What is Maharashtra State Electricity Board v. JCIT authority for?

Statutory corporations engaged in power generation, due to their distinct statutory obligations, may not be subject to Minimum Alternate Tax (MAT) under Section 115JB.

How many judgments cite Maharashtra State Electricity Board v. JCIT?

31 judgments on BharatTax cite Maharashtra State Electricity Board v. JCIT (82 ITD 422), spanning 2015 to 2024.

Maharashtra State Electricity Board v. JCIT (82 ITD 422)

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

…d by such banking companies in conformity with the provisions of Banking Regulation Act, 1949. This legal position has been very ably illustrated by the Mumbai Bench of the Tribunal in the case of Maharashtra State Electricity Board vs JCIT reported in (2002) 82 ITD 422 (Mum Trib) which is relied upon hereinbelow. 16 I.T.A. No.312/Kol/2024 Assessment Year: 2017-18 Mega Engineers & Builders 7.4. The Notes to Clauses to Finance Act, 2012 on the subject of Minimum Alternate Tax (MAT) is reproduced below:- (i). Under the existing provisions of section 115lB of the Act, a company is liable to pay MAT of eighteen and…

GUJARAT STATE ELECTRICITY CORPORATION LTD.,BARODA vs. THE DY.CIT, CIRCLE-1(1),, BARODA

ITA 2842/AHD/2015[2004-05]Status: DisposedITAT Ahmedabad26 Sept 2024AY 2004-05

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos. 2841 & 2842/Ahd/2015 िनधा"रण वष" /Assessment Years : 2002-03 & 204-05 Gujarat State Electricity The Dcit बनाम/ Corporation Ltd. Circle-1(1) V/S. Sardar Patel Vidhyut Bhavan Baroda Race Course Circle Alkapuri, Baroda – 390 007 (अपीलाथ$/ Appellant) (&' यथ$/ Respondent) "थायी लेखा सं./Pan: Aaacg 6864 F

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri Prithviraj Meena, CIT-DR &

Section 115JSection 143(3)Section 2Section 254

…re not applicable. The CIT(A) observed that the assessee had relied on judicial precedents, including the Kerala High Court decision in Kerala State Electricity Board vs. DCIT (196 Taxman 1) and the Mumbai ITAT decision in Maharashtra State Electricity Board (82 ITD 422), which held that statutory corporations engaged in power generation are not subject to MAT due to their distinct statutory obligations. The CIT(A) dismissed the reliance on these cases, stating that the facts of the present case were different because the assessee (referred as “GSECL”), was incorporated under the Companies Act, 1956, and not as a…

GUJARAT STATE ELECTRICITY CORPORATION LTD.,BARODA vs. THE DY.CIT, CIRCLE-1(1),, BARODA

ITA 2841/AHD/2015[2002-03]Status: DisposedITAT Ahmedabad26 Sept 2024AY 2002-03

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos. 2841 & 2842/Ahd/2015 िनधा"रण वष" /Assessment Years : 2002-03 & 204-05 Gujarat State Electricity The Dcit बनाम/ Corporation Ltd. Circle-1(1) V/S. Sardar Patel Vidhyut Bhavan Baroda Race Course Circle Alkapuri, Baroda – 390 007 (अपीलाथ$/ Appellant) (&' यथ$/ Respondent) "थायी लेखा सं./Pan: Aaacg 6864 F

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri Prithviraj Meena, CIT-DR &

Section 115JSection 143(3)Section 2Section 254

…re not applicable. The CIT(A) observed that the assessee had relied on judicial precedents, including the Kerala High Court decision in Kerala State Electricity Board vs. DCIT (196 Taxman 1) and the Mumbai ITAT decision in Maharashtra State Electricity Board (82 ITD 422), which held that statutory corporations engaged in power generation are not subject to MAT due to their distinct statutory obligations. The CIT(A) dismissed the reliance on these cases, stating that the facts of the present case were different because the assessee (referred as “GSECL”), was incorporated under the Companies Act, 1956, and not as a…

BANK OF INDIA,MUMBAI vs. DCIT - 2(1)(1), MUMBAI

In the result, the appeal is partly allowed for statistical purposes in the terms indicated above

