33 SOT 7 (Bang- Trib), DCIT Vs Karur Vysya Bank (2005) 273 ITR 510 ( Madras), CIT v. Nedungadi Bank Ltd.

356 ITR 549High Court2013#1797 most cited

What is 33 SOT 7 (Bang- Trib), DCIT Vs Karur Vysya Bank (2005) 273 ITR 510 ( Madras), CIT v. Nedungadi Bank Ltd. authority for?

Depreciation on investments classified as 'Held to Maturity' or 'Available for Sale' is allowable as a deduction. Such depreciation is not restricted by the nature of the investment category.

63

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2011 to 2025.

Also referred to as

Karnataka Bank Ltd v ACIT · 356 ITR 549 · depreciation on investments · Held to Maturity · Available for Sale · allowable deduction · diminution in value

Sections most often in play

Section 143(3)Section 154Section 41(1)

Issues it is cited on

section 211section 115jb(2)section 36(1)(viia)section 36(1)(vii)mercantile system of accountingbook profitssection 115jbsection 115jdisallowance u/s 14asection 36(1)section 36section 14a

Judgments citing 33 SOT 7 (Bang- Trib), DCIT Vs Karur Vysya Bank (2005) 273 ITR 510 ( Madras), CIT v. Nedungadi Bank Ltd.

Oriental Bank of Commerce, Gurgaon vs. ACIT, Circle- 19(1), New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 1199/DEL/2018[2015-16]Status: DisposedITAT Delhi04 Mar 2022AY 2015-16

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 1581/Del/2017 : Asstt. Year : 2012-13 Ita No. 1582/Del/2017 : Asstt. Year : 2013-14 Ita No. 1583/Del/2017 : Asstt. Year : 2014-15 Ita No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank Of Commerce, Vs Addl. Cit, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 Dcit/Acit, Circle-19(1), New Delhi (Appellant) (Respondent) Pan No. Aaaco0191M

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14A

…ut appreciating the fact that though the same was done as per the Reserve Bank of India guidelines, yet the same was not an allowable expenditure under section 37(1) of the Act”. 25. At page 24 of the paper book the judgment of the Karnataka Bank Ltd. (2013) 356 ITR 549 wherein it was held as under: “12. Now we may advert to the second substantial question of law involved in ITA No. 18 of 2014. The aforesaid substantial question of law is squarely covered by Instruction No. 17 of 2008 dated November 26, 2008 issued by the Central Board of Direct Taxes/RBI and is covered by Clause )vii) provided herein. The deci…

ACIT, New Delhi vs. M/S. Oriental Bank of Commerce, Gurgaon

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 2174/DEL/2017[2014-15]Status: DisposedITAT Delhi04 Mar 2022AY 2014-15

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 1581/Del/2017 : Asstt. Year : 2012-13 Ita No. 1582/Del/2017 : Asstt. Year : 2013-14 Ita No. 1583/Del/2017 : Asstt. Year : 2014-15 Ita No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank Of Commerce, Vs Addl. Cit, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 Dcit/Acit, Circle-19(1), New Delhi (Appellant) (Respondent) Pan No. Aaaco0191M

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14A

…ut appreciating the fact that though the same was done as per the Reserve Bank of India guidelines, yet the same was not an allowable expenditure under section 37(1) of the Act”. 25. At page 24 of the paper book the judgment of the Karnataka Bank Ltd. (2013) 356 ITR 549 wherein it was held as under: “12. Now we may advert to the second substantial question of law involved in ITA No. 18 of 2014. The aforesaid substantial question of law is squarely covered by Instruction No. 17 of 2008 dated November 26, 2008 issued by the Central Board of Direct Taxes/RBI and is covered by Clause )vii) provided herein. The deci…

ACIT, New Delhi vs. M/S. Oriental Bank of Commerce, Gurgaon

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 2173/DEL/2017[2013-14]Status: DisposedITAT Delhi04 Mar 2022AY 2013-14

