CIT v. Nawanshahar Central Co-operative Bank Ltd.

160 Taxmann 48Supreme Court of India2007#328 most cited

What is CIT v. Nawanshahar Central Co-operative Bank Ltd. authority for?

Interest income arising from investments made by banks, including co-operative banks, is attributable to their business of banking and is treated as profits and gains of business, qualifying for deduction under Section 80P(2)(a)(i).

256

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2011 to 2026.

Also referred to as

CIT v. Nawanshahar Central Co-operative Bank Ltd. · Section 80P(2)(a)(i) · Section 80P · interest income · investment income · co-operative bank · banking business · business income · deduction

Also reported as

289 ITR 6

Sections most often in play

Section 80P(2)(d)Section 80P(2)(a)(i)Section 143(3)Section 250Section 80P(4)Section 80PSection 2(19)Section 263

Issues it is cited on

section 57(i)section 80(2)(d)section 80(p)(2)(a)section 286section 161section 80p(2)(c)section 60interest on securitiessection 2(19)section 80p(4)section 80p(2)(a)section 21

Judgments citing CIT v. Nawanshahar Central Co-operative Bank Ltd.

The Gramin Seva Sahakari Samiti Maryadit, Raipur (Cg) vs. The Income Tax Officer 1(3), Raipur (Cg)

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

ITA 31/BIL/2016[2011-12]Status: DisposedITAT Raipur22 Oct 2018AY 2011-12

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2011-12 Gramin Seva Sahakari Samiti Maryadit, Vs. Income Tax Officer 1(3), Vill. Mohda Tilda, Aaykar Bhavan, Raipur, Civil Lines, Raipur (Cg). Raipur, Pan: Aaaag9755H Raipur (Cg).

For Appellant: Shri G.S. Agrawal, CAFor Respondent: Shri P.K. Mishra, CIT, DR
Section 28Section 56Section 80Section 80PSection 80P(2)(a)

…been held as derived in the course of normal business activities. However, these are applicable to cooperative banks and not a cooperative society which is the status of the assessee. These decisions are CIT Vs Nawanshahar Central Cooperative Bank Ltd (2007) 289 ITR 6 (SC), Bihar State Cooperative Bank Ltd (1960) 39 ITR 114(SC), CIT Vs Karnataka State Cooperative Apex Bank (2001) Supp.(2) SCR 35;(2001)251 ITR 194(SC) and CIT Vs Ramanathapuram District Cooperative Central Bank Ltd (2002) 255 ITR 423 (SC) which are all in the status of cooperative banks. In none of the cases of any cooperative society, income of i…

The ITO, WD-3, Thiruvalla vs. M/S.Vazhoor Farmers Service Co-Op Bank Ltd, Kottayam

ITA 180/COCH/2018[2014-15]Status: DisposedITAT Cochin24 Sept 2018AY 2014-15

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Smt. A.S.BindhuFor Respondent: Sri. Prasanth Srinivas
Section 56Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Chandra Poojari, AM & Shri George George K, JM ITA No.180/Coch/2018 : Asst.Year 2014-2015 The Income Tax Officer, M/s.Vazhoor Farmers Ward – 3 Vs. Service Co-operative Bank Thiruvalla. Limited, Vashoor P.O Changanassery Kottayam. PAN : AAAAV2386B. (Appellant) (Respondent) Appellant by : Smt. A.S.Bindhu Respondent by : Sri. Prasanth Srinivas Date of Pronouncement : 24.09.2018 Date of Hearing : 18.09.2018 O R D E R Per George George K., JM This appeal at the instance of the Revenue is directed against the order of the CIT(A) dated 28.02.2…

The ITO, WD-4, Thiruvalla vs. The Changanasserry North Service Co-Op Bank Ltd, Kottayam

