What is CIT v. Calcutta Knitwears, Ludhiana authority for?

The satisfaction note recorded by the Assessing Officer is crucial for assuming jurisdiction under section 153C of the Income Tax Act. Failure to record a specific satisfaction note and provide it to the assessee invalidates proceedings under section 153C.

How many judgments cite CIT v. Calcutta Knitwears, Ludhiana?

35 judgments on BharatTax cite CIT v. Calcutta Knitwears, Ludhiana (6 SCC 444), spanning 2014 to 2025.

Which sections of the Income Tax Act does CIT v. Calcutta Knitwears, Ludhiana come up under?

It is most often cited in judgments turning on Section 153C, Section 132, Section 143(3), Section 153A, Section 139, Section 142(1).

CIT v. Calcutta Knitwears, Ludhiana (6 SCC 444)

Anshu Sahai (HUF), Jaipur vs. ACIT, Central Circle

ITA 468/JPR/2025[2018-19]Status: DisposedITAT Jaipur03 Nov 2025AY 2018-19

For Appellant: Sh. Rajeev Sogani, CA &For Respondent: Sh. Sanjay Dhariwal, CIT-DR

Section 115BSection 132Section 133ASection 139Section 153CSection 153D

…adras) [18-01-2024] as under:- 87. There is no time limit prescribed for the issuance of satisfaction note(s) under Section 153C of the Income Tax Act, 1961. In terms of decision of the Hon'ble Supreme Court in CIT-III v. Calcutta Knitwears. Ludhiana [2014] 6 SCC 444, satisfaction notes under Section 158BC of the Income Tax Act, 1961 can be prepared by the "Assessing Officer" of the "searched person": (a) At the time of or along with the initiation of proceedings under Section 158BC of the Income Tax Act, 1961 against the "searched person", or (b) In the course of assessment of the "searched person" under Se…

Anshu Sahai (HUF), Jaipur vs. ACIT, Central Circle 2, Jaipur

ITA 467/JPR/2025[2017-18]Status: DisposedITAT Jaipur03 Nov 2025AY 2017-18

For Appellant: Sh. Rajeev Sogani, CA &For Respondent: Sh. Sanjay Dhariwal, CIT-DR

Section 115BSection 132Section 133ASection 139Section 153CSection 153D

…dras) [18-01-2024] as under:- 87. There is no time limit prescribed for the issuance of satisfaction note(s) under Section 153C of the Income Tax Act, 1961. In terms of decision of the Hon'ble Supreme Court in CIT-III v. Calcutta Knitwears. Ludhiana [2014] 6 SCC 444, satisfaction notes under Section 158BC of the Income Tax Act, 1961 can be prepared by the "Assessing Officer" of the "searched person": (a) At the time of or along with the initiation of proceedings under Section 158BC of the Income Tax Act, 1961 against the "searched person", or (b) In the course of assessment of the "searched person" under…

Anshu Sahai (HUF), Jaipur vs. ACIT, Central Circle 2, Jaipur

ITA 466/JPR/2025[2016-17]Status: DisposedITAT Jaipur03 Nov 2025AY 2016-17

For Appellant: Sh. Rajeev Sogani, CA &For Respondent: Sh. Sanjay Dhariwal, CIT-DR

Section 115BSection 132Section 133ASection 139Section 143(3)Section 153CSection 153D

…(Madras) [18-01-2024] as under:- 87. There is no time limit prescribed for the issuance of satisfaction note(s) under Section 153C of the Income Tax Act, 1961. In terms of decision of the Hon'ble Supreme Court in CIT-III v. Calcutta Knitwears. Ludhiana [2014] 6 SCC 444, satisfaction notes under Section 158BC of the Income Tax Act, 1961 can be prepared by the "Assessing Officer" of the "searched person": (a) At the time of or along with the initiation of proceedings under Section 158BC of the Income Tax Act, 1961 against the "searched person", or (b) In the course of assessment of the "searched person" under Secti…

