CIT v. Sugauli Sugar Works (P) Ltd.

236 ITR 518Supreme Court of India1999#449 most cited

What is CIT v. Sugauli Sugar Works (P) Ltd. authority for?

For the purpose of Section 41(1) of the Income-tax Act, a liability is considered to have ceased only when the creditor actively releases or writes off the amount, or when the liability ceases to exist in the assessee's books; mere expiry of the limitation period for recovery does not constitute cessation of liability.

203

judgments rely on this decision, according to BharatTax’s citation analysis of 367,368 Indian tax judgments — from 2002 to 2026.

Also referred to as

CIT v. Sugauli Sugar Works · 236 ITR 518 · Supreme Court · Section 41(1) · cessation of liability · remission of liability · deemed income · limitation period · creditor write-off · liability ceased to exist in books

Also reported as

102 Taxmann 713

Sections most often in play

Section 41(1)Section 143(3)Section 68Section 133(6)Section 142(1)Section 1961Section 37(1)Section 69C
Read the full judgment

Issues it is cited on

recognised provident fundapproved gratuity fundsection 50bsection 43b(f)section 40a(9)section 211section 41(1)wholly and exclusively for businesssection 35dsection 41slump salesection 32(1)(ii)

Judgments citing CIT v. Sugauli Sugar Works (P) Ltd.

ITO 20 (2)(1), Mumbai vs. Shri Jairam P. Gupta, Mumbai

In the result, both, the appeals of Revenue are dismissed

ITA 3456/MUM/2018[2010-11]Status: DisposedITAT Mumbai15 Jul 2019AY 2010-11

Bench: Sri Mahavir Singh, Jm & Sri M Balaganesh, Am आयकर अपील सुं./ Ita No. 3455 & 3456/Mum/2018 (यिर्ाारण वर्ा / Assessment Years 2009-10 & 2010-11)

For Appellant: Shri Rajiv Gubgotra, DRFor Respondent: Shri Jairam P. Gupta, AR
Section 143(3)Section 147Section 41(1)

…f liability. It has not been written off in the books of accounts it is recoverable in future. I rely on the following judicial decision which is as under: As per decision of the Hon'ble Supreme Court in the case of CIT vs. Seagull Sugar Works P. Ltd. 119991 236 ITR 518 the unilateral action of the assessee in writing off his trading liability incurred by him in his books does neither amount to remission nor amount to cessation of such liability or cessation merely because the period of limitation of recovery of such sum by the concerned person has expired. ITAs No. 3455 & 3456/Mum/2018 The appellant says you h…

ITO 20 (2)(1), Mumbai vs. Shri Jairam P.Gupta, Mumbai

In the result, both, the appeals of Revenue are dismissed

ITA 3455/MUM/2018[2009-10]Status: DisposedITAT Mumbai15 Jul 2019AY 2009-10

Bench: Sri Mahavir Singh, Jm & Sri M Balaganesh, Am आयकर अपील सुं./ Ita No. 3455 & 3456/Mum/2018 (यिर्ाारण वर्ा / Assessment Years 2009-10 & 2010-11)

For Appellant: Shri Rajiv Gubgotra, DRFor Respondent: Shri Jairam P. Gupta, AR
Section 143(3)Section 147Section 41(1)

…f liability. It has not been written off in the books of accounts it is recoverable in future. I rely on the following judicial decision which is as under: As per decision of the Hon'ble Supreme Court in the case of CIT vs. Seagull Sugar Works P. Ltd. 119991 236 ITR 518 the unilateral action of the assessee in writing off his trading liability incurred by him in his books does neither amount to remission nor amount to cessation of such liability or cessation merely because the period of limitation of recovery of such sum by the concerned person has expired. ITAs No. 3455 & 3456/Mum/2018 The appellant says you h…

Tumkur Dcc Bank Limited, Tumkur vs. Assistant Commissioner of Income Tax Circle-1, Tumkur

In the result, the appeals filed by the assessee for assessment years 2012-13 to 2014-15 are dismissed and the appeal filed for AY

