Pharma Search v. ACIT

53 SOT 1Income Tax Appellate Tribunal2012#7573 most cited

What is Pharma Search v. ACIT authority for?

The liability to pay service tax arises only upon its receipt by the assessee. Therefore, if the service tax liability did not exist in a particular year, section 43B cannot be invoked to disallow the deduction.

15

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2019.

Also referred to as

Pharma Search v. ACIT · section 43B · service tax liability · deduction · accrual · receipt

Also reported as

82 DTR 303

Judgments citing Pharma Search v. ACIT

Dy.C.I.T. 1, Bhilai(Cg) vs. Shri Sandeep Surendran Nair, Bhilai(Cg)

In the result, the appeal of Revenue is partly allowed for statistical purposes

ITA 318/BIL/2014[2011-12]Status: DisposedITAT Raipur08 Nov 2019AY 2011-12

Bench: Shri Anil Chaturvedi, Am & Shri Partha Sarathi Chaudhury,Jm आयकर अपीऱ सं. / Ita No.222& 318/Rpr/2014 नििाारण वषा / Assessment Year : 2010-11& 2011-12

For Appellant: ShriMakarand Joshi and ShriAniruddhaKavimandanFor Respondent: Smt. AnubhaTahGoel
Section 143(3)Section 40Section 43B

…Loss A/c and consequentially, the same could not attract disallowance under the provisions of Section 43B of the Act. The decisions in the case of ACIT vs. Real Image Media Technologies (P) Ltd. 116 TTJ 964 (ITAT Mum.) & in the case of Pharma Search Vs. ACIT 53 SOT 1 (ITAT Mum.) fortifies the said view. 26. Further, the disallowance made by the A.O deserves to be deleted on one more aspect that since the appellant is accounting for the Service Tax liability under separate Account therefore, it has not claimed any deduction of service tax nor did it debit the same as an expenditure in the Profit & Loss Account, h…

Dy.C.I.T. 1 vs. Shri Sandeep Surendran Nair, Bhilai(Cg)

In the result, the appeal of Revenue is partly allowed for statistical purposes

ITA 222/BIL/2014[2010-11]Status: DisposedITAT Raipur08 Nov 2019AY 2010-11

Bench: Shri Anil Chaturvedi, Am & Shri Partha Sarathi Chaudhury,Jm आयकर अपीऱ सं. / Ita No.222& 318/Rpr/2014 नििाारण वषा / Assessment Year : 2010-11& 2011-12

For Appellant: ShriMakarand Joshi and ShriAniruddhaKavimandanFor Respondent: Smt. AnubhaTahGoel
Section 143(3)Section 40Section 43B

…Loss A/c and consequentially, the same could not attract disallowance under the provisions of Section 43B of the Act. The decisions in the case of ACIT vs. Real Image Media Technologies (P) Ltd. 116 TTJ 964 (ITAT Mum.) & in the case of Pharma Search Vs. ACIT 53 SOT 1 (ITAT Mum.) fortifies the said view. 26. Further, the disallowance made by the A.O deserves to be deleted on one more aspect that since the appellant is accounting for the Service Tax liability under separate Account therefore, it has not claimed any deduction of service tax nor did it debit the same as an expenditure in the Profit & Loss Account, h…

The Dy.Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. M/S. Adani Petronet( Dahej) Pvt. Ltd., Ahmedabad

In the result, this ground of appeal is dismissed

ITA 3459/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad01 Feb 2019AY 2011-12

Bench: Shri Pramod Kumar & Shri Mahavir Prasad)

For Appellant: Shri Mudit Nagpal, Sr. DR and Smt. Aparna Agarwal, CIT/DRFor Respondent: Shri S. N. Soparkar & Parin Shah, A.R
Section 115JSection 145Section 145ASection 14ASection 5