Om Lamcoat Pvt Ltd, Morbi vs. The ACIT, Centra Circle-1, Rajkot

In the result, both appeals filed by the assessee (in ITA Nos

ITA 287/RJT/2022[2019-20]Status: DisposedITAT Rajkot11 Sept 2025AY 2019-20

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकरअपीलसं/.Ita No. 286 & 287/Rjt/2022 िनधा"रणवष" / Assessment Year: (2016-17 & 2019-20) (Hybrid Hearing) बनाम M/S. Om Lamcoat Pvt. Ltd. The Acit, 8-A, Kandla National Highway, Vs. Central Circle -1, Opp. Dadashri Nagar, At. Morbi – Aayakar Bhavan, Amruta 363642 Estate, M. G. Road, Rajkot – 360001 "थायीलेखासं/.जीआइआरसं/.Pan No. : Aabco8163G (अपीलाथ"/Assessee) .. (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Mehul Ranpura, Ld. Ar राज"व क" ओर से/Revenue By : Shri Abhimanyu Singh Yadav, Ld. Sr. (Dr) सुनवाई क" तार"ख/Date Of Hearing : 16/06/2025 घोषणा क" तार"ख/Date Of Pronouncement : 11/09/2025

For Appellant: Shri Mehul Ranpura, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. (DR)

Section 132Section 139Section 153CSection 250

…isfaction to be recorded by the AO of searched person and second satisfaction to be recorded by the AO of another person. The assessee for this plea, relied upon the settled decision by the Hon'ble Supreme Court in the case of CIT v. Calcutta Knitwears (2014) 6 SCC 444 and subsequent circular of CBDT no. 24/2015 dated 31.12.2015. According to the assessee, in its case, only one common satisfaction has been recorded. Hence, the proceeding initiated by the AO on the basis of common and single satisfaction note is completely unjustified and illegal. In this connection, the learned CIT(A) noticed that the reason as t…

Om Lamcoat Pvt Ltd, Morbi vs. ACIT, Central Circle-1, Rajkot

In the result, both appeals filed by the assessee (in ITA Nos

ITA 286/RJT/2022[2016-17]Status: DisposedITAT Rajkot11 Sept 2025AY 2016-17

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकरअपीलसं/.Ita No. 286 & 287/Rjt/2022 िनधा"रणवष" / Assessment Year: (2016-17 & 2019-20) (Hybrid Hearing) बनाम M/S. Om Lamcoat Pvt. Ltd. The Acit, 8-A, Kandla National Highway, Vs. Central Circle -1, Opp. Dadashri Nagar, At. Morbi – Aayakar Bhavan, Amruta 363642 Estate, M. G. Road, Rajkot – 360001 "थायीलेखासं/.जीआइआरसं/.Pan No. : Aabco8163G (अपीलाथ"/Assessee) .. (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Mehul Ranpura, Ld. Ar राज"व क" ओर से/Revenue By : Shri Abhimanyu Singh Yadav, Ld. Sr. (Dr) सुनवाई क" तार"ख/Date Of Hearing : 16/06/2025 घोषणा क" तार"ख/Date Of Pronouncement : 11/09/2025

For Appellant: Shri Mehul Ranpura, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. (DR)

Section 132Section 139Section 153CSection 250

…isfaction to be recorded by the AO of searched person and second satisfaction to be recorded by the AO of another person. The assessee for this plea, relied upon the settled decision by the Hon'ble Supreme Court in the case of CIT v. Calcutta Knitwears (2014) 6 SCC 444 and subsequent circular of CBDT no. 24/2015 dated 31.12.2015. According to the assessee, in its case, only one common satisfaction has been recorded. Hence, the proceeding initiated by the AO on the basis of common and single satisfaction note is completely unjustified and illegal. In this connection, the learned CIT(A) noticed that the reason as t…

Shantha Alias Shanthamma, Bangalore vs. DCIT, Central Circle-2(4), Bangalore

ITA 465/BANG/2025[2020-21]Status: DisposedITAT Bangalore04 Sept 2025AY 2020-21

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Deepak, AdvocateFor Respondent: Shri Murali Mohan M, CIT (DR)