ITA 192/COCH/2018[2013-14]Status: DisposedITAT Cochin18 Sept 2018AY 2013-14

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: --- None ---For Respondent: Smt. A.S.Bindhu
Section 56Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Chandra Poojari, AM & Shri George George K, JM ITA No.189/Coch/2018 : Asst.Year 2014-2015 The Income Tax Officer, M/s.The Vakathanam Ward – 3 Vs. Service Co-operative Bank Thiruvalla. Limited,Vakathanam Changanachery Kottayam – 686 538. PAN : AABAV4696H. (Appellant) (Respondent) CO No.47/Coch/2018 : Asst.Year 2014-2015 M/s.The Vakathanam The Income Tax Officer, Service Co-operative Bank Vs. Ward – 3 Limited,Vakathanam Thiruvalla. Changanachery Kottayam – 686 538. (Cross Objector) (Respondent) Revenue by : Smt. A.S.Bindhu Assessee by : --- Non…

The ITO, WD-3, Thiruvalla vs. Vakathanam Service Co-Op Bank Ltd, Kottayam

ITA 189/COCH/2018[2013-14]Status: DisposedITAT Cochin18 Sept 2018AY 2013-14

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: --- None ---For Respondent: Smt. A.S.Bindhu
Section 56Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Chandra Poojari, AM & Shri George George K, JM ITA No.189/Coch/2018 : Asst.Year 2014-2015 The Income Tax Officer, M/s.The Vakathanam Ward – 3 Vs. Service Co-operative Bank Thiruvalla. Limited,Vakathanam Changanachery Kottayam – 686 538. PAN : AABAV4696H. (Appellant) (Respondent) CO No.47/Coch/2018 : Asst.Year 2014-2015 M/s.The Vakathanam The Income Tax Officer, Service Co-operative Bank Vs. Ward – 3 Limited,Vakathanam Thiruvalla. Changanachery Kottayam – 686 538. (Cross Objector) (Respondent) Revenue by : Smt. A.S.Bindhu Assessee by : --- Non…

The ITO, WD-1, Alappuzha vs. M/S.Alappuzha Govt.Servants Co-Op Bank Ltd, Alappuzha

ITA 188/COCH/2018[2014-15]Status: DisposedITAT Cochin18 Sept 2018AY 2014-15

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Smt. A.S.BindhuFor Respondent: --- None ---
Section 56Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Chandra Poojari, AM & Shri George George K, JM ITA No.181/Coch/2018 : Asst.Year 2013-2014 The Income Tax Officer, M/s.The Ithithanam Ward – 5 Vs. Janatha Service Co- Thiruvalla. operative Bank Limited,No.476, Malakunnam P.O. Changanacherry Kottayam – 686 535. PAN : AAAAI7177D. (Appellant) (Respondent) Appellant by : Smt. A.S.Bindhu Respondent by : --- None --- ITA No.185/Coch/2018 : Asst.Year 2014-2015 The Income Tax Officer, M/s.Parayakkad Service Ward – 3 Vs. Co-operative Bank Alappuzha. Limited, Parayakkad P.O. Cherthala Alappuzha. PAN :…

The ITO, WD-1, Alappuzha vs. M/S.Alappuzha Govt.Servants Co-Op Bank Ltd, Alappuzha

ITA 187/COCH/2018[2013-14]Status: DisposedITAT Cochin18 Sept 2018AY 2013-14

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Smt. A.S.BindhuFor Respondent: --- None ---
Section 56Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Chandra Poojari, AM & Shri George George K, JM ITA No.181/Coch/2018 : Asst.Year 2013-2014 The Income Tax Officer, M/s.The Ithithanam Ward – 5 Vs. Janatha Service Co- Thiruvalla. operative Bank Limited,No.476, Malakunnam P.O. Changanacherry Kottayam – 686 535. PAN : AAAAI7177D. (Appellant) (Respondent) Appellant by : Smt. A.S.Bindhu Respondent by : --- None --- ITA No.185/Coch/2018 : Asst.Year 2014-2015 The Income Tax Officer, M/s.Parayakkad Service Ward – 3 Vs. Co-operative Bank Alappuzha. Limited, Parayakkad P.O. Cherthala Alappuzha. PAN :…

The ITO, Alappuzha vs. M/S.Cherthala Government Servants Co-Op Bank Ltd, Alappuzha

