How many judgments cite CIT v. Alvares and Thomas?

15 judgments on BharatTax cite CIT v. Alvares and Thomas (394 ITR 647), spanning 2016 to 2026.

Which sections of the Income Tax Act does CIT v. Alvares and Thomas come up under?

It is most often cited in judgments turning on Section 132, Section 132(4), Section 143(3), Section 41(1).

CIT v. Alvares and Thomas

394 ITR 647High Court2017#7599 most cited

What is CIT v. Alvares and Thomas authority for?

Section 41(1) of the Income Tax Act can only be invoked if there is a remission or cessation of a trading liability coupled with the assessee obtaining a benefit from such cessation. The absence of confirmation letters from creditors does not automatically imply cessation of liability.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. Alvares and Thomas · section 41(1) · section 41 · remission of liability · cessation of liability · trading liability · sundry creditors · business income · assessment procedure · Karnataka High Court

Also reported as

69 Taxmann.com 25769 Taxmann 257

Sections most often in play

Section 132 Section 132(4)Section 143(3)Section 41(1)

Issues it is cited on

remission or cessation of liability section 41(1)section 41 sundry creditors previous year company transfer section 143(3)business total income interest

Judgments citing CIT v. Alvares and Thomas

Hassan Power Supply Campany Limited, Bengaluru vs. DCIT, Central Circle-2(1), Bangalore

In the result, Appeal filed by the Assessee is partly allowed

ITA 2181/BANG/2025[2017-18]Status: DisposedITAT Bangalore06 Feb 2026AY 2017-18

Bench: Shri Prashant Maharishi, Vice – & Shri Keshav Dubeyassessment Year : 2017-18 M/S. Hassan Power Supply Company Ltd., The Deputy Commissioner No. 17, Sankey Road, Of Income Tax, Bengaluru, Central Circle-2(1), Vs. Karnataka – 560 020. Bengaluru. Pan: Aaach4163J Appellant Respondent

For Appellant: Shri H. Siva prasad Reddy, ITP

Section 132Section 143(2)Section 143(3)Section 41Section 41(1)

…ccounts, and it is subsisting. Therefore, we do not find that the provisions of section 41(1) apply in this case. 11. In Commissioner of Income-tax, Bangalore vs. Alvares & Thomas [2016] 69 taxmann.com 257 (Karnataka)/ [2016] 239 Taxman 456 (Karnataka)/[2017] 394 ITR 647 (Karnataka)[24-03-2016] it is heldthat there are two requirements for invoking the provision of Section 41. The Sine qua non is, the remission or cessation of the Page 5 of 6 trading liability and the additional requirement is, some benefit in respect of such trade liability is taken by the Assessee. If the aforesaid conditions are satisfied, the…

Dy. Commissioner of Income Tax, Pune vs. Indus Biotech Private Limited, Pune

Appeal is dismissed

ITA 863/PUN/2023[2018-19]Status: DisposedITAT Pune22 Oct 2024AY 2018-19

Bench: Shri R.K. Panda & Shri S.S. Godara"नधा"रण वष" / Assessment Year : 2018-19 Dcit, Vs. Indus Biotech Pvt. Ltd. Circle-1(1), 1, Rahul Residency, Pune Plot Nos.6 & 7, Off Salunke Vihar Road, Kondhwa, Kondhwa Bk B.O., Pune – 411048 Maharashtra Pan: Aaaci5708E Appellant Respondent

Section 143(3)Section 250Section 41(1)

…ability by the creditors or even an unilateral act by the appellant in this regard. c) This issue of remission or cessation of liability has been discussed and decided in detail by Hon'ble Karnataka High Court in CIT vs. Alvares and Thomas (2016) reported in 394 ITR 647 (Karnataka). The relevant part is reproduced as under: "7. As in the above referred order of the Tribunal, the relevant portion of section 41 is reproduced, we may not reproduced the same. But the relevant aspect is that there are two requirements for invoking the provision of section 41. The Sina qua non is the remission or cessation of the tra…

The Assistant Commissioner of Income Tax, Circle-1, Margao. vs. M/S Salgaoncar Mining Industries Pvt. Ltd., Panaji

