What is Exide Industries Ltd. v. Union of India authority for?

The Calcutta High Court held that restricting deduction for leave encashment via Section 43B(f) was arbitrary and contrary to Supreme Court decisions. However, this judgment was later stayed by the Supreme Court.

How many judgments cite Exide Industries Ltd. v. Union of India?

320 judgments on BharatTax cite Exide Industries Ltd. v. Union of India (292 ITR 470), spanning 2015 to 2026.

Which sections of the Income Tax Act does Exide Industries Ltd. v. Union of India come up under?

It is most often cited in judgments turning on Section 143(3), Section 43B, Section 14A, Section 263, Section 43B(f), Section 10(20).

Exide Industries Ltd. v. Union of India (292 ITR 470)

Birla Corporation Limited, Kolkata vs. DCIT, Cir-6(1), Kolkata

In the result, appeals filed by the Revenue for AYs 2011-12 &

ITA 494/KOL/2020[2011-12]Status: DisposedITAT Kolkata31 Oct 2022AY 2011-12

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 143(3)Section 250Section 37(1)Section 40Section 43B

…allowability of the deduction u/s 43B(f) of the Act. 22.1. The assessee had claimed deduction on account of provision made for leave encashment relying upon the decision of the Hon’ble Calcutta High Court in Exide Industries Limited v. Union of India, (2007) 292 ITR 470 (Cal) whereby clause (f) of Section 43B of the Act was held unconstitutional. Ld. AO disallowed the claim by Page 56 of 59 I.T.A. Nos.: 494 & 495/Kol/2020 & I.T.A. Nos.: 2111 & 2112/Kol/2018 Assessment Years: 2011-12 & 2012-13 Birla Corporation Limited. observing that the matter was sub judice before the Hon’ble Supreme Court. On appeal, ld. CIT…

DCIT, Circle - 6(1), Kolkata vs. M/S. Birla Corporation Ltd., Kolkata

In the result, appeals filed by the Revenue for AYs 2011-12 &

ITA 2112/KOL/2018[2012-13]Status: DisposedITAT Kolkata31 Oct 2022AY 2012-13

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 143(3)Section 250Section 37(1)Section 40Section 43B

…allowability of the deduction u/s 43B(f) of the Act. 22.1. The assessee had claimed deduction on account of provision made for leave encashment relying upon the decision of the Hon’ble Calcutta High Court in Exide Industries Limited v. Union of India, (2007) 292 ITR 470 (Cal) whereby clause (f) of Section 43B of the Act was held unconstitutional. Ld. AO disallowed the claim by Page 56 of 59 I.T.A. Nos.: 494 & 495/Kol/2020 & I.T.A. Nos.: 2111 & 2112/Kol/2018 Assessment Years: 2011-12 & 2012-13 Birla Corporation Limited. observing that the matter was sub judice before the Hon’ble Supreme Court. On appeal, ld. CIT…

DCIT, Circle - 6(1), Kolkata vs. M/S. Birla Corporation Ltd., Kolkata

In the result, appeals filed by the Revenue for AYs 2011-12 &

ITA 2111/KOL/2018[2011-12]Status: DisposedITAT Kolkata31 Oct 2022AY 2011-12

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 143(3)Section 250Section 37(1)Section 40Section 43B

…allowability of the deduction u/s 43B(f) of the Act. 22.1. The assessee had claimed deduction on account of provision made for leave encashment relying upon the decision of the Hon’ble Calcutta High Court in Exide Industries Limited v. Union of India, (2007) 292 ITR 470 (Cal) whereby clause (f) of Section 43B of the Act was held unconstitutional. Ld. AO disallowed the claim by Page 56 of 59 I.T.A. Nos.: 494 & 495/Kol/2020 & I.T.A. Nos.: 2111 & 2112/Kol/2018 Assessment Years: 2011-12 & 2012-13 Birla Corporation Limited. observing that the matter was sub judice before the Hon’ble Supreme Court. On appeal, ld. CIT…