…an agent of the Government and the amount of CENVAT Credit unutilized in the account of appellant can't be treated as income of the Appellant. In this connection, appellant relies on decision of Hon'ble Mumbal Tribunal in case of Pharma Search vs. ACIT (2013) 82 DTR 303 (Mum) [BCAJ] ITA NO. 7303/MUM/2010 dated 2nd May, 2013 Facts: The assessee was engaged in the business of rendering consultation in pharmaceuticals, chemicals and drugs. In the P & L A/c, the assessee has shown 12 . A.Y. 2011-12 fees for rendering consultancy services net of service tax. The service charges of Rs. 32 lakh were not realised and ou…

DCIT 6(2)(1), Mumbai vs. Contract Advertising (India) P.Ltd, Mumbai

In the result, appeal filed by the revenue as well and the Cross

ITA 1669/MUM/2017[2010-11]Status: DisposedITAT Mumbai19 Sept 2018AY 2010-11

Bench: Shri B.R. Baskaran (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2010-11 The Dcit 6(2)(1), M/S Contract Advertising (India) R. No. 563, Aayakar Bhawan, Pvt. Ltd., M.K. Road, Churchgate, Indian Bulls Finance Centre, Mumbai - 400020 Vs. Plot No. 612/613, Senapati Bapat Marg, Elphinstone Road (W), Mumbai - 400013 Pan: Aaacc5674R (Appellant) (Respondent) Co No. 209/Mum/2018 (Arising Out Of Ita No.1669/Mum/2017) Assessment Year: 2010-11 M/S Contract Advertising (India) The Dcit 6(2)(1), Pvt. Ltd., R. No. 563, Aayakar Bhawan, Indian Bulls Finance Centre, M.K. Road, Churchgate, 1501, 15Th Floor, Tower-3, Vs. Mumbai - 400020 Plot No. 612/613, Senapati Bapat Marg, Elphinstone Mill Compound, Elphinstone Road (W), Mumbai - 400013 Pan: Aaacc5674R (Appellant) (Respondent) Revenue By : Shri Abi Rama Kartikiyen (Dr) Assessee By : Shri Dinar P. Daptari (Ar) Date Of Hearing: 06/09/2018 Date Of Pronouncement: 19/09/2018

For Appellant: Shri Dinar P. Daptari (AR)For Respondent: Shri Abi Rama Kartikiyen (DR)
Section 143Section 145ASection 147Section 148

…sales tax and, hence the same could not be added to the total income. The authorized representative also submitted that the same issue had been considered by the Mumbai Bench of the Tribunal in the case of Pharma Search v. Asstt. CIT [2012] 21 taxmann.com/44/53 SOT 1 for the assessment year 2007-08 order dated May 2, 2012 in which the Tribunal noted that as per existing service tax law liability to pay the same arises only on receipt by the assessee. Since the liability to pay the service tax did not exist in the present case the same cannot be said to be payable during the year and, therefore, the provisions of…

Arcadia Share & Stock Brokers P.Ltd, Mumbai vs. Addl CIT RG 4(1), Mumbai

In the result, assessee’s appeals are allowed

ITA 5854/MUM/2016[2011-12]Status: DisposedITAT Mumbai25 Apr 2018AY 2011-12

Bench: Shri Saktijit Dey & Shri Rajesh Kumar

For Appellant: Dr. K. Shivram a/w Ms. Neelam JadhavFor Respondent: Shri Saurabh Kumar Rai
Section 10Section 143(3)Section 37(1)

…unt of premium paid towards keyman Insurance policy should be allowed. In support of his contention, the learned Authorised Representative relied upon the following decisions:– 6 M/s. Arcadia Share & Stock Brokers Pvt. Ltd. i) Pharma Search v/s ACIT, [2012] 53 SOT 1 (Mum.) (Trib.); ii) Shri Nidhi Corporation v/s ACIT, [2014] 151 ITD 470 (Mum.) (Trib.); iii) ITO v/s Macropolo Products P. Ltd. ITA no.1390/Mum./2013 dated 06.05.2016; and iv) CIT v/s Agarwal Enterprises, [2015] 374 ITR 240 (Bom.). 5. The learned Departmental Representative strongly supporting the decisions of the Departmental Authorities submitted…

