Sumitomo Mitsui Banking Corpn v. Deputy Director of Income-tax (IT), Range-2(1), Mumbai

19 Taxmann.com 364Reported decision2012#4465 most cited

What is Sumitomo Mitsui Banking Corpn v. Deputy Director of Income-tax (IT), Range-2(1), Mumbai authority for?

Interest received by an Indian branch from its head office is not taxable as it represents profit from oneself, and expenditure incurred by the head office for the branch is not deductible from the branch's income.

26

judgments rely on this decision, according to BharatTax’s citation analysis of 366,406 Indian tax judgments — from 2017 to 2026.

Also referred to as

Sumitomo Mitsui Banking Corpn v. Deputy Director of Income-tax · section 37 · section 44C · interest from head office · branch income · profit from oneself · disallowance of expenditure

Sections most often in play

Section 44CSection 115JBSection 37Section 143(3)Section 195Section 40(a)(i)Section 9(1)(vii)Section 90(2)

Issues it is cited on

section 44csection 33acsection 9(1)(v)section 90(2)section 10(15)section 64section 74section 28(iv)copyrighted articleminimum alternate taxsection 115atax treaty

Judgments citing Sumitomo Mitsui Banking Corpn v. Deputy Director of Income-tax (IT), Range-2(1), Mumbai

Australia and New Zealand Banking Group Ltd., Mumbai vs. DCIT (It)-1(1)(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 7487/MUM/2018[2014-15]Status: DisposedITAT Mumbai12 Feb 2026AY 2014-15

Bench: Shri Saktijit Dey, Hon'Ble & Shri Girish Agrawalassessment Year: 2014-15 Australia & New Zealand Deputy Commissioner Of Banking Group Ltd. Income-Tax – 1(1)(2), Unit A, Sixth Floor, Mumbai Cnergy Centre, Appasaheb Marathe Marg, Vs. Prabhadevi, Mumbai – 400 025 (Pan : Aaica3008P) (Appellant) (Respondent) Present For: Assessee : Shri Madhur Agrawal, Advocate Revenue : Shri Annavaram K., Sr. Dr Date Of Hearing : 14.11.2025 Date Of Pronouncement : 12.02.2026 O R D E R Per Girish Agrawal: This Appeal Filed By The Assessee Is Against The Final Assessment Order Passed Pursuant To The Directions Of The Dispute Resolution Panel-1, Mumbai, (Drp) Vide Order Dated 04.09.2018 U/S. 144C(5) Of The Income-Tax Act, 1961 (Hereinafter Referred To As The “Act”), For Assessment Year 2014-15. 2. Grounds Taken By The Assessee Are Reproduced As Under: Ground 1: Determination Of The Arm'S Length Price (Alp) Of The International Transaction Relating To Processing Fees Received On Account Of Guarantees Issued To Indian Companies Based On Counter-Guarantee From Overseas Branches

For Appellant: Shri Madhur Agrawal, AdvocateFor Respondent: Shri Annavaram K., Sr. DR
Section 133(6)Section 144C(5)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH MUMBAI BEFORE SHRI SAKTIJIT DEY, HON'BLE VICE PRESIDENT AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2014-15 Australia and New Zealand Deputy Commissioner of Banking Group Ltd. Income-tax – 1(1)(2), Unit A, Sixth Floor, Mumbai Cnergy Centre, Appasaheb Marathe Marg, Vs. Prabhadevi, Mumbai – 400 025 (PAN : AAICA3008P) (Appellant) (Respondent) Present for: Assessee : Shri Madhur Agrawal, Advocate Revenue : Shri Annavaram K., Sr. DR Date of Hearing : 14.11.2025 Date of Pronouncement : 12.02.2026 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal…

M/S. Tbea Shenyang Trasformer Group Company Limited, Vadodara vs. The Deputy Commissioner of Income Tax, Int. Tax., Vadodara

Appeal is dismissed

ITA 121/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad07 Oct 2025AY 2013-14

