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)

DCIT, Central Circle - 2(1), Kolkata vs. M/S. Paharpur Cooling Towers Ltd., Kolkata

ITA 219/KOL/2018[2013-14]Status: DisposedITAT Kolkata28 Feb 2020AY 2013-14

Bench: Shri S.S.Godara & Dr. A.L.Saini

Section 143(3)Section 144C(3)Section 14ASection 154Section 43B

…dentical lower appellate discussion in these three assessment year(s) has gone by actual payments only u/s 43B(f) of the Act. The CIT(A) has also taken note of the hon'ble jurisdictional high court’s decision in Exide Industries Ltd. vs. Union of India (2007) 292 ITR 470 (Cal) quashing foregoing statutory provision itself as ultra vires and its operation stayed in hon'ble apex court’s to conclude that assessee’s mere provision of leave encashment does not deserve to be accepted. We find neither any legality nor irregularity in the CIT(A)’s action under challenge. The Revenue’s identical first substantive grievanc…

DCIT, Central Circle - 2(1), Kolkata vs. M/S. Paharpur Cooling Towers Ltd., Kolkata

ITA 218/KOL/2018[2012-13]Status: DisposedITAT Kolkata28 Feb 2020AY 2012-13

Bench: Shri S.S.Godara & Dr. A.L.Saini

Section 143(3)Section 144C(3)Section 14ASection 154Section 43B

…dentical lower appellate discussion in these three assessment year(s) has gone by actual payments only u/s 43B(f) of the Act. The CIT(A) has also taken note of the hon'ble jurisdictional high court’s decision in Exide Industries Ltd. vs. Union of India (2007) 292 ITR 470 (Cal) quashing foregoing statutory provision itself as ultra vires and its operation stayed in hon'ble apex court’s to conclude that assessee’s mere provision of leave encashment does not deserve to be accepted. We find neither any legality nor irregularity in the CIT(A)’s action under challenge. The Revenue’s identical first substantive grievanc…

DCIT, Central Circle - 2(1), Kolkata vs. M/S. Paharpur Cooling Towers Ltd., Kolkata

ITA 217/KOL/2018[2011-12]Status: DisposedITAT Kolkata28 Feb 2020AY 2011-12

Bench: Shri S.S.Godara & Dr. A.L.Saini

Section 143(3)Section 144C(3)Section 14ASection 154Section 43B

…dentical lower appellate discussion in these three assessment year(s) has gone by actual payments only u/s 43B(f) of the Act. The CIT(A) has also taken note of the hon'ble jurisdictional high court’s decision in Exide Industries Ltd. vs. Union of India (2007) 292 ITR 470 (Cal) quashing foregoing statutory provision itself as ultra vires and its operation stayed in hon'ble apex court’s to conclude that assessee’s mere provision of leave encashment does not deserve to be accepted. We find neither any legality nor irregularity in the CIT(A)’s action under challenge. The Revenue’s identical first substantive grievanc…

ACIT, Circle - 10(2), Kolkata vs. M/S. Vesuvius India Ltd., Kolkata

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

ITA 207/KOL/2018[2010-11]Status: DisposedITAT Kolkata26 Feb 2020AY 2010-11

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1333/Kol/2017 ("नधा"रणवष" / Assessment Year:2008-09)

For Appellant: Shri Sanjay Paul, Addl. CIT (DR)For Respondent: ShriSoumen Adak, FCA, Shri Aashish Podder, ACA &Shri Prashant

Section 143(3)Section 92C

…ould not be disallowed. In response, the assessee vide its letter dated 23.12.2011 has submitted that the provision was claimed as deduction on the basis of decision of Hon’ble Calcutta High Court in the case of Exide Industries Ltd. vs. Union of India (2007) 292 ITR 470 (Cal) wherein it has been held that insertion of clause (f) in section 43B and restricting the deduction in respect of leave encashment, which is otherwise a trading M/s Vesuvius India Ltd. ITA Nos.1333&1289/Kol/2017 ITA Nos.206 & 207/Kol/2018 Assessment Years: 2008-09, 2009-10 & 2010-11 liability, is arbitrary, unconscionable and de hors the Su…

