ING Vysya Bank v. CIT (208 Taxmann 511)

THE JOINT COMMISSIONER OF INCOME TAX (LTU) vs. BANK OF BARODA

The appeal is dismissed

ITA/102/2025HC Karnataka05 Feb 2026

Bench: S.G.PANDIT,K. V. ARAVIND

…e Rajkumar, learned counsel appearing for the respondent-assessee, submits that the Income Tax Appellate Tribunal (for short, “the Tribunal”) has answered the aforesaid questions by following the judgment of this Court in ING Vysya Bank Ltd v. CIT (2012) 208 Taxmann 511. It is further submitted that the questions of law raised in the appeal stand covered by the said judgment of this Court. 4. Sri Sushal Tiwari, learned Standing Counsel appearing for the appellant–Revenue, submits that the issue is pending consideration before the Hon’ble Supreme Court. However, the learned counsel is not in a po…

ADDL/JOINT COMMISSIONER OF INCOME TAX (LTU) , BANGALORE vs. M/S VIJAYA BANK , BANGALORE

Accordingly the grounds raised by the revenue is allowed for statistical purposes

ITA 528/BANG/2019[2015-16]Status: DisposedITAT Bangalore25 Apr 2023AY 2015-16

Bench: Shri George George K. & Shri Laxmi Prasad Sahum/S. Bank Of Baroda Vs. Addl. Cit, Ltu, (Erstwhile Vijaya Bank) Bmtc Building 7Th Floor, Central Accounts 6Th Block, Koramangala Bengaluru 560095 Dept., 41/2, M.G. Road Bengaluru 560001 Pan – Aaacvo3787 (Appellant) (Respondent) Acit, Circle - 2(1)(1) Vs. M/S. Bank Of Baroda Room No. 561, 5Th Floor (Erstwhile Vijaya Bank) Aayakar Bhavan 7Th Floor, Central Accounts M.K. Road Dept., 41/2, M.G. Road Mumbai 400020 Bengaluru 560001 Pan – Aaacvo3787 (Appellant) (Respondent) Assessee By: Shri Ananthan, Ca& Smt. Lalitha Rameswaran, Ca Revenue By: Shri G. Manoj Kumar, Cit-Dr Date Of Hearing: 29.03.2023 Date Of Pronouncement: 25.04.2023 M/S. Bank Of Baroda

For Appellant: Shri Ananthan, CA&For Respondent: Shri G. Manoj Kumar, CIT-DR

Section 115JSection 14ASection 194JSection 36Section 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)

…IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU “B” BENCH, BENGALURU Before Shri George George K., Judicial Member and Shri Laxmi Prasad Sahu, Accountant Member M/s. Bank of Baroda vs. Addl. CIT, LTU, (erstwhile Vijaya Bank) BMTC Building 7th Floor, Central Accounts 6th Block, Koramangala Bengaluru 560095 Dept., 41/2, M.G. Road Bengaluru 560001 PAN – AAACVO3787 (Appellant) (Respondent) ACIT, Circle - 2(1)(1) vs. M/s. Bank of Baroda Room No. 561, 5th Floor (erstwhile Vijaya Bank) Aayakar Bhavan 7th Floor, Central Accounts M.K. Road Dept., 41/2, M.G. Road Mumbai 400020 Bengaluru 560001 PAN – AAACVO3787 (Appellant) (…

M/S VIJAYA BANK ,BANGALORE vs. ADDITIONAL COMMISSIONER OF INCOME TAX LTU , BANGALORE

Accordingly the grounds raised by the revenue is allowed for statistical purposes

