What is STATE BANK OF TRAVANCORE v. CIT authority for?

Interest on doubtful debts credited to a suspense account by banking companies is taxable, unless the Income Tax Officer is satisfied that recovery is practically improbable. Subsequent circulars clarified that such interest is taxable only upon actual recovery, particularly if there has been no recovery for three consecutive years.

How many judgments cite STATE BANK OF TRAVANCORE v. CIT?

68 judgments on BharatTax cite STATE BANK OF TRAVANCORE v. CIT (110 ITR 336), spanning 1999 to 2026.

Which sections of the Income Tax Act does STATE BANK OF TRAVANCORE v. CIT come up under?

It is most often cited in judgments turning on Section 143(2), Section 119, Section 143(3), Section 142(1), Section 250, Section 119(2)(a).

STATE BANK OF TRAVANCORE v. CIT (110 ITR 336)

Pankhuri Mishra, Gangtok vs. I.T.O., Ward - 3(1), Gangtok

In the result, the appeal of the assessee is allowed

ITA 1607/KOL/2024[2017-2018]Status: DisposedITAT Kolkata08 Oct 2025AY 2017-2018

Bench: Shri Rajesh Kumar, Am & Shri Sonjoy Sarma, Jm

Section 143(2)

…cluded in the assessee's taxable income, provided the Income-tax Officer is satisfied that recovery is practically improbable. Twenty-six years later, on June 20, 1978, in view of the judgment of the Kerala High Court In STATE BANK OF TRAVANCORE v. CIT [1977] 110 ITR 336, the Board by another circular, withdrew with immediate effect the earlier circular. However, by circular dated October 9, 1984, the Board decided that Interest in respect of doubtful debts credited to suspense account by banking companies would be subjected to tax but Interest charged in an account where there has been no recovery for three cons…

Adyashakti Himghar Private Limited, Kolkata vs. ACIT Circle 7(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 1187/KOL/2025[2017-18]Status: DisposedITAT Kolkata07 Oct 2025AY 2017-18

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2017-18 Adyashakti Himghar Pvt. Ltd….……………………….……….……….……Appellant 11 Paul Street, Kol- 700004.. [Pan: Aacca1114C] Vs. Acit, Circle-7(1), Kolkata………………………………….....……...…..…..Respondent Appearances By: Shri Devesh Poddar, Advocate, Appeared On Behalf Of The Appellant. Shri Altaf Hossain, Addl. Cit, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : September 17, 2025 Date Of Pronouncing The Order : October 07, 2025 Order Per Pradip Kumar Choubey: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 20.05.2025 Of The National Faceless Appeal Centre [Hereinafter Referred To As The “Ld. Cit(A)”] Passed U/S 250 Of The Income Tax Act, 1961 [Hereinafter Referred To As The “Act”].

Section 143(1)Section 143(2)Section 143(3)Section 250

…cluded in the assessee's taxable income, provided the Income-tax Officer is satisfied that recovery is practically improbable. Twenty-six years later, on June 20, 1978, in view of the judgment of the Kerala High Court In STATE BANK OF TRAVANCORE v. CIT [1977] 110 ITR 336, the Board by another circular, withdrew with immediate effect the earlier circular. However, by circular dated October 9, 1984, the Board decided that Interest in respect of doubtful debts credited to suspense account by banking companies would be subjected to tax but Interest charged in an account where there has been no recovery for three cons…

Allied Concepts India Private Limited, Delhi vs. ITO Ward-2(1), Delhi

In the result, appeal of the assessee is partly allowed as

ITA 2407/DEL/2025[2017-2018]Status: DisposedITAT Delhi26 Sept 2025AY 2017-2018

Bench: Shri Challa Nagendra Prasad & Shri M Balaganeshआ.अ.सं/.I.T.A No.2407/Del/2025 िनधा"रणवष"/Assessment Year: 2017-18 बनाम Allied Concepts India Pvt. Ltd., Income Tax Officer, C/O Dr. Kapil Goel, Adv. Vs. Ward 2(1), F-26,/124, Sector-7, Rohini, Delhi. Delhi. Pan No.Aaica9865C अपीलाथ" Appellant ""यथ"/Respondent

