CIT v. Dhanalaxmi Bank Ltd.

373 ITR 526Supreme Court of India2015#2646 most cited

What is CIT v. Dhanalaxmi Bank Ltd. authority for?

Penalties paid for deviation in implementation of KYC-AML guidelines by a bank are not deductible as a business expense if they are penal in nature for violation of law.

44

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2025.

Also referred to as

CIT v Dhanalaxmi Bank Ltd · 373 ITR 526 · SC · penalty u/s 46(4) Banking Regulation Act · KYC-AML guidelines · deduction · violation of law · business expense

Sections most often in play

Section 36(1)(vii)Section 10(34)Section 14ASection 36(1)(viia)Section 37(1)Section 46(4)Section 143(3)Section 36(1)(viii)

Issues it is cited on

section 36(1)(via)section 36(2)(v)section 41(4)section 36(1)(v)section 36(1)(viii)section 36(2)section 36(1)(viia)prohibited by lawsection 10(34)section 14a(2)interest on securitiesinfrastructure facility

Judgments citing CIT v. Dhanalaxmi Bank Ltd.

Dy. Commissioner of Income Tax, Circle-1(1), Hyderabad vs. Union Bank of India, Hyderabad

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

ITA 316/HYD/2019[2015-16]Status: DisposedITAT Hyderabad21 Apr 2025AY 2015-16
For Appellant: Shri S. Ananthan, C.A. &For Respondent: Ms. M Narmada, CIT-DR
Section 143(3)Section 14ASection 36(1)Section 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)Section 36(1)(vila)

…f the Banking Regulation Act, 1949 for deviation in implementation of KYC-AML guidelines. The assessee bank has not added back penalty in the computation of income by following the decision of Hon'ble Supreme Court in the case of CIT Vs. Dhanalaxmi Bank Ltd. (373 ITR 526). The Assessing Officer, however, was not convinced with the explanation furnished by the assessee. According to the Assessing Officer, penalty paid to RBI u/s 46(4) of the Banking Regulation Act, 1949 for deviation in implementation of KYC-AML guidelines is penal in nature for violation of any law, which is an offence, or which is prohibited by…

Union Bank of India (Erstwhile-Andhra Bank), Mumbai vs. Dy. Commissioner of Income Tax, Circle-1(1), Hyderabad

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

ITA 193/HYD/2019[2015-16]Status: DisposedITAT Hyderabad21 Apr 2025AY 2015-16

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdia

For Appellant: Shri S. Ananthan, C.A. &For Respondent: Ms. M Narmada, CIT-DR
Section 143(3)Section 14ASection 36(1)Section 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)Section 36(1)(vila)

…f the Banking Regulation Act, 1949 for deviation in implementation of KYC-AML guidelines. The assessee bank has not added back penalty in the computation of income by following the decision of Hon'ble Supreme Court in the case of CIT Vs. Dhanalaxmi Bank Ltd. (373 ITR 526). The Assessing Officer, however, was not convinced with the explanation furnished by the assessee. According to the Assessing Officer, penalty paid to RBI u/s 46(4) of the Banking Regulation Act, 1949 for deviation in implementation of KYC-AML guidelines is penal in nature for violation of any law, which is an offence, or which is prohibited by…

Union Bank of India, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-1(1), Hyderabad

In the result, appeal filed by the assessee in ITA

ITA 365/HYD/2018[2014-15]Status: DisposedITAT Hyderabad24 Jan 2025AY 2014-15

Bench: Shri Manjunatha, G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.350 & 351/Hyd/2018 (निर्धारण वर्ा/Assessment Year: 2013-14 & 2014-15) Dy. C. I. T. Vs. Andhra Bank Circle-1(1) Hyderabad Hyderabad [Pan : Aabca7375C] (Appellant) (Respondent) आ.अपी.सं /Ita No.364 & 365/Hyd/2018 (निर्धारण वर्ा/Assessment Year: 2013-14 & 2014-15) Union Bank Of India Vs. Dy. C. I. T. (Erstwhile Andhra Bank) Circle-1(1) Mumbai Hyderabad [Pan : Aaacu0564G (Aabca7375C)] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri S.Ananthan & Smt.Lalitha Rameswaran, Ar रधजस् व द्वधरध/Revenue By: Shri K.Meghnath Chowhan, Cit-Dr सुिवधई की तधरीख/Date Of 05/11/2024 Hearing: घोर्णध की तधरीख/Date Of 24/01/2025 Pronouncement: आदेश/Order Per Manjunatha G., A.M

