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

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

ITA 63/GTY/2018[2010-11]Status: DisposedITAT Guwahati18 Oct 2019AY 2010-11

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…

Tripura State Electricity Corporation Ltd., Agartala vs. Income Tax Officer, Ward - Udaipur, Agartala

ITA 243/GTY/2017[2009-10]Status: DisposedITAT Guwahati18 Oct 2019AY 2009-10

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…

Tripura State Electricity Corporation Ltd., Agartala vs. Income Tax Officer, Ward - Udaipur, Agartala

ITA 242/GTY/2017[2008-09]Status: DisposedITAT Guwahati18 Oct 2019AY 2008-09

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…

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

ITA 167/GTY/2016[2012-13]Status: DisposedITAT Guwahati18 Oct 2019AY 2012-13

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…

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

ITA 32/GTY/2015[2009-10]Status: DisposedITAT Guwahati18 Oct 2019AY 2009-10

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…

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

ITA 31/GTY/2015[2008-09]Status: DisposedITAT Guwahati18 Oct 2019AY 2008-09

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…

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

ITA 30/GTY/2015[2007-08]Status: DisposedITAT Guwahati18 Oct 2019AY 2007-08

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…

Hewlwtt Packward India Software Operation Pvt Ltd, Bangalore vs. Assistant Commissioner of Income Tax Circle-3(1)(2), Bangalore

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

ITA 2175/BANG/2017[2012-13]Status: DisposedITAT Bangalore16 Oct 2019AY 2012-13

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaran

For Appellant: Shri Sharath Rao, CAFor Respondent: Smt. R. Premi, Jt.CIT(DR)(ITAT), Bengaluru
Section 40

….e.f. 1.4.2002 and it was provided therein that a liability on account of leave encashment of employees will be allowed only on actual payment. We find that the Hon’ble Calcutta High Court in the case of Exide 10. 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 by order dated 8.9.2008 had held as under:- “The petition was called on for hearing today. Upon hearing counsel the court…

Tata Metaliks Limited, Kolkata vs. DCIT, Circle - 3(1), Kolkata

In the result, the appeal of the assessee is partly allowed

ITA 788/KOL/2018[2012-13]Status: DisposedITAT Kolkata04 Oct 2019AY 2012-13
For Appellant: Shri Ashish Agarwal &For Respondent: Shri Radhey Shyam, CIT
Section 115JSection 43B

…both parties and perused the materials available on record. The Hon’ble Supreme Court in the case of Exide Industries Ltd. vs. Union of India granted stay against the decision of Hon’ble High Court of Calcutta in the case of Exide Industries Ltd. reported in 292 ITR 470(Cal) until further orders vide order dated 08.09.2008. Further, during the pendency of Civil appeal the Hon’ble Supreme Court was pleased to direct assessee therein to pay tax as if section 43B(f) is on the Statute Book though it would be entitled to make claim in the return vide order dated 08.05.2009. Keeping in view of the above orders of Hon’…

DCIT, Circle - 3(1), Kolkata vs. M/S. Tata Metaliks Limited, Kolkata

In the result, the appeal of the assessee is partly allowed

ITA 1143/KOL/2018[2012-13]Status: DisposedITAT Kolkata04 Oct 2019AY 2012-13
For Appellant: Shri Ashish Agarwal &For Respondent: Shri Radhey Shyam, CIT
Section 115JSection 43B

…both parties and perused the materials available on record. The Hon’ble Supreme Court in the case of Exide Industries Ltd. vs. Union of India granted stay against the decision of Hon’ble High Court of Calcutta in the case of Exide Industries Ltd. reported in 292 ITR 470(Cal) until further orders vide order dated 08.09.2008. Further, during the pendency of Civil appeal the Hon’ble Supreme Court was pleased to direct assessee therein to pay tax as if section 43B(f) is on the Statute Book though it would be entitled to make claim in the return vide order dated 08.05.2009. Keeping in view of the above orders of Hon’…

ACIT, Corporate Circle-1(2), Bhubaneswar vs. National Aluminium Compamy Limited, Bhubaneswar

