Swiss Re-Insurance Company Limited v. DDIT

38 ITR 568Reported decision#7006 most cited

What is Swiss Re-Insurance Company Limited v. DDIT authority for?

Decisions that did not consider Section 2(9) of the Insurance Act, 1938, prior to its 2014 amendment, had no occasion to decide the applicability of that section to reinsurance premiums paid to non-residents.

16

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2018.

Also referred to as

Swiss Re-Insurance Company Limited v. DDIT · 38 ITR 568 · Section 2(9) Insurance Act 1938 · reinsurance premium · non-resident · applicability of section · amendment in 2014 · Mumbai Bench · Pune Bench

Judgments citing Swiss Re-Insurance Company Limited v. DDIT

ACIT, Chennai vs. Royal Sundaram Alliance Insurance Company Limited, Chennai

In the result, the appeals filed by both the Revenue and the assessee are partly allowed

ITA 2371/CHNY/2014[2009-2010]Status: DisposedITAT Chennai06 Aug 2018AY 2009-2010

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George

For Appellant: Shri Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing Counsel

…of the considered opinion that the judgment of Apex Court in Vodafone International Holdings (supra) is not applicable at all. 34. We have carefully gone through the decision of Mumbai Bench of this Tribunal in Swiss Re-Insurance Company Limited v. DDIT (38 ITR 568) and other decisions cited by the Ld. Sr. counsel 41 I.T.A. Nos.1622 to 1630/Chny/11 I.T.A. No.1356/Chny/13 I.T.A. No.2310/Chny/14 I.T.A. Nos.1662 to 1670/Chny/11 I.T.A. No.1367/Chny/13 I.T.A. No.2371/Chny/14 for the assessee on identical issue. In all these cases, the provisions of Section 2(9) of Insurance Act, 1938 was not brought to the no…

DCIT, Chennai vs. M/S. Royal Sundaram Alliance Insurance Co. Ltd., Chennai

In the result, the appeals filed by both the Revenue and the assessee are partly allowed

ITA 1667/CHNY/2011[2005-06]Status: DisposedITAT Chennai06 Aug 2018AY 2005-06

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George

For Appellant: Shri Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing Counsel

…of the considered opinion that the judgment of Apex Court in Vodafone International Holdings (supra) is not applicable at all. 34. We have carefully gone through the decision of Mumbai Bench of this Tribunal in Swiss Re-Insurance Company Limited v. DDIT (38 ITR 568) and other decisions cited by the Ld. Sr. counsel 41 I.T.A. Nos.1622 to 1630/Chny/11 I.T.A. No.1356/Chny/13 I.T.A. No.2310/Chny/14 I.T.A. Nos.1662 to 1670/Chny/11 I.T.A. No.1367/Chny/13 I.T.A. No.2371/Chny/14 for the assessee on identical issue. In all these cases, the provisions of Section 2(9) of Insurance Act, 1938 was not brought to the no…

DCIT, Chennai vs. M/S. Royal Sundaram Alliance Insurance Co. Ltd., Chennai

In the result, the appeals filed by both the Revenue and the assessee are partly allowed

ITA 1665/CHNY/2011[2004-05]Status: DisposedITAT Chennai06 Aug 2018AY 2004-05

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George

For Appellant: Shri Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing Counsel

…of the considered opinion that the judgment of Apex Court in Vodafone International Holdings (supra) is not applicable at all. 34. We have carefully gone through the decision of Mumbai Bench of this Tribunal in Swiss Re-Insurance Company Limited v. DDIT (38 ITR 568) and other decisions cited by the Ld. Sr. counsel 41 I.T.A. Nos.1622 to 1630/Chny/11 I.T.A. No.1356/Chny/13 I.T.A. No.2310/Chny/14 I.T.A. Nos.1662 to 1670/Chny/11 I.T.A. No.1367/Chny/13 I.T.A. No.2371/Chny/14 for the assessee on identical issue. In all these cases, the provisions of Section 2(9) of Insurance Act, 1938 was not brought to the no…

DCIT, Chennai vs. M/S. Royal Sundaram Alliance Insurance Co. Ltd., Chennai

In the result, the appeals filed by both the Revenue and the assessee are partly allowed

ITA 1664/CHNY/2011[2003-04]Status: DisposedITAT Chennai06 Aug 2018AY 2003-04

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George

For Appellant: Shri Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing Counsel

