PCIT v. PNB Housing Finance Ltd.

157 Taxmann.com 465Supreme Court of India2023#15038 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 10(34)Section 14ASection 10(35)Section 10(35A)Section 143(1)(a)Section 234CSection 250Section 8D(2)(iii)

Issues it is cited on

section 43dsection 36(2)(v)section 115jasection 114section 36(2)section 36(1)(viia)section 36(1)(vii)book profitsdisallowance under section 14agross total incomedisallowance u/s 14asection 115j

Judgments citing PCIT v. PNB Housing Finance Ltd.

MIRAE ASSET CAPITAL MARKETS (INDIA) PRIVATE LIMITED,MUMBAI vs. INCOME TAX OFFICER, WARD 4(3)(1), MUMBAI, MUMBAI

The appeal of the assessee is allowed

ITA 2099/MUM/2025[2020-21]Status: DisposedITAT Mumbai04 Nov 2025AY 2020-21

Bench: Shri Amit Shukla, Jm& Ms Padmavathy S, Am

For Appellant: Shri Pratik Poddar, & Shreyas SardesaiFor Respondent: 14.10.2025
Section 143(1)Section 143(1)(a)Section 14ASection 234CSection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM& MS PADMAVATHY S, AM I.T.A. No. 2099/Mum/2025 (Assessment Year: 2020-21) Mirae Asset Capital Markets Income Tax Officer, Ward 4(3)(1), (India) Private Limited Mumbai 1st Room No. 648, 6th Floor, Aayakar Floor, Tower 4, Equinox business Park, LBS Marg, Off BKC, Vs. Bhavan, Maharshi Karve Road, New Kurla (W), Mumbai 400070 Marine Lines, Churchgate, Mumbai 400020 PAN: AALCM3742K Appellant) : Respondent) Assessee by : Shri Pratik Poddar, & Shreyas Sardesai : Shri. Leyaqat Ali Aafaqui, Sr. AR Revenue by : 14.10.2025 Date of Hearing : 0…

DCIT CC 1(1), MUMBAI, MUMBAI vs. EDEL FINANCE COMPANY LTD., MUMBAI

In the result, appeal of the revenue is partly allowed, and cross objection of the assessee is dismissed as withdrawn

ITA 3025/MUM/2024[2018-19]Status: DisposedITAT Mumbai10 Sept 2024AY 2018-19

Bench: Shri Anikesh Banerjee () & Shri Girish Agrawal ()

Section 10(34)Section 143(3)Section 144BSection 14ASection 250Section 94(7)

…1 ITA No.3025 /Mum/2024 & CO 134/Mum/2024 Edel Finance Company Limited IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI ANIKESH BANERJEE (JUDICIAL MEMBER) AND SHRI GIRISH AGRAWAL (ACCOUNTANT MEMBER) ITA No.3025 /Mum/2024 (Assessment Year: 2018-19) DCIT, CC 1(1), Mumbai vs Edel Finance Company Ltd 905, 9th Floor, Pratishtha Bhavan Edelwiess House, Off CST Road M.K. Road, Mumbai Kalina, Santacruz(East), Mumbai- 400 098 PAN: AAFCA9652C APPELLANT RESPONDENT CO.No.134/Mum/2024 (Arising out of ITA No.3025 /Mum/2024) (Assessment Year: 2018-19) Edel Finance Company Ltd vs DCIT, CC 1(1), Mumb…

DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 1(1), MANGALURU, MANGALURU vs. KARNATAKA BANK LTD., MANGALURU

ITA 964/BANG/2023[2017-18]Status: DisposedITAT Bangalore19 Feb 2024AY 2017-18

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

For Appellant: Shri S. Ananthan, CAFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru
Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., VICE PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos.876 & 877/Bang/2023 Assessment years : 2016-17 & 2017-18 Vs. Karnataka Bank Ltd., Near Mahaveera Circle, Pumpwell, Kankanady, Mangalore - 575 002. PAN: AAВСТ 5589K APPELLANT The Deputy/Asst. Commissioner of Income Tax, Circle 2(1), Mangaluru. RESPONDENT ITA Nos.963 & 964/Bang/2023 Assessment years: 2016-17 & 2017-18 The Deputy Commissioner of Income Tax, Circle 1(1), Mangaluru. APPELLANT Vs. Karnataka Bank Ltd., Mangalore - 575 002. PAN: AAВСТ 5589K RESPON…

DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 1(1), MANGALURU, MANGALURU vs. KARNATAKA BANK LTD., MANGALURU

ITA 963/BANG/2023[2016-17]Status: DisposedITAT Bangalore19 Feb 2024AY 2016-17

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

Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., VICE PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos.876 & 877/Bang/2023 Assessment years : 2016-17 & 2017-18 Vs. The Deputy/Asst. Commissioner of Income Tax, Karnataka Bank Ltd., Near Mahaveera Circle, Pumpwell, Kankanady, Mangalore - 575 002. Circle 2(1), Manguluru. PAN: AABCT 5589K APPELLANT RESPONDENT ITA Nos.963 & 964/Bang/2023 Assessment years: 2016-17 & 2017-18 The Deputy Commissioner of Income Tax, Circle 1(1), Mangaluru. Vs. Karnataka Bank Ltd., Mangalore - 575 002. PAN: AABCT 5589K APPELLANT RESPON…

KARNATAKA BANK LTD,MANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX, MANGALORE

ITA 877/BANG/2023[2017-18]Status: DisposedITAT Bangalore19 Feb 2024AY 2017-18
Section 115JSection 143(3)Section 14A

…ITA Nos.876 & 877/Bang/2023 & 963 & 964/Bang/2023 ORDER Per Bench These appeals are filed by the assessee & revenue against the separate orders 27.09.2023 of the CIT(Appeals), National Faceless Appeal Centre, Delhi [NFAC], for the assessment years 2016-17 & 2017-18. 2. The assessee is a private sector bank carrying on the business of banking. The assessee filed return of income on 14.10.2016 for AY 2016-17 of Rs.280.37 crores and on 31.10.2017 for Rs.721.28 crores under the normal provisions of the Act. The AO made several disallowances/additions under regular provisions as well as u/s. 115JB of the Act and compl…

KARNATAKA BANK LTD,MANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, MANGALORE

ITA 876/BANG/2023[2016-17]Status: DisposedITAT Bangalore19 Feb 2024AY 2016-17
Section 115JSection 143(3)Section 14A

…ITA Nos.876 & 877/Bang/2023 & 963 & 964/Bang/2023 ORDER Per Bench These appeals are filed by the assessee & revenue against the separate orders 27.09.2023 of the CIT(Appeals), National Faceless Appeal Centre, Delhi [NFAC], for the assessment years 2016-17 & 2017-18. 2. The assessee is a private sector bank carrying on the business of banking. The assessee filed return of income on 14.10.2016 for AY 2016-17 of Rs.280.37 crores and on 31.10.2017 for Rs.721.28 crores under the normal provisions of the Act. The AO made several disallowances/additions under regular provisions as well as u/s. 115JB of the Act and c…

PCIT v. PNB Housing Finance Ltd. (157 Taxmann.com 465) — Cited in 6 Judgments | BharatTax