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“Section 2(24)”

Section References (mined)Section 2Section 2(24)1,946 judgments

The decision most relied on for Section 2(24) is CIT v. AIMIL Ltd. (321 ITR 508), cited in 1,629 judgments on BharatTax.

Leading authorities on Section 2(24)

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).

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. 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.

279 ITR 331/149 Taxman 15 (Guj.); 5. CIT v. Sabari Enterprises
298 ITR 141 · 2008 · High Court
706
citing judgments

Employee contributions to provident fund or ESI, even if deposited after the due date specified in the respective welfare statutes, are allowable as a deduction under Section 36(1)(va) if paid before the due date for filing the income-tax return. This judgment aligns the treatment of employee contributions with employer contributions under Section 43B.

(i) CIT v. Merchem Ltd.
378 ITR 443 · 2015 · High Court
631
citing judgments

Belated remittance of employees' contribution to ESI and PF, even if deposited before the due date for filing the return of income under Section 139(1), is not allowed as a deduction. This disallowance falls under Section 36(1)(va) read with Section 2(24)(x), as Section 43B applies only to employer's contributions.

CIT v. Ponni Sugars & Chemicals Ltd.
306 ITR 392 · 2008 · Supreme Court
577
citing judgments

The "Purpose Test" determines whether an incentive or subsidy is a capital or revenue receipt for income tax purposes. If the incentive's purpose is to enable an assessee to set up a new industry or make investments in capital assets, it is a capital receipt and not taxable.

CIT v. Gujarat State Road Transport Corpn
41 Taxmann.com 100 · 2014 · High Court
540
citing judgments

Employees' contributions to provident fund or other welfare funds are deductible under section 36(1)(va) only if paid by the due date specified in the respective welfare fund enactments, and section 43B does not extend this period to the income tax return filing due date under section 139(1).

Judgments citing Section 2(24)

Indauto Filters, Bengaluru vs. Deputy Commissioner of Income Tax, CPC, Bangalore

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

ITA 48/BANG/2022[2018-19]Status: DisposedITAT Bangalore14 Mar 2022AY 2018-19

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranassessment Year : 2018-19

For Appellant: Shri K. Gururaj Acharya, A.RFor Respondent: Shri Sankar Ganesh K., D.R
Section 139(1)Section 143(1)Section 36Section 36(1)(va)

under the provisions of the PF Act and the PF Scheme, that would have to be treated as income within the meaning of Section 2(24)(x) of the IT Act and in which case, the assessee is liable to pay tax on the said amount treating that

N. T. Rahamathulla Khan Associates, Bengaluru vs. Assistant Director of Income Tax, CPC, Bengaluru

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

ITA 44/BANG/2022[2019-20]Status: DisposedITAT Bangalore11 Mar 2022AY 2019-20

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranassessment Year: 2019-20

For Appellant: Shri Narendra Kumar Jain, A.RFor Respondent: Shri Sankar Ganesh K., D.R
Section 139(1)Section 143(1)Section 36Section 36(1)(va)

under the provisions of the PF Act and the PF Scheme, that would have to be treated as income within the meaning of Section 2(24)(x) of the IT Act and in which case, the assessee is liable to pay tax on the said amount treating that

Income Tax Officer 11(3)(2), Mumbai vs. M/S. Vastu Minerals Private Limited, Mumbai

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

ITA 6115/MUM/2017[2010-11]Status: DisposedITAT Mumbai10 Mar 2022AY 2010-11

Bench: Shri Om Prakash Kant () & Shri Amarjit Singh () Assessment Year: 2010-11 Income Tax Officer-11(3)(2), M/S Vastu Minerals Pvt. Ltd., R.No. 428, Aayakar Bhavan, M.K. Vs. 4, Arun Villa, Subhash Road-B, Vile Road, Parle (E), Mumbai-400020. Mumbai-400057. Pan No. Aaccv 0308 B Appellant Respondent

For Appellant: Mr. Rohit Golecha, ARFor Respondent: Mr. Arvind Sontakke, DR
Section 68

