CIT v. Textool Co. Ltd.

216 Taxmann 327Supreme Court of India2013#4106 most cited

What is CIT v. Textool Co. Ltd. authority for?

Payments made by an employer directly to the LIC towards an employees' group gratuity fund are allowable as a deduction under Section 36(1)(v) of the Income Tax Act, 1961, provided the employer has no control over these funds.

29

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Textool Co. Ltd. · Section 36(1)(v) · Employees gratuity fund · LIC · allowable deduction · irrevocable trust · employer control

Also reported as

35 Taxmann.com 639263 CTR 257

Sections most often in play

Section 10BSection 246ASection 250Section 253Section 36(1)(v)Section 37Section 40A(7)Section 68

Issues it is cited on

section 4(3)section 205section 36(1)(v)section 10(23c)(iv)advancement of general public utilitysection 52proviso to section 2(15)mliput to usesection 10(23c)section 2(15)section 40a(3)

Judgments citing CIT v. Textool Co. Ltd.

DCIT-4(1), Indore vs. Maral Overseas Ltd, Khargone

In the result appeal of Revenue is dismissed

ITA 571/IND/2025[2006-07]Status: DisposedITAT Indore27 Feb 2026AY 2006-07

Bench: Shri B.M. Biyani & Shri Paresh M Joshidcit-4(1), Indore Maral Overseas Ltd., बनाम/ Maral Sarovar, V& Po Vs. Khalbujurg, Kasrawad, Khargone, Bhopal

Section 10BSection 143(3)Section 246ASection 250Section 253Section 36Section 40A(7)Section 40A(7)(b)Section 40A(9)

…आयकरअपीलीयअिधकरण, इंदौर"ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI B.M. BIYANI, ACCOUNTANT MEMBER AND SHRI PARESH M JOSHI, JUDICIAL MEMBER DCIT-4(1), Indore Maral Overseas Ltd., बनाम/ Maral Sarovar, V& PO Vs. khalbujurg, Kasrawad, Khargone, Bhopal (PAN: AACCM0230B) (Appellant) (Respondent) Assessee by Shri Satyajeet Goel, CA Revenue by Shri Ashish Porwal, Sr.DR Date of Hearing 03.02.2026 Date of 27.02.2026 Pronouncement आदेश/ O R D E R Per Paresh M Joshi, J.M.: This is an Appeal filed by the Assessee under section 253 of the income tax Act 1961,[ herein after referred to…

Twinings (P) Ltd., Kolkata vs. D.C.I.T., Circle-4(2), Kolkata

In the result, appeal of the assessee is allowed

ITA 391/KOL/2019[2014-15]Status: HeardITAT Kolkata08 Jan 2024AY 2014-15

Bench: Shri Sanjay Garg & Shri Girish Agrawalassessment Year: 2014-15

For Appellant: Shri Siddharth Agarwal, AdvocateFor Respondent: Shri B. K. Singh, JCIT, Sr. DR
Section 143(3)Section 36(1)(v)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2014-15 Twinings Private Ltd., DCIT, Central -4(2), Kolkata. C/o Subash Agarwal & Associates, Advocates, Siddha Vs. Gibson, 1, Gibson Lane, Suite 213, 2nd floor, Kolkata-700069. (PAN: AABCT2275N) (Appellant) (Respondent) Present for: Appellant by : Shri Siddharth Agarwal, Advocate Respondent by : Shri B. K. Singh, JCIT, Sr. DR Hearing concluded on : 04.01.2024 Date of Pronouncement : 08.01.2024 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal fil…

Neelachal Gramya Bank (Succeeded by Odisha Gramya Bank), Bhubaneswar vs. DCIT, Circle-2(2), Bhubaneswar

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 72/CTK/2018[2010-11]Status: DisposedITAT Cuttack20 Sept 2022AY 2010-11
Section 14ASection 43B