Section 143(2)Section 153C

…that the assessee was never provided with a copy of the satisfaction note of the AO of the search person or the seized material, which are essential for a fair assessment. As per settled legal principles, including rulings in CIT vs. Calcutta Knitwears (2014) 6 SCC 444, Pepsi Foods Pvt Ltd vs. ACIT 367 ITR 112, and Ganpati Fincap Services Pvt Ltd vs. CIT 395 ITR 692, the satisfaction note must be specific, not mechanical, and must precede the issuance of notice under section 153C of the Act. The failure to record and provide such satisfaction invalidates the jurisdiction assumed under section 153C of the Act. 18.…

M/S. Eagle Traders & Logistics, Bellary vs. Deputy Commissioner of Income Tax, Central Circle- 2(3), Bangalore

Accordingly, the appeals filed by the assessee are allowed in above terms

ITA 237/BANG/2020[2011-12]Status: DisposedITAT Bangalore29 May 2025AY 2011-12

Bench: Shri. Laxmi Prasad Sahu & Shri. Keshav Dubey

For Appellant: Shri. Prashanth G S, CAFor Respondent: Ms. Neha Sahay, JCIT(DR)(ITAT), Bangalore

Section 132(1)(a)Section 132(2)Section 153ASection 153CSection 153DSection 292B

…section 153C of the Act, 1961 is a machinery provision, the High Court has failed to give effect to the object behind it. Reliance is placed on the decision of this Court in the case of CIT v. Calcutta Knitwears [2014] 43 taxmann.com 446/223 Taxman 115 (Mag.)/6 SCC 444 (paras 32 and 34). 4.8 It is next submitted by Shri Nataraj, learned ASG that as per the settled position of law, the statute must be read as a whole and any interpretation which ITA Nos.234 to 237/Bang/2020 Page 23 of 41 makes the statute or a part of it a "dead letter" has to be avoided. That the construction adopted shall be in consonance with o…

M/S. Eagle Traders & Logistics, Bellary vs. Deputy Commissioner of Income Tax, Central Circle- 2(3), Bangalore

Accordingly, the appeals filed by the assessee are allowed in above terms

ITA 236/BANG/2020[2010-11]Status: DisposedITAT Bangalore29 May 2025AY 2010-11

Bench: Shri. Laxmi Prasad Sahu & Shri. Keshav Dubey

For Appellant: Shri. Prashanth G S, CAFor Respondent: Ms. Neha Sahay, JCIT(DR)(ITAT), Bangalore

Section 132(1)(a)Section 132(2)Section 153ASection 153CSection 153DSection 292B

…section 153C of the Act, 1961 is a machinery provision, the High Court has failed to give effect to the object behind it. Reliance is placed on the decision of this Court in the case of CIT v. Calcutta Knitwears [2014] 43 taxmann.com 446/223 Taxman 115 (Mag.)/6 SCC 444 (paras 32 and 34). 4.8 It is next submitted by Shri Nataraj, learned ASG that as per the settled position of law, the statute must be read as a whole and any interpretation which ITA Nos.234 to 237/Bang/2020 Page 23 of 41 makes the statute or a part of it a "dead letter" has to be avoided. That the construction adopted shall be in consonance with o…

M/S. Eagle Traders & Logistics, Bellary vs. Deputy Commissioner of Income Tax, Central Circle- 2(3), Bangalore

ITA 235/BANG/2020[2009-10]Status: DisposedITAT Bangalore29 May 2025AY 2009-10

Bench: Shri. Laxmi Prasad Sahu & Shri. Keshav Dubey

For Appellant: Shri. Prashanth G S, CAFor Respondent: Ms. Neha Sahay, JCIT(DR)(ITAT), Bangalore

Section 132(1)(a)Section 132(2)Section 153ASection 153CSection 153DSection 292B

…section 153C of the Act, 1961 is a machinery provision, the High Court has failed to give effect to the object behind it. Reliance is placed on the decision of this Court in the case of CIT v. Calcutta Knitwears [2014] 43 taxmann.com 446/223 Taxman 115 (Mag.)/6 SCC 444 (paras 32 and 34). 4.8 It is next submitted by Shri Nataraj, learned ASG that as per the settled position of law, the statute must be read as a whole and any interpretation which makes the statute or a part of it a "dead letter" has to be avoided. That the construction adopted shall be in consonance with other provisions of the statute. That as per…

