CIT v. Nicholas Piramal India Ltd.

292 ITR 636High Court2007#646 most cited

What is CIT v. Nicholas Piramal India Ltd. authority for?

The deduction of tax at source under section 192 is not to be considered short if the employer makes a bona fide estimate of the taxable salary income of the employee.

153

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2022.

Also referred to as

CIT v. Nicholas Piramal India Ltd · Section 192 · TDS · short deduction · bona fide estimate · taxable salary · employer obligation

Also reported as

169 Taxmann 233

Judgments citing CIT v. Nicholas Piramal India Ltd.

Assistant Commissioner of Income-Tax, Bangalore vs. M/S.Gmr Hyderabad International Airport Ltd., Bangalore

ITA 633/BANG/2017[2009-10]Status: DisposedITAT Bangalore11 Feb 2022AY 2009-10

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.Sunil Kumar Jain, CAFor Respondent: Sri.Muzaffar Hussain, CIT-DR
Section 14ASection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “C”, BANGALORE Before Shri George George K, JM & Ms.Padmavathy S, AM ITA No.620/Bang/2017 : Asst.Year 2010-2011 ITA No.633/Bang/2017 : Asst.Year 2011-2012 ITA No.603/Bang/2017 : Asst.Year 2012-2013 ITA No.604/Bang/2017 : Asst.Year 2013-2014 M/s.GMR Hyderabad The Deputy Commissioner of International Airport Limited Income-tax, Central Circle 2(2) v. No.25/1 Skip House, Bangalore. Museum Road Bangalore – 560 025. PAN : AABCH3448M. (Appellant) (Respondent) Appellant by : Sri.Sunil Kumar Jain, CA Respondent by : Sri.Muzaffar Hussain, CIT-DR Date of Pronouncement…

M/S.Gmr Hyderabad International Airport Limited, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

ITA 620/BANG/2017[2010-11]Status: DisposedITAT Bangalore11 Feb 2022AY 2010-11

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.Sunil Kumar Jain, CAFor Respondent: Sri.Muzaffar Hussain, CIT-DR
Section 14ASection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “C”, BANGALORE Before Shri George George K, JM & Ms.Padmavathy S, AM ITA No.620/Bang/2017 : Asst.Year 2010-2011 ITA No.633/Bang/2017 : Asst.Year 2011-2012 ITA No.603/Bang/2017 : Asst.Year 2012-2013 ITA No.604/Bang/2017 : Asst.Year 2013-2014 M/s.GMR Hyderabad The Deputy Commissioner of International Airport Limited Income-tax, Central Circle 2(2) v. No.25/1 Skip House, Bangalore. Museum Road Bangalore – 560 025. PAN : AABCH3448M. (Appellant) (Respondent) Appellant by : Sri.Sunil Kumar Jain, CA Respondent by : Sri.Muzaffar Hussain, CIT-DR Date of Pronouncement…

M/S. Gms Hyderabad International Airport Limited, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

ITA 604/BANG/2017[2013-14]Status: DisposedITAT Bangalore11 Feb 2022AY 2013-14

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.Sunil Kumar Jain, CAFor Respondent: Sri.Muzaffar Hussain, CIT-DR
Section 14ASection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “C”, BANGALORE Before Shri George George K, JM & Ms.Padmavathy S, AM ITA No.620/Bang/2017 : Asst.Year 2010-2011 ITA No.633/Bang/2017 : Asst.Year 2011-2012 ITA No.603/Bang/2017 : Asst.Year 2012-2013 ITA No.604/Bang/2017 : Asst.Year 2013-2014 M/s.GMR Hyderabad The Deputy Commissioner of International Airport Limited Income-tax, Central Circle 2(2) v. No.25/1 Skip House, Bangalore. Museum Road Bangalore – 560 025. PAN : AABCH3448M. (Appellant) (Respondent) Appellant by : Sri.Sunil Kumar Jain, CA Respondent by : Sri.Muzaffar Hussain, CIT-DR Date of Pronouncement…

