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

Tulasi Seeds Pvt. Ltd., Visakhapatnam vs. The ACIT, Guntur

In the result, the appeals of the revenue are dismissed and the appeals of the assessee are partly allowed

ITA 6/VIZ/2016[2012-13]Status: DisposedITAT Visakhapatnam19 Jul 2019AY 2012-13

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.167/Viz/2015 & I.T.A.No.55/Viz/2016 (निर्धारण वर्ा/Assessment Year : 2011-12 & 2012-13) Asst. Commissioner Of Income Tax Vs. M/S Tulasi Seeds Private Ltd. Circle-2(1) D.No.6-4-6, Tulasi House Guntur 4/5, Arundelpet Guntur [Pan :Aaact8054C] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./ I.T.A.No.139/Viz/2015 & I.T.A.No.06/Viz/2016 (निर्धारण वर्ा/Assessment Year : 2011-12 & 2012-13) M/S Tulasi Seeds Private Ltd. Asst. Commissioner Of D.No.6-4-6, Tulasi House Income Tax 4/5, Arundelpet Circle-2(1) Guntur Guntur [Pan :Aaact8054C] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Cit Dr निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 28.06.2019 घोर्णध की तधरीख/Date Of Pronouncement : 19 .07.2019

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri D.K.Sonowal, CIT DR

…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…

The ACIT, Guntur vs. Tulasi Seeds Pvt, . Ltd., Guntur

In the result, the appeals of the revenue are dismissed and the appeals of the assessee are partly allowed

ITA 55/VIZ/2016[2012-13]Status: DisposedITAT Visakhapatnam19 Jul 2019AY 2012-13

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.167/Viz/2015 & I.T.A.No.55/Viz/2016 (निर्धारण वर्ा/Assessment Year : 2011-12 & 2012-13) Asst. Commissioner Of Income Tax Vs. M/S Tulasi Seeds Private Ltd. Circle-2(1) D.No.6-4-6, Tulasi House Guntur 4/5, Arundelpet Guntur [Pan :Aaact8054C] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./ I.T.A.No.139/Viz/2015 & I.T.A.No.06/Viz/2016 (निर्धारण वर्ा/Assessment Year : 2011-12 & 2012-13) M/S Tulasi Seeds Private Ltd. Asst. Commissioner Of D.No.6-4-6, Tulasi House Income Tax 4/5, Arundelpet Circle-2(1) Guntur Guntur [Pan :Aaact8054C] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Cit Dr निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 28.06.2019 घोर्णध की तधरीख/Date Of Pronouncement : 19 .07.2019

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri D.K.Sonowal, CIT DR

…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…

The ACIT, Guntur vs. M/S Tulasi Seeds Pvt. Ltd., Guntur

In the result, the appeals of the revenue are dismissed and the appeals of the assessee are partly allowed

ITA 167/VIZ/2015[2011-12]Status: DisposedITAT Visakhapatnam19 Jul 2019AY 2011-12

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.167/Viz/2015 & I.T.A.No.55/Viz/2016 (निर्धारण वर्ा/Assessment Year : 2011-12 & 2012-13) Asst. Commissioner Of Income Tax Vs. M/S Tulasi Seeds Private Ltd. Circle-2(1) D.No.6-4-6, Tulasi House Guntur 4/5, Arundelpet Guntur [Pan :Aaact8054C] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./ I.T.A.No.139/Viz/2015 & I.T.A.No.06/Viz/2016 (निर्धारण वर्ा/Assessment Year : 2011-12 & 2012-13) M/S Tulasi Seeds Private Ltd. Asst. Commissioner Of D.No.6-4-6, Tulasi House Income Tax 4/5, Arundelpet Circle-2(1) Guntur Guntur [Pan :Aaact8054C] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Cit Dr निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 28.06.2019 घोर्णध की तधरीख/Date Of Pronouncement : 19 .07.2019

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri D.K.Sonowal, CIT DR

…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…

Tulasi Seeds Pvt., Ltd., Visakhapatnam vs. The ACIT, Guntur

In the result, the appeals of the revenue are dismissed and the appeals of the assessee are partly allowed