M/S. Eagle Traders & Logistics, Bellary vs. Deputy Commissioner of Income Tax, Central Circle- 2(3), Bangalore

Accordingly, the appeals filed by the assessee are allowed in above terms

ITA 234/BANG/2020[2008-09]Status: DisposedITAT Bangalore29 May 2025AY 2008-09

Bench: Shri. Laxmi Prasad Sahu & Shri. Keshav Dubey

For Appellant: Shri. Prashanth G S, CAFor Respondent: Ms. Neha Sahay, JCIT(DR)(ITAT), Bangalore

Section 132(1)(a)Section 132(2)Section 153ASection 153CSection 153DSection 292B

…section 153C of the Act, 1961 is a machinery provision, the High Court has failed to give effect to the object behind it. Reliance is placed on the decision of this Court in the case of CIT v. Calcutta Knitwears [2014] 43 taxmann.com 446/223 Taxman 115 (Mag.)/6 SCC 444 (paras 32 and 34). 4.8 It is next submitted by Shri Nataraj, learned ASG that as per the settled position of law, the statute must be read as a whole and any interpretation which ITA Nos.234 to 237/Bang/2020 Page 23 of 41 makes the statute or a part of it a "dead letter" has to be avoided. That the construction adopted shall be in consonance with o…

M/S Apex Builders, Ludhiana vs. ITO, W-2(1), Ludhiana

The appeal is partly allowed

ITA 1284/CHANDI/2018[2012-13]Status: DisposedITAT Chandigarh28 May 2025AY 2012-13

Bench: SHRI. LALIET KUMAR (Judicial Member)

For Appellant: Shri Vinamar Gupta, CA (Virtual Mode)For Respondent: Shri Vivek Vardhan, Addl. CIT, Sr. DR

Section 142(1)Section 143(1)Section 143(2)Section 194ASection 271(1)(c)Section 36(1)(iii)Section 40Section 40A(3)

…laining the Finance Bill, 2008 makes this purpose abundantly clear. The provision is thus enacted with a clear anti-abuse objective, which must be enforced strictly. 14. The Hon’ble Supreme Court in Commissioner of Income Tax-III v. Calcutta Knitwears, (2014) 6 SCC 444; (2014) 362 ITR 673 (SC); [2014] 43 taxmann.com 446 9 (SC) laid down the law that in taxing statutes, there is no equity, and a provision must be interpreted strictly based on its language. It was held that “taxing statutes have to be construed strictly. The court cannot add or subtract words in the provisions of taxing laws. The intention of the…

ACIT, Circle-2(1), Hyderabad vs. Hinduja National Power Corporation Limited, Hyderabad

In the result, the appeal of Revenue is allowed

ITA 235/HYD/2023[2016-17]Status: DisposedITAT Hyderabad08 Jan 2025AY 2016-17

Bench: Shri Laliet Kumar, Hon’Ble & Shri G. Manjunatha, Hon’Bleआ.अपी.सं / Ita No.235/Hyd/2023 (निर्धारण वर्ा / Assessment Year: 2016-17) The Assistant M/S. Hinduja National Power Commissioner Of Income Vs. Corporation Ltd. Tax, Circle 2(1), Hyderabad. Hyderabad. Pan : Aabch2426D अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee By: Shri K. A. Sai Prasad, C.A. रधजस्‍व द्वधरध/Revenue By: Shri B. Bala Krishna, Cit-Dr.

For Appellant: Shri K. A. Sai Prasad, C.AFor Respondent: Shri B. Bala Krishna, CIT-DR

Section 143(3)Section 32(1)(iia)Section 32ASection 92C

…y the hon'ble Supreme Court in a catena of judgments, more particularly, in the case of (1) PCIT Vs. Wipro reported in 446 ITR 001. (2) Commissioner of Customs Vs. Dilip Kumar (2018) 5 SCC 1 and (3) CIT Vs. M/s. Calcutta Kintwears, Ludhiana reported in (2014) 6 SCC 444, are followed, then it is admittedly clear that the relief granted by the Ld.CIT(A) is in accordance with law and therefore, the appeal of the Revenue is required to be allowed. 16 Hinduja National Power Corporation Ltd. 10. Per contra, the ld.AR has submitted that the issue in the present case is covered in favour of the assessee and he has draw…

