CIT v. Bharat Hotels Ltd.

410 ITR 417High Court2019#146 most cited

What is CIT v. Bharat Hotels Ltd. authority for?

Employee contributions to provident fund and ESI, if paid beyond the due date prescribed by the respective welfare fund statutes, are not allowed as a deduction under the Income Tax Act.

486

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2017 to 2025.

Also referred to as

CIT v. Bharat Hotels Ltd. · section 36(1)(va) · section 43B · employee contribution deduction · provident fund ESI late payment · due date of fund · disallowance of employee contributions · section 2(24)(x)

Also reported as

103 Taxmann.com 295

Sections most often in play

Section 139(1)Section 143(1)(a)(ii)Section 36(1)(va)Section 43B
Read the full judgment

Issues it is cited on

section 43b(b)section 36(1)(va)section 2(24)(x)section 43bsection 2(24)section 36(1)section 43section 36section 28section 139(1)section 139section 143(1)

Judgments citing CIT v. Bharat Hotels Ltd.

Garg Heart Centre & Nursing Home P.Ltd, Delhi vs. ACIT, Circle-10(1), New Delhi

In the result, all the appeals of the assessees are allowed

ITA 1052/DEL/2022[2019-20]Status: DisposedITAT Delhi15 Jun 2022AY 2019-20

Bench: Shri Challa Nagendra Prasada N D Shri Pradip Kumar Kediaआ.अ.सं./ I.T.A No. 1051/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Pratham Motors Pvt. Ltd., Acit, बनाम Suite No. 702, Nilgiri Place, 9 – Bara Khamba Road, Vs. Circle : 20 (1) New Delhi–110 001. Pan No. Aaccp4397E New Delhi. िनधा"रतीक"ओरसे /Assessee By : N O N E; राज"वक"ओरसे / Department By : Shri Abhishek Kumar, Sr. D. R.; A N D आ.अ.सं./ I.T.A No. 1069/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Manoj Kumar Srivastav Income Tax Officer, बनाम 26-A, Block 7,Gokul Dham Society Lig Flats, Sector : 135, Noida, Vs. Ward : 49 (3) Gautam Buddha Nagar (U.P.) Pan No. Alnpk4727G New Delhi. िनधा"रतीक"ओरसे /Assessee By : N O N E; राज"वक"ओरसे / Department By : Shri Abhishek Kumar, Sr. D. R.; A N D आ.अ.सं./ I.T.A No. 1182/Del/2022 िनधा"रणवष"/ Assessment Year: 2019-20 Seagull Laboratories Pvt. Ltd., Acit, बनाम D-3, Lajpat Nagar-1, Circle : 23 (2) New Delhi–110 024. New Delhi. Vs. Pan No. Aabcs2833D

For Appellant: N o n eFor Respondent: Shri Abhishek Kumar, Sr. D. R

…1 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “G” : DELHI ] BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER A N D SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER आ.अ.सं./ I.T.A No. 1051/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Pratham Motors Pvt. Ltd., ACIT, बनाम Suite No. 702, Nilgiri Place, 9 – Bara Khamba Road, Vs. Circle : 20 (1) New Delhi–110 001. PAN No. AACCP4397E New Delhi. िनधा"रतीक"ओरसे /Assessee by : N o n e; राज"वक"ओरसे / Department by : Shri Abhishek Kumar, Sr. D. R.; A N D आ.अ.सं./ I.T.A No. 1069/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Manoj Kumar Srivastav Income Tax Officer, बना…

Pratham Motors P.Ltd, Delhi vs. ACIT, Circle-20(1), New Delhi

In the result, all the appeals of the assessees are allowed

ITA 1051/DEL/2022[2018-19]Status: DisposedITAT Delhi15 Jun 2022AY 2018-19

Bench: Shri Challa Nagendra Prasada N D Shri Pradip Kumar Kediaआ.अ.सं./ I.T.A No. 1051/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Pratham Motors Pvt. Ltd., Acit, बनाम Suite No. 702, Nilgiri Place, 9 – Bara Khamba Road, Vs. Circle : 20 (1) New Delhi–110 001. Pan No. Aaccp4397E New Delhi. िनधा"रतीक"ओरसे /Assessee By : N O N E; राज"वक"ओरसे / Department By : Shri Abhishek Kumar, Sr. D. R.; A N D आ.अ.सं./ I.T.A No. 1069/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Manoj Kumar Srivastav Income Tax Officer, बनाम 26-A, Block 7,Gokul Dham Society Lig Flats, Sector : 135, Noida, Vs. Ward : 49 (3) Gautam Buddha Nagar (U.P.) Pan No. Alnpk4727G New Delhi. िनधा"रतीक"ओरसे /Assessee By : N O N E; राज"वक"ओरसे / Department By : Shri Abhishek Kumar, Sr. D. R.; A N D आ.अ.सं./ I.T.A No. 1182/Del/2022 िनधा"रणवष"/ Assessment Year: 2019-20 Seagull Laboratories Pvt. Ltd., Acit, बनाम D-3, Lajpat Nagar-1, Circle : 23 (2) New Delhi–110 024. New Delhi. Vs. Pan No. Aabcs2833D

