CIT v. M/s Mark Auto Industries Ltd.

358 ITR 43High Court2013#1041 most cited

What is CIT v. M/s Mark Auto Industries Ltd. authority for?

The Punjab & Haryana High Court held that employees' contributions to provident fund (PF) and Employees' State Insurance (ESI), deposited after the due date under the respective special Acts but before the due date for filing the income tax return, are allowable as a deduction under Section 36(1)(va) read with Section 43B of the Income-tax Act.

105

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT v. M/s Mark Auto Industries Ltd. · 358 ITR 43 · section 43B · section 36(1)(va) · section 2(24)(x) · employees contribution PF ESI · due date for deposit · actual payment basis · deduction of provident fund · ESI contributions

Issues it is cited on

section 250ofsection 43(b)section 3(b)section 34(1)(iv)section 36(va)actual payment basissection 43b(b)section 34(1)section 36(1)(iv)section 40a(2)section 2(24)(x)section 41

Judgments citing CIT v. M/s Mark Auto Industries Ltd.

M/S Pharose Remedies Limited, Jalandhar vs. Deputy Commissioner of Income Tax Circle-3, Jalandhar

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

ITA 131/ASR/2021[2019-20]Status: DisposedITAT Amritsar11 Nov 2021AY 2019-20

Bench: Shri N. K. Saini & Shri N. K. Choudhryआयकर अपील सं./Ita No.131/Asr/2021 (धनिाारण वर्ा / Assessment Year : 2019-2020) M/S Pharose Remedies Ltd Vs Dcit, Circle-3, Jalandhar Ef-378, Lala Munshi Ram Compound, Mandi Road, Jalandhar Pan No. : Aaecp 0493 R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) धनिााररती की ओर से /Assessee By : Shri Surinder Mahajan, Ca राजस्व की ओर से /Revenue By Shri S.M.Surendranath, Sr.Dr : सुनवाई की तारीख / Date Of Hearing : 11/11/2021 घोर्णा की तारीख/Date Of Pronouncement : 11/11/2021

For Appellant: Shri Surinder Mahajan, CA
Section 139(1)Section 2Section 250Section 36(1)(va)Section 43B

…ision are possible that construction which favours the Assessee must be adopted. The Hon’ble jurisdictional High Court in the case of CIT Vs. M/s Hemla Embroidery Mills (P) Ltd. (366 ITR 167) (P&H HC) and in the case of CIT Vs. M/s Mark Auto Industries Ltd. (358 ITR 43) (P&H HC) clearly held that the assessee is entitled to claim deduction of employee’s share of ESI & PF u/s.43B of the Act, if the same has been deposited prior to the filing of return of income u/s.139(1) of the Act. From the above judgments of the Hon’ble jurisdictional High Court, it is clear that the Hon’ble Court has not drawn any distinction…

Punjab Kesri, Jalandhar vs. Asst.CPC/ Income Tax Officer Ward-3 (3), Jalandhar

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

ITA 110/ASR/2021[2019-20]Status: DisposedITAT Amritsar11 Nov 2021AY 2019-20

Bench: Shri N. K. Saini & Shri N. K. Choudhryआयकर अपील सं./Ita No.110/Asr/2021 (धनिाारण वर्ा / Assessment Year : 2019-2020) Punjab Kesari Vs Adit, Cpc-Bangalore Punjab Kesari Building, Bengaluru-560500 Civil Lines, Jalandhar Pan No. : Aaifp 0856 B (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) धनिााररती की ओर से /Assessee By : Shri Sandeep Vijh, Ca राजस्व की ओर से /Revenue By Shri S.M.Surendranath, Sr.Dr : सुनवाई की तारीख / Date Of Hearing : 11/11/2021 घोर्णा की तारीख/Date Of Pronouncement : 11/11/2021

For Appellant: Shri Sandeep Vijh, CA
Section 139(1)Section 2Section 234ASection 250Section 36(1)(va)Section 43B