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK श्री जाजज माथन, न्याययक सदस्य एवं श्री अरुण खोड़पऩया ऱेखा सदस्य के समक्ष । BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER Neelachal Gramya Bank, 190/702, Kokila Residency, Ananta bihar, Airport Area, PO: Pokhariput, Bhubaneswar PAN : AAALN 0450 F ………………Assessee Versus DCIT, Circle-2(2), Bhubaneswar ………………..Revenue Shri B.K.Mohapatra, CA/AR for the assessee Shri M.K.Gautam, CIT-DR for the Revenue Date of Hearing : 21/09/2022 Date of Pronouncement : 21/09/2022 आदेश / O R D E R Per Be…

M/S. Dakshina Kannada Nirmithi Kendra, Mangaluru vs. The Deputy Commissioner of Income Tax (Exemptions), Circle -1, Mangaluru

In the result, all appeals filed by the assessees in all the assessees’ appeals are dismissed except for assessment year

ITA 948/BANG/2019[2016-17]Status: DisposedITAT Bangalore16 Jun 2022AY 2016-17

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2013-14

For Appellant: Shri Tata Krishna, A.RFor Respondent: Smt. Priyadarshini Basaganni, D.R
Section 11Section 143(2)Section 2Section 2(15)

…ITA No.947&948 /Bang/2019, ITA 1962/Bang/2018 & ITA Nos.2086 to 2089/Bang/2018 M/s. Udupi Nirmithi Kendra, Udupi & Dakshina Kannada Nirmithi Kendra, Manguluru IN THE INCOME TAX APPELLATE TRIBUNAL “C’’BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER Assessment Year: 2013-14 M/s. Udupi Nirmithi Kendra Rajathadri DC Office complex ACIT (Exemptions) Endpoint, Manipal Circle-1 Vs. Udupi 576 104 Mangaluru PAN NO :AAATU1950D ASSESSEE RESPONDENT AssessmentYear:2016-17 M/s. Udupi Nirmithi Kendra Deputy Commissioner of Udupi 576 104 Income-tax (Exemptions) Vs…

M/S. Udupi Nirmithi Kedra, Udupi vs. The Deputy Commissioner of Income Tax (Exemptions), Circle - 1, Mangaluru

In the result, all appeals filed by the assessees in all the assessees’ appeals are dismissed except for assessment year

ITA 947/BANG/2019[2016-17]Status: DisposedITAT Bangalore16 Jun 2022AY 2016-17

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2013-14

For Appellant: Shri Tata Krishna, A.RFor Respondent: Smt. Priyadarshini Basaganni, D.R
Section 11Section 143(2)Section 2Section 2(15)

…ITA No.947&948 /Bang/2019, ITA 1962/Bang/2018 & ITA Nos.2086 to 2089/Bang/2018 M/s. Udupi Nirmithi Kendra, Udupi & Dakshina Kannada Nirmithi Kendra, Manguluru IN THE INCOME TAX APPELLATE TRIBUNAL “C’’BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER Assessment Year: 2013-14 M/s. Udupi Nirmithi Kendra Rajathadri DC Office complex ACIT (Exemptions) Endpoint, Manipal Circle-1 Vs. Udupi 576 104 Mangaluru PAN NO :AAATU1950D ASSESSEE RESPONDENT AssessmentYear:2016-17 M/s. Udupi Nirmithi Kendra Deputy Commissioner of Udupi 576 104 Income-tax (Exemptions) Vs…

Dakshina Kannada Nirmithi Kendra, Mangaluru vs. Assistant Commissioner of Income Tax, (Exemptions), Circle-1, Mangaluru

In the result, all appeals filed by the assessees in all the assessees’ appeals are dismissed except for assessment year

ITA 2089/BANG/2018[2013-14]Status: DisposedITAT Bangalore16 Jun 2022AY 2013-14

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2013-14

For Appellant: Shri Tata Krishna, A.RFor Respondent: Smt. Priyadarshini Basaganni, D.R
Section 11Section 143(2)Section 2Section 2(15)