ITA 1/BANG/2019[2012-13]Status: DisposedITAT Bangalore12 Jul 2019AY 2012-13

Bench: Shri B.R Baskaran & Shri P.K Gadale

For Appellant: Shri S Ramasubramanian, C.AFor Respondent: Shri Smarak Swain, JCIT (DR)
Section 37(1)

…41(1) cannot be applied to this reversal of NPA provision, since the assessee did not get any benefit by way of remission or cessation of liability. He submitted that the Hon’ble Supreme Court has held in the case of CIT vs. Sugauli Sugar Works (P) Ltd (1999)(236 ITR 518) that the liability ITA Nos.01 to 04/Bang/2019 Page 8 of 32 shown as ceased by passing an unilateral transfer entry in the books of accounts will not be taxable u/s 41(1), since no benefit was obtained by the assessee. The Hon’ble Apex Court held that the provisions of sec.41(1) shall be attracted only if any benefit is obtained on account of…

Owens Corning (India)Ltd., Mumbai vs. ITO., Ward-7(1)(3), Mumbai

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

ITA 4988/MUM/2011[2006-07]Status: DisposedITAT Mumbai08 May 2019AY 2006-07

Bench: Shri Sandeep Gosain () & Shri N.K. Pradhan () Assessment Year: 2006-07 Owens-Corning (India) Pvt. The Income Tax Officer-7 Ltd., Alpha Building, 7Th Vs. (1)(3) Mumbai, Aayakar Floor, Hiranandani Gardens Bhavan, Maharshi Karve Road, Powai, Mumbai-400076. Mumbai-400020 Pan No. Aaacd1739M Appellant Respondent Assessee By : Mr. J.D. Mistry, Sr. Advocate Revenue By : Mr. Abi Rama Kartikiyen, Dr Date Of Hearing : 19/02/2019 Date Of Pronouncement: 08/05/2019

For Appellant: Mr. J.D. Mistry, Sr. AdvocateFor Respondent: Mr. Abi Rama Kartikiyen, DR
Section 143(3)Section 158ASection 158A(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI SANDEEP GOSAIN (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2006-07 Owens-Corning (India) Pvt. The Income Tax Officer-7 Ltd., Alpha Building, 7th Vs. (1)(3) Mumbai, Aayakar floor, Hiranandani Gardens Bhavan, Maharshi Karve Road, Powai, Mumbai-400076. Mumbai-400020 PAN No. AAACD1739M Appellant Respondent Assessee by : Mr. J.D. Mistry, Sr. Advocate Revenue by : Mr. Abi Rama Kartikiyen, DR Date of Hearing : 19/02/2019 Date of pronouncement: 08/05/2019 ORDER PER N.K. PRADHAN, AM This is an appeal filed by th…

Oriental Earthmovers Private Limited, Jaipur vs. Assistant Commissioner, Circle-2, Jaipur

In the result, the ground of appeal is allowed

ITA 732/JPR/2017[2012-13]Status: DisposedITAT Jaipur24 Apr 2019AY 2012-13
For Appellant: Shri D. Kumar (Adv.)For Respondent: Shri K.C. Gupta (JCIT)
Section 41(1)

…ms by way of remission or cessation of liability and the evidence of cessation of liability, addition U/s 41(1) of the Act cannot be made. In support, reliance was placed on the decision of Hon’ble Supreme Court in case of CIT vs. Sugauli Sugar Works (P) Ltd. 236 ITR 518 (SC). Further reliance was placed on the decision of Hon’ble Delhi High Court in case or CIT vs. Shri Vardhman Overseas Ltd. 343 ITR 408. Without prejudice, it was that the information that the consignee has expired on 1.4.2014 relevant to assessment year 2015-16 when the account was squared up, the additions, if at all can be made in assessment…

DCIT, New Delhi vs. M/S. Vipul Ltd., New Delhi

In the result, appeal of the assessing officer is partly allowed for statistical purposes