Vijay Associates Wadhwa Construction P.Ltd, Mumbai vs. Addl CIT RG 9(3), Mumbai

In the result, this appeal filed by the assessee stands allowed

ITA 5460/MUM/2015[2011-12]Status: DisposedITAT Mumbai16 Jan 2018AY 2011-12

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं./I.T.A. No. 5460/Mum/2015 ("नधा"रण वष" / Assessment Year: 2011-12) Vijay Associates Wadhwa Addl. Cit, Range 9(3), Construction Pvt. Limited Mumbai (Merged With Wadhwa Group बनाम/ Holdings Pvt. Ltd.) Vs. 301, 3Rd Floor, Platina, Plot C-59, G Block, Bandra Kurla Complex, Bandra (E), Mumbai-400 051 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaccv 3657 P (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Mahesh O. Rajora ""यथ" क" ओर से/Respondent By : Ms. Pooja Swaroop

For Appellant: Shri Mahesh O. RajoraFor Respondent: Ms. Pooja Swaroop
Section 43Section 43B

…dia) (P) Ltd [305 ITR 324](Delhi) 8- 10 3 Calibre Personnel Services Pvt. Ltd Vs. ACIT [ITA No. 8188/M/2010 11- 21 & 3407/M/2011] (ITAT Mumbai) 4 CIT Vs. Calibre Personnel Services Pvt. Ltd [ITA No. 158 & 160 of 22- 25 2013](Bombay) 5 Pharma Search Vs. ACIT [82 DTR 303](Mumbai) 26- 39 6 ACIT Vs. Real Image Media Technologies P. Ltd. [306 ITR(AT) 106] 40- 50 (Chennai) 7 Shri Kalu Karman Budhelia Vs. ACIT [ITA 51- 56 No.7305/Mum/2010](ITAT Mumbai) 8 Elcom Surveys Private Limited Vs. ACITflTA No. 2924/Mum/2010] 57- 59 (ITAT Mumbai) 9 Planet Advertising Pvt. Ltd, Vs. ACIT [ITA No.l500/Del/2011](ITAT 60- 63 Delhi)…

DCIT 10(3), Mumbai vs. Toscano Infrastructure P.Ltd, Thane

Appeal stands allowed for statistical purposes

ITA 6850/MUM/2014[2009-10]Status: DisposedITAT Mumbai02 May 2017AY 2009-10

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. Nos. 6577 & 6578/Mum/2014 (िनधा"रण वष" / Assessment Years: 2009-10 & 2010-11) Toscano Infrastructure Deputy Commissioner Of Private Limited Income Tax 10(3) Ground Floor, Ashar I.T. Room No. 451 बनाम/ Park Road No. 16Z Aaykar Bhawan Vs. Wagle Industrial Estate M.K.Road Near Agricultural Bus Stop Mumbai -400 020 Thane(W) – 400 604 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacct-7263-P (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. Nos. 6849 & 6850/Mum/2014 (िनधा"रण वष" / Assessment Years: 2009-10 & 2010-11) Deputy Commissioner Of Toscano Infrastructure Income Tax 10(3) Private Limited Room No. 451 Ground Floor, Ashar I.T. बनाम/ Aaykar Bhawan Park Road No. 16Z Vs. M.K.Road Wagle Industrial Estate Mumbai -400 020 Near Agricultural Bus Stop Thane(W) – 400 604 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacct-7263-P (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Dr. K.Shivram & Shri RahulFor Respondent: Dr. A.K.Nayak, Ld. DR
Section 133ASection 143(3)Section 143(3)(iii)Section 147