Bench: S/Shri Sanjay Garg & Makarand V.Mahadeokarasstt.Year : 2013-2014 M/S.Tbea Shenyang Transformer Dcit, International Group Company Limited Vs. Taxation Tbea Green Energy Park Vadodara. National Highway No.8 Village : Miyagam Karjan Vadodara Pan : Aadct 4557 F (Applicant) (Responent) : Assessee By Ms.Amrin Pathan, Ar : Shri Mahesh Shah, Cit-Dr Revenue By सुनवाई क" तारीख/Date Of Hearing : 29/09/2025 घोषणा क" तारीख /Date Of Pronouncement: 07/10/2025 आदेश आदेश/O R D E R आदेश आदेश Per Makarand V.Mahadeokar, Am: This Appeal By The Assessee Arises From The Assessment Order Dated 07.11.2017 Passed By The Deputy Commissioner Of Income Tax, International Taxation, Vadodara [Hereinafter Referred To As “Assessing Officer Or Ao”], Under Section 143(3) Read With Section 144C(13) Of The Income Tax Act, 1961 For Assessment Year 2013-14 In Accordance With The Directions Of The Dispute Resolution Panel – 2, Mumbai [Hereinafter Referred To As “Drp”]

Section 142(1)Section 143(2)Section 143(3)Section 144C(13)Section 144C(2)Section 144C(5)Section 271(1)(c)Section 92BSection 92CSection 92E

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण,अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘D’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD ]BEFORE S/SHRI SANJAY GARG, JUDICIAL MEMBER AND MAKARAND V.MAHADEOKAR, ACCOUNTANT MEMBER Asstt.Year : 2013-2014 M/s.TBEA Shenyang Transformer DCIT, International Group Company Limited Vs. Taxation TBEA Green Energy Park Vadodara. National Highway No.8 Village : Miyagam Karjan Vadodara PAN : AADCT 4557 F (Applicant) (Responent) : Assessee by Ms.Amrin Pathan, AR : Shri Mah…

DDIT, New Delhi vs. M/S. the Bank of Tokyo Mitsubishi Ufj Ltd., New Delhi

Appeal is dismissed

ITA 3756/DEL/2014[2006-07]Status: DisposedITAT Delhi13 Aug 2025AY 2006-07

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahmanasstt. Yr.: 2006-07

Section 115JSection 143(3)Section 44CSection 90

…1 ITA Nos. 3708 & 3756/Del/2014 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Asstt. Yr.: 2006-07 M/S The Bank of Tokyo Mitsubishi Vs DDIT, Circle-1(1), UFJ Ltd., Jeevan Vihar Building, 3, New Delhi. Parliament Street, New Delhi-110001. PAN: AABCT 3880 D APPELLANT RESPONDENT AND Asstt. Yr.: 2006-07 Vs M/s The Bank of Tokyo Mitsubishi UFJ DDIT, Circle-1(1), Ltd., Jeevan Vihar Building, 3, New Delhi. Parliament Street, New Delhi-110001. PAN: AABCT 3880 D APPELLANT RESPONDENT Assessee represented by S…

ACIT(It)-3(2)(2), Mumbai vs. Munchener Ruckversicherungs-Gesellschaft Aktiengesellschaft in Munchen, Mumbai

Accordingly, the grounds raised by the assessee are allowed

ITA 5094/MUM/2024[2020-21]Status: DisposedITAT Mumbai15 Apr 2025AY 2020-21

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

For Appellant: Shri P. J. Pardiwala / Jeet Kamdar
Section 37Section 40Section 44CSection 9(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & MS PADMAVATHY S, AM I.T.A. No. 4832/Mum/2024 (Assessment Year: 2021-22) I.T.A. No. 4833/Mum/2024 (Assessment Year: 2021-22) Munchener Ruckversicherungs- DCIT(IT)-3(2)(2), Room No. 903, 9th Floor, Gesellschaft Aktiengesellschaft in 16th Floor, Air India Building, Munchen, Unit 1501, The Capital, Plot No. Vs. Nariman Point, C-70, G Block, Bandra Kurla Mumbai-400021. Complex, Mumbai-400051. PAN: AAFCM7537A Appellant) : Respondent) I.T.A. No. 5094/Mum/2024 (Assessment Year: 2020-21) I.T.A. No. 5093/Mum/2024 (Assessment Year: 2021-22)…