ITA 5145/DEL/2015[2011-12]Status: DisposedITAT Delhi05 Apr 2019AY 2011-12

Bench: Shri Amit Shukla & Shri Prashant Maharishivipul Ltd, Vs. Acit, Regus Rectangle, Level-4, Range-7, Rectangle-1, D-4, Commercial New Delhi Complex, Saket, New Delhi Pan: Aaaca5396C (Appellant) (Respondent) Dcit, Vs. Vipul Ltd, Circle-26(2), Regus Rectangle, Level-4, New Delhi Rectangle-1, D-4, Commercial Complex, Saket, New Delhi Pan: Aaaca5396C (Appellant) (Respondent)

For Appellant: Shri Rajesh Arora, CAFor Respondent: Shri K. Hauthang, Sr. DR
Section 115JSection 139Section 14Section 143Section 14ASection 41

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Vipul Ltd, Vs. ACIT, Regus Rectangle, Level-4, Range-7, Rectangle-1, D-4, Commercial New Delhi Complex, Saket, New Delhi PAN: AAACA5396C (Appellant) (Respondent) DCIT, Vs. Vipul Ltd, Circle-26(2), Regus Rectangle, Level-4, New Delhi Rectangle-1, D-4, Commercial Complex, Saket, New Delhi PAN: AAACA5396C (Appellant) (Respondent) Assessee by : Shri Rajesh Arora, CA Revenue by: Shri K. Hauthang, Sr. DR Date of Hearing 11/03/2019 Date of pronouncement 05/04/2019 O R D E R P…

Swapn Kumar Sarkar Prop. M/S Tarun Tools, Jamshedpur vs. ACIT Cir-3, Jamshedpur

Appeal is allowed

ITA 5/RAN/2017[2013-14]Status: DisposedITAT Ranchi15 Feb 2019AY 2013-14

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2013-14

Section 143(3)Section 41(1)

…s the same has to be a case of cessation in law only. Hon'ble Gujarat high court’s judgment in CIT vs. Nitin S Garg (2012) 22 Taxman 59 (Guj) has placed reliance on much a celebrate judgment of hon'ble apex court in CIT vs. Sugauli Sugar Works (P) Ltd. (1999) 236 ITR 518 (SC) to hold that the mere fact of a liability having continued to be shown for very many years would not attract section 41(1) since it is for the Assessing Officer has who has to show that concerned assessee has drawn any benefit by way of cessation or remission thereof. We further make it clear that CIT(A)’s above extracted detailed discussion…

Indo Amines Ltd, Dombivali vs. ITO WD 1(5), Kalyan

In the result, appeal of the assessee in ITA

ITA 1389/MUM/2017[2013-14]Status: DisposedITAT Mumbai30 Jan 2019AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri G. Manjunatha, Hon'Ble

For Appellant: Shri M.N. NandgaonkarFor Respondent: Shri Abi Rama Kartikeyan
Section 143(1)Section 143(3)Section 154Section 234BSection 41(1)

…offered M/s. Indo Amines Ltd. these creditors to tax in subsequent years only to escape from penal provisions. This view of the Ld. CIT(A) is baseless and totally misplaced. 16. The Hon'ble Supreme Court in the case of CIT v. Sugauli Sugar Works Pvt. Ltd., [236 ITR 518] held that even if the assessee made unilateral write off still the liability does not seize to exist. The Hon'ble Supreme Court further observed as under: - “The principle that expiry of the period of limitation prescribed under the Limitation Act could not extinguish the debt but it would only prevent the creditor from enforcing the debt, has b…

Indo Amines Ltd, Dombivali vs. Asst CIT Cir 1, Kalyan

In the result, appeal of the assessee in ITA

ITA 1388/MUM/2017[2012-13]Status: DisposedITAT Mumbai30 Jan 2019AY 2012-13

Bench: Shri C.N. Prasad, Hon'Ble & Shri G. Manjunatha, Hon'Ble

For Appellant: Shri M.N. NandgaonkarFor Respondent: Shri Abi Rama Kartikeyan
Section 143(1)Section 143(3)Section 154Section 234BSection 41(1)

