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 ACIT, Circle-7, Ahmedabad vs. The Ahmedabad District Co.Op. Bank Ltd., Ahmedabad

In the result, appeal filed by the department is dismissed

ITA 25/AHD/2014[2007-08]Status: DisposedITAT Ahmedabad01 Dec 2017AY 2007-08

Bench: Shri Mahavir Prasad & Shri, Manish Borad

For Appellant: Shri Jayant Jhaveri, Sr.D.RFor Respondent: Shri A. N. Shah, A.R
Section 143(3)Section 147Section 148

…733 (Guj)]as under: 1. Bihar State Co.Op. Bank Ltd. v. CIT [39 ITR 114 (SC)] 2. CIT v. Karnataka State Co.Op. Apex Bank [251 ITR 194(SC)] 3. CIT v. Ramnathpuram District Co.Op.Central Bank Ltd, [255 ITR 423 (SC) 4. CIT v. Nawanshahar Central Co.Op. Bank Ltd. [289 ITR 6 (SC)] 5. Addl.ClT v. Ahmedabad Dist, Co.Op. Bank Ltd. [101 ITR 733 (Guj)] 6.5 In view of the above, it is strongly submitted that re-opening of assessment cannot be resorted to disallowing the claim which has been validly allowed in the original assessment. 7. It is further submitted that claim for deduction in respect Provision for Bad & Doubtful…

Indusind Bank Limited, Mumbai vs. DCIT Cir. - 2(3)(2), Mumbai

In the result, both the appeals of the assessee are allowed

ITA 5332/MUM/2016[2009-10]Status: DisposedITAT Mumbai24 Nov 2017AY 2009-10

Bench: Hon’Ble S/Shri Joginder Singh (Jm) & Rajesh Kumar,(Am)

For Appellant: Shri Kartic NatrajanFor Respondent: Shri Rajat Mittal
Section 14A

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “सी”, म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL BENCH “C” MUMBAI BEFORE HON’BLE S/SHRI JOGINDER SINGH (JM), AND RAJESH KUMAR,(AM) I.T.A. No.5331 and 5332/Mum/2016 (निर्धारण वर्ा / Assessment Year:2008-09 and 2009-10) Indusind Bank Limited Dy. Commissioner of Income Tax 8th floor, Tower 1, –Circle 2(3)(2),Mumbai. बनाम/ One Indiabulls Centre, 841, S B Marg, Elephistone, Vs. Mumbai-400013 अपीऱाथी की ओर से / Assessee by : Shri Kartic Natrajan प्रत्यथी की ओर से/ Revenue by : Shri Rajat Mittal PAN : AAACI1314G सुनवाई की तारीख /Date of Hearing : 1.11.2017 घोषणा की तारीख /Date of Pr…

Canara Bank, Bangalore vs. JCIT, Bangalore

In the result, the appeal filed by the revenue is dismissed

ITA 931/BANG/2016[2011-12]Status: DisposedITAT Bangalore15 Sept 2017AY 2011-12

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri G.Sarangan, Senior Advocate and Shri S.Ananthan, CAFor Respondent: Shri G.R. Reddy, CIT(DR)
Section 143(3)Section 36(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BENGALURU BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA No.1493/Bang/2014 (Assessment year: 2010-11) and M/s. Canara Bank, BSCA Section, Head Office, 112, JC Road, Bengaluru-560002. … Appellant PAN:AAACC 6106 G Vs. Joint Commissioner of Income-tax, LTU, Bengaluru. … Respondent AND ITA No.1440/Bang/2014 (Assessment year: 2010-11) and Joint Commissioner of Income-tax, LTU, Bengaluru. … Appellant Vs. M/s.Canara Bank, Bengaluru. … Respondent Assessee by : Shri G.Sarangan, Senior Advocate and Shri S.Ananthan, CA. Revenue…

Canara Bank, Bangalore vs. JCIT, Bangalore

In the result, the appeal filed by the revenue is dismissed

ITA 1493/BANG/2014[2010-11]Status: DisposedITAT Bangalore15 Sept 2017AY 2010-11

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri G.Sarangan, Senior Advocate and Shri S.Ananthan, CAFor Respondent: Shri G.R. Reddy, CIT(DR)
Section 143(3)Section 36(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BENGALURU BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA No.1493/Bang/2014 (Assessment year: 2010-11) and M/s. Canara Bank, BSCA Section, Head Office, 112, JC Road, Bengaluru-560002. … Appellant PAN:AAACC 6106 G Vs. Joint Commissioner of Income-tax, LTU, Bengaluru. … Respondent AND ITA No.1440/Bang/2014 (Assessment year: 2010-11) and Joint Commissioner of Income-tax, LTU, Bengaluru. … Appellant Vs. M/s.Canara Bank, Bengaluru. … Respondent Assessee by : Shri G.Sarangan, Senior Advocate and Shri S.Ananthan, CA. Revenue…