ITA 869/MUM/2018[2012-13]Status: DisposedITAT Mumbai04 Mar 2021AY 2012-13

Section 250Section 90Section 90nSection 91

…not exceed the domestic tax liability- save and except for carry forward or carry back of the excess foreign tax credits. That proposition remains intact. A coordinate bench of this Tribunal, in the case of Maharashtra State Electricity Board vs. JCIT [(2002) 82 ITD 422 (Mum)], has, speaking through Shri M K Chaturvedi, the then Vice President, observed that “Legal ITA No: 869/Mum/2018 Assessment year: 2012-13 Page 24 of 49 precedents are like statistics. If you manipulate them, you can prove anything. Each case depends on its own facts, and a close similarity between one case and another is not enough because…

BANK OF INDIA,MUMBAI vs. ASST. CIT-2(1)(1), MUMBAI

In the result, the appeal of the Assessing Officer is partly allowed in the terms indicated above

ITA 1767/MUM/2019[2015-16]Status: DisposedITAT Mumbai11 Dec 2020AY 2015-16

Section 115Section 11JSection 143(3)Section 90Section 90(3)

…finitions will have to make way for the requirements of the context in which the definitions are required to be interpreted. Elaborating upon this aspect, a coordinate bench of this Tribunal, in the case of Maharashtra State Electricity Board vs. JCIT [(2002) 82 ITD 422 (Mum)], has observed that, “The definition as given in section 2 of the Act begins with the qualifying words, ‘unless the context otherwise requires’. Text and context are the basis of interpretation. If the text is the texture, context is what gives the colour. Neither can be ignored. Both ITA Nos: 1767 and 2048/Mum/2019 Assessment year: 2015-16…

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

…d by such banking companies in conformity with the provisions of Banking Regulation Act, 1949. This legal position has been very ably illustrated by the Mumbai Bench of the Tribunal in the case of Maharashtra State Electricity Board vs JCIT reported in (2002) 82 ITD 422 (Mum Trib) which is relied upon hereinbelow. 7.4. The Notes to Clauses to Finance Act, 2012 on the subject of Minimum Alternate Tax (MAT) is reproduced below:- (i). Under the existing provisions of section 115lB of the Act, a company is liable to pay MAT of eighteen and one half per cent of its book profit in case of tax on its total income compu…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘B’, KOLKATA [BEFORE SHRI P.M. JAGTAP, VICE-PRESIDENT (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…

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

…d by such banking companies in conformity with the provisions of Banking Regulation Act, 1949. This legal position has been very ably illustrated by the Mumbai Bench of the Tribunal in the case of Maharashtra State Electricity Board vs JCIT reported in (2002) 82 ITD 422 (Mum Trib) which is relied upon hereinbelow. 7.4. The Notes to Clauses to Finance Act, 2012 on the subject of Minimum Alternate Tax (MAT) is reproduced below:- (i). Under the existing provisions of section 115lB of the Act, a company is liable to pay MAT of eighteen and one half per cent of its book profit in case of tax on its total income compu…

INCOME TAX OFFICER WARD-1(1)(2), BANGALORE vs. M/S ATRIA HYDEL POWER LIMITED , BANGALORE

In the result, ITA Nos.534 to 556/Bang/2018 and CO Nos

ITA 114/BANG/2019[2010-11]Status: DisposedITAT Bangalore28 Aug 2019AY 2010-11

Bench: Shri N. V. Vasudevan & Shri Jason P. Boazassessment Years : 2010-11 Income-Tax Officer, Vs. M/S. Atria Hydel Power Ltd., Ward - 1(1)(2), #1, Palace Road, Bengaluru. Bangalore-560 001. Pan : Aacca 3754 E Appellant Respondent

For Appellant: Shri. V. Srinivasan, AdvocateFor Respondent: Shri. Vikas Suryavamshi, Addl. CIT(DR)(ITAT), Bengaluru

Section 115Section 115JSection 143(3)Section 211(2)Section 80I

…Insurance Regulatory Act, 1999 etc. Reference, in this regard, made to the following decisions:- - Kerala State Electricity Board v. DCIT: ITA Nos. 1703/1710 and 1716 of 2009 (Ker) = 2010-TIOL-827-HC- KERALA -IT - Maharashtra State Electricity Board v. JCIT: 82 ITD 422 (Mum.) = 2003-TIOL-87-ITAT-MUM - Reliance Energy Ltd. vs. ACIT: ITA No. 218/Mum/2005 (Mum.) - Krung Thai Bank PCL v. JDIT: 133 TTJ 435 (Mum.) 22.18 Accordingly, the provisions of section 115JB of the Act were, during the relevant year, not applicable to the appellant, contended the Learned AR. 22.19 The Learned AR submitted that the aforesaid cont…