…offered M/s. Indo Amines Ltd. these creditors to tax in subsequent years only to escape from penal provisions. This view of the Ld. CIT(A) is baseless and totally misplaced. 16. The Hon'ble Supreme Court in the case of CIT v. Sugauli Sugar Works Pvt. Ltd., [236 ITR 518] held that even if the assessee made unilateral write off still the liability does not seize to exist. The Hon'ble Supreme Court further observed as under: - “The principle that expiry of the period of limitation prescribed under the Limitation Act could not extinguish the debt but it would only prevent the creditor from enforcing the debt, has b…

Indo Amines Ltd, Dombivali vs. Asst CIT Cir 1, Kalyan

In the result, appeal of the assessee in ITA

ITA 1387/MUM/2017[2012-13]Status: DisposedITAT Mumbai30 Jan 2019AY 2012-13

Bench: Shri C.N. Prasad, Hon'Ble & Shri G. Manjunatha, Hon'Ble

For Appellant: Shri M.N. NandgaonkarFor Respondent: Shri Abi Rama Kartikeyan
Section 143(1)Section 143(3)Section 154Section 234BSection 41(1)

…offered M/s. Indo Amines Ltd. these creditors to tax in subsequent years only to escape from penal provisions. This view of the Ld. CIT(A) is baseless and totally misplaced. 16. The Hon'ble Supreme Court in the case of CIT v. Sugauli Sugar Works Pvt. Ltd., [236 ITR 518] held that even if the assessee made unilateral write off still the liability does not seize to exist. The Hon'ble Supreme Court further observed as under: - “The principle that expiry of the period of limitation prescribed under the Limitation Act could not extinguish the debt but it would only prevent the creditor from enforcing the debt, has b…

Dayananda Pai vs. DCIT

In the result, the appeal filed by the assessee stands partly allowed in the terms indicated above

ITA 456/BANG/2013[1998-99]Status: DisposedITAT Bangalore14 Jan 2019AY 1998-99

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumarassessment Year :1998-99

For Appellant: Shri V. Srinivasan, AdvocateFor Respondent: Shri R.N. Siddappaji, Addl. CIT (DR)
Section 131Section 140ASection 143Section 148Section 234Section 234ASection 234B

…rs of authorities below. The ld. AR of assessee placed reliance on the following judicial pronouncements. A) CIT Vs. Prameshwar Bohra, 301 ITR 404(Raj) B) CIT Vs. Usha Stud Agricultural Farms Ltd., 301 ITR 384 (Delhi) C) CIT Vs. Sugauli Sugar Works (P.) Ltd., 236 ITR 518 (SC) 6. The ld. DR of revenue placed reliance on the judgement of Hon’ble Apex Court rendered in the case of CIT Vs. T. V. Sundaram Iyengar and Sons Ltd. (1996) 222 ITR 344 (SC). 7. We have considered the rival submissions and perused the material on record and gone through the judgements cited by both sides. First of all, we reproduce para nos.…

Srinivasa Hair Industries, Eluru vs. Assistant Commissioner of Income Tax., Eluru

In the result, appeal of the assessee is allowed

ITA 194/VIZ/2018[2013-14]Status: DisposedITAT Visakhapatnam03 Jan 2019AY 2013-14

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.194/Viz/2018 (ननधधारण वर्ा/Assessment Year:2013-2014) M/S Srinivasa Hair Industries Asst.Commissioner Of P.B.No.8 Income Tax Eastern Street Circle-1 Eluru Eluru [Pan : Aalfs8434M] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से/ Respondent By : Shri D.K.Sonowal, Citdr

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri D.K.Sonowal, CITDR
Section 143(3)Section 263Section 36(1)(iii)Section 41(1)

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.194/Viz/2018 (ननधधारण वर्ा/Assessment Year:2013-2014) M/s Srinivasa Hair Industries Asst.Commissioner of P.B.No.8 Income Tax Eastern Street Circle-1 Eluru Eluru [PAN : AALFS8434M] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant by : Shri G.V.N.Hari, AR प्रत्यधथी की ओर से/ Responden…

