CIT v. Nipso Polyfabriks Ltd.

350 ITR 327High Court2013#170 most cited

What is CIT v. Nipso Polyfabriks Ltd. authority for?

Deduction for employee contributions to EPF/ESI is allowable under section 43B if paid before the due date for filing the return of income under section 139(1), irrespective of the due dates under the respective welfare fund statutes.

425

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2017 to 2026.

Also referred to as

CIT v. Nipso Polyfabriks Ltd. · 350 ITR 327 · Section 43B · Section 36(1)(va) · Section 139(1) · EPF ESI deduction · employee contribution · due date payment · Himachal Pradesh High Court · Provident Fund · Employees’ State Insurance

Sections most often in play

Section 139(1)Section 143(1)Section 154Section 2(24)(x)Section 36(1)(va)Section 43B
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Issues it is cited on

section 158besection 113section 92fclarificatory amendmentretrospective amendmentsection 158bbsection 158bsection 36(1)(va)section 158section 43bsection 132asection 36(1)

Judgments citing CIT v. Nipso Polyfabriks Ltd.

Bharat Heavy Plate & Vessels Limited, Now Known As Bharat Heavy Electricals Limited (Hpvp Unit), Visakhapatnam vs. DCIT, Circle-3(1), Visakhapatnam

In the result, both the appeals of the revenue and both the appeals of the assessee are dismissed

ITA 405/VIZ/2017[2005-2006]Status: DisposedITAT Visakhapatnam21 Mar 2018AY 2005-2006

Bench: Shri B.R. Baskaran, Hon’Ble & Shri Duvvuru R.L. Reddy, Hon’Ble

For Appellant: Shri I. Kama Sastry – CAFor Respondent: Shri Deba Kumar Sonawal – CIT DR
Section 143(3)Section 154Section 253Section 36(1)(va)

…s. Dharmendra Sharma 297 ITR 328, CIT Vs. AIMIL Ltd. & Others (321 ITR 508), the Hon'ble Madras High Court in the case of CIT Vs. Nexus Computer Pvt. Ltd. 313 ITR 144 & the Hon'ble Himachal Pradesh High Court in the case of CIT Vs. Nipso Poly fabric Pvt. Ltd.(350 ITR 327 HP). The Hon'ble ITAT, Mumbai, Pune & Chennai have taken similar views. In the light of the above judicial pronouncements, it is held that the assessee would be entitled for deduction of the employees contribution of PF & ESI made before the due date of filing of the return of income under section 139(1) of the I.T. Act. In the light of the above…

ACIT, Circle-13(1), Kolkata vs. M/S Laser Shaving India Pvt. Ltd., Kolkata

In the result, this appeal of the revenue is dismissed

ITA 1801/KOL/2016[2012-13]Status: DisposedITAT Kolkata07 Feb 2018AY 2012-13

Bench: Sri J. Sudhakar Reddy & Sri Aby T. Varkey] I.T.A. No. 1801/Kol/2016 Assessment Year: 2012-13 Assistant Commissioner Of Income Tax, Circle -13(1), Kolkata……….…….……...Appellant Aaykar Bhawna Poorva 6Th Floor Room No. 610 110, Shanti Pally Kolkata – 700 110 M/S. Laser Shaving India Pvt. Ltd……………………………………..……………………..…. Respondent The Principal Officer Malhotra House P-12, New Cit Road Kolkata – 700 073 [Pan : Aabcm 7835 R] Appearances By: Shri Navin Kumar Dugar, Fca & Smt. Swati Baid, Aca, Appeared On Behalf Of The Assessee. Shri Arindam Bhattacharjee, Addl. Cit, Sr. Dr, Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : January 25Th, 2018 Date Of Pronouncing The Order : February 7Th , 2018 O R D E R Per J. Sudhakar Reddy :- This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-5, Kolkata, (Hereinafter The ‘Ld. Cit (A)’), Passed U/S 250 Of The Income Tax Act, 1961 (The ‘Act’), Dt. 14/07/2016, For The Assessment Year 2012-13. 2. We Find That The Ld. Cit(A), In Its Order, Directed Deletion Of Disallowance U/S 43B Of The Act Being Employees Contribution Towards Esi & Pf As The Same Were Paid Before The Due Date Of Filing Of The Return Of Income. This Issue Is Admittedly Covered Against The Revenue & In Favour Of The Assessee By The Following Decisions:- Cit Vs Alom Extrusions Ltd , [2009]319 Itr 306(Sc)   Cit Vs. Kichha Sugar Company Ltd (Uttarakhand High Court), Ita No. 50 Of 2009  Cit Vs. Aimil Ltd. & Others , 321 Itr 508 (Del)

Section 250Section 43B

…  CIT vs. Kichha Sugar Company Ltd (Uttarakhand High Court), ITA No. 50 of 2009  CIT vs. Aimil Ltd. & Others , 321 ITR 508 (Del) 2 I.T.A. No. 1801/Kol/2016 Assessment Year: 2012-13 M/s. Laser Shaving India Pvt. Ltd  CIT vs. Nipso Polyfabriks Ltd. (2013) 350 ITR 327/84 DTR 424 (HP) (High Court)  Commissioner of Income-tax, Faridabad v. Hemla Embroidery Mills (P.) Ltd. [2013] 37 taxmann.com 160 (Punjab & Haryana) 3. Respectfully following the propositions of law laid down in the above decisions, we dismiss this appeal of the revenue. 4. In the result, this appeal of the revenue is dismissed. Kolkata, the 7…