For Appellant: N o n eFor Respondent: Shri Abhishek Kumar, Sr. D. R

…1 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “G” : DELHI ] BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER A N D SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER आ.अ.सं./ I.T.A No. 1051/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Pratham Motors Pvt. Ltd., ACIT, बनाम Suite No. 702, Nilgiri Place, 9 – Bara Khamba Road, Vs. Circle : 20 (1) New Delhi–110 001. PAN No. AACCP4397E New Delhi. िनधा"रतीक"ओरसे /Assessee by : N o n e; राज"वक"ओरसे / Department by : Shri Abhishek Kumar, Sr. D. R.; A N D आ.अ.सं./ I.T.A No. 1069/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Manoj Kumar Srivastav Income Tax Officer, बना…

Ikea Services India Private Ltd., Delhi vs. DCIT Circle-10(1), Delhi

In the result, all the appeals of the assessees are allowed

ITA 1033/DEL/2022[2017-18]Status: DisposedITAT Delhi15 Jun 2022AY 2017-18

Bench: Shri Challa Nagendra Prasada N D Shri Pradip Kumar Kediaआ.अ.सं./ I.T.A No. 1051/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Pratham Motors Pvt. Ltd., Acit, बनाम Suite No. 702, Nilgiri Place, 9 – Bara Khamba Road, Vs. Circle : 20 (1) New Delhi–110 001. Pan No. Aaccp4397E New Delhi. िनधा"रतीक"ओरसे /Assessee By : N O N E; राज"वक"ओरसे / Department By : Shri Abhishek Kumar, Sr. D. R.; A N D आ.अ.सं./ I.T.A No. 1069/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Manoj Kumar Srivastav Income Tax Officer, बनाम 26-A, Block 7,Gokul Dham Society Lig Flats, Sector : 135, Noida, Vs. Ward : 49 (3) Gautam Buddha Nagar (U.P.) Pan No. Alnpk4727G New Delhi. िनधा"रतीक"ओरसे /Assessee By : N O N E; राज"वक"ओरसे / Department By : Shri Abhishek Kumar, Sr. D. R.; A N D आ.अ.सं./ I.T.A No. 1182/Del/2022 िनधा"रणवष"/ Assessment Year: 2019-20 Seagull Laboratories Pvt. Ltd., Acit, बनाम D-3, Lajpat Nagar-1, Circle : 23 (2) New Delhi–110 024. New Delhi. Vs. Pan No. Aabcs2833D

For Appellant: N o n eFor Respondent: Shri Abhishek Kumar, Sr. D. R

…1 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “G” : DELHI ] BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER A N D SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER आ.अ.सं./ I.T.A No. 1051/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Pratham Motors Pvt. Ltd., ACIT, बनाम Suite No. 702, Nilgiri Place, 9 – Bara Khamba Road, Vs. Circle : 20 (1) New Delhi–110 001. PAN No. AACCP4397E New Delhi. िनधा"रतीक"ओरसे /Assessee by : N o n e; राज"वक"ओरसे / Department by : Shri Abhishek Kumar, Sr. D. R.; A N D आ.अ.सं./ I.T.A No. 1069/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Manoj Kumar Srivastav Income Tax Officer, बना…

Sai Creation, Delhi vs. ITO, New Delhi

In the result, all the appeals of the assessees are allowed

ITA 1022/DEL/2022[2019-20]Status: DisposedITAT Delhi15 Jun 2022AY 2019-20

Bench: Shri Challa Nagendra Prasada N D Shri Pradip Kumar Kediaआ.अ.सं./ I.T.A No. 1051/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Pratham Motors Pvt. Ltd., Acit, बनाम Suite No. 702, Nilgiri Place, 9 – Bara Khamba Road, Vs. Circle : 20 (1) New Delhi–110 001. Pan No. Aaccp4397E New Delhi. िनधा"रतीक"ओरसे /Assessee By : N O N E; राज"वक"ओरसे / Department By : Shri Abhishek Kumar, Sr. D. R.; A N D आ.अ.सं./ I.T.A No. 1069/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Manoj Kumar Srivastav Income Tax Officer, बनाम 26-A, Block 7,Gokul Dham Society Lig Flats, Sector : 135, Noida, Vs. Ward : 49 (3) Gautam Buddha Nagar (U.P.) Pan No. Alnpk4727G New Delhi. िनधा"रतीक"ओरसे /Assessee By : N O N E; राज"वक"ओरसे / Department By : Shri Abhishek Kumar, Sr. D. R.; A N D आ.अ.सं./ I.T.A No. 1182/Del/2022 िनधा"रणवष"/ Assessment Year: 2019-20 Seagull Laboratories Pvt. Ltd., Acit, बनाम D-3, Lajpat Nagar-1, Circle : 23 (2) New Delhi–110 024. New Delhi. Vs. Pan No. Aabcs2833D

