How many judgments cite CIT, Panji v. Dempo Company Limited?

62 judgments on BharatTax cite CIT, Panji v. Dempo Company Limited (74 Taxmann.com 15), spanning 2018 to 2025.

Which sections of the Income Tax Act does CIT, Panji v. Dempo Company Limited come up under?

It is most often cited in judgments turning on Section 115JB, Section 14A, Section 36(1)(vii), Section 36(1)(viia), Section 36(1)(viii), Section 40(a)(ia).

CIT, Panji v. Dempo Company Limited

74 Taxmann.com 15Supreme Court of India2016#1842 most cited

What is CIT, Panji v. Dempo Company Limited authority for?

The 20% tax rate under Section 112 applies to capital gains arising from the transfer of a depreciable asset, even if it is deemed a short-term capital gain under Section 50, provided the asset was held for more than 36 months. The fiction created by Section 50 for treating such gains as short-term does not alter the long-term nature of the asset for applying the tax rate under Section 112.

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2025.

Also referred to as

CIT v. Dempo Company Ltd · Dempo Company Limited · Section 50 · Section 112 · capital gains depreciable asset · short term capital gain fiction · long term capital gains tax rate · block of assets · 20% tax rate · holding period 36 months

Sections most often in play

Section 115JB Section 14A Section 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)Section 40(a)(ia)Section 50 Section 115U

Issues it is cited on

section 50(1)section 54e section 2(26)section 129(1)section 80ab section 2(17)section 5(c)section 70(2)section 2(9)section 10(15)section 80m section 10(33)

Judgments citing CIT, Panji v. Dempo Company Limited

ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2(2)(1), BANGALORE vs. CANARA BANK (ERSTWHILE SYNDICATE BANK), BANGALORE

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

ITA 1499/BANG/2025[2017-18]Status: DisposedITAT Bangalore06 Nov 2025AY 2017-18

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Vishal Bhat - CAFor Respondent: Dr. Manjunath Karkihalli, CIT (DR)

Section 115JSection 211(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No. 1495 - 1499/Bang/2025 Assessment Year: 2013-14 – 2017-18 The Asst. Commissioner of Income Tax, Vs. Canara Bank (erstwhile Circle – 2(2)(1), Syndicate Bank), Bengaluru. Head Office, JC Road, Bangalore. PAN – AACCS 4699 E APPELLANT RESPONDENT Assessee by : Shri Vishal Bhat - CA Revenue by : Dr. Manjunath Karkihalli, CIT (DR) Date of hearing : 24.09.2025 Date of Pronouncement : 06.11.2025 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER: This set of appeals is fil…

ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2(2)(1), BANGALORE vs. CANARA BANK (ERSTWHILE SYNDICATE BANK), BANGALORE

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

ITA 1498/BANG/2025[2016-17]Status: DisposedITAT Bangalore06 Nov 2025AY 2016-17

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Vishal Bhat - CAFor Respondent: Dr. Manjunath Karkihalli, CIT (DR)

Section 115JSection 211(2)

ASSISTANT COMMISSIONER OF INCOME TAX, BANGALORE vs. CANARA BANK (ERSTWHILE SYNDICATE BANK), BANGALORE

ITA 1497/BANG/2025[2015-16]Status: DisposedITAT Bangalore06 Nov 2025AY 2015-16

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Vishal Bhat - CAFor Respondent: Dr. Manjunath Karkihalli, CIT (DR)

Section 115JSection 211(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL 'A' BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No. 1495 - 1499/Bang/2025 Assessment Year: 2013-14 – 2017-18 The Asst. Commissioner of Income Tax, Vs. Circle - 2(2)(1), Bengaluru. APPELLANT Assessee by : Shri Vishal Bhat - CA Revenue by : Dr. Manjunath Karkihalli, CIT (DR) Date of hearing Date of Pronouncement : : 24.09.2025 06.11.2025 ORDER PER WASEEM AHMED, ACCOUNTANT MEMBER: This set of appeals is filed by the Revenue against the order passed by the NFAC vide order dated 29-03-2025 for the assessment years…

ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2(2)(1), BANGALORE vs. CANARA BANK (ERSTWHILE SYNDICATE BANK), BANGALORE

