CIT v. Bharat General & Textile Mills Ltd.

157 ITR 158High Court1986#13543 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 143(3)Section 271(1)(c)Section 37(1)Section 40A(3)Section 43A

Issues it is cited on

section 36(l)(vii)section 31(3)section 36(2)(v)section 41(4)section 43b(f)section 36(l)section 36(1)(viii)section 36(2)section 36(1)(viia)section 31section 36(1)(vii)section 41(1)

Judgments citing CIT v. Bharat General & Textile Mills Ltd.

SEOYON E-HWA SUMMIT AUTOMOTIVE INDIA PRIVATE LIMITED,KANCHEEPURAM vs. COMMISSIONER OF INCOME-TAX (APPEALS), NA

In the result, appeal filed by the assessee is allowed

ITA 2091/CHNY/2024[2009-10]Status: DisposedITAT Chennai23 Apr 2025AY 2009-10

Bench: Shri Aby T. Varkey & Shri Amitabh Shukla

For Appellant: Mr.Lalit Kumar, CAFor Respondent: Dr.I. Roopa, Addl.CIT
Section 143(3)Section 271Section 271(1)(c)Section 37(1)Section 40A(3)Section 43A

…cost of the asset only in the subsequent previous year in which such liability accrued”. 9. According to the Ld.AR, the aforesaid view has been accepted by the Hon’ble Calcutta High Court in the case of CIT v. Bharat General & Textile Industries Ltd. [1986] 157 ITR 158 as well as in the case of Bestobell (India) Ltd. v. CIT [1979] 2 Taxman 62. 10. Therefore, according to the Ld.AR, it can be seen that two views are possible and assessee has adopted a recognized practice for valuing its closing stock, which has found acceptance by Tribunal as cited at para 6 supra, therefore, the issue is debatable, and hence…

KARUR VYSYA BANK LTD.,KARUR vs. DCIT CIRCLE 2(1), TRICHY

ITA 678/CHNY/2019[2015-16]Status: DisposedITAT Chennai09 Apr 2024AY 2015-16

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकरअपीलसं./Ita Nos.: 677 & 678/Chny/2019 िनधा"रणवष" / Assessment Years: 2014-15 & 2015-16 M/S. Karur Vysya Bank Ltd, Deputy Commissioner Of Central Office, V. Income Tax, Erode Road, Circle -2(1), Karur – 639 002. Trichy. [Pan: Aaact-3373-J] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./Ita Nos.: 1343 & 1321/Chny/2019 िनधा"रणवष" / Assessment Years: 2014-15 & 2015-16 Deputy Commissioner Of M/S. Karur Vysya Bank Ltd, Income Tax, V. Central Office, Circle -2(1), Erode Road, Trichy. Karur – 639 002. [Pan: Aaact-3373-J (अपीलाथ"/Appellant) (""यथ"/Respondent) Assessee By : Shri. Anandhan, Ca & Smt. Lalitha, Ca Revenue By : Shri. Nilay Baran Som, Cit सुनवाई क" तारीख/Date Of Hearing : 13.03.2024 घोषणा क" तारीख/Date Of Pronouncement : 09.04.2024 आदेश /O R D E R

For Appellant: Shri. Anandhan, CA and Smt. Lalitha, CAFor Respondent: Shri. Nilay Baran Som, CIT
Section 36(1)(viii)Section 41(1)Section 43B

…ng the claim of the assessee and dismissing the appeal of the department the held as follows: “In both these appeals, the Assessing Officer, relying on the decision of the Calcutta High Court, in the case of CIT versus Bharat General & Textile Mills Ltd. 1986 157 ITR 158 (Cal) held that the provision made by the respondent in the books of account towards leave encashment of employees for the relevant period was unascertained liability and, therefore, was required to be disallowed. The Appellate Tribunal, however, over turned that finding recorded by the Assessing Officer. The Appellate Tribunal accepted the plea…

KARUR VYSYA BANK LTD.,KARUR vs. DCIT CIRCLE 2(1), TRICHY

ITA 677/CHNY/2019[2014-15]Status: DisposedITAT Chennai09 Apr 2024AY 2014-15

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकरअपीलसं./Ita Nos.: 677 & 678/Chny/2019 िनधा"रणवष" / Assessment Years: 2014-15 & 2015-16 M/S. Karur Vysya Bank Ltd, Deputy Commissioner Of Central Office, V. Income Tax, Erode Road, Circle -2(1), Karur – 639 002. Trichy. [Pan: Aaact-3373-J] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./Ita Nos.: 1343 & 1321/Chny/2019 िनधा"रणवष" / Assessment Years: 2014-15 & 2015-16 Deputy Commissioner Of M/S. Karur Vysya Bank Ltd, Income Tax, V. Central Office, Circle -2(1), Erode Road, Trichy. Karur – 639 002. [Pan: Aaact-3373-J (अपीलाथ"/Appellant) (""यथ"/Respondent) Assessee By : Shri. Anandhan, Ca & Smt. Lalitha, Ca Revenue By : Shri. Nilay Baran Som, Cit सुनवाई क" तारीख/Date Of Hearing : 13.03.2024 घोषणा क" तारीख/Date Of Pronouncement : 09.04.2024 आदेश /O R D E R