…ITA Nos.6577-6578 & 6849- 6850/M/2014 Toscano Infrastructure Private Limited Assessment Years : 2009-10 & 2010-11 आयकर अपीलीय अिधकरण “ई” "ायपीठ मुंबई म" IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI "ी श""जीत दे, "ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" । BEFORE SHRI SAKTIJIT DEY, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./I.T.A. Nos. 6577 & 6578/Mum/2014 (िनधा"रण वष" / Assessment Years: 2009-10 & 2010-11) Toscano Infrastructure Deputy Commissioner of Private Limited Income Tax 10(3) Ground floor, Ashar I.T. Room No. 451 बनाम/ Park Road No. 16Z Aaykar Bhawan Vs. Wagle Industrial Esta…

DCIT 10(3), Mumbai vs. Toscano Infrastructure P.Ltd, Thane

Appeal stands allowed for statistical purposes

ITA 6849/MUM/2014[2010-11]Status: DisposedITAT Mumbai02 May 2017AY 2010-11

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. Nos. 6577 & 6578/Mum/2014 (िनधा"रण वष" / Assessment Years: 2009-10 & 2010-11) Toscano Infrastructure Deputy Commissioner Of Private Limited Income Tax 10(3) Ground Floor, Ashar I.T. Room No. 451 बनाम/ Park Road No. 16Z Aaykar Bhawan Vs. Wagle Industrial Estate M.K.Road Near Agricultural Bus Stop Mumbai -400 020 Thane(W) – 400 604 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacct-7263-P (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. Nos. 6849 & 6850/Mum/2014 (िनधा"रण वष" / Assessment Years: 2009-10 & 2010-11) Deputy Commissioner Of Toscano Infrastructure Income Tax 10(3) Private Limited Room No. 451 Ground Floor, Ashar I.T. बनाम/ Aaykar Bhawan Park Road No. 16Z Vs. M.K.Road Wagle Industrial Estate Mumbai -400 020 Near Agricultural Bus Stop Thane(W) – 400 604 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacct-7263-P (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Dr. K.Shivram & Shri RahulFor Respondent: Dr. A.K.Nayak, Ld. DR
Section 133ASection 143(3)Section 143(3)(iii)Section 147

…ITA Nos.6577-6578 & 6849- 6850/M/2014 Toscano Infrastructure Private Limited Assessment Years : 2009-10 & 2010-11 आयकर अपीलीय अिधकरण “ई” "ायपीठ मुंबई म" IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI "ी श""जीत दे, "ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" । BEFORE SHRI SAKTIJIT DEY, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./I.T.A. Nos. 6577 & 6578/Mum/2014 (िनधा"रण वष" / Assessment Years: 2009-10 & 2010-11) Toscano Infrastructure Deputy Commissioner of Private Limited Income Tax 10(3) Ground floor, Ashar I.T. Room No. 451 बनाम/ Park Road No. 16Z Aaykar Bhawan Vs. Wagle Industrial Esta…

Toscano Infrastructure P.Ltd, Thane vs. DCIT 10-(3), Mumbai

Appeal stands allowed for statistical purposes

ITA 6578/MUM/2014[2010-11]Status: DisposedITAT Mumbai02 May 2017AY 2010-11

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. Nos. 6577 & 6578/Mum/2014 (िनधा"रण वष" / Assessment Years: 2009-10 & 2010-11) Toscano Infrastructure Deputy Commissioner Of Private Limited Income Tax 10(3) Ground Floor, Ashar I.T. Room No. 451 बनाम/ Park Road No. 16Z Aaykar Bhawan Vs. Wagle Industrial Estate M.K.Road Near Agricultural Bus Stop Mumbai -400 020 Thane(W) – 400 604 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacct-7263-P (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. Nos. 6849 & 6850/Mum/2014 (िनधा"रण वष" / Assessment Years: 2009-10 & 2010-11) Deputy Commissioner Of Toscano Infrastructure Income Tax 10(3) Private Limited Room No. 451 Ground Floor, Ashar I.T. बनाम/ Aaykar Bhawan Park Road No. 16Z Vs. M.K.Road Wagle Industrial Estate Mumbai -400 020 Near Agricultural Bus Stop Thane(W) – 400 604 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacct-7263-P (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Dr. K.Shivram & Shri RahulFor Respondent: Dr. A.K.Nayak, Ld. DR
Section 133ASection 143(3)Section 143(3)(iii)Section 147

