Dhabriya Plywood Ltd. v. ADIT, CPC, Bengaluru

133 Taxmann.com 135Reported decision2021#7237 most cited

What is Dhabriya Plywood Ltd. v. ADIT, CPC, Bengaluru authority for?

The assessee's deposit of employee's contribution to PF and ESI before the due date of filing the return of income under Section 139(1) allows for the deduction, even considering amendments to Sections 36(1)(va) and 43B by the Finance Act, 2021. These amendments are prospective and do not apply retrospectively to such timely deposits.

15

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2022 to 2022.

Also referred to as

Dhabriya Plywood Ltd. v. ADIT · CPC · Bengaluru · employee's contribution · PF · ESI · Section 36(1)(va) · Section 43B · Section 139(1) · return of income · deduction · Finance Act 2021 · prospective amendment

Judgments citing Dhabriya Plywood Ltd. v. ADIT, CPC, Bengaluru

Lalit Kumar Arora, Jaipur vs. ACIT, Cr-2, Jaipur

In the result, the appeal of the assessees is allowed

ITA 121/JPR/2022[2019-20]Status: DisposedITAT Jaipur09 May 2022AY 2019-20

Bench: Furnishing The Return Of Income Under Section 139(1) Of The Act. When The Matter Was Taken To The Ld. Cit(A) The Said Disallowance Was Sustained.

For Appellant: None (Written Submission)For Respondent: Shri A. S. Nehara (Addl. CIT) a
Section 139(1)Section 143(1)Section 2(24)(x)Section 36(1)(va)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh foØe flag ;kno] ys[kk lnL; ,oa MkWa- ,l-lhrky{eh] U;kf;d lnL; ds le{k BEFORE: SHRI VIKRAM SINGH YADAV, AM & DR. S. SEETHALAKSHMI, JM vk;dj vihy la-@ITA. No. 121/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2019-20 cuke ADIT, CPC, Lalit Kumar Arora C-60 C-60, Shyam Nagar, Sodala, Vs. Bengaluru./ ACIT, Jaipur. Circle-2, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABCPA6868M vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : None (Written Submission) jktLo dh vksj ls@ Revenue…

Nirmal Kumar Bardiya, Jaipur vs. ACIT, Circle-1, Jaipur

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

ITA 260/JPR/2021[2017-18]Status: DisposedITAT Jaipur05 May 2022AY 2017-18
For Appellant: Shri S.R. Sharma, CA &For Respondent: Smt. Runi Paul, Addl. CIT
Section 139(1)Section 143(1)Section 2(24)(x)Section 36(1)(va)Section 43B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oaJh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 260 /JP/2021 fu/kZkj.k o"kZ@Assessment Year : 2017-18 Shri Nirmal Kumar Bardiya cuke ACIT Vs. 24, Bardiya Colony, Museum Road Circle-1 Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABAPB 9576 F vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 261/JP/2021 fu/kZkj.k o"kZ@Assessment Year : 2019-20 cuke Shri Nirmal K…

Rmc Gems India Ltd, Jaipur vs. ADIT, CPC, Banglore

In the result, the appeal of the assessee is allowed

ITA 259/JPR/2021[2018-19]Status: DisposedITAT Jaipur05 May 2022AY 2018-19
For Appellant: Shri S.R. Sharma, CA &For Respondent: Smt. Runi Paul, Addl. CIT
Section 139(1)Section 143(1)Section 2(24)(x)Section 36(1)(va)Section 43B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oaJh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 259/JP/2021 fu/kZkj.k o"kZ@Assessment Year : 2018-19 M/s. RMC Gems India Ltd. cuke ADIT, CPC Vs. Bengaluru 24, Bardiya Colony, Museum Road Jaipur – 302 004 LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCR 7495 N vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri S.R. Sharma, CA & Shri R.K. Bhatra, CA jktLo dh…

