CIT v. HDFC Bank Ltd.

366 ITR 505High Court2014#34 most cited

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

When an assessee possesses interest-free funds sufficient to cover investments yielding tax-free income, it is presumed that such investments were made from these interest-free funds, precluding disallowance of interest expenditure under Section 14A.

1,261

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v HDFC Bank Ltd · 366 ITR 505 · Section 14A disallowance · interest expenditure · exempt income · interest-free funds · own funds · presumption · sufficiency of funds · dividend income · Rule 8D

Also reported as

49 Taxmann.com 335226 Taxmann 132107 DTR 140

Sections most often in play

Section 14ASection 143(3)Section 115JBSection 37(1)Section 36(1)(iii)Section 8DSection 10(34)Section 148

Issues it is cited on

disallowance of interest expendituredisallowance under section 14adisallowance u/s 14asection 14abook profitsrevenue expendituresection 115jsection 115jbsection 32capital expendituresection 37(1)section 36

Judgments citing CIT v. HDFC Bank Ltd.

Bhupinder Investment Co. P. Ltd, Mumbai vs. DCIT Cir 10(2), Mumbai

In the result the appeal of the assessee is partly allowed

ITA 6326/MUM/2011[2008-09]Status: DisposedITAT Mumbai09 Jun 2016AY 2008-09

Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am आमकय अऩीर सं./I.T.A. No.6326/Mum/2011 (ननधधारण वषा / Assessment Year : 2008-09) M/S Bhupinder Investment बनधम/ Dy. Commissioner Of Income Tax Circle 10(2), Aayakar Bhavan, Co. Pvt.Ltd Vs. M K Road, 27, Kirol Vidyavihar (W), Mumbai-400020 Mumbai-400086 स्थधयी ऱेखध सं./ Pan : Aaacb9117G अपीऱार्थी ओर से/ Assessee By Shri Ketan Panchmia प्रत्यर्थी की ओर से// Revenue By Shrimati Bharti Singh सुनवाई की तायीख / Date Of Hearing : 26.5.2016 घोषणा की तायीख /Date Of Pronouncement : 9.6.2016 आदेश / O R D E R Per Rajesh Kumar, A. M: This Appeal By The Assessee Is Directed Against The Order Dated 18.5.2011 Of Commissioner Of Income Tax (Appeals)-21, Mumbai (Hereinafter Called As The Cit(A) For Assessment Year 2008-09. 2. At The Outset, The Ld. Counsel Of The Assessee Submitted Before Us That Ground No.2 Is Not Pressed, Therefore, The Same Is Dismissed As Not Pressed.

Section 115JSection 143(2)Section 143(3)Section 14ASection 14A(2)

…he purpose of investment in the share and securities . The ld. AR, in defence of his arguments, placed reliance on the decision of CIT V/s RELIANCE UTILITIES AND POWER LTD. [2009] 313 ITR 340 (Bom) and the decision in the case of CIT V/s HDFC BANK LTD. [2014] 366 ITR 505 (Bom). The ld. Counsel, therefore submitted that the addition of Rs.13,99,868/- made by the AO u/s 14A r.w.r.8D(2)(ii) was unwarranted and be deleted in view of the ratio laid down by the Hon’ble Jurisdictional High Court in the above mentioned cases. As regard the disallowance of Rs.3,53,586/- made under Rule 8D(2)(iii), the ld. Counsel of the a…

Saurashtra Fuels P.Ltd, Mumbai vs. DCIT Cir 3(3), Mumbai

In the result, assessee appeal in ITA No 7274/Mum/2012 for assessment year 2009-10 is partly allowed

ITA 7273/MUM/2012[2007-08]Status: DisposedITAT Mumbai06 Jun 2016AY 2007-08

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Respondent: Shri Ritesh Mishra(D.R.)
Section 143(2)Section 143(3)Section 14ASection 80M

…ed by the assessee company for making investment of Rs.7.53 crores, relying on the decision of Hon’ble Bombay High Court in the case of CIT v .Reliance Utilities and Power Limited , (2009) 313 ITR 340(Bom. HC) , CIT v. HDFC Bank Limited in ITA no 330 of 2012 (366 ITR 505(Bom. HC) ) and CIT v. HDFC Bank Limited(WP no. 1753 of 2016)((2016) 67 taxmann.com 42(Bom.HC). The learned counsel also contended that the investments of Rs1.10 crores has been made in foreign subsidiary company whereby dividend income is taxable under the provisions of the Act. He drew our attention to page 11 /paper book filed with the Tribunal…