In the result, appeal of the assessee i

ITA 110/CTK/2018[2014-15]Status: DisposedITAT Cuttack23 Sept 2019AY 2014-15

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अऩीऱ सं./Ita No.106/Ctk/2018 (नििाारण वषा / Assessment Year :2014-2015) National Aluminium Company Vs. Asst.Cit, Corporate Circle- Limited, 1(2), Bhubaneswar Nalco Bhawan, P/1, Nayapalli, Bhubaneswar स्थायी ऱेखा सं/Pan No. : Aaacn 7449 M (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. & आयकर अऩीऱ सं./Ita No.110/Ctk/2018 (नििाारण वषा / Assessment Year :2014-2015) Asst.Cit, Corporate Circle- Vs. National Aluminium Company 1(2), Bhubaneswar Limited, Nalco Bhavan, P/1, Nayapalli, Bhubaneswar स्थायी ऱेखा सं./ Pan No. : Aaacn 7449 M (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. & Cross Objection No.30/Ctk/2018 (Arising Out Of Ita No.110/Ctk/2018) (नििाारण वषा / Assessment Year :2014-2015) National Aluminium Company Vs. Asst.Cit, Corporate Circle- Limited, 1(2), Bhubaneswar Nalco Bhavan, P/1, Nayapalli, Bhubaneswar स्थायी ऱेखा सं./ Pan No. : Aaacn 7449 M (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee By : Shri B.K.Mahapatra, Ar राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit Dr सुनवाई की तारीख / Date Of Hearing : 05/09/2019 घोषणा की तारीख/Date Of Pronouncement : 23/09/2019 आदेश / O R D E R Per L.P.Sahu, Am: These Are The Cross Appeals Filed By The Assessee & Revenue & Cross Objection By The Assessee, Against The Order Of The Cit(A)-1, Bhubaneswar, Dated 21.12.2017 For The Assessment Year 2014-2015. Co No.30/Ctk/2018

For Appellant: Shri B.K.Mahapatra, ARFor Respondent: Shri Piyush Kolhe, CIT DR
Section 14ASection 43B

…ent proceedings, the AO observed that the provision for leave encashment has not been added back to the income as per the provisions of Section 43B. Therefore, the AO relying on the decision of Hon’ble Kolkata High Court in the case of Exide Industries Ltd. 292 ITR 470 added the unpaid liabilities to the total income of the assessee. In appeal, the CIT(A) upheld the same. 10. Before us, ld. AR submitted that the issue is squarely covered by the decision of the Tribunal in assessee’s own case in ITA No.211/CTK/2017, order dated 29.06.2018, and drew our attention to para 28 of the aforesaid order, wherein the T…

National Aluminium Compamy Limited, Bhubaneswar vs. ACIT, Corporate Circle-1(2), Bhubaneswar

In the result, appeal of the assessee i

ITA 106/CTK/2018[2014-15]Status: DisposedITAT Cuttack23 Sept 2019AY 2014-15

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अऩीऱ सं./Ita No.106/Ctk/2018 (नििाारण वषा / Assessment Year :2014-2015) National Aluminium Company Vs. Asst.Cit, Corporate Circle- Limited, 1(2), Bhubaneswar Nalco Bhawan, P/1, Nayapalli, Bhubaneswar स्थायी ऱेखा सं/Pan No. : Aaacn 7449 M (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. & आयकर अऩीऱ सं./Ita No.110/Ctk/2018 (नििाारण वषा / Assessment Year :2014-2015) Asst.Cit, Corporate Circle- Vs. National Aluminium Company 1(2), Bhubaneswar Limited, Nalco Bhavan, P/1, Nayapalli, Bhubaneswar स्थायी ऱेखा सं./ Pan No. : Aaacn 7449 M (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. & Cross Objection No.30/Ctk/2018 (Arising Out Of Ita No.110/Ctk/2018) (नििाारण वषा / Assessment Year :2014-2015) National Aluminium Company Vs. Asst.Cit, Corporate Circle- Limited, 1(2), Bhubaneswar Nalco Bhavan, P/1, Nayapalli, Bhubaneswar स्थायी ऱेखा सं./ Pan No. : Aaacn 7449 M (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee By : Shri B.K.Mahapatra, Ar राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit Dr सुनवाई की तारीख / Date Of Hearing : 05/09/2019 घोषणा की तारीख/Date Of Pronouncement : 23/09/2019 आदेश / O R D E R Per L.P.Sahu, Am: These Are The Cross Appeals Filed By The Assessee & Revenue & Cross Objection By The Assessee, Against The Order Of The Cit(A)-1, Bhubaneswar, Dated 21.12.2017 For The Assessment Year 2014-2015. Co No.30/Ctk/2018