For Appellant: Shri. Anandhan, CA and Smt. Lalitha, CAFor Respondent: Shri. Nilay Baran Som, CIT
Section 36(1)(viii)Section 41(1)Section 43B

…ng the claim of the assessee and dismissing the appeal of the department the held as follows: “In both these appeals, the Assessing Officer, relying on the decision of the Calcutta High Court, in the case of CIT versus Bharat General & Textile Mills Ltd. 1986 157 ITR 158 (Cal) held that the provision made by the respondent in the books of account towards leave encashment of employees for the relevant period was unascertained liability and, therefore, was required to be disallowed. The Appellate Tribunal, however, over turned that finding recorded by the Assessing Officer. The Appellate Tribunal accepted the plea…

DCIT CIRCLE 2(1), TRICHY vs. THE KARUR VYSYA BANK LTD., KARUR

ITA 1343/CHNY/2019[2014-15]Status: DisposedITAT Chennai09 Apr 2024AY 2014-15

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकरअपीलसं./Ita Nos.: 677 & 678/Chny/2019 िनधा"रणवष" / Assessment Years: 2014-15 & 2015-16 M/S. Karur Vysya Bank Ltd, Deputy Commissioner Of Central Office, V. Income Tax, Erode Road, Circle -2(1), Karur – 639 002. Trichy. [Pan: Aaact-3373-J] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./Ita Nos.: 1343 & 1321/Chny/2019 िनधा"रणवष" / Assessment Years: 2014-15 & 2015-16 Deputy Commissioner Of M/S. Karur Vysya Bank Ltd, Income Tax, V. Central Office, Circle -2(1), Erode Road, Trichy. Karur – 639 002. [Pan: Aaact-3373-J (अपीलाथ"/Appellant) (""यथ"/Respondent) Assessee By : Shri. Anandhan, Ca & Smt. Lalitha, Ca Revenue By : Shri. Nilay Baran Som, Cit सुनवाई क" तारीख/Date Of Hearing : 13.03.2024 घोषणा क" तारीख/Date Of Pronouncement : 09.04.2024 आदेश /O R D E R

For Appellant: Shri. Anandhan, CA and Smt. Lalitha, CAFor Respondent: Shri. Nilay Baran Som, CIT
Section 36(1)(viii)Section 41(1)Section 43B

…ng the claim of the assessee and dismissing the appeal of the department the held as follows: “In both these appeals, the Assessing Officer, relying on the decision of the Calcutta High Court, in the case of CIT versus Bharat General & Textile Mills Ltd. 1986 157 ITR 158 (Cal) held that the provision made by the respondent in the books of account towards leave encashment of employees for the relevant period was unascertained liability and, therefore, was required to be disallowed. The Appellate Tribunal, however, over turned that finding recorded by the Assessing Officer. The Appellate Tribunal accepted the plea…

DCIT CIRCLE 2(1), TRICHY vs. THE KARUR VYSYA BANK LTD., KARUR

ITA 1321/CHNY/2019[2015-16]Status: DisposedITAT Chennai09 Apr 2024AY 2015-16

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकरअपीलसं./Ita Nos.: 677 & 678/Chny/2019 िनधा"रणवष" / Assessment Years: 2014-15 & 2015-16 M/S. Karur Vysya Bank Ltd, Deputy Commissioner Of Central Office, V. Income Tax, Erode Road, Circle -2(1), Karur – 639 002. Trichy. [Pan: Aaact-3373-J] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./Ita Nos.: 1343 & 1321/Chny/2019 िनधा"रणवष" / Assessment Years: 2014-15 & 2015-16 Deputy Commissioner Of M/S. Karur Vysya Bank Ltd, Income Tax, V. Central Office, Circle -2(1), Erode Road, Trichy. Karur – 639 002. [Pan: Aaact-3373-J (अपीलाथ"/Appellant) (""यथ"/Respondent) Assessee By : Shri. Anandhan, Ca & Smt. Lalitha, Ca Revenue By : Shri. Nilay Baran Som, Cit सुनवाई क" तारीख/Date Of Hearing : 13.03.2024 घोषणा क" तारीख/Date Of Pronouncement : 09.04.2024 आदेश /O R D E R

For Appellant: Shri. Anandhan, CA and Smt. Lalitha, CAFor Respondent: Shri. Nilay Baran Som, CIT
Section 36(1)(viii)Section 41(1)Section 43B

…ng the claim of the assessee and dismissing the appeal of the department the held as follows: “In both these appeals, the Assessing Officer, relying on the decision of the Calcutta High Court, in the case of CIT versus Bharat General & Textile Mills Ltd. 1986 157 ITR 158 (Cal) held that the provision made by the respondent in the books of account towards leave encashment of employees for the relevant period was unascertained liability and, therefore, was required to be disallowed. The Appellate Tribunal, however, over turned that finding recorded by the Assessing Officer. The Appellate Tribunal accepted the plea…

