STATE BANK OF TRAVANCORE v. CIT

110 ITR 336Reported decision1977#1677 most cited

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.

68

judgments rely on this decision, according to BharatTax’s citation analysis of 366,418 Indian tax judgments — from 1999 to 2026.

Also referred to as

State Bank of Travancore v. CIT · section 119 · section 119(2)(a) · doubtful debts · suspense account · banking companies · taxable income · recovery · income tax

Also reported as

24 Taxmann.com 33788 Taxmann 536

Sections most often in play

Section 143(2)Section 119Section 143(3)Section 142(1)Section 250Section 119(2)(a)Section 139(1)Section 115JB

Issues it is cited on

section 119(2)(a)section 119(2)section 23aretention moneysection 145(1)computer assisted scrutiny selectionsection 211section 115baasection 28(iv)section 145(2)section 119carry forward of losses

Judgments citing STATE BANK OF TRAVANCORE v. CIT

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

In the result, the appeal of the assessee is allowed

ITA 608/KOL/2024[2012-13]Status: DisposedITAT Kolkata06 May 2025AY 2012-13

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…

Sajal Biswas, Kolkata vs. I.T.O, WD 24(1), Hooghly.

In the result, the appeal of the assessee is allowed

ITA 1244/KOL/2023[2017-18]Status: DisposedITAT Kolkata26 Mar 2025AY 2017-18

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm I.T.O, Wd 24(1), Hooghly Sajal Biswas C/O. S.N.Ghosh& Associates, Aayakar Bhawan, Hooghly, Advocates 2, Garstin Place, Khadina More, G.T.Road, 3Rd Vs. 2Nd Floor, Suite No.203. Floor, P.O- Chinsurah, P.S. Off Hare Street, Kolkata, Chinsurah, Hooghly, West Bengal, 712101 West Bengal, 700001 (Appellant) (Respondent) Pan No. Awppb6287R Assessee By : Shri Somnath Ghosh, Ar Revenue By : Ms. Monalisha Pal Mukherjee, Dr Date Of Hearing: 13.03.2025 Date Of Pronouncement : 26.03.2025

For Appellant: Shri Somnath Ghosh, ARFor Respondent: Ms. Monalisha Pal Mukherjee, 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 Sajal Biswas; A.Y. 2017-18 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…

Tapas Kumar Das, Kolkata vs. I.T.O., Ward - 50(5), Kolkata

In the result, the appeal of the assessee is allowed

ITA 1660/KOL/2024[2017-2018]Status: DisposedITAT Kolkata11 Mar 2025AY 2017-2018

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Ito, Ward-50(5),Kolkata Income Tax Office, Tapas Kumar Das Uttarapan Complex, 18,18, Ambika Mukherjee Road, Manicktla Civic Centre, Kolkata-700013, Vs. West Bengal Ultandanga, Kolkata-700054 West Bengal (Appellant) (Respondent) Pan No. Bmppd1220D Assessee By : Shri S.K. Tulsiyan, Ar Revenue By : Shri Subhro Das, Dr Date Of Hearing: 13.02.2025 Date Of Pronouncement : 11.03.2025

For Appellant: Shri S.K. Tulsiyan, ARFor Respondent: Shri Subhro Das, DR
Section 143Section 143(2)Section 144Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PRADIP KUMAR CHOUBEY, JM ITO, Ward-50(5),Kolkata Income Tax Office, Tapas Kumar Das Uttarapan Complex, 18,18, Ambika Mukherjee Road, Manicktla Civic Centre, Kolkata-700013, Vs. West Bengal Ultandanga, Kolkata-700054 West Bengal (Appellant) (Respondent) PAN No. BMPPD1220D Assessee by : Shri S.K. Tulsiyan, AR Revenue by : Shri Subhro Das, DR Date of hearing: 13.02.2025 Date of pronouncement : 11.03.2025 O R D E R Per Rajesh Kumar, AM: This is an appeal preferred by the assessee against the order of the National Faceless…

