ITO v. J & K Bank Ltd.

97 ITR 72High Court1974#25955 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2016.

Judgments citing ITO v. J & K Bank Ltd.

ACIT 6(1), Mumbai vs. Boots Piramal Healthcare Ltd, Mumbai

In the result appeal of the revenue is dismissed

ITA 1224/MUM/2011[2007-08]Status: DisposedITAT Mumbai04 Oct 2016AY 2007-08

Bench: Shri R.C.Sharma & Shri Pawan Singh

Section 143(3)Section 154Section 253Section 254(1)

…ot made separate loss in the profit and loss account. The ld AR of assessee to buttress his submission relied upon the decisions of Hon’ble Kerala High Court in Travancore Tea Estate Company Ltd Vs CIT (1992) 197 ITR 528 (Ker), in Josna Bank Ltd Vs CIT (1974) 97 ITR 72(Kerala) and Madras High Court in CIT Versus Pathinen Grama Arya Vysya Bank (1977) 109 ITR 788 (Madras) 4. We have considered the rival contentions of ld. AR of parties and perused the orders of authorities below. We have also considered the various decisions cited by the Ld AR of the assessee. We have noticed that initially AO disallowed Rs. 6,00,8…

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)

…o 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 Year 2001-02 in I.T.A.No. 2190/Del/2006 and 2…

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)

…o 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 Year 2001-02 in I.T.A.No. 2190/Del/2006 and 2…

ITO v. J & K Bank Ltd. (97 ITR 72) — Cited in 3 Judgments | BharatTax