For Appellant: Shri S.Ananthan &For Respondent: Shri K.Meghnath Chowhan
Section 143(3)Section 36(1)Section 36(1)(viii)

…f the Banking Regulation Act, 1949 for deviation in implementation of KYC-AML guidelines. The assessee bank has not added back penalty in the computation of income by following the decision of Hon'ble Supreme Court in the case of CIT Vs. Dhanalaxmi Bank Ltd. (373 ITR 526). The Assessing Officer, however, was not convinced with the explanation furnished by the assessee. According to the Assessing Officer, penalty paid to RBI u/s 46(4) of the Banking Regulation Act, 1949 for deviation in implementation of KYC-AML guidelines is penal in nature for violation of any law, which is an offence, or which is prohibited by…

Union Bank of India (Erstwhile- Andhra Bank), Mumbai vs. Dy. Commissioner of Income Tax, Circle-1(1), Hyderabad

In the result, appeal filed by the assessee in ITA

ITA 364/HYD/2018[2013-14]Status: DisposedITAT Hyderabad24 Jan 2025AY 2013-14

Bench: Shri Manjunatha, G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.350 & 351/Hyd/2018 (निर्धारण वर्ा/Assessment Year: 2013-14 & 2014-15) Dy. C. I. T. Vs. Andhra Bank Circle-1(1) Hyderabad Hyderabad [Pan : Aabca7375C] (Appellant) (Respondent) आ.अपी.सं /Ita No.364 & 365/Hyd/2018 (निर्धारण वर्ा/Assessment Year: 2013-14 & 2014-15) Union Bank Of India Vs. Dy. C. I. T. (Erstwhile Andhra Bank) Circle-1(1) Mumbai Hyderabad [Pan : Aaacu0564G (Aabca7375C)] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri S.Ananthan & Smt.Lalitha Rameswaran, Ar रधजस् व द्वधरध/Revenue By: Shri K.Meghnath Chowhan, Cit-Dr सुिवधई की तधरीख/Date Of 05/11/2024 Hearing: घोर्णध की तधरीख/Date Of 24/01/2025 Pronouncement: आदेश/Order Per Manjunatha G., A.M

For Appellant: Shri S.Ananthan &For Respondent: Shri K.Meghnath Chowhan
Section 143(3)Section 36(1)Section 36(1)(viii)

…f the Banking Regulation Act, 1949 for deviation in implementation of KYC-AML guidelines. The assessee bank has not added back penalty in the computation of income by following the decision of Hon'ble Supreme Court in the case of CIT Vs. Dhanalaxmi Bank Ltd. (373 ITR 526). The Assessing Officer, however, was not convinced with the explanation furnished by the assessee. According to the Assessing Officer, penalty paid to RBI u/s 46(4) of the Banking Regulation Act, 1949 for deviation in implementation of KYC-AML guidelines is penal in nature for violation of any law, which is an offence, or which is prohibited by…

Dy. Commissioner of Income Tax, Circle-1(1), Hyderabad vs. Andhra Bank, Hyderabad

