Madras in Southern Industrial Corporation v. CIT

258 ITR 481Reported decision2002#4328 most cited

What is Madras in Southern Industrial Corporation v. CIT authority for?

When a Supreme Court decision interprets a statutory provision differently from earlier smaller bench decisions, the larger bench's interpretation prevails as the law of the land, to be considered as if it always was.

27

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2024.

Also referred to as

Southern Industrial Corporation vs CIT · 258 ITR 481 · statutory interpretation · Supreme Court · smaller bench · larger bench · law of the land · apparent mistake · rectification

Sections most often in play

Section 10Section 143(1)Section 154(3)Section 2(24)(x)Section 36(1)(va)Section 43BSection 44ABSection 80-0

Issues it is cited on

section 43(b)section 143(1)(a)(v)section 3(b)section 34(1)(iv)section 143(1)(a)(ii)section 143(1)(a)(iv)section 43b(b)section 34(1)section 36(va)actual payment basissection 36(1)(iv)clarificatory amendment

Judgments citing Madras in Southern Industrial Corporation v. CIT

Nepal Chandra Dey, Ranchi vs. Assitant /Deputy Commissioner of Income Tax, Circle-1, Ranchi

In the result, the appeal of the assessee stands dismissed

ITA 63/RAN/2022[2018-19]Status: DisposedITAT Ranchi15 May 2023AY 2018-19

Bench: Shri Sanjay Garg & Shri Rajesh Kumari.T.A. No.63/Ran/2022 Assessment Year: 2018-19 Nepal Chandra Dey.……....…...………………......................……...…..….. Appellant 58, Tatisilwai, Gandhi Nagar, Ranchi – 835103. [Pan: Agrpd0835D] Vs. Acit/Dcit, Circle-1, Ranchi.…..…..………..…….……….…………….. Respondent Appearances By: None Appeared On Behalf Of The Appellant. Shri Pranob Kumar Koley, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : March 02, 2023 Date Of Pronouncing The Order : May 15, 2023 Order Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 15.06.2022 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’).

Section 143(1)Section 2(24)(x)Section 250Section 36(1)(va)

…per the mandate of Sec.36(1)(va) otherwise not. Therefore, it is incorrect to say that the issue is debatable one. The Hon'ble Supreme Court has upheld the stand of the revenue. 10. The Hon'ble High Court of Madras in Southern Industrial Corporation vs. CIT (258 ITR 481) held that when a statutory provision is interpreted by the Apex Court in a manner different from the interpretation made in the earlier decisions by a smaller Bench, the order which does not conform to the law laid down by the larger Bench in the later decision which decision would constitute the law of the land and is to be regarded as the law…

Amudha, Chennai vs. ADIT, CPC, Bangalore

In the result, the appeal filed by the assessee is dismissed

ITA 72/CHNY/2023[2020-21]Status: DisposedITAT Chennai23 Feb 2023AY 2020-21

Bench: Shri Mahavir Singhआयकर अपील सं./Ita No.: 72/Chny/2023 िनधा"रण वष"/Assessment Year: 2020-21

For Appellant: Shri B. Suresh, CAFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT
Section 143(1)Section 154(1)Section 2(24)(x)Section 34(1)(iv)Section 36(1)(va)Section 43B

…आयकर अपीलीय अिधकरण, ‘सी/एस एम सी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C/SMC’ BENCH, CHENNAI "ी महावीर "सह, उपा"य" के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT आयकर अपील सं./ITA No.: 72/CHNY/2023 िनधा"रण वष"/Assessment Year: 2020-21 Ms. Amudha, The CPC, No.46/A, 2nd Floor, Vs. Bengaluru - 560500 Halls Road, Kilpauk, Chennai – 600 010. PAN: BEKPA 6778D (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri B. Suresh, CA ""यथ" क" ओर से/Respondent by : Shri AR.V. Sreenivasan, Addl.CIT सुनवाई क" तारीख/Date of Hearing : 23.02.2023 घोषणा क" तारीख/Date of Pronouncement : 23.…

Sree Gokulam Chit and Finance Co. Pvt. Ltd., Chennai vs. Dy. Commissioner Income Tax, Central Circle-1(2), Chennai

