What is Morvi Industries Ltd. v. CIT authority for?

Income accrues when it becomes due, vesting the assessee with the right to claim the amount, even if payment is not immediate. It requires a corresponding liability from the other party to pay, emphasizing real rather than hypothetical accrual, particularly for assessees using the mercantile system of accounting.

How many judgments cite Morvi Industries Ltd. v. CIT?

136 judgments on BharatTax cite Morvi Industries Ltd. v. CIT (82 ITR 835), spanning 2010 to 2025.

Which sections of the Income Tax Act does Morvi Industries Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 1908, Section 1961, Section 143(3), Section 45(1), Section 48, Section 143(1).

Morvi Industries Ltd. v. CIT (82 ITR 835)

M/S. Supreme Ceramics Ltd., New Delhi vs. DCIT, Ghaziabad

Appeal of the Revenue is dismissed and that of assessee is partly allowed

ITA 414/DEL/2016[2011-12]Status: DisposedITAT Delhi21 Nov 2017AY 2011-12

Bench: Shri B.P. Jain & Shri Sudhanshu Srivastava[Assessment Year: 2011-12] The D.C.I.T Vs. M/S Supreme Ceramics Ltd Circle 2 C – 154, B.S. Road, Ghaziabad Bulandshahar Road, Industrial Area Ghaziabad Pan : Aaccs 6095 C [Assessment Year: 2011-12] M/S Supreme Ceramics Ltd Vs. The D.C.I.T C – 154, B.S. Road, Circle 2 Bulandshahar Road, Ghaziabad Industrial Area Ghaziabad Pan : Aaccs 6095 C [Appellant] [Respondent] Date Of Hearing : 06.11.2017 Date Of Pronouncement : 21.11.2017 Assessee By : Shri Ashwani Tanena, Adv Shri Acrhit Rehan, Adv

For Appellant: Shri Ashwani Tanena, AdvFor Respondent: Shri S.K. Jain, Sr. DR

Section 2

…ough an entry to that effect might, in certain circumstances, have been made in the books of account." 12. The above passage was cited with approval in Morvi Industries Ltd. v. CIT [Morvi Industries Ltd. v. CIT, (1972) 4 SCC 451 : 1974 SCC (Tax) 140 : (1971) 82 ITR 835] in which this Court also considered the dictionary meaning of the word "accrue" and held that income can be said to accrue when it becomes due. It was then observed that: (SCC p. 454. Para 11) "11. ... The date of payment ….. does not affect the accrual of income. The moment the income accrues, the assessee gets vested with the right to claim th…

ITO, WD-12(1), Kolkata vs. M/S White Cliff Properties (P) Ltd., Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 1511/KOL/2015[2006-07]Status: DisposedITAT Kolkata10 Nov 2017AY 2006-07

Bench: Sri J. Sudhakar Reddy & Sri S.S. Viswanethra Ravi

Section 143(3)Section 251

…though an entry to that effect might, in certain circumstances, have been made in the books of account." 15. The above passage was cited with approval in Morvi Industries Ltd. v. CIT [Morvi Industries Ltd. v. ClT, (1972) 4 SCC 451 : 1974 SCC (Tax) 140: (1971) 82 ITR 835] in which this Court also considered the dictionary meaning of the word "accrue" and held that income can be said to accrue when it becomes due. lt was then observed that: (SCC p. 454, para 11) "11-. ... the date of payment ... does not affect the accrual of income. The moment the income accrues, the assessee gets vested with the right to claim th…

ITO 20(3)(3), Mumbai vs. Shehab Sultan Bohra, Mumbai

Appeal stands partly allowed for statistical purposes

ITA 3692/MUM/2015[2010-11]Status: DisposedITAT Mumbai08 Nov 2017AY 2010-11

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.3171/Mum/2015 (िनधा"रण वष" / Assessment Year: 2010-11) Shehab S.Bohra Income Tax Officer 20(3)(3) Flat No. 1202, 12Th Floor Piramal Chamber बनाम/ Yash Height Chsl Parel Nesbit Road Mumbai – 400 012 Vs. Near Union Bank Of India Mazgaon, Mumbai-400 010 (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Chetan Karia,Ld. ARFor Respondent: Pooja Swaroop, Ld. DR