In the result, appeal filed by the assessee in ITA

ITA 351/HYD/2018[2014-15]Status: DisposedITAT Hyderabad24 Jan 2025AY 2014-15

Bench: Shri Manjunatha, G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.350 & 351/Hyd/2018 (निर्धारण वर्ा/Assessment Year: 2013-14 & 2014-15) Dy. C. I. T. Vs. Andhra Bank Circle-1(1) Hyderabad Hyderabad [Pan : Aabca7375C] (Appellant) (Respondent) आ.अपी.सं /Ita No.364 & 365/Hyd/2018 (निर्धारण वर्ा/Assessment Year: 2013-14 & 2014-15) Union Bank Of India Vs. Dy. C. I. T. (Erstwhile Andhra Bank) Circle-1(1) Mumbai Hyderabad [Pan : Aaacu0564G (Aabca7375C)] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri S.Ananthan & Smt.Lalitha Rameswaran, Ar रधजस् व द्वधरध/Revenue By: Shri K.Meghnath Chowhan, Cit-Dr सुिवधई की तधरीख/Date Of 05/11/2024 Hearing: घोर्णध की तधरीख/Date Of 24/01/2025 Pronouncement: आदेश/Order Per Manjunatha G., A.M

For Appellant: Shri S.Ananthan &For Respondent: Shri K.Meghnath Chowhan
Section 143(3)Section 36(1)Section 36(1)(viii)

…f the Banking Regulation Act, 1949 for deviation in implementation of KYC-AML guidelines. The assessee bank has not added back penalty in the computation of income by following the decision of Hon'ble Supreme Court in the case of CIT Vs. Dhanalaxmi Bank Ltd. (373 ITR 526). The Assessing Officer, however, was not convinced with the explanation furnished by the assessee. According to the Assessing Officer, penalty paid to RBI u/s 46(4) of the Banking Regulation Act, 1949 for deviation in implementation of KYC-AML guidelines is penal in nature for violation of any law, which is an offence, or which is prohibited by…

Dy. Commissioner of Income Tax, Circle-1(1), Hyderabad vs. Andhra Bank, Hyderabad

In the result, appeal filed by the assessee in ITA

ITA 350/HYD/2018[2013-14]Status: DisposedITAT Hyderabad24 Jan 2025AY 2013-14

Bench: Shri Manjunatha, G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.350 & 351/Hyd/2018 (निर्धारण वर्ा/Assessment Year: 2013-14 & 2014-15) Dy. C. I. T. Vs. Andhra Bank Circle-1(1) Hyderabad Hyderabad [Pan : Aabca7375C] (Appellant) (Respondent) आ.अपी.सं /Ita No.364 & 365/Hyd/2018 (निर्धारण वर्ा/Assessment Year: 2013-14 & 2014-15) Union Bank Of India Vs. Dy. C. I. T. (Erstwhile Andhra Bank) Circle-1(1) Mumbai Hyderabad [Pan : Aaacu0564G (Aabca7375C)] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri S.Ananthan & Smt.Lalitha Rameswaran, Ar रधजस् व द्वधरध/Revenue By: Shri K.Meghnath Chowhan, Cit-Dr सुिवधई की तधरीख/Date Of 05/11/2024 Hearing: घोर्णध की तधरीख/Date Of 24/01/2025 Pronouncement: आदेश/Order Per Manjunatha G., A.M

For Appellant: Shri S.Ananthan &For Respondent: Shri K.Meghnath Chowhan
Section 143(3)Section 36(1)Section 36(1)(viii)

…f the Banking Regulation Act, 1949 for deviation in implementation of KYC-AML guidelines. The assessee bank has not added back penalty in the computation of income by following the decision of Hon'ble Supreme Court in the case of CIT Vs. Dhanalaxmi Bank Ltd. (373 ITR 526). The Assessing Officer, however, was not convinced with the explanation furnished by the assessee. According to the Assessing Officer, penalty paid to RBI u/s 46(4) of the Banking Regulation Act, 1949 for deviation in implementation of KYC-AML guidelines is penal in nature for violation of any law, which is an offence, or which is prohibited by…

DCIT, CC-1, Ludhiana vs. M/S Karan Sales Corporation, Ludhiana

Appeal of the Revenue is dismissed due to low tax effect

ITA 953/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh04 Jun 2019AY 2014-15

