CIT v. Vasisth Chay Vyapar Ltd.

410 ITR 244Supreme Court of India2019#1813 most cited
63

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2026.

Also referred to as

CIT v. Vasisth Chay Vyapar Ltd. · Vasisth Chay Vyapar Supreme Court · Section 43D · Real Income Theory · interest on bad and doubtful debts · Section 36(1)(viia) · provision for bad and doubtful debts · Section 14A · expenditure for exempt income · Section 35D · preliminary expenses · Income Tax Act 1961

Also reported as

253 Taxmann 401

Sections most often in play

Section 37(1)Section 43DSection 14ASection 35DSection 1961Section 234ASection 41Section 8D(2)

Issues it is cited on

section 43dsection 36(2)(v)section 41(4)section 36(1)(viia)(c)section 197a(1a)section 36(1)(v)preliminary expensessection 197asection 35dsection 36(1)(viia)real income theorysection 36(1)(viii)

Judgments citing CIT v. Vasisth Chay Vyapar Ltd.

Bajaj Finance Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 8, Pune

ITA 766/PUN/2018[2012-13]Status: DisposedITAT Pune09 Dec 2022AY 2012-13

Bench: Shri S.S. Godara & Dr. Dipak P. Ripote

For Appellant: Shri Percy Pardiwala and Ms. Vasanti B. Patel
Section 14ASection 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER ITA Nos.766 and 767/PUN/2018 Assessment Years : 2012-13 and 2013-14 Bajaj Finance Limited, Vs. DCIT, Circle-8, 3rd Floor, Panchshil Tech Park, Pune Plot No.43/1, 43/2, 44/2, Viman Nagar, Pune 411 014 PAN : AABCB1518L Appellant Respondent ITA Nos.818 and 819/PUN/2018 Assessment Years : 2012-13 and 2013-14 DCIT, Circle-8, Vs. Bajaj Finance Limited, 3rd Floor, Panchshil Tech Park, Pune Plot No.43/1, 43/2, 44/2, Viman Nagar, Pune 411 014 PAN : AABCB1518L Appellant Respon…

Bank of Baroda(E-Dena Bank), Mumbai vs. The Pr. CIT - 2, Mumbai

In the result, appeal by the assessee is allowed

ITA 1685/MUM/2020[2015-16]Status: DisposedITAT Mumbai11 Apr 2022AY 2015-16

Bench: Shri Vikas Awasthy & Shri M. Balaganeshआअसं.1685/मुं/2020 ("न. व. 2015-16) Bank Of Baroda (E-Dena Bank) 2Nd Floor, Accounts & Taxation Dept. C-26, G-Block, Baroda Corporate Centre, Bandra Kurla Complex, Bandra (E), Mumbai- 400 051 Pan: Aaacd-4249-B ...... अपीलाथ" /Appellant बनाम Vs. The Principal Commissioner Of Income -2, Aaykar Bhavan, M.K. Road, Mumbai 400 020. ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Shri Ananthan & Ms. Lalitha Rameswaram ""तवाद" "वारा/Respondent By : S/Shri Rahul Raman & Milind Chavan सुनवाई क" "त"थ/ Date Of Hearing : 14/01/2022 घोषणा क" "त"थ/ Date Of Pronouncement : 11/04/2022 आदेश/ Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Principal Commissioner Of Income Tax -2, Mumbai ( In Short ‘The Pcit-2’) Dated 13/03/2020 For Assessment Year 2015-16 Passed Under Section 263 Of The Income Tax Act, 1961 ( In Short ‘The Act’).