Taxman 25 (Bom.) has held that : "The word income for the purpose of the Act has a well understood meaning as defined in Section 2(24) of the Act. This even when the definition in Section 2(24) of the Act is an inclusive definition. It cannot be disputed that ... income will not in its normal meaning include capital receipts unless it is so specified, as in Section 2(24) (vi) of the Act. In such a case, Capital Gains chargeable to tax under Section 45 of the Act are, defined to be income. The amounts received on issue

Radius Engineering Solutions Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, CPC, Bangalore

In the result, the appeal by the assessee is allowed

ITA 45/BANG/2022[2019-20]Status: DisposedITAT Bangalore10 Mar 2022AY 2019-20

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2019-20

For Appellant: Shri Mahesh, G., CAFor Respondent: Shri Priyadarshi Mishra, Addl.CIT(DR)(ITAT), Bengaluru
Section 139Section 139(1)Section 143(1)Section 2Section 36(1)(va)Section 43BSection 6

under the provisions of the PF Act and the PF Scheme, that would have to be treated as income within the meaning of Section 2(24)(x) of the IT Act and in which case, the assessee is liable to pay tax on the said amount treating that

Technocon Builders, Bangalore vs. Deputy Commissioner of Income Tax, Circle-2(2)(1) Represented by Deputy Commissioner of Income Tax, CPC, Bangalore

In the result, the appeal by the assessee is allowed

ITA 42/BANG/2022[2018-19]Status: DisposedITAT Bangalore10 Mar 2022AY 2018-19

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2018-19

For Appellant: Shri Rajagopal, CAFor Respondent: Shri Priyadarshi Mishra, Addl.CIT(DR)(ITAT), Bengaluru
Section 139Section 139(1)Section 143(1)Section 2Section 36(1)(va)Section 43BSection 6

under the provisions of the PF Act and the PF Scheme, that would have to be treated as income within the meaning of Section 2(24)(x) of the IT Act and in which case, the assessee is liable to pay tax on the said amount treating that

Channa Keshava, Bangalore vs. Assistant Commissioner of Income Tax, CPC, Bangalore

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

ITA 601/BANG/2021[2018-19]Status: DisposedITAT Bangalore10 Mar 2022AY 2018-19

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.S.N.Shyanbhog, AdvocateFor Respondent: Sri.Narayana K.R., Addl.CIT-DR
Section 139(1)Section 143(1)Section 36Section 36(1)(a)Section 36(1)(va)Section 43B

under the provisions of the PF Act and the PF Scheme, that would have to be treated as income within the meaning of Section 2(24)(x) of the IT Act and in which case, the assessee is liable to pay tax on the said amount treating that ... necessary implication. Before proceeding further, it will be necessary to focus on the definition of the expression 'income' in the statute. Section 2 (24) defines' income' which is an inclusive definition, and includes losses i. e. negative profit. The position has been elaborately dealt with by this Court in Commissioner

High Tensile Fastnuts (India) P..Ltd, Mumbai vs. DCIT CPC, Bangalore

In the result, assessee’s appeal is allowed

ITA 1572/MUM/2021[2018-19]Status: DisposedITAT Mumbai09 Mar 2022AY 2018-19

Bench: Shri Pavan Kumar Gadale&, Shri Gagan Goyalhigh Tensile Fastnuts Vs. Dcit – Cpc (India) Pvt Ltd., Bangalore, 601, 6Th Floor, Karnataka-560100 Goldcrest Business Park, Opposite Shreyas Cinema, Ghatkopar (W), Mumbai – 400086. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaach1190D Appellant .. Respondent Appellant By : Shri. Mehul Shah.Ar Respondent By : Shri.Tejinder Pal Singh Anand. Sr.Dr Date Of Hearing 02.03.2022 Date Of Pronouncement 04.03.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm:

