Abu-Dhabi Commercial Bank Ltd. v. ADIT (International Taxation)

138 ITD 83Income Tax Appellate Tribunal#14931 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2020.

Judgments citing Abu-Dhabi Commercial Bank Ltd. v. ADIT (International Taxation)

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

…Tribunal and this Court would continue to be governed for the subject assessment year by the order of this Court in the matter of Deutsche Bank AG (supra).” 16. Similar view was taken by the Mumbai Tribunal in case ofAbu Dhabi Commercial Bank Ltd. vs. ACIT (138 ITD 83) (Para 14 Page 355 of Compilation). Therefore, it is submitted that the provisions of section 14A cannot be invoked as the DTAA does not allow the disallowance of expenses based on provisions inserted after the signing of the DTAA. It is also submitted that the provisions of section 14A although inserted w.r.e.f. 1 17. April 1962 however, insofar…

ABU DHABI COMMERCIAL BANK PJSC,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX (INTERNATIONAL TAXATION) 1(1)(1), MUMBAI

In the result, appeals of the assessee are allowed

ITA 63/MUM/2018[2012-13]Status: DisposedITAT Mumbai10 Jan 2020AY 2012-13

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Ble

For Appellant: Shri Dhanesh Bafna &For Respondent: Shri Avanesh Tiwari
Section 41(1)Section 44C

…he PE of the assessee should be computed as business income after allowing all the expenses attributable to its business in India including the head office expenses. This decision is reported in Abu-Dhabi Commercial Bank Ltd. Vs ADIT (International Taxation) (138 ITD 83). Respectfully following the said decision, we allow the ground raised by the assessee. We do not find much substance in the alternative contention raised by the Revenue in so far as the applicability of provisions of Sec. 41(1) of the Act. Thus, we dismiss the alternative contention of the Revenue.” 6. Similarly, in ITA No. 4928/Mum/2009 dated 2…

ABU DHABI COMMERCIAL BANK PJSC,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX (INTERNATIONAL TAXATION) 1(1)(1), MUMBAI

In the result, appeals of the assessee are allowed

ITA 1882/MUM/2018[2014-15]Status: DisposedITAT Mumbai10 Jan 2020AY 2014-15

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Ble

For Appellant: Shri Dhanesh Bafna &For Respondent: Shri Avanesh Tiwari
Section 41(1)Section 44C

…he PE of the assessee should be computed as business income after allowing all the expenses attributable to its business in India including the head office expenses. This decision is reported in Abu-Dhabi Commercial Bank Ltd. Vs ADIT (International Taxation) (138 ITD 83). Respectfully following the said decision, we allow the ground raised by the assessee. We do not find much substance in the alternative contention raised by the Revenue in so far as the applicability of provisions of Sec. 41(1) of the Act. Thus, we dismiss the alternative contention of the Revenue.” 6. Similarly, in ITA No. 4928/Mum/2009 dated 2…

ABU-DHABI COMMERICAL BANK LTD,MUMBAI vs. DDIT (IT) 1(1), MUMBAI

In the result, appeal is partly allowed

ITA 6852/MUM/2012[2007-08]Status: DisposedITAT Mumbai21 Oct 2016AY 2007-08

Bench: Shri Rajendra & Shri Saktijit Deyआयकर अऩीऱ सं. / Ita No. 6852/Mum./2012 (ननधधारण वषा / Assessment Year : 2007–08) Abu Dhabi Commercial Bank Ltd. 75B, Rehmat Manzil …….………. अऩीऱधथी / Veer Nariman Road Appellant Mumbai 400 020 Pan – Aaaca4216B V/S Asstt. Commissioner Of Income Tax ..…….………. प्रत्यथी / (International Taxation), Circle–1(1) 117, Scindia House, Ballard Pier Respondent Mumbai 400 038 ननधधाररती की ओर से / Assessee By : Shri Dhanesh Bafna A/W Ms. Chandani Shah रधजस्व की ओर से / Revenue By : Shri Sanjeev Jain सुनवधई की तधरीख / आदेश घोषणध की तधरीख / Date Of Hearing – 28.09.2016 Date Of Order – 21.10.2016 आदेश / Order शक्तिजीि दे, न्याययक सदस्य के द्वारा / Per Saktijit Dey, J.M.

For Appellant: Shri Dhanesh Bafna a/wFor Respondent: Shri Sanjeev Jain
Section 1Section 10(15)(iv)Section 14ASection 44C

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘के’ म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI श्री राजेंद्र, ऱेखा सदस्य एवुं श्री शक्तिजीि दे, न्याययक सदस्य के समक्ष BEFORE SHRI RAJENDRA, ACCOUNTANT MEMBER AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER आयकर अऩीऱ सं. / ITA no. 6852/Mum./2012 (ननधधारण वषा / Assessment Year : 2007–08) Abu Dhabi Commercial Bank Ltd. 75B, Rehmat Manzil …….………. अऩीऱधथी / Veer Nariman Road Appellant Mumbai 400 020 PAN – AAACA4216B v/s Asstt. Commissioner of Income Tax ..…….………. प्रत्यथी / (International Taxation), Circle–1(1) 117, Scindia House, Ballard Pier Respondent Mumbai 400 038…

