Catholic Syrian Bank Ltd. v. CIT

343 ITR 270Supreme Court of India2012#235 most cited

What is Catholic Syrian Bank Ltd. v. CIT authority for?

For a bad debt deduction under Section 36(1)(vii), the debt must be actually written off as irrecoverable in the assessee's accounts, distinct from merely making a provision for bad and doubtful debts. The assessee bears the onus to satisfy the conditions under both Section 36(1)(vii) and Section 36(2) of the Income-tax Act.

326

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2012 to 2026.

Also referred to as

Catholic Syrian Bank Ltd. v. CIT · Section 36(1)(vii) · Section 36(1)(viia) · bad debt deduction · actual write-off · provision for bad and doubtful debts · irrecoverable debt · Section 36(2) · banking companies · TRF Ltd distinguished · Southern Technologies Ltd followed

Also reported as

206 Taxmann 1823 SCC 784

Sections most often in play

Section 36(1)(vii)Section 36(1)(viia)Section 14ASection 143(3)Section 37(1)Section 36(1)(viii)Section 115JBSection 250
Read the full judgment

Issues it is cited on

section 36(2)(v)section 41(4)section 36(1)(viia)section 36(2)section 36(1)(v)section 36(1)(viii)section 46section 36(1)(vii)section 35dsection 10(34)eligible businessinterest on securities

Judgments citing Catholic Syrian Bank Ltd. v. CIT

DCIT 1(3)(2), Mumbai vs. The Kapol Coop Bank Ltd, Mumbai

In the result, appeal of the revenue is dismissed

ITA 487/MUM/2015[2011-12]Status: DisposedITAT Mumbai10 Jul 2019AY 2011-12

Bench: Shri G. S. Pannu, Vice- & Shri Pawan Singhdcit-1(3)(2) M/S The Kapol Co-Op. Bank Ltd. Room No. 564, 19/21 Kapol Bank Building, First Vs. Aayakar Bhavan, Floor, Picket Cross Road, M.K. Road, Kalbadevi, Mumbai-400002. Mumbai-400020 Pan: Aaaat0142M Appellant Respondent Appellant By : Shri Manish Singh (Dr) Respondent By : Shri Mandar Vaidya (Ar) Date Of Hearing : 21.06.2019 Date Of Pronouncement : 10.07.2019 Order Under Section 254(1)Of Income Tax Act

For Appellant: Shri Manish Singh (DR)For Respondent: Shri Mandar Vaidya (AR)
Section 254(1)Section 36(1)(vii)Section 36(1)(viia)

…urther submits that the assessee has no rural branch. In support of his submission, the ld. AR of the assessee relied upon the ITA No. 487 Mum 2015-M/s The Kapol Co-op. Bank Ltd. decision of Hon’ble Supreme Court in Catholic Syrian Bank Ltd. vs. CIT [2012] 343 ITR 270(SC). 5. We have considered the submission of ld. DR for the revenue and ld. AR of the assessee and gone through the orders of authorities below.The relevant parts of the sections 36(1)(vii) and 36(1)(viia) have been reproduced. The said sections provide as under: "Section 36(1)(vii) :- subject to the provisions of sub-section (2), the amount…

ACIT Circle 1, Kumbakonam vs. City Union Bank Limited, Kumbakonam

In the result, appeal of the Revenue in ITA 1316/CHNY/2018

ITA 1316/CHNY/2018[2014-15]Status: DisposedITAT Chennai09 Jul 2019AY 2014-15

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri. S. Ananthan,C.AFor Respondent: Shri. Sailendra Mamidi, IRS
Section 143(3)Section 14ASection 36(1)Section 36(1)(vii)Section 40Section 41(1)

…debts does not amount to write off. Now the law is settled to the extent that provisions u/s.36(1) (vii) and 36(1) (viia) of the Act are separate and independent to each other as held by Hon'ble Supreme Court in the case of Catholic Syrian Bank Ltd. v. CIT, 343 ITR 270. ITA Nos.1129-30/-1315-16/18 :- 10 -: The ld. CIT(A) had rightly followed the decision of Supreme Court in the case of Vijaya Bank(supra) and held that creation of provisions for bad and doubtful debts by debiting profit and loss account reducing the same from debtor account constitutes write off. The assessee wrote off of accounts i.e. debiti…