…of the considered opinion that the judgment of Apex Court in Vodafone International Holdings (supra) is not applicable at all. 34. We have carefully gone through the decision of Mumbai Bench of this Tribunal in Swiss Re-Insurance Company Limited v. DDIT (38 ITR 568) and other decisions cited by the Ld. Sr. counsel 41 I.T.A. Nos.1622 to 1630/Chny/11 I.T.A. No.1356/Chny/13 I.T.A. No.2310/Chny/14 I.T.A. Nos.1662 to 1670/Chny/11 I.T.A. No.1367/Chny/13 I.T.A. No.2371/Chny/14 for the assessee on identical issue. In all these cases, the provisions of Section 2(9) of Insurance Act, 1938 was not brought to the no…

DCIT, Chennai vs. M/S. Royal Sundaram Alliance Insurance Co. Ltd., Chennai

In the result, the appeals filed by both the Revenue and the assessee are partly allowed

ITA 1663/CHNY/2011[2003-04]Status: DisposedITAT Chennai06 Aug 2018AY 2003-04

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George

For Appellant: Shri Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing Counsel

…of the considered opinion that the judgment of Apex Court in Vodafone International Holdings (supra) is not applicable at all. 34. We have carefully gone through the decision of Mumbai Bench of this Tribunal in Swiss Re-Insurance Company Limited v. DDIT (38 ITR 568) and other decisions cited by the Ld. Sr. counsel 41 I.T.A. Nos.1622 to 1630/Chny/11 I.T.A. No.1356/Chny/13 I.T.A. No.2310/Chny/14 I.T.A. Nos.1662 to 1670/Chny/11 I.T.A. No.1367/Chny/13 I.T.A. No.2371/Chny/14 for the assessee on identical issue. In all these cases, the provisions of Section 2(9) of Insurance Act, 1938 was not brought to the no…

DCIT, Chennai vs. M/S. Royal Sundaram Alliance Insurance Co. Ltd., Chennai

In the result, the appeals filed by both the Revenue and the assessee are partly allowed

ITA 1662/CHNY/2011[2002-03]Status: DisposedITAT Chennai06 Aug 2018AY 2002-03

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George

For Appellant: Shri Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing Counsel

…of the considered opinion that the judgment of Apex Court in Vodafone International Holdings (supra) is not applicable at all. 34. We have carefully gone through the decision of Mumbai Bench of this Tribunal in Swiss Re-Insurance Company Limited v. DDIT (38 ITR 568) and other decisions cited by the Ld. Sr. counsel 41 I.T.A. Nos.1622 to 1630/Chny/11 I.T.A. No.1356/Chny/13 I.T.A. No.2310/Chny/14 I.T.A. Nos.1662 to 1670/Chny/11 I.T.A. No.1367/Chny/13 I.T.A. No.2371/Chny/14 for the assessee on identical issue. In all these cases, the provisions of Section 2(9) of Insurance Act, 1938 was not brought to the no…

M/S. Royal Sundaram Alliance Insurance Company Limited, Chennai vs. ACIT, Chennai

In the result, the appeals filed by both the Revenue and the assessee are partly allowed

ITA 1627/CHNY/2011[2005-06]Status: DisposedITAT Chennai06 Aug 2018AY 2005-06

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George

For Appellant: Shri Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing Counsel

…of the considered opinion that the judgment of Apex Court in Vodafone International Holdings (supra) is not applicable at all. 34. We have carefully gone through the decision of Mumbai Bench of this Tribunal in Swiss Re-Insurance Company Limited v. DDIT (38 ITR 568) and other decisions cited by the Ld. Sr. counsel 41 I.T.A. Nos.1622 to 1630/Chny/11 I.T.A. No.1356/Chny/13 I.T.A. No.2310/Chny/14 I.T.A. Nos.1662 to 1670/Chny/11 I.T.A. No.1367/Chny/13 I.T.A. No.2371/Chny/14 for the assessee on identical issue. In all these cases, the provisions of Section 2(9) of Insurance Act, 1938 was not brought to the no…

M/S. Royal Sundaram Alliance Insurance Company Limited, Chennai vs. ACIT, Chennai

In the result, the appeals filed by both the Revenue and the assessee are partly allowed

ITA 1625/CHNY/2011[2004-05]Status: DisposedITAT Chennai06 Aug 2018AY 2004-05

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George

For Appellant: Shri Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing Counsel