For Appellant: Shri. Mehul Shah.ARFor Respondent: Shri.Tejinder Pal Singh
Section 143Section 143(1)Section 143(1)(a)Section 36Section 36(1)(va)Section 43B

under the provisions of the PF Act and the PF Scheme, that would have to be treated as income within the meaning of Section 2(24)(x) of the IT Act and in which case, the assessee is liable to pay tax on the said amount treating that

Sri Marigantu Narasimha Chari, Bengaluru vs. The Assistant Director of Income Tax, Circle-2(2)(1), Bengaluru

In the result, the appeal by the assessee is allowed

ITA 38/BANG/2022[2018-19]Status: DisposedITAT Bangalore09 Mar 2022AY 2018-19

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2018-19

For Appellant: Smt. Sheetal Borkar, AdvocateFor Respondent: Shri Priyadarshi Mishra, Addl.CIT(DR)(ITAT), Bengaluru
Section 139Section 139(1)Section 36(1)(va)Section 43B

under the provisions of the PF Act and the PF Scheme, that would have to be treated as income within the meaning of Section 2(24)(x) of the IT Act and in which case, the assessee is liable to pay tax on the said amount treating that

Reliance Industries Ltd, Mumbai vs. Deputy Commissioner of Income Tax Large Taxpayer Unit-2, Mumbai

In the result, the ITA No

ITA 2876/MUM/2019[2015-16]Status: DisposedITAT Mumbai08 Mar 2022AY 2015-16
Section 143(3)Section 28

haveto be applied for determining whether such receipt has to be taken into account forcomputing book profit. Thus provisions of Section 4 and Section 2(24) will necessarilyapply for computation of book profit u/s 115JB and as such applying the aforesaidprovisions, the sales tax subsidy being capital in nature ... does not result into any such deductions but results into a receipt not having character of income. The definition of "income" as per Section 2(24) of the Act was amended by Finance Act 2015 whereby vide clause (xviii) has been inserted with effect from 0lst April, 2016 to include

DCIT (Ltu)-2, Mumbai vs. M/S Reliance Industries Ltd., Mumbai

In the result, the ITA No

ITA 2344/MUM/2019[2014-15]Status: DisposedITAT Mumbai08 Mar 2022AY 2014-15
Section 143(3)Section 28

haveto be applied for determining whether such receipt has to be taken into account forcomputing book profit. Thus provisions of Section 4 and Section 2(24) will necessarilyapply for computation of book profit u/s 115JB and as such applying the aforesaidprovisions, the sales tax subsidy being capital in nature ... does not result into any such deductions but results into a receipt not having character of income. The definition of "income" as per Section 2(24) of the Act was amended by Finance Act 2015 whereby vide clause (xviii) has been inserted with effect from 0lst April, 2016 to include

Reliance Industries Limited, Mumbai vs. ACIT, Mumbai

In the result, the ITA No

ITA 1645/MUM/2019[2014-15]Status: DisposedITAT Mumbai08 Mar 2022AY 2014-15
Section 143(3)Section 28

haveto be applied for determining whether such receipt has to be taken into account forcomputing book profit. Thus provisions of Section 4 and Section 2(24) will necessarilyapply for computation of book profit u/s 115JB and as such applying the aforesaidprovisions, the sales tax subsidy being capital in nature ... does not result into any such deductions but results into a receipt not having character of income. The definition of "income" as per Section 2(24) of the Act was amended by Finance Act 2015 whereby vide clause (xviii) has been inserted with effect from 0lst April, 2016 to include

Puyvast Maritime India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-3(1)(1) Represented by Assistant Director of Income Tax, CPC, Bangalore

In the result, the appeal by the assessee is allowed

ITA 30/BANG/2022[2017-18]Status: DisposedITAT Bangalore08 Mar 2022AY 2017-18

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2017-18

For Appellant: Shri Rajgopal, CAFor Respondent: Shri Priyadarshi Mishra, Addl.CIT(DR)(ITAT), Bengaluru
Section 139(1)Section 143(1)(a)Section 154Section 250Section 30Section 32Section 36(1)(va)Section 43B

under the provisions of the PF Act and the PF Scheme, that would have to be treated as income within the meaning of Section 2(24)(x) of the IT Act and in which case, the assessee is liable to pay tax on the said amount treating that

