CIT v. Calcutta Export Company

404 ITR 654Supreme Court of India2018#1222 most cited

What is CIT v. Calcutta Export Company authority for?

The amendment to Section 40(a)(ia) by the Finance Act, 2010, making TDS remittance before the due date under Section 139(1) a condition for deduction, is retrospective from AY 2005-06. Procedural lapses should not lead to excessive disallowances, particularly when payment has been made to a resident.

93

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2018 to 2025.

Also referred to as

CIT v. Calcutta Export Company · Section 40(a)(ia) · Section 139(1) · retrospective effect · TDS remittance · disallowance · procedural lapses · Finance Act 2010

Also reported as

93 Taxmann.com 51255 Taxmann 293

Sections most often in play

Section 40(a)(ia)Section 143(3)Section 250Section 139Section 1961Section 197Section 201Section 263
Read the full judgment

Issues it is cited on

bright line testamp expenditurecomparable uncontrolled price methodsection 80jjasection 92(1)section 80jjaacost plus methodfunctional analysissection 92c(3)section 92fmanagement feesbenchmarking analysis

Judgments citing CIT v. Calcutta Export Company

M/S. Srs Buildcon P. Ltd., New Delhi vs. ITO, Faridabad

The appeal is partly allowed

ITA 4537/DEL/2014[2009-10]Status: DisposedITAT Delhi06 Dec 2018AY 2009-10

Bench: Shri Kuldip Singh & Shri Prashant Maharishisrs Buildcon P. Ltd, Vs. Ito, Rra Taxindia, D-28, South Ward-Ii(1), Extension, Part-I, New Delhi Faridabad Pan: Aaics9912Q (Appellant) (Respondent)

For Appellant: Shri Somil Agarwal, AdvFor Respondent: Shri V K Jiwani, Sr. DR
Section 143(3)Section 14ASection 40Section 40a

…was paid not before the ld close of the financial year but was deposited on 26.05.2009 i.e. before the due date of filing of the return of income. He therefore, submitted that in view of decision of the Hon'ble Supreme Court in CIT vs. Kolkata Export Company 404 ITR 654 disallowance now cannot be made. 5. The ld DR relied upon the orders of the lower authorities. 6. We have carefully considered the rival contention and also perused the orders of the lower authorities. It is undisputed fact that the assessee has deducted tax at source, however, such tax could not be deposited before the close of the financial yea…

Rentokil India Private Ltd, Chennai vs. DCIT, Corporate Circle 5(1), Chennai

In the result, the appeal of the assessee is partly allowed

ITA 270/CHNY/2018[2011-12]Status: DisposedITAT Chennai08 Oct 2018AY 2011-12

Bench: Shri George Mathan & Shri A.Mohan Alankamony

For Appellant: Mr.SP.Chidambaram, AdvocateFor Respondent: Mr.Clement Ramesh Kumar
Section 139(1)Section 40

…rmitted as an expenditure in the previous year in which the amount has been paid to the account of Central Government. This view of ours, find support from the decision of the Supreme Court of India in the case of CIT Vs. Calcutta Export Company reported in 404 ITR 654 (SC) wherein held that deduction of the amount is permissible in the previous year in which the amount of tax has been deducted and paid to the account of the Central Government. In the circumstances, respectfully following the principles laid down by the Supreme Court of India in the case of CIT Vs.Calcutta Export Company referred to supra, th…

Ciena Communications India Pvt. Ltd., New Delhi vs. ACIT, Circle- 6(1), New Delhi

In the result grounds raised by assessee for the year under consideration stands allowed

ITA 3563/DEL/2018[2014-15]Status: DisposedITAT Delhi27 Sept 2018AY 2014-15

Bench: Sri R.K.Panda & Smt. Beena A Pillai

For Appellant: Shri Vishal Kalra, AdvFor Respondent: Shri Surender Pal, Sr. D.R
Section 234DSection 244ASection 250(6)Section 253(1)(a)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: BENCH “B” NEW DELHI BEFORE SRI R.K.PANDA, ACCOUNTANT MEMBER AND SMT. BEENA A PILLAI, JUDICIAL MEMBER ITA Nos. 3561, 3562 and 3563/Del/2018 A.Y. 2012-13, 2013-14 & 2014-15 Ciena Communications India Pvt. Ltd. vs. ACIT, Circle-6(1) C/o Kochhar and Co. New Delhi Law House, Suite/Unit No.1120-1121, 11th Floor, Tower A, DLF Towers, Jasola, Jasola District Centre New Delhi 110 025 PAN: AADCC8462C (Appellant) (Respondent) Appellant by: Shri Vishal Kalra, Adv. Respondent by: Shri Surender Pal, Sr. D.R. Date of hearing: 14.09.2018 Date of Pronouncement: 27th Sept…