Nadia District Central Co-Operative Bank Ltd., Nadia vs. PCIT-1, Kolkata

In the result, the appeal of the assessee is allowed

ITA 763/KOL/2024[2018-19]Status: DisposedITAT Kolkata15 Jan 2025AY 2018-19

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

For Appellant: Shri S.K. Tulsiyan, AR &For Respondent: Shri P.N. Barnwal, DR
Section 143(2)Section 143(3)Section 263

…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…

Shib Nath Ghosh, Berhampore vs. I.T.O., Ward - 42(1), Murshidabad

In the result, the appeal of the assessee is allowed

ITA 1812/KOL/2024[2018-2019]Status: DisposedITAT Kolkata29 Nov 2024AY 2018-2019

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarmai.T.A. No. 1812/Kol/2024 Assessment Year: 2018-19 Shib Nath Ghosh Income Tax Officer, Ward 42(1), 16, Peary Mohan Sen Road, Vs Mursidabad,39, R.N. Tagore Road, Berhampore, Berhampore, Dist. Murshidabad (Wb), Murshidabad-742101 Pin-742101 [Pan :Aelpg4724N] अपीलार्थी/ (Appellant) प्रत्‍यर्थी/ (Respondent)

For Appellant: Shri S.K. Tulsiyan, ARFor Respondent: Shri Pradip Biswas, DR
Section 119Section 143(2)Section 143(3)Section 144B

…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…

Pr Commissioner of Income Tax vs. The Kangra Central Cooperative Bank Ltd

The appeals are dismissed

ITA/82/2018HC Himachal Pradesh07 Dec 2022

Bench: HON'BLE MRS. JUSTICE SABINA,HON'BLE MR. JUSTICE SUSHIL KUKREJA

Section 145Section 36Section 43D

…ersus Commissioner of Income-Tax, (2006) 283 ITR 84 (SC), wherein it has been held as under:- “7. Although the 1952 circular was withdrawn in June 1978 in view of the decision of the Kerala High Court to the contrary in State Bank of Travancore vs. CIT (1977) 110 ITR 336, the principle was reintroduced by the Central Board of Direct Taxes by another Circular dated October 9, 1984. The 1984 Circular clarified that up to the Assessment years 1978-79 the taxability of interest on doubtful debts credited to suspense account would be decided in the light of the Board’s earlier Circular dated 6th October, 1…

Pr Commissioner of Income Tax vs. The Kangra Central Cooperative Bank Ltd

The appeals are dismissed

ITA/83/2018HC Himachal Pradesh07 Dec 2022

Bench: HON'BLE MRS. JUSTICE SABINA,HON'BLE MR. JUSTICE SUSHIL KUKREJA

Section 145Section 36Section 43D

…ersus Commissioner of Income-Tax, (2006) 283 ITR 84 (SC), wherein it has been held as under:- “7. Although the 1952 circular was withdrawn in June 1978 in view of the decision of the Kerala High Court to the contrary in State Bank of Travancore vs. CIT (1977) 110 ITR 336, the principle was reintroduced by the Central Board of Direct Taxes by another Circular dated October 9, 1984. The 1984 Circular clarified that up to the Assessment years 1978-79 the taxability of interest on doubtful debts credited to suspense account would be decided in the light of the Board’s earlier Circular dated 6th October, 1…

Uniworth Limited, Kolkata vs. DCIT, Circle - 11, Kolkata

In the result, appeals filed by the assessee in ITA No

ITA 2554/KOL/2017[2006-07]Status: DisposedITAT Kolkata20 Jan 2020AY 2006-07

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am

For Appellant: Shri N.M. Bhansali, AdvocateFor Respondent: Shri Supriyo Pal, JCIT, Sr. DR
Section 143(1)Section 143(3)Section 147Section 148

…is taxable irrespective of whether the interest is credited to suspense account or to interest account. The Kerala High Court has also expressed the same view in the case of State Assessment Years: 2003-04, 2004-05 & 2005-06 Bank of Travancore v. CIT [1977] 110 ITR 336. The amount of such interest is, therefore, includible in the taxable income." The withdrawal of the circular of 6-10- 1952 which had been in force for thirty-six years was on account of the decision of the Kerala High Court in State Bank of Travancore's case (supra). The Board, however, issued another circular of 9-10-1984 under which the Board…