Bench: Shri N.K. Saini & Shrisanjay Gargआयकरअपीलसं./Ita No. 953/Chd/2018 "नधा"रणवष" / Assessment Year :2014-15 The Dcit, Cc-1, Vs. M/S Karan Sales Corporation, Ludhiana 6515/14, Haibowal, Jassian बनाम Road, Ludhiana

For Appellant: Sh. Sanjay Sood, CAFor Respondent: Sh. Jagjiwan Kr. Garg, CIT DR

…High Court in the case of “Principal CIT of Income Tax Vs. Surinder Kumar Singhal” ITA No 406-2016 (O&M) vide order dated 30.1.2017 while further relying upon the decision of the Hon'ble Supreme Court in the case of “CIT Vs. Dhanalekshmi Bank Ltd.” (2015) 373 ITR 526 (SC), has dismissed the appeal of the Revenue without going into the merits due to low tax effect leaving the question of law open. In view of the CBDT Circular No. 03/2018 (supra) and in the light of the above referred to decision of the Hon'ble Jurisdictional Punjab & Haryana High Court (supra), the present appeal of the Revenue is dismisse…

ACIT, C-3(1), Chandigarh vs. M/S Gsco Infrastructure (P) Ltd., Chandigarh

Appeal of the Revenue is dismissed due to low tax effect

ITA 1170/CHANDI/2018[2012-13]Status: DisposedITAT Chandigarh04 Jun 2019AY 2012-13

Bench: Shri N.K. Saini & Shrisanjay Gargआयकरअपीलसं./Ita No.1170/Chd/2018 "नधा"रणवष" / Assessment Year :2012-13 The Acit, Vs. M/S G.S.C.O. Infrastructure (P) Circle 3 (1), Ltd., Sco 67, बनाम Chandigarh Sector 20, Chandigarh

For Appellant: Sh. Sanjay Sood, CAFor Respondent: Sh. Jagjiwan Kr. Garg, CIT DR

…High Court in the case of “Principal CIT of Income Tax Vs. Surinder Kumar Singhal” ITA No 406-2016 (O&M) vide order dated 30.1.2017 while further relying upon the decision of the Hon'ble Supreme Court in the case of “CIT Vs. Dhanalekshmi Bank Ltd.” (2015) 373 ITR 526 (SC), has dismissed the appeal of the Revenue without going into the merits due to low tax effect leaving the question of law open. In view of the CBDT Circular No. 03/2018 (supra) and in the light of the above referred to decision of the Hon'ble Jurisdictional Punjab & Haryana High Court (supra), the present appeal of the Revenue is dismisse…

DCIT, C-1, Ludhiana vs. Vardhman Acrylics Ltd., Ludhiana

In the result, appeal of the assessee is treated as allowed, whereas, the appeal of the Revenue is dismissed

ITA 182/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh21 Feb 2019AY 2014-15

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकर अपील सं./ Ita No. 1512/Chd/2017 "नधा"रण वष" / Assessment Years : 2014-15

For Appellant: Shri Vineet Jain, CAFor Respondent: Shri Manjit Singh, Sr.DR
Section 14A

…High Court in the case of “Principal CIT of Income Tax Vs. Surinder Kumar Singhal” ITA No 406-2016 (O&M) vide order dated 30.1.2017 while further relying upon the decision of the Hon'ble Supreme Court in the case of “CIT Vs. Dhanalekshmi Bank Ltd.” (2015) 373 ITR 526 (SC), has dismissed the appeal of the Revenue without going into the merits due to low tax ITA No.182-C-2018 & 1512-C-17 4 M/s Vardhman Acrylics Limited Ludhiana effect leaving the question of law open. In view of the CBDT Circular No. 03/2018 (supra) and in the light of the above referred to decision of the Hon'ble Jurisdictional Punjab & H…

Vardhman Acrylics Limited, Ludhiana vs. DCIT, C-1, Ludhiana

In the result, appeal of the assessee is treated as allowed, whereas, the appeal of the Revenue is dismissed

ITA 1512/CHANDI/2017[2014-15]Status: DisposedITAT Chandigarh21 Feb 2019AY 2014-15