Ajeet Singh, Jaipur vs. ITO WD 6(1), Jaipur

In the result, the appeal of the assessees is allowed

ITA 263/JPR/2021[2017-18]Status: DisposedITAT Jaipur25 Apr 2022AY 2017-18
For Appellant: NoneFor Respondent: Ms. Monisha Choudhary (JCIT) a
Section 139(1)Section 143(1)Section 36Section 36(1)(va)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR MkWa- ,l-lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 263/JP/2021 fu/kZkj.k o"kZ@Assessment Years : 2017-18 ITO, cuke Ajeet Singh Plot No. 452, D Block, Near Gyan Vihar Vs. Ward-6(1), School, Malviya Nagar, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: BCHPS 4897 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : None jktLo dh vksj ls@ Revenue…

Neeraj Purohit, Jaipur vs. CPC, Bengaluru

In the result, the appeal of the assessees is allowed

ITA 81/JPR/2022[2019-20]Status: DisposedITAT Jaipur19 Apr 2022AY 2019-20
For Appellant: Shri Manish Agarwal (C.A.)For Respondent: Shri A.S. Nehra (Addl.CIT) a
Section 143(1)Section 143(1)(a)Section 36(1)(va)Section 43B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR MkWa- ,l-lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 81/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2019-20 CPC, cuke Neeraj Purohit Bengaluru. A-153, A-153 Man Darpan, Vs. Nehru Nagar, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AGSPP2842B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Manish Agarwal (C.A.) jktLo dh vksj ls@ Revenue by : Shri A.S…

Classic Aircon, India vs. DCIT CPC, India

In the result, the appeal of the assessees is allowed

ITA 285/JPR/2021[2018-19]Status: DisposedITAT Jaipur06 Apr 2022AY 2018-19

Bench: Cit(A)-Iii, Jaipur Was Rejected /Dismissed Vide Order Dated 20.09.2021 & Same Was Served Upon The Appellant On 20.09.2021 Itself Through E-Mail. Classic Aircon Vs. Dcit, Cpc

For Appellant: NoneFor Respondent: Ms Runi Pal (Addl.CIT) a
Section 139(1)Section 143(1)Section 36(1)Section 36(1)(va)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR MkWa- ,l-lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 285/JP/2021 fu/kZkj.k o"kZ@Assessment Years : 2018-19 DCIT, cuke Classic Aircon B-265, Janta Colony, Vs. CPC, Jaipur-302003. Bangalore. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAFFC 0473 L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : None jktLo dh vksj ls@ Revenue by : Ms Runi Pal (Addl.CIT) a lqu…

Amit Singh, Bhiwadi (Alwar) vs. DCIT, CPC- Bengaluru

In the result, the appeal of the assessees is allowed

ITA 284/JPR/2021[2018-2019]Status: DisposedITAT Jaipur29 Mar 2022AY 2018-2019
For Appellant: Shri Rahish Mohammed (C.A.)For Respondent: Smt. Runi Pal (Addl.CIT) a
Section 143(1)Section 2(24)Section 36(1)(va)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR MkWa- ,l-lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 284/JP/2021 fu/kZkj.k o"kZ@Assessment Years : 2018-19 DCIT, cuke Amit Singh M/s Amit Travels, A-13 Bhagat Singh Vs. CPC, Bangalore. Colony, Bhiwadi, Tizara, Alwar. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: CAWPS 4777 C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Rahish Mohammed (C.A.) jktLo dh…

Transindia Nonwovens Pvt. Ltd., Jaipur vs. DCIT, CPC, Bangalore

In the result, the appeal of the assessees is allowed

ITA 267/JPR/2021[2018-19]Status: DisposedITAT Jaipur29 Mar 2022AY 2018-19
For Appellant: Shri B.P.Mundra (C.A.)For Respondent: Shri A.S. Nehra (Addl.CIT) a
Section 139(1)Section 143(1)Section 2(24)(x)Section 24Section 36(1)(va)Section 438Section 43B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR MkWa- ,l-lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 267/JP/2021 fu/kZkj.k o"kZ@Assessment Years : 2018-19 DCIT, cuke Transindia Nonwovens Private Limited P-47 P-47 Raj Angan Society NRI Colony, Vs. CPC, Bengaluru. Sec. 24, Jaipur, Pratap Nagar, Jaipur 302033. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACF 5802 E vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assess…