For Appellant: Shri B.K.Mahapatra, ARFor Respondent: Shri Piyush Kolhe, CIT DR
Section 14ASection 43B

…ent proceedings, the AO observed that the provision for leave encashment has not been added back to the income as per the provisions of Section 43B. Therefore, the AO relying on the decision of Hon’ble Kolkata High Court in the case of Exide Industries Ltd. 292 ITR 470 added the unpaid liabilities to the total income of the assessee. In appeal, the CIT(A) upheld the same. 10. Before us, ld. AR submitted that the issue is squarely covered by the decision of the Tribunal in assessee’s own case in ITA No.211/CTK/2017, order dated 29.06.2018, and drew our attention to para 28 of the aforesaid order, wherein the T…

The ACIT, Ernakulam vs. M/S.Nitta Gelatine India Ltd, Cochin

In the result, the appeal of the Revenue in ITA No

ITA 301/COCH/2017[2009-10]Status: DisposedITAT Cochin29 Aug 2019AY 2009-10

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 143(3)Section 253(1)Section 32Section 40A(3)

…not allowable. 23. On appeal, the CIT(A) analysed the provisions of law in the light of the judgments of the Supreme Court in the case of Bharath Earth Movers Vs CIT (245 ITR 428), Calcutta High Court in the case of Exide Industries Ltd Vs Union of India (292 ITR 470), High Court of Kerala in the case of Hindustan Latex Ltd. (209 Taxman 42), High court of Kerala in the case of South Indian Bank Ltd. (363 ITR 111) and allowed the claim of the assessee. The CIT(A) also followed the decision of the Supreme Court in the case of Vegetable Products Ltd (88 ITR 192) wherein it was held that if two reasonable cons…

The ACIT, Cochin vs. M/S.Nitta Gelatine India Ltd, Cochin

In the result, the appeal of the Revenue in ITA No

ITA 303/COCH/2017[2010-11]Status: DisposedITAT Cochin23 Aug 2019AY 2010-11

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 143(3)Section 253(1)Section 32Section 40A(3)

…not allowable. 23. On appeal, the CIT(A) analysed the provisions of law in the light of the judgments of the Supreme Court in the case of Bharath Earth Movers Vs CIT (245 ITR 428), Calcutta High Court in the case of Exide Industries Ltd Vs Union of India (292 ITR 470), High Court of Kerala in the case of Hindustan Latex Ltd. (209 Taxman 42), High court of Kerala in the case of South Indian Bank Ltd. (363 ITR 111) and allowed the claim of the assessee. The CIT(A) also followed the decision of the Supreme Court in the case of Vegetable Products Ltd (88 ITR 192) wherein it was held that if two reasonable cons…

Tanfac Industreis Limited, Chennai vs. ACIT Corporate Circle 3(1), Chennai

In the result, the assessee’s appeal is treated as partly allowed for statistical purposes

ITA 1047/CHNY/2019[2016-17]Status: DisposedITAT Chennai02 Jul 2019AY 2016-17

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.1047/Chny/2019 ("नधा"रण वष" / Assessment Year: 2016-17) Vs The Acit, M/S.Tanfac Industries Limited, No.66, Oxford Centre, 1St Floor, Corporate Circle – 3(1), Sir Cp. Ramaswamy Road, Chennai Alwarpet, Chennai – 600018. Pan: Aaact2591A (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri Saroj Kumar Parida, Advocate ""यथ" क" ओर से/Respondent By : Shri Ar.V. Sreenivasan, Jcit

For Appellant: Shri Saroj Kumar Parida, AdvocateFor Respondent: Shri AR.V. Sreenivasan, JCIT
Section 43B