ALSTOM INDIA LTD,MUMBAI vs. ADDL CIT RG 1(1), MUMBAI

In the result, assessee’s appeal is partly allowed

ITA 6960/MUM/2014[2008-09]Status: HeardITAT Mumbai28 Jun 2019AY 2008-09

Bench: Shri Saktijit Deyand Shri G. Manjnatha

For Appellant: Shri Mrunal Parekh a/wFor Respondent: Shri Anadi Verma

Section 143(3)Section 147Section 35D

…sioner (Appeals) relying upon the Special Bench decision of the Tribunal, Kolkata Bench, in JCIT v/s Usha Martin Industries Ltd., [2007] 104 ITD 249 (Kol.) and the decision of the Tribunal, Mumbai Bench, in Maharashtra State Electricity Board v/s JCIT, [2002] 82 ITD 422 (Mum.), held that the provision for bad and doubtful debt and advances is not a liability of the assessee but diminution in value of the asset. Therefore, Explanation–1(c) of section 115JB(2) of the Act would not be applicable. Accordingly, he directed the Assessing Officer not to add the amount while computing the book profit under section 115JB…

A.C.I.T.2(1), MUMBAI vs. CENTRAL BANK OF INDIA, MUMBAI

In the result, the appeal filed by the assessee in ITA No

ITA 1891/MUM/2011[2004-05]Status: DisposedITAT Mumbai08 Jun 2018AY 2004-05

Bench: Shri Mahavir Singh, Jm & Shri G. Manjunatha, Am

For Appellant: Shri Rajnikant V. ChaniyariFor Respondent: Shri H. N. Singh

Section 143(3)Section 14ASection 36(1)(vii)

…anking Regulation Act. The provisions of Section 115 JB cannot thus be applied to the case of a banking company. In view of the above discussions, and following the view taken by a coordinate bench in the case of Maharashtra State Electricity Board Vs. JCIT (82 ITD 422), which holds that provisions of MAT cannot be applied to electricity companies for mutually similar reason we uphold the plea of the assessee. The provisions of Section 115 JB do not apply to the assessee, and, as such, the Assessing Officer was in error in concluding that income had escaped assessment in the hands of the assessee. The very initi…

THE STATE BANK OF INDIA,PATIALA vs. ASSTT.COMMISSIONER OF INCOME TAX, PATIALA

The appeal of the Revenue is dismissed

ITA 861/CHANDI/2017[2011-12]Status: DisposedITAT Chandigarh09 Feb 2018AY 2011-12

Bench: Shri Sanjay Garg & Ms. Annapurna Guptathe State Bank Of India, Vs. The A.C.I.T., (Successor Of State Bank Of Patiala) Circle Patiala, The Mall, Patiala. Pan: Aaccs0143D & The A.C.I.T., Vs. The State Bank Of India, Circle Patiala, The Mall, Patiala. Pan: Aaccs0143D The A.C.I.T., Vs. The State Bank Of India, Circle Patiala, The Mall, Patiala. Pan: Aaccs0143D The State Bank Of India, Vs. The A.C.I.T., (Successor Of State Bank Of Patiala) Circle Patiala, The Mall, Patiala. Pan: Aaccs0143D & The A.C.I.T., Vs. The State Bank Of India, Circle Patiala, The Mall, Patiala. Pan: Aaccs0143D The State Bank Of India, Vs. The A.C.I.T., (Successor Of State Bank Of Patiala) Circle Patiala, The Mall, Patiala. Pan: Aaccs0143D

For Appellant: Shri C. Naresh, CAFor Respondent: Shri Alok Kumar,CIT DR

Section 36(1)(viii)

…ng regulation Act and not in accordance with the schedule VI of the Company's Act. In support of his contention he has relied upon the following decisions: (i) Kurung Thai Bank PCL dated 30.09.2010 (ITA 3390/Mum/2009) (ii) Maharashtra State Electricity Board (82 ITD 422) (iii) Kerala State Electricity Board (329 ITR 91) (HC) (iv) Union Bank of India dated 30.06.2011 (ITA No. 4702/mum/2010) (v) ICICI Lombard General Insurance Vs. Department of Income Tax (ITA 4286/Mum/2009). 6.2 On the other hand, the Ld. DR has relied upon the orders of authorities below, 6.3 Having considered the rival submissions as well as rel…