Amba Tech Engineering, Jaipur vs. ITO, Bhiwadi

In the result, the appeal of the assessees is allowed

ITA 243/JPR/2021[2018-19]Status: DisposedITAT Jaipur29 Mar 2022AY 2018-19
For Appellant: Shri Rahish Mohammed (C.A.)For Respondent: Smt. Runi Pal (Addl.CIT) a
Section 143(1)Section 2(24)Section 234BSection 36(1)(va)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR MkWa- ,l-lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 243/JP/2021 fu/kZkj.k o"kZ@Assessment Years : 2018-19 ITO/DCIT, cuke Amba Tech Engineering Shop No. 18, Plot No. D-819, Vs. CPC, RIICO Chowk Bhiwadi. Main Road Harchandpur Bhiwadi, Bhiwadi Tijara, Alwar-301019. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAWFA 2951 Q vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Asse…

Prahlad Narayan Bairwa, Jaipur vs. ADIT, CPC, Bengaluru

In the result, all these appeals of the assessees are allowed

ITA 33/JPR/2022[2019-20]Status: DisposedITAT Jaipur22 Feb 2022AY 2019-20
For Appellant: Shri Rohan Sogani (C.A.)For Respondent: Smt. Runi Pal (Addl. CIT) a
Section 143(1)Section 143(1)(a)Section 36(1)(va)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh ,u-ds-lSuh] mik?;{k ,oa MkWa- ,l-lhrky{eh] U;kf;d lnL; ds le{k BEFORE: SHRI N.K. SAINI, VICE PRESIDENT & Dr. S. SEETHALAKSHMI, JM vk;dj vihy la-@ITA. No. 18/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2018-19 cuke Pratap Technocrats Private Limited ADIT, B-21, Shakti Bhawan, Sivaji Godara Colony, Vs. CPC, Bengaluru. Khatipura, Jhotwara, Jaipur-302012. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAICP 3621 R vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 33/JP/2022 fu/kZkj.k o"kZ@Assessment Y…

The Earth House Resorts LLP, Jaipur vs. ITO, WD-2(3), Jaipur

In the result, all these appeals of the assessees are allowed

ITA 28/JPR/2022[2019-22]Status: DisposedITAT Jaipur22 Feb 2022AY 2019-22
For Appellant: Shri Rohan Sogani (C.A.)For Respondent: Smt. Runi Pal (Addl. CIT) a
Section 143(1)Section 143(1)(a)Section 36(1)(va)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh ,u-ds-lSuh] mik?;{k ,oa MkWa- ,l-lhrky{eh] U;kf;d lnL; ds le{k BEFORE: SHRI N.K. SAINI, VICE PRESIDENT & Dr. S. SEETHALAKSHMI, JM vk;dj vihy la-@ITA. No. 18/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2018-19 cuke Pratap Technocrats Private Limited ADIT, B-21, Shakti Bhawan, Sivaji Godara Colony, Vs. CPC, Bengaluru. Khatipura, Jhotwara, Jaipur-302012. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAICP 3621 R vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 33/JP/2022 fu/kZkj.k o"kZ@Assessment Y…