ITA 321/BANG/2019[2015-16]Status: DisposedITAT Bangalore25 Apr 2023AY 2015-16

Bench: Shri George George K. & Shri Laxmi Prasad Sahum/S. Bank Of Baroda Vs. Addl. Cit, Ltu, (Erstwhile Vijaya Bank) Bmtc Building 7Th Floor, Central Accounts 6Th Block, Koramangala Bengaluru 560095 Dept., 41/2, M.G. Road Bengaluru 560001 Pan – Aaacvo3787 (Appellant) (Respondent) Acit, Circle - 2(1)(1) Vs. M/S. Bank Of Baroda Room No. 561, 5Th Floor (Erstwhile Vijaya Bank) Aayakar Bhavan 7Th Floor, Central Accounts M.K. Road Dept., 41/2, M.G. Road Mumbai 400020 Bengaluru 560001 Pan – Aaacvo3787 (Appellant) (Respondent) Assessee By: Shri Ananthan, Ca& Smt. Lalitha Rameswaran, Ca Revenue By: Shri G. Manoj Kumar, Cit-Dr Date Of Hearing: 29.03.2023 Date Of Pronouncement: 25.04.2023 M/S. Bank Of Baroda

For Appellant: Shri Ananthan, CA&For Respondent: Shri G. Manoj Kumar, CIT-DR

Section 115JSection 14ASection 194JSection 36Section 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)

…IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU “B” BENCH, BENGALURU Before Shri George George K., Judicial Member and Shri Laxmi Prasad Sahu, Accountant Member M/s. Bank of Baroda vs. Addl. CIT, LTU, (erstwhile Vijaya Bank) BMTC Building 7th Floor, Central Accounts 6th Block, Koramangala Bengaluru 560095 Dept., 41/2, M.G. Road Bengaluru 560001 PAN – AAACVO3787 (Appellant) (Respondent) ACIT, Circle - 2(1)(1) vs. M/s. Bank of Baroda Room No. 561, 5th Floor (erstwhile Vijaya Bank) Aayakar Bhavan 7th Floor, Central Accounts M.K. Road Dept., 41/2, M.G. Road Mumbai 400020 Bengaluru 560001 PAN – AAACVO3787 (Appellant) (…

ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 6,, PUNE vs. M/S. JANATA SAHAKARI BANK LTD,, PUNE

In the result, the appeal filed by the Revenue in ITA

ITA 2428/PUN/2017[2013-14]Status: DisposedITAT Pune10 May 2022AY 2013-14

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Appellant: Shri Nikhil PathakFor Respondent: Shri J. P. Chadraker

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Respondent Asst. No. Year 1 2400/PUN/2017 Janata Sahakari Bank DCIT, Circle-6, Pune. 2013-14 Limited, 1444, Shukrawar Peth, Pune- 411002. PAN : AAAJJ0073G 2 2428/PUN/2017 ACIT, Circle-6, Pune. Janata Sahakari Bank 2013-14 Limited, 1444, Shukrawar Peth, Pune- 411002. PAN : AAAJJ0073G 3. 2641/PUN/2017 Janata Sahakari Bank DCIT, Circle-6, Pune. 2014-15 Limited, 1444, Shukrawar Peth, Pune- 411002. PAN : AAAJJ0073G Assessee by :…

JANATA SAHAKARI BANK LIMITED,,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 6,, PUNE

In the result, the appeal filed by the Revenue in ITA

ITA 2400/PUN/2017[2013-14]Status: DisposedITAT Pune10 May 2022AY 2013-14

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Appellant: Shri Nikhil PathakFor Respondent: Shri J. P. Chadraker

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Respondent Asst. No. Year 1 2400/PUN/2017 Janata Sahakari Bank DCIT, Circle-6, Pune. 2013-14 Limited, 1444, Shukrawar Peth, Pune- 411002. PAN : AAAJJ0073G 2 2428/PUN/2017 ACIT, Circle-6, Pune. Janata Sahakari Bank 2013-14 Limited, 1444, Shukrawar Peth, Pune- 411002. PAN : AAAJJ0073G 3. 2641/PUN/2017 Janata Sahakari Bank DCIT, Circle-6, Pune. 2014-15 Limited, 1444, Shukrawar Peth, Pune- 411002. PAN : AAAJJ0073G Assessee by :…

JANATA SAHAKARI BANK LTD,,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 6,, PUNE