…ision are possible that construction which favours the Assessee must be adopted. The Hon’ble jurisdictional High Court in the case of CIT Vs. M/s Hemla Embroidery Mills (P) Ltd. (366 ITR 167) (P&H HC) and in the case of CIT Vs. M/s Mark Auto Industries Ltd. (358 ITR 43) (P&H HC) clearly held that the assessee is entitled to claim deduction of employee’s share of ESI & PF u/s.43B of the Act, if the same has been deposited prior to the filing of return of income u/s.139(1) of the Act. From the above judgments of the Hon’ble jurisdictional High Court, it is clear that the Hon’ble Court has not drawn any distinction…

Shri Gurvinder Singh Jammu, Jalandhar vs. Asst.CPC/Dy Commissioner of Income Tax Circle-3, Jalandhar

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

ITA 109/ASR/2021[2019-20]Status: DisposedITAT Amritsar11 Nov 2021AY 2019-20

Bench: Shri N. K. Saini & Shri N. K. Choudhryआयकर अपील सं./Ita Nos.108 & 109/Asr/2021 (धनिाारण वर्ा / Assessment Years : 2018-2019 & 2019-2020) Gurvinder Singh Jammu Vs Dcit, Cpc, Bangalore Jammu Hospital, Bengaluru-560500 Near Sports College, Kapurthala Road, Jalandhar City-144001 Pan No. : Aampj 8608 D (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) धनिााररती की ओर से /Assessee By : Shri Sandeep Vijh, Ca राजस्व की ओर से /Revenue By Shri S.M.Surendranath, Sr.Dr : सुनवाई की तारीख / Date Of Hearing : 11/11/2021 घोर्णा की तारीख/Date Of Pronouncement : 11/11/2021 आदेश / O R D E R Per N. K. Choudhry, Jm

For Appellant: Shri Sandeep Vijh, CA
Section 139(1)Section 2Section 234CSection 250Section 36(1)(va)Section 43B

…ision are possible that construction which favours the Assessee must be adopted. The Hon’ble jurisdictional High Court in the case of CIT Vs. M/s Hemla Embroidery Mills (P) Ltd. (366 ITR 167) (P&H HC) and in the case of CIT Vs. M/s Mark Auto Industries Ltd. (358 ITR 43) (P&H HC) clearly held that the assessee is entitled to claim deduction of employee’s share of ESI & PF u/s.43B of the Act, if the same has been deposited prior to the filing of return of income u/s.139(1) of the Act. From the above judgments of the Hon’ble jurisdictional High Court, it is clear that the Hon’ble Court has not drawn any distinction…

Shri Gurvinder Singh Jammu, Jalaqndhar vs. Dy. CPC Banglore/Dy Commissioner of Income Tax Circle -3, Jalandhar

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

ITA 108/ASR/2021[2018--19]Status: DisposedITAT Amritsar11 Nov 2021

Bench: Shri N. K. Saini & Shri N. K. Choudhryआयकर अपील सं./Ita Nos.108 & 109/Asr/2021 (धनिाारण वर्ा / Assessment Years : 2018-2019 & 2019-2020) Gurvinder Singh Jammu Vs Dcit, Cpc, Bangalore Jammu Hospital, Bengaluru-560500 Near Sports College, Kapurthala Road, Jalandhar City-144001 Pan No. : Aampj 8608 D (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) धनिााररती की ओर से /Assessee By : Shri Sandeep Vijh, Ca राजस्व की ओर से /Revenue By Shri S.M.Surendranath, Sr.Dr : सुनवाई की तारीख / Date Of Hearing : 11/11/2021 घोर्णा की तारीख/Date Of Pronouncement : 11/11/2021 आदेश / O R D E R Per N. K. Choudhry, Jm

For Appellant: Shri Sandeep Vijh, CA
Section 139(1)Section 2Section 234CSection 250Section 36(1)(va)Section 43B

…ision are possible that construction which favours the Assessee must be adopted. The Hon’ble jurisdictional High Court in the case of CIT Vs. M/s Hemla Embroidery Mills (P) Ltd. (366 ITR 167) (P&H HC) and in the case of CIT Vs. M/s Mark Auto Industries Ltd. (358 ITR 43) (P&H HC) clearly held that the assessee is entitled to claim deduction of employee’s share of ESI & PF u/s.43B of the Act, if the same has been deposited prior to the filing of return of income u/s.139(1) of the Act. From the above judgments of the Hon’ble jurisdictional High Court, it is clear that the Hon’ble Court has not drawn any distinction…

