Bank of India v. ACIT

125 Taxmann.com 155Reported decision2021#6835 most cited

What is Bank of India v. ACIT authority for?

Foreign taxes not eligible for double taxation relief may be allowed as a deduction under Section 37(1) of the Income Tax Act, 1961, if the tax credit has not been granted for those taxes.

16

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2021 to 2025.

Also referred to as

Bank of India v. ACIT · 125 Taxmann.com 155 · foreign tax credit · deduction of foreign tax · Section 37(1) · double taxation relief · tax treaty · foreign income

Sections most often in play

Section 10ASection 115JBSection 143(3)Section 244ASection 90Section 91Section 92CASection 115JAA

Issues it is cited on

section 91foreign tax creditmat creditsection 90(2)section 90tax treatysection 10aasection 10aadvance taxfees for technical servicestax deducted at sourcedouble taxation

Judgments citing Bank of India v. ACIT

DCIT Circle 4(2), New Delhi vs. Canon India Pvt. Ltd., New Delhi

In the result, to sum up and conclude:

ITA 1038/DEL/2023[2005-06]Status: DisposedITAT Delhi10 Nov 2025AY 2005-06

Bench: Shri Challa Nagendra Prasad & Shri Naveen Chandra

For Appellant: Shri Himanshu Sinha, AdvFor Respondent: Shri Vijay B. Basanta, CIT-DR
Section 10ASection 143(3)Section 254Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘D’ BENCH, NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 585/DEL/2021 [A.Y. 2003-04] & CO No. 04/DEL/2025 [A/o ITA No. 1038/DEL/2023 [A.Y. 2005-06] Canon India Pvt Ltd Vs. The Dy. C.I.T Unit No. 214-2018, 2nd Floor Circle – 4(2) Narain Manzil, Barakhamba Road, Delhi Connaught Place, New Delhi PAN – AAACC 4175 D ITA No. 1038/DEL/2023 [A.Y. 2005-06] The Dy. C.I.T Vs. Canon India Pvt Ltd Unit No. 214-2018, 2nd Floor Circle – 4(2) New Delhi Narain Manzil, Barakhamba Road, Connaught Place, New Delhi D…

Canon India Pvt. Ltd, Gurugram vs. Neac, Delhi

In the result, to sum up and conclude:

ITA 585/DEL/2021[2003-04]Status: DisposedITAT Delhi10 Nov 2025AY 2003-04

Bench: Shri Challa Nagendra Prasad & Shri Naveen Chandra

For Appellant: Shri Himanshu Sinha, AdvFor Respondent: Shri Vijay B. Basanta, CIT-DR
Section 10ASection 143(3)Section 254Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘D’ BENCH, NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 585/DEL/2021 [A.Y. 2003-04] & CO No. 04/DEL/2025 [A/o ITA No. 1038/DEL/2023 [A.Y. 2005-06] Canon India Pvt Ltd Vs. The Dy. C.I.T Unit No. 214-2018, 2nd Floor Circle – 4(2) Narain Manzil, Barakhamba Road, Delhi Connaught Place, New Delhi PAN – AAACC 4175 D ITA No. 1038/DEL/2023 [A.Y. 2005-06] The Dy. C.I.T Vs. Canon India Pvt Ltd Unit No. 214-2018, 2nd Floor Circle – 4(2) New Delhi Narain Manzil, Barakhamba Road, Connaught Place, New Delhi D…

Bosch Global Software Technologies Private Limited, Bengaluru vs. Assistant Commissioner of Income Tax, Circle-2(1)(1), Bangalore

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

ITA 1696/BANG/2024[2016-17]Status: DisposedITAT Bangalore16 Apr 2025AY 2016-17

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2016-17

For Appellant: and Smt. Pratibha R – AdvocateFor Respondent: Smt. Nandini Das, CIT
Section 10ASection 32(1)(iia)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year: 2016-17 Bosch Global Software Technologies Pvt. Ltd., The Asst. Commissioner of No.123, Hosur Road, Income Tax, Industrial Layout, Koramangala, Vs. Circle - 2, Bengaluru – 560 095. Bengaluru. PAN – AAACR 7108 R APPELLANT RESPONDENT Shri Percy Pardiwala, Sr. Advocate Assessee by : and Smt. Pratibha R – Advocate Revenue by : Smt. Nandini Das, CIT Date of hearing : 22.01.2025 Date of Pronouncement : 16.04.2025 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER:…

