CIT v. Davangere District Central Co-Operative Bank Ltd.

430 ITR 29High Court#20854 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 115JB Section 14A Section 36(1)(iii)Section 36(1)(vii)Section 36(1)(viia)Section 37 Section 40(a)(ii)

Judgments citing CIT v. Davangere District Central Co-Operative Bank Ltd.

ACIT-3(4), Mumbai vs. Union Bank of India ( Erstwhile Corporation Bank), Mumbai

In the result both the appeals filed by the revenue are partly allowed

ITA 1228/MUM/2024[2020-21]Status: DisposedITAT Mumbai20 Jan 2025AY 2020-21

Bench: Shri.B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Shri Ananthan S / Ms. LalithaFor Respondent: ShriAshish Heliwal, CIT DR

Section 115JSection 143(3)Section 14ASection 250Section 251(1)(a)Section 36Section 36(1)(iii)Section 36(1)(vii)Section 36(1)(viia)

…deductions. The matter was carried in appeal before the Ld. CIT(A). The Ld. CIT(A) ruled in favor of the assessee, relying on the judgment of the Hon’able Karnataka High Court in the case of ACIT vs Davangere District Central Co-operative Housing Society Ltd.430 ITR 29 (Kar.). The Ld. CIT(A) concluded that NPAs qualify as bad debts because such assets do not generate income, and their categorization as "provision for non-performing assets" is essentially equivalent to a provision for bad and doubtful debts. Accordingly, the addition made by the Ld. AO was deleted, and the deduction claimed by the assessee was al…

Deputy Commissioner of Income-Tax, Circle - 12, Pune vs. Western Maharashtra Development Corporation Ltd, Pune

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

ITA 899/PUN/2018[2013-14]Status: DisposedITAT Pune26 Oct 2021AY 2013-14

Bench: Shri Inturi Rama Rao, Am & Shri S. S. Viswanethra Ravi, Jm आयकर अपीऱ सं. / Ita No.899/Pun/2018 नििाारण वषा / Assessment Year : 2013-14 Dcit, Circle-12(2), .......अपीलाथी / Appellant Pune. बनाम / V/S. Western Maharashtra Development Corporation Limited, Kubera Chambers, 2Nd Floor, Dr. Rajendra Prasad Road, Shivajinagar, Pune-411005. ……प्रत्यथी / Respondent Pan : Aaacw1864B Revenue By : Shri S.P. Walimbe Assessee By : Shri Kishor Phadke

For Appellant: Shri Kishor PhadkeFor Respondent: Shri S.P. Walimbe

Section 143(3)Section 145(1)

…tment, 429 ITR 121 and the Hon’ble Madras High Court in the case of CIT vs. Tiruchirapalli District Central Co-Operative Bank Ltd., 429 ITR 127 and also the Hon’ble Karnataka High Court in the case of CIT vs. Davangere District Central Co-Operative Bank Ltd., 430 ITR 29. The issue in the present appeal is identical to the issue of taxability of interest on the non-performing assets. Therefore, the ratio laid down in the above decisions clearly applicable to the facts of present case. Therefore, we do not see any reason to interfere with the order of the ld. CIT(A). Accordingly, the ground of appeal raised by the…

The Sindhudurg Dist Central Co.Op Bank Ltd, Sindhudurg vs. Assistant Commissioner of Income-Tax, Circle - 2, Kolhapur

In the result, the appeal of assessee is allowed

ITA 378/PUN/2018[2013-14]Status: DisposedITAT Pune14 Jul 2021AY 2013-14

Bench: Shri Inturi Rama Rao, Am & Shri Partha Sarathi Chaudhury, Jm

For Appellant: NoneFor Respondent: Shri Vitthal Bhosale

Section 43D

…nt, 429 4 ITR 121 and the Hon’ble Madras High Court in the case of CIT vs. Tiruchirapalli District Central Co-Operative Bank Ltd., 429 ITR 127 and also the Hon’ble Karnataka High Court in the case of CIT vs. Davangere District Central Co-Operative Bank Ltd., 430 ITR 29. The issue in the present appeal is identical to the issue of taxability of interest on the non- performing assets. Therefore, the ratio laid down in the above decisions clearly applicable to the facts of present case. Accordingly, we allow the claim of the assessee. Thus, the grounds raised by the assessee are allowed. 6. In the result, the appe…

Assistant Commissioner of Income-Tax, Circle - 12, Pune vs. Western Maharashtra Development Corporation Limited, Pune

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

ITA 2250/PUN/2017[2012-13]Status: DisposedITAT Pune24 Jun 2021AY 2012-13

For Appellant: Shri Kishor PhadkeFor Respondent: Shri Sudhendu Das

Section 143(3)Section 145(1)

…ment, 429 ITR 121 and the Hon’ble Madras High Court in the case of CIT vs. Tiruchirapalli District Central Co-Operative Bank Ltd., 429 ITR 127 and also the Hon’ble Karnataka High Court in the case of CIT vs. Davangere District Central Co- Operative Bank Ltd., 430 ITR 29. The issue in the present appeal is identical to the issue of taxability of interest on the non-performing assets. Therefore, the ratio laid down in the above decisions clearly applicable to the facts of 6 present case. Therefore, we do not see any reason to interfere with the order of the ld. CIT(A). Accordingly, the ground of appeal raised by th…