In the result, the appeal filed by the Revenue in ITA

ITA 2641/PUN/2017[2014-15]Status: DisposedITAT Pune10 May 2022AY 2014-15

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Appellant: Shri Nikhil PathakFor Respondent: Shri J. P. Chadraker

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Respondent Asst. No. Year 1 2400/PUN/2017 Janata Sahakari Bank DCIT, Circle-6, Pune. 2013-14 Limited, 1444, Shukrawar Peth, Pune- 411002. PAN : AAAJJ0073G 2 2428/PUN/2017 ACIT, Circle-6, Pune. Janata Sahakari Bank 2013-14 Limited, 1444, Shukrawar Peth, Pune- 411002. PAN : AAAJJ0073G 3. 2641/PUN/2017 Janata Sahakari Bank DCIT, Circle-6, Pune. 2014-15 Limited, 1444, Shukrawar Peth, Pune- 411002. PAN : AAAJJ0073G Assessee by :…

JOINT COMMISSIONER OF INCOME TAX, LTU,, , BENGALURU vs. M/S. VIJAYA BANK, BENGALURU

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

ITA 1834/BANG/2018[2014-15]Status: DisposedITAT Bangalore11 Mar 2022AY 2014-15

Bench: Shri George George K & Ms. Padmavathy Sassessment Year : 2014-15

For Appellant: Shri Ananthan, C.A &For Respondent: Shri Pradeep Kumar, CIT(DR)

Section 115JSection 143(3)Section 234DSection 36(1)(vii)Section 36(1)(viia)Section 36(2)(v)Section 37(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, JUDICIAL MEMBER AND MS. PADMAVATHY S, ACCOUNTANT MEMBER Assessment year : 2014-15 The Jt. Commissioner of Vs. Bank of Baroda (previously known as M/s Income-tax (LTU), Vijaya Bank), Head Office Bengaluru. Central Accounts Dept., 41/2, M.G Road, Bengaluru-560 001. PAN – AAACV 4791 J APPELLANT RESPONDENT Assessment year : 2014-15 Bank of Baroda (previously known as Vs. The Jt. Commissioner of M/s Vijaya Bank), Head Office Income-tax (LTU), Central Accounts Dept., 41/2, M.G Road, Bengaluru. Bengaluru-560 001. PAN – AAACV 47…

M/S. VIJAYA BANK,BANGALORE vs. JOINT COMMISSIONER OF INCOME TAX, LTU, BANGALORE

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

ITA 1838/BANG/2018[2013-14]Status: DisposedITAT Bangalore28 Dec 2021AY 2013-14

Bench: Shri George George K. & Shri B.R. Baskaranassessment Year : 2013-14

For Appellant: Shri S. Ananthan, A.RFor Respondent: Shri Pradeep Kumar, D.R

Section 115JSection 143(3)Section 14ASection 194JSection 36(1)(vii)Section 36(1)(viia)Section 40

…ITA Nos.1833 & 1838/Bang/2018 M/s. Bank of Baroda, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER Assessment Year : 2013-14 M/s. Bank of Baroda (Erstwhile M/s. Vijaya Bank) Head Office Central Accounts Department JCIT (LTU 41/2, M.G. Road Vs. Bangalore Trinity Circle Bangalore 560 001 PAN NO : AAACV4791J APPELLANT RESPONDENT Assessment Year : 2013-14 M/s. Bank of Baroda (Previously known as M/s. Vijaya Bank) JCIT (Large Tax Head Office Central Accounts Department Payers Unit) Vs. 41/2, M.G. Road B…

JOINT COMMISSIONER OF INCOME TAX, LTU,, BENGALURU vs. M/S. VIJAYA BANK, BENGALURU

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

ITA 1833/BANG/2018[2013-14]Status: DisposedITAT Bangalore28 Dec 2021AY 2013-14

Bench: Shri George George K. & Shri B.R. Baskaranassessment Year : 2013-14

For Appellant: Shri S. Ananthan, A.RFor Respondent: Shri Pradeep Kumar, D.R

Section 115JSection 143(3)Section 14ASection 194JSection 36(1)(vii)Section 36(1)(viia)Section 40