ACIT, Circle - 10(2), Kolkata vs. M/S. Vesuvius India Ltd., Kolkata

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

ITA 206/KOL/2018[2009-10]Status: DisposedITAT Kolkata26 Feb 2020AY 2009-10

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1333/Kol/2017 ("नधा"रणवष" / Assessment Year:2008-09)

For Appellant: Shri Sanjay Paul, Addl. CIT (DR)For Respondent: ShriSoumen Adak, FCA, Shri Aashish Podder, ACA &Shri Prashant

Section 143(3)Section 92C

…ould not be disallowed. In response, the assessee vide its letter dated 23.12.2011 has submitted that the provision was claimed as deduction on the basis of decision of Hon’ble Calcutta High Court in the case of Exide Industries Ltd. vs. Union of India (2007) 292 ITR 470 (Cal) wherein it has been held that insertion of clause (f) in section 43B and restricting the deduction in respect of leave encashment, which is otherwise a trading M/s Vesuvius India Ltd. ITA Nos.1333&1289/Kol/2017 ITA Nos.206 & 207/Kol/2018 Assessment Years: 2008-09, 2009-10 & 2010-11 liability, is arbitrary, unconscionable and de hors the Su…

ACIT, Circle - 10(2), Kolkata vs. M/S. Vesuvius India Ltd., Kolkata

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

ITA 1333/KOL/2017[2008-09]Status: DisposedITAT Kolkata26 Feb 2020AY 2008-09

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1333/Kol/2017 ("नधा"रणवष" / Assessment Year:2008-09)

For Appellant: Shri Sanjay Paul, Addl. CIT (DR)For Respondent: ShriSoumen Adak, FCA, Shri Aashish Podder, ACA &Shri Prashant

Section 143(3)Section 92C

…ould not be disallowed. In response, the assessee vide its letter dated 23.12.2011 has submitted that the provision was claimed as deduction on the basis of decision of Hon’ble Calcutta High Court in the case of Exide Industries Ltd. vs. Union of India (2007) 292 ITR 470 (Cal) wherein it has been held that insertion of clause (f) in section 43B and restricting the deduction in respect of leave encashment, which is otherwise a trading M/s Vesuvius India Ltd. ITA Nos.1333&1289/Kol/2017 ITA Nos.206 & 207/Kol/2018 Assessment Years: 2008-09, 2009-10 & 2010-11 liability, is arbitrary, unconscionable and de hors the Su…

Vesuvius India Limited, Kolkata vs. Addl. CIT, Range - 10, Kolkata

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

ITA 1289/KOL/2017[2008-09]Status: DisposedITAT Kolkata26 Feb 2020AY 2008-09

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1333/Kol/2017 ("नधा"रणवष" / Assessment Year:2008-09)

For Appellant: Shri Sanjay Paul, Addl. CIT (DR)For Respondent: ShriSoumen Adak, FCA, Shri Aashish Podder, ACA &Shri Prashant

Section 143(3)Section 92C

…ould not be disallowed. In response, the assessee vide its letter dated 23.12.2011 has submitted that the provision was claimed as deduction on the basis of decision of Hon’ble Calcutta High Court in the case of Exide Industries Ltd. vs. Union of India (2007) 292 ITR 470 (Cal) wherein it has been held that insertion of clause (f) in section 43B and restricting the deduction in respect of leave encashment, which is otherwise a trading M/s Vesuvius India Ltd. ITA Nos.1333&1289/Kol/2017 ITA Nos.206 & 207/Kol/2018 Assessment Years: 2008-09, 2009-10 & 2010-11 liability, is arbitrary, unconscionable and de hors the Su…

