DCIT v. ING Vysya Bank

42 Taxmann.com 303Reported decision2014#3311 most cited

What is DCIT v. ING Vysya Bank authority for?

Assessees cannot claim a deduction for provisions for bad and doubtful debts of non-rural branches under Section 36(1)(viia) of the Income Tax Act.

36

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2026.

Also referred to as

DCIT v. ING Vysya Bank · Section 36(1)(viia) · provision for bad and doubtful debts · non-rural branches · deduction · banking · income tax act

Sections most often in play

Section 143(3)Section 148Section 14ASection 36(1)(viia)

Issues it is cited on

section 36(2)(v)section 41(4)section 57(i)section 2(d)section 31(3)section 36(l)(vii)section 36(1)(via)section 197a(1a)section 36(1)(v)section 36(1)(viia)preliminary expensessection 197a

Judgments citing DCIT v. ING Vysya Bank

Yes Bank Limited, Mumbai vs. DCIT 2 (2)(2), Mumbai

In the result, appeal filed by the learned assessing officer in ITA number 3238/M/2018 for assessment year 2013 –

ITA 3500/MUM/2018[2013-14]Status: DisposedITAT Mumbai28 Jun 2022AY 2013-14

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Yogesh Thar, ARFor Respondent: Shri Shekhar L. Gajbhiye, CIT
Section 14ASection 35DSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM ITA No. 3499/Mum/2018 (Assessment Year 2012-13) The Deputy Commissioner of Income Tax , Yes Bank Limited 9th Floor, Nehru Centre, Circle 2(2)(2) Discovery of India, Dr. AB Road, 545, Aykar Bhavan, Vs. Worli, Mumbai-400 018 MK road, Mumbai-400 020 (Respondent) (Appellant) PAN No. AAACY2068D ITA No. 3237/Mum/2018 (Assessment Year 2012-13) The Deputy Commissioner of Income Tax , Yes Bank Limited 9th Floor, Nehru Centre, Circle 2(2)(2) 545, Aaykar Bhavan, Discovery of India, Dr. AB Road, Vs. Wo…

Yes Bank Ltd., Mumbai vs. DCIT 2(2)(2), Mumbai

In the result, appeal filed by the learned assessing officer in ITA number 3238/M/2018 for assessment year 2013 –

ITA 3499/MUM/2018[2012-13]Status: DisposedITAT Mumbai28 Jun 2022AY 2012-13

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Yogesh Thar, ARFor Respondent: Shri Shekhar L. Gajbhiye, CIT
Section 14ASection 35DSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM ITA No. 3499/Mum/2018 (Assessment Year 2012-13) The Deputy Commissioner of Income Tax , Yes Bank Limited 9th Floor, Nehru Centre, Circle 2(2)(2) Discovery of India, Dr. AB Road, 545, Aykar Bhavan, Vs. Worli, Mumbai-400 018 MK road, Mumbai-400 020 (Respondent) (Appellant) PAN No. AAACY2068D ITA No. 3237/Mum/2018 (Assessment Year 2012-13) The Deputy Commissioner of Income Tax , Yes Bank Limited 9th Floor, Nehru Centre, Circle 2(2)(2) 545, Aaykar Bhavan, Discovery of India, Dr. AB Road, Vs. Wo…

Yes Bank Limited, Mumbai vs. DCIT - 2(2)(2), Mumbai

In the result, appeal filed by the learned assessing officer in ITA number 3238/M/2018 for assessment year 2013 –

ITA 3498/MUM/2018[2011-12]Status: DisposedITAT Mumbai28 Jun 2022AY 2011-12

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Yogesh Thar, ARFor Respondent: Shri Shekhar L. Gajbhiye, CIT
Section 14ASection 35DSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM ITA No. 3499/Mum/2018 (Assessment Year 2012-13) The Deputy Commissioner of Income Tax , Yes Bank Limited 9th Floor, Nehru Centre, Circle 2(2)(2) Discovery of India, Dr. AB Road, 545, Aykar Bhavan, Vs. Worli, Mumbai-400 018 MK road, Mumbai-400 020 (Respondent) (Appellant) PAN No. AAACY2068D ITA No. 3237/Mum/2018 (Assessment Year 2012-13) The Deputy Commissioner of Income Tax , Yes Bank Limited 9th Floor, Nehru Centre, Circle 2(2)(2) 545, Aaykar Bhavan, Discovery of India, Dr. AB Road, Vs. Wo…

