Reliance Jute and Industries Ltd. v. CIT

1 SCC 139Supreme Court of India1980#421 most cited

What is Reliance Jute and Industries Ltd. v. CIT authority for?

The cardinal principle of tax law dictates that the law applicable to an assessment is the law in force for the relevant assessment year, unless the statute expressly or implicitly provides otherwise. A clarificatory statutory explanation must be read into the main provision from its inception.

214

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2005 to 2025.

Also referred to as

Reliance Jute and Industries Ltd. v. CIT · law in force · assessment year · clarificatory amendment · retrospective amendment · statutory explanation · Section 143 · Section 142 · applicability of tax law

Also reported as

2 Taxmann 417

Sections most often in play

Section 14ASection 8DSection 143(3)Section 1894Section 10(37)Section 142(1)Section 143(1)Section 143(2)
Read the full judgment

Issues it is cited on

section 9(1)(ii)section 80absection 73clarificatory amendmentresulting companytransferor companyretrospective amendmentsection 9(1)right to receiveddtdisallowance under section 14asection 115jb(2)

Judgments citing Reliance Jute and Industries Ltd. v. CIT

Machine Tools India Ltd, Kolkata vs. ACIT, Cir. 2(1), Kolkata

In the result, the appeals of the assessee are allowed

ITA 406/KOL/2021[2018-19]Status: DisposedITAT Kolkata10 Dec 2021AY 2018-19

Bench: Shri P.M. Jagtap(Kz) &Shri A. T. Varkey]

Section 139Section 2(24)(x)Section 36(1)(va)Section 43B

…1 ITA Nos.405, 406 & 407/Kol/2021 A.Ys 2017-18, 2018-19 & 2019-20 M/s. Machine Tools India Ltd. आयकर अपील"य अधीकरण, "यायपीठ –“B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “B”BENCH: KOLKATA [Before Shri P.M. Jagtap, Vice President (KZ) &Shri A. T. Varkey, Judicial Member] ITA Nos. 405 to 407/Kol/2021 Assessment Years: 2017-18, 2018-19& 2019-20 M/s. Machine Tools India Ltd Vs. ACIT,Cir-2(1), Kolkata PAN: AABCM9740R Appellant Respondent Date of Hearing (Virtual) 02-12-2021 Date of Pronouncement 10 -12-2021 For the Appellant Shri S.K. Tulsiyan, Advocate, ld.AR For the Respondent Shri Partha Pratim Barman, Add.…

Machine Tools India Ltd, Kolkata vs. Asstt. Commissioner of Income Tax Cir. 2(1), Kolkata

In the result, the appeals of the assessee are allowed

ITA 405/KOL/2021[2017-18]Status: DisposedITAT Kolkata10 Dec 2021AY 2017-18

Bench: Shri P.M. Jagtap(Kz) &Shri A. T. Varkey]

Section 139Section 2(24)(x)Section 36(1)(va)Section 43B

…1 ITA Nos.405, 406 & 407/Kol/2021 A.Ys 2017-18, 2018-19 & 2019-20 M/s. Machine Tools India Ltd. आयकर अपील"य अधीकरण, "यायपीठ –“B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “B”BENCH: KOLKATA [Before Shri P.M. Jagtap, Vice President (KZ) &Shri A. T. Varkey, Judicial Member] ITA Nos. 405 to 407/Kol/2021 Assessment Years: 2017-18, 2018-19& 2019-20 M/s. Machine Tools India Ltd Vs. ACIT,Cir-2(1), Kolkata PAN: AABCM9740R Appellant Respondent Date of Hearing (Virtual) 02-12-2021 Date of Pronouncement 10 -12-2021 For the Appellant Shri S.K. Tulsiyan, Advocate, ld.AR For the Respondent Shri Partha Pratim Barman, Add.…

Kingfisher Products Pvt. Ltd., Kolkata vs. DCIT, Cir. 7(1), Kolkata

In the result, the appeals of the assessee are allowed

ITA 327/KOL/2021[2019-20]Status: DisposedITAT Kolkata10 Dec 2021AY 2019-20

Bench: Shri P.M. Jagtap, Vice-(Kz) & Shri A.T. Varkey

Section 139(1)Section 2(24)(x)Section 36(1)(va)Section 43B

…10 SCC 165] a cardinal principle of the tax law is that the law to be applied is that which is in force in the relevant assessment year unless otherwise provided expressly or by necessary implication. (See also Reliance Jute and Industries Ltd. v. CIT [(1980) 1 SCC 139].) An Explanation to a statutory provision may fulfil the purpose of clearing up an ambiguity in the main provision or an Explanation can add to and widen the scope of the main section [See Sonia Bhatia v. State of U.P., (1981) 2 SCC 585, 598]. If it is in its nature clarificatory then the Explanation must be read into the main provision with effec…