DCIT 7(3), Mumbai vs. Yes Bank Ltd, Mumbai

In the result, the appeal filed by the assessee for AY 2009-10 is partly allowed

ITA 1740/MUM/2014[2010-11]Status: DisposedITAT Mumbai25 May 2016AY 2010-11

Bench: S/Shri B.R. Baskaran (Am) & Amarjit Singh (Jm)

Section 14ASection 35D

…erein the Tribunal decided this issue as under:- (a) The tribunal held that the disallowance of interest under Rule 8D(2)(ii) is to be examined in the light of the decision rendered by the jurisdictional Hon’ble Bombay High Court in the case of HDFC Bank Ltd (366 ITR 505), since the assessee has contended that the interest free funds available with the assessee is more than the investments held it. Accordingly, the disallowance under Rule 8D(2)(ii) was restored to the file of the AO. (b) With regard to the disallowance to be made under Rule 8D(2)(iii), the Tribunal noticed that the assessee did not receive any e…

Rallis India Ltd, Mumbai vs. Addl CIT RG 1(3), Mumbai

In the result, appeal filed by the assessee is treated as allowed for statistical purposes

ITA 1319/MUM/2011[2007-08]Status: DisposedITAT Mumbai25 May 2016AY 2007-08

Bench: S/Shri B.R. Baskaran (Am) & Ramlal Negi (Jm)

Section 145ASection 14A

…le with it is more than the investment made hence there is no requirement of making any disallowance out of interest expenditure. The view taken by the assessee is supported by the decision of Hon'ble High Court rendered in the case of CIT Vs. HDFC Bank Ltd. (366 ITR 505). Further the assessee has made fresh investment in two mutual funds and most of the shares have been brought forward from the earlier year. Under these set of facts, we are of the view that the disallowance u/s. 14A may be restricted to 2% of the dividend income earned by the assessee as held in the case of Godrej Agrovet Ltd. (ITA no. 934 of 20…

Rajendra D. Shah, Mumbai vs. ACIT 21(1), Mumbai

In the result, assessee’s appeal is allowed

ITA 4492/MUM/2014[2010-11]Status: DisposedITAT Mumbai18 May 2016AY 2010-11

Bench: Shri Saktijit Dey & Shri Rajesh Kumar

For Appellant: Shri Neelkant KhandelwalFor Respondent: Shri B.S. Bist, Sr.DR
Section 143(2)Section 143(3)Section 14A

…Rule 8D of IT Rules, 1962. On the first limb under rule 8D(2)(ii) , the ld counsel for the assessee submitted before us that the case of the assessee is fully covered in his favour by the decision of the jurisdictional High Court in the case of HDFC Bank Ltd (366 ITR 505) (Bom) as the own funds of the assessee were for more than the investments in shares and securities and accordingly prayed for the deletion of the same. As regards the second limb of rule 8D the ld AR submitted before us that the 99.78% of the investments were in group companies and dividend or profit was not the motive but strategically held by…

DCIT Cir - 6, Kolkata. vs. M/S K.B. Capital Markets Ltd., Kolkata

In the result, the appeal by the Assessee is partly allowed, while the appeal by the revenue is dismissed

ITA 1882/KOL/2012[2008-2009]Status: DisposedITAT Kolkata13 May 2016AY 2008-2009

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am] I.T.A No. 1882/Kol/2012 Assessment Year : 2008-09

For Appellant: Shri D.S.Damle, FCAFor Respondent: Shri Rajat Subhra. Biswas, CIT(DR) &
Section 10Section 111ASection 14ASection 94(7)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Shri Waseem Ahmed, AM] I.T.A No. 1882/Kol/2012 Assessment Year : 2008-09 D.C.I.T., Circle-6, -vs.- M/s. K.B.Capital Markets Ltd. Kolkata Kolkata [PAN : AABCK1174F) (Appellant) (Respondent) I.T.A No. 1726/Kol/2012 Assessment Year : 2008-09 M/s. K.B.Capital Markets(P)Ltd. -vs- D.C.I.T., Circle-6, Kolkata Kolkata [PAN : AABCK1174F) (Appellant) (Respondent) For the Department : Shri Rajat Subhra. Biswas, CIT(DR) & Shri Rajat Kumar Kureel, JCIT, Sr.DR For the Assessee : Shri D.S.Damle, FCA Date of Hearing : 09.…

Kb Capital Markets (P) Ltd., Kolkata vs. D.C.I, .T Cir - 6, Kolkata.

