(a) CIT v. Kelvinator of India Ltd.

44 Taxmann.com 339High Court#20874 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2019.

Judgments citing (a) CIT v. Kelvinator of India Ltd.

Assistant Commissioner of Income Tax 2(3)(2), Mumbai vs. Kotak Mahindra Bank Limited, Mumbai

In the result, both the appeals filed by the revenue are dismissed

ITA 781/MUM/2018[2013-14]Status: DisposedITAT Mumbai27 Aug 2019AY 2013-14

Bench: Shri Shamim Yahya & Shri Pawan Singh

Section 143(3)Section 14ASection 36Section 36(1)(vii)

…on: 1. CIT vs Citi Bank N.A. Civil Appeal No.1549 of 2006 2. American Express International Banking Corp vs CIT 258 UTR 601(Bom) 3. CIT vs Deustche Bank 266 ITR 106-107 (SC) 4. CIT vs HDFC Bank Ltd 49 Taxmann.com 335, 366 ITR 505 (Bom) 5. Indian Bank vs DCIT 44 Taxmann.com 339 (Mad) 6. DCIT vs Dena Bank ITA No.1407/M/16 & 1408/M/16 7. DCB Bank Ltd vs. ACIT ITA No.820/M/14 & 615/M/14 8. ACIT vs Dena Bank ITA No.5259/M/14 9. DCIT vs Bank of Baroda ITA No.5605 & 5604/M/16 10. CBDT circular 28 of 2015 CBDT circular 18 of 2015 11. ACIT vs The W.B. State Co-op Bank Ltd ITA No.324&325/Kol/2018 12. DCIT vs Bank of Barod…

ACIT - 2(1)(2), Mumbai vs. Central Bank of India, Mumbai

In the result, the cross objections filed by the assessee are allowed and the appeals filed by the Revenue are dismissed as infructuous

ITA 6022/MUM/2016[2007-08]Status: DisposedITAT Mumbai11 May 2018AY 2007-08

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Ble

For Appellant: Shri Rajnikant V. ChaniyariFor Respondent: Shri S. Padmaja
Section 143Section 143(3)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI N.K. PRADHAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 6020, 6021 & 6022/MUM/2016 (A.Ys: 2009-10, 2008-09 & 2007-08) A.C.I.T. – 2(1)(2) v. M/s. Central Bank of India R.No. 561, 5th Floor, 4th Floor, Chandermukhi, Aayakar Bhavan, Balance Sheet Department, M.K. Road, Nariman Point, Mumbai-400 020 Mumbai – 400 021 PAN NO: AAACC 2498 P (Appellant) (Respondent) C.O NOs. 301, 302 & 303/MUM/2017 [ARISING OUT OF ITA.NOS. 6021, 6022 & 6020/MUM/2016] M/s. Central Bank of India v. A.C.I.T. – 2(1)(2) 4th Floor,…

ACIT - 2(1)(2), Mumbai vs. Central Bank of India, Mumbai

In the result, the cross objections filed by the assessee are allowed and the appeals filed by the Revenue are dismissed as infructuous

ITA 6021/MUM/2016[2008-09]Status: DisposedITAT Mumbai11 May 2018AY 2008-09

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Ble

For Appellant: Shri Rajnikant V. ChaniyariFor Respondent: Shri S. Padmaja
Section 143Section 143(3)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI N.K. PRADHAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 6020, 6021 & 6022/MUM/2016 (A.Ys: 2009-10, 2008-09 & 2007-08) A.C.I.T. – 2(1)(2) v. M/s. Central Bank of India R.No. 561, 5th Floor, 4th Floor, Chandermukhi, Aayakar Bhavan, Balance Sheet Department, M.K. Road, Nariman Point, Mumbai-400 020 Mumbai – 400 021 PAN NO: AAACC 2498 P (Appellant) (Respondent) C.O NOs. 301, 302 & 303/MUM/2017 [ARISING OUT OF ITA.NOS. 6021, 6022 & 6020/MUM/2016] M/s. Central Bank of India v. A.C.I.T. – 2(1)(2) 4th Floor,…

ACIT - 2(1)(2), Mumbai vs. Central Bank of India, Mumbai

In the result, the cross objections filed by the assessee are allowed and the appeals filed by the Revenue are dismissed as infructuous

ITA 6020/MUM/2016[2009-10]Status: DisposedITAT Mumbai11 May 2018AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Ble

For Appellant: Shri Rajnikant V. ChaniyariFor Respondent: Shri S. Padmaja
Section 143Section 143(3)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI N.K. PRADHAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 6020, 6021 & 6022/MUM/2016 (A.Ys: 2009-10, 2008-09 & 2007-08) A.C.I.T. – 2(1)(2) v. M/s. Central Bank of India R.No. 561, 5th Floor, 4th Floor, Chandermukhi, Aayakar Bhavan, Balance Sheet Department, M.K. Road, Nariman Point, Mumbai-400 020 Mumbai – 400 021 PAN NO: AAACC 2498 P (Appellant) (Respondent) C.O NOs. 301, 302 & 303/MUM/2017 [ARISING OUT OF ITA.NOS. 6021, 6022 & 6020/MUM/2016] M/s. Central Bank of India v. A.C.I.T. – 2(1)(2) 4th Floor,…

(a) CIT v. Kelvinator of India Ltd. (44 Taxmann.com 339) — Cited in 4 Judgments | BharatTax