Exide Industries Ltd. v. Union of India

292 ITR 470High Court2007#242 most cited

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.

320

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2015 to 2026.

Also referred to as

Exide Industries Ltd. v. Union of India · 292 ITR 470 · section 43B(f) · leave encashment · deduction · arbitrary · unconscionable · stay order · Supreme Court

Also reported as

164 Taxmann 9

Sections most often in play

Section 143(3)Section 43BSection 14ASection 263Section 43B(f)Section 10(20)Section 11Section 12A

Issues it is cited on

section 43b(f)section 32(1)(iia)additional depreciationsection 43bsection 43penalty under section 271(1)(c)revenue expenditurefurnishing inaccurate particularscapital expendituresection 32penalty u/s 271(1)(c)section 115jb

Judgments citing Exide Industries Ltd. v. Union of India

M/S Schenck Process India Ltd., Kolkata vs. A.C.I.T., Circle-12(2), Kolkata

In the result, the appeal of assessee is allowed for statistical purposes

ITA 786/KOL/2019[2012-13]Status: DisposedITAT Kolkata31 Dec 2019AY 2012-13

Bench: Shri A.T. Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.786/Kol/2019 ("नधा"रणवष" / Assessment Year: 2012-13)

For Appellant: NoneFor Respondent: Shri Supriyo Pal, JCIT, Sr. DR
Section 143(3)Section 144CSection 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI A.T. VARKEY, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.786/Kol/2019 ("नधा"रणवष" / Assessment Year: 2012-13) Schenck Process India Pvt. Ltd. Vs. ACIT, Circle-12(2), Kolkata 2nd Floor, No. 3 (Old No. 18 & 23), 3rd Main Road, 1st Phase, Peenya Industrial Area, Bangalore "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAECS 4728 C (Appellant) .. (Respondent) Appellant by : None Respondent by : Shri Supriyo Pal, JCIT, Sr. DR सुनवाईक"तार"ख/ Date of Hearing : 17/12/2019 घोषणाक"तार"ख/Date of Pronouncement : 31/12/2019 आदेश / O R D E R Per Dr. A.L. Saini, AM:…

S.R. Batliboi & Co. LLP, Kolkata vs. DCIT, Circle - 22, Kolkata

In the result, the appeal of assessee is allowed for statistical purposes

ITA 170/KOL/2019[2015-16]Status: DisposedITAT Kolkata31 Dec 2019AY 2015-16

Bench: Shri A.T. Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.170/Kol/2019 ("नधा"रणवष" / Assessment Year: 2015-16)

For Appellant: NoneFor Respondent: Shri Supriyo Pal, JCIT, Sr. DR
Section 143(3)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI A.T. VARKEY, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.170/Kol/2019 ("नधा"रणवष" / Assessment Year: 2015-16) M/s S.R. Batliboi & Co. LLP (a Vs. DCIT, Circle-22, Kolkata. Limited Liability Partnership with LLP Identity no. AAB-4294) 22, Camac Street, 3rd Floor, Block-B, Kolkata "थायीलेखासं./जीआइआरसं./PAN/GIR No.: ACHFS 9180 N (Appellant) .. (Respondent) Appellant by : None Respondent by : Shri Supriyo Pal, JCIT, Sr. DR सुनवाईक"तार"ख/ Date of Hearing : 16/12/2019 घोषणाक"तार"ख/Date of Pronouncement : 31/12/2019 आदेश / O R D E R Per Dr. A.L. Sai…

M/S. Srbc & Associates LLP, Kolkata vs. DCIT, Circle - 22, Kolkata

In the result, the appeal of assessee is allowed for statistical purposes

ITA 143/KOL/2019[2015-16]Status: DisposedITAT Kolkata31 Dec 2019AY 2015-16

Bench: Shri A.T. Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.143/Kol/2019 ("नधा"रणवष" / Assessment Year: 2015-16)

