Point, M.K. Road, Mumbai – 400 021 Mumbai - 400020 Pan: Aaacr 6389Q (Appellant) (Respondent) Assessment Year: 2009-10 Dy. Commissioner Of Income M/S. Advani Hotels & Resorts Tax, Circle -3(1), (India) Ltd., Room No.607, 6Th Floor, Vs. Jolly Maker -Ii, 18A & 18B, Aayakar Bhavan, 225, Nariman Point, Mumbai - 400020 Mumbai – 400 021 Pan: Aaacr 6389Q (Appellant) (Respondent)

For Appellant: Shri Prakash Jotwani, A.RFor Respondent: Shri A.B. Koli, D.R
Section 36(1)(va)Section 43ASection 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI SANJAY GARG, JUDICIAL MEMBER Assessment Year: 2004-05 Assessment Year: 2005-06 Assessment Year: 2009-10 M/s. Advani Hotels & Resorts Dy. Commissioner of Income (India) Ltd., Tax, Circle -3(1), 6th Floor, Room No.607 18A & 18B, Jolly Maker Vs. Chambers II, Aayakar Bhavan, Nariman Point, M.K. Road, Mumbai – 400 021 Mumbai - 400020 PAN: AAACR 6389Q (Appellant) (Respondent) Assessment Year: 2009-10 Dy. Commissioner of Income M/s. Advani Hotels & Resorts Tax, Circle -3(1), (India) Ltd., Room No.607, 6t…

Advani Hotels & Resorts (India) Limited, Mumbai vs. Dy. Commissioner, Circle 3(1), Mumbai

In the result, subject our observations made above, the assessee’s appeals for A

ITA 2536/MUM/2013[2009-10]Status: DisposedITAT Mumbai31 Aug 2016AY 2009-10

Bench: Shri B.R. Baskaran & Shri Sanjay Gargassessment Year: 2004-05 Assessment Year: 2005-06 Assessment Year: 2009-10 M/S. Advani Hotels & Resorts Dy. Commissioner Of Income (India) Ltd., Tax, Circle -3(1), 6Th Floor, Room No.607 18A & 18B, Jolly Maker Vs. Chambers Ii, Aayakar Bhavan, Nariman Point, M.K. Road, Mumbai – 400 021 Mumbai - 400020 Pan: Aaacr 6389Q (Appellant) (Respondent) Assessment Year: 2009-10 Dy. Commissioner Of Income M/S. Advani Hotels & Resorts Tax, Circle -3(1), (India) Ltd., Room No.607, 6Th Floor, Vs. Jolly Maker -Ii, 18A & 18B, Aayakar Bhavan, 225, Nariman Point, Mumbai - 400020 Mumbai – 400 021 Pan: Aaacr 6389Q (Appellant) (Respondent)

For Appellant: Shri Prakash Jotwani, A.RFor Respondent: Shri A.B. Koli, D.R
Section 36(1)(va)Section 43ASection 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI SANJAY GARG, JUDICIAL MEMBER Assessment Year: 2004-05 Assessment Year: 2005-06 Assessment Year: 2009-10 M/s. Advani Hotels & Resorts Dy. Commissioner of Income (India) Ltd., Tax, Circle -3(1), 6th Floor, Room No.607 18A & 18B, Jolly Maker Vs. Chambers II, Aayakar Bhavan, Nariman Point, M.K. Road, Mumbai – 400 021 Mumbai - 400020 PAN: AAACR 6389Q (Appellant) (Respondent) Assessment Year: 2009-10 Dy. Commissioner of Income M/s. Advani Hotels & Resorts Tax, Circle -3(1), (India) Ltd., Room No.607, 6t…

