PCIT v. State Bank of Patiala

391 ITR 218High Court2017#392 most cited

What is PCIT v. State Bank of Patiala authority for?

Income from shares and securities held by banks as stock-in-trade constitutes business income, hence Section 14A disallowance is not attracted. Further, any disallowance under Section 14A cannot exceed the actual amount of exempt income earned by the assessee during the year.

228

judgments rely on this decision, according to BharatTax’s citation analysis of 367,368 Indian tax judgments — from 2015 to 2026.

Also referred to as

PCIT v. State Bank of Patiala · Section 14A disallowance · shares and securities held by bank · stock-in-trade · income from securities business income · disallowance under Section 14A limit · disallowance cannot exceed exempt income · Rule 8D application disallowance · Supreme Court dismissal of SLP · 391 ITR 218

Also reported as

78 Taxmann.com 3259 Taxmann 315

Sections most often in play

Section 14ASection 115JBSection 8DSection 36(1)(viia)Section 36(1)(vii)Section 143(3)Section 90Section 91
Read the full judgment

Issues it is cited on

section 43dsection 36(2)(v)section 36(1)(viii)section 10(34)section 36(1)(viia)interest on securitiessection 36(2)prohibited by lawdisallowance under section 14asection 129section 115jb(2)section 36(1)(vii)

Judgments citing PCIT v. State Bank of Patiala

Kumar Organic Products Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle - 4(1)(1), Bangalore

In the result, all the appeals of the assessee are allowed for statistical purposes

ITA 1061/BANG/2019[2014-15]Status: DisposedITAT Bangalore19 Jul 2019AY 2014-15

Bench: Shri J. Sudhakar Reddy & Smt. Beena Pillai

For Appellant: Shri H.N.Khincha, CAFor Respondent: Ms. Neera Malhotra, CIT(DR)
Section 143(3)Section 14ASection 35

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BENGALURU BEFORE SHRI J. SUDHAKAR REDDY, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.1057 to 1062/Bang/2019 (Assessment years:2007-08, 2010-11, 2012-13 to 2015-16) M/s. Kumar Organic Products Ltd., 819/C, Usha Krishan Centre, 13th Cross, 7th Block(West), JSS College Circle, Jayanagar, Bengaluru-560082. … Appellant PAN:AAACK6745P Vs. Deputy Commissioner of Income-tax, Circle 4(1)(1), Bengaluru. … Respondent Appellant by : Shri H.N.Khincha, CA. Respondent by : Ms. Neera Malhotra, CIT(DR) Date of hearing: 18/07/2019 Date of pronouncement: 19/07/2…

Kumar Organic Products Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle - 4(1)(1), Bangalore

In the result, all the appeals of the assessee are allowed for statistical purposes

ITA 1060/BANG/2019[2013-14]Status: DisposedITAT Bangalore19 Jul 2019AY 2013-14

Bench: Shri J. Sudhakar Reddy & Smt. Beena Pillai

For Appellant: Shri H.N.Khincha, CAFor Respondent: Ms. Neera Malhotra, CIT(DR)
Section 143(3)Section 14ASection 35

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BENGALURU BEFORE SHRI J. SUDHAKAR REDDY, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.1057 to 1062/Bang/2019 (Assessment years:2007-08, 2010-11, 2012-13 to 2015-16) M/s. Kumar Organic Products Ltd., 819/C, Usha Krishan Centre, 13th Cross, 7th Block(West), JSS College Circle, Jayanagar, Bengaluru-560082. … Appellant PAN:AAACK6745P Vs. Deputy Commissioner of Income-tax, Circle 4(1)(1), Bengaluru. … Respondent Appellant by : Shri H.N.Khincha, CA. Respondent by : Ms. Neera Malhotra, CIT(DR) Date of hearing: 18/07/2019 Date of pronouncement: 19/07/2…

Kumar Organic Products Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle - 4(1)(1), Bangalore