Joint Commissioner of Income Tax, Bangalore vs. M/S Canara Bank, Bangalore

In the result, the appeal filed by the revenue is dismissed

ITA 1440/BANG/2014[2010-11]Status: DisposedITAT Bangalore15 Sept 2017AY 2010-11

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri G.Sarangan, Senior Advocate and Shri S.Ananthan, CAFor Respondent: Shri G.R. Reddy, CIT(DR)
Section 143(3)Section 36(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BENGALURU BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA No.1493/Bang/2014 (Assessment year: 2010-11) and M/s. Canara Bank, BSCA Section, Head Office, 112, JC Road, Bengaluru-560002. … Appellant PAN:AAACC 6106 G Vs. Joint Commissioner of Income-tax, LTU, Bengaluru. … Respondent AND ITA No.1440/Bang/2014 (Assessment year: 2010-11) and Joint Commissioner of Income-tax, LTU, Bengaluru. … Appellant Vs. M/s.Canara Bank, Bengaluru. … Respondent Assessee by : Shri G.Sarangan, Senior Advocate and Shri S.Ananthan, CA. Revenue…

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

In the result, the appeal filed by the revenue is dismissed

ITA 979/BANG/2013[2009-10]Status: DisposedITAT Bangalore15 Sept 2017AY 2009-10

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri G.Sarangan, Senior Advocate and Shri S.Ananthan, CAFor Respondent: Shri G.R. Reddy, CIT(DR)
Section 143(3)Section 36(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BENGALURU BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA No.1493/Bang/2014 (Assessment year: 2010-11) and M/s. Canara Bank, BSCA Section, Head Office, 112, JC Road, Bengaluru-560002. … Appellant PAN:AAACC 6106 G Vs. Joint Commissioner of Income-tax, LTU, Bengaluru. … Respondent AND ITA No.1440/Bang/2014 (Assessment year: 2010-11) and Joint Commissioner of Income-tax, LTU, Bengaluru. … Appellant Vs. M/s.Canara Bank, Bengaluru. … Respondent Assessee by : Shri G.Sarangan, Senior Advocate and Shri S.Ananthan, CA. Revenue…

J.C.I.T vs. M/S Canara Bank

In the result, the appeal filed by the revenue is dismissed

ITA 1035/BANG/2013[2009-10]Status: DisposedITAT Bangalore15 Sept 2017AY 2009-10

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri G.Sarangan, Senior Advocate and Shri S.Ananthan, CAFor Respondent: Shri G.R. Reddy, CIT(DR)
Section 143(3)Section 36(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BENGALURU BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA No.1493/Bang/2014 (Assessment year: 2010-11) and M/s. Canara Bank, BSCA Section, Head Office, 112, JC Road, Bengaluru-560002. … Appellant PAN:AAACC 6106 G Vs. Joint Commissioner of Income-tax, LTU, Bengaluru. … Respondent AND ITA No.1440/Bang/2014 (Assessment year: 2010-11) and Joint Commissioner of Income-tax, LTU, Bengaluru. … Appellant Vs. M/s.Canara Bank, Bengaluru. … Respondent Assessee by : Shri G.Sarangan, Senior Advocate and Shri S.Ananthan, CA. Revenue…

Vyasarpadi Co-Op. Industrial Estate Ltd., Chennai vs. ITO, Chennai

In the result, all the appeals filed by the assessee are dismissed

ITA 254/CHNY/2017[1998-99]Status: DisposedITAT Chennai25 Apr 2017AY 1998-99

Bench: Shri N.R.S. Ganesan & Shri Sanjay Aroraआयकर अपील सं./Ita Nos.252, 253 & 254/Mds/2017 "नधा"रण वष" / Assessment Years : 1996-97 To 1998-99

For Appellant: Ms. S. Sriniranjani, AdvocateFor Respondent: Shri Shiva Srinivas, JCIT
Section 143(3)Section 154Section 80P(2)Section 80P(2)(d)