Advani Hotels & Resorts (India) Ltd, Mumbai vs. ITO WD 3(1)(1), Mumbai

In the result, subject our observations made above, the assessee’s appeals for A

ITA 631/MUM/2009[2005-2006]Status: DisposedITAT Mumbai31 Aug 2016AY 2005-2006

Bench: Shri B.R. Baskaran & Shri Sanjay Gargassessment Year: 2004-05 Assessment Year: 2005-06 Assessment Year: 2009-10 M/S. Advani Hotels & Resorts Dy. Commissioner Of Income (India) Ltd., Tax, Circle -3(1), 6Th Floor, Room No.607 18A & 18B, Jolly Maker Vs. Chambers Ii, Aayakar Bhavan, Nariman Point, M.K. Road, Mumbai – 400 021 Mumbai - 400020 Pan: Aaacr 6389Q (Appellant) (Respondent) Assessment Year: 2009-10 Dy. Commissioner Of Income M/S. Advani Hotels & Resorts Tax, Circle -3(1), (India) Ltd., Room No.607, 6Th Floor, Vs. Jolly Maker -Ii, 18A & 18B, Aayakar Bhavan, 225, Nariman Point, Mumbai - 400020 Mumbai – 400 021 Pan: Aaacr 6389Q (Appellant) (Respondent)

For Appellant: Shri Prakash Jotwani, A.RFor Respondent: Shri A.B. Koli, D.R
Section 36(1)(va)Section 43ASection 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI SANJAY GARG, JUDICIAL MEMBER Assessment Year: 2004-05 Assessment Year: 2005-06 Assessment Year: 2009-10 M/s. Advani Hotels & Resorts Dy. Commissioner of Income (India) Ltd., Tax, Circle -3(1), 6th Floor, Room No.607 18A & 18B, Jolly Maker Vs. Chambers II, Aayakar Bhavan, Nariman Point, M.K. Road, Mumbai – 400 021 Mumbai - 400020 PAN: AAACR 6389Q (Appellant) (Respondent) Assessment Year: 2009-10 Dy. Commissioner of Income M/s. Advani Hotels & Resorts Tax, Circle -3(1), (India) Ltd., Room No.607, 6t…

Advani Hotels & Resorts (India) Ltd, Mumbai vs. ITO WD 3(1)(1), Mumbai

In the result, subject our observations made above, the assessee’s appeals for A

ITA 630/MUM/2009[2004-2005]Status: DisposedITAT Mumbai31 Aug 2016AY 2004-2005

Bench: Shri B.R. Baskaran & Shri Sanjay Gargassessment Year: 2004-05 Assessment Year: 2005-06 Assessment Year: 2009-10 M/S. Advani Hotels & Resorts Dy. Commissioner Of Income (India) Ltd., Tax, Circle -3(1), 6Th Floor, Room No.607 18A & 18B, Jolly Maker Vs. Chambers Ii, Aayakar Bhavan, Nariman Point, M.K. Road, Mumbai – 400 021 Mumbai - 400020 Pan: Aaacr 6389Q (Appellant) (Respondent) Assessment Year: 2009-10 Dy. Commissioner Of Income M/S. Advani Hotels & Resorts Tax, Circle -3(1), (India) Ltd., Room No.607, 6Th Floor, Vs. Jolly Maker -Ii, 18A & 18B, Aayakar Bhavan, 225, Nariman Point, Mumbai - 400020 Mumbai – 400 021 Pan: Aaacr 6389Q (Appellant) (Respondent)

For Appellant: Shri Prakash Jotwani, A.RFor Respondent: Shri A.B. Koli, D.R
Section 36(1)(va)Section 43ASection 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI SANJAY GARG, JUDICIAL MEMBER Assessment Year: 2004-05 Assessment Year: 2005-06 Assessment Year: 2009-10 M/s. Advani Hotels & Resorts Dy. Commissioner of Income (India) Ltd., Tax, Circle -3(1), 6th Floor, Room No.607 18A & 18B, Jolly Maker Vs. Chambers II, Aayakar Bhavan, Nariman Point, M.K. Road, Mumbai – 400 021 Mumbai - 400020 PAN: AAACR 6389Q (Appellant) (Respondent) Assessment Year: 2009-10 Dy. Commissioner of Income M/s. Advani Hotels & Resorts Tax, Circle -3(1), (India) Ltd., Room No.607, 6t…