In the result, the appeal filed by the Revenue in ITA

ITA 135/PAN/2016[2011-12]Status: DisposedITAT Panaji05 Oct 2023AY 2011-12

Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)

For Appellant: Shri Sukhsagar SyalFor Respondent: Shri Prabhakar Anand

Section 143(3)Section 14ASection 41(1)

…ct that the assessee could not file the confirmation letters from the creditors cannot be a ground to conclude that there was cessation of liability in the light of the law laid down by the Hon’ble Karnataka High Court in the case of CIT vs. Alvares & Thomas, 394 ITR 647 (Kar.). In the absence of any material on record suggesting that there was remission or cessation of liability during the previous year relevant to the assessment year under consideration, the outstanding creditors cannot be added to the total income in terms of provisions of section 41(1) of the Act. Reliance in this regard can be placed on the…

Salgaocar Mining Industries Private Limited., Panaji vs. The Joint Commissioner of Income Tax, Margao Range., Margao

In the result, the appeal filed by the Revenue in ITA

ITA 118/PAN/2016[2011-12]Status: DisposedITAT Panaji05 Oct 2023AY 2011-12

Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)

For Appellant: Shri Sukhsagar SyalFor Respondent: Shri Prabhakar Anand

Section 143(3)Section 14ASection 41(1)

Income Tax Officer, Dhar vs. Shri Sunil Kumar Jain Prop. M/S Sunil Traders, Kanwan, Badnagar

In the result, Revenue’s appeal is dismissed

ITA 793/IND/2018[2014-15]Status: DisposedITAT Indore21 Nov 2022AY 2014-15

Bench: Ms. Madhumita Roy & Shri Bhagirath Mal Biyani

For Appellant: Shri Ashish Porwal, Sr.DRFor Respondent: Date of Hearing

Section 142(1)Section 143(3)Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER & SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER I.T.A. No.793/Ind/2018 (Assessment Year: 2014-15) Income-tax Officer Vs. Shri Sunil Kumar Jain Aayakar Bhawan, Dhar Prop. M/s. Sunil Traders, Kanwan, Tehsil-Badnawar, Distt. Dhar (M.P.) Survey No. 314/3, SDA Compound, Lasudiya Mori, Indore, Madhya Pradesh - 452001 PAN No. AFSPJ4881P (Appellant) .. (Respondent) Appellant by : Shri Ashish Porwal, Sr.DR Shri Pankaj Shah, A.R. Respondent by : Date of Hearing 14.09.2022 Date of Pronouncement 21 .11.2022 O R D E R…

Sri. R.C. Bhaskar, Shimoga vs. The Additional Commissioner of Income Tax, Shimoga Range, Shimoga

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

ITA 583/BANG/2020[2008-09]Status: DisposedITAT Bangalore19 Jul 2022AY 2008-09

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2008-09

For Appellant: Shri V. Srinivasan, A.RFor Respondent: Shri Venudhar Godesi, D.R

Section 234Section 41Section 41(1)Section 68Section 69

…ce the assessee signed the balance sheet, it means that all the debts therein was acknowledged by the assessee. As such, these debts cannot be considered as ceased to exist. Further, Hon’ble jurisdictional High Court in the case of CIT Vs. Alvares and Thomas (394 ITR 647), wherein held as under:- “There are two requirements for invoking the provisions of section 41. The sine qua non is, the remission or cessation of the trading liability and the additional requirement is, some benefit in respect of such trading liability is taken by the assessee. If these conditions are satisfied, then alone can section 41(1)be i…

