AIR 1960 SC 789, CIT v. Karnataka State Coop. Apex Bank

7 SCC 654Reported decision2001#14363 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2011 to 2026.

Sections most often in play

Section 143(3)Section 148Section 170Section 263Section 292BSection 36(1)(vii)Section 36(1)(viia)(d)

Judgments citing AIR 1960 SC 789, CIT v. Karnataka State Coop. Apex Bank

Shriram Finance Ltd., Chennai vs. PCIT, Chennai

ITA 2043/CHNY/2025[2022-23]Status: DisposedITAT Chennai08 Jan 2026AY 2022-23

Bench: Shri M. Balaganesh & Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. No.2043/Chny/2025 िनधा"रण वष"/Assessment Year: 2022-23 Shriram Finance Limited, Vs. The Principal Commissioner Of [Since Shriram City Union Finance Income Tax – 3, Limited Amalgamated With Shriram Chennai. Transport Finance Co. Limited & Presently Known As Shriram Finance Limited], Sri Towers, Plot No. 14A, South Phase, Industrial Estate, Guindy, Chennai 600 032. [Pan:Aaacs7018R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Sivaraman, Advocate ""थ" की ओर से/Respondent By : Shri C.N. Bipin, Cit सुनवाई की तारीख/ Date Of Hearing : 15.10.2025 घोषणा की तारीख /Date Of Pronouncement : 08.01.2026 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 28.05.2025 Passed By The Ld. Principal Commissioner Of Income Tax – 3, Chennai For The Assessment Year 2022-23 Under Section 263 Of The Income Tax Act, 1961 [“Act” In Short].

For Appellant: Shri R. Sivaraman, AdvocateFor Respondent: Shri C.N. Bipin, CIT
Section 143(3)Section 234DSection 263Section 36(1)(vii)Section 36(1)(viia)Section 4

…sed by the High Court and there is no merit in these appeals. 10. Learned senior counsel for the respondent also placed reliance on the judgment of this Court in the case of Commissioner of Income Tax, Jaipur vs. M/s. Gopal Shri Scrips Private Limited, (2020) 7 SCC 654 (“Gopal Shri Scrips Private Limited”) to contend that the liability of the company would continue under Section 560 of the Companies Act, 1956 and the directors would be liable in terms of the proviso to the said provision, despite the company being struck off. He submitted that there is no merit in these appeals. 11. We have considered the argumen…

Commissioner of Income Tax III Hyderabad vs. A.P.State Co.Operative Bank Ltd. Hyderab

ITTA/236/2003HC Telangana14 Sept 2022

Bench: C.V. BHASKAR REDDY,UJJAL BHUYAN

For Appellant: SRI B NARASIMHA SARMA
Section 260Section 80Section 800

…IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD WEDNESDAY, THE FOURTEENTH DAY OF SEPTEMBER TWO THOUSAND AND TWENTY TWO PRESENT THE HONOURABLE THE CHIEF JUSTICE UJJAL BHUYAN AND THE HONOURABLE SRI JUSTICE C.V. BHASKAR REDDY INCOME TAX TRIBUNAL APPEAL NOs: 236 OF 2003 AND 263 OF 2003 INCOME TAX TRIBUNAL APPEAL NO: 236 OF 2003 lncome Tax Tribunal Appeal Under Section 260 of the lncome Tax Act, against the order of the lncome Tax Appellate Tribunal, Hyderabad Bench "A" Hyderabad in ITA No.1030l{ydl1997 M.P.No.4/Hyd/20O2, tor assessment year 1995-96 dated 28-02-2002 preferred against the order of the Commiss…

Commissioner of Income Tax III, Hyderaba vs. A.P.State Co.Op.Bank Ltd., Hyderabad

ITTA/263/2003HC Telangana14 Sept 2022

Bench: C.V. BHASKAR REDDY,UJJAL BHUYAN

For Appellant: SRI B NARASIMHA SARMA
Section 260Section 80Section 800

…IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD WEDNESDAY, THE FOURTEENTH DAY OF SEPTEMBER TWO THOUSAND AND TWENTY TWO PRESENT THE HONOURABLE THE CHIEF JUSTICE UJJAL BHUYAN AND THE HONOURABLE SRI JUSTICE C.V. BHASKAR REDDY INCOME TAX TRIBUNAL APPEAL NOs: 236 OF 2003 AND 263 OF 2003 INCOME TAX TRIBUNAL APPEAL NO: 236 OF 2003 lncome Tax Tribunal Appeal Under Section 260 of the lncome Tax Act, against the order of the lncome Tax Appellate Tribunal, Hyderabad Bench "A" Hyderabad in ITA No.1030l{ydl1997 M.P.No.4/Hyd/20O2, tor assessment year 1995-96 dated 28-02-2002 preferred against the order of the Commiss…

Commissioner of Income Tax-II vs. M/S The A.P.Mahesh Coop. Urban Bank Ltd

In the result, for the above reasons, these appeals fail and

ITTA/718/2006HC Telangana07 Jun 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN

Section 260ASection 46Section 80P(2)(a)

…el for Respondents: M/s.C.Kodanda Ram, K.Vasant Kumar, S.Ravi, N.Siva Reddy, K.Krishna Masthan, Y.Ratnakar, A.V.Raghu Ram, Dr.C.P.Ramaswami, Ms.Anjali Agarwal ? Cases referred 1) (2001) 251 ITR 194 (SC) : (2001) 7 SCC 654 : AIR 2001 SC 3332 2) (2001) 251 ITR 522 (SC) : (2009) 17 SCC 621 3) (2009) 318 ITR 62 (Uttarakhand) 4) AIR 1967 SC 1626 5) (2004) 266 ITR 282 (Bom) 6) (2010) 323 ITR 1 (HP) 7) (2010) 323 ITR 202 (All) 8) (2004) 289 ITR 6 (SC) : (2007) 17 SCC 611 9) (1978) 113 ITR 84 (SC) : (1978) 2 SCC 644 : AIR 1978 SC 109…

Commissioner of Income Tax -II vs. The Agrasen Coop. Urban Bank Ltd

In the result, for the above reasons, these appeals fail and

ITTA/711/2006HC Telangana07 Jun 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN

Section 260ASection 46Section 80P(2)(a)

…el for Respondents: M/s.C.Kodanda Ram, K.Vasant Kumar, S.Ravi, N.Siva Reddy, K.Krishna Masthan, Y.Ratnakar, A.V.Raghu Ram, Dr.C.P.Ramaswami, Ms.Anjali Agarwal ? Cases referred 1) (2001) 251 ITR 194 (SC) : (2001) 7 SCC 654 : AIR 2001 SC 3332 2) (2001) 251 ITR 522 (SC) : (2009) 17 SCC 621 3) (2009) 318 ITR 62 (Uttarakhand) 4) AIR 1967 SC 1626 5) (2004) 266 ITR 282 (Bom) 6) (2010) 323 ITR 1 (HP) 7) (2010) 323 ITR 202 (All) 8) (2004) 289 ITR 6 (SC) : (2007) 17 SCC 611 9) (1978) 113 ITR 84 (SC) : (1978) 2 SCC 644 : AIR 1978 SC 109…

The Commissioner of Income Tax-II vs. The Andhra Bank Employees Co.Operative Bank Limited

In the result, for the above reasons, these appeals fail and

ITTA/243/2007HC Telangana07 Jun 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN

Section 260ASection 46Section 80P(2)(a)

…el for Respondents: M/s.C.Kodanda Ram, K.Vasant Kumar, S.Ravi, N.Siva Reddy, K.Krishna Masthan, Y.Ratnakar, A.V.Raghu Ram, Dr.C.P.Ramaswami, Ms.Anjali Agarwal ? Cases referred 1) (2001) 251 ITR 194 (SC) : (2001) 7 SCC 654 : AIR 2001 SC 3332 2) (2001) 251 ITR 522 (SC) : (2009) 17 SCC 621 3) (2009) 318 ITR 62 (Uttarakhand) 4) AIR 1967 SC 1626 5) (2004) 266 ITR 282 (Bom) 6) (2010) 323 ITR 1 (HP) 7) (2010) 323 ITR 202 (All) 8) (2004) 289 ITR 6 (SC) : (2007) 17 SCC 611 9) (1978) 113 ITR 84 (SC) : (1978) 2 SCC 644 : AIR 1978 SC 109…

Commissioner of Income Tax-II, Hyderabad vs. M/s. The A.P.Vardhaman(Mahila)Cooperative Urban

In the result, for the above reasons, these appeals fail and

ITTA/715/2006HC Telangana07 Jun 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN

Section 260ASection 46Section 80P(2)(a)

…el for Respondents: M/s.C.Kodanda Ram, K.Vasant Kumar, S.Ravi, N.Siva Reddy, K.Krishna Masthan, Y.Ratnakar, A.V.Raghu Ram, Dr.C.P.Ramaswami, Ms.Anjali Agarwal ? Cases referred 1) (2001) 251 ITR 194 (SC) : (2001) 7 SCC 654 : AIR 2001 SC 3332 2) (2001) 251 ITR 522 (SC) : (2009) 17 SCC 621 3) (2009) 318 ITR 62 (Uttarakhand) 4) AIR 1967 SC 1626 5) (2004) 266 ITR 282 (Bom) 6) (2010) 323 ITR 1 (HP) 7) (2010) 323 ITR 202 (All) 8) (2004) 289 ITR 6 (SC) : (2007) 17 SCC 611 9) (1978) 113 ITR 84 (SC) : (1978) 2 SCC 644 : AIR 1978 SC 109…

AIR 1960 SC 789, CIT v. Karnataka State Coop. Apex Bank (7 SCC 654) — Cited in 7 Judgments | BharatTax