Uniworth Limited, Kolkata vs. ACIT, Circle - 11, Kolkata

In the result, appeals filed by the assessee in ITA No

ITA 2553/KOL/2017[2004-05]Status: DisposedITAT Kolkata20 Jan 2020AY 2004-05

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am

For Appellant: Shri N.M. Bhansali, AdvocateFor Respondent: Shri Supriyo Pal, JCIT, Sr. DR
Section 143(1)Section 143(3)Section 147Section 148

…is taxable irrespective of whether the interest is credited to suspense account or to interest account. The Kerala High Court has also expressed the same view in the case of State Assessment Years: 2003-04, 2004-05 & 2005-06 Bank of Travancore v. CIT [1977] 110 ITR 336. The amount of such interest is, therefore, includible in the taxable income." The withdrawal of the circular of 6-10- 1952 which had been in force for thirty-six years was on account of the decision of the Kerala High Court in State Bank of Travancore's case (supra). The Board, however, issued another circular of 9-10-1984 under which the Board…

Uniworth Limited, Kolkata vs. DCIT, Circle - 11, Kolkata

In the result, appeals filed by the assessee in ITA No

ITA 2552/KOL/2017[2003-04]Status: DisposedITAT Kolkata20 Jan 2020AY 2003-04

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am

For Appellant: Shri N.M. Bhansali, AdvocateFor Respondent: Shri Supriyo Pal, JCIT, Sr. DR
Section 143(1)Section 143(3)Section 147Section 148

…is taxable irrespective of whether the interest is credited to suspense account or to interest account. The Kerala High Court has also expressed the same view in the case of State Assessment Years: 2003-04, 2004-05 & 2005-06 Bank of Travancore v. CIT [1977] 110 ITR 336. The amount of such interest is, therefore, includible in the taxable income." The withdrawal of the circular of 6-10- 1952 which had been in force for thirty-six years was on account of the decision of the Kerala High Court in State Bank of Travancore's case (supra). The Board, however, issued another circular of 9-10-1984 under which the Board…

Lic Housing Finance Ltd, Mumbai vs. DCIT Cir 2(2), Mumbai

ITA 5434/MUM/2011[2004-05]Status: DisposedITAT Mumbai04 Oct 2019AY 2004-05

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.5434/Mum/2011 (िनधा"रण वष" / Assessment Year:2004-05) Lic Housing Finance Limited Dcit-Circle -2(2) 2Nd Floor, Bombay Life Bldg. बनाम/ Aaykar Bhavan, M.K. Marg 45/47 Veer Nariman Road Mumbai- 400 020. Vs. Fort, Mumbai-400 023. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaci-5375-F (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपील सं./ I.T.A. No.5435/Mum/2011 (िनधा"रण वष" / Assessment Year:2005-06) Lic Housing Finance Limited Dcit-Circle -2(2) 2Nd Floor, Bombay Life Bldg. बनाम/ Aaykar Bhavan, M.K. Marg 45/47 Veer Nariman Road Mumbai- 400 020. Vs. Fort, Mumbai-400 023. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaci-5375-F (अपीलाथ"/Appellant) (""थ" / Respondent) : Assessee By : Shri H.P. Mahajani- Ld. Ar Revenue By : Shri Anadi Varma - Ld. Cit-Dr सुनवाई की तारीख/ : 30/07/2019 Date Of Hearing घोषणा की तारीख / : 04/10/2019 Date Of Pronouncement

For Appellant: Shri H.P. Mahajani- Ld. ARFor Respondent: Shri Anadi Varma - Ld. CIT-DR
Section 36(1)(viii)