Kingfisher Products Pvt. Ltd., Kolkata vs. DCIT, Cir. 7(1), Kolkata

In the result, the appeals of the assessee are allowed

ITA 326/KOL/2021[2018-19]Status: DisposedITAT Kolkata10 Dec 2021AY 2018-19

Bench: Shri P.M. Jagtap, Vice-(Kz) & Shri A.T. Varkey

Section 139(1)Section 2(24)(x)Section 36(1)(va)Section 43B

…10 SCC 165] a cardinal principle of the tax law is that the law to be applied is that which is in force in the relevant assessment year unless otherwise provided expressly or by necessary implication. (See also Reliance Jute and Industries Ltd. v. CIT [(1980) 1 SCC 139].) An Explanation to a statutory provision may fulfil the purpose of clearing up an ambiguity in the main provision or an Explanation can add to and widen the scope of the main section [See Sonia Bhatia v. State of U.P., (1981) 2 SCC 585, 598]. If it is in its nature clarificatory then the Explanation must be read into the main provision with effec…

Kingfisher Products Pvt. Ltd., Kolkata vs. DCIT, Cir. 7(1), Kolkata

In the result, the appeals of the assessee are allowed

ITA 325/KOL/2021[2017-18]Status: DisposedITAT Kolkata10 Dec 2021AY 2017-18

Bench: Shri P.M. Jagtap, Vice-(Kz) & Shri A.T. Varkey

Section 139(1)Section 2(24)(x)Section 36(1)(va)Section 43B

…10 SCC 165] a cardinal principle of the tax law is that the law to be applied is that which is in force in the relevant assessment year unless otherwise provided expressly or by necessary implication. (See also Reliance Jute and Industries Ltd. v. CIT [(1980) 1 SCC 139].) An Explanation to a statutory provision may fulfil the purpose of clearing up an ambiguity in the main provision or an Explanation can add to and widen the scope of the main section [See Sonia Bhatia v. State of U.P., (1981) 2 SCC 585, 598]. If it is in its nature clarificatory then the Explanation must be read into the main provision with effec…

Bharat Security Agency, Kolkata vs. Assessing Officer, CPC, Bangalore

In the result, the appeals of the assessee are allowed

ITA 299/KOL/2021[2019-20]Status: DisposedITAT Kolkata10 Dec 2021AY 2019-20

Bench: Shri P.M. Jagtap(Kz) &Shri A. T. Varkey]

Section 139Section 2(24)(x)Section 36(1)(va)Section 43B

…10 SCC 165] a cardinal principle of the tax law is that the law to be applied is that which is in force in the relevant assessment year unless otherwise provided expressly or by necessary implication. (See also Reliance Jute and Industries Ltd. v. CIT [(1980) 1 SCC 139].) An Explanation to a statutory provision may fulfil the purpose of clearing up an ambiguity in the main provision or an Explanation can add to and widen the scope of the main section [See Sonia Bhatia v. State of U.P., (1981) 2 SCC 585, 598]. If it is in its nature clarificatory then the Explanation must be read into the main provision with effec…

Bharat Security Agency, Kolkata vs. Assessing Officer, CPC, Bangalore

In the result, the appeals of the assessee are allowed

ITA 298/KOL/2021[2018-19]Status: DisposedITAT Kolkata10 Dec 2021AY 2018-19

Bench: Shri P.M. Jagtap(Kz) &Shri A. T. Varkey]

Section 139Section 2(24)(x)Section 36(1)(va)Section 43B

…10 SCC 165] a cardinal principle of the tax law is that the law to be applied is that which is in force in the relevant assessment year unless otherwise provided expressly or by necessary implication. (See also Reliance Jute and Industries Ltd. v. CIT [(1980) 1 SCC 139].) An Explanation to a statutory provision may fulfil the purpose of clearing up an ambiguity in the main provision or an Explanation can add to and widen the scope of the main section [See Sonia Bhatia v. State of U.P., (1981) 2 SCC 585, 598]. If it is in its nature clarificatory then the Explanation must be read into the main provision with effec…