For Appellant: Shri Ananthan &For Respondent: S/Shri Rahul Raman & Milind Chavan
Section 115JSection 142(1)Section 143(3)Section 14ASection 263Section 43B

…ely covered by the decision of Pune Bench of the Tribunal in the case of DCIT vs. Bank of Maharashtra reported as 2019(6) TMI 1456 - (ITAT Pune) and the decision of Hon’ble Supreme Court of India in the case of CIT vs. Vasisth Chay Vyapar Ltd. 5 reported as 410 ITR 244(SC). The Assessing Officer after considering reply of the assessee, made no addition in respect of interest on NPA. (v) Deferred payment on guarantee commission: The ld. Authorised Representative for the assessee fairly admitted that during assessment proceedings no enquiry on this issue was made by the Assessing Officer, however, in reply to th…

Principal Commissioner of Income Tax-4 vs. Navin Chand Suchanti

The appeals of the revenue are dismissed

ITAT/1/2018HC Calcutta24 Nov 2021

Bench: : The Hon’Ble Justice Surya Prakash Kesarwani & The Hon’Ble Justice Rajarshi Bharadwaj Date : 1St May 2024. Appearance: Ms. Smita Das De, Advocate … For The Appellant. Mr. J. P. Khaitan, Senior Advocate Mr. Ananda Sen, Advocate … For The Respondent. 1. Heard Smt. Smita Das De, Learned Senior Standing Counsel For The Appellant & Sri J. P. Khaitan, Learned Senior Advocate Assisted By Sri Ananda Sen, Learned Counsel For The Respondent Assessee. 2.

Section 43BSection 43D

…ORDER OD – 3 & 4 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE ITA/1/2018 PRINCIPAL COMMISSIONER OF INCOME TAX – 2, KOLKATA VERSUS WEST BENGAL INFRASTRUCTURE DEVELOPMENT FINANCE CORPORATION LIMITED ITA/331/2008 COMMISSIONER OF INCOME TAX, KOLKATA – II VERSUS WEST BENGAL INFRASTRUCTURE DEVELOPMENT FINANCE CORPORATION LIMITED BEFORE : THE HON’BLE JUSTICE SURYA PRAKASH KESARWANI AND THE HON’BLE JUSTICE RAJARSHI BHARADWAJ Date : 1st May 2024. Appearance: Ms. Smita Das De, Advocate … for the appellant. Mr. J. P. Khaitan, Senior Advocate Mr. Ananda Sen, Advocate … for the re…

The Karur Vysya Bank Ltd., Karur vs. ACIT, Trichy

ITA 332/CHNY/2018[2013-14]Status: DisposedITAT Chennai03 Nov 2021AY 2013-14

Bench: Shri V. Durga Rao & Shri G. Manjunatha

For Appellant: Shri Ananthan & Ms. Abarna, CAsFor Respondent: Shri Clement Ramesh Kumar, CIT
Section 14ASection 154Section 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)Section 8D(2)(i)Section 8D(2)(iii)

…ccounts by holding that interest had accrued in terms of the agreement entered by the appellant with borrowers. This issue is now covered in favour of the assessee-bank by decision of Hon'ble Supreme Court in the case of CIT v. Vasisth Chay Vyapar Ltd. [2019] 410 ITR 244 (SC), wherein the Hon'ble Supreme Court had confirmed the decision of Hon'ble Delhi High Court, that the interest income cannot be said to have been accrued to the assessee on the NPA accounts. Accordingly, we direct the AO to delete the addition of Rs. 14,00,000/- made on interest on NP accounts. Accordingly, this ground of appeal stands allowed…

The Karur Vysya Bank Ltd., Karur vs. DCIT Circle 2(1), Trichy

ITA 2765/CHNY/2017[2013-14]Status: DisposedITAT Chennai03 Nov 2021AY 2013-14

Bench: Shri V. Durga Rao & Shri G. Manjunatha

For Appellant: Shri Ananthan & Ms. Abarna, CAsFor Respondent: Shri Clement Ramesh Kumar, CIT
Section 14ASection 154Section 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)Section 8D(2)(i)Section 8D(2)(iii)

…ccounts by holding that interest had accrued in terms of the agreement entered by the appellant with borrowers. This issue is now covered in favour of the assessee-bank by decision of Hon'ble Supreme Court in the case of CIT v. Vasisth Chay Vyapar Ltd. [2019] 410 ITR 244 (SC), wherein the Hon'ble Supreme Court had confirmed the decision of Hon'ble Delhi High Court, that the interest income cannot be said to have been accrued to the assessee on the NPA accounts. Accordingly, we direct the AO to delete the addition of Rs. 14,00,000/- made on interest on NP accounts. Accordingly, this ground of appeal stands allowed…

