Toyo Engg. India Ltd. v. JCIT

5 SOT 616Income Tax Appellate Tribunal2006#4256 most cited

What is Toyo Engg. India Ltd. v. JCIT authority for?

Tax deducted at source (TDS) is a method of collection, not a levy of tax. Credit for TDS can be granted even if the corresponding income is not yet assessable, as long as the assessee follows a consistent method of accounting.

28

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2025.

Also referred to as

Toyo Engg. India Ltd · JCIT · 5 SOT 616 · 100 TTJ 373 · ITAT · credit for tds · section 199 · tax deducted at source · section 145 · consistency in accounting

Also reported as

100 TTJ 373

Sections most often in play

Section 143(3)Section 14ASection 194Section 263Section 8D

Issues it is cited on

section 199credit for tdspercentage completion methodtax deducted at sourcerule of consistencysection 19section 145revenue expenditurecapital expendituresection 115jbsection 154section 263

Judgments citing Toyo Engg. India Ltd. v. JCIT

West Bengal Electronics Industry Development Corporation Limited, Kolkata vs. DCIT, Corporate Circle - 2(2), Kolkata

Appeal is partly allowed in above terms

ITA 1202/KOL/2018[2012-13]Status: DisposedITAT Kolkata30 Apr 2019AY 2012-13

Bench: Shri J.Sudhakar Reddy & Shri S.S.Godaraassessment Year: 2012-13

…आयकर अपील"य अधीकरण, "यायपीठ – “A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “A” KOLKATA Before Shri J.Sudhakar Reddy, Accountant Member and Shri S.S.Godara, Judicial Member Assessment Year: 2012-13 West Bengal Electronics Depty Commissioner of बनाम Industry Development Income Tax, Corporate / Corporation Ltd. Block- V/s. Circle-2(2), Kolkata EP,GP, WEBEL Bhawan, Bidhannagar, Salt Lake City, Sector-V, Kolkta-91 [PAN No.AAACW 2411 Q] .. अपीलाथ" /Appellant ""यथ" /Respondent Shri Pratyush Jhunjhunwala, Advocate अपीलाथ" क" ओर से/By Appellant Shri Shankar Halder, JCIT-SR-DR ""यथ" क" ओर से/By Respo…

ACIT, Moradabad vs. M/S. Jubilant Organosyes Ltd., Uttar Pradesh

The appeal is dismissed

ITA 4975/DEL/2012[2008-09]Status: DisposedITAT Delhi12 Mar 2019AY 2008-09

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…vs. ITO [2008] 23 SOT 143 (Kolkata), (Refer Para 7.3)  Saurashtra Cement and Chemical Industries Ltd. CIT[(1995) 213 ITR 523 (Guj)], Para 10  CIT v. Shriram Piston & Rings Ltd.[(2008) 220 CTR 404 (Del.)], Para 7, 9, 17  Toyo Engg India Ltd vs. JCIT [(2006) 100 TTJ 373(Mum.)] (Refer Para 15, 17)  Essar Steel Ltd. v. DCIT: [(2005) 97 ITD 125 (Ahmd.) (TM)], Refer para 45)  Goetze (India) Ltd. v. DCIT: [(2008) 115 ITD 119 (Del.], Para 22,  CIT vs. Jagatjit Industries Ltd. [(2010) 194 Taxman 158 (Del), Para 16  SMCC Construction India Ltd. vs. ACIT [(2014) 220 taxman 354 (Del), para 13  Sutna Stone & Lime Co.…

ACIT, Moradabad vs. M/S Jubliant Organosys Ltd., Uttar Pradesh

The appeal is dismissed

ITA 2596/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Mar 2019AY 2007-08

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…vs. ITO [2008] 23 SOT 143 (Kolkata), (Refer Para 7.3)  Saurashtra Cement and Chemical Industries Ltd. CIT[(1995) 213 ITR 523 (Guj)], Para 10  CIT v. Shriram Piston & Rings Ltd.[(2008) 220 CTR 404 (Del.)], Para 7, 9, 17  Toyo Engg India Ltd vs. JCIT [(2006) 100 TTJ 373(Mum.)] (Refer Para 15, 17)  Essar Steel Ltd. v. DCIT: [(2005) 97 ITD 125 (Ahmd.) (TM)], Refer para 45)  Goetze (India) Ltd. v. DCIT: [(2008) 115 ITD 119 (Del.], Para 22,  CIT vs. Jagatjit Industries Ltd. [(2010) 194 Taxman 158 (Del), Para 16  SMCC Construction India Ltd. vs. ACIT [(2014) 220 taxman 354 (Del), para 13  Sutna Stone & Lime Co.…

Jubilant Organosys Ltd., Noida vs. Addl. CIT, Moradabad

The appeal is dismissed

ITA 2497/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Mar 2019AY 2007-08

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…vs. ITO [2008] 23 SOT 143 (Kolkata), (Refer Para 7.3)  Saurashtra Cement and Chemical Industries Ltd. CIT[(1995) 213 ITR 523 (Guj)], Para 10  CIT v. Shriram Piston & Rings Ltd.[(2008) 220 CTR 404 (Del.)], Para 7, 9, 17  Toyo Engg India Ltd vs. JCIT [(2006) 100 TTJ 373(Mum.)] (Refer Para 15, 17)  Essar Steel Ltd. v. DCIT: [(2005) 97 ITD 125 (Ahmd.) (TM)], Refer para 45)  Goetze (India) Ltd. v. DCIT: [(2008) 115 ITD 119 (Del.], Para 22,  CIT vs. Jagatjit Industries Ltd. [(2010) 194 Taxman 158 (Del), Para 16  SMCC Construction India Ltd. vs. ACIT [(2014) 220 taxman 354 (Del), para 13  Sutna Stone & Lime Co.…

