Bharat Overseas Bank Ltd. v. CIT

26 Taxmann.com 330Income Tax Appellate Tribunal2012#6782 most cited

What is Bharat Overseas Bank Ltd. v. CIT authority for?

Decisions of other Coordinate Benches allowing provisions for standard assets are relevant when considering similar issues, even if a specific bench affirmed the AO's view.

17

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2026.

Also referred to as

Bharat Overseas Bank Ltd. v. CIT · section 143(3) · section 143(2) · section 36(1)(viia) · rule of consistency · coordinate benches · standard assets

Also reported as

82 DTR 373

Sections most often in play

Section 36(1)(viia)Section 14ASection 143(3)Section 143(2)Section 80PSection 1976Section 22 of RRB ActSection 271(1)(c)

Issues it is cited on

section 36(1)(viia)rule of consistencysection 80p(4)section 22section 80p(2)(a)(i)section 32section 14asection 36(1)section 36section 80pfirst appealsection 80

Judgments citing Bharat Overseas Bank Ltd. v. CIT

Jila Sahakari Kendriya Bank Mydt, Sehore, Mp vs. Commisioner of Income Tax (Appeals), NFAC, Delhi

Appeal is partly allowed for statistical purposes

ITA 407/IND/2024[2014-15]Status: DisposedITAT Indore10 Apr 2026AY 2014-15

Bench: Shri B.M. Biyani & Shri Paresh M. Joshiassessment Year:2014-15 Jila Sahakari Kendriya Cit(A), Nfac, Delhi / Bank Mydt, Acit-3(1), Bhopal बनाम/ Sehore, M.P. Vs. (Assessee/Appellant) (Revenue/Respondent) Pan: Aaalj0022F Assessee By Shri Gagan Tiwari, Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 26.02.2026 Date Of Pronouncement 10.04.2026

Section 143(2)Section 143(3)Section 36(1)(va)Section 36(1)(viia)Section 43B

…आयकरअपीलीयअिधकरण, इंदौर"ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI B.M. BIYANI, ACCOUNTANT MEMBER AND SHRI PARESH M. JOSHI, JUDICIAL MEMBER Assessment Year:2014-15 Jila Sahakari Kendriya CIT(A), NFAC, Delhi / Bank Mydt, ACIT-3(1), Bhopal बनाम/ Sehore, M.P. Vs. (Assessee/Appellant) (Revenue/Respondent) PAN: AAALJ0022F Assessee by Shri Gagan Tiwari, AR Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 26.02.2026 Date of Pronouncement 10.04.2026 आदेश/ O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by order of first appeal dated 24.11.2022 passed by learned Commissio…

The Kangra Central Cooperative Bank Limited, Dharamshala vs. Deputy Commissioner of Income Tax, Palampur

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

ITA 805/CHANDI/2023[2013-14]Status: DisposedITAT Chandigarh28 Jan 2025AY 2013-14
For Respondent: Shri Ashwani Kumar, C.A
Section 143(3)Section 250Section 271(1)(c)Section 274Section 36(1)(viia)

…आयकर अपीलीय अधिकरण, चण्डीगढ़ न्यायपीठ “बी”, चण्डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE श्री राजपाल यादव, उपाध्यक्ष एवं श्री विक्रम सिंह यादव, लेखा सदस्य BEFORE: SHRI. RAJPAL YADAV, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ITA No. 804 & 805/Chd/2023 निर्धारण वर्ष / Assessment Year : 2012-13 & 2013-14 The Kangra Central Cooperative Bank Ltd. Civil Lines, Dharamshala District Kangra बनाम\The DCIT Circle, Palampur स्थायी लेखा सं./PAN NO: AAAJT0749B अपीलार्थी/Appellant प्रत्यर्थी/Respondent निर्धारिती की ओर से/Assessee by: राजस्व की ओर से/ Rev…

The Kangra Central Cooperative Bank Limited, Dharamshala vs. Deputy Commissioner of Income Tax, Palampur

