ABN Amro Bank.N.V v. CIT

DEPUTY COMMISSIONER OF INCOME TAX (INTERNATIONAL TAXATION)-2(1)(1), MUMBAI vs. M/S COOPERATIVE BABOBANK UA. , MUMBAI

In the result, the appeal by the Revenue is partly allowed for statistical purposes

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.2514/Mum./2022 ITA no.2513/Mum./2022 (Assessment Year : 2013–14) (Assessment Year : 2014–15) ITA no.2978/Mum./2022 (Assessment Year : 2015–16) Dy. Commissioner of Income Tax (I.T.) ……………. Appellant Circle–2(1)(1), Mumbai v/s M/s. Cooperative Rabobank U.A. 20th Floor, Tower–A, Peninsula Business Park …………….Respondent Senapati Bapat Marg, Lower Parel Mumbai 400 013 PAN – AACCC1331M Assessee by : Shri Nitesh Joshi Revenue by : Shri Soumendu Kumar Dash Date o…

DEPUTY COMM. OF INCOME TAX (INT TAXATION)-2(1)(1), MUMBAI vs. M/S COOPERATIVE RABOBANK UA, MUMBAI

In the result, the appeal by the Revenue is partly allowed for statistical purposes

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.2514/Mum./2022 ITA no.2513/Mum./2022 (Assessment Year : 2013–14) (Assessment Year : 2014–15) ITA no.2978/Mum./2022 (Assessment Year : 2015–16) Dy. Commissioner of Income Tax (I.T.) ……………. Appellant Circle–2(1)(1), Mumbai v/s M/s. Cooperative Rabobank U.A. 20th Floor, Tower–A, Peninsula Business Park …………….Respondent Senapati Bapat Marg, Lower Parel Mumbai 400 013 PAN – AACCC1331M Assessee by : Shri Nitesh Joshi Revenue by : Shri Soumendu Kumar Dash Date o…

DEPUTY COMM. OF INCOME TAX (INT TAXATION)-2(1)(1), MUMBAI vs. M/S COOPERATIVE RABOBANK UA , MUMBAI

In the result, the appeal by the Revenue is partly allowed for statistical purposes

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.2514/Mum./2022 ITA no.2513/Mum./2022 (Assessment Year : 2013–14) (Assessment Year : 2014–15) ITA no.2978/Mum./2022 (Assessment Year : 2015–16) Dy. Commissioner of Income Tax (I.T.) ……………. Appellant Circle–2(1)(1), Mumbai v/s M/s. Cooperative Rabobank U.A. 20th Floor, Tower–A, Peninsula Business Park …………….Respondent Senapati Bapat Marg, Lower Parel Mumbai 400 013 PAN – AACCC1331M Assessee by : Shri Nitesh Joshi Revenue by : Shri Soumendu Kumar Dash Date o…

DCIT (IT) 3(1)(1) , MUMBAI vs. ANTWERP DIAMOND BANK NV, MUMBAI

In the result appeal filed by the revenue is dismissed

…ITA No.2759/Mum/2019 Assessment Year: 2014-15 Page 1 of 10 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “I” BENCH, MUMBAI [Coram: Pramod Kumar, Vice President, and, Pavan Kumar Gadale, Judicial Member] Assessment year: 2014-15 Deputy Commissioner of Income Tax (IT) 3(1)(1) ………………….……Appellant Mumbai Vs M/s KBC NV ……………..…........Respondent (formerly known as Antwerp Diamond Bank NV) India Bulls Finance Centre, Tower-3, 28th Floor, Elphinstone West, Mumbai 400013 [PAN: AADCA2713J] Appearances by Sreenivasaraghavan S. Iyengar for the appellant Ketan Ved for the respondent November 17th , 2020 Date of concluding th…

DCIT (IT) 1(1)(2), MUMBAI vs. ANTWERP DIAMOND BANK NV., MUMBAI

In the result, appeals filed by the Revenue are dismissed in terms indicated hereinabove"

Bench: Shri Mahavir Singh, Jm & Shri G. Manjunatha, Am

…IN THE INCOME TAX APPELLATE TRIBUNAL “I ”, BENCH MUMBAI BEFORE SHRI MAHAVIR SINGH, JM & SHRI G. MANJUNATHA, AM ITA No.678/Mum/2018 & 679/Mum/2018 (Assessment Year :2013-14 & 2014-15) DCIT (IT)-1(1)(2) Vs. M/s. Antwerp Diamond Bank NV Room No.117, 1st Floor C/o. Deloitte Haskis & Sels LLP, Scindia House, N.M.Road Indiabulls Finance Centre, Tower-3, 28th Floor, Ballard Estate Mumbai – 400 038 Senapati Bapat Marg’ Elphinstone Road (W) Mumbai – 400 013 PAN/GIR No. AADCA2713J Appellant) .. Respondent) Revenue by Shri Pankaj Kumar Assessee by Shri K.K. Ved & Shri Ninad Patade Date of Hearing 28/03/2019 Date of Pron…

ANTWERP DIAMONDS BANK NV,MUMBAI vs. DDIT (IT) RG 1(1), MUMBAI

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

Bench: Us Is A Foreign Banking Company Incorporated In Belgium & Is Tax Resident Of Belgium. It Is Carrying On Banking Business In India On The Strength Of Licence Granted By The Reserve Bank Of India. For The Year Under Consideration, It Filed A Return Of Income On 14/11/2007 Disclosing A Total Income Of Rs.41,78,76,187/-, Which Was Subject To Scrutiny Assessment, Wherein The Total Income Has Been Assessed At Rs.42,40,38,700/-. The Assessment Under Section 143(3) R.W. 144C(13) Of The Act Dated 11/10/2011 Was Finalized By The Assessing Officer In Terms Of The Directions Issued By Drp-1, Mumbai Under Section 144C(5) Of The Act Dated 23/9/2011. The Appellant Had Approached The Drp Against The Variation To The Returned Income Proposed By The Assessing Officer In His Draft Assessment Order Passed Under Section 144C(1) Of The Act Dated 23/12/2010. In This Background, We May Now Take Up The Four Issues Raised By The Assessee In Seriatim.

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEORE SHRI G.S.PANNU, ACCOUNTANT MEMBER AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER Antwerp Diamond Bank NV (Now merged with KBC Bank NV) 2nd Floor, Engineering Centre, 9 Mthew Road, Opera House, Mumbai 400 004 PAN: AAADCA 2713J ... Appellant Vs. The Dy. Director of Income Tax (International Taxation)- 1(1), Scindia House, Ballard Pier, Mumbai 400 038 .... Respondent Appellant by : S/Shri K.K.Ved & N.A.Patade Respondent by : Ms. Vandana Sagar Date of hearing : 19/08/2015 Date of pronouncement : 30/10/2015 ORDER PER G.S. PANNU,AM: The captioned ap…