HUECO ELECTRONICS (I) PVT.LTD,(NOW KNOWN AS HITACHI AUTOMOTIVE SYSTEMS PUNE (I) PVT.LTD),,PUNE vs. DEPUTY COMMISSIONER OF INCOME TAX,,

In the result, the appeal of assessee is allowed

ITA 2/PUN/2017[2012-13]Status: DisposedITAT Pune20 Jan 2020AY 2012-13

Bench: Shri Anil Chaturvedi & Shri S.S. Viswanethra Raviआयकर अपीऱ सं. / Ita No.02/Pun/2017 नििाारण वषा / Assessment Year : 2012-13

For Appellant: Shri Kishor PhadkeFor Respondent: Shri Alok Malviya
Section 143(3)Section 37(1)Section 43A

…capital in nature. The details of the judgments are as under: (i) Bestobell (India) Ltd. (1979) 2 Taxmann 62 (Cal) (ii) Union Carbide India (1981) 130 ITR 351 (Cal) (iii) Oil India Ltd. (1982) 137 ITR 156 (Cal) (iv) Bharat Gen. & Textile Indust. Ltd. (1986) 157 ITR 158 (Cal) (v) Groz Beckert Saboo Ltd. (1981) 127 ITR 608 (P&H) (vi) Sandoz India Ltd. (1994) 206 ITR 599 (Bom) (vii) Electric Lamb Mfg. (India) Ltd. (1992) 198 ITR 760 (Cal) (viii) V S Dempo & Co. Ltd. 206 ITR 291 (Bom) The appellant has relied upon decision of Hon. Pune Tribunal in the case of Cooper Corporation (P) Ltd. (2006) 69 taxmann.com 244. I…

ACIT, LTU-1, KOLKATA, KOLKATA vs. M/S HINDUSTAN COPPER LTD., KOLKATA

In the result, Revenue’s appeal stands dismissed

ITA 1616/KOL/2016[2012-13]Status: DisposedITAT Kolkata04 Apr 2018AY 2012-13

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmedassessment Year :2012-13 Acit, Ltu-1, V/S. M/S Hindustan Copper 6Th Floor, Large Tax Ltd., Tamra Bhawan, Payer Unit, 180, Ashutosh Chowdhury Shantipally, Kolkata-107 Avenue, Kolkata-19 [Pan No.Aaach 7409 R] .. अपीलाथ" /Appellant ""यथ"/Respondent Md. Usman Cit-Dr अपीलाथ" क" ओर से/By Appellant Shri Sanjay Bhattacharya, Fca ""यथ" क" ओर से/By Respondent 16-01-2018 सुनवाई क" तार"ख/Date Of Hearing 04-04-2018 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per Waseem Ahmed:- This Appeal By The Revenue Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-23, Kolkata Dated 11.05.2016. Assessment Was Framed By Acit, Ltu-1, Kolkata U/S 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Vide His Order Dated 12.03.2015 For Assessment Year 2012-13. The Grounds Raised By Revenue Reads As Under:- “1(A) That On The Facts & Circumstances Of The Case, Ld. Cit Erred In Law & On Facts While Holding That Club Subscription Fees Were Annual Subscriptions Including Renewal Of Corporate Club Member Fees Whereas The Club Subscription Fees Were Actually Capital Expenditure Amounting To Rs.18,75,767/- & Were Never Claimed By Assessee In Earlier Years As Revenue Expenditure. (B) That On The Facts & Circumstances Of The Case, Ld. Cit(A) Erred In Law & On Facts While Holding That The Club Subscription Fees Were Revenue In Nature & Not Capital Expenditure Relying On The Decision Of Dcit Vs. Makers Development Services Ltd. [1994] 75 Taxman 125 (Bom).

Section 143(3)

…a 3] CASE REVIEW Bharat Earth Movers v. CIT [2000] 245 428/112 Taxman 61 (SC) (para 3) followed. ITA No.1616/Kol/2016 A.Y. 2012-13 ACIT LTU-1 Kol. Vs. M/s Hindustan Copper Ltd. Page 14 CASES REFERRED TO CIT v. Bharat General & Textile Industries Ltd. [1986] 157 ITR 158 (Cal.) (para 2) and Bharat Earth Movers v. CIT [2000] 245 ITR 428/112 Taxman 61 (SC) (para 2). Vinay Kuthiala and Mrs. Vandana Kuthiala for the Appellant. Vishal Mohan and Rattan Thakur for the Respondent. ORDER A.M. Khanwilkar, Cl. - Heard counsel for the parties. 2. These appeals have been filed by the Department on the assertion that it raises…

CIT v. Bharat General & Textile Mills Ltd. (157 ITR 158) — Cited in 7 Judgments | BharatTax