Section 115BSection 143(2)Section 145Section 148Section 250Section 37Section 68

…ded in the assessee's taxable income, provided the Income-tax Officer is satisfied that recovery is practically improbable. Twenty-six years 9 later, on June 20, 1978, in view of the judgment of the Kerala High Court In STATE BANK OF TRAVANCORE v. CIT [1977] 110 ITR 336, the Board by another circular, withdrew with immediate effect the earlier circular. However, by circular dated October 9, 1984, the Board decided that Interest in respect of doubtful debts credited to suspense account by banking companies would be subjected to tax but Interest charged in an account where there has been no recovery for three cons…

Balbir Singh, New Delhi vs. ACIT, Circle 43(1), Civic Center

In the result, appeal of the assessee is partly allowed as

ITA 1097/DEL/2024[2017-18]Status: DisposedITAT Delhi26 Sept 2025AY 2017-18

Bench: Shri Challa Nagendra Prasad & Shri M Balaganeshआ.अ.सं/.I.T.A No.1097/Del/2024 िनधा"रणवष"/Assessment Year: 2017-18 बनाम Balbir Singh, Acit, B-360, New Kanchan Road Apartment, Vs. Circle-43(1), Dwarka, New Delhi. Minto Road, New Delhi. Pan No.Edvps8264Q अपीलाथ" Appellant ""यथ"/Respondent

Section 119Section 143(2)

…ded in the assessee's taxable income, provided the Income-tax Officer is satisfied that recovery is practically improbable. Twenty-six years 9 later, on June 20, 1978, in view of the judgment of the Kerala High Court In STATE BANK OF TRAVANCORE v. CIT [1977] 110 ITR 336, the Board by another circular, withdrew with immediate effect the earlier circular. However, by circular dated October 9, 1984, the Board decided that Interest in respect of doubtful debts credited to suspense account by banking companies would be subjected to tax but Interest charged in an account where there has been no recovery for three cons…

Vivek Tracom Pvt. Ltd., Kolkata vs. I.T.O., Ward - 5(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 2522/KOL/2024[2017-2018]Status: DisposedITAT Kolkata18 Sept 2025AY 2017-2018

Bench: Shri Rajesh Kumar, Am & Shrisonjoy Sarma, Jm

For Appellant: Shri Sunil Surana, ARFor Respondent: Shri Pankaj Pandey, DR

Section 143(2)

…cluded in the assessee's taxable income, provided the Income-tax Officer is satisfied that recovery is practically improbable. Twenty-six years later, on June 20, 1978, in view of the judgment of the Kerala High Court In STATE BANK OF TRAVANCORE v. CIT [1977] 110 ITR 336, the Board by another circular, withdrew with immediate effect the earlier circular. However, by circular dated October 9, 1984, the Board decided that Interest in respect of doubtful debts credited to suspense account by banking companies would be subjected to tax but Interest charged in an account where there has been no recovery for three cons…

Baba Hi-Tech Pvt. Ltd., Kolkata vs. ACIT, Central Circle 4(4), Kolkata

In the result, the appeal of the assessee is allowed

ITA 798/KOL/2025[2021-2022]Status: DisposedITAT Kolkata15 Sept 2025AY 2021-2022

Bench: Shri Rajesh Kumar, Am & Shripradip Kumar Choubey, Jm Asst. Commissioner Of Income Baba Hi-Tech Pvt. Ltd. Tax, Circle 4(4) Room No.5, 3 Rd Floor, Aaykar Bhawan Poorva, 11/A, M.D. Road, Vs. 110, Shantiapply, Em Byepass Kolkata-700007 Kolkata-700107, West Bengal (Respondent) (Appellant) Pan No. Aakcs6228D Assessee By : Shri Saurabh Gupta, Ar Revenue By : Shri Sanjib Kumar Paul, Dr Date Of Hearing: 04.09.2025 Date Of Pronouncement: 15.09.2025

