Catholic Syrian Bank v. CIT

248 CTR 1Supreme Court of India2012#9110 most cited
12

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2022.

Judgments citing Catholic Syrian Bank v. CIT

ACIT, CIRCLE- 19(1), NEW DELHI vs. ORIENTAL BANK OF COMMERCE, GURGAON

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 1812/DEL/2018[2015-16]Status: DisposedITAT Delhi04 Mar 2022AY 2015-16

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 1581/Del/2017 : Asstt. Year : 2012-13 Ita No. 1582/Del/2017 : Asstt. Year : 2013-14 Ita No. 1583/Del/2017 : Asstt. Year : 2014-15 Ita No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank Of Commerce, Vs Addl. Cit, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 Dcit/Acit, Circle-19(1), New Delhi (Appellant) (Respondent) Pan No. Aaaco0191M

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14A

…ospectively applied. ITA No.1581 & Ors./Del/2017 14 ITA No. 1199 & Ors./Del/2018 Oriental Bank of Commerce 10. We have heard the rival submissions and perused the relevant material on record. The Hon’ble Supreme Court in Catholic Syrian Bank vs. CIT (2012) 248 CTR 1 (SC), has observed that the provisions of section 36(1)(viia) apply only to rural advances and the provisions of section 36(1)(vii) apply on other advances. It has been held that both these provisions are distinct and independent items of deduction and operate in their respective fields. It is relevant to note that Explanation 2 has been inserted b…

ORIENTAL BANK OF COMMERCE,GURGAON vs. ACIT, CIRCLE- 19(1), NEW DELHI

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 1199/DEL/2018[2015-16]Status: DisposedITAT Delhi04 Mar 2022AY 2015-16

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 1581/Del/2017 : Asstt. Year : 2012-13 Ita No. 1582/Del/2017 : Asstt. Year : 2013-14 Ita No. 1583/Del/2017 : Asstt. Year : 2014-15 Ita No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank Of Commerce, Vs Addl. Cit, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 Dcit/Acit, Circle-19(1), New Delhi (Appellant) (Respondent) Pan No. Aaaco0191M

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14A

…ospectively applied. ITA No.1581 & Ors./Del/2017 14 ITA No. 1199 & Ors./Del/2018 Oriental Bank of Commerce 10. We have heard the rival submissions and perused the relevant material on record. The Hon’ble Supreme Court in Catholic Syrian Bank vs. CIT (2012) 248 CTR 1 (SC), has observed that the provisions of section 36(1)(viia) apply only to rural advances and the provisions of section 36(1)(vii) apply on other advances. It has been held that both these provisions are distinct and independent items of deduction and operate in their respective fields. It is relevant to note that Explanation 2 has been inserted b…

ACIT, NEW DELHI vs. M/S. ORIENTAL BANK OF COMMERCE, GURGAON

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 2174/DEL/2017[2014-15]Status: DisposedITAT Delhi04 Mar 2022AY 2014-15

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 1581/Del/2017 : Asstt. Year : 2012-13 Ita No. 1582/Del/2017 : Asstt. Year : 2013-14 Ita No. 1583/Del/2017 : Asstt. Year : 2014-15 Ita No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank Of Commerce, Vs Addl. Cit, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 Dcit/Acit, Circle-19(1), New Delhi (Appellant) (Respondent) Pan No. Aaaco0191M

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14A

…ospectively applied. ITA No.1581 & Ors./Del/2017 14 ITA No. 1199 & Ors./Del/2018 Oriental Bank of Commerce 10. We have heard the rival submissions and perused the relevant material on record. The Hon’ble Supreme Court in Catholic Syrian Bank vs. CIT (2012) 248 CTR 1 (SC), has observed that the provisions of section 36(1)(viia) apply only to rural advances and the provisions of section 36(1)(vii) apply on other advances. It has been held that both these provisions are distinct and independent items of deduction and operate in their respective fields. It is relevant to note that Explanation 2 has been inserted b…

ACIT, NEW DELHI vs. M/S. ORIENTAL BANK OF COMMERCE, GURGAON

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 2173/DEL/2017[2013-14]Status: DisposedITAT Delhi04 Mar 2022AY 2013-14

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 1581/Del/2017 : Asstt. Year : 2012-13 Ita No. 1582/Del/2017 : Asstt. Year : 2013-14 Ita No. 1583/Del/2017 : Asstt. Year : 2014-15 Ita No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank Of Commerce, Vs Addl. Cit, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 Dcit/Acit, Circle-19(1), New Delhi (Appellant) (Respondent) Pan No. Aaaco0191M

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14A

…ospectively applied. ITA No.1581 & Ors./Del/2017 14 ITA No. 1199 & Ors./Del/2018 Oriental Bank of Commerce 10. We have heard the rival submissions and perused the relevant material on record. The Hon’ble Supreme Court in Catholic Syrian Bank vs. CIT (2012) 248 CTR 1 (SC), has observed that the provisions of section 36(1)(viia) apply only to rural advances and the provisions of section 36(1)(vii) apply on other advances. It has been held that both these provisions are distinct and independent items of deduction and operate in their respective fields. It is relevant to note that Explanation 2 has been inserted b…