DCIT Circle 2(1), Trichy vs. The Karur Vysya Bank Ltd., Karur

ITA 2762/CHNY/2017[2013-14]Status: DisposedITAT Chennai03 Nov 2021AY 2013-14

Bench: Shri V. Durga Rao & Shri G. Manjunatha

For Appellant: Shri Ananthan & Ms. Abarna, CAsFor Respondent: Shri Clement Ramesh Kumar, CIT
Section 14ASection 154Section 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)Section 8D(2)(i)Section 8D(2)(iii)

…ccounts by holding that interest had accrued in terms of the agreement entered by the appellant with borrowers. This issue is now covered in favour of the assessee-bank by decision of Hon'ble Supreme Court in the case of CIT v. Vasisth Chay Vyapar Ltd. [2019] 410 ITR 244 (SC), wherein the Hon'ble Supreme Court had confirmed the decision of Hon'ble Delhi High Court, that the interest income cannot be said to have been accrued to the assessee on the NPA accounts. Accordingly, we direct the AO to delete the addition of Rs. 14,00,000/- made on interest on NP accounts. Accordingly, this ground of appeal stands allowed…

Deputy Commissioner of Income-Tax, Circle - 12, Pune vs. Western Maharashtra Development Corporation Ltd, Pune

In the result, the appeal filed by the Revenue is dismissed

ITA 899/PUN/2018[2013-14]Status: DisposedITAT Pune26 Oct 2021AY 2013-14

Bench: Shri Inturi Rama Rao, Am & Shri S. S. Viswanethra Ravi, Jm आयकर अपीऱ सं. / Ita No.899/Pun/2018 नििाारण वषा / Assessment Year : 2013-14 Dcit, Circle-12(2), .......अपीलाथी / Appellant Pune. बनाम / V/S. Western Maharashtra Development Corporation Limited, Kubera Chambers, 2Nd Floor, Dr. Rajendra Prasad Road, Shivajinagar, Pune-411005. ……प्रत्यथी / Respondent Pan : Aaacw1864B Revenue By : Shri S.P. Walimbe Assessee By : Shri Kishor Phadke

For Appellant: Shri Kishor PhadkeFor Respondent: Shri S.P. Walimbe
Section 143(3)Section 145(1)

…that what can be taxed is only a real income, in respect of which the right to receive income had accrued, the same principle was reiterated in the case of UCO Bank (supra). Recently, the Hon’ble Supreme Court again in the case of CIT vs. Vasisth Chay Vyapar, 410 ITR 244 while considering the issue in the context of taxability of interest on Non-performing Assets held that when interest was not received and the possibility of recovery almost Nil, the interest could not be treated to have accrued. Recently, the Hon’ble Jurisdictional High Court in the case of PCIT vs. Solapur District Central Co-op. Bank Ltd., 428…

Sri Kanyakaparameswari Co-Operative Bank Limited vs. The Joint Commissioner of Income-Tax

In the result, the appeal is disposed of

ITA/791/2017HC Karnataka27 Jul 2021

Bench: ALOK ARADHE,HEMANT CHANDANGOUDAR

Section 260Section 260ASection 36(1)(viii)

…ions, reliance has been placed on decisions in 'BAJAJ TEMPO LTD. VS. CIT', (1992) 196 ITR 188 (SC), 'CIT VS. CANFIN HOMES LTD', (2012) 347 ITR 382 (KAR), 'CIT VS. VASISTH CHAY VYAPAR LTD', (2011) 330 ITR 440 and 'CIT VS. VASISTH CHAY VYAPAR LTD', (2019) 410 ITR 244 (SC). 5. On the other hand, learned counsel for the revenue submitted that since, the assessee has not provided long term finance to the development of housing, therefore, the assessee has rightly not been held eligible to deduction under Section 36(1)(viii) of the Act. It is further submitted that the order passed by the tribunal does no…

Assistant Commissioner of Income-Tax, Circle - 12, Pune vs. Western Maharashtra Development Corporation Limited, Pune