For Appellant: Shri Saurabh Gupta, ARFor Respondent: Shri Sanjib Kumar Paul, DR

Section 143(2)Section 143(3)

…cluded in the assessee's taxable income, provided the Income-tax Officer is satisfied that recovery is practically improbable. Twenty-six years later, on June 20, 1978, in view of the judgment of the Kerala High Court In STATE BANK OF TRAVANCORE v. CIT [1977] 110 ITR 336, the Board by another circular, withdrew with immediate effect the earlier circular. However, by circular dated October 9, 1984, the Board decided that Interest in respect of doubtful debts credited to suspense account by banking companies would be subjected to tax but Interest charged in an account where there has been no recovery for three cons…

Rohit Seth, Kolkata vs. ITO, Ward 30(4), Kolkata

In the result, the appeal of the is allowed

ITA 1205/KOL/2025[2017-2018]Status: DisposedITAT Kolkata15 Sept 2025AY 2017-2018

Bench: Shri Rajesh Kumar, Am Ito, Ward 30(4), Rohit Seth Aaykar Bhawan Dakshin, Fd 100, Sector-3, 2, Gariahat Road South, Salt Lake City, Kolkata-700106 Vs. Kolkata-700068 West Bengal West Bengal (Appellant) (Respondent) Pan No. Dfvps7680F Assessee By : Shri Manish Tiwari, Ar Revenue By : Shri Abhijit Adhikari, Dr Date Of Hearing: 10.09.2025 Date Of Pronouncement: 15.09.2025

For Appellant: Shri Manish Tiwari, ARFor Respondent: Shri Abhijit Adhikari, DR

Section 143(2)

…cluded in the assessee's taxable income, provided the Income-tax Officer is satisfied that recovery is practically improbable. Twenty-six years later, on June 20, 1978, in view of the judgment of the Kerala High Court In STATE BANK OF TRAVANCORE v. CIT [1977] 110 ITR 336, the Board by another circular, withdrew with immediate effect the earlier circular. However, by circular dated October 9, 1984, the Board decided that Interest in respect of doubtful debts credited to suspense account by banking companies would be subjected to tax but Interest charged in an account where there has been no recovery for three cons…

Om Prakash Jaiswal, Kharagpur vs. ITO, Ward 39(2), Midnapur

In the result, the appeal of the assessee is partly allowed

ITA 1468/KOL/2025[2017-2018]Status: DisposedITAT Kolkata12 Sept 2025AY 2017-2018

Bench: the hearing of the appeal.”

Section 143(2)Section 234ASection 250

…cluded in the assessee's taxable income, provided the Income-tax Officer is satisfied that recovery is practically improbable. Twenty-six years later, on June 20, 1978, in view of the judgment of the Kerala High Court In STATE BANK OF TRAVANCORE v. CIT [1977] 110 ITR 336, the Board by another circular, withdrew with immediate effect the earlier circular. However, by circular dated October 9, 1984, the Board decided that Interest in respect of doubtful debts credited to suspense account by banking companies would be subjected to tax but Interest charged in an account where there has been no recov- ery for three co…

Somnath Gupta, Kolkata vs. ACIT, C.C. 2(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 1147/KOL/2025[2018-2019]Status: DisposedITAT Kolkata10 Sept 2025AY 2018-2019

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Somnath Gupta Acit, C.C 2(1), C/O S.N. Ghosh & Associates, Aaykar Bhawan Poorva, 110, Shanti Pally, 5 Th Floor, Advocates 2, Garstin Place, 2Nd Floor, Suite No.203, Off Hare Eastern Metropolitian By Pass, Vs. Street, Kolkata-700001, Kolkata-700107, West Bengal West Bengal (Appellant) (Respondent) Pan No. Adwpg8240K Assessee By : Shri Somnath Ghosh, Ar Revenue By : Shri S.B. Chakraborthy, Dr Date Of Hearing: 02.09.2025 Date Of Pronouncement: 10.09.2025

