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

A levy is penal in nature if criminal liability or prosecution is provided. Otherwise, the key test is whether the penalty for non-compliance entails compensatory or penal consequences.

How many judgments cite CIT v. Catholic Syrian Bank Ltd.?

22 judgments on BharatTax cite CIT v. Catholic Syrian Bank Ltd. (265 ITR 177), spanning 2019 to 2024.

Which sections of the Income Tax Act does CIT v. Catholic Syrian Bank Ltd. 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 37.

CIT v. Catholic Syrian Bank Ltd. (265 ITR 177)

BANK OF BARODA ( ERSTWHILE VIJAYA BANK),MUMBAI vs. JOINT COMMISSIONER OF INCOME TAX, LTU, BANGALORE, BANGALORE

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

ITA 1040/BANG/2024[2017-18]Status: DisposedITAT Bangalore28 Nov 2024AY 2017-18

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Smt. Lalitha Rameswaran, CA &For Respondent: Shri Sridhar .E, CIT-DR

Section 115JSection 135Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER ITA Nos. 1032, 1033 & 1040/Bang/2024 Assessment Years : 2014-15, 2016-17 & 2017-18 Bank of Baroda (“e-Vijaya Bank”), The Joint 2nd Floor, Bandra Corporate Commissioner of Centre, Income Tax, Bandra Kurla Complex, LTU, Bandra (East), Bangalore. Vs. Mumbai – 400 051. PAN: AAACV4791J APPELLANT RESPONDENT Shri S. Ananthan, CA, Assessee by : Smt. Lalitha Rameswaran, CA & Ms. Brinda Rameswaran, CA Revenue by : Shri Sridhar .E, CIT-DR Date of Hearing : 09-09-2024 Date of P…

BANK OF BARODA,MUMBAI vs. JOINT COMMISSIONER OF INCOME TAX, LTU, BANGALORE, BANGALORE

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

ITA 1033/BANG/2024[2016-17]Status: DisposedITAT Bangalore28 Nov 2024AY 2016-17

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Smt. Lalitha Rameswaran, CA &For Respondent: Shri Sridhar .E, CIT-DR

Section 115JSection 135Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER ITA Nos. 1032, 1033 & 1040/Bang/2024 Assessment Years : 2014-15, 2016-17 & 2017-18 Bank of Baroda (“e-Vijaya Bank”), The Joint 2nd Floor, Bandra Corporate Commissioner of Centre, Income Tax, Bandra Kurla Complex, LTU, Bandra (East), Bangalore. Vs. Mumbai – 400 051. PAN: AAACV4791J APPELLANT RESPONDENT Shri S. Ananthan, CA, Assessee by : Smt. Lalitha Rameswaran, CA & Ms. Brinda Rameswaran, CA Revenue by : Shri Sridhar .E, CIT-DR Date of Hearing : 09-09-2024 Date of P…

BANK OF BARODA,MUMBAI vs. JOINT COMMISSIONER OF INCOME TAX, LTU, BANGALORE, BANGALORE

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

ITA 1032/BANG/2024[2014-15]Status: DisposedITAT Bangalore28 Nov 2024AY 2014-15

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Smt. Lalitha Rameswaran, CA &For Respondent: Shri Sridhar .E, CIT-DR

Section 115JSection 135Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER ITA Nos. 1032, 1033 & 1040/Bang/2024 Assessment Years : 2014-15, 2016-17 & 2017-18 Bank of Baroda (“e-Vijaya Bank”), The Joint 2nd Floor, Bandra Corporate Commissioner of Centre, Income Tax, Bandra Kurla Complex, LTU, Bandra (East), Bangalore. Vs. Mumbai – 400 051. PAN: AAACV4791J APPELLANT RESPONDENT Shri S. Ananthan, CA, Assessee by : Smt. Lalitha Rameswaran, CA & Ms. Brinda Rameswaran, CA Revenue by : Shri Sridhar .E, CIT-DR Date of Hearing : 09-09-2024 Date of P…

THE SOUTH INDIAN BANK LIMITED,THRISSUR vs. DCIT, THRISSUR

Appeal is allowed

ITA 288/COCH/2024[2019-2020]Status: DisposedITAT Cochin23 Oct 2024AY 2019-2020

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Shri Naresh S., CAFor Respondent: Dr. S. Pandian, CIT-DR

Section 153Section 154Section 220(2)Section 234DSection 244ASection 244aSection 250

…250 FDRs (supra) already dealt in Revenue’s appeal. The question that arises for our consideration is as to whether the word ‘penalty’ results in a blanket disallowance or facts involved therein still need to be examined. The hon’ble Kerala high court (2004) 265 ITR 177 CIT v/s. Catholic Syrian Bank holds that an important test in such a case is as to whether the penalty for non compliance entails compensatory or penal consequences. And also that if any criminal liability or prosecution is provided, a levy is penal in nature. Section 46 r.w.s. 47A(1)(b) of the Banking Regulation law does not stipulate any such c…