ITA 186/COCH/2018[2014-15]Status: DisposedITAT Cochin18 Sept 2018AY 2014-15

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Smt. A.S.BindhuFor Respondent: --- None ---
Section 56Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Chandra Poojari, AM & Shri George George K, JM ITA No.181/Coch/2018 : Asst.Year 2013-2014 The Income Tax Officer, M/s.The Ithithanam Ward – 5 Vs. Janatha Service Co- Thiruvalla. operative Bank Limited,No.476, Malakunnam P.O. Changanacherry Kottayam – 686 535. PAN : AAAAI7177D. (Appellant) (Respondent) Appellant by : Smt. A.S.Bindhu Respondent by : --- None --- ITA No.185/Coch/2018 : Asst.Year 2014-2015 The Income Tax Officer, M/s.Parayakkad Service Ward – 3 Vs. Co-operative Bank Alappuzha. Limited, Parayakkad P.O. Cherthala Alappuzha. PAN :…

The ITO, WD-3, Alappuzha vs. The Parayakkad Service Co-Op Bank Ltd, Alappuzha

ITA 185/COCH/2018[2014-15]Status: DisposedITAT Cochin18 Sept 2018AY 2014-15

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Smt. A.S.BindhuFor Respondent: --- None ---
Section 56Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Chandra Poojari, AM & Shri George George K, JM ITA No.181/Coch/2018 : Asst.Year 2013-2014 The Income Tax Officer, M/s.The Ithithanam Ward – 5 Vs. Janatha Service Co- Thiruvalla. operative Bank Limited,No.476, Malakunnam P.O. Changanacherry Kottayam – 686 535. PAN : AAAAI7177D. (Appellant) (Respondent) Appellant by : Smt. A.S.Bindhu Respondent by : --- None --- ITA No.185/Coch/2018 : Asst.Year 2014-2015 The Income Tax Officer, M/s.Parayakkad Service Ward – 3 Vs. Co-operative Bank Alappuzha. Limited, Parayakkad P.O. Cherthala Alappuzha. PAN :…

The ITO, WD-5, Thiruvalla vs. M/S.the Ithithanam Janatha Service Co-Op Bank Ltd, Changanacherry

ITA 181/COCH/2018[2013-14]Status: DisposedITAT Cochin18 Sept 2018AY 2013-14

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Smt. A.S.BindhuFor Respondent: --- None ---
Section 56Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Chandra Poojari, AM & Shri George George K, JM ITA No.181/Coch/2018 : Asst.Year 2013-2014 The Income Tax Officer, M/s.The Ithithanam Ward – 5 Vs. Janatha Service Co- Thiruvalla. operative Bank Limited,No.476, Malakunnam P.O. Changanacherry Kottayam – 686 535. PAN : AAAAI7177D. (Appellant) (Respondent) Appellant by : Smt. A.S.Bindhu Respondent by : --- None --- ITA No.185/Coch/2018 : Asst.Year 2014-2015 The Income Tax Officer, M/s.Parayakkad Service Ward – 3 Vs. Co-operative Bank Alappuzha. Limited, Parayakkad P.O. Cherthala Alappuzha. PAN :…

ACIT, Ltu, Kolkata vs. M/S. Uco Bank, Kolkata

In the result, the appeal of the Revenue is dismissed and assessee’s CO is allowed

ITA 1615/KOL/2016[2012-13]Status: DisposedITAT Kolkata21 Aug 2018AY 2012-13

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 139Section 139(1)Section 40

…आयकर अपील"य अधीकरण, "यायपीठ – “A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA (सम") "ी ऐ. ट". वक", "यायीक सद"य एवं डॉ. अजु"न लाल सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] I.T.A. No. 1615/Kol/2016 Assessment Years: 2012-13 Assistant Commissioner of Income-tax, Vs. UCO Bank (PAN: AAACU3561B) LTU-2, Kolkata. Appellant Respondent & C.O. No. 51/Kol/2018 In I.T.A. No. 1615/Kol/2016 Assessment Years: 2012-13 Uco Bank Vs. Assistant Commissioner of Income-tax, LTU-2, Kolkata. Cross Objector Respondent Date of Hearing 13.06.2018 Date of Pronouncement 21.08.2018 For the…

