CIT v. Lord Krishna Bank Ltd.

339 ITR 606High Court2011#2310 most cited

What is CIT v. Lord Krishna Bank Ltd. authority for?

For the purpose of identifying a bank's rural branch under Explanation (ia) to Section 36(1)(viia) of the Income-tax Act, the 'place' refers to a revenue village, not a ward of a local authority like a Panchayat or Municipality. A rural branch is located in a village where the population is less than 10,000.

50

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT v. Lord Krishna Bank Ltd. · 339 ITR 606 · Section 36(1)(viia) · rural branch definition · Explanation (ia) rural area · revenue village · population criteria less than 10 · 000 · bank bad debts provision · meaning of rural area census report · disclosure material facts reassessment

Sections most often in play

Section 143(3)Section 36(1)(viia)Section 36(1)(vii)Section 139Section 142Section 147Section 148Section 37(1)

Issues it is cited on

section 41(4)section 36(2)(v)section 197a(1a)section 36(1)(v)section 4apreliminary expensessection 36(1)(viii)section 197asection 46section 36(1)(viia)section 35dexplanation to section 37

Judgments citing CIT v. Lord Krishna Bank Ltd.

DEPUTY COMMISSIONER OF INCOME TAX , TIRUCHIRAPALLI vs. THE KARUR VYSYA BANK LIMITED, KARUR

ITA 1889/CHNY/2025[2018]Status: DisposedITAT Chennai17 Nov 2025

Bench: Shri Aby T Varkey & Shri S. R. Raghunathaआयकर अपील सं./Ita No.:1502/Chny/2025 "नधा%रण वष% / Assessment Year: 2018-19 Karur Vysya Bank, Dcit, Erode Road, Vs. Circle-1, Karur – 639 002. Trichy. [Pan:Aaact-3373-J] (अपीलाथ'/Appellant) (()यथ'/Respondent) आयकर अपील सं./Ita No.:1889/Chny/2025 "नधा%रण वष% / Assessment Year: 2018-19 Dcit, Karur Vysya Bank, Circle-1, Vs. Erode Road, Trichy. Karur – 639 002. [Pan:Aaact-3373-J] (अपीलाथ'/Appellant) (()यथ'/Respondent) Assessee By : Shri. S. Ananthan, C.A. & Ms. R. Lalitha, C.A. Department By : Ms. E. Pavuna Sundari, C.I.T. सुनवाई क* तार"ख/Date Of Hearing : 03.09.2025 घोषणा क* तार"ख/Date Of Pronouncement : 17.11.2025 आदेश /O R D E R Per S. R. Raghunatha, Am :

For Appellant: Shri. S. Ananthan, C.A. &For Respondent: Ms. E. Pavuna Sundari, C.I.T
Section 115JSection 142(1)Section 143(2)Section 143(3)Section 36(1)(vii)Section 36(1)(viia)Section 41(4)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एबी ट" वक", "या"यक सद"य एवं "ी एस. आर. रघुनाथा, लेखा सद"य के सम$ BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER AND SHRI S. R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.:1502/Chny/2025 "नधा%रण वष% / Assessment Year: 2018-19 Karur Vysya Bank, DCIT, Erode Road, vs. Circle-1, Karur – 639 002. Trichy. [PAN:AAACT-3373-J] (अपीलाथ'/Appellant) (()यथ'/Respondent) आयकर अपील सं./ITA No.:1889/Chny/2025 "नधा%रण वष% / Assessment Year: 2018-19 DCIT, Karur Vysya Bank, Circle-1, vs. Erode Road, Trichy. Karur – 639 002. [PAN:AAA…

M/S. KARUR VYSYA BANK,KARUR vs. DCIT, CIRCLE-1, TRICHY

ITA 1502/CHNY/2025[2018-19]Status: DisposedITAT Chennai17 Nov 2025AY 2018-19

Bench: Shri Aby T Varkey & Shri S. R. Raghunathaआयकर अपील सं./Ita No.:1502/Chny/2025 "नधा%रण वष% / Assessment Year: 2018-19 Karur Vysya Bank, Dcit, Erode Road, Vs. Circle-1, Karur – 639 002. Trichy. [Pan:Aaact-3373-J] (अपीलाथ'/Appellant) (()यथ'/Respondent) आयकर अपील सं./Ita No.:1889/Chny/2025 "नधा%रण वष% / Assessment Year: 2018-19 Dcit, Karur Vysya Bank, Circle-1, Vs. Erode Road, Trichy. Karur – 639 002. [Pan:Aaact-3373-J] (अपीलाथ'/Appellant) (()यथ'/Respondent) Assessee By : Shri. S. Ananthan, C.A. & Ms. R. Lalitha, C.A. Department By : Ms. E. Pavuna Sundari, C.I.T. सुनवाई क* तार"ख/Date Of Hearing : 03.09.2025 घोषणा क* तार"ख/Date Of Pronouncement : 17.11.2025 आदेश /O R D E R Per S. R. Raghunatha, Am :