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

ITA 765/CHNY/2022[2020-21]Status: DisposedITAT Chennai21 Dec 2022AY 2020-21

Bench: Shri Mahavir Singhand Shri G. Manjunatha

For Appellant: Shri N Arjunraj, CA for Shri S. Sridhar, AdvocateFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT
Section 1Section 143(1)Section 36Section 36(1)(va)

…Hon’ble Supreme Court in the case of Checkmate Services Pvt. Ltd., supra and what will be the impact of law laid down by Hon’ble Supreme Court and this has been explained by Hon’ble High Court of Madras in the case of South Industrial Corporation Ltd., (2002) 258 ITR 481, wherein it is held as “When a statutory provisions is record. The rectification under section 154(1) on the ground that the order sought to be rectified is not in conformity with the law declared by the apex court is required to be upheld”. It means that there is no ambiguity of law after Hon’ble Supreme Court judgement. Even it cannot be said t…

Batliboi Renewable Energy Soluations Private Limited, Chennai vs. Asst. Director of Income Tax, CPC, Bangalore

The appeals stand dismissed

ITA 813/CHNY/2022[2020-21]Status: DisposedITAT Chennai04 Nov 2022AY 2020-21

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.789/Chny/2022 (िनधा0रण वष0 / Assessment Year: 2019-20) M/S.Electrical India Adit, Cpc बनाम/ New No.205, Old No.92/2, Lake View Road, Bengaluru. Vs. West Mambalam, Chennai-600 033. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaafe-2087-M (अपीलाथ!/Appellant) : ($%थ! / Respondent) अपीलाथ!कीओरसे/ Appellant By : Shri I.Dinesh, Advocate $%थ!कीओरसे/Respondent By : Shri Arv Sreenivasan (Addl. Cit) – Ld. Sr. Dr & 2. आयकरअपील सं./ Ita No.813/Chny/2022 (िनधा0रण वष0 / Assessment Year: 2020-21) M/S. Batliboi Renewable Energy Adit, Cpc बनाम/ Solutions Private Ltd. Bengaluru. No.28, Thiru-Vi-Ka Industrial Estate, Vs. Ekkaduthangal, Guindy, Chennai-600 032. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacb-6055-H (अपीलाथ!/Appellant) : ($%थ! / Respondent) अपीलाथ!कीओरसे/ Appellant By : Shri R. Kumar (Advocate) – Ld. Ar $%थ!कीओरसे/Respondent By : Shri Arv Sreenivasan (Addl. Cit) – Ld. Dr & 3. आयकरअपील सं./ Ita No.788/Chny/2022 (िनधा0रण वष0 / Assessment Year: 2019-20) Mr. Abdul Hassan Risvi Adit, Cpc 27, 3Rd Floor, Chindhamani Building, बनाम/ Bengaluru. Meeran Sahib Street, Mount Road, Vs. Chennai-600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Audpr-2171-E (अपीलाथ!/Appellant) : ($%थ! / Respondent)

For Appellant: Shri I.Dinesh, AdvocateFor Respondent: Shri ARV Sreenivasan (Addl. CIT) – Ld. Sr. DR
Section 2(24)(x)Section 36(1)(va)Section 40Section 43Section 43B

…nded by Hon’ble Supreme Court. The Ld. Sr. DR submitted that the issue was never debatable considering the cited decision of Hon’ble Supreme Court. Reliance was placed on the decision of Hon’ble High Court of Madras in Southern Industrial Corporation vs. CIT (258 ITR 481). The Ld. Sr. DR further submitted that the law declared by the Hon’ble Supreme Court has effect not only from the date of decision but also from the date of incorporation of statutory provision [R. Kuppusamy Mudaliar & Sons vs. Board of Revenue 45 STC 152 (Mad.)]. Regarding the argument that the provision of Sec.143(1)(a)(iv) was amended only on…

