How many judgments cite Bank of India v. ACIT?

30 judgments on BharatTax cite Bank of India v. ACIT (122 Taxmann.com 247), spanning 2015 to 2026.

Which sections of the Income Tax Act does Bank of India v. ACIT come up under?

It is most often cited in judgments turning on Section 14A, Section 36(1)(vii), Section 115JB, Section 143(3), Section 244A, Section 250.

Bank of India v. ACIT

122 Taxmann.com 247Income Tax Appellate Tribunal2020#3964 most cited

What is Bank of India v. ACIT authority for?

Expenditure that relates to a continuous flow of expenditure, even if technically treated as prior period expenses, is eligible for deduction if the conditions for deduction are met. Disallowance is not justified if the revenue cannot prove that the right to receive or the obligation to pay arose in a prior year, or that bills were raised in a prior year, and the expenses were incurred for the assessee's business.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2026.

Also referred to as

Bank of India v. ACIT · prior period expenses · continuous flow of expenditure · deduction of expenses · Section 14A · Section 36(1)(vii) · Section 115JB · Section 143(3) · Section 244A · Section 250 · Section 36(1)(iii) · Section 36(1)(viia)

Also reported as

49 SOT 32

Sections most often in play

Section 14A Section 36(1)(vii)Section 115JB Section 143(3)Section 244A Section 250 Section 36(1)(iii)Section 36(1)(viia)

Issues it is cited on

section 43d section 90(3)depreciation on leased assets real income theory section 36(2)(v)section 41(4)section 36(2)interest on securities section 36(1)(vii)section 36(1)(viia)right to receive section 36(1)(iv)

Judgments citing Bank of India v. ACIT

Icici Bank Limited, Mumbai vs. The Asst. CIT Circle 2(3)(2), Mumbai

In the result, the appeal of the assessee is allowed while for the appeal of the revenue stand dismissed

ITA 3215/MUM/2019[2010-11]Status: DisposedITAT Mumbai22 Aug 2022AY 2010-11

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopalicici Bank Limited Vs. The Acit, Circle 2(3)(2) Icici Bank Towers Aayakar Bhavan, 5Th Bandra Kurla Complex Floor, Room No. 552/556 Bandra (East) Mumbai – 400 020 Mumbai – 400 051 स्थायी लेखा सं./ जीआइआर सं./ Pan/Gir No: Aaaci1195H Appellant .. Respondent The Acit, Circle 2(3)(2) Vs. Icici Bank Limited Aayakar Bhavan, 5Th Icici Bank Towers Floor, Room No. 552 Bandra Kurla Complex Mumbai – 400 020 Bandra (East) Mumbai – 400 051 स्थायी लेखा सं./ जीआइआर सं./ Pan/Gir No: Aaaci1195H Respondent .. Appellant

For Appellant: Aarti VisanjiFor Respondent: R.A. Dhyani &

Section 143(3)Section 147Section 148Section 43D

…ITA Nos. 3215 & 3864/Mum/2019 1 ICICI Bank Ltd. Vs. The ACIT-2(3)(2) IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & Ms. KAVITHA RAJAGOPAL, JUDICIAL MEMBER ICICI Bank Limited Vs. The ACIT, Circle 2(3)(2) ICICI Bank Towers Aayakar Bhavan, 5th Bandra Kurla Complex Floor, Room No. 552/556 Bandra (East) Mumbai – 400 020 Mumbai – 400 051 स्थायी लेखा सं./ जीआइआर सं./ PAN/GIR No: AAACI1195H Appellant .. Respondent The ACIT, Circle 2(3)(2) Vs. ICICI Bank Limited Aayakar Bhavan, 5th ICICI Bank Towers Floor, Room No. 552 Bandra Kurla Complex Mumbai – 400 020 Bandra (…

DCIT 8(2), Mumbai vs. Pantaloon Industries Ltd, Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 5651/MUM/2014[2009-10]Status: DisposedITAT Mumbai25 Jul 2022AY 2009-10

