Further, in CIT v. Kalinga Tubes

218 ITR 164Supreme Court of India1996#8299 most cited

What is Further, in CIT v. Kalinga Tubes authority for?

Deductions for statutory liabilities like service tax are allowable in the year the liability is incurred, even if paid in a later year, due to the overriding nature of Section 43B.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2024.

Also referred to as

CIT v. Kalinga Tubes · Section 43B · service tax deduction · accrual of liability · payment of tax · overriding effect of Section 43B · deduction in year of incurrence · statutory liability

Issues it is cited on

revision u/s 263interest free advancesicdssection 36(1)(iii)commercial expediencyrevenue expenditurecapital expendituresection 263companysection 143(3)indianfac

Judgments citing Further, in CIT v. Kalinga Tubes

Southern Petrochemical Industries Corporation Ltd., Chennai vs. ITO, Chennai

Appeal stands dismissed

ITA 205/CHNY/2023[2004-05]Status: DisposedITAT Chennai10 Jan 2024AY 2004-05

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1.आयकरअपील सं./ Ita No.204/Chny/2023 (िनधा*रण वष* / Assessment Year: 2004-05) & 2.आयकरअपील सं./ Ita No.205/Chny/2023 (िनधा*रण वष* / Assessment Year: 2004-05) M/S. Southern Petrochemical Acit / Ito बनाम Industries Corporation Limited Corporate Circle-6(2) / 88, Spic House, Mount Road, Guindy, Corporate Ward-3(1) / Vs. Chennai-600 032. Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4668-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri R. Vijayaraghavan & Shri Saroj Kumar Parida (Advocates)-Ld. Ars " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) & Shri Ar V Sreenivasan (Addl. Cit)-Ld. Drs सुनवाईकीतारीख/Date Of Hearing : 16-10-2023 घोषणाकीतारीख /Date Of Pronouncement : 10-01-2024 आदेश / O R D E R

For Appellant: Shri R. Vijayaraghavan & Shri Saroj KumarFor Respondent: Shri Nilay Baran Som (CIT) &
Section 115JSection 143(3)Section 194CSection 41(1)Section 43B

…ting year ended 31.3.2003. And the excess liability that related to the earlier years would not be an admissible deduction for the AY 2003-04 in view of the decisions in Kedarnath Jute Manufacturing Co. Ltd., Vs CIT(82 ITR 363)(SC), CIT Vs Kalinga Tubes Ltd.,(218 ITR 164)(SC) and Madras Fertilisers ltd., Vs CIT (209 ITR 174, 194)(Madras). Therefore, what the assessee did was to file a revised return of income for the year 2003-04, reversing the write off of interest of Rs.105.73 crores referred to earlier, which the assessee mistakenly called "offering of interest income on advance to SPIC Petro" 9.8.8 Coming to…

Southern Petrochemical Industries Corporation Ltd., Chennai vs. ITO, Chennai

Appeal stands dismissed

ITA 204/CHNY/2023[2004-05]Status: DisposedITAT Chennai10 Jan 2024AY 2004-05

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1.आयकरअपील सं./ Ita No.204/Chny/2023 (िनधा*रण वष* / Assessment Year: 2004-05) & 2.आयकरअपील सं./ Ita No.205/Chny/2023 (िनधा*रण वष* / Assessment Year: 2004-05) M/S. Southern Petrochemical Acit / Ito बनाम Industries Corporation Limited Corporate Circle-6(2) / 88, Spic House, Mount Road, Guindy, Corporate Ward-3(1) / Vs. Chennai-600 032. Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4668-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri R. Vijayaraghavan & Shri Saroj Kumar Parida (Advocates)-Ld. Ars " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) & Shri Ar V Sreenivasan (Addl. Cit)-Ld. Drs सुनवाईकीतारीख/Date Of Hearing : 16-10-2023 घोषणाकीतारीख /Date Of Pronouncement : 10-01-2024 आदेश / O R D E R

For Appellant: Shri R. Vijayaraghavan & Shri Saroj KumarFor Respondent: Shri Nilay Baran Som (CIT) &
Section 115JSection 143(3)Section 194CSection 41(1)Section 43B