For Appellant: Shri. S. Ananthan, C.A. &For Respondent: Ms. E. Pavuna Sundari, C.I.T
Section 115JSection 142(1)Section 143(2)Section 143(3)Section 36(1)(vii)Section 36(1)(viia)Section 41(4)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एबी ट" वक", "या"यक सद"य एवं "ी एस. आर. रघुनाथा, लेखा सद"य के सम$ BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER AND SHRI S. R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.:1502/Chny/2025 "नधा%रण वष% / Assessment Year: 2018-19 Karur Vysya Bank, DCIT, Erode Road, vs. Circle-1, Karur – 639 002. Trichy. [PAN:AAACT-3373-J] (अपीलाथ'/Appellant) (()यथ'/Respondent) आयकर अपील सं./ITA No.:1889/Chny/2025 "नधा%रण वष% / Assessment Year: 2018-19 DCIT, Karur Vysya Bank, Circle-1, vs. Erode Road, Trichy. Karur – 639 002. [PAN:AAA…

THE KOLLAM DISTRICT CO OPERATIVE BANK LTD,KOLLAM vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE KOLLAM

In the result, appeal filed by the assessee sands dismissed

ITA 660/COCH/2023[2017-18]Status: DisposedITAT Cochin14 May 2025AY 2017-18

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm Assessment Year: 2017-18 Kollam District Co-Operative Bank Ltd. .......... Appellant Chinnakada, Kollam 691001 [Pan: Aaaat4088L] Vs. The Income Tax Officer, Circle Kollam .......... Respondent Appellant By: ------- None ------- Respondent By: Shri Sanjit Kumar Das, Cit-Dr Date Of Hearing: 24.02.2025 Date Of Pronouncement: 14.05.2025 O R D E R Per: Inturi Rama Rao, Am This Appeal Filed By The Assessee Is Directed Against The Order Of The National Faceless Appeal Centre, Delhi [Cit(A)], Dated 19.05.2023 For Assessment Year (Ay) 2017-18. 2. Brief Facts Of The Case Are That The Appellant Is A District Co- Operative Bank Engaged In The Business Of Accepting Deposits From Members & Lending Money To Its Members. The Return Of Income For Ay 2017-18 Was Filed On 01.11.2017 Declaring Total Income At Rs. 16,14,89,500/-. Against The Said Return Of Income, The 2 Kollam District Co-Operative Bank Ltd. Assessment Was Completed By The Acit, Circle Kollam (Hereinafter Called "The Ao") Vide Order Dated 23.12.2019 Passed U/S. 143(3) Of The Act At A Total Income Of Rs. 26,20,34,663/-. While Doing So, The Ao Made The Following Disallowances/Additions: -

For Appellant: ------- None -------For Respondent: Shri Sanjit Kumar Das, CIT-DR
Section 143(3)Section 36(1)(vii)Section 36(1)(viia)Section 40Section 48

…made on account of write off of security premium account of Rs. 36,18,587/-. However, confirmed the excess provision u/s. 36(1)(viia) of the Act placing reliance on the decision of the Hon'ble High Court of Kerala in the case of CIT v. Lord Krishna Bank Ltd. 339 ITR 606. The CIT(A) 3 Kollam District Co-operative Bank Ltd. also confirmed the disallowance of expenditure on core banking expenditure u/s. 40(a)(ia) of the Act of Rs. 34,22,758/-. He also confirmed the disallowance of interest waived u/s. 48 of the Act of Rs. 8,27,33,506/-. 4. Being aggrieved, the appellant is in appeal before us in the present appe…