ACIT Circle 1, Kumbakonam vs. City Union Bank Limited, Kumbakonam

In the result, appeal of the Revenue in ITA 1316/CHNY/2018

ITA 1315/CHNY/2018[2012-13]Status: DisposedITAT Chennai09 Jul 2019AY 2012-13

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri. S. Ananthan,C.AFor Respondent: Shri. Sailendra Mamidi, IRS
Section 143(3)Section 14ASection 36(1)Section 36(1)(vii)Section 40Section 41(1)

…debts does not amount to write off. Now the law is settled to the extent that provisions u/s.36(1) (vii) and 36(1) (viia) of the Act are separate and independent to each other as held by Hon'ble Supreme Court in the case of Catholic Syrian Bank Ltd. v. CIT, 343 ITR 270. ITA Nos.1129-30/-1315-16/18 :- 10 -: The ld. CIT(A) had rightly followed the decision of Supreme Court in the case of Vijaya Bank(supra) and held that creation of provisions for bad and doubtful debts by debiting profit and loss account reducing the same from debtor account constitutes write off. The assessee wrote off of accounts i.e. debiti…

City Union Bank Limited, Kumbakonam vs. ACIT Circle 1, Kumbakonam

In the result, appeal of the Revenue in ITA 1316/CHNY/2018

ITA 1130/CHNY/2018[2014-15]Status: DisposedITAT Chennai09 Jul 2019AY 2014-15

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri. S. Ananthan,C.AFor Respondent: Shri. Sailendra Mamidi, IRS
Section 143(3)Section 14ASection 36(1)Section 36(1)(vii)Section 40Section 41(1)

…debts does not amount to write off. Now the law is settled to the extent that provisions u/s.36(1) (vii) and 36(1) (viia) of the Act are separate and independent to each other as held by Hon'ble Supreme Court in the case of Catholic Syrian Bank Ltd. v. CIT, 343 ITR 270. ITA Nos.1129-30/-1315-16/18 :- 10 -: The ld. CIT(A) had rightly followed the decision of Supreme Court in the case of Vijaya Bank(supra) and held that creation of provisions for bad and doubtful debts by debiting profit and loss account reducing the same from debtor account constitutes write off. The assessee wrote off of accounts i.e. debiti…

City Union Bank Limited, Kumbakonam vs. ACIT Circle 1, Kumbakonam

In the result, appeal of the Revenue in ITA 1316/CHNY/2018

ITA 1129/CHNY/2018[2012-13]Status: DisposedITAT Chennai09 Jul 2019AY 2012-13

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri. S. Ananthan,C.AFor Respondent: Shri. Sailendra Mamidi, IRS
Section 143(3)Section 14ASection 36(1)Section 36(1)(vii)Section 40Section 41(1)

…debts does not amount to write off. Now the law is settled to the extent that provisions u/s.36(1) (vii) and 36(1) (viia) of the Act are separate and independent to each other as held by Hon'ble Supreme Court in the case of Catholic Syrian Bank Ltd. v. CIT, 343 ITR 270. ITA Nos.1129-30/-1315-16/18 :- 10 -: The ld. CIT(A) had rightly followed the decision of Supreme Court in the case of Vijaya Bank(supra) and held that creation of provisions for bad and doubtful debts by debiting profit and loss account reducing the same from debtor account constitutes write off. The assessee wrote off of accounts i.e. debiti…

Nilesh Vasant Shende, Pune vs. Assistant Commissioner of Income-Tax

In the result, appeal of the assessee is allowed

ITA 670/PUN/2016[2009-10]Status: DisposedITAT Pune28 Jun 2019AY 2009-10

Bench: Shri Anil Chaturvedi, Am & Shri Partha Sarathi Chaudhury, Jm आयकर अपीऱ सं. / Ita No.670/Pun/2016 नििाारण वषा / Assessment Year : 2009-10 Shri Nilesh Vasant Shende, Mzsk & Associates Chartered Accountants, Level-3, Business Bay, Plot No.84, Wellesley Road, Near Rto, Pune-411 001. Pan : Anxps3098L .......अऩीऱाथी / Appellant बिाम / V/S.