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

ITA 804/CHANDI/2023[2012-13]Status: DisposedITAT Chandigarh28 Jan 2025AY 2012-13

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Ashwani Kumar, C.AFor Respondent: Dr. Ranjit Kaur, Addl. CIT, Sr. DR
Section 143(3)Section 250Section 271(1)(c)Section 274Section 36(1)(viia)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी बी बी” , च"डीगढ़ बी IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी राजपाल यादव, , उपा"य" एवं "ी "व"म "संह यादव, , लेखा सद"य , , , , BEFORE: SHRI. RAJPAL YADAV, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA No. 804 & 805/Chd/2023 "नधा"रण वष" / Assessment Year : 2012-13 & 2013-14 The Kangra Central The DCIT बनाम Cooperative Bank Ltd. Circle, Palampur Civil Lines, Dharamshala District Kangra "थायी लेखा सं./PAN NO: AAAJT0749B अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Ashwani Kumar, C.A…

DCIT, Circle, Rohtak vs. Sarva Haryana Gramin Bank, Rohtak

In the result, appeal of Revenue is dismissed

ITA 1822/DEL/2023[2018-19]Status: DisposedITAT Delhi27 Dec 2024AY 2018-19

Bench: Shri Vikas Awasthy & Smt. Renu Jauhriआअसं.1820 To 1822/िद"ी/2023 (िन.व. 2016-17 To 2018-19)

For Appellant: Ms. Jaya Chaudhary, CIT-DRFor Respondent: Shri Vivek Gupta, Advocate
Section 14Section 143(2)Section 143(3)Section 14ASection 22Section 36(1)(viia)Section 80P

…आयकर अपीलीय अिधकरण िद"ी पीठ “जी”, िद"ी "ी िवकास अव"थी, "ाियक सद" एवं "ीमती रेणु जौहरी, लेखाकार सद" के सम" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SMT. RENU JAUHRI, ACCOUNTANT MEMBER आअसं.1820 to 1822/िद"ी/2023 (िन.व. 2016-17 to 2018-19) ITA Nos.1820 to 1822/DEL/2023 (A.Ys.2016-17 to 2018-19) Deputy Commissioner of Income Tax, Circle Rohtak, Aayakar Bhawan, Delhi Road, ...... अपीलाथ"/Appellant Opp. Mansarover Park, Rohtak, Haryana 124001 बनाम Vs. Sarva Haryana Gramin Bank, Delhi Road, Rohtak, Haryana 124001 ..... "ितवादी/Respondent PAN: AAKAS-1464…

DCIT, Circle, Rohtak vs. Sarva Haryana Gramin Bank, Rohtak

In the result, appeal of Revenue is dismissed

ITA 1821/DEL/2023[2017-18]Status: DisposedITAT Delhi27 Dec 2024AY 2017-18

Bench: Shri Vikas Awasthy & Smt. Renu Jauhriआअसं.1820 To 1822/िद"ी/2023 (िन.व. 2016-17 To 2018-19)

For Appellant: Ms. Jaya Chaudhary, CIT-DRFor Respondent: Shri Vivek Gupta, Advocate
Section 14Section 143(2)Section 143(3)Section 14ASection 22Section 36(1)(viia)Section 80P

…आयकर अपीलीय अिधकरण िद"ी पीठ “जी”, िद"ी "ी िवकास अव"थी, "ाियक सद" एवं "ीमती रेणु जौहरी, लेखाकार सद" के सम" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SMT. RENU JAUHRI, ACCOUNTANT MEMBER आअसं.1820 to 1822/िद"ी/2023 (िन.व. 2016-17 to 2018-19) ITA Nos.1820 to 1822/DEL/2023 (A.Ys.2016-17 to 2018-19) Deputy Commissioner of Income Tax, Circle Rohtak, Aayakar Bhawan, Delhi Road, ...... अपीलाथ"/Appellant Opp. Mansarover Park, Rohtak, Haryana 124001 बनाम Vs. Sarva Haryana Gramin Bank, Delhi Road, Rohtak, Haryana 124001 ..... "ितवादी/Respondent PAN: AAKAS-1464…

DCIT Circle, Rohtak vs. Sarva Haryana Garmin Bank, Rohtak

In the result, appeal of Revenue is dismissed

ITA 1820/DEL/2023[2016-17]Status: DisposedITAT Delhi27 Dec 2024AY 2016-17

Bench: Shri Vikas Awasthy & Smt. Renu Jauhriआअसं.1820 To 1822/िद"ी/2023 (िन.व. 2016-17 To 2018-19)