Bench: Shri Prashant Maharishi & Shri Pavan Kumar Gadaledcit – 8(2) Vs. Pantaloon Industries Aayakar Bhavan Ltd, Ground Floor, M.K .Road Knowledge House, Off Mumbai – 400020. Jogeswari Vikroli Link Road, Shyam Nagar, Jogeswari (E) Mumbai – 400060. Pan/Gir No. : Aabcp9866D Appellant .. Respondent Pantaloon Industries Ltd Vs. Dcit – 8(2) Ground Floor, Knowledge Aayakar Bhavan House, Off Jogeswari M.K .Road, Vikroli Link Road, Shyam Mumbai – 400 020. Nagar, Jogeswari (E) Mumbai – 400 060. Pan/Gir No. : Aabcp9866D Appellant .. Respondent

Section 10(34)Section 143Section 143(1)Section 143(2)Section 143(3)Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER DCIT – 8(2) Vs. Pantaloon Industries Aayakar Bhavan Ltd, Ground Floor, M.K .Road Knowledge House, Off Mumbai – 400020. Jogeswari Vikroli Link Road, Shyam Nagar, Jogeswari (E) Mumbai – 400060. PAN/GIR No. : AABCP9866D Appellant .. Respondent Pantaloon Industries Ltd Vs. DCIT – 8(2) Ground Floor, Knowledge Aayakar Bhavan House, Off Jogeswari M.K .Road, Vikroli Link Road, Shyam Mumbai – 400 020. Nagar, Jogeswari (E) Mumbai – 400 060. PAN/GIR No. : AABCP9866D Appellant…

Siro Clinpharm P.Ltd, Mumbai vs. ITO RG 3(3)(2), Mumbai

In the result, the appeal is partly allowed in the terms indicated above

ITA 847/MUM/2016[2011-12]Status: DisposedITAT Mumbai09 Sept 2021AY 2011-12

For Appellant: Assessment year: 2011-12

Section 143(3)Section 92BSection 92C(3)

…ITA No. 847/Mum/2016 Assessment year: 2011-12 Page 1 of 9 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI J BENCH, MUMBAI [Coram: Pramod Kumar (Vice President), and Amarjit Singh (Judicial Member)] Assessment year: 2011-12 Siro Clinpharm Pvt Ltd ……………….………Appellant 63, Lady Ratan Tata Medical and Research Centre M K Marg, Cooperage, Mumbai 400 021 [PAN: AAECS8588A] Vs. Income Tax Officer Ward 3(2)(2), Mumbai ……………………Respondent Appearances by P J Pardiwala, Senior Advocate, along with Madhur Agarwal and Jas Sanghavi for the appellant Bharat Andhale for the respondent Date of concluding the hearing : June 10, 2021 Dat…

DCIT 2(2)(1), Mumbai vs. State Bank of India, Mumbai

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

ITA 6273/MUM/2016[1996-97]Status: DisposedITAT Mumbai21 Oct 2020AY 1996-97

Bench: Shri Justice P P Bhatt & Shri M. Balaganesh, Am Dy.Commissioner Of Income Vs. State Bank Of India Tax Financial Reporting & Circle-2(2)(1) Taxation Department 3Rd Floor, Corporate Centre Mumbai State Bank Bhavan Madam Cama Road Nariman Point Mumbai – 400 021 Pan/Gir No. Aaacs8577K (Appellant) .. (Respondent)

Section 143(3)Section 36(1)(vii)Section 36(1)(viia)Section 41(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT), ‘G‘ BENCH MUMBAI BEFORE SHRI JUSTICE P P BHATT, PRESIDENT & SHRI M. BALAGANESH, AM Dy.Commissioner of Income Vs. State Bank of India Tax Financial Reporting & Circle-2(2)(1) Taxation Department 3rd Floor, Corporate Centre Mumbai State Bank Bhavan Madam Cama Road Nariman Point Mumbai – 400 021 PAN/GIR No. AAACS8577K (Appellant) .. (Respondent) Revenue by Shri Anand Mohan, CIT DR Assessee by Shri C. Naresh, C.A Date of Hearing 29/09/2020 Date of Pronouncement 21/10/2020 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.6273/Mum/2016 for A.Y…