M/S Jalan Cement Works Ltd, Kolkata vs. C.I.T Kolkata - I, Kolkata

In the result, assessee’s appeal stands allowed

ITA 1112/KOL/2013[2008-09]Status: DisposedITAT Kolkata24 Aug 2016AY 2008-09

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Raviassessment Year :2008-09 M/S. Jalan Cement Works V/S. Cit, Kolkata-1 Ltd 2Nd Floor, Room No Aayakar Bhawan, 202, 81, Netji Subhas Road, P-7, Chowringhee Kolkata-700 001 Square, Kolkata- [Pan No.: Aaacj6788R] 700 069 .. अपीलाथ" /Appellant ""यथ"/Respondent

Section 143(3)Section 263Section 73

…Finance (No.2) Act, 2014 is to be applied retrospectively from the date of the insertion to Explanation to section 73 of the Act. in coming to this view, we draw support from the decision of the Hon’ble Apex Court in the case of CIT vs. Alom Extrusions Ltd. (319 ITR 306) wherein their Lordships were considering the amendment made by Finance Act, 2003 by omitting the second proviso to section 43B of the Act w.e.f. 01.04.2004 and bringing about uniformity in the first proviso by equating tax, duty, cess and fees with contribution to welfare funds (viz. Provident Fund, etc.). the Hon’ble Apex Court held that the af…

Sayli Iron & Steel Co. P.Ltd, Mumbai vs. DCIT Cen Cir 10, Mumbai

In the result appeal filed by the assessee is hereby allowed

ITA 8628/MUM/2011[2002-03]Status: DisposedITAT Mumbai17 Aug 2016AY 2002-03

Bench: Shri D. Karunakara Rao, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.8628/Mum/11 ("नधा"रण वष" / Assessment Year: 2002-03) Sayli Iron & Steel Co. Pvt. Deputy Commissioner Of बनाम/ Ltd. Income Tax Central Circle Vs. 103, Steel Centre, 10 Ahmedabad Street, Mumbai Masjid Bunder(West) Mumbai - 400009 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaecs4042F

For Appellant: NoneFor Respondent: Shri Abhishek Meshram
Section 143(1)Section 143(2)Section 145ASection 2(24)(x)

…)(x) r.w.s. 36(i)(va) of the Act out of contribution received from employee. The learned representative of the assessee has argued that this issue has been decided in view of law settled by the Hon’ble Supreme Court in the case of CIT V/s. Alom Extrusion Ltd. 319 ITR 306 and by the subsequent decision of ITAT in case of Ms/ Pinkpen Pvt. Ltd. Vs. CIT in ITA No.6847/M/08 dated A.Y. 2002-03 28.08.2010. The finding of the said judgement is hereby reproduced below:- “10. The next issue is disallowance of Employees Contribution to PF and ESIC of Rs.43,721/-. The short controversy before us is in respect of the paymen…

DCIT, Cen. Cir-VIII, Kolkata vs. M/S Rupa & Co. Ltd., Kolkata

ITA 149/KOL/2014[2007-2008]Status: DisposedITAT Kolkata12 Aug 2016AY 2007-2008

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am] I.T.A No. 149/Kol/2014 Assessment Year : 2007-08 D.C.I.T., Central Circle-Viii, -Vs.- M/S. Rupa & Co. Ltd. Kolkata Kolkata [Pan : Aabcr 2648 M] (Respondent) (Appellant) For The Appellant : Shri G.Mallikarjuna, Cit(Dr) For The Respondent : Shri A.K.Tulsiyan, Fca Date Of Hearing : 09.08.2016. Date Of Pronouncement : 12.08.2016. Order Per N.V.Vasudevan, Jm