Section 143(3)Section 50C

…hough an entry to that effect might, in certain circumstances, have been made in the books of account.” 15. The above passage was cited with approval in Morvi Industries Ltd. v. CIT [Morvi Industries Ltd. v. CIT, (1972) 4 SCC 451 : 1974 SCC (Tax) 140 : (1971) 82 ITR 835] in which this Court also considered the dictionary meaning of the word “accrue” and held that income can be said to accrue when it becomes due. It was then observed that: (SCC p. 454, para 11) “11. … the date of payment … does not affect the accrual of income. The moment the income accrues, the assessee gets vested with the right to claim that am…

Shehab S Bohra, Mumbai vs. ITO 20(3)(3), Mumbai

Appeal stands partly allowed for statistical purposes

ITA 3171/MUM/2015[2010-11]Status: DisposedITAT Mumbai08 Nov 2017AY 2010-11

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.3171/Mum/2015 (िनधा"रण वष" / Assessment Year: 2010-11) Shehab S.Bohra Income Tax Officer 20(3)(3) Flat No. 1202, 12Th Floor Piramal Chamber बनाम/ Yash Height Chsl Parel Nesbit Road Mumbai – 400 012 Vs. Near Union Bank Of India Mazgaon, Mumbai-400 010 (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Chetan Karia,Ld. ARFor Respondent: Pooja Swaroop, Ld. DR

Section 143(3)Section 50C

…hough an entry to that effect might, in certain circumstances, have been made in the books of account.” 15. The above passage was cited with approval in Morvi Industries Ltd. v. CIT [Morvi Industries Ltd. v. CIT, (1972) 4 SCC 451 : 1974 SCC (Tax) 140 : (1971) 82 ITR 835] in which this Court also considered the dictionary meaning of the word “accrue” and held that income can be said to accrue when it becomes due. It was then observed that: (SCC p. 454, para 11) “11. … the date of payment … does not affect the accrual of income. The moment the income accrues, the assessee gets vested with the right to claim that am…

Late Shri Gordhandas S. Garodia, Mumbai vs. DCIT 22(1), Mumbai

In the result, Revenue’s appeal is dismissed and assessee’s appeal is partly allowed

ITA 5097/MUM/2015[2010-11]Status: DisposedITAT Mumbai01 Nov 2017AY 2010-11

Bench: Shri Saktijit Dey & Shri Rajesh Kumar

For Appellant: Dr. K. Shivram a/sFor Respondent: Shri Abhijit Patankar

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER ITA no.5097/Mum./2015 (Assessment Year : 2010–11) Late Shri Gordhandas S. Garodia Through L/h Shri Mahesh G. Garodia 149/156, Garodia Shipping Centre ……………. Appellant Garodia Nagar, Ghatkopar (E) Mumbai 400 077 PAN – AACPG2914R v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–22(1), Mumbai ITA no.5113/Mum./2015 (Assessment Year : 2010–11) Asstt. Commissioner of Income Tax ……………. Appellant Circle–27(1), Mumbai v/s Late Shri Gordhandas S. Garodia Through L/h Shri Ma…

Rajat Makan, Delhi vs. ITO, New Delhi

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

ITA 958/DEL/2017[2012-13]Status: DisposedITAT Delhi16 Oct 2017AY 2012-13

Bench: Shri B.P. Jain

For Appellant: Shri Kapil Goel, AdvFor Respondent: Shri T. Vasanthan Sr. DR

Section 143Section 40

…h an entry to that effect might, in certain circumstances, have been made in the books of account.” 17 15. The above passage was cited with approval in Morvi Industries Ltd. v. CIT [Morvi Industries Ltd. v. CIT, (1972) 4 SCC 451 : 1974 SCC (Tax) 140 : (1971) 82 ITR 835] in which this Court also considered the dictionary meaning of the word “accrue” and held that income can be said to accrue when it becomes due. It was then observed that: (SCC p. 454, para 11) “11. … the date of payment … does not affect the accrual of income. The moment the income accrues, the assessee gets vested with the right to claim that a…

Smt.Uma Narendra, Bangalore vs. Income-Tax Officer, Bangalore

In the result, the appeal of the assessee is allowed

ITA 2305/BANG/2016[2007-08]Status: DisposedITAT Bangalore13 Oct 2017AY 2007-08

Bench: Shri Sunil Kumar Yadav & Shri Jason P. Boazassessment Year : 2007-08

For Appellant: Smt. Sheetal, AdvocateFor Respondent: Smt. Padmameenakshi, Jt.CIT(DR)(ITAT), Bengaluru