Supreme Build Cap Private Limited, New Delhi vs. ACIT, Central Circle-05, New Delhi

In the result, the appeal of the Assesseeis partly allowed

ITA 8475/DEL/2019[2014-15]Status: DisposedITAT Delhi13 Jul 2020AY 2014-15

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Though Video Conferencing) Supreme Build Cap Private Vs. Acit, Limited, Central Circle-05, 8A, Commissioner Lane, Civil New Delhi Lines, New Delhi Pan: Aabcs3168B (Appellant) (Respondent)

For Appellant: Shri Rohit Tiwari, AdvFor Respondent: Shri Saras Kumar, Sr. DR

Section 194J

…though they were treated technically as prior period expenses, it related to a continuous flow of expenditure. Therefore, there was no justification in disallowing the expenditure, otherwise normally eligible for deduction.[Union Bank of India v. ACIT (2011) 49 SOT 32 (ITAT Mumbai), Bank of India v. DCIT (2012) 139 ITD 493 (ITAT Mumbai)]. Therefore, claim of assessee also cannot be found fault with respect to incurring of expenditure. It is not the case of revenue that (1) Right to receive these expenses arose to service providers in last year, (2) obligation of assessee to pay them also arose in last year (3) B…

State Bank of India, Mumbai vs. Addl CIT RG 2(2), Mumbai

In the result, the appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed, as indicated above

ITA 3644/MUM/2016[2008-09]Status: DisposedITAT Mumbai03 Feb 2020AY 2008-09

Bench: Sri Mahavir Singh, Vp & Sri G Manjunatha, Am आयकर अपील सुं./ Ita No. 3644/Mum/2016 (ननर्ाारण वर्ा / Assessment Year 2008-09) State Bank Of India The Dy. Commissioner Of 3Rd Floor, Corporate Centre Income Tax, Circle -2(2)(1) बनाम/ Madam Cama Road Mumbai Vs. Nariman Point Mumbai-400021 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaacs8577K

For Appellant: Shri P.J. Pardiwalla &For Respondent: Shri Anadi Varma, CIT-DR&

Section 143(3)Section 147

…आयकर अपीलीय अधिकरण “A” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI श्री महावीर स िंह, उपाध्यक्ष एविं श्री जी. मिंजुनाथ लेखा दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, VP AND SRI G MANJUNATHA, AM आयकर अपील सुं./ ITA No. 3644/Mum/2016 (ननर्ाारण वर्ा / Assessment Year 2008-09) State Bank of India The Dy. Commissioner of 3rd Floor, Corporate Centre Income Tax, Circle -2(2)(1) बनाम/ Madam Cama Road Mumbai Vs. Nariman Point Mumbai-400021 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./PAN No. AAACS8577K आयकर अपील सुं./ ITA No. 4563/Mum/2016 (ननर्ाारण वर्ा / Assessmen…