M/S Orthonova Joint & Trauma Hospital Private Limited, Jalandhar vs. Assistant Commissoner of Income Tax Circle-1, Jalandhar

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

ITA 106/ASR/2021[2019-20]Status: DisposedITAT Amritsar11 Nov 2021AY 2019-20

Bench: Shri N. K. Saini & Shri N. K. Choudhryआयकर अपील सं./Ita No.106/Asr/2021 (धनिाारण वर्ा / Assessment Year : 2019-2020) M/S Orthonova Joint & Vs Acit, Circle-1, Jalandhar Trauma Hospital Private Ltd Nakodar Road, Jalandhar (Punjab) Pan No. : Aabco 0966 F (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) धनिााररती की ओर से /Assessee By : Shri Surinder Mahajan, Ca राजस्व की ओर से /Revenue By Shri S.M.Surendranath, Sr.Dr : सुनवाई की तारीख / Date Of Hearing : 11/11/2021 घोर्णा की तारीख/Date Of Pronouncement : 11/11/2021

For Appellant: Shri Surinder Mahajan, CA
Section 139(1)Section 2Section 250Section 36(1)(va)Section 43B

…ision are possible that construction which favours the Assessee must be adopted. The Hon’ble jurisdictional High Court in the case of CIT Vs. M/s Hemla Embroidery Mills (P) Ltd. (366 ITR 167) (P&H HC) and in the case of CIT Vs. M/s Mark Auto Industries Ltd. (358 ITR 43) (P&H HC) clearly held that the assessee is entitled to claim deduction of employee’s share of ESI & PF u/s.43B of the Act, if the same has been deposited prior to the filing of return of income u/s.139(1) of the Act. From the above judgments of the Hon’ble jurisdictional High Court, it is clear that the Hon’ble Court has not drawn any distinction…

Shri Suba Singh Prop Dsp Pipe Fiting Works, Jalandhar vs. Income Tax Officer Ward-2(4), Jalandhar

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

ITA 85/ASR/2021[2019-20]Status: DisposedITAT Amritsar10 Nov 2021AY 2019-20

Bench: Shri N. K. Saini & Shri N. K. Choudhryआयकर अपील सं./Ita No.85/Asr/2021 (धनिाारण वर्ा / Assessment Year : 2019-2020) Suba Singh, Vs Ito, Ward-2(4), Jalandhar 35 D.S.P. Pipe Fitting Works Industrial Estate Extension, Jalandhar-144004, Punjab Pan No. : Aacfb 9414 B (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) धनिााररती की ओर से /Assessee By : Shri Rakesh Chopra, Adv. राजस्व की ओर से /Revenue By Shri S.M.Surendranath, Sr.Dr : सुनवाई की तारीख / Date Of Hearing : 10/11/2021 घोर्णा की तारीख/Date Of Pronouncement : 10/11/2021

For Appellant: Shri Rakesh Chopra, Adv
Section 139(1)Section 2Section 250Section 36(1)(va)Section 4Section 43BSection 80C

…sion are possible that construction which favours the Assessee must be adopted. The Hon’ble jurisdictional High Court in the case of CIT Vs. M/s Hemla Embroidery Mills (P) Ltd. (366 ITR 167) (P&H HC) and in the case of CIT Vs. M/s Mark Auto Industries Ltd. (358 ITR 43) (P&H HC) clearly held that the assessee is entitled to claim deduction of 5 employee’s share of ESI & PF u/s.43B of the Act, if the same has been deposited prior to the filing of return of income u/s.139(1) of the Act. From the above judgments of the Hon’ble jurisdictional High Court, it is clear that the Hon’ble Court has not drawn any distincti…

M/S Brightway Exports International, Jalandhar vs. Deputy /Assistant Commissioner of Incme Tax Circle -1, Jalandhar

