Chohung Bank v. DDIT

100 ITD 215Income Tax Appellate Tribunal2006#18561 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2017.

Judgments citing Chohung Bank v. DDIT

ITO, New Delhi vs. M/S Ganpati Hydro Power Pvt. Ltd., New Delhi

In the result the ground No

ITA 5629/DEL/2012[2009-10]Status: DisposedITAT Delhi30 Nov 2017AY 2009-10

Bench: : Shri H.S. Sidhu & Shri L.P. Sahu

Section 143(2)

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘C’, New Delhi Before : Shri H.S. Sidhu, Judicial Member And Shri L.P. Sahu, Accountant Member ITA No. 5629/Del./2012 Assessment Year: 2009-10 Income-tax Officer, vs. M/s. Ganpati Hydro Power Pvt. Ltd. Ward 12(1), New Delhi. (formerly Ganpati Retails Pvt. Ltd.) 63, Ring Road, Lajpat Nagar, New Delhi (PAN-AACCG9937F) (Appellant) (Respondent) Appellant by Shri Naveen Chandra, Sr. DR Respondent by Shri Salil Kapoor, Advocate Date of Hearing 12.10.2017 Date of Pronouncement 30.11.2017 ORDER Per L.P. Sahu, A.M.: This is an appeal filed by the Revenue against t…

Bnp Paribas Sa, Mumbai vs. ADIT (It)-3(2), Mumbai

In the result, the appeal is partly allowed in the terms indicated above

ITA 3422/MUM/2009[2004-05]Status: DisposedITAT Mumbai31 Mar 2016AY 2004-05

Section 143(3)

…against the assessee, by a series of orders passed by the various co-ordinate benches in assessee’s own case as also in the cases of Chohung Bank vs. DDIT [(2006) 6 Assessment Year: 2004-05 Page 2 of 11 SOT 144 (Mum)] and JCIT vs. Sakura Bank Limited [(2006) 100 ITD 215 (Mum)].In this view of this undisputed position and the conclusions arrived at by the learned CIT(A) being in harmony with the views of the co-ordinate benches, we reject the grievance of the assessee. No interference is thus called for. 4. Ground no.1 is thus dismissed. 5. In second ground of appeal, the assessee is aggrieved that the learned…

Bnp Paribas Sa, Mumbai vs. Addl CIT (It) RG 3, Mumbai

In the result, the appeal is partly allowed in the terms indicated above

ITA 3541/MUM/2014[2009-10]Status: DisposedITAT Mumbai31 Mar 2016AY 2009-10

Section 143(3)Section 250

…ITA No.3541/Mum/2014 Assessment Year: 2009-10 Page 1 of 7 IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI ‘B’ BENCH, MUMBAI [Coram: Pramod Kumar AM and Pawan Singh JM] Assessment Year: 2009-10 BNP Paribas SA ………….........…………….Appellant 1, North Avenue, Maker Maxity, Bandra Kurla Complex, Bandra (East) Mumbai. [PAN: AAACB 4868 Q] Vs. Additional Director of Income Tax ...........…………..........Respondent (International Taxation) – Range – 3, Mumbai. Appearances by: A.V. Sonde, for the appellant Jasbir Chouhan, for the respondent Date of concluding the hearing: January 05, 2016 Date of pronouncing the order: March 31s…

Bnp Paribas Sa, Mumbai vs. Addl CIT (It) RG 3, Mumbai

In the result, the appeal is partly allowed in the terms indicated above

ITA 3540/MUM/2014[2008-09]Status: DisposedITAT Mumbai31 Mar 2016AY 2008-09

Section 13(4)Section 143(3)Section 44C

…rly accepts that the issue is covered, against the assessee, by a series of orders passed by the various co-ordinate benches in assessee’s own case as also in the cases of Chohung Bank vs. DDIT [(2006) 6 SOT 144 (Mum)] and JCIT vs. Sakura Bank Limited [(2006) 100 ITD 215 (Mum)].In this view of this undisputed position and the conclusions arrived at by the learned CIT(A) being in harmony with the views of the co-ordinate benches, we reject the grievance of the assessee. No interference is thus called for. 4. Ground no.1 is thus dismissed. 5. In ground no. 2, the assessee is aggrieved that the learned CIT(A) erre…