Dronagiri Nagari Sahakari Patsantha Maryadit, Raigad vs. Income-Tax Officer, Panvel

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

ITA 1183/PUN/2017[2011-12]Status: DisposedITAT Pune20 Jun 2018AY 2011-12

Bench: Shri D. Karunakara Rao, Am आयकर अपील सं. / Ita No.1183/Pun/2017 धििाारण वर्ा / Assessment Year : 2011-12

For Appellant: Shri K.L. Doshi
Section 80PSection 80P(2)(a)

…आयकर अपीलीय अधिकरण पुणे न्यायपीठ “SMC” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL SMC BENCH, PUNE श्री डी. करुणाकरा राव, लेखा सदस्य के समक्ष BEFORE SHRI D. KARUNAKARA RAO, AM आयकर अपील सं. / ITA No.1183/PUN/2017 धििाारण वर्ा / Assessment Year : 2011-12 Dronagiri Nagri Sahakari Patsanstha Maryadit, Meghraj Apartment, Mora Main Road, Uran, District Raigad – 400702 .......अपीलाथी / Appellant PAN : AAAAD3087F बिाम / V/s. The Income Tax Officer, ……प्रत्यथी / Respondent Ward-3, Panvel Assessee by : Shri K.L. Doshi : Shri Mukesh Jha Revenue by सुनवाई की तारीख / Date of Hearing : 14.06.2018 घोषणा की तारीख / Date of…

DCIT, Circle, Patiala vs. M/S State Bank of Patiala, Patiala

In the result the appeal of the revenue is dismissed

ITA 1325/CHANDI/2017[2015-16]Status: DisposedITAT Chandigarh03 Apr 2018AY 2015-16

Bench: Ms. Diva Singh & Ms. Annapurna Guptaassessment Year: 2015-16

For Appellant: Shri C. NareshFor Respondent: Shri Ashish Abrol
Section 14A

…ecurities was attributable to the business of the bank/assessee falling under the head profits and gains of business thus in this background relying upon the decision of the apex court in the case of CIT versus Nawanshaher Central co-operative bank Ltd (2007) 289 ITR 6 (SC) it had been argued that the assessee had held the shares, bonds debentures etc which constituted its stock in trade and thus the provisions of section 14 A were stated to be not applicable. Considering the aforesaid decision their Lordships held as under: 26. What is of vital importance in the above judgment are the observations emphasized by…

Canara Bank, Bangalore vs. Joint Commissioner of Income Tax Ltu, Bangalore

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

ITA 865/BANG/2017[2012-13]Status: DisposedITAT Bangalore23 Mar 2018AY 2012-13

Bench: Shri Sunil Kumar Yadav & Shri Inturi Rama Raom/S.Canara Bank, Bsca Section, Head Office, J C Road, Bengaluru-560 002. Pan: Aaacc 6106 G … Appellant Vs. Joint Commissioner Of Income-Tax, Ltu, Bengaluru. … Respondent

For Appellant: Shri S.Ananathan, CAFor Respondent: Shri Sanjay Kumar, CIT(DR)
Section 115JSection 143(3)Section 36(1)(viia)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BENGALURU BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER M/s.Canara Bank, BSCA Section, Head Office, J C Road, Bengaluru-560 002. PAN: AAACC 6106 G … Appellant Vs. Joint Commissioner of Income-tax, LTU, Bengaluru. … Respondent Appellant by : Shri S.Ananathan, CA. Respondent by : Shri Sanjay Kumar, CIT(DR) Date of hearing : 09/01/2018 Date of pronouncement : 23/03/2018 O R D E R Per INTURI RAMA RAO, AM : This is an appeal filed by the assessee directed against the order of the learned Commissioner of Income-tax(Appeals)…

The Karnataka Bank Ltd., Mangalore vs. DCIT, Mangalore

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

ITA 1335/BANG/2013[2011-12]Status: DisposedITAT Bangalore19 Jan 2018AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Lalit Kumar