…ITA No.947&948 /Bang/2019, ITA 1962/Bang/2018 & ITA Nos.2086 to 2089/Bang/2018 M/s. Udupi Nirmithi Kendra, Udupi & Dakshina Kannada Nirmithi Kendra, Manguluru IN THE INCOME TAX APPELLATE TRIBUNAL “C’’BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER Assessment Year: 2013-14 M/s. Udupi Nirmithi Kendra Rajathadri DC Office complex ACIT (Exemptions) Endpoint, Manipal Circle-1 Vs. Udupi 576 104 Mangaluru PAN NO :AAATU1950D ASSESSEE RESPONDENT AssessmentYear:2016-17 M/s. Udupi Nirmithi Kendra Deputy Commissioner of Udupi 576 104 Income-tax (Exemptions) Vs…

Dakshina Kannada Nirmithi Kendra, Mangaluru vs. Income Tax Officer, Ward 1(1), Mangaluru

In the result, all appeals filed by the assessees in all the assessees’ appeals are dismissed except for assessment year

ITA 2088/BANG/2018[2012-13]Status: DisposedITAT Bangalore16 Jun 2022AY 2012-13

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2013-14

For Appellant: Shri Tata Krishna, A.RFor Respondent: Smt. Priyadarshini Basaganni, D.R
Section 11Section 143(2)Section 2Section 2(15)

…ITA No.947&948 /Bang/2019, ITA 1962/Bang/2018 & ITA Nos.2086 to 2089/Bang/2018 M/s. Udupi Nirmithi Kendra, Udupi & Dakshina Kannada Nirmithi Kendra, Manguluru IN THE INCOME TAX APPELLATE TRIBUNAL “C’’BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER Assessment Year: 2013-14 M/s. Udupi Nirmithi Kendra Rajathadri DC Office complex ACIT (Exemptions) Endpoint, Manipal Circle-1 Vs. Udupi 576 104 Mangaluru PAN NO :AAATU1950D ASSESSEE RESPONDENT AssessmentYear:2016-17 M/s. Udupi Nirmithi Kendra Deputy Commissioner of Udupi 576 104 Income-tax (Exemptions) Vs…

Dakshina Kannada Nirmithi Kendra, Mangaluru vs. Income Tax Officer, Ward 1(1), Mangaluru

In the result, all appeals filed by the assessees in all the assessees’ appeals are dismissed except for assessment year

ITA 2087/BANG/2018[2011-12]Status: DisposedITAT Bangalore16 Jun 2022AY 2011-12

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2013-14

For Appellant: Shri Tata Krishna, A.RFor Respondent: Smt. Priyadarshini Basaganni, D.R
Section 11Section 143(2)Section 2Section 2(15)

…ITA No.947&948 /Bang/2019, ITA 1962/Bang/2018 & ITA Nos.2086 to 2089/Bang/2018 M/s. Udupi Nirmithi Kendra, Udupi & Dakshina Kannada Nirmithi Kendra, Manguluru IN THE INCOME TAX APPELLATE TRIBUNAL “C’’BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER Assessment Year: 2013-14 M/s. Udupi Nirmithi Kendra Rajathadri DC Office complex ACIT (Exemptions) Endpoint, Manipal Circle-1 Vs. Udupi 576 104 Mangaluru PAN NO :AAATU1950D ASSESSEE RESPONDENT AssessmentYear:2016-17 M/s. Udupi Nirmithi Kendra Deputy Commissioner of Udupi 576 104 Income-tax (Exemptions) Vs…

Dakshina Kannada Nirmithi Kendra, Mangaluru vs. Income Tax Officer, Ward 1(1), Mangaluru

In the result, all appeals filed by the assessees in all the assessees’ appeals are dismissed except for assessment year

ITA 2086/BANG/2018[2010-11]Status: DisposedITAT Bangalore16 Jun 2022AY 2010-11

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2013-14

For Appellant: Shri Tata Krishna, A.RFor Respondent: Smt. Priyadarshini Basaganni, D.R
Section 11Section 143(2)Section 2Section 2(15)