Bank of India, Mumbai vs. Asst CIT Cir 2(1), Mumbai

In the result the ground of appeal is treated as allowed

ITA 1013/MUM/2013[2005-06]Status: DisposedITAT Mumbai27 Aug 2018AY 2005-06

Bench: Shri R.C. Sharma & Shri Amarjit Singhbank Of India A C I T - 2(1) C-5, G Block, Star House Aayakar Bhavan 8Th Floor, Taxation Deptt. Vs. M.K Road Bkc, Bandra (E) Mumbai 400020 Mumbai 400051 Pan – Aaacb0472C Appellant Respondent D C I T - 2(1) Bank Of India Room No. 561, 5Th Floor C-5, G Block, Star House Aayakar Bhavan, M.K Road Vs. 8Th Floor, Taxation Deptt. Mumbai 400020 Bkc, Bandra (E) Mumbai 400051 Pan – Aaacb0472C Appellant Respondent Assessee By: Shri C. Naresh Revenue By: Shri Purushottam Tripuri Date Of Hearing: 09.07.2018 Date Of Pronouncement: 27.08.2018 O R D E R Per R.C. Sharma, Am These Are Cross Appeals Filed By The Assessee & Revenue Against The Order Of The Cit(A)-4, Mumbai Dated 27.11.2012 For A.Y. 2005-06 In The Matter Of Order Passed Under Section 143(3) Of The Income Tax Act, 1961 (Hereinafter “The Act”).

For Appellant: Shri C. NareshFor Respondent: Shri Purushottam Tripuri
Section 10Section 10(33)Section 143(3)Section 14A

…se if at any sage it is found as allowable business expenditure then it can be considered under the year under consideration in view of the decision of Saurashtra Cement and Chemical Industries Ltd. vs. CIT 213 ITR 523 (Gui) and Toyo Engg. India Ltd. vs. JCIT 100 TTJ 373, ITAT, Mumbai, both the judgments are relied upon by the assessee. To this limited extent the ground of appeal of the assessee is treated as allowed for statistical purposes. 17. Another ground on which disallowance has been made is that it relates to a foreign branch, the income of which is not includable in the income of the assessee in view of…

ITO, New Delhi vs. M/S. Delhi Press Samachar Patra Pvt. Ltd., New Delhi

In the result ground No. 1 of the appeal of the Revenue is dismissed

ITA 1433/DEL/2013[2008-09]Status: DisposedITAT Delhi12 Oct 2017AY 2008-09

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri Manish Kumar, AdvFor Respondent: Shri Anshu Prakash, Sr. DR
Section 143(2)Section 40A(2)Section 40A(2)(b)

…Income “includes not merely what is received or what comes in by exploiting the use of a property but also what one saves by using it by oneself and also which can be converted into income. (Reliance is placed on the case of Toyo Engg India Ltd v/s Joint CIT, 100 TTJ 373(Mum) The disallowance of expenditure by the Ld. A.O is arbitrary and devoid of any merit. The Assessing Officer has failed to appreciate the benefit derived by the company under the scheme from the point of commercial expediency. The Assessing Officer has erred in disallowing the expenditure without appreciating the scheme and by wrongly applying…

ACIT, Chennai vs. Chevron Petroleum India Pvt Ltd., Chennai

In the result, appeal of the Revenue is dismissed

ITA 561/CHNY/2017[2012-13]Status: DisposedITAT Chennai10 Jul 2017AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकरअपीलसं./I.T.A.No.561/Mds/2017 ("नधा"रणवष" / Assessment Year: 2012-13) Vs M/S. Chevron Petroleum India Pvt. The Asstt. Commissioner Of Income Tax, Ltd., Corporate Circle 1(2), No.108, Armenian Street, Chennai – 34. King & Patridge, Catholic Centre, Chennai – 600 001. Pan: Aaact4291P (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri G. Baskar & Ms. A. Sushma
Section 143(3)Section 199Section 250(6)

…SOT 45). In the case of Kedia Textiles (31 TTJ 401), the Hon’ble Calcutta Tribunal has held that unless TDS is deposited with the exchequer and proof is filed, the deductee will not be entitled to take credit. 7. In the case of Toyo Engg India Ltd Vs. JCIT (100 TTJ 373), the Mumbai bench of the tribunal held that it may not be possible all the time to correlate a specific amount of TDS with a specific amount of income earned by the assessee in a particular assessment year. It has further held that the nexus between the TDS and the income earned is notional and conceptual rather than specific and immediate.” 4.…

Bikramjit Ahluwalia, New Delhi vs. JCIT, New Delhi

In the result, the appeal of the assessee stands allowed

ITA 5842/DEL/2013[2009-10]Status: DisposedITAT Delhi11 May 2017AY 2009-10

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaassessment Year: 2009-10 Bikramjit Ahluwalia, Vs Jcit, C/O A.L. Sehgal & Co., Ca, Range-38, 1102, Prakash Deep, 7, New Delhi. Tolstoy Marg, New Delhi-110001 (Pan: Aaepa8644E) Appellant By Shri Vishal Sehgal, Ca Respondent By Shri S.K. Jain Dr

Section 199

…by M/s. Gammon India Limited. Therefore, the credit of the same is to be allowed to the assessee. The contentions of the assesses were examined by the CIT(A) and following the order of the Tribunal, Mumbai Bench in the case of Toyo Engineering India Limited, 5 SOT 616 directed the A.O. to allow the credit of TDS in the year under consideration. 6. ……Undisputedly, the tax was deducted at the source on payment of the mobilization amount though this mobilization amount is merely an advance given to the assessee and not chargeable to tax. But once the tax is deducted on any payment made to the assessee, though it i…