…of the considered opinion that the judgment of Apex Court in Vodafone International Holdings (supra) is not applicable at all. 34. We have carefully gone through the decision of Mumbai Bench of this Tribunal in Swiss Re-Insurance Company Limited v. DDIT (38 ITR 568) and other decisions cited by the Ld. Sr. counsel 41 I.T.A. Nos.1622 to 1630/Chny/11 I.T.A. No.1356/Chny/13 I.T.A. No.2310/Chny/14 I.T.A. Nos.1662 to 1670/Chny/11 I.T.A. No.1367/Chny/13 I.T.A. No.2371/Chny/14 for the assessee on identical issue. In all these cases, the provisions of Section 2(9) of Insurance Act, 1938 was not brought to the no…

M/S. Royal Sundaram Alliance Insurance Company Limited, Chennai vs. ACIT, Chennai

In the result, the appeals filed by both the Revenue and the assessee are partly allowed

ITA 1624/CHNY/2011[2003-04]Status: DisposedITAT Chennai06 Aug 2018AY 2003-04

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George

For Appellant: Shri Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing Counsel

…of the considered opinion that the judgment of Apex Court in Vodafone International Holdings (supra) is not applicable at all. 34. We have carefully gone through the decision of Mumbai Bench of this Tribunal in Swiss Re-Insurance Company Limited v. DDIT (38 ITR 568) and other decisions cited by the Ld. Sr. counsel 41 I.T.A. Nos.1622 to 1630/Chny/11 I.T.A. No.1356/Chny/13 I.T.A. No.2310/Chny/14 I.T.A. Nos.1662 to 1670/Chny/11 I.T.A. No.1367/Chny/13 I.T.A. No.2371/Chny/14 for the assessee on identical issue. In all these cases, the provisions of Section 2(9) of Insurance Act, 1938 was not brought to the no…

M/S. Royal Sundaram Alliance Insurance Company Limited, Chennai vs. ACIT, Chennai

In the result, the appeals filed by both the Revenue and the assessee are partly allowed

ITA 1623/CHNY/2011[2003-04]Status: DisposedITAT Chennai06 Aug 2018AY 2003-04

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George

For Appellant: Shri Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing Counsel

…of the considered opinion that the judgment of Apex Court in Vodafone International Holdings (supra) is not applicable at all. 34. We have carefully gone through the decision of Mumbai Bench of this Tribunal in Swiss Re-Insurance Company Limited v. DDIT (38 ITR 568) and other decisions cited by the Ld. Sr. counsel 41 I.T.A. Nos.1622 to 1630/Chny/11 I.T.A. No.1356/Chny/13 I.T.A. No.2310/Chny/14 I.T.A. Nos.1662 to 1670/Chny/11 I.T.A. No.1367/Chny/13 I.T.A. No.2371/Chny/14 for the assessee on identical issue. In all these cases, the provisions of Section 2(9) of Insurance Act, 1938 was not brought to the no…

M/S. Royal Sundaram Alliance Insurance Company Limited, Chennai vs. ACIT, Chennai

In the result, the appeals filed by both the Revenue and the assessee are partly allowed

ITA 1622/CHNY/2011[2002-03]Status: DisposedITAT Chennai06 Aug 2018AY 2002-03

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George

For Appellant: Shri Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing Counsel

…of the considered opinion that the judgment of Apex Court in Vodafone International Holdings (supra) is not applicable at all. 34. We have carefully gone through the decision of Mumbai Bench of this Tribunal in Swiss Re-Insurance Company Limited v. DDIT (38 ITR 568) and other decisions cited by the Ld. Sr. counsel 41 I.T.A. Nos.1622 to 1630/Chny/11 I.T.A. No.1356/Chny/13 I.T.A. No.2310/Chny/14 I.T.A. Nos.1662 to 1670/Chny/11 I.T.A. No.1367/Chny/13 I.T.A. No.2371/Chny/14 for the assessee on identical issue. In all these cases, the provisions of Section 2(9) of Insurance Act, 1938 was not brought to the no…

ACIT, Chennai vs. Cholamandalam Ms General Insurance Company Ltd., Chennai

In the result, the appeals filed by both the Revenue and the assessee are partly allowed