For Appellant: Shri Neelesh KhandelwalFor Respondent: Shri Vishwas Mundhe
Section 143(2)

…आयकर अपीऱीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI ANIL CHATURVEDI, AM AND SHRI PARTHA SARATHI CHAUDHURY, JM आयकर अपीऱ सं. / ITA No.670/PUN/2016 नििाारण वषा / Assessment Year : 2009-10 Shri Nilesh Vasant Shende, MZSK & Associates Chartered Accountants, Level-3, Business Bay, Plot No.84, Wellesley Road, Near RTO, Pune-411 001. PAN : ANXPS3098L .......अऩीऱाथी / Appellant बिाम / V/s. The Assistant Commissioner of Income Tax, Central Circle-2(2), Pune. ……प्रत्यथी / Respondent Assessee by : Shri Neelesh Khandelwal Revenue by : Shri Vishwas Mundhe सुनवाई की…

Bank of Maharashtra, Pune vs. Deputy Commissioner of Income Tax, Pune

In the result, the appeal of assessee is partly allowed in the terms aforesaid

ITA 635/PUN/2017[2012-13]Status: DisposedITAT Pune27 Jun 2019AY 2012-13

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri S. Ananthan with Mrs. Lalitha RFor Respondent: Mrs. Kesang Y. Sherpa

…a copy of the communication addressed to the CIT(A), which is placed in the Paper Book. Before us, it is sought to be canvassed that the said claim is covered by the judgement of the Hon‟ble High Court in the case of Catholic Syrian Bank Ltd. vs. CIT, (2012) 343 ITR 270 (SC) and in the case of assessee for assessment years 2002-03, 2003-04 and 2004-05 the Tribunal vide its order dated 30.05.2014 (supra) admitted such an Additional Ground but remitted the same back to the file of the Assessing Officer for adjudication in the light of the Hon‟ble Supreme Court in the case of Catholic Syrian Bank Ltd. (supra). The…

Bank of Maharashtra, Pune vs. Deputy Commissioner of Income Tax, Pune

In the result, the appeal of assessee is partly allowed in the terms aforesaid

ITA 634/PUN/2017[2011-12]Status: DisposedITAT Pune27 Jun 2019AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri S. Ananthan with Mrs. Lalitha RFor Respondent: Mrs. Kesang Y. Sherpa

…a copy of the communication addressed to the CIT(A), which is placed in the Paper Book. Before us, it is sought to be canvassed that the said claim is covered by the judgement of the Hon‟ble High Court in the case of Catholic Syrian Bank Ltd. vs. CIT, (2012) 343 ITR 270 (SC) and in the case of assessee for assessment years 2002-03, 2003-04 and 2004-05 the Tribunal vide its order dated 30.05.2014 (supra) admitted such an Additional Ground but remitted the same back to the file of the Assessing Officer for adjudication in the light of the Hon‟ble Supreme Court in the case of Catholic Syrian Bank Ltd. (supra). The…

Deputy Commissioner of Income Tax, Pune vs. Bank of Maharashtra, Pune

In the result, the appeal of assessee is partly allowed in the terms aforesaid

ITA 581/PUN/2017[2012-13]Status: DisposedITAT Pune27 Jun 2019AY 2012-13

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri S. Ananthan with Mrs. Lalitha RFor Respondent: Mrs. Kesang Y. Sherpa

…a copy of the communication addressed to the CIT(A), which is placed in the Paper Book. Before us, it is sought to be canvassed that the said claim is covered by the judgement of the Hon‟ble High Court in the case of Catholic Syrian Bank Ltd. vs. CIT, (2012) 343 ITR 270 (SC) and in the case of assessee for assessment years 2002-03, 2003-04 and 2004-05 the Tribunal vide its order dated 30.05.2014 (supra) admitted such an Additional Ground but remitted the same back to the file of the Assessing Officer for adjudication in the light of the Hon‟ble Supreme Court in the case of Catholic Syrian Bank Ltd. (supra). The…

Deputy Commissioner of Income Tax, Pune vs. Bank of Maharashtra, Pune

In the result, the appeal of assessee is partly allowed in the terms aforesaid

ITA 579/PUN/2017[2011-12]Status: DisposedITAT Pune27 Jun 2019AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri S. Ananthan with Mrs. Lalitha RFor Respondent: Mrs. Kesang Y. Sherpa

…a copy of the communication addressed to the CIT(A), which is placed in the Paper Book. Before us, it is sought to be canvassed that the said claim is covered by the judgement of the Hon‟ble High Court in the case of Catholic Syrian Bank Ltd. vs. CIT, (2012) 343 ITR 270 (SC) and in the case of assessee for assessment years 2002-03, 2003-04 and 2004-05 the Tribunal vide its order dated 30.05.2014 (supra) admitted such an Additional Ground but remitted the same back to the file of the Assessing Officer for adjudication in the light of the Hon‟ble Supreme Court in the case of Catholic Syrian Bank Ltd. (supra). The…