For Appellant: Ms. Jaya Chaudhary, CIT-DRFor Respondent: Shri Vivek Gupta, Advocate
Section 14Section 143(2)Section 143(3)Section 14ASection 22Section 36(1)(viia)Section 80P

…आयकर अपीलीय अिधकरण िद"ी पीठ “जी”, िद"ी "ी िवकास अव"थी, "ाियक सद" एवं "ीमती रेणु जौहरी, लेखाकार सद" के सम" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SMT. RENU JAUHRI, ACCOUNTANT MEMBER आअसं.1820 to 1822/िद"ी/2023 (िन.व. 2016-17 to 2018-19) ITA Nos.1820 to 1822/DEL/2023 (A.Ys.2016-17 to 2018-19) Deputy Commissioner of Income Tax, Circle Rohtak, Aayakar Bhawan, Delhi Road, ...... अपीलाथ"/Appellant Opp. Mansarover Park, Rohtak, Haryana 124001 बनाम Vs. Sarva Haryana Gramin Bank, Delhi Road, Rohtak, Haryana 124001 ..... "ितवादी/Respondent PAN: AAKAS-1464…

Bajaj Housing Finance Limited, Pune vs. The Principal Commissioner of Income Tax-3, Pune

In the result, appeal of the assessee is allowed

ITA 564/PUN/2023[2018-19]Status: DisposedITAT Pune26 Feb 2024AY 2018-19

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.564/Pun/2023 िनधा"रण वष" / Assessment Year : 2018-19 Bajaj Housing Finance Limited, The Principal 3Rd Floor, Panchsil Tech Park, V Commissioner Of Income Viman Nagar, Pune – 411014. S Tax-3, Pune. Pan: Aadcb6018P Appellant/ Assessee Respondent /Revenue Assessee By Shri Percy Pardiwala & Ms.Vasanti B.Patel – Ar’S Revenue By Shri Keyur Patel – Cit(Dr) Date Of Hearing 12/01/2024 Date Of Pronouncement 26/02/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Against The Order Under Section 263 Of The Income Tax Act, 1961, Passed By Ld.Principal Commissioner Of Income Tax, Pune-3 On 14.03.2023. In This Case, Assessment Order Was Passed On 26.02.2021. The Assessee Has Raised The Following Grounds Of Appeal : 1. Ground I: Challenging The Validity Of Revision Proceedings Under Section 263 Of The Act 1.1. The Learned Pcit Failed To Appreciate That The Assessment Order Passed By The Assistant Commissioner Of Income Tax, Circle 8, Pune (Hereinafter Referred To As Learned Ao) Under Section 143(3) Of The Act Bajaj Housing Finance Limited [A]

Section 143(1)Section 143(3)Section 2Section 263Section 36Section 36(1)(viia)

…।आयकर अपीलीय अिधकरण ”ए” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A” :: PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.564/PUN/2023 िनधा"रण वष" / Assessment Year : 2018-19 Bajaj Housing Finance Limited, The Principal 3rd Floor, Panchsil Tech Park, V Commissioner of Income Viman Nagar, Pune – 411014. s Tax-3, Pune. PAN: AADCB6018P Appellant/ Assessee Respondent /Revenue Assessee by Shri Percy Pardiwala & Ms.Vasanti B.Patel – AR’s Revenue by Shri Keyur Patel – CIT(DR) Date of hearing 12/01/2024 Date of pronouncement 26/02/2024 आ…

Nahar Colours and Coatinhgs Private Limited, Udaipur vs. Principal Commissioner Ofincometax, Udaipur

In the result, appeal of the assessee is allowed

ITA 140/JODH/2023[2018-19]Status: DisposedITAT Jodhpur09 Aug 2023AY 2018-19
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 263Section 801ASection 80I

…Ltd render it erroneous and prejudicial to the interest of revenue. Tribunal dismissing the appeal followed the decision of Apex Court in case of Malabar Industrial Co. Ltd. v. CIT (2000) 243 ITR 83 (SC). (Bharat Overseas Bank Ltd. v. CIT (2013) 152 TTJ 546: 82 DTR 373 (ITAT Chennai)) WHAT CAN BE CONSIDERED A VIEW/OPINION OF THE ASSESSING OFFICER WHEN IT CAN BE SAID THAT AO HAS FORMED AN OPINION/TAKEN A VIEW VIEW IS DIFFERENT THAN CHANCE RESULT 4.1. Mere taking of a view by the Assessing Officer without having subjected the claim to examination would not make it a view of the Assessing Officer. A view has nec…