Ciena Communications India Pvt. Ltd., New Delhi vs. ACIT, Circle- 6(1), New Delhi

In the result grounds raised by assessee for the year under consideration stands allowed

ITA 3562/DEL/2018[2013-14]Status: DisposedITAT Delhi27 Sept 2018AY 2013-14

Bench: Sri R.K.Panda & Smt. Beena A Pillai

For Appellant: Shri Vishal Kalra, AdvFor Respondent: Shri Surender Pal, Sr. D.R
Section 234DSection 244ASection 250(6)Section 253(1)(a)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: BENCH “B” NEW DELHI BEFORE SRI R.K.PANDA, ACCOUNTANT MEMBER AND SMT. BEENA A PILLAI, JUDICIAL MEMBER ITA Nos. 3561, 3562 and 3563/Del/2018 A.Y. 2012-13, 2013-14 & 2014-15 Ciena Communications India Pvt. Ltd. vs. ACIT, Circle-6(1) C/o Kochhar and Co. New Delhi Law House, Suite/Unit No.1120-1121, 11th Floor, Tower A, DLF Towers, Jasola, Jasola District Centre New Delhi 110 025 PAN: AADCC8462C (Appellant) (Respondent) Appellant by: Shri Vishal Kalra, Adv. Respondent by: Shri Surender Pal, Sr. D.R. Date of hearing: 14.09.2018 Date of Pronouncement: 27th Sept…

Ciena Communications India Pvt. Ltd., New Delhi vs. ACIT, Circle- 6(1), New Delhi

In the result grounds raised by assessee for the year under consideration stands allowed

ITA 3561/DEL/2018[2012-13]Status: DisposedITAT Delhi27 Sept 2018AY 2012-13

Bench: Sri R.K.Panda & Smt. Beena A Pillai

For Appellant: Shri Vishal Kalra, AdvFor Respondent: Shri Surender Pal, Sr. D.R
Section 234DSection 244ASection 250(6)Section 253(1)(a)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: BENCH “B” NEW DELHI BEFORE SRI R.K.PANDA, ACCOUNTANT MEMBER AND SMT. BEENA A PILLAI, JUDICIAL MEMBER ITA Nos. 3561, 3562 and 3563/Del/2018 A.Y. 2012-13, 2013-14 & 2014-15 Ciena Communications India Pvt. Ltd. vs. ACIT, Circle-6(1) C/o Kochhar and Co. New Delhi Law House, Suite/Unit No.1120-1121, 11th Floor, Tower A, DLF Towers, Jasola, Jasola District Centre New Delhi 110 025 PAN: AADCC8462C (Appellant) (Respondent) Appellant by: Shri Vishal Kalra, Adv. Respondent by: Shri Surender Pal, Sr. D.R. Date of hearing: 14.09.2018 Date of Pronouncement: 27th Sept…

The DCIT, Cen Circle, Tvm, Trivandrum vs. M/S.Kk Rocks & Granites India P. Ltd, Trivandrum

In the result, the appeals filed by the Revenue are partly allowed for statistical purposes and the Cross objections filed by the assessee are dismissed

ITA 50/COCH/2018[2012-13]Status: FixedITAT Cochin24 Sept 2018AY 2012-13

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri. T.M.Sreedharan, AdvocateFor Respondent: Sri.Santham Bose, CIT-DR
Section 143(3)Section 40

…gment of the Delhi High Court in the case of Allied Motors Pvt. Ltd. v. CIT [(1997) ITR 677 (SC) and CIT v. Alom Enterprises Ltd. (2009) 319 ITR 306. He also relied on the judgment of the Hon’ble Supreme Court in the case of CIT v. Calcutta Export Co. [(2018) 404 ITR 654 (SC)]. ITA No.46/Coch/2018 & Ors. 4 M/s.K.K.Rocks & Granites India Pvt.Ltd. 5. We have heard the rival submissions and perused the material on record. Admittedly, the issue has come up before the Hon’ble Spreme Court in the case of CIT v. Calcutta Export Co. (supra) wherein the Hon’ble Apex Court has held that amended provisions of section 40(a…