DDIT (IT) 1(1), MUMBAI vs. ABU DHABI COMMERCIAL BANK LTD, MUMBAI

In the result, the appeals filed by the assessee in ITA Nos

ITA 3760/MUM/2012[2006-07]Status: DisposedITAT Mumbai29 Apr 2016AY 2006-07

Bench: Shri Rajendra & Shri C.N. Prasadआयकर अपील सं /I.Ta Nos.4926 To 4928/Mum/2009 ("नधा"रण वष" / Assessment Years: 2004-05 To 2006-07 Abu Dhabi Commercial The Dcit (International बनाम/ Bank Ltd., Taxation)-1(1), Vs. 75B Rehmat Manzil, Scindia House, Veer Nariman Road, Narottam Morarjee Marg, Mumbai-400 020 Ballard Estate Mumbai-400 038 आयकर अपील सं /I.Ta No. 3760/Mum/2012 ("नधा"रण वष" / Assessment Year: 2006-07 The Dcit (International Abu Dhabi Commercial Bank बनाम/ Taxation)-1(1), Ltd., Vs. Scindia House, 75B Rehmat Manzil, Narottam Morarjee Marg, Veer Nariman Road, Ballard Estate Mumbai-400 020 Mumbai-400 038 C.O. No. 121/Mum/2013 (Arising Out Of I.Ta No. 3760/Mum/2012 ("नधा"रण वष" / Assessment Year: 2006-07 Abu Dhabi Commercial The Dcit (International बनाम/ Bank Ltd., Taxation)-1(1), Vs. 75B Rehmat Manzil, Scindia House, Veer Nariman Road, Narottam Morarjee Marg, Mumbai-400 020 Ballard Estate Mumbai-400 038 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaaca 4216B .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Dhanesh Bafna अपीलाथ" ओर से/ Assessee By: Ms. Chandni Shah ""यथ" क" ओर से/Revenue By:

For Appellant: Ms. Chandni Shah
Section 41(1)Section 44C

…he PE of the assessee should be computed as business income after allowing all the expenses attributable to its business in India including the head office expenses. This decision is reported in Abu-Dhabi Commercial Bank Ltd. Vs ADIT (International Taxation) (138 ITD 83). Respectfully following the said decision, we allow the 4 M/s. Abu Dhabi Commercial Bank ground raised by the assessee. We do not find much substance in the alternative contention raised by the Revenue in so far as the applicability of provisions of Sec. 41(1) of the Act. Thus, we dismiss the alternative contention of the Revenue. 6. So far as…

ABU-DHABI COMMERICAL BANK LTD,MUMBAI vs. ADIT (IT) 2(2), MUMBAI

In the result, the appeals filed by the assessee in ITA Nos

ITA 4926/MUM/2009[2004-05]Status: DisposedITAT Mumbai29 Apr 2016AY 2004-05

Bench: Shri Rajendra & Shri C.N. Prasadआयकर अपील सं /I.Ta Nos.4926 To 4928/Mum/2009 ("नधा"रण वष" / Assessment Years: 2004-05 To 2006-07 Abu Dhabi Commercial The Dcit (International बनाम/ Bank Ltd., Taxation)-1(1), Vs. 75B Rehmat Manzil, Scindia House, Veer Nariman Road, Narottam Morarjee Marg, Mumbai-400 020 Ballard Estate Mumbai-400 038 आयकर अपील सं /I.Ta No. 3760/Mum/2012 ("नधा"रण वष" / Assessment Year: 2006-07 The Dcit (International Abu Dhabi Commercial Bank बनाम/ Taxation)-1(1), Ltd., Vs. Scindia House, 75B Rehmat Manzil, Narottam Morarjee Marg, Veer Nariman Road, Ballard Estate Mumbai-400 020 Mumbai-400 038 C.O. No. 121/Mum/2013 (Arising Out Of I.Ta No. 3760/Mum/2012 ("नधा"रण वष" / Assessment Year: 2006-07 Abu Dhabi Commercial The Dcit (International बनाम/ Bank Ltd., Taxation)-1(1), Vs. 75B Rehmat Manzil, Scindia House, Veer Nariman Road, Narottam Morarjee Marg, Mumbai-400 020 Ballard Estate Mumbai-400 038 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaaca 4216B .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Dhanesh Bafna अपीलाथ" ओर से/ Assessee By: Ms. Chandni Shah ""यथ" क" ओर से/Revenue By:

For Appellant: Ms. Chandni Shah
Section 41(1)Section 44C

…he PE of the assessee should be computed as business income after allowing all the expenses attributable to its business in India including the head office expenses. This decision is reported in Abu-Dhabi Commercial Bank Ltd. Vs ADIT (International Taxation) (138 ITD 83). Respectfully following the said decision, we allow the 4 M/s. Abu Dhabi Commercial Bank ground raised by the assessee. We do not find much substance in the alternative contention raised by the Revenue in so far as the applicability of provisions of Sec. 41(1) of the Act. Thus, we dismiss the alternative contention of the Revenue. 6. So far as…

Abu-Dhabi Commercial Bank Ltd. v. ADIT (International Taxation) (138 ITD 83) — Cited in 6 Judgments | BharatTax