…ting year ended 31.3.2003. And the excess liability that related to the earlier years would not be an admissible deduction for the AY 2003-04 in view of the decisions in Kedarnath Jute Manufacturing Co. Ltd., Vs CIT(82 ITR 363)(SC), CIT Vs Kalinga Tubes Ltd.,(218 ITR 164)(SC) and Madras Fertilisers ltd., Vs CIT (209 ITR 174, 194)(Madras). Therefore, what the assessee did was to file a revised return of income for the year 2003-04, reversing the write off of interest of Rs.105.73 crores referred to earlier, which the assessee mistakenly called "offering of interest income on advance to SPIC Petro" 9.8.8 Coming to…

Southern Petrochemical Industries Corporation Ltd., Chennai vs. ITO, Corporate Ward-3(1), Chennai

In the result, the appeal stands partly allowed in terms of our above order

ITA 170/CHNY/2023[2003-04]Status: DisposedITAT Chennai09 Jan 2024AY 2003-04

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.170/Chny/2023 (िनधा)रण वष) / Assessment Year: 2003-04) M/S. Southern Petrochemical Income Tax Officer बनाम Industries Corporation Limited Corporate Ward-3(1) 88, Spic House, Mount Road, Guindy, Chennai-600 034. / Vs. Chennai-600 032. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4668-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri R. Vijayaraghavan & Shri Saroj Kumar Parida (Advocates)-Ld. Ars " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) & Shri Ar V Sreenivasan (Addl. Cit)-Ld. Drs सुनवाईकीतारीख/Date Of Hearing : 16-10-2023 घोषणाकीतारीख /Date Of Pronouncement : 09-01-2024 आदेश / O R D E R

For Appellant: Shri R. Vijayaraghavan & Shri Saroj KumarFor Respondent: Shri Nilay Baran Som (CIT) &
Section 143(3)

…3.1 The revisionary authority directed Ld. AO to disallow interest and foreign exchange fluctuations of Rs.11627.85 Lacs in terms of the decision of Hon’ble Supreme Court in the case of Kedarnath Jute Mfg. Co. Ltd. vs. CIT (82 ITR 363) and Kalinga Tubes Ltd. (218 ITR 164). The Ld. AO noted that this item of expenditure pertained to earlier assessment years and therefore, the same could not be allowed as revenue expenditure in this year. Accordingly, the same was disallowed and added back as per revisionary directions. 3.2 During appellate proceedings, the assessee submitted that interest & foreign exchange fluctu…

Sharda Oil Industries Pvt. Ltd., Agra vs. Jurisdictional Officer, Circle-2(1)(1), Agra

In the result all the appeals filed by the

ITA 62/AGR/2021[2018-19]Status: DisposedITAT Agra22 Mar 2022AY 2018-19

Bench: : Shri Anil Chaturvedi & Sh. Laliet Kumarassessment Year: 2018-19 Sharda Oil Industries Pvt. Ltd. Vs. Jo Circle-2(1)(1), 17, Tundla Road, Nunhai Agrau.P. Agrau.P. Pan: Aaecs1396L (Appellant) (Respondent) Assessment Year: 2019-20 Prem Motors Pvt. Ltd. Vs. Jo Dcit/Acit, Circle-1(1) Kanwal Complex, B-32, A.G. Office Gwalior M.P. Road, Gwalior M.P. 474001 Pan: Aabcp2035Q (Respondent) (Appellant) Assessment Year: 2019-20 Karam Udyog Vs. Jo Circle - 1(1)(1) 9, Gailana Road Agra U.P. Agra U.P. Pan: Abbfk0897L (Appellant) (Respondent)

Section 139Section 142Section 143(1)(a)Section 2(24)(x)Section 36Section 36(1)(v)Section 36(1)(va)Section 438Section 43B

…ITA No. 62/Agr/2021 AND OTHERS In the Income-Tax Appellate Tribunal, Agra Bench, Agra Before : Shri Anil Chaturvedi, Accountant Member And Sh. Laliet Kumar, Judicial Member Assessment year: 2018-19 Sharda Oil Industries Pvt. Ltd. vs. JO Circle-2(1)(1), 17, Tundla Road, Nunhai AgraU.P. AgraU.P. PAN: AAECS1396L (Appellant) (Respondent) Assessment year: 2019-20 Prem Motors Pvt. Ltd. vs. JO DCIT/ACIT, Circle-1(1) Kanwal Complex, B-32, A.G. Office Gwalior M.P. Road, Gwalior M.P. 474001 PAN: AABCP2035Q (Respondent) (Appellant) Assessment year: 2019-20 Karam Udyog vs. JO Circle - 1(1)(1) 9, Gailana Road Agra U.P. Agra…