…ITA Nos.1833 & 1838/Bang/2018 M/s. Bank of Baroda, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER Assessment Year : 2013-14 M/s. Bank of Baroda (Erstwhile M/s. Vijaya Bank) Head Office Central Accounts Department JCIT (LTU 41/2, M.G. Road Vs. Bangalore Trinity Circle Bangalore 560 001 PAN NO : AAACV4791J APPELLANT RESPONDENT Assessment Year : 2013-14 M/s. Bank of Baroda (Previously known as M/s. Vijaya Bank) JCIT (Large Tax Head Office Central Accounts Department Payers Unit) Vs. 41/2, M.G. Road B…

CANARA BANK,BANGALORE vs. JOINT COMMISSIONER OF INCOME TAX, LTU,, BANGALORE

In the result, Revenue’s appeal for Assessment Year 2014-15 is partly allowed for statistical purposes

ITA 1899/BANG/2017[2014-15]Status: DisposedITAT Bangalore28 Sept 2018AY 2014-15

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boaz

For Appellant: Shri S. Ananthan, C.AFor Respondent: Smt. Neera Malhotra, CIT (D.R)

Section 115JSection 143(3)Section 14ASection 36(1)(vii)Section 36(1)(viia)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘ B ’ BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER ITA No. & Asst. Year Appellant Respondent 1881/Bang/2017 Addl./Jt. Commissioner M/s. Canara Bank 2014-15 of Income Tax, LTU, Head Office, No.112, Bangalore. J C Road, Town Hall, Bangalore. 1899/Bang/2017 Canara Bank, Addl./Jt. Commissioner 2014-15 Head Office, of Income Tax, LTU, Bangalore. Bangalore. 1882/Bang/2017 Addl./Jt. Commissioner Canara Bank, 2013-14 of Income Tax, LTU, Head Office, Bangalore. Bangalore. 1900/Bang/2017 Canara Bank, Addl./Jt. Commissioner 20…

CANARA BANK ,BANGALORE vs. JOINT COMMISSIONER OF INCOME TAX LTU , BANGALORE

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

ITA 865/BANG/2017[2012-13]Status: DisposedITAT Bangalore23 Mar 2018AY 2012-13

Bench: Shri Sunil Kumar Yadav & Shri Inturi Rama Raom/S.Canara Bank, Bsca Section, Head Office, J C Road, Bengaluru-560 002. Pan: Aaacc 6106 G … Appellant Vs. Joint Commissioner Of Income-Tax, Ltu, Bengaluru. … Respondent

For Appellant: Shri S.Ananathan, CAFor Respondent: Shri Sanjay Kumar, CIT(DR)

Section 115JSection 143(3)Section 36(1)(viia)Section 40

…ose of income-tax proceedings, the investments were treated as stock-in-trade. Thus, grounds of appeal Nos.4, 5 & 6 are disposed of”. The reliance placed AO on the decision of the Hon'ble jurisdictional High Court in the case of ING Vysya Bank vs. CIT (2012) 208 Taxmann 511 is misplaced for the reason that Hon'ble jurisdictional High Court in the case of Karnataka Bank (supra) held that the decision in ING Vysya Bank (supra) runs counter to law lay down by the Hon’ble Apex Court in the case of UCO Bank (supra). In the light of the above position in law, we direct the AO to allow fall in value of investments as a…

VIJAYA BANK ,BANGALORE vs. JOINT COMMISSIONER OF INCOME TAX LARGE TAX PAYER UNIT , BANGALORE

In the result, Revenue’s appeal for Assessment Year 2012-13 is dismissed

ITA 915/BANG/2017[2012-13]Status: DisposedITAT Bangalore05 Jan 2018AY 2012-13

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boaz

For Appellant: Shri S. Ananthan, C.AFor Respondent: Shri Pramod Kumar Singh, JCIT (D.R)

