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“Section 36(1)(v)”

Section References (mined)Section 36Section 36(1)(v)126 judgments

The decision most relied on for Section 36(1)(v) is CIT v. Reliance Utilities & Power Ltd. (313 ITR 340), cited in 2,118 judgments on BharatTax.

Leading authorities on Section 36(1)(v)

CIT v. Reliance Utilities & Power Ltd.
313 ITR 340 · 2009 · High Court
2,118
citing judgments

Where an assessee claims that investments were made out of own funds, interest disallowance under Section 14A read with Rule 8D may not apply if the assessee demonstrates the availability of sufficient interest-free funds to cover such investments.

CIT v. AIMIL Ltd.
321 ITR 508 · 2010 · High Court
1,629
citing judgments

Employee contributions to PF and ESIC, deposited beyond the due date under the respective Acts but within the due date for filing the income tax return under Section 139(1), are allowable deductions under Section 36(1)(va). Such disallowance cannot be made during processing under Section 143(1).

S.A. Builders Ltd. v. CIT
288 ITR 1 · 2007 · Supreme Court
1,484
citing judgments

Interest paid on borrowed funds cannot be disallowed merely because the assessee made interest-free advances, provided those advances were made for business purposes and commercial expediency. The Revenue cannot dictate a businessman's commercial decisions, but the assessee bears the onus to prove the business expediency.

Checkmate Services Pvt. Ltd. v. CIT
143 Taxmann.com 178 · 2022 · Supreme Court
1,392
citing judgments

Employee contributions to provident fund and ESI deposited by an employer beyond the due dates prescribed under the respective special Acts are not allowable as a deduction under section 36(1)(va) of the Income-tax Act, 1961. Such disallowance can be made during processing under section 143(1).

CIT v. Alom Extrusions Ltd.
319 ITR 306 · 2009 · Supreme Court
1,344
citing judgments

A proviso inserted into a section to remedy unintended consequences, make the section workable, or supply an obvious omission must be read retrospectively in operation to give effect to the section as a whole.

CIT v. HDFC Bank Ltd.
366 ITR 505 · 2014 · High Court
1,261
citing judgments

When an assessee possesses interest-free funds sufficient to cover investments yielding tax-free income, it is presumed that such investments were made from these interest-free funds, precluding disallowance of interest expenditure under Section 14A.

CIT v. Gujarat State Road Transport Corporation
366 ITR 170 · 2014 · High Court
1,158
citing judgments

Employees' contributions to welfare funds, such as provident fund, are not allowable as a deduction under section 36(1)(va) if deposited beyond the due date prescribed under the respective welfare statutes, even by a single day. Such delayed deposits are not cured even if made before the income-tax return filing due date.

TRF Ltd. v. CIT
323 ITR 397 · 2010 · Supreme Court
714
citing judgments

For claiming deduction for bad debts under section 36(1)(vii) of the Income Tax Act, it is sufficient for the assessee to write off the debt as irrecoverable in its accounts, and it is not necessary to prove that the debt has actually become irrecoverable.

Judgments citing Section 36(1)(v)

Wissen Technology Private Limited, Bangalore vs. DCIT., Circle-17(2), Hyderabad

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

ITA 1082/HYD/2024[2018-19]Status: DisposedITAT Hyderabad11 Dec 2024AY 2018-19

Bench: Shri Manjunatha G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.1082/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2018-19) Wissen Technology Private Vs. Deputy Commissioner Limited Of Income Tax Bangalore Circle-17(2) [Pan : Aabcw5249H] Hyderabad (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri P.Prabhakara Murthy, Ar रधजस् व द्वधरध/Revenue By:: Shri Srinath Sadanala, Dr सुिवधई की तधरीख/Date Of Hearing: 11/12/2024 घोर्णध की तधरीख/Date Of 11/12/2024 Pronouncement: आदेश / Order Per. Manjunatha G., A.M: This Appeal Filed By The Assessee Is Directed Against The Order Dated 03.09.2024 Of The Learned Commissioner Of Income Tax (Appeals) [Learned Cit(A)], Siliguri, Relating To A.Y.2018-19 On The Following Grounds : 1. In The Facts & Circumstances Of Appellant’S Case, The Impugned Order Under Section 250 Of I.T.Act Passed By Learned Addl/Jcit(A)-1, Siliguri, In Adjudicating The Appeal Filed Against Intimation U/S 143(1) Of I.T.Act Is Not Correct Both On The Facts & In The Law Applicable To The Facts Of The Appellant’S