…ion U/s.43B(f) of the Income Tax Act, 1961 (in short ‘the Act’). Aggrieved, the assessee filed an appeal before the CIT(A). The Ld.CIT(A) relying on the decision of the Hon’ble Calcutta High Court in the case of M/s. Exide Industries Ltd., & ANR., reported in 292 ITR 470, dismissed the appeal. Aggrieved against that order, the assessee filed this appeal. 3. The Ld.AR pleaded that the appeal may be decided in accordance with the decision of the Hon’ble Supreme Court in the SLP (Civil) Nos.22889/2008 dated 08.05.2009 in the case of CIT & ORS. vs. M/s. Exide Industries Ltd., & ANR. 4. We heard the rival submission…

DCIT, Cir-11(2), Kolkata vs. M/S Tractor India Pvt. Ltd., Kolkata

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

ITA 1371/KOL/2015[2011-2012]Status: DisposedITAT Kolkata04 Jun 2019AY 2011-2012

Bench: Shri A.T.Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.1344 & 1345/Kol/2015 ("नधा"रणवष" / Assessment Year:2011-12 & 2012-13)

For Appellant: Shri K.M. Gupta, ARFor Respondent: Shri Robin Choudhury, Addl. CIT Sr. DR
Section 143(3)Section 43B

…section 43B of the Act, providing for allowance of leave encashment on payment basis is arbitrary and de horse the Supreme Court decision in the case of Bharat Earth Movers, as held by the Hon’ble jurisdictional High Court in the case of Exide Industries Ltd. 292 ITR 470 (Cal). 4.On the other hand, the Ld. DR for the Revenue has primarily reiterated the stand taken by the Assessing Officer. GainwellCommosales Pvt. Ltd. (formerly Tractors India Pvt. Ltd.) ITA Nos.1344&1345/Kol/2015 ITA Nos.1371&1372/Kol/2015 Assessment Years:2011-12 & 2012-13 5. We have heard both the parties and perused the material available o…

Tractors India Pvt. Ltd., Kolkata vs. DCIT, Cir-10(1), Kolkata

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

ITA 1345/KOL/2015[2012-2013]Status: DisposedITAT Kolkata04 Jun 2019AY 2012-2013

Bench: Shri A.T.Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.1344 & 1345/Kol/2015 ("नधा"रणवष" / Assessment Year:2011-12 & 2012-13)

For Appellant: Shri K.M. Gupta, ARFor Respondent: Shri Robin Choudhury, Addl. CIT Sr. DR
Section 143(3)Section 43B

…section 43B of the Act, providing for allowance of leave encashment on payment basis is arbitrary and de horse the Supreme Court decision in the case of Bharat Earth Movers, as held by the Hon’ble jurisdictional High Court in the case of Exide Industries Ltd. 292 ITR 470 (Cal). 4.On the other hand, the Ld. DR for the Revenue has primarily reiterated the stand taken by the Assessing Officer. GainwellCommosales Pvt. Ltd. (formerly Tractors India Pvt. Ltd.) ITA Nos.1344&1345/Kol/2015 ITA Nos.1371&1372/Kol/2015 Assessment Years:2011-12 & 2012-13 5. We have heard both the parties and perused the material available o…

Tractors India Pvt. Ltd., Kolkata vs. DCIT, Cir-10(1), Kolkata

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

ITA 1344/KOL/2015[2011-2012]Status: DisposedITAT Kolkata04 Jun 2019AY 2011-2012

Bench: Shri A.T.Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.1344 & 1345/Kol/2015 ("नधा"रणवष" / Assessment Year:2011-12 & 2012-13)

For Appellant: Shri K.M. Gupta, ARFor Respondent: Shri Robin Choudhury, Addl. CIT Sr. DR
Section 143(3)Section 43B