…ITA No.947&948 /Bang/2019, ITA 1962/Bang/2018 & ITA Nos.2086 to 2089/Bang/2018 M/s. Udupi Nirmithi Kendra, Udupi & Dakshina Kannada Nirmithi Kendra, Manguluru IN THE INCOME TAX APPELLATE TRIBUNAL “C’’BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER Assessment Year: 2013-14 M/s. Udupi Nirmithi Kendra Rajathadri DC Office complex ACIT (Exemptions) Endpoint, Manipal Circle-1 Vs. Udupi 576 104 Mangaluru PAN NO :AAATU1950D ASSESSEE RESPONDENT AssessmentYear:2016-17 M/s. Udupi Nirmithi Kendra Deputy Commissioner of Udupi 576 104 Income-tax (Exemptions) Vs…

M/S. Udupi Nirmithi Kendra, Udupi vs. Assistant Commissioner of Income Tax, (Exemptions) Circle-1, Mangalore

In the result, all appeals filed by the assessees in all the assessees’ appeals are dismissed except for assessment year

ITA 1962/BANG/2018[2013-14]Status: DisposedITAT Bangalore16 Jun 2022AY 2013-14

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2013-14

For Appellant: Shri Tata Krishna, A.RFor Respondent: Smt. Priyadarshini Basaganni, D.R
Section 11Section 143(2)Section 2Section 2(15)

…ITA No.947&948 /Bang/2019, ITA 1962/Bang/2018 & ITA Nos.2086 to 2089/Bang/2018 M/s. Udupi Nirmithi Kendra, Udupi & Dakshina Kannada Nirmithi Kendra, Manguluru IN THE INCOME TAX APPELLATE TRIBUNAL “C’’BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER Assessment Year: 2013-14 M/s. Udupi Nirmithi Kendra Rajathadri DC Office complex ACIT (Exemptions) Endpoint, Manipal Circle-1 Vs. Udupi 576 104 Mangaluru PAN NO :AAATU1950D ASSESSEE RESPONDENT AssessmentYear:2016-17 M/s. Udupi Nirmithi Kendra Deputy Commissioner of Udupi 576 104 Income-tax (Exemptions) Vs…

Jyoti Limited, Baroda vs. The ACIT., Circle-1(2), Baroda

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

ITA 1353/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad13 May 2022AY 2009-10

Bench: Shri P.M. Jagtap, Vice- & Shri Siddhartha Nautiyalassessment Year : 2009-10 M/S. Jyoti Ltd., Asstt. Commissioner Of Nanubhai Amin Marg, Vs Income-Tax, Industrial Area, Circle-1(2), Vadodara-390003 Baroda Pan : Aaacj 4909 N अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Manish J. Shah, Advocate Revenue By : Shri Mohd Usman, Cit-Dr & Shri Purushottam Kumar, Sr. Dr सुनवाई क" तार"ख/Date Of Hearing : 09/05/2022 घोषणा क" तार"ख /Date Of Pronouncement: 13/05/2022

For Appellant: Shri Manish J. Shah, AdvocateFor Respondent: Shri Mohd Usman, CIT-DR &
Section 263Section 36(1)(v)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘डी’ अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI P.M. JAGTAP, VICE-PRESIDENT AND SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER Assessment Year : 2009-10 M/s. Jyoti Ltd., Asstt. Commissioner of Nanubhai Amin Marg, Vs Income-tax, Industrial Area, Circle-1(2), Vadodara-390003 Baroda PAN : AAACJ 4909 N अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Manish J. Shah, Advocate Revenue by : Shri Mohd Usman, CIT-DR & Shri Purushottam Kumar, Sr. DR सुनवाई क" तार"ख/Date of Hearing : 09/05/2022 घोषणा क" तार"ख /Date of Pronouncement: 13/05/202…

The Andaman & Nicobar State Corporation Bank Ltd., Port Blair vs. D.C.I.T., Circle-3(2), Port Blair

