Essae Teraoka Pvt. Ltd. v. DCIT

366 ITR 408High Court2014#128 most cited

What is Essae Teraoka Pvt. Ltd. v. DCIT authority for?

An employer's delayed remittance of employees' contributions to provident fund (PF) or Employees' State Insurance (ESI) is deductible if the payment is made before the due date for filing the income tax return under section 139(1), applying the provisions of section 43B and notwithstanding section 36(1)(va).

519

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2026.

Also referred to as

Essae Teraoka Pvt. Ltd. · 366 ITR 408 · employees contribution to PF ESI · section 36(1)(va) · section 43B · due date for filing return · section 139(1) · belated deposit employees contribution · deductibility of PF ESI · disallowance provident fund ESI

Also reported as

222 Taxmann 17032 Taxmann.com 33

Sections most often in play

Section 36(1)(va)Section 234BSection 234CSection 143(1)Section 143(1)(a)Section 43BSection 143(3)Section 139(1)

Issues it is cited on

employees contribution to pfsection 2(24)(x)section 36(va)section 43b(b)section 2(24)section 36(1)(va)section 43bsection 43extension of limitationsection 36assistant directorsection 36(1)

Judgments citing Essae Teraoka Pvt. Ltd. v. DCIT

The Commissioner of Income Tax vs. M/S Ing Vysya Bank Limited

In the result, we do not find any merit in the appeal and

ITA/298/2014HC Karnataka02 Mar 2021

Bench: ALOK ARADHE,ASHOK S.KINAGI

Section 260Section 260ASection 37(1)Section 80M

…overed by a decision of this Court in MAHARASHTRA APEX CORPORATION LTD. VS. CIT (2006) 286 ITR 585 (KAR). It is further submitted that the fifth substantial question of law is covered by a decision of this Court in ESSAE TERAOKA PVT. LTD. VS. DCIT (2014) 366 ITR 408 (KAR). 7 4. Learned counsel for the Revenue was unable to dispute the aforesaid submission. 5. For the reasons assigned in the aforesaid judgments rendered by this Court, the substantial questions of law involved in this appeal are answered against the Revenue and in favour of the assessee. In the result, we do not find any merit in t…

Tulasi Seeds Private Limited, Guntur vs. The Assistant Commissioner of Income Tax, Circle-2(1), Guntur

In the result, appeal of the assessee is allowed

ITA 47/VIZ/2020[2017-18]Status: DisposedITAT Visakhapatnam23 Nov 2020AY 2017-18

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकरअपीलसं./I.T.A.No.47/Viz/2020 (ननधधारणवर्ा/Assessment Year:2017-18) M/S Tulasi Seeds Private Limited Vs. Asst.Commissioner Of Raj Kamal Complex Income Tax Lakshmipuram Main Road Circle-2(1) Ashok Nagar Guntur Guntur (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Smt.U.Mini Chandran, Cit Dr सुनवधई की तधरीख / Date Of Hearing : 24.09.2020 घोर्णध की तधरीख/Date Of Pronouncement : 23.11.2020 आदेश /O R D E R Per Shri D.S.Sunder Singh: This Appeal Is Filed By The Assessee Against The Order Of The Commissioner Of Income Tax (Appeals) [Cit(A)]-1, Guntur In Appeal No.10112/2019-20 Dated 10.12.2019 For The Assessment Year (A.Y.) 2017- 18. 2

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Smt.U.Mini Chandran, CIT DR
Section 139(1)

…rd. The identical issue has come up before this Tribunal for adjudication for the assessment year 2011-12 and the ITAT allowed the appeal of the assessee following the decision of the Hon’ble Karnataka High Court in the case of Essae Teraoka (P) Ltd. Vs. DCIT[366 ITR 408] and the decision of Hon’ble ITAT, Hyderabad in the case of Tetra Soft (India) Pvt. Ltd. Vs. ACIT(2015) [40 ITR (Trib) 470]. For ready reference, we reproduce hereunder the relevant paragraph no.10 of the order of this Tribunal cited supra. “10. Considering the facts and circumstances of this case and also following the judicial precedents as dis…