In the result, the appeal by the Assessee is partly allowed, while the appeal by the revenue is dismissed

ITA 1726/KOL/2012[2008-2009]Status: DisposedITAT Kolkata13 May 2016AY 2008-2009

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am] I.T.A No. 1882/Kol/2012 Assessment Year : 2008-09

For Appellant: Shri D.S.Damle, FCAFor Respondent: Shri Rajat Subhra. Biswas, CIT(DR) &
Section 10Section 111ASection 14ASection 94(7)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Shri Waseem Ahmed, AM] I.T.A No. 1882/Kol/2012 Assessment Year : 2008-09 D.C.I.T., Circle-6, -vs.- M/s. K.B.Capital Markets Ltd. Kolkata Kolkata [PAN : AABCK1174F) (Appellant) (Respondent) I.T.A No. 1726/Kol/2012 Assessment Year : 2008-09 M/s. K.B.Capital Markets(P)Ltd. -vs- D.C.I.T., Circle-6, Kolkata Kolkata [PAN : AABCK1174F) (Appellant) (Respondent) For the Department : Shri Rajat Subhra. Biswas, CIT(DR) & Shri Rajat Kumar Kureel, JCIT, Sr.DR For the Assessee : Shri D.S.Damle, FCA Date of Hearing : 09.…

Ruchi Acroni Industries Ltd, Mumbai vs. DCIT Cen Cir 40, Mumbai

In the result, assessee’s appeal is allowed for statistical purposes

ITA 6165/MUM/2013[2009-10]Status: DisposedITAT Mumbai13 May 2016AY 2009-10

Bench: Shri Saktijit Dey & Shri Rajesh Kumar

For Appellant: Shri Bhupendra ShahFor Respondent: Shri B.S. Bist
Section 14A

…sallowance of interest expenditure can be made. On such proposition he relied upon the decision of the Hon'ble Jurisdictional High Court in the following cases. i) CIT v/s Reliance Utilities & Power Ltd., 313 ITR 340 (Bom.); ii) CIT v/s HDFC Bank Ltd. [2014] 366 ITR 505 (Bom.). 6. As far as disallowance of administrative expenditure is concerned, the learned Authorised Representative submitted, assessee having not incurred any expenditure towards earning of exempt income, no disallowance can be made even on the average value of investment. He submitted, provisions of section 14A, cannot be applied in a mechanic…

Ruchi Global Ltd, Mumbai vs. DCIT Cen Cir 40, Mumbai

In the result, assessee’s appeal is allowed for statistical purposes

ITA 6164/MUM/2013[2010-11]Status: DisposedITAT Mumbai13 May 2016AY 2010-11

Bench: Shri Saktijit Dey & Shri Rajesh Kumar

For Appellant: Shri Bhupendra ShahFor Respondent: Shri B.S. Bist
Section 14A

…llowance of interest expenditure can be made. On such proposition he relied upon the decision of the Hon'ble Jurisdictional High Court in the following cases. i) CIT v/s Reliance Utilities & Power Ltd., 313 ITR 340 (Bom.); & ii) CIT v/s HDFC Bank Ltd. [2014] 366 ITR 505 (Bom.). 5. As far as disallowance of administrative expenditure is concerned, the learned Authorised Representative submitted, assessee having not incurred any expenditure towards earning of exempt income, no disallowance can be made even on the average value of investment. He submitted, provisions of section 14A, cannot be applied in a mechanic…

DCIT 1(1), Mumbai vs. Clariant Chemicals (India) Ltd, Mumbai

Appeal is dismissed

ITA 4804/MUM/2013[2008-09]Status: DisposedITAT Mumbai11 May 2016AY 2008-09

Bench: Hon’Ble S/Shri Sanjay Garg, Jm & Shri Rajesh Kumar, Am आमकय अऩीर सं./I.T.A. No.3902/Mum/2013 (यनधाारण वषा / Assessment Year: 2008-09) Clariant Chemicals (India) Ltd, बनाम/ Addl. Commissioner Of Income P O Sandoz Baug, Tax, Range 1(1), Vs. Kolshet Road, Aayakar Bhavan, Thane -400607 M K Road, Mumbai. (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Appellant: Shri Salman KhanFor Respondent: S/Shri F V Irani and R P Acharya
Section 143(2)Section 143(3)Section 14A