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

ITA 81/ASR/2021[2018-19]Status: DisposedITAT Amritsar10 Nov 2021AY 2018-19

Bench: Shri N. K. Saini & Shri N. K. Choudhryआयकर अपील सं./Ita No.81/Asr/2021 (धनिाारण वर्ा / Assessment Year : 2018-2019) M/S Brightway Exports Vs Dcit/Acit, Circle-1, International, Jalandhar Gakhal Road, Basti Danishmanda, Jalandhar Pan No. : Aacfb 9414 B (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) धनिााररती की ओर से /Assessee By : Shri J.S.Bhasin, Advocate राजस्व की ओर से /Revenue By Shri S.M.Surendranath, Sr.Dr : सुनवाई की तारीख / Date Of Hearing : 10/11/2021 घोर्णा की तारीख/Date Of Pronouncement : 10/11/2021

For Appellant: Shri J.S.Bhasin, Advocate
Section 139(1)Section 2Section 250Section 36(1)(va)Section 43B

…ision are possible that construction which favours the Assessee must be adopted. The Hon’ble jurisdictional High Court in the case of CIT Vs. M/s Hemla Embroidery Mills (P) Ltd. (366 ITR 167) (P&H HC) and in the case of CIT Vs. M/s Mark Auto Industries Ltd. (358 ITR 43) (P&H HC) clearly held that the assessee is entitled to claim deduction of employee’s share of ESI & PF u/s.43B of the Act, if the same has been deposited prior to the filing of return of income u/s.139(1) of the Act. From the above judgments of the Hon’ble jurisdictional High Court, it is clear that the Hon’ble Court has not drawn any distinction…

Shri Nipun Jain Prop: Eastman Reclamations Prop :Kohinoor Exports, Jalandhar vs. Deputy/ Assistant Commissioner of Income Tax Circle-1, Jalandhar

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

ITA 72/ASR/2021[2019-20]Status: DisposedITAT Amritsar08 Nov 2021AY 2019-20

Bench: Shri N. K. Saini & Shri N. K. Choudhryआयकर अपील सं./Ita Nos.71 & 72/Asr/2021 ("नधा"रण वष" / Assessment Years : 2018-2019 & 2019-2020)

For Appellant: Shri Sandeep Vijh, CA
Section 139(1)Section 2Section 234ASection 250Section 36(1)(va)Section 43B

…sion are possible that construction which favours the Assessee must be adopted. The Hon’ble jurisdictional High Court in the case of CIT Vs. M/s Hemla Embroidery Mills (P) Ltd. (366 ITR 167) (P&H HC) and in the case of CIT Vs. M/s Mark Auto Industries Ltd. (358 ITR 43) (P&H HC) clearly held that the assessee is entitled to claim deduction of employee’s share of ESI & PF u/s.43B of the Act, if the same has been deposited prior to the filing of return of income u/s.139(1) of the Act. From the above judgments of the Hon’ble jurisdictional High Court, it is clear that the Hon’ble Court has not drawn any distinction…

Chatru Mal Garg, Faridabad vs. ACIT, Circle-1, Faridabad

In the result, appeal of the assessee is allowed

ITA 850/DEL/2021[2018-19]Status: DisposedITAT Delhi29 Oct 2021AY 2018-19

Bench: Sh. Anil Chaturvedi(Through Video Conferencing) Chatru Mal Garg Vs. Acit Plot No.98, Sector – 25, Circle – 1 Faridabad, Faridabad Haryana - 121005 Pan : Abzpg 7929 C (Appellant) (Respondent) Assessee By Shri Alok Kumar Gupta, C.A. Revenue By Shri R. K. Gupta, Sr. D.R. Date Of Hearing: 07.10.2021 Date Of Pronouncement: 29.10.2021 Order Per Anil Chaturvedi, Am:

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

…position, he placed reliance on the decision in the case of CIT vs. AIMIL Ltd. [2010] 188 Taxman 265 (Delhi). He also placed reliance on the decision rendered by the Hon’ble Punjab and Haryana Court in the case of CIT vs. Mark Auto Industires Ltd. reported in 358 ITR 43 (P and H) and the decision in the case of CIT vs. Hemla Embroidery Mills (P) Ltd., 2014) 366 ITR 167 (P&H). He further submitted that CIT(A) has erred in relying on the amendment made by Finance Bill 2021. He submitted that the memorandum to the Finance Bill clearly states that the amendment made is applicable from A.Y. 2021-2022. He submitted tha…

