CIT (TDS) v. Canara Bank

386 ITR 504High Court2016#5636 most cited

What is CIT (TDS) v. Canara Bank authority for?

Reopening an assessment is invalid if the reasons recorded by the Assessing Officer lack the necessary jurisdictional facts. Any subsequent authority cannot infer or improve upon these recorded reasons.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Also referred to as

CIT v. Canara Bank · reopening assessment · reasons recorded · jurisdictional facts · Section 147 · Section 148 · failure to disclose · assessment procedure

Judgments citing CIT (TDS) v. Canara Bank

EUROFINS PEENYA RESOURCES PRIVATE LIMITED (FORMERLY KNOWN AS EUROFINS ADVINUS LIMITED) ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE2(1)(1), BANGALORE

In the result, the appeal for AY 2013-14 is partly allowed

ITA 1115/BANG/2023[2015-16]Status: DisposedITAT Bangalore12 Mar 2025AY 2015-16

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2015-16

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Smt. Nandini Das - CIT (DR)
Section 143(3)Section 147Section 148Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year: 2015-16 Eurofins Peenya Resources Pvt. Ltd., Vs. The Dy. Commissioner of (formerly known as Eurofins Advinus Income Tax, Circle - 2(1)(1), Limited) Bengaluru. No.21 & 22, Phase II, Peenya Industrial Area, . Bangalore – 560 058. PAN – AAFCA 2502 B APPELLANT RESPONDENT Assessee by : Shri Padamchand Khincha, CA Revenue by : Smt. Nandini Das - CIT (DR) Date of hearing : 22.01.2025 Date of Pronouncement : 12.03.2025 O R D E R PER WASEEM AHMED, ACCOUNTANT MEM…

EUROFINS PEENYA RESOURCES PRIVATE LIMITED (FORMERLY KNOWN AS EUROFINS ADVINUS LIMITED) ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE-2(1)(1) , BANGALORE

In the result, the appeal for AY 2013-14 is partly allowed

ITA 1114/BANG/2023[2014-15]Status: DisposedITAT Bangalore13 Dec 2024AY 2014-15

Bench: Shri Prashant Maharishi & Shri Prakash Chand Yadav

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Shri D.K. Mishra, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 144BSection 147Section 148Section 148ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT AND SHRI PRAKASH CHAND YADAV, JUDICIAL MEMBER ITA Nos.1113 & 1114/Bang/2023 Assessment years : 2013-14 & 2014-15 Eurofins Peenya Resources Vs. The Deputy Commissioner Private Limited, of Income Tax, (formerly Eurofins Advinus Ltd.) Circle 2(1)(1), No.21 & 22, Phase II Peenya Bangalore. Industrial Area, Bangalore – 560 058. PAN: AAFCA 2502B APPELLANT RESPONDENT Appellant by : Shri Padamchand Khincha, CA Respondent by : Shri D.K. Mishra, CIT(DR)(ITAT), Bengaluru. Date of hearing : 19.11.2024 Date of Pronou…

M/S. EUROFINS PEENYA RESOURCES PRIVATE LIMITED(FORMERLY KNOW AS EUROFINS ADVINUS LIMITED),BANGALORE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE-2(1)(1), BANGALORE

In the result, the appeal for AY 2013-14 is partly allowed

ITA 1113/BANG/2023[2013-14]Status: DisposedITAT Bangalore13 Dec 2024AY 2013-14

Bench: Shri Prashant Maharishi & Shri Prakash Chand Yadav

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Shri D.K. Mishra, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 144BSection 147Section 148Section 148ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT AND SHRI PRAKASH CHAND YADAV, JUDICIAL MEMBER ITA Nos.1113 & 1114/Bang/2023 Assessment years : 2013-14 & 2014-15 Eurofins Peenya Resources Vs. The Deputy Commissioner Private Limited, of Income Tax, (formerly Eurofins Advinus Ltd.) Circle 2(1)(1), No.21 & 22, Phase II Peenya Bangalore. Industrial Area, Bangalore – 560 058. PAN: AAFCA 2502B APPELLANT RESPONDENT Appellant by : Shri Padamchand Khincha, CA Respondent by : Shri D.K. Mishra, CIT(DR)(ITAT), Bengaluru. Date of hearing : 19.11.2024 Date of Pronou…