…ITA Nos.6577-6578 & 6849- 6850/M/2014 Toscano Infrastructure Private Limited Assessment Years : 2009-10 & 2010-11 आयकर अपीलीय अिधकरण “ई” "ायपीठ मुंबई म" IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI "ी श""जीत दे, "ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" । BEFORE SHRI SAKTIJIT DEY, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./I.T.A. Nos. 6577 & 6578/Mum/2014 (िनधा"रण वष" / Assessment Years: 2009-10 & 2010-11) Toscano Infrastructure Deputy Commissioner of Private Limited Income Tax 10(3) Ground floor, Ashar I.T. Room No. 451 बनाम/ Park Road No. 16Z Aaykar Bhawan Vs. Wagle Industrial Esta…

Toscano Infrastructure P.Ltd, Thane vs. DCIT 10-(3), Mumbai

Appeal stands allowed for statistical purposes

ITA 6577/MUM/2014[2009-10]Status: DisposedITAT Mumbai02 May 2017AY 2009-10

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. Nos. 6577 & 6578/Mum/2014 (िनधा"रण वष" / Assessment Years: 2009-10 & 2010-11) Toscano Infrastructure Deputy Commissioner Of Private Limited Income Tax 10(3) Ground Floor, Ashar I.T. Room No. 451 बनाम/ Park Road No. 16Z Aaykar Bhawan Vs. Wagle Industrial Estate M.K.Road Near Agricultural Bus Stop Mumbai -400 020 Thane(W) – 400 604 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacct-7263-P (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. Nos. 6849 & 6850/Mum/2014 (िनधा"रण वष" / Assessment Years: 2009-10 & 2010-11) Deputy Commissioner Of Toscano Infrastructure Income Tax 10(3) Private Limited Room No. 451 Ground Floor, Ashar I.T. बनाम/ Aaykar Bhawan Park Road No. 16Z Vs. M.K.Road Wagle Industrial Estate Mumbai -400 020 Near Agricultural Bus Stop Thane(W) – 400 604 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacct-7263-P (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Dr. K.Shivram & Shri RahulFor Respondent: Dr. A.K.Nayak, Ld. DR
Section 133ASection 143(3)Section 143(3)(iii)Section 147

…ITA Nos.6577-6578 & 6849- 6850/M/2014 Toscano Infrastructure Private Limited Assessment Years : 2009-10 & 2010-11 आयकर अपीलीय अिधकरण “ई” "ायपीठ मुंबई म" IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI "ी श""जीत दे, "ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" । BEFORE SHRI SAKTIJIT DEY, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./I.T.A. Nos. 6577 & 6578/Mum/2014 (िनधा"रण वष" / Assessment Years: 2009-10 & 2010-11) Toscano Infrastructure Deputy Commissioner of Private Limited Income Tax 10(3) Ground floor, Ashar I.T. Room No. 451 बनाम/ Park Road No. 16Z Aaykar Bhawan Vs. Wagle Industrial Esta…

Rajendra Kumar Sancheti, Jaipur vs. ITO, Jaipur

In the result, the appeal of the assessee is allowed

ITA 284/JPR/2016[2010-11]Status: DisposedITAT Jaipur07 Feb 2017AY 2010-11

Bench: Filing Income Tax Return Or Within Grace Period

For Appellant: Shri Vijay Goyal , CAFor Respondent: Smt. Poonam Rai, DCIT- DR
Section 36(1)Section 36(1)(va)Section 43B