ACIT 2(3), Mumbai vs. Dena Bank, Mumbai

In the result appeal ITA No

ITA 6644/MUM/2013[2006-07]Status: DisposedITAT Mumbai29 Jul 2016AY 2006-07

Bench: Sh. Br Baskaran & Sh Pawan Singh

Section 115Section 115JSection 143(3)Section 154Section 263

…INCOME TAX APPELLATE TRIBUNAL, MUMBAI- BENCH “D” BEFORE SH. BR BASKARAN, ACCOUNTANT MEMBER AND SH PAWAN SINGH, JUDICIAL MEMBER ITA No. 6644/M/2013 for Assessment Year 2006 – 07 ITA N0. 6645/M/2013 for Assessment Year 2006 – 07 ACIT-(2) (3) Room No. 552 M/s. Dena Bank 5th floor, Aayakar Bhavan Versus Dena Bank Building, 2nd floor, 17 -B Horiman MK Road, Mumbai-400020 Circle, Fort, Mumbai. 4 00023 PAN- AAACD 4249B Appellant Respondent Appellant represented by Shri A.K.Srivastava CIT DR Respondent represented by Mr S. Ananthan AR ITA N0. 3505/M/2013 for Assessment Year 2009 – 10 ACIT-(2) (3) Room No. 552 M/s. Dena…

Dena Bank, Mumbai vs. Asst (OSD) 2(3), Mumbai

In the result appeal ITA No

ITA 3696/MUM/2013[2009-10]Status: DisposedITAT Mumbai29 Jul 2016AY 2009-10

Bench: Sh. Br Baskaran & Sh Pawan Singh

Section 115Section 115JSection 143(3)Section 154Section 263

DCIT 2(3), Mumbai vs. Dena Bank, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 5434/MUM/2014[2007-08]Status: DisposedITAT Mumbai16 Mar 2016AY 2007-08

Bench: Shri D. Karunakara Rao & Shri Ram Lal Negii.T.A. No.5434/M/2014 (Assessment Year: 2007-2008) फनाभ/ Dcit-2(3), Dena Bank, R.No.552, 5 Th Floor, Dena Bank Building, Vs. 2Nd Floor, 17-B, Horniman Aayakar Bhavan, M.K. Road, Mumbai-20. Circle, Fort, Mumbai -23. स्थामी रेखा सं./ Pan : Aaacd4249B (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent) अऩीराथी की ओय से / Appellant By : Shri A.K. Srivastava, Cit प्रत्मथी की ओय से/ Respondent By : Shri Anantan

For Appellant: Shri A.K. Srivastava, CITFor Respondent: Shri Anantan

Section 115JSection 143(3)Section 263

…n the facts and in the circumstances of the case and in law, the Ld CIT (A) erred in holding that the provision of section 115JB of the Income Tax Act, 1961 were not applicable to the assessee bank relying on the decision in the case of Union Bank of India in 49 SOT 32 (Mum) 2011 which has not been accepted by the Department and appeal on this issue in the case has been filed before the Hon’ble High Court of Bombay vide ITA No.546 of 2012.” 2. At the outset, Ld Counsel for the assessee briefly narrated the facts of the case and bringing our attention to the order of the Tribunal in ITA No.3675/M/2012 (AY 2007-08)…

Vijaya Bank, Bangalore vs. CIT, Bangalore

In the result, the appeal of the assessee is dismissed

ITA 728/BANG/2014[2009-10]Status: DisposedITAT Bangalore30 Sept 2015AY 2009-10

Bench: Shri Abraham P George & Shri Vijay Pal Raovijaya Bank, Central Accounts Department, Head Office: 41/2, M.G Road, Bangalore-560001. … Appellant Pan: Aaacv4791J Vs. Commissioner Of Income-Tax(Ltu), Bangalore. … Respondent

For Appellant: Smt. Lalitha Rameswaran, CAFor Respondent: Shri Anurag Sahay, CIT(DR)

Section 143(3)Section 263

…flow of expenditure. Therefore, there is no Vijaya Bank Page 5 of 8 justification in disallowing such expenditure. In support of his contention he has relied upon the following decisions; i. Union Bank of India (16 Taxman.com 304(Mum), ii. iii. Bank of India (27 Taxmann.com 335(Mum), iv. UP Projects Corporation Ltd. 2015(1)TMI 105 – ITAT Lucknow, v. Winsome Yarns Ltd. 2014(12) TMI 433 – ITAT Chandigarh. The learned AR of the assessee submitted that in the case of UP Projects Corporation Ltd (Supra), Lucknow bench of this Tribunal has observed that the addition made by the AO on account of prior period expenses i…