M/S Odisha Hydro Power Corporation Ltd, Bhubaneswar vs. DCIT, Bhubaneswar

In the result, appeal of Revenue i

ITA 122/CTK/2014[2005-06]Status: DisposedITAT Cuttack25 Feb 2020AY 2005-06

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita No.115/Ctk/2014 (नििाारण वषा / Assessment Year :2005-2006) Dcit, Circle-1(1), Bhubaneswar Vs. M/S Orissa Hydro Power Corporation Limited, Orissa State Police Housing & Welfare Corporation Building, Bhoi Nagar, Vani Vihar, Bhubaneswar-751022 स्थायी ऱेखा सं./ Pan No. : Aaaco 2575 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. & आयकर अपीऱ सं./Ita No.122/Ctk/2014 (नििाारण वषा / Assessment Year :2005-2006) M/S Orissa Hydro Power Vs. Dcit, Circle-1(1), Corporation Limited, Bhubaneswar Orissa State Police Housing & Welfare Corporation Building, Bhoi Nagar, Vani Vihar, Bhubaneswar-751022 स्थायी ऱेखा सं./ Pan No. : Aaaco 2575 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. राजस्व की ओर से /Revenue By Smt. Sarita Mishra Kolhe, Cit-Dr : ननधााररती की ओर से /Assessee By Shri Dillip Kumar Mohanty, Adv. : सुनवाई की तारीख / Date Of Hearing : 24/12/2019 घोषणा की तारीख/Date Of Pronouncement : 25/02/2020 आदेश / O R D E R Per L.P.Sahu, Am: These Two Appeals Have Been Filed By Assessee & Revenue Against The Order Passed By The Cit(A)-I, Bhubaneswar, Dated 01.01.2014 For The Assessment Year 2005-2006. 2. First We Shall Take Up The Appeal Of Revenue Filed In Ita

…ord, we find that the coordinate bench of the Tribunal has already restored this very same issue to the file of AO for fresh adjudication. It is also a fact that the Hon’ble Calcutta High Court in the case of Exide Industries Ltd. Vs. Union of India, [2007] 292 ITR 470, the Hon’ble Calcutta High Court has struck down the provisions of Section 43B(f) of the Act as being arbitrary and unconscionable. Thereafter the Hon’ble Apex Court in case of Exide Industries Ltd. in SLP (Civil) 22889 of 2008 has stayed the operation of the judgment of Hon’ble Calcutta High Court. Considering the above position, the Tribunal…

DCIT, Bhubaneswar vs. Orissa Hydro Power Corporation Ltd, Bhubaneswar

In the result, appeal of Revenue i

ITA 115/CTK/2014[2005-06]Status: DisposedITAT Cuttack25 Feb 2020AY 2005-06

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita No.115/Ctk/2014 (नििाारण वषा / Assessment Year :2005-2006) Dcit, Circle-1(1), Bhubaneswar Vs. M/S Orissa Hydro Power Corporation Limited, Orissa State Police Housing & Welfare Corporation Building, Bhoi Nagar, Vani Vihar, Bhubaneswar-751022 स्थायी ऱेखा सं./ Pan No. : Aaaco 2575 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. & आयकर अपीऱ सं./Ita No.122/Ctk/2014 (नििाारण वषा / Assessment Year :2005-2006) M/S Orissa Hydro Power Vs. Dcit, Circle-1(1), Corporation Limited, Bhubaneswar Orissa State Police Housing & Welfare Corporation Building, Bhoi Nagar, Vani Vihar, Bhubaneswar-751022 स्थायी ऱेखा सं./ Pan No. : Aaaco 2575 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. राजस्व की ओर से /Revenue By Smt. Sarita Mishra Kolhe, Cit-Dr : ननधााररती की ओर से /Assessee By Shri Dillip Kumar Mohanty, Adv. : सुनवाई की तारीख / Date Of Hearing : 24/12/2019 घोषणा की तारीख/Date Of Pronouncement : 25/02/2020 आदेश / O R D E R Per L.P.Sahu, Am: These Two Appeals Have Been Filed By Assessee & Revenue Against The Order Passed By The Cit(A)-I, Bhubaneswar, Dated 01.01.2014 For The Assessment Year 2005-2006. 2. First We Shall Take Up The Appeal Of Revenue Filed In Ita