In the result, the appeal filed by the Revenue is dismissed

ITA 2250/PUN/2017[2012-13]Status: DisposedITAT Pune24 Jun 2021AY 2012-13
For Appellant: Shri Kishor PhadkeFor Respondent: Shri Sudhendu Das
Section 143(3)Section 145(1)

…that what can be taxed is only a real income, in respect of which the right to receive income had accrued, the same principle was reiterated in the case of UCO Bank (supra). Recently, the Hon’ble Supreme Court again in the case of CIT vs. Vasisth Chay Vyapar, 410 ITR 244 while considering the issue in the context of taxability of interest on Non- performing Assets held that when interest was not received and the possibility of recovery almost Nil, the interest could not be treated to have accrued. Recently, the Hon’ble Jurisdictional High Court in the case of PCIT vs. Solapur District Central Co-op. Bank Ltd., 42…

Ge Capital Services India, New Delhi vs. DCIT, New Delhi

In the result, appeal filed by the learned assessing officer is dismissed

ITA 479/DEL/2011[2007-08]Status: DisposedITAT Delhi18 Feb 2020AY 2007-08

Bench: Shri Prashant Maharishia N D Shri K. Narasimha Chary

For Appellant: Shri Rohit Garg, AdvFor Respondent: Ms. Sushma Singh, [CIT] – DR
Section 143(3)Section 14ASection 45J

…INCOME TAX APPELLATE TRIBUNAL [DELHI BENCH “C”: NEW DELHI] BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER A N D SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER ITA Nos. Assessment Years 3719/Del/2007 2002-03 4835/Del/2010 2003-04 M/s. GE Capital Services India, Addl. CIT, AIFACS Building, Vs. Range-12, 1, Rafi Marg, New Delhi New Delhi PAN : AAACG0239L ( Appellant ) ( Respondent ) Assessment Year: 2004-05 M/s. GE Capital Services India, Addl. CIT, AIFACS Building, Vs. Range-12 (1) 1, Rafi Marg, New Delhi New Delhi PAN : AAACG0239L ( Appellant ) ( Respondent ) ITA Nos. 4918 & 4919/Del/2010 Assessment Years:…

State Bank of India, Mumbai vs. Addl CIT RG 2(2), Mumbai

In the result, the appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed, as indicated above

ITA 3644/MUM/2016[2008-09]Status: DisposedITAT Mumbai03 Feb 2020AY 2008-09

Bench: Sri Mahavir Singh, Vp & Sri G Manjunatha, Am आयकर अपील सुं./ Ita No. 3644/Mum/2016 (ननर्ाारण वर्ा / Assessment Year 2008-09) State Bank Of India The Dy. Commissioner Of 3Rd Floor, Corporate Centre Income Tax, Circle -2(2)(1) बनाम/ Madam Cama Road Mumbai Vs. Nariman Point Mumbai-400021 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaacs8577K

For Appellant: Shri P.J. Pardiwalla &For Respondent: Shri Anadi Varma, CIT-DR&
Section 143(3)Section 147

…sed as NPA, in terms of the directions of RBI was not taxable. The aforesaid decision of Hon’ble Delhi High Court in the case of Vasisth Chay Vyapar Ltd. (supra) has been affirmed by Hon’ble Supreme Court in the case of CIT vs. Vasisth Chay Vyapar Ltd. [2019] 410 ITR 244 (SC). 86. In view of the above decision of Hon’ble Delhi High Court in the case of Vasisth Chay Vyapar Ltd. (supra), which was affirmed by Hon’ble Supreme Court, the facts and circumstances are exactly identical in the present case before us and hence, respectfully following the same, we delete the addition of interest income from non-performing…

The Karur Vysya Bank Ltd., Karur vs. ACIT, Trichy

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

ITA 54/CHNY/2018[2012-13]Status: DisposedITAT Chennai10 Jan 2020AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं/.Ita No. 54/Chny/2018 "नधा#रण वष# / Assessment Year : 2012-13 The Karur Vysya Bank Ltd., The Assistant Commissioner Of Registered & Central Office, V. Income Tax, Erode Road, Circle 2(1), Karur 639002. Tiruchirapalli. Pan : Aaact 3373J

