ITO v. J & K Bank Ltd.

95 ITD 141Income Tax Appellate Tribunal#26076 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 119Section 142(1)Section 143(2)Section 292BSection 37Section 80P

Judgments citing ITO v. J & K Bank Ltd.

ASSISTANT COMMISSIONER OF INCOME-TAX, SATARA vs. THE KARAD URBAN CO. OP. BANK LTD KARAD, KARAD

In the result, the appeal of the Revenue is dismissed

ITA 1564/PUN/2024[2018-19]Status: DisposedITAT Pune04 Mar 2025AY 2018-19

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Mr. Deepak ChintamanFor Respondent: Shri Amol Khairnar –
Section 143(2)Section 143(3)Section 37

…relied on the Instruction no. 17/2008 dated 26.11.2008 issued by the CBDT in this regard. The appellant has also relied on the following case laws in support of its contention: 1 CIT vs. Bank of Baroda 129 taxman 716 (Bombay) 2. ITO Srinagar vs. J&K bank Ltd. 95 ITD 141 (Amritsar ITAT) 3. Capital Local Area Bank Ltd. vs. ACIT Jalandhar 82 taxmann.com 387 (Amritsar ITAT) 4. Yes Bank vs. ACIT 88 taxnmann.com 431 (Mumbai ITAT) 5. Caylon Bank vs. DCIT 31 taxmann.com 231 (Mumbai ITAT) 6. ACIT vs. Chatrapati Rajeshri Sahu Urban Co-op Bank Ltd. IT Appeal No. 798 of 2011 (ITAT- Pune) I have considered the assessment orde…

ACIT, NEW DELHI vs. M/S. GE CAPITAL TRANSPORTATION FINANCIAL SERVICES LTD., NEW DELHI

In the result, appeal filed by Revenue is dismissed and that of the assessee is partly allowed

ITA 767/DEL/2011[2002-03]Status: DisposedITAT Delhi27 Jul 2016AY 2002-03

Bench: Shri G. D. Agrawal, Hon’Ble & Smt. Beena A. Pillai

For Appellant: Shri Tushar Jarwal, AdvFor Respondent: Shri T Vasanthan, Sr. DR
Section 143(1)Section 143(3)

…pellant but a business compulsion if it has to carry its business activities. These investments, therefore, are made in the ordinary course of the business of the Appellant. 12.5 Reliance has been placed on the following judgements : i) ITO Vs J & K Bank Ltd. 95 ITD 141 (2005); ii) Josna Bank Lt. Vs CIT 97 ITR 72; iii) CIT Vs Nedungadi Bank Limited, 264 ITR 545; iv) Bank of Cochin Vs CIT 94 ITSR 93 (Ker.); v) Patnaik & Co. Ltd. Vs CIT Orissa 161 ITR 365 (S.C.) vi) State Bank of Patiala Vs ITO 8 ITD 396 (T Chd.) 12.6 Ld. A.R. submitted that Co-ordinate Bench of this Tribunal in assessee’s own case for Assessment…

GE CAPITAL SERVICES INDIA,NEW DELHI vs. DCIT, NEW DELHI

In the result, appeal filed by Revenue is dismissed and that of the assessee is partly allowed

ITA 514/DEL/2011[2002-03]Status: DisposedITAT Delhi27 Jul 2016AY 2002-03

Bench: Shri G. D. Agrawal, Hon’Ble & Smt. Beena A. Pillai

For Appellant: Shri Tushar Jarwal, AdvFor Respondent: Shri T Vasanthan, Sr. DR
Section 143(1)Section 143(3)

…pellant but a business compulsion if it has to carry its business activities. These investments, therefore, are made in the ordinary course of the business of the Appellant. 12.5 Reliance has been placed on the following judgements : i) ITO Vs J & K Bank Ltd. 95 ITD 141 (2005); ii) Josna Bank Lt. Vs CIT 97 ITR 72; iii) CIT Vs Nedungadi Bank Limited, 264 ITR 545; iv) Bank of Cochin Vs CIT 94 ITSR 93 (Ker.); v) Patnaik & Co. Ltd. Vs CIT Orissa 161 ITR 365 (S.C.) vi) State Bank of Patiala Vs ITO 8 ITD 396 (T Chd.) 12.6 Ld. A.R. submitted that Co-ordinate Bench of this Tribunal in assessee’s own case for Assessment…

ITO v. J & K Bank Ltd. (95 ITD 141) — Cited in 3 Judgments | BharatTax