…t Taxes issued a circular dated June 20, 1978, withdrawing with immediate effect the earlier circular of October 6, 1952. The reason for the withdrawal of the circular of 1952 was the decision of the Kerala High Court in State Bank of Travancore v. CIT [1977] 110 ITR 336 wherein a view was expressed that in such cases income would accrue under mercantile system of accounting. The Central Board of Direct Taxes, however, issued another circular of October 9, 1984, under which the Central Board of Direct Taxes decided that "interest in respect of doubtful debts credited to suspense account by the banking companies w…

M/S Housing & Urban Devlopment Corporation Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, both the appeals filed by the Revenue are allowed for statistical purpose

ITA 3366/DEL/2013[2009-10]Status: DisposedITAT Delhi09 Feb 2016AY 2009-10

Bench: H.S. Sidhu & Sh. O.P. Kantsl. No.

Section 139(5)Section 143(1)Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’: NEW DELHI BEFORE H.S. SIDHU, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Sl. No. ITA Nos. Assessment Years 1. 4303/Del/2009 2004-05 2. 1166/Del/2012 2005-06 3. 1167/Del/2012 2006-07 4. 1168/Del/2012 2007-08 5. 3365/Del/2013 2008-09 6. 3366/Del/2013 2009-10 Housing and Urban Development Vs. DCIT/Addl. CIT, Circle-12(1), Corporation Ltd. (HUDCO), New Delhi Hudco Bhawan, Lodhi Road, New Delhi (PAN: AAACH0632A) (Appellant) (Respondent) And ITA Nos. 1561 & 1562/Del/2012 Assessment Years: 2006-07 & 2007-08 ACIT, Circle-12(1), New Delhi Vs. Housing and Urb…

M/S Housing & Urban Devlopment Corporation Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, both the appeals filed by the Revenue are allowed for statistical purpose

ITA 3365/DEL/2013[2008-09]Status: DisposedITAT Delhi09 Feb 2016AY 2008-09

Bench: H.S. Sidhu & Sh. O.P. Kantsl. No.

Section 139(5)Section 143(1)Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’: NEW DELHI BEFORE H.S. SIDHU, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Sl. No. ITA Nos. Assessment Years 1. 4303/Del/2009 2004-05 2. 1166/Del/2012 2005-06 3. 1167/Del/2012 2006-07 4. 1168/Del/2012 2007-08 5. 3365/Del/2013 2008-09 6. 3366/Del/2013 2009-10 Housing and Urban Development Vs. DCIT/Addl. CIT, Circle-12(1), Corporation Ltd. (HUDCO), New Delhi Hudco Bhawan, Lodhi Road, New Delhi (PAN: AAACH0632A) (Appellant) (Respondent) And ITA Nos. 1561 & 1562/Del/2012 Assessment Years: 2006-07 & 2007-08 ACIT, Circle-12(1), New Delhi Vs. Housing and Urb…

ACIT, New Delhi vs. M/S. Housing & Urban Development Corp. Ltd. (Hudco), New Delhi

In the result, both the appeals filed by the Revenue are allowed for statistical purpose

ITA 1562/DEL/2012[2007-08]Status: DisposedITAT Delhi09 Feb 2016AY 2007-08

Bench: H.S. Sidhu & Sh. O.P. Kantsl. No.

Section 139(5)Section 143(1)Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’: NEW DELHI BEFORE H.S. SIDHU, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Sl. No. ITA Nos. Assessment Years 1. 4303/Del/2009 2004-05 2. 1166/Del/2012 2005-06 3. 1167/Del/2012 2006-07 4. 1168/Del/2012 2007-08 5. 3365/Del/2013 2008-09 6. 3366/Del/2013 2009-10 Housing and Urban Development Vs. DCIT/Addl. CIT, Circle-12(1), Corporation Ltd. (HUDCO), New Delhi Hudco Bhawan, Lodhi Road, New Delhi (PAN: AAACH0632A) (Appellant) (Respondent) And ITA Nos. 1561 & 1562/Del/2012 Assessment Years: 2006-07 & 2007-08 ACIT, Circle-12(1), New Delhi Vs. Housing and Urb…

ACIT, New Delhi vs. M/S. Housing & Urban Development Corp. Ltd. (Hudco), New Delhi

In the result, both the appeals filed by the Revenue are allowed for statistical purpose

ITA 1561/DEL/2012[2006-07]Status: DisposedITAT Delhi09 Feb 2016AY 2006-07

Bench: H.S. Sidhu & Sh. O.P. Kantsl. No.