For Appellant: N o n eFor Respondent: Shri Abhishek Kumar, Sr. D. R

…1 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “G” : DELHI ] BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER A N D SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER आ.अ.सं./ I.T.A No. 1051/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Pratham Motors Pvt. Ltd., ACIT, बनाम Suite No. 702, Nilgiri Place, 9 – Bara Khamba Road, Vs. Circle : 20 (1) New Delhi–110 001. PAN No. AACCP4397E New Delhi. िनधा"रतीक"ओरसे /Assessee by : N o n e; राज"वक"ओरसे / Department by : Shri Abhishek Kumar, Sr. D. R.; A N D आ.अ.सं./ I.T.A No. 1069/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Manoj Kumar Srivastav Income Tax Officer, बना…

Sai Creation, Delhi vs. ITO, New Delhi

In the result, all the appeals of the assessees are allowed

ITA 1021/DEL/2022[2018-19]Status: DisposedITAT Delhi15 Jun 2022AY 2018-19

Bench: Shri Challa Nagendra Prasada N D Shri Pradip Kumar Kediaआ.अ.सं./ I.T.A No. 1051/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Pratham Motors Pvt. Ltd., Acit, बनाम Suite No. 702, Nilgiri Place, 9 – Bara Khamba Road, Vs. Circle : 20 (1) New Delhi–110 001. Pan No. Aaccp4397E New Delhi. िनधा"रतीक"ओरसे /Assessee By : N O N E; राज"वक"ओरसे / Department By : Shri Abhishek Kumar, Sr. D. R.; A N D आ.अ.सं./ I.T.A No. 1069/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Manoj Kumar Srivastav Income Tax Officer, बनाम 26-A, Block 7,Gokul Dham Society Lig Flats, Sector : 135, Noida, Vs. Ward : 49 (3) Gautam Buddha Nagar (U.P.) Pan No. Alnpk4727G New Delhi. िनधा"रतीक"ओरसे /Assessee By : N O N E; राज"वक"ओरसे / Department By : Shri Abhishek Kumar, Sr. D. R.; A N D आ.अ.सं./ I.T.A No. 1182/Del/2022 िनधा"रणवष"/ Assessment Year: 2019-20 Seagull Laboratories Pvt. Ltd., Acit, बनाम D-3, Lajpat Nagar-1, Circle : 23 (2) New Delhi–110 024. New Delhi. Vs. Pan No. Aabcs2833D

For Appellant: N o n eFor Respondent: Shri Abhishek Kumar, Sr. D. R

…1 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “G” : DELHI ] BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER A N D SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER आ.अ.सं./ I.T.A No. 1051/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Pratham Motors Pvt. Ltd., ACIT, बनाम Suite No. 702, Nilgiri Place, 9 – Bara Khamba Road, Vs. Circle : 20 (1) New Delhi–110 001. PAN No. AACCP4397E New Delhi. िनधा"रतीक"ओरसे /Assessee by : N o n e; राज"वक"ओरसे / Department by : Shri Abhishek Kumar, Sr. D. R.; A N D आ.अ.सं./ I.T.A No. 1069/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Manoj Kumar Srivastav Income Tax Officer, बना…

Tej Singh Ghangas, Panipat vs. ITO, Panipat

In the result, all the appeals of the assessees are allowed

ITA 1018/DEL/2022[2019-20]Status: DisposedITAT Delhi15 Jun 2022AY 2019-20

Bench: Shri Challa Nagendra Prasada N D Shri Pradip Kumar Kediaआ.अ.सं./ I.T.A No. 1051/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Pratham Motors Pvt. Ltd., Acit, बनाम Suite No. 702, Nilgiri Place, 9 – Bara Khamba Road, Vs. Circle : 20 (1) New Delhi–110 001. Pan No. Aaccp4397E New Delhi. िनधा"रतीक"ओरसे /Assessee By : N O N E; राज"वक"ओरसे / Department By : Shri Abhishek Kumar, Sr. D. R.; A N D आ.अ.सं./ I.T.A No. 1069/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Manoj Kumar Srivastav Income Tax Officer, बनाम 26-A, Block 7,Gokul Dham Society Lig Flats, Sector : 135, Noida, Vs. Ward : 49 (3) Gautam Buddha Nagar (U.P.) Pan No. Alnpk4727G New Delhi. िनधा"रतीक"ओरसे /Assessee By : N O N E; राज"वक"ओरसे / Department By : Shri Abhishek Kumar, Sr. D. R.; A N D आ.अ.सं./ I.T.A No. 1182/Del/2022 िनधा"रणवष"/ Assessment Year: 2019-20 Seagull Laboratories Pvt. Ltd., Acit, बनाम D-3, Lajpat Nagar-1, Circle : 23 (2) New Delhi–110 024. New Delhi. Vs. Pan No. Aabcs2833D