ORIENTAL BANK OF COMMERCE,GURGAON vs. DCIT, NEW DELHI

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 1583/DEL/2017[2014-15]Status: DisposedITAT Delhi04 Mar 2022AY 2014-15

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 1581/Del/2017 : Asstt. Year : 2012-13 Ita No. 1582/Del/2017 : Asstt. Year : 2013-14 Ita No. 1583/Del/2017 : Asstt. Year : 2014-15 Ita No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank Of Commerce, Vs Addl. Cit, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 Dcit/Acit, Circle-19(1), New Delhi (Appellant) (Respondent) Pan No. Aaaco0191M

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14A

…ospectively applied. ITA No.1581 & Ors./Del/2017 14 ITA No. 1199 & Ors./Del/2018 Oriental Bank of Commerce 10. We have heard the rival submissions and perused the relevant material on record. The Hon’ble Supreme Court in Catholic Syrian Bank vs. CIT (2012) 248 CTR 1 (SC), has observed that the provisions of section 36(1)(viia) apply only to rural advances and the provisions of section 36(1)(vii) apply on other advances. It has been held that both these provisions are distinct and independent items of deduction and operate in their respective fields. It is relevant to note that Explanation 2 has been inserted b…

ORIENTAL BANK OF COMMERCE,GURGAON vs. DCIT, NEW DELHI

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 1582/DEL/2017[2013-14]Status: DisposedITAT Delhi04 Mar 2022AY 2013-14

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 1581/Del/2017 : Asstt. Year : 2012-13 Ita No. 1582/Del/2017 : Asstt. Year : 2013-14 Ita No. 1583/Del/2017 : Asstt. Year : 2014-15 Ita No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank Of Commerce, Vs Addl. Cit, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 Dcit/Acit, Circle-19(1), New Delhi (Appellant) (Respondent) Pan No. Aaaco0191M

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14A

…ospectively applied. ITA No.1581 & Ors./Del/2017 14 ITA No. 1199 & Ors./Del/2018 Oriental Bank of Commerce 10. We have heard the rival submissions and perused the relevant material on record. The Hon’ble Supreme Court in Catholic Syrian Bank vs. CIT (2012) 248 CTR 1 (SC), has observed that the provisions of section 36(1)(viia) apply only to rural advances and the provisions of section 36(1)(vii) apply on other advances. It has been held that both these provisions are distinct and independent items of deduction and operate in their respective fields. It is relevant to note that Explanation 2 has been inserted b…

ORIENTAL BANK OF COMMERCE,GURGAON vs. ADDL. CIT, NEW DELHI

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 1581/DEL/2017[2012-13]Status: DisposedITAT Delhi04 Mar 2022AY 2012-13

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 1581/Del/2017 : Asstt. Year : 2012-13 Ita No. 1582/Del/2017 : Asstt. Year : 2013-14 Ita No. 1583/Del/2017 : Asstt. Year : 2014-15 Ita No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank Of Commerce, Vs Addl. Cit, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 Dcit/Acit, Circle-19(1), New Delhi (Appellant) (Respondent) Pan No. Aaaco0191M

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14A

…ospectively applied. ITA No.1581 & Ors./Del/2017 14 ITA No. 1199 & Ors./Del/2018 Oriental Bank of Commerce 10. We have heard the rival submissions and perused the relevant material on record. The Hon’ble Supreme Court in Catholic Syrian Bank vs. CIT (2012) 248 CTR 1 (SC), has observed that the provisions of section 36(1)(viia) apply only to rural advances and the provisions of section 36(1)(vii) apply on other advances. It has been held that both these provisions are distinct and independent items of deduction and operate in their respective fields. It is relevant to note that Explanation 2 has been inserted b…

THE JALGAON PEOPLE'S CO.OP BANK LTD,,JALGAON vs. PR. COMMISSIONER OF INCOME-TAX -2,, NASHIK

In the result, appeal of the assessee is dismissed

ITA 698/PUN/2019[2014-15]Status: DisposedITAT Pune22 Feb 2021AY 2014-15

Bench: Shri Waseem Ahmed & Shri Partha Sarathi Chaudhuryआयकर अपीऱ सं. / Ita No.698/Pun/2019 नििाारण वषा / Assessment Year : 2014-15 The Jalgaon People‟S Co-Op Bank Ltd. 152, Polan Peth Dana Bazar, Jalgaon-425 001 Pan : Aacat1603M .......अऩीऱाथी / Appellant बिाम / V/S.

