ICICI Bank Ltd. v. JCIT, SR-28, Mumbai

D.C.I.T., Circle 3(1), Mumbai vs. Icici Bank Ltd., Mumbai

In the result, appeal of the revenue in I

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Raj Kumar Chauhan, Hon’Ble

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER & SHRI RAJ KUMAR CHAUHAN, HON’BLE JUDICIAL MEMBER I.T.A. No. 5792/Mum/2013 Assessment Year: 2006-07 DCIT, Circle - 3(1), Mumbai M/s. ICICI Bank Ltd. (In respect of M/s. ICICI Ltd. merged with Vs M/s. ICICI Bank Ltd.) ICICI Bank Towers Bandra Kurla Complex Mumbai - 400051 [PAN: AAACI1195H] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) I.T.A. No. 5396/Mum/2013 Assessment Year: 2006-07 M/s. ICICI Bank Ltd. DCIT, Circle - 3(1), Mumbai (In respect of M/s. ICICI Ltd. me…

Icici Bank Ltd, Mumbai vs. DCIT RG 3(1), Mumbai

In the result, appeal of the revenue in I

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Raj Kumar Chauhan, Hon’Ble

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER & SHRI RAJ KUMAR CHAUHAN, HON’BLE JUDICIAL MEMBER I.T.A. No. 5792/Mum/2013 Assessment Year: 2006-07 DCIT, Circle - 3(1), Mumbai M/s. ICICI Bank Ltd. (In respect of M/s. ICICI Ltd. merged with Vs M/s. ICICI Bank Ltd.) ICICI Bank Towers Bandra Kurla Complex Mumbai - 400051 [PAN: AAACI1195H] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) I.T.A. No. 5396/Mum/2013 Assessment Year: 2006-07 M/s. ICICI Bank Ltd. DCIT, Circle - 3(1), Mumbai (In respect of M/s. ICICI Ltd. me…

DCIT RG. 3(1), Mumbai vs. M/S. I.C.I.C.I. Ltd., Mumbai

In the result, assessee’s appeals as well as Revenue’s appeals, all are allowed partly for statistical purposes as indicated above

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am Icici Bank Ltd, (Erstwhile Icici Ltd.), Vs. D.C.I.T, Range 3 (1), Icici Bank Towers, Bandra Kurla Aayakar Bhavan, Mumbai-20 Complex, Bandra (East), Mumbai -51 Pan: Aaact 1398K Appellant .. Respondent D.C.I.T, Range 3 (1), Vs. Icici Bank Ltd, (Erstwhile Icici Aayakar Bhavan, Mumbai-20 Ltd.), Icici Bank Towers, Bandra Kurla Complex, Bandra (East), Mumbai -51. Pan: Aaact 1398K Appellant .. Respondent

…ara 9.2 as under: - “9.2 With the assistance of the parties, it is noted by us that in A.Ys. 1995-96 and 1996-97 this issue has already been decided by the Tribunal. In A.Y. 1995-96, the Tribunal decided this issue vide its order dated 15-09-2007 reported in 115 ITD 25 (Mum). It is further noticed by us that in A.Y.1996-97 in ITA No.4109/Mum/2001 vide order dt. September 9, 2015 the Tribunal decided this issue in favour of the assessee following the order for A. Y. 1995-96 and also following the order for A. Y. 1998-99. No distinction has been made before us in the facts or legal position with regard to the issu…

Icici Bank Ltd vs. DCIT Range 3(1)

In the result, assessee’s appeals as well as Revenue’s appeals, all are allowed partly for statistical purposes as indicated above

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am Icici Bank Ltd, (Erstwhile Icici Ltd.), Vs. D.C.I.T, Range 3 (1), Icici Bank Towers, Bandra Kurla Aayakar Bhavan, Mumbai-20 Complex, Bandra (East), Mumbai -51 Pan: Aaact 1398K Appellant .. Respondent D.C.I.T, Range 3 (1), Vs. Icici Bank Ltd, (Erstwhile Icici Aayakar Bhavan, Mumbai-20 Ltd.), Icici Bank Towers, Bandra Kurla Complex, Bandra (East), Mumbai -51. Pan: Aaact 1398K Appellant .. Respondent