In the result, all the appeals of the assessee are allowed for statistical purposes

ITA 1059/BANG/2019[2012-13]Status: DisposedITAT Bangalore19 Jul 2019AY 2012-13

Bench: Shri J. Sudhakar Reddy & Smt. Beena Pillai

For Appellant: Shri H.N.Khincha, CAFor Respondent: Ms. Neera Malhotra, CIT(DR)
Section 143(3)Section 14ASection 35

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BENGALURU BEFORE SHRI J. SUDHAKAR REDDY, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.1057 to 1062/Bang/2019 (Assessment years:2007-08, 2010-11, 2012-13 to 2015-16) M/s. Kumar Organic Products Ltd., 819/C, Usha Krishan Centre, 13th Cross, 7th Block(West), JSS College Circle, Jayanagar, Bengaluru-560082. … Appellant PAN:AAACK6745P Vs. Deputy Commissioner of Income-tax, Circle 4(1)(1), Bengaluru. … Respondent Appellant by : Shri H.N.Khincha, CA. Respondent by : Ms. Neera Malhotra, CIT(DR) Date of hearing: 18/07/2019 Date of pronouncement: 19/07/2…

Kumar Organic Products Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle - 4(1)(1), Bangalore

In the result, all the appeals of the assessee are allowed for statistical purposes

ITA 1058/BANG/2019[2010-11]Status: DisposedITAT Bangalore19 Jul 2019AY 2010-11

Bench: Shri J. Sudhakar Reddy & Smt. Beena Pillai

For Appellant: Shri H.N.Khincha, CAFor Respondent: Ms. Neera Malhotra, CIT(DR)
Section 143(3)Section 14ASection 35

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BENGALURU BEFORE SHRI J. SUDHAKAR REDDY, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.1057 to 1062/Bang/2019 (Assessment years:2007-08, 2010-11, 2012-13 to 2015-16) M/s. Kumar Organic Products Ltd., 819/C, Usha Krishan Centre, 13th Cross, 7th Block(West), JSS College Circle, Jayanagar, Bengaluru-560082. … Appellant PAN:AAACK6745P Vs. Deputy Commissioner of Income-tax, Circle 4(1)(1), Bengaluru. … Respondent Appellant by : Shri H.N.Khincha, CA. Respondent by : Ms. Neera Malhotra, CIT(DR) Date of hearing: 18/07/2019 Date of pronouncement: 19/07/2…

Kumar Organic Products Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-4(1)(1), Bangalore

In the result, all the appeals of the assessee are allowed for statistical purposes

ITA 1057/BANG/2019[2007-08]Status: DisposedITAT Bangalore19 Jul 2019AY 2007-08

Bench: Shri J. Sudhakar Reddy & Smt. Beena Pillai

For Appellant: Shri H.N.Khincha, CAFor Respondent: Ms. Neera Malhotra, CIT(DR)
Section 143(3)Section 14ASection 35

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BENGALURU BEFORE SHRI J. SUDHAKAR REDDY, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.1057 to 1062/Bang/2019 (Assessment years:2007-08, 2010-11, 2012-13 to 2015-16) M/s. Kumar Organic Products Ltd., 819/C, Usha Krishan Centre, 13th Cross, 7th Block(West), JSS College Circle, Jayanagar, Bengaluru-560082. … Appellant PAN:AAACK6745P Vs. Deputy Commissioner of Income-tax, Circle 4(1)(1), Bengaluru. … Respondent Appellant by : Shri H.N.Khincha, CA. Respondent by : Ms. Neera Malhotra, CIT(DR) Date of hearing: 18/07/2019 Date of pronouncement: 19/07/2…

Essar Ports Ltd, Mumbai vs. ACIT-6(2)(2), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 4444/MUM/2017[2011-12]Status: DisposedITAT Mumbai26 Jun 2019AY 2011-12