DCIT- 2(2)(2), Mumbai vs. Yes Bank Ltd., Mumbai

In the result, appeal filed by the learned assessing officer in ITA number 3238/M/2018 for assessment year 2013 –

ITA 3238/MUM/2018[2013-14]Status: DisposedITAT Mumbai28 Jun 2022AY 2013-14

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Yogesh Thar, ARFor Respondent: Shri Shekhar L. Gajbhiye, CIT
Section 14ASection 35DSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM ITA No. 3499/Mum/2018 (Assessment Year 2012-13) The Deputy Commissioner of Income Tax , Yes Bank Limited 9th Floor, Nehru Centre, Circle 2(2)(2) Discovery of India, Dr. AB Road, 545, Aykar Bhavan, Vs. Worli, Mumbai-400 018 MK road, Mumbai-400 020 (Respondent) (Appellant) PAN No. AAACY2068D ITA No. 3237/Mum/2018 (Assessment Year 2012-13) The Deputy Commissioner of Income Tax , Yes Bank Limited 9th Floor, Nehru Centre, Circle 2(2)(2) 545, Aaykar Bhavan, Discovery of India, Dr. AB Road, Vs. Wo…

DCIT- 2(2)(2), Mumbai vs. Yes Bank Ltd., Mumbai

In the result, appeal filed by the learned assessing officer in ITA number 3238/M/2018 for assessment year 2013 –

ITA 3237/MUM/2018[2012-13]Status: DisposedITAT Mumbai28 Jun 2022AY 2012-13

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Yogesh Thar, ARFor Respondent: Shri Shekhar L. Gajbhiye, CIT
Section 14ASection 35DSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM ITA No. 3499/Mum/2018 (Assessment Year 2012-13) The Deputy Commissioner of Income Tax , Yes Bank Limited 9th Floor, Nehru Centre, Circle 2(2)(2) Discovery of India, Dr. AB Road, 545, Aykar Bhavan, Vs. Worli, Mumbai-400 018 MK road, Mumbai-400 020 (Respondent) (Appellant) PAN No. AAACY2068D ITA No. 3237/Mum/2018 (Assessment Year 2012-13) The Deputy Commissioner of Income Tax , Yes Bank Limited 9th Floor, Nehru Centre, Circle 2(2)(2) 545, Aaykar Bhavan, Discovery of India, Dr. AB Road, Vs. Wo…

DCIT 2(2)(2), Mumbai vs. Yes Bank Ltd., Mumbai

In the result, appeal filed by the learned assessing officer in ITA number 3238/M/2018 for assessment year 2013 –

ITA 3236/MUM/2018[2011-12]Status: DisposedITAT Mumbai28 Jun 2022AY 2011-12

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Yogesh Thar, ARFor Respondent: Shri Shekhar L. Gajbhiye, CIT
Section 14ASection 35DSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM ITA No. 3499/Mum/2018 (Assessment Year 2012-13) The Deputy Commissioner of Income Tax , Yes Bank Limited 9th Floor, Nehru Centre, Circle 2(2)(2) Discovery of India, Dr. AB Road, 545, Aykar Bhavan, Vs. Worli, Mumbai-400 018 MK road, Mumbai-400 020 (Respondent) (Appellant) PAN No. AAACY2068D ITA No. 3237/Mum/2018 (Assessment Year 2012-13) The Deputy Commissioner of Income Tax , Yes Bank Limited 9th Floor, Nehru Centre, Circle 2(2)(2) 545, Aaykar Bhavan, Discovery of India, Dr. AB Road, Vs. Wo…

Avijit Dewanjee, Bangalore vs. The Deputy Commissioner of Income Tax Circle-1(1)(2), Bangalore

In the result, the appeal by the assessee is dismissed

ITA 3249/BANG/2018[2011-12]Status: DisposedITAT Bangalore23 Feb 2022AY 2011-12

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2011-12

For Appellant: Smt. Suman Lunkar, CAFor Respondent: Shri Priyadarshi Mishra, Jt.CIT(DR)(ITAT), Bengaluru
Section 250(4)