…ara 9.2 as under: - “9.2 With the assistance of the parties, it is noted by us that in A.Ys. 1995-96 and 1996-97 this issue has already been decided by the Tribunal. In A.Y. 1995-96, the Tribunal decided this issue vide its order dated 15-09-2007 reported in 115 ITD 25 (Mum). It is further noticed by us that in A.Y.1996-97 in ITA No.4109/Mum/2001 vide order dt. September 9, 2015 the Tribunal decided this issue in favour of the assessee following the order for A. Y. 1995-96 and also following the order for A. Y. 1998-99. No distinction has been made before us in the facts or legal position with regard to the issu…

DCIT RG. 3(1), Mumbai vs. M/S. I.C.I.C.I. Ltd., Mumbai

In the result, assessee’s appeals as well as Revenue’s appeals, all are allowed partly for statistical purposes as indicated above

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

…Para 9.2 as under:- “9.2 With the assistance of the parties, it is noted by us that in A.Ys. 1995-96 and 1996-97 this issue has already been decided by the Tribunal. In A.Y. 1995-96, the Tribunal decided this issue vide its order dated 15-09-2007 reported in 115 ITD 25 (Mum). It is further noticed by us that in A.Y.1996-97 in ITA No.4109/Mum/2001 vide order dt. September 9, 2015 the Tribunal decided this issue in favour of the assessee following the order for A. Y. 1995-96 and also following the order for A. Y. 1998-99. No distinction has been made before us in the facts or legal position with regard to the issu…

DCIT RG. 3(1), Mumbai vs. M/S. I.C.I.C.I. Ltd., Mumbai

In the result, assessee’s appeals as well as Revenue’s appeals, all are allowed partly for statistical purposes as indicated above

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

…Para 9.2 as under:- “9.2 With the assistance of the parties, it is noted by us that in A.Ys. 1995-96 and 1996-97 this issue has already been decided by the Tribunal. In A.Y. 1995-96, the Tribunal decided this issue vide its order dated 15-09-2007 reported in 115 ITD 25 (Mum). It is further noticed by us that in A.Y.1996-97 in ITA No.4109/Mum/2001 vide order dt. September 9, 2015 the Tribunal decided this issue in favour of the assessee following the order for A. Y. 1995-96 and also following the order for A. Y. 1998-99. No distinction has been made before us in the facts or legal position with regard to the issu…

Icici Bank Ltd., Mumbai vs. DCIT Range 3(1)

In the result, assessee’s appeals as well as Revenue’s appeals, all are allowed partly for statistical purposes as indicated above

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

…Para 9.2 as under:- “9.2 With the assistance of the parties, it is noted by us that in A.Ys. 1995-96 and 1996-97 this issue has already been decided by the Tribunal. In A.Y. 1995-96, the Tribunal decided this issue vide its order dated 15-09-2007 reported in 115 ITD 25 (Mum). It is further noticed by us that in A.Y.1996-97 in ITA No.4109/Mum/2001 vide order dt. September 9, 2015 the Tribunal decided this issue in favour of the assessee following the order for A. Y. 1995-96 and also following the order for A. Y. 1998-99. No distinction has been made before us in the facts or legal position with regard to the issu…

M/S. Icici Bank Ltd., Mumbai vs. DCIT RG. - 3 (1), Mumbai

…आयकर अपीलीय अिधकरण, ‘ई’ खंडपीठ मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI “E” BENCH सव"ी राजे", लेखा सद" एवं संदीप गोसांई, "ाियक सद" Before S/Sh. Rajendra,Accountant Member & Sandeep Gosain,Judicial Member आयकर अपील सं/.ITA No.4903/M/2005,िनधा"रण वष"/Assessment Year-1993-94 ICICI Bank Limited DCIT- Range-3(1) (erstwhile ICICI Limited) Aayakar Bhavan ICICI Bank Towers Vs M.K. Road Bandra-Kurla Complex Mumbai-400 020. Bandra (East)Mumbai-400 051. PAN:AAACT 1398 K (अपीलाथ" /Appellant) (""थ" / Respondent) िनधा"रती ओर से/Assessee by : Ms. Aarti Vissanji (AR) राज" की ओर से/ Revenue by : Shri Manjunatha R. Swamy…