ACIT, PATIALA vs. M/S THE STATE BANK OF PATIALA, PATIALA

The appeal of the Revenue is dismissed

ITA 721/CHANDI/2017[2014-15]Status: DisposedITAT Chandigarh09 Feb 2018AY 2014-15

Bench: Shri Sanjay Garg & Ms. Annapurna Guptathe State Bank Of India, Vs. The A.C.I.T., (Successor Of State Bank Of Patiala) Circle Patiala, The Mall, Patiala. Pan: Aaccs0143D & The A.C.I.T., Vs. The State Bank Of India, Circle Patiala, The Mall, Patiala. Pan: Aaccs0143D The A.C.I.T., Vs. The State Bank Of India, Circle Patiala, The Mall, Patiala. Pan: Aaccs0143D The State Bank Of India, Vs. The A.C.I.T., (Successor Of State Bank Of Patiala) Circle Patiala, The Mall, Patiala. Pan: Aaccs0143D & The A.C.I.T., Vs. The State Bank Of India, Circle Patiala, The Mall, Patiala. Pan: Aaccs0143D The State Bank Of India, Vs. The A.C.I.T., (Successor Of State Bank Of Patiala) Circle Patiala, The Mall, Patiala. Pan: Aaccs0143D

For Appellant: Shri C. Naresh, CAFor Respondent: Shri Alok Kumar,CIT DR

Section 36(1)(viii)

…ng regulation Act and not in accordance with the schedule VI of the Company's Act. In support of his contention he has relied upon the following decisions: (i) Kurung Thai Bank PCL dated 30.09.2010 (ITA 3390/Mum/2009) (ii) Maharashtra State Electricity Board (82 ITD 422) (iii) Kerala State Electricity Board (329 ITR 91) (HC) (iv) Union Bank of India dated 30.06.2011 (ITA No. 4702/mum/2010) (v) ICICI Lombard General Insurance Vs. Department of Income Tax (ITA 4286/Mum/2009). 6.2 On the other hand, the Ld. DR has relied upon the orders of authorities below, 6.3 Having considered the rival submissions as well as rel…

DCIT 2(3)(1), MUMBAI vs. DENA BANK, MUMBAI

In the result, appeals filed by the revenue for assessment years 2010-

ITA 1407/MUM/2016[2010-11]Status: DisposedITAT Mumbai12 Jan 2018AY 2010-11

Bench: Shri Shamim Yahya (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2010-11 & Assessment Year: 2011-12 The Dcit – 2(3)(1), M/S Dena Bank, Room No. 552, 5Th Floor, Accounts Department, Aayakar Bhavan, Dena Bank Building, M.K. Road, Vs. 2Nd Floor, 17-B, Mumbai - 400020 Horniman Circle, Fort, Mumbai – 400023 Pan: Aaacd4249D (Appellant) (Respondent) Revenue By : Shri Ananthan (Dr) Assessee By : Smt. Lalitha Rameshwaran( Ar) Date Of Hearing: 10/01/2018 Date Of Pronouncement: 12/01/2018

For Appellant: Smt. Lalitha Rameshwaran( AR)For Respondent: Shri Ananthan (DR)

Section 115JSection 142Section 143

…r Companies Act but is only deemed to be a company as per the provisions of Sec. 11 of the Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970. Therefore, as held by the Jurisdictional ITAT in the case of Maharashtra State Electricity Board (82 ITD 422) the provisions of Sec. 115JB cannot be made applicable to the appellant. Reliance is also placed on the decision of Kerala High Court in the case of Kerala State Electricity Board 9329 ITR 91). 21. We find that in the case of Kurung Thai Bank PCL in ITA No. 3390/M/90 for A.Y. 2004-05 it has been held as follows:- In view of the above discussion a…

M/S ATRIA POWER CORPROATION LTD.,,BANGALORE vs. ITO, BANGALORE

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 1394/BANG/2013[2010-11]Status: DisposedITAT Bangalore22 Dec 2017AY 2010-11

Bench: Shri Sunil Kumar Yadav & Shri A.K. Garodiaassessment Year : 2010-11

For Appellant: Shri V. Srinivasan, AdvocateFor Respondent: Shri H.L. Sowmya Achar, Addl. CIT(DR)(ITAT), Bengaluru