Dy. Commissioner of Income Tax, Circle-2(2), Hyderabad vs. Gvk Technical & Consultancy Private Limited, Secunderabad

In the result, appeal of the Revenue is dismissed

ITA 1378/HYD/2017[2013-14]Status: DisposedITAT Hyderabad24 Jan 2018AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2013-14

For Appellant: Shri V. Siva KumarFor Respondent: Smt. Komali Krishna
Section 36(1)(va)Section 43Section 438Section 43B

…e date of filing of the return. (i) CIT vs. Sabari Enterprises (2007) 298 ITR 141 (Kar.). (ii) Magus Customers Dialog P. Ltd., (2015) 371 ITR 242 (Kar.) (iii) Yum Restaurant India P. Ltd., (2015) 371 ITR 139 (Del.) (iv) CIT vs. Nipso Poly Fabriks Ltd., (2013)350 ITR 327 (HP) (v) CIT vs. Nuchem Ltd., (2015) 371 ITR 164(P&H). 4.1. We find that the Coordinate Bench of this Tribunal in the case of VBC Industries Limited, Hyderabad vs. DCIT, Circle-3(3), Hyderabad in ITA.Nos.143 & 144/H/2013 etc., dated 08.05.2015 and also in the case of M/s. Veljan Denison Limited, Hyderabad vs. Addl. CIT, Range-3, Hyderabad in ITA…

Swapna Health Care., Hyderabad vs. Asst. Commissioner of Income Tax, Circle-6(1)., Hyderabad

In the result, the assessee appeal is allowed

ITA 1297/HYD/2017[2013-14]Status: DisposedITAT Hyderabad24 Jan 2018AY 2013-14

Bench: Smt P. Madhavi Devi & Shri B. Ramakotaiahassessment Year: 2013-14 Swapna Health Care, Vs. Acit, Circle-6(1), Hyderabad. Hyderabad. Pan- Aacfs9098Q (Appellant) (Respondent) Assessee By : Shri V. Sivakumar Revenue By : Shri K. Gopala Krishna Date Of Hearing : 19-01-2018 Date Of Pronouncement : 24-01-2018 Order Per P. Madhavi Devi, J.M.: This Is Assessee’S Appeal For The A.Y 2013-14, The Assessee Is Aggrieved By The Order Of The Cit(A)-6, Hyderabad, Dated 26-04-2017 In Confirming The Disallowance Of Rs. 1,84,406/- Towards Delayed Payment Of Employees Contributions Of Pf & Esi To The Government Account, Beyond The Due Dates Under The Respective Acts.

For Appellant: Shri V. SivakumarFor Respondent: Shri K. Gopala Krishna
Section 143(3)Section 43B

…) CIT vs. Sabari Enterprises (2007) 298 ITR 141 (Kar.). 5 Swapna Health Care, Hyderabad. (ii) Magus Customers Dialog P. Ltd., (2015) 371 ITR 242 (Kar.) (iii) Yum Restaurant India P. Ltd., (2015) 371 ITR 139 (Del.) (iv) CIT vs. Nipso Poly Fabriks Ltd., (2013) 350 ITR 327 (HP) (v) CIT vs. Nuchem Ltd., (2015) 371 ITR 164 (P&H). 4.1. We find that the Coordinate Bench of this Tribunal in the case of VBC Industries Limited, Hyderabad vs. DCIT, Circle-3(3), Hyderabad in ITA.Nos.143 & 144/H/2013 etc., dated 08.05.2015 and also in the case of M/s. Veljan Denison Limited, Hyderabad vs. Addl. CIT, Range-3, Hyderabad in ITA…

Denis Chem Lab Limited, Gandhinagar vs. The ACIT, Mehsana Circle, Mehsana

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

ITA 2668/AHD/2015[2012-13]Status: DisposedITAT Ahmedabad21 Dec 2017AY 2012-13

Bench: Shri N.K. Billaiya & Shri Mahavir Prasaddenis Chem Lab Ltd. Acit, बनाम/ Block No.457, Mehsana Circle, Vs. Gidc Estate, Phase – I, Mehsana. Village : Chhatral, Tal. Kalol, Dist. Gandhinagar. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacd 4123 C .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Parth Patel, Ar अपीलाथ" ओर से / Appellant By : ""यथ" क" ओर से/Respondent By : Shri O.P. Pathak, Joit.Cit

For Respondent: Shri O.P. Pathak, Joit.CIT
Section 139(1)Section 143(1)Section 244ASection 36(1)(va)Section 43B

…CIT A.Y. 2012-13 k) CIT v. ANZ Information Technology 318 ITR 123 (Karnataka) I) Additional CIT v. Vestas RRB India Limited (2005) 93 TTJ (Del) 144 m) CIT v. Kichha Sugar Company Ltd. (2013) 356 ITR 351 (Uttarakhand-HC) n) CIT v. Nipso Polyfabriks Ltd. (2013) 350 ITR 327 (HP) o) CIT v. Udaipur Dugdh Utpadak Sahakari Sangh Ltd. (2013) 53 (I) ITCL 433 (Raj-HC). p) Commissioner of Income-Tax, Faridabad Vs. Hemla Embroidery Mills (P) Ltd., [2013] 37 taxmann.com 160 (Punjab & Haryana). q) Spectrum Consultants (India) Pvt. Ltd. vs. CIT (Karnataka High Court) r) Hindustan Organic Limited vs. CIT (Bombay High Court) s) E…