What is Union of India v. Exide Industries authority for?

The provision for leave encashment is allowable as a deduction only on an actual payment basis under Section 43B(f) of the Income Tax Act, 1961. The Supreme Court upheld the constitutional validity of Section 43B(f).

How many judgments cite Union of India v. Exide Industries?

146 judgments on BharatTax cite Union of India v. Exide Industries (425 ITR 1), spanning 2020 to 2026.

Which sections of the Income Tax Act does Union of India v. Exide Industries come up under?

It is most often cited in judgments turning on Section 43B, Section 14A, Section 143(3), Section 263, Section 10(20), Section 11.

Union of India v. Exide Industries (425 ITR 1)

DCIT, Circle - 6(1), Kolkata vs. M/S. Birla Corporation Ltd., Kolkata

In the result, appeals filed by the Revenue for AYs 2011-12 &

ITA 2111/KOL/2018[2011-12]Status: DisposedITAT Kolkata31 Oct 2022AY 2011-12

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 143(3)Section 250Section 37(1)Section 40Section 43B

…ourt by rectifying the assessment once the judgment was rendered by the Hon’ble Supreme Court. The assessee’s ground of appeal was dismissed subject to the said observation. 22.2. The Hon’ble Supreme Court in Union of India v. Exide Industries Limited, (2020) 425 ITR 1 (SC) upheld clause (f) of Section 43B of the Act as constitutionally valid (pages 220 – 249 of the Compilation of Case Laws). Therefore, in view of the judgment of the Hon’ble Supreme Court, deduction in respect of leave encashment is available only in the year of actual payment. It is then submitted by ld. Counsel for the assessee that ld. AO may…

DCIT, Corporate Circ Cle-1(2), Bhubaneswar vs. M/S. Paradeep Phosphates Limited, Bhubaneswar

In the result, appeal of the revenue is partly allowed for statistical purposes and the cross objection of the assessee stands dismissed

ITA 355/CTK/2019[2013-14]Status: HeardITAT Cuttack12 Oct 2022AY 2013-14

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaassessment Year : 2013-14 Dy. Cit, Corporate Circle Dy. Cit, Corporate Circle- Vs. Paradeep Paradeep Phosphate Phosphate 3Rd 1(2), Floor, Aayakar Limited, Limited, Bayan Bayan Bhawan, Bhawan, Bhavan, Bhubaneswar. Bhavan, Bhubaneswar. J.N.Marg, J.N.Marg, Kharvel Kharvel Nagar, Nagar, Bhubaneswar. Bhubaneswar. Pan/Gir No. Pan/Gir No.Aabcp 3276 D (Appellant (Appellant) .. ( Respondent Respondent) C.O.No.11/Ctk/2020 (Arising Of Ita No.355/Ctk/2019) (Arising Of Ita No.355/Ctk/2019) .327/Ctk/2019 Assessment Year : 2013-14 14 Paradeep Paradeep Phosphate Phosphate Vs. Dy. Cit, Dy. Cit, Corporate Circle- 3Rd Rd Limited, Limited, Bayan Bayan Bhawan, Bhawan, 1(2), Floor, Aayakar J.N.Marg, J.N.Marg, Kharvel Kharvel Nagar, Nagar, Bhavan, Bhubaneswar Bhavan, Bhubaneswar Bhubaneswar. Bhubaneswar.. Pan/Gir No.Aabcp 3276 D Pan/Gir No.Aabcp 3276 D (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : S/Shri A.K.Sabat/B.K.Mahapatra, Ars A.K.Sabat/B.K.Mahapatra, Ars Revenue By : Shri M.K.Gautam, M.K.Gautam, Cit Dr Date Of Hearing : 12 /10 10/2022 Date Of Pronouncement : 12/10 10/2022 O R D E R Per Bench These Are Cross These Are Cross Appeals Filed By The Revenue & Revenue & Assessee Against The Order Of The Ld Cit(A) The Order Of The Ld Cit(A)-1, Bhubaneswar Dated 19.8.2019 19.8.2019 In Appeal No.

For Appellant: S/Shri A.K.Sabat/B.K.Mahapatra, ARsFor Respondent: Shri M.K.Gautam

Section 35A

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER Assessment Year : 2013-14 Dy. CIT, Corporate Circle Dy. CIT, Corporate Circle- Vs. Paradeep Paradeep Phosphate Phosphate 3rd 1(2), floor, Aayakar Limited, Limited, Bayan Bayan Bhawan, Bhawan, Bhavan, Bhubaneswar. Bhavan, Bhubaneswar. J.N.Marg, J.N.Marg, Kharvel Kharvel Nagar, Nagar, Bhubaneswar. Bhubaneswar. PA…