Bench: Shri G.S. Pannu, Vice- & Shri Pawan Singhessar Ports Ltd. Acit-6(2)(2), Essar House, 11, Keshavrao Room No. 563 (C), Vs. Khadye Marg, Mahalaxmi, 5Th Floor, Aayakar Bhavan, Mumbai-400034. M.K. Road, Pan: Aaace8391D Mumbai-400020 Appellant Respondent Appellant By : Shri Vijay Mehta & Anuj Kisnadwala Ar’S Respondent By : Shri Mukundraj Chate Dr Date Of Hearing : 18.06.2019 Date Of Pronouncement : 26.06.2019 Order Under Section 254(1)Of Income Tax Act

For Appellant: Shri Vijay Mehta & Anuj KisnadwalaFor Respondent: Shri Mukundraj Chate DR
Section 115JSection 14Section 143(3)Section 14ASection 254(1)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “K” BENCH MUMBAI BEFORE SHRI G.S. PANNU, VICE-PRESIDENT AND SHRI PAWAN SINGH, JUDICIAL MEMBER Essar Ports Ltd. ACIT-6(2)(2), Essar House, 11, Keshavrao Room No. 563 (c), Vs. Khadye Marg, Mahalaxmi, 5th Floor, Aayakar Bhavan, Mumbai-400034. M.K. Road, PAN: AAACE8391D Mumbai-400020 Appellant Respondent Appellant by : Shri Vijay Mehta & Anuj Kisnadwala AR’s Respondent by : Shri Mukundraj Chate DR Date of Hearing : 18.06.2019 Date of Pronouncement : 26.06.2019 ORDER UNDER SECTION 254(1)OF INCOME TAX ACT PER PAWAN SINGH, JUDICIAL MEMBER; 1. This appeal by assessee is direc…

Essar Power Ltd, Mumbai vs. Asst CIT RG 6(2)(2), Mumbai

In the result, appeal is partly allowed

ITA 7329/MUM/2017[2013-14]Status: DisposedITAT Mumbai15 Apr 2019AY 2013-14

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Anuj KisnadwalaFor Respondent: Shri T. Roumuan Paite
Section 143(3)Section 144C(13)Section 92C

…gh Court in Joint Investment v/s CIT, 372 ITR 694 (Del.) has held that disallowance under section 14A of the Act cannot exceed the exempt income earned during the year. The same view was expressed by the Hon’ble P&H High Court in PCIT v/s State Bank of India, 393 ITR 476 (P&H). While dismissing the SLP of the Revenue, the Hon'ble Supreme Court upheld the aforesaid decision of the Hon’ble P&H High Court as reported in PCIT v/s State Bank of Patiala, [2018] 99 taxmann.com 286 (P&H). In view of the legal principle laid down in the aforesaid decisions, we direct the Assessing Officer to restrict the disallowance unde…

Patel Engineering Ltd( Successor of Patel Realty India Limited), Mumbai vs. DCIT CC 3(4), Mumbai

The appeal of the assessee is allowed for statistical purposes in terms of our aforesaid observations

ITA 1687/MUM/2018[2012-13]Status: DisposedITAT Mumbai03 Apr 2019AY 2012-13

Bench: Shri Ravish Sood & Shri N.K. Pradhanita Nos.1687 & 1688/Mum/2018 (Assessment Years: 2012 -13 & 2013 -14) Patel Engineering Ltd. Dcit, Cc-3(4) (Successor Of Patel Realty India Room No. 1915 Ltd.), Patel Estate Road, Vs. 19Th Floor Air India Buildig, Jogeshwari (West), Nariman Point, Mumbai - 400102 Mumbai – 400021. Pan – Aaecp2373A (Appellant) (Respondent)

For Appellant: Shri Mayur Kisnadwala, A.RFor Respondent: Shri Abi Rama Kartikiyan, D.R
Section 143(2)Section 143(3)Section 14ASection 234B