In the result, the appeal of the assessee is allowed

ITA 364/KOL/2020[2014-15]Status: DisposedITAT Kolkata11 Mar 2022AY 2014-15

Bench: Shri A. T. Varkey, Jm & Shri Rajesh Kumar, Am]

Section 36(1)(v)Section 37Section 40A(7)Section 4ASection 4A(1)Section 4A(2)

…1 The Andaman & Nicobar State Corporation Bank, AY: 2014-15 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA [Before Shri A. T. Varkey, JM & Shri Rajesh Kumar, AM] I.T.A. No. 364/Kol/2020 Assessment Year: 2014-15 The Andaman & Nicobar State Vs. DCIT, Circle-3(2), Port Blair Corporation Bank Ltd. (PAN: AAAJT 1043 Q) Appellant Respondent Date of Hearing (virtual) 05.01.2022 Date of Pronouncement 11.03.2022 For the Appellant Shri Akkal Dudhwewala, A.R. For the Respondent Smt. Ranu Biswas, Addl. CIT DR ORDER Per Shri A.T.Varkey, JM This is an appeal preferred by the assessee against the order of Ld. CIT(A)…

Tata Securities P. Ltd., Mumbai vs. DCIT Cir. - 4(2)(1), Mumbai

In the result, appeal is allowed

ITA 3589/MUM/2019[2013-14]Status: DisposedITAT Mumbai09 Jul 2021AY 2013-14

Bench: Shri Saktijit Dey & Shri Rajesh Kumarassessment Year: 2013-14 M/S Tata Securities Limited, The Deputy Commissioner Of C/O Kalyaniwalla & Mistry Llp, Income Tax -4(2)(1), 2Nd Floor, Esplanade House, 29 Room No. 669, 6Th Floor, Hazarimal Somani Marg, Fort, Vs. Aayakar Bhawan, M.K. Road, Mumbai- 400001 Mumbai - 400020 Pan: Aaact2150R (Appellant) (Respondent) Assessee By : Shri M.M. Golvala (Ar) Revenue By : Shri Vijay Kumar Menon (Dr) Date Of Hearing: 23/06/2021 Date Of Pronouncement: 09/07/2021

For Appellant: Shri M.M. Golvala (AR)For Respondent: Shri Vijay Kumar Menon (DR)
Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2013-14 M/s Tata Securities Limited, The Deputy Commissioner of C/o Kalyaniwalla and Mistry LLP, Income Tax -4(2)(1), 2nd Floor, Esplanade House, 29 Room No. 669, 6th Floor, Hazarimal Somani Marg, Fort, Vs. Aayakar Bhawan, M.K. Road, Mumbai- 400001 Mumbai - 400020 PAN: AAACT2150R (Appellant) (Respondent) Assessee by : Shri M.M. Golvala (AR) Revenue by : Shri Vijay Kumar Menon (DR) Date of Hearing: 23/06/2021 Date of Pronouncement: 09/07/2021 O R D E…

The ACIT.Circle-1(2), Ahmedabad vs. Gujarat State Co.Op. Marketing Federation Ltd., Ahmedabad

In the result the appeal filed by the Revenue is dismissed

ITA 1851/AHD/2018[2011-12]Status: DisposedITAT Ahmedabad31 May 2021AY 2011-12

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./Ita No. 1851/Ahd/2018 िनधा"रण वष"/Asstt. Year: 2011-2012 A.C.I.T, Gujarat State Co-Op. Marketing Circle-1(2), Vs. Federation Limited, Ahmedabad. 49, Shrimali Society, N.P. Patel Sahkar Bhavan, Opp. Navrangpura Police Station, Navrangpura, Ahmedabad380009. Pan: Aaaag2927K

For Appellant: Shri Nikunj Bagadiya, A.R
Section 36(1)Section 36(1)(v)