NAGAR URBAN CO-OP BANK LTD,AHMEDNAGAR vs. DEPUTY COMMISSIONER OF INCOME TAX, AHMEDNAGAR CIRCLE, AHMEDNAGAR

In the result, the appeal of the assessee is allowed

ITA 208/PUN/2024[2012-13]Status: DisposedITAT Pune08 Apr 2025AY 2012-13

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri C.H. NaniwadekarFor Respondent: Shri Ramnath P. Murkunde
Section 143(3)Section 41(1)

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.208/PUN/2024 धििाारण वर्ा / Assessment Year : 2012-13 Nagar Urban Co-op Bank Ltd., Dy. Commissioner of Income Tax, Post Box No. 7 Centra, Ahmednagar Circle Maharashtra-414001 Vs. PAN : AAAAN0509L अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Shri C.H. Naniwadekar Department by : Shri Ramnath P. Murkunde Date of hearing : 08-01-2025 Date of 08-04-2025 Pronouncement : आदेश / ORDER PER ASTHA CHANDRA, JM…

DY..C.I.T., BANGALORE vs. M/S STATE BANK OF MYSORE, BANGALORE

In the result, appeal of the assessee is allowed and that of the revenue is dismissed

ITA 682/BANG/2015[2006-07]Status: DisposedITAT Mumbai20 Feb 2025AY 2006-07

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri Ketan Ved & Shri Akshay Nagrajan, A/RsFor Respondent: Shri P.C. Chhotaray, Spl. Counsel, D/R
Section 143(3)Section 147Section 148Section 36(1)(viia)

…ue status of the village branches, the assessee has not disclosed fully and truly all material facts necessary for its assessment. Strong reliance was placed on the decision of the Hon’ble Kerala High Court in the case of CIT vs. Lord Krishna Bank Ltd. [2011] 339 ITR 606 (Kerala). It is true that I.T.A. No. 659/Bang/2015 I.T.A. No. 682/Bang/2015 9 the Hon’ble High Court of Kerala has explained the meaning of rural area contained in the census report wherein revenue village is treated as a unit of rural area but the fact of the case in hand are that the return of income was filed on 28/11/2006 and on that dated, a…

STATE BANK OF MYSORE,BANGALORE vs. JCIT, BANGALORE

In the result, appeal of the assessee is allowed and that of the revenue is dismissed

ITA 659/BANG/2015[2006-07]Status: DisposedITAT Mumbai20 Feb 2025AY 2006-07

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri Ketan Ved & Shri Akshay Nagrajan, A/RsFor Respondent: Shri P.C. Chhotaray, Spl. Counsel, D/R
Section 143(3)Section 147Section 148Section 36(1)(viia)

…ue status of the village branches, the assessee has not disclosed fully and truly all material facts necessary for its assessment. Strong reliance was placed on the decision of the Hon’ble Kerala High Court in the case of CIT vs. Lord Krishna Bank Ltd. [2011] 339 ITR 606 (Kerala). It is true that I.T.A. No. 659/Bang/2015 I.T.A. No. 682/Bang/2015 9 the Hon’ble High Court of Kerala has explained the meaning of rural area contained in the census report wherein revenue village is treated as a unit of rural area but the fact of the case in hand are that the return of income was filed on 28/11/2006 and on that dated, a…

THE SOUTH INDIAN BANK LIMITED,THRISSUR vs. DCIT, THRISSUR

Appeal is allowed

ITA 288/COCH/2024[2019-2020]Status: DisposedITAT Cochin23 Oct 2024AY 2019-2020

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Shri Naresh S., CAFor Respondent: Dr. S. Pandian, CIT-DR
Section 153Section 154Section 220(2)Section 234DSection 244ASection 244aSection 250

…f the Revenue by the judgment in Lord Krishna Bank Ltd and substantial question no.(g) is answered in favour of the assessee and against the Revenue, however issues covered by the question no.(g) are remitted to Assessing Officer for decision afresh. 2 (2011) 339 ITR 606 (Ker) 3 (2010) 323 ITR 166 (SC) 2021” The South Indian Bank Ltd. 14. We thus adopting the judicial consistency in light of their lordships judgement and direct the Assessing Officer to carry out his necessary factual verification. Ordered accordingly. This assessee’s appeal ITA No. 283/Coch/2024 is partly allowed for statistical purposes. 15. W…