Mangilal Padamchand, Mysore vs. The Deputy Commissioner of Income Tax, CPC, Bangalore

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

ITA 25/BANG/2022[2018-19]Status: DisposedITAT Bangalore08 Mar 2022AY 2018-19

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.Harish, ARFor Respondent: Sri.Narayana K.R., Addl.CIT-DR
Section 139(1)Section 143(1)Section 36Section 36(1)(va)Section 43B

under the provisions of the PF Act and the PF Scheme, that would have to be treated as income within the meaning of Section 2(24)(x) of the IT Act and in which case, the assessee is liable to pay tax on the said amount treating that ... necessary implication. Before proceeding further, it will be necessary to focus on the definition of the expression 'income' in the statute. Section 2 (24) defines' income' which is an inclusive definition, and includes losses i. e. negative profit. The position has been elaborately dealt with by this Court in Commissioner

M/S. Pilvo Communications Private Limited, Bengaluru vs. The Assistant Commissioner of Income Tax, CPC, Bangalore

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

ITA 716/BANG/2021[2019-20]Status: DisposedITAT Bangalore08 Mar 2022AY 2019-20

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.Prashanth G.S., CAFor Respondent: Sri.Narayana K.R., Addl.CIT-DR
Section 139(1)Section 143(1)Section 36(1)(va)Section 43B

under the provisions of the PF Act and the PF Scheme, that would have to be treated as income within the meaning of Section 2(24)(x) of the IT Act and in which case, the assessee is liable to pay tax on the said amount treating that

N.R. Kumaraswamy, Bangalore vs. Assistant Director of Income Tax, CPC, Bangalore

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

ITA 26/BANG/2022[2018-19]Status: DisposedITAT Bangalore07 Mar 2022AY 2018-19

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranassessment Year : 2018-19

For Appellant: Smt. Mrinalini R., A.RFor Respondent: Shri Sankar Ganesh K., D.R
Section 139(1)Section 143(1)Section 36

under the provisions of the PF Act and the PF Scheme, that would have to be treated as income within the meaning of Section 2(24)(x) of the IT Act and in which case, the assessee is liable to pay tax on the said amount treating that

25Fps Media Pvt. Ltd., Mumbai vs. ITO, Range -6(3)(1), Mumbai

In the result, the appeal filed by the assessee is hereby allowed and the appeal filed by the revenue is hereby dismissed

ITA 3085/MUM/2018[2012-13]Status: DisposedITAT Mumbai02 Mar 2022AY 2012-13

Bench: Shri Amarjit Singh, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No. 2798/Mum/2018 (निर्धारण वर्ा / Assessment Year:2012-13) Ito, Range-6(3)(1) बिधम/ 25Fps Media Pvt. Ltd. Room No.524, 5Th Floor, 18Th Floor, Marathon Futurex, Vs. Aayakar Bhavan, Mumbai- N. M. Joshi Marg, Lower 400020. Parel, Mumbai-400013. & आयकर अपील सं/ I.T.A. No. 3085/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2012-13) बिधम/ 25Fps Media Pvt. Ltd. Ito, Range-6(3)(1) 18Th Floor, Marathon Futurex, Room No.524, 5Th Floor, Vs. N. M. Joshi Marg, Lower Aayakar Bhavan, Mumbai- Parel, Mumbai-400013. 400020. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacz2076J (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Percy Pardiwala & Madhur Aggarwal Revenue By: Shri Achal Sharma (Dr) सुनवाई की तारीख / Date Of Hearing: 27/01/2022 घोषणा की तारीख /Date Of Pronouncement: 02/03/2022 आदेश / O R D E R Per Amarjit Singh (Jm): The Assessee As Well As Revenue Have Filed The Above Mentioned Appeals Against The Order Dated 28.02.2018 Passed By The Commissioner Of Income Tax (Appeals) -12, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2012-13. Ita. No.2798/Mum/2018 2. The Revenue Has Filed The Present Appeal Against The Order Dated 28.02.2018 Passed By The Commissioner Of Income Tax (Appeals) -12, Mumbai Relevant To The A.Y.2012-13. 3085/M/2018 A.Y. 2012-13 3. The Revenue Has Raised The Following Grounds: -