For Appellant: Shri Somnath Ghosh, ARFor Respondent: Shri S.B. Chakraborthy, DR

Section 133ASection 143(1)Section 143(2)Section 144

…cluded in the assessee's taxable income, provided the Income-tax Officer is satisfied that recovery is practically improbable. Twenty-six years later, on June 20, 1978, in view of the judgment of the Kerala High Court In STATE BANK OF TRAVANCORE v. CIT [1977] 110 ITR 336, the Board by another circular, withdrew with immediate effect the earlier circular. However, by circular dated October 9, 1984, the Board decided that Interest in respect of doubtful debts credited to suspense account by banking companies would be subjected to tax but Interest charged in an account where there has been no recovery for three cons…

Sarbjit Sharma, Delhi vs. ITO, Ward-61(3), Delhi

In the result, the appeal of the assessee is allowed

ITA 5568/DEL/2024[2017-18]Status: DisposedITAT Delhi27 Aug 2025AY 2017-18

Bench: Shri Challa Nagendra Prasad & Shri M Balaganeshआ.अ.सं/.I.T.A No.5568/Del/2024 िनधा"रणवष"/Assessment Year: 2017-18 बनाम Sarbjit Sharma Ito, 36, Gf, Paschimi Marg, Vs. Ward 61(3), Vasant Vihar, Vasant Vihar-1, Delhi. South West Delhi. Pan No.Aabps4256R अपीलाथ" Appellant ""यथ"/Respondent

Section 143(2)Section 143(3)Section 250Section 69A

…cluded in the assessee's taxable income, provided the Income-tax Officer is satisfied that recovery is practically improbable. Twenty-six years later, on June 20, 1978, in view of the judgment of the Kerala High Court In STATE BANK OF TRAVANCORE v. CIT [1977] 110 ITR 336, the Board by another circular, withdrew with immediate effect the earlier circular. However, by circular dated October 9, 1984, the Board decided that Interest in respect of doubtful debts credited to suspense account by banking companies would be subjected to tax but Interest charged in an account where there has been no recovery for three cons…

Shilpi Sardana, Delhi vs. Deputy Commissioner of Income Tax Central Circle 31, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1425/DEL/2024[2021-2022]Status: DisposedITAT Delhi27 Aug 2025AY 2021-2022

Bench: Shri Challa Nagendra Prasad & Shri M Balaganeshआ.अ.सं/.I.T.A No.1425/Del/2024 िनधा"रणवष"/Assessment Year: 2021-22 बनाम Shilpi Sardana, Deputy Commissioner Of B-99, Swastya Vihar, Vs. Income Tax, Lakshmi Nagar, Central Circle-31, S.O. East Delhi. Room No.343, E-2, Ara Centre, Jhandewalan Extn., Pan No.Bwups9736E Delhi. अपीलाथ" Appellant ""यथ"/Respondent

Section 143(2)Section 143(3)

…cluded in the assessee's taxable income, provided the Income-tax Officer is satisfied that recovery is practically improbable. Twenty-six years later, on June 20, 1978, in view of the judgment of the Kerala High Court In STATE BANK OF TRAVANCORE v. CIT [1977] 110 ITR 336, the Board by another circular, withdrew with immediate effect the earlier circular. However, by circular dated October 9, 1984, the Board decided that Interest in respect of doubtful debts credited to suspense account by banking companies would be subjected to tax but Interest charged in an account where there has been no recovery for three cons…

R.K.Impex Private Limited, Kolkata vs. D.C.I.T., Circle-4(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 2696/KOL/2024[2017-18]Status: DisposedITAT Kolkata26 Aug 2025AY 2017-18

