Union of India v. Exide Industries

425 ITR 1Supreme Court of India2020#695 most cited

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).

146

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2026.

Also referred to as

Union of India v. Exide Industries · Exide Industries SC · 425 ITR 1 · Section 43B(f) · Section 43B · leave encashment deduction · payment basis · approved gratuity fund · validity of Section 43B(f) · employee benefit expenses · actual payment · deduction allowability

Sections most often in play

Section 43BSection 14ASection 143(3)Section 263Section 10(20)Section 11Section 12ASection 12AA

Issues it is cited on

recognised provident fundsection 43b(f)approved gratuity fundsection 50bsection 40a(9)approved superannuation fundsection 211section 250ofsection 11 exemptionsection 80j(6a)section 43(b)wholly and exclusively for business

Judgments citing Union of India v. Exide Industries

DCIT, Circle-1(1), Bhubaneswar vs. M/S. Orissa Hydro Power Corporation Ltd., Bhubaneswar

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

ITA 255/CTK/2014[2007-08]Status: DisposedITAT Cuttack22 Jun 2022AY 2007-08

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpia

…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 ITA No.225/CTK/2015: .225/CTK/2015: Assessment Year : Assessment Year : 2006-07 ITA No.255/CTK/2014: Assessment Year : 2007 ITA No.255/CTK/2014: Assessment Year : 2007 ITA No.255/CTK/2014: Assessment Year : 2007-08 ITA No.256/CTK/2014: Assessment Year : 2008 ITA No.256/CTK/2014: Assessment Year : 2008 ITA No.256…

Saregama India Limited, Kolkata vs. DCIT, Circle-3(1), Kolkata

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 1517/KOL/2019[2012-13]Status: DisposedITAT Kolkata21 Jun 2022AY 2012-13

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 10Section 139(1)Section 14ASection 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. No. 1517/Kol/2019 Assessment Year : 2012-13 Saregama India Ltd. Vs. DCIT,Circle-3(1), Kolkata (PAN: AAACT 9815 B) Appellant Respondent Date of Hearing 11.05.2022 Date of Pronouncement 21.06.2022 For the Appellant Shri J.P.Khaitan, Sr. Counsel For the Respondent Shri Surendra Kumar Mishra, Addl. CIT ORDER Per Shri Rajesh Kumar, AM: This is an appeal preferred by the assessee against the order of the Commissioner of Income Tax(Appeals)-17, Kolkata [hereinafter refer…

M/S. Dakshina Kannada Nirmithi Kendra, Mangaluru vs. The Deputy Commissioner of Income Tax (Exemptions), Circle -1, Mangaluru

In the result, all appeals filed by the assessees in all the assessees’ appeals are dismissed except for assessment year

ITA 948/BANG/2019[2016-17]Status: DisposedITAT Bangalore16 Jun 2022AY 2016-17

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2013-14

For Appellant: Shri Tata Krishna, A.RFor Respondent: Smt. Priyadarshini Basaganni, D.R
Section 11Section 143(2)Section 2Section 2(15)

…ITA No.947&948 /Bang/2019, ITA 1962/Bang/2018 & ITA Nos.2086 to 2089/Bang/2018 M/s. Udupi Nirmithi Kendra, Udupi & Dakshina Kannada Nirmithi Kendra, Manguluru IN THE INCOME TAX APPELLATE TRIBUNAL “C’’BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER Assessment Year: 2013-14 M/s. Udupi Nirmithi Kendra Rajathadri DC Office complex ACIT (Exemptions) Endpoint, Manipal Circle-1 Vs. Udupi 576 104 Mangaluru PAN NO :AAATU1950D ASSESSEE RESPONDENT AssessmentYear:2016-17 M/s. Udupi Nirmithi Kendra Deputy Commissioner of Udupi 576 104 Income-tax (Exemptions) Vs…

M/S. Udupi Nirmithi Kedra, Udupi vs. The Deputy Commissioner of Income Tax (Exemptions), Circle - 1, Mangaluru

In the result, all appeals filed by the assessees in all the assessees’ appeals are dismissed except for assessment year

ITA 947/BANG/2019[2016-17]Status: DisposedITAT Bangalore16 Jun 2022AY 2016-17

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2013-14

For Appellant: Shri Tata Krishna, A.RFor Respondent: Smt. Priyadarshini Basaganni, D.R
Section 11Section 143(2)Section 2Section 2(15)