Jjr Spin Textiles LLP, Kolkata vs. DCIT, CPC, Bangalore

In the result, the appeal of the assessee is allowed

ITA 364/KOL/2021[2018-19]Status: DisposedITAT Kolkata09 Dec 2021AY 2018-19

Bench: Shri P.M. Jagtap, Vice-(Kz)

Section 139(1)Section 2(24)(x)Section 36(1)(va)Section 43B

…10 SCC 165] a cardinal principle of the tax law is that the law to be applied is that which is in force in the relevant assessment year unless otherwise provided expressly or by necessary implication. (See also Reliance Jute and Industries Ltd. v. CIT [(1980) 1 SCC 139].) An Explanation to a statutory provision may fulfil the purpose of clearing 2 A.Y. 2018-2019 JJR Spin Textiles LLP up an ambiguity in the main provision or an Explanation can add to and widen the scope of the main section [See Sonia Bhatia v. State of U.P., (1981) 2 SCC 585, 598]. If it is in its nature clarificatory then the Explanation must…

Bhawarlal Alok Kumar, Kolkata vs. DCIT, Cir. 34, Kolkata

In the result, the appeal of the assessee is allowed

ITA 291/KOL/2021[2019-20]Status: DisposedITAT Kolkata09 Dec 2021AY 2019-20

Bench: Shri P.M. Jagtap, Vice-(Kz)

Section 139(1)Section 2(24)(x)Section 36(1)(va)Section 43B

…ax law is that the 2 A.Y. 2019-2020 Bhawarlal Alok Kumar law to be applied is that which is in force in the relevant assessment year unless otherwise provided expressly or by necessary implication. (See also Reliance Jute and Industries Ltd. v. CIT [(1980) 1 SCC 139].) An Explanation to a statutory provision may fulfil the purpose of clearing up an ambiguity in the main provision or an Explanation can add to and widen the scope of the main section [See Sonia Bhatia v. State of U.P., (1981) 2 SCC 585, 598]. If it is in its nature clarificatory then the Explanation must be read into the main provision with effec…

Amar Samanata, Bishnupur vs. CPC, Bangalore, ITO, Wad-26(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 317/KOL/2021[2018-19]Status: DisposedITAT Kolkata08 Dec 2021AY 2018-19

Bench: Shri P.M. Jagtap, Vice-(Kz)

Section 139(1)Section 2(24)(x)Section 36(1)(va)Section 43B

…of the tax law is that the 2 A.Y. 2018-2019 Amar Samanta law to be applied is that which is in force in the relevant assessment year unless otherwise provided expressly or by necessary implication. (See also Reliance Jute and Industries Ltd. v. CIT [(1980) 1 SCC 139].) An Explanation to a statutory provision may fulfil the purpose of clearing up an ambiguity in the main provision or an Explanation can add to and widen the scope of the main section [See Sonia Bhatia v. State of U.P., (1981) 2 SCC 585, 598]. If it is in its nature clarificatory then the Explanation must be read into the main provision with effec…

Sarajit Bhattacharyya, Kolkata vs. ITO, Ward-25(2), Kolkata

In the result, the appeal of the assessee is allowed

ITA 443/KOL/2021[2018-19]Status: DisposedITAT Kolkata07 Dec 2021AY 2018-19

Bench: Shri P.M. Jagtap, Vice-(Kz)

Section 139(1)Section 2(24)(x)Section 36(1)(va)Section 43B

…10 SCC 165] a cardinal principle of the tax law is that the law to be applied is that which is in force in the relevant assessment year unless otherwise provided expressly or by necessary implication. (See also Reliance Jute and Industries Ltd. v. CIT [(1980) 1 SCC 139].) An Explanation to a statutory provision may fulfil the purpose of clearing 2 A.Y. 2018-2019 Sarajit Bhattacharyya up an ambiguity in the main provision or an Explanation can add to and widen the scope of the main section [See Sonia Bhatia v. State of U.P., (1981) 2 SCC 585, 598]. If it is in its nature clarificatory then the Explanation must…

Manipur Motors, Kolkata vs. ACIT, Circle - 32, Kolkata(As Per Pin Code Jurisdiction) Earlier ACIT, Circle-9, Imphal, Kolkata

In the result, the appeal of the assessee is allowed

ITA 436/KOL/2021[2019-20]Status: DisposedITAT Kolkata07 Dec 2021AY 2019-20

Bench: Shri P.M. Jagtap, Vice-(Kz)