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकर अपील सं./ Ita No. 1512/Chd/2017 "नधा"रण वष" / Assessment Years : 2014-15

For Appellant: Shri Vineet Jain, CAFor Respondent: Shri Manjit Singh, Sr.DR
Section 14A

…High Court in the case of “Principal CIT of Income Tax Vs. Surinder Kumar Singhal” ITA No 406-2016 (O&M) vide order dated 30.1.2017 while further relying upon the decision of the Hon'ble Supreme Court in the case of “CIT Vs. Dhanalekshmi Bank Ltd.” (2015) 373 ITR 526 (SC), has dismissed the appeal of the Revenue without going into the merits due to low tax ITA No.182-C-2018 & 1512-C-17 4 M/s Vardhman Acrylics Limited Ludhiana effect leaving the question of law open. In view of the CBDT Circular No. 03/2018 (supra) and in the light of the above referred to decision of the Hon'ble Jurisdictional Punjab & H…

ITO, W-6(1), Mohali vs. Sh. Nirankar Singh, Mohali

In the result, the Departmental appeal is dismissed

ITA 669/CHANDI/2018[2009-10]Status: DisposedITAT Chandigarh15 Jan 2019AY 2009-10

Bench: The Tribunal & Further Vide Para 13 Of The Said Circular It Has Been Clarified That Said Circular Is Applicable

For Appellant: Smt.Chanderkanta, Sr.DRFor Respondent: Shri Parikshit Aggarwal, CA
Section 250(6)

…na High Court in the case of “Principal CIT of Income Tax Vs. Surinder Kumar Singhal” ITA No 406-2016 (O&M) vide order dated 30.1.2017 while further relying upon the decision of the Hon'ble Supreme Court in the case of “CIT Vs. Dhanalekshmi Bank Ltd.” (2015) 373 ITR 526 (SC), has dismissed the appeal of the Revenue without going into the merits due to low tax effect leaving the question of law open. In view of the CBDT Circular No. 03/2018 (supra) and in view of the categorical statement of the Ld.DR that the present appeal did not fall into any of the exclusionary clauses of the said circular and further in…

ACIT, Circle, Sangrur vs. M/S Satnam Oils Pvt. Ltd., Patran

Appeal of the Revenue is dismissed due to low

ITA 1430/CHANDI/2017[2009-10]Status: DisposedITAT Chandigarh10 Dec 2018AY 2009-10

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकर अपील सं./ Ita No. 1430/Chd/2017 "नधा"रण वष" / Assessment Year : 2009-10 The Acit, M/S Satnam Oils Pvt. Ltad., बनाम Circle, Narwana Road, Sangrur Patran "थायी लेखा सं./Pan No: Aagcs3399P अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Sh. Tej Mohan Singh, AdvocateFor Respondent: Ms. Geetinder Mann, Addl. CIT

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं "ीमती अ"नपूणा" गु"ता, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 1430/CHD/2017 "नधा"रण वष" / Assessment Year : 2009-10 The ACIT, M/s Satnam Oils Pvt. Ltad., बनाम Circle, Narwana Road, Sangrur Patran "थायी लेखा सं./PAN No: AAGCS3399P अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Sh. Tej Mohan Singh, Advocate राज"व क" ओर से/ Revenue by : Ms. Geetinder Mann, Addl. CIT सुनवाई…

Sh. Pawan Sahni, Solan vs. DCIT, CC-II, Chandigarh

The appeal of the assessee is allowed

ITA 1373/CHANDI/2017[2010-11]Status: DisposedITAT Chandigarh30 Nov 2018AY 2010-11
For Appellant: S/Shri Raj KumarFor Respondent: Smt.Anita Sinha, CIT DR
Section 132(1)Section 271A