…ITA No.947&948 /Bang/2019, ITA 1962/Bang/2018 & ITA Nos.2086 to 2089/Bang/2018 M/s. Udupi Nirmithi Kendra, Udupi & Dakshina Kannada Nirmithi Kendra, Manguluru IN THE INCOME TAX APPELLATE TRIBUNAL “C’’BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER Assessment Year: 2013-14 M/s. Udupi Nirmithi Kendra Rajathadri DC Office complex ACIT (Exemptions) Endpoint, Manipal Circle-1 Vs. Udupi 576 104 Mangaluru PAN NO :AAATU1950D ASSESSEE RESPONDENT AssessmentYear:2016-17 M/s. Udupi Nirmithi Kendra Deputy Commissioner of Udupi 576 104 Income-tax (Exemptions) Vs…

Dakshina Kannada Nirmithi Kendra, Mangaluru vs. Assistant Commissioner of Income Tax, (Exemptions), Circle-1, Mangaluru

In the result, all appeals filed by the assessees in all the assessees’ appeals are dismissed except for assessment year

ITA 2089/BANG/2018[2013-14]Status: DisposedITAT Bangalore16 Jun 2022AY 2013-14

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2013-14

For Appellant: Shri Tata Krishna, A.RFor Respondent: Smt. Priyadarshini Basaganni, D.R
Section 11Section 143(2)Section 2Section 2(15)

…ITA No.947&948 /Bang/2019, ITA 1962/Bang/2018 & ITA Nos.2086 to 2089/Bang/2018 M/s. Udupi Nirmithi Kendra, Udupi & Dakshina Kannada Nirmithi Kendra, Manguluru IN THE INCOME TAX APPELLATE TRIBUNAL “C’’BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER Assessment Year: 2013-14 M/s. Udupi Nirmithi Kendra Rajathadri DC Office complex ACIT (Exemptions) Endpoint, Manipal Circle-1 Vs. Udupi 576 104 Mangaluru PAN NO :AAATU1950D ASSESSEE RESPONDENT AssessmentYear:2016-17 M/s. Udupi Nirmithi Kendra Deputy Commissioner of Udupi 576 104 Income-tax (Exemptions) Vs…

Dakshina Kannada Nirmithi Kendra, Mangaluru vs. Income Tax Officer, Ward 1(1), Mangaluru

In the result, all appeals filed by the assessees in all the assessees’ appeals are dismissed except for assessment year

ITA 2088/BANG/2018[2012-13]Status: DisposedITAT Bangalore16 Jun 2022AY 2012-13

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2013-14

For Appellant: Shri Tata Krishna, A.RFor Respondent: Smt. Priyadarshini Basaganni, D.R
Section 11Section 143(2)Section 2Section 2(15)

…ITA No.947&948 /Bang/2019, ITA 1962/Bang/2018 & ITA Nos.2086 to 2089/Bang/2018 M/s. Udupi Nirmithi Kendra, Udupi & Dakshina Kannada Nirmithi Kendra, Manguluru IN THE INCOME TAX APPELLATE TRIBUNAL “C’’BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER Assessment Year: 2013-14 M/s. Udupi Nirmithi Kendra Rajathadri DC Office complex ACIT (Exemptions) Endpoint, Manipal Circle-1 Vs. Udupi 576 104 Mangaluru PAN NO :AAATU1950D ASSESSEE RESPONDENT AssessmentYear:2016-17 M/s. Udupi Nirmithi Kendra Deputy Commissioner of Udupi 576 104 Income-tax (Exemptions) Vs…

Dakshina Kannada Nirmithi Kendra, Mangaluru vs. Income Tax Officer, Ward 1(1), Mangaluru

In the result, all appeals filed by the assessees in all the assessees’ appeals are dismissed except for assessment year

ITA 2087/BANG/2018[2011-12]Status: DisposedITAT Bangalore16 Jun 2022AY 2011-12

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2013-14

For Appellant: Shri Tata Krishna, A.RFor Respondent: Smt. Priyadarshini Basaganni, D.R
Section 11Section 143(2)Section 2Section 2(15)