For Appellant: Shri Percy Pardiwala & MadhurFor Respondent: Shri Achal Sharma (DR)
Section 143(3)Section 14ASection 37Section 56(1)

statute in section 45 and in clauses (v), (vi), (vii) and (viia) of section 56(2) and the corresponding clauses in section 2(24) dealing with definition of income. It is therefore required to be examined whether the capital receipt of the appellant by way of receipt of shares falls ... Consequential amendments have also been made in section 49 of the Income-tax Act for determination of cost of acquisition and section 2(24) of the Income-tax Act to include sum of money or value of property referred to in section 56(2)(x) of the Income

ITO 6(3)(1), Mumbai vs. 25 Fps Media Pvt. Ltd., Mumbai

In the result, the appeal filed by the assessee is hereby allowed and the appeal filed by the revenue is hereby dismissed

ITA 2798/MUM/2018[2012-13]Status: DisposedITAT Mumbai02 Mar 2022AY 2012-13

Bench: Shri Amarjit Singh, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No. 2798/Mum/2018 (निर्धारण वर्ा / Assessment Year:2012-13) Ito, Range-6(3)(1) बिधम/ 25Fps Media Pvt. Ltd. Room No.524, 5Th Floor, 18Th Floor, Marathon Futurex, Vs. Aayakar Bhavan, Mumbai- N. M. Joshi Marg, Lower 400020. Parel, Mumbai-400013. & आयकर अपील सं/ I.T.A. No. 3085/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2012-13) बिधम/ 25Fps Media Pvt. Ltd. Ito, Range-6(3)(1) 18Th Floor, Marathon Futurex, Room No.524, 5Th Floor, Vs. N. M. Joshi Marg, Lower Aayakar Bhavan, Mumbai- Parel, Mumbai-400013. 400020. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacz2076J (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Percy Pardiwala & Madhur Aggarwal Revenue By: Shri Achal Sharma (Dr) सुनवाई की तारीख / Date Of Hearing: 27/01/2022 घोषणा की तारीख /Date Of Pronouncement: 02/03/2022 आदेश / O R D E R Per Amarjit Singh (Jm): The Assessee As Well As Revenue Have Filed The Above Mentioned Appeals Against The Order Dated 28.02.2018 Passed By The Commissioner Of Income Tax (Appeals) -12, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2012-13. Ita. No.2798/Mum/2018 2. The Revenue Has Filed The Present Appeal Against The Order Dated 28.02.2018 Passed By The Commissioner Of Income Tax (Appeals) -12, Mumbai Relevant To The A.Y.2012-13. 3085/M/2018 A.Y. 2012-13 3. The Revenue Has Raised The Following Grounds: -

For Appellant: Shri Percy Pardiwala & MadhurFor Respondent: Shri Achal Sharma (DR)
Section 143(3)Section 14ASection 37Section 56(1)

statute in section 45 and in clauses (v), (vi), (vii) and (viia) of section 56(2) and the corresponding clauses in section 2(24) dealing with definition of income. It is therefore required to be examined whether the capital receipt of the appellant by way of receipt of shares falls ... Consequential amendments have also been made in section 49 of the Income-tax Act for determination of cost of acquisition and section 2(24) of the Income-tax Act to include sum of money or value of property referred to in section 56(2)(x) of the Income

