Canara Bank v. JCIT

60 ITR (Trib) 1Income Tax Appellate Tribunal2017#2487 most cited

What is Canara Bank v. JCIT authority for?

For banks, the computation of bad debt allowance under sections 36(1)(vii) or 36(1)(viia) must be restricted to only incremental advances, rejecting broader interpretations by tax authorities.

47

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2025.

Also referred to as

Canara Bank v. JCIT · bad debt allowance for banks · section 36(1)(vii) · section 36(1)(viia) · incremental advances computation · provision for bad and doubtful debts · bank income tax deductions · ITAT Bangalore

Also reported as

68 Taxmann.com 128182 TTJ 203

Sections most often in play

Section 14ASection 36(1)(vii)Section 36(1)(viia)Section 115JBSection 10(38)Section 10(15)Section 10(34)Section 10(35)

Issues it is cited on

section 36(2)(v)section 3asection 4asection 46section 61section 36(1)(viia)section 211section 36(2)section 210section 10(35)section 36(1)(vii)section 115ja

Judgments citing Canara Bank v. JCIT

ACIT, Mangalore vs. M/S Karnataka Bank Ltd., Mangalore

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 1265/BANG/2013[2011-12]Status: DisposedITAT Bangalore19 Jan 2018AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Lalit Kumar

For Appellant: Shri A. Raghavendra Rao, CAFor Respondent: Shri R.K.Jha, CIT(DR)
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BENGALURU BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER and SHRI LALIT KUMAR, JUDICIAL MEMBER Sl. ITA No. & Appellant Respondent No. Asst. year 1 753/Bang/2011 Asst. Commissioner of M/s.Karnataka Bank Ltd. (2008-09) Income-tax, Circle 2(1),’ Near Mahaveer Circle, Mangalore. Pumpwell, Mangalore. PAN:AABCT 5589 K 2 1334/Bang/2012 M/s. Karnataka Bank Ltd. Asst. Commissioner of (2009-10) Mangalore. Income-tax, Circle 2(1),’ Mangalore. 3 1396/Bang/2012 Asst. Commissioner of M/s.Karnataka Bank Ltd. (2009-10) Income-tax, Circle 2(1),’ Mangalore. Mangalore. 4 1335/Bang…

ACIT, Mangalore vs. M/S Karnataka Bank Ltd., Mangalore

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 1397/BANG/2012[2010-11]Status: DisposedITAT Bangalore19 Jan 2018AY 2010-11

Bench: Shri Inturi Rama Rao & Shri Lalit Kumar

For Appellant: Shri A. Raghavendra Rao, CAFor Respondent: Shri R.K.Jha, CIT(DR)
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BENGALURU BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER and SHRI LALIT KUMAR, JUDICIAL MEMBER Sl. ITA No. & Appellant Respondent No. Asst. year 1 753/Bang/2011 Asst. Commissioner of M/s.Karnataka Bank Ltd. (2008-09) Income-tax, Circle 2(1),’ Near Mahaveer Circle, Mangalore. Pumpwell, Mangalore. PAN:AABCT 5589 K 2 1334/Bang/2012 M/s. Karnataka Bank Ltd. Asst. Commissioner of (2009-10) Mangalore. Income-tax, Circle 2(1),’ Mangalore. 3 1396/Bang/2012 Asst. Commissioner of M/s.Karnataka Bank Ltd. (2009-10) Income-tax, Circle 2(1),’ Mangalore. Mangalore. 4 1335/Bang…

ACIT, Mangalore vs. M/S Karnataka Bank Ltd., Mangalore

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 1396/BANG/2012[2009-10]Status: DisposedITAT Bangalore19 Jan 2018AY 2009-10

Bench: Shri Inturi Rama Rao & Shri Lalit Kumar

For Appellant: Shri A. Raghavendra Rao, CAFor Respondent: Shri R.K.Jha, CIT(DR)
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BENGALURU BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER and SHRI LALIT KUMAR, JUDICIAL MEMBER Sl. ITA No. & Appellant Respondent No. Asst. year 1 753/Bang/2011 Asst. Commissioner of M/s.Karnataka Bank Ltd. (2008-09) Income-tax, Circle 2(1),’ Near Mahaveer Circle, Mangalore. Pumpwell, Mangalore. PAN:AABCT 5589 K 2 1334/Bang/2012 M/s. Karnataka Bank Ltd. Asst. Commissioner of (2009-10) Mangalore. Income-tax, Circle 2(1),’ Mangalore. 3 1396/Bang/2012 Asst. Commissioner of M/s.Karnataka Bank Ltd. (2009-10) Income-tax, Circle 2(1),’ Mangalore. Mangalore. 4 1335/Bang…

