(i) Canara Bank v. ACIT

52 Taxmann.com 162High Court2014#14266 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2017 to 2022.

Judgments citing (i) Canara Bank v. ACIT

M/S. Syngene International Limited, Bangalore vs. Joint Commissioner of Income Tax, Special Range- 6, Bangalore

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 147/BANG/2020[2010-11]Status: DisposedITAT Bangalore13 Jun 2022AY 2010-11

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2010-11

For Appellant: Sri Padamchand Khincha, A.RFor Respondent: Sri Sumer Singh Meena, DR
Section 10ASection 10BSection 14ASection 250Section 32(1)(iia)Section 80

…ITA No.147/Bang/2020 M/s. Syngene International Limited, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER Assessment Year: 2010-11 M/s. Syngene International Limited Plot No.2&3, Bommasandra Industrial Area IV Phase, JCIT Special Range 6 Jigani Link Road Vs. Bangalore Bommasandra Bangalore 560 099. PAN NO : AABCS9936M APPELLANT RESPONDENT Appellant by : Sri Padamchand Khincha, A.R. Respondent by : Sri Sumer Singh Meena, DR Date of Hearing : 19.05.2022 Date of Pronouncement : 13.06.2022 O R D E R…

M/S Intergarden (India) Private Ltd., Bangalore vs. ACIT, Bangalore

In the result, appeals of the assessee and Revenue are allowed for

ITA 838/BANG/2014[2007-08]Status: DisposedITAT Bangalore05 Jan 2018AY 2007-08

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boazassessee’S Appeal Assessment Year : 2006-07

For Appellant: Smt. Sheetal, AdvocateFor Respondent: Shri. B. R. Ramesh, JCIT
Section 14A

…of surplus funds in shares on which dividend was earned, no disallowance is called for under section 14A of the Act. In support of his contention, he placed the reliance upon the judgment of the jurisdictional High Court in the case of Canara Bank Vs. ACIT 52 Taxmann.com 162. The learned DR, on the other hand, contended that since the assessee has incurred certain expenditure to earn the dividend income, certain disallowance is required to be made. He however admitted during the course of hearing that since the assessment year involved is 2006-07, the provisions of Rule 8D would not be applied. But in any cas…

Jupiter Capital P. Ltd., Bangalore vs. DCIT, Bangalore

In the result, appeals of the assessee and Revenue are allowed for

ITA 721/BANG/2014[2006-07]Status: DisposedITAT Bangalore05 Jan 2018AY 2006-07

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boazassessee’S Appeal Assessment Year : 2006-07

For Appellant: Smt. Sheetal, AdvocateFor Respondent: Shri. B. R. Ramesh, JCIT
Section 14A

…of surplus funds in shares on which dividend was earned, no disallowance is called for under section 14A of the Act. In support of his contention, he placed the reliance upon the judgment of the jurisdictional High Court in the case of Canara Bank Vs. ACIT 52 Taxmann.com 162. The learned DR, on the other hand, contended that since the assessee has incurred certain expenditure to earn the dividend income, certain disallowance is required to be made. He however admitted during the course of hearing that since the assessment year involved is 2006-07, the provisions of Rule 8D would not be applied. But in any cas…

Biocon Research Limited, Bangalore vs. CIT(A) I, Bangalore

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

ITA 1329/BANG/2016[2012-13]Status: DisposedITAT Bangalore18 Dec 2017AY 2012-13

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Shri R.N.Parbat, CIT(DR)
Section 10ASection 143(3)Section 14ASection 194CSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BENGALURU BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA Nos.1229 & 1329/Bang/2016 (Assessment years: 2011-12 & 2012-13) M/s.Bicon Research Ltd. 20th KM, Hosur Road, Electronic City, Hebbagodi, Bengaluru-560100. … Appellant PAN:AADCB 4910 A Vs. Addl. Commissioner of Income-tax, Range-11/ Asst.Commissioner of Income-tax, Circle 2(1)(1) Bengaluru. … Respondent ITA Nos.1250 & 1251/Bang/2016 (Assessment years: 2011-12 & 2012-13) (By the revenue) ***** Assessee by : Shri Padamchand Khincha, CA. Revenue by : Shri R.N.Parbat, C…

DCIT, Bangalore vs. M/S Biocon Research Ltd., Bangalore

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

ITA 1251/BANG/2016[2012-13]Status: DisposedITAT Bangalore18 Dec 2017AY 2012-13

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Shri R.N.Parbat, CIT(DR)
Section 10ASection 143(3)Section 14ASection 194CSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BENGALURU BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA Nos.1229 & 1329/Bang/2016 (Assessment years: 2011-12 & 2012-13) M/s.Bicon Research Ltd. 20th KM, Hosur Road, Electronic City, Hebbagodi, Bengaluru-560100. … Appellant PAN:AADCB 4910 A Vs. Addl. Commissioner of Income-tax, Range-11/ Asst.Commissioner of Income-tax, Circle 2(1)(1) Bengaluru. … Respondent ITA Nos.1250 & 1251/Bang/2016 (Assessment years: 2011-12 & 2012-13) (By the revenue) ***** Assessee by : Shri Padamchand Khincha, CA. Revenue by : Shri R.N.Parbat, C…

DCIT, Bangalore vs. M/S Biocon Research Ltd., Bangalore

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

ITA 1250/BANG/2016[2011-12]Status: DisposedITAT Bangalore18 Dec 2017AY 2011-12

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Shri R.N.Parbat, CIT(DR)
Section 10ASection 143(3)Section 14ASection 194CSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BENGALURU BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA Nos.1229 & 1329/Bang/2016 (Assessment years: 2011-12 & 2012-13) M/s.Bicon Research Ltd. 20th KM, Hosur Road, Electronic City, Hebbagodi, Bengaluru-560100. … Appellant PAN:AADCB 4910 A Vs. Addl. Commissioner of Income-tax, Range-11/ Asst.Commissioner of Income-tax, Circle 2(1)(1) Bengaluru. … Respondent ITA Nos.1250 & 1251/Bang/2016 (Assessment years: 2011-12 & 2012-13) (By the revenue) ***** Assessee by : Shri Padamchand Khincha, CA. Revenue by : Shri R.N.Parbat, C…

Biocon Research Limited, Bangalore vs. CIT(A) I, Bangalore

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

ITA 1229/BANG/2016[2011-12]Status: DisposedITAT Bangalore18 Dec 2017AY 2011-12

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Shri R.N.Parbat, CIT(DR)
Section 10ASection 143(3)Section 14ASection 194CSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BENGALURU BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA Nos.1229 & 1329/Bang/2016 (Assessment years: 2011-12 & 2012-13) M/s.Bicon Research Ltd. 20th KM, Hosur Road, Electronic City, Hebbagodi, Bengaluru-560100. … Appellant PAN:AADCB 4910 A Vs. Addl. Commissioner of Income-tax, Range-11/ Asst.Commissioner of Income-tax, Circle 2(1)(1) Bengaluru. … Respondent ITA Nos.1250 & 1251/Bang/2016 (Assessment years: 2011-12 & 2012-13) (By the revenue) ***** Assessee by : Shri Padamchand Khincha, CA. Revenue by : Shri R.N.Parbat, C…