Karam Udhog, Agra vs. J.A.O., Dy. CIT.., Circle-1(1)(1), Agra

In the result all the appeals filed by the

ITA 112/AGR/2021[2019-20]Status: DisposedITAT Agra22 Mar 2022AY 2019-20

Bench: : Shri Anil Chaturvedi & Sh. Laliet Kumarassessment Year: 2018-19 Sharda Oil Industries Pvt. Ltd. Vs. Jo Circle-2(1)(1), 17, Tundla Road, Nunhai Agrau.P. Agrau.P. Pan: Aaecs1396L (Appellant) (Respondent) Assessment Year: 2019-20 Prem Motors Pvt. Ltd. Vs. Jo Dcit/Acit, Circle-1(1) Kanwal Complex, B-32, A.G. Office Gwalior M.P. Road, Gwalior M.P. 474001 Pan: Aabcp2035Q (Respondent) (Appellant) Assessment Year: 2019-20 Karam Udyog Vs. Jo Circle - 1(1)(1) 9, Gailana Road Agra U.P. Agra U.P. Pan: Abbfk0897L (Appellant) (Respondent)

Section 139Section 142Section 143(1)(a)Section 2(24)(x)Section 36Section 36(1)(v)Section 36(1)(va)Section 438Section 43B

…ITA No. 62/Agr/2021 AND OTHERS In the Income-Tax Appellate Tribunal, Agra Bench, Agra Before : Shri Anil Chaturvedi, Accountant Member And Sh. Laliet Kumar, Judicial Member Assessment year: 2018-19 Sharda Oil Industries Pvt. Ltd. vs. JO Circle-2(1)(1), 17, Tundla Road, Nunhai AgraU.P. AgraU.P. PAN: AAECS1396L (Appellant) (Respondent) Assessment year: 2019-20 Prem Motors Pvt. Ltd. vs. JO DCIT/ACIT, Circle-1(1) Kanwal Complex, B-32, A.G. Office Gwalior M.P. Road, Gwalior M.P. 474001 PAN: AABCP2035Q (Respondent) (Appellant) Assessment year: 2019-20 Karam Udyog vs. JO Circle - 1(1)(1) 9, Gailana Road Agra U.P. Agra…

Prem Motors Private Limited, Gwalior vs. Jurisdictional Assessing Officer, DCIT/ACIT, Circle1(1), Gwalior

In the result all the appeals filed by the

ITA 100/AGR/2021[2019-20]Status: DisposedITAT Agra22 Mar 2022AY 2019-20

Bench: : Shri Anil Chaturvedi & Sh. Laliet Kumarassessment Year: 2018-19 Sharda Oil Industries Pvt. Ltd. Vs. Jo Circle-2(1)(1), 17, Tundla Road, Nunhai Agrau.P. Agrau.P. Pan: Aaecs1396L (Appellant) (Respondent) Assessment Year: 2019-20 Prem Motors Pvt. Ltd. Vs. Jo Dcit/Acit, Circle-1(1) Kanwal Complex, B-32, A.G. Office Gwalior M.P. Road, Gwalior M.P. 474001 Pan: Aabcp2035Q (Respondent) (Appellant) Assessment Year: 2019-20 Karam Udyog Vs. Jo Circle - 1(1)(1) 9, Gailana Road Agra U.P. Agra U.P. Pan: Abbfk0897L (Appellant) (Respondent)

Section 139Section 142Section 143(1)(a)Section 2(24)(x)Section 36Section 36(1)(v)Section 36(1)(va)Section 438Section 43B

…ITA No. 62/Agr/2021 AND OTHERS In the Income-Tax Appellate Tribunal, Agra Bench, Agra Before : Shri Anil Chaturvedi, Accountant Member And Sh. Laliet Kumar, Judicial Member Assessment year: 2018-19 Sharda Oil Industries Pvt. Ltd. vs. JO Circle-2(1)(1), 17, Tundla Road, Nunhai AgraU.P. AgraU.P. PAN: AAECS1396L (Appellant) (Respondent) Assessment year: 2019-20 Prem Motors Pvt. Ltd. vs. JO DCIT/ACIT, Circle-1(1) Kanwal Complex, B-32, A.G. Office Gwalior M.P. Road, Gwalior M.P. 474001 PAN: AABCP2035Q (Respondent) (Appellant) Assessment year: 2019-20 Karam Udyog vs. JO Circle - 1(1)(1) 9, Gailana Road Agra U.P. Agra…

M/S. Southern Petrochemical Industries Corporation Ltd., Chennai vs. ACIT, Chennai