ITA 139/VIZ/2015[2011-12]Status: DisposedITAT Visakhapatnam19 Jul 2019AY 2011-12

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.167/Viz/2015 & I.T.A.No.55/Viz/2016 (निर्धारण वर्ा/Assessment Year : 2011-12 & 2012-13) Asst. Commissioner Of Income Tax Vs. M/S Tulasi Seeds Private Ltd. Circle-2(1) D.No.6-4-6, Tulasi House Guntur 4/5, Arundelpet Guntur [Pan :Aaact8054C] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./ I.T.A.No.139/Viz/2015 & I.T.A.No.06/Viz/2016 (निर्धारण वर्ा/Assessment Year : 2011-12 & 2012-13) M/S Tulasi Seeds Private Ltd. Asst. Commissioner Of D.No.6-4-6, Tulasi House Income Tax 4/5, Arundelpet Circle-2(1) Guntur Guntur [Pan :Aaact8054C] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Cit Dr निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 28.06.2019 घोर्णध की तधरीख/Date Of Pronouncement : 19 .07.2019

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri D.K.Sonowal, CIT DR

…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…

Arinana David Raju, Visakhapatnam vs. The Assistant Commissioner of Income Tax, Circle-4(1), Visakhapatnam

In the result, appeal filed by the assessee is allowed

ITA 285/VIZ/2019[2015-16]Status: DisposedITAT Visakhapatnam18 Jul 2019AY 2015-16

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Blearinana David Raju, Vs. Acit, Circle-4(1), D.No. 43-14-17, Visakhapatnam. Subbalakshmi Nagar, Dondaparthy, Visakhapatnam Pan No. Aedpa 1853 N (Appellant) (Respondent)

For Appellant: Shri R. Venkata Raman, CAFor Respondent: Shri P.Srinivasa Murthy, Sr.DR
Section 139(1)Section 143(1)Section 143(3)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…

Sanghvi Diamond Mfg. Pvt. Ltd., Surat vs. The Income Tax Officer, Ward-2(1)(2), Surat

In the result, appeal filed by the Assessee is set aside for statistical purpose

ITA 168/SRT/2017[2014-15]Status: DisposedITAT Surat16 Jul 2019AY 2014-15

Bench: Shri H.S. Sidhu & Shri O.P. Meenaassessment Year: 2013-14 M/S.Sanghvi Diamonds Mfg. Pvt. Ltd., Vs. The Income Tax Officer, 103 To 113, Sanghvi Building, Op. Ward-2(1)(2), Surat. Prannat Hospital, Ved Road, Surat. [Pan: Aadcs 4321 C] (Appellant) (Respondent) Assessment Year: 2014-15 M/S.Sanghvi Diamonds Mfg. Pvt. Ltd., Vs. The Income Tax Officer, 103 To 113, Sanghvi Building, Op. Ward-2(1)(2), Surat. Prannat Hospital, Ved Road, Surat. [Pan: Aadcs 4321 C] (Appellant) (Respondent)

Section 014Section 139Section 139(1)Section 36(1)(va)Section 43B

…d the employees / being so contribution made on or before the due date u/s.139(1) of the Act employee 3 is entitled for deduction. In support her contentions, she cited decisions of Hon'ble High Courts as under: “Karnataka High Court: February 4, 2014 [2014] 366 ITR 408 (Kar) M/s. Essae Teraoka Pvt ltd Vs Deputy Commissioner of Income-Tax Karnataka High Court: [2008] 298 ITR 141 (Karn) : July 3, 2007 CIT vs. Sabari Enterprises Rajasthan High Court : [2014] 363 ITR 307 :January 6, 2014 CIT, Jaipur-II, Vs. Jaipur Vidyut Vitran Nigam Ltd and Rajasthan Rajya Vidyut Utpadan Nighm Ltd. Rajasthan High Court :[20…

Herrenknecht India P.Ltd, Chennai vs. DCIT Cir 1(1)(2), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 2108/MUM/2017[2012-13]Status: DisposedITAT Mumbai08 Apr 2019AY 2012-13

Bench: Shri G. Manjunatha & Shri Ravish Sood

Section 144Section 144C(1)Section 144C(13)Section 144C(5)Section 194CSection 194C(6)Section 40Section 40aSection 92C

