Hyderabad DCIT v. Madurai Dist. Central Co-op. Bank Ltd.

51 Taxmann.com 194Income Tax Appellate Tribunal2014#12852 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2019 to 2024.

Judgments citing Hyderabad DCIT v. Madurai Dist. Central Co-op. Bank Ltd.

The Deputy Commissioner of Income Tax, Circle - 2(1), Mangalore vs. Karnataka Bank Limited., Mangalore

In the result, the appeal of the assessee is partly allowed for statistical purposes and the revenue’s appeal is dismissed

ITA 161/PAN/2019[2015-16]Status: DisposedITAT Bangalore30 Sept 2024AY 2015-16

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K., Judciial Member Assessment Year : 2015-16

For Appellant: Shri Ananthan S. & Smt. Lalitha Rameswaran, CAsFor Respondent: Shri D.K. Mishra, CIT(DR)(ITAT), Bengaluru
Section 115JSection 14ASection 234BSection 36(1)(vii)Section 36(1)(viia)Section 40Section 41(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDCIIAL MEMBER Assessment year : 2015-16 Karnataka Bank Ltd., Head Office, Vs. The Deputy Commissioner Mahaveer Circle, Kankanady, of Income Tax, Mangalore – 575 002. Circle 2(1), PAN : AABCT 5589K Mangalore. APPELLANT RESPONDENT Assessment year : 2015-16 The Deputy Commissioner of Vs. Karnataka Bank Ltd., Income Tax, Mangalore – 575 002. Circle 2(1), Mangalore. PAN : AABCT 5589K APPELLANT RESPONDENT Assessee by : Shri Ananthan S. & Smt. Lalitha Rameswaran, CAs Revenue by : S…

M/S. Karnataka Bank Limited, Mangaluru vs. The Deputy Commissioner of Income Tax. Circle- 2(1), Mangaluru

In the result, the appeal of the assessee is partly allowed for statistical purposes and the revenue’s appeal is dismissed

ITA 1107/BANG/2019[2015-16]Status: DisposedITAT Bangalore30 Sept 2024AY 2015-16

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K., Judciial Member Assessment Year : 2015-16

For Appellant: Shri Ananthan S. & Smt. Lalitha Rameswaran, CAsFor Respondent: Shri D.K. Mishra, CIT(DR)(ITAT), Bengaluru
Section 115JSection 14ASection 234BSection 36(1)(vii)Section 36(1)(viia)Section 40Section 41(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDCIIAL MEMBER Assessment year : 2015-16 Karnataka Bank Ltd., Head Office, Vs. The Deputy Commissioner Mahaveer Circle, Kankanady, of Income Tax, Mangalore – 575 002. Circle 2(1), PAN : AABCT 5589K Mangalore. APPELLANT RESPONDENT Assessment year : 2015-16 The Deputy Commissioner of Vs. Karnataka Bank Ltd., Income Tax, Mangalore – 575 002. Circle 2(1), Mangalore. PAN : AABCT 5589K APPELLANT RESPONDENT Assessee by : Shri Ananthan S. & Smt. Lalitha Rameswaran, CAs Revenue by : S…

M/S. Canara Bank (Erstwhile Syndicate Bank), Bangalore vs. Deputy Commissioner of Income-Tax, Ltu, Circle-2, Bangalore

In the result, the appeals are partly allowed for statistical purposes

ITA 229/BANG/2023[2013-14]Status: DisposedITAT Bangalore28 Apr 2023AY 2013-14

Bench: Shri George George K. & Shri Laxmi Prasad Sahu

For Appellant: Shri Ananthan S. & Smt. Lalitha R., AdvocatesFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru
Section 115JSection 143(1)Section 143(3)Section 147Section 148Section 36(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER SP Nos. 18 to 20/Bang/2023 & ITA Nos. 227 to 229/Bang/2023 Assessment years : 2011-12 to 2013-14 M/s.Canara Bank, Vs. The Deputy Commissioner Erstwhile Syndicate Bank), of Income Tax, FM Wing, Head Office, Circle 2(1)(1), 112, J C Road, Bangalore. Bangalore – 560 002. PAN: AAACC 6106G APPELLANT RESPONDENT Appellant by : Shri Ananthan S. & Smt. Lalitha R., Advocates Respondent by : Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru. Date of hearing : 05.04.2023 Date…

M/S. Canara Bank (Erstwhile Syndicate Bank), Bangalore vs. Assistant Commissioner of Income-Tax, Circle-2(1)(1), Bangalore