ITA 1496/BANG/2025[2014-15]Status: DisposedITAT Bangalore06 Nov 2025AY 2014-15

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Vishal Bhat - CA

Section 115JSection 211(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL 'A' BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No. 1495 - 1499/Bang/2025 Assessment Year: 2013-14 – 2017-18 The Asst. Commissioner of Income Tax, Vs. Circle - 2(2)(1), Bengaluru. Canara Bank (erstwhile Syndicate Bank), Head Office, JC Road, Bangalore. PAN – AACCS 4699 E RESPONDENT APPELLANT Assessee by : Shri Vishal Bhat - CA Revenue by Dr. Manjunath Karkihalli, CIT (DR) Date of hearing Date of Pronouncement : 24.09.2025 : 06.11.2025 ORDER PER WASEEM AHMED, ACCOUNTANT MEMBER: This set of appeals is filed by the Reve…

ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2(2)(1), BANGALORE vs. CANARA BANK (ERSTWHILE SYNDICATE BANK), BANGALORE

ITA 1495/BANG/2025[2013-14]Status: DisposedITAT Bangalore06 Nov 2025AY 2013-14

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Vishal Bhat - CA

Section 115JSection 211(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL 'A' BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No. 1495 - 1499/Bang/2025 Assessment Year: 2013-14 – 2017-18 The Asst. Commissioner of Income Tax, Vs. Circle - 2(2)(1), Bengaluru. Canara Bank (erstwhile Syndicate Bank), Head Office, JC Road, Bangalore. PAN – AACCS 4699 E APPELLANT RESPONDENT Assessee by : Shri Vishal Bhat - CA Revenue by Dr. Manjunath Karkihalli, CIT (DR) Date of hearing Date of Pronouncement : 24.09.2025 : 06.11.2025 ORDER PER WASEEM AHMED, ACCOUNTANT MEMBER: This set of appeals is filed by th…

RELIANCE POWER LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 15(3)(1), MUMBAI

In the result, ground of appeal raised by assessee is allowed

ITA 1348/MUM/2023[2013-2014]Status: DisposedITAT Mumbai14 Oct 2025AY 2013-2014

Bench: Shri Pawan Singh& Shri Omkareshwar Chidara(Physical Hearing) Dcit – 15(3)(1), Mumbai Reliance Power Limited Room No. 460, 4Th Floor, H-Block, 1St Floor, Dhirubhai Ambani Vs Aayakar Bhavan, M.K. Road, Knowledge City, Koperkhairane, Mumbai – 400020] Navi Mumbai-400710 [Pan: Aaacr2365L] Appellant / Revenue Respondent / Assessee Reliance Power Limited Dcit – 15(3)(1), Mumbai Room No. 460, 4Th Floor, Aayakar Reliance Centre, Ground Floor, 19 Vs Walchand Hirachand Marg, Bhavan, M.K. Road, Ballard Estate, Mumbai – 400001. Mumbai – 400020] [Pan: Aaacr2365L] Appellant / Assessee Respondent / Revenue

Section 14ASection 254(1)Section 50

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& SHRI OMKARESHWAR CHIDARA, ACCOUNTANT MEMBER (Physical hearing) DCIT – 15(3)(1), Mumbai Reliance Power Limited Room No. 460, 4th Floor, H-Block, 1st Floor, Dhirubhai Ambani Vs Aayakar Bhavan, M.K. Road, Knowledge City, Koperkhairane, Mumbai – 400020] Navi Mumbai-400710 [PAN: AAACR2365L] Appellant / Revenue Respondent / Assessee Reliance Power Limited DCIT – 15(3)(1), Mumbai Room No. 460, 4th Floor, Aayakar Reliance Centre, Ground Floor, 19 Vs Walchand Hirachand Marg, Bhavan, M.K. Road, Ballard Estate, Mumbai – 400001.…

TATA COMMUNICATIONS LIMITED,MUMBAI vs. PRINCIPLE COMMISSIONER OF INCOME TAX, MUMBAI

In the result, the question of law referred to the Special Bench is answered in favour of the assessee

ITA 3515/MUM/2025[2018-19]Status: DisposedITAT Mumbai25 Sept 2025AY 2018-19

Bench: Shri Saktijit Dey & Shri Arun Khodpiatata Communications Limited Pr. Cit, Videsh Sanchar Bhavan, Mumbai-1 Vs. M. G. Road, Fort, Mumbai-400 001 Pan/Gir No. Aaacv 2808 C (Appellant) : (Respondent) Appellant By : Shri J. D. Mistri Respondent By : Shri Ritesh Misra, Cit Dr Date Of Hearing : 25.09.2025 Date Of Pronouncement : 25.09.2025 O R D E R Per Saktijit Dey: The Present Appeal, At The Instance Of The Assessee, Assails Order Dated 21.03.2025, Passed U/S. 263 Of The Income Tax Act, 1961 (‘The Act’ For Short), By Learned Principal Commissioner Of Income Tax (‘Ld. Pcit’ For Short), Pertaining To The Assessment Year (A.Y.) 2018-19. 2. Though The Assessee Has Raised Multiple Grounds, Both On Jurisdictional Issues As Well As On Merits, However, There Is Consensus Between The Parties That The Appeal Can Be Decided On Merits, In Which Event, There Is No Need To Go Into Various Other Issues Raised In Appeal.