Section 139(5)Section 143(1)Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’: NEW DELHI BEFORE H.S. SIDHU, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Sl. No. ITA Nos. Assessment Years 1. 4303/Del/2009 2004-05 2. 1166/Del/2012 2005-06 3. 1167/Del/2012 2006-07 4. 1168/Del/2012 2007-08 5. 3365/Del/2013 2008-09 6. 3366/Del/2013 2009-10 Housing and Urban Development Vs. DCIT/Addl. CIT, Circle-12(1), Corporation Ltd. (HUDCO), New Delhi Hudco Bhawan, Lodhi Road, New Delhi (PAN: AAACH0632A) (Appellant) (Respondent) And ITA Nos. 1561 & 1562/Del/2012 Assessment Years: 2006-07 & 2007-08 ACIT, Circle-12(1), New Delhi Vs. Housing and Urb…

M/S. Housing & Urban Development Corporation Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, both the appeals filed by the Revenue are allowed for statistical purpose

ITA 1168/DEL/2012[2007-08]Status: DisposedITAT Delhi09 Feb 2016AY 2007-08

Bench: H.S. Sidhu & Sh. O.P. Kantsl. No.

Section 139(5)Section 143(1)Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’: NEW DELHI BEFORE H.S. SIDHU, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Sl. No. ITA Nos. Assessment Years 1. 4303/Del/2009 2004-05 2. 1166/Del/2012 2005-06 3. 1167/Del/2012 2006-07 4. 1168/Del/2012 2007-08 5. 3365/Del/2013 2008-09 6. 3366/Del/2013 2009-10 Housing and Urban Development Vs. DCIT/Addl. CIT, Circle-12(1), Corporation Ltd. (HUDCO), New Delhi Hudco Bhawan, Lodhi Road, New Delhi (PAN: AAACH0632A) (Appellant) (Respondent) And ITA Nos. 1561 & 1562/Del/2012 Assessment Years: 2006-07 & 2007-08 ACIT, Circle-12(1), New Delhi Vs. Housing and Urb…

M/S. Housing & Urban Development Corporation Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, both the appeals filed by the Revenue are allowed for statistical purpose

ITA 1167/DEL/2012[2006-07]Status: DisposedITAT Delhi09 Feb 2016AY 2006-07

Bench: H.S. Sidhu & Sh. O.P. Kantsl. No.

Section 139(5)Section 143(1)Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’: NEW DELHI BEFORE H.S. SIDHU, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Sl. No. ITA Nos. Assessment Years 1. 4303/Del/2009 2004-05 2. 1166/Del/2012 2005-06 3. 1167/Del/2012 2006-07 4. 1168/Del/2012 2007-08 5. 3365/Del/2013 2008-09 6. 3366/Del/2013 2009-10 Housing and Urban Development Vs. DCIT/Addl. CIT, Circle-12(1), Corporation Ltd. (HUDCO), New Delhi Hudco Bhawan, Lodhi Road, New Delhi (PAN: AAACH0632A) (Appellant) (Respondent) And ITA Nos. 1561 & 1562/Del/2012 Assessment Years: 2006-07 & 2007-08 ACIT, Circle-12(1), New Delhi Vs. Housing and Urb…

M/S. Housing & Urban Development Corporation Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, both the appeals filed by the Revenue are allowed for statistical purpose

ITA 1166/DEL/2012[2005-06]Status: DisposedITAT Delhi09 Feb 2016AY 2005-06

Bench: H.S. Sidhu & Sh. O.P. Kantsl. No.