…आयकर अऩीऱीय अधधकरण “सी” न्यायऩीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “ C ” BENCH, MUMBAI सर्वश्री संजय गगव, न्याययक सदस्य एवुं श्री राजेश क मार, ऱेखा सदस्य के समऺ । BEFORE HON’BLE S/SHRI SANJAY GARG, JM AND SHRI RAJESH KUMAR, AM आमकय अऩीर सं./I.T.A. No.3902/Mum/2013 (यनधाारण वषा / Assessment Year: 2008-09) Clariant Chemicals (India) Ltd, बनाम/ Addl. Commissioner of Income P O Sandoz Baug, Tax, Range 1(1), Vs. Kolshet Road, Aayakar Bhavan, Thane -400607 M K Road, Mumbai. (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.4804/Mum/2013 (यनधाारण वषा / Assessment Year: 2008-09) D…

Clariant Chemicals (India) Ltd, Thane vs. Addl CIT RG 1(1), Mumbai

Appeal is dismissed

ITA 3902/MUM/2013[2008-09]Status: DisposedITAT Mumbai11 May 2016AY 2008-09

Bench: Hon’Ble S/Shri Sanjay Garg, Jm & Shri Rajesh Kumar, Am आमकय अऩीर सं./I.T.A. No.3902/Mum/2013 (यनधाारण वषा / Assessment Year: 2008-09) Clariant Chemicals (India) Ltd, बनाम/ Addl. Commissioner Of Income P O Sandoz Baug, Tax, Range 1(1), Vs. Kolshet Road, Aayakar Bhavan, Thane -400607 M K Road, Mumbai. (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Appellant: Shri Salman KhanFor Respondent: S/Shri F V Irani and R P Acharya
Section 143(2)Section 143(3)Section 14A

…आयकर अऩीऱीय अधधकरण “सी” न्यायऩीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “ C ” BENCH, MUMBAI सर्वश्री संजय गगव, न्याययक सदस्य एवुं श्री राजेश क मार, ऱेखा सदस्य के समऺ । BEFORE HON’BLE S/SHRI SANJAY GARG, JM AND SHRI RAJESH KUMAR, AM आमकय अऩीर सं./I.T.A. No.3902/Mum/2013 (यनधाारण वषा / Assessment Year: 2008-09) Clariant Chemicals (India) Ltd, बनाम/ Addl. Commissioner of Income P O Sandoz Baug, Tax, Range 1(1), Vs. Kolshet Road, Aayakar Bhavan, Thane -400607 M K Road, Mumbai. (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.4804/Mum/2013 (यनधाारण वषा / Assessment Year: 2008-09) D…

Principal Commissioner of Income-Tax-07 vs. M/S Oriental Bank of Commerce

ITA/306/2016HC Delhi11 May 2016

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

Section 36(1)(vii)

…ITA No. 306 of 2016 Page 1 of 4 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 1. + ITA 306/2016 PRINCIPAL COMMISSIONER OF INCOME-TAX-07 ..... Appellant Through Mr. Dileep Shivpuri, Sr. Standing Counsel and Mr. Sanjay Kumar, Jr. Standing Counsel versus M/S ORIENTAL BANK OF COMMERCE ..... Respondent Through None CORAM: JUSTICE S. MURALIDHAR JUSTICE VIBHU BAKHRU O R D E R % 11.05.2016 1. This appeal by the Revenue against order…

Rafique A Malik, Mumbai vs. Addl CIT 2(2), Mumbai

In the result, assessee’s appeal is partly allowed

ITA 4820/MUM/2012[2008-09]Status: DisposedITAT Mumbai22 Apr 2016AY 2008-09

Bench: Shri Saktijit Dey & Shri Rajesh Kumar

For Appellant: Shri D.V. LakhaniFor Respondent: Shri B.S. Bist
Section 14ASection 154Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER ITA no.4820/Mum./2012 (Assessment Year : 2008–09) Shri Rafique A. Malik C/o Metro House, 29 Metri Giyse 3rd Floor, Colaba Causeway ……………. Appellant Mumbai 400 001 PAN – AABPM5599H v/s Addl. Commissioner of Income Tax ……………. Respondent Circle–2(2), Mumbai Assessee by : Shri D.V. Lakhani Revenue by : Shri B.S. Bist Date of Hearing – 12.04.2016 Date of Order – 22.04.2016 O R D E R PER SAKTIJIT DEY, J.M. Instant appeal of the assessee is directed against the order dated 20th…