M/S. Gmr Hyderabad International Airport Limited, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

ITA 603/BANG/2017[2012-13]Status: DisposedITAT Bangalore11 Feb 2022AY 2012-13

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.Sunil Kumar Jain, CAFor Respondent: Sri.Muzaffar Hussain, CIT-DR
Section 14ASection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “C”, BANGALORE Before Shri George George K, JM & Ms.Padmavathy S, AM ITA No.620/Bang/2017 : Asst.Year 2010-2011 ITA No.633/Bang/2017 : Asst.Year 2011-2012 ITA No.603/Bang/2017 : Asst.Year 2012-2013 ITA No.604/Bang/2017 : Asst.Year 2013-2014 M/s.GMR Hyderabad The Deputy Commissioner of International Airport Limited Income-tax, Central Circle 2(2) v. No.25/1 Skip House, Bangalore. Museum Road Bangalore – 560 025. PAN : AABCH3448M. (Appellant) (Respondent) Appellant by : Sri.Sunil Kumar Jain, CA Respondent by : Sri.Muzaffar Hussain, CIT-DR Date of Pronouncement…

M/S. Life Insurance Corporation of India, Chitradurga vs. The Income Tax Officer (TDS) - Ward, Davangere

In the result, the appeals filed by the assessee stands allowed for assessment years 2011-12 to 2014-15 on the legal issue and the appeals for assessment years 2015-

ITA 566/BANG/2020[2016-17]Status: DisposedITAT Bangalore21 Jan 2021AY 2016-17

Bench: Shri B.R Baskaran & Smt. Beena Pillai

For Appellant: Chytanya KK, AdvocateFor Respondent: Smt. R Premi, JCIT (DR)
Section 10Section 133ASection 192Section 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH : BANGALORE BEFORE SHRI B.R BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.507 to 518/Bang/2020 Assessment year : 2011-12 to 2016-17 M/s Life Insurance Corporation Vs. Income Tax Officer of India, CR Building Devraj Urs No.13, Jeevan Jyothi Building, Layout, Market Road, ‘C’ Block, Soppugudde, (TDS) Ward, Thirthahalli-577 432. Davangere-577 066. PAN – AAACL 0582 H APPELLANT RESPONDENT ITA No.519 to 530/Bang/2020 Assessment year : 2011-12 to 2016-17 M/s Life Insurance Corporation Vs. Income Tax Officer of India CR Building Devr…

M/S. Life Insurance Corporation of India, Chitradurga vs. The Income Tax Officer (TDS) - Ward, Davangere

In the result, the appeals filed by the assessee stands allowed for assessment years 2011-12 to 2014-15 on the legal issue and the appeals for assessment years 2015-

ITA 565/BANG/2020[2016-17]Status: DisposedITAT Bangalore21 Jan 2021AY 2016-17

Bench: Shri B.R Baskaran & Smt. Beena Pillai

For Appellant: Chytanya KK, AdvocateFor Respondent: Smt. R Premi, JCIT (DR)
Section 10Section 133ASection 192Section 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH : BANGALORE BEFORE SHRI B.R BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.507 to 518/Bang/2020 Assessment year : 2011-12 to 2016-17 M/s Life Insurance Corporation Vs. Income Tax Officer of India, CR Building Devraj Urs No.13, Jeevan Jyothi Building, Layout, Market Road, ‘C’ Block, Soppugudde, (TDS) Ward, Thirthahalli-577 432. Davangere-577 066. PAN – AAACL 0582 H APPELLANT RESPONDENT ITA No.519 to 530/Bang/2020 Assessment year : 2011-12 to 2016-17 M/s Life Insurance Corporation Vs. Income Tax Officer of India CR Building Devr…

M/S. Life Insurance Corporation of India, Chitradurga vs. The Income Tax Officer (TDS) - Ward, Davangere

