COMMISSIONER OF INCOME TAX Vs. VINAY CEMENT LTD.
LAWS(SC)-2007-3-154
SUPREME COURT OF INDIA (FROM: GAUHATI)
Decided on March 07,2007

COMMISSIONER OF INCOME TAX Appellant
VERSUS
Vinay Cement Ltd. Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) In the present case we are concerned with the law as it stood prior to the amendment of Section 43-B. In the circumstances the assessee was entitled to claim the benefit in Section 43-B for that period particularly in view of the fact that he has contributed to provident fund before filing of the return. The special leave petition is dismissed.;


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