Pr. CIT v. Central Bank of India

288 Taxmann 725Supreme Court of India2022#20410 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2024.

Also reported as

142 Taxmann.com 184

Sections most often in play

Section 143(3)Section 250

Judgments citing Pr. CIT v. Central Bank of India

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

In the result, appeal filed by the Revenue is dismissed

ITA 878/BANG/2023[2004-05]Status: DisposedITAT Bangalore08 Feb 2024AY 2004-05

Bench: Shri George George K & Shri Chandra Poojarind Shri Laxmi Prasad Sahuassessment Year : 2004-05 Dcit, Vs. M/S. Karnataka Bank Ltd., Circle – 1(1), Cr Building, Attavara, Mangaluru. Mangaluru – 575 001. Pan : Aabct 5589 K Appellant Respondent Assessee By : Shri. Ananthan S & Smt. Lalitha Rameswaran, Advocates Revenue By : Shri. Ganesh R Ghale, Standing Counsel For Revenue. Date Of Hearing : 08.02.2024 Date Of Pronouncement : 08.02.2024

For Appellant: Shri. Ananthan S and Smt. Lalitha Rameswaran, AdvocatesFor Respondent: Shri. Ganesh R Ghale, Standing Counsel for Revenue
Section 143(3)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBERND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2004-05 DCIT, Vs. M/s. Karnataka Bank Ltd., Circle – 1(1), CR Building, Attavara, Mangaluru. Mangaluru – 575 001. PAN : AABCT 5589 K APPELLANT RESPONDENT Assessee by : Shri. Ananthan S and Smt. Lalitha Rameswaran, Advocates Revenue by : Shri. Ganesh R Ghale, Standing Counsel for Revenue. Date of hearing : 08.02.2024 Date of Pronouncement : 08.02.2024 O R D E R Per George George K, Vice President: This app…

M/S. CANARA BANK (ERSTWHILE SYNDICATE BANK),BANGALORE vs. DEPUTY COMMISSIONER OF INCOME-TAX, LTU, CIRCLE-2, BANGALORE

In the result, the appeals are partly allowed for statistical purposes

ITA 229/BANG/2023[2013-14]Status: DisposedITAT Bangalore28 Apr 2023AY 2013-14

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

For Appellant: Shri Ananthan S. & Smt. Lalitha R., AdvocatesFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru
Section 115JSection 143(1)Section 143(3)Section 147Section 148Section 36(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER SP Nos. 18 to 20/Bang/2023 & ITA Nos. 227 to 229/Bang/2023 Assessment years : 2011-12 to 2013-14 M/s.Canara Bank, Vs. The Deputy Commissioner Erstwhile Syndicate Bank), of Income Tax, FM Wing, Head Office, Circle 2(1)(1), 112, J C Road, Bangalore. Bangalore – 560 002. PAN: AAACC 6106G APPELLANT RESPONDENT Appellant by : Shri Ananthan S. & Smt. Lalitha R., Advocates Respondent by : Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru. Date of hearing : 05.04.2023 Date…

M/S. CANARA BANK (ERSTWHILE SYNDICATE BANK),BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE-2(1)(1), BANGALORE

In the result, the appeals are partly allowed for statistical purposes

ITA 228/BANG/2023[2012-13]Status: DisposedITAT Bangalore28 Apr 2023AY 2012-13

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

For Appellant: Shri Ananthan S. & Smt. Lalitha R., AdvocatesFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru
Section 115JSection 143(1)Section 143(3)Section 147Section 148Section 36(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER SP Nos. 18 to 20/Bang/2023 & ITA Nos. 227 to 229/Bang/2023 Assessment years : 2011-12 to 2013-14 M/s.Canara Bank, Vs. The Deputy Commissioner Erstwhile Syndicate Bank), of Income Tax, FM Wing, Head Office, Circle 2(1)(1), 112, J C Road, Bangalore. Bangalore – 560 002. PAN: AAACC 6106G APPELLANT RESPONDENT Appellant by : Shri Ananthan S. & Smt. Lalitha R., Advocates Respondent by : Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru. Date of hearing : 05.04.2023 Date…

M/S. CANARA BANK (ERSTWHILE SYNDICATE BANK),BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE-2(1)(1), BANGALORE

In the result, the appeals are partly allowed for statistical purposes

ITA 227/BANG/2023[2011-12]Status: DisposedITAT Bangalore28 Apr 2023AY 2011-12

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

For Appellant: Shri Ananthan S. & Smt. Lalitha R., AdvocatesFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru
Section 115JSection 143(1)Section 143(3)Section 147Section 148Section 36(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER SP Nos. 18 to 20/Bang/2023 & ITA Nos. 227 to 229/Bang/2023 Assessment years : 2011-12 to 2013-14 M/s.Canara Bank, Vs. The Deputy Commissioner Erstwhile Syndicate Bank), of Income Tax, FM Wing, Head Office, Circle 2(1)(1), 112, J C Road, Bangalore. Bangalore – 560 002. PAN: AAACC 6106G APPELLANT RESPONDENT Appellant by : Shri Ananthan S. & Smt. Lalitha R., Advocates Respondent by : Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru. Date of hearing : 05.04.2023 Date…

Pr. CIT v. Central Bank of India (288 Taxmann 725) — Cited in 4 Judgments | BharatTax