…ord, we find that the coordinate bench of the Tribunal has already restored this very same issue to the file of AO for fresh adjudication. It is also a fact that the Hon’ble Calcutta High Court in the case of Exide Industries Ltd. Vs. Union of India, [2007] 292 ITR 470, the Hon’ble Calcutta High Court has struck down the provisions of Section 43B(f) of the Act as being arbitrary and unconscionable. Thereafter the Hon’ble Apex Court in case of Exide Industries Ltd. in SLP (Civil) 22889 of 2008 has stayed the operation of the judgment of Hon’ble Calcutta High Court. Considering the above position, the Tribunal…

Asst CIT(Ltu) 1, Mumbai vs. Aditya Birla Nuvo Ltd, Mumbai

In the result, appeal of the Revenue is partly allowed for statistical purpose

ITA 4704/MUM/2015[2010-11]Status: DisposedITAT Mumbai24 Feb 2020AY 2010-11

Bench: Shri Vikas Awasthy & Shri N.K.Pradhanaditya Birla Nuvo Limited, A4, Aditya Birla Center, S.K.Ahire Marg, Worli, Mumbai 400 020 Pan:Aaaci 1747H ...... Appellant Vs. Addl. Commissioner Of Income Tax- Ltu-1 World Trade Centre, 29Th Floor, Centre -1, Cuffe Parade, Mumbai 400 005. ..... Respondent Asstt. Commissioner Of Income Tax- Ltu-1 World Trade Centre, 29Th Floor, Centre -1, Cuffe Parade, Mumbai 400 005. ..... Appellant

For Appellant: S/Shri Jahangir D. Mistri/For Respondent: Shri Anand Mohan

Section 14ASection 14A(2)Section 8D(2)

…hin that year under the relevant law. The ld. Authorized Representative for the assessee submitted that though the provisions of clause (f) have been struck down by the Hon’ble Calcutta High Court in the case of Exide Industries vs. Union of India reported as 292 ITR 470(Cal), the said judgment has now been stayed by Hon'ble Supreme Court of India. Even if the provisions of clause(f) are held to be valid still the assessee would be entitled to relief in the light of Explanation -2. 23 ITA NO.4704/MUM/2015(A.Y. 2010-11) 27. The ld.Departmental Representative submitted that Co-ordinate Bench of the Tribunal in ass…

State Bank of India, Mumbai vs. Addl CIT RG 2(2), Mumbai

In the result, the appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed, as indicated above

ITA 3644/MUM/2016[2008-09]Status: DisposedITAT Mumbai03 Feb 2020AY 2008-09

Bench: Sri Mahavir Singh, Vp & Sri G Manjunatha, Am आयकर अपील सुं./ Ita No. 3644/Mum/2016 (ननर्ाारण वर्ा / Assessment Year 2008-09) State Bank Of India The Dy. Commissioner Of 3Rd Floor, Corporate Centre Income Tax, Circle -2(2)(1) बनाम/ Madam Cama Road Mumbai Vs. Nariman Point Mumbai-400021 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaacs8577K

For Appellant: Shri P.J. Pardiwalla &For Respondent: Shri Anadi Varma, CIT-DR&

Section 143(3)Section 147

…आयकर अपीलीय अधिकरण “A” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI श्री महावीर स िंह, उपाध्यक्ष एविं श्री जी. मिंजुनाथ लेखा दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, VP AND SRI G MANJUNATHA, AM आयकर अपील सुं./ ITA No. 3644/Mum/2016 (ननर्ाारण वर्ा / Assessment Year 2008-09) State Bank of India The Dy. Commissioner of 3rd Floor, Corporate Centre Income Tax, Circle -2(2)(1) बनाम/ Madam Cama Road Mumbai Vs. Nariman Point Mumbai-400021 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./PAN No. AAACS8577K आयकर अपील सुं./ ITA No. 4563/Mum/2016 (ननर्ाारण वर्ा / Assessmen…