JCIT, Range-1, Bhubaneswar vs. Paradeep Phosphates Ltd., Bhubaneswar

In the result, appeal of the revenue (ITA No

ITA 354/CTK/2019[2012-13]Status: HeardITAT Cuttack12 Oct 2022AY 2012-13

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ सं./Ita No.354/Ctk/2019 (ननधाारण वषा / Assessment Year :2012-2013) Dcit, Corporate Circle-1(2), Vs M/S Paradeep Phosphates Limited, Bhubaneswar Bayan Bhawan, J.N.Marg, Kharvel Nagar, Bhubaneswar-751001 Pan No. : Aabcp 3276 D (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) & Cross Objection No.10/Ctk/2020 (Arising Out Of Ita No.354/Ctk/2019) (ननधाारण वषा / Assessment Year :2012-2013) M/S Paradeep Phosphates Limited, Vs Dcit, Corporate Circle-1(2), Bayan Bhawan, J.N.Marg, Kharvel Bhubaneswar Nagar, Bhubaneswar-751001 Pan No. : Aabcp 3276 D (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. & आयकर अऩीऱ सं./Ita No.326/Ctk/2019 (ननधाारण वषा / Assessment Year :2012-2013) M/S Paradeep Phosphates Limited, Vs Dcit, Corporate Circle-1(2), Bayan Bhawan, J.N.Marg, Kharvel Bhubaneswar Nagar, Bhubaneswar-751001 Pan No. : Aabcp 3276 D (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) ननधााररती की ओर से /Assessee By : Shri A.K.Sabat & B.K.Mahapatra, Cas राजस्व की ओर से /Revenue By : Shri M.K.Gautam, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 12/10/2022 घोषणा की तारीख/Date Of Pronouncement : 12/10/2022 आदेश / O R D E R Per Bench :

For Appellant: Shri A.K.Sabat & B.K.Mahapatra, CAsFor Respondent: Shri M.K.Gautam, CIT-DR

Section 147Section 148Section 37(1)

…isallowance of the leave encashment claimed u/s.43B(f) of the Act. It was fairly agreed by both the sides that the issue is now squarely covered & CO No.10/CTK/2020 by the decision of the Hon’ble Supreme Court in the case of Exide Industries Ltd., reported in 425 ITR 1 (SC)/[2020] 116 taxmann.com 378 (SC), wherein the Hon’ble Supreme Court has upheld the constitutional validity of Section 43B(f) of the Act and has held that the actual payment of liability to the employees in respect of leave encashment is a condition precedent for extending the benefit of deduction under sec.43B(f) of the Act. It was further subm…

Paradeep Phosphates Limited, Bhubaneswar vs. DCIT, Corporate Circle-1(2), Bhubaneswar

In the result, appeal of the revenue is partly allowed for statistical purposes and the cross objection of the assessee stands dismissed

ITA 327/CTK/2019[2013-14]Status: HeardITAT Cuttack12 Oct 2022AY 2013-14

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaassessment Year : 2013-14 Dy. Cit, Corporate Circle Dy. Cit, Corporate Circle- Vs. Paradeep Paradeep Phosphate Phosphate 3Rd 1(2), Floor, Aayakar Limited, Limited, Bayan Bayan Bhawan, Bhawan, Bhavan, Bhubaneswar. Bhavan, Bhubaneswar. J.N.Marg, J.N.Marg, Kharvel Kharvel Nagar, Nagar, Bhubaneswar. Bhubaneswar. Pan/Gir No. Pan/Gir No.Aabcp 3276 D (Appellant (Appellant) .. ( Respondent Respondent) C.O.No.11/Ctk/2020 (Arising Of Ita No.355/Ctk/2019) (Arising Of Ita No.355/Ctk/2019) .327/Ctk/2019 Assessment Year : 2013-14 14 Paradeep Paradeep Phosphate Phosphate Vs. Dy. Cit, Dy. Cit, Corporate Circle- 3Rd Rd Limited, Limited, Bayan Bayan Bhawan, Bhawan, 1(2), Floor, Aayakar J.N.Marg, J.N.Marg, Kharvel Kharvel Nagar, Nagar, Bhavan, Bhubaneswar Bhavan, Bhubaneswar Bhubaneswar. Bhubaneswar.. Pan/Gir No.Aabcp 3276 D Pan/Gir No.Aabcp 3276 D (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : S/Shri A.K.Sabat/B.K.Mahapatra, Ars A.K.Sabat/B.K.Mahapatra, Ars Revenue By : Shri M.K.Gautam, M.K.Gautam, Cit Dr Date Of Hearing : 12 /10 10/2022 Date Of Pronouncement : 12/10 10/2022 O R D E R Per Bench These Are Cross These Are Cross Appeals Filed By The Revenue & Revenue & Assessee Against The Order Of The Ld Cit(A) The Order Of The Ld Cit(A)-1, Bhubaneswar Dated 19.8.2019 19.8.2019 In Appeal No.