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 1581/Del/2017 : Asstt. Year : 2012-13 Ita No. 1582/Del/2017 : Asstt. Year : 2013-14 Ita No. 1583/Del/2017 : Asstt. Year : 2014-15 Ita No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank Of Commerce, Vs Addl. Cit, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 Dcit/Acit, Circle-19(1), New Delhi (Appellant) (Respondent) Pan No. Aaaco0191M

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14A

…ut appreciating the fact that though the same was done as per the Reserve Bank of India guidelines, yet the same was not an allowable expenditure under section 37(1) of the Act”. 25. At page 24 of the paper book the judgment of the Karnataka Bank Ltd. (2013) 356 ITR 549 wherein it was held as under: “12. Now we may advert to the second substantial question of law involved in ITA No. 18 of 2014. The aforesaid substantial question of law is squarely covered by Instruction No. 17 of 2008 dated November 26, 2008 issued by the Central Board of Direct Taxes/RBI and is covered by Clause )vii) provided herein. The deci…

Oriental Bank of Commerce, Gurgaon vs. DCIT, New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 1583/DEL/2017[2014-15]Status: DisposedITAT Delhi04 Mar 2022AY 2014-15

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 1581/Del/2017 : Asstt. Year : 2012-13 Ita No. 1582/Del/2017 : Asstt. Year : 2013-14 Ita No. 1583/Del/2017 : Asstt. Year : 2014-15 Ita No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank Of Commerce, Vs Addl. Cit, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 Dcit/Acit, Circle-19(1), New Delhi (Appellant) (Respondent) Pan No. Aaaco0191M

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14A

…ut appreciating the fact that though the same was done as per the Reserve Bank of India guidelines, yet the same was not an allowable expenditure under section 37(1) of the Act”. 25. At page 24 of the paper book the judgment of the Karnataka Bank Ltd. (2013) 356 ITR 549 wherein it was held as under: “12. Now we may advert to the second substantial question of law involved in ITA No. 18 of 2014. The aforesaid substantial question of law is squarely covered by Instruction No. 17 of 2008 dated November 26, 2008 issued by the Central Board of Direct Taxes/RBI and is covered by Clause )vii) provided herein. The deci…

Oriental Bank of Commerce, Gurgaon vs. DCIT, New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 1582/DEL/2017[2013-14]Status: DisposedITAT Delhi04 Mar 2022AY 2013-14

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 1581/Del/2017 : Asstt. Year : 2012-13 Ita No. 1582/Del/2017 : Asstt. Year : 2013-14 Ita No. 1583/Del/2017 : Asstt. Year : 2014-15 Ita No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank Of Commerce, Vs Addl. Cit, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 Dcit/Acit, Circle-19(1), New Delhi (Appellant) (Respondent) Pan No. Aaaco0191M

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14A

…ut appreciating the fact that though the same was done as per the Reserve Bank of India guidelines, yet the same was not an allowable expenditure under section 37(1) of the Act”. 25. At page 24 of the paper book the judgment of the Karnataka Bank Ltd. (2013) 356 ITR 549 wherein it was held as under: “12. Now we may advert to the second substantial question of law involved in ITA No. 18 of 2014. The aforesaid substantial question of law is squarely covered by Instruction No. 17 of 2008 dated November 26, 2008 issued by the Central Board of Direct Taxes/RBI and is covered by Clause )vii) provided herein. The deci…

Oriental Bank of Commerce, Gurgaon vs. Addl. CIT, New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 1581/DEL/2017[2012-13]Status: DisposedITAT Delhi04 Mar 2022AY 2012-13

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 1581/Del/2017 : Asstt. Year : 2012-13 Ita No. 1582/Del/2017 : Asstt. Year : 2013-14 Ita No. 1583/Del/2017 : Asstt. Year : 2014-15 Ita No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank Of Commerce, Vs Addl. Cit, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 Dcit/Acit, Circle-19(1), New Delhi (Appellant) (Respondent) Pan No. Aaaco0191M