…nt of Himachal Pradesh High Court in CIT v. Kangra Co-operative Bank Ltd. (2009) 309 ITR 106, the Ld.counsel submitted that the Himachal Pradesh High Court after following the judgment of Apex Court in CIT v. Navanshahar Central Co-operative Bank Ltd. (2007) 289 ITR 6, found that interest on such investment is eligible for deduction under Section 80P(2) of the Act. In this case also, according to the Ld. counsel, a fixed deposit was made by the assessee with Tamil Nadu Industrial Co- operative Bank Ltd., which is otherwise a co-operative society under the administrative control of Industries Commissioner and Di…

Vyasarpadi Co-Op. Industrial Estate Ltd., Chennai vs. ITO, Chennai

In the result, all the appeals filed by the assessee are dismissed

ITA 253/CHNY/2017[1997-98]Status: DisposedITAT Chennai25 Apr 2017AY 1997-98

Bench: Shri N.R.S. Ganesan & Shri Sanjay Aroraआयकर अपील सं./Ita Nos.252, 253 & 254/Mds/2017 "नधा"रण वष" / Assessment Years : 1996-97 To 1998-99

For Appellant: Ms. S. Sriniranjani, AdvocateFor Respondent: Shri Shiva Srinivas, JCIT
Section 143(3)Section 154Section 80P(2)Section 80P(2)(d)

…nt of Himachal Pradesh High Court in CIT v. Kangra Co-operative Bank Ltd. (2009) 309 ITR 106, the Ld.counsel submitted that the Himachal Pradesh High Court after following the judgment of Apex Court in CIT v. Navanshahar Central Co-operative Bank Ltd. (2007) 289 ITR 6, found that interest on such investment is eligible for deduction under Section 80P(2) of the Act. In this case also, according to the Ld. counsel, a fixed deposit was made by the assessee with Tamil Nadu Industrial Co- operative Bank Ltd., which is otherwise a co-operative society under the administrative control of Industries Commissioner and Di…

DCIT, Trichy vs. M/S. the Karur Vysya Bank. Ltd., Karur

Accordingly, the claim of the assessee that it had to be allowed on actual payment basis was, in our opinion, rightly allowed by the CIT(Appeals)

ITA 2649/CHNY/2016[2011-12]Status: DisposedITAT Chennai29 Mar 2017AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George

For Appellant: Shri S. Ananthan, CAFor Respondent: Sh. Pathlavath Peerya, CIT
Section 14A

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई ["श"वर: मदुरै] IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI [CAMP: MADURAI] "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी अ"ाहम पी.जॉज", लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.2325 & 2326/Mds/2016 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 The Karur Vysya Bank Ltd., The Joint Commissioner of Income Erode Road, Karur – 639 001. v. Tax, Range – I, Tiruchirapalli. PAN : AAACT 3373 J (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA Nos.2433 & 2649/Mds/2016 "नधा"रण…

DCIT, Trichy vs. The Karur Vysya Bank Ltd., Karur

Accordingly, the claim of the assessee that it had to be allowed on actual payment basis was, in our opinion, rightly allowed by the CIT(Appeals)

ITA 2433/CHNY/2016[2010-11]Status: DisposedITAT Chennai29 Mar 2017AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George

For Appellant: Shri S. Ananthan, CAFor Respondent: Sh. Pathlavath Peerya, CIT
Section 14A

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई ["श"वर: मदुरै] IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI [CAMP: MADURAI] "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी अ"ाहम पी.जॉज", लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.2325 & 2326/Mds/2016 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 The Karur Vysya Bank Ltd., The Joint Commissioner of Income Erode Road, Karur – 639 001. v. Tax, Range – I, Tiruchirapalli. PAN : AAACT 3373 J (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA Nos.2433 & 2649/Mds/2016 "नधा"रण…

The Karur Vysya Bank Ltd., Karur vs. JCIT, Trichy

Accordingly, the claim of the assessee that it had to be allowed on actual payment basis was, in our opinion, rightly allowed by the CIT(Appeals)

ITA 2326/CHNY/2016[2011-12]Status: DisposedITAT Chennai29 Mar 2017AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George

For Appellant: Shri S. Ananthan, CAFor Respondent: Sh. Pathlavath Peerya, CIT
Section 14A

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई ["श"वर: मदुरै] IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI [CAMP: MADURAI] "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी अ"ाहम पी.जॉज", लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.2325 & 2326/Mds/2016 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 The Karur Vysya Bank Ltd., The Joint Commissioner of Income Erode Road, Karur – 639 001. v. Tax, Range – I, Tiruchirapalli. PAN : AAACT 3373 J (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA Nos.2433 & 2649/Mds/2016 "नधा"रण…