ACIT(It)-3(2)(2) Mumbai, Mumbai vs. Munchener Ruckversicherungs-Gesellschaft Aktiengesellschaft in Munchen, Mumbai

Accordingly, the grounds raised by the assessee are allowed

ITA 5093/MUM/2024[2021-22]Status: DisposedITAT Mumbai15 Apr 2025AY 2021-22

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

For Appellant: Shri P. J. Pardiwala / Jeet Kamdar
Section 37Section 40Section 44CSection 9(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & MS PADMAVATHY S, AM I.T.A. No. 4832/Mum/2024 (Assessment Year: 2021-22) I.T.A. No. 4833/Mum/2024 (Assessment Year: 2021-22) Munchener Ruckversicherungs- DCIT(IT)-3(2)(2), Room No. 903, 9th Floor, Gesellschaft Aktiengesellschaft in 16th Floor, Air India Building, Munchen, Unit 1501, The Capital, Plot No. Vs. Nariman Point, C-70, G Block, Bandra Kurla Mumbai-400021. Complex, Mumbai-400051. PAN: AAFCM7537A Appellant) : Respondent) I.T.A. No. 5094/Mum/2024 (Assessment Year: 2020-21) I.T.A. No. 5093/Mum/2024 (Assessment Year: 2021-22)…

Munchener Ruckversicherungs-Gesellschaft Aktiengesellschaft in Munchen, Mumbai vs. Deputy Commissioner of Income Tax (It)-3(2)(2), Mumbai

Accordingly, the grounds raised by the assessee are allowed

ITA 4833/MUM/2024[2021-22]Status: DisposedITAT Mumbai15 Apr 2025AY 2021-22

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

For Appellant: Shri P. J. Pardiwala / Jeet Kamdar
Section 37Section 40Section 44CSection 9(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & MS PADMAVATHY S, AM I.T.A. No. 4832/Mum/2024 (Assessment Year: 2021-22) I.T.A. No. 4833/Mum/2024 (Assessment Year: 2021-22) Munchener Ruckversicherungs- DCIT(IT)-3(2)(2), Room No. 903, 9th Floor, Gesellschaft Aktiengesellschaft in 16th Floor, Air India Building, Munchen, Unit 1501, The Capital, Plot No. Vs. Nariman Point, C-70, G Block, Bandra Kurla Mumbai-400021. Complex, Mumbai-400051. PAN: AAFCM7537A Appellant) : Respondent) I.T.A. No. 5094/Mum/2024 (Assessment Year: 2020-21) I.T.A. No. 5093/Mum/2024 (Assessment Year: 2021-22)…

Munchener Ruckversicherungs -Gesellschaft Aktiengesellschaft in Munchen, Mumbai vs. Deputy Commissioner of Income Tax (It)-3(2)(2), Mumbai

Accordingly, the grounds raised by the assessee are allowed

ITA 4832/MUM/2024[2021-22]Status: DisposedITAT Mumbai15 Apr 2025AY 2021-22

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

For Appellant: Shri P. J. Pardiwala / Jeet Kamdar
Section 37Section 40Section 44CSection 9(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & MS PADMAVATHY S, AM I.T.A. No. 4832/Mum/2024 (Assessment Year: 2021-22) I.T.A. No. 4833/Mum/2024 (Assessment Year: 2021-22) Munchener Ruckversicherungs- DCIT(IT)-3(2)(2), Room No. 903, 9th Floor, Gesellschaft Aktiengesellschaft in 16th Floor, Air India Building, Munchen, Unit 1501, The Capital, Plot No. Vs. Nariman Point, C-70, G Block, Bandra Kurla Mumbai-400021. Complex, Mumbai-400051. PAN: AAFCM7537A Appellant) : Respondent) I.T.A. No. 5094/Mum/2024 (Assessment Year: 2020-21) I.T.A. No. 5093/Mum/2024 (Assessment Year: 2021-22)…