M/S S.R.Batliboi & Associates LLP, Kolkata vs. D.C.I.T., Circle-22, Kolkata

In the result, appeal of the assessee is dismissed

ITA 2590/KOL/2019[2016-17]Status: DisposedITAT Kolkata20 Oct 2022AY 2016-17

Bench: Shri Sonjoy Sharma & Shri Girish Agrawalassessment Year: 2016-17 M/S. S. R. Batliboi & Deputy Commissioner Of Associates Llp Income-Tax, Circle-22, Kolkata. Vs. 22, Camac Street, 3Rd Floor, Block-B, Kolkata-700016 (Pan: Achfs9118A) (Appellant) (Respondent) Present For: Appellant By : Shri Debobrata Ghosh, Ar Respondent By : Smt. Ranu Biswas, Addl. Cit Date Of Hearing : 28.09.2022 Date Of Pronouncement : 20.10.2022

For Appellant: Shri Debobrata Ghosh, ARFor Respondent: Smt. Ranu Biswas, Addl. CIT

Section 143(3)Section 145(1)Section 43B

…ent order though correctly considered in the computation sheet) being provision for leave encashment claimed as allowable expenses in view of the decision of Hon’ble jurisdictional High Court of Calcutta in the case of Exide Industries Ltd. Vs. Union of India 292 ITR 470 wherein the Hon’ble High Court had struck down section 43B(f) of the Act as being arbitrary and unconstitutional. 3. Before us, Shri Debobrata Ghosh, AR represented the assessee and Smt. Ranu Biswas, Addl. CIT represented the department. 4. At the outset, Ld. Counsel for the assessee fairly submitted that the issue is covered against the assess…

Hewlett Packard (India) Software Operation Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Circle-3(1)(1), Bangalore

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 413/BANG/2022[2017-18]Status: DisposedITAT Bangalore03 Oct 2022AY 2017-18

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariit(Tp)A No.413/Bang/2022 Assessment Year: 2017-18

For Appellant: Shri Padam Chand Khincha, A.RFor Respondent: Shri Sumer Singh Meena, D.R

Section 192Section 195Section 37Section 40Section 92C

…IT(TP)A No.413/Bang/2022 Hewlett Packard (India) Software Operation Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER IT(TP)A No.413/Bang/2022 Assessment Year: 2017-18 Hewlett Packard (India) Deputy Commissioner of Software Operation Pvt. Ltd. Income-tax Survey No.192, Whitefield Road Circle-5(1)(2) Mahadevapura Post Vs. Bengaluru Bangalore 560 048 PAN NO : AAACH7164B APPELLANT RESPONDENT Appellant by : Shri Padam Chand Khincha, A.R. Respondent by : Shri Sumer Singh Meena, D.R. Date of Hea…

Global E-Business Operations Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-3(1)(1), Bangalore

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

ITA 212/BANG/2021[2016-17]Status: DisposedITAT Bangalore27 Sept 2022AY 2016-17

For Appellant: Sri.P.C.Kincha, CAFor Respondent: Sri.Manjunath Karkihalli, CIT-DR

Section 143(2)Section 143(3)Section 37Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “B”, BANGALORE Before Shri George George K, JM & Ms.Padmavathy S, AM IT(TP)A No.212/Bang/2021 : Asst.Year 2016-2017 M/s.Global E-Business The Deputy Commissioner of Operations Private Limited Income-tax, Circle 3(1)(1) v. Bangalore. 1st Floor, Hewlett Packard Enterprises, Sy No.192, Whitefield Road, Mahadevpura Post Bangalore – 560 048. PAN : AABCG2843D. (Appellant) (Respondent) Appellant by : Sri.P.C.Kincha, CA Respondent by : Sri.Manjunath Karkihalli, CIT-DR Date of Pronouncement : 27.09.2022 Date of Hearing : 26.09.2022 O R D E R Per George George K, JM :…

Hp India Sales Private Limited, Bangalore vs. Joint Commissioner of Income Tax Ltu, Bangalore