The DCIT, Cen Circle, Tvm, Trivandrum vs. M/S.Kk Rocks & Granites India P. Ltd, Trivandrum

In the result, the appeals filed by the Revenue are partly allowed for statistical purposes and the Cross objections filed by the assessee are dismissed

ITA 49/COCH/2018[2011-12]Status: DisposedITAT Cochin24 Sept 2018AY 2011-12

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri. T.M.Sreedharan, AdvocateFor Respondent: Sri.Santham Bose, CIT-DR
Section 143(3)Section 40

…gment of the Delhi High Court in the case of Allied Motors Pvt. Ltd. v. CIT [(1997) ITR 677 (SC) and CIT v. Alom Enterprises Ltd. (2009) 319 ITR 306. He also relied on the judgment of the Hon’ble Supreme Court in the case of CIT v. Calcutta Export Co. [(2018) 404 ITR 654 (SC)]. ITA No.46/Coch/2018 & Ors. 4 M/s.K.K.Rocks & Granites India Pvt.Ltd. 5. We have heard the rival submissions and perused the material on record. Admittedly, the issue has come up before the Hon’ble Spreme Court in the case of CIT v. Calcutta Export Co. (supra) wherein the Hon’ble Apex Court has held that amended provisions of section 40(a…

The DCIT, Cen Circle, Tvm, Trivandrum vs. M/S.Kk Rocks & Granites India P. Ltd, Trivandrum

In the result, the appeals filed by the Revenue are partly allowed for statistical purposes and the Cross objections filed by the assessee are dismissed

ITA 48/COCH/2018[2010-11]Status: DisposedITAT Cochin24 Sept 2018AY 2010-11

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri. T.M.Sreedharan, AdvocateFor Respondent: Sri.Santham Bose, CIT-DR
Section 143(3)Section 40

…gment of the Delhi High Court in the case of Allied Motors Pvt. Ltd. v. CIT [(1997) ITR 677 (SC) and CIT v. Alom Enterprises Ltd. (2009) 319 ITR 306. He also relied on the judgment of the Hon’ble Supreme Court in the case of CIT v. Calcutta Export Co. [(2018) 404 ITR 654 (SC)]. ITA No.46/Coch/2018 & Ors. 4 M/s.K.K.Rocks & Granites India Pvt.Ltd. 5. We have heard the rival submissions and perused the material on record. Admittedly, the issue has come up before the Hon’ble Spreme Court in the case of CIT v. Calcutta Export Co. (supra) wherein the Hon’ble Apex Court has held that amended provisions of section 40(a…

The DCIT, Cen Circle, Tvm, Trivandrum vs. M/S.Kk Rocks & Granites India P. Ltd, Trivandrum

In the result, the appeals filed by the Revenue are partly allowed for statistical purposes and the Cross objections filed by the assessee are dismissed

ITA 47/COCH/2018[2009-10]Status: DisposedITAT Cochin24 Sept 2018AY 2009-10

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri. T.M.Sreedharan, AdvocateFor Respondent: Sri.Santham Bose, CIT-DR
Section 143(3)Section 40

…gment of the Delhi High Court in the case of Allied Motors Pvt. Ltd. v. CIT [(1997) ITR 677 (SC) and CIT v. Alom Enterprises Ltd. (2009) 319 ITR 306. He also relied on the judgment of the Hon’ble Supreme Court in the case of CIT v. Calcutta Export Co. [(2018) 404 ITR 654 (SC)]. ITA No.46/Coch/2018 & Ors. 4 M/s.K.K.Rocks & Granites India Pvt.Ltd. 5. We have heard the rival submissions and perused the material on record. Admittedly, the issue has come up before the Hon’ble Spreme Court in the case of CIT v. Calcutta Export Co. (supra) wherein the Hon’ble Apex Court has held that amended provisions of section 40(a…

The DCIT, Cen Circle, Tvm, Trivandrum vs. M/S.Kk Rocks & Granites India P. Ltd, Trivandrum

In the result, the appeals filed by the Revenue are partly allowed for statistical purposes and the Cross objections filed by the assessee are dismissed

ITA 46/COCH/2018[2008-09]Status: DisposedITAT Cochin24 Sept 2018AY 2008-09

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri. T.M.Sreedharan, AdvocateFor Respondent: Sri.Santham Bose, CIT-DR
Section 143(3)Section 40