DCIT, CC-2(4), Chennai vs. V.Baskaran, Chennai

In the result, the appeal filed by the assessee in IT(SS)A No

ITA 604/CHNY/2021[2017-18]Status: DisposedITAT Chennai20 Sept 2024AY 2017-18

Bench: Shri Mahavir Singhand Shri S.R. Raghunatha

For Appellant: Shri K. Ravi, AdvocateFor Respondent: Shri A.P. Srinivas, Sr. Standing Counsel

Section 132Section 142(1)Section 143(3)Section 144Section 158B

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी एस.आर. रघुनाथा, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./IT(SS)A No.: 3/CHNY/2017 Block Assessment Period:1987-88 to 1977-98 upto 24.09.1996 Shri V. Bhaskaran, The Assistant Commissioner No.5/28, Blue Beach Road, Big, Vs. of Income Tax, Periya Neelankarai, Central Circle -2(4), Chennai – 600 041. Chennai. PAN: AEIPB 9978G (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./ITA No.: 604/CHNY/2021 "नधा"रण वष"/Ass…

Atc Logistical Solutions Private Limited, Delhi vs. Deputy Commissioner of Income Tax Circle-1, Amritsar

In the result, appeal of the assessee ITA No

ITA 241/ASR/2023[2017-18]Status: DisposedITAT Amritsar31 Oct 2023AY 2017-18

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 115JSection 139Section 143(1)Section 143(3)Section 154Section 250Section 36(1)(va)Section 37(1)Section 40ASection 40A(7)

…ing a taxing statute. (Also see: Commissioner of Sales Tax, Uttar Pradesh v. The Modi Sugar Mills Ltd. 1961 (2) SCR 189.)" 47. Likewise, this court underlined the rule, regarding interpretation of taxing statutes, in CIT v. Calcutta Knitwears, Ludhiana [2014] 6 SCC 444. Recently, in Union of India v. Exide Industries Ltd. [2020] 116 taxmann.com 378/273 Taxman 189/425 ITR 1 (SC)/2020 (5) SCC 274 this court examined, and repelled a challenge to the constitutionality of section 43B, especially the provision requiring actual payment, in respect of leave encashment benefit of employees. The court observations in this…

Kay Switcgears India Private Limited, Kapurthala vs. Assistant Commissioner of Income Tax Circle-4, Jalandhar

In the result, the appeal of the assessee bearing ITA 192/Asr/2022 is

ITA 24/ASR/2023[2020-21]Status: DisposedITAT Amritsar11 Apr 2023AY 2020-21

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjeei.T.A. No.23/Asr/2023 Assessment Year: 2019-20 Ess Ess Kay Engineering Co. Vs. Nfac, Delhi/C/O Asstt. Pvt. Ltd. Factory Area, Commissioner Of Income Jalandhar. Tax Circle-4, Jalandhar. [Pan: Aaace5057G] (Respondent) (Appellant)

Section 143(1)Section 250oSection 36Section 36(1)(va)Section 43B

…ing a taxing statute. (Also see: Commissioner of Sales Tax, Uttar Pradesh v. The Modi Sugar Mills Ltd. 1961 (2) SCR 189.)" 47. Likewise, this court underlined the rule, regarding interpretation of taxing statutes, in CIT v. Calcutta Knitwears, Ludhiana [2014] 6 SCC 444. Recently, in Union of India v. Exide Industries Ltd. [2020] 116 taxmann.com 378/273 Taxman 189/425 ITR 1 (SC)/2020 (5) SCC 274 this court examined, and repelled a challenge to the constitutionality of section 43B, especially the provision requiring actual payment, in respect of leave encashment benefit of employees. The court observations in this…

Ess Ess Kay Engineering Compay Private Limited, Kapurthala vs. Assistant Commissioner of Income Tax Circle-4, Jalandhar