M/S. CITY UNION BANK,,KUMBAKONAM vs. DCIT, CIRCLE - 2 (1),, TRICHY

In the result, appeal filed by the revenue for assessment year 2017-18 is partly allowed for statistical purposes

ITA 672/CHNY/2020[2017-18]Status: DisposedITAT Chennai11 Mar 2024AY 2017-18

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 1120 & 1121/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 M/S. City Union Bank Ltd., Asst. Commissioner Of Income- Administrative Office V. Tax, “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 672/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 M/S. City Union Bank Ltd., Deputy Commissioner Of Administrative Office V. Income-Tax, “Narayana” Circle -2(1), 24-B, Gandhi Nagar, Trichy. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos.: 1418 & 1419/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 Asst. Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 636/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 Deputy Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -2(1), 24-B, Gandhi Nagar

For Respondent: Shri. Nilay Baran Som, CIT

…f trust/associates/societies, whose income is exempt u/s. 11 & 12 of the Act, then the appellant bank is not required to deduct TDS and this principle is supported by the decision of Hon’ble Punjab & Haryana High Court in the case of CIT vs Canara Bank [2016] 387 ITR 229. He, further submitted that in case of individual and HUF, the appellant has already filed Form 15G & 15H and proved that the declarants income is not liable to tax and accordingly, no TDS has been deducted in respect of payment. Although, the appellant has furnished necessary details, the Assessing Officer has disallowed 30% of interest u/s. 40(…

DCIT CIRCLE-2(1), TRICHY vs. CITY UNION BANK LIMITED, KUMBAKONAM

In the result, appeal filed by the revenue for assessment year 2017-18 is partly allowed for statistical purposes

ITA 636/CHNY/2020[2017-18]Status: DisposedITAT Chennai11 Mar 2024AY 2017-18

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 1120 & 1121/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 M/S. City Union Bank Ltd., Asst. Commissioner Of Income- Administrative Office V. Tax, “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 672/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 M/S. City Union Bank Ltd., Deputy Commissioner Of Administrative Office V. Income-Tax, “Narayana” Circle -2(1), 24-B, Gandhi Nagar, Trichy. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos.: 1418 & 1419/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 Asst. Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 636/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 Deputy Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -2(1), 24-B, Gandhi Nagar

For Respondent: Shri. Nilay Baran Som, CIT

…f trust/associates/societies, whose income is exempt u/s. 11 & 12 of the Act, then the appellant bank is not required to deduct TDS and this principle is supported by the decision of Hon’ble Punjab & Haryana High Court in the case of CIT vs Canara Bank [2016] 387 ITR 229. He, further submitted that in case of individual and HUF, the appellant has already filed Form 15G & 15H and proved that the declarants income is not liable to tax and accordingly, no TDS has been deducted in respect of payment. Although, the appellant has furnished necessary details, the Assessing Officer has disallowed 30% of interest u/s. 40(…

ACIT CIRCLE 1, KUMBAKONAM vs. CITY UNION BANK LTD., KUMBAKONAM

In the result, appeal filed by the revenue for assessment year 2017-18 is partly allowed for statistical purposes

ITA 1419/CHNY/2019[2016-17]Status: DisposedITAT Chennai11 Mar 2024AY 2016-17

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 1120 & 1121/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 M/S. City Union Bank Ltd., Asst. Commissioner Of Income- Administrative Office V. Tax, “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 672/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 M/S. City Union Bank Ltd., Deputy Commissioner Of Administrative Office V. Income-Tax, “Narayana” Circle -2(1), 24-B, Gandhi Nagar, Trichy. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos.: 1418 & 1419/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 Asst. Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 636/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 Deputy Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -2(1), 24-B, Gandhi Nagar