Section 139(1)Section 2(24)(x)Section 36(1)(va)Section 43B

…aw is that the law to be applied is that which is in force in the relevant 2 A.Y. 2019-2020 Manipur Motors, Kolkata assessment year unless otherwise provided expressly or by necessary implication. (See also Reliance Jute and Industries Ltd. v. CIT [(1980) 1 SCC 139].) An Explanation to a statutory provision may fulfil the purpose of clearing up an ambiguity in the main provision or an Explanation can add to and widen the scope of the main section [See Sonia Bhatia v. State of U.P., (1981) 2 SCC 585, 598]. If it is in its nature clarificatory then the Explanation must be read into the main provision with effec…

Mohan Motor Business Pvt. Ltd., Kolkata vs. ACIT, Cir. II(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 486/KOL/2021[2018-19]Status: DisposedITAT Kolkata06 Dec 2021AY 2018-19

Bench: Shri P.M. Jagtap, Vice-(Kz)

Section 139(1)Section 2(24)(x)Section 36(1)(va)Section 43B

…t the law to be applied is that which is in force in the relevant 2 A.Y. 2018-2019 Mohan Motor Business (P) Limited assessment year unless otherwise provided expressly or by necessary implication. (See also Reliance Jute and Industries Ltd. v. CIT [(1980) 1 SCC 139].) An Explanation to a statutory provision may fulfil the purpose of clearing up an ambiguity in the main provision or an Explanation can add to and widen the scope of the main section [See Sonia Bhatia v. State of U.P., (1981) 2 SCC 585, 598]. If it is in its nature clarificatory then the Explanation must be read into the main provision with effec…

M/S H.S.Mercantile Ltd., Kolkata vs. ITO, Ward 9(2), Kolkata

In the result, the appeal of the assessee is allowed

ITA 413/KOL/2021[2019-10]Status: DisposedITAT Kolkata06 Dec 2021AY 2019-10

Bench: Shri P.M. Jagtap, Vice-(Kz)

Section 139(1)Section 2(24)(x)Section 36(1)(va)Section 43B

…that the law to be applied is that which is in force in the relevant 2 A.Y. 2019-2020 M/s. H.S. Mercantile Limited assessment year unless otherwise provided expressly or by necessary implication. (See also Reliance Jute and Industries Ltd. v. CIT [(1980) 1 SCC 139].) An Explanation to a statutory provision may fulfil the purpose of clearing up an ambiguity in the main provision or an Explanation can add to and widen the scope of the main section [See Sonia Bhatia v. State of U.P., (1981) 2 SCC 585, 598]. If it is in its nature clarificatory then the Explanation must be read into the main provision with effec…

Singhania & Sons (P) Ltd, Kolkata vs. ACIT, Cir. 10(2), Kolkata

In the result, appeal of the assessee is treated as partly allowed

ITA 412/KOL/2021[2017-18]Status: DisposedITAT Kolkata06 Dec 2021AY 2017-18

Bench: Shri P.M. Jagtap, Hon’Ble Vice-, Kz) Assessment Year: 2017-18 Singhania & Sons Pvt. Ltd…………...............................................................………………….............Appellant 3D, Duckback House 41, Shakespeare Sarani Kolkata – 700 017 [Pan : Aadcs 6078 A] Vs. Commissioner Of Income Tax (Appeals)- Nfac...............................................………..…......Respondent Appearances By: Shri Manoj Katarua, Advocate, Appeared On Behalf Of The Assessee. Shri Biswanath Das, Addl. Cit, D/R, Appearing On Behalf Of The Revenue.

Section 14ASection 250

…sly or by assessment year unless otherwise provided expressly or by assessment year unless otherwise provided expressly or by necessary implica necessary implication. (See also Reliance Jute and tion. (See also Reliance Jute and Industries Ltd. v. CIT [(1980) 1 SCC 139].) An Explanation Industries Ltd. v. CIT [(1980) 1 SCC 139].) An Explanation Industries Ltd. v. CIT [(1980) 1 SCC 139].) An Explanation to a statutory provision may fulfil the purpose of clearing to a statutory provision may fulfil the purpose of clearing to a statutory provision may fulfil the purpose of clearing up an ambiguity in the main provis…

Balaji Motors, Kolkata vs. DCIT, CPC, Bangalore

In the result, the appeal of the assessee is allowed

ITA 409/KOL/2021[2017-18]Status: DisposedITAT Kolkata06 Dec 2021AY 2017-18

Bench: Shri P.M. Jagtap, Vice-(Kz)