M/S. Mashreq Bank Psc., Mumbai vs. DDIT (It) - 3(2), Mumbai

In the result, the appeal is allowed, as indicated above

ITA 1342/MUM/2006[2002-2003]Status: DisposedITAT Mumbai06 Feb 2025AY 2002-2003

Bench: Justice (Retd.) C. V. Bhadangshri Saktijit Dey & Ms. Padmavathy Sassessment Year: 2002-03

Section 37Section 44C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “I”, MUMBAI BEFORE JUSTICE (RETD.) C. V. BHADANG, PRESIDENT SHRI SAKTIJIT DEY, VICE PRESIDENT AND MS. PADMAVATHY S, ACCOUNTANT MEMBER Assessment Year: 2002-03 Mashreq Bank Psc, Vs. DCIT (IT)-3(2), 1305, Raheja Centre, Mumbai 13th Floor, Nariman Point, Mumbai PAN : AAACM 4303 M (Appellant) (Respondent) Assessee by Shri Percy Pardiwala, Sr. Adv & Shri Madhur Agarwal, Adv. Department by Shri Vivek perampurna (CIT-DR) Date of hearing 21.01.2025 Date of pronouncement 06.02.2025 ORDER PER SAKTIJIT DEY, VP: Captioned appeal of the assessee arises out of order dat…

Asia Investment Corporation (Mauritius) Limited, Mumbai vs. Deputy Commissioner of Income Tax (Int Taxation)1(1)(2), Mumbai

In the result the appeals filed by the assessee for both the years under consideration stands partly allowed

ITA 2766/MUM/2024[2017-18]Status: DisposedITAT Mumbai31 Jan 2025AY 2017-18

Bench: Smt. Beena Pillai () & Ms. Padmavathy S ()

Section 143(3)Section 147Section 148Section 148(1)(b)Section 69Section 74

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND MS. PADMAVATHY S (ACCOUNTANT MEMBER) I.T.A. No.2765/Mum/2024 Assessment Year: 2016-17 & I.T.A. No.2766/Mum/2024 Assessment Year: 2017-2018 Asia Investment Vs. DCIT (IT) 1(1)(2), Corporation (Mauritius) 12, 3rd Floor, Mittal Limited Court 22, Nariman 33, Edith Cavell Street, Point, Port Louis, Republic of Mumbai-400021 Mauritius Foreign PAN:AAFCA0513L (Appellant) (Respondent) Appellant by Ms. Rachna Agarwal Respondent by Shri Vivek Perampurna, CIT-D.R. Date of Hearing 09/01/2025 Date of Pronouncement 31/01/…

Asia Investment Corporation (Mauritius ) Limited, Mumbai vs. Deputy Commissioner of Income Tax (Int Tax)-1(1)(2), Mumbai

In the result the appeals filed by the assessee for both the years under consideration stands partly allowed

ITA 2765/MUM/2024[2016-17]Status: DisposedITAT Mumbai31 Jan 2025AY 2016-17

Bench: Smt. Beena Pillai () & Ms. Padmavathy S ()

Section 143(3)Section 147Section 148Section 148(1)(b)Section 69Section 74

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND MS. PADMAVATHY S (ACCOUNTANT MEMBER) I.T.A. No.2765/Mum/2024 Assessment Year: 2016-17 & I.T.A. No.2766/Mum/2024 Assessment Year: 2017-2018 Asia Investment Vs. DCIT (IT) 1(1)(2), Corporation (Mauritius) 12, 3rd Floor, Mittal Limited Court 22, Nariman 33, Edith Cavell Street, Point, Port Louis, Republic of Mumbai-400021 Mauritius Foreign PAN:AAFCA0513L (Appellant) (Respondent) Appellant by Ms. Rachna Agarwal Respondent by Shri Vivek Perampurna, CIT-D.R. Date of Hearing 09/01/2025 Date of Pronouncement 31/01/…

Tvf Fund Ltd., Mauritius, Mumbai vs. DCIT (International Taxation)-4(1)(2), Mumbai