Giesecke & Devrient (India) Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

In the result, the appeal is partly allowed

ITA 2544/DEL/2014[2009-10]Status: DisposedITAT Delhi29 Mar 2019AY 2009-10

Bench: : Shri Amit Shukla & Shri L.P. Sahuassessment Year: 2009-10

Section 143(3)Section 144CSection 144C(10)

…ndia) Private Limited, (2009) 312 ITR 225 (SC) ; G.E India Technologies Centre Private Limited versus CIT, (2010) 327 ITR 456 (SC), CIT versus 45 Toshoku Limited, (1980) 125 ITR 525 (SC), Catholic Syrian Bank Limited versus Commissioner of Income Tax, (2012) 3 SCC 784, followed. (Paras 4, 9, 10) We, accordingly, decide this issue in favour of the assessee. 28. Charging of interest u/s. 234B and 234C is consequential in nature and the AO is directed to give its consequential effect. Ground pertaining to initiation of penalty is premature and is dismissed accordingly. No other issue is involved or raised in thi…

DCIT, Moradabad vs. M/S. Prathma Bank, Moradabad

In the result, appeal of the department is dismissed

ITA 5273/DEL/2015[2012-13]Status: DisposedITAT Delhi03 Oct 2018AY 2012-13

Bench: Shri Bhavnesh Saini & Shri L.P. Sahuasstt. Year: 2012-13

For Appellant: Shri Piyush Kaushik, AdvFor Respondent: Shri Surender Pal, Sr.DR
Section 32(1)Section 36Section 36(1)(vii)Section 36(1)(viia)

…he assessee under section 36(1)(viia) of the Act. The said claim was in accordance with law and as provided in the provisions of section 36(1)(viia) of the Act.” 22. On a similar issue, the Hon’ble Supreme Court in the case of Catholic Syrian Bank Ltd. Vs CIT 343 ITR 270 (supra) held as under: “The clear legislative intent of the provisions and unambiguous language of the circulars with reference to the amendments to section 36 of the Act is that the deduction on account of provisions for bad and doubtful debts under section 36(1)(viia) is distinct and independent of the provisions of section 36(1)(vii) relating…

M/S. Vipul Medcorp Tpa Pvt. Ltd., Gurgaon vs. JCIT, New Delhi

In the result appeal of the assessee is allowed

ITA 4756/DEL/2015[2009-10]Status: DisposedITAT Delhi04 Sept 2018AY 2009-10

Bench: Shri G.D. Agrawal, Hon’Ble & Shri Amit Shukla

For Appellant: Shri Rajesh Arora, CAFor Respondent: Shri Amit Jain, Sr. DR
Section 133Section 194JSection 201Section 201(1)Section 271C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE PRESIDENT AND SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA No.:- 3234/Del/2014 Assessment Year: 2010-11 AND Assessment Year: 2009-10 I Vipul Medcorp TPA Pvt. Ltd. ACIT T 515, Udyog Vihar, Phase-V, Circle-51(1) A Vs. Gurgaon New Delhi. PAN AABCV8688F N (Appellant) (Respondent) o Assessment Year: 2010-11 DCIT Vipul Medcorp TPA(P) Ltd. Circle-51(1) Vs. 515, Udyog Vihar Phase-V New Delhi Gurgaon PAN AABCV8688F (Appellant) (Respondent) Assessment Year: 2009-10 Vipul Medcorp TPA Pvt. Ltd. JCIT 515, Udyog Vihar, Phase-V, TDS Range-51…