For Appellant: N o n eFor Respondent: Shri Abhishek Kumar, Sr. D. R

…1 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “G” : DELHI ] BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER A N D SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER आ.अ.सं./ I.T.A No. 1051/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Pratham Motors Pvt. Ltd., ACIT, बनाम Suite No. 702, Nilgiri Place, 9 – Bara Khamba Road, Vs. Circle : 20 (1) New Delhi–110 001. PAN No. AACCP4397E New Delhi. िनधा"रतीक"ओरसे /Assessee by : N o n e; राज"वक"ओरसे / Department by : Shri Abhishek Kumar, Sr. D. R.; A N D आ.अ.सं./ I.T.A No. 1069/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Manoj Kumar Srivastav Income Tax Officer, बना…

Brij Gopal Construction Co. P.Ltd, Delhi vs. ACIT, New Delhi

In the result, all the appeals of the assessees are allowed

ITA 1004/DEL/2022[2019-20]Status: DisposedITAT Delhi15 Jun 2022AY 2019-20

Bench: Shri Challa Nagendra Prasada N D Shri Pradip Kumar Kediaआ.अ.सं./ I.T.A No. 1051/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Pratham Motors Pvt. Ltd., Acit, बनाम Suite No. 702, Nilgiri Place, 9 – Bara Khamba Road, Vs. Circle : 20 (1) New Delhi–110 001. Pan No. Aaccp4397E New Delhi. िनधा"रतीक"ओरसे /Assessee By : N O N E; राज"वक"ओरसे / Department By : Shri Abhishek Kumar, Sr. D. R.; A N D आ.अ.सं./ I.T.A No. 1069/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Manoj Kumar Srivastav Income Tax Officer, बनाम 26-A, Block 7,Gokul Dham Society Lig Flats, Sector : 135, Noida, Vs. Ward : 49 (3) Gautam Buddha Nagar (U.P.) Pan No. Alnpk4727G New Delhi. िनधा"रतीक"ओरसे /Assessee By : N O N E; राज"वक"ओरसे / Department By : Shri Abhishek Kumar, Sr. D. R.; A N D आ.अ.सं./ I.T.A No. 1182/Del/2022 िनधा"रणवष"/ Assessment Year: 2019-20 Seagull Laboratories Pvt. Ltd., Acit, बनाम D-3, Lajpat Nagar-1, Circle : 23 (2) New Delhi–110 024. New Delhi. Vs. Pan No. Aabcs2833D

For Appellant: N o n eFor Respondent: Shri Abhishek Kumar, Sr. D. R

…1 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “G” : DELHI ] BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER A N D SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER आ.अ.सं./ I.T.A No. 1051/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Pratham Motors Pvt. Ltd., ACIT, बनाम Suite No. 702, Nilgiri Place, 9 – Bara Khamba Road, Vs. Circle : 20 (1) New Delhi–110 001. PAN No. AACCP4397E New Delhi. िनधा"रतीक"ओरसे /Assessee by : N o n e; राज"वक"ओरसे / Department by : Shri Abhishek Kumar, Sr. D. R.; A N D आ.अ.सं./ I.T.A No. 1069/Del/2022 िनधा"रणवष"/ Assessment Year: 2018-19 Manoj Kumar Srivastav Income Tax Officer, बना…

Anjappar Chettinad Ac Restaurant, Bangalore vs. Income Tax Officer, Ward-1(2)(1), Bangalore

In the result, the both the appeals are allowed

ITA 452/BANG/2022[2019-20]Status: DisposedITAT Bangalore14 Jun 2022AY 2019-20

Bench: Shri N. V. Vasudevan

For Appellant: Shri. V. Padmanaban, CAFor Respondent: Shri. Ganesh R Ghale, Standing Counsel for Department
Section 139Section 139(1)Section 2Section 28Section 36(1)(va)Section 43B

…ujarat State Road Transport Corpn. [2014] 41 taxmann.com 100/ 366 ITR 170/223 Taxman 398 (Guj.), ITA Nos.393 and 452/Bang/2022 Page 5 of 7 Popular Vehicles & Services Pvt Ltd v. CIT [2018] 96 taxmann.com 13/257 Taxman 120/406 ITR (Ker), CIT Vs. Bharat Hotels 410 ITR 417 (Delhi). 9. The CIT(A), thereafter held that the amendment to section 36(1)(va) by insertion of explanation 2 and the amendment to section 43B by insertion to explanation 5 by the Finance Bill 2021 was only declaratory / clarificatory in nature and there therefore was applicable with retrospective effect by necessary intendment of deeming nature…