For Appellant: NoneFor Respondent: Shri Supriyo Pal, JCIT, Sr. DR
Section 143(3)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI A.T. VARKEY, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.143/Kol/2019 ("नधा"रणवष" / Assessment Year: 2015-16) M/s SRBC & Associates LLP (a Vs. DCIT, Circle-22, Kolkata. Limited Liability Partnership with LLP Identity no. AAB-4291) 22, Camac Street, 3rd Floor, Block-C, Kolkata "थायीलेखासं./जीआइआरसं./PAN/GIR No.: ACHFS 9119 B (Appellant) .. (Respondent) Appellant by : None Respondent by : Shri Supriyo Pal, JCIT, Sr. DR सुनवाईक"तार"ख/ Date of Hearing : 16/12/2019 घोषणाक"तार"ख/Date of Pronouncement : 31/12/2019 आदेश / O R D E R Per Dr. A.L. Saini…

ACIT, Circle - 1(1), Kolkata vs. M/S. Mcnally Bharat Engineering Company Limited, Kolkata

Appeal is dismissed

ITA 1369/KOL/2019[2009-10]Status: DisposedITAT Kolkata31 Dec 2019AY 2009-10

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am आयकर अपीलसं./I.T.A No.1369/Kol/2019 ("नधा"रण वष" / Assessment Year: 2009-10) Acit, Circle-1(1), Kolkata Vs. M/S. Mcnally Bharat Engineering Co. Ltd. 4, Mangoe Lane, 7Th Floor, Kolkata. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcm9443R (Appellant) .. (Respondent)

For Appellant: Shri Radhey Shyam, CITFor Respondent: Shri Alpesh Gupta, AR
Section 115JSection 143(3)

…of I.T.A No.1369/Kol/2019 M/s. Mcnally Bharat Engineering Co. Ltd. the Act that such a provision is allowable only in case of actual payment. The CIT(A) holds that hon’ble jurisdictional high court’s decision in Exide Industries Ltd. vs. Union of India (2007) 292 ITR 470 (Cal) quashed the statutory provision itself as ultra vires. Hon'ble apex court has stayed operation thereof vide order dated 08.05.2009. He has therefore directed the Assessing Officer to follow their lordships’ final call on this issue. We notice in this backdrop of facts that there is no prejudice caused to the department in facts and circumst…

ACIT, Cir-11(2), Kolkata vs. M/S Srei Infrastructure Finance Ltd., Kolkata

In the result, the appeal filed by the assessee and Revenue are allowed to the extent indicated above

ITA 2003/KOL/2016[2011-12]Status: DisposedITAT Kolkata31 Dec 2019AY 2011-12

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am Srei Infrastructure Finance Ltd. Vs. Addl. Cit, Range-9, New Delhi D-2, 6Th Floor, Southern Park, Saket Place, New Delhi-110017. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacs1425L (Assessee) .. (Revenue/Department) Addl. Cit, Range-9, New Delhi Vs. Srei Infrastructure Finance Ltd. D-2, 6Th Floor, Southern Park, Saket Place, New Delhi-110017. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacs1425L (Respondent) .. (Appellant) Srei Infrastructure Finance Ltd. Vs. Dcit, Circle-11(2), Kolkata 86C, Vishwakarma, Topsia Road(South), Kolkata-700046. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacs1425L (Appellant) .. (Respondent) Acit, Circle-11(2), Kolkata Vs. Srei Infrastructure Finance Ltd. 86C, Vishwakarma, Topsia Road(South), Kolkata-700046. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacs1425L (Respondent) .. (Appellant)

For Appellant: Shri Vijay Shah & Amit Agarwal, ARFor Respondent: Shri Radhey Shyam, CIT
Section 143(3)Section 14A