ITA 2372/CHNY/2014[2009-2010]Status: DisposedITAT Chennai31 Jul 2018AY 2009-2010

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita Nos.1674, 1675, 1759 & 1676/Chny/2011 "नधा"रण वष" / Assessment Years : 2003-04, 2004-05, 2006-07 & 2007-08 आयकर अपील सं./Ita No.40/Chny/2009 "नधा"रण वष" / Assessment Year : 2005-06 आयकर अपील सं./Ita No.1366/Chny/2013 "नधा"रण वष" / Assessment Year : 2008-09 & आयकर अपील सं./Ita No.2372/Chny/2014 "नधा"रण वष" / Assessment Year : 2009-10 The Deputy Commissioner Of M/S Cholamandalam Ms General Income Tax, V. Insurance Co. Ltd., Dare House, No.2, The Assistant Commissioner Of Nsc Bose Road, Income Tax. Chennai - 600 001. Large Taxpayer Unit, Chennai - 600 101. Pan : Aabcc 6633 K (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing Counsel

…0/Chny/09 I.T.A. Nos.1366 & 1350/Chny/13 I.T.A. Nos.2372 & 2276/Chny/14 I.T.A. Nos.1618 to 1621/Chny/11 I.T.A. No.2146/Chny/08 34. We have carefully gone through the decision of Mumbai Bench of this Tribunal in Swiss Re-Insurance Company Limited v. DDIT (38 ITR 568) and other decisions cited by the Ld. Sr. counsel for the assessee on identical issue. In all these cases, the provisions of Section 2(9) of Insurance Act, 1938 was not brought to the notice of the Benches of the Tribunal which decided the above cases. Therefore, the Mumbai Bench and Pune Bench had no occasion to decide the applicability of Sect…

DCIT, Chennai vs. M/S. Cholamandalam Ms General Insurance Co. Ltd., Chennai

In the result, the appeals filed by both the Revenue and the assessee are partly allowed

ITA 1675/CHNY/2011[2004-05]Status: DisposedITAT Chennai31 Jul 2018AY 2004-05

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita Nos.1674, 1675, 1759 & 1676/Chny/2011 "नधा"रण वष" / Assessment Years : 2003-04, 2004-05, 2006-07 & 2007-08 आयकर अपील सं./Ita No.40/Chny/2009 "नधा"रण वष" / Assessment Year : 2005-06 आयकर अपील सं./Ita No.1366/Chny/2013 "नधा"रण वष" / Assessment Year : 2008-09 & आयकर अपील सं./Ita No.2372/Chny/2014 "नधा"रण वष" / Assessment Year : 2009-10 The Deputy Commissioner Of M/S Cholamandalam Ms General Income Tax, V. Insurance Co. Ltd., Dare House, No.2, The Assistant Commissioner Of Nsc Bose Road, Income Tax. Chennai - 600 001. Large Taxpayer Unit, Chennai - 600 101. Pan : Aabcc 6633 K (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing Counsel

…0/Chny/09 I.T.A. Nos.1366 & 1350/Chny/13 I.T.A. Nos.2372 & 2276/Chny/14 I.T.A. Nos.1618 to 1621/Chny/11 I.T.A. No.2146/Chny/08 34. We have carefully gone through the decision of Mumbai Bench of this Tribunal in Swiss Re-Insurance Company Limited v. DDIT (38 ITR 568) and other decisions cited by the Ld. Sr. counsel for the assessee on identical issue. In all these cases, the provisions of Section 2(9) of Insurance Act, 1938 was not brought to the notice of the Benches of the Tribunal which decided the above cases. Therefore, the Mumbai Bench and Pune Bench had no occasion to decide the applicability of Sect…

DCIT, Chennai vs. M/S. Cholamandalam Ms General Insurance Co. Ltd., Chennai

In the result, the appeals filed by both the Revenue and the assessee are partly allowed

ITA 1674/CHNY/2011[2003-04]Status: DisposedITAT Chennai31 Jul 2018AY 2003-04

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita Nos.1674, 1675, 1759 & 1676/Chny/2011 "नधा"रण वष" / Assessment Years : 2003-04, 2004-05, 2006-07 & 2007-08 आयकर अपील सं./Ita No.40/Chny/2009 "नधा"रण वष" / Assessment Year : 2005-06 आयकर अपील सं./Ita No.1366/Chny/2013 "नधा"रण वष" / Assessment Year : 2008-09 & आयकर अपील सं./Ita No.2372/Chny/2014 "नधा"रण वष" / Assessment Year : 2009-10 The Deputy Commissioner Of M/S Cholamandalam Ms General Income Tax, V. Insurance Co. Ltd., Dare House, No.2, The Assistant Commissioner Of Nsc Bose Road, Income Tax. Chennai - 600 001. Large Taxpayer Unit, Chennai - 600 101. Pan : Aabcc 6633 K (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing Counsel

