CIT v. I.T.C. Ltd.

220 Taxmann 414Income Tax Appellate Tribunal#11300 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2017 to 2024.

Also reported as

5 SOT 310

Sections most often in play

Section 10(5)Section 192Section 201(1A)Section 201(1)Section 201

Issues it is cited on

section 192(1)section 10(5)section 221principal officersection 192section 201(1a)section 22childassessee in defaultsection 201(1)section 201section 20

Judgments citing CIT v. I.T.C. Ltd.

State Bank of India, Udupi vs. Income Tax Officer, TDS, Mangalore

In the result, the appeals of the assessee are dismissed

ITA 985/BANG/2024[2016-17]Status: DisposedITAT Bangalore01 Jul 2024AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2016-17

For Appellant: Sri Raghavendra Chakraborthy R., A.RFor Respondent: Sri Tamil Selvan S., D.R
Section 201Section 201(1)

…ITA Nos.983 to 985/Bang/2024 State Bank of India, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year: 2016-17 State Bank of India Commercial Branch Krishi Bhavan DCIT Hudson Circle Vs. TDS Circle-3(1) Bangalore 560 001 Bangalore PAN NO : BLRS04710G APPELLANT RESPONDENT Assessment Year: 2016-17 State Bank of India PBB Mangalore Branch 1st Floor, Crystal Arcade ITO Balmatta Road Vs. TDS Ward Mangalore 575 001 Mangalore PAN NO : BLRS14927D APPELLANT RESPONDENT Assessment Year: 2016-17 Sta…

State Bank of India, Mangalore vs. Income Tax Officer, TDS, Mangalore

In the result, the appeals of the assessee are dismissed

ITA 984/BANG/2024[2016-17]Status: DisposedITAT Bangalore01 Jul 2024AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2016-17

For Appellant: Sri Raghavendra Chakraborthy R., A.RFor Respondent: Sri Tamil Selvan S., D.R
Section 201Section 201(1)

…ITA Nos.983 to 985/Bang/2024 State Bank of India, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year: 2016-17 State Bank of India Commercial Branch Krishi Bhavan DCIT Hudson Circle Vs. TDS Circle-3(1) Bangalore 560 001 Bangalore PAN NO : BLRS04710G APPELLANT RESPONDENT Assessment Year: 2016-17 State Bank of India PBB Mangalore Branch 1st Floor, Crystal Arcade ITO Balmatta Road Vs. TDS Ward Mangalore 575 001 Mangalore PAN NO : BLRS14927D APPELLANT RESPONDENT Assessment Year: 2016-17 Sta…

State Bank of India, Bangalore vs. Deputy Commissioner of Income Tax, TDS, Circle-3(1), Bangalore

In the result, the appeals of the assessee are dismissed

ITA 983/BANG/2024[2016-17]Status: DisposedITAT Bangalore01 Jul 2024AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2016-17

For Appellant: Sri Raghavendra Chakraborthy R., A.RFor Respondent: Sri Tamil Selvan S., D.R
Section 201Section 201(1)

…ITA Nos.983 to 985/Bang/2024 State Bank of India, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year: 2016-17 State Bank of India Commercial Branch Krishi Bhavan DCIT Hudson Circle Vs. TDS Circle-3(1) Bangalore 560 001 Bangalore PAN NO : BLRS04710G APPELLANT RESPONDENT Assessment Year: 2016-17 State Bank of India PBB Mangalore Branch 1st Floor, Crystal Arcade ITO Balmatta Road Vs. TDS Ward Mangalore 575 001 Mangalore PAN NO : BLRS14927D APPELLANT RESPONDENT Assessment Year: 2016-17 Sta…

S.B.I Rbo III (Admin Office), Kanpur vs. Dy. Commissioner of Income Tax (TDS), Kanpur

In the result, the appeal is allowed in the terms indicated above

ITA 76/LKW/2017[2013-14]Status: DisposedITAT Lucknow27 Apr 2022AY 2013-14

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 10(5)Section 192Section 201Section 201(1)

…I.T.A. No.76, 22, 304 & 305/Lkw/2017 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘B’, LUCKNOW BEFORE SHRI A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER I.T.A. No.76/Lkw/2017 Assessment Year:2013-14 State Bank of India, Vs. Dy.C.I.T. (TDS), RBO-III, (Admin Office) Kanpur. Main Branch, Kanpur. TAN:KNPSO4068B (Appellant) (Respondent) I.T.A. No.22/Lkw/2017 Assessment Year:2012-13 State Bank of India, Vs. Dy.C.I.T. (TDS), Fund Settlement Link Office, Kanpur. Kanpur. TAN:KNPSO0810F (Appellant) (Respondent) I.T.A. No.304 & 305/Lkw/2017 Assessment Year:2013-14 & 14-15 State Bank o…

State Bank of India, Kanpur vs. Income Tax Officer(TDS)-II, Kanpur

In the result, the appeal is allowed in the terms indicated above

ITA 305/LKW/2017[2014-15]Status: DisposedITAT Lucknow27 Apr 2022AY 2014-15

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 10(5)Section 192Section 201Section 201(1)