Sh. Lok Nath Narang, Prop, New Delhi vs. ITO, Gurgaon

ITA 6708/DEL/2014[2009-10]Status: DisposedITAT Delhi03 Jan 2019AY 2009-10

Bench: Shri N. K. Billaiya & Ms Suchitra Kamblelok Nath Narang, Prop. Vs Ito C/O. M/S. Rra Tax India, Ward-2(1) D-28, South Extension, Part-I Gurgaon New Delhi Pan : Adrpn8014H

Section 133(6)Section 142(1)Section 143(1)Section 143(2)Section 234ASection 41(1)Section 68

…ility is not payable by the assessee? Therefore, the Ld. AR submitted that the addition made on the basis of the presumption does not have either factual or legs to stand. The Ld. AR submitted that the Hon’ble Apex court in case of Sugauli Sugar Works vs. CIT 236 ITR 518 (SC) held that the cessation of the liability can be done not by the unilateral Act, but it can certainly be so by the bilateral act. The Ld. AR submitted that so long as the assessee is recognizing his/her liability to pay to these creditors, whereas the question of quasi judicial authority to intervene and to say on behalf of sundry creditors o…

Tum Nath Shaw, Burdwan vs. ACIT, Circle - 2, Burdwan

In the result, the appeal filed by the assessee for assessment year 2000-01 to 2004-05 are allowed

ITA 2047/KOL/2017[2004-05]Status: DisposedITAT Kolkata31 Dec 2018AY 2004-05

Bench: Shri A.T. Varkey, Jm & Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.2043 To 2047/Kol/2017 (िनधा"रणवष" / Assessment Years : 2000-01 To 2004-05 Tum Nath Shaw Vs. Acit, Circle-2, Burdwan, Kamala Kaminitala Lane, Nutanganj, Aayakar Bhawan, Court Burdwan-713102 Compound, Burdwan- 713101. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Ajgps 2913 P (अपीलाथ"/Assessee) (""थ" / Respondent) ..

For Appellant: Shri Saumitra Choudhary, AdvFor Respondent: Robin Choudhury, Addl. CIT Sr. DR
Section 143(3)Section 144Section 147Section 148Section 40A(3)

…that the aforesaid liabilities had actually ceased to exist during the relevant year. In such a situation the question of addition does not arise. Reliance in this regard is placed on the decision in the case of CIT -vs.- Sugauli Sugar Works (P). Ltd. (1999) 236 ITR 518 (SC) wherein, affirming the decision of the Hon'ble Calcutta High Court, the Hon'ble Apex Court held as follows: “It will be seen that the following words in the section are important; the assessee had obtained whether in cash or in any other manner whatsoever any amount in respect of such loss or expenditure or some benefit in respect of such tr…

Tum Nath Shaw, Burdwan vs. ACIT, Circle - 2, Burdwan

In the result, the appeal filed by the assessee for assessment year 2000-01 to 2004-05 are allowed

ITA 2046/KOL/2017[2003-04]Status: DisposedITAT Kolkata31 Dec 2018AY 2003-04

Bench: Shri A.T. Varkey, Jm & Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.2043 To 2047/Kol/2017 (िनधा"रणवष" / Assessment Years : 2000-01 To 2004-05 Tum Nath Shaw Vs. Acit, Circle-2, Burdwan, Kamala Kaminitala Lane, Nutanganj, Aayakar Bhawan, Court Burdwan-713102 Compound, Burdwan- 713101. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Ajgps 2913 P (अपीलाथ"/Assessee) (""थ" / Respondent) ..