…(HC)] iv. CIT v. Magus Customers Dialog P. Ltd. [(2015) 371 ITR 242 11 IT(TP)A No.2108/Mum/2017 M/s Herrenknecht India Pvt. Ltd. (Kam.) (HC)] v. CIT v. Nuchem Ltd. [(2015) 59 taxmann.com 455 (Punjab & Haryana)] vi. Essae Tera Oka (P) Ltd .. v. DCIT [(2014) 366 ITR 408 (Kam.)(HC)] vii. CIT v. Hernia Embroidery Mills (P.) Ltd. [(2014) 366 ITR 167 (P&H)(HC)] viii. CIT v. Jaipur Vidyut Vitran Nigam Ltd. [(2014) 363 ITR 307 (Rajasthan)] ix. CIT v. State Bank of Bikaner & Jaipur [(2014) 363 ITR 70 (Raj.) (HC)] x. CIT v. Mark Auto Industries Ltd. [(2014) 358 ITR 43 (P&H)] xi. CIT v. Spectrum Consultants India (P) Ltd…

Assistant Commissioner of Income Tax, Circle-5(1), Visakhapatnam vs. Brandix India Apparel City Private Limited, Visakhapatnam

In the result, the appeal of the revenue and the cross objections of the assessee are dismissed

ITA 485/VIZ/2018[2009-10]Status: DisposedITAT Visakhapatnam25 Jan 2019AY 2009-10

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.485/Viz/2018 (निर्धारण वर्ा/ Assessment Year: 2009-10) The Asst. Commissioner Of Vs. M/S Brandix India Apparel Income Tax City Private Ltd. Circle-5(1) Plot No.18, Biacpl, Sez Visakhapatnam Pudimadaka Road, Atchutapuram Mandal Visakhapatnam [Pan : Aaccb6569L] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.5/Viz/2019 Arising Out Of I.T.A.No.485/Viz/2018 (निर्धारण वर्ा/ Assessment Year: 2009-10) M/S Brandix India Apparel City Vs. The Asst. Commissioner Of Private Ltd. Income Tax Plot No.18, Biacpl, Sez Circle-5(1) Pudimadaka Road Visakhapatnam Atchutapuram Mandal Visakhapatnam [Pan : Aaccb6569L] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व की ओर से/ Revenue By : Smt. Suman Malik, Cit Dr निर्धाऩरती की ओर से/ Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 23.01.2019 25.01.2019 घोर्णध की तधरीख/Date Of Pronouncement :

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Smt. Suman Malik, CIT DR
Section 139(1)Section 36(1)(v)

…placed on record. The identical issue has come up before this tribunal for adjudication of the A. Y. 2011-12 and the FIAT allowed the appeal of the assessee following the decision of Hon’ble Karnataka High Court in the case of ESSAR TERAOKA PVT LTD vs. DCIT (366 ITR 408) and the decision of Hon’ble ITAT, Hyderabad in the case of Tetra Soft India Put Ltd Vs. ACIT (2015) (40 ITR TRIBUNAL 470) for ready reference, we reproduce here under the relevant para no. 10 of the tribunal cited supra. Para 10: considering the facts and circumstances of this case and also following the judicial precedence as discussed above, w…

Assistant Commissioner of Income Tax, Circle -5(1), Visakhapatnam vs. United Freight Carriers Private Limited, Visakhapatnam

In the result, appeal filed by the Revenue is dismissed

ITA 484/VIZ/2018[2014-15]Status: DisposedITAT Visakhapatnam11 Jan 2019AY 2014-15

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleacit, Circle-5(1), Vs. M/S. United Freight Carriers Visakhapatnam. Pvt. Ltd., Flat No. 205, Vinayaka Residency, Near Srinagar Bus Stop, Srinagar, Gajuwaka, Visakhapatnam. Pan No. Aaacu 4498 B (Appellant) (Respondent)

For Appellant: Shri I. Kama Sastry – FCAFor Respondent: Shri V. Appala Raju – 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 (M/s. United Freight Carriers Pvt. Ltd.) 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 contributio…

Income Tax Officer Ward-1(1)(3), Bangalore vs. M/S Bangalore Airport Terminal Services Private Limited, Bangalore

In the result, appeal of the Revenue is dismissed

ITA 1587/BANG/2018[2014-15]Status: DisposedITAT Bangalore13 Dec 2018AY 2014-15

Bench: Shri. A. K. Garodia

For Appellant: NoneFor Respondent: Shri. R. N. Siddappaji, Addl. CIT
Section 143(2)Section 36(1)(va)Section 43B