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ C’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No. 1851/AHD/2018 िनधा"रण वष"/Asstt. Year: 2011-2012 A.C.I.T, Gujarat State Co-op. Marketing Circle-1(2), Vs. Federation Limited, Ahmedabad. 49, Shrimali Society, N.P. Patel Sahkar Bhavan, Opp. Navrangpura Police Station, Navrangpura, Ahmedabad380009. PAN: AAAAG2927K (Applicant) (Respondent) : Revenue by Shri L.P. Jain, Sr. D.R Assessee by : Shri Nikunj Bagadiya, A.R सु…

Deputy Commissioner of Income Tax Circle-1(1), Jabalpur vs. M/S Madhyanchal Gramin Bank Poddar Colony, Sagar

ITA 137/JAB/2018[2015-16]Status: DisposedITAT Jabalpur30 Dec 2020AY 2015-16

Bench: Shri Nrs Ganesan & Sanjay Aroraassessment Year 2015-16

Section 36(1)(v)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH, JABALPUR BEFORE SHRI NRS GANESAN, JUDICIAL MEMBER & SANJAY ARORA, ACCOUNTANT MEMBER Assessment Year 2015-16 DCIT Circle-1(1), Madhyanchal Gramin Bank, Jabalpur. Vs. Poddar Colony, Tili Road, Sagar, Madhya Pradesh. (PAN:AAAJ M1901A) (Appellant ) (Respondent) C.O. No.4/JAB/2020 Assessment Year 2015-16 Madhyanchal Gramin Bank, DCIT Circle-1(1), Poddar Colony, Tili Road, Vs. Jabalpur. Sagar, Madhya Pradesh. (PAN:AAAJM 1901A) (Appellant ) (Respondent) Appellant by Shri U.B. Mishra, C.I.T.-DR, Join virtual hearing from Bhopal. Respondent by Shri M.K. Shah, C.A.…

The Bundi Central Co-Operative Bank Ltd., Kota vs. Assistant Commissioner of Income Tax, Sawai Madhopur

In the result, appeal of the assessee is allowed for statistical purposes

ITA 366/JPR/2018[2014-15]Status: DisposedITAT Jaipur02 Sept 2019AY 2014-15
For Appellant: Shri B. V. Maheshwari (CA)For Respondent: Shri J. C. Kulhari (JCIT)
Section 36(1)(v)Section 43B

…ing aggrieved, the assessee carried the matter in appeal before the ld. CIT and reiterated the submissions made before the Assessing Officer. Further, reliance was placed on the Hon’ble Supreme Court decision in case of CIT Coimbatore vs. M/s Textool Co. Ltd. 263 CTR 257 (SC). However, the ld. CIT confirmed the disallowance so made by the Assessing Officer and the relevant findings reads as under:- “As regards Ground No. 3, the reference to the order of the Apex Court in the case of Textool India has been made by the appellant. In that case, the Fund was duly approved by the Commissioner while it is not so in th…

Valsad District Co.Op .Bank Ltd., Surat vs. Dy.CIT, Valsad Range, Valsad

In the result, the appeal of the assessee is partly allowed for this assessment year

ITA 827/AHD/2016[2012-13]Status: DisposedITAT Surat14 May 2019AY 2012-13

Bench: Shri Bhavnesh Saini & Shri O. P. Meena

Section 143Section 143(3)Section 36(1)Section 36(1)(v)Section 37Section 37(1)

…Valsad District Co-operative Bank Ltd. v. ACIT- Valsad /I.T.A. No. 826&827/AHD/2016/A.Y.07-08 & 12-13 & I.T.A.No. 842/AHD/2015 A.Y. 2011-12 Page 1 of 14 IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O. P. MEENA, ACCOUNTANT MEMBER I.T.A. No. 826 & 827/AHD/2016: Assessment Year: 2007-08, and 2012-13 I.T.A.No. 842/AHD/2015: Assessment year 2011-12 Valsad District Central Co-Operative Vs. Assistant Commissioner of Income Bank Ltd. , Sahakar Sadan, Kacheri Tax- Road Valsad Valsad Circle, Valsad PAN: AAAAV 0539L Appellant Respondent Assessee by Shri Mitis…