For Appellant: Shri Saumitra Choudhary, AdvFor Respondent: Robin Choudhury, Addl. CIT Sr. DR
Section 143(3)Section 144Section 147Section 148Section 40A(3)

…that the aforesaid liabilities had actually ceased to exist during the relevant year. In such a situation the question of addition does not arise. Reliance in this regard is placed on the decision in the case of CIT -vs.- Sugauli Sugar Works (P). Ltd. (1999) 236 ITR 518 (SC) wherein, affirming the decision of the Hon'ble Calcutta High Court, the Hon'ble Apex Court held as follows: “It will be seen that the following words in the section are important; the assessee had obtained whether in cash or in any other manner whatsoever any amount in respect of such loss or expenditure or some benefit in respect of such tr…

Tum Nath Shaw, Burdwan vs. ACIT, Circle - 2, Burdwan

In the result, the appeal filed by the assessee for assessment year 2000-01 to 2004-05 are allowed

ITA 2045/KOL/2017[2002-03]Status: DisposedITAT Kolkata31 Dec 2018AY 2002-03

Bench: Shri A.T. Varkey, Jm & Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.2043 To 2047/Kol/2017 (िनधा"रणवष" / Assessment Years : 2000-01 To 2004-05 Tum Nath Shaw Vs. Acit, Circle-2, Burdwan, Kamala Kaminitala Lane, Nutanganj, Aayakar Bhawan, Court Burdwan-713102 Compound, Burdwan- 713101. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Ajgps 2913 P (अपीलाथ"/Assessee) (""थ" / Respondent) ..

For Appellant: Shri Saumitra Choudhary, AdvFor Respondent: Robin Choudhury, Addl. CIT Sr. DR
Section 143(3)Section 144Section 147Section 148Section 40A(3)

…that the aforesaid liabilities had actually ceased to exist during the relevant year. In such a situation the question of addition does not arise. Reliance in this regard is placed on the decision in the case of CIT -vs.- Sugauli Sugar Works (P). Ltd. (1999) 236 ITR 518 (SC) wherein, affirming the decision of the Hon'ble Calcutta High Court, the Hon'ble Apex Court held as follows: “It will be seen that the following words in the section are important; the assessee had obtained whether in cash or in any other manner whatsoever any amount in respect of such loss or expenditure or some benefit in respect of such tr…

Tum Nath Shaw, Burdwan vs. ACIT, Circle - 2, Burdwan

In the result, the appeal filed by the assessee for assessment year 2000-01 to 2004-05 are allowed

ITA 2044/KOL/2017[2001-02]Status: DisposedITAT Kolkata31 Dec 2018AY 2001-02

Bench: Shri A.T. Varkey, Jm & Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.2043 To 2047/Kol/2017 (िनधा"रणवष" / Assessment Years : 2000-01 To 2004-05 Tum Nath Shaw Vs. Acit, Circle-2, Burdwan, Kamala Kaminitala Lane, Nutanganj, Aayakar Bhawan, Court Burdwan-713102 Compound, Burdwan- 713101. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Ajgps 2913 P (अपीलाथ"/Assessee) (""थ" / Respondent) ..

For Appellant: Shri Saumitra Choudhary, AdvFor Respondent: Robin Choudhury, Addl. CIT Sr. DR
Section 143(3)Section 144Section 147Section 148Section 40A(3)

…that the aforesaid liabilities had actually ceased to exist during the relevant year. In such a situation the question of addition does not arise. Reliance in this regard is placed on the decision in the case of CIT -vs.- Sugauli Sugar Works (P). Ltd. (1999) 236 ITR 518 (SC) wherein, affirming the decision of the Hon'ble Calcutta High Court, the Hon'ble Apex Court held as follows: “It will be seen that the following words in the section are important; the assessee had obtained whether in cash or in any other manner whatsoever any amount in respect of such loss or expenditure or some benefit in respect of such tr…

Tum Nath Shaw, Burdwan vs. ACIT, Circle - 2, Burdwan

In the result, the appeal filed by the assessee for assessment year 2000-01 to 2004-05 are allowed

ITA 2043/KOL/2017[2000-01]Status: DisposedITAT Kolkata31 Dec 2018AY 2000-01

Bench: Shri A.T. Varkey, Jm & Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.2043 To 2047/Kol/2017 (िनधा"रणवष" / Assessment Years : 2000-01 To 2004-05 Tum Nath Shaw Vs. Acit, Circle-2, Burdwan, Kamala Kaminitala Lane, Nutanganj, Aayakar Bhawan, Court Burdwan-713102 Compound, Burdwan- 713101. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Ajgps 2913 P (अपीलाथ"/Assessee) (""थ" / Respondent) ..

