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 367,154 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.

Pr. Commissioner of Income Tax -7, Delhi vs. M/S Punjab and Sind Bank

ITA - 541 / 2023HC Delhi21 Sept 2023
For Respondent: “A. Whether in the facts and circumstances of the case
Section 14A

…ITA 541/2023 Page 1 of 4 $~85 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Decision delivered on: 21.09.2023 + ITA 541/2023 PR. COMMISSIONER OF INCOME TAX -7, DELHI ..... Appellant Through: Mr Puneet Rai, Sr. Standing Counsel with Mr Ashvini Kumar and Mr Rishabh Nangia, Advs. versus M/S PUNJAB AND SIND BANK ..... Respondent Through: Mr Sumit Lalchandani, Adv. CORAM: HON'BLE MR. JUSTICE RAJIV SHAKDHER HON'BLE MR. JUSTICE GIRISH KATHPALIA [Physical Hearing/Hybrid Hearing (as per request)…

Pr. Commissioner of Income Tax-7 vs. Oriental Bank of Commerce Ltd (Now Merged With Punjab National Bank Ltd.)

ITA/522/2023HC Delhi13 Sept 2023

Bench: HON'BLE MR. JUSTICE RAJIV SHAKDHER,HON'BLE MR. JUSTICE GIRISH KATHPALIA

Section 14ASection 36(1)(vii)

…ITA Nos.521/2023, 522/2023 & 524/2023 Page 1 of 6 $~41, 42 & 44 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Decision delivered on: 13.09.2023 + ITA 521/2023 & CM Nos.47075-77/2023 PR. COMMISSIONER OF INCOME TAX-7 ..... Appellant Through: Mr Puneet Rai, Sr Standing Counsel with Mr Ashvini, Standing Counsel. versus ORIENTAL BANK OF COMMERCE LTD (NOW MERGED WITH PUNJAB NATIONAL BANK LTD.) ..... Respondent Through: None. + ITA 522/2023 & CM Nos.47082-84/2023 PR. COMMISSIONER…

Pr. Commissioner of Income Tax-7 vs. Oriental Bank of Commerce Ltd (Now Merged With Punjab National Bank Ltd.)

ITA/521/2023HC Delhi13 Sept 2023

Bench: HON'BLE MR. JUSTICE RAJIV SHAKDHER,HON'BLE MR. JUSTICE GIRISH KATHPALIA

Section 14ASection 36(1)(vii)

…ITA Nos.521/2023, 522/2023 & 524/2023 Page 1 of 6 $~41, 42 & 44 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Decision delivered on: 13.09.2023 + ITA 521/2023 & CM Nos.47075-77/2023 PR. COMMISSIONER OF INCOME TAX-7 ..... Appellant Through: Mr Puneet Rai, Sr Standing Counsel with Mr Ashvini, Standing Counsel. versus ORIENTAL BANK OF COMMERCE LTD (NOW MERGED WITH PUNJAB NATIONAL BANK LTD.) ..... Respondent Through: None. + ITA 522/2023 & CM Nos.47082-84/2023 PR. COMMISSIONER…

Pr. Commissioner of Income Tax-7 vs. Oriental Bank of Commerce Ltd (Now Merged With Punjab National Bank Ltd.)

ITA - 522 / 2023HC Delhi13 Sept 2023
Section 14ASection 36(1)(vii)

…ITA Nos.521/2023, 522/2023 & 524/2023 Page 1 of 6 $~41, 42 & 44 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Decision delivered on: 13.09.2023 + ITA 521/2023 & CM Nos.47075-77/2023 PR. COMMISSIONER OF INCOME TAX-7 ..... Appellant Through: Mr Puneet Rai, Sr Standing Counsel with Mr Ashvini, Standing Counsel. versus ORIENTAL BANK OF COMMERCE LTD (NOW MERGED WITH PUNJAB NATIONAL BANK LTD.) ..... Respondent Through: None. + ITA 522/2023 & CM Nos.47082-84/2023 PR. COMMISSIONER…

Pr. Commissioner of Income Tax-7 vs. Oriental Bank of Commerce Ltd (Now Merged With Punjab National Bank Ltd.)

