(2) CIT Vs Vasisth Chay Vyapar Ltd, 330 ITR 440 (Delhi), 2011 (3) DIT v. Brahmaputra Capital Financial Services Ltd.

335 ITR 182High Court2011#14046 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2025.

Sections most often in play

Section 143(3)Section 43D

Judgments citing (2) CIT Vs Vasisth Chay Vyapar Ltd, 330 ITR 440 (Delhi), 2011 (3) DIT v. Brahmaputra Capital Financial Services Ltd.

Income Tax Officer, Parwanoo vs. Jogindra Central Co-Operative Bank Ltd., Village-Rajgarh Road

In the result, the appeal of the Revenue is dismissed

ITA 120/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh15 Oct 2025AY 2017-18

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Vishal Mohan, Sr. Advocate with Shri Parveen Sharma, Advocate (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

Section 143(3)Section 43D

…d the notional sum of Rs. 2.96 crores. 4. The Ld. CIT(A) deleted the addition after a detailed examination of the RBI’s prudential norms and judicial precedents, including the jurisdictional High Court’s ruling in CIT v. Kangra Central Co-operative Bank Ltd. (335 ITR 182 [HP]). 5. Against the order of the Ld. CIT(A) the Revenue preferred in appeal before the Tribunal. 6. During the course of hearing the Ld. DR relied upon the assessment order and contended that the benefit of section 43D is confined to “scheduled banks”, and therefore a non-scheduled co-operative bank cannot claim exemption from taxation of accru…

Brahmputra Capital and Financial Services Ltd., New Delhi vs. ITO, Ward- 5(2), New Delhi

In the result, the appeal of the assessee in ITA No

ITA 3704/DEL/2018[2010-11]Status: DisposedITAT Delhi26 Jul 2021AY 2010-11

Bench: Shri N.K. Billaiya & Shri K.N. Chary

For Appellant: Shri Rohit Jain, AdvFor Respondent: Shri Satpal Gulati, CIT- DR

…fairly conceded to this. 5. We have carefully considered the orders of the authorities below and have also perused the decisions brought to our notice. We find force in the contention of the ld. counsel for the assessee. The Hon'ble High Court of Delhi in 335 ITR 182 has decided this issue for A.Ys 2003-04 to 2006-07 which has been upheld by the Hon'ble Supreme Court in a bunch of appeals covering C.A No 998/2013 [belonging to the assessee] and the Tribunal in ITA No. 4791/DEL/2012 for A.Y 2008-09 and 4792/DEL/2012 for A.Y 2009-10 has considered the quarrel and followed the findings of the Hon'ble High Cou…

Dycit, New Delhi vs. M/S Bhartiya Samruddhi Finance Ltd., New Delhi

In the result, both the Appeals of the Revenue are

ITA 5828/DEL/2015[2012-13]Status: DisposedITAT Delhi08 Apr 2019AY 2012-13

Bench: Sh. H.S. Sidhu & Shri L.P. Sahu

Section 115JSection 142(1)Section 143(1)Section 143(2)Section 143(3)Section 145

…nder:- “3.2 I have gone through the findings in the assessment order and the submission of the appellant’s AR. As per order dated May 19, 2014 of Hon’ble High Court of Delhi in follows:- “As far as the first issue goes, and Anr. 330 ITR 440 (Del.) and DIT 335 ITR 182. As far as the second aspect goes, we notice that the Revenue had succeeded before the ITAT in light of the judgment of the Supreme Court in Southern Technologies Ltd. vs. JCIT 320 ITR 577 (SC). The Revenue is not in appeal in respect of that question. Following the decision in Vasisth Chay Vyapar ltd. (Supra) and Brahamputra Capital Financ…

Dycit, New Delhi vs. M/S Bhartiya Samruddhi Finance Ltd., New Delhi

In the result, both the Appeals of the Revenue are

ITA 5827/DEL/2015[2011-12]Status: DisposedITAT Delhi08 Apr 2019AY 2011-12

Bench: Sh. H.S. Sidhu & Shri L.P. Sahu

Section 115JSection 142(1)Section 143(1)Section 143(2)Section 143(3)Section 145

ACIT, New Delhi vs. M/S. the Delhi State Co-Operative Bank Ltd., New Delhi

In the result, appeal of the revenue is dismissed

ITA 518/DEL/2014[2010-11]Status: DisposedITAT Delhi10 Feb 2016AY 2010-11

Bench: Sri C.M.Garg, Jm & Sri O.P. Kant, Am Ita No. 518/Del./2014 : Asstt. Year : 2010-11