For Appellant: Shri Saumitra Choudhary, AdvFor Respondent: Robin Choudhury, Addl. CIT Sr. DR
Section 143(3)Section 144Section 147Section 148Section 40A(3)

…that the aforesaid liabilities had actually ceased to exist during the relevant year. In such a situation the question of addition does not arise. Reliance in this regard is placed on the decision in the case of CIT -vs.- Sugauli Sugar Works (P). Ltd. (1999) 236 ITR 518 (SC) wherein, affirming the decision of the Hon'ble Calcutta High Court, the Hon'ble Apex Court held as follows: “It will be seen that the following words in the section are important; the assessee had obtained whether in cash or in any other manner whatsoever any amount in respect of such loss or expenditure or some benefit in respect of such tr…

M/S.Combined Foods P. Ltd, Cochin vs. The ACIT, Cochin

In the result, all the appeals filed by the revenue stand dismissed

ITA 155/COCH/2017[2012-13]Status: DisposedITAT Cochin27 Dec 2018AY 2012-13

Bench: S/Shri Chandra Poojari, Am & George George K., Jm Assessment Year : 2012-13 M/S. Combined Foods Private The Principal Commissioner Of Limited, Income-Tax, Kochi-1. 28/3030, Elamkulam, Cheruparambath Road, Kadavanthara, Kochi-682 020. [Pan:Aaacc 9366N] Assessee-Appellant Revenue-Respondent

Section 143(3)Section 14ASection 263Section 36(1)(iii)Section 43(1)

…rvices Ltd. – 307 ITR 202 (SC) in addition to the following cases – (a) Siddheswar Sahakari Sakhar Karkhana Ltd. vs. CIT & Others – 270 ITR 1 (SC); (b) Bharat Petroleum Corporation Ltd. vs. CIT – 202 ITR 492 (Cal). (c) Sugauli Sugar Works (Impugned) Ltd. – 236 ITR 518 (SC); (d) Star India P. Ltd. vs. Addl. CIT – 311 ITR (ST) 235 (Mumbai). (e) Govind Prasad Prabhu Nath – 171 ITR 417 (All.); (f) Hindustan Housing and Land Development Trust Ltd. – 161 ITR 524 (SC); (g) Ace Builders Pvt. Ltd. vs. CIT – 225 ITR 746 (SC); (h) Mantra Tanta Yantra Vigyan vs. CIT – 300 ITR 140 (Raj.); and I.T.A. No.155 /Coch/2017…

Shri Vijay Arora, Faridabad vs. ACIT, Gurgaon

In the result appeal filed by assessee stands partly allowed

ITA 3881/DEL/2015[2009-10]Status: DisposedITAT Delhi27 Nov 2018AY 2009-10

Bench: Smt. Beena A Pillai & Shri Maharishi Prashantay: 2009-10 Sh. Vijay Arora Acit, Circle 1(1) C/O Sh.Vijay Kumar Gupta, Adv. Hsiidc Building Vs. Opp. Jain Mandir Vanijya Nikunj Main Bazar Udyog Vihar Ballabgarh Gurgaon Faridabad 121 004

For Appellant: Sh. Vijay Kumar Gupta, AdvFor Respondent: Sh. Surender Pal, Sr. D.R
Section 142(1)Section 143(2)Section 41(1)Section 68

…an be made under section 41(1) of the Act unless there are materials available on record to show that liability ceased to exist. He placed reliance upon decision of Hon’ble Supreme Court in the case of CIT vs. Sugauli Sugar Works Pvt. Ltd., reported in (1999) 236 ITR 518. ITA No. 3881/Del/2015 AY 2009-10 Shri Vijay Arora 25. Assessee in paper book from page 98-155 placed balance sheet, income and expenditure account and intimation processed under section 143(1) of the Act from assessment year 2010-11 onwards. On perusal of the same, it appears that every year in balance sheet expenses payable in respect of disco…