…1,910/- had been paid before the due date for filing the return of income and hence the disallowance may be deleted. However the CIT (A) by relying on the judicial precedents of the Hon’ble jurisdictional High Court in the matter of Essae Teraoka Ltd v. DCIT [366 ITR 408] and CIT v. Sabari Enterprises [298 ITR 141], allowed the said expenditure to the extent it was deposited before the due date for filing the return of income. Now the Revenue is aggrieved and is in appeal before this Tribunal. 04. We have heard the rival submissions and perused the material on record. From a perusal of the judgment of the Hon’bl…

Tulasi Seeds Private Limited, Guntur vs. CIT (Appeals)-1, Guntur

In the result, appeal filed by the assessee is allowed

ITA 25/VIZ/2018[2013-14]Status: DisposedITAT Visakhapatnam28 Nov 2018AY 2013-14

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Blem/S. Tulasi Seeds Pvt. Vs. Acit, Circle-2(1), Ltd., D.No.6-4-6, Tulasi Guntur. House, 4/5, Arundelpet, Guntur. Pan No. Aaact 8054 C (Appellant) (Respondent) Assessee By : Shri G.V.N. Hari – Advocate. Department By : Smt. Suman Malik – Sr.Dr Date Of Hearing : 13/11/2018. Date Of Pronouncement : 28/11/2018. O R D E R Per V. Durga Rao

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 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’ (M/s. Tulasi Seeds Pvt.…

Assistant Commissioner of Income Tax, Circle-3(1), Visakhapatnam vs. The Chipurupalli Rural Eletric Co-Operative Society Limited, Vizianagaram

In the result, both the appeals filed by the Revenue are dismissed

ITA 408/VIZ/2018[2013-14]Status: DisposedITAT Visakhapatnam22 Nov 2018AY 2013-14

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

For Appellant: Smt. A. Aruna – AdvocateFor 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 (M/s. The Chipurupalli Rural Electric Co-op Society Ltd.) 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 emplo…

Assistant Commissioner of Income Tax, Circle-3(1), Visakhapatnam vs. The Chipurupalli Rural Eletric Co-Operative Society Limited, Visakhapatnam

In the result, both the appeals filed by the Revenue are dismissed

ITA 407/VIZ/2018[2011-12]Status: DisposedITAT Visakhapatnam22 Nov 2018AY 2011-12

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

For Appellant: Smt. A. Aruna – AdvocateFor 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 (M/s. The Chipurupalli Rural Electric Co-op Society Ltd.) 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 emplo…

Assistant Commissioner of Income Tax, Circle-3(1), Visakhapatnam vs. Eastern Power Distribution Company of Andhra Pradesh Limited, Visakhapatnam

In the result, appeal filed by the Revenue as well as C

ITA 405/VIZ/2018[2013-14]Status: DisposedITAT Visakhapatnam22 Nov 2018AY 2013-14

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleacit, Circle-3(1), Vs. M/S. Eastern Power Visakhapatnam. Distribution Company Of Andhra Pradesh Ltd., P & T Colony, Visakhapatnam. Pan No. Aaace 9876 B (Appellant) (Respondent) C.O.No. 104/Viz/2018 (Arising Out Of Ita No. 405/Viz/2018) (Asst. Year : 2013-14) M/S. Eastern Power Vs. Acit, Circle-3(1), Distribution Company Of Visakhapatnam. Andhra Pradesh Ltd., P & T Colony, Visakhapatnam. Pan No. Aaace 9876 B (Appellant) (Respondent) Assessee By : Shri G.V.N. Hari – Advocate. Department By : Smt. Suman Malik – Sr.Dr

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

…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…

Assistant Commissioner of Income Tax, Circle-3(1), Visakhapatnam vs. Eastern Power Distribution Company of Andhra Pradesh Limited, Visakhapatnam

In the result, appeal filed by the Revenue as well as Cross

ITA 403/VIZ/2018[2014-15]Status: DisposedITAT Visakhapatnam22 Nov 2018AY 2014-15

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleacit, Circle-3(1), Vs. M/S. Eastern Power Visakhapatnam. Distribution Company Of Andhra Pradesh Ltd., P & T Colony, Seethammadhara, Visakhapatnam. Pan No. Aaace 9876 B (Appellant) (Respondent) C.O.105/Viz/2018 (Arising Out Of Ita No. 403/Viz/2018) (Asst. Year : 2014-15) M/S. Eastern Power Vs. Acit, Circle-3(1), Distribution Company Of Visakhapatnam. Andhra Pradesh Ltd., P & T Colony, Seethammadhara, Visakhapatnam. Pan No. Aaace 9876 B (Appellant) (Respondent) Assessee By : Smt. A. Aruna – Advocate. Department By : Smt. Suman Malik – Sr.Dr Date Of Hearing : 19/11/2018. Date Of Pronouncement : 22/11/2018. O R D E R Per V. Durga Rao

