CIT v. Gujrat State Road Transport Corporation
265 CTR 64High Court2014#1092 most cited
What is CIT v. Gujrat State Road Transport Corporation authority for?
Employee contributions to provident fund and ESI are deductible only if deposited by the due date prescribed under the respective PF/ESI Acts, and not merely by the due date for filing the income tax return.
101
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.
Also referred to as
CIT v. Gujrat State Road Transport Corporation · Section 43B · Section 36(1)(va) · employees' contribution · provident fund deduction · ESI deduction · due date for deposit · PF ESI payment · Income Tax Act · Section 2(24)(x) · Section 271(1)(c)
Sections most often in play
Judgments citing CIT v. Gujrat State Road Transport Corporation
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