JCIT v. American Express Bank Ltd.

24 Taxmann.com 50Income Tax Appellate Tribunal#20041 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2019.

Judgments citing JCIT v. American Express Bank Ltd.

Industrial Development Bank of India, Mumbai vs. Jt. CIT- 19, Mumba

In the result, appeal of the assessee is partly allowed as above

ITA 3626/MUM/2001[1997-98]Status: DisposedITAT Mumbai21 Jun 2019AY 1997-98

Bench: Shri G.S. Pannu & Shri Pawan Singhindustrial Development Bank Of Joint Commissioner Of Income India, Taxation Cell, Icbi Tower, –Tax, Range -19, 4Th Floor, Wtc Complex, Cuff 6Th Floor, Aayakar Bhavan, Prade, Mumbai-400005 Mumbai-400020 Vs Pan: Aaci 1105 R Appellant Respondent Appellant By : Sh. Satish Mody Ar Respondent By : Sh. Awungshi Ginson ( Sr.Dr) Date Of Hearing : 23.04.2019 Date Of Pronouncement : 21.06.2019 Orderunder Section 254(1)Of Income Tax Act Per Pawan Singh; 1. This Appeal By Assessee Under Section 253 Of Income Tax Act Is Directed Against The Order Of Learned Commissioner Of Income

For Appellant: Sh. Satish Mody ARFor Respondent: Sh. Awungshi Ginson ( Sr.DR)
Section 143(3)Section 250Section 253Section 254(1)Section 32Section 36Section 36(1)(iii)Section 80MSection 9

…IN THE INCOME-TAX APPELLATE TRIBUNAL “C” BENCH MUMBAI BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI PAWAN SINGH JUDICIAL MEMBER Industrial Development Bank of Joint Commissioner of Income India, Taxation Cell, ICBI Tower, –tax, Range -19, 4th Floor, WTC Complex, Cuff 6th Floor, Aayakar Bhavan, Prade, Mumbai-400005 Mumbai-400020 Vs PAN: AACI 1105 R Appellant Respondent Appellant by : Sh. Satish Mody AR Respondent by : Sh. Awungshi Ginson ( Sr.DR) Date of Hearing : 23.04.2019 Date of Pronouncement : 21.06.2019 ORDERUNDER SECTION 254(1)OF INCOME TAX ACT PER PAWAN SINGH, JUDICIAL MEMBER; 1. This appeal by ass…

ACIT 4(2)(1), Mumbai vs. Oasis Securities Ltd, Mumbai

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

ITA 4547/MUM/2016[2011-12]Status: DisposedITAT Mumbai06 Dec 2017AY 2011-12

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am Oasis Securities Ltd. The Asst. Commissioner 2Nd Floor, Bldg.No.5, Of Income Tax-Circle 4(2) Rajabahadur Compound, Mumbai Vs. Tamarind Lane, Fort, Mumbai-400 023 Appellant .. Respondent Pan No. Aaaco0091J The Deputy Commissioner Oasis Securities Ltd. Of Income Tax 4(2)(1), 2Nd Floor, Bldg.No.5, Room No. 642, 6Th Floor, Rajabahadur Compound, Vs. Aayakar Bhavan, M.K. Road, Tamarind Lane, Fort, Mumbai-400 020 Mumbai-400 023 Appellant .. Respondent

For Appellant: Prakash K Jotwani, ARFor Respondent: Ram Tiwari, DR
Section 10(38)Section 143(3)Section 14ASection 8D(2)(ii)

…ot appreciating the fact that the issue of disallowance u/s 14A read with rule 3D has not reaching finality, there being catena of cases where decision is given favour of Revenue like - Daga Capital Management Pvt. Ltd. 117 lTD 169, American Express Bank Ltd. 24 Taxmann.com 50, D.H. Securities Pvt. Ltd. 41 Taxmann.com 352 and Damani Estate & Finance Pvt. Ltd. 44 Taxmann.com 385.” Assessee has raised following ground No.1 “The Learned CIT(A) erred in not deleting addition made under Rule 8D(ii) of Rs.50,08,589/- & under Rule 8D(iii) of Rs.1,03,392/- of Sec.14A & directing AO to deduct the value of stock in trade…

Oasis Securities Ltd, Mumbai vs. ACIT 4(2), Mumbai

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

ITA 3323/MUM/2016[2011-12]Status: DisposedITAT Mumbai06 Dec 2017AY 2011-12

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am Oasis Securities Ltd. The Asst. Commissioner 2Nd Floor, Bldg.No.5, Of Income Tax-Circle 4(2) Rajabahadur Compound, Mumbai Vs. Tamarind Lane, Fort, Mumbai-400 023 Appellant .. Respondent Pan No. Aaaco0091J The Deputy Commissioner Oasis Securities Ltd. Of Income Tax 4(2)(1), 2Nd Floor, Bldg.No.5, Room No. 642, 6Th Floor, Rajabahadur Compound, Vs. Aayakar Bhavan, M.K. Road, Tamarind Lane, Fort, Mumbai-400 020 Mumbai-400 023 Appellant .. Respondent

For Appellant: Prakash K Jotwani, ARFor Respondent: Ram Tiwari, DR
Section 10(38)Section 143(3)Section 14ASection 8D(2)(ii)

…ot appreciating the fact that the issue of disallowance u/s 14A read with rule 3D has not reaching finality, there being catena of cases where decision is given favour of Revenue like - Daga Capital Management Pvt. Ltd. 117 lTD 169, American Express Bank Ltd. 24 Taxmann.com 50, D.H. Securities Pvt. Ltd. 41 Taxmann.com 352 and Damani Estate & Finance Pvt. Ltd. 44 Taxmann.com 385.” Assessee has raised following ground No.1 “The Learned CIT(A) erred in not deleting addition made under Rule 8D(ii) of Rs.50,08,589/- & under Rule 8D(iii) of Rs.1,03,392/- of Sec.14A & directing AO to deduct the value of stock in trade…

M/S. Calyon Bank (Formerly Credit Agricole Indusuer), Mumbai vs. DDIT (I.T) 1(2), Mumbai

In the result, the appeal, as filed by the department is partly allowed

ITA 4295/MUM/2005[2001-2002]Status: DisposedITAT Mumbai18 Nov 2016AY 2001-2002

Bench: Shri R.S. Syal & Shri Vivek Varma

For Appellant: Shri Ajay Srivastava
Section 14A

…आयकर अपील"य अ"धकरण “एल” "यायपीठ मंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “L”, MUMBAI "ी आर.एस. "याल, लेखा सद"य एवं "ी "ववेक वमा", "या"यक सद"य के सम" । BEFORE SHRI R.S. SYAL, ACCOUNTANT MEMBER AND SHRI VIVEK VARMA, JUDICIAL MEMBER आयकर अपील सं. : 4295/ममु/2005 "नधा"रण वष" A.Y. 2001-02 ITA No. : 4295/Mum/2005 (Assessment year: 2001-02) M/s Credit Agricole Indosuez vs DDIT(IT)-1(2), (Now Calyon Bank), R. No. 117, 1st Floor, 11th Floor, Hoechst House, Scindia House, Nariman Point, Nariman Point, Mumbai Mumbai-400 021 "थयी लेखा सं.:PAN: AAACB 3537 A अपीलाथ" (Appellant) ""यथ" (Respondent) आयकर अपी…

JCIT v. American Express Bank Ltd. (24 Taxmann.com 50) — Cited in 4 Judgments | BharatTax