Rajkot District Co-Operative Bank Limited, Rajkot vs. Dy. Commr. of Income Tax, Circle-1(2), Rajkot

Appeal of the assessee is allowed

ITA 310/RJT/2017[2011-12]Status: DisposedITAT Rajkot31 May 2022AY 2011-12

Bench: Us In This Regard Reads As Under: 1. On The Facts & In The Circumstances Of The Case & In Law The Learned Commissioner Of Income Tax (Appeals), Rajkot-1 Has Erred In Confirming The Order Passed By Assessing Officer U/S 271(L)(C) Of The Income Tax Act, 1961 Imposing A Penalty Of Rs. 18,50,900 On The Appellant Despite The Fact That The Claim For The Deduction Was Bona-Fide, The Details Furnished For The Claim For Allowance Were Not Found To Be Inaccurate & That There Was No Deliberate Attempt To Furnishing Of Inaccurate Particulars On The Part Of The Appellant Assesse. The Ao'S Action Being Erroneous On Facts & In Law, The Appellant Prays That The Penalty Of Rs. 18,50,900 Be Deleted..

For Appellant: Shri Deepak Rindani, A.RFor Respondent: Shri S. S. Rathi, Sr.D.R
Section 143(3)Section 250(6)Section 271Section 271(1)Section 271(1)(c)Section 36Section 36(1)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted Through Virtual Court) Before: Ms. Annapurna Gupta, Accountant Member And Shri TR Senthil Kumar, Judicial Member Assessment Year 2011-12 Shri Rajkot District Deputy Commissioner Cooperative Bank Ltd. of Income Tax, Circle- 'Jilla‘Bank Bhavan:, Vs 1(2), Rajkot Kasturba Road Opp. (Respondent) Chaudhari High School- Rajkot PAN: AAAAR0564K (Appellant) Appellant by : Shri Deepak Rindani, A.R. Respondent by : Shri S. S. Rathi, Sr.D.R. Date of hearing : 28-04-2022 Date of pronouncement : 31-05-2022 आदेश/ORDER PER : ANNAPURNA GUPTA, ACCOUNTA…

M/S. Ansys Software Private Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle- 1(1)(1), Bengaluru

In the result appeal filed by assessee stands allowed

ITA 2038/BANG/2019[2009-10]Status: HeardITAT Bangalore31 Mar 2021AY 2009-10

Bench: Shri B. R. Baskaran & Smt. Beena Pillaiassessment Year: 2010-11

For Appellant: Shri. S. V. Ravishankar, AdvocateFor Respondent: Shri. Priyadarshi Mishra, Addl. CIT(DR)(ITAT)
Section 143(3)Section 148Section 234ASection 36(1)(viia)

…Hence, the ground raised on the issue of re- opening assessment and disallowance of the claim for doubtful Standard Asset, is dismissed. 3.7 Secondly, apart from the above, the ratio of Bharat Overseas Bank Ltd vs Commissioner of Income Tax (2013) 152 TTJ 546/82 DTR 373 (Chennai) (Trib), the ratio laid down by ITAT, Ahmedabad (ITA No. 1252/Ahd/2012) dtd 26.07.2013 in the case of Bharuch Dist. Central Co-operative Bank Ltd vs ITO, Ward-1, Bharuch also supports the view taken by the Assessing Officer. 8. On merits the Ld.CIT(A) confirmed the additions made by Ld.AO. 9. Aggrieved by the order of Ld.CIT(A) assessee…

M/S. Ansys Software Private Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle- 1(1)(1), Bengaluru

In the result appeal filed by assessee stands allowed

ITA 2037/BANG/2019[2008-09]Status: HeardITAT Bangalore31 Mar 2021AY 2008-09

Bench: Shri B. R. Baskaran & Smt. Beena Pillaiassessment Year: 2010-11

For Appellant: Shri. S. V. Ravishankar, AdvocateFor Respondent: Shri. Priyadarshi Mishra, Addl. CIT(DR)(ITAT)
Section 143(3)Section 148Section 234ASection 36(1)(viia)