ACIT, C-4(1), Chandigarh vs. M/S Winsome Textile Industries Ltd., Chandigarh

In the result, the appeal of the Revenue is dismissed

ITA 373/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh27 Aug 2021AY 2014-15

Bench: Shri N.K. Saini & Shri R.L Negi

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Sh. Ashok Khanna Addl. CIT
Section 14Section 143(3)Section 195Section 36Section 36(1)Section 40Section 43

…d the addition made by the AO. 10. On the other hand, the ld. counsel for the assessee submitted that this issue is covered in favour of the assessee by the judgement of the Hon'ble Punjab & Haryana High Court in the case of CIT Vs Mark Auto Industries Ltd. 358 ITR 43 and the decision of the Chandigarh Bench of the Tribunal in the case of Hotel Surya vs DCIT, ITA Nos. 133 & 134/Chd/2021 and the Ld. CIT(A) has decided the issue by following the ratio laid down by the Hon'ble High Court in the aforesaid case, there is no merit in this ground of appeal of the Revenue. 11. We have considered the rival submissio…

Parasol Laboratories India Pvt.Ldt, Chandigarh vs. ACIT, Circle-5(1), Chandigrh

ITA 60/CHANDI/2021[2019-20]Status: DisposedITAT Chandigarh25 Aug 2021AY 2019-20

Bench: The Due Date As Per The Provisions Of Law.

For Appellant: Shri T.N. Singla, C.AFor Respondent: Shri Ashok Khanna, Addl. CIT
Section 143(1)Section 143(2)Section 2(24)Section 36(1)Section 36(1)(va)

…ar Exports, 27 Taxman.com 289 (SC) iii) CIT vs Lakhani Rubber Works, 188 Taxman 132 (P&H) iv) CIT vs Rai Agro Industries Ltd (2011) 334 ITR 122 (9&H) v) CIT Vs Hemla Embroidery Mills Pvt Ltd (2014) 366 ITR 167 (P&H) vi) CIT vs Mark Auto Industries Ltd. (2013) 358 ITR 43 (P&H) vii) CIT vs Nuchem Ltd. ITA No. 609 of (2015) 59 taxmann.com 455 (P&H) dated 22.09.2014 viii) H.P. Tourism Dev. Corpn. Ltd 328 ITR 508 (H.P.) 5. The ld. counsel further submitted that since the findings of the Ld. CIT(A) are not in accordance with the ratio laid down by the Hon'ble Supreme Court, Hon'ble jurisdictional High Court and the H…

Pr Commissioner of Income Tax-7 vs. M/S Tally Solutions Pvt Ltd

In the result, the appeals fail and are hereby

ITA/952/2017HC Karnataka16 Dec 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 195Section 260Section 40

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 16TH DAY OF DECEMBER 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.199 OF 2017 C/W I.T.A. NO.951 OF 2017 & I.T.A. NO.952 OF 2017 I.T.A. NO.199 OF 2017 BETWEEN: 1. PR. COMMISSIONER OF INCOME TAX-7 BMTC COMPLEX KORAMANGALA, BANGALORE. 2. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 7(1)(1) BMTC COMPLEX KORAMANGALA, BANGALORE. .... APPELLANTS (BY SRI. E.R. INDRAKUMAR, SR. COUNSEL A/W SRI. E.I. SANMATHI, ADV.,) AND: M/S. TALLY SOLUTIONS PVT. LTD., NO.331-336,…

Pr Commissioner of Income Tax-7 vs. M/S Tally Solutions Pvt Ltd

In the result, the appeals fail and are hereby

ITA/951/2017HC Karnataka16 Dec 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 195Section 260Section 40

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 16TH DAY OF DECEMBER 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.199 OF 2017 C/W I.T.A. NO.951 OF 2017 & I.T.A. NO.952 OF 2017 I.T.A. NO.199 OF 2017 BETWEEN: 1. PR. COMMISSIONER OF INCOME TAX-7 BMTC COMPLEX KORAMANGALA, BANGALORE. 2. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 7(1)(1) BMTC COMPLEX KORAMANGALA, BANGALORE. .... APPELLANTS (BY SRI. E.R. INDRAKUMAR, SR. COUNSEL A/W SRI. E.I. SANMATHI, ADV.,) AND: M/S. TALLY SOLUTIONS PVT. LTD., NO.331-336,…