Zoho Corporation Private Limited, Kancheepuram vs. DCIT Corporate Circle 3(2), Chennai

ITA 2957/CHNY/2018[2015-16]Status: DisposedITAT Chennai07 Feb 2025AY 2015-16
Section 143(3)Section 37Section 37(1)Section 40Section 90

…आयकर अपीलीय अधिकरण, 'डी' न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL 'D' BENCH: CHENNAI श्री एबी टी. वर्की, न्यायिक सदस्य एवं श्री अमिताभ शुक्ला, लेखा सदस्य के समक्ष BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2957 /Chny/2018 निर्धारण वर्ष /Assessment Years: 2015-16 M/s. Zoho Corporation Private Limited, Plot No.140, 151 Estancia IT Park, GST Road, Vallanchery Village, Chengalpattu Taluk, Kanchipuram-603 202. [PAN: AAACZ4322M] (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee by प्रत्यर्थी की ओर से /Revenue by सुनवाई की तारीख/Date of Hearin…

Suzlon Energy Ltd., Ahmedabad vs. The ACIT(OSD) Circle-8, Ahmedabad

In the result the appeal filed by the Assessee in ITA No

ITA 1621/AHD/2019[2008-09]Status: DisposedITAT Ahmedabad29 Oct 2024AY 2008-09

Bench: Shri T.R. SENTHIL KUMAR (Judicial Member), Shri Makarand Vasant Mahadeokar (Accountant Member)

Section 143(3)Section 90

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri T.R. SENTHIL KUMAR, Judicial Member And Shri Makarand Vasant Mahadeokar, Accountant Member ITA Nos. 1517 & 1621/Ahd/2019 Asst. Year 2008-09 The DCIT, Suzlon Energy Ltd. Circle-4(1)(1), 5, Shrimali Society, Ahmedabad Vs Suzlon House, Nr. Shree Krishna Centre, Navrangpura Ahmedabad-380009, Gujarat, India PAN: AADCS0472N Suzlon Energy Ltd. The DCIT, 5, Shrimali Society, Circle-4(1)(1), Suzlon House, Nr.Shree Vs Ahmedabad Krishna Centre, Navrangpura Ahmedabad-380009, Gujarat, India PAN: AADCS0472N (Appellant) (Respondent) Assessee Represente…

The DCIT, Circle-4(1)(1), Ahmedabad vs. Suzlon Energy Ltd., Ahmedabad

In the result the appeal filed by the Assessee in ITA No

ITA 1517/AHD/2019[2008-09]Status: DisposedITAT Ahmedabad29 Oct 2024AY 2008-09

Bench: Shri T.R. SENTHIL KUMAR (Judicial Member), Shri Makarand Vasant Mahadeokar (Accountant Member)

Section 143(3)Section 90

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri T.R. SENTHIL KUMAR, Judicial Member And Shri Makarand Vasant Mahadeokar, Accountant Member ITA Nos. 1517 & 1621/Ahd/2019 Asst. Year 2008-09 The DCIT, Suzlon Energy Ltd. Circle-4(1)(1), 5, Shrimali Society, Ahmedabad Vs Suzlon House, Nr. Shree Krishna Centre, Navrangpura Ahmedabad-380009, Gujarat, India PAN: AADCS0472N Suzlon Energy Ltd. The DCIT, 5, Shrimali Society, Circle-4(1)(1), Suzlon House, Nr.Shree Vs Ahmedabad Krishna Centre, Navrangpura Ahmedabad-380009, Gujarat, India PAN: AADCS0472N (Appellant) (Respondent) Assessee Represente…

Sony Pictues Netorks India P. Ltd., Mumbai vs. Addl/Jt/Dy/Asstt/CIT/ITO, National E-Assessment Centre Delhi (Now Known As National Faceless Assessment Centre), Delhi