Electrical India, Chennai vs. ADIT, CPC, Bengaluru

The appeals stand dismissed

ITA 789/CHNY/2022[2019-20]Status: DisposedITAT Chennai04 Nov 2022AY 2019-20

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.789/Chny/2022 (िनधा0रण वष0 / Assessment Year: 2019-20) M/S.Electrical India Adit, Cpc बनाम/ New No.205, Old No.92/2, Lake View Road, Bengaluru. Vs. West Mambalam, Chennai-600 033. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaafe-2087-M (अपीलाथ!/Appellant) : ($%थ! / Respondent) अपीलाथ!कीओरसे/ Appellant By : Shri I.Dinesh, Advocate $%थ!कीओरसे/Respondent By : Shri Arv Sreenivasan (Addl. Cit) – Ld. Sr. Dr & 2. आयकरअपील सं./ Ita No.813/Chny/2022 (िनधा0रण वष0 / Assessment Year: 2020-21) M/S. Batliboi Renewable Energy Adit, Cpc बनाम/ Solutions Private Ltd. Bengaluru. No.28, Thiru-Vi-Ka Industrial Estate, Vs. Ekkaduthangal, Guindy, Chennai-600 032. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacb-6055-H (अपीलाथ!/Appellant) : ($%थ! / Respondent) अपीलाथ!कीओरसे/ Appellant By : Shri R. Kumar (Advocate) – Ld. Ar $%थ!कीओरसे/Respondent By : Shri Arv Sreenivasan (Addl. Cit) – Ld. Dr & 3. आयकरअपील सं./ Ita No.788/Chny/2022 (िनधा0रण वष0 / Assessment Year: 2019-20) Mr. Abdul Hassan Risvi Adit, Cpc 27, 3Rd Floor, Chindhamani Building, बनाम/ Bengaluru. Meeran Sahib Street, Mount Road, Vs. Chennai-600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Audpr-2171-E (अपीलाथ!/Appellant) : ($%थ! / Respondent)

For Appellant: Shri I.Dinesh, AdvocateFor Respondent: Shri ARV Sreenivasan (Addl. CIT) – Ld. Sr. DR
Section 2(24)(x)Section 36(1)(va)Section 40Section 43Section 43B

…nded by Hon’ble Supreme Court. The Ld. Sr. DR submitted that the issue was never debatable considering the cited decision of Hon’ble Supreme Court. Reliance was placed on the decision of Hon’ble High Court of Madras in Southern Industrial Corporation vs. CIT (258 ITR 481). The Ld. Sr. DR further submitted that the law declared by the Hon’ble Supreme Court has effect not only from the date of decision but also from the date of incorporation of statutory provision [R. Kuppusamy Mudaliar & Sons vs. Board of Revenue 45 STC 152 (Mad.)]. Regarding the argument that the provision of Sec.143(1)(a)(iv) was amended only on…

Mr. Abdul Hassn Rizvi, Chennai vs. ADIT, CPC, Bangalore

The appeals stand dismissed

ITA 788/CHNY/2022[2019-20]Status: DisposedITAT Chennai04 Nov 2022AY 2019-20

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.789/Chny/2022 (िनधा0रण वष0 / Assessment Year: 2019-20) M/S.Electrical India Adit, Cpc बनाम/ New No.205, Old No.92/2, Lake View Road, Bengaluru. Vs. West Mambalam, Chennai-600 033. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaafe-2087-M (अपीलाथ!/Appellant) : ($%थ! / Respondent) अपीलाथ!कीओरसे/ Appellant By : Shri I.Dinesh, Advocate $%थ!कीओरसे/Respondent By : Shri Arv Sreenivasan (Addl. Cit) – Ld. Sr. Dr & 2. आयकरअपील सं./ Ita No.813/Chny/2022 (िनधा0रण वष0 / Assessment Year: 2020-21) M/S. Batliboi Renewable Energy Adit, Cpc बनाम/ Solutions Private Ltd. Bengaluru. No.28, Thiru-Vi-Ka Industrial Estate, Vs. Ekkaduthangal, Guindy, Chennai-600 032. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacb-6055-H (अपीलाथ!/Appellant) : ($%थ! / Respondent) अपीलाथ!कीओरसे/ Appellant By : Shri R. Kumar (Advocate) – Ld. Ar $%थ!कीओरसे/Respondent By : Shri Arv Sreenivasan (Addl. Cit) – Ld. Dr & 3. आयकरअपील सं./ Ita No.788/Chny/2022 (िनधा0रण वष0 / Assessment Year: 2019-20) Mr. Abdul Hassan Risvi Adit, Cpc 27, 3Rd Floor, Chindhamani Building, बनाम/ Bengaluru. Meeran Sahib Street, Mount Road, Vs. Chennai-600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Audpr-2171-E (अपीलाथ!/Appellant) : ($%थ! / Respondent)