…uation the income may be for one financial year and the expenses against this income (payment of service tax) may be in another year which will be against the principle of matching. Reliance is placed on following decision:- (a) Pharma search v. ACIT (2012) 53 SOT 1 (Mum.) ( Trib.) Business expenditure—Deduction on actual payment— Assessee in its P&L showed certain receipts for rendering consultancy services after deducting service tax there from— Though the service tax was included in the invoice raised by the assessee on the person from whom service charges were receivable, however, such sum was not received…

DCIT, Chennai vs. Fives Call Kcp Ltd., Chennai

In the result, the revenue appeal is dismissed

ITA 2859/CHNY/2014[1999-2000]Status: DisposedITAT Chennai09 Nov 2016AY 1999-2000

Bench: Shri Chandra Poojari & Shri G. Pavan Kumarअपील अपील संसंसंसं./I.T.A.No.2859/Mds/2014 अपील अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" /Assessment Year : 1999-2000 वष" Deputy Commissioner Of Income M/S. Five Cail Kcp Ltd Tax, Vs. Ramakrishna Buildings, Corporate Circle - 2(1), No.2. Dr. P.V. Cherian Crescent, Chennai - 600 034. Egmore, Chennai - 600 008. [Pan: Aaacf 1763G]

For Appellant: Shri Shiva Srinivas, JCITFor Respondent: Shri R. Vijayaraghavan
Section 143(2)Section 143(3)Section 147Section 263Section 80Section 80H

…e credited to Foreign Project Reserve Account and also dealt in detailed on the provisions of section 80-HHB(3)(ii) of the Act and relied on decision of the Delhi Bench of Tribunal in case of Telecommunications Consultants India Ltd Vs. Additional CIT [2012] 53 SOT 1 (Delhi). The Ld. CIT found the observations of the Assessing Officer that assessee is not maintaining sufficient credit balance in the Foreign Exchange Reserve Account is not practicable and also not realistic considering the submissions and judicial decision. The Ld. CIT(A) directed the Assessing Officer to allow the deduction under 80-HHB of the…

Inayat Peermohammad Shaikh, Mumbai vs. ITO 19(3)(2), Mumbai

In the result, both appeals of the assessee are allowed

ITA 4104/MUM/2015[2011-12]Status: DisposedITAT Mumbai31 Mar 2016AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आमकय अऩीर सं./Ita No.4104/Mum/2015 (नििाारण वषा / Assessment Year :2011-12) Mr. Inayatullah Peer Mohammad Vs. Ito-19(3)(2), Shaikh, C/O Mohan Sriharsha & Mumbai Associates, Chartered Accountants, 302 B Wing, Mangalya, Off Marol Maroshi Road, Near Marol Fire Brigade, Andheri (East), Mumbai- 400059 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aleps 9159 H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.2276/Mum/2014 (नििाारण वषा / Assessment Year :2009-10) Mr. Inayat Peermohammad Shaikh, Vs. Ito-19(3)(2), C/O Mohan Sriharsha & Associates, Mumbai Chartered Accountants, 302 B Wing, Mangalya, Off Marol Maroshi Road, Near Marol Fire Brigade, Andheri (East), Mumbai-400059 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aleps 9159 H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Nishit Gandhi याजस्व की ओर से /Revenue By Shri Santosh Mankoskar : सुनवाई की तायीख / Date Of Hearing : 01/02/2016 घोषणा की तायीख/Date Of Pronouncement : 31/03/2016 आदेश / O R D E R Per R.C.Sharma (A.M.) : These Are The Appeals Filed By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2011-12 & 2009-10, In The Matter Of Order Passed U/S.143(3) Of The I.T. Act.