In the result the appeal filed by the assessee stands partly allowed

ITA 4632/MUM/2023[2021-22]Status: DisposedITAT Mumbai23 Jan 2025AY 2021-22

Bench: Smt. Beena Pillai () & Ms. Padmavathy S ()

Section 153Section 74Section 90(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND MS. PADMAVATHY S (ACCOUNTANT MEMBER) I.T.A. No.4632/Mum/2023 Assessment Year: 2021-22 TVF Fund Ltd Vs. Deputy C/o M/s. G.M. Kapadia & Commissioner of Co. 1007, Raheja Income Tax, Chambers, 231, Nariman International Tax Point, Circle 4(1)(2) Mumbai-400021 Air India Building, PAN:AAECT0015H Nariman Point, Mumbai-400021 (Appellant) (Respondent) Appellant by Shri Nitesh Joshi/Harsh Shah Respondent by Shri Krishna Kumar, Sr. D.R. Date of Hearing 14/01/2025 Date of Pronouncement 23/ 01/2025 ORDER Per: Smt. Be…

Standard Chartered Bank, Mumbai vs. DDIT(It) 2 (1), Mumbai

In the result, appeal filed by the assessee is partly allowed

ITA 1683/MUM/2019[2002-03]Status: DisposedITAT Mumbai15 Mar 2024AY 2002-03

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Rahul Chaudhary, Hon'Bleorder Per S. Rifaur Rahman (Am) 1. These Cross Appeals Are Filled By The Assessee & Revenue Against Different Orders Of Learned Commissioner Of Income Tax (Appeals)-57, Mumbai (Hereinafter In Short "Ld.Cit(A)"] Dated 28.12.2018 For The A.Ys.2002-03 & 2003-04. 2. Since The Issues Raised In All The Appeals Are Identical, Therefore, For The Sake Of Convenience, These Appeals Are Clubbed, Heard & Disposed Off By This Consolidated Order. Revenue Appeals

Section 195Section 28Section 9(1)(v)

…ITA NO.1407 & 2936/MUM/2019 (A.Ys: 2002-03 & 2003-04) Asst. CIT (I.T)- 4(2)(2) Room No. 1624, 16th Floor Air India Building, Nariman Point Mumbai - 400021 (Appellant) V. M/s. Standard Chartered Bank Ltd., Crescenzo, 7th Floor C-38/39, G-Block Behind MCA Club, Bandra Kurla Complex Bandra (E), Mumbai – 400051 PAN: AABCS4681D (Respondent) ITA NO.1683 & 2839/MUM/2019 (A.Ys: 2002-03 & 2003-04) M/s. Standard Chartered Bank Ltd., Tax Department Crescenzo, 7th Floor C-38/39, G-Block Behind MCA Club, Bandra Kurla Complex Bandra (E), Mumbai – 400051 PAN: AABCS4681D (Appellant) V. Asst. CIT (Intl. Taxation)- 4(2)(2) 17th Fl…

DDIT (It) 3(2), Mumbai vs. The Bank of Nova Scotia, Mumbai

In the result, the appeals of the assessee are partly allowed and appeals of the revenue are also partly allowed

ITA 3828/MUM/2013[2008-09]Status: DisposedITAT Mumbai29 Jan 2024AY 2008-09

Bench: Shri Vikas Awasthy & Shri Amarjit Singhita No.8841/Mum/2010 The Bank Of Nova Scotia Vs. Assistant Director Of Mittal Towers, B Wing Income Tax (It) -3(2) Nariman Point Scindia House Mumbai – 400 020 Ballard Pier Mumbai – 400 038 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaacb1536H Appellant .. Respondent It(Tp)A. No.3862/Mum/2013 The Bank Of Nova Scotia Vs. Additional Director Of Mittal Towers, B Wing Income Tax (It) -3 Nariman Point Air India Building Mumbai – 400 020 Nariman Point Mumbai – 400 021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No:Aaacb1536H Appellant .. Respondent Ita.No.3989/Mum/2012 Deputy Director Of Income Vs. M/S The Bank Of Nova Tax (It) -3(2) Scotia, Mittal Towers, B Scindia House Wing, Nariman Point Ballard Pier, N. M. Road Mumbai – 400 021 Mumbai – 400 038