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14A

…ut appreciating the fact that though the same was done as per the Reserve Bank of India guidelines, yet the same was not an allowable expenditure under section 37(1) of the Act”. 25. At page 24 of the paper book the judgment of the Karnataka Bank Ltd. (2013) 356 ITR 549 wherein it was held as under: “12. Now we may advert to the second substantial question of law involved in ITA No. 18 of 2014. The aforesaid substantial question of law is squarely covered by Instruction No. 17 of 2008 dated November 26, 2008 issued by the Central Board of Direct Taxes/RBI and is covered by Clause )vii) provided herein. The deci…

M/S. Karnataka Power Corporation Limited, Bangalore vs. Assistant Commissioner of Income Tax, Circle- 11(5), Bangalore

In the result, both the appeals of the revenue and the assessee are dismissed

ITA 26/BANG/2020[2010-11]Status: DisposedITAT Bangalore02 Mar 2022AY 2010-11

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranassessment Year: 2010-11

For Appellant: Shri Narendra Sharma, A.RFor Respondent: Shri Sumer Singh Meena, D.R
Section 115JSection 80I

…ITA Nos.10 & 26/Bang/2020 M/s. Karnataka Power Corporation, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER Assessment Year: 2010-11 Deputy Commissioner M/s. Karnataka Power Corporation of Income-tax No.82, Shakthi Bhavan Circle-4(1)(1) Race Course Road Vs. Bangalore Bangalore PAN NO : AAACK8032D APPELLANT RESPONDENT Assessment Year: 2010-11 M/s. Karnataka Power Corporation Deputy Commissioner of Bangalore Income-tax Vs. Circle-4(1)(1) Bangalore APPELLANT RESPONDENT Appellant by : Shri Narendra Sharma…

Deputy Commissioner of Income Tax, Circle- 4(1)(1), Bangalore vs. M/S. Karnataka Power Corporation Limited, Bangalore

In the result, both the appeals of the revenue and the assessee are dismissed

ITA 10/BANG/2020[2010-11]Status: DisposedITAT Bangalore02 Mar 2022AY 2010-11

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranassessment Year: 2010-11

For Appellant: Shri Narendra Sharma, A.RFor Respondent: Shri Sumer Singh Meena, D.R
Section 115JSection 80I

…ITA Nos.10 & 26/Bang/2020 M/s. Karnataka Power Corporation, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER Assessment Year: 2010-11 Deputy Commissioner M/s. Karnataka Power Corporation of Income-tax No.82, Shakthi Bhavan Circle-4(1)(1) Race Course Road Vs. Bangalore Bangalore PAN NO : AAACK8032D APPELLANT RESPONDENT Assessment Year: 2010-11 M/s. Karnataka Power Corporation Deputy Commissioner of Bangalore Income-tax Vs. Circle-4(1)(1) Bangalore APPELLANT RESPONDENT Appellant by : Shri Narendra Sharma…

M/S. Vijaya Bank, Bangalore vs. Joint Commissioner of Income Tax, Ltu, Bangalore

In the result, the appeal filed by the assessee is treated as allowed for statistical purposes

ITA 1838/BANG/2018[2013-14]Status: DisposedITAT Bangalore28 Dec 2021AY 2013-14

Bench: Shri George George K. & Shri B.R. Baskaranassessment Year : 2013-14

For Appellant: Shri S. Ananthan, A.RFor Respondent: Shri Pradeep Kumar, D.R
Section 115JSection 143(3)Section 14ASection 194JSection 36(1)(vii)Section 36(1)(viia)Section 40

…ve for the assessee submitted that it was only after considering its own decision in the case of ING Vysya Bank (supra) that the Hon'ble Karnataka High Court decided the issue in favour of the assessee in the case of Karnataka Bank Vs. ACIT reported in (2013) 356 ITR 549 (Kar). Following the decision of the Hon'ble ITA Nos.1833 & 1838/Bang/2018 M/s. Bank of Baroda, Bangalore Page 17 of 21 Apex Court in the case of UCO Bank Vs. CIT (1999) 237 ITR 889 (SC), the Hon'ble Karnataka High Court held that the investments of the bank are stock in trade and are to be valued at lower of cost or market value and the result…