THE SOUTH INDIAN BANK LIMITED,THRISSUR vs. ACIT, CIRCLE 1(1)& TPS, THRISSUR

Appeal is allowed

ITA 286/COCH/2024[2014-2015]Status: DisposedITAT Cochin23 Oct 2024AY 2014-2015

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Shri Naresh S., CAFor Respondent: Dr. S. Pandian, CIT-DR

Section 153Section 154Section 220(2)Section 234DSection 244ASection 244aSection 250

…250 FDRs (supra) already dealt in Revenue’s appeal. The question that arises for our consideration is as to whether the word ‘penalty’ results in a blanket disallowance or facts involved therein still need to be examined. The hon’ble Kerala high court (2004) 265 ITR 177 CIT v/s. Catholic Syrian Bank holds that an important test in such a case is as to whether the penalty for non compliance entails compensatory or penal consequences. And also that if any criminal liability or prosecution is provided, a levy is penal in nature. Section 46 r.w.s. 47A(1)(b) of the Banking Regulation law does not stipulate any such c…

THE SOUTH INDIAN BANK LIMITED ,THRISSUR vs. ACIT, CIRCLE 1(1), THRISSUR

Appeal is allowed

ITA 285/COCH/2024[2013-2014]Status: DisposedITAT Cochin23 Oct 2024AY 2013-2014

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Shri Naresh S., CAFor Respondent: Dr. S. Pandian, CIT-DR

Section 153Section 154Section 220(2)Section 234DSection 244ASection 244aSection 250

…250 FDRs (supra) already dealt in Revenue’s appeal. The question that arises for our consideration is as to whether the word ‘penalty’ results in a blanket disallowance or facts involved therein still need to be examined. The hon’ble Kerala high court (2004) 265 ITR 177 CIT v/s. Catholic Syrian Bank holds that an important test in such a case is as to whether the penalty for non compliance entails compensatory or penal consequences. And also that if any criminal liability or prosecution is provided, a levy is penal in nature. Section 46 r.w.s. 47A(1)(b) of the Banking Regulation law does not stipulate any such c…

THE SOUTH INDIAN BANK LIMITED,THRISSUR vs. JCIT, RANGE-1, THRISSUR

Appeal is allowed

ITA 283/COCH/2024[2008-2009]Status: DisposedITAT Cochin23 Oct 2024AY 2008-2009

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Shri Naresh S., CAFor Respondent: Dr. S. Pandian, CIT-DR

Section 153Section 154Section 220(2)Section 234DSection 244ASection 244aSection 250

…250 FDRs (supra) already dealt in Revenue’s appeal. The question that arises for our consideration is as to whether the word ‘penalty’ results in a blanket disallowance or facts involved therein still need to be examined. The hon’ble Kerala high court (2004) 265 ITR 177 CIT v/s. Catholic Syrian Bank holds that an important test in such a case is as to whether the penalty for non compliance entails compensatory or penal consequences. And also that if any criminal liability or prosecution is provided, a levy is penal in nature. Section 46 r.w.s. 47A(1)(b) of the Banking Regulation law does not stipulate any such c…

THE SOUTH INDIAN BANK LIMITED,THRISSUR vs. JCIT, CIRCLE-1(1), THRISSUR

Appeal is allowed

ITA 233/COCH/2024[2006-2007]Status: DisposedITAT Cochin23 Oct 2024AY 2006-2007

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Shri Naresh S., CAFor Respondent: Dr. S. Pandian, CIT-DR

Section 153Section 154Section 220(2)Section 234DSection 244ASection 244aSection 250

…250 FDRs (supra) already dealt in Revenue’s appeal. The question that arises for our consideration is as to whether the word ‘penalty’ results in a blanket disallowance or facts involved therein still need to be examined. The hon’ble Kerala high court (2004) 265 ITR 177 CIT v/s. Catholic Syrian Bank holds that an important test in such a case is as to whether the penalty for non compliance entails compensatory or penal consequences. And also that if any criminal liability or prosecution is provided, a levy is penal in nature. Section 46 r.w.s. 47A(1)(b) of the Banking Regulation law does not stipulate any such c…

THE SOUTH INDIAN BANK LIMITED,THRISSUR vs. ACIT, CIRCLE-1(1), THRISSUR

Appeal is allowed

ITA 232/COCH/2024[2004-2005]Status: DisposedITAT Cochin23 Oct 2024AY 2004-2005

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Shri Naresh S., CAFor Respondent: Dr. S. Pandian, CIT-DR

Section 153Section 154Section 220(2)Section 234DSection 244ASection 244aSection 250

…250 FDRs (supra) already dealt in Revenue’s appeal. The question that arises for our consideration is as to whether the word ‘penalty’ results in a blanket disallowance or facts involved therein still need to be examined. The hon’ble Kerala high court (2004) 265 ITR 177 CIT v/s. Catholic Syrian Bank holds that an important test in such a case is as to whether the penalty for non compliance entails compensatory or penal consequences. And also that if any criminal liability or prosecution is provided, a levy is penal in nature. Section 46 r.w.s. 47A(1)(b) of the Banking Regulation law does not stipulate any such c…

DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-2(1)(1), BENGALURU, BENGALURU vs. CANARA BANK, BENGALURU

In the result, appeal of the revenue is partly allowed for statistical purposes

ITA 1102/BANG/2024[2014-15]Status: DisposedITAT Bangalore16 Oct 2024AY 2014-15

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubeyassessmentyear:2014-15

For Appellant: Shri S. Ananthan, A.R. &For Respondent: Sri Subramanian S., D.R

Section 115JSection 142(1)Section 211Section 211(2)Section 37Section 37(1)Section 5

…ITA No.1102/Bang/2024 Canara Bank, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’BENCH: BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER AssessmentYear:2014-15 DCIT Canara Bank Circle-2(1)(1) Head Office, No.112 Bangalore JC Road, Town Hall Vs. Bangalore Karnataka 560 062 PAN NO : AAACC6106G APPELLANT RESPONDENT Assessee by : Shri S. Ananthan, A.R. & Smt. Lalitha Rameswaran, A.R. Revenue by : Sri Subramanian S., D.R. Date of Hearing : 26.09.2024 Date of Pronouncement : 16.10.2024 O R D E R PER LAXMI PRASAD SAHU, ACCOUNTANT MEMBER: This is an appeal f…

IDBI BANK LTD.,,MUMBAI vs. ACIT-LTU(2), MUMBAI, MUMBAI

In the result, appeal of the revenue is dismissed

ITA 4596/MUM/2019[2016-17]Status: DisposedITAT Mumbai28 Sept 2023AY 2016-17

Bench: Shri Kuldip Singh & Shri Gagan Goyalidbi Bank Ltd. 22Nd Floor, Idbi Tower, Wtc Complex, Cuffe Parade, Mumbai- 400 005. Pan: Aabci8842G ..... Appellant Vs. Acit Ltu (2) World Trade Centre, Cuffe Parade, Mumbai ..... Respondent

For Appellant: NoneFor Respondent: None

Section 115JSection 143(1)Section 143(3)Section 14ASection 250Section 36(1)Section 36(2)Section 40

…250 FDRs (supra) already dealt in Revenue’s appeal. The question that arises for our consideration is as to whether the word ‘penalty’ results in a blanket disallowance or facts involved therein still need to be examined. The Hon’ble Kerala high court (2004) 265 ITR 177 CIT v/s. Catholic Syrian Bank holds that an important test in such a case is as to whether the penalty for non compliance entails compensatory or penal consequences. And also, that if any criminal liability or prosecution is provided, a levy is penal in nature. Section 46 r.w.s. 47A (1)(b) of the Banking Regulation law does not stipulate any such…

M/S. MAHALASA EXPORTS,UDUPI vs. INCOME-TAX OFFICER, WARD 1 & TPS, UDUPI

In the result, the appeal by the assessee is partly allowed

ITA 282/BANG/2023[2018-19]Status: DisposedITAT Bangalore17 Jul 2023AY 2018-19

Bench: Shri George George K. & Shri Laxmi Prasad Sahuassessment Year : 2018-19

For Appellant: Shri Sandeep Chalapathy, CAFor Respondent: Shri Nischal B., Addl.CIT(DR)(ITAT), Bengaluru

Section 250Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., VICE PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2018-19 Mahalasa Exports, Vs. The Income Tax Officer, 75-1A & 3B, Rajaji Road, Ward 1 & TPS, Bommarabettu, Udupi. Udupi – 576 113. PAN: AAEFM 4143Q APPELLANT RESPONDENT Appellant by : Shri Sandeep Chalapathy, CA Respondent by : Shri Nischal B., Addl.CIT(DR)(ITAT), Bengaluru. Date of hearing : 11.07.2023 Date of Pronouncement : 17.07.2023 O R D E R Per Laxmi Prasad Sahu, Accountant Member This appeal by the assessee is against the DIN & Order…

MURIWALA AGROTECH PRIVATE LIMITED ,RAJASTHAN vs. DCIT CIRCLE-14, DELHI

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 608/DEL/2022[2012-13]Status: DisposedITAT Delhi21 Apr 2023AY 2012-13

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Shushil Kumar Gupta, CAFor Respondent: Shri Ram Dhan, Meena, Sr.DR

Section 143(3)Section 147Section 250(6)Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E” DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A No.608/DEL/2022 Assessment Year 2012-13 Murliwala Agrotech Private Ltd., v. The Assistant Commissioner of G-240-245, RIICO Industrial Area, Income Tax, Gudli, Udaipur. Circle-14, New Delhi. TAN/PAN: AACCM0796Q (Appellant) (Respondent) Appellant by: Shri Shushil Kumar Gupta, CA Respondent by: Shri Ram Dhan, Meena, Sr.DR Date of hearing: 13 04 2023 Date of pronouncement: 21 04 2023 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been file…