For Appellant: Shri G.Mallikarjuna, CIT(DR)For Respondent: Shri A.K.Tulsiyan, FCA
Section 143(3)Section 194JSection 194J(1)Section 40

…e said to be declaratory and curative in nature and therefore, should be given retrospective effect from 1st April, 2005, being the date from which sub-clause (ia) of section 40(a) was inserted by the Finance (No. 2) Act, 2004. In CIT Vs. Alom Extrusions Ltd. 319 ITR 306 (SC), the Hon’ble Supreme Court had to deal with the question, whether omission (deletion) of the second proviso to s. 43B of the IT Act, 1961, by the Finance Act, 2003, operated w.e.f. 1st April, 2004, or whether it operated retrospectively w.e.f. 1st April, 1988? Prior to Finance Act, 2003, the second proviso to s. 43B of the IT Act, 1961 (for…

M/S Vasu Developers, Hooghly vs. I.T.O WD - 1(4), Hooghly

ITA 2077/KOL/2013[2006-07]Status: DisposedITAT Kolkata12 Aug 2016AY 2006-07

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am]

For Appellant: Shri Somnath Ghosh, AdvocateFor Respondent: Shri Rajat Kumar Kureel, JCIT.Sr.DR
Section 139(4)Section 194CSection 201Section 40

…e said to be declaratory and curative in nature and therefore, should be given retrospective effect from 1st April, 2005, being the date from which sub-clause (ia) of section 40(a) was inserted by the Finance (No. 2) Act, 2004. In CIT Vs. Alom Extrusions Ltd. 319 ITR 306 (SC), the Hon’ble Supreme Court had to deal with the question, whether omission (deletion) of the second proviso to s. 43B of the IT Act, 1961, by the Finance Act, 2003, operated w.e.f. 1st April, 2004, or whether it operated retrospectively w.e.f. 1st April, 1988? Prior to Finance Act, 2003, the second proviso to s. 43B of the IT Act, 1961 (for…

D.C.I.T Cir - 5, Kolkata vs. M/S Raima Equities Pvt Ltd, Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1994/KOL/2013[2009-10]Status: DisposedITAT Kolkata11 Aug 2016AY 2009-10

Bench: Shri M. Balaganesh, Am & Shri K. Narasimha Chary, Jm]

For Appellant: Shri Divakar Chakraborty, JCIT, Sr. DRFor Respondent: ShriAshok Kr. Tulsyan, FCA &
Section 143(3)Section 43Section 73

…n our considered opinion, the amendment would not serve its object in the instant case unless it is construed retrospective in operation. 6.4.4. We draw support from the decision of the Hon’ble Apex Court in the case of CIT vs Alom Extrusions Ltd reported in 319 ITR 306 (SC) wherein their Lordships were considering the amendment made by Finance Act 2003 by omitting the second proviso to section 43B of the Act w.e.f. 01.04.2004 and bringing about uniformity in the first proviso by equating tax, duty, cess and fees with contribution to welfare funds (viz provident fund etc) . The Hon’ble Apex Court held that the a…

Anil Agarwal, New Delhi vs. ACIT, Muzaffarnagar

In the result, the appeal is allowed

ITA 4915/DEL/2014[2010-11]Status: DisposedITAT Delhi08 Aug 2016AY 2010-11

Bench: Shri R.S. Syalassessment Year : 2010-11

For Appellant: Shri Anil K. Jain, AdvocateFor Respondent: Shri Anil Kumar Sharma, Sr. DR
Section 139(1)Section 43B

…the disallowance. 4. 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 2 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 w…