…Hence, the ground raised on the issue of re- opening assessment and disallowance of the claim for doubtful Standard Asset, is dismissed. 3.7 Secondly, apart from the above, the ratio of Bharat Overseas Bank Ltd vs Commissioner of Income Tax (2013) 152 TTJ 546/82 DTR 373 (Chennai) (Trib), the ratio laid down by ITAT, Ahmedabad (ITA No. 1252/Ahd/2012) dtd 26.07.2013 in the case of Bharuch Dist. Central Co-operative Bank Ltd vs ITO, Ward-1, Bharuch also supports the view taken by the Assessing Officer. 8. On merits the Ld.CIT(A) confirmed the additions made by Ld.AO. 9. Aggrieved by the order of Ld.CIT(A) assessee…

M/S. Ansys Software Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle- 1(1)(1), Bengaluru

In the result appeal filed by assessee stands allowed

ITA 2036/BANG/2019[2007-08]Status: HeardITAT Bangalore31 Mar 2021AY 2007-08

Bench: Shri B. R. Baskaran & Smt. Beena Pillaiassessment Year: 2010-11

For Appellant: Shri. S. V. Ravishankar, AdvocateFor Respondent: Shri. Priyadarshi Mishra, Addl. CIT(DR)(ITAT)
Section 143(3)Section 148Section 234ASection 36(1)(viia)

…Hence, the ground raised on the issue of re- opening assessment and disallowance of the claim for doubtful Standard Asset, is dismissed. 3.7 Secondly, apart from the above, the ratio of Bharat Overseas Bank Ltd vs Commissioner of Income Tax (2013) 152 TTJ 546/82 DTR 373 (Chennai) (Trib), the ratio laid down by ITAT, Ahmedabad (ITA No. 1252/Ahd/2012) dtd 26.07.2013 in the case of Bharuch Dist. Central Co-operative Bank Ltd vs ITO, Ward-1, Bharuch also supports the view taken by the Assessing Officer. 8. On merits the Ld.CIT(A) confirmed the additions made by Ld.AO. 9. Aggrieved by the order of Ld.CIT(A) assessee…

District Co-Operative Central Bank Limited, Bidar vs. Assistant Commissioner of Income Tax Circle-1, Gulbarga

In the result appeal filed by assessee stands allowed

ITA 551/BANG/2019[2010-11]Status: HeardITAT Bangalore30 Mar 2021AY 2010-11

Bench: Shri B. R. Baskaran & Smt. Beena Pillaiassessment Year: 2010-11

For Appellant: Shri. S. V. Ravishankar, AdvocateFor Respondent: Shri. Priyadarshi Mishra, Addl. CIT(DR)(ITAT)
Section 143(3)Section 148Section 234ASection 36(1)(viia)

…Hence, the ground raised on the issue of re- opening assessment and disallowance of the claim for doubtful Standard Asset, is dismissed. 3.7 Secondly, apart from the above, the ratio of Bharat Overseas Bank Ltd vs Commissioner of Income Tax (2013) 152 TTJ 546/82 DTR 373 (Chennai) (Trib), the ratio laid down by ITAT, Ahmedabad (ITA No. 1252/Ahd/2012) dtd 26.07.2013 in the case of Bharuch Dist. Central Co-operative Bank Ltd vs ITO, Ward-1, Bharuch also supports the view taken by the Assessing Officer. 8. On merits the Ld.CIT(A) confirmed the additions made by Ld.AO. 9. Aggrieved by the order of Ld.CIT(A) assessee…

Indian Sulphacid Industries Limited, New Delhi vs. Pr.CIT, Karnal

The appeal of the assessee stands allowed

ITA 261/CHANDI/2020[2015-16]Status: DisposedITAT Chandigarh22 Feb 2021AY 2015-16

Bench: Ms. Annapurna Gupta & Shri R.L. Negi

For Appellant: Shri Parikshit Aggarwal, CAFor Respondent: Smt. C.Chandrakanta, CIT
Section 263

…262 (Kar). The Courts have held that an order by the Assessing Officer without application of mind is definitely prejudicial to interest of revenue (Malabar Industrial Co.ltd. vs. CIT(2000) 243 ITR 53(SC), Bharat Overseas Bank Ltd. Vs CIT (2013) 152 TTJ 546 : 82 DTR 373 (ITAT Chennai), Also, inadequate inquiry by the Assessing Officer which led him to believe incorrect facts was prejudicial to the Revenue (CIT Vs Maithan International (2015) 375 ITR 123 : 277 CTR 65 :231 Taxman 381 : 117 DTR 401 (Cal). Considering the submissions of the assessee, the facts of the case and the judicial pronouncements ITA No. 261-…