Pr. Commissioner of vs. M/S Tally Solutions Pvt Ltd

In the result, the appeals fail and are hereby

ITA/199/2017HC Karnataka16 Dec 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 195Section 260Section 40

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 16TH DAY OF DECEMBER 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.199 OF 2017 C/W I.T.A. NO.951 OF 2017 & I.T.A. NO.952 OF 2017 I.T.A. NO.199 OF 2017 BETWEEN: 1. PR. COMMISSIONER OF INCOME TAX-7 BMTC COMPLEX KORAMANGALA, BANGALORE. 2. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 7(1)(1) BMTC COMPLEX KORAMANGALA, BANGALORE. .... APPELLANTS (BY SRI. E.R. INDRAKUMAR, SR. COUNSEL A/W SRI. E.I. SANMATHI, ADV.,) AND: M/S. TALLY SOLUTIONS PVT. LTD., NO.331-336,…

The Pr. Commissioner of Income -Tax vs. M/S Kawasaki Micro Electronics Inc

The appeal is disposed of

ITA/341/2016HC Karnataka09 Dec 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 195Section 260Section 260ASection 30Section 32Section 37Section 40

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 9TH DAY OF DECEMBER 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.341 OF 2016 BETWEEN: 1. THE PR. COMMISSIONER OF INCOME-TAX INTERNATIONAL TAXATION 7TH FLOOR, BMTC BUILDING 80 FEET ROAD, KORMANGALA BANGALORE-560095. 2. THE INCOME-TAX OFFICER INTERNATIONAL TAXATION WARD-1(2), 4TH FLOOR BMTC BUILDING, 80 FEET ROAD KORMANGALA, BANGALORE-560095. ... APPELLANTS (BY SRI. K.V. ARAVIND, ADV.,) AND: M/S. KAWASAKI MICRO ELECTRONICS INC. 17TH FLOOR, CONCORDE BLOCK UB…

M/S. Timken Engineering and Rsearch India Private Limited, Bengaluru vs. Assistant Commissioner of Income Tax, Circle-12(4), Bengaluru

In the result, both the appeals of the assessee are treated as partly allowed

ITA 162/BANG/2019[2010-11]Status: DisposedITAT Bangalore29 Apr 2020AY 2010-11

Bench: Shri B. R. Baskaran & Smt. Beena Pillai

For Appellant: Shri AliasgarRampurwala, A.RFor Respondent: Shri Priyadarshi Mishra, D.R
Section 234BSection 40

…go. Accordingly, he submitted that the depreciation claim cannot be disallowed u/s 40(a)(ia) of the Act. In this regard, he placed reliance on the decision rendered by Hon’ble Punjab & Haryana High Court in the case of CIT Vs. Mark Auto Industries Ltd. (2013) 358 ITR 43 and also certain other decisions. 10. We heard Ld. D.R. on this issue and perused the record. Since the assessee has capitalized the software expenditure and claimed depreciation there on, the amount debited to Profit & loss account is only the above said depreciation. As per the decision rendered by Hon’ble Punjab & Haryana High Court in the cas…

M/S. Timken Engineering and Research India Private Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle-12(4), Bengaluru

In the result, both the appeals of the assessee are treated as partly allowed

ITA 161/BANG/2019[2009-10]Status: DisposedITAT Bangalore29 Apr 2020AY 2009-10

Bench: Shri B. R. Baskaran & Smt. Beena Pillai

For Appellant: Shri AliasgarRampurwala, A.RFor Respondent: Shri Priyadarshi Mishra, D.R
Section 234BSection 40

…go. Accordingly, he submitted that the depreciation claim cannot be disallowed u/s 40(a)(ia) of the Act. In this regard, he placed reliance on the decision rendered by Hon’ble Punjab & Haryana High Court in the case of CIT Vs. Mark Auto Industries Ltd. (2013) 358 ITR 43 and also certain other decisions. 10. We heard Ld. D.R. on this issue and perused the record. Since the assessee has capitalized the software expenditure and claimed depreciation there on, the amount debited to Profit & loss account is only the above said depreciation. As per the decision rendered by Hon’ble Punjab & Haryana High Court in the cas…