For Respondent: Shri. Nilay Baran Som, CIT

…f trust/associates/societies, whose income is exempt u/s. 11 & 12 of the Act, then the appellant bank is not required to deduct TDS and this principle is supported by the decision of Hon’ble Punjab & Haryana High Court in the case of CIT vs Canara Bank [2016] 387 ITR 229. He, further submitted that in case of individual and HUF, the appellant has already filed Form 15G & 15H and proved that the declarants income is not liable to tax and accordingly, no TDS has been deducted in respect of payment. Although, the appellant has furnished necessary details, the Assessing Officer has disallowed 30% of interest u/s. 40(…

ACIT CIRCLE 1, KUMBAKONAM vs. CITY UNION BANK LTD., KUMBAKONAM

In the result, appeal filed by the revenue for assessment year 2017-18 is partly allowed for statistical purposes

ITA 1418/CHNY/2019[2015-16]Status: DisposedITAT Chennai11 Mar 2024AY 2015-16

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 1120 & 1121/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 M/S. City Union Bank Ltd., Asst. Commissioner Of Income- Administrative Office V. Tax, “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 672/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 M/S. City Union Bank Ltd., Deputy Commissioner Of Administrative Office V. Income-Tax, “Narayana” Circle -2(1), 24-B, Gandhi Nagar, Trichy. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos.: 1418 & 1419/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 Asst. Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 636/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 Deputy Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -2(1), 24-B, Gandhi Nagar

For Respondent: Shri. Nilay Baran Som, CIT

…f trust/associates/societies, whose income is exempt u/s. 11 & 12 of the Act, then the appellant bank is not required to deduct TDS and this principle is supported by the decision of Hon’ble Punjab & Haryana High Court in the case of CIT vs Canara Bank [2016] 387 ITR 229. He, further submitted that in case of individual and HUF, the appellant has already filed Form 15G & 15H and proved that the declarants income is not liable to tax and accordingly, no TDS has been deducted in respect of payment. Although, the appellant has furnished necessary details, the Assessing Officer has disallowed 30% of interest u/s. 40(…

CITY UNION BANK LIMITED,KUMBAKONAM vs. ACIT CIRCLE 1, KUMBAKONAM

In the result, appeal filed by the revenue for assessment year 2017-18 is partly allowed for statistical purposes

ITA 1121/CHNY/2019[2016-17]Status: DisposedITAT Chennai11 Mar 2024AY 2016-17

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 1120 & 1121/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 M/S. City Union Bank Ltd., Asst. Commissioner Of Income- Administrative Office V. Tax, “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 672/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 M/S. City Union Bank Ltd., Deputy Commissioner Of Administrative Office V. Income-Tax, “Narayana” Circle -2(1), 24-B, Gandhi Nagar, Trichy. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos.: 1418 & 1419/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 Asst. Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 636/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 Deputy Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -2(1), 24-B, Gandhi Nagar

For Respondent: Shri. Nilay Baran Som, CIT

…f trust/associates/societies, whose income is exempt u/s. 11 & 12 of the Act, then the appellant bank is not required to deduct TDS and this principle is supported by the decision of Hon’ble Punjab & Haryana High Court in the case of CIT vs Canara Bank [2016] 387 ITR 229. He, further submitted that in case of individual and HUF, the appellant has already filed Form 15G & 15H and proved that the declarants income is not liable to tax and accordingly, no TDS has been deducted in respect of payment. Although, the appellant has furnished necessary details, the Assessing Officer has disallowed 30% of interest u/s. 40(…

CITY UNION BANK LIMITED,KUMBAKONAM vs. ACIT CIRCLE 1, KUMBAKONAM

In the result, appeal filed by the revenue for assessment year 2017-18 is partly allowed for statistical purposes