ITA - 521 / 2023HC Delhi13 Sept 2023
Section 14ASection 36(1)(vii)

…ITA Nos.521/2023, 522/2023 & 524/2023 Page 1 of 6 $~41, 42 & 44 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Decision delivered on: 13.09.2023 + ITA 521/2023 & CM Nos.47075-77/2023 PR. COMMISSIONER OF INCOME TAX-7 ..... Appellant Through: Mr Puneet Rai, Sr Standing Counsel with Mr Ashvini, Standing Counsel. versus ORIENTAL BANK OF COMMERCE LTD (NOW MERGED WITH PUNJAB NATIONAL BANK LTD.) ..... Respondent Through: None. + ITA 522/2023 & CM Nos.47082-84/2023 PR. COMMISSIONER…

Andhra Pragati Farmers Service Co-Op Society, Yerraguntla, Kurnool vs. Income Tax Officer, Ward-1, Nandyal

In the result, the appeal of the assessee is allowed

ITA 432/HYD/2023[2017-18]Status: DisposedITAT Hyderabad12 Sept 2023AY 2017-18

Bench: Shri Laliet Kumarassessment Year: 2017-18 Andhra Pragathi Farmers Vs. The Income Tax Officer, Ward – 1, Nandyal. Service Co-Operative Society, Yerraguntla, Kurnool. Pan : Aaaar2374M. (Appellant) (Respondent) Assessee By: Shri K. A. Sai Prasad, C.A. Revenue By: Sri Aravindakshan, Sr. A.R. 12.09.2023 Date Of Hearing: Date Of Pronouncement: 12.09.2023

For Appellant: Shri K. A. Sai Prasad, C.AFor Respondent: Sri Aravindakshan, Sr. A.R
Section 143(2)Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…rtaining to the interest income derived from nationalized banks. Learned Pr.CIT holds that the hon'ble apex court’s decision in Totgars Co- operative Society Ltd vs, Income Tax Officer (322 ITR 283) (S.C) as well as CIT vs. Nawanshahar Central Co-op Bank Ltd (289 ITR 6) (S.C) have already held that such deduction isn’t available to a society like the assessee but banks only. He has also referred to the CBDT Circular No.18/2015 to the very fact. 4. Both the parties reiterated their respective stands against and in support of Pr.CIT’s foregoing revision directions. We notice in this factual backdrop that the instan…

ACIT, Cir.-29, Kolkata vs. M/S Steel Authority of India Employees Co-Op. Cr. Society Ltd., Kolkata

In the result, the appeal of the revenue is hereby dismissed

ITA 268/KOL/2023[2018-19]Status: DisposedITAT Kolkata09 Aug 2023AY 2018-19

Bench: Dr. Manish Borad & Shri Sonjoy Sarma] I.T.A. No. 268/Kol/2023 Assessment Year : 2018-19 Acit, Circle-29, Kolkata Vs. M/S. Steel Authority Of India Employees Co-Operative Credit Society Limited Pan: Aadas 9699 B Appellant Respondent Date Of Hearing 15.05.2023 Date Of Pronouncement 09.08.2023 For The Assessee Shri S.K. Tulsiyan, Advocate & Mrs. Puja Somani, Ca For The Revenue Smt. Ranu Biswas, Addl. Cit, Dr Order Per Sonjoy Sarma, Jm: The Present Appeal Has Been Preferred By The Revenue Against The Order Dated 20.12.2022 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). The Revenue Has Raised The Following Grounds Of Appeal:

Section 143(2)Section 144Section 14ASection 250Section 36(1)(ii)Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘A’, KOLKATA [Before Dr. Manish Borad, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. No. 268/Kol/2023 Assessment Year : 2018-19 ACIT, Circle-29, Kolkata Vs. M/s. Steel Authority of India Employees Co-operative Credit Society Limited PAN: AADAS 9699 B Appellant Respondent Date of Hearing 15.05.2023 Date of Pronouncement 09.08.2023 For the Assessee Shri S.K. Tulsiyan, Advocate & Mrs. Puja Somani, CA For the Revenue Smt. Ranu Biswas, Addl. CIT, DR ORDER Per Sonjoy Sarma, JM: The present appeal has been preferred by the revenue against the order…