Asst.C.I.T., Bangalore vs. M/S Wipro Ltd., Bangalore

ITA 609/BANG/2016[2011-12]Status: DisposedITAT Bangalore05 Oct 2020AY 2011-12

Bench: Shri B.R. Baskaran, Accountantmember & Shri Pavan Kumar Gadaleit(Tp)A No.99/Bang/2014 Assessmentyear:2009-10

Section 143(3)

…to ESI and PF have been paid before the due date for filing return of income u/s 139(1) of the Act and hence the same is required to be allowed as per the decision rendered by Hon’ble Karnataka High Court in the case of EssaeTeraoka Pvt. Ltd. Vs. DCIT (2014) 366 ITR 408. The A.O. noticed that the assessee has failed to make a claim in the income tax return filed by it and accordingly he held that the assessee cannot take support of decision rendered by jurisdictional High Court in the case of EssaeTeraoka Pvt. Ltd., as the assessee before the Hon’ble High Court had put up the claim in the return of income. Accor…

DCIT, Bangalore vs. M/S Wipro Ltd., Bangalore

ITA 467/BANG/2015[2010-11]Status: DisposedITAT Bangalore05 Oct 2020AY 2010-11

Bench: Shri B.R. Baskaran, Accountantmember & Shri Pavan Kumar Gadaleit(Tp)A No.99/Bang/2014 Assessmentyear:2009-10

Section 143(3)

…to ESI and PF have been paid before the due date for filing return of income u/s 139(1) of the Act and hence the same is required to be allowed as per the decision rendered by Hon’ble Karnataka High Court in the case of EssaeTeraoka Pvt. Ltd. Vs. DCIT (2014) 366 ITR 408. The A.O. noticed that the assessee has failed to make a claim in the income tax return filed by it and accordingly he held that the assessee cannot take support of decision rendered by jurisdictional High Court in the case of EssaeTeraoka Pvt. Ltd., as the assessee before the Hon’ble High Court had put up the claim in the return of income. Accor…

Excel Academy of Security Training Private Limited, Hyderabad vs. Income Tax Officer, Ward-17(2), Hyderabad

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

ITA 1797/HYD/2017[2014-15]Status: DisposedITAT Hyderabad22 Jan 2020AY 2014-15

Bench: Shri V. Durga Rao, Hon’Bleexcel Academy Of Security Vs. Ito, Ward-17(2), Training Private Limited, Hyderabad. 6-3-652, A/3, 1St Floor Kautilya, Amrutha Estates, Nims Road, Somajiguda, Hyderabad. Pan No. Aabce 2896 E (Appellant) (Respondent)

For Appellant: Shri ASRSS Siva Prasad–ARFor Respondent: Shri AC Rout – Sr.DR
Section 139(1)Section 2(24)(x)Section 36(1)(va)Section 43BSection 6

…ibution is made on or before the due date of furnishing return of income u/s 139(1) of the Act, then deduction is to be allowed under the provisions of section 43B of the Act. 8. The Hon’ble Karnataka High Court, in the case of Essae Teraoka (P) Ltd. Vs. DCIT 366 ITR 408 took the view that the word contribution occurring in section 43B of the Act would include employees’ contribution to PF in the light of the definition of the word contribution as per the provisions of section 2(c) of the PF Act. As per the said section, contribution would mean both employer’s contribution and employees’ contribution. Accordingly…

The Assistant Commissioner of Income Tax, Circle-4(1), Visakhapatnam vs. Kimidi Surapu Naidu Jute Twine Industries Private Limited, Srikakulam

In the result, appeal of the revenue is dismissed

ITA 416/VIZ/2019[2015-16]Status: DisposedITAT Visakhapatnam30 Oct 2019AY 2015-16

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.416/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2015-16) Asst. Commissioner Of Income Tax Vs. M/S Sri Kimidi Surapu Naidu Circle-4(1) Jute Twine Industries Pvt. Ltd. Visakhapatnam Regidi Mandal Amadalavalasa Srikakulam [Pan : Aaccs4238F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Smt.Suman Malik, Dr प्रत्यधथी की ओर से / Respondent By : None सुनवधई की तधरीख / Date Of Hearing : 26.09.2019 घोर्णध की तधरीख/Date Of Pronouncement : 30.10.2019 आदेश /O R D E R