…observed as under:- “9. The position becomes clear and beyond doubt when w refer to the factual position in the appeal preferred by the Revenue against the decision of the Punjab and Haryana High Court in the case of Pr. CIT Vs. State Bank of Patiala [2017]. 391 ITR 218/245 Taxman 273/78 taxman.com 3 which as also decided with the decision in Maxopp Investment Ltd. (Supra). In State Bank of Patiala (Supra) the assessing Officer had applied Rule 8D of the Income Tax Rules 1962, but had restricted the disallowance to the amount claimed as exempt income. The Commissioner of Income-tax (Appeals) had enhanced and inc…

Shashikiran J. Shetty, Mumbai vs. DCIT Cen Cir 44, Mumbai

In the result, appeal of the assessee is partly allowed

ITA 5564/MUM/2017[2011-12]Status: DisposedITAT Mumbai27 Mar 2019AY 2011-12

Bench: Shri Pawan Singh & Shri N.K. Pradhanshashikiran J. Shetty Dcit, Cen. Circle-8(1) 5Th Floor, Diamond Square, Room No. 656, Cst Road, Kalian Santacruz Aayakar Bhavan, M.K. Road, (East), Mumbai-400098. Mumbai-400020. Vs. Pan: Ameps5601B Appellant Respondent : Shri B.V. Jhaveri (Ar) Appellant By Respondent By : Shri S.K. Mishra (Sr. Dr) Date Of Hearing : 20.03.2019 Date Of Pronouncement : 27.03.2019 Order Under Section 254(1)Of Income Tax Act

For Respondent: Shri B.V. Jhaveri (AR)
Section 14ASection 254(1)Section 37

…ing the facts that the assessee has incurred a sum of Rs.1.14 lakh as common expenses, we are of the view that a portion of the same should be apportioned towards exempt income as held by the Hon'ble Supreme Court in the case of CIT v. Maxopp Investments Ltd (391 ITR 218). Under the facts of the case, we agree with the contention of the learned AR that the provisions of Rule 8D cannot be applied, as major portion of expenses are related to other activities of the assessee. Accordingly, we are of the view that a sum of Rs.10,000/- out of common 4 ITA No. 5564 Mum 2017-Shashikiran J. Shetty expenses of Rs.1.14 l…

Asst CIT (Ltu) 2, Mumbai vs. Glenmark Pharmaceuticals Ltd, Mumbai

In the result, the appeal filed by the Revenue stands partly allowed for statistical purpose

ITA 1654/MUM/2016[2010-11]Status: DisposedITAT Mumbai01 Feb 2019AY 2010-11

Bench: Shri Shamim Yahya & Shri Ravish Soodacit (Ltu)-2 M/S. Glenmark Pharmaceuticals Ltd. World Trade Centre Glenmark Huse, Hdo Corporate Centre-1, 29Th Flor Vs. Bldg., Wing A, B.D. Sawant Marg Cuff Parade Chakala, Opp. Western Express Mumbai 400005 High Way, Andheri (E), Mumbai Pan – Aaacg2207L Appellant Respondent

For Appellant: Shi Rajesh DumorFor Respondent: Shri Vijay Mehta &
Section 115JSection 14ASection 41(1)Section 80I

…disallowance u/s. 14A should be restricted to the amount of exempt income earned. For this, the ld. Counsel of the assessee has placed reliance upon the following case laws:  Joint Investments vs. CIT [372 ITR 694] (Del);  Pr. CIT vs. State Bank of Patiala [393 ITR 476] (P&H)  M/s. Delux Polymers Pvt. Ltd. vs. Asst. CIT (ITA No.4138/Mum/2016) dated 07.09.2017 Further, the ld. CIT(A) pleaded that for the purpose of computation of disallowance u/s.14A, only those investments should have been considered from which exempt income has been earned. For this, the ld.counsel of the assessee placed reliance upon the dec…