…in Circular No. 35-D(XLVII-20) (F. No. 10/48/65-IT (A-I), dated November 24, 1965) has concluded that embezzlement loss should be allowed as deduction in the year in which it is discovered. 10. She submitted that in the case of DCIT vs ING Vysya Bank [2014] 62 SOT 26 (Bangalore) (URO) under similar facts, the assessee had filed an FIR with police reporting fraud by its employees. Later a detailed study Page 6 of 14 was conducted by the assessee bank and the actual amount of loss was ascertained to be higher than the loss reported in FIR. The AO restricted the assessee’s claim for loss to the extent of loss rep…

DCIT, Circle- 2, Meerut vs. Sarva Up Gramin Bank, Meerut

In the result, the appeal of the revenue is dismissed

ITA 3223/DEL/2018[2014-15]Status: DisposedITAT Delhi17 Aug 2021AY 2014-15

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

For Appellant: Shri Vivek Gupta, CAFor Respondent: Ms. Nidhi Srivastava, CIT(DR)
Section 36Section 36(1)Section 36(1)(viia)Section 92C

…ITA No.-3223/Del/2018. Sarva UP Gramin Bank. IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘B’: NEW DELHI) (THROUGH VIDEO CONFERENCING) BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No:- 3223/Del/2018 (Assessment Year: 2014-15) DCIT, Sarva UP Gramin Bank, Circle-2, Vs. C-39/5, Jagriti Vihar, Meerut. Meerut. APPELLANT RESPONDENT PAN No: AACAS9891G Revenue By : Ms. Nidhi Srivastava, CIT(DR) Assessee By : Shri Vivek Gupta, CA Per Anadee Nath Misshra, AM (A) This appeal by Revenue is filed against the order of Learned Commissioner of Income Tax (Appeals), M…

DCIT, Meerut vs. M/S Sarva Up Gramin Bank, Meerut

In the result, the appeal of the revenue is dismissed

ITA 2096/DEL/2017[2013-14]Status: DisposedITAT Delhi24 Feb 2020AY 2013-14

Bench: Sh. Kuldip Singhdr. B. R. R. Kumarita No. 2096/Del/2017 : Asstt. Year : 2013-14 Deputy Commissioner Of Income Vs M/S Sarva Up Gramin Bank, Tax, Circle-2, C-39/5, Jagriti Vihar, Meerut Meerut (Appellant) (Respondent) Pan No. Aacas9891G Assessee By : Sh. Vivek Gupta, Ca Revenue By : Sh. Saras Kumar, Sr. Dr Date Of Hearing: 16.01.2020 Date Of Pronouncement: 24.02.2020

For Appellant: Sh. Vivek Gupta, CAFor Respondent: Sh. Saras Kumar, Sr. DR
Section 143(3)Section 148Section 36(1)(viia)

…grounds viz. 1. From the assessment years 2008-09 to 2011-12, the case was assessed u/s 143(3) and u/s 148 on the same issue and no disallowance has been resorted to by the revenue. 2. Relied on the orders of ITAT Bangalore in the case of ING Vysya Bank Ltd. 62 SOT 26 (2014), ITAT Chennai in the case of TNS Estate Apex Cooperative Ltd. 62 SOT 113 and the Hon’ble Supreme Court in the case Catholic Syrian Bank 206 Taxman 182 wherein it was held that the additional provision for bad and doubtful debts is allowable as a deduction. 5. The case of the assessee for the assessment year 2012-13 has been adjudicated by t…

ACIT, Meerut vs. M/S. Sarva Up Gramin Bank, Meerut

In the result, the appeal of the Revenue is dismissed

ITA 1937/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Dec 2019AY 2012-13

Bench: Sh. Bhavnesh Saini & Dr. B. R. R. Kumar

For Appellant: Sh. Vivek Gupta, CAFor Respondent: Ms. Ashima Neb, Sr. DR
Section 36(1)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI BEFORE SH. BHAVNESH SAINI, JUDICIAL MEMBER & DR. B. R. R. KUMAR, ACCOUNTANT MEMBER ITA No. 1937/Del./2016 Asstt. Year: 2012-13 ACIT Vs Sarva UP Gramin Bank Circle 2 C-39/5, Jagriti Vihar, Meerut Meerut. (APPELLANT) (RESPONDENT) PAN No. AACAS9891G Revenue by : Ms. Ashima Neb, Sr. DR Ms. Nidhi Srivastava, CIT DR Assessee by : Sh. Vivek Gupta, CA Date of Hearing 03.12.2019 Date of Pronouncement 18.12.2019 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the Revenue against the order of the ld. CIT(Appeals)…

