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 366,418 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

Shinhan Bank, Mumbai vs. DCIT (It) 4(2)(1), Mumbai

In the result, the cross-objection is dismissed

ITA 2229/MUM/2017[2012-13]Status: DisposedITAT Mumbai09 Nov 2022AY 2012-13
Section 143(3)

…ITA Nos. 2227 & 2229/Mum/2017and 7345 & 7347/Mum/2018 CO Nos.: 17 & 18/Mum/ 2021; Assessment years: 2012-13 to 2015-16 Page 1 of 33 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI I BENCH, MUMBAI [Coram: Pramod Kumar (Vice President), and Sandeep S Karhail (Judicial Member)] ITA Nos. 2227 & 2229/Mum/2017 ITA Nos. 7345 & 7347/Mum/2018 Assessment years: 2012-13 to 2015-16 Shinhan Bank .…………………………Appellant Unit No 701, 7th floor, Peninsulla Tower-1, Peninsula Corporate Park, G.K Marg, Lower Parel, Mumbai 400 013 [PAN: AAACC2144A] Vs. Deputy Commissioner of Income-Tax (IT) 4(2)(1) Mumbai ……………...…………Respondent CO Nos…

Shinhan Bank, Mumbai vs. DCIT (It) 4(2)(1), Mumbai

In the result, the cross-objection is dismissed

ITA 2227/MUM/2017[2013-14]Status: DisposedITAT Mumbai09 Nov 2022AY 2013-14
Section 143(3)

…ITA Nos. 2227 & 2229/Mum/2017and 7345 & 7347/Mum/2018 CO Nos.: 17 & 18/Mum/ 2021; Assessment years: 2012-13 to 2015-16 Page 1 of 33 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI I BENCH, MUMBAI [Coram: Pramod Kumar (Vice President), and Sandeep S Karhail (Judicial Member)] ITA Nos. 2227 & 2229/Mum/2017 ITA Nos. 7345 & 7347/Mum/2018 Assessment years: 2012-13 to 2015-16 Shinhan Bank .…………………………Appellant Unit No 701, 7th floor, Peninsulla Tower-1, Peninsula Corporate Park, G.K Marg, Lower Parel, Mumbai 400 013 [PAN: AAACC2144A] Vs. Deputy Commissioner of Income-Tax (IT) 4(2)(1) Mumbai ……………...…………Respondent CO Nos…

DCIT (It) 2(1)(1), Mumbai vs. Credit Suisse Ag, Mumbai

In the result, appeal of the Revenue is dismissed and Cross

ITA 14/MUM/2019[2015-16]Status: DisposedITAT Mumbai04 Aug 2022AY 2015-16
Section 143(3)Section 5(2)Section 9(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘I‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI KULDIP SINGH, JUDICIAL MEMBER ACIT(IT)-2(1)(1) Vs. Credit Suisse AG Ceejay House, 9th Floor Office of the Asst. commissioner of Income Tax Shivsagar Estate 1713, 17th Floor Dr. A.B.Road, Worli Air India Building Mumbai – 400 018 Nariman Point Mumbai – 400021 PAN/GIR No.AABCC9113E (Appellant) .. (Respondent) CO No.272/Mum/2019 (Arising out of ITA No.14/Mum/2019) (Assessment Year :2015-16) Credit Suisse AG Vs. ACIT(IT)-2(1)(1) Ceejay House, 9th Floor Office of the Asst. commissioner Shivsagar Estate of Inco…

Jpmorgan Chase Band Na, Mumbai Branch, Mumbai vs. Commissioner of Income Tax (Taxation)-3, Mumbai

In the result, appeals are allowed

ITA 3747/MUM/2018[2011-12]Status: DisposedITAT Mumbai30 Dec 2019AY 2011-12

Bench: Shri Saktijit Deyand Shri Manoj Kumar Aggarwal

For Appellant: Shri Madhur AgarwalFor Respondent: Shri Samuel Darse
Section 144C(1)Section 144C(3)Section 263Section 9(1)(v)