The Karur Vysya Bank Ltd., Karur vs. JCIT, Trichy

Accordingly, the claim of the assessee that it had to be allowed on actual payment basis was, in our opinion, rightly allowed by the CIT(Appeals)

ITA 2325/CHNY/2016[2010-11]Status: DisposedITAT Chennai29 Mar 2017AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George

For Appellant: Shri S. Ananthan, CAFor Respondent: Sh. Pathlavath Peerya, CIT
Section 14A

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई ["श"वर: मदुरै] IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI [CAMP: MADURAI] "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी अ"ाहम पी.जॉज", लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.2325 & 2326/Mds/2016 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 The Karur Vysya Bank Ltd., The Joint Commissioner of Income Erode Road, Karur – 639 001. v. Tax, Range – I, Tiruchirapalli. PAN : AAACT 3373 J (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA Nos.2433 & 2649/Mds/2016 "नधा"रण…

Mutholy Service Co-Operative Bank Ltd, Kottayam vs. The ITO, Kottayam

ITA 11/COCH/2014[2010-11]Status: DisposedITAT Cochin22 Mar 2017AY 2010-11

Bench: Shri Abraham P. George & Shri George George. K.] आयकर अपील सं./I.T.A. No. 11/Coch/2014. िनधा"रण वष" /Assessment Year : 2010-2011. Vs. M/S. Mutholy Service Co- The Income Tax Officer, Operative Bank Ltd, Ward 4 Puliyannor P.O. Kottayam. Kottayam Dist. 686 573 [Pan Aaajm 0328H] (अपीलाथ" अपीलाथ" अपीलाथ"/Appellant) अपीलाथ" (ू"यथ" ू"यथ" ू"यथ"/Respondent) ू"यथ"

For Respondent: Shri. A. Dhanaraj, Sr. D.R
Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL : COCHIN BENCH: KOCHI. [BEFORE SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE. K., JUDICIAL MEMBER] आयकर अपील सं./I.T.A. No. 11/Coch/2014. िनधा"रण वष" /Assessment year : 2010-2011. Vs. M/s. Mutholy Service Co- The Income Tax Officer, Operative Bank Ltd, Ward 4 Puliyannor P.O. Kottayam. Kottayam Dist. 686 573 [PAN AAAJM 0328H] (अपीलाथ" अपीलाथ" अपीलाथ"/Appellant) अपीलाथ" (ू"यथ" ू"यथ" ू"यथ"/Respondent) ू"यथ" : Shri. Jose Kutty Jacob, C.A. अपीलाथ" क" ओर से/ Appellant by ू"यथ" क" ओर से /Respondent by : Shri. A. Dhanaraj, Sr. D.R सुनवाई क" तार"ख/Date of Hearin…

The Sri Kannikaparameshwari Co-Op Bank Limited, Davangere vs. Income-Tax Officer, Davangere

In the result, the appeal of the assessee is dismissed

ITA 1364/BANG/2016[2004-05]Status: DisposedITAT Bangalore23 Sept 2016AY 2004-05

Bench: Shri A.K.Garodia, Accounant Member

For Appellant: Shri S. Ramasubramanian, CAFor Respondent: Shri G. Manoj Kumar, Addl. CIT
Section 143(3)Section 147Section 148Section 80PSection 80P(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘SMC’, BANGALORE BEFORE SHRI A.K.GARODIA, ACCOUNANT MEMBER ITA No.1364(Bang) 2016 (Assessment year : 2004-05) The Sri Kannikaparameshwari Co-Op. Bank Ltd., P.J.Extension, entre Point, Davaanagere No.AADFV3065F Appellant Vs The Income Tax Officer, Ward-3, Davanagere Respondent Assessee by : Shri S. Ramasubramanian, CA Revenue by : Shri G. Manoj Kumar, Addl. CIT Date of hearing : 15-09-2016 Date of pronouncement : 23-09-2016 O R D E R PER A. K. GARODIA, A. M.: This is an assessee’s appeal directed against the order of the ld. CIT(A), Davanagere dated 11…