Sangam Co-Op Credit Society, Bagalkot vs. Income-Tax Officer Ward-2, Bagalkot

In the result, both the appeals by the assessee are partly allowed for statistical purposes

ITA 69/BANG/2023[2020-21]Status: DisposedITAT Bangalore12 May 2023AY 2020-21
For Appellant: Shri Ashok Mudnur, CAFor Respondent: Shri Ganesh R. Ghale, Standing Counsel
Section 56Section 57Section 80PSection 80P(2)(a)Section 80P(2)(d)

…d., 230 Taxman 309 (Kar) (ii) Bhavasar Kshtriya Co-oop. Credit Society Ltd. in ITA Nos.581 to 583/Bang/2022 dated 19.10.2022. (Bang. Trib) (iii) CIT v. Karnataka State Co-op. Apex Bank, (2001) 251 ITR 0194 (SC) (iv) CIT v. Nawanshahar Central Co-op. Bank Ltd. 289 ITR 6 (SC) (v) Bori Urban Co-operative Credit Society Ltd. vs ITO , ITA NO. 200 & 221/PAN/2019 dated 27.12.2022 (vi) Hon’ble Karnataka High Court in the case of Pr.CIT & another vs Totagars Co-operative Sales Society, (2017) 392 ITR 0074 (Karn) 7. On the other hand, the ld. DR relied on the orders of the lower authorities. He further submitted that co-o…

Sangam Co-Op Credit Society, Bagalkot vs. Income-Tax Officer Ward 1& Tps, Bagalkot

In the result, both the appeals by the assessee are partly allowed for statistical purposes

ITA 68/BANG/2023[2018-19]Status: DisposedITAT Bangalore12 May 2023AY 2018-19
For Appellant: Shri Ashok Mudnur, CAFor Respondent: Shri Ganesh R. Ghale, Standing Counsel
Section 56Section 57Section 80PSection 80P(2)(a)Section 80P(2)(d)

…d., 230 Taxman 309 (Kar) (ii) Bhavasar Kshtriya Co-oop. Credit Society Ltd. in ITA Nos.581 to 583/Bang/2022 dated 19.10.2022. (Bang. Trib) (iii) CIT v. Karnataka State Co-op. Apex Bank, (2001) 251 ITR 0194 (SC) (iv) CIT v. Nawanshahar Central Co-op. Bank Ltd. 289 ITR 6 (SC) (v) Bori Urban Co-operative Credit Society Ltd. vs ITO , ITA NO. 200 & 221/PAN/2019 dated 27.12.2022 (vi) Hon’ble Karnataka High Court in the case of Pr.CIT & another vs Totagars Co-operative Sales Society, (2017) 392 ITR 0074 (Karn) 7. On the other hand, the ld. DR relied on the orders of the lower authorities. He further submitted that co-o…

DCIT-3(4), Mumbai vs. M/S Idbi Bank Ltd, Mumbai

In the result, appeal filed by the assessee is partly allowed

ITA 2937/MUM/2022[2017-2018]Status: DisposedITAT Mumbai11 May 2023AY 2017-2018

Bench: Shri Kuldip Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bledcit- 3(4) V. M/S. Idbi Bank Ltd 29Th Floor, Center-1 Central Processing Unit (Tds) World Trade Center, Cuffe Parade Plot No. 82/83, Elemach Bldg Mumbai- 400005 Road No. 7, Street No. 15 Midc, Andheri (E) Mumbai- 400093 Pan: Aabci8842G (Appellant) (Respondent) M/S. Idbi Bank Ltd V. Acit/Dcit-Ltu 22Nd Floor, Idbi Tower 29Th Floor, Centre No. 1 Wtc Complex, Cuffe Parade World Trade Centre, Cuffe Parade Mumbai- 400005 Mumbai- 400005 Pan: Aabci8842G (Appellant) (Respondent)