For Appellant: Nishant Thakkar &For Respondent: Anil Sant
Section 143(2)Section 14ASection 92C(2)

…P a g e | 1 11 Appeals The Bank of Novascotia Vs. ADIT(IT) 3(2) IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.8841/Mum/2010 The Bank of Nova Scotia Vs. Assistant Director of Mittal Towers, B Wing Income Tax (IT) -3(2) Nariman Point Scindia House Mumbai – 400 020 Ballard Pier Mumbai – 400 038 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACB1536H Appellant .. Respondent IT(TP)A. No.3862/Mum/2013 The Bank of Nova Scotia Vs. Additional Director of Mittal Towers, B Wing Income Tax (IT) -3 Nariman Point Air India Buildi…

ADIT Cir 3(2), Mumbai vs. The Bank of Nova Scotia, Mumbai

ITA 3989/MUM/2012[2007-08]Status: DisposedITAT Mumbai29 Jan 2024AY 2007-08

Bench: Shri Vikas Awasthy & Shri Amarjit Singh

For Appellant: Nishant Thakkar &For Respondent: Anil Sant
Section 143(2)Section 14ASection 92C(2)

…Page 1 11 Appeals The Bank of Novascotia Vs. ADIT(IT) 3(2) IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.4941/Mum/2007 ITA No.8841/Mum/2010 ITA No.5740/Mum/2011 (A.YS. 2003-04, 2005-06 & 2006-07) The Bank of Nova Scotia Vs. Assistant Director of Mittal Towers, B Wing Nariman Point Mumbai – 400 020 Income Tax (IT) -3(2) Scindia House Ballard Pier Mumbai 400 038 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACB1536H Appellant Respondent ITA No.4036/Mum/2012 IT(TP)A. No.3862/Mum/2013 ITA No.4980/Mum/2017 (Α.Υ.2007-08 to 200…

The Bank of Nova Scotia, Mumbai vs. ADIT (It) 3(2), Mumbai

In the result, the appeals of the assessee are partly allowed and

ITA 8841/MUM/2010[2006-07]Status: DisposedITAT Mumbai29 Jan 2024AY 2006-07

Bench: Shri Vikas Awasthy & Shri Amarjit Singh

For Appellant: Nishant Thakkar &For Respondent: Anil Sant
Section 143(2)Section 14ASection 92C(2)

…Page 1 11 Appeals The Bank of Novascotia Vs. ADIT(IT) 3(2) IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.4941/Mum/2007 ITA No.8841/Mum/2010 ITA No.5740/Mum/2011 (A.YS. 2003-04, 2005-06 & 2006-07) The Bank of Nova Scotia Vs. Assistant Director of Mittal Towers, B Wing Nariman Point Mumbai – 400 020 Income Tax (IT) -3(2) Scindia House Ballard Pier Mumbai 400 038 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACB1536H Appellant Respondent ITA No.4036/Mum/2012 IT(TP)A. No.3862/Mum/2013 ITA No.4980/Mum/2017 (Α.Υ.2007-08 to 200…

Standard Chartered Bank, Mumbai vs. DDIT (It) 2(1), Mumbai

In the result, the appeal filed by the assessee is partly allowed and appeal filed by the Revenue is dismissed

ITA 4867/MUM/2017[2001-02]Status: DisposedITAT Mumbai13 Nov 2023AY 2001-02

Bench: Shri Vikas Awasthy & Shri Gagan Goyalstandard Chartered Bank Taxation Department, 23-25, M. G. Road, 3Rd Floor, Fort, Mumbai-400 001 Pan: Aabcs4681D ..... Appellant Vs. Ddit (Intl. Tax)-2(1) Scindia House, Ballard Estate, N. M. Marg, Mumbai-400 038 ..... Respondent