Anjappar Chettinad Ac Restaurant, Bangalore vs. Income Tax Officer, Ward-1(2)(1), Bangalore

In the result, the both the appeals are allowed

ITA 393/BANG/2022[2018-19]Status: PendingITAT Bangalore14 Jun 2022AY 2018-19

Bench: Shri N. V. Vasudevan

For Appellant: Shri. V. Padmanaban, CAFor Respondent: Shri. Ganesh R Ghale, Standing Counsel for Department
Section 139Section 139(1)Section 2Section 28Section 36(1)(va)Section 43B

…ujarat State Road Transport Corpn. [2014] 41 taxmann.com 100/ 366 ITR 170/223 Taxman 398 (Guj.), ITA Nos.393 and 452/Bang/2022 Page 5 of 7 Popular Vehicles & Services Pvt Ltd v. CIT [2018] 96 taxmann.com 13/257 Taxman 120/406 ITR (Ker), CIT Vs. Bharat Hotels 410 ITR 417 (Delhi). 9. The CIT(A), thereafter held that the amendment to section 36(1)(va) by insertion of explanation 2 and the amendment to section 43B by insertion to explanation 5 by the Finance Bill 2021 was only declaratory / clarificatory in nature and there therefore was applicable with retrospective effect by necessary intendment of deeming nature…

United Coffee House, Delhi vs. ITO, Ward-52(4), Delhi

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 792/DEL/2022[2019-20]Status: HeardITAT Delhi08 Jun 2022AY 2019-20

Bench: Shri Saktijit Deyassessment Year: 2019-20 M/S. United Coffee House, Vs. Income Tax Officer, E-15, Connaught Place, Ward-52(4), Delhi Delhi Pan :Aaafu1260G (Appellant) (Respondent)

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

…of Eagle Trans Shipping & Logistics (India) (P.) Ltd. Vs ACIT in ITA No. 324/Del/2017 order dated 25.07.2019 wherein the issue has been ruled against the assessee based on the judgments of Hon’ble High Court of Delhi in the case of CIT Vs. Bharat Hotels Ltd. 410 ITR 417.  Order of ITAT, Delhi in the case of Vedvan Consultants Pvt. Ltd. Vs. DCIT in ITA No. 1312/Del/2020 dated 26.08.2021 wherein the issue has been ruled against the assessee based on the judgments of Hon’ble Madras High Court, Hon’ble Bombay High Court and Hon’ble Kerala High Court. The said orders are examined which are as under: MADRAS HIGH COUR…

Ashirwad Carbonics (India) Private Limtied, New Delhi vs. Circle-3(1), Delhi

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 1721/DEL/2021[2019-20]Status: DisposedITAT Delhi31 May 2022AY 2019-20

Bench: Shri Saktijit Deyassessment Year: 2019-20

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

…of Eagle Trans Shipping & Logistics (India) (P.) Ltd. Vs ACIT in ITA No. 324/Del/2017 order dated 25.07.2019 wherein the issue has been ruled against the assessee based on the judgments of Hon’ble High Court of Delhi in the case of CIT Vs. Bharat Hotels Ltd. 410 ITR 417.  Order of ITAT, Delhi in the case of Vedvan Consultants Pvt. Ltd. Vs. DCIT in ITA No. 1312/Del/2020 dated 26.08.2021 wherein the issue has been ruled against the assessee based on the judgments of Hon’ble Madras High Court, Hon’ble Bombay High Court and Hon’ble Kerala High Court. The said orders are examined which are as under: MADRAS HIGH COUR…

Bhagwati Security Services, Saharanpur vs. ITO, Ward-3(3)(3), Saharanpur

In the result, the appeal of the assessee is allowed

ITA 1564/DEL/2021[2018-19]Status: DisposedITAT Delhi25 May 2022AY 2018-19

Bench: Shri Challa Nagendra Prasad, S.M.C. आ.अ.सं./ I.T.A No.1564/Del/2021 िनधा"रणवष"/Assessment Year: 2018-19 Bhagwati Security Services, Income Tax Officer, 1St Floor, Kamal Market, बनाम Ward : 3 (3)(3), Paper Mill Road, Brijesh Nagar, Saharanpur. Vs. Saharanpur – 247 001 [U. P.] Pan No. Aadfb5048A अपीलाथ" / Appellant ""यथ" / Respondent

For Appellant: N o n eFor Respondent: Shri Om Parkash, Sr. D. R
Section 143(1)Section 143(3)Section 36Section 36(1)(va)Section 43B