Bench: Shri Rajesh Kumar, Am & Shripradip Kumar Choubey, Jm Rk Impex Private Limited Dcit, Circle 4(1) 2Nd Floor, 16A, P-7, Chowringhee Square, Synagogue Street Burra Bazar, Aayakar Bhavan, Kolkata-700069 Vs. West Bengal-700001 West Bengal (Appellant) (Respondent) Pan No. Aabcr2580A Assessee By : Shri Sunil Surana, Ar Revenue By : Shri Mangtinlen Haokip, Dr Date Of Hearing: 29.07.2025 Date Of Pronouncement: 26.08.2025

For Appellant: Shri Sunil Surana, ARFor Respondent: Shri Mangtinlen Haokip, DR

Section 143(2)

…cluded in the assessee's taxable income, provided the Income-tax Officer is satisfied that recovery is practically improbable. Twenty-six years later, on June 20, 1978, in view of the judgment of the Kerala High Court In STATE BANK OF TRAVANCORE v. CIT [1977] 110 ITR 336, the Board by another circular, withdrew with immediate effect the earlier circular. However, by circular dated October 9, 1984, the Board decided that Interest in respect of doubtful debts credited to suspense account by banking companies would be subjected to tax but Interest charged in an account where there has been no recovery for three cons…

Anita Garg, Hapur vs. Income Tax Officer, Ward 2(3)(4), Hapur

In the result, the appeal of the assessee is allowed

ITA 4053/DEL/2024[2017-18]Status: DisposedITAT Delhi30 Jul 2025AY 2017-18

Bench: Shri Challa Nagendra Prasad & Shri M Balaganeshआ.अ.सं/.I.T.A No.4053/Del/2024 िनधा"रणवष"/Assessment Year: 2017-18 बनाम Anita Garg Income Tax Officer, Hapur, Vs. Ward 2(3)(4), Santosh Garhi, Aayakar Bhawan, Opp. Jareeb Kirana Store, Teachers Colony, Near Kms School, Bulandshahar, Hapur, Rampura, Pilkhuwa, Uttar Pradesh. Uttar Pradesh. Pan No.Aaypg2767Q अपीलाथ" Appellant ""यथ"/Respondent

Section 119Section 143(2)

…cluded in the assessee's taxable income, provided the Income-tax Officer is satisfied that recovery is practically improbable. Twenty-six years later, on June 20, 1978, in view of the judgment of the Kerala High Court In STATE BANK OF TRAVANCORE v. CIT [1977] 110 ITR 336, the Board by another circular, withdrew with immediate effect the earlier circular. However, by circular dated October 9, 1984, the Board decided that Interest in respect of doubtful debts credited to suspense account by banking companies would be subjected to tax but Interest charged in an account where there has been no recovery 7 for three co…

Mohammed Gyasuddin, Kolkata vs. ITO, Ward 30(2), Kolkata

In the result, the appeal of the assessee is allowed

ITA 1053/KOL/2025[2017-2018]Status: DisposedITAT Kolkata25 Jul 2025AY 2017-2018

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyi.T.A. No. 1053/Kol/2025 Assessment Year: 2017-2018 Mohammed Gyasuddin,…………………………Appellant 3, Dent Mission Road, Kolkata-700023, West Bengal [Pan:Afvpg2465H] -Vs.- Income Tax Officer,……………….……….....Respondent Ward-30(2), Kolkata, Aayakar Bhawan, Dakshin, 2, Gariahat Road, Kolkata-700031 Appearances By: Shri Miraj D. Shah, A.R., Appeared On Behalf Of The Assessee Shri Abhijit Adhikari, Jcit, Sr. D.R., Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: July 22, 2025 Date Of Pronouncing The Order: July 25, 2025 O R D E R

Section 139(1)Section 143(2)Section 143(3)Section 40A(3)