Assistant Commissioner of Income Tax, Circle-1, Bharuch vs. Baroda Gujarat Gramin Bank, Bharuch

In the result, the appeal of the Revenue for A

ITA 229/SRT/2018[2013-14]Status: DisposedITAT Surat21 Feb 2019AY 2013-14

Bench: Shri Kul Bharat & Shri O. P. Meena

…ACIT - Bharuch v. Baroda Gujarat Gramin Bank v. /I.T.A. No. 1059& CO88/Ahd/2015/A.Y.11-12 &I.T.A.No. 228&229/2018/A.Y. 12-13 &13-14 Page 1 of 12 IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI O. P. MEENA, ACCOUNTANT MEMBER I.T.A. No. 1059 & CO.88/AHD/2015: Assessment Year: 2011-12 1. Addl. CIT Range, Bharuch Vs. 1. Baroda Gujarat Gramin Bank, 2. Baroda Gujarat Gramin Bank, Sky Line Building, 2nd floor Sky Line Building, 2nd floor Near Near Sheetal Guest House Sheetal Guest House Bharuch Bharuch PAN: AABTB0390F PAN: AABTB0390F 2. Addl. CIT Range- Bharuch…

Assistant Commissioner of Income Tax, Bharuch vs. Baroda Gujarat Gramin Bank, Bharuch

In the result, the appeal of the Revenue for A

ITA 228/SRT/2018[2012-13]Status: DisposedITAT Surat21 Feb 2019AY 2012-13

Bench: Shri Kul Bharat & Shri O. P. Meena

…ACIT - Bharuch v. Baroda Gujarat Gramin Bank v. /I.T.A. No. 1059& CO88/Ahd/2015/A.Y.11-12 &I.T.A.No. 228&229/2018/A.Y. 12-13 &13-14 Page 1 of 12 IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI O. P. MEENA, ACCOUNTANT MEMBER I.T.A. No. 1059 & CO.88/AHD/2015: Assessment Year: 2011-12 1. Addl. CIT Range, Bharuch Vs. 1. Baroda Gujarat Gramin Bank, 2. Baroda Gujarat Gramin Bank, Sky Line Building, 2nd floor Sky Line Building, 2nd floor Near Near Sheetal Guest House Sheetal Guest House Bharuch Bharuch PAN: AABTB0390F PAN: AABTB0390F 2. Addl. CIT Range- Bharuch…

The Addl.CIT., Bharuch Range, Bharuch vs. M/S. Baroda Gujarat Gramin Bank, Bharuch

In the result, the appeal of the Revenue for A

ITA 1059/AHD/2015[2011-12]Status: DisposedITAT Surat21 Feb 2019AY 2011-12

Bench: Shri Kul Bharat & Shri O. P. Meena

…ACIT - Bharuch v. Baroda Gujarat Gramin Bank v. /I.T.A. No. 1059& CO88/Ahd/2015/A.Y.11-12 &I.T.A.No. 228&229/2018/A.Y. 12-13 &13-14 Page 1 of 12 IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI O. P. MEENA, ACCOUNTANT MEMBER I.T.A. No. 1059 & CO.88/AHD/2015: Assessment Year: 2011-12 1. Addl. CIT Range, Bharuch Vs. 1. Baroda Gujarat Gramin Bank, 2. Baroda Gujarat Gramin Bank, Sky Line Building, 2nd floor Sky Line Building, 2nd floor Near Near Sheetal Guest House Sheetal Guest House Bharuch Bharuch PAN: AABTB0390F PAN: AABTB0390F 2. Addl. CIT Range- Bharuch…

The ACIT, Guntur vs. M/S. Chatanya Godavari, Guntur

In the result, the appeals of the revenue are allowed

ITA 327/VIZ/2016[2011-2012]Status: DisposedITAT Visakhapatnam04 May 2018AY 2011-2012