Section 143(1)Section 143(3)Section 147Section 148Section 2(47)(v)Section 53A

…hough an entry to that effect might, in certain circumstances, have been made in the books of account.” 15. The above passage was cited with approval in Morvi Industries Ltd. v. CIT [Morvi Industries Ltd. v. CIT, (1972) 4 SCC 451 : 1974 SCC (Tax) 140 : (1971) 82 ITR 835] in which this Court also considered the dictionary meaning of the word “accrue” and held that income can be said to accrue when it becomes due. It was then observed that: (SCC p. 454, para 11) “11. … the date of payment … does not affect the accrual of income. The moment the income accrues, the assessee gets vested with the right to claim that a…

Sri. Narayanaswamy, Bangalore vs. ITO, Bangalore

In the result, both the appeals of the assessees are allowed

ITA 648/BANG/2015[2007-08]Status: DisposedITAT Bangalore13 Oct 2017AY 2007-08

Bench: Shri Sunil Kumar Yadav & Shri A.K. Garodia

For Appellant: Smt. Sheetal, AdvocateFor Respondent: Smt. H.L. Sowmya Achar, Addl. CIT(DR)

Section 2(47)Section 53A

…ain circumstances, have been made in the books of account.” ITA Nos.647 & 648/Bang/2015 Page 9 of 11 15. The above passage was cited with approval in Morvi Industries Ltd. v. CIT [Morvi Industries Ltd. v. CIT, (1972) 4 SCC 451 : 1974 SCC (Tax) 140 : (1971) 82 ITR 835] in which this Court also considered the dictionary meaning of the word “accrue” and held that income can be said to accrue when it becomes due. It was then observed that: (SCC p. 454, para 11) “11. … the date of payment … does not affect the accrual of income. The moment the income accrues, the assessee gets vested with the right to claim that a…

Sri. Tejas, Bangalore vs. ITO, Bangalore

In the result, both the appeals of the assessees are allowed

ITA 647/BANG/2015[2007-08]Status: DisposedITAT Bangalore13 Oct 2017AY 2007-08

Bench: Shri Sunil Kumar Yadav & Shri A.K. Garodia

For Appellant: Smt. Sheetal, AdvocateFor Respondent: Smt. H.L. Sowmya Achar, Addl. CIT(DR)

Section 2(47)Section 53A

…ain circumstances, have been made in the books of account.” ITA Nos.647 & 648/Bang/2015 Page 9 of 11 15. The above passage was cited with approval in Morvi Industries Ltd. v. CIT [Morvi Industries Ltd. v. CIT, (1972) 4 SCC 451 : 1974 SCC (Tax) 140 : (1971) 82 ITR 835] in which this Court also considered the dictionary meaning of the word “accrue” and held that income can be said to accrue when it becomes due. It was then observed that: (SCC p. 454, para 11) “11. … the date of payment … does not affect the accrual of income. The moment the income accrues, the assessee gets vested with the right to claim that a…

Commissioner of Income Tax vs. Balbir Singh Maini

The appeals are dismissed with no order as to

C.A. No.-015619-015619 - 2017Supreme Court04 Oct 2017

Bench: HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

…REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 15619 OF 2017 (ARISING OUT OF SLP (CIVIL) NO.35248 OF 2015) Commissioner of Income Tax … Appellant Versus Balbir Singh Maini … Respondent WITH CIVIL APPEAL NO. 15622 OF 2017 (ARISING OUT OF SLP (CIVIL) NO.35252 OF 2015) CIVIL APPEAL NO. 15624 OF 2017 (ARISING OUT OF SLP (CIVIL) NO.561 OF 2016) CIVIL APPEAL NO. 15620 OF 2017 (ARISING OUT OF SLP (CIVIL) NO.35250 OF 2015) CIVIL APPEAL NO. 15639 OF 2017 (ARISING OUT OF SLP (CIVIL) NO.585 OF 2016) CIVIL APPEAL NO. 15637 OF 2017 (ARISING OUT OF SLP (CIVIL)…