…I.T.A. No. 1564/Del/2021 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “S.M.C.”NEW DELHI ] BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER, S.M.C. आ.अ.सं./ I.T.A No.1564/Del/2021 िनधा"रणवष"/Assessment Year: 2018-19 Bhagwati Security Services, Income Tax Officer, 1st Floor, Kamal Market, बनाम Ward : 3 (3)(3), Paper Mill Road, Brijesh Nagar, Saharanpur. Vs. Saharanpur – 247 001 [U. P.] PAN No. AADFB5048A अपीलाथ" / Appellant ""यथ" / Respondent िनधा"रतीक"ओरसे /Assessee by : N o n e; राज"वक"ओरसे /Revenue by : Shri Om Parkash, Sr. D. R.; सुनवाईक"तार"ख/ Date of hearing: 18/05/2022 उ"ोषणाक"तार"ख/Pronouncement…

Sushil Kumar, Meerut (Uttarpradesh) vs. DCIT, CPC, Bengaluru, Karnataka(Bengaluru)

In the result, the appeal of the assessee is allowed

ITA 1450/DEL/2021[2018-2019]Status: DisposedITAT Delhi25 May 2022AY 2018-2019

Bench: Shri Challa Nagendra Prasad, S.M.C. आ.अ.सं./ I.T.A No.1450/Del/2021 िनधा"रणवष"/Assessment Year: 2018-19 Shri Sushil Kumar, Dcit, 70, M/S. S. K. Hosiery, बनाम Cpc, Sadar Bazar, Bengaluru. Vs. Meerut Cantt – 250 001. Pan No. Aekpk3232L अपीलाथ" / Appellant ""यथ" / Respondent

For Appellant: N o n eFor Respondent: Shri Om Parkash, Sr. D. R
Section 143(1)Section 143(1)(a)Section 36Section 36(1)Section 36(1)(va)Section 43B

…I.T.A. No. 1450/Del/2021 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “S.M.C.”NEW DELHI ] BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER, S.M.C. आ.अ.सं./ I.T.A No.1450/Del/2021 िनधा"रणवष"/Assessment Year: 2018-19 Shri Sushil Kumar, DCIT, 70, M/s. S. K. Hosiery, बनाम CPC, Sadar Bazar, Bengaluru. Vs. Meerut Cantt – 250 001. PAN No. AEKPK3232L अपीलाथ" / Appellant ""यथ" / Respondent िनधा"रतीक"ओरसे /Assessee by : N o n e; राज"वक"ओरसे /Revenue by : Shri Om Parkash, Sr. D. R.; सुनवाईक"तार"ख/ Date of hearing: 17/05/2022 उ"ोषणाक"तार"ख/Pronouncement on : 25/05/2022 आदेश /O R D E R PER C. N. PRASAD, J.M. : 1…

Sky I T Infratech Private Limited, New Delhi vs. Asst. Director of Income Tax, CPC

In the result, both the appeals of the assessee are allowed

ITA 1030/DEL/2021[2019-20]Status: DisposedITAT Delhi25 May 2022AY 2019-20

Bench: Shri Challa Nagendra Prasad, S.M.C. आ.अ.सं./ I.T.A Nos.1029 & 1030/Del/2021 िनधा"रणवष"/Assessment Years: 2018-19 & 2019-20 Sky I T Infratech Pvt. Ltd., Dcit, 202, 2Nd Floor, Plot No. 2, बनाम Cpc, Dda Tower, Sector : 5, Bengaluru. Vs. Rohini, New Delhi – 110 085. Pan No. Aaucs7180A अपीलाथ" / Appellant ""यथ" / Respondent

For Appellant: Shri Kalpit, C.AFor Respondent: Sr. D. R
Section 143(1)Section 36(1)(va)Section 4Section 43

…I.T.A. Nos. 1029 & 1030/Del/2021 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “S.M.C.”NEW DELHI ] BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER, S.M.C. आ.अ.सं./ I.T.A Nos.1029 & 1030/Del/2021 िनधा"रणवष"/Assessment Years: 2018-19 & 2019-20 SKY I T INFRATECH PVT. LTD., DCIT, 202, 2nd Floor, Plot No. 2, बनाम CPC, DDA Tower, Sector : 5, Bengaluru. Vs. Rohini, New Delhi – 110 085. PAN No. AAUCS7180A अपीलाथ" / Appellant ""यथ" / Respondent Shri Prateek, & िनधा"रतीक"ओरसे /Assessee by : Shri Kalpit, C.A.; Shri Om Parkash, राज"वक"ओरसे /Revenue by : Sr. D. R.; सुनवाईक"तार"ख/ Date of hearing: 19/05/2022 उ"ोषणा…

Sky I T Infratech Private Limited, New Delhi vs. Deputy Commissioner of Income Tax, CPC