Jairaj, Jaipur vs. ADIT, CPC, Bengaluru

In the result, all these appeals of the assessees are allowed

ITA 26/JPR/2022[2019-20]Status: DisposedITAT Jaipur22 Feb 2022AY 2019-20
For Appellant: Shri Rohan Sogani (C.A.)For Respondent: Smt. Runi Pal (Addl. CIT) a
Section 143(1)Section 143(1)(a)Section 36(1)(va)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh ,u-ds-lSuh] mik?;{k ,oa MkWa- ,l-lhrky{eh] U;kf;d lnL; ds le{k BEFORE: SHRI N.K. SAINI, VICE PRESIDENT & Dr. S. SEETHALAKSHMI, JM vk;dj vihy la-@ITA. No. 18/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2018-19 cuke Pratap Technocrats Private Limited ADIT, B-21, Shakti Bhawan, Sivaji Godara Colony, Vs. CPC, Bengaluru. Khatipura, Jhotwara, Jaipur-302012. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAICP 3621 R vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 33/JP/2022 fu/kZkj.k o"kZ@Assessment Y…

Jairaj, Jaipur vs. ADIT, CPC, Bengaluru

In the result, all these appeals of the assessees are allowed

ITA 25/JPR/2022[2018-19]Status: DisposedITAT Jaipur22 Feb 2022AY 2018-19
For Appellant: Shri Rohan Sogani (C.A.)For Respondent: Smt. Runi Pal (Addl. CIT) a
Section 143(1)Section 143(1)(a)Section 36(1)(va)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh ,u-ds-lSuh] mik?;{k ,oa MkWa- ,l-lhrky{eh] U;kf;d lnL; ds le{k BEFORE: SHRI N.K. SAINI, VICE PRESIDENT & Dr. S. SEETHALAKSHMI, JM vk;dj vihy la-@ITA. No. 18/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2018-19 cuke Pratap Technocrats Private Limited ADIT, B-21, Shakti Bhawan, Sivaji Godara Colony, Vs. CPC, Bengaluru. Khatipura, Jhotwara, Jaipur-302012. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAICP 3621 R vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 33/JP/2022 fu/kZkj.k o"kZ@Assessment Y…

Jairaj, Jaipur vs. ADIT, CPC, Bengaluru

In the result, all these appeals of the assessees are allowed

ITA 24/JPR/2022[2017-18]Status: DisposedITAT Jaipur22 Feb 2022AY 2017-18
For Appellant: Shri Rohan Sogani (C.A.)For Respondent: Smt. Runi Pal (Addl. CIT) a
Section 143(1)Section 143(1)(a)Section 36(1)(va)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh ,u-ds-lSuh] mik?;{k ,oa MkWa- ,l-lhrky{eh] U;kf;d lnL; ds le{k BEFORE: SHRI N.K. SAINI, VICE PRESIDENT & Dr. S. SEETHALAKSHMI, JM vk;dj vihy la-@ITA. No. 18/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2018-19 cuke Pratap Technocrats Private Limited ADIT, B-21, Shakti Bhawan, Sivaji Godara Colony, Vs. CPC, Bengaluru. Khatipura, Jhotwara, Jaipur-302012. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAICP 3621 R vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 33/JP/2022 fu/kZkj.k o"kZ@Assessment Y…

Pratap Technocrats Private Limited, Jaipur Rajasthan vs. ADIT, CPC, Bengaluru/ DCIT, Cr.1 Jaipur, Bengaluru, Karnataka

In the result, all these appeals of the assessees are allowed

ITA 18/JPR/2022[2018-19]Status: DisposedITAT Jaipur22 Feb 2022AY 2018-19
For Appellant: Shri Rohan Sogani (C.A.)For Respondent: Smt. Runi Pal (Addl. CIT) a
Section 143(1)Section 143(1)(a)Section 36(1)(va)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh ,u-ds-lSuh] mik?;{k ,oa MkWa- ,l-lhrky{eh] U;kf;d lnL; ds le{k BEFORE: SHRI N.K. SAINI, VICE PRESIDENT & Dr. S. SEETHALAKSHMI, JM vk;dj vihy la-@ITA. No. 18/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2018-19 cuke Pratap Technocrats Private Limited ADIT, B-21, Shakti Bhawan, Sivaji Godara Colony, Vs. CPC, Bengaluru. Khatipura, Jhotwara, Jaipur-302012. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAICP 3621 R vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 33/JP/2022 fu/kZkj.k o"kZ@Assessment Y…