(d) ADIT (IT) v. Credit Agricole Indosuez

58 SOT 97Income Tax Appellate Tribunal#25295 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 143(3)Section 115ASection 144C(13)Section 234BSection 234CSection 270ASection 9(1)(vi)(c)Section 12(7)

Issues it is cited on

business connectionsection 9(1)non-residentsection 19double taxationtransfersection 143personcompanysection 14section 143(3)india

Judgments citing (d) ADIT (IT) v. Credit Agricole Indosuez

Qualcomm Incorporated, San Diego, California vs. Deputy Commissioner of Income Tax Circle 3(1)(1), New Delhi

In the result, the appeal of the assessee for AY 2022-23 is allowed for 14

ITA 2087/DEL/2025[2022-23]Status: DisposedITAT Delhi10 Dec 2025AY 2022-23

Bench: Shri Vikas Awasthy & Shri M. Balaganesh

For Appellant: Shri Nishant Thakkar, AdvFor Respondent: Shri M. S. Nethrapal, CIT DR
Section 115ASection 143(3)Section 144C(5)Section 153Section 234BSection 270ASection 9

…cessor for AY 2014-15. The ld AR submitted that the issue in dispute is already decided in favour of the assessee by the coordinate bench decision of this Tribunal in the following cases:- a) For AY 2000-01 to 2004-05 - ITAT order dated 31.03.2013 reported in 58 SOT 97 b) For AY 2009-10 to 2012-13 - ITAT order dated 16.04.2018 reported in 93 taxmann.com 80 c) For AY 2014-15 and 2015-16 – ITAT order dated 13.06.2023 reported in 153 taxmann.com 146 d) For AY 2013-14 and 2016-17 - ITA No. 2556-2557/Del/2024 order dated 29.08.2024 e) For AY 2017-18 - ITAT order dated 29.08.2024 reported in 167 taxmann.com 405 f) For…

Qualcomm Incorporated, San Diego, California vs. Deputy Commissioner of Income Tax Circle 3(1)(1), New Delhi

In the result, the appeal of the assessee for AY 2022-23 is allowed for 14

ITA 2086/DEL/2025[2018-19]Status: DisposedITAT Delhi10 Dec 2025AY 2018-19

Bench: Shri Vikas Awasthy & Shri M. Balaganesh

For Appellant: Shri Nishant Thakkar, AdvFor Respondent: Shri M. S. Nethrapal, CIT DR
Section 115ASection 143(3)Section 144C(5)Section 153Section 234BSection 270ASection 9

…cessor for AY 2014-15. The ld AR submitted that the issue in dispute is already decided in favour of the assessee by the coordinate bench decision of this Tribunal in the following cases:- a) For AY 2000-01 to 2004-05 - ITAT order dated 31.03.2013 reported in 58 SOT 97 b) For AY 2009-10 to 2012-13 - ITAT order dated 16.04.2018 reported in 93 taxmann.com 80 c) For AY 2014-15 and 2015-16 – ITAT order dated 13.06.2023 reported in 153 taxmann.com 146 d) For AY 2013-14 and 2016-17 - ITA No. 2556-2557/Del/2024 order dated 29.08.2024 e) For AY 2017-18 - ITAT order dated 29.08.2024 reported in 167 taxmann.com 405 f) For…

ACIT, New Delhi vs. Shri Bhawan Mohan Garg, New Delhi

In the result, the appeal of the revenue is dismissed

ITA 2624/DEL/2017[2011-12]Status: DisposedITAT Delhi13 Aug 2024AY 2011-12

Bench: Sh. S. Rifaur Rahman & Sh. Sudhir Kumarassessment Year: 2011-12 Acit Vs Bhawan Mohan Garg Circle – 32 (1) C-16, Green Park New Delhi Extension, New Delhi Pan No.Aahpg2084K (Appellant) (Respondent)

Section 143(2)Section 143(3)Section 145Section 195Section 40Section 40t

…(iii) – Whether there can be presumption that interest free funds were invested or advanced as interest free loans/ advances when the interest free funds are available with the assessee-Held yes. (d) ADIT (IT) Vs. Credit Agricole Indosuez (2013) 21 ITR 345 / 58 SOT 97 (Mum.) (Trib.) (A.Y. 1997-98) Assessee, carrying on banking business, was maintaining nostro accounts for receipt and payment of money in foreign, currency. Interest earned from overseas branches chargeable hence no disallowance of interest expenditure paid by assessee. Interest on foreign currency loans was allowable on gross interest and not on n…