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.

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 644/ASR/2017[2013-14]Status: DisposedITAT Amritsar18 Mar 2019AY 2013-14

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…

Fedex Express Transportation and Supply Chian Services (India) P. Ltd, Mumbai vs. DCIT (OSD ) 8(1), Mumbai

In the result, the appeal filed by the revenue stands dismissed

ITA 4387/MUM/2016[2010-11]Status: DisposedITAT Mumbai26 Sept 2018AY 2010-11

Bench: Shri Sandeep Gosain, Jm & Shri N.K.Pradhan, Am Fedex Express Transportation The Deputy Commissioner Of & Supply Chain Services Income-Tax (Osd)-8(1) (India) Private Limited Vs. Room No. 210, 2Nd Floor, (‘Fetscs’) [Fedex Express Aayakar Bhavan, M.K. Road, Services India Private Limited Mumbai-400 020 Merged With Fetscs With Effect From1 October 2013] Boomerang, Unit No. 801, Wing-A, 8Th Floor, Chandivali Farm Road, Andheri (East), Mumbai- 400 072 Pan/Gir No. Aabcf6516A (Assessee) .. (Revenue) & Dy. Commissioner Of Income Fedex Express Transportation Tax-9(3)(1) & Supply Chain Services Room No. 260A, 2Nd Floor, Vs. (India) Private Limited Aayakar Bhavan, M.K. Road, (‘Fetscs’) [Fedex Express Mumbai-400 020 Services India Private Limited Merged With Fetscs With Effect From1 October 2013] Boomerang, Unit No. 801, Wing-A, 8Th Floor, Chandivali Farm Road, Andheri (East), Mumbai- 400 072 Pan/Gir No. Aabcf6516A (Assessee) .. (Revenue) Assessee By Shri Hirali Desai, A.R Revenue By Shri Sachchidanand Dube , D.R Date Of Hearing 05.09.2018 Date Of Pronouncement 26.09.2018

Section 250Section 43B

…expenditure. Hence, he submitted that there is no question of disallowing depreciation claimed on the capital item so acquired. For this proposition, he placed reliance upon following case laws: Sr. No. Decisions Citation 1. CIT Vs. Mark Auto Industries Ltd. [358 ITR 43 (P &HHQ] 2. SAB Miller India Ltd. Vs. ACIT [155 ITD 1093 (Mumbai Trib.)] 3. Sonic Biochem Extractions (P) Ltd. Vs. [23 ITR (T) 447 (Mumbai Trib.)] ITO 4. SKOL Breweries Ltd. Vs. ACIT [28 ITR (T) 465 (Mumbai Trib.)] 5. Kawasaki Microelectronics Inc. Vs. DDIT [60 tamxann.com 259 (Bang. Trib.)] (IT) 6. Jaguar Enterprises Vs. DCIT [33 ITR (T) 483 (Del…

Fedex Express Services (India) P.Ltd, Mumbai vs. Addl CIT RG 8(1), Mumbai

In the result, this appeal filed by the assessee stands allowed

ITA 7409/MUM/2012[2008-09]Status: DisposedITAT Mumbai01 Jun 2018AY 2008-09

Bench: Shri Shamim Yahya, Am & Shri Pawan Singh, Jm आयकर अपील सं./I.T.A. No. 7409/Mum/2012 ("नधा"रण वष" / Assessment Year: 2008-09) Fedex Express Services (India) Private Addl. Cit, Range 8(1), बनाम/ Limited Aayakar Bhavan, M. K. Road, 12, Koteshwar Palace, Jiva Mahale Mumbai-400 020 Vs. Marg, Andheri (East), Mumbai-400 069 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacp 3802 C (अपीलाथ" /Appellant) (""यथ" / Respondent) : & आयकर अपील सं./I.T.A. No. 3088/Mum/2014 ("नधा"रण वष" / Assessment Year: 2009-10) Fedex Express Transportation & Dy. Cit – 8(1), Room No. 209, 2Nd Floor, Supply Chain Services India Private Limited (‘Fetscs’) Aayakar Bhavan, M. K. Road, [Fedex Express Services India Private Mumbai-400 020 बनाम/ Limited Merged With Fetscs W.E.F Vs. 01.10.2013] Boomerang, Unit No. 801, Wing-A, 8Th Floor, Chandivali Farm Road, Andheri (East), Mumbai-400 072 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacp 3802 G (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Dharmesh Bafna/ Shri Ravi Sawana ""यथ" क" ओर से/Respondent By : Ms. Pooja Swaroop