For Appellant: Shri J. D. MistriFor Respondent: Shri Ritesh Misra, CIT DR

Section 112Section 143(3)Section 263Section 50

…y the tribunal has been approved by the Hon’ble Bombay High Court following its earlier judgment of CIT vs. Ace Builders Pvt. Ltd. (supra) which in turn has been approved by the Hon’ble Supreme Court in the case of CIT vs. Dempo Company Ltd reported in (2016) 74 Taxmann.com 15 (SC) which we have also analysed in the earlier part of the order. Hence the issue, that the rate of tax of 20% as prescribed u/s 112 of the Act is applicable on the transfer of an asset forming part of block of asset (which was held for more than 36 months) which is deem to be taxed as short term capital gain u/s 50, has been approved by t…

SAMIR NARAIN BHOJWANI ,MUMBAI vs. DCIT 4(2)(1), MUMBAI

Appeal of the assessee is allowed for statistical purposes and the appeal of the revenue is dismissed

ITA 261/MUM/2025[2022-23]Status: DisposedITAT Mumbai26 Jun 2025AY 2022-23

Bench: Shri Anikesh Banerjee, Jm & Ms Padmavathy S, Am

For Appellant: Shri Yogesh Thar & Chaitanya

Section 112Section 194CSection 250Section 37(1)Section 40Section 50

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JM & MS PADMAVATHY S, AM I.T.A. No. 261/Mum/2025 (Assessment Year: 2022-23) Samir Narain Bhojwani, DCIT-4(2)(1), 1st Floor, Samir Complex, Room No. 642, 6th Floor, St. Andrews Road, Bandra (West), Vs. Aayakar Bhavan, M.K. Road, Mumbai-400050. New Marine Lines, PAN: AABPB9150H Mumbai-400020. Appellant) : Respondent) I.T.A. No. 1022/Mum/2025 (Assessment Year: 2022-23) ACIT-4(2)(1), Samir Narain Bhojwani, 1st Floor, Samir Complex, Room No. 640, Aayakar Bhavan, M.K. Road, Mumbai-400020. Vs. St. Andrews Road, Bandra (West), Mumbai-400…

ACIT 421 MUMBAI, MUMBAI CITY vs. SAMIR NARAIN BHOJWANI, MUMBAI

Appeal of the assessee is allowed for statistical purposes and the\nappeal of the revenue is dismissed

ITA 1022/MUM/2025[2022-23]Status: DisposedITAT Mumbai26 Jun 2025AY 2022-23

Section 112Section 194CSection 250Section 37(1)Section 40Section 50

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n“G” BENCH, MUMBAI\nBEFORE SHRI ANIKESH BANERJEE, JM &\nMS PADMAVATHY S, AM\nI.T.A. No. 261/Mum/2025\n(Assessment Year: 2022-23)\nSamir Narain Bhojwani,\n1st Floor, Samir Complex,\nSt. Andrews Road, Bandra (West),\nMumbai-400050.\nPAN: AABPB9150H\nDCIT-4(2)(1),\nRoom No. 642, 6th Floor,\nVs. Aayakar Bhavan, M.K. Road,\nNew Marine Lines,\nMumbai-400020.\nAppellant)\n: Respondent)\nI.T.A. No. 1022/Mum/2025\n(Assessment Year: 2022-23)\nACIT-4(2)(1),\nRoom No. 640, Aayakar Bhavan,\nM.K. Road, Mumbai-400020.\nSamir Narain Bhojwani,\n1st Floor, Samir Complex,\nVs.…

ACIT, CIRCLE-2(2)(1), BANGALORE vs. CANARA BANK, BENGALURU

ITA 2058/BANG/2024[2021-2022]Status: DisposedITAT Bangalore21 Apr 2025AY 2021-2022

Bench: Shri. Laxmi Prasad Sahu & Shri. Keshav Dubey

For Appellant: Shri. Vishal Bhat, CA

Section 11Section 115JSection 129Section 143(1)(a)Section 154

…IN INCOME TAX APPELLATE TRIBUNAL "A" BENCH : BANGALORE BEFORE SHRI. LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI. KESHAV DUBEY, JUDICIAL MEMBER ITA No.2058/Bang/2024 Assessment Year : 2021-22 Vs. M/s. Canara Bank, Head Office No.112 J C Road, Bangalore - 560 002. PAN: AAACC 6106 G RESPONDENT ACIT, Circle - 2(2)(1), Bangalore. APPELLANT Assessee by : Shri. Vishal Bhat, CA Revenue by Smt. Srinandini Das, CIT(DR)(ITAT), Bangalore. Date of hearing 07.04.2025 Date of Pronouncement: 21.04.2025 ORDER Per Laxmi Prasad Sahu, Accountant Member : This appeal is filed by the assessee against the Order of National Faceless…