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

ITA 524/BANG/2017[2012-13]Status: DisposedITAT Bangalore18 Aug 2022AY 2012-13

Bench: Shri George George K, Jm & Shri Laxmi Prasad Sahu, Am It(Tp)A No.524/Bang/2017 : Asst.Year 2012-2013 M/S.Hp India Sales Private The Joint Commissioner Of Limited (Formerly Known As Income-Tax, Ltu V. Bangalore. Hewlett-Packard India Sales Private Limited), 24 Salarpuria Area, Hosur Main Road, Adugodi Bangalore – 560 030. Pan : Aaacc9862F. (Appellant) (Respondent) Appellant By : Sri.Ajay Vohra, Senior Counsel / Sri. Neeraj Jain, Sri.Lalit Attal & Sri.Karon Dhanuka, Advoicates Respondent By : Sri.Harishchandra Naik, Cit-Dr Date Of Pronouncement : 18.08.2022 Date Of Hearing : 27.07.2022 O R D E R Per George George K, Jm : This Appeal At The Instance Of The Assessee Is Directed Against Final Assessment Order Dated 03.01.2017 Passed U/S 143(3) R.W.S. 144C(13) Of The I.T.Act. The Relevant Assessment Year Is 2012-2013. 2. The Brief Facts Of The Case Are As Follows: The Assessee Is A Company Engaged In Import Of Computer Peripherals From Its Associated Enterprises (Aes) For Sale In India & Also Rendered Certain Support Services. The Return Of Income For Assessment Year 2012-2013 Was Filed On 29.02.2012, Admitting Total Income Of Rs.544,61,99,276. The Return Was Revised On 25.03.2014

For Appellant: Sri.Ajay Vohra, Senior Counsel / Sri. Neeraj JainFor Respondent: Sri.Harishchandra Naik, CIT-DR

Section 143(2)Section 143(3)Section 144CSection 92BSection 92C

…encashment provision created by HPISPL for the subject AY; 2.2 The Honorable DRP and the learned AO have erred, in law and on facts, in disregarding the decision of the Honorable Calcutta High court in case of Exide Industries Limited and Anr vs UOI and Ors (292 ITR 470), wherein it was held that even a provision made for leave encashment is a liability and the same must be allowed as a deduction in computing the taxable income since the same is not in the nature of a contingent liability; 2.3 The Honorable DRP and the learned AO have erred in law and on facts, in making the subject disallowance after having no…

DCIT Circle- 1, Thane vs. M/S Everest Industries Ltd, Delhi

In the result, appeal of the Revenue is partly

ITA 554/MUM/2020[2010-11]Status: DisposedITAT Mumbai29 Jul 2022AY 2010-11

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Sh Chaitanya Joshi &For Respondent: Shri Amol Kirtane, CIT-DR

Section 143(3)Section 250(6)Section 32(1)(iia)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E” : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA.No.7791/Mum./2019 Assessment Year 2010-2011 Everest Industries Limited The DCIT, Circle-1, D-206, Sector-63, Ashar I.T. Park, 6th Floor, Noida – 201 301 vs. B-Wing, 16-Z, Wagle Uttar Pradesh Industrial Estate, PAN AAACE7550N Thane (W)- 400 604 (Appellant) (Respondent) ITA.No.554/Mum./2020 Assessment Year 2010-2011 The DCIT, Circle-1, Everest Industries Limited Room No.22, B-Wing, G-1, A-32, Genesis Mohan 6th Floor, Ashar I.T. Park, vs. Coop. Industrie…

Everest Industrial Ltd., Noida vs. Dy CIT Circle-1, Thane

In the result, appeal of the Revenue is partly

ITA 7791/MUM/2019[2010-11]Status: DisposedITAT Mumbai29 Jul 2022AY 2010-11

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Sh Chaitanya Joshi &For Respondent: Shri Amol Kirtane, CIT-DR

Section 143(3)Section 250(6)Section 32(1)(iia)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E” : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA.No.7791/Mum./2019 Assessment Year 2010-2011 Everest Industries Limited The DCIT, Circle-1, D-206, Sector-63, Ashar I.T. Park, 6th Floor, Noida – 201 301 vs. B-Wing, 16-Z, Wagle Uttar Pradesh Industrial Estate, PAN AAACE7550N Thane (W)- 400 604 (Appellant) (Respondent) ITA.No.554/Mum./2020 Assessment Year 2010-2011 The DCIT, Circle-1, Everest Industries Limited Room No.22, B-Wing, G-1, A-32, Genesis Mohan 6th Floor, Ashar I.T. Park, vs. Coop. Industrie…

M/S. Odisha Hydro Power Corporation Ltd., Bhubaneswar vs. ACIT, Corporate Circle-1(2), Bhubaneswar

In the result, appeals of the revenue as well as the assessee are partly allowed for statistical purposes

ITA 278/CTK/2019[2014-15]Status: DisposedITAT Cuttack22 Jun 2022AY 2014-15