THE SOUTH INDIAN BANK LIMITED,THRISSUR vs. ACIT, CIRCLE 1(1)& TPS, THRISSUR

Appeal is allowed

ITA 286/COCH/2024[2014-2015]Status: DisposedITAT Cochin23 Oct 2024AY 2014-2015

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Shri Naresh S., CAFor Respondent: Dr. S. Pandian, CIT-DR
Section 153Section 154Section 220(2)Section 234DSection 244ASection 244aSection 250

…f the Revenue by the judgment in Lord Krishna Bank Ltd and substantial question no.(g) is answered in favour of the assessee and against the Revenue, however issues covered by the question no.(g) are remitted to Assessing Officer for decision afresh. 2 (2011) 339 ITR 606 (Ker) 3 (2010) 323 ITR 166 (SC) 2021” The South Indian Bank Ltd. 14. We thus adopting the judicial consistency in light of their lordships judgement and direct the Assessing Officer to carry out his necessary factual verification. Ordered accordingly. This assessee’s appeal ITA No. 283/Coch/2024 is partly allowed for statistical purposes. 15. W…

THE SOUTH INDIAN BANK LIMITED ,THRISSUR vs. ACIT, CIRCLE 1(1), THRISSUR

Appeal is allowed

ITA 285/COCH/2024[2013-2014]Status: DisposedITAT Cochin23 Oct 2024AY 2013-2014

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Shri Naresh S., CAFor Respondent: Dr. S. Pandian, CIT-DR
Section 153Section 154Section 220(2)Section 234DSection 244ASection 244aSection 250

…f the Revenue by the judgment in Lord Krishna Bank Ltd and substantial question no.(g) is answered in favour of the assessee and against the Revenue, however issues covered by the question no.(g) are remitted to Assessing Officer for decision afresh. 2 (2011) 339 ITR 606 (Ker) 3 (2010) 323 ITR 166 (SC) 2021” The South Indian Bank Ltd. 14. We thus adopting the judicial consistency in light of their lordships judgement and direct the Assessing Officer to carry out his necessary factual verification. Ordered accordingly. This assessee’s appeal ITA No. 283/Coch/2024 is partly allowed for statistical purposes. 15. W…

THE SOUTH INDIAN BANK LIMITED,THRISSUR vs. JCIT, RANGE-1, THRISSUR

Appeal is allowed

ITA 283/COCH/2024[2008-2009]Status: DisposedITAT Cochin23 Oct 2024AY 2008-2009

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Shri Naresh S., CAFor Respondent: Dr. S. Pandian, CIT-DR
Section 153Section 154Section 220(2)Section 234DSection 244ASection 244aSection 250

…f the Revenue by the judgment in Lord Krishna Bank Ltd and substantial question no.(g) is answered in favour of the assessee and against the Revenue, however issues covered by the question no.(g) are remitted to Assessing Officer for decision afresh. 2 (2011) 339 ITR 606 (Ker) 3 (2010) 323 ITR 166 (SC) 2021” The South Indian Bank Ltd. 14. We thus adopting the judicial consistency in light of their lordships judgement and direct the Assessing Officer to carry out his necessary factual verification. Ordered accordingly. This assessee’s appeal ITA No. 283/Coch/2024 is partly allowed for statistical purposes. 15. W…

THE SOUTH INDIAN BANK LIMITED,THRISSUR vs. JCIT, CIRCLE-1(1), THRISSUR

Appeal is allowed

ITA 233/COCH/2024[2006-2007]Status: DisposedITAT Cochin23 Oct 2024AY 2006-2007

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Shri Naresh S., CAFor Respondent: Dr. S. Pandian, CIT-DR
Section 153Section 154Section 220(2)Section 234DSection 244ASection 244aSection 250

…f the Revenue by the judgment in Lord Krishna Bank Ltd and substantial question no.(g) is answered in favour of the assessee and against the Revenue, however issues covered by the question no.(g) are remitted to Assessing Officer for decision afresh. 2 (2011) 339 ITR 606 (Ker) 3 (2010) 323 ITR 166 (SC) 2021” The South Indian Bank Ltd. 14. We thus adopting the judicial consistency in light of their lordships judgement and direct the Assessing Officer to carry out his necessary factual verification. Ordered accordingly. This assessee’s appeal ITA No. 283/Coch/2024 is partly allowed for statistical purposes. 15. W…