For Appellant: Shri S. Ananthan, CAFor Respondent: Shri S. Bharath, CIT
Section 143(3)Section 14A

…interest had :-19-: & 54/Chny/2018 accrued in terms of the agreement entered by the appellant with borrowers. This issue is now covered in favour of the assessee-bank by decision of Hon'ble Supreme Court in the case of CIT v. Vasisth Chay Vyapar Ltd. [2019] 410 ITR 244 (SC), wherein the Hon'ble Supreme Court had confirmed the decision of Hon'ble Delhi High Court, that the interest income cannot be said to have been accrued to the assessee on the NPA accounts. Accordingly, we direct the AO to delete the addition of Rs. 14,00,000/- made on interest on NP accounts. Accordingly, this ground of appeal stands allowed…

DCIT Circle 2(1), Trichy vs. The Karur Vysya Bank Ltd., Karur

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

ITA 3197/CHNY/2017[2012-13]Status: DisposedITAT Chennai10 Jan 2020AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं/.Ita No. 54/Chny/2018 "नधा#रण वष# / Assessment Year : 2012-13 The Karur Vysya Bank Ltd., The Assistant Commissioner Of Registered & Central Office, V. Income Tax, Erode Road, Circle 2(1), Karur 639002. Tiruchirapalli. Pan : Aaact 3373J

For Appellant: Shri S. Ananthan, CAFor Respondent: Shri S. Bharath, CIT
Section 143(3)Section 14A

…interest had :-19-: & 54/Chny/2018 accrued in terms of the agreement entered by the appellant with borrowers. This issue is now covered in favour of the assessee-bank by decision of Hon'ble Supreme Court in the case of CIT v. Vasisth Chay Vyapar Ltd. [2019] 410 ITR 244 (SC), wherein the Hon'ble Supreme Court had confirmed the decision of Hon'ble Delhi High Court, that the interest income cannot be said to have been accrued to the assessee on the NPA accounts. Accordingly, we direct the AO to delete the addition of Rs. 14,00,000/- made on interest on NP accounts. Accordingly, this ground of appeal stands allowed…

ACIT Circle 1, Kumbakonam vs. City Union Bank Limited, Kumbakonam

In the result, appeal of the Revenue in ITA 1316/CHNY/2018

ITA 1316/CHNY/2018[2014-15]Status: DisposedITAT Chennai09 Jul 2019AY 2014-15

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri. S. Ananthan,C.AFor Respondent: Shri. Sailendra Mamidi, IRS
Section 143(3)Section 14ASection 36(1)Section 36(1)(vii)Section 40Section 41(1)

…is issue was dealt by the Co-ordinate Bench of the Tribunal ITA Nos.1129-30/-1315-16/18 :- 32 -: in the case of Karur Vysya Bank (supra) wherein after referring to the decision of Hon’ble Supreme Court in the case of CIT vs. Vasisth Chay Vyapar Ltd (2019) 410 ITR 244, it was held as follows:- ‘’The next ground of appeal challenges the addition on account of interest 29 accrued in non performing assets accounts of Rs. 14,00,000. The Assessing Officer had brought to tax the interest on the non performing assets accounts by holding that interest had accrued in terms of the agreement entered by the appellant wit…

ACIT Circle 1, Kumbakonam vs. City Union Bank Limited, Kumbakonam

In the result, appeal of the Revenue in ITA 1316/CHNY/2018

ITA 1315/CHNY/2018[2012-13]Status: DisposedITAT Chennai09 Jul 2019AY 2012-13

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri. S. Ananthan,C.AFor Respondent: Shri. Sailendra Mamidi, IRS
Section 143(3)Section 14ASection 36(1)Section 36(1)(vii)Section 40Section 41(1)

…is issue was dealt by the Co-ordinate Bench of the Tribunal ITA Nos.1129-30/-1315-16/18 :- 32 -: in the case of Karur Vysya Bank (supra) wherein after referring to the decision of Hon’ble Supreme Court in the case of CIT vs. Vasisth Chay Vyapar Ltd (2019) 410 ITR 244, it was held as follows:- ‘’The next ground of appeal challenges the addition on account of interest 29 accrued in non performing assets accounts of Rs. 14,00,000. The Assessing Officer had brought to tax the interest on the non performing assets accounts by holding that interest had accrued in terms of the agreement entered by the appellant wit…

