PRL COMMISSOER OF INCOME TAX vs. SRISURAM VENKATESWARA REDDY
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- COMMISSIONER OF INCOME-TAX, BANGALORE v. ING VYSYA BANK LTD.25 citing114 Taxmann.com 506 · 2020 · HC
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- The Commissioner of Income Tax vs M/S Ing Vysya Bank LtdKarnataka27 Jun 2022Dismissed
Also relies on COMMISSIONER OF INCOME-TAX, BANGALORE v. ING VYSYA BANK LTD.
The High Court held that securities held under 'held to maturity' are capital assets, software expenses are revenue in nature, ESOP liabilities are ascertained, contingent losses are allowable if written off, broken peri...
- The Pr Commissioner of Income Tax CIT(A) vs M/S South Canara DistrictKarnataka14 Dec 2021Dismissed
Also relies on COMMISSIONER OF INCOME-TAX, BANGALORE v. ING VYSYA BANK LTD.
The tribunal held that the assessee could follow a hybrid accounting system and that the expenses incurred were allowable under Section 37(1) as they were for promoting business. It also held that amortization premiums o...
- The Pr Commissioner of Income Tax, CIT(A) vs M/S South Canara DistrictKarnataka14 Dec 2021Dismissed
Also relies on COMMISSIONER OF INCOME-TAX, BANGALORE v. ING VYSYA BANK LTD.
The High Court held that the assessee can compute income under a hybrid accounting system and that accrued interest on investments is not necessarily chargeable to tax. It also held that expenditure incurred for promotin...
- The Pr Commissioner of Income Tax CIT(A) vs M/S South Canara DistrictKarnataka14 Dec 2021Dismissed
Also relies on COMMISSIONER OF INCOME-TAX, BANGALORE v. ING VYSYA BANK LTD.
The Tribunal held that the assessee can follow a hybrid system of accounting for computing business income, and that the expenditure incurred for promoting business, even if not strictly necessary, is allowable. It also ...
- The Pr. Commissioner of Income Tax CIT(A) vs M/S Ambuthirtha Power P.LtdKarnataka18 Aug 2021Dismissed
Also relies on COMMISSIONER OF INCOME-TAX, BANGALORE v. ING VYSYA BANK LTD.
The High Court held that the substantial questions of law were already answered in favour of the assessee in previous judgments by the same court. Therefore, the appeal filed by the Revenue lacked merit.
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