M/S. Vipul Medcorp Tpa Pvt. Ltd., Gurgaon vs. ACIT, New Delhi

In the result appeal of the assessee is allowed

ITA 3234/DEL/2014[2010-11]Status: DisposedITAT Delhi04 Sept 2018AY 2010-11

Bench: Shri G.D. Agrawal, Hon’Ble & Shri Amit Shukla

For Appellant: Shri Rajesh Arora, CAFor Respondent: Shri Amit Jain, Sr. DR
Section 133Section 194JSection 201Section 201(1)Section 271C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE PRESIDENT AND SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA No.:- 3234/Del/2014 Assessment Year: 2010-11 AND Assessment Year: 2009-10 I Vipul Medcorp TPA Pvt. Ltd. ACIT T 515, Udyog Vihar, Phase-V, Circle-51(1) A Vs. Gurgaon New Delhi. PAN AABCV8688F N (Appellant) (Respondent) o Assessment Year: 2010-11 DCIT Vipul Medcorp TPA(P) Ltd. Circle-51(1) Vs. 515, Udyog Vihar Phase-V New Delhi Gurgaon PAN AABCV8688F (Appellant) (Respondent) Assessment Year: 2009-10 Vipul Medcorp TPA Pvt. Ltd. JCIT 515, Udyog Vihar, Phase-V, TDS Range-51…

M/S. Vipul Medcorptpa Pvt. Ltd., Gurgaon vs. ACIT, New Delhi

In the result appeal of the assessee is allowed

ITA 4398/DEL/2013[2009-10 (F.Y. 2008-09)]Status: DisposedITAT Delhi04 Sept 2018

Bench: Shri G.D. Agrawal, Hon’Ble & Shri Amit Shukla

For Appellant: Shri Rajesh Arora, CAFor Respondent: Shri Amit Jain, Sr. DR
Section 133Section 194JSection 201Section 201(1)Section 271C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE PRESIDENT AND SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA No.:- 3234/Del/2014 Assessment Year: 2010-11 AND Assessment Year: 2009-10 I Vipul Medcorp TPA Pvt. Ltd. ACIT T 515, Udyog Vihar, Phase-V, Circle-51(1) A Vs. Gurgaon New Delhi. PAN AABCV8688F N (Appellant) (Respondent) o Assessment Year: 2010-11 DCIT Vipul Medcorp TPA(P) Ltd. Circle-51(1) Vs. 515, Udyog Vihar Phase-V New Delhi Gurgaon PAN AABCV8688F (Appellant) (Respondent) Assessment Year: 2009-10 Vipul Medcorp TPA Pvt. Ltd. JCIT 515, Udyog Vihar, Phase-V, TDS Range-51…

ACIT 2(1)(2), Mumbai vs. Central Bank of India, Mumbai

In the result the appeal of the revenue is dismissed

ITA 7485/MUM/2016[2011-12]Status: DisposedITAT Mumbai19 Jul 2018AY 2011-12

Bench: Shri B.R. Baskaran & Shri Pawan Singhcentral Bank Of India D C I T - 2(1)(2) 4Th Floor, Chandermukhi Bldg. Aayakar Bhavan Vs. Nariman Point M.K. Road Mumbai 400021 Mumbai 400020 Pan – Aaacc2498P Appellant Respondent Ac I T - 2(1)(2) Central Bank Of India Room No. 562, 5Th Floor 4Th Floor, Chandermukhi Bldg. Vs. Aayakar Bhavan, M.K. Road Nariman Point Mumbai 400020 Mumbai 400021 Pan – Aaacc2498P Appellant Respondent

For Appellant: Shri Rajnikant V. ChaniyarFor Respondent: Ms. S. Padmaja
Section 1Section 10Section 115JSection 14ASection 211Section 36(1)

…ers relied upon by the parties and impugned orders. We find from the record the co-ordinate Bench of the Tribunal that an identical issue has been decided in assessee‟s case in the earlier years by following the decision of the Hon‟ble Supreme Court in (2012) 343 ITR 270 (SC). For the sake of convenience, we reproduce the operative part of the judgement as under: “41. To conclude, we hold that the provisions of Sections 36(1)(vii) and 36(1)(viia) of the Act are distinct and independent items of deduction and operate in their respective fields. The bad debts written off in debts, other than those for which the pro…

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

In the result the appeal of the revenue is dismissed

ITA 7428/MUM/2016[2011-12]Status: DisposedITAT Mumbai19 Jul 2018AY 2011-12

Bench: Shri B.R. Baskaran & Shri Pawan Singhcentral Bank Of India D C I T - 2(1)(2) 4Th Floor, Chandermukhi Bldg. Aayakar Bhavan Vs. Nariman Point M.K. Road Mumbai 400021 Mumbai 400020 Pan – Aaacc2498P Appellant Respondent Ac I T - 2(1)(2) Central Bank Of India Room No. 562, 5Th Floor 4Th Floor, Chandermukhi Bldg. Vs. Aayakar Bhavan, M.K. Road Nariman Point Mumbai 400020 Mumbai 400021 Pan – Aaacc2498P Appellant Respondent

