CIT v. Punjab State Industrial Development Corporation

323 ITR 495High Court2010#14015 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2015 to 2019.

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Judgments citing CIT v. Punjab State Industrial Development Corporation

Bank of Maharashtra, Pune vs. Deputy Commissioner of Income Tax, Pune

In the result, the appeal of assessee is partly allowed in the terms aforesaid

ITA 635/PUN/2017[2012-13]Status: DisposedITAT Pune27 Jun 2019AY 2012-13

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri S. Ananthan with Mrs. Lalitha RFor Respondent: Mrs. Kesang Y. Sherpa

…ed that the assessee is eligible to claim deduction in respect of reserve created in the subsequent assessment year, as well. The ld. AR in support of his contentions placed reliance on following decisions : i. Punjab State Industrial Development Corporation, 323 ITR 495 (P&H); ii. Punjab State Industrial Development Corporation, 102 ITD 1 (CHD)(SB); iii. Nizamabad District Co-Operative Bank Ltd., 2014 (12) TMI 562 – ITAT, Hyderabad; iv. Vijaya Bank Vs. JCIT in ITA No. 915/Bang/2017 for assessment year 2012-13 decided on 05-01-2018. 6.2 On the other hand ld. DR vehemently defended the action of Commissioner of In…

Bank of Maharashtra, Pune vs. Deputy Commissioner of Income Tax, Pune

In the result, the appeal of assessee is partly allowed in the terms aforesaid

ITA 634/PUN/2017[2011-12]Status: DisposedITAT Pune27 Jun 2019AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri S. Ananthan with Mrs. Lalitha RFor Respondent: Mrs. Kesang Y. Sherpa

…ed that the assessee is eligible to claim deduction in respect of reserve created in the subsequent assessment year, as well. The ld. AR in support of his contentions placed reliance on following decisions : i. Punjab State Industrial Development Corporation, 323 ITR 495 (P&H); ii. Punjab State Industrial Development Corporation, 102 ITD 1 (CHD)(SB); iii. Nizamabad District Co-Operative Bank Ltd., 2014 (12) TMI 562 – ITAT, Hyderabad; iv. Vijaya Bank Vs. JCIT in ITA No. 915/Bang/2017 for assessment year 2012-13 decided on 05-01-2018. 6.2 On the other hand ld. DR vehemently defended the action of Commissioner of In…

Deputy Commissioner of Income Tax, Pune vs. Bank of Maharashtra, Pune

In the result, the appeal of assessee is partly allowed in the terms aforesaid

ITA 581/PUN/2017[2012-13]Status: DisposedITAT Pune27 Jun 2019AY 2012-13

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri S. Ananthan with Mrs. Lalitha RFor Respondent: Mrs. Kesang Y. Sherpa

…ed that the assessee is eligible to claim deduction in respect of reserve created in the subsequent assessment year, as well. The ld. AR in support of his contentions placed reliance on following decisions : i. Punjab State Industrial Development Corporation, 323 ITR 495 (P&H); ii. Punjab State Industrial Development Corporation, 102 ITD 1 (CHD)(SB); iii. Nizamabad District Co-Operative Bank Ltd., 2014 (12) TMI 562 – ITAT, Hyderabad; iv. Vijaya Bank Vs. JCIT in ITA No. 915/Bang/2017 for assessment year 2012-13 decided on 05-01-2018. 6.2 On the other hand ld. DR vehemently defended the action of Commissioner of In…

Deputy Commissioner of Income Tax, Pune vs. Bank of Maharashtra, Pune

In the result, the appeal of assessee is partly allowed in the terms aforesaid

ITA 579/PUN/2017[2011-12]Status: DisposedITAT Pune27 Jun 2019AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri S. Ananthan with Mrs. Lalitha RFor Respondent: Mrs. Kesang Y. Sherpa