For Appellant: Shri P.Prabhakara MurthyFor Respondent: : Shri Srinath Sadanala, DR
Section 143(1)Section 143(3)Section 250Section 36(1)(v)Section 36(1)(va)

आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Manjunatha G., Accountant

Gp Spira Duct Private Limited, Hyderabad vs. DCIT., Circle-2(1), Hyderabad

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 957/HYD/2024[2020-21]Status: DisposedITAT Hyderabad04 Dec 2024AY 2020-21

Bench: Shri Vijay Pal Rao & Shri Manjunatha G.आ.अपी.सं /Ita No.957/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2020-21) Gp Spira Duct Private Vs. Deputy Commissioner Limited Of Income Tax Hyderabad Circle-2(1) [Pan : Aaccg2696M] Hyderabad (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri A.V.Raghuram, Ar रधजस् व द्वधरध/Revenue By: Shri Srinath Sadanala, Dr सुिवधई की तधरीख/Date Of Hearing: 04/12/2024 घोर्णध की तधरीख/Date Of 04/12/2024 Pronouncement: आदेश / Order Per. Manjunatha G., A.M: This Appeal Filed By The Assessee Is Directed Against The Order Passed By The Learned Commissioner Of Income Tax (Appeals) [Learned Cit(A)] Dated 06.08.2024 & Pertains To A.Y.2020-21. 2. The Brief Facts Of The Case Are That The Appellant Company Filed Its Return Of Income For The A.Y.2020-21 On 22.12.2020, Admitting Total Income Of Rs.1,69,65,640/-. The Return Of Income Filed By The Assessee Has Been Processed By The 2 Ao(Cpc), Issued Intimation U/S 143(1) Of The Income Tax Act, 1961 (“The Act”) & Determined Total Income At Rs.1,85,36,790/-, By Disallowing Bonus Expenditure Of Rs.13,87,250/- & Addition Towards Esi & Pf At Rs.1,83,903/-.

For Appellant: Shri A.V.Raghuram, ARFor Respondent: Shri Srinath Sadanala, DR
Section 139Section 139(1)Section 143(1)Section 36(1)(va)

आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Vijay Pal Rao

ACIT, Circle-34, Kolkata vs. Syama Prasad Mookerjee Port, Kolkata

In the result, all the grounds filed by the Revenue in all the four years are hereby dismissed

ITA 999/KOL/2024[2018-19]Status: DisposedITAT Kolkata18 Nov 2024AY 2018-19

Bench: proceeding for adjudicating this matter, it is noticed that the 4 appeals filed by the Department are barred by limitation, comprising of delay ranging from 119 days to 129 days. The application for said condonation of delay are almost identically worded. For the sake of convenience, the application for AY 2018-19 is extracted as under: “1. Order of CIT (A) was received in the office of the PCIT-5, Kolkata on 23.01.2024.

Section 148A

gratuity fund which was also for funding the gap between actual contribution and actuarial valuation, the Ld. DR relied on the provision of Section 36(1)(v) of the Act and also read out Rule 103 of I.T. Rules to argue that there ... actuarial valuation and actual contribution, the case of Eastern Equipment and Sales (supra) comes to the Appellant’s rescue as under: 2. Section 36(1)(v) of the Act provides that any sum paid by the assessee as an employer by way of contribution towards an approved gratuity fund created

ACIT, Circle -34, Kolkata vs. Syama Prasad Mookerjee Port, Kolkata

In the result, all the grounds filed by the Revenue in all the four years are hereby dismissed

ITA 981/KOL/2024[2017-18]Status: DisposedITAT Kolkata18 Nov 2024AY 2017-18

Bench: proceeding for adjudicating this matter, it is noticed that the 4 appeals filed by the Department are barred by limitation, comprising of delay ranging from 119 days to 129 days. The application for said condonation of delay are almost identically worded. For the sake of convenience, the application for AY 2018-19 is extracted as under: “1. Order of CIT (A) was received in the office of the PCIT-5, Kolkata on 23.01.2024.