…ITA No.947&948 /Bang/2019, ITA 1962/Bang/2018 & ITA Nos.2086 to 2089/Bang/2018 M/s. Udupi Nirmithi Kendra, Udupi & Dakshina Kannada Nirmithi Kendra, Manguluru IN THE INCOME TAX APPELLATE TRIBUNAL “C’’BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER Assessment Year: 2013-14 M/s. Udupi Nirmithi Kendra Rajathadri DC Office complex ACIT (Exemptions) Endpoint, Manipal Circle-1 Vs. Udupi 576 104 Mangaluru PAN NO :AAATU1950D ASSESSEE RESPONDENT AssessmentYear:2016-17 M/s. Udupi Nirmithi Kendra Deputy Commissioner of Udupi 576 104 Income-tax (Exemptions) Vs…

Dakshina Kannada Nirmithi Kendra, Mangaluru vs. Income Tax Officer, Ward 1(1), Mangaluru

In the result, all appeals filed by the assessees in all the assessees’ appeals are dismissed except for assessment year

ITA 2086/BANG/2018[2010-11]Status: DisposedITAT Bangalore16 Jun 2022AY 2010-11

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2013-14

For Appellant: Shri Tata Krishna, A.RFor Respondent: Smt. Priyadarshini Basaganni, D.R
Section 11Section 143(2)Section 2Section 2(15)

…ITA No.947&948 /Bang/2019, ITA 1962/Bang/2018 & ITA Nos.2086 to 2089/Bang/2018 M/s. Udupi Nirmithi Kendra, Udupi & Dakshina Kannada Nirmithi Kendra, Manguluru IN THE INCOME TAX APPELLATE TRIBUNAL “C’’BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER Assessment Year: 2013-14 M/s. Udupi Nirmithi Kendra Rajathadri DC Office complex ACIT (Exemptions) Endpoint, Manipal Circle-1 Vs. Udupi 576 104 Mangaluru PAN NO :AAATU1950D ASSESSEE RESPONDENT AssessmentYear:2016-17 M/s. Udupi Nirmithi Kendra Deputy Commissioner of Udupi 576 104 Income-tax (Exemptions) Vs…

M/S. Udupi Nirmithi Kendra, Udupi vs. Assistant Commissioner of Income Tax, (Exemptions) Circle-1, Mangalore

In the result, all appeals filed by the assessees in all the assessees’ appeals are dismissed except for assessment year

ITA 1962/BANG/2018[2013-14]Status: DisposedITAT Bangalore16 Jun 2022AY 2013-14

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2013-14

For Appellant: Shri Tata Krishna, A.RFor Respondent: Smt. Priyadarshini Basaganni, D.R
Section 11Section 143(2)Section 2Section 2(15)

…ITA No.947&948 /Bang/2019, ITA 1962/Bang/2018 & ITA Nos.2086 to 2089/Bang/2018 M/s. Udupi Nirmithi Kendra, Udupi & Dakshina Kannada Nirmithi Kendra, Manguluru IN THE INCOME TAX APPELLATE TRIBUNAL “C’’BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER Assessment Year: 2013-14 M/s. Udupi Nirmithi Kendra Rajathadri DC Office complex ACIT (Exemptions) Endpoint, Manipal Circle-1 Vs. Udupi 576 104 Mangaluru PAN NO :AAATU1950D ASSESSEE RESPONDENT AssessmentYear:2016-17 M/s. Udupi Nirmithi Kendra Deputy Commissioner of Udupi 576 104 Income-tax (Exemptions) Vs…

Bates India Pvt. Ltd., Mumbai vs. DCIT, Cir-8, Kolkata

In the result, the cross objection of assessee for A

ITA 1201/KOL/2016[2010-2011]Status: DisposedITAT Mumbai31 May 2022AY 2010-2011
For Appellant: Ms. Aarti Visanji (Adv.)For Respondent: Shri Sanyam Joshi (Sr. AR)
Section 143(3)Section 147Section 154Section 40A(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI GAGAN GOYAL, AM आयकर अपील सं/ I.T.A. No.1200/Kol/2016 (निर्धारण वर्ा / Assessment Years: 2008-09) & & आयकर अपील सं/ I.T.A. No.1201/Kol/2016 (निर्धारण वर्ा / Assessment Years: 2010-11) & आयकर अपील सं/ I.T.A. No.1199/Kol/2016 (निर्धारण वर्ा / Assessment Years: 2007-08) Bates India Pvt. Ltd बिधम/ The Dy. Commissioner of 2nd Floor, Saberwal House, Income Tax, Circle-8, Vs. 55 B, Mirza Ghalib Street, Kolkata, P7, Chowringhee Kolkata -700016. Square, Kolkata-700069. Cross Objection No. 37/Kol/2016 Arising out of I.T.A. No.842/…