For Appellant: Shri Nishit Gandhi
Section 143(3)Section 43B

…AT and Service Tax amount while computing his taxable income, the issue is squarely covered by the decision of Hon’ble Delhi High Court in the case of Noble & Hewitt (India) (P) Ltd., 305 ITR 324. The Mumbai bench of the Tribunal in the case of Pharma Search, 82 DTR 303 also held that provisions of Section 43B cannot be invoked unless the assessee has claimed by way deduction the amounts specified u/s.43B without 3 & ITA No2276/2014 making actual payment. Respectfully following the decision of Hon’ble Delhi High Court as well as decision of the Mumbai bench of the Tribunal, we do not find any justification for a…

Inayat Peermohammad Shaikh, Mumbai vs. ITO 19(3)(2), Mumbai

In the result, both appeals of the assessee are allowed

ITA 2276/MUM/2014[2009-10]Status: DisposedITAT Mumbai31 Mar 2016AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आमकय अऩीर सं./Ita No.4104/Mum/2015 (नििाारण वषा / Assessment Year :2011-12) Mr. Inayatullah Peer Mohammad Vs. Ito-19(3)(2), Shaikh, C/O Mohan Sriharsha & Mumbai Associates, Chartered Accountants, 302 B Wing, Mangalya, Off Marol Maroshi Road, Near Marol Fire Brigade, Andheri (East), Mumbai- 400059 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aleps 9159 H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.2276/Mum/2014 (नििाारण वषा / Assessment Year :2009-10) Mr. Inayat Peermohammad Shaikh, Vs. Ito-19(3)(2), C/O Mohan Sriharsha & Associates, Mumbai Chartered Accountants, 302 B Wing, Mangalya, Off Marol Maroshi Road, Near Marol Fire Brigade, Andheri (East), Mumbai-400059 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aleps 9159 H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Nishit Gandhi याजस्व की ओर से /Revenue By Shri Santosh Mankoskar : सुनवाई की तायीख / Date Of Hearing : 01/02/2016 घोषणा की तायीख/Date Of Pronouncement : 31/03/2016 आदेश / O R D E R Per R.C.Sharma (A.M.) : These Are The Appeals Filed By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2011-12 & 2009-10, In The Matter Of Order Passed U/S.143(3) Of The I.T. Act.

For Appellant: Shri Nishit Gandhi
Section 143(3)Section 43B

…AT and Service Tax amount while computing his taxable income, the issue is squarely covered by the decision of Hon’ble Delhi High Court in the case of Noble & Hewitt (India) (P) Ltd., 305 ITR 324. The Mumbai bench of the Tribunal in the case of Pharma Search, 82 DTR 303 also held that provisions of Section 43B cannot be invoked unless the assessee has claimed by way deduction the amounts specified u/s.43B without 3 & ITA No2276/2014 making actual payment. Respectfully following the decision of Hon’ble Delhi High Court as well as decision of the Mumbai bench of the Tribunal, we do not find any justification for a…

DCIT 10(1), Mumbai vs. Il & Fs Transportation Networks Ltd, Mumbai

ITA 5089/MUM/2013[2007-08]Status: DisposedITAT Mumbai30 Oct 2015AY 2007-08

Bench: Shri R.C.Sharma & Shri Pawan Singhassessment Year: 2007-08 Dcit - 10(1), M/S Il & Fs Transportation 455, 64Th Floor, Network Ltd., The Il&Fs Aayakar Bhavan, M.K. Marg, Financial Centre, Plot C-22, G- Vs. Mumbai-400020 Block, Bandra Kurla Complex, Bandra(E), Mumbai-400051 Pan: Aabcc5460A (Appellant) (Respondent)

For Respondent: Shri Sunil Kumar Agarwal
Section 143(3)Section 154Section 244ASection 438Section 43B

…this has to be paid after the receipt of the service tax from the client within 5th and 6th of the month. Similar issue has come into consideration of the selected orders of the ITAT, Mumbai Bench “C” in the case of Pharma Search Vs ACIT 15(3), Mumbai (2012) 53 SOT 1 (Mum) and ITAT Chennai bench in the case of ACIT Vs Real Image Media Technologies P Ltd. (2008) 306 ITR (AT) 106 (Chennai) wherein it is held as under: Section 43B of the Income tax Act, 1961 – Business disallowance – Certain deductions to be allowed only on actual payment - Assessment year 2007-08 - Whether for making any disallowance under section…