ACIT, New Delhi vs. M/S Gillete Diversified Operations Pvt. Ltd., New Delhi

ITA 499/DEL/2013[2005-06]Status: DisposedITAT Delhi01 Apr 2016AY 2005-06

Bench: Shri I.C.Sudhir & Shri Prashant Maharishiacit, Gillete Diversified Operations Pvt. Ltd., Circle-12(1), C/O. Jaikumar Tejwani & Co, Ca, Vs. New Delhi B-50, East Of Kailash, New Delhi Pan:Aaacg2469C (Appellant) (Respondent) Gillete Diversified Operations Pvt. Ltd., Acit, C/O. Jaikumar Tejwani & Co, Ca, Circle-12(1), Vs. B-50, East Of Kailash, New Delhi New Delhi Pan:Aaacg2469C (Appellant) (Respondent)

For Appellant: Sh. Pradeep Dinodia, AdvFor Respondent: Sh.Subhakant Sahu, Sr. DR
Section 14A

…se this presumption is established considering the finding of fact both by the Commissioner of Income-tax (Appeals) and the Income-tax Appellate Tribunal.” 22. We also get support from Hon’ble Bombay High Court’s decision in case of CIT v HDFC bank limited in 366 ITR 505 where identical view has been taken. In view of this, we reverse the decision of the ld. CIT (A) in confirming the disallowance of Rs.150670/- on account of interest expenditure u/s 14A Page 8 of 12 of the Income Tax Act. In the result ground No.2 of the appeal of assessee is allowed. Transfer Pricing Issues. 23. Now we take up the ground NO.1 o…

DCIT - 1(3), Mumbai vs. M/S Stci Ltd. (Formerly Known As Securities Trading Corp. of India Ltd.), Mumbai

In the result, Department’s appeals are allowed for statistical purposes

ITA 2580/MUM/2013[2008-09]Status: DisposedITAT Mumbai31 Mar 2016AY 2008-09

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri Bhavin Shah a/wFor Respondent: Shri Ritesh Misra
Section 14A

…ed Authorised Representative relied upon the following decisions:– i) CIT v/s Reliance Utilities & Power Ltd. [2009] 313 ITR 340 (Bom.); ii) CIT v/s HDFC Bank Ltd., W.P. no.1753/2016, judgment dated 25th February 2016; and iii) CIT v/s HDFC Bank Ltd., [2014] 366 ITR 505 (Bom.). 14. Learned Departmental Representative, however, pointed out that the assessee itself has made the disallowance of ` 1,53,10,783, in the computation of income filed along with the return of income, hence, he cannot ask for deletion of the said amount. 15. We have considered the submissions of the parties and perused the material availa…

Canara Bank, Bangalore vs. Addl. C.I.T., Bangalore

In the result, appeal by the revenue is partly allowed

ITA 693/BANG/2012[2008-09]Status: DisposedITAT Bangalore30 Mar 2016AY 2008-09

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri G.Sarangan, Senior AdvocateFor Respondent: Shri G.R.Reddy, CIT(DR)
Section 115JSection 143(2)Section 143(3)Section 14ASection 35DSection 36(1)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA No. Asst.Year Appellant Respondent 530/Bang/2010 2005-06 Canara Bank, BSCA Joint CIT,LTU, Section, FM&S Wing, Bangalore. HO, No.112, JC Road, Bangalore-560002. 479/Bang/2009 2006-07 -do- Addl.CIT, LTU Bangalore. 793/Bang/2011 2007-08 -do- -do- 693/Bang/2012 2008-09 -do- -do- 601/Bang/2010 2005-06 Joint CIT,LTU, Canara Bank, Bangalore. Bangalore. 530/Bang/2009 2006-07 Addl.CIT,LTU,B’lore. -do- 813/Bang/2011 2007-08 -do- -do- 684/Bang/2012 2008-09 Joint CIT, LTU,B’lo…