Section 115JSection 14ASection 18

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI KULDIP SINGH, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER DCIT- 3(4) v. M/s. IDBI Bank Ltd 29th Floor, Center-1 Central Processing Unit (TDS) World Trade Center, Cuffe Parade Plot No. 82/83, Elemach Bldg Mumbai- 400005 Road No. 7, Street No. 15 MIDC, Andheri (E) Mumbai- 400093 PAN: AABCI8842G (Appellant) (Respondent) M/s. IDBI Bank Ltd v. ACIT/DCIT-LTU 22nd Floor, IDBI Tower 29th floor, Centre No. 1 WTC Complex, Cuffe Parade World Trade Centre, Cuffe Parade Mumbai- 400005 Mumbai- 400005 PAN: AABCI8842G (App…

New Satara Zilla Nagrik Sahakari Patsanstha Maryadit, Mumbai vs. NFAC, Delhi

ITA 211/MUM/2023[2017-18]Status: DisposedITAT Mumbai27 Apr 2023AY 2017-18

Bench: Shri Kuldip Singh & Shri Gagan Goyal

For Appellant: Shri Vilas Jadhav, C.A. a/wFor Respondent: Shri Chetan Kacha, D.R
Section 57Section 80Section 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA Nos.209, 210 & 211/M/2023 Assessment Years: 2014-15, 2018-19 & 2017-18 M/s. New Satara Zilla NFAC, Nagrik Sahakari Patsanstha Delhi - 110041 Maryadit, S-1/B, Progressive Vs. Building, Dr. Compound, Chinchpokli (E), Mumbai – 400 012 PAN: AAATN0453E (Appellant) (Respondent) Present for: Assessee by : Shri Vilas Jadhav, C.A. a/w Ms. Priyanka Jadhav, Adv. Revenue by : Shri Chetan Kacha, D.R. Date of Hearing : 13 . 04 . 2023 Date of Pronouncement : 27 . 04 . 2023 O R…

New Satara Zilla Nagrik Sahakari Patsanstha Maryadit, Mumbai vs. NFAC, Delhi

ITA 210/MUM/2023[2018-19]Status: DisposedITAT Mumbai27 Apr 2023AY 2018-19

Bench: Shri Kuldip Singh & Shri Gagan Goyal

For Appellant: Shri Vilas Jadhav, C.A. a/wFor Respondent: Shri Chetan Kacha, D.R
Section 57Section 80Section 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA Nos.209, 210 & 211/M/2023 Assessment Years: 2014-15, 2018-19 & 2017-18 M/s. New Satara Zilla NFAC, Nagrik Sahakari Patsanstha Delhi - 110041 Maryadit, S-1/B, Progressive Vs. Building, Dr. Compound, Chinchpokli (E), Mumbai – 400 012 PAN: AAATN0453E (Appellant) (Respondent) Present for: Assessee by : Shri Vilas Jadhav, C.A. a/w Ms. Priyanka Jadhav, Adv. Revenue by : Shri Chetan Kacha, D.R. Date of Hearing : 13 . 04 . 2023 Date of Pronouncement : 27 . 04 . 2023 O R…

New Satara Zilla Nagrik Sahakari Patsanstha Maryadit, Mumbai vs. NFAC, Delhi

ITA 209/MUM/2023[2014-15]Status: DisposedITAT Mumbai27 Apr 2023AY 2014-15

Bench: Shri Kuldip Singh & Shri Gagan Goyal

For Appellant: Shri Vilas Jadhav, C.A. a/wFor Respondent: Shri Chetan Kacha, D.R
Section 57Section 80Section 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA Nos.209, 210 & 211/M/2023 Assessment Years: 2014-15, 2018-19 & 2017-18 M/s. New Satara Zilla NFAC, Nagrik Sahakari Patsanstha Delhi - 110041 Maryadit, S-1/B, Progressive Vs. Building, Dr. Compound, Chinchpokli (E), Mumbai – 400 012 PAN: AAATN0453E (Appellant) (Respondent) Present for: Assessee by : Shri Vilas Jadhav, C.A. a/w Ms. Priyanka Jadhav, Adv. Revenue by : Shri Chetan Kacha, D.R. Date of Hearing : 13 . 04 . 2023 Date of Pronouncement : 27 . 04 . 2023 O R…