In the result, both the appeals of the assessee are treated as allowed

ITA 925/MUM/2021[2016-17]Status: DisposedITAT Mumbai02 May 2024AY 2016-17

Bench: Justice (Retd.) C V Bhadang, Hon’Ble& Shri B.R. Baskaran: A.Y : 2015-16 : A.Y : 2016-17

For Appellant: Shri Percy Pardiwala with Shri Nitesh Joshi &For Respondent: Shri Salil Mishra – CIT-DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE JUSTICE (RETD.) C V BHADANG, HON’BLE PRESIDENT& SHRI B.R. BASKARAN, ACCOUNTANT MEMBER : A.Y : 2015-16 : A.Y : 2016-17 Culver Max Entertainment Private Vs. Assistant Commissioner of Limited. Income Tax, Circle -13(2)(2), (formerly known as Sony Pictures Mumbai/ Networks India Private Limited. National Faceless Assessment Interface Building 7, 4th Floor, Centre, Delhi. Off Malad Link Road, Malad (West) (Respondent) Mumbai – 400 064. PAN :AABCS-1728-D (Appellant) Appellant by : Shri Percy Pardiwala with Shri Nitesh Joshi & Ms. Mansi Chheda Res…

Asst. Commissioner of Income Tax, Central Circle-1(1), Hyderabad vs. Tumu Rajkumar, Hyderabad

In the result, all the appeals filed by the Revenue are allowed for statistical purposes and the C

ITA 1555/HYD/2019[2015-16]Status: DisposedITAT Hyderabad30 Aug 2022AY 2015-16

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri S.Venkateswarlu, AdvocateFor Respondent: Shri K.P.R.R.Murthy,CIT-DR
Section 143(3)Section 153ASection 153D

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member ITA Nos.1398 to 1402/Hyd/2019 and ITA 1555/Hyd/2019 Assessment Years: 2011-12 to 2016-17 ACIT, Central Circle-1(1) Vs Tumu Rajkumar Block-A, Room No.6, S/o Sri Tumu Sri Ramulu 7th Floor, R/o D.No.8-2- Aaykar Bhawan. 283/82/NG/39, Hyderabad-500 001. Road No.65, Nandagiri Hills, Jubilee Hills, Hyderabad-500 033 PAN: ACAPT4169M (Appellant) (Respondent) Assessment Year: 2015-16 Tumu Rajkumar Vs ACIT, Central Circle-1(1) S/o Sri Tumu Sri Ramulu Block-A, Room No.6,…

Asst. Commissioner of Income Tax, Central Circle-1(1), Hyderabad vs. Tumu Rajkumar, Hyderabad

In the result, all the appeals filed by the Revenue are allowed for statistical purposes and the C

ITA 1402/HYD/2019[2016-17]Status: DisposedITAT Hyderabad30 Aug 2022AY 2016-17

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri S.Venkateswarlu, AdvocateFor Respondent: Shri K.P.R.R.Murthy,CIT-DR
Section 143(3)Section 153ASection 153D

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member ITA Nos.1398 to 1402/Hyd/2019 and ITA 1555/Hyd/2019 Assessment Years: 2011-12 to 2016-17 ACIT, Central Circle-1(1) Vs Tumu Rajkumar Block-A, Room No.6, S/o Sri Tumu Sri Ramulu 7th Floor, R/o D.No.8-2- Aaykar Bhawan. 283/82/NG/39, Hyderabad-500 001. Road No.65, Nandagiri Hills, Jubilee Hills, Hyderabad-500 033 PAN: ACAPT4169M (Appellant) (Respondent) Assessment Year: 2015-16 Tumu Rajkumar Vs ACIT, Central Circle-1(1) S/o Sri Tumu Sri Ramulu Block-A, Room No.6,…

Asst. Commissioner of Income Tax, Central Circle-1(1), Hyderabad vs. Tumu Rajkumar, Hyderabad

In the result, all the appeals filed by the Revenue are allowed for statistical purposes and the C

