Karnataka Power Transmission Corporation Ltd. v. ITO

175 ITD 504Income Tax Appellate Tribunal#15106 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2022.

Judgments citing Karnataka Power Transmission Corporation Ltd. v. ITO

Edarikode Service Co-Operative Bank Ltd, Edarikode vs. Assistant Commissioner of Income Tax (OSD) (TDS) Kozhikode, Kozhikode

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 212/COCH/2021[2016-2017]Status: DisposedITAT Cochin29 Jun 2022AY 2016-2017

Bench: Shri George George K. & Shri Laxmi Prasad Sahu

For Appellant: Shri Amaljith P.J., CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. DR
Section 192Section 194JSection 201Section 201(1)Section 80C

…Section 192 of the Act uses the word” estimate” and therefore the statutory intention is that it should be an approximation. In the decision of the ITAT, Bangalore in the case of Karnataka Power Transmission Corporation Ltd. V. ITO [2019] 102 taxmann.com 245/175 ITD 504 (Bangalore Trib.) it was held that Section 192 used word ‘estimate’ and, therefore, statutory intention is that it should be an approximation. The appellant was under bonafide belief that the contributions to provident fund is eligible for deduction u/s 80C and relied on the documents furnished by the employees with respect to the interest and pr…

Edarikode Service Co-Operative Bank Ltd, Edarikode vs. Assistant Commissioner of Income Tax (OSD) (TDS) Kozhikode, Kozhikode

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 211/COCH/2021[2015-2016]Status: DisposedITAT Cochin29 Jun 2022AY 2015-2016

Bench: Shri George George K. & Shri Laxmi Prasad Sahu

For Appellant: Shri Amaljith P.J., CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. DR
Section 192Section 194JSection 201Section 201(1)Section 80C

…Section 192 of the Act uses the word” estimate” and therefore the statutory intention is that it should be an approximation. In the decision of the ITAT, Bangalore in the case of Karnataka Power Transmission Corporation Ltd. V. ITO [2019] 102 taxmann.com 245/175 ITD 504 (Bangalore Trib.) it was held that Section 192 used word ‘estimate’ and, therefore, statutory intention is that it should be an approximation. The appellant was under bonafide belief that the contributions to provident fund is eligible for deduction u/s 80C and relied on the documents furnished by the employees with respect to the interest and pr…

Edarikode Service Co-Operative Bank Ltd, Edarikode vs. Assistant Commissioner of Income Tax (OSD) (TDS) Kozhikode, Kozhikode

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 210/COCH/2021[2014-2015]Status: DisposedITAT Cochin29 Jun 2022AY 2014-2015

Bench: Shri George George K. & Shri Laxmi Prasad Sahu

For Appellant: Shri Amaljith P.J., CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. DR
Section 192Section 194JSection 201Section 201(1)Section 80C

…Section 192 of the Act uses the word” estimate” and therefore the statutory intention is that it should be an approximation. In the decision of the ITAT, Bangalore in the case of Karnataka Power Transmission Corporation Ltd. V. ITO [2019] 102 taxmann.com 245/175 ITD 504 (Bangalore Trib.) it was held that Section 192 used word ‘estimate’ and, therefore, statutory intention is that it should be an approximation. The appellant was under bonafide belief that the contributions to provident fund is eligible for deduction u/s 80C and relied on the documents furnished by the employees with respect to the interest and pr…

Edarikode Service Co-Operative Bank Ltd, Edarikode vs. Assistant Commissioner of Income Tax (OSD) (TDS) Kozhikode, Kozhikode

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 209/COCH/2021[2013-2014]Status: DisposedITAT Cochin29 Jun 2022AY 2013-2014

Bench: Shri George George K. & Shri Laxmi Prasad Sahu

For Appellant: Shri Amaljith P.J., CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. DR
Section 192Section 194JSection 201Section 201(1)Section 80C

…Section 192 of the Act uses the word” estimate” and therefore the statutory intention is that it should be an approximation. In the decision of the ITAT, Bangalore in the case of Karnataka Power Transmission Corporation Ltd. V. ITO [2019] 102 taxmann.com 245/175 ITD 504 (Bangalore Trib.) it was held that Section 192 used word ‘estimate’ and, therefore, statutory intention is that it should be an approximation. The appellant was under bonafide belief that the contributions to provident fund is eligible for deduction u/s 80C and relied on the documents furnished by the employees with respect to the interest and pr…

Edarikode Service Co-Operative Bank Ltd, Malappuram vs. Income Tax Officer, Ward TDS, Kozhikode

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 208/COCH/2021[2012-2013]Status: DisposedITAT Cochin29 Jun 2022AY 2012-2013

Bench: Shri George George K. & Shri Laxmi Prasad Sahu

For Appellant: Shri Amaljith P.J., CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. DR
Section 192Section 194JSection 201Section 201(1)Section 80C

…Section 192 of the Act uses the word” estimate” and therefore the statutory intention is that it should be an approximation. In the decision of the ITAT, Bangalore in the case of Karnataka Power Transmission Corporation Ltd. V. ITO [2019] 102 taxmann.com 245/175 ITD 504 (Bangalore Trib.) it was held that Section 192 used word ‘estimate’ and, therefore, statutory intention is that it should be an approximation. The appellant was under bonafide belief that the contributions to provident fund is eligible for deduction u/s 80C and relied on the documents furnished by the employees with respect to the interest and pr…

Edarikode Service Co-Operative Bank Ltd, Malapuram vs. Income Tax Officer, Ward TDS, Kozhikode

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 207/COCH/2021[2011-2012]Status: DisposedITAT Cochin29 Jun 2022AY 2011-2012

Bench: Shri George George K. & Shri Laxmi Prasad Sahu

For Appellant: Shri Amaljith P.J., CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. DR
Section 192Section 194JSection 201Section 201(1)Section 80C

…Section 192 of the Act uses the word” estimate” and therefore the statutory intention is that it should be an approximation. In the decision of the ITAT, Bangalore in the case of Karnataka Power Transmission Corporation Ltd. V. ITO [2019] 102 taxmann.com 245/175 ITD 504 (Bangalore Trib.) it was held that Section 192 used word ‘estimate’ and, therefore, statutory intention is that it should be an approximation. The appellant was under bonafide belief that the contributions to provident fund is eligible for deduction u/s 80C and relied on the documents furnished by the employees with respect to the interest and pr…

Karnataka Power Transmission Corporation Ltd. v. ITO (175 ITD 504) — Cited in 6 Judgments | BharatTax