…cluded in the assessee's taxable income, provided the Income-tax Officer is satisfied that recovery is practically improbable. Twenty-six years later, on June 20, 1978, in view of the judgment of the Kerala High Court In STATE BANK OF TRAVANCORE v. CIT [1977] 110 ITR 336, the Board by another circular, withdrew with immediate effect the earlier circular. However, by circular dated October 9, 1984, the Board decided that Interest in respect of doubtful debts credited to suspense account by banking companies would be subjected to tax but Interest charged in an account where there has been no recovery for three cons…

Subhendu Nandy, Burdwan vs. I.T.O., Ward - 2(2), Burdwan

In the result, appeal of the assessee is allowed

ITA 2022/KOL/2024[2017-2018]Status: DisposedITAT Kolkata23 Jul 2025AY 2017-2018

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Subhendu Nandy Ito, Wd 2(2), Burdwan C/O S.N. Ghosh & Associates, Aaykar Bhavan, Burdwan, Advocates Sagar Mansion, 2. Kachari Road, Court Compound, Garstin Place, 2 Nd Floor, Suite P.O. & P.S. Burdwan, Dist. Vs. Nos, 202 & 203, Hare Street, Purba, Bardhaman-713101, Kolkata-700001, West Bengal West Bengal (Appellant) (Respondent) Pan No. Aegpn0674P Assessee By : Shri Somnath Ghosh, Ar Revenue By : Shri Ruchika Sharma, Dr Date Of Hearing: 21.05.2025 Date Of Pronouncement: 23.07.2025

For Appellant: Shri Somnath Ghosh, ARFor Respondent: Shri Ruchika Sharma, DR

Section 143Section 143(2)Section 143(3)Section 40Section 69A

…cluded in the assessee's taxable income, provided the Income-tax Officer is satisfied that recovery is practically improbable. Twenty-six years later, on June 20, 1978, in view of the judgment of the Kerala High Court In STATE BANK OF TRAVANCORE v. CIT [1977] 110 ITR 336, the Board by another circular, withdrew with immediate effect the earlier circular. However, by circular dated October 9, 1984, the Board decided that Interest in respect of doubtful debts credited to suspense account by banking companies would be subjected to tax but Interest charged in an account where there has been no recovery for three cons…

Ankur Dealcom Private Limited, Kolkata vs. PCIT, Kolkata - 2, Kolkata

In the result, the appeal of the assessee is allowed

ITA 197/KOL/2025[2021-22]Status: DisposedITAT Kolkata18 Jul 2025AY 2021-22

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Ankur Dealcom Private Limited Pcit, Room No. 302 & 303, Sikkim Aaykar Bhavan, P-7, Commerce House, 4/1, Middleton Chowringhee Square, Vs. Street, Kolkata-700071, Kolkata-700069, West Bengal West Bengal (Appellant) (Respondent) Pan No. Aahca2847F Assessee By : Shri Somnath Ghosh, Ar Revenue By : Shri Ruchika Sharma, Dr Date Of Hearing: 21.05.2025 Date Of Pronouncement: 18.07.2025

For Appellant: Shri Somnath Ghosh, ARFor Respondent: Shri Ruchika Sharma, DR

Section 143(1)Section 143(2)Section 143(3)Section 144BSection 263Section 68

…cluded in the assessee's taxable income, provided the Income-tax Officer is satisfied that recovery is practically improbable. Twenty-six years later, on June 20, 1978, in view of the judgment of the Kerala High Court In STATE BANK OF TRAVANCORE v. CIT [1977] 110 ITR 336, the Board by another circular, withdrew with immediate effect the earlier circular. However, by circular dated October 9, 1984, the Board decided that Interest in respect of doubtful debts credited to suspense account by banking companies would be subjected to tax but Interest charged in an account where there has been no recovery for three cons…