ITA 1401/HYD/2019[2014-15]Status: DisposedITAT Hyderabad30 Aug 2022AY 2014-15

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri S.Venkateswarlu, AdvocateFor Respondent: Shri K.P.R.R.Murthy,CIT-DR
Section 143(3)Section 153ASection 153D

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member ITA Nos.1398 to 1402/Hyd/2019 and ITA 1555/Hyd/2019 Assessment Years: 2011-12 to 2016-17 ACIT, Central Circle-1(1) Vs Tumu Rajkumar Block-A, Room No.6, S/o Sri Tumu Sri Ramulu 7th Floor, R/o D.No.8-2- Aaykar Bhawan. 283/82/NG/39, Hyderabad-500 001. Road No.65, Nandagiri Hills, Jubilee Hills, Hyderabad-500 033 PAN: ACAPT4169M (Appellant) (Respondent) Assessment Year: 2015-16 Tumu Rajkumar Vs ACIT, Central Circle-1(1) S/o Sri Tumu Sri Ramulu Block-A, Room No.6,…

Asst. Commissioner of Income Tax, Central Circle-1(1), Hyderabad vs. Tumu Rajkumar, Hyderabad

In the result, all the appeals filed by the Revenue are allowed for statistical purposes and the C

ITA 1400/HYD/2019[2013-14]Status: DisposedITAT Hyderabad30 Aug 2022AY 2013-14

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri S.Venkateswarlu, AdvocateFor Respondent: Shri K.P.R.R.Murthy,CIT-DR
Section 143(3)Section 153ASection 153D

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member ITA Nos.1398 to 1402/Hyd/2019 and ITA 1555/Hyd/2019 Assessment Years: 2011-12 to 2016-17 ACIT, Central Circle-1(1) Vs Tumu Rajkumar Block-A, Room No.6, S/o Sri Tumu Sri Ramulu 7th Floor, R/o D.No.8-2- Aaykar Bhawan. 283/82/NG/39, Hyderabad-500 001. Road No.65, Nandagiri Hills, Jubilee Hills, Hyderabad-500 033 PAN: ACAPT4169M (Appellant) (Respondent) Assessment Year: 2015-16 Tumu Rajkumar Vs ACIT, Central Circle-1(1) S/o Sri Tumu Sri Ramulu Block-A, Room No.6,…

Asst. Commissioner of Income Tax, Central Circle-1(1), Hyderabad vs. Tumu Rajkumar, Hyderabad

In the result, all the appeals filed by the Revenue are allowed for statistical purposes and the C

ITA 1399/HYD/2019[2012-13]Status: DisposedITAT Hyderabad30 Aug 2022AY 2012-13

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri S.Venkateswarlu, AdvocateFor Respondent: Shri K.P.R.R.Murthy,CIT-DR
Section 143(3)Section 153ASection 153D

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member ITA Nos.1398 to 1402/Hyd/2019 and ITA 1555/Hyd/2019 Assessment Years: 2011-12 to 2016-17 ACIT, Central Circle-1(1) Vs Tumu Rajkumar Block-A, Room No.6, S/o Sri Tumu Sri Ramulu 7th Floor, R/o D.No.8-2- Aaykar Bhawan. 283/82/NG/39, Hyderabad-500 001. Road No.65, Nandagiri Hills, Jubilee Hills, Hyderabad-500 033 PAN: ACAPT4169M (Appellant) (Respondent) Assessment Year: 2015-16 Tumu Rajkumar Vs ACIT, Central Circle-1(1) S/o Sri Tumu Sri Ramulu Block-A, Room No.6,…

Asst. Commissioner of Income Tax, Central Circle-1(1), Hyderabad vs. Tumu Rajkumar, Hyderabad

In the result, all the appeals filed by the Revenue are allowed for statistical purposes and the C

ITA 1398/HYD/2019[2011-12]Status: DisposedITAT Hyderabad30 Aug 2022AY 2011-12

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri S.Venkateswarlu, AdvocateFor Respondent: Shri K.P.R.R.Murthy,CIT-DR
Section 143(3)Section 153ASection 153D