For Appellant: Smt.Suman Malik, DRFor Respondent: None
Section 143(3)Section 2(24)(x)Section 36(1)(va)

…view that the deduction is to be allowed even in case of employees contribution is paid before the due date of filing the return of income. The Tribunal has followed the decision of Hon’ble Karnataka High Court in the case of ESSAE Teraoka Pvt Ltd. Vs. DCIT [366 ITR 408] and the decision of ITAT, Hyderabad in the case of Tetra Soft India Pvt. Td. Vs. ACIT (2015) (40 ITR Tribunal 470) while delivering the above ruling. Further this Tribunal on identical facts decided the issue in favour of the assessee in it’s order in I.T.A No.485/Viz/2018 dated 25.01.2019. Since the Ld.CIT(A) allowed the appeal of the assessee…

The Assistant Commissioner of Income Tax, Circle-3(1), Visakhapatnam vs. Emmar Logistics Private Limited, Visakhapatnam

In the result, appeals filed by the Revenue are dismissed

ITA 463/VIZ/2019[2015-16]Status: DisposedITAT Visakhapatnam27 Sept 2019AY 2015-16

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble

For Appellant: Shri C. Kameswara Rao, CAFor Respondent: Smt. Suman Malik – Sr.DR
Section 2(24)(x)Section 36(1)(va)Section 43B

…ibution is made on or before the due date of furnishing return of income u/s 139(1) of the Act, then deduction is to be allowed under the provisions of section 43B of the Act. 8. The Hon’ble Karnataka High Court, in the case of Essae Teraoka (P) Ltd. Vs. DCIT 366 ITR 408 took the view that the word contribution occurring in section 43B of the Act would include employees’ contribution to PF in the light of the definition of the word contribution as per the provisions of section 2(c) of the PF Act. As per the said section, contribution would mean both employer’s contribution and employees’ contribution. Accordingly…

The Assistant Commissioner of Income Tax, Circle-3(1), Visakhapatnam vs. Emmar Logistics Private Limited, Visakhapatnam

In the result, appeals filed by the Revenue are dismissed

ITA 462/VIZ/2019[2013-14]Status: DisposedITAT Visakhapatnam27 Sept 2019AY 2013-14

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble

For Appellant: Shri C. Kameswara Rao, CAFor Respondent: Smt. Suman Malik – Sr.DR
Section 2(24)(x)Section 36(1)(va)Section 43B

…ibution is made on or before the due date of furnishing return of income u/s 139(1) of the Act, then deduction is to be allowed under the provisions of section 43B of the Act. 8. The Hon’ble Karnataka High Court, in the case of Essae Teraoka (P) Ltd. Vs. DCIT 366 ITR 408 took the view that the word contribution occurring in section 43B of the Act would include employees’ contribution to PF in the light of the definition of the word contribution as per the provisions of section 2(c) of the PF Act. As per the said section, contribution would mean both employer’s contribution and employees’ contribution. Accordingly…

The Deputy Commissioner of Income Tax, Circle-1(1), Visakhapatnam vs. Bharat Heavy Plate & Vessel Limitted, Visakhapatnam

In the result, appeal of the revenue is dismissed

ITA 457/VIZ/2019[2012-13]Status: DisposedITAT Visakhapatnam26 Sept 2019AY 2012-13

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.457/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2012-13) Dy.Commissioner Of Income Tax Vs. M/S Bharat Heavy Plate & Circle 1(1) Vessels Ltd. Visakhapatnam D.No.10-3, Administrative Building Natayyapalem Visakhapatnam [Pan :Aaacb7076N] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Smt.Suman Malik, Dr प्रत्यधथी की ओर से / Respondent By : None सुनवधई की तधरीख / Date Of Hearing : 05.09.2019 घोर्णध की तधरीख/Date Of Pronouncement : 30.09.2019 आदेश /O R D E R

For Appellant: Smt.Suman Malik, DRFor Respondent: None
Section 143(3)Section 2(24)(x)Section 36(1)(va)