Section 139(5)Section 143(1)Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’: NEW DELHI BEFORE H.S. SIDHU, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Sl. No. ITA Nos. Assessment Years 1. 4303/Del/2009 2004-05 2. 1166/Del/2012 2005-06 3. 1167/Del/2012 2006-07 4. 1168/Del/2012 2007-08 5. 3365/Del/2013 2008-09 6. 3366/Del/2013 2009-10 Housing and Urban Development Vs. DCIT/Addl. CIT, Circle-12(1), Corporation Ltd. (HUDCO), New Delhi Hudco Bhawan, Lodhi Road, New Delhi (PAN: AAACH0632A) (Appellant) (Respondent) And ITA Nos. 1561 & 1562/Del/2012 Assessment Years: 2006-07 & 2007-08 ACIT, Circle-12(1), New Delhi Vs. Housing and Urb…

M/S. Housing and Urban Development Corporation Ltd (Hudco), New Delhi vs. DCIT, New Delhi

In the result, both the appeals filed by the Revenue are allowed for statistical purpose

ITA 4303/DEL/2009[2004-05]Status: DisposedITAT Delhi09 Feb 2016AY 2004-05

Bench: H.S. Sidhu & Sh. O.P. Kantsl. No.

Section 139(5)Section 143(1)Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’: NEW DELHI BEFORE H.S. SIDHU, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Sl. No. ITA Nos. Assessment Years 1. 4303/Del/2009 2004-05 2. 1166/Del/2012 2005-06 3. 1167/Del/2012 2006-07 4. 1168/Del/2012 2007-08 5. 3365/Del/2013 2008-09 6. 3366/Del/2013 2009-10 Housing and Urban Development Vs. DCIT/Addl. CIT, Circle-12(1), Corporation Ltd. (HUDCO), New Delhi Hudco Bhawan, Lodhi Road, New Delhi (PAN: AAACH0632A) (Appellant) (Respondent) And ITA Nos. 1561 & 1562/Del/2012 Assessment Years: 2006-07 & 2007-08 ACIT, Circle-12(1), New Delhi Vs. Housing and Urb…

DCIT Cen Cir 14, Mumbai vs. Omprakash B. Goenka, Mumbai

In the result, appeals of the revenue are dismissed, whereas appeals of the assessee are allowed for statistical purposes

ITA 2032/MUM/2013[2010-11]Status: DisposedITAT Mumbai23 Dec 2015AY 2010-11

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आमकय अऩीर सं./Ita Nos.2027 To 2032/Mum/2013 (नििाारण वषा / Assessment Years :2005-2006 To 2010-2011) Dcit, Central Circle-14, Mumbai- Vs. Shri Omprakash B. 400020 Goenka, 101, Somerset House, Sophia College Lane, Warden Road, Mumbai-400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.1895 & 1921/Mum/2013 (नििाारण वषा / Assessment Years :2008-2009 & 2010-2011) Shri Omprakash B. Goenka, Vs. Acit, Central Circle-14, 101, Somerset House, Mumbai-400020 Sophia College Lane, Warden Road, Mumbai- 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri Deepkant Prasad ननधाारयती की ओर से /Assessee By : Shri Hiro Rai सुनवाई की तायीख / Date Of Hearing : 07/10/2015 घोषणा की तायीख/Date Of Pronouncement 23/12/2015 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Revenue & Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2010-2011, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act.

For Appellant: Shri Hiro RaiFor Respondent: Shri Deepkant Prasad
Section 132Section 139(1)Section 139(5)Section 143(3)Section 153ASection 33A

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘सी’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM आमकय अऩीर सं./ITA Nos.2027 to 2032/Mum/2013 (नििाारण वषा / Assessment Years :2005-2006 to 2010-2011) DCIT, Central Circle-14, Mumbai- Vs. Shri Omprakash B. 400020 Goenka, 101, Somerset House, Sophia College Lane, Warden Road, Mumbai-400026 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AECPG 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND आमकय अऩीर सं./ITA Nos.1895 & 1921/Mum/2013 (नििाारण वषा / Assessment Years :2008-2009 & 2010-2011) Shri Ompraka…