Joint Commissioner of Income Tax, Ltu, Bengaluru vs. M/S. Vijaya Bank, Bengaluru

In the result, the appeal filed by the assessee is treated as allowed for statistical purposes

ITA 1833/BANG/2018[2013-14]Status: DisposedITAT Bangalore28 Dec 2021AY 2013-14

Bench: Shri George George K. & Shri B.R. Baskaranassessment Year : 2013-14

For Appellant: Shri S. Ananthan, A.RFor Respondent: Shri Pradeep Kumar, D.R
Section 115JSection 143(3)Section 14ASection 194JSection 36(1)(vii)Section 36(1)(viia)Section 40

…ve for the assessee submitted that it was only after considering its own decision in the case of ING Vysya Bank (supra) that the Hon'ble Karnataka High Court decided the issue in favour of the assessee in the case of Karnataka Bank Vs. ACIT reported in (2013) 356 ITR 549 (Kar). Following the decision of the Hon'ble ITA Nos.1833 & 1838/Bang/2018 M/s. Bank of Baroda, Bangalore Page 17 of 21 Apex Court in the case of UCO Bank Vs. CIT (1999) 237 ITR 889 (SC), the Hon'ble Karnataka High Court held that the investments of the bank are stock in trade and are to be valued at lower of cost or market value and the result…

Deputy Commissioner of Income Tax Circle-5(2)(1), Bangalore vs. M/S the National Co-Operative Bank Ltd, Bangalore

In the result, the appeal of the revenue is partly allowed

ITA 1523/BANG/2018[2014-15]Status: DisposedITAT Bangalore16 Sept 2021AY 2014-15

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri G. Elamuruga, Jt. CIT(DR)(ITAT), BengaluruFor Respondent: Shri Ravishankar, Advocate
Section 14A

…/Bang/2018 Page 2 of 8 (c) Whether on the facts and circumstances of the cases and in law, CIT(A) was right in allowing deprecation on investments simply relying on the decision of the Karnataka High Court in the case of Karnataka Bank Limited Vs ACIT (2013) 356 ITR 549 when the issue has not reached finality as the department has not accepted the High Court Order and has filed SLP before Hon'ble Supreme Court which is pending? (d) Whether on the facts and circumstances of the cases and in law, CIT(A) was right in allowing amortization of premium simply relying on ITAT Panji Bench order in the case of Khanapur C…

Deputy Commissioner of Income Tax Circle-5(2)(1), Bangalore vs. M/S the National Co-Operative Bank Ltd, Bangalore

In the result, the appeal of the revenue is partly allowed

ITA 1522/BANG/2018[2013-14]Status: DisposedITAT Bangalore16 Sept 2021AY 2013-14

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri G. Elamuruga, Jt. CIT(DR)(ITAT), BengaluruFor Respondent: Shri Ravishankar, Advocate
Section 14A

…/Bang/2018 Page 2 of 8 (c) Whether on the facts and circumstances of the cases and in law, CIT(A) was right in allowing deprecation on investments simply relying on the decision of the Karnataka High Court in the case of Karnataka Bank Limited Vs ACIT (2013) 356 ITR 549 when the issue has not reached finality as the department has not accepted the High Court Order and has filed SLP before Hon'ble Supreme Court which is pending? (d) Whether on the facts and circumstances of the cases and in law, CIT(A) was right in allowing amortization of premium simply relying on ITAT Panji Bench order in the case of Khanapur C…

Deputy Commissioner of Income Tax, Circle- 5(2)(1), Bangalore vs. M/S. National Co-Operative Bank Limited, Bangalore