In the result, the appeals filed by the assessee stands allowed for assessment years 2011-12 to 2014-15 on the legal issue and the appeals for assessment years 2015-

ITA 564/BANG/2020[2015-16]Status: DisposedITAT Bangalore21 Jan 2021AY 2015-16

Bench: Shri B.R Baskaran & Smt. Beena Pillai

For Appellant: Chytanya KK, AdvocateFor Respondent: Smt. R Premi, JCIT (DR)
Section 10Section 133ASection 192Section 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH : BANGALORE BEFORE SHRI B.R BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.507 to 518/Bang/2020 Assessment year : 2011-12 to 2016-17 M/s Life Insurance Corporation Vs. Income Tax Officer of India, CR Building Devraj Urs No.13, Jeevan Jyothi Building, Layout, Market Road, ‘C’ Block, Soppugudde, (TDS) Ward, Thirthahalli-577 432. Davangere-577 066. PAN – AAACL 0582 H APPELLANT RESPONDENT ITA No.519 to 530/Bang/2020 Assessment year : 2011-12 to 2016-17 M/s Life Insurance Corporation Vs. Income Tax Officer of India CR Building Devr…

M/S. Life Insurance Corporation of India, Chitradurga vs. The Income Tax Officer (TDS) - Ward, Davangere

In the result, the appeals filed by the assessee stands allowed for assessment years 2011-12 to 2014-15 on the legal issue and the appeals for assessment years 2015-

ITA 563/BANG/2020[2015-16]Status: DisposedITAT Bangalore21 Jan 2021AY 2015-16

Bench: Shri B.R Baskaran & Smt. Beena Pillai

For Appellant: Chytanya KK, AdvocateFor Respondent: Smt. R Premi, JCIT (DR)
Section 10Section 133ASection 192Section 201Section 201(1)

…under section 192 if a bona fide estimate of salary taxable in the hands of the employee is made by the employer, is the ratio of the following decisions. CIT v. Nicholas Piramal India Ltd (2008) 299 ITR 0356 (BOMBAY); CIT v. Semiconductor Complex Ltd [2007] 292 ITR 636 (P&H) CIT v. HCL Info System Ltd. [2006] 282 ITR 263 (Del) CIT v Oil and Natural Gas Corporation Ltd [2002] 254 ITR 121 (Guj) ITO v Gujarat Narmada Valley Fertilizers Co. Ltd [2001] 247 ITR 305 (Guj) CIT v Nestle India Ltd (2000) 243 ITR 0435 (DEL) Gwalior Rayon Silk Co. Ltd. v. CIT [1983] 140 ITR 832 (MP) ITO v G. D. Goenka Public School (No. 2)…

M/S. Life Insurance Corporation of India, Chitradurga vs. The Income Tax Officer (TDS) - Ward, Davangere

In the result, the appeals filed by the assessee stands allowed for assessment years 2011-12 to 2014-15 on the legal issue and the appeals for assessment years 2015-

ITA 562/BANG/2020[2014-15]Status: DisposedITAT Bangalore21 Jan 2021AY 2014-15

Bench: Shri B.R Baskaran & Smt. Beena Pillai

For Appellant: Chytanya KK, AdvocateFor Respondent: Smt. R Premi, JCIT (DR)
Section 10Section 133ASection 192Section 201Section 201(1)

…under section 192 if a bona fide estimate of salary taxable in the hands of the employee is made by the employer, is the ratio of the following decisions. CIT v. Nicholas Piramal India Ltd (2008) 299 ITR 0356 (BOMBAY); CIT v. Semiconductor Complex Ltd [2007] 292 ITR 636 (P&H) CIT v. HCL Info System Ltd. [2006] 282 ITR 263 (Del) CIT v Oil and Natural Gas Corporation Ltd [2002] 254 ITR 121 (Guj) ITO v Gujarat Narmada Valley Fertilizers Co. Ltd [2001] 247 ITR 305 (Guj) CIT v Nestle India Ltd (2000) 243 ITR 0435 (DEL) Gwalior Rayon Silk Co. Ltd. v. CIT [1983] 140 ITR 832 (MP) ITO v G. D. Goenka Public School (No. 2)…