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

In the result, the appeal filed by the revenue is dismissed

ITA 331/BANG/2014[2009-10]Status: DisposedITAT Bangalore22 Jul 2016AY 2009-10

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Raojoint Commissioner Of Income-Tax, Ltu, Bangalore. … Appellant Vs. M/S. Vijaya Bank, Head Office, Central Accounts Dept. 41/2, Mg Road, Bangalre-560001. … Respondent Pa No.Aaacv 4791 J & M/S. Vijaya Bank, Ho, Central Accounts Dept. 41/2, M.G.Road, Bangalore. … Appellant Vs. Addl. Commissioner Of Income-Tax, Ltu, Bangalore. … Respondent Revenue By : Shri P.Chandrashekar, Cit(Dr) Assessee By : Shri S.Ananthan, Ca & Smt.Lalitha Ramaswamy, Ca Date Of Hearing : 07/06/2016 Date Of Pronouncement : 22/07/2016 O R D E R Per Inturi Rama Rao, Am : These Are Cross Appeals Filed By The Assessee-Bank As Well As The Revenue Directed Against The Order Of The Cit(A), Ltu, Bangalore, Dated 28/11/2013 For The Assessment Year 2009-10. Ita Nos.318 & 331/Bang/2014 Page 2 Of 25 2. Briefly, Facts Of The Case Are That The Assessee Is A Nationalized Bank Engaged In The Business Of Banking. It Filed Return Of Income For The Assessment Year 2009-10 On 29/9/2009 Declaring A Total Income Of Rs.540,24,85,305/-. Against The Said Return Of Income, Assessment Was Completed By The Addl. Cit (Ltu), Bangalore, U/S 143(3) Of The Income-Tax Act, 1961 [Hereinafter Referred To As 'The Act' For Short] Vide Order Dated 30/08/2011 At A Total Income Of Rs.1205,99,81,409/-. While Doing So, The Ao Made The Following Disallowances:

For Appellant: Shri S.Ananthan, CA and Smt.Lalitha Ramaswamy, CAFor Respondent: Shri P.Chandrashekar, CIT(DR)
Section 115JSection 143(3)Section 14ASection 36(1)(vii)Section 36(1)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BANGALORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER Joint Commissioner of Income-tax, LTU, Bangalore. … Appellant Vs. M/s. Vijaya Bank, Head Office, Central Accounts Dept. 41/2, MG Road, Bangalre-560001. … Respondent PA No.AAACV 4791 J AND M/s. Vijaya Bank, HO, Central Accounts Dept. 41/2, M.G.Road, Bangalore. … Appellant Vs. Addl. Commissioner of Income-tax, LTU, Bangalore. … Respondent Revenue by : Shri P.Chandrashekar, CIT(DR) Assessee by : Shri S.Ananthan, CA and Smt.Lalitha Ramaswamy, CA Date of hearing : 07/06/20…

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

In the result, the appeal filed by the revenue is dismissed

ITA 318/BANG/2014[2009-10]Status: DisposedITAT Bangalore22 Jul 2016AY 2009-10

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Raojoint Commissioner Of Income-Tax, Ltu, Bangalore. … Appellant Vs. M/S. Vijaya Bank, Head Office, Central Accounts Dept. 41/2, Mg Road, Bangalre-560001. … Respondent Pa No.Aaacv 4791 J & M/S. Vijaya Bank, Ho, Central Accounts Dept. 41/2, M.G.Road, Bangalore. … Appellant Vs. Addl. Commissioner Of Income-Tax, Ltu, Bangalore. … Respondent Revenue By : Shri P.Chandrashekar, Cit(Dr) Assessee By : Shri S.Ananthan, Ca & Smt.Lalitha Ramaswamy, Ca Date Of Hearing : 07/06/2016 Date Of Pronouncement : 22/07/2016 O R D E R Per Inturi Rama Rao, Am : These Are Cross Appeals Filed By The Assessee-Bank As Well As The Revenue Directed Against The Order Of The Cit(A), Ltu, Bangalore, Dated 28/11/2013 For The Assessment Year 2009-10. Ita Nos.318 & 331/Bang/2014 Page 2 Of 25 2. Briefly, Facts Of The Case Are That The Assessee Is A Nationalized Bank Engaged In The Business Of Banking. It Filed Return Of Income For The Assessment Year 2009-10 On 29/9/2009 Declaring A Total Income Of Rs.540,24,85,305/-. Against The Said Return Of Income, Assessment Was Completed By The Addl. Cit (Ltu), Bangalore, U/S 143(3) Of The Income-Tax Act, 1961 [Hereinafter Referred To As 'The Act' For Short] Vide Order Dated 30/08/2011 At A Total Income Of Rs.1205,99,81,409/-. While Doing So, The Ao Made The Following Disallowances:

For Appellant: Shri S.Ananthan, CA and Smt.Lalitha Ramaswamy, CAFor Respondent: Shri P.Chandrashekar, CIT(DR)
Section 115JSection 143(3)Section 14ASection 36(1)(vii)Section 36(1)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BANGALORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER Joint Commissioner of Income-tax, LTU, Bangalore. … Appellant Vs. M/s. Vijaya Bank, Head Office, Central Accounts Dept. 41/2, MG Road, Bangalre-560001. … Respondent PA No.AAACV 4791 J AND M/s. Vijaya Bank, HO, Central Accounts Dept. 41/2, M.G.Road, Bangalore. … Appellant Vs. Addl. Commissioner of Income-tax, LTU, Bangalore. … Respondent Revenue by : Shri P.Chandrashekar, CIT(DR) Assessee by : Shri S.Ananthan, CA and Smt.Lalitha Ramaswamy, CA Date of hearing : 07/06/20…

American Express Bank Ltd, Mumbai vs. DDIT (It) RG 1(1), Mumbai

In the result, all the appeals of the assessee stands allowed

ITA 6875/MUM/2012[1996-97]Status: DisposedITAT Mumbai31 May 2016AY 1996-97

Bench: Shri Rajendra & Shri Amit Shukla

Section 143(3)Section 250

…आयकर अपीलीय अिधकरण “ए” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI "ी राज", लेखा सद"य एवं "ी अिमत शु"ला, "याियक सद"य के सम" । BEFORE SHRI RAJENDRA, ACCOUNTANT MEMBER AND SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA No. : 6872/Mum/2012 (Assessment year: 1992-93) ITA No. : 6873/Mum/2012 (Assessment year: 1994-95) ITA No. : 6874/Mum/2012 (Assessment year: 1995-96) ITA No. : 6875/Mum/2012 (Assessment year: 1996-97) अमेर"कन ए"स"ेस ब"क "ल"मटेड Vs ADIT(IT)-1(1), R. No.117, 1st Floor, M/s American Express Ballaro Estate, N M Rd., Bank Ltd., C/o SRBC and Associates, Mumbai -400 038 6th Floor,…

American Express Bank Ltd, Mumbai vs. DDIT (It) RG 1(1), Mumbai

In the result, all the appeals of the assessee stands allowed

ITA 6874/MUM/2012[1995-96]Status: DisposedITAT Mumbai31 May 2016AY 1995-96

Bench: Shri Rajendra & Shri Amit Shukla

Section 143(3)Section 250

…आयकर अपीलीय अिधकरण “ए” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI "ी राज", लेखा सद"य एवं "ी अिमत शु"ला, "याियक सद"य के सम" । BEFORE SHRI RAJENDRA, ACCOUNTANT MEMBER AND SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA No. : 6872/Mum/2012 (Assessment year: 1992-93) ITA No. : 6873/Mum/2012 (Assessment year: 1994-95) ITA No. : 6874/Mum/2012 (Assessment year: 1995-96) ITA No. : 6875/Mum/2012 (Assessment year: 1996-97) अमेर"कन ए"स"ेस ब"क "ल"मटेड Vs ADIT(IT)-1(1), R. No.117, 1st Floor, M/s American Express Ballaro Estate, N M Rd., Bank Ltd., C/o SRBC and Associates, Mumbai -400 038 6th Floor,…

American Express Bank Ltd, Mumbai vs. DDIT (It) RG 1(1), Mumbai

In the result, all the appeals of the assessee stands allowed

ITA 6873/MUM/2012[1994-95]Status: DisposedITAT Mumbai31 May 2016AY 1994-95

Bench: Shri Rajendra & Shri Amit Shukla

Section 143(3)Section 250

…आयकर अपीलीय अिधकरण “ए” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI "ी राज", लेखा सद"य एवं "ी अिमत शु"ला, "याियक सद"य के सम" । BEFORE SHRI RAJENDRA, ACCOUNTANT MEMBER AND SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA No. : 6872/Mum/2012 (Assessment year: 1992-93) ITA No. : 6873/Mum/2012 (Assessment year: 1994-95) ITA No. : 6874/Mum/2012 (Assessment year: 1995-96) ITA No. : 6875/Mum/2012 (Assessment year: 1996-97) अमेर"कन ए"स"ेस ब"क "ल"मटेड Vs ADIT(IT)-1(1), R. No.117, 1st Floor, M/s American Express Ballaro Estate, N M Rd., Bank Ltd., C/o SRBC and Associates, Mumbai -400 038 6th Floor,…