DCIT Cen Cir 8(2), Mumbai vs. Unity Realty & Developers Ltd, Mumbai

ITA 79/MUM/2018[2013-14]Status: DisposedITAT Mumbai31 Jan 2020AY 2013-14

Bench: Shri Pawan Singh, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 79/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2013-14)

For Appellant: Shri Sushil Kumar PoddarFor Respondent: Shri Rakesh Mohan, AR
Section 143(1)Section 14ASection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JM & SHRI S. RIFAUR RAHMAN, AM आयकरअपीलसं./ I.T.A. No. 79/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2013-14) M/s Unity Realty & DCIT Cen Cir 8(2), Developers Ltd. 6th floor, R. No. 658, बिधम/ K. K. Tower, Parek Tank Aayakar Bhavan, M. K. Road, G. D. Ambedkar Vs. Road, Mumbai-400 020 Marg, Parel Village, Mumbai-400 012 स्थायीलेखासं./जीआइआरसं./PAN No. AAACU8860B (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant : Shri Sushil Kumar Poddar, DR by प्रत्यथीकीओरसे/Respondentby : Shri Rakesh Mohan, AR सुनवाईकीतारीख/ : 02…

Herrenknecht India P.Ltd, Chennai vs. DCIT Cir 1(1)(2), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 2108/MUM/2017[2012-13]Status: DisposedITAT Mumbai08 Apr 2019AY 2012-13

Bench: Shri G. Manjunatha & Shri Ravish Sood

Section 144Section 144C(1)Section 144C(13)Section 144C(5)Section 194CSection 194C(6)Section 40Section 40aSection 92C

…ernia Embroidery Mills (P.) Ltd. [(2014) 366 ITR 167 (P&H)(HC)] viii. CIT v. Jaipur Vidyut Vitran Nigam Ltd. [(2014) 363 ITR 307 (Rajasthan)] ix. CIT v. State Bank of Bikaner & Jaipur [(2014) 363 ITR 70 (Raj.) (HC)] x. CIT v. Mark Auto Industries Ltd. [(2014) 358 ITR 43 (P&H)] xi. CIT v. Spectrum Consultants India (P) Ltd[(2014) 266 CTR 241 (KRN.)(HC)] xii. CIT v. Vijay Shree Ltd.[ (2014) 43 taxmann.com 396 (Cal.)(HC)] xiii. CIT v. Kichha Sugar Co. Ltd. [(2013) 356 ITR 351 (Uttarakhand)] CIT vis. ANZ Information Technology (P) Ltd. {(2009) 318 ITR xiv. 123 (Karn)} xv. CIT v. Aimil Ltd.[(2010) 321 ITR 508 (Del)] I…

Assistant Commissioner of Income Tax, Circle-3, Srinagar vs. M/S Jammu & Kashmir Tourism Deveolpment Corporation, Srinagar

In the result, the appeals of the assessee are allowed

ITA 645/ASR/2017[2014-15]Status: DisposedITAT Amritsar18 Mar 2019AY 2014-15

Bench: Sh. N. S. Saini & Sh. N. K. Choudhryita No. 644/Asr./2017 : Asstt. Year : 2013-14

For Appellant: Sh. Vasu Gupta, CAFor Respondent: Ms. Shivani Bansal, DR
Section 2Section 28Section 36Section 36(1)(va)Section 43B

…vident fund deduction of its employees, in the Government account.” In view of the above, we dismiss the appeal of the Revenue.” 7. He further relied on the decision of Hon’ble Punjab & Haryana High Court in the case of CIT Vs Mark Auto Industries Ltd. (2013) 358 ITR 43 (P&H) where it was held that the assessee was entitled deduction in respect of employers and employees contribution to ESI if the same was deposited before the due date of filing of return u/s 139(1) of the Act. 8. Further, reliance was placed on the decision of Hon’ble Allahabad High Court in the case of Sagun Foundry Pvt. Ltd. Vs CIT (2017) 145…