M/S. BANK OF BARODA(ERSTWHILE VIJAYA BANK),MUMBAI vs. ADDL.CIT, LTU, , BANGALORE

ITA 234/BANG/2025[2015-16]Status: DisposedITAT Bangalore04 Apr 2025AY 2015-16

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubey

For Appellant: Smt. Lalitha Rameshwaran, A.RFor Respondent: Sri Rajashekhar M., D.R

Section 115JSection 143(2)Section 250Section 36(1)(vii)

…ITA No.234/Bang/2025 Bank of Baroda (Erstwhile Vijaya Bank), Mumbai IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH: BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.234/Bang/2025 Assessment Year: 2015-16 M/s. Bank of Baroda (Erstwhile Vijaya Bank) 2nd Floor, Baroda Corporate Centre Bandra Kurla Complex Bandra (East) Mumbai 400 051 PAN NO: AAACV4791J APPELLANT Vs. Addl. CIT LTU Bangalore RESPONDENT Appellant by : Smt. Lalitha Rameshwaran, A.R. Respondent by : Sri Rajashekhar M., D.R. Date of Hearing : 03.04.2025 Date of Pronouncement : 04.04.2025 O R D E R P…

FRANK S INTERNATIONAL ITL LIMITED,MUMBAI vs. ACIT(IT), CIRCLE (2)(3)(1), MUMBAI, MUMBAI

In the result, the question of law referred to the Special Bench is answered in favour of the\nassessee

ITA 5429/MUM/2024[2019-20]Status: DisposedITAT Mumbai07 Mar 2025AY 2019-20

Section 115JSection 143(2)Section 143(3)Section 2Section 250Section 50Section 50(1)

…he tribunal has been approved by the Hon'ble Bombay\nHigh Court following its earlier judgment of CIT vs. Ace Builders Pvt. Ltd. (supra) which in turn\nhas been approved by the Hon'ble Supreme Court in the case of CIT vs. Dempo Company Ltd\nreported in (2016) 74 Taxmann.com 15 (SC) which we have also analysed in the earlier part of the\norder. Hence the issue, that the rate of tax of 20% as prescribed u/s 112 of the Act is applicable on\nthe transfer of an asset forming part of block of asset (which was held for more than 36 months)\nwhich is deem to be taxed as short term capital gain u/s 50, has been approved b…

ACIT-2(3)(1), MUMBAI vs. HDFC BANK LTD ( MERGED ENTITY HDFC INVESTMENTS LIMITED ), MUMBAI

ITA 2980/MUM/2024[2014-15]Status: DisposedITAT Mumbai28 Jan 2025AY 2014-15

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

For Appellant: Shri Nitesh Joshi, Advocate a

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos.4315 and 4316/MUM/2007 Assessment Years: 2002-03 and 2003-04 ITA Nos.3861 and 3862/Mum/2009 Assessment Years: 2004-05 and 2005-06 ITA Nos.5033/Mum/2010, 5442/Mum/2011, 2868/Mum/2012 Assessment Years: 2006-07 to 2008-09 ITA Nos.2093, 5885, 2609, 2610 and 4983/Mum/2017 Assessment Years: 2009-10 to 2013-14 ITA Nos.2665 and 2666/Mum/2024 Assessment Years: 2014-15 and 2015-16 ITA Nos.1890, 1891, 1892, 1893 and 3717/Mum/2023 and Assessment Years: 2…

HDFC BANK LIMITED (AS SUCCESSOR TO HDFC LTD),MUMBAI vs. DCIT 2(3)(1), MUMBAI

ITA 2665/MUM/2024[2015-16]Status: DisposedITAT Mumbai28 Jan 2025AY 2015-16

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

Section 143(3)

ACIT-2(3)(1), MUMBAI vs. HDFC BANK LIMITED (MERGED ENTITY HOUSING DEVELOPMENT FINANCE CORPORATION LIMITED), MUMBAI

In the result, appeals of both, assessee and revenue are decided \nas per the table below:\n\nSr