…18/Del/12 for A.Y.08- 09, Ground No. 2 raised by the assessee in ITA No.1821/Kol/16, for A.Y.11-12) 17. We have heard the rival submissions. We find that though the Hon’ble Calcutta High Court in the case of Exide Industries Ltd vs Union of India reported in 292 ITR 470 (Cal) had struck down the provisions of section 43B(f) of the Act as unconstitutional, the revenue had carried the matter further to the Hon’ble Supreme Court which initially in Special Leave to Appeal (Civil) CC 12060 / 2008 dated 8.9.2008 had held as under:- “The petition was called on for hearing today. Upon hearing counsel the court made the…

Srei Infrastructure Finance Limited, Kolkata vs. DCIT, Circle-11(2), Kolkata

In the result, the appeal filed by the assessee and Revenue are allowed to the extent indicated above

ITA 1821/KOL/2016[2011-12]Status: DisposedITAT Kolkata31 Dec 2019AY 2011-12

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am Srei Infrastructure Finance Ltd. Vs. Addl. Cit, Range-9, New Delhi D-2, 6Th Floor, Southern Park, Saket Place, New Delhi-110017. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacs1425L (Assessee) .. (Revenue/Department) Addl. Cit, Range-9, New Delhi Vs. Srei Infrastructure Finance Ltd. D-2, 6Th Floor, Southern Park, Saket Place, New Delhi-110017. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacs1425L (Respondent) .. (Appellant) Srei Infrastructure Finance Ltd. Vs. Dcit, Circle-11(2), Kolkata 86C, Vishwakarma, Topsia Road(South), Kolkata-700046. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacs1425L (Appellant) .. (Respondent) Acit, Circle-11(2), Kolkata Vs. Srei Infrastructure Finance Ltd. 86C, Vishwakarma, Topsia Road(South), Kolkata-700046. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacs1425L (Respondent) .. (Appellant)

For Appellant: Shri Vijay Shah & Amit Agarwal, ARFor Respondent: Shri Radhey Shyam, CIT
Section 143(3)Section 14A

…18/Del/12 for A.Y.08- 09, Ground No. 2 raised by the assessee in ITA No.1821/Kol/16, for A.Y.11-12) 17. We have heard the rival submissions. We find that though the Hon’ble Calcutta High Court in the case of Exide Industries Ltd vs Union of India reported in 292 ITR 470 (Cal) had struck down the provisions of section 43B(f) of the Act as unconstitutional, the revenue had carried the matter further to the Hon’ble Supreme Court which initially in Special Leave to Appeal (Civil) CC 12060 / 2008 dated 8.9.2008 had held as under:- “The petition was called on for hearing today. Upon hearing counsel the court made the…

Tata Motors Ltd, Mumbai vs. CIT (Ltu), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 3925/MUM/2017[2010-11]Status: DisposedITAT Mumbai13 Dec 2019AY 2010-11

Bench: Shri Pawan Singh & Shri G. Manjunathatata Motors Ltd. Vs. The Cit(Ltu) 29Th Floor, Centre 1 Bombay House, 24 Homi Mody Street World Trade Centre Hutatma Chowk Cuffe Parade Mumbai-400 001 Mumbai-400 005 Pan/Gir No.Aaact2727Q (Appellant) .. (Respondent)

Section 115JSection 143(3)Section 263Section 35DSection 37(1)

…the Ld.AO is insufficient or inadequate. 11. Insofar as, deduction for provision for leave encashment, the assesee has claimed deduction for said provision on the basis of decision of Hon’ble Kolkata High Court, in the case of Exide Industries Limited Vs CIT 292 ITR 470 and this fact has been brought to the notice of the Ld.AO. Pursuant to the above, Ld. AO has allowed the deduction for the same, after considering one of the possible views. Subsequently, the Ld.CIT(LTU) adopted another view in 263 proceedings on the basis of Hon’ble Supreme court decision in its first interim order, dated 08/09/2008, in case of…

DCIT Corporate Circle 2(1), Chennai vs. Eih Associated Hotels Ltd., Chennai

In the result, both the appeal of the Revenue as well as the

ITA 2831/CHNY/2017[2007-08]Status: DisposedITAT Chennai04 Dec 2019AY 2007-08

Bench: Shri N.R.S. Ganesan & Shri Inturi Rama Raoआयकर अपील सं./Ita No.2831/Chny/2017 & C.O. No.35/Chny/2018 (In I.T.A. No.2831/Chny/2017) "नधा"रण वष" /Assessment Year : 2007-08