For Appellant: Shri A. Raghavendra Rao, CAFor Respondent: Shri R.K.Jha, CIT(DR)
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BENGALURU BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER and SHRI LALIT KUMAR, JUDICIAL MEMBER Sl. ITA No. & Appellant Respondent No. Asst. year 1 753/Bang/2011 Asst. Commissioner of M/s.Karnataka Bank Ltd. (2008-09) Income-tax, Circle 2(1),’ Near Mahaveer Circle, Mangalore. Pumpwell, Mangalore. PAN:AABCT 5589 K 2 1334/Bang/2012 M/s. Karnataka Bank Ltd. Asst. Commissioner of (2009-10) Mangalore. Income-tax, Circle 2(1),’ Mangalore. 3 1396/Bang/2012 Asst. Commissioner of M/s.Karnataka Bank Ltd. (2009-10) Income-tax, Circle 2(1),’ Mangalore. Mangalore. 4 1335/Bang…

ACIT, Mangalore vs. M/S Karnataka Bank Ltd., Mangalore

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

ITA 1265/BANG/2013[2011-12]Status: DisposedITAT Bangalore19 Jan 2018AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Lalit Kumar

For Appellant: Shri A. Raghavendra Rao, CAFor Respondent: Shri R.K.Jha, CIT(DR)
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BENGALURU BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER and SHRI LALIT KUMAR, JUDICIAL MEMBER Sl. ITA No. & Appellant Respondent No. Asst. year 1 753/Bang/2011 Asst. Commissioner of M/s.Karnataka Bank Ltd. (2008-09) Income-tax, Circle 2(1),’ Near Mahaveer Circle, Mangalore. Pumpwell, Mangalore. PAN:AABCT 5589 K 2 1334/Bang/2012 M/s. Karnataka Bank Ltd. Asst. Commissioner of (2009-10) Mangalore. Income-tax, Circle 2(1),’ Mangalore. 3 1396/Bang/2012 Asst. Commissioner of M/s.Karnataka Bank Ltd. (2009-10) Income-tax, Circle 2(1),’ Mangalore. Mangalore. 4 1335/Bang…

ACIT, Mangalore vs. M/S Karnataka Bank Ltd., Mangalore

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

ITA 1397/BANG/2012[2010-11]Status: DisposedITAT Bangalore19 Jan 2018AY 2010-11

Bench: Shri Inturi Rama Rao & Shri Lalit Kumar

For Appellant: Shri A. Raghavendra Rao, CAFor Respondent: Shri R.K.Jha, CIT(DR)
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BENGALURU BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER and SHRI LALIT KUMAR, JUDICIAL MEMBER Sl. ITA No. & Appellant Respondent No. Asst. year 1 753/Bang/2011 Asst. Commissioner of M/s.Karnataka Bank Ltd. (2008-09) Income-tax, Circle 2(1),’ Near Mahaveer Circle, Mangalore. Pumpwell, Mangalore. PAN:AABCT 5589 K 2 1334/Bang/2012 M/s. Karnataka Bank Ltd. Asst. Commissioner of (2009-10) Mangalore. Income-tax, Circle 2(1),’ Mangalore. 3 1396/Bang/2012 Asst. Commissioner of M/s.Karnataka Bank Ltd. (2009-10) Income-tax, Circle 2(1),’ Mangalore. Mangalore. 4 1335/Bang…

ACIT, Mangalore vs. M/S Karnataka Bank Ltd., Mangalore

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

ITA 1396/BANG/2012[2009-10]Status: DisposedITAT Bangalore19 Jan 2018AY 2009-10

Bench: Shri Inturi Rama Rao & Shri Lalit Kumar

For Appellant: Shri A. Raghavendra Rao, CAFor Respondent: Shri R.K.Jha, CIT(DR)
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BENGALURU BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER and SHRI LALIT KUMAR, JUDICIAL MEMBER Sl. ITA No. & Appellant Respondent No. Asst. year 1 753/Bang/2011 Asst. Commissioner of M/s.Karnataka Bank Ltd. (2008-09) Income-tax, Circle 2(1),’ Near Mahaveer Circle, Mangalore. Pumpwell, Mangalore. PAN:AABCT 5589 K 2 1334/Bang/2012 M/s. Karnataka Bank Ltd. Asst. Commissioner of (2009-10) Mangalore. Income-tax, Circle 2(1),’ Mangalore. 3 1396/Bang/2012 Asst. Commissioner of M/s.Karnataka Bank Ltd. (2009-10) Income-tax, Circle 2(1),’ Mangalore. Mangalore. 4 1335/Bang…

