Karnataka Bank, 226 Taxman 197. 2. CIT vs. City Union Bank Ltd, 291 ITR 144. 3. CIT v. Union Overseas Bank

291 ITR 131Reported decision#20330 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2019.

Judgments citing Karnataka Bank, 226 Taxman 197. 2. CIT vs. City Union Bank Ltd, 291 ITR 144. 3. CIT v. Union Overseas Bank

ACIT Circle 1, Kumbakonam vs. City Union Bank Limited, Kumbakonam

In the result, appeal of the Revenue in ITA 1316/CHNY/2018

ITA 1316/CHNY/2018[2014-15]Status: DisposedITAT Chennai09 Jul 2019AY 2014-15

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri. S. Ananthan,C.AFor Respondent: Shri. Sailendra Mamidi, IRS
Section 143(3)Section 14ASection 36(1)Section 36(1)(vii)Section 40Section 41(1)

…ed to tax only in the year of receipt. He placed reliance on the following decisions. 1. CIT vs. Karnataka Bank, 226 Taxman 197. 2. CIT vs. City Union Bank Ltd, 291 ITR 144. 3. CIT vs. Union Overseas Bank, 249 ITR 491. 4. CIT vs. Tamilnadu Mercantile Bank, 291 ITR 131. ITA Nos.1129-30/-1315-16/18 :- 20 -: 30. We heard the rival submissions and perused the material on record. This issue is covered in favour of the assessee in assessee’s own case by the Jurisdictional High Court in 2014 (8) TMI 604, wherein it was held at para 3 as follows: ‘’3. We find that in respect of the very same assessee, for the earl…

ACIT Circle 1, Kumbakonam vs. City Union Bank Limited, Kumbakonam

In the result, appeal of the Revenue in ITA 1316/CHNY/2018

ITA 1315/CHNY/2018[2012-13]Status: DisposedITAT Chennai09 Jul 2019AY 2012-13

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri. S. Ananthan,C.AFor Respondent: Shri. Sailendra Mamidi, IRS
Section 143(3)Section 14ASection 36(1)Section 36(1)(vii)Section 40Section 41(1)

…ed to tax only in the year of receipt. He placed reliance on the following decisions. 1. CIT vs. Karnataka Bank, 226 Taxman 197. 2. CIT vs. City Union Bank Ltd, 291 ITR 144. 3. CIT vs. Union Overseas Bank, 249 ITR 491. 4. CIT vs. Tamilnadu Mercantile Bank, 291 ITR 131. ITA Nos.1129-30/-1315-16/18 :- 20 -: 30. We heard the rival submissions and perused the material on record. This issue is covered in favour of the assessee in assessee’s own case by the Jurisdictional High Court in 2014 (8) TMI 604, wherein it was held at para 3 as follows: ‘’3. We find that in respect of the very same assessee, for the earl…

City Union Bank Limited, Kumbakonam vs. ACIT Circle 1, Kumbakonam

In the result, appeal of the Revenue in ITA 1316/CHNY/2018

ITA 1130/CHNY/2018[2014-15]Status: DisposedITAT Chennai09 Jul 2019AY 2014-15

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri. S. Ananthan,C.AFor Respondent: Shri. Sailendra Mamidi, IRS
Section 143(3)Section 14ASection 36(1)Section 36(1)(vii)Section 40Section 41(1)

…ed to tax only in the year of receipt. He placed reliance on the following decisions. 1. CIT vs. Karnataka Bank, 226 Taxman 197. 2. CIT vs. City Union Bank Ltd, 291 ITR 144. 3. CIT vs. Union Overseas Bank, 249 ITR 491. 4. CIT vs. Tamilnadu Mercantile Bank, 291 ITR 131. ITA Nos.1129-30/-1315-16/18 :- 20 -: 30. We heard the rival submissions and perused the material on record. This issue is covered in favour of the assessee in assessee’s own case by the Jurisdictional High Court in 2014 (8) TMI 604, wherein it was held at para 3 as follows: ‘’3. We find that in respect of the very same assessee, for the earl…

City Union Bank Limited, Kumbakonam vs. ACIT Circle 1, Kumbakonam

In the result, appeal of the Revenue in ITA 1316/CHNY/2018

ITA 1129/CHNY/2018[2012-13]Status: DisposedITAT Chennai09 Jul 2019AY 2012-13

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri. S. Ananthan,C.AFor Respondent: Shri. Sailendra Mamidi, IRS
Section 143(3)Section 14ASection 36(1)Section 36(1)(vii)Section 40Section 41(1)

…ed to tax only in the year of receipt. He placed reliance on the following decisions. 1. CIT vs. Karnataka Bank, 226 Taxman 197. 2. CIT vs. City Union Bank Ltd, 291 ITR 144. 3. CIT vs. Union Overseas Bank, 249 ITR 491. 4. CIT vs. Tamilnadu Mercantile Bank, 291 ITR 131. ITA Nos.1129-30/-1315-16/18 :- 20 -: 30. We heard the rival submissions and perused the material on record. This issue is covered in favour of the assessee in assessee’s own case by the Jurisdictional High Court in 2014 (8) TMI 604, wherein it was held at para 3 as follows: ‘’3. We find that in respect of the very same assessee, for the earl…

Karnataka Bank, 226 Taxman 197. 2. CIT vs. City Union Bank Ltd, 291 ITR 144. 3. CIT v. Union Overseas Bank (291 ITR 131) — Cited in 4 Judgments | BharatTax