For Appellant: Shri AR.V. Sreenivasan, JCITFor Respondent: None
Section 14ASection 43B

…4,41,057/-. 4 I.T.A. No.2831/Chny/17 C.O. No.35/Chny/18 7. The Assessing Officer as well as the CIT(Appeals) disallowed the provision for leave encashment on the basis of the judgment of Calcutta High Court in Exide Industries Ltd. v. Union of India (2007) 292 ITR 470. In the grounds of appeal, the assessee has raised an issue with regard to stay granted by Apex Court on the operation of the judgment of Calcutta High Court in Exide Industries Ltd. (supra). The Assessing Officer found that the stay was granted on 27.06.2007 by the Calcutta High Court and subsequent development was not available. The fact rem…

DCIT 1(1)(1), Mumbai vs. Concorde Motors (India) Ltd, Mumbai

In the result, the appeals of the Revenue are dismissed and COs of the assessee are partly allowed for statistical purposes

ITA 5973/MUM/2018[2014-15]Status: DisposedITAT Mumbai29 Nov 2019AY 2014-15

Bench: Sri Mahavir Singh, Jm & Sri Waseem Ahmed, Am आयकर अपील सुं./ Ita No. 5972/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2013-14) आयकर अपील सुं./ Ita No. 5973/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2014-15) The Dy. Commissioner Of Concorde Motors (India) Ltd. Income Tax, 3Rd Floor, Nanavati Mahalaya, Room No. 533/579, 5 Th Floor, बनाम/ 18 Homi Mody Street, Hutatma Aayakar Bhawan, M.K. Road, Chowk, Fort, Mumbai-400 001 Vs. Mumbai-400 020 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaacm1054A प्रत्याक्षेप सुं./ Co No. 204/Mum/2019 (Arising Out Of Ita No.5972/Mum/2018 For Ay 2013-14) प्रत्याक्षेप सुं./ Co No. 205/Mum/2019 (Arising Out Of Ita No.5973/Mum/2018 For Ay 2014-15) Concorde Motors (India) Ltd. The Dy. Commissioner Of Income 3Rd Floor, Nanavati Mahalaya, Tax, बनाम/ 18 Homi Mody Street, Room No. 533/579, 5 Th Floor, Hutatma Chowk, Fort, Aayakar Bhawan, M.K. Road, Vs. Mumbai-400 001 Mumbai-400 020 (आपत्ति करनेवाला / Cross Objector) (प्रत्यर्थी/ Respondent/Org. Appellant) अपीलार्थी की ओर े / Appellant By : Shri Kumar Padmapani Bora, Dr प्रत्यर्थी की ओर े / Respondent By : S/Shri Rajan Vora, Nikhil Tiwari, Ars ुिवाई की तारीख / Date Of Hearing: 13.11.2019 घोर्णा की तारीख / Date Of Pronouncement : 29.11.2019

For Appellant: Shri Kumar Padmapani Bora, DRFor Respondent: S/Shri Rajan Vora
Section 143(3)

…n a particular year and has no nexus with the original enactment of the said section. However, the learned counsel for the assessee stated that the decision of Calcutta High court in the case of Exide Industries Limited And Anr. vs Union Of India (UOI) (2007) 292 ITR 470 (Cal), whereby the provision of section 43B(J) of the Act struck down as arbitrary but stayed and is pending before Hon’ble Supreme court in SLP No. 222889/08. Hence, it was requested that the matter can be kept pending till the decision of Hon’ble supreme court. On this, we require the learned DR, to explain the situation. He only requested that…

DCIT 1(1)(1), Mumbai vs. Concorde Motors (India) Ltd., Mumbai

In the result, the appeals of the Revenue are dismissed and COs of the assessee are partly allowed for statistical purposes