Sri Suresh Kumar T Jain vs. The Income Tax Officer

RP/26/2019HC Karnataka04 Mar 2022

Bench: S.SUJATHA,K.NATARAJAN

Section 114Section 260ASection 4Section 41(1)Section 68

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 4TH DAY OF MARCH, 2022 PRESENT THE HON’BLE MRS.JUSTICE S.SUJATHA AND THE HON’BLE MR. JUSTICE K.NATARAJAN R.P.No.26/2019 IN I.T.A.No.160/2010 BETWEEN : SRI SURESH KUMAR T. JAIN S/O SRI TARACHANDJI AGED ABOUT 63 YEARS, PROP: M/s NINZA ELECTRONICS, 115/5, LEELA GOPAL COMPLEX, PR LANE, SP ROAD, BANGALORE-560002. ...PETITIONER (BY SMT.JINITHA CHATTERJEE, ADV.) AND : THE INCOME TAX OFFICER WARD 2(1), ROOM NO.59, HMT BUILDING, VI FLOOR BELLARY ROAD, BANGALORE-560032. …RESPONDENT (BY SRI M.DILIP, ADV…

Deputy Commissioner of Income Tax, Circle- 1(1)(2), Bangalore vs. M/S. Bpl Limited, Bangalore

In the result, appeal of the Revenue is dismissed

ITA 1513/BANG/2019[2016-17]Status: DisposedITAT Bangalore04 Mar 2022AY 2016-17

Bench: Shri N. V. Vasudevan & Shri B. R. Baskaranassessment Year : 2016-17 Dcit, Vs. M/S. Bpl Ltd., Circle – 1(1)(2), 11Th Km, Bannerghatta Road, Arakere, Bengaluru. Bengaluru – 560 076. Pan : Aaacb 9461 B Assessee Respondent Assessee By : Smt. Sheethal, Advocate Revenue By : Shri. Sumer Singh Meena, Cit(Dr)(Itat), Bengaluru Date Of Hearing : 28.02.2022 Date Of Pronouncement : 04.03.2022 O R D E R Per N V Vasudevan

For Appellant: Smt. Sheethal, AdvocateFor Respondent: Shri. Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru

Section 133(6)Section 41(1)Section 74

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER Assessment Year : 2016-17 DCIT, Vs. M/s. BPL Ltd., Circle – 1(1)(2), 11th KM, Bannerghatta Road, Arakere, Bengaluru. Bengaluru – 560 076. PAN : AAACB 9461 B ASSESSEE RESPONDENT Assessee by : Smt. Sheethal, Advocate Revenue by : Shri. Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru Date of hearing : 28.02.2022 Date of Pronouncement : 04.03.2022 O R D E R Per N V Vasudevan, Vice President This is an appeal by the Revenue against Order dated 28.03.2019, passed by CIT(A)-1, Be…

Shri. M.S. Amarnath, Bangalore vs. Assistant Commissioner of Income Tax, Circle-2(3)(1), Bangalore

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

ITA 710/BANG/2020[2012-13]Status: DisposedITAT Bangalore11 Oct 2021AY 2012-13

Bench: Shri George George K

For Appellant: Sri.Balram R Rao, AdvocateFor Respondent: Sri.Ganesh R.Ghale, Standing Counsel

Section 143(2)Section 41(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE “SMC-C” BENCH, BANGALORE Before Shri George George K, Judicial Member ITA No.710/Bang/2020 : Asst.Year 2012-2013 Sri.M.S.Amarnath The Asst.Commissioner of No.18 Prabhat Jewellers Gold Income-tax, Circle 2(3)(1) v. Bangalore. 10th D Main Jayanagar, 4th Block Bengaluru – 560 011. PAN : AAOPA6154B. (Appellant) (Respondent) Appellant by : Sri.Balram R Rao, Advocate Respondent by : Sri.Ganesh R.Ghale, Standing Counsel Date of Pronouncement : 11.10.2021 Date of Hearing : 08.10.2021 O R D E R This appeal at the instance of the assessee is directed against CIT(A)’s order…

Swapn Kumar Sarkar Prop. M/S Tarun Tools, Jamshedpur vs. ACIT Cir-3, Jamshedpur

Appeal is allowed

ITA 5/RAN/2017[2013-14]Status: DisposedITAT Ranchi15 Feb 2019AY 2013-14

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2013-14

Section 143(3)Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL RANCHI BENCH, RANCHI Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member Assessment Year :2013-14 Shri Swapan Kumar Sarkar V/s. ACIT, Circle-3, Prop. M/s Tarun Tools, Tata- Jamshedpur Kandra Road, Adityapur, Jamshedpur-831013 [PAN No.ADKPS 3837 L] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Devesh Poddar, Advocate अपीलाथ" क" ओर से/By Appellant Shri P.K.Mondal, JCIT-DR ""यथ" क" ओर से/By Respondent 07-01-2019 सुनवाई क" तार"ख/Date of Hearing 15-02-2019 घोषणा क" तार"ख/Date of Pronouncement आदेश /O R D E R PER BENCH:- This assessee’s appeal for assess…