…I.T.A. No.76, 22, 304 & 305/Lkw/2017 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘B’, LUCKNOW BEFORE SHRI A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER I.T.A. No.76/Lkw/2017 Assessment Year:2013-14 State Bank of India, Vs. Dy.C.I.T. (TDS), RBO-III, (Admin Office) Kanpur. Main Branch, Kanpur. TAN:KNPSO4068B (Appellant) (Respondent) I.T.A. No.22/Lkw/2017 Assessment Year:2012-13 State Bank of India, Vs. Dy.C.I.T. (TDS), Fund Settlement Link Office, Kanpur. Kanpur. TAN:KNPSO0810F (Appellant) (Respondent) I.T.A. No.304 & 305/Lkw/2017 Assessment Year:2013-14 & 14-15 State Bank o…

State Bank of India, Kanpur vs. Income Tax Officer(TDS)-II, Kanpur

In the result, the appeal is allowed in the terms indicated above

ITA 304/LKW/2017[2013-14]Status: DisposedITAT Lucknow27 Apr 2022AY 2013-14

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 10(5)Section 192Section 201Section 201(1)

…I.T.A. No.76, 22, 304 & 305/Lkw/2017 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘B’, LUCKNOW BEFORE SHRI A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER I.T.A. No.76/Lkw/2017 Assessment Year:2013-14 State Bank of India, Vs. Dy.C.I.T. (TDS), RBO-III, (Admin Office) Kanpur. Main Branch, Kanpur. TAN:KNPSO4068B (Appellant) (Respondent) I.T.A. No.22/Lkw/2017 Assessment Year:2012-13 State Bank of India, Vs. Dy.C.I.T. (TDS), Fund Settlement Link Office, Kanpur. Kanpur. TAN:KNPSO0810F (Appellant) (Respondent) I.T.A. No.304 & 305/Lkw/2017 Assessment Year:2013-14 & 14-15 State Bank o…

State Bank of India, Fund Settlement Office, Kanpur vs. Income Tax Officer (TDS)-II, Kanpur

In the result, the appeal is allowed in the terms indicated above

ITA 22/LKW/2017[2012-13]Status: DisposedITAT Lucknow27 Apr 2022AY 2012-13

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 10(5)Section 192Section 201Section 201(1)

…I.T.A. No.76, 22, 304 & 305/Lkw/2017 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘B’, LUCKNOW BEFORE SHRI A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER I.T.A. No.76/Lkw/2017 Assessment Year:2013-14 State Bank of India, Vs. Dy.C.I.T. (TDS), RBO-III, (Admin Office) Kanpur. Main Branch, Kanpur. TAN:KNPSO4068B (Appellant) (Respondent) I.T.A. No.22/Lkw/2017 Assessment Year:2012-13 State Bank of India, Vs. Dy.C.I.T. (TDS), Fund Settlement Link Office, Kanpur. Kanpur. TAN:KNPSO0810F (Appellant) (Respondent) I.T.A. No.304 & 305/Lkw/2017 Assessment Year:2013-14 & 14-15 State Bank o…

State Bank of India - Cuffe Parade Branch, Mumbai vs. ACIT-TDS-3(2), Mumbai

In the result, the appeal is allowed in the terms indicated above

ITA 1717/MUM/2019[2012-13]Status: DisposedITAT Mumbai27 Jan 2021AY 2012-13
Section 10(5)Section 133ASection 201Section 201(1)Section 201(3)

…ITA No. 1717/Mum/2019 Assessment year: 2012-13 Page 1 of 17 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI 'G' BENCH, MUMBAI [Coram: Pramod Kumar (Vice President), and Saktijit Dey (Judicial Member)] Assessment year: 2012-13 State Bank of India ……………….………Appellant Cuffe Parade Branch 6 World Trade Centre, Cuffe Parade Mumbai 400 005 [PAN: AACS8577K] Vs. Assistant Commissioner of Income Tax TDS Ward (3)(2), Mumbai ……………………Respondent Appearances by None for the appellant TS Khalsa for the respondent Date of concluding the hearing : January 19, 2021 Date of pronouncement of the order : January 27, 2021 O R D E R Per…

State Bank of India, Jaipur vs. ACIT, Jaipur

In the result, we confirm the findings of the ld CIT(A) and the appeal of

ITA 145/JPR/2017[2013-14]Status: DisposedITAT Jaipur28 Mar 2017AY 2013-14
For Appellant: Smt. Neelam Ashok(C.A.)For Respondent: Shri Prem Prakash Meena(JCIT)
Section 10(5)Section 201(1)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh dqy Hkkjr] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI KUL BHARAT, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 145/JP/2017 fu/kZkj.k o"kZ@Assessment Year 2013-14 cuke State Bank of India, The ACIT,TDS,Jaipur. Jaipur Admn Office I, A-5, Vs. Nehru Place, Tonk Road, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/TDS No. JPRSO 8235 D izR;FkhZ@Respondent vihykFkhZ@Appellant vk;dj vihy la-@ITA No. 146/JP/2017 fu/kZkj.k o"kZ@Assessment Year 2014-15 cuke State Bank of India, The ACIT,T…

CIT v. I.T.C. Ltd. (220 Taxmann 414) — Cited in 9 Judgments | BharatTax