ITA 5972/MUM/2018[2013-14]Status: DisposedITAT Mumbai29 Nov 2019AY 2013-14

Bench: Sri Mahavir Singh, Jm & Sri Waseem Ahmed, Am आयकर अपील सुं./ Ita No. 5972/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2013-14) आयकर अपील सुं./ Ita No. 5973/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2014-15) The Dy. Commissioner Of Concorde Motors (India) Ltd. Income Tax, 3Rd Floor, Nanavati Mahalaya, Room No. 533/579, 5 Th Floor, बनाम/ 18 Homi Mody Street, Hutatma Aayakar Bhawan, M.K. Road, Chowk, Fort, Mumbai-400 001 Vs. Mumbai-400 020 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaacm1054A प्रत्याक्षेप सुं./ Co No. 204/Mum/2019 (Arising Out Of Ita No.5972/Mum/2018 For Ay 2013-14) प्रत्याक्षेप सुं./ Co No. 205/Mum/2019 (Arising Out Of Ita No.5973/Mum/2018 For Ay 2014-15) Concorde Motors (India) Ltd. The Dy. Commissioner Of Income 3Rd Floor, Nanavati Mahalaya, Tax, बनाम/ 18 Homi Mody Street, Room No. 533/579, 5 Th Floor, Hutatma Chowk, Fort, Aayakar Bhawan, M.K. Road, Vs. Mumbai-400 001 Mumbai-400 020 (आपत्ति करनेवाला / Cross Objector) (प्रत्यर्थी/ Respondent/Org. Appellant) अपीलार्थी की ओर े / Appellant By : Shri Kumar Padmapani Bora, Dr प्रत्यर्थी की ओर े / Respondent By : S/Shri Rajan Vora, Nikhil Tiwari, Ars ुिवाई की तारीख / Date Of Hearing: 13.11.2019 घोर्णा की तारीख / Date Of Pronouncement : 29.11.2019

For Appellant: Shri Kumar Padmapani Bora, DRFor Respondent: S/Shri Rajan Vora
Section 143(3)

…n a particular year and has no nexus with the original enactment of the said section. However, the learned counsel for the assessee stated that the decision of Calcutta High court in the case of Exide Industries Limited And Anr. vs Union Of India (UOI) (2007) 292 ITR 470 (Cal), whereby the provision of section 43B(J) of the Act struck down as arbitrary but stayed and is pending before Hon’ble Supreme court in SLP No. 222889/08. Hence, it was requested that the matter can be kept pending till the decision of Hon’ble supreme court. On this, we require the learned DR, to explain the situation. He only requested that…

DCIT, Circle - 11(1), Kolkata vs. M/S. Graphite India Ltd., Kolkata

ITA 474/KOL/2018[2008-09]Status: DisposedITAT Kolkata22 Nov 2019AY 2008-09

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am I.T.A Nos.472 & 474 & C.O Nos.64 & 66/Kol/2018 ("नधा"रण वष" / Assessment Years: 2007-08 & 2008-09) Dcit, Circle-11(1), Kolkata Vs. M/S. Graphite India Ltd. 31, Chowringhee Road, Kolkata- 700016. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaacc0457C (Appellant) .. (Respondent/Cross-Objector)

For Appellant: Dr. P. K. Srihari, CIT(DR)For Respondent: Ms. Ruchira Lakhotia, ACA
Section 143(3)Section 32(1)(iia)

…lity being a mere provision I.T.A Nos.472 & 474/Kol/2018 & C.O Nos.64 & 66/Kol/2018 M/s. Graphite India Ltd. only. It transpires during the course of hearing the hon’ble jurisdictional high court’s decision in the case of Exide Industries Ltd. vs. UOI [2007] 292 ITR 470 (Cal) had quashed the very statutory provision itself as ultra vires. Hon’ble apex court stated thereof in SLP Civil No.22889/2008 stated to be pending till date. We therefore direct the Assessing Officer to keep this issue in abeyance for a fresh decision in view of their lordships’ final call in the above stated lis. This former substantive gro…