ACIT, Circle - 36, Kolkata vs. Smt. Shruti Mohta, Kolkata

ITA 2469/KOL/2017[2014-15]Status: DisposedITAT Kolkata31 Jan 2019AY 2014-15

Bench: Shri J. Sudhakar Reddy & Shri S.S. Godaraassessment Year:2013-14

Section 143(3)Section 14A

…rder holding that where the assessee holds share by way of stock-in-trade, the provision of Section 14A is not applicable. Similar view has also been expressed by Punjab & Haryana High Court in the case of Principal CIT –vs- State Bank of Patiala, reported in 391 ITR 218. In view of the forgoing and respectfully following the judgment of Hon'ble jurisdictional Calcutta High Court and Hon'ble Punjab & Haryana High Court, I am of the considered view that the Ld. wrongly invoked and applied Rule 8D to shares held by way of stock-in-trade. ITA No.2417, 2418 & 2469/K/17 AYs. 13-14 & 14-15 Smt. Shruti Mohta Vs. DCIT/A…

Shruti Mohta, Kolkata vs. DCIT, Circle - 36, Kolkata

ITA 2418/KOL/2017[2014-15]Status: DisposedITAT Kolkata31 Jan 2019AY 2014-15

Bench: Shri J. Sudhakar Reddy & Shri S.S. Godaraassessment Year:2013-14

Section 143(3)Section 14A

…rder holding that where the assessee holds share by way of stock-in-trade, the provision of Section 14A is not applicable. Similar view has also been expressed by Punjab & Haryana High Court in the case of Principal CIT –vs- State Bank of Patiala, reported in 391 ITR 218. In view of the forgoing and respectfully following the judgment of Hon'ble jurisdictional Calcutta High Court and Hon'ble Punjab & Haryana High Court, I am of the considered view that the Ld. wrongly invoked and applied Rule 8D to shares held by way of stock-in-trade. ITA No.2417, 2418 & 2469/K/17 AYs. 13-14 & 14-15 Smt. Shruti Mohta Vs. DCIT/A…

Shruti Mohta, Kolkata vs. DCIT, Circle - 36, Kolkata

ITA 2417/KOL/2017[2013-14]Status: DisposedITAT Kolkata31 Jan 2019AY 2013-14

Bench: Shri J. Sudhakar Reddy & Shri S.S. Godaraassessment Year:2013-14

Section 143(3)Section 14A

…rder holding that where the assessee holds share by way of stock-in-trade, the provision of Section 14A is not applicable. Similar view has also been expressed by Punjab & Haryana High Court in the case of Principal CIT –vs- State Bank of Patiala, reported in 391 ITR 218. In view of the forgoing and respectfully following the judgment of Hon'ble jurisdictional Calcutta High Court and Hon'ble Punjab & Haryana High Court, I am of the considered view that the Ld. wrongly invoked and applied Rule 8D to shares held by way of stock-in-trade. ITA No.2417, 2418 & 2469/K/17 AYs. 13-14 & 14-15 Smt. Shruti Mohta Vs. DCIT/A…

DCIT 8(3)(1), Mumbai vs. Tata Teleservices (Mah) Ltd, Navi Mumbai

In the result, appeal of the revenue is dismissed

ITA 2519/MUM/2015[2009-10]Status: DisposedITAT Mumbai30 Jan 2019AY 2009-10

Bench: Shri G. S. Pannu, Vice- & Shri Pawan Singhdcit-8(3)(1) M/S Tata Teleservices (Mah) Room No. 615, 6Th Floor, Ltd., D-26, Ttc Indl Area Aayakar Bhavan, M.K. Road, Midc, Sanpada, P.O. Turbhe, Mumbai-20. Navi Mumbai-400703. Vs. Pan: Aaach1458C Appellant Respondent Appellant By : Shri R. Manjunatha Swamy (Cit-Dr) Respondent By : Shri Hiten Chande (Ar) Date Of Hearing : 21.01.2019 Date Of Pronouncement : 30.01.2019 Order Under Section 254(1)Of Income Tax Act