JCIT, Bangalore vs. M/S Canara Bank, Bangalore

In the result, appeal by the revenue is partly allowed

ITA 684/BANG/2012[2008-09]Status: DisposedITAT Bangalore30 Mar 2016AY 2008-09

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri G.Sarangan, Senior AdvocateFor Respondent: Shri G.R.Reddy, CIT(DR)
Section 115JSection 143(2)Section 143(3)Section 14ASection 35DSection 36(1)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA No. Asst.Year Appellant Respondent 530/Bang/2010 2005-06 Canara Bank, BSCA Joint CIT,LTU, Section, FM&S Wing, Bangalore. HO, No.112, JC Road, Bangalore-560002. 479/Bang/2009 2006-07 -do- Addl.CIT, LTU Bangalore. 793/Bang/2011 2007-08 -do- -do- 693/Bang/2012 2008-09 -do- -do- 601/Bang/2010 2005-06 Joint CIT,LTU, Canara Bank, Bangalore. Bangalore. 530/Bang/2009 2006-07 Addl.CIT,LTU,B’lore. -do- 813/Bang/2011 2007-08 -do- -do- 684/Bang/2012 2008-09 Joint CIT, LTU,B’lo…

Addl.Ci.T., Bangalore vs. M/S Canara Bank, Bangalore

In the result, appeal by the revenue is partly allowed

ITA 813/BANG/2011[2007-08]Status: DisposedITAT Bangalore30 Mar 2016AY 2007-08

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri G.Sarangan, Senior AdvocateFor Respondent: Shri G.R.Reddy, CIT(DR)
Section 115JSection 143(2)Section 143(3)Section 14ASection 35DSection 36(1)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA No. Asst.Year Appellant Respondent 530/Bang/2010 2005-06 Canara Bank, BSCA Joint CIT,LTU, Section, FM&S Wing, Bangalore. HO, No.112, JC Road, Bangalore-560002. 479/Bang/2009 2006-07 -do- Addl.CIT, LTU Bangalore. 793/Bang/2011 2007-08 -do- -do- 693/Bang/2012 2008-09 -do- -do- 601/Bang/2010 2005-06 Joint CIT,LTU, Canara Bank, Bangalore. Bangalore. 530/Bang/2009 2006-07 Addl.CIT,LTU,B’lore. -do- 813/Bang/2011 2007-08 -do- -do- 684/Bang/2012 2008-09 Joint CIT, LTU,B’lo…

Canara Bank, Bangalore vs. Addl.C.I.T., Bangalore

In the result, appeal by the revenue is partly allowed

ITA 793/BANG/2011[2007-08]Status: DisposedITAT Bangalore30 Mar 2016AY 2007-08

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri G.Sarangan, Senior AdvocateFor Respondent: Shri G.R.Reddy, CIT(DR)
Section 115JSection 143(2)Section 143(3)Section 14ASection 35DSection 36(1)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA No. Asst.Year Appellant Respondent 530/Bang/2010 2005-06 Canara Bank, BSCA Joint CIT,LTU, Section, FM&S Wing, Bangalore. HO, No.112, JC Road, Bangalore-560002. 479/Bang/2009 2006-07 -do- Addl.CIT, LTU Bangalore. 793/Bang/2011 2007-08 -do- -do- 693/Bang/2012 2008-09 -do- -do- 601/Bang/2010 2005-06 Joint CIT,LTU, Canara Bank, Bangalore. Bangalore. 530/Bang/2009 2006-07 Addl.CIT,LTU,B’lore. -do- 813/Bang/2011 2007-08 -do- -do- 684/Bang/2012 2008-09 Joint CIT, LTU,B’lo…

JCIT, Bangalore vs. M/S Canara Bank, Bangalore

In the result, appeal by the revenue is partly allowed

ITA 601/BANG/2010[2005-06]Status: DisposedITAT Bangalore30 Mar 2016AY 2005-06

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri G.Sarangan, Senior AdvocateFor Respondent: Shri G.R.Reddy, CIT(DR)
Section 115JSection 143(2)Section 143(3)Section 14ASection 35DSection 36(1)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA No. Asst.Year Appellant Respondent 530/Bang/2010 2005-06 Canara Bank, BSCA Joint CIT,LTU, Section, FM&S Wing, Bangalore. HO, No.112, JC Road, Bangalore-560002. 479/Bang/2009 2006-07 -do- Addl.CIT, LTU Bangalore. 793/Bang/2011 2007-08 -do- -do- 693/Bang/2012 2008-09 -do- -do- 601/Bang/2010 2005-06 Joint CIT,LTU, Canara Bank, Bangalore. Bangalore. 530/Bang/2009 2006-07 Addl.CIT,LTU,B’lore. -do- 813/Bang/2011 2007-08 -do- -do- 684/Bang/2012 2008-09 Joint CIT, LTU,B’lo…