DCIT, Circle - 11(1), Kolkata vs. M/S. Graphite India Ltd., Kolkata

ITA 472/KOL/2018[2007-08]Status: DisposedITAT Kolkata22 Nov 2019AY 2007-08

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am I.T.A Nos.472 & 474 & C.O Nos.64 & 66/Kol/2018 ("नधा"रण वष" / Assessment Years: 2007-08 & 2008-09) Dcit, Circle-11(1), Kolkata Vs. M/S. Graphite India Ltd. 31, Chowringhee Road, Kolkata- 700016. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaacc0457C (Appellant) .. (Respondent/Cross-Objector)

For Appellant: Dr. P. K. Srihari, CIT(DR)For Respondent: Ms. Ruchira Lakhotia, ACA
Section 143(3)Section 32(1)(iia)

…lity being a mere provision I.T.A Nos.472 & 474/Kol/2018 & C.O Nos.64 & 66/Kol/2018 M/s. Graphite India Ltd. only. It transpires during the course of hearing the hon’ble jurisdictional high court’s decision in the case of Exide Industries Ltd. vs. UOI [2007] 292 ITR 470 (Cal) had quashed the very statutory provision itself as ultra vires. Hon’ble apex court stated thereof in SLP Civil No.22889/2008 stated to be pending till date. We therefore direct the Assessing Officer to keep this issue in abeyance for a fresh decision in view of their lordships’ final call in the above stated lis. This former substantive gro…

DCIT, Circle - 1(1), Kolkata vs. M/S. Mcnally Bharat Engineering Company Limited, Kolkata

ITA 147/KOL/2018[2010-11]Status: DisposedITAT Kolkata22 Nov 2019AY 2010-11

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am I.T.A Nos. 147&109 & C.O Nos.35 & 36/Kol/2018 ("नधा"रण वष" / Assessment Years: 2010-11 & 2011-12) Dcit, Circle-1(1), Kolkata Vs. M/S. Mcnally Bharat Engineering Ltd. M/S Mcnally Bharat Engineering Co. Company Limited, 4, Mangoe Lane, Kolkata – 700001. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcm9443R (Appellant) .. (Respondent/Cross-Objector)

For Appellant: Dr. P. K. Srihari, CIT(DR)For Respondent: Shri Chetan Mehta, FCA, Ashish Jain, FCA &
Section 115JSection 144C(3)Section 92B

…ct. Both the learned lower authorities have treated the same as a contingent liability being a mere provision only. It transpires during the course of hearing the hon’ble jurisdictional high court’s decision in the case of Exide Industries Ltd. vs. UOI [2007] 292 ITR 470 (Cal) had quashed the very statutory provision itself as ultra vires. Hon’ble apex court stated thereof in SLP Civil No.22889/2008 stated to be pending till date. We therefore direct the Assessing Officer to keep this issue in abeyance for a fresh decision in view of their lordships’ final call in the above stated lis. 11. Lastly comes the asses…

DCIT, Circle - 1(1), Kolkata vs. M/S. Mcnally Bharat Engineering Company Limited, Kolkata

ITA 109/KOL/2018[2011-12]Status: DisposedITAT Kolkata22 Nov 2019AY 2011-12

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am I.T.A Nos. 147&109 & C.O Nos.35 & 36/Kol/2018 ("नधा"रण वष" / Assessment Years: 2010-11 & 2011-12) Dcit, Circle-1(1), Kolkata Vs. M/S. Mcnally Bharat Engineering Ltd. M/S Mcnally Bharat Engineering Co. Company Limited, 4, Mangoe Lane, Kolkata – 700001. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcm9443R (Appellant) .. (Respondent/Cross-Objector)

For Appellant: Dr. P. K. Srihari, CIT(DR)For Respondent: Shri Chetan Mehta, FCA, Ashish Jain, FCA &
Section 115JSection 144C(3)Section 92B