For Appellant: Shri Dharmesh Bafna/For Respondent: Ms. Pooja Swaroop
Section 143(3)Section 144C(13)Section 144C(5)Section 234BSection 234CSection 43B

…आयकर अपील"य अ"धकरण “एफ” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI PAWAN SINGH, JM आयकर अपील सं./I.T.A. No. 7409/Mum/2012 ("नधा"रण वष" / Assessment Year: 2008-09) Fedex Express Services (India) Private Addl. CIT, Range 8(1), बनाम/ Limited Aayakar Bhavan, M. K. Road, 12, Koteshwar Palace, Jiva Mahale Mumbai-400 020 Vs. Marg, Andheri (East), Mumbai-400 069 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AAACP 3802 C (अपीलाथ" /Appellant) (""यथ" / Respondent) : & आयकर अपील सं./I.T.A. No. 3088/Mum/2014 ("नधा"रण वष" / Assessment Year: 2009-10) Fedex Express Tran…

Bogue Vestures Pvt. Ltd., Bangalore vs. DCIT, Bangalore

In the result, the appeal filed by the assessee is allowed

ITA 1199/BANG/2016[2010-11]Status: DisposedITAT Bangalore18 Jan 2017AY 2010-11

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Raom/S.Vogue Vestures Pvt. Ltd. No.75 G, Hulkul Complex, 1St Floor, Lalbagh Road, Bengaluru-560027. … Appellant Pan:Aabcv8253 G Vs. Deputy Commissioner Of Income-Tax, Old Circle 12(5), New Circle 7(1)(2) Bengaluru. … Respondent

For Appellant: Shri Suman Lunkar, CAFor Respondent: Shri S.Nambirajan, Addl.CIT(DR)
Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BENGALURU BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER M/s.Vogue Vestures Pvt. Ltd. No.75 G, Hulkul Complex, 1st floor, Lalbagh Road, Bengaluru-560027. … Appellant PAN:AABCV8253 G Vs. Deputy Commissioner of Income-tax, Old Circle 12(5), New Circle 7(1)(2) Bengaluru. … Respondent Appellant by : Shri Suman Lunkar, CA. Respondent by : Shri S.Nambirajan, Addl.CIT(DR) Date of hearing : 26/09/2017 Date of pronouncement : 26/12/2017 O R D E R Per INTURI RAMA RAO, AM : This is an appeal filed by the assessee directed against…

Yes Bank Ltd, Mumbai vs. DCIT 7(3), Mumbai

The appeal of the AO is dismissed

ITA 1991/MUM/2015[2008-09]Status: DisposedITAT Mumbai24 Aug 2016AY 2008-09
For Appellant: Ms. Krupa Gandhi and Shri Nimesh Jain-ARFor Respondent: Ms. Vidisha Kalra-DR
Section 143(3)Section 148Section 14ASection 254(1)Section 35DSection 36Section 36(1)(viia)

…आयकर अपीलीय अिधकरण, मुंबई “ “ “ “ जी जी जी” खंडपीठ जी Income-tax Appellate Tribunal -“G”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"",लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं, राम लाल नेगी एवं राम लाल नेगी राम लाल नेगी, "याियक राम लाल नेगी "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Shri Rajendra,Accountant Member and Ram Lal Negi,Judicial Member आयकर आयकर अपील अपील संसंसंसं./ITA/1991/Mum/2015,िनधा"रण िनधा"रण वष" वष" /Assessment Years: 2008-09 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Yes Bank Limited DCIT, -8(3)(2) 9th Floor, Nehru Centre, discovery Room No.615, 6th Floor, A…