…High Court in the case of “Principal CIT of Income Tax Vs. Surinder Kumar Singhal” ITA No 406-2016 (O&M) vide order dated 30.1.2017 while further relying upon the decision of the Hon'ble Supreme Court in the case of “CIT Vs. Dhanalekshmi Bank Ltd.” (2015) 373 ITR 526 (SC), has dismissed the appeal of the Revenue without going into the merits due to low tax effect leaving the question of law open. In view of the CBDT Circular No. 03/2018 (supra) and in the light of the above referred to decision of the Hon'ble Jurisdictional Punjab & Haryana High Court (supra), the present appeal of the Revenue is dismissed…

DCIT, C-III, Ludhiana vs. M/S Sel Manufacturing Co. Ltd., Ludhiana

In the result, the appeals filed by the assessee and Revenue are

ITA 301/CHANDI/2018[2008-09]Status: DisposedITAT Chandigarh28 Nov 2018AY 2008-09

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

For Appellant: Sh. Ashwani Kumar , & Sh. Aditya Kumar, CAsFor Respondent: Sh. Ashish Gupta, CIT DR
Section 143(3)Section 153ASection 36Section 36(1)(iii)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “बी” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 155/CHD/2018 "नधा"रण वष" / Assessment Year : 2008-09 M/s SEL Manufacturing Co. DCIT, Central Circle-III, बनाम Limited, 274, Ludhiana G.T.Road,Dhandasri Khurd, Ludhiana "थायी लेखा सं./PAN NO: AAHCS9189E Appeal against the order of CIT(A)-2, Jalandhar dated 21.12.2017 आयकर अपील सं./ ITA No. 301/CHD/2018 "नधा"रण वष" / Assessment Year…

M/S Sel Manufacturing Co. Ltd., Ludhiana vs. DCIT, C-III, Ludhiana

In the result, the appeals filed by the assessee and Revenue are

ITA 155/CHANDI/2018[2008-09]Status: DisposedITAT Chandigarh28 Nov 2018AY 2008-09

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

For Appellant: Sh. Ashwani Kumar , & Sh. Aditya Kumar, CAsFor Respondent: Sh. Ashish Gupta, CIT DR
Section 143(3)Section 153ASection 36Section 36(1)(iii)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “बी” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 155/CHD/2018 "नधा"रण वष" / Assessment Year : 2008-09 M/s SEL Manufacturing Co. DCIT, Central Circle-III, बनाम Limited, 274, Ludhiana G.T.Road,Dhandasri Khurd, Ludhiana "थायी लेखा सं./PAN NO: AAHCS9189E Appeal against the order of CIT(A)-2, Jalandhar dated 21.12.2017 आयकर अपील सं./ ITA No. 301/CHD/2018 "नधा"रण वष" / Assessment Year…

DCIT, CC-II, Chandigarh vs. M/S Octamac Software Pvt. Ltd., Chandigarh

Appeal of the Revenue is dismissed due to low tax effect

ITA 991/CHANDI/2017[2012-13]Status: DisposedITAT Chandigarh15 Nov 2018AY 2012-13

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumar

For Appellant: Sh. Ashwani Kumar, CAFor Respondent: Sh. G.S.Phani Kishore, CIT DR

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “बी” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 991/CHD/2017 "नधा"रण वष" / Assessment Year : 2012-13 The DCIT, Central Circle-II, M/s Octamac Software Pvt. Ltd., बनाम Chandigarh #3393,Sector 23-D, Chandigarh "थायी लेखा सं./PAN No: AABCO1920B अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Sh. Ashwani Kumar, CA राज"व क" ओर से/ Revenue by : Sh. G.S.Phani Kishore, C…

DCIT, C-1, Ludhiana vs. M/S Getrag Hi-Tech Gears (India) Pvt. Ltd., Ludhiana

Appeal of the Revenue is dismissed due to low

ITA 1519/CHANDI/2017[2010-11]Status: DisposedITAT Chandigarh05 Nov 2018AY 2010-11

