CIT v. Tanjore Permanent Bank Ltd.

149 ITR 788High Court1984#16834 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2024.

Judgments citing CIT v. Tanjore Permanent Bank Ltd.

DOLPHIN BAR AND RESTAURANT,MANGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1) & TPS, MANGALORE

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

ITA 1099/BANG/2024[2022-23]Status: DisposedITAT Bangalore01 Aug 2024AY 2022-23

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year : 2022-23

For Appellant: Ms. Salome Lobo, CAFor Respondent: Shri Subramanian .S, JCIT-DR

…red by the assessee, TCS made on behalf of that business must also be given credit to the assessee only. In support of the contention, the assessee relied on the decisions of Hon’ble Madras High Court in case of CIT vs. Tanjore Permanent Bank Ltd. reported in 149 ITR 788 and Hon’ble Andhra Pradesh High Court in case of CIT vs. Bhooratnam & Co. reported in (2013) 29 taxmann.com 275. The CPC however did not appreciate the submission of the assessee and made addition and adjusted the prepaid taxes as TDS against the demand due for A.Y. 2016-17. 2.5 Aggrieved by the order of the Ld.AO, assessee preferred appeal befor…

ALIA CREATIVE CONSULTANTS P LTD,MUMBAI vs. DCIT CIR 3(1), MUMBAI

In the result, the 1st ground of appeal is allowed for statistical purposes

ITA 7081/MUM/2013[2005-06]Status: DisposedITAT Mumbai24 Nov 2017AY 2005-06

Bench: Shri Mahavir Singh () & Shri N.K. Pradhan () Assessment Year: 2005-06 Alia Creative Consultants Dcit-3(1) Pvt. Ltd.107, Jehanagir Vs. Mumbai. Vila, Nathalal Parekh Marg, Colaba, Mumbai- 400005 Pan No. Aabca2766R (Appellant) (Respondent) Assessee By : Mr. Sanjiv M. Shah, Ar Revenue By : Mr. Rajesh Kumar Yadav, Dr Date Of Hearing : 27/09/2017 Date Of Pronouncement : 24/11/2017

For Appellant: Mr. Sanjiv M. Shah, ARFor Respondent: Mr. Rajesh Kumar Yadav, DR
Section 143(1)(a)Section 143(3)Section 154

…ional tax on the basis of disallowance not taken into account in computing total income as not valid. This is not so in the instant appeal. We now refer to the decisions pertinent to the present issue. In the case of CIT vs. Tanjore Permanent Bank Ltd. (1984) 149 ITR 788 (Mad), the Hon’ble High Court observed that “it is well established that a tax credit can be given only in cases where the tax is paid on the income in respect of which deduction has been made at source.” In CIT vs. H. Krishna Vijoy Arora (2012) 20 taxmann.com 655 (Ker), the Hon’ble High Court observed that “credit of tax based on TDS certificate…

ACIT 26(1), MUMBAI vs. DEVESH JANI, MUMBAI

In the result, the appeal of the assessee is allowed whereas the appeal of the revenue is partly allowed

ITA 7071/MUM/2014[2011-12]Status: DisposedITAT Mumbai11 Apr 2017AY 2011-12

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2011-12 Shri Devesh N Jani Vs. Acit 21(2) 372/8 Vasant Chs Ltd., Bhaudaji Mumbai Road, Matunga Mumbai – 400019 Pan No. Aepj2009J Assessment Year: 2011-12 Acit 21(2) Vs. Shri Devesh N Jani R. No. 508, C-10, 5Th Floor, 372/8, Vasant Chs Ltd., Bkc ,Bandra (E), Bhaudaji Road, Matunga, Mumbai – 400051 Mumbai – 400019 Pan No. Aeipj2009J (Appellant) (Respondent)

For Appellant: Shri Malav P. Sheth, ARFor Respondent: Shri Love Kumar, DR
Section 43B

…sidered in the year of receipt of income i.e. A.Y. 2012-13 and not in A.Y. 2011-12. ITA No. 6391 & 7071/MUM/2014 11 18. We have heard the rival submissions and perused the relevant material on record. In the case of CIT vs. Tanjore Permanent Bank Ltd. (1984) 149 ITR 788 (Mad), it is held that “it is well established that a tax credit can be given only in cases where the tax is paid on the income in respect of which deduction has been made at source.” In CIT vs. H. Krishna Vijoy Arora (2012) 20 taxmann.com 655 (Ker), It is held that “credit of tax based on TDS certificates issued by bank in respect of interest i…

DEVESH N JANI,MUMBAI vs. ACIT 21(2), MUMBAI

In the result, the appeal of the assessee is allowed whereas the appeal of the revenue is partly allowed

ITA 6391/MUM/2014[2011-12]Status: DisposedITAT Mumbai11 Apr 2017AY 2011-12

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2011-12 Shri Devesh N Jani Vs. Acit 21(2) 372/8 Vasant Chs Ltd., Bhaudaji Mumbai Road, Matunga Mumbai – 400019 Pan No. Aepj2009J Assessment Year: 2011-12 Acit 21(2) Vs. Shri Devesh N Jani R. No. 508, C-10, 5Th Floor, 372/8, Vasant Chs Ltd., Bkc ,Bandra (E), Bhaudaji Road, Matunga, Mumbai – 400051 Mumbai – 400019 Pan No. Aeipj2009J (Appellant) (Respondent)

For Appellant: Shri Malav P. Sheth, ARFor Respondent: Shri Love Kumar, DR
Section 43B

…sidered in the year of receipt of income i.e. A.Y. 2012-13 and not in A.Y. 2011-12. ITA No. 6391 & 7071/MUM/2014 11 18. We have heard the rival submissions and perused the relevant material on record. In the case of CIT vs. Tanjore Permanent Bank Ltd. (1984) 149 ITR 788 (Mad), it is held that “it is well established that a tax credit can be given only in cases where the tax is paid on the income in respect of which deduction has been made at source.” In CIT vs. H. Krishna Vijoy Arora (2012) 20 taxmann.com 655 (Ker), It is held that “credit of tax based on TDS certificates issued by bank in respect of interest i…

RELIGARE TECHNOVA GLOBAL SOLUTIONS LTD,NEW DELHI vs. ACIT CIR 2(1), MUMBAI

In the result, the appeal is partly allowed

ITA 245/MUM/2012[2007-08]Status: DisposedITAT Mumbai09 Dec 2016AY 2007-08

Bench: Shri Saktijit Dey, Jm & Shri N. K. Pradhan, Am

For Appellant: Shri Dhanesh Bafna & Shri RaviFor Respondent: Shri Prakash R. Mane,DR
Section 143(3)Section 14A

…addition of unearned income is contrary to the provisions of the Act. 3.4 The case was fixed for clarification on 27.10.2016. We brought to the notice of the ld. counsel of the assessee the decision in the case of CIT vs. Tanjore Permanent Bank Ltd. (1984) 149 ITR 788, 793 (Mad), Madura Coats Ltd. vs. CIT (1986)158 ITR 697 (Mad), CIT vs. H. Krishna Vijoy Arora [2012] 20 taxmann.com 655 (Ker.), CIT vs. Smt. Pushpa Vijoy [2012]206 Taxman 22 (Ker.) and ITO vs. Shri Anupallavi Finance & Investments [2011] 9 taxmann.com 163 (Chennai) wherein it has been held that a tax credit can be given only in 7 cases where the…

CIT v. Tanjore Permanent Bank Ltd. (149 ITR 788) — Cited in 5 Judgments | BharatTax