M/S. Life Insurance Corporation of India, Chitradurga vs. The Income Tax Officer (TDS) - Ward, Davangere

In the result, the appeals filed by the assessee stands allowed for assessment years 2011-12 to 2014-15 on the legal issue and the appeals for assessment years 2015-

ITA 561/BANG/2020[2014-15]Status: DisposedITAT Bangalore21 Jan 2021AY 2014-15

Bench: Shri B.R Baskaran & Smt. Beena Pillai

For Appellant: Chytanya KK, AdvocateFor Respondent: Smt. R Premi, JCIT (DR)
Section 10Section 133ASection 192Section 201Section 201(1)

…under section 192 if a bona fide estimate of salary taxable in the hands of the employee is made by the employer, is the ratio of the following decisions. CIT v. Nicholas Piramal India Ltd (2008) 299 ITR 0356 (BOMBAY); CIT v. Semiconductor Complex Ltd [2007] 292 ITR 636 (P&H) CIT v. HCL Info System Ltd. [2006] 282 ITR 263 (Del) CIT v Oil and Natural Gas Corporation Ltd [2002] 254 ITR 121 (Guj) ITO v Gujarat Narmada Valley Fertilizers Co. Ltd [2001] 247 ITR 305 (Guj) CIT v Nestle India Ltd (2000) 243 ITR 0435 (DEL) Gwalior Rayon Silk Co. Ltd. v. CIT [1983] 140 ITR 832 (MP) ITO v G. D. Goenka Public School (No. 2)…

M/S Life Insurance Corporation of India, Chitradurga vs. The Income Tax Officer (TDS) Ward, Davangere

In the result, the appeals filed by the assessee stands allowed for assessment years 2011-12 to 2014-15 on the legal issue and the appeals for assessment years 2015-

ITA 560/BANG/2020[2013-14]Status: DisposedITAT Bangalore21 Jan 2021AY 2013-14

Bench: Shri B.R Baskaran & Smt. Beena Pillai

For Appellant: Chytanya KK, AdvocateFor Respondent: Smt. R Premi, JCIT (DR)
Section 10Section 133ASection 192Section 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH : BANGALORE BEFORE SHRI B.R BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.507 to 518/Bang/2020 Assessment year : 2011-12 to 2016-17 M/s Life Insurance Corporation Vs. Income Tax Officer of India, CR Building Devraj Urs No.13, Jeevan Jyothi Building, Layout, Market Road, ‘C’ Block, Soppugudde, (TDS) Ward, Thirthahalli-577 432. Davangere-577 066. PAN – AAACL 0582 H APPELLANT RESPONDENT ITA No.519 to 530/Bang/2020 Assessment year : 2011-12 to 2016-17 M/s Life Insurance Corporation Vs. Income Tax Officer of India CR Building Devr…

M/S Life Insurance Corporation of India, Chitradurga vs. The Income Tax Officer (TDS) Ward, Davangere

In the result, the appeals filed by the assessee stands allowed for assessment years 2011-12 to 2014-15 on the legal issue and the appeals for assessment years 2015-

ITA 559/BANG/2020[2013-14]Status: DisposedITAT Bangalore21 Jan 2021AY 2013-14

Bench: Shri B.R Baskaran & Smt. Beena Pillai

For Appellant: Chytanya KK, AdvocateFor Respondent: Smt. R Premi, JCIT (DR)
Section 10Section 133ASection 192Section 201Section 201(1)