Valsad District Co.Op .Bank Ltd., Surat vs. Dy.CIT, Valsad Range, Valsad

In the result, the appeal of the assessee is partly allowed for this assessment year

ITA 826/AHD/2016[2007-08]Status: DisposedITAT Surat14 May 2019AY 2007-08

Bench: Shri Bhavnesh Saini & Shri O. P. Meena

Section 143Section 143(3)Section 36(1)Section 36(1)(v)Section 37Section 37(1)

…Valsad District Co-operative Bank Ltd. v. ACIT- Valsad /I.T.A. No. 826&827/AHD/2016/A.Y.07-08 & 12-13 & I.T.A.No. 842/AHD/2015 A.Y. 2011-12 Page 1 of 14 IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O. P. MEENA, ACCOUNTANT MEMBER I.T.A. No. 826 & 827/AHD/2016: Assessment Year: 2007-08, and 2012-13 I.T.A.No. 842/AHD/2015: Assessment year 2011-12 Valsad District Central Co-Operative Vs. Assistant Commissioner of Income Bank Ltd. , Sahakar Sadan, Kacheri Tax- Road Valsad Valsad Circle, Valsad PAN: AAAAV 0539L Appellant Respondent Assessee by Shri Mitis…

Valsad District Co.Op .Bank Ltd., Surat vs. Dy.CIT, Valsad Circle, Valsad

In the result, the appeal of the assessee is partly allowed for this assessment year

ITA 842/AHD/2015[2011-12]Status: DisposedITAT Surat14 May 2019AY 2011-12

Bench: Shri Bhavnesh Saini & Shri O. P. Meena

Section 143Section 143(3)Section 36(1)Section 36(1)(v)Section 37Section 37(1)

…Valsad District Co-operative Bank Ltd. v. ACIT- Valsad /I.T.A. No. 826&827/AHD/2016/A.Y.07-08 & 12-13 & I.T.A.No. 842/AHD/2015 A.Y. 2011-12 Page 1 of 14 IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O. P. MEENA, ACCOUNTANT MEMBER I.T.A. No. 826 & 827/AHD/2016: Assessment Year: 2007-08, and 2012-13 I.T.A.No. 842/AHD/2015: Assessment year 2011-12 Valsad District Central Co-Operative Vs. Assistant Commissioner of Income Bank Ltd. , Sahakar Sadan, Kacheri Tax- Road Valsad Valsad Circle, Valsad PAN: AAAAV 0539L Appellant Respondent Assessee by Shri Mitis…

M/S Sundaram Infotech Solutions Limited (Merged With Sundaram Finance Limited), Chennai vs. ACIT Corporate Circle 6 (2), Chennai

In the result, the assessee’s appeal is allowed

ITA 1227/CHNY/2018[2007-08]Status: DisposedITAT Chennai25 Sept 2018AY 2007-08

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकरअपीलसं/.I.T.A. No. 1227/Chny/2018 "नधा"रणवष"/Assessment Year : 2007-08

For Appellant: Shri. Saroj Kumar Parida, AdvocateFor Respondent: Shri G.D. Jayanthi Angayarkanni, JCIT
Section 36(1)(v)Section 40A(7)

…आयकर अपील"य अ"धकरण ,’ ए ’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी एन. आर. एस .गणेशन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"यके सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकरअपीलसं/.I.T.A. No. 1227/Chny/2018 "नधा"रणवष"/Assessment Year : 2007-08 M/s. Sundaram Infotech Solutions The Assistant commissioner of Limited, Vs. Income Tax, (Merged with Sundaram Finance Limited), Corporate Circle 6(2), 21 Patullos Road, Chennai 600 034. Chennai – 600 002. [PAN: AAJCS 2765C] (अपीलाथ"/Appellant) (""यथ"/Respondent) Assessee by : Shri. Saroj Kum…

CIT v. Textool Co. Ltd. (216 Taxmann 327) — Cited in 29 Judgments | BharatTax