THE SOUTH INDIAN BANK LIMITED,THRISSUR vs. ACIT, CIRCLE-1(1), THRISSUR

Appeal is allowed

ITA 232/COCH/2024[2004-2005]Status: DisposedITAT Cochin23 Oct 2024AY 2004-2005

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Shri Naresh S., CAFor Respondent: Dr. S. Pandian, CIT-DR
Section 153Section 154Section 220(2)Section 234DSection 244ASection 244aSection 250

…f the Revenue by the judgment in Lord Krishna Bank Ltd and substantial question no.(g) is answered in favour of the assessee and against the Revenue, however issues covered by the question no.(g) are remitted to Assessing Officer for decision afresh. 2 (2011) 339 ITR 606 (Ker) 3 (2010) 323 ITR 166 (SC) 2021” The South Indian Bank Ltd. 14. We thus adopting the judicial consistency in light of their lordships judgement and direct the Assessing Officer to carry out his necessary factual verification. Ordered accordingly. This assessee’s appeal ITA No. 283/Coch/2024 is partly allowed for statistical purposes. 15. W…

JCIT (OSD) CIRCLE-2, TRICHY vs. THE KARUR VYSYA BANK LTD., KARUR

In the result, appeal filed by the Revenue for assessment year

ITA 635/CHNY/2020[2017-18]Status: DisposedITAT Chennai20 Sept 2024AY 2017-18

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita No.: 620/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 Deputy Commissioner Of Income M/S. Karur Vysya Bank, V. Tax, Finance &Control Dept., Circle -2(1), Erode Road, Trichy. Karur – 639 002. [Pan: Aaact-3373-J] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 635/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 M/S. Karur Vysya Bank, The Joint Commissioner Of V. Finance &Control Dept., Income Tax, Erode Road, Circle -2, Karur – 639 002. No.44, Williams Road, [Pan: Aaact-3373-J] Contanment, Trichy – 620 001. (अपीलाथ"/Appellant) (""यथ"/Respondent) Assessee By : Shri. Ananthan, Ca & Smt. R. Lalitha, Ca Department By : Shri. Nilay Baran Som, Cit सुनवाई क" तारीख/Date Of Hearing : 05.08.2024 घोषणा क" तारीख/Date Of Pronouncement : 20.09.2024 आदेश /O R D E R Per S. R. Raghunatha:

For Appellant: Shri. Ananthan, CA & Smt. R. Lalitha, CAFor Respondent: Shri. Nilay Baran Som, CIT
Section 145Section 36(1)Section 36(1)(vii)Section 36(1)(viia)Section 36(2)(v)

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एबी टी वक", "याियक सद"य एवं "ी एस. आर. रघुनाथा, लेखा सद"य के सम" BEFORE SHRI ABY T VARKEY, HON’BLE JUDICIAL MEMBER AND SHRI S. R. RAGHUNATHA, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 620/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 Deputy Commissioner of Income M/s. Karur Vysya Bank, v. Tax, Finance &Control Dept., Circle -2(1), Erode Road, Trichy. Karur – 639 002. [PAN: AAACT-3373-J] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA No.: 635/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 M/s.…

M/S. CITY UNION BANK,,KUMBAKONAM vs. DCIT, CIRCLE - 2 (1),, TRICHY

In the result, appeal filed by the revenue for assessment year 2017-18 is partly allowed for statistical purposes

ITA 672/CHNY/2020[2017-18]Status: DisposedITAT Chennai11 Mar 2024AY 2017-18

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 1120 & 1121/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 M/S. City Union Bank Ltd., Asst. Commissioner Of Income- Administrative Office V. Tax, “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 672/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 M/S. City Union Bank Ltd., Deputy Commissioner Of Administrative Office V. Income-Tax, “Narayana” Circle -2(1), 24-B, Gandhi Nagar, Trichy. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos.: 1418 & 1419/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 Asst. Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 636/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 Deputy Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -2(1), 24-B, Gandhi Nagar

For Respondent: Shri. Nilay Baran Som, CIT

…: 1120, 1121, 1418 & 1419/Chny/2019, 636 & 672/Chny/2020 rural advances instead of aggregate average advance by the rural branches. 18. The CIT(A) failed to appreciate the decision of Hon'ble Kerala High Court in the case of CIT v Lord Krishna Bank Ltd (2011) 339 ITR 606 (ker.) where in it was held that "place referred to in definition of 'rural branch' under Explanation (ia) to section 36(1)(viia) for purpose of identifying branch of a bank as a rural branch with reference to its location is revenue village and not a ward of a local authority like Panchayat or Municipality. Therefore, rural branches are such bra…