Section 143(3)Section 14ASection 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)

…llow the claim for deduction made by the assessee towards depreciation on HTM securities on the facts of the case. 2. The learned CIT (Appeals) erred in not appreciating the law laid down by the Hon'ble High Court of Karnataka in ING Vysya Bank Vs. CIT (2012) 208 Taxmann 511 and pendency of the issue of depreciation on HTM category securities before the Hon'ble Supreme Court. 3. The CIT (Appeals) has erred in holding that the Sec. 115JB of the Act are not applicable to banking companies. 4. Any other ground urged at the time of appeal.” 36. Ground Nos. 1 & 2 – Depreciation on HTM Securities. In these grounds,…

CANARA BANK,BANGALORE vs. JCIT, BANGALORE

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

ITA 931/BANG/2016[2011-12]Status: DisposedITAT Bangalore15 Sept 2017AY 2011-12

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri G.Sarangan, Senior Advocate and Shri S.Ananthan, CAFor Respondent: Shri G.R. Reddy, CIT(DR)

Section 143(3)Section 36(1)(vii)

…ose of income-tax proceedings, the investments were treated as stock-in-trade. Thus, grounds of appeal Nos.4, 5 & 6 are disposed of”. The reliance placed AO on the decision of the Hon'ble jurisdictional High Court in the case of ING Vysya Bank vs. CIT (2012) 208 Taxmann 511 is misplaced for the reason that Hon'ble jurisdictional High Court in the case of Karnataka Bank (supra) held that the decision in ING Vysya Bank (supra) runs counter to law lay down by the Hon’ble Apex Court in the case of UCO Bank (supra). In the light of the above position in law, we direct the AO to allow fall in value of investments as a…

CANARA BANK,BANGALORE vs. JCIT, BANGALORE

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

ITA 1493/BANG/2014[2010-11]Status: DisposedITAT Bangalore15 Sept 2017AY 2010-11

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri G.Sarangan, Senior Advocate and Shri S.Ananthan, CAFor Respondent: Shri G.R. Reddy, CIT(DR)

Section 143(3)Section 36(1)(vii)

…ose of income-tax proceedings, the investments were treated as stock-in-trade. Thus, grounds of appeal Nos.4, 5 & 6 are disposed of”. The reliance placed AO on the decision of the Hon'ble jurisdictional High Court in the case of ING Vysya Bank vs. CIT (2012) 208 Taxmann 511 is misplaced for the reason that Hon'ble jurisdictional High Court in the case of Karnataka Bank (supra) held that the decision in ING Vysya Bank (supra) runs counter to law lay down by the Hon’ble Apex Court in the case of UCO Bank (supra). In the light of the above position in law, we direct the AO to allow fall in value of investments as a…

JOINT COMMISSIONER OF INCOME TAX,, BANGALORE vs. M/S CANARA BANK, BANGALORE

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

ITA 1440/BANG/2014[2010-11]Status: DisposedITAT Bangalore15 Sept 2017AY 2010-11

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri G.Sarangan, Senior Advocate and Shri S.Ananthan, CAFor Respondent: Shri G.R. Reddy, CIT(DR)

Section 143(3)Section 36(1)(vii)

…ose of income-tax proceedings, the investments were treated as stock-in-trade. Thus, grounds of appeal Nos.4, 5 & 6 are disposed of”. The reliance placed AO on the decision of the Hon'ble jurisdictional High Court in the case of ING Vysya Bank vs. CIT (2012) 208 Taxmann 511 is misplaced for the reason that Hon'ble jurisdictional High Court in the case of Karnataka Bank (supra) held that the decision in ING Vysya Bank (supra) runs counter to law lay down by the Hon’ble Apex Court in the case of UCO Bank (supra). In the light of the above position in law, we direct the AO to allow fall in value of investments as a…