Section 115JSection 211Section 234Section 80I

…Insurance Regulatory Act, 1999 etc. Reference, in this regard, made to the following decisions:- - Kerala State Electricity Board v. DCIT: ITA Nos. 1703/1710 and 1716 of 2009 (Ker) = 2010-TIOL-827-HC- KERALA -IT - Maharashtra State Electricity Board v. JCIT: 82 ITD 422 (Mum.) = 2003-TIOL-87-ITAT-MUM - Reliance Energy Ltd. vs. ACIT: ITA No. 218/Mum/2005 (Mum.) - Krung Thai Bank PCL v. JDIT: 133 TTJ 435 (Mum.) 22.18 Accordingly, the provisions of section 115JB of the Act were, during the relevant year, not applicable to the appellant, contended the Learned AR. 22.19 The Learned AR submitted that the aforesaid cont…

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

…Assessment Year: 2003-2004 IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘B’ BENCH, KOLKATA Before Shri P.M. Jagtap, Accountant Member and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A. No. 1178/KOL./2007 Assessment year: 2003-2004 United Bank of India,.........................................................Applicant 16, Old Court House Street, Kolkata-700 001 [PAN: AAACU 5624 P] -Vs.- Assistant Commissioner of Income Tax,...................…….....Respondent Circle-6, Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700 069 Appearances by: Shri Soumitra Choudhury, Advocate, for the assessee Md. U…

BANK OF INDIA,MUMBAI vs. DCIT 2(1), MUMBAI

The appeal of the assessee is partly allowed

ITA 2028/MUM/2015[2002-03]Status: DisposedITAT Mumbai10 Apr 2017AY 2002-03

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Years: 2002-03 Bank Of India, Dcit-2(1), 8Th Floor, Star House, Aayakar Bhavan, बनाम/ Taxation Department, Mumbai-40020 Vs. Bandra Kurla Complex, Bandra (East), Mumbai-400051 ("नधा"रती/Assessee) (राज"व /Revenue) Pa No.:-Aaacb0472C "नधा"रती क" ओर से / Assessee By Shri C. Naresh राज"व क" ओर से / Revenue By Shri Suman Kumar-Dr

Section 115J

…ng regulation Act and not in accordance with the schedule VI of the Company’s Act. In support of his contention he has relied upon the following decisions: (i) Kurung Thai Bank PCL dated 30.09.2010 (ITA 3390/Mum/2009) (ii) Maharashtra State Electricity Board (82 ITD 422) (iii) Kerala State Electricity Board (329 ITR 91) (HC) 4 Bank of India (iv) Union Bank of India dated 30.06.2011 (ITA No. 4702/mum/2010) (v) ICICI Lombard General Insurance Vs. Department of Income Tax (ITA 4286/Mum/2009). 6.2 On the other hand, the Ld. DR has relied upon the orders of authorities below. 6.3 Having considered the rival subm…

BANK OF INDIA,MUMBAI vs. ASST CIT 2(1), MUMBAI

In the result appeal of the assessee is partly allowed

ITA 3001/MUM/2014[2002-03]Status: DisposedITAT Mumbai22 Nov 2016AY 2002-03

Bench: Shri Joginder Singh & Shri Ashwani Tanejaassessment Years: 2002-03 Bank Of India, Dcit-2(1), 8Th Floor, Star House, Taxation Aayakar Bhavan, बनाम/ Department, Bandra Kurla M.K. Road, Vs. Complex, Bandra (East), Mumbai-400020 Mumbai-400051 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaacb0472C

Section 115JSection 154Section 211

…ng regulation Act and not in accordance with the schedule VI of the Company’s Act. In support of his contention he has relied upon the following decisions: (i) Kurung Thai Bank PCL dated 30.09.2010 (ITA 3390/Mum/2009) (ii) Maharashtra State Electricity Board (82 ITD 422) (iii) Kerala State Electricity Board (329 ITR 91) (HC) (iv) Union Bank of India dated 30.06.2011 (ITA No. 4702/mum/2010) (v) ICICI Lombard General Insurance Vs. Department of Income Tax (ITA 4286/Mum/2009). 6.2 On the other hand, the Ld. DR has relied upon the orders of authorities below. 4 Bank of India 6.3 Having considered the rival submissi…