For Appellant: Shri R. Manjunatha SwamyFor Respondent: Shri Hiten Chande (AR)
Section 14ASection 194HSection 201(1)Section 254(1)Section 40

…of the total income." 9. The position becomes clear and beyond doubt when we refer to the factual position in the appeal preferred by the Revenue against the decision of the Punjab and Haryana High Court in the case of Pr. CIT v. State Bank of Patiala [2017] 391 ITR 218/245 Taxman 273/78 taxmann.com 3 which was also decided with the decision in Maxopp Investment Ltd(Supra). In State Bank of Patiala (Supra) the Assessing Officer had applied Rule 8D of the Income Tax Rules 1962, but had restricted the disallowance to the amount claimed as exempt income. The Commissioner of Income-tax (Appeals) had enhanced and inc…

Shri Harish M. Kukreja, Ahmedabad vs. The Income Tax Officer, Ward-7(3), Ahmedabad

In the result, appeal of the Assessee is partly allowed

ITA 3508/AHD/2016[2008-09]Status: DisposedITAT Ahmedabad29 Jan 2019AY 2008-09

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasadआयकर अपील सं./I.T.A. No. 3508/Ahd/2016 ("नधा"रण वष" / Assessment Year : 2008-09)

For Appellant: Shri Jaimin Shah, A.RFor Respondent: Sr.D.R
Section 14A

…is settled position of law that disallowance of expenditure in excess of exempt income is not permissible under S. 14A of the Act. The learned AR referred to the decision of the Hon’ble Punjab & Haryana High Court in the case of CIT vs. State Bank of Patiala 393 ITR 476 (2017) (P&H) wherein it has been clearly held that disallowance under S.14A of the Act cannot exceed the amount of exempt income. The learned AR thereafter submitted that the special leave petition filed by the Revenue against the aforesaid decision of the Hon’ble Gujarat High Court was dismissed on merits by the Hon’ble Supreme Court in SLP (civ…

ACIT, New Delhi vs. M/S. Punjab and Sind Bank, New Delhi

In the result, appeals of the revenue are dismissed

ITA 1442/DEL/2015[2012-13]Status: DisposedITAT Delhi09 Jan 2019AY 2012-13

Bench: Shri Prashant Maharishi & Shri K.Narasimha Chary

Section 115Section 14

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER ITA Nos. 1441 & 1442/Del/2015. Assessment Years: 2011-12 & [2012-13 Asstt. Commissioner of Income-tax, Vs. Punjab and Sind the Bank, Bank House, 1st Floor, Circle – 20(1), New Delhi. 21, Rajendra Place, New Delhi. PAN: AAACP1206G Assessee by Shri Vivek Gupta, CA Revenue by Smt. Sulekha Verma, CIT(DR) Date of Hearing 03.12.2018 Date of Pronouncement 09.01.2019 ORDER PER K.NARASIMHA CHARY: Challenging the order dated 22.12.2014 in Appeal Nos.102/13-14 and 153…

M/S. Punjab National Bank, New Delhi vs. Addl.CIT, New Delhi

In the result, assessee’s appeals, namely, ITA Nos

ITA 2469/DEL/2014[2010-11]Status: DisposedITAT Delhi09 Jan 2019AY 2010-11

Bench: Shri Prashant Maharishi & Shri K.Narasimha Chary

For Appellant: S/Shri K. Sampath & V. Raja Kumar, AdvocateFor Respondent: Smt. Sulekha Verma, CIT,DR
Section 14Section 14A

…THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER ITA Nos.4253&2236/Del/2011 ITA Nos.1788 &4722/Del/2012 ITA Nos.2406/Del/2013 Assessment Years: 2006-07 to 2010-11 Punjab National Bank, vs Addl. Commissioner The Chief manager, PNB, HO, of Income-tax, Accounts & Taxation Department, Range-14, New Delhi. 5, Sansad Marg, New Delhi. PAN: AAACP0165G. ITA No. 4718/Del/2012 Assessment Years: 2007-08, 2009-10 & 2010-11 Addl. Commissioner of Income-tax, vs Punjab National Bank, Range-14, New Delhi PNB, HO, The Chief mana…

