Fluid Air (India) Ltd. v. DCIT

63 ITD 182Income Tax Appellate Tribunal1997#5073 most cited

What is Fluid Air (India) Ltd. v. DCIT authority for?

Section 43B and Section 36(1)(va) of the Income-tax Act should be interpreted liberally, with any ambiguity regarding the due dates for employee contribution payments to provident fund being resolved in favour of the assessee. Deductions should be allowed for payments made within the previous year, even if there is a slight delay.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2024.

Also referred to as

Fluid Air (India) Ltd. v. DCIT · section 43B · section 36(1)(va) · employee contribution · provident fund · liberal interpretation · ambiguity · assessee favour · deduction allowed · previous year payment

Sections most often in play

Section 2(24)(x)Section 36(1)(va)Section 43BSection 143(1)Section 141Section 143(1)(a)Section 154Section 1961

Issues it is cited on

section 2(24)(x)employees contribution to pfsection 36(1)(va)section 30section 36(1)section 2(24)section 36section 43bcapital expendituresalarysection 37(1)section 37

Judgments citing Fluid Air (India) Ltd. v. DCIT

Aroma Aromatics and Flavours, Delhi vs. CIT(A) NFAC, Delhi

In the result, the appeal of the assessee stands dismissed

ITA 1646/DEL/2021[2018-19]Status: DisposedITAT Delhi30 Nov 2022AY 2018-19
For Appellant: Shri Pradap Gupta, CAFor Respondent: Shri Jeetendra Chand, Senior DR
Section 143Section 143(1)Section 143(3)Section 154Section 36(1)(va)Section 44A

…by separate Bank drafts or cheques on account of contributions and administrative charge." This is further submitted before your honour that term month has not been defined in the scheme as It has been held in:- (a) Fluid Air (India) Ltd. Vs. D.C.I.T. (1997) 63 ITD 182 (Mumbai) and (b) Madras Radiators & Pressings Ltd. Vs. D.C.I.T. (1996) 59 ITD 515 (Mad.)/ (1996) 56 TTJ (Mad.) 662 that the term "month" has not been defined in the Scheme, there is ambiguity regarding interpretation of the words "fifteen days from the close of month" appearing in Paragraph 38 of Employees' Provident Fund Scheme as to whether it s…

Grasim Industries Ltd vs. Addl. CIT Range 6(3)

In the result, appeal filed by the assesse and revenue are partly allowed

ITA 4753/MUM/2004[2002-03]Status: DisposedITAT Mumbai14 Dec 2021AY 2002-03

Bench: Shri Saktijit Dey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blegrasim Industries Limited V. Addl. Cit, Range 6(3) Corporate Finance Division 5Th Floor, Room No. 505 Aditya Birla Centre “A” Wing Aayakar Bhavan 2Nd Floor, S.K. Ahire Marg, Worli Mumbai Mumbai-400025 Pan: Aaacg4464B Appellant Respondent Dy. Cit, Range 6(3), V. Grasim Industries Limited, 5Th Floor, Room No. 505, Corporate Finance Division, Aayakar Bhavan, Aditya Birla Centre, “A” Wing, Mumbai-20. 2Nd Floor, S.K. Ahire Marg Worli, Mumbai-400025 Pan: Aaacg4464B Appellant Respondent Assessee By : Shri J.D. Mistry Revenue By : Shri Sandeep Raj & Shri Vijay Kumar Menon

For Appellant: Shri J.D. MistryFor Respondent: Shri Sandeep Raj &
Section 143(3)Section 36(1)(vii)Section 43BSection 80Section 80H

…of the order. Revenue preferred appeal against this order of the Ld.CIT(A). 77. Before us, the Ld. AR of the assessee brought to our notice various decisions which are in favour of the assesse viz., AIMIL Ltd., [321 ITR 508 (Del.)], Fluid Air (India) Ltd., [63 ITD 182 (Mum)], Vinay Cement, [ 213 ITR 268 (SC)], Bharati Shipyard [11 ITR (Tri) 599 (Mum)(SB)], CIT v. Jaipur Vidhyut Vitran Ltd [363 ITR 307 (Raj HC)] and CIT v. Ghatge Patil Transports 47 ITA No. 4753 & 5584/MUM/2004 (A.Y. 2002-03) Grasim Industries Limited, Ltd., [368 ITR 749 (Bom)] and requested the same be adopted in the case of assessee also. 78…

Frigorifico Allana Private Limited, Mumbai vs. Income Tax Officer 1(1)(4), Mumbai

ITA 925/MUM/2018[2013-14]Status: DisposedITAT Mumbai27 Jun 2019AY 2013-14

Bench: Hon’Ble Shri Sandeep Gosain, Jm & Hon’Ble Shri N. K. Pradhan, Am

For Appellant: Shri Apurva R. Shah, ARFor Respondent: Shri Rajeev Gubgotra, DR
Section 143(3)Section 14ASection 2(24)(x)

…o Allana Pvt. Ltd. that these were not paid before due date of filing return for assessment year 2006-07, naturally deduction would be available on payment of such amounts falling within previous year relevant to assessment year 2007-08 - Held, yes (v) [1997] 63 ITD 182 (MUM.), IN THE ITAT MUMBAI BENCH 'D' Fluid Air (India) Ltd. vs. DCIT IT APPEAL NO. 1974 (MUM.) OF 1996 [ASSESSMENT YEAR 1992- 931 FEBRUARY 5, 1997 , Section 43B, read with sections 2(24)(x) and 36(l)(va), of the Income-tax Act, 1961 -Business disallowance -Certain deductions to be allowed only on actual payment - Assessment year 1992-93 –Assessee…