For Appellant: S/Shri A.K.Sabat/B.K.Mahapatra, ARsFor Respondent: Shri M.K.Gautam

Section 35A

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER Assessment Year : 2013-14 Dy. CIT, Corporate Circle Dy. CIT, Corporate Circle- Vs. Paradeep Paradeep Phosphate Phosphate 3rd 1(2), floor, Aayakar Limited, Limited, Bayan Bayan Bhawan, Bhawan, Bhavan, Bhubaneswar. Bhavan, Bhubaneswar. J.N.Marg, J.N.Marg, Kharvel Kharvel Nagar, Nagar, Bhubaneswar. Bhubaneswar. PA…

Paradeep Phospates Limited, Bhubaneswar vs. DCIT, Corporate Circle-1(2), Bhubaneswar

In the result, appeal of the revenue (ITA No

ITA 326/CTK/2019[2012-13]Status: HeardITAT Cuttack12 Oct 2022AY 2012-13

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ सं./Ita No.354/Ctk/2019 (ननधाारण वषा / Assessment Year :2012-2013) Dcit, Corporate Circle-1(2), Vs M/S Paradeep Phosphates Limited, Bhubaneswar Bayan Bhawan, J.N.Marg, Kharvel Nagar, Bhubaneswar-751001 Pan No. : Aabcp 3276 D (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) & Cross Objection No.10/Ctk/2020 (Arising Out Of Ita No.354/Ctk/2019) (ननधाारण वषा / Assessment Year :2012-2013) M/S Paradeep Phosphates Limited, Vs Dcit, Corporate Circle-1(2), Bayan Bhawan, J.N.Marg, Kharvel Bhubaneswar Nagar, Bhubaneswar-751001 Pan No. : Aabcp 3276 D (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. & आयकर अऩीऱ सं./Ita No.326/Ctk/2019 (ननधाारण वषा / Assessment Year :2012-2013) M/S Paradeep Phosphates Limited, Vs Dcit, Corporate Circle-1(2), Bayan Bhawan, J.N.Marg, Kharvel Bhubaneswar Nagar, Bhubaneswar-751001 Pan No. : Aabcp 3276 D (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) ननधााररती की ओर से /Assessee By : Shri A.K.Sabat & B.K.Mahapatra, Cas राजस्व की ओर से /Revenue By : Shri M.K.Gautam, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 12/10/2022 घोषणा की तारीख/Date Of Pronouncement : 12/10/2022 आदेश / O R D E R Per Bench :

For Appellant: Shri A.K.Sabat & B.K.Mahapatra, CAsFor Respondent: Shri M.K.Gautam, CIT-DR

Section 147Section 148Section 37(1)

…isallowance of the leave encashment claimed u/s.43B(f) of the Act. It was fairly agreed by both the sides that the issue is now squarely covered & CO No.10/CTK/2020 by the decision of the Hon’ble Supreme Court in the case of Exide Industries Ltd., reported in 425 ITR 1 (SC)/[2020] 116 taxmann.com 378 (SC), wherein the Hon’ble Supreme Court has upheld the constitutional validity of Section 43B(f) of the Act and has held that the actual payment of liability to the employees in respect of leave encashment is a condition precedent for extending the benefit of deduction under sec.43B(f) of the Act. It was further subm…

DCIT, Circle - 3(1), Kolkata vs. M/S. the Tinplate Company of India Limited, Kolkata

In the result, the appeal of the assessee is partly allowed and the appeal of the revenue is dismissed

ITA 1595/KOL/2018[2010-11]Status: DisposedITAT Kolkata29 Sept 2022AY 2010-11

Bench: Shri Rajpal Yadav, Vice-(Kz)& Shri Rajesh Kumar]

Section 139(1)Section 43B

…ssee has already paid 52.00Lakhs which needs to be allowed subject to the verification by the AO. The case of the assessee is squarely covered by the decision of Supreme court in the case of Union of India & Ors. Vs. Exide Industries & Ors. Reported in [2020] 425 ITR 1 (SC) which provides that any amount paid against the provisions for leave encashment has to be allowed on payment basis. The AO is directed accordingly to allow the deduction following the said decision of the Hon’ble Supreme Court in respect of any payment made after necessary verification. The ground no. 1 is allowed for statistical purpose. AY:…

The Tinplate Company of India Limited, Kolkata vs. DCIT, Circle - 3, Kolkata

In the result, the appeal of the assessee is partly allowed and the appeal of the revenue is dismissed

ITA 1070/KOL/2018[2010-11]Status: DisposedITAT Kolkata29 Sept 2022AY 2010-11

Bench: Shri Rajpal Yadav, Vice-(Kz)& Shri Rajesh Kumar]