In the result, the appeal filed by the assessee in ITA No

ITA 937/CHNY/2008[2003-04]Status: DisposedITAT Chennai12 Dec 2019AY 2003-04

Bench: Shri N.R.S. Ganesan & Shri Ramit Kochar"नधा(रण वष( /Assessment Year: 2003-04

For Appellant: Mr. M.Srinivasa Rao, CITFor Respondent: 16.09.2019
Section 143(3)Section 263

…IT(82 ITR 363) that only such expenditure that accrues in a year under mercantile system of accounting is allowable as a deduction from the profits of that year. This ratio was again confirmed by the Supreme Court in the case of CIT Vs M/s Kalinga Tubes Ltd.,(218 ITR 164).Thus any expenditure not being capital in nature laid out expanded wholly and exclusively for the purpose of business during the accounting year is only allowable as a deduction which the Supreme Court had upheld in various decisions. The interest paid on loans and exchange fluctuation loss thereon has already been capitalised in the books by th…

DCIT, Chennai vs. Dr. Agarwal'S Eye Hospital Limited, Chennai

In the result, the revenue’s appeal is treated as partly allowed for

ITA 865/CHNY/2017[2010-11]Status: DisposedITAT Chennai05 Sept 2017AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. Sreenivasan, JCIT

…ich are incurred in the relevant accounting year for the purpose of computing the profits and gains of a particular financial year.“ :-3-: I.T.A. N0. 865/Mds/2017 3. The DR relying on the decision of Supreme Court in the case of CIT vs. Kalinga Tubes Ltd., 218 ITR 164 (SC), the decision of Kerala High Court in CIT vs. St. George Motors, 161 ITR 444 (Kerala) and the Punjab and Haryana High Court decision in the case of Cebon India Ltd., vs. CIT, 387 ITR 502 (P&H) assailed the order of the CIT(A). None appeared from the assessee’s side. 4. We heard the DR’s submissions and gone through the orders of the low…

The ACIT, 1(1), Bhopal vs. M/S. Andritz Hydro Pvt. Ltd., Raisen

In the result, grounds taken by the assessee in all the years with respect to provision of warranty are allowed

ITA 349/IND/2016[2011-12]Status: DisposedITAT Indore28 Feb 2017AY 2011-12

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 143(3)Section 144C

…Page 1 of 84 M/s. Andritz Hydro Pvt. Ltd v DCIT/ T.P.A. No.157/Ind/2015 &316/Ind/2016/ A.Y.:10-11&11-12 DCIT vs. Andritz Hydro Pvt. Ltd T.P. A. No. 265/Ind/2015 & 349/Ind/2016/A.Y.:10-11&11-12 आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी डी.ट".गरा"सया ,"या"यक सद"य तथा "ी ओ.पी.मीना ,लेखा सद"य के सम" BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER आ.अ.सं /.T.P.A. No. 157/Ind/2015 &T.P.A. No. 316/Ind/2016 "नधा"रण वष" / Assessment Year:2010-11 & A.Y. 2011-12 M/s. Andritz Hydro Pvt. DCIT 1(1) Bhopal Ltd. Vs. (Earlier known a…

M/S Andritz Hydro Private Limited (Earlier Known As V A Tech Hydro Indai Pvt. Ltd.), Mandideep vs. The ACIT 1(1), Bhopal

In the result, grounds taken by the assessee in all the years with respect to provision of warranty are allowed

ITA 316/IND/2016[2011-12]Status: DisposedITAT Indore28 Feb 2017AY 2011-12

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 143(3)Section 144C

…Page 1 of 84 M/s. Andritz Hydro Pvt. Ltd v DCIT/ T.P.A. No.157/Ind/2015 &316/Ind/2016/ A.Y.:10-11&11-12 DCIT vs. Andritz Hydro Pvt. Ltd T.P. A. No. 265/Ind/2015 & 349/Ind/2016/A.Y.:10-11&11-12 आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी डी.ट".गरा"सया ,"या"यक सद"य तथा "ी ओ.पी.मीना ,लेखा सद"य के सम" BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER आ.अ.सं /.T.P.A. No. 157/Ind/2015 &T.P.A. No. 316/Ind/2016 "नधा"रण वष" / Assessment Year:2010-11 & A.Y. 2011-12 M/s. Andritz Hydro Pvt. DCIT 1(1) Bhopal Ltd. Vs. (Earlier known a…