ITA 1372/BANG/2019[2011-12]Status: DisposedITAT Bangalore13 Mar 2020AY 2011-12

Bench: Shri. B. R. Baskaran & Smt. Beena Pillai

For Appellant: Shri. Priyadarshi Misra, JCIT – DRFor Respondent: None

…rved that identical issues was decided in assessee’s own case for assessment year 2013-14 and 2014-15, wherein Ld.CIT(A) allowed assessee’s grounds by following decision of Hon’ble Karnataka High Court in case of Karnataka Bank Ltd. vs ACIT reported in (2013) 356 ITR 549, and, decision of coordinate bench of this Tribunal in assessee’s own case for assessment year 2007-08 and 2008-09. He thus relied upon orders in assessee’s own case for preceding assessment years and allowed claim of assessee. 5. Aggrieved by order of Ld. CIT (A), revenue is in appeal before us now. 6. Admittedly, grounds raised by revenue is o…

The Commissioner of Income-Tax vs. M/S. Ing. Vysya Bank Limited

The appeals are disposed of

ITA/18/2014HC Karnataka16 Jan 2020

Bench: ALOK ARADHE,RAVI V HOSMANI

Section 114JSection 260Section 37(1)

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 16TH DAY OF JANUARY 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE RAVI V.HOSMANI I.T.A.No. 18/2014 C/W I.T.A. Nos.229/2009, 21/2012 & 35/2014 I.T.A.No.18/2014 BETWEEN: 1. THE COMMISSIONER OF INCOME TAX C.R. BUILDING, QUEENS ROAD BANGALORE. 2. THE ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-11(3), RASHTROTHANA BHAVAN NRUPATHUNGA ROAD BANGALORE. ... APPELLANTS (By Sri. K.V. ARAVIND, ADV.,) AND: M/S. ING VYSYA BANK LIMITED ING VYSYA HOUSE No.22, M.G. ROAD BANGA…

ACIT, New Delhi vs. M/S. Oriental Bank of Commerce, Gurgaon

In the result, both the appeals of the Revenue in ITA Nos

ITA 5845/DEL/2016[2008-09]Status: DisposedITAT Delhi11 Dec 2019AY 2008-09

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble

For Appellant: Shri K.V.S.R. Krishna, CAFor Respondent: Ms. Pramita M. Biswas, CIT-DR
Section 271(1)(c)

…ble because of transfer of security from category of “available for sale” to “held to maturity”. This issue now no longer survives in view of two decisions of Hon’ble Karnataka High Court in case of Karnataka Bank Ltd. vs. Assistant Commissioner of Income Tax 356 ITR 549 and CIT vs. Bank of Baroda 262 ITR 334 and a decision of honourable Bombay High Court in case of CIT vs. HDFC Bank Ltd. reported at 368 ITR 377 considering decision of honourable supreme court in case of united commercial bank V CIT 240 ITR 355 and Southern technologies Limited V Jt CIT 320 ITR 577, wherein Hon’ble High Court has held as under:-…

ACIT, New Delhi vs. M/S. Oriental Bank of Commerce, Gurgaon

In the result, both the appeals of the Revenue in ITA Nos

ITA 5846/DEL/2016[2009-10]Status: DisposedITAT Delhi11 Dec 2019AY 2009-10

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble

For Appellant: Shri K.V.S.R. Krishna, CAFor Respondent: Ms. Pramita M. Biswas, CIT-DR
Section 271(1)(c)

…ble because of transfer of security from category of “available for sale” to “held to maturity”. This issue now no longer survives in view of two decisions of Hon’ble Karnataka High Court in case of Karnataka Bank Ltd. vs. Assistant Commissioner of Income Tax 356 ITR 549 and CIT vs. Bank of Baroda 262 ITR 334 and a decision of honourable Bombay High Court in case of CIT vs. HDFC Bank Ltd. reported at 368 ITR 377 considering decision of honourable supreme court in case of united commercial bank V CIT 240 ITR 355 and Southern technologies Limited V Jt CIT 320 ITR 577, wherein Hon’ble High Court has held as under:-…

