CIT v. HP Tourism Corpn. Ltd.

35 Taxmann.com 450Reported decision2013#10552 most cited

What is CIT v. HP Tourism Corpn. Ltd. authority for?

A provision made for employee leave encashment is an ascertained and definite liability, and therefore, it cannot be added back when computing book profit for the levy of Minimum Alternate Tax (MAT) under section 115JB.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2022.

Also referred to as

CIT v. HP Tourism Corpn. Ltd. · 35 Taxmann.com 450 · Section 115JB · Minimum Alternate Tax · MAT · leave encashment · ascertained liability · book profit · employee benefits

Judgments citing CIT v. HP Tourism Corpn. Ltd.

ACIT, Ltu-1, Kolkata vs. M/S Hindustan Copper Ltd., Kolkata

In the result, Revenue’s appeal stands dismissed

ITA 1616/KOL/2016[2012-13]Status: DisposedITAT Kolkata04 Apr 2018AY 2012-13

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmedassessment Year :2012-13 Acit, Ltu-1, V/S. M/S Hindustan Copper 6Th Floor, Large Tax Ltd., Tamra Bhawan, Payer Unit, 180, Ashutosh Chowdhury Shantipally, Kolkata-107 Avenue, Kolkata-19 [Pan No.Aaach 7409 R] .. अपीलाथ" /Appellant ""यथ"/Respondent Md. Usman Cit-Dr अपीलाथ" क" ओर से/By Appellant Shri Sanjay Bhattacharya, Fca ""यथ" क" ओर से/By Respondent 16-01-2018 सुनवाई क" तार"ख/Date Of Hearing 04-04-2018 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per Waseem Ahmed:- This Appeal By The Revenue Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-23, Kolkata Dated 11.05.2016. Assessment Was Framed By Acit, Ltu-1, Kolkata U/S 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Vide His Order Dated 12.03.2015 For Assessment Year 2012-13. The Grounds Raised By Revenue Reads As Under:- “1(A) That On The Facts & Circumstances Of The Case, Ld. Cit Erred In Law & On Facts While Holding That Club Subscription Fees Were Annual Subscriptions Including Renewal Of Corporate Club Member Fees Whereas The Club Subscription Fees Were Actually Capital Expenditure Amounting To Rs.18,75,767/- & Were Never Claimed By Assessee In Earlier Years As Revenue Expenditure. (B) That On The Facts & Circumstances Of The Case, Ld. Cit(A) Erred In Law & On Facts While Holding That The Club Subscription Fees Were Revenue In Nature & Not Capital Expenditure Relying On The Decision Of Dcit Vs. Makers Development Services Ltd. [1994] 75 Taxman 125 (Bom).

Section 143(3)

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member Assessment Year :2012-13 ACIT, LTU-1, V/s. M/s Hindustan Copper 6th Floor, Large Tax Ltd., Tamra Bhawan, Payer Unit, 180, Ashutosh Chowdhury Shantipally, Kolkata-107 Avenue, Kolkata-19 [PAN No.AAACH 7409 R] .. अपीलाथ" /Appellant ""यथ"/Respondent Md. Usman CIT-DR अपीलाथ" क" ओर से/By Appellant Shri Sanjay Bhattacharya, FCA ""यथ" क" ओर से/By Respondent 16-01-2018 सुनवाई क" तार"ख/Date of Hearing 04-04-2018 घोषणा क" तार"ख/Date of…

CIT v. HP Tourism Corpn. Ltd. (35 Taxmann.com 450) — Cited in 10 Judgments | BharatTax