ITO 8(3)(3), Mumbai vs. Tricom India Ltd, Mumbai

In the result, the revenue’s appeal is dismissed

ITA 4981/MUM/2013[2005-06]Status: DisposedITAT Mumbai05 Aug 2016AY 2005-06

Bench: Shri Rajendra, Am & Shri Sandeep Gosain, Jm आयकर अपील सं./ I.T.A. No. 4981/Mum/2013 ("नधा"रण वष" / Assessment Year: 2005-06)

For Appellant: Shri Ankit V. Sudha Shah
Section 143(3)Section 2Section 2(24)(x)Section 36Section 43B

…ear that the contribution to PF and ESIC payments have been deposited in the Government account before filing return of income. The facts of the case are squarely covered by the decision of the hon'ble Supreme Court in the case of CIT Vs. Alom Extrusions Ltd. 319 ITR 306 4 ITO Vs. M/s. Tricom India Ltd. where it is held that payments made before filing of the return of income and within the grace period is allowable deduction. Keeping in view the facts and circumstances, the addition made by the A.O. is not sustainable, hence deleted. The ground of appeal is allowed.” 5.2 After taking into consideration the ar…

DCIT 15(2)(2), Mumbai vs. Print House (India) P.Ltd, Mumbai

In the result, appeal of the revenue is dismissed

ITA 4143/MUM/2015[2011-12]Status: DisposedITAT Mumbai03 Aug 2016AY 2011-12

Bench: Shri R.C. Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./I.T.A. No.4143/Mum/2015 (निर्धारण वषा / Assessment Year: 2011-12) The Dy. Commissioner Of Income Tax M/S. Print House (India) Pvt. Ltd. 15(2)(2), Plot No.6, Datta Mandir Road बिधम/ Room No.403, 4Th Floor, Bhandup (West), Aaykar Bhavan, Mumbai-400 078. Vs. Maharshi Karve Road, Mumbai-400 020. स्थामी रेखा सं./जीआइआय सं ./Pan/Gir No. Aaacm 5669E (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : अऩीराथी की ओय से / Appellant By : Shri Uday Bhaskar Jakke प्रत्मथी की ओय से/Respondent By : None

For Appellant: Shri Uday Bhaskar JakkeFor Respondent: None
Section 36(1)(va)Section 43B

…onsideration is squarely covered by the Bombay High Court 366 ITR 1 wherein it was held that if the contribution is paid before last date u/s 36(1)(va) r.w.s. 2(24)(X) the same cannot be disallowed. Hon’ble High Court in the case of CIT vs. Alom Extrusion Ltd 319 ITR 306 held that provision to section 43B by the Finance Act 2003 … retrospective w.e.f. 01.04.1998. Accordingly contribution payable by the employee to the PF or any other mode for the welfare of the employees was allowable if paid before due date of filing return 3 DCIT vs. Print House (India) P. Ltd. of income. In this case CIT(A) disallowed the di…

Vgn Infra India Private Limited, Chennai vs. DCIT, Chennai

In the result, the appeal of the assessee in ITA

ITA 1082/CHNY/2016[2012-13]Status: DisposedITAT Chennai21 Jul 2016AY 2012-13

Bench: Shri A.Mohan Alankamony & Shri. G. Pavan Kumar

Section 139(1)Section 143(1)Section 143(3)Section 36(1)(va)Section 43B

…igh Court in the case of CIT vs. M/s. Industrial Security & Intelligence India Pvt. Ltd were it has 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…