For Appellant: Shri I.Dinesh, AdvocateFor Respondent: Shri ARV Sreenivasan (Addl. CIT) – Ld. Sr. DR
Section 2(24)(x)Section 36(1)(va)Section 40Section 43Section 43B

…nded by Hon’ble Supreme Court. The Ld. Sr. DR submitted that the issue was never debatable considering the cited decision of Hon’ble Supreme Court. Reliance was placed on the decision of Hon’ble High Court of Madras in Southern Industrial Corporation vs. CIT (258 ITR 481). The Ld. Sr. DR further submitted that the law declared by the Hon’ble Supreme Court has effect not only from the date of decision but also from the date of incorporation of statutory provision [R. Kuppusamy Mudaliar & Sons vs. Board of Revenue 45 STC 152 (Mad.)]. Regarding the argument that the provision of Sec.143(1)(a)(iv) was amended only on…

Dharmaraj Shankar Ganesh, Chennai vs. DCIT, CPC, Bangalore

The appeals stand dismissed

ITA 756/CHNY/2022[2018-2019]Status: DisposedITAT Chennai04 Nov 2022AY 2018-2019

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.789/Chny/2022 (िनधा0रण वष0 / Assessment Year: 2019-20) M/S.Electrical India Adit, Cpc बनाम/ New No.205, Old No.92/2, Lake View Road, Bengaluru. Vs. West Mambalam, Chennai-600 033. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaafe-2087-M (अपीलाथ!/Appellant) : ($%थ! / Respondent) अपीलाथ!कीओरसे/ Appellant By : Shri I.Dinesh, Advocate $%थ!कीओरसे/Respondent By : Shri Arv Sreenivasan (Addl. Cit) – Ld. Sr. Dr & 2. आयकरअपील सं./ Ita No.813/Chny/2022 (िनधा0रण वष0 / Assessment Year: 2020-21) M/S. Batliboi Renewable Energy Adit, Cpc बनाम/ Solutions Private Ltd. Bengaluru. No.28, Thiru-Vi-Ka Industrial Estate, Vs. Ekkaduthangal, Guindy, Chennai-600 032. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacb-6055-H (अपीलाथ!/Appellant) : ($%थ! / Respondent) अपीलाथ!कीओरसे/ Appellant By : Shri R. Kumar (Advocate) – Ld. Ar $%थ!कीओरसे/Respondent By : Shri Arv Sreenivasan (Addl. Cit) – Ld. Dr & 3. आयकरअपील सं./ Ita No.788/Chny/2022 (िनधा0रण वष0 / Assessment Year: 2019-20) Mr. Abdul Hassan Risvi Adit, Cpc 27, 3Rd Floor, Chindhamani Building, बनाम/ Bengaluru. Meeran Sahib Street, Mount Road, Vs. Chennai-600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Audpr-2171-E (अपीलाथ!/Appellant) : ($%थ! / Respondent)

For Appellant: Shri I.Dinesh, AdvocateFor Respondent: Shri ARV Sreenivasan (Addl. CIT) – Ld. Sr. DR
Section 2(24)(x)Section 36(1)(va)Section 40Section 43Section 43B

…nded by Hon’ble Supreme Court. The Ld. Sr. DR submitted that the issue was never debatable considering the cited decision of Hon’ble Supreme Court. Reliance was placed on the decision of Hon’ble High Court of Madras in Southern Industrial Corporation vs. CIT (258 ITR 481). The Ld. Sr. DR further submitted that the law declared by the Hon’ble Supreme Court has effect not only from the date of decision but also from the date of incorporation of statutory provision [R. Kuppusamy Mudaliar & Sons vs. Board of Revenue 45 STC 152 (Mad.)]. Regarding the argument that the provision of Sec.143(1)(a)(iv) was amended only on…