For Appellant: Smt. A. Aruna – AdvocateFor 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…

Deputy Commissioner of Income Tax, Cirlce 3(1), Visakhapatnam vs. Fluentgrid Limited, Visakhapatnam

In the result, both the appeals filed by the Revenue are dismissed

ITA 250/VIZ/2018[2014-15]Status: DisposedITAT Visakhapatnam22 Nov 2018AY 2014-15

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

For Appellant: Shri A. Satya Dev – CAFor 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 (M/s. Fluentgrid Ltd.) 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’ c…

Deputy Commissioner of Income Tax, Cirlce 3(1), Visakhapatnam vs. Fluentgrid Limited, Visakhapatnam

In the result, both the appeals filed by the Revenue are dismissed

ITA 249/VIZ/2018[2013-14]Status: DisposedITAT Visakhapatnam22 Nov 2018AY 2013-14

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

For Appellant: Shri A. Satya Dev – CAFor 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 (M/s. Fluentgrid Ltd.) 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’ c…

The Pr Commissioner of Income Tax, CIT(A) vs. M/S Biesse Manufacturing Company Pvt Ltd

ITA/1085/2017HC Karnataka05 Jul 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 2(24)(x)Section 260Section 36(1)(va)Section 6

…u/s. 2(24)(x) of the Act, is no longer res integra and is covered by the decision of the Division Bench of this Court in the case of Essae Teraoka [P] Ltd., v. Deputy Commissioner of Income Tax, Circle 11(3), decided on 4.2.2014 since reported in (2014) 366 ITR 408 (Kar). 6. The relevant portion of the judgment of this Court in the case of Essae Teraoka [P] Ltd., (supra), is quoted below for ready reference:- “17. Section 6 of the PF Act provides for contributions and matters which may be provided for in Schemes. Paragraph-29 of the PF Scheme states what is "Contribution". The expression "contrib…

Assistant Commissioner of Income Tax, Hubballi vs. Lok Shikshana Trust, Hubballi

In the result, Revenue’s appeal for Assessment Year 2013-14 is dismissed

ITA 2598/BANG/2017[2013-14]Status: DisposedITAT Bangalore25 Apr 2018AY 2013-14

Bench: Shri N.V. Vasudevan & Shri Jason P Boaz

For Appellant: Smt. Padma Meenakshi, JCIT (D.R)For Respondent: None
Section 11Section 143(1)Section 143(3)

…or the assessee submitted that there was no error in the impugned order of the ld CIT(A) on this issue and the same is to be upheld as he has followed the binding decisions of the Hon’ble Karnataka High Court in the cases of Essae Teraoka Pvt. Ltd., 8 (2014) 366 ITR 408 (Kar) and Spectrum Consultants Pvt. Ltd., (2014) 29 DTR 274 (Kar) and not that of the Hon’ble Kerala High Court cited by the ld DR which has dissented with the decisions of the Hon’ble Karnataka High Court. 5.3.1 We have heard the rival contentions and perused and carefully considered the material on record. The issue for consideration before us…

ACIT, Circle -1(1), Visakhapatnam vs. Bharat Heavy Plate and Vessels Ltd, Visakhapatnam

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

ITA 439/VIZ/2017[2010-2011]Status: DisposedITAT Visakhapatnam21 Mar 2018AY 2010-2011

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)

…4, much after the due date prescribed under the PF Act but before the due date of filing of the return of income for the said year. In this regard it is relevant to refer to the following judicial pronouncements. In the case of Essae Teraoka (P) Ltd. Vs. DCIT 43 Taxmann 33, the Hon'ble Karnataka High Court took the view that the word contribution occurring in Sec.43B of the I.T.Act would include employees contribution to PF, in the light of the definition of the word, 'contribution' by Sec.2(c) of P.F. Act, as per which contribution would mean both the employers contribution and employees contribution. Accordingl…