CIT v. Bharat Heavy Electrical Ltd.

352 ITR 88High Court2013#5268 most cited

What is CIT v. Bharat Heavy Electrical Ltd. authority for?

A provision created by an assessee for wage arrears in anticipation of a pay revision cannot be treated as an unascertained liability if there is no dispute regarding the terms of employment and the only dispute is about the quantification of wages.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Bharat Heavy Electricals Ltd. · 352 ITR 88 · provision for wage arrears · unascertained liability · pay revision · terms of employment · quantification of wages · adhoc provision · Section 37(1)

Sections most often in play

Section 36(1)(vii)Section 10(34)Section 143(3)Section 14ASection 36(1)(viia)Section 37(1)Section 46(4)Section 36(1)(viii)
Read the full judgment

Issues it is cited on

section 36(1)(via)section 36(2)(v)section 41(4)section 36(1)(v)section 36(1)(viii)section 36(2)section 36(1)(viia)prohibited by lawinterest on securitiessection 10(34)section 14a(2)infrastructure facility

Judgments citing CIT v. Bharat Heavy Electrical Ltd.

DCIT vs. Ing Vysya Bank, Bangalore

In the result, appeal by the Assessee is partly allowed while the 68

ITA 318/BANG/2013[2005-06]Status: DisposedITAT Bangalore06 Feb 2015AY 2005-06

Bench: Shri N.V. Vasudevan & Shri Abraham P. Georgeassessment Year : 2005-06 M/S. Ing Vysya Bank Ltd., Vs. The Assistant Commissioner Of Ing Vysya House, Income Tax, No.22, M.G. Road, Circle 11(4), Bangalore – 560 001. Bangalore. Pan: Aabct 0529M Appellant Respondent Assessment Year : 2005-06 The Deputy Commissioner Of Vs. M/S. Ing Vysya Bank Ltd., Income Tax, Bangalore – 560 001. Circle 11(4), Pan: Aabct 0529M Bangalore. Appellant Respondent Assessee By : Shri S. Ananthan, C.A. Revenue By : Shri C.H. Sundar Rao, Cit-I(Dr) Date Of Hearing : 20.01.2015 Date Of Pronouncement : 06.02.2015 O R D E R Per N.V. Vasudevan

For Appellant: Shri S. Ananthan, C.AFor Respondent: Shri C.H. Sundar Rao, CIT-I(DR)
Section 1Section 10Section 234D

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER Assessment year : 2005-06 M/s. ING Vysya Bank Ltd., Vs. The Assistant Commissioner of ING Vysya House, Income Tax, No.22, M.G. Road, Circle 11(4), Bangalore – 560 001. Bangalore. PAN: AABCT 0529M APPELLANT RESPONDENT Assessment year : 2005-06 The Deputy Commissioner of Vs. M/s. ING Vysya Bank Ltd., Income Tax, Bangalore – 560 001. Circle 11(4), PAN: AABCT 0529M Bangalore. APPELLANT RESPONDENT Assessee by : Shri S. Ananthan, C.A. Revenue by : Shri C.H. Sundar Rao, CIT…

Ing Vysya Bank Ltd vs. ACIT, Bangalore

In the result, appeal by the Assessee is partly allowed while the 68

ITA 288/BANG/2013[2005-06]Status: DisposedITAT Bangalore06 Feb 2015AY 2005-06

Bench: Shri N.V. Vasudevan & Shri Abraham P. Georgeassessment Year : 2005-06 M/S. Ing Vysya Bank Ltd., Vs. The Assistant Commissioner Of Ing Vysya House, Income Tax, No.22, M.G. Road, Circle 11(4), Bangalore – 560 001. Bangalore. Pan: Aabct 0529M Appellant Respondent Assessment Year : 2005-06 The Deputy Commissioner Of Vs. M/S. Ing Vysya Bank Ltd., Income Tax, Bangalore – 560 001. Circle 11(4), Pan: Aabct 0529M Bangalore. Appellant Respondent Assessee By : Shri S. Ananthan, C.A. Revenue By : Shri C.H. Sundar Rao, Cit-I(Dr) Date Of Hearing : 20.01.2015 Date Of Pronouncement : 06.02.2015 O R D E R Per N.V. Vasudevan

For Appellant: Shri S. Ananthan, C.AFor Respondent: Shri C.H. Sundar Rao, CIT-I(DR)
Section 1Section 10Section 234D

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER Assessment year : 2005-06 M/s. ING Vysya Bank Ltd., Vs. The Assistant Commissioner of ING Vysya House, Income Tax, No.22, M.G. Road, Circle 11(4), Bangalore – 560 001. Bangalore. PAN: AABCT 0529M APPELLANT RESPONDENT Assessment year : 2005-06 The Deputy Commissioner of Vs. M/s. ING Vysya Bank Ltd., Income Tax, Bangalore – 560 001. Circle 11(4), PAN: AABCT 0529M Bangalore. APPELLANT RESPONDENT Assessee by : Shri S. Ananthan, C.A. Revenue by : Shri C.H. Sundar Rao, CIT…