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBERAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER ITA no.3747/Mum./2018 (Assessment Year : 2012–13) ITA no.363/Mum./2019 (Assessment Year : 2011–2012) JP Morgan Chase Bank N.A. JP Morgan Tower, Off CST Road Kalina, Santacruz (East) ……………. Appellant Mumbai 400 098 PAN – AAACT5545N v/s Dy. Commissioner of Income Tax International Taxation ……………. Respondent Circle–3(1)(1), Mumbai Assessee by : Shri Madhur Agarwal Revenue by : Shri Samuel Darse Date of Hearing – 03.10.2019 Date of Order – 30.12.2019 O R D E R PER SAKT…

Addl DIT (It) RG-1, Mumbai vs. Dbs Bank Ltd, Mumbai

In the result, Revenue’s appeal is dismissed

ITA 6865/MUM/2012[2007-08]Status: DisposedITAT Mumbai15 Jun 2018AY 2007-08

Bench: Shri Saktijit Dey & Shri N.K Pradhan

For Appellant: Shri Madhur AgarwalFor Respondent: Shri Samuel Darse
Section 36(1)(iii)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “L” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI N.K PRADHAN, ACCOUNTANT MEMBER ITA no.6865/Mum./2012 (Assessment Year :2007–08) Asstt. Director of Income Tax ……………. Appellant I.T. – 1(2), Mumbai v/s DBS Bank Limited 3rd Floor, Fort House 221, Dr. D.N. Road ……………. Respondent Fort, Mumbai 400 001 PAN – AAACT4652J C.O. no.8/Mum./2014 (Arising out of ITA no.6865/Mum./2012) (Assessment Year :2007–08) DBS Bank Limited 3rd Floor, Fort House ……………. Cross Objector 221, Dr. D.N. Road (Original Respondent) Fort, Mumbai 400 001 PAN – AAACT4652J v/s Dy. Director of…

ACIT TDS 1(2), Mumbai vs. Deutsche Bank Ag, Mumbai

ITA 4029/MUM/2015[2012-13(27Q4)]Status: DisposedITAT Mumbai06 Dec 2017

Bench: Shri Rajendra, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 4029/Mum/2015 (निर्धारणवर्ा / Assessment Year: 2012-13) Acit Tds 1(2) Deutsche Bank Ag बिधम/ R. No. 803, K. G. Mittal Hospital 222 Kodak House, Dr. Bldg, Charni Rd(W), Mumbai- D. N. Road Fort, Vs. 400002 Mumbai-400001 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No. Aaacd1390F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 3842/Mum/2015 (निर्धारणवर्ा / Assessment Year: 2012-13) Deutsche Bank Ag Acit Tds 1(2) 222 Kodak House, Dr. D. N. R. No. 803, K. G. बिधम/ Road Fort, Mumbai-400001 Mittal Hospital Bldg, Vs. Charni Rd(W), Mumbai-400002 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No. Aaacd1390F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri M. V. Rajguru प्रत्यथीकीओरसे/Respondentby : Shri Niraj Sheth सुनवाईकीतारीख/ : 06/12/2017 Date Of Hearing घोषणाकीतारीख / : 06/12/2017 Date Of Pronouncement

For Appellant: Shri M. V. RajguruFor Respondent: Shri Niraj Sheth
Section 201

…IN THE INCOME TAX APPELLATE TRIBUNAL “L” BENCH, MUMBAI BEFORE SHRI RAJENDRA, AM & SHRI SANDEEP GOSAIN, JM आयकरअपीलसं./ I.T.A. No. 4029/Mum/2015 (निर्धारणवर्ा / Assessment Year: 2012-13) ACIT TDS 1(2) Deutsche Bank AG बिधम/ R. No. 803, K. G. Mittal Hospital 222 Kodak House, Dr. Bldg, Charni Rd(W), Mumbai- D. N. Road Fort, Vs. 400002 Mumbai-400001 स्थायीलेखासं./जीआइआरसं./ PAN/GIR No. AAACD1390F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 3842/Mum/2015 (निर्धारणवर्ा / Assessment Year: 2012-13) Deutsche Bank AG ACIT TDS 1(2) 222 Kodak House, Dr. D. N. R. No. 803, K. G. बिधम/ Road Fort, Mumb…