In the result, both the appeals of the assessee are allowed

ITA 1029/DEL/2021[2018-19]Status: DisposedITAT Delhi25 May 2022AY 2018-19

Bench: Shri Challa Nagendra Prasad, S.M.C. आ.अ.सं./ I.T.A Nos.1029 & 1030/Del/2021 िनधा"रणवष"/Assessment Years: 2018-19 & 2019-20 Sky I T Infratech Pvt. Ltd., Dcit, 202, 2Nd Floor, Plot No. 2, बनाम Cpc, Dda Tower, Sector : 5, Bengaluru. Vs. Rohini, New Delhi – 110 085. Pan No. Aaucs7180A अपीलाथ" / Appellant ""यथ" / Respondent

For Appellant: Shri Kalpit, C.AFor Respondent: Sr. D. R
Section 143(1)Section 36(1)(va)Section 4Section 43

…I.T.A. Nos. 1029 & 1030/Del/2021 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “S.M.C.”NEW DELHI ] BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER, S.M.C. आ.अ.सं./ I.T.A Nos.1029 & 1030/Del/2021 िनधा"रणवष"/Assessment Years: 2018-19 & 2019-20 SKY I T INFRATECH PVT. LTD., DCIT, 202, 2nd Floor, Plot No. 2, बनाम CPC, DDA Tower, Sector : 5, Bengaluru. Vs. Rohini, New Delhi – 110 085. PAN No. AAUCS7180A अपीलाथ" / Appellant ""यथ" / Respondent Shri Prateek, & िनधा"रतीक"ओरसे /Assessee by : Shri Kalpit, C.A.; Shri Om Parkash, राज"वक"ओरसे /Revenue by : Sr. D. R.; सुनवाईक"तार"ख/ Date of hearing: 19/05/2022 उ"ोषणा…

Oc Sweaters LLP, New Delhi vs. DCIT CPC, Bangalore

In the result, the appeal of the assessee is allowed

ITA 1711/DEL/2020[2017-18]Status: DisposedITAT Delhi25 May 2022AY 2017-18

Bench: Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No.1711/Del/2020 िनधा"रणवष"/Assessment Year: 2017-18 बनाम Oc Sweaters Llp, Dcit Cpc F-8, Okhla South East Delhi, Vs. Bangalore. New Delhi. Pan No. Aaefo8261B अपीलाथ" Appellant ""यथ"/Respondent

Section 143(1)Section 43A

…n the basis of Realization of difference in exchange. 2.1 Ld. Counsel submits that in so far as the disallowance made towards PF & ESI is concerned the Ld.CIT(A) relied on the decisions of the Delhi High Court in the case of CIT Vs. Bharat Hotels Limited [410 ITR 417]. In so far as the exchange gain is concerned the Counsel submits that Ld.CIT(Appeals) sustained the disallowance observing that the assessee has not filed corroborative documentary evidence to show that this gain was earned on fixed assets. The Ld. Counsel for the assessee submits that in any case the additions/disallowances made while passin…

Talent Resource Cosulting Pvt Ltd, New Delhi vs. DCIT CPC, Bangalore

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

ITA 1705/DEL/2020[2017-18]Status: DisposedITAT Delhi23 May 2022AY 2017-18

Bench: Shri Kul Bharat[Assessment Year : 2017-18] Talent Resource Consulting Vs Dcit, Pvt.Ltd., Gf, Lsc Building Cpc, Bangalore. No.16, Near Pushpa Bhawan, New Delhi-110062. Pan-Aaect2519G Appellant Respondent Appellant By Shri Sanjay Jain, Ca Respondent By Shri Om Prakash, Sr.Dr Date Of Hearing 23.05.2022 Date Of Pronouncement 23.05.2022

Section 143(1)Section 36Section 40A(7)

…mistake by furnishing the corrected Audit Report as mandated by law. In respect of the deposit of employee’s contribution towards EPF & ESIC, the Ld.CIT(A) following the decision of the Hon’ble Delhi High Court in the case of CIT vs Bharat Hotels Ltd. [2019] 103 Taxmann.com 295 (Delhi) and confirmed the addition made by the AO. 4. Aggrieved against the order of Ld.CIT(A), the assessee preferred appeal before the Tribunal. 5. Ground Nos.1 to 3 raised by the assessee are against the making of addition of Rs.1,45,58,550/- u/s 40A(7) in respect of disallowance of provision of Gratuity. 6. At the outset, Ld. Counsel…