…(1)(va) of the Act. 3. Against the order of the AO, the assessee went on appeal before the CIT(A) and the Ld.CIT(A) allowed the appeal of the assessee following the decision of Hon’ble Karnataka High Court in the case of Essae Teroka (P) Ltd., Vs.DCIT (2014) 366 ITR 408. The Ld.CIT(A) also relied on the following decisions : (i) CIT Vs. Kichha Sugar Company Ltd. (2013) 356 ITR 0351 (Uttarakhand) 3 I.T.A. No.457/Viz/2019, A.Y.2012-13 M/s Bharat Heavy Plate & Vessels Ltd., Visakhapatnam (ii) CIT Vs. Alom Extrusions Ltd. (319 ITR 306)-227 CTR (SC) 417 (2009) (iii) SC in CIT Vs. Vinay Cement Ltd. (2009) 313 ITR (S…

ACIT, Circle-4(1), Visakhapatnam vs. G. Uma Sai Prasad, Visakhapatnam

In the result, appeal filed by the Revenue is dismissed

ITA 509/VIZ/2019[2015-16]Status: DisposedITAT Visakhapatnam25 Sept 2019AY 2015-16

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleacit, Circle-4(1), Vs. Guntubolu Uma Sai Prasad, Visakhapatnam D.No. 49-54/16/4/1/13, Kalyan Residence, B.S. Layout, Seethammadhara, Visakhapatnam. Pan No. Aapcs 7844 G (Appellant) (Respondent)

For Appellant: Shri C. Kameswara Rao, CAFor Respondent: Smt. Suman Malik – Sr.DR
Section 139(1)Section 36(1)(va)

…ibution is made on or before the due date of furnishing return of income u/s 139(1) of the Act, then deduction is to be allowed under the provisions of section 43B of the Act. 8. The Hon’ble Karnataka High Court, in the case of Essae Teraoka (P) Ltd. Vs. DCIT 366 ITR 408 took the view that the word contribution occurring in section 43B of the Act would include employees’ contribution to PF in the light of the definition of the word contribution as per the provisions of section 2(c) of the PF Act. As per the said section, contribution would mean both employer’s contribution and employees’ contribution. Accordingly…

The Assistant Commissioner of Income Tax, Circle-3(1), Visakhapatnam vs. Sri Krishna Engineering & Constructions Company, Visakhapatnam

In the result, appeal filed by the Revenue is dismissed

ITA 474/VIZ/2019[2014-15]Status: DisposedITAT Visakhapatnam25 Sept 2019AY 2014-15

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleacit, Circle-3(1), Vs. M/S. Sri Krishna Engineering Visakhapatnam. & Construction Co., Flat No. 9, Kalyani, Sector-2, Mvp Colony, Visakhapatnam. Pan No. Aapfs 8945 P (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Smt. Suman Malik – Sr.DR
Section 139(1)Section 2(24)(x)Section 36(1)(va)Section 43B

…ibution is made on or before the due date of furnishing return of income u/s 139(1) of the Act, then deduction is to be allowed under the provisions of section 43B of the Act. 8. The Hon’ble Karnataka High Court, in the case of Essae Teraoka (P) Ltd. Vs. DCIT 366 ITR 408 took the view that the word contribution occurring in section 43B of the Act would include employees’ contribution to PF in the light of the definition of the word contribution as per the provisions of section 2(c) of the PF Act. As per the said section, contribution would mean both employer’s contribution and employees’ contribution. Accordingly…

The Assistant Commissioner of Income Tax, Circle-3(1), Visakhapatnam vs. Nem Engineering Projects Private Limited, Visakhapatnam

In the result, appeal filed by the Revenue is dismissed

ITA 458/VIZ/2019[2012-13]Status: DisposedITAT Visakhapatnam25 Sept 2019AY 2012-13

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleacit, Circle-3(1), Vs. M/S. Nem Engineering Visakhapatnam. Projects Private Ltd., D.No. 55-15-6, Housing Board Colony, Krishna College Road, Visakhapatnam. Pan No. Aaccn 6245 K (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Smt. Suman Malik – Sr.DR
Section 139(1)Section 2(24)(x)Section 36(1)(va)Section 43BSection 6

