Bank of Tokyo Ltd. v. Joint Commissioner of Income Tax

36 SOT 8Income Tax Appellate Tribunal2010#24653 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 142(1)Section 143(2)Section 250Section 36(2)Section 92C(2)Section 92CA(1)Section 92CA(3)

Issues it is cited on

economic adjustmentprofit split methodcomparable uncontrolled price methodtransfer pricing ordersection 92ca(1)transactional net margin methodcup methodcomparable companiesmost appropriate methodsection 92ca(3)admission of additional evidencesundry creditors

Judgments citing Bank of Tokyo Ltd. v. Joint Commissioner of Income Tax

M/S Geodis Overseas Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

In the result, both the appeals are partly allowed for statistical purposes

ITA 3196/DEL/2017[2004-05]Status: DisposedITAT Delhi13 Aug 2025AY 2004-05

Bench: Shri S Rifaur Rahman & Shri Vimal Kumarita No. 3195/Del/2017 Assessment Year: 2003-04 Ita No. 3196/Del/2017 Assessment Year: 2004-05 Geodis Overseas Pvt.Ltd., Vs. Asstt. Commissioner Of Building No.5,Tower B, Income Tax, 10Th Floor, Dlf Cyber City, Company Circle- Ii(1), Phase Iii, Gurgaon Chennai-34 Pin: 122 002 Pan No. Aaacc6168L (Appellant) (Respondent)

For Appellant: Shri Vishal Kalra, Adv. & ShriFor Respondent: Ms. Neeju Gupta, Sr. DR
Section 250Section 92C

…it is held that, where the provisions were created during the previous years was disallowed while computing the total income, reversal of such provisions written back is allowed as deduction. a. Bank of Tokyo Ltd. vs. Joint Commissioner of Income Tax: [2010] 36 SOT 8 (Delhi) (URO). b. CIT, Gulbarga vs. Progathi Gramina Bank; [2018] 91 taxmann.com 343 (Karnataka); c. Integra Engineering India Ltd. vs ACIT: ITA No.1316/Ahd/2016. d. Harmuny Entertainment (P) Ltd. vs. DCIT [2023] 157 taxmann.com 547 (Kolkata Trib.); e. Rolls Royce Industrial Power India Ltd. vs. ADIT – ITA No.1599/Del/2011 [2010]; f. Nivea India P.…

M/S Geodis Overseas Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

ITA 3195/DEL/2017[2003-04]Status: DisposedITAT Delhi13 Aug 2025AY 2003-04

Bench: Shri S Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Vishal Kalra, Adv. & ShriFor Respondent: Ms. Neeju Gupta, Sr. DR
Section 250Section 92C

…it is held that, where the provisions were created during the previous years was disallowed while computing the total income, reversal of such provisions written back is allowed as deduction. a. Bank of Tokyo Ltd. vs. Joint Commissioner of Income Tax: [2010] 36 SOT 8 (Delhi) (URO). b. CIT, Gulbarga vs. Progathi Gramina Bank; [2018] 91 taxmann.com 343 (Karnataka); c. Integra Engineering India Ltd. vs ACIT: ITA No.1316/Ahd/2016. d. Harmuny Entertainment (P) Ltd. VS. DCIT [2023] 157 taxmann.com 547 (Kolkata Trib.); e. Rolls Royce Industrial Power India Ltd. vs. ADIT ITA No.1599/Del/2011 [2010]; f. Nivea India P. Lt…

Dr. Bhim Rao Ambedkar Mahasang Haryana, Faridabad vs. CIT (Exemptions), Chandigarh/Faridabad

In the result, both the appeals are partly allowed for statistical purposes

ITA 3196/DEL/2023[NA]Status: DisposedITAT Delhi08 Apr 2025

Bench: Shri S Rifaur Rahman & Shri Vimal Kumarita No. 3195/Del/2017 Assessment Year: 2003-04 Ita No. 3196/Del/2017 Assessment Year: 2004-05 Geodis Overseas Pvt.Ltd., Vs. Asstt. Commissioner Of Building No.5,Tower B, Income Tax, 10Th Floor, Dlf Cyber City, Company Circle- Ii(1), Phase Iii, Gurgaon Chennai-34 Pin: 122 002 Pan No. Aaacc6168L (Appellant) (Respondent)

For Appellant: Shri Vishal Kalra, Adv. & ShriFor Respondent: Ms. Neeju Gupta, Sr. DR
Section 250Section 92C

…it is held that, where the provisions were created during the previous years was disallowed while computing the total income, reversal of such provisions written back is allowed as deduction. a. Bank of Tokyo Ltd. vs. Joint Commissioner of Income Tax: [2010] 36 SOT 8 (Delhi) (URO). b. CIT, Gulbarga vs. Progathi Gramina Bank; [2018] 91 taxmann.com 343 (Karnataka); c. Integra Engineering India Ltd. vs ACIT: ITA No.1316/Ahd/2016. d. Harmuny Entertainment (P) Ltd. vs. DCIT [2023] 157 taxmann.com 547 (Kolkata Trib.); e. Rolls Royce Industrial Power India Ltd. vs. ADIT – ITA No.1599/Del/2011 [2010]; f. Nivea India P.…

Bank of Tokyo Ltd. v. Joint Commissioner of Income Tax (36 SOT 8) — Cited in 3 Judgments | BharatTax