The Karnataka Bank Ltd., Mangalore vs. DCIT, Bangalore

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

ITA 1335/BANG/2012[2010-11]Status: DisposedITAT Bangalore19 Jan 2018AY 2010-11

Bench: Shri Inturi Rama Rao & Shri Lalit Kumar

For Appellant: Shri A. Raghavendra Rao, CAFor Respondent: Shri R.K.Jha, CIT(DR)
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BENGALURU BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER and SHRI LALIT KUMAR, JUDICIAL MEMBER Sl. ITA No. & Appellant Respondent No. Asst. year 1 753/Bang/2011 Asst. Commissioner of M/s.Karnataka Bank Ltd. (2008-09) Income-tax, Circle 2(1),’ Near Mahaveer Circle, Mangalore. Pumpwell, Mangalore. PAN:AABCT 5589 K 2 1334/Bang/2012 M/s. Karnataka Bank Ltd. Asst. Commissioner of (2009-10) Mangalore. Income-tax, Circle 2(1),’ Mangalore. 3 1396/Bang/2012 Asst. Commissioner of M/s.Karnataka Bank Ltd. (2009-10) Income-tax, Circle 2(1),’ Mangalore. Mangalore. 4 1335/Bang…

The Karnataka Bank Ltd., Mangalore vs. DCIT, Bangalore

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

ITA 1334/BANG/2012[2009-10]Status: DisposedITAT Bangalore19 Jan 2018AY 2009-10

Bench: Shri Inturi Rama Rao & Shri Lalit Kumar

For Appellant: Shri A. Raghavendra Rao, CAFor Respondent: Shri R.K.Jha, CIT(DR)
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BENGALURU BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER and SHRI LALIT KUMAR, JUDICIAL MEMBER Sl. ITA No. & Appellant Respondent No. Asst. year 1 753/Bang/2011 Asst. Commissioner of M/s.Karnataka Bank Ltd. (2008-09) Income-tax, Circle 2(1),’ Near Mahaveer Circle, Mangalore. Pumpwell, Mangalore. PAN:AABCT 5589 K 2 1334/Bang/2012 M/s. Karnataka Bank Ltd. Asst. Commissioner of (2009-10) Mangalore. Income-tax, Circle 2(1),’ Mangalore. 3 1396/Bang/2012 Asst. Commissioner of M/s.Karnataka Bank Ltd. (2009-10) Income-tax, Circle 2(1),’ Mangalore. Mangalore. 4 1335/Bang…

ACIT, Mangalore vs. M/S Karnataka Bank Ltd., Mangalore

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

ITA 753/BANG/2011[2008-09]Status: DisposedITAT Bangalore19 Jan 2018AY 2008-09

Bench: Shri Inturi Rama Rao & Shri Lalit Kumar

For Appellant: Shri A. Raghavendra Rao, CAFor Respondent: Shri R.K.Jha, CIT(DR)
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BENGALURU BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER and SHRI LALIT KUMAR, JUDICIAL MEMBER Sl. ITA No. & Appellant Respondent No. Asst. year 1 753/Bang/2011 Asst. Commissioner of M/s.Karnataka Bank Ltd. (2008-09) Income-tax, Circle 2(1),’ Near Mahaveer Circle, Mangalore. Pumpwell, Mangalore. PAN:AABCT 5589 K 2 1334/Bang/2012 M/s. Karnataka Bank Ltd. Asst. Commissioner of (2009-10) Mangalore. Income-tax, Circle 2(1),’ Mangalore. 3 1396/Bang/2012 Asst. Commissioner of M/s.Karnataka Bank Ltd. (2009-10) Income-tax, Circle 2(1),’ Mangalore. Mangalore. 4 1335/Bang…