…ibution is made on or before the due date of furnishing return of income u/s 139(1) of the Act, then deduction is to be allowed under the provisions of section 43B of the Act. 8. The Hon’ble Karnataka High Court, in the case of Essae Teraoka (P) Ltd. Vs. DCIT 366 ITR 408 took the view that the word contribution occurring in section 43B of the Act would include employees’ contribution to PF in the light of the definition of the word contribution as per the provisions of section 2(c) of the PF Act. As per the said section, contribution would mean both employer’s contribution and employees’ contribution. Accordingly…

The Assistant Commissioner of Income Tax, Circle-5(1), Visakhapatnam vs. Dasari Kasi Viswanadham, Visakhapatnam

In the result, appeal filed by the Revenue and the Cross

ITA 412/VIZ/2019[2013-14]Status: DisposedITAT Visakhapatnam25 Sept 2019AY 2013-14

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleacit, Circle-5(1), Vs. Dasari Kasiviswanadham, Visakhapatnam. Prop. United Surgicals, Sagar Nagar, Visakhapatnam. Pan No. Afbpd 9254 P (Appellant) (Respondent)

For Appellant: Shri G.V.N. Hari – AdvocateFor Respondent: Smt. Suman Malik – Sr.DR
Section 139(1)Section 2(24)(x)Section 36(1)(va)Section 43B

…sari Kasiviswanadham) before the due date of furnishing return of income u/s 139(1) of the Act, then deduction is to be allowed under the provisions of section 43B of the Act. 8. The Hon’ble Karnataka High Court, in the case of Essae Teraoka (P) Ltd. Vs. DCIT 366 ITR 408 took the view that the word contribution occurring in section 43B of the Act would include employees’ contribution to PF in the light of the definition of the word contribution as per the provisions of section 2(c) of the PF Act. As per the said section, contribution would mean both employer’s contribution and employees’ contribution. Accordingly…

The Assistant Commissioner of Income Tax, Circle-5(1), Visakhapatnam vs. Yona Smelters Private Limited, Visakhapatnam

In the result, appeal filed by the Revenue is dismissed

ITA 411/VIZ/2019[2012-13]Status: DisposedITAT Visakhapatnam25 Sept 2019AY 2012-13

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleacit, Circle-5(1), Vs. M/S. Yona Smelters Pvt. Visakhapatnam. Ltd., D.No. 49-36-20, Flat No.B1, Nikhils Residency, Akkayyapalem, Visakhapatnam. Pan No. Aaacy 3608 D (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Smt. Suman Malik – Sr.DR
Section 139(1)Section 2(24)(x)Section 36(1)(va)Section 43BSection 6

…ibution is made on or before the due date of furnishing return of income u/s 139(1) of the Act, then deduction is to be allowed under the provisions of section 43B of the Act. 8. The Hon’ble Karnataka High Court, in the case of Essae Teraoka (P) Ltd. Vs. DCIT 366 ITR 408 took the view that the word contribution occurring in section 43B of the Act would include employees’ contribution to PF in the light of the definition of the word contribution as per the provisions of section 2(c) of the PF Act. As per the said section, contribution would mean both employer’s contribution and employees’ contribution. Accordingly…

Arihant Constructions, Visakhapatnam vs. The Assistant Commissioner of Income Tax, Circle-4(1), Visakhapatnam

In the result, appeals of the assessee for the A

ITA 324/VIZ/2019[2014-15]Status: DisposedITAT Visakhapatnam23 Aug 2019AY 2014-15

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.321-325/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2011-12 To 2015-16) M/S Arihant Constructions Vs. Asst.Commissioner Of Income Tax M/S B.V.Rao & Co Llp Circle-4(1) Chartered Accountants Visakhapatnam Ff-1, Satya Lakshmi Vinayaka Towers, Madhuranagar Visakhapatnam [Pan : Aarfa0600P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri B.V.Rao, Ar प्रत्यधथी की ओर से / Respondent By : Shri D.V.Subba Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 05.08.2019 घोर्णध की तधरीख/Date Of Pronouncement : 23 .08.2019