For Appellant: Shri Madhur Agarwal, Ld. ARFor Respondent: Shri Anil Sant, Ld. DR
Section 14ASection 250Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Standard Chartered Bank Taxation Department, 23-25, M. G. Road, 3rd Floor, Fort, Mumbai-400 001 PAN: AABCS4681D ..... Appellant Vs. DDIT (Intl. Tax)-2(1) Scindia House, Ballard Estate, N. M. Marg, Mumbai-400 038 ..... Respondent & DDIT (Intl. Tax)-2(1) Scindia House, Ballard Estate, N. M. Marg, Mumbai-400 038 ...... Appellant Vs. Standard Chartered Bank Taxation Department, 23-25, M. G. Road, 3rd Floor, Fort, Mumbai-400 001 PAN: AABCS4681D ...... Respondent Page 1…

Ubs Ag, Mumbai vs. DCIT (It) 4(3)(1), Mumbai

In the result, the appeals of assesse are partly allowed

ITA 5122/MUM/2017[2013-14]Status: DisposedITAT Mumbai24 May 2023AY 2013-14

Bench: Shri Aby T Varkey & Shri Amarjit Singhita Nos.2261 & 5122/Mum/2017 (A.Y. 2012-13 & 2013-14) Ubs Ag Vs. Deputy Commissioner Of Level 3, 2 North Avenue Income Tax (It)-4(3)(1) Maker Maxity, Bandra Air India Building, Kurla Complex, Bandra Nariman Point East, Mumbai – 400 051 Mumbai स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaacu5003G Appellant .. Respondent

For Appellant: Dhanesh Bafna &For Respondent: Manoj Kumar
Section 234BSection 37(1)

…P a g e | 1 ITA Nos. 2261 & 5122/Mum/2017 UBS AG Vs. DCIT (IT) -4(3)(1) IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos.2261 & 5122/Mum/2017 (A.Y. 2012-13 & 2013-14) UBS AG Vs. Deputy Commissioner of Level 3, 2 North Avenue Income Tax (IT)-4(3)(1) Maker Maxity, Bandra Air India Building, Kurla Complex, Bandra Nariman Point East, Mumbai – 400 051 Mumbai स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACU5003G Appellant .. Respondent Appellant by : Dhanesh Bafna & Chandni Shah Respondent by : Manoj Kumar Date of Hearing…

Ubs Ag, Mumbai vs. DCIT (It) 4(3)(1), Mumbai

In the result, the appeals of assesse are partly allowed

ITA 2261/MUM/2017[2012-13]Status: DisposedITAT Mumbai24 May 2023AY 2012-13

Bench: Shri Aby T Varkey & Shri Amarjit Singhita Nos.2261 & 5122/Mum/2017 (A.Y. 2012-13 & 2013-14) Ubs Ag Vs. Deputy Commissioner Of Level 3, 2 North Avenue Income Tax (It)-4(3)(1) Maker Maxity, Bandra Air India Building, Kurla Complex, Bandra Nariman Point East, Mumbai – 400 051 Mumbai स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaacu5003G Appellant .. Respondent

For Appellant: Dhanesh Bafna &For Respondent: Manoj Kumar
Section 234BSection 37(1)

…P a g e | 1 ITA Nos. 2261 & 5122/Mum/2017 UBS AG Vs. DCIT (IT) -4(3)(1) IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos.2261 & 5122/Mum/2017 (A.Y. 2012-13 & 2013-14) UBS AG Vs. Deputy Commissioner of Level 3, 2 North Avenue Income Tax (IT)-4(3)(1) Maker Maxity, Bandra Air India Building, Kurla Complex, Bandra Nariman Point East, Mumbai – 400 051 Mumbai स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACU5003G Appellant .. Respondent Appellant by : Dhanesh Bafna & Chandni Shah Respondent by : Manoj Kumar Date of Hearing…