…gment of the Delhi High Court in the case of Allied Motors Pvt. Ltd. v. CIT [(1997) ITR 677 (SC) and CIT v. Alom Enterprises Ltd. (2009) 319 ITR 306. He also relied on the judgment of the Hon’ble Supreme Court in the case of CIT v. Calcutta Export Co. [(2018) 404 ITR 654 (SC)]. ITA No.46/Coch/2018 & Ors. 4 M/s.K.K.Rocks & Granites India Pvt.Ltd. 5. We have heard the rival submissions and perused the material on record. Admittedly, the issue has come up before the Hon’ble Spreme Court in the case of CIT v. Calcutta Export Co. (supra) wherein the Hon’ble Apex Court has held that amended provisions of section 40(a…

Dy. Commissioner of Income Tax, Circle-1(1), Hyderabad vs. Aga Publications Limited, Hyderabad

In the result, Revenue’s appeal is dismissed

ITA 1025/HYD/2017[2010-11]Status: DisposedITAT Hyderabad06 Jun 2018AY 2010-11

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahmandy. Commissioner Of Vs Aga Publications Limited Income Tax, Circle 1(1) Hyderabad Hyderabad Pan: Aabca8511G (Appellant) (Respondent)

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri K. Srinivas Reddy, DR
Section 40

…ITA No 1025 of 2017AGA Publications Ltd Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad Before Smt. P. Madhavi Devi, Judicial Member AND Shri S.Rifaur Rahman, Accountant Member Dy. Commissioner of Vs AGA Publications Limited Income Tax, Circle 1(1) Hyderabad Hyderabad PAN: AABCA8511G (Appellant) (Respondent) For Revenue : Shri K. Srinivas Reddy, DR For Assessee: Shri P. Murali Mohan Rao Date of Hearing: 01.06.2018 Date of Pronouncement: 06.06.2018 O R D E R Per Smt. P. Madhavi Devi, J.M. This is Revenue’s appeal for the A.Y 2010-11 against the order of the CIT (A)-1, Hyde…

M/S.Us Technology Resources P. Ltd, Trivandrum vs. The DCIT, Trivandrum

In the result, the appeal for assessment year 2011-2012

ITA 475/COCH/2016[2012-13]Status: DisposedITAT Cochin11 May 2018AY 2012-13

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Raghunathan S., AdvocateFor Respondent: Sri. Santham Bose, CIT-DR
Section 144C(5)Section 190Section 194JSection 234BSection 40Section 92C(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Chandra Poojari, AM & Shri George George K, JM IT(TP)A No.475/Coch/2016 : Asst.Year 2012-2013 IT(TP)A No.134/Coch/2016 : Asst.Year 2011-2012 & SA No.08/Coch/2018 (Arising out of ITA No.475/Coch/2016) SA No.25/Coch/2016 (Arising out of ITA No.134/Coch/2016) M/s.US Technology The Dy.Commissioner of Resources Private Limited Vs. Income-tax, Circle – 2(1) 721/722, NILA, Trivandrum. Techno Park Campus Trivandrum-695 581. PAN : AAACU6085C. (Appellant) (Respondent) Appellant by : Sri.Raghunathan S., Advocate Respondent by : Sri. Santham Bose, CIT-DR…

M/S.Us Technology Resources P. Ltd, Trivandrum vs. The ACIT, Trivandrum

In the result, the appeal for assessment year 2011-2012

ITA 134/COCH/2016[2011-12]Status: DisposedITAT Cochin11 May 2018AY 2011-12

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Raghunathan S., AdvocateFor Respondent: Sri. Santham Bose, CIT-DR
Section 144C(5)Section 190Section 194JSection 234BSection 40Section 92C(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Chandra Poojari, AM & Shri George George K, JM IT(TP)A No.475/Coch/2016 : Asst.Year 2012-2013 IT(TP)A No.134/Coch/2016 : Asst.Year 2011-2012 & SA No.08/Coch/2018 (Arising out of ITA No.475/Coch/2016) SA No.25/Coch/2016 (Arising out of ITA No.134/Coch/2016) M/s.US Technology The Dy.Commissioner of Resources Private Limited Vs. Income-tax, Circle – 2(1) 721/722, NILA, Trivandrum. Techno Park Campus Trivandrum-695 581. PAN : AAACU6085C. (Appellant) (Respondent) Appellant by : Sri.Raghunathan S., Advocate Respondent by : Sri. Santham Bose, CIT-DR…