D.C.I.T Cir - 4, Kolkata vs. M/S Madhu Jayanti International, Kolkata

In the result, Revenue’s appeal stands dismissed

ITA 1011/KOL/2013[2008-09]Status: DisposedITAT Kolkata20 Jul 2016AY 2008-09

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Raviassessment Year:2008-09

Section 143(2)Section 143(3)Section 172Section 197Section 197ASection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri Waseem Ahmed, Accountant Member and Shri S.S.Viswanethra Ravi, Judicial Member Assessment Year:2008-09 DCIT, Circle-4, M/s Madhu jayanti बनाम Kolkata, P-7, International Ltd, 46, B.B. / Gangduly, Street, 3rd Floor, Chowringhee Square, V/s. Kolkata-700 069 Kolkata-700 012 [PAN No.AABCM 7502 R] .. अपीलाथ" /Appellant ""यथ" /Respondent Shri Pinaki Mukherjee, JCIT-DR अपीलाथ" क" ओर से/By Appellant Shri Aakash Monsinka, AR ""यथ" क" ओर से/By Respondent 01-06-2016 सुनवाई क" तार"ख/Date of Hearing 20-07-2016 घोषणा क" तार"ख/Date of Pronouncement आ…

Voltas Ltd, Mumbai vs. Addl CIT RG 7(3), Mumbai

In the result, the assessee’s appeal for A

ITA 1667/MUM/2012[2008-09]Status: DisposedITAT Mumbai08 Jul 2016AY 2008-09

Bench: Shri Jason P. Boaz & Shri Sandeep Gosainm/S. Voltas Limited Addl. Cit, Range 7(3) Voltas House - A Aayakar Bhavan Vs. Dr. Babasahed Ambedkar Road M.K. Road Chinchpokli, Mumbai 400033 Mumbai 400020 Pan - Aaacv2809D Appellant Respondent

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Neil Philip
Section 14Section 143(3)Section 14ASection 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL "F" Bench, Mumbai Before Shri Jason P. Boaz, Accountant Member and Shri Sandeep Gosain, Judicial Member M/s. Voltas Limited Addl. CIT, Range 7(3) Voltas House - A Aayakar Bhavan Vs. Dr. Babasahed Ambedkar Road M.K. Road Chinchpokli, Mumbai 400033 Mumbai 400020 PAN - AAACV2809D Appellant Respondent Appellant by: Shri Nitesh Joshi Respondent by: Shri Neil Philip Date of Hearing: 26.05.2016 Date of Pronouncement: 08.07.2016 O R D E R Per Jason P. Boaz, A.M. This appeal by the assessee is directed against the order of the CIT(A)- 13, Mumbai dated 16.11.2011 for A.Y. 2008-09.…

E Commerce Magnum Solutions Ltd, Mumbai vs. DCIT Cen Cir 5(1), Mumbai

ITA 3179/MUM/2016[2012-13]Status: DisposedITAT Mumbai07 Jul 2016AY 2012-13
For Appellant: Shri B.V. JhaveriFor Respondent: Shri Manjunath Swamy-CIT-DR
Section 139Section 139(1)Section 143(3)Section 201Section 201(1)Section 254(1)Section 40

…आयकर अपीलीय अिधकरण, मुंबई “ई” खंडपीठ Income-tax Appellate Tribunal -“E”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"",लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं सी एवं सी सी. एन सी एन एन. "साद एन "साद "साद,"याियक "साद "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Shri Rajendra,Accountant Member and C.N. Prasad,Judicial Member आयकर आयकर अपील अपील संसंसंसं./ITA/3179/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2012-13 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" E Commerce Magnum Solution Limited DCIT, Central Circle-5(1) Ackruti Trade Centre, 6th Floor, Road Room No.32(2), Groun…

Fiduciary Euromax Global Markets Ltd, Mumbai vs. DCIT 8(1), Mumbai

In the result, this appeal of the assessee is allowed

ITA 955/MUM/2014[2010-11]Status: DisposedITAT Mumbai29 Jun 2016AY 2010-11

Bench: Shri G.S. Pannu & Shri Sanjay Garg

For Appellant: Shri V.C. Shah, A.RFor Respondent: Shri S. Senthil Kumaran, D.R
Section 14ASection 73

