Industrial Investment Corporation Ltd., 240 ITR 573 (Mad) 2) Kerala Financial Corporation v. CIT

129 Taxmann 365High Court#22330 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2018 to 2018.

Judgments citing Industrial Investment Corporation Ltd., 240 ITR 573 (Mad) 2) Kerala Financial Corporation v. CIT

Kotak Mahindra Bank Ltd, Mumbai vs. DCIT Cir 2(3)(2), Mumbai

In the result, the assessee’s appeal is partly allowed as above

ITA 681/MUM/2016[2009-10]Status: DisposedITAT Mumbai14 Sept 2018AY 2009-10

Bench: Shri Shamim Yahya, Am & Shri Pawan Singh, Jm

For Appellant: Shri Sanjay Singh
Section 1Section 115WSection 147Section 36

…ficer in support of its finding that the creation of reserve is a pre-condition for claiming deduction u/s 36(1)(viii) of the Act as under: 1) CIT Vs. Tamil Nadu Industrial Investment Corporation Ltd., 240 ITR 573 (Mad) 2) Kerala Financial Corporation Vs. CIT 129 Taxmann 365(Ker) 10 Kotak Mahindra Bank Limited 7. We have heard the contentions of both the parties. We have also gone through the orders of the authorities below and case laws cited before us and also the documents which were brought to our notice during the course of hearing. 8. The issue before us pertains to allowance of deduction on account of cre…

The State Bank of India, Patiala vs. Asstt.Commissioner of Income Tax, Patiala

The appeal of the Revenue is dismissed

ITA 861/CHANDI/2017[2011-12]Status: DisposedITAT Chandigarh09 Feb 2018AY 2011-12

Bench: Shri Sanjay Garg & Ms. Annapurna Guptathe State Bank Of India, Vs. The A.C.I.T., (Successor Of State Bank Of Patiala) Circle Patiala, The Mall, Patiala. Pan: Aaccs0143D & The A.C.I.T., Vs. The State Bank Of India, Circle Patiala, The Mall, Patiala. Pan: Aaccs0143D The A.C.I.T., Vs. The State Bank Of India, Circle Patiala, The Mall, Patiala. Pan: Aaccs0143D The State Bank Of India, Vs. The A.C.I.T., (Successor Of State Bank Of Patiala) Circle Patiala, The Mall, Patiala. Pan: Aaccs0143D & The A.C.I.T., Vs. The State Bank Of India, Circle Patiala, The Mall, Patiala. Pan: Aaccs0143D The State Bank Of India, Vs. The A.C.I.T., (Successor Of State Bank Of Patiala) Circle Patiala, The Mall, Patiala. Pan: Aaccs0143D

For Appellant: Shri C. Naresh, CAFor Respondent: Shri Alok Kumar,CIT DR
Section 36(1)(viii)

…er in support of its finding that the creation of reserve is a pre-condition for claiming deduction u/s 36(1)(viii) of the Act as under: 1) CIT Vs. Tamil Nadu Industrial Investment Corporation Ltd., 240 ITR 573 (Mad) 2) Kerala Financial Corporation Vs. CIT 129 Taxmann 365(Ker) 7. We have heard the contentions of both the parties. We have also gone through the orders of the authorities below and case laws cited before us and also the documents which were brought to our notice during the course of hearing. 8. The issue before us pertains to allowance of deduction on account of creation of a special reserve as…

ACIT, Patiala vs. M/S the State Bank of Patiala, Patiala

The appeal of the Revenue is dismissed

ITA 721/CHANDI/2017[2014-15]Status: DisposedITAT Chandigarh09 Feb 2018AY 2014-15

Bench: Shri Sanjay Garg & Ms. Annapurna Guptathe State Bank Of India, Vs. The A.C.I.T., (Successor Of State Bank Of Patiala) Circle Patiala, The Mall, Patiala. Pan: Aaccs0143D & The A.C.I.T., Vs. The State Bank Of India, Circle Patiala, The Mall, Patiala. Pan: Aaccs0143D The A.C.I.T., Vs. The State Bank Of India, Circle Patiala, The Mall, Patiala. Pan: Aaccs0143D The State Bank Of India, Vs. The A.C.I.T., (Successor Of State Bank Of Patiala) Circle Patiala, The Mall, Patiala. Pan: Aaccs0143D & The A.C.I.T., Vs. The State Bank Of India, Circle Patiala, The Mall, Patiala. Pan: Aaccs0143D The State Bank Of India, Vs. The A.C.I.T., (Successor Of State Bank Of Patiala) Circle Patiala, The Mall, Patiala. Pan: Aaccs0143D

For Appellant: Shri C. Naresh, CAFor Respondent: Shri Alok Kumar,CIT DR
Section 36(1)(viii)

…er in support of its finding that the creation of reserve is a pre-condition for claiming deduction u/s 36(1)(viii) of the Act as under: 1) CIT Vs. Tamil Nadu Industrial Investment Corporation Ltd., 240 ITR 573 (Mad) 2) Kerala Financial Corporation Vs. CIT 129 Taxmann 365(Ker) 7. We have heard the contentions of both the parties. We have also gone through the orders of the authorities below and case laws cited before us and also the documents which were brought to our notice during the course of hearing. 8. The issue before us pertains to allowance of deduction on account of creation of a special reserve as…

Industrial Investment Corporation Ltd., 240 ITR 573 (Mad) 2) Kerala Financial Corporation v. CIT (129 Taxmann 365) — Cited in 3 Judgments | BharatTax