The Karnataka Bank Ltd., Mangalore vs. DCIT, Bangalore

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 1335/BANG/2012[2010-11]Status: DisposedITAT Bangalore19 Jan 2018AY 2010-11

Bench: Shri Inturi Rama Rao & Shri Lalit Kumar

For Appellant: Shri A. Raghavendra Rao, CAFor Respondent: Shri R.K.Jha, CIT(DR)
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BENGALURU BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER and SHRI LALIT KUMAR, JUDICIAL MEMBER Sl. ITA No. & Appellant Respondent No. Asst. year 1 753/Bang/2011 Asst. Commissioner of M/s.Karnataka Bank Ltd. (2008-09) Income-tax, Circle 2(1),’ Near Mahaveer Circle, Mangalore. Pumpwell, Mangalore. PAN:AABCT 5589 K 2 1334/Bang/2012 M/s. Karnataka Bank Ltd. Asst. Commissioner of (2009-10) Mangalore. Income-tax, Circle 2(1),’ Mangalore. 3 1396/Bang/2012 Asst. Commissioner of M/s.Karnataka Bank Ltd. (2009-10) Income-tax, Circle 2(1),’ Mangalore. Mangalore. 4 1335/Bang…

The Karnataka Bank Ltd., Mangalore vs. DCIT, Bangalore

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 1334/BANG/2012[2009-10]Status: DisposedITAT Bangalore19 Jan 2018AY 2009-10

Bench: Shri Inturi Rama Rao & Shri Lalit Kumar

For Appellant: Shri A. Raghavendra Rao, CAFor Respondent: Shri R.K.Jha, CIT(DR)
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BENGALURU BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER and SHRI LALIT KUMAR, JUDICIAL MEMBER Sl. ITA No. & Appellant Respondent No. Asst. year 1 753/Bang/2011 Asst. Commissioner of M/s.Karnataka Bank Ltd. (2008-09) Income-tax, Circle 2(1),’ Near Mahaveer Circle, Mangalore. Pumpwell, Mangalore. PAN:AABCT 5589 K 2 1334/Bang/2012 M/s. Karnataka Bank Ltd. Asst. Commissioner of (2009-10) Mangalore. Income-tax, Circle 2(1),’ Mangalore. 3 1396/Bang/2012 Asst. Commissioner of M/s.Karnataka Bank Ltd. (2009-10) Income-tax, Circle 2(1),’ Mangalore. Mangalore. 4 1335/Bang…

ACIT, Mangalore vs. M/S Karnataka Bank Ltd., Mangalore

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 753/BANG/2011[2008-09]Status: DisposedITAT Bangalore19 Jan 2018AY 2008-09

Bench: Shri Inturi Rama Rao & Shri Lalit Kumar

For Appellant: Shri A. Raghavendra Rao, CAFor Respondent: Shri R.K.Jha, CIT(DR)
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BENGALURU BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER and SHRI LALIT KUMAR, JUDICIAL MEMBER Sl. ITA No. & Appellant Respondent No. Asst. year 1 753/Bang/2011 Asst. Commissioner of M/s.Karnataka Bank Ltd. (2008-09) Income-tax, Circle 2(1),’ Near Mahaveer Circle, Mangalore. Pumpwell, Mangalore. PAN:AABCT 5589 K 2 1334/Bang/2012 M/s. Karnataka Bank Ltd. Asst. Commissioner of (2009-10) Mangalore. Income-tax, Circle 2(1),’ Mangalore. 3 1396/Bang/2012 Asst. Commissioner of M/s.Karnataka Bank Ltd. (2009-10) Income-tax, Circle 2(1),’ Mangalore. Mangalore. 4 1335/Bang…

Vijaya Bank, Bangalore vs. Joint Commissioner of Income Tax Large Tax Payer Unit, Bangalore

In the result, Revenue’s appeal for Assessment Year 2012-13 is dismissed

ITA 915/BANG/2017[2012-13]Status: DisposedITAT Bangalore05 Jan 2018AY 2012-13

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boaz

For Appellant: Shri S. Ananthan, C.AFor Respondent: Shri Pramod Kumar Singh, JCIT (D.R)
Section 143(3)Section 14ASection 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)

…nsidered and nothing can be read into it as has been done by the authorities below. It was submitted that this issue has been considered and decided in favour of the assessee by the co-ordinate bench of this Tribunal in the case of Canara Bank Vs. JCIT (2017) 60 ITR (Trib) 1 [ITAT (Bang)]. 7.3 Per contra, the learned Departmental Representative for revenue placed reliance on the orders of the authorities below. 7.4.1 We have heard the rival contentions, perused and carefully considered the material on record; including the judicial pronouncement cited. We find that the issue before us; in respect of computation…