ITA 1120/CHNY/2019[2015-16]Status: DisposedITAT Chennai11 Mar 2024AY 2015-16

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 1120 & 1121/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 M/S. City Union Bank Ltd., Asst. Commissioner Of Income- Administrative Office V. Tax, “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 672/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 M/S. City Union Bank Ltd., Deputy Commissioner Of Administrative Office V. Income-Tax, “Narayana” Circle -2(1), 24-B, Gandhi Nagar, Trichy. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos.: 1418 & 1419/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 Asst. Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 636/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 Deputy Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -2(1), 24-B, Gandhi Nagar

For Respondent: Shri. Nilay Baran Som, CIT

…f trust/associates/societies, whose income is exempt u/s. 11 & 12 of the Act, then the appellant bank is not required to deduct TDS and this principle is supported by the decision of Hon’ble Punjab & Haryana High Court in the case of CIT vs Canara Bank [2016] 387 ITR 229. He, further submitted that in case of individual and HUF, the appellant has already filed Form 15G & 15H and proved that the declarants income is not liable to tax and accordingly, no TDS has been deducted in respect of payment. Although, the appellant has furnished necessary details, the Assessing Officer has disallowed 30% of interest u/s. 40(…

TS REALTECH PVT LTD,NEW DELHI vs. ACIT RANGE -76, NEW DELHI

The appeals are allowed

ITA 4942/DEL/2019[2017-18]Status: DisposedITAT Delhi12 Jul 2022AY 2017-18

Bench: Sh. Anil Chaturvedi & Sh. Anubhav Sharmaita No. 4940/Del/2019, A.Y. 2014-15 Ita No. 4941/Del/2019, A.Y. 2015-16 Ita No. 4942/Del/2019, A.Y. 2017-18 T.S. Realtech Private Vs. Acit, Limited Range-76 E-26, Panchsheel Park New Delhi New Delhi – 110017 Pan : Aadck3222C (Appellant) (Respondent)

Section 133ASection 194CSection 196Section 271Section 271C

…1 ITA No. 4940 & Ors. T.S.Realtech P. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘H’ : NEW DELHI) BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER ITA No. 4940/Del/2019, A.Y. 2014-15 ITA No. 4941/Del/2019, A.Y. 2015-16 ITA No. 4942/Del/2019, A.Y. 2017-18 T.S. REALTECH PRIVATE VS. ACIT, LIMITED RANGE-76 E-26, PANCHSHEEL PARK NEW DELHI NEW DELHI – 110017 PAN : AADCK3222C (APPELLANT) (RESPONDENT) Assessee by Sh. R.S. Ahuja, CA Revenue by Sh. M. Baranwal, Sr. DR Date of hearing: 05.07.2022 Date of Pronouncement: 12 .07.2022 ORDER PER ANUBHAV SHARMA, JM: The as…

TS REALTECH PVT LTD,NEW DELHI vs. ACIT RANGE -76, NEW DELHI

The appeals are allowed

ITA 4941/DEL/2019[2015-16]Status: DisposedITAT Delhi12 Jul 2022AY 2015-16

Bench: Sh. Anil Chaturvedi & Sh. Anubhav Sharmaita No. 4940/Del/2019, A.Y. 2014-15 Ita No. 4941/Del/2019, A.Y. 2015-16 Ita No. 4942/Del/2019, A.Y. 2017-18 T.S. Realtech Private Vs. Acit, Limited Range-76 E-26, Panchsheel Park New Delhi New Delhi – 110017 Pan : Aadck3222C (Appellant) (Respondent)

Section 133ASection 194CSection 196Section 271Section 271C

…1 ITA No. 4940 & Ors. T.S.Realtech P. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘H’ : NEW DELHI) BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER ITA No. 4940/Del/2019, A.Y. 2014-15 ITA No. 4941/Del/2019, A.Y. 2015-16 ITA No. 4942/Del/2019, A.Y. 2017-18 T.S. REALTECH PRIVATE VS. ACIT, LIMITED RANGE-76 E-26, PANCHSHEEL PARK NEW DELHI NEW DELHI – 110017 PAN : AADCK3222C (APPELLANT) (RESPONDENT) Assessee by Sh. R.S. Ahuja, CA Revenue by Sh. M. Baranwal, Sr. DR Date of hearing: 05.07.2022 Date of Pronouncement: 12 .07.2022 ORDER PER ANUBHAV SHARMA, JM: The as…