DCIT CIRCLE-2(1), TRICHY vs. CITY UNION BANK LIMITED, KUMBAKONAM

In the result, appeal filed by the revenue for assessment year 2017-18 is partly allowed for statistical purposes

ITA 636/CHNY/2020[2017-18]Status: DisposedITAT Chennai11 Mar 2024AY 2017-18

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 1120 & 1121/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 M/S. City Union Bank Ltd., Asst. Commissioner Of Income- Administrative Office V. Tax, “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 672/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 M/S. City Union Bank Ltd., Deputy Commissioner Of Administrative Office V. Income-Tax, “Narayana” Circle -2(1), 24-B, Gandhi Nagar, Trichy. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos.: 1418 & 1419/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 Asst. Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 636/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 Deputy Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -2(1), 24-B, Gandhi Nagar

For Respondent: Shri. Nilay Baran Som, CIT

…: 1120, 1121, 1418 & 1419/Chny/2019, 636 & 672/Chny/2020 rural advances instead of aggregate average advance by the rural branches. 18. The CIT(A) failed to appreciate the decision of Hon'ble Kerala High Court in the case of CIT v Lord Krishna Bank Ltd (2011) 339 ITR 606 (ker.) where in it was held that "place referred to in definition of 'rural branch' under Explanation (ia) to section 36(1)(viia) for purpose of identifying branch of a bank as a rural branch with reference to its location is revenue village and not a ward of a local authority like Panchayat or Municipality. Therefore, rural branches are such bra…

ACIT CIRCLE 1, KUMBAKONAM vs. CITY UNION BANK LTD., KUMBAKONAM

In the result, appeal filed by the revenue for assessment year 2017-18 is partly allowed for statistical purposes

ITA 1419/CHNY/2019[2016-17]Status: DisposedITAT Chennai11 Mar 2024AY 2016-17

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 1120 & 1121/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 M/S. City Union Bank Ltd., Asst. Commissioner Of Income- Administrative Office V. Tax, “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 672/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 M/S. City Union Bank Ltd., Deputy Commissioner Of Administrative Office V. Income-Tax, “Narayana” Circle -2(1), 24-B, Gandhi Nagar, Trichy. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos.: 1418 & 1419/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 Asst. Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 636/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 Deputy Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -2(1), 24-B, Gandhi Nagar

For Respondent: Shri. Nilay Baran Som, CIT

…: 1120, 1121, 1418 & 1419/Chny/2019, 636 & 672/Chny/2020 rural advances instead of aggregate average advance by the rural branches. 18. The CIT(A) failed to appreciate the decision of Hon'ble Kerala High Court in the case of CIT v Lord Krishna Bank Ltd (2011) 339 ITR 606 (ker.) where in it was held that "place referred to in definition of 'rural branch' under Explanation (ia) to section 36(1)(viia) for purpose of identifying branch of a bank as a rural branch with reference to its location is revenue village and not a ward of a local authority like Panchayat or Municipality. Therefore, rural branches are such bra…

ACIT CIRCLE 1, KUMBAKONAM vs. CITY UNION BANK LTD., KUMBAKONAM

In the result, appeal filed by the revenue for assessment year 2017-18 is partly allowed for statistical purposes

ITA 1418/CHNY/2019[2015-16]Status: DisposedITAT Chennai11 Mar 2024AY 2015-16

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 1120 & 1121/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 M/S. City Union Bank Ltd., Asst. Commissioner Of Income- Administrative Office V. Tax, “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 672/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 M/S. City Union Bank Ltd., Deputy Commissioner Of Administrative Office V. Income-Tax, “Narayana” Circle -2(1), 24-B, Gandhi Nagar, Trichy. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos.: 1418 & 1419/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 Asst. Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 636/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 Deputy Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -2(1), 24-B, Gandhi Nagar

For Respondent: Shri. Nilay Baran Som, CIT

…: 1120, 1121, 1418 & 1419/Chny/2019, 636 & 672/Chny/2020 rural advances instead of aggregate average advance by the rural branches. 18. The CIT(A) failed to appreciate the decision of Hon'ble Kerala High Court in the case of CIT v Lord Krishna Bank Ltd (2011) 339 ITR 606 (ker.) where in it was held that "place referred to in definition of 'rural branch' under Explanation (ia) to section 36(1)(viia) for purpose of identifying branch of a bank as a rural branch with reference to its location is revenue village and not a ward of a local authority like Panchayat or Municipality. Therefore, rural branches are such bra…