Poona Bottling Compnay Pvt. Ltd., Pune vs. Assistant Commissioner of Income-Tax, Pune

In the result, the appeal of the assessee is allowed

ITA 1484/PUN/2016[2007-08]Status: DisposedITAT Pune21 Jan 2019AY 2007-08

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपील सं आयकर अपील सं. / Ita No.1484/Pun/2016 आयकर अपील सं आयकर अपील सं िनधा"रण वष" / Assessment Year : 2007-08 िनधा"रण वष" िनधा"रण वष" िनधा"रण वष"

For Appellant: Shri Nitesh Joshi & Shri P.P. BhandariFor Respondent: Shri Sanjeev Ghei

Section 143Section 41Section 41(1)

…ted the creditworthiness or identity of the creditors. There was no remission or cessation of the liability during the previous year relevant to the assessment year under consideration. The deletion of the addition was justified.” 3) CIT Vs. Alvares & Thomas, 394 ITR 647 “Merely because creditor could not traced on date when verification was made, is not a ground to conclude that there was cessation of liability in terms of section 41(1) because cessation of liability has to be cessation in law, of debt to be paid by assessee to creditor.” 4) CIT Vs. Shri Vardhman Overseas Ltd. “Held, dismissing the appeal, that…

ITO, Faridabad vs. Sh. Satish Kumar, Faridabad

In the result, the appeal is partly allowed for statistical

ITA 3698/DEL/2010[2007-08]Status: DisposedITAT Delhi06 Nov 2018AY 2007-08

Bench: Shri H.S. Sidhu & Dr. Mitha Lal Meena

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G”: DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER ITA.No.3698/Del./2010 Assessment Year 2007-08 ITO, Satish Kumar, Ward II(1) vs. Prop. M/s Gaurav Steels, New CGO Complex, Main Road, Mujessar, B-Block, NH-IV, Sector-24, Faridabad. Faridabad. AAVPK4726E (Appellant) (Respondent) Shri Sanjay Tripathi, Sr. DR For Revenue For Assessee Shri Somil Agarwal, Adv. Date of Hearing 31.10.2018 Date of Pronouncement 06.11.2018 ORDER PER DR. MITHA LAL MEENA, A.M. This appeal by Revenue is directed against the order dated 28.0…

ITO, Ward - 3(3), Kolkata vs. M/S. C D Steel Pvt. Ltd., Kolkata

Appeal is dismissed

ITA 1360/KOL/2017[2013-14]Status: DisposedITAT Kolkata29 Aug 2018AY 2013-14

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2013 14

Section 143(3)Section 271(1)(c)Section 41(1)Section 43BSection 68

…आयकर अपील"य अधीकरण, "यायपीठ – “D” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “D” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member Assessment Year :2013 14 Income Tax Officer, V/s. M/s C.D. Steel Pvt. Ltd., Ward-3(3), Aayakar Commerce House, 2A Bhavan, P-7, Ganesh Chandra Avenue, 4th Floor, Room No.8E, Chowringhee Square, Esplanade, 4th Floor, Kolkata-13 Kolkata-69 [PAN No.AABCC 3442 L] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri R. Choudhury, Addl. CIT-DR अपीलाथ" क" ओर से/By Appellant None ""यथ" क" ओर से/By Respondent 16-08-2018 सुनवाई क" तार"ख/Date of Hear…