Section 148A

gratuity fund which was also for funding the gap between actual contribution and actuarial valuation, the Ld. DR relied on the provision of Section 36(1)(v) of the Act and also read out Rule 103 of I.T. Rules to argue that there ... actuarial valuation and actual contribution, the case of Eastern Equipment and Sales (supra) comes to the Appellant’s rescue as under: 2. Section 36(1)(v) of the Act provides that any sum paid by the assessee as an employer by way of contribution towards an approved gratuity fund created

ACIT, Circle-34, Kolkata vs. Syama Prasad Mookerjee Port, Kolkata

In the result, all the grounds filed by the Revenue in all the four years are hereby dismissed

ITA 1001/KOL/2024[2021-22]Status: DisposedITAT Kolkata18 Nov 2024AY 2021-22

Bench: proceeding for adjudicating this matter, it is noticed that the 4 appeals filed by the Department are barred by limitation, comprising of delay ranging from 119 days to 129 days. The application for said condonation of delay are almost identically worded. For the sake of convenience, the application for AY 2018-19 is extracted as under: “1. Order of CIT (A) was received in the office of the PCIT-5, Kolkata on 23.01.2024.

Section 148A

gratuity fund which was also for funding the gap between actual contribution and actuarial valuation, the Ld. DR relied on the provision of Section 36(1)(v) of the Act and also read out Rule 103 of I.T. Rules to argue that there ... actuarial valuation and actual contribution, the case of Eastern Equipment and Sales (supra) comes to the Appellant’s rescue as under: 2. Section 36(1)(v) of the Act provides that any sum paid by the assessee as an employer by way of contribution towards an approved gratuity fund created

ACIT, Circle -34, Kolkata vs. Syama Prasad Mookerjee Port, Kolkata

In the result, all the grounds filed by the Revenue in all the four years are hereby dismissed

ITA 1000/KOL/2024[2020-21]Status: DisposedITAT Kolkata18 Nov 2024AY 2020-21

Bench: proceeding for adjudicating this matter, it is noticed that the 4 appeals filed by the Department are barred by limitation, comprising of delay ranging from 119 days to 129 days. The application for said condonation of delay are almost identically worded. For the sake of convenience, the application for AY 2018-19 is extracted as under: “1. Order of CIT (A) was received in the office of the PCIT-5, Kolkata on 23.01.2024.

Section 148A

gratuity fund which was also for funding the gap between actual contribution and actuarial valuation, the Ld. DR relied on the provision of Section 36(1)(v) of the Act and also read out Rule 103 of I.T. Rules to argue that there ... actuarial valuation and actual contribution, the case of Eastern Equipment and Sales (supra) comes to the Appellant’s rescue as under: 2. Section 36(1)(v) of the Act provides that any sum paid by the assessee as an employer by way of contribution towards an approved gratuity fund created

Muraleedharan Kalathil, Cochin vs. ACIT, Kochi

Appeal is dismissed in above terms

ITA 449/COCH/2023[2020-21]Status: DisposedITAT Cochin23 Oct 2024AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singhmuraleedharan Kalathil Assistant Commissioner Of 9F Sai Sree Ram Prakash Vihar Income Tax Awho, Ernakulam Vs. Cochin Cochin 682023 [Pan: Afhpk6833P] (Appellant) (Respondent)

For Appellant: ------- None -------For Respondent: Smt. V. Swarnalatha, Sr. D.R
Section 139(1)Section 143(1)(a)Section 143(1)(v)Section 250Section 36(1)(v)Section 36(1)(va)

sole substantive ground raised in the instant appeal pleads that both the lower authorities erred in law and on facts in invoking section 36(1)(v) ESI & PF disallowance in question despite the fact that it had complied with all the 2 Muraleedharan Kalathil relevant provisions before the “due” date