Essar Capital Ltd, Mumbai vs. Pr CIT 6, Mumbai

In the result the appeal of the assessee is allowed

ITA 3759/MUM/2017[2012-13]Status: DisposedITAT Mumbai08 Jan 2021AY 2012-13

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2012-13 M/S. Vajresh Consultants Prcit 6, Ltd. (Earlier Known As Aayakar Bhavan, Essar Capital Ltd.), Mumbai - 400020 Vs. 40-B, Ridge Road, Malabar Hill, Mumbai – 400 006 Pan: Aabce 7257R (Appellant) (Respondent) Present For: Assessee By : Shri Nishant Thakkar, A.R. & Shri Hiten Chande, A.R. Revenue By : Shri R. Manjunatha Swamy, D.R. Date Of Hearing : 23.10.2020 Date Of Pronouncement : 08.01.2021 O R D E R

For Appellant: Shri Nishant Thakkar, A.R. &For Respondent: Shri R. Manjunatha Swamy, D.R
Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER Assessment Year: 2012-13 M/s. Vajresh Consultants PrCIT 6, Ltd. (Earlier known as Aayakar Bhavan, Essar Capital Ltd.), Mumbai - 400020 Vs. 40-B, Ridge Road, Malabar Hill, Mumbai – 400 006 PAN: AABCE 7257R (Appellant) (Respondent) Present for: Assessee by : Shri Nishant Thakkar, A.R. & Shri Hiten Chande, A.R. Revenue by : Shri R. Manjunatha Swamy, D.R. Date of Hearing : 23.10.2020 Date of Pronouncement : 08.01.2021 O R D E R Per Rajesh Kumar, Accountant Member: The p…

Deutsche Investments India P.Ltd, Mumbai vs. CIT 6, Mumbai

In the result, this appeal by the assessee stands allowed

ITA 3665/MUM/2014[2008-09]Status: DisposedITAT Mumbai06 Nov 2020AY 2008-09
Section 143(3)Section 263

…THE INCOME TAX APPELLATE TRIBUNAL “D” Bench, Mumbai Shri Shamim Yahya (AM) & Shri Pavan Kumar Gadale (JM) I.T.A. No. 3665/Mum/2014 (Assessment Year 2008-09) Deutsche Investments India CIT-6 Vs. Private Limited Aayakar Bhavan Nirlon Knowledge Park M.K. Road 3rd Floor, Bloc B-1, Off Churchgate Western Express Highway Mumbai-400 020. Goregaon East Mumbai-400 009. PAN : AACCD1765E (Appellant) (Respondent) Assessee by Shri Percy Pardiwala Department by Shri K. Madhu Sudan Date of Hearing 16.09.2020 Date of Pronouncement 06.11.2020 O R D E R Per Shamim Yahya (AM) :- This is an appeal by the assessee directed aga…

M/S. District Co-Operative Central Bank Ltd, Bidar vs. Assistant Commissioner of Income Tax, Gulbarga

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

ITA 2600/BANG/2017[2013-14]Status: DisposedITAT Bangalore06 Apr 2018AY 2013-14

Bench: Shri N.V. Vasudevan & Shri Arun Kumar Garodiaassessment Year :2013-14

For Appellant: Shri C.R. Nulvi, CAFor Respondent: Shri B.R. Ramesh, JCIT (DR)
Section 36(1)Section 36(1)(viia)

…or income recognition. Page 2 of 4 4. On the fact and circumstances of the case and under the provisions of the law, the authorities below erred in disallowing claim of the appellant relying on Chennai Tribunal judgment in case of Bharat Overseas Ltd Vs CIT, 82 DTR 373 ignoring the opinion expressed by Hon'ble Tribunal in Para 7 of the said order regarding the claim within the condition laid down u/s 36(1)(viia) or not? 5. For this and other reasons which may be adduced at the time of hearing, this Hon'ble Bench is requested to allow the appeal for the substantial cause of justice. 6. Appellant Craves Leaves to…