Commissioner of Income Tax-III vs. M/S Karnataka Bank Ltd

ITA/226/2011HC Karnataka18 Dec 2018

Bench: The Hon'Ble Mr. Justice Ravi Malimath

Section 14A(1)Section 260

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU ON THE 18TH DAY OF DECEMBER, 2018 BEFORE THE HON'BLE MR. JUSTICE RAVI MALIMATH AND THE HON’BLE MR.JUSTICE K.NATARAJAN INCOME TAX APPEAL NO.226 OF 2011 BETWEEN: 1. COMMISSIONER OF INCOME TAX-III CENTRAL REVENUE BUILDINGS QUEENS ROAD, BENGALURU-560 001. 2. THE DEPUTY COMMISSIONER OF INCOME-TAX CIRCLE-2(1), BENGALURU. ...APPELLANTS (BY SRI E. I. SANMATHI, ADVOCATE) AND: M/S. KARNATAKA BANK LIMITED, HO NEAR MAHAVEERA CIRCLE, PUMPWELL, MANGALURU. ... RESPONDENT (BY SRI K. P. KUMAR, SENIOR ADVOCATE ALO…

Commissioner of Income Tax-III vs. M/S Karnataka Bank Ltd

ITA/229/2011HC Karnataka18 Dec 2018

Bench: The Hon'Ble Mr. Justice Ravi Malimath

Section 14A(1)Section 260

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU ON THE 18TH DAY OF DECEMBER, 2018 BEFORE THE HON'BLE MR. JUSTICE RAVI MALIMATH AND THE HON’BLE MR.JUSTICE K.NATARAJAN INCOME TAX APPEAL NO.229 OF 2011 BETWEEN: 1. COMMISSIONER OF INCOME TAX-III CENTRAL REVENUE BUILDINGS QUEENS ROAD, BENGALURU-560 001. 2. THE DEPUTY COMMISSIONER OF INCOME-TAX CIRCLE-2(1), BENGALURU. ...APPELLANTS (BY SRI E. I. SANMATHI, ADVOCATE) AND: M/S. KARNATAKA BANK LIMITED, HO NEAR MAHAVEERA CIRCLE, PUMPWELL, MANGALURU. ... RESPONDENT (BY SRI K. P. KUMAR, SENIOR ADVOCATE A…

Commissioner of Income Tax-III vs. M/S Karnataka Bank Ltd

ITA/228/2011HC Karnataka18 Dec 2018

Bench: The Hon'Ble Mr. Justice Ravi Malimath

Section 14A(1)Section 260

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU ON THE 18TH DAY OF DECEMBER, 2018 BEFORE THE HON'BLE MR. JUSTICE RAVI MALIMATH AND THE HON’BLE MR. JUSTICE K.NATARAJAN INCOME TAX APPEAL NO.228 OF 2011 BETWEEN: 1. COMMISSIONER OF INCOME TAX-III CENTRAL REVENUE BUILDINGS QUEENS ROAD, BENGALURU. 2. THE DEPUTY COMMISSIONER OF INCOME-TAX CIRCLE-2(1), BENGALURU. ...APPELLANTS (BY SRI JEEVAN J. NEERALGI, ADVOCATE) AND: M/S. KARNATAKA BANK LIMITED, HO NEAR MAHAVEERA CIRCLE, PUMPWELL, MANGALURU. ... RESPONDENT 2 (BY SRI K. P. KUMAR, SENIOR ADVOCATE ALONG WI…

Shmbhu Dayal Agarwal (Late), Newai, Tonk vs. Income Tax Officer, Ward, Tonk

In the result, appeal of the assessee is partly allowed

ITA 527/JPR/2018[2013-14]Status: DisposedITAT Jaipur28 Sept 2018AY 2013-14
For Appellant: Shri G.M. Mehta (CA)For Respondent: Shri J.C. Kulhari (JCIT)
Section 145(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jkWo] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM AND SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 527/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2013-14. cuke Shambhu Dayal Agarwal (late), The Income Tax Officer, Vs. Bada Bazar, Ward Tonk. Newai, Tonk. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. ABFPA 0159 G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri G.M. Mehta (CA) jktLo dh vksj ls@ Revenue by : Shri J.C. Kulhari (JCIT…