Intime Services, Srikakulam vs. Income Tax Officer, National E-Assessment Center, Delhi

In the result, appeal filed by the assessee is allowed for statistical purposes as indicated hereinabove

ITA 50/VIZ/2024[2018-19]Status: DisposedITAT Visakhapatnam17 Oct 2024AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./ I.T.A. No.50/Viz/2024 (िनधा"रण वष" / Assessment Year: 2018-19) Intime Services, Vs. Income Tax Officer, Srikakulam. National E-Assessment Pan: Aadfi0839A Centre, Delhi. (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Sri C. Subrahmanyam, Ar ""याथ" क" ओर से / Respondent By : Dr. Aparna Villuri, Sr. Ar सुनवाई क" तारीख / Date Of Hearing : 09/10/2024 घोषणा क" तारीख/Date Of : 17/10/2024 Pronouncement O R D E R

For Appellant: Sri C. Subrahmanyam, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 142(1)Section 143(2)Section 143(3)Section 249(2)Section 36(1)(v)Section 37Section 43B

आयकर अपीलीयअिधकरण, िवशाखापटणम SMC पीठ, िवशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM SMC BENCH, VISAKHAPATNAM "ी दु"वू" आर एल

JCIT (OSD) Circle-2, Trichy vs. The Karur Vysya Bank Ltd., Karur

In the result, appeal filed by the Revenue for assessment year

ITA 635/CHNY/2020[2017-18]Status: DisposedITAT Chennai20 Sept 2024AY 2017-18

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita No.: 620/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 Deputy Commissioner Of Income M/S. Karur Vysya Bank, V. Tax, Finance &Control Dept., Circle -2(1), Erode Road, Trichy. Karur – 639 002. [Pan: Aaact-3373-J] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 635/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 M/S. Karur Vysya Bank, The Joint Commissioner Of V. Finance &Control Dept., Income Tax, Erode Road, Circle -2, Karur – 639 002. No.44, Williams Road, [Pan: Aaact-3373-J] Contanment, Trichy – 620 001. (अपीलाथ"/Appellant) (""यथ"/Respondent) Assessee By : Shri. Ananthan, Ca & Smt. R. Lalitha, Ca Department By : Shri. Nilay Baran Som, Cit सुनवाई क" तारीख/Date Of Hearing : 05.08.2024 घोषणा क" तारीख/Date Of Pronouncement : 20.09.2024 आदेश /O R D E R Per S. R. Raghunatha:

For Appellant: Shri. Ananthan, CA & Smt. R. Lalitha, CAFor Respondent: Shri. Nilay Baran Som, CIT
Section 145Section 36(1)Section 36(1)(vii)Section 36(1)(viia)Section 36(2)(v)

आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एबी टी वक", "याियक

M/S. Karur Vysya Bank, Karur vs. DCIT, Circle - 2 (1), Trichy

ITA 620/CHNY/2020[2017-18]Status: DisposedITAT Chennai20 Sept 2024AY 2017-18

Bench: Shri Aby T Varkey, Hon'Ble & Shri S. R. Raghunatha, Hon'Bleआयकर अपील सं./Ita No.: 620/Chny/2020 निर्धारण वर्ष / Assessment Year: 2017-18 M/S. Karur Vysya Bank, Deputy Commissioner Of Income Finance &Control Dept., V. Tax, Erode Road, Circle -2(1), Karur - 639 002. Trichy. [Pan: Aaact-3373-J] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita No.: 635/Chny/2020 निर्धारण वर्ष / Assessment Year: 2017-18 The Joint Commissioner Of Income Tax, Circle -2, No.44, Williams Road, Contanment, Trichy - 620 001. V. M/S. Karur Vysya Bank, Finance &Control Dept., Erode Road, Karur - 639 002. [Pan: Aaact-3373-J] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) Assessee By : Shri. Ananthan, Ca & Smt. R. Lalitha, Ca Department By : Shri. Nilay Baran Som, Cit सुनवाई की तारीख/Date Of Hearing : 05.08.2024 घोषणा की तारीख/Date Of Pronouncement : 20.09.2024 आदेश / Order Per S. R. Raghunatha: These Two Cross Appeals Filed By The Assessee & Revenue Are Directed Against The Order Passed By The Learned Commissioner Of Income Tax (Appeals)-1, Trichy, Dated 16.03.2020 & Pertains To