For Appellant: Shri B.V.Rao, ARFor Respondent: Shri D.V.Subba Rao, DR
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…ntly taken view that PF, ESI remitted before the due date for filing the return of income is required to be allowed as deduction. The Coordinate Bench has followed the decision of Hon’ble High Court of Karnataka in the case of ESSAE TERAOKA PVT Ltd. Vs. DCIT [366 ITR 408] and allowed the deduction. On identical facts, this Tribunal in the case of ACIT Vs. Brandix India Apparel City Private Ltd. vide I.T.A. No.485/Viz/2018 dated 25.01.2019 held that employees contribution to PF required to be allowed even if the same is paid before the due date of filing the return u/s 139(1) of the Act. 20 I.T.A. No.321-325/Viz/…

Arihant Constructions, Visakhapatnam vs. The Assistant Commissioner of Income Tax, Circle-4(1), Visakhapatnam

In the result, appeals of the assessee for the A

ITA 323/VIZ/2019[2013-14]Status: DisposedITAT Visakhapatnam23 Aug 2019AY 2013-14

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.321-325/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2011-12 To 2015-16) M/S Arihant Constructions Vs. Asst.Commissioner Of Income Tax M/S B.V.Rao & Co Llp Circle-4(1) Chartered Accountants Visakhapatnam Ff-1, Satya Lakshmi Vinayaka Towers, Madhuranagar Visakhapatnam [Pan : Aarfa0600P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri B.V.Rao, Ar प्रत्यधथी की ओर से / Respondent By : Shri D.V.Subba Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 05.08.2019 घोर्णध की तधरीख/Date Of Pronouncement : 23 .08.2019

For Appellant: Shri B.V.Rao, ARFor Respondent: Shri D.V.Subba Rao, DR
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…ntly taken view that PF, ESI remitted before the due date for filing the return of income is required to be allowed as deduction. The Coordinate Bench has followed the decision of Hon’ble High Court of Karnataka in the case of ESSAE TERAOKA PVT Ltd. Vs. DCIT [366 ITR 408] and allowed the deduction. On identical facts, this Tribunal in the case of ACIT Vs. Brandix India Apparel City Private Ltd. vide I.T.A. No.485/Viz/2018 dated 25.01.2019 held that employees contribution to PF required to be allowed even if the same is paid before the due date of filing the return u/s 139(1) of the Act. 20 I.T.A. No.321-325/Viz/…

Arihant Constructions, Visakhapatnam vs. The Assistant Commissioner of Income Tax, Circle-4(1), Visakhapatnam

In the result, appeals of the assessee for the A

ITA 322/VIZ/2019[2012-13]Status: DisposedITAT Visakhapatnam23 Aug 2019AY 2012-13

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.321-325/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2011-12 To 2015-16) M/S Arihant Constructions Vs. Asst.Commissioner Of Income Tax M/S B.V.Rao & Co Llp Circle-4(1) Chartered Accountants Visakhapatnam Ff-1, Satya Lakshmi Vinayaka Towers, Madhuranagar Visakhapatnam [Pan : Aarfa0600P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri B.V.Rao, Ar प्रत्यधथी की ओर से / Respondent By : Shri D.V.Subba Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 05.08.2019 घोर्णध की तधरीख/Date Of Pronouncement : 23 .08.2019

For Appellant: Shri B.V.Rao, ARFor Respondent: Shri D.V.Subba Rao, DR
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…ntly taken view that PF, ESI remitted before the due date for filing the return of income is required to be allowed as deduction. The Coordinate Bench has followed the decision of Hon’ble High Court of Karnataka in the case of ESSAE TERAOKA PVT Ltd. Vs. DCIT [366 ITR 408] and allowed the deduction. On identical facts, this Tribunal in the case of ACIT Vs. Brandix India Apparel City Private Ltd. vide I.T.A. No.485/Viz/2018 dated 25.01.2019 held that employees contribution to PF required to be allowed even if the same is paid before the due date of filing the return u/s 139(1) of the Act. 20 I.T.A. No.321-325/Viz/…

Arihant Constructions, Visakhapatnam vs. The Assistant Commissioner of Income Tax, Circle-4(1), Visakhapatnam

