SBI v. ACIT(TDS) SBI Vs ACIT(TDS)

138 Taxmann.com 102Reported decision#10156 most cited

What is SBI v. ACIT(TDS) SBI Vs ACIT(TDS) authority for?

Leave Travel Concession (LTC) is available for employees traveling to any place in India and returning to their origin, without a foreign leg.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2023 to 2023.

Also referred to as

SBI v. ACIT(TDS) · 138 Taxmann.com 102 · Leave Travel Concession · LTC · employee travel · income tax exemption · salary perquisites · Indian travel · no foreign leg

Judgments citing SBI v. ACIT(TDS) SBI Vs ACIT(TDS)

State Bank of India Hrms Department, Mumbai vs. Asstt. Commissioner of Income Tax (TDS)Range-2(2), Mumbai

In the result, all the appeals of the assessee are allowed for In the result, all the appeals of the assessee are allowed for In the result, all the appeals of the assessee are allowed for statisti...

ITA 3112/MUM/2022[2013-2014]Status: DisposedITAT Mumbai27 Apr 2023AY 2013-2014

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Ita Nos. 3111& 3112/Mum/2022 Assessment Years: 2012-13& 2013-14 State Bank Of India Hrms Acit (Tds) Rg-2(2), Department, Peddar Road, Vs. 4Th Floor, Cidco Tower No. 7, Mumbai-400014. Belapur Railway Station Complex-400614. Tan No. Mums 63193 E Appellant Respondent Assessee By : Mr. Anand Desai & Mr. Sachin Lopes, Ar Revenue By : Mr. Paresh Deshpande, Dr

For Appellant: Mr. Anand Desai &For Respondent: Mr. Paresh Deshpande, DR

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) ITA Nos. 3111& 3112/MUM/2022 Assessment Years: 2012-13& 2013-14 State Bank of India HRMS ACIT (TDS) RG-2(2), Department, Peddar Road, Vs. 4th floor, CIDCO Tower No. 7, Mumbai-400014. Belapur Railway Station Complex-400614. TAN No. MUMS 63193 E Appellant Respondent Assessee by : Mr. Anand Desai & Mr. Sachin Lopes, AR Revenue by : Mr. Paresh Deshpande, DR ITA Nos. 2837, 3086 to 3089/MUM/2022 Assessment Years: 2011-12, 2014-15 to 2017-18 State Bank of India – LHO…

State Bank of India Hrms Department, Mumbai vs. Asstt. Commissioner of Income Tax (TDS)Range-2(2), Mumbai

In the result, all the appeals of the assessee are allowed for In the result, all the appeals of the assessee are allowed for In the result, all the appeals of the assessee are allowed for statisti...

ITA 3111/MUM/2022[2012-2013]Status: DisposedITAT Mumbai27 Apr 2023AY 2012-2013

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Ita Nos. 3111& 3112/Mum/2022 Assessment Years: 2012-13& 2013-14 State Bank Of India Hrms Acit (Tds) Rg-2(2), Department, Peddar Road, Vs. 4Th Floor, Cidco Tower No. 7, Mumbai-400014. Belapur Railway Station Complex-400614. Tan No. Mums 63193 E Appellant Respondent Assessee By : Mr. Anand Desai & Mr. Sachin Lopes, Ar Revenue By : Mr. Paresh Deshpande, Dr

For Appellant: Mr. Anand Desai &For Respondent: Mr. Paresh Deshpande, DR

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) ITA Nos. 3111& 3112/MUM/2022 Assessment Years: 2012-13& 2013-14 State Bank of India HRMS ACIT (TDS) RG-2(2), Department, Peddar Road, Vs. 4th floor, CIDCO Tower No. 7, Mumbai-400014. Belapur Railway Station Complex-400614. TAN No. MUMS 63193 E Appellant Respondent Assessee by : Mr. Anand Desai & Mr. Sachin Lopes, AR Revenue by : Mr. Paresh Deshpande, DR ITA Nos. 2837, 3086 to 3089/MUM/2022 Assessment Years: 2011-12, 2014-15 to 2017-18 State Bank of India – LHO…

SBI v. ACIT(TDS) SBI Vs ACIT(TDS) (138 Taxmann.com 102) — Cited in 10 Judgments | BharatTax