For Appellant: Shri Rajnikant V. ChaniyarFor Respondent: Ms. S. Padmaja
Section 1Section 10Section 115JSection 14ASection 211Section 36(1)

…ers relied upon by the parties and impugned orders. We find from the record the co-ordinate Bench of the Tribunal that an identical issue has been decided in assessee‟s case in the earlier years by following the decision of the Hon‟ble Supreme Court in (2012) 343 ITR 270 (SC). For the sake of convenience, we reproduce the operative part of the judgement as under: “41. To conclude, we hold that the provisions of Sections 36(1)(vii) and 36(1)(viia) of the Act are distinct and independent items of deduction and operate in their respective fields. The bad debts written off in debts, other than those for which the pro…

A.C.I.T.2(1), Mumbai vs. Central Bank of India, Mumbai

In the result, the appeal filed by the assessee in ITA No

ITA 1891/MUM/2011[2004-05]Status: DisposedITAT Mumbai08 Jun 2018AY 2004-05

Bench: Shri Mahavir Singh, Jm & Shri G. Manjunatha, Am

For Appellant: Shri Rajnikant V. ChaniyariFor Respondent: Shri H. N. Singh
Section 143(3)Section 14ASection 36(1)(vii)

…8/Mum/2013 has considered the issue of bad debt written off in respect of non rural branches u/s. 36(1)(vii) of the Income Tax Act, 1961. The ITAT by following the decision of the Hon’ble Supreme Court in the case of Catholic Syrian Bank Ltd. vs. CIT [2012] 343 ITR 270 has held that the bad debt written off in respect of non rural branches is allowable as deduction u/s. 36(1)(vii) of the Income Tax Act, 1961. The relevant portion of the order is extracted below: 13. The above contention of the appellant banks does not impress us at all. Merely because the orders of the Special Bench of the ITAT were not assai…

M/S. Central Bk of India, Mumbai vs. The Dy CIT RG 2(1), Mumbai

ITA 3639/MUM/2004[2000-2001]Status: DisposedITAT Mumbai11 May 2018AY 2000-2001
For Appellant: Shri Rajnikant V. ChaniyariFor Respondent: Shri H.N. Singh-CIT-DR
Section 14ASection 200Section 254(1)Section 36(1)(vii)

…आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण मुंबई “सी सी ” ” ” ” खंडपीठ खंडपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई सी सी खंडपीठ खंडपीठ Income-tax Appellate Tribunal “C”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"", लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं रिवश सूद एवं रिवश सूद रिवश सूद, "याियक रिवश सूद "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Sh. Rajendra,Accountant Member & Ravish Sood, Judicial Member आयकर अपील आयकर अपील संसंसंसं./I.T.A./3639/Mum/2004, िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2000-01 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" आयकर अपी…

Suresh Jugraj Mutha, Dhule vs. Additional Commissioner of Income-Tax

In the result, appeal of the assessee is partly allowed

ITA 5/PUN/2016[2011-12]Status: DisposedITAT Pune04 May 2018AY 2011-12

Bench: Shri D.Karunakara Rao, Am & Shri Vi Kas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita No.05/Pun/2016 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Year : 2011-12 वष"

For Appellant: Dr. V.L. JainFor Respondent: Dr. Vivek Aggarwal
Section 28Section 54

…पुणे "यायपीठ "यायपीठ "यायपीठ “बी "यायपीठ पुणे म"म"म"म" आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, पुणे अिधकरण पुणे पुणे बी बी” पुणे बी पुणे पुणे IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE "ी "ी डी "ी "ी डी. क"णाकरा क"णाकरा क"णाकरा राव क"णाकरा लेखा सद"य सद"य सद"य सद"य डी डी राव राव , लेखा राव लेखा लेखा एवं "ी "ी "ी िवकास "ी िवकास अव"थी अव"थी अव"थी, "याियक अव"थी "याियक "याियक सद"य "याियक सद"य सद"य केकेकेके सम" सद"य सम" सम" सम" एवं एवं एवं िवकास िवकास BEFORE SHRI D.KARUNAKARA RAO, AM AND SHRI VI KAS AWASTHY, JM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / ITA No.05/PUN/201…