DIPSC LIMITED,KOLKATA vs. J.C.I T CIR - VI,KOLKATA, KOLKATA

In the result, assessee’s appeal in ITA No

ITA 891/KOL/2013[2009-10]Status: DisposedITAT Kolkata10 Aug 2016AY 2009-10

Bench: Shri M. Balaganesh, Am & Shri K. Narasimha Chary, Jm]

For Appellant: Shri Sumen Adak, FCAFor Respondent: Shri Sallong Yaden, Addl. CIT

Section 115Section 115JSection 143(3)Section 14ASection 234

…DPSC Limited, AYs 2009-09 & 2009-10 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri K. Narasimha Chary, JM] I.T.A. No.1656/Kol/2013 Assessment Year: 2008-09 & I.T.A No. 891/Kol/2013 Assessment Year: 2009-10 DPSC Limited (PAN: AABCD0340G) Vs. Joint Commissioner of Income-tax, Circle-VI, Kolkata. (Appellant) (Respondent) Date of hearing: 25.07.2016 Date of pronouncement: 10.08.2016 For the Appellant: Shri Sumen Adak, FCA For the Respondent: Shri Sallong Yaden, Addl. CIT ORDER Per Shri K. Narasimha Chary, JM: These appeals by assessee are arising out of separate o…

DPSC LIMITED,KOLKATA vs. D.C.I.T CIR - 6,KOLKATA, KOLKATA

In the result, assessee’s appeal in ITA No

ITA 1656/KOL/2013[2008-09]Status: DisposedITAT Kolkata10 Aug 2016AY 2008-09

Bench: Shri M. Balaganesh, Am & Shri K. Narasimha Chary, Jm]

For Appellant: Shri Sumen Adak, FCAFor Respondent: Shri Sallong Yaden, Addl. CIT

Section 115Section 115JSection 143(3)Section 14ASection 234

…DPSC Limited, AYs 2009-09 & 2009-10 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri K. Narasimha Chary, JM] I.T.A. No.1656/Kol/2013 Assessment Year: 2008-09 & I.T.A No. 891/Kol/2013 Assessment Year: 2009-10 DPSC Limited (PAN: AABCD0340G) Vs. Joint Commissioner of Income-tax, Circle-VI, Kolkata. (Appellant) (Respondent) Date of hearing: 25.07.2016 Date of pronouncement: 10.08.2016 For the Appellant: Shri Sumen Adak, FCA For the Respondent: Shri Sallong Yaden, Addl. CIT ORDER Per Shri K. Narasimha Chary, JM: These appeals by assessee are arising out of separate o…

Maharashtra State Electricity Board v. JCIT

What is Maharashtra State Electricity Board v. JCIT authority for?

Also referred to as

Issues it is cited on

Judgments citing Maharashtra State Electricity Board v. JCIT

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

GUJARAT STATE ELECTRICITY CORPORATION LTD.,BARODA vs. THE DY.CIT, CIRCLE-1(1),, BARODA

GUJARAT STATE ELECTRICITY CORPORATION LTD.,BARODA vs. THE DY.CIT, CIRCLE-1(1),, BARODA

BANK OF INDIA,MUMBAI vs. DCIT - 2(1)(1), MUMBAI

BANK OF INDIA,MUMBAI vs. ASST. CIT-2(1)(1), MUMBAI

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

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

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

INCOME TAX OFFICER WARD-1(1)(2), BANGALORE vs. M/S ATRIA HYDEL POWER LIMITED , BANGALORE

ALSTOM INDIA LTD,MUMBAI vs. ADDL CIT RG 1(1), MUMBAI

A.C.I.T.2(1), MUMBAI vs. CENTRAL BANK OF INDIA, MUMBAI

THE STATE BANK OF INDIA,PATIALA vs. ASSTT.COMMISSIONER OF INCOME TAX, PATIALA

ACIT, PATIALA vs. M/S THE STATE BANK OF PATIALA, PATIALA

DCIT 2(3)(1), MUMBAI vs. DENA BANK, MUMBAI

M/S ATRIA POWER CORPROATION LTD.,,BANGALORE vs. ITO, BANGALORE

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

BANK OF INDIA,MUMBAI vs. DCIT 2(1), MUMBAI

BANK OF INDIA,MUMBAI vs. ASST CIT 2(1), MUMBAI

DIPSC LIMITED,KOLKATA vs. J.C.I T CIR - VI,KOLKATA, KOLKATA

DPSC LIMITED,KOLKATA vs. D.C.I.T CIR - 6,KOLKATA, KOLKATA