TS REALTECH PVT LTD,NEW DELHI vs. ACIT RANGE -76, NEW DELHI

The appeals are allowed

ITA 4940/DEL/2019[2014-15]Status: DisposedITAT Delhi12 Jul 2022AY 2014-15

Bench: Sh. Anil Chaturvedi & Sh. Anubhav Sharmaita No. 4940/Del/2019, A.Y. 2014-15 Ita No. 4941/Del/2019, A.Y. 2015-16 Ita No. 4942/Del/2019, A.Y. 2017-18 T.S. Realtech Private Vs. Acit, Limited Range-76 E-26, Panchsheel Park New Delhi New Delhi – 110017 Pan : Aadck3222C (Appellant) (Respondent)

Section 133ASection 194CSection 196Section 271Section 271C

…1 ITA No. 4940 & Ors. T.S.Realtech P. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘H’ : NEW DELHI) BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER ITA No. 4940/Del/2019, A.Y. 2014-15 ITA No. 4941/Del/2019, A.Y. 2015-16 ITA No. 4942/Del/2019, A.Y. 2017-18 T.S. REALTECH PRIVATE VS. ACIT, LIMITED RANGE-76 E-26, PANCHSHEEL PARK NEW DELHI NEW DELHI – 110017 PAN : AADCK3222C (APPELLANT) (RESPONDENT) Assessee by Sh. R.S. Ahuja, CA Revenue by Sh. M. Baranwal, Sr. DR Date of hearing: 05.07.2022 Date of Pronouncement: 12 .07.2022 ORDER PER ANUBHAV SHARMA, JM: The as…

BANK OF BARODA,UTTAR PRADESH vs. ADDL. CIT (TDS), GHAZIABAD

In the result appeal filed by the assessee is allowed

ITA 698/DEL/2016[2014-15]Status: DisposedITAT Delhi05 Jul 2018AY 2014-15

Bench: Shri Amit Shukla & Shri Prashant Maharishibank Of Baroda, Vs. Addl. Cit (Tds), Sector-29, Cgo-I, Noida, Uttar Pradesh, Hapur Chungi, Pan: Aaacb1534F Ghaziabad (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Shri SL Anuragi, Sr. DR
Section 194ASection 194A(1)Section 201Section 201(1)Section 20i

…rcumstances of the case of Canara Bank, UCO Bank, Punjab and Sindh Bank, State Bank of Patiala, Corporation Bank and Vijaya Bank have all been decided in favour of the bank relying on the decision of Hon'ble Allahabad High Court in case of CIT Vs. Canara Bank 386 ITR 504. The Hon'ble Allahabad High Court has held that the provisions of Industrial Area Development Act applies to the NOIDA and therefore, it is entitled to exemption of TDS u/s 194A(1) of the Act. The ld DR could not show us any other contrary decision. In view of this, we reverse the order of the lower authorities and allow the appeal of the assesse…

ITO (TDS-1), CHANDIGARH vs. M/S SUKHM INFRASTRUCTURE PVT. LTD., CHANDIGARH

Appeal of the revenue is dismissed

ITA 638/CHANDI/2015[2012-13]Status: DisposedITAT Chandigarh07 Jun 2018AY 2012-13

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumarassessment Year : 2012-13

For Appellant: Sh. Ashish Abrol, CIT DRFor Respondent: Sh. Amitoz Singh Kamboj, CA
Section 194ASection 194CSection 201(1)