…ed that the assessee is eligible to claim deduction in respect of reserve created in the subsequent assessment year, as well. The ld. AR in support of his contentions placed reliance on following decisions : i. Punjab State Industrial Development Corporation, 323 ITR 495 (P&H); ii. Punjab State Industrial Development Corporation, 102 ITD 1 (CHD)(SB); iii. Nizamabad District Co-Operative Bank Ltd., 2014 (12) TMI 562 – ITAT, Hyderabad; iv. Vijaya Bank Vs. JCIT in ITA No. 915/Bang/2017 for assessment year 2012-13 decided on 05-01-2018. 6.2 On the other hand ld. DR vehemently defended the action of Commissioner of In…

Vijaya Bank, Bangalore vs. Joint Commissioner of Income Tax Large Tax Payer Unit, Bangalore

In the result, Revenue’s appeal for Assessment Year 2012-13 is dismissed

ITA 915/BANG/2017[2012-13]Status: DisposedITAT Bangalore05 Jan 2018AY 2012-13

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boaz

For Appellant: Shri S. Ananthan, C.AFor Respondent: Shri Pramod Kumar Singh, JCIT (D.R)
Section 143(3)Section 14ASection 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘ C ’ BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER Sl.No. ITA No. & Appellant Respondent Asst. Year 1. 915/Bang/2017 Vijaya Bank Joint Commissioner 2012-13 Head Office, of Income Tax, LTU, Central Accounts Bangalore. Dept., 41/2, M G Road, Bangalore-1 2. 845/Bang/2017 Joint Commissioner Vijaya Bank, M.G. 2012-13 of Income Tax, LTU, Road, Bangalore. Bangalore. 3. 1647/Bang/2016 Vijaya Bank, M.G. Joint Commissioner 2011-12 Road, Bangalore. of Income Tax, LTU, Bangalore. 4. 1651/Bang/2016 Joint Commissioner Vijaya Bank,…

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

In the result the appeal by the Assessee is allowed

ITA 653/BANG/2012[2008-09]Status: DisposedITAT Bangalore27 Feb 2015AY 2008-09

Bench: Shri N.V. Vasudevan & Shri Jason P. Boazassessment Year : 2008-09

For Appellant: Shri S.Ananthan and Smt.Lalitha Rameswaran, CAsFor Respondent: Shri O.P.Yadav, CIT-III (DR)
Section 36(1)(viia)

…excess provision in subsequent years the upper limit permissible u/s.36(1)(viia) of the Act should be allowed as deduction, referred to decision of the Hon’ble Punjab & Haryana High Court in the case of CIT Vs. Punjab State Industrial Development Corporation 323 ITR 495 ( Pun.& Har.) and the Special Bench ITAT Chandigarh Bench in the case of Punjab State Industrial Development Corporation Ltd. 102 ITD 1 ITA Nos. 578 & 653/Bang/2012 Page 14 of 49 (Chd.)(SB). In the aforesaid decisions the Assessee claimed deduction u/s.36(1)(viii) of the Act in respect of special reserve created and maintained by a specified e…

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

In the result the appeal by the Assessee is allowed

ITA 578/BANG/2012[2008-09]Status: DisposedITAT Bangalore27 Feb 2015AY 2008-09

Bench: Shri N.V. Vasudevan & Shri Jason P. Boazassessment Year : 2008-09

For Appellant: Shri S.Ananthan and Smt.Lalitha Rameswaran, CAsFor Respondent: Shri O.P.Yadav, CIT-III (DR)
Section 36(1)(viia)

…excess provision in subsequent years the upper limit permissible u/s.36(1)(viia) of the Act should be allowed as deduction, referred to decision of the Hon’ble Punjab & Haryana High Court in the case of CIT Vs. Punjab State Industrial Development Corporation 323 ITR 495 ( Pun.& Har.) and the Special Bench ITAT Chandigarh Bench in the case of Punjab State Industrial Development Corporation Ltd. 102 ITD 1 ITA Nos. 578 & 653/Bang/2012 Page 14 of 49 (Chd.)(SB). In the aforesaid decisions the Assessee claimed deduction u/s.36(1)(viii) of the Act in respect of special reserve created and maintained by a specified e…

CIT v. Punjab State Industrial Development Corporation (323 ITR 495) — Cited in 7 Judgments | BharatTax