In the result, the appeals are partly allowed for statistical purposes

ITA 228/BANG/2023[2012-13]Status: DisposedITAT Bangalore28 Apr 2023AY 2012-13

Bench: Shri George George K. & Shri Laxmi Prasad Sahu

For Appellant: Shri Ananthan S. & Smt. Lalitha R., AdvocatesFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru
Section 115JSection 143(1)Section 143(3)Section 147Section 148Section 36(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER SP Nos. 18 to 20/Bang/2023 & ITA Nos. 227 to 229/Bang/2023 Assessment years : 2011-12 to 2013-14 M/s.Canara Bank, Vs. The Deputy Commissioner Erstwhile Syndicate Bank), of Income Tax, FM Wing, Head Office, Circle 2(1)(1), 112, J C Road, Bangalore. Bangalore – 560 002. PAN: AAACC 6106G APPELLANT RESPONDENT Appellant by : Shri Ananthan S. & Smt. Lalitha R., Advocates Respondent by : Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru. Date of hearing : 05.04.2023 Date…

M/S. Canara Bank (Erstwhile Syndicate Bank), Bangalore vs. Assistant Commissioner of Income-Tax, Circle-2(1)(1), Bangalore

In the result, the appeals are partly allowed for statistical purposes

ITA 227/BANG/2023[2011-12]Status: DisposedITAT Bangalore28 Apr 2023AY 2011-12

Bench: Shri George George K. & Shri Laxmi Prasad Sahu

For Appellant: Shri Ananthan S. & Smt. Lalitha R., AdvocatesFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru
Section 115JSection 143(1)Section 143(3)Section 147Section 148Section 36(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER SP Nos. 18 to 20/Bang/2023 & ITA Nos. 227 to 229/Bang/2023 Assessment years : 2011-12 to 2013-14 M/s.Canara Bank, Vs. The Deputy Commissioner Erstwhile Syndicate Bank), of Income Tax, FM Wing, Head Office, Circle 2(1)(1), 112, J C Road, Bangalore. Bangalore – 560 002. PAN: AAACC 6106G APPELLANT RESPONDENT Appellant by : Shri Ananthan S. & Smt. Lalitha R., Advocates Respondent by : Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru. Date of hearing : 05.04.2023 Date…

The Tiruvannamalai District Central Co-Op Bank Ltd., Tiruvannamalai vs. ACIT Circle 1, Vellore

In the result, the assessee’s appeal in I

ITA 2503/CHNY/2017[2013-14]Status: DisposedITAT Chennai02 Jan 2019AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri K. Ravi, AdvocateFor Respondent: Shri Homi Raj Vansh, CIT
Section 36(1)(viia)Section 40

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी एस. जयरामन, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2503/Chny/2017 "नधा"रण वष" /Assessment Year : 2013-14 M/s The Tiruvannamalai District The Assistant Commissioner of Central Co-operative Bank Ltd., v. Income Tax, Collectorate Master Complex, Circle – 1, Tiruvannamalai – 606 604. Vellore. PAN : AAATT 4448 F (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA Nos.2476 & 2477/Chny/2017 "नध…

ACIT Circle 1, Vellore vs. The Tiruvannamalai District Central Co-Op. Bank Ltd., Tiruvannamalai

In the result, the assessee’s appeal in I

ITA 2477/CHNY/2017[2014-15]Status: DisposedITAT Chennai02 Jan 2019AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri K. Ravi, AdvocateFor Respondent: Shri Homi Raj Vansh, CIT
Section 36(1)(viia)Section 40

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी एस. जयरामन, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2503/Chny/2017 "नधा"रण वष" /Assessment Year : 2013-14 M/s The Tiruvannamalai District The Assistant Commissioner of Central Co-operative Bank Ltd., v. Income Tax, Collectorate Master Complex, Circle – 1, Tiruvannamalai – 606 604. Vellore. PAN : AAATT 4448 F (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA Nos.2476 & 2477/Chny/2017 "नध…

ACIT Circle 1, Vellore vs. The Tiruvannamalai District Central Co-Op. Bank Ltd., Tiruvannamalai

In the result, the assessee’s appeal in I

ITA 2476/CHNY/2017[2013-14]Status: DisposedITAT Chennai02 Jan 2019AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri K. Ravi, AdvocateFor Respondent: Shri Homi Raj Vansh, CIT
Section 36(1)(viia)Section 40

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी एस. जयरामन, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2503/Chny/2017 "नधा"रण वष" /Assessment Year : 2013-14 M/s The Tiruvannamalai District The Assistant Commissioner of Central Co-operative Bank Ltd., v. Income Tax, Collectorate Master Complex, Circle – 1, Tiruvannamalai – 606 604. Vellore. PAN : AAATT 4448 F (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA Nos.2476 & 2477/Chny/2017 "नध…

Hyderabad DCIT v. Madurai Dist. Central Co-op. Bank Ltd. (51 Taxmann.com 194) — Cited in 8 Judgments | BharatTax