…e sub section (4)(1) of section 29, ‘GMADA’ is a body corporate as ITA Nos. 638/Chd/2015 & 249 & 250/Chd/2015-- Sh. Sukham Infrastructure (P) Ltd., Chandigarh 30 well as local body. The Hon'ble Allabahad High Court in the case of ‘CIT (TDS) Vs. Canara Bank’ 386 ITR 504 (All.) has elaborately discussed the distinction between a corporation established under an Act and body incorporated under an Act. The Hon'ble High Court while replying upon the decision of the Hon'ble Supreme Court in the case of Dalco Engineering (P.) Ltd. v. Satish Prabhakar Padhye [2010] 4 SCC 378 has observed that a company incorporated…

ACIT, CHANDIGARH vs. M/S SUKHAM INFRASTRUCTURE P. LTD., CHANDIGARH

Appeal of the revenue is dismissed

ITA 250/CHANDI/2015[2011-12]Status: DisposedITAT Chandigarh07 Jun 2018AY 2011-12

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumarassessment Year : 2012-13

For Appellant: Sh. Ashish Abrol, CIT DRFor Respondent: Sh. Amitoz Singh Kamboj, CA
Section 194ASection 194CSection 201(1)

…e sub section (4)(1) of section 29, ‘GMADA’ is a body corporate as ITA Nos. 638/Chd/2015 & 249 & 250/Chd/2015-- Sh. Sukham Infrastructure (P) Ltd., Chandigarh 30 well as local body. The Hon'ble Allabahad High Court in the case of ‘CIT (TDS) Vs. Canara Bank’ 386 ITR 504 (All.) has elaborately discussed the distinction between a corporation established under an Act and body incorporated under an Act. The Hon'ble High Court while replying upon the decision of the Hon'ble Supreme Court in the case of Dalco Engineering (P.) Ltd. v. Satish Prabhakar Padhye [2010] 4 SCC 378 has observed that a company incorporated…

ACIT, CHANDIGARH vs. M/S SUKHAM INFRASTRUCTURE P. LTD., CHANDIGARH

Appeal of the revenue is dismissed

ITA 249/CHANDI/2015[2010-11]Status: DisposedITAT Chandigarh07 Jun 2018AY 2010-11

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumarassessment Year : 2012-13

For Appellant: Sh. Ashish Abrol, CIT DRFor Respondent: Sh. Amitoz Singh Kamboj, CA
Section 194ASection 194CSection 201(1)

…e sub section (4)(1) of section 29, ‘GMADA’ is a body corporate as ITA Nos. 638/Chd/2015 & 249 & 250/Chd/2015-- Sh. Sukham Infrastructure (P) Ltd., Chandigarh 30 well as local body. The Hon'ble Allabahad High Court in the case of ‘CIT (TDS) Vs. Canara Bank’ 386 ITR 504 (All.) has elaborately discussed the distinction between a corporation established under an Act and body incorporated under an Act. The Hon'ble High Court while replying upon the decision of the Hon'ble Supreme Court in the case of Dalco Engineering (P.) Ltd. v. Satish Prabhakar Padhye [2010] 4 SCC 378 has observed that a company incorporated…

THE BRANCH MANAGER,NOIDA vs. ADDL. CIT (TDS), GHAZIABAD

The appeals of the assessee are allowed

ITA 6676/DEL/2015[2014-15 (F.Y. 2013-14)]Status: DisposedITAT Delhi07 Jun 2018

Bench: Shri G. D. Agrawal & Ms Suchitra Kamble & The Branch Manager Vs Addl. Cit (Tds) Axis Bank Ltd. Ghaziabad No. B2-B3, Sector-16 Noida Aaacu2414K (Respondent) (Appellant)