…under section 192 if a bona fide estimate of salary taxable in the hands of the employee is made by the employer, is the ratio of the following decisions. CIT v. Nicholas Piramal India Ltd (2008) 299 ITR 0356 (BOMBAY); CIT v. Semiconductor Complex Ltd [2007] 292 ITR 636 (P&H) CIT v. HCL Info System Ltd. [2006] 282 ITR 263 (Del) CIT v Oil and Natural Gas Corporation Ltd [2002] 254 ITR 121 (Guj) ITO v Gujarat Narmada Valley Fertilizers Co. Ltd [2001] 247 ITR 305 (Guj) CIT v Nestle India Ltd (2000) 243 ITR 0435 (DEL) Gwalior Rayon Silk Co. Ltd. v. CIT [1983] 140 ITR 832 (MP) ITO v G. D. Goenka Public School (No. 2)…

M/S Life Insurance Corporation of India, Chitradurga vs. The Income Tax Officer (TDS) Ward, Davangere

In the result, the appeals filed by the assessee stands allowed for assessment years 2011-12 to 2014-15 on the legal issue and the appeals for assessment years 2015-

ITA 558/BANG/2020[2012-13]Status: DisposedITAT Bangalore21 Jan 2021AY 2012-13

Bench: Shri B.R Baskaran & Smt. Beena Pillai

For Appellant: Chytanya KK, AdvocateFor Respondent: Smt. R Premi, JCIT (DR)
Section 10Section 133ASection 192Section 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH : BANGALORE BEFORE SHRI B.R BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.507 to 518/Bang/2020 Assessment year : 2011-12 to 2016-17 M/s Life Insurance Corporation Vs. Income Tax Officer of India, CR Building Devraj Urs No.13, Jeevan Jyothi Building, Layout, Market Road, ‘C’ Block, Soppugudde, (TDS) Ward, Thirthahalli-577 432. Davangere-577 066. PAN – AAACL 0582 H APPELLANT RESPONDENT ITA No.519 to 530/Bang/2020 Assessment year : 2011-12 to 2016-17 M/s Life Insurance Corporation Vs. Income Tax Officer of India CR Building Devr…

M/S. Life Insurance Corporation of India, Chitradurga vs. The Income Tax Officer, (TDS)- Ward, Davangere

In the result, the appeals filed by the assessee stands allowed for assessment years 2011-12 to 2014-15 on the legal issue and the appeals for assessment years 2015-

ITA 557/BANG/2020[2012-13]Status: DisposedITAT Bangalore21 Jan 2021AY 2012-13

Bench: Shri B.R Baskaran & Smt. Beena Pillai

For Appellant: Chytanya KK, AdvocateFor Respondent: Smt. R Premi, JCIT (DR)
Section 10Section 133ASection 192Section 201Section 201(1)

…under section 192 if a bona fide estimate of salary taxable in the hands of the employee is made by the employer, is the ratio of the following decisions. CIT v. Nicholas Piramal India Ltd (2008) 299 ITR 0356 (BOMBAY); CIT v. Semiconductor Complex Ltd [2007] 292 ITR 636 (P&H) CIT v. HCL Info System Ltd. [2006] 282 ITR 263 (Del) CIT v Oil and Natural Gas Corporation Ltd [2002] 254 ITR 121 (Guj) ITO v Gujarat Narmada Valley Fertilizers Co. Ltd [2001] 247 ITR 305 (Guj) CIT v Nestle India Ltd (2000) 243 ITR 0435 (DEL) Gwalior Rayon Silk Co. Ltd. v. CIT [1983] 140 ITR 832 (MP) ITO v G. D. Goenka Public School (No. 2)…

M/S Life Insurance Corporation of India, Chitradurga vs. The Income Tax Officer (TDS) Ward, Davangere

In the result, the appeals filed by the assessee stands allowed for assessment years 2011-12 to 2014-15 on the legal issue and the appeals for assessment years 2015-

