CIT v. Kerala State Industrial Development Corporation Ltd.

182 ITR 67Reported decision#12307 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 357,073 Indian tax judgments — from 2016 to 2016.

Judgments citing CIT v. Kerala State Industrial Development Corporation Ltd.

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)

…(1)(viia) ‘total income’ means total income before set off of brought forward business loss. In support of this contention, assessee-bank relied upon the decision of the Hon’ble Kerala High Court in CIT vs. Kerala State Industrial Development Corporation Ltd.(182 ITR 67), CIT as confirmed by the Hon’ble Supreme Court reported in 96 Taxman.641, vs. Bihar State Financial Corporation (142 ITR 518). Following these decisions, co-ordinate bench of this Tribunal in ITA No.291/Bang/1998 in assessee’s own case held that this deduction should be allowed before set off of brought forward loss. The AO was of the opinion tha…

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)

…(1)(viia) ‘total income’ means total income before set off of brought forward business loss. In support of this contention, assessee-bank relied upon the decision of the Hon’ble Kerala High Court in CIT vs. Kerala State Industrial Development Corporation Ltd.(182 ITR 67), CIT as confirmed by the Hon’ble Supreme Court reported in 96 Taxman.641, vs. Bihar State Financial Corporation (142 ITR 518). Following these decisions, co-ordinate bench of this Tribunal in ITA No.291/Bang/1998 in assessee’s own case held that this deduction should be allowed before set off of brought forward loss. The AO was of the opinion tha…

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)

…(1)(viia) ‘total income’ means total income before set off of brought forward business loss. In support of this contention, assessee-bank relied upon the decision of the Hon’ble Kerala High Court in CIT vs. Kerala State Industrial Development Corporation Ltd.(182 ITR 67), CIT as confirmed by the Hon’ble Supreme Court reported in 96 Taxman.641, vs. Bihar State Financial Corporation (142 ITR 518). Following these decisions, co-ordinate bench of this Tribunal in ITA No.291/Bang/1998 in assessee’s own case held that this deduction should be allowed before set off of brought forward loss. The AO was of the opinion tha…

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)

…(1)(viia) ‘total income’ means total income before set off of brought forward business loss. In support of this contention, assessee-bank relied upon the decision of the Hon’ble Kerala High Court in CIT vs. Kerala State Industrial Development Corporation Ltd.(182 ITR 67), CIT as confirmed by the Hon’ble Supreme Court reported in 96 Taxman.641, vs. Bihar State Financial Corporation (142 ITR 518). Following these decisions, co-ordinate bench of this Tribunal in ITA No.291/Bang/1998 in assessee’s own case held that this deduction should be allowed before set off of brought forward loss. The AO was of the opinion tha…

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)

…(1)(viia) ‘total income’ means total income before set off of brought forward business loss. In support of this contention, assessee-bank relied upon the decision of the Hon’ble Kerala High Court in CIT vs. Kerala State Industrial Development Corporation Ltd.(182 ITR 67), CIT as confirmed by the Hon’ble Supreme Court reported in 96 Taxman.641, vs. Bihar State Financial Corporation (142 ITR 518). Following these decisions, co-ordinate bench of this Tribunal in ITA No.291/Bang/1998 in assessee’s own case held that this deduction should be allowed before set off of brought forward loss. The AO was of the opinion tha…

Canara Bank, Bangalore vs. JCIT, Bangalore

In the result, appeal by the revenue is partly allowed

ITA 530/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)

…(1)(viia) ‘total income’ means total income before set off of brought forward business loss. In support of this contention, assessee-bank relied upon the decision of the Hon’ble Kerala High Court in CIT vs. Kerala State Industrial Development Corporation Ltd.(182 ITR 67), CIT as confirmed by the Hon’ble Supreme Court reported in 96 Taxman.641, vs. Bihar State Financial Corporation (142 ITR 518). Following these decisions, co-ordinate bench of this Tribunal in ITA No.291/Bang/1998 in assessee’s own case held that this deduction should be allowed before set off of brought forward loss. The AO was of the opinion tha…

Addl.CIT, Bangalore vs. M/S Canara Bank, Bangalore

In the result, appeal by the revenue is partly allowed

ITA 530/BANG/2009[2006-07]Status: DisposedITAT Bangalore30 Mar 2016AY 2006-07

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)

…(1)(viia) ‘total income’ means total income before set off of brought forward business loss. In support of this contention, assessee-bank relied upon the decision of the Hon’ble Kerala High Court in CIT vs. Kerala State Industrial Development Corporation Ltd.(182 ITR 67), CIT as confirmed by the Hon’ble Supreme Court reported in 96 Taxman.641, vs. Bihar State Financial Corporation (142 ITR 518). Following these decisions, co-ordinate bench of this Tribunal in ITA No.291/Bang/1998 in assessee’s own case held that this deduction should be allowed before set off of brought forward loss. The AO was of the opinion tha…

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

In the result, appeal by the revenue is partly allowed

ITA 479/BANG/2009[2006-07]Status: DisposedITAT Bangalore30 Mar 2016AY 2006-07

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)

…(1)(viia) ‘total income’ means total income before set off of brought forward business loss. In support of this contention, assessee-bank relied upon the decision of the Hon’ble Kerala High Court in CIT vs. Kerala State Industrial Development Corporation Ltd.(182 ITR 67), CIT as confirmed by the Hon’ble Supreme Court reported in 96 Taxman.641, vs. Bihar State Financial Corporation (142 ITR 518). Following these decisions, co-ordinate bench of this Tribunal in ITA No.291/Bang/1998 in assessee’s own case held that this deduction should be allowed before set off of brought forward loss. The AO was of the opinion tha…

CIT v. Kerala State Industrial Development Corporation Ltd. (182 ITR 67) — Cited in 8 Judgments | BharatTax