ACIT v. Punjab State Co-operative Bank Ltd.

143 ITD 57Income Tax Appellate Tribunal#22553 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2024 to 2024.

Issues it is cited on

section 43dmercantile system of accountingsection 253section 43bsection 43first appealprevious yearsection 25section 143prescribedsection 250person

Judgments citing ACIT v. Punjab State Co-operative Bank Ltd.

ITO, Ward, Palampur vs. The Kangra Central Cooperative Bank Limited, Kangra

In the result, the present appeal of the Revenue is dismissed

ITA 32/CHANDI/2023[2017-18]Status: DisposedITAT Chandigarh31 May 2024AY 2017-18

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Ashwani Kumar, CA and Ms. Deepali Aggarwal, CAFor Respondent: Smt. Kusum Bansal, CIT, DR
Section 143(1)Section 147Section 148Section 250Section 253Section 36(1)(viia)Section 43Section 43D

…ng on the decisions of Hon'ble ITAT, Pune Bench in the case of ACIT Vs Usmanabad Janta Sahkari Bank Ltd. (ITA No 795/PN/2011 dated 31.08.2012) and the decision of Hon'ble ITAT, Chandigarh Bench in the case of ACIT Vs Punjab State Co-operative Bank Ltd (2013) (143 ITD 57), has held that the provisions of section 43D can be extended to the appellant, being a co-operative bank, for revenue recognition of interest income on NPAs, by following the accounting system regularly adopted by the appellant bank. The aforementioned findings of CIT (Appeals) have been confirmed by the 5.5 Hon'ble ITAT, Chandigarh Bench in its…

ITO, Ward, Palampur vs. The Kangra Central Cooperative Bank Limited, Kangra

In the result, the present appeal of the Revenue is dismissed

ITA 31/CHANDI/2023[2008-09]Status: DisposedITAT Chandigarh31 May 2024AY 2008-09

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Ashwani Kumar, CA and Ms. Deepali Aggarwal, CAFor Respondent: Smt. Kusum Bansal, CIT, DR
Section 143(1)Section 147Section 148Section 250Section 253Section 36(1)(viia)Section 43Section 43D

…ng on the decisions of Hon'ble ITAT, Pune Bench in the case of ACIT Vs Usmanabad Janta Sahkari Bank Ltd. (ITA No 795/PN/2011 dated 31.08.2012) and the decision of Hon'ble ITAT, Chandigarh Bench in the case of ACIT Vs Punjab State Co-operative Bank Ltd (2013) (143 ITD 57), has held that the provisions of section 43D can be extended to the appellant, being a co-operative bank, for revenue recognition of interest income on NPAs, by following the accounting system regularly adopted by the appellant bank. The aforementioned findings of CIT (Appeals) have been confirmed by the 5.5 Hon'ble ITAT, Chandigarh Bench in its…

ITO, Ward, Palampur vs. The Kangra Central Cooperative Bank Limited, Kangra

In the result, appeal of the Department is partly allowed for statistical purposes

ITA 583/CHANDI/2022[2018-19]Status: DisposedITAT Chandigarh31 May 2024AY 2018-19

Bench: Us Is Filed Under Section 253 Of The Income Tax Act, As Amended From Time To Time. The Respondent Is A Cooperative Bank.

For Appellant: Shri Ashwani Kumar, C.A and Ms. Deepali Aggarwal, C.AFor Respondent: Smt. Kusum Bansal, CIT, DR
Section 14ASection 250Section 253

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “बी” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: HYBRID MODE "ी िव"म िसंह यादव, लेखा सद" एवं "ी परेश म. जोशी, "ाियक सद" BEFORE: SHRI. VIKRAM SINGH YADAV, AM & SHRI. PARESH M. JOSHI, JM आयकर अपील सं./ ITA NO. 583/Chd/2022 िनधा"रण वष" / Assessment Year : 2018-19 The ITO बनाम The Kangra Central Co-operative Ward, Palampur, H.P Bank Limited, Head Office-Civil Lines, Dharamsala, Distt: Kangra, H.P. "ायी लेखा सं./PAN NO: AAAJT0749B अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Ashwani Kumar, C.A and Ms. Deepali…