DCIT, New Delhi vs. M/S. Punjab National Bank, New Delhi

In the result, assessee’s appeals, namely, ITA Nos

ITA 2966/DEL/2013[2009-10]Status: DisposedITAT Delhi09 Jan 2019AY 2009-10

Bench: Shri Prashant Maharishi & Shri K.Narasimha Chary

For Appellant: S/Shri K. Sampath & V. Raja Kumar, AdvocateFor Respondent: Smt. Sulekha Verma, CIT,DR
Section 14Section 14A

…THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER ITA Nos.4253&2236/Del/2011 ITA Nos.1788 &4722/Del/2012 ITA Nos.2406/Del/2013 Assessment Years: 2006-07 to 2010-11 Punjab National Bank, vs Addl. Commissioner The Chief manager, PNB, HO, of Income-tax, Accounts & Taxation Department, Range-14, New Delhi. 5, Sansad Marg, New Delhi. PAN: AAACP0165G. ITA No. 4718/Del/2012 Assessment Years: 2007-08, 2009-10 & 2010-11 Addl. Commissioner of Income-tax, vs Punjab National Bank, Range-14, New Delhi PNB, HO, The Chief mana…

Punjab National Bank, New Delhi vs. Addl. CIT, New Delhi

In the result, assessee’s appeals, namely, ITA Nos

ITA 2406/DEL/2013[2009-10]Status: DisposedITAT Delhi09 Jan 2019AY 2009-10

Bench: Shri Prashant Maharishi & Shri K.Narasimha Chary

For Appellant: S/Shri K. Sampath & V. Raja Kumar, AdvocateFor Respondent: Smt. Sulekha Verma, CIT,DR
Section 14Section 14A

…THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER ITA Nos.4253&2236/Del/2011 ITA Nos.1788 &4722/Del/2012 ITA Nos.2406/Del/2013 Assessment Years: 2006-07 to 2010-11 Punjab National Bank, vs Addl. Commissioner The Chief manager, PNB, HO, of Income-tax, Accounts & Taxation Department, Range-14, New Delhi. 5, Sansad Marg, New Delhi. PAN: AAACP0165G. ITA No. 4718/Del/2012 Assessment Years: 2007-08, 2009-10 & 2010-11 Addl. Commissioner of Income-tax, vs Punjab National Bank, Range-14, New Delhi PNB, HO, The Chief mana…

Punjab National Bank, New Delhi vs. Addl. CIT, New Delhi

In the result, assessee’s appeals, namely, ITA Nos

ITA 4722/DEL/2012[2008-09]Status: DisposedITAT Delhi09 Jan 2019AY 2008-09

Bench: Shri Prashant Maharishi & Shri K.Narasimha Chary

For Appellant: S/Shri K. Sampath & V. Raja Kumar, AdvocateFor Respondent: Smt. Sulekha Verma, CIT,DR
Section 14Section 14A

…THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER ITA Nos.4253&2236/Del/2011 ITA Nos.1788 &4722/Del/2012 ITA Nos.2406/Del/2013 Assessment Years: 2006-07 to 2010-11 Punjab National Bank, vs Addl. Commissioner The Chief manager, PNB, HO, of Income-tax, Accounts & Taxation Department, Range-14, New Delhi. 5, Sansad Marg, New Delhi. PAN: AAACP0165G. ITA No. 4718/Del/2012 Assessment Years: 2007-08, 2009-10 & 2010-11 Addl. Commissioner of Income-tax, vs Punjab National Bank, Range-14, New Delhi PNB, HO, The Chief mana…