Section 139(1)Section 43B

…ssee has already paid 52.00Lakhs which needs to be allowed subject to the verification by the AO. The case of the assessee is squarely covered by the decision of Supreme court in the case of Union of India & Ors. Vs. Exide Industries & Ors. Reported in [2020] 425 ITR 1 (SC) which provides that any amount paid against the provisions for leave encashment has to be allowed on payment basis. The AO is directed accordingly to allow the deduction following the said decision of the Hon’ble Supreme Court in respect of any payment made after necessary verification. The ground no. 1 is allowed for statistical purpose. AY:…

Hp India Sales Private Limited, Bangalore vs. Joint Commissioner of Income Tax Ltu, Bangalore

In the result, the appeal filed by the assessee is partly allowed

ITA 524/BANG/2017[2012-13]Status: DisposedITAT Bangalore18 Aug 2022AY 2012-13

Bench: Shri George George K, Jm & Shri Laxmi Prasad Sahu, Am It(Tp)A No.524/Bang/2017 : Asst.Year 2012-2013 M/S.Hp India Sales Private The Joint Commissioner Of Limited (Formerly Known As Income-Tax, Ltu V. Bangalore. Hewlett-Packard India Sales Private Limited), 24 Salarpuria Area, Hosur Main Road, Adugodi Bangalore – 560 030. Pan : Aaacc9862F. (Appellant) (Respondent) Appellant By : Sri.Ajay Vohra, Senior Counsel / Sri. Neeraj Jain, Sri.Lalit Attal & Sri.Karon Dhanuka, Advoicates Respondent By : Sri.Harishchandra Naik, Cit-Dr Date Of Pronouncement : 18.08.2022 Date Of Hearing : 27.07.2022 O R D E R Per George George K, Jm : This Appeal At The Instance Of The Assessee Is Directed Against Final Assessment Order Dated 03.01.2017 Passed U/S 143(3) R.W.S. 144C(13) Of The I.T.Act. The Relevant Assessment Year Is 2012-2013. 2. The Brief Facts Of The Case Are As Follows: The Assessee Is A Company Engaged In Import Of Computer Peripherals From Its Associated Enterprises (Aes) For Sale In India & Also Rendered Certain Support Services. The Return Of Income For Assessment Year 2012-2013 Was Filed On 29.02.2012, Admitting Total Income Of Rs.544,61,99,276. The Return Was Revised On 25.03.2014

For Appellant: Sri.Ajay Vohra, Senior Counsel / Sri. Neeraj JainFor Respondent: Sri.Harishchandra Naik, CIT-DR

Section 143(2)Section 143(3)Section 144CSection 92BSection 92C

…y the DRP. 13. We have heard rival submissions and perused the material on record. The Calcutta High Court in Exide Industries Ltd v UOI 292 ITR 470 struck down the provisions of section 43B(f). However, the Supreme Court in UOI v Exide Industries Ltd [2020] 425 ITR 1 held that clause (f) of section 43B is constitutionally valid and operative for all purposes. Thus, the provision for leave encashment of Rs.10,68,47,430 was righty disallowed by the AO and we confirm the same. The assessee has taken an alternate plea that AO be directed to grant relief in respect of payment made towards provision for leave encashm…

Expat Engineering India Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-2(1)(1), Bangalore

In the result, the appeal by the assessee is partly allowed

ITA 503/BANG/2022[2017-18]Status: DisposedITAT Bangalore01 Aug 2022AY 2017-18

Bench: Shri N.V. Vasudevan, Vice Preseident & Shri Padmavathy S

For Appellant: Shri Rajgopal, CAFor Respondent: Smt. Priyadarshini Baseganni

Section 139Section 139(1)Section 143(3)Section 2(24)(x)Section 36Section 43B

…est paid on the TDS and that the when the language is clear and unambiguous literal interpretation of SP No.31/Bang/2022 & ITA No.503/Bang/2022 Page 20 of 23 the words must be made. In this regard the ld AR relied on the decision Exide Industries Ltd., (2020) 116 Taxmann.com 378 (SC). Further it was submitted that legislative casus omissus cannot be supplied by judicial interpretative process and relied on the following decisions in this context :- (i) Ajmera Housing Corpn (2010) 193 Taxman 193 (SC) (ii) Velliappa Textiles Ltd (2003) 132 taxman 165 (SC) (iii) Babita Lila (2016) 73 taxmann.com 32 (SC) 36. In our…

M/S. Odisha Hydro Power Corporation Ltd., Bhubaneswar vs. ACIT, Corporate Circle-1(2), Bhubaneswar

In the result, appeals of the revenue as well as the assessee are partly allowed for statistical purposes

ITA 278/CTK/2019[2014-15]Status: DisposedITAT Cuttack22 Jun 2022AY 2014-15