For Appellant: Shri Kapil HiraniFor Respondent: Shri Deepak Garg
Section 143(3)Section 263Section 36(1)(vii)Section 36(1)(viia)Section 36(2)(v)

…आयकर अपीऱीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE (Through Virtual Court) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA No.698/PUN/2019 नििाारण वषा / Assessment Year : 2014-15 The Jalgaon People‟s Co-OP Bank Ltd. 152, Polan Peth Dana Bazar, Jalgaon-425 001 PAN : AACAT1603M .......अऩीऱाथी / Appellant बिाम / V/s. The Pr. Commissioner of Income Tax-2, Nashik. ……प्रत्यथी / Respondent Assessee by : Shri Kapil Hirani Revenue by : Shri Deepak Garg सुनवाई की तारीख / Date of Hearing : 29.01.2021 घोषणा…

DCIT, NEW DELHI vs. M/S. ORIENTAL BANK OF COMMERCE, GURGAON

In the result, both the appeals are partly allowed

ITA 6443/DEL/2014[2011-12]Status: DisposedITAT Delhi25 Oct 2017AY 2011-12

Bench: Shri R.S. Syal & Shri Kuldip Singhassessment Year : 2011-12

For Appellant: Shri KVSR Krishna, CA &For Respondent: Ms Shefali Swaroop, CIT DR
Section 14ASection 36(1)(viia)

…relied on by the AO was effective from the A.Y. 2014-15 and, hence, could not be retrospectively applied. 10. We have heard the rival submissions and perused the relevant material on record. The Hon'ble Supreme Court in Catholic Syrian Bank vs. CIT (2012) 248 CTR 1 (SC), has observed that the provisions of section 36(1)(viia) apply only to rural advances and the provisions of section 36(1)(vii) apply on other advances. It has been held that both these provisions are distinct and independent items of deduction and operate in their respective fields. It is relevant to note that Explanation 2 has been inserted…

ORIENTAL BANK OF COMMERCE,GURGAON vs. ADDL. CIT, NEW DELHI

In the result, both the appeals are partly allowed

ITA 5969/DEL/2014[2011-12]Status: DisposedITAT Delhi25 Oct 2017AY 2011-12

Bench: Shri R.S. Syal & Shri Kuldip Singhassessment Year : 2011-12

For Appellant: Shri KVSR Krishna, CA &For Respondent: Ms Shefali Swaroop, CIT DR
Section 14ASection 36(1)(viia)

…relied on by the AO was effective from the A.Y. 2014-15 and, hence, could not be retrospectively applied. 10. We have heard the rival submissions and perused the relevant material on record. The Hon'ble Supreme Court in Catholic Syrian Bank vs. CIT (2012) 248 CTR 1 (SC), has observed that the provisions of section 36(1)(viia) apply only to rural advances and the provisions of section 36(1)(vii) apply on other advances. It has been held that both these provisions are distinct and independent items of deduction and operate in their respective fields. It is relevant to note that Explanation 2 has been inserted…

ACIT, NEW DELHI vs. ORIENTAL BANK OF COMMERCE, NEW DELHI

In the result, appeal of the assessee and revenue is partly allowed

ITA 1961/DEL/2011[2007-08]Status: DisposedITAT Delhi04 Nov 2015AY 2007-08

Bench: Sh. I.C.Sudhir, Jm & Sh. Prashant Maharishi, Am Asstt. Year: 2007-08

For Appellant: Sh. K.V.S.R.Krishna, CAFor Respondent: Sh. R.R.Singh, CIT., DR
Section 14ASection 36(1)(vii)Section 36(1)(viia)

…ant is making this legal claim pursuant to the judgment of the Hon’ble Supreme Court arising out of the interpretation of section 36(1)(viia) and Section 36(1)(vii) of the Income Tax Act, 1961 in the case of Catholic Syrian Bank Ltd. V. CIT reported in [2012] 248 CTR 1 (SC) wherein it has been held that the provisions of bad and doubtful debts u/s 36(1)(viia) applies only to rural advances and therefore, the provisions of sec. 36(1)(vii) operate in their own field and are not restricted by the limitation of section 36(1)(viia) of the Act. 2. The Appellant by this additional ground is claiming relief u/s 36(1)(vii…

ORIENTAL BANK OF COMMERCE,NEW DELHI vs. ADDL. CIT, NEW DELHI

In the result, appeal of the assessee and revenue is partly allowed

ITA 1937/DEL/2011[2007-08]Status: DisposedITAT Delhi04 Nov 2015AY 2007-08

Bench: Sh. I.C.Sudhir, Jm & Sh. Prashant Maharishi, Am Asstt. Year: 2007-08

For Appellant: Sh. K.V.S.R.Krishna, CAFor Respondent: Sh. R.R.Singh, CIT., DR
Section 14ASection 36(1)(vii)Section 36(1)(viia)

…ant is making this legal claim pursuant to the judgment of the Hon’ble Supreme Court arising out of the interpretation of section 36(1)(viia) and Section 36(1)(vii) of the Income Tax Act, 1961 in the case of Catholic Syrian Bank Ltd. V. CIT reported in [2012] 248 CTR 1 (SC) wherein it has been held that the provisions of bad and doubtful debts u/s 36(1)(viia) applies only to rural advances and therefore, the provisions of sec. 36(1)(vii) operate in their own field and are not restricted by the limitation of section 36(1)(viia) of the Act. 2. The Appellant by this additional ground is claiming relief u/s 36(1)(vii…