ACIT, Circle-36, Kolkata vs. M/S Soorajmull Nagarmull, Kolkata

Appeal is dismissed

ITA 1907/KOL/2016[2001-02]Status: DisposedITAT Kolkata20 Jul 2018AY 2001-02

Bench: Shri S.S.Godara & Shri, M. Balaganeshassessment Year :2001-02 Acit, Cicle-36, Aayakar V/S. M/S Soorajmull Nagarmull, Bhawan, Poorva, 8Th 8 B.B.D. Bag (East), Floor, 110, Shantipally, Kolkata-700001 Kolkata-107 [Pan No.Aaaab 0601 N] .. अपीलाथ" /Appellant ""यथ"/Respondent Md. Usman Cit-Dr अपीलाथ" क" ओर से/By Appellant Shri Akkal Dudhwewal, Fca ""यथ" क" ओर से/By Respondent 26-06-2018 सुनवाई क" तार"ख/Date Of Hearing 20-07-2018 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Revenue’S Appeal For Assessment Year 2001-02 Calls Into Question Correctness Of The Commissioner Of Income Tax (Appeals)-10, Kolkata’S Order Dated 08.07.2016, Passed In Case No.142/Cit(A)/10/Cir-36/15-16/Kol, Reversing Assessing Officer’S Action Invoking Section 41(1) After Treating The Assessee’S Liability Amount Of ₹12,97,47,322/- To Be A Case Of Cessation Of Liability Assessment Order Dated 30.03.2015, Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. 2. We Notice At The Outset That Cit(A)’S Detailed Discussion On The Above Sole Issue Of Cessation Of Liability U/S 41(1)(A) Of The Act Reads As Follows:- “06. Decision: 1. I Have Carefully Considered The Action Of The Ld.Ao In Adding An Amount Of Rs.12,97,47,322/- U/S. 441(1) Of The Income Tax Act, 1961, On Grounds That There Was A Cessation Of Liability On The Part Of The Assessee For The Impugned Amount & That Therefore It Would Constitute Part Of The Income Of The Assessee-Firm. It Is To Be Observed That This Is The 2Nd Round Of The Assessment Order For The A.Y 2001-02, And

Section 139(2)Section 143(3)Section 148Section 250Section 41Section 41(1)Section 41(1)(a)Section 441(1)

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri S.S.Godara, Judicial Member and Shri, M. Balaganesh, Accountant Member Assessment Year :2001-02 ACIT, Cicle-36, Aayakar V/s. M/s Soorajmull Nagarmull, Bhawan, Poorva, 8th 8 B.B.D. Bag (East), Floor, 110, Shantipally, Kolkata-700001 Kolkata-107 [PAN No.AAAAB 0601 N] .. अपीलाथ" /Appellant ""यथ"/Respondent Md. Usman CIT-DR अपीलाथ" क" ओर से/By Appellant Shri Akkal Dudhwewal, FCA ""यथ" क" ओर से/By Respondent 26-06-2018 सुनवाई क" तार"ख/Date of Hearing 20-07-2018 घोषणा क" तार"ख/Date of Pronouncement आदे…

Smt. Sucharita Kar, Kolkata vs. ITO, Ward-55(1), Kolkata

In the result, the appeal of assessee is partly allowed

ITA 2239/KOL/2014[2010-2011]Status: DisposedITAT Kolkata14 Dec 2016AY 2010-2011

Bench: Shri M.Balaganesh & Shri S.S.Viswanethra Ravi

Section 143(2)Section 37(1)Section 40Section 41Section 41(1)Section 56(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL,‘D’ BENCH KOLKATA Before Shri M.Balaganesh, Accountant Member and Shri S.S.Viswanethra Ravi, Judicial Member I.T.A. No. 2239/KOL/2014 A.Y: 2010-11 Smt. Sucharita Kar Vs. I.T.O., Ward 55(1), Kolkata PAN: AFNPK5288G (Appellant) (Respondent) Appearances by: Shri V.N Dutta, Advocate, AR for the assessee Shri P.B. Pramanick, JCIT, Sr.DR for the revenue Date of hearing : 03-11-2016 Date of pronouncement : 14-12-2016 O R D E R Shri S.S. Viswanethra Ravi, JM :- This appeal by the assessee is directed against the order dated 30-09-2014 passed by the Commissioner of Inco…