The DCIT, 1(1), Bhopal vs. M/S. Andritz Hydro Pvt. Ltd., Raisen

In the result, grounds taken by the assessee in all the years with respect to provision of warranty are allowed

ITA 265/IND/2015[2010-11]Status: DisposedITAT Indore28 Feb 2017AY 2010-11

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 143(3)Section 144C

…Page 1 of 84 M/s. Andritz Hydro Pvt. Ltd v DCIT/ T.P.A. No.157/Ind/2015 &316/Ind/2016/ A.Y.:10-11&11-12 DCIT vs. Andritz Hydro Pvt. Ltd T.P. A. No. 265/Ind/2015 & 349/Ind/2016/A.Y.:10-11&11-12 आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी डी.ट".गरा"सया ,"या"यक सद"य तथा "ी ओ.पी.मीना ,लेखा सद"य के सम" BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER आ.अ.सं /.T.P.A. No. 157/Ind/2015 &T.P.A. No. 316/Ind/2016 "नधा"रण वष" / Assessment Year:2010-11 & A.Y. 2011-12 M/s. Andritz Hydro Pvt. DCIT 1(1) Bhopal Ltd. Vs. (Earlier known a…

M/S. Andritz Hydro Private Limited (Earlier Known As Va Tech Hydro India Private Limited), Bhopal vs. The DCIT 1(1), Bhopal

In the result, grounds taken by the assessee in all the years with respect to provision of warranty are allowed

ITA 157/IND/2015[2010-11]Status: DisposedITAT Indore28 Feb 2017AY 2010-11

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 143(3)Section 144C

…Page 1 of 84 M/s. Andritz Hydro Pvt. Ltd v DCIT/ T.P.A. No.157/Ind/2015 &316/Ind/2016/ A.Y.:10-11&11-12 DCIT vs. Andritz Hydro Pvt. Ltd T.P. A. No. 265/Ind/2015 & 349/Ind/2016/A.Y.:10-11&11-12 आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी डी.ट".गरा"सया ,"या"यक सद"य तथा "ी ओ.पी.मीना ,लेखा सद"य के सम" BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER आ.अ.सं /.T.P.A. No. 157/Ind/2015 &T.P.A. No. 316/Ind/2016 "नधा"रण वष" / Assessment Year:2010-11 & A.Y. 2011-12 M/s. Andritz Hydro Pvt. DCIT 1(1) Bhopal Ltd. Vs. (Earlier known a…

Sella Synergy India Private Limited, Chennai vs. DCIT, Chennai

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

ITA 958/CHNY/2015[2009-10]Status: DisposedITAT Chennai30 Jun 2016AY 2009-10

Bench: Shri Chandra Poojari & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A.No.958/Mds/2015 "नधा"रण वष"/Assessment Year:2009-10 M/S. Sella Synergy India Private Ltd., The Deputy Commissioner Of 1Dst Floor, “Elnet Software City”, Vs. Income Tax, Circle Vi(2), Ts-140, Rajiv Gandhi Salai, Chennai 600 034. Taramani, Chennai 600 113. [Pan: Aaccs9750N] (अपीलाथ" /Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से / Appellant By : Shri Ajit Kumar Jain & Shri Pranith Golecha, C.A. ""यथ" क" ओर से/Respondent By : Smt. R. Ilavarasi, Jcit सुनवाई क" तार"ख/ Date Of Hearing : 12.04.2016 घोषणा क" तार"ख /Date Of Pronouncement : 30.06.2016 आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 15, Chennai, Dated 19.02.2015 Relevant To The Assessment Year 2009-10 Passed Under Section 143(3) R.W.S. 92Ca(4) Of The Income Tax Act, 1961 [“Act” In Short].

For Appellant: Shri Ajit Kumar Jain, &For Respondent: Smt. R. Ilavarasi, JCIT
Section 143(3)Section 43B

…on towards service tax, which was not paid in the financial year relevant to the assessment year. This is supported by the following judgements: 4 I.T.A. No.958/M/15 Kedarnath Jute Mfg. Co. Ltd. v. CIT [1971] 82 ITR 363 (SC) CIT v. Kalinga Tubes Ltd. [1996] 218 ITR 164 Kalpetta Estates Ltd. v. CAIT [1996] 220 ITR 546 (Ker.) Haji Lal Mohd. Biri Works v. CIT [1997] 224 ITR 591 2.4 Further, we make it clear that from the language of section 43B, it is clear that it opens with a non obstante clause which means that it controls the operation of other provisions of the Act and irrespective of the other provisions, se…