Oriental Bank of Commerce, Gurgaon vs. ACIT, Spl. Range-07, New Delhi

In the result, the appeal filed by the Assessee stands allowed

ITA 740/DEL/2020[2016-17]Status: DisposedITAT Delhi31 Mar 2023AY 2016-17

Bench: Shri Anil Chaturvedi & Shri N.K. Choudhryassessment Year: 2016-17

For Appellant: Sh. KVSR Krishna, Ld. CA &For Respondent: Ms. Sarita Kumar, Ld. CIT/DR
Section 115JSection 14ASection 250Section 36

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’ NEW DLEHI BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI N.K. CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2016-17 Punjab National Bank, VersuS Addl. Commissioner of (Successor of erstwhile Oriental Income-tax, Spcl. Range-7 Bank of Commerce), Finance New Delhi. Division, Plot No. 4, Sector-10, Dwarka, New Delhi PAN: AAACP0165G (Appellant) (Respondent) Appellant by : Sh. KVSR Krishna, Ld. CA & Sh. Aman Goel, Ld. CA Respondent by : Ms. Sarita Kumar, Ld. CIT/DR Date of hearing: 06.03.2023 Date of order : 31.03.2023 ORDER PER N.K. CHOUDHRY, J.M. Th…

Deputy Commissioner of Income Tax, Circle-1(1), Hubballi vs. M/S. Karnataka Vikas Grameen Bank Limited, Dharwad

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

ITA 720/BANG/2020[2016-17]Status: DisposedITAT Bangalore05 Dec 2022AY 2016-17

Bench: Shri George George K. & Shri Laxmi Prasad Sahuassessment Year : 2016-17

For Appellant: Shri S Ananthan, C.AFor Respondent: Ms. Susan D George, CIT (DR)
Section 143Section 234BSection 250Section 36

…to mention here that in the case of Citizen Cooperative Society Ltd., as has been referred to by the ld. CIT DR, the Hon'ble Supreme Court had also, referred to its earlier decision in the case of CIT v. Nawanshahar Central Co-op Bank Ltd. reported in [2007] 289 ITR 6 wherein it has been held that if a cooperative bank was carrying on business of banking, which required it to place a part of its funds in approved securities, the income attributable thereto, is deductible under section 8OP(2)(a)(i) of the Act. 56. Further, in other case of CIT v. Nawanshahar Central Co- op Bank Ltd. reported in [2012] 349 ITR 689…

M/S Karnataka Vikas Grameena Bank, Dharwad vs. Assistant Commissioner of Income Tax, Circle-2(1), Hubballi

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

ITA 611/BANG/2020[2016-17]Status: DisposedITAT Bangalore02 Dec 2022AY 2016-17

Bench: Shri George George K. & Shri Laxmi Prasad Sahuassessment Year : 2016-17

For Appellant: Shri S Ananthan, C.A, S.V Ravishankar, AdvocateFor Respondent: Ms. Susan D George, CIT (DR)
Section 143Section 234BSection 250Section 36

…to mention here that in the case of Citizen Cooperative Society Ltd., as has been referred to by the ld. CIT DR, the Hon'ble Supreme Court had also, referred to its earlier decision in the case of CIT v. Nawanshahar Central Co-op Bank Ltd. reported in [2007] 289 ITR 6 wherein it has been held that if a cooperative bank was carrying on business of banking, which required it to place a part of its funds in approved securities, the income attributable thereto, is deductible under section 8OP(2)(a)(i) of the Act. 56. Further, in other case of CIT v. Nawanshahar Central Co- op Bank Ltd. reported in [2012] 349 ITR 689…

Assistant Commissioner of Income Tax - Circle 2(3)(2), Mumbai vs. Indusind Bank Limited, Mumbai