Bates India Pvt. Ltd., Mumbai vs. DCIT, Cir-8, Kolkata

In the result, the cross objection of assessee for A

ITA 1200/KOL/2016[2008-09]Status: DisposedITAT Mumbai31 May 2022AY 2008-09
For Appellant: Ms. Aarti Visanji (Adv.)For Respondent: Shri Sanyam Joshi (Sr. AR)
Section 143(3)Section 147Section 154Section 40A(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI GAGAN GOYAL, AM आयकर अपील सं/ I.T.A. No.1200/Kol/2016 (निर्धारण वर्ा / Assessment Years: 2008-09) & & आयकर अपील सं/ I.T.A. No.1201/Kol/2016 (निर्धारण वर्ा / Assessment Years: 2010-11) & आयकर अपील सं/ I.T.A. No.1199/Kol/2016 (निर्धारण वर्ा / Assessment Years: 2007-08) Bates India Pvt. Ltd बिधम/ The Dy. Commissioner of 2nd Floor, Saberwal House, Income Tax, Circle-8, Vs. 55 B, Mirza Ghalib Street, Kolkata, P7, Chowringhee Kolkata -700016. Square, Kolkata-700069. Cross Objection No. 37/Kol/2016 Arising out of I.T.A. No.842/…

South West Pinnacle Exploration Ltd., Gurgaon vs. ACIT Circle-24(1), New Delhi

In the result, the appeal of the assessee is allowed

ITA 5763/DEL/2019[2012-13]Status: DisposedITAT Delhi26 May 2022AY 2012-13

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia

For Appellant: Shri I.P. Bansal, AdvFor Respondent: Shri Sanjay Kumar Nargas, Sr.DR
Section 154Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.5763/DEL/2019 Assessment Year 2012-13 South West Pinnacle Exploration v. ACIT, Ltd., Circle-24(1), Plot No.6, Siddhartha House Sector- New Delhi. 44, Gurgaon. TAN/PAN: AAKCS3608R (Appellant) (Respondent) Appellant by: Shri I.P. Bansal, Adv. Respondent by: Shri Sanjay Kumar Nargas, Sr.DR Date of hearing: 18 05 2022 Date of pronouncement: 26 05 2022 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been filed at the instance of the assessee aga…

M/S. S R Batliboi & Company LLP, Kolkata vs. DCIT, Circle - 22, Kolkata

In the result, the appeal of assessee is partly allowed

ITA 2589/KOL/2019[2016-17]Status: DisposedITAT Kolkata26 Oct 2021AY 2016-17

Bench: Hon’Ble Shri A. T. Varkey, Jm & Hon’Ble Shri Manish Borad, Am]

Section 10(4)Section 40

…, AY 2016-17 8. At the outset, the Ld DR pointed out that the aforesaid ground of appeal of the assessee is no longer res integra. We note that the Hon’ble Supreme Court has decided this issue against the assessee in the case of UOI Vs. Exide Industries Ltd. 425 ITR 1 (SC) wherein the Hon’ble Supreme Court has held as under: “39. Reverting to the true effect of the reported judgment under consideration, it was rendered in light of general dispensation of autonomy of the assessee to follow cash or mercantile system of accounting prevailing at the relevant time, in absence of an express statutory provision to do…

Tv Today Network Ltd., New Delhi vs. Addl. CIT, New Delhi

The appeal of the assessee is partly allowed for statistical purpose

ITA 3356/DEL/2017[2012-13]Status: DisposedITAT Delhi05 Oct 2021AY 2012-13

Bench: Ms Suchitra Kamble & Sh. Prashant Maharishi

Section 14ASection 196Section 40Section 43B

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’ NEW DELHI BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER AND SH. PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No. 3356/DEL/2017 (A.Y 2012-13) (THROUGH VIDEO CONFERENCING) TV Today Network Ltd. Vs Addl. CIT(A) F-26, First Flooor, Connaught Special Range-9 Circus, New Delhi New Delhi AABCT0424B (APPELLANT) (RESPONDENT) Appellant by Sh. Salil Agarwal, Sr., Adv, Sh. Shailesh Gupta, Adv & Sh. M. Aggarwal, Adv Respondent by Sh. Prakash Dubey, Sr. DR Date of Hearing 16.09.2021 Date of Pronouncement 05.10.2021 ORDER PER SUCHITRA KAMBLE, JM This appeal is fi…