…Finance (No. 2) Act, 2014 is to be applied retrospectively from the date of the insertion to Explanation to section 73 of the Act. In coming to this view, we draw support from the decision of the Hon'ble Apex Court in the case of CIT vs. Alom Extrusions Ltd. (319 ITR 306) wherein their Lordships were considering the amendment made by Finance Act, 2003 by omitting the second proviso to section 43B of the Act w.e.f. 01.04.2004 and bringing about uniformity in the first proviso by equating tax, duty, cess and fees with contribution to welfare funds (viz. Provident Fund, etc.). The Hon'ble Apex Court held that the af…

Fiduciary Euromax Global Markets Ltd, Mumbai vs. DCIT 8(1), Mumbai

In the result, this appeal of the assessee is allowed

ITA 1349/MUM/2012[2009-10]Status: DisposedITAT Mumbai29 Jun 2016AY 2009-10

Bench: Shri G.S. Pannu & Shri Sanjay Garg

For Appellant: Shri V.C. Shah, A.RFor Respondent: Shri S. Senthil Kumaran, D.R
Section 14ASection 73

…Finance (No. 2) Act, 2014 is to be applied retrospectively from the date of the insertion to Explanation to section 73 of the Act. In coming to this view, we draw support from the decision of the Hon'ble Apex Court in the case of CIT vs. Alom Extrusions Ltd. (319 ITR 306) wherein their Lordships were considering the amendment made by Finance Act, 2003 by omitting the second proviso to section 43B of the Act w.e.f. 01.04.2004 and bringing about uniformity in the first proviso by equating tax, duty, cess and fees with contribution to welfare funds (viz. Provident Fund, etc.). The Hon'ble Apex Court held that the af…

DCIT, Cir-5, Kolkata vs. M/S the Bisra Stone Lime Co. Ltd., Kolkata

In the result the appeal of the revenue is partly allowed for statistical purposes

ITA 2358/KOL/2013[2004-05]Status: DisposedITAT Kolkata01 Jun 2016AY 2004-05

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am ] Assessment Year : 2004-05

For Appellant: Sallong Yaden, Addl. CIT, Sr.DRFor Respondent: Shri T.P.Kar, FCA
Section 143(3)Section 147Section 148Section 2(24)(x)Section 36Section 43B

…or before the due date specified in 36(1)(va). After the omission of the second Proviso w.e.f 1.4.2004, the deduction is allowable under the first Proviso if the payment is made on or before the due date for furnishing the return of income. In Alom Extrusions 319 ITR 306 (SC), the deletion of the second Proviso has been held to be with retrospective effect. The High Court had to consider whether the benefit of s. 43B can be extended to employees’ contribution as well which are paid after the due date under the PF law but before the due date for filing the return. The Hon’ble Court held that: (i) Though the reven…

ACIT, Chennai vs. Good Leather Shoes (P) Ltd., Chennai

In the result, the appeal of the Revenue is dismissed

ITA 184/CHNY/2016[2012-13]Status: DisposedITAT Chennai19 May 2016AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita No.184/Mds/2016 "नधा"रण वष" / Assessment Year : 2012-13 The Assistant Commissioner Of M/S Good Leather Shoes (P) Ltd., 47, Thiruvengadam Street, 1St Floor, Income Tax, V. Corporate Circle 2(1), Periamet, Chennai - 600 003. Chennai - 600 034. Pan : Aaacg 8998 G (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Sh. P. Radhakrishnan, JCITFor Respondent: Sh. M. Karunakaran, Advocate
Section 139(1)Section 14A

…on made by the Assessing Officer. 6. The next ground of appeal is with regard to belated deposit of employees’ contribution towards Provident Fund and ESI. The CIT(Appeals) by placing reliance on the judgment of Apex Court in CIT v. Alom Extrusions Limited (319 ITR 306) and the judgment of Madras High Court in CIT v. Industrial Security & Intelligence India Pvt. Ltd. in 585 and 586 of 2015 dated 24.07.2015, allowed the claim of the assessee holding that when the assessee has deposited employees’ contribution towards Provident Fund and ESI before the due date for filing of return of income under Section 139(1)…