City Union Bank Limited, Kumbakonam vs. ACIT Circle 1, Kumbakonam

In the result, appeal of the Revenue in ITA 1316/CHNY/2018

ITA 1130/CHNY/2018[2014-15]Status: DisposedITAT Chennai09 Jul 2019AY 2014-15

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri. S. Ananthan,C.AFor Respondent: Shri. Sailendra Mamidi, IRS
Section 143(3)Section 14ASection 36(1)Section 36(1)(vii)Section 40Section 41(1)

…is issue was dealt by the Co-ordinate Bench of the Tribunal ITA Nos.1129-30/-1315-16/18 :- 32 -: in the case of Karur Vysya Bank (supra) wherein after referring to the decision of Hon’ble Supreme Court in the case of CIT vs. Vasisth Chay Vyapar Ltd (2019) 410 ITR 244, it was held as follows:- ‘’The next ground of appeal challenges the addition on account of interest 29 accrued in non performing assets accounts of Rs. 14,00,000. The Assessing Officer had brought to tax the interest on the non performing assets accounts by holding that interest had accrued in terms of the agreement entered by the appellant wit…

City Union Bank Limited, Kumbakonam vs. ACIT Circle 1, Kumbakonam

In the result, appeal of the Revenue in ITA 1316/CHNY/2018

ITA 1129/CHNY/2018[2012-13]Status: DisposedITAT Chennai09 Jul 2019AY 2012-13

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri. S. Ananthan,C.AFor Respondent: Shri. Sailendra Mamidi, IRS
Section 143(3)Section 14ASection 36(1)Section 36(1)(vii)Section 40Section 41(1)

…is issue was dealt by the Co-ordinate Bench of the Tribunal ITA Nos.1129-30/-1315-16/18 :- 32 -: in the case of Karur Vysya Bank (supra) wherein after referring to the decision of Hon’ble Supreme Court in the case of CIT vs. Vasisth Chay Vyapar Ltd (2019) 410 ITR 244, it was held as follows:- ‘’The next ground of appeal challenges the addition on account of interest 29 accrued in non performing assets accounts of Rs. 14,00,000. The Assessing Officer had brought to tax the interest on the non performing assets accounts by holding that interest had accrued in terms of the agreement entered by the appellant wit…

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

…आयकर अऩीऱीय अधधकरण “बी” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.579/PUN/2017 यनधाारण वषा / Assessment Year : 2011-12 Deputy Commissioner of Income Tax, Circle – 1(1), Pune .......अऩीऱाथी / Appellant बनाम / V/s. Bank of Maharashtra, 1501, Lokmangal, Shivaji Nagar, Pune – 411005 PAN : AACCB0774B ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / ITA No.634/PUN/2017 यनधाारण वषा / Assessment Year : 2011-12 Bank of Maharashtr…

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

…आयकर अऩीऱीय अधधकरण “बी” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.579/PUN/2017 यनधाारण वषा / Assessment Year : 2011-12 Deputy Commissioner of Income Tax, Circle – 1(1), Pune .......अऩीऱाथी / Appellant बनाम / V/s. Bank of Maharashtra, 1501, Lokmangal, Shivaji Nagar, Pune – 411005 PAN : AACCB0774B ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / ITA No.634/PUN/2017 यनधाारण वषा / Assessment Year : 2011-12 Bank of Maharashtr…

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

…आयकर अऩीऱीय अधधकरण “बी” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.579/PUN/2017 यनधाारण वषा / Assessment Year : 2011-12 Deputy Commissioner of Income Tax, Circle – 1(1), Pune .......अऩीऱाथी / Appellant बनाम / V/s. Bank of Maharashtra, 1501, Lokmangal, Shivaji Nagar, Pune – 411005 PAN : AACCB0774B ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / ITA No.634/PUN/2017 यनधाारण वषा / Assessment Year : 2011-12 Bank of Maharashtr…