Ashok Kumar Agarwal and Ors HUF, Kolkata vs. A.C.I.T., Circle - 34, Kolkata

In the result, the appeal of the assessee is allowed

ITA 1/KOL/2025[2017-2018]Status: DisposedITAT Kolkata18 Jul 2025AY 2017-2018

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Ashok Kumar Agarwal & Ors Huf Acit, Circle 34, C/O S.N. Ghosh & Associates, Aaykar Bhavan Poorva, Advocates 2, Garstin Place, 2 Nd 110, Shanti Pally, 7 Th Floor, Vs. Floor, Suite No.203, Off Hare Eastern Metropolitian By Pass, Street, Kolkata-700001, Kolkata-700107, West Bengal West Bengal (Appellant) (Respondent) Pan No. Aaeha8352F Assessee By : Shri Somnath Ghosh, Ar Revenue By : Shri Amuldeep Kaur, Dr Date Of Hearing: 20.05.2025 Date Of Pronouncement: 18.07.2025

For Appellant: Shri Somnath Ghosh, ARFor Respondent: Shri Amuldeep Kaur, DR

Section 142(1)Section 143(2)Section 68

…cluded in the assessee's taxable income, provided the Income-tax Officer is satisfied that recovery is practically improbable. Twenty-six years later, on June 20, 1978, in view of the judgment of the Kerala High Court In STATE BANK OF TRAVANCORE v. CIT [1977] 110 ITR 336, the Board by another circular, withdrew with immediate effect the earlier circular. However, by circular dated October 9, 1984, the Board decided that Interest in respect of doubtful debts credited to suspense account by banking companies would be subjected to tax but Interest charged in an account where there has been no recovery for three cons…

Lahanda Gomarda Samabay Krishi Unnayan Samity Ltd., Uttar Dinajpur vs. ITO Ward-2(4), Raiganj

In the result, the appeal of the assessee is allowed

ITA 131/KOL/2025[2017-18]Status: DisposedITAT Kolkata19 May 2025AY 2017-18

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Lahanda Gomarda Samabay Income Tax Officer, Krishi Unnayan Samity Ltd. Ward 2(4), Maharaja Hat, Lahanda, It Office, Sbi Building, Vs. Dist. Uttar Dinajpur, Karnojhora, Raiganj, West West Bengal 733129 Dinajpur, West Bengal-733134 (Appellant) (Respondent) Pan No. Aaaal5359A Assessee By : Shri Soumitra Choudhury & Shri Pranabesh Sarkar, Ars Revenue By : Shri Kapil Monda, Dr Date Of Hearing: 15.05.2025 Date Of Pronouncement : 19.05.2025

For Appellant: Shri Soumitra Choudhury &For Respondent: Shri Kapil Monda, DR

Section 143(2)

…cluded in the assessee's taxable income, provided the Income-tax Officer is satisfied that recovery is practically improbable. Twenty-six years later, on June 20, 1978, in view of the judgment of the Kerala High Court In STATE BANK OF TRAVANCORE v. CIT [1977] 110 ITR 336, the Board by another circular, withdrew with immediate effect the earlier circular. However, by circular dated October 9, 1984, the Board decided that Interest in respect of doubtful debts credited to suspense account by banking companies would be subjected to tax but Interest charged in an account where there has been no recovery for three cons…

Tera Unemployed Engineers Co-Operative Society Ltd., Coochbehar vs. ITO, Ward-2(2), Coochbehar

In the result, the appeal of the assessee is allowed

ITA 674/KOL/2024[2014-15]Status: DisposedITAT Kolkata06 May 2025AY 2014-15

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Tera Unemployed Engineers Co-Operative Society Ltd. Ito, Ward-2(2) Girish Bhawan, Magazine Road It Building, Biswan Singha Road, Vs. Extension, Coochbehar, West Coochbehar,West Bengal-736101 Bengal, 736101 (Appellant) (Respondent) Pan No. Aaalt0515B Assessee By : Shri Soumitra Choudhury & Shri Pranabesh Sarkar, Ars Revenue By : Shri S.B. Chakraborthy, Dr Date Of Hearing: 07.04.2025 Date Of Pronouncement : 06.05.2025

For Appellant: Shri Soumitra Choudhury &For Respondent: Shri S.B. Chakraborthy, DR