For Appellant: Sh. S.C.GuptaFor Respondent: Sh. Sunil Chander Sharma, CIT, DR

Section 36Section 36(1)(viia)Section 80PSection 80P(2)(a)

…ans of doubtful recovery and the AR relied on various case laws which are as under:- (1) CIT V Shoorji Vallabhdas & Co, 46 ITR 144 (SC) [1962] (2) CIT Vs Vasisth Chay Vyapar Ltd, 330 ITR 440 (Delhi), 2011 (3) DIT Vs Brahmaputra Capital Financial Services Ltd, 335 ITR 182 (Delhi), 2011 ITA NO. 2537/Del/2012 (4) TRO Vs Custodian, 293 ITR 369 (Del) (5) Barkha Investment & Trading Co P Ltd Vs CIT, 281 ITR 31 (Guj) (6) CIT Vs Nanital Bank Ltd, 309 ITR 335 (Uttarakhand) (7) CIT Vs Elgi Finance Ltd, 293 ITR 357 (Mad) (8) CIT V s Motor Credit Co P Ltd, 127 ITR 572 (Mad) [1981] (9) CIT Vs Coimbatore Lakshmi Inv. & Finance…

Shri. Parasmal Dhanraj, Bangalore vs. ITO, Bangalore

In the result, the appeal is allowed for statistical purposes

ITA 357/BANG/2014[2008-09]Status: DisposedITAT Bangalore14 Jan 2016AY 2008-09

Bench: Smt. Asha Vijayaraghavanassessment Year : 2008-09

For Appellant: Shri K. Kiran Kumar, AdvocateFor Respondent: Dr. P.K. Srihari, Addl. CIT(DR)

Section 143(1)Section 143(3)Section 194ASection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL SMC “A” BENCH : BANGALORE BEFORE SMT. ASHA VIJAYARAGHAVAN, JUDICIAL MEMBER Assessment year : 2008-09 Shri Parasmal Dhanraj, Vs. The Income Tax Officer, Prop. Aluminium Alloys & Allied, Ward 1(4), No.20, N.R. Road, Bangalore. Bangalore – 560 002. PAN: ACAPD 2130N APPELLANT RESPONDENT Appellant by : Shri K. Kiran Kumar, Advocate Respondent by : Dr. P.K. Srihari, Addl. CIT(DR) Date of hearing : 22.12.2015 Date of Pronouncement : 14.01.2016 O R D E R This appeal by the assessee is directed against the order dated 09.12.2013 of the CIT(Appeals)-I, Bangalore for the assessmen…

DCIT, New Delhi vs. M/S. the Vaish Co-Operative Adarsh Bank Ltd., New Delhi

In the result, the appeal of the Revenue being devoid of merits is

ITA 3310/DEL/2012[2009-10]Status: DisposedITAT Delhi16 Oct 2015AY 2009-10

Bench: Shri Chandra Mohan Garg & Shri L.P. Sahu

For Appellant: Shri R.C. Danday, ACIT DRFor Respondent: Shri M.K. Bhatt, Advocate

Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH `H’ NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER I.T.A.No.3310/Del/2012 Assessment Year : 2009-10 DCIT, vs The Vaish Cooperative Adarsh Bank Ltd., Circle 30(1), 3, Netaji Subhash Marg, Drum Shape Building, Darya Ganj, New Delhi. New Delhi. (PAN: AABAT7703R) (Appellant) (Respondent) Appellant by: Shri R.C. Danday, ACIT DR Respondent by : Shri M.K. Bhatt, Advocate Date of Hearing: 9.10.2015 Date of pronouncement: 16.10.2015 O R D E R PER CHANDRAMOHAN GARG, J.M. This appeal by the revenue has been directed…