State Bank of Mysore vs. DCIT (2009) 33 SOT 7 (Bang- Trib), DCIT v. Karur Vysya Bank

264 ITR 454High Court2004#12525 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 344,197 Indian tax judgments — from 2022 to 2022.

Judgments citing State Bank of Mysore vs. DCIT (2009) 33 SOT 7 (Bang- Trib), DCIT v. Karur Vysya Bank

The Bharuch Dist.Central Co.Op.Bank Ltd., Bharuch vs. The Assistant Commissioner of Income Tax, Circle-1, Bharuch

ITA 641/SRT/2018[2014-15]Status: DisposedITAT Surat23 Jun 2022AY 2014-15

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 254(1)Section 36(1)(viia)

…ruch Dist. Central Co-Op.Bank Ltd. AYs 12-13, 14-15, 09-10-11-12 decision of Bangalore Tribunal in the case of State Bank of Mysore vs. DCIT (2009) 33 SOT 7 (Bang- Trib), DCIT Vs Karur Vysya Bank (2005) 273 ITR 510 ( Madras), CIT Vs Nedungadi Bank Ltd (2004) 264 ITR 454 (Kerala), Karnataka bank Vs ACIT (2013) 356 ITR 549 (Karnataka) and United Commercial Bank Vs CIT ( 1999)(240 ITR 355-SC). 18. On the other hand, the ld. CIT-DR for the revenue has vehemently supported the order of the Assessing Officer. 19. We have considered the rival submissions of both the parties and have gone through the orders of the lower…

The Bharuch Dist.Central Co.Op.Bank Ltd., Bharuch vs. The Assistant Commissioner of Income Tax, Circle-1, Bharuch

ITA 362/SRT/2018[2012-13]Status: DisposedITAT Surat23 Jun 2022AY 2012-13

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 254(1)Section 36(1)(viia)

…ruch Dist. Central Co-Op.Bank Ltd. AYs 12-13, 14-15, 09-10-11-12 decision of Bangalore Tribunal in the case of State Bank of Mysore vs. DCIT (2009) 33 SOT 7 (Bang- Trib), DCIT Vs Karur Vysya Bank (2005) 273 ITR 510 ( Madras), CIT Vs Nedungadi Bank Ltd (2004) 264 ITR 454 (Kerala), Karnataka bank Vs ACIT (2013) 356 ITR 549 (Karnataka) and United Commercial Bank Vs CIT ( 1999)(240 ITR 355-SC). 18. On the other hand, the ld. CIT-DR for the revenue has vehemently supported the order of the Assessing Officer. 19. We have considered the rival submissions of both the parties and have gone through the orders of the lower…

Bharuch District Central Co.-Op. Bank Ltd., Bharuch vs. The Additional Commissioner of Income Tax, Bhaurch Range, Bharuch

ITA 1544/AHD/2016[2011-12]Status: DisposedITAT Surat23 Jun 2022AY 2011-12

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 254(1)Section 36(1)(viia)

…ruch Dist. Central Co-Op.Bank Ltd. AYs 12-13, 14-15, 09-10-11-12 decision of Bangalore Tribunal in the case of State Bank of Mysore vs. DCIT (2009) 33 SOT 7 (Bang- Trib), DCIT Vs Karur Vysya Bank (2005) 273 ITR 510 ( Madras), CIT Vs Nedungadi Bank Ltd (2004) 264 ITR 454 (Kerala), Karnataka bank Vs ACIT (2013) 356 ITR 549 (Karnataka) and United Commercial Bank Vs CIT ( 1999)(240 ITR 355-SC). 18. On the other hand, the ld. CIT-DR for the revenue has vehemently supported the order of the Assessing Officer. 19. We have considered the rival submissions of both the parties and have gone through the orders of the lower…

Bharuch District Central Co.-Op. Bank Ltd., Bharuch vs. The Additional Commissioner of Income Tax, Bhaurch Range, Bharuch

ITA 1543/AHD/2016[2010-11]Status: DisposedITAT Surat23 Jun 2022AY 2010-11

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 254(1)Section 36(1)(viia)

…ruch Dist. Central Co-Op.Bank Ltd. AYs 12-13, 14-15, 09-10-11-12 decision of Bangalore Tribunal in the case of State Bank of Mysore vs. DCIT (2009) 33 SOT 7 (Bang- Trib), DCIT Vs Karur Vysya Bank (2005) 273 ITR 510 ( Madras), CIT Vs Nedungadi Bank Ltd (2004) 264 ITR 454 (Kerala), Karnataka bank Vs ACIT (2013) 356 ITR 549 (Karnataka) and United Commercial Bank Vs CIT ( 1999)(240 ITR 355-SC). 18. On the other hand, the ld. CIT-DR for the revenue has vehemently supported the order of the Assessing Officer. 19. We have considered the rival submissions of both the parties and have gone through the orders of the lower…