ADIT (I.T)-3(2), Mumbai vs. M/S. the Bank of Nova Scotia, Mumbai

In the result, appeal of the assessee is partly allowed

ITA 651/MUM/2007[2002-2003]Status: DisposedITAT Mumbai21 Apr 2023AY 2002-2003

Bench: Shri Vikas Awasthy& Shri Amarjit Singh आअसं.6818/मुं/2006 ("न.व. 2002-03) The Bank Of Nova Scotia, Mittal Towers, B-Wing, Nariman Point, Mumbai 400 020. Pan: Aaacb-1536-H ...... अपीलाथ"/Appellant बनाम Vs. Deputy Director Of Income Tax (International Taxation)-3(2), Scindia House, Ballard Pier, Mumbai 400 038. ..... ""तवाद"/Respondent आअसं.651/मुं/2007 ("न.व. 2002-03) Adit(It)-3(2),Mumbai R. No.132, 1St Floor, N.M.Road, Mumbai – 400 038. ...... अपीलाथ"/Appellant बनाम Vs. The Bank Of Nova Scotia, Mittal Towers, B-Wing, Nariman Point, Mumbai 400 020. Pan: Aaacb-1536-H ..... ""तवाद"/Respondent

For Appellant: Shri Nishant Thakkar with Ms. Jasmin AmasadvalaFor Respondent: Shri Soumendu Kumar Dash
Section 14ASection 36(1)(vii)Section 40Section 44C

…आयकर अपील"य अ"धकरण मुंबई पीठ “ आई ”,मुंबई "ी "वकास अव"थी, "या"यक सद"य एवं "ी अमरजीत "संह, लेखाकार सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “ I ”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER& SHRI AMARJIT SINGH , ACCOUNTANT MEMBER आअसं.6818/मुं/2006 ("न.व. 2002-03) The Bank of Nova Scotia, Mittal Towers, B-Wing, Nariman Point, Mumbai 400 020. PAN: AAACB-1536-H ...... अपीलाथ"/Appellant बनाम Vs. Deputy Director of Income Tax (International Taxation)-3(2), Scindia House, Ballard Pier, Mumbai 400 038. ..... ""तवाद"/Respondent आअसं.651/मुं/2007 ("न.व. 2002-03) ADIT(IT)-3(2),Mumbai R. No.132…

M/S. the Bank of Nova Scotia, Mumbai vs. DDIT (I.T) - 3(20, Mumbai

In the result, appeal of the assessee is partly allowed

ITA 6818/MUM/2006[2002-2003]Status: DisposedITAT Mumbai21 Apr 2023AY 2002-2003

Bench: Shri Vikas Awasthy& Shri Amarjit Singh आअसं.6818/मुं/2006 ("न.व. 2002-03) The Bank Of Nova Scotia, Mittal Towers, B-Wing, Nariman Point, Mumbai 400 020. Pan: Aaacb-1536-H ...... अपीलाथ"/Appellant बनाम Vs. Deputy Director Of Income Tax (International Taxation)-3(2), Scindia House, Ballard Pier, Mumbai 400 038. ..... ""तवाद"/Respondent आअसं.651/मुं/2007 ("न.व. 2002-03) Adit(It)-3(2),Mumbai R. No.132, 1St Floor, N.M.Road, Mumbai – 400 038. ...... अपीलाथ"/Appellant बनाम Vs. The Bank Of Nova Scotia, Mittal Towers, B-Wing, Nariman Point, Mumbai 400 020. Pan: Aaacb-1536-H ..... ""तवाद"/Respondent

For Appellant: Shri Nishant Thakkar with Ms. Jasmin AmasadvalaFor Respondent: Shri Soumendu Kumar Dash
Section 14ASection 36(1)(vii)Section 40Section 44C

…आयकर अपील"य अ"धकरण मुंबई पीठ “ आई ”,मुंबई "ी "वकास अव"थी, "या"यक सद"य एवं "ी अमरजीत "संह, लेखाकार सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “ I ”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER& SHRI AMARJIT SINGH , ACCOUNTANT MEMBER आअसं.6818/मुं/2006 ("न.व. 2002-03) The Bank of Nova Scotia, Mittal Towers, B-Wing, Nariman Point, Mumbai 400 020. PAN: AAACB-1536-H ...... अपीलाथ"/Appellant बनाम Vs. Deputy Director of Income Tax (International Taxation)-3(2), Scindia House, Ballard Pier, Mumbai 400 038. ..... ""तवाद"/Respondent आअसं.651/मुं/2007 ("न.व. 2002-03) ADIT(IT)-3(2),Mumbai R. No.132…