ITA 2726/MUM/2019[2015-16]Status: DisposedITAT Mumbai26 Oct 2022AY 2015-16
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C‘ BENCH MUMBAI BEFORE: SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER & M/s Induslnd Bank Ltd Vs. ACIT, Circle – 2(3)(2), 8th Floor, Tower I, One 5th Floor, Aayakar Bhawan, Indiabulls Centre, 841, Maharishi Karve Road, Senapati Bapat Marg, Mumbai-400020 Prabhadevi, Mumbai-400013 PAN/GIR No.AAACI1314G (Appellant) .. (Respondent) & Asst. Commissioner of Vs. M/s Induslnd Bank Ltd. 8th Floor, Tower-1 Income Tax, Circle – 2(3)(2), Aayakar Bhavan. One Indiabulls Centre, Room No. 552, 5th Floor 841, S B Marg, Elphinstone M K Road, Mumbai-400020 Road M…

Assistant Commissioner of Income Tax - Circle 2(3)(2), Mumbai vs. Indusind Bank Limited, Mumbai

ITA 2725/MUM/2019[2014-15]Status: DisposedITAT Mumbai26 Oct 2022AY 2014-15
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C‘ BENCH MUMBAI BEFORE: SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER & M/s Induslnd Bank Ltd Vs. ACIT, Circle – 2(3)(2), 8th Floor, Tower I, One 5th Floor, Aayakar Bhawan, Indiabulls Centre, 841, Maharishi Karve Road, Senapati Bapat Marg, Mumbai-400020 Prabhadevi, Mumbai-400013 PAN/GIR No.AAACI1314G (Appellant) .. (Respondent) & Asst. Commissioner of Vs. M/s Induslnd Bank Ltd. 8th Floor, Tower-1 Income Tax, Circle – 2(3)(2), Aayakar Bhavan. One Indiabulls Centre, Room No. 552, 5th Floor 841, S B Marg, Elphinstone M K Road, Mumbai-400020 Road M…

Indusind Bank Limited, Mumbai vs. Assistant Commissioner of Income Tax - Circle 2(3)(2), Mumbai

ITA 2676/MUM/2019[2015-16]Status: DisposedITAT Mumbai26 Oct 2022AY 2015-16
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C‘ BENCH MUMBAI BEFORE: SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER & M/s Induslnd Bank Ltd Vs. ACIT, Circle – 2(3)(2), 8th Floor, Tower I, One 5th Floor, Aayakar Bhawan, Indiabulls Centre, 841, Maharishi Karve Road, Senapati Bapat Marg, Mumbai-400020 Prabhadevi, Mumbai-400013 PAN/GIR No.AAACI1314G (Appellant) .. (Respondent) & Asst. Commissioner of Vs. M/s Induslnd Bank Ltd. 8th Floor, Tower-1 Income Tax, Circle – 2(3)(2), Aayakar Bhavan. One Indiabulls Centre, Room No. 552, 5th Floor 841, S B Marg, Elphinstone M K Road, Mumbai-400020 Road M…

Indusind Bank Limited, Mumbai vs. Assistant Commissioner of Income Tax - Circle 2(3)(2), Mumbai

ITA 2675/MUM/2019[2014-15]Status: DisposedITAT Mumbai26 Oct 2022AY 2014-15
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C‘ BENCH MUMBAI BEFORE: SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER & M/s Induslnd Bank Ltd Vs. ACIT, Circle – 2(3)(2), 8th Floor, Tower I, One 5th Floor, Aayakar Bhawan, Indiabulls Centre, 841, Maharishi Karve Road, Senapati Bapat Marg, Mumbai-400020 Prabhadevi, Mumbai-400013 PAN/GIR No.AAACI1314G (Appellant) .. (Respondent) & Asst. Commissioner of Vs. M/s Induslnd Bank Ltd. 8th Floor, Tower-1 Income Tax, Circle – 2(3)(2), Aayakar Bhavan. One Indiabulls Centre, Room No. 552, 5th Floor 841, S B Marg, Elphinstone M K Road, Mumbai-400020 Road M…