M/S. Narayana Hrudayalaya Limited, Bangalore vs. Assistant Commissioner of Income Tax, Circle - 2(3)(1), Bangalore

In the result appeals filed by revenue stands partly allowed and appeal filed by assessee stands allowed for statistical purposes

ITA 1679/BANG/2019[2014-15]Status: DisposedITAT Bangalore24 Aug 2021AY 2014-15

Bench: Shri. B. R. Baskaran & Smt. Beena Pillaiassessment Year : 2014 – 15

For Appellant: Shri V Narendra Sharma, AdvocateFor Respondent: Shri Pradeep Kumar, CIT
Section 35Section 35ASection 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI. B. R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2014 – 15 M/s Narayana Hrudayalaya The Asst. Commissioner of Ltd., Income-tax, (formerly known as Narayana Circle-2(3)(1), Hrudayalaya Pvt. Ltd.,) Vs. Bengaluru. No.258/A, Bommasandar Industrial Area, Anekal Taluk, Bengaluru-560 099. PAN – AABCN 1685 J APPELLANT RESPONDENT ITA No.1684 & 1685/BANG/2019 Assessment Year : 2014 – 15 The Dy. Commissioner of M/s Narayana Hrudayalaya Income-tax, Pvt. Ltd., Circle-2(3)(1), No.258/A, Bengaluru. Vs. Bommasa…

M/S Mjunction Services Ltd, Kolkata vs. DCIT, Circle-8(1), Kolkata

In the result, this ground of the assessee is allowed in part

ITA 1559/KOL/2019[2014-15]Status: DisposedITAT Kolkata24 Mar 2021AY 2014-15

Bench: Sri J. Sudhakar Reddy & Sri Aby T. Varkey)

Section 14ASection 250Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Before Sri J. Sudhakar Reddy, Accountant Member & Sri Aby T. Varkey, Judicial Member) I.T.A. Nos. 1558 & 1559/Kol/2019 Assessment Years: 2013-14 & 2014-15 Mjunction Services Ltd........………………..….....................................................................Appellant [PAN: AACCM 5881 C] Vs. DCIT, Circle-8(1), Kolkata............................................................................................Respondent Appearances by: Sh. Chetan Mehta & Sh. Vivek Ruia, A/R, appeared on behalf of the Assessee. Sh. Supriyo Paul, Addl. CIT, appear…

M/S Mjunction Services Ltd, Kolkata vs. DCIT, Circle-8(1), Kolkata

In the result, this ground of the assessee is allowed in part

ITA 1558/KOL/2019[2013-14]Status: DisposedITAT Kolkata24 Mar 2021AY 2013-14

Bench: Sri J. Sudhakar Reddy & Sri Aby T. Varkey)

Section 14ASection 250Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Before Sri J. Sudhakar Reddy, Accountant Member & Sri Aby T. Varkey, Judicial Member) I.T.A. Nos. 1558 & 1559/Kol/2019 Assessment Years: 2013-14 & 2014-15 Mjunction Services Ltd........………………..….....................................................................Appellant [PAN: AACCM 5881 C] Vs. DCIT, Circle-8(1), Kolkata............................................................................................Respondent Appearances by: Sh. Chetan Mehta & Sh. Vivek Ruia, A/R, appeared on behalf of the Assessee. Sh. Supriyo Paul, Addl. CIT, appear…

ACIT, Circle - 6(2), Kolkata vs. M/S Williamson Magor & Company Limited, Kolkata

In the result, both the cross appeals of revenue and assessee are dismissed

ITA 2429/KOL/2019[2011-12]Status: DisposedITAT Kolkata15 Mar 2021AY 2011-12

Bench: Hon’Ble Shri J. Sudhakar Reddy, Am & Hon’Ble Shri A. T. Varkey, Jm Assessment Year: 2011-12

Section 143(3)Section 14ASection 250Section 43B

…this issue and dismiss ground no. 2(b) of assessee’s appeal. 11. Ground no. 3(a) of assessee’s appeal has to be rejected as this issue has been adjudicated by the Hon’ble Supreme Court against the assessee in the case of Exide Industries Ltd Vs. U.O.I (2020) 425 ITR 1(SC). Respectfully following the same, we dismiss this ground (3a) of assessee’s appeal. Ground no. 4 is general in nature. 12. In the result, both the cross appeals of revenue and assessee are dismissed. Order is pronounced in the open court on 15th March, 2021 (Aby. T. Varkey) ( J. Sudhakar Reddy) Judicial Member Accountant Member Dated : 15 th M…