Section 194ASection 194A(3)Section 201Section 201(1)Section 4

…the Order of the Tribunal in ITA No. 1359/Del/2014 dated 07-08-2015 in Addl. CIT (TDS) vs. Canara Bank, stood confirmed, approved and upheld by the Hon’ble Allahabad High Court. In the case of Commissioner of Income Tax (TDS) and another Vs Canara Bank [2016] 386 ITR 504 (All) and therefore all the premise, observations and comments of the Id. CIT-A in his impugned order, under appeal, stood quashed by the Hon’ble Allahabad High Court, which is a jurisdictional High Court in relation to the present appeals and thus having binding precedent. In view of all the above facts, circumstances and the settled legal posit…

THE BRANCH MANAGER,NOIDA vs. ADDL. CIT (TDS), GHAZIABAD

The appeals of the assessee are allowed

ITA 6675/DEL/2015[2013-14 (F.Y.- 2012-13)]Status: DisposedITAT Delhi07 Jun 2018

Bench: Shri G. D. Agrawal & Ms Suchitra Kamble & The Branch Manager Vs Addl. Cit (Tds) Axis Bank Ltd. Ghaziabad No. B2-B3, Sector-16 Noida Aaacu2414K (Respondent) (Appellant)

Section 194ASection 194A(3)Section 201Section 201(1)Section 4

…the Order of the Tribunal in ITA No. 1359/Del/2014 dated 07-08-2015 in Addl. CIT (TDS) vs. Canara Bank, stood confirmed, approved and upheld by the Hon’ble Allahabad High Court. In the case of Commissioner of Income Tax (TDS) and another Vs Canara Bank [2016] 386 ITR 504 (All) and therefore all the premise, observations and comments of the Id. CIT-A in his impugned order, under appeal, stood quashed by the Hon’ble Allahabad High Court, which is a jurisdictional High Court in relation to the present appeals and thus having binding precedent. In view of all the above facts, circumstances and the settled legal posit…

ADDL. CIT (TDS), GHAZIABAD vs. THE PRINCIPAL OFFICER, NOIDA

In the result all the appeals filed by the assessee in case of both the assessee for all the three AYs are allowed and appeal filed by the revenue for both the assessee for all the three AYs are di...

ITA 4840/DEL/2015[2011-12]Status: DisposedITAT Delhi23 Nov 2017AY 2011-12

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Smt Sulekha Verma, CIT DRFor Respondent: Shri A. K. Garg, Adv
Section 133ASection 194ISection 201Section 271CSection 273B

…upheld by the coordinate bench dismissing the appeal of the revenue as per order dated 31/8/2017 in revenues quantum appeals for 4280 and 4281 of 2015 which now issue stands settled against the Department as per the order of the Honourable path High Court in 386 ITR 504 and of the Honourable Supreme Court in 406 ITR 161. He further referred to the decision of the Honourable Allahabad High Court in the present impugned case and stated that there is no order in favour of the revenue by the Honourable High Court on this issue as it only delete with the issue of Non deduction of tax at source of lease rent paid to Y…

ADDL. CIT (TDS), GHAZIABAD vs. THE PRINCIPAL OFFICER, NOIDA

In the result all the appeals filed by the assessee in case of both the assessee for all the three AYs are allowed and appeal filed by the revenue for both the assessee for all the three AYs are di...

ITA 4837/DEL/2015[2011-12]Status: DisposedITAT Delhi23 Nov 2017AY 2011-12

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Smt Sulekha Verma, CIT DRFor Respondent: Shri A. K. Garg, Adv
Section 133ASection 194ISection 201Section 271CSection 273B

…upheld by the coordinate bench dismissing the appeal of the revenue as per order dated 31/8/2017 in revenues quantum appeals for 4280 and 4281 of 2015 which now issue stands settled against the Department as per the order of the Honourable path High Court in 386 ITR 504 and of the Honourable Supreme Court in 406 ITR 161. He further referred to the decision of the Honourable Allahabad High Court in the present impugned case and stated that there is no order in favour of the revenue by the Honourable High Court on this issue as it only delete with the issue of Non deduction of tax at source of lease rent paid to Y…

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CIT (TDS) v. Canara Bank (386 ITR 504) — Cited in 21 Judgments | BharatTax