In the result, the appeal of the assessee bearing ITA 192/Asr/2022 is

ITA 23/ASR/2023[2019-20]Status: DisposedITAT Amritsar11 Apr 2023AY 2019-20

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjeei.T.A. No.23/Asr/2023 Assessment Year: 2019-20 Ess Ess Kay Engineering Co. Vs. Nfac, Delhi/C/O Asstt. Pvt. Ltd. Factory Area, Commissioner Of Income Jalandhar. Tax Circle-4, Jalandhar. [Pan: Aaace5057G] (Respondent) (Appellant)

Section 143(1)Section 250oSection 36Section 36(1)(va)Section 43B

…ing a taxing statute. (Also see: Commissioner of Sales Tax, Uttar Pradesh v. The Modi Sugar Mills Ltd. 1961 (2) SCR 189.)" 47. Likewise, this court underlined the rule, regarding interpretation of taxing statutes, in CIT v. Calcutta Knitwears, Ludhiana [2014] 6 SCC 444. Recently, in Union of India v. Exide Industries Ltd. [2020] 116 taxmann.com 378/273 Taxman 189/425 ITR 1 (SC)/2020 (5) SCC 274 this court examined, and repelled a challenge to the constitutionality of section 43B, especially the provision requiring actual payment, in respect of leave encashment benefit of employees. The court observations in this…

M. K Hotel & Resorts Limited, Amritsar vs. Deputy Commissioner of Income Tax Circle-1, Amritsar

In the result, the appeal of the assessee bearing ITA 192/Asr/2022 is

ITA 14/ASR/2023[2020-21]Status: DisposedITAT Amritsar11 Apr 2023AY 2020-21

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjeei.T.A. No.23/Asr/2023 Assessment Year: 2019-20 Ess Ess Kay Engineering Co. Vs. Nfac, Delhi/C/O Asstt. Pvt. Ltd. Factory Area, Commissioner Of Income Jalandhar. Tax Circle-4, Jalandhar. [Pan: Aaace5057G] (Respondent) (Appellant)

Section 143(1)Section 250oSection 36Section 36(1)(va)Section 43B

…ing a taxing statute. (Also see: Commissioner of Sales Tax, Uttar Pradesh v. The Modi Sugar Mills Ltd. 1961 (2) SCR 189.)" 47. Likewise, this court underlined the rule, regarding interpretation of taxing statutes, in CIT v. Calcutta Knitwears, Ludhiana [2014] 6 SCC 444. Recently, in Union of India v. Exide Industries Ltd. [2020] 116 taxmann.com 378/273 Taxman 189/425 ITR 1 (SC)/2020 (5) SCC 274 this court examined, and repelled a challenge to the constitutionality of section 43B, especially the provision requiring actual payment, in respect of leave encashment benefit of employees. The court observations in this…

Shri Sachin Kapur, Jalandhar vs. Income Tax Officer Ward 3 (2), Jalandhar

In the result, ITA No. 261/Asr/2022 is dismissed and ITA No

ITA 261/ASR/2022[2018-19]Status: DisposedITAT Amritsar10 Apr 2023AY 2018-19

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 139(1)Section 143Section 143(1)Section 154Section 250oSection 36Section 36(1)(va)Section 43B

…ing a taxing statute. (Also see: Commissioner of Sales Tax, Uttar Pradesh v. The Modi Sugar Mills Ltd. 1961 (2) SCR 189.)" 47. Likewise, this court underlined the rule, regarding interpretation of taxing statutes, in CIT v. Calcutta Knitwears, Ludhiana [2014] 6 SCC 444. Recently, in Union of India v. Exide Industries Ltd. [2020] 116 taxmann.com 378/273 Taxman 189/425 ITR 1 (SC)/2020 (5) SCC 274 this court examined, and repelled a challenge to the constitutionality of section 43B, especially the provision requiring actual payment, in respect of leave encashment benefit of employees. The court observations in this…

M/S. Ramco Engg Works, Jalandhar vs. Income Tax Officer Ward- 1 (1), Jalandhar

In the result, ITA No. 261/Asr/2022 is dismissed and ITA No

ITA 253/ASR/2022[2019-20]Status: DisposedITAT Amritsar10 Apr 2023AY 2019-20

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 139(1)Section 143Section 143(1)Section 154Section 250oSection 36Section 36(1)(va)Section 43B