…0/Chny/09 I.T.A. Nos.1366 & 1350/Chny/13 I.T.A. Nos.2372 & 2276/Chny/14 I.T.A. Nos.1618 to 1621/Chny/11 I.T.A. No.2146/Chny/08 34. We have carefully gone through the decision of Mumbai Bench of this Tribunal in Swiss Re-Insurance Company Limited v. DDIT (38 ITR 568) and other decisions cited by the Ld. Sr. counsel for the assessee on identical issue. In all these cases, the provisions of Section 2(9) of Insurance Act, 1938 was not brought to the notice of the Benches of the Tribunal which decided the above cases. Therefore, the Mumbai Bench and Pune Bench had no occasion to decide the applicability of Sect…

Cholamandalam Ms General Insurance Company Ltd., Chennai vs. ACIT, Chennai

In the result, the appeals filed by both the Revenue and the assessee are partly allowed

ITA 1619/CHNY/2011[2004-05]Status: DisposedITAT Chennai31 Jul 2018AY 2004-05

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita Nos.1674, 1675, 1759 & 1676/Chny/2011 "नधा"रण वष" / Assessment Years : 2003-04, 2004-05, 2006-07 & 2007-08 आयकर अपील सं./Ita No.40/Chny/2009 "नधा"रण वष" / Assessment Year : 2005-06 आयकर अपील सं./Ita No.1366/Chny/2013 "नधा"रण वष" / Assessment Year : 2008-09 & आयकर अपील सं./Ita No.2372/Chny/2014 "नधा"रण वष" / Assessment Year : 2009-10 The Deputy Commissioner Of M/S Cholamandalam Ms General Income Tax, V. Insurance Co. Ltd., Dare House, No.2, The Assistant Commissioner Of Nsc Bose Road, Income Tax. Chennai - 600 001. Large Taxpayer Unit, Chennai - 600 101. Pan : Aabcc 6633 K (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing Counsel

…0/Chny/09 I.T.A. Nos.1366 & 1350/Chny/13 I.T.A. Nos.2372 & 2276/Chny/14 I.T.A. Nos.1618 to 1621/Chny/11 I.T.A. No.2146/Chny/08 34. We have carefully gone through the decision of Mumbai Bench of this Tribunal in Swiss Re-Insurance Company Limited v. DDIT (38 ITR 568) and other decisions cited by the Ld. Sr. counsel for the assessee on identical issue. In all these cases, the provisions of Section 2(9) of Insurance Act, 1938 was not brought to the notice of the Benches of the Tribunal which decided the above cases. Therefore, the Mumbai Bench and Pune Bench had no occasion to decide the applicability of Sect…

Cholamandalam Ms General Insurance Company Ltd., Chennai vs. ACIT, Chennai

In the result, the appeals filed by both the Revenue and the assessee are partly allowed

ITA 1618/CHNY/2011[2003-04]Status: DisposedITAT Chennai31 Jul 2018AY 2003-04

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita Nos.1674, 1675, 1759 & 1676/Chny/2011 "नधा"रण वष" / Assessment Years : 2003-04, 2004-05, 2006-07 & 2007-08 आयकर अपील सं./Ita No.40/Chny/2009 "नधा"रण वष" / Assessment Year : 2005-06 आयकर अपील सं./Ita No.1366/Chny/2013 "नधा"रण वष" / Assessment Year : 2008-09 & आयकर अपील सं./Ita No.2372/Chny/2014 "नधा"रण वष" / Assessment Year : 2009-10 The Deputy Commissioner Of M/S Cholamandalam Ms General Income Tax, V. Insurance Co. Ltd., Dare House, No.2, The Assistant Commissioner Of Nsc Bose Road, Income Tax. Chennai - 600 001. Large Taxpayer Unit, Chennai - 600 101. Pan : Aabcc 6633 K (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing Counsel

…0/Chny/09 I.T.A. Nos.1366 & 1350/Chny/13 I.T.A. Nos.2372 & 2276/Chny/14 I.T.A. Nos.1618 to 1621/Chny/11 I.T.A. No.2146/Chny/08 34. We have carefully gone through the decision of Mumbai Bench of this Tribunal in Swiss Re-Insurance Company Limited v. DDIT (38 ITR 568) and other decisions cited by the Ld. Sr. counsel for the assessee on identical issue. In all these cases, the provisions of Section 2(9) of Insurance Act, 1938 was not brought to the notice of the Benches of the Tribunal which decided the above cases. Therefore, the Mumbai Bench and Pune Bench had no occasion to decide the applicability of Sect…