…ct. Both the learned lower authorities have treated the same as a contingent liability being a mere provision only. It transpires during the course of hearing the hon’ble jurisdictional high court’s decision in the case of Exide Industries Ltd. vs. UOI [2007] 292 ITR 470 (Cal) had quashed the very statutory provision itself as ultra vires. Hon’ble apex court stated thereof in SLP Civil No.22889/2008 stated to be pending till date. We therefore direct the Assessing Officer to keep this issue in abeyance for a fresh decision in view of their lordships’ final call in the above stated lis. 11. Lastly comes the asses…

The Ghatal Peoples' Co-Operative Bank Ltd., Paschim Midnapore vs. DCIT, Circle - 2, Midnapore

Appeal is allowed for statistical purposes

ITA 2174/KOL/2018[2011-12]Status: DisposedITAT Kolkata20 Nov 2019AY 2011-12

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2011-12

Section 154Section 43B

…actual payment. ITA No.2174/Kol/2018 A.Y. 2011-12 The Ghatal Peoples’Co-Op. Bank Ltd. Vs. DCIT,Cir-2, Mid. Page 2 Suffice to say, there is hardly any dispute that hon'ble jurisdictional high court’s decision in Exide Industries Ltd. vs. Union of India (2007) 292 ITR 470 (Cal) had quashed the statutory provision itself being ultra vires and its operation stood stayed in hon'ble apex court’s order dated 08.05.2009 in SLP No.CC 12060/2008 We therefore restore the instant issue back to the Assessing Officer to be decided in tune with the hon'ble apex court’s final decision in the said lis. The assessee’s sole substa…

M/S. Srbc & Co. LLP, Successor Entity to Srbc & Co. W.E.F. 01/04/2013, Kolkata vs. DCIT, Circle-22, Kolkata

In the result, both the appeals of assessee are allowed for statistical purposes

ITA 168/KOL/2019[2015-16]Status: DisposedITAT Kolkata13 Nov 2019AY 2015-16

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.167 & 168/Kol/2019 ("नधा"रणवष" / Assessment Years: 2014-15 & 2015-16)

For Appellant: Shri Debabrata Ghosh, AdvocateFor Respondent: Smt. Ranu Biswas, Addl. CIT
Section 143(3)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA Nos.167 & 168/Kol/2019 ("नधा"रणवष" / Assessment Years: 2014-15 & 2015-16) M/s S.R.B.C. & Co. LLP (a Vs. DCIT, Circle-22, Kolkata. Limited Liability Partnership with LLP Identity no. AAB-4318) 22, Camac Street, 3rd Floor, Block-B, Kolkata "थायीलेखासं./जीआइआरसं./PAN/GIR No.: ACHFS 9117 R (Appellant) .. (Respondent) Appellant by : Shri Debabrata Ghosh, Advocate Respondent by : Smt. Ranu Biswas, Addl. CIT सुनवाईक"तार"ख/ Date of Hearing : 31/10/2019 घोषणाक"तार"ख/Date of Pronouncement : 13 /11/201…

M/S. Srbc & Co. LLP, Successor Entity to Srbc & Co. W.E.F. 01/04/2013, Kolkata vs. DCIT, Circle-22, Kolkata

In the result, both the appeals of assessee are allowed for statistical purposes

ITA 167/KOL/2019[2014-15]Status: DisposedITAT Kolkata13 Nov 2019AY 2014-15

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.167 & 168/Kol/2019 ("नधा"रणवष" / Assessment Years: 2014-15 & 2015-16)