…ing a taxing statute. (Also see: Commissioner of Sales Tax, Uttar Pradesh v. The Modi Sugar Mills Ltd. 1961 (2) SCR 189.)" 47. Likewise, this court underlined the rule, regarding interpretation of taxing statutes, in CIT v. Calcutta Knitwears, Ludhiana [2014] 6 SCC 444. Recently, in Union of India v. Exide Industries Ltd. [2020] 116 taxmann.com 378/273 Taxman 189/425 ITR 1 (SC)/2020 (5) SCC 274 this court examined, and repelled a challenge to the constitutionality of section 43B, especially the provision requiring actual payment, in respect of leave encashment benefit of employees. The court observations in this…

Income Tax Officer vs. Vikram Sujitkumar Bhatia

C.A. No.-000911-000911 - 2022Supreme Court06 Apr 2023

Bench: HON'BLE MR. JUSTICE M.R. SHAH

…of the Act, 1961 is a machinery provision, the High Court has failed to give effect to the object behind it. Reliance is placed on the decision of this Court in the case of Commissioner of Income Tax - III Vs. Calcutta Knitwears, Ludhiana (2014) 6 SCC 444 (paras 32 and 34). 4.8 It is next submitted by Shri Nataraj, learned ASG that as per the settled position of law, the statute must be read as a whole and any interpretation which makes the statute or a part of it a “dead letter” has to be avoided. That the construction adopted shall be in consonance with other provisions of the statute. That as p…

CIT v. Calcutta Knitwears, Ludhiana

What is CIT v. Calcutta Knitwears, Ludhiana authority for?

Also referred to as

Sections most often in play

Issues it is cited on

Judgments citing CIT v. Calcutta Knitwears, Ludhiana

Anshu Sahai (HUF), Jaipur vs. ACIT, Central Circle

Anshu Sahai (HUF), Jaipur vs. ACIT, Central Circle 2, Jaipur

Anshu Sahai (HUF), Jaipur vs. ACIT, Central Circle 2, Jaipur

Om Lamcoat Pvt Ltd, Morbi vs. The ACIT, Centra Circle-1, Rajkot

Om Lamcoat Pvt Ltd, Morbi vs. ACIT, Central Circle-1, Rajkot

Shantha Alias Shanthamma, Bangalore vs. DCIT, Central Circle-2(4), Bangalore

M/S. Eagle Traders & Logistics, Bellary vs. Deputy Commissioner of Income Tax, Central Circle- 2(3), Bangalore

M/S. Eagle Traders & Logistics, Bellary vs. Deputy Commissioner of Income Tax, Central Circle- 2(3), Bangalore

M/S. Eagle Traders & Logistics, Bellary vs. Deputy Commissioner of Income Tax, Central Circle- 2(3), Bangalore

M/S. Eagle Traders & Logistics, Bellary vs. Deputy Commissioner of Income Tax, Central Circle- 2(3), Bangalore

M/S Apex Builders, Ludhiana vs. ITO, W-2(1), Ludhiana

ACIT, Circle-2(1), Hyderabad vs. Hinduja National Power Corporation Limited, Hyderabad

DCIT, CC-2(4), Chennai vs. V.Baskaran, Chennai

Atc Logistical Solutions Private Limited, Delhi vs. Deputy Commissioner of Income Tax Circle-1, Amritsar

Kay Switcgears India Private Limited, Kapurthala vs. Assistant Commissioner of Income Tax Circle-4, Jalandhar

Ess Ess Kay Engineering Compay Private Limited, Kapurthala vs. Assistant Commissioner of Income Tax Circle-4, Jalandhar

M. K Hotel & Resorts Limited, Amritsar vs. Deputy Commissioner of Income Tax Circle-1, Amritsar

Shri Sachin Kapur, Jalandhar vs. Income Tax Officer Ward 3 (2), Jalandhar

M/S. Ramco Engg Works, Jalandhar vs. Income Tax Officer Ward- 1 (1), Jalandhar

Income Tax Officer vs. Vikram Sujitkumar Bhatia