CITY UNION BANK LIMITED,KUMBAKONAM vs. ACIT CIRCLE 1, KUMBAKONAM

In the result, appeal filed by the revenue for assessment year 2017-18 is partly allowed for statistical purposes

ITA 1121/CHNY/2019[2016-17]Status: DisposedITAT Chennai11 Mar 2024AY 2016-17

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 1120 & 1121/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 M/S. City Union Bank Ltd., Asst. Commissioner Of Income- Administrative Office V. Tax, “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 672/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 M/S. City Union Bank Ltd., Deputy Commissioner Of Administrative Office V. Income-Tax, “Narayana” Circle -2(1), 24-B, Gandhi Nagar, Trichy. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos.: 1418 & 1419/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 Asst. Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 636/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 Deputy Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -2(1), 24-B, Gandhi Nagar

For Respondent: Shri. Nilay Baran Som, CIT

…: 1120, 1121, 1418 & 1419/Chny/2019, 636 & 672/Chny/2020 rural advances instead of aggregate average advance by the rural branches. 18. The CIT(A) failed to appreciate the decision of Hon'ble Kerala High Court in the case of CIT v Lord Krishna Bank Ltd (2011) 339 ITR 606 (ker.) where in it was held that "place referred to in definition of 'rural branch' under Explanation (ia) to section 36(1)(viia) for purpose of identifying branch of a bank as a rural branch with reference to its location is revenue village and not a ward of a local authority like Panchayat or Municipality. Therefore, rural branches are such bra…

CITY UNION BANK LIMITED,KUMBAKONAM vs. ACIT CIRCLE 1, KUMBAKONAM

In the result, appeal filed by the revenue for assessment year 2017-18 is partly allowed for statistical purposes

ITA 1120/CHNY/2019[2015-16]Status: DisposedITAT Chennai11 Mar 2024AY 2015-16

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 1120 & 1121/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 M/S. City Union Bank Ltd., Asst. Commissioner Of Income- Administrative Office V. Tax, “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 672/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 M/S. City Union Bank Ltd., Deputy Commissioner Of Administrative Office V. Income-Tax, “Narayana” Circle -2(1), 24-B, Gandhi Nagar, Trichy. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos.: 1418 & 1419/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17 Asst. Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -1, 24-B, Gandhi Nagar, Kumbakonam. Kumbakonam- 612 001. [Pan: Aaacc-1287-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 636/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 Deputy Commissioner Of M/S. City Union Bank Ltd., Income-Tax, V. Administrative Office “Narayana” Circle -2(1), 24-B, Gandhi Nagar

For Respondent: Shri. Nilay Baran Som, CIT

…: 1120, 1121, 1418 & 1419/Chny/2019, 636 & 672/Chny/2020 rural advances instead of aggregate average advance by the rural branches. 18. The CIT(A) failed to appreciate the decision of Hon'ble Kerala High Court in the case of CIT v Lord Krishna Bank Ltd (2011) 339 ITR 606 (ker.) where in it was held that "place referred to in definition of 'rural branch' under Explanation (ia) to section 36(1)(viia) for purpose of identifying branch of a bank as a rural branch with reference to its location is revenue village and not a ward of a local authority like Panchayat or Municipality. Therefore, rural branches are such bra…

DEPUTY COMMISSIONER OF INCOME TAX, CIR-2(1)(1), BARODA vs. THE BHARUCH DIS CENT CO-OP BANK LTD., BHARUCH

ITA 298/SRT/2022[2017-18]Status: DisposedITAT Surat09 Jan 2023AY 2017-18

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 254(1)Section 36(1)(viia)

…enefit of 10% of aggregate of average advances is applicable to cooperative bank also, provided rural branches have advanced such amounts and such rural branches means a branch as explained under explanation (ia) as held by the High Court in Lord Krishna Bank 339 ITR 606. The ld. CIT(A) by following the decision of Tribunal held that assessee is DCIT Vs Bharuch Dist. Cent. Co-Op Bank ltd. eligible for deduction of 10% of aggregate average advances also as advanced by its rural branch. 27.Before us, the ld. AR of the assessee also vehemently submitted that it is a settled position in the law that explanation to S…

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