For Appellant: Shri Debabrata Ghosh, AdvocateFor Respondent: Smt. Ranu Biswas, Addl. CIT
Section 143(3)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA Nos.167 & 168/Kol/2019 ("नधा"रणवष" / Assessment Years: 2014-15 & 2015-16) M/s S.R.B.C. & Co. LLP (a Vs. DCIT, Circle-22, Kolkata. Limited Liability Partnership with LLP Identity no. AAB-4318) 22, Camac Street, 3rd Floor, Block-B, Kolkata "थायीलेखासं./जीआइआरसं./PAN/GIR No.: ACHFS 9117 R (Appellant) .. (Respondent) Appellant by : Shri Debabrata Ghosh, Advocate Respondent by : Smt. Ranu Biswas, Addl. CIT सुनवाईक"तार"ख/ Date of Hearing : 31/10/2019 घोषणाक"तार"ख/Date of Pronouncement : 13 /11/201…

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

In the result, both the appeals of assessee are allowed for statistical purposes

ITA 145/KOL/2019[2015-16]Status: DisposedITAT Kolkata13 Nov 2019AY 2015-16

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.144 & 145/Kol/2019 ("नधा"रणवष" / Assessment Years: 2014-15 & 2015-16)

For Appellant: Shri Debabrata Ghosh, AdvocateFor Respondent: Smt. Ranu Biswas, Addl. CIT
Section 143(3)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA Nos.144 & 145/Kol/2019 ("नधा"रणवष" / Assessment Years: 2014-15 & 2015-16) M/s S.R. Batliboi & Associates Vs. DCIT, Circle-22, Kolkata. LLP (a Limited Liability Partnership with LLP Identity no. AAB-4295) 22, Camac Street, 3rd Floor, Block-C, Kolkata "थायीलेखासं./जीआइआरसं./PAN/GIR No.: ACHFS 9118 A (Appellant) .. (Respondent) Appellant by : Shri Debabrata Ghosh, Advocate Respondent by : Smt. Ranu Biswas, Addl. CIT सुनवाईक"तार"ख/ Date of Hearing : 31/10/2019 घोषणाक"तार"ख/Date of Pronouncement…

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

In the result, both the appeals of assessee are allowed for statistical purposes

ITA 144/KOL/2019[2014-15]Status: DisposedITAT Kolkata13 Nov 2019AY 2014-15

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.144 & 145/Kol/2019 ("नधा"रणवष" / Assessment Years: 2014-15 & 2015-16)

For Appellant: Shri Debabrata Ghosh, AdvocateFor Respondent: Smt. Ranu Biswas, Addl. CIT
Section 143(3)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA Nos.144 & 145/Kol/2019 ("नधा"रणवष" / Assessment Years: 2014-15 & 2015-16) M/s S.R. Batliboi & Associates Vs. DCIT, Circle-22, Kolkata. LLP (a Limited Liability Partnership with LLP Identity no. AAB-4295) 22, Camac Street, 3rd Floor, Block-C, Kolkata "थायीलेखासं./जीआइआरसं./PAN/GIR No.: ACHFS 9118 A (Appellant) .. (Respondent) Appellant by : Shri Debabrata Ghosh, Advocate Respondent by : Smt. Ranu Biswas, Addl. CIT सुनवाईक"तार"ख/ Date of Hearing : 31/10/2019 घोषणाक"तार"ख/Date of Pronouncement…

Tripura State Electricity Corporation Ltd., Agartala vs. Deputy Commissioner of Income Tax, Circle - Agartala, Agartala

ITA 64/GTY/2018[2011-12]Status: DisposedITAT Guwahati18 Oct 2019AY 2011-12

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

Section 143(3)Section 154

…e encashment disallowance of Rs. 5,55,20,105/- made in both the lower proceedings for lack of actual payment u/s 43B(f) of the Act. Hon’ble Calcutta high court has admittedly quashed the foregoing statutory provision itself in Exide Industries Ltd. vs. U.O.I. 292 ITR 470 (Cal). Hon’ble Apex Court admitted the Revenue’s SLP (Civil) No. 22889/2008 on 08.05.2009 and stayed operation of above high court’s judgement. The said case is stated to be pending till date. We therefore restore this issue back to the Assessing Officer to decide afresh as per their lordships’ final call on the issue. This second substantive gro…