Bank Ltd. v. Dy.CIT

The Asstt. Commr. of Income Tax, Circle-2(1), Rajkot-Gujarat vs. Citizens Co. Op. Bank Ltd., Rajkot-Gujarat

Appeal is dismissed

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT [CONDUCTED THROUGH VIRTUAL COURT ] Before: Ms. Annapurna Gupta, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 101 & 102/Rjt/2017 Assessment Year 2012-13 & 2013-14 The ACIT, Citizens Co.Op Bank Ltd. Circle-2(1), Near Mahatma Gandhi Rajkot Vs Vidhyalaya, Jawahar (Appellant) Road, Rajkot-360001 PAN: AAAAC0325K (Respondent) Assessee by: Shri Ankit Anadkat, A.R. Revenue by: Shri K.L. Solanki, Sr. Sr. D.R. Date of hearing : 30-11-2022 Date of pronouncement : 23-12-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMB…

The Asstt. Commr. of Income Tax, Circle-2(1), Rajkot-Gujarat vs. Citizens Co. Op. Bank Ltd., Rajkot-Gujarat

Appeal is dismissed

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT [CONDUCTED THROUGH VIRTUAL COURT ] Before: Ms. Annapurna Gupta, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 101 & 102/Rjt/2017 Assessment Year 2012-13 & 2013-14 The ACIT, Citizens Co.Op Bank Ltd. Circle-2(1), Near Mahatma Gandhi Rajkot Vs Vidhyalaya, Jawahar (Appellant) Road, Rajkot-360001 PAN: AAAAC0325K (Respondent) Assessee by: Shri Ankit Anadkat, A.R. Revenue by: Shri K.L. Solanki, Sr. Sr. D.R. Date of hearing : 30-11-2022 Date of pronouncement : 23-12-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMB…

The Surat Peoples Co.Op.Bank Ltd., Surat vs. The Dy.CIT., (OSD)-II, Surat

In the result, ground no.2 is allowed for statistical purposes

Bench: Shri Pawan Singh, Hon'Ble & Dr.Shri Arjun Lal Saini, Hon'Ble(Virtual Hearing) आ.अ.सं./I.T.A No.957/Ahd/2013 "नधा"रण वष"/Assessment Year: 2009-10 The Surat Peoples Co-Operative Bank Vs. The Asst. Commissioner Ltd., Of Income Tax, Circle-4, Surat. ‘Vasundhara Bahavan’, Timaliyawad, Nanpura, Surat – 395 001. [Pan: Aaaat 2885 P] अपीलाथ" / Appellant ""यथ"/Respondent

…tion 194J for such activities. Therefore, no tax was deducted before making payment of such charges. In support of his submissions, the ld.AR of the assessee relied upon the decision of Ahmedabad Tribunal in Karnavati Co- operative Bank Ltd. vs. Dy.CIT [2017] 17 Taxmann.com 239 (AHD) and Hon'ble Apex Court in CIT vs. Kotak Services Limited 383 ITR 1. 11. In alternative submission, the ld.AR of the assessee submits that the recipient of MICR charges i.e. SBI has included such charges in their income and had paid tax on such receipt. Once the recipient has offered such charges to the tax, 7 The Surat People’s Co-o…