…section 43B of the Act, providing for allowance of leave encashment on payment basis is arbitrary and de horse the Supreme Court decision in the case of Bharat Earth Movers, as held by the Hon’ble jurisdictional High Court in the case of Exide Industries Ltd. 292 ITR 470 (Cal). 4.On the other hand, the Ld. DR for the Revenue has primarily reiterated the stand taken by the Assessing Officer. GainwellCommosales Pvt. Ltd. (formerly Tractors India Pvt. Ltd.) ITA Nos.1344&1345/Kol/2015 ITA Nos.1371&1372/Kol/2015 Assessment Years:2011-12 & 2012-13 5. We have heard both the parties and perused the material available o…

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

Appeal is allowed for statistical purposes in above terms

ITA 1285/KOL/2017[2012-13]Status: DisposedITAT Kolkata24 Apr 2019AY 2012-13

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2012-13 M/S S.V. Ghatalia & V/S. Dcit, Circle-22, Associates Llp (A Limited Kolkata-16 Liability Partnership With Llp Identify No. Aab-4293) Successor To M/S S V Ghatalia & Associates Effective 1St April 2013 22, Camac Street, Kolkata-700016 [Pan No.Achfs 9181 P] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Debabrat Ghosh, Fca अपीलाथ" क" ओर से/By Appellant Shri Shankar Halder, Jcit-Sr-Dr ""यथ" क" ओर से/By Respondent 16-04-2019 सुनवाई क" तार"ख/Date Of Hearing 24-04-2019 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Assessee’S Appeal For Assessment Year 2012-13 Arises Against The Commissioner Of Income Tax (Appeals)-6, Kolkata’S Order Dated 18.04.2017 Passed In Case No.08/Cit(A)-6/Kol/2015-16 Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused. 2. The Assessee’S Sole Substantive Grievance Seeks To Reverse Both The Lower Authorities’ Action Disallowing Its Provision Made For Leave Encashment Of ₹21,31,610/- Based On Actuarial Valuation On Account Of Non-Payment Thereof. After Arguing On The Issue For Some Time, Both The Learned

Section 143(3)

…sue for some time, both the learned ITA No.1285/Kol/2017 A.Y. 2012-13 M/s S V Ghatalia & Associates Vs. DCIT, Cir-22, Kol. Page 2 representatives are ad idem that hon'ble jurisdictional high court’s decision in Exide Industries Ltd. Vs. Union of India (2007) 292 ITR 470 (Cal) quashing statutory provision itself to be unconstitutional stands stayed in hon'ble apex court after in Revenue’s SLP (CC) 12060/2008 admitted on 08.09.2008. We deem it appropriate in this peculiar factual backdrop that the Assessing Officer needs to re-adjudicate the impugned issue afresh as per law. His consequential adjudication would be…

Tata Motors Limited, Mumbai vs. Commissioner of Income Tax (Ltu), Mumbai

In the result, the appeal is allowed

ITA 3802/MUM/2018[2011-12]Status: DisposedITAT Mumbai15 Apr 2019AY 2011-12

Bench: Shri Mahavir Singh () & Shri N.K. Pradhan () Assessment Year: 2011-12 Tata Motors Ltd. The Commissioner Of Bombay House, 24, Homi Vs. Income-Tax (Ltu), 29Th Mody Street, Hutatma Floor, Centre 1, World Chowk, Mumbai-400001 Trade Centre, Cuffe Parade, Mumbai- 400005. Pan No. Aaact2727Q Appellant Respondent Assessee By : Mr. Rajan Vora, Ar Revenue By : Dr. Manjunath K., Dr Date Of Hearing : 18/01/2019 Date Of Pronouncement : 15/04/2019

For Appellant: Mr. Rajan Vora, ARFor Respondent: Dr. Manjunath K., DR
Section 143(3)Section 263Section 43B

…ceedings u/s 263 of the Act, the CIT observed that in Annexure 12 of the tax audit report, provision for leave encashment of Rs.39,03,03,000/- was not considered for disallowance u/s 43B on the basis of the decision in the case of Exide Industries Ltd. v. UoI 292 ITR 470 (Cal.), wherein the provisions of section 43B(f) was held as arbitrary and unconstitutional. However, the Hon’ble Supreme Court has stayed the above decision of the Calcutta High Court and the matter is pending for final hearing. Thus the CIT arrived at a finding that the order which prompted the assessee to claim the above deduction has been sta…