In the result, appeals of the assessee for the A

ITA 321/VIZ/2019[2011-12]Status: DisposedITAT Visakhapatnam23 Aug 2019AY 2011-12

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.321-325/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2011-12 To 2015-16) M/S Arihant Constructions Vs. Asst.Commissioner Of Income Tax M/S B.V.Rao & Co Llp Circle-4(1) Chartered Accountants Visakhapatnam Ff-1, Satya Lakshmi Vinayaka Towers, Madhuranagar Visakhapatnam [Pan : Aarfa0600P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri B.V.Rao, Ar प्रत्यधथी की ओर से / Respondent By : Shri D.V.Subba Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 05.08.2019 घोर्णध की तधरीख/Date Of Pronouncement : 23 .08.2019

For Appellant: Shri B.V.Rao, ARFor Respondent: Shri D.V.Subba Rao, DR
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…ntly taken view that PF, ESI remitted before the due date for filing the return of income is required to be allowed as deduction. The Coordinate Bench has followed the decision of Hon’ble High Court of Karnataka in the case of ESSAE TERAOKA PVT Ltd. Vs. DCIT [366 ITR 408] and allowed the deduction. On identical facts, this Tribunal in the case of ACIT Vs. Brandix India Apparel City Private Ltd. vide I.T.A. No.485/Viz/2018 dated 25.01.2019 held that employees contribution to PF required to be allowed even if the same is paid before the due date of filing the return u/s 139(1) of the Act. 20 I.T.A. No.321-325/Viz/…

The Assistant Commissioner of Income Tax, Circle -3(1), Visakhapatnam vs. Miracle Software Systems (India) Private Limited, Visakhapatnam

In the result, appeal of the revenue is dismissed

ITA 150/VIZ/2019[2013-14]Status: DisposedITAT Visakhapatnam07 Aug 2019AY 2013-14

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.150/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2013-14) Asst.Commissioner Of Income Tax Vs. M/S Miracle Software Systems Circle-3(1) (India) Pvt. Ltd. Visakhapatnam Mig 49-4-67-3/1 Lawsons Bay Colony Visakhapatnam [Pan :Aabcm4988R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri P.Srinivasa Murthy, Dr प्रत्यधथी की ओर से / Respondent By : Shri Y.Surya Chandra Rao, Ar सुनवधई की तधरीख / Date Of Hearing : 17.07.2019 घोर्णध की तधरीख/Date Of Pronouncement : 07.08.2019 आदेश /O R D E R

For Appellant: Shri P.Srinivasa Murthy, DRFor Respondent: Shri Y.Surya Chandra Rao, AR

…e deduction is to be allowed even in case of employees contribution, if the same is paid before the due date of filing the return of income. The Tribunal has followed the decision of Hon’ble Karnataka High Court in the case of ESSAE Teraoka Pvt Ltd. Vs. DCIT [366 ITR 408] and the decision of ITAT, Hyderabad in the case of Tetra Soft India Pvt. Td. Vs. ACIT (2015) (40 ITR Tribunal 470) while delivering the above ruling. Further this Tribunal on identical facts decided the issue in favour of the assessee in it’s order in I.T.A No.485/Viz/2018 dated 25.01.2019. Since the Ld.CIT(A) allowed the appeal of the assessee…

M/S. Axis Motors Private Limited, Kanpur vs. Deputy Commissioner of Income Tax-6, Kanpur

In the result, the appeal of the assessee stands allowed

ITA 289/LKW/2019[2014-15]Status: DisposedITAT Lucknow31 Jul 2019AY 2014-15

Bench: Shri T. S. Kapoor

Section 139(1)Section 2(24)(x)Section 271(1)(c)Section 36(1)(va)Section 43BSection 44A

…he view taken in the earlier judgments and follow the view taken by Gujrat High Court in Commissioner of Income­Tax Vs Gujrat State Road Transport Corporation (supra) and this occasion came in Essae Teraoka P. Ltd. Vs Deputy Commissioner of Income­Tax, (2014) 366 ITR 408. Dispute relates to A.Y. 2008-09. Assessee filed Return on 26.09.2008. Return was processed under Section 143(1) and thereafter on scrutiny, notice under Section 143(2) was issued. Assessing Officer completed assessment by order dated 24.12.2010 under Section 143(3) disallowing Rs. 12,51,737/- under Section 36(1)(va) and also disallowing Rs. 1,04…