Bharuch District Central Co.-Op. Bank Ltd., Bharuch vs. The Additional Commissioner of Income Tax, Bhaurch Range, Bharuch

ITA 1542/AHD/2016[2009-10]Status: DisposedITAT Surat23 Jun 2022AY 2009-10

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 254(1)Section 36(1)(viia)

…ruch Dist. Central Co-Op.Bank Ltd. AYs 12-13, 14-15, 09-10-11-12 decision of Bangalore Tribunal in the case of State Bank of Mysore vs. DCIT (2009) 33 SOT 7 (Bang- Trib), DCIT Vs Karur Vysya Bank (2005) 273 ITR 510 ( Madras), CIT Vs Nedungadi Bank Ltd (2004) 264 ITR 454 (Kerala), Karnataka bank Vs ACIT (2013) 356 ITR 549 (Karnataka) and United Commercial Bank Vs CIT ( 1999)(240 ITR 355-SC). 18. On the other hand, the ld. CIT-DR for the revenue has vehemently supported the order of the Assessing Officer. 19. We have considered the rival submissions of both the parties and have gone through the orders of the lower…

The ACIT, Circle-1, Bharuch vs. Bharuch District Central Co. Op. Bank Ltd., Bharuch

ITA 1531/AHD/2016[2011-12]Status: DisposedITAT Surat23 Jun 2022AY 2011-12

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 254(1)Section 36(1)(viia)

…ruch Dist. Central Co-Op.Bank Ltd. AYs 12-13, 14-15, 09-10-11-12 decision of Bangalore Tribunal in the case of State Bank of Mysore vs. DCIT (2009) 33 SOT 7 (Bang- Trib), DCIT Vs Karur Vysya Bank (2005) 273 ITR 510 ( Madras), CIT Vs Nedungadi Bank Ltd (2004) 264 ITR 454 (Kerala), Karnataka bank Vs ACIT (2013) 356 ITR 549 (Karnataka) and United Commercial Bank Vs CIT ( 1999)(240 ITR 355-SC). 18. On the other hand, the ld. CIT-DR for the revenue has vehemently supported the order of the Assessing Officer. 19. We have considered the rival submissions of both the parties and have gone through the orders of the lower…

The ACIT, Circle-1, Bharuch vs. Bharuch District Central Co. Op. Bank Ltd., Bharuch

ITA 1530/AHD/2016[2010-11]Status: DisposedITAT Surat23 Jun 2022AY 2010-11

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 254(1)Section 36(1)(viia)

…ruch Dist. Central Co-Op.Bank Ltd. AYs 12-13, 14-15, 09-10-11-12 decision of Bangalore Tribunal in the case of State Bank of Mysore vs. DCIT (2009) 33 SOT 7 (Bang- Trib), DCIT Vs Karur Vysya Bank (2005) 273 ITR 510 ( Madras), CIT Vs Nedungadi Bank Ltd (2004) 264 ITR 454 (Kerala), Karnataka bank Vs ACIT (2013) 356 ITR 549 (Karnataka) and United Commercial Bank Vs CIT ( 1999)(240 ITR 355-SC). 18. On the other hand, the ld. CIT-DR for the revenue has vehemently supported the order of the Assessing Officer. 19. We have considered the rival submissions of both the parties and have gone through the orders of the lower…

The ACIT, Circle-1, Bharuch vs. Bharuch District Central Co. Op. Bank Ltd., Bharuch

ITA 1529/AHD/2016[2009-10]Status: DisposedITAT Surat23 Jun 2022AY 2009-10

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 254(1)Section 36(1)(viia)

…ruch Dist. Central Co-Op.Bank Ltd. AYs 12-13, 14-15, 09-10-11-12 decision of Bangalore Tribunal in the case of State Bank of Mysore vs. DCIT (2009) 33 SOT 7 (Bang- Trib), DCIT Vs Karur Vysya Bank (2005) 273 ITR 510 ( Madras), CIT Vs Nedungadi Bank Ltd (2004) 264 ITR 454 (Kerala), Karnataka bank Vs ACIT (2013) 356 ITR 549 (Karnataka) and United Commercial Bank Vs CIT ( 1999)(240 ITR 355-SC). 18. On the other hand, the ld. CIT-DR for the revenue has vehemently supported the order of the Assessing Officer. 19. We have considered the rival submissions of both the parties and have gone through the orders of the lower…

State Bank of Mysore vs. DCIT (2009) 33 SOT 7 (Bang- Trib), DCIT v. Karur Vysya Bank (264 ITR 454) — Cited in 8 Judgments | BharatTax