Section 139(1)Section 2(24)(x)Section 36(1)(va)Section 43B

…the tax law is that the law to be applied is that which is in force in the relevant 2 A.Y. 2017-2018 Balaji Motors assessment year unless otherwise provided expressly or by necessary implication. (See also Reliance Jute and Industries Ltd. v. CIT [(1980) 1 SCC 139].) An Explanation to a statutory provision may fulfil the purpose of clearing up an ambiguity in the main provision or an Explanation can add to and widen the scope of the main section [See Sonia Bhatia v. State of U.P., (1981) 2 SCC 585, 598]. If it is in its nature clarificatory then the Explanation must be read into the main provision with effec…

D.P.Security & Allied Service, Kolkata vs. E-Assessment, Centralized Procesing Center, Bengaluru

In the result, the appeal of the assessee is allowed

ITA 271/KOL/2021[2018-19]Status: DisposedITAT Kolkata06 Dec 2021AY 2018-19

Bench: Shri P.M. Jagtap, Vice-(Kz)

Section 139(1)Section 2(24)(x)Section 36(1)(va)Section 43B

…hat the law to be applied is that which is in force in the relevant 2 A.Y. 2018-2019 D.P. Security & Allied Service assessment year unless otherwise provided expressly or by necessary implication. (See also Reliance Jute and Industries Ltd. v. CIT [(1980) 1 SCC 139].) An Explanation to a statutory provision may fulfil the purpose of clearing up an ambiguity in the main provision or an Explanation can add to and widen the scope of the main section [See Sonia Bhatia v. State of U.P., (1981) 2 SCC 585, 598]. If it is in its nature clarificatory then the Explanation must be read into the main provision with effec…

Harenath Singh, Howrah vs. DCIT, CPC, Income Tax Department, Bengaluru

In the result, the appeal of the assessee is allowed

ITA 219/KOL/2021[2018-19]Status: DisposedITAT Kolkata06 Dec 2021AY 2018-19

Bench: Shri P.M. Jagtap, Vice-(Kz)

Section 139(1)Section 2(24)(x)Section 36(1)(va)Section 43B

…the tax law is that the law to be applied is that which is in force in the relevant 2 A.Y. 2018-2019 Harenath Singh assessment year unless otherwise provided expressly or by necessary implication. (See also Reliance Jute and Industries Ltd. v. CIT [(1980) 1 SCC 139].) An Explanation to a statutory provision may fulfil the purpose of clearing up an ambiguity in the main provision or an Explanation can add to and widen the scope of the main section [See Sonia Bhatia v. State of U.P., (1981) 2 SCC 585, 598]. If it is in its nature clarificatory then the Explanation must be read into the main provision with effec…

Shioji Singh HUF, Howrah vs. DCIT, CPC, Bengaluru

In the result, the appeal of the assessee is allowed

ITA 218/KOL/2021[2018-19]Status: DisposedITAT Kolkata06 Dec 2021AY 2018-19

Bench: Shri P.M. Jagtap, Vice-(Kz)

Section 139(1)Section 2(24)(x)Section 36(1)(va)Section 43B

…al principle of the tax law is that the law to be applied is that which is in force in the relevant 2 A.Y. 2018-2019 assessment year unless otherwise provided expressly or by necessary implication. (See also Reliance Jute and Industries Ltd. v. CIT [(1980) 1 SCC 139].) An Explanation to a statutory provision may fulfil the purpose of clearing up an ambiguity in the main provision or an Explanation can add to and widen the scope of the main section [See Sonia Bhatia v. State of U.P., (1981) 2 SCC 585, 598]. If it is in its nature clarificatory then the Explanation must be read into the main provision with effec…

A1 Force Security Pvt. Ltd., Siliguri vs. ACIT, Cir. -1, Siliguri

In the result, the appeal of the assessee is allowed

ITA 445/KOL/2021[2019-20]Status: DisposedITAT Kolkata18 Nov 2021AY 2019-20

Bench: Shri P.M. Jagtap, Vice-(Kz) & Shri A.T. Varkey

Section 139(1)Section 2(24)(x)Section 36(1)(va)Section 43B

…10 SCC 165] a cardinal principle of the tax law is that the law to be applied is that which is in force in the relevant assessment year unless otherwise provided expressly or by necessary implication. (See also Reliance Jute and Industries Ltd. v. CIT [(1980) 1 SCC 139].) An Explanation to a statutory provision may fulfil the purpose of clearing up an ambiguity in the main provision or an Explanation can add to and widen the scope of the main section [See Sonia Bhatia v. State of U.P., (1981) 2 SCC 585, 598]. If it is in its nature clarificatory then the Explanation must be read into the main provision with effec…