Kurung Thai Bank v. JCIT

49 SOT 12Income Tax Appellate Tribunal2012#14290 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2024.

Judgments citing Kurung Thai Bank v. JCIT

MEGA ENGINEERS & BUILDERS,PORT BLAIR vs. DCIT, CIR. 3(2) , PORT BLAIR

In the result, the appeal of assessee is allowed

ITA 312/KOL/2024[2017-18]Status: DisposedITAT Kolkata09 Oct 2024AY 2017-18

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey]

Section 194C

…and we do not find any justifiable reason to reconsider the said decision as sought by the ld. D.R. It is also noted that the Tribunal in order to arrive at the said decision relied upon the following judicial pronouncements:- (i) Kurung Thai Bank –vs.- JCIT [49 SOT 12 (Mumbai)]; (ii) Kerala State Electricity Board –vs.- DCIT [329 ITR 91(Kerala)]; (iii) Maharashtra State Electricity Board –vs.- JCIT [82 ITD 422 (Mum. Tribunal); (iv) Union Bank of India –vs.- ACIT [ITA Nos. 4702 to 4706/Mum/2010]; (v) Indian Bank –vs.- Addl. CIT [ITA No. 469/Mds/2010]; (vi) State Bank of Hyderabad –vs.- DCIT [33 taxman.com 312 (Hy…

ACIT, LTU - 2, KOLKATA , KOLKATA vs. M/S. UCO BANK, KOLKATA

In the result, appeal of the Revenue is dismissed

ITA 585/KOL/2018[2011-12]Status: DisposedITAT Kolkata17 Jun 2020AY 2011-12

Bench: Shri S. S. Godara, Jm & Dr. A.L. Saini, Am Vs. M/S Uco Bank Acit, Ltu-2, Kolkata 10, Btm, Sarani, Kolkata – 700001. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacu3561B .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri Vijay Shankar, CITFor Respondent: Shri D. S. Damle, FCA

Section 115JSection 143(3)Section 14ASection 211Section 40

…nd we do not find any justifiable reason to reconsider the said decision as sought by the ld. D.R. It is also noted that the Tribunal in order to arrive at the said decision relied upon the following judicial pronouncements:- (i) Kurung Thai Bank –vs.- JCIT [49 SOT 12 (Mumbai)]; (ii) Kerala State Electricity Board –vs.- DCIT [329 ITR 91(Kerala)]; (iii) Maharashtra State Electricity Board –vs.- JCIT [82 ITD 422 (Mum. Tribunal); (iv) Union Bank of India –vs.- ACIT [ITA Nos. 4702 to 4706/Mum/2010]; (v) Indian Bank –vs.- Addl. CIT [ITA No. 469/Mds/2010]; (vi) State Bank of Hyderabad –vs.- DCIT [33 taxman.com 312…

DCIT/ACIT, LTU-1, KOLKATA, KOLKATA vs. M/S. UNITED BANK OF INDIA, KOLKATA

In the result, the appeal of the revenue is dismissed whereas the cross-objection of the assessee is partly allowed

ITA 806/KOL/2017[2011-12]Status: DisposedITAT Kolkata29 May 2020AY 2011-12

Bench: Shri P.M. Jagtap, Vice-(Kz) & Shri A.T. Varkey, Jm] Assessment Year: 2011-12 D.C.I.T./A.C.I.T, Ltu-1, Kolkata........................................................................................Appellant 6Th Floor, Kendriya Utpad Shulk Bhawan, 180, Shantipally, Rajdanga Main Road, Kolkata – 700 107. M/S. United Bank Of India……………………………………………………............................Respondent 16, Old Court House Street, Dalhousie, Kolkata – 700 107 [Pan : Aaacu 5624 P] C.O. No. 47/Kol/2017 (Arising Out Of Ita No. 806/Kol/2017) Assessment Year: 2011-12 M/S. United Bank Of India…………………………………………………….......................Cross-Objector 16, Old Court House Street, Dalhousie, Kolkata – 700 107 [Pan : Aaacu 5624 P] D.C.I.T./A.C.I.T, Ltu-1, Kolkata....................................................................................Respondent 6Th Floor, Kendriya Utpad Shulk Bhawan, 180, Shantipally, Rajdanga Main Road, Kolkata – 700 107. Appearances By: Shri I. Jamir, Cit, Dr Appearing On Behalf Of The Revenue Shri Soumitra Choudhury, Advocate Appearing On Behalf Of The Assessee Date Of Concluding The Hearing : February 27, 2020 Date Of Pronouncing The Order : May 29, 2020 Order Per P.M. Jagtap, Vice-(Kz) This Appeal Is Preferred By The Revenue Against The Order Of Ld. Cit (A) – 17, Kolkata Dated 22.12.2016 & The Same Is Being Disposed Of Along With The Cross-Objection Filed By The Assessee Being C.O. No. 47/Kol/2017. 2. The Grounds Raised By The Revenue In Its Appeal Read As Under:

Section 115JSection 1ISection 2(5)Section 211

…16/K/12 & 113/K/13-C-AM United Bank of India 2 *Kerala State Electricity Board vs DCIT reported in (2010) 329 ITR 91 (Ker) * Indian Bank vs Addl CIT in ITA No. 469 / Mds / 2010 dated 3.8.2011 for Asst Year 2000-01 * Kurung Thai Bank vs JCIT reported in (2012) 49 SOT 12 (Mumbai Tribunal) * Union Bank of India vs ACIT in ITA No. 4702 to 4706 / Mum / 2010 for the Asst Years 2002-03 to 2006-07 * ICICI Lombard General Insurance Co Ltd vs ACIT reported in 2012- TIOL-690-ITAT-Mum in ITA No. 2398/ Mum / 2009 dated 10.10.2012 for the Asst Year 2003-04 * Bank of India vs All. CIT reported in 2014 (5) TMI 929 in ITA No. 14…

ACIT, LTU - 2, KOLKATA , KOLKATA vs. M/S. UCO BANK, KOLKATA

In the result, the appeal of the Revenue is dismissed

ITA 584/KOL/2018[2010-11]Status: DisposedITAT Kolkata11 Dec 2019AY 2010-11

Bench: Shri P.M. Jagtap, Vice- & Shri A.T. Varkey

Section 143(3)Section 14ASection 201Section 40

UNITED BANK OF INDIA,KOLKATA vs. A.C.I.T., CIR -6, KOLKATA, KOLKATA

In the result, the appeal of the assessee is allowed

ITA 1178/KOL/2007[2003-04]Status: DisposedITAT Kolkata12 Oct 2017AY 2003-04

Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

Section 115JSection 2(5)Section 211

…(Mumbai Tribunal) vide order dated 6.8.2001; *Kerala State Electricity Board vs DCIT reported in (2010) 329 ITR 91 (Ker); * Indian Bank vs Addl CIT in ITA No. 469/Mds /2010 dated 3.8.2011 for Asst Year 2000-01, * Kurung Thai Bank vs JCIT reported in (2012) 49 SOT 12 (Mumbai Tribunal); * Union Bank of India vs ACIT in ITA No. 4702 to 4706/ Alum/2010 for the Asst Years 2002-03 to 2006-07; * ICICI Lombard General Insurance Co Ltd vs ACIT reported in 2012- TIOL-690-ITAT-Mumbai in ITA No. 2398/Mum./2009 dated 10.10.2012 for the Asst. Year 2003-04; * Bank of India vs Addl. CIT reported in 2014 (5) TMI 929 in ITA…

UNITED BANK OF INDIA,KOLKATA vs. D.C.I.T CIR- 6,KOLKATA, KOLKATA

In the result, the appeal of the revenue in ITA No

ITA 1916/KOL/2012[2009-10]Status: DisposedITAT Kolkata30 Dec 2015AY 2009-10

Bench: : Shri Mahavir Singh & Shri M. Balaganesh

For Appellant: Shri Soumitra Choudhury, Advocate, ld.ARFor Respondent: None appeared

Section 115JSection 143(3)Section 2(5)Section 211Section 40

…6/K/12 & 113/K/13-C-AM United Bank of India 2 *Kerala State Electricity Board vs DCIT reported in (2010) 329 ITR 91 (Ker) * Indian Bank vs Addl CIT in ITA No. 469 / Mds / 2010 dated 3.8.2011 for Asst Year 2000-01 * Kurung Thai Bank vs JCIT reported in (2012) 49 SOT 12 (Mumbai Tribunal) * Union Bank of India vs ACIT in ITA No. 4702 to 4706 / Mum / 2010 for the Asst Years 2002-03 to 2006-07 * ICICI Lombard General Insurance Co Ltd vs ACIT reported in 2012- TIOL-690-ITAT-Mum in ITA No. 2398/ Mum / 2009 dated 10.10.2012 for the Asst Year 2003-04 * Bank of India vs Addl CIT reported in 2014 (5) TMI 929 in ITA No. 149…

UCO BANK,KOLKATA vs. DCIT, CIRCLE - 6,, KOLKATA

In the result, the appeal of the asssesse in ITA No

ITA 1768/KOL/2009[2002-2003]Status: DisposedITAT Kolkata27 Nov 2015AY 2002-2003

Bench: : Shri M. Balaganesh

For Appellant: Shri D.S Damle, FCA, ld.ARFor Respondent: Shri S.Srivastava, CIT, ld.DR

Section 115JSection 254Section 29Section 36(1)(viia)

…provisions. However, the same is not applicable for assessee which is a bank. 7.8. We find that the impugned issue of applicability of section 115JB of the Act is squarely covered by the following decisions :- A. Kurung Thai Bank vs JCIT reported in (2012) 49 SOT 12 (Mumbai Tribunal), wherein it was held :- 1. “The plea of the assessee is indeed well taken, and it meets our approval. The provisions of section 115JB can only come into play when the assessee is required to prepare its profit and loss account in accordance with the provisions of Para II and III of Schedule VI to the Companies Act. The starting p…