ITA 2597/MUM/2024[2020-21]Status: DisposedITAT Mumbai28 Jan 2025AY 2020-21

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI \nBEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER \nAND \nSHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER \nITA Nos.4315 and 4316/MUM/2007 \n Assessment Years: 2002-03 and 2003-04 \n\nITA Nos.3861 and 3862/Mum/2009 \n Assessment Years: 2004-05 and 2005-06 \n\nITA Nos.5033/Mum/2010, 5442/Mum/2011, 2868/Mum/2012 \n Assessment Years: 2006-07 to 2008-09 \nITA Nos.2093, 5885, 2609, 2610 and 4983/Mum/2017 \n Assessment Years: 2009-10 to 2013-14 \nITA Nos.2665 and 2666/Mum/2024 \n Assessment Years: 2014-15 and 2015-16 \nITA Nos.1890, 1891, 1892, 1893 and 3717…

ACIT-1(1)(1), MUMBAI vs. M/S. HOUSING DEVELOPMENT FINANCE CORPORATION LTD., DELHI

ITA 2049/MUM/2023[2016-17]Status: DisposedITAT Mumbai28 Jan 2025AY 2016-17

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

…HDFC Bank Ltd. ITA No.4315/MUM/2007 and Ors. AYs 2002-03 to 2020-21 IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos. 4315 and 4316/MUM/2007 Assessment Years: 2002-03 and 2003-04 ITA Nos. 3861 and 3862/Mum/2009 Assessment Years: 2004-05 and 2005-06 ITA Nos. 5033/Mum/2010, 5442/Mum/2011, 2868/Mum/2012 Assessment Years: 2006-07 to 2008-09 ITA Nos. 2093, 5885, 2609, 2610 and 4983/Mum/2017 Assessment Years: 2009-10 to 2013-14 ITA Nos. 2665 and 2666/Mum/2024 Assessment Years: 2014-15 and 2015-1…

ACIT-1(1)(1), MUMBAI vs. M/S. HOUSING DEVELOPMENT FINANCE CORPORATION LTD., DELHI

ITA 2047/MUM/2023[2018-19]Status: DisposedITAT Mumbai28 Jan 2025AY 2018-19

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI \nBEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER \nAND \nSHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER \nITA Nos.4315 and 4316/MUM/2007 \n Assessment Years: 2002-03 and 2003-04 \nITA Nos.3861 and 3862/Mum/2009 \n Assessment Years: 2004-05 and 2005-06 \nITA Nos.5033/Mum/2010, 5442/Mum/2011, 2868/Mum/2012 \n Assessment Years: 2006-07 to 2008-09 \nITA Nos.2093, 5885, 2609, 2610 and 4983/Mum/2017 \n Assessment Years: 2009-10 to 2013-14 \nITA Nos.2665 and 2666/Mum/2024 \n Assessment Years: 2014-15 and 2015-16 \nITA Nos.1890, 1891, 1892, 1893 and 3717/Mum…

ACIT-1(1)(1), MUMBAI vs. M/S HOUSING DEVELOPMENT FINANCE CORPORATION LTD, MUMBAI

ITA 2046/MUM/2023[2017-2018]Status: DisposedITAT Mumbai28 Jan 2025AY 2017-2018

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

For Appellant: Shri Nitesh Joshi, Advocate and

HDFC BANK LIMITED (AS SUCCESSOR TO HOUSING DEVELOPMENT FINANCE CORPORATION LTD.),MUMBAI vs. DCIT, RANGE-1(1)(2), MUMBAI

ITA 1890/MUM/2023[2016-17]Status: DisposedITAT Mumbai28 Jan 2025AY 2016-17

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

For Appellant: Shri Nitesh Joshi

DCIT RANGE-1(1)(2), MUMBAI vs. HOUSING DEVELOPMENT FINANCE CORPORATION LTD, MUMBAI

ITA 5110/MUM/2017[2013-14]Status: DisposedITAT Mumbai28 Jan 2025AY 2013-14

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI \nBEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER \nAND \nSHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER \n\nITA Nos.4315 and 4316/MUM/2007 \n Assessment Years: 2002-03 and 2003-04 \n\nITA Nos.3861 and 3862/Mum/2009 \n Assessment Years: 2004-05 and 2005-06 \n\nITA Nos.5033/Mum/2010, 5442/Mum/2011, 2868/Mum/2012 \n Assessment Years: 2006-07 to 2008-09 \n\nITA Nos.2093, 5885, 2609, 2610 and 4983/Mum/2017 \n Assessment Years: 2009-10 to 2013-14 \n\nITA Nos.2665 and 2666/Mum/2024 \n Assessment Years: 2014-15 and 2015-16 \n\nITA Nos.1890, 1891, 1892, 1893…

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