Essar Investments Ltd, Mumbai vs. ACIT 6(2)(2), Mumbai

In the result, additional ground No

ITA 1942/MUM/2015[2010-11]Status: DisposedITAT Mumbai08 Jan 2021AY 2010-11

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2010-11

For Appellant: Shri Nishant Thakkar, A.RFor Respondent: Shri Sunil Deshpande, D.R
Section 143(3)Section 144C(13)Section 43BSection 92BSection 92C(2)

…sessee by disallowing the same u/s. 43B on the ground that the same was not actually paid. 14.2. We have heard both the parties and perused the material available on record including the judgment of Apex Court in the case of UOI vs. Exide Industries Limited (425 ITR 1) (SC), which has reversed the judgment of Calcutta High Court and has held that liability towards leave encashment would be allowed under Section 43 B of the Act only in the year in which the payment has been made. Thus, we find merit in the contention of the learned AR of the assessee that direction may be issued to the Assessing Officer to allow…

DCIT, Corporate Circle- 1(2), Bhubaneswar vs. M/S. National Aluminium Company Ltd., Bhubaneswar

In the result, all the appeals of the assessee and Revenue along

ITA 65/CTK/2020[2016-17]Status: DisposedITAT Cuttack27 Oct 2020AY 2016-17

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अऩीऱ सं./Ita No.338/Ctk/2017 आयकर अऩीऱ सं./Ita No.39/Ctk/2019 आयकर अऩीऱ सं./Ita No.01/Ctk/2020 (नििाारण वषा / Assessment Years :2009-2010, 2015-2016 & 2016-2017) National Aluminium Company Limited, Vs. Acit, Corporate Circle-1(2), Bhubaneswar Nalco Bhawan, P/1, Nayapalli, Bhubaneswar Pan No. : Aaacn 7449 M & आयकर अऩीऱ सं./Ita No.331/Ctk/2017 आयकर अऩीऱ सं./Ita No.69/Ctk/2019 आयकर अऩीऱ सं./Ita No.65/Ctk/2020 (नििाारण वषा / Assessment Years :2009-2010, 2015-2016 & 2016-2017) National Aluminium Company Limited, Vs. Dcit/Acit, Nalco Bhawan, P/1, Nayapalli, Corporate Circle-1(2), Bhubaneswar Bhubaneswar Pan No. : Aaacn 7449 M & Cross Objection No.11/Ctk/2019 Cross Objection No.02/Ctk/2020 (Arising Out Of Ita Nos.69/Ctk/2019 & 65/Ctk/2020) (नििाारण वषा / Assessment Years :2015-2016 & 2016-2017) National Aluminium Company Limited, Vs. Dcit/Acit, Nalco Bhavan, P/1, Nayapalli, Corporate Circle-1(2), Bhubaneswar Bhubaneswar Pan No. : Aaacn 7449 M (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 : 06/10/2020 घोषणा की तारीख/Date Of Pronouncement : 28/10/2020 आदेश / O R D E R Per Bench : These Are The Cross Appeals Filed By The Assessee & Revenue & Cross Objections By The Assessee, Against The Separate Orders Of The Cit(A)-1, Bhubaneswar, Dated 30.12.2017, 27.12.2018 & 24.10.2019

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI L.P. SAHU, AM आयकर अऩीऱ सं./ITA No.338/CTK/2017 आयकर अऩीऱ सं./ITA No.39/CTK/2019 आयकर अऩीऱ सं./ITA No.01/CTK/2020 (नििाारण वषा / Assessment Years :2009-2010, 2015-2016 & 2016-2017) National Aluminium Company Limited, Vs. ACIT, Corporate Circle-1(2), Bhubaneswar NALCO Bhawan, P/1, Nayapalli, Bhubaneswar PAN No. : AAACN 7449 M AND आयकर अऩीऱ सं./ITA No.331/CTK/2017 आयकर अऩीऱ सं./ITA No.69/CTK/2019 आयकर अऩीऱ सं./ITA No.65/CTK/2020 (नििाारण वषा / Assessment Years :2009-2010, 2015-2016 & 20…