Mufg Bank Ltd, New Delhi vs. ACIT (International Taxation) Circle-2(2)(1), New Delhi
In the result appeal of the assessee is partly allowed
ITA 7895/DEL/2019[2015-16]Status: DisposedITAT Delhi16 Oct 2020AY 2015-16
Bench: Shri Amit Shukla & Shri Prashant Maharishi(Through Video Conferencing) Mufg Bank Ltd, Vs. Acit (International Taxation), 5Th Floor, Worldmark 2, Asset 8, Circle-2(2)(1), Aerocity, Nh-8, New Delhi New Delhi Pan: Aabct3880D (Appellant) (Respondent)
For Appellant: Shri Nishant Thakkar, AdvFor Respondent: Shr Surender Pal, CIT DR
Section 143(3)Section 14ASection 244ASection 37(1)Section 44C
…of CIT versus GodavariDevi Saraf 113 ITR 589 wherein it has been held that in absence of any decision of the jurisdictional High Court, the decision of the non jurisdictional High Court is binding on the tribunal of a different state. Similarly he relied upon 150 ITR 1, 210 ITR 580 and 167 TTJ 689. He further submitted that the liability to pay the education cess has also arising during assessment year 2015 – 16 as it is dependent on the liability of the income tax payable Under the act it accrues in the previous year relevant to assessment year 2015 – 16. He simply stated that merely because the liabilities quan…