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकर अपील सं./ Ita No. 1519/Chd/2017 "नधा"रण वष" / Assessment Year : 2010-11 The Dcit, Circel-1, M/S Getrag Hi-Tech Gears (India) बनाम Ludhiana Pvt. Ltd., E-682, Phase-Viii, Focal Point, Ludhiana 141010 "थायी लेखा सं./Pan No: Aabcg1650J अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Sh. Vipan Kumar Gupta, CAFor Respondent: Smt.Chanderkanta,Sr.DR

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “ए”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं "ीमती अ"नपूणा" गु"ता, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 1519/CHD/2017 "नधा"रण वष" / Assessment Year : 2010-11 The DCIT, Circel-1, M/s Getrag Hi-Tech Gears (India) बनाम Ludhiana Pvt. Ltd., E-682, Phase-VIII, Focal Point, Ludhiana 141010 "थायी लेखा सं./PAN No: AABCG1650J अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Sh. Vipan Kumar Gupta, CA राज"व क" ओर से/ Revenue by…

ACIT, C-2(1), Chandigarh vs. M/S Taripan Traders Ltd., Chandigarh

Appeals of the Revenue are dismissed due to low tax

ITA 946/CHANDI/2018[2009-10]Status: DisposedITAT Chandigarh01 Nov 2018AY 2009-10
For Appellant: Smt.Chanderkanta, Sr.DRFor Respondent: None
Section 250(6)

…High Court in the case of “Principal CIT of Income Tax Vs. Surinder Kumar Singhal” ITA No 406-2016 (O&M) vide order dated 30.1.2017 while further relying upon the decision of the Hon'ble Supreme Court in the case of “CIT Vs. Dhanalekshmi Bank Ltd.” (2015) 373 ITR 526 (SC), has dismissed the appeal of the Revenue without going into the merits due to low tax effect leaving the question of law open. In view of the CBDT Circular No. 03/2018 (supra) and in the light of the above referred to decision of the Hon'ble Jurisdictional Punjab & Haryana High Court (supra), the present appeals of the Revenue are dismisse…

ACIT, C-2(1), Chandigarh vs. M/S Mount Shivalik Breweries Ltd. (Now Molson Coors India Pvt. Ltd.), Derabassi

Appeals of the Revenue are dismissed due to low tax

ITA 943/CHANDI/2018[2012-13]Status: DisposedITAT Chandigarh01 Nov 2018AY 2012-13
For Appellant: Smt.Chanderkanta, Sr.DRFor Respondent: None
Section 250(6)

…High Court in the case of “Principal CIT of Income Tax Vs. Surinder Kumar Singhal” ITA No 406-2016 (O&M) vide order dated 30.1.2017 while further relying upon the decision of the Hon'ble Supreme Court in the case of “CIT Vs. Dhanalekshmi Bank Ltd.” (2015) 373 ITR 526 (SC), has dismissed the appeal of the Revenue without going into the merits due to low tax effect leaving the question of law open. In view of the CBDT Circular No. 03/2018 (supra) and in the light of the above referred to decision of the Hon'ble Jurisdictional Punjab & Haryana High Court (supra), the present appeals of the Revenue are dismisse…

DCIT, C-1(1), Chandigarh vs. M/S Rana Sugars Ltd, Chandigarh

Appeals of the Revenue are dismissed due to low tax

ITA 942/CHANDI/2018[2012-13]Status: DisposedITAT Chandigarh01 Nov 2018AY 2012-13
For Appellant: Smt.Chanderkanta, Sr.DRFor Respondent: None
Section 250(6)

…High Court in the case of “Principal CIT of Income Tax Vs. Surinder Kumar Singhal” ITA No 406-2016 (O&M) vide order dated 30.1.2017 while further relying upon the decision of the Hon'ble Supreme Court in the case of “CIT Vs. Dhanalekshmi Bank Ltd.” (2015) 373 ITR 526 (SC), has dismissed the appeal of the Revenue without going into the merits due to low tax effect leaving the question of law open. In view of the CBDT Circular No. 03/2018 (supra) and in the light of the above referred to decision of the Hon'ble Jurisdictional Punjab & Haryana High Court (supra), the present appeals of the Revenue are dismisse…