ITO 20 (3)(5), Mumbai vs. Vishal Junnar Sahakari Patpedhi Maryadit, Mumbai

ITA 7752/MUM/2019[2013-14]Status: DisposedITAT Mumbai28 Feb 2022AY 2013-14

Bench: Shri Om Prakash Kant () & Shri Amarjit Singh () Assessment Year: 2013-14 Income Tax Officer-20(3)(5), Vishal Junnar Sahakari Patpedhi Room No. 205, 2Nd Floor, Maryadit, Piramal Chambers, Lalbaug, Vs. 5-6, Marwadichawl, K.L. Borkar Parel, Marg, Ghaudapdev D.P. Wadi, Mumbai-400012. Mumbai-400033 Pan No. Aaaav 0104 H Appellant Respondent Assessment Year: 2013-14 Vishal Junnar Sahakari Income Tax Officer-20(3)(5), Room No. 205, 2Nd Floor, Piramal Patpedhi Maryadit, B/3, Sussex Industrial Estate, Vs. Chambers, Lalbaug, Parel, Dadojikonddeo Cross Road, Mumbai-400012. Byculla (E), Mumbai-400027. Pan No. Aaaav 0104 H Appellant Respondent Assessment Year: 2014-15 Income Tax Officer-20(3)(5), Vishal Junnar Sahakari Patpedhi Room No. 205, 2Nd Floor, Maryadit, Piramal Chambers, Lalbaug, Vs. 5-6, Marwadichawl, K.L. Borkar Parel, Marg, Ghaudapdev D.P. Wadi, Mumbai-400012. Mumbai-400033 Pan No. Aaaav 0104 H Appellant Respondent

For Appellant: Mr. Rajendra Kadrekar&For Respondent: Mr. S.N. Kabra, DR
Section 80PSection 80P(4)

Rural Development Bank. 5.5 The Ld.AO has further referred to a new clause (viia) inserted in the definition of the income under section 2(24) of the Act with effect from 01/04/2007 and according to which income includes the profit and gains of any business of banking (including providing credit

Tandem Allied Services Private Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle-7(1)(1), Bangalore

In the result, the appeals filed by the assessee are allowed

ITA 750/BANG/2021[2019-20]Status: DisposedITAT Bangalore22 Feb 2022AY 2019-20

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.Sachin Metha, ARFor Respondent: Sri.D.Kiran, Addl.CIT-DR
Section 139(1)Section 143(1)Section 143(1)(a)Section 2(24)(x)Section 36Section 36(1)(va)Section 43B

Nos.749-750/Bang/2021. M/s.Tandem Allied Services Private Limited. A.Y.2019-2020 on account of belated remittance of contribution to EPF/ESI as the income of the Assessee under Section 2(24)(x) r. w. s. 36(1 )(va). The due date referred to in Section 36(1)(va) of the Act must be read ... assessee on the following grounds (i) That with reference to employees’ contribution to PF and ESI, referred to the provisions of section 2(24)(x) and 36(1)(va) of the Act and held 4 ITA Nos.749-750/Bang/2021. M/s.Tandem Allied Services Private Limited. that section 36(1)(va) specifically covers

Tandem Allied Services Private Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle-7(1)(1), Bangalore

In the result, the appeals filed by the assessee are allowed

ITA 749/BANG/2021[2018-19]Status: DisposedITAT Bangalore22 Feb 2022AY 2018-19

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.Sachin Metha, ARFor Respondent: Sri.D.Kiran, Addl.CIT-DR
Section 139(1)Section 143(1)Section 143(1)(a)Section 2(24)(x)Section 36Section 36(1)(va)Section 43B

Nos.749-750/Bang/2021. M/s.Tandem Allied Services Private Limited. A.Y.2019-2020 on account of belated remittance of contribution to EPF/ESI as the income of the Assessee under Section 2(24)(x) r. w. s. 36(1 )(va). The due date referred to in Section 36(1)(va) of the Act must be read ... assessee on the following grounds (i) That with reference to employees’ contribution to PF and ESI, referred to the provisions of section 2(24)(x) and 36(1)(va) of the Act and held 4 ITA Nos.749-750/Bang/2021. M/s.Tandem Allied Services Private Limited. that section 36(1)(va) specifically covers