Section 143(2)

…cluded in the assessee's taxable income, provided the Income-tax Officer is satisfied that recovery is practically improbable. Twenty-six years later, on June 20, 1978, in view of the judgment of the Kerala High Court In STATE BANK OF TRAVANCORE v. CIT [1977] 110 ITR 336, the Board by another circular, withdrew with immediate effect the earlier circular. However, by circular dated October 9, 1984, the Board decided that Interest in respect of doubtful debts credited to suspense account by banking companies would be subjected to tax but Interest charged in an account where there has been no recovery for three cons…

Hind Ceramics Pvt. Ltd., Kolkata vs. DCIT, Circle - 10(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 610/KOL/2024[2017-18]Status: DisposedITAT Kolkata06 May 2025AY 2017-18

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: Shri Soumitra Choudhury &For Respondent: Shri Huidrom Robindro Singh, DR

Section 143(2)Section 234BSection 24(1)

…cluded in the assessee's taxable income, provided the Income-tax Officer is satisfied that recovery is practically improbable. Twenty-six years later, on June 20, 1978, in view of the judgment of the Kerala High Court In STATE BANK OF TRAVANCORE v. CIT [1977] 110 ITR 336, the Board by another circular, withdrew with immediate effect the earlier circular. However, by circular dated October 9, 1984, the Board decided that Interest in respect of doubtful debts credited to suspense account by banking companies would be subjected to tax but Interest charged in an account where there has been no recovery for three cons…

STATE BANK OF TRAVANCORE v. CIT

What is STATE BANK OF TRAVANCORE v. CIT authority for?

Also referred to as

Also reported as

Sections most often in play

Issues it is cited on

Judgments citing STATE BANK OF TRAVANCORE v. CIT

Pankhuri Mishra, Gangtok vs. I.T.O., Ward - 3(1), Gangtok

Adyashakti Himghar Private Limited, Kolkata vs. ACIT Circle 7(1), Kolkata

Allied Concepts India Private Limited, Delhi vs. ITO Ward-2(1), Delhi

Balbir Singh, New Delhi vs. ACIT, Circle 43(1), Civic Center

Vivek Tracom Pvt. Ltd., Kolkata vs. I.T.O., Ward - 5(1), Kolkata

Baba Hi-Tech Pvt. Ltd., Kolkata vs. ACIT, Central Circle 4(4), Kolkata

Rohit Seth, Kolkata vs. ITO, Ward 30(4), Kolkata

Om Prakash Jaiswal, Kharagpur vs. ITO, Ward 39(2), Midnapur

Somnath Gupta, Kolkata vs. ACIT, C.C. 2(1), Kolkata

Sarbjit Sharma, Delhi vs. ITO, Ward-61(3), Delhi

Shilpi Sardana, Delhi vs. Deputy Commissioner of Income Tax Central Circle 31, New Delhi

R.K.Impex Private Limited, Kolkata vs. D.C.I.T., Circle-4(1), Kolkata

Anita Garg, Hapur vs. Income Tax Officer, Ward 2(3)(4), Hapur

Mohammed Gyasuddin, Kolkata vs. ITO, Ward 30(2), Kolkata

Subhendu Nandy, Burdwan vs. I.T.O., Ward - 2(2), Burdwan

Ankur Dealcom Private Limited, Kolkata vs. PCIT, Kolkata - 2, Kolkata

Ashok Kumar Agarwal and Ors HUF, Kolkata vs. A.C.I.T., Circle - 34, Kolkata

Lahanda Gomarda Samabay Krishi Unnayan Samity Ltd., Uttar Dinajpur vs. ITO Ward-2(4), Raiganj

Tera Unemployed Engineers Co-Operative Society Ltd., Coochbehar vs. ITO, Ward-2(2), Coochbehar

Hind Ceramics Pvt. Ltd., Kolkata vs. DCIT, Circle - 10(1), Kolkata