Commissioner of Income Tax, Trivandrum v. State Bank of Travancore

50 Taxmann.com 240High Court2014#18018 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2024.

Sections most often in play

Section 14ASection 36(1)(vii)Section 36(1)(viii)Section 40A(9)Section 41(4)

Judgments citing Commissioner of Income Tax, Trivandrum v. State Bank of Travancore

DCIT 2(2), Mumbai vs. State Bank of India, Mumbai

In the result appeal filed by the assessee for assessment year 2006 – 07 and 2007 – 08 is partly allowed

ITA 4952/MUM/2013[2006-07]Status: DisposedITAT Mumbai11 Oct 2024AY 2006-07

Bench: Shri Prashant Maharishi, Am & Ms Kavitha Rajagopal , Jm A.Y.2006-07 [ By Assessee] &

Section 14Section 143Section 36Section 41

…` IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS KAVITHA RAJAGOPAL , JM A.Y.2006-07 [ by Assessee] & ITA No. 4952/MUM /2013 [By AO ] ITA No 4128/MUM /2014 A.Y.2007-08 [ By AO] & [By Assessee] Vs. State Bank of India The Additional 3rd Floor, Commissionerof Income tax Corporate Centre Circle 2 (2) Mumbai Madam Cama Road Room No 545, Aykar Bhavan Nariman Point Maharishi Karve Road Mumbai 400021 Mumbai 400020 (Appellant) (Respondent) PAN AAACS8577K Assessee by Shri Ketan Ved &Abdulkadir Jawad Wala Revenue by Shri P C Chhhotaray Special Counsel Shri Dr Kishor Dhule…

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

In the result appeal filed by the assessee for assessment

ITA 3868/MUM/2013[2006-07]Status: DisposedITAT Mumbai11 Oct 2024AY 2006-07

Bench: Shri Prashant Maharishi, Am & Ms Kavitha Rajagopal , Jm

Section 14Section 143Section 36Section 41

…Page | 1 IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS KAVITHA RAJAGOPAL , JM ITA No. 3868/MUM/2013 [ by Assessee] & ITA No . 4952/MUM /2013 [By AO ] Vs. ITA No 4128/MUM /2014 [ By AO] & ITA no 4105/MUM/2014 [By Assessee] A.Y .2006-07 A.Y .2007-08 State Bank of India 3 r d Floor, Corporate Centre Madam Cama Road Nariman Point Mumbai 400021 The Add it ional Commissionerof Income tax Circle 2 (2) Mumbai Room No 545 , Aykar Bhavan Maharishi Karve Road Mumbai 400020 (Appellant) (Respondent) PAN AAACS8577K Assessee by Shri Ketan Ved &Abdulka…

Ngc Network India P. Ltd, Mumbai vs. Addl CIT 11(1), Mumbai

In the result, the appeal is partly allowed

ITA 6829/MUM/2012[2008-09]Status: DisposedITAT Mumbai10 Jan 2020AY 2008-09

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2008-09 Ngc Network (India) Pvt. The Additional Cit Range 11(1), Ltd.,Star House Urmi Estate Room No. 467, 4Th Floor, Aayakar Vs. 95 Ganpatrao Kadam Marg, Bhavan, M.K. Road, Mumbai- Lower Parel (W), 400020. Mumbai-400013. Pan No. Aabcn1401A Appellant Respondent

For Appellant: Mr. Porus Kaka, Sr. AdvocateFor Respondent: Mr. Debashis Chanda, CIT-DR &
Section 133(6)Section 143(3)Section 92B(1)Section 92CSection 92C(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2008-09 NGC Network (India) Pvt. The Additional CIT Range 11(1), Ltd.,Star House Urmi Estate Room No. 467, 4th floor, Aayakar Vs. 95 Ganpatrao Kadam Marg, Bhavan, M.K. Road, Mumbai- Lower Parel (W), 400020. Mumbai-400013. PAN No. AABCN1401A Appellant Respondent Assessee by : Mr. Porus Kaka, Sr. Advocate Revenue by : Mr. Debashis Chanda, CIT-DR & Mr. V. Vinod Kumar, DR Last Date of Hearing : 18/10/2019 Date of Pronouncement : 10/01/2020 ORDER PER N.…