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member ITA Nos.1398 to 1402/Hyd/2019 and ITA 1555/Hyd/2019 Assessment Years: 2011-12 to 2016-17 ACIT, Central Circle-1(1) Vs Tumu Rajkumar Block-A, Room No.6, S/o Sri Tumu Sri Ramulu 7th Floor, R/o D.No.8-2- Aaykar Bhawan. 283/82/NG/39, Hyderabad-500 001. Road No.65, Nandagiri Hills, Jubilee Hills, Hyderabad-500 033 PAN: ACAPT4169M (Appellant) (Respondent) Assessment Year: 2015-16 Tumu Rajkumar Vs ACIT, Central Circle-1(1) S/o Sri Tumu Sri Ramulu Block-A, Room No.6,…

Tumu Rajkumar, Hyderabad vs. Asst.Commissioner of Income Tax, Central Circle-1(1), Hyderabad

In the result, all the appeals filed by the Revenue are allowed for statistical purposes and the C

ITA 1371/HYD/2019[2015-16]Status: DisposedITAT Hyderabad30 Aug 2022AY 2015-16

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri S.Venkateswarlu, AdvocateFor Respondent: Shri K.P.R.R.Murthy,CIT-DR
Section 143(3)Section 153ASection 153D

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member ITA Nos.1398 to 1402/Hyd/2019 and ITA 1555/Hyd/2019 Assessment Years: 2011-12 to 2016-17 ACIT, Central Circle-1(1) Vs Tumu Rajkumar Block-A, Room No.6, S/o Sri Tumu Sri Ramulu 7th Floor, R/o D.No.8-2- Aaykar Bhawan. 283/82/NG/39, Hyderabad-500 001. Road No.65, Nandagiri Hills, Jubilee Hills, Hyderabad-500 033 PAN: ACAPT4169M (Appellant) (Respondent) Assessment Year: 2015-16 Tumu Rajkumar Vs ACIT, Central Circle-1(1) S/o Sri Tumu Sri Ramulu Block-A, Room No.6,…

Dy CIT CC 6(4), Mumbai vs. Shri. Dilip J Thakkar, Mumbai

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

ITA 966/MUM/2020[1999-2000]Status: DisposedITAT Mumbai16 Feb 2022AY 1999-2000
Section 132Section 143(3)Section 147Section 149Section 149(1)(c)

…ITA No. 966/Mum/2020 Assessment year: 1999-2000 Page 1 of 7 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI „D‟ BENCH, MUMBAI [Coram: Pramod Kumar (Vice President), and Suchitra Kamble (Judicial Member)] Assessment year: 1999-2000 Deputy Commissioner of Income Tax Central Circle 6(4), Mumbai ..…………………………Appellant Vs. Dilip J Thakkar ……………...…………Respondent 12/22B, Acropolis, Malabar Hills Mumbai 400 006 [PAN: AACPT9000H) Appearances by: Sunil Jha along with Neha Thakur, for the appellant Dilip J Thakkar, respondent in person Date of concluding the hearing : 13/01/2022 Date of pronouncing the order : 16/02/2022 O R D…

ACIT 3(2)(1), Mumbai vs. Life Insurance Corporation of India, Mumbai

In the result and with the observations as above, the appeal is dismissed

ITA 3567/MUM/2019[2009-10]Status: DisposedITAT Mumbai04 Oct 2021AY 2009-10
Section 143(3)Section 14ASection 28Section 44

…ITA No. 3567/Mum/19 Assessment year: 2009-10 Page 1 of 7 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘A’ BENCH, MUMBAI [Coram: Pramod Kumar (Vice President), and Pavan Kumar Gadale (Judicial Member)] ITA No. 3567/Mum/19 Assessment year: 2009-10 Assistant Commissioner of Income Tax Circle 3(2)(1), Mumbai ……………….………Appellant Vs Life Insurance Corporation of India Ltd ……………………Respondent Central Office, Yogakshema, Jeevan Bima Marg Nariman Point, Mumbai 400 005 [PAN:AAACL0582H] Appearances by Dr Rajeev Harit for the appellant F V Irani for the respondent Date of concluding the hearing: : 30/09/21 Date of pronounce…

Bank of India v. ACIT (125 Taxmann.com 155) — Cited in 16 Judgments | BharatTax