ITA 556/BANG/2020[2011-12]Status: DisposedITAT Bangalore21 Jan 2021AY 2011-12

Bench: Shri B.R Baskaran & Smt. Beena Pillai

For Appellant: Chytanya KK, AdvocateFor Respondent: Smt. R Premi, JCIT (DR)
Section 10Section 133ASection 192Section 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH : BANGALORE BEFORE SHRI B.R BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.507 to 518/Bang/2020 Assessment year : 2011-12 to 2016-17 M/s Life Insurance Corporation Vs. Income Tax Officer of India, CR Building Devraj Urs No.13, Jeevan Jyothi Building, Layout, Market Road, ‘C’ Block, Soppugudde, (TDS) Ward, Thirthahalli-577 432. Davangere-577 066. PAN – AAACL 0582 H APPELLANT RESPONDENT ITA No.519 to 530/Bang/2020 Assessment year : 2011-12 to 2016-17 M/s Life Insurance Corporation Vs. Income Tax Officer of India CR Building Devr…

M/S. Life Insurance Corporation of India, Chitradurga vs. The Income Tax Officer, (TDS) Ward, Davangere

In the result, the appeals filed by the assessee stands allowed for assessment years 2011-12 to 2014-15 on the legal issue and the appeals for assessment years 2015-

ITA 555/BANG/2020[2011-12]Status: DisposedITAT Bangalore21 Jan 2021AY 2011-12

Bench: Shri B.R Baskaran & Smt. Beena Pillai

For Appellant: Chytanya KK, AdvocateFor Respondent: Smt. R Premi, JCIT (DR)
Section 10Section 133ASection 192Section 201Section 201(1)

…under section 192 if a bona fide estimate of salary taxable in the hands of the employee is made by the employer, is the ratio of the following decisions. CIT v. Nicholas Piramal India Ltd (2008) 299 ITR 0356 (BOMBAY); CIT v. Semiconductor Complex Ltd [2007] 292 ITR 636 (P&H) CIT v. HCL Info System Ltd. [2006] 282 ITR 263 (Del) CIT v Oil and Natural Gas Corporation Ltd [2002] 254 ITR 121 (Guj) ITO v Gujarat Narmada Valley Fertilizers Co. Ltd [2001] 247 ITR 305 (Guj) CIT v Nestle India Ltd (2000) 243 ITR 0435 (DEL) Gwalior Rayon Silk Co. Ltd. v. CIT [1983] 140 ITR 832 (MP) ITO v G. D. Goenka Public School (No. 2)…

M/S. Life Insurance Corporation of India, Haveri vs. The Income Tax Officer (TDS) - Ward, Davangere

In the result, the appeals filed by the assessee stands allowed for assessment years 2011-12 to 2014-15 on the legal issue and the appeals for assessment years 2015-

ITA 554/BANG/2020[2016-17]Status: DisposedITAT Bangalore21 Jan 2021AY 2016-17

Bench: Shri B.R Baskaran & Smt. Beena Pillai

For Appellant: Chytanya KK, AdvocateFor Respondent: Smt. R Premi, JCIT (DR)
Section 10Section 133ASection 192Section 201Section 201(1)

…under section 192 if a bona fide estimate of salary taxable in the hands of the employee is made by the employer, is the ratio of the following decisions. CIT v. Nicholas Piramal India Ltd (2008) 299 ITR 0356 (BOMBAY); CIT v. Semiconductor Complex Ltd [2007] 292 ITR 636 (P&H) CIT v. HCL Info System Ltd. [2006] 282 ITR 263 (Del) CIT v Oil and Natural Gas Corporation Ltd [2002] 254 ITR 121 (Guj) ITO v Gujarat Narmada Valley Fertilizers Co. Ltd [2001] 247 ITR 305 (Guj) CIT v Nestle India Ltd (2000) 243 ITR 0435 (DEL) Gwalior Rayon Silk Co. Ltd. v. CIT [1983] 140 ITR 832 (MP) ITO v G. D. Goenka Public School (No. 2)…

M/S. Life Insurance Corporation of India, Haveri vs. The Income Tax Officer (TDS) - Ward, Davangere