Shri Neeraj Maheshwari, Sonebhadra vs. Dy. CIT, (CPC), Bengaluru

In the result, the appeal of the assessee is allowed

ITA 18/ALLD/2021[2018-19]Status: DisposedITAT Allahabad10 May 2022AY 2018-19

Bench: Shri.Vijay Pal Rao & Before Shri. Ramit Kocharassessment Year: 2018-19 Shri Neeraj Maheshwari, V. Shri Amrit Raj Singh, Bijpur Rihand Nagar, Sonebhadra- Dy. Commissioner Of Inco Tax, 2312233, U.P. Cpc Bangalore Pan- Afvpm5660E (Appellant) (Respondent) Appellant By: Sh. A.K. Pandey, Adv Respondent By: Sh. A.K. Singh, Sr. Dr Date Of Hearing: 09.05.2022 Date Of Pronouncement: 10.05.2022 O R D E R

For Appellant: Sh. A.K. Pandey, AdvFor Respondent: Sh. A.K. Singh, Sr. DR
Section 139(1)Section 234BSection 250Section 36Section 36(1)(va)Section 43Section 43B

…eturn of income is filed , as per the principle laid down by the Supreme Court in Vinay Cement Ltd.'s case(supra). However, Hon'ble Delhi High Court has now decided this issue in favour of Revenue in the case of CIT v. Bharat Hotels Limited reported in (2019) 410 ITR 417(Del.) , while impliedly reversing the stand taken in its earlier decision in the case of Aimil Limited (supra). However, the decision in the case of Aimil Limited (supra) was not brought to the notice of Hon'ble Judges of Delhi High Court while adjudicating in the case of Bharat Hotels (supra). The Hon'ble Punjab and Haryana High Court has decide…

Steel Bird International, New Delhi vs. JCIT, Range- 63, New Delhi

ITA 1573/DEL/2018[2014-15]Status: DisposedITAT Delhi06 May 2022AY 2014-15

Bench: Dr. B. R. R. Kumarsh. Anubhav Sharmaita No. 1573/Del/2018 : Asstt. Year : 2014-15 Steel Bird International, Vs Jcit, 2E/3, Jhandewalan Extn., Range-63, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aabfs7296K Assessee By : Sh. Vikas Katyal, Ca Revenue By : Ms. Shashi Kajle, Sr. Dr Date Of Hearing: 04.05.2022 Date Of Pronouncement: 06.05.2022

For Appellant: Sh. Vikas Katyal, CAFor Respondent: Ms. Shashi Kajle, Sr. DR
Section 139(1)Section 2Section 28Section 36(1)(va)Section 43B

…of Eagle Trans Shipping & Logistics (India) (P.) Ltd. Vs ACIT in ITA No. 324/Del/2017 order dated 25.07.2019 wherein the issue has been ruled against the assessee based on the judgments of Hon’ble High Court of Delhi in the case of CIT Vs. Bharat Hotels Ltd. 410 ITR 417.  Order of ITAT, Delhi in the case of Vedvan Consultants Pvt. Ltd. Vs. DCIT in ITA No. 1312/Del/2020 dated 26.08.2021 wherein the issue has been ruled against the assessee based on the judgments of Hon’ble Madras High Court, Hon’ble Bombay High Court and Hon’ble Kerala High Court. The said orders are examined which are as under: MADRAS HIGH COU…

Orient Craft Ltd., Delhi vs. Asst. DIT, CPC, Bangalore

ITA 477/DEL/2022[2019-20]Status: DisposedITAT Delhi05 May 2022AY 2019-20

Bench: Dr. B. R. R. Kumarsh. Anubhav Sharmaita No. 477/Del/2022 : Asstt. Year : 2019-20 Orient Craft Ltd., Vs Asstt. Dit, C/O M/S Rra Taxindia, Cpc, D-28, South Extension, Bangalore Part-I, New Delhi-110049 (Appellant) (Respondent) Pan No. Aaaco0068M Assessee By : Dr. Rakesh Gupta, Adv. & Sh. Somil Agarwal, Adv. Revenue By : Ms. Rinku Singh, Sr. Dr Date Of Hearing: 04.05.2022 Date Of Pronouncement: 05.05.2022

For Appellant: Dr. Rakesh Gupta, Adv. &For Respondent: Ms. Rinku Singh, Sr. DR
Section 139(1)Section 2Section 28Section 36(1)(va)Section 43B

…of Eagle Trans Shipping & Logistics (India) (P.) Ltd. Vs ACIT in ITA No. 324/Del/2017 order dated 25.07.2019 wherein the issue has been ruled against the assessee based on the judgments of Hon’ble High Court of Delhi in the case of CIT Vs. Bharat Hotels Ltd. 410 ITR 417.  Order of ITAT, Delhi in the case of Vedvan Consultants Pvt. Ltd. Vs. DCIT in ITA No. 1312/Del/2020 dated 26.08.2021 wherein the issue has been ruled against the assessee based on the judgments of Hon’ble Madras High Court, Hon’ble Bombay High Court and Hon’ble Kerala High Court. The said orders are examined which are as under: MADRAS HIGH COU…