For Appellant: Shri. Ananthan, CA & Smt. R. Lalitha, CAFor Respondent: Shri. Nilay Baran Som, CIT
Section 145Section 36(1)(vii)Section 36(1)(viia)Section 36(2)(v)

आयकर अपीलीय अधिकरण, 'ए' न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL 'A' BENCH, CHENNAI श्री एबी टी वर्की, न्यायिक

Dy. Commissioner of Income Tax, Circle- 1(1), Hyderabad vs. Union Bank of India, Hyderabad

In the result, the appeals filed by the assessee as well as the Revenue are partly allowed for statistical purposes

ITA 1230/HYD/2017[2012-13]Status: DisposedITAT Hyderabad28 Aug 2024AY 2012-13

Bench: Shri Manjunatha, G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.1018/Hyd/2017 (िनधा"रण वष"/Assessment Year: 2012-13) Andhra Bank Vs. Dy. C. I. T. Hyderabad Circle 1(1) Pan:Aabca7375C Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1230/Hyd/2017 (िनधा"रण वष"/Assessment Year: 2012-13 ) Dy. C. I. T. Vs. Andhra Bank Circle 1(1) Hyderabad Hyderabad Pan:Aabca7375C (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Ananthan, Ca राज" व "ारा/Revenue By:: Shri Kumar Pranav, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 02/07/2024 घोषणा की तारीख/Pronouncement: 28/08/2024 आदेश/Order Per Manjunatha, G. A.M These Cross Appeals Filed By The Assessee, As Well As The Revenue, Are Directed Against The Order Dated 16/02/2016 Of Page 1 Of 59

For Appellant: Shri Ananthan, CAFor Respondent: : Shri Kumar Pranav, CIT(DR)
Section 36(1)(vi)Section 36(1)(vii)Section 36(1)(viia)Section 41(4)

taking note of relevant Page 21 of 59 ITA Nos 1018 and 1230 of 2017 Andhra Bank facts including the provisions of section 36(1)(v) r.w.s. 43B(f), disallowed a sum of Rs.6,60,52,609/- towards contribution to fund and also made addition towards interest income of Rs.21

Union Bank of India, Hyderabad vs. Dy. Commissisoner of Income Tax, Circle-1(1), Hyderabad

In the result, the appeals filed by the assessee as well as the Revenue are partly allowed for statistical purposes

ITA 1018/HYD/2017[2012-13]Status: DisposedITAT Hyderabad28 Aug 2024AY 2012-13

Bench: Shri Manjunatha, G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.1018/Hyd/2017 (िनधा"रण वष"/Assessment Year: 2012-13) Andhra Bank Vs. Dy. C. I. T. Hyderabad Circle 1(1) Pan:Aabca7375C Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1230/Hyd/2017 (िनधा"रण वष"/Assessment Year: 2012-13 ) Dy. C. I. T. Vs. Andhra Bank Circle 1(1) Hyderabad Hyderabad Pan:Aabca7375C (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Ananthan, Ca राज" व "ारा/Revenue By:: Shri Kumar Pranav, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 02/07/2024 घोषणा की तारीख/Pronouncement: 28/08/2024 आदेश/Order Per Manjunatha, G. A.M These Cross Appeals Filed By The Assessee, As Well As The Revenue, Are Directed Against The Order Dated 16/02/2016 Of Page 1 Of 59

For Appellant: Shri Ananthan, CAFor Respondent: : Shri Kumar Pranav, CIT(DR)
Section 36(1)(vi)Section 36(1)(vii)Section 36(1)(viia)Section 41(4)

taking note of relevant Page 21 of 59 ITA Nos 1018 and 1230 of 2017 Andhra Bank facts including the provisions of section 36(1)(v) r.w.s. 43B(f), disallowed a sum of Rs.6,60,52,609/- towards contribution to fund and also made addition towards interest income of Rs.21

