CIT v. Ogale Glass Works Ltd.

25 ITR 529Supreme Court of India1954#5014 most cited

What is CIT v. Ogale Glass Works Ltd. authority for?

Payment by cheque is considered to be made on the date the cheque is presented, not when it is cleared, provided it is not dishonoured. This principle relates back to the date of receipt of the cheque.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Ogale Glass Works Ltd. · 25 ITR 529 · SC · date of payment · presentation of cheque · clearing of cheque · negotiable instrument · date of receipt of cheque · TDS delay

Sections most often in play

Section 1961Section 143(1)Section 250Section 125Section 131Section 142 of Chapter XIV of the Social Security CodeSection 142(1)Section 142A

Issues it is cited on

section 143(1)appeal before the tribunaltransferprescribedtotal incomesection 250indiasection 143companydocumentsection 14interest

Judgments citing CIT v. Ogale Glass Works Ltd.

Mumbai Metropolitan Region Development Authority, Mumbai vs. DCIT (TDS) 2(3), Mumbai

Appeal stands dismissed

ITA 1944/MUM/2015[2010-11]Status: DisposedITAT Mumbai04 Oct 2017AY 2010-11

Bench: Shri Joginder Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.1944 /Mum/2015 (िनधा"रण वष" / Assessment Year: 2010-11) Mumbai Metropolitan Region Deputy Commissioner Of Development Authority Income Tax-Cpc (Tds) बनाम/ Plot No.C-14 &15 Mumbai Mmrda Building, Bkc Vs. Bandra (E) Mumbai -400 051 (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.1840 /Mum/2015 (िनधा"रण वष" / Assessment Year: 2010-11) Acit (Tds)- 1(3) Mumbai Metropolitan Region Room No.703, 7Th Floor Development Authority बनाम/ Smt. K.G.Mittal Ayurvedic Hospital Bdg. Plot No.C-14 &15 Vs. Charni Road Mmrda Building, Bkc Mumbai – 400 002 Bandra (E), Mumbai -400 051 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaatm-7106-R (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Devendra Jain,Ld. ARFor Respondent: Suman Kumar, Ld. DR
Section 154Section 201

…t, we are inclined to reproduce the relevant extract from the judgment of Hon’ble Apex Court rendered in DIT(E) Vs. Raunaq Education Foundation [350 ITR 420] which in turn, relies upon the judgment of the same court rendered in CIT Vs. Ogale Glass Works Ltd. [25 ITR 529]:- 14) The submission made on behalf of the respondent-assessee is supported by this court in the case of M/s Ogale Glass Works Ltd. (supra). Relying upon other authorities, this court observed as under in the aforesaid case : “…When it is said that a payment by negotiable instrument is a conditional payment what is meant is that such payment is s…

ACIT (TDS) 1(3), Mumbai vs. Mumbai Metroplitan Region Development Authority, Mumbai

Appeal stands dismissed

ITA 1840/MUM/2015[2010-11(26Q1)]Status: DisposedITAT Mumbai04 Oct 2017

Bench: Shri Joginder Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.1944 /Mum/2015 (िनधा"रण वष" / Assessment Year: 2010-11) Mumbai Metropolitan Region Deputy Commissioner Of Development Authority Income Tax-Cpc (Tds) बनाम/ Plot No.C-14 &15 Mumbai Mmrda Building, Bkc Vs. Bandra (E) Mumbai -400 051 (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.1840 /Mum/2015 (िनधा"रण वष" / Assessment Year: 2010-11) Acit (Tds)- 1(3) Mumbai Metropolitan Region Room No.703, 7Th Floor Development Authority बनाम/ Smt. K.G.Mittal Ayurvedic Hospital Bdg. Plot No.C-14 &15 Vs. Charni Road Mmrda Building, Bkc Mumbai – 400 002 Bandra (E), Mumbai -400 051 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaatm-7106-R (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Devendra Jain,Ld. ARFor Respondent: Suman Kumar, Ld. DR
Section 154Section 201

…t, we are inclined to reproduce the relevant extract from the judgment of Hon’ble Apex Court rendered in DIT(E) Vs. Raunaq Education Foundation [350 ITR 420] which in turn, relies upon the judgment of the same court rendered in CIT Vs. Ogale Glass Works Ltd. [25 ITR 529]:- 14) The submission made on behalf of the respondent-assessee is supported by this court in the case of M/s Ogale Glass Works Ltd. (supra). Relying upon other authorities, this court observed as under in the aforesaid case : “…When it is said that a payment by negotiable instrument is a conditional payment what is meant is that such payment is s…

ACIT, Rewari vs. Sh. Rajender Singh Yadav, Gurgaon

In the result the appeal of the Revenue is dismissed

ITA 4169/DEL/2011[2008-09]Status: DisposedITAT Delhi07 Oct 2015AY 2008-09

Bench: Shri I.C.Sudhir & Shri J.Sudhakar Reddyay : - 2008-09 Acit, Circle: Rewari Vs. Sh. Rajender Singh Yadav Aayakar Bhawan, Model Town 158, Housing Board Colony Rewari Jharsa Road, Gurgaon Pan: Aabpy 9819 N (Appellant) (Respondent) Appellant By : Shri Vikram Sahay, Sr.D.R. Respondent By: Sh. Gautam Jain, C.A.

For Appellant: Shri Vikram Sahay, Sr.D.RFor Respondent: Sh. Gautam Jain, C.A
Section 54F

….e. definition of “transfer”, which would enable the appellants to get the benefit under Section 54 of the Act.(AY.2005-06).” 9 A.Y. 2008-09 Sh. Rajender Singh Yadav, Gurgaeon 9.4. Further in the case of CIT vs. M/s Ogale Glass Works Ltd. (1954) reported in 25 ITR 529 (S.C.) the Hon’ble Supreme Court observed as under. “In the case before us none of the cheques has been dishonoured on presentation and payment cannot, therefore, be said to have been defeated by the happening of the condition subsequent, namely, dishonour by non payment and that being so there can be no question, therefore, that the assessee did…