CANARA BANK vs. ADDL.C.I,.T,

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

ITA 979/BANG/2013[2009-10]Status: DisposedITAT Bangalore15 Sept 2017AY 2009-10

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri G.Sarangan, Senior Advocate and Shri S.Ananthan, CAFor Respondent: Shri G.R. Reddy, CIT(DR)

Section 143(3)Section 36(1)(vii)

…ose of income-tax proceedings, the investments were treated as stock-in-trade. Thus, grounds of appeal Nos.4, 5 & 6 are disposed of”. The reliance placed AO on the decision of the Hon'ble jurisdictional High Court in the case of ING Vysya Bank vs. CIT (2012) 208 Taxmann 511 is misplaced for the reason that Hon'ble jurisdictional High Court in the case of Karnataka Bank (supra) held that the decision in ING Vysya Bank (supra) runs counter to law lay down by the Hon’ble Apex Court in the case of UCO Bank (supra). In the light of the above position in law, we direct the AO to allow fall in value of investments as a…

J.C.I.T vs. M/S CANARA BANK,

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

ITA 1035/BANG/2013[2009-10]Status: DisposedITAT Bangalore15 Sept 2017AY 2009-10

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri G.Sarangan, Senior Advocate and Shri S.Ananthan, CAFor Respondent: Shri G.R. Reddy, CIT(DR)

Section 143(3)Section 36(1)(vii)

…ose of income-tax proceedings, the investments were treated as stock-in-trade. Thus, grounds of appeal Nos.4, 5 & 6 are disposed of”. The reliance placed AO on the decision of the Hon'ble jurisdictional High Court in the case of ING Vysya Bank vs. CIT (2012) 208 Taxmann 511 is misplaced for the reason that Hon'ble jurisdictional High Court in the case of Karnataka Bank (supra) held that the decision in ING Vysya Bank (supra) runs counter to law lay down by the Hon’ble Apex Court in the case of UCO Bank (supra). In the light of the above position in law, we direct the AO to allow fall in value of investments as a…

ING Vysya Bank v. CIT

Issues it is cited on

Judgments citing ING Vysya Bank v. CIT

THE JOINT COMMISSIONER OF INCOME TAX (LTU) vs. BANK OF BARODA

ADDL/JOINT COMMISSIONER OF INCOME TAX (LTU) , BANGALORE vs. M/S VIJAYA BANK , BANGALORE

M/S VIJAYA BANK ,BANGALORE vs. ADDITIONAL COMMISSIONER OF INCOME TAX LTU , BANGALORE

ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 6,, PUNE vs. M/S. JANATA SAHAKARI BANK LTD,, PUNE

JANATA SAHAKARI BANK LIMITED,,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 6,, PUNE

JANATA SAHAKARI BANK LTD,,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 6,, PUNE

JOINT COMMISSIONER OF INCOME TAX, LTU,, , BENGALURU vs. M/S. VIJAYA BANK, BENGALURU

M/S. VIJAYA BANK,BANGALORE vs. JOINT COMMISSIONER OF INCOME TAX, LTU, BANGALORE

JOINT COMMISSIONER OF INCOME TAX, LTU,, BENGALURU vs. M/S. VIJAYA BANK, BENGALURU

CANARA BANK,BANGALORE vs. JOINT COMMISSIONER OF INCOME TAX, LTU,, BANGALORE

CANARA BANK ,BANGALORE vs. JOINT COMMISSIONER OF INCOME TAX LTU , BANGALORE

VIJAYA BANK ,BANGALORE vs. JOINT COMMISSIONER OF INCOME TAX LARGE TAX PAYER UNIT , BANGALORE

CANARA BANK,BANGALORE vs. JCIT, BANGALORE

CANARA BANK,BANGALORE vs. JCIT, BANGALORE

JOINT COMMISSIONER OF INCOME TAX,, BANGALORE vs. M/S CANARA BANK, BANGALORE

CANARA BANK vs. ADDL.C.I,.T,

J.C.I.T vs. M/S CANARA BANK,