Espn Software India (P) Ltd., Gurgaon vs. DCIT (Ltu), New Delhi

In the result, the appeal of the department is dismissed and that of the assessee is allowed

ITA 3457/DEL/2013[2006-07]Status: DisposedITAT Delhi08 Feb 2017AY 2006-07

Bench: Sh. N. K. Saini, Am & Smt. Beena Pillai, Jm Ita No. 2059/Del/2012 : Asstt. Year : 2005-06 Asstt. Commissioner Of Income Vs M/S Espn Software India Ltd., 7Th Floor, Tower-C, Infinity Tax (Ltu), New Delhi-110017 Tower, Dlf, Phase-Ii, Gurgaon, Haryana (Appellant) (Respondent) Pan No. Aaace2334C

For Appellant: Sh. Kanchan Kaushal, CAFor Respondent: Sh. S. K. Jain, Sr. DR
Section 143(3)Section 92Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’, NEW DELHI Before Sh. N. K. Saini, AM and Smt. Beena Pillai, JM ITA No. 2059/Del/2012 : Asstt. Year : 2005-06 Asstt. Commissioner of Income Vs M/s ESPN Software India Ltd., 7th Floor, Tower-C, Infinity Tax (LTU), New Delhi-110017 Tower, DLF, Phase-II, Gurgaon, Haryana (APPELLANT) (RESPONDENT) PAN No. AAACE2334C ITA No. 3457/Del/2013 : Asstt. Year : 2006-07 M/s ESPN Software India Ltd., Vs Deputy Commissioner of Income 7th Floor, Tower-C, Infinity Tower, Tax (LTU), DLF, Phase-II, New Delhi-110017 Gurgaon, Haryana (APPELLANT) (RESPONDENT) PAN No. AAACE2334C As…

ACIT (Ltu), New Delhi vs. M/S. Espn Software India Ltd., Gurgaon

In the result, the appeal of the department is dismissed and that of the assessee is allowed

ITA 2059/DEL/2012[2005-06]Status: DisposedITAT Delhi08 Feb 2017AY 2005-06

Bench: Sh. N. K. Saini, Am & Smt. Beena Pillai, Jm Ita No. 2059/Del/2012 : Asstt. Year : 2005-06 Asstt. Commissioner Of Income Vs M/S Espn Software India Ltd., 7Th Floor, Tower-C, Infinity Tax (Ltu), New Delhi-110017 Tower, Dlf, Phase-Ii, Gurgaon, Haryana (Appellant) (Respondent) Pan No. Aaace2334C

For Appellant: Sh. Kanchan Kaushal, CAFor Respondent: Sh. S. K. Jain, Sr. DR
Section 143(3)Section 92Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’, NEW DELHI Before Sh. N. K. Saini, AM and Smt. Beena Pillai, JM ITA No. 2059/Del/2012 : Asstt. Year : 2005-06 Asstt. Commissioner of Income Vs M/s ESPN Software India Ltd., 7th Floor, Tower-C, Infinity Tax (LTU), New Delhi-110017 Tower, DLF, Phase-II, Gurgaon, Haryana (APPELLANT) (RESPONDENT) PAN No. AAACE2334C ITA No. 3457/Del/2013 : Asstt. Year : 2006-07 M/s ESPN Software India Ltd., Vs Deputy Commissioner of Income 7th Floor, Tower-C, Infinity Tower, Tax (LTU), DLF, Phase-II, New Delhi-110017 Gurgaon, Haryana (APPELLANT) (RESPONDENT) PAN No. AAACE2334C As…

Commissioner of Income Tax, Trivandrum v. State Bank of Travancore (50 Taxmann.com 240) — Cited in 5 Judgments | BharatTax