In the result, the appeals filed by the assessee stands allowed for assessment years 2011-12 to 2014-15 on the legal issue and the appeals for assessment years 2015-

ITA 553/BANG/2020[2016-17]Status: DisposedITAT Bangalore21 Jan 2021AY 2016-17

Bench: Shri B.R Baskaran & Smt. Beena Pillai

For Appellant: Chytanya KK, AdvocateFor Respondent: Smt. R Premi, JCIT (DR)
Section 10Section 133ASection 192Section 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH : BANGALORE BEFORE SHRI B.R BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.507 to 518/Bang/2020 Assessment year : 2011-12 to 2016-17 M/s Life Insurance Corporation Vs. Income Tax Officer of India, CR Building Devraj Urs No.13, Jeevan Jyothi Building, Layout, Market Road, ‘C’ Block, Soppugudde, (TDS) Ward, Thirthahalli-577 432. Davangere-577 066. PAN – AAACL 0582 H APPELLANT RESPONDENT ITA No.519 to 530/Bang/2020 Assessment year : 2011-12 to 2016-17 M/s Life Insurance Corporation Vs. Income Tax Officer of India CR Building Devr…

M/S. Life Insurance Corporation of India, Haveri vs. The Income Tax Officer (TDS) - Ward, Davangere

In the result, the appeals filed by the assessee stands allowed for assessment years 2011-12 to 2014-15 on the legal issue and the appeals for assessment years 2015-

ITA 552/BANG/2020[2015-16]Status: DisposedITAT Bangalore21 Jan 2021AY 2015-16

Bench: Shri B.R Baskaran & Smt. Beena Pillai

For Appellant: Chytanya KK, AdvocateFor Respondent: Smt. R Premi, JCIT (DR)
Section 10Section 133ASection 192Section 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH : BANGALORE BEFORE SHRI B.R BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.507 to 518/Bang/2020 Assessment year : 2011-12 to 2016-17 M/s Life Insurance Corporation Vs. Income Tax Officer of India, CR Building Devraj Urs No.13, Jeevan Jyothi Building, Layout, Market Road, ‘C’ Block, Soppugudde, (TDS) Ward, Thirthahalli-577 432. Davangere-577 066. PAN – AAACL 0582 H APPELLANT RESPONDENT ITA No.519 to 530/Bang/2020 Assessment year : 2011-12 to 2016-17 M/s Life Insurance Corporation Vs. Income Tax Officer of India CR Building Devr…

M/S. Life Insurance Corporation of India, Haveri vs. The Income Tax Officer (TDS) - Ward, Davangere

In the result, the appeals filed by the assessee stands allowed for assessment years 2011-12 to 2014-15 on the legal issue and the appeals for assessment years 2015-

ITA 551/BANG/2020[2015-16]Status: DisposedITAT Bangalore21 Jan 2021AY 2015-16

Bench: Shri B.R Baskaran & Smt. Beena Pillai

For Appellant: Chytanya KK, AdvocateFor Respondent: Smt. R Premi, JCIT (DR)
Section 10Section 133ASection 192Section 201Section 201(1)

…under section 192 if a bona fide estimate of salary taxable in the hands of the employee is made by the employer, is the ratio of the following decisions. CIT v. Nicholas Piramal India Ltd (2008) 299 ITR 0356 (BOMBAY); CIT v. Semiconductor Complex Ltd [2007] 292 ITR 636 (P&H) CIT v. HCL Info System Ltd. [2006] 282 ITR 263 (Del) CIT v Oil and Natural Gas Corporation Ltd [2002] 254 ITR 121 (Guj) ITO v Gujarat Narmada Valley Fertilizers Co. Ltd [2001] 247 ITR 305 (Guj) CIT v Nestle India Ltd (2000) 243 ITR 0435 (DEL) Gwalior Rayon Silk Co. Ltd. v. CIT [1983] 140 ITR 832 (MP) ITO v G. D. Goenka Public School (No. 2)…