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.326/Viz/2016 & 327/Viz/2016 (धििाारण िर्ा/Assessment Year:2010-11 & 2011-12 Respectively) Acit, Circle-2(1) Vs. M/S Chaitanya Godavari Guntur Grameena Bank 3Rd Floor, Raghu Mansion 4/1, Brodipet Guntur – 5200 002 [Pan :Aaajc0523A] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection Nos.53/Viz/2016 & 54/Viz/2016 (Arising Out Of I.T.A.Nos.326/Viz/2016 & 327/Viz/2016 Respectively) (धििाारण िर्ा/Assessment Year:2010-11 & 2011-12 Respectively) M/S Chaitanya Godavari Grameena Bank Vs. Acit, Circle-2(1) 3Rd Floor, Raghu Mansion Guntur 4/1, Brodipet Guntur – 5200 002 [Pan :Aaajc0523A] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) धििााररती कीओर से/ Assessee By : Shri G.V.N.Hari, Ar राजस्ि की ओर से / Revenue By : Shri T.S.N.Murthy, Dr सुििाई की तारीख / Date Of Hearing : 12.04.2018 घोषणा की तारीख/Date Of Pronouncement : 04.05.2018

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri T.S.N.Murthy, DR
Section 36(1)(vii)Section 36(1)(viia)

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.326/Viz/2016 & 327/Viz/2016 (धििाारण िर्ा/Assessment Year:2010-11 & 2011-12 respectively) ACIT, Circle-2(1) Vs. M/s Chaitanya Godavari Guntur Grameena Bank 3rd Floor, Raghu Mansion 4/1, Brodipet Guntur – 5200 002 [PAN :AAAJC0523A] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection Nos.53/Viz/2016…

The ACIT, Guntur vs. M/S. Chatanya Godavari, Guntur

In the result, the appeals of the revenue are allowed

ITA 326/VIZ/2016[2010-2011]Status: DisposedITAT Visakhapatnam04 May 2018AY 2010-2011

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.326/Viz/2016 & 327/Viz/2016 (धििाारण िर्ा/Assessment Year:2010-11 & 2011-12 Respectively) Acit, Circle-2(1) Vs. M/S Chaitanya Godavari Guntur Grameena Bank 3Rd Floor, Raghu Mansion 4/1, Brodipet Guntur – 5200 002 [Pan :Aaajc0523A] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection Nos.53/Viz/2016 & 54/Viz/2016 (Arising Out Of I.T.A.Nos.326/Viz/2016 & 327/Viz/2016 Respectively) (धििाारण िर्ा/Assessment Year:2010-11 & 2011-12 Respectively) M/S Chaitanya Godavari Grameena Bank Vs. Acit, Circle-2(1) 3Rd Floor, Raghu Mansion Guntur 4/1, Brodipet Guntur – 5200 002 [Pan :Aaajc0523A] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) धििााररती कीओर से/ Assessee By : Shri G.V.N.Hari, Ar राजस्ि की ओर से / Revenue By : Shri T.S.N.Murthy, Dr सुििाई की तारीख / Date Of Hearing : 12.04.2018 घोषणा की तारीख/Date Of Pronouncement : 04.05.2018

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri T.S.N.Murthy, DR
Section 36(1)(vii)Section 36(1)(viia)

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.326/Viz/2016 & 327/Viz/2016 (धििाारण िर्ा/Assessment Year:2010-11 & 2011-12 respectively) ACIT, Circle-2(1) Vs. M/s Chaitanya Godavari Guntur Grameena Bank 3rd Floor, Raghu Mansion 4/1, Brodipet Guntur – 5200 002 [PAN :AAAJC0523A] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection Nos.53/Viz/2016…

Indian Overseas Bank, Chennai vs. DCIT, Chennai

In the result, the assessee appeals ITA Nos

ITA 496/CHNY/2015[2010-2011]Status: DisposedITAT Chennai22 Feb 2016AY 2010-2011

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. R. Vijayaraghavan, Advocate and Shri.C. Naresh, C.AFor Respondent: Shri. Shaji P. Jacob, Adl. CIT
Section 263Section 36Section 36(1)Section 36(1)(viia)

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी चं" पूजार",लेखा सद"य एवं "ीजी. पवन कुमार,"या"यकसद"यकेसम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI G. PAVAN KUMAR, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos.496 & 497/Mds/2015 "नधा"रण वष" /Assessment years : 2010-2011 & 2011-12 Indian Overseas Bank, Vs. The Deputy Commissioner of Balance Sheet Management Income Tax, Department, Large Tax Payer Unit, 763, Anna Salai, Anna Nagar Western Extension, Chennai 600 002. Chennai 600 101. [PAN AAACI 1223J] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओ…