STATE BANK OF INDIA,MUMBAI vs. ASST CIT CIR 2(2), MUMBAI

ITA 3680/MUM/2017Status: DisposedITAT Mumbai21 April 2026AY 2010-11229 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal restored certain issues to the Assessing Officer for fresh adjudication, particularly regarding the computation of interest on refunds and the allowability of provisions for wage revision. Other grounds were decided based on the facts and legal precedents.

What were the facts?

The case involves cross-appeals by the State Bank of India and the Revenue concerning various disallowances and claims made by the bank for Assessment Year 2010-11. The appeals deal with provisions for employee benefits, depreciation, bad debts, and other financial claims.

What were the issues?

The key issues revolve around the allowability of various provisions and claims made by the bank, including those related to employee benefits, bad debts, and depreciation, and the correct computation of interest on refunds.

Which sections of the Income-tax Act were involved?

Section 14A,Section 36(1)(vii),Section 36(1)(viia),Section 43B,Section 40(a)(ia),Section 80-IA,Section 244A,Section 80G,Section 37(1),Section 41(4)

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Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

Before: SMT. BEENA PILLAI & SHRI JAGADISH

For Appellant: Shri Ketan Ved/Shri Ninad Patade, A/Rs
For Respondent: Shri P.C. Chhotaray, Spl. Counsel
Hearing: 09.02.2026Pronounced: 21.04.2026

Heard together (2 matters)

I.T.A. No. 3680/Mum/2017
I.T.A. No. 3882/Mum/2017

Read from the judgment's own cause title. This page is filed under one of them.

Per Bench: Present cross-appeals arise out of the order dated 21/03/2017 passed by Learned Commissioner of Income-tax (Appeals)-5, Mumbai I.T.A. No. 3882/Mum/2017

[hereinafter “Ld.CIT(A)”], for Assessment Year 2010-11 on following grounds of appeal:- Assessee’s Appeal: “The appellant objec

The order continues below.

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