Deputy Commissioner of Income Tax, Amravati & Chandrapur Circle, Amravati vs. Chandrapur District Central Co-Op Bank Ltd., Chandrapur

In the result, appeal filed by the Revenue is allowed for statistical purposes

ITA 89/NAG/2022[2018-19]Status: DisposedITAT Nagpur21 Aug 2024AY 2018-19

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Mahavir AtalFor Respondent: Shri Kailash C. Kanojiya
Section 143(3)Section 271(1)(c)Section 274Section 36(1)(viia)

IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY

ACIT, Chandrapur Circle, Chandrapur vs. Chandrapur Distt. Central Co-Op Bank Ltd, Chandrapur

In the result, appeal filed by the Revenue is allowed for statistical purposes

ITA 399/NAG/2019[2015-16]Status: DisposedITAT Nagpur21 Aug 2024AY 2015-16

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Mahavir AtalFor Respondent: Shri Kailash C. Kanojiya
Section 143(3)Section 271(1)(c)Section 274Section 36(1)(viia)

IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY

Assistant Commissioner of Income Tax, Chandrapur Circle, Chandrapur vs. M/S Chandrapur District Central Co-Oprative Bank Limted, Chandrapur

In the result, appeal filed by the Revenue is allowed for statistical purposes

ITA 241/NAG/2018[2013-14]Status: DisposedITAT Nagpur21 Aug 2024AY 2013-14

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Mahavir AtalFor Respondent: Shri Kailash C. Kanojiya
Section 143(3)Section 271(1)(c)Section 274Section 36(1)(viia)

IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY

Mahantesh H, Bangalore vs. Deputy Commissioner of Income-Tax, Circle 4(1)(1), Bangalore)

In the result, the appeal filed by the assessee is dismissed

ITA 874/BANG/2024[2021-22]Status: DisposedITAT Bangalore20 Aug 2024AY 2021-22

Bench: Shri Chandra Poojari & Shri Keshav Dubeymahantesh H Dcit, Circe 4(1)(1) #6, Poojari Krishan Bldg. Koramangala Bhavani Road, Hebbagodi Vs. Bengaluru Bangalore 560099 Pan – Aoypm2771G (Appellant) (Respondent) Assessee By: Shri Subramanya Bhat, Ca Revenue By: Shri V. Parithivel, Jcit-Dr Date Of Hearing: 12.06.2024 Date Of Pronouncement: 20.08.2024 O R D E R Per: Keshav Dubey, J.M.

For Appellant: Shri Subramanya Bhat, CAFor Respondent: Shri V. Parithivel, JCIT-DR
Section 139(1)Section 143(1)Section 143(1)(a)Section 234Section 250Section 36(1)(va)

IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE “C” BENCH, BANGALORE Before Shri Chandra Poojari, Accountant Member and Shri Keshav Dubey

Svc Co-Operative Bank Ltd., Mumbai vs. ACIT, Cir.1(3)(1), Mumbai

Appeal is allowed for statistical purposes in above terms

ITA 2475/MUM/2024[2021-22]Status: DisposedITAT Mumbai26 Jul 2024AY 2021-22

Bench: Shri Satbeer Singh Godara & Shri Omkareshwar Chidara

For Appellant: Shri Rajiv Waglay, AdvocateFor Respondent: Shri Dr. Kishor Dhule, CIT-DR
Section 143(3)Section 36(1)(v)

IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “G” BENCH : MUMBAI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI OMKARESHWAR

A R J Fireworks, Sivakasi vs. ITO, Ward 1, Virudhunagar

The appeal stand allowed in terms of our above order

ITA 443/CHNY/2024[2018-19]Status: DisposedITAT Chennai14 Jun 2024AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.443/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2018-19) M/S. Arj Fireworks Ito बनाम/ Ward-1 184, Palaniandavarpuram Colony, Vs. Virudhunagar. Sivakasi-626 123. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aapfa-4749-M (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri P.M.Kathir (Advocate)-Ld.Ar " थ"कीओरसे/Respondent By : Shri R.Mukundan(Jcit)-Ld. Dr सुनवाई की तारीख/Date Of Hearing : 12-06-2024 घोषणा की तारीख /Date Of Pronouncement : 14-06-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri P.M.Kathir (Advocate)-Ld.ARFor Respondent: Shri R.Mukundan(JCIT)-Ld. DR
Section 143(3)Section 36(1)(iv)

disallowance-gratuity - Assessment year 1975-76 - Whether applicability of rule 103 will arise only when deduction has to be allowed in conformity with section 36(1) (v) but after introduction of section 40A (7) deduction has to be worked out solely under section 40A (7) - Held, yes Even ... merits, the applicability of rule 103 would arise only when deduction had to be allowed in conformity with section 36(1)(v). After the introduction of section 40A (7), rule 103 would have no application. The claim for deduction has to be worked out solely under section 40A (7) which

Rapid Care Transcription Pvt Ltd, Chennai vs. Dy CIT, Circle 1, Chennai

In the result the appeal of the assesse is partly allowed for statistical purposes

ITA 348/CHNY/2024[2022-23]Status: DisposedITAT Chennai12 Jun 2024AY 2022-23

Bench: Shri Ss Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./Ita No.348/Chny/2024 निर्धारण वर्ा /Assessment Years: 2022-23 Rapid Care Transcription Pvt Ltd Dy. Commissioner Of Income Tax No.21/41, Vlv Complex, Little Mount, Circle-1, Ltu, Chennai. Mount Road, Saidapet S.O(Chennai), Saidapet, Chennai-15. [Pan: Aabcr3254M] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Appellant By : Shri Y.Sridhar, Fca प्रत्यर्थी की ओर से /Respondent By : Shri Arv Srinivasan, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 28.05.2024 घोषणा की तारीख /Date Of Pronouncement : 12.06.2024

For Appellant: Shri Y.Sridhar, FCAFor Respondent: Shri ARV Srinivasan, Addl. CIT
Section 139(1)Section 143Section 143(1)Section 250Section 36(1)(v)Section 37Section 43B

being a procedural provision, it shall not take away the right confirmed in section 37 r.w.s 40A(7) and section 36(1)(v) of the Act…”. Accordingly, we are of the view that ends of justice would be met if the matter is restored to the file

Deputy Commissioner of Income Tax, Circle-8, Pune vs. Sandvik Coromant India Pvt Ltd, Pune

In the result, appeal filed by the Revenue in ITA

ITA 1072/PUN/2023[2018-19]Status: DisposedITAT Pune07 May 2024AY 2018-19

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.1072/Pun/2023 िनधा"रणवष" / Assessment Year : 2018-19 The Dy.Commissioner Of Sandvik Coromant India Pvt. Income Tax, Circle-8, Vs Ltd., Pune. Mumbai Pune Road, Dapodi, Pune – 411012. Pan: Aaccs6638K Appellant/ Revenue Respondent /Assessee Cross Objection No.7/Pun/2024 िनधा"रणवष" / Assessment Year : 2018-19 Sandvik Coromant India The Dy.Commissioner Of Pvt. Ltd., Vs Income Tax, Circle-8, Pune. Mumbai Pune Road, Dapodi, Pune – 411012. Pan: Aaccs6638K Appellant/ Assessee Respondent / Revenue Assessee By Shri Nikhil Patakh – Ar Revenue By Shri Ajay Kumar Keshari – Dr Date Of Hearing 15/04/2024 Date Of Pronouncement 07/05/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Ita 1072/Pn/2023 Filed By The Revenue & Cross Objection Co No.7/Pun/2024 Filed By The Assessee Are Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac] U/S.250 Of The Act, For A.Y.2018-19

Section 139(1)Section 143(1